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What does dashboard display?
- Dashboard gives at-a-glance status of all the completed and pending activities related to cases in the portfolio along with the monthly calendar.
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Does dashboard provide the list of today’s cases for a particular month?
- Dashboard provides the calendar of the current month with cases marked on respective dates along with the list of today’s cases.
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Can I add my existing cases in the portfolio of eFiling services?
- Yes, existing as well as new cases can be included in the portfolio.
Search your case using the ‘search’ option provided in the portfolio menu and click on the ‘Add’ button to include the case in the portfolio.
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I have already created a portfolio in my mobile app. Can I import those cases in the eFiling Services portfolio?
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Yes, cases in the portfolios of eFiling Services and eCourts services mobile app can be exchanged using Import and Export facilities.
Follow the procedure given below. District court and high court cases need to be imported separately.
- Export the portfolio cases in the mobile app.
- There are three options to save the file, either on local device, Google drive or e-mail to specified e-mail id.
- Copy/ download the exported file on your PC/laptop.
- Select the ‘Import’ option under the portfolio menu.
- Select the mycases.txt file by browsing and click import.
- The cases will reflect in your portfolio.
Please view the help video for the detailed procedure.
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How the case related updates can be reflected in my portfolio? (OR Do the portfolio cases get updated automatically?)
- No, updates are not reflected automatically in the portfolio. Click on the ‘Refresh’ button to update the cases.
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How can I search my cases?
- Multiple filter options are provided for searching cases. You may search case using CNR number or other options under ‘Advanced Search’ by selecting corresponding tab. These include case number, party name, filling number, FIR Number, Advocate Name, Act, Case Type and Caveat. For advance search options, fill in the required information. All the cases matching the search criteria will be displayed. You may click on case number to view further details of the case.
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How can I remove a case from ‘my cases’?
- For removing cases click on the “my cases”, select the district from where the case needs to be removed along with the case number. When the details of the case open, click on the “Remove case” button. After removing a particular case details, the same will get reflected in the total number of cases under “my cases”.
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Can I create “my calendar” for cases?
- Yes, you can create “my planner” to view all cases falling on a particular day. Click on the “my cases”, select the district and the case which needs to be added to your planner, click on the case number, when the details of the case open, click on the “Events tab”. Details like “event name” and “date time” related to the case can be added. The same Event is available on your “Planner”. To view consolidated list of events click on “Planner” tab
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Which other facilities are provided in the eFiling Services for the managing the portfolio?
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The portfolio management under eFiling Services provide the facilities such as-
- adding cases of interest
- updating client details
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I am an Advocate, how should I register myself on eFiling software?
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To register on eFiling, fill up the online registration form. Click on the ‘New userRegister here’ link in the log-in screen to access the registration form. Facility for verification by Bar Council is also provided in the form. If there is no change in data fetched from Bar Council records, verification process is completed instantly.If there is some change in the data fetched from the Bar Council records, such as mobile number, or if the data is not available with Bar Counciluser can register by entering the new mobile number. In such cases, registration can be completed, however the verification will be done later. You may have to wait for accessing the services till re-verification from Bar Council is complete.
- While registering when I enter Bar Registration number and click on verify, my data is not fetched automatically, how to proceed?
- In such case, enter the required data and complete the registration. Your verification will be done later; you may have to wait for accessing the services till verification from Bar Council is complete.
- When I click on verify, my data is fetched but mobile number is blank what should I do?
- If the record does not have mobile number, enter the mobile number by clicking on the ‘Edit’ button and complete the registration. Your verification will be done later; you may have to wait for accessing the services till verification from Bar Council is complete.
- When I click verify, my data is fetched but mobile number is incorrect or it is changed, what should I do?
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If your mobile number is changed, enter the new mobile number by clicking on the ‘Edit’ button and complete the registration process. Your verification will be done later; you may have to wait for accessing the services till re-verification from Bar Council is complete.
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My e-mail is blank / incorrect, should I enter/correct it?
