ABOUT DISTRICT COURT
The city of Faridabad was founded in the year 1607 by Shaikh Farid, also known as Baba Farid. He was an eminent Sufi saint and was also the treasurer of the Mughal emperor, Jahangir. The city was established in order to protect the Grant Trunk Road. It was later announced as the headquarters of Faridabad Pargana, which was under the rule of Ballabgarh. Tewatia Jat Sardar Gopal Singh attacked the city, after the death of Aurangzeb. He established a treaty with Murtija Khan, the Mughal officer of Faridabad and became the Chaudhary of the Pargana. After the rule of the Mughals, it was taken over by the British. In 1950, after the partition of India, there was a large influx of refugees from Pakistan. Industries were established in order to rehabilitate them. After that, people from different communities, regions and religions also settled in Faridabad. Initially, it was a part of the district of Gurgaon. On 15th August 1979, Faridabad was established as a separate district. Today, the city is home to a number of large scale industries, ranging from manufacturing to IT sector.
District Courts, Faridabad came into existence on 08.12.1980 with Shri A.P.Chaudhary as first District[...]
Read More- DUTY MAGISTRATE FOR THE MONTH OF SEPTEMBER-2024
- Engagement of General/Child Counsellors in the State of Haryana on contractual basis
- DUTY MAGISTRATE FOR THE MONTH OF AUGUST-2024
- Successor Courts Subordinate
- Empanlement Of Counsellors
- Accessibility Committee for disabled persons
- Successor Courts Superior
- National Lok Adalat Schedule-2024
- REQUEST FORM FOR VIDEO CONFERENCE
- Nodal Officer’s Email Id’s for matter related to MACT Cases
- DUTY MAGISTRATE FOR THE MONTH OF SEPTEMBER-2024
- Accessibility Committee for disabled persons
- National Lok Adalat Schedule-2024
- Nodal Officer’s Email Id’s for matter related to MACT Cases
- List of Local Commissioners for recording evidence
- Launch of CCR 3.0 (CIS Crystal Reports) for CIS 3.0, Android Based Mobile Application, Online Grievance & Feedback System, Surety Information Management System, Infrastructure Web Application, SBI MOPS (Multi Payment Option System) and E-Notices through
- Gender Sensitization and internal complaint committee GSICC
- Circulation: a copy of order dated 04 Nov 2020 passed by Hon’ble the Supreme Court in Criminal Appeal No 730 of 2020
No post to display
eCOURT SERVICES
![CASE STATUS](https://cdnbbsr.s3waas.gov.in/s3ec018004d637b6236202217be3dfcdd8/uploads/2021/03/2021031857.png)
CASE STATUS
CASE STATUS
![COURT ORDER](https://cdnbbsr.s3waas.gov.in/s3ec018004d637b6236202217be3dfcdd8/uploads/2021/03/2021031893.png)
COURT ORDER
COURT ORDER
![CAUSE LIST](https://cdnbbsr.s3waas.gov.in/s3ec018004d637b6236202217be3dfcdd8/uploads/2021/03/2021031842.png)
CAUSE LIST
CAUSE LIST
![CAVEAT SEARCH](https://cdnbbsr.s3waas.gov.in/s3ec018004d637b6236202217be3dfcdd8/uploads/2021/03/2021031857.png)