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Notices / Notifications
  • Notification No.173 - Certified Copies in Writ Petition/Appeal/Application mentioned in the list herein below are kept ready for delivery.
  • Notice Original Side - Cetified Copy Branch
  • Ready Notice
  • Ready Aplication
  • Further Notice
  • Further Charges Aplications
  • Notice - The drafts of the order of Adjudication have been drawn up by the office of Insolvenacy Registrar.
  • Notice - The drafts of the order of Adjudication have been drawn up by the office of Insolvenacy Registrar.
  • Postponement of National Lok Adalat.
  • Notification No.172 - Certified Copies in Writ Petition/Appeal/Application mentioned in the list herein below are kept ready for delivery.
  • Lapsed Deposit Circular No.C.S/Circular/2019/285 of the office of Prothonotary and Senior Master, High Court, Bombay.
  • Notification No. Rule/X-2301/2019 dated 23/10/2019 in respect of change of nomenclature of the post of Assistant as Assistant Section Officer.
  • Notification in respect of views/suggestions of the Members of the Bar/Stakeholder as per Rule 5(j) of Bombay HIgh Court (Designation of Senior Advocates) Rules, 2018.
  • Notification of Lapsed Deposit-2019
  • Notification No.171 - Certified Copies in Writ Petition/Appeal/Application mentioned in the list herein below are kept ready for delivery.
  • Notice from the Registrar (O.S.) regarding Lower and Higher Standard Departmental Examination
  • Notice : Court No. 20.
  • Civil Revision Application
  • Notice 1
  • Letter Patent Appeal
  • Notice 1
  • Notice 2
  • Notice 3
  • Notice 4
  • Notice 5
  • Notice 6
  • Notice 7
  • Civil Writ Petition
  • Notice 1
  • Notice 2
  • Notice 3
  • Notice 4
  • Notice 5
  • Notice 6
  • Notification No.170 - Certified Copies in Writ Petition/Appeal/Application mentioned in the list herein below are kept ready for delivery.
  • Notice - Returning of proposals of Advocates who have earlier applied for designation of Senior Advocates as per old Rules.
  • Notice- Submitting afresh proposals of Advocates for designation of Senior Advocates as per New Rules.
  • Notice - Court 20.
  • Notification No. B 3603/2018, dated 24.10.2018 in respect of Bombay High Court (Designation of Senior Advocates) Rules, 2018.
  • Notification No. B 3602/2018, dated 25.10.2018 regarding amendment to Schedule VII Chapter XXXII of the Bombay High Court Appellate Side Rules, 1960 and Appendix VI of the Bombay High court Original Side rules, 1980, framed under Section 34(1) of the Advocate Act, 1961.
  • Public Notice for Auction Sale dated 22.10.2018.
  • Notification in respect of "Bombay High Court System Officer on Contract Basis (Conditions of Service) Rules, 2016".
  • Notice - Advocates and Litigants to appear before Hon'ble Bombay High Court on 29th October 2018.
  • Requisition List of Execution Department.
  • Government Notifications in respect of
  • Amendment in Para 2(iii) of Chapter III of Criminal Manual, 1980.
  • Amendment in Para 28(iii) of Chapter II of Civil Manual, 1986.
  • Amendment to Rules 57 and 121 to 134 of the Bombay High Court (Original Side) Rules, 1980.
  • Amendment to Rule 3(ii) of the Bombay High Court (Appellate Side) Rules, 1960.
  • Circulat No. C.S./2018/1307 dated 1st October 2018.
  • Modification to the Circulat No. C.S./2018/1307 dated 1st October 2018.
  • Revised form for Note of Appearances.
  • Notice - Testamentary Department.
  • Notice : Testamentary
  • Notice : Calling Quotation for TV/Screen, MSLSA.
  • Notification and Clarification.
  • Notification- Declaration of holiday on 14th September,2018 to High Court of Bombay at Goa, Panaji.
  • Clarification to the Notification dated 10th September, 2018 regarding declaration of holiday on 14th September,2018 to High Court of Bombay at Goa, Panaji
  • Directions issued by Hon'ble Shri. Justice S. J. Kathawalla.
  • Aurangabad Bench: Notice regarding matter/appeals filed U/Section 140 of Motor Vehicle Act.
  • Members of Bombay Bar Association and Advocates Association of Western India, Incorporated Law Society and Members of other Bar Associations that Nineteenth Camp, for obtaining thumb impressions, for issuance of RF ID (Biometric) Cards, will be held on Tuesday, 28th August, 2018 in Room No. 57, Third Floor, High Court Main Building, between 11.00 a.m. and 6.00 p.m.
  • Notice of Special Bench to hear the matters covered by the order dated 09.07.2018 of the Hon'ble Supreme Court of India in Civil Appeal No.6170 of 2018 arising out of SLP (C) No.16450 of 2018 (Nagraj and others. Vs. The State of Maharashtra and others.)
