BANSI LAL BHAT

59 recorded High Court judgment(s) · 2013–2016

Courts

Disposal nature

Recent judgments

• HAJI GHULAM QADIR MIR v. STATE OF JK AND OTHERS — High Court of J&K and Ladakh (2016-04-16)
• AKEEL AHMED v. STATE OF JAMMU AND KASHMIR — High Court of J&K and Ladakh (2015-12-30)
• MRS. DILSHAD SHEIKH AND OTHERS v. STATE AND OTHERS — High Court of J&K and Ladakh (2015-09-09)
• ANIL GUPTA AND ORS. v. JASWANT SINGH AND ANR. — High Court of J&K and Ladakh (2015-06-12)
• TARO DEVI v. STATE TH. MED.EDUCATION DEPTT. AND ORS. — High Court of J&K and Ladakh (2015-06-08)
• STATE AND ORS. v. PARKASHO DEVI AND ORS. — High Court of J&K and Ladakh (2015-03-26)
• KHURSHID AHMAD DIN AND OTHERS v. STATE OF JK AND OTHERS. (INDUSTRIES) — High Court of J&K and Ladakh (2015-03-10)
• DALJIT SINGH v. MADAN LAL AND ORS. — High Court of J&K and Ladakh (2015-02-09)
• BHARAT SINGH v. U.O.I AND ORS. — High Court of J&K and Ladakh (2015-02-09)
• MOHINDER NATH v. STATE TH.P.D.D.AND ORS. — High Court of J&K and Ladakh (2015-02-09)