ABOUT DISTRICT COURT
Chirang is one of the newly created Judicial District in the State of Assam. The Hon'ble Gauhati High Court has approved the proposal for temporarily accommodating the Judicial Courts in the Agriculture Guest House at Chirang. Chirang District Judiciary is established in the year 2015. The court starts functioning from February 2015 along with its sub-division at Bijni.
Chirang district is one of the four districts of Bodoland Territorial Area District (BTAD) under the Govt. of Assam, created vide notification No. GAG (B). 137/ 2002/ Pt/ 117 dtd. 30/10/2003 within Assam under Clause 6 of Article 332 by the 90th Amendment Act, 2003 of the Constitution of India under the provision of the Sixth Schedule. The district has been functioning with effect from 04th June, 2004. It was carved out of the districts of Kokrajhar, Bongaigaon and Barpeta. Kajalgaon is the district Headquarter.
Read More
- Notification regarding selection of Candidate for the post of Peon in the establishment of District and Sessions Judge, Chirang
- Notification regarding appointment to the post of Peon in the establishment of District and Sessions Judge, Chirang
- Notification regarding interview of Para Legal Volunteer (PLV)
- How to Participate in Lok Adalat
- Notification regarding Interview of Candidates for the post of Peon.
- Assam District Court Employees Service Rules, 2026
- Guidelines on Sensitivity and Compassion into Judges and Judicial Process in the context of Sexual Offences and other Vulnerable Groups.
- Corrigendum
No post to display
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Notification regarding selection of Candidate for the post of Peon in the establishment of District and Sessions Judge, Chirang
- Notification regarding appointment to the post of Peon in the establishment of District and Sessions Judge, Chirang
- Notification regarding interview of Para Legal Volunteer (PLV)
- Compliance of direction passed by the Hon’ble S.C. of India for the month of February, 2026
- List of UTPs who are unable to comply with bail conditions for the month of February, 2026
