STATE OF PUNJAB Vs. DAVINDER PAL SINGH BHULLAR
LAWS(SC)-2011-12-10
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on December 07,2011

STATE OF PUNJAB Appellant
VERSUS
DAVINDER PAL SINGH BHULLAR Respondents


Referred Judgements :-

RAJAN KUMAR MACHANANDA V. STATE OF KARNATAKA [REFERRED TO]
SANJAY KUMAR SRIVASTAVA V. ACTING CHIEF JUSTICE [REFERRED TO]
JOSEPH PETER V. STATE OF GOA,DAMAN AND DIU [REFERRED TO]
PRAKASH CHAND (SUPRA); R. RATHINAM V. STATE [REFERRED TO]
RAMESHCHANDRA NANDLAL PARIKH V. STATE OF GUJARAT & ANR. [REFERRED TO]
RAMESHWAR BHARTIA VS. STATE OF ASSAM [REFERRED TO]
PANNALAL BINJRAJ VS. UNION OF INDIA [REFERRED TO]
MANAK LAL ADVOCATE VS. PREM CHAND SINGHVI [REFERRED TO]
BASHESHAR NATH VS. MODEL KNITTING INDUSTRIES LIMITED [REFERRED TO]
MINERAL DEVELOPMENT LIMITED VS. STATE OF BIHAR [REFERRED TO]
MEENGLAS TEA ESTATE VS. WORKMEN [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
CHULAM SARWAR VS. UNION OF INDIA [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. S B SARDAR RANJIT SINGH [REFERRED TO]
NAZUL ALI MOLLA VS. STATE OF WEST BENGAL [REFERRED TO]
SWARTH MAHTO VS. DHARMDEO NARAIN SINGH [REFERRED TO]
NIRANJANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
S PARTHASARATHI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AJIT KUMAR KAVIRAJ VS. DISTRICT MAGISTRATE BIRBHUM [REFERRED TO]
HAR SWARUP VS. GENERAL MANAGER CENTRAL RAILWAY [REFERRED TO]
KURUKSHETRA UNIVERSITY VS. STATE OF HARYANA [REFERRED TO]
WORKMEN OF COCHIN PORT TRUST VS. BOARD OF TRUSTEES OF THE COCHIN PORT TRUST [REFERRED TO]
MAKKAPATI NAGASWARA SASTRI VS. S S SATYANARAYAN [REFERRED TO]
LALLUBHAI JOGIBHAI PATEL VS. UNION OF INDIA [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
AHMEDABAD MANUFACTURING AND CALICO PRINTING COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALIT MOHAN MONDAL VS. BENOYENDRA NATH CHATTERJEE [REFERRED TO]
SUNILDUTT VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. NARAYAN SHAMRAO PURANIK [REFERRED TO]
DIVISIONAL FOREST OFFICER VS. GV SUDHAKAR RAO [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. HAKIMWADI TENANTS ASSOCIATION [REFERRED TO]
SECRETARY TO GOVERNMENT TRANSPORT DEPTT MADRAS VS. MUNUSWAMY MUDALIAR [REFERRED TO]
SIMRIKHIA VS. DOLLEY MUKHERJEE AND CHHABI MUKHERJEE [REFERRED TO]
JASWANTSINGH MATHURASINGH VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
MOTI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
POWER CONTROL APPLIANCES SUMEET RESEARCH AND HOLDINGS VS. SUMEET MACHINES PRIVATE LIMITED :SUMEET MACHINES [REFERRED TO]
BHAJAN LAL CHIEF MINISTER HARYANA VS. JINDAL STRIPS LIMITED [REFERRED TO]
YOGENDRA NARAYAN CHOWDHURY GOPAL CHAKRABORTY VS. UNION OF INDIA [REFERRED TO]
VINEET NARAIN VS. UNION OF INDIA [REFERRED TO]
INDERMANI VS. MATHESHWARI PRASAD [REFERRED TO]
UNION OF INDIA VS. SHER SINGH [REFERRED TO]
SUN EXPORT CORPORATION BOMBAY VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
UNION OF INDIA VS. SUSHIL KUMAR MODI [REFERRED TO]
STATE OF RAJASTHAN VS. PRAKASH CHAND [REFERRED TO]
STATE OF WEST BENGAL VS. SHIVANANDA PATHAK [REFERRED TO]
UPEN CHANDRA GOGOI VS. STATE OF ASSAM [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
BADRINATH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
STATE OF KERALA VS. M M MANIKANTAN NAIR [REFERRED TO]
SIKKIM SUBBA ASSOCIATES VS. STATE OF SIKKIM [REFERRED TO]
SAURASTRA OIL MILLS ASSOCIATION GUJARAT VS. STATE OF GUJARAT [REFERRED TO]
RUPA ASHOK HURRA VS. ASHOK HURRA [REFERRED TO]
P JOHN CHANDY AND COMPANY PRIVATE LIMITED VS. JOHN P THOMAS [REFERRED TO]
SECRETARY MINOR IRRIGATION AND RURAL ENGG SERVICES UP VS. SAHNGOO RAM ARYA [REFERRED TO]
UNION OF INDIA VS. JAIPAL SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. SUJIT KUMAR RANA [REFERRED TO]
KRISHNA BAHADUR VS. PURNA THEATRE [REFERRED TO]
SATICHIDANANDA MISHRA VS. STATE OF ORISSA [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
T P MOIDEEN KOYA VS. GOVERMENT OF KERALA [REFERRED TO]
MANGAL PRASAD MISHRA VS. NARVEDSHWAR MISHRA [REFERRED TO]
K VIDYA SAGAR VS. STATE OF U P [REFERRED TO]
C ALBERT MORRIS VS. K CHANDRASEKARAN [REFERRED TO]
REGIONAL MANAGER S B I VS. RAKESH KUMAR TEWARI [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
