| Subject |
Order No |
Date |
| Circular regarding new email address of the Office of the Registrar Vigilance for official communications.
| |
26.12.2025 |
| 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.
| 21 of 2025/RG |
06.12.2025 |
| 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 .
| 20 of 2025/RG |
03.12.2025 |
| Circular regarding Submission of Monthly/Quarterly/Half-Yearly/Yearly Work
Done Statements.
| 19 of 2025/RG |
02.12.2025 |
| Circular regarding restraining from the practice for entering into
the direct correspondence with the office of Registrar General.
| 18 of 2025/RG/NG-382(1) |
02.12.2025 |
| 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.
| 18 of 2025/RG |
29.11.2025 |
| Circular regarding prompt disposal of DAK (All Written Communications).
| 16 of 2025/RG/NG-382(I) |
19.11.2025 |
| 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.
| 17 of 2025/RG |
19.11.2025 |
| 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.
| 16 of 2025/RG |
10.11.2025 |
| 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.
| 06 of 2025/RG |
14.10.2025 |
| 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.
| 15 of 2025/RG/GS |
08.10.2025 |
| 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.
| 14 of 2025/RG/GS |
27.09.2025 |
| 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)
| 03/2025/RV/N |
17.09.2025 |
| 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
| 13 of 2025/RG/NG-488-(I) |
17.09.2025 |
| Circular regarding Submission of proposals for grant of In-situ Promotions with SRO 14 dated 15-01-1996
| 12 of 2025/Psy |
09.09.2025 |
| Circular regarding Compliance with Guidelines for Trial and Disposal of Cases of Defence Personnel
| 02 of 2025/RV/N |
18.08.2025 |
| Circular regarding Directive for Attendance on 79th Independence Day Celebration – 15th August 2025
| 11 of 2025/RG |
12.08.2025 |
| Circular regarding Strict Compliance with Prescribed Uniform Norms for High Court Staff
| 10-A of 2025/RG |
12.08.2025 |
| Circular regarding Correction of Official Nomenclature for the High Court in Communications and Website
| 10 of 2025/RG |
11.08.2025 |
| Circular regarding Leaving Station without prior permission by the Judicial
Officers.
| 09 of 2025/RG |
06.08.2025 |
| Circular regarding Collection of data of the cases of defence personnel for
formulation of policy strategy for prioritization of such cases.
| 07 of 2025/RG |
22.07.2025 |
| 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.
| 148/RJ/HCWJ/2025 |
19.05.2025 |
| Circular regarding Precautionary measures in view of prevailing security
situation in J&K.
| 06 of 2025/RG/NG |
09.05.2025 |
| Circular regarding Precautionary measures in view of prevailing security
situation in District Poonch.
| 05 of 2025/RG/NG |
07.05.2025 |
| 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.
| 04 of 2025/RG |
23.04.2025 |
| Circular regarding Model Action Plan for reduction of arrears in High
Court.
| 02 of 2025/RG |
11.03.2025 |
| 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.
| 01/2025/NG |
15.02.2025 |
| 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.
| 01/2025/RV/N |
31.01.2025 |
| Circular regarding Recording of ACRs in respect of the personal staff attached to the
Hon'ble Chief Justice and Hon'ble Judges of the High Court of Jammu & Kashmir and Ladakh
| 11 of 2024/RG/NG-77(I) |
27.12.2024 |
| Circular regarding Writ Petition CCP(D) in OWP No. 586/2019 titled Haji Mohammad
Jaffar and Ors. Vs. Sh. Alok Kumar and Ors. (Regarding Scanning of Court Files)
| 10 of 2024/RG/NG-382(I) |
23.12.2024 |
| Circular regarding receiving the requisite forms from the advocates with reference to the Notification No. 3041 of 2024/RG/LP dated 12.12.2024.
