M. K. HANJURA

276 recorded High Court judgment(s) · 2015–2020

Courts

Disposal nature

Recent judgments

• MOHAMMAD RAFIQ ITOO AND ORS v. STATE OF JK AND ORS HEALTH(State Government) — High Court of J&K and Ladakh (2020-06-25)
• INSHA SAMI BABA v. STATE OF JANDK AND OTHERS (HEALTH) — High Court of J&K and Ladakh (2019-03-28)
• SHABIR AHMAD SHAH v. STATE OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2018-10-31)
• DR. AIJAZ MUZAFFAR v. STATE OF JK AND ANR (HEALTH DEPT) — High Court of J&K and Ladakh (2018-10-16)
• MOHAMMAD TASSEN DAR v. STATE OF JK AND ORS (COOP. DEPT) — High Court of J&K and Ladakh (2018-10-16)
• GULZAR AHMAD SHEIKH v. STATE OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2018-10-15)
• MEHBOOB IQBAL v. STATE OF J AND K AND ORS (HOME DEPARTMENT) — High Court of J&K and Ladakh (2018-10-15)
• JAVAID AHMAD MIR v. STATE OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2018-10-15)
• GULZAR AHMAD NAJAR AND ORS. v. STATE OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2018-10-15)
• SANDEEP MAWA v. STATE OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2018-10-12)