"DISCLAIMER: The copies of the Notifications reproduced herein are only for the purpose of information and not substitute for the original record of Notifications."

61.

Delhi Higher Judicial Service Rules, 1970 as amended upto 12.11.2010

62.

No. 346/Rules/DHC dated 23.09.2010 (Amendments in Rules 1 & 2 of Chapter 1(A) of High Court Rules & Orders, Vol. I AND Rules 1 & 2 of Chapter 1(A) & Rule 9 of Chapter 1(E) of High Court Rules & Orders, Vol. III)

63.

No. 29/Rules/DHC dated 09.09.2010 (Practice Direction) {Re: Service through e-mail}

64.

No. 28/Rules/DHC dated 09.09.2010 (Circular) {Re: Providing e-mail}

65.

No. 26/Rules/DHC dated 30.08.2010 (Practice Direction) {Re: Arbitration & Conciliation Act, 1996}

66.

No. 25/Rules/DHC dated 30.08.2010 (Circular) {Re: Directions}

67.

No.264/Rules/DHC dated 02.08.2010 (Notification) {Re: Destruction of Records Act}

68.

No. 253/Rules/DHC dated 23.07.2010 (Notification) {Re: Arbitration & Conciliation Act}

69.

No. 178/Rules/DHC dated 13.05.2010 (Notification) {Re: Amendments in RTI Rules}

70.

No. 99/Rules/DHC dated 15.03.2010(Notification) {Re: Delhi Rent Control Act}

71.

No. 144/Rules/DHC dated 19.04.2010(Notification) {Re: Company Secretaries Act}

72.

No. 22/Rules/DHC dated 22.01.2010(Notification) {Re: Company Secretaries Act}

73.

No. 21/Rules/DHC dated 18.05.2010(Practice Direction) {Re: Subordinate Courts}

74.

No. 20/Rules/DHC dated 07.04.2010(Practice Direction) {Re: Arbitration & Conciliation Act, 1996}

75.

No. 19/Rules/DHC dated 09.02.2010(Practice Direction) {Re: Permitting Advocates to appear before the Family Court}

76.

No. 18/Rules/DHC dated 30.01.2010(Practice Direction) {Re: Memo of Parties}

77.

No. 457/Rules/DHC dated 16.12.2009(Volume III) {Maintaining record of Police/Judicial remand}

78.

No. 456/Rules/DHC dated 16.12.2009(Volume V) {Pertaining to Jail Petitions}

79.

No. 16/Rules/DHC dated 07.12.2009(Practice Direction) {Re: Arbitration & Conciliation Act, 1996}

80.

No. 408/Rules/DHC dated 17.11.2009(Volume V) {Re: Records in First Appeal}

81.

No. 391/Rules/DHC dated 09.11.2009(Miscellaneous Matters) {Re: Appointment of Arbitrations}

82.

No. 13/Rules/DHC dated 26.10.2009(Circular) {Re: Defects in Vakalatnama}

83.

No. 292/Rules/DHC dated 01.09.2009(Volume V) {Re: Attested copies}

84.

No. 277/Rules/DHC dated 18.08.2009(Original Side Rules) {Re: Court of Registrar}

85.

No. 11/Rules/DHC dated 07.08.2009(Circular) {Re: Dress of Judicial Officers}

86.

No. 10/Rules/DHC dated 22.05.2009(Circular) {Re: Next date of hearing}

87.

No. 167/Rules/DHC dated 13.05.2009(Volume V) {Removing income factor for cosidering for Senior Advocates}

88.

No. 163/Rules/DHC dated 06.05.2009(Miscellaneous Matters) {Re: Accused to be permitted to sit during trial}

89.

No. 162/Rules/DHC dated 06.05.2009(Miscellaneous Matters) {Delhi District Courts RTI Rules}

90.

No. 09/Rules/DHC dated 30.04.2009(Circular) {Re: Mentioning enrolement number}