REEMA Vs. STATE OF H.P.

Referred Judgements :-

E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
C B MUTHAMMA I F S VS. UNION OF INDIA [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
UNION OF INDIA VS. GANESH DASS SINGH [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DAMODAR PRASAD PANDEY [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. MURALIDHARA MENON [REFERRED TO]
STATE OF HARYANA VS. KASHMIR SINGH [REFERRED TO]
SECRETARY, MINISTRY OF DEFENCE VS. BABITA PUNIYA [REFERRED TO]