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NEW UPDATES
As on 22.02.2010
Junior Court Assistants' Examination, 2009 - FINAL RESULT Announced on 17.02.2010 at 05:45 P.M.
Result of Advocate-on-Record Examination held in June, 2009 [1] List of the Advocates who have passed in the Examination [2] List of the candidates who are eligible to Re-appear under Regulation 11(i) & [3]. List of the candidates who are eligible to Re-appear under Redgulation 11(ii).
Result - On qualifying the Limited Departmental Competitive Examination held on 19.9.2009, candidates are empanelled, in order of merit, for promotion against 25 percent vacancies.
Hon'ble Court Directions
PRECIPE TO BE FILED BY ADVOCATES IN MATTERS RELATING TO SECTIONS 115JA, 234B and 234C OF THE INCOME TAX ACT, 1961..
NOTICE DATED 23.10.2009
PRECIPE TO BE FILED BY ADVOCATES IN MATTERS RELATING TO SECTIONS 36(1)(III), 40A(2) AND 158BC OF INCOME TAX ACT, 1961.
Hon'ble Court Order dated 11/09/2009 in the matter of REFERENCE U/S 17(1) OF RIGHT TO INFORMATION ACT, 2005 in R/o. Sri Justice Mohd. Asgar Khan, U.P. with C.A. No.6716/2008
JOINT CONFERENCE OF THE CHIEF MINISTERS OF STATES AND THE CHIEF JUSTICES OF THE HIGH COURTS [AUGUST 16, 2009] M I N U T E S
CHIEF JUSTICES’ CONFERENCE – 2009 [AUGUST 14-15, 2009] R E S O L U T I O N S
PRESS RELEASE - Chief Justices' Conference, (August 14 -15, 2009)
Notes on Agenda Items - Chief Justices' Conference - 2009 (August 14 -15, 2009)
Panel of LAW CLERK-CUM-RESEARCH ASSISTANTS for the assignment session 2009-2010.
Annual Report 2007-2008 - Download
Annual Report 2008-2009 - Download
Recruitment
Speeches of Hon'ble Chief Justice of India
Pendency of cases in Supreme Court
Pendency of cases in High Courts and Sub-ordinate Courts
Public Interest Litigation (PIL) guidelines
Weekly Expenditure
Orders regulating entry in Supreme Court
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