MISCELLANEOUS MATTERS TO BE LISTED ON 21-11-2023 ADVANCE LIST - AL/173/2023 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
---|---|---|---|
SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | T.P.(C) No. 455/2023 XIV | KARISHMA BHARGAVA | PRASHANT |
Versus | |||
ANIRUDH KAVI | SANDEEP SINGH[R-1] | ||
IA No. 36655/2023 - STAY APPLICATION | |||
2 | T.P.(C) No. 1123/2023 XI-A | SUROBHI PAL | VIKRAMADITYA SINGH |
Versus | |||
GOKUL SATHYASEELAN KAJAL | ABDULLA NASEEH V.T.[R-1] | ||
Mediation Report received | |||
IA No. 87440/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 87438/2023 - STAY APPLICATION | |||
3 | T.P.(C) No. 1252/2023 XV | PRIYANKA SHARMA | SHOUMENDU MUKHERJI |
Versus | |||
AVANINDRA JAIN | RASHI BANSAL[R-1] | ||
TO BE LISTED AFTER MEDIATION REPORT IS RECEIVED | |||
IA No. 97554/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 97553/2023 - STAY APPLICATION | |||
4 | T.P.(C) No. 2270/2023 XV | PRIYANKA ARORA | RAJNISH KUMAR JHA 1 |
Versus | |||
KASHISH SACHDEVA | ANILENDRA PANDEY[R-1] | ||
IA No. 178352/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 178341/2023 - STAY APPLICATION | |||
5 | T.P.(C) No. 2384/2023 XIV | MINU MISHRA | RAVI BHARUKA |
Versus | |||
SADANAND MISHRA | |||
FOR ADMISSION and IA No.186468/2023-EX-PARTE STAY | |||
6 | T.P.(Crl.) No. 567-571/2023 II | M/S SILVER ARROW AUTOMOBILES PVT. LTD AND ANR. | R. ILAM PARIDI |
Versus | |||
THE ASHOK HOTEL (A UNIT OF IDC) | |||
FOR ADMISSION and IA No.158984/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 158984/2023 - EXEMPTION FROM FILING O.T. | |||
7 | T.P.(C) No. 2527/2022 IX | NEETU BINDESH SINGH | SWATI SETIA |
Versus | |||
BINDESH PREMBAHADUR SINGH | SHIVAJI M. JADHAV[R-1] | ||
IA No. 172294/2022 - EX-PARTE STAY | |||
8 | SLP(Crl) No. 5350/2023 II-A | ANKIT KOTRIWALA | C. GEORGE THOMAS |
Versus | |||
THE STATE OF BIHAR AND ORS. | LAWFIC[CAVEAT] | ||
Mediation Report received. | |||
IA No. 85955/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120368/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 92903/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 85958/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 120365/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 92902/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
9 | SLP(Crl) No. 12348/2023 II | GURJEEVAN SINGH | MUKESH KUMAR SINGH AND CO. |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.197643/2023-EXEMPTION FROM FILING O.T. | |||
10 | SLP(Crl) No. 10085/2022 II-A | PUNAM SINGH | AJAY KUMAR SRIVASTAVA |
Versus | |||
STATE OF BIHAR AND ANR. | ABHINAV MUKERJI[R-1], SRISATYA MOHANTY [R-2] | ||
IA No. 73393/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
11 | MA 2034/2022 in MA 1849/2021 in SLP(Crl) No. 5191/2021 II | SATENDER KUMAR ANTIL | BY COURTS MOTION |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION AND ANR. | ARVIND KUMAR SHARMA[R-1] SOMESH CHANDRA JHA[INT], ROOH-E-HINA DUA[INT], PRAVEEN SWARUP[INT], NIKHIL JAIN[INT], MALAK MANISH BHATT[INT], KAUSHIK | ||
CHOUDHURY[INT], E. C. AGRAWALA[INT], ASHISH BATRA[INT], ADITYA JAIN[INT] | |||
IN MA - 1849/2021, | |||
Mr. V.N. Raghupathy, Advocate for high court of karnataka; Mr. Tapesh Kumar Singh, Advocate for high court of jharkhand; Mr. P.I. Jose, Advocate for | |||
gauhati high court; Mr. Arjun Garg, Advocate for high court of madhya pradesh; Mr. Amit Gupta, Advocate for high court of delhi; Mr. Sanjai Kumar | |||
Pathak, Advocate for high court of meghalaya; Mr. Sibo Sankar Mishra, Advocate for high court of Orissa,Mr. Abhimanyu Tewari, Advocate for State of | |||
Arunachal Pradesh, Mr.Somanadri Gaud Katam, Advocate for High Court of Telengana; Mr. Aaditya A. Pande, Advocate for the State of Maharashtra; Mr. | |||
Ankur Prakash, Advocate for the State of Uttarakhand; M/s Arputham Aruna, Mr. Debojit Borkakati, Advocate for the State of Assam, Mr. S.N.Terdol, | |||
Advocate for the State of Ladakh,Mr. Avijit Mani Tripathi, Advocate for the State of Meghalaya, Mr. Manish Kumar, Advocate for the State of Bihar,Mr. | |||
Mahfooz A.Nazki, Advocate for the State of Andhra Pradesh, Mr. Maibam N.Singh, Advocate for the High Court of Manipur, Mr. Prashant S.Kenjale, | |||
Advocate for the High Court of Bombay, Mr. Ajay Pal, Advocate for the State of Punjab, Mr. Gagan Gupta, Advocate for High Court of Andhra Pradesh, Mr. | |||
Nishe Rajen Shonker, Advocate for the State of Kerala,Mr. SuvenduSuvasis Dash, Advocate for the State of Orissa, Mr. Pradeep Mishra, Advocate for the | |||
State of Uttar Pradesh, Mrs. Swati Ghildiyal,Advocate for the State of Gujarat, Mr. Pukhrambam Ramesh Kumar,Advocate for the Government of Manipur, | |||
Mr. Abhay Anil Anturkar, Advocate for the State of Goa, Mr. Anupam Raina, Advocate for the High Court of Jammu,Mr. Sunny Choudhary, Advocate for State | |||
of Madhya Pradesh, Mr. Varinder Kumar Sharma, Advocate for High Court of Himachal Paradesh, Ms. K.Enatoli Sem, Advocate for State of Nagalanad,Mr. | |||
R.Ayyam Perumal, Advocate for State of Madras, Ms. Pallavi Langar, Advocate Govt. of Himachal Pradesh, Mr. Sameer Abhayankar, Advocate for Stae of | |||
Sikkim, Mr. Aravindh S.Advocate of U.T. Pudducherry, Ms. D.Bharthi Reddy, Advocate for High Court of Uttrakhand,Mr. Tapesh Kumar Singh, Advocate for | |||
High Court of Jharkhand, Mr. Gaurav Agarwal, Advocate for High Court of Patna, Mr. Aproo Kurup, Advocate for High Court of Chhatisgarh, Mr. Nikhil | |||
Goel, Advocate for High Court of Gujarat, Mr. Naresh K.Sharma, Advocate for High Court of Tripura,, Mr. Sandeep Kumar Jha, Advocate for State of | |||
Rajasthan,, Mr. Shailesh Mandiyal, Advocate for U.T. J and K, Ms. Surbhi Kapoor, Advocate for state of Goa, Dr. Monika Gusain, Advocate for State of | |||
Haryana,Mr. Shuvodeep Roy, Advocate for State of Tripura, Ms. Manish Ambwani, Advocate for High Court of Rajasthan, Mr. Kunal Chatterjee, Advocate for | |||
High Court of Calcutta, Mr. Rahul Gupta, Advocate for High Court of Punjab and Haryana, Mr. Aproov Shukla, | |||
Advocate for High Court of Allahabad, Mr. Nirnimesh Dubey, Advocate for state of Mizoram, Mr. | |||
Joseph Aristotle S. Advocate for State of Tamil Nadu, Mr. Vishal Prasad, Advocate for State of | |||
Chhattisgarh,Ms. Astha Sharma, Advocate for State of West Bengal, Mr. Raghuvendra Srivastava, Advocate for High Court of Karnataka,Mr. Rajiv Kumar | |||
Choudhary, Advocate for State of Telengana,Mr. S.N.Terdol,Advocate forState of Daman & Diu.Mr. T.G.N.Nair, Advocate for High Court of Kerala,Mr. Nishe | |||
Rajen Shonker, Advocate for State of Kerala, Mr. Arvind S.Advocate for state of Pudducherry, Mr. Mudit Gupta, Advocate state of Himachal Pradesh, Ms. | |||
Saroj Tripathi,Advocate,Ms. Enakshi Mukhopadhyay Siddhanta, Advocate for High Court of Sikkim, Mr. Shibashish Misra, Advocate for High Court of | |||
Orissa, Mr. Kumar Mihir, Advocate for the High Court of Manipur. | |||
IA No. 79289/2023 - APPLICATION FOR PERMISSION | |||
IA No. 69366/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 56033/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 61312/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 36697/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 86407/2023 - EXEMPTION FROM PERSONAL APPEARANCE | |||
IA No. 71867/2023 - EXEMPTION FROM PERSONAL APPEARANCE | |||
IA No. 99152/2023 - MODIFICATION OF COURT ORDER | |||
11.1 | Connected MA 2035/2022 in SLP(Crl) No. 5191/2021 II | SATENDER KUMAR ANTIL | AKBAR SIDDIQUE |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION AND ANR. | ARVIND KUMAR SHARMA[R-1] | ||
IN SLP(Crl) No. - 5191/2021, | |||
FOR | |||
FOR CLARIFICATION/DIRECTION ON IA 166259/2022 | |||
IA No. 166259/2022 - CLARIFICATION/DIRECTION | |||
12 | SLP(Crl) No. 8862/2023 II-A | OBINERI UDOKA ANTHONY | GAUTAM DAS |
Versus | |||
THE STATE OF GOA AND ANR. | SURBHI KAPOOR [R-1], ARVIND KUMAR SHARMA[R-2] | ||
FOR ADMISSION and I.R. and IA No.101255/2023-CONDONATION OF DELAY IN FILING and IA No.101254/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.101256/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
13 | SLP(Crl) No. 6261/2023 II-C | VELAYUTHAM AND ANR. | M.P. PARTHIBAN |
Versus | |||
THE STATE | JOSEPH ARISTOTLE S.[R-1] | ||
IA No. 99887/2023 - EXEMPTION FROM FILING O.T. | |||
14 | SLP(Crl) No. 5224/2023 II-B | MOHMAD HASNEN MOHMAD HARUN LUHAR | JAVEDUR RAHMAN |
Versus | |||
THE STATE OF GUJARAT AND ORS. | SWATI GHILDIYAL [R-1], MOHIT D. RAM[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], | ||
[R-22], KAILAS BAJIRAO AUTADE[R-8], [R-19], [R-20], [R-21], YADAV NARENDER SINGH[R-23] | |||
FOR ADMISSION and IA No.84049/2023-EXEMPTION FROM FILING O.T. and IA No.84048/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 84049/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 84048/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
14.1 | Connected SLP(Crl) No. 5115/2023 II-B | MOHAMMADHARUN HAJINUR MOHAMMAD LUHAR | PURVISH JITENDRA MALKAN |
Versus | |||
THE STATE OF GUJARAT | SWATI GHILDIYAL [R-1], MOHIT D. RAM[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], | ||
[R-22], KAILAS BAJIRAO AUTADE[R-8], [R-19], [R-20], [R-21] YADAV NARENDER SINGH[IMPL] | |||
FOR ADMISSION and I.R. and IA No.82496/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.82495/2023-EXEMPTION FROM FILING O.T. | |||
15 | SLP(Crl) No. 5998/2023 II-A | SAURABH KUMAR | SANTOSH KUMAR |
Versus | |||
THE STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1], [R-2] | ||
IA No. 96009/2023 - EXEMPTION FROM FILING O.T. | |||
15.1 | Connected SLP(Crl) No. 6990/2023 II-A | AMRIT KUMAR | SANTOSH KUMAR |
Versus | |||
STATE OF BIHAR AND ORS. | PREM PRAKASH[R-1], [R-3], SHEKHAR KUMAR[R-2] | ||
IA No. 111438/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
16 | SLP(Crl) No. 8258/2023 II | MUKESH KUMAR @ MUKESH BABU | SHWETANK SAILAKWAL |
Versus | |||
THE STATE OF UTTAR PRADESH | SAKSHI KAKKAR[R-1] | ||
IA No. 120889/2023 - EXEMPTION FROM FILING O.T. | |||
17 | SLP(Crl) No. 7389/2023 II-B | RABI MANNA @ RAVI MANNA AND ANR. | SNEHASISH MUKHERJEE |
Versus | |||
THE STATE OF WEST BENGAL | CHANCHAL KUMAR GANGULI[R-1] | ||
service is complete. | |||
IA No. 114899/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114897/2023 - EXEMPTION FROM FILING O.T. | |||
18 | SLP(Crl) No. 7946/2023 II | YASHWANT SINGH | ARVIND GUPTA |
Versus | |||
THE STATE OF UTTAR PRADESH THE STATE OF UTTAR PRADESH HOME DEPARTMENT CHIEF SECRETARY AND ANR. | ANUVRAT SHARMA[R-1], ANKUR YADAV[R-2] | ||
IA No. 124327/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 124329/2023 - EXEMPTION FROM FILING O.T. | |||
19 | SLP(Crl) No. 8854/2023 II-C | T. SUGANTHAN | VAIRAWAN A.S |
Versus | |||
THE SUB INSPECTOR OF POLICE AND ANR. | JOSEPH ARISTOTLE S.[R-1], [R-2] | ||
IA No. 140197/2023 - EXEMPTION FROM FILING O.T. | |||
20 | Diary No. 30607-2023 II-C | PAWAN GUPTA | PRANJAL KISHORE |
Versus | |||
THE STATE OF CHHATTISGARH | GAUTAM NARAYAN[R-1] | ||
IA No. 158752/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 158755/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 158754/2023 - EXEMPTION FROM FILING O.T. | |||
21 | SLP(Crl) No. 13071/2023 II-A | KESHAV KUMAR JHA | SUBHRO SANYAL |
Versus | |||
THE STATE OF BIHAR | |||
22 | SLP(Crl) No. 12413/2023 II-A | SURESH KARBHARI HIRGUDE | ANAND SHANKAR JHA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 171310/2023 - EXEMPTION FROM FILING O.T. | |||
23 | SLP(Crl) No. 13067/2023 II-A | BAL BANT RAM | NISHANT BISHNOI |
Versus | |||
THE STATE OF BIHAR | ABHINAV MUKERJI[R-1] | ||
IA No. 198373/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 198368/2023 - EXEMPTION FROM FILING O.T. | |||
24 | SLP(Crl) No. 11837/2023 II-B | SAHIB | SANJAY KUMAR DUBEY |
Versus | |||
THE STATE OF UTTARAKHAND | JASWANT SINGH RAWAT[R-1] | ||
FOR ADMISSION and I.R. and IA No.189867/2023-EXEMPTION FROM FILING O.T. | |||
25 | SLP(Crl) No. 12970/2023 II | PRAVEEN | NISHANT BISHNOI |
Versus | |||
STATE OF RAJASTHAN | PRAGATI NEEKHRA[R-1] | ||
IA No. 195718/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 195717/2023 - EXEMPTION FROM FILING O.T. | |||
26 | SLP(Crl) No. 2453/2023 II-B | PARVEEN KUMAR | SIDDHARTHA JHA |
Versus | |||
THE STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
{Mention Memo} | |||
IA No. 37921/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 37920/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 37919/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
27 | SLP(Crl) No. 12802/2023 II-C | GURDEV SINGH@DEBU | AJAY MARWAH |
Versus | |||
THE STATE OF HIMACHAL PRADESH | |||
FOR ADMISSION and I.R. and IA No.195502/2023-CONDONATION OF DELAY IN FILING and IA No.195501/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 195501/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
27.1 | Connected SLP(Crl) No. 14274/2023 II-C | GURVIR SINGH @ JONA | AJAY MARWAH |
Versus | |||
THE STATE OF HIMACHAL PRADESH | |||
IA No.186112/2023-CONDONATION OF DELAY IN FILING and IA No.186108/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.186110/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
28 | SLP(Crl) No. 13161/2023 II-A | SHUSHILA KUMARI | SADASHIV |
Versus | |||
THE STATE OF BIHAR | |||
29 | SLP(Crl) No. 13425/2023 II-A | RAVI @ RAJVEER | S & S LEGAL |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 214516/2023 - EXEMPTION FROM FILING O.T. | |||
30 | SLP(Crl) No. 13344/2023 II-A | MOHD. MONWWAR AHSAN @ MONWWAR AHSAN | KSHITIJ MUDGAL |
Versus | |||
THE STATE OF JHARKHAND AND ANR. | |||
31 | SLP(Crl) No. 13798/2023 II-A | ISHWAR SINGH | SARVAM RITAM KHARE |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 212767/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 212770/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
32 | SLP(Crl) No. 7783/2023 II-A | GOURI KANT LAL DAS | VATSALYA VIGYA |
Versus | |||
THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
IA No. 121585/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 203907/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 121584/2023 - EXEMPTION FROM FILING O.T. | |||
33 | SLP(Crl) No. 12421/2023 II-B | FAKIR SK | BIJAN KUMAR GHOSH |
Versus | |||
THE STATE OF WEST BENGAL | |||
IA No.167128/2023-CONDONATION OF DELAY IN FILING and IA No.167129/2023-EXEMPTION FROM FILING O.T. | |||
34 | Diary No. 32588-2023 II-B | SAMSENEHAR BIBI @ CHANE BIBI AND ORS. | ANUPAM RAINA |
Versus | |||
THE STATE OF WEST BENGAL AND ANR. | |||
FOR ADMISSION and I.R. and IA No.164351/2023-CONDONATION OF DELAY IN FILING and IA No.164352/2023-EXEMPTION FROM FILING O.T. | |||
35 | SLP(Crl) No. 11827/2023 II | ABDUL WASIT ALIAS BASA | PRASHANT CHAUDHARY |
Versus | |||
STATE OF U.P | |||
FOR ADMISSION and IA No.189824/2023-EXEMPTION FROM FILING O.T. | |||
36 | SLP(Crl) No. 11376/2023 II-C | MUNIAPPAN | KSHITIJ MUDGAL |
Versus | |||
THE STATE AND ANR. | |||
FOR ADMISSION and I.R. and IA No.182683/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.182684/2023-EXEMPTION FROM FILING O.T. | |||
37 | Diary No. 23859-2022 II-A | ASHOK ANANDRAO AND ANR. | SHIRISH K. DESHPANDE |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | PASHUPATHI NATH RAZDAN[R-1], RAMESHWAR PRASAD GOYAL[R-2] | ||
IA No. 111622/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 111624/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 111626/2022 - EXEMPTION FROM FILING O.T. | |||
37.1 | Connected Diary No. 43066-2023 II-A | ASHWINI BAGADE | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 218662/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 218663/2023 | |||
IA No. 218662/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 218663/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
38 | SLP(Crl) No. 3785/2023 II-A | INDU DEVI AND ANR. | SMARHAR SINGH |
Versus | |||
THE STATE OF BIHAR | AZMAT HAYAT AMANULLAH[R-1] | ||
IA No. 199347/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 199346/2022 - EXEMPTION FROM FILING O.T. | |||
39 | SLP(Crl) No. 304/2023 II-B | MITUL KISHORBHAI SHAH | AMRITA PANDA |
Versus | |||
THE STATE OF GUJARAT AND ANR. | SWATI GHILDIYAL [R-1], PRAMOD DAYAL[R-2] | ||
IA No. 4036/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4037/2023 - EXEMPTION FROM FILING O.T. | |||
40 | SLP(Crl) No. 3819/2023 II | SHALINI SAHAI | RANDHIR KUMAR OJHA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | VISHNU SHANKAR JAIN[R-1] | ||
IA No. 41965/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 41967/2023 - EXEMPTION FROM FILING O.T. | |||
41 | SLP(Crl) No. 4522/2023 II-C | R.B.NANDINI AND ANR. | RAGHUNATHA SETHUPATHY B |
Versus | |||
THE INSPECTOR OF POLICE AND ANR. | JOSEPH ARISTOTLE S.[R-1], MANIKYA KHANNA[R-2] | ||
FOR ADMISSION and I.R. | |||
IA No. 72572/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 90254/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 72571/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 90253/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 77030/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 79029/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
42 | SLP(Crl) No. 9140/2023 II-A | HARI OM KUMAR | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF BIHAR | PUNIT VINAY[R-1] | ||
IA No. 101450/2023 - EXEMPTION FROM FILING O.T. | |||
43 | SLP(Crl) No. 9314/2023 II | SAJID ALI | AJAY KUMAR SRIVASTAVA |
Versus | |||
THE STATE OF UTTAR PRADESH | ADARSH UPADHYAY[R-1] | ||
IA No. 137030/2023 - EXEMPTION FROM FILING O.T. | |||
44 | Crl.A. No. 262/2018 II-C | BABU | ANAS TANWIR[P-1] |
Versus | |||
THE STATE OF DELHI | SHREEKANT NEELAPPA TERDAL[R-1] | ||
I.A. No. 180123/2023 is listed only | |||
IA No. 180123/2023 - GRANT OF BAIL | |||
45 | Crl.A. No. 46/2021 II | JAMSHED AND ORS. | V. RAMASUBRAMANIAN, [P-2] |
Versus | |||
STATE OF U.P. | SUDEEP KUMAR[R-1] | ||
IA No. 184469/2023 - SUSPENSION OF SENTENCE | |||
46 | Crl.A. No. 322/2018 II-A | KRISHNA KUMAR KESHARWANI | ANURADHA MUTATKAR[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH | PASHUPATHI NATH RAZDAN[R-1] | ||
IA 184519 OF 2023 FOR BAIL IN AR-322 OF 2018 TO BE LISTED FOR ORDER | |||
IA No. 184519/2023 - GRANT OF BAIL | |||
IA No. 183429/2023 - GRANT OF FURTHER RELIEF | |||
47 | MA 441/2023 in SLP(Crl) No. 1800/2020 II | POONAM RAJ | NIKILESH RAMACHANDRAN, ANUPAM MISHRA |
Versus | |||
THE STATE OF UTTAR PRADESH | VISHNU SHANKAR JAIN[R-1], [R-1] RAJEEV SINGH[IMPL] | ||
IN SLP(Crl) No. - 1800/2020, | |||
FOR ADMISSION and IA No.47813/2023-CANCELLATION OF BAIL | |||
IA No. 47813/2023 - CANCELLATION OF BAIL | |||
48 | SLP(Crl) No. 7587/2023 II-C | INDRARAJ SURYAVANSHI AND ANR. | SHAKTI KANTA PATTANAIK |
Versus | |||
STATE OF CHHATTISGARH | VMZ CHAMBERS[R-1] NEELAM SINGH[IMPL] | ||
IA No. 119176/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 220744/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 119177/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 220742/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 124030/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
48.1 | Connected SLP(Crl) No. 7847/2023 II-C | CHANDRASHEKHAR NAMDEV AND ORS. | SHAKTI KANTA PATTANAIK |
Versus | |||
STATE OF CHHATTISGARH | VMZ CHAMBERS[R-1] NEELAM SINGH[IMPL] | ||
IA No. 122732/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 220482/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 122733/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 220478/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 123771/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
49 | SLP(C) No. 14603/2019 XIV | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA |
Versus | |||
ZHINET BANU NAZIR DADANY | BHARGAVA V. DESAI | ||
50 | SLP(C) No. 33403/2016 XI | NOIDA TOLL BRIDGE COMPANY LTD. | CYRIL AMARCHAND MANGALDAS AOR[P-1] |
Versus | |||
FEDERATION OF NOIDA RESIDENTS WELFARE ASSOCIATION AND ORS AND ORS. | DIKSHA RAI[R-1], ARCHANA PATHAK DAVE[R-1], AP & J CHAMBERS[R-1], BINAY KUMAR DAS[R-2], RAJ BAHADUR YADAV[R-3], ADARSH UPADHYAY[R-4], PRADEEP | ||
MISRA[R-5], SENTHIL JAGADEESAN[R-9] RESPONDENT-IN-PERSON[INT] | |||
IA No. 11143/2020 - CLARIFICATION/DIRECTION | |||
51 | C.A. No. 1614/2023 XVII | CA V. VENKATA SIVAKUMAR | PETITIONER-IN-PERSON |
Versus | |||
IDBI BANK LIMITED AND ORS. | PRANJAL KISHORE [R-1], SWARUPAMA CHATURVEDI[R-2], PRAMOD DAYAL[R-3] | ||
FOR ADMISSION and IA No.50221/2023-STAY APPLICATION and IA No.50222/2023-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
51.1 | Connected C.A. No. 5458/2023 XVII | S. HARI KARTHIK | MANOJ K. MISHRA |
Versus | |||
JAYARAM CHOWDHARY AND ORS. | MADHUSMITA BORA[CAVEAT] | ||
IA No.174154/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.174150/2023-EX-PARTE STAY | |||
52 | SLP(C) No. 16825/2019 XIV | KHANNA MALLEABLE | PETITIONER-IN-PERSON |
Versus | |||
M/S PARAS PETRO PLAST INDIA (P) LTD | SUMIT R. SHARMA[R-1] | ||
53 | W.P.(C) No. 1430/2019 PIL-W | RAUF RAHIM AND ANR. | PETITIONER-IN-PERSON[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], SAMIR ALI KHAN[R-6], WAJEEH SHAFIQ[R-10], HEMANTIKA WAHI[R-11], EQUITY LEX ASSOCIATES[R-12], SUGANDHA ANAND [R-13], LIZ | ||
MATHEW[R-16], SHAKIL AHMAD SYED[R-19], SUDHANSHU S. CHOUDHARI[R-20], PUKHRAMBAM RAMESH KUMAR[R-21], NUPUR KUMAR[R-25], NILOFAR KHAN[R-26], J. M. | |||
KHANNA[R-27], EJAZ MAQBOOL[R-28], SHUVODEEP ROY[R-29], TANMAYA AGARWAL[R-30], FUZAIL AHMAD AYYUBI[R-31], VANSHAJA SHUKLA[R-32], [R-61], VIKAS | |||
MEHTA[R-33], [R-63], SANTOSH KRISHNAN[R-35], DIKSHA RAI[R-36], ABHIMANYU TEWARI[R-37], NIRANJANA SINGH[R-38], VMZ CHAMBERS[R-8], [R-39], DEEPANWITA | |||
PRIYANKA[R-41], MONIKA GUSAIN[R-42], SATISH KUMAR[R-43], TULIKA MUKHERJEE[R-15], [R-45], V. N. RAGHUPATHY[R-46], NISHE RAJEN SHONKER[R-47], MRINAL | |||
GOPAL ELKER[R-48], AADITYA ANIRUDDHA PANDE[R-49], AVIJIT MANI TRIPATHI[R-51], NIRNIMESH DUBE[R-52], K. ENATOLI SEMA[R-53], SOM RAJ CHOUDHURY[R-54], | |||
AJAY PAL[R-55], SANDEEP KUMAR JHA[R-56], RAGHVENDRA KUMAR[R-57], PURNIMA KRISHNA[R-58], S.. UDAYA KUMAR SAGAR[R-59], PRADEEP MISRA[R-62], SHREEKANT | |||
NEELAPPA TERDAL[R-7], [R-64], [R-65], AMRISH KUMAR[R-66], [R-67], [R-69], ARAVINDH S.[R-70] | |||
[TO BE HEARD BY HON. THE CHIEF JUSTICE OF INDIA AND HON. J.B. PARDIWALA AT THE END OF THE BOARD] | |||
IA No. 187547/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 187545/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 64333/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
54 | SMW(C) No. 1/2021 PIL-W | IN RE REMEDIATION OF POLLUTED RIVERS | BY COURTS MOTION[P-1], AMICUS CURIE[P-1] |
Versus | |||
VANSHAJA SHUKLA[R-1], DIVYANSHU KUMAR SRIVASTAVA[R-2], ADITYA SHARMA[R-3], SHREEKANT NEELAPPA TERDAL[R-4], GURMEET SINGH MAKKER[R-6], [R-8], MRINAL | |||
GOPAL ELKER[R-10], SANDEEP KUMAR JHA[R-11], ASHA GOPALAN NAIR[R-12], T. N. SINGH[R-14], NITESH RANJAN[R-16] ZOHEB HOSSAIN[INT], | |||
APPLICANT-IN-PERSON[INT], ABHISHEK GAUTAM[INT] | |||
MS. MEENAKSHI ARORA, SENIOR ADVOCATE IS AMICUS CURIAE IN INSTANT MATTER. | |||
IA No. 99277/2023 - CLARIFICATION/DIRECTION | |||
55 | SLP(Crl) No. 9380/2023 II-A | XYZ | PETITIONER-IN-PERSON |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], [R-1] | ||
IA No. 150238/2023 - EXEMPTION FROM FILING O.T. | |||
56 | SLP(C) No. 32452-32453/2013 XIV | KALKAJI MANDIR VIKRETA SANGATHAN-II AND ORS. | SONAL JAIN[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-9], [P-10], [P-12], [P-13], [P-14], [P-15], [P-17], [P-20], [P-22], [P-24], [P-32], |
[P-33], VIKRAM SINGH[P-19], [P-21], [P-26], [P-27], [P-28] | |||
Versus | |||
PIYUSH JOSHI AND ORS. | SUSHMA SURI[R-1], SUMITA HAZARIKA[R-1], SATYENDRA KUMAR[R-1], RESPONDENT-IN-PERSON[R-1], RAKESH KUMAR-I[R-1], P. PARMESWARAN[R-1], CHIRAG M. | ||
SHROFF[R-1], BINU TAMTA[R-1], B. KRISHNA PRASAD[R-1], ARUN K. SINHA[R-1], MUKESH KUMAR MARORIA[R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], | |||
SHREEKANT NEELAPPA TERDAL[R-4], SHALINI CHANDRA[R-6], P. SOMA SUNDARAM[R-15], [R-16], RAJINDER MATHUR[R-20], MITTER & MITTER CO.[R-21], ABHIJIT | |||
SENGUPTA[R-23], [R-24], [R-25], [R-26], [R-27], [R-28], [R-29], [R-30], K. S. RANA[R-31], [R-32], [R-33], [R-34] CHRISTI JAIN[IMPL], CHAND | |||
QURESHI[IMPL] SUDHIR NAAGAR[INT], RITESH KUMAR CHOWDHARY[INT], RANJAN KUMAR[INT], RAMESHWAR PRASAD GOYAL[INT], NARENDER KUMAR VERMA[INT], NAMIT | |||
SAXENA[INT], ABHIJEET SINHA[INT] | |||
{Mention Memo} | |||
IA No. 131729/2021 - APPLICATION FOR SUBSTITUTION | |||
IA No. 43458/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 151160/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 148303/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 44/2015 - CHANGE OF ADVOCATE ON RECORD | |||
IA No. 40682/2023 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT | |||
IA No. 134146/2021 - EX-PARTE STAY | |||
IA No. 45905/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 40675/2023 - EXEMPTION FROM FILING ANNEXTURES | |||
IA No. 18/2014 - EXEMPTION FROM FILING O.T. | |||
IA No. 9/2014 - EXEMPTION FROM FILING O.T. | |||
IA No. 8/2014 - EXEMPTION FROM FILING O.T. | |||
IA No. 5/2013 - EXEMPTION FROM FILING O.T. | |||
IA No. 26/2014 - EXEMPTION FROM FILING O.T. | |||
IA No. 43457/2022 - INTERVENTION APPLICATION | |||
IA No. 3/2014 - INTERVENTION APPLICATION | |||
IA No. 54/2016 - INTERVENTION APPLICATION | |||
IA No. 111929/2017 - INTERVENTION APPLICATION | |||
IA No. 50/2016 - INTERVENTION APPLICATION | |||
IA No. 45902/2022 - INTERVENTION APPLICATION | |||
IA No. 56546/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
56.1 | Connected SLP(C) No. 19344-19345/2021 XIV | MAHANT SURENDRA NATH | PRAVEEN CHATURVEDI[P-1] |
Versus | |||
NEETA BHARDWAJ AND ORS. | SATYENDRA KUMAR[R-1], [R-3], [R-4], [R-5] | ||
{Mention Memo} | |||
IA No. 143454/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 153624/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
57 | SLP(C) No. 9962/2022 IX | SHEETAL DEVANG SHAH | PETITIONER-IN-PERSON[P-1] |
Versus | |||
NALINI MAHENDRA SHAH AND ANR. | AMARJEET SINGH[CAVEAT], UDITA SINGH[R-2] | ||
{Mention Memo} | |||
(Amicus Curiae - Ms. Aishwarya Bhati, Learned Senior Advocate/Additional Solicitor General) | |||
IA No. 179109/2023 - APPLICATION FOR PERMISSION | |||
IA No. 218659/2023 - APPLICATION FOR PERMISSION | |||
IA No. 138756/2022 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 79932/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79931/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 158043/2022 - GRANT OF INTERIM RELIEF | |||
IA No. 230483/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 78542/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 79930/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
58 | C.A. No. 1877/2022 XVII | NTPC LIMITED | SAKIE JAKHARIA |
Versus | |||
CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. | PUKHRAMBAM RAMESH KUMAR[CAVEAT][CAVEAT], ARPIT SHUKLA[CAVEAT][CAVEAT], [IMPL] | ||
List on 5 September 2023, as the first item on the Board. | |||
IA No. 34563/2022 - EX-PARTE STAY | |||
IA No. 95713/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 96546/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 34564/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
58.1 | Connected C.A. No. 2390/2022 XVII | NTPC LIMITED | SAKIE JAKHARIA |
Versus | |||
CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. | PUKHRAMBAM RAMESH KUMAR[CAVEAT], ARPIT SHUKLA[CAVEAT][CAVEAT] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 43873/2022 | |||
