ABOUT DISTRICT COURT
It is said that Samba was principally established somewhere in 1400 A.D. As per folklore, Malh Dev, the younger son of Rai Saidu of Lakhanpur was the founder of Samba, who married into the family of Ghotar a local tribesman. After his marriage he stayed at Samba and made himself the master of the tract with Samba as its capital. Samba ultimately came under the supremacy of Jammu, during the period of Hari Dev in 1816 A.D. In 1822, Suchet Singh younger brother of Raja Gulab Singh was made the Raja of Bandralta and Samba.
Historically, Samba has been known for its 22 Mandies which were established by Raja Suchet Singh to whom the District also owes the famous Samba fort. In 1846 A.D it was annexed to J&K by Maharaja Gulab Singh making it an integral part of the state.
As a District, Samba came into existence vide Government order No. 1345 GAD of 2006 dated 27.10.2006 with only one Tehsil and 382 villages. As per the latest SRO No. 444 dated 21.10.2014 the district comprises of 381 villages. These villages have been organized into 6 Tehsils, 55 Patwar Halquas and 101 Panchayats. Besides this, four urban towns viz.[...]
Read More
- Routine work of Ms. Munsiff Samba shall be attend by Additional Munsiff Samba.
- Routine work of Ms.Smriti Sharma shall be attend by Addl. Spl. Mobile Magistrate Samba.
- Judgements and Gender (Sensitivity and Compassion in Writing Judgements)
- Hon’ble Supreme Court Judgement in Miscellaneous Application No.1998 of 2026 in Suo Moto Writ Petition (Criminal )No. 1/2025
- Cancellation of Leave Sanctioned in Favour of Ritika Jamwal Munsiff Samba
- THE DUTY MAGISTRATES SHALL DISCHARGE DURING THE VACATION AT DISTT COURT COMPLEX SAMBA
- ORDERLY, WEARING PROPER UNIFORM DURING WORKING HOURS
- Addl Spl. Mobile Magistrate,Samba shall look after the routine work of Principal Magistrate Juvenile Justice Board Samba (Ms Cheena Sumbaria) w.e.f. 19.11.2025 to 03.12.2025
- Routine work of Ms. Munsiff Samba shall be attend by Additional Munsiff Samba.
- Routine work of Ms.Smriti Sharma shall be attend by Addl. Spl. Mobile Magistrate Samba.
- Judgements and Gender (Sensitivity and Compassion in Writing Judgements)
- Hon’ble Supreme Court Judgement in Miscellaneous Application No.1998 of 2026 in Suo Moto Writ Petition (Criminal )No. 1/2025
- Routine work of Ms. Rashi Verma shall be attend by Munsiff Samba
- Cancellation of Leave Sanctioned in Favour of Ritika Jamwal Munsiff Samba
- THE DUTY MAGISTRATES SHALL DISCHARGE DURING THE VACATION AT DISTT COURT COMPLEX SAMBA
- ORDERLY, WEARING PROPER UNIFORM DURING WORKING HOURS
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
- Routine work of Ms. Munsiff Samba shall be attend by Additional Munsiff Samba.
- Routine work of Ms.Smriti Sharma shall be attend by Addl. Spl. Mobile Magistrate Samba.
- Judgements and Gender (Sensitivity and Compassion in Writing Judgements)
- Hon’ble Supreme Court Judgement in Miscellaneous Application No.1998 of 2026 in Suo Moto Writ Petition (Criminal )No. 1/2025
- Routine work of Ms. Rashi Verma shall be attend by Munsiff Samba
