MOHD YOUSUF WANI

424 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• NAZIRA BEGUM v. UT THROUGH INSPECTOR GENERAL OF REGISTRATIONS AND ORS. (REVENUE) — High Court of J&K and Ladakh (2026-05-18)
• ABDUL MAJEED BHAT v. UNION TERRITORY OF J AND K TH.S.H.O P/S KHAN SAHIB — High Court of J&K and Ladakh (2026-05-14)
• SIKANDER FIRDOUS AHMAD AHANGER v. UNION TERRITORY OF J AND K TH.S.H.O P/S BATAMALOO — High Court of J&K and Ladakh (2026-05-11)
• SHOAIB LONE v. UNION TERRITORY OF J AND K AND OTHERS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2026-05-04)
• NUSRAT BIBI AND ANOTHER v. UNION TERRITORY OFJ AND K AND OTHERS (POLICE / HOME) — High Court of J&K and Ladakh (2026-04-03)
• MOHAMMAD FAROOQ GANIE AND OTHERS v. UNION TERRITORY OF J AND K TH.COMMR/SECTY TO GOVT (REVENUE) AND OTHERS — High Court of J&K and Ladakh (2026-04-03)
• SHABIR AHMAD WANCHOO v. UNION TERRITORY OF J AND K (REVENUE) AND ORS — High Court of J&K and Ladakh (2026-04-03)
• ZARINA BANOO AND ANR. (LADAKH CASE) v. UNION OF INDIA AND ORS. (ROAD TRANSPORT / LAHDC) — High Court of J&K and Ladakh (2026-04-02)
• MANZOOR AHMAD WAGAY v. ALI MOHAMMAD BHAT — High Court of J&K and Ladakh (2026-04-01)
• RUBEENA BEGUM v. UNION TERRITORY OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2026-04-01)