Meghalaya High Court Judgments – July 2026

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July 2026 Judgments

6 ARTICLES · NEWEST FIRST

Foreigner’s acquittal under Sections 468/471 IPC does not mandate exoneration under Section 14 of Foreigners Act.. GODFREY ALBERT DECKER vs STATE OF MEGHALAYA AND ANR.. High Court of Meghalaya. LawLens

High Court of Meghalaya·29 JULY 2026

Immigration and Citizenship LawCriminal Procedure and Evidence

Foreigner’s acquittal under Sections 468/471 IPC does not mandate exoneration under Section 14 of Foreigners Act.

The petitioner, a Nigerian citizen married to a local lady with a minor son, came to India and played professional football in Delhi and later Shillong

3 MIN READ

Writ petition challenging wage deductions dismissed due to thirteen-year delay and existence of disputed factual questions.. GEORGE CHARLESTONE BASAIAWMOIT AND 20 ORS. vs NORTH EASTERN HILL UNIVERSITY AND 5 ORS.. High Court of Meghalaya. LawLens

High Court of Meghalaya·29 JULY 2026

Civil Procedure and EvidenceEmployment and Labour Law

Writ petition challenging wage deductions dismissed due to thirteen-year delay and existence of disputed factual questions.

The 21 writ petitioners were engaged as Pro-rata Casual Labourers on a daily wage basis in various departments of North Eastern Hill University (NEHU).

3 MIN READ

Meritorious candidates denied admission by arbitrary state action may be granted admission in the subsequent academic session.. VASKAR SHIL vs THE UNION OF INDIA AND 9 ORS.. High Court of Meghalaya. LawLens

High Court of Meghalaya·29 JULY 2026

Education LawConstitutional Law

Meritorious candidates denied admission by arbitrary state action may be granted admission in the subsequent academic session.

The petitioner secured Serial No. 1 in the merit list for the MD (Homeopathy) PG course at the North Eastern Institute of Ayurveda and Homeopathy (NEIAH), but his candidature was rejected for belated reporting on the...

4 MIN READ

Statement of investigating officer regarding lack of valid license is insufficient to absolve insurer of third-party liability.. UNITED INDIA INSURANCE COMPANY LTD. vs NERIS KHARMALKI AND 2 ORS.. High Court of Meghalaya. LawLens

High Court of Meghalaya·22 JULY 2026

Insurance LawTransport, Maritime, and Aviation Law

Statement of investigating officer regarding lack of valid license is insufficient to absolve insurer of third-party liability.

On October 26, 2014, the daughter of Respondent No. 1 was hit and killed by a Bolero Pick-up driven rashly by Respondent No. 3 and owned by Respondent No. 2

2 MIN READ

Appellate Courts cannot reappraise merits or factual findings under Section 37 of the Arbitration Act.. UNION OF INDIA vs M/S. RAJNISH INFRATECH OPC PVT. LTD.. High Court of Meghalaya. LawLens

High Court of Meghalaya·15 JULY 2026

Arbitration and MediationContract Law

Appellate Courts cannot reappraise merits or factual findings under Section 37 of the Arbitration Act.

The Appellant (Union of India/CPWD) awarded a contract to the Respondent for the construction of an Administrative Building at NEIAH, Shillong, valued at ₹23.60 crores

2 MIN READ

Survivor’s refusal to identify co-accused in court creates reasonable doubt despite incriminating testimonies from family.. KONTISHON MUKHIM vs THE STATE OF MEGHALAYA AND ANR.. High Court of Meghalaya. LawLens

High Court of Meghalaya·6 JULY 2026

Criminal LawCriminal Procedure and Evidence

Survivor’s refusal to identify co-accused in court creates reasonable doubt despite incriminating testimonies from family.

The Appellants (A-1 and A-2) were accused of forcibly taking the 16-year-old survivor to a secluded football ground on 27.08.2017 and committing gang rape

2 MIN READ