अधिसूचनाएं और अभ्यास निर्देश

दिल्ली उच्च न्यायालय

अधिसूचनाएं और अभ्यास निर्देश

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	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}
2	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}
3	No. 162/RULES/DHC DATED 28.11.2025 (Practice Directions) {Re: Adjournment Slip}
4	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'}
5	No. 89/Rules/DHC dated 29.10.2025 (Notification) {Re: Amendments in Chapter 4F(b) of Volume V of Delhi High Court Rules & Orders}
6	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.}
7	No. 158/Rules/DHC dated 06.11.2025 (Practice Direction) {Re: Complaints filed under section 138 of Negotiable Instruments Act, 1881}
8	No.157/Rules/DHC dated 06.11.2025 (Practice Direction) {Re: In compliance of the directions passed by Hon'ble Supreme Court in Judgment dated 25.09.2025 in Criminal Appeal No. 1755/2010 titled "Sanjabij Tari Vs. Kishore S.Borcar and Anr".
9	No. 85/Rules/DHC dated 15.10.2025 (Notification) {Re: Inviting objections with regard to proposed amendments in existing Rules in two Orders in the First Schedule of the Code of Civil Procedure, 1908
10	No. 84/Rules/DHC dated 10.10.2025 (Notification) {Re: Amendment in Part A of Chapter 5 of Volume V of Delhi High Court Rules & Orders)