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State of Uttar Pradesh - Section

Section 21A in The General Rules (Criminal), 1977

21A. [ Assignment of Number to a Case. [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

(1)For the purposes of centralised filing and registration of cases at the computer centre in the District Court, there shall be as many establishments as specified in Column 2 of the table given below, for the Courts mentioned in Column 3 of the said table against the concerned establishment.
1 2 3
Serial Number Name of the Establishment Name of the court under the Establishment
1 District and Sessions Judge District and Sessions Judge and AdditionalDistrict and Sessions Judges/Special Judges
2 Chief Judicial Magistrate Chief Judicial Magistrate, additional ChiefJudicial Magistrate and Judicial Magistrates
3 Civil Judge (Senior Division) Civil Judges (Senior Division) and AdditionalCivil Judges (Senior Division)
4 Civil Judge (Junior Division) Civil Judges (Junior Division) and AdditionalCivil Judges (Junior Division)
5 Family Court Principal Judge Family Court AdditionalPrincipal Judge Family Court
6 Judge Small Causes Court Judge Small Causes Court and Additional JudgeSmall Causes Court
(2)The Sessions Judge may make a new establishment keeping in view its necessity in accordance with the orders of the High Court issued from time to time.
(3)There shall be a distinct number for each type of cases with regard to an establishment. Registration of cases will be made according to System (CIS) generated case number:Provided that the system (CIS) shall be in conformity with the software generated by National Information Centre (NIC) as may be approved by the computerisation committee of the High Court.
(4)All cases, petitions, applications, revisions, appeals and all other proceedings and the documents, as and when filed, will be filed electronically in the manner hereinafter provided.