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Sultanpur district is a district in the Awadh region of the Indian state of Uttar Pradesh. This district is a part of Faizabad division (officially Ayodhya division). It is a city situated on the banks of holy river Gomti. According to legend, it is said that Kush the son of Ram was born so it was the birth place of Kusa, the son of Lord Ram. This was identified with the Kusapura mentioned by Xuanzang, who said that Gautama Buddha taught here for six months and that it had a stupa built at the time of king Ashoka which was then in disrepair.
The town was under Bhar rule until around 1200, when it was supposedly conquered by a Muslim army under Muhammad Bakhtiyar Khalji. It was said that when Muslims during the time of the Mamluk dynasty came to trade in this area of Kusapura, the then Bhar rulers of Kusbhawanpur executed them and the horses were seized. When it was heard to the Sultan Alauddin Khalji that this incident took place, he gathered an army and attacked them at once, on the opposite bank of the Gomti River from Kusbhawanpur. The city of Kusbhawanpur was renamed after the[...]
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- SOP in the Matter of Filling Jail Appeals
- Standard Operating Procedure for Premature release of Convicted Prisoners.
- Standard Operating Procedure (SOP) for providing Legal Aid to the Under Trail Prisoners to file their Bail Applications in time before the Trial Court /Hon’ble High Court
- Standard Operating Procedure (SOP)/Guidelines for UTRCs.
- Compendium of various Judgments of Hon’ble Supreme Court of India/Hon’ble Allahabad High Court & SOPs of NALSA and UPSLSA for the welfare of the Prisoners
- Accessibility Committee, District Court Sultanpur (for standard Operating Procedure for preparing accessible Court documents)
- Public Notice for Civil Appeals Year 1986 to 1993
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LATEST ANNOUNCEMENTS
- Special Lok-Adalat in Supreme Court of india
- Admin Order for Morning Court.
- SOP in the Matter of Filling Jail Appeals
- Standard Operating Procedure for Premature release of Convicted Prisoners.
- Standard Operating Procedure (SOP) for providing Legal Aid to the Under Trail Prisoners to file their Bail Applications in time before the Trial Court /Hon’ble High Court
- Standard Operating Procedure (SOP)/Guidelines for UTRCs.
- Compendium of various Judgments of Hon’ble Supreme Court of India/Hon’ble Allahabad High Court & SOPs of NALSA and UPSLSA for the welfare of the Prisoners
- Accessibility Committee, District Court Sultanpur (for standard Operating Procedure for preparing accessible Court documents)
- Public Notice for Civil Appeals Year 1986 to 1993
- E-court Fee
- Pleaders and Bar Association
- Duty Magistrate
- Police Station Wise Magistrate
