REEVAN SINGH Vs. STATE OF U.P.

Referred Judgements :-

PREM PRAKASH SHARMA V. STATE OF BIHAR [REFERRED TO]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
STATE OF PUNJAB VS. AJIT SINGH [REFERRED TO]
PARBODH SAGAR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOVERDHANLAL PITTI [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
H M T LTD VS. MUDAPPA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
RATNAGIRI GAS & POWER PVT. LTD VS. RDS PROJECTS LTD [REFERRED TO]
MANOJ H. MISHRA VS. UNION OF INDIA [REFERRED TO]
RAJNEESH KHAJURIA VS. WOCKHARDT LTD. [REFERRED TO]