History
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 ,Kinnaur at Rampur since 1st July, 1995.
- Court of the Additional District & Session Judge at Rampur since June, 2016.
- Court of the Additional District & Session Judge, Fast Track Special Court (Rape/ POCSO), Kinnaur at Rampur since December, 2021.
- Court of the Senior Civil Judge-cum-Chief Judicial Magistrate, Kinnaur at Reckong Peo since August, 1974.
- Court of the Senior Civil Judge-cum-ACJM at Rampur Bushahr since August 1974.
- Court of the Civil Judge-cum-JMFC, Anni, District Kullu since 17th August, 1995.