K ANJANA DEVI Vs. GOVERNMENT OF A P

Referred Judgements :-

GOVERNMENT OF AP. V. V. SUDARSANAM [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. AMRITLAL BHOGILAL AND CO [REFERRED TO]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
C S ROWJEE VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BALLABHADAS MATHURDAS LAKHANI VS. MUNICIPAL COMMITTEE MALKAPUR [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR NEOTIA VS. UNION OF INDIA [REFERRED TO]
KESHO RAM AND CO VS. UNION OF INDIA [REFERRED TO]
S S RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
ATIA MOHAMMADI BEGUM VS. STATE OF UTTAR PRADESH [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N AUDIKESAVA REDDY [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
R S GARG VS. STATE OF U P [REFERRED TO]
STATE OF ANDHRA PRADESH VS. B KOMARAIAH [REFERRED TO]
PARCHURI RATNAKAR RAO VS. STATE OF A P [REFERRED TO]