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Digital Justice Initiative launched • E-Filing system now available • Virtual court facilities extended • New mobile app released • Online mediation services operational
01 Link to apply for various posts advertised by the High Court of J&K and Ladakh. 02 Link to Google form for capturing armed forces personnel - Case Details
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1.

Notification regarding Inviting Applications for empanelment as Mediator before the Hon’ble High Court of J&K and Ladakh.
2.

Notification regarding declaration of 16th October, 2026 as a Non-Sitting Day and change of working day/holiday on 5th, 6th and 24th November, 2026.
3.

Notification Regarding Sitting of Bench of the High Court of Jammu & Kashmir and Ladakh in Ladakh.
4.

Notice Regarding Non-Availability of Hon’ble Mr. Justice Rajnesh Oswal on 5th October, 2026.
5.

Notification regarding List of Provisional Ennrollment as an Advocate.
6.

Notification regarding Cancellation of Provisional License bearing Enrolment No.JK-559/2014 dated 15.12.2014 of Shri Abdul Momin Bhat S/o Sh. Bashir Ahmad Bhat R/o Bhatpora, Fatehpora, Tehsil & District Anantnag.
7.

Notification regarding Cancellation of Provisional License bearing Enrolment No.JK-315/2014 dated 03.09.2014 of Shri Zahld Akbar Lone S/o Shrl Mohd Akbar Lone R/o Rawathpora, Hadpora, Tehsil & District Kupwara.
8.

Notification regarding Adoption and Framing of Draft Rules of Criminal Practice, 2026.
9.

Notice Regarding Hon'ble Mr. Justice Yash Paul Bourney, took oath of the office as Judge of the High Court of Jammu & Kashmir and Ladakh, today on 22nd September, 2026 at 10:30 AM.
10.

Notice Regarding Adjournment of Cases Listed Before Division Bench-I on 19 September 2026.
11.

Notification regarding Appearance in matters listed in Supplementary Cause List -I under the head "For Referral to the Special Mediation Drive .- Mediation for the Nation 3.0".
12.

Notification regarding absolute/Final list of an Advocate.
13.

Notice Regarding Hon'ble Dr. Justice Pushpendra Singh Bhati, took oath of the office as Chief Justice of the High Court of Jammu & Kashmir and Ladakh.
14.

Notice Regarding Re-Listing of Cases Listed Before the Single Bench of Hon’ble Mr. Justice Rajesh Sekhri on 07.09.2026.
15.

Notification regarding Strict compliance of the provisions of Flag Code of India, 2002 [as amended in 2021 & 2022] and the Prevention of Insults to National Honour Act, 1971.
16.

Notification regarding Division Bench-I to Hold Court Today After 2:00 PM.
17.

Notification regarding Amendment in the Jammu & Kashmir and Ladakh Lawyers Chambers (Allotment and License Fee) Rules, 2024.
18.

Notification regarding Resumption of practice as an Advocate.
19.

Notification(s) regarding List of provisionally Enrolled Advocates.
20.

Notification(s) regarding List of extension of provisionally Enrolled Advocates.
21.

Notification(s) regarding List of extension of provisionally Enrolled Advocates.
22.

Notice Inviting applications for undergoing 40-Hours Mediation Training under the aegis of the Mediation and Conciliation Project Committee (MCPC), Hon'ble Supreme Court of India.
23.

Notice for empanelment of Standing Counsels of AICTE reg.
24.

Notification Regarding Declaration of 26th August, 2026 (Wednesday) as Holiday and 19th of December, 2026 (Saturday) as Working day.
25.

Notification Regarding Surrender of the Certificate of Enrollment as an Advocate.
26.

Notification Regarding Absolute/Final List of Advocates after condonation of delay.
27.

Notification Regarding Resumption of practice as an Advocate.
28.

Notification Regarding Implementation of "Mediation for Nation 3.0"
29.

Notice Regarding Holding of Pre-Lok Adalat sitting on 05th of September, 2026 and 3rd National Lok Adalat on 12th September,2026.
30.

Notice Regarding Independence Day Celebrations – 15th August 2026.
31.

Notification regarding Resumption of practice as an Advocate.
32.

Notification regarding List of provisionally Enrolled Advocates.
33.

Hon'ble Supreme Court order in Writ Petition(s) (Civil) No(s). 751/2026
34.

Auction Notice for Disposal of Obsolete, Unserviceable and Scrap Items.
35.

Notification regarding Surrender of the certificate of Enrollment as an Advocate.
36.

