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Details
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Date
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High Court Notification No.
P.3601/2015, dated 9th December, 2015 regarding amendment in Rule 2 I
(a) (i) of Chapter I of the Bombay High Court Appellate Side Rules,
1960 (Reprint 1981) amended by the High Court Notification No. P. 3603
/ 2010, dated 1st October, 2010
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09.12.2015
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Notification No. P.0703/2015, dated
6th October 2015 regarding designating First Appellate Authority under
Bombay High Court Right to Information (Revised) Rules, 2009
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06.10.2015
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High Court Notification No. P.
1602/2015 dated 09th September, 2015
regarding amendment in Bombay High Court Appellate Side Rules, 1960
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09.09.2015 |
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High Court Notification No.
G/Amend/654/2015 dated 09th September, 2015 regarding amendment in
Bombay High Court (Original Side) Rules, 1980
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09.09.2015
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Gender Sensitization and Sexual
Harassment of Women at the High Court of Bombay (Prevention,
Prohibition and Redressal) Regulations, 2014
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26.08.2015
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Gender Sensitization and
Sexual Harassment of Women at the District Courts in the State of
Maharashtra and Goa (Prevention, Prohibition and Redressal)
Regulations, 2014
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26.08.2015
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Notification No. P.
1603/2010 dated 10th July, 2015 regarding amendments in The Bombay High
Court Public Interest Litigation Rules. 2010.
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10.07.2015
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Notification
regarding declaration of Court working day in lieu of holiday already
declared on 19th June, 2015 due to heavy rains in Mumbai.
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16.07.2015
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Amendment
to existing Rules 45 in Chapter IV of the Bombay High Court (Original
Side) Rules, 1980 (Reprint 1997)
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24.06.2015
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Amendment
to existing Rules 197 in Chapter XII of the Bombay High Court (Original
Side) Rules, 1980 (Reprint 1997)
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24.06.2015
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High Court
Notification No. Rule/E-4203/70/58 dated 8 May 2015 regarding of
Advocates who have designated as Senior Advocates.
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08.05.2015
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The Bombay High Court
Process Fees Repeal Rules, 2014. |
18.04.2015
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High Court of Bombay,
Aurangabad Bench shall remain closed on Wednesday, the 22nd April 2015,
on account of Municipal Corporation Elections.
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20.04.2015
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Regarding Sexual
Harassment of any Women at the workplace against the Class I and Class
II Officers Working on the establishment of Bombay High Court, at its
Principal Seat at Bombay.
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20.01.2015
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High Court
Notification No. P. 1601/2014 dated 14.01.2015 regarding Rules of
Bombay High Court (Empanellment of Couriers for Service of Process in
Civil Proceedings) Rules, 2014.
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16.01.2015 |
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Amendment to Chapter
LVIII Rule 1051 of Original Side of the Bombay High Court regarding
Proceedings for Civil Contempt.
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01.12.2014
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Amendment to Chapter
XXXIV Rule 24 of Appellate Side of the Bombay High Court regarding
Proceedings for Civil Contempt.
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01.12.2014
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Notification
regarding declaration of Court working day in lieu of Holiday declared
on 6th October 2014 on occasion of Bakri Eid.
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03.11.2014
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Notification No.
P.3601/2014 dated 27.10.2014 regarding amendment made in the Chapter as
XXIV-A after the existing Chapter XXIV of the Bombay High Court
Appellate Side Rules, 1960 (Reprint 1981).
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28.10.2014
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Notification of
Senior Advocates - 2014 |
29.09.2014
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Notification
regarding Pending Criminal Applications.
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25.09.2014 |
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Notification No.
P.0703/2009 dated 09.09.2014 regarding Designate the Public Information
Officer and Appellate Authorities to the Family Court, Solapur,
Kolhapur and Nanded.
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11.09.2014
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Notification No.
P.3606/2013, dated 06.08.2014 and Corrigendum No. P. 3603/2013, dated
01.09.2014 regarding amendment in the rules framed u/s. 16(2) of the
Advocate Act, 1961.
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07.08.2014
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Declaration of Court
Working day on 20th December, 2014. |
04.08.2014
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Notification No.
P.0703/2009, dated 24.06.2014 regarding Designation of Public
Information Officer under Right to Information Act.
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24.06.2014
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Notification No. P
1601/2014, dated 10.04.2014 regarding Draft Bombay High court service
of processes by courier service (Civil Proceedings) Rules, 2013
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10.04.2014
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Notification -
Section 16 (2) of the Advocates Act, 1961 - Designation as Senior
Advocate by the High Court, Bombay. |
12.02.2014
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Notification for the
Criminal Application Matters - Statement showing the pending
Applications |
01.02.2014
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Holiday Notification
- Friday, 15 November, 2013 as a holiday in addition to the holiday
already declared on Thursday 14 November, 2013.
