NOTIFICATIONS AND 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.112/Rules/DHC dated 26.04.1990 (Volume V) {Filing of Memorandum of Appeal}
2 No.129/Rules/DHC/8400 dated 23.05.1990 (Volume IV) {Supply of copies free of cost to poor litigants}
3 No.28/Rules/DHC dated 25.02.1991 (Original Side Rules) {Evidence on Commission}
4 No.123/Rules/DHC dated 15.06.1991 (Volume V) {Paper books in RFA cases}
5 Practice Direction No. 1-4 No.364/Rules/DHC dated 13.12.1991 {Listing of cases}
6 No.14/Rules/DHC dated 21.01.1993 (Volume V) {Hearing of Review applications}
7 No.76/Rules/DHC dated 28.04.1993 (Volume IV) {Oath Commissioner's Fees}
8 No.77/Rules/DHC dated 28.04.1993 (Original Side Rules) {Oath Commissioner's Fees}
9 No.128/Rules/DHC dated 15.07.1993 (Original Side Rules) {Review Application/Petition}
10 No.180/Rules/DHC dated 22.09.1993 (Volume III) {Filing of P.O.A./Vakalatnama in Trial Courts}
11 No.201/Rules/DHC dated 28.10.1993 (Volume V) {Designation of Advocate as Senior Advocate}
12 Office Order No. 223/Rules/DHC (Volume V) {Copy of Injunction/Stay order to be issued}
13 No. 24/ILR dated 31.01.95 (Volume V) {Rates of reported Judgments}
14 Office Order No. 303/Rules/DHC dated 18.10.95 (Volume V) {Reg. Election Petition}
15 No. 495/Rules/DHC dated 17.11.1995 (Volume V) {Service of copy of Writ Petition}
16 No. 22803/Rules/DHC dated 14.12.95 (Original Side Rules) {Regarding enlargement of time}
17 No. 16/Rules dated 29.01.1996 (Miscellaneous Matters) {Scheme for appointment of Arbitrators}
18 No. 23/Rules/DHC dated 09.02.96 (Volume IV) {Regarding refund of copy fees}
19 Endst No. 9614/Rules/DHC dt 21.05.1669 (Volume IV) {Corrigendum of Notification No. 23}
20 No. 60/Rules/DHC dated 21.04.1998 (Code of Civil Procedure) {Automatic adjournment of cases}
21 No. 61/Rules/DHC dated 21.04.98 (Volume I) {Regarding listing of cases}
22 Office Order No. 170/Estt. Dated 20.05.98 (Volume V) {Rates of unattested copies}
23 No. 116/Rules/DHC dated 01.11.1999 (Volume V) {Designation of Advocates as Seniors}
24 No. 65/Rules dated 23.03.2001 (Volume V) {Rates of attested copies}
25 Office Order No. 166/Rules/DHC dated 26.04.2001 (Volume V) {Listing of Civil Contempt Petition}
26 No. 134/Estt./E-6/DHC dated 06.08.2001(Volume IV) {Revision of copy fees}
27 No. 174/Rules/DHC dated 31.10.2001(Original Side Rules) {Oath Commissioner's Fees enhance}
28 No. 202/Rules/DHC dated 14.12.2001(Volume I) {Copy of documents to be served}
29 No. 203/Rules/DHC dated 14.12.2001(Volume IV) {Revision of Oath Commissioner's fees}
30 No. 741/Estt./EVI/DHC dated 10.01.2002(Volume V) {Reg. Fees of Legal practitioners}
31 Office Order No. 88 dated 07.03.2002(Volume V) {Filing of Criminal Appeal/Jail Petition}
32 No. 38/Rules dated 15.03.2002(Volume V) {Destruction of Record by shredding machine}
33 No. 39/Rules/8658 dated 19.03.2002(Volume V) {Inspection Fees & Supply of unattested copies}
