REGENT COMPUTRONICS PVT. LTD.

MUMTAZ ALI Appellant

V/S

State of JAndK and others Respondents

Referred Judgements :-

JUSTICE SUTHERLAND OF THE U.S. SUPREME COURT IN POWELL V. ALABAMA [REFERRED TO]
TARIQ AHMAD DAR V. STATE OF JANDK AND ORS. [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. AMRATLAL PRAJIVANDAS [REFERRED TO]
KAMLESHKUMAR ISHWARDAS PATEL UNION OF INDIA OTHERS UNION OF INDIA HANSABEN JAYANTILAL SHAH VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH SHANKAR ACHARYA [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MAHARASHTRA VS. BHAURAO PUNJABRAO GAWANDE [REFERRED TO]
A S MOHAMMED RAFI VS. STATE OF TAMIL NADU [REFERRED TO]
SUKUR ALI VS. STATE OF ASSAM [REFERRED TO]
V. SHANTHA VS. STATE OF TELANGANA AND OTHERS [REFERRED TO]
SAMA ARUNA VS. STATE OF TELANGANA AND OTHER. [REFERRED TO]

JUDGEMENT

(1.) Order impugned bearing No.PSA/1994 dated 16th of July, 2017, passed by District Magistrate, Kathua, has been questioned by the petitioner, namely, Mumtaz Ali alias Billu S/o Faquir Ali R/o Samna Bank, Majalta,, District Udhampur, at present Village Palai Tehsil Hiranagar District Kathua, by virtue of which he has been placed under preventive detention, on the grounds set out therein.

(2.) Reply affidavit has been filed by respondents, resisting the petition.

(3.) I have heard learned counsel for parties and considered the matter.

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MUMTAZ ALI Vs. STATE OF J&K AND OTHERS

Referred Judgements :-

JUDGEMENT

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