MEENA POTHIREDDY Vs. STATE OF HARYANA

Referred Judgements :-

ASHOK MADAN VS. STATE OF HARYANA [REFERRED TO]
SONU VS. STATE OF HARYANA [REFERRED TO]
BASIR-UL-HAQ AND ORS. V. THE STATE OF WEST BENGAL [REFERRED TO]
DAULAT RAM V. STATE OF PUNJAB [REFERRED TO]
DURGACHARAN NAIK AND ORS. V. STATE OF ORISSA [REFERRED TO]
PATEL LALJIBHAI SOMABHAI VS. STATE OF GUJARAT [REFERRED TO]
GOVIND MEHTA VS. STATE OF BIHAR [REFERRED TO]
SURJIT SINGH VS. BALBIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. RAJ SINGH [REFERRED TO]
SACHIDA NAND SINGH VS. STATE OF BIHAR [REFERRED TO]
M S AHLAWAT VS. STATE OF HARYANA [REFERRED TO]
K VENGADACHALAM VS. K C PALANISAMY [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
SAVITABEN GOVINDBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
VIJAYENDRA KUMAR VS. STATE OF BIHAR [REFERRED TO]
DHARANI SUGARS AND CHEMICALS LTD VS. UNION OF INDIA [REFERRED TO]
MAJOR SINGH VS. STATE OF PUNJAB [REFERRED TO]