ABOUT DISTRICT COURT
Delhi as a district legal entity was recognised by the Proclamation Notification No.911 dated 17.09.1912 issued by Governor General of India in Council. By this Notification, Delhi came under the immediate authority and management of the Governor General of India in Council and Mr. William Malcolm Hailey, C.I.E., I.C.S. was appointed the first Chief Commissioner of Delhi. Simultaneously the Delhi Laws Act, 1912 was enacted for enforcing the existing laws in Delhi.
On 22.02.1915 the area falling on the other side of the river Yamuna (now known as Trans Yamuna) was also included in the newly created province of Delhi.
Civil Courts
During the year 1913, the Delhi Judiciary consisted of :
- 1 District & Sessions Judge
- 1 Senior Sub-Judge
- 1 Judge, Small Causes Court
- 1 Registrar, Small Causes Court
- 3 Sub-Judges
Two Courts of Sub-Judges were added in 1920. These Courts continue to function, although due to exigencies some temporary measures were adopted to clear back logs etc. In 1948, one more post of Sub-Judge was created to enforce the Rent Control Act. Thereafter six temporary Courts of Sub-Judges were created in 1953. In 1959, the strength[...]
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- Order dt. 16.01.2025 passed by Hon’ble High of Delhi in Bail Application No 3541/2024 titled as “Koshinder V/s State” for immediate compliance and necessary action. (PDF 4MB)
- Judgment dt. 08.11.2016 passed by Hon’ble Supreme Court of India in Writ Petition (Civil) No. 349 of 2006 titled “Voluntary Health Association of Punjab vs. Union of India & Ors.” (PDF 4MB)
- Order dated 20.12.2024 passed by Hon’ble Supreme Court of India in Petition for Special Leave to Appeal (Crl.) No. 7009/2024 titled “Directorate of Enforcement vs. Vijay Agrawal”. (PDF 4MB)
- Notification regarding Conferment of Powers upon designated/Special Courts dealing with the cases against MPs/MLAs. (PDF 429KB)
- Notification regarding Syllabus of Written Examination (Departmental) for the post of Administrative Officer (Judicial). (PDF 731KB)
- Minutes of Meeting of the Election Committee held on 21.01.2025, Rohini Courts-Delhi.
- Notice Regarding Distribution of Proximity Cards ( Sixth List ) for Advocates of Bar Associations of Delhi. (PDF 1MB)
- Publication of Minutes of the meeting of RCBA Election 2024 dated 20.01.2025. (PDF 590KB)
- Order dt. 16.01.2025 passed by Hon’ble High of Delhi in Bail Application No 3541/2024 titled as “Koshinder V/s State” for immediate compliance and necessary action. (PDF 4MB)
- Circular regarding organizing Blood Donation Camp & Health Checkup Camp at Rohini Court Complex. (PDF 618KB)
- Circular regarding Tentative Seniority lists of the cadres of Peon/Orderly/Dak Peon, Chowkidar, Sweeper/Safai Karamchari, Farash, Maali, Book Binder and Daftri. (PDF 3MB)
- Circular regarding circulation of office orders/circulars through e-mode, Principal District & Sessions Judge (HQs), Delhi. (PDF 862KB)
- Judgment dt. 08.11.2016 passed by Hon’ble Supreme Court of India in Writ Petition (Civil) No. 349 of 2006 titled “Voluntary Health Association of Punjab vs. Union of India & Ors.” (PDF 4MB)
- Order dated 20.12.2024 passed by Hon’ble Supreme Court of India in Petition for Special Leave to Appeal (Crl.) No. 7009/2024 titled “Directorate of Enforcement vs. Vijay Agrawal”. (PDF 4MB)
- Circular regarding Study Session for discussion upon Legal problems faced under Civil Laws on 29.01.2025 from 4:00 PM till 4:30 PM at DLSA, 4th Floor, Rohini Courts. (PDF 81KB)
- Corrigendum regarding Syllabus of Written Examination (Departmental) for the post of Administrative Officer (Judicial). (PDF 1MB)
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LATEST ANNOUNCEMENTS
- Order dt. 16.01.2025 passed by Hon’ble High of Delhi in Bail Application No 3541/2024 titled as “Koshinder V/s State” for immediate compliance and necessary action. (PDF 4MB)
- Circular regarding organizing Blood Donation Camp & Health Checkup Camp at Rohini Court Complex. (PDF 618KB)
- Circular regarding Tentative Seniority lists of the cadres of Peon/Orderly/Dak Peon, Chowkidar, Sweeper/Safai Karamchari, Farash, Maali, Book Binder and Daftri. (PDF 3MB)
- Circular regarding circulation of office orders/circulars through e-mode, Principal District & Sessions Judge (HQs), Delhi. (PDF 862KB)
- Judgment dt. 08.11.2016 passed by Hon’ble Supreme Court of India in Writ Petition (Civil) No. 349 of 2006 titled “Voluntary Health Association of Punjab vs. Union of India & Ors.” (PDF 4MB)
