Rules and Regulation
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