ABOUT DISTRICT COURT
Dima Hasao district — earlier called North Cachar Hills district is an administrative district in the state of Assam in north-eastern India. As of 2023 it is the least populous district of Assam. "Dima Hasao" means "Dimasa Hills" in the Dimasa language.Dima Hasao is one of the newly created Judicial District in the State of Assam. The Court complex is a multi-storied building and has been recently inaugurated on 29th July 2017 in august presence of Sri Sarbananda Sonowal, Hon'ble Chief Minister of Assam,Hon'ble Mr. Justice Ajit Singh, the Chief Justice of Gauhati High Court Guwahati, Hon'ble Mr. Justice Hrishikesh Roy ( Judge in-charge Administrative Department ) Gauhati High Court, Guwahati and Hon'ble Mr. Justice M.A. Ali( Portfolio Judge Dima Hasao) Gauhati High Court, Guwahati.
Read More
Tenders
- Order dated 17.02.2025 issued by the Home & Political Dept, Govt. of Assam in pursuance of the instructions of Hon’ble Supreme Court vide order dated 21.01.2025 in Satender Kumar Antil -Vs- CBI &
- Order No. 31 Regarding urgent matters duty during the month of February 2025 on holidays.
- Order no 25 regarding urgent matter duty on 25.01.2025
- Order No 14 regarding arrangement of duty of judicial officers on 12.01.2025 and 31.01.2025
- Notification regarding inviting application from practicing advocates of district courts for the process of conferment of designation of senior advocates
- Order no 468 roster arrangement of judicial officers
- Roster duty arrangement for staff of District Court in the Winter Vacation 2024
- Order no 419 dated 30.11.2024 regarding duty of judicial officers duty on holidays for special matters
- Monthly statement for the month of February ,2025
- Order dated 17.02.2025 issued by the Home & Political Dept, Govt. of Assam in pursuance of the instructions of Hon’ble Supreme Court vide order dated 21.01.2025 in Satender Kumar Antil -Vs- CBI &
- Monthly statement for the month of January ,2025
- Order No. 31 Regarding urgent matters duty during the month of February 2025 on holidays.
- Order no 25 regarding urgent matter duty on 25.01.2025
- Order No 14 regarding arrangement of duty of judicial officers on 12.01.2025 and 31.01.2025
- Notification regarding inviting application from practicing advocates of district courts for the process of conferment of designation of senior advocates
- Roster duty arrangement for staff of District Court in the Winter Vacation 2024
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
IMPORTANT LINKS
LATEST ANNOUNCEMENTS
- Monthly statement for the month of February ,2025
- Order dated 17.02.2025 issued by the Home & Political Dept, Govt. of Assam in pursuance of the instructions of Hon’ble Supreme Court vide order dated 21.01.2025 in Satender Kumar Antil -Vs- CBI &
- Monthly statement for the month of January ,2025
- Order No. 31 Regarding urgent matters duty during the month of February 2025 on holidays.
- Order no 25 regarding urgent matter duty on 25.01.2025