  • Notice : Auction of Old Air Conditioners
  • Notification No. Rule/P.1616/2000 dated 27th June, 2018 in respect of re-constituted of the Internal Complaints Committee under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.
  • Sheriff's Notice in the Matter of Notice of Motion No. 2058 of 2017 in Admiralty Suit No. 48 of 2015.
  • Sheriff's Notice in the Matter of Commercial Notice of Motion (L) No. 935 of 2018 in Commercial Admiralty Suit (Lodg.) No. 12 of 2018.
  • Notice - The drafts of the order of Adjudication have been drawn up by the office of Insolvenacy Registrar.
  • Maharashtra State Juvenile Justice (Care and Protection of Children) Rule, 2018.
  • Notification No. P-0703/2009, dated 28.05.2018 regarding partial modification of the Notification dated 24.06.2014.
  • The Bombay High Court Museum will remain closed from 17th May to 2nd June 2018 due to painting, polishing and some repair work.
  • Original Side - Office Order No. G/684 dated 07th May 2018.
  • The Bombay High Court Museum will remain closed from 17th May to 2nd June 2018 due to painting, polishing and some repair work.
  • Execution Department : Advocates and parties appearing-in-person are requested to take a note of Unexecuted Decrees/Orders transmitted from other Courts for execution.
  • Destruction of records notice dated 09.04.2018 - High Court, Original Side, Bombay.
  • Circular dated 16/04/2018, bearing No. G-585-2018.
  • Notice - Hon'ble Shri Justice G.S. Patel requested cooperation of all in adhering to the following directions, given the nature of present sitting assignment.
  • Special Form for Notes of Appearances
  • Notice regarding Destruction of Records.
  • Sheriff's Notice for auction sale of the vessel M. V. Kamal XXVI.
  • Notice for settle the draft of the order of adjudication of the office of the Insolvency Registrar, High Court, Bombay.
  • Urgent Notice - Hon'ble Company Judge.
  • Notice to Members of Bombay Bar Association, Advocates Association of Western India and Incorporated Law Society as well as Members of other Bar Associations, for obtaining thumb impressions regarding issuance of RF ID (Biometric) Cards, on Wednesday, 28th February, 2018.
  • Notice - for settle the draft of the order of annullment of the office of the Insolvency Registrar, High Court, Bombay.
  • Distruction Notice - Thirdcopy of Notice of Motion filed in appeal.
  • National Lok Adalats during the year 2018.
  • Notice Inviting Quotations - Court Receiver, High Court, Bombay .
  • Hoarding/Board
  • Annexure – A-1
  • Travelling Arrangment
  • Audio Videography
  • National Lok-Adalat to be held on Saturday, 9th December 2017 at High Court Legal Services Sub-Committee Aurangabad Bench.
  • BOARD OF LAR MATTERS FILED BY STATE -DISTRICT WISE.
  • BOARD OF LAR MATTERS -PARTY WISE.
  • LIST OF ADVOCATES, WHOSE MATTERS TO BE KEPT BEFORE NATIONAL LOK ADALAT.
  • BOARD OF INSURANCE MATTERS.
  • Notice - Aurangabad and Nagpur Bench
  • Matters listed for Final Hearing between 4th to 6th December, 2017.
  • Matters listed for Final Hearing on 8th December, 2017.
  • Directions issued by Hon'ble Shri. Justice K.R. Shriram.
  • CRA matters listed for Final Hearing between 4th to 6th December, 2017.
  • Notice - List of aforesaid applications of advocates/Registered clerks which are under office objections.
  • Notice-STRL Matter No.08/2004
  • List of Hon'ble Guardian Judges for the year 2017 - 2018 w.e.f. 11.08.2017 as modified on 23rd October 2017.
  • Notice to furnish true copies of pleadings on ledger papers in the lodging of Sales Tax Reference matters.
  • Circular No. P-1615/2003 dated 25th October, 2017 regarding panel of Arbitrators for Arbitration.
  • Aurangabad Bench: Notice-Diwali Vacation 2017.
  • Circular No. P-1615/2003 dated 14th September, 2017 regarding panel of Arbitrators for Arbitration.
  • Notice : Court No. 16A.
  • As per the directions given by Hon'ble Bombay High Court in Suo Moto Public Interest Litigation No. 71 of 2013, Nodel officer is appointed to look after and forward complaints of Public in general regarding Pot holes and bad conditions of roads in their areas.
  • Notice in English language.
  • Notice in Marathi language.
  • Notice in Hindi language.
  • Notice in Gujarati language.
  • Notice
  • Notice for Rejections matters dated 18.08.2017
  • Notification - Declaration of holiday on 24th August 2017 to High Court of Bombay at Goa, Panaji.
  • Notice of misplaced matters of Civil Writ Petition.
  • Notice from Prothonotary and Senior Master regarding Rejection matters.
  • Notice from the office of Insolvency Registrar.
  • Notification No. P.0703/2017, dated 21st July, 2017 regarding designating First Appellate Authority under Bombay High Court Right to Information (Revised) Rules, 2009.
