PILLI SAMBASIVA RAO Vs. STATE OF TELANGANA

Referred Judgements :-

RELYING ON PADMAKAR VS. ABDUL REHMAN ANTULAY [REFERRED TO]
BHAJAN LAL VS. STATE OF HARYANA [REFERRED TO]
NAR BAHADUR BHANDARI VS. STATE OF SIKKIM [REFERRED TO]
KESHAVAN MADHAVA MENON VS. STATE OF BOMBAY [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
KAZI LHENDUP DORJI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANORANJAN PRASAD CHOUDHARY VS. STATE OF BIHAR [REFERRED TO]
P A MOHANDAS VS. STATE OF KERALA [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
ASMATHUNNISA VS. STATE OF A P [REFERRED TO]
ABHAY SINGH CHAUTALA VS. CBI [REFERRED TO]
MONNET ISPAT AND ENERGY LTD VS. UNION OF INDIA [REFERRED TO]
MAHESH CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASARAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. RAJMANGAL RAM [REFERRED TO]
NANJAPPA VS. STATE OF KARNATAKA [REFERRED TO]
L. NARAYANA SWAMY VS. STATE OF KARNATAKA & ORS. [REFERRED TO]
YASHWANT SINHA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF TELANGANA VS. MANAGIPET @ MANGIPET SARVESHWAR REDDY [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]
K.R.RAMESH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]