Report No. 188

Chapter VIII

Proposals by the National Informatics for establishing E-Courts in India:

In this Chapter we shall refer to the high-tech systems for the Commercial Courts which will be E-Courts, as per the scheme prepared by the National Informatics Centre (NIC).

E-COURTS

The E.Courts systems proposed by NIC are meant for all the Courts. It can be started as a Pilot Project for the proposed Commercial Courts.

Introduction

The advent of Information Technology has necessitated many organisations to re-look into their business processes. The Courts are not an exception to ignore the ever-changing technological developments. The already implemented Management Information Systems (MIS) have given a clue to the Courts to consider the concept of E-Courts. Though the E-Court word is familiar to most of the stakeholders of the judiciary, the concept need to be discussed in detail for better clarity.

E-Courts can be defined as the Courts, which take the assistance of the Information Technology and Communication (ITC) Tools for conducting their routine functions more efficiently .