District-wise & Item-Wise periodical complied reports in compliance with the order No. 24 dated 24.04.2013. – ( .pdf)
Monitoring Meeting regarding Implementation of Action Plan for reduction of pendency of five years or more old and other cases. – ( .pdf)
Monitoring Meeting regarding Implementation of Revised Action Plan as per the Order No. 24. – ( .pdf)
Postponement of the Monitoring Meeting regarding Implementation of Revised Action Plan for District Judiciary of Assam. – ( .pdf)
Postponement of the Monitoring Meeting regarding Implementation of Revised Action Plan for Benches of the Gauhati High Court. – ( .pdf)
Postponement of the Monitoring Meeting regarding Implementation of Revised Action Plan for district Judiciary of Assam. – ( .pdf)
Modification in the Order No. 24 dated 24th April, 2013 of this Registry in connection with Action Plan for reduction in pendency of 5 years and longer pending Cases for the period w.e.f. 01.05.2013 to 31.12.2013. – ( .pdf)
Order dated 24.04.2013 in PIL(Suo Moto) 26/2013 by the Hon’ble Gauhati High Court, U/S 357A of the Code of Criminal Procedure, 1973. – ( .pdf)
Revised Action Plan for reduction in pendency of 5 years Old and other cases, for the period with effect from 01.05.2013 to 31.12.2013. – ( .pdf)
Monitoring Meeting regarding Implementation of Revised Action Plan (Order No. 65 dtd 30.07.2012) – ( .pdf)