34 No. 44/Rules dated 01.04.2002(Original Side Rules) {Advocate fees maximum extent}
35 No. 45/Rules dated 01.04.2002(Volume V) {Advocate fees}
36 No. 46/Rules/DHC dated 11.04.2002(Original Side Rules) {Listing of Case filed before noon}
37 No. 47/Rules/DHC dated 11.04.2002(Volume V) {Regarding urgent filing}
38 No. 60/Rules/DHC dated 21.05.2002(Volume V) {Regarding inspection fees}
39 No. 63/Rules/DHC dated 30.05.2002(Volume V) {Regarding pending part heard}
40 Practice Direction No. 1 of 2002 dated 01.10.2002(Volume V) {Regarding Notice of Motion}
41 No. 129/Rules/DHC dated 13.11.2002(Volume V) {Copies of records and exhibits}
42 No. 4/Rules/DHC dated 29.01.2003(Volume I) {Regarding Advocate fees}
43 No. 139/Rules/DHC dated 16.07.2003(Volume III) {Fees of Legal Practitioner}
44 No. 174/Rules/DHC dated 18.08.2003(Miscellaneous Matters) {Scheme of appointment of Arbitrators}
45 No. 200/Rules/DHC dated 13.10.2003(Volume V) {Explanations of Clause XIX}
46 No. 205/Rules/DHC dated 16.10.2003(Volume IV) {Criminal records be arranged in two parts}
47 No. 116/Rules/DHC dated 12.02.2004(Volume V) {Regarding filing a writ petition against order of CAT}
48 No. 153/Rules/DHC dated 29.03.2004(Volume V) {Designated as a Senior Advocate}
49 No. 153/Rules/DHC dated 20.07.2005(Volume V) {Designation as a Senior Advocate}
50 No. 171/Rules/DHC dated 11.08.2005(Miscellaneous Matters) {Mediation & Conciliation Rules 2004}
51 No. 6/Rules/DHC dated 09.01.06(Original Side Rules) {Reg. Written Statement}
52 No. 7/Rules/DHC dated 09.01.06(Code of Civil Procedure) {Summons for settlement of issues}
53 No. 158/Rules/DHC dated 06.07.06(Miscellaneous Matters) {Amendment in Mediation & Conciliation Rules, 2004}
54 No. 180/Rules/DHC dated 11.08.2006(Miscellaneous Matters) {Delhi High Court RTI Rules, 2006}
55 No. 181/Rules/DHC dated 11.08.2006(Miscellaneous Matters) {Designating Officers as PIO, APIO}
56 No. 226/Rules/DHC dated 12.09.2006(Volume V) {Pertaining to filing of writ}
57 No. 228/Rules/DHC dated 21.09.2006(Code of Civil Procedure) {Summons of Judgement}
58 No. 01/Rules/DHC dated 03.01.2007(Volume IV) {Destruction of records}
59 No. 117/Rules/DHC dated 08.05.2007(Miscellaneous Matters) {Amendment in RTI Rules}
60 No. 275/Rules/DHC dated 29.10.2007(Miscellaneous Matters) {Related to RTI Rules}
61 No. 117/Rules/DHC dated 31.01.2008(Miscellaneous Matters) {Corrigendum of Notification No. 275}
62 Practice Directions No. 21517/Rules/DHC dated 08.08.2008(Original Side Rules) {Re: Listing of Final Matters}
63 No. 324/Rules/DHC dated 12.11.2008(Code of Civil Procedure) {Striking off defence}
64 No. 358/Rules/DHC dated 15.12.2008(Volume V) {Inspection of Records}
65 No. 386/Rules/DHC dated 23.12.2008(Volume V) {Pertaining to RFA}
66 No. 1586/Rules/DHC dated 15.01.2009(Practoce Direction) {Listing of 'Regular Matters'}
67 No. 46/Rules/DHC dated 22.01.2009(Miscellaneous Matters) {Amendment in RTI Rules}
