District & Sessions Court, Chamoli

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[...]