Referred Judgements :-

PADMAVATHI V. STATE OF TAMIL NADU,REP.,BY ITS SECRETARY,EDUCATION DEPARTMENT [REFERRED TO]
VENGAIVASAL VILLAGE PANCHAYAT BY ITS PRESIDENT V. THE STATE OF TAMIL NADU,BY ITS SECRETARY TO THE REVENUE DEPARTMENT,CHENNI [REFERRED TO]
G.THOMAS DEVANANDAM V. THE GOVERNMENT OF TAMIL NADU [REFERRED TO]
K. VELUSAMY V. GOVERNMENT OF TAMIL NADU [REFERRED TO]
KARUPPATHAL V. STATE OF TAMIL NADU [REFERRED TO]
R. SHANMUGAM V. STATE OF TAMIL NADU [REFERRED TO]
A. AYYAVU (DIED) V. STATE OF TAMIL NADU [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY V. REENA SURI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY V. SUKHBIR SINGH [REFERRED TO]
RATTAN SINGH V. UOI [REFERRED TO]
THE WORKING FRIENDS CO-OPERATIVE HOUSE BUILDING SOCIETY LTD. V. STATE OF PUNJAB [REFERRED TO]
VIJAY LATKA V. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. MAHENDER SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
P. JAYADEVAN VS. STATE GOVERNMENT [REFERRED TO]
GOVT. OF NCT OF DELHI VS. MANAV DHARAM TRUST AND ANOTHER [REFERRED TO]
M. PERUMAL VS. THE DISTRICT COLLECTOR, O/O. DISTRICT COLLECTOR, KANCHIPURAM, KANCHIPURAM DISTRICT [REFERRED TO]