CHHANNI VS. STATE OF UTTAR PRADESH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAVI SHANKAR SRIVASTAVA IAS [REFERRED TO]
RAJIV RANJAN SINGH ALIAS LALAN VS. UNION OF INDIA [REFERRED TO]
JASBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SRIKANT VS. DISTRICT MAGISTRATE BIJAPUR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
PANKAJ KUMAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE VS. K V RAJENDRAN [REFERRED TO]
RAM SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
A U KURESHI VS. HIGH COURT OF GUJARAT [REFERRED TO]
D VENKATASUBRAMANIAM VS. M K MOHAN KRISHNAMACHARI [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UP VS. NEERAJ CHAUBEY [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
MOHD YUNUS KHAN VS. STATE OF UP [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. BHOLA NATH SHARMA [REFERRED TO]
VISHNU AGARWAL VS. STATE OF U P [REFERRED TO]
ASHOK KUMAR TODI VS. KISHWAR JAHAN [REFERRED TO]
JUSTICE P D DINAKARAN VS. HONBLE JUDGES INQUIRY COMMITTEE [REFERRED TO]
DISHA VS. STATE OF GUJARAT [REFERRED TO]
CHITAWAN VS. MAHBOOB ILAHI [REFERRED TO]
DEEPAK THANWARDAS BALWANI VS. STATE OF MAHARASHTRA [REFERRED TO]
HABU VS. STATE [REFERRED TO]
DAWSONS BANK, LTD VS. NIPPON MENKWA KABUSHIHI KAISH (JAPAN COTTON TRADING CO , LTD) [REFERRED TO]
VASSILIADES VS. VASSILIADES [REFERRED TO]



Cited Judgements :-

KANTIBHAI BHIKHABHAI CHAVDA VS. STATE OF GUJARAT [LAWS(GJH)-2017-4-249] [REFERRED TO]
RAMANLAL RAJMAL VS. STATE OF GUJARAT [LAWS(GJH)-2018-4-75] [REFERRED TO]
HARKHUBEN VS. STATE OF GUJARAT [LAWS(GJH)-2019-3-8] [REFERRED TO]
PHAKHRUDDIN @ BANTI VS. STATE OF U.P. [LAWS(ALL)-2014-1-231] [REFERRED TO]
CHAWALI VS. STATE OF U P [LAWS(ALL)-2014-1-481] [REFERRED TO]
PRAKASH AHIRWAR VS. STATE OF U P [LAWS(ALL)-2014-6-37] [REFERRED TO]
SURESH KUSHWAHA VS. STATE OF U P [LAWS(ALL)-2014-9-549] [REFERRED TO]
LIYAKAT KHAN AND ORS. VS. THE STATE OF U.P. AND ORS. [LAWS(ALL)-2015-12-71] [REFERRED TO]
C.UMA REDDY VS. DIRECTORATE OF ENFORCEMENT [LAWS(KAR)-2022-12-99] [REFERRED TO]
PRAVINBHAI DHULABHAI PRAJAPATI VS. STATE OF GUJARAT [LAWS(GJH)-2023-7-42] [REFERRED TO]
IMAGE MINE PRODUCTS PVT. LTD. VS. MERCURIA ENERGY TRADING PTE LTD. [LAWS(GJH)-2023-4-692] [REFERRED TO]
RADHEY SHYAM VS. STATE OF H.P. [LAWS(HPH)-2012-7-290] [REFERRED TO]
SUPRABHA TYAGI VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-8-21] [REFERRED TO]
ASHOK CHAWLA AND ORS. VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-5-310] [REFERRED TO]
ABDUL MAJEED VS. SHAREEFA [LAWS(KER)-2013-12-82] [REFERRED TO]
ASHOK CHAVAN VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(BOM)-2015-3-5] [REFERRED TO]
GATIK TEA AND CO. PRIVATE LIMITED VS. BANK OF BARODA [LAWS(CAL)-2023-8-130] [REFERRED TO]
VADLAMUDI VENKATA SUBBA RAO VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2023-7-171] [REFERRED TO]
UMESH KUMAR BOHARE VS. STATE OF M.P. [LAWS(MPH)-2013-11-3] [REFERRED TO]
DARSHNA DEVI VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2012-8-437] [REFERRED]
SRC COMPANY VS. RITES LTD [LAWS(PAT)-2018-12-134] [REFERRED TO]
NA VS. STATE [LAWS(MAD)-2023-9-182] [REFERRED TO]
HARISH TIWARI VS. STATE OF NCT OF DELHI [LAWS(DLH)-2023-7-29] [REFERRED TO]
RAHUL JAIN VS. NEHA JAIN [LAWS(MPH)-2024-5-166] [REFERRED TO]
V.P. NANDAKUMAR VS. DEPUTY DIRECTOR [LAWS(KER)-2023-8-195] [REFERRED TO]
BABU T. VS. BYJU SEBASTIAN [LAWS(KER)-2023-1-245] [REFERRED TO]
VEDICA PROCON P. LTD. VS. BALLESHWAR GREENS P. LTD. AND ORS. [LAWS(GJH)-2014-12-201] [REFERRED TO]
GOPAL CHANDRA SINHA VS. U O I THRU SECY MINISTRY OF ENVIROMENT, FOREST & CLIMATE [LAWS(ALL)-2019-4-148] [REFERRED TO]
HLL LIFECARE LIMITED VS. EMPLOYEES STATE INSURANCE CORPORATION [LAWS(DLH)-2022-3-256] [REFERRED TO]
VIDUR IMPEX AND TRADERS PVT. LTD. VS. PRADEEP KUMAR KHANNA [LAWS(DLH)-2017-6-46] [REFERRED TO]
SUNIL KUMAR VS. STATE OF HARYANA [LAWS(SC)-2012-3-28] [REFERRED TO]
SANTA SINGH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2012-9-716] [REFERRED]
GURDAS SINGH TOOR @ BITTU VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2012-9-596] [REFERRED]
BAKHASHI RAM VS. SATWANT SINGH MANAK [LAWS(P&H)-2013-11-175] [REFERRED TO]
VASU P. SHETTY VS. HOTEL VANDANA PALACE [LAWS(SC)-2014-4-56] [REFERRED TO]
