M.A. CHOWDHARY

70 recorded High Court judgment(s) · 2023–2025

Courts

High Court of J&K and Ladakh

Disposed Off	30
Dismised	15
Disposed Off as Withdrawn	12
DISMISSED FOR NON PROSECUTION	10
Dismissed as Infractuous	3

JAVAID AHMAD BHAT v. UNION TERRITORY POLICE STATION KHANYAR (HOME) — High Court of J&K and Ladakh (2025-04-03)
ARSHID HUSSAIN BHAT v. GOVERNMENT OF J AND K (HEALTH AND MEDICAL EDUCATION DEPARTMENT) AND ORS — High Court of J&K and Ladakh (2025-03-26)
UNION TERRITORY THROUGH POLICE STATION BANDIPORA (HOME DEPARTMENT) v. SHEEMA SHAFI AND ORS. — High Court of J&K and Ladakh (2025-03-10)
NEW ZUM ZUM HOTEL v. TAHIR AJAZ (GULMARG DEVELOPMENT AUTHORITY) — High Court of J&K and Ladakh (2025-03-10)
SAJAD AHMAD DAR v. UNION TERRITORY OF JAMMU AND KASHMIR AND ORS. (HOME) (NIA) — High Court of J&K and Ladakh (2025-03-10)
SAMIULLAH CHECK v. UNION TERRITORY THROUGH POLICE STATION QAZIGUND (HOME) — High Court of J&K and Ladakh (2025-03-05)
UNION TERRITORY OF J AND K AND ANR. (HOME) v. MIAN ABDUL QAYOOM — High Court of J&K and Ladakh (2025-03-04)
JAMMU AND KASHMIR PEOPLES FORUM v. REHANA BATUL (INFORMATION DEPARTMENT) (PIL MATTER) — High Court of J&K and Ladakh (2025-03-04)
MOHAMMAD ALTAF NAJAR v. UNION TERRITORY OF J AND K (HOME) AND ANR — High Court of J&K and Ladakh (2025-03-03)
PARVAIZ AHMAD FASHOO v. UNION TERRITORY OF J AND K AND ORS. (HOME) — High Court of J&K and Ladakh (2025-03-03)