ATUL SREEDHARAN, . MOKSHA KHAJURIA KAZMI

44 recorded High Court judgment(s) · 2024–2024

Courts

High Court of J&K and Ladakh

Disposed Off	25
Dismised	13
Disposed Off as Withdrawn	4
DISMISSED FOR NON PROSECUTION	2

MOHAMMAD AMIN RESHI v. STATEOF JK THROUGH P/S UDHAMPUR — High Court of J&K and Ladakh (2024-12-19)
MOHAMMAD AMIN RESHI THROUGH MRS MASOODA AKHTER v. STATE OF J AND THROUGH S. H. O. P/S UDHAMPUR — High Court of J&K and Ladakh (2024-12-19)
UNION TERRITORY OF J AND K AND ORS. (ESTATES) v. NUZHAT SIDIQ — High Court of J&K and Ladakh (2024-12-04)
M/S KAKAJI SUPER MART v. SECRETARY, MINISTRY OF FINANCE GOVT OF INDIA(BANKS) AND ORS — High Court of J&K and Ladakh (2024-12-04)
UNION TERRITORY OF J AND K AND ORS. (RURAL DEVELOPMENT) v. ABDUL REHMAN KHANDAY AND ORS. — High Court of J&K and Ladakh (2024-12-04)
UNION TERRITORY OF J AND K AND ORS. (ESTATES) v. JUNAID AZEEM MATTU — High Court of J&K and Ladakh (2024-09-27)
OMKAR NATH BHAT v. UT OF J AND K AND ORS (REVENUE) — High Court of J&K and Ladakh (2024-09-27)
AISHA AND ORS. v. COMMISSIONER, SRINAGAR MUNICIPAL CORPORATION AND ORS. — High Court of J&K and Ladakh (2024-05-15)
NELOFAR DAR v. PR. COMMISSIONER OF INCOME TAX — High Court of J&K and Ladakh (2024-05-15)
STATE THROUGH POLICE STATION KOKERNAG (HOME DEPARTMENT) v. PARVAIZ AHMAD BHAT AND ORS. — High Court of J&K and Ladakh (2024-03-14)