Practice Directions by Hon'ble High Court of Delhi
1.
No. 41/Rules/DHC, dated: 28.04.2016 (Practice Directions) {Re: Supply of advance copy of a Writ Petition, Petition/Application under Arbitration and Conciliation Act, 1996 as well as in other Original and Appellate Jurisdiction upon Sr./Standing Counsel/Nominated/Empanelled Counsel}
2.
No. 82/Rules/DHC, dated: 16.02.2016 (Notification) {Re: Amendments in Rules 4(c), 4(d), 4(g) and 7(iii) of the Delhi District Courts (Right to Information) Rules, 2008
3.
No. 81/Rules/DHC, dated: 16.02.2016 (Notification) {Re: Amendments in Rules 10(i)(A), 10(i)(B) and 10(i)(C) of the Delhi High Court (Right to Information) Rules, 2006
4.
No. F.6/17/09-Judl./Suptlaw/1176-78, dated: 04.11.2015 (Notification) {Re: Delhi Criminal Courts (Payment of Expenses to Complainant and Witnesses) Rules, 2015}
5.
No. 27309/Orgl./DHC,dated:27.11.2015 (PRACTICE DIRECTION Of Summons for Settlement of Issues in a Suit Relating to Commercial Dispute)
6.
No. 37/Rules/DHC, dated: 03.11.2015 (Practice Directions) {Re: Measures to expedite the trial in criminal cases}
7.
No. 53/Filing/DHC/2015, dated: 22.08.2015 (Practice Direction) {Re: Memo of Parties shall not reflect Hon’ble the Chief Justice as respondent}.
8.
No. 425/Rules/DHC, dated: 03.07.2015 (Notification) {Re: Amendments in "Delhi Petty Offences (Trial by Special Metropolitan Magistrates) Rules, 1998}
9.
No. 35/Rules/DHC, dated: 18.05.2015 (Practice Directions) {Re: Certified copies and inspection applications in Family Courts}
10.
No. 182/Rules/DHC, dated: 09.03.2015 (Notification) {Re: Deletion of Rule 12 of Part A of Chapter 26 of Volume III of High Court Rules & Orders}
11.
No. 33/Rules/DHC, dated: 08.04.2015 (Practice Directions) {Re: Arbitral Award}
12.
No. 31/Rules/DHC, dated: 16.01.2015 (Practice Directions) {Re: Supply of advance copies of the petitions filed under the Arbitration and Conciliation Act, 1996
13.
No. 457/Rules/DHC, dated: 11.09.2014 (Notification) {Re: Amendment in Rule 11 of the Delhi District Courts (Right to Information) Rules, 2008
14.
No. 456/Rules/DHC, dated: 11.09.2014 (Notification) {Re: Amendments in Rule 7, 10, 11(ii) and Serial No. 9 of Form F of the Delhi High Court (Right to Information) Rules, 2006
15.
No. 217/Rules/DHC, dated: 31.03.2014 (Notification) {Re: Amendment in Serial No. 11 of Form 2 of the "Delhi Higher Judicial Service (Leave) Rules, 2010}
16.
No. 216/Rules/DHC, dated: 31.03.2014 (Notification) {Re: Amendment in Serial No. 11 of Form 2 of the "Delhi Judicial Service (Leave) Rules, 2011}
17.
No. 183/Rules/DHC, dated: 10.03.2014 (Notification) (Volume IV) {Re: Insertion of new Part D after the existing Part C of Chapter 8 regarding filling up of forms of process in non cognizable cases}
18.
No. 182/Rules/DHC, dated: 10.03.2014 (Notification) (Volume IV) {Re: Insertion of Rule 2A between existing Rules 2 and 3 of Part A of Chapter 8 regarding service of summons in criminal cases}
19.
Circular regarding filing of complete record of the Labour Court/Industrial Tribunal/ Authority in Writ Petition
20.
No. 85/Rules/DHC, dated: 23.01.2014 (Notification) (Original Side Rules) {Re: Amendment in Para D(3) of Schedule (Table of Fees) to Chapter XXIII regarding enhancement of attestation fees of Oath Commissioners from Rs. 10/- to Rs. 20/-}
21.
No. 84/Rules/DHC, dated: 23.01.2014 (Notification) (Volume IV) {Re: Amendment in clause (iii) of Rule 5 of Chapter 12-B regarding enhancement of attestation fees of Oath Commissioners from Rs. 10/- to Rs. 20/-
22.
PRACTICE DIRECTIONS FOR ISSUANCE OF SUMMONS/NOTICES THROUGH SPEED POST / REGISTERED POST WITH PROOF OF DELIVERY (POD) IN THE HIGH COURT OF DELHI
23.
No. 948/Rules/DHC, dated: 02.12.2013 (Notification) {Re: Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012}
24.
PRACTICE DIRECTIONS FOR ELECTRONIC FILING (E-FILING)
25.
{Practice Direction} {Re: Preservation of original documents in the judicial files pending in the High Court}
26.
No. 711/Rules/DHC, dated: 08.05.2013 (Notification) {Re: Deletion of Para 10 of the Scheme for Appointment of Arbitrators, 1996}
27.
No. 177/Rules/DHC, dated: 18.03.2013 (Notification) {Re: Substituting the existing sub-rule (4) of Rule 42 of "Delhi Judicial Service (Leave) Rules, 2011" by the new sub-rule (4) pertaining to study leave}
28.
No. 178/Rules/DHC, dated: 18.03.2013 (Notification) {Re: Substituting the existing sub-rule (4) of Rule 41 of "Delhi Higher Judicial Service (Leave) Rules, 2010" by the new sub-rule (4) pertaining to study leave}
29.
{Re: Guidelines for recording of evidence of vulnerable witnesses in criminal matters}
30.
No. 529/Rules/DHC, dated: 14.12.2012 (Notification) {Re: Substituting the existing Part L of Chapter 6 of Volume V of High Court Rules & Orders, by the new Part L, u/s 16(2) of the Advocates Act, 1961, for designating an advocate as a senior advocate}
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