Notifications
		Notification No. Rule/P.1604/Notification No. 18/2025 dated 18th November 2025 - The Bombay High Court Appellate Side (Second Amendment) Rules, 2025		18.11.2025
		Notification No. Rule/P.1603/ Notification No.11/2025 dated 09th October 2025 in respect of Preservation and Destruction of Digitised Records of the Bombay High Court Rules, 2025		09.10.2025
		Notification No. Exam/P.1102/Notification No.-22/2025 dated 09th September 2025 in respect of amendment to the High Court Departmental Examination Rules, 1995		09.09.2025
		Notification No. Rule/P.0703/Notification No. 12/2025 dated 22nd August 2025 regarding amendment to the Bombay High Court Service Of Processes by Electronic Mail Services (Civil Proceedings) Rules, 2017		22.08.2025
		Notification No. Rule/P.1604/Notification No. 15/2025 dated 22nd August 2025 - The Bombay High Court Appellate Side (Amendment) Rules, 2025		22.08.2025
		Notification No. G/Amend/1231 dated 11th August 2025 regarding amendments to Bombay High Court Original Side Rules, 1980		11.08.2025
		High Court Notification dated 01.08.2025 regarding establishment of a Bench at Kolhapur of the High Court of Bombay		01.08.2025
		Notification No. Rule/P.1603/Notification No.07/2025 dated 1st July 2025 in respect of Rules for Live Streaming and Recording of Court Proceedings		01.07.2025
		Notification No. G/Amend/210/2025 dated 29th January 2025 in respect of amendment in Bombay High Court Original Side Service Rules, 2002		29.01.2025
		Notification No. Rule/P.3602/Notn.01/2025 dated 02nd January 2025 in respect of amendment in Bombay High Court Appellate Side Service Rules, 2000		02.01.2025
		Corrigendum No. G/Amend/1676/2024 dated 13th December 2024 in the High Court Notification No. G/Amend/1395/2024 dated 16th October 2024 regarding amendment in Bombay High Court Original Side Service Rules, 2002		13.12.2024
		Draft High Court Notification No. G/Amend/1395/2024 dated 14th October 2024 regarding amendment in Bombay High Court Original Side Service Rules, 2002		14.10.2024
		Notification No. Rule/P. 0703/Notn. 06/2024 dated 30th September, 2024 in respect of amendment in the Bombay High Court Service of Processes by Electronic Mail Service (Civil Proceedings) Rules, 2017		30.09.2024
		Notification No.Exam P.1102/2024/3, dated 06th May 2024 regarding amendment in the High Court Departmental Examination Rules, 1995		06.05.2024
		Notification No. Rule/0705/2023 dated 09.11.2023 regarding amendment in Civil Manual which were carried out vide previous High Court Notification No. Rule/0705/2023 dated 19.08.2023		09.11.2023
		Notification No. Rule/P. 0703/2019, dated 31st October, 2023, The Bombay High Court (Fee Payable to Arbitrators) First Amendment Rules, 2023		31.10.2023
		Notification No. Rule//705/2023, dated 19th August, 2023 regarding amendment in Civil Manual		19.08.2023
		Notification No. G/Amend/702/2023 dated 05th June 2022 regarding amendment to Rule 13 of the Bombay High Court Original Side Service Rules, 2002		05.06.2023
		Notification No. G/Amend/701/2023 dated 05th June 2022 regarding insertion of Rule 3 (b) (iv) and amendment to Schedule I of the Bombay High Court Original Side Service Rules, 2002		05.06.2023
		Notification No. G/Amend/1882/2022 dated 3rd December 2022 regarding amendment to Rule 47 and 48 of the Bombay High Court Original Side Service Rules, 2002		03.12.2022
		Notification No. Rule/P.3603/2018 dated 20th October 2022 regarding amendment in Schedule VI of the Bombay High Court Appellate Side Rules, 1960 and in Rule 24 of the Bombay High Court Original Side Rules, 1980		20.10.2022
		Notification No. Rule/P. 0703/2022 dated 12th October 2022 regarding amendment in Chapter XXXV of the Civil Manual, 1986		12.10.2022
