ANIL KUMAR SINGHAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI VS. PURSHOTAM DASS JHUNJUNWALA [REFERRED TO]
S.M.S. PHARMACEUTICALS LTD. VS. NEETA BHALLA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
SAROJ KUMAR PODDAR VS. STATE OF NCT DELHI [REFERRED TO]
N K WAHI VS. SHEKHAR SINGH [REFERRED TO]
RAMRAJSINGH VS. STATE OF M P [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
CENTRAL BANK OF INDIA VS. ASIAN GLOBAL LTD [REFERRED TO]
JAYDEO S O MAHADEO PARATE VS. STATE OF MAHARASHTRA [REFERRED TO]
PARAG BHIKHALAL TEJANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ASSAM VS. RIPA SARMA [REFERRED TO]
YOGENDRA PRATAP SINGH VS. SAVITRI PANDEY [REFERRED TO]
GUNMALA SALES PRIVATE LTD. VS. ANU MEHTA [REFERRED TO]
HYDER CONSULTING (UK) LTD. VS. GOVERNOR, STATE OF ORISSA [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOKE MAL BAFNA VS. M/S. UPPER INDIA STEEL MFG. & ENGG.C.LTD. [REFERRED TO]
RAJEEV RAJ KUMAR (COMPANY SECRETARY), AMTEK AUTO LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHUTOSH ASHOK PARASRAMPURIYA VS. GHARRKUL INDUSTRIES PVT. LTD [REFERRED TO]
DAYLE DE SOUZA VS. GOVERNMENT OF INDIA [REFERRED TO]