Notification(s) regarding List of Provisional Enrollment of Advocate.
37.

Notification regarding Transfer of Advocate license..
38.

Notification regarding Cancellation of below mentioned Provisional Enrollments.
39.

Notification(s) regarding absolute/Final list of an Advocate.
40.

Notification(s) regarding Extension of Provisional Enrollment under Section 58 of the Advocates Act, 1961.
41.

Notification(s) regarding Extension of Provisional Ennrollment of Advocates.
42.

Notification(s) regarding Extension of Provisional Ennrollment of Advocates, after condonation of delay..
43.

Notice Regarding Surrender of the Certificate of Enrollment as an Advocate.
44.

Notice Regarding Transfer of Advocate License.
45.

Notice Regarding Reallocation of Cases Listed Before Hon'ble Mr. Justice Sanjay Dhar on 04 July 2026 Due to Casual Absence.
46.

Notice Regarding Amendment to the Jammu & Kashmir High Court Rules, 1999 Prescribing Mandatory Disclosures in Bail Applications.
47.

Notice Regarding Amendment to Chapter XVI (Bail and Recognizance) of the Rules and Orders for the Guidance of Courts Subordinate to the High Court of Judicature, Svt. 1988 (Criminal).
48.

Notice Regarding Conduct of Pre-Lok Adalat Conciliation Proceedings in indentified matters pending before the Hon'ble Supreme Court of India in connection with " SAMADHAN SAMAROH" culminating into Special · Lok-Adalat Schduled on 21st, 22nd and 23rd of August, 2026.
49.

Notice Regarding Rearrangement of Single Bench Cases for 29–30 June 2026.
50.

Notification regarding List of Provisional enrollment of an Advocate.
51.

Notice regarding Declaration of 1st July, 2026 (Wednesday) as working day and 19th of December, 2026 (Saturday) as non-sitting day.
52.

Notice regarding Extension of time for submission of views/comments by stakeholders and the general public on draft Regulations for Use of Artificial Intelligence (AI) in Courts, 2026.
53.

Notice regarding Hon'ble Mr. Justice Rajesh Sekhri will hold the Court as "Hon'ble Vacation Judge" in the Jammu Wing of the Hon'ble High Court on 15th of June, 2026 (Monday).
54.

Notice regarding Holding of Special Lok Adalat for cases under the Negotiable Instruments Act, 1881 on 18th July, 2026.
55.

Roster Modification Notice:Transfer of Criminal Matters on 06-06-2026.
56.

Notice regarding Reconstitution of Division Benches and Change of Hearing Roster for 06 June 2026.
57.

Notice regarding Reconstitution of Division Benches and Change of Hearing Roster for 04 June 2026.
58.

Notice regarding Seeking views/suggestions of all stakeholders and the general public on draft Regulations for Use of Artificial Intelligence (AI) in Courts, 2026.
59.

Notice regarding Notice Regarding Reconstitution of Division Benches – Srinagar Wing .
60.

Notice regarding Full Court Reference to bid farewell to Hon'ble Mr. Justice Arun Palli, Chief Justice, High Court of J&K and Ladakh, on His Lordship's appointment as Judge,Supreme Court of India. .
61.

Notification regarding Designation of Advocates as Senior Advocates by the High Court of Jammu & Kashmir and Ladakh.
62.

Notification Regarding Supreme Court Order in JCIT vs. M/s Colorcon Asia Pvt Ltd.
63.

Notification Regarding The Jammu & Kashmir Court Manager (Appointment and Condition of Service) Rules, 2025.
64.

Notification Regarding Cancellation of Provisional Enrollments.
65.

Notification Regarding Transfer of Advocate License.
66.

Notification(s) Regarding Resumption of practice as an Advocate.
67.

Notification Regarding Revision of pecuniary limits of jurisdiction of the Civil Judges (Junior Division) and (Senior Division).
68.

Notification Regarding Summer Vacations-2026.
69.

Notification Regarding Centenary Celebration of the High Court of Jammu and Kashmir & Ladakh.
70.

Notification(S) Regarding Absolute/Final List of an Advocate.
71.

Notification Regarding Surrender of the Certificate of Enrollment as an Advocate.
72.

Notification Regarding Guidelines for Recording Evidence of Persons with Disabilities, 2026.
73.

Notification(s) regarding Extension of Provisional Ennrollment of Advocates.
74.

Notification(s) regarding Extension of Provisional Ennrollment of Advocates, after condonation of delay.
75.

Notification(s) regarding Absolute/Final License of Advocates, after condonation of delay.
76.

