- Skip to main content
- Skip to navigation
- Screen Reader Access
- Text Size
- Select Theme Default Theme Yellow Theme Pink Theme Blue Theme
- हिंदी में
Mediation
- Concept of Mediation
- Establishment & Functioning
- Training of Mediators
- Impediments In Establishing the Mediation Centres
- Future Outlook & Proportionate Resolutions
- District wise trained Advocate mediators
- Trained mediator of Hon’ble High Court of Uttarakhand
- Mediation Training Programme details
- Contact Mediation
Hit Counter0018531088Since: 16-03-2011
- List Of Applicants ln Whose Application Form Deficiencies/ Shortcomings Have Been Identified Identified for Uttarakhand Higher Judicial Service Examination - 2023
- Home
- RTI Manual
RTI
RIGHT TO INFORMATION ACT, 2005 as on 10/05/2012
Publish Date: 10-05-2012
Case Status / Orders/ Judgments (Beta)
Cause List (Daily/Weekly) and Defect List
Important Downloads
- Vernacular Judgements
- Virtual Justice Clock
- New Android Application for Online Display Board (Beta Version)
- Statistical data of Commercial Courts & Commercial Appellate Division
- Notifications
- Office Memorandum/ Orders
- COVID-19 Notifications (High Court)
- COVID-19 orders (Hon'ble Supreme Court of India)
- SOP For Hearing through Video Conferencing
- SOP For Online Court Fee Payment
- Circular Letters
- Case Categorisation
- Full Bench Judgments
- Jurisdiction of Judicial Courts in Uttarakhand
- Uttarakhand Court News
- E-books (C.I.S.)
- CRECHE (Guidelines & Registration Form)
- Guidelines, Do's and Don'ts for eGate Pass
- Newsletters of the Hon'ble eCommittee, Supreme Court of India
- Digital Courts Vision & Roadmap Phase III of the eCourts Project (DRAFT)
- How to use Google Meet for online Court Hearing
- Decisions of Hon'ble High Powered Committee
- Frequently Asked Questions (FAQ)
- Matters Related to Designation of Senior Advocates
- Circular Letters - Nomination of Administrative Judge(s).
- Committees of Hon'ble Court
