TASHI RABSTAN, . PUNEET GUPTA

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

Courts

High Court of J&K and Ladakh

211

Dismissed	93
Disposed Off	70
Dismissed for Non Prosecution	21
Dismissed as Withdrawn	15
Dismissed as Infractuous	11
Transferred to Central Administrative Tribunal, Jammu Bench	1

DIVYA RAI v. COMMISSIONER MUNICIPAL CORPORATION TOWN HALL JAMMU AND OTHERS — High Court of J&K and Ladakh (2024-07-12)
UT OF JK THROUGH SECRETARY HEALTH AND MEDICAL EDUCATION DEPARTMENT v. DEEPAK KUMAR — High Court of J&K and Ladakh (2024-07-12)
RAGHUNATH RAM JI MANDIR v. TEJ NATH KOUL AND ORS. — High Court of J&K and Ladakh (2024-07-11)
MOHD AZAM v. STATE OF JAMMU AND KASHMIR TH CHIEF SECRETARY TO GOVT — High Court of J&K and Ladakh (2024-07-03)
GOURAV SINGH v. UNION TERRITORY OF JAMMU AND KASHMIR TH SECRETARY REVENUE DEPARTMENT — High Court of J&K and Ladakh (2024-07-03)
RIYAZ AHMAD SHAH AND OTHERS v. CHAIRMAN AND MANAGING DIRECTOR IRCON INTERNATIONAL LIMITED NEW DELHI AND OTHERS — High Court of J&K and Ladakh (2024-07-02)
GAUTAM SINGH v. DENANSH YADAV DEPUTY COMMISSIONER KISHTWAR — High Court of J&K and Ladakh (2024-07-01)
STATE TH.SHO.P/S.RAJOURI v. DEEP SINGH — High Court of J&K and Ladakh (2024-06-06)
JAGMOHAN AND ORS. v. R K GOYAL COMMISSIONER SECRETARY TO GOVT HOME DEPTT AND OTHERS — High Court of J&K and Ladakh (2024-04-19)
UNION TERRITORY OF J AND K TH SCHOOL EDUCATION DEPTT AND ORS v. MOHAN LAL AND ANR — High Court of J&K and Ladakh (2024-04-19)