GITA MITTAL, . ALOK ARADHE

20 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• MIR STEEL INDUSTRY AND ORS v. STATE OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2018-10-26)
• NISAR AHMAD MALIK v. STATE OF J AND K AND ORS. (EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2018-10-22)
• STATE OF JK AND ORS (PDD DEPARTMENT) v. MOHAMMAD SULTAN MIR — High Court of J&K and Ladakh (2018-10-17)
• VALLEY CITIZENS COUNCIL v. STATE AND OTHERS (ARCHEOLOGY) — High Court of J&K and Ladakh (2018-10-16)
• KHURSHEED AHMAD TELI v. STATE OF JAMMU AND KASHMIRAND ORS (HEALTH AND MEDICAL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2018-10-15)
• JK STATE BOARD OF SCHOOL EDUCATION v. MEHRAJ UD DIN BHAT — High Court of J&K and Ladakh (2018-10-15)
• STATE THROUGH POLICE STATION CHADOORA v. MR. MOHAMMAD YASEEN YATTOO — High Court of J&K and Ladakh (2018-10-15)
• FAROOQ AHMAD DAR v. STATE OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2018-10-12)
• STATE OF J AND K AND OTHERS (HOME/PDD) v. ARSHAD HUSSAIN KOUL — High Court of J&K and Ladakh (2018-10-11)
• STATE OF J AND K AND ANR. (GAD) v. ABDUL GANI MIR — High Court of J&K and Ladakh (2018-10-05)