FOR EX-PARTE STAY ON IA 43876/2022 | |||
FOR impleading party ON IA 95708/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 95708/2022 | |||
IA No. 43876/2022 - EX-PARTE STAY | |||
IA No. 95708/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 43873/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
58.2 | Connected SLP(C) No. 3602/2023 XVII | NTPC LIMITED | SAKIE JAKHARIA |
Versus | |||
TATA POWER DELHI DISTRIBUTION LIMITED | ISHITA JAIN [CAVEAT] | ||
IA No.35050/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
59 | ORGNL.SUIT No. 1/2008 XVII-A | THE STATE OF HARYANA | ADITYA SHARMA[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | ANIL KATIYAR, JAGJIT SINGH CHHABRA[R-1], D. K. DEVESH[R-3] | ||
IA No. 1/2008 - GRANT OF INTERIM RELIEF | |||
59.1 | Connected ORGNL.SUIT No. 2/2007 XVII-A | THE STATE OF PUNJAB | JAGJIT SINGH CHHABRA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ADITYA SHARMA[R-2], VARINDER KUMAR SHARMA[R-3], M. SHOEB ALAM[R-4], D. K. DEVESH[R-5], SUDARSHAN SINGH RAWAT[R-6] | ||
60 | SLP(Crl) No. 2591/2018 II-C | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
ASHOK SIRPAL | RAHUL GUPTA[R-1] | ||
IA No. 34879/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
61 | C.A. No. 8157/2022 IV-A | COMMISSIONER DAVANAGERE CORPORATION | NULI & NULI |
Versus | |||
AKHILA KARNATAKA KULUVA MAHA SANGHA AND ORS. | SRISHTI AGNIHOTRI[CAVEAT], V. N. RAGHUPATHY[R-2], [R-3], [R-4], [R-5], [R-6] | ||
[FOR DIRECTIONS][TO BE TAKEN UP IMMEDIATELY AFTER FRESH MATTERS] | |||
IA No. 29402/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 147401/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 147399/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
62 | Crl.A. No. 1968/2022 II | RAJNI SINGH | M. P. VINOD |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | GARVESH KABRA[R-1], MANJU JETLEY[R-2] RONAK KARANPURIA[IMPL], ABHISTH KUMAR[IMPL] | ||
[FOR DIRECTIONS][TO BE TAKEN UP IMMEDIATELY AFTER BAIL MATTER] | |||
62.1 | Connected Crl.A. No. 1969/2022 II | RAJNI SINGH | M. P. VINOD |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | GARVESH KABRA[R-1], PASHUPATHI NATH RAZDAN[R-2] | ||
62.2 | Connected Crl.A. No. 1970/2022 II | LOKENDRA | ROHIT AMIT STHALEKAR |
Versus | |||
STATE OF U.P. | GARVESH KABRA[R-1] | ||
63 | SMW(C) No. 2/2021 PIL-W | In RE: Inaction of the Governments in appointing President and Members/Staff of Districts and State Consumer Disputes Redressal Commission and inadequate infrastructure across India | OMPRAKASH AJITSINGH PARIHAR[P-1], [INT], PRERNA PRIYADARSHINI[P-1], AMICUS CURIE[P-1] |
Versus | |||
Union of India and ors. AND ORS. | AMRISH KUMAR[R-1], CHIRAG M. SHROFF[R-2], BHAKTI VARDHAN SINGH[R-3], AADITYA ANIRUDDHA PANDE[R-4], MONIKA GUSAIN[R-6], PASHUPATHI NATH RAZDAN[R-7], | ||
MAHFOOZ AHSAN NAZKI[R-8], ABHIMANYU TEWARI[R-9], [IMPL], MANISH KUMAR[R-10], SUMEER SODHI[R-11], SURJENDU SANKAR DAS[R-12], SWATI GHILDIYAL [R-13], | |||
RISHI MALHOTRA[R-14], PALLAVI LANGAR[R-15], D. L. CHIDANANDA[R-16], NISHE RAJEN SHONKER[R-17], YASHRAJ SINGH BUNDELA [R-18], PUKHRAMBAM RAMESH | |||
KUMAR[R-19], AVIJIT MANI TRIPATHI[R-20], NIRNIMESH DUBE[R-21], K. ENATOLI SEMA[R-22], ANINDITA PUJARI[R-23], KARAN SHARMA[R-24], SANDEEP KUMAR | |||
JHA[R-25], SAMEER ABHYANKAR[R-26], PURNIMA KRISHNA[R-27], RAJIV KUMAR CHOUDHRY [R-28], SHUVODEEP ROY[R-29], KAMLENDRA MISHRA[R-30], DIKSHA RAI[R-31], | |||
GURMEET SINGH MAKKER[R-5], [R-33], [R-34], [R-35], SHREEKANT NEELAPPA TERDAL[R-36], ARAVINDH S.[R-37], [R-37] PIYUSH DWIVEDI[IMPL], JOSE | |||
ABRAHAM[IMPL] SUBODH S. PATIL[INT], SHIRIN KHAJURIA[INT], SHANKEY AGRAWAL[INT], ATUL SHARMA[INT], ASTHA SHARMA[R-32], [INT] | |||
MR. GOPAL SANKARANARAYANAN, LEARNED SENIOR ADVOCATE ALONGWITH MR. ADITYA NARAIN, LEARNED ADVOCATE ARE AMICI[FOR FURTHER PROCEEDINGS] | |||
IA No. 158893/2022 - APPLICATION FOR PERMISSION | |||
64 | SLP(C) No. 6536/2022 III | KANAIYALAL MAFATLAL PATEL | ABHINAV AGRAWAL |
Versus | |||
THE STATE OF GUJARAT AND ORS. | DEEPANWITA PRIYANKA[R-1], C. GEORGE THOMAS[R-6], [R-7], [R-9], CHAND QURESHI[R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], [R-18], | ||
[R-19] | |||
IA No. 99076/2022 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
IA No. 55559/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
65 | SLP(C) No. 7994/2022 XIV | URMILA CHAUHAN | UMANG SHANKAR |
Versus | |||
THE CHAIRMAN ARMY PUBLIC SCHOOL AND ORS. | NIKHIL JAIN[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
66 | SLP(Crl) No. 13193/2023 II-B | SARFARAZ ALAM | AHMADI LAW OFFICES |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-2] | ||
FOR ADMISSION and I.R. and IA No.210721/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
67 | CONMT.PET.(C) No. 725/2020 in SLP(C) No. 20558/2009 XI | SATISH KUMAR AND ORS. | GARGI KHANNA, [P-1], [IMPL] |
Versus | |||
AMIT MOHAN PRASAD AND ORS. | VISHNU SHANKAR JAIN[R-1], [R-2], [R-3], [R-4] YASH PAL DHINGRA[IMPL], SHREE PAL SINGH[IMPL], SHASHANK SINGH[IMPL], RAMESHWAR PRASAD GOYAL[IMPL], | ||
PARUL SHUKLA[IMPL], KULDIP SINGH[IMPL], JAGRATI SINGH[IMPL], CHAND QURESHI[IMPL] AKSHAT SRIVASTAVA[INT] | |||
{Mention Memo} | |||
IN SLP(C) No. - 20558/2009, | |||
IA No. 90808/2021 - APPLICATION FOR PERMISSION | |||
IA No. 8529/2022 - CLARIFICATION/DIRECTION | |||
IA No. 4652/2022 - CLARIFICATION/DIRECTION | |||
IA No. 4653/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 105248/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 42206/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 90810/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 103086/2022 - INTERVENTION APPLICATION | |||
IA No. 154478/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 30284/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 192014/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 87093/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 110434/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 163929/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 78930/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 101788/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 8525/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 155118/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 29301/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 100705/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 143343/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 24710/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 100574/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 1066/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 99295/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 4648/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 98273/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 167966/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 70404/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 154544/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 11489/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 48664/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 42202/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
67.1 | Connected CONMT.PET.(C) No. 184/2021 in SLP(C) No. 20558/2009 XI | SUNIL KUMAR AND ORS. | SAROJ TRIPATHI |
Versus | |||
V HEKALI JHIMOMI AND ORS. | VISHNU SHANKAR JAIN[R-1] RAMESHWAR PRASAD GOYAL[IMPL] | ||
{Mention Memo} | |||
IN SLP(C) No. - 20558/2009, | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 25219/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 25220/2021 | |||
FOR EXEMPTION FROM FILING PAPER BOOKS ON IA 26935/2021 | |||
FOR impleading party ON IA 49121/2021 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 49121/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 32402/2022 | |||
FOR impleading party ON IA 43131/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 43131/2022 | |||
FOR impleading party ON IA 114162/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 114162/2022 | |||
FOR EARLY HEARING APPLICATION ON IA 158275/2022 | |||
FOR DOCUMENT TAKEN ON RECORD ON IA 22426/2023 | |||
IA No. 22426/2023 - DOCUMENT TAKEN ON RECORD | |||
IA No. 158275/2022 - EARLY HEARING APPLICATION | |||
IA No. 25219/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 32402/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 25220/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 26935/2021 - EXEMPTION FROM FILING PAPER BOOKS | |||
IA No. 114162/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 43131/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 49121/2021 - INTERVENTION/IMPLEADMENT | |||
67.2 | Connected CONMT.PET.(C) No. 261/2021 in SLP(C) No. 20558/2009 XI | PRABHAT KUMAR AND ORS. | S. K. VERMA |
Versus | |||
AMIT MOHAN PRASAD AND ORS. | VISHNU SHANKAR JAIN[R-1] SHASHANK SINGH[IMPL], RAJ SINGH RANA[IMPL], NEELAM SINGH[IMPL] | ||
{Mention Memo} | |||
IN SLP(C) No. - 20558/2009, | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 28649/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 28650/2021 | |||
FOR impleading party ON IA 118413/2021 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 118413/2021 | |||
FOR impleading party ON IA 14785/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 14785/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 32557/2022 | |||
FOR impleading party ON IA 35417/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 35417/2022 | |||
FOR impleading party ON IA 59414/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 59414/2022 | |||
FOR impleading party ON IA 60431/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 60431/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 60433/2022 | |||
FOR impleading party ON IA 104226/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 104226/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 104234/2022 | |||
FOR impleading party ON IA 159294/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 159294/2022 | |||
FOR impleading party ON IA 25747/2023 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 25747/2023 | |||
FOR impleading party ON IA 60381/2023 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 60381/2023 | |||
IA No. 104234/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 60433/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 28649/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 32557/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 28650/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 59414/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 35417/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 60381/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 25747/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 14785/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 159294/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 118413/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 104226/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 60431/2022 - INTERVENTION/IMPLEADMENT | |||
67.3 | Connected CONMT.PET.(C) No. 697/2021 in SLP(C) No. 20558/2009 XI | MAHENDRA SINGH AND ORS. | AKSHAT SRIVASTAVA |
Versus | |||
AMIT MOHAN PRASAD AND ORS. | VISHNU SHANKAR JAIN[R-1] RAJ KISHOR CHOUDHARY[INT] | ||
{Mention Memo} | |||
IN SLP(C) No. - 20558/2009, | |||
FOR | |||
FOR EXEMPTION FROM FILING PAPER BOOKS ON IA 94222/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 94226/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 32506/2022 | |||
FOR APPLICATION FOR PERMISSION ON IA 43526/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 43529/2022 | |||
FOR INTERVENTION APPLICATION ON IA 113152/2022 | |||
FOR INTERVENTION APPLICATION ON IA 119389/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 119391/2022 | |||
IA No. 43526/2022 - APPLICATION FOR PERMISSION | |||
IA No. 43529/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 32506/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 94226/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 94222/2021 - EXEMPTION FROM FILING PAPER BOOKS | |||
IA No. 119389/2022 - INTERVENTION APPLICATION | |||
IA No. 113152/2022 - INTERVENTION APPLICATION | |||
IA No. 119391/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
67.4 | Connected CONMT.PET.(C) No. 53/2022 in SLP(C) No. 20558/2009 XI | ARUN KUMAR AND ORS. | NEELAM SINGH |
Versus | |||
AMIT MOHAN PRASAD AND ORS. | VISHNU SHANKAR JAIN[R-1] | ||
{Mention Memo} | |||
IN SLP(C) No. - 20558/2009, | |||
FOR | |||
FOR EXEMPTION FROM FILING PAPER BOOKS ON IA 43137/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 43138/2022 | |||
IA No. 43138/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 43137/2022 - EXEMPTION FROM FILING PAPER BOOKS | |||
68 | CONMT.PET.(C) No. 335/2021 in W.P.(C) No. 4677/1985 PIL-W | SULTANA SHAHEEN | ABHIJIT BANERJEE[P-1][SCLSC] |
Versus | |||
DURGA SHANKAR MISHRA AND ANR. | PRAVEEN SWARUP[IMPL], NITIN MISHRA[IMPL] | ||
IN W.P.(C) No. - 4677/1985, | |||
FOR ADMISSION and IA No.65382/2021-STAY APPLICATION and IA No.67894/2021-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 67894/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 65382/2021 - STAY APPLICATION | |||
69 | CONMT.PET.(C) No. 633-711/2023 in C.A. No. 6410-6488/2022 IV-A | PANCHAKSHARI ALAVANDI | NULI & NULI |
Versus | |||
N. V. PRASAD AND ORS. | |||
IN C.A. No. - 6488/2022, IN C.A. No. - 6467/2022, IN C.A. No. - 6466/2022, IN C.A. No. - 6465/2022, IN C.A. No. - 6464/2022, IN C.A. No. - 6463/2022, IN C.A. No. - 6462/2022, IN C.A. No. - 6461/2022, IN C.A. No. - 6460/2022, IN C.A. No. - 6459/2022, IN C.A. No. - 6458/2022, IN C.A. No. - 6457/2022, IN C.A. No. - 6456/2022, IN C.A. No. - 6455/2022, IN C.A. No. - 6454/2022, IN C.A. No. - 6453/2022, IN C.A. No. - 6452/2022, IN C.A. No. - 6451/2022, IN C.A. No. - 6468/2022, IN C.A. No. - 6469/2022, IN C.A. No. - 6470/2022, IN C.A. No. - 6487/2022, IN C.A. No. - 6486/2022, IN C.A. No. - 6485/2022, IN C.A. No. - 6484/2022, IN C.A. No. - 6483/2022, IN C.A. No. - 6482/2022, IN C.A. No. - 6481/2022, IN C.A. No. - 6480/2022, IN C.A. No. - 6479/2022, IN C.A. No. - 6478/2022, IN C.A. No. - 6477/2022, IN C.A. No. - 6476/2022, IN C.A. No. - 6475/2022, IN C.A. No. - 6474/2022, IN C.A. No. - 6473/2022, IN C.A. No. - 6472/2022, IN C.A. No. - 6471/2022, IN C.A. No. - 6450/2022, IN C.A. No. - 6449/2022, IN C.A. No. - 6448/2022, IN C.A. No. - 6427/2022, IN C.A. No. - 6426/2022, IN C.A. No. - 6425/2022, IN C.A. No. - 6424/2022, IN C.A. No. - 6423/2022, IN C.A. No. - 6422/2022, IN C.A. No. - 6421/2022, IN C.A. No. - 6420/2022, IN C.A. No. - 6419/2022, IN C.A. No. - 6418/2022, IN C.A. No. - 6417/2022, IN C.A. No. - 6416/2022, IN C.A. No. - 6415/2022, IN C.A. No. - 6414/2022, IN C.A. No. - 6413/2022, IN C.A. No. - 6412/2022, IN C.A. No. - 6411/2022, IN C.A. No. - 6429/2022, IN C.A. No. - 6430/2022, IN C.A. No. - 6440/2022, IN C.A. No. - 6441/2022, IN C.A. No. - 6442/2022, IN C.A. No. - 6443/2022, IN C.A. No. - 6444/2022, IN C.A. No. - 6445/2022, IN C.A. No. - 6446/2022, IN C.A. No. - 6447/2022, IN C.A. No. - 6439/2022, IN C.A. No. - 6438/2022, IN C.A. No. - 6431/2022, IN C.A. No. - 6432/2022, IN C.A. No. - 6433/2022, IN C.A. No. - 6434/2022, IN C.A. No. - 6435/2022, IN C.A. No. - 6436/2022, IN C.A. No. - 6437/2022, IN C.A. No. - 6428/2022, IN C.A. No. - 6410/2022, | |||
FOR ADMISSION | |||
70 | SLP(C) No. 34890-34919/2012 IV-A | SANTOSH KUMAR ETC. ETC. | PURUSHOTTAM SHARMA TRIPATHI[P-1] |
Versus | |||
KARNATAKA STATE ROAD TRANSPORT CORPORATION THR. MANAGING DIRECTOR AND ORS. | NARENDRA KUMAR[R-1], H. CHANDRA SEKHAR[R-76], SHAILESH MADIYAL[R-82] | ||
{Mention Memo} | |||
List these matters in the third week of January, 2023 on a non-miscellaneous day. | |||
IA No. 1/2012 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 31/2014 - VACATING STAY | |||
70.1 | Connected SLP(C) No. 18700-18732/2013 IV-A | J. ANTHONY GEORGEAND ORS. ETC. AND ORS. | PURUSHOTTAM SHARMA TRIPATHI[P-1] |
Versus | |||
KARNATAKA STATE ROAD TRANSPORT CORP. BY ITS MANAGING DIRECTOR AND ORS. ETC. AND ORS. | SHAILESH MADIYAL[R-1], NARENDRA KUMAR[R-1] | ||
{Mention Memo} | |||
70.2 | Connected SLP(C) No. 5373-5385/2014 IV-A | ANJANAPPA VADDAR AND ANR. | H. CHANDRA SEKHAR |
Versus | |||
K.S.R.T.C. LTD. . AND ORS. | SHAILESH MADIYAL[CAVEAT], NARENDRA KUMAR[R-1] | ||
{Mention Memo} | |||
71 | SLP(C) No. 7864-7889/2019 IV-C | THE STATE OF CHHATTISGARH AND ANR. | GAUTAM NARAYAN |
Versus | |||
GOPI SAO AND ORS. | PALLAV MONGIA[CAVEAT][CAVEAT][CAVEAT][CAVEAT], HARSH PARASHAR[CAVEAT], SHAKIL AHMAD SYED[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], | ||
[R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], [R-18], [R-19], [R-20], [R-21], [R-23], [R-25], [R-26], [R-27], [R-28], [R-146], | |||
[R-173], [R-180], [R-182], [R-184], [R-185], [R-194], [R-197], SHAVETA MAHAJAN[R-22], KAUSTUBH SHUKLA[R-30], [R-36], [R-55], [R-59], SAMEER | |||
SHRIVASTAVA[R-44], [R-47], [R-49], [R-64], [R-66], [R-78], [R-82], [R-83], [R-84], [R-103], [R-104], [R-117], [R-118], [R-126], [R-177], TALHA ABDUL | |||
RAHMAN[R-68], [R-68], [R-71], [R-73], [R-77], [R-78], RAM NARESH YADAV[R-65], [R-68], [R-69], [R-71], [R-73], [R-74], [R-75], [R-79], [R-80], [R-81], | |||
[R-107], [R-108], SAHIL TAGOTRA[R-112], [R-120], [R-121], [R-122], [R-175], MANJU JETLEY[R-128], [R-129], [R-130], [R-134], [R-137], [R-140], NEHA | |||
RATHI[R-29], [R-32], [R-33], [R-35], [R-37], [R-39], [R-40], [R-41], [R-42], [R-43], [R-59], [R-62], [R-89], [R-96], [R-97], [R-99], [R-100], [R-107], | |||
[R-170], [R-172], [R-187], [R-188], [R-199], GAURAV AGRAWAL[R-199] | |||
[ FOR DIRECTION ] | |||
IA No. 140941/2023 - APPLICATION FOR EXEMPTION FROM FILING TYPED DOCUMENTS | |||
IA No. 82592/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 69264/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 65460/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 69273/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 65462/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 57614/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 82593/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 69268/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 65461/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 57612/2023 - VACATING STAY | |||
71.1 | Connected Diary No. 6049-2023 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
NIDHI DAS AND ANR. | PRANJAL KISHORE [R-1], SHAVETA MAHAJAN[R-2] | ||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 48022/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 48023/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 48024/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 48025/2023 | |||
IA No. 48022/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 48025/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 48024/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 48023/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
72 | C.A. No. 14098-14101/2015 XVII | GUJARAT URJA VIKAS NIGAM LTD. | HEMANTIKA WAHI |
Versus | |||
GREEN INFRA CORPORATE WIND POWER LTD. AND ORS. ETC. AND ORS. | VISHAL GUPTA, [R-1], NITIN SALUJA[R-4], DIVYAKANT LAHOTI[R-7] | ||
IA No. 5/2016 - PERMISSION TO FILE ANNEXURES | |||
IA No. 1/2015 - STAY APPLICATION | |||
73 | SLP(C) No. 26307/2017 XIV | DELHI STATE INDUSTRIAL DEVELOPMENT CORP. LTD | S. JANANI |
Versus | |||
SURAJ PAL SINGH AND ORS. | DEVENDRA SINGH[R-2], SUJEETA SRIVASTAVA[R-4], [R-5] | ||
[ONLY I.A.NO.142876/2022 IN SLP(C)NO.26307/2017 IS LISTED AGAINST THIS ITEM ] | |||
IA No. 142876/2022 - STAY APPLICATION | |||
74 | C.A. No. 1560-1561/2018 XVII | TEHRI HYDRO DEVELOPMENT CORPORATION | RISHI RAJ SHARMA[P-1] |
Versus | |||
VIMAL BHAI (D) AND ORS. | SRISHTI AGNIHOTRI[R-1], [INT], GURMEET SINGH MAKKER[R-2], D. BHARATHI REDDY[R-3] | ||
IA No. 10863/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 12413/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 10864/2018 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
IA No. 10861/2018 - STAY APPLICATION | |||
75 | C.A. No. 12233/2018 XVII-A | BMW INDIA PVT. LTD. | ABHISHEK VIKAS[P-1] |
Versus | |||
COMMISSIONER OF CUSTOMS CHENNAI V | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 184393/2018 - EX-PARTE STAY | |||
IA No. 1027/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
75.1 | Connected C.A. No. 9383/2019 XVII-A | COMMISSIONER OF CUSTOMS (PORT IMPORT) CHENNAI V | B. KRISHNA PRASAD |
Versus | |||
B.M.W. INDIA PVT. LTD. | MAHFOOZ AHSAN NAZKI[CAVEAT] | ||
IA No. 173467/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 173466/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 173464/2019 - STAY APPLICATION | |||
75.2 | Connected C.A. No. 6521/2021 XVII-A | M/S BIRD RETAIL PVT. LTD. | MAHUA KALRA |
Versus | |||
COMMISSIONER OF CUSTOMS (IMPORT) | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 140662/2021 - EX-PARTE STAY | |||
75.3 | Connected C.A. No. 2882/2022 XVII-A | RONY ABRAHAM | MAHUA KALRA |
Versus | |||
COMMISSIONER OF CUSTOMS (IMPORT) | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 54881/2022 - EX-PARTE STAY | |||
75.4 | Connected C.A. No. 4588/2022 XVII-A | RONY ABRAHAM (MANAGER SALES) | MAHUA KALRA |
Versus | |||
COMMISSIONER OF CUSTOMS (IMPORT) | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 86615/2022 - EX-PARTE STAY | |||
76 | SLP(C) No. 10085/2019 IX | SHAIKH AFSAR NAWABODDIN | SUDHANSHU S. CHOUDHARI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], ANJANI KUMAR JHA[R-3], BHARTI TYAGI[R-6] | ||
IA No. 65314/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 65315/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 87751/2019 - STAY APPLICATION | |||
77 | W.P.(C) No. 792/2019 X | BIMAL DAWARI SHARMA, GENERAL SECRETARY, SIKKIM DEMOCRATIC FRONT PARTY | M. RAMBABU AND CO. |
Versus | |||
UNION OF INDIA AND ORS. | PRABHAT KAUSHIK, NARENDRA KUMAR[CAVEAT], ARVIND KUMAR SHARMA[R-1], RAGHVENDRA KUMAR[R-2], SAMEER ABHYANKAR[R-3], MAYANK PANDEY[R-4] SHYAMAL | ||
KUMAR[IMPL] | |||
.FOR ADMISSION and I.R. and IA No.90589/2019-STAY APPLICATION and IA No.91373/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 137074/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 91373/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 90589/2019 - STAY APPLICATION | |||
77.1 | Connected W.P.(C) No. 679/2021 PIL-W | LOK PRAHARI THROUGH ITS GENERAL SECRETARY S.N. SHUKLA, IAS (RETD.) ADVOCATE | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA[R-1], SAHIL TAGOTRA[R-2] | ||
FOR | |||
FOR CLARIFICATION/DIRECTION ON IA 71079/2021 | |||
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 71080/2021 | |||
IA No. 71079/2021 - CLARIFICATION/DIRECTION | |||
IA No. 71080/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
77.2 | Connected W.P.(C) No. 1183/2021 X | J.B DARNAL | M. VIJAYA BHASKAR |
Versus | |||
ELECTION COMMISSION OF INDIA AND ORS. | SAHIL TAGOTRA[R-1], SAMEER ABHYANKAR[R-3], SUJATA KURDUKAR[R-4], RAGHVENDRA KUMAR[R-5] | ||
IA No. 132098/2022 - APPLICATION FOR PERMISSION | |||
78 | SLP(C) No. 18372-18373/2019 XI | NAGAR PALIKA PARISHAD, MURADNAGAR, DISTRICT GHAZIABAD THROUGH EXECUTIVE OFFICER | RAMESHWAR PRASAD GOYAL[P-1] |
Versus | |||
BASHIRUDDIN | ANKUR YADAV[R-1] | ||
IA No.106840/2019-EXEMPTION FROM FILING O.T. and IA No.106841/2019-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 189702/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 106840/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 106841/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 163941/2022 - VACATING STAY | |||
79 | C.A. No. 6001-6003/2019 XVII | TELECOM REGULATORY AUTHORITY OF INDIA | SANJAY KAPUR |
Versus | |||
BENNETT COLEMAN AND CO. LTD AND ANR. | PRAGYA BAGHEL[CAVEAT], UJJAL BANERJEE[R-3], NIDHI MOHAN PARASHAR[R-4] KARANJAWALA & CO.[INT] | ||
I.R. and IA No.113853/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.113852/2019-STAY APPLICATION | |||
IA No. 113853/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 138742/2019 - INTERVENTION APPLICATION | |||
IA No. 139047/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 113852/2019 - STAY APPLICATION | |||
80 | C.A. No. 6336-6338/2019 XVII-A | COMMISSIONER OF CENTRAL EXCISE SERVICE TAX NOIDA II | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
M/S. ORIENT SALES ETC. | AWANISH SINHA[R-1], [R-2], [R-3] | ||
IA No. 117039/2019 - STAY APPLICATION | |||
81 | C.A. No. 9174/2019 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
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DR. UPPAL DEVINDER KUMAR | MALVIKA KAPILA[CAVEAT] | ||
[TO BE HEARD AT THE END OF THE BOARD BY HON. THE CHIEF JUSTICE AND HON. MANOJ MISRA, J.] | |||
IA No. 185191/2019 - EX-PARTE STAY | |||
81.1 | Connected C.A. No. 711-712/2020 XVII | SESHADRI UPADHYAYULA | LAKSHMEESH S. KAMATH |
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SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 15814/2020 | |||
FOR EX-PARTE STAY ON IA 15815/2020 | |||
FOR CONDONATION OF DELAY IN FILING THE SPARE COPIES ON IA 28498/2020 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 134180/2020 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 58576/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 58579/2021 | |||
IA No. 134180/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 28498/2020 - CONDONATION OF DELAY IN FILING THE SPARE COPIES | |||
IA No. 15815/2020 - EX-PARTE STAY | |||
IA No. 15814/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 58579/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 58576/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
81.2 | Connected C.A. No. 624/2020 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
SIDDHARTH SANGHI AND ANR. | K.PARAMESHWAR[R-1], PURVISH JITENDRA MALKAN[R-2] | ||
FOR | |||
FOR STAY APPLICATION ON IA 14670/2020 | |||
IA No. 14670/2020 - STAY APPLICATION | |||
82 | SLP(C) No. 2457/2020 XIV | NABINAGAR POWER GENERATING COMPANY LIMITED | ASHOK MATHUR |
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AMR INDIA LIMITED (AMRIL FORMERLY AMR CONSTRUCTION LTD.) | |||
IA No. 14278/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
82.1 | Connected SLP(C) No. 7477/2023 XIV | NABINAGAR POWER GENERATING COMPANY LIMITED | ASHOK MATHUR |
Versus | |||
AMR INDIA LIMITED (AMRIL FORRMERLY AMR CONSTRUCTION LTD.) | SHASHANK SINGH[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.73980/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
83 | SLP(C) No. 4743/2020 IV-A | UNION OF INDIA | GURMEET SINGH MAKKER |
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G. KIRAN AND ORS. | RAJESH MAHALE[CAVEAT], [R-1], VARDHMAN KAUSHIK [R-2], PAI AMIT[R-3] | ||
IA No. 108360/2020 - VACATING STAY | |||
83.1 | Connected SLP(C) No. 4067/2022 IV-A | ANTONY S MARIYAPPA | PAI AMIT |
Versus | |||
G. KIRAN AND ORS. | |||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 117091/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 117092/2020 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 120986/2020 | |||
IA No. 117092/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120986/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
84 | C.A. No. 2821-2824/2021 XVII-A | COMMISSIONER OF CUSTOMS NEW DELHI | MUKESH KUMAR MARORIA |
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EMD LOCOMOTIVE TECHNOLOGIES PVT. LTD. | MAYANK PANDEY[CAVEAT][CAVEAT][CAVEAT][CAVEAT] | ||
IA No. 74521/2022 - EARLY HEARING APPLICATION | |||
IA No. 78056/2020 - EX-PARTE STAY | |||