68 No. 01/Rules/DHC dated 29.01.2009(Office Order) {Listing of Regular Matters}
69 No. 02/Rules/DHC dated 29.01.2009(Practice Direction) {Hearing and Grant of adjournment}
70 No. 03/Rules/DHC dated 16.02.2009(Practice Direction) {Re: Mediation}
71 No. 04/Rules/DHC dated 03.03.2009(Practice Direction) {Re: Memo of Parties}
72 No. 05/Rules/DHC dated 03.03.2009(Practice Direction) {Re: Recusal of Judge}
73 No. 07/Rules/DHC dated 12.03.2009(Practice Direction) {Re: Mediation}
74 No. 08/Rules/DHC dated 16.04.2009(Practice Direction) {Re: Accepting the amount of compensation}
75 No. 09/Rules/DHC dated 30.04.2009(Circular) {Re: Mentioning enrolement number}
76 No. 162/Rules/DHC dated 06.05.2009(Miscellaneous Matters) {Delhi District Courts RTI Rules}
77 No. 163/Rules/DHC dated 06.05.2009(Miscellaneous Matters) {Re: Accused to be permitted to sit during trail}
78 No. 167/Rules/DHC dated 13.05.2009(Volume V) {Removing income factor for cosidering for Senior Advocates}
79 No. 10/Rules/DHC dated 22.05.2009(Circular) {Re: Next date of hearing}
80 No. 11/Rules/DHC dated 07.08.2009(Circular) {Re: Dress of Judicial Officers}
81 No. 277/Rules/DHC dated 18.08.2009(Original Side Rules) {Re: Court of Registrar}
82 No. 292/Rules/DHC dated 01.09.2009(Volume V) {Re: Attested copies}
83 No. 13/Rules/DHC dated 26.10.2009(Circular) {Re: Defects in Vakalatnama}
84 No. 391/Rules/DHC dated 09.11.2009(Miscellaneous Matters) {Re: Appointment of Arbitrations}
85 No. 408/Rules/DHC dated 17.11.2009(Volume V) {Re: Records in First Appeal}
86 No. 16/Rules/DHC dated 07.12.2009(Practice Direction) {Re: Arbitration & Conciliation Act, 1996}
87 No. 456/Rules/DHC dated 16.12.2009(Volume V) {Pertaining to Jail Petitions}
88 No. 457/Rules/DHC dated 16.12.2009(Volume III) {Maintaining record of Police/Judicial remand}
89 No. 18/Rules/DHC dated 30.01.2010(Practice Direction) {Re: Memo of Parties}
90 No. 19/Rules/DHC dated 09.02.2010(Practice Direction) {Re: Permitting Advocates to appear before the Family Court}
91 No. 20/Rules/DHC dated 07.04.2010(Practice Direction) {Re: Arbitration & Conciliation Act, 1996}
92 No. 21/Rules/DHC dated 18.05.2010(Practice Direction) {Re: Subordinate Courts}
93 No. 22/Rules/DHC dated 22.01.2010(Notification) {Re: Company Secretaries Act}
94 No. 144/Rules/DHC dated 19.04.2010(Notification) {Re: Company Secretaries Act}
95 No. 99/Rules/DHC dated 15.03.2010(Notification) {Re: Delhi Rent Control Act}
96 No. 178/Rules/DHC dated 13.05.2010 (Notification) {Re: Amendments in RTI Rules}
97 No. 253/Rules/DHC dated 23.07.2010 (Notification) {Re: Arbitration & Conciliation Act}
98 No.264/Rules/DHC dated 02.08.2010 (Notification) {Re: Destruction of Records Act}
99 No. 25/Rules/DHC dated 30.08.2010 (Circular) {Re: Directions}
100 No. 26/Rules/DHC dated 30.08.2010 (Practice Direction) {Re: Arbitration & Conciliation Act, 1996}