e-committee chungchang

Supreme Court of India, e-Committee chuan India ram Judicial System-in a Information leh Communication Technology (ICT) hmalakna a taka a hman tangkaina hmun pawimawh tak he ‘Portal’ ah hian kan lo lawm a che u. He e-Committee hi eCourts Project-te enthlithlai tura ‘National Policy and Action Plan for Implementation of Information and Communication Tecnnology(ICT) Indian Judiciary-2005’hnuaia duan chhuah a ni. Tichuan e-Courts hi Pan India Project Department of Justice, Ministry of Law and Justice, Government of India ina a enkawl, sum leh pai lama a chawm mek a ni. Ahmathlir chu kan ram chhunga rorelna courtte hi ICT hmanga tih changtlun a ni.

PROJECT RUANGAM
• e-Courts Project Litigant Charter mila ram leilung mite tana an hamthatna tur tluantling a hun tak zela pek.
• Court reng rengah dan rorelna thupekte chak zawk leh awlsam zawka kan hmuh thuai theih nana hmalak.
• Thil pawimawh leh tuldangte awlsamtea en mai theiha siam.
• Judicial hnathawhna lama hma nasa taka sawn, a thatna leh tamna ang zawng, rorelna thuchhuak awlsam taka hmuhtheih, man man tak, rintlak leh langtlang tak neih.