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Vijay Pal Singh vs High Court Of Other States on 21 March, 2018
JUDGEMENTs BY JUDGEMENT DATE Home About Us Calendar Cause List I.T. Activities Contact Us Hon'ble The Chief Justice Hon'ble Judges Hon'ble Judges Elevated to Supreme Court Retired Chief Justice Retired Judges Constitutions of Benches Officers of Registry Online Display Board Online Visitor Pass Online Cause Title Right to Information Act Downloads Download Android Based Online Display Board E Courts Project (Phase II) Patna High Court Legal Services Committee, Patna Bihar State Legal Services Authority Patna High Court Middle Income Group Legal Aid Society High Court Rules Recruitments Tenders E-Diary E-Libray Login JUDGEMENTs BY JUDGEMENT DATE From Date :
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Hon'ble The Chief Justice Hon'ble Judges Retired Chief Justice Hon'ble Judges Elevated to Supreme Court Retired Judges Officers of Registry Criminal Appeal Synopsis Form e-Court MMP Patna High Court (Right to Information) Rules, 2005 Patna High Court RTI Rules, 2005 (Ist ammendment) Rules, 2008 Patna High Court RTI Rules, 2005 (2nd ammendment) Rules, 2011 Appelate Authority - PIO / APIO Gazette Notification No.30 dated 23/7/2014 Gazette Notification No.475 dated 3/6/2014 Judicial Officers on Deputation Judicial Officers-Cadre Wise I.T. Activities Patna High Court is the leading High court in India to Computerise Cause List Management System in 1992. We had also taken initiative in successfully experimenting trial of accused through video-conferencing between civil court and Jails of Bihar in 2001.Since 1992 National Informatics Centre (NIC) is working at Patna High Court for extending ICT Support to this Hon'ble Court.
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About Patna High Court The Judiciary is a distinct and independent arm of Government entrusted with judicial authority, and mandated to administer and deliver justice to the people of India. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance.
The independence of the Judiciary is guaranteed by the constitution in a number of its provisions regarding among others, the appointment, removal, salary and other conditions of service of judicial officers. The core of the Judiciary's independence is the absence of any interference for the Executive or the Legislature in judicial decisions.
The mandate of the Judiciary is to establish and facilitate effective and efficient machinery capable of functioning as an adjudicating authority in India and of quickly administering and delivering justice and related services to the people of India. The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.
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