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The e-Committee, Supreme Court of India envisages a judicial system that is more accessible, efficient, and equitable for every individual who engages with the justice delivery system. The right to access justice, guaranteed under Article 21 of the Constitution, encompasses the right to access live court proceedings. To imbue greater transparency, and inclusivity and foster […]

The e-Committee of the Supreme Court has been overseeing the implementation of the e-Courts Project, conceptualized under the “National Policy and Action Plan for Implementation of Information and Communication Technology (ICT) in the Indian Judiciary-2005”. It is the mission-mode project carried out by the Department of Justice. The e-Committee has evolved in terms of its […]