MISCELLANEOUS MATTERS TO BE LISTED ON 20-02-2024 ADVANCE LIST - AL/34/2024 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
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SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | C.A. No. 7949-7950/2019 XVII | THE STATE OF ASSAM | SHUVODEEP ROY |
Versus | |||
CENTRAL POLLUTION CONTROL BOARD | SAURABH MISHRA[R-1] | ||
IA No. 141933/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141932/2019 - STAY APPLICATION | |||
1.1 | Connected C.A. No. 7948/2019 XVII | THE STATE OF TRIPURA | SHUVODEEP ROY |
Versus | |||
THE CENTRAL POLLUTION CONTROL BOARD | SAURABH MISHRA[R-1] | ||
IA | |||
FOR EX-PARTE STAY ON IA 136548/2019 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 136550/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 136551/2019 | |||
FOR impleading party ON IA 136553/2019 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 136553/2019 | |||
IA No. 136548/2019 - EX-PARTE STAY | |||
IA No. 136551/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 136553/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 136550/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
1.2 | Connected C.A. No. 7946-7947/2019 XVII | THE STATE OF MANIPUR | PUKHRAMBAM RAMESH KUMAR[P-1] |
Versus | |||
CENTRAL POLLUTION CONTROL BOARD | SAURABH MISHRA[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 137049/2019 | |||
FOR EX-PARTE STAY ON IA 137052/2019 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 140928/2021 | |||
IA No. 137052/2019 - EX-PARTE STAY | |||
IA No. 140928/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 137049/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
1.3 | Connected C.A. No. 9039-9040/2019 XVII | THE STATE OF NAGALAND | K. ENATOLI SEMA |
Versus | |||
CENTRAL POLLUTION CONTROL BOARD | SAURABH MISHRA[R-1] | ||
IA | |||
FOR EX-PARTE STAY ON IA 172534/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 172541/2019 | |||
IA No. 172534/2019 - EX-PARTE STAY | |||
IA No. 172541/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
1.4 | Connected Diary No. 35428-2019 XVII | THE STATE OF ASSAM | SHUVODEEP ROY |
Versus | |||
THE CENTRAL POLLUTION CONTROL BOARAD | SAURABH MISHRA[R-1] | ||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 167821/2019 | |||
FOR STAY APPLICATION ON IA 167822/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 167823/2019 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 167824/2019 | |||
IA No. 167821/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 167823/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 167824/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 167822/2019 - STAY APPLICATION | |||
1.5 | Connected C.A. No. 1695/2020 XVII | THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
THE CENTRAL POLLUTION CONTROL BOARD | SAURABH MISHRA[R-1] | ||
IA | |||
FOR STAY APPLICATION ON IA 21525/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 21527/2020 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 21530/2020 | |||
IA No. 21527/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 21530/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 21525/2020 - STAY APPLICATION | |||
1.6 | Connected C.A. No. 145-147/2020 XVII | THE STATE OF MEGHALAYA | AVIJIT MANI TRIPATHI |
Versus | |||
CENTRAL POLLUTION CONTROL BOARD | SAURABH MISHRA[R-1] | ||
IA | |||
FOR EX-PARTE STAY ON IA 196404/2019 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 18515/2020 | |||
IA No. 18515/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 196404/2019 - EX-PARTE STAY | |||
2 | SLP(C) No. 20485/2015 III | COMMISSIONER OF INCOME TAX, AHMEDABAD-III | ANIL KATIYAR |
Versus | |||
NIRMA LTD. | P. S. SUDHEER | ||
Civil Appeal no. 7217 of 2010 is dismissed as per Rp dated 5/9/2018. As per R/p dated 25/9/2018 matter is to be listed in usual course main matter is | |||
C.A. No. 3875 of 2010 | |||
3 | SLP(C) No. 28832/2013 XI-A | ALUKKAS GOLD RETAILS INDIA (P) LTD. | NISHE RAJEN SHONKER[P-1] |
Versus | |||
THRISSUR URBAN DEVELOPMENT AUTHORITY AND ANR. | |||
3.1 | Connected SLP(C) No. 3155/2014 XI-A | VIJAYAN | R. CHANDRACHUD |
Versus | |||
THRISSUR URBAN DEVELOPMENT AUTHORITY | |||
4 | SLP(C) No. 32258/2013 XI-A | M/S. MGF MOTORS LTD. | ROHIT KUMAR SINGH[P-1] |
Versus | |||
STATE OF KERALA | NISHE RAJEN SHONKER[R-1] | ||
IA No. 1/2013 - CONDONATION OF DELAY IN FILING | |||
5 | SLP(C) No. 8687/2012 IV-B | DALIP RAM | AMITA GUPTA |
Versus | |||
STATE OF PUNJAB . | NUPUR KUMAR[R-1][GR] | ||
5.1 | Connected SLP(C) No. 1668/2019 IV-B | DILBAGH SINGH AND ORS. | AMITA GUPTA |
Versus | |||
THE STATE OF PUNJAB AND ORS. | NUPUR KUMAR[R-1], SHASHI KIRAN[R-2] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 2813/2019 | |||
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 2814/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2817/2019 | |||
IA No. 2814/2019 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 2817/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 2813/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
5.2 | Connected SLP(C) No. 34380/2012 IV-B | SITAL SINGH AND ANR. | AMITA GUPTA[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | NUPUR KUMAR[R-1][GR], SUBHASISH BHOWMICK[R-2] | ||
5.3 | Connected SLP(C) No. 34382/2012 IV-B | SH. GIAN CHAND (DEAD) AND ORS. | AMITA GUPTA |
Versus | |||
THE STATE OF PUNJAB AND ANR. | |||
SERVICE | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 111428/2023 | |||
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA 111429/2023 | |||
IA No. 111428/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 111429/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
5.4 | Connected SLP(C) No. 34381/2012 IV-B | SAJJAN SINGH (D) THR. LR.S | AMITA GUPTA |
Versus | |||
STATE OF PUNJAB AND ANR. THR. ITS SECRETARY AND ORS. | SUBHASISH BHOWMICK | ||
5.5 | Connected SLP(C) No. 33833/2012 IV-B | HUKAM SINGH AND ANR. | R. C. KAUSHIK |
Versus | |||
DIRECTOR RURAL DEV | YADAV NARENDER SINGH | ||
5.6 | Connected SLP(C) No. 33831/2012 IV-B | TEJ KAUR | R. C. KAUSHIK |
Versus | |||
DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS PUNJAB AT MOHALI | YADAV NARENDER SINGH | ||
5.7 | Connected SLP(C) No. 33998/2012 IV-B | DES RAJ . AND ORS. | R. C. KAUSHIK |
Versus | |||
DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS PUNJAB AT MOHALI(EXERCISING THE POWERS OF COMMISSIONER) AND ANR. | YADAV NARENDER SINGH | ||
5.8 | Connected SLP(C) No. 33832/2012 IV-B | AMRIK SINGH | R. C. KAUSHIK |
Versus | |||
DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS PUNJAB AT MOHALI | |||
5.9 | Connected SLP(C) No. 33764/2012 IV-B | MANGTA | R. C. KAUSHIK |
Versus | |||
DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS AND ORS. | YADAV NARENDER SINGH | ||
5.10 | Connected SLP(C) No. 34678/2012 IV-B | PURAN SINGH . AND ORS. | R. C. KAUSHIK |
Versus | |||
DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS PUNJAB AT MOHALI | YADAV NARENDER SINGH | ||
5.11 | Connected SLP(C) No. 38532/2012 IV-B | MEHAR SINGH AND ORS. | RAVI PANWAR[P-2], [P-3], [P-4], [P-5], [P-6], [P-8] |
Versus | |||
GRAM PANCHAYAT SEHJO MAJRA TEHSIL SAMRALA AND ORS THR. SARPANCH AND ORS. | R. C. KAUSHIK, KHEYALI SINGH[R-1] | ||
5.12 | Connected SLP(C) No. 205-208/2014 IV-B | HAZARA SINGH & ORS. ETC. | S. JANANI |
Versus | |||
GRAM PANCHAYAT TH.ITS SARPANCH AND ANR. | KAMAL MOHAN GUPTA | ||
FOR APPLICATION UNDER SECTION LV RULE 6 ON IA 212671/2023 | |||
IA No. 212671/2023 - APPLICATION UNDER SECTION LV RULE 6 | |||
5.13 | Connected SLP(C) No. 22206-22209/2013 IV-B | JARNAIL SINGH (MINOR) ETC. | SUDARSHAN SINGH RAWAT |
Versus | |||
JOINT DIRECTOR PANCHAYAT, PUNJAB & ANR. | YADAV NARENDER SINGH | ||
5.14 | Connected SLP(C) No. 19680/2013 IV-B | PURAN SINGH | AMITA GUPTA |
Versus | |||
GRAM PANCHAYAT THROUGH ITS ADMINISTRATOR SH HARWANT SINGH S E P O | AJAY KUMAR SINGH | ||
5.15 | Connected SLP(C) No. 30491/2013 IV-B | GURDIAL SINGH (D) THRU ITS LRS | S. JANANI |
Versus | |||
GRAM PANCHAYAT | SIDDHANT SHARMA[R-1] | ||
APPLICATION | |||
FOR ON IA 1/2017 | |||
FOR APPLICATION FOR PERMISSION ON IA 194375/2023 | |||
IA No. 194375/2023 - APPLICATION FOR PERMISSION | |||
5.16 | Connected SLP(C) No. 488/2014 IV-B | CHAMAN LAL (D) THR.LRS.& OTHRS | AMITA GUPTA |
Versus | |||
STATE OF PUBJAB . AND ORS. | KULDIP SINGH | ||
SERVICE | |||
FOR ON IA 59896/2014 | |||
IA No. 146151/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 146153/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
5.17 | Connected SLP(C) No. 486/2014 IV-B | PIARA SINGH AND ORS. | AMITA GUPTA[P-1] |
Versus | |||
STATE OF PUNJAB AND ORS. | NUPUR KUMAR[R-1], AJAY PAL[R-1] | ||
SERVICE | |||
FOR APPLICATION FOR RECTIFICATION ON IA 107402/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 138640/2022 | |||
IA No. 107402/2019 - APPLICATION FOR RECTIFICATION | |||
IA No. 138640/2022 - EXEMPTION FROM FILING O.T. | |||
5.18 | Connected SLP(C) No. 36797/2013 IV-B | DARSHAN SINGH . AND ANR. | AMITA GUPTA |
Versus | |||
GRAM PANCHAYAT MUGHLEWAL | SUBHASISH BHOWMICK | ||
5.19 | Connected SLP(C) No. 6181/2014 IV-B | DHARAM PAL AND ORS. | P. N. PURI |
Versus | |||
GRAM PANCHAYAT OF VILL. HAYAT PUR AND ORS. | JAGJIT SINGH CHHABRA | ||
5.20 | Connected SLP(C) No. 17304-17305/2014 IV-B | BHAJAN KAUR AND ORS. | V. ELANCHEZHIYAN[P-1], [P-2], [P-3], [P-4] |
Versus | |||
GRAM PANCHAYAT | |||
5.21 | Connected SLP(C) No. 30271/2014 IV-B | BALBIR SINGH AND ORS. | AMITA GUPTA |
Versus | |||
STATE OF PUNJAB . AND ORS. | MANJU JETLEY | ||
5.22 | Connected S.L.P.(C)...CC No. 6152/2015 IV-B | GURMIT SINGH AND ORS. | S. JANANI |
