N. KOTISWAR SINGH, . MOKSHA KHAJURIA KAZMI

136 recorded High Court judgment(s) · 2023–2024

Courts

High Court of J&K and Ladakh

136

Disposed Off	101
Dismised	22
Disposed Off as Withdrawn	9
Dismissed as Infractuous	3
DISMISSED FOR NON PROSECUTION	1

JAVAID AHMAD MALIK v. GOVERNMENT OF J AND K AND ORS. (HEALTH AND MEDICAL EDUCATION) — High Court of J&K and Ladakh (2024-07-15)
NAZ PARVEEN (LADAKH CASE) v. UNION TERRITORY OF LADAKH AND ORS. (SCHOOL EDUCATION) — High Court of J&K and Ladakh (2024-07-04)
YAWAR AHMALIK v. UNION TERRITORY OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-07-03)
GHULAM MOHI UD DIN GANAI v. UNION TERRITORY OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-07-03)
MANZOOR AHMAD HURRA v. UNION TERRITORY OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-07-03)
AIJAZ AHMAD MIR v. PRINCIPAL SECRETARY TO GOVERMNENT AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-07-02)
SYED IQBAL TAHIR GEELANI v. STATE OF JAMMU AND KASHMIR AND OTHERS — High Court of J&K and Ladakh (2024-06-06)
SAJAD AHMAD MALIK AND ANR. v. THE JAMMU AND KASHMIR BANK LIMITED AND ANR. — High Court of J&K and Ladakh (2024-06-06)
JEHANGIR AHMAD SHAH v. UNION TERRITORY OF J AND K AND ORS. (TOURISM DEPARTMENT) — High Court of J&K and Ladakh (2024-06-06)
M/S CITY SALES CORPORATION AND ANR. v. CHAIRMAN, JAMMU AND KASHMIR BANK LIMITED AND ORS. — High Court of J&K and Ladakh (2024-06-05)