About Us
- History of the Judgeship
- Contact us
- List of Judicial Officers
- Contact details of Nodal Officer(Computers) and Chairperson District Court Computerization Committee
- Presiding Officers designated for remand through Video Conferencing
- Saral Petty Offences Fine Deposit Scheme
- Newsletter-eCommittee-May, 2016
- eCommittee Newsletter - June 2016
- eCommittee Newsletter - July 2016
- Jurisdictional Courts Police Station Wise
- Newsletter-eCommitte-AUG-SEP, 2016
- Newsletter-eCommitte-October, 2016
- eCommittee Newsletter - December 2016
- eCommittee Newsletter - November 2016
- Saral Petty Offences Fine Deposit Scheme
Important Information
- Internal Complaints Committee to enquire into complaints of Sexual Harassment in the work palces of Barabanki Judgeship
- Team of officers/officials for co-ordinating with government authorities as per the direction of Hon'ble High Court, Allahabad
- Hon'ble High Court's order dt:26.03.2020 passed in PIL No.-564 of 2020
- Hon'ble High Court's order dated:06.04.2020 passed in PIL No.-564 of 2020 in re. Vs State of U.P.
- Keeping in abeyance the direction issued vide letter no. 450/Infra. Cell, Allahabad dated:18.04.2020 regarding opening of District Courts from 20.04.2020, till 27.04.2020
- Order dated:22.04.2020 in PIL No.-564 of 2020 passed by Hon'ble High Court
- Courts will remain closed till 03.05.2020
- Courts subordinate to the High Court of Judicature at Allahabad to remain closed till further orders( Letter No. PS(RG)/52/2020 : Allahabad Dated:02.05.2020
- Order(140/2020 dt:5.5.2020) of the District Judge in light of Hon'ble High Court's letter no.1091/IV-CPC/e-courts/Allahabad dt: 5.5.2020
- Notice regarding functioning of courts from dt: 08.05.2020
- Order dt:07.05.2020 passed by Hon'ble High Court in PIL No.-564 of 2020
- Administrative Order( No.- 162/2020) of the Ditrict Judge, Barabanki regarding opening of courts
- Regarding functioning of Second Virtual Court
- Order dt:08.06.2020 passed by Hon'ble High Court in PIL No.-564 of 2020
- Soft copy of Order dated 14.07.2020 passed by Hon'ble Court in PUBLIC INTEREST LITIGATION(PIL) No.-564 of 2020
- Administrative Order 214 of 2020 of The Ld. District Judge, Barabanki regarding closing of District Courts on 16.07.2020 and 17.07.2020 for sanitization of court rooms as two employees found COVID 19 positive
- Order of The District Judge, Barabanki in light of the Hon'ble High Court's letter no.-1298/LXXXVII-CPC/e-Courts/Allahabad/Dated:28.072020
- Order dated:29.07.2020 passed by Hon'ble High Court of Judicature at Allahabad
- Information regarding operation of Courts through Video Conferencing during closure of District Court
- Administrative Order 222/2020 dt:04.08.2020 passed by the Ld. District Judge regarding operation of parent courts during closure of district court
- Order no. 232/2020(Administrative) passed by the Ld. District Judge regarding closing of Court on 14.08.2020 due to three employees tested Corona positive
- Order No.-01/2020 passed by the Principal Judge, family Court regarding closing of Family Courts due to three employees tested Corona Positive
- Soft copy of Order dated 19.08.2020 passed by Hon'ble Court in Publict Interest Litigation (PIL) No.-564 of 2020
- Order no. 238/2020(Administrative) passed by the Ld. District Judge regarding closing of Court on 26.08.2020 due to three employees tested Corona positive
- Order No.-04/2020 passed by the Principal Judge, family Court regarding closing of Family Courts due to three employees tested Corona Positive
- Administrative Order-244/2020 regarding closing of courts except family courts as CJM tested covid19 positive
- Administrative order-9/2020 passed by Principal Judge, family courts regarding closure of courts as CJM tested covid19 positive
- Administrative order no.-245/2020 passed by the District Judge, Barabanki regarding closure of courts except family courts on 04.09.2020 as two staff tested covid19 positive
- Administrative order no.-10/2020 passed by Principal Judge, Family Court regarding closure of family courts as two staff tested covid19 positive
- Administrative order-249/2020 passed by the District Judge regarding closure of courts except Family Courts
- Administrative order-14/2020 passed by the Principal Judge, Family Court regarding closure of Family Courts
- Administrative order no.-255/2020 passed by the District Judge, Barabanki regarding closure of courts except family courts on 17.10.2020 as two staff tested covid19 positive
- Administrative order no.-261/2020 passed the District Judge, Barabanki regarding closure courts on 24.09.2020 due to Principal Judge, Family Court found COVID19 positive
- Administrative order no.-23/2020 passed by Principal Judge, Family Court, Barabanki regarding closure of Family Courts, Barabnki as Shri Avinash Saksena, Principal Jude, Family Court found COVID19 positive
- Notification regarding 22 newly created courts of the ADJ/Special Judges
- Applications are invited from willing local as well as national news papers for publishing notice/summons realting to District Courts, Barabanki
- Administrative order no.-06/2021 passed by the Ld. Principal Judge, Family Court, Barabanki regarding closing of Family Courts, Barabanki for sanitation as two advocates found Covid-19 positive
- Postponement of National Lok Adalat to 08.05.2021
- Guidelines for functioning of Districts Courts, Barabanki keeping in view the increasing cases of COVID-19 in Districts Courts supposed to be applicable with effect from 06.04.2021
- Administrative Order No.-7/2021 passed by the respected Principal Judge, Family Court, Barabanki due to CORONA
