High Courts31 Jan 1995Allowed
Feroz Ahmad Shah Vs State and Others
Jammu And Kashmir High Court · (1996) CriLJ 897
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 14, 15
COURT ARCHIVE
62 judgments · page 4 of 4
Jammu And Kashmir High Court · (1996) CriLJ 897
Jammu And Kashmir High Court · (1999) KashLJ 656