LEELAWATI Vs. BOARD OF REVENUE

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD V. STATE OF MAHARASHTRA [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
GURU AMARJIT SINGH VS. RATTAN CHAND [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KESHAV RAM [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
MATHURA VS. STATE OF U P THROUGH REVENUE SECRETARY GOVERNMENT OF U P LUCKNOW [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
HARISH CHANDRA VS. UNION OF INDIA AND 5 OTHERS [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]
MAHESH KUMAR JUNEJA VS. ADDL COMMISSIONER JUDICIAL MORADABAD DIVISION [REFERRED TO]