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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- Tender of Hiring the Vehicle
- 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
