District Court Hamirpur - Himachal Pradesh

During the British era Hamirpur was part of princely state of Kangra before independence and was made a part of the Punjab state after independence. In 1966 during reformation of states it was made a part of Himachal Pradesh while being the part of District Kangra.

On 1st September 1972 Hamirpur was declared a district and Kangra Civil & Sessions Division was bifurcated into two Sessions Divisions that is Kangra at Dharamshala and Una, Hamirpur at Una.

In 1985, Civil & Sessions Division at Una was bifurcated and Civil & Sessions Division, Hamirpur came into existence. Prior to the creation of Civil & Sessions Division, Hamirpur cases pertaining to Hamirpur district were being decided by District and Sessions Judge, Una by holding Circuit Court at Hamirpur.

At the time when Hamirpur was part of Civil & Sessions Division Kangra at Dharamshala there was only one court of Sub-Judge 1st Class here. On creation of District Hamirpur the said court of Sub-Judge 1st Class was converted into Court of Senior Sub-Judge-cum-Chief Judicial Magistrate Hamirpur in January 1976.

Thereafter as many as four Courts of Sub-Judges were created at Hamirpur, At present the number of courts[...]