ABOUT DISTRICT COURT
Lucknow is the capital city of the state of Uttar Pradesh. This city is the administrative headquarter of Lucknow District and Division. Lucknow has always been known as a multicultural city, and flourished as a cultural and artistic capital of North India in the 18th and 19th centuries. District & Sessions Court, Lucknow comes under the administrative control of the Hon’ble High Court of Judicature At Allahabad. Court is located on the banks of Gomti river, which carries the heritage of Lucknow. There are three blocks of civil court premises; north block, south block and multistoried building. There are two outlying courts namely civil judge (senior division) Mohanlalganj and civil judge (senior division) Malihabad. These courts are situated in the Civil Court Campus.The Judgeship has Central Bar Association which is also located at the Civil Court premises.
CHIEF COURT OF OUDH:- The system of Judicial administration was found inadequate and antiquated. So, in order to meet the public demand, an Act, U. P. Act IV of 1925 (Oudh Courts Act) was passed in 1925 by the U. P. Legislature with the previous sanction of the Governor-General as required by sub-section (3) of Section 80-A of the Government of India Act,[...]
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LATEST ANNOUNCEMENTS
- Extention of date for applying on the post of Special Judicial Magistrate/Special Metropolitan Magistrate
- Organization of Summer Internship Programme for the Law Students by the Zonal District of the Cluster Districts
- Standard Operating Procedure (SOP) Guidelines for UTRCs.
- Admin Order and Standard Operating Procedure for timely redressal of grievances
- Information regarding sale of District Court Wall Hanging Calendar of year 2024