GRAM PANCHAYAT, YERKHEDA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

DEEP NARAYAN CHAVAN AND OTHERS VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
BALDEV SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
STATE OF TAMIL NADU VS. P KRISHNAMURTHY [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
VILLAGE PANCHAYAT DHARNA WADHONA BUZRUK VS. COMMISSIONER NAGPUR DIVISION NAGPUR [REFERRED TO]
CHHAYA VYANKATRAO HAJARE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF M.P. VS. SANJAY NAGAYACH [REFERRED TO]
SUNIL KAILASHCHANDRA RAWAT, AGED ABOUT 52 YEARS, OCCUPATION : AGRICULTURIST, RESIDENT OF SHITALWADI, TAHSIL : RAMTEK, DISTRICT : NAGPUR VS. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPARTMENT OF AGRICULTURE AND MARKETING, MANTRALAYA, MUMBAI 32 [REFERRED TO]
UNION OF INDIA VS. V.R. NANUKUTTAN NAIR [REFERRED TO]
DEPUTY COMMISSIONER OF INCOME TAX VS. PEPSI FOODS LTD. (NOW PEPSICO INDIA HOLDINGS PVT. LTD.) [REFERRED TO]
JAYDEEP VILAS TAWARE VS. STATE OF MAHARASHTRA [REFERRED TO]