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Welcome To High Court of Jammu & Kashmir and Ladakh
The full-fledged High Court of Judicature for the Jammu and Kashmir State was established in the year 1928. Prior to the establishment of High Court of Judicature, the Ruler of the State (Maharaja) was the final Authority in the Administration of justice. In the year 1889, the British Government asked the then Ruler of the State, Maharaja Partap Singh to appoint a Council, and the Judicial member of the Council exercised all the appellate powers both on civil and criminal side.The State having two provinces- Jammu and Kashmir, had chief judges exercising judicial authority but they acted under the superintendence and control of the Law member of the Council. Later the Council was abolished and a Minister designated as Judge of the High Court was appointed by the Ruler to decide judicial cases. In 1927, a new Constitution was sanctioned by the then Ruler of the State and instead of Law Member, a Ministry in the Judicial Department was created. Thereafter, in 1928, by virtue of Order No. 1 dated 26.3.1928, the High Court of Judicature was established and for the first time the High Court was to consist of The Chief Justice and two Judges. Read More..
