State Of Meghalaya Vs Sujata Gupta & Ors

Meghalaya High Court 23 Mar 2020 Writ Application No. 55 Of 2016 (2020) 03 MEG CK 0001
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Application No. 55 Of 2016

Hon'ble Bench

Mohammad Rafiq, CJ; R.V. More, J

Advocates

K Khan, S Sen Gupta, Dr. N Mozika, Sa Shallam

Final Decision

Dismissed

Acts Referred
  • National Commission for Minority Educational Institutions Act, 2004 - Section 10, 11(f), 12(2)
  • Punjabi University Act, 1961 - Section 4(2)
  • Delhi School Education Rules, 1973 - Rule 64(1)(b)
  • Constitution Of India, 1950 - Article 15(5), 16(4), 16(4)(A), 16(4)(B), 29, 29(1), 30, 30(1), 141, 226, 350A

Judgement Text

Translate:
Andhra Pradesh HC
Nalluri Venkateswarlu Vs State Of Andhra Pradesh & Ors
11 Dec 2025
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
From The Blog
CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Dec
16
2025

Court News

CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Read More
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Dec
16
2025

Court News

Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2020) 03 MEG CK 0001
  • Coram: Mohammad Rafiq, CJ; R.V. More, J
  • Bench: Division Bench
  • Advocates: K Khan, S Sen Gupta, Dr. N Mozika, Sa Shallam
  • Result: Dismissed
Referenced Acts & Sections
  • National Commission for Minority Educational Institutions Act, 2004 - Section 10, 11(f), 12(2)
  • Punjabi University Act, 1961 - Section 4(2)
  • Delhi School Education Rules, 1973 - Rule 64(1)(b)
  • Constitution Of India, 1950 - Article 15(5), 16(4), 16(4)(A), 16(4)(B), 29, 29(1), 30, 30(1), 141, 226, 350A
Stay Updated

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