Justice Mohan Lal Manhas was born on 20th November, 1961 in village Khallani (Killar) Tehsil Bhalla/Bhaderwah of District Doda; did his matriculation from Govt. High School Malothi (Bhaderwah), 12th from SRML Higher Secondary School, Jammu in the year 1977-78 and Graduation in B.Sc from GGM Science College Jammu in 1980-81 and LLB from Jammu University in 1985. Appointed Munsiff Judicial Magistrate 1st Class in the year 1995, promoted as Sub-Judge in the year 1997 and became Sessions Judge in the year 2007 and got elevated as Permanent Judge of Jammu & Kashmir and Ladakh High Court and took oath on 9th November, 2021.
Hon'ble Shri Justice Ali Mohammad Magrey, LL.B
Justice Ali Mohammad Magrey was Born on 8th December, 1960 in Village Wattoo, Tehsil Damhal Hanjipora, District Kulgam, Kashmir; received school education in native village; did his Graduation and LL.B (Hon’s) from the University of Kashmir; was enrolled as Advocate in the year 1984 and started practicing law in the District courts, including Revenue Courts/Tribunals; simultaneously started conducting matters in the High Court. Remained as standing counsel from 1986 onwards for the State Financial Corporation; Jammu & Kashmir Bank and SIDCO; Sher-i-Kashmir Institute of Medical Sciences; Power Development Department; Service Selection Board; Jammu & Kashmir Wakf Board; was appointed as Additional Advocate General in Feb. 2003 with allocation for, General Administration Department, Health and Medical Education Department, Service Selection Board, State Public Service Commission, Estates Department, SKIMS and Vigilance Department; was appointed as Senior Additional Advocate General in September 2009 with additional charge of Home Department; appeared and conducted important criminal, Division Bench and Full Bench matters involving important questions of law, on behalf of the State in the High Court as also in numerous appeals in the Supreme Court of India; also appeared and conducted important Public Interest Litigation matters, constitutional matters, Service matters, Tax matters, Civil matters involving high stakes and important issues, Arbitration matters; appeared in commissions of inquiry also on behalf of State of J&K etc; was appointed as Permanent Judge of the High Court of Jammu and Kashmir vide notification No. K.13021/01/2012-US.II dated 7th March, 2013 and took oath of office on 8th March, 2013. Appointed as Chief Justice of the High Court of Jammu & Kashmir and Ladakh vide notification No.K.13021/01/2022-US.II dated 11th of October,2022 and took oath of office on 13th of October,2022.
Hon’ble Sh. Justice Ramalingam Sudhakar
Justice Ramalingam Sudhakar was born on 14.02.1959. He hails from Panapakkam Village, Vellore District (Formerly North Arcot District), Tamil Nadu. Justice R. Sudhakar’s father, Late Shri Justice S. T. Ramalingam served as a Judge of the Madras High Court. Justice R. Sudhakar’s maternal grandfather, late Shri S.P.Sri Ram served as a District Judge and retired as Chairman of the Sales Tax Appellate Tribunal. Justice R. Sudhakar had his early schooling in Don Bosco Matriculation School, Egmore, Chennai and completed from St. Mary’s Higher Secondary School, Madurai . During his school days, he was an active member of the Boy’s Scout movement. He graduated from Loyola College, Chennai. He actively participated in sports, social and cultural activities both in School and in College. Justice R. Sudhakar was conferred a Degree in Law from Madras Law College. Justice R. Sudhakar was enrolled as an Advocate on 14.12.1983 and started practice as an associate of the Legal Luminary and Senior Advocate Shri Habibullah Badsha, former Advocate General of Tamil Nadu and Public Prosecutor of Madras High Court, who has now retired from practice in view of the old age. The pedigree of the law firm is worth mentioning. Shri Habibullah Badsha was associated with Shri Govind Swaminadhan - Crown Prosecutor and former Advocate General, Tamil Nadu, who in turn was groomed by legal luminary of the Criminal Bar, Barrister late Shri V.L.Ethiraj, the Founder of Ethiraj College for Women. Shri Govind Swaminadhan practised in the Supreme Court also and appeared as a Counsel in the famous Keshwa Nanda Bharti case. Justice R. Sudhakar, practised in all branches of law and specialized in the field of Customs, Central Excise and Sales Tax Law. Besides, Madras High Court, he also practised/appeared in cases before the High Court of