Scanning & Digitization in the High Court

In view of the E-environment, it was decided to digitize the entire record of the High Court. As a result, framing of Rules for digitization and elimination of such record became inevitable. The Digitization & Elimination of Records Rules has been framed by the High Court. The “High Court of Madhya Pradesh Digitization of Records Rules, 2018” were framed by the High Court and published on 18th January, 2019.

• Digitization of Records Rules, 2018 for High Court of Madhya Pradesh dated 18^th January, 2019 RULES 
  
• Digitization of Records Rules, 2018 for High Court of Madhya Pradesh dated 1^st February, 2019 (Amendments)  AMENDMENTS RULES 
  

Elimination of Digitized records is carried out, in accordance with the rules, by a dedicated team. All freshly filed cases are scanned at Filing Centre itself and after digitally signing; the documents are uploaded in Server of the High Court.

Digitization of approximately 51.19 Lakh files (51,19,449) comprising of 18.67 Crore pages (18,76,34,021) has been completed. This is a prelude to a paper-less Court (E-Courts).

Digitization of approximately 4,52,279 files comprising of 1,06,56,894 pages has been completed from 01st January, 2022 to 31st December, 2022.

The Digitization of 9229 Law Books comprising of about 58.04 Lakh pages was also completed which is going to help in moving towards the concept of e-Library of the High Court. The same is uploaded in the website / software application of the High Court.

The software for Digitization and Scanning of records has been developed in-house by the IT Team of the High Court. In this software, user may select process which include Fresh, Pending, Disposed, Loose Document, Disposed/Pending and Temp Data. For Fresh, Pending, Disposed, Loose Documents, Disposed/Pending Process case type, case no. and case year is mandatory. After scanning of documents, the user may clean and index them and thereafter split the document which is shown in the website to the authorized users (Advocates/ Litigants / Departments).