Versus | |||
THE STATE OF PUNJAB AND ORS. | |||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2015 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 2/2015 | |||
FOR STAY APPLICATION ON IA 104480/2017 | |||
IA No. 1/2015 - CONDONATION OF DELAY IN FILING | |||
IA No. 2/2015 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 104480/2017 - STAY APPLICATION | |||
5.23 | Connected SLP(C) No. 15510/2015 IV-B | PREM SINGH (DECEASED) THROUGH HIS LRS. . AND ORS. | DELHI LAW CHAMBERS, AJAY KUMAR SINGH |
Versus | |||
GRAM PANCHAYAT VILLAGE MULEPUR | |||
FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 1/2015 | |||
FOR INTERVENTION APPLICATION ON IA 3/2015 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 264872/2023 | |||
IA No. 1/2015 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 3/2015 - INTERVENTION APPLICATION | |||
IA No. 264872/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
5.24 | Connected SLP(C) No. 17550-17552/2015 IV-B | HARCHAND SINGH AND ORS. ETC. ETC. | S. JANANI |
Versus | |||
GRAM PANCHAYAT VILLAGE MULEPUR AND ORS. ETC. | SUBHASISH BHOWMICK[R-1] | ||
SLP(C) | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 4/2015 | |||
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA 5/2015 | |||
FOR APPLICATION FOR PERMISSION ON IA 194366/2023 | |||
IA No. 194366/2023 - APPLICATION FOR PERMISSION | |||
IA No. 4/2015 - APPLICATION FOR SUBSTITUTION | |||
IA No. 5/2015 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
5.25 | Connected SLP(C) No. 24350/2015 IV-B | HARMESH LAL AND ORS. | AMITA GUPTA |
Versus | |||
THE STATE OF PUNJAB AND ORS. | NUPUR KUMAR[R-1], [R-2], [R-3], [R-4] | ||
FOR | |||
FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 3/2015 | |||
IA No. 3/2015 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
5.26 | Connected SLP(C) No. 24357/2015 IV-B | CHIRAGDIN | DELHI LAW CHAMBERS |
Versus | |||
THE JOINT DEVELOPMENT COMMISSIONER (IRD) PUNJAB AND ORS. | NUPUR KUMAR[R-1], SUBHASISH BHOWMICK[R-3] | ||
IA | |||
FOR INTERVENTION APPLICATION ON IA 3/2016 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 4/2016 | |||
IA No. 4/2016 - EXEMPTION FROM FILING O.T. | |||
IA No. 3/2016 - INTERVENTION APPLICATION | |||
5.27 | Connected Diary No. 12497-2017 IV-B | BALBIR SINGH (D) THR LRS | SATYENDRA KUMAR |
Versus | |||
JOINT DIRECTOR PANCHAYAT, PUNJAB AND ANR. | |||
IA No.98239/2018-CONDONATION OF DELAY IN FILING and IA No.98235/2018-APPLICATION FOR SETTING ASIDE ABETMENT and IA No.98232/2018-APPLICATION FOR | |||
SUBSTITUTION and IA No.98237/2018-PERMISSION TO FILE SLP/TP and IA No.98238/2018-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA | |||
No.98241/2018-CONDONATION OF DELAY IN REFILING | |||
FRESH TAGGED MATTER | |||
IA No. 98235/2018 - APPLICATION FOR SETTING ASIDE ABETMENT | |||
IA No. 98232/2018 - APPLICATION FOR SUBSTITUTION | |||
IA No. 98239/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 98238/2018 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 98241/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 98237/2018 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
5.28 | Connected SLP(C) No. 13391/2018 IV-B | HARNEK SINGH AND ORS. | AMITA GUPTA |
Versus | |||
THE STATE OF PUNJAB AND ORS. | NUPUR KUMAR[R-1], [R-2], SHASHI KIRAN[R-3] | ||
TO | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 64250/2018 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 64262/2018 | |||
FOR APPLICATION FOR TRANSPOSITION ON IA 15420/2019 | |||
Relief : Auction of land of the Petitioner by Gram Panchayat | |||
IA No. 15420/2019 - APPLICATION FOR TRANSPOSITION | |||
IA No. 64262/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 64250/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
5.29 | Connected SLP(C) No. 26164/2018 IV-B | HAKAM SINGH (DEAD) THR. LR. | AMITA GUPTA[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ANR. | NUPUR KUMAR[R-1], SHASHI KIRAN[R-2] | ||
service | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 128142/2018 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128153/2018 | |||
IA No. 128153/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128142/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
6 | SLP(C) No. 19125/2014 XVI | BIHAR STATE SUNNI WAQF BOARD | IRSHAD AHMAD |
Versus | |||
SYED SHAH WAQARUDDIN AHMAD 1 AND ORS. | ANKUR PRAKASH, AFTAB ALI KHAN, ABHISTH KUMAR[R-3], AAKARSHAN ADITYA[R-11], [R-16] | ||
IA No. 39466/2023 - APPLICATION FOR PERMISSION | |||
IA No. 8302/2023 - APPLICATION FOR PERMISSION | |||
IA No. 84728/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 4/2015 - INTERVENTION APPLICATION | |||
IA No. 60520/2020 - INTERVENTION/IMPLEADMENT | |||
7 | SLP(C) No. 16671-16672/2015 XVI | M/S. HINDUSTAN PETROLEUM CORPORATION LTD. AND ORS. | SANJAY KAPUR |
Versus | |||
DHARAMNATH SINGH AND ORS. | RAJAT JOSEPH, KAUSHAL YADAV, DIPAK KUMAR JENA[CAVEAT], CHANCHAL KUMAR GANGULI ABHIJIT SENGUPTA[INT] | ||
IA No. 9326/2019 - INTERVENTION APPLICATION | |||
IA No. 81088/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
8 | SLP(C) No. 12657-12658/2017 XIV | M/S CARAVAN COMMERCIAL COMPANY LTD | E. C. AGRAWALA[P-1] |
Versus | |||
YASHASHWI AGGARWAL AND ORS AND ORS. | ASHOK MATHUR[R-1], [R-2], JYOTI MENDIRATTA[R-3], [R-4], [R-5], [R-6] | ||
8.1 | Connected SLP(C) No. 16721-16722/2017 XIV | PUSHPA DEVI | RADHIKA GAUTAM |
Versus | |||
YASHASHWI AGGARWAL AND ORS. | JYOTI MENDIRATTA[R-3], [R-4], [R-5], [R-6] | ||
IA No. 48963/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 58337/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
9 | Diary No. 15252-2017 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S FARIDABAD GURGAON MINERALS AND ORS. | YASHRAJ SINGH DEORA[CAVEAT] | ||
IA No. 51900/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 51905/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
9.1 | Connected Diary No. 30225-2017 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S. GANPATI ENTERPRISES SLATE MINES | SAMEER ABHYANKAR[R-1] | ||
and IA No.106790/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 106789/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 106790/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
10 | SLP(C) No. 122/2018 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
MESSRS ALIDHARA TEXTILES LTD. AND ORS. | SHAMIK SHIRISHBHAI SANJANWALA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 63084/2018 - I/A FOR PERMISSION TO URGE ADDITIONAL GROUNDS | |||
IA No. 97201/2022 - MODIFICATION | |||
10.1 | Connected SLP(C) No. 18344/2018 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1], [P-2] |
Versus | |||
POOJA TEX PRINTS PRIVATE LTD. AND ANR. | |||
10.2 | Connected SLP(C) No. 18349/2018 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1], [P-2] |
Versus | |||
M/S KANSAL TEX O TUBE PVT. LTD. | |||
10.3 | Connected SLP(C) No. 18334/2018 III | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1], [P-2], [P-3] |
Versus | |||
M/S ZENITH WEAVES PVT. LTD. MANAGING DIRECTOR AND ANR. | |||
10.4 | Connected SLP(C) No. 27638/2019 III | UNION OF INDIA AND ORS. | B. KRISHNA PRASAD |
Versus | |||
M/S APOLLO TYRES LTD | M. P. VINOD[CAVEAT] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 123520/2022 | |||
IA No. 123520/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
10.5 | Connected Diary No. 21633-2018 III | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1], [P-2], [P-3], [P-3], [P-4] |
Versus | |||
M/S MAHALAXMI FIBERS PRIVATE LTD. AND ANR. | GARIMA BAJAJ[R-1], [R-2] | ||
IA No. 85161/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 85162/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
10.6 | Connected SLP(C) No. 18348/2018 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
M/S SHREE SHAKAMBARI SILK MILLS AND ANR. | P. S. SUDHEER[R-1], [R-2] | ||
10.7 | Connected SLP(C) No. 18351/2018 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1], [P-2] |
Versus | |||
M/S SWAGAT SYNTHETICS AND ORS. | |||
10.8 | Connected SLP(C) No. 22971/2018 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1], [P-2] |
Versus | |||
SHIVKRUPA PROCESSORS PVT. LTD AND ANR. | GARIMA BAJAJ[R-1], [R-2] | ||
10.9 | Connected SLP(C) No. 5759/2019 IV-B | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
M/S GPI TEXTILES LIMITED | RAJAN NARAIN[R-1] | ||
FOR ADMISSION and I.R. | |||
10.10 | Connected SLP(C) No. 7175-7176/2021 IV-B | COMMISSIONER OF CUSTOMS (IMPORT) AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
M/S PRABHAT FERTILIZER AND CHEMICAL WORKS AND ORS. | RAJAN NARAIN[R-1], [R-2] | ||
10.11 | Connected SLP(C) No. 4085/2023 IV-B | PRINCIPAL COMMISSIONER, LUDHIANA AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
JCBL LIMITED | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 29548/2023 | |||
IA No. 29548/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
10.12 | Connected Diary No. 28541-2023 IV-B | COMMISSIONER CENTRAL GST AND ANR. | MUKESH KUMAR MARORIA |
Versus | |||
M/S BHUPINDER SINGH AND ASSOCIATES | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 162039/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 162041/2023 | |||
IA No. 162041/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 162039/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
11 | SLP(C) No. 14032/2017 XI-A | MD. JAHANGIR ALLAM AND ORS. | HITENDRA NATH RATH |
Versus | |||
MD.NASIM (DEAD) THR. LRS. | AJAY CHOUDHARY[R-1] | ||
12 | SLP(C) No. 4406/2018 IV-C | THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
M/S. VELOCITY PVT. LTD. | HARSH PARASHAR[R-1] | ||
