Mariyam Akhter and Another Vs Wazir Mohd.

Jammu & Kashmir High Court 14 Oct 2010 Criminal Rev. No. 51 of 2005 and Cr. M.P No. 15 of 2005 (2010) 10 J&K CK 0036
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Rev. No. 51 of 2005 and Cr. M.P No. 15 of 2005

Hon'ble Bench

Aftab H. Saikia, C.J

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 14

Judgement Text

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Case Metadata
  • Citation: (2010) 4 JKJ 13
  • Ck Citation: (2010) 10 J&K CK 0036
  • Coram: Aftab H. Saikia, C.J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 14
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