High Court Of Bombay At Goa

APHC- High Court of Andhra Pradesh

The High Court of Andhra Pradesh State was established in 1954 following the formation of the State of Andhra, separated from the Madras Presidency. Initially located in Guntur, the court moved to Hyderabad after the formation of the unified Andhra Pradesh in 1956. Hon’ble Justice Koka Subba Rao was the first Chief Justice. In 2014, […]

Allahabad High Court

High Court of Judicature at Allahabad The Indian High Courts Act 1861 established High Courts of Calcutta, Madras and Bombay in the year 1862. It vested power in the Queen of England to issue Letters Patent to establish other High Courts like the High Courts of the Presidency Towns with similar powers. In exercise of […]

HIGH COURT OF UTTARAKHAND AT NAINITAL

The Uttarakhand State was carved out from erstwhile State of Uttar Pradesh on 09/11/2000. At the time of the creation of the State, the High Court of Uttarakhand was also established on the same day at Nainital. Since that day the High Court is functioning in an old building situated in Mallital Nainital which was […]

eCommittee Learning Platform

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 […]

High Court of Manipur

About High Court of Manipur On re-organization of the North-Eastern region by the North Eastern Area (Re-organization) Act, 1971, a common High Court was established for the five North-Eastern States Assam, Nagaland, Manipur, Meghalaya and Tripura ) and the two Union Territories ( Union Territory of Mizoram and the Union Territory of Arunachal Pradesh) and […]

High Court of Gujarat

High Court of Gujarat established on 1st May, 1960 as a result of bifurcation of the former State of Bombay into two States of Maharastra and Gujarat. Hon’ble Mr. Justice Sunderlal Trikamlal Desai, as the first Chief Justice; and Hon’ble Mr. Justice K. T. Desai, Hon’ble Mr. Justice J. M. Shelat, Hon’ble Mr. Justice N. […]

High Court of Karnataka

  HIGH COURT OF KARNATAKA, BENGALURU On the green, sprawling lawns of Cubbon Park is the Attara Kacheri, which is the home of the High Court of Karnataka. It is in the heart of the City of Bangalore (now Bengaluru), opposite Vidhana Soudha, which houses the State Legislature, and the Secretariat. The road in between […]

Punjab and Haryana High court

History   Chandigarh-the City Beautiful Located on the north of India, 365 meters above the sea-level, on the foot-hills of Shivalik range, is the city beautiful,’Chandigarh’. It is the capital of two States of the Indian Union, namely, the Punjab and Haryana.Though it is the capital of two states, it belongs to none of them […]

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High Court of Madras

The High Court of Judicature at Madras, one of the three High Courts in India established at the Presidency Towns by Letters Patent granted by Her Majesty Queen Victoria, bearing date 26th June 1862, is the highest Court in the State of Tamil Nadu, exercising Original Jurisdiction over the City of Madras and Appellate Jurisdiction […]

Computer Committee – Madras High Court

Patron-in-Chief Profile Picture Name Hon’ble Mr.Justice Manindra Mohan Shrivastava, Chief Justice Chairperson Profile Picture Name Hon’ble Mr. Justice M. Sundar Members Profile Picture Name Hon’ble Mr. Justice G.R. Swaminathan Hon’ble Mr. Justice Senthilkumar Ramamoorthy Hon’ble Mr. Justice R. Vijayakumar Hon’ble Mr.Justice C.Kumarappan

High Court of Tripura

Brief introduction: Dating back to the time of Mahabharatha, the very helm of the Kingdom of Tripura encompassed the greater part of Eastern Bengal stretching from the Bay of Bengal in the South to the Brahmaputra in the North and west and Burma, now Mynmar in the East. The earliest trace of the history of […]

High Court of Himachal Pradesh

Precisely, the former Princely States had different systems of Administration and set of laws and in most of the Princely States, the administration was run on the whims of the Rulers or Wazirs and their words were considered to be the law. Himachal Pradesh came to be formed as a result of integration of 26 […]

Data Management System (DMS)

Data Management System (DMS) is the application used by the Hon’ble High Court of J&K  for searching of  digitised disposed off files.  

Digitally Signed Order /Judgements

Order /Judgements given by the Hon’ble Court are uploaded in the CIS ( Case Information System) by the bench secretaries/ readers of the Concerned courts. These Order /Judgements are digitally signed and are accessible through the website of the High Court of J&K as well as on the e-court services Website.

