Year: 2024
Notification dated 05/12/2024 regarding direction to all the Judicial Officers of Assam to join the “e-Courts Programme (ECT_16_2024)” on 17/12/2024 and Nomination of Judicial Officer as Resource person to conduct the “e_Courts Programme (ECT_16_2024)” for all the Judicial Officers of Assam on 17/12/2024. – (View)
Notification dated 05/12/2024 regarding direction to all the Computer Typist of the district Courts of Assam to participate in the “e-Court Programme (ECT_11_2024” and nominations of the Master Trainer Systems Officers/ Master Trainer Systems Assistant as Resource Persons to conduct “e-Court Programme (ECT_11_2024)” on 09/12/2024. – (View)
Notification dated 04/12/2024 regarding release of Shri Prithwi Balay Dutta, Registrar (Establishment) In-charge & Officer on Special Duty (Protocol) in the Principal Seat of the Gauhati High Court from his present assignment. – (View)
Notification dated 04/12/2024 regarding suspension of Shri Inalo Zhimomi. – (View)
Notification dated 03/12/2024 regarding revised list of Learned Advocates empanelled as Amicus Curiae for the Principal Seat of the Gauhati High Court. – (View)
Notification dated 04/12/2024 regarding nomination of Judicial Officers as Resource Persons to conduct a “One Day Training Programme for the Secretaries of the District Legal Service Authorities of Assam” at the National Law University and Judicial Academy, Assam. – (View)
Notification dated 29/11/2024 regarding informing the convict about the availability of free legal aid facilities for pursuing higher remedies in terms of the directions contained in paragraph 34 (xvi) of judgment dated 23/10/2024 passed by the Hon’ble Supreme Court of India in WP(C) No. 1082/2020 (Suhas Chakma Vs. UOI & Ors.). – (View)
Short Notice Inviting Quotation dated 03/12/2024 regarding inviting sealed quotations from software firms/ technical manpower providing agencies for the work under e-Courts project. – (View)
Notification dated 30/11/2024 regarding Order dated 08/11/2024 passed by the Hon’ble Supreme Court of India in SLP (Crl.) No. 15424/2024 (Diary No. 48856/2024) (Patteeswaran Vs. State). – (View)