Notifications & Practice Direction of Hon'ble High Court of Delhi

Practice Directions by Hon'ble High Court of Delhi

91.	No. 08/Rules/DHC dated 16.04.2009(Practice Direction) {Re: Accepting the amount of compensation}
92.	No. 07/Rules/DHC dated 12.03.2009(Practice Direction) {Re: Mediation}
93.	No. 05/Rules/DHC dated 03.03.2009(Practice Direction) {Re: Recusal of Judge}
94.	No. 04/Rules/DHC dated 03.03.2009(Practice Direction) {Re: Memo of Parties}
95.	No. 03/Rules/DHC dated 16.02.2009(Practice Direction) {Re: Mediation}
96.	No. 02/Rules/DHC dated 29.01.2009(Practice Direction) {Hearing and Grant of adjournment}
97.	No. 01/Rules/DHC dated 29.01.2009(Office Order) {Listing of Regular Matters}
98.	No. 46/Rules/DHC dated 22.01.2009(Miscellaneous Matters) {Amendment in RTI Rules}
99.	No. 1586/Rules/DHC dated 15.01.2009(Practoce Direction) {Listing of 'Regular Matters'}
100.	No. 386/Rules/DHC dated 23.12.2008(Volume V) {Pertaining to RFA}
101.	No. 358/Rules/DHC dated 15.12.2008(Volume V) {Inspection of Records}
102.	No. 324/Rules/DHC dated 12.11.2008(Code of Civil Procedure) {Striking off defence}
103.	Practice Directions No. 21517/Rules/DHC dated 08.08.2008(Original Side Rules) {Re: Listing of Final Matters}
104.	No. 117/Rules/DHC dated 31.01.2008(Miscellaneous Matters) {Corrigendum of Notification No. 275}
105.	No. 275/Rules/DHC dated 29.10.2007(Miscellaneous Matters) {Related to RTI Rules}
106.	No. 117/Rules/DHC dated 08.05.2007(Miscellaneous Matters) {Amendment in RTI Rules}
107.	No. 01/Rules/DHC dated 03.01.2007(Volume IV) {Destruction of records}
108.	No. 228/Rules/DHC dated 21.09.2006(Code of Civil Procedure) {Summons of Judgement}
109.	No. 226/Rules/DHC dated 12.09.2006(Volume V) {Pertaining to filing of writ}
110.	No. 181/Rules/DHC dated 11.08.2006(Miscellaneous Matters) {Designating Officers as PIO, APIO}
111.	No. 180/Rules/DHC dated 11.08.2006(Miscellaneous Matters) {Delhi High Court RTI Rules, 2006}
112.	No. 158/Rules/DHC dated 06.07.06(Miscellaneous Matters) {Amendment in Mediation & Conciliation Rules, 2004}
113.	No. 7/Rules/DHC dated 09.01.06(Code of Civil Procedure) {Summons for settlement of issues}
114.	No. 6/Rules/DHC dated 09.01.06(Original Side Rules) {Reg. Written Statement}
115.	No. 171/Rules/DHC dated 11.08.2005(Miscellaneous Matters) {Mediation & Conciliation Rules 2004}
116.	No. 153/Rules/DHC dated 20.07.2005(Volume V) {Designation as a Senior Advocate}
117.	No. 153/Rules/DHC dated 29.03.2004(Volume V) {Designated as a Senior Advocate}
118.	No. 116/Rules/DHC dated 12.02.2004(Volume V) {Regarding filing a writ petition against order of CAT}
119.	No. 205/Rules/DHC dated 16.10.2003(Volume IV) {Criminal records be arranged in two parts}
120.	No. 200/Rules/DHC dated 13.10.2003(Volume V) {Explanations of Clause XIX}

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