		Notification No. Rule/P. 805/2022 dated 12th October 2022 regarding addition of new Chapter XXXII-A in the Criminal Manual, 1980		12.10.2022
		Notification No. Rule/P.805/2021 dated 27th September 2022 regarding amendments to the Criminal Manual, 1980		27.09.2022
		Notification No. Rule/P.0703/2021 dated 22nd September 2022 regarding amendments to the Civil Manual, 1986		22.09.2022
		Notification No. Rule/P.3601/2021 dated 11th August 2022 regarding inserting new sub-rules to Rule 3(iii-A) in Chapter XV (Destruction of Records) of The Bombay High Court Appellate Side Rules, 1960		11.08.2022
		Notification No. Rule-P. 0801/2022 dated 14th July 2022 regarding amendments in Criminal Manual, 1980		14.07.2022
		Notification No. P. 1604/2022 dated 06th July 2022 regarding amendments in Bombay City Civil & Sessions Court Rules, 1948 and Notification No. P. 0706/2010/2022 dated 06th July 2022 regarding amendment in Chpater III, Rule 33 of Civil Manual, 1986		06.07.2022
		Notification No. G/amend/1078/2022 dated 28th June 2022 regarding amendment in Appendix III of the Bombay High Court Original Side Rules, 1980		28.06.2022
		Notification No. G/amend/1077/2022 dated 24th June 2022 regarding amendment in Chapter I of the Bombay High Court Original Side Rules, 1980		24.06.2022
		Notification No. Rule/P.3601/2022 dated 28th June 2022 regarding amendment in  Chapter XV of the Bombay High Court Appellate Side Rules, 1960		28.06.2022
		Notification No. Rule/P.3601/2022 dated 24th June 2022 regarding amendment in  Chapter I of the Bombay High Court Appellate Side Rules, 1960		24.06.2022
		Notification No. Rule/B-1509/2022 dated 14th June 2022 regarding amendments in Bombay High Court Appellate Side Service Rules, 2000		14.06.2022
		Notification No. G/Amend/855/2022 dated 07th May 2022 regarding amendments to Rule 3 (a) Sr. No. 15A, 26, 27 and 28, Rule 8A, 15, 17, 18, 19 and Schedule-I of the Bombay High Court Original Side Service Rules, 2002		07.05.2022
		Notification No. G/Amend/610/2022 dated 24th March 2022 Published in Maharashtra Government Gazette in respect of the Amendments in Chapter VI, VII, XXVIII and Schedule of Forms of the Bombay High Court Original Side Rules, 1980		24.03.2022
		Notification No. Rule/P.3602/2021 - Amendment to Rule 50, 52 and 53 of the Bombay High Court Appellate Side Service Rules, 2000		26.11.2021
		Notification No. G/Amend/1206 - Amendment in Rule 6 of the Bombay High Court (Original Side) Service Rules, 2002		12.10.2021
		Notification No. Rule/P, 1605/2021 - Amendment to The Gender Sensitization and Sexual Harassment of Women at the District Courts in the State of Maharashtra and Goa (Prevention, Prohibition and Redressal) Regulations. 2014		01.10.2021
		Amendments in the Bombay High Court Appellate Side Service Rules, 2000; The Bombay High Court Appellate Side Rules, 1960; The Bombay High Court Original Side Rules, 1980 & in the Civil Manual regarding substitution of word "Photocopy Machine Operator" for word "Xerox Operator"		06.07.2021
		Amendments in Chapter IV, Rule 26 & Chapter XVII, Rule 10(ii) of the Bombay High Court Appellate Side Rules, 1960; and amendment in Chapter IV, Rule 42(1) of the Bombay High Court Original Side Rules, 1980 alongwith Circular dated 17.07.2021, regarding use of A4 size paper with printing on both sides		06.07.2021
		Notification No. G/Amend/435/2021 - Amendment to Rule 636(1)(a) Chapter XXXIII of the Bombay High Court (Original Side) Rules, 1980		12.05.2021
		Notification No. P/3603//2021 - Amendment to Rule 18 of Chapter XVII of the Bombay High Court (Appellate Side) Rules, 1960		12.05.2021
		Notification No. P/3603//2021 - Amendment to Rule 640 of Chapter XXIII of the Bombay High Court (Original Side) Rules, 1980		12.05.2021