  • Aurangabad Bench :Notice regarding Partial Modification
  • Notice : Court No.2.
  • Notice : Auction of Old Computer, at City Civil and Sessions Court, Dindoshi, Bombay.
  • Notice - Court Room No.2.
  • Notice regarding IPR suits will be transferred and registered in the Commercial Division.
  • Notice - Sitting for Hon'ble New High Court Judges
  • Notice - Oath Ceremony
  • Notice - Court No. 16A
  • Notice regarding Partial Modification
  • Notice regarding Web based Initiative (Pro Bono Legal Services) of Department of Justice, Ministry of Law and Justice.
  • Destruction of Appeal Record Notice dated 12.05.2017 - High Court, Original Side, Bombay.
  • Destruction of Certified Copy Notice dated 09.05.2017 -High Court, Original Side, Bombay.
  • Destruction of Record Notice dated 09.05.2017 -High Court, Original Side, Bombay.
  • Hon'ble Lordships will sit in Court Room No. 34, 1st Floor, High Court Main Building instead of Court Room No. 26-A as Notified earlier.
  • Vacation Notice.
  • Summer Vacation - 2017 : Court Notice.
  • Summer Vacation - 2017 : Hon'ble Judges would be available for taking up final hearing matters otherwise than Vacation Judges.
  • Principal Seat
  • Bench at Nagpur
  • Bench at Aurangabad
  • High Court of Bombay at Goa
  • Notification regarding Summer Vacation – 2017.
  • Notice from the office of Court Receiver regarding Destruction of Records.
  • Notice regarding destruction of record (Original Side).
  • Notice - In Family Court Appeal No. 109 of 2008 and 132 of 2008.
  • High Court Notification No. X(Gen)-1603/2017/437, dated 11/04/2017 (Declare 1st July, 2017 as Court Working Saturday)
  • Circular regarding Contact details of Registrars.
  • Notice - Appointments for affirmation to Senior Citizens and persons with disabilities.
  • Circular regarding not to put prefixes in the title of proceedings.
  • Notice - In Chamber Summons No.89 of 2017.
  • High Court Notification No. P.0703/2009, dated 17/03/2017 of the Maharashtra District Courts Right to Information (Revised) Rules, 2009.
  • High Court Notification No. P.0703/2009, dated 17/03/2017 of the Bombay High Court Right to Information (Revised) Rules, 2009.
  • Notice regarding Action on remittance of unclaimed amount lying with the office of the Court Receiver, High Court, Bombay.
  • Notice - For returning the Exhibits/documents.
  • High Court of Judicature at Bombay and Nagpur Bench : Declaration of Holiday on Tuesday, the 21st February, 2017 on account of “Polling Day”..
  • Notification of Circuit Sitting of Central Administrative Tribunal, Mumbai Bench.
  • The Drafts of the Order of Adjudication have been drawn up by the Office of Insolvency Registrar.
  • Notice regarding prohibition of Mobile Phones, Cameras or Audio/Video recording devices inside the Court Halls.
  • Special Court Notice - Regarding digitize filing
  • Land Acquisition Cases -National Lok Adalat to be held on Saturday, 11 th February 2017 at 11.00 a.m
  • Notification of Lapsed Deposit
  • Notice regarding Hon'ble Division Bench presided over by Hon'ble Shri Justice V.M. Kanade relating to compassionate appointments.
  • The ceremony of garlanding the portrait of Mahatma Gandhi will be held on Monday, 30th January 2017 at 10.40 a.m. sharp in Central Court Room No. 46.
  • Office Order in Testamentary Suit No. 10 of 2004 in Testamentary Petition No. 662 of 2003.
  • Notice regarding Special Lok Adalat dated 17.01.2016
  • National Lok Adalat on 11th February, 2017.
  • Christmas Vacation Notice - Special Court
  • The High Court Judicature at Bombay Invites you to the Constitution Day Celebration on Friday, 2nd December, 2016 at 5.15 pm. at Central Court, 2nd Floor, Main Building.
  • Lower and Higher Standard Departmental Examinations of the High Court Staff on the Original Side.
  • Action on remittance of unclaimed deposits lying with the office of the Insolvency Registrar, High Court, Bombay.
  • Aurangabad Bench : Notice to Advocates/Litigants.
  • Notice dated 26.09.2016
  • Special Form for Notes of Appearances
  • High Court Notification No. X(Gen)-1603/2016/1106, dated 16/09/2016 in respect of partial modification to the High Court Notification No. X(Gen)-1603/2016/1081, dated 08th September 2016.
  • Notification by the High Court of Judicature at Bombay Original and Appellate Sides Declaration of holiday on Tuesday, 13th September, 2016.
  • Notifincation - High Court of Bombay at Nagpur Bench - Holiday on Thursday, 08th Sepetmber, 2016, on occassion of Mahalaxmi Pujan.
  • Notice from Insolvency Department regarding Deposit of publication charges in Debtor's Petition.
