1.

No. 317/Rules/DHC, dated: 14.07.2011 (Notification) {Re: Amendments in Part C of Chapter 24 of Volume III of Delhi High Court Rules & Orders pertaining to fees payable to Amicus Curie Advocates}

2.

No. 316/Rules/DHC, dated: 14.07.2011 (Notification) {Re: Amendments in Part E of Chapter 4 of Volume V of Delhi High Court Rules & Orders pertaining to fees payable to Amicus Curie Advocates}

3.

No. 449/Rules/DHC, dated: 22.09.2011 (Notification) {Re: Inviting objections/suggestions with regard to proposed new Order XX-B in the First Schedule of the CPC}

4.

No. 315/Rules/DHC, dated: 07.07.2011 (Notification) {Re: Introducing "Delhi Higher Judicial Service (Leave) Rules, 2010"}

5.

No. F.1(136)/Regn.Br./HQ/Div.Com./2011, dated: 07.07.2011 (Notification) {Re: Bringing into force "The Court-Fees (Delhi Amendment) Act, 2010 (Delhi Act 01 of 2011)" w.e.f. 07.07.2011}

6.

No. 147/Rules/DHC, dated: 22.03.2011 (Notification) {Re: Preparation of Records}

7.

No. 127/Rules/DHC, dated: 14.03.2011 (Notification) {Re: Amendment in Part-A of Chapter 8 of the High Court Rules & Orders, Volume-III}

8.

No. 14(22)/LA-2008/WAW/17, dated: 11.02.2011 (Notification) {Re: "The Court-Fees (Delhi Amendment) Act, 2010 (Delhi Act 01 of 2011)" }

9.

No. 70/Rules/DHC, dated: 09.02.2011 (Notification) {Re: Introducing "Delhi Courts Service of Processes by Courier, Fax and Electronic Mail Service (Civil Proceedings) Rules, 2010"}

10.

No. F.6/74/2010-Judl., dated: 25.01.2011 (Notification) {Re: Family Courts Rules}

11.

No. 537/Rules/DHC, dated: 22.12.2010 (Notification) {Re: Filing of documents}

12.

No. 451/Rules/DHC dated 25.11.2010 (Notification) {Re: Public Interest Litigation Rules, 2010}

13.

No. 370/Rules/DHC dated 01.10.2010 (Notification) {Re: Destruction of Records}

14.

No. 294/Rules/DHC dated 26.08.2010 (Amendments in Part E (B-Records) and Part F(b) of Chapter 16 of High Court Rules & Orders, Volume IV)

15.

Delhi Judicial Service Rules, 1970 as amended upto 04.01.2010

16.

Delhi Higher Judicial Service Rules, 1970 as amended upto 12.11.2010

17.

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)

18.

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

19.

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

20.

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

21.

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

22.

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

23.

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

24.

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

25.

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

26.

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

27.

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

28.

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

29.

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

30.

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