I. P. MUKERJI, , . W. DIENGDOH

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

Courts

Disposal nature

Recent judgments

• STATE OF MEGHALAYA v. INTERNATIONAL SPIRITS AND WINE ASSOCIATION AND ANOTHER. — Meghalaya High Court (2025-09-04)
• NORTH-EAST CENTRE FOR TECHNOLOGY APPLICATION AND REACH (NECTAR) AND 3 ORS. v. SIMANTA DAS — Meghalaya High Court (2025-09-04)
• INTERNATIONAL SPIRITS AND WINES ASSOCIATION OF INDIA. v. STATE OF MEGHALAYA AND 2 OTHERS. — Meghalaya High Court (2025-09-04)
• ASSOCIATION OF MEGHALAYA BONDED WAREHOUSES v. STATE OF MEGHALAYA AND 2 OTHERS. — Meghalaya High Court (2025-09-04)
• NORTH-EAST CENTRE FOR TECHNOLOGY APPLICATION AND REACH (NECTAR) AND 3 ORS. v. RAKESH KUMAR SARMAH — Meghalaya High Court (2025-09-04)
• ASSOCIATION OF MEGHALAYA BONDED WAREHOUSES. v. THE STATE OF MEGHALAYA AND 2 OTHERS — Meghalaya High Court (2025-09-04)
• INTERNATIONAL SPIRITS AND WINES ASSOCIATION OF INDIA. v. STATE OF MEGHALAYA AND 2 OTHERS. — Meghalaya High Court (2025-09-04)
• NORTH-EAST CENTRE FOR TECHNOLOGY APPLICATION AND REACH (NECTAR) AND 3 ORS. v. ANKIT SHRIVASTAVA — Meghalaya High Court (2025-09-04)
• NORTH-EAST CENTRE FOR TECHNOLOGY APPLICATION AND REACH (NECTAR) AND 3 ORS. v. SIMON PHUKAN — Meghalaya High Court (2025-09-04)
• M/S. PIONEER CARBIDE PVT. LTD. AND ANR. v. MEGHALAYA STATE ELECTRICITY REGULATORY COMMISSION AND 3 ORS. — Meghalaya High Court (2025-09-03)