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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.

Sr. No. Title
1 Delhi District Courts (Right to Information) Rules, 2008 (as on 23.02.2023)
2 No. 119/Rules/DHC dated 26.12.2025 (Notification) {Re: "Personal appearance of Government Officials in Court Proceedings Rules, 2025”}
3 No. 116/Rules/DHC dated 19.12.2025 (Notification) {Re: "Amendment in the First Schedule of the Code of Civil Procedure, 1908"
4 No. 165/RULES/DHC DATED 02.12.2025 (Practice Directions) {Re: In compliance of Criminal Appeal No. 4004 & 4005 of 2025 titled"Anna Waman Bhalerao etc. V. State of Maharashtra regarding Disposal of Applications for bail and anticipatory Bail}
5 No. 97/Rules/DHC dated 21.11.2025 (Notification) {Re: Amendments in “Delhi High Court Intellectual Property Rights Division Rules, 2022” with regard to term, qualifications and experience of the Law Researchers to be attached to the IPD}
6 No. 162/RULES/DHC DATED 28.11.2025 (Practice Directions) {Re: Adjournment Slip}
7 No.96/Rules/DHC dated 18.11.2025 (Notification) {Re: Amendment in Rule 4 of 'E-Filing Rules of the High Court of Delhi, 2021'}
8 No. 89/Rules/DHC dated 29.10.2025 (Notification) {Re: Amendments in Chapter 4F(b) of Volume V of Delhi High Court Rules & Orders}
9 No. 153/Filing/DHC/2025 dated 13.11.2025 (Circular) {Re: A new Limitation Tab in e-filing software related to entry of limitation period details in certain case types has been approved by the competent authority.}
10 No. 158/Rules/DHC dated 06.11.2025 (Practice Direction) {Re: Complaints filed under section 138 of Negotiable Instruments Act, 1881}