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Circular 04.11.2025: Direction to all trail Courts pursuant to order dated 22.09.2025 passed by the Hon’ble Supreme Court of India, in the matter of Special Leave to Appeal (CrI.) No.969/2025 Click here to view/download
Circular 30.07.2024 : Courts and Judges-Code of Conduct for Judicial Officers in the State of Meghalaya Click to view/ download
Circular 31.05.2024 : e-Proposal System Click to view/download
Circular 20.02.2024 : Standard Operating Procedure (SOP) on Personal Appearance of Government Officials in Court Proceedings Click to view/download
Circular 29.01.2024: Observance e of 2(two) minutes silence at 11:00 A.M. on 30.01.2024 Click to view/download
Circular 16.11.2023 : Delivering of judgments/orders by Judicial Officers in District Judiciary Click to view/download
Guidelines in respect to Hon'ble Supreme Court's Judgement dated 31.07.2023 click to view/download
Circular dated 27.01.2023 w.r.t observing two minutes silence at 11 AM on 30.01.2023 Click to view/download
Circular dated 20.10.2022 w.r.t all official correspondence and all applications in District and Sub-Divisional Courts shall be on stout A4 size paper Click here to view/download
Circular dated 21.09.2022 w.r.t ADHOC Committee Bar Council of Meghalaya regarding Sample voting paper and guidelines Click here to view/download
Circular dated 20.09.2022 w.r.t ADHOC Committee Bar Council of Meghalaya regarding general instruction as per rules for guidance of the voters Click here to view/download
Circular dated 22.07.2022 w.r.t COVID 19 protocol Click here to view/download
Circular dated 21.02.2022 w.r.t operation of District Courts and Sub-Division Courts shall be in physical mode Click here to view/download
Circular dated 21.02.2022 w.r.t Regular hearing of cases in this High Court shall be by physical mode w.e.f 22.02.2022 Click here to view/download
Circular dated 16.02.2022 w.r.t modalities adopted for Hearing of cases in this High Court both by physical presence and video conferencing (hybrid mode) Click here to view/download
Circular 04.02.2022 w.r.t functioning of this High Court will be resumed w.e.f Monday 07.02.2022 Click here to view/download
Circular dated 29.01.2022 w.r.t normal functioning of the High Court Click to view/ download
Circular dated 19.01.2022 w.r.t matters to be listed w.e.f 27.01.2022 Click to view/ download
Circular dated 07.01.2022 w.r.t hearing of all matters will be conducted through video-conferencing (virtual mode) only Click here to view/download
Circular dated 07.01.2022 w.r.t operation of all District Courts and Sub-Division Courts in the State w.e.f. 10.01.2022 Click here to view/download
Circular dated 04.11.2021 w.r.t taking up matters through physical hearing mode w.e.f 08.11.2021 Click to view/download
Circular dated 24.09.2021 physical functioning of subordinate Courts Click here to view/download
Circular dated 06.09.2021 w.r.t sanitization of the High Court, court work shall remain suspended with immediate effect for one week Click to view/download
Circular dated 09.08.2021 w.r.t limited number of cases listed per day in the High Court w.e.f 16.08.2021 Click to view/download
Circular dated 09.08.2021 w.r.t operation of Courts subordinate to the High Court w.e.f 16.08.2021 Click to view/download
Circular dated 02.08.2021 w.r.t effect of circular dated 23.04.2021, read with circular dated 30.04.2021, shall stand extended till 13.08.2021 Click to view/download
Circular dated 02.08.2021 w.r.t effect of the circular dated 26.04.2021 shall stand extended till 13.08.2021 Click to view/download
Circular dated 15.07.2021 w.r.t effect of circular dated 23.04.2021, read with circular dated 30.04.2021, shall stand extended till 02.08.2021 Click to view/download
Circular dated 15.07.2021 w.r.t effect of the circular dated 26.04.2021 shall stand extended till 02.08.2021 Click to view/download
Circular dated 30.06.2021 w.r.t effect of the Circular dated 26.04.2021 shall stand extended till 14.07.2021 Click here to view/download
Circular dated 30.06.2021 w.r.t effect of the circular dated 23.04.2021 read with circular dated 30.04.2021, shall stand extended till 14.07.2021 Click here to view/download
Circular dated 23.06.2021 - Effect of Circular dated 23.04.2021 read with Circular date 30.04.2021 shall stand extended till 30.06.2021 Click to view/download
Circular dated 14.06.2021 - Effect of Circular dated 23.04.2021 read with Circular date 30.04.2021 shall stand extended till 23.06.2021 Click to view/download
Circular dated 24.05.2021 - effect of Circular dated 23.04.2021, read with Circular dated 30.04.2021 shall stand extended till 31.05.2021 Click here to view/download
Circular dated 24.05.2021 - effect of Circular dated 26.04.2021 shall stand extended till 31.05.2021 C15_0.pdf
Circular dated 03.06.2021 w.r.t all Subordinate Courts to take up matters which are ready for final hearing/argument through VC Click here to view/download
Circular dated 31.05.2021 - effect of Circular dated 23.04.2021, read with Circular dated 30.04.2021 shall stand extended till 14.06.2021 Click here to view/download
Circular dated 31.05.2021 - effect of Circular dated 26.04.2021, shall stand extended till 14.06.2021 Click here to view/download
