Sensitisation Module for the Judiciary on LGBTIQA+ Community
Click here to read the Sensitisation Module for the Judiciary on LGBTIQA+ Community.
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Report Of The Sub-Committee On Recommended Action For Marginalised Sections Of The Society
Click here to read the Report Of The Sub-Committee On Recommended Action For Marginalised Sections Of The Society.
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Vision document for Phase III of eCourts Project
The e-Committee of the Supreme Court has been overseeing the implementation of the e-Courts Project,…
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Model Rules for Live-streaming and Recording of Court Proceedings
e-Committee releases Model Rules for Live-Streaming and Recording of Court Proceedings for Inviting suggestions and…
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The Courts and COVID-19: Adopting Solutions for Judicial Efficiency
Hon’ble Dr Justice D Y Chandrachud delivered a speech at the World Bank on the…
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Launch of NJDG for High Courts
National Judicial Data Grid (NJDG) for High Courts was launched by Shri. K.K. Venugopal, Attorney…
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India Code added to e-Courts services mobile app and JustIS App
A new feature “India Code” has been added to both the e-Courts mobile application and…
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