ABOUT DISTRICT COURT
Vellore had the previlege of being the seat of the Pallava, Chola, Nayak, Maratha, Arcot Nawabs and Bijapur Sultan Kingdoms. It was described as the best and strongest fortress in the Carnatic War in the 17th Century. It was witnessed the massacre of European soldier during the mutiny of 1806.
Vellore district lies between 12° 15’ to 13° 15’ North latitudes and 78° 20’ to 79° 50’ East longitudes in Tamilnadu State.
Vellore is the Head-Quarters of Vellore District which is well connected by Rail and bus routes to major towns of the neighbouring states like Andhra Pradesh, Karnataka and Kerala. The history of the District assumes a great significance and relevance, as we unfold the glorious past. The Monuments found in the district give a vivid picture of the town through the ages. In the 18th Century Vellore District was the scene of some of the decisive battles fought in Ambur 1749 A.D., Arcot 1751 A.D. and Vandavasi 1768 A.D. as a result of the long – drawn struggle between the English and the French for Supremacy.
There are totally 28 Courts in Combined Vellore District. The Head Quarters is situated in Combined Court Building , Vellore Taluk[...]
Read More- DLSA, Vellore – Notification for the Selection of Member in Permanent Lok Adalat,Vellore
- Civil Rules of practice and Circular Orders
- HYBRID VC
- Notification – eSewa Kendra
- NOTIFICATION – Postponed Mandatory eFiling Notification issued
- Requirement for the Para Legal Volunteers at the District Legal Service Authority and Taluk Legal services Committees
- Gender Sensitization and internal complaints committee(GSICC)
- eFiling – Standard Operating Procedure (SOP) for Police Officials for Filing of Charge Sheet through e-Filing mandatorily to the Police Stations
- DLSA, Vellore – Notification for the Selection of Member in Permanent Lok Adalat,Vellore
- Civil Rules of practice and Circular Orders
- HYBRID VC
- Notification – eSewa Kendra
- NOTIFICATION – Postponed Mandatory eFiling Notification issued
- GSICC (Gender Sensitization Internal Complaints Committee) Regulations
- Gender Sensitization and internal complaints committee(GSICC)
- e-Filing Notification-IP and Arbitration Matter Cases
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eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST
