SH KARTAR SINGH Vs. STATE OF HARYANA

Referred Judgements :-

STATE OF HARYANA V. SURAJ MAL HOODA [REFERRED TO]
RAM KISHAN V. STATE OF HARYANA [REFERRED TO]
CHANDER BHAN ARYA V. SECRETARY TO GOVERNMENT,HARYANA AND ANOTHER [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
UNION OF INDIA VS. M E REDDY [REFERRED TO]
BALDEV RAJ CHADHA VS. UNION OF INDIA [REFERRED TO]
BRIJ BEHARI LAL AGARWAL VS. HONBLE HIGH COURT OF MADHYA PRADESH [REFERRED TO]
H C GARGI VS. STATE OF HARYANA [REFERRED TO]
T R KAPUR VS. STATE OF HARYANA [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
RAM EKBAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED TO]
POSTS AND TELEGRAPHS BOARD VS. C S N MURTHY [REFERRED TO]
S RAMACHANDRARAJU VS. STATE OF ORISSA [REFERRED TO]
NEYVELY LIGNITE CORPORATION LIMITED VS. SPECIAL TAHSILDAR LAND ACQUISITION NEYVELY [REFERRED TO]
NARASINGH PATNAIK VS. STATE OF ORISSA [REFERRED TO]
SUKHDEO VS. COMMISSIONER AMRAVATI DIVISION AMRAVATI ANOTHER [REFERRED TO]
K.K. VAID VS. STATE OF HARYANA [REFERRED TO]
DHARAM SINGH VS. THE STATE OF HARYANA AND ANOTHER [REFERRED TO]