HON'BLE THE CHIEF JUSTICE

60 recorded High Court judgment(s) · 2025–2026

Courts

High Court of J&K and Ladakh

Disposed Off	55
DISMISSED FOR NON PROSECUTION	2
Disposed Off as Withdrawn	2
Dismised	1

WASFIYA FAYAZ AND ANOTHER v. MANNAPPURAM FINANCE LIMITED AND OTHERS — High Court of J&K and Ladakh (2026-05-29)
ANUBHAV KHAJURIA v. COMMISSIONER (SRINAGAR MUNICIPAL CORPORATION) AND OTHERS — High Court of J&K and Ladakh (2026-04-24)
M/S ABDUL QAYOOM DAR v. CHIEF ENGINEER ELECTRIC MAINTENANCE AND RE WING KASHMIR AND OTHERS (POWER DEVELOPMENT) — High Court of J&K and Ladakh (2026-04-17)
MUZAFFAR AHMAD MALIK v. ARSHID MEHRAJ KHAN — High Court of J&K and Ladakh (2026-04-10)
NARESH KHODA v. MAHARAJ KRISHAN KHODA AND ORS. — High Court of J&K and Ladakh (2026-04-10)
M/S TARMAC ROAD AND ROOF BUILDERS v. UNION TERRITORY OF J AND K AND ORS. (PUBLIC WORKS / ROADS AND BUILDINGS) — High Court of J&K and Ladakh (2026-03-06)
M/S HASSAN ROADS CONSTRUCTIONS COMPANY PRIVATE LIMITED (HRCC) v. J AND K ECONOMIC RECONSTRUCTION AGENCY (ERA) AND ORS. — High Court of J&K and Ladakh (2026-02-27)
FOZIYA HABEEB v. MUDASIR AHMAD KHUROO — High Court of J&K and Ladakh (2026-02-20)
SIMPLEX INFRASTRUCTURES LIMITED v. J AND K ECONOMIC RECONSTRUCTION AGENCY — High Court of J&K and Ladakh (2026-02-20)
FAYAZ AHMAD SOFI AND ORS. v. MOHAMMAD MUZAFFAR SOFI — High Court of J&K and Ladakh (2026-01-30)