Supreme Court of India came up in 1958 and is located on Tilak Marg, New Delhi. The Supreme Court of India functioned from the Parliament House till it moved to the present building.

Reforming the Law For Maximising Justice in Society and Promoting Good Governance under the Rule of Law.

The Department has been allocated the following items as per the Government of India {Allocation of Business} Rules, 1961.

The Official Liquidators are officers appointed by the Central Government under Section 448 of the Companies Act, 1956 and are attached to various High Courts.

The Ministry is primarily concerned with administration of the Companies Act, 1956, other allied Acts and rules & regulations framed there-under mainly for regulating the functioning of the corporate sector in accordance with law.

The Judgments Information system consists of the Judgments of the Supreme court of India and several High Courts.

The Judicial Academy Jharkhand was established by Gazette notification dated 7th March, 2002 and its headquarter is located at Ranchi.

In the year 1987 the Legal Services Authorities Act was promulgated by the parliament with a view to provide free and competent legal services and to ensure opportunity to the downtrodden class of the society for securing justice. Jhalsa is playing a lead role in the country under Legal Service Authority Act.

Supreme Court Legal Services Committee, is an effort to provide legal aid and assistance to the marginalized and weaker sections of the Society. Supreme Court is the last Court of Justice in the country. It is the Court of Law and people look upto it as being the temple of justice.