HEMAL ASHWIN JAIN Vs. UNION OF INDIA

Referred Judgements :-

LT.COL. PRITHI PAL SINGH BEDI V. UNION OF INDIA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS V. UNION OF INDIA [REFERRED TO]
NANDINI SUNDAR V. STATE OF CHHATISGARH [REFERRED TO]
SUBHASH KASHINATH MAHAJAN V. STATE OF MAHARASHTRA AND ORS [REFERRED TO]
ASHOKA KUMAR THAKUR V. UNION OF INDIA [REFERRED TO]
BUDHAN CHOUDHRY VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
RAGHUNATHRAO GANPATRAO SRIKANTA DATTA NARASIMHARAJA WADIYAR MYSORE VS. UNION OF INDIA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE OF BIHAR VS. BIHAR DISTILLERY LIMITED [REFERRED TO]
NATHI DEVI VS. RADHA DEVI GUPTA [REFERRED TO]
MAY GEORGE VS. SPECIAL TAHSILDAR [REFERRED TO]
STATE OF M P VS. RAKESH KOHLI [REFERRED TO]
UMABEN VS. STATE OF GUJARAT [REFERRED TO]
VIJAY VALIA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJBALA & OTHERS VS. STATE OF HARYANA & OTHERS [REFERRED TO]
NATIONAL CAMPAIGN ON DALIT HUMAN RIGHTS & ORS. VS. UNION OF INDIA & ORS. [REFERRED TO]
BINOY VISWAM VS. UNION OF INDIA AND OTHERS [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]
UNION OF INDIA VS. STATE OF MAHARASHTRA [REFERRED TO]