• Home
  • Login
  • FAQ
  • Screen Reader Access
  • English
  • हिन्दी
High Court of Madhya Pradesh Logo

High Court of Madhya Pradesh

mgov Android iOS
Download App
-A A +A
Case Information (click here)
  • HOME
  • Judgment/Orders
  • CASE STATUS
    • HC DC details
  • CAUSELIST
  • E-COPYING
  • CAVEAT
  • roster
  • District Court
    • District Court
    • Family Court
  • e-Services
    • e-Filing
    • e-Display Board
    • e-RTI
    • e-Certified Copy High Court
    • e-Certified Copy District Court
    • High Court Online Court Fee
    • District Court Online Court Fee
    • e-Library
    • e-Courts Informative Videos
    • e-Courts Information
    • YouTube Channel
  • ERP
  • HC OF MP (CONDITION OF PRACTICE) RULES, 2012 as amended upto 14.03.2025
  • Amendments in the High Court of Madhya Pradesh Rules, 2008
  • Matter pertains to amendments in the High Court of Madhya Pradesh (Conditions of Practice) Rules, 2012.
  • HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 14.03.2025
  • Amendments in the High Court of Madhya Pradesh Rules, 2008 – Madhya Pradesh Gazette Notification dated 14.03.2025 [Part 4 (ग)]
  • Amendments dated: 27-12-2024 in the High Court of Madhya Pradesh Rules, 2008.
  • HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 27.12.2024
  • HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 26.07.2024
  • Amendments dated: 16-08-2024 in the Madhya Pradesh Higher Judicial Service Rules, 2017.
  • Amendments dated: 26-07-2024 in the High Court of Madhya Pradesh Rules, 2008
  • HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 07.06.2024
  • Amendments in the High Court of Madhya Pradesh Rules, 2008
  • AMENDMENT:-HIGH COURT OF MADHYA PRADESH SERVICES(RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION, CONTROL AND APPEAL)RULES, 2017 (Gazette Publication no A/44 Dt- 8 January 2021 )
  • Gazette Notification of the State of Madhya Pradesh dated: 15.03.2024 with regard to providing facility to sitting and retired Judicial Officers of the District Judiciary in the State of Madhya Pradesh.
  • The Madhya Pradesh Arbitration Centre (Domestic & International), Rules, 2019 As Amended upto 24.06.2022
  • HIGH COURT OF MADHYA PRADESH RULES, 2008 As Amended upto 22.12.2023
  • Rule MPHC 2008 amendment chapter X
  • Gazette Amendment in MP Civil Court Rules, 1961.
  • Amendment in the M.P. Civil Courts Rules, 1961 and M.P. Rules and Orders (Criminal) regarding rate of Computer Typing and Manual Typing.
  • MP LIVE STREAMING RULES FOR COURT PROCEEDINGS, 2021 as amended upto 01.09.2023
  • MP ARBITRATION RULES, 1997 as amended upto 22.09.2023
  • HC OF MP (DESIGNATION OF SENIOR ADVOCATES), RULES, 2018 as amended upto 01.09.2023
  • Amendments in The High Court of Madhya Pradesh (Designation of Senior Advocates) Rules, 2018
  • Amendments in the Madhya Pradesh Live - Streaming Rules for Court Proceedings, 2021.
  • Amendment in Madhya Pradesh Judicial Service(Recruitment and Conditions of Service) Rules, published in MP Gazette Dt-23-06-2023.
  • Amendment in Rule 87 of the Madhya Pradesh Rules and Orders(Criminal)
  • M.P. Gazette dated 03.03.2023
  • M.P. Gazette dated 30.12.2022 [Part 4 (ग)] Regarding amendment in the Madhya Pradesh Higher Judicial Services (Recruitment and Conditions of Services) Rules, 2017.
  • M.P. Gazette dated 16.12.2022 [Part 4 (4)] regarding amendments in the Madhya Pradesh Civil Courts Rules, 1961, the Madhya Pradesh Rules and Orders (Criminal) and the Madhya Pradesh Judicial Service Rules, 1994.
  • Regarding amendments in the (1) Madhya Pradesh Mediation Rules, 2016, (2) Madhya Pradesh Rules and Orders (Criminal) and (3) Madhya Pradesh Civil Courts Rules, 1961.
