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
- Proactive Disclosure under RTI Act – District Court, Sabarkantha
- Accessibility Committee Family Court Himatnagar
- Notification NO_B_148_2026 of Accessibility Committee for Taluka Courts of District Sabarkantha
- Gazette copy of the Notification _24.12.2025_RTI Rules for The Gujarat District Courts
- Internal Complaints Committee-To deal with complaints of sexual harassment of women Employee working in the Establishment of Taluka Courts of Sabarkantha District
- The Gujarat District Courts (Right to Information) Rules, 2025
- Internal Complaints Committee-To deal with complaints of sexual harassment of women Employee working in the Establishment of District Court Sabarkantha-District Legal Service Authority
- Internal Complaints Committee-To deal with complaints of sexual harassment of women Employee working in the Establishment of District Court Sabarkantha
- Notice – Extension of Timeline – Mandatory Data Backup of Saved cases in eCourts Services Mobile Application Version 4.0
- Public Notice for SAMADHAN SAMAROH 2026 -Special Lok Adalat at Supreme Court of India
- NOTICE-Launch of Upgraded eCourts Services Mobile Application Version 4.0 by the Hon’ble eCommittee, Supreme Court of India and mandatory data backup
- Gazette copy of the Notification _24.12.2025_RTI Rules for The Gujarat District Courts
- NOTICE REGARDING UNCLAIMED DEPOSITS IN MACP CASES DATE-23-04-2025
- NOTICE REGARDING UNCLAIMED DEPOSITS IN MACP CASES DATE-30-04-2025
- Civil “C” Pending Small Amount Related
- Notice of lapsing pending small amounts of Civil C Register
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IMPORTANT LINKS
LATEST ANNOUNCEMENTS
- Proactive Disclosure under RTI Act – District Court, Sabarkantha
- Notice – Extension of Timeline – Mandatory Data Backup of Saved cases in eCourts Services Mobile Application Version 4.0
- Public Notice for SAMADHAN SAMAROH 2026 -Special Lok Adalat at Supreme Court of India
- NOTICE-Launch of Upgraded eCourts Services Mobile Application Version 4.0 by the Hon’ble eCommittee, Supreme Court of India and mandatory data backup
- Accessibility Committee Family Court Himatnagar
