Notifications & Practice Directions

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Notifications & Practice Directions

Notifications & Practice Directions

"DISCLAIMER: The copies of the Notifications reproduced herein are only for the purpose of information and not substitute for the original record of Notifications."
1.	No. 177/Rules/DHC, dated: 18.03.2013 (Notification) {Re: Substituting the existing sub-rule (4) of Rule 42 of "Delhi Judicial Service (Leave) Rules, 2011" by the new sub-rule (4) pertaining to study leave}
2.	No. 178/Rules/DHC, dated: 18.03.2013 (Notification) {Re: Substituting the existing sub-rule (4) of Rule 41 of "Delhi Higher Judicial Service (Leave) Rules, 2010" by the new sub-rule (4) pertaining to study leave}
3.	{Re: Guidelines for recording of evidence of vulnerable witnesses in criminal matters}
4.	No. 529/Rules/DHC, dated: 14.12.2012 (Notification) {Re: Substituting the existing Part L of Chapter 6 of Volume V of High Court Rules & Orders, by the new Part L, u/s 16(2) of the Advocates Act, 1961, for designating an advocate as a senior advocate}
5.	No. 469/Rules/DHC, dated: 11.10.2012 (Notification) {Re: Amendment in Notification No. 181/Rules/DHC dated 11.08.2006, designating the Officers of this Court as the Appellate Authority, Public Information Officers and Assistant Public Information Officer for High Court of Delhi}
6.	{Practice Directions} {Re: Filing of Applications}
7.	No. 676/Estt./E-V/DHC/2012, dated: 01.10.2012 (Office Order) {Re: Service of notice on outstation Respondents}
8.	No. 261/Rules/DHC, dated: 18.07.2012 (Notification) {Re: Deletion of Rule 4 of Part A of Chapter 8 of Volume III of the High Court Rules & Orders}
9.	No. F.1(21)/Regn.Br./DivCom/2010/ dated: 31.07.2012 (Notification) {Re: Bringing into force "The Court Fees (Delhi Amendment) Act, 2012 (Delhi Act 11 of 2012)" w.e.f. 01.08.2012}
10.	No. F.1(163)/Regn.Br./DivCom/2011/20767-79 dated: 31.07.2012 (Notification) {Re: Bringing into force "The Indian Stamp (Delhi Amendment) Act, 2012 (Delhi Act 10 of 2012)" w.e.f. 01.08.2012}
11.	No. 16/Rules/DHC, dated: 17.07.2012 (Practice Directions) {Re: Filing of documents in criminal appeals to be heard by E-Court Division Benches}
12.	No. 182/Rules/DHC, dated: 11.05.2012 (Notification) {Re: amendments in Rule 1 of Part B of Chapter 3 of Volume V of the High Court Rules & Orders pertaining to jurisdiction of a Single Judge and of Benches of this Court}
13.	No. 249/Rules/DHC, dated: 29.05.2012 (Notification) {Re: Inviting objections/suggestions with regard to proposed amendments in various Orders in the First Schedule of the CPC}
14.	No. 183/Rules/DHC, dated: 18.05.2012 (Notification) {Re: Inviting objections/suggestions with regard to addition of an Explanation to Rule 106 of Order XXI of the CPC}
15.	Delhi High Court Gazette Notifications No. 75-87, dated: 17th December, 2011
16.	No. 578/Rules/DHC, dated: 14.12.2011 (Notification) {Re: Insertion of new Order XX-B after the existing Order XX-A in the Code of Civil Procedure, 1908 regarding recognition of electronically signed orders, judgments and decrees
17.	No. 43/Rules/DHC, dated: 12.01.2012 (Notification) {Re: Introducing "Delhi Judicial Service (Leave) Rules, 2011"}
18.	No. 9/Rules/DHC, dated: 29.12.2011 (Practice Directions) {Re: Applications / Affidavits filed under Section 7-A of Juvenile Justice (Care and Protection of Children) Act, 2000}
19.	No. 514/Rules/DHC, dated: 24.11.2011 (Notification) {Re: Insertion of new Rule 11A after the existing Rule 11 of Part A(a) of Chapter I of Volume V of Delhi High Court Rules & Orders
20.	No. 317/Rules/DHC, dated: 14.07.2011 (Notification) {Re: Amendments in Part C of Chapter 24 of Volume III of Delhi High Court Rules & Orders pertaining to fees payable to Amicus Curie Advocates}
21.	No. 316/Rules/DHC, dated: 14.07.2011 (Notification) {Re: Amendments in Part E of Chapter 4 of Volume V of Delhi High Court Rules & Orders pertaining to fees payable to Amicus Curie Advocates}
22.	No. 315/Rules/DHC, dated: 07.07.2011 (Notification) {Re: Introducing "Delhi Higher Judicial Service (Leave) Rules, 2010"}
23.	No. F.1(136)/Regn.Br./HQ/Div.Com./2011, dated: 07.07.2011 (Notification) {Re: Bringing into force "The Court-Fees (Delhi Amendment) Act, 2010 (Delhi Act 01 of 2011)" w.e.f. 07.07.2011}
24.	No. 147/Rules/DHC, dated: 22.03.2011 (Notification) {Re: Preparation of Records}
25.	No. 127/Rules/DHC, dated: 14.03.2011 (Notification) {Re: Amendment in Part-A of Chapter 8 of the High Court Rules & Orders, Volume-III}
26.	No. 14(22)/LA-2008/WAW/17, dated: 11.02.2011 (Notification) {Re: "The Court-Fees (Delhi Amendment) Act, 2010 (Delhi Act 01 of 2011)" }
27.	No. 70/Rules/DHC, dated: 09.02.2011 (Notification) {Re: Introducing "Delhi Courts Service of Processes by Courier, Fax and Electronic Mail Service (Civil Proceedings) Rules, 2010"}
28.	No. F.6/74/2010-Judl., dated: 25.01.2011 (Notification) {Re: Family Courts Rules}
29.	No. 537/Rules/DHC, dated: 22.12.2010 (Notification) {Re: Filing of documents}
30.	No. 451/Rules/DHC dated 25.11.2010 (Notification) {Re: Public Interest Litigation Rules, 2010}


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