Website Policies

I. TERMS AND CONDITIONS:

This website is designed and developed by National Informatics Centre (NIC), High Court for the State of Telangana and the content has been provided and processed by the High Court for the State of Telangana. The documents and information displayed in this website are for reference purposes only and the same do not constitute legal document and the content of this website should not be relied upon in making (or refraining from) any decision. Though all efforts have been made to ensure the accuracy and correctness of the content on this website, 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, Statement, etc., the latter shall prevail. Under no circumstances shall the High court for the State of Telangana 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 of Courts. High Court for the State of Telangana is providing these links and pointers solely for visitor information and convenience. When a link to an external website is selected, the visitor / user shall leave the High Court for the State of Telangana’s website and shall be subject to the privacy and security policies of the owners / sponsors of the external website.

High Court for the State of Telangana does not guarantee the availability of such linked pages at all times. High Court for the State of Telangana cannot authorize use of copyrighted materials contained in linked websites. High Court for the State of Telangana does not guarantee that the linked websites comply with Guidelines for Indian Government Websites (GIGW). High Court for the State of Telangana neither endorses in any way not offers any judgment or warranty and accepts no responsibility or liability for the authenticity, availability of any of the goods and services or for any damage, loss or harm, directly or consequential or any violation of internation or local laws that may be incurred by visiting and transacting on any external websites.

II. PRIVACY POLICY:

Though all efforts have been made to ensure the accuracy of contents on this website, the same should not be construed as a statement of law or used for any legal purposes. High Court for the State of Telangana accepts no responsibility in relation to accuracy, completeness, usefulness or otherwise, of the contents.

Users are advised to verify / check any information, and to obtain any appropriate professional advice before acting on the information provided on this website.

This website does not automatically capture any specific personal information from any user (like name, phone number or e-mail address etc.) that allows the High Court for the State of Telangana to identify any user individually when users visit the site. Users can generally visit the site without revealing personal information, unless users choose to provide such information for obtaining certain services viz., epayment, e-visitors pass etc.

Site Visit Data

This website records user’s visit and logs the following information for statistical purposes -users server address; the name of the top-level domain from which users access the internet (for example .gov, .com, .in, etc.); the type of browser users used; the date and time users access the site; the pages users have accessed. The website shall not identify users or their browsing activities, except when a law enforcement agency may exercise a warrant to inspect the service provider’s logs.

Cookies

A cookie is a piece of software code that an internet website sends to users’ browsers when users access information at that site. This website does not use cookies.

Personal Data with respect to Case Information System and e-Filing in Courts

Personal Data means and includes any information about an individual relating him/her to the case details in which he/she is/was a party. It includes identifiers such as Name, House Name, and such other information.

How does the High Court for the State of Telangana collect Personal Data:

The High Court will collect the user personal data from the filed cases/other applications, petitions, etc., physically and electronically, through contents of pleading including documents and in such other form as supplied by parties to litigation and witnesses or such other persons.

Sharing Personal Data:

The users’ personal data may be shared by the judiciary with the following persons/entities but not limited to:

• Parties to court cases and their legal representatives
• Witnesses to court cases
• Other courts and tribunals in India, such as the Supreme Court of India,
• Law reports and the media generally,
• Public authorities,
• Regulatory bodies, and
• The public.

The users’ personal data may also be shared with other courts and tribunals in other countries when it is necessary further to the administration of justice or to comply with, or to fulfill legal obligations.

• For further information, read: Vysakh K G Vs. Union of India, and Others.

The extent of rights on publication of personal data:

• Claim to the protection of personal data based on the right to privacy cannot co-exist in an Open Court Justice System.
• The right to be forgotten cannot be claimed in current proceedings or in proceedings of recent origin.
• However, the Court, having regard to the facts and circumstances of the case and duration involved related to a crime or any other litigation, may permit a party to invoke the rights to de-index and to remove the personal information of the party from search engines.
• The Court, in appropriate cases, is also entitled to invoke principles related to the right to erasure to allow a party to erase and delete personal data that is available online.

In Family and Matrimonial Cases:

• In this category of cases, the litigant has a right to seek masking of the identity of personal details being published and the court may pass appropriate orders regarding masking / publication, as the case may be.
• In family and matrimonial cases, arising from the Family Court jurisdiction or otherwise, the Registry of the Court will not publish the personal data of the parties and will not allow any form of publication containing the identity of the parties on the website or on any other information system maintained by the Court if the parties to such litigation so insist.

Prohibitions provided as per the provisions of Law and as per Orders / Judgments of Courts:

• The Registry of the court will not publish the personal data of the parties and will not allow any form of publication containing the identity of the parties on the website or on any other information system maintained by the court where the law does not recognize the Open Court System.
• The Registry of Courts will ensure the anonymity of victims in cases relating to sexual offences and offences to children. The names and details of victims will be masked in pleadings, judgments, and other documents relating to such cases. In adoption cases also, the names of the adoptive parents will be masked in the orders issued by the Courts.

Note: The “Personal Data” mentioned above is the data captured by the e-Filing portal and the Case Information System (CIS). All the other personal data captured for the purpose of issuing visitor’s pass, issuing certified document, while filing RTI application, etc., will not be shared with anyone except with the concerned court authorities for taking necessary steps.

III. COPYRIGHT POLICY:

The contents of this website shall not be reproduced partially or fully, without duly & prominently acknowledging the source. The contents of this website cannot be used in any misleading or objectionable context or derogatory manner. However, the permission to reproduce the material available on this website shall not extend to any material which is identified as being copyright of a third party. Authorization to reproduce such material must be obtained from the respective owner of the data.