Andhra Pradesh, Karnataka High Court and Kerala High Court. He regularly appeared in matters before the Supreme Court of India as well. Justice R. Sudhakar hails from a family actively involved in freedom movement championed by the Father of our Nation Mahatma Gandhi. His maternal great-grandfather late S.P.Ayyaswami Mudaliar, a well known Civil Engineer in the early twentieth century, took active part in the freedom movement. During the years 1939 and 1940 the family hosted several national leaders and freedom fighters like Netaji Subhash Chandra Bose at their palatial house “ GANDHI PEAK ” on Barathi Salai, Royapettah, Chennai, named in memory of the Father of our nation. Justice R. Sudhakar is committed to social welfare causes and social reforms. The empowerment of Advocates and their upliftment to bring the creed to its tall stature as it was during the freedom struggle, is his ambitious project. He takes keen interest in development Agri Horticulture and support activities for improvement of the natural resources. He is proactive in protection of Environment and Heritage. Promoting the cause of under privileged, protecting the differently abled people, senior citizens and their rights, is his vision. Social health and welfare issues are priorities in his judicial role. He is fond of Travelling, Sports, Music, Art and Cultural activities. He organized a two days’ programme of young Advocates on different parts of legal education in the Tamil Nadu Judicial Academy. Justice R. Sudhakar was elevated to the Bench as an Additional Judge of the High Court of Madras on 10.12.2005 and as a Permanent Judge on 20.04.2007. In his career as a Judge of the Madras High Court spreading over a decade he decided 26196 Main Cases and 32943 Misc. Cases. A number of judgments delivered by him are reported in various Law Journals published in different parts of the Country. On his transfer from the Madras High Court, Justice R. Sudhakar took the oath of the office of a Judge of the High Court of Jammu and Kashmir on the 18th day of April, 2016. Appointed as Acting Chief Justice of High Court of Jammu & Kashmir vide notification No.K.11019/07/2018-US.II dated 13th March,2018.
Hon'ble Shri Justice Rajesh Bindal, LL.B
Justice Rajesh Bindal was born on 16th April, 1961 at Ambala City in the State of Haryana (India). He did LL.B. from Kurukshetra University in 1985 and joined profession in High Court of Punjab & Haryana in September 1985. He represented Chandigarh Administration before Central Administrative Tribunal for more than a decade till 2004. He represented Punjab & Haryana regions of Employees Provident Fund Organization before the High Court and Central Administrative Tribunal from 1992 till his elevation. He remained associated, on behalf of State of Haryana, in settlement of the dispute concerning Satluj Yamuna Water with State of Punjab before Hon’ble Eradi Tribunal and Hon’ble the Supreme Court. He represented Income-tax Department, Haryana region before the High Court.
He was elevated as a Judge of High Court of Punjab & Haryana on March 22, 2006.
He remained Chairman of the Committee constituted pursuant to Resolution No. 7 adopted in the Chief Justices’ Conference, 2016 for framing Draft Rules for Electronic Evidence and submitted his report to Hon’ble the Supreme Court in November 2018.
Being Chairman of a multi-member Committee constituted by Ministry of Women and Child Development to study Civil Aspects of International Child Abduction Bill, 2016, he submitted report accompanied by the recommendations and draft of the Protection of Children (Inter-Country Removal and Retention) Bill, 2018 to the Ministry in April 2018. (https://wcd.nic.in/)
During his tenure in Punjab and Haryana High Court, he disposed of around 80,000 cases. Before his transfer to High Court of Jammu and Kashmir, he was heading various Committees including Computer Committee, Arrears Committee.
On transfer to High Court of Jammu and Kashmir, he took oath of office on 19th November, 2018.
Presently, he is Chairman of the Finance Committee, Building and Infrastructure Committee, Information Technology Committee, State Court Management Systems Committee, in the High Court and also Chairman of J&K State Legal Service Authority.
He is also the Chairman of the Committee constituted for conducting assessment for optimal use of technology by NALSA and the State Legal Services Authorities including use of Artificial Intelligence.