Circular dated 10.05.2021 - effect of Circular dated 23.04.2021, read with Circular dated 30.04.2021 shall stand extended till 24.05.2021 Click here to view/download
Circular dated 30.04.2021 w.r.t matters regarding "extremely urgent category" Click here to view/download
Circular dated 26.04.2021 w.r.t all Subordinate Courts shall take up only extremely urgent matters. click here/download
circular dated 23.04.2021 w.r.t "extremely urgent" matters shall be taken up w.e.f 26.04.2021 till 10.05.2021 click here/download
Circular dated 12.02.2021 w.r.t applications of leave for Judicial Officers Click here to view/ download
Circular dated 12.08.2020 w.r.t matters listed before the virtual Courts Click here to view/ download
Circular dated 07.08.2020 w.r.t matters listed before the virtual Courts Click her to view/ download
Circular dated 31.07.2020 w.r.t Physical functioning of the High Court and modalities for taking up matters of extreme urgency click to view/download
Circular dated 22.06.2020 click to view/download
Circular dated 02.06.2020:w.r.t.normal functioning of the High Court and Subordinate Courts shall remain suspended till 30.06.2020 click to view/download
Circular dated 18.05.2020:w.r.t.normal functioning of the High Court and Subordinate Courts shall remain suspended till 02.06.2020 click to view/download
Circular dated 04.05.2020:w.r.t.normal functioning of the High Court and Subordinate Courts shall remain suspended till 17.05.2020 click to view/download
Circular dated 14.04.2020 w.r.t conducting of Court proceedings through video conferencing and e-filing Click here to view/download
Circular dated 14.04.2020 w.r.t extension of lockdown Click here to view/download
Circular dated 25.03.2020 Click here to view/download
Circular dated 24.03.2020 Click to view/download
Circular dated 23.03.2020 w.r.t. Precautionary measures for COVID-19 outbreak click to view/download
Circular dated 16.03.2020 w.r.t Novel Corona Virus (COVID-19) Click to view/download
Circular dated 19.02.2020 click to view/download
Circular dated 20.09.2019 click to view/download
Circular w.r.t use of Video Conferencing facility with the District Jails(s) click to View/Download
Circular w.r.t declaration of holiday on 15.04.2019 on account of "Shad Suk Mynsiem" and 19.04.2019 on account of "Good Friday" Click here to view/download the circular
Circular regarding casual leave applications of Judicial Officers click here to view/download
Circular no HCM II/89/2014/Estt/6188-A dtd 19.12.2018 Circular no HCM II/89/2014/Estt/6188-A dtd 19.12.2018
circular no. HCM II/89/2014/4418A dated 17th August 2018: half day holiday in the afternoon of 17/08/2018 circular no. HCM II/89/2014/4418A dated 17th August 2018
Circular No HCM-II/214/2017-Estt/133A dated 23rd January 2018 Circular No HCM-II/214/2017-Estt/133A
Circular no. HCM.II/89/2014-Estt/4261A dated 17th November 2017 Circular no. HCM.II/89/2014-Estt/4261A
Circular Letter:Disclosure of sensitive information. Circular Letter:Disclosure of sensitive information.
Circular Letter:Correspondence made to the High Court of Meghalaya Circular Letter:Correspondence made to the High Court of Meghalaya
Circular Letter: Correspondence made to the High Court of Meghalaya Circular Letter: Correspondence made to the High Court of Meghalaya
Letter No HCM.II/16/2017/Estt/2146A: Digital Transaction -Regd Letter No HCM.II/16/2017/Estt/2146A: Digital Transaction -Regd
D.O. No. A2J/Probono/08/17 dated 30-05-2017: Pro-bono legal Service Scheme D.O. No. A2J/Probono/08/17 dated 30-05-2017: Pro-bono legal Service Scheme
C.L.No.10.HCM.II/89/2014/1608: Circular-Modified guidelines with regard to complaints received against the members of Subordinate Judiciary C.L.No.10.HCM.II/89/2014/1608: Circular-Modified guidelines with regard to complaints received against the members of Subordinate Judiciary
Letter No LJ(A) 19/2005/253: Clarification on appointment of Contingent Staff & Bungalow Peon/Attendant Letter No LJ 19/2005/253- Clarification on appointment of Contingent Staff & Bungalow Peon - Attendant
Letter No LJ(A) 19/2005/255:Clarification in regard to engagement/appointment of Staff on co-terminus basis Letter No LJ(A) 19/2005/255:Clarification in regard to engagement/appointment of Staff on co-terminus basis
Letter No LJ(A) 19/2005/174: Creation of additional posts for the High Court of Meghalaya Letter No LJ(A) 19/2005/174: Creation of additional posts for the High Court of Meghalaya
Circular Letter- 6-11-2015 Circular Letter 11-06-2015
Circular Letter 11-14-2014 Circular Letter 14-11-2014
Circular Letter: Updating of Undated cases in the National Judicial Data Grid (NJDG) portal Circular Letter: Updating of Undated cases in the National Judicial Data Grid (NJDG) portal
Circular Letter:Disposal of adoption cases as per the provisions under Section 41 0f the Juvenile Justice (Care & Protection of Children) Act, 2000 and cases under Section 9(4) of the Hindu Adoption & Maintenance Act, 1956 Circular Letter
Circular Letter:Disposal of Cases of Women, Children,differently abled persons, marginalized sections of Society and Senior Citizens on priority basis. Circular Letter:Disposal of Cases of Women, Children,differently abled persons, marginalized sections of Society and Senior Citizens on priority basis.
Circular Letter:Vacancy Circular Circular Letter:Vacancy Circular