HARISH KUMAR Vs. STATE OF KERALA

Referred Judgements :-

HAMZA V. A.P.P. [REFERRED TO]
STATE OF UTTAR PRADESH V. JORIMAL [REFERRED TO]
V. KISHORE KUMAR V. STATE OF A.P. [REFERRED TO]
STATE OF MYSORE V. R.V. BIDAP [REFERRED TO]
HARGOVIND PANT VS. RAGHUKUL TILAK [REFERRED TO]
MUNDRIKA PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHANLAL TRIPATHI VS. DISTRICT MAGISTRATE RAI BAREILLY [REFERRED TO]
HARPAL SINGH CHAUHAN SARVESH SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH K L SHARMA R D GUPTA ARUN KUMAR MISHRA VS. U P STATE LAW OFFICERS ASSOCIATION :U P STATE LAW OFFICERS ASSOCIATION HIGH COURT ALLAHABAD :STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
MADHAVAN VS. STATE OF KERALA [REFERRED TO]
PARAMESWARAN VS. STATE OF KERALA [REFERRED TO]