CHIEF AREA MANAGER Vs. MAHITOSHKUMAR SURESHBHAI PATEL

Referred Judgements :-

D.F.O. V. RAM SANEHI SINGH [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI V. STATE OF U.P. [REFERRED TO]
TATA CELLULAR V. UNION OF INDIA [REFERRED TO]
K N GURUSWAMY VS. STATE OF MYSORE [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
RADHAKRISHNA AGARWAL VS. STATE OF BIHAR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
LAXMIKANT VS. SATYAWAN [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
MASTER MARINE SERVICES PVT LTD VS. MALFE and HODGKINSON PVT LTD [REFERRED TO]
NOBLE RESOURCES LTD VS. STATE OF ORISSA [REFERRED TO]
DIRECTOR OF SUPPLY AND DISPOSALS VS. VIJAY SHREE LIMITED [REFERRED TO]
PANCHAM SINGH VS. STATE [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]