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Yes, enter the new e-mail and register. Your e-mail will be verified through OTP verification in the profile after registration.
- In the registration form, which state should I select – my practice location or the state where I am registered with the Bar Council?
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Select the state where you are registered with the bar council. Practice locations can be updated later through profile.
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I have completed registration and completed the profile; still I am not able to access the services. Why?
- Please check the verification status in your profile (below your profile photo). The status should be ‘Verified by Bar Council’. If the status is ‘Yet to be verified by Bar Council’, you might have to wait till the verification is complete by the bar council before accessing the services.Please ensure that you have uploaded relevant documents, like ID Proof, Address Proof, video recording of oath, so that Bar Council can verify your profile.
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I am a litigant, how can I register with eFiling services?
- To register with eFiling, fill up the online registration form. Click on the ‘New user’ Register here’ link in the log-in screen to access the registration form.When you access the eFiling services after registration, you will be directed to the profile page. Complete the e-mail/mobile verification process through OTP verification. After this, you can access the eFiling services.
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As a litigant, what services are available to me through eFiling?
- eFiling services enable litigants to enter case details after the case is filed by the advocate and complete authentication for pleadings and IAs(Interlocutory Applications). If you have multiple cases, you can also manage you case portfolio through this application.
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Does eFiling Services allow litigant to file a case?
- No, litigants cannot file a case. They can just have limited access to the cases filed by the Advocates.
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As a litigant, I wish to contest my own case. Does eFiling Services provide services for such cases?
- Yes. First, you need to register as litigant. Once registered, check the ‘I wish to contest my case’ option in the profile and submit the relevant documents (Photo ID, Address Proof). The submitted documents may have to be verified by respective court where you wish to file the case. After verification by the court, the litigant can file the case as party in person.
- How can I update my profile?
- The profile can be updated by clicking the user icon at the top right corner of the screen.
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Can I update my registered mobile number and registered e-mail id?
- Yes, registered mobile number and e-mail id can be updated by clicking the user profile icon – “Verify Mobile/Email” tab.
Registered email can be self-authenticated using OTP received on email.In case of Mobile number change, you will not be able to use the eFiling services until the verification is received from Bar Council
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How Can I add additional practice locations?
- Yes, by using the tab “Update Practice Locations” in the user profile you can Add/Delete/Modify the practice locations. You can add additional states and courts using this option.
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How can I change my password?
- You can change the password by clicking on “Change Password”below user profile photo.
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Can I add partners practicing at different locations?
- Yes, partners practicing at different locations can be added; however, those locations need to be included as your practice locations in your profile.
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What does ‘pending’ status mean in the partnership report?
- A partnership is complete only when your partnership request is accepted by the partner advocate. All your requests which are not yet accepted by partners are ‘pending’ requests.
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Can I revoke an established partnership?
- Yes, partnership can be revoked by sending the revocation request to the partner advocate. However, the revocation process will be completed only after the request is accepted by the partner advocate.
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Once a partner advocate is added, what services can be availed?
- Once a partner advocate is added, you can assign cases to the partner advocate through “Vakalat” menu.
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Why can't I find the advocate's name in the dropdown list whom I want to add as partner?
- Only advocates registered with eFiling services can be added as partners. Please ensure that the other advocate is also registered with eFiling services.
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Vakalat needs to be collectively authenticated by advocate and litigant. How does this work online?
- For vakalat procedure, both advocate and litigant needs to be registered with eFiling services.
The process occurs in 3 steps:
a. Advocate assigns self (and partner) to the party. This notification is sent to the litigant.
b. Litigant sends the official offer to the advocate/s.
c. Advocate/s accepts the offer sent by the litigant to complete the procedure of vakalat.
Facility is provided to download the vakalatnama for producing physical copy.
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The client search result is not successful when I want to assign self (and partner) to a party. What can be done?
- The client search is not successful when the party is not registered with eFiling Services. Please ensure that the party is also registered as litigant on eFiling Services.
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Can I generate vakalatnama for the cases which are not filed through eFiling Services?
