Close
    • District And Sessions Court,Kanker

      District And Sessions Court,Kanker

    ABOUT DISTRICT COURT

    The State Of Kanker Was held From Marathas on Furnishing 500 men to the service of government, free of expense whenever required to do so. In 1809 the chief of Kanker deprived of his estate. In 1818 Under Authority of British resident at Nagpur on annual payment of Rs 500 the kanker state was restored. This was remitted in 1823.

    Maharajadhiraj Narhardeo was born in 1850 and Succeeded to the “Guddi” In 1853. In 1889 A Diwan was Appointed to administer the State. The budget should be consulted with the political agent year wise, this was the condition. on may 9th 1903, thief died leaving no issue, and was succeed by his nephew, Lal Komal Deo, With the hereditary title of Maharajadhiraj, he was granted a personal salute of 9 guns on 12th of December 1911 and died on 8th January 1925. Since 1892 the Dewan use to make budget of the State which use to be approved by the then British Government.In 1903 a Written ‘Kanoon-Mal’ Was Written by the then Diwan shri Durga Prashad Tiwari for Civil laws regarding land and land revenue of State and so far as the crime were concerned ,were governed by[...]

    Read More
    Hon'Ble Shri Ramesh SInha
    Chief Justice Hon'ble Mr. Justice Ramesh Sinha
    sanjay agrawal
    Portfolio Judge Hon'ble Mr. Justice Sanjay Agrawal
    dj_anand
    Principal District and Sessions Judge Shree Anand Kumar Dhruw

    No post to display

    eCOURT SERVICES

    COURT ORDER

    COURT ORDER

    CAUSE LIST

    CAUSE LIST

    CAUSE LIST

    CAVEAT SEARCH

    CAVEAT SEARCH

    CAVEAT SEARCH

    ECOURTS SERVICES APP

    Provides Case information from Subordinate and most of the High Courts in India and facilities like calendar, caveat search, and court complex location on Map…

    Know current status of your case by Return SMS
    SMS ECOURTS<space><your CNR Number> To 9766899899