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.
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 which were made over by the Chief Judge, City[...]
Read MoreHonourable Administrative Judges
- Interim Orders in W.P Civil No. 751 of 2026 by the Supreme Court of India – Judicial Proceedings on social media platforms
- Notification No. 1/2026, dt. 19.01.2026 – List of absentee applicants to verification of original certificates
- Notification No. 1/2026, dt. 19.01.2026 – List of in-eligible applicants to the post of Stenographer Grade – III after verification of original certificates
- Notification issued by the Honourable High Court for recruitment to the post of Editor in the Indian Law Reports and Translation Wing of the High Court
- Nomenclature of Chief Judge and Additional Chief Judge, CSCC, Hyderabad changed as Motor Accidents Claims Tribunal and conferred with the powers for trial and disposal of MVOP cases
- Recruitment to the posts of District Judge (Entry Level) in the State Judicial Service – Notification issued by the Hon’ble High Court for the year 2024
- 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
- Annual Maintenance Contract of House Keeping of City Small Causes Court Building for the year 01.04.2025 to 31.03.2026
- Circular Instructions on CIS 4.0 & e-filing 3.0
- Inspection Arrangements
- List of MVOP cases transferred from XXV & XXVI Additional Chief Judge Courts, City Civil Court, Hyderabad
- 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
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eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Interim Orders in W.P Civil No. 751 of 2026 by the Supreme Court of India – Judicial Proceedings on social media platforms
- Notification No. 1/2026, dt. 19.01.2026 – List of absentee applicants to verification of original certificates
- Notification No. 1/2026, dt. 19.01.2026 – List of in-eligible applicants to the post of Stenographer Grade – III after verification of original certificates
- e-Filing Rules of the High Court for the State of Telangana and all the Courts in the District Judiciary
- The Telangana State Court Manager Service Rules, 2022 – G.O.Ms. No. 116, Law (La, La&J-Home-Courts.B) Department, dt.13.12.2022