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    Rules Framed by High Court

    Rules Framed by Uttarakhand High Court
    Title Amendment in Act /Rules Rules (If Any)
    Advocate Chamber Allotment and Occupancy Rules, 2008 Advocate Chamber Allotment and Occupancy Rules, 2008 Amendment Rules, 2024

    Advocate Chamber Allotment and Occupancy Rules, 2008 Amendment Rules, 2025

    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 (As Amended upto 26.05.2023)

    SOP for Conducting Mediations, 2023 SOP Conducting Pre-Institution Mediations And Settlement In Commercial Disputes 2024

    		ADR Amendment Rules, 2012

    ADR Amendment Rules, 2013

    ADR Amendment Rules, 2015

    ADR Amendment Rules, 2023

    Courts Services of Processes by Courier, Fax and Electornic Mail ( Civil Proceedings) Rules, 2022
    District Courts of Uttarakhand Digitization of Records Rules, 2024
    Electronic Filing (e-filing) Rules,2021
    Electronic Process (Issuance, Service and Execution in Criminal Cases) Rules, 2025
    Guidelines for Recording of Evidence of Vulnerable Witnesses in Criminal Cases, 2023

    Guidelines For Recording of Evidence of Valnerable Witnesses 2024

    High Court Designation of Senior Advocate Rules, 2018 (as amended upto 28.08.2023) Amendment Rules, 2022

    Amendment Rules, 2023

    3rd Amendment Rules, 2023

    High Court Right to information Rules, 2009

    (as amended upto 29.03.2010)
    High Court of Uttarakhand Electronic Communication and Audio-Video Electronic Means (Nyay Shruti) Rules, 2025
    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

    (as amended upto 29.08.2023)

    		 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 (as amended upto 23.10.2021)

    Guidelines for Connecting to the Video Conference in All the Benches of High Court of Uttarakhand

    		Amendment Rules, 2021
    High Court Electronic True Copy Rules, 2022
    High Court Vigilance Rules, 2019 (as ameneded upto 06.06.2023)

    SOP for the investigation section of the Vigilance Cell

    		Amendment Rules, 2021

    Amendment Rules, 2023

    Live Streaming and Recording of Court Proceedings Rules of High Court of Uttarakhand, 2023
    Public Interest Litigation Rules, 2010
    Rules of the Court, 1952 
    (as amended upto 01.05.2024)

    SOP On Digitization Of Records For Paperless Court

    Rules Regarding Maintenance of Arbitration Records under the Arbitration and Concillation Act, 1996
    Temporary Government Servants (Termination of Service) Rules, 2003
    Practice Directions for ensuring that material details are disclosed while filling claim applications Practice Directions for ensuring that material details are disclosed while filling claim applications