ABOUT DISTRICT COURT
The District Court, Adilabad was established in the year NINETEEN FIFTY ONE. The District had THIRTY FIVE Courts i.e. (ONE) Prl. District and Sessions Court, (ELEVEN) Additional District Courts, (FIVE) Senior Civil Judge Courts and (EIGHTEEN) Junior Civil Judge Courts. Thereafter the Hon'ble High Court for the State of Telangana has bifurcated the esrtwhile Adilabad into four Judicial districts i.e., Adilabad, Nirmal, Asifabad and Mancherial. presently Adilabad District is functioning (FIVE) District Courts, (ONE) Senior Civil Judge Court, (FOUR) Junior Civil Judges Courts from 02-06-2022.
The District Court, Adilabad having (TWO) taluqa Courts i.e. Junior Civil Judge Court Boath and Junior Civil Judge Court, Utnoor.
| Sl No. | Name | Period |
|---|---|---|
| 1 | M.R. Sunitha | 02-06-2022 to 20-04-2023 |
| 2 | Dr. Ch.V.R.R. Varaprasad | 27-04-2023 to 22-04-2024 |
| 3 | K. PRABHAKARA RAO | 30-04-2024 to till date |
- Gradation list employees of District Judiciary Adilabad as on 01-07-2024
- Appointment of Civil Vacation Judges
- SOP Formulated in Notification in ROC No. 1003/SO/2023, Dated: 22-02-2024 by the CSCDJ
- District Accessibility Committee, Adilabad
- Calender for the year 2024 to the District Judiciary, Telangana
- Declaration of Public holiday on 30-11-2023
- Mandatory Registration of Mobile Number and email address of all Advocates and Parties- in-person
- Gradation list of the employees of District Judiciary, Adilabad as on 01-07-2023
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LATEST ANNOUNCEMENTS
- Appointment of Civil Vacation Judges
- Calender for the year 2024 to the District Judiciary, Telangana
- Declaration of Public holiday on 30-11-2023
- District Accessibility Committee, Adilabad
- Duty Magistrate
- Gradation list employees of District Judiciary Adilabad as on 01-07-2024
- Gradation list of the employees of District Judiciary, Adilabad as on 01-07-2023
- Guidelines for Recording of Evidence of Vulnerable Witnesses – Notification No.1, dt.23.02.2023
- Mandatory Registration of Mobile Number and email address of all Advocates and Parties- in-person
- Performance Measurement Report as on 31-10-2023
- Pleaders and Bar Association
- Police Station wise Magistrate
- SOP Formulated in Notification in ROC No. 1003/SO/2023, Dated: 22-02-2024 by the CSCDJ
- The Phase-III of e-Courts Project has been approved by Cabinet Chaired by Hon’ble Prime Minister of India with a financial outlay of Rs. 7,210 Crores for a period of 4 Years(2023 Onwards)”
- Video Conferences Rules for the State of Telangana