IA No. 78057/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
85 | C.A. No. 3399/2020 XVII | BHARAT HEAVY ELECTRICALS LTD. | PUNIT DUTT TYAGI |
Versus | |||
ANIL GOEL AND ANR. | TULIKA MUKHERJEE[CAVEAT][CAVEAT], GAURAV GOEL[CAVEAT] | ||
FOR ADMISSION and IA No.103767/2020-STAY APPLICATION | |||
IA No. 54344/2021 - AMENDMENT OF APPEAL / PETITION / I.A. | |||
IA No. 103767/2020 - STAY APPLICATION | |||
85.1 | Connected C.A. No. 3667/2020 XVII | M/S AGRAWAL STRUCTURE MILLS PVT. LTD. | SUMEER SODHI[P-1] |
Versus | |||
BHARAT HEAVY ELECTRICALS LTD. AND ANR. | TULIKA MUKHERJEE[CAVEAT][CAVEAT], PUNIT DUTT TYAGI[CAVEAT] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 115533/2020 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 118018/2020 | |||
FOR STAY APPLICATION ON IA 1403/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 1406/2021 | |||
IA No. 1406/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 115533/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118018/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 1403/2021 - STAY APPLICATION | |||
85.2 | Connected C.A. No. 523/2021 XVII | ANIL GOEL | TULIKA MUKHERJEE |
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BHARAT HEAVY ELECTRICALS LIMITED AND ANR. | PUNIT DUTT TYAGI[CAVEAT], GAURAV GOEL[CAVEAT] | ||
IA No. 121005/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 22696/2021 - EX-PARTE STAY | |||
IA No. 22695/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
85.3 | Connected C.A. No. 8420/2022 XVII | BHARAT HEAVY ELECTRICALS LTD. | M. V. KINI & ASSOCIATES |
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NAVNEET KUMAR GUPTA | ALOK TRIPATHI[CAVEAT] VINEET DWIVEDI [IMPL] KRISHNAYAN SEN[INT] | ||
86 | C.A. No. 3858/2020 XVII | VOLKSWAGEN FINANCE PRIVATE LIMITED | JINENDRA JAIN |
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SHREE BALAJI PRINTOPACK PVT. LTD. AND ANR. | VIVEK GUPTA[R-1] SIDDHARTHA JHA[INT] | ||
IA No. 140499/2021 - EARLY HEARING APPLICATION | |||
IA No. 123999/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 50207/2021 - INTERVENTION APPLICATION | |||
IA No. 14134/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 124000/2020 - STAY APPLICATION | |||
87 | W.P.(Crl.) No. 428/2020 PIL-W | CITIZENS FOR JUSTICE AND PEACE | SRISHTI AGNIHOTRI[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | RUCHIRA GOEL[R-1], VANSHAJA SHUKLA[R-2], SANDEEP JINDAL[R-3], MRINAL GOPAL ELKER[R-4] SYED MEHDI IMAM[INT] | ||
T.P(C) D. NO 3670 OF 2023 IS ALSO LISTED | |||
IA No. 135049/2020 - EX-PARTE STAY | |||
IA No. 26539/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 135052/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 7691/2021 - INTERVENTION APPLICATION | |||
IA No. 26535/2021 - STAY APPLICATION | |||
87.1 | Connected W.P.(C) No. 63/2022 PIL-W | IN RE : THE ISSUE OF RELIGIOUS CONVERSION | ASHWANI KUMAR DUBEY |
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VISHAL PRASAD[IMPL], SAURABH TRIVEDI[IMPL], SARVESH SINGH BAGHEL[IMPL], SABARISH SUBRAMANIAN[IMPL], RESPONDENT-IN-PERSON[IMPL], PURNIMA | |||
KRISHNA[IMPL], PRIYA ARISTOTLE[IMPL], MAHFOOZ AHSAN NAZKI[IMPL], K. ENATOLI SEMA[IMPL], GAICHANGPOU GANGMEI[IMPL], DEVASHISH BHARUKA[IMPL], | |||
D.KUMANAN[IMPL], CHARUDATTA VIJAYRAO MAHINDRAKAR[IMPL], BIJAN KUMAR GHOSH[IMPL], ASHWANI BHARDWAJ[IMPL], ARVIND KUMAR SHARMA[IMPL], ANAS TANWIR[IMPL], | |||
AKRITI CHAUBEY [IMPL], ADITYA SHARMA[IMPL], ADEEL AHMED[IMPL], ABHIMANYU TEWARI[IMPL] SUMITA HAZARIKA[INT], SADASHIV[INT], RAKESH MISHRA[IMPL], | |||
[INT], PRAGATI NEEKHRA[INT], NIRMAL KUMAR AMBASTHA[INT], KAUSTUBH SHUKLA[IMPL], [INT], DHIRAJ ABRAHAM PHILIP[INT], ATULESH KUMAR[INT], ASHUTOSH | |||
DUBEY[INT], AAKARSH KAMRA[INT] | |||
LD. ATTORNEY GENERAL FOR INDIA | |||
87.2 | Connected W.P.(C) No. 40/2023 PIL-W | JAMIAT ULAMA-I-HIND AND ANR. | EJAZ MAQBOOL |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], KAMLENDRA MISHRA[R-2], ABHINAV MUKERJI[R-3] | ||
FOR ADMISSION and IA No.8306/2023-EX-PARTE STAY | |||
87.3 | Connected W.P.(Crl.) No. 14/2023 PIL-W | CITIZENS FOR JUSTICE AND PEACE | SRISHTI AGNIHOTRI |
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THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI[R-1], AKSHAY AMRITANSHU [R-3], JAYANT MOHAN[R-4], V. N. RAGHUPATHY[R-5] | ||
FOR ADMISSION and IA No.10891/2023-STAY APPLICATION | |||
87.4 | Connected SLP(C) No. 22733/2022 IV-C | THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY |
Versus | |||
SAMUEL DANIEL | ANAS TANWIR[R-1], [IMPL] | ||
IA No.193242/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
87.5 | Connected SLP(C) No. 19945-19946/2021 III | THE STATE OF GUJARAT | SWATI GHILDIYAL [P-1] |
Versus | |||
JAMIA ULAMA-E-HIND GUJARAT AND ORS. | M. R. SHAMSHAD[CAVEAT][CAVEAT], [R-2] | ||
FOR ADMISSION and I.R. | |||
IA No. 189377/2022 - STAY APPLICATION | |||
87.6 | Connected T.P.(C) No. 199/2023 IV-C | L.S. HERDENIYA AND ORS. | NUPUR KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-3] | ||
FOR ADMISSION | |||
87.7 | Connected W.P.(Crl.) No. 36/2023 PIL-W | NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) | AAKARSH KAMRA |
Versus | |||
UNION OF INDIA AND ORS. | MADHUSMITA BORA[R-8], V. N. RAGHUPATHY[R-9] | ||
FOR ADMISSION and IA No.23571/2023-STAY APPLICATION | |||
87.8 | Connected Crl.A. No. 1033-1034/2022 II | MR. X | JOSEPH ARISTOTLE S. |
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THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1] | ||
IA No. 46177/2019 - APPLICATION FOR FILING THE PETITION WITHOUT DISCLOSING THE IDENTITY OF THE PETITIONER/RESPONDENT | |||
IA No. 193843/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 46176/2019 - EXEMPTION FROM FILING O.T. | |||
87.9 | Connected W.P.(C) No. 124/2023 PIL-W | PEOPLES UNION FOR CIVIL LIBERTIES AND ANR. | ABHIMANUE SHRESTHA |
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THE STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[R-1], RUCHIRA GOEL[R-4], SWATI GHILDIYAL [R-5], V. N. RAGHUPATHY[R-7] | ||
.FOR ADMISSION | |||
87.10 | Connected W.P.(C) No. 531/2023 X | SUSHIL AND ANR. | PURNIMA KRISHNA |
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THE STATE OF HARYANA | |||
FOR ADMISSION and IA No.94728/2023-EX-PARTE STAY and IA No.94730/2023-EXEMPTION FROM FILING O.T. | |||
88 | C.A. No. 1067-1068/2021 XVII | M/S SSF POLYMERS LTD. | RAVINDER KUMAR YADAV[P-1] |
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HL CITY RESIDENT WELFARE ASSOCIATION AND ORS. | VIKRAMADITYA SINGH[R-1], SAMAR VIJAY SINGH[R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
IA No. 46400/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 30492/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 46399/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 46397/2021 - STAY APPLICATION | |||
89 | T.P.(C) No. 859/2021 XV | HINDUSTAN ZINC LTD. | PALLAV MONGIA |
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THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], [R-2], [R-3] | ||
IA No. 52325/2021 - EX-PARTE STAY | |||
90 | C.A. No. 1739/2021 XVII | 63 MOONS TECHNOLOGIES LIMITED | E. C. AGRAWALA |
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SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO[CAVEAT][CAVEAT] | ||
IA No. 59939/2021 - EX-PARTE STAY | |||
IA No. 59940/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 60640/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
90.1 | Connected C.A. No. 1742/2021 XVII | JIGNESH SHAH | E. C. AGRAWALA |
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SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO[CAVEAT] | ||
IA | |||
FOR STAY APPLICATION ON IA 60380/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 60381/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 61691/2021 | |||
IA No. 60381/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61691/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 60380/2021 - STAY APPLICATION | |||
91 | C.A. No. 1810/2021 XVII | STATE BANK OF INDIA | CYRIL AMARCHAND MANGALDAS AOR |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[CAVEAT], S. S. SHROFF[R-2] | ||
Only I.A. No. 186218 of 2023 in Civil Appeal No. 2263 of 2021 | |||
91.1 | Connected C.A. No. 2263/2021 XVII | VIJAY KUMAR IYER | S. S. SHROFF |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[R-3] | ||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 186218/2023 | |||
IA No. 186218/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
92 | C.A. No. 1851-1852/2021 XVII | G.R.T. HOTELS AND RESORTS PRIVATE LIMITED | SANYAT LODHA |
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MEENAVATHANTHAI K.R. SELVARAJ KUMAR MEENAVAR NALA SANGAM AND ORS. | SRISHTI AGNIHOTRI[R-1], D.KUMANAN[R-6], PURNIMA KRISHNA[R-4], [R-7], [R-9], AAKASHI LODHA [R-10] | ||
IA No. 67234/2021 - EX-PARTE STAY | |||
IA No. 67232/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177579/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 67233/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
93 | SLP(C) No. 12773-12776/2021 XV | THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR |
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BHUPENDRA SINGH | T. R. B. SIVAKUMAR[R-1] | ||
IA No. 141457/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 101362/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 141460/2021 - VACATING STAY | |||
94 | SLP(C) No. 21062/2021 III | PASHCHIM GUJARAT VIJ COMPANY LIMITED | HEMANTIKA WAHI |
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GHANSHYAMSINH AMARSINH GOHIL | MAIBAM NABAGHANASHYAM SINGH[R-1] | ||
FOR ADMISSION and I.R. and IA No.168342/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.168343/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 204608/2023 - APPLICATION FOR PERMISSION | |||
IA No. 112265/2022 - APPLICATION FOR PERMISSION | |||
IA No. 168342/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 204609/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 112267/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 168343/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 65476/2023 - STAY APPLICATION | |||
95 | Diary No. 20532-2021 XVII-A | THE COMMISSIONER OF CUSTOMS (PORT) | MUKESH KUMAR MARORIA |
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M/S CERATIZIT INDIA PVT. LTD. THROUGH DIRECTOR | KUNAL CHATTERJI[R-1] | ||
IA No. 112060/2021 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 112062/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112058/2021 - STAY APPLICATION | |||
96 | C.A. No. 4568/2022 XVII | CHIEF COMMISSIONER OF INCOME TAX (TDS) | RAJ BAHADUR YADAV |
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OM PRAKASH AGRAWAL AND ANR. | PBA LEGAL[R-1] | ||
IA No. 85240/2022 - STAY APPLICATION | |||
97 | C.A. No. 1232-1233/2022 XVII-A | COMMISSIONER OF CENTRAL EXCISE HYDERABAD-I | MUKESH KUMAR MARORIA |
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M/S ARADHANA FOODS AND JUICES PVT. LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
FOR ADMISSION and IA No.19407/2022-EX-PARTE STAY | |||
97.1 | Connected C.A. No. 3573/2022 XVII-A | COMMISSIONER OF CENTRAL TAX GST AND CENTRAL EXCISE | MUKESH KUMAR MARORIA |
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M/S VARUN BEVERAGES LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
IA No.67421/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.67420/2022-STAY APPLICATION | |||
97.2 | Connected C.A. No. 4660/2022 XVII-A | COMMISSIONER OF CENTRAL EXCISE GAUTAM BUDDH NAGAR (UTTAR PRADESH) | MUKESH KUMAR MARORIA |
Versus | |||
M/S VARUN BEVERAGES LIMITED | CHARANYA LAKSHMIKUMARAN[R-1] | ||
IA No.91877/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.91876/2022-STAY APPLICATION | |||
98 | C.A. No. 894/2022 XVII | TWINSTAR TECHNOLOGIES LIMITED | KARUN MEHTA[P-1] |
Versus | |||
BANK OF MAHARASHTRA AND ORS. | ABHINAV AGRAWAL[R-1], S. S. SHROFF[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], CYRIL AMARCHAND | ||
MANGALDAS AOR[R-15] SOUMIK GHOSAL[INT], SHUBHANSHU GUPTA[INT], RITESH KUMAR CHOWDHARY[INT] | |||
IA FOR EX-PARTE STAY ON IA 15778/2022 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 15932/2022 FOR INTERVENTION APPLICATION ON IA | |||
17567/2022 FOR INTERVENTION APPLICATION ON IA 22778/2022 | |||
IA No. 15778/2022 - EX-PARTE STAY | |||
IA No. 22778/2022 - INTERVENTION APPLICATION | |||
IA No. 17567/2022 - INTERVENTION APPLICATION | |||
IA No. 15932/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
98.1 | Connected C.A. No. 512/2022 XVII | TWINSTAR TECHNOLOGIES LIMITED | KARUN MEHTA[P-1] |
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IFCI LIMITED AND ORS. | ABHIKALP PRATAP SINGH[R-1], S. S. SHROFF[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], CYRIL | ||
AMARCHAND MANGALDAS AOR[R-15] SENTHIL JAGADEESAN[IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL] SOUMIK GHOSAL[INT] | |||
IA No. 87306/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 13022/2022 - EX-PARTE STAY | |||
IA No. 22773/2022 - INTERVENTION APPLICATION | |||
IA No. 106018/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 87304/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 13386/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
98.2 | Connected C.A. No. 509/2022 XVII | TWIN STAR TECHNOLOGIES LIMITED | KARUN MEHTA |
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SMALL INDUSTRIES DEVELOPMENT BANK OF INDIA AND ORS. | SOUMIK GHOSAL[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[CAVEAT], ABHINAV AGRAWAL[R-1], S. S. SHROFF[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], | ||
[R-9], [R-10], [R-11], [R-12], [R-13], [R-14] | |||
FOR | |||
FOR EX-PARTE STAY ON IA 12964/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 13387/2022 | |||
IA No. 12964/2022 - EX-PARTE STAY | |||
IA No. 13387/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
98.3 | Connected C.A. No. 1307/2022 XVII | VENUGOPAL DHOOT | SOUMIK GHOSAL |
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ABHIJIT GUHATHAKURTA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT], S. S. SHROFF[R-1], KARUN MEHTA[R-3] | ||
FOR APPLICATION FOR PERMISSION ON IA 21420/2022 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 21442/2022 | |||
IA No. 21420/2022 - APPLICATION FOR PERMISSION | |||
IA No. 21442/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
98.4 | Connected C.A. No. 8418/2019 XVII | UNION OF INDIA AND ANR. | K. R. SASIPRABHU |
Versus | |||
VIDEOCON INDUSTRIES LIMITED AND ORS. | SOUMIK GHOSAL[CAVEAT], P. K. JAIN[R-3] | ||
FOR ADMISSION and IA No.168663/2019-STAY APPLICATION[ FOR DIRECTIONS ] | |||
IA No. 187796/2022 - APPLICATION FOR PERMISSION | |||
IA No. 6854/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 175113/2019 - CLARIFICATION/DIRECTION | |||
IA No. 168416/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 168663/2019 - STAY APPLICATION | |||
99 | C.A. No. 2091/2022 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[P-1] |
Versus | |||
IC 60543 W LT. COL.RANJEET SINGH | GAICHANGPOU GANGMEI[R-1] | ||
IA No.29123/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.29121/2022-EX-PARTE STAY and IA No.29120/2022-LEAVE TO APPEAL U/S 31(1) | |||
OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
100 | C.A. No. 4512/2022 XVII-A | EMAAR MGF LAND LTD. (NOW KNOWN AS EMAAR INDIA LTD.) | DEVENDRA SINGH |
Versus | |||
ALOK SABHARWAL AND ANR. | AMISH AGGARWALA [R-1], [R-2] | ||
Mediation report not received | |||
IA No. 83144/2022 - STAY APPLICATION | |||
100.1 | Connected C.A. No. 4655/2022 XVII-A | EMAAR INDIA LTD. | DEVENDRA SINGH |
Versus | |||
MANJIT SINGH AND ANR. | |||
Mediation report not received | |||
100.2 | Connected Diary No. 25040-2023 XVII-A | EMAAR INDIA LIMITED (EARLIER KNOWN AS EMAAR MGF LAND LTD) | SIBO SANKAR MISHRA |
Versus | |||
SHRI RAJNEESH SHARMA AND ANR. | |||
Interim Mediation report received | |||
IA No. 140951/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 140952/2023 - STAY APPLICATION | |||
101 | C.A. No. 4905/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
RAJEEV VASANT SHETH AND ORS. | PALLAVI PRATAP[CAVEAT] | ||
IA No.102281/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.102275/2022-STAY APPLICATION | |||
IA No. 102281/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 102275/2022 - STAY APPLICATION | |||
101.1 | Connected C.A. No. 7791/2022 XVII | SECURITIES AND EXCHANGE BOARD OFINDIA | K J JOHN AND CO |
Versus | |||
SHREEHAS P. TAMBE | MALVIKA KAPILA[CAVEAT] | ||
IA No.160694/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.160693/2022-STAY APPLICATION | |||
102 | SLP(C) No. 12219/2022 IX | AMOL MURLIDHAR DHAMDHERE AND ANR. | SUNIL KUMAR SHARMA |
Versus | |||
TUKARAM MARUTI DHAMDHERE AND ANR. | BHARTI TYAGI[R-1], [R-2] | ||
IA No. 94746/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94747/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 149854/2023 - VACATING STAY | |||
103 | C.A. No. 8862-8868/2022 XVII | JAIPUR VIDYUT VITARAN NIGAM LIMITED AND ORS. | NIKUNJ DAYAL |
Versus | |||
THE RAJASTHAN TEXTILE MILLS ASSOCIATION AND ANR. | JESAL WAHI[CAVEAT], ISHAAN GEORGE[CAVEAT], AMIT VERMA [R-4], KHAITAN & CO.[R-7], SHANTANU SAGAR[R-8], [R-9], [R-10] | ||
FOR ADMISSION and IA No.182454/2022-EX-PARTE STAY | |||
104 | C.A. No. 9328/2022 XVII | ZON HOTELS PVT. LTD. | VIVEK JAIN |
Versus | |||
GOA COASTAL ZONE MANAGEMENT AUTHORITY AND ORS. | SURJENDU SANKAR DAS[R-1], SRISHTI AGNIHOTRI[R-3] | ||
IA No.201434/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
105 | C.A. No. 8880/2022 XVII | TELANGANA NORTHERN POWER DISTRIBUTION COMPANY LTD. AND ANR. | D. ABHINAV RAO |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], T. V. S. RAGHAVENDRA SREYAS[R-3], [R-3], SAKIE JAKHARIA[R-4], PRAMOD DAYAL[R-7], [R-8], [R-9], [R-10], [R-11], UDIT KISHAN | ||
AND ASSOCIATES[R-12] | |||
IA No. 183158/2022 - STAY APPLICATION | |||
105.1 | Connected C.A. No. 9045/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
WARDHA SOLAR (MAHARASHTRA) PRIVATE LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and IA No.192842/2022-EX-PARTE STAY | |||
105.2 | Connected C.A. No. 9191/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], SAKIE JAKHARIA[R-3], [R-4] | ||
FOR ADMISSION and IA No.197607/2022-EX-PARTE STAY | |||
105.3 | Connected C.A. No. 9079/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and IA No.194818/2022-EX-PARTE STAY | |||
105.4 | Connected C.A. No. 9084/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and IA No.195128/2022-EX-PARTE STAY | |||
105.5 | Connected Diary No. 38814-2022 XVII | JAIPUR VIDYUT VITRAN NIGAM LTD. AND ORS. | JESAL WAHI |
Versus | |||
PRAYATNA DEVELOPERS PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], SAKIE JAKHARIA[R-3] | ||
[TO | |||
FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 190804/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 190805/2022 | |||
FOR STAY APPLICATION ON IA 190808/2022 | |||
IA No. 190804/2022 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 190805/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 190808/2022 - STAY APPLICATION | |||
105.6 | Connected C.A. No. 2921-2922/2023 XVII | M/S CHHATTISGARH STATE POWER DISTRIBUTION COMPANY LTD | S. K. VERMA |
Versus | |||
CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. | E. C. AGRAWALA[CAVEAT], NIKUNJ DAYAL[R-10] | ||
[TO BE TAKEN UP ALONG WITH Diary No. 38814/2022.]... IA No.35195/2023-CONDONATION OF DELAY IN FILING and IA No.35196/2023-CONDONATION OF DELAY IN | |||
REFILING / CURING THE DEFECTS | |||
IA No. 35195/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 35196/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
105.7 | Connected C.A. No. 505-510/2023 XVII | SOLAR ENERGY CORPORATION OF INDIA LIMITED | ANKIT ROY |
Versus | |||
PARAMPUJYA SOLAR ENERGY PRIVATE LIMITED AND ORS. | NIKUNJ DAYAL[R-10] | ||
..FOR ADMISSION and IA No.9289/2023-EX-PARTE AD-INTERIM RELIEF and IA No.9291/2023-CONDONATION OF DELAY IN FILING APPEAL | |||
105.8 | Connected C.A. No. 4010/2023 XVII | MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED | UDIT KISHAN AND ASSOCIATES |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], NIKUNJ DAYAL[R-11] | ||
IA No.31317/2023-CONDONATION OF DELAY IN FILING and IA No.31316/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.31315/2023-EX-PARTE | |||
STAY | |||
106 | C.A. No. 971/2023 XVII-A | VENKATARAMAN KRISHNAMURTHY AND ANR. | VIPUL KUMAR |
Versus | |||
LODHA CROWN BUILDMART PVT. LTD | ANKIT YADAV[CAVEAT] | ||
FOR ADMISSION and IA No.14279/2023-STAY APPLICATION and IA No.14277/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 14279/2023 - STAY APPLICATION | |||
107 | C.A. No. 1590/2023 XVII-A | M/S. KUMAR URBANA AND ORS. | MALVIKA KAPILA |
Versus | |||
I-LIFE APARTMENT OWNERS WELFARE SOCIETY | BALAJI SRINIVASAN[R-1] | ||
IA No. 201038/2023 - APPLICATION FOR PERMISSION | |||
IA No. 43044/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24855/2023 - STAY APPLICATION | |||
108 | C.A. No. 731/2023 XVII | TALLI GRAM PANCHAYAT | ABHIMANUE SHRESTHA |
Versus | |||
UNION OF INDIA AND ORS. | KHAITAN & CO.[CAVEAT], DEEPANWITA PRIYANKA[R-2], SWATI GHILDIYAL [R-3] | ||
FOR ADMISSION and I.R. and IA No.22811/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.22812/2023-STAY APPLICATION | |||
109 | C.A. No. 1527/2023 XVII | VINOD KUMAR KHURANA | ANINDITA MITRA |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA AND ORS. | BHARGAVA V. DESAI[CAVEAT][CAVEAT], VMZ CHAMBERS[R-2] E. C. VIDYA SAGAR[INT] | ||
[ONLY I.A. NO.187465/2023 IN C.A. NO. 1527/2023, I.A. NO. 133197/2023 IN CONNECTED C.A. NO. 1928/2023 AND I.A. NO. 135963/2023 IN CONNECTED C.A. NO. | |||
2039/2023 ARE LISTED UNDER THIS ITEM] | |||
IA No. 187465/2023 - INTERVENTION APPLICATION | |||
109.1 | Connected C.A. No. 1928/2023 XVII | RAKESH GUPTA | KUNAL CHATTERJI[P-1] |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA AND ORS. | BHARGAVA V. DESAI[CAVEAT][CAVEAT] | ||
IA | |||
FOR CLARIFICATION/DIRECTION ON IA 133197/2023 | |||
IA No. 133197/2023 - CLARIFICATION/DIRECTION | |||
109.2 | Connected C.A. No. 2039/2023 XVII | PRAVEEN KUMAR | ANKIT AGARWAL |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA AND ORS. | BHARGAVA V. DESAI[CAVEAT][CAVEAT] | ||
[TO | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 135963/2023 | |||
IA No. 135963/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
110 | C.A. No. 1529/2023 XVII | MAHARASHTRA STATE ROAD DEVELOPMENT CORPORATION LTD. | KUSH CHATURVEDI |
Versus | |||
DILEEP B. NEVATIA AND ORS. | SURENDER SINGH HOODA[CAVEAT], GURMEET SINGH MAKKER[R-2], AADITYA ANIRUDDHA PANDE[R-3], [R-6], SHASHANK SINGH[R-4] | ||
IA No.46443/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.46441/2023-STAY APPLICATION | |||
IA No. 46443/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 46441/2023 - STAY APPLICATION | |||
111 | C.A. No. 2990/2023 XVII-A | COMMISSIONER, CENTRAL GOODS AND SERVICES TAX COMMISSIONERATE | MUKESH KUMAR MARORIA |
Versus | |||
M/S WIPRO ENTERPRISES PVT. LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
IA No. 62643/2023 - EX-PARTE STAY | |||
IA No. 62644/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
112 | SLP(C) No. 9301-9302/2023 IX | SUDHIR ABHIMAN RAMTEKE AND ORS. | AMOL B. KARANDE |
Versus | |||
JOINT CHARITY COMMISSIONER, NAGPUR AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], ANAGHA S. DESAI[R-3], [R-4], [R-6], [R-7] | ||
IA No. 74841/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 207651/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 74838/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 207695/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 207650/2023 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 215069/2023 - VACATING STAY | |||
113 | C.A. No. 3905/2023 XVII-A | COMMISSIONER OF CENTRAL TAX | MUKESH KUMAR MARORIA |
Versus | |||
M/S MY HOME INDUSTRIES PVT. LTD. | ANANT GAUTAM[R-1] | ||
IA No. 90114/2023 - EX-PARTE STAY | |||
IA No. 90115/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
114 | C.A. No. 3098-3099/2023 XVII | AIRPORTS ECONOMIC REGULATORY AUTHORITY OF INDIA | SACHIN SHARMA |
Versus | |||
DELHI INTERNATIONAL AIRPORT LTD. AND ORS. | MOHIT D. RAM[CAVEAT], ALOK TRIPATHI[CAVEAT], AMITA SINGH KALKAL[R-2], M. V. KINI & ASSOCIATES[R-8] | ||
FOR ADMISSION and IA No.85540/2023-EX-PARTE STAY and IA No.87500/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
115 | SLP(Crl) No. 5323/2023 II | SHASHIKANT SHARMA AND ORS. | AMIT SHRIVASTAVA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | SANCHIT GARGA[CAVEAT], RUCHIRA GOEL[R-1] | ||
IA No. 85349/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85350/2023 - EXEMPTION FROM FILING O.T. | |||
116 | W.P.(C) No. 552/2023 X | SUNSHINE PICTURES PVT. LTD. AND ANR. | YUGANDHARA PAWAR JHA |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], ASTHA SHARMA[R-3], SABARISH SUBRAMANIAN[R-4] VARINDER KUMAR SHARMA[INT], V. K. BIJU[INT] | ||
IA No. 99958/2023 - INTERVENTION APPLICATION | |||
IA No. 99708/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 99449/2023 - STAY APPLICATION | |||
116.1 | Connected SLP(C) No. 10166/2023 XI-A | QURBAN ALI | SUMITA HAZARIKA |
Versus | |||
CENTRAL BOARD OF FILM CERTIFICATION AND ANR. | YUGANDHARA PAWAR JHA[CAVEAT] MOHAMMED SADIQUE T.A.[INT] | ||
IA No. 100891/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 102247/2023 - INTERVENTION APPLICATION | |||
IA No. 100894/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
116.2 | Connected SLP(C) No. 10391/2023 XII | BR ARAVINDAKSHAN | P. SOMA SUNDARAM |
Versus | |||
UNION OF INDIA AND ORS. | YUGANDHARA PAWAR JHA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.101746/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
117 | C.A. No. 5354/2023 XVII-A | ICICI LOMBARD GENERAL INSURANCE CO. LTD. | GAUTAM JHA |
Versus | |||
M/S UBALE AND ORS. | RANJIT BALASAHEB RAUT[CAVEAT] | ||
IA No.149731/2023-CONDONATION OF DELAY IN FILING and IA No.149728/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.149736/2023-STAY | |||
APPLICATION and IA No.149734/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
117.1 | Connected C.A. No. 5929/2023 XVII-A | M/S UBALE AND ORS. | RANJIT BALASAHEB RAUT |
Versus | |||
ICICI LOMBARD GENERAL INSURANCE CO. LTD. | GAUTAM JHA[CAVEAT] | ||
IA No.178873/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.178869/2023-CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 178869/2023 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 178873/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
118 | C.A. No. 5000/2023 XVII | HARISH SHARMA | ANIRBAN BHATTACHARYA |
Versus | |||
M/S. C AND C CONSTRUCTIONS LIMITED AND ORS. | UDIT KISHAN AND ASSOCIATES[R-2], SUNIL KUMAR JAIN[R-3], O. P. GAGGAR[R-6] | ||
IA No.155557/2023-STAY APPLICATION | |||
119 | C.A. No. 9619-9637/2019 XVII | BANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | GARIMA JAIN [P-1] |
Versus | |||
M/S FORTUNE FIVE HYDEL PROJECTS PVT. LTD AND ORS. | ANANTHA NARAYANA M.G.[CAVEAT], [R-20], SUNIL KUMAR SHARMA[R-1], [R-4], [R-5], [R-6], [R-8], LEKHA G.V.[R-2], NISHTHA KUMAR[R-7], [R-9], PUKHRAMBAM | ||
RAMESH KUMAR[R-10], ANNAM VENKATESH[R-11], [R-12], [R-17], [R-18], [R-19], V. N. RAGHUPATHY[R-22], MISHRA SAURABH[R-23], PRITHA SRIKUMAR IYER[R-25] | |||