		Notification No. G/Amend/1208B - In exercise of powers conferred under Amended Rules 131 IX-A of Bombay High Court Original Side Rules, 1980		06.10.2020
		Notification No. G/Amend/1208A - In exercise of the powers conferred under Section 129 of the Code of Civil Procedure, 1908		06.10.2020
		Notification No.G/Amend/12879 - Rules for regulating the procedure and practice in cases brought before The High Court under the Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017		13.02.2020
		Notification No. P.3603/2019, dated 22.11.2019 regarding Amendment in the Bombay High Court Original Side Rules, 1980		22.11.2019
		Correction Slip No. P.801/2018, dated 27.05.2019 regarding Amendment in Chapter VI of the Criminal Manual, 1980		27.05.2019
		Notification No. P.0703/Rule/BHC dated 03.05.2019 in respect of "Bombay High Court Service of Process by Electronic Mail Services (Civil Proceeding) Rules, 2017		03.05.2019
		Notification No. P-0703/2019, dated 23.04.2019 in respect of "Bombay High Court (Fee Payable to Arbitrators) Rules, 2018"		23.04.2019
		Notification No. B 3602/2018, dated 25.10.2018 regarding amendment to Schedule VII Chapter XXXII of the Bombay High Court Appellate Side Rules, 1960 and Appendix VI of the Bombay High Court Original Side Rules, 1980, framed under Section 34(1) of the Advocate Act, 1961.		25.10.2018
		Notification No. P. 0704/2000, dated 24.10.2018 regarding amendment in the Civil Manual, 1986		24.10.2018
		Notification No. B 3603/2018, dated 24.10.2018 in respect of Bombay High Court (Designation of Senior Advocates) Rules, 2018		24.10.2018
		Correction slip No Rule/P.0102/77, dated 24.10.2018 regarding Amendment in Order IV, Rule 2 in the Code of Civil Procedure, 1908		24.10.2018
		Notification No. B. 1509/2000 (I), dated 11 to 17 October 2018 in respect of "Bombay High Court System Officer on Contract Basis (Condition of Service) Rules, 2006		11.10.2018
		Notification No. P. 3601/2018, dated  6th October 2018 regarding Amendment to Rule 3(ii) of the Bombay High Court (Appellate Side) Rules, 1960		06.10.2018
		Notification  No. G./Amend/12878,  dated  6th October 2018 regarding Amendment to Rule 57 and 121 to 134 of the Bombay High Court (Original Side) Rules, 1980		06.10.2018
		Notification No. P. 0704/2000, dated  6th October 2018 regarding Amendment in Para 28(iii) of Chapter of Civil Manual, 1986		06.10.2018
		Notification No. P. 0801/2018, dated  6th October 2018 regarding Amendment in Para 2(iii) of Chapter III of Criminal Manual, 1980		06.10.2018
		Notification No. Rule/P.1616/2000, dated 27th June 2018 in respect of re-constituted of the Internal Complaints Committee under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013		27.06.2018
		Notification No. B 1509/2000, dated 03.04.2018 regarding amendment to rule 3(b) of Bombay High Court Appellate Side Service Rules, 2000		03.04.2018
		Notifiction No.PIL-2016/C.R.131/D-3, dated 13.03.2018 regarding  Maharashtra State Juvenile Justice ( Care and Protection of Children) Rules, 2018		13.03.2018
		High Court Notification No. P.3601/2015, dated 9th December, 2015 regarding amendment in Rule 2 I (a) (i) of Chapter I of the Bombay High Court Appellate Side Rules, 1960 (Reprint 1981) amended by the High Court Notification No. P. 3603 / 2010, dated 1st October, 2010		09.12.2015
		Notification No. P.0703/2015, dated 6th October 2015 regarding designating First Appellate Authority under Bombay High Court Right to Information (Revised) Rules, 2009		16.10.2015
		High Court Notification No. G/Amend/654/2015 dated 09th September, 2015 regarding amendment in Bombay High Court (Original Side) Rules, 1980		09.09.2015
