ABOUT DISTRICT COURT
The District Court, Mahabubnagar was established in the year 1951.The District has (Fifteen) number of Courts i.e., District Courts (Five) ,Fast Track Special Courts for expeditious disposal of cases of Rape and protection of child against sexual offences (POCSO) Act (One), Senior Civil Judge's Courts (Two), Junior Civil Judge's Courts (seven) and District Legal Services Authority.
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- Standard Operating Procedure for preparing accessible Court Documents
- Honourable High Court’s Letter ROC No.1457/SO/2022 Dt 20.09.2024
- Guidelines of the Hon’ble Supreme Court of India under Standard Operating Procedure-Making the District Judiciary accessible to the differently-abled persons-Accessibility Committee at District Level
- Info.Relating to Destruction of Case Records of Civil Appeals of Supreme Court for the Year 1986 to 1993
- Commercial Courts,Commercial Division and Commercial Appellate Division of High Courts Ordinance,2018
- CrlA-730 of 2020-Supreme Court of India-Guidelines on Maintenance
- Public Notice for destruction of Case Records – Supreme Court Guidelines
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eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Standard Operating Procedure for preparing accessible Court Documents
- Honourable High Court’s Letter ROC No.1457/SO/2022 Dt 20.09.2024
- Guidelines of the Hon’ble Supreme Court of India under Standard Operating Procedure-Making the District Judiciary accessible to the differently-abled persons-Accessibility Committee at District Level
- Nomination of Magistrates for recording the statements U/s.164 Cr.P.C & In-charge arrangements
- Recording of dying declarations by magistrates on a rotation basis