13 | SLP(Crl) No. 3925/2018 II-C | MUKESH GUPTA AND ORS. | RAJIV MANGLA[P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10] |
Versus | |||
NCT OF DELHI AND ANR. | MUKESH KUMAR MARORIA[R-1], RAMESHWAR PRASAD GOYAL[R-2] | ||
IA No. 56774/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
14 | SLP(C) No. 10047/2018 XIV | M/S. ATMA RAM BUILDERS(P) LTD. | PURNIMA JAUHARI |
Versus | |||
M/S. EMBASSY RESTAURANT AND ANR. | ARS ASSOCIATES[R-1], [R-2] | ||
IA No.55417/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 55417/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
15 | SLP(C) No. 19804/2018 XVI | BADRI THAKUR | |
Versus | |||
BIHAR STATE ELECTRICITY BOARD THROUGH ITS CHAIRMAN AND ORS. | NAVIN PRAKASH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
16 | SLP(C) No. 19843/2018 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[P-1] |
Versus | |||
KHAZAN SINGH AND ORS. | M. C. DHINGRA[R-2], [R-3], [R-4], [R-5], [R-7], [R-8] | ||
16.1 | Connected Diary No. 22632-2022 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
VIRENDER SINGH AND ORS. | |||
IA No. 174791/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 174808/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 174790/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 174792/2023 - EXEMPTION FROM FILING O.T. | |||
17 | SLP(C) No. 26940/2018 IV-B | RANDHIR SINGH AND ORS. | SURENDER SINGH HOODA |
Versus | |||
SUBE SINGH | CHRITARTH PALLI [R-1] | ||
18 | SLP(C) No. 30507-30510/2018 XV | ASHAPURA VIKAS SAMITI AND ANR. | ARCHANA PATHAK DAVE[P-1] |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], [R-2], [R-3], ANUJ BHANDARI[R-4], K. V. MOHAN[R-6], SOUMIK GHOSAL[R-7.3], [R-7.2], ANIL SHRIVASTAV[R-7] | ||
19 | SLP(Crl) No. 911/2019 II-C | JOSHINE ANTONY | P. S. SUDHEER |
Versus | |||
ASIFA SULTANA AND ORS. | S-LEGAL ASSOCIATES[CAVEAT], [R-1], [R-2], [R-3] | ||
IA No. 15135/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 24664/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 15131/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
20 | SLP(C) No. 7727-7728/2019 IV-B | DAROPADI DEVI (DECEASED) THR LRS | CHANDRA BHUSHAN PRASAD |
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JEET RAM (DECEASED) THROUGH LRS AND ORS. | RAM NARESH YADAV[R-1.3], [R-1.2], [R-1.1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
21 | SLP(C) No. 9838/2019 XI-A | MUTHUSWAMI (DIED) THROUGH BY LRS | HIMINDER LAL |
Versus | |||
MMJ PLANTATIONS AND ORS. | SANTOSH KRISHNAN[R-2] | ||
IA No. 25821/2020 - APPLICATION FOR PERMISSION | |||
22 | SLP(C) No. 20053-20054/2019 IV-C | RADHIKA PRASAD (D) THR. LRS | PRATIBHA JAIN |
Versus | |||
STATE OF MADHYA PRADESH AND ANR. | SUNNY CHOUDHARY[R-1] | ||
IA No. 121986/2019 - EXEMPTION FROM FILING O.T. | |||
23 | SLP(C) No. 22474/2019 XI-A | STATE OF ORISSA AND ORS. | NIRANJAN SAHU[P-1] |
Versus | |||
NARAYAN NAYAK | PRAKASH RANJAN NAYAK[R-1], [R-1] | ||
24 | SLP(C) No. 27588/2019 XI-A | T P WESTERN ODISHA DISTRIBUTION LTD. (TPWODL)) | HASAN MURTAZA |
Versus | |||
SURENDRA HOTA AND ORS. | HEMLATA RAWAT [R-1] | ||
24.1 | Connected SLP(C) No. 27779/2019 XI-A | T P WESTERN ODISHA DISTRIBUTION LTD (TPWODL) | HASAN MURTAZA |
Versus | |||
MANSOOR TIGGA AND ORS. | |||
FOR ADMISSION and I.R. | |||
25 | SLP(C) No. 29239/2019 IX | THE CHAIRMAN VAIDYANATH SAHAKARI SAKHAR KARKHANA LTD. AND ANR. | ANINDITA MITRA |
Versus | |||
SHANTABAI AND ANR. | SANDEEP SUDHAKAR DESHMUKH[R-1], [R-2] | ||
IA No. 178069/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178071/2019 - EXEMPTION FROM FILING O.T. | |||
26 | 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 | |||
27 | SLP(C) No. 7223/2020 IX | MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. | SUCHITRA ATUL CHITALE |
Versus | |||
PUSHPA MANOHAR DAWANE AND ANR. | DR. R.R. DESHPANDE AND ASSOCIATES[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.38827/2020-EXEMPTION FROM FILING O.T. | |||
IA No. 38827/2020 - EXEMPTION FROM FILING O.T. | |||
28 | SLP(C) No. 7081/2020 XI-A | P.B.SIVADAS | A. KARTHIK |
Versus | |||
P.G.XAVIER @ FRANCIS | K. RAJEEV[R-1] | ||
29 | SLP(C) No. 13665/2019 IX | THE SECRETARY, BUKHARI EDUCATION SOCIETY AND ANR. | SHAKIL AHMAD SYED[P-1], [P-2] |
Versus | |||
SHAIKH KAUSAR RIZWANA AND ANR. | NACHIKETA JOSHI[CAVEAT], AADITYA ANIRUDDHA PANDE[R-2] | ||
{Mention Memo} | |||
IA No. 88138/2019 - EXEMPTION FROM FILING O.T. | |||
30 | SLP(C) No. 12696/2019 IX | NAVNATH LAXMAN THAKUR | ANAND DILIP LANDGE |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.81121/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.81122/2019-EXEMPTION FROM FILING O.T. | |||
31 | SLP(C) No. 12523/2019 XI-A | V RADHAKRISHNAN | G. PRAKASH |
Versus | |||
CHANDRIKA | ABHISTH KUMAR[R-1] | ||
32 | SLP(Crl) No. 4706/2019 II-B | MAHESH CHANDER @ MAHESH CHAND | B. SHRAVANTH SHANKER |
Versus | |||
STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
33 | C.A. No. 3872/2019 XVII | INDIAN OVERSEAS BANK | MAYURI RAGHUVANSHI |
Versus | |||
DURGA DASS AGARWAL | DURGA DUTT[R-1] | ||
34 | SLP(Crl) No. 6338/2019 II | ANIL SETHI | MANJU JETLEY |
Versus | |||
CANARA BANK AND ANR. | BRIJESH KUMAR TAMBER[R-1], SANDEEP KUMAR JHA[R-2] | ||
35 | Diary No. 13156-2019 (SCLSC) IV-B | UTTAM KUMAR | DEEPAK GOEL |
Versus | |||
CENTRAL ADMINISTRATIVE TRIBUNAL (PRINCIPAL BENCH) AND ANR. | ARVIND KUMAR SHARMA[R-1], [R-2] | ||
IA No.66818/2019-CONDONATION OF DELAY IN FILING | |||
IA No. 66818/2019 - CONDONATION OF DELAY IN FILING | |||
36 | SLP(C) No. 10769-10770/2019 XI-A | SUBITH.K.S. | K. RAJEEV |
Versus | |||
LEKSHMI V NAIR | HIMINDER LAL[R-1] | ||
37 | SLP(Crl) No. 4199/2019 II-C | DINESH ANEJA | JINENDRA JAIN |
Versus | |||
THE STATE GOVT. OF NCT OF DELHI | CHIRAG M. SHROFF[R-1] | ||
38 | SLP(C) No. 11756/2019 XV | HUKUM AND ORS. | AJAY CHOUDHARY |
Versus | |||
MOHAR SINGH AND ORS. | CORPORATE LEGAL PARTNERS[R-1], M. RAMBABU AND CO.[R-4.2], [R-4.1], [R-4.5], [R-4.4], [R-4.3] | ||
39 | SLP(Crl) No. 3080/2019 II-A | KARTAR | ANJANI KUMAR JHA |
Versus | |||
BHARAT AND ORS. | |||
IA No. 55614/2019 - EXEMPTION FROM FILING O.T. | |||
40 | SLP(C) No. 1716/2020 XVI | TEXMACO RAIL AND ENGINEERING LTD. | SHALINI KAUL |
Versus | |||
COMMISSIONER OF CENTRAL EXCISE KOLKATA III | MUKESH KUMAR MARORIA[R-1] | ||
41 | C.A. No. 4580/2019 XVII | MLB CAPITAL PVT LTD | ASHOK MATHUR |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | BHARGAVA V. DESAI[R-1] | ||
FOR ADMISSION | |||
42 | SLP(C) No. 11343/2019 XI-A | DIVYA SUSAN THOMAS @ DIVYA SUSAN MANOJ | NISHE RAJEN SHONKER |
Versus | |||
MANOJ VARGHESE | K. RAJEEV[R-1] | ||
43 | SLP(C) No. 11203/2019 IX | KANTILAL BHAGUJI MOHITE | RAJIV SHANKAR DVIVEDI |
Versus | |||
COMMISSIONER CENTRAL EXCISE AND SERVICE TAX PUNE III | B. KRISHNA PRASAD[R-1] | ||
FOR ADMISSION and I.R. and IA No.72890/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
44 | SLP(C) No. 12468/2019 XI | ASHU SINGH | ABHISHEK KUMAR SINGH |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | VISHNU SHANKAR JAIN[R-1], [R-2], [R-3], [R-4] | ||
IA No. 75292/2019 - EXEMPTION FROM FILING O.T. | |||
45 | SLP(C) No. 9987/2019 IV-A | THE DIRECTOR ADMINISTRATION AND HUMAN RESOURCES KPTCL AND ORS. | ANKUR S. KULKARNI |
Versus | |||
UMESH HC | PRAKASH RANJAN NAYAK[R-1] | ||
FOR ADMISSION and I.R. | |||
46 | SLP(Crl) No. 4195/2019 II-B | MALA KAR AND ANR. | SIDDHARTHA CHOWDHURY[P-1], [P-2] |
Versus | |||
THE STATE OF UTTARAKHAND AND ANR. | SUDARSHAN SINGH RAWAT[R-1], KEDAR NATH TRIPATHY[R-2] | ||
47 | SLP(C) No. 18375/2019 XI | THE STATE OF UTTAR PRADESH AND ANR. | KAMLENDRA MISHRA |
Versus | |||
RAMESH PRASAD AND ORS. | PIYUSH DWIVEDI[R-2], ARUN K. SINHA[R-3] | ||
IA No. 67865/2019 - EXEMPTION FROM FILING O.T. | |||
48 | SLP(C) No. 11443/2019 IV-B | MADAN LAL | NARENDER KUMAR VERMA |
Versus | |||
ASHWANI KUMAR | YADAV NARENDER SINGH[R-1] | ||
49 | Diary No. 12998-2019 IV-A | THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY |
Versus | |||
BHATHYAMMA | AMIT ANAND TIWARI[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.61514/2019-CONDONATION OF DELAY IN FILING and IA No.61515/2019-EXEMPTION FROM FILING O.T. | |||
50 | SLP(C) No. 4496/2020 XI-A | CHATTI JAGAN MOHAN | G.SIVABALAMURUGAN |
Versus | |||
CHATTI CHANDRASEKHAR RAO AND ORS. | KEDAR NATH TRIPATHY[R-2], [R-3], [R-4], [R-5] | ||
IA No. 113612/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 24895/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 19822/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
50.1 | Connected SLP(C) No. 5210/2020 XI-A | VOMMI DHANALAXMI AND ORS. | GAURAV AGRAWAL |
Versus | |||
CHATTI CHANDRASEKHAR RAO AND ORS. | KEDAR NATH TRIPATHY[R-2], [R-3], [R-4], [R-5] | ||
51 | SLP(C) No. 25684/2019 XI | SANJAY KUMAR SHARMA AND ORS. | MUKESH KUMAR SINGH AND CO.[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], ANSHUMAN ASHOK[R-2], T. MAHIPAL[R-3], MRS. VIPIN GUPTA[R-4] | ||
IA No. 116611/2020 - APPLICATION FOR PERMISSION | |||
IA No. 114280/2020 - APPLICATION FOR PERMISSION | |||
IA No. 114277/2020 - APPLICATION FOR PERMISSION | |||
IA No. 116143/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 116144/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 116612/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
52 | SLP(C) No. 16735/2019 XII | R. SORNALATHA | K. KRISHNA KUMAR |
Versus | |||
S. DHARMARAJ | K. PAARI VENDHAN[R-1] | ||
IA No. 93923/2019 - EXEMPTION FROM FILING O.T. | |||
53 | SLP(C) No. 22609/2019 XII-A | B. SUBBA RAO | ABID ALI BEERAN P |
Versus | |||
DARUGUPALLY BABITHA AND ORS. | TATINI BASU[CAVEAT], VIKAS MEHTA[R-4] | ||
