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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.
- Application for Oath Commissioner etc
- Notice regarding declaration of Local holiday on 04.11.2024 (Monday)
- Compliance of order dated 07.08.2024 of this Hon’ble Court passed in Criminal Contempt Application No. 12 of 2024 titled In Re vs. District Bar Association of Paragraph..
- 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
- Regarding cancellation of previously declared Local Holiday dated 15-09-2024
- 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
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LATEST ANNOUNCEMENTS
- Application for Oath Commissioner etc
- Notice regarding declaration of Local holiday on 04.11.2024 (Monday)
- Compliance of order dated 07.08.2024 of this Hon’ble Court passed in Criminal Contempt Application No. 12 of 2024 titled In Re vs. District Bar Association of Paragraph..
- Regarding cancellation of previously declared Local Holiday dated 15-09-2024
- Duty Magistrate (September-2024 to April-2024)