QUARK CITY INDIA PVT. LTD. VS. S. RAKSHIT [LAWS(P&H)-2015-9-51] [REFERRED TO]
KUMAR @ KUMARRAJ VS. SUPERINTENDENT OF POLICE ERODE DISTRICT [LAWS(MAD)-2018-7-329] [REFERRED TO]
J ANBAZHAGAN MEMBER OF LEGISLATIVE ASSEMBLY CHEPAUK VS. UNION OF INDIA REP BY ITS SECRETARY TO GOVERNMENT [LAWS(MAD)-2018-4-733] [REFERRED TO]
SONELL CLOCKS AND GIFTS LTD VS. NEW INDIA ASSURANCE CO LTD [LAWS(SC)-2018-8-55] [REFERRED TO]
STATE OF ORISSA VS. DHIRENDRA SUNDAR DAS [LAWS(SC)-2019-5-18] [REFERRED TO]
DR. DASOJU SRAVAN KUMAR VS. STATE OF TELANGANA [LAWS(TLNG)-2024-3-70] [REFERRED TO]
HARI KEWAL PVT. LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [LAWS(P&H)-2021-2-102] [REFERRED TO]
BANK OF RAJASTHAN LTD. AND ORS. VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2014-2-190] [REFERRED TO]
RAM SINGH KASWA AND ORS. VS. CBI AND ORS. [LAWS(RAJ)-2015-9-47] [REFERRED TO]
SHEIKH ANWAR VS. THE STATE OF JHARKHAND [LAWS(JHAR)-2014-8-65] [REFERRED TO]
M P GUPTA VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2013-5-815] [REFERRED]
PREM DESWAL VS. COL S S RATHI [LAWS(P&H)-2012-9-243] [REFERRED]
HARJINDER SINGH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2012-10-456] [REFERRED]
BIHAR STATE OF ELECTRICITY BOARD NOW SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED VS. ASSISTANT ELECTRICAL ENGINEER, ELECTRIC SUPPLY SUB-DIVISION [LAWS(PAT)-2017-1-152] [REFERRED TO]
SWETA MISHRA VS. STATE OF BIHAR [LAWS(PAT)-2025-1-6] [REFERRED TO]
STARNET MARKETING PRIVATE LTD. VS. STATE OF BIHAR [LAWS(PAT)-2024-2-100] [REFERRED TO]
VINEET HANDA VS. STATE OF HARYANA AND ANOTHER [LAWS(P&H)-2012-4-205] [REFERRED]
S. K. SHARMA VS. MAHIKA SHARMA [LAWS(DLH)-2022-10-150] [REFERRED TO]
SUSHREE SANGEETA PANDA VS. STATE OF ORISSA [LAWS(ORI)-2023-9-56] [REFERRED TO]
STATE OF KERALA VS. KRISHNAN [LAWS(KER)-2020-8-552] [REFERRED TO]
SHINE VARGHESE VS. STATION HOUSE OFFICER [LAWS(KER)-2018-3-13] [REFERRED TO]
SANTHA VS. STATE OF KERALA THROUGH THE EXCISE INSPECTOR [LAWS(KER)-2018-3-817] [REFERRED TO]
ISHIKA (6 YRS.), NEHA (4 YRS.) & VEER (2 YRS.) FATHER TO ALL VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2017-5-242] [REFERRED TO]
ASHOK KUMAR JAIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2021-7-17] [REFERRED TO]
BRIJENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2021-9-171] [REFERRED TO]
A MANOHAR PRASAD VS. INTEGRATED FINANCE COMPANY LTD [LAWS(MAD)-2019-3-86] [REFERRED TO]
RAJNESH VS. STATE OF HARYANA [LAWS(P&H)-2013-9-50] [REFERRED TO]
KAMLESH KUMAR SHARMA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2013-5-139] [REFERRED TO]
Y. BALAJI VS. KARTHIK DESARI [LAWS(SC)-2023-5-74] [REFERRED TO]
KALPRAJ DHARAMSHI VS. KOTAK INVESTMENT ADVISORS LIMITED [LAWS(SC)-2021-3-36] [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA [LAWS(SC)-2018-2-88] [REFERRED TO]
HARMANDEEP SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2021-9-39] [REFERRED TO]
AVTAR SINGH JOHAL AND ANOTHER VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2019-3-43] [REFERRED TO]
STATE OF PUNJAB VS. CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH AT CHANDIGARH [LAWS(P&H)-2020-11-6] [REFERRED TO]
SUSHIL DEBBARMA S/O. LATE SURENDRA DEBBARMA VS. STATE OF TRIPURA [LAWS(TRIP)-2019-3-15] [REFERRED TO]
GYAN CHANDRA AGRAWAL & OTHERS VS. STATE OF U.P. & ANOTHER [LAWS(ALL)-2016-4-433] [REFERRED TO]
SALEEM MADAVOOR @ MUHAMMED SALIM VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2018-11-161] [REFERRED TO]
IQBAL HASANALI SYED VS. STATE OF GUJARAT [LAWS(GJH)-2022-6-1] [REFERRED TO]
SIKANDARMIYA GULUMIYA SINDHI VS. STATE OF GUJARAT [LAWS(GJH)-2023-7-1220] [REFERRED TO]
SATYEN SHARAT VS. STATE OF WEST BENGAL [LAWS(CAL)-2022-7-107] [REFERRED TO]
MAHESH KUMAR AGRAWAL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-7-27] [REFERRED TO]
GOPAL GUPTA VS. STATE OF U.P. [LAWS(ALL)-2014-9-213] [REFERRED TO]
FARHAN VS. STATE OF KERALA [LAWS(KER)-2024-10-74] [REFERRED TO]
NAISAM VS. STATION HOUSE OFFICER [LAWS(KER)-2023-6-161] [REFERRED TO]
VANDANA MITTAL AND ORS VS. UNION OF INDIA THRU SECY MINISTRY HEALTH AND FAMIL [LAWS(ALL)-2018-2-484] [REFERRED TO]
RAMLALA VS. STATE OF U.P [LAWS(ALL)-2023-11-63] [REFERRED TO]
CHANDRAPAL SINGH VS. STATE OF U. P. [LAWS(ALL)-2023-11-74] [REFERRED TO]
