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Acts, Rules,Orders,Guidelines & Protocols

THE JAMMU AND KASHMIR REORGANISATION ACT, 2019.
CORRIGENDA (THE JAMMU AND KASHMIR REORGANISATION ACT, 2019)
Amendment to the Jammu and Kashmir Writ Proceedings Rules, 1997.
Amendment to the Jammu and Kashmir High Court Rules, 1999.
The High Court of Jammu & Kashmir and Ladakh Video Conferencing for Courts Rules, 2021.
Electronic Filing (e-Filing) in the High Court of Jammu & Kashmir and Ladakh and in Subordinate Courts and Tribunals of Jammu & Kashmir and Ladakh, Rules, 2021.
CENTRAL ACTS EXTENDED BY J&K Reorganisation Act 2019
Protocol for recording evidence of vulnerable witnesses.
Amendment to Jammu and Kashmir General Rules (Civil) framed under Section 122 of Civil Procedure Code.
Amendment to the Jammu and Kashmir General Rules(Criminal) framed under Section 554 of Criminal Procedure Code.
Amendment to the High Court Rules,1999
High Court Rules,1999
Writ Proceedings Rules, 1997
J&K CSR,Volume-I
J&K CSR,Volume-II
J&K Civil Services Leave Rules,1979
J&K Govt.Employees Conduct Rules,1971
THE JAMMU AND KASHMIR HIGH COURT STAFF (CONDITIONS OF SERVICE)RULES, 1968.
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.
Amendment to the existing Scheme / Guidelines for the appointment of Research Assistant to the Chief Justice / Judges in the High court of Jammu and Kashmir.
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.
Criteria for Designating Senior Advoactes,2023.
The Jammu & Kashmir and Ladakh, Lawyers Chambers (Allotment and License Fee) Rules, 2024
GUIDELINES FOR ISSUANCE /RENEWAL OF IDENTITY CARDS TO ENROLLED ADVOCATES.

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