IA No. 27852/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 145982/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 143937/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
54 | SLP(C) No. 9086/2019 IV-C | TULSA | PRAVEEN SWARUP |
Versus | |||
RAMDEVI AND ORS. | KIRAN BHARDWAJ[R-1] | ||
IA No. 58930/2019 - EXEMPTION FROM FILING O.T. | |||
55 | SLP(C) No. 10945/2019 XV | RAJENDRA KUMAR JANGU | SANJAY KUMAR TYAGI |
Versus | |||
THE BHARAT PETROLEUM CORPORATION LTD. AND ORS. | SANAND RAMAKRISHNAN[R-1], [R-1], [R-2] | ||
56 | SLP(C) No. 16869/2019 XI | VIPIN KUMAR MAURYA | PRAVEEN SWARUP |
Versus | |||
RAGINI KUMARI SINGH | ABHINAV SHRIVASTAVA[R-1] | ||
I.R. | |||
57 | SLP(Crl) No. 5494/2019 II-C | KALAIARASAN | S. GOWTHAMAN[P-1] |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | |||
58 | SLP(C) No. 12590/2019 IV-B | APINDER SINGH | VINEET BHAGAT |
Versus | |||
MANJIT SINGH @ MANJIT CHOHAN AND ORS. | SUDHANSU PALO[R-1], [R-2.1] | ||
59 | SLP(Crl) No. 3642/2019 II-A | HARIHAR PRASAD | AKSHAT SHRIVASTAVA[P-1] |
Versus | |||
THE STATE OF JHARKHAND AND ORS. | ANANDO MUKHERJEE[R-1], MANISH KUMAR SARAN[R-2], PARIJAT KISHORE[R-3], [R-4], [R-5] | ||
60 | SLP(C) No. 9867/2019 XI-A | SREE NARAYANA DHARMA PARIPALANA YOGAM AND ANR. | HIMINDER LAL |
Versus | |||
V.K. CHITHARANJAN AND ORS. | NISHE RAJEN SHONKER[R-5] | ||
61 | CONMT.PET.(C) No. 524/2019 in C.A. No. 8564/2016 XIV-A | BHARAT KUMAR . | ASHOK ANAND |
Versus | |||
TARUN KAPOOR I A S | NIHARIKA AHLUWALIA[R-1] | ||
IN C.A. No. - 8564/2016, | |||
62 | SLP(C) No. 10909/2019 IV-B | GYANESHWAR BHARGVA | GAURAV GOEL |
Versus | |||
NISHI BHARAGVA AND ORS. | DEVENDRA SINGH[R-1] | ||
63 | SLP(Crl) No. 1988/2020 II | MUKHRAM AND ORS. | ABHISHEK SHARMA |
Versus | |||
THE STATE OF UTTAR PRADESH | GARVESH KABRA[R-1] | ||
IA No. 81178/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 81179/2019 - EXEMPTION FROM FILING O.T. | |||
64 | SLP(C) No. 11356/2019 IX | PARASMAL UTTAMCHAND JAIN AND ANR. | UDAYADITYA BANERJEE |
Versus | |||
SHASHANK CHANDRAKANT THATTE AND ORS. | |||
IA No. 147414/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 207660/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 180547/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 211277/2023 - DISCHARGE OF ADVOCATE ON RECORD | |||
65 | SLP(C) No. 9830/2019 IV-A | P. DEVARAJU | VAIJAYANTHI GIRISH |
Versus | |||
UMADEVI AND ANR. | S-LEGAL ASSOCIATES[R-2] | ||
FOR ADMISSION and I.R. | |||
66 | SLP(Crl) No. 7546/2019 II-B | SUBODH PARKASH | MAHESH THAKUR |
Versus | |||
RAJINDER MOHAN AND ANR. | BHAKTI VARDHAN SINGH[R-1], SAMAR VIJAY SINGH[R-2] | ||
IA No. 129258/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 129285/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 140153/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 121882/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
67 | SLP(C) No. 11664-11665/2019 XI-A | KAMALAKSHY PURUSHOTHAMAN (DIED) THROUGH L.RS. | NISHE RAJEN SHONKER |
Versus | |||
GOPAKUMAR AND ORS. | MOHAMMED SADIQUE T.A.[R-1], [R-2], RESMITHA R. CHANDRAN[R-3], [R-4] | ||
68 | SLP(C) No. 8874/2019 IV-C | ANIL GUPTA (DECEASED) THROUGH LRS. | KAUSTUBH SHUKLA |
Versus | |||
UDAYA SAHAKARI GRIH NIRMAN SANSTHA MARYADIT TATIBANDH | NIRAJ SHARMA[R-1] | ||
69 | SLP(C) No. 10291/2019 XII | PERIYAKAL | S. RAJAPPA |
Versus | |||
CHINNANA GOUNDER AND ANR. | M.P. PARTHIBAN[R-1] | ||
70 | SLP(Crl) No. 4186/2019 II-B | JEEWAN LATA | HIMANSHU SHARMA |
Versus | |||
THE STATE OF HARYANA AND ANR. | SANJAY KUMAR VISEN[R-1], AKBAR SIDDIQUE[R-2] | ||
71 | SLP(Crl) No. 4036/2019 II-C | C PONNUSAMY | K. PAARI VENDHAN[P-1] |
Versus | |||
THE INSPECTOR OF POLICE AND ANR. | PRANAB PRAKASH[R-2] | ||
72 | SLP(C) No. 10448/2019 XVI | THE STATE OF BIHAR AND ORS. | NIRANJANA SINGH[P-1] |
Versus | |||
JYOTSNA GHOSH AND ANR. | SAMEER SHRIVASTAVA[R-1], RAJ BAHADUR YADAV[R-2] | ||
IA No. 61490/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61492/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 61495/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
73 | SLP(C) No. 8233/2019 IX | M/S KONKAN AGRO MARINE INDUSTRIES PVT LTD. | RAJAT MITTAL[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
74 | SLP(Crl) No. 5795/2019 II-B | THE STATE OF UTTARAKHAND | JATINDER KUMAR BHATIA |
Versus | |||
BHUWAN SINGH TARAGI | T. N. SINGH[R-1] | ||
75 | SLP(C) No. 11223/2019 XI | VISHAN CHATURVEDI (DEAD) THROUGH LRS. AND ANR. | NITIN BHARDWAJ |
Versus | |||
UTTAR PRADESH POWER CORPORATION LTD. AND ORS. | MANISH KUMAR SARAN[R-2], BHAKTI VARDHAN SINGH[R-4], [R-4], [R-5], [R-5] | ||
76 | SLP(Crl) No. 3894/2019 II-C | GOVT. OF NCT OF DELHI | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
KARAN SINGH | BHUWAN RAJ[R-1] | ||
IA No. 63075/2019 - EXEMPTION FROM FILING O.T. | |||
77 | SLP(Crl) No. 4254/2019 II | DEVENDRA PRATAP | SANTOSH KUMAR PANDEY |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | GARVESH KABRA[R-1] | ||
IA No. 65349/2019 - EXEMPTION FROM FILING O.T. | |||
78 | SLP(C) No. 10237/2019 IV-B | STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
MEENA AGGARWAL | VANDANA SHARMA[R-1] | ||
INSTANT MATTER TO BE LISTED AFTER DECISION IN SLP (c)NO 9036-38/2016 | |||
79 | SLP(C) No. 11860/2019 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
SURAJ MAL | |||
IA No. 68321/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
80 | SLP(C) No. 12752/2019 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
KAMALBIR | SUKANT VIKRAM[R-1] | ||
IA No. 76169/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
81 | SLP(C) No. 8839/2019 XIV | KOMEN ZIRDO AND ANR. | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF ARUNACHAL PRADESH AND ORS. | ABHIMANYU TEWARI[R-1], [R-2], SHREE PAL SINGH[R-3], [R-4] | ||
82 | SLP(C) No. 12728/2019 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S BHARAT DYES AND CHEMICAL INDUSTRIES | CHANDRA BHUSHAN PRASAD[R-1] | ||
List the matter be listed for orders as soon as the Constitution Bench Judgment is rendered in S.L.P.(Civil) Nos. 9036-9038 of 2016 as per R/P dated | |||
10.05.2019. | |||
83 | Diary No. 13147-2019 XIV | LUCKY GROVER | T. R. B. SIVAKUMAR |
Versus | |||
M/S NATIONAL INSURANCE CO. LTD. | MANJEET CHAWLA[R-4] | ||
IA No. 76816/2019 - CONDONATION OF DELAY IN FILING | |||
83.1 | Connected Diary No. 13148-2019 XIV | LUCKY GROVER | T. R. B. SIVAKUMAR |
Versus | |||
M/S NATIONAL INSURANCE COMPANY | MANJEET CHAWLA[R-6] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 76488/2019 | |||
IA No. 76488/2019 - CONDONATION OF DELAY IN FILING | |||
84 | Diary No. 11817-2019 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9] |
Versus | |||
HARI SINGH AND ORS. | KARANJAWALA & CO.[CAVEAT][CAVEAT] | ||
IA No. 131321/2021 - APPLICATION FOR PERMISSION | |||
IA No. 81602/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 81604/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 81605/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128241/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
85 | C.A. No. 5218/2019 XVII | M/S YASH TECHNOLOGIES PVT. LTD. | GARIMA BAJAJ |
Versus | |||
M/S BASE CORPORATION LIMITED | |||
86 | Diary No. 12050-2019 IV-B | THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN |
Versus | |||
BHUPAL SHARMA | KIRAN BHARDWAJ[R-1] | ||
IA No.83603/2019-CONDONATION OF DELAY IN FILING and IA No.83604/2019-CONDONATION OF DELAY IN REFILING | |||
IA No. 83603/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 83604/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 83605/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 197370/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 197369/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
87 | SLP(C) No. 11632/2019 XI | MOORTI PARAS NATH JI MAHARAJ AND ORS. | P. K. JAIN |
Versus | |||
SRI KISHAN LAL (DEAD) THRU LRS. AND ORS. | MUKESH KUMAR SHARMA[R-1.1.3], [R-1.1.2], [R-1.1.1], [R-1.1.4] | ||
IA No. 125662/2020 - APPLICATION FOR PERMISSION | |||
88 | SLP(C) No. 19000/2019 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1], [P-2], [P-3] |
Versus | |||
HAZARI AND ORS. | SIDDHARTH MITTAL[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12] | ||
FOR ADMISSION and I.R. and IA No.89283/2019 and IA No.89284/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
89 | SLP(C) No. 12589/2019 IV-B | THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN |
Versus | |||
SATISH CHAND AND ORS. | SUDHIR NAAGAR[R-6], [R-7] | ||
90 | SLP(C) No. 15078/2019 XII-A | BELLAMKONDA DURGA MALLESWARI DEVI AND ORS. | M. RAMBABU AND CO. |
Versus | |||
K HYMAVATHI AND ORS. | RAJESH KUMAR GUPTA[R-3], [R-3], ASHISH KUMAR TIWARI [R-4] | ||
91 | SLP(C) No. 11156/2019 XII | BRANCH MANAGER NEW INDIA ASSURANCE COMPANY LIMITED | VIRESH B. SAHARYA |
Versus | |||
UMA RANI AND ORS. | R. NEDUMARAN[R-1], [R-2], [R-3], [R-4] | ||
IA No. 48837/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
92 | SLP(Crl) No. 4297-4298/2019 II-A | NOAMAN KHARODIA | K.PARAMESHWAR |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | VIKAS MEHTA[R-2], [R-3], [R-4] | ||
IA No. 70934/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 70935/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 70936/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
93 | SLP(C) No. 13192/2019 XIV | BIHAR RPNN LTD. EMPLOYEES UNION | PARMANAND GAUR |
Versus | |||
UNION OF INDIA AND ORS. | VARDHMAN KAUSHIK [R-2], SHUBHAM SINGH[R-3], [R-5] | ||
94 | SLP(C) No. 14308/2019 XI | SONI GUPTA | SWETA RANI |
Versus | |||
BRIJESH CHANDRA | RADHIKA GAUTAM[R-1] | ||
95 | SLP(C) No. 17108/2019 XIV | INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD. | RASHMI MALHOTRA[P-1], NIKHIL MAJITHIA[P-1] |
