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ABOUT DISTRICT COURT
Originally the erstwhile Judgeship of Barpeta District was under the District of Kamrup with Head-Quarter at Guwahati which was under the than District and Sessions Judge of Lower Assam District (L-A-D) with Head quarter at Guwahati. The District & Session Judge Court of Barpeta was Established in the year 1985 June after separtion from the district of Kamrup.
District & Sessions Judge court, Barpeta was established in the year 1985 in a rented house. Sri I.P.Brahma was the First Dist & Sessions judge Of Barpeta. Before that the Kamrup District Judge took the Cases of Barpeta district by Camp in each and every month.
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- SOP for NCRP-CFCFRMS, Custody, Restoration of money and Grievance Redressal and order dated 4-8-2026 passed by the Hon’ble Supreme Court of India related to Forged Documents)
- Circulation of the judgment of the Hon’ble Supreme Court of India in Reliance Eminent Trading and Commercial Pvt. Ltd. vs. Delhi Development Authority (2026 INSC 436)
- Process for service of the Summon/notices/warrant etc. abroad
- JUDGMENTS AND GENDER (Sensitivity and Compassion in writing Judgments) in view of judgment dated 14.07.2026 passed by Hon’ble Supreme Court of India in Miscellaneous Application No. 1998 of 2026
- Lok Adalat
- Public Notice (Hindi) Special Lok Adalat at Supreme Court of India
- Public Notice (English) Special Lok Adalat at Supreme Court of India
- Draft gradation list of employees of the Chief Judicial Magistrate, Barpeta as on 31.01.2026.
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LATEST ANNOUNCEMENTS
- SOP for NCRP-CFCFRMS, Custody, Restoration of money and Grievance Redressal and order dated 4-8-2026 passed by the Hon’ble Supreme Court of India related to Forged Documents)
- Circulation of the judgment of the Hon’ble Supreme Court of India in Reliance Eminent Trading and Commercial Pvt. Ltd. vs. Delhi Development Authority (2026 INSC 436)
- Process for service of the Summon/notices/warrant etc. abroad
- JUDGMENTS AND GENDER (Sensitivity and Compassion in writing Judgments) in view of judgment dated 14.07.2026 passed by Hon’ble Supreme Court of India in Miscellaneous Application No. 1998 of 2026
- Lok Adalat