Notification regarding Transfer of Advocate License.
77.

Notification regarding List of provisional Enrollment of Advocates.
78.

Notification regarding Surrender of the Certificate of Enrollment as an Advocate.
79.

Notification regarding Transfer of Advocate License.
80.

Notification regarding Mr. Farman Ali, Advocate who has also been inducted into the panel of Advocates for conducting cases for an against the High Court/ District Courts before the Hon'ble Supreme Court of India and before Hon'ble High Court of Jammu & Kashmir and Ladakh.
81.

Notification regarding High Court Legal Services Committee is organizing Pre-Lok Adalat session/sitting on May 02nd, 2026 (Saturday) in view of 2nd National Lok Adalat to be held on May 09th, 2026 (Saturday) in both the wings of the High Court of J&K and Ladakh
82.

Notification regarding Submissions of Memorandums/representations/suggestions to the 8th Central Pay Commission.
83.

Notification regarding induction of Advocates into the panel of advocates for conducting cases for and against the High Court/Subordinate Courts before Hon'ble High Court of Jammu & Kashmir and Ladakh
84.

Notification regarding Surrender of the Certificate of Enrollment as an Advocate..
85.

Notification regarding absolute/Final list of an Advocate.
86.

Notification regarding Exemption from wearing 'Gown' in the Jammu wing of the High Court of J&K and Ladakh during summer (w.e.f. 1st of May, 2026 to 30th of September, 2026).
87.

Notification regarding Induction of Ms. Sharaf Wani, Advocate into Panel of Lawyers for High Court of J&K and Ladakh at Srinagar.
88.

Notification regarding Resumption of practice as an Advocate.
89.

Notification regarding List of provisional Enrollment of Advocates.
90.

Notification regarding List of extension of provisional Enrollment of Advocates.
91.

Notification regarding Strict compliance of the provisions of flag Code of India, 2002 (as amended in 2021 & 2022) and the Prevention of Insults to Natuonal Honour Act, 1971-regarding.
92.

Notification regarding List of extension of provisional Enrollment of Advocates after condonation of delay.
93.

Notice Regarding Surrender of the Certificate of Enrollment as an Advocate.
94.

Notice Regarding Hearing of Cases Listed in the Supplementary Cause List Before Hon’ble Mr. Justice Rahul Bharti on 12.03.2026.
95.

Notice Regarding to bid farewell to Hon'ble Mr. Justice Javed Iqbal Wani, Judge, High Court of J&K and Ladakh, on His Lordship's laying of the robes, a Full Court Reference is scheduled to be held on 23rd March, 2026 at 3.30 P.M
96.

Notification regarding High Court Legal Services Committee is organising Pre-Lok Adalat session/sitting on March 7th, 2026 (Saturday) in view of 1st National Lok Adalat to be held on March 14th, 2026 (Saturday) in both the wings of the High Court of J&K and Ladakh.
97.

Notification regarding Full Court reference on 9th March, 2026 (Monday) to condole the sad demise or Hon'ble Mr. Justice V.K.Jhanji, Former Acting Chief Justice of the High Court of J&K and Ladakh, who expired on 23rd February, 2026.
98.

Notice regarding Non-Holding of Full Bench Sitting on 26th February, 2026 (LPA Nos. 85/2025 & 134/2025).
99.

Notification regarding Declaration of 27th March, 2026 (Friday) as Non-Sitting day for the Hon'ble Court.
100.

Notification regarding Declaration of holiday on account of Holi on 4th March, (Wednesday) 2026, instead of 3rd March (Tuesday),2026.
101.

Notification regarding Surrender of the Certificate of Enrollment as an Advocate.
102.

Notification(s) regarding absolute/Final list of an Advocate.
103.

Notification regarding Surrender of the Certificate of Enrollment as an Advocate..
104.

Notification(s) regarding extension of provisional enrollment of advocates after condonation of delay.
105.

Notification(s) regarding extension of provisional enrollment of advocates.
106.

Notification(s) regarding provisional enrollment of advocates.
107.

Notification regarding Shri Gh. Ahmad Lone, Advocate S/o Shri Mohd Abdullah designated as Senior Advocate.
108.

Notification regarding Standard Operating Procedure (SOP) for the District Judiciary adopted in connection with the Mediation 2.0 Drive.
109.

Surrender of the Certificate of Enrollment as an Advocate.
110.

Notice Regarding Holding of Court by Hon’ble Ms. Justice Sindhu Sharma Through Virtual Mode.
111.

Partial Modification in Regular Cause List Dated 31-01-2026.
112.

