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- हिंदी में
Mediation
- Concept of Mediation
- Establishment & Functioning
- Training of Mediators
- Impediments In Establishing the Mediation Centres
- Future Outlook & Proportionate Resolutions
- District wise trained Advocate mediators
- Trained mediator of Hon’ble High Court of Uttarakhand
- Mediation Training Programme details
- Contact Mediation
- Standard Operating Procedure (SOP) for Conducting Mediations
- Trained mediator of Hon’ble High Court of Uttarakhand
Hit Counter0023599824Since: 16-03-2011
- Notice:- Any unauthorised usage/recording of Video Conferencing facility through any means will be punishable as an offence under the Indian Copyright Act, 1957, I.T. Act, 2000, and other provisions of law, including the law of Contempt.
A Helpline No. to offer help and advice to the people in distress is operational in High Court of Uttarakhand. To get immediate assistance, all concerned are requested to use Helpline No. 05942-233377.
Cause List Dated 07.11.2024 - Click here
Advanced Cause List Dated 07.11.2024 - Click here
Advanced Cause List Dated 08.11.2024 - Click here
Welcome to the official website of High Court of Uttarakhand at Nainital
The Uttarakhand State was carved out from erstwhile State of Uttar Pradesh on 09/11/2000. At the time of the creation of the State, the High Court of Uttarakhand was also established on the same day at Nainital. Since that day the High Court is functioning in an old building situated in Mallital Nainital which was known as old Secretariat. The building of the High Court is a very magnificent and was constructed in 1900 A.D. There is a park in front of the building and Naina Peak, the highest peak in Nainital, in the background, which makes the building more picturesque. In the beginning five Court rooms were constructed but later on more Court rooms have been added. A huge Chief Justice Court Block and a Block of Lawyers’ chambers have also been built up in the year 2007.
District & Subordinates Courts in Uttarakhand :
- Dehradun
- Haridwar
- Uttarkashi
- Tehri Garhwal
- Pauri Garhwal
- Rudraprayag
- Chamoli
- Almora
- Udham Singh Nagar
- Nainital
- Champawat
- Bageshwar
- Pithoragarh
Supplementary
Case Status / Orders/ Judgments (Beta)
Cause List (Daily/Weekly) and Defect List
Important Downloads
- SOP for Digitization of Court Records
- MACT Claim Calculator
- Data Sheet for Compensation Calculator Software for MACT Claim Cases
- Annual Reports
- Vernacular Judgements
- Virtual Justice Clock
- New Android Application for Online Display Board (Beta Version)
- Statistical data of Commercial Courts & Commercial Appellate Division
- Notifications
- Office Memorandum/ Orders
- COVID-19 Notifications (High Court)
- COVID-19 orders (Hon'ble Supreme Court of India)
- Guidelines for Connecting to the Video Conference in All the Benches of High Court of Uttarakhand
- SOP For Hearing through Video Conferencing
- SOP For Online Court Fee Payment
- Circular Letters
- Case Categorisation
- Full Bench Judgments
- Jurisdiction of Judicial Courts in Uttarakhand
- Uttarakhand Court News
- E-books (C.I.S.)
- CRECHE (Guidelines & Registration Form)
- Guidelines, Do's and Don'ts for eGate Pass
- Newsletters of the Hon'ble eCommittee, Supreme Court of India
- Digital Courts Vision & Roadmap Phase III of the eCourts Project (DRAFT)
- How to use Google Meet for online Court Hearing
- Decisions of Hon'ble High Powered Committee
- Matters Related to Designation of Senior Advocates
- Frequently Asked Questions (FAQ)
- Circular Letters - Nomination of Administrative Judge(s).
- Committees of Hon'ble Court
- Cleanliness Drive
- Vision Statement (2023-2028)
- Virtual Courts
- Handbook On Combating Gender Stereotypes
- Meri Yojana Book
- Criminal Cases Pending against M.P./M.L.A.
