District Court Shimla-Himachal Pradesh

Before independence, there was no post of permanent District and Sessions Judge at Shimla and District and Sessions Judge, Ambala had been regularly holding Circuit / Camp Court at Shimla in the building of Collectorate. After independence, the Shimla town was under Punjab State and the District and Sessions Judge, Ambala had been holding Camp Court at Shimla. However, there was a permanent Court of Senior Sub Judge - cum - Rent Controller - cum - Judge Small Causes - cum - CJM at Shimla. After formation of Himachal Pradesh on 15.04.1948, the Headquarter District Mahasu was established at Kasumpti and District and Sessions Judge for Mahasu had been sitting at Kasumpti. There was also a Court of Assistant Sessions Judge - cum - Senior Sub Judge Mahasu Subordinate Judge, Kandaghat who had also been holding camp Court at Shimla. After the hill areas of Punjab were merged in Himachal on Ist November, 1966 and Shimla District was created, the Court of District & Sessions Judge started functioning permanently at Shimla, which is housed in the building of District Collectorate. On Ist November, 1972, after re-organization of Hill areas after attaining Statehood, some parts of Mahasu District[...]