SARITHA SEKHAR VS. STATE OF KARNATAKA [LAWS(KAR)-2023-5-140] [REFERRED TO]
HIMACHAL PRADESH CRICKET ASSOCIATION VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2014-6-2] [REFERRED TO]
VIKAS YADAV AND ORS. VS. STATE OF U.P. AND ORS. [LAWS(DLH)-2015-2-237] [REFERRED TO]
VIJAY KUMAR GUPTA VS. STATE OF UTTARAKHAND [LAWS(UTN)-2019-12-84] [REFERRED TO]
BABBURAJA VS. STATE OF M P [LAWS(MPH)-2013-5-53] [REFERRED TO]
SAROJ DEVI VS. STATE OF HARYANA & ORS [LAWS(P&H)-2012-8-387] [REFERRED]
ANSAR BEE VS. ESTATE OFFICER & THE CHIEF EXECUTIVE OFFICER TAMIL NADU WAQF BOARD [LAWS(MAD)-2023-7-111] [REFERRED TO]
AMIT LODHA VS. STATE OF BIHAR [LAWS(PAT)-2024-1-59] [REFERRED TO]
IN RE, SUO MOTU COGNISANCE VS. UNION OF INDIA [LAWS(PAT)-2019-9-1] [REFERRED TO]
JAGRUTI BHATIA VS. SAMIR BHATIA AND ORS. [LAWS(BOM)-2015-2-27] [REFERRED TO]
JSW STEEL LIMITED VS. DEPUTY DIRECTOR [LAWS(KAR)-2022-6-948] [REFERRED TO]
ATUL C KIRLOSKAR VS. STATE OF U P [LAWS(ALL)-2014-4-482] [REFERRED TO]
SALEEM MADAVOOR VS. SECRETARY TO GOVERNMENT HUMAN RESOURCES DEPARTMENT [LAWS(MAD)-2019-11-803] [REFERRED TO]
M/S. BMD HOTELS & RESORTS PVT. LTD. VS. P. MURALI [LAWS(MAD)-2019-4-984] [REFERRED TO]
C.SURENDHAR VS. DIRECTOR GENERAL OF POLICE [LAWS(MAD)-2019-11-174] [REFERRED TO]
K.V.RAJENDRAN VS. SUPERINTENDENT OF POLICE, CBCID SOUTH ZONE, CHENNAI [LAWS(SC)-2013-8-39] [REFERRED TO]
GALADA POWER AND TELECOMMUNICATION LTD VS. UNITED INDIA INSURANCE CO LTD [LAWS(SC)-2016-7-114] [REFERRED TO]
MS. SONICA MALHOTRA AND OTHERS VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2013-8-620] [REFERRED TO]
PARUL GUPTA VS. STATE OF RAJ [LAWS(RAJ)-2012-9-15] [REFERRED TO]
A. PONNUCHAMI VS. CBI [LAWS(RAJ)-2013-10-153] [REFERRED TO]
E SIVAKUMAR VS. UNION OF INDIA AND ORS [LAWS(SC)-2018-5-82] [REFERRED TO]
STATE REP. BY THE INSPECTOR OF POLICE VS. M. MURUGESAN [LAWS(SC)-2020-1-33] [REFERRED TO]
KUKREJA CONSTRUCTION COMPANY VS. STATE OF MAHARASHTRA [LAWS(SC)-2024-9-32] [REFERRED TO]
RAJ RANI VS. STATE OF PUNJAB [LAWS(P&H)-2019-5-173] [REFERRED TO]
AMIT KUMAR BHATTACHARJEE VS. INDIAN OVERSEAS BANK & ORS. [LAWS(CAL)-2018-8-342] [REFERRED TO]
SUVENDU ADHIKARI VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-4-81] [REFERRED TO]
KEWEPE KAPFO VS. SPEAKER, NLA [LAWS(GAU)-2022-5-81] [REFERRED TO]
BABULAL VERMA VS. ENFORCEMENT DIRECTORATE, MUMBAI [LAWS(BOM)-2021-3-141] [REFERRED TO]
BASHIR AHMED USMAN GANI KAIRULLAH VS. THE STATE OF MAHARASHTRA & ORS. [LAWS(BOM)-2018-8-245] [REFERRED TO]
POONAM BHUPATBHAI ODEDARA VS. STATE OF GUJARAT [LAWS(GJH)-2023-7-766] [REFERRED TO]
ARH AND CLUB PVT. LTD. VS. STATE OF GUJARAT [LAWS(GJH)-2023-4-1758] [REFERRED TO]
NARA CHANDRABABU NAIDU VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2023-9-18] [REFERRED TO]
T V RAO VS. STATE OF TELANGANA [LAWS(APH)-2019-3-64] [REFERRED TO]
BIKRAM RANA VS. UNION OF INDIA [LAWS(GAU)-2019-2-91] [REFERRED TO]
N MALLA REDDY VS. STATE OF A P [LAWS(APH)-2013-8-25] [REFERRED TO]
ADITYA MEDISALES LIMITED VS. STATE OF JHARKHAND [LAWS(JHAR)-2023-10-55] [REFERRED TO]
PRADEEP YADAV VS. STATE OF JHARKHAND [LAWS(JHAR)-2023-9-31] [REFERRED TO]
TRIMURTI EXPORTS AND OTHERS VS. M/S MODELAMA EXPORTS LTD. [LAWS(DLH)-2016-4-525] [REFERRED TO]
BABU VS. THANKACHAN [LAWS(KER)-2021-12-279] [REFERRED TO]
K. K. SASIKUMAR VS. STATE OF KERALA [LAWS(KER)-2021-2-45] [REFERRED TO]
ANIL TUTEJA VS. STATION HOUSE OFFICER [LAWS(ALL)-2024-10-7] [REFERRED TO]
RINKU SINGH VS. STATE OF U. P. [LAWS(ALL)-2023-3-150] [REFERRED TO]
R. SANKARASUBBU VS. COMMISSIONER OF POLICE [LAWS(MAD)-2021-2-375] [REFERRED TO]
D. KUMAR VS. RAICHAND DAGA [LAWS(MAD)-2020-8-14] [REFERRED TO]
YOGENDRA GIRI VS. STATE OF U.P. [LAWS(ALL)-2025-4-7] [REFERRED TO]
V S ACHUTHANANDAN VS. STATE OF KERALA; DEPARTMENT OF HOME & VIGILANCE; DEPARTMENT OF FINANCE; SH OOMMEN CHANDY UNION OF INDIA; SH P J THOMAS; JIJI THOMSON [LAWS(KER)-2015-1-321] [REFERRED]
ACHUTHANANDAN V S VS. STATE OF KERALA [LAWS(KER)-2013-8-125] [REFERRED TO]
PREEJU DAVID VS. MINOR MEBEL [LAWS(KER)-2017-7-82] [REFERRED TO]
KAMAL DANIEL VS. STATE OF U.P. [LAWS(ALL)-2021-6-42] [REFERRED TO]
SHIYAS, K.B. VS. MANOJ PAUL AND ANOTHER [LAWS(KER)-2018-4-228] [REFERRED TO]
