ABOUT DISTRICT COURT
It was on 16th of august 1968 the Munsiff court Ganderbal came to be inaugurated and established . it was housed in part of the then Tehsil office Ganderbal- Beehama. The inaugural ceremony was presided over by justice Janki Nath Bhat [of Muran Pulwama]. Several Munsiff courts came to be established in that month and year as the judiciary was separated from executive. The judicial powers of the tehsildars were taken away and only Executive powers remained with them. Land for the court complex was purchased at a distance of about 200 mtrs in Beehama from the then Tehisil office. Court building and residential quarter came to be constructed and the court was shifted to the newly constructed building in the year 1972. The building was inaugurated at a glittering function by Justice Syed Murtaza Fazal Ali [ the then Chief Justice of J&K High Court]. The jurisdiction of the court extended over whole of the Tehsil Ganderbal starting from Buchpora extending upto Bal Tal. It included two revenue estates from Tehsil Srinagar, that is Gadoora and Haran. Several judges of the high court including chief justices who off and on visited the Ganderbal court for inspection and for various[...]
Read More
- Constitution of Benches for holding Special Lok-Adalat on NI Act Cases under Section 138 on 17th October 2026
- Inviting applications for undergoing 40-Hours Mediation Training
- Judgments and Gender (Sensitivity and Compassion in Writing Judgments)
- Hon’ble Supreme Court Judgement in Miscelianeous Application No. 1998 of 2026 in SuoMoto Writ Petition (Criminal) No. 1/2025
- Directions for strict Compliance and adherence to procedural requirements in order to ensure proper administration of justice in District Ganderbal.
- Accountant and Data Entry Operator of this office shall remain on duty during the Winter Vacation period w.e.f. 01-01-2026 to 15-O1- 2026.
- Ms. Fozia paul, Additional District & Sessions Judge, Ganderbal, as the Duty Judge during the Winter Vacation period w.e.f. 0l-01-2026 to 15-01-2026.
- Conducting of interview for the class IV posts i.e. Process Servers/Orderlies regarding notification/ advertisement No. 01 of 2025 dated 14.O2.2O25.
- Directions for strict Compliance and adherence to procedural requirements in order to ensure proper administration of justice in District Ganderbal.
- Accountant and Data Entry Operator of this office shall remain on duty during the Winter Vacation period w.e.f. 01-01-2026 to 15-O1- 2026.
- Ms. Fozia paul, Additional District & Sessions Judge, Ganderbal, as the Duty Judge during the Winter Vacation period w.e.f. 0l-01-2026 to 15-01-2026.
- Leave Sanction Order of Munsiff Ganderbal
- Duty Magistrate order for winter vacation
- Posting Order (No. 137/PDJG) of recently appointed Junior Assistants
- Retirement on Superannuation Class IV Officials
- Nomination of Judicial Officers for one day workshop on ‘Arbitration & Conciliation Act 1996 – Law, Practice & Procedure’.
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
IMPORTANT LINKS
LATEST ANNOUNCEMENTS
- Constitution of Benches for holding Special Lok-Adalat on NI Act Cases under Section 138 on 17th October 2026
- Inviting applications for undergoing 40-Hours Mediation Training
- Judgments and Gender (Sensitivity and Compassion in Writing Judgments)
- Hon’ble Supreme Court Judgement in Miscelianeous Application No. 1998 of 2026 in SuoMoto Writ Petition (Criminal) No. 1/2025
- Directions for strict Compliance and adherence to procedural requirements in order to ensure proper administration of justice in District Ganderbal.
