Civil Rules of Practice and Circular Orders
Civil Practice Rule Book
GSICC(Gender Sensitization Internal Complaints Committee)
GSICC Regulations, 2013
IMPLEMENTATION OF HYBRID VC FROM 05-02-2024
VC Link – Sheet2
Partial Modification to the earliest Notification issued on 07.03.2024 with regard to mandatory e-Filing
Bail Mandatory eFiling from 03 June RevisedCircular
Notification inviting application from Lawyers, retired Judicial Officers, retired and serving Assistant Public Prosecutors as well as Law Professors for preparation of Head-notes for the Judgments
Click here to download notification for preparation of Head-notes for the Judgments
Newsletter for the month of December 2023
Newsletter – December 2023
Extension of mandatory e-filing of cases to the Bail Applications from 01-04-2024
Notification for mandatory e-filing of cases to the Second Appeal, Criminal Appeal and all Bail Applications and all Criminal MPs…
Notification on e-Filing of the cases and pleadings by all the Government Authorities, Quasi Government Authorities, Government Undertakings and other Local Bodies.
Notification efiling Honble High Court Notificiation on eFIling