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 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 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 sessions cases are tried by this court.
Read More- Information reagrding CLADC, Champawat.
- Notice regarding Typing Test and Interview for LADC, Champawat.
- Tender for Parking, Photocopy Machine and Canteen for 2024-25
- Recruitment in DLSA, Champawat
- Office Order 28 of 2024 reagrding local holidays for calender year 2024
- Hon’ble High Court’s Notification no. 48(SOP for implementation of direction of Hon’ble Supreme Court in WP (Civil) no. 643 of 2015)
- Meri Yojna Pustak
- Accessibility Committee
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