ANIL KATIYAR Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

S.W. PALANKATTKAR AND OTHERS VS. STATE OF BIHAR [REFERRED TO]
ABDUL RASHEED AND OTHERS VS. STATE OF U.P. AND ANOTHER [REFERRED TO]
BASARUDDIN AND OTHERS VS. STATE OF U.P. AND OTHERS [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
DARSHAN SINGH RAM KISHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DILAWAR VS. THE STATE OF HARYANA & ANR. [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]