Cited Judgements :-

REKH CHAND NOP CHAND VS. GOVERNOR-GENERAL IN COUNCIL [LAWS(ALL)-1954-1-8] [REFERRED TO]
HUSSAIN ALI MIRZA VS. STATE OF ANDHRA PRADESH [LAWS(APH)-1962-4-19] [REFERRED TO]
TADLA LACHMAIAH VS. SUPERINTENDENT [LAWS(APH)-1967-8-28] [REFERRED TO]
COMMANDING OFFICER, AIRFORCE, GORAKHPUR AND ORS. VS. SUSHILA DEVI [LAWS(ALL)-2016-2-97] [REFERRED TO]
STATE OF KERALA VS. A PAREED PILLAITLKER [LAWS(KER)-1990-6-65] [REFERRED TO]
JAMMU COLD STORAGE AND GENERAL MILLS LTD VS. KHAIRATI LAL AND SONS [LAWS(J&K)-1960-4-2] [REFERRED TO]
BHAGWAN DAS AND ORS. VS. MUNICIPAL CORPORATION AND ORS. [LAWS(CHH)-2014-4-48] [REFERRED TO]
J S BASAPPA VS. PROVINCIAL GOVERNMENT OF MADRAS NOW ANDHRA PRADESH [LAWS(APH)-1957-3-18] [REFERRED TO]
STATE OF BIHAR VS. RAGHUNANDAN SINGH [LAWS(PAT)-1960-3-21] [REFERRED TO]
STATE OF BIHAR VS. JIWAN DAS ARYA [LAWS(PAT)-1970-4-4] [REFERRED TO]
SAWAI SINGHAI NIRMAL CHAND VS. UNION OF INDIA [LAWS(SC)-1965-9-1] [REFERRED]
KDHONDOJI RAO VS. DOMINION OF INDIA [LAWS(KAR)-1954-9-2] [REFERRED TO]
FAKIRA TEJAJI AND ORS. VS. MUNICIPAL COMMITTEE [LAWS(MPH)-1951-5-4] [REFERRED TO]
BABULAL VS. THE STATE [LAWS(MPH)-1954-10-3] [REFERRED TO]
MAUJIRAM KHAYALIRAM VS. UNION OF INDIA [LAWS(RAJ)-1955-7-13] [REFERRED TO]
THE STATE OF ORISSA VS. GOURI CHARAN KANUNGO AND [LAWS(ORI)-1965-7-22] [REFERRED TO]
DIRECTOR OF INDUSTRIES VS. JANARDAN NANDA [LAWS(ORI)-1968-6-8] [REFERRED TO]
PRABHARANI VISHWAKARMA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-1999-2-21] [REFERRED TO]
BHARDIA BROTHERS VS. UNION OF INDIA [LAWS(ORI)-1971-11-8] [REFERRED TO]
CERTIFICATE OFFICER VS. KASTURI CHAND MALU [LAWS(ORI)-1969-12-10] [REFERRED TO]
H RAJASEKAR VS. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES [LAWS(MAD)-2009-4-557] [REFERRED TO]
SRI VENKATARAMANA DEVARU AND OTHERS VS. STATE OF MADRAS AND OTHERS [LAWS(MAD)-1956-4-42] [REFERRED TO]
RUKMINI KUMAR DAS VS. THE CHAIRMAN OF THE SILCHAR MUNICIPAL BOARD AND ANR. [LAWS(GAU)-1950-3-4] [REFERRED TO]
CHIEF EXECUTIVE OFFICER AND VICE CHAIRMAN GUJARAT MARITIME BOARD VS. ASIATIC STEEL INDUSTRIES LTD [LAWS(SC)-2020-11-31] [REFERRED TO]
CHEKKUTTY VS. STATE OF KERALA [LAWS(KER)-1962-9-15] [REFERRED TO]
BAKSHI GHULAM MOHD VS. G M SADIQ [LAWS(J&K)-1968-4-2] [REFERRED TO]
UNION OF INDIA VS. NATWERLAL M BADIANI [LAWS(GJH)-2000-10-12] [REFERRED TO]
UNION OF INDIA VS. BRIJ NATH RAI [LAWS(ALL)-1970-9-8] [REFERRED TO]
