LexW. DIENGDOH, MOHAMMAD RAFIQ, (FORMER)
42 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Meghalaya High Court | 42 |
Disposal nature
| Disposed Off | 38 |
| Dismissed | 4 |
Recent judgments
- IN RE SUBORDINATE COURTS IN THE STATE OF MEGHALAYA v. STATE OF MEGHALAYA — Meghalaya High Court (2020-03-04)
- UNION OF INDIA AND ORS v. ANTHONY IAWPHNIAW — Meghalaya High Court (2020-03-02)
- UNION OF INDIA AND ORS v. ANTHONY IAWPHNIAW — Meghalaya High Court (2020-03-02)
- BALKARIN CH. MARAK v. STATE OF MEGHALAYA — Meghalaya High Court (2020-03-02)
- THE UNION OF INDIA AND 5 ORS. v. TSHERING L. BHOTIANI — Meghalaya High Court (2020-02-27)
- SAJAN CH. MARAK v. THE UNION OF INDIA AND 8 ORS. — Meghalaya High Court (2020-02-27)
- THE UNION OF INDIA AND 2 ORS. v. VIJAY THAPA — Meghalaya High Court (2020-02-27)
- CHEERFULSON SNAITANG v. STATE OF MEGHALAYA — Meghalaya High Court (2020-02-19)
- SUBIR MODAK v. THE ADDITIONAL COMMISSIONER OF CUSTOMS(PREVENTIVE) NORTH EASTERN REGION — Meghalaya High Court (2020-02-19)
- SUBIR MODAK v. THE ADDITIONAL COMMISSIONER OF CUSTOMS(PREVENTIVE) NORTH EASTERN REGION — Meghalaya High Court (2020-02-19)