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HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 26.07.2024
Amendments dated: 16-08-2024 in the Madhya Pradesh Higher Judicial Service Rules, 2017.
Amendments dated: 26-07-2024 in the High Court of Madhya Pradesh Rules, 2008
HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 07.06.2024
Amendments in the High Court of Madhya Pradesh Rules, 2008
AMENDMENT:-HIGH COURT OF MADHYA PRADESH SERVICES(RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION, CONTROL AND APPEAL)RULES, 2017 (Gazette Publication no A/44 Dt- 8 January 2021 )
Gazette Notification of the State of Madhya Pradesh dated: 15.03.2024 with regard to providing facility to sitting and retired Judicial Officers of the District Judiciary in the State of Madhya Pradesh.
The Madhya Pradesh Arbitration Centre (Domestic & International), Rules, 2019 As Amended upto 24.06.2022
HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 22.12.2023
Rule MPHC 2008 amendment chapter X
Gazette Amendment in MP Civil Court Rules, 1961.
Amendment in the M.P. Civil Courts Rules, 1961 and M.P. Rules and Orders (Criminal) regarding rate of Computer Typing and Manual Typing.
MP LIVE STREAMING RULES FOR COURT PROCEEDINGS, 2021 as amended upto 01.09.2023
MP ARBITRATION RULES, 1997 as amended upto 22.09.2023
HC OF MP (DESIGNATION OF SENIOR ADVOCATES), RULES, 2018 as amended upto 01.09.2023
Amendments in The High Court of Madhya Pradesh (Designation of Senior Advocates) Rules, 2018
Amendments in the Madhya Pradesh Live - Streaming Rules for Court Proceedings, 2021.
Amendment in Madhya Pradesh Judicial Service(Recruitment and Conditions of Service) Rules, published in MP Gazette Dt-23-06-2023.
Amendment in Rule 87 of the Madhya Pradesh Rules and Orders(Criminal)
M.P. Gazette dated 03.03.2023
M.P. Gazette dated 30.12.2022 [Part 4 (ग)] Regarding amendment in the Madhya Pradesh Higher Judicial Services (Recruitment and Conditions of Services) Rules, 2017.
M.P. Gazette dated 16.12.2022 [Part 4 (4)] regarding amendments in the Madhya Pradesh Civil Courts Rules, 1961, the Madhya Pradesh Rules and Orders (Criminal) and the Madhya Pradesh Judicial Service Rules, 1994.
Regarding amendments in the (1) Madhya Pradesh Mediation Rules, 2016, (2) Madhya Pradesh Rules and Orders (Criminal) and (3) Madhya Pradesh Civil Courts Rules, 1961.
Madhya Pradesh Family Court Rules, 1988
Madhya Pradesh Family Court Rules, 2002
New Scheme for engaging Legal Assistants/Law Clerks-cum-Research Assistants in the High Court of Madhya Pradesh,2022
Gazette Notification No. A-2877 dated: 22.07.2022 Regarding amendments in the High Court of Madhya Pradesh Rules, 2008.
Gazette Notification No. 30 dated: 30.07.2022 (B-3458) Regarding amendments in the High Court of Madhya Pradesh Rules, 2008.
Gazette Notification No. 22 dated: 03.06.2022 (D-1176) Regarding amendments in the Madhya Pradesh Civil Courts Rules, 1961.
Gazette Notification No. 22 dated: 03.06.2022 (D-1174) Regarding amendments in the Madhya Pradesh Rules and Orders (Criminal).
Gazette Notification No. 05 dated: 04.02.2022 Regarding amendments in the Madhya Pradesh Arbitration Centre (Domestic & International), Rules, 2019.
Official Gazette No. 03 Dated 21.01.2022 Amendment in High Court of M.P Rules 2008 regarding Registry Working Hours.
Official Gazette dated 31.12.21 Amendment in High Court of M.P Rules 2008 regarding Court Working Hours.
Regarding amendments in the Madhya Pradesh Judicial Services (Recruitment and Conditions of Services) Rules, 1994.
Regarding amendment in the Madhya Pradesh Family Court Rules, 2002
Regarding amendment in the Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 2017
Madhya Pradesh Live-Streaming Rules for Court Proceedings, 2021.
Notification -3349-XXI-B(one)-2021 Dt-07-09-2021 regarding amendment in the Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994.
Regarding amendments in the "Madhya Pradesh Gram Nyayalayas Rules, 2013" and "Subordinate Courts of Madhya Pradesh(Right to Information) Rules, 2020.
