SANJAY DHAR

5,789 recorded High Court judgment(s) · 2005–2026

Courts

High Court of J&K and Ladakh

5789

Disposed Off	2227
Transferred CAT JAMMU	1350
Dismised	923
DISMISSED FOR NON PROSECUTION	561
Disposed Off as Withdrawn	461
Transferred CAT SRINAGAR	142
Dismissed as Infractuous	116
Transferred Outside State	5

MUDASIR MOHAMMAD MIR v. UMAR FAROOQ PARRY — High Court of J&K and Ladakh (2026-06-06)
NIGHAT AMIN v. UNION TERRITORY OF J AND K AND OTHERS (SOCIAL WELFARE / ICDS) — High Court of J&K and Ladakh (2026-06-03)
KACHO AMIR KHAN AND ANR v. UNION TERRITORY OF LADAKH (HOME DEPARTMENT) (LADAKH CASE) — High Court of J&K and Ladakh (2026-06-03)
AABID HUSSAIN PEER v. UNION TERRITORY OF J AND K AND ORS. (AGRICULTURE PRODUCTION) — High Court of J&K and Ladakh (2026-06-03)
SHABIR AHMAD TEELI v. UNION TERRITORY THROUGH POLICE STATION QAZIGUND — High Court of J&K and Ladakh (2026-06-03)
NASIR NAZIR SHEIKH v. UNION OF INDIA AND ORS. (HOME AFFAIRS) — High Court of J&K and Ladakh (2026-06-03)
ZAHIDA BEGUM AND ANR v. UNION TERRITORY OF J AND K AND ORS (SOCIAL WELFARE) — High Court of J&K and Ladakh (2026-06-03)
JAVID AHMAD MALIK v. CHIEF EXECUTIVE OFFICER AND ANR. (SHRI AMARNATH SHRINE BOARD) — High Court of J&K and Ladakh (2026-06-01)
SAJJAD AHMAD TAK v. UNION TERRITORY OF J AND K AND ORS. (POWER DEVELOPMENT DEPARTMENT) — High Court of J&K and Ladakh (2026-06-01)
DIPESH NARAYAN SINGH v. UNION OF INDIA AND OTHERS (HOME AFFAIRS) — High Court of J&K and Ladakh (2026-06-01)