ABOUT DISTRICT COURT
Ujjain district was earlier open under TAG state. Regarding the judicial system of the foreign state, in 1853 the powers of the ijaradars were abolished and in each pargana and district respectively, kamshadars and subas were appointed, who exercised the powers of voters in their respective areas. In the year 1907, first of all, a Chief Court was established in Lashkar (Gwalior) of Aham Riyasat and below that, the Provincial Judge's Court was established in Ujjain, the district headquarters. This court had civil and criminal powers which were limited to fifty. He had jurisdiction over cases of value above fifty thousand rupees. In criminal cases, it was a Court of Session and exercised general supervision and control over subordinate magistrates. In appellate jurisdiction, Sadar Amin (Civil) and Suba used to hear appeals received from other District Magistrates. Other important courts at the district level were the Sadar Amin Office Ujjain for civil functions and the District Magistrate (Suba) Court Ujjain for criminal functions.
After independence, the princely state of Agyan merged with Central India and in the work of Central India, a court was formed in Ujjain in the year 1949 in the name of District and Sessions Judge[...]
- Most Urgent – MPHC Memo A-8770 dated 17-12-2024 – Action Plan for Arrears reduction in District Judiciary (APAaR-DJ)
- MPHC Endt. A-7914 dated 13-11-24 – Appointment of Shri Rupesh Kumar Gupta XXVI D & ASJ Jabalpur as a Special Judge for trial of CBI Cases
- MPHC Endt. C-7979 ddated 20-11-24 – Appointment of Shri Anand Kumar Sehlam XXVII D ASJ Jabalpur as Special Judge MPs MLAs
- MPHC Endt. C-7986 dated 20-11-2024 – Advisory on Honble Supreme Courts Directions for Magistrates to prevent Child Marriages
- 13103_ACR Guidlines
- MPHC Memo C-6946 dated 21-09-24 (MPHC Indore Order 09-08-24 – MCrC No. 22511_2022
- MPHC Memo Endt. No. 1879 dated 16-12-24 – Regarding claiming units Sr. OIC & Jr. OIC
- Regarding Undated Case Updated
- Most Urgent – MPHC Memo A-8770 dated 17-12-2024 – Action Plan for Arrears reduction in District Judiciary (APAaR-DJ)
- MPHC Endt. A-7914 dated 13-11-24 – Appointment of Shri Rupesh Kumar Gupta XXVI D & ASJ Jabalpur as a Special Judge for trial of CBI Cases
- MPHC Endt. C-7979 ddated 20-11-24 – Appointment of Shri Anand Kumar Sehlam XXVII D ASJ Jabalpur as Special Judge MPs MLAs
- MPHC Endt. C-7986 dated 20-11-2024 – Advisory on Honble Supreme Courts Directions for Magistrates to prevent Child Marriages
- MPHC Memo C-6946 dated 21-09-24 (MPHC Indore Order 09-08-24 – MCrC No. 22511_2022
- MPHC Memo Endt. No. 1879 dated 16-12-24 – Regarding claiming units Sr. OIC & Jr. OIC
- Regarding Undated Case Updated
- Remand Duty Order January 2025
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LATEST ANNOUNCEMENTS
- Most Urgent – MPHC Memo A-8770 dated 17-12-2024 – Action Plan for Arrears reduction in District Judiciary (APAaR-DJ)
- MPHC Endt. A-7914 dated 13-11-24 – Appointment of Shri Rupesh Kumar Gupta XXVI D & ASJ Jabalpur as a Special Judge for trial of CBI Cases
- MPHC Endt. C-7979 ddated 20-11-24 – Appointment of Shri Anand Kumar Sehlam XXVII D ASJ Jabalpur as Special Judge MPs MLAs
- MPHC Endt. C-7986 dated 20-11-2024 – Advisory on Honble Supreme Courts Directions for Magistrates to prevent Child Marriages
- 13103_ACR Guidlines