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    • District And Sessions Court Chamoli

      District And Sessions Court Chamoli

    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[...]

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    Hon'ble Shri Justice Manoj Kumar Tiwari
    Hon'ble The Acting Chief Justice Hon'ble Shri Justice Manoj Kumar Tiwari
    Hon'ble Shri Justice Rakesh Thapliyal
    Hon'ble The Administrative Judge Hon'ble Shri Justice Rakesh Thapliyal
    Shri Bindhyachal Singh
    District and Sessions Judge Shri Bindhyachal Singh

    eCOURT SERVICES

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    COURT ORDER

    CAUSE LIST

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    CAUSE LIST

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