TRANSFER AND POSTINGS-Patna High Court

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TRANSFER AND POSTINGS

Not Num

Subject

Date

Published On

Notification regarding transfer and posting of Sri Anand Abhishek, Sub Judge-cum-ACJM, Dalsinghsarai(Samastipur)

18-Jan-2022

20-Jan-2022

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01A

Notification regarding transfer and posting of Sri Rohit Kumar-I, Sub Judge-cum-A.C.J.M., Darbhanga

06-Jan-2022

07-Jan-2022

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370A

Notification regarding transfer and posting of Additional District and Sessions Judges

24-Dec-2021

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369A

Notification regarding Judicial Magistrates 1st Class.

24-Dec-2021

03-Jan-2022

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375A

Notification regarding transfer and posting of Civil Judge (Junior Division

24-Dec-2021

25-Dec-2021

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Corrigendum regarding Court's Notification No. 363 A dated 23.12.2021,

24-Dec-2021

25-Dec-2021

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371A

Notification regarding transfer and posting of Civil Judge (Junior Division)

24-Dec-2021

25-Dec-2021

View...

372A

Notification regarding transfer and posting of Civil Judge (Senior Division)

24-Dec-2021

25-Dec-2021

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373A

Notification regarding transfer and posting of Civil Judge (Junior Division)

24-Dec-2021

25-Dec-2021

View...

374A

Notification regarding transfer and posting of Civil Judge (Junior Division)

24-Dec-2021

25-Dec-2021

View...

I.T. Activities
Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.
more...

I.T. Activities

Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon’ble Court.

more...

About Patna High Court
The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance. The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions. The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.
more...

About Patna High Court

The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance.

The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions.

The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.

more...