ABOUT DISTRICT COURT
Nagapattinam district was carved out by bifurcating the composite Thanjavur district on 18.10.1991. Nagappatinam is a unique District with all its historical and cultural significance. Nagappattinam is one of the constituents of chola mandalam, acclaimed as the Most prominent among the ancient Tamil Kingdoms. Its salient features more than anything else have contributed to the glory of the cholamandalam.
Costal town Nagappattinam was the Headquarters of a region during the period This region has been named after Kshathiriya sigamani. One of the titles of Raja Raja Cholan. Nagappattinam was also known as ‘Cholakula Vallippatinam’. The Heritage of the town is found in the Burmese historical text of 3rd century B.C. The same text gives evidences of a Budha Vihar built by the great Ashoka. The chineseTraveler Hiuen Tsang. Also mentioned the Budha vihar in his book. Nagappattinam is mentioned as Padarithitha in ancient Buddhist literature According to scholars avurithidal the name of the part of Nagappattinam might have been derived from the word ‘Padarithitha’ is the name of the fruit tree ‘Bhirtree’ very common in this region.Pallava King Rajasimha [690-728A D] permitted a chinese king to build Buddha vihar in Nagappattinam. Hence there existed a chinese built budha vihar in[...]
Read More- The Sessions Courts and Magistrate Courts are hereby directed to accept the old form of FIR
- THE BHARATIYA SAKSHYA ADHINIYAM, 2023
- THE BHARATIYA NYAYA SANHITA, 2023
- THE BHARATIYA NAGARIK SURAKSHA SANHITA, 2023
- Reportable Judgment of the Hon’ble Supreme Court of India dated 07.05.2024 delivered in Criminal Appeal No.2411 of 2024
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- DLSA Call Letter
- Special Lok Adalat 2024 – 29.07.2024 – 03.08.2024
- Revised Notification in respect of mandatory e-Filing of certain cases w.e.f. 03.06.2024
- DLSA Notification
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- Notification inviting application from Lawyers, retired Judicial Officers, retired and serving Assistant Public Prosecutors as well as Law Professors for preparation of Head-notes for the Judgments
- Hybrid Mode VC for Judicial Magistrate (Additional Mahila Court), Nagapattinam
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- Notification on Mandatory Hybrid Mode Video Conferencing in the Nagapattinam District
- Gender Sensitization and Internal Complaints Committee (GSICC), Nagpattinam
- Mandatory e-filing to various case types in the District Judiciary Standard Operating Procedure for Advocates
- Reportable Judgment of the Hon’ble Supreme Court of India dated 07.05.2024 delivered in Criminal Appeal No.2411 of 2024
- THE BHARATIYA NAGARIK SURAKSHA SANHITA, 2023
- THE BHARATIYA NYAYA SANHITA, 2023
- THE BHARATIYA SAKSHYA ADHINIYAM, 2023
- The Sessions Courts and Magistrate Courts are hereby directed to accept the old form of FIR
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- The Sessions Courts and Magistrate Courts are hereby directed to accept the old form of FIR
- THE BHARATIYA SAKSHYA ADHINIYAM, 2023
- THE BHARATIYA NYAYA SANHITA, 2023
- THE BHARATIYA NAGARIK SURAKSHA SANHITA, 2023
- Reportable Judgment of the Hon’ble Supreme Court of India dated 07.05.2024 delivered in Criminal Appeal No.2411 of 2024