LATEST NEWS
ABOUT DISTRICT COURT
In early 19th Century, the conditions were very different. Civil suits were tried solely by the Sadar Amin at Panipat who adjudged cases according to Muhammadan law. The language of the court was Persian till 1836. No stamps were affixed on the petitions till 1830.During the latter part of the 19th century, munsif was appointed in the district who had jurisdiction within Karnal and Panipat tehsils and in pargana Assandh of the Kaithal tehsil. He held his court alternately for two months at Karnal and two months at Panipat. Besides the honorary magistrates conferred with various powers exercised magisterial jurisdiction within the limits of their respective jagirs and in the town Kaithal and Karnal.By the beginning of the twentieth century the civil judicial work was placed under the supervision of a District & Sessions Judge, Karnal. He had under him two subordinate judges stationed at Karnal and two munsifs stationed one each at Karnal and Kaithal respectively. Practically, all the civil work done by them, but a few civil suits were sent to the Sub-Divisional Officer, Kaithal. The Honorary Magistrates continued to have jurisdiction in various parts of the district for civil Judicial work.Till the separation of the judiciary from[...]
Read More- Vacancy Circular for engagement of consultant (Court Master) on Contract basis in Lokpal of India, New Delhi.
- Compliance of orders dated 16.03.2021 passed by Hon’ble the Supreme Court of India in Writ Petition No. 534/2020 titled as Bajaj Allianz General Insurance Company Private Ltd. Vs. Union of India &
- Result of Selected Candidates (Child and General Councellors)
- Pre Lok Adalat are being organised (29th July to 3rd August 2024)
- Regarding hosting of SBICollect weblink on the website of e-court.
- Next Date, Purpose of Case, Orders and Judgments as well as other case Information
- Vacancy Circular for engagement of consultant (Court Master) on Contract basis in Lokpal of India, New Delhi.
- Compliance of orders dated 16.03.2021 passed by Hon’ble the Supreme Court of India in Writ Petition No. 534/2020 titled as Bajaj Allianz General Insurance Company Private Ltd. Vs. Union of India &
- Result of Selected Candidates (Child and General Councellors)
- Pre Lok Adalat are being organised (29th July to 3rd August 2024)
- Regarding hosting of SBICollect weblink on the website of e-court.
- Instructions regarding complaints received in the High Court against Subordinate Judiciary
- Constitution of Sexual Harrassment Committee(internal complaint committee) in the Subordinates Courts in the state of Punjab and Haryana, U.T. Chandigarh
- Sensitisation Module for the Judiciary on LGBTIQA+ Community
No post to display