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[...]
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- Certain Junior Assistants called for interview on 25.01.2025 at 11:30 A.M., for selection to the post of Senior Assistant – Regarding. 04 Jan, 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
- Virtual Training on STAT HUB online application on 23.12.2024 – Proceedings Issued – Regarding 23 Dec, 2024
- OPCELL – Resubmission of statistical data from May 2024 to Nov 2024 by using new Computer Codes – Reminder 23 Dec, 2024
- 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
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LATEST ANNOUNCEMENTS
- Court-wise Statistical Information – December 2024 10 Jan, 2025
- Circular – Certain instructions on filing of IPs in various courts (Senior Division) – Issued regarding 06 Jan, 2025
- Certain Junior Assistants called for interview on 25.01.2025 at 11:30 A.M., for selection to the post of Senior Assistant – Regarding. 04 Jan, 2025