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.

Appointed as Permanant Judge of High Court of Jammu and Kashmir on 08.03.2013.

Justice Tashi Rabstan was Born in an agriculturist family of Varsudopa on 10th April 1963 at Village SKURBUCHAN, District Leh Ladakh, Jammu and Kashmir State, did his Graduation and LL.B from University of Jammu; was enrolled as an Advocate on 6th March 1990 in Bar Council of Jammu and Kashmir and started practicing in the High Court of Jammu and Kashmir & various other High Courts on Arbitrations, Constitution, Service, Election, Civil and Criminal matters. Experienced in researching intent of laws & judicial decisions & apply law to clients’ circumstances. Remained as Standing Counsel for Ladakh Autonomous Hill Development Council, Leh from 1997 till 2005; was appointed as Additional Central Government Standing Counsel, now Central Government Counsel, for Jammu and Kashmir High Court, Jammu Wing in September,1998 and continued till elevation; was also remained as panel counsel for Union Public Service Commission, New Delhi from April, 2008 till 31st December 2011; was appointed as Additional 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 permanent Judge of High Court of Jammu and Kashmir on 16.05.2014.Appointed as Acting Chief Justice of the High Court of Jammu & Kashmir and Ladakh vide Notification No. 11019/46/2022-US.I/II(i) dated 06th December,2022
        Appointed as Acting Chief Justice of the High Court of Jammu & Kashmir and Ladakh vide Notification No. K-11019/25/2024-US.I/II dated 16th July,2024.
        Appointed as the Chief Justice of the High Court of Jammu & Kashmir and Ladakh vide Notification No. K.13021/03/2024-US.II dated 21st September,2024 and took oath of the office on 27th of September, 2024.

Justice Sanjeev Kumar was Born on 8th of April, 1966 in village Prehta Nagrota of Tehsil Basohli Distt. Kathua. Had his early Education in Local Govt. Middle School, did his matriculation from Govt. H.S.S. Basohli and secured 10th position in J&K State Board of School Education in matriculate Examination 1981. Graduation (B.Sc) from Govt. Degree College Kathua in 1985 in first Division and LLB from University of Jammu in 1988 in first Division. Enrolled Advocate by J&K Bar Council in Feb. 1989.
       Appointed Govt. Advocate for Srinagar Wing of the High Court of J&K twice, first from 1992 to 1993 , Second from 1994 to 1995. Again appointed Govt. Advocate for Jammu Wing in the year 1995 and remained, as such, till 1998. Represented almost all Govt. Deptts. and PSUs. Was Counsel on Panel of Advocate General for more than two years and representative Forest Deptt. & Finance Deptt. including Commercial Taxes and Excise Deptt. of State in the Jammu Wing of Hon’ble High Court. Was also standing counsel for J&K SSB for almost six years between 2006-2012. Practised mainly in the High Court and had more than two hundred reported judgments to his credit. Appeared in many notable cases like Toshakana Case, Assembly Dissolution Matter and recently in ‘Reservation in promotion Matter’ & many more. Was administered oath on 06.06.2017 as Permanent Judge of J&K High Court.

Justice Vinod Chatterji Koul was born at Village Wanpoo, Erstwhile District Anantnag, Presently District Kulgam. He did his early schooling from Govt. School Srandoo and Govt. School Kanipora and further schooling from Govt. Hr. Secondary School, Anantnag. He did his Graduation (B.Sc.) from Govt. Degree College, Anantnag and LL.B. from Kashmir University, Srinagar in the year 1989. He migrated alongwith his parents and siblings to Jammu in January 1990 due to turmoil in Kashmir. He was enrolled as an Advocate with J&K Bar Council in 1990 and started practicing at High Court of J&K with Sr. Advocate Sh. Jaswant Singh Kotwal. He cleared the KCS (Judicial) Examination, 1993 and secured first position. He joined as Munsiff in 1995 and his first posting was as District Mobile Magistrate (Traffic), Udhampur; wherefrom he was promoted as Sub Judge in 1997 and was posted as Sub Judge (Electricity Magistrate), Batote. He was posted as the very first Railway Magistrate, Jammu. He served as Sub Judge, Bhaderwah, Sub Judge Ramban, Municipal Magistrate, Jammu, Chief Judicial Magistrate, Udhampur. He was also posted as Deputy Registrar, High Court of J&K wherefrom he was promoted as District and Sessions Judge in the year 2007 and posted as Addl. District & Sessions Judge, Kathua. As District and Sessions Judge, he served in various courts. He served as Addl. District & Sessions Judge, Kathua, 2nd Addl. District & Sessions Judge, Jammu, Addl. District & Sessions Judge, Udhampur, Principal District & Sessions Judge, Anantnag, Principal District & Sessions Judge, Kathua, Special Judge Anti-Corruption (CBI Cases), Jammu. He has also served as Registrar Vigilance, High Court of J&K and Principal District & Sessions Judge, Jammu. Lastly, he was posted as Chairman, Sales Tax Appellate Tribunal, J&K, wherefrom he has been elevated as Permanent Judge, Common High Court for the Union Territory of J&K and Union Territory of Ladakh vide notification no. K.13021/02/2019-US.II dated 03.04.2020 of the Ministry of Law and Justice, Government of India and took oath of office on 7th of April, 2020.

