PANKAJ MITHAL, . MOKSHA KHAJURIA KAZMI

58 recorded High Court judgment(s) · 2022–2022

Courts

High Court of J&K and Ladakh

Disposed Off	36
Dismised	17
DISMISSED FOR NON PROSECUTION	3
Disposed Off as Withdrawn	2

SYED IQBAL TAHIR v. UNION TERRITORY OF J AND K AND ORS. (JAL SHAKTI DEPARTMENT) — High Court of J&K and Ladakh (2022-10-11)
ZAHIDA DHAR v. ABDUL MAJID BHAT (ARI AND TRAINING DEPARTMENT) — High Court of J&K and Ladakh (2022-10-11)
MURTAZA RASHID v. UNION TERRITORY OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2022-10-07)
ROSIE v. UNION TERRITORY OF J AND K AND ORS. (HOUSING AND URBAN DEVELOPMENT DEPARTMENT) — High Court of J&K and Ladakh (2022-10-07)
KHATIJA BEGUM v. UNION TERRITORY OF J AND K AND ORS. (SCHOOL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2022-10-07)
STATE OF J AND K AND ORS. (SCHOOL EDUCATION DEPARTMENT) v. ARSHID HUSSAIN DAR — High Court of J&K and Ladakh (2022-10-06)
R. P. SCHOOL v. UNION TERRITORY OF J AND K AND ORS. (SCHOOL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2022-10-06)
HAMIDULLAH MIR v. UNION TERRITORY OF J AND K AND ORS. (FOOD AND SUPPLIES DEPARTMENT) — High Court of J&K and Ladakh (2022-10-06)
GHULAM MOHAMMAD SHEIKH AND ORS. v. UNION TERRITORY OF J AND K AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2022-10-06)
NOOR UD DIN KHAN v. UNION TERRITORY OF J AND K AND ORS. (TOURISM DEPARTMENT) — High Court of J&K and Ladakh (2022-10-06)