ABOUT DISTRICT COURT
Gujarat State was carved out of erstwhile Bombay State on 14th May, 1960. Originally, there were 15 Districts with 15 District and Sessions Judges and Judicial District, Mahesana was one of the original Districts. The foundation stone of Mahesana town was laid by Mesaji Chavada by laying the idol of Goddess “Toranvali Mataji” in the year 1358 / Samvat 1414, Bhadarva Sud Dasham and this is narrated by the Poet Jaysinh Brahmbhatt in his Poem in the Year 1932. According to historians the Gaekwads’ had formed their State at Vadodara and for the administration of North Gujarat they selected Patan as the capital but as the town was situated at a far distance,they selected Kadi as the capital town of the North Region. In the year 1902the capital town of Gayakwad Prant was shifted to Mahesana and at that time the North Region comprised of eight divisions viz. (1) Dahegam, (2) Aantarsuba, (3)Kadi, (4) Patan, (5) Vadnagar, (6) Visnagar, (7) Kheralu and (8) Vijapur.
Read More
- Govt. Resolution/Circulate for Silicosis Patient
- Internal Complaint Committee, District Court, Mahesana
- Launch of upgraded eCourts Services Mobile Application Version 4.0 by the Hon’ble e-committee, Supreme Court of India and mandatory data backup
- Public Notice for SAMADHAN SAMAROH 2026 -Special Lok Adalat at Supreme Court of India
- 17. Such other information as may be prescribed
- 16. The names, designations and other particulars of the Public Information Officers
- 15. The particulars of facilities available to citizens for obtaining information including the working hours of a library or reading room, of maintained for public use
- 14. Details in respect of the information available to or held by it reduced in an electronic form
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eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
IMPORTANT LINKS
LATEST ANNOUNCEMENTS
- Govt. Resolution/Circulate for Silicosis Patient
- Internal Complaint Committee, District Court, Mahesana
- Launch of upgraded eCourts Services Mobile Application Version 4.0 by the Hon’ble e-committee, Supreme Court of India and mandatory data backup
- Public Notice for SAMADHAN SAMAROH 2026 -Special Lok Adalat at Supreme Court of India
- 17. Such other information as may be prescribed
