ABOUT DISTRICT COURT
SESSIONS DIVISION SANGRUR
Brief History
Before 1773, Sangrur town was part of the Nabha state. In 1773–74, it came under the control of the Jind State following a quarrel between the two states. The region that now forms Sangrur district was historically divided among the princely states of Kaithal, Nabha, Jind, and Patiala. Until 1843, the parganas of Ghabdan and Khadial were part of Kaithal State. After Kaithal was annexed by the British, a few villages from the Mahalan Ghabdan area were transferred to Jind State as part of an exchange. During the British era, Sangrur, Badrukha, and 43 nearby villages (now in sangrur and sunam tehsil) were part of Jind State. However, the majority of the territory that now forms Sangrur district belonged to Patiala State, including areas like Sunam, Dhuri, Dirba, Moonak, Longowal, & Bhawanigarh with some areas also belonging to Nabha State.
In 1948, after the end of princely rule, the modern Sangrur district was created from territories of Nabha, Jind, and Patiala states and formed part of PEPSU. In 1953, the Barnala district was abolished, and its tehsils—Dhuri, Malerkotla, Barnala, and part of Phul—were merged into Sangrur. There is an ancient Temple[...]
Hon'ble Punjab and Haryana High Court
Hon'ble Punjab and Haryana High Court, Chandigarh-cum-Adminstrative Judge of Sangrur Sessions Division
District and Sessions Judge, Sangrur
- Action Plan September 2026
- Public Notice regarding extension of last date for submitting applications for enrollment as Para Legal Volunteers with DLSA, Sangrur till 19.10.2026
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E-Sewa Kendra ,Judicial Courts Complex Sangrur
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E-Sewa Kendra ,Judicial Courts Complex Moonak
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E-Sewa Kendra ,Judicial Courts Complex Dhuri
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E-Sewa Kendra ,Judicial Courts Complex Sunam
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