PANKAJ MITHAL

29 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• SYED MADYAN INAM v. UNION TERRITORY OF J AND K AND ORS. (TRANSPORT DEPARTMENT) — High Court of J&K and Ladakh (2021-02-26)
• GULAM AHMAD BHAT v. STATE OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2021-02-26)
• HAJI ABDUL REHMAN RADU v. STATE OF JK AND OTHERS. (REVENUE) — High Court of J&K and Ladakh (2021-02-26)
• BASHARAT AHMAD AND ORS. v. STATE OF J AND K AND ORS. (HOUSING AND URBAN DEVELOPMENT DEPARTMENT) — High Court of J&K and Ladakh (2021-02-26)
• FAHMEEDA AKHTER AND ANOTHER v. STATE OF JK AND OTHERS (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2021-02-26)
• SHARIEF -UD-DIN DAR v. STATE GOVT OF J AND K OTHERS. — High Court of J&K and Ladakh (2021-02-26)
• MANZOOR AHMAD AHANGER v. SRINAGAR MUNCIPAL CORP — High Court of J&K and Ladakh (2021-02-26)
• NASIR MUSHTAQ v. MOHAMMAD AKBAR COLLECTOR PUBLIC WORKS DEPARTMENT AND ANOTHER — High Court of J&K and Ladakh (2021-02-26)
• HAJI ABDUL RAHEEM RADU v. STATE AND OTHERS — High Court of J&K and Ladakh (2021-02-26)
• NOOR MOHAMMAD MANTOO AND OTHERS v. STATE AND OTHERS (HOUSING/URBAN DEV.) — High Court of J&K and Ladakh (2021-02-25)