District & Sessions Court, North Goa

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[...]