STATE Vs. KAILASH CHANDRA AGARWALLA

Referred Judgements :-

HARIBANS SINGH V. HEALTH OFFICER BARIPADA MUNICIPALITY [REFERRED TO]
MAHASHANKAR KALIDAS V. STATE [REFERRED TO]
SANATAN SAHOO V. THE PURI MUNICIPALITY [REFERRED TO]
VIJAY KUMAR AND HASSAN LAL V. STATE OF PUNJAB [REFERRED TO]
DASARATHI PATI V. STATE OF ORISSA [REFERRED TO]
NARASINGH SAHOO V. STATE [REFERRED TO]
NAGAR MAHAPALIKA,LUCKNOW V. MUSHIR AHMED [REFERRED TO]
BANSHIDHAR BEHARA V. PURI MUNICIPALITY [REFERRED TO]
RAM LABHAYA V. MUNICIPAL CORPORATION OF DELHI AND ANOTHER [REFERRED TO]
BABU LAL HARGOVINDAS VS. STATE OF GUJARAT [REFERRED TO]
MANIBAI VS. STATE OF MAHARASHTRA [REFERRED TO]
CORPORATION OF CALCUTTA VS. MOHAMMAD OMER ALI [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. TEK CHAND BHATIA [REFERRED TO]
STATE OF TAMIL NADU VS. R KRISHNAMURTHY [REFERRED TO]
POLSAN LTD VS. CORPORATION OF CALCUTTA [REFERRED TO]
PURI MUNICIPAL COUNCIL VS. BANA DAS [REFERRED TO]
SITARAM THIRANI VS. STATE OF ORISSA [REFERRED TO]
DAMODAR PRASAD SHARMA VS. STATE [REFERRED TO]
CHATIRAM CHANDWANI VS. STATE [REFERRED TO]