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Faridkot the Royal City
Faridkot town is an important historic town in the state of Punjab in North-West India. According to Punjab's Geo-Area, Faridkot is a Malwa District. The name 'Faridkot' is derived from Baba Farid, the famous religious lover of God whose Bani appears in the Sri Guru Granth Sahib. Faridkot was state from 1763 to 1947. The history of the Faridkot District pertaining to the ancient period has been traced to the Indus Valley Civilization. A few sites explored in the Moga Tehsil (Now a separate District) link it with Indus Valley Civilization sites explored in the Rupnagar District. A vast area, including the present area of Faridkot District was under the influence of Indus Valley Civilization. The ruling dynasty of Faridkot State claimed descent from Rawal Jaisal, who founded Jaisalmer in Rajasthan in 1156. The town was founded in the 16th century by his descendant Bhallan of the Burai Jats.The ancestor of the Faridkot principality, Bhallan was an ardent follower of 6th Sikh Guru Har Gobind. He helped the Guru Har Gobind ji in the battle of Mehraj. He died issueless in 1643. Kapura, who was a nephew of Bhallan,[...]
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- Notification regarding substitute the existing Rule 9-A of the High Court Establishment,((Appointment and Conditions of Service) Rules, 1973
- Notice, District Legal Services Authority, Faridkot
- SUO MOTU WRIT PETITION (CIVIL) No(s).3/2020 COGNIZANCE FOR EXTENSION OF LIMITATION, ORDER DATED 23-03-2020
- The Sexual Harassment of Women at workplace (Prevention, Prohibition and Redressal) Act, 2013.
- Video Conferencing Rules for Subordinate Courts of Punjab and Haryana High Court
- Notification of The Punjab Divyangjan Shaktikaran Yojna 2021
- Regarding Appointment of Ms.Amandeep Kaur as Oath Commissioner at Faridkot
- Guidelines for Recording Evidence of Vulnerable Witnesses
- Judicial Court Premises and Compound Fund Rules
- For appointment/empanelment as Local Commissioner for recording evidence in Sessions Division, Faridkot
- Notification No.226 Dated 20.12.2024 of High Court of Punjab and Haryana At Chandigarh regarding Appointment of Oath Commissioners by Hon`ble the Chief Justice and Hon`ble Judges
- Constitution of Waqf Tribunals under section 83 of the Waqf Act, 1995 (Central Act No.43 of 1995).
- Amendments in Judicial Courts Premises and Compound Fund Rules,2013(Punjab),Judicial Courts Premises & Compound Fund Rules,2023(Haryana, U.T. Chd)
- Inviting online applications for filling up the posts of Court Master (Shorthand), Senior Personal Assistant and Personal Assistant in the Registry of Supreme Court of India.
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LATEST ANNOUNCEMENTS
- List of Action Plan cases in the Court of Ms.Parveen Bali, Principal Judge Family Court, Faridkot
- List of Action Plan cases in the Court of Ms.Kiran Bala, Additional District and Sessions Judge, Faridkot
- List of Action Plan cases in the Court of Sh.Dinesh Kumar Wadhwa, Additional District and Sessions Judge-I, Faridkot
- List of Action Plan cases in the Court of Sh.Lavdeep Hundal, Civil Judge(Sr.) Division, Faridkot
- List of Action Plan cases in the Court of Ms.Shampy Chaudhary, Chief Judicial Magistrate, Faridkot
