BASHIR AHMAD WANI Vs. STATE OF J&K

Referred Judgements :-

NABA LONE V. DISTRICT MAGISTRATE [REFERRED TO]
NOOR-UD-DIN SHAH V. STATE OF J &K [REFERRED TO]
KAMLESHWAR ISHWAR PRASAD PATEL V. UNION OF INDIA [REFERRED TO]
SHAHMALI V. STATE [REFERRED TO]
SYED AASIYA INDRABI V. STATE OF J &K [REFERRED TO]
TALIB HUSSAIN V. STATE OF J &K [REFERRED TO]
SAJAD AHMAD KHAN V. STATE [REFERRED TO]
RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [REFERRED TO]
G M SHAH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RATTAN SINGH SHINGARA SINGH S O TEJA SINGH VS. STATE OF PUNJAB [REFERRED TO]
DHANANJOY DAS VS. DISTRICT MAGISTRATE DARRANG [REFERRED TO]
JAI SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ABDUL LATIF ABDUL WAHAB SHEIKH VS. B K JHA [REFERRED TO]
POWANAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]
RAJENDER ARORA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RANU BHANDARI [REFERRED TO]
THAHIRA HARIS VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
SHABIR AHMAD MALIK VS. STATE OF J&K [REFERRED TO]