ALI MOHAMMAD MAGREY, . SANJAY DHAR

215 recorded High Court judgment(s) · 2020–2022

Courts

High Court of J&K and Ladakh

215

Dismised	98
Disposed Off	92
Disposed Off as Withdrawn	10
Dismissed as Infractuous	8
DISMISSED FOR NON PROSECUTION	7

SAIFCO CEMENTS PRIVATE LTD. THROUGH DIRECTOR NAMELY SOHAIL MANZOOR v. STATEOF J AND K AND OTHERS (UNION OF INDIA) — High Court of J&K and Ladakh (2022-11-29)
IN RE-CONDITIONS OF JAILS OF UNDER TRIAL v. STATE OF J AND K AND OTHERS (HOME DEPTT) — High Court of J&K and Ladakh (2022-11-29)
KASHMIR BRICK KILN v. UNION TERRITORY OF J AND K AND ORS. (FOOD AND SUPPLIES DEPARTMENT) — High Court of J&K and Ladakh (2022-11-29)
GHULAM AHMAD RESHI AND ORS v. SHRI BVR SUBRAMANYAN AND ORS — High Court of J&K and Ladakh (2022-11-28)
HILAL AHMAD NAQASH v. STATE OF J AND K AND ORS. (HOUSING AND URBAN DEVELOPMENT DEPARTMENT) — High Court of J&K and Ladakh (2022-11-28)
IQBAL AHMAD SHAH AND ORS. v. KASHMIR GYMKHANA CRICKET CLUB AND ORS. — High Court of J&K and Ladakh (2022-11-28)
PARVAIZ BASHIR v. UNION TERRITORY OF J AND K AND ANR. (UNITED INDIA INSURANCE COMPANY LIMITED) — High Court of J&K and Ladakh (2022-11-28)
MIR EHSAAN UL HAQ AND ORS. v. UNION TERRITORY OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2022-11-03)
SALAM WANI AND ORS. v. UNION TERRITORY OF J AND K AND ORS. (IRRIGATION AND FLOOD CONTROL) — High Court of J&K and Ladakh (2022-11-03)
SRINGAR DEVELOPMENT AUTHORITY AND ANR. v. UNION OF INDIA AND OTHERS — High Court of J&K and Ladakh (2022-11-03)