  • Madhya Pradesh Family Court Rules, 1988
  • Madhya Pradesh Family Court Rules, 2002
  • New Scheme for engaging Legal Assistants/Law Clerks-cum-Research Assistants in the High Court of Madhya Pradesh,2022
  • Gazette Notification No. A-2877 dated: 22.07.2022 Regarding amendments in the High Court of Madhya Pradesh Rules, 2008.
  • Gazette Notification No. 30 dated: 30.07.2022 (B-3458) Regarding amendments in the High Court of Madhya Pradesh Rules, 2008.
  • Gazette Notification No. 22 dated: 03.06.2022 (D-1176) Regarding amendments in the Madhya Pradesh Civil Courts Rules, 1961.
  • Gazette Notification No. 22 dated: 03.06.2022 (D-1174) Regarding amendments in the Madhya Pradesh Rules and Orders (Criminal).
  • Gazette Notification No. 05 dated: 04.02.2022 Regarding amendments in the Madhya Pradesh Arbitration Centre (Domestic & International), Rules, 2019.
  • Official Gazette No. 03 Dated 21.01.2022 Amendment in High Court of M.P Rules 2008 regarding Registry Working Hours.
  • Official Gazette dated 31.12.21 Amendment in High Court of M.P Rules 2008 regarding Court Working Hours.
  • Regarding amendments in the Madhya Pradesh Judicial Services (Recruitment and Conditions of Services) Rules, 1994.
  • Regarding amendment in the Madhya Pradesh Family Court Rules, 2002
  • Regarding amendment in the Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 2017
  • Madhya Pradesh Live-Streaming Rules for Court Proceedings, 2021.
  • Notification -3349-XXI-B(one)-2021 Dt-07-09-2021 regarding amendment in the Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994.
  • Regarding amendments in the "Madhya Pradesh Gram Nyayalayas Rules, 2013" and "Subordinate Courts of Madhya Pradesh(Right to Information) Rules, 2020.
  • Amendment Gazette Notification Senior Advocates Rules, 2018
  • Amendment Madhya Pradesh Civil Courts Act, 1958
  • Gazette Notification No. 08 Dated: 19.02.2021 (Amendment in the "Madhya Pradesh Mediation Rules, 2016".)
  • Gazette Notifcation No. 07 Dated: 12.02.2021 (Amendment in the Madhya Pradesh Civil Courts Rules, 1961.)
  • Gazette Notifcation No. 06 Dated: 05.02.2021 (Corrigendum for "The Electronic Filing (E-Filing) in the Subordinate Courts of Madhya Pradesh Rule, 2020".
  • THE ELECTRONIC FILING (E-FILING) IN THE SUBORDINATE COURTS OF MADHYA PRADESH RULES, 2020 alongwith its Devnagri Script
  • Regarding draft of amendment in the "Madhya Pradesh Mediation Rules, 2016"
  • The District Courts of Madhya Pradesh Video Conference and Audio-Visual Electronic Linkage Rules, 2020
  • THE HIGH COURT OF MADHYA PRADESH RULES, 2008 (As Amended upto 24.01.2020) THE HIGH COURT OF MADHYA PRADESH DIGITIZATION OF RECORDS RULES, 2018 THE HIGH COURT OF MADHYA PRADESH VIDEO CONFERENCING AND AUDIO-VISUAL ELECTRONIC LINKAGE RULES, 2020
  • Gazette Notification dated 02.10.2020 ("The Electronic Filing (E-Filing) in the High Court of Madhya Pradesh Rules, 2020"
  • The Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019(with Amendment)
  • Gazette Notification dated 19-06-2020 ("The High Court of Madhya Pradesh Video Conferencing and Audio-Visual Electronic Linkage Rules, 2020)
  • Amendments ("High Court of Madhya Pradesh Rules, 2008")
  • Gazette Notification dated 19-06-2020 ("The Electronic Filing (E-Filing) in the High Court of Madhya Pradesh Rules, 2020" alongwith its Devnagari script)
  • No. D-1221.-Amendments in "The Madhya Pradesh Arbitration Rules,1997" in the Madhya Pradesh Gazette.
  • Dt- 20-02-2020 (Amendment-Duration of Validity of the select List)