- Yes, you can generate vakalatnama for your existing cases also. Just ensure that the case is included in your eFiling Services portfolio.
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How to print vakalat?
- From the drop down menu, select “Print Vakalat”. The list of existing Vakalats can be seen. Click on the corresponding “download” botton, the Vakalatnama will get downloaded in .docformat
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I have filed a case, but myself / my client (litigant) is not able to view the case for editing?
- Any filed case is available for editing before final submission (through e-file tab). Once submitted, the case will not be available for editing to you or your client (litigant). Please check whether you have already submitted the case.
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For case filing, do I need to fill all the case details in one go?
- No, you can fill the details as per your convenience. Also the details can be edited multiple times. Please ensure that all the details are correct before final submission through e-file tab. Once submitted, the case details cannot be modified.
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Can litigant / party enter the case details?
- Facility is provided to litigants to enter the details, if required. However the entry of basic case details (Initial input tab) and final submission can be done only by the advocates.
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I cannot see the district in the dropdown list where I want to file the case?
- Only the districts specified as practice locations are available in the dropdown list. If you want to file a case at different locations, court complex and unable to view the location, please update the practice locations in your profile.
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What is the advantage of adding a party as favourite?
- When an Advocate is representing some organization/institution, multiple cases are to be filed. It becomes cumbersome for the advocate to enter client’s information again and again whenever new litigation/case is to be filed. Facility is provided to add a party as favourite while entering the case details. Once added, whenever another case is to be filed for the same party, all the party details can be retrieved automatically for favourite parties.
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Which file formats are allowed for uploading a pleading?
- Only .pdf format is allowed for uploading a pleading.
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If already signed physical document is scanned for uploading, do we need to re-authenticate it digitally?
- Yes, all the pleadings need to be authenticated digitally.
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Are there any templates for pleadings?
- Yes. eFiling provides templates for all the frequently required documents for creating pleadings. The templates can be downloaded and editedfurther.
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How can we authenticate a soft copy of a pleading?
- eFiling services provides facility to authenticate pleadings either by e-signing or by OTP verification. For e-signing, “Aadhaar Authentication” is required.
Alternatively, you may digitally sign the document using a USB token for Digital signature Certificate (DSC).
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Do we need to authenticate pleading prior to uploading or after uploading?
- If you intend to authenticate the pleading using eFiling facilities, you may authenticate it after uploading. However, if you are digitally signing the pleading using a USB token for Digital signature Certificate (DSC), first sign the document and then upload it.
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What additional facilities are provided for uploading the pleading?
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eFiling Services provide following facilities for uploaded documents;
- Authentication through e-signing or OTP verification
- Merging and/or indexing of uploaded documents
- Video recording of oath for pleadings
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Do I need additional resources for recording the oath for pleadings?
- You need to have a camera and mic for recording the oath. Most of the devices have built-in camera and mic now-a-days.You can use same, for video recording of Oath. Ensure that you allow Camera and Mic to be accessed from browser.
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Why merge option is disabled for my documents?
- Documents can be merged before authentication. Once a document is authenticated, it cannot be merged.
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I have completed all the formalities such as entering case details, uploading and e-signing pleadings, court fee payment etc. How to submit the case to the court?
- To finally submit a case to the court, click on ‘Draft pleadings’ button on the dashboard. History of all the activities those have been completed through e-filing system for all the cases will be displayed. The facility to view the , uploaded pleadings, video recording of oath, selection of GRN number of the court fee payment, in respect of the respective case is available. Advocate can verify that all the pleadings, oath, court fee if any is in order.
If everything is in order and completed, the case can be finally submitted.
Once a case is submitted to the court, it gets transferred to ‘completed pleadings’ from ‘draft pleadings’.
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Is there any facility to review case status after the case is submitted to the court?
- After submission, the court may take some time to verify the case. You can view the status by clicking on ‘view status’ button under ‘completed pleadings’ in dashboard. If the verification process is complete, message will be displayed after you click on the ‘view status’ button.
