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HISTORY AND INFORMATION OF COURT OF SMALL CAUSES, MUMBAI
- Court of Small Causes, Mumbai :- The Court of Small Causes, Mumbai has been established under the provisions of the Presidency Small Causes Courts Act, 1882. The procedure of this Court is governed by the provisions of the Presidency Small Causes Courts Act, 1882, Civil Manual, 1986 and the Code of Civil Procedure, 1908, as it is
applicable to this Court by the rules framed by the Hon'ble High Court under the said Act. - The sanctioned strength of the Judicial Officers of the Court of Small Causes, Mumbai is 44, which includes the Chief Judge, 10 Additional Chief Judges and 33 Judges. However, the working strength as on 01st January, 2022 is 40, which includes the Chief Judge, 8 Additional Chief Judges, 1 Ad-hoc District and Assistant Session Judge and 31 Judges.
- The “Head of the Administration” of this Court is the “Chief Judge”. As per the provisions of Section 13 of the Presidency of Small Causes Courts, Act, 1882, the “Registrar” is the “Chief Ministerial Officer” of this Court. Besides, there are 4 Additional Registrars on the establishment of this Court. The Registrar and Additional Registrars to look[...]
Chief Justice
Hon'ble Shri. Justice Devendra Kumar Upadhyaya
Administrative Judge
Hon'ble Shri. Justice M. S. Karnik
Administrative Judge
Hon'ble Shri. Justice K. R. Khata
Chief Judge
Hon'ble Shri. Shrikant L. Anekar
- Notice for Disposal of Board (Appeal) Bandra Branch matters lodged in the Month of June and July 2024
- Government Credit List for the Month of September 2024.
- List of Additional and Objections for the period of March to August 2024
- Downtime for api.ecourts.gov.in,filing.ecourts.gov.in,pay.ecourts.gov.in,vcourt.gov.in,esign.ecourts.gov.in and nstep.ecourts.gov.in portals for maintenance between 6pm 04/09/2024 to 1am 05/09/2024
- E-filing facility is not available on 7th, 8th and 9th August 2024.
- List of Additional and Objection Application of Head Office for the Period of January to June 2024
- Statement of Application of Certified Copies which are required to be filed and credited to Govt. as per Para 559 (5) of Civil Manual
- Downtime for e-filing, e-sign, e-pay and intra api portals for maintenance activity today on Dated 19-06-2024 between 5.30 pm to 6.30 pm
- List of Certified Copy Applications to be fixed and amount to be credited to the Government
- List of Additional and Objection Application of Head Office for the Period of March to October 2024
- July Notice for Disposal of Board (Suit) Month of July 2024
- June Notice for Disposal of Board (Suit) Month of June 2024
- Downtime for api.ecourts.gov.in,filing.ecourts.gov.in,pay.ecourts.gov.in,vcourt.gov.in,esign.ecourts.gov.in and nstep.ecourts.gov.in portals for maintenance between 6pm 04/09/2024 to 1am 05/09/2024
- Notice for Disposal of Board (Suit) – matters which is lodged in the Month of April – 2024
- Notice for Disposal of Board (Suit) – matters which is lodged in the Month of May – 2024
- Notice for Disposal of Board (Appeal) – matters which is lodged in the Month of May 2024
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LATEST ANNOUNCEMENTS
- List of Certified Copy Applications to be fixed and amount to be credited to the Government
- List of Additional and Objection Application of Head Office for the Period of March to October 2024
- Notice for Disposal of Board (Appeal) Bandra Branch matters lodged in the Month of June and July 2024
- July Notice for Disposal of Board (Suit) Month of July 2024
- June Notice for Disposal of Board (Suit) Month of June 2024