ABOUT DISTRICT COURT
At the beginning of the 19th century, Narsinghpur District was in the domain of the Maratha Bhonsle Maharajas of Nagpur, and was known as "Gadaria Kheda". Soon a Ĵat leader occupied the place and built a large temple of Lord Narsingh on it. This led the city to be named Narsinghpur. Later this district was ceded to the British Raj in 1818. Narsinghpur District was part of the Nerbudda (Narmada) Division of the Central Provinces and Berar, which became the state of Madhya Bharat (later Madhya Pradesh) after India's independence in 1947.
After the establishment of Narsinghpur and Narsinghpur Court, on 1st January 1970 District Judge Shri. R.C. Khare was appointed. Further to mention names Shri. K.K. Verma, Shri. A.G.Qureshi, Shri R.C. Jain, Shri Prakash Mehta, Ku.Prabha Sharma, Shri S.k. Malviya, Shri. G.K. Kulshresht, Shri I.C. Dubey R.C. Upadhyay, Shri K.Shrivastave Shri B.S. Gupta, Shri Ramchandra Joshi, Shri V.K. Shrivastava, Shri N.M. Shrivastava, Shri V.M. Tandon, Ku.Sheela Khanna, Shri C.C Dwivedi, Shri Satishchandra Dubey, Shri. M.P. Sehlam, Shri G.D. Saxena Shri Mukesh Singh, Smt Shipra Sharma, Shri.A.K.Shrivastava was posted as District Judges at Narsinghpur and some are still serving at Hon'ble High Court.
In 2020, New court building[...]
- Regarding Colloquium on- Intellectual Property Rights
- Regarding revamping the Unit Criteria for disposal in Cases in Lok Adalat
- Miscellaneous Order
- For Account Training
- Amended Civil Work Distribution Memo
- Miscellaneous Order regarding hearing of Bail Application
- Regarding HTC/LTC Committee
- Regarding Physical verification of pending cases
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LATEST ANNOUNCEMENTS
- Employees Transfer Order 22-10-2024
- Judicial Magistrate Video Conferencing Order November 2024
- Regarding Colloquium on- Intellectual Property Rights
- Regarding Amended Format under Transfer policies of Class-III and IV employees
- Regarding revamping the Unit Criteria for disposal in Cases in Lok Adalat