History

History of District Court Amravati

Emergence of court and legal profession Started in 1853 in Warhad province and the practice of lawyers started with British court system. Although the court buildings were constructed between the years 1860 and 1900, the functioning of the court started only in 1853-54. These courts were initially held in a public school building or other private building. In the year 1886, the Small Cause Court was located in the building of S.D.O.There was a Judicial Commissioner’s Court at Amravati
and the final appellate court was that of the Recipient at Hyderabad. Since Amaravati was the superior court, most of the works in the Warhad used to come to Amaravati. A.D. In 1906, the province of Wahad was added to Madhya Pradesh for state administration.The judicial commissioner’s court of Amravati was closed and the judicial commissioner’s court of Nagpur started functioning. Civil cases dating back to 1854 can still be seen in the record room of the Amravati Civil Court. The work of the court was mainly carried out in a regular manner. The appointment of Public Prosecutor appears to have been made for the first time since 1893. District Judges were appointed after the annexation of Varhad Province to Madhya Pradesh in 1905. In Amravati AD Between 1870 and 1884, about 40 lawyers were working in the court. A.D. In 1878 the number of lawyers in Amravati was 92. S.N. Before 1882 there was a special bench magistrate court in Jajibazar. The construction of the session court building started from 1889 and in 1894 it was completed and started to function.

Shri Mudholkar, Shri Pralhadpant Jo, Shri Alshi, Shri Dadasaheb Khaparde were Municipal and Assistant Commissioner from 1885 to 1890. Mr. Bhausaheb Asanare is a famous lawyer of earlier times and Mr. Paganarkar, Mr. Rajabhau Gokhale and Mr. Akarte are famous lawyers in recent times.