PREM PRAKASH ELECTRICALS VS. THAKUR SPARE PARTS & ANR. [LAWS(IP)-2013-6-1] [REFERRED TO]
NARA CHANDRABABU NAIDU VS. STATE OF A.P. [LAWS(APH)-2024-1-32] [REFERRED TO]
HAZARI LAL AGRAHARI VS. STATE OF U P [LAWS(ALL)-2014-5-485] [REFERRED TO]
CCL A VS. STATE [LAWS(DLH)-2020-10-137] [REFERRED TO]
H.I.M.S. BOTAWALA CHARITIES VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-8-43] [REFERRED TO]
RAJESH KACCHAP VS. STATE OF JHARKHAND, THROUGH SECRETARY, DEPARTMENT OF HOME, JAIL & DISASTER MANAGEMENT [LAWS(JHAR)-2023-3-189] [REFERRED TO]
JMC PROJECTS (INDIA) LTD VS. INDURE PRIVATE LIMITED [LAWS(DLH)-2020-8-150] [REFERRED TO]
HIMANSHU SHEKHAR VS. PRABHAT SHEKHAR [LAWS(DLH)-2022-5-51] [REFERRED TO]
KHANDAN KUMAR DAS VS. STATE OF ASSAM [LAWS(GAU)-2021-8-36] [REFERRED TO]
SITAL MANDAL VS. UNION OF INDIA [LAWS(GAU)-2022-4-17] [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. MOHAMMAD RAMZAN [LAWS(J&K)-2023-3-20] [REFERRED TO]
KIRAN KUMAR CHUVA VS. USHA KIRAN ANNE [LAWS(MAD)-2023-3-12] [REFERRED TO]
DEEPAK GUPTA VS. STATE OF ORISSA [LAWS(ORI)-2019-8-1] [REFERRED TO]
R. BHAGIRATHI REDDY AND ANOTHER VS. STATE OF ORISHA [LAWS(ORI)-2017-8-4] [REFERRED TO]
KANISHKA DAS VS. UNION OF INDIA [LAWS(ORI)-2024-10-7] [REFERRED TO]
VIJAY SINGH VS. STATE OF PUNJAB & OTHERS [LAWS(P&H)-2012-5-405] [REFERRED]
RCC INFRA VENTURES LTD. VS. STATE OF HARYANA [LAWS(P&H)-2022-5-211] [REFERRED TO]
MONISHANKAR HAZRA VS. STATE OF HARYANA [LAWS(P&H)-2022-3-191] [REFERRED TO]
SATENDER MOR AND ANOTHER VS. STATE OF HARYANA [LAWS(P&H)-2019-3-18] [REFERRED TO]
SONELL CLOCKS AND GIFTS LTD. VS. THE NEW INDIA ASSURANCE CO. LTD. [LAWS(NCD)-2016-10-29] [REFERRED TO]
SURYAJYOTHI INFOTECH LIMITED VS. UNION OF INDIA [LAWS(TLNG)-2024-6-29] [REFERRED TO]
SYED TARUJ AHMED VS. STATE OF TELANGANA [LAWS(TLNG)-2021-8-32] [REFERRED TO]
SARLA DEVI AND ORS. VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2015-9-50] [REFERRED TO]
PROMOD KUMAR IPS VS. STATE OF TAMIL NADU [LAWS(MAD)-2017-1-240] [REFERRED TO]
KRISHAN GOPAL S/O SHRI NARAYAN VS. STATE OF RAJASTHAN THROUGH PUBLIC PROSECUTOR [LAWS(RAJ)-2016-10-128] [REFERRED TO]
BHUSHAN GOVARDHAN BIHANI VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2018-2-177] [REFERRED TO]
MANOJ KUMAR THAKUR VS. STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2015-10-3] [REFERRED TO]
MAGANBHAI NAGJIBHAI RAMANI VS. STATE OF GUJARAT [LAWS(GJH)-2023-5-569] [REFERRED TO]
AMIT KUMAR YADAV VS. STATE OF U P AND ANR [LAWS(ALL)-2018-5-76] [REFERRED TO]
JASPREET SINGH GAREWAL VS. STATE OF U P [LAWS(ALL)-2019-9-122] [REFERRED TO]
BHIKHALAL KALYANJI JETHAVA VS. STATE OF GUJARAT [LAWS(GJH)-2012-9-123] [REFERRED TO]
SHIVAM SOLANKI VS. STATE OF U. P. [LAWS(ALL)-2022-8-133] [REFERRED TO]
GOVIND VS. STATE OF U.P. [LAWS(ALL)-2023-5-109] [REFERRED TO]
ABRAHAM THOMAS VS. MANJU ABRAHAM [LAWS(KER)-2022-1-56] [REFERRED TO]
MAHENDER YADAV VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(DLH)-2016-11-3] [REFERRED TO]
M/S. LANCO VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA LIMITED [LAWS(DLH)-2016-12-84] [REFERRED TO]
ANOOP SINGH VS. STATE [LAWS(DLH)-2017-5-279] [REFERRED TO]
KINRI DHIR VS. VEER SINGH [LAWS(DLH)-2022-4-157] [REFERRED TO]
GAUTAM THAPAR VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2021-9-78] [REFERRED TO]
MASOODA BIBI VS. STATE OF JAMMU AND KASHMIR [LAWS(J&K)-2021-7-30] [REFERRED TO]
RAGHUWAR SINGH VS. STATE OF MADHYA RADESH [LAWS(MPH)-2016-8-186] [REFERRED]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [LAWS(GAU)-2024-1-20] [REFERRED TO]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [LAWS(GAU)-2024-1-20] [REFERRED TO]
TANUSHRI MITRA VS. STATE OF WEST BENGAL [LAWS(CAL)-2021-4-29] [REFERRED TO]
SANTANU MANNA & ORS VS. STATE OF WEST BENGAL & ORS [LAWS(CAL)-2018-9-169] [REFERRED TO]
KISHOR KUMAR VS. UNION OF INDIA & ORS [LAWS(CAL)-2018-7-127] [REFERRED TO]
RAJENDRA KUMAR GOYAL VS. STATE OF WEST BENGAL & ORS [LAWS(CAL)-2019-3-86] [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [LAWS(SC)-2013-1-1] [REFERRED TO]
IN RE: RASHID KHAN PATHAN AND ORS VS. IN RE: RASHID KHAN PATHAN AND ORS. [LAWS(SC)-2020-9-44] [REFERRED TO]
T V RAO, S/O VEERASWAMY VS. STATE OF TELANGANA [LAWS(TLNG)-2019-3-55] [REFERRED TO]
LEKH RAJ NARINDER KUMAR VS. UNION BANK OF INDIA [LAWS(P&H)-2022-7-255] [REFERRED TO]