Versus | |||
MRS. MAYURI BEN M. CHOTAI | ABHISHEK SINGH[R-1] | ||
96 | SLP(C) No. 4049/2020 XVI | BIJAY KUMAR MANISH KUMAR HUF | KUNAL CHATTERJI |
Versus | |||
ASHWIN BHANULAL DESAI | LEGAL OPTIONS[R-1] | ||
IA No. 120219/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 37758/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
96.1 | Connected SLP(C) No. 4050/2020 XVI | BIJAY KUMAR MANISH KUMAR HUF | KUNAL CHATTERJI |
Versus | |||
ASHWIN BHANULAL DESAI | LEGAL OPTIONS[R-1] | ||
IA No. 120227/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 37751/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
96.2 | Connected SLP(C) No. 4051/2020 XVI | BIJAY KUMAR MANISH KUMAR HUF | KUNAL CHATTERJI |
Versus | |||
ASHWIN BHANULAL DESAI | LEGAL OPTIONS[R-1] | ||
IA No. 120235/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 37739/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
96.3 | Connected SLP(C) No. 4052/2020 XVI | BIJAY KUMAR MANISH KUMAR HUF | KUNAL CHATTERJI |
Versus | |||
ASHWIN BHANULAL DESAI | LEGAL OPTIONS[R-1] | ||
IA No. 120248/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 37820/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
97 | SLP(C) No. 23411/2019 IV-C | UNION OF INDIA AND ORS. | AMRISH KUMAR[P-1] |
Versus | |||
M/S MEHTA SAIYYED (JV) | HARPREET SINGH AJMANI[R-1] | ||
IA No. 141527/2019 - EXEMPTION FROM FILING O.T. | |||
98 | SLP(C) No. 23474/2019 XI | STATE OF U.P. AND ORS. | KAMLENDRA MISHRA |
Versus | |||
KUNWAR SAIN AND ORS. | PIYUSH DWIVEDI[R-1], [R-2], [R-3], [R-4] | ||
IA No. 141943/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141942/2019 - EXEMPTION FROM FILING O.T. | |||
99 | SLP(C) No. 22955/2019 III | RAJESHKUMAR DHYABHAI CHAVDA | PURVISH JITENDRA MALKAN |
Versus | |||
STATE OF GUJARAT AND ORS. | SWATI GHILDIYAL [R-1], [R-2], [R-3], [R-4] | ||
The matter be relisted on mentioning as per r.o.p dated 11.07.2023 | |||
IA No. 146696/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
100 | C.A. No. 7637/2021 XVII | KISAN SANGHARSH SAMITI | SHANKEY AGRAWAL |
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M/S AMBUJA CEMENT LTD. AND ORS. | KHAITAN & CO.[CAVEAT], SWATI GHILDIYAL [R-3], [R-5], DEEPANWITA PRIYANKA[R-4] | ||
IA No. 42584/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61868/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 61867/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
101 | SLP(C) No. 23333/2019 XVI | THE STATE OF BIHAR AND ORS. | NIRANJANA SINGH |
Versus | |||
M/S HARDEV CONSTRUCTION (P) LTD. | SMARHAR SINGH[CAVEAT] | ||
IA No. 5003/2021 - APPLICATION FOR PERMISSION | |||
IA No. 78363/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 136854/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 78361/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
102 | SLP(C) No. 21355-21356/2019 XIV | RAVINDER SINGH | NIDHI MOHAN PARASHAR |
Versus | |||
RAJESH KUMAR BHOLA AND ORS. | JINENDRA JAIN[R-1] | ||
IA No. 120654/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 125509/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
103 | CONMT.PET.(C) No. 1117/2019 in SLP(C) No. 4920/2018 XI | INDERJEET SINGH SAINI | RAJ SINGH RANA |
Versus | |||
SMT. KANCHAN VERMA AND ANR. | SHAURYA SAHAY [R-2] | ||
IN SLP(C) No. - 4920/2018, | |||
104 | SLP(C) No. 3984/2023 IV-C | SANJAY KUMAR JATAV | PRAVEEN SWARUP[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 46516/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 32925/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 46515/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
105 | SLP(C) No. 23988/2022 IV-C | BATI AND ORS. | PRAVEEN SWARUP |
Versus | |||
KISHORI DEVI AND ANR. | ARCHANA PATHAK DAVE[R-3] | ||
IA No. 175903/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 175902/2022 - EXEMPTION FROM FILING O.T. | |||
106 | CONMT.PET.(C) No. 326/2020 in SLP(C) No. 12456/2018 XII-A | P. VENKAIAH | ABHIJIT SENGUPTA |
Versus | |||
V VIJAY RAMARAJU | PRABHA SWAMI[R-1] | ||
IN SLP(C) No. - 12456/2018, | |||
106.1 | Connected CONMT.PET.(C) No. 327/2020 in SLP(C) No. 13978/2018 XII-A | B. KISHAN | ABHIJIT SENGUPTA |
Versus | |||
M SURENDER | PRABHA SWAMI[R-1] | ||
IN SLP(C) No. - 13978/2018, | |||
FOR ADMISSION | |||
107 | SLP(C) No. 2923/2020 IV-B | THE STATE OF HARYANA AND ANR. | SAMAR VIJAY SINGH[P-1], SANJAY KUMAR VISEN[P-2] |
Versus | |||
M/S MANGLAM MULTIPLEX PVT. LTD. | |||
IA No. 5149/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
108 | SLP(C) No. 11764-11765/2018 XIV | RISHI PAL SINGH | ASHISH BATRA[P-1] |
Versus | |||
HARINDER PAL SINGH (DEAD) THROUGH LRS. | GAURAV KEJRIWAL | ||
109 | SLP(C) No. 19585-19586/2019 IX | RAHEES RAMZAN KHATRI | CHANDER SHEKHAR ASHRI |
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THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. | GARVESH KABRA[R-1], [R-2], [R-3], [R-4], [R-5], AADITYA ANIRUDDHA PANDE[R-7], SATYAJEET KUMAR[R-8] | ||
I.R. and IA No.122795/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.122796/2019-EXEMPTION FROM FILING O.T. | |||
110 | W.P.(C) No. 1182/2019 X | SEEMA DATTARAM SAWANT AND ORS. | SHARMILA UPADHYAY, AJIT SHARMA[P-47], [P-49], [P-88], [P-99], [P-107], [P-111] |
Versus | |||
UNION OF INDIA | RAJ BAHADUR YADAV[R-1] | ||
IA No. 52553/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
110.1 | Connected W.P.(C) No. 206/2021 X | MUKUND HEGDE | PRAGATI NEEKHRA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION and IA No.21231/2021-EXEMPTION FROM FILING O.T.. | |||
110.2 | Connected W.P.(C) No. 213/2021 X | PRAHLAD SINGH BARKHADE | PRAGATI NEEKHRA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION and IA No.21925/2021-EXEMPTION FROM FILING O.T... | |||
110.3 | Connected T.P.(C) No. 245/2021 IV-C | TULSI RAM SONAR AND ANR. | PRAGATI NEEKHRA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION | |||
110.4 | Connected W.P.(C) No. 188/2021 X | ANIL KANNAO | PRAGATI NEEKHRA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION | |||
110.5 | Connected W.P.(C) No. 219/2021 X | MOHAN LAL GUPTA | PRAGATI NEEKHRA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], SANJAY KAPUR[R-3] | ||
FOR ADMISSION and IA No.23000/2021-EXEMPTION FROM FILING O.T. | |||
110.6 | Connected T.P.(C) No. 622/2021 XI | RAJENDRA SINGH AND ORS. | PRAGATI NEEKHRA |
Versus | |||
ARYAVARTA BANK AND ORS. | |||
FOR ADMISSION and IA No.41383/2021-EX-PARTE STAY | |||
110.7 | Connected W.P.(C) No. 1312/2021 X | ALL INDIA GRAMIN BANK PENSIONERS ORGANIZATION REWA UNIT | PRAGATI NEEKHRA |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], P. K. JAIN[R-2] | ||
111 | SLP(C) No. 22373/2019 XII | T. RAJASEKARAN | R. NEDUMARAN |
Versus | |||
SAGOUNDALA(DIED) THROUGH LRS. | ANANDH KANNAN N.[R-1.1], [R-1.2], [R-1.3] | ||
IA No. 51940/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 51938/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
112 | SLP(Crl) No. 9177/2019 II | THE STATE OF UTTAR PRADESH | TULIKA MUKHERJEE |
Versus | |||
INDRA SONAR | SUDHIR KUMAR GUPTA[R-1] | ||
IA No. 145423/2019 - EXEMPTION FROM FILING O.T. | |||
113 | Diary No. 30661-2019 IV-A | ASSISTANT EXECUTIVE ENGINEER | E. C. VIDYA SAGAR |
Versus | |||
YELLAMMA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.44201/2020-CONDONATION OF DELAY IN FILING and IA No.44202/2020-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
114 | SLP(C) No. 24787/2019 XII-A | TALLAPALLI NARAPA REDDY AND ORS. | ABHIJIT SENGUPTA |
Versus | |||
THE SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION) AND ORS. | SANTOSH KRISHNAN[R-1] | ||
IA No. 147842/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 147845/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
114.1 | Connected SLP(C) No. 25388/2019 XII-A | JADAPALLI RAMAIAH (DIED) BY LR AND ORS. | ABHIJIT SENGUPTA |
Versus | |||
THE SPECIAL DEPUTY COLLECTOR AND LAND ACQUISITION OFFICER AND ORS. | SANTOSH KRISHNAN[R-1] | ||
IA No. 149107/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
114.2 | Connected SLP(C) No. 25390/2019 XII-A | AKULA PENCHAL REDDY AND ANR. | ABHIJIT SENGUPTA |
Versus | |||
THE SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION) | SANTOSH KRISHNAN[R-1] | ||
IA No. 149045/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149048/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
115 | SLP(C) No. 28791-28792/2017 IX | THE LIFE INSURANCE CORPORATION OF INDIA AND ORS. | AAKARSH KAMRA[P-1] |
Versus | |||
P.A. PATEL AND ORS. | ARCHANA PATHAK DAVE[R-1], [R-2] | ||
IA No.101568/2017-CONDONATION OF DELAY IN FILING and IA No.101572/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.101570/2017-CONDONATION OF DELAY IN REFILING | |||
116 | SLP(C) No. 27102-27103/2017 XIV | SANJAY SOOD AND ANR. | PRASHANT BHUSHAN |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ORS. | |||
117 | SLP(C) No. 20064/2017 IV-C | VISHWANATH SINGH | DHARMENDRA KUMAR SINHA |
Versus | |||
KRISHNAPAL SINGH @ MUNNI SINGH | SHASHANK SHEKHAR SINGH[R-1], [R-5], [R-6] | ||
118 | SLP(C) No. 33199-33200/2016 XI | SOHAN (D) THR. HIS LRS. RATI RAM (D) THR. HIS LRS. | AMOL NIRMALKUMAR SURYAWANSHI[P-1] |
Versus | |||
STATE OF UP AND ORS. | ANUVRAT SHARMA[R-1], BINAY KUMAR DAS[R-2] | ||
IA No.110310/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.113024/2017-EXEMPTION FROM FILING O.T. and IA No.132019/2017-PERMISSION TO FILE | |||
ADDITIONAL DOCUMENTS | |||
119 | C.A. No. 4990/2018 III | BALARAM AND ORS. | PRATIK R. BOMBARDE |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], [R-4] | ||
