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Rules, Schemes and Guidelines - Library (Source Section - Admin. of High Court)

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Rules/Schemes/Guidelines/SOP	Amendments
Appointment of Arbitrators in the state of Uttarakhand Scheme, 2008
Case Flow Management (for High Court) Rules, 2009
Case Flow Management (for subordinate courts) Rules, 2009
Criminal Courts Procedure and Practice Rules, 2021	Amendment Rules, 2022 Amendment Rules, 2023
Civil Procedure-Alternative Dispute Resolution Rules, 2007 Standard Operating Procedure for Conducting Mediations (2023)	Amendment Rules, 2012 Amendment Rules, 2013 Amendment Rules, 2015 Amendment Rules, 2023
Courts Services of Processes by Courier, Fax and Electronic Mail (Civil Proceedings) Rules, 2022
Guidelines for Recording of Evidence of Vulnerable Witnesses in Criminal Cases, 2023
High Court Designation of Senior Advocate Rules, 2018	Amendment Rules, 2022 Amendment Rules, 2023 3rd Amendment Rules, 2023
High Court Right to Information Rules, 2009 with Amendment Rules, 2010
High Court of Uttarakhand Inspection of Subordinate Courts (by Administrative Judge) Rules, 2020
High Court of Uttarakhand Party in Person Rules, 2020
High Court of Uttarakhand Rules, 2020	1st Amendment Rules, 2021 (dated 27.01.2021) 2nd Amendment Rules, 2021 (dated 24.11.2021) 3rd Amendment Rules, 2023 (dated 29.08.2023
High Court of Uttarakhand Video Conferencing Rules-2020	Amendment Rules, 2021
High Court Electronic True Copy Rules, 2022
High Court Vigilance Rules, 2019 Standard Operating Procedure for the Investigation Section of the Vigilance Cell	Amendment Rules, 2021 Amendment Rules, 2023
Public Interest Litigation Rules, 2010
Rules of court, 1952 (amended upto 23.03.2023)
Rules regarding maintenance of Arbitration Records under the Arbitration and Conciliation Act, 1996

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