District Court Ujjain

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[...]