Notice Regarding Reconstitution of Division Bench and Adjustment of Cause Lists for 31-01-2026.
113.

Notice for Information of All Concerned Regarding Virtual Mode of Hearing.
114.

Notification regarding Mediation for the Nation 2.0.
115.

Notice for Information of All Concerned Regarding Virtual Mode of Hearing.
116.

Notice regarding for the information of all the concerned that his Lordship Hon'ble Mr. Justice Rahul Bharti shall hold the Court as "Hon'ble Vacation Judge" in the Srinagar Wing of the High Court on 21.01.2026 and 22.01.2026.
117.

Notice regarding Surrender of the certificate of enrollment as an advoate.
118.

Notice regarding for the information of all the concerned that his Lordship Hon'ble Mr. Justice Shahzad Azeem shall hold the Court as "Hon'ble Vacation Judge" from 15.01.2026
119.

Notice regarding for the information of all the concerned that his Lordship Hon'ble Mr. Justice Shahzad Azeem shall hold the Court as "Hon'ble Vacation Judge" from 14.01.2026
120.

Notification(s) regarding grant of Extension of Provisional Enrolment of Advocates after condonation of delay.
121.

Notice regarding Absolute/Final License of Advocates.
122.

Notification(s) regarding extension of provisional licence/enrollment of advocates.
123.

Notification(s) regarding Absolute/Final License of Advocates, after condonation of delay.
124.

Notification regarding Submission of Leave Applications.
125.

Notification regarding List of provisional Enrollment of Advocates.
126.

Notification regarding Resumption of practice as an Advocate.
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1.

Notification regarding documents requirements to apply for the post of District Judge (Direct Recruitment) advertised vide Notification No. 2510 of 2026/RG dated 03.10.2026
2.

Notification regarding Implementation of Rule 9,10 and 11 Chapter-III, Part VI of the Bar Council of India Rules(AII India Bar Examination) fer enrollment of Advocates across the UT of J&K and UT of Ladakh.
3.

Notification regarding Re-Advertisement for filling up of the posts in the cadre of District Judges (Entry Level) in the pay level J-5 {144840-194660} by Direct Recruitment.
4.

Notification regarding filling up of eleven (11) number of posts of District Judge in level J-5 ( 144840-194660), by the mode of promotion on the basis of merit through Limited Departmental Competitive Examination.
5.

Notification regarding Advertisement for temporary engagement against the vacant/anticipated positions of Research Assistants in the High Court of Jammu & Kashmir and Ladakh.
6.

Notification regarding Re-designation/upgradation/merger of 02 posts Of Court Officers as Section Officers, in pay in the High Court of Jammu & Kashmir and Ladakh.
7.

Notification regarding scheme/Guidelines for the appointment of Research Assistant to Hon'ble the Chief Justice/Hon'ble Judges in the High Court of J&K and ladakh.
8.

Notification regarding Schedule & Important Instructions for Examination of Leftover Candidates for the post of Junior Assistant.
9.

Notification regarding Compensatory time and scribe facility for Persons with Benchmark Disabilities (PwBD) candidates, appearing in the OMR Based Written Examination for the post of Junior Assistant.
10.

Notification regarding shortlisted for interview based on the merit secured by them in the OMR-based written examination held on 27.06.2026 at Jammu & Srinagar centres, for the post of Driver Grade-II (Now Transport Assistant-II) in the District Judiciary of UT of J&K, pursuant to Advertisement Notification No. 03 of 2025/Psy dated 26.06.2025.
11.

Final Answer Key for the OMR Based Written Examination for the post of Driver Grade-Il, Adv. vide Notification No. 03 of 2025/Psy dated 26.06.2025.
12.

Notice Regarding Conduct of OMR Based Written Examination for the post of Junior Assistant, Level-4 (25500-81100} Advertised pursuant to High Court Advertisement Notification No.02 of 2025/RR/RC dated 26.05.2025 and issuance of Admit Cards.
13.

Notice regarding Conduct of OMR Based Written test for the District Cadre posts of Drivers Grade-II (Now Transport Assistant-II) in the District Judiciary of UT of J&K, advertised VIde Notification No. 03 of 2025/Psy dated 26.06.2025.
14.

Notification regarding Change of Examination Pattern and Introduction of Negative Marking for the post of Junior Assistant advertised vide Advertisement Notice No. 02 of 2025/RR/RC Dated 26.05.2025.
15.

