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

Jammu & Kashmir High Court 16 Jun 1972 (1972) 06 J&K CK 0013
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

S. Murtaza Fazl Ali, C.J; Mufti Baha-ud-Din Farooqi, J

Acts Referred
  • Constitution of India, 1950 - Article 14, 16

Judgement Text

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Case Metadata
  • Citation: (1973) 1 LLJ 524
  • Ck Citation: (1972) 06 J&K CK 0013
  • Coram: S. Murtaza Fazl Ali, C.J; Mufti Baha-ud-Din Farooqi, J
  • Bench: Division Bench
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 14, 16
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