He is also Member of the Committee constituted to go into the existing framework of Lok Adalats and Mediation and to suggest ways for enhancing operational efficiency and plugging gaps, if any, or better application of these ADR mechanisms for weaker sections of the society. Appointed as Acting Chief Justice of the Common High Court for the Union Territory of Jammu and Kashmir and Union Territory of Ladakh vide Notification No. K.11019/07/2020-US.II dated 8th December,2020. Transferred as a Judge of the Calcutta High Court vide Notification No. K. 13015/06/2020-US.I dated 31st December,2020.
Hon'ble Shri Justice Sanjay Kumar Gupta, LL.B
Justice Sanjay Kumar Gupta was Born on 24.11.1961, did matriculation from Oriental Academy, Jammu in 1976, did B.Sc with full medical subjects from G.G.M Science College, Jammu in 1982, did L.L.B. from University of Jammu. Enrolled as Advocate in Bar Council of Delhi in 1986, joined Jammu bar in the Chamber of S.S Lehar (Senior Advocate) and practised in all fields including criminal, civil, revenue , MACT etc in subordinate courts and before High Court. Was selected as direct recruit in higher judicial service as District and Sessions Judge on 22.01.2004 and was posted as Additional District and Sessions Judge Doda, served as District and Sessions Judge in various courts at Jammu, including 1st additional, 2nd additional ,3rd additional ,additional District and Sessions judge and Principal District and Sessions Judge Jammu. Also remained posted as 3rd and 4th additional District and sessions Judge Srinagar ,Judicial member special tribunal, J&K at Jammu. One man forest tribunal Jammu and Kashmir, Principal District and Sessions Judge Leh, Principal District and sessions Judge, Rajouri. Lastly was posted as Principal District and Sessions Judge, Jammu, from where elevated to permanent judge of High Court of Jammu and Kashmir. Took oath on 06.06.2017 as High Court Judge.
Hon'ble Shri Justice Rashid Ali Dar
Appointed as Permanant Judge of High Court of Jammu & Kashmir vide notification No.K.13021/02/2017-US.II dated 3rd of August,2018 and took oath of office on 7th of August, 2018.
Hon'ble Shri Justice Alok Aradhe, LL.B
Born on 13th April, 1964 at Raipur , B.Sc and LLB, Enrolled as Advocate on July 12, 1988. Designated as Senior Advocate in April 2007.Revised the 5th and 6th Editions of Principles of Administrative Law by M.P.Jain and S.N.Jain with Late Hon'ble Justice G.P.Singh,Chief Justice of High Court of Madhya Pradesh. Was Visiting Faculty in Judicial Officers Training and Research Institute to address Judicial officers on various issues. Practiced on Civil & Constitutional, Arbitration and Company Matters in the High Court of Madhya Pradesh at Jabalpur. Appointed as Additional Judge of the High Court of Madhya Pradesh on December 29, 2009 and Permanent Judge on February 15th, 2011. Transferred to High Court of Jammu and Kashmir on September 16, 2016, vide notification No.K-11017/33/2016-US.II dated 09th September, 2016 and took oath of office on 20th September, 2016. Nominated as Chairman of Jammu and Kashmir State Judicial Academy vide High Court order No. 378 dated 7th of June 2017. Appointed as Acting Chief Justice of High court of Jammu & Kashmir vide Notification No K-11019/07/2018-US.I/II(Pt.) Dated 11.05.2018 and functioned as such upto 10.08.2018. Nominated as Executive Chairman of Jammu and Kashmir State Legal Services Authority vide SRO No. 369 dated 4th of September 2018.
Hon'ble Shri Justice M.K Hanjura, LL.B
Did his graduation from Government Degree College Bemina in the year 1976. Pursued Law as a subject in the University of Kashmir and completed LLB (Hons) in the year 1979. Practiced Law in the District Courts at Budgam upto the date of his appointment as a Munsiff on 19.01.1987. Was promoted as District Judge in the year 2003. Worked as special Judge Anti Corruption, Jammu Province, Chairman Sales Tax Tribunal J&K, Principal District and Sessions Judge Kathua during his tenure as District and Sessions Judge. Decided the infamous case relating to Birpur Land Scandal and many others in his capacity as Special Judge Anti Corruption Jammu Province and Principal District and Session Judge, Kathua. Worked in all the rungs of the Registry of the High Court of J&K. Served twice as the Registrar General of the High Court of Jammu and Kashmir. Had the distinction of working as a Registrar in the Supreme Court of India for more than 3 years. Was appointed as member (Judicial) National Company Law Tribunal in the year 2016 and worked as such for six months. Resigned from this post on 20.02.2017 and assumed the charge of the office of the Food Safety Appellate Tribunal, Jammu on 21.02.2017 since when he has been working as such.Took oath on 06.06.2017 as High Court Judge.