  • Notice to Advocates and Parties appearing in person
  • Notice dated 08.08.2016 - As per directions issued by Hon'ble Shri Justice G. S. Patel
  • Notice - To Collect the two spare copies of Company Petition filed on record for the year 2015 which was in pursuance of issuance of Practice Note No. 45 dated 16.10.2015 as per the directions of the then Hon'ble Company Judge.
  • Destruction of records notice dated 22.07.2016 - High Court, Original Side, Bombay.
  • Public Notice from the Office of Court Receiver dated 30th June, 2016.
  • Circular No. P. 1615/2016 dated 20th June, 2016 regarding Panel of Arbitrators for arbitration proceedings under Section 89 of Code of Civil Procedure 1908.
  • Fresh filing of Suits, Applications, Appeal matters under Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015.
  • Practice Notce-48
  • Commerical Divsion Notice
  • Summons (Practice Directions)
  • Directions for filling of matters to be heard and decided by the Commercial Division and Commercial Appellate Division.
  • Lists of Pending Suits, Applications and matters pertaining to the commercial disputes having value above One Crore.
  • Institution / Pending of Summary Suits.
  • Institution / Pending of Suits for Goods Sold and Delivered.
  • Institution / Pending of Suits for Dissolution of Partnership Accounts.
  • Institution / Pending of Commercial Cause Suits.
  • Institution / Pending of Commercial Cause Suits.
  • Institution / Pending of Other Money Suits.
  • Institution / Pending of Monetary Suits.
  • Institution / Pending of Breach of Contract.
  • Institution / Pending of Bank Suits.
  • Institution / Pending of Suits (Trade Mark).
  • Institution / Pending of Suits (Copy Right).
  • Institution / Pending of Arbitration Petition.
  • Institution / Pending of Arbitration Application.
  • Institution / Pending of Admiralty Suits.
  • Lists of Pending Suits, Applications and matters pertaining to the commercial disputes having value below One Crore.
  • Institution / Pending of Trade Mark(Suits).
  • Institution / Pending of Copy Right(Suits).
  • Institution / Pending of Patent Act (Suits).
  • Institution / Pending of Arbitration Suits.
  • Institution / Pending of Arbitration Petition.
  • Institution / Pending of Arbitration Application.
  • Institution / Pending of Admiralty Suits.
  • Notice - Unexecuted transfered Decree (Execution Department )
  • 'Evacuation Drill' on Thursday, 28th April, 2016 at 4.30 p.m. Onwards in the High Court Building at Mumbai.
  • Notice from Insolvency Department regarding the destruction of matters for the period from 2003-2004.
  • Notice from the office of Insolvency Registrar regarding the Order of Annulment.
  • All the Advocates and parties appearing in person are hereby informed that as per Practice Note No. 33, office of the Company Registrar had directed by Notice dated 5th October, 2015, to submit the CD's alongwith necessary Certificate.
  • Destruction of records notice Civil Appellate Side dated 13th April 2016.
  • List of Petitions/Appeals/Application in which copies ready for delivery dated 11/04/2016.
  • Destruction of records notice of High Court, Original Side, Bombay.
  • Notice - Hon'ble Shri Justice G.S. Patel requested cooperation of all in adhering to the following directions, given the nature of present sitting assignment, with effect from 7th March 2016.
  • Special Form for Notes of Appearances
  • Certified Copies in Writ Petition/Appeal/Application mentioned in the list below are ready for delivery.
  • Statement showing remittance of unclaimed deposits lying for more than 3 years in decided Judicial Proceedings lapsed deposits to Government.
  • Public Notice from the Office of Court Receiver : Offers are invited in sealed envelopes for the sale of office premises.
  • Notice from Company Registrar to the Advocates and Parties appearing in person to collect two spare copies of Company Petition on record, in pursuance of issuance of Practice Note No. 45 dated 16.10.2015.
  • Public Notice from the Office of Court Receiver :Offers are invited in sealed envelopes for the sale of vehicle.
  • Notice dated 27/01/2016 (order dated 19/01/2016 in WP/3481/2015).
  • Certified Copies in Writ Petition/Appeal/Application mentioned in the list below are ready for delivery.
  • Public Notice in Appeal No.(L) 464 of 2014, L and T Finanace Limited Versus Mr. Shekhar Chandrakar.
  • Notice Company Petition Filed on Record
  • Notice dated 06.01.2015
  • List of Second Parts - 2015
  • Parsi Matrimonial Session will be held between 01st March, 2016 to 4th March,2016.
  • Public Notice for Auction Sale dated 23.12.2015.
  • Gazette copy of 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.
  • Notice of Suit Matters pending on Lodging number of the year 1993.
  • Notice
  • List of pending matters
  • Notice Party In Person to appear before Committee on 1st and 3rd Saturday of Every Month.
  • Notice regarding Amendment of Article (2) of Schedule-I of The Maharashtra Stamp Act i.e. Administration Bond in Testamentary Matters of Rs. 500/- instead of Rs. 100/- Stamp Paper.
