The High Court of J&K was established in 1928. Till early 90's it was situated at Mubarakmandi complex but after 1994, the High Court complex was shifted to Janipura Jammu. It started functioning with 3 Judges only, which was increased to 5 in 1968.At present the sanctioned strength is 14 judges . There are about 470  employees working in the High Court. It has 7 court rooms. The High Court moves with the annual "Darbar" from Jammu to Srinagar and back, thus fuctioning for 6 months during summer at Srinagar & for 6 months during winters at Jammu. At least 2 courts function at both places at any given time, irrespective of  the 'Darbar'. 

The High Court deals with cases pertaining to Writ as well as Civil Jurisdiction. There are 7 sections in the High Court for dealing with various types of cases.These are:

• Letter Patent Appeal (LPA)

• Service Writ Petition (SWP)

• Other Writ Petition (OWP)

• Civil

• Criminal

• Civil Original Suit (COS) (Now under District Courts)

• Habeus Corpus Petition (HCP)

In addition to the above, there are other sections like The Judicial Section, Administrative Section, The Accounts Section, The Records Section, The Statistical  Section , The Service Section, The Law Reporting Section and The  Registry.

The High Court has a large Judges Library which contains more than 40,000 books apart from legal journals and law digests.The Advocates also have access to this library. Besides,there is a Bar Room for advocates which can accommodate   around 100 persons at a time.

In 1994, a Computer section was established in The High Court with the aim of bringing about a transformation in the work culture and to reap the benefits of the latest tools of Information Technology. During the last 5 years many of the functions  which were hitherto performed manually have been brought under the ambit of computerisation.Some of the major areas of application are:

• Filing Counter

• Daily & Weekly Cause list

• Monthly Payroll

• GPF Accounts

• Personnel Information System

• Judges Library

• Caselaw

• Connectivity between J&K High Court, other High Courts and The Supreme Court  

• Administrative Functions                                   

• Usage of  E-mail and Internet

The use of computers has resulted in bringing down the number of pending cases and has brought about transparency in the whole process of case Filing, Allocation, Hearing and Disposal.