Hon'ble Shri Justice Janak Raj Kotwal, LL.B
Born in Bhaderwah on 29th August 1956. Was appointed Munsiff Hira Nagar in November 1982, after qualifying Kashmir Civil Service (Judicial) exam. After rendering excellent judicial service for 17 years he was promoted as District & Sessions Judge in August 1999. He was posted as Principal District & Sessions Judge of all most all the districts of Jammu province besides serving two times as Special Judge Anti-corruption Court Jammu. Because of his outstanding performance his services were placed at the disposal Chief Justice of the J&K High Court & served as Registrar Judicial, Principal Secretary to Chief Justice, Registrar Vigilance & Registrar General High Court. He was conferred Suppertime Scale on 05.01.2009. His over 28 years of service he proved his mettle by delivering various judgments of public interest on Civil & Criminal side besides deciding numerous accidents claims as President of the MACT Jammu & landmark judgment as Judge of the Anti-corruption Court Jammu. He has always maintained judicial decorum & dignity of the court wherever he was posted & his administrative qualities on all the prominent posts in the High Court administration. His last postingbefore elevation was as Judicial Member, J&K Special Tribunal (appellate authority). Appointed as Additional Judge of High Court of Jammu and Kashmir on 08.03.2013. Appointed as permanent Judge of High Court of Jammu and Kashmir vide Notification No. K.13021/03/2014-US.II dated 03.03.2015 and took oath of Office on 04.03.2015
Hon'ble Shri Justice Bawa Singh Walia
Born on August 28, 1961 in Jalandhar, Punjab, His Lordship did ICSE from St. John's High School, Chandigarh in 1978, Bachelor of Arts from D.A.V. College, Chandigarh in 1982, LL.B. from the Panjab University in 1985 besides stood 1st Class 1st in Bachelor of Law in 1984 for which he was awarded Rai Bahadur Badri Dass Medal as well as Vice - Chancellor’s Merit Scholarship. His Lordship taught Law at the Department of Laws, Panjab University, Chandigarh as a visiting part-time faculty from 1990 - 96. His Lordship was enrolled as a member of the Bar Council of Punjab and Haryana in 1985 and practised in divergent fields of law. His Lordship remained Legal Advisor to the Punjab State Industrial Development Corporation Limited, Electronic Systems Punjab Limited, Punjab Information and Communication Technology Corporation Ltd., besides conducted cases on behalf of the Hon'ble High Court of Punjab and Haryana, Food Corporation of India and other organizations. His Lordship was Senior Panel Counsel, Government of India for the Punjab and Haryana High Court, Chandigarh besides Additional Advocate General, Punjab w.e.f. November 1, 2012, till elevation as Additional Judge of the Punjab and Haryana High Court on September 25, 2014. His Lordship on transfer took oath as Additional Judge of High Court of Jammu and Kashmir on 12.02.2015.
Hon'ble Shri Justice Muzaffar Hussain Attar
Born on 30th January, 1955 and was Special Public Prosecutor in various cases. He did his graduation from Anantnag College in 1975 and LLB in 1977. He was registered as pleader in the month of September, 1977 and as Advocate in the year 1981 and subsequently enrolled as an Advocate in 1985. He remained Additional Advocate General from 1997 to 2002 and appointed as Special Public Prosecutor in various cases. Elevated as Additional Judge of High Court of Jammu and Kashmir on 05.11.2008. Appointed as permanent Judge of High Court of Jammu and Kashmir on 05.03.2010.
Hon'ble Shri Justice Bansi Lal Bhat
Justice Bhat was born in remote village Arihal in Pulwama district. After passing his matriculation from Government High School, Hawal, he graduated from Amar Singh College, Srinagar and obtained his Law Degree from University of Kashmir.
