Allahabad High Court issued a notice on 25-03-2020, stating that Court work shall remain suspended with immediate effect until further orders. However, imminently emergent and urgent cases would be heard by designated Division Bench/Single Judge with prior approval of Chief Justice. Whereas for Lucknow Bench, necessary approval shall be taken from the Senior Judge of Lucknow Bench.

All the subordinate courts and commercial courts shall remain closed in the State of U.P.

*To read the Circular, click the link: Circular

Madhya Pradesh High Court issued a notice stating that there shall be no Court work with immediate effect for a period of three weeks till 14-04-2020. Entry to all Subordinate Courts shall remain prohibited subject to specific permissions till 14-04-2020.

*To read the Circular, please click the link: Circular

Orissa High Court: Functioning of High Courts and its offices will remain suspended till 15-04-2020 in view of complete lockdown. Same to be followed by the Subordinate Judiciary.

*To read the Circulars, please click on the links given:

Circular-1 & Circular-2

Karnataka High Court issued a notice on 25-03-2020 stating that,

“The Court sittings of High Court of Karnataka, at the Principal Bench, Bengaluru and Benches at Dharwad and Kalaburagi, and all District and Trial Courts, Family Courts, Labour Courts, Industrial Tribunals in the State already notified shall stand cancelled. The order of closure issued by the High Court of Karnataka vide Notification dated March 23 and March 24, 2020, applicable to the High Court of Karnataka, Principal Bench, Bengaluru and Benches at Dharwad and Kalaburagi, and all District and Trial Courts, Family Courts, Labour Courts, Industrial Tribunals in the State shall stand extended till April 14, 2020.

All the Judicial Officers and Court staff members shall not leave their respective Headquarters.”

Jharkhand High Court issued notice on 25-03-2020 stating that Court work shall remain suspended until further orders in the wake of Novel Corona Virus. No matters unless urgent and imminently emergent shall be entertained.

In the above case, lawyers/litigants shall be accordingly instructed of venue and mode of addressing the Court through Video Conferencing.

Entry to all the Subordinate the Courts shall remain suspended subject to permission.

*Read the Circular issued, here — CIRCULAR

Delhi High Court:

Chief Justice has been pleased to order that the functioning of the High Court of Delhi shall now remain suspended till 15.04.2020.

All the pending matters listed before this Court (including the courts of Registrars and Joint Registrars) on 13.04.2020 to 15.04.2020 would be adjourned.

*Read the detailed circular in the above regard, here: CIRCULAR

Gauhati High Court had issued a circular dated 24-03-2020 stating that the functioning of the court shall remain suspended till 04-04-2020.

*To read the detailed circular, please click here: CIRCULAR

Gujarat High Court issued a Circular on 25-03-2020 stating the suspension and closure of functioning of the High Court and Subordinate Courts till further orders.

*Please read the Circulars in above regard below:

CIRCULAR-1

CIRCULAR-2

Detailed Guidelines with regard to functioning of the Tripura High Court can be read by clicking in the link below:

CIRCULAR


[Will be updated as per the latest developments]

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