ABOUT THE LIBRARY
The Gauhati High Court Judges’ Library contains significant legal literature to support the need of Hon’ble Courts and Hon’ble Judges which includes Books, Journals, Government publications, Law Commission Reports, Central and State Legislation and other documents. The Judges’ Library is comprised of two sections. One section is located at the 1st floor, Old Block and the E-Library section is at the 3rd floor, New block. In addition to this, it maintains the libraries attached to Hon’ble Courts, Hon’ble Judges Bungalow etc. The library collection is comprised of books, Bare Acts, Bound volumes of Journal, Committee Reports, Newspapers and Legal databases viz. LexisNexis, SCC online Full Text on CD-ROM, Manupatra online Case Finder, GLT-CD ROM, GLR-CD ROM covering judgments of Supreme Court and all High Court.
LIBRARY MANAGEMENT SOFTWARE
The Judges Library, Gauhati High Court is using customized KOHA Software (version 3.12.10.00) for proper functioning and management of the Library Services as per the guidelines of Hon’ble Supreme Court. Currently the Data Entry process is going on.
LIBRARY SERVICES
LIBRARY SERVICES
The Judges Library is providing following Services to the Hon’ble Judges and the officers of this Registry:
1. Manual query solution of Legal Topics and Statutory Amendments
2. Issuing Book
3. Information retrieval through Electronic Legal Databases
4. Internet facility
5. Reference Service
6. Reprographic Service
7. Newspapers, Magazines & Articles
KOHA ONLINE PUBLIC ACCESS CATALOGUE (Internal Use) 
LIBRARY COLLECTION
LIBRARY COLLECTION
The Library has a huge collection of legal documents comprising of Books, Bound volumes of Journal, Commission Report, Rare books on the Customary Law and Tradition of the different tribes of North-East, Multivolume foreign Titles such as Australian Law reports, Law Reports of the Commonwealth, Halsbury’s Laws of England etc.
ONLINE PUBLIC ACCESS CATALOG (OPAC)
The Library has subscribed to following legal databases for providing legal research services to the Honourable Judges.
1. SCC Case Finder CD Rom with English Law.
2. SCC Online (with International Database)
3. Manupatra Online
4. Lexis Nexis
5. GLT-CD ROM
6. GLR- CD ROM
CURRENT JOURNALS
NAME OF LAW JOURNALS:
1. Accident Claims Journals
2. All India Reporter
3. Banking Cases
4. Criminal Law Journal
5. Company Cases
6. Election Law Report
7. Excise Law Times
8. Gauhati Law Reports
9. Gauhati Law Times
10. Gauhati Law Journal
11. Income Tax Reports
12. Labour & Industrial Cases
13. Labour Law Journal
14. North East Judgments
15. Prevention of Food Adulteration Cases
16. Sales Tax Cases (VAT & Service Tax Cases)
17. Services Law Reporter
18. Supreme Court Cases
19. Transport and Accident Cases
20. Current Central Legislation
21. Journal of ILI
22. Supreme Court Reports (S.C.R)
23. India Gazette (required parts)
24. State Gazette
NAME OF FOREIGN LAW JOURNALS:
1. All England Law Reports
2. Criminal Law Review
3. Harvard Law Review
4. Law Reports (A.C.Q.B.CH.D.& F.D.)
NEWSPAPER & MAGAZINES:
The Library currently subscribing the following Newspapers and Magazines –
LOCAL NEWSPAPERS:
1. Assamiya Pratidin (Assamese)
2. Doinik Assam (Assamese)
3. Adinar Sangbad (Assamese)
4. Janasadharan (Assamese)
5. Doinik Janambhumi (Assamese)
6. Assamiya Khabor (Assamese)
7. Doinik Agradut (Assamese)
8. Amar Assam (Assamese)
9. Niyamiya Barta (Assamese)
10. Ganaadhikar (Assamese)
11. The North East Times (English)
12. The Assam Tribune (English)
13. The Sentinel (English)
14. The Telegraph (English)
15. The Times of India (English)
16. The Indian Express (English)
17. The Hindu (English)
18. Ananda Bazar Patrika (Bengali)
MAGAZINES:
- Time
- India Today
- Outlook
- Outlook Traveller
- Reader Digest
CONFERENCE TO REDUCE PENDENCY AND DELAY IN JUDICIAL SYSTEM
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SUPREME COURT OF INDIA
CONFERENCE
On
NATIONAL INITIATIVE TO REDUCE PENDENCY AND DELAY IN JUDICIAL SYSTEM
IN COLLABORATION
with
THE INDIAN LAW INSTITUTE
27th-28th, JULY 2018
at
PRAVASI BHARATIYA KENDRA,
DR. RIZAL MARG, CHANAKYAPURI, NEW DELHI
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TECHNICAL SESSIONS
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SESSION I
Case and Court Management to Strengthen Judiciary – The Way Ahead
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SESSION II
Alternative Dispute Mechanism – An Effective Solution towards Reducing Pendency
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SESSION III
Use of Technology – A Possible Solution to Address Delay and to Deliver Speedy Justice
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SESSION IV
Immediate Possible Solution for Reducing Pendency and Delay in Judicial System
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