PUNEET GUPTA

600 recorded High Court judgment(s) · 2016–2025

Courts

Disposal nature

Recent judgments

• BILAL HASSAN ANIM AND ANR. v. SHAFEEQ AHMAD MIR — High Court of J&K and Ladakh (2025-02-27)
• MOHAMMAD SUBHAN SHAH THE THEN ACCOUNTS OFFICER ELECTRIC DIVISION THROUGH HIS SON SAJAD AHMAD SHAH v. STATE OF J AND K THROUGH VIGILANCE ORGANIZATION KASHMIR — High Court of J&K and Ladakh (2024-12-10)
• MOHAMMAD USMAN v. UT OF JAMMU AND KASHMIR (SCHOOL EDUCATION DEPTT) AND ORS — High Court of J&K and Ladakh (2024-11-29)
• LT. COL GURINDER SINGH UPPAL v. UNION OF INDIA AND ORS. (MINISTRY OF DEFENCE) — High Court of J&K and Ladakh (2024-11-29)
• FAIZAN RASHID v. UNION TERRITOREY OF J AND K (FOREST DEPARTMENT) AND ORS — High Court of J&K and Ladakh (2024-11-29)
• ZAHID YOUSUF ITOO AND ANR v. UNION TERRITORY OF J AND K (HOME) AND ORS — High Court of J&K and Ladakh (2024-11-29)
• MYMOONA AKHTER AND ANR. v. UNION TERRITORY THROUGH DIRECTOR GENERAL OF POLICE AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-11-29)
• ALL KASHMIR AUTO RICKSHAW ASSOCIATION v. GOVERNMENT OF J AND K AND ORS. (TRANSPORT DEPARTMENT) — High Court of J&K and Ladakh (2024-11-22)
• RUBINA BASHIR AND ANR v. UNION TERRITORY OF J AND K AND ORS (HOME DEPARTMENT ) — High Court of J&K and Ladakh (2024-11-22)
• M/S METRO HOTEL AND KHAZIR TRAVELS PRIVATE LIMITED v. VASU YADU AND ORS. (POLLUTION CONTROL BOARD) — High Court of J&K and Ladakh (2024-11-22)