Welcome to NJDG - National Judicial Data Grid for High Courts of India

4381731

Civil Cases

1705945

Criminal Cases

6087676

Total Cases

3483812(79.51%)

Civil Cases More Than 1 Year Old

1278983(74.97%)

Criminal Cases More Than 1 Year Old

4762795 (78.24%)

Cases More Than 1 Year Old

NJDG

National Judicial Data Grid

4381731

Total Civil Cases

1705945

Total Criminal Cases

6087676

Total Cases

The above shown figures are upto Current Date

Matter Type Pendency Pie Chart

Civil Criminal Both

Writ Petition Case Type Wise Pendency

Age Wise Pie Chart

Civil Criminal Both

Age Wise line Chart

Stage Wise Pendency

Sr. no.	Abbreviations	Stage Full Form
1	APPEARANCE	For Appearance of Parties/ Advocates
2	AWAIT SERVICE -SUMN	Awaiting Services of Notices/ Summons
3	APPEARANCE	Appearance of Accused
4	ADMSN HEARING APEL	For Admission Hearing of Appeals
5	COGNIZANCE - ISSUE PROCESS	For Issuance of Process / Service/Cognizance
6	AWAIT SERVICE -SUMN-BW	Awaiting Execution of Service Summons/Bw
7	PRE-TRIAL EVID	For Recording Pre-Trial Statements / Evidence
8	EVIDENCE	For Examination of Witnesses
9	ORDERS	For Orders
10	ADMN-DENIALS	For Admissions/ Denials
11	AWAIT SERVICE -NBW	Awaiting Execution of Service Nbw
12	ARGUMENTS	For Final Arguments
13	DISCOVERY -INSPEC	For Discovery/ Inspection
14	JUDGMENT	For Judgment
15	WS	For Filing Written Statement
16	89 CPC	For ADR under Section 89 CPC/ Counseling
17	ISSUES	For Issues
18	EBC	For Evidence Before Charge
19	AWAIT REPORT	Awaiting Report
20	ADDL WS	Additional Written Statement
21	SUPPLY OF COPIES	Supply of Charge-Sheet And Copies
22	COMMITTAL	For Committal
23	AWAIT RECORD	Awaiting Records
24	ADDL ISSUES	Additional Issues
25	AWAIT ORDER	Awaiting Order From Higher Court
26	CHARGE-PLEA	Framing of Charge/ Plea
27	HEARING - CHARGE	Hearing Arguments On Charge
28	AWAIT COMM. REPORT	For Commissioner's Report
29	AWAIT ADR REPORT	Awaiting Alternate Dispute Resolution Reports
30	COMPLIANCE	For Compliance
31	HEARING	Interim Hearing / Hearing Applications/Bail
32	ALERTS	For Alerts Before Action
33	ATTACHMENT - ARREST	For Attachment/ Arrest/ Garnishee Proceedings
34	SALE - PROCL	For Sale Proclamation
35	STEPS	For Steps
36	313 EXAM.	For Examination of Accused U/S 313 Cr.P.C
37	HEARING BFR SENTENCE	For Hearing On Sentence
38	82 & 83 PROCL	For Proclamation Under Section 82 And 83 Cr.P.C.
39	STAYED	Stayed
40	STAYED BY HC	Stayed By Higher Court
41	DORMANT	Dormant Cases Formal Listing

Sr. No.	National Case Type	SHORT NAMES
1	Civil Suit	CIV SUITS
2	Marriage Petition	MRG PET
3	Election Petition	ELCTN PET
4	Land Reference	LAND REFNC
5	Motor Accident Claim Petition	MACP
6	Execution Petition	EXE PET
7	Arbitration Main and Misc.	ARBITN
8	Industrial Court Main Cases	INDUS MAIN
9	Industrial Court Misc. Cases	INDUS MISC
10	Labour Court Main Cases	LABUR MAIN
11	Labour Court Misc. Cases	LABUR MISC
12	Civil Appeal	CIVIL APPEAL
13	Civil Revision	CIVIL REV.
14	Misc. Civil Cases	MISC CIV CASES
15	Misc. Execution	MISC. EXE.
16	Misc. Civil Application	MISC. CIV APPLN
17	Pre-litigation	PRE-LITGN
18	Misc. Civil Appeal	MISC. CIV APPEAL
19	Cooperative Court Cases Main	CO-OP MAIN
20	Cooperative Court Cases Misc.	CO-OP MISC.
21	Cooperative Appeal Cases Main	CO-OP APEAL MAIN
22	Cooperative Appeal Cases Misc.	CO-OP APEAL MISC
23	Other Tribunal Cases	OTHER TRIBNL
24	Sessions Case	SESSIONS CASES
25	Warrant or Summons Criminal Cases	MAGISTRIAL CASES
26	Criminal Appeal	CRIM APPEAL
27	Criminal Revision	CRIM REVN
28	Bail Application	BAIL APLN
29	Juvenile Cases	JUVENILE CASES
30	Misc. Criminal Applications	MISC. CRIM APLN
31	Pre-trial	PRE-TRIAL

Sr. No	Delay Types	Short Names
1	Parties not interested - Infructuous litigation	PARTIES NOT INTERESTED
2	Complex litigation	COMPLEX LITIGN
3	One or more accused not attending/absconding - Accused from Other State	ACCUSED ABSCONDING
4	Stayed by SC	SC STAYED
5	Stayed by HC	HC STAYED
6	Stayed by DC	DC STAYED
7	Stayed for other reasons	STAYED OTH
8	Parties or LRs could not be served - not brought on record	LRs NOT ON RCRD
9	Misc. Applications blocked main case progress	ROAD BLOCK BY MISC. APLN
10	Awaiting for document-property-report from other authority	AWAITING SOMETHING FROM AUTHORITY
11	Difficulty in securing presence of IMP witness	IMP WITNS PRESENCE
12	Repeated obstructions in execution of decree	OBSTRUCTIONS IN EXE
13	Repeated unsuccessful attempts to recover money under decree	FAILED ATTEMPTS OF RECOVERY
14	Record of the case is sent to Other Court or missing or destroyed - full or in part	RECORD NOT AVALBE
15	Pendency very heavy hence time cannot be given to the case	HEAVY PENDENCY IN COURT
16	Parties are taking more time to complete evidence	PARTIES TAKING MORE TIME IN EVID.
17	Frequent challenge to interim orders	FREQUENT CHALLENGE TO HC