eCourts

eCourts is a Mission Mode Project which uses technology to make the judicial processes across district and subordinate courts in India more efficient and speedy.

The project is being implemented under the joint partnership of Department of Justice, Ministry of Law & Justice, Government of India and eCommittee, Supreme Court of India, in a decentralized manner through the respective High Courts.

Phase-I of the project was approved in 2010 and enabled computerization of 14,249 district and subordinate courts by 2015 at a cost of Rs. 639 crores.

Phase-II of this project, which envisions further enhancements, was commissioned in 2015 for a period of four years or till completion of the project, at a budget of Rs. 1670 crores.

The focus of the Phase-II is on enhancing judicial service for litigants and lawyers by providing them technology enabled infrastructure. It involves improved ICT Infrastructure, video conferencing, improved access across seven platforms including web portal, app, judicial service centres, kiosks etc.

The project also includes capacity building of officers, ICT provisioning of District Legal Service Authorities, Taluka Legal Service Committees and State Judicial Academies as well as judicial process re-engineering.

As Phase II is nearing its completion, the work on Phase III has begun, Vision document for eCourts Project Phase III has been conceptualized and has been shared on public domain and the Detailed Project Report for eCourts Project Phase III is under preparation by e-committee, Supreme Court of India.