ABOUT DISTRICT COURT
The District Courts in every district and outlying courts in some of Tehsil Headquarters in the State of Uttarakhand are established by the State Government in consultation with the High Court, taking into account the number of cases, topography of the place and population distribution in the district. There are three tier systems of courts functioning at the district level. These district courts at various levels administer justice in Uttarakhand under administrative and supervisory control of the High Court of the State.
The highest court in each district is that of the District and Sessions Judge. This is the principal court of civil jurisdiction, which derives its jurisdiction in civil matters, like other civil courts of the state, primarily from The Bengal, Agra and Assam Civil Courts Act, 1887. This is also a court of sessions and sessions cases are tried by this court.
Read More- List of Targeted Cases (with Case Number and Name of Court and Delay Reasons)
- Notification no. 48 (Regarding SOP for implementation of direction of Hon’ble Supreme Court in WP (Civil) no. 643 of 2015)
- meri-yojna-book
- Advocate Mobile-EMail Information Collection Form
- VC confirmation in compliance of C.L.No.-07/UHC/Admin.B/2022 dated 10.04.2023
- Application for eTrue Copy of Orders/Judgments
- Committee for for Sexual Harassment of Women at Workplace
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