Notification regarding Amendment in UT of Ladakh Ministerial Staff and Other Staff of the Subordinate Courts(Recruitment & conditions of Service) Rules, (Recruitment & Conditions of Service) Rules, 2022.
16.

Notification regarding Amendment in Subordinate Courts (Recruitment & Conditions of Service) Rules, 2016.
17.

List of candidates who have qualified the Driving test held from 07.10.2025 to 18.11.2025 at Jammu, for the posts of Driver Grade-II, Advertised pursuant to Advertisement Notification No. 03 of 2025/Psy dated 26.06.2025.
18.

Notification regarding Advertisement Notification No. 03 of 2025/Psy dated 26.06.2025 for the District Cadre posts of Drivers Grade-11, in District Judiciary of UT of J&K- regarding result of Driving Skill test.
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1.

Extension Notice to the Tenders Notice issued vide No. 196/A/C/HCWJ/2026 dated 23.07.2026 regarding canteen contractors for running of canteen in the Lawyers' Chamber Building, High Court Complex, Janipur, Jammu.
2.

Extension Notice to the Tenders Notice issued vide No. 196/A/C/HCWJ/2026 regarding canteen contractors for running of canteen in the Lawyers' Chamber Building, High Court Complex, Janipur, Jammu.
3.

Sealed tenders are invited from reputed, experienced, and interested canteen contractors for the operation of canteens in: Ground Floor J&K Bank Building High Court Complex Srinagar, Lawyers Chamber Building, High Court Complex, Srinagar
4.

Sealed Tenders are invited from reputed, experienced and interested canteen contractors for running of canteen in the Lawyers' Chamber Building, High Court Complex, Janipur, Jammu
5.

Tender Notice for engagement of Manpower.
6.

Tender for the "Supply, Installation, Commissioning and Maintenance of 2 No. of 6 kVA Rack Mounted UPS with Rack Mounted Battery Bank/s having comprehensive warranty of 5 years".
7.

The Jammu and Kashmir Judicial Academy invites seperate tenders/quotations for its Jammu and Srinagar campuses from the reputed vendors of the two provinces registered with the Food Safety Standards Authority of India (FSSAI).
8.

Extension notice regarding the last date for submission of tender in response to Tender Notice No. 135- 38/A/C/RJ/HCWJ/2025 dated 06.05.2025, published in Daily Excelsior and State Times on 17.05.2025, for awarding the contract to run the canteen for a period of one year at the Lawyers' Chamber Building, High Court Complex, Janipur, Jammu-originally extended up to 06.06.2025- is hereby further extended up to 10.07.2025
9.

Extension notice regarding Tender Notice issued vide No. 135-38/ A/C/RJ/HCWJ/2025 dated 06.05.2025 for running of the canteen on contract for a period of one year in the Lawyers' Chamber Building, High Court Complex, Janipur, Jammu is hereby extended up to 06.06.2025.
10.

Tenders are invited from reputed experienced and interested canteen contractors for running of canteen in the Lawyers' Chamber Building, High Court Complex, Janipur, Jammu.
11.

Sealed Tenders are invited for canteen located in the Ground Floor of J&K Bank Building and Lawyers Chamber Building, High Court Wing, Srinagar
12.

NOTICE INVITING QUOTATIONS FOR PROVIDING TECHNICAL MANPOWER WITH LOGISTIC AND INFRA SUPPORT FOR DEVELOPING E-CERTIFIED COPY SOFTWARE FOR BOTH THE WINGS OF HIGH COURT OF J&K AND LADAKH.
13.

Extension in date for Tender Submission and corrigendum
14.

Short Term Tender Notice for Manpower for e-Sewa Kendra
15.

Extension notice regarding Tender Notice No. 219-22/A/C/RJ/HCWJ/2024 dated 31.05.2024
16.

Sealed Tenders are invited from the interested canteen contractors for running of canteen on the contract for a period of one year in the Lawyers Chamber Building, High Court Complex, Janipur Jammu
17.

Sealed Tenders affixed with Revenue Stamp of Rs 20/- are invited from the experienced and interested aspirants for running of canteen for a period of one year in the Lawyers Chamber Building, High Court Complex, Janipura Jammu.
18.

Sealed tenders/bids from interesting purchasers are invited in the prescribed format by or before 18-04-2024 for auction of unserviceable/unrepairable items (Iron scraps/Furniture items/Tyres/electrical/electronic items etc.) of this office on "AS IS WHERE IS BASIS AND AS IS WHAT IS BASIS"
19.

Tender Notice for “Supply, installation, Commissioning and Maintenance (2- yrs warranty) of 25 Nos of Smart Phone Instruments for its NSTEP initiative.”
20.

