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DISCLAIMER: The copies of the Notifications reproduced herein are only for the purpose of information and not substitute for the original record of Notifications.
S.No Title
1 No.1399/CFM/DHC, dated:24.12.2024 (PRACTICE DIRECTIONS) {Re: 'Committee to consider proposed draft rules titled ''Case Flow Management (Subordinate Courts of Delhi) Rules, 2008'' alongwith the evaluation and Case Flow Management Rules in High Court of Delhi'}
2 No.125/Rules/DHC, dated:19.12.2024 (Circular) {Re: “Guidelines of the High Court of Delhi for Recording of Evidence of Vulnerable Witnesses, 2024”}
3 No. 124/Rules/DHC dated 10.12.2024 (Practice Direction) {Re: Appending of coversheet to the judgment of conviction/dismissal/reversal of acquittal/dismissal of bail applications}
4 No.42/Listing/DHC, dated : 25.10.2024 (Practice Directions) {Re: To move an adjournment slip in the matter through email.}
5 No. 453/Filing/DHC/2024 dated 19.10.2024 (Circular) {Re: Direction regarding Writ/Appeal of Labour Court.}
6 No. 450/Filing/DHC/2024 dated 19.10.2024 (Circular) {Re: Direction regarding Regular First Appeal (RFA) matters.}
7 No.123/Rules/DHC dated: 03.10.2024 (Practice Directions) {Re: Advance service on the opposite party(ies) in fresh Civil Suits on the Original Side of this Court}
8 Addendum to the Standard Operating Procedure, 2020 for Disbursal of Compensation under the Delhi Victim Compensation Scheme, 2018 for POCSO Cases.
9 Circular regarding the recent order from Hon'ble Court, dated 06.09.2024, in WP(C)-12542/2024, reiterates the need for compliance with the prior directive issued on 21.03.2014 in W.P.(C) No. 1814/2014.
10 No. 78/Rules/DHC dated 07.09.2024 (Notification) {Re: Amendments in rules pertaining to destruction of administrative records in the Delhi District Courts}