PROF. H.B. WALIKAR Vs. THE CHANCELLOR OF UNIVERSITIES IN KARNATAKA AND HIS EXCELLENCY THE GOVERNOR OF KARNATAKA

Referred Judgements :-

TAYLOR V. TAYLOR [REFERRED TO]
PROF H.H.ANNAIAH GOWDA V. CHANCELLOR [REFERRED TO]
STATE OF BIHAR V. L.K.ADVANI [REFERRED TO]
STATE OF U.P,LUCKNOW DEVELOPMENT AUTHORITY V. MAHARAJA DHARMANDER PRASAD SINGH MAHARANI RAJLAXMI KUMAR DEVI [REFERRED TO]
PANNALAL BINJRAJ VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
BOARD OF TRUSTEES OF THE PORT OF BOMBAY VS. DILIPKUMAR RAGHAVENDRANATH NADKARNI [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BANGALORE MEDICAL TRUST VS. B S MUDDAPPA [REFERRED TO]
M R F LIMITED VS. INSPECTOR KERALA GOVT [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
STATE OF BIHAR VS. LAL KRISHNA ADVANI [REFERRED TO]
BABULAL BADRIPRASAD VARMA VS. SURAT MUNICIPAL CORPORATION [REFERRED TO]
B GANGADHAR VS. STATE OF KARNATAKA [REFERRED TO]
M VENKATARAMANAPPA VS. CHANCELLOR BANGLORE UNIVERSITY [REFERRED TO]
AJAY MAKEN VS. ADESH KUMAR GUPTA [REFERRED TO]
GOA FOUNDATION VS. UNION OF INDIA [REFERRED TO]
GORKHA SECURITY SERVICES VS. GOVT. OF NCT OF DELHI [REFERRED TO]