IA No.175900/2019-CONDONATION OF DELAY IN FILING and IA No.175898/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.175901/2019-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.176322/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
120 | Crl.A. No. 669/2020 II-B | YATIN NARENDRA OZA | PURVISH JITENDRA MALKAN |
Versus | |||
SUO MOTU, HIGH COURT OF GUJARAT AND ANR. | NIKHIL GOEL[R-1] E. C. AGRAWALA[INT] | ||
{Mention Memo} | |||
IA No. 104538/2020 - STAY APPLICATION | |||
121 | C.A. No. 900/2022 XVII | T. PRABAKAR | SADINENI RAVI KUMAR[P-1] |
Versus | |||
RAMJI AND ORS. | SUJATA KURDUKAR[R-1], AMIT AGRAWAL[R-2], [R-3] ZULFIKER ALI P. S[IMPL] S. GOWTHAMAN[INT] | ||
{Mention Memo} | |||
IA No. 16140/2022 - EX-PARTE STAY | |||
IA No. 138107/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 17032/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
122 | C.A. No. 4977/2019 XVII | M/S AJAY ENTERPRISES PRIVATE LIMITED | B. VIJAYALAKSHMI MENON |
Versus | |||
LT. COL. (RETD.) SARVADAMAN SINGH OBEROI AND ORS. | K. V. BHARATHI UPADHYAYA[CAVEAT], GURMEET SINGH MAKKER[R-2], SAMAR VIJAY SINGH[R-3], [R-4], [R-5], [R-6], AAKARSH KAMRA[R-7], CHARANYA | ||
LAKSHMIKUMARAN[R-8] | |||
{Mention Memo} | |||
IA No. 81477/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 167161/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 81473/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 81479/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 81476/2019 - STAY APPLICATION | |||
122.1 | Connected C.A. No. 5067/2019 XVII | STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1], [P-2], [P-3], [P-4] |
Versus | |||
LT. COL. (RETD.) SARVADAMAN SINGH OBEROI AND ORS. | K. V. BHARATHI UPADHYAYA[CAVEAT], B. VIJAYALAKSHMI MENON[R-4], CHARANYA LAKSHMIKUMARAN[R-5] | ||
{Mention Memo} | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 86001/2019 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 141370/2019 | |||
IA No. 141370/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 86001/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
123 | C.A. No. 5781-5782/2022 XVII | THE AUROVILLE FOUNDATION | RUCHI KOHLI |
Versus | |||
NAVROZ KERSASP MODY AND ORS. | T. V. S. RAGHAVENDRA SREYAS[CAVEAT], GURMEET SINGH MAKKER[R-3], JOSEPH ARISTOTLE S.[R-4], AJAY MARWAH[R-5], [R-7], [R-8], VIKAS MEHTA[R-9], [R-10], | ||
[R-11], [R-12], [R-13] | |||
{Mention Memo} | |||
LIST IMMEDIATELY AFTER THE HEARING IN WP (CIVIL) 1099/2019 (CONSTITUTION BENCH) IS OVER | |||
124 | SLP(C) No. 34892/2014 XVI | AMIT KUMAR DAS JOINT SECRETARY | AMARJIT SINGH BEDI |
Versus | |||
SHRIMATI HUTHEESINGH TAGORE CHARITABLE TRUST (SOLE RESPONDENT) | ANANDO MUKHERJEE[R-1] | ||
{Mention Memo} | |||
IA No. 140697/2019 - VACATING STAY | |||
125 | T.P.(C) No. 2348-2354/2017 IV-B | CENTRAL INFORMATION COMMISSION | M. A. CHINNASAMY, [P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
PUNJAB AND HARYANA HIGH COURT AND ANR. | SARVESH SINGH[R-1], MISHRA SAURABH[R-3], [R-9], AFTAB ALI KHAN[R-5], MUKUL KUMAR[R-7], VINAY ARORA[R-8], VANSHAJA SHUKLA[R-13] | ||
{Mention Memo} | |||
IA No. 133357/2017 - STAY APPLICATION | |||
126 | C.A. No. 2989-2990/2020 XVII | HINDUSTAN ZINC LIMITED EMPLOYEES CONTRIBUTORY PROVIDENT FUND TRUST | P. S. SUDHEER |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT], ARVIND KUMAR SHARMA[R-1], ASHISH RANA[R-16] ABHISHEK VIKAS[IMPL] | ||
{Mention Memo} | |||
IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 62490/2020 FOR STAY APPLICATION ON IA 62491/2020 FOR PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES ON IA 63483/2020 FOR impleading party ON IA 71868/2021 FOR INTERVENTION/IMPLEADMENT ON IA 71868/2021 | |||
IA No. 62490/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 71868/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 63483/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 62491/2020 - STAY APPLICATION | |||
126.1 | Connected C.A. No. 496-497/2021 XVII | INDIA INFRASTRUCTURE FINANCE COMPANY LIMITED AND ANR. | HIREN DASAN |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT], ARVIND KUMAR SHARMA[R-1] ABHISHEK VIKAS[IMPL] | ||
{Mention Memo} | |||
IA | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 1351/2021 | |||
FOR EARLY HEARING APPLICATION ON IA 4063/2021 | |||
FOR impleading party ON IA 73581/2021 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 73581/2021 | |||
IA No. 4063/2021 - EARLY HEARING APPLICATION | |||
IA No. 1351/2021 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 73581/2021 - INTERVENTION/IMPLEADMENT | |||
126.2 | Connected C.A. No. 2356/2021 XVII | BHARAT HEAVY ELECTRICALS LTD (BAP UNIT) EMPLOYEES PROVIDENT FUND TRUST | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT], ARVIND KUMAR SHARMA[R-2] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 76612/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 76613/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 76615/2021 | |||
IA No. 76613/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 76615/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 76612/2021 - STAY APPLICATION | |||
126.3 | Connected C.A. No. 5011/2021 XVII | BHEL EMPLOYEES PROVIDENT FUND TRUST, JHANSI | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 106859/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 106861/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 106862/2021 | |||
IA No. 106861/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 106862/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 106859/2021 - STAY APPLICATION | |||
126.4 | Connected C.A. No. 4675/2021 XVII | BHEL EMPLOYEES PROVIDENT FUND TRUST, BANGALORE | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 96183/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96185/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 96186/2021 | |||
IA No. 96185/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 96186/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 96183/2021 - STAY APPLICATION | |||
126.5 | Connected C.A. No. 6220/2021 XVII | BHARAT HEAVY ELECTRICALS LIMITED NEW DELHI EMPLOYEE PROVIDENT FUND | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 129226/2021 | |||
FOR CLARIFICATION/DIRECTION ON IA 129227/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 129228/2021 | |||
IA No. 129227/2021 - CLARIFICATION/DIRECTION | |||
IA No. 129228/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129226/2021 - STAY APPLICATION | |||
126.6 | Connected C.A. No. 6211/2021 XVII | BHEL EMPLOYEES PROVIDENT FUND TRICHY | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR EX-PARTE STAY ON IA 128902/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 128904/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128905/2021 | |||
IA No. 128904/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 128902/2021 - EX-PARTE STAY | |||
IA No. 128905/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
126.7 | Connected C.A. No. 6210/2021 XVII | BHEL PPD EPF TRUST, CHENNAI | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128862/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 128863/2021 | |||
FOR STAY APPLICATION ON IA 128866/2021 | |||
IA No. 128863/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 128862/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128866/2021 - STAY APPLICATION | |||
126.8 | Connected C.A. No. 6209/2021 XVII | BHARAT HEAVY ELECTRICALS EMPLOYEES GRATUITY FUND | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 128812/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 128813/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128814/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 128815/2021 | |||
IA No. 128813/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 128815/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 128814/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128812/2021 - STAY APPLICATION | |||
126.9 | Connected Diary No. 9513-2021 XVII | SREI INFRASTRUCTURE FINANCE LTD. | PRATEEK K CHADHA |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA No.105742/2021-EX-PARTE AD-INTERIM RELIEF and IA No.105738/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105745/2021-EXEMPTION | |||
FROM FILING AFFIDAVIT and IA No.105744/2021-INTERVENTION/IMPLEADMENT and IA No.105737/2021-PERMISSION TO FILE APPEAL | |||
126.10 | Connected C.A. No. 2392/2021 XVII | BHEL EMPLOYEES PROVIDENT FUND, RANIPUR, HARDWAR | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES LTD. AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 77750/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 77752/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 77754/2021 | |||
IA No. 77752/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 77754/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 77750/2021 - STAY APPLICATION | |||
126.11 | Connected C.A. No. 4567/2021 XVII | MAHARASHTRA METRO RAIL CORP. LTD | R. P. GUPTA |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT] SANJAY KAPUR[IMPL], S. S. SHROFF[IMPL] | ||
{Mention Memo} | |||
IA | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 79131/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 79132/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 147291/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 148177/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 148582/2021 | |||
IA No. 79131/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 148177/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 147291/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 79132/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 148582/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
126.12 | Connected C.A. No. 260/2021 XVII | PPL EMPLOYEES PROVIDENT FUND TRUST | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT] | ||
{Mention Memo} | |||
FOR | |||
FOR EX-PARTE STAY ON IA 12985/2021 | |||
FOR CLARIFICATION/DIRECTION ON IA 12988/2021 | |||
IA No. 12988/2021 - CLARIFICATION/DIRECTION | |||
IA No. 12985/2021 - EX-PARTE STAY | |||
126.13 | Connected C.A. No. 4721/2021 XVII | BHEL EMPLOYEES PROVIDENT FUND TRUST | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 96582/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 96583/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 96584/2021 | |||
IA No. 96583/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 96584/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 96582/2021 - STAY APPLICATION | |||
126.14 | Connected Diary No. 17014-2020 XVII | IDBI BANK LIMITED AND ORS. | KRISHNA KUMAR SINGH, [P-1] |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT], ARVIND KUMAR SHARMA[R-1], ASHISH RANA[R-18] | ||
{Mention Memo} | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 99451/2020 | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 99452/2020 | |||
FOR PERMISSION TO FILE APPEAL ON IA 99453/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 99454/2020 | |||
IA No. 78364/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 99452/2020 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 99454/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 99451/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 99453/2020 - PERMISSION TO FILE APPEAL | |||
126.15 | Connected C.A. No. 3323-3324/2020 XVII | L AND T INFRA DEBT FUND LIMITED AND ANR. | AKHIL ANAND, KRISHNA KUMAR SINGH[P-1], [P-2] |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT], SANJAY KAPUR[R-15], ASHISH RANA[R-18] | ||
{Mention Memo} | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 98535/2020 | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 98536/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 98537/2020 | |||
FOR APPLICATION FOR TAKING ON RECORD ON IA 150182/2021 | |||
IA No. 150182/2021 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 98536/2020 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 98537/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98535/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
126.16 | Connected C.A. No. 3529-3530/2020 XVII | 63 MOONS TECHNOLOGIES LTD. | E. C. AGRAWALA |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT], ARVIND KUMAR SHARMA[R-1] | ||
{Mention Memo} | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 109296/2020 | |||
FOR EX-PARTE STAY ON IA 109297/2020 | |||
IA No. 109297/2020 - EX-PARTE STAY | |||
IA No. 109296/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
126.17 | Connected C.A. No. 6800-6801/2021 XVII | IL AND FS INFRASTRUCTURE DEBT FUND (THROUGH IL AND FS INFRA ASSET MANAGEMENT LIMITED) | MAHESH THAKUR |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR PERMISSION TO FILE APPEAL ON IA 131679/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 131681/2020 | |||
IA No. 131681/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
126.18 | Connected C.A. No. 334-335/2021 XVII | YES BANK LIMITED | KRISHNA KUMAR SINGH[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[R-2], VIPIN KUMAR JAI[R-20] S. S. SHROFF[INT] | ||
{Mention Memo} | |||
IA No. 77339/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 31749/2021 - EARLY HEARING APPLICATION | |||
IA No. 17714/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 130224/2021 - GRANT OF INTERIM RELIEF | |||
IA No. 50048/2023 - INTERVENTION APPLICATION | |||
IA No. 17713/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
126.19 | Connected C.A. No. 189/2021 XVII | ADITYA BIRLA FINANCE LIMITED | KHAITAN & CO.[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[R-2] | ||
{Mention Memo} | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 10248/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 10886/2021 | |||
IA No. 10886/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 10248/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
126.20 | Connected C.A. No. 253/2021 XVII | ZUARI INDUSTRIES LTD. EMPLOYEES PROVIDENT FUND | KHAITAN & CO. |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[CAVEAT] | ||
{Mention Memo} | |||
FOR | |||
FOR EX-PARTE STAY ON IA 12804/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 12808/2021 | |||
IA No. 12808/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 12804/2021 - EX-PARTE STAY | |||
126.21 | Connected C.A. No. 3752-3754/2022 XVII | GAIL (INDIA) LIMITED | N. L. GANAPATHI |
Versus | |||
INFRASTRUCTURE LEASING AND FINANCIAL SERVICES LIMITED AND ORS. | SANJAY KAPUR[IMPL], AMIT K. NAIN[IMPL] | ||
{Mention Memo} | |||
IA No. 13194/2023 - EARLY HEARING APPLICATION | |||
127 | W.P.(C) No. 864/2022 X | MUTHYALA SUNIL KUMAR | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], G. INDIRA[R-2], [R-3], RAJIV KUMAR CHOUDHRY [R-4] | ||
{Mention Memo} | |||
IA No. 148678/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 92617/2023 - CLARIFICATION/DIRECTION | |||
IA No. 148676/2022 - EX-PARTE STAY | |||
IA No. 162957/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 162956/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
127.1 | Connected W.P.(C) No. 970/2023 X | YAS TOURSAND TRAVELS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.183780/2023-GRANT OF INTERIM RELIEF | |||
127.2 | Connected W.P.(C) No. 949/2023 X | KRISH TRAVELS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.180837/2023-GRANT OF INTERIM RELIEF | |||
127.3 | Connected W.P.(C) No. 923/2023 X | ALLAH BAKSH | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.177495/2023-GRANT OF INTERIM RELIEF | |||
127.4 | Connected W.P.(C) No. 969/2023 X | V RAMACHANDRA REDDY AND ANR. | N. SAI VINOD |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | MAHFOOZ AHSAN NAZKI[R-3] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.183193/2023-STAY APPLICATION | |||
127.5 | Connected W.P.(C) No. 981/2023 X | ANITHA P | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.186368/2023-GRANT OF INTERIM RELIEF | |||
127.6 | Connected W.P.(C) No. 975/2023 X | R SENTHIL KUMAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.185527/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.7 | Connected W.P.(C) No. 996/2023 X | FARVANA | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.188704/2023-GRANT OF INTERIM RELIEF | |||
IA No. 188704/2023 - GRANT OF INTERIM RELIEF | |||
127.8 | Connected W.P.(C) No. 984/2023 X | KHAMRUDDIN | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.187044/2023-GRANT OF INTERIM RELIEF | |||
127.9 | Connected W.P.(C) No. 1015/2023 X | TIPPU SULTAN TRAVELS | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | G. INDIRA[R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.191132/2023-GRANT OF INTERIM RELIEF | |||
127.10 | Connected W.P.(C) No. 995/2023 X | M T SAHADEVAN | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.188703/2023-GRANT OF INTERIM RELIEF | |||
IA No. 188703/2023 - GRANT OF INTERIM RELIEF | |||
127.11 | Connected W.P.(C) No. 1000/2023 X | SUBIN JACOB | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.189505/2023-GRANT OF INTERIM RELIEF | |||
127.12 | Connected W.P.(C) No. 1039/2023 X | RAVINDRAN | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.194377/2023-GRANT OF INTERIM RELIEF | |||
127.13 | Connected W.P.(C) No. 1010/2023 X | M/S. AR TRAVELS AND ANR. | N. SAI VINOD |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.190460/2023-STAY APPLICATION | |||
127.14 | Connected W.P.(C) No. 1064/2023 X | BSR TOURS AND TRAVELS AND ANR. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.198112/2023-STAY APPLICATION | |||
127.15 | Connected W.P.(C) No. 1031/2023 X | CHAPATI NAGABHUSAN REDDY AND ORS. | N. SAI VINOD |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.193203/2023-EX-PARTE STAY | |||
127.16 | Connected W.P.(C) No. 638/2023 X | SWAMY AYYAPPA TRAVELS | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | G. INDIRA[R-2], NISHE RAJEN SHONKER[R-3] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
127.17 | Connected W.P.(C) No. 783/2023 X | TIRUMALA CABS | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | G. INDIRA[R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.149105/2023-APPROPRIATE ORDERS/DIRECTIONS | |||
127.18 | Connected W.P.(C) No. 756/2023 X | SANITHJAN S. | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-6], V. N. RAGHUPATHY[R-3], G. INDIRA[R-4] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
IA No. 201798/2023 - AMENDMENT OF THE PETITION | |||
IA No. 141337/2023 - EX-PARTE AD-INTERIM RELIEF | |||
127.19 | Connected W.P.(C) No. 799/2023 X | M/S VEMURI KAVERI TRAVELS | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], SABARISH SUBRAMANIAN[R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.153233/2023-STAY APPLICATION | |||
127.20 | Connected W.P.(C) No. 831/2023 X | SUMU JOSE | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.159264/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.21 | Connected W.P.(C) No. 822/2023 X | P RAVICHANDRAN | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.158136/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.22 | Connected W.P.(C) No. 852/2023 X | T G CHANDRA SEKHAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.161424/2023-GRANT OF INTERIM RELIEF | |||
127.23 | Connected W.P.(C) No. 825/2023 X | SMITHA GS. | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.158189/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.24 | Connected W.P.(C) No. 836/2023 X | S SUMESH KUMAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.159469/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.25 | Connected W.P.(C) No. 812/2023 X | K A SEBASTIAN | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.155902/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.26 | Connected W.P.(C) No. 816/2023 X | LINJU SUMESH | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.156970/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.27 | Connected W.P.(C) No. 853/2023 X | SACHIDANANDA K R | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.161646/2023-GRANT OF INTERIM RELIEF | |||
127.28 | Connected W.P.(C) No. 851/2023 X | SHIVANANDA K R | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.161184/2023-GRANT OF INTERIM RELIEF | |||
127.29 | Connected W.P.(C) No. 819/2023 X | AJEESH A | AAKASH NANDOLIA |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.157775/2023-GRANT OF INTERIM RELIEF | |||
127.30 | Connected W.P.(C) No. 833/2023 X | SIDDAGANGA TOURS AND TRAVELS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.159365/2023-GRANT OF INTERIM RELIEF | |||
127.31 | Connected W.P.(C) No. 1033/2023 X | SURESH GANDHI K | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.193583/2023-GRANT OF INTERIM RELIEF | |||
127.32 | Connected W.P.(C) No. 992/2023 X | P GOPALAKRISHNAN | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.188539/2023-GRANT OF INTERIM RELIEF | |||
127.33 | Connected W.P.(C) No. 1034/2023 X | SRI KUMARAN TRAVELS | RAGHUNATHA SETHUPATHY B |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.193760/2023-STAY APPLICATION and IA No.193763/2023-CLARIFICATION/DIRECTION | |||
127.34 | Connected W.P.(C) No. 1007/2023 X | PK TRAVELS | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | G. INDIRA[R-3] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.190137/2023-GRANT OF INTERIM RELIEF | |||
127.35 | Connected W.P.(C) No. 998/2023 X | KALPAKA TRAVELS | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR | |||
FOR GRANT OF INTERIM RELIEF ON IA 189436/2023 | |||
IA No. 189436/2023 - GRANT OF INTERIM RELIEF | |||
127.36 | Connected W.P.(C) No. 1043/2023 X | M/S S R TRANSPORT | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.195029/2023-GRANT OF INTERIM RELIEF | |||
127.37 | Connected W.P.(C) No. 993/2023 X | H.C. NAGARAJAIAH | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.188635/2023-GRANT OF INTERIM RELIEF | |||
IA No. 188635/2023 - GRANT OF INTERIM RELIEF | |||
127.38 | Connected W.P.(C) No. 1058/2023 X | TVL CROWN LINE TRAVELS | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.197422/2023-GRANT OF INTERIM RELIEF | |||
127.39 | Connected W.P.(C) No. 1002/2023 X | M/S. BCVR TRAVELS | N. SAI VINOD |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.189559/2023-EX-PARTE STAY | |||
127.40 | Connected W.P.(C) No. 1119/2023 X | U.C. KONDAIAH SETTY | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.205119/2023-GRANT OF INTERIM RELIEF | |||
127.41 | Connected W.P.(C) No. 1092/2023 X | S BASKAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.201007/2023-GRANT OF INTERIM RELIEF | |||
127.42 | Connected W.P.(C) No. 1047/2023 X | ARASAN ARASSI LOGISTICS AND ANR. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.195514/2023-STAY APPLICATION | |||
127.43 | Connected W.P.(C) No. 1059/2023 X | SRI VENKATA KANKA DURGA TRAVELS AND ANR. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.197437/2023-STAY APPLICATION | |||
127.44 | Connected W.P.(C) No. 1066/2023 X | K P AZAL FAHAD @ AZAL FAHAD K P | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.198760/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.45 | Connected W.P.(C) No. 1103/2023 X | MURALEEDHARAN P. | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.202739/2023-GRANT OF INTERIM RELIEF | |||
127.46 | Connected W.P.(C) No. 1115/2023 X | AJMAL FARZAN K. P | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.204715/2023-GRANT OF INTERIM RELIEF | |||
127.47 | Connected W.P.(C) No. 1104/2023 X | T MAHROOF THAYATH @ MAHROOF THAYATH | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.202746/2023-GRANT OF INTERIM RELIEF | |||
127.48 | Connected W.P.(C) No. 1112/2023 X | KISHORE K. | ALJO K. JOSEPH |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.204056/2023-GRANT OF INTERIM RELIEF | |||
127.49 | Connected W.P.(C) No. 1105/2023 X | M JAHANGIR BASHA | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.203057/2023-GRANT OF INTERIM RELIEF | |||
127.50 | Connected W.P.(C) No. 1138/2023 X | SACHIN DAS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.208026/2023-GRANT OF INTERIM RELIEF | |||
127.51 | Connected W.P.(C) No. 1143/2023 X | ALBIN DAS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.208845/2023-GRANT OF INTERIM RELIEF | |||
127.52 | Connected W.P.(C) No. 1127/2023 X | M/S SRI KRISHNA TRAVELS | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.206447/2023-STAY APPLICATION | |||
127.53 | Connected W.P.(C) No. 1144/2023 X | Y MOHAMMED | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.208872/2023-GRANT OF INTERIM RELIEF | |||
127.54 | Connected W.P.(C) No. 1139/2023 X | NAJEEB A | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
[TO BE TAKEN UP ALONG WITH ITEM NO. 15 I.E. W.P.(C) No. 1112/2023]........ FOR ADMISSION and IA No.208034/2023-GRANT OF INTERIM RELIEF | |||
127.55 | Connected W.P.(C) No. 1125/2023 X | VIJAYANAND TRAVELS PVT LTD AND ANR. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.206369/2023-STAY APPLICATION | |||
127.56 | Connected W.P.(C) No. 1147/2023 X | E. R. GOPAKUMAR | N. SAI VINOD |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.210844/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.57 | Connected W.P.(C) No. 1156/2023 X | K.P.N. TRAVELS INDIA LTD. | ARJUN GARG |
Versus | |||
THE STATE OF KERALA AND ORS. | |||
{Mention Memo} | |||
[TO BE TAKEN UP ALONG WITH ITEM NO. 15 I.E. W.P.(C) No. 1112/2023.]...FOR ADMISSION and IA No.213219/2023-GRANT OF INTERIM RELIEF | |||
127.58 | Connected W.P.(C) No. 1152/2023 X | SHARMA TRANSPORTS AND ORS. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
[TO BE TAKEN UP ALONG WITH ITEM NO.15 I.E. W.P.(C) No. 1112/2023.]...FOR ADMISSION and IA No.212055/2023-STAY APPLICATION | |||
127.59 | Connected W.P.(C) No. 804/2023 X | KKN EXPRESS CARGO | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.154157/2023-GRANT OF INTERIM RELIEF | |||
127.60 | Connected W.P.(C) No. 828/2023 X | VINOD M R | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.158996/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.61 | Connected W.P.(C) No. 859/2023 X | R SELVI | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.162267/2023-GRANT OF INTERIM RELIEF | |||
127.62 | Connected W.P.(C) No. 824/2023 X | BALA VENKATA KRISHNAN | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.158186/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.63 | Connected W.P.(C) No. 832/2023 X | JOSE P JOHN | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.159270/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.64 | Connected W.P.(C) No. 808/2023 X | BALAKRISHNA T | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.155439/2023-GRANT OF INTERIM RELIEF | |||
127.65 | Connected W.P.(C) No. 815/2023 X | M/S MADURAI RADHA TRAVELS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.156959/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.66 | Connected W.P.(C) No. 855/2023 X | SAPHIRE VOYAGES PRIVATE LIMITED | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.162021/2023-GRANT OF INTERIM RELIEF | |||
127.67 | Connected W.P.(C) No. 898/2023 X | MANJU SAJEEV | LEAD COUNSEL |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.170815/2023-EXEMPTION FROM FILING O.T. | |||
127.68 | Connected W.P.(C) No. 865/2023 X | A J RIYAS | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.163519/2023-GRANT OF INTERIM RELIEF | |||
127.69 | Connected W.P.(C) No. 835/2023 X | SIDDAGANGA TRAVELS AND LOGISTICS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.159428/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.70 | Connected W.P.(C) No. 834/2023 X | A M SHIVAKUMAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.159370/2023-GRANT OF INTERIM RELIEF | |||
