Terms and Conditions

This website is designed, developed and maintained by Supreme Court of India in coordination with National Informatics Centre (NIC). The documents and information displayed on this website are for reference purposes only and do not purport to be a legal document.

Though all efforts have been made to ensure the accuracy and correctness of the contents on this website, the same should not be construed as a statement of law or used for any legal purposes. In case of any ambiguity or doubts, users are advised to verify / check with the authorities concerned or the relevant record.

In case of any variance between what is stated and that contained in the relevant Acts, Rules, Regulations, Policy, Statements, etc, the latter shall prevail. Under no circumstances will the Supreme Court of India or NIC be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of this website.

These terms and conditions shall be governed by and construed in accordance with the Indian Laws. Any dispute arising under these terms and conditions shall be subject to the jurisdiction of the courts of India only.

The information posted on this website could include hypertext links or pointers to information created and maintained by other departments or Courts. Supreme Court of India is providing these links and pointers solely for your information and convenience. When a user click on a link to an outside website, you will be leaving this website and shall be subject to the privacy and security policies of the owners / sponsors of the outside website.

The availability of such linked pages cannot be always guaranteed.

Supreme Court of India cannot authorize the the use of copyrighted materials contained in linked websites. Users are advised to request such authorization from the owner of the linked website.

It is not guaranteed that linked websites comply with Indian Government's Website Guidelines.

Supreme Court of India neither endorses in any way nor offers any judgment or warranty and accepts no responsibility or liability for the authenticity, availability of any of the goods or services or for any damage, loss or harm, directly or consequential or any violation of international or local laws that may be incurred by visiting and transacting on these websites.