120 | CONMT.PET.(C) No. 712/2018 in C.A. No. 11773/2016 IV | JAVED AKHTAR, SR. MANAGER(LEGAL) HAMDARD LABORATORIES | SHARMILA UPADHYAY |
Versus | |||
SUDHIR RAJPAL AND ANR. | SAMAR VIJAY SINGH[R-1], [R-1], [R-2] | ||
IN C.A. No. - 11773/2016, | |||
121 | SLP(C) No. 30181/2018 III | DESAI RICE MILLS | HEMAL KIRITKUMAR SHETH[P-1] |
Versus | |||
THE STATE OF GUJRAT | |||
IA No.121100/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.121102/2018-EXEMPTION FROM FILING O.T. and IA No.121103/2018-PERMISSION | |||
TO FILE LENGTHY LIST OF DATES | |||
IA No. 121100/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 121102/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 121103/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
122 | SLP(C) No. 19139/2018 IX | AVINASH (DEAD) THROUGH LRS. | ATUL BABASAHEB DAKH |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR AND ANR. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1], [R-2] | ||
123 | SLP(C) No. 18553/2017 IV-B | J.B. INDUSTRIES | VIJAY K. JAIN |
Versus | |||
THE STATE OF HARYANA AND ORS. | B. K. SATIJA[R-4] | ||
IA No. 59748/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
124 | SLP(C) No. 30506/2017 IV-B | SUDESH | T. MAHIPAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
List after judgment passed by the High Court in terms of this Court order dated 6.9.2017 passed in Civil Appeal arising from SLP(C) No. 11275/2016. | |||
125 | SLP(C) No. 27365/2017 XVI | THE STATE OF WEST BENGAL AND ANR. | ASTHA SHARMA[P-1] |
Versus | |||
M/S. DESIRE AGRO RESORTS DEVELOPMENT PRIVATE LIMITED AND ORS. | NISCHAL KUMAR NEERAJ[R-1], ZOHEB HOSSAIN[R-11], RESHMI REA SINHA[R-2] | ||
SLP(C) Nos. 9798-9799/2016 (CA No. 22-23 of 2023) have been disposed of by this Hon'ble Court on 02.01.2023 | |||
IA No. 39451/2020 - APPLICATION FOR DISPOSAL OF SLP BY THE RESPONDENT | |||
125.1 | Connected SLP(C) No. 28628/2017 XVI | STATE OF WEST BENGAL AND ORS. | PLR CHAMBERS AND CO.[P-1] |
Versus | |||
SUBRATA BASU AND ORS. | NISCHAL KUMAR NEERAJ[R-1], ZOHEB HOSSAIN[R-8], RESHMI REA SINHA[R-2], [R-11], [R-18], [R-23], [R-25], [R-28], [R-34], [R-39], [R-40], [R-41], [R-42], | ||
[R-43], [R-45], [R-53], [R-55], [R-59], [R-63], [R-68], [R-69], [R-70], [R-72], [R-73], [R-77], [R-78], [R-80], [R-90], [R-91], [R-98], [R-102], | |||
[R-103], [R-106], [R-109], [R-110], [R-124], [R-125], [R-131], [R-134], [R-138], [R-139], [R-143], [R-151], [R-154], [R-159], [R-163], [R-167], | |||
[R-171], [R-173], [R-174], [R-184], [R-189], [R-190], [R-193], [R-206], [R-207], [R-208], [R-47], [R-60], [R-82], [R-83], [R-118], [R-127], [R-140], | |||
[R-178] | |||
126 | SLP(C) No. 24074/2018 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
SUDESH AND ANR. | PRATIMA NAIN LAKRA[R-1], [R-2], [R-3], [R-4] | ||
As per Order dated 31.8.2018, list the matter after Constitution Bench judgment is rendered in SLP (C) No. 9036-38/2016 | |||
127 | SLP(C) No. 20493/2018 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
RAM NIWAS GUPTA AND ANR. | JINENDRA JAIN[R-1], [R-2] | ||
128 | SLP(C) No. 19325-19328/2019 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
HARBANS LAL ARORA ETC.ETC. | KRISHAN KUMAR[R-1], ANKIT SWARUP[R-5], ADITYA SONI[R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14] | ||
129 | CONMT.PET.(C) No. 588/2016 In C.A. No. 373/2016 IV-A | B. H. BALAJI, CHIEF EXECUTIVE OFFICER, THE AIRCRAFT EMP. HOUSE BUILDING CO-OP SOCIETY | SUSHIL BALWADA |
Versus | |||
S P KRISHNAPPA AND ORS. | RAJEEV SINGH | ||
129.1 | Connected CONMT.PET.(C) No. 614/2016 In C.A. No. 378/2016 IV-A | B.H. BALAJI, CHIEF EXECUTIVE OFFICER AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OP SOCIETY | SUSHIL BALWADA |
Versus | |||
PAPAMMA . AND ORS. | RAJEEV SINGH | ||
129.2 | Connected CONMT.PET.(C) No. 615/2016 In C.A. No. 376/2016 IV-A | B.H. BALAJI, CHIEF EXECUTIVE OFFICER AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OP SOCIETY | SUSHIL BALWADA |
Versus | |||
AGADURAPPA (D) BY HIS LR. A.S. KRISHNAPPA(DEAD)THR. HIS LRS. | |||
IN C.A. No. - 376/2016, | |||
FOR [IA FOR BRINGING LRS ON RECORD& EXEMPTION FROM DEATH CERTIFICATE] ON IA 36488/2017 | |||
IA No. 36488/2017 - IA FOR BRINGING LRS ON RECORD& EXEMPTION FROM DEATH CERTIFICATE | |||
129.3 | Connected CONMT.PET.(C) No. 611/2016 In C.A. No. 377/2016 IV-A | B.H. BALAJI, CHIEF EXECUTIVE OFFICER , AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OP SOCIETY | SUSHIL BALWADA |
Versus | |||
GOWRAMMA . AND ORS. | RAJEEV SINGH | ||
129.4 | Connected CONMT.PET.(C) No. 617/2016 In C.A. No. 375/2016 IV-A | B.H. BALAJI, CHIEF EXECUTIVE OFFICER AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OP SOCIETY | SUSHIL BALWADA |
Versus | |||
S.G. MANJUNATH | NIKHIL JAIN | ||
130 | SLP(Crl) No. 9687/2019 II | STATE OF RAJASTHAN | MILIND KUMAR |
Versus | |||
AMISHEE | |||
IA No.153409/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.153410/2019-EXEMPTION FROM FILING O.T. | |||
131 | SLP(Crl) No. 9355/2019 II-B | SUNITA AND ANR. | GOPAL PRASAD |
Versus | |||
RAJENDERA SINGH | KAMAKSHI S. MEHLWAL[R-1] | ||
IA No. 149408/2019 - EXEMPTION FROM FILING O.T. | |||
132 | SLP(Crl) No. 6776/2019 II-A | ABHIDHAMMA | ATUL BABASAHEB DAKH |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 113730/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 113731/2019 - EXEMPTION FROM FILING O.T. | |||
133 | SLP(C) No. 30000-30001/2019 XV | MAN SINGH (D) THROUGH LR VIJAY SINGH | PRATIBHA JAIN |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4] | ||
134 | SLP(Crl) No. 11192/2019 II | KIRTI PRAKASH @ GAGAN | RAJNISH KUMAR JHA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | SRISHTI SINGH[R-1], MONA K. RAJVANSHI[R-2] | ||
135 | SLP(C) No. 465/2020 XII | SUSHEELA | T. HARISH KUMAR |
Versus | |||
K. SIVAKUMAR AND ANR. | RAJESH KUMAR GUPTA[R-2] | ||
136 | SLP(C) No. 21095/2019 IX | KULKARNI SHASHIKANT BHAVANI | HIREN DASAN |
Versus | |||
BOMBAY PHYSICAL CULTURE ASSOCIATION AND ORS. | ARVIND GUPTA[R-1], [R-2], AADITYA ANIRUDDHA PANDE[R-3], [R-4] | ||
IA No. 122026/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 121272/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
136.1 | Connected Diary No. 44031-2019 IX | SHASHIKANT B. KULKARNI | HIREN DASAN |
Versus | |||
THE PRINCIPAL B.P.C.AS COLLEGE OF PHYSICAL EDUCATION AND ORS. | |||
IA No. 197080/2019 - CONDONATION OF DELAY IN FILING | |||
137 | SLP(C) No. 25140/2019 XI-A | ANANTHU S. CHANDRAN | SOMANATHA PADHAN |
Versus | |||
THE DISTRICT COLLECTOR | |||
138 | SLP(C) No. 24048/2019 XVII | STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE[P-1], ABHISHEK VIKRAM[P-1] |
Versus | |||
GIRIBALA DEVI | NANDINI SEN MUKHERJEE[R-1], [R-1] | ||
139 | SLP(Crl) No. 8557/2019 II | RAMVEER | RAJEEV SINGH |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1], KARUNAKAR MAHALIK[R-2] | ||
139.1 | Connected SLP(Crl) No. 9666/2019 II | SODAN SINGH AND ANR. | RAJEEV SINGH |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1], KARUNAKAR MAHALIK[R-2] | ||
140 | SLP(C) No. 27598/2019 (SCLSC) X | MAMTA | NIDHI[P-1] |
Versus | |||
MANOJ KUMAR | SNEHASISH MUKHERJEE[R-1] | ||
141 | SLP(C) No. 22072-22073/2019 XI-A | SUJITH CHANDRAN AND ORS. | PRASEENA ELIZABETH JOSEPH |
Versus | |||
RAJALAKSHMI | ABHISTH KUMAR[R-1] | ||
IA No. 140975/2019 - EXEMPTION FROM FILING O.T. | |||
142 | SLP(C) No. 24303/2019 XIV | DAYAWANT SINGH | ASWATHI M.K. |
Versus | |||
PARMOD ANAND | CHANDER SHEKHAR ASHRI[R-1] | ||
IA No. 49139/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 146284/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
142.1 | Connected SLP(C) No. 25481-25482/2019 XIV | DAYAWANT SINGH | ASWATHI M.K. |
Versus | |||
SAT PAL (SINCE DECEASED) THROUGH LRS | CHANDER SHEKHAR ASHRI[R-1.2] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 155984/2019 | |||
FOR PERMISSION TO RAISE ADDITIONAL QUESTION OF LAW ON IA 3958/2021 | |||
FOR APPLICATION FOR PERMISSION ON IA 3961/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 49131/2021 | |||
IA No. 3961/2021 - APPLICATION FOR PERMISSION | |||
IA No. 49131/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 155984/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 3958/2021 - PERMISSION TO RAISE ADDITIONAL QUESTION OF LAW | |||
143 | SLP(C) No. 27540/2019 XVI | KOLKATA MUNICIPAL CORPORATION AND ORS. | CHANCHAL KUMAR GANGULI |
Versus | |||
VIVEK MURARKA AND ANR. | PRAMOD DAYAL[R-1], [R-2] | ||
143.1 | Connected SLP(C) No. 1078/2020 XVI | THE KOLKATA MUNICIPAL CORPORATION AND ORS. | PARTHA SIL |
Versus | |||
ASHA MURARKA AND ORS. | PRAMOD DAYAL[R-1] | ||
144 | SLP(Crl) No. 256/2020 (SCLSC) II-A | AYAZ KHAN AZAD KHAN | K. SARADA DEVI |
Versus | |||
THE STATE OF MAHARASHTRA | |||
FOR ADMISSION | |||
145 | SLP(Crl) No. 8071/2019 II-A | MACCHINDRA @ BABDU GANGADHAR SONAWANE | KUNAL CHEEMA |
Versus | |||
THE STATE OF MAHARASHTRA | |||
IA No. 122786/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
146 | SLP(Crl) No. 178/2021 II | SAHIDA BIBI @ SEIDA BIBI | RAJKUMARI BANJU |
Versus | |||
MD. ABDUL MANAB | KUMAR MIHIR[R-1] | ||
FOR ADMISSION and I.R. | |||
147 | SLP(C) No. 23328-23330/2019 XII | M/S. KANDASAMY SPINNING MILLS PVT. LTD. | VIKASH SINGH |
Versus | |||
S. PALANISAMY AND ORS. | B. BALAJI[R-1], [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-22], [R-23], [R-24], [R-25], [R-26], [R-27], [R-28], [R-29], [R-30], [R-31], [R-32], [R-33], [R-34], [R-35], [R-36], | |||
[R-37], [R-38], [R-39], [R-40], [R-41], [R-42], [R-43], [R-44], [R-45], [R-46], [R-47], [R-48], [R-49], [R-50], [R-51], [R-52], [R-53], [R-54], | |||
