VINOD CHATTERJI KOUL, . MOHAN LAL

28 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• JAMMU AND KASHMIR BANK LTD AND ORS v. HIMALAYAN ROLLING STEEL INDUSTRIES PVT LTD THROUGH MANAGING DIRECTOR SHAHID AHMAD KAMILI — High Court of J&K and Ladakh (2023-09-14)
• ABDUL HAMID TEELI v. STATE OF J AND K THROUGH P/S KULGAM — High Court of J&K and Ladakh (2023-09-13)
• ABDUL WAHEED NAIK v. STATE OF J AND K AND OTHERS HOME — High Court of J&K and Ladakh (2023-09-11)
• BHAGWAT DAS v. STATE OF J AND K THROUGH POLICE STATION KARGIL — High Court of J&K and Ladakh (2023-08-29)
• SANJAY KUMAR RAI v. UNION TERRITORY THROUGH POLICE STATION KULGAM AND ANR. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2023-08-01)
• STATE THROUGH SR. ADDL. ADV. GEN (HOME DEPARTMENT) v. RAFIQ AHMAD DAR — High Court of J&K and Ladakh (2023-08-01)
• SHO POLICE STATION KULGAM (HOME DEPARTMENT) v. SANJAY KUMAR ROY — High Court of J&K and Ladakh (2023-08-01)
• MUNTIZIR AHMAD MIR v. UNION TERRITORY OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2023-08-01)
• FAYAZ AHMAD SHAH ALIAS FAREEDI v. GOVERNMENT OF J AND K AND ORS. (HOME DEPARTMENT) — High Court of J&K and Ladakh (2023-08-01)
• M/S KISSAN CHEMICALS, BANDIPORA v. PARVAIZ AHMAD GANAI (TAX DEPARTMENT) — High Court of J&K and Ladakh (2023-06-16)