C HARI SANKAR Vs. DEEPA LAKSHMI

Referred Judgements :-

M.N.A. ACHAR VS DR.D.L. RAJAGOPAL AND 4 OTHERS [REFERRED TO]
DIDIGAM BIKSHAPATHI AND ANOTHER VS STATE OF A.P [REFERRED TO]
PREETI GUPA AND ANOTHER VS STATE OF JHARKHAND AND ANOTHER CDJ [REFERRED TO]
KOPPISETTI SUBBHRAO @ SUBRAMANIAM VS STATE OF M.P [REFERRED TO]
TULA RAM VS. KISHORE SINGH [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
RAM KUMAR VS. STATE OF HARYANA [REFERRED TO]
WAZIR CHAND STATE OF HARYANA VS. STATE OF HARYANA:WAZIR CHAND [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
AJAY AGGARWAL VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
RAMBHAI NATHABHAI GADHVI STATE OF GUJARAT VS. STATE OF GUJARAT:RAMBHAI NATHABHAI GADHVI [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. VIDEOCON INTERNATIONAL LTD [REFERRED TO]
MAHESH CHOUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
HARMANPREET SINGH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
DEVENDRA VS. STATE OF U P [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
SYED ASGAR VS. GOVERNMENT OF A P [RELIED ON]
REMIA VS. SUB INSPECTOR OF POLICE TANUR [REFERRED TO]
MUHAMMED VS. STATE OF KERALA [REFERRED TO]
MUHAMMAD RAFI VS. STATE OF KERALA [REFERRED TO]
INSPECTOR OF POLICE DISTRICT CRIME BRANCH ERODE DISTRICT VS. KUPPUSAMY [REFERRED TO]