Amendment of the High Court of Meghalaya (Designation of Senior Advocate) Rules, 2017 |
The Meghalaya High Court (Live Streaming of Court Proceedings) Rules, 2022 |
Notification dated 10.05.2022 w.r.t amendment of Rule 9(1) of the High Court of Meghalaya Officers and Staff (Recruitment and Conditions of Service) Rules, 2019 |
Notification dated 10.05.2022 w.r.t amendment of the Rule 5 of Chapter VII of the High Court of Meghalaya Rules, 2013 |
Notification dated 15.03.2022 w.r.t rules for condemnation and disposal of vehicles of the High Court of Meghalaya |
Notification dated 03.12.2021 w.r.t amendment of Rule 8 of Chapter IV of the Rules of the High Court of Meghalaya Rules, (Part I), 2013 |
Notification dated 28.10.2021 w.r.t amendment in Rule 33 of the High Court of Meghalaya Rules, (Part I), 2013 |
High Court of Meghalaya (Video Conferencing) Rules, 2020 |
Meghalaya District Courts (Ministerial) Service Rules, 2020 |
Rules of High Court of Meghalaya (Part-I), 2013 (Amendment) Rules, 2020 |
High Court of Meghalaya Officers and Staff (Recruitment and Conditions of Service) Rules, 2019 (First Amendment) Rules, 2020 |
Amendment dated 13.01.2016 to the GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961. |
Amendment dated 31.03.2015 to the GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961 |
Amendment dated 31.03.2015 to the High Court of Meghalaya Caveat Rules, 2014 |
High Court of Meghalaya (Guest House Rules), 2019 |
The High Court of Meghalaya Officers and Staff (Recruitment and Conditions of Service) Rules, 2019 |
The Gender Sensitisation & Sexual Harassment of Women at the High Court of Meghalaya & District Courts (Prevention, Prohibition and Redressal) Regulations, 2019 |
High Court of Meghalaya (Right to Information) (Amendment) Rules, 2018 |
High Court of Meghalaya (Designation of Senior Advocate) Rules, 2017 |
High Court of Meghalaya (Jurisdiction over District Council Courts) Order, 2014 |
Rules of High Court of Meghalaya 2013 - Part-I |
High Court of Meghalaya Superintendence of Tribunals Rules, 2014 |
High Court of Meghalaya (Public Interest Litigation) Rules, 2013 |
High Court of Meghalaya Legal Aid Rules, 2014 |
The Hindu Marriage (High Court of Meghalaya) Rules 2013 |
High Court of Meghalaya Caveat Rules, 2014 |
The High Court of Meghalaya (Recruitment and Conditions of Service of Officers and Staff) Rules, 2013 |
High Court of Meghalaya (Special Marriage) Rules, 2013 |
GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961. |
The Family Courts (High Court of Meghalaya) Rules, 2013 |
Civil Procedure Mediation (High Court of Meghalaya) Rules, 2013 |
Alternative Dispute Resolution (High Court of Meghalaya) Rules, 2013 |
High Court of Meghalaya (Right to Information) Rules, 2013 |
Appointment of Arbitrators by the Chief Justice of High Court of Meghalaya Scheme 2013 |
Contempt of Courts (High Court of Meghalaya) Rules, 2013 |
High Court of Meghalaya (Guest House Rules), 2016 |
Scheme for engaging Law Clerks-cum-Legal Research Assistants in the High Court of Meghalaya, 2016 |
Appointment of Arbitrators by the High Court of Meghalaya Scheme, 2017 |
Category Codes of Judicial Cases |
Rules of High Court of Meghalaya, 2013 - Part-II |