ABOUT DISTRICT COURT
Before coming into existence in the year 1865, the Basti district was under the Collectorate & Judgeship of Gorakhpur. At that time, for the Criminal Trial, Honorary Magistrate was being appointed, one of which a bench six magistrate used to sit at Basti headquarter. The cases of police circle Basti, Kalwari, Rudauli, Sonha, Boodha Bandh, and Barakoni were heard by this bench. These magistrates were having the power of class II in the presence of the King of Basti and in his absence they were having the power of class III. In two other Jamindari Circles there was a class III magistrate. The appellate court against the decision of these magistrates was Gorakhpur District but the cases committed to sessions were tried by the Sessions Judge of Jaunpur (under the Jurisdiction of Judge of Gorakhpur).
The said Judge used to visit Basti as Sessions Judge Six-time during the year. For the Civil Cases, the Court Munsif Bansi was established in the year 1887 and the court was Munsif Basti was established in the year 1886 which was under the Gorakhpur Judgeship. During this period, territorial Jurisdiction of Munsif[...]
- MATTERS UNDER ARTICLE 227 No. – 8162 of 2023 : Smt. Parul Tyagi Vs. Gaurav Tyagi
- Notification No.1906A/LXXI/CPC/eCourt/Alld regarding e-filing Rules for DC and Tribunals of Uttar Pradesh with effect from 10th March 2021, for the use in DC and Tribunals, subordinate to High Court.
- Order dated 11.01.2022 passed by Hon’ble High Court in PUBLIC INTEREST LITIGATION (PIL) No. 564 of 2020
- The order passed by Hon’ble Supreme Court in Criminal Appeal No.730 of 2020 titled ‘Rajnesh Vs. Neha & Anr.
- Notification For Promotion of Class IV employee to Class III – ( Notice (17.10.2020) )
- Appointment of Nodal Officer for services of notices for Special Lok Adalat
- Regarding wide publicity of the Special Lok Adalat to be organized by the Honorable Supreme Court from 29.07.2024 to 03.08.2024
- Order No 10/Court Arrangement-2024/ Dated: Basti: 07, June 2024 (Regarding transfer of Judicial Officer of Civil Judge (J. D.) cadre )
- L No. 522/D.L.S.A. Basti Dated 03/06/2024 (Regarding compliance of the order passed by the Honorable Supreme Court, New Delhi in Writ Petition No. 182/2001)
- Administrative Order No. 173/2024 /Dated: Basti:18 May, 2024 (Regarding reconstituted committees for smooth functioning of Basti Judgeship)
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Appointment of Nodal Officer for services of notices for Special Lok Adalat
- Regarding wide publicity of the Special Lok Adalat to be organized by the Honorable Supreme Court from 29.07.2024 to 03.08.2024
- Order No 10/Court Arrangement-2024/ Dated: Basti: 07, June 2024 (Regarding transfer of Judicial Officer of Civil Judge (J. D.) cadre )
- L No. 522/D.L.S.A. Basti Dated 03/06/2024 (Regarding compliance of the order passed by the Honorable Supreme Court, New Delhi in Writ Petition No. 182/2001)
- Administrative Order No. 173/2024 /Dated: Basti:18 May, 2024 (Regarding reconstituted committees for smooth functioning of Basti Judgeship)
- Administrative Order No. 138/2024 /Dated: Basti:24 April, 2024 (Regarding reconstituted committees for smooth functioning of Basti Judgeship)