ABOUT DISTRICT COURT
Hoshiarpur was part of the Indus Valley Civilization and legends have it that several places in the district can be linked to the Pandavas. From the Shivalik range in the district, there were 16 sites where stone-age tools were found. In the 10th Century A.D. the Shivalik areas came under the power of Pratiharas. During this period, the arts of the local tribesmen took a distinct shape. In 965 A.D., Jaipal came to the throne, thereby infusing the Hindu-Shahi style into Dholbaha valley. The Parmara rulers stayed in power from 988 to 1260 A.D. It was believed that Raja Shankar Dass built a fort in what is now the town of Garhshankar before 1174 A.D., but it was later taken over by Mahmud Ghazni. Soon after that, this district was invaded by Muslim rulers from time to time. From the 19th century, it was under Sikh rule before being occupied by the British until 1947
ABOUT DISTRICT
GEOGRAPHICAL AREA:
Hoshiarpur district is located in the north-east part of the State. It falls in the Jalandhar Revenue Division and is situated[...]
Read More
Chief Justice of Punjab and Haryana High Court, Chandigarh
Judge, Punjab and Haryana High Court, Chandigarh-cum-Administrative Judge of Hoshiarpur, Sessions Division.
District & Sessions Judge, Hoshiarpur Sessions Division.
- Committee for weeding, scanning and digitization of Judicial Records in Hoshiarpur Sessions Divisions
- Committee for accessbility of digital infrastructure at Hoshiarpur Sessions Divisions
- Grievance Redressal Committee, Hoshiarpur
- Notice Inviting Quotations
- Auction for new court complex
- PUBLIC AUCTION NOTICE FOR YEAR 2023-2024
- e-Filing User Manual
- e-Pay User Manula
- Implementation of automated generation of process to parties and witness through CIS in all Civil, Criminal and Execution cases in all the Sessions Division/Sub Divisions in the State of Punjab, Haryana and U.T. Chandigarh
- Instructions with regard to achieving centralized filing of all cases in District and Sub Divisional Courts in Punjab and Haryana and U.T. Chandigarh
- Starting of SMS service in CIS, in Subordinate Courts in the States of Punjab, Haryana and U.T. Chandigarh
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Duty roster Office of the Chief Judicial magistrate for Month’s November–2024, at Hoshiarpur Sessions Divisions
- Committee for weeding, scanning and digitization of Judicial Records in Hoshiarpur Sessions Divisions
- Committee for accessbility of digital infrastructure at Hoshiarpur Sessions Divisions
- The Words “Change of Land use” are inserted in Clause(v) of Rules 1(xix) (a) of Chapters-3 Part B and in Clause (v) of Rule 25(1)of Chapter -4 Part-F
- Insertion of Rule 4-A and Rule 4-B after the existing 4 in Chapter 1,Part-A(a) of the Punjab and Haryana High Court Rules and Orders, Volume-V