He was enrolled as pleader with Bar Association, Srinagar on 15th January, 1975. He practiced in Civil, Criminal and Revenue Courts until selection in KCS Judicial. He joined as Munsiff on 17th November, 1982 and was promoted as Sub Judge on 29th June, 1989. Later, he served as CJM, Jammu till his induction in Higher Judicial Service in August 1999.
He also served as Principal District and Sessions Judge in both capital cities of Jammu and Srinagar besides at Poonch, Reasi and Kathua. He also served as Presiding Officer of Motor Accidents Claims Tribunal, Jammu, besides serving for two tenures as Special Judge Anti Corruption Jammu and was appointed as Special Judge of the newly created Anti Corruption Court for trial of CBI cases on 18th August, 2011 where he served till his elevation.
He contributed to development of law by delivering many landmark judgments and settled thousands of disputes as Presiding Officer of the Permanent Lok Adalat. He regularly contributed to State Judicial Academy newsletter and raised standard of legal education by delivering lectures in State Judicial Academy and Faculty of Law, University of Jammu.
He was appointed as Additional Judge of J&K State High Court on 8th March, 2013 and appointed as permanent Judge of the State High Court on 26th September, 2014. During his tenure, he delivered so many reportable judgments.
Hon'ble Shri Justice Hasnain Massodi
Born at khrew, a suburb of Srinagar, on 02-01-1954 to Sh. Ghulam Ali Massodi and Zainab Khatoon, a pioneer in women’s education who established first girls school in the year 1938 AD. Had his early education at a Govt. school in his native place and thereafter graduated in science from S.P.College, Srinagar. Did his LLB, three years Degree Course from Faculty of Law, Kashmir University, securing first position in the faculty with distinction in five subject areas and was awarded certificate of merit in 3rdAnnual Convocation of the University. After brief stint at bar, appeared in J&K Civil Services (Judicial) Examination and passed the examination with first rank in the state and was appointed as Munsiff, JMIC on 16-1101982. Was also selected for Kashmir Administrative Services in 1984 but decided to continue as a Judicial Officer. Proceeded for Higher Education to United States in 1992 and did his Master’s in Law from Harvard University Massachusetts, USA with Constitutional Law, Administrative Law and Environmental Law and Planning , as major subject areas.
During his career as Judge, spreading over a period of about 27 years held important positions in the district judiciary and High Court Registry. Served as Registrar Vigilance, Principal Secretary to Hon’ble Chief Justice , Registrar General of the Hon’ble High Court, Special Judge Anti Corruption, Kashmir and Principal District and Sessions Judge Budgam and Srinagar. Participated in 1998 UN conference on Organized Crime and played a significant role in strengthening the Institution of Lok Adalat and Legal Services in the State. Elevated as Additional Judge of High Court of Jammu and Kashmir on 13.11.2009.
Hon'ble Dr. Justice Virender Singh
Born on 07-10-1954. After graduation from Government College, Rohtak, completed his Degree of Law from J.V.Jain College, Saharanpur. Entered the legal profession in June, 1978. Practised mostly on Criminal side besides dealing with cases under the Motor Vehicles Act and Hindu Marriage Act. Upon the year 1988 practised at Rohtak. Thereafter came to Chandigarh. Remained as Deputy Advocate General, Haryana firstly from May 1995 to April 1996 and then from July 1996 to January 1999. Elavated as Judge of Punjab and Haryana High Court on 02.07.2002.
Transferred to High Court of Jammu and Kashmir and assumed charge of office on 19.04.2007.
Functioned as the Acting Chief Justice of the High Court of Jammu and Kashmir from 02.04.2012 to 08.06.2012.
