ABOUT DISTRICT COURT
The Government has declared the Navsari as the District by virtue of necessary notification.Therefore by passage of time, on 21.06.2002, newly re-constituted Judicial District of Navsari came into existence and District of Dang had been kept with the Judicial District of Navsari at Navsari. Since then, the District & Sessions Court of Navsari has been functioning as such. The building in which the existing court is housed is known as Srimant Sarkar Sayajirao Gayekwad Building which was constructed in the year 1882, which building is considered to be monument of Gayekwad regime. Earlier in this building, other Government offices were functioning.
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- Newsletter of the e-Committee -March 2026 published by Hon’ble the Supreme Court of India
- Newsletter of the eCommittee -February 2026 published by Hon’ble the Supreme Court of India
- The District Courts of the Gujarat States for the Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
- District and Taluka Court Accessibility Committee
- Newsletter of the eCommittee -January 2026 published by Hon’ble the Supreme Court of India
- Internal Complaint Committee
- Live Streaming of Principal District Court – SOP
- Designation of 20 Courts as Virtual Traffic Courts
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- Govt. Resolutions /Circulars on Silicosis Affected Person
- Newsletter of the e-Committee -March 2026 published by Hon’ble the Supreme Court of India
- Newsletter of the eCommittee -February 2026 published by Hon’ble the Supreme Court of India
- The District Courts of the Gujarat States for the Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
- District and Taluka Court Accessibility Committee