127.71 | Connected W.P.(C) No. 820/2023 X | SARATH G NAIR | AAKASH NANDOLIA |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | G. INDIRA[R-1], [R-4] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.157996/2023-GRANT OF INTERIM RELIEF | |||
127.72 | Connected W.P.(C) No. 857/2023 X | PSS TRANSPORT | AAKASH NANDOLIA |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.162046/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.73 | Connected W.P.(C) No. 879/2023 X | UNIVERSAL TRAVELS AND ORS. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.165562/2023-STAY APPLICATION | |||
127.74 | Connected W.P.(C) No. 872/2023 X | N. JAGADISH | ANKUR S. KULKARNI |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION | |||
127.75 | Connected W.P.(C) No. 894/2023 X | ABDULLAH H NAUSHAD | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.169905/2023-EX-PARTE AD-INTERIM RELIEF | |||
127.76 | Connected W.P.(C) No. 955/2023 X | ANILA NOUSHAD | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.181814/2023-GRANT OF INTERIM RELIEF | |||
127.77 | Connected W.P.(C) No. 892/2023 X | FIVE STAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.168740/2023-GRANT OF INTERIM RELIEF | |||
127.78 | Connected W.P.(C) No. 891/2023 X | K KALPANA | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.168616/2023-GRANT OF INTERIM RELIEF | |||
127.79 | Connected W.P.(C) No. 953/2023 X | JAI KRISHNA TRAVELS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.181533/2023-GRANT OF INTERIM RELIEF | |||
127.80 | Connected W.P.(C) No. 950/2023 X | H T RAJANNA | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.180911/2023-GRANT OF INTERIM RELIEF | |||
127.81 | Connected W.P.(C) No. 956/2023 X | JAYAVIN TOURS AND TRAVELS PRIVATE LIMITED | T. HARISH KUMAR |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.181912/2023-STAY APPLICATION | |||
127.82 | Connected W.P.(C) No. 935/2023 X | A1 TRAVELS AND ORS. | LAWYER S KNIT & CO |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.179266/2023-STAY APPLICATION | |||
127.83 | Connected W.P.(C) No. 988/2023 X | SYED MOHAMMED AKBAR | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.187601/2023-GRANT OF INTERIM RELIEF | |||
127.84 | Connected W.P.(C) No. 947/2023 X | ABY THOMAS | ARJUN GARG |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.180713/2023-GRANT OF INTERIM RELIEF | |||
127.85 | Connected W.P.(C) No. 957/2023 X | JASEENA MUBARAK | BIJO MATHEW JOY |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.181914/2023-GRANT OF INTERIM RELIEF | |||
127.86 | Connected W.P.(C) No. 964/2023 X | VEERAPANDI | RAGHUNATHA SETHUPATHY B |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.182861/2023-STAY APPLICATION and IA No.182866/2023-APPROPRIATE ORDERS/DIRECTIONS | |||
127.87 | Connected W.P.(C) No. 1150/2023 X | G. SENTHIL KUMAR | ANKUR S. KULKARNI |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.211469/2023-STAY APPLICATION and IA No.211472/2023-CLARIFICATION/DIRECTION | |||
127.88 | Connected W.P.(C) No. 1167/2023 X | MOZO TOURS AND TRAVELS | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.215620/2023-STAY APPLICATION | |||
127.89 | Connected W.P.(C) No. 1173/2023 X | RAMANA TOURS AND TRAVELS REPRESENTED THROUGH ITS PARTNER | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
[TO BE TAKEN UP ALONG WITH ITEM NO. 25 I.E. W.P.(C) No. 1167/2023]........ FOR ADMISSION and IA No.217126/2023-STAY APPLICATION | |||
127.90 | Connected W.P.(C) No. 1178/2023 X | ARVIND GUPTA AND ORS. | SHUBHANGI TULI |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.218262/2023-STAY APPLICATION and IA No.218265/2023-PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
127.91 | Connected W.P.(C) No. 1195/2023 X | DHANASEKARAPANDIAN THANGAVEL | ANKUR S. KULKARNI |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.220848/2023-STAY APPLICATION and IA No.220850/2023-CLARIFICATION/DIRECTION | |||
127.92 | Connected W.P.(C) No. 1189/2023 X | M/S. CUMBUM TRAVELS | ANKUR S. KULKARNI |
Versus | |||
THE UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
[TO BE TAKEN UP ALONG WITH ITEM NO. 12 I.E. W.P.(C) No. 1178/2023]........ FOR ADMISSION and IA No.219752/2023-STAY APPLICATION and IA | |||
No.219753/2023-APPROPRIATE ORDERS/DIRECTIONS | |||
127.93 | Connected W.P.(C) No. 1213/2023 X | TITTO M.J. AND ANR. | SHILPA LIZA GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.223531/2023-GRANT OF INTERIM RELIEF | |||
128 | C.A. No. 8067-8068/2022 XVII | GOVARDHAN MINES AND MINERAL | SUNITA SHARMA |
Versus | |||
THE STATE OF HARYANA AND ORS. | AMIT VERMA [CAVEAT][CAVEAT], NULI & NULI[CAVEAT], [IMPL], MONIKA GUSAIN[R-1] | ||
{Mention Memo} | |||
IA No. 93332/2023 - CLARIFICATION/DIRECTION | |||
IA No. 165243/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 78497/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 183922/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 165241/2022 - STAY APPLICATION | |||
128.1 | Connected SLP(C) No. 21539/2023 IV-B | GOVARDHAN MINES AND MINERALS | SUNITA SHARMA |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.197587/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.198716/2023-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
129 | C.A. No. 533/2023 XVII | MAGANLAL DAGA HUF AND ANR. | PRANAYA GOYAL |
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JAG MOHAN DAGA AND ORS. | ANIRUDH SANGANERIA[CAVEAT] | ||
{Mention Memo} | |||
IA No. 204530/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 10758/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 204539/2022 - STAY APPLICATION | |||
129.1 | Connected C.A. No. 9243/2022 XVII | VRINDA KARNANI | AMAN RAJ GANDHI |
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JAG MOHAN DAGA AND ORS. | ANIRUDH SANGANERIA[CAVEAT] | ||
{Mention Memo} | |||
FOR | |||
FOR STAY APPLICATION ON IA 199474/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 199475/2022 | |||
IA No. 199475/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 199474/2022 - STAY APPLICATION | |||
130 | C.A. No. 1695-1698/2023 XVII | TORRENT INVESTMENTS PRIVATE LIMITED | S. S. SHROFF |
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VISTRA ITCL (INDIA) LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT], ABHIJNAN JHA [CAVEAT][CAVEAT], POOJA DHAR[CAVEAT], [R-2], [R-3], [R-4], [R-5] | ||
{Mention Memo} | |||
IA No. 150701/2023 - CLARIFICATION/DIRECTION | |||
IA No. 92412/2023 - CLARIFICATION/DIRECTION | |||
IA No. 51634/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127852/2023 - PERMISSION TO ADD FURTHER ADDITIONAL PRAYERS IN THE APPLICATION FOR DIRECTION | |||
IA No. 127849/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 52432/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 51633/2023 - STAY APPLICATION | |||
131 | SLP(C) No. 9196/2023 XII-A | DR. DURAISAMY BASKARAN | USHA NANDINI V. |
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M/S. GAIL (INDIA) LIMITED AND ORS. | ABHIKALP PRATAP SINGH[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 193990/2023 - STAY APPLICATION | |||
132 | Diary No. 35187-2018 XVII | GUJARAT URJA VIKAS NIGAM LTD. (GUVNL) | HEMANTIKA WAHI |
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TAXUS INFRASTRUCTURE AND PROJECTS LTD AND ORS. | |||
IA No.143204/2018-CONDONATION OF DELAY IN FILING and IA No.143205/2018-STAY APPLICATION(List after the decision in the R.P. pending before the | |||
Tribunal) | |||
IA No. 143204/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 143205/2018 - STAY APPLICATION | |||
132.1 | Connected Diary No. 4323-2019 XVII | TAXUS INFRASTRUCTURE AND POWER PROJECTS PVT. LTD. | NISHIT AGRAWAL |
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GUJARAT URJA VIKAS NIGAM LTD. AND ORS. | |||
IA No.47985/2019-CONDONATION OF DELAY IN FILING and IA No.47988/2019-EX-PARTE AD-INTERIM RELIEF and IA No.47986/2019-EXEMPTION FROM FILING C/C OF THE | |||
IMPUGNED JUDGMENT and IA No.47987/2019-EXEMPTION FROM FILING O.T. and IA No.47989/2019-CONDONATION OF DELAY IN REFILING | |||
133 | W.P.(Crl.) No. 195/2011 PIL-W | ASSOCIATION FOR PROTECTION OF CIVIL RIGHTS | SATYA MITRA[P-1] |
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THE STATE OF BIHAR AND ORS. AND ORS. | SAMIR ALI KHAN[R-1], GOPAL SINGH[R-2], RUCHI KOHLI[R-3] RAJIV SHANKAR DVIVEDI[IMPL] | ||
134 | SLP(C) No. 21888/2012 XVI | COAL INDIA LTD. AND ORS. | KEDAR NATH TRIPATHY |
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M/S RAHUL INDUSTRIES . AND ORS. AND ORS. | DEVASHISH BHARUKA MANISH KUMAR SARAN[INT] | ||
IA No. 108284/2021 - INTERVENTION APPLICATION | |||
IA No. 137460/2018 - INTERVENTION APPLICATION | |||
IA No. 1/2015 - MODIFICATION | |||
134.1 | Connected T.C.(C) No. 26/2016 XVI | SMALL SCALE BEE-HIVE HARD COKE PRODUCERS ASSOCIATION AND ANR. | MEHARIA & COMPANY |
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COAL INDIA LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-4], [R-5] | ||
IA No. 27673/2020 - APPLICATION FOR PERMISSION | |||
134.2 | Connected T.C.(C) No. 33/2016 XVII | M/S. JAY SHREE FUELS PVT.LTD. | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD. | GP. CAPT. KARAN SINGH BHATI[R-1], [R-2], [R-3], [R-4], [R-5] | ||
134.3 | Connected T.C.(C) No. 35/2016 XVII | THROUGH ITS MANAGING DIRECTOR | MANISH KUMAR SARAN |
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THROUGH ITS CHAIRMAN AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
FOR INTERLOCUTARY APPLICATION [I/A FOR PERMISSION TO PLACE ADDITIONAL FACTS] ON IA 31475/2017 | |||
FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 1/2017 | |||
IA No. 1/2017 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 31475/2017 - I/A FOR PERMISSION TO PLACE ADDITIONAL FACTS | |||
IA No. 31475/2017 - INTERLOCUTARY APPLICATION | |||
134.4 | Connected T.C.(C) No. 36/2016 XVII | M/S. MGM CONTRADE PVT.LTD. THROUGH ITS DIRECTOR BIRENDRA KUMAR SINGH | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-1], [R-2], [R-3], AMIT SHARMA[R-4], [R-4], [R-5], [R-5], [R-6], [R-6] | ||
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 122603/2020 | |||
IA No. 122603/2020 - ADDITION / DELETION / MODIFICATION PARTIES | |||
134.5 | Connected T.C.(C) No. 34/2016 XVII | M/S. AMINEX MERCHANTS PVT.LTD. | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LIMITED | GP. CAPT. KARAN SINGH BHATI[R-1], [R-2], [R-3], AMIT SHARMA[R-4], [R-5], [R-6] | ||
FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 122838/2020 | |||
IA No. 122838/2020 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
134.6 | Connected T.C.(C) No. 39/2016 XVI | M/S. TECHNO FUEL (INDIA) PVT.LTD. | MANISH KUMAR SARAN |
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THE COAL INDIA LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-2], [R-3], [R-4] | ||
134.7 | Connected T.C.(C) No. 37/2016 XVI | M/S. BABUL SMOKELESS FUEL INDUSTRIES PVT.LTD. | GAURAV AGRAWAL |
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THE COAL INDIA LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-2], [R-3] | ||
134.8 | Connected T.C.(C) No. 40/2016 XVI | M/S INTERLINK COAL PRIVATE LIMITED | MANISH KUMAR SARAN |
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THE COAL INDIA LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-2], [R-3], [R-4] | ||
134.9 | Connected T.C.(C) No. 41/2016 XVI | M/S. SOLAR INDUSTRIES PVT.LTD. | MANISH KUMAR SARAN |
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THE COAL INDIA LTD. | GP. CAPT. KARAN SINGH BHATI[R-2], [R-3], [R-4] | ||
134.10 | Connected T.C.(C) No. 10/2016 XVII | M/S. DURGA CHEMICALS | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-1] | ||
FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 1/2017 | |||
IA No. 1/2017 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
134.11 | Connected T.C.(C) No. 9/2016 XVII | M/S. LADDU ENTERPRISES | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD . | GP. CAPT. KARAN SINGH BHATI[R-1] | ||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 1/2017 | |||
IA No. 1/2017 - PERMISSION TO FILE ANNEXURES | |||
134.12 | Connected T.C.(C) No. 11/2016 XVI | M/S. ASHOKA SMOKLESS COAL INDUSTRIES PVT.LTD . AND ANR. | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD . AND ANR. | GP. CAPT. KARAN SINGH BHATI[R-1] | ||
134.13 | Connected T.C.(C) No. 27/2016 XVII | M/S. CLASSIC COAL CONSTRUCTION PVT.LTD. | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-1] | ||
134.14 | Connected T.C.(C) No. 28/2016 XVII | M/S. MAHA LAXMI FUELS | MANISH KUMAR SARAN |
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CENTRAL COALFIELDS LTD . AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-1] | ||
FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 1/2017 | |||
IA No. 1/2017 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
135 | SLP(C) No. 1225-1272/2017 IV-A | THE STATE OF KARNATAKA | V. N. RAGHUPATHY |
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M/S. PIONEER TRADING | PARIJAT SINHA[R-1] | ||
IA No. 1/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 86830/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
135.1 | Connected SLP(C) No. 5202-5249/2017 IV-A | THE STATE OF KARNATAKA | V. N. RAGHUPATHY |
Versus | |||
M/S PAGARIYA FOOD PRODUCTS PRIVATE LIMITED | PARIJAT SINHA[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2017 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 86828/2017 | |||
IA No. 1/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 86828/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
135.2 | Connected SLP(C) No. 30852-30854/2018 IV-A | THE STATE OF KARNATAKA | V. N. RAGHUPATHY[P-1] |
Versus | |||
PEPSI CO. HOLDINGS INDIA LTD THROUGH MANAGER | DHEERAJ NAIR[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 155178/2018 | |||
IA No. 155178/2018 - EXEMPTION FROM FILING O.T. | |||
136 | W.P.(C) No. 336/2017 X | ASSOCIATION OF RETIRED JUDGES OF SUPREME COURT AND HIGH COURTS OF INDIA AND ORS. | AMITA SINGH KALKAL |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], P. I. JOSE[R-4] | ||
IA No. 13027/2019 - EARLY HEARING APPLICATION | |||
IA No. 48692/2018 - EARLY HEARING APPLICATION | |||
137 | C.A. No. 5395-5398/2019 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
IL AND FS SECURITIES SERVICES LTD. AND ORS. | SMARHAR SINGH[CAVEAT], RANJAN KUMAR PANDEY[CAVEAT], MAHFOOZ AHSAN NAZKI[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT][CAVEAT], | ||
KHAITAN & CO.[CAVEAT], NAGARKATTI KARTIK UDAY[CAVEAT], [R-2], P. V. YOGESWARAN[R-3], PRATIKSHA SHARMA[R-6], SIDHARTH SETHI[R-7] DIVYANSHU | |||
GOYAL[INT] | |||
[TO BE HEARD BY HON. THE CHIEF JUSTICE AND HON. J.B. PARDIWALA, JJ AT THE END OF THE BOARD AS PER HON. COURT ORDER DT. 20.3.2023] | |||
IA No. 52655/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 31056/2023 - CLARIFICATION/DIRECTION | |||
IA No. 87073/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 9179/2021 - INTERVENTION APPLICATION | |||
IA No. 22341/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 87069/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 89731/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 47479/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 150657/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
137.1 | Connected C.A. No. 6241-6244/2019 XVII | CITIGROUP GLOBAL MARKETS INDIA PRIVATE LIMITED AND ANR. | MRINMAYEE SAHU |
Versus | |||
NSE CLEARING LTD AND ORS. | SMARHAR SINGH[CAVEAT], RANJAN KUMAR PANDEY[CAVEAT], MAHFOOZ AHSAN NAZKI[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT][CAVEAT], | ||
KHAITAN & CO.[CAVEAT], NAGARKATTI KARTIK UDAY[CAVEAT], [R-2], [R-2], SIDHARTH SETHI[R-8] | |||
137.2 | Connected C.A. No. 6768-6771/2019 XVII | BNP PARIBAS SECURITIES INDIA PRIVATE LIMITED AND ANR. | MRINMAYEE SAHU |
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NSE CLEARING LTD. AND ORS. | SMARHAR SINGH[CAVEAT], RANJAN KUMAR PANDEY[CAVEAT], MAHFOOZ AHSAN NAZKI[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[CAVEAT][CAVEAT][CAVEAT][CAVEAT], | ||
KHAITAN & CO.[CAVEAT], NAGARKATTI KARTIK UDAY[CAVEAT], [R-2], SIDHARTH SETHI[R-8] | |||
137.3 | Connected C.A. No. 6773-6776/2019 XVII | TARISH INVESTMENT AND TRADING COMPANY PRIVATE LIMITED | MRINMAYEE SAHU |
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NSE CLEARING LTD. AND ORS. | RANJAN KUMAR PANDEY[CAVEAT], NAGARKATTI KARTIK UDAY[CAVEAT], MAHFOOZ AHSAN NAZKI[CAVEAT], CYRIL AMARCHAND MANGALDAS | ||
AOR[CAVEAT][CAVEAT][CAVEAT][CAVEAT], KHAITAN & CO.[CAVEAT], SIDHARTH SETHI[R-8] | |||
137.4 | Connected C.A. No. 6767/2019 XVII | MORGAN STANLEY INDIA COMPANY PRIVATE LIMITED | S. S. SHROFF |
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IL AND FS SECURITIES SERVICES LIMITED AND ORS. | RANJAN KUMAR PANDEY[CAVEAT], NAGARKATTI KARTIK UDAY[CAVEAT], [R-4], MAHFOOZ AHSAN NAZKI[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[CAVEAT], KHAITAN & | ||
CO.[CAVEAT], SIDHARTH SETHI[R-8] | |||
IA No. 117487/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117489/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 117486/2019 - STAY APPLICATION | |||
138 | SLP(C) No. 25143/2019 XIV | NATIONAL HIGHWAY AUTHORITY OF INDIA | NARESH KUMAR |
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M/S PONDICHERRY TINDIVANAM TOLLWAY LTD | MOHIT D. RAM[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
139 | SLP(C) No. 14508-14510/2020 IV-A | THE STATE OF KARNATAKA | V. N. RAGHUPATHY |
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MASTER BALACHANDAR KRISHNAN AND ORS. | SHRUTI AGARWAL[CAVEAT][CAVEAT], KUMAR DUSHYANT SINGH[CAVEAT], AMIT AGRAWAL[CAVEAT], SUPRIYA JUNEJA[R-6], PRITHA SRIKUMAR IYER[R-9] | ||
140 | MA 1033-1034/2021 in SLP(C) No. 2224-2225/2021 XIV | COMPACK ENTERPRISES INDIA (P) LIMITED | E. C. AGRAWALA |
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BEANT SINGH | |||
IN SLP(C) No. - 2224/2021, IN SLP(C) No. - 2225/2021, | |||
IA No. 67108/2021 - CLARIFICATION/DIRECTION | |||
140.1 | Connected CONMT.PET.(C) No. 438-439/2021 in SLP(C) No. 2224-2225/2021 XIV | BEANT SINGH | PURUSHOTTAM SHARMA TRIPATHI |
Versus | |||
KULBHUSHAN GOSAIN | E. C. AGRAWALA[R-1] | ||
IN SLP(C) No. - 2224/2021, IN SLP(C) No. - 2225/2021, | |||
FOR ADMISSION | |||
141 | W.P.(C) No. 772/2021 X | THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI |
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UNION OF INDIA AND ORS. | NIKHIL SWAMI[CAVEAT], ARVIND KUMAR SHARMA[CAVEAT], D. ABHINAV RAO[R-4] | ||
FOR ADMISSION | |||
IA No. 81629/2021 - GRANT OF INTERIM RELIEF | |||
IA No. 90421/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 189402/2022 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
142 | W.P.(C) No. 943/2021 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], AMIT SHARMA[R-4] VISHAL PRASAD[IMPL], SWATI GHILDIYAL [IMPL], SHOVAN MISHRA[IMPL], SAMEER ABHYANKAR[IMPL], NISHE RAJEN | ||
SHONKER[IMPL], MUKESH KUMAR MARORIA[IMPL], K. ENATOLI SEMA[IMPL], ANAND SHANKAR[IMPL], AJAY PAL[IMPL], ABHISHEK ATREY[IMPL], ABHIMANYU | |||
TEWARI[IMPL] UPENDRA PRATAP SINGH[INT], DHAWAL UNIYAL [INT] | |||
Mr. Sanjay Hegde, Senior Advocate, Mr. Anas Tanwar, Advocate and Mr. Mrigank Prabhakar, Advocate | |||
IA No. 210225/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 192188/2023 - INTERVENTION APPLICATION | |||
IA No. 171810/2022 - INTERVENTION APPLICATION | |||
IA No. 210218/2023 - INTERVENTION/IMPLEADMENT | |||
142.1 | Connected W.P.(C) No. 788/2020 PIL-W | D.J. HALLI FEDERATION OF MASAAJID MADAARIS AND WAKF INSTITUTIONS BANGALORE (NORTH) TRUST (GUIDANCE) | ADEEL AHMED |
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UNION OF INDIA AND ORS. | V. N. RAGHUPATHY[R-3] SHOVAN MISHRA[IMPL] | ||
IA No. 50785/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 48329/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 72236/2020 - STAY APPLICATION | |||
142.2 | Connected W.P.(C) No. 789/2020 PIL-W | ABDUL KUDDUS LASKAR | ADEEL AHMED |
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UNION OF INDIA AND ORS. | SHOVAN MISHRA[IMPL] | ||
IA No. 50786/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 48338/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 72228/2020 - STAY APPLICATION | |||
142.3 | Connected W.P.(C) No. 477/2020 PIL-W | PEACE PARTY AND ANR. | MRIGANK PRABHAKAR |
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UNION OF INDIA AND ORS. | SHOVAN MISHRA[IMPL] | ||
IA No. 48986/2020 - EX-PARTE STAY | |||
IA No. 48987/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 51005/2020 - INTERVENTION/IMPLEADMENT | |||
142.4 | Connected W.P.(C) No. 956/2020 PIL-W | FIROZ IQBAL KHAN | V. ELANCHEZHIYAN |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], AMRISH KUMAR[R-2], ANSHUMAN ASHOK[R-3], RAJAT ARORA[R-4], VISHNU SHANKAR JAIN[R-5] VISHAL PRASAD[IMPL], SHOVAN | ||
MISHRA[IMPL], MANJU JETLEY[IMPL] TALHA ABDUL RAHMAN[INT], SUVIDUTT M.S.[INT], SUNIL FERNANDES[INT], SHADAN FARASAT[INT], RAVI SHARMA[INT], | |||
RANJEETA ROHATGI[INT], PRATIK R. BOMBARDE[INT], NISHE RAJEN SHONKER[INT], MRIGANK PRABHAKAR[INT], LIZ MATHEW[INT], HARSH KAUSHIK[INT], ANAS | |||
TANWIR[INT], ABHISHEK YADAV[INT] | |||
IA No. 91135/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 93533/2020 - CLARIFICATION/DIRECTION | |||
IA No. 96666/2020 - EARLY HEARING APPLICATION | |||
IA No. 92913/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 91171/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 91136/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 105261/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 94614/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 91134/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 94600/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 94685/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 98416/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 90944/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 93535/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 94668/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 92885/2020 - INITIATING CONTEMPT PROCEEDINGS | |||
IA No. 96664/2020 - INTERVENTION APPLICATION | |||
IA No. 94643/2020 - INTERVENTION APPLICATION | |||
IA No. 96369/2020 - INTERVENTION APPLICATION | |||
IA No. 94633/2020 - INTERVENTION APPLICATION | |||
IA No. 95678/2020 - INTERVENTION APPLICATION | |||
IA No. 108087/2020 - INTERVENTION APPLICATION | |||
IA No. 95675/2020 - INTERVENTION APPLICATION | |||
IA No. 95066/2020 - INTERVENTION APPLICATION | |||
IA No. 94667/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 94621/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 94683/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 98414/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 105260/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
142.5 | Connected SLP(C) No. 6913/2021 XII-A | KHAJA AIJAZUDDIN | PETITIONER-IN-PERSON |
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THE CABINET SECRETARY GOVT. OF INDIA AND ORS. | VENKAT PALWAI LAW ASSOCIATES[R-1], RAJIV KUMAR CHOUDHRY [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.61254/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.61346/2021-EXEMPTION FROM FILING AFFIDAVIT | |||
and IA No.61255/2021-EXEMPTION FROM FILING AFFIDAVIT and IA No.61345/2021-INTERVENTION/IMPLEADMENT and IA No.61253/2021-PERMISSION TO APPEAR AND ARGUE | |||
IN PERSON | |||
142.6 | Connected W.P.(Crl.) No. 391/2021 X | KAZEEM AHMAD SHERWANI | TALHA ABDUL RAHMAN |
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THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], [R-2], [R-3], [R-4], [R-5] SHOVAN MISHRA[IMPL] | ||
FOR ADMISSION and IA No.118374/2021-EX-PARTE AD-INTERIM RELIEF and IA No.118376/2021-EXEMPTION FROM FILING O.T. and IA No.118377/2021-EXEMPTION FROM | |||
FILING AFFIDAVIT | |||
IA No. 118374/2021 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 118377/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 118376/2021 - EXEMPTION FROM FILING O.T. | |||
142.7 | Connected W.P.(C) No. 1265/2021 X | JAMIAT ULAMA-I-HIND AND ANR. | M. R. SHAMSHAD |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-3] SHOVAN MISHRA[IMPL] | ||
FOR ADMISSION and IA No.150287/2021-EXEMPTION FROM FILING O.T. | |||
142.8 | Connected W.P.(C) No. 24/2022 PIL-W | QURBAN ALI AND ANR. | DHARITRY PHOOKAN[P-1] |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], GURMEET SINGH MAKKER[R-2], ABHISHEK ATREY[R-3] SHOVAN MISHRA[IMPL], NISHANT KUMAR [IMPL], DEVENDRA SINGH[IMPL], | ||
CHITRANSHUL A. SINHA[IMPL], ASHUTOSH DUBEY[IMPL] VISHNU SHANKAR JAIN[INT], SHADAN FARASAT[INT], MOHAMMED SADIQUE T.A.[INT], MEHMOOD UMAR | |||
FARUQUI[INT], ABHISHEK[INT] | |||
APPLICATION ON IA 30382/2023 | |||
IA No. 30382/2023 - INTERVENTION APPLICATION | |||
142.9 | Connected W.P.(C) No. 80/2022 PIL-W | SG VOMBATKERE AND ORS. | SENTHIL JAGADEESAN |
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UNION OF INDIA AND ORS. | ABHISHEK ATREY[R-2] SHOVAN MISHRA[IMPL] | ||
FOR ADMISSION and IA No.17397/2022-EXEMPTION FROM FILING O.T. | |||
142.10 | Connected W.P.(C) No. 940/2022 PIL-W | SHAHEEN ABDULLA | DHARITRY PHOOKAN[P-1] |
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UNION OF INDIA AND ORS. | SHREEKANT NEELAPPA TERDAL[R-2], MONIKA GUSAIN[R-5], SUMEER SODHI[R-7], MILIND KUMAR[R-8], SURBHI KAPOOR [R-15], SWATI GHILDIYAL [R-16], NISHANT KUMAR | ||
[R-17], PASHUPATHI NATH RAZDAN[R-18], V. N. RAGHUPATHY[R-21], PUKHRAMBAM RAMESH KUMAR[R-26], [R-26], SIDDHESH SHIRISH KOTWAL[R-28], GAURAV | |||
KHANNA[R-30] VISHNU SHANKAR JAIN[IMPL], SRISHTI AGNIHOTRI[IMPL], RUCHIRA GOEL[IMPL], GURMEET SINGH MAKKER[IMPL], BIJU P RAMAN[IMPL], AWANISH | |||
SINHA[IMPL], ASHWANI BHARDWAJ[IMPL], ABHISHEK ATREY[IMPL], AADITYA ANIRUDDHA PANDE[IMPL] SURENDER KUMAR GUPTA[INT], SUMIT TETERRWAL[INT], | |||
SHOUMENDU MUKHERJI [INT], PIYUSH BERIWAL [INT], MISHRA SAURABH[INT] | |||
IA No. 84999/2023 - APPLICATION FOR PERMISSION | |||
IA No. 72231/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 72195/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 90302/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 60674/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 86057/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 155570/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 35185/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 23156/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 149401/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 6915/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 176938/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 73252/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 99986/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 72312/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 153093/2023 - CLARIFICATION/DIRECTION | |||
IA No. 91152/2023 - CLARIFICATION/DIRECTION | |||
IA No. 84989/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 77799/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 101702/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 90303/2023 - INTERVENTION/IMPLEADMENT | |||
142.11 | Connected SLP(Crl) No. 5107/2023 II-C | BRINDA KARAT AND ANR. | SYLONA MOHAPATRA |
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STATE OF NCT OF DELHI AND ANR. | MUKESH KUMAR MARORIA[R-1], [R-2] | ||
142.12 | Connected CONMT.PET.(C) No. 1111/2023 in W.P.(C) No. 940/2022 PIL-W | ABU SOHEL | PULKIT AGARWAL |
