Triloki Nath Khosa and Others Vs The State of Jammu and Kashmir and Another

Date of Decision: June 16, 1972

Acts Referred: Constitution of India, 1950 — Article 14, 16

Citation: (1973) 1 LLJ 524

Hon'ble Judges: S. Murtaza Fazl Ali, C.J; Mufti Baha-ud-Din Farooqi, J

Bench: Division Bench