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इलाहाबाद उच्च न्यायालय

High Court of Judicature at Allahabad

DISHA : District-courts' Information for Statistical Handling and Analytics जिला न्यायालयों की जानकारी हेतु सांख्यिकी, प्रबंधन और विश्लेषण प्रणाली

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Important Information

  • Quarterly Report on Fine & Court Fee Collection will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly Report of Monthly Actual Disposal of Cases after implementation of action plan will be filed only between 01 - 10 of every month.
  • Monthly Filing of Counter Affidavit in Writ Petition report will be filed only between 01 - 10 of every month.
  • Quarterly Under Trial Prisoners Format I Report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Information on Questionnarie on Various Topics report will be filed only between 01 - 20 of the immediate next month after
  • Quarterly Type and Age wise report will be filed only between 01 - 20 of the immediate next month after
  • Monthly report of Evidence Recording will be filed only between 01 - 10 of every month.
  • Gram Nyayalaya weekly reports will be filed only on Mondays every week.
  • Monthly MPs/MLAs special court designated report will be filed only between 01 - 10 of every month.
  • Monthly Pendency/Arrear of Cases report will be filed only between 01 - 10 of every month.
  • Monthly report of cases in Commercial Court will be filed only between 01 - 10 of every month.
  • Monthly Sexual offences (Rape and POCSO act) report will be filed only between 01 - 10 of every month.
  • Monthly Assessment Report of Children residing in CCIs will be filed only between 01 - 10 of every month.
  • Quarterly Under Trial Prisoners Format 2 Report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Information on Questionnarie on Various Topics Commercial Courts report will be filed only between 01 - 20 of the immediate next month after
  • Reports on the daily activities of children residing in CCIs shall be filed on a daily basis.
  • Quarterly Report of Nature-wise Pendency Criminal will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Application under Section 52(A) of NDPS Act, 1885 report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly report of cases in MACT will be filed only between 01 - 10 of every month.
  • Monthly Family Courts report will be filed only between 01 - 10 of every month.
  • Monthly report of cases in LARRAs will be filed only between 01 - 10 of every month.
  • Gram Nyayalaya montly reports will be filed only between 01 - 10 of every month.
  • Monthly cases pertaining MPs/MLAs/MLCs (PIL 2753/2023) will be filed only between 01 - 10 of every month.
  • Quarterly Report on UTPs Related to Heinous Crime will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly NDPS Act, 1885 report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly cadre-wise pendency of cases report will be filed only between 01 - 10 of every month.
  • Quarterly Report of Nature-wise Pendency Civil will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Report of Cases in which HIV Infected / Protected is a Party will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly report of Provisions of 258 CrPC will be filed only between 01 - 10 of every month.
  • Monthly Sexual Harassment & Rape of Women Cases Pendency more than 25 Years report will be filed only between 01 - 10 of every month.
  • Quarterly Report on Prohibition of Sex Selection Act, 1994 will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Report on Sexual Harassment & Rape of Women will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly SC/ST court designated report will be filed only between 01 - 10 of every month.
  • Monthly Fast Track Court ( FTC ) report will be filed only between 01 - 10 of every month.
  • Monthly Report regarding Case Numbers pertaining to FTSCs and POCSO Courts transferred out to Non-FTSCs will be filed only between 01 - 07 of every month.
  • Monthly Information regarding FTSCs and exclusive POCSO Courts will be filed only between 01 - 07 of every month.
  • Monthly Report regarding Case Numbers pertaining to FTSCs and POCSO will be filed only between 01 - 07 of every month.
  • The fortnightly report regarding mediation for the nation shall be submitted within 3 days after the end of each fortnight.
  • Quarterly Report on Fine & Court Fee Collection will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly Report of Monthly Actual Disposal of Cases after implementation of action plan will be filed only between 01 - 10 of every month.
  • Monthly Filing of Counter Affidavit in Writ Petition report will be filed only between 01 - 10 of every month.
  • Quarterly Under Trial Prisoners Format I Report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Information on Questionnarie on Various Topics report will be filed only between 01 - 20 of the immediate next month after
  • Quarterly Type and Age wise report will be filed only between 01 - 20 of the immediate next month after
  • Monthly report of Evidence Recording will be filed only between 01 - 10 of every month.
  • Gram Nyayalaya weekly reports will be filed only on Mondays every week.
  • Monthly MPs/MLAs special court designated report will be filed only between 01 - 10 of every month.
  • Monthly Pendency/Arrear of Cases report will be filed only between 01 - 10 of every month.
  • Monthly report of cases in Commercial Court will be filed only between 01 - 10 of every month.
  • Monthly Sexual offences (Rape and POCSO act) report will be filed only between 01 - 10 of every month.
  • Monthly Assessment Report of Children residing in CCIs will be filed only between 01 - 10 of every month.
  • Quarterly Under Trial Prisoners Format 2 Report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Information on Questionnarie on Various Topics Commercial Courts report will be filed only between 01 - 20 of the immediate next month after
  • Reports on the daily activities of children residing in CCIs shall be filed on a daily basis.
  • Quarterly Report of Nature-wise Pendency Criminal will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Application under Section 52(A) of NDPS Act, 1885 report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly report of cases in MACT will be filed only between 01 - 10 of every month.
  • Monthly Family Courts report will be filed only between 01 - 10 of every month.
  • Monthly report of cases in LARRAs will be filed only between 01 - 10 of every month.
  • Gram Nyayalaya montly reports will be filed only between 01 - 10 of every month.
  • Monthly cases pertaining MPs/MLAs/MLCs (PIL 2753/2023) will be filed only between 01 - 10 of every month.
  • Quarterly Report on UTPs Related to Heinous Crime will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly NDPS Act, 1885 report will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly cadre-wise pendency of cases report will be filed only between 01 - 10 of every month.
  • Quarterly Report of Nature-wise Pendency Civil will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Report of Cases in which HIV Infected / Protected is a Party will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly report of Provisions of 258 CrPC will be filed only between 01 - 10 of every month.
  • Monthly Sexual Harassment & Rape of Women Cases Pendency more than 25 Years report will be filed only between 01 - 10 of every month.
  • Quarterly Report on Prohibition of Sex Selection Act, 1994 will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Quarterly Report on Sexual Harassment & Rape of Women will be filed only between 01 - 20 of the immediate next month after the quarter ends.
  • Monthly SC/ST court designated report will be filed only between 01 - 10 of every month.
  • Monthly Fast Track Court ( FTC ) report will be filed only between 01 - 10 of every month.
  • Monthly Report regarding Case Numbers pertaining to FTSCs and POCSO Courts transferred out to Non-FTSCs will be filed only between 01 - 07 of every month.
  • Monthly Information regarding FTSCs and exclusive POCSO Courts will be filed only between 01 - 07 of every month.
  • Monthly Report regarding Case Numbers pertaining to FTSCs and POCSO will be filed only between 01 - 07 of every month.
  • The fortnightly report regarding mediation for the nation shall be submitted within 3 days after the end of each fortnight.