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SRI AMARNATH K | |||
IN W.P.(C) No. - 940/2022, | |||
142.13 | Connected CONMT.PET.(C) No. 776/2023 in W.P.(C) No. 940/2022 PIL-W | SHAHEEN ABDULLA | SUMITA HAZARIKA |
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RAJNISH SETH | AADITYA ANIRUDDHA PANDE[R-1] | ||
IN W.P.(C) No. - 940/2022, | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 63957/2023 | |||
IA No. 63957/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
142.14 | Connected Diary No. 11853-2023 PIL-W | SHAHEEN ABDULLA | SUMITA HAZARIKA |
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RAJNISH SETH | |||
IN W.P.(C) No. - 940/2022, | |||
142.15 | Connected W.P.(C) No. 515/2023 PIL-W | CHOLAYIL SASHIDHARAN | VISHNU KANT |
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UNION OF INDIA AND ORS. | ANAND SHANKAR[R-4] | ||
FOR ADMISSION and IA No.88202/2023-EXEMPTION FROM FILING O.T. | |||
142.16 | Connected CONMT.PET.(C) No. 1153/2023 in W.P.(C) No. 943/2021 PIL-W | PKD NAMBIAR | PREETI SINGH |
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SHAIK DARVESH SAHEB IPS AND ANR. | |||
IN W.P.(C) No. - 943/2021, | |||
FOR ADMISSION | |||
143 | Diary No. 30525-2022 XVII | GOVERNMENT OF NCT OF DELHI | CHIRAG M. SHROFF |
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ALL INDIA LOKA ADHIKAR SANGATHAN AND ORS. | |||
[ TO BE TAKEN UP ALONG WITH ITEM C.A. No. 2768-2769/2020. ] | |||
IA No. 166443/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
144 | SLP(C) No. 1685/2023 XIV | THE STATE OF MEGHALAYA | AVIJIT MANI TRIPATHI |
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R. HAMBERLY WAHLANG AND ORS. | GAICHANGPOU GANGMEI[R-1], [R-2], [R-3], [R-4], SHUVODEEP ROY[R-6] RISHI KUMAR SINGH GAUTAM[INT] | ||
FOR ADMISSION and I.R. and IA No.13987/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145 | SLP(C) No. 13038/2023 XIV | AAM AADMI PARTY | VIBHOOTI MALHOTRA |
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COMMISSIONER OF INCOME TAX (EXEMPTION) AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
IA No. 213840/2023 - APPLICATION FOR PERMISSION | |||
IA No. 122508/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 122504/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 122506/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
145.1 | Connected SLP(C) No. 14700/2023 XIV | SONIA GANDHI | KAVITA JHA |
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PR. COMMISSIONER OF INCOME TAX DELHI 12 AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 129391/2023 | |||
IA No. 129391/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.2 | Connected SLP(C) No. 14286/2023 XIV | SANJAY GANDHI MEMORIAL TRUST | KAVITA JHA |
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COMMISSIONER OF INCOME TAX (EXEMPTION) AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 127080/2023 | |||
IA No. 127080/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.3 | Connected SLP(C) No. 14115/2023 XIV | PRIYANKA GANDHI VADRA | KAVITA JHA |
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PR. COMMISSIONER OF INCOME TAX DELHI 12 AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 126557/2023 | |||
IA No. 126557/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.4 | Connected SLP(C) No. 14468/2023 XIV | RAJEEV GANDHI FOUNDATION | KAVITA JHA |
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COMMISSIONER OF INCOME TAX (EXEMPTION) AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128049/2023 | |||
IA No. 128049/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.5 | Connected SLP(C) No. 15618/2023 XIV | RAJIV GANDHI CHARITABLE TRUST | KAVITA JHA |
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COMMISSIONER OF INCOME TAX (EXEMPTION) AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 137996/2023 | |||
IA No. 137996/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.6 | Connected SLP(C) No. 15495/2023 XIV | YOUNG INDIAN | KAVITA JHA |
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COMMISSIONER OF INCOME TAX (EXEMPTION) AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 135951/2023 | |||
IA No. 135951/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.7 | Connected SLP(C) No. 15528/2023 XIV | RAHUL GANDHI | KAVITA JHA |
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PR. COMMISSIONER OF INCOME TAX DELHI 12 AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 136238/2023 | |||
IA No. 136238/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
145.8 | Connected SLP(C) No. 15311/2023 XIV | JAWAHAR BHAWAN TRUST | KAVITA JHA |
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COMMISSIONER OF INCOME TAX (EXEMPTION) AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 134603/2023 | |||
IA No. 134603/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
146 | Diary No. 30737-2023 XVII | SUSHMITA MONDAL | OMANAKUTTAN K. K. |
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THE STATE OF JHARKHAND | MITHILESH KUMAR SINGH[CAVEAT], KABIR DIXIT[CAVEAT], CHRISTI JAIN[CAVEAT], ANILENDRA PANDEY, [CAVEAT], [INT], AMIT AGRAWAL[CAVEAT], PALLAVI | ||
LANGAR[R-1], [R-2], [R-6], ROHINI PRASAD[R-3], [R-5], ANIL K. JHA[R-4] | |||
IN D No. - 36802/2022, | |||
FOR | |||
FOR CLARIFICATION/DIRECTION ON IA 148527/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 170954/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 170958/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 201881/2023 | |||
IA No. 170954/2023 - APPLICATION FOR PERMISSION | |||
IA No. 148527/2023 - CLARIFICATION/DIRECTION | |||
IA No. 170958/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 201881/2023 - EXEMPTION FROM FILING O.T. | |||
146.1 | Connected Diary No. 42731-2023 XVII | SONI KUMARI | NISHANT KUMAR |
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K.RAVI KUMAR | |||
IN CONMT.PET.(C) No. - 612/2022, | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 214881/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 214883/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 214890/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 214893/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 229453/2023 | |||
IA No. 229453/2023 - APPLICATION FOR PERMISSION | |||
IA No. 214883/2023 - APPLICATION FOR PERMISSION | |||
IA No. 214881/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 214890/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 214893/2023 - EXEMPTION FROM FILING O.T. | |||
147 | Diary No. 3166-2021 IX | DHANANJAY RAGHUNATH KHANE AND ANR. | ANU GUPTA |
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UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
IA No.19497/2021-CONDONATION OF DELAY IN FILING and IA No.19498/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
148 | CONMT.PET.(C) No. 1264/2018 in C.A. No. 4929/2017 III | KACHARA VAHATUK SHARAMIK SANGH | PUKHRAMBAM RAMESH KUMAR[P-1] |
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AJOY MEHTA AND ORS. | J. S. WAD[R-1], J S WAD AND CO[R-1], [R-2], [R-3], [R-4] | ||
{Mention Memo} | |||
IN C.A. No. - 4929/2017, | |||
IA No. 97109/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 187277/2019 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
148.1 | Connected MA 1807/2018 in C.A. No. 4929/2017 III | MUNICIPAL CORPORATION OF GREATER MUMBAI | J S WAD AND CO |
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KACHARA VAHTUK SHRAMIK SANGH | PUKHRAMBAM RAMESH KUMAR[R-1] | ||
{Mention Memo} | |||
IN C.A. No. - 4929/2017, | |||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 81752/2018 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 136919/2018 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 136922/2018 | |||
IA No. 81752/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 136922/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 136919/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
149 | SLP(C) No. 35067/2014 XII-A | AP GENCO, REP. BY ITS DIRECTOR AND ORS. | D. ABHINAV RAO[P-1] |
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A KOTESWARA RAO AND ORS. | P. SOMA SUNDARAM | ||
{Mention Memo} | |||
149.1 | Connected SLP(C) No. 35068/2014 XII-A | CMD, A P GENCO AND ORS. | D. ABHINAV RAO[P-1] |
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CH. SUBBA REDDY AND ORS ETC | KRISHNA KUMAR SINGH[R-1], [R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], [R-18], [R-20], [R-22], | ||
[R-24], [R-26], [R-28], [R-29], [R-30], [R-32], [R-33], [R-34], [R-35], [R-37], [R-39], [R-40], [R-41] | |||
{Mention Memo} | |||
150 | SLP(C) No. 32134-32135/2015 III | PRAVINCHANDRA PRABHUDAS PATEL (D) THR. LRS. | JATIN ZAVERI[P-1] |
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SPECIAL LAND ACQUISITION OFFICER AND ORS. | HEMANTIKA WAHI, DEEPANWITA PRIYANKA[R-2], HEMAL KIRITKUMAR SHETH[R-3] | ||
{Mention Memo} | |||
IA No. 3/2016 - PERMISSION TO FILE ANNEXURES | |||
150.1 | Connected SLP(C) No. 6333/2016 III | SENDHABHAI GOPALBHAI PATEL (DEAD) THROUGH LRS. AND ANR. AND ANR. | ANUSHREE PRASHIT KAPADIA[P-1], [P-2] |
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SPECIAL LAND ACQUISITION OFFICER AND ORS. AND ORS. | DEEPANWITA PRIYANKA[R-1], [R-2] | ||
{Mention Memo} | |||
and | |||
FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 132824/2017 | |||
FOR APPLICATION FOR PERMISSION ON IA 134222/2021 | |||
IA No. 134222/2021 - APPLICATION FOR PERMISSION | |||
IA No. 132824/2017 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
151 | C.A. No. 10610/2018 XVII | M/S. SRP LOGISTICS PVT. LTD. AND ORS. | ARPIT SHUKLA[P-1] |
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PRODDATURI MALATHI AND ORS. | BELA MAHESHWARI[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.152404/2018-EX-PARTE AD-INTERIM RELIEF | |||
IA No. 101844/2021 - APPLICATION FOR RECTIFICATION | |||
IA No. 101851/2021 - CLARIFICATION/DIRECTION | |||
IA No. 20288/2020 - CLARIFICATION/DIRECTION | |||
IA No. 152404/2018 - EX-PARTE AD-INTERIM RELIEF | |||
152 | C.A. No. 753-754/2023 XVII | HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. | KUMAR DUSHYANT SINGH |
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RAMNATH DEVELOPERS PVT. LTD. AND ORS. | HIMANSHU SHEKHAR[CAVEAT], GAURAV AGRAWAL[CAVEAT], [R-3] RAJAT JOSEPH[IMPL], GAICHANGPOU GANGMEI[IMPL] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.23496/2023-GRANT OF INTERIM RELIEF | |||
153 | W.P.(C) No. 946/2023 X | M/S SAMTA PAPERPACK LLP | RAVI BHARUKA |
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UNION OF INDIA AND ANR. | |||
{Mention Memo} | |||
Vide Court's Order dated 14.9.2023, list this matter after disposal of C.A.No.2948 of 2023 and connected matters. | |||
154 | Diary No. 15467-2020 IV-A | A.S. VIJAY KUMAR | DEVASA & CO. |
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KARNAM SEKAR | KRISHAN KUMAR[R-1] | ||
IN C.A. No. - 2088/2018, IN C.A. No. - 2089/2018, IN C.A. No. - 2090/2018, IN C.A. No. - 2091/2018, IN C.A. No. - 2092/2018, | |||
IA No. 67637/2020 - CONDONATION OF DELAY IN FILING | |||
155 | Diary No. 5143-2021 IV-C | ATLANTA - ARSS (JOINT VENTURE) | MOHIT D. RAM |
Versus | |||
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LIMITED | MISHRA SAURABH[R-1] | ||
IA No. 42444/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 42445/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
156 | Diary No. 18562-2021 XVII | SUBZAR AHMED BHAT | SIDDHANT SHARMA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4] | ||
IA No. 158300/2021 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 158301/2021 - LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
157 | Diary No. 14395-2020 XVI | EASTERN COALFIELDS LTD. AND ORS. | PARIJAT KISHORE, [P-1] |
Versus | |||
PRATIVA BISWAS AND ORS. | SUBHASISH BHOWMICK[R-1] | ||
IN C.A. No. - 8606/2009, | |||
IA No. 61598/2020 - APPLICATION FOR PERMISSION | |||
IA No. 61597/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 11730/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
158 | SLP(C) No. 26820/2017 XVI | TALKESHWAR MISTRY AND ORS. | SHANTANU SAGAR[P-1] |
Versus | |||
THE STATE OF BIHAR AND ORS. | ABHINAV MUKERJI[R-1], [R-2], [R-3], [R-4], [R-5], PRAVEEN AGRAWAL[R-6], [R-7], [R-8], [R-9], [R-10] | ||
IA No. 58121/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 180395/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 103958/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 101432/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 140736/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 58120/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 103957/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
159 | SLP(C) No. 1746/2020 XI | BHARTI YADAV AND ORS. | MALVIKA KAPILA[P-1] |
Versus | |||
UTTAR PRADESH PUBLIC SERVICE COMMISSION AND ORS. | SIDDHARTH[R-1], KAMLENDRA MISHRA[R-2], [R-3], [R-3], [R-4], [R-5], [R-6], HARISH PANDEY[R-8] NIKHIL MAJITHIA[R-13], [R-14], [R-15], [IMPL] | ||
IA No. 63182/2020 - APPLICATION FOR PERMISSION | |||
IA No. 63246/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 92216/2020 - CLARIFICATION/DIRECTION | |||
IA No. 47905/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 63249/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 92217/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 63185/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 77332/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 76585/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 69292/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 9526/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 77331/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 9527/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 76584/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 135503/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 77330/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 37766/2020 - RECALLING THE COURTS ORDER | |||
159.1 | Connected SLP(C) No. 5112/2020 XI | PIYUSH AGRAWAL AND ORS. | MALVIKA KAPILA[P-1] |
Versus | |||
UTTAR PRADESH PUBLIC SERVICE COMMISSION THROUGH SECRETARY AND ORS. | SIDDHARTH[R-1], KAMLENDRA MISHRA[R-2], [R-4], [R-5], [R-6], VISHWA PAL SINGH[R-3], HARISH PANDEY[R-8], NIKHIL MAJITHIA[R-17], [R-18], [R-19], [R-20], | ||
[R-21], [R-22] | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 28155/2020 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 86466/2020 | |||
FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 47907/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 82988/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 135996/2021 | |||
IA No. 47907/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 86466/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 28155/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 135996/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 82988/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
159.2 | Connected Diary No. 16423-2020 XI | ASHISH KUMAR CHATURVEDI AND ANR. | ASTHA SHARMA[P-1] |
Versus | |||
UTTAR PRADESH PUBLIC SERVICE COMMISSION AND ORS. | |||
FOR ADMISSION and I.R. and IA No.86538/2020-CONDONATION OF DELAY IN FILING and IA No.86537/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.86536/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 86538/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 86537/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 86536/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
160 | Diary No. 7975-2021 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
Versus | |||
KAMAL SINGH | |||
IA No. 117294/2021 - LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
161 | SLP(C) No. 11926/2020 IV-C | TILOKCHAND JAIN HIGHER SECONDARY SCHOOL | YASHRAJ SINGH DEORA |
Versus | |||
COMMISSIONER, SECRETARIAT, PUBLIC EDUCATION DEPARTMENT AND ANR. | PASHUPATHI NATH RAZDAN[R-1], [R-2] | ||
161.1 | Connected SLP(C) No. 4250/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
only | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 60225/2022 | |||
FOR SETTING ASIDE AN ABATEMENT ON IA 87439/2023 | |||
FOR APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT ON IA 87443/2023 | |||
IA No. 87443/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 60225/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 87439/2023 - SETTING ASIDE AN ABATEMENT | |||
161.2 | Connected SLP(C) No. 11446/2020 IV-C | ANUDAN PRAPT VIDYALAYEEN SHIKSHAK KARMCHARI SANGH AND ANR. | REKHA PANDEY |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | PASHUPATHI NATH RAZDAN[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
FOR | |||
FOR impleading party ON IA 119536/2020 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 119536/2020 | |||
IA No. 119536/2020 - INTERVENTION/IMPLEADMENT | |||
161.3 | Connected SLP(C) No. 12034/2020 IV-C | TILOKCHAND JAIN HIGHER SECONDARY SCHOOL | YASHRAJ SINGH DEORA |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. | PASHUPATHI NATH RAZDAN[R-1], [R-2] | ||
161.4 | Connected SLP(C) No. 14945/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
KUMARI SWARAN LATA SINGH AND ANR. | |||
161.5 | Connected SLP(C) No. 15417/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
KAMLESH GUPTA AND ANR. | |||
161.6 | Connected SLP(C) No. 15331/2020 IV-C | SHRI GUJRATI SAMAJ | RASHMI SINGHANIA |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 131955/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 131956/2020 | |||
IA No. 131956/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131955/2020 - EXEMPTION FROM FILING O.T. | |||
161.7 | Connected SLP(C) No. 2789/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
161.8 | Connected SLP(C) No. 4126/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
161.9 | Connected SLP(C) No. 4232/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. | |||
161.10 | Connected SLP(C) No. 4143/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
161.11 | Connected SLP(C) No. 4120/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. | |||
161.12 | Connected SLP(C) No. 4221/2021 IV-C | PRIYAMVADA BIRLA SR. SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
161.13 | Connected SLP(C) No. 13137/2021 XVII | SECRETARY PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
ASHOK KUMAR PANDEY AND ANR. | |||
161.14 | Connected SLP(C) No. 15297/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
SANTOSH KUMAR SINGH AND ANR. | |||
161.15 | Connected SLP(C) No. 15118/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
KUMARI MALTI THAKUR AND ANR. | |||
161.16 | Connected SLP(C) No. 14766/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
OM PRAKASH PANDEY AND ANR. | |||
161.17 | Connected SLP(C) No. 15360/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
LEKHA ARORA AND ANR. | MANOJ SWARUP AND CO.[R-1] | ||
161.18 | Connected SLP(C) No. 15333/2021 XVII | PRIYAMVADA BIRLA SENIOR SECONDARY SCHOOL AND ANR. | PRAVEEN KUMAR |
Versus | |||
MAYA NEMA AND ANR. | |||
161.19 | Connected SLP(C) No. 16700/2023 IV-C | HITKARNI SABHA | MOHIT D. RAM |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 149996/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 149997/2023 | |||
IA No. 149996/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149997/2023 - EXEMPTION FROM FILING O.T. | |||
162 | ORGNL.SUIT No. 2/1996 XVII-A | STATE OF HIMACHAL PRADESH | VARINDER KUMAR SHARMA[P-1] |
Versus | |||
UNION OF INDIA | KAMINI JAISWAL[R-1], HARINDER MOHAN SINGH[R-1], GURMEET SINGH MAKKER[R-1], AKSHAY AMRITANSHU [R-3] | ||
[ LIST ON 06.09.2023 AT THE END OF MISCELLANEOUS MATTERS ] | |||
IA No. 101569/2020 - APPLICATION FOR PERMISSION | |||
IA No. 86807/2020 - APPLICATION FOR PERMISSION | |||
IA No. 56795/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 56789/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 56796/2021 - EXEMPTION FROM PAYING COURT FEE | |||
IA No. 56790/2021 - EXEMPTION FROM PAYING COURT FEE | |||
163 | SLP(C) No. 34696/2010 XIV | VOLUNTARY ARUNACHAL SENAA | PRASHANT BHUSHAN |
Versus | |||
STATE OF ARUNACHAL PRADESH . AND ORS. | ANIL SHRIVASTAV, RAMESHWAR PRASAD GOYAL, ARVIND KUMAR SHARMA NEHA RATHI[IMPL] ANSAR AHMAD CHAUDHARY[INT] | ||
IA No. 184112/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 136318/2019 - CLARIFICATION/DIRECTION | |||
IA No. 49259/2021 - INTERVENTION APPLICATION | |||
IA No. 136310/2019 - INTERVENTION/IMPLEADMENT | |||
163.1 | Connected W.P.(Crl.) No. 165/2021 PIL-W | ARUNACHAL JUSTICE FORUM AND ANR. | ANSAR AHMAD CHAUDHARY |
Versus | |||
THE STATE OF ARUNACHAL PRADESH AND ORS. | |||
164 | SLP(C) No. 25320-25321/2012 IX | HAZRAT MOHD. AFZALS KHAN'S MEMORIAL SOCIETY | LZAFEER AHMAD B. F.[P-1] |
Versus | |||
MILIND RAMAKANT EKBOTE AND ORS. | ASTHA SHARMA[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
IA No. 1/2012 - CONDONATION OF DELAY IN FILING | |||
IA No. 5/2012 - EXEMPTION FROM FILING O.T. | |||
IA No. 7/2012 - PERMISSION TO FILE ANNEXURES | |||
164.1 | Connected SLP(C) No. 9654/2017 IX | HAZRAT MOHD. AFZALS KHANS MEMORIAL SOCIETY THROUGH ITS MR. AHMED ISHAQUE MAKLAI SECRETARY | LZAFEER AHMAD B. F.[P-1] |
Versus | |||
MILIND RAMAKANT EKBOTE . AND ORS. | RAJ KAMAL[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
FOR | |||
FOR ON IA 2/2017 | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2017 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 183981/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 183987/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 72880/2023 | |||
IA No. 72880/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 183987/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 183981/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 3/2017 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
165 | SLP(C) No. 19042/2012 XI-A | CHANDA DEVI AGRAWAL | KAMAL MOHAN GUPTA |
Versus | |||
STATE OF ODISHA . AND ORS. | |||
165.1 | Connected C.A. No. 10378-10380/2013 IV | UNION OF INDIA | B. KRISHNA PRASAD |
Versus | |||
VIJAY BANSAL AND ORS. | SHREE PAL SINGH[CAVEAT], YASHRAJ SINGH DEORA, R. C. KAUSHIK, DEVASHISH BHARUKA | ||
National Green Tribunal Matter | |||
165.2 | Connected W.P.(C) No. 100/2013 X | NARAHARI KRISHNAJI LINGRAS . AND ANR. | AMIT SHARMA |
Versus | |||
UNION OF INDIA AND ANR. | YASH PAL DHINGRA, ASHA GOPALAN NAIR | ||
FOR STAY APPLICATION ON IA 1/2013 | |||
IA No. 1/2013 - STAY APPLICATION | |||
165.3 | Connected C.A. No. 9864-9865/2013 IV | STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
CHANDI MANDIR STONE CRUSHER CONSUMER COMPANY AND ORS. | SHREE PAL SINGH[CAVEAT], PAHLAD SINGH SHARMA | ||
National Green Tribunal Matter | |||
IA No. 119844/2013 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
165.4 | Connected W.P.(C) No. 64/2014 X | BINDHYAVASINI COMM. SERV. PVT LTD | ARUP BANERJEE |
Versus | |||
THE STATE OF BIHAR AND ORS. | |||
165.5 | Connected CONMT.PET.(C) No. 555-556/2014 In SLP(C) No. 19628-19629/2009 IV-B | PRASHANT JOSHI | A. VENAYAGAM BALAN |
Versus | |||
P B RASTOGI AND ANR. | |||
165.6 | Connected CONMT.PET.(C) No. 849-850/2015 In SLP(C) No. 19628-19629/2009 IV-B | SANDEEP SANGWAN | AJIT SHARMA |
Versus | |||
PAWAN KUMAR . AND ORS. | SAMIR ALI KHAN | ||
IN SLP(C) No. - 19628/2012, IN SLP(C) No. - 19629/2012, | |||
IA No. 7/2016 - EXEMPTION FROM FILING O.T. | |||
IA No. 1/2015 - EXEMPTION FROM FILING O.T. | |||
IA No. 10289/2017 - I/A FOR BRINGING ON RECORD ADDITIONAL DOCUMENT, EXEMPTION FROM FILING OT | |||
IA No. 5/2016 - PERMISSION TO FILE ANNEXURES | |||
IA No. 3/2016 - PERMISSION TO FILE ANNEXURES | |||
166 | W.P.(C) No. 923/2014 X | ALL INDIA PROSECUTORS ASSOCIATION AND ANR. | WAJEEH SHAFIQ[P-1] |
Versus | |||
UNION OF INDIA THROUGH CABINET SECRETARY AND ORS. | SUSHMA SURI[R-2], SANTOSH KRISHNAN[R-5], MAHFOOZ AHSAN NAZKI[R-5], G. N. REDDY[R-5], ABHIMANYU TEWARI[R-1], [R-6], SHUVODEEP ROY[R-7], ABHINAV | ||
MUKERJI[R-8], SUMEER SODHI[R-9], SURJENDU SANKAR DAS[R-10], DEEPANWITA PRIYANKA[R-11], [R-11], MONIKA GUSAIN[R-12], VINOD SHARMA[R-13], SHAILESH | |||
MADIYAL[R-14], PASHUPATHI NATH RAZDAN[R-14], M. SHOEB ALAM[R-14], TAPESH KUMAR SINGH[R-15], [R-15], V. N. RAGHUPATHY[R-16], NISHE RAJEN SHONKER[R-17], | |||
AADITYA ANIRUDDHA PANDE[R-19], PUKHRAMBAM RAMESH KUMAR[R-20], RANJAN MUKHERJEE[R-21], NIRNIMESH DUBE[R-22], ASTHA SHARMA[R-22], K. ENATOLI SEMA[R-23], | |||
ROOH-E-HINA DUA[R-25], RANJEETA ROHATGI[R-25], AJAY PAL[R-25], MILIND KUMAR[R-26], RAGHVENDRA KUMAR[R-27], NARENDRA KUMAR[R-27], M. YOGESH | |||
KANNA[R-28], JOSEPH ARISTOTLE S.[R-28], S.. UDAYA KUMAR SAGAR[R-29], RAJIV KUMAR CHOUDHRY [R-29], GOPAL SINGH[R-30], PRADEEP MISRA[R-31], | |||
ABHISHEK[R-31], VANSHAJA SHUKLA[R-32], PLR CHAMBERS AND CO.[R-33], G. INDIRA[R-34], ARAVINDH S.[R-40], [R-40] SHREEKANT NEELAPPA TERDAL[R-34], | |||
[IMPL], SABARISH SUBRAMANIAN[R-28], [R-28], [IMPL], FUZAIL AHMAD AYYUBI[IMPL] NARESH KUMAR[INT], NACHIKETA JOSHI[INT] | |||
IA No. 32934/2020 - INTERVENTION APPLICATION | |||
IA No. 165581/2019 - INTERVENTION APPLICATION | |||
IA No. 5996/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
166.1 | Connected W.P.(C) No. 1363/2019 X | RAMEEZ JABBAR AND ORS. | SUVIDUTT M.S. |
Versus | |||
UNION OF INDIA AND ANR. | NISHE RAJEN SHONKER[R-2] | ||
167 | C.A. No. 629/2017 III-A | JITENDRA KUMAR SINGH AND ANR. | TARUN GUPTA[P-1] |
Versus | |||
HIGH COURT OF JUDICATURE AT ALLAHABAD AND ANR. | ADARSH UPADHYAY[R-1], PRADEEP MISRA[R-2] | ||
IA No. 9728/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 9729/2023 - EXEMPTION FROM FILING O.T. | |||
167.1 | Connected C.A. No. 630/2017 III-A | ANJANI KUMAR DUBEY AND ORS. | TARUN GUPTA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
HIGH COURT OF JUDICATURE AT ALLAHABAD AND ORS. | SUNNY CHOUDHARY[R-1], [R-2] | ||
IA No. 9701/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 9703/2023 - EXEMPTION FROM FILING O.T. | |||
168 | SLP(Crl) No. 5678/2014 II-C | RAVI KUMAR | KAMAL MOHAN GUPTA[P-1] |
Versus | |||
THE STATE (GOVT. OF NCT OF DELHI) | SHREEKANT NEELAPPA TERDAL[R-1] | ||
IA No. 6612/2014 - CONDONATION OF DELAY IN FILING | |||
IA No. 6614/2014 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 13601/2014 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
169 | SLP(C) No. 3978/2014 XVII-A | ROSHANI DEVI AND ORS. AND ORS. | MANJEET CHAWLA |
Versus | |||
ST.STEPHENS HOSPITAL | SAHIL BHALAIK[R-1] | ||
170 | C.A. No. 2875/2014 XVII | THE UNION OF INDIA DEPARTMENT OF EX SERVICEMEN WELFARE MINISTRY OF DEFENCE | ARVIND KUMAR SHARMA[P-1] |
Versus | |||
MAJOR S.D SINGH (T.A 41899) RETIRED) | NARESH KUMAR[R-1] | ||
170.1 | Connected C.A. D 39767/2014 XVII | UNION OF INDIA THROUGH SECRETARY MINISTRY OF DEFENCE | MUKESH KUMAR MARORIA |
Versus | |||
LT COL HARI SINGH(TA42029K RETD.) | |||
FOR | |||
FOR ON IA 1/2016 | |||
170.2 | Connected C.A. No. 5717/2015 XVII | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1], [P-2] |
Versus | |||
BRIG (RETD) RS. SHARMA . AND ORS. | |||
FOR | |||
FOR ON IA 2/2015 | |||
FOR STAY APPLICATION ON IA 3/2015 | |||
FOR STAY APPLICATION ON IA 2/2015 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 3/2015 | |||
IA No. 3/2015 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 2/2015 - STAY APPLICATION | |||
IA No. 3/2015 - STAY APPLICATION | |||
170.3 | Connected C.A. D 30978/2015 XVII | UNION OF INDIA | MUKESH KUMAR MARORIA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
PUSHA RAM | |||
