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District Court Jhajjar
First Court in Jhajjar was established in 1919. First Judicial Magistrate, IV-Class posted in 1936. Court of Addl. District & Sessions Judge was established on 13.08.1998 when Jhajjar was a Sub Division and part of Rohtak Sessions Division.
On 06.03.2008, Jhajjar Sessions Division came into existence and the newly built up complex was inaugurated on the same day by Hon’ble Mr. Justice Vijender Jain, Former Chief Justice of Punjab and Haryana High Court, Chandigarh. It is situated on State Highway No. SH 15A Jhajjar-Gurugram Road, Near Mini Secretariat, Jhajjar. In Judicial Complex, Jhajjar there are total 15 Court rooms and at present 12 Courts are functioning. There is one Court of District & Sessions Judge and five Courts are of Additional District & Sessions Judges, one court of Principal Judge Family Court and one Court each of Civil Judge (Senior Division), Chief Judicial Magistrate, Addl. Civil Judge (Senior Division) and two Courts of Civil Judge (Jr. Divn.)-cum-JMIC.
Bahadurgarh (Sub-Division)
A Sub Division is also located at Bahadurgarh at a distance of 30 kms away from Jhajjar adjacent to village Balour in Sector 12, Bahadurgarh. It is attached with the National Capital[...]
Read More- Notification issued by the Hon’ble Punjab and Haryana High Court regarding the closure of Courts on 29.06.2026 (Monday).
- Grant of vacation to the Judicial Officers as on dated 26.05.2026
- Office order regarding Remote Point Co-ordinator (RPCs) for recording testimony of Child victims at Sub-Division Bahadurgarh
- Video Conferencing Rules
- Matter regarding prohibition of carrying of arms, mobile phones and cameras in the Court Rooms.
- VC Request Form
- Court Wise link of Video Conferencing of Jhajjar Sessions Division as on dated 12.05.2026
- Regarding Standees for Cost Deposit through QR Code
- Notification issued by the Hon’ble Punjab and Haryana High Court regarding the closure of Courts on 29.06.2026 (Monday).
- Grant of vacation to the Judicial Officers as on dated 26.05.2026
- Office order regarding Remote Point Co-ordinator (RPCs) for recording testimony of Child victims at Sub-Division Bahadurgarh
- Video Conferencing Rules
- Matter regarding prohibition of carrying of arms, mobile phones and cameras in the Court Rooms.
- VC Request Form
- Court Wise link of Video Conferencing of Jhajjar Sessions Division as on dated 12.05.2026
- Regarding Standees for Cost Deposit through QR Code
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