| 452/RJS |
16.12.2024 |
| Circular regarding Recommendations of the 2nd National Judicial Pay Commission
(SNJPC)- Special Pay for Administrative Work. |
08 of 2024/RG |
13.12.2024 |
| Circular regarding Electronic Casual Leave Record Maintenance System |
446/RJS |
09.12.2024 |
| Circular regarding Action plan for the District Judiciary in the UTs of
Jammu and Kashmir & Ladakh- Issuance of Additional
Guidelines. |
07 of 2024/RG |
19.10.2024 |
| Circular regarding Action Plan for the year 2023-24 for District Judiciary in the UTs
of Jammu & Kashmir and Ladakh- Additional Guidelines &
Formation of 'District Case Management System
Committee'.. |
09 of 2024/RG/GS |
02.09.2024 |
| Circular regarding instructions to Orderlies/Ushers working In High Court of Jammu & Kashmir and Ladakh for wearing the prescribed uniform. |
07 of 2024/RG |
05.08.2024 |
| Circular regarding Streamlining the arrangement of case files. |
06 of 2024/RG |
03.07.2024 |
| Circular regarding all the documents / annexures in any
language other than English appended with the appeals / petitions
applications etc |
05 of 2024 RG/GS |
06.05.2024 |
| Circular regarding to list the Division Bench matters
(before and after notice) pertaining to NEET (MBBS/BDS/PG) before the Division Bench No-II in both wings of the High Court |
04 of 2024 RG/GS |
01.05.2024 |
| Circular regarding consonance to the order dated 20.04.2024 passed by the
Hon'ble Court in Arb P 2/2020 Farooq Ahmed Sheikh Vs M/s Jhelum
Cements Ltd. & ors |
03 of 2024 RG/GS |
01.05.2024 |
| Circular regarding documents/annexures in Urdu appended with the
petitions/applications filed in this Hon'ble High Court shall also contain the
duly authenticated English translated version of the same |
02 of 20241RG/GS |
01.05.2024 |
| Circular regarding Writ Petition (Civil) No. 699 of 2016 title: Ashwini Kumar
Upadhayay Vs Union of India & ors- Directions passed by
Hon'ble Supreme Court vide order dated 09.11.2023 regarding
expeditious disposal of criminal cases against MPs and MLAs. |
02 of 2024/RG |
06.03.2024 |
| Directions passed by the Hon"ble High Court of J&K
and Ladakh vide judgment dated 19.02.2024 in Crl R
No. 22/ 2023 titled "X" Juvenile Vs Union Territory of
Jammu and Kashmir. |
01 of 2024/RG |
01.03.2024 |
| Circular regarding Celebration of the Republic Day-2024. |
07/RJ/HCWJ/2024 |
22.01.2024 |
| Circular regarding Action Plan for the year 2023-24 for District and
Subordinate Courts in the UTs of Jammu & Kashmir
and Ladakh. |
08 of 2023/RG/GS |
05.12.2023 |
| Circular regarding Preparation of Daily Routine Order/Judgments. |
06 of 2023/RG |
16.09.2023 |
| Circular regarding Addressing of communications directly to the Registrar General, High Court of J&K and Ladakh by the Chief Administrative Officers of the Districts. |
05 of 2023/RG |
12.09.2023 |
| Circular regarding Preparation of Orders/Judgments. |
04 of 2023/RG/GS |
22.08.2023 |
| Circular regarding Instructions to the Officers/Officials of the High Court of J&K and
Ladakh regarding applying/appearing in any competitive
examination or pursuing further studies. |
03 of 2023/RG/NG-382(I) |
25.07.2023 |
| Circular 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-reg]
|
104/RJ/2023 |
29.04.2023 |
| Circular regarding Sanctioning of all kinds of leave beyond 15 days in
favour of Judicial Officers.
|
02 of 2023/RG |
19.04.2023 |
| Circular regarding Notice regarding personal appcarance..
|
01 of 2023/RG |
07.04.2023 |
| Circular regarding Celebration of the Republic Day.
|
10/RJ/2023 |
20.01.2023 |
| Circular regarding Fast and Secured Transmission of Electronic Records
(FASTER) mechanism
|
12 of 2022/RG/CPC |
27.12.2022 |
| Circular regarding Information regarding implementation of Jammu and
Kashmir Human Resource Management System JKHRMS.
|
11/RG/GS |
27.12.2022 |
| Circular regarding Implementation of Jammu & Kashmir Human Resource Management
System - JKHRMS.
