N. KOTISWAR SINGH, . WASIM SADIQ NARGAL

20 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• GHULAM NABI SHEIKH v. THE JAMMU AND KASHMIR BANK LIMITED AND ORS. — High Court of J&K and Ladakh (2024-05-22)
• ATHAR MUSHTAQ KHAN v. UNION TERRITORY OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-03-26)
• UNIVERSITY OF KASHMIR AND ORS. v. SAIF UD DIN MIR — High Court of J&K and Ladakh (2024-03-26)
• MUBARIK GOSSANI v. UNION TERRITORY OF J AND K AND ORS. (TOURISM / LCMA) — High Court of J&K and Ladakh (2024-03-25)
• GHULAM QADIR BHAT v. UNION TERRITORY OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2024-03-25)
• VALLEY PLASTICS SIDCO INDUSTRIAL GROWTH CENTRE v. MANAGING DIRECTOR / CEO AND ORS. (JAMMU AND KASHMIR BANK LIMITED) — High Court of J&K and Ladakh (2024-03-22)
• MEHAR HUSSAIN SHAH v. RUKSAR FATIMA AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-03-11)
• ASIF SHAFI AHANGAR v. UNION TERRITORY OF J AND K AND ORS. (REVENUE / STATE BANK OF INDIA) — High Court of J&K and Ladakh (2024-03-07)
• UMAIQ MUSHTAQ ZARGAR v. UNION TERRITORY OF J AND K AND ANOTHER. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-03-07)
• M/S J AND K WARE HOUSING AND LABOUR COOPERATIVE ASSOCIATION LIMITED v. JAMMU AND KASHMIR BANK LIMITED AND ORS. — High Court of J&K and Ladakh (2024-03-06)