Circulars Notices
S.No. | Title | Attachment | Upload Date |
---|---|---|---|
1 | Circular Order No.7 OF 1984 (Criminal) |
![]() |
01/09/2016 |
2 | Circular Order No.9 OF 1984 (Criminal) |
![]() |
01/09/2016 |
3 | Circular Order No.10 of 1984 (Criminal) |
![]() |
01/09/2016 |
4 | Whether the revision filed against the order of a Debt Relief Court U/s.20 of the Orissa (Schedule Areas) Debt Relief Regulations.1967 is to be registered as Civil Revision or Criminal Revision |
![]() |
01/09/2016 |
5 | Circular Order No.5 of 1984 (criminal) |
![]() |
31/08/2016 |
6 | Whether the procedure under order XXXIII rule-1 of the code of civil procedure will be followed in case of petitions filed under section 18-A of the court fee Act |
![]() |
31/08/2016 |
7 | Desirability of amendment of the Orissa Dist. and subordinate Courts ministerial Services ( Method of recruitment and conditions of service )Rules 1969 making provision for appointment of physically handicapped persons |
![]() |
31/08/2016 |
8 | Preparation of two separate lists of records in form No.(R) 20 (Civil) for disposed of records of Class IV-B and Class IV-C sent to the District Record Room |
![]() |
31/08/2016 |
9 | Noting the fact of absence of the accused on the date of delivery of judgment in the remarks column of the Register (R) -5A (Criminal) |
![]() |
31/08/2016 |
10 | Procedure to be followed for return of documents in Criminal Cases consigned to the District Record Room |
![]() |
31/08/2016 |