FOR | |||
FOR ON IA 1/2015 | |||
170.4 | Connected C.A. D 34849/2015 XVII | UNION OF INDIA | ARVIND KUMAR SHARMA[P-1] |
Versus | |||
ASHOK KUMAR | NARESH KUMAR[R-1] | ||
FOR ON IA 1/2015 | |||
170.5 | Connected C.A. D 43045/2015 XVII | UNION OF INDIA | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
SUBEDAR MAJOR (HONY CAPTAIN) TJ 2986 J.S. PUNDHIR | NARESH KUMAR[R-1] | ||
FOR ON IA 1/2016 | |||
170.6 | Connected C.A. D 3743/2016 XVII | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA |
Versus | |||
G S SODHI | NARESH KUMAR[R-1] | ||
FOR | |||
FOR ON IA 1/2016 | |||
170.7 | Connected C.A. D 24756/2016 XVII | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
EX. SUB SURESH SINGH CHAUHAN | |||
FOR | |||
FOR ON IA 1/2016 | |||
FOR STAY APPLICATION ON IA 78433/2018 | |||
IA No. 78433/2018 - STAY APPLICATION | |||
170.8 | Connected Diary No. 23953-2019 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
Versus | |||
EX-HAV ROHTAS KUMAR | |||
IA No.108743/2019-CONDONATION OF DELAY IN FILING and IA No.108745/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108733/2019-STAY | |||
APPLICATION | |||
170.9 | Connected Diary No. 30255-2019 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
Versus | |||
EX HAV (10466870)MAHESH KUMAR | |||
IA No.145357/2019-CONDONATION OF DELAY IN FILING and IA No.145359/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
170.10 | Connected Diary No. 24237-2020 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
Versus | |||
HAV. NB. SUB PARLAD SINGH | |||
FOR ADMISSION and IA No.129165/2020-CONDONATION OF DELAY IN FILING APPEAL and IA No.129166/2020-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL | |||
ACT, 2007 | |||
170.11 | Connected Diary No. 16906-2022 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
Versus | |||
MADI RAM | |||
IA No.86234/2022-CONDONATION OF DELAY IN FILING and IA No.86235/2022-STAY APPLICATION and IA No.86236/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED | |||
FORCES TRIBUNAL ACT, 2007 | |||
171 | W.P.(C) No. 162/2014 PIL-W | R. MANOHAR . AND ANR. | SATYA MITRA[P-1], JYOTI MENDIRATTA[P-2] |
Versus | |||
UNION OF INDIA MINISTRY OF HOME AFFAIRS HOME SECRETARY AND ANR. | ARVIND KUMAR SHARMA[R-1], SHOBHA GUPTA[R-2] | ||
172 | W.P.(C) No. 53/2015 PIL-W | ALANA GOLMEI | SATYA MITRA[P-1] |
Versus | |||
UNION OF INDIA . AND ORS. | V. N. RAGHUPATHY[R-1], SUSHMA SURI[R-1], SANJAY KUMAR VISEN[R-1], RUCHI KOHLI[R-1], P. V. YOGESWARAN[R-1], MISHRA SAURABH[R-1], M. SHOEB ALAM[R-1], | ||
KRISHNAYAN SEN[R-1], K. ENATOLI SEMA[R-1], HEMANTIKA WAHI[R-1], GOPAL SINGH[R-1], G. INDIRA[R-1], FARRUKH RASHEED[R-1], E. C. AGRAWALA[R-1], CHIRAG M. | |||
SHROFF[R-1], CHANDRA PRAKASH[R-1], CHANCHAL KUMAR GANGULI[R-1], C. K. SASI[R-1], ASHOK KUMAR SINGH[R-1], ARVIND KUMAR SHARMA[R-1], ABHINAV | |||
MUKERJI[R-1], [R-11], MAHFOOZ AHSAN NAZKI[R-3], GUNTUR PRABHAKAR[R-3], DEBOJIT BORKAKATI[R-4], SUMEER SODHI[R-7], MERUSAGAR SAMANTARAY[R-8], | |||
DEEPANWITA PRIYANKA[R-9], SHAILESH MADIYAL[R-12], TAPESH KUMAR SINGH[R-13], SUNNY CHOUDHARY[R-16], NISHANT RAMAKANTRAO KATNESHWARKAR[R-17], AADITYA | |||
ANIRUDDHA PANDE[R-17], PUKHRAMBAM RAMESH KUMAR[R-18], AVIJIT MANI TRIPATHI[R-19], KAMLENDRA MISHRA[R-21], SHUBHRANSHU PADHI[R-22], MILIND KUMAR[R-24], | |||
RAGHVENDRA KUMAR[R-25], SABARISH SUBRAMANIAN[R-26], SHUVODEEP ROY[R-1], [R-27], PLR CHAMBERS AND CO.[R-30], ASTHA SHARMA[R-30], SHREEKANT NEELAPPA | |||
TERDAL[R-36], ARAVINDH S.[R-37] | |||
173 | SLP(C) No. 27996-28002/2017 XII | NIXON ETC ETC | T. R. B. SIVAKUMAR |
Versus | |||
THE MANAGEMENT OF BHARATH HEAVY ELECTRICALS LTD AND ANR. | SAHIL TAGOTRA[R-1], [R-2] | ||
174 | SLP(C) No. 5561/2016 IV-B | M.C. SINGLA (DEAD) THR. LR. AND ORS. | SUNNY CHOUDHARY |
Versus | |||
UNION OF INDIA AND ORS. | MITTER & MITTER CO., RAJESH KUMAR GAUTAM[R-4] P. K. MANOHAR[IMPL] DIPAK KUMAR JENA[INT] | ||
IA No. 180015/2022 - INTERVENTION APPLICATION | |||
174.1 | Connected SLP(C) No. 8455/2016 IV-B | THE PUNJAB AND SIND BANK RETIRED EMPLOYEES WELFARE ASSOCIATION | SUNNY CHOUDHARY |
Versus | |||
UNION OF INDIA AND ORS. | ANUVRAT SHARMA | ||
Complete | |||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2016 | |||
IA No. 1/2016 - CONDONATION OF DELAY IN FILING | |||
174.2 | Connected SLP(C) No. 22266/2016 IV-B | ORIENTAL BANK RETIRED OFFICERS ASSOCIATION (REGD.) | SUNNY CHOUDHARY |
Versus | |||
UNION OF INDIA AND ORS. | ANUVRAT SHARMA P. K. MANOHAR[IMPL] | ||
174.3 | Connected T.P.(C) No. 2974/2022 XI-A | ALL KERALA BANK RETIREES FORUM (AKBRF) AND ORS. | C. K. SASI |
Versus | |||
UNION OF INDIA AND ORS. | DIVYESH PRATAP SINGH[R-3], O. P. GAGGAR[R-4], RAJESH KUMAR GAUTAM[R-5], KRISHAN KUMAR[R-6], [R-7], SHIV RAM SHARMA[R-9] | ||
175 | SLP(C) No. 6341/2016 XVII-A | SHREE SUNDER MARBLES AARNA | SHAKIL AHMAD SYED[P-1] |
Versus | |||
UNITED INDIA INSURANCE CO. LTD | PRAMOD DAYAL | ||
176 | C.A. No. 3921/2016 III | THE COMMISSIONER OF INCOME TAX -6 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
ICICI PRUDENTIAL LIFE INSURANCE CO. LTD. THROUGH ITS MANAGER | BINA GUPTA | ||
IA No. 103461/2020 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 107230/2020 - EARLY HEARING APPLICATION | |||
176.1 | Connected C.A. No. 10481/2017 III | COMMISSIONER OF INCOME TAX 1 MUMBAI | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD | RUSTOM B. HATHIKHANAWALA[R-1] | ||
IA No.66415/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.2 | Connected C.A. No. 17015/2017 III | COMMISSIONER OF INCOME TAX | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD. | RUSTOM B. HATHIKHANAWALA[R-1] | ||
IA No.100322/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.3 | Connected C.A. No. 11277/2016 III | COMMISSIONER OF INCOME TAX - 06 | ANIL KATIYAR |
Versus | |||
ICICI PRUDENTIAL LIFE INSURANCE CO. LTD. THROUGH ITS DIRECTOR | BINA GUPTA | ||
176.4 | Connected C.A. No. 8423/2016 III | COMMISSIONER OF INCOME TAX -6 | ANIL KATIYAR |
Versus | |||
ICICI PRUDENTIAL LIFE INSURANCE CO. LTD. | BINA GUPTA | ||
176.5 | Connected C.A. No. 882/2017 III | COMMISSIONER OF INCOME TAX-6 | ANIL KATIYAR |
Versus | |||
ICICI PRUDENTIAL INSURANCE CO. LTD. | BINA GUPTA[R-1] | ||
IA No. 88915/2018 - I/A FOR DETAGGING | |||
176.6 | Connected C.A. No. 4745/2016 III | COMMISSIONER OF INCOME TAX - 1 | ANIL KATIYAR |
Versus | |||
M/S. KOTAK MAHINDRA OLD MUTUAL LIFE INSURANCE LTD. | RUSTOM B. HATHIKHANAWALA | ||
FOR | |||
FOR APPLICATION FOR TAGGING/DETAGGING ON IA 139784/2019 | |||
IA No. 139784/2019 - APPLICATION FOR TAGGING/DETAGGING | |||
176.7 | Connected C.A. No. 9496/2017 III | THE COMMISSIONER OF INCOME TAX I | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE CO LTD | RUSTOM B. HATHIKHANAWALA[R-1] | ||
IA No. 88923/2018 - I/A FOR DETAGGING | |||
176.8 | Connected C.A. No. 9513/2017 III | COMMISSIONER OF INCOME TAX 1 MUMBAI | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD. | RUSTOM B. HATHIKHANAWALA[R-1] | ||
176.9 | Connected C.A. No. 10480/2017 III | COMMISSIONER OF INCOME TAX | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD | RUSTOM B. HATHIKHANAWALA[R-1] | ||
176.10 | Connected C.A. No. 10479/2017 III | THE COMMISSIONER OF INCOME TAX | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD | RUSTOM B. HATHIKHANAWALA[R-1] | ||
IA No.60246/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.11 | Connected C.A. No. 16158/2017 III | THE COMMISSIONER OF INCOME TAX I | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD. | RUSTOM B. HATHIKHANAWALA[R-1] | ||
176.12 | Connected C.A. No. 21767/2017 III | THE COMMISSIONER OF INCOME TAX I | ANIL KATIYAR |
Versus | |||
HDFC STANDARD LIFE INSURANCE COMPANY LTD. | RUSTOM B. HATHIKHANAWALA[R-1] | ||
IA No.125672/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.13 | Connected C.A. No. 1528/2019 III | PR. COMMISSIONER OF INCOME TAX 6 | ANIL KATIYAR |
Versus | |||
ICICI PRUDENTIAL LIFE INSURANCE COMPANY LIMITED | BINA GUPTA[R-1] | ||
176.14 | Connected SLP(C) No. 4923/2019 IX | PR. COMMISSIONER OF INCOME TAX 6 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
ICICI PRUDENTIAL LIFE INSURANCE COMPANY LIMITED | BINA GUPTA[R-1] | ||
FOR ADMISSION and I.R. and IA No.20514/2019-CONDONATION OF DELAY IN FILING | |||
176.15 | Connected SLP(C) No. 3816/2019 IX | PR. COMMISSIONER OF INCOME TAX 6 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
ICICI PRUDENTIAL LIFE INSURANE COMPANY LTD. | BINA GUPTA[R-1] | ||
FOR ADMISSION and I.R. and IA No.11009/2019-CONDONATION OF DELAY IN FILING | |||
176.16 | Connected C.A. No. 11278/2016 III | COMMISSIONER OF INCOME TAX-1, | ANIL KATIYAR |
Versus | |||
M/S. LIFE INSURANCE CORPORATION OF INDIA | ASHOK PANIGRAHI[R-1] | ||
IA No. 128315/2018 - APPLICATION FOR TAGGING/DETAGGING | |||
176.17 | Connected C.A. No. 11279/2016 III | COMMISSIONER OF INCOME TAX - 1, MUMBAI | ANIL KATIYAR |
Versus | |||
M/S LIFE INSURANCE CORPORATION OF INDIA THROUGH ITS MANAGING DIRETOR | ASHOK PANIGRAHI | ||
176.18 | Connected SLP(C) No. 11002/2018 IX | THE COMMISSIONER OF INCOME TAX 1 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
SBI LIFE INSURANCE COMPANY LTD. | RUSTOM B. HATHIKHANAWALA[R-1] | ||
Relief : regarding applicability of section 10 of the ita 1961 to income of insurance business computed u/s 44 of the act | |||
176.19 | Connected C.A. No. 11280/2016 III | COMMISSIONER OF INCOME TAX - 1 | ANIL KATIYAR |
Versus | |||
LIFE INSURANCE CORPORATION OF INDIA | ASHOK PANIGRAHI | ||
176.20 | Connected SLP(C) No. 8014/2022 IV-A | PR. COMMISSIONER OF INCOME TAX 5 AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S PNB METLIFE INDIA INSURANCE COMPANY LTD. | KUNAL VERMA[R-1] | ||
FOR ADMISSION and I.R. | |||
176.21 | Connected SLP(C) No. 10350/2022 IV-A | THE PR. COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S EXIDE LIFE INSURANCE COMPANY LTD. | KUNAL VERMA[R-1] | ||
FOR ADMISSION and I.R. | |||
176.22 | Connected SLP(C) No. 9835/2022 IV-A | THE PR. COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S EXIDE LIFE INSURANCE COMPANY LTD. | KUNAL VERMA[R-1] | ||
FOR ADMISSION and I.R. | |||
176.23 | Connected SLP(C) No. 9586/2022 IV-A | PR. COMMISSIONER OF INCOME TAX 5 AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S PNB METLIFE INDIA INSURANCE COMPANY LTD. | KUNAL VERMA[R-1] | ||
FOR ADMISSION and I.R. and IA No.76742/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.24 | Connected SLP(C) No. 9571/2022 IV-A | PR. COMMISSIONER OF INCOME TAX 5 AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S PNB METLIFE INDIA INSURANCE COMPANY LTD. | KUNAL VERMA[R-1] | ||
FOR ADMISSION and I.R. and IA No.76629/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.25 | Connected C.A. No. 13772/2015 XVI | CIT-IV KOLKATA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S KANORIA CHEMICALS AND INDUSTRIES LTD. | K J JOHN AND CO[R-1] | ||
176.26 | Connected SLP(C) No. 21748-21749/2022 IV-A | PR. COMMISSIONER OF INCOME TAX 2 AND ORS. | RAJ BAHADUR YADAV |
Versus | |||
M/S EXIDE LIFE INSURANCE COMPANY LTD. | |||
IA No.156880/2022-CONDONATION OF DELAY IN FILING | |||
176.27 | Connected SLP(C) No. 21747/2022 IV-A | THE PR. COMMISSIONER OF INCOME TAX 2 AND ORS. | RAJ BAHADUR YADAV |
Versus | |||
M/S EXIDE LIFE INSURANCE COMPANY LTD. | |||
FOR ADMISSION and I.R. and IA No.156685/2022-CONDONATION OF DELAY IN FILING | |||
176.28 | Connected SLP(C) No. 1574/2023 IV-A | PRINCIPAL COMMISSIONER OF INCOME TAX 2 AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S EXIDE LIFE INSURANCE COMPANY LTD. | |||
FOR ADMISSION and I.R. and IA No.201965/2022-CONDONATION OF DELAY IN FILING | |||
176.29 | Connected Diary No. 42478-2022 IV-A | PR. COMMISSIONER OF INCOME TAX 2 AND ORS. | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S EXIDE LIFE INSURANCE COMPANY LTD. | |||
FOR ADMISSION and I.R. and IA No.4869/2023-CONDONATION OF DELAY IN FILING | |||
IA No. 4869/2023 - CONDONATION OF DELAY IN FILING | |||
176.30 | Connected SLP(C) No. 2219/2021 XIV | PR. COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
THE ORIENTAL INSURANCE COMPANY LIMITED | MAHUA KALRA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.16808/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
176.31 | Connected Diary No. 29747-2023 IX | PRINCIPAL COMMISSIONER OF INCOME TAX 4 | RAJ BAHADUR YADAV |
Versus | |||
M/S INDIA FIRST LIFE INSURANCE COMPANY LTD. | |||
IA No.175649/2023-CONDONATION OF DELAY IN FILING and IA No.175651/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
177 | SLP(Crl) No. 4729/2016 II | POTNURU MURALI | MEENAKSHI CHAUHAN |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | RAJIV KUMAR CHOUDHRY [R-1], VIJAY KUMAR[R-2], [R-3], [R-4] | ||
IA No. 10693/2016 - EXEMPTION FROM FILING O.T. | |||
178 | SLP(Crl) No. 5285/2016 II-C | STATE OF NCT OF DELHI | SHREEKANT NEELAPPA TERDAL[P-1] |
Versus | |||
AMARJEET SINGH AND ORS. | RAMESHWAR PRASAD GOYAL[R-1], [R-2][PR], [R-3][PR] | ||
IA No. 10100/2016 - CONDONATION OF DELAY IN FILING | |||
179 | CONMT.PET.(C) No. 321/2016 In C.A. No. 5319/2008 IX | MACKINNON EMPLOYEES UNION | ASTHA SHARMA[P-1] |
Versus | |||
NARENDRA BHASKAR JAMNERKAR MACKINNON MACKENZIE AND CO. LTD. AND ORS. | E. C. AGRAWALA[R-1], [R-4], [R-5], [R-6], [R-7], [R-8], RAHUL GUPTA[R-2], [R-3], [R-9], [R-10], [R-11], [R-12] PAREKH & CO.[IMPL] | ||
IA No. 17162/2022 - APPLICATION FOR PERMISSION | |||
IA No. 181455/2022 - CLARIFICATION/DIRECTION | |||
IA No. 181413/2022 - EXTENSION OF TIME | |||
IA No. 181451/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 42510/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 17227/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
180 | SLP(C) No. 580-581/2017 IX | VIJAY DIGAMBAR GAWANDE | LAMBAT & LEGITEAM[P-1] |
Versus | |||
VIDARBHA IRRIGATION DEVELOPMENT CORPORATION AND ORS. | UDAY B. DUBE[R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-3] | ||
IA No. 92953/2021 - AMENDMENT IN CAUSE TITLE | |||
181 | SLP(C) No. 32428/2016 XI-A | SARATHCHANDRAN NAIR | NISHE RAJEN SHONKER[P-1] |
Versus | |||
SARASU KURIAKOSE AND ORS. | K.PARAMESHWAR[R-1], HARSHAD V. HAMEED[R-3] | ||
IA No. 2/2017 - PERMISSION TO FILE ANNEXURES | |||
181.1 | Connected SLP(C) No. 13681/2018 XI-A | SARASU KURIAKOSE | K.PARAMESHWAR |
Versus | |||
SARATHCHANDRAN NAIR AND ORS. | NISHE RAJEN SHONKER[R-1] | ||
182 | SLP(C) No. 27700/2016 XVII-A | DEPUTY HOUSING COMMISSIONER AND ORS. | K. L. JANJANI |
Versus | |||
ASHOK KUMAR VYAS AND ANR. | |||
183 | SLP(C) No. 9792/2017 XI | RAVI PRAKASH SRIVASTAVA . AND ORS. | SOMESH CHANDRA JHA[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10], [P-11], [P-12], [P-13], [P-14], [P-15], [P-16], [P-17], |
[P-18], [P-19], [P-20] | |||
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | ANUVRAT SHARMA[R-1], [R-1], NAVIN PRAKASH[R-3], BINAY KUMAR DAS[R-4], ABHISHEK KUMAR SINGH[R-5], INDRA SAWHNEY[R-10], SONAL JAIN[R-11], M. YOGESH | ||
KANNA[R-12], E. C. AGRAWALA[R-13], RAJESH SINGH CHAUHAN[R-15], HIMANSHU MUNSHI[R-16], ANUJ BHANDARI[R-19], S. R. SETIA[R-22], SATISH KUMAR[R-24], | |||
PYOLI[R-27], [R-26], [R-29], MRIGANK PRABHAKAR[R-30] SATYENDRA KUMAR[IMPL], SANJEEV MALHOTRA[IMPL], RAVI PRAKASH[IMPL], RAMESHWAR PRASAD | |||
GOYAL[IMPL], JEETENDER GUPTA[IMPL] PRAMOD DAYAL[INT], BANKEY BIHARI SHARMA[INT] | |||
IA No. 69796/2022 - APPLICATION FOR PERMISSION | |||
IA No. 188678/2019 - APPLICATION FOR TRANSPOSITION | |||
IA No. 13360/2020 - APPLICATION FOR TRANSPOSITION | |||
IA No. 133515/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 106640/2017 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 133509/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 124744/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 133504/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 101089/2021 - CLARIFICATION/DIRECTION | |||
IA No. 133495/2022 - CLARIFICATION/DIRECTION | |||
IA No. 2/2017 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 32854/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 98779/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 98910/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 107733/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 142809/2021 - INTERVENTION APPLICATION | |||
IA No. 188654/2019 - INTERVENTION APPLICATION | |||
IA No. 110207/2022 - INTERVENTION APPLICATION | |||
IA No. 110196/2022 - INTERVENTION APPLICATION | |||
IA No. 87910/2021 - INTERVENTION APPLICATION | |||
IA No. 9559/2020 - INTERVENTION APPLICATION | |||
IA No. 112130/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 125057/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 146121/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 101087/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 125047/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 134469/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 124993/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 103089/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 124987/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 98909/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 124741/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 112145/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 107732/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 11113/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 83985/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 69802/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 2/2017 - PERMISSION TO FILE ANNEXURES | |||
183.1 | Connected SLP(C) No. 15548/2017 XI | ANJALI GOEL AND ORS. | PYOLI[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | NAVIN PRAKASH[R-3], BINAY KUMAR DAS[R-4], INDRA SAWHNEY[R-10], SONAL JAIN[R-11], SHIV RAM SHARMA[R-16], VIPIN KUMAR JAI[R-18], ANUJ BHANDARI[R-19], | ||
MRIGANK PRABHAKAR[R-50], RAJESH SINGH CHAUHAN[R-15], SOMESH CHANDRA JHA[R-27], [R-26], [R-29], [R-31] NEERAJ KUMAR VERMA[IMPL] | |||
IA No. 106669/2017 - APPROPRIATE ORDERS/DIRECTIONS | |||
184 | SLP(C) No. 2302/2017 XIV | M/S SARAN EXCLUSIF THROUGH ITS PARTNER SH. SHIV SARAN AND ANR. | SUJATA KURDUKAR[P-1] |
Versus | |||
SMT. GEETA | PARMINDER SINGH BHULLAR[R-1] | ||
184.1 | Connected SLP(C) No. 2303/2017 XIV | M/S CHETAN EXPORTS PARTNER SHIV SARAN124 | SUJATA KURDUKAR[P-1] |
Versus | |||
VEENA SHARMA | PARMINDER SINGH BHULLAR[R-1] | ||
184.2 | Connected SLP(C) No. 2304/2017 XIV | M/S. SARAN EXCLUSIF THR ITS PARTNER SHIV SARAN . AND ANR. | SUJATA KURDUKAR[P-1] |
Versus | |||
SMT. SHABNAM | PARMINDER SINGH BHULLAR[R-1] | ||
184.3 | Connected SLP(C) No. 2305/2017 XIV | M/S SARAN EXCLUSIF THROUGH ITS PARTNER SH. SHIV SARAN . AND ANR. | SUJATA KURDUKAR[P-1] |
Versus | |||
SMT. NEEMA | PARMINDER SINGH BHULLAR[R-1] | ||
184.4 | Connected SLP(C) No. 2307/2017 XIV | M/S CHETAN EXPORTS PARTNER AND ANR. | SUJATA KURDUKAR[P-1] |
Versus | |||
POONAM | PARMINDER SINGH BHULLAR[R-1] | ||
184.5 | Connected SLP(C) No. 2308/2017 XIV | M/S. CHETAN EXPORTS THR ITS PARTNER SHIV SARAN . AND ANR. | SUJATA KURDUKAR[P-1] |
Versus | |||
SMT. LEELA | PARMINDER SINGH BHULLAR[R-1] | ||
185 | SLP(C) No. 38763/2016 XIV | SUSHMA DEVI | IRSHAD AHMAD |
Versus | |||
MALKIAT SINGH AND ANR. | SUBHASISH BHOWMICK | ||
IA No. 1/2016 - EXEMPTION FROM FILING O.T. | |||
186 | CONMT.PET.(C) No. 1579/2017 in SLP(C) No. 8925/2013 XVI | SHANKAR PRASAD SINGH | SHYAMAL KUMAR |
Versus | |||
RAM CHANDRA RAM AND ORS. | SUBHRO SANYAL[R-1], [R-2.2] | ||
IN SLP(C) No. - 8925/2013, | |||
Mr. Abhinav Mukerji, Standing Counsel for State of Bihar. | |||
IA No. 81049/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 22443/2017 - I/A FOR PERMISSION FOR BRINGING ON RECORD LRS AND EXEMPTION FROM FILING DEATH CERTIFICATE - AS PER O | |||
187 | SLP(Crl) No. 6448/2017 II-A | SATISH BANWARILAL SHARMA | RISHI MATOLIYA[P-1] |
Versus | |||
THE UNION TERRITORY OF DIU DAMAN AND DADRA AND NAGAR HAVELI AND ORS. | AMRISH KUMAR[R-1], [R-4], [R-5], CHANDRA PRAKASH[R-2], SAMIR MALIK[R-3], MUKUL KUMAR[R-6], [R-7], [R-8], ARVIND KUMAR SHARMA[R-9], AADITYA ANIRUDDHA | ||
PANDE[R-10] | |||
188 | SLP(C) No. 8735/2017 XIV | MELA RAM | ABHA JAIN |
Versus | |||
SATYA PAL AND ORS. | PARMINDER SINGH BHULLAR[R-1], [R-2.2], [R-2.1], [R-2.4], [R-2.3], [R-3], [R-4], [R-5] | ||
189 | SLP(C) No. 35196/2017 XI | SATENDRA KUMAR TYAGI | V. MAHESHWARI & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH DEPUTY DIRECTOR OF EDUCATION DEPUTY DIRECTOR | SAKSHI KAKKAR[R-1], [R-2], PARUL SHUKLA[R-3], [R-4], [R-5] | ||
IA No. 119886/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 50375/2017 - EXEMPTION FROM FILING O.T. | |||
190 | W.P.(C) No. 443/2017 PIL-W | PUBLIC INTEREST COMMITTEE FOR SCHEDULING SPECIFIC AREAS AN UNREGISTERED ORGANISATION | PRASHANT BHUSHAN[P-1] |
Versus | |||
UNION OF INDIA MINISTRY OF HOME AFFAIRS SECRETARY | AMIT SHARMA[R-2], CHANCHAL KUMAR GANGULI[R-3], RAGHVENDRA KUMAR[R-4] | ||
190.1 | Connected W.P.(C) No. 187/2019 X | YEHANG SUBBA AND ANR. | MITHU JAIN[P-1], [P-2] |
Versus | |||
DELIMITATION COMMISSION AND ORS. | AMIT SHARMA[R-2], RAGHVENDRA KUMAR[R-3], ARVIND KUMAR SHARMA[R-6] | ||
IA No. 44400/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 29816/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
191 | Diary No. 14716-2017 XII | UNIWORLD LOGISTICS PVT LTD | K. K. MANI |
Versus | |||
INDEV LOGISTICS PVT LTD | RAJESH SINGH CHAUHAN[R-1] | ||
IA No. 42508/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 42510/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
192 | SLP(C) No. 31475/2017 XIV | TENILLA NONGRURA MARAK | LIZ MATHEW |
Versus | |||
THE GARO HILLS AUTONOMOUS DISTRICT COUNCIL AND ORS. | JOSE ABRAHAM[R-4], [R-5] | ||
IA No. 113526/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
193 | SLP(C) No. 19670/2017 IV-C | THE M.P. PUBLIC SERVICE COMMISSION | SHAVETA MAHAJAN[P-1] |
Versus | |||
DEEPAK SINGHAL AND ANR. | |||
193.1 | Connected SLP(C) No. 19688-19689/2017 IV-C | MADHYA PRADESH PUBLIC SERVICE COMMISSION | SHAVETA MAHAJAN[P-1] |
Versus | |||
RAVISHANKAR AGRAWAL | SHUCHI SINGH[R-1], SANJAY KUMAR DUBEY[R-3], [R-11] | ||
193.2 | Connected SLP(C) No. 31244-31245/2017 IV-C | NITIN PATHAK | GAURAV[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | MRINAL GOPAL ELKER[R-1], [R-2], SHAVETA MAHAJAN[R-3] ANUVRAT SHARMA[INT] | ||
FOR INTERVENTION APPLICATION ON IA 127822/2018 | |||
IA No. 127822/2018 - INTERVENTION APPLICATION | |||
194 | SLP(C) No. 21887-21888/2017 IX | SAHEBRAO PUNDLIKRAO VIDHALE AND ORS. | ANAGHA S. DESAI |
Versus | |||
RAMCHANDRA BALIRAMJI SURYEKAR (D) THROUGH LRS AND ORS. | LAMBAT AND ASSOCIATES[R-1], [R-2], [R-3], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12] | ||
IA No. 71488/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 71491/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 72502/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
194.1 | Connected SLP(C) No. 31721-31722/2017 IX | SAHEBRAO PUNDLIKRAO VIDHALE AND ORS. | ANAGHA S. DESAI |
Versus | |||
HARISHKUMAR HANUMANDAS MALPANI | HARDEEP SINGH ANAND[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 63538/2017 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 63541/2017 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 72495/2017 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 117405/2017 | |||
IA No. 63538/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 63541/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 117405/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 72495/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
195 | Diary No. 23342-2017 XIV | NURJAHAN BEGUM @ NURJAHAN | SYED MEHDI IMAM |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
IA No.84964/2017-CONDONATION OF DELAY IN FILING | |||
NRC MATTER. | |||
IA No. 84964/2017 - CONDONATION OF DELAY IN FILING | |||
195.1 | Connected Diary No. 23341-2017 XIV | ABDUL ZABBAR AND ANR. | SYED MEHDI IMAM |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4] | ||
NRC MATTER. | |||
IA No. 86946/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 86948/2017 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
196 | W.P.(C) No. 1204/2017 X | BANDANA RAI AND ORS. | FUZAIL AHMAD AYYUBI[P-1] |
Versus | |||
THE STATE OF WEST BENGAL AND ANR. | ASTHA SHARMA[R-1], ARVIND KUMAR SHARMA[R-2] | ||
Mr. Atmaram N. S. Nadkarni, Ld. Sr. Advocate to be appear for State of West Bengal. | |||
197 | W.P.(C) No. 1234/2017 PIL-W | SOCIETY FOR ENLIGHTENMENT AND VOLUNTARY ACTION AND ANR. | SATYA MITRA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], ABHINAV MUKERJI[R-2], ABHIMANYU TEWARI[R-4], DEEPANWITA PRIYANKA[R-9], AVIJIT MANI TRIPATHI[R-17], SIDDHESH SHIRISH | ||
KOTWAL[R-18], SOM RAJ CHOUDHURY[R-21], ANAND SHANKAR[R-23], RAGHVENDRA KUMAR[R-24], ARAVINDH S.[R-33] | |||
198 | SLP(C) No. 425/2018 IV-A | SANGAPPA AND ORS. | V. N. RAGHUPATHY |
Versus | |||
SHARADABAI AND ORS. | RAJESH MAHALE, [R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
IA No. 35311/2019 - EXEMPTION FROM FILING O.T. | |||
199 | SLP(C) No. 18123-18134/2018 XII | EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER TAMIL NADU HOUSING BOARD | G. INDIRA[P-1] |
Versus | |||
N. SHANMUGASUNDARAM AND ANR. | P. V. SARAVANARAJA[R-1], [R-1], [R-3], [R-5], [R-8], [R-9], [R-10], [R-14], [R-14], [IMPL][PR] | ||
IA No. 74735/2022 - EARLY HEARING APPLICATION | |||
IA No. 26416/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 26392/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 62722/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 133349/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 26390/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
200 | SLP(C) No. 36516/2017 XI-A | M/S POORAM MILLS AND ORS. | ABHISTH KUMAR |
Versus | |||
GEORGE JACOB AND ORS. | HARSHAD V. HAMEED[R-1], SANJAY KAPUR[R-2] | ||
IA No. 41882/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
201 | SLP(C) No. 3781/2018 (SCLSC) XV | SARVAN | SUSHIL BALWADA |
Versus | |||
KAILASH (D) THROUGH LRS. AND ORS. (NOW PARVATI DEVI) AND ANR. | |||
202 | Diary No. 1714-2018 XI-A | M/S DHARANI SUGAR AND CHEMICALS LTD. | K. K. MANI |
Versus | |||
THE CO OPERATIVE SUGAR INDUSTRIES LTD. NAYAGARH | |||
FOR ADMISSION and I.R. and IA No.37098/2018-CONDONATION OF DELAY IN FILING and IA No.37099/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.37097/2018-CONDONATION OF DELAY IN REFILING | |||
IA No. 37098/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 37097/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 37099/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 87876/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
203 | SLP(C) No. 7510/2018 III | BANDHAN BANK LTD. THROUGH HEAD TAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | |||
APPLICATION FOR AMENDMENT OF CAUSE TITLE TO BE LISTED WITH SLP | |||
IA No. 155291/2023 - AMENDMENT IN CAUSE TITLE | |||
IA No. 34331/2018 - APPLICATION FOR PERMISSION TO BRING ON RECORD ADDITIONAL FACTS AND DOCUMENTS | |||
IA No. 34327/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
203.1 | Connected SLP(C) No. 7509/2018 III | BANDHAN BANK LTD. THROUGH HEADTAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 35227/2018 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 155286/2023 | |||
IA No. 155286/2023 - AMENDMENT IN CAUSE TITLE | |||
IA No. 35227/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
203.2 | Connected SLP(C) No. 7546/2018 III | BANDHAN BANK LTD THROUGH ITS HEAD TAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 34904/2018 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 157599/2023 | |||
