GITA MITTAL

530 recorded High Court judgment(s) · 2018–2020

Courts

Disposal nature

Recent judgments

• M/S KASHMIR MOTORS v. VICE CHARIMAN LAWDA — High Court of J&K and Ladakh (2020-10-28)
• ABDUL RASHID HANJURA v. STATE AND OTHERS (SOCIAL WELFARE) — High Court of J&K and Ladakh (2020-10-13)
• M/S MALHOTRA CONSTRUCTION COMPANY v. UNION OF INDIA AND OTHERS — High Court of J&K and Ladakh (2020-10-09)
• IRFAN AHMAD BHAT v. STATE OF JK AND OTHERS (SKUAST) — High Court of J&K and Ladakh (2020-09-28)
• HILAL AHMAD NAJAR v. PARVEZA AND ANR. — High Court of J&K and Ladakh (2020-09-24)
• GRNACO INDUSTRIES CONSTRUCTIONS LTD. v. UNION OF INDIA AND OTHERS — High Court of J&K and Ladakh (2020-09-23)
• SYED SUJEEL MANZOOR AND ORS v. STATE OF JK AND OTHERS (EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2020-09-22)
• M/S. UEE ELECTRICALS v. STATE OF J&K AND ORS — High Court of J&K and Ladakh (2020-09-18)
• NAZIR AHMAD BUHROO v. STATE OF JK AND OTHERS. (TOURISM DEPTT) — High Court of J&K and Ladakh (2020-09-17)
• DR. NASEER AHMAD SHAH v. STATE AND OTHERS (HEALTH DEPARTMENT) — High Court of J&K and Ladakh (2020-09-17)