NEELIMA MISRA Vs. HARINDER KAUR PAINTAL

Referred Judgements :-

GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [RELIED ON AN ADMINISTRATIVE ORDER WHICH INVOLVES CIVIL CONSEQUENCES MUST BE MADE CONSISTENTLY WITH T]
DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [OVERRULED U.N. ROY V. G.D. TAPASE,CHANCELLOR,ALLAHABAD UNIVERSITY,]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [RELIED ON]
STATE OF ORISSA VS. BINAPAIRI DEI [RELIED ON]
KESHAV MILLS COMPANY LIMITED VS. UNION OF INDIA [RELIED ON]
E P ROYAPPA VS. STATE OF TAMIL NADU [RELIED ON]
G SARANA VS. UNIVERSITY OF LUCKNOW [DISTINGUISHED]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [RELIED ON]
MANEKA GANDHI VS. UNION OF INDIA [RELIED ON]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [RELIED ON]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [RELIED ON]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [RELIED ON]
R S DASS MRS K GOYAL PRITAM SINGH AJIT SINGH NAGPAL VS. UNION OF INDIA [RELIED ON]
MANAGEMENT OF M S NALLY BHARAT ENGINEERING COMPANY LIMITED VS. STATE OF BIHAR [RELIED ON]
SOM RAJ VS. STATE OF HARYANA [RELIED ON]