|
|
11.11.2022 |
| Circular regarding maintaining of dedicated Bank Account for Litigants Welfare Fund by the Registrar General |
10 of 2022/RG/LP |
29.07.2022 |
| Circular regarding Creation of Litigant Welfare Account |
09 of 2022/RG/LP |
29.07.2022 |
| Circular regarding Selection for the posts of Presiding Officer in Central Government
industrial Tribunal-cum-Lahour Court —reg. |
File No.A-11016/04/2022-CLS-H |
22.06.2022 |
| Circular regarding Model Code of Conduct as
approved by the Hon'ble Chief Justice of India, for Judicial Officers. |
08 of 2022/RG |
20.06.2022 |
| Circular regarding Filling up of existing and unforseen. vacancies of Registrar upto
31.12.2022 in Debts Recovery Appellate Tribunals (DRATs) and Debts Recovery Tribunals
(DRTc) under Department of FinancIal Services, Ministry of Finance on deputation basis. |
No. 8115/2022-DRT |
08.06.2022 |
| Circular regarding Online submission of Personal Verification Rolls (PVR) of selected candidates for verification of Character and Antecedents. |
07 of 2022/RG |
26.05.2022 |
| Circular regarding Listing of applications advancement of date and constitution of Special Bench. |
06 of 2022/RG |
21.04.2022 |
| Circular regarding Expeditious Trial of cases under section 138 of N.I Act 1881.
|
05 of RG |
05.04.2022 |
| Circular regarding obatining prior permission of the Competent Authority before leaving the station |
04 of 2022/RJ |
24.03.2022 |
| Submission of valid documentary proof for seeking Income Tax
Exemptions for FY: 2021-22- reg. |
169 RJ/22 |
19.02.2022 |
| Corrigendum regarding Submission of Annual Property Reutrns by Judicial
Officers, Officers and Officials posted in the High
Court and Subordinate Courts. |
|
27.01.2022 |
| Circular regarding Submission of Annual Property Returns by the
Judicial Officers, Officers and Officials posted in the
High Court and Subordinate Courts. |
01 of 2022/RG |
25.01.2022 |
| Circular regarding Updation of CPIS data of all employees. |
8070/RJ/2021 |
22.12.2021 |
| Circular regarding to obviate the hardship and to avoid
frequent demand of copies of statement(s) of the witness(s) recorded during regular departmental enquiry. |
04 of 2021/RG |
16.08.2021 |
| Circular regarding Standard Format for the Cause List. |
03 of 2021/RG |
04.08.2021 |
| Circular regarding uniform nomenclature and pattern of assigning
registration numbers for different types of cases in district and subordinate courts |
02 |
30.06.2021 |
| Circular regarding directions for preservation and maintenance of court
files and transmission of record to the record room. |
01 |
29.04.2021 |
| Circular regarding all concerned
that new email address shall be
used for the e-filing of cases pertaining to the Jammu Wing of
the Hon'ble High Court. |
|
27.04.2021 |
| Circular regarding Action Plan for the year 2021-22 for District and Subordinate Courts in
UTs of Jammu & Kashmir and Ladakh. |
27/GS |
23.12.2020 |
| Circular regarding judicial officers who leave their station without seeking prior permission
from the competent authority. |
26 |
10.12.2020 |
| Circular regarding for the attention of Judicial Officers |
25 |
24.09.2020 |
| Direction to the Courts located in Red Zone |
06/RG |
11.07.2020 |
| Instructions regarding entry in the High Court premises. |
212/RJ/2020 |
09.07.2020 |
| Circular regarding Instructions to the Registrars Judicial of both the wings. |
03 |
01.07.2020 |
| Circular regarding Re: Instructions to be issued by Registrars Judicial of both the wings. |
02 |
06.06.2020 |
| Circular regarding additional directions in continuation to earlier circulars/directions issued by the High
Court of Jammu and Kashmir to contain the spread of COVID-19 in the
premises of High Court, District and Subordinate courts of UTs of Jammu
and Kashmir and Ladakh. |
01 |
06.06.2020 |
| Circular regarding Re: Direction to the High Court Registry. |
23/GS |
30.05.2020 |
| Circular regarding listing of Contempt
petitions in pending matters. |
22 |
30.05.2020 |
| Corrigendum to Circular No. 21 dated 28.05.2020. |
285 |
29.05.2020 |
| Circular regarding Re: FUNCTIONING OF DISTRICT COURTS. |
21 |
28.05.2020 |
| Circular regarding Re: Sanitization of Court buildings and premises