NIT FOR OUTSOURCING OF SANITATION WORK
21.

Sealed tenders affixed with Revenue Stamp of Rs 20/- are invited from the experienced and interested aspirants for running of canteen for a period of one year in the Lawyers Chamber building Jammu
22.

In continuation to previous tender notice, sealed tenders affixed with Revenue Stamp of Rs 20/- are invited from the Registered, experienced and interested aspirants for running of canteen for a period of one year in the Lawyers Chamber building Jammu.
23.

Sealed tenders affixed with Revenue Stamp of Rs 20/- are invited from the Registered experienced and interested aspirants for running of canteen for period of one year housed in ground floor of Lawyers Chamber Building in the High Court of J&K, Srinagar.
24.

Sealed tenders affixed with Revenue Stamp of Rs 20/- are invited from the Registered experienced and interested aspirants for running of canteen for period of one year in the Lawyers Chamber building Jammu.
25.

Sealed tenders affixed with Revenue Stamp of Rs 20/- are invited from the Registered and experienced interested aspirants for running of canteen for period of one year housed in ground floor of The J&K Bank Building in the High Court of J&K, Srinagar.
26.

Notice regarding in continuation to previous tender notice/ sealed tenders affixed with Revenue Stamp of Rs 20/- are invited from the Registered and experienced interested aspirants for running of canteen for period of one years in the Lawyers Chamber Building of J&K, High Court Complex,
27.

Notice regarding are invited from the Registered and experienced interested aspirants for running of canteen for period of one years in the Lawyers Chamber Building of J&K
28.

Notice regarding NIT for Outsourcing of Cleaning & Sanitation work in the High Court as well as in the District Court Complex, Jammu.
29.

Notice regarding tender No. ET-JKHC/1/2020 dated 03.01.2020 invited by High Court of Jammu and Kashmir for Digitization of Administrative Record of the High Court is cancelled.
30.

Notice regarding Outsourcing of Cleaning & Sanitation work in the High Court as well as in the District Court Complex, Jammu.
31.

Tender Notice "NIT FOR OUTSOURCING OF SANITATION WORK".
32.

Extension Notice for tender notice No NIT No.:- ET-JKHC/1/2020 dated 03-01-2020.
33.

Tender notice for Digitization of Administrative Records of High Court of J&K.
34.

Tender notice for printing of Annual Calender for the year 2020 and New Year's Greeting cards.
35.

Extension notice for printing of New Year's Greeting Cards for the use of Hon'ble Judges and Officers of the High Court Registry for the year 2020.
36.

Tender notice for 250 units of Dragon Naturally Speaking Software (Indian-English Edition DNS Legal 15.0 ESD; You Talk and It Types) along with 250 numbers of latest Windows OS licenses and an equal number of headset with microphone.
37.

Tender notice for printing of New Year's Greeting Cards for the use of Hon'ble Judges and Officers of the High Court Registry for the year 2020.
38.

Extension Notice for N.I.T No.14355/AC dated 02-09-2019 followed by Extension Notice No 17999-18001/AC dated 05.10.2019.
39.

Tender Notice for installation of 2 number of Routers in the Server Rooms at Jammu and Srinagar wings of the High Court.
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1.

Circular regarding Miscellaneous Application Nos. 2689-2690 of 2025 in Criminal Appeal Nos. 132-133 of 2017 titled State of Uttar Pradesh Vs Ajmal Beg etc.
2.

Circular regarding to the preparation and distribution of paper books.
3.

Circular regarding Guidelines for Streamlining Filing, Scrutiny and Listing of Cases before the Hon’ble Court.
4.

Circular regarding Implementation of Biometric Attendance System — High Court of Jammu & Kashmir and Ladakh.
5.

Circular regarding Implementation of Biometric Attendance System in District Courts.
6.

Circular regarding mandatory attendance of all Officers/Officials at Srinagar Wing on 15th August 2026 in connection with Independence Day celebrations.
7.

Circular regarding record evidence of authorised Nodal Officers of the Telecom Service Providers through Video Conferencing.
8.

Circular regarding Strict compliance with Chapter X of the Jammu and Kashmir High Court Rules, 1999, regarding the preparation and distribution of paper books.
9.

Circular regarding Judicial directions passed by the Hon'ble High Court vide Order dated 28.07.2026 in CR No. 30/2026, titled "Indu bhushan and another Vs. Abdul Hameed and others".
10.

Circular regarding Procedure for Recording ACRs of Staff Attached to Hon'ble the Chief Justice/Hon'ble Judges.
11.

