Manzoor Ahmad Ganai Vs State and Ors.

Jammu & Kashmir High Court 1 Jan 1980 Haebus Corpus Writ Petition No. 22 of 1979 (1980) 01 J&K CK 0008
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Haebus Corpus Writ Petition No. 22 of 1979

Hon'ble Bench

G.M.Mir, J

Advocates

K.N.Bhat, B.A.Khan, Advocates appearing for the Parties

Acts Referred
  • Constitution of India, 1950 - Article 226
  • Pubilc Safety Act, 1978 - Section 13, 8(a)(i)

Judgement Text

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Case Metadata
  • Citation: (1980) JKLR 53 : (1980) KashLJ 238 : (1979) SriLJ 233
  • Ck Citation: (1980) 01 J&K CK 0008
  • Coram: G.M.Mir, J
  • Bench: Single Bench
  • Advocates: K.N.Bhat, B.A.Khan, Advocates appearing for the Parties
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226
  • Pubilc Safety Act, 1978 - Section 13, 8(a)(i)
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