Meghalaya High Court
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The Court noted that the State had indicated several long-term and short-term plans earlier, however, nothing was implemented by the State till date.

Meghalaya High Court
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Meghalaya High Court observed that threatening of the victim girl by the accused is not a sign of a love relationship between two young persons, as submitted by the accused as his defence.

Meghalaya High Court
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The Court said that no proper show cause notice was served to the petitioner, violating the principle of audi alteram partem, thus, the dismissal from service was not in fair play.

Meghalaya High Court
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The Meghalaya High Court said that society at large owes a huge apology to the brave young survivor for having failed one of its most precious and tender.

Meghalaya High Court
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Meghalaya High Court said that there is no limitation on the powers of the Governor in conferring a part of the authority pertaining to the Penal Code or some special law, to a particular Court or officer appointed in that behalf.

Meghalaya High Court
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The petitioner, being a highly intelligent and educated person and a medical officer at that, is expected to exhibit prudence, discipline and common sense in his attitude to life and work.

Meghalaya High Court
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“In a case of rape or sexual assault, the act not only affects the physical well-being of the victim but would also leave a very deep emotional scar which would require prolonged counselling for the experience and the image to be erased from the mind of the victim. Such an act would have a more profound effect on a child.”

Meghalaya High Court
Case BriefsHigh Courts

“…that greater weightage is desirable to be given to the objective part of the assessment since the Indian psyche is such that the subjective part of the assessment, more often than not, is tainted, influenced or guided by nepotism or the usual uncle culture or even more disagreeable extraneous considerations.”

Meghalaya High Court
Case BriefsHigh Courts

Meghalaya High Court: The Division Bench of Sanjib Banerjee, CJ. and W. Diengdoh, J. disposed of a petition holding that the assessee

Case BriefsHigh Courts

Meghalaya High Court: The Division Bench of Sanjib Banerjee, CJ and W. Diengdoh, J., addressed that, if the victim’s underwear was not

Appointments & TransfersNews

President transfers Justice Sanjib Banerjee, Chief Justice of the Madras High Court, as the Chief Justice of the Meghalaya High Court and

Appointments & TransfersNews

Appointment of Acting Chief Justice of Meghalaya High Court President appoints Justice Hamarsan Singh Thangkhiew as Judge of Meghalaya High Court to

Appointments & TransfersNews

Collegium Statement Supreme Court Collegium on 18th April, 2020 has recommended transfer of Mr Justice Mohammad Rafiq, Chief Justice, Meghalaya High Court

Appointments & TransfersNews

President after consultation with the Chief Justice of India has transferred Justice Ranjit Vasantrao More of Bombay High Court to Meghalaya High

Appointments & TransfersNews

President is pleased to appoint Shri Justice Ajay Kumar Mittal, Judge of the Punjab and Haryana High Court, to be the Chief

Appointments & TransfersNews

Appointment of Justice A.K. Mittal, Judge, Punjab & Haryana High Court as Chief Justice in Meghalaya High Court. Justice A.K. Mittal is

Appointments & TransfersNews

The  President in  exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, appointed Shri Justice

Appointments & TransfersNews

The President in exercise of the powers conferred by Article 223 of the Constitution of India appointed Shri Justice Sudip Ranjan Sen,

Appointments & TransfersNews

The President in exercise of the powers conferred by clause (1) of Article 222 of the Constitution of India, after consultation with

Appointments & TransfersNews

The President in exercise of the powers  conferred by clause (1) of Article 217 of the Constitution of India,  appointed Justice Tarun