Delhi High Court notifies New Roster for allocation of cases to the Judges, will come in effect from 11, March, 2020. [Read the Roster]

On Friday, the Delhi High Court has notified its new roster which shall come into effect from 11th, March 2020.

The roaster has been generated after Justice S Murlidhar bid farewell to the Court. 

As per the roaster, Division Bench comprising of Chief Justice D N Patel and Justice C. Hari Shankar will take up cases of PIL matters, Letters Patent Appeal, Writ Petition challenging the constitutional validity of any Act, Statutory Rule, Regulation or Notification other than Tax (including Municipal Tax) and Service matters. 

It extends to Misc. Writ Petition invoking constitutional provisions and writ petitions other than the specified categories, Service Tax cases, Central Excise Act cases, Custom Act cases, and VAT Appeals.

Writ petition pertaining to Service Tax, Central Excise Act, Customs Act, and Value Added Tax (VAT) cases.

Matters to be heard by Commercial Appellate Division and matters which are not assigned to any other bench. 

The details of the other allocations are enclosed in the Roster PDF.

Read Roster Here: