ABOUT DISTRICT COURT
Deeg's judicial history traces back to the princely state era, with formal courts emerging around 1855 under British influence, establishing magistrates and a district structure, including Deeg and Bharatpur; pre-1855 justice involved rulers' military governors (faujdars) handling local law &[...]
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- High Court of Judicature at Allahabad in Criminal Revision No. 1449/2024
- Handbook in compliance with the directions of the Hon’ble Supreme Court In Re: Order dated 17.03.2025 passed by High Court of Judicature at Allahabad in Criminal Revision No. 1449/2024
- Public Notice-Destruction of Supreme Court Records
- Public Notice_Destruction_Civil_Appeals_1986-1993
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LATEST ANNOUNCEMENTS
- Compliance Under Section 4 (1)(b) of RTI Act, 2005-Rajasthan High Court
- Rajasthan Right to Information (High Court and Subordinate Courts) Rules, 2006 (As amended upto 02.06.2023)
- Right to Information Act, 2005
- Right to Information (RTI)
- High Court of Judicature at Allahabad in Criminal Revision No. 1449/2024
