Latiplang Kharkongor Vs Secretariat Of The Governor Of Meghalaya And Ors

Meghalaya High Court 28 Jan 2020 Writ Petition (c) No. 541 Of 2019 (2020) 01 MEG CK 0007
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (c) No. 541 Of 2019

Hon'ble Bench

Mohammad Rafiq, CJ

Advocates

K. Paul, A. Kumar, A. Thungwa, V.G.K. Kynta, M. Kyanta

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 197
  • Prevention Of Corruption Act, 1988 - Section 19
  • Assam Re-organisation (Meghalaya) Act, 1969 - Section 3
  • General
  • Clauses Act, 1897 - Section 16
  • Assam [and Meghalaya] Autonomous Districts (Constitution Of District Councils) Rules, 1951 - Rule 10, 19(1), 20, 20(1), 20(2), 21(1)(b) , 22(2), 32, 33, 33(1), 33(2), 41, 62(2), 71, 71(1) 121
  • Constitution Of India, 1950 - Article 75, 77(3), 123, 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 163(1), 162(2), 164, 174, 175(1), 212, 212(1), 213, 226, 244, 244(2), 311, 311(2), 361(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 MEG CK 0007
  • Coram: Mohammad Rafiq, CJ
  • Bench: Single Bench
  • Advocates: K. Paul, A. Kumar, A. Thungwa, V.G.K. Kynta, M. Kyanta
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 197
  • Prevention Of Corruption Act, 1988 - Section 19
  • Assam Re-organisation (Meghalaya) Act, 1969 - Section 3
  • General
  • Clauses Act, 1897 - Section 16
  • Assam [and Meghalaya] Autonomous Districts (Constitution Of District Councils) Rules, 1951 - Rule 10, 19(1), 20, 20(1), 20(2), 21(1)(b) , 22(2), 32, 33, 33(1), 33(2), 41, 62(2), 71, 71(1) 121
  • Constitution Of India, 1950 - Article 75, 77(3), 123, 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 163(1), 162(2), 164, 174, 175(1), 212, 212(1), 213, 226, 244, 244(2), 311, 311(2), 361(1)
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