The information collected and shown on "eCourts Services" mobile application is an online open-content information of cases of pending or disposed cases by District Court and Taluka Courts in India. This information is shared by respective Court establishments from their local servers. Therefore, information provided on this mobile application, at best, of a general nature and cannot substitute for the authentic verified information, i.e., by a competent authority designated by each Court. Please contact concerned Court or Authority for complete, accurate or reliable information and please verify genuiness, veracity and authenticity of the information shown on this website. That is not to say that you will not find valuable and accurate information through this mobile application.

Neither the individual contributors, system operators, developers, NIC, eCommittee nor anyone else connected with this mobile appliation can take any responsibility for the results or consequences of any attempt to use or adopt any of the information or disinformation presented through this app.

Please make sure that you understand that the information provided here is being provided freely, and that no kind of agreement or contract is created between you and the owners or users of this site, the owners of the servers upon which it is housed, the individual contributors, any project administrators, project coordinators, sysops or anyone else who is in any way connected with this project or sister projects subject to your claims against them directly. You are being granted a limited license to view anything from this mobile application; it does not create or imply any contractual or extracontractual liability on the part of NIC or eCommittee or any of its agents, members, organizers or other users.