Surety Information Management System (SIMS)

Surety Information Management System(SIMS) is Information managment system to keep the details of the persons who had given surety in Judicial Cases in the Judicial Courts.  

Certified Copy Module

Certified Copy Module allows the  stakeholders to  apply for Certified Hard Copies of the  Judgments/orders of the cases. It aids the litigants  in tracking  the status of their  service request through sms.  

Automatic Causelist Generation

Cases are automatically pooled/assigned through Automatic Causelist Generation Module to the appropriate benches as per the roster assigned to different benches.

Court Proceeding through Video Conferencing

In view of COVID-19 pandemic, all the Courts of High Court of J&K are hearing cases through Video Conferencing. Open Source Software JITSI Meet is being used for hearing of cases through Video Conferencing.

SMS Service

SMS Service:- SMS push service has been started in this Judgeship through which case status detail is being communicated to the related litigants/lawyers SMS Pull Service is also made operational. Anybody can sent CNR number to 9766899899 and in response, he would get the case status.

Digital Display Board

The High Court of Jammu & Kashmir has introduced digital display system and installed LEDs TVs in front of the court room and inside the court room for the purpose of providing information about case proceedings of different courts and also updating the latest status about the case to Advocates/litigants.   Live Link for Digital […]

Case Information System (CIS)

CIS means Case Information System. The Case Information System software is a giant move under the initiative of the e committee to make the Indian Judiciary more transparent and more litigant friendly. The CIS versions are available for District Judiciary and Highcourt exclusively.This Case Information System Software for District Judiciary is created under the guidance […]

Composition of e-committee of J&K High Court

Hon’ble the Chief Justice Hon’ble Shri Justice Nongmeikapam Kotiswar Singh   Hon’ble Chairman and Hon’ble Members of INFORMATION TECHNOLOGY COMMITTEE Hon’ble Mr. Justice Sanjeev Kumar (Hon’ble Chairman) Hon’ble Mr. Justice Rajnesh Oswal   (Hon’ble Member) Hon’ble Mr. Justice Javed lqbal Wani   (Hon’ble Member)

TSHC – High Court for the State of Telangana – History

The High Court was founded by the 7 th Nizam H.E.H. Mir Osman Ali Khan. Initially the High Court was set up as High Court of Hyderabad for the then Princely State of Hyderabad Deccan in the year 1919 with six Judges. India attained Independence on 15 August 1947, but Hyderabad State acceded to the […]

TSHC – Composition of Computer Committee of High Court for the State of Telangana

Chairman: Members:  

TSHC – Technical Initiatives and Achievements of the High Court for the State of Telangana

e-initiatives and achievements: Under the guidance and visionary leadership of the Hon’ble the Chief Justice and Hon’ble the Computer Committee of the High Court for the State of Telangana, the High Court has taken up initiatives to utilize various technologies and Information and Communication Technology (ICT) Tools for better dispensation and administration of Justice. The […]

High Court of Jharkhand, Ranchi

LIST OF ONLINE DEFECTIVE FILING e-Filing Online Certified Copy Display Board High Court of Jharkhand High Court of Jharkhand at Ranchi A circuit bench of the Patna High Court was established at Ranchi with effect from 6th March, 1972 under clause 36 of the Letter Patent of that High Court. The bench was established to […]

High Court Of Bombay

The Bombay High Court was inaugurated on 14th August 1862. The High Court had an Original as well as an Appellate Jurisdiction, the former derived from the Supreme Court, and the latter from the Sudder Diwani and Sudder Foujdari Adalats, which were merged with the High Court. With the establishment of the High Court, the […]

E-INITIATIVE

1. ICT Tools ICT tools was developed to provide a platform to the employees for easy access of different softwares and tools. 2. E Store E Store is an inventory management software. 3. Cause List & Judgement/Order 4. Video Conferencing for Court Proceeding and Meetings Court rooms and meeting rooms are well equipped for video […]

JUDGES PROFILE

Hon’ble Mr. Justice Sudhanshu Dhulia, Chief Justice. Hon’ble Mr. Justice Sudhanshu Dhulia was born on August 10, 1960. Did his earlier schooling from Dehradun, Allahabad and Lucknow and graduated from Allahabad University in the year 1981. Completed his Masters in Modern History in the year 1983 and LL.B. in the year 1986. Initially practiced on […]

