HCMONTHLY CASE LAW ARCHIVE
Read 39 LawLens analyses of Meghalaya High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The applicant sought condonation of a 34-day delay in preferring an appeal against his conviction and sentence by the Special Judge (POCSO), West Khasi Hills District, Nongstoin, for offences under Section 4(2) of the...
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The applicant, who was not a party to WP(C) No. 160 of 2025, sought leave to review the order dated 20 March 2026 in MC (WPC) No. 50 of 2026. That order recorded an amicable settlement between the writ petitioner and...
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The petitioner filed a public interest litigation seeking directions to conduct the general election to the Garo Hills Autonomous District Council (GHADC), impose administrative rules, or grant other appropriate relief
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The applicants, Saem Hussain and Mafuzur Rahman, Bangladeshi nationals, were accused in Nonghyllam P.S. Case No. 09 of 2025, subsequently registered as Sessions Case No. 11 of 2025.
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The petitioner, a Rifleman/GD serving in the 41st Assam Rifles, challenged the order dated 30.12.2025 directing deduction of maintenance allowance at 33% of his pay in favour of respondent No. 5, his wife, and their c...
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The petitioner claimed to be the wife of L/NK Dulal Kumar Das of the 109th Battalion, Border Security Force, who had been missing since 28 August 2011. She sought release of her deceased/missing husband’s terminal and...
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The petitioners’ lands in South West Garo Hills, Meghalaya, were acquired in 2017–2018 for construction of the Indo-Bangladesh Border Fencing under the Right to Fair Compensation and Transparency in Land Acquisition,...
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Pursuant to the Government of India’s proposal for construction of the Indo-Bangladesh Border Fencing, certain parcels of land in South West Garo Hills were acquired in 2017 and 2018 under the Right to Fair Compensati...
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The 37 petitioners, serving in various technical, paramedical and pharmaceutical posts under the Meghalaya Health Services, approached the Meghalaya High Court.
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The three connected writ petitions concerned casual workers engaged by North-Eastern Hill University (NEHU).
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The petitioner, the original accused, sought quashing of the FIR registered as Sadar P.S. Case No. 274(11) of 2017, the consequential chargesheet, and Special POCSO Case No. 16 of 2025 pending before the Special Judge...
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Respondent No. 2 lodged an FIR on 25 September 2025 before Baghmara Women Police Station alleging that the accused had attempted to rape her and, upon resistance, stabbed her with a knife and threatened to kill her an...
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The petitioner, a handling and transportation contractor, challenged the Food Corporation of India’s order dated 19.12.2025 terminating its ad hoc contract, debarring it from participating in the respondents’ tenders...
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The petitioner, M/s Arjun Nongrum, held an ad hoc Handling and Transportation Contract with the Food Corporation of India (“FCI”). By order dated 19 December 2025, FCI terminated the contract, forfeited the petitioner...
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The petitioner’s State Bank of India account no. 30406713474, maintained at the Mawsynram Branch, was frozen without prior notice.
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The petitioner, M/s Meghalaya Gas Agency, challenged the respondent authorities’ letter dated 18 February 2025 and the debiting/recovery of amounts allegedly relating to “Market Returns” cylinders for the years 2023–2...
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The petitioner was arrested on 13 May 2026 in connection with Pynursla P.S. Case No. 36 of 2026, registered under Sections 64(2)(k), 75(l)(iii) and 79 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The petitioner, a Class-I government contractor, was awarded a contract in 2008 for construction of RCC Bridge No. 166/5 (balance work), including Bridge No. 166/4 within the approach, on NH-62, South Garo Hills, for...
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The petitioner, a Class-I government contractor, was awarded a contract in 2007 for construction of a high-level bridge across the Dabua River on NH-62, Meghalaya, for ₹3,00,35,800.
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Mawkhar Presbyterian Church, Shillong, a society registered under the Meghalaya Societies Registration Act, challenged various communications and orders issued by the Deputy Commissioner, East Khasi Hills, concerning...
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The petitioner was arrested in connection with Nongstoin P.S. Case No. 68(10) of 2025 under Sections 5(j)(ii)(l) and 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), on allegations that he...
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The applicants, the mother and brother of the deceased employee, sought leave to file a review petition against the judgment dated 11 March 2025 in WP(C) No. 409 of 2024.
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The petitioners participated in an FCI tender issued by the Assistant General Manager (CE), Food Corporation of India, under E-Tender Notice dated 07.03.2025.
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The petitioners, pensioners associated with the Jaintia Hills Autonomous District Council, approached the Meghalaya High Court seeking disbursement of their monthly pension.
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The Meghalaya College Teachers Association filed a contempt petition against the respondents in connection with W.P.(C) No. 281 of 2017.
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The petitioners, representing teachers employed in deficit grant-in-aid colleges, sought implementation of the Meghalaya Non-Government School and College Employees Centralised Provident Fund Act, 1969 (“1969 Act”) an...
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The applicants were traders whose trading licences required renewal. Renewal had been delayed because of a dispute regarding the authority competent to issue the requisite No Objection Certificate (NOC). An earlier NO...
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The petitioners—Petitioner No. 1, the original accused, and Petitioner No. 2, the survivor—sought quashing of FIR No. 29(08) of 2022 registered at Mairang Police Station under Sections 5(j)(ii) read with 6 of the Prot...
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The applicant was convicted by the Trial Court under Section 304 Part II of the Indian Penal Code and sentenced to rigorous imprisonment for three years with a fine of ₹3,000.
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The petitioners sought quashing of Laitumkhrah P.S. Case No. 99 of 2026, registered on 11 July 2026 for alleged offences under Sections 351(3), 324(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioners, casual labourers engaged by North-Eastern Hill University (NEHU) in skilled and semi-skilled roles, sought regularisation under the Government of India’s “Casual Labourers (Grant of Temporary Status a...
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The petitioner, a Superintending Engineer (Civil) in the Border Roads Organisation, challenged the downgrading of his APAR for the period 04.09.2022–31.03.2023 by the Reviewing Officer from the Reporting Officer’s gra...
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The petitioners—Petitioner No. 1, the original accused, and Petitioner No. 2, the survivor—sought quashing of FIR No. 23(4) of 2025 registered at Nongstoin Police Station, the chargesheet/final report No. 27 of 2025,...
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The petitioners—Petitioner No. 1, the original accused, and Petitioner No. 2, the survivor—sought quashing of FIR No. 17(5) of 2020 registered at the Women Police Station, East Jaintia Hills, Khliehriat, together with...
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The respondents instituted Title Suit No. 10 of 2022 against the petitioners’ predecessor, seeking declaration of right, title and interest over land known as Wahlakhiat.
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The respondents instituted Title Suit No. 10 of 2022 seeking, inter alia, declaration of right, title and interest over land known as Wahlakhiat.
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The petition was registered on the basis of a representation dated 29 July 2026 submitted by the Secretary General of the High Court of Meghalaya Bar Association on behalf of the High Court of Meghalaya Bar Associatio...
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The appellant, who was the maternal cousin of the survivor’s mother and her husband, was residing with the 15-year-old survivor while she pursued her education.
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M/s Assam Rifles Group Insurance Scheme (ARGIS), Shillong, challenged the show-cause notice dated 05.10.2016 and the Order-in-Original dated 12.03.2025, whereby the respondent authorities confirmed a Service Tax deman...
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