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Pilibhit is North Eastern District of Uttar Pradesh. Formerly it was part of Rohilkhand. In 1879 the new District of Pilibhit was created by the Britishers. It has five Tehsils Pilibhit, Puranpur, Bisalpur, Amaria & Kalinagar. The District is covered with dense forest and is the natural inhabitant of the wild animals such as Deer, Barashingha, Bear and the most extinguishing Tigers. Till 1971, the Pilibhit District was not a Session Division. It was part of Bareilly District. In the 1971 the State Government vide G.O. No. 5366/VII-ka-I-510/70T dated 18.01.1971 created the Session Division of Pilibhit. Sri Rikheshwari Prasad was appointed as the Ist District & Sessions Judge of Pilibhit. He assumed charge on 01.02.1971. This Judgeship has a privilege of having eminent District Judges, who have been elevated to the Hon’ble High Court as Sri Naseemuddin, Sri Kamal Kishore, Sri R.A. Singh, Sri Surendra Kumar, Sri Anil Kumar Agarwal, Sri Anil Kumar Sharma & Sri Vinod Kumar Mishra. In Bisalpur Tehsil the new Outlying Court was created in the month of March 2012 and in the same month the Civil Judge (Junior Division) assumed the charge of Outlying Court.
Read More- Advocate appointed as Amicus_Curiae for the session 2025-26 in Pilibhit
- Contact details of District Level Accessibility Committee of Pilibhit Judgeship.
- Regarding Training Programme on “Creation/Conversion of existing Court Room into VWDC” for all the Judicial Officers of State of Uttar Pradesh on March 02, 2025, 11.00 am onwards at JTRI, UP, Lucknow.
- Regarding Online Training Programme on “Procedure and implementation of NSTEP in criminal courts and ICJS with special focus on uploading the court’s order to Jail Portal on 28.02.2025
- Regarding declaration of holiday on January 14, 2025 (Tuesday) on account of Makar Sankranti in the District Pilibhit.
- Order Dated 09.01.2025 regarding e- Law Report Committee for High Court.
- Declaration of Local Holiday for the Year 2025
- One Day Conference on the topic ‘Issues and Challenges before District Judiciary’ at JTRI on 24th November, 2024.
- Directions passed by SCI in RE POLICY STRATEGY FOR GRANT OF BAIL and SLP (Crl) No.-529/2021 Sonadhar Vs State of Chhattisgarh for mentioning PTN /CNR number in cases of under trial prisoners.
- Judicial Officer summer Vacation Program 2024
- MATTERS UNDER ARTICLE 227 No. – 8162 of 2023 Smt. Parul Tyagi Vs Gaurav Tyagi
- Circular for dealing with the complaints against the officers of subordinate judiciary.
- RTI
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