B. N. JOHN VS. STATE OF U.P. [LAWS(SC)-2025-1-20] [REFERRED TO]
SUGESAN TRANSPORT PVT LTD VS. THE ASSISTANT COMMISSIONER OF POLICE [LAWS(MAD)-2016-9-34] [REFERRED TO]
SATHYAMOORTHI VS. ARPUTHAMARY [LAWS(MAD)-2023-12-136] [REFERRED TO]
ARUL DANIEL VS. SUGANYA [LAWS(MAD)-2022-11-126] [REFERRED TO]
B.SHANMUGAM VS. KARTHIK DASARI [LAWS(MAD)-2022-9-42] [REFERRED TO]
N.DHANRAJ KOCHAR VS. DIRECTOR DIRECTORATE OF ENFORCEMENT [LAWS(MAD)-2022-1-192] [REFERRED TO]
P.SATHISH VS. STATE [LAWS(MAD)-2023-3-37] [REFERRED TO]
GAMPA SRINIVAS VS. B. SUKESHINI [LAWS(APH)-2018-3-69] [REFERRED TO]
MADDIPOTI VENKATA SATYA RAMU VS. THE STATE OF ANDHRA PRADESH [LAWS(APH)-2014-2-172] [REFERRED TO]
DURGA PRASAD VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-8-185] [REFERRED TO]
P.C. AATHIKKA VS. THE STATE OF KERALA AND ORS. [LAWS(KER)-2016-2-8] [REFERRED TO]
HARIDWAR PANDEY VS. THE STATE OF BIHAR [LAWS(PAT)-2014-11-65] [REFERRED TO]
THE BIHAR STATE OF ELECTRICITY BOARD NOW SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED, VIDYUT BHAWAN, BAILEY ROAD, PATNA THROUGH ITS CHAIRMAN NOW MANAGING DIRECTOR VS. AMITABH SINHA SON OF SHRI AKHAURI HARSHVARDHAN SINHA, MANAGING DIRECTOR, M/S HARSH ADVANCE DIAGNOSTIC AND RESEARCH PVT. LTD BASEMENT, KUMAR TOWER, BORING ROAD, PATNA [LAWS(PAT)-2017-1-50] [REFERRED TO]
RAMESH KUMAR VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2012-9-262] [REFERRED]
JAGTAR SINGH AND ANOTHER VS. THE STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2013-5-312] [REFERRED TO]
LAXMINARAYAN VS. RAJKUMAR [LAWS(MPH)-2013-8-154] [REFERRED TO]
RANJEET SINGH VS. STATE OF UTTARAKHAND [LAWS(UTN)-2023-5-40] [REFERRED TO]
HARISH SINGH AITHANI VS. STATE OF UTTARAKHAND [LAWS(UTN)-2023-9-63] [REFERRED TO]
AWADHESH PRASAD SHUKLA VS. STATE OF M P [LAWS(MPH)-2014-4-180] [REFERRED TO]
JASWINDER SINGH AND OTHERS VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2013-5-717] [REFERRED]
GURBACHAN SINGH VS. STATE OF PUNJAB & ANR [LAWS(P&H)-2012-8-379] [REFERRED]
NANDA INFRA CONSTRUCTION PVT. LTD VS. STATE OF ORISSA [LAWS(ORI)-2025-1-5] [REFERRED TO]
PAKCHI @ VIRENDRA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-8-42] [REFERRED TO]
ASHISH KUMAR DAS VS. NORTH EASTERN HILL UNIVERSITY [LAWS(MEGH)-2017-8-3] [REFERRED TO]
R. KALAIVANI VS. INDIAN OVERSEAS BANK [LAWS(MAD)-2023-1-362] [REFERRED TO]
SACHIN DOGRA VS. ANJU BALA [LAWS(HPH)-2024-11-6] [REFERRED TO]
HARI PRAKASH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-11-31] [REFERRED TO]
SRI RATNESWAR GOGOI AND ANR. VS. STATE OF ASSAM [LAWS(GAU)-2012-10-57] [REFERRED TO]
VINEET HANDA VS. STATE OF HARYANA AND ORS. [LAWS(SC)-2012-5-91] [REFERRED TO]
GAGAN BANGA VS. STATE OF WEST BENGAL [LAWS(SC)-2024-9-58] [REFERRED TO]
DAXABEN VS. STATE OF GUJARAT [LAWS(SC)-2022-7-110] [REFERRED TO]
S THIAGARAJAN VS. CHITKALA GOVINDASWAMY [LAWS(MAD)-2015-9-319] [REFERRED TO]
P VARADARAJAN VS. A JAWAHAR PALANIAPPAN MAJORITY SHAREHOLDER & DIRECTOR KUMUDAM PUBLICATIOS PVT, LTD; STATE [LAWS(MAD)-2014-5-30] [REFERRED]
LAXMI NARAYAN VERMA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-7-71] [REFERRED TO]
RASHMI SHYAMKUMAR BARVE VS. DEPUTY COMMISSIONER [LAWS(BOM)-2024-9-100] [REFERRED TO]
PRIYA PAUL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-10-142] [REFERRED TO]
VYAPARI KALYAN MANDAL MAIN PUSHPA AND ANOTHER VS. SOUTH DELHI MUNICIPAL CORPORATION AND OTHERS [LAWS(DLH)-2017-7-294] [REFERRED TO]
NEERAJ SINGAL VS. UNION OF INDIA AND ORS [LAWS(DLH)-2018-8-399] [REFERRED TO]
AJIT SINGH CHAUHAN VS. DILIP SHARMA & ANOTHER [LAWS(MPH)-2015-11-95] [REFERRED]
TATA SPONGE IRON PVT. LTD. VS. UNION OF INDIA [LAWS(DLH)-2020-5-101] [REFERRED TO]
MUNIYA NARSINHBHAI ZITHRABHAI VS. STATE OF GUJARAT [LAWS(GJH)-2023-6-11] [REFERRED TO]
N.A. SHAREEFA VS. STATE OF KERALA [LAWS(KER)-2014-3-46] [REFERRED TO]
SHARDA VS. SURAT SINGH [LAWS(HPH)-2016-12-13] [REFERRED TO]
JHARKHANDEY KUSHWAHA VS. STATE OF U.P. [LAWS(ALL)-2014-1-242] [REFERRED TO]
R K NIMORIA, DY COMDT (RETD) VS. UNION OF INDIA AND ANR [LAWS(DLH)-2013-9-614] [REFERRED]
KIRAN PANDHI & ORS VS. STATE OF UTTARAKHAND & ORS [LAWS(UTN)-2017-7-64] [REFERRED TO]
KULVIR SINGH KALIRAI VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-4-255] [REFERRED TO]
