I. P. MUKERJI, , . B. BHATTACHARJEE

22 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• ASTRA CONSTRUCTION PVT. LTD. v. NORTH EASTERN ELECTRIC POWER CORPORATION LTD. (NEEPCO) — Meghalaya High Court (2025-06-19)
• PREM SINGH AND 611 ORS. v. THE UNION OF INDIA AND 3 ORS. — Meghalaya High Court (2025-03-18)
• ABAN MOMIN AND ANR. v. GARO HILLS AUTONOMOUS DISTRICT COUNCIL AND 3 ORS. — Meghalaya High Court (2024-12-13)
• MEGHALAYA POWER DISTRIBUTION CORPORATION LIMITED (MePDCL) v. DARREN DAMANBHA KHARKONGOR AND ANR. — Meghalaya High Court (2024-12-11)
• THE REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA v. THE UNION OF INDIA AND ORS. — Meghalaya High Court (2024-12-06)
• ENKLLESTAR MYLLIEM v. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND 5 ORS. — Meghalaya High Court (2024-11-13)
• SHARMON NONGRUM v. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND 5 ORS. — Meghalaya High Court (2024-11-13)
• KENES KHONGLAM v. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND 5 ORS. — Meghalaya High Court (2024-11-13)
• KYRDON SHYLLA v. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND 5 ORS. — Meghalaya High Court (2024-11-13)
• ORKYBEST KHARUMNUID v. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL AND 5 ORS. — Meghalaya High Court (2024-11-13)