Delhi High Court Act, 1966 | Bare Acts | Law Library

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The Delhi High Court Act, 1966

[Act No. 26 of 1966]

[5th September, 1966.]

Contents
Title	Delhi High Court Act, 1966
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	High Court
3A.	Salaries and allowances or Judges to be expenditure charged on Consolidated Fund of India
4.	Exceptions and modifications subject to which the provisions of Chapter V of Part VI of the Constitution apply to the High Court of Delhi
5.	Jurisdiction of High Court of Delhi
6.	Power to enrol legal practitioners, etc
7.	Practice and procedure in the High Court of Delhi
8.	Custody of the Seal of the High Court of Delhi
9.	Form of writs and other processes
10.	Powers of Judges
11.	Procedure as to appeals to Supreme Court
12.	Transfer of proceedings from the High Court of Punjab to the High Court of Delhi
13.	Right to appear or to act in proceedings transferred to the High Court of Delhi
14.	Interpretation
15.	Savings
16.	Pending proceedings before subordinate courts in Delhi
17.	Extension of the jurisdiction of the High Court of Delhi
18.	Rule of construction
19.	[Amendment of certain laws.]- Rep. by Repealing and Amending Act, 1974 (56 of 1974) s. 2 and the First Schedule (w.e.f. 20-12-1974).
20.	Power to remove difficulties
21.	Power to adapt laws
The Schedule	Rep. by Repealing and Amending Act, 1974 (56 of 1974) s. 2 and the First Schedule (w.e.f. 20-12-1974).

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