ABOUT DISTRICT COURT
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 to hear cases in first instance[...]
Read More- Withdrawal of Advertisement Notification No. 04 of 2024 Dated:16.05.2024 regarding Class-IV posts in District Cadre Srinagar.
- Filing up of the vacancies of Class IVth posts.
- Judgments and Gender (Sensitivity and Compassion in Writing Judgments)
- Hon’ble Supreme Court Judgment in Miscellaneous Application No. 1998 of 2026 in Suo Moto Writ Petition (Criminal) No. 1/2025
- Amendments to the Rules and Orders for the Guidence of Courts Subordinate to the High Court of Judicature, Svt. 1988 (Criminal)
- All applications with regard to Sampling and Issuance of Search Warrants under NDPS Act,1985 for District Srinagar shall be presented before the Court of Chief Judicial Magistrate (CJM), Srinagar.
- Remand Roster of Judicial Magistrate Posted at District Srinagar.
- Empanelment of Advocates by NPS Trust.
- Empanelment of Advocates by NPS Trust.
- Restrictions on unauthorized entry of vehicles into court premises.
- Compliance of directions issued by the Honble Supreme Court in Special Leave to Appeal (C) Nos. 1404 of 2025 titled Deeksha Amruthesh Vs. State of Karnataka & Ors.
- Nomination of Judicial Magistrates as Duty Magistrates for Winter Vacations
- Modification in Reference to Order No. 188/PDJS/Sgr/2025 Dated 24/07/2025
- Modification in Reference to Order No. 188/PDJS/Sgr/2025 Dated 24/07/2025
- Judicial Officers nominated as Duty Magistrates for 27th July,2025
- Routine work of the Judicial Officer who have been nominated for participation on 26th July,2025 in the North Zone Regional Conference scheduled to be held on 26th and 27th July at SKICC Srinagar
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- Routine work of the Court of Principal Magistrate Juvenile Justice Board, Srinagar shall be attended by Ms. Mufti Nahida Additional Special Mobile Magistrate Traffic, Srinagar.
- Routine work of the Court of 3rd Additional Munsiff, Srinagar shall be attended by Mr. Vikas Bhardwaj, 2nd Additional Munsiff, Srinagar.
- Routine work of the Court of 1st Additional Munsiff, Srinagar shall be attended by Ms. Shayesta Nazir, City Munsiff Srinagar.
- Routine work of the Court of 2nd Additional District & Sessions Judge, Srinagar shall be attended by Mr. Dinesh Gupta, 3rd ADJ Srinagar.
- Routine work of the Court of Special Mobile Magistrate, Traffic Srinagar shall be attended by Mr. Tarun Mahajan, City Judge, Srinagar.