Kamkeuna

Chutih hunlaia Chief Justice of India, Justice Pu R.C Lahoti-a chuan India rama court rorelna tihchangtlun a tulzia hria in technology tharlam ‘National Policy’ leh ‘Action Plan’ Court-a ICT hman theihna atan e-Committee din a rawt a. Chu e-Committee chuan ramchhung tan National Policy duang chhuakin India rama court hrang hrang te Computer hmanga hnathawhna (Digital) hun atan a buatsaih ang a, technology leh inbiakpawhna hmanraw dangte awlsam taka hmangin diknaa rorelnate pawh chumi hmang chuan awlsam takin mipui mimir leh mawhphurhna hrang hrang neiten an hmu zung zung thei dawn a ni.

Digital kailawnah e-Committee tena an duan te chuan a kaihhnawih hrang hrang thubuai kaihhnawiha mi chi hrang hrang te, ukil, sawrkar/dan kengkawhtute, mipui mimirte tan Court chungthu hriatna (judicial data) leh information en zung zung theihna a pe dawn a ni. Digital database leh interactive platformte hian ahnuaia kan tarlante hi a ti awlsam sawt dawn bawk a ni.
• Ram chhung khawi Court pawha thubuai kalpui mek te chungchang reng reng awlsam taka chhuizui theih nan.
• Ramchhunga court rorelna hrang hranga thubuai kal mekte uluk taka vawn leh enkawl.
• Database hmang tangkaia thubuai hrang hrang la chhuak a thliar hran zung zung theih nan.
• Court atanga hmuh theih thil chi hrang hrang hman tangkai.
• Data zirchiana rorelna court hrang hrangte theihna leh tangkaina te nen.