ABOUT DISTRICT COURT
Since 1947, Kinnaur was a tehsil of the then Mahasu district. By 1960, the importance of reorganising border area was realised and consequently in view of the ethnic and cultural considerations, the areas which were partly in Rampur tehsil were reorganised into a separate district forming the present Kinnaur district. Rampur, where the Divisional headquarter of Kinnaur Civil and Sessions Division is presently situated, was an independent Erstwhile Princely State of Bushahr riyasat having its winter capital in the regime of Kingdom prior to the emergence of riyasat into a state.
Kinnaur Civil and Sessions Division was created on 1st July, 1995 by amalgamating the areas of Kinnaur District, Rampur Bushahr Sub-Division of Shimla District, Anni Sub-Division of Kullu District and Kaza Sub-Division of Lahaul & Spiti District, with its head quarter situated at Rampur Bushahr. Prior to its creation, the appellate jurisdiction of Civil and Criminal Cases pertaining to the Kinnaur District and Rampur Sub Division was under the control of Shimla Sessions Division with its head quarter at Shimla.
Presently there are 6 regular courts functioning in Kinnaur Civil and Sessions Division which are as under:
- Court of the District & Session Judge[...]
- Notification w.r.t. Advocates Act, 1961
- Local Holidays
- SMS services for Advocates and Litigants
- Pecuniary Jurisdiction
- Guidelines for dealing with the complaints against the District Judiciary
- MDR waiver and revised BHIM incentive
- Powers of Special Judicial Magistrate First Class
- Rules of Electronic Filing (e-Filing)
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