STATE OF RAJASTHAN VS. KAMLESH KUMAR SHARMA [LAWS(RAJ)-2013-10-22] [REFERRED TO]
JASPAL SINGH RANDHAWA VS. STATE OF PUNJAB [LAWS(P&H)-2019-7-1] [REFERRED TO]
GANGADHAR NARAYAN NAYAK @ GANGADHAR HIREGUTTI VS. STATE OF KARNATAKA [LAWS(SC)-2022-3-59] [REFERRED TO]
CENTRAL ORGANISATION FOR RAILWAY ELECTRIFICATION VS. M/S ECI SPIC SMO MCML (JV) A JOINT VENTURE COMPANY [LAWS(SC)-2024-11-32] [REFERRED TO]
GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY VS. PRABHJIT SINGH SONI [LAWS(SC)-2024-2-14] [REFERRED TO]
T.VIJAYALAXMI VS. DEPUTY REGISTRAR [LAWS(TLNG)-2023-12-80] [REFERRED TO]
COURT ON ITS OWN MOTION VS. MD.HELAL UDDIN ALIAS HILAL MIA [LAWS(TRIP)-2019-3-69] [REFERRED TO]
HARICHARAN BISWAS VS. STATE OF TRIPURA [LAWS(TRIP)-2019-3-72] [REFERRED TO]
LAKSHAY JAISWAL VS. STATE (NCT OF DELHI) [LAWS(DLH)-2024-7-143] [REFERRED TO]
SANTOSH KUMAR VS. UNION OF INDIA [LAWS(DLH)-2022-6-13] [REFERRED TO]
BIMAL KUMAR JAIN VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2021-9-52] [REFERRED TO]
MOHAMMAD NAWAB MOHAMMAD ISLAM MALIK @ NAWAB MALIK VS. DIRECTORATE OF ENFORCEMENT [LAWS(BOM)-2022-3-64] [REFERRED TO]
MOTILAL VORA VS. SUBRAMANIAN SWAMY & ANR. [LAWS(DLH)-2016-7-8] [REFERRED TO]
HIMANI MALHOTRA VS. INDRAPRASTHA COLLEGE FOR WOMEN & ANR [LAWS(DLH)-2018-1-94] [REFERRED TO]
LATHEESH B. CHANDRAN VS. THE STATE OF KERALA AND ORS. [LAWS(KER)-2015-6-143] [REFERRED TO]
JENSON MATHEW VS. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR [LAWS(KER)-2017-12-170] [REFERRED TO]
SANJAY SINGH VS. PATNA MUNICIPAL CORPORATION [LAWS(PAT)-2020-11-3] [REFERRED TO]
DINUBHAI BOGHABHAI SOLANKI VS. STATE OF GUJARAT [LAWS(SC)-2014-2-53] [REFERRED TO]
MADRAS BAR ASSOCIATION VS. ELEPHANT G. RAJENDRAN [LAWS(MAD)-2023-11-88] [REFERRED TO]
STATE VS. P. PONNUSAMY [LAWS(MAD)-2024-6-53] [REFERRED TO]
SIDDHARTH SABHARWAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2019-10-102] [REFERRED TO]
GOPALAKRISHNAN VS. STATE OF KERALA [LAWS(KER)-2022-4-48] [REFERRED TO]
KUNIYIL ABDULLA VS. ABDUL HARIS K. [LAWS(KER)-2021-11-117] [REFERRED TO]
M/S. KALYAN TOLL INFRASTRUCTURE LTD. VS. BILASPUR SMART CITY LIMITED [LAWS(CHH)-2020-7-22] [REFERRED TO]
SURENDRA AGRAWAL VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(ALL)-2021-5-7] [REFERRED TO]
BIJENDRA SINGH VS. STATE OF U.P. [LAWS(ALL)-2018-2-7] [REFERRED TO]
GYAN CHANDRA AGRAWAL & OTHERS VS. STATE OF U P & ANOTHER [LAWS(ALL)-2016-4-408] [REFERRED]
THEME ENGG.SERVICES PVT.LTD. VS. NATIONAL HIGHWAY AUTHORITY OF INDIA [LAWS(ALL)-2024-10-17] [REFERRED TO]
BOARD OF TRUSTEES OF KPT & 1 ANR VS. NEW KANDLA SALT & CHEMICAL PVT LTD & 1 ANR [LAWS(GJH)-2013-12-316] [REFERRED TO]
BHIKHABHAI LALJIBHAI PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2023-4-1834] [REFERRED TO]
RAJESHBHAI RAMKUMAR GUPTA VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-357] [REFERRED TO]
SEKH JAMIR VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(CAL)-2022-5-4] [REFERRED TO]
CHHOTEY LAL KASERA VS. KANHAIYA LAL KASERA [LAWS(ALL)-2014-8-299] [REFERRED TO]
AMAR NATH VS. NANAK CHAND [LAWS(HPH)-2020-5-25] [REFERRED TO]
RAKESH AWASTHI VS. RITESH SHARMA [LAWS(HPH)-2023-7-30] [REFERRED TO]
SMT. B. SUKESHINI & ANR. VS. GAMPA SRINIVAS AND OTHERS [LAWS(APH)-2018-3-39] [REFERRED TO]
MVS RAMU VS. STATE OF A.P. [LAWS(APH)-2014-2-60] [REFERRED TO]
RAKSHIT NATWARLAL PATEL VS. TUSHAR NATWARLAL PATEL [LAWS(GJH)-2015-9-238] [REFERRED]
JAYESHBHAI NARENDRABHAI RAVAL VS. STATE OF GUJARAT AND ORS. [LAWS(GJH)-2016-3-204] [REFERRED TO]
JAWAHAR LAL VS. STATE OF U.P. [LAWS(ALL)-2015-8-153] [REFERRED TO]
VIRENDRA KUMAR ANAND VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2016-5-193] [REFERRED TO]
MADAN PAL SINGH VS. STATE OF U.P. [LAWS(ALL)-2017-3-303] [REFERRED TO]
GIRISH BHAGWATPRASAD HUF VS. INDUSTRIAL DEVELOPMENT BANK OF INDIA LTD. [LAWS(GJH)-2014-1-98] [REFERRED TO]
URVESHBHAI BALDEVBHAI PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2014-12-3] [REFERRED TO]
IN RE: PROCEDURE TO BE FOLLOWED IN HEARING OF CRIMINAL APPEALS VS. STATE OF U.P. [LAWS(ALL)-2025-1-41] [REFERRED TO]
PARVEZ SHAHJAHAN VS. STATE OF U.P. [LAWS(ALL)-2023-10-3] [REFERRED TO]
ANIL KUMAR AGGARWAL VS. ENFORCEMENT DIRECTORATE [LAWS(J&K)-2024-3-46] [REFERRED TO]
