HCMONTHLY CASE LAW ARCHIVE
Read 6 LawLens analyses of Meghalaya High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The applicants, impleaded as Respondent Nos. 6 and 7 in the main writ petition [WP(C) No. 425 of 2022], approached the High Court seeking the modification of a procedural order
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The petitioner, a law student, sought anticipatory bail regarding an FIR alleging sexual assault.
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On 25.07.2010, the complainant's minor daughter, aged approximately 14, was allegedly intercepted by the appellant while returning from a church service
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The State of Meghalaya (Petitioner) and Marbaniang Projects Pvt. Ltd. (Contemnors) are involved in proceedings before an Arbitral Tribunal.
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![Credibility of minor victim's testimony and medical evidence of anal trauma sufficient for POCSO and Section 377 conviction.. Shri Arnab Lamin v. State of Meghalaya [2026:MLHC:158-DB]. High Court of Meghalaya. LawLens](/stories/thumbnails/credibility-of-minor-victim-s-testimony-and-medical-evidence-of-anal-trauma-sufficient-for-901293c2746948f28dddbc60fec5a167.webp)
The Appellant was accused of sexually assaulting an 8-year-old boy on 16.06.2015 after luring him to a rented house with the promise of corn.
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![### Reconsideration of Study Leave Application Required Where Competent Authority Fails to Properly Evaluate Service Rule Interconnectivity.. Shri Gopal Kumar v. Union of India & Ors. [2026:MLHC:144]. High Court of Meghalaya. LawLens](/stories/thumbnails/reconsideration-of-study-leave-application-required-where-competent-authority-fails-to-pro-80c07d04b77241f384103b931e2722f6.webp)
The petitioner, a Head Constable (Fitter) in the Border Security Force (BSF) since 2015, applied for Study Leave to pursue a two-year Diploma in Civil Engineering to qualify for promotion to Sub-Inspector (Works)
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