BIHAR MOTOR TRANSPORT FEDERATION Vs. STATE OF BIHAR

Referred Judgements :-

SAHANAHAN V. KOT [REFERRED TO]
C A ABRAHAM VS. INCOME TAX OFFICER KOTTAYAM [REFERRED TO]
KUNNATHAT THATHUNNI MOOPIL NAIR VS. STATE OF KERALA [REFERRED TO]
SANT SARAN LAL VS. PARSURAM SAHU [RELIED ON]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [RELIED ON]
DEPUTY COMMERCIAL TAX OFFICER PARK TOWN DIVISION MADRAS VS. SHA SUKRAJ PEERAJEE [RELIED ON]
HARAKCHAND RATANCHAND BANTHIA VS. UNION OF INDIA [RELIED ON]
HINDUSTAN STEEL LIMITED VS. STATE OF ORISSA [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGAL VS. ANWAR ALI [REFERRED TO]
BIMAL CHANDRA BANERJEE JAGANNATH PRASAD VS. STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH [REFERRED TO]
HUKAM CHAND PRITHV I CHAND VS. UNION OF INDIA [RELIED ON]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [RELIED ON]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
A N PARASURAMAN VS. STATE OF TAMIL NADU [RELIED ON]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [RELIED ON]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [RELIED ON]
V.KRISHNAMURTHY VS. CEDED DISTRICT AUTO TRANSPORT CO. LTD [REFERRED TO]