1 What is the Jurisdiction of District & Sessions Judge?
A. As Head of the Department;
Takes decision in all the Administrative and financial matters;
Deals with probate cases with unlimited jurisdiction;
Guardianship cases;
Marking of the Civil cases as per Pecuniary Jurisdiction;
Marking of the Sessions cases to the ASJs;
Transfer of cases;
All other powers as provided in Code of Civil Procedure; Code of Criminal Procedure and other Acts and
all other matters
2 What is Jurisdiction of Additional District Judges-
A. Pecuniary Jurisdiction of Civil cases vary in different States.
Appellate Jurisdiction over the orders passed by Civil Judges is with ADJs as also with Senior Civil Judges to a limited extent.
3 What is Jurisdiction of Additional Sessions Judges-
A. Sessions triable cases under IPC where sentence is awarded upto Life Imprisonment and Death Sentence with the approval of Hon’ble High Court,
Appeals and revisions from the orders of Magistrates, C.M.M. , A.C.M.M.
As Special Court of ASJ-
i) NDPS Court
ii) TADA Court
iii) POTA Court
iv) UAPA Cases
v) Cases under Untouchablity Act 6 Special Judges (ASJ)
vi) (CBI) Cases under Prevention of Corruption Act investigated by Anti Corruption Branch
4. What is Jurisdiction of Rent Control Tribunal (ADJ)
A. Appellate Authority of the orders passed by the Additional Rent Controller and Rent Controller
5. What is Jurisdiction of Motor Accident Claim Tribunal (ADJs)
A. Compensation claim cases under the Motor Vehicles Act, 1988.
6. What is Jurisdiction of Labour Court (ADJs)
1)Cases under Industrial Disputes Act, 1947 filed by workmen against management:
2) Cases under Workmen Compensation Act.
3) Payment of Wages Act
4) Bonus Act
5) The Contract Labour (Regulation & Abolition) Act, 1970
6) Cases under Industrial Employment (Standing Order) Act, 1946.
7. What is Jurisdiction of Industrial Tribunal (ADJs)
A. 1) Cases under Industrial Disputes Act, 1947 filed by management against workmen.
2) Cases under Industrial Employment (Standing Order) Act, 1946.
3) Complaints in respect of Industrial Dispute between management and workmen referred by the Labour Department.
8. What is Jurisdiction of Family Courts.
A. Cases of matrimonial disputes like Divorce, restitution of conjugal rights and Judicial separation, custody of children.
9. What is Jurisdiction of Land Acquisition Courts of ADJs.
A. Dealing with cases under Land Acquisition Act
10. What is Jurisdiction of Chief Metropolitan Magistrate.
A. Trial of offences under Indian Penal Code and other Penal Offences wherein the sentence is awarded upto 7 years,
-The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
-Collecting Monthly Statements from all the MMs with regard to their work and disposal of cases;
-Cases received from other States;
-Transfer & Posting of Spl MMs and Municipal MMs and
-surveillance of Traffic Courts;
-Distribution of TIP proceedings, deputing Duty Magistrates and
-Correspondence with the different authorities
11. What is Jurisdiction of Additional Chief Metropolitan Magistrates.
A. Trial of Criminal cases investigated by Crime Branch and CBI;
-Trial of cases relating to Income Tax Act, Wealth Tax and Companies Act etc.
12. What is Jurisdiction of Metropolitan Magistrates.
A. Dealing with cases under IPC, Punjab Excise Act and Arms Act where sentence is provided upto 3 years;
-Cases under section 138 of the Negotiable Instrument Act;
-Cases of Suppression of Immoral Traffic in Women and Girls Act, 1956
-Delhi Police Act;
-Bail, Remand and Misc. work
13. What is Jurisdiction of Court of Railway MM.
A. Offences under the Railway Act
14. What is Jurisdiction of Senior Civil Judge.
A Original civil cases and the Appellate Jurisdiction of the orders passed by Civil Judges vary in States.
15. What is Jurisdiction of Judge Small Cause Court Additional Senior Civil Judge.
A. Civil cases of a Specific value ;
-Insolvency cases;
-Guardianship cases in regard to child custody;
-Appellate authority of the orders passed by the Civil Judges in regard to recovery of money, property dispute and injunctions etc. of
16. What is Jurisdiction of Civil Judges.
A. Civil cases of all nature of value specified for the State.
17.What is Jurisdiction of Commercial Civil Judge.
A. Cases of commercial nature with regard to recovery of money
18. What is Jurisdiction of Administrative Civil Judge.
A. Cases relating to succession certificates and Administration of ACJ’s Office,
-Nazarat and Process Serving Agency,
-Appointment of Peons and Process Servers and their Posting &
-Transfer Rent Controller Marking of Rent Cases under Delhi Rent Control Act 1958 to the Additional Rent Controllers and
-dealing with the cases of :- Eviction cases; Non Payment of Rent; Sub letting, misuser, nonuser; Bonafide requirement; Unsafe or unfit for human habitation;
-Building and rebuilding;
-Premises used contrary to terms of Govt. / DDA / MCD; Deposit of rent and fixation of standard rent.
19. What is Jurisdiction of Additional Rent Controller.
A. Rent Cases under Delhi Rent Control Act 1958 with regard to :-
-Eviction cases Non Payment of Rent;
-Sub letting, misuser, nonuser;
-Bonafide requirement;
-Unsafe or unfit for human habitation;
-Premises used contrary to terms of Govt. / DDA / MCD; Deposit of rent and
-fixation of standard rent.
