{"1":"splofficer_11_2024_05_09_12_18_26@Revised Guidelines - Allotment of quarters meant for District Judges/Senior Civil Judges/Junior Civil Judges located in Hyderabad, Secunderabad, L.B.Nagar and Malkajgiri- reg@Y@2024-05-09 12:18:26.071@D","2":"splofficer_11_2023_06_21_15_18_18@Telangana Judicial Ministerial and Subordinate Service Rules, 2018@Y@2023-06-21 15:18:18.515@D","3":"splofficer_11_2023_05_01_11_24_29@Amendments to Right to Information Rules, 2006 -Reg@Y@2023-05-01 11:24:29.328@D","4":"splofficer_11_2023_04_27_16_27_33@RULES ON LIVE-STREAM.ING AND RECORDING OF COURT PROCEEDINGS@Y@2023-04-27 16:27:33.71@D","5":"splofficer_11_2023_04_27_16_26_36@E-FILING RULES OF THE HIGH COURT FOR THE STATE OF TELANGAN.A AND ALL THE COURTS IN THE DISTRICT JUDICIARY@Y@2023-04-27 16:26:36.453@D","6":"splofficer_11_2023_04_27_16_21_57@RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF TELANGANA @Y@2023-04-27 16:21:57.889@D","7":"splofficer_11_2023_03_23_15_33_04@Amendment to sub-rule 4 of Rule 5 for Video Conferencing for Courts in the State of Telangana - Reg. dt.21.3.2023 spl.off.sec.@Y@2023-03-23 15:33:04.843@D","8":"splofficer_11_2023_03_14_16_57_45@Amendment to Rule 18 of Writ Proceedings Rules, 1977, by deleting the sub-rule iii of Rule 18 and sub-rule iv and v shall be renumbered as sub-rule iii and iv respectively - Reg.  spl.off.sec.@Y@2023-03-14 16:57:45.353@D","9":"splofficer_11_2019_12_17_17_13_52@Amendment to sub rule 3 of Rule 33 B in Chapter III A of High Court Appellate Side Rules PARTY IN PERSON@Y@2019-12-17 17:13:52.462@D","10":"splofficer_11_2019_12_17_17_10_51@Amendment to clause c of sub rule 12 of Rule 70 of HighCourt Appellate Side Rules@N@2019-12-17 17:10:51.563@D"}