FAQ

I want to file a Public Interest litigation in Orissa High Court (OHC). Are there any rules or guidelines that I should follow?

how can I e-file a Case?

How can I make e-payment of Court Fees?

How can I obtain a web copy of Orders and Judgements?

How to get a visitor's pass?

What is the hierarchy of the Officers in OHC?

How can I communicate with the Registry Officicals of OHC?

What are the probable objections which can be raised on a petition being filed?

How do I come to know about the Tender being invited by OHC?

Are there any forms and formulas prescribed in regard to the cases being filed?

What are the categories of cases being filed in OHC?

What type of petition/application can be directly filed in OHC?

I don't know my Case Number. How can I retrive my case information?

What is the Cause List? How can I retrive my Cause List information?

How do I find out whether my cas eis listed in the Cause List?

What is the procedure adopted by OHC for listing of cases?

I got information from the Cause List available the website that my case is likely to be listed on a perticular date, but it is not listed on that date. What is the reson for the same?

How the cases after admission listed for regular hearing?

Can a case pending in a High Court other than Orissa High Court be transferred to OHC and vice versa?

What is the Legal Aid? How do I know if I am eligible for Legal Aid? How can one get access to it?

How the Legal Aid counsel is provided?

From where can I get/access the High Court Rules?

How can I inspect?