PARAS JAIN Vs. STATE OF U.P. AND ORS.

Referred Judgements :-

TARLOCHAN DEV SHARMA V/S. STATE OF PUNJAB [REFERRED TO]
BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
S NARAYANAPPA VS. COMMISSIONER OF INCOME TAX BANGALORE [REFERRED TO]
SHEONATHSINGH VS. COMMISSIONER OF INCOME TAX CALCUTTA [REFERRED TO]
SHEONATHSINGH VS. COMMISSIONER OF INCOME TAX CALCUTTA [REFERRED TO]
JAI SHANKER LUNATIC VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. BHAGWAN INDUSTRIES P LTD [REFERRED TO]
INCOME TAX OFFICER I WARD DISTRICT VI CALCUTTA VS. LAKHMANI MEWAL DAS [REFERRED TO]
PARTAP SINGH VS. DIRECTOR OF ENFORCEMENT FOREIGN EXCHANGE REGULATION ACT [REFERRED TO]
JOTI PARSHAD VS. STATE OF HARYANA [REFERRED TO]
C B GAUTAM VS. UNION OF INDIA [REFERRED TO]
INDIAN NATIONAL CONGRESS I VS. INSTITUTE OF SOCIAL WELFARE [REFERRED TO]
BHIKHUBHAI VITHLABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
HAFIZ ATAULLAH ANSARI VS. STATE OF U P [REFERRED TO]
SADHANA SINGH VS. STATE OF U.P. [REFERRED TO]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED TO]