ABOUT DISTRICT COURT
The District Courts in every District and Outlying Courts in some of Tehsil Headquarters in the State of Uttarakhand are established by the State Government in consultation with the High Court, taking into account the number of cases, topography of the place and population distribution in the District. There are three tier systems of Courts functioning at the District level. These District Courts at various levels administer justice in the State of Uttarakhand under administrative and supervisory control of the High Court of the State.
The highest Court in each District is that of the District And Sessions Judge. This is the Principal Court of civil and criminal jurisdiction. Which derives its jurisdiction in civil matters, like other Civil Courts of the State, primarily from The Bengal, Agra and Assam Civil Courts Act, 1887. This is also a Court of Sessions and Special Court of Sessions, Sessions and Special Sessions cases are trialed by this Court. Apart from that in some of the Districts in the State, there are also Courts of Additional District And Sessions Judges are established, in addition to the Court of District And Sessions Judge depending on the number[...]
- Regarding Engagement of Assistant LADC and Office Assistant for the office of LADCS, Chamoli
- List of Targeted Cases in Judgeship Chamoli as on 31 July 2024 (APAaR-DJ)
- List of Targeted Cases in Judgeship Chamoli as on 31 May 2024 (APAaR-DJ)
- Judgement Dated 15.12.2022 passed by Hon’ble Supreme Court of India in Civil Appeal No 9322 of 2022 in FAFO No 3303 of 2018 titled as “Gohar Mohammad Vs. Uttar Pradesh State Road Transport Corporation & Ors.”
- Order Dated 10.01.2022 passed by Hon’ble Supreme Court of India in Miscellaneous Application No. 21 of 2022 in Miscellaneous Application No. 665 of 2021 in SMWP (Civil) No. 3 of 2020, titled as “In Re Cognizance For Extension of Limitation”
- Order Dated 23.09.2021 passed by Hon’ble Supreme Court of India in Miscellaneous Application No. 665 of 2021 in SMWP (Civil) No. 3 of 2020, titled as “In Re Cognizance For Extension of Limitation”
- Order Dated 27.04.2021 passed by Hon’ble Supreme Court of India in Suo Moto Writ Petition( Civil) No 03 of 2020 titled as “In Re Cognizance For Extension of Limitation’
- Judgement dated 04.11.2020 passed by Hon’ble Supreme Court of India in Criminal Appeal No 730 of 2020 titled as “Rajnesh Vs. Neha and Anr”
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LATEST ANNOUNCEMENTS
- Regarding Engagement of Assistant LADC and Office Assistant for the office of LADCS, Chamoli
- Statement of pending Civil and Criminal Cases in the Family Court, Chamoli as on 31.10.2024. (Month of October – 2024)
- Statement of pending Civil and Criminal Cases in the Juvenile Justice Board, Chamoli as on 31.10.2024. (Month of October – 2024)
- Statement of pending Civil and Criminal Cases in the various Courts of Judgeship Chamoli as on 31.10.2024. (Month of October – 2024)
- The Family Courts Act, 1984 [Act No 66 of 1984] (HINDI)
- The Family Courts Act, 1984 [Act No 66 of 1984] (English)
- Statement of pending Civil and Criminal Cases in the Juvenile Justice Board, Chamoli as on 30.09.2024. (Month of September – 2024)
- Statement of pending Civil and Criminal Cases in the Family Court, Chamoli as on 30.09.2024. (Month of September – 2024)