SANGEETA DEVI MAURYA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD THROUGH ITS COMMISSIONER VS. STATE OF MAHARASHTRA AND ANOTHER [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]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
NARAIN PRASAD AGGARWAL VS. STATE OF M P [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
JAIPAL VS. BOARD OF REVENUE [REFERRED TO]
LAL BACHAN VS. BOARD OF REVENUE U P LUCKNOW [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [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 VS. STATE OF U.P. [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MOHD SHAFIQUE VS. KHATOON BEGUM [REFERRED TO]
VINOD KUMAR RAJBHAR VS. STATE OF U P [REFERRED TO]