ABOUT DISTRICT COURT
The Sonipat area was a part of Delhi District up to 1912. It was included in Rohtak District in September, 1912. Gohana Tehsil remained a part of Rohtak District till the formation of Sonipat as separate District on 22.12.1972.
The first Judicial Court started functioning at Sonipat on 15.5.1959. Shri Surjeet Singh Raikhy was posted as first Sub. Judge First Class at Kot Mohalla, Sonipat. In the beginning, there was only one Court. Shri I.P. Vashishth was posted as first Senior Sub Judge in this District on 29.3.1973.
The Court of Chief Judicial Magistrate was separately established on 13.5.1975 with Shri R.S. Bhatia as the first Chief Judicial Magistrate, Sonipat. Shri V.K. Kaushal joined as first Additional District & Sessions Judge, Sonipat, on 18.10.1973.
Sonipat District was declared as Sessions Division by the Hon’ble High Court, vide Haryana Govt. Notification No. 3/1/78JJ(4) dated 19th May, 1983 and Shri I.M. Malik was appointed as the first District & Sessions Judge at Sonipat, who joined on 8th June, 1983.
The Judicial Courts shifted in the present new Judicial Complex-cum-Mini Secretariat, in the year 1977 and prior to that the Judicial Courts were functioning in the Old Tehsil building. From initial strength of[...]
Read MoreCircular Notice
- List of judges who are presently working in Sonipat Sessions Division as on 05.10.2026
- Order regarding Duty Roster
- Applications invited for Mediators in Mediation Centre Sonipat till 13.08.2026 till 12 PM
- In the Supreme Court of India Criminal Appellate Jurisdiction Criminal Appeal No 730 of 2020 , Rajnesh Vs Neha & Anr.
- List of judges who are presently working in Sonipat Sessions Division as on 01.06.2026
- e-Filing 3.0 Portal (Electronics filing in the Courts)
- IMPORTANT INFORMATION REGARDING— Implementation of e-filing 3.0 in District courts in the States of Punjab, Haryana and UT Chandigarh
- Implementation of e-filing in District Court.
Circular Notices
- Grant of vacation to the Judicial Officers belonging to Superior Judicial Service and PCS/HCS(JB) in the State of Punjab, Haryana and U.T Chandigarh
- Matter regarding prohibition of carrying of arms, mobile phones and cameras in the court Rooms
- Implementation of cost collection through QR Code
- Result regarding engagement of General/Child Counsellors in the State of Haryana on contractual basis.
- REGARDING SPECIAL LOK ADALAT IN HON’BLE SUPREME COURT OF INDIA, NEW DELHI
- IMPORTANT INFORMATION REGARDING— Implementation of e-filing 3.0 in District courts in the States of Punjab, Haryana and UT Chandigarh
- Implementation of e-filing in District Court.
- “Links for Video Conferencing in Courts”
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