| 1 | The Prisons, Object and Reforms by SH. R P S Teji, Addl. District Sessions Judge, Delhi |
| 2 | Guidelines for recording of evidence of vulnerable witnesses in criminal matters |
| 3 | Development of Law relating to Motor Accident Claims by Hon'ble Mr. Justice J R Midha, Judge, Delhi High Court |
| 4 | Social Rights Jurisprudence by Justice S. Murlidhar |
| 5 | Information & Communication Technology in District Judiciary |
| 6 | QUALITIES OF A GOOD MEDIATOR by Shri L.K. Gaur, AD&SJ, Delhi |
| 7 | ICT in Delhi District Courts |
| 8 | THE RECENT LABOUR JURISPRUDENTIAL TRENDS by Sh. R. P. S. Teji, P.O. Labour Court, Delhi |
| 9 | Mediation- Not Alternative But Independent Method of Dispute Resolution by Sh. L. K Gaur AD&SJ, Delhi |
| 10 | CASE MANAGEMENT MANUAL |
| 11 | CYBER LAW & INFORMATION TECHNOLOGY |
| 12 | Delhi Judicial Academy Journals |
| 13 | User manual of Digital Court 2.0 |