Justice Sanjay Dhar was born at village Danow (Bogund), District Kulgam, received initial education in native village; did his Graduation in Science Subjects from S.P.College Srinagar and LL.B (Hon’s) from University of Kashmir; was enrolled as Advocate in the year 1990 and started practising law in District Courts and High Court at Delhi; was appointed as Civil Judge Jr.Division/Munsiff in year 1997 and promoted as District and Sessions Judge in year 2007; has served as Chief Judicial Magistrate Jammu, Principal District and Sessions Judge of Rajouri, Leh and Kathua Districts; Special Judge Anticorruption Jammu; Presiding Officer MACT Jammu; Special Judge Anticorruption CBI Cases, Jammu;Registrar Vigilance and Registrar General High Court of Jammu and Kashmir. Appointed as Judge of the Common High Court for the Union Territory of Jammu and Kashmir and Union Territory of Ladakh vide Notification No.K.13201/2019-US.II dated 03rd April, 2020 and took oath of office on 7th April, 2020.

Appointed as Judge of the Common High Court for the Union Territory of Jammu and Kashmir and Union Territory of Ladakh vide Notification No.K.13021/02/2019-US.II Dt. 03rd April 2020 and took oath of office on 7th of April, 2020.

Appointed as Judge of the Common High Court for the Union Territory of Jammu and Kashmir and Union Territory of Ladakh vide Notification No.K.13021/01/2019-US.I Dt. 09th June 2020 and took oath of office on 12th of June, 2020.

Justice Mohd. Akram Chowdhary was born on 10th of June 1965 in village Thuroo of Tehsil Thuroo, District Reasi; Had his early education in Govt. High School, Thuroo and Govt. Higher Secondary school Reasi; Graduated from Govt. Moulana Azad Memorial College, Jammu; Did his LLB from University of Jammu in the year 1989; practiced Law in trial and Revenue Courts, and High Court of Jammu & Kashmir and Ladakh. Appointed as Civil Judge Jr. Division/Munsiff in the year 1995; promoted as Sub Judge/Civil Judge Sr. Division in the year 1998 and District & Sessions Judge in the year 2007. Served in all the three divisions of erstwhile State of Jammu & Kashmir and to mention few, was Chief Judicial Magistrate Kargil and Budgam; J&K Eviction Authority (Wakafs); Principal District & Sessions Judge, Bandipora, Ramban, Anantnag, Samba, Kathua and Srinagar; Chairman J&K sales Tax Tribunal; Presiding Officer, Motor Accidents Claims Tribunal, Jammu, Member Secretary J&K State Legal Services Authority. Was appointed as Judge of the High Court of Jammu & Kashmir and Ladakh vide Notification No. K. l3021/0l/2020-US.II dated 03rd November, 2021 and took oath of office on 09th November, 2021.

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.
      Appointed as Judge of the High Court of Jammu & Kashmir and Ladakh, vide Notification No.K-13021/02/2023-US.II dated 22nd January,2024 and took oath of office on 29th of January, 2024.

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 Journal. 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., Board of Professional Entrance Examination (BOPE), Metlife India Insurance Company Limited, Islamic University of Science and Technology, etc.
She served as Govt Advocate 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, Board member of Baramulla Central Cooperative Bank and Board member of J&K State 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.
        Appointed as Judge of the High Court of Jammu & Kashmir and Ladakh, vide Notification No.K-13021/02/2023-US.II dated 22nd January,2024 and took oath of office on 29th of January, 2024.

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.

Born in village Brinty Batapora of District Anantnag Justice Mohd. Yousuf Wani, did his initial schooling from Government High School Brinty and passed his graduation in Science subjects from Government Degree College Anantnag in 1986. He passed his LL.B (Hons) Degree from Kashmir University in 1989. He was enrolled as Advocate with the Bar Council of J&K in the year 1990 and started practicing as an Advocate in the different courts at Anantnag. He was appointed as Munsiff in December 1997, pursuant to his selection by the J&K Public Service Commission upon qualifying his KCS (Judicial) Examination. He was promoted as Sub Judge in 2000 and as District & Sessions Judge in 2008. During his service tenure Justice Mohd. Yousuf remained posted as Munsiff Sumbal Sonawari, Sub Judge Uri, Judge Small Causes Srinagar, Chief Judicial Magistrate Shopian & Budgam, Judge Anti Corruption Srinagar, Additional District & Sessions Judge Baramulla and Srinagar, President Divisional Consumer Protection Forum Srinagar, Registrar Judicial High Court of J&K & Ladakh Srinagar Wing, Presiding Officer, Motor Accident Claims Tribunal Srinagar, Principal District & Sessions Judge Pulwama, Ganderbal, Budgam and Baramulla. He also remained posted as Member (Judicial) J&K Special Tribunal Srinagar. He was appointed as an Additional Judge of the High Court of J&K and Ladakh by the President of India, in exercise of powers under clause (1) of Article 224 of the consitution of India vide notificiaton No. K. 13021/03/2023-US.II Dated 21st March 2024 issued by the Govt. of India, Ministry of Law and Justice, Department of Justice. He assumed the charge of his office upon being administered the Oath of his office on 25th of March, 2024.