To provide efficient & time-bound citizen centric service delivery.
To develop, install & implement decision support systems in courts.
To automate the processes to provide transparency of Information access to its stakeholders.
To enhance judicial productivity both qualitatively & quantitatively, to make the justice delivery system affordable, accessible, cost effective & transparent.
To make policy for managing case loads; for effective Court Management and Case Management System.
To provide Interoperability and compatibility with National Case Management System; Interoperable Criminal Justice System, National Legal Services Authority (NALSA) and other programmes to enhance the quantity and quality of Justice Delivery System.
High Court Complexes
39
HC Pending Cases
6.18 M
HC Disposed Cases
40.34 M
HC Cases Listed Today
48.25 K
District & Taluka Court Complexes
3573
DC Pending Cases
45.95 M
DC Disposed Cases in Last Month
1.17 M
DC Cases Listed Today
8.1 K
High Court Services
Access to Services of e-Courts: Cause lists, Case Status, Orders/Judgments of High Courts
High Court NJDG
NJDG works as a monitoring tool to identify, manage and reduce pendency of cases.
High Courts of India
Dissemination of information related to high courts to stakeholders of e-Courts
District Court Services
Access to Services of e-Courts: Cause lists, Case Status, Orders/Judgments & NJDG
District Court NJDG
District Courts of India
e-Filing
e-Filing application enables electronic filing of legal papers.
ePay
ePay is a way of paying for court through an electronic medium, without the use of cheque or cash.
Virtual Courts
Eliminating presence of litigant or lawyer in the court and adjudication of the case online
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