SABIRA ASLAM SIKWANI VS. MOHAMMED YUSUF HUSSAIN [LAWS(BOM)-2003-2-48] [REFERRED TO]
SATYANARAYANA S MELKOTA VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2002-9-116] [REFERRED]
BURIDEHING TEA CO LTD VS. DOMINION OF INDIA [LAWS(CAL)-1955-2-4] [REFERRED TO]
TARUBALA SAHA VS. NATH BANK LTD [LAWS(CAL)-1971-11-12] [REFERRED TO]
SUDHIR RANJAN HALDER VS. STATE OF W.B. AND ANOTHER [LAWS(CAL)-1961-8-33] [REFERRED TO]
PALETI SIVARAMAKRISHNAIAH VS. EXECUTIVE ENGINEER N C CANALS SATHENAPALLI [LAWS(APH)-1978-3-34] [REFERRED TO]
Uttaranchal Forest Development Corporation and another -Petitioner VS. Presiding Officer,Labour Court and another -Respondents [LAWS(UTN)-2003-3-7] [REFERRED TO]
NAND KISHORE OWNER OF THE FIRM RAM PRASHAD RAM KUWAR VS. FIRM MAHESHWARI MILLS [LAWS(MPH)-1952-8-12] [REFERRED TO]
MANOJ KUMAR SHRIVASTAVA VS. ARVIND KUMAR CHOUBEY [LAWS(MPH)-2000-4-12] [REFERRED TO]
CHIKKAHANUMA alias MOTA VS. VENKATAMMA [LAWS(KAR)-1970-11-8] [FOLLOWED ON]
BHRAMAR LAL BAXI AND ANR. VS. PROMODE RANJAN CHAUDHURY AND ORS. [LAWS(GAU)-1962-12-3] [REFERRED TO]
PATIL AUTOMATION PRIVATE LIMITED VS. RAKHEJA ENGINEERS PRIVATE LIMITED [LAWS(SC)-2022-8-55] [REFERRED TO]
SODHI SHAMSHER SINGH VS. PEPSU STATE [LAWS(P&H)-1960-2-17] [REFERRED TO]
MD GOLAM RASID VS. DULAL MAJHI [LAWS(CAL)-1992-2-33] [REFERRED TO]
UNION OF INDIA VS. BAIJNATH SARDA [LAWS(CAL)-1970-1-3] [REFERRED TO]
RAMBRAHMA CHABRI VS. DOMINION OF INDIA AT PRESENT UNION OF INDIA UOI [LAWS(CAL)-1957-8-7] [REFERRED TO]
NEW CHURULIA COAL CO LTD VS. UNION OF INDIA [LAWS(CAL)-1959-4-10] [REFERRED TO]
REKHA VS. VEERMATI [LAWS(ALL)-2012-4-54] [REFERRED TO]
BOMMIDALA POORNAISH VS. UNION OF INDIA [LAWS(APH)-1966-6-1] [REFERRED TO]
SATYANARAYANA S MELKOTA VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2002-11-88] [REFERRED TO]
BALLABHDAS ESHWARDAS VS. UNION OF INDIA [LAWS(BOM)-1956-7-12] [REFERRED TO]
LAKSHMI NARAIN RAM NARAIN VS. STATE OF BIHAR [LAWS(PAT)-1976-1-19] [REFERRED TO]
RAMCHARAN MAHTO VS. CUSTODIAN OF EVACUEE PROPERTY [LAWS(PAT)-1963-5-3] [REFERRED TO]
UNION OF INDIA VS. PROMODE NARAIN SINGH [LAWS(PAT)-1962-12-2] [REFERRED TO]
BHAGWAN LAL VS. UNION OF INDIA [LAWS(PAT)-1960-11-13] [REFERRED TO]
STATE OF BIHAR VS. KAMAKSHA PRASAD SHARMA [LAWS(PAT)-1962-1-15] [REFERRED TO]
GANESH VS. STATE OF RAJASTHAN [LAWS(RAJ)-1969-8-18] [REFERRED TO]
STATE OF RAJASTHAN VS. ASSOCIATED STONE INDUSTRIES KOTA LTD [LAWS(RAJ)-1970-8-13] [REFERRED TO]
