MUZAFFAR HUSSAIN ATTAR

76 recorded High Court judgment(s) · 2009–2016

Courts

Disposal nature

Recent judgments

• MASRAT ALAM BHAT v. STATE OF JK AND ORS (HOME / POLICE) — High Court of J&K and Ladakh (2016-12-27)
• HASSAN BABBAR NEHRU v. STATE OF J&K AND ORS — High Court of J&K and Ladakh (2016-11-15)
• DR. MIR AB. WAHID v. STATE OF J&K AND ORS (SKIMS) — High Court of J&K and Ladakh (2016-10-05)
• ISHFAQ MAJEED GANAI AND OTHERS v. STATE AND ANOTHER (S.S.R.B.) — High Court of J&K and Ladakh (2016-06-28)
• ALI MOHAMMAD DAR v. STATE OF JK AND ORS — High Court of J&K and Ladakh (2016-06-27)
• ABDUL RASHID REGOO v. STATE OF JANDK AND OTHERS — High Court of J&K and Ladakh (2016-06-09)
• SYED SHOWKAT HUSSAIN AND ANOTHER v. STATE OF JK AND OTHERS. (HEALTH) — High Court of J&K and Ladakh (2016-06-08)
• MOHAMMAD AKBAR SHAH AND ORS v. REGISTRAR OF REGISTRATION OF DOCUMENTS — High Court of J&K and Ladakh (2016-05-31)
• GHULAM QADIR DANKOO AND OTHERS v. STATE OF JK AND OTHERS. (INDUSTRIES DEPT — High Court of J&K and Ladakh (2016-05-27)
• ADIL HUSSAIN RAINA AND OTHERS v. STATE AND OTHERS ((P. H. E.) — High Court of J&K and Ladakh (2016-05-25)