SUOMOTO PROCEEDINGS IN FLESH TRADE Vs. STATE

Referred Judgements :-

H. N. RISHBUD V. STATE OF DELHI [REFERRED TO]
TEHSILDAR SINGH VS. STATE OF U.P [REFERRED TO]
JHAGRU TEWARI V. STATE OF WEST BANGAL [REFERRED TO]
A.K. ROY V. STATE [REFERRED TO]
RANTED KAUR V. STATE OF PUNJAB [REFERRED TO]
M.V. ELISABATH VS. HARWANI INVESTMENT [REFERRED TO]
STATE OF WEST BENGAL VS. S N BASAK [REFERRED TO]
ABHINANDAN JHA ROOPCHAND LAL VS. DINESH MISHRA:STATE OF BIHAR [REFERRED TO]
RAGHUNANDAN GANGA SAHAI VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHITAN J VASWANI VS. STATE OF WEST BENGAL [REFERRED TO]
TULA RAM VS. KISHORE SINGH [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
INDIA CARAT PVT LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
VINEET NARAIN VS. UNION OF INDIA [REFERRED TO]
SHIVSAGAR TIWARI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. SUSHIL KUMAR MODI [REFERRED TO]
STATE VS. RAJ KUMAR JAIN [REFERRED TO]
HEMANT DHASMANA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
G C CHATTERJEE VS. REMINGTON RAND INDIA LTD [REFERRED TO]
A K ROY VS. STATE OF WEST BENGAL [REFERRED TO]
EMPEROR VS. AFTAB MOHDKHAN [REFERRED TO]