Directions to Principal District Judges/ Presiding Officers . |
20 |
28.05.2020 |
| Circular regarding Issuance of advance cause list, identification of urgent matters
& notification thereof. |
19 |
28.05.2020 |
| Circular regarding Directions to the High Court Registry. |
18 |
28.05.2020 |
| Circular regarding breach of the Circular No. 1 dated 30th of May,
2010 of the High court laying down the "Model Code of Conduct for
Subordinate Judicial Officers" by the Judicial Officers. |
17 |
17.04.2020 |
| In continuation to Circular No. 14/GS dated 23.03.2020, Hon'ble the Chief
Justice has been pleased to issue the directions for digital filing during
the lockdown period. |
16/GS |
29.03.2020 |
| Circular regarding Preventive measures to contain spread of Corona Virus (Covid-19). |
15/GS |
26.03.2020 |
| Circular regarding directions issued by the Hon'ble High court with regard to the suspension of public transport and
certain other restrictions imposed by the Government and in order to
prevent spread of Corona-virus (Covid-19) . |
14/GS |
23.03.2020 |
| Circular regarding Registry shall not entertain
the petitions/appeals/revisions unless the provision of law under
which it is filed and the particulars of petitioner/applicant/appellant,
on whose behalf it is being filed, are mentioned. |
13/A/GS |
20.03.2020 |
| Circular regarding instructions to the Registry of the High Court and to the Courts
under the jurisdiction of the High Court. |
13/GS |
20.03.2020 |
| Circular regarding an exercise commenced in the High Court to digitize postings and
service records of all officers. |
12/GS |
18.03.2020 |
| With a view to prevent spread of Corona-virus (Covid-19),
Hon'ble High Court of Jammu and Kashmir has been pleased to issue the
instructions with regard to functioning of the High Court. |
11/GS |
16.03.2020 |
| With a view to prevent spread of Corona-virus (Covid-19),
Hon'ble High Court of Jammu and Kashmir has been pleased to issue the
instructions to all the District and Subordinate Courts of the
Union Territories of Jammu and Kashmir and Ladakh |
10/GS |
16.03.2020 |
| Constitution of Medical Boards etc. |
9 |
06.03.2020 |
| Strict implementation of the Circular pertaining to preparation of Orders/Judgments |
8 |
12.07.2019 |
| Notice regarding the officers/officials of the registry, personal staff
including staff in pool of High Court of J&K, Jammu wing who are not adhering to the punctuality in attending the office. |
157/RJ/19 |
11.07.2019 |
| Circular for Sections of the registry dealing with the Court files, do not update the files digitally properly and show callousness for getting the daily orders and office notings digitized. |
156/RJ/19 |
11.07.2019 |
| Circular for Registry dealing with the court files. |
202/RJS |
27.05.2019 |
| Circular regarding printing of Orders/Judgments by Secretaries/Private Secretaries and Stenographers of the High Court as well as the Stenographers of the District courts |
5 |
20.05.2019 |
| Pro-forma for filling up of appeals against the awards
passed by the Motor Accident Claims Tribunals |
4 |
17.05.2019 |
| Hiding Party Names in Matrimonial Cases |
3 |
14.05.2019 |
| Circular regarding fresh matters in preliminary hearing. |
8R/RJ/19 |
13.05.2019 |
| Circular regarding fresh matters in preliminary hearing. |
182/RJS |
10.05.2019 |
| Modification to Circular No.6 dated 18.12.2010 with
regard to filling of cases in the two wings of the
High Court. |
104 |
14.03.2019 |
| For Inspection of records a proper room has been earmarked . |
100/RJS |
13.03.2019 |
| Setting up of Fast Track Special Courts(FTSCs) for expeditious
trial and disposal of Criminal Cases involving women and
children- National Mission for Safety of Women (NMSW). |
59334-57/sts |
08.03.2019 |
| Information regarding pendency of cases under the jammu
and Kashmir Water Resources (Regulation and
Management) Act, 2010. |
5929-314/sts |
08.03.2019 |
| Online integration of the High Court with the
District & Subordinate Courts. |
103 |
22.02.2019 |
| Observance of silence on 30th of January, 2019 in
memory of martyrdom of Mahatma Gandhi. |
101 |
30.01.2019 |
| Circular regarding handover of Disposed off files to Data Entry Operators. |
21/rjs |
21.01.2019 |
| Proper Data Entry in Case Information System(CIS) Software . |
