ABOUT DISTRICT COURT
The Code of Criminal Procedure was extended to the Union Territory of Goa, Daman & Diu, w.e.f. 01.11.1963, from which date, one Sessions Court for this whole Territory was created with its Headquarters at Panaji in North Goa. Subsequently, the Code of Civil Procedure and allied Civil Laws were extended to this territory w.e.f. 15.06.1966 and consequently this Court came to be designated as the District & Sessions Court at Panaji. However, thereafter on 04.02.1981, the second District & Sessions Court was created with the Headquarters at Margao in South Goa, and as a consequence of which, the territorial jurisdiction of the District and Sessions Court at Panaji was altered by excluding the local areas comprising of the Talukas of Ponda, Salcete, Quepem and Mormugao, which were included in the newly created District & Sessions Court, South Goa, Margao, vide the Government Notification Nos.6-1-80/LD/Est. dated 4.02.81 and 12.03.81.
After the creation of the two District & Sessions Courts, the subordinate Civil and Criminal Courts at Panaji, Mapusa, Bicholim, Daman & Diu came within the jurisdiction of the District & Sessions Court, North Goa, Panaji; while the Subordinate Civil & Criminal Courts at Margao(Salcete), Ponda, Quepem and Mormugao (Vasco) came under[...]
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LATEST ANNOUNCEMENTS
- Notice alongwith the list of disposed Regular Civil Suits for the year, 1991 to 1995.
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- Notice regarding declaration of public holiday on 7th May, 2024 on account of “Polling Day” for General Elections of the Lok Sabha
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- Pendency of cases in the Courts of the North Goa District as on 28.02.2023