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The Judicial reform committee, appointed by the Government of West Bengal on 17th December, 1949, unianimously recommended them a City Civil Court should be established for the District of Calcutta to relive the Original Side of The High Court, Calcutta and to ensure speedy disposal of Civil Cases. The Judicial reform committee, preside over by Sri A.T. Harris, the then Chief Justice of Calcutta High Court consisted of ten Members including Chairman & Secretary. The committee began its labour on 7.1.1950 and made a report on 24.1.1951 that the City Civil Court should be created to relive the Original Side of part of Jurisdiction of Hon’ble High Court, Calcutta. The Calcutta City Civil Court was established in 23.2.1957 by City Civil Court Act, 1953. the Pecuniary to try cases of Civil nature was enhanced and there was several amendment made in the said matter in several times.
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LATEST ANNOUNCEMENTS
- Inviting application for filling up of fifteen(15) tentative vacant posts of Court Master(Shorthand) in the Supreme court of India on deputation basis.
- Vacation Bench during the ensuing puja Vaction 2026 at City Civil Court,Calcutta
- Solid Waste Management(SWM) Rules 2026.
- Seeking application of being a trained mediator at DLSA,Kolkata.
- Applications are invited from the willing Retired Government Employee for filling up the following vacancies in the Fast Track Courts under the Judgeship of Uttar Dinajpur.