- Information regarding functioning of courts dt:16.04.2021
- Administrative Order no.-09/2021 passed by the Principal Judge, Family Court, Barabanki regarding closure of Family Courts on 20.04.2021 and fixing of general dates in cases
- Administrative Order no.-11/2021 dated:22.04.2021 passed by the Principal Judge, Family Court, Barabanki regarding closure of Family Courts on 23.04.2021 and fixing of general dates in cases
- Administrative Order no.-165/2021 passed by the District Judge, Barabanki regarding guidelines for functioning of courts
- Information for the public
- Soft Copy of Order dated:24.04.2021 in Public Interest Litigation(PIL) No.-564 of 2020
- Approval of the District Judge, Barabanki on the application moved by Shri Ashok Kumar Yadav, Spl. Judge(SC/ST), Barabanki
- Information for the public by the Principal Judge, Family Court, Barabanki
- Notice regarding fixing general dates in cases of Family Courts, Barabanki
- Notice regarding fixing general dates in cases of Family Courts, Barabanki
- Notice regarding fixing general dates in cases of District Courts, Barabanki
- Administrative Order No.-185/2021 dt:23.05.2021 passed by the District Judge, Barabanki regarding functioning of courts in light of the Hon'ble High Courts directions
- Roaster dt:23.05.2021 of sitting of Judges approved by the District Judge, Barabanki
- Notice regarding fixing general dates of cases in Family Courts Barabanki
- Order dt: 04.06.2021 passed by the District Judge, Barabanki regarding fixing general dates in cases of the district courts of Barabanki
- Notice dt: 14.06.2021 regarding fixing general dates of cases in Family Courts Barabanki
- Notice regarding fixing general dates of cases in Family Courts, Barabanki
- Order dt: 18.06.2021 passed by the District Judge, Barabanki regarding fixing general dates in cases of the district courts of Barabanki
- Newsletter of the eCommittee-February, 2021
- Newsletter of the eCommittee-January, 2021
- Notice dt: 22.06.2021 regarding fixing general dates of cases in Family Courts, Barabanki
- Notice dt: 02.07.2021 regarding fixing general dates of cases in Family Courts, Barabanki
- Order No.-239/2021(Administrative) passed by the Respected District Judge, Barabanki regarding opening and functioning of Civil Court Barabanki and its Outlying Court, Haidergarh along with Gram Nayayalayas of Ram Nagar & Sirauli Gauspur on Saturdays
- Order No.-251/2021(Administrative) passed by the Respected District Judge, Barabanki regarding preparation of Advocate Role and Advocate's Clerk Role
- Newsletter of the eCommittee-April, 2021
- Newsletter of the eCommittee-May, 2021
- Administrative Order No.-16/2022 passed by The Respected District Judge, Barabanki regarding functioning of Courts w.e.f 17.01.2022
- Administrative Order No.-04/2022 passed by The Respected Principal Judge, Family Court, Barabanki regarding functioning of Courts w.e.f 17.01.2022
- Administrative Order No.-37/2022 dated:20.01.2022 passed by The Respected District Judge, Barabanki regarding closure of Court on 21.02.2022 as two employees found COVID positive
- Administrative Order No.-05/2022 dated:20.01.2022 passed by The Respected Principal Judge, Family Court, Barabanki regarding closure of Court on 21.02.2022 as some employees found COVID positive
- Administrative Order No.-08/2022 dated:27.01.2022 passed by The Respected Principal Judge, Family Court, Barabanki regarding performing Judicial work on rotation basis
- Administrative Order No.-44 of 2022 passed by The Respected District Judge, Barabanki regarding framing of rotation to perform the Judicial Work
- Administrative order no.-18 of 2022 passed by The Respected District Judge, Barabanki regarding joining of Sushri Jyotsana Nagvanshi, All. Civil Judge(Jr. Division), Court No.-22 after availing the quarantine leave
- Administrative Order No.-11/2022 dated:27.01.2022 passed by The Respected Principal Judge, Family Court, Barabanki regarding performing Judicial work on rotation basis
- Letter No.-2434/LXXXVII-CPC/e-Courts/Allahabad/Dated 06 February, 2022 regarding guidelines for functioning of District Courts/Tribunals, keeping in view the status of cases of COVID-19 in Districts
- Administrative Order No.-12/2022 dated:07.02.2022 passed by The Respected Principal Judge, Family Court, Barabanki regarding functioning of Family Courts w.e.f. 08.02.2022
- Administrative Order No.-57 of 2022 passed by The Respected District Judge, Barabanki regarding reconstitution of Internal Complaints Committee
- Administrative Order No.-55/2022 passed by The Respected District Judge, Barabanki regarding functioning of Courts w.e.f 08.02.2022
- Establishment of eSeva Kendra
- Administrative Order No.-63/2022 passed by The Respected District Judge, Barabanki regarding functioning of Courts w.e.f 14.02.2022
- Newsletter of the eCommittee- December, 2021
- List of Execution Petition regarding arbitration and List of arbitration cases u/s 34
- Internal Complaints Committee to enquire into complaints of Sexual Harassment in the work places of Barabanki Judgeship
India»Rule Regulation
Rules And Regulations
S.No. | Title | Download/Detail |
---|---|---|
1 | HIGH COURT CIRCULAR LETTERS / ORDERS | HIGH COURT CIRCULAR LETTERS / ORDERS |
2 | General Rules (Criminal) | General Rules (Criminal) |
3 | General Rules (Civil) | General Rules (Civil) |
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- Internal Complaints Committee to enquire into complaints of Sexual Harassment in the work places of Barabanki Judgeship
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