REGISTRAR JUDICIAL

86 recorded High Court judgment(s) · 2004–2026

Courts

Disposed Off	31
Disposed Off as Withdrawn	16
Dismissed as Withdrawn	14
Dismised	10
Dismissed	7
DISMISSED FOR NON PROSECUTION	3
Transferred to Central Administrative Tribunal, Jammu Bench	2
LOK ADALAT	2

FAYAZ AHMAD SHEIKH AND OTHERS v. QAMAR UN NISA AND ANOTHER — High Court of J&K and Ladakh (2026-03-11)
M/S SHEIKH FRUIT COMPANY v. THE JAMMU AND KASHMIR BANK LIMITED AND ANR. — High Court of J&K and Ladakh (2025-12-20)
TANVEER AHMAD BHAT v. JAMMU AND KASHMIR BANK LTD AND ANR (Banks) — High Court of J&K and Ladakh (2025-11-25)
UNION TERRITORY OF JAMMU AND KASHMIR THROUGH COMMISSIONER SECRETARY (HEALTH AND MEDICAL EDUCATION) v. NATIONAL HUMAN RIGHTS COMMISSION AND ANR (owp matter) — High Court of J&K and Ladakh (2025-10-29)
GHULAM AHMAD AND ORS. v. MUKHTAR AHMAD BHAT — High Court of J&K and Ladakh (2025-07-25)
PRAVIN MHAISHKAR v. PRAGATI PRAVIN MHAISHKAR — Bombay High Court (2025-07-01)
MOHAMMAD MAQBOOL KUCHAY AND ORS v. UNION TERRITORY OF J AND K (REVENUE) AND ORS — High Court of J&K and Ladakh (2025-05-21)
GHULAM HASSAN THOKAR v. UNION TERRITORY OF J AND K AND ORS. (REVENUE) — High Court of J&K and Ladakh (2025-05-20)
NAJMA AKBAR v. UNION TERRITORY OF J AND K (REVENUE) AND ORS — High Court of J&K and Ladakh (2025-05-07)
DEEPA SHARMA v. THE STATE OF HP AND OTHERS — Himachal Pradesh High Court (2025-01-09)