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    PHHC-Best practices of the High Court under the e-Courts project

    Best practices of the High Court under the e-Courts project

    S.No Brief description of activity Benefits
    1. In collaboration with State Bank of India and for benefits of litigants, a payment gateway was launched for online transfer of money, wherever money is required to be deposited in Court for any services, through Multi Option Payment System (MOPS). Facility will also be added for payment of other charges through internet banking debit/credit cards. Special pre-paid cards shall also be issued by the bank for payment of any charges in the High Court as well as District Courts in the States of Punjab and Haryana, such as copying, inspection etc.

     

    		 Payment gateway for online transfer of money which  is required to be deposited in Court for any services.
    2. An Android based Mobile Application has also been launched. Any person interested can download the same from Google play store.

     

    		 It will make easier for any person/litigant interested to have any information about a court case to access the same while on move (at a fast speed).

     
    3. Litigant is an important stakeholder in any judicial system. It is the duty of the Court to redress his grievances and also take his suggestions to improve further. Facility through Online Grievance & Feedback System application is being provided to the litigants / general public to give their feedback and suggestions online.

     

    		 Used for feedback and suggestions online.
    4. To identify persons who furnish surety in criminal/civil matters on the basis of fake documents or for consideration, Surety Information Management System has been developed, which will check the fake sureties and also the persons who are repeatedly furnishing sureties in different cases.

     

    		 Checks the fake sureties and also the persons who are repeatedly furnishing sureties in different cases.
    5. Through Infrastructure Web Application, status of Judicial Court Complexes and Residential Houses and its progress can be monitored.

     

    		 For monitoring the status of Judicial Court Complexes and Residential Houses.
    6. Report generation in Subordinate Courts in the States of Punjab, Haryana and Chandigarh through Case Information System, will get fillip due to introduction of Crystal Reports Software (CCR) developed by officials from District Courts. With the aforesaid module, District Judge will be able to monitor progress of cases more effectively.

     

    		 With the aforesaid module, District Judge will be able to monitor progress of cases more effectively.
    7. With the launching of module for sending e-Notice through Saanjh Kendras in Punjab, speedy delivery of notices upto the concerned Police station level would be ensured.

     

    		 Speedy delivery of notices
    8. For enabling the High Court to access the monthly statements data of Subordinate Courts, e-Statement Software has been developed, launched and is operational in phased manner at 19 District and Sessions Divisions.

    Will result into saving paper, providing immediate access to data and reduce the burden of the Court Staff.

     

    		 Will result into saving paper, providing immediate access to data and reduce the burden of the Court Staff.

     
    9. Creation of YouTube Channel of this Court A YouTube Channel of this Court has been created under the name “High Court of Punjab and Haryana – Official” so that videos, webinars, inaugural functions, informatory material, streaming of oath ceremonies of Hon’ble Judges of this Court, Awareness and Training Videos etc. can be uploaded for the awareness of litigants and general public. In this context, informatory videos such as Paperless Courts, Steps to access Case Information from Website of Punjab and Haryana High Court, Steps to access Case Information from Website of Subordinate Courts of Punjab, Haryana and U.T. Chandigarh have been uploaded on the above said channel.

     
    10. Creation of NSTEP accounts NSTEP accounts have also been created in all the District Courts of Punjab, Haryana and U.T Chandigarh.

     
    11. Updating of National Codes on local CIS National Codes for Acts, ordinance and rules have been updated on the local CIS servers in all the District Courts of Punjab, Haryana and U.T Chandigarh.