The e-Committee, Supreme Court of India, welcomes you to this portal showcasing the Information and Communication Technology (ICT) initiatives adopted by the judicial system in India. The e-Committee is the governing body charged with overseeing the e-Courts Project conceptualized under the “National Policy and Action Plan for Implementation of Information and Communication Technology (ICT) in the Indian Judiciary-2005”. e-Courts is a pan India project monitored and funded by the Department of Justice, Ministry of Law and Justice, Government of India. Its vision is to transform the judicial system of the country by ICT enablement of courts.
PROJECT OVERVIEW
eCourts services mobile application received the Digital India award....
A centralised gateway providing links to several initiatives and services provided under the eCourt project....
A central repository of information and data pertaining to the 21 High Courts of the country....
Service enabling online payment of court fee, fine, penalty and judicial deposits. The ePayment portal....
As of now Litigants/Advocates can file cases electronically and also can pay court fees online....
The flagship project under the aegis of the eCourts project, the portal constitutes a national repository....
Touch screen kiosks are installed at various court complexes across the country....
e-Seva Kendras have been created in the High Courts and in one District Court in each State....
e-Filing system enables electronic filing of legal papers. Using e-filing, cases (both civil and criminal)....
Release of coffee table e-book on digital transformation in Indian Judiciary, 2023https://ecourts.gov.in/ebook/mobile/index.html
Click here to read the Sensitisation Module for the Judiciary on LGBTIQA+ Community.
The e-Committee of the Supreme Court of India and Department of Justice was awarded the prestigious National Gold Award for…
Ecommittee Supreme Court of India was awarded the National award for institutions engaged in empowering persons with disabilities, 2021 -…