Elevated as Chief Justice of High Court of Jharkhand from 1st of November 2014
Hon'ble Sh. Justice Mansoor Ahmad Mir
Born on 25-04-1955 at village Rajpora, Tehsil Pulwama, District Pulwama. Did Schooling from same Village. Joined Amar Singh College in 1975 and Completed his Bachelors Degree (BA) in 1976. Did L.L.B in 1978. Joined bar in the same year and practiced till 1993. Appeared in Higher Judicial services examination in the year 1992 and secured Ist position in the state. Appointed as Pr. District & Sessions Judge, Kupwara on 27th May, 1993. Posted as Pr. District & Sessions Judge, Anantnag in (1995-1998). Posted as Presiding Officer, Motor Accident Claims Tribunal, Srinagar from 1998-2000. Placed in the selection grade in the year 1998. Posted as Principal District & Session Judge, Budgam from 2000-2002. Placed in super time Scale in the year 2002. Posted as Presiding Officer, designated court of TADA/ Special Judge, POTA for Kashmir Division in 2002-2004. Posted as Additional District & Sessions Judge, Srinagar in 2004. Posted as Principal District & Session Judge, Srinagar from 2004 till elevated as additional Judge of the High Court of J&K. Sworn in as additional Judge of the High Court on 31.01.2005. Appointed as permanent Judge of the High Court of Jammu and Kashmir on 07.07.2007
Hon'ble Sh. Justice Jai Pal Singh
Born at Kehli Mandi, Samba Jammu on 06.04.1951. Did his LLB in 1971 and was enrolled as Pleader on 15th September 1971. Practised as an Advocate in Jammu and Kashmir High Court for the last 34 years on Civil, Criminal Constitutional and Taxation matters. Appointed as Additional Central Government Standing Counsel in 1987 and Sr. Central Government Standing Counsel in 1996. Appointed as Prosecutor General Vigilance, Standing Counsel GAD and worked as such for seven years. Elevated as Additional Judge of High Court of Jammu and Kashmir on 04.10.2005. Appointed as permanent Judge of the High Court of Jammu and Kashmir on 01.10.2009
Hon'ble Sh. Justice Hakim Imtiyaz Hussain
Born on 16th July, 1949. Graduated from Jammu and Kashmir University in 1969. Graduated in Law from Aligarh Muslim University in 1971. Joined Bar in the same year. Joined Judicial Service as Munsiff-Judicial Magistrate on 10-09-1974, was promoted as Sub-Judge in 1983 and District and Session Judge in 1995. Was appointed Registrar Judicial (Kashmir Wing) in 1995, Registrar Vigilance in 1996. Remained Registrar General of the High Court of Jammu and Kashmir from 25-11-1997 to 24-04-2000 and 23-04-2001 to 14-08-2002. Appointed as the Registrar, National Judicial Academy, Bhopal in 2000-2001. Attended "Gender and law" Programme in May. 1999 in United Kingdom. Appointed Principal District and Session Judge, Srinagar on 14-08-2002. Was sworn in as Additional Judge, High Court of Jammu and Kashmir on 30-09-2004 and Permanent Judge on 19-12-2005. Retired as Judge, High Court of Jammu and Kashmir on 15-07-2011 and appointed as Member J&K Accountability Commission on 18-08-2011 is author of many legal works like, Agrarian Reforms in Jammu and Kashmir, Muslim Law and Customs. Financial Rules and Regulations, Service Law in Jammu and Kashmir and Revenue Laws in the State of Jammu and Kashmir.
Hon'ble Sh. Justice Sunil Hali
Graduated in Science in 1971 and passed L.L.B. in 1973 from Jammu University.
Practised in Jammu Court and shifted to Srinagar in 1977.
Worked in the office of Late Mr. P L Handoo (Advocate) particularly on the writ side.
Conducted many important cases in Hon'ble High Court of both wings including Excise, Sales Tax, Forest Nationalization cases.
Elevated as Additional Judge of High Court of Jammu and Kashmir on Mar 15, 2008.
Appointed as permanent Judge of High Court of Jammu and Kashmir on Mar 05, 2010.
Transferred to Allahabad High Court and took oath on Jul 04, 2011.
