TASHI RABSTAN

2,533 recorded High Court judgment(s) · 2013–2024

Courts

High Court of J&K and Ladakh

2533

Disposed Off	1135
Dismissed	405
Dismissed for Non Prosecution	281
Dismissed as Withdrawn	215
Transferred to Central Administrative Tribunal, Jammu Bench	203
Dismissed as Infractuous	175
(unspecified)	99
Transfer to Armed Forces Tribunal Bench, Jammu	11

GARIMA SINGH v. STATE TH. B.P.E.E. AND ORS. — High Court of J&K and Ladakh (2024-07-02)
AJAY KUMAR AND ORS. v. S.K.SHARMA,GENERAL MAMAGER P.D.C.AND ORS — High Court of J&K and Ladakh (2024-04-19)
SHALLU DEVI v. VAISHNU DEVI AND OTHERS — High Court of J&K and Ladakh (2024-04-15)
KARTAR SINGH v. GOPAL SINGH COLLECTOR LAND ACQUISITION UDHAMPUR — High Court of J&K and Ladakh (2024-04-15)
SUDERSHAN SINGH v. STATE TH. HOUSING AND URBAN DEV.AND ORS. — High Court of J&K and Ladakh (2024-03-19)
HINDUSTAN COCA COLA AND ANR. v. STATE TH.FINANCE DEPTT.AND ORS. — High Court of J&K and Ladakh (2024-03-13)
IFTIKHAR HUSSAIN SHAH v. ANSHUL GARG, DEPUTY COMMISSIONER DODA — High Court of J&K and Ladakh (2024-02-28)
ABDUL RASHID ZARGAR v. UT OF J AND K TH COMMISSIONER SECRETARY TO GOVT DEPTT OF FCS AND CA AND ANOTHER — High Court of J&K and Ladakh (2024-01-31)
TARLOCHAN SINGH AND OTHERS v. UNION OF INDIA TH SECRETARY TO GOI MINISTRY OF PETROLEUM AND NATURAL GASES NEW DELHI AND OTHERS — High Court of J&K and Ladakh (2023-12-29)
SHAHEEN AHMED LONE TH NASREEN AKHTER v. NATIONAL INVESTIGATION AGENCY JAMMU AND ANOTHER — High Court of J&K and Ladakh (2023-12-29)