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J&K Civil Services (Classification, Control and Appeal) Rules, 1956

THE JAMMU AND KASHMIR HIGHER JUDICIAL SERVICE RULES 2009

J&K Civil Services Judicial Recruitment Rules,1967

J&K Ministerial Staff of the Subordinate Courts (Recruitment & Conditions Of Services) Rules 2016

Scheme / Guidelines for the appointment of Research Assistant to the Chief Justice / Judges in the High court of Jammu and Kashmir.

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Guidelines for Creches at High Court of J&K and Subordinate Courts of Union Territory of J&K and Union Territory of Ladakh.

Guidelines for the Conduct of Court Proceedings between Courts and Remote Sites and the VC facilities set up at other places.

Jammu and Kashmir Mediation and Conciliation Rules, 2019.

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S No.	Subject	Date	Download
5.	Letter to Hon'ble the Chief Justice of India, Supreme Court of India regarding the resolution of the joint meeting of the Executive Committees of the Supreme Court Bar Association And Supreme Court Advocates -On- Record Association dated 20th July, 2020 with regard to the resumption of the physical functioning of the Hon'ble Supreme court of India in a phased and regulated manner.	22.07.2020
4.	Letter from President SCBA (Dushyant Dave) to Hon'ble Mr Justice Sharad Arvind Bobde, The Chief Justice of India,Supreme Court of India, on "Proposal to resume normal working of the Supreme Court of India."	03.06.2020
3.	Letter from Shivaji M Jadhav President, SCAORA to Hon’ble the Chief Justice of India, and all other Puisne Judges of the Supreme Court of India on "Request for resumption of working of the Courts in a physical setting"	02.06.2020
2.	Letter from (Manan Kumar Mishra) Chairman,Bar Council of India to Hon'ble Mr. Justice S. A. Bobde, The Chief Justice of India on "Views of the Bar Council of India after seeking the opinion of the State Bar Councils and majority of the Bar Associations of the country directly or through the State Bar Councils and/or through the Members of the Bar Council of India, representing each State Bar Council in the Bar Council of India."	26.05.2020
1.	Letter from Senior Advocates to The Hon’ble Chief Justice, Hon’ble Mr. Justice Dipankar Datta, Bombay High Court on "Access to Justice during Covid-19 pandemic and thereafter"	18.05.2020

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18th of September 2020
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18th of September 2020
Notification regarding The candidates who have applied for law internship including e-internship in the High Court of Jammu and Kashmir pursuant to the notification No. 1 l/LP dated 23.07.2020, are hereby informed that they should visit the website of the High Court (www.//jkhighcourt.nic.in) to know the name of the Hon'ble Judge of the High Court with whom he/she has been assigned for internship.

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