DIPAK KHANIKAR Vs. STATE OF ASSAM

Referred Judgements :-

VIVEK KUMAR V. STATE OF U.P. [REFERRED TO]
LALOO PRASHAD YADAV V. STATE OF JHARKHAND [REFERRED TO]
BABBA V. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY CHANDRA V. CBI [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
NIMEON SANGMA VS. HOME SECRETARY GOVERNMENT OF MEGHALAYA [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
GOBARBHAI NARANBHAI SINGALA VS. STATE OF GUJARAT [REFERRED TO]
DIPAK SHUBHASHCHANDRA MEHTA VS. C B I [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DINUBHAI BOGHABHAI SOLANKI VS. STATE OF GUJARAT [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
MANORANJANA SINH @ GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]