Kalaiselvi Vs Secretary To Government And Others

Madras High Court 10 Jun 2021 Habeas Corpus Petition No. 2161 Of 2020
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Habeas Corpus Petition No. 2161 Of 2020

Hon'ble Bench

M.Duraiswamy, J; R.Hemalatha, J

Advocates

R.Muniyapparaj

Final Decision

Allowed

Acts Referred

Constitution Of India, 1950 — Article 21, 22

Judgement Text

Translate:
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Case Metadata
  • Coram: M.Duraiswamy, J; R.Hemalatha, J
  • Bench: Division Bench
  • Advocates: R.Muniyapparaj
  • Result: Allowed
Referenced Acts & Sections

Constitution Of India, 1950 — Article 21, 22

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