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13.011.2013
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High Court
Notification No. P. 3603/2013 dated 27.08.2013 regarding framing of
Rules u/s 16 (2) of the
Advocate Act, 1961,
contained in Schedule VI of
the Bombay High Court Appellate Side Rules,1960.
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28.08.2013
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High Court
Notification No. P. 3601/2013 dated 27.08.2013 regarding amendment made
to existing Chapter I and Chapter XVII of the Bombay High Court
Appellate Side Rules,1960 and Rule 636 (1) (a) of the Bombay High Court
Original Side Rules, 1980.
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28.08.2013
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Rules Framed Under
Section 16 (2) of the Advocates Act, 1961 |
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Draft of the Rules of
the Bombay High Court proposed to be framed in exercise of the powers
conferred by Section 2 of the Maharashtra High Court (Hearing of Writ
Petitions by Division Bench and Abolition of Letter Patent Appeals)
Act, 1986 as amended by Maharashtra Act, No. XXVII of 2008
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13.08.2013
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High Court
Notification No. P. 0703/2013 dated 21.05.2013 |
30.05.2013
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Notification No.
LAW/DMN/STG-COUNSEL/BHC/20/123 dated 20/08/2009 |
20.08.2012
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High Court
Notification No. P.0102 (III)/77. - Code of Civil Procedure
(Maharashtra**Amendment) Rules, 2012 |
06.03.2013
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Law and Judiciary
Dept. Notification - Dated 30 May,2009 |
30.05.2009
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Law and Judiciary
Dept. Notification - Dated 30 May,2001 |
30.05.2001
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High Court
Notification No. P. 0102 (II)177 dated 18.01.2013 |
18.01.2013
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Notification of Newly
Appointed District Judges |
01.12.2012
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Notification of CJJD
and JMFC transfer |
26.11.2012
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High Court
Notification No. P. 0703/2009 |
06.09.2012
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High Court
Notification No. 1616/2000 |
20.12.2011
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High Court
Notification No. 3601/2012 |
10.08.2012
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Maharashtra
Notification No. 3602/2012 Bombay City Civil Court (Transfer of
Suits) Rules 2012
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30.08.2012
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High Court
Notification No.P.0702/2010 |
07.06.2012
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High Court
Notification No.P.3601/2010 |
07.06.2012
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High Court
Notification No.P.0802/2010 |
07.06.2012
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High Court
Notification No.P.1601/2006 |
07.06.2012
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Notification
regarding Amendment to the Family Court (Court) Rules, 1988 framed by
the HIgh Court under section 21 of the Family Courts Act, 1984.
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26.09.2011
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Correction Slip to
The Civil Manual,1986 - No.5 |
09.11.2011
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MACT Notification |
09.12.2011
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Correction slip to
the Criminal Manual, 1980-"Petition Writers" |
27.12.2010
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Correction slip to
the Criminal Manual, 1980-"PLEA BARGAINING" |
04.02.2011
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Notification
Regarding Designate as Senior Advocates w.e.f. 13.08.2011 |
02.09.2011
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Notification
Regarding Court Working on 03/09/2011 |
25.08.2011
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Notification
Regarding Court Working on 20/08/2011 and 03/09/2011 |
29.03.2011
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LAW AND JUDICIARY
DEPARTMENT NOTIFICATION Dated the 25th August 2008 - Maharashtra
Judicial Service Rules, 2008
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31.12.2010
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Government
Notification No. DAJ 2011/1/(1/11)/Desk 3, dated 12th January 2011 |
12.01.2011
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Proposed Guidelines
in cases of Land Acquisition References and in Motor Accidents Claim
Petitions |
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List of CJJD
appointed in cadre of CJSD on adhoc basis (Notification NO.A-3902/2010)
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27.12.2010
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Maharashtra Morning
Court Rules, 2010 |
19.10.2010
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High Court
Notification No.P 1603/2010 dated 2/11/2010 |
11.10.2010
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High Court
Corrigendum No.P0805/2010 |
11.10.2010
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High Court
Corrigendum No.P0703/2010 |
01.10.2010
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High Court
Notification No.P 3603/2010
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01.10.2010
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High Court
Notification No.P/1603/2010. Dated 02/09/2010 The Bombay High
Court Public Interest Litigation Rules, 2010
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02.09.2010
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Notification dated
29th July 2010 |
29.07.2010
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Designate the Public
Information Officer and Appellate Authority to the Family Court,
Amravati |
10.02.2010
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Maharashtra Evening
Courts Rules, 2009
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03.08.2009
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Amendments made in
the Civil Manual, Criminal Manual, High Court Appellate Side Rule, 1960. |
18.06.2010
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