		High Court Notification No. P. 1602/2015 dated 09th September, 2015 regarding amendment in Bombay High Court Appellate Side Rules, 1960		09.09.2015
		Gender Sensitization and Sexual Harassment of Women at the District Courts in the State of Maharashtra and Goa (Prevention, Prohibition and Redressal) Regulations, 2014		26.08.2015
		Gender Sensitization and Sexual Harassment of Women at the High Court of Bombay (Prevention, Prohibition and Redressal) Regulations, 2014		26.08.2015
		Notification regarding declaration of Court working day in lieu of holiday already declared on 19th June, 2015 due to heavy rains in Mumbai.		16.07.2015
		Notification No. P. 1603/2010 dated 10th July, 2015 regarding amendments in The Bombay High Court Public Interest Litigation Rules. 2010.		10.07.2015
		Amendment to existing Rules 197 in Chapter XII of the Bombay High Court (Original Side) Rules, 1980 (Reprint 1997)		24.06.2015
		Amendment to existing Rules 45 in Chapter IV of the Bombay High Court (Original Side) Rules, 1980 (Reprint 1997)		24.06.2015
		High Court Notification No. Rule/E-4203/70/58 dated 8 May 2015 regarding of Advocates who have designated as Senior Advocates.		08.05.2015
		High Court of Bombay, Aurangabad Bench shall remain closed on Wednesday, the 22nd April 2015, on account of Municipal Corporation Elections.		20.04.2015
		The Bombay High Court Process Fees Repeal Rules, 2014.		18.04.2015
		Regarding Sexual Harassment of any Women at the workplace against the Class I and Class II Officers Working on the establishment of Bombay High Court, at its Principal Seat at Bombay.		20.01.2015
		High Court Notification No. P. 1601/2014 dated 14.01.2015 regarding Rules of Bombay High Court (Empanellment of Couriers for Service of Process in Civil Proceedings) Rules, 2014.		16.01.2015
		Amendment to Chapter XXXIV Rule 24 of Appellate Side of the Bombay High Court regarding Proceedings for Civil Contempt.		01.12.2014
		Amendment to Chapter LVIII Rule 1051 of Original Side of the Bombay High Court regarding Proceedings for Civil Contempt.		01.12.2014
		Notification regarding declaration of Court working day in lieu of Holiday declared on 6th October 2014 on occasion of Bakri Eid.		03.11.2014
		Notification No. P.3601/2014 dated 27.10.2014 regarding amendment made in the Chapter as XXIV-A after the existing Chapter XXIV of the Bombay High Court Appellate Side Rules, 1960 (Reprint 1981).		28.10.2014
		Notification of Senior Advocates - 2014		29.09.2014
		Notification regarding Pending Criminal Applications.		25.09.2014
		Notification No. P.0703/2009 dated 09.09.2014 regarding Designate the Public Information Officer and Appellate Authorities to the Family Court, Solapur, Kolhapur and Nanded.		11.09.2014
		Notification No. P.3606/2013, dated 06.08.2014 and Corrigendum No. P. 3603/2013, dated 01.09.2014 regarding amendment in the rules framed u/s. 16(2) of the Advocate Act, 1961.		07.08.2014
		Declaration of Court Working day on 20th December, 2014.		04.08.2014
		Notification No. P.0703/2009, dated 24.06.2014 regarding Designation of Public Information Officer under Right to Information Act.		24.06.2014
		Notification No. P 1601/2014, dated 10.04.2014 regarding Draft Bombay High court service of processes by courier service (Civil Proceedings) Rules, 2013		10.04.2014
		Notification - Section 16 (2) of the Advocates Act, 1961 - Designation as Senior Advocate by the High Court, Bombay.		12.02.2014
		Notification for the Criminal Application Matters - Statement showing the pending Applications		01.02.2014
		Holiday Notification - Friday, 15 November, 2013 as a holiday in addition to the holiday already declared on Thursday 14 November, 2013.		13.11.2013
