ABOUT DISTRICT COURT
Sabarkantha District came into existence way back in the year 1976. As unveils from the name itself, it is situated on the bank of Sabarmati river. Sabarkantha District is surrounded by Rajasthan state to the northeast, Banaskantha and Mehsana districts to the west, Gandhinagar to the south and Aravalli District to the South – East. The capital of Sabarkantha District is Himmatnagar; it is about 60 kilometers from the State Capital and about 78 kilometers from the State metropolitan Ahmedabad.
There is, being precise, a total population of about 14,73,673 as per the latest census and a considerable chunk is formed by tribal community as well as the socially challenged segment of society. Sabarkantha District comprises 8 Talukas(Himmatnagar,Prantij,Talod,Idar,Vadali,Khedbrahma,Vijaynagar,Poshina).
On Judicial front, District and Sessions Court of the newly formed Sabarkantha District started functioning on 10th December1976. Prior to that, Ahmedabad and Sabarkantha Districts were united and on 10th December 1976, as both the Districts got apart, independent courts of Sabarkantha District started functioning in full swing and Honourable Shri C.G.Rathod took over as the first District Judge of the new geological formation,Sabarkantha District.
Read More
- Interview List for Counsellor for Family Courts
- ADVERTISEMENT FOR COUNSELLOR-FAMILY COURT HIMATNAGAR
- Accessibility Committee District Court Sabarkantha at Himatnagar
- As per the guidelines by the Hon’ble Supreme Court of India in the Case of Vishakha and others V/s. State of Rajasthan ICC[Internal Complaint Committee] constituted for DISTRICT COURT SABARKANTHA
- As per the guidelines by the Hon’ble Supreme Court of India in the Case of Vishakha and others V/s. State of Rajasthan ICC[Internal Complaint Committee] constituted for FAMILY COURT HIMATNAGAR
- PILOT IMPLEMENTATION OF LIVE STREAMING
- Mandatory disclosure of the following particulars in motor accident compensation applications and applications for compensation under passed awards
- Hon’ble Supreme Court of India’s guidance and directions on maintenance Cr. appeal No 730 of 2020
- E-filing Email ids of Sabarkantha District
- As per Guidelines of Supreme Court(I.A.No.1332263/2020 in 534/2020 dtd.06/03/2020) Information of MACT Branch Email Address and Nodal Officers of Insurance Company
- E-mail My Case Status Service By Hon’ble Gujarat High Court
- Pro Active disclosure under sections 4(1)(b) & 4(2) of the Right to Information Act_0_0
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LATEST ANNOUNCEMENTS
- Interview List for Counsellor for Family Courts
- ADVERTISEMENT FOR COUNSELLOR-FAMILY COURT HIMATNAGAR
- Accessibility Committee District Court Sabarkantha at Himatnagar
- As per the guidelines by the Hon’ble Supreme Court of India in the Case of Vishakha and others V/s. State of Rajasthan ICC[Internal Complaint Committee] constituted for DISTRICT COURT SABARKANTHA
- As per the guidelines by the Hon’ble Supreme Court of India in the Case of Vishakha and others V/s. State of Rajasthan ICC[Internal Complaint Committee] constituted for FAMILY COURT HIMATNAGAR