Rajasthan High Court

After independence the erstwhile princely States of Rajputana were integrated into the State of Rajasthan. Before inauguration of State of Rajasthan these princely States had their own High Courts and subordinate Judicial setup. A committee consisting of Shri B.R.Patel, Lt. Col. T.C.Puri and Shri S.P.Sinha recommended that Jaipur should be made capital of the new […]

High Court of Meghalaya

Shillong became the capital of the then Assam under the Chief Commissioner upon taking away its management from the Lieutenant Governor of Bengal vide Proclamation No.379 dated 06.02.1874 and Notification No.380 issued by the Governor General in Council. In the same year, in April, the Scheduled Districts Act, 1874 was enacted and the entire Assam […]

High Court of J&K

The full-fledged High Court of Judicature for the Jammu and Kashmir State was established in the year 1928. Prior to the establishment of High Court of Judicature. The Ruler of the State (Maharaja) was the final authority in the administration of justice. In the year 1889, the British Government asked the then Ruler of the […]

The High Court of Kerala

The State of Kerala was formed on 01-11-1956 as per the States Reorganisation Act, 1956 by merging the Travancore-Cochin State and the Malabar District of Madras State. Travancore-Cochin State was formed on 01-07-1949 by merging the princely States of Travancore and Cochin. The Malabar District of the Madras State was previously a district of Madras […]

The High Court of Judicature at Patna

E-Initiatives of the High Court Best Practices Status of eCourt Project eCourt Project status Report/Statistics Creation Proclamation made by the Governor-General of India on the 22nd March, 1912 the territories of Bihar and Orissa which were formerly subject to and included within the limits of the Presidency of Fort William in Bengal, were promoted to […]

छत्तीसगढ़ उच्च न्यायालय

छत्तीसगढ़ उच्च न्यायालय भारत में नए उच्च न्यायालय में से एक है। इसकी स्थापना 1 नवंबर 2000 को मध्य प्रदेश पुनर्गठन अधिनियम, 2000 के तहत छत्तीसगढ़ के नव निर्मित राज्य के लिए एक अलग उच्च न्यायालय के रूप में की गई थी, जिसका अधिकार क्षेत्र छत्तीसगढ़ राज्य के क्षेत्रों पर है। बिलासपुर का उच्च न्यायालय […]

High Court of Delhi

GAUHATI HIGH COURT KOHIMA BENCH

Kohima, Nagaland. In exercise of the power conferred by sub- section (2) of section 31 of the North Eastern Areas (Reorganisation Act, 1971 (81 of 1971), the President of India, after consultation with the Chief Justice of the Gauhati High Court, the Governor of Nagaland was pleased to declare a Permanent Bench with the strength […]

High Court of Madhya Pradesh

The present state of Madhya Pradesh, as is well known, was originally created as Central Province on 02/11/1861, as Judicial Commission’s territory and was administered by the Judicial Commissioner. The Judicial Commissioner’s court at Nagpur was, at that time, the highest Court of the territory. It was converted into a Governor’s province in 1921 when […]

High Court of Sikkim

Introduction and Background of the High Court of Sikkim Prior to its merger with the Union of India in the year 1975 by the Constitution (Thirty Sixth Amendment) Act, 1975, the erstwhile Sikkim was under a monarchy. The King who was popularly known as “the Chogyal” was the fountainhead of justice, whose words was the […]

Gauhati High Court, Guwahati

ABOUT GAUHATI HIGH COURT The Gauhati High Court formerly known as the High Court of Assam was established on 5th April, 1948. It was inaugurated by H.J. Kania, the then Chief Justice of India. Sir R.F. Lodge was sworn in as the first Chief Justice of Assam High court. The Assam High Court initially had […]

High Court of Chhattisgarh

The Chhattisgarh High Court (Hindi: छत्तीसगढ़ उच्च न्यायालय) is one of the new High Courts in India. It was established on the 1st of November 2000 as a separate High Court for the newly created State of Chhattisgarh under the Madhya Pradesh Reorganisation Act, 2000 having its jurisdiction over the territories of the state of […]