03/rjs |
02.01.2019 |
| Circular regarding Officials and Officers of the High Court staff to strictly adhere punctuality in attending the office. |
100 |
01.01.2019 |
| Implementation of directions dated 27th April, 2010 passed by
the Hon'ble Supreme Court in case titled Pehtu Kanwar &
Ors., v/s State of Bihar (Criminal Appeal No. 1257 of 2007)
read with directions dated 20th November, 2018 passed in the
case titled Hari Om alias Hero v/s State of Uttar Pradesh
(Criminal Appeal No. 1256 of 2017). |
99 |
27.12.2018 |
| JUSTIS Mobile App for Judicial Officers. |
98 |
26.12.2018 |
| Claims of medical reimbursement of Hon'ble former Judges. |
97 |
12.12.2018 |
| Directions by Hon'ble the CJ for bringing uniformity
in procedure and for streamlining the process of filing of cases ensuring
uniformity of procedure for litigants and lawyers and enabling expeditious
digitalization of the record. |
95 |
11.12.2018 |
| Writ petition (Civil) No. 69/2016 titled Ashwani Kumar
Upadhyay Vs. Union of India & Anr. |
96 |
11.12.2018 |
| Guidelines for clarification and proper implementation of Circular No.6 dated
18.12.2010. |
94 |
07.12.2018 |
| Compliance of order regarding Sudden holidays/leaves taken by Judicial Officers. |
528-531/PYS |
07.12.2018 |
| Biometric Attendance |
207/RJS |
04.12.2018 |
| Strict Compliance of Rules 48 & 50 of the Jammu and Kashmir Civil Services(Leave) Rules, 1979 |
93 |
28.09.2018 |
| Circular regarding Uploading of Data on National Judicial Data Grid (NJDG) |
91 |
05.09.2018 |
| Circular regarding direction passed by the Hon'ble Supreme Court in the case Cr. Appeal No. 509/2017 titled Hussain & another Vs. Union of India |
91-A |
05.09.2018 |
| Circular regarding Juvenile Justice Boards |
91 |
24.08.2018 |
| Implementation of directions passed by the Hon'ble Supreme Court in Writ Petition (Civil) No. 76 of 2018 titled Alakh Alok Srivastava Vs. Union of India & Ors. |
90 |
14.08.2018 |
| Dress Code. |
89 |
07.08.2018 |
| Reminder for Registration on Biometric System for those who have not registered till date. |
88 |
01.08.2018 |
| Awaiting of Quarterly Under trail prisoners format I and ll for the Quarter ending June, 2018. |
19908-12/Sts |
30.07.2018 |
| Installation of one combined outdoor hoarding in the
selected District courts of the State under the
initiatives (Tele Law & Pro Bono). |
44-61/camp/infs |
27.07.2018 |
| Webcast of inaugural session of conference on
'National Initiative to Reduce Pendency and Delay in
Judicial System' at 5:15P.M on 27th July, 2018. |
3-25/camp/GS |
26.07.2018 |
| lnformation regarding Cases both Civil & Criminal which are more than 05 and 10 years old. |
18949/Sts |
19.07.2018 |
| Biometric Attendance System. |
87 |
17.07.2018 |
| Action Plan/Target for disposal of cases by the end of March 2019 and mechanism for implementation. |
86/RV |
09.07.2018 |
| Takingup of cases more than 5years on fast track basis. |
85 |
06.07.2018 |
| Regarding Grant of Earned leave/Child Care Leave. |
84 |
03.07.2018 |
| Implementation of Biometric Attendance System in the High Court and the Subordinate Courts. |
83 |
28.06.2018 |
| Circular to avail e-mail services, all Advocates practising in Jammu and Kashmir High Court shall get themselves registered within two weeks |
82 |
06.06.2018 |
| Circular for the engagement of an Officer /Official on Consolidated Salary after the retirement, the said engagement shall in no case exceed a total period of one year |
81 |
04.06.2018 |
| Circular for District Judiciary of J&K for uploading of Final Orders/Judgements /Administrative Orders / Notifications / Circulars on the District Court Websites |
80 |
01.06.2018 |
| Circular regarding implementation of Rule 15 of J&K High Court Rules,1999 |
78 |
28.05.2018 |
| Implementation of Rule 15 of J&K High Court Rules,1999 |
77 |
28.05.2018 |
| Criminal Appeal Nos.1375-1376 of 2013 titled Asian Resurfacing of Road Agency Pvt. Ltd. Anr v/s Central Bureau of investigation |
1375-1376 |
23.05.2018 |
| District Wise consolidated information regarding rape case. |
2940-62-STS |
09.05.2018 |
| Judgment dated 28.03.2018 passed by the Hon'ble
Supreme Court in Criminal Appeal Nos. 1375-1376 of
2013 titled Asian Resurfacing of Road Agency Pvt.
