ATUL SREEDHARAN, . PUNEET GUPTA

32 recorded High Court judgment(s) · 2024–2025

Courts

High Court of J&K and Ladakh

Disposed Off	19
Dismised	7
Disposed Off as Withdrawn	5
DISMISSED FOR NON PROSECUTION	1

MOHAMMAD AFZAL RESHI(DECEASED) THROUGH HIS SON v. MR.ATUL DULLOO (P.W.D) AND ORS — High Court of J&K and Ladakh (2025-03-14)
SAJIDA AKHTER (LADAKH CASE) v. UNION TERRITORY OF LADAKH AND ORS. (SCHOOL EDUCATION) — High Court of J&K and Ladakh (2025-03-14)
MOHAMMAD AFZAL SOFI AND ANR. v. BASHIR AHMAD SOFI AND ANR. (J AND K ROAD TRANSPORT CORPORATION) — High Court of J&K and Ladakh (2025-03-14)
MOHAMMAD MUSSA AND ORS. (LADAKH CASE) v. UNION TERRITORY OF LADAKH AND ORS. (SCHOOL EDUCATION) — High Court of J&K and Ladakh (2025-03-13)
M/S KASHMIR KING, CENTRAL MARKET ABI GUZAR, SRINAGAR TH.ITS PROPRIETOR MOHANMMAD LATEEF SALMAN v. RESERVE BANK OF INDIA THITS REGIONAL DIRECTOR AND ORS — High Court of J&K and Ladakh (2025-03-12)
M/S NEW WESTERN MOTORS TH.ITS PROPRIETOR v. UCO BANK AND ORS — High Court of J&K and Ladakh (2025-03-12)
MOHAMMAD MAQBOOL SHEIKH v. JAMMU AND KASHMIR BANK LIMITED AND ORS. — High Court of J&K and Ladakh (2025-03-12)
NAZIR AHMAD KHATANA AND ANR. v. UNION TERRITORY THROUGH DIRECTOR GENERAL OF POLICE AND ORS. (HOME) — High Court of J&K and Ladakh (2025-03-12)
HABIB MOCHI AND ORS v. UNION TERRITORY OF J AND K (HOUSING AND URBAN DEVELOPMENT) AND ORS — High Court of J&K and Ladakh (2025-03-11)
MOHD AKRAM GANIE v. THE COMMISSIONER, NAVODAYA VIDYALAYA SAMITI AND ORS. — High Court of J&K and Ladakh (2025-03-07)