B MANJULA Vs. DISTRICT COLLECTOR, CIVIL SUPPLIES, KURNOOL

Referred Judgements :-

G.K. DORIASWAMY NAIDU VS. STATE OF A.P. [REFERRED TO]
MADHYA PRADESH INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
M N DASANNA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
CHANDRAMA TEWARI VS. UNION OF INDIA [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
RAJESH KUMAR VS. DY C I T [REFERRED TO]
VISHNU DEV SHARMA VS. STATE OF U P [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. SALES TAX OFFICER [REFERRED TO]
STATE OF UTTARANCHAL VS. KHARAK SINGH [REFERRED TO]
MOHAMMED YUSUF VS. FAIJ MOHAMMAD [REFERRED TO]
RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SADA RAM [REFERRED TO]
U P S R T C VS. JAGDISH PRASAD GUPTA [REFERRED TO]
G VALLIKUMARI VS. ANDHRA EDUCATION SOCIETY [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]
KONDAMUDI BENERJEE VS. REVENUE DIVISIONAL OFFICER ONGOLE [REFERRED TO]