 |
The
High Court of Delhi was established on 31st October 1966. Initially,
the High Court of Delhi exercised jurisdiction not only over the
Union Territory of Delhi, but also Himachal Pradesh. It had a Himachal
Pradesh Bench at Shimla in a building called Ravenswood. The High
Court of Delhi continued to exercise jurisdiction over Himachal
Pradesh until the State of Himachal Pradesh Act, 1970 was enforced
on 25th January 1971. The High Court
of Delhi was established with four Judges. They were Chief Justice
K. S. Hegde, Justice I. D. Dua, Justice H. R. Khanna and Justice
S. K. Kapur. The sanctioned strength of Judges of this High Court
increased from time to time. Presently, the sanctioned strength
of Judges of the High Court of Delhi is 29 permanent Judges and
19 Additional Judges. |
|
DISCLAIMER: The contents of this site are only for information purpose. Users are advised not to rely only on such information for any purpose. Neither the Delhi High Court nor the National Informatics Centre, Ministry of Information Technology, Government of India is responsible for any consequences by use of such information. For any query, suggestions regarding this website please contact at Email :delhihighcourt@nic.in
|
|