Hon'ble Sh. Justice Nisar Ahmad Kakru
Nisar Ahmad Kakru (born 26 October 1949 Baramulla, Kashmir, India) was the Chief Justice of the High Court of Andhra Pradesh, India from 19 February 2010 to 26 October 2011.[1]
Kakru was enrolled as a pleader in August 1975, as a vakil in February 1979 and as an advocate in April 1982. Initially from August 1975, practised at Baramulla district and sessions courts and other courts. He was appointed as public prosecutor in the district and sessions court of Baramulla in 1978 and resigned in 1981 due to the order issued by Government of Jammu and Kashmir, debarring the public prosecutors]] of the state from their private practice and continued his private practice at Baramulla until 1984. Later, he started practice at Jammu and Kashmir High Court in 1984 in civil, criminal, constitutional, service, labour, revenue and company matters.[1][2]
In February 1988 he was appointed as a Chief Government Advocate and Additional Advocate General at Jammu and Kashmir High Court by the Government of Jammu and Kashmir and resigned in 1990, as the then state government ceased to be in power due to imposition of the Governor’s rule in the State. He continued his private practice until 1996, when he was again appointed as an Advocate General till he was promoted to the bench of the High Court of Jammu and Kashmir in November 1997.[1][2][3]
During his practice as an Advocate General, occasionally Nisar Ahmad was appointed as Acting Chief Justice of Jammu and Kashmir from (April, 2007-June, 2007), (November, 2007-January,2008) and (October,2008-January,2009). Finally on 16 February 2010 he was appointed as a Chief Justice of the High Court of Andhra Pradeshfollowing a recommendation by the Supreme Court which was approved by the President of India.
On 19 February 2010. Governor of Andhra Pradesh, E. S. L. Narasimhan administered oath of office to Chief Justice Nisar Ahmed Kakru at Raj Bhavan in the presence of Chief Minister K Rosaiah and Assembly Speaker N Kiran Kumar Reddy.[1][2]
He retired upon attaining superannuation as the Chief Justice of the Andhra Pradesh High Court, Hyderabad on 26 October 2011.
Hon'ble Sh. Justice Nirmal Singh
Elected to the Punjab Vidhan Sabha first time in 2012. Retired as Justice of Punjab & Haryana High Court in 2009; remained District & Session Judge in 1996 also D & SJ, Vigilance, Punjab; also served as Judge of Jammu & Kashmir High Court; also remained Member of various Tribunals and also a life Member of Arbitration Council of India;Have many articles and publications of social importance to his credit; participated in Conference on Women Empowerment in Bangladesh; committed to the cause of social service in the constituency; working vigoursly for the upliftment of down trodden; now Chairman of Committee on Welfare of Scs/BCs and Member of Committee on Privileges and House Committee of Punjab Vidhan Sabha.
Hon'ble Sh. Justice Vinod Gupta
Born on January 18, 1950, Justice Gupta completed his graduation in 1969 from Jammu and Kashmir University and did his LL.B from Delhi University in 1972.
He was enrolled as an advocate in the same year and he started practicing in the Jammu and Kashmir High Court and subordinate courts. He passed KCS (Judicial) Examination in 1977 and was appointed as munsiff on January 27, 1978.
He was promoted as sub-Judge in August 1985 and appointed as district & sessions judge in August 1997. He was posted as principal district & sessions judge, Jammu; principal secretary to chief justice, registrar-general of J&K High Court and judicial member in the J&K Special Tribunal. Justice Vinod Gupta joined as additional judge of the High Court on 5 November 2008 at Srinagar.
Hon'ble Sh. Justice Bashir. A. Kirmani
Hon'ble Sh. Justice Permod Kohli
Born on March 1, 1951 in border town of Rajouri, Justice Permod Kohli after graduation from GGM Science College, Jammu secured Degree of Law from University of Jammu in the year 1972. He joined Bar at Jammu and was appointed as Additional Advocate General of the State during Governor’s Rule in the year 1990 and took over as the Advocate General of the State in December 1990. He was designated as Senior Advocate in February 1991 and appeared on Constitutional, Service, Taxation, Commercial and Civil matters. He remained Legal Advisor to Shri Mata Vaishno Devi Shrine Board and Shri Mata Vaishno Devi University, Jammu and conducted a number of important matters in the High Court of Jammu and Kashmir and Supreme Court of India. He was engaged as Special Counsel on behalf of the State of Jammu and Kashmir to approve the ban imposed upon the Jammu and Kashmir Liberation Front, a militant outfit by Central Government