Notification dated 28/05/2021 regarding implementation of “Online Court Proceeding Services” in the Principal Seat as well as in the Outlying Benches – (View)
Notification dated 27/05/2021 regarding re-constitution of Committee for Designation of Senior Advocates’ for the State of Assam. – (View)
Order dated 18/05/2021 regarding “Online Court Proceeding Services”. – (View)
Notification dated 14/05/2021 regarding functioning of the subordinate courts of Assam. – (View)
Notification dated 12/05/2021 regarding functioning of the subordinate courts of Assam. – (View)
Order passed in PIL (Suo Moto) 3/2021 regarding extension of interim orders passed by the Court during the second wave of COVID-19 pandemic. – (View)
Notification dated 10/05/2021 regarding re-constitution of the Committee to look in the functioning of Juvenile Justice Boards. – (View)
Notification dated 10/05/2021 regarding constitution of a Monitoring Committee of COVID-19 pandemic.- (View)
Notification dated 09/05/2021 regarding partial modification/incorporations of earlier notification dated 01/05/2021 – (View)
Order dated 09/05/2021 regarding guidelines and norms for functioning of the High Court. (View)
Notice dated 07/05/2021 regarding submission of newly filed memos/ appeals by learned Advocates. – (View)
Order dated 05/05/2021 regarding constitution of COVID Response Team. – (View)
Notification dated 01/05/2021 regarding guidelines and norms to be followed for functioning of the Subordinate Court of Assam. – (View)
Notification dated 01/05/2021 regarding guidelines and norms to be followed for functioning of the Hon’ble High Court. – (View)
Corrigendum dated 29/04/2021 regarding designation to be read as Member Secretary, Mizoram State Legal Services Authority, Aizawl and Presiding Officer/ Member, MACT, Aizawl. – (View)
Notification dated 28/04/2021 regarding filing of cases. – (View)
Notification dated 26/04/2021 regarding educational qualification for the post of driver in the subordinate courts. – (View)
Notification dated 26/04/2021 regarding use of paper size, font and margins in all pleadings, petitions etc. in Courts. – (View)
Notification dated 21/04/2021 regarding guidelines and norms to be followed for functioning of the Court. – (View)
Notification dated 20/04/2021 regarding functioning of court through virtual mode. – (View)
