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[...]
- Work Distribution – Regarding Registration of Birth & Death – Duration after 02 years
- MPHC Memo B-8028 dt 20-11-25 – Honble Supreme Court Judgement Criminal Appeal No. 4004-2025-2
- Very Urgent – MPHC Memo E-1467 dated 29-10-26 – Information of Phase V of Action Plan (January to June 2026)
- MPHCMemo A-3548 dt 29-9-26 Miscellaneous Application No. 1998 of 2026 Honble Supreme Court Judgement dated 14-7-26
- MPHC Memo A-3545 dt 29-9-26 Civil Appeal No. 9807 of 2026 Honble Supreme Court Order dt 17-7-26
- MPHC Memo B-400 dt 27-10-26 Criminal Appeal No. 2938 of 2025 Honble Supreme Court Judgement dated 20-8-26
- MPHC Memo B-6143 dt 13-10-26 Civil Appeal No. 10569 of 2026 Honble Supreme Court Judgement dt 11-8-26
- MPHC Memo B-6107 dt 12-10-26 Civil Appeal No 7838 of 2024 Honble Supreme Court Judgement dated 19-8-26
- Work Distribution – Regarding Registration of Birth & Death – Duration after 02 years
- MPHC Memo B-8028 dt 20-11-25 – Honble Supreme Court Judgement Criminal Appeal No. 4004-2025-2
- Very Urgent – MPHC Memo E-1467 dated 29-10-26 – Information of Phase V of Action Plan (January to June 2026)
- MPHCMemo A-3548 dt 29-9-26 Miscellaneous Application No. 1998 of 2026 Honble Supreme Court Judgement dated 14-7-26
- MPHC Memo A-3545 dt 29-9-26 Civil Appeal No. 9807 of 2026 Honble Supreme Court Order dt 17-7-26
- MPHC Memo B-400 dt 27-10-26 Criminal Appeal No. 2938 of 2025 Honble Supreme Court Judgement dated 20-8-26
- MPHC Memo B-6143 dt 13-10-26 Civil Appeal No. 10569 of 2026 Honble Supreme Court Judgement dt 11-8-26
- MPHC Memo B-6107 dt 12-10-26 Civil Appeal No 7838 of 2024 Honble Supreme Court Judgement dated 19-8-26
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- Work Distribution – Regarding Registration of Birth & Death – Duration after 02 years
- MPHC Memo B-8028 dt 20-11-25 – Honble Supreme Court Judgement Criminal Appeal No. 4004-2025-2
- Very Urgent – MPHC Memo E-1467 dated 29-10-26 – Information of Phase V of Action Plan (January to June 2026)
- MPHCMemo A-3548 dt 29-9-26 Miscellaneous Application No. 1998 of 2026 Honble Supreme Court Judgement dated 14-7-26
- MPHC Memo A-3545 dt 29-9-26 Civil Appeal No. 9807 of 2026 Honble Supreme Court Order dt 17-7-26