All Documents

Filter Document category wise

All Documents
Title	Date	View / Download
Subordinate Courts- The Directions of the Hon’ble Judges of Arrears Committee for endeavoring to enhance the Disposals- Regarding	28/10/2021	Accessible Version : View(146 KB)
Courts- Civil & Criminal- Docket Orders- Preparation of Docket Orders Accurately- Instructions- Issued	29/06/2021	Accessible Version : View(125 KB)
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	Accessible Version : View(866 KB)
Order dated 25.07.2023 Passed in Suo Moto Writ Petition (Criminal) No. 4 of 2021 by the Hon’ble Supreme Court of India- Observation regarding imposition of conditions for Grant of Bail- Certain Directions- Issued- Regarding	22/08/2023	Accessible Version : View(622 KB)
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	Accessible Version : View(1 MB)
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	Accessible Version : View(886 KB)
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	Accessible Version : View(2 MB)
Periodical Conference of the District Judicial Officers of the East Godavari District is proposed to be held on 15.07.2023 in the presence of Hon’ble Sri Justice CH. MANAVENDRANATH ROY, Judge High Court of Andhra Pradesh and Administrative Judge of East Godavari District- Orders- Issued	06/07/2023	Accessible Version : View(834 KB)
Summer Vacation 2023- Availment of Summer Vacation, 2023 by the Prl. and Addl Senior Civil Judges in the unit of the District Judge, East Godavari- Permission accorded- Incharge Arrangements made-Orders- Issued	08/05/2023	Accessible Version : View(779 KB)
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	Accessible Version : View(908 KB)
Judgement dated 11.07.2022 passed in M.A NO.1849 of 2021 in SLP (Crl) No.5191 of 2021 (Satender Kumar Antil vs CBI and another) by the Hon’ble Supreme Court of India – Letter dated 09.02.2023 addressed to all the Unit Heads for implementation of directions of the Hon’ble Supreme Court – Summary of guidelines for strict compliance of the directions issued by the Hon’ble Supreme Court – Regarding	13/07/2023	Accessible Version : View(2 MB)
One Weekly off to every Class IV Employee- Instructions – Issued – Regarding	10/06/2023	Accessible Version : View(308 KB)
Oath of Allegiance – New entrants to Government Service required to take oath of Allegiance- Register to be Maintained-Instructions-Issued -Regarding	08/05/2023	Accessible Version : View(439 KB)
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	Accessible Version : View(1 MB)
Constitution of Grievance Redressal Committee in East Godavari – Orders – Issued	01/06/2023	Accessible Version : View(435 KB)
Computer Hardware and Peripherals- Permission to Dispose/Auction obsolete or unserviceable Computer Hardware and Peripherals provide or purchased prior to the year 2017-Orders-Issued	23/06/2023	Accessible Version : View(1 MB)
ROC.NO.578/2022-Vigilance Cell-Passing of Minimum Sentence in 304 A Indian Penal Code Cases-Communicated	30/11/2022	Accessible Version : View(2 MB)
Punctuality in Maintaining Court Timings by Judicial Officers- Instructions- Regarding	26/02/2022	Accessible Version : View(1 MB)
High Court of Andhra Pradesh – Strict Compliance of the provisions of Flag Code of India, 2002 (as amended in 2021 & 2022) and the Prevention of Insults to National Honour Act, 1971 – Forwarding information for Strict compliance – Reg	10/08/2023	Accessible Version : View(2 MB)
Chief Judicial Magistrate Proceedings Dated 09.08.2023	09/08/2023	Accessible Version : View(536 KB)