  • Notice from the office of Insolvency Registrar regarding the Order of Annulment.
  • Public Notice No. P. 3601/2015, dated 21st October, 2015 regarding Amendment to be made to Rule 2 I (a) (i) of Chapter I of The Bombay High Court Appellate Side Rules, 1960.
  • IN SUPERSESSION to the earlier Notice dated 1st October 2015
  • Aurangabad Bench : Notice dated 09.09.2015
  • Notice dated 01.10.2015.
  • Notice from Insolvency Registrar for The Advocates and the parties concerned to attend the Office on 05th October, 2015 at 12.30 p.m.
  • Statement showing the balance amount lying in the office of Registrar General High Court of Bombay on account of P.L.A. of the Registrar in Reserve Bank of India.
  • High Court Circular No. P.1615/2003, datd 21.09.2015 regarding Panel of Arbitrators for arbitration proceedings under section 89 of Code of Civil Procedure 1908.
  • High Court Notification Nos. P.1602/2015 and G/Amend/654/2015, dated 9th September, 2015.
  • Chapter IV-A in the "The Bombay High Court Appellate Side Rules, 1960"
  • Chapter LVIII-A in the "The Bombay High Court (Original Side) Rules, 1980"
  • Notice : for the information of the Advocates and the parties appearing in-person at Aurangabad Bench...
  • Notice to the Advocates and Parties-in-Person to produce the list of the Matters to The Registrar (Judicial-II) of First Appeal and Appeals from Order wherein valuation of the subject matter is up to Rs. One Crore.
  • Declaration of holiday on Friday, 25th September, 2015, on occasion of “Bakri-Eid”.
  • Rule of “The Gender Sensitization and Sexual Harassment of Women at the District Courts in the State of Maharashtra and Goa (Prevention, Prohibition and Redressal) Regulations, 2014.
  • Rule of “The Gender Sensitization and Sexual Harassment of Women at the High Court of Bombay (Prevention, Prohibition and Redressal) Regulation, 2014.
  • Circular No. Rule/P. 3601/2015, dated 4th September, 2015 regarding transfer all pending Appeals from Order (except Appeals against orders passed by City Civil Court, Mumbai).
  • Circular No. Rule/P. 3601/2015, dated 1st September, 2015 regarding transfer all pending First Appeals (except statutory appeals).
  • Original Side Notice Dated 26/08/2015 - affirmation/declaration/amendment work.
  • Original Side Office Order No.G/614/2015 dated 26/08/2015.
  • Notice: Aurangabad Bench: List of the matters transferred to the Bombay High court
  • Public Notice regarding destruction of case files of Supreme Court Civil Appeals 1986 to 1993.
  • Notice dated 13th August, 2015.
  • Notice from the office of Insolvency Registrar regarding the Order of Annulment.
  • Aurangabad Bench :NOTICE: Matters transferred to the Original Side of Bombay High Court.
  • Notification No. P. 1603/2010 dated 10th July, 2015 regarding amendments in The Bombay High Court Public Interest Litigation Rules. 2010.
  • Notification regarding declaration of Court working day in lieu of holiday already declared on 19th June, 2015 due to heavy rains in Mumbai.
  • Amendment to existing Rule 45 in Chapter IV of the Bombay High Court (Original Side) Rule, 1980 (Reprint 1997).
  • Amendment to existing Rule 197 in Chapter XII of the Bombay High Court (Original Side) Rules, 1980 (Reprint 1997)”.
  • As per Order dated 22nd June, 2015 passed by the Hon'ble Shri Justice G. S. Patel in Chamber Summons No.74 of 2015 in Caveat (L) No.58 of 2015 in Testamentary Petition No.1243 of 2014.
  • The Office of Insolvency Registrar, High Court, Original Side,Bombay sifted to G.T. Hospital Complex, Mumbai.
  • Notice regarding Company Petitions filed under the Companies Act, 1956 / 2013 for rejection under Rule 986 of High Court (O.S.) Rules, 1980.
  • Notice regarding Company Petitions filed under the Companies Act, 1956 / 2013.
  • Views/Suggestions are invited from the Members of the Bar regarding improvement of the Official Website of The Bombay High Court.
  • The Office of Commissioner For Taking Accounts, High Court, Original Side,Bombay sifted to G.T. Hospital Complex, Mumbai.
  • Advertisement for proposed Sale of 1) Plot no. 54-4/B-4, 2) Plot no. 54-4/B-20 3) Plot no. 54-4/B-21 and 4) Plot no. 54-4/B-27, situated at Sus Pashan Road, Village Sus, Tal Mulshi, Dist. Pune.
  • Advertisement for proposed Sale of Office premises no. 3F known as Sesa Ghor, Plot no. 20, Village Moromoi-O-Pequeon, EDC Complex, Patto, Panjim, Goa along with one car parking space no.27.
