ABOUT DISTRICT COURT
After the country got independence in 1947 and with the formation of Madhya Pradesh state on 01.11.1956, West Nimar district came into existence. Accordingly, due to political effectiveness in West Nimar, 1- the headquarters for administrative revenue, police and other government offices was kept at Khargone and 2- for the judicial system, the District Court was established at Mandleshwar and Khargone, Kasrawad, Bhikangaon, Sanawad, Barwah, Maheshwar major city was established and civil courts were also established. District Court Mandleshwar was a part of Mahishmati city located on the banks of Rewa (Narmada). Mandleshwar is situated on the north bank of Ma Narmada. The history of Mandaleshwar is very ancient. Shankaracharya Mandan Mishra's Shastrarth was held here. Holkar's army was defeated by the British in the battle of Mahidpur in 1819 and from that time Mandleshwar and many areas around it were captured by the British. From 1819 to 1864 AD, the British Empire returned Holkar State to Mandaleshwar. Mandleshwar was the district headquarters of Holkar State from 1868 to 1907. District Court situated in Mandleshwar The history of Mandleshwar is very ancient, the District Court in Mandleshwar was established in the year 1873, in the year 1873 the judicial system[...]
Read More- Transfer Order of Class-III Employees (Order No 492/Lekha/2026 Date 09-10-2026
- Transfer Order of Class-III & Class-IV Employees (Order No 478/Lekha/2026 Date 28-09-2026
- Transfer Order of Class-III & Class-IV Employees (Order No 29/Lekha/2026 Date 31-08-2026
- Transfer Order of Class-III & Class-IV Employees (Order No 220/Lekha/2026 Date 15-05-2026
- Transfer Order of Class-III Employees (Order No 245/Lekha/2026 Date 04-05-2026
- Transfer Order of Class-III & Class-IV Employees (Order No 224/Lekha/2026 Date 23-04-2026
- Permanent Order of Contingency Fund Employees (Order No 112/Lekha/2026 Date 13-02-2026
- Promotion Order of Class-III & Class-IV Employees (Order No 111/Lekha/2026 Date 13-02-2026
- (A/3645 dated: 08.10.26) Regarding reconstitution of Administrative Committee No. 7 & 20.
- Regarding Codal life of Laptop Computes and Printers of Judicial Officers.
- (A/3563 dated: 01.10.2026) Administrative Committees w.e.f. 30.09.2026.
- Compliance of directions of Honb’le Supreme Court of India Judgement dated 14-07-2026 in Civil Appeal No. 9807 of 2026
- Compliance of directions of Honb’le Supreme Court of India Judgement dated 14-07-2026 in Miscellaneous Application No. 1998 of 2026
- Regarding increase in financial powers
- Order regarding the transfer of criminal cases from the court of Smt. Savita Verma, Additional Judge to I Civil Judge-Senior Division, Khargone.
- Earned/Commuted Leave and Medical Certificate – Newly Prescribed Format
No post to display
eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- (A/3645 dated: 08.10.26) Regarding reconstitution of Administrative Committee No. 7 & 20.
- Regarding Codal life of Laptop Computes and Printers of Judicial Officers.
- Transfer Order of Class-III Employees (Order No 492/Lekha/2026 Date 09-10-2026
- (A/3563 dated: 01.10.2026) Administrative Committees w.e.f. 30.09.2026.
- Compliance of directions of Honb’le Supreme Court of India Judgement dated 14-07-2026 in Civil Appeal No. 9807 of 2026