GITA MITTAL, . RASHID ALI DAR

40 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• NASIR AHMAD BAZAZ v. SYED AABID RASHID AND ORS. (LAKES AND WATERWAYS DEVELOPMENT AUTHORITY) — High Court of J&K and Ladakh (2019-10-23)
• MUSHTAQ AHMAD SHAH v. STATE THROUGH POLICE STATION SRIGUFWARA (HOME DEPARTMENT) — High Court of J&K and Ladakh (2019-10-23)
• SHANNAZ PARVEEN v. NAZIR AHMAD DHAR AND ORS. (SRINAGAR MUNICIPAL CORPORATION) — High Court of J&K and Ladakh (2019-10-16)
• ISHFAQ HASSAN v. STATE OF J AND K AND ORS. (GENERAL ADMINISTRATION DEPARTMENT) — High Court of J&K and Ladakh (2019-10-14)
• YOUNIS NABI NAIK v. STATE OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2019-09-27)
• ARJUMAND HAMEED v. STATE OF J AND K AND ORS. (EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2019-09-25)
• LATIEF AHMAD BHAT v. STATE OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2019-09-24)
• MOHAMMAD TAHIR KHAN v. STATE OF J AND K AND ORS. (HEALTH AND MEDICAL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2019-09-20)
• MEHRAJ U DIN WANI AND ORS. v. STATE OF J AND K AND ORS. (TECHNICAL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2019-09-19)
• MOHAMMAD AKBAR BHAT v. STATE OF J AND K AND ORS. (RURAL DEVELOPMENT DEPARTMENT) — High Court of J&K and Ladakh (2019-09-18)