Central District Court, Delhi

ABOUT DISTRICT COURT

Delhi as a district legal entity was recognised by the Proclamation Notification No.911 dated 17.09.1912 issued by Governor General of India in Council. By this Notification, Delhi came under the immediate authority and management of the Governor General of India in Council and Mr. William Malcolm Hailey, C.I.E., I.C.S. was appointed the first Chief Commissioner of Delhi. Simultaneously the Delhi Laws Act, 1912 was enacted for enforcing the existing laws in Delhi.

On 22.02.1915 the area falling on the other side of the river Yamuna (now known as Trans Yamuna) was also included in the newly created province of Delhi.

Civil Courts

During the year 1913, the Delhi Judiciary consisted of :

Two Courts of Sub-Judges were added in 1920. These Courts continue to function, although due to exigencies some temporary measures were adopted to clear back logs etc. In 1948, one more post of Sub-Judge was created to enforce the Rent Control Act. Thereafter six temporary Courts of Sub-Judges were created in 1953. In 1959,[...]