Circular regarding prohibition disclosure of the identity of victims of sexual offences in Judicial Orders and Judgments.
12.

Circular regarding Mentioning CNR Number on the left top in the heading portion of the first page in all Orders and judgments to facilitate integrated data management in ICMIS under 'One Case One Data' initiative.
13.

Circular regarding Mentioning CNR Number on the left top in the heading portion of the first page in all Orders and judgments of High Court of Jammu & Kashmir and Ladakh to facilitate integrated data management in ICMIS under 'One Case One Data' initiative.
14.

Circular regarding Administrative Directions Regarding Adoption of Virtual/Hbrid Mode, Suspension of LTC, and Other Measures for Conservation of Fuel and Efficient Judicial Functioning.
15.

Circular regarding Administrative Directions Regarding Adoption of Virtual /Hybrid Mode, Suspension of LTC, and Other Measures for Conservation of Fuel and Efficient Judicial Functioning.
16.

Circular regarding Initiation of Self-Enumeration of Officers and Employees for Census 2027.
17.

Circular regarding Compliance of directions passed by the Hon'ble Supreme Court vide order dated 09.03.2026 in Writ Petition (Civil) No. 1112 of 2025 titled Shaheen Malik Vs Union of India & Anr-"direction regarding expeditious disposal of acid attack cases in a fixed timeline".
18.

Circular regarding Adoption of in-house 'Remark Slip' for recording observation on the merits or quality of the judgment I order or the proceedings of the Trial Court/District Court.
19.

Compliance of directions passed by the Hon'ble Supreme Court vide order dated 16.04.2026 in Crl MP No.7862/2017 of 2026 in case titled Shankar Mahto Vs State Of Bihar.
20.

Circular regarding Compliance of directions issued by the Hon'ble Supreme Court in Special Leave to Appeal (C) Nos. 1404 of 2025 titled Deeksha N Amruthesh Vs. State of Karnataka & Ors, for Implementation of 30°/o reservation for Women Advocates in Bar Association Executive Bodies.
21.

Circular regarding Maintenance of Professional Decorum and Ethical Conduct by Advocates.
22.

Circular regarding adherence to office timing.
23.

Circular Regarding Miscellaneous Application Nos. 1889-1891/2025 in Civil Appeal No. 3640-3642 of 2025 titled Periyammal (Dead) through LRs ·& Ors. Vs V. Rajamani & Anr etc - Directives for effective and expeditious disposal of the Execution Petitions.
24.

Circular Regarding Directions regarding proper Main Case, IAs, Caveat and other documents numbering on the Judicial files.
25.

Circular Regarding Compliance of directions issued by the Hon'ble Court, vide order dated 13.02.2026, in CM (M) No. 42/2026 titled Fayaz Ahmad Sheikh and Ors. Vs Qamar Un Nisa and Anr.
26.

Circular Regarding Mandatory Use of Full Statutory Names of Acts, Codes, and Rules in Cause Titles of Court Filings.
27.

Circular regarding Instructions regarding proper indexing of Annexures in Latter Patent Appeals.
28.

Circular regarding Instructions regarding service of advance copy in Contempt Petitions.
29.

Circular regarding Compliance of directions rendered by the Hon'ble Supreme Court of India vide its Judgment dated 15.12.2025, passed in Criminal Appeal No. 2973 of 2023 titled "Manojbhai Jethabhai Parmar (Rohit) Vs. The State of Gujarat".
30.

Circular regarding Compliance of directions passed by the Hon'ble Supreme Court vide Order dated 17.11.2025 passed in Crl A No. 4895/2025 @ SLP {Crl) No. 697/2024 titled "RAJ KUMAR@ BHEEMA Vs STATE OF NCT OF DELHI".
31.

Circular regarding new email address of the Office of the Registrar Vigilance for official communications.
32.

Circular regarding Automation of the process of collection of information relating to the date when the judgment is reserved; the date of its pronouncement and the date when it is actually uploaded on website.
33.

Circular regarding directions issued by Hon'ble Supreme Court of India vide Judgment dated 25.09.2025, passed in Criminal Appeal No. 1755/2010 titled "Sanjabij Tari Vs. Kishore S. Borcar and Anr"- NI Act, 1881 .
34.

Circular regarding Submission of Monthly/Quarterly/Half-Yearly/Yearly Work Done Statements.
35.

Circular regarding restraining from the practice for entering into the direct correspondence with the office of Registrar General.
36.

