SANJEEV KUMAR, . JAVED IQBAL WANI

40 recorded High Court judgment(s) · 2021–2024

Courts

Disposal nature

Recent judgments

• MANZOOR AHMAD WANI v. UNION TERRITORY OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2024-05-03)
• NHPC LTD NATIONAL HYDRO-ELECTRIC POWER CORPORATION RAMBAN v. MOHD SHAFI BHAT AND OTHERS — High Court of J&K and Ladakh (2024-02-22)
• LOBZANG TSONDUS AND ANR. v. UNION TERRITORY OF LADAKH AND ORS. (YOUTH SERVICES AND SPORTS DEPARTMENT) — High Court of J&K and Ladakh (2023-12-30)
• IRFANA QAYOOM AND ORS. v. ABDUL QAYOOM MUGLOO — High Court of J&K and Ladakh (2023-12-30)
• NISHA SARAF AND ORS. v. HIGH COURT OF J AND K AND LADAKH AND ORS. — High Court of J&K and Ladakh (2023-12-30)
• THE FOUNDATION WORLD SCHOOL, TAWHEED BAGH v. GOVERNMENT OF J AND K AND ORS. (SCHOOL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2023-12-30)
• SHAKEELA AKHTER v. UNION TERRITORY OF J AND K AND ORS. (SCHOOL EDUCATION DEPARTMENT) (ch) — High Court of J&K and Ladakh (2023-12-30)
• NOWSHEEN NABI v. SHRI. ALOK KUMAR (IRS) . (SCHOOL EDUCATION DEPARTMENT) — High Court of J&K and Ladakh (2023-12-30)
• MUMTAZA GUL v. FIRDOSA MAQBOOL AND ORS.(SOCIAL WELFARE) — High Court of J&K and Ladakh (2023-12-29)
• IRFAN AHMAD WANI v. UNION TERRITORY OF J AND K (HOME DEPARTMENT) — High Court of J&K and Ladakh (2023-12-27)