LATEST NEWS
ABOUT DISTRICT COURT
Brief History of District Court Etawah-
In the pre-independence period the District and Sessions Judge, Mainpuri, used to exercise jurisdiction over Etawah.The Court of Civil Judge (J.D.) came in to being in the year 1902. The court of Civil Judge (SD) was created in the year 1926.The district of Etawah was taken out of the jurisdiction of the District Judge of Mainpuri and started functioning as a separate Judgeship from August 1, 1958.The Court of District and Sessions Judge came in to existence in the year 1958 and since then the same is in operation.
- Internal Complaint Committee ( Sexual Harassment of Women at Work Place)
- Regarding Court timing in the month of May and June -2024
- Order regarding closure of District Courts on account of General Election of Lok Sabha-2024
- Standard Operating Procedure (SOP) for providing Legal Aid to the Under Trial Prisoners to file their Bail Applications in time before the Trial Court/Hon’ble High Court
- DEPARTMENT OF JUSTICE
- e Court Phase-III
- Clarification regarding independent conduct of cases by the advocate-candidates and issuance of experience certificate to the advocate-candidates of Direct Recruitment to the UP-HJS-2023
- Standard Operating Procedure (S.O.P.) of Hon. the Committee for Service Conditions of the District Judiciary (CSCDJs) along with details of Nodal Officers
- Local Holiday Order
- Annual Transfer Circular Letter No. 28 dated 30.09.2023
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Internal Complaint Committee ( Sexual Harassment of Women at Work Place)
- Regarding Court timing in the month of May and June -2024
- Order regarding closure of District Courts on account of General Election of Lok Sabha-2024
- Standard Operating Procedure (SOP) for providing Legal Aid to the Under Trial Prisoners to file their Bail Applications in time before the Trial Court/Hon’ble High Court
- Clarification regarding independent conduct of cases by the advocate-candidates and issuance of experience certificate to the advocate-candidates of Direct Recruitment to the UP-HJS-2023
