THEATRE SANJAYA Vs. STATE OF KARNATAKA AND OTHERS

Referred Judgements :-

STATE OF MADRAS V. C.P. SARATHY [REFERRED TO]
PRODYAT KUMAR V. CHIEF JUSTICE OF CALCUTTA [REFERRED TO]
KIRLOSKAR ELECTRIC COMPANY LIMITED V. WORKMEN OF KIRLOSKAR ELECTRIC COMPANY LIMITED [REFERRED TO]
MAHABIR JUTE MILLS V. SHIBBAN LAL SAXENA [REFERRED TO]
R.V. THAMES MAGISTRATES' COURT EX. P. POLEMIS [REFERRED TO]
TIRUCHY STEEL ROLLING MILLS,LTD. V. S. GNANASAMBANDAM [REFERRED TO]
G. MUTHUKRISHNAN V. NEW HORIZON SUGAR MILLS (PRIVATE) LTD. PONDICHERRY [REFERRED TO]
HOCHTIEF GAMMON V. STATE OF STATE OF ORISSA [REFERRED TO]
INDIAN EXPLOSIVE LTD. V. STATE OF U.P. [REFERRED TO]
S. L. KAPOOR V. JAGMOHAN [REFERRED TO]
ASHER V. SECRETARY OF STATE FOR THE ENFORCEMENT [REFERRED TO]
UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED TO]
TATA IRON AND STEEL COMPANY LIMITED VS. S N MODAK [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
WESTERN INDIA MATCH CO LIMITED VS. WESTERN INDIA MATCH CO WORKERS UNION [REFERRED TO]
DAUD AHMAD VS. DISTRICT MAGISTRATE ALLAHABAD [REFERRED TO]
PREM KAKAR VS. STATE OF HARYANA [REFERRED TO]
PREM KAKAR VS. STATE OF HARYANA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
AVON SERVICES PRODUCTION AGENCIES PRIVATE LIMITED VS. INDUSTRIAL TRIBUNAL HARYANA [REFERRED TO]
KRISHNA JUTE MILLS VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
B N ELIAS AND CO PRIVATE LTD VS. G P MUKHERJEE [REFERRED TO]
NAGALINGA NADAR VS. B K NAYAR [REFERRED TO]
INDIAN TELEPHONE INDUSTRIES LTD VS. STATE OF KARNATAKA [REFERRED TO]
ABDU REHIMAN HAJI VS. ABDUL RAHIMAN [REFERRED TO]