  • Amendment:-In exercise of the powers conferred by Articles 225 of the Constitution of India, Section 54 of the States Rcorganisation Act, 1956, clauses 27 and 28 of the Letters patent, the High Court of Madhya Pradesh, hereby, makes the following amendment in the High Court of Madhya Pradesh Rules 2008, which shall come into force from the date of notification in the Madhya Pradesh Official Gazette (extra-Ordinary).
  • C/66, dated 08-01-2020:- "CORRIGENDUM"(In the notification No. A-2633, Jabalpur, dated 2lst August, 2019. which was published in the Part 4 (c) of M. P. Rajpatra No. 35, Bhopal, dated 30-08-2019 as `The Madhya Pradesh High Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019".)
  • AMENDMENT:-HIGH COURT OF MADHYA PRADESH SERVICES(RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION, CONTROL AND APPEAL)RULES, 2017
  • AMENDMENT:- (HIGH COURT OF MADHYA PRADESH SERVICES(RECRUITMENT, GENERAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION, CONTROL AND APPEAL) RULES,2017)
  • (1)"Madhya Pradesh Case Flow Management in the Trial Courts and First Appellate Subordinate Courts (Civil) Rules, 2006" and (2) "Madhya Pradesh Case Flow Management in the Trial Courts and First Appellate Subordinate Courts(Criminal) Rules, 2006"
  • MADHYA PRADESH HIGH COURT TECHNICAL MANPOWER(APPOINTMENT & CONDITIONS OF SERVICE) RULES, 2019
  • THE MADHYA PRADESH DISTRICT COURT TECHNICAL MANPOWER (APPOINTMENT & CONDITIONS OF SERVICE) RULES, 2019
  • M.P. District Court Establishment(Recruitment and Conditions of Service)Rules, 2016 as published on MP Gazztte Dt-28-06-2019
  • HIGH COURT OF MADHYA PRADESH SERVICES (RECRUITMENT, GENRAL CONDITIONS OF SERVICES, CONDUCT, CLASSIFICATION,CONTROL AND APPEAL) RULES, 2017
  • Digitization of records rules 2016
  • Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 2017
  • Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 1994
  • Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994 (Amended)
  • Madhya Pradesh High Court Officers and Employees Recruitment and Conditions of Service (Classification, Control, Appeal and Conduct Rules, 1996) (updated on 04-04-2017)
  • M.P. District Court Establishment(Recruitment and Conditions of Service)Rules, 2016
  • Hon'ble Judges
  • Portfolio Judges
  • Administrative Committees
  • Registry Officers
  • Administrative Setup
  • Gradation List
  • Circulars / Orders
  • Transfer / Posting
  • Gallery Media
  • Recruitment / Result
  • Mediation
  • Legal Services
  • Tenders
  • e-Courts Information
  • Juvenile Justice
  • Judicial Training
  • Right to Information
  • Indian Law Reports (MP)
  • Museum
  • Rules
  • GSICC Committee
  • Standing Counsel
  • Calendar

Reports

  • Case Statistics
  • Reports

News and Events

  • Best Practices
  • YouTube Channel

Contact
Registrar General
High Court of Madhya Pradesh
Jabalpur, India - 482001
0761-2620380, 2622674, 2626734
IVRS Number - 0761-2637400
email - mphc[at]nic[dot]in
Indore Bench
M.G. Road, South Tukoganj
Indore, India - 452001
email - hc-indore[at]nic[dot]in

Gwalior Bench
New High Court Building
City Center, Gwalior, India - 474011
email - hc-gwalior[at]nic[dot]in

  • History & Constitution
  • High Court Rules
  • Replication Status
  • VC Schedule
  • VC Link
  • Schemes
  • Listing Policy
  • Senior Advocate Rules
  • Advocates
  • Advocates Clerk
  • Government Departments
Principal Seat Jabalpur


Sundays, 2nd- 3rd Saturday, Gazetted holidays and Vacation are shown in Red. Registry Working Saturdays are shown in Green. Court Working Saturdays are shown in Blue.

Disclaimer  Sitemap

Copyright © 2025, High Court of Madhya Pradesh

Server : B