Madhya Pradesh State Judicial Academy
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Revision of Lodging and Boarding Charges for the participants of the National Judicial Academy's programmes -regarding
Regarding Postponement of Directors' Retreat scheduled on 21st & 22nd March, 2020 at Jabalpur
Justis Mobile app Essential Tool for Court and Case Management for Judicial Officers
Compliance of provisions contained in Flag Code of india, 2002
Guidelines relating to various fees relating Copying Section
Adoption of 'Restatement of values of Judicial Life'
Entitlement to fuel allowance to spouse judges
Submission of reports on Complaint /PE/DE
Entitlement to office furniture
Attending Hon'ble judges without appointment
Scheme for redressal of grievances of litigants and members of Bar
Detailed Information of Digital Signature
Report of transaction of movable property by judges
Comprehensive guidelines regarding service of process in abroad
Vigilance on the judicial officers
Duties and Functions of Registrar Civil Courts
Maintenance and upkeep of Board Dairies
Suggested measures to curb corruption among staff in Courts
Service of process in civil and criminal cases on person outside india
Summoning of judges as witness
Unified directives for administrative co-ordination between District court and Family Court
Pastage of posters on goverment property
MANUAL OF CIRCULARS : HIGH COURT OF MADHYA PRADESH
The Claim Tribunal Agreed Procedure (As approved by Delhi High Court)(English)
The Claims Tribunal Agreed Procedure(As approved by Delhi High Court)(Hindi) * Disclaimer: In case of conflict between the English and Hindi version, the English version shall prevail
E-mail Policy of Madhya Pradesh Government, 2014
Compliance of Order of the High Court regarding the use of E-mail.
