0  23 Jan, 1991
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K.M. Abdulla Kunhi and B.L. Abdul Khader Vs. Union of India and Ors., State of Karnataka and Ors.

  Supreme Court Of India Writ PetitionCriminal /508/1989
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Case Background

1.The petitioner filed in the Supreme Court to challenge the detention orders on the grounds that the confirmation of detention based on the Advisory Board's report was invalid.

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