RAJESH BINDAL

723 recorded High Court judgment(s) · 2019–2020

Courts

Disposal nature

Recent judgments

• DR. GULZAR AHMAD DAR AND ANOTHER v. STATE AND OTHERS (HEALTH AND MED.EDU.) — High Court of J&K and Ladakh (2020-10-28)
• GHULAM MOHAMMAD WANI v. UNION OF INDIA AND ORS. (HOME AFFAIRS) — High Court of J&K and Ladakh (2020-10-28)
• ABDUL AHAD RATHER AND ORS. v. FAYAZ AHMAD AND ANR. (LOCAL FUND AUDIT AND PENSIONS) — High Court of J&K and Ladakh (2020-10-28)
• MOHAMMAD MAQBOOL DAR v. STATE OF JAMMU AND KASHSMIR(THROUGH COMMISSIONER/ SECRETARY TO GOVT — High Court of J&K and Ladakh (2020-10-28)
• ABDUL RASHID LONE v. KHURSHID AHMAD SHAH AND ORS. (PUBLIC WORKS DEPARTMENT) — High Court of J&K and Ladakh (2020-10-28)
• KHALID AKTHER v. STATE AND OTHERS — High Court of J&K and Ladakh (2020-10-28)
• DR. ASHFAQ-UL-HASSAN v. STATE AND OTHERS (HEALTH AND MED.) — High Court of J&K and Ladakh (2020-10-28)
• GULZAR AHMAD BHAT v. STATE AND OTHERS (SOIL CONSERVATION) — High Court of J&K and Ladakh (2020-10-28)
• ZAHID AHMAD SHAH v. UNION TERRITORY OF J AND K AND ORS. (SOCIAL WELFARE DEPARTMENT) — High Court of J&K and Ladakh (2020-10-28)
• GHULAM MOHIUDDIN PARRYA AND ORS v. STATE OF JK AND ORS (PSC) — High Court of J&K and Ladakh (2020-10-28)