GUIDELINES AND USER MANUAL FOR USE OF ONLINE CERTIFIED DOCUMENT APPLICATION PORTAL OF HIGH COURT OF ANDHRA PRADESH

  1. Grant of Online Certified Document is subject to Rules and Orders of High Court of Andhra Pradesh. Before filling application for Documents, the Applicant shall ensure that he/she is entitled to get a Document thereof.
  2. Any application, for obtaining a Certified Document of any Judgment/Final Order/Interim Order in the custody of the High Court, shall be filed in the prescribed form through Online CD Application, either by the Advocate or Party-in-person to the proceedings of the case or registred Advocate Clerk, by online process, after paying the requisite fee by electronic payment (e-payment).
  3. The Applicant shall submit his/her mobile number and email address to receive SMS alerts and email (the email alert system is under process).
  4. Electronic payment (e-payment) means all payments made through electronic mode through Internet Banking/Credit Card/Debit Card/UPI, etc.
  5. Certified Document may also be issued in digitized form in the manner as may be prescribed from time to time by the Hon’ble the Chief Justice of the High Court of Andhra Pradesh.
  6. An application not accompanied by the requisite fee shall be rejected.
  7. High Court reserves the right to reject any application if not found in order, and in that eventuality, fee already paid will not be refunded.
  8. For the present, except Interim and Final Orders of the High Court, no other certified documents will be granted through online.
  9. A person, who is not a party to the proceedings, is not entitled to file application through online mode, and he/she may file application through offline mode, as per the existing Certified Document Rules.
  10. Certified Documents of Judgment/Final Order/Interim Order shall be transmitted electronically to the registered user account for downloading the same by the Applicant.
  11. The Certified Documents, if not downloaded by the Applicant within 30 days from the date of intimation, will not be available.
  12. Copying charges for certified Documents of Judgment/Final Order/Interim Order shall be as fixed by the Hon’ble the Chief Justice from time to time, which will be notified and published in the Official Website of the High Court of Andhra Pradesh.
  13. Every Certified Document furnished by the Court, shall be certified to be true Document by the officer authorized for the purpose.
  14. Face sheet of the Certified Document shall bear necessary endorsement prescribed in this regard (Draft Document of the face sheet is shown in the User Manual). The authenticity of the order may be ensured by scanning the QR Code imprinted thereon on the face sheet.
  15. Application may be filed even after court working hours. If it is filed after court working hours, the application will be considered for next working day
  16. Disclaimer: The High Court cannot guarantee that Online CD Application and payment gateway links will work all of the time and the High Court have no control over availability of the payment gateway linked pages.