Ltd. Anr V s. Central Bureau of Investigation. |
76 |
26.04.2018 |
| Hiding of Aadhaar numbers on websites of the
District Courts and the High Court. |
75 |
28.03.2018 |
All the section heads of the High Court of Jammu and Kashmir
are directed to prepare an inventory of computer equipments and other
items that are under use in their respective sections. |
74 |
20.03.2018 |
| Implementation of CIS 1.0 in the High Court. |
74 |
08.03.2018 |
| Information and specification of Lawyers' room/Bar
room in District and Subordinate Courts. |
58495-520/infor |
12.02.2018 |
| Implementation of directions passed by Hon'ble Supreme Court in Criminal Appeal Nos. 2045-2046 of 2017 titled Doongar Singh & Ors. Vs. The State of Rajasthan vide its Judgement dated 28.11.2017. |
71 |
29.12.2017 |
| Timely Disbursal of maintenance. |
69 |
07.12.2017 |
| Instructions to Oath Commissioners of Jammu and Kashmir State. |
68 |
27.11.2017 |
| Circular regarding Daily Judgements and Orders of Hon'ble High Court are not being uploaded on the Website of the High Court in a Regular manner. |
67 |
10.11.2017 |
| Drawal of excess amount as one month's leave salary ln terms of Rule 15(1) of SRO 53 dated : 01-03-2017. |
65 |
13.10.2017 |
| Circular regarding Ensuring of displine and proper function of the office. |
64 |
12.10.2017 |
| furnishing of statistical data and other infounation to the Hon'ble High Court |
63 |
10.10.2017 |
| It is impressed upon all the drivers of the High Court to avoid reckless Driving and wear seat belts while driving |
61 |
10.10.2017 |
| Procedure regarding reference of matters to the committees of the Hon'ble Judges |
60 |
21.09.2017 |
| Streamlining the arrangement of cases files |
61 |
14.09.2017 |
| Implementation of CIS 1.0 in High Court |
60 |
14.09.2017 |
| Sending of successful stories of Mediation |
35/MMC |
12.09.2017 |
| Maintaining Register at each Mediation Centre for taking feedback from the Parties |
34/MMC |
12.09.2017 |
| For President High Court Bar and District Bar Association |
21612/LP |
24.08.2017 |
| For all the presiding officers of the Subordinate courts |
59 |
24.08.2017 |
| All the stenographers, private secretaries and secretaries attached to the Hon'ble Chief Justice/Hon'ble Judges |
58 |
11.08.2017 |
| Identification of cases |
56 |
11.07.2017 |
| Action Plan/Target for disposal of cases by the end of March 2018 |
55 |
07.07.2017 |
| Identification of cases |
54 |
23.05.2017 |
| Circular for Pension matters of the Officers/Officials are nto settled before the retirement on superannuation |
53 |
16.05.2017 |
| Notification for recruitment of 07 (Seven) posts in Direct Recruitment quota of HIGHER JUDICIAL SERVICE (H.J.S.) in the State of Uttarakhand. |
|
24.04.2017 |
| Notification Regarding holiday on account of Shab-i-Miraj |
282/NG |
22.04.2017 |
| Circular regarding vacancy for various posts in the National Legal Services Authority on deputation basis |
|
21.04.2017 |
| Circular regarding mandatory format of page numbering while preparing orders/judgements |
52 |
20.04.2017 |
| Information sought regarding disposal of Bail Applications and under Trail matters |
2032-59/S.C.S |
17.04.2017 |
| Standard Meta Data Forms for District Courts and High Court |
2129/R.S |
18.04.2017 |
| Circular regarding making Complaints/ allegations against members of the Subordinate Judiciary |
51 |
18.04.2017 |
| Lokadalat scheduled to be heldon 08th April 2017 in the premises of the Hon'ble High Court at Srinagar |
12341-71 |
04.04.2017 |
| Circulars regarding Subordinate Courts from Registrar Vigilance Office |
50 |
24.03.2017 |