ABOUT DISTRICT COURT
The Unit of City Small Causes Court, Hyderabad was established in the year 1950 and comprises of 10 number of Courts, i.e., 2 District Courts, 1 Senior Civil Judge Court and 7 Junior Civil Judge Courts (05 in Hyderabad location and 02 in Secunderabad location). Sri Hon'ble Akthar Hussian Khan, was the first District and Sessions Judge. The following are the list of District and Sessions Judges who chaired as the Hon'ble Chief Judges in the Unit of City Small Causes Court.
HISTORY (PDF, 29kb)
JURISDICTION
The Court of the Chief Judge, City Small Causes Court, Hyderabad has got Appellate Jurisdiction Over the Courts of the Rent Controllers of Hyderabad and Secunderabad in Rent Appeals under Telangana (Lease, Rent & Eviction) Control Act,1960, Municipal Appeals against the order of the Municipal Corporation Act, and also Insolvency petition Appeals i.e., Appeal against the order of the Additional Judge, City Small Causes Court, Hyderabad under the Provincial Insolvency Act, and also deals with Transfer O.P’s.
The Court of the Additional Chief Judge, City Small Causes Court, Hyderabad has got Small Causes Jurisdiction from Rs. 4,001/- to Rs. 10,000/- and also Rent Appeals wich were made over by the Chief[...]
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- Method of Assessment of Work of the Judicial Officers – Revised Instructions dt. 26-04-2024 issued by the Hon’ble High Court
- Notification No. 87/2024-RC, Dt. 10-04-2024 for Direct Recruitment and Recruitment by Transfer to the Posts of Civil Judge (Junior Division) in the Telangana State Judicial Service
- Complaint Officer to deal with complaints relating to the violation of the provisions of the Transgender Persons (Protection of Rights) Act, 2019 – in City Small Causes Court, Hyderabad
- Instructions of the Hon’ble High Court vide Circular No. 2/SO/2024, ROC. No. 158/SO/2024, dt. 05-02-2024 – to allow applications under Section 52-A(2)(3) of NDPS Act
- e-SCR portal of Honourable Supreme Court of India
- Cisco Webex Meeting I.D’s of each Court in the Unit of City Small Causes Court, Hyderabad
- Court Wise Official Mail I.D’s
- Remittance of Court Fees through Challans – Instructions of the Hon’ble High Court
- Circular instructions to Staff Members as to not to leave their seats during Office hours – Regarding.
- Decentralization – Delegation of powers to the Judicial Officers working in the Unit of City Small Causes Court, Hyderabad – Certain instructions – Issued – Regarding
- This Office proceedings vide Orders Dis. No. 200, dt. 15-02-2024 – Identification of Staff members for providing personal class-3 Digital Signature Certificate (combo) with a validity of 03 years
- Hon’ble High Court’s ROC. No. 81/2024-CPS, dt. 15-02-2024 regarding virtual training session to the Identified Court Staff and all the Judicial Officers on how to apply for Class-3 DSC
- Hon’ble High Court’s ROC. No. 467/E1/2023, dt. 14-02-2024 – Designation of Excise Courts of SJM of FC for accepting FIRs and Remands from Narcotic Police Stations, under NDPS Act, 1985
- Procedure to pursue further Studies – Instructions issued by the Government requiring to obtain prior permission to pursue further studies by the Government Employees
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LATEST ANNOUNCEMENTS
- Method of Assessment of Work of the Judicial Officers – Revised Instructions dt. 26-04-2024 issued by the Hon’ble High Court
- Notification No. 87/2024-RC, Dt. 10-04-2024 for Direct Recruitment and Recruitment by Transfer to the Posts of Civil Judge (Junior Division) in the Telangana State Judicial Service
- Remittance of Court Fees through Challans – Instructions of the Hon’ble High Court
- Complaint Officer to deal with complaints relating to the violation of the provisions of the Transgender Persons (Protection of Rights) Act, 2019 – in City Small Causes Court, Hyderabad
- District e-Courts Project Monitoring Committee – City Small Causes Court, Hyderabad
