District Court Mysuru

ABOUT DISTRICT COURT

As per the Government Notification Dated 24.08.1873 five types of Judicial officers were appointed after 01.01.1875. Munsiffs Judicial Assistants Deputy Commissioners Commissioners Judicial Commissioners Sl.No.2 to 5 were invested with powers to decide appeals. The name of the department is not changed. The designation of Judicial Officers have been changed with effect from 15.09.1879 and the names of courts have also changed as follows The Court of the Munsiffs The Court for the Subordinate Judge The Court of the District Judge The Court of the Judicial Commissioners The District Court has been invested with the powers to decide both Civil and Criminal Cases arising within the Jurisdiction of Mysuru District. The Districts court has administrative Control over the staff of the Department, subordinate Courts working in the District, including the District. The District Court is empowered to withdrawn and transfer suits, appeals or other proceedings pending before District Court or in any other Court in the District to any subordinate court in the District Competent to try such suit or proceedings, for disposal.

District and Sessions Court., Mysuru

The State Government shall establish a court of Sessions for every Sessions Division. Every Court of Session shall be presided over by[...]