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2. Digitization of Court Records

The digitization process of judicial records is under active progress. As on date,
2,89,97,100 pages have been scanned and digitized in the High Court Digitization Center (HCDC)

and 15,07,52,632 pages have been scanned and digitized in the District Court Digitization Centers
(DCDCs) established in the 13 District Judicial Head Quarters.

3. Implementation of e-Filing 3.0

The High Court has initiated the implementation of e-Filing 3.0, presently applicable for

Criminal Cases. The facility will soon be extended to all categories of cases.

4. Capacity Building Training Programmes

Under the Capacity Building Component of the Hon'ble e-Committee, Supreme Court of
India, a total of ten (10) Training Programmes have been conducted for the financial year 2025-

26, out of which two (2) were exclusively organized for the staff members of the High Court and
one training programme was exclusively conducted for training Ubuntu-cum-CIS Master Trainers

in the District Judiciary.

5. NDC & SDC:

In order to comply the security guidelines from time to time, the High Court has been
continuing to maintain its Official Website and few important Applications in National Data

Center (NDC), Hyderabad maintained by the NIC. The High Court also took steps to shift all its
Applications to the State Data Center (SDC), Mangalagiri for better and secured maintenance.

Now, the High Court has been maintaining 27 Applications from both the Data Centers in order to
meet the security aspects.

115 Annual Report 2025