under Unlawful Activities Act, 1967 and five other militant organisations (operating in the State of J&K) under the J&K State’s Criminal Law Amendment Act, 1983 He served as Member on the Managing Committee of DAV Society run prestigious school, namely Maharaja Hari Singh Agricultural Collegiate School, Nagbani, Jammu headed by Justice A.S. Anand former Chief Justice of India and other local schools. He was appointed Additional Judge of the High Court of J&K on 7th January 2003 and as Permanent Judge on 3rd January 2005. Justice Permod Kohli opted for his transfer from State of J&K on his son’s joining the legal profession in the State of J&K on moral and ethical grounds in 2003 itself. At that time, perhaps he was the First Judge in the country who opted for transfer on this ground. On his request, he was transferred to Jharkhand High Court. He took oath there on 4th May 2006. Later, he was transferred to Punjab and Haryana High Court. He took oath on 10th May 2007. He was elevated as Chief Justice of High Court of Sikkim where he took oath on 12th December 2011 and relinquished the Office on 28th February 2013. Justice Kohli was appointed as Chairman of the Central Administrative Tribunal (CAT) comprising 17 regular benches and 21 Circuit Benches all over India in consultation with the Chief Justice of India on 26th March, 2016 and took charge on 5th April, 2016. He has disposed off nearly 7000 cases in the State of J&K, about 4000 cases in the State of Jharkhand, more than 12,000 cases in the State of Punjab and Haryana and 160 cases out of 205 cases in the State of Sikkim
Hon'ble Sh. Justice Muzaffar Jan
Hon'ble Sh. Justice T. S. Doabia
Hon'ble Sh. Justice G.D. Sharma
Hon'ble Sh. Justice O.P. Sharma
Hon'ble Sh. Justice Aftab Alam
PROFILE
Hon'ble Mr. Justice Aftab Alam was born in Patna on April 19th, 1948 where he completed his School and College Education. Enrolled as an Advocate on 27.03.1973. He practiced in the Patna High Court mainly in Labor, Service and Constitutional Law Cases. Worked as Additional Central Government Standing Counsel in Patna High Court from September 7, 1981 to September 6, 1985. He was designated as Senior Advocate by the Patna High Court at a relatively young age, on February 1, 1984.He was appointed as Judge of the Patna High Court on July 27, 1990. Was transferred to the Jammu & Kashmir High Court, where he was appointed as the Acting Chief Justice on 06.06.2007. He was elevated to the Supreme Court and assumed office on 12.11.2007. Besides Law, Justice Alam is deeply interested in Classical Urdu and Persian Poetry and studies in Sufism. Retired on 18th April, 2013.
Hon'ble Shri Justice Mohammad Yaqoob Mir, LL.B.
Born on 28-05-1957 at Village Rajpora, Pulwama.Did his LL.B from Kashmir University, joined the Bar and practised as Advocate from 1981 to 1993. Appointed as District & sessions Judge on 27th of May 1993.Remained posted as Principal District & Sessions Judge, Baramulla, Principal District & Sessions Judge, Anantnag, Additional District & Sessions Judge, Srinagar, Special Judge, Anti Corruption, Kashmir, Registrar General, High Court of J&K and Principal District & Sessions Judge, Srinagar. Attended “International Conference on Arbitration (ICCA). Was granted selection grade in July 2001 and was placed in Super Time Scale in April, 2007. Elevated as Additional Judge of High Court of Jammu and Kashmir on 23.11.2007. Appointed as permanent Judge of High Court of Jammu and Kashmir on 01.10.2009. Functioned as Acting Chief Justice of High Court of Jammu and Kashmir from 05.01.2015 to 02.02.2015.
Hon'ble Shri Justice V.K Gupta, LL.B.
Born in 1947.Had early education in U.P.and Jammu and Kashmir.Did LL.B. from Delhi University. Enrolled as Advocate with Delhi Bar Council in 1970. Served as Advocate General. J & K. Was visiting Lecturer in the Faculty of Law, University of Jammu. Also served as Senior Central Government Standing Counsel in J & K High Court. Was actively associated with Bar activities and held the offices of Bar President, Vice-President and Secretary. Elevated as Judge of Jammu & Kashmir High Court in 1990. Transferred to Calcutta High Court in 1996. Was appointed as Acting Chief Justice of Jharkhand High Court on 15th November, 2000. Had the privilege of swearing in the First Governor of the new State of Jharkhand and was later on himself appointed as First Chief Justice of the High Court of the new State on 4th December, 2000 and was sworn in as such by the Governor on 5th December,2000.
Hon'ble Shri Justice Dhiraj Singh Thakur, LL.B.
Appointed as Permanant Judge of High Court of Jammu and Kashmir on 08.03.2013.
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