District & Sessions Court Rudraprayag

ABOUT DISTRICT COURT

The District Courts in every District and Outlying Courts in some of the Tehsil Headquarters in the State of Uttarakhand are established by the State Government in consultation with the High Court, taking into account the number of cases, the topography of the place and the population distribution in the District. There is a three-tier system of Courts functioning at the District level. These District Courts at various levels administer justice in the State of Uttarakhand under the administrative and supervisory control of the High Court of the State.

The highest Court in each District is that of the District and Sessions Judge. This is the Principal Court of civil and criminal jurisdiction, which derives its jurisdiction in civil matters, like other Civil Courts of the State, primarily from "The Bengal, Agra and Assam Civil Courts Act, 1887". This is also a Court of Sessions and a Special Court of Sessions, Sessions cases and Special Sessions cases are tried by this Court. Apart from that in some of the Districts in the State, Courts of Additional District and Sessions Judges are also established, in addition to the Courts of the District and Sessions Judge depending on the number[...]