		High Court Notification No. P. 3601/2013 dated 27.08.2013 regarding amendment made to existing Chapter I and Chapter XVII of the Bombay High Court Appellate Side Rules,1960 and Rule 636 (1) (a) of the Bombay High Court Original Side Rules, 1980.		28.08.2013
		High Court Notification No. P. 3603/2013 dated 27.08.2013 regarding framing of Rules u/s 16 (2) of the Advocate Act, 1961, contained in Schedule VI of the Bombay High Court Appellate Side Rules,1960.		28.08.2013
		Draft of the Rules of the Bombay High Court proposed to be framed in exercise of the powers conferred by Section 2 of the Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letter Patent Appeals) Act, 1986 as amended by Maharashtra Act, No. XXVII of 2008		13.08.2013
		High Court Notification No. P. 0703/2013 dated 21.05.2013		30.05.2013
		High Court Notification No. P.0102 (III)/77. - Code of Civil Procedure (Maharashtra**Amendment) Rules, 2012		06.03.2013
		High Court Notification No. P. 0102 (II)177 dated 18.01.2013		18.01.2013
		Notification of Newly Appointed District Judges		01.12.2012
		Notification of CJJD and JMFC transfer		26.11.2012
		High Court Notification No. P. 0703/2009		06.09.2012
		Maharashtra Notification No. 3602/2012  Bombay City Civil Court (Transfer of Suits) Rules 2012		30.08.2012
		Notification No. LAW/DMN/STG-COUNSEL/BHC/20/123 dated 20/08/2009		20.08.2012
		High Court Notification No. 3601/2012		10.08.2012
		High Court Notification No.P.1601/2006		07.06.2012
		High Court Notification No.P.0802/2010		07.06.2012
		High Court Notification No.P.3601/2010		07.06.2012
		High Court Notification No.P.0702/2010		07.06.2012
		High Court Notification No. 1616/2000		20.12.2011
		MACT Notification		09.12.2011
		Correction Slip to The Civil Manual,1986 - No.5		09.11.2011
		Notification regarding Amendment to the Family Court (Court) Rules, 1988 framed by the HIgh Court under section 21 of the Family Courts Act, 1984.		26.09.2011
		Notification Regarding Designate as Senior Advocates w.e.f. 13.08.2011		02.09.2011
		Notification Regarding Court Working on 03/09/2011		25.08.2011
		Notification Regarding Court Working on 20/08/2011 and 03/09/2011		29.03.2011
		Correction slip to the Criminal Manual, 1980-"PLEA BARGAINING"		04.02.2011
		Government Notification No. DAJ 2011/1/(1/11)/Desk 3, dated 12th January 2011		12.01.2011
		LAW AND JUDICIARY DEPARTMENT NOTIFICATION Dated the 25th August 2008 - Maharashtra Judicial Service Rules, 2008		31.12.2010
		List of CJJD appointed in cadre of CJSD on adhoc basis (Notification NO.A-3902/2010)		27.12.2010
		Correction slip to the Criminal Manual, 1980-"Petition Writers"		27.12.2010
		Maharashtra Morning Court Rules, 2010		19.10.2010
		High Court Corrigendum No.P0805/2010		11.10.2010
		High Court Notification No.P 1603/2010 dated 2/11/2010		11.10.2010
		High Court Notification No.P 3603/2010		01.10.2010
		High Court Corrigendum No.P0703/2010		01.10.2010
		High Court Notification No.P/1603/2010. Dated 02/09/2010  The Bombay High Court Public Interest Litigation Rules, 2010		02.09.2010
		Notification dated 29th July 2010		29.07.2010
		Amendments made in the Civil Manual, Criminal Manual, High Court Appellate Side Rule, 1960.		18.06.2010
		Designate the Public Information Officer and Appellate Authority to the Family Court, Amravati		10.02.2010
		Maharashtra Evening Courts Rules, 2009		03.08.2009
		Law and Judiciary Dept. Notification - Dated 30 May,2009		30.05.2009
		Law and Judiciary Dept. Notification - Dated 30 May,2001		30.05.2001
		The Bombay High Court Revised Guidelines for Appointment on Compassionate Ground, 2019
		Rules Framed Under Section 16 (2) of the Advocates Act, 1961
		Proposed Guidelines in cases of Land Acquisition References and in Motor Accidents Claim Petitions
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