ABOUT DISTRICT COURT
Initially, the Judicial Administration of Kadapa region was with the Vijayanagar empire. The Imperial Court at the capital was usually presided over by the monarch who also redressed the grievances of the local people during his tours. A series of Courts, both itinerant and stationary, were set up and an elaborate procedure for the conduct of trial and disposal of appeals was also prescribed. The Governors of 'provinces' were holding regular courts to dispense justice. The 'amaranayakas' in the villages disposed of cases on the same pattern. Civil disputes were mostly settled by the people themselves by setting up temporary Courts, known as 'dharmasanas' (seats of justice), which were wound up soon after judgments had been pronounced. They were invariably guided by the Manu, the Yagnavalkya and other Smrithis.
The British system of Judicial Administration, popularly known as the 'Cornwallis system' was introduced in the Madras Presidency in 1802. A hierarchy of Courts was set up in the district. Appellate Courts called 'Provincial Courts' were also established on the civil side. They were called Courts of Circuit when they tried criminal cases. The Sadr Adalat, consisting of the Governor and the members of the Council, was the[...]
Read More- Hon’ble High Court letter with regard to Venues of 04 Weeks Practical Training Programme to Civil Judges (Junior Division) – Reg 27 Feb, 2025
- Hon’ble High Court letter with regard to Nomination of Civil Judges (Junior Division) to 04 Weeks Practical Training Programme – Reg 27 Feb, 2025
- Swarna Andhra – Designating 3° Saturday of every month as ‘Swachh Andhra Day’ – Nomination of District Nodal Officer from Kadapa District Judiciary — Instructions issued – Regarding 21 Feb, 2025
- Training Programmes, ECT_13_2024 on 01.03.2025 (Saturday) and ECT_16_2025 on 15.03.2025 (Saturday) from the District Judiciary in the State of Andhra Pradesh – INSTRUCTIONS – Communicated – Regarding 21 Feb, 2025
- Notification No.HCK/1/2025-REC 4-HC Kerala for appointment to the post of Civil Judge (Junior Division) in the Kerala Judicial Service 18 Feb, 2025
- eCourts Phase-III – Capacity Building Training – Online Training programme on 4.1.2025 from 10 AM to 5 PM to certain category of staff members – Proceedings orders – Issued 02 Jan, 2025
- A.P.J.M.S.S – Declaration of Probation of certain staff members – Orders -Issued 25 Oct, 2024
- A.P.J.M.S.S -Declaration of Probation of CAOs, Superintendents, Senior Assistants, Grade-I Stenographers – Orders — Issued 25 Oct, 2024
- Notification No.02/2024 for the post of Special Judicial Magistrate of Second Class 24 Oct, 2024
- Final Gradation List 2024 of Employees working in the District Unit, Kadapa as on 01.07.2024 24 Oct, 2024
No post to display
eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Court-wise Statistical Information – February 2025 06 Mar, 2025
- Hon’ble High Court letter with regard to Venues of 04 Weeks Practical Training Programme to Civil Judges (Junior Division) – Reg 27 Feb, 2025
- Hon’ble High Court letter with regard to Nomination of Civil Judges (Junior Division) to 04 Weeks Practical Training Programme – Reg 27 Feb, 2025