IA No. 157599/2023 - AMENDMENT IN CAUSE TITLE | |||
IA No. 34904/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
203.3 | Connected SLP(C) No. 7512/2018 III | BANDHAN BANK LTD. THROUGH ITS HEAD-TAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 36011/2018 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 155353/2023 | |||
IA No. 155353/2023 - AMENDMENT IN CAUSE TITLE | |||
IA No. 36011/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
203.4 | Connected SLP(C) No. 7547/2018 III | BANDHAN BANK LTD. THROUGH ITS HEAD TAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 156092/2023 | |||
IA No. 156092/2023 - AMENDMENT IN CAUSE TITLE | |||
203.5 | Connected SLP(C) No. 7513/2018 III | BANDHAN BANK LTD. THROUGH ITS HEAD TAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 35239/2018 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 155356/2023 | |||
IA No. 155356/2023 - AMENDMENT IN CAUSE TITLE | |||
IA No. 35239/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
203.6 | Connected SLP(C) No. 7516/2018 III | BANDHAN BANK LTD. THROUGH ITS HEAD TAXATION | SANTOSH KRISHNAN |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 34840/2018 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 155361/2023 | |||
IA No. 155361/2023 - AMENDMENT IN CAUSE TITLE | |||
IA No. 34840/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
204 | SLP(C) No. 12038/2018 IX | LIFE INSURANCE CORPORATION OF INDIA AND ANR. | GAUTAM NARAYAN |
Versus | |||
SUSHIL HINGE AND ORS. | RAMESHWAR PRASAD GOYAL[R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-3] | ||
IA No. 53513/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127445/2023 - EXEMPTION FROM FILING O.T. | |||
205 | SLP(C) No. 10461/2018 XV | COMMISSIONER OF INCOME TAX CIRCLE 2 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
CHAMBAL FERTILIZERS AND CHEMICALS LTD | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
Relief : Tax matter | |||
206 | SLP(C) No. 10460/2018 XV | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018, MATTER SHALL BE LISTED ONE AFTER ANOTHER ON 05.10.2023. | |||
Relief : matter relates to claiming of deduction under section 80IA of Income tax Act | |||
207 | SLP(C) No. 12491/2018 XVII-A | DEPUTY CHIEF MANAGER WORKER AND ANR. | GAUTAM TALUKDAR |
Versus | |||
RAJINDER KUMAR AND ORS. | SIDDHARTH BATRA[R-1] | ||
IA No. 205706/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
207.1 | Connected SLP(C) No. 17440/2018 XVII-A | SAHARA PRIME CITY LTD AND ORS. | GAUTAM TALUKDAR |
Versus | |||
SANGHMITRA NARESH LAMSOGE AND ORS. | VINOD KUMAR TEWARI[R-1], [R-2] | ||
208 | SLP(Crl) No. 4234/2019 II | NATIONAL AGRICULTURAL COOPERATIVE MARKETING FEDERATION OF INDIA LTD (NAFED) | CHITRANSHUL A. SINHA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1] | ||
209 | Diary No. 14769-2018 XV | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
CHAMBAL FERTILIZERS AND CHEMICAL LTD. | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
IA No. 67857/2018 - CONDONATION OF DELAY IN FILING | |||
210 | SLP(C) No. 16692/2018 XV | THE PR. COMMISSIONER OF INCOME TAX KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. GADEPAN KOTA | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
211 | SLP(C) No. 18790/2018 XV | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. THR. ITS M.D. | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
212 | SLP(Crl) No. 5695-5696/2018 II | SHYAMKALI AND ANR. | SYED MEHDI IMAM[P-2], [P-3], [P-4] |
Versus | |||
THE STATE OF UTTAR PRADESH | ADARSH UPADHYAY[R-1] | ||
213 | SLP(C) No. 18795/2018 XV | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
CHAMBAL FERTILIZERS AND CHEMICALS LTD. THROUGH ITS MANAGER | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
214 | SLP(C) No. 16477-16478/2018 XVI | SHIVAJI SINGH AND ORS. | AMIT ANAND TIWARI |
Versus | |||
THE STATE OF BIHAR AND ORS. | NIRANJANA SINGH[R-1], [R-3], [R-4], [R-6], AKHILESH KUMAR PANDEY[R-2] | ||
IA No. 182615/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 71331/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 67604/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
215 | SLP(C) No. 16397/2018 XV | PRINCIPAL COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
216 | SLP(C) No. 18137/2018 XV | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
217 | SLP(C) No. 18801/2018 XV | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. TH. MANAGING DIRECTOR | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
218 | SLP(C) No. 18467/2018 XV | COMMISSIONER OF INCOME TAX KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MANGLAM CEMENT LTD. | TARUN GUPTA[R-1] | ||
AS PER HON'BLE COURT'S ORDER DATED 25.07.2023 IN SLP (c) NO. 10460/2018, THE MATTERS TAGGED AND TO BE LISTED ON 12.10.2023. | |||
218.1 | Connected SLP(C) No. 189/2019 XV | PRINCIPAL COMMISSIONER OF INCOME TAX KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MANGLAM CEMENT LTD. | TARUN GUPTA[R-1] | ||
FOR ADMISSION and I.R. | |||
218.2 | Connected SLP(C) No. 191/2019 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MANGLAM CEMENT LTD. THR. MANAGING DIRECTOR | TARUN GUPTA[R-1] | ||
FOR ADMISSION and I.R. | |||
219 | SLP(C) No. 15767-15768/2018 IV-B | INDER SINGH (D) THROUGH HIS LRS AND ANR. | SAROJ TRIPATHI[P-1.3], [P-1.2], [P-1.1], [P-2] |
Versus | |||
BALJIT SINGH (D) THROUGH HIS LRS | PREETI SINGH[R-1.7], [R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.9], [R-1.8] | ||
IA No. 92096/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
219.1 | Connected SLP(C) No. 20914-20915/2018 IV-B | DALVINDER SINGH (D) THROUGH HIS LRS | JAY KISHOR SINGH |
Versus | |||
BALJIT SINGH (D) THROUGH HIS LRS. | PREETI SINGH[R-1.7], [R-1.6], [R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-1.9], [R-1.8] | ||
FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 206894/2023 | |||
IA No. 206894/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
220 | SLP(Crl) No. 5133/2018 II | AJAY KUMAR JAIN | PRATIBHA JAIN[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | VISHNU SHANKAR JAIN[R-1], ROHIT AMIT STHALEKAR[R-2] | ||
IA No. 107579/2022 - EXEMPTION FROM FILING O.T. | |||
221 | SLP(C) No. 21396/2018 XV | THE COMMISSIONER OF INCOME TAX CIRCLE 2 KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S. CHAMBAL FERTILIZERS AND CHEMICALS LTD. | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
222 | SLP(C) No. 19810/2018 IX | MAHARASHTRA SHIKSHAN PRASARAK MANDAL | S.M. JADHAV AND COMPANY |
Versus | |||
LAXMAN AND ORS. | RAM LAL ROY[R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-3] | ||
IA No. 102683/2018 - EXEMPTION FROM FILING O.T. | |||
223 | SLP(C) No. 20712/2018 XII-A | BALAIAH(D) THROUGH LRS. UMAMAHESWARI B. NARASIMHACHARY AND ORS. | TARUN GUPTA |
Versus | |||
PALAKURSHA RAMULAU(D) THROUGH LRS. | GUNTUR PRABHAKAR[R-1.1], ANKUR S. KULKARNI[R-1.5], [R-1.4], [R-1.3], [R-1.2] A. RADHAKRISHNAN[INT] | ||
IA No. 138013/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
224 | SLP(C) No. 23655-23656/2018 IV-B | M/S GREATER ASHOKA AND LAND DEVELOPMENT COMPANY | GAURAV SHARMA |
Versus | |||
KANTI PRASAD JAIN (DECEASED) THROUGH LRS | UMANG SHANKAR[CAVEAT] | ||
IA No. 128989/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 128988/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 122996/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
225 | SLP(C) No. 24744/2018 XV | THE COMMISSIONER OF INCOME TAX KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. | KAVITA JHA[R-1] | ||
AS PER ROP DATED 25.07.2018 IN SLP (C) NO. 10460/2018, MATTER WHERE M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD IS THE RESPONDENT SHALL BE LISTED ONE | |||
AFTER ANOTHER ON 05.10.2023. | |||
226 | SLP(C) No. 27234-27237/2018 IV-B | KRISHAN CHANDER SINGH | KUMAR DUSHYANT SINGH |
Versus | |||
LT. COL. PRITHVI SINGH (RETD) (D) THR LRS. AND ORS. | PUNEET TANEJA[R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-1] | ||
227 | SLP(C) No. 4792/2019 XI | PUBLIC SERVICE COMMISSION, UTTAR PRADESH | SIDDHARTH[P-1], DHAVAL MEHROTRA[P-1] |
Versus | |||
RICHA GUPTA AND ORS. | SHREE PAL SINGH[R-1], SANJAY KUMAR TYAGI[R-2], [R-3] | ||
IA No.152787/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTSMr. C. U Singh, Senior Counsel ( Amicus Curiae )(Mr. Dhaval Mehrotra, | |||
Advocate-on-Record) | |||
228 | SLP(C) No. 16498-16499/2019 XII | KARTHIKEYAN AND ORS. | RAJKUMARI BANJU[P-1], [P-2], [P-3], [P-4] |
Versus | |||
UNION OF INDIA AND ORS. | ARAVINDH S.[R-1], [R-1], [R-2], [R-2], [R-3], [R-3] | ||
IA No. 44659/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
228.1 | Connected Diary No. 8628-2018 XII | P.ARULJOTHI AND ORS. | ANKOLEKAR GURUDATTA |
Versus | |||
UNION OF INDIA AND ORS. | ARAVINDH S.[R-1], [R-2], [R-3], EQUITY LEX ASSOCIATES[R-5], [R-9], [R-32], [R-35], [R-37], [R-38], [R-39], YUSUF[R-44], [R-45], [R-46], [R-50], SHASHI | ||
BHUSHAN KUMAR[R-47], [R-49] | |||
FOR CONDONATION OF DELAY IN FILING ON IA 44813/2018 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 135898/2018 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 135900/2018 | |||
FOR CLARIFICATION/DIRECTION ON IA 112844/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 182802/2022 | |||
IA No. 182802/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 112844/2022 - CLARIFICATION/DIRECTION | |||
IA No. 44813/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 135900/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 135898/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
229 | SLP(C) No. 6074-6095/2019 XI | M/S. HAMDARD (WAKF) LABORATORIES | ABHISHEK KUMAR SINGH[P-1] |
Versus | |||
COMMISSIONER OF COMMERCIAL TAX | BHAKTI VARDHAN SINGH[R-1] | ||
IA No. 159308/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 159310/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 161435/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
229.1 | Connected SLP(C) No. 16125/2022 XI | M/S HAMDARD (WAKF) LABORATORIES | ABHISHEK KUMAR SINGH[P-1] |
Versus | |||
COMMISSIONER OF COMMERCIAL TAX | BHAKTI VARDHAN SINGH[R-1] | ||
FOR ADMISSION and I.R. and IA No.135869/2022-EXEMPTION FROM FILING O.T. | |||
230 | SLP(Crl) No. 6368/2021 II-B | X | ARCHANA PATHAK DAVE |
Versus | |||
THE STATE OF PUNJAB AND ANR. | AJAY PAL[R-1], ABHIMANYU TEWARI[R-2] | ||
IA No. 8337/2019 - EXEMPTION FROM FILING O.T. | |||
231 | Diary No. 42110-2018 IV-B | KISHAN CHAND | MADHURIMA TATIA |
Versus | |||
RAMA NAND AND ORS. | SIDDHARTH MITTAL[R-1], NARENDER KUMAR VERMA[R-2], [R-4], [R-5], [R-6], SATISH KUMAR[R-3], SAMAR VIJAY SINGH[R-18] | ||
IA No. 2848/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 2849/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 2850/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57502/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
232 | SLP(C) No. 1184-1185/2019 XVI | LAND AND BRICKS AND ENTERTAINMENTS LTD. AND ANR. | SHEKHAR KUMAR |
Versus | |||
THE KOLKATA MUNICIPAL CORPORATION AND ORS. | PARTHA SIL[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. | |||
IA No. 13034/2019 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
233 | C.A. No. 9/2019 XVII | M/S ACUISORY CONSULTING LLP | TARUNA SINGH GOHIL |
Versus | |||
M/S BCC INFRASTRUCTURE PVT. LTD. | ASHOK KUMAR SINGH[CAVEAT] | ||
IA No. 544/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 49355/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 33457/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
234 | Diary No. 47932-2018 XVII-A | COMMISSIONER OF CUSTOMS NHAVA SHEVA I | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
MALU ELECTRODES PVT. LTD. | DIKSHA RAI[R-1] | ||
I.R. and IA No.40185/2019-CONDONATION OF DELAY IN FILING and IA No.40188/2019-STAY APPLICATION and IA No.40186/2019-CONDONATION OF DELAY IN REFILING | |||
235 | SLP(C) No. 5921/2019 IV-C | ASHOK KUMAR MEWARI | SUSHIL BALWADA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], [R-3] | ||
IA No. 27370/2019 - EXEMPTION FROM FILING O.T. | |||
236 | SLP(Crl) No. 1208/2019 (SCLSC) II-C | RAJESH | REVATHY RAGHAVAN |
Versus | |||
STATE NCT OF DELHI | SHREEKANT NEELAPPA TERDAL[R-1] | ||
237 | SLP(Crl) No. 3095/2019 II-C | M/S CHANGER VIDUT KRANTI PVT LTD AND ANR. | GAURAV DHINGRA[P-1] |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ORS. | KETAN PAUL[R-1], SATISH KUMAR[R-2], [R-3], [R-4] | ||
IA No. 46242/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
238 | SLP(C) No. 7058-7061/2019 IX | THE SECRETARY ALL INDIA SHRI SHIVAJI MEMORIAL SOCIETY (AISSMS) AND ORS. | ARJUN GARG |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SAURABH MISHRA[CAVEAT], HARISH PANDEY[R-3], [R-4], AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-5], [R-13], [R-14], [R-19], [R-20], DR. R.R. DESHPANDE AND | ||
ASSOCIATES[R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-16], [R-17], [R-18] | |||
[TO BE TAKEN UP AT 2.00 P.M.] | |||
IA No. 111033/2020 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
IA No. 34339/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 36513/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 138252/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 34457/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 36512/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 152738/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 144125/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 34338/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
239 | SLP(C) No. 5696/2019 XIV | DEVINDER KHOSLA | JASMINE DAMKEWALA[P-1], YASH PAL DHINGRA[P-1] |
Versus | |||
ANIL KHOSLA AND ANR. | CHARU MATHUR[R-1], [R-2] | ||
240 | Diary No. 7914-2019 XVI | RAM NARAYAN AND ORS. | RAJNISH KUMAR JHA[P-1] |
Versus | |||
THE STATE OF BIHAR AND ORS. | SAMIR ALI KHAN[R-1], [R-2], [R-3], [R-4], [R-5], ANJANI KUMAR MISHRA[R-6] | ||
IA No. 41808/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 41809/2019 - EXEMPTION FROM FILING O.T. | |||
241 | C.A. No. 6684/2023 IV | LAJWANTI | SIDDHARTH BATRA |
Versus | |||
SUKHDEV SINGH | UMANG SHANKAR[R-1] | ||
List for disposal on 21.11.2023 in the category | |||
of ‘After Notice miscellaneous matters’. | |||
242 | SLP(Crl) No. 6786/2019 II-A | KAMAL MAHUNE | PRASHANT SHUKLA LAW CHAMBERS[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH | ARJUN GARG[R-1] | ||
243 | Diary No. 17131-2019 XI-A | LAKSHMI AND ORS. | P. S. SUDHEER |
Versus | |||
KRISHNANKUTTY (DECEASED) THROUGH LRS. | ROMY CHACKO[R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-1.7] | ||
IA No.113985/2019-CONDONATION OF DELAY IN FILING and IA No.113986/2019-CONDONATION OF DELAY IN REFILING | |||
IA No. 113985/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 113986/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
244 | SLP(C) No. 13972/2019 IV-B | THE STATE OF HARYANA | SAMAR VIJAY SINGH[P-1] |
Versus | |||
ASHOK KHEMKA AND ANR. | AMBHOJ KUMAR SINHA[R-1] | ||
IA No. 90656/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
245 | SLP(C) No. 18671/2019 XII | R. RAJAGOPALAN (DEAD) THROUGH LRS. | RAJEEV MAHESHWARANAND ROY |
Versus | |||
ARULMIGU JAMBUKESWARAR AKILANDESWARI DEVASTHANAM | G. BALAJI[R-1] | ||
IA No. 120125/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
246 | SLP(C) No. 18736/2019 XV | ANITA DEVI AND ORS. | ANUJ BHANDARI |
Versus | |||
RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANR. | SHYAMAL KUMAR[R-1], [R-2] | ||
IA No. 116687/2019 - EXEMPTION FROM FILING O.T. | |||
247 | SLP(C) No. 24741/2019 IV-B | JAI KISHAN GARG | VANSHDEEP DALMIA |
Versus | |||
RANDHIR SINGH | SURENDER SINGH HOODA[R-1] | ||
IA No. 152285/2019 - EXEMPTION FROM FILING O.T. | |||
248 | SLP(Crl) No. 8926-8928/2019 II-C | R. KRISHNAMURTHY | RAJESH SINGH CHAUHAN |
Versus | |||
STATE REP BY THE INSPECTOR OF POLICE CENTRAL CRIME BRANCH II AND ORS. | JOSEPH ARISTOTLE S.[R-1], R. NEDUMARAN[R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
IA No. 140184/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
249 | SLP(C) No. 20072/2019 IV-B | DHRUVI YADAV | VINAM GUPTA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], SHREEKANT NEELAPPA TERDAL[R-3], GURMEET SINGH MAKKER[R-2], [R-4], PRIYANJALI SINGH[R-5] | ||
IA No. 31071/2021 - APPLICATION FOR PERMISSION | |||
IA No. 115030/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 137768/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 6610/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 169165/2019 - CLARIFICATION/DIRECTION | |||
IA No. 89984/2020 - CONDONATION OF DELAY IN FILING THE WRITTEN SUBMISSION | |||
IA No. 190584/2019 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 186200/2019 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 115032/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 126910/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
250 | MA 1863/2019 in SLP(C) No. 16734/2019 XVI | THE STATE OF BIHAR AND ORS. | ABHINAV MUKERJI[P-1] |
Versus | |||
SIHASAN PRASAD AND ORS. | SHANTANU SAGAR, [R-1] | ||
IN SLP(C) No. - 16734/2019, | |||
IA No. 195766/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 108631/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 136790/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 108634/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 136792/2022 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 125718/2019 - MODIFICATION OF COURT ORDER | |||
250.1 | Connected SLP(C) No. 21532/2019 XVI | RAGHVENDRA BHAGWAN THROUGH SUDERSAN ACHARYA (MATHADISH) | KUNDAN KUMAR MISHRA |
Versus | |||
THE STATE OF BIHAR AND ORS. | NIRANJANA SINGH[R-1], [R-2], [R-3], [R-4], ABHINAV MUKERJI[R-5], AWANISH SINHA[R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13] | ||
IA No. 126358/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 126357/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
250.2 | Connected MA 1943/2019 in SLP(C) No. 17015/2019 XVI | THE STATE OF BIHAR AND ORS. | AWANISH SINHA[P-1], ABHINAV MUKERJI[P-1] |
Versus | |||
KRISHNA KUMAR SINGH AND ORS. | |||
IN SLP(C) No. - 17015/2019, | |||
FOR | |||
FOR MODIFICATION ON IA 130244/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 130247/2019 | |||
FOR CLARIFICATION/DIRECTION ON IA 131541/2019 | |||
IA No. 131541/2019 - CLARIFICATION/DIRECTION | |||
IA No. 130247/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 130244/2019 - MODIFICATION | |||
251 | SLP(C) No. 23435-23436/2019 XVII | S. M. SULAIMAN QULI | YADAV NARENDER SINGH[P-1] |
Versus | |||
THE BIRSA AGRICULTURAL UNIVERSITY AND ORS. | ANUP KUMAR[R-1], [R-2], [R-3], [R-4] | ||
IA No. 149700/2019 - EXEMPTION FROM FILING O.T. | |||
252 | SLP(Crl) No. 9114/2019 II-B | THE STATE OF PUNJAB | JASPREET GOGIA |
Versus | |||
HARI KESH | VIVEK GUPTA[R-1] | ||
IA No. 186039/2019 - EXEMPTION FROM FILING O.T. | |||
253 | SLP(C) No. 26694/2019 XI | GHAZIABAD DEVELOPMENT AUTHORITY | SUDHANSU PALO[P-1] |
Versus | |||
M/S VIRGIN HOTELS AND RESORT (INDIA) | PRAVEEN CHATURVEDI[R-1] | ||
IA No. 166470/2019 - EXEMPTION FROM FILING O.T. | |||
253.1 | Connected Diary No. 36547-2019 XI | M/S KALINDI BRIGHT STEELS AND TUBES LTD. | RASHMI SINGHANIA, [P-1] |
Versus | |||
GHAZIABAD DEVELOPMENT AUTHORITY AND ORS. | SUDHANSU PALO[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.192971/2019-CONDONATION OF DELAY IN FILING and IA No.192973/2019-EXEMPTION FROM FILING O.T. and IA | |||
No.192972/2019-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.192976/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 143878/2023 - APPLICATION FOR PERMISSION | |||
IA No. 143872/2023 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 192971/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 192972/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 153405/2021 - EARLY HEARING APPLICATION | |||
IA No. 118002/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 192973/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 143881/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 192976/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
254 | SLP(C) No. 3545/2020 XVII-A | M/S ERNAKULAM MEDICAL CENTRE AND ANR. | ANJANI AIYAGARI |
Versus | |||
P.R. JAYASREE AND ANR. | |||
IA No. 13077/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
254.1 | Connected SLP(C) No. 9814/2020 XVII-A | M/S ERNAKULAM MEDICAL CENTRE AND ANR. | ANJANI AIYAGARI |
Versus | |||
P.R. JAYASREE AND ANR. | |||
254.2 | Connected SLP(C) No. 15689-15690/2020 XVII-A | DR. P.R. JAYASREE AND ANR. | A. KARTHIK |
Versus | |||
M/S ERNAKULAM MEDICAL CENTRE AND ANR. | ANJANI AIYAGARI[R-1], [R-2] | ||
IA No. 116038/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
255 | SLP(C) No. 27588/2019 XI-A | WESCO UTILITY | HASAN MURTAZA |
Versus | |||
SURENDRA HOTA AND ORS. | HEMLATA RAWAT [R-1] | ||
255.1 | Connected SLP(C) No. 27779/2019 XI-A | WESCO UTILITY | HASAN MURTAZA |
Versus | |||
MANSOOR TIGGA AND ORS. | |||
FOR ADMISSION and I.R. | |||
256 | SLP(C) No. 29876/2019 XII-A | KAMALUDDIN HAMED SALMANI AND ORS. | TATINI BASU |
Versus | |||
J. BALAIAH (DIED) THROUGH LRS. AND ORS. | RAJESH MAHALE[R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.1], UDAY B. DUBE[R-4] | ||
IA No. 190842/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
257 | SLP(C) No. 29214/2019 IV-C | PAWAN KUMAR AND ORS. | |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], [R-3], [R-4], PRASHANT SHUKLA LAW CHAMBERS[P-1], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
IA No. 93074/2021 - AMENDMENT IN CAUSE TITLE | |||
IA No. 42235/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
258 | SLP(C) No. 3634/2020 XIV | BHAU RAM | DURGA DUTT[P-1] |
Versus | |||
KAMLA DEVI AND ORS. | BHAGABATI PRASAD PADHY[R-1], T. V. RATNAM[R-2] | ||
259 | SLP(Crl) No. 5186/2022 II-C | R. SEETHA | T. R. B. SIVAKUMAR[P-1] |
Versus | |||
STATE THROUGH THE INSPECTOR OF POLICE | D.KUMANAN[R-1] | ||
IA No. 24749/2020 - EXEMPTION FROM FILING O.T. | |||
260 | SLP(C) No. 3219-3222/2020 X | MEGH RAJ (SINCE DECEASED) BY HIS LRS | SANJAY KUMAR TYAGI |
Versus | |||
NARENDRA SINGH AND ORS. | VIVEK GUPTA[R-1], [R-2.2], [R-2.1], NEERAJ KUMAR SHARMA[R-4] | ||
IA No. 20560/2023 - APPLICATION FOR PERMISSION | |||
IA No. 13662/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 43703/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 13663/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 76146/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 43710/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 43709/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 43708/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 43707/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 43699/2023 - INTERVENTION/IMPLEADMENT | |||
261 | Diary No. 3953-2020 IV-C | THE STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [P-1], [P-2], [P-3], [P-4], [P-5], [P-6] |
Versus | |||
BASANTIBAI AND ORS. | NIRAJ SHARMA[R-1], [R-2], [R-3], [R-4] | ||
IA No. 22223/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 77814/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 22226/2020 - EXEMPTION FROM FILING O.T. | |||
262 | SLP(C) No. 5077/2020 IX | NILKANTH DHONDUJI GHOTEKAR | ANAGHA S. DESAI |
Versus | |||
VISHWAS EDUCATION SOCIETY AND ORS. | RAMESHWAR PRASAD GOYAL[R-1], [R-2], AADITYA ANIRUDDHA PANDE[R-3] | ||
IA No. 34624/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 34627/2020 - EXEMPTION FROM FILING O.T. | |||
263 | SLP(C) No. 5359-5360/2020 IV-B | SUBHASH CHANDER AND ORS. | UDITA SINGH |
Versus | |||
PRITPAL SINGH AND ORS. | K. V. MOHAN[R-1], [R-2], [R-3], [R-4] | ||
264 | SLP(C) No. 6323/2020 IV-B | BALISTER | DELHI LAW CHAMBERS |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], SUBHASISH BHOWMICK[R-3] | ||
264.1 | Connected SLP(C) No. 11940/2021 IV-B | M/S ARLIE BUILDERS AND DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
IA No. 68018/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
264.2 | Connected SLP(C) No. 11934/2021 IV-B | M/S BEYLA BUILDERS AND DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
264.3 | Connected SLP(C) No. 11942/2021 IV-B | M/S BEYLA BUILDERS AND DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
264.4 | Connected SLP(C) No. 11943/2021 IV-B | M/S KARIDA REAL ESTATES PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
264.5 | Connected SLP(C) No. 12011/2021 IV-B | M/S AFAAF BUILDERS AND DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
264.6 | Connected SLP(C) No. 12013/2021 IV-B | M/S AFAAF BUILDERS AND DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
264.7 | Connected SLP(C) No. 12017/2021 IV-B | M/S LUV KUSH BUILDERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
HARYANA URBAN DEVELOPMENT AUTHORITY AND ANR. | |||
264.8 | Connected SLP(C) No. 12018/2021 IV-B | M/S ALFONSO BUILDERS AND DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
HARYANA URBAN DEVELOPMENT AUTHORITY AND ORS. | MONIKA GUSAIN[R-1], [R-2] | ||
264.9 | Connected SLP(C) No. 12021/2021 IV-B | M/S PHILLA ESTATES DEVELOPERS PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
THE STATE OF HARYANA AND ANR. | |||
264.10 | Connected SLP(C) No. 11944/2021 IV-B | M/S HEMADRI REAL ESTATES AND DEVELOPERS PVT. LTD. | JASMEET SINGH |
Versus | |||
HARYANA URBAN DEVELOPMENT AUTHORITY AND ANR. | MONIKA GUSAIN[R-1], [R-2] | ||
IA No. 88608/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
264.11 | Connected SLP(C) No. 11990/2021 IV-B | M/S ARNON BUILDERS AND DEVELOPERS PVT. LTD. | JASMEET SINGH |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 76812/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 76816/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 87018/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 88706/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 88707/2021 | |||
IA No. 88707/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 76812/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 88706/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 87018/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 76816/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
264.12 | Connected SLP(C) No. 964/2023 IV-B | THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN |
Versus | |||
MEENA AGGARWAL | SYED MEHDI IMAM[R-1], [R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 205802/2022 | |||
IA No. 205802/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
264.13 | Connected SLP(C) No. 8999/2020 IV-B | OM PARKASH AND ANR. | SOMIRAN SHARMA |
Versus | |||
THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1], [R-2] | ||
264.14 | Connected SLP(C) No. 6579/2020 IV-B | DINESH KUMAR AND ORS. | SOMIRAN SHARMA |
Versus | |||
THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1], [R-2] | ||
264.15 | Connected SLP(C) No. 6577/2020 IV-B | SHAM BIR AND ORS. | SOMIRAN SHARMA |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
264.16 | Connected SLP(C) No. 6576/2020 IV-B | RAVINDER KUMAR AND ORS. | SOMIRAN SHARMA |
Versus | |||
THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1], [R-2] | ||
264.17 | Connected SLP(C) No. 9219/2020 IV-B | DINESH KUMAR AND ORS. | SOMIRAN SHARMA |
Versus | |||
THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1], [R-2] | ||
264.18 | Connected SLP(C) No. 6376/2020 IV-B | KRISHANA | DELHI LAW CHAMBERS |
Versus | |||
THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1], [R-2] | ||
264.19 | Connected SLP(C) No. 6321/2020 IV-B | BALISTER | DE |