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The history of the city dates back to the 12th century A.D. when the Hada Chieftain, Rao Deva, conquered the territory and founded Bundi and Hadoti. Later, in the early 17th century AD during the reign of the Mughal Emperor Jahangir, the ruler of Bundi -Rao Ratan Singh, gave the smaller principality of Kota to his son, Madho Singh. Since then Kota became a hallmark of the Rajput gallantry and culture. The south eastern region of Rajasthan known as Hadoti comprises of Bundi, Baran, Jhalawar and Kota is a treasure of history dating back to several centuries. Prehistoric caves ,paintings, formidable forts and the mighty chambal river hurtling from the Vindhyas are dotted in the region. When Jait Singh of Bundi defeated the Bhil Chieftain Koteya in a battle, he raised the first battlement or the 'Garh'(fort) over his severead head. The Independent state of kota became a reality in 1631 when Rao Madho Singh, the second son of Rao Ratan of Bundi was made the ruler, by the Mughal Emperor Shah Jahan. Soon Kota outgrew its parent state to become bigger in area, richer in revenue and more powerful. Maharao Bhim Singh played a pivotal role in Kota's history,[...]
Read More- INFORMATION UNDER SECTION 4(1)(b) OF THE RTI ACT, 2005 DLSA KOTA RAJASTHAN
- INFORMATION UNDER SECTION 4(1)(b) OF THE RTI ACT, 2005 COURT OF CJM KOTA RAJ.
- Hon’ble Supreme Court Misc. Application No. 1998/2026 in Suo Moto Writ Petition (Crl.) No. 01/2025
- National Lok Adalat 10.10.2026 Poster
- Regarding withdrawal of directions relating to Action Plan of the VI Phase
- Remand Duty Order For 05-09-2026 To 25-10-2026
- Remand Duty Order For 29-08-2026
- Target Cases List Phase-VI
- Order for the supply of Computer all in One, UPS and Printer
- Order for The supply of Photocopier Machines
- Application Invited for Panel Lawyers for DLSA and TLSA
- Computer and Photostate Machine for New Courts ACJM Itawa and JM Sangod
- AC for New Courts ACJM Itawa & JM Sangod
- Wooden and Steel Furniture Items for ACJM, Itawa and JM Sangod
- Open Bid for Services of Manpower for DLSA, Kota
- Open Bid for Services of Manpower for DLSA, Kota
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- INFORMATION UNDER SECTION 4(1)(b) OF THE RTI ACT, 2005 DLSA KOTA RAJASTHAN 07 Oct, 2026
- INFORMATION UNDER SECTION 4(1)(b) OF THE RTI ACT, 2005 COURT OF CJM KOTA RAJ. 07 Oct, 2026
- Hon’ble Supreme Court Misc. Application No. 1998/2026 in Suo Moto Writ Petition (Crl.) No. 01/2025 22 Sep, 2026
- National Lok Adalat 10.10.2026 Poster 22 Sep, 2026
- Regarding withdrawal of directions relating to Action Plan of the VI Phase 04 Sep, 2026
- Remand Duty Order For 05-09-2026 To 25-10-2026 02 Sep, 2026
- Remand Duty Order For 29-08-2026 27 Aug, 2026
- Target Cases List Phase-VI 19 Aug, 2026