Search
Search
Accessibility Tools
Accessibility Tools
Color Contrast
High Contrast
Normal Contrast
Highlight Links
Invert
Saturation
Text Size
Font Size Increase
Font Size Decrease
Normal Font
Text Spacing
Line Height
Other controls
Screen Reader
Hide Images
English
हिन्दी
विधि और न्याय मंत्रालय, भारत सरकार
Ministry of Law and Justice, Government of India
न्याय विभाग
DEPARTMENT OF JUSTICE
Menu Toggle
More
Home
About Us
History
About Department
Vision and Mission
Functions of Department
Organization Chart
Administrative Setup
Who’s Who
Monthly Achievements
Citizens’ Charter
Acts and Rules
Website Information Manager
Administration of Justice
Appointment of Judges
Latest Orders of Appointment, Transfer etc.
Memorandum of procedure of appointment of Supreme Court Judges
Memorandum of procedure of appointment of High Court Judges
List of Supreme Court Judges
List of High Court Judges
List of Chief Justice of the High Court
Vacancy Positions
High Courts Principal Seats and benches
Justice-I
Pay, Allowance and Pension
First National Judicial Pay Commission
Second National Judicial Pay Commission
Memorandum of Understanding signed with other countries
Pecuniary Jurisdiction of Delhi District Courts
Use of Hindi and regional languages
Redressal of Public Grievances
Guidelines of Grievances
Justice-II
Fast Track Special Court (FTSCs)
About
Fast Track Special Court (FTSCs) Portal
FTSC Guidelines
SOP for Judicial Officers
Training Module for FTSC
Special Courts for MP/MLA
About
Special Courts for MP/MLA Portal
Sanctions
Fast Track Court
About
Fast Track Court Portal
Family Court
About
Family Court Portal
National Judicial Academy
About
National Judicial Academy Website
PFMS
National Mission
National Mission for Justice Delivery & Legal Reforms
Vision Document
Advisory Council
CSS Judicial Infrastructure – Nyaya Vikas
Ease of Doing Business
Gram Nyayalaya
Scheme for Action Research and Studies on Judicial Reforms
Vacancy Position in District and Subordinate Courts
eCourts MMP
Dashboard
Phase-I
Phase-II
Phase-III
Composition of eCommittee
eCommittee Newsletters
eCourts Achievements
Computerization and WAN connectivity
CIS and COVID Management Software Patch
The National Judicial Data Grid (NJDG)
Virtual Courts
Video Conferencing
Live Streaming
eFiling
e-Payments
eSewa Kendra
eCourt Services
Judgment Search Portal
National Service and Tracking of Electronic Processes (NSTEP)
Justice Clock
Secure, Scalable & Sugamya Website as a Service (S3WAAS)
Digitization of Records
Information, Education & Communication (IEC)
Awards and Recognition
MIS Portal for CPCs (Official Use Only)
Training and Awareness Programs
PFMS
Access to Justice
Designing Innovative Solutions for Holistic Access to Justice
Tele Law
About
Tele Law Portal
Pamphlet
In Media
Nyaya Bandhu (Pro Bono Legal Services)
About
Activities
In Media
Pamphlet
Nyaya Bandhu (Pro Bono) Portal
Legal Literacy & Legal Awareness
About
IEC Material
Brochure
Pamphlet
Leaflet
Webinars
In Media
Digital Library
Information in Different Languages
Videos
National Legal Services Authority (NALSA)
About
NALSA Portal
Grants-in-aid to NALSA
Legal Aid Defense Counsel System (LADCS) Scheme
Samvidhan@75
About Hamara Samvidhan Hamara Samman
Hamara Samvidhan Hamara Samman portal
Sabko Nyay- Har Ghar Nyaya
Overview
Activities
Nav Bharat Nav Sankalp
Overview
Activities
Vidhi Jagriti Abhiyan
Overview
Activities
Samvidhan Katta
About
Guidelines for Submission
Media
Event
National Event
Overview
Media
Gallery
1st Regional Event
Overview
Media
Gallery
2nd Regional Event
Overview
Media
Gallery
3rd Regional Event
Overview
Media
Gallery
4th Regional Event
Overview
Media
Gallery
Gallery
Photos
Videos
Media Corner
Press Release
Photo Gallery
Video Gallery
Events
Dashboard
Azadi Ka Amrit Mahotsav
National Legal Services Authority (NALSA)
Tele-Law
Other Programmes
Others
Parliament Questions
Notices
Recruitments
Tenders
Right to Information (RTI)
PFMS Orders
Schemes – Consolidated Guidelines
Close
Home
Attachment
UTTARAKHAND HIGH COURT
Print
Share on Facebook
Share on X
Share on Linkedin
UTTARAKHAND HIGH COURT
UTTARAKHAND HIGH COURT
