Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

SC to HCs: Ensure Digitization of District Court Records for Smooth Functioning of Judicial Process - (26 Apr 2023)

CIVIL

Supreme Court while observing that the technology in the present time become increasingly enmeshed with systems of dispute resolution and adjudication, has issued directions to all the High Courts for ensuring digitalization of lower court records.

Tags : SUPREME COURT   DIGITIZATION   DISTRICT COURT RECORDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved