CHIKKALINGAIAH Vs. STATE OF KARNATAKA

Referred Judgements :-

K. RAVINDRANATH PAI V. STATE OF KARNATAKA [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
B S YADAV PRITPAL SINGH VS. STATE OF HARYANA:STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
K C ARORA EX CAPT A S PARMAR VS. STATE OF HARYANA [REFERRED TO]
T R KAPUR VS. STATE OF HARYANA [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. TUSHAR RANJAN MOHANTY [REFERRED TO]
G C KANUNGO D C ROUTRAY VS. STATE OF ORISSA [REFERRED TO]
S R BHAGWAT VS. STATE OF MYSORE [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. C R RANGADHAMAIAH [REFERRED TO]
STATE OF KERALA VS. UNNI [REFERRED TO]
CMD CHAIRMAN B S N L VS. MISHRI LAL [REFERRED TO]
S T SADIQ VS. STATE OF KERALA [REFERRED TO]