Dehila D. Sangma Vs State Of Meghalaya & Ors

Meghalaya High Court At Shillong 2 Sep 2022 Writ Petition (C) No. 74 Of 2017 (2022) 09 MEG CK 0001
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 74 Of 2017

Hon'ble Bench

W. Diengdoh, J

Advocates

P.T. Sangma, S. Sengupta, H. Kharmih, K.P. Bhattarcharjee

Final Decision

Disposed Of

Acts Referred
  • Land Acquisition Act, 1894 - Section 4, 5A, 9
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 09 MEG CK 0001
  • Coram: W. Diengdoh, J
  • Bench: Single Bench
  • Advocates: P.T. Sangma, S. Sengupta, H. Kharmih, K.P. Bhattarcharjee
  • Result: Disposed Of
Referenced Acts & Sections
  • Land Acquisition Act, 1894 - Section 4, 5A, 9
  • Constitution Of India, 1950 - Article 226
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.