Circular regarding Compliance of directions passed by the Hon'ble Supreme Court vide order dated 15.04.2025 in Criminal Appeal No. 1927 of 2025 titled Pinki Vs State of Uttar Pradesh and Anr.
37.

Circular regarding prompt disposal of DAK (All Written Communications).
38.

Circular regarding Implementation of judgment dated 16.04.2025 passed by the Hon'ble Supreme Court in case titled RBANMS Educations Institution Vs B. Gunashekar & Anr passed in Special Leave petition (Civil) No. 13679 of 2022.
39.

Circular regarding guidelines for paper books of the Writ Petition (Civii)/Appeals filed in the High Court of J&K and Ladakh, arising out of the judgment/orders of the Central Administrative Tribunal (CAT), Armed Forces Tribunals, Central Excise Act and other Tax matters, Commercial Division/Appellate Division, State Consumer Disputes Redressal Commission etc.
40.

Circular regarding Civil Appeal Nos. 3640-3642 of 2025 arising out of SLP (c) Nos. 8490-8492 of 2020 Periyammal (Dead) through LRS & Ors. Vs V. Rajamani & Anr etc- Direction regarding disposal of Execution Petitions in a fixed timeline.
41.

Circular regarding Preparation of Orders/Judgments- amendment of format to be used in the High Court of J&K and Ladakh, for preparation of oral and reserved judgments.
42.

Circular regarding Judgment dated 12.09.2025, passed by Hon'ble Supreme Court of India in Criminal Appeal No. 4004 of 2025 titled Anna Waman Bhalerao Vs State of Maharashtra.
43.

Circular regarding Action Plan - Phase- IV (July 2025- December 2025) and Phase V- (January 2026 — June 2026), for Reduction of arrears in District Judiciary in the Union Territories of Jammu and Kashmir and Ladakh (APAaR-DJ)
44.

Circular regarding Remuneration/examination duty charges to the Invigilators Staff deputed for smooth conduct of various examination conducted by the High Court of Jammu & Kashmir and Ladakh
45.

Circular regarding Submission of proposals for grant of In-situ Promotions with SRO 14 dated 15-01-1996
46.

Circular regarding Compliance with Guidelines for Trial and Disposal of Cases of Defence Personnel
47.

Circular regarding Directive for Attendance on 79th Independence Day Celebration – 15th August 2025
48.

Circular regarding Strict Compliance with Prescribed Uniform Norms for High Court Staff
49.

Circular regarding Correction of Official Nomenclature for the High Court in Communications and Website
50.

Circular regarding Leaving Station without prior permission by the Judicial Officers.
51.

Circular regarding Collection of data of the cases of defence personnel for formulation of policy strategy for prioritization of such cases.
52.

Circular regarding Direction passed by the Hon'ble High Court of Jammu & Kashmir and Ladakh vide Order dated 09.05.2025 passed in case WP (C) No.1147/2025, CM No. 2711/2025, CAV No. 1009/2025, titled Santosh Devi Vs. Union Territory of Jammu and Kashmir.
53.

Circular regarding Precautionary measures in view of prevailing security situation in J&K.
54.

Circular regarding Precautionary measures in view of prevailing security situation in District Poonch.
55.

Circular regarding two minutes Silence today, i.e 23.04.2025 at 3:00 PM in both Wings of the High Court, to pay tribute to, and in the memory of, those who lost their lives on account of the act of terrorism in Pahalgam, District Anantnag.
56.

Circular regarding Model Action Plan for reduction of arrears in High Court.
57.

Circular regarding DO letter dated 05th December, 2024 of the Home Secretary, Government of India- Issuance of Advisory to all Civil Courts regarding cases pertaining to enemy property vested with custodian of enemy property.
58.

Circular regarding Action Plan for Arrears Reduction in the District Judiciary in the Union Territories of Jammu & Kashmir and-Ladakh (APAaR-DJ) for the Period of January 01, 2025 to June 30, 2025.
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About High Court of J&K and Ladakh

The full-fledged High Court of Judicature for the Jammu and Kashmir State was established in the year 1928. Prior to the establishment of High Court of Judicature (Maharaja Pratap Singh), the State (Maharaja) was the final Authority in the Administration of justice. In the year 1889, the British Government asked the then Ruler of the State, Maharaja Partap Singh to appoint a Council, and the Judicial member of the Council exercised all the appellate powers both on civil and criminal side. The State having two provinces- Jammu and Kashmir, had chief judges exercising judicial authority but they acted under the superintendence and control of the Law member of the Council...

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High Court Calendar