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Dakshin Dinajpur District Judiciary
The erstwhile judgeship of Jalpaiguri-Malda-West Dinajpur was established during the British Rule in 1890. In 1981, the judgeship of Malda-West Dinajpur was separated from Jalpaiguri-Malda-West Dinajpur judgeship under the Hon’ble High Court at Calcutta in the state of West Bengal. The judgeship of West Dinajpur was further bifurcated from the judgeship of Malda-West Dinajpur on 16th May, 1983.
The judgeship of West Dinajpur was divided into Dakshin Dinajpur District Judiciary and Uttar Dinajpur District Judiciary on 24th September, 1992.
On 21st September, 1998 a Sub-Divisional Court for Gangarampur Sub-Division was established at Buniadpur under Dakshin Dinajpur District Court, Balurghat.
Presently, there are eleven courts at the district headquarters at Balurghat and four courts at Gangarampur Sub-Division at Buniadpur, Dakshin Dinajpur.
- Courts at Balurghat H.Q.
- Court of District and Sessions Judge, Dakshin Dinajpur
- Court of Additional District and Sessions Judge, 1st Court, Balurghat, Dakshin Dinajpur
- Court of Additional District and Sessions Judge, 2nd Court, Balurghat, Dakshin Dinajpur
- Court of Additional District and Sessions Judge, 3rd Court, Balurghat, Dakshin Dinajpur
- Court of Additional District and Sessions Judge, Special Court, Balurghat, Dakshin Dinajpur
- Court of Additional District and Sessions Judge, Fast Track Court, Balurghat, Dakshin Dinajpur [...]
- Order No. 110 Dated 29.04.2024 regarding “Remand Roster for the Month of May, 2024
- No. 152 /DLSA-DD., Dated , Balurghat, the 28th day of February, 2024 Regarding the victims of 1992-93 Mumbai Bomb Blasts.
- Strict compliance of the provisions of Flag Code of India of India, 2002[ as amended in 2021 & 2022] and the Prevention of Insults to National Honour Act, 1971-reg.]
- Remand Roster duty for the month of April and May, 2024
- Vacancy Circular bearing No. 01/2024 inviting application for filling up of the post of Presenting Officer in the National Human Rights Commission, on deputation basis
- Standard Operating Procedure(SOP) framed by the Hon’ble High Court Calcutta
- Re-employment of retired Government Employees in different posts in the Fast Track Courts under Judgeship Murshidabad.
- Remand Roster Duty for the month of January 2024 to March 2024 vide order no 227,228,229 and 230 dated 22.12.2023 respectively
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LATEST ANNOUNCEMENTS
- Order No. 110 Dated 29.04.2024 regarding “Remand Roster for the Month of May, 2024
- No. 152 /DLSA-DD., Dated , Balurghat, the 28th day of February, 2024 Regarding the victims of 1992-93 Mumbai Bomb Blasts.
- Strict compliance of the provisions of Flag Code of India of India, 2002[ as amended in 2021 & 2022] and the Prevention of Insults to National Honour Act, 1971-reg.]
- Remand Roster duty for the month of April and May, 2024
- Vacancy Circular bearing No. 01/2024 inviting application for filling up of the post of Presenting Officer in the National Human Rights Commission, on deputation basis