History

Till inception of this District Judiciary at Sivasagar on 16th April, 1985, the erstwhile District Judiciary of Sivasagar District, Head- quarter at Jorhat, was consisted with three Sub-divisional Judicial setup, such as Sivasagar, Jorhat & Golaghat Sub-divisions, which are now independent District Judicial Head quarters. As such, till 16-04-1985 the present Sivasagar District Judiciary was a Sub-divisional Judicial Head-quarter.It consisted with only Sivasagar Judicial Sub-division, controlled by UAD(Upper Assam District) Judiciary, Head quarter at Jorhat. After the declaration of a separate Civil District of Sivasagar in the year 1984, the District Judiciary was set up in the year 1985, while the District Judge of erstwhile amalgamated Sivasagar District was Late Purna Ch. Saikia the then District Judge of Sivasagar Headquarter at Jorhat, who took out all the initiatives to inaugurate the District Judiciary from Jorhat and the first District & Sessions Judge at Sivasagar was Sri G.S. Basumatari, which was inaugurated by the Hon’ble Chief Justice Sri K.Lahiri on 16th day of April,1985. The C.J.M. court was opened at Sivasagar on 1983. The court of Sub-Divisional Judicial Magistrate, Charaideo, Sonari was established on 1984. The Civil Judge & Asstt. Sessions Judge, Sivasagar was opened in the year, 1987. The Addl. District & Sessions Judge (F.T.C) was functioning from the year 2001. The circuit court of the Addl. District & Sessions Judge, Charaideo, Sonari was established on the 15th day of December, 2003.The Sub-Divisional Judicial Magistrate Court(M), Nazira was functioning 24th July, 2014.As per order of the Hon’ble Gauhati High Court, the new Addl. District and Sessions Judge, Charaideo, Sonari is functioning on the date of 09-02-2018. On the date of 27-02-2021, Charaideo judicial courts separated from Sivasagar district. There are thirteen Judicial Courts now in Sivasagar District and are functioning very smoothly.
Sivasagar Judiciary System consists of two major establishments.

District & Sessions Judge Establishment

Chief Judicial Magistrate Establishment

The highest court in Sivasagar Judiciary is that of the District and Sessions Judge. This is the principal court of civil jurisdiction. This is also a court of Sessions. Sessions-triable cases are tried by the Sessions Court. It has the power to impose any sentence including capital punishment. Each of the establishments are further categorized into subordinate courts. These subordinate courts are administered by individual judges.

In addition Sivasagar Judiciary has the following special divisions

District Legal Services Authority (DLSA)

: Constituted under the Legal Services Authorities Act, 1987 to provide free Legal Services to the weaker sections of the society and to organize Lok Adalats for amicable settlement of disputes.

Motor Accident Claims tribunal(MACT)

: An additional court which was constituted to provide compensation to the victims or family members of the victims of accident by motor vehicles.

DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION, Sivasagar or consumer court

: This is a special purpose court constituted to deal with cases regarding consumer disputes and grievances.