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[...]
Read More- Regarding misc application no 2034/2022 in MA no 1849 in SLP no 5191 /2021 Satendar Kumar Antil vs Central Bureau of Investigation & anr
- Regarding Judgment dt 09.09.2024 passed by Hon’ble Supreme Courr in Criminal Appeal No.250l of 2024
- Tender regarding the Photo copier Work at DJ Court Ajmer for Centralized Copying
- Tender regarding the Photo copier Work at ADJ Court Kishangarh for Centralized Copying
- Joining Order Stenographer Grade-III
- Amended Office Order regarding the Evidence under section 183 BNSS 2023 Act 164 for Outline courts
- Office Order Regarding the Evidence under section 183 BNSS 2023/164 at District Head Quarter
- Office Order regarding the Evidence under section 183 BNSS 2023 Act 164 for Outline courts
- Committee Regarding the Sexual Harassment of Women at Workplace (Prevention and Redressal) Act 2013
- Accounts Committee for District Court Ajmer
- Regarding misc application no 2034/2022 in MA no 1849 in SLP no 5191 /2021 Satendar Kumar Antil vs Central Bureau of Investigation & anr
- Regarding Judgment dt 09.09.2024 passed by Hon’ble Supreme Courr in Criminal Appeal No.250l of 2024
- Tender regarding the Photo copier Work at DJ Court Ajmer for Centralized Copying
- Tender regarding the Photo copier Work at ADJ Court Kishangarh for Centralized Copying
- Joining Order Stenographer Grade-III
- Amended Office Order regarding the Evidence under section 183 BNSS 2023 Act 164 for Outline courts
- Office Order Regarding the Evidence under section 183 BNSS 2023/164 at District Head Quarter
- Office Order regarding the Evidence under section 183 BNSS 2023 Act 164 for Outline courts
- Tender regarding the Photo copier Work at DJ Court Ajmer for Centralized Copying
- Tender regarding the Photo copier Work at ADJ Court Kishangarh for Centralized Copying
- Tender Regading Legal Aid Defence Counsel at DLSA Ajmer
- Advertisement regarding the Appointment of the Retired Employee for DLSA Ajmer
- Notice inviting applications for appointment as full time Legal Aid Counsel as Legal Aid Defense Counsel Officer in Ajmer District, Rajasthan under RSLA
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Regarding misc application no 2034/2022 in MA no 1849 in SLP no 5191 /2021 Satendar Kumar Antil vs Central Bureau of Investigation & anr
- Regarding Judgment dt 09.09.2024 passed by Hon’ble Supreme Courr in Criminal Appeal No.250l of 2024
- Tender regarding the Photo copier Work at DJ Court Ajmer for Centralized Copying
- Tender regarding the Photo copier Work at ADJ Court Kishangarh for Centralized Copying
- Joining Order Stenographer Grade-III