About
- Official Contact numbers
- Criteria for Legal Aid
- Members HCLSC
- Panel Lawyers
- Related Enactments
- Calender
- Events
Notice Inviting Sealed Quotations for purchasing / renewing of AMC for Toshiba Digital Photocopier e-Studio 2309A and Supply of toners- Chairman's message on National Legal Services Day,2021.
- Pan India Awareness & Outreach Programme,2021.
- How to know the case Status
- Revised duty roster of Ld. Retainers of HCLSC w.e.f 20.09.2024 Onwards
- National Lok Adalat to be held on 14.09.2024
- Issuance of letters to newly selected Ten (10) General Counsellors regarding their engagement as General Counsellors in High Court Legal Services Committee.
- Public notice-cum-merit wise result of candidates who have been selected to be engaged as General Counsellors In High Court Legal Services Committee.
- Emergency helpline no. of Women Panel Lawyers for Women and Children during the Pendamic situation.
- Guidelines of Chairperson,HCLSC alongwith Duty Roster.
Hon'ble Mr. Justice Sheel Nagu, Chief Justice, Punjab & Haryana High Court-and-Patron-in-Chief, High Court Legal Services Committee
Hon'ble Mr. Justice Sureshwar Thakur
Judge, Punjab & Haryana High Court
and
Chairman, High Court Legal Services Committee
As per the Legal Services Authorities (Amendment) Act 1994, Lok Adalat settlement is no longer a voluntary concept. This Act has given a Statutory flavour to Lok Adalats.In Chandigarh a Permanent Lok Adalat was established on 07.08.1998. This was first of its kind in India.