ABOUT DISTRICT COURT
AJMER JUDGESHIP
Before the merger of Ajmer judgeship into Rajasthan it was called Ajmer - Merwara emperor.
- At the time of Ajmer - Merwara State the appointment of Judicial Commissioner was done by the Governor General u/s 3 of the Ajmer Courts Regulation Act 1926.This regulation was published on 2nd Oct.1926 under the constitution of India.
- Earlier the court of Judicial Commissioner was operated from "sukh Niwas". At present the office of Director,Ayurved is running in that building.From the building of Sukh Niwas this office has been shifted to the ground floor of circuit house Ajmer.
- Under Ajmer Court Regulation 1926, Mr. W.T.W. Baker (I.C.S.) has been appointed as the first Judicial Commissioner of Ajmer in the year 1926. Last Judicial Commissioner in the series was Mr. B.N Nigam in year 1955.In the year 1950-51 Shri Atma Charan was the Judicial Commissioner of Ajmer, prior to that he was on the position of Sessions Judge and has given Life sentence to Nathu Ram Godse(the murderer of Mahatma Gandhi).
- The decision of Ajmer Judgeship was been published in Ajmer Merwara Journal and was published by District Bar Association , Ajmer.
The Structure of courts in Ajmer-Merwara state from 1877[...]
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- Notice Inviting Tender regarding the Men With Machine Employee at DLSA Ajmer
- Tender invitation notice regarding purchase of computers and printers for DLSA Ajmer
- Notice Inviting tender for the purchase of Stationary items for District and Session Court, Ajmer
- Notification Regarding of Morning Time of Courts
- Order regarding Internal Complaints Committee for The Gender Sensitization & Sexual Harassment of Women at the Subordinate Courts of Rajasthan
- Notice Inviting Tender regarding purchase of Computer and printer for DLSA Ajmer
- ACJM Court Pushkar Link Court Order
- Office Order regarding ACJM Court Pushkar Jurisdiction Charge
- Order dated, 06.01.2025 passed by Hon’ble the Supreme Court of India, New Delhi in Criminal Appeal No. 2814 – 2815 I 2024, Frank Vitus Vs. Narcotics Control Bureau & ors.
- Targetted Cases List of Third Phase (January to June 2025) – Ajmer Judgeship
- Remand Duty for the Month of March and April 2025
- Circulation of order dated 12.12.2024 passed by Hon’ble the Supreme Court of lndia, New Delhi in Writ Petition (Civil) No. 1246/2020, Ashwini Kumar Upadhyay Vs. Union of India & ors.
- Revised Office Order – Inventory
- Stenographers for District Courts and DLSAs 2025
- Office Order Regarding the Link Court of New Created Police Station of Haribhau Upadhay Nagar Ajmer
- Notice Inviting Tender regarding the Men With Machine Employee at DLSA Ajmer
- Tender invitation notice regarding purchase of computers and printers for DLSA Ajmer
- Notice Inviting tender for the purchase of Stationary items for District and Session Court, Ajmer
- Notification Regarding of Morning Time of Courts
- Order regarding Internal Complaints Committee for The Gender Sensitization & Sexual Harassment of Women at the Subordinate Courts of Rajasthan
- Notice Inviting Tender regarding purchase of Computer and printer for DLSA Ajmer
- ACJM Court Pushkar Link Court Order
- Office Order regarding ACJM Court Pushkar Jurisdiction Charge
- Notice Inviting Tender regarding the Men With Machine Employee at DLSA Ajmer
- Notice Inviting Tender regarding purchase of Computer and printer for DLSA Ajmer
- Notice Inviting Tender Regarding the Purchase the Stationary Items for District and Sessions Court Ajme
- Notice Inviting Tender regarding purchase of Computer and printer for DLSA Ajmer
- Advertisement Regarding Recruitment of 4th Class Employee in District Legal Service Authority, Ajmer
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LATEST ANNOUNCEMENTS
- Notice Inviting Tender regarding the Men With Machine Employee at DLSA Ajmer
- Tender invitation notice regarding purchase of computers and printers for DLSA Ajmer
- Notice Inviting tender for the purchase of Stationary items for District and Session Court, Ajmer
- Notification Regarding of Morning Time of Courts
- Order regarding Internal Complaints Committee for The Gender Sensitization & Sexual Harassment of Women at the Subordinate Courts of Rajasthan