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    Circular Notices

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    Circular Notices
    Title Date View / Download
    Using of Aadhaar Enabled Biometric Attendance System (AE-BAS) in this Unit-Issued-Reg 28/04/2023
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    Tenure of Certain Special Judicial First Class Magistrates in the unit of District Judge, East Godavari will be completed in the month of May, 2023-Incharge Arrangements made – Regarding 28/04/2023
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    Certain Instructions to the Staff Members working in this Unit-Reg 24/04/2023
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    ROC No. 25/JUDL/2023 Dated 21.03.2023 Siddharth vs State of UP in CRL.Appeal No. 838 of 2021 and MA No.1849 of 2021(Satender Kumar Antil vs CBI & Another) 11/04/2023
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    Special Magistrate Courts – 13th Finance Commission Scheme- Further Continuance of 27 Special Judicial Second Class Magistrate Courts for a Further period of one year 01.04.2023 to 31.03.2024- Orders- Issued 03/04/2023
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    Order dated 24.01.2023 Passed in Miscellaneous Application No.1699 of 2019 in Writ Petition (Civil) No.215 of 2005 in (Common Cause vs Union Of India)-Forwarded-Reg 16/03/2023
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    Orders of the Hon’ble Supreme Court of India in Suo Moto Writ Petition (C) No.4 of 2021 (In RE: Policy Strategy for Grant of Bail) Dtaed 31.01.2023 – Certain Directions issued with regard to undertrail prisoners who continued to be in custody despite having been granted the bail- Forwarded for complaince of the directions issued therein- Regarding 02/03/2023
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    Certain directions issued with regard to Under Trail Prisoners who continue to be in custody despite having been granted bail Order 31-Jan-2023 01/03/2023
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    In Corporation of new Rule 30-A under the heading “E-authenticated copies of orders through FASTER System” after Rule 30 in Criminal Rules of Practice and Circular Orders 1990-Amendment Notification-Orders-Issued 23/02/2023
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    ROC.NO.578/2022-Vigilance Cell-Passing of Minimum Sentence in 304 A Indian Penal Code Cases-Communicated 30/11/2022
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    Subordinate Courts – Clearance of Old Cases- Certain Instructions – Regarding 24/11/2022
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    High Court of Andhra Pradesh- Amendment to Rules 199 & 200 and Form No.33 of the Criminal Rules of Practice and Circular Orders, 1990- Orders- Issued 29/10/2022
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    Andhra Pradesh Judicial Ministerial and Subordinate Service Rules, 2019- Certain Proposed Amendments to the said Rules which were approved by the Hon’ble Full court sent to the Government for approval and Gazette publication- Government of Andhra Pradesh Issued G.O.Ms.No 151,Law (LA&J Home Courts.A) Department Dt. 17.10.2022 vide Gazette Notification No.970 Dated 18.10.2022- Communicated – Regarding 29/10/2022
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    ROC No.114-A/JUDL/2021 Dated 27.10.2021 (Satender Kumar Antil vs CBI & Another) in SLP(CRL) 5191 of 2021 30/08/2022
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    ROC No. 246/JUDL/2022 Dated 01.08.2022(Satender Kumar Antil vs CBI & Another) in MA 1849 of 2021 in SLP (CRL) 5191 of 2021 02/08/2022
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    Punctuality in Maintaining Court Timings by Judicial Officers- Instructions- Regarding 26/02/2022
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    Nomination of Judicial Officers for Periodical inspection of prison in the Unit of East Godavari 09/11/2021
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    Subordinate Courts- The Directions of the Hon’ble Judges of Arrears Committee for endeavoring to enhance the Disposals- Regarding 28/10/2021
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    Courts- Civil & Criminal- Docket Orders- Preparation of Docket Orders Accurately- Instructions- Issued 29/06/2021
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    Judgement of the Hon’ble Supreme Court of India in Civil Appeal No.970/2014- Framing of one set of service rules for all the posts from Chief Administrative Officer to Office Subordinate(Attender) i.e, Andhra Pradesh Judicial Ministerial and Subordinate Service Rules, 2017 which were approved by the High Court and sent to the Government for approval for Gazette publication in the official Gazette of State of Andhra Pradesh- Government of Andhra Pradesh issued Notification vide G.O.Ms.No. 76 Dated 15.05.2019- Communicated- Regarding 03/09/2019
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