• Camp Office Order No. 205 of 2021 Dated : June 06, 2021 - Guidelines for Functioning of District Courts/Tribunals, Keeping in View the Increasing Cases of COVID-19 in District.
• Order dated 31.05.2021 passed in Public Interest Litigation No. 564 of 2020 by Hon'ble Division Bench of this Hon'ble Court.
• Camp Office, District Judge, Etah Order Dated : May 01, 2021 Regarding Closure of District Court on 03.05.2021 (Monday) due to COVID-19 Lockdown.
• Admin Order No. 174 of 2021 Dated April 30, 2021, Regarding Amendment In Admin Order No. 169/2021 Dated : April 27, 2021 Guidelines for Functioning of District Courts/Tribunals, Keeping in View the Increasing Cases of COVID-19 in District.
• Admin Order No. 173 of 2021 Dated : April 30, 2021, Regarding Morning Court Time During the Summer (May to June).
• Admin Order No 169/2021 Dated : April 27, 2021 Regarding Guidelines for Functioning of District Courts/Tribunals, Keeping in View the Increasing Cases of COVID-19 in District
• Order Dated : April 24, 2021 passed in Public Interest Litigation No. 564 of 2020 by Hon'ble Division Bench of this Hon'ble Court.
• Admin Order No 166/2021 Dated : April 23, 2021 Regarding Guidelines for Functioning of District Courts/Tribunals, Keeping in View the Increasing Cases of COVID-19 in District.
• Admin Order No 165/2021 Dated : April 22, 2021 Regarding Closing of Court Premises on April 23, 2021 for deep Sanitation due to Outbreak of Pandemic COVID-19 in the Court Campus.
• Admin Order No. 160 of 2021 Dated April 16, 2021, Regarding Guidelines for Functioning of District Courts/Tribunals, Keeping in View the Increasing Cases of COVID-19 in District.
• Admin Order 145 of 2021 Dated : April 06, 2021 - Regarding Mechanism/Modalities for Functioning of District Court from 06 April 2021 till Further Order.
• Admin Order Dated: 07.05.2020, Regarding Mechanism for functioning of Districts Court from 08.05.2020.
• Mechanism/Modalities for functioning of Districts Courts covered under different zones during the period of Lockdown and thereafter.
• Admin Order Dated 06.05.2020, Regarding Filling of Bail And Others Misc. Application At Computer Filling Section, Etah Through Counter OR Email Between 07:00AM to 08:00AM.
• Admin Order Dated: 02.05.2020, Regarding Forwarding of General Dates of Case Listed on CIS Software During Extended Lockdown Period 04.05.2020 to 17.05.2020
• Admin Order dated 02.05.2020, Regarding District And Sessions Court, Etah to remain closed till further orders.
• Courts subordinate to the High Court of Judicature at Allahabad to remain closed till further orders. (No. PS (RG)/52/2020 : Allahabad Dated: May 02, 2020)
• Admin Order dated 24.04.2020, Regarding District & Sessions Court, Etah to remain closed till 03.05.2020.
• Courts subordinate to the High Court of Judicature at Allahabad to remain closed till 03.05.2020.
• Admin Order Dated: 24.04.2020, in the compliance of Order dated 22.04.2020 passed in PIL No. 564 of 2020 – In Re Vs. State of U.P.
• Order dated 22.04.2020 passed in Public Interest Litigation No. 564 of 2020 by Hon’ble Division Bench of this Hon’ble Court.
• Admin Order Dated 19.04.2020, Regarding Closure of Court Till 27.04.2020.
• Keeping in abeyance the directions issued vide letter No. 450/Infra. Cell, Allahabad Dated: April 18, 2020 regarding opening of District Courts from 20.04.2020, till 27.04.2020. (Letter No. PS(RG)/44/2020:Allahabad Dated: April 19, 2020)
• Letter dated 18.04.2020 Implementation of Social Distancing and others measures for combating the impending threat of COVID-19. (Letter No. PS(RG)/42/2020:Allahabad Dated: April 18, 2020)