Amendment Gazette Notification Senior Advocates Rules, 2018
Amendment Madhya Pradesh Civil Courts Act, 1958
Gazette Notification No. 08 Dated: 19.02.2021 (Amendment in the "Madhya Pradesh Mediation Rules, 2016".)
Gazette Notifcation No. 07 Dated: 12.02.2021 (Amendment in the Madhya Pradesh Civil Courts Rules, 1961.)
Gazette Notifcation No. 06 Dated: 05.02.2021 (Corrigendum for "The Electronic Filing (E-Filing) in the Subordinate Courts of Madhya Pradesh Rule, 2020".
THE ELECTRONIC FILING (E-FILING) IN THE SUBORDINATE COURTS OF MADHYA PRADESH RULES, 2020 alongwith its Devnagri Script
Regarding draft of amendment in the "Madhya Pradesh Mediation Rules, 2016"
The District Courts of Madhya Pradesh Video Conference and Audio-Visual Electronic Linkage Rules, 2020
THE HIGH COURT OF MADHYA PRADESH RULES, 2008 (As Amended upto 24.01.2020) THE HIGH COURT OF MADHYA PRADESH DIGITIZATION OF RECORDS RULES, 2018 THE HIGH COURT OF MADHYA PRADESH VIDEO CONFERENCING AND AUDIO-VISUAL ELECTRONIC LINKAGE RULES, 2020
Gazette Notification dated 02.10.2020 ("The Electronic Filing (E-Filing) in the High Court of Madhya Pradesh Rules, 2020"
The Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019(with Amendment)
Gazette Notification dated 19-06-2020 ("The High Court of Madhya Pradesh Video Conferencing and Audio-Visual Electronic Linkage Rules, 2020)
Amendments("High Court of Madhya Pradesh Rules, 2008")
Gazette Notification dated 19-06-2020 ("The Electronic Filing (E-Filing) in the High Court of Madhya Pradesh Rules, 2020" alongwith its Devnagari script)
No. D-1221.-Amendments in "The Madhya Pradesh Arbitration Rules,1997" in the Madhya Pradesh Gazette.
Dt- 20-02-2020 (Amendment-Duration of Validity of the select List)
Amendment:-In exercise of the powers conferred by Articles 225 of the Constitution of India, Section 54 of the States Rcorganisation Act, 1956, clauses 27 and 28 of the Letters patent, the High Court of Madhya Pradesh, hereby, makes the following amendment in the High Court of Madhya Pradesh Rules 2008, which shall come into force from the date of notification in the Madhya Pradesh Official Gazette (extra-Ordinary).
C/66, dated 08-01-2020:- "CORRIGENDUM"(In the notification No. A-2633, Jabalpur, dated 2lst August, 2019. which was published in the Part 4 (c) of M. P. Rajpatra No. 35, Bhopal, dated 30-08-2019 as `The Madhya Pradesh High Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019".)
AMENDMENT:-HIGH COURT OF MADHYA PRADESH SERVICES(RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION, CONTROL AND APPEAL)RULES, 2017
AMENDMENT:- (HIGH COURT OF MADHYA PRADESH SERVICES(RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION, CONTROL AND APPEAL) RULES,2017)
(1)"Madhya Pradesh Case Flow Management in the Trial Courts and First Appellate Subordinate Courts (Civil) Rules, 2006" and (2) "Madhya Pradesh Case Flow Management in the Trial Courts and First Appellate Subordinate Courts(Criminal) Rules, 2006"
MADHYA PRADESH HIGH COURT TECHNICAL MANPOWER(APPOINTMENT & CONDITIONS OF SERVICE) RULES, 2019
THE MADHYA PRADESH DISTRICT COURT TECHNICAL MANPOWER (APPOINTMENT & CONDITIONS OF SERVICE) RULES, 2019
M.P. District Court Establishment(Recruitment and Conditions of Service)Rules, 2016 as published on MP Gazztte Dt-28-06-2019
HIGH COURT OF MADHYA PRADESH SERVICES (RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION,CONTROL AND APPEAL) RULES, 2017
Digitization of records rules 2016
Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 2017
Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 1994
Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994 (Amended)
Madhya Pradesh High Court Officers and Employees Recruitment and Conditions of Service (Classification, Control, Appeal and Conduct Rules, 1996) (updated on 04-04-2017)
मध्यप्रदेश जिला न्यायालय स्थापना सेवा के भर्ती एवं शर्ते नियम २०१६
