RAHUL BHARTI

57 recorded High Court judgment(s) · 2018–2024

Courts

High Court of J&K and Ladakh

Disposed Off	46
Dismised	4
Dismissed as Withdrawn	3
Dismissed	2
DISMISSED FOR NON PROSECUTION	1
Disposed Off as Withdrawn	1

ARIF MUSHTAQ AND ORS. v. STATE TH.COOP.SOCIETIES DEPTT.AND ANR. — High Court of J&K and Ladakh (2024-04-25)
INDU BHUSHAN BALI v. UNION OF INDIA TH MINISTRY OF CULTURE NEW DELHI AND ANOTHER — High Court of J&K and Ladakh (2024-04-24)
ASHOK KUMAR SHARMA v. UT OF J AND K TH COMMISSIONER SECRETARY PWD R AND B AND OTHERS — High Court of J&K and Ladakh (2024-04-24)
PUNEET SHARMA DIRECTOR URBAN LOCAL BODIES v. SATPAL SAINI — High Court of J&K and Ladakh (2024-04-22)
AKSHAY GUPTA v. U T OF J AND K TH COMMISSIONER SECRETARY HEALTH AND MEDICAL EDUCATION DEPARTMENT AND OTHERS — High Court of J&K and Ladakh (2024-04-22)
PARVINDER KOUR v. U T OF J AND K TH PRINCIPAL SECRETARY HEALTH AND MEDICAL EDUCATION DEPTT AND OTHERS — High Court of J&K and Ladakh (2024-04-22)
M/S A L CONSTRUCTIONS TH AAMIR LATIEF NATNOO AND ANOTHER v. UNION OF INDIA TH SECRETARY MINISTRY OF RAILWAYS NEW DELHI AND OTHERS — High Court of J&K and Ladakh (2024-04-22)
SURINDER SINGH v. UNION OF INDIA TH HOME SECRETARY MINISTRY OF HOME AFFAIRS GOI NEW DELHI AND OTHERS — High Court of J&K and Ladakh (2024-04-22)
ANKIT KOTWAL v. U T OF J AND K TH COMMISSIONER SECRETARY INDUSTRIES AND COMMERCE DEPTT AND OTHERS — High Court of J&K and Ladakh (2024-04-22)
RYHANA ABDULLAH v. STATE OF JAMMU AND KASHMIR AND ORS — High Court of J&K and Ladakh (2024-03-18)