STATE OF U P Vs. AAFTAB AHMAD

Referred Judgements :-

M.K. PRASAD V. P. ARUMUGAM [REFERRED TO]
BHAGMAL V.M.P COOPERATIVE MARKETING AND CONSUMER FEDRATION LTD. AND OTHERS [REFERRED TO]
P.MANI MOOPANAR V. K. RAJAMMAL AND OTHERS [REFERRED TO]
SITARAM RAMCHARAN VS. M N NAGRASHANA AUTHORITY UNDER THE PAYMENT OF WAGES ACT FOR AHMEDABAD AREA AHMEDABAD [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
BALBIR SINGH VS. BOGH SINGH [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
HARISH UPPAL VS. UNION OF INDIA [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
STATE OF KARNATAKA VS. LAXUMAN [REFERRED TO]
STATE OF RAJASTHAN VS. CHANDA ALIAS CHANDKORI [REFERRED TO]
NOHARLAL VERMA VS. DISTRICT CO-OPERATIVE CENTRAL [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]