• Letter dated 18.04.2020 regarding Annual Transfer and Posting of Judicial Officer 2020. (Letter No. PS(RG)/43/2020:Allahabad Dated: April 18, 2020)
• Letter dated 18.04.2020 regarding taking all preventive and remedial measures for combating the impending threat of COVID-19 in Subordinate Courts across the state. (Letter No. 450/Infra. Cell, Allahabad Dated: April 18, 2020)
• Admin Order Dated: 15.04.2020, Regarding Forwarding of General Dates of Case Listed on CIS Software During Extended Lockdown Period 15.04.2020 to 03.05.2020.
• Letter dated 09.04.2020 regarding taking all preventive and remedial measures for combating the impending threat of COVID-19 in Subordinate Courts across the state. (Letter No. 449/Infra. Cell, Allahabad Dated: April 09, 2020)
• Order dated 09.04.2020 passed in Public Interest Litigation No. 569 of 2020 by Hon’ble Division Bench of this Hon’ble Court.
• Order dated 06.04.2020 passed in Public Interest Litigation No. 564 of 2020 by Hon’ble Division Bench of this Hon’ble Court.
• Admin Order Dated: 01.04.2020, Regarding Forwarding of General Dates of Case Listed on CIS Software During Lockdown Period 23.03.2020 to 14.04.2020.
• Order dated 26.03.2020 passed in Public Interest Litigation No. 564 of 2020 by Hon’ble Division Bench of this Hon’ble Court.
• Admin Order Dated: 25.03.2020, Regarding COVID-19 Helpline Committee.
• Notice regarding suspension work at Allahabad High Court and Closure of Subordinate Court, Commercial Courts, MACT and LARA.
• Regarding Constitution of Helpline/Team. (Letter No. PS(RG)/34/2020 : Allahabad Dated: March 24, 2020)
• Filling of Computerized Copy of Orders Passed by the Hon’ble Court. (Letter No. PS(RG)/31/2020:Allahabad Dated: March 23, 2020)
• Preventive and remedial measures for combating the impending threat of Corona Virus.
• Order dated 17.03.2020 passed by Hon’ble the Chief Justice of High Court of Judicature at Allahabad, regarding various preventive and remedial measures for combating threat of Corona Virus.
• Order dated 16.03.2020 passed by Hon’ble the Chief Justice of High Court of Judicature at Allahabad, regarding various preventive and remedial measures for combating threat of Corona Virus.
• Measures to be adopted by Districts Courts for checking spread of Novel Corona Virus. (Letter No. 395/Infra. Cell Dated: March 16, 2020)
• Measures taken to combat the impending threat of spread of Novel Corona Virus. (Letter No. PS(RG)/25/2020:Allahabad Dated: March 15, 2020)
• The Uttar Pradesh Epidemic Disease, COVID-19 Regulation, 2020.

About District Court, Etah

      District Court Etah was created in the year 1951. This district lies in western portion of Uttar Pradesh of Aligarh region. It is bounded on the north by the district Kanshiram Nagar (Kasganj) and Badaun. The eastern frontier marches with the district Mainpuri and Farrukhabad and along the south lie Firozabad district. It is situated between river Ganga and Yamuna in north latitude 27’18 and 28’2 and 79’17 of eastern longitude.

      Prior to independence the Judicial Courts of Etah were Sessions Division Aligarh. The Court of the Civil Judges Etah was established for the first time on 18th December 1950 and Sri S. D. Sharma was the first Civil Judge. In 1951 Etah was made Sessions Division and Mr. K. L. Arora was appointed the first District Judge of Etah. Earlier jurisdiction of Etah was comprised of five tehsils namely Etah (Sadar), Aliganj, Jalesar, Kasganj and Patiyali. In the year 2007 Kasganj was excluded from Etah and it was made a separate district. Presently Etah Court is exercising regarding all civil and criminal matters considering of tehsils namely Etah (Sadar), Aliganj and Jalesar.