SHRI PRADIP VASANT BAVKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

UNION OF INDIA VS. V.P. SETH AND ANOTHER [REFERRED TO]
M.S. BINDRA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER,BARIPADA [REFERRED TO]
RAJENDRA SINGH VARMA (DEAD) THROUGH L.RS. VS. LT. GOVERNOR OF NCT OF DELHI & ANOTHER [REFERRED TO]
UNION OF INDIA VS. M E REDDY [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
ISHWAR CHAND JAIN VS. HIGH COURT OF PUNJAB AND HARYANA ANR ANOTHER [REFERRED TO]
POSTS AND TELEGRAPHS BOARD VS. C S N MURTHY [REFERRED TO]
STATE OF ORISSA VS. RAM CHANDRA DAS [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHIRISHKUMAR RANGRAO PATIL [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
NAWAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PYARE MOHAN LAL VS. STATE OF JHARKHAND [REFERRED TO]