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    Introduction

    The eCourts Mission Mode Project is a national eGovernance project for Information and Communication Technology (ICT) enablement of district & subordinate courts of the country. The objective of the project is to provide designated services to litigants, lawyers and the judiciary through ICT enablement of courts.

    The Project was conceptualized based on ‘The National Policy and Action Plan for Implementation of Information and Communication Technology in the Indian Judiciary’ of the eCommittee of the Supreme Court of India. It was launched with the intent of improving access to justice using technology. The Cabinet Committee on Economic Affairs (CCEA) approved the project originally in February 2007, approved coverage of additional courts in September 2010 and extended duration of the Project in 2014. 13,672 Court sites were computerized in Phase I of eCourts.

    The Government approved Phase II of the eCourts Mission Mode Project in its meeting held on 16th July, 2015. The project was approved for the duration of four years or until the project is completed, whichever would be later, at the cost of Rs.1670 crores out of which a sum of Rs. 1582.20 crore has been released by the Government.

    Under this ambitious project, 18,735 District & Subordinate courts have been computerised so far.