ROHINI DESHWALIN Vs. BHARAT COKING COAL LTD.

Referred Judgements :-

SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
ABHAY KR. PANDEY VS. STATE OF BIHA [REFERRED TO]
ANIL KR. SINGH V. UNION OF INDIA [REFERRED TO]
HARJAS RAI MAKHIJA VS. PUSHPARANI JAIN AND ANOTHER [REFERRED TO]
KHARDAH AND COMPANY LIMITED VS. WORKMEN [REFERRED TO]
MANAGEMENT OF PANITOLE TEA ESTATE VS. WORKMEN [REFERRED TO]
STATE BANK OF INDIA VS. R K JAIN [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
FLRESTONE TYRE AND RUBBER COMPANY OF INDIA PRIVATE LIMITED VS. WORKMEN EMPLOYED [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
KAMAL NAYAN MISHRA VS. STATE OF M P [REFERRED TO]
COMMISSIONER OF POLICE VS. JAI BHAGWAN [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]