RANJEET SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-1952-12-3] [REFERRED TO]
Y SAVARIMUTHU VS. STATE OF TAMIL NADU & ORS [LAWS(SC)-2019-4-150] [REFERRED TO]
GRAM PANCHAYAT BHADWA PARGANA & DISTT. JALAUN & ANOTHER VS. STATE OF U.P. & 6 OTHERS [LAWS(ALL)-2014-11-398] [REFERRED TO]
ZILA PARISHAD, KANPUR AND ANOTHER VS. RAM BHAROSEY AWASTHI [LAWS(ALL)-1977-5-37] [REFERRED TO]
AGRICULTURE PRODUCE MARKET COMMITEE VS. RANVIJAY SINGH [LAWS(BOM)-1993-10-38] [REFERRED TO]
PILLARISETTI GOTILINGAM VS. STATE OF ANDHRA PRADESH [LAWS(APH)-1960-10-4] [REFERRED TO]
CHUNDURU CHENCHURAMAIAH SETT VS. DEPUTY COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS ANDHRA PRADESH KURNOOL [LAWS(APH)-1964-10-2] [REFERRED TO]
A SATHYAPAL VS. YASMIN BANU ANSARI [LAWS(KAR)-2004-2-27] [REFERRED TO]
RAMANAND VS. UNION OF INDIA [LAWS(RAJ)-1957-2-1] [REFERRED TO]
DOOM DOMA TEA COMPANY LIMITED CALCUTTA 16 VS. UNION OF INDIA OWNING THE NORTH FRONTIER RAILWAY [LAWS(MAD)-1981-8-9] [REFERRED TO]
ANIRUDHA BEHERA AND ANR. VS. DHANU BEHERA AND ANR. [LAWS(ORI)-1961-5-6] [REFERRED TO]
Putli Bai VS. Municipal Corp. Gwalior [LAWS(MPH)-1962-5-13] [REFERRED TO]
SALIGRAM AND ANOTHER VS. SHIV SHANKAR LAL AND OTHERS [LAWS(P&H)-1970-5-53] [REFERRED]
PONNUSWAMY VS. NAMBEESAN [LAWS(KER)-1978-6-4] [REFERRED TO]
PRADEEP KUMAR AGARWAL AND OTHERS VS. MAHESH CHANDRA GUPTA AND ANOTHER [LAWS(UTN)-2017-11-17] [REFERRED TO]
PROVINCE OF BIHAR VS. KAMAKSHYA NARAIN SINGH [LAWS(PAT)-1950-2-15] [REFERRED TO]
AGRICULTURAL PRODUCE MARKET COMMITTEE VS. RANVIJAYSINGH S O CHANNUSINGH DIKKAT [LAWS(BOM)-1993-5-2] [REFERRED TO]
PRITHVISINGH DEVISING VS. HASAN ALLI VAZIRKHAN [LAWS(BOM)-1950-8-19] [REFERRED TO]
NATHUBHAI DHULAJI VS. MUNICIPAL CORPORATION BOMBAY [LAWS(BOM)-1957-10-10] [REFERRED TO]
YESHVANTARAO BALWANTRAO CHAVAN VS. K T MANGALMURTI [LAWS(BOM)-1957-11-4] [REFERRED TO]
KUMARI BAI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2005-12-5] [REFERRED TO]
GAJJAN SINGH VS. UNION OF INDIA UOI [LAWS(HPH)-1955-11-3] [REFERRED TO]
JILEKHABAI ADREMAN VS. COMPETENT OFFICER [LAWS(GJH)-1960-11-5] [REFERRED]
HARISH CHAND VS. UNION OF INDIA UOI [LAWS(ALL)-1961-10-4] [REFERRED TO]
VOL : 1; SUNNI CENTRAL BOARD OF WAQFS AND ORS VS. GOPAL SINGH VISHARAD AND ORS [LAWS(ALL)-2010-9-626] [REFERRED]
GOPAL SINGH VISHARAD AND ORS. (AYODHYA CASE) VS. ZAHOOR AHMAD AND ORS. [LAWS(ALL)-2010-9-467] [REFERRED TO]
