HON BLE VED PRAKASH VAISH (FORMER JUDGE)

160 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• Shri. Dipak Chakraborty v. The Union Of India — Meghalaya High Court (2017-11-16)
• Holy Mother Of Aurobindo Ashram v. Young Men Christian Association — Meghalaya High Court (2017-11-16)
• Shri Srikant Rai v. State Of Meghalaya — Meghalaya High Court (2017-11-13)
• Abdul Kazi Rahman v. G.h.a.d.c — Meghalaya High Court (2017-11-08)
• Shri. Gautam Dhar v. State Bank Of India — Meghalaya High Court (2017-11-07)
• Surjehan M. Sangma v. State Of Meghalaya — Meghalaya High Court (2017-11-01)
• Rongbang Marak v. State Of Meghalaya — Meghalaya High Court (2017-11-01)
• Halima Bibi v. State Of Meghalaya — Meghalaya High Court (2017-11-01)
• Abdul Sattar v. State Of Meghalaya — Meghalaya High Court (2017-11-01)
• SATYENDRA KUMAR v. The Union Of India — Meghalaya High Court (2017-10-31)