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ABOUT DISTRICT COURT
The Court of District and Sessions Judge Shillong, was established in 1973. In the Normal areas of Shillong, the court of the District Judge, Munsiff and others try civil cases arising therefrom. The courts come under the Code of Civil Procedure 1908 and other laws defining their territorial and pecuniary jurisdiction, etc. In criminal matters, courts of the Sessions Judge, The Chief Judicial Magistrate and other Judicial Magistrate are set up under the Code of Criminal Procedure, 1973.
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Hon’ble Mr Justice Hamarsan Singh Thangkhiew,
Chief Justice (Acting), High Court of Meghalaya
Administrative Judge
Hon’ble Mr Justice Hamarsan Singh Thangkhiew, Judge, High Court of Meghalaya
District and Sessions Judge
Smti.D.R.Kharbteng
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Video Conference Link
- OFFICE ORDER DATED 31ST JANUARY 2022
- HIGH COURT OF MEGHALAYA (DESIGNATION OF SENIOR ADVOCATE) RULES, 2017
- Meghalaya District Courts (Ministerial) Service Rules, 2020
- High Court of Meghalaya Officers and Staff (Recruitment and Conditions of Service) Rules, 2019 (First Amendment) Rules, 2020.
