ABOUT DISTRICT COURT
On 2nd November, 1866 by way of notification Judicial Officers were appointed for the first time for Bhavnagar City, Sihor and Botad Parganas and as such The Court of Sir Judge having the powers to entertain any appeals rising from the Judgment of the aforementioned Courts was established in Bhavnagar and the appeals from the said Court lay to The Darbar Hujoor Court. Hence, Bhavnagar boasts of an established Judicial System which dates back to almost 143 Years. The Judicial System so established by His Highness Maharaja Jashvantsinhji is a classical example of long sightedness of His Highness and implementation of a perfect administrative system where the executive and the judiciary were differentiated so that independence of Judiciary could be upheld and apt justice could be delivered in time.
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- Partial ModificationDistribution of Regular Business- District Court Bhavnagar 14.09.2026
- Distribution of Regular Business- District Court Bhavnagar 17.08.2026
- Office Order 318-2026 dated 02-07-2026 Notification of Internal Complaint Committees for Taluka Courts of Bhavnagar District.
- Notice regarding extension of the last date for submission of the Google Form in respect of SAMADHAN SAMAROH
- Office Order No 235 of 2026 of Accessibility Committee
- Distribution of Regular Business- District Court Bhavnagar 18.05.2026
- Notice – Extension of Timeline – Mandatory Data Backup of Saved cases in eCourts Services Mobile Application Version 4.0
- Public Notice SAMADHAN SAMAROH – Special Lok Adalat at Supreme Court of India – 21st, 22nd and 23rd Auguest, 2026
- Govt. Resolutions /Circulars on Silicosis Affected Person – DLSA Bhavnagar
- Handbook of SC on judgments and Gender
- Circular No.254/2026 Regarding to provide Electronic copy (Soft Copy) of depositions through e-mail ID.
- Notice regarding All matters adjourned to 28.05.2026 shall now be listed before the Courts of the District Judiciary at Bhavnagar on 29.05.2026.
- eCourts Services Mobile App 4.0 Manual
- Notification regarding Coordinator at Court Point as well as Remote Point.
- Circular – Gujarat High Court – EMCS Live Portfolio with eCertified Copy – 25/03/2023
- As Per the Guideline of Supreme Court (I.A. No 1332263/2020 in 534/2020 dtd.06/03/2020) list of Nodal officers of Insurance Company.
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LATEST ANNOUNCEMENTS
- Partial ModificationDistribution of Regular Business- District Court Bhavnagar 14.09.2026
- CJM OO 52-26 VC Production Charge of Sep-Oct-2026 – Bhavnagar
- Police Station Wise Magistrate for Depositions under BNSS Act-183(Office Order-49-2026)
- Duty Magistrate in Public Holidays (Sep-Oct-2026)
- Police Station Wise Magistrate Office Order-48-2026