DALVEER SINGH VS. STATE OF U. P. [LAWS(ALL)-2021-2-80] [REFERRED TO]
NEW CHURULIA COAL CO LTD VS. UNION OF INDIA [LAWS(CAL)-1955-8-2] [REFERRED TO]
P C MAHANTI VS. UNION OF INDIA [LAWS(CAL)-1960-1-8] [REFERRED TO]
UNION OF INDIA (UOI) AND ANR. VS. KEDARNATH AGARWALLA [LAWS(GAU)-1953-5-7] [REFERRED TO]
RAHIMUNNISSA VS. MOHD ISMAIL [LAWS(APH)-1955-9-10] [REFERRED TO]
MOHAMMAD HASHAM VS. HYDERABAD MUNICIPAL CORPORATION [LAWS(APH)-1957-2-3] [REFERRED TO]
STATE OF KERALA VS. SANKARAN [LAWS(KER)-1961-11-33] [REFERRED TO]
HIMACHAL FRUIT GROWERS CO-OPERATIVE MARKETING AND PROCESSING SOCIETY LTD. VS. UNION OF INDIA [LAWS(HPH)-2008-2-6] [REFERRED TO]
AJAY SINGH VS. CHIEF MUNICIPAL OFFICER AND ANOTHER [LAWS(CHH)-2018-9-177] [REFERRED TO]
HAJI AHMAD RAZA VS. MUNICIPAL BOARD [LAWS(ALL)-1952-3-6] [REFERRED TO]
THE UNION OF INDIA (UOI) VS. KUTHARF TRADING CO. LTD. [LAWS(GAU)-1968-9-4] [REFERRED TO]
LAKSHMI NARAIN VS. UNION OF INDIA [LAWS(PAT)-1961-2-15] [REFERRED TO]
JAGDISH PRASAD AGARWALA VS. UNION OF INDIA [LAWS(PAT)-1968-3-11] [REFERRED TO]
NASEEMA TEXTILES AZHIKODE VS. UNION OF INDIA [LAWS(KER)-1970-2-15] [REFERRED TO]
RAM SUNDRI ALIAS SHAM SUNDRI RAM RACHHPAL BERI VS. COLLECTOR LUDHIANA [LAWS(P&H)-1959-4-18] [REFERRED TO]
GWALIOR SUGAR CO LTD VS. UNION OF INDIA [LAWS(MPH)-1991-1-31] [REFERRED TO]
NANI AMMA NANNINI AMMA VS. STATE OF KERALA [LAWS(KER)-1962-8-20] [REFERRED TO]
MUNICIPAL COMMITTEE VS. RAMKARAN GANESHILAL [LAWS(MPH)-1958-4-9] [REFERRED TO]
STATE OF M.P., BHOPAL VS. BHAGWANT RAO [LAWS(MPH)-1971-2-21] [REFERRED TO]
SELVAM ESTATES VS. L THANGAPANDIA MAHARAJAN [LAWS(MAD)-1991-3-46] [REFERRED TO]
THOLAPPA IYENGAR ALIAS ALAGAR IYENGAR VS. EXECUTIVE OFFICER KALLAGAR DEVASTHANAM ALAGARKOIL MADURAI [LAWS(MAD)-1993-4-55] [REFERRED TO]
GRAM PANCHAYAT OF VILLAGE ALUDA VS. SH PUSHPA KANWAR [LAWS(RAJ)-1966-4-30] [REFERRED TO]
SHAMSHAD KHATUN VS. STATE OF BIHAR [LAWS(PAT)-2010-1-91] [REFERRED TO]
STATE OF ORISSA VS. BAMADEB PANIGRAHI [LAWS(ORI)-1970-8-5] [REFERRED TO]
DOMINION OF INDIA VS. PURSHOTTAM DAS BRIJNANDAN PRASAD [LAWS(ALL)-1959-9-28] [REFERRED TO]
ABIDA BEGAM VS. RENT CONTROL AND EVICTION OFFICER LUCKNOW [LAWS(ALL)-1959-3-23] [REFERRED TO]
VELLAYAN CHETTIAR VS. PROVINCE OF MADRAS [LAWS(BOM)-1947-7-7] [REFERRED TO]
BAJIRAO TUKARAM MANAV VS. ADMINISTRATIVE OFFICER [LAWS(BOM)-1984-10-15] [REFERRED TO]
