Ka rynsan kaba iadei bad ka eCommittee jong ka eLearning.

Ka eCommittee,jong ka Iingkashari Supreme Court jong ka Ri India ka pdiang sngewbha iaphi sha ka rynsan ban pyni ia ki jingtip bad jingpyntip da ki kor ki bor technology lyngba ka Information and Communication Technology (ICT) ia ki sienjam ba la shim bad la pyntreikam ka ka judicial system ha India.Ka eCommittee kadei kynhun treikam ha kaba la pynkhamti ban peit ia ki profject jong ka e-court ha kaba la pynwandur hapoh ka “National Policy and Action Plan for implementation of Information and Communication Technology(ITC) in the Indian Judiciary-2005”.Ka e-Court kadei kaba la mang ha ka pan India Project ba la peit,la pyntreikam bad la bei tyngka da ka Department of Justice,Ministry of Law and Justice,jong ka sorkar India.Ka jingiohi jngai jong ka ka long ban pynkylla ia rukom bishar khadar jong ka Ri da ka ICT enablement of courts.

KA JINGTHMU JONG KA PROJECT

Ban wanrah ia ka jingshakri kaba paka ha ka por ba biang na ka bynta ki nongshongshnong katkum ka Project jong ka e-Court Litigants Charter.
Ban pynmih, ban buh bad pyntreikam bha ia ka bishar khadar kaba iaid beit ha ki iingkashari.
Ban ai jingshakri kaba mar mar khnang ban pynsuk ia ki nongtreikam ban ioh ia ki jingtip.
Ban pynseisoh shuh shuh ia ka bishar khadar ha baroh ar ki liang ban pynbha bad ban pynroi, da ka ba pynioh ia ki briew ia ka jingbishar ba hok bad ba bha kaba duna jinglut kaba lah ban shaniah bad kaba shai.