History

          In the year 2000 the Revenue District of Tiruvallur has been carved out by bifurcating erstwhile Chengalpattu District. At present this District is comprised of Ten Taluks namely Ambattur, Gummidipoondi, Ponneri, Uthukkottai, Tiruvallur, Poonamallee, Tiruttani, Pallipattu, Tiruvottiyur and Madhavaram. Following the Queens Charter establishing High Courts in Madras, Bombay and Calcutta later rechristened as Chennai, Mumbai and Kolkatta, Subordinate courts were established throughout the provinces for administration of justice. The oldest record available in this District is the suit register of the year 1868 maintained by Munsif Court, Tiruvallur. We find, the first entry in that Suit Register is O.S. No. 55/1868 filed by one Mr. Vinayagam Chettiyar of Pennalurpettai against Kabali Chetty for recovery of Rs. 124.7 Paise and 6 Annas.

          Records show that at the time of inception, the Munsif Court of Tiruvallur had a vast territorial jurisdiction extending from Madarapakkam and Pazhaverkadu on the North East, Sathiyavedu on the North West,  Vallakkottai and near about Sunkuvarchatram on the South, upto Pakkam on the East and Manavur on the west with a radius of 60/70 Kms at the longest and 30/40 Kms at the shortest.

          The subordinate Court at Tiruvallur was established in the year 1979.  After bifurcation from Chengalpattu District the first Fast Track Court (District Judge Level) was established in the year 2004. The District and Sessions court was established in the year 2006.   The Court started functioning in the TNHB Building which was earlier housing the Collectorate.  Later, 18 Acre of land was allotted for Judiciary in the Master plan Complex in which the present Combined Court Building and ADR Centre is located.