If the case is accepted, ‘Case verified’ message is displayed along with the case CNR number and the case is visible under ‘my cases’ (in portfolio of existing cases).
If the case is rejected, it gets available for editing in the efiling system. Reason for rejection is also displayed so that appropriate action can be taken.
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Which types of payments can be done through the payment facility?
- The facility is provided for online payment of Court Fee, Judicial deposit, Fine and Penalty. However, the payment types might vary for different establishments, based on which payment services are enabled for that particular establishment. This also depends on facilities provided by respective High Courts. Some states have only provided facility for online deposit of court fee. In such states, other kind of payments like Judicial Deposits, Fine, Penalty is disabled or may not be available.
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What is court fee wallet?
- Court fee wallet provides facility to pay court fees, only in the form of Adhesive Court Fee Stamps(5 Rs., 10 Rs. Court Fee stamps affixed on applications), for Interlocutory Applications through ‘Applications’ menu. You can deposit any desired amount in the wallet and use it for IA fees as and when required. Please note that separate wallet balance may be required for different establishments.
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Can I use the court fee deposited in court fee wallet for paying the court fee in regular cases instead of Judicial Stamp Paper?
- Court fee wallet provides facility to pay court fees, only in the form of Adhesive Court fee stamps (5 Rs., 10 Rs. Court Fee stamps affixed on applications). Court Fee deposited in court fee wallet cannot be used for paying regular court fees. It can be used only for applications to be submitted using Applications menu.
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There was some problem during the online payment transaction of court fee, How can I check whether the payment was successful?
- If the transaction was done through ‘payment’ menu, click on ‘View transactions’ button. Details of all the transactions will be provided here. If there was some issue during the payment, you will see ‘get challan details’ link under the GRN No. column instead of the GRN no. Click on the link; if the payment was successful, the link will be replaced by the GRN number. If the payment was not successful, you will get error message. You need to repeat the payment in such cases.
If the transaction was done for court fee wallet balance, click on the ‘Balance History’ button. Details of all the credits are displayed. If there was some issue during the payment, you will see ‘get challan details’ link under the GRN No. column instead of the GRN no. Click on the link; if the payment was successful, the link will be replaced by the GRN number. If the payment was not successful, you will get error message. You need to repeat the payment in such cases.
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What is difference between Payment and Court fees wallet?
- Payment option is used to pay Court Fee, Judicial deposit, Fine and Penalty, whereas Court fees wallet is used only for paying court fee in the form of Adhesive Court Fee stamps (5 Rs., 10 Rs. Court Fee stamps affixed on applications) for IA payments.
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How is my wallet balance managed?
- Wallet balance is updated post any IA fees payment. The remaining balance can be used at a later stage for payment of any IA for that establishment.
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Is there any minimum amount I need to deposit while updating the wallet?
- Rs 200 maximum upto Rs 1000 at a time for establishment or group of establishments.
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Can I use court fee deposited in wallet to pay stamps in any establishment or court of the state?
- Use of Court Fee deposited in court fee wallet can be used in establishment or group of establishments defined by treasury rules of your state. For example in Maharashtra where GRAS is used for payment of court fee, court fee can be used in any establishment within the district only in similar group of establishments. It cannot be used in another district. You may have to create another wallet. Even in the same district for Family court establishment, you may have to create another wallet. The necessary instructions are provided while depositing amount in court fee wallet.
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Can I modify an application after I click on Submit?
- Any submitted application can be modified before authentication. Once the application is authenticated by litigant and advocate, it cannot be modified as the applications get submitted in the court after authentication.
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I have filed an application and paid the fees. If I delete it now, what will happen to the fees?
- The paid fees get deposited back in the court fee wallet if the application is deleted or modified.
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How the litigant/client provides authentication for any IA, if required?
- eFiling services provides facility for litigants to authenticate applicationsusing his login.
The litigant needs to register on eFiling services to authenticate application.
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Can I file IAs for the cases which are not filed through eFiling services?
- Yes, you can file an IA for any case in your portfolio. The pre-requisite is that the case must be saved in portfolio.