ABOUT DISTRICT COURT
The History of the District court at Amritsar dates back to more than one hundred and fifty years. During the era of Maharaja Ranjit Singh, the famous Sikh Ruler of Punjab, there used to be no written laws or judicial courts and no established authority. Only the chieftains would decide cases as per their whims. The Sadar adulate court (Chief Court) was the sole court in his realm. The annexation of the Punjab by the British was immediately followed by the creation of a Board of Administration in 1849 having power so a Sadar Court of Judicature and a Sadar Board of Revenue. In 1853 it was replaced with a Chief Commissioner, and two Principal Commissioners separately appointed for Judicial and Administrative work. The Judicial Commissioner was the chief Judge of appeal and his Court was the final appellate court.
By 1856, the Tehsildars were empowered to exercise the powers of a Subordinate Judge in small court to deal with the suit of which value up to Rs. 300/-. At that time there were 104 small causes, courts and each court had on the average an area of 784 square miles. Thus, the civil courts started function at[...]
Read More- RESULT FOR THE POST OF PROCESS SERVER AS PER THE ADVERTISEMENT NO.557 DATED 27.01.2025
- RESULT FOR THE POST OF PEON (ANTICIPATED) AS PER THE ADVERTISEMENT NO.557 DATED 27.01.2025
- RESULT FOR THE POST OF PEON (EXISTING) AS PER THE ADVERTISEMENT NO.557 DATED 27.01.2025
- Public Auction Notice- Sites at Judicial Courts Complex,Baba Bakala Sahib
- Public Auction Notice- Sites at Judicial Courts Complex,Ajnala
- Duty Roster of the Judicial Magistrates for the Month of March ,2025
- Duty Roster of the Judicial Magistrates for the Month of January ,2025
- Duty Roster Winter Vacation 2024
- Cyber Awareness Information
- “Internal Complaints Committee” at Baba Bakala Sahib Sub-Division
- Internal Complaints Committee at Amritsar Headquarter
- Accessibility Committee for Disabled Persons at Amritsar District Courts.
- Nodal Officer for Computerization & Video Conferencing
- Implementation of e-filing 3.0 in District Courts in the States of Punjab, Haryana and UT Chandigarh.
- Court Notices
- COURT FEE FOR COPIES APPLIED IN COPYING AGENCY AND FRESH FILING OF CASES
No post to display
eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- RESULT FOR THE POST OF PROCESS SERVER AS PER THE ADVERTISEMENT NO.557 DATED 27.01.2025
- RESULT FOR THE POST OF PEON (ANTICIPATED) AS PER THE ADVERTISEMENT NO.557 DATED 27.01.2025
- RESULT FOR THE POST OF PEON (EXISTING) AS PER THE ADVERTISEMENT NO.557 DATED 27.01.2025
- Public Auction Notice- Sites at Judicial Courts Complex,Baba Bakala Sahib
- Public Auction Notice- Sites at Judicial Courts Complex,Ajnala