ABOUT DISTRICT COURT
The Judicial system of Ballia has a very remarkable background. Before 1957, Ballia was under the Jurisdiction of District & Sessions Court Ghazipur. Ballia Judgeship was created vide G.O. No. 3016/7-267/52 dated 09.07.1955 and Muhammad Ahmed was appointed as the first District and Sessions Judge on 09.07.1956. By another G.O. No.A5652/VII dated 23.03.1957, two additional courts including the court of District Judge and Civil Judge were too created and thus, Ballia Judgeship came into existence. Since then, the district of Ballia has been adorned by 56 District and Sessions Judges. Presently, the total sanctioned strength of a number of Judges in the Judgeship is 41 out of which 25 courts have been smoothly functioning under the supervision of District & Sessions Judge.
Infrastructural Status
The building of the first Sessions House, presently known as CJM Block was constructed in the year 1905, In fact, it is the oldest building of the Ballia Judgeship constructed in colonial architecture. The building slowly and gradually took a new shape comprising of one record room which was constructed in 1958 with the subsequent addition of six courtrooms, out of the four were built in 1962, while two others in 1975. With the increase in[...]
Read More- Vision document for Phase III of eCourts Project
- Circulation of Addendum dated 01.03.2024 to the Notification No. HCKL/589/2024-REC4 dated 31.01.2024 of The High Court of Kerala
- Under Trail Review Committee Campaign
- Details of Nodal Agency and Nodal Officer at the Level of District Judgeship for maintaining database of retired Judges and Family Pensioners.
- Uniform Case Types
- Official Calendar for the year 2024
- Notifications of Hon’ble High Court of Judicature at Allahabad
- C.L. No. 24, Clarification regarding independent conduct of cases by the advocate-candidates and issuance of experience certificate to the advocate-candidates of Direct Recruitment to the UPHJS-2023
- Circular Letter No 03 of 2024, Regarding not mentioning of caste and religion in memo of parties
- Hon’ble High Court, Allahabad, Circular Letters till 31-03-2011 Volume-2
- Hon’ble High Court, Allahabad, Circular Letters till 31-03-2011 Volume-1
- C.L. No. 01 of 2024, the order shall be written in a clear and legible handwriting to ensure the clarity and comprehensibility of all court orders.
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LATEST ANNOUNCEMENTS
- Vision document for Phase III of eCourts Project
- Circulation of Addendum dated 01.03.2024 to the Notification No. HCKL/589/2024-REC4 dated 31.01.2024 of The High Court of Kerala
- Under Trail Review Committee Campaign
- C.L. No. 24, Clarification regarding independent conduct of cases by the advocate-candidates and issuance of experience certificate to the advocate-candidates of Direct Recruitment to the UPHJS-2023
- Details of Nodal Agency and Nodal Officer at the Level of District Judgeship for maintaining database of retired Judges and Family Pensioners.