  • Advertisement for proposed Sale of Flat No. 32, 3rd Floor C-wing, LAND BREEZE CO-OP HSG SOC.LTD., 52, Pali Hill, Bandra (w), Mumbai - 400050 And STILT Car Parking No.33 attached to the said flat.
  • Advertisement for proposed Sale of Flat No. 151/B, Maker Tower, G.D. Somani Marg, Cuffe Parade, Colaba, Mumbai 400 005 and of Garage No. C-66 in the Said Building.
  • High Court Notification No. Rule/E-4203/70/58 dated 8 May 2015 regarding of Advocates who have designated as Senior Advocates.
  • Notice dated 05.05.2015
  • Listing of matters pertaining to the Maharashtra Universities Act, 1994 as per the order dated 25th March, 2015 passed by the Supreme Court of India.
  • Notice Aurangabad Bench : Furnishing a list of pending Writ Petitions and name of parties in respect of the order passed by Supreme Court of India on dated 25.03.2015 in Civil Appeal Nos. 10759 and 10760 of 2013.
  • The Bombay High Court Process Fees Repeal Rules, 2014.
  • High Court of Bombay, Aurangabad Bench shall remain closed on Wednesday, the 22nd April 2015, on account of Municipal Corporation Elections.
  • Notice by Execution Department regarding Decrees / Orders transmitted by the other Courts to High Court for the execution.
  • 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.
  • Destruction Notice of old records of High Court and City Civil Court lying in the Office of the Court Receiver for more than a decade.
  • Notice
  • Notice-continuation to earlier Circular No.R-2015/Destruction dated 30th March 2015, a separate list showing the matters ready and proposed to be destroyed in the Summer Vacation commencing from 11th May 2015, is displayed on the Notice Board of the respective Departments of the Original Side
  • Insolvency Notice - requested to take necessary steps for issuance of Certificate under Rule 84 of Bombay Insolvency Rules, 1910 on or before 18/4/2015
  • Registration Of Multiple Code Numbers By Advocates and Their Firms
  • Notice
  • List of Multiple Code Numbers
  • Notice issued by Hon'ble Shri Justice G. S. Patel regarding two Parsi Chief Matrimonial Session.
  • List of Tax Matters pending on Lodging Number
  • Notice
  • List Of Tax Matters
  • 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.
  • Cases Settled in National Lok Adalat-2014.
  • Amendment to Chapter LVIII Rule 1051 of Original Side of the Bombay High Court regarding Proceedings for Civil Contempt.
  • Amendment to Chapter XXXIV Rule 24 of Appellate Side of the Bombay High Court regarding Proceedings for Civil Contempt.
  • Notice issued by Hon'ble Shri. Justice G.S. Patel regarding caveats filed in Testamentary Petitions.
  • Notification regarding declaration of Court working day in lieu of Holiday declared on 6th October 2014 on occasion of Bakri Eid.
  • 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).
  • Original Side - Notice- Following Application For Issue of Insolvency Notice and the Notice of Motions For Dismissal For Not Removing Office Objection.
  • Notification regarding Pending Criminal Applications.
  • Notification of Senior Advocates - 2014
  • Notice dated 23.09.2014 regarding views calling for Draft Bill of Civil Courts in the State of Maharashtra.
  • 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.
  • High Court Circular No. P.1615/2003, datd 17.09.2014 regarding Panel of Arbitrators at High Court, Bombay
  • Office Circular No. MSLSA/2014/1201, dated 11th September 2014.
  • 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.
  • Declaration of Court Working day on 20th December, 2014.
  • Notice - Holiday Declaration on account of "Gauri / Mahalaxmi Poojan and Ganesh Chaturthi 2nd Day”.
  • Notice- Intimation to adopt uniform practice prevailing in the Bombay High Court, Government Pleaders' Offices in respect of receiving Notices and Services, etc.
  • Notification No. P.0703/2009, dated 24.06.2014 regarding Designation of Public Information Officer under Right to Information Act.
  • Public Notice dated 10th June, 2014 of suit premises situated at Marine Drive Premises.
  • List of Registers and Other Papers to be destroyed in the month of May-2014.
  • Inauguration of Over the Counter payment facility of Judicial Stamp Duty at High Court, Mumbai
  • Annexure-I (For online Payment- Payment of Judicial Stamp Duty through GRAS- Online Mode)
  • Annexure-II (For offline Payment- Payment of Judicial Stamp Duty through GRAS- Payment Across Bank Counter Mode)
  • Notice related to Payment
  • E-Court Fee Notice
  • Transfer of certain Suits from City Civil Court Bombay to City Civil Court at Dindoshi
  • Public Notice dated 12th April, 2014 of suit premises situated at Churchgate and Worli premises.
  • Notification No. P 1601/2014, dated 10.04.2014 regarding Draft Bombay High court service of processes by courier service (Civil Proceedings) Rules, 2013
  • Circular - P-1615/2003 dated : 17/01/2014, Hon'ble Former Judge of the Bombay High Court on the Panel of Arbitrators for Arbitration Proceedings u/s. 89 of Code of Civil Procedure, 1908, at High Court, Bombay.
