ACTING

23 recorded High Court judgment(s) · 2024–2026

Courts

High Court of J&K and Ladakh

Disposed Off	16
Dismissed as Withdrawn	3
DISMISSED FOR NON PROSECUTION	3
Dismissed as Infractuous	1

M/S AZIZ TEA STALL v. DIRECTOR INDUSTRIES KASHMIR AND ORS. (SICOP) — High Court of J&K and Ladakh (2026-06-05)
VICE CHAIRMAN J AND K LAKES CONSERVATION AND MANAGMENT AUTHORITY AND ORS. v. MOHAMMAD YASEEN BHAT — High Court of J&K and Ladakh (2026-06-05)
ABDUL WAHEED BHAT v. CHIEF EXECUTIVE AND ORS. (BOARD FOR MUSLIM SPECIFIED WAKF PROPERTIES) — High Court of J&K and Ladakh (2026-06-05)
MOHAMMAD AMIN AHANGER v. STATE OF JK AND OTEHRS. (EDUCATION) — High Court of J&K and Ladakh (2026-06-05)
M/S QMAX INFRASTRUCTURES LLP v. UNION TERRITORY OF J AND K AND OTHERS (ROADS AND BUILDINGS) — High Court of J&K and Ladakh (2026-06-05)
HAFIZA BANOO v. UNION TERRITORY OF J AND K AND ORS. (SOCIAL WELFARE DEPARTMENT) — High Court of J&K and Ladakh (2026-06-05)
ANIMA GUPTA AND ORS v. U T OF J AND K TH PRINCIPAL SECRETARY MINING DEPTT AND OTHERS — High Court of J&K and Ladakh (2026-06-05)
NASIR UL RASHEED RATHER AND ORS. v. RAGHVENDRA SINGH AND ANR (SWP/1788/2018) — High Court of J&K and Ladakh (2026-06-05)
SUNITA JAMWAL v. UT OF J AND K TH. DEPUTY COMMISSIONER, REASI AND ANOTHER — High Court of J&K and Ladakh (2026-06-04)
OM PARKASH v. UT OF J AND K TH. COMMISSIONER SECRETARY REVENUE DEPARTMENT, JAMMU AND OTHERS — High Court of J&K and Ladakh (2026-06-04)