LATEST NEWS
ABOUT DISTRICT COURT
The newly opened court building in Kamrup district is situated at Amingaon. The historic place of Amingaon is situated near the bank of river Brahmaputra, where the famous battle of Saraighat took place between the ‘Ahom and the Moghals’, in the year 1671.
The tiny industrial town i.e. Amingaon is separated from the city of Guwahati by river Brahmaputra. Amingaon is the Head quarter of the Kamrup district and was separated in the year 2009. The Kamrup (Metro) district is having its Head quarter at Guwahati.
On 19th February, 2014, Hon’ble Chief Justice of Gauhati High Court Mr. Abhay Manohar Sapre opened the newly established Judicial court at Amingaon.
Read More
Chief Justice
Hon'ble Mr. Justice Vijay Bishnoi
Administrative Judge
Hon'ble Mr. Justice Suman Shyam
District and Sessions Judge
Hon'ble Judge Gautam Baruah
- Supreme Court Judgement of yerikala-sunkalamma-vs-state-of-andhra-pradesh
- Bank details for payment through NEFT/RTGS
- Standing order dated 17.02.2025 issued by the Home & Political Department, Govt. of Assam regarding Satender Kumar Antil -Vs- CBI & Anr.
- Circulation of judgments dated 06.01.2025 and 08.07.2024, passed by the Hon’ble Supreme Court of India in Criminal Appeal No. 2814-2815/2024
- Implementation of section 21 and 22 of the Rights of Persons with Disabilities Act’ 2016
- Circulation of copies of judgment dated 17.12.2024 and 13.11.2024, passed by the Hon’ble Supreme Court of India in Civil Appeal No. 14604/2024 and Civil Appeal No. 14605/2024
- Results of the Art Competition on the occasion of Republic Day”2025 held on 18.01.2025
- Circulation of judgment dated 09.12.2024, passed by the Hon’ble Supreme Court of India in Criminal Appeal No. 2831/2023 (State of Maharashtra & Ors. -Vs- Pardeep Yashwant Kokade & Anr.)
- Supreme Court Judgement of yerikala-sunkalamma-vs-state-of-andhra-pradesh
- Standing order dated 17.02.2025 issued by the Home & Political Department, Govt. of Assam regarding Satender Kumar Antil -Vs- CBI & Anr.
- Circulation of judgments dated 06.01.2025 and 08.07.2024, passed by the Hon’ble Supreme Court of India in Criminal Appeal No. 2814-2815/2024
- Implementation of section 21 and 22 of the Rights of Persons with Disabilities Act’ 2016
- Circulation of copies of judgment dated 17.12.2024 and 13.11.2024, passed by the Hon’ble Supreme Court of India in Civil Appeal No. 14604/2024 and Civil Appeal No. 14605/2024
- Circulation of judgment dated 09.12.2024, passed by the Hon’ble Supreme Court of India in Criminal Appeal No. 2831/2023 (State of Maharashtra & Ors. -Vs- Pardeep Yashwant Kokade & Anr.)
- Circulation of order dated 12.12.2024, passed by the Hon’ble Supreme Court of India in WP(C) No. 1246/2020
- Circulation of Judgment dated 11.07.2024 passed by the Hon’ble Supreme Court of India in Civil Appeal No. 7332/2024 among the Members of Foreigners Tribunals in Assam
QUICK LINKS
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Supreme Court Judgement of yerikala-sunkalamma-vs-state-of-andhra-pradesh
- Statement for the month of March’2025 from District Court, Kamrup, Amingaon
- Statement for the month of March’2025 from District Court, Kamrup, Amingaon
- Statement for the month of March’2025 from MACT, Kamrup, Amingaon
- Bank details for payment through NEFT/RTGS
