ABOUT DISTRICT COURT
The Judiciary is a distinct and independent arm of Government entrusted with judicial authority. It plays a fundamental role in the promotion of law and order, human rights, social justice, morality and good governance.
The key function of the Judiciary is therefore, the adjudication of civil and criminal cases. In addition, it interprets the constitution and gives effect to its provisions, as well as providing the expertise in interpreting of the laws. Further, the Judiciary performs other related duties in promotion of human rights, social justice and morality.
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- Accessibility Committee
- Final list of the Successful Candidates for the post of Stenographer Gr.-Ill & Junior Grade Typist,2023 in the Judgeship of Balasore
- List of Candidates qualified in the written examination of Stenographer Grade – III, Jr. Grade Typist and Salaried Amin
- VC COORDINATORS
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eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- LIST OF THE CANDIDATES NAMES TO WHOM ADMIT CARDS HAVE BEEN ISSUED FOR APPEARING IN THE SURVEY (PRACTICAL TEST) FOR THE POSTS OF SALARIED AMIN TO BE HELD ON 09-03-2025 AT 09 AM
- DUTY MAGISTRATE
- Tender of Hiring the Vehicle
- LAW BOOKS, 2024
- TENDER FOR ENGAGEMENT OF OUTSOURCING AGENCY FOR UP-KEEPING, CLEANING, MAINTENANCE AND ELECTRICAL SERVICES