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ई-कमिटी, उच्चतम न्यायालय, भारत
E-COMMITTEE, SUPREME COURT OF INDIA
जिला अदालत, प्रयागराज
District Court, Prayagraj
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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)’.
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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.
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Admin order no. 679: Utilization of ICJS and NSTEP Modules – Daily Consumption and Verification of FIR, Charge Sheet amd NSTEP
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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
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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)..
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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.’
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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.
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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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Admin order no-624: Regarding compliance of the judgment/order dated 20.08.2026 passed by Hon’ble Supreme Court in Misc. Application Nos. 2689-2690 of 2025 in Criminal Appeal Nos. 132-133 of 2017.
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Admin order no-623 : Compliance of the order/ judgment dated 11.08.2026 of the Hon’ble Court passed in Crl Appl No. 10745 of 2024 with Crl. Appl No. 10484 of 2024.
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Admin order no-622 : Regarding compliance of the Judgement dt. 17.08.2026 passed by Hon’ble Supreme Court in Special leave Petition (Crl) No. 14185 of 2025.
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Regarding the advertisement for the appointment of a counsellor at the Family Court in Prayagraj- 16.09.2026.
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Admin order no-603 : Regarding circulation of publication/ handbook titled “Judgments and Gender (Sensitivity and compassion in writing judgments)”
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Admin order no.-596: Letter dated 02.09.2026 in the matter of compliance of order dated 26.02.2026 passed by the Hon’ble Supreme Court of India Writ Petition (Civil) No. 1082 of 2020 .
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Admin order no.-594 : Regarding compliance of Order dated 24.03.2026 passed by Hon’ble Court in Habeas Corpus Writ Petition No. 204 of 2026, Mohd. Harun And Another V/s. State of U.P. And 5 Others.
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Admin no.-593: Regarding compliance of the judgment/order dated 03.04.2026 passed by this Hon’ble Court in Criminal Misc. Bail Application No. 296 of 2026, Nafees Alias Mohammad Nafees Vs. State of UP
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Admin order no.-592: Regarding compliance of order dt. 20.04.2026 passed by this Hon’ble Court in First Appeal From Order No. 1692 of 2021, Magma Hdi General Insurance Co Ltd. Vs Manju and 6 Others
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Admin order no.-591: Regarding compliance of the order/judgement dated 13.03.2026 passed by this Hon’ble Court in Application u/s 482 No. 44084 of 2024, Sahadur Maurya And 9 Ors Vs State of UP and Anr
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Regarding implementation of calendar issued by the High Court in MACTs.
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Regarding close monitoring and expeditious disposal of pending Execution Cases.
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