Website Policies

Terms and Conditions

This website is designed, developed and maintained by National Informatics Centre/NICSI and content has been provided by e-Committee and respective High Courts. The documents and information displayed in this website are for reference purposes only and do not purport to a legal document.
Though all efforts have been made to ensure the accuracy and correctness of the contents on this website, the same should not be construed as a statement of law or used for any legal purposes. In case of any ambiguity or doubts, users are advised to verify / check with the authorities concerned or the relevant record.
In case of any variance between what is stated and that contained in the relevant Acts, Rules, Regulations, Policy, Statements, etc, the latter shall prevail. Under no circumstances will e-Committee be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of this website.
These terms and conditions shall be governed by and construed in accordance with the Indian Laws. Any dispute arising under these terms and conditions shall be subject to the jurisdiction of the courts of India only.
The information posted on this website could include hypertext links or pointers to information created and maintained by other departments or Courts. e-Committee is providing these links and pointers solely for your information and convenience. When you select a link to an outside website, you are leaving the e-Courts website and are subject to the privacy and security policies of the owners / sponsors of the outside website.

e-Committee does not guarantee the availability of such linked pages at all times.

e-Committee cannot authorize the use of copyrighted materials contained in linked websites. Users are advised to request such authorization from the owner of the linked website.
e-Committee does not guarantee that linked websites comply with Indian Government Web Guidelines. e-Committee neither endorses in any way nor offers any judgment or warranty and accepts no responsibility or liability for the authenticity, availability of any of the goods or services or for any damage, loss or harm, directly or consequential or any violation of international or local laws that may be incurred by visiting and transacting on these websites.

Privacy Policy

Though all efforts have been made to ensure the accuracy of the content on this website, the same should not be construed as a statement of law or used for any legal purposes. e-Committee, Supreme Court of India accepts no responsibility in relation to the accuracy, completeness, usefulness or otherwise, of the contents. Users are advised to verify/check any information, and to obtain any appropriate professional advice before acting on the information provided on this website.

e-Courts website does not automatically capture any specific personal information from any user (like name, phone no. or e-mail address) that allows e-Committee to identify any user individually when users visit the site. Users can generally visit the site without revealing Personal Information, unless users choose to provide such information.

• Site Visit data
  This website records user’s visit and logs the following information for statistical purposes -users server’s address; the name of the top-level domain from which users access the Internet (for example, .gov, .com, .in, etc.); the type of browser users used; the date and time users access the site; the pages users have accessed. We will not identify users or their browsing activities, except when a law enforcement agency may exercise a warrant to inspect the service provider’s logs.
• Cookies
  A cookie is a piece of software code that an Internet web site sends to user’s browser when users access information at that site. This website does not use cookies.
• Collection of Personal Information
  If users are asked for any other Personal Information users will be informed how it will be used if users choose to give it. If at any time users believe the principles referred to in this privacy statement have not been followed, or have any other comments on these principles, please notify the webmaster through the contact us page.

  Note: The use of the term “Personal Information” in this privacy statement refers to any information from which user’s identity is apparent or can be reasonably ascertained.

Copyright Policy

The contents on this website shall not be reproduced partially or fully, without duly & prominently acknowledging the source. The contents of this website cannot be used in any misleading or objectionable context or derogatory manner. However the permission to reproduce the material available on the e-Courts website shall not extend to any material which is identified as being copyright of a third party. Authorization to reproduce such material must be obtained from the Courts Concerned.