E-Filing of cases in Kanniyakumari District through e-filing portal

Publish Date: February 28, 2022

It is notified that the facility of e-filing cases (initially Bail Applications only)
in Kanniyakumari District on e-filing portal ( https://efiling.ecourts.gov.in/tn/ ) developed
by the Hon’ble e-Committee, Supreme Court of India will commence on and from
21.05.2020.
Before e-filing, the Advocate or Party-in-person shall be required to create
user account on the e-filing portal ( https://efiling.ecourts.gov.in/tn/ ).
The account creation process shall be verified by One Time Password (OTP)
which will be sent to the Mobile Number and email address of the concerned Advocate/
Party-in-person. In case of Non-Availability of Advocate Record while registering, The
advocate shall required to send the details of advocate in the format enclosed herewith to
ecourtsnagercoil@gmail.com
A detailed guidelines and tutorial video prepared by the Hon’ble Madras High
Court for the e-Filing process and the detailed user manual prepared by the Hon’ble e-
Committee, Supreme Court of India along with the steps required to be taken as per the
practice prevailing in Madras High Court is available on the web site of Madras High Court
(https://www.hcmadras.tn.nic.in).
Advocate/ Party-in-person in case of difficulty can also contact the following
persons between 10.30 a..m to 3.00 p.m on all working days.
Thiru.M.John Sujan, System Analyst – 9600471753
Thiru.R.Bebin, Assistant programmer – 9688088848
Advocate/ Party-in-person are requested to avail the E-filing facility, using
their own equipment.