STATE VS. ZIA MUSTAFFA [LAWS(J&K)-2022-8-31] [REFERRED TO]
SYEDA AFSHANA BHAT VS. UNIVERSITY OF KASHMIR [LAWS(J&K)-2022-9-69] [REFERRED TO]
OBUK MIZE VS. STATE OF A. P. [LAWS(GAU)-2024-2-89] [REFERRED TO]
B N ELIAS AND CO VS. STATE [LAWS(CAL)-2013-7-51] [REFERRED TO]
TAPAS PAUL VS. BIPLAB KUMAR CHOWDHURY [LAWS(CAL)-2014-9-102] [REFERRED TO]
N.MALLA REDDY VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2013-8-42] [REFERRED TO]
RAM KRISHAN VS. RAMESH KUMAR [LAWS(HPH)-2013-10-56] [REFERRED TO]
M/S. PERNOD RICARD INDIA PRIVATE LIMITED VS. STATE OF GOA [LAWS(BOM)-2021-4-53] [REFERRED TO]
P. VARAVARA RAO VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-5-145] [REFERRED TO]
SURESH ANTONY VS. CHERIAN A CHACKO [LAWS(KER)-2018-5-73] [REFERRED TO]
SANTHOSH P.K. VS. STATE OF KERALA AND ANOTHER [LAWS(KER)-2018-3-613] [REFERRED TO]
RAJEEV BHARDWAJ VS. STATE OF H. P. [LAWS(HPH)-2021-3-28] [REFERRED TO]
DHARMINDER SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2024-5-67] [REFERRED TO]
SAI INFOTECH TUTU VS. IDYLL INSTITUTE OF COMPUTER EDUCATION PVT LTD. [LAWS(HPH)-2025-1-25] [REFERRED TO]
TUNGAMMA W/O NINGANAGOUDA GOUDAR VS. UNION OF INDIA, REP BY SECRETARY, DEPARTMENT OF PERSONNEL, NEW DELHI [LAWS(KAR)-2019-3-92] [REFERRED TO]
IN RE.: VIJAY KURLE AND ORS VS. IN RE.: VIJAY KURLE AND ORS. [LAWS(SC)-2020-4-65] [REFERRED TO]
SUMEDH SINGH SAINI VS. STATE OF PUNJAB AND ANOTHER [LAWS(SC)-2020-12-12] [REFERRED TO]
CHENNAI METRO RAIL LIMITED ADMINISTRATIVE BUILDING VS. TRANSTONNELSTROY AFCONS (JV) [LAWS(SC)-2023-10-67] [REFERRED TO]
NARA CHANDRABABU NAIDU VS. STATE OF ANDHRA PRADESH [LAWS(SC)-2024-1-39] [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. VS. KRISHNA KUMAR PANDEY [LAWS(SC)-2019-12-118] [REFERRED TO]
MONIKA MAHESHWARI VS. THE STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2015-8-3] [REFERRED TO]
KAMAL KISHORE MEENA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2021-2-123] [REFERRED TO]
THANGAMMAL VS. STATE REP BY SUPERINTENDENT OF POLICE [LAWS(MAD)-2018-8-309] [REFERRED TO]
P. GOPALAKRISHNAN VS. STATE OF KERALA [LAWS(KER)-2022-4-162] [REFERRED TO]
T.J.VARGHESE VS. KERALA STATE HUMAN RIGHTS COMMISSIONER [LAWS(KER)-2024-7-45] [REFERRED TO]
SHARUKH VS. STATE OF UTTARAKHAND [LAWS(UTN)-2021-4-15] [REFERRED TO]
ARUN P. GIDH VS. CHANDRAPRAKASH SINGH [LAWS(BOM)-2024-4-11] [REFERRED TO]
VISWANATHAN.K.C VS. D. PAPPACHAN [LAWS(KER)-2012-9-134] [REFERRED TO]
SURESH RAMCHANDRA PALANDE AND ORS. VS. THE GOVERNMENT OF MAHARASHTRA AND ORS. [LAWS(BOM)-2015-12-52] [REFERRED TO]
SANJAY AGRAWAL VS. ISWAR CHAND JAIN [LAWS(MPH)-2017-11-277] [REFERRED TO]
PUNJAB POLLUTION CONTROL BOARD VS. M/S B.S. INTERNATIONAL AND OTHERS [LAWS(P&H)-2012-7-258] [REFERRED TO]
MANJIT SINGH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2012-8-446] [REFERRED]


JUDGEMENT

B.S. Chauhan, J. - (1.)Leave granted in the Special Leave Petitions filed by Shri Sumedh Singh Saini.
(2.)These appeals have been preferred against the orders dated 30.5.2007, 22.8.2007, 5.10.2007 and 4.7.2008 in Crl. Misc. No. 152-MA of 2007; order dated 19.9.2007 in Crl. Misc. No. 86286 of 2007 in Crl. Misc. No. 152-MA of 2007; and orders dated 2.11.2007 and 6.11.2007 in Crl. Misc. No. 93535 of 2007 in Crl. Misc. No. 152-MA of 2007 passed by the High Court of Punjab and Haryana at Chandigarh. For the sake of convenience of disposal of the appeals, we would refer only to the criminal appeals filed by the State.
(3.)The Appeals herein raise peculiar substantial questions of law as to whether the High Court can pass an order on an application entertained after final disposal of the criminal appeal or even suo motu particularly, in view of the provisions of Section 362 of the Code of Criminal Procedure, 1973 (hereinafter called Code of Criminal Procedure.) and as to whether in exercise of its inherent jurisdiction under Section 482 Code of Criminal Procedure. the High Court can ask a particular investigating agency to investigate a case following a particular procedure through an exceptionally unusual method which is not in consonance with the statutory provisions of Code of Criminal Procedure.


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