| Narinder Chand Hem Raj v. Lt. Governor, U.T. H.P. (1971) 2 SCC 747 | Referenced; specific principle not detailed in the excerpt. | Cited as authority; precise application not stated. |
| State of A.P. v. T. Gopalakrishnan Murthi (1976) 2 SCC 883 | Referenced; specific principle not detailed in the excerpt. | Cited as authority; precise application not stated. |
| A.K. Roy v. Union of India (1982) 1 SCC 271 | Judicial review of delegated legislation (mentioned as “relied on”). | Relied on while discussing reviewability of rules made under Art. 146(2). |
| Aeltemesh Rein v. Union of India (1988) 4 SCC 54 | Referenced; specific principle not detailed in the excerpt. | Relied on in support of the court’s analysis of subordinate legislation. |
| State of U.P. v. Renusagar Power Co. (1988) 4 SCC 59 | Referenced; specific principle not detailed in the excerpt. | Cited as authority; precise application not stated. |
| C.C.S.U. v. Minister for the Civil Service (1984) 3 All ER 935 | Scope of judicial review over executive/legislative action. | Referred to in articulating review standards for constitutional delegates. |
| K. Nagaraj v. State of A.P. (1985) 1 SCC 523 | Referenced; specific principle not detailed in the excerpt. | Relied on in evaluating reasonableness of subordinate legislation. |
| R.K. Garg v. Union of India (1981) 4 SCC 675 | Higher presumption of constitutionality for legislation. | Used to underline deference owed to rules framed under constitutional power. |
| Raj Kumar v. Union of India (1975) 4 SCC 13 | Referenced; principle not elaborated in excerpt. | Cited; details of application not provided. |
| B.S. Vadera v. Union of India AIR 1969 SC 118 | Retrospective operation of rules made under constitutional/statutory authority. | Relied on while discussing efficacy of rules framed under the Constitution. |
| Kruse v. Johnson (1898) 2 QB 91 | Standard of reasonableness for subordinate legislation. | Cited for tests of arbitrariness and unreasonableness. |
| Union of India v. Cynamide India Ltd. (1987) 2 SCC 720 | Judicial review of subordinate legislation. | Referenced; specific application not detailed. |
| Sarswati Industries Syndicate Ltd. v. Union of India (1974) 2 SCC 630 | Referenced; principle not elaborated in excerpt. | Cited; details of application not provided. |
| Panipat Cooperative Sugar Mills v. Union of India (1973) 1 SCC 129 | Referenced; principle not elaborated in excerpt. | Cited; details of application not provided. |
| Shree Meenakshi Mills Ltd. v. Union of India (1974) 1 SCC 468 | Referenced; principle not elaborated in excerpt. | Cited; details of application not provided. |
| E.P. Royappa v. State of T.N. (1974) 4 SCC 3 | Article 14 arbitrariness doctrine. | Relied on in connection with “equal pay” and non-arbitrariness standards. |
| Maneka Gandhi v. Union of India (1977) 1 SCC 248 | Due-process content of Article 21; arbitrariness under Article 14. | Cited while articulating constitutional review tests. |
| Ajay Hasia v. Khalid Mujib (1981) 1 SCC 722 | Article 14 unreasonable classification. | Relied on for equality analysis. |
| D.S. Nakara v. Union of India (1983) 1 SCC 305 | Pension classification; Article 14. | Cited in broader discussion on classification and pay fixation. |
| Associated Provincial Picture Houses Ltd. v. Wednesbury Corp. (1947) 2 All ER 680 | “Wednesbury unreasonableness” standard. | Invoked to test legality of executive/legislative discretion. |
| Westminster Corporation v. London & North Western Railway (1905) AC 426 | Abuse of power for improper purpose. | Cited to illustrate ultra-vires principles. |
| Barium Chemicals Ltd. v. Company Law Board AIR 1967 SC 295 | Bad-faith exercise of statutory power. | Relied on for tests of mala fides and irrelevance. |
| Kishori Mohanlal Bakshi v. Union of India AIR 1962 SC 1139 | Referenced; principle not elaborated in excerpt. | Cited in “equal pay” discussion; specifics not detailed. |
| State of Punjab v. Joginder Singh AIR 1963 SC 913 | Referenced; principle not elaborated in excerpt. | Cited in “equal pay” context; specifics not detailed. |
| Randhir Singh v. Union of India (1982) 1 SCC 618 | Recognition of “equal pay for equal work.” | Referenced while explaining limits of the doctrine under Article 14. |
| State of A.P. v. G. Sreenivasa Rao (1989) 2 SCC 290 | Referenced; principle not elaborated in excerpt. | Cited in “equal pay” analysis; specifics not detailed. |
| V. Markendeya v. State of A.P. (1989) 3 SCC 191 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| State of U.P. v. J.P. Chaurasia (1989) 1 SCC 121 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Umesh Chandra Gupta v. O.N.G.C. 1989 Supp (1) SCC 584 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Tarsem Lal Gautam v. State Bank of Patiala (1989) 1 SCC 182 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Dhirendra Chamoli v. State of U.P. (1986) 1 SCC 637 | Explained; relates to “equal pay” jurisprudence. | Clarified that the case did not apply the doctrine as an abstract principle. |
| Mathura Prasad Bajoo Jaiswal v. Dossibai N.B. Jeejeebhoy (1970) 1 SCC 613 | Principle of res judicata. | Followed to assess whether earlier Delhi HC judgments bind present parties. |
| Thakore Sobhag Singh v. Thakur Jai Singh AIR 1968 SC 1328 | Res judicata doctrine. | Followed in analysing finality of litigation. |
| Kirit Kumar Chaman Lal Kundaliya v. State of Gujarat (1981) 2 SCC 436 | Explained and distinguished on res judicata issues. | Used to clarify limits of re-litigation after SLP dismissal. |
| State of Orissa v. Durga Charan Das AIR 1966 SC 1547 | Referenced; principle not elaborated in excerpt. | Cited on res judicata/equality contexts. |
| C.V. Ramanaiah v. Superintendent, Central Jail (1974) 3 SCC 531 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Chandra Bansi Singh v. State of Bihar (1984) 4 SCC 316 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Waman Rao v. Union of India (1981) 2 SCC 362 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Minor P. Rajendran v. State of Madras AIR 1968 SC 1012 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| State of M.P. v. Ram Raghubir Prasad Agarwal (1979) 4 SCC 696 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Roshanlal Kuthiala v. R.B. Mohan Singh Oberai (1974) 4 SCC 628 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |
| Tamil Nadu Education Deptt. Ministerial & General Subordinate Service Assn. v. State of T.N. (1980) 3 SCC 97 | Referenced; principle not elaborated in excerpt. | Cited; details not provided. |