Delhi is one civil district headed by the District Judge. The majority of the civil courts are situated at District Courts Complex, Tis Hazari.  Apart from this, 23 Civil Judges are holding their Courts at Karkardooma Courts Complex.  Courts of Civil Judges deal with matters upto the valuation of Rs.3.00 Lacs. The Courts of Additional District Judges hear matters above Rs.3.00 Lacs upto Rs.20.00 Lacs. Appeals from the judgements of the Civil Judges can be filed before the District Judge. Some of the appellate powers have also been delegated to the Senior Civil Judge, like he can hear appeals:

a)        in a small cause of a value not exceeding Rs.1,000/-

b)        in a land suit of a value not exceeding Rs.250/-

c)         in an unclassed suit of a value not exceeding Rs.500/-.

 

 

The Criminal Courts are situated at Tis Hazari, Karkardooma and Patiala House Court Complexes. Delhi is divided into ten police districts. The cases of District North, Northwest, West and Central are taken up at Tis Hazari. In Karkardooma Courts, cases pertaining to East and Northeast district are heard. The Courts at Patiala House deal with cases of New Delhi, South and Southwest districts.

 

 

 

Cases under the Hindu Marriage Act relating to Divorce, Restitution of Conjugal Rights and permanent alimony etc. are tried exclusively by Matrimonial Courts. About half a dozen such Courts are functioning in Tis Hazari Complex apart from two Courts in Karkardooma Court Complex.

 

 

 

In Delhi, there are three Industrial Tribunals and 25 Labour Courts, which are situated in Karkardooma Courts Complex. These Courts are presided over by officers from Delhi Higher Judicial Service. The Labour Courts deal with all types of disputes between employers and employees under the provisions of Industrial Disputes Act and other Labour laws.

 

Majority of the disputes are referred to these Courts by the Government after receiving failure report from the Conciliation Officers but some of the disputes can be directly filed before the Courts by the aggrieved parties.

 

 

Motor Accident Claims Tribunals deal with claims relating to loss of life/property and injury cases resulting from Motor Accidents. There are 10 MACT Courts in Tis Hazari apart from two Tribunals in Karkardooma Courts Complex and three in Patiala House. The Claims are to be directly filed in the concerned Tribunal. MACT Courts are presided over by Judicial Officers from Delhi Higher Judicial Service.

 

 

 

After the enactment of The Juvenile Justice (Care and Protection of Children) Act, 2000 Juvenile Court is substituted by Juvenile Justice Board consisting of a Metropolitan Magistrate as Principal Magistrate and two social workers, out of whom one shall be a woman. In Delhi the Juvenile Justice Board is functioning since 01.06.2003.

 

 

BEGGARS COURT

 

 

 

MUNICIPAL MAGISTRATES

(Littering, Sanitation & Public Health)

 

MAHILA COURTS

 

PANCHAYATI ADALATS

 

REVENUE COURTS

 

SPECIAL EXECUTIVE MAGISTRATES

 

SUB DIVISIONAL MAGISTRATES

 

ADDITIONAL DIVISIONAL MAGISTRATES

 

COURTS UNDER SPECIAL ACTS

 

PERMANENT LOK ADALATS

 

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