ABOUT DISTRICT COURT
According to Punjab Administration Report (1911-12), District Ambala was formed out of the lapsed and confiscated territories of ‘North-West Frontier’ in 1846 by the British representatives at Delhi. The District was placed in charge of Deputy Commissioner. He was given subordinate civil, criminal and fiscal powers. The Commissioner was superintendent of revenue & police and exercised the Civil appellate and the criminal original powers of a Sessions Judge. In 1853 first Chief Commissioner was appointed as the head of the local executive administration. A Judicial and a Financial Commissioner, who were the chief authorities in the judicial and revenue departments respectively, were appointed subordinate to him. The Judicial Commissioner was also head of the Police. He supervised educational operations and superintended the control of local and municipal funds. In 1866 a Chief Court consisting of two Judges, a Civilian and a Barrister, was substituted for the Judicial Commissioner and was constituted the final appellate authority in civil and criminal cases , with powers also of original criminal jurisdiction in cases where European British subjects were charged with serious offences and of original civil jurisdiction in special cases. In the year 1869, a third Judge, a Civilian, was added to[...]
Read More- Office order regarding withdrawal of court of Ms. Sampreet Kaur, Additional District and Sessions Judge, Ambala(Accident Information Reports (A.I.R.) in Motor Vehicle Accident Claim Petitions )
- Office order regarding withdrawal of court of Ms. Sampreet Kaur, Additional District and Sessions Judge, Ambala
- Applications for one post of Child Counsellor and two posts of General Counsellor at District Legal Service Authority Ambala on contract basis
- Public Notice Regarding Ad-hoc Clerk Recruitment kept in Abeyance
- Written examination for the posts of Clerk (adhoc) will be held on 16. 08. 2026 (Sunday) from 11:00 A.M to 01: 00 P.M. for the 49 posts of Clerk (adhoc) in Ambala Sessions Division
- Public Notice for the post of Clerk(Adhoc)
- Office Order during the period from 01.06.2026 to 30.06.2026
- Public Notice for the post of Clerk(Adhoc)
- Office order regarding withdrawal of court of Ms. Sampreet Kaur, Additional District and Sessions Judge, Ambala(Accident Information Reports (A.I.R.) in Motor Vehicle Accident Claim Petitions )
- Office order regarding withdrawal of court of Ms. Sampreet Kaur, Additional District and Sessions Judge, Ambala
- Public Notice Regarding Ad-hoc Clerk Recruitment kept in Abeyance
- Written examination for the posts of Clerk (adhoc) will be held on 16. 08. 2026 (Sunday) from 11:00 A.M to 01: 00 P.M. for the 49 posts of Clerk (adhoc) in Ambala Sessions Division
- Public Notice for the post of Clerk(Adhoc)
- Office Order during the period from 01.06.2026 to 30.06.2026
- Public Notice for the post of Clerk(Adhoc)
- Circulation- a copy of order dated 04.11.2020 passed by Hon’ble Supreme Court of India in Criminal Appeal No. 730 of 2020 (Arising out of SLP (Crl.) No. 9503 of 2018
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LATEST ANNOUNCEMENTS
- Duty Roster for the month of October 2026
- Duty Roster for the month of September 2026
- Office order regarding withdrawal of court of Ms. Sampreet Kaur, Additional District and Sessions Judge, Ambala(Accident Information Reports (A.I.R.) in Motor Vehicle Accident Claim Petitions )
- Office order regarding withdrawal of court of Ms. Sampreet Kaur, Additional District and Sessions Judge, Ambala
- Applications for one post of Child Counsellor and two posts of General Counsellor at District Legal Service Authority Ambala on contract basis