GRAM PANCHAYAT, KUHI AND ANOTHER VS. VIJAYKUMAR RADHESHYAM BHALOTIYA [LAWS(BOM)-1986-3-77] [REFERRED TO]
NIRANJAN AGARWALLA VS. UNION OF INDIA [LAWS(CAL)-1960-1-7] [REFERRED TO]
RANENDRA NATH PAL VS. COMMISSIONERS OF DHULIYAN MUNICIPAL OFFICE [LAWS(CAL)-1955-11-2] [REFERRED TO]
SURJIT SINGH ATWAL VS. UNION OF INDIA [LAWS(CAL)-1964-6-4] [REFERRED TO]
SAWKAT ALI VS. THE SUPERINTENDENT OF POLICE [LAWS(GAU)-1971-2-9] [REFERRED TO]
UNION OF INDIA RAILWAY ADMINISTRATION MADRAS VS. EASTERN MATCH CO TIRUMANGALAM [LAWS(APH)-1963-2-6] [REFERRED TO]
NAGAR KSHETRA SAMITI THRU OFFICE INCHARGE VS. KANCHAN SINGH [LAWS(ALL)-2023-3-149] [REFERRED TO]
AMRIT JUTE CO VS. STATE OF BIHAR [LAWS(PAT)-1986-5-18] [REFERRED TO]
BHAGWAN MAHTO AND ANOTHER VS. BAL KARAN CHAMAR AND OTHERS [LAWS(PAT)-1971-2-18] [REFERRED TO]
MANMOHAN DAS VS. MADHUNAGAR POWERLOOM WEAVERS CO-OPERATIVE SOCIETY AND ORS. [LAWS(ORI)-1975-4-24] [REFERRED TO]
YERIKALA SUNKALAMMA VS. STATE OF ANDHRA PRADESH, DEPARTMENT OF REVENUE [LAWS(SC)-2025-3-77] [REFERRED TO]
UNION OF INDIA VS. CHHATTAR SINGH [LAWS(P&H)-1972-8-3] [REFERRED TO]
CHIRAGUDDIN VS. URMILA RANI [LAWS(DLH)-2014-9-145] [REFERRED TO]
STATE VS. PRABHAKAR [LAWS(KAR)-2000-3-77] [REFERRED TO]
EBRAHIMBHAI VS. STATE OF MAHARASHTRA [LAWS(BOM)-1974-2-7] [REFERRED TO]
ERACHSHAW HORMUSJI GINWALA VS. SECRETARY OF STATE [LAWS(BOM)-1942-8-7] [REFERRED TO]
HUBLI ELECTRICITY CO LTD VS. GOVERNMENT OF BOMBAY [LAWS(BOM)-1944-7-3] [REFERRED TO]
LADY DINBAI DINSHAW PETIT VS. DOMINION OF INDIA [LAWS(BOM)-1950-9-12] [REFERRED TO]
JUHI CHAWLA VS. SCIENCE AND ENGINEERING RESEARCH BOARD [LAWS(DLH)-2021-6-26] [REFERRED TO]
MUNICIPAL CORPORATION OF HYDERABAD VS. T V SARMA [LAWS(APH)-1970-9-19] [REFERRED TO]
UNION OF INDIA VS. SATYA NARAINJI [LAWS(CAL)-1969-12-18] [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. YASHRAJ SINGH & OTHERS [LAWS(ALL)-2017-11-217] [REFERRED TO]
SARKAR-E-AALI ZARIA NAZIM VS. ATHAR [LAWS(APH)-1957-4-20] [REFERRED TO]
LUCKNOW NAGAR MAHAPALIKA VS. SARDAR KARAMJEET SINGH [LAWS(ALL)-1961-11-3] [REFERRED TO]
YVETTE MARIE AGUIAR VS. MUNICIPAL CORPORATION OF BOMBAY [LAWS(BOM)-2003-7-186] [REFERRED TO]
QAMARUDDIN VS. UNION OF INDIA UOI [LAWS(ALL)-1982-1-20] [REFERRED TO]
UNION OF INDIA (UOI) VS. MANGILAL JANAKIPRASAD [LAWS(GAU)-1978-8-3] [REFERRED TO]
CALCUTTA SOFT DRINKS PVT LTD VS. CALCUTTA MUNICIAPL CORPORATION [LAWS(CAL)-2007-1-6] [REFERRED TO]