ABOUT DISTRICT COURT
District Deoria is one of the Eastern district of Uttar Pradesh. It came into existence in the year 1946. The name DEORIA is derived from 'Devaranya' or probably 'Devpuria' as believed according to official gazettes. Deoria generally means a place where there are the bunch of temples, Deoria name developed by a fossil(broken) Shiva Temple by the side of 'Kurna River' in its north side. District & Session Judge' s Courts was created on 12 September 1946. Prior to it, this Judgeship was under the Administrative control of District Judge Gorakhpur. Before the creation of District & Sessions Judge' s Court only Civil and Sessions Judge's Court was in existence. After the creation of District & Sessions judge's Court Sri Chandra Prakash Sharma was posted as 1st District & Session Judge, Deoria.
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- Standard Operating Procedure for premature release of convicted prisoners
- COMPENDIUM OF VARIOUS JUDGMENTS OF HON’BLE SUPREME COURT OF INDIA / HON’BLE ALLAHABAD HIGH COURT & SOPs OF NALSA AND UPSLSA FOR THE WELFARE OF THE PRISONERS
- Standard Operating Procedure (SOP) for providing Legal Aid to the Under Trial Prisoners to file their Bail Applications in time before the Trial Court/Hon’ble High Court
- Standard Operating Procedure (SOP) for UTRCs
- Promotion and Awareness of Virtual Hearing
- Clarification regarding independent conduct of cases by the advocate-candidates and issuance of experience certificate to the advocate-candidates of Direct Recruitment to the UPHJS-2023
- Standard Operating Procedure (S.O.P.) of the Committee for Service Conditions of the District Judiciary (CSCDJs) along-with details of Nodal Officers in respect of National Judicial Pay Commission
- Special Lok Adalat related to 138 N.I. Act will be held on dated 22, 23, 24 Jan-2024 and Special Lok Adalat related to electricity suits will be held on 29, 30, 31 Jan-2024 in District Court Deoria
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LATEST ANNOUNCEMENTS
- Police Station Wise Magistrate April 20, 2024
- Standard Operating Procedure for premature release of convicted prisoners
- COMPENDIUM OF VARIOUS JUDGMENTS OF HON’BLE SUPREME COURT OF INDIA / HON’BLE ALLAHABAD HIGH COURT & SOPs OF NALSA AND UPSLSA FOR THE WELFARE OF THE PRISONERS
- Standard Operating Procedure (SOP) for providing Legal Aid to the Under Trial Prisoners to file their Bail Applications in time before the Trial Court/Hon’ble High Court
- Standard Operating Procedure (SOP) for UTRCs
