V K ASHOKAN Vs. ASST EXCISE COMMNR

Referred Judgements :-

MANIAN PATTER V. THE MADRAS RAILWAY COMPANY [REFERRED TO]
SINGER MANUFACTURING COMPANY V. RAJA PROSAD [REFERRED TO]
CHETUMAL BULCHAND V. NOORBHOY JQFFERJI [REFERRED TO]
NATESA AIYAR V. APPAVU PADAYACHI [REFERRED TO]
KUNWAR CHIRANJIT SINGH V. HAR SWARUP [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
MAULA BUX VS. UNION OF INDIA [REFERRED TO]
HANUMAN COTTON MILLS VS. TATA AIR GRAFT LIMITED [REFERRED TO]
AMARJIT SINGH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
NARAYANAN VS. KUMARAN [REFERRED TO]
KERALA SAMSTHANA CHETHU THOZHILALI UNION VS. STATE OF KERALA [REFERRED TO]
RAJESH KUMAR VS. DY C I T [REFERRED TO]
SAURABH PRAKASH VS. DLF UNIVERSAL LTD [REFERRED TO]