ABOUT DISTRICT COURT
According to inscriptions available, Erode was under the regimes of Cara kings in 850 A.D. Thereafter (in 1000 A.D. - 1275 A.D.) This place came under the rule of Cholas with Dharapuram as their Headquarters. Subsequently it came under the control of Padiars (from 1276 A.D.). Only during this period, a ruler by name Veerapandian caused the digging of Kalingarayan Channel. Then the Muslims (Modeen Sulthans) took over the rule after which Nayaks of Madurai ruled. Then Hyder Ali and Tippu had their sway. In 1799 when Tippu fell to the British, the East Indian Company took over the administration. During Hyder Ali's regime, this town was in a flourishing condition with 300 houses. A population of 15000, a mud fort, with a garrison of 4000 soldiers surrounded by Coconut grooves and fertile lands bounded on the north by River Cauvery and East by Kalingarayan channel (By Bucchanan 7th and 8th November 1800). But owing to the successive wars of Marathas, Mysore and British invasions, it become almost deserted and ruined. However, as peace was restored by the British, the people returned and settled here. Within a year it began to grow with 400 houses, and a population[...]
Read More- e-filing Notification – Mandatory e-filing of Bail & Certain Original Suits – Postponed
- e-Filing Notification – Bail & Original Suit Cases
- • Official Website of Madras High Court has been re-designed to Dynamic Website (www.hcmadras.tn.gov.in) w.e.f. 23.02.2023
- e-Filing Notification for all the Government Authorities, Government Undertakings and Other Local bodies to e-file the cases through e-filing Portal w.e.f 01.03.2024 in Erode District
- Hybrid VC link for District Judiciary – Erode District
- Gender Sensitization and Internal Complaints Committee- Erode District
- (New) e-Filing – Mandatory – to the Courts dealing with Commercial cases and their Appeals
- e-Filing Notification – Bail & Original Suit Cases
- • Official Website of Madras High Court has been re-designed to Dynamic Website (www.hcmadras.tn.gov.in) w.e.f. 23.02.2023
- e-Filing Notification for all the Government Authorities, Government Undertakings and Other Local bodies to e-file the cases through e-filing Portal w.e.f 01.03.2024 in Erode District
- (New) e-Filing – Mandatory – to the Courts dealing with Commercial cases and their Appeals
No post to display
eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- e-filing Notification – Mandatory e-filing of Bail & Certain Original Suits – Postponed
- e-Filing Notification – Bail & Original Suit Cases
- e-Filing Notification – Bail & Original Suit Cases
- • Official Website of Madras High Court has been re-designed to Dynamic Website (www.hcmadras.tn.gov.in) w.e.f. 23.02.2023
- e-Filing Notification for all the Government Authorities, Government Undertakings and Other Local bodies to e-file the cases through e-filing Portal w.e.f 01.03.2024 in Erode District