ABOUT DISTRICT COURT
Location
The district of Prayagraj(Allahabad) lies between latitude 24°47 and 25°47 North and long 81° and 82°21 East. The length from East to West is 170 Km. and breadth from North to South is 101 Km. The northern boundary of Allahabad is formed with the districts Pratapgarh and Jaunpur, the former being separated from it by river Ganga, at a distance of about 35 km. On the east lies district Varanasi, on the South-East that of Mirzapur, on the South State of Madhya Pradesh, on the South-West, the district of Banda and on the West of that district of Fatehpur situates. The present Kaushambi district was carved out from Allahabad District on 04th April, 1997.
Original name of the district
Mohd. Gori subjugated the kingdom of Kannauj of which Kara was a part. He created the Subah of Kara Manikpur, in which all the territory was covered by the district seems to have been included Kara being made the capital of Subah. During the times of Khilji and Tughlaq, Manikpur was separated and Kara continued to be the capital of Subah of same name. During the time of Akbar, the greater part of present district lay in the sircar of[...]
Read More- Advertisement of vacancy for the post of Special Judicial Magistrate for the District Court, Prayagraj.
- Regarding selection of Para-Legal Volunteers at the headquarters level and tehsil level of the District Legal Services Authority, Prayagraj.
- Admin Order no.-370 dated 11.05.2026 regarding the nomination of the officer-in-charge/nodal officer/chairman members of the various committees.
- Admin Order no.-314 dated 21.04.2026 regarding the nomination of the officer-in-charge/nodal officer/chairman & members of the various committees.
- The District Courts of the State of Uttar Pradesh for the Use of Electronic Communication and Audio-Video Electronic Means Rules, 2026
- Admin order no-164 :Regarding The District Courts of the State of Uttar Pradesh for the Use of Electronic Communication and Audio-Video Electronic Means Rules, 2026
- List of Selected Arbitrators 2025 in District Legal Services Authority, Prayagraj.
- Regarding dates for the interview for new appointment of PLV, Prayagraj.
- Admin order no-681: Regarding compliance of the directions issued by the Hon’ble Committee constituted for implementation of the ‘Action Plan for Arrears Reduction in District Judiciary (APAaR-DJ)’.
- UP Government Order (28.02.2024) rules that judicial officers must receive all admissible allowances, payments, and benefits without any withholdings or deductions during any approved leave.
- Admin order no. 679: Utilization of ICJS and NSTEP Modules – Daily Consumption and Verification of FIR, Charge Sheet amd NSTEP
- Admin order no.-676: Order dated 04.08.2026 passed by the Hon’ble Supreme Court in Suo Moto Writ Petition (Criminal) No. 3/2025, In Re: Victims of Digital Arrest Related to Forged Documents
- Admin order no.-675: Regarding compliance of the judgement/order dated 19.05.2026 passed by the Hon’ble Court in Application u/s 528 BNSS No. 1531 of 2026 (at Lucknow)..
- Admin order no-671: Regarding directions issued by Hon’ble sub-committee for ‘Ensuring the Implementation of the directions of the Apex Court” vide meeting held on 28.09.2026.’
- Admin order no.-662: Regarding complaince of the order dated 30.04.2026 passed by Hon’ble Court in Writ-C No. 12174 of 2025 (at Lucknow) , Smt. Sushma Devi vs State of u.p and 2 others.
- Admin order no.-646: Regarding effective use of the Payment Setu Portal for traffic challan transactions and mandatory generation of the Fine Register through NYAS.
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IMPORTANT LINKS
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Supreme Court of India
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Tenders
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Case Management Through CIS 3.0
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NSTEP User Manual
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e-Committee Website
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RTI Proactive Disclosure
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National Mediation Campaign, 2025 till 30th September
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The District Courts of the State of Uttar Pradesh for the Use of Electronic Communication and Audio-Video Electronic Means Rules, 2026
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Accessibility Committee details
LATEST ANNOUNCEMENTS
- Admin order no-681: Regarding compliance of the directions issued by the Hon’ble Committee constituted for implementation of the ‘Action Plan for Arrears Reduction in District Judiciary (APAaR-DJ)’.
- UP Government Order (28.02.2024) rules that judicial officers must receive all admissible allowances, payments, and benefits without any withholdings or deductions during any approved leave.
- Admin order no. 679: Utilization of ICJS and NSTEP Modules – Daily Consumption and Verification of FIR, Charge Sheet amd NSTEP
- Admin order no.-676: Order dated 04.08.2026 passed by the Hon’ble Supreme Court in Suo Moto Writ Petition (Criminal) No. 3/2025, In Re: Victims of Digital Arrest Related to Forged Documents
- Admin order no.-675: Regarding compliance of the judgement/order dated 19.05.2026 passed by the Hon’ble Court in Application u/s 528 BNSS No. 1531 of 2026 (at Lucknow)..