Registrar Judicial is a District and Sessions Judge rank Judicial Officer who looks after day to day administration of their wings besides listing of cases before the Court. They also exercise powers on the Judicial side as provided under the High Court Rules.

Registrar Judicial is a District and Sessions Judge rank Judicial Officer who looks after day to day administration of their wings besides listing of cases before the Court. They also exercise powers on the Judicial side as provided under the High Court Rules.

The Central Project Coordinator e-Courts (CPC e-Courts) is an Officer of the rank of District Judge or Senior Civil Judge, who would co-ordinate the implementation of various modules/ tasks of the e-Courts Project, for which he would liaison with the e-Committee, Supreme Court of India.

Judicial Officers of the rank of Sub-Judge. They are Incharge of Protocol of High Court of J&K, Jammu Wing . They also assist Registrars Judicial in discharging of their official function in their respective wings.

Judicial Officers of the rank of Sub-Judge. They are Incharge of Protocol of High Court of J&K, Srinagar Wing respectively. They also assist Registrars Judicial in discharging of their official function in their respective wings.

Appointed as Additional Judge of the High Court of Jammu & Kashmir and Ladakh, vide Notification No.K-13021/01/2019-US.II dated 24th March 2022 and took oath of office on 28th of March, 2022.

Justice Moksha Khajuria Kazmi, passed out LL.B from Jammu University in the year 1996 and started practicing in the J&K High Court at Jammu. She was awarded the ‘Best Advocate of the year’ Award in 1998 by Kashmir Law General. She moved to practice in the J&K High Court at Srinagar in 1999 and was the standing counsel for various organizations like Medical Council of India, J&K Sports Council, J&K Power Development Department, ASCOMS, J&K State Legal Services Authority, J&K State Forest Corporation Ltd., Jet Airways Ltd., Board of Professional Entrance Examination (BOPE), Metlife India Insurance Company Limited, Islamic University of Science and Technology, etc.
She served as Asst Advocate General from 2002 to 2004 and as Addl Advocate General from 2016 to 2017.
She was in the Board of Directors of J&K State Financial Corporation and Baramulla Cooperative Bank.
She was designated as Senior Advocate on 3rd of December, 2020.
She was appointed as Additional Judge of the High Court of Jammu & Kashmir and Ladakh, vide Notification No.K-13021/01/2019-US.II dated 24th March 2022 and took oath of office on 28th of March, 2022.

Mr. Nargal hails from Katra, Jammu & Kashmir and did his initial schooling from Dewan Badri Nath Vidya Mandir, Jammu. He pursued graduation from GGM Science College, Jammu and LLB from the University of Jammu, following which he independently started his active practice from March 1991. He was designated as a Senior Advocate by J&K High Court on 03.12.2020 and has formerly served as Senior Additional Advocate General of the J&K Home Department. He holds the distinction of serving as the Standing Counsel for various departments of Government of India as well as the J&K Government, Public Sector Undertakings, Banks, Universities in addition to his own private practice, spanning over an illustrious legal practice of 31 years. He has served as the Standing Counsel for University of Jammu, SKAUST-J, Baba Ghulam Shah University, Rajouri, Cluster University, Jammu. Furthermore, he has remained as a Senior Counsel for Ministry of Home Affairs, Government of India, Union Public Service Commission, Food Corporation of India, J&K Public Service Commission, Service Selection Board, Sales Tax & Exercise Department, JK IMPA, General Administration Department and State Pollution Control Board. Mr. Nargal has also served as Central Government Counsel, Counsel for J&K Education Department on terms and conditions as Additional Advocate General. He holds expertise in taxation, service, academic, arbitration and civil matters and other writ jurisdiction. He was recommended for elevation as a Judge of the High Court by J&K High Court Collegium and appointed as Additional Judge of the High Court of Jammu & Kashmir and Ladakh, vide Notification No.K-13021/02/2017-US.II dated 1st June 2022 and took oath of office on 3rd of June, 2022.

Appointed as Additional Judge of the High Court of Jammu & Kashmir and Ladakh, vide Notification No.K-13021/01/2021-US-II dated 27th July 2022 and took oath of office on 29th of July, 2022.