RAJESH SEKHRI

26 recorded High Court judgment(s) · 2022–2024

Courts

High Court of J&K and Ladakh

Disposed Off	9
Dismised	6
DISMISSED FOR NON PROSECUTION	4
Disposed Off as Withdrawn	4
Dismissed as Infractuous	3

SAIKA v. UNION TERRITORY THROUGH POLIE STATION PULWAMA AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-12-24)
KIFAYAT RASHID BHAT v. UNION TERRITORY OF J AND K AND ANR. (HOME) — High Court of J&K and Ladakh (2024-12-11)
DILAWAR AHMAD PADDAR v. UNION TERRITORY OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-12-10)
VIVEK SAGAR AND ORS. v. BILAL AHMAD WANI AND ORS. (SKILL DEVELOPMENT DEPARTMENT) — High Court of J&K and Ladakh (2023-09-01)
UNION OF INDIA (EXTERNAL AFFAIRS) v. HADIYA CHISTI AND ORS. — High Court of J&K and Ladakh (2023-08-31)
ADIL RASHID BHAT v. STATE OF J AND K AND ORS. (GENERAL ADMINISTRATION DEPARTMENT) — High Court of J&K and Ladakh (2023-08-31)
RIFAT ARA v. MOHAMMAD YAQOOB MIR AND ORS. (REVENUE DEPARTMENT) — High Court of J&K and Ladakh (2023-08-31)
HILAL RASHID KHAN v. UNION TERRITORY OF J AND K AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2023-08-31)
FAROOQ AHMAD BHAT AND OTHERS v. UNION TERRITORY OF J AND K AND OTHERS. (FOREST DEPARTMENT) — High Court of J&K and Ladakh (2023-08-31)
STATE OF J AND K AND ORS v. VIJAY BARGAL AND ORS — High Court of J&K and Ladakh (2023-08-29)