  • Notice Original Side - unexecuted decree returned to the proper Court.
  • Original Side Office Circular No. 4580/2014 dated 18.03.2014
  • Original Side Office Circular No. G/Cir/4581 dated 18.03.2014
  • Original Side-Notice-Following Application For Issue Of Insolvency Notice And the Notice Of Motions For Dismissal For Not Removing Office Objection.
  • Original Side – Notice- Request to attend this Office on 3rd day the March, 2014 at 11.30 a.m. and get settled the drafts as drawn up by this Office.
  • Original Side - Notice w.e.f. 17.02.2014 Court Commissioners to record evidence in which Commissioner is appointed pursuant to the orders of the Court.
  • Notification - Section 16 (2) of the Advocates Act, 1961 - Designation as Senior Advocate by the High Court, Bombay.
  • Notice - Regarding suits and Company Matters assigned to the Court of Hon'ble Shri Justice G. S. Patel
  • Notification for the Criminal Application Matters - Statement showing the pending Applications
  • High Court Circular No. P.1615/2003, datd 17.01.2014 regarding Panel of Arbitrators at High Court, Bombay
  • HIgh Court Circular No. P.1615/2003, datd 24.12.2013 regarding Panel of Arbitrators at High Court, Bombay
  • AURANGABAD BENCH-ORDER BELOW OFFICE NOTE RELATING TO CLUBBING OF GROUP OF CRIMINAL APPLICATIONS FOR BAIL
  • Holiday Notification - Friday, 15 November, 2013 as a holiday in addition to the holiday already declared on Thursday 14 November, 2013.
  • High Court Circular No Rule/P.1615/91, dated 03.08.2009 regarding giving preference to the cases of the Senior Citizen.
  • In Partial Modification of Notice bearing No. RG 1611-120 of 2012, dated 7th August 2012 read with Notice bearing No. RG-1611-214 of 2012, dated 10th December 2012.
  • 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.
  • 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.
  • Original Side - Circular
  • Notice regarding Filing dated 30 August 2013
  • Instructions - to create Bookmarks in soft copy of Petitions.
  • The proposals of the Advocates list (Rules Framed Under Section 16 (2) of the Advocates Act, 1961 )
  • Rules Framed Under Section 16 (2) of the Advocates Act, 1961
  • 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
  • Cases related to Lokmanya Bal Gangadhar Tilak are scanned from BLR of 1908 and 1916-17 and are uploaded to the Archive Section in the Bombay High Court Judges' E- Library Webpage.
  • In supersession to the earlier Notice dated 24th July 2013 for value added services of C. M. I.S.
  • Notice Original Side
  • On 15th August, 2013, the High Court of Bombay at principal seat is pleased to introduce e-Court as a pilot project
  • Notice - Appellate Side ( Writ Petition No. 722 of 2013)
  • Notice - All the Advocates/Litigants are hereby requested to provide their "E-Mail-ID and Mobile Numbers" to the Registry
  • Original Side – C.S. Department. - List of matters in which orders for payment of deposited amount has been passed; but said amounts have not been withdrawn by the Advocates and/or Parties.
  • Seminar on collecting stamp duty through GRAS (Government Receipt Accounting System) i.e. online payment of Stamp duty through Internet
  • Circular regarding List of Hon'ble Judges (Retired) who have been impanelled on the, Panel of Arbitrators at High Court, Bombay
  • High Court Notification No. P. 0703/2013 dated 21.05.2013
  • Original Side - Notice and Translations
  • Office Order
  • Hindi
  • Marathi
  • Notice - All kinds of payments through ECS/NEFT
  • Notice - Original Side
  • Nagpur Bench Notice - In CRI. WRIT PETITION No. 138 Of 2013
  • Original Side - Office Order No. 6557 dated 08th May 2013
  • Vacation Courts Notice - Appellate Side
  • Vacation Courts Notice - Original Side
  • Original Side - Notices and Circulars
  • Officers are directed to submit the Report regarding
  • Officers are nominated for scrutinizing Appeal, Writ Petition etc.
  • Circular for removing office objections
  • Circular from Registrar Judicial
  • Citi Civil and Sessions Court Notice dated 12th April 2013
  • Court Receiver Notice dated 20th April 2013
  • Notice- Original Side-Amendments in the Record and Proceedings as per objections raised by scrutiny officer
  • Notice- Original Side- Certified Copy Branch for removing the objections on or before the 24th April 2013
  • Members of Advocates Association of Western India and Bombay Bar Association that Biometric Access Control System will be installed at Gate Nos. 3, 4 and 5 of the High Court Building on Tuesday, 9th April, 2013.
  • Circular for Thursday, 28th March 2013 holiday
  • Clarification to Notice dated 13 March 2013 - Government of Maharashtra has issued a notification in the official gazette dated 11-03-2013, notifying that the Act of 2008 shall come into force with effect from 18.03.2013
  • Notification No. LAW/DMN/STG-COUNSEL/BHC/20/123 dated 20/08/2009
  • Aurangabad Bench – Notice dated 14th March 2013.