[R-55], [R-56], [R-57], [R-58], [R-59], [R-60], [R-61], [R-62], [R-63], [R-64], [R-65], [R-66], [R-67], [R-68], [R-69], [R-70], [R-71], [R-72], | |||
[R-73], [R-74], [R-75], [R-76], [R-77], [R-78], [R-79], [R-80], [R-81], [R-82], [R-83], [R-84], [R-85], [R-86], [R-87], [R-88], [R-89], [R-90], | |||
[R-91], [R-92], [R-93], [R-94], [R-95], [R-96], [R-97], [R-98], [R-99], [R-100], [R-101], [R-102], [R-103], [R-104], [R-105], [R-106], [R-107], | |||
[R-108], [R-109], [R-110], [R-111], [R-112], [R-113], [R-114], [R-115], [R-116], [R-117], [R-118], [R-119], [R-120], [R-121], [R-122], [R-123], | |||
[R-124], [R-125], [R-126], [R-127], [R-128], [R-129], [R-130], [R-131], [R-132], [R-133], [R-134], [R-135], [R-136], [R-137], [R-138], [R-139], | |||
[R-140], [R-141], [R-142], [R-143], [R-144], [R-145], [R-146], [R-147], [R-148], [R-149], [R-150], [R-151], [R-152], [R-153], [R-154], [R-155], | |||
[R-156], [R-157], [R-158], [R-159], [R-160], [R-161], [R-162], [R-163], [R-164], [R-165], [R-166], [R-167], [R-168], [R-169], [R-170], [R-171], | |||
[R-172], [R-173], [R-174], [R-175], [R-176], [R-177], [R-178], [R-179], [R-180], [R-181], [R-182], [R-183], [R-184], [R-185], [R-186], [R-187], | |||
[R-188], [R-189], [R-190], [R-191], [R-192], [R-193], [R-194], [R-195], [R-196], [R-197], [R-198], [R-199], [R-200], [R-201], [R-202], [R-203], | |||
[R-204], [R-205], [R-206], [R-207], [R-208], [R-209], [R-210], [R-211], [R-212], [R-213], [R-214], [R-215], [R-216], [R-217], [R-218], [R-219], | |||
[R-220], [R-221], [R-222], [R-223], [R-224], [R-225], [R-226], [R-227], [R-228], [R-229], [R-230], [R-231], [R-232], [R-233], [R-234], [R-235], | |||
[R-236], [R-237], [R-238], [R-239], [R-240], [R-241], [R-242], [R-243], [R-244], [R-245], [R-246], [R-247], [R-248], [R-249], [R-250], [R-251], | |||
[R-252], [R-253], [R-254], [R-255], [R-256], [R-257], [R-258], [R-259], [R-260], [R-261], [R-262], [R-263], [R-264], [R-265], [R-266], [R-267], | |||
[R-268], [R-269], [R-270], [R-271], [R-272], [R-273], [R-274], [R-275], [R-276], [R-277], [R-278], [R-279], [R-280], [R-281], [R-282], [R-283], | |||
[R-284], [R-285], [R-286], [R-287], [R-288], [R-289], [R-290], [R-291], [R-292], [R-293], [R-294], [R-295], [R-296], [R-297], [R-298], [R-299], | |||
[R-300], [R-301], [R-302], [R-303], [R-304], [R-305], [R-306], [R-307], [R-308], [R-309], [R-310], [R-311], [R-312], [R-313], [R-314], [R-315], | |||
[R-316], [R-317], [R-318], [R-319], [R-320], [R-321], [R-322], [R-323], [R-324], [R-325], [R-326], [R-327], [R-328], [R-329], [R-330], [R-331], | |||
[R-332], [R-333], [R-334], [R-335], [R-336], [R-337], [R-338], [R-339], [R-340], [R-341], [R-342], [R-343], [R-344], [R-345], [R-346], [R-347], | |||
[R-348], [R-349], [R-350], [R-351], [R-352], [R-353], [R-354], [R-355], [R-356], [R-357], [R-358], [R-359], [R-360] | |||
148 | SLP(C) No. 27945/2019 III | AMRUTLAL AMTHABHAI MISTRI | SUMITA RAY[P-1] |
Versus | |||
ASHWINKUMAR AMRUTLAL MISTRI AND ANR. | PRAVEEN SWARUP[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.180609/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
Service is complete. | |||
149 | SLP(C) No. 4149/2020 XII | E. SRINIVASAN | SENTHIL JAGADEESAN |
Versus | |||
S. RAMILA | G.SIVABALAMURUGAN[R-1] | ||
150 | SLP(Crl) No. 8623/2019 II-B | NAVDEEP SINGH | DEVASHISH BHARUKA |
Versus | |||
DEVENDER SINGH AND ANR. | SAMAR VIJAY SINGH[R-2] | ||
151 | SLP(C) No. 24038/2019 XV | THE SECRETARY URBAN DEVELOPMENT AND HOUSING DEVELOPMENT AND ORS. | MILIND KUMAR |
Versus | |||
SHANKAR LAL AGARWAL | RAJ SINGH RANA[R-1] | ||
152 | SLP(Crl) No. 1355/2020 II-C | RAGHAVA REDDY | K. PAARI VENDHAN |
Versus | |||
ASHOK GIRI AND ORS. | GAUTAM NARAYAN[R-1], S. GOWTHAMAN[R-2] | ||
IA No. 32195/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
153 | SLP(Crl) No. 2395/2020 II-A | AGHNU TURI | PUKHRAMBAM RAMESH KUMAR |
Versus | |||
THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
154 | SLP(C) No. 220/2020 XII | THE DEPUTY COMMISSIONER OF INCOME TAX | ANIL KATIYAR |
Versus | |||
DAIMLER INDIA COMMERCIAL VEHICLES (P) LTD. | KAVITA JHA[R-1] | ||
155 | SLP(C) No. 19939-19941/2019 XVII-A | SUSHILA SHARMA | RAMESHWAR PRASAD GOYAL |
Versus | |||
M/S TRISHLA BUILDERS | |||
156 | SLP(C) No. 21519-21520/2019 IV-C | SOUTH EASTERN COALFIELDS LIMITED AND ORS. | ASHWARYA SINHA |
Versus | |||
RAVI PRAKASH PATEL | MANISH KUMAR GUPTA[R-1] | ||
IA No. 134119/2023 - EXEMPTION FROM FILING O.T. | |||
157 | SLP(C) No. 22355/2017 XI | SUBRATA ROY | SUJATA KURDUKAR |
Versus | |||
COMMISSIONER OF INCOME TAX | ANIL KATIYAR | ||
Not to be listed before Hon'ble Mr. Justice Rohinton Fali Nariman, J. | |||
IA No. 70537/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
157.1 | Connected SLP(C) No. 21848/2017 XI | SUBRATA ROY | SUJATA KURDUKAR |
Versus | |||
COMMISSIONER OF INCOME TAX, (CENTRAL) | ANIL KATIYAR[R-1] | ||
IA No. 44266/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
157.2 | Connected SLP(C) No. 21828/2017 XI | SUBRATA ROY 1 KAPOORTHALA COMPLEX ALIGANJ LUCKNOW | SUJATA KURDUKAR |
Versus | |||
COMMISSIONER OF INCOME TAX, CENTRAL, KANPUR | ANIL KATIYAR[R-1] | ||
IA No. 44400/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
157.3 | Connected SLP(C) No. 21847/2017 XI | SUBRATA ROY, | SUJATA KURDUKAR |
Versus | |||
COMMISSIONER OF INCOME TAX | ANIL KATIYAR[R-1] | ||
IA No. 53118/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
157.4 | Connected SLP(C) No. 21844/2017 XI | O.P. SRIVASTAVA | SUJATA KURDUKAR |
Versus | |||
COMMISSIONER OF INCOME TAX, (CENTRAL) KANPUR | ANIL KATIYAR[R-1] | ||
IA No. 44242/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
158 | SLP(Crl) No. 2657/2020 II-B | JAGADISH CHANDRA PAL | SHALINI KAUL |
Versus | |||
THE STATE OF WEST BENGAL AND ANR. | VIPIN KUMAR JAI[R-2] | ||
159 | SLP(C) No. 18312/2019 XI | M/S SAFFRON COMMUNICATION PVT. LTD. AND ANR. | NISHIT AGRAWAL |
Versus | |||
STATE OF U.P. AND ORS. | NIRANJANA SINGH[R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.113742/2019-EXEMPTION FROM FILING O.T. | |||
IA No. 113742/2019 - EXEMPTION FROM FILING O.T. | |||
160 | SLP(Crl) No. 7802/2019 II | RAM CHARAN | ARUNIMA DWIVEDI |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | ADARSH UPADHYAY[R-1], VEERA KAUL SINGH[R-2] | ||
161 | SLP(Crl) No. 8471/2019 II | THE STATE OF UTTAR PRADESH | VISHNU SHANKAR JAIN |
Versus | |||
VIDYA DEVI | SHIV RAM SHARMA | ||
162 | SLP(C) No. 19188/2019 X | INDIAN INSTITUTE OF TECHNOLOGY AND ORS. | S. JANANI |
Versus | |||
ANIL KUMAR SHARMA AND ORS. | RACHNA GUPTA[R-2] | ||
FOR ADMISSION and I.R. | |||
IA No. 22485/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
162.1 | Connected SLP(C) No. 19193/2019 X | MUKESH KUMAR BARUA | RACHNA GUPTA |
Versus | |||
ANIL KUMAR SHARMA AND ORS. | S. JANANI[R-2] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 22480/2020 | |||
IA No. 22480/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
163 | SLP(C) No. 19971/2019 IV-C | M/S CHAMBAL RURAL DEVELOPMENT COMPANY | BIJOY KUMAR JAIN |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | MRINAL GOPAL ELKER[R-1], [R-2] | ||
164 | SLP(C) No. 19887/2019 XI-A | THE STATE OF ORISSA AND ORS. | SUVENDU SUVASIS DASH[P-1], [P-2], [P-3] |
Versus | |||
BULA BISWAL | KIRAN KUMAR PATRA[R-1] | ||
164.1 | Connected SLP(C) No. 19890/2019 XI-A | THE STATE OF ODISHA AND ORS. | SUVENDU SUVASIS DASH[P-1], [P-2], [P-3] |
Versus | |||
PRASANNA KUMAR SAHOO | KIRAN KUMAR PATRA[R-1] | ||
164.2 | Connected SLP(C) No. 19889/2019 XI-A | THE STATE OF ODISHA AND ORS. | SUVENDU SUVASIS DASH[P-1], [P-2], [P-3] |
Versus | |||
KALAKAR SAHOO | KIRAN KUMAR PATRA[R-1] | ||
164.3 | Connected SLP(C) No. 19888/2019 XI-A | THE STATE OF ODISHA AND ORS. | SUVENDU SUVASIS DASH[P-1], [P-2], [P-3] |
Versus | |||
BHASKAR SAHOO | KIRAN KUMAR PATRA[R-1] | ||
165 | SLP(C) No. 28465/2019 XV | THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR |
Versus | |||
TIRATH RAJ | KISHORE KUNAL[R-1] | ||
166 | MA 2503-2504/2023 in CONMT.PET.(C) No. 1599-1600/2017 in C.A. No. 2686-2687/2017 III | AMITA ARVIND AJMERA | PETITIONER-IN-PERSON |
Versus | |||
JAYANTI SHAH AND ORS. | J S WAD AND CO[R-3] | ||
IN CONMT.PET.(C) No. - 1599/2017, IN CONMT.PET.(C) No. - 1600/2017, | |||
[FOR REPORT COMPLIANCE] FOR ADMISSION and IA No.205671/2023-APPROPRIATE ORDERS/DIRECTIONS | |||
167 | W.P.(Crl.) No. 29/2021 PIL-W | SHRIKANT PRASAD | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | |||
FOR ADMISSION | |||
IA No. 45011/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
168 | W.P.(C) No. 337/2018 PIL-W | SIDDHARTH DALMIA AND ANR. | PETITIONER-IN-PERSON[P-1] |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-2], [R-8], G. INDIRA[R-4], ABHIMANYU TEWARI[R-5], NIRANJANA SINGH[R-7], ASWATHI M.K.[R-9], K J JOHN AND CO[R-13], SAMAR VIJAY | ||
SINGH[R-15], PALLAVI LANGAR[R-18], NISHE RAJEN SHONKER[R-20], AADITYA ANIRUDDHA PANDE[R-23], PUKHRAMBAM RAMESH KUMAR[R-24], SIDDHESH SHIRISH | |||
KOTWAL[R-26], K. ENATOLI SEMA[R-27], ANINDITA PUJARI[R-28], ARAVINDH S.[R-29], AJAY PAL[R-30], MILIND KUMAR[R-31], RAGHVENDRA KUMAR[R-32], M. YOGESH | |||
KANNA[R-33], ANKIT GOEL[R-36], VANSHAJA SHUKLA[R-37] | |||
IA No. 54788/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
169 | C.A. No. 10660/2010 XIV-A | CENTER FOR PUBLIC INTEREST LITIGATION AND ORS. | PRASHANT BHUSHAN, SMARHAR SINGH[P-1], SANTOSH KUMAR TRIPATHI, S. K. VERMA, MUKESH KUMAR MARORIA, B. KRISHNA PRASAD[P-1] |
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UNION OF INDIA DEPARTMENT OF TELECOMMUNICATIONS AND ORS. | ARVIND KUMAR SHARMA, SIDDHARTH SINGLA, S. RAMAMANI, NIRANJANA SINGH, KAUSHIK PODDAR, KARANJAWALA & CO., GURMEET SINGH MAKKER[R-1], GAURAV KEJRIWAL, E. | ||
