District and Sessions Court Kanpur Nagar

ABOUT DISTRICT COURT

It can be fairly said that the legal history of Kanpur prior to the establishment of the British rule was one that was a mix of the personal laws of different religion as overseen the by the criminal and revenue administration of the ruler under whose suzerainty the region happened to be from time to time.

The judicial administration of the British was introduced in the district by the East India Company. District Judiciary also starts since 1801 then there were two District Munsifs. The Subordinate Judge and District Judge had civil jurisdiction throughout Cawnpore and Fatehpur district and the latter was also Session Judge for both District but only heard appellate criminal cases from Fatehpur. In 1801 a collector, magistrate and judge was appointed but in a short time the revenue administration was separated and the offices of judge and magistrate were vested in second officer.

In 1836 there were five munsifs, but the number came down to 4 in 1862 and subsequently to 2, the Kanpur munsif having jurisdiction over the Kanpur, Narwal, Bilhaur and Shivrajpur Tehsil and that of Akbarpur over the remaining part of the district. The enforcement of the Indian[...]