Introduction

Realising an overwhelming need for reforming the judicial sector in India by the adoption of new technologies and to devise a National Policy and Action Plan to implement ICT in courts, the then Chief Justice of India, Mr Justice R.C. Lahoti proposed the constitution of the e-Committee. The e-Committee was to assist in formulating a National Policy enabling the Indian judiciary to prepare itself for the digital age, to adapt and apply technologies and communication tools making the justice delivery system more efficient and thus benefitting its various stakeholders.

The digital platforms created by the e-Committee since than have enabled stakeholders- litigants, lawyers, governmental/law enforcement agencies and ordinary citizens to access judicial data and information in real-time. The digital database and interactive platforms enable:-

• Tracking the status and details of a particular case pending in any court in the country.
• Managing pendency of matters in various judicial institutions across the country.
• Extraction and utilisation of the database to fast track categories of cases.
• Efficient utilisation of court resources.
• Analysis of data to monitor and map the judiciary’s competencies and effectiveness.