HCMONTHLY CASE LAW ARCHIVE
Read 11 LawLens analyses of Meghalaya High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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On 12 July 2016, Bodial Sk was allegedly chased from Kalithan Market into a house and assaulted with a rice-grinding stick or pestle. He later died from head injuries.
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The petitioner sought bail on behalf of her husband, who was arrested on 10 April 2026 in connection with Mawkyrwat P.S. Case No. 30(10) of 2014, registered under Sections 3(a)/4 of the POCSO Act read with Section 376...
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An FIR was lodged on 12 December 2021 after government construction materials intended for projects at Ampati were reported stolen. The case was registered under Sections 379/34 IPC against unknown persons.
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The applicant sought bail on behalf of his son, Atiqul Islam, who was in custody in connection with Nongalbibra P.S. Case No. 05 of 2025, registered under Section 65(1) of the Bharatiya Nyaya Sanhita and Section 4(2)...
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The petitioners, the widow and three children of Late Hobell Arthur David Sawian, petitioned under Sections 278, 273 and 300 of the Indian Succession Act, 1925, for Letters of Administration after he died intestate at...
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The petitioner sought quashing of an FIR registered under Sections 5(j)(ii) and 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO), and the pending Special POCSO proceeding.
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The High Court registered a suo motu petition after the Shillong Bar Association and the High Court of Meghalaya Bar Association called on advocates across Meghalaya to abstain from judicial work from 1 October 2026 u...
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The petitioners, employees of the Meghalaya Urban Development Authority (MUDA), filed a writ petition against the State of Meghalaya, MUDA, and its Chairman and Secretary.
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The appellants sought directions requiring the authorities to proceed with and complete land-acquisition proceedings under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resett...
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The petitioners sought to quash Nongstoin P.S. Case No. 27(03) of 2022 and the consequential Special POCSO Case No. 30 of 2024.
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The petitioner, a registered dealer under the Meghalaya Value Added Tax Act, 2003 (“MVAT Act”), challenged scrutiny reports and notices dated 2023 concerning returns for tax periods from 30 June 2007 to 30 June 2017.
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