BIRENDRA NATH MANNA Vs. STATE OF WEST BENGAL

Referred Judgements :-

MULLER AND CO.'S MARGARINE LIMITED V. COMMISSIONERS OF INLAND REVENUE [REFERRED TO]
MINISTER OF STAMPS V. TOWNED [REFERRED TO]
IRC V. G. ANGERS AND CO. [REFERRED TO]
RAMESH CHAND BANSAL AND ORS. V. DISTRICT MAGISTRATE/COLLECTOR,GHAZIABAD AND ORS. [REFERRED TO]
UMESH THAKUR V. STATE OF BIHAR [REFERRED TO]
NANAK CHAND V. FATTU [REFERRED TO]
NEW CENTRAL JUTE MILLS CO LIMITED ADVOCATES GENERAL ANDHRA PRADESH MADHYA PRADESH AND MAHARASHTRA VS. STATE OF WEST BENGAL [REFERRED TO]
JUPUDI KESAVA RAO VS. PUL WARTHI VENKATA SUBBARAO [REFERRED TO]
FEDERATION OF HOTEL AND RESTAURANT ASSOCIATION OF INDIA VS. UNION OF INDIA [REFERRED TO]
C B GAUTAM VS. UNION OF INDIA [REFERRED TO]
GOODRICKE GROUP LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF PUNJAB VS. MOHABIR SINGH [REFERRED TO]
STATE OF BIHAR VS. BIHAR DISTILLERY LIMITED [REFERRED TO]
CHAMPAKLAL J GADANI VS. STATE OF GUJARAT [REFERRED TO]
BHARPET MOHAMMAD HUSSAIN SAHEB VS. DISTRICT REGISTRAR KURNOOL [REFERRED TO]
ANGLO AMERICAN DIRECT TEA TRADING CO LTD VS. STATE OF MADRAS [REFERRED TO]
RAMKISHORI VS. STATE OF M P [REFERRED TO]
STATE OF TAMIL NADU VS. T N CHANDRASEKHARAN [REFERRED TO]
TATA IRON AND STEEL CO LTD VS. STATE OF BIHAR [REFERRED TO]
SUPERINTENDENT OF STAMPS VS. BREUL AND CO [REFERRED TO]