TASHI RABSTAN

191 recorded High Court judgment(s) · 2013–2023

Courts

Disposal nature

Recent judgments

• THE SAINIK COOPERATIVE HOUSE BUILDING SOCIETY LTD. JAMMU THROUGH ITS SECRETARY SH. RATTAN LAL v. RATTAN SINGH AND ORS. — High Court of J&K and Ladakh (2023-02-17)
• UNION OF INDIA TH SECRETARY TO GOVT MINISTRY OF HOME AFFAIRS AND OTHERS v. SHIVAM SHARMA — High Court of J&K and Ladakh (2023-02-17)
• UMAR ALIYAS NAJAR AND ANOTHER v. J AND K PUBLIC SERVICE COMMISSION TH ITS CHAIRMAN BAKSHI NAGAR JAMMU AND OTHERS — High Court of J&K and Ladakh (2023-02-17)
• JAGDISH RAJ SHASTRI v. UNION TERRITORY OF J AND K TH SECY TOURISM DEPTT AND ORS — High Court of J&K and Ladakh (2019-12-12)
• ATUL VERMA AND ANR. v. STATE TH.GAD.AND ORS. — High Court of J&K and Ladakh (2019-05-22)
• GHULAM HUSSAIN v. U.O.I.TH.HOME SECY.AND ORS. — High Court of J&K and Ladakh (2019-04-03)
• STATE TH.S.H.O.P/S BHADERWAH. v. MOHD.SULTAN — High Court of J&K and Ladakh (2019-03-29)
• STATE OF J AND K v. DHARMINDER KUMAR AND ANR. — High Court of J&K and Ladakh (2019-03-29)
• STATE OF J AND K TH. SSP, DODA v. IKHLAQ AHMED — High Court of J&K and Ladakh (2019-03-29)
• P.GAJARE v. UOI.TH.MIN.OF DEFENCE AND ORS. — High Court of J&K and Ladakh (2019-03-08)