  • High Court Notification No. P.0102 (III)/77.
  • Tax deduction at source on the deposits in banks in the name of the Registrar (O.S.)/Prothonotary and Senior Master, High Court, Bombay.
  • Applicants and Advocates to whom objections raised in their application/s for certified copy
  • Notice - All the Advocates and Parties appearing in-persons submit a Pen-Drive for the purpose of new matters filing
  • Law and Judiciary Dept. Notification - Dated 30 May,2009
  • Law and Judiciary Dept. Notification - Dated 30 May,2001
  • Notice - List of files due for destruction
  • High Court Notification No. P. 0102 (II)177 dated 18.01.2013
  • Publication Notice (In matter no.Criminal Application/1250/2011).
  • Publication Notice (In matter no.Criminal Application/1251/2011).
  • Circular No. P.1615/2003 dated 8th January 2013 regarding Empanelment of Arbitrators on the panel of HIgh Court
  • Notification of Newly Appointed District Judges
  • Notification of CJJD and JMFC transfer
  • Show Cause Notice to Smt. Madhura M. Vanjare, Clerk, High Court , Appellate Side, Bombay
  • High Court Notification No. P. 0703/2009
  • Suit Transfer Notice - For Certified Copy
  • Suits Transfer Schedule - Payment Notice
  • Circular dated 3rd September, 2012 regarding Inherent power of High Court u/s. 482 of the Code of Criminal Procedure for quashing of First Information Report
  • High Court Notification No. 1616/2000
  • High Court Notification No. 3601/2012
  • Maharashtra Notification No. 3602/2012
  • Transfer of Original Side Suit to City Civil Court
  • Public Notice - Official Assignee Insolvency Petition No. 80 of 2007
  • Notice (In matter no.Criminal Appeal/579/2011), dated 25/06/2012.
  • High Court Notification No.P.0702/2010
  • High Court Notification No.P.3601/2010
  • High Court Notification No.P.0802/2010
  • High Court Notification No.P.1601/2006
  • Notice dated 27th April 2012 - Aurangabad Bench
  • Notice dated 13th April 2012 - Aurangabad Bench
  • Circular No. P.1615/2003 dated 7th Feb 2012 regarding Empanelment of Arbitrators on the panel of HIgh Court
  • Notification regarding Amendment to the Family Court (Court) Rules, 1988 framed by the HIgh Court under section 21 of the Family Courts Act, 1984.
  • Correction Slip to The Civil Manual,1986 - No.5
  • MACT Notification
  • Correction slip to the criminal manual, 1980-"Petition Writers"
  • Appointment of 6 Presenting Officers, Panel "B", MAT, Mumbai.
  • Notice From the Office of Official Assignee, High Court of Bombay Dt.08/11/2011-Advocate Panel
  • Draft Holiday, Morning and Evening Family Court Rules
  • Holding charge of the post of Presiding Officer School Tribunal, New Bombay.
  • Correction slip to the criminal manual, 1980-"PLEA BARGAINING"
  • Special camp at High Court Principal Seat at Bombay under the drive for new enrollment in election roll.
  • Notification Regarding Designate as Senior Advocates w.e.f. 13.08.2011
  • Notification Regarding Court Working on 03/09/2011
  • Notice From the Office of Official Assignee, High Court of Bombay Dated 27/07/2011
  • Notice Dated 29/06/2011
  • Notice-Court Receiver(07/06/2011)
  • Notification Regarding Court Working on 20/08/2011 and 03/09/2011
  • Notice-Court Receiver(01/02/2011)
  • List of Promotion of Civil Judges, Junior Division and JMFC to the Cadre of Senior Civil Judges
  • LAW AND JUDICIARY DEPARTMENT NOTIFICATION Dated the 25th August 2008
  • Government Notification No. DAJ 2011/1/(1/11)/Desk 3, dated 12th January 2011
  • Proposed Guidelines in cases of Land Acquisition References and in Motor Accidents Claim Petitions
  • List of CJJD appointed in cadre of CJSD on adhoc basis (Notification NO.A-3902/2010)
  • Maharashtra Morning Court Rules, 2010
  • High Court Notification No.P 1603/2010 dated 2/11/2010
  • Submit consent letters alongwith their E-mail addresses (Court Receiver Office)
  • High Court Corrigendum No.P0805/2010
  • High Court Corrigendum No.P0703/2010
  • High Court Notification No.P 3603/2010
  • High Court Circular dated 13th October 2010.
  • High Court Notification No.P/1603/2010. Dated 02/09/2010
  • Notification dated 29th July 2010
  • Designate the Public Information Officer and Appellate Authority to the Family Court, Amravati
  • Evening Court Rules in the State of Maharashtra
  • Amendments made in the Civil Manual, Criminal Manual, High Court Appellate Side Rule, 1960.

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