District Court Srinagar

ABOUT DISTRICT COURT

ABOUT DISTRICT COURT SRINAGAR

During 1819-1846 , it was policy of Maharaja Ranjeet Singh not to change the existing Judicial System and tamper as little as possible with the existing laws and usages of his territories and during this period Qazi continued to be the head of State Judiciary. Sikh ruling came to end in 1846 and the State was transferred by the British to Maharaja Gulab Singh under the treaty of Lahore Dated 9' of March, 1846.

Treaty of Lahore signed on 9`h of March, 1846 among other things provided for the independent sovereignty of Raja Gulab Singh. On 16`h of March, 1846 under the treaty of Amritsar Maharaja Gulab Singh was recognized as Maharaja Butt had to conquer Kashmir after the treaty. After Gulab Singh took over as Maharaja of Jammu and Kashmir State he in the first instance vested in himself the power to hear cases as well as in appeal against a " NAZRANA" of Rs 1/- presented with the petition, so it was Maharaja Gulab Singh who was the fountain head of justice at source of all authority in Jammu and Kashmir. Thereafter, Chief Courts at Srinagar and Jammu were established[...]