C. AGRAWALA, DHARMENDRA KUMAR SINHA, DEVVRAT, CYRIL AMARCHAND MANGALDAS AOR[R-1], APPLICANT-IN-PERSON, APPELLANT-IN-PERSON, ANIL KATIYAR, AMITA SINGH | |||
KALKAL[R-1], A. RADHAKRISHNAN[R-1], SHADAN FARASAT[R-2], [R-3], RAJ BAHADUR YADAV[R-4] | |||
IA no.107088/2018 in CA No.10660 of 2010 is to be listed on 28.8.2018 | |||
IA No. 52431/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 132429/2017 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 119565/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 113252/2017 - CLARIFICATION/DIRECTION | |||
IA No. 112786/2017 - CLARIFICATION/DIRECTION | |||
IA No. 37249/2017 - I/A FOR CLARIFICATION | |||
IA No. 78084/2018 - INTERVENTION/IMPLEADMENT | |||
169.1 | Connected CONMT.PET.(C) No. 224/2011 In C.A. No. 10660/2010 XIV-A | RAJESHWAR SINGH | B. KRISHNA PRASAD[P-1] |
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SUBRATA ROY SAHARA . AND ORS. | PRASHANT BHUSHAN[R-1], MANOJ K. MISHRA[R-1], KAUSHAL YADAV[R-1], GAURAV KEJRIWAL[R-1], DHARMENDRA KUMAR SINHA[R-1], ANUVRAT SHARMA[R-1], RUCHIRA | ||
GOEL[R-4] | |||
170 | W.P.(C) No. 877/2020 PIL-W | ACHAL SHARMA | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHREEKANT NEELAPPA TERDAL[R-2], PASHUPATHI NATH RAZDAN[R-3] | ||
FOR ADMISSION and IA No.78785/2020-EXEMPTION FROM FILING AFFIDAVIT and IA No.78784/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
171 | SLP(C) No. 828-829/2023 XI-A | M/S ASIATIC RUBRO COMPLEX | PETITIONER-IN-PERSON |
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KERALA STATE ROAD TRANSPORT CORPORATION AND ANR. | DEEPAK PRAKASH[R-1], C. K. SASI[R-2] | ||
172 | C.A. No. 3632-3633/2023 XVII | CHEE CHONG TAM | ANKIT AGARWAL |
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M.S. MURALIDHARAN AND ORS. | RESPONDENT-IN-PERSON[R-1], [R-1], CYRIL AMARCHAND MANGALDAS AOR[R-9], [R-11], ABHIJNAN JHA [R-5], [R-6], [R-7], [R-12] | ||
IA No. 100391/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 100388/2023 - GRANT OF INTERIM RELIEF | |||
IA No. 166275/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
172.1 | Connected C.A. No. 3530-3531/2023 XVII | CREST INVESTMENT HOLDING PTE. LTD. | CYRIL AMARCHAND MANGALDAS AOR |
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M.S MURALIDHARAN AND ORS. | ABHIJNAN JHA [R-5], [R-6], [R-7], [R-12] | ||
IA No. 97361/2023 - CLARIFICATION/DIRECTION | |||
IA No. 97359/2023 - STAY APPLICATION | |||
173 | SLP(Crl) No. 7946/2023 II | YASHWANT SINGH | ARVIND GUPTA |
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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. | |||
174 | SLP(Crl) No. 8854/2023 II-C | T. SUGANTHAN | VAIRAWAN A.S |
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THE SUB INSPECTOR OF POLICE AND ANR. | |||
IA No. 140197/2023 - EXEMPTION FROM FILING O.T. | |||
175 | SLP(Crl) No. 13086/2023 II-A | DEEPAK KUMAR @ DEEPAK KUMAR GUPTA AND ORS. | MANOJ SWARUP AND CO. |
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THE STATE OF BIHAR | |||
IA No. 245027/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 209658/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 245026/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
176 | SLP(Crl) No. 142/2024 II-A | BHADURI SAHISH | VISHAL ARUN MISHRA |
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STATE OF JHARKHAND | |||
IA No. 259986/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
177 | SLP(Crl) No. 739/2024 II-A | NANU @ UTKARSH TIWARI | SANJAY K. AGRAWAL |
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THE STATE OF MADHYA PRADESH AND ANR. | |||
IA No. 12889/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 12891/2024 - EXEMPTION FROM FILING O.T. | |||
178 | SLP(Crl) No. 403-408/2024 II-B | N. BASURANGAN | HIMINDER LAL |
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THE STATE OF KERALA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.5861/2024-EXEMPTION FROM FILING O.T. | |||
179 | SLP(Crl) No. 777/2024 II-B | RAMESH KUMAR | SUBHASISH BHOWMICK |
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THE STATE OF HARYANA | |||
IA No.13635/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.13637/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
180 | SLP(Crl) No. 786/2024 II-A | HIMANSHU SHARMA | R. C. KAUSHIK |
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THE STATE OF MADHYA PRADESH | |||
IA No.13781/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.13782/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 13781/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 13782/2024 - EXEMPTION FROM FILING O.T. | |||
181 | W.P.(C) No. 534/2020 X | BAJAJ ALLIANZ GENERAL INSURANCE COMPANY PRIVATE LTD. | SIDDHARTH[P-1] |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], [R-1], MAHFOOZ AHSAN NAZKI[R-2], ABHIMANYU TEWARI[R-3], MANISH KUMAR[R-5], VMZ CHAMBERS[R-6], ABHISHEK ATREY[R-7], | ||
DEEPANWITA PRIYANKA[R-8], MONIKA GUSAIN[R-9], RAJ KAMAL[R-10], V. N. RAGHUPATHY[R-12], NISHE RAJEN SHONKER[R-13], PASHUPATHI NATH RAZDAN[R-14], | |||
AADITYA ANIRUDDHA PANDE[R-15], PUKHRAMBAM RAMESH KUMAR[R-16], AVIJIT MANI TRIPATHI[R-17], NIRNIMESH DUBE[R-18], K. ENATOLI SEMA[R-19], SOM RAJ | |||
CHOUDHURY[R-20], AJAY PAL[R-21], MILIND KUMAR[R-22], SAMEER ABHYANKAR[R-23], SABARISH SUBRAMANIAN[R-24], S.. UDAYA KUMAR SAGAR[R-25], SHUVODEEP | |||
ROY[R-4], [R-26], PRADEEP MISRA[R-27], ASTHA SHARMA[R-29], MUKESH KUMAR MARORIA[R-30], [R-31], [R-32], [R-34], [R-35], ARAVINDH S.[R-36] VIPIN | |||
NAIR[IMPL], KAVITA JHA[IMPL], K. K. MOHAN[IMPL], DEEPAK PRAKASH[IMPL], ASHISH KUMAR TIWARI [IMPL], ARJUN GARG[IMPL], ARCHANA PATHAK | |||
DAVE[IMPL] PURVISH JITENDRA MALKAN[INT] | |||
MR. N. VIJAYARAGHAVAN, A.C. | |||
IA No. 121017/2022 - APPLICATION FOR EXEMPTION FROM PAYMENT OF COSTS | |||
IA No. 52588/2020 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 140335/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 121023/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 152377/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 121014/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 140333/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
181.1 | Connected SLP(Crl) No. 9264/2019 II-C | THE LAW ASSOCIATION | YUSUF[P-1] |
Versus | |||
THE DIRECTOR GENERAL OF POLICE AND ORS. | RAM SANKAR & CO[R-11], VIPIN NAIR[R-12] | ||
FOR ADMISSION and I.R. | |||
181.2 | Connected MA 194-195/2020 in C.A. No. 2476-2477/2019 XIV-A | M. R. KRISHNA MURTHI | T. ARCHANA |
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THE NEW INDIA ASSURANCE CO. LTD. AND ORS. | |||
IN C.A. No. - 2476/2019, IN C.A. No. - 2477/2019, | |||
FOR ADMISSION and IA No.182922/2019-INTERVENTION/IMPLEADMENT and IA No.182946/2019-INTERVENTION/IMPLEADMENT and IA No.182950/2019-RECALLING THE COURTS | |||
ORDER and IA No.176990/2019-RECALLING THE COURTS ORDER and IA No.176988/2019-APPLICATION FOR PERMISSION and IA No.182943/2019-APPLICATION FOR | |||
PERMISSION | |||
182 | SLP(C) No. 28378/2023 XVI | THE STATE OF BIHAR AND ORS. | MANISH KUMAR |
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M/S ZIQITZA HEALTH CARE LTD. AND ANR. | SIDDHARTHA CHOWDHURY[CAVEAT], TARUNA ARDHENDUMAULI PRASAD[R-2] | ||
FOR ADMISSION and I.R. and IA No.265753/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
182.1 | Connected SLP(C) No. 28389/2023 XVI | THE STATE OF BIHAR AND ORS. | MANISH KUMAR |
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BVG INDIA LTD AND ORS. | SIDDHARTHA CHOWDHURY[CAVEAT], SARVESH SINGH BAGHEL[CAVEAT], TARUNA ARDHENDUMAULI PRASAD[R-4] | ||
IA No.265907/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
182.2 | Connected SLP(C) No. 28096-28097/2023 XVI | M/S PASHUPATINATH DISTRIBUTORS PRIVATE LIMITED | FM ASSOCIATES |
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BVG INDIA LTD. AND ORS. | SIDDHARTHA CHOWDHURY[CAVEAT], SARVESH SINGH BAGHEL[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.263440/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.267327/2023-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
183 | SLP(C) No. 21607-21608/2009 XIV | KARAMA SAMTAN . AND ORS. | KULDIP SINGH[P-1] |
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STATE OF H.P.. AND ORS. | NISHANT KUMAR [R-2], VARINDER KUMAR SHARMA[R-1], [R-3], [R-5], ANIL NAG[R-4], S. RAVI SHANKAR[R-6] | ||
LIST IA No.66202/2017-EXTENSION OF TIME IN SLP (C) NO. 21607-21608/2009 AND SLP (C) NO. 23539-40/2009 BEFORE HON'BLE COURT. | |||
IA No. 66202/2017 - EXTENSION OF TIME | |||
183.1 | Connected SLP(C) No. 23539-23540/2009 XIV | THE TIBETAN MARKET ASSOCIATION | AVIRAL KASHYAP[P-1] |
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THE STATE OF H.P. AND ORS. | SHIBU DEVASIA OLICKAL, NARESH K. SHARMA[R-1], NISHANT KUMAR [R-2], ANIL NAG[R-4] | ||
184 | T.P.(Crl.) No. 327/2015 II-A | PARAS SAKLECHA AND ANR. | ARTI SINGH[P-1] |
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STATE OF MADHYA PRADESH AND ORS. SECRETARY | SUNNY CHOUDHARY, [R-2], [R-3], [R-4], [R-5], MUKESH KUMAR MARORIA[R-7] | ||
IA No. 13864/2015 - STAY APPLICATION | |||
184.1 | Connected W.P.(Crl.) No. 114/2015 PIL-W | ANAND RAI | SUGANDHA ANAND [P-1] |
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UNION OF INDIA AND ORS. | SUSHMA SURI[R-1], GAURAV SHARMA[R-2], SUNNY CHOUDHARY[R-3], ADITYA SINGH[R-5], AMALPUSHP SHROTI[R-8] MISHRA SAURABH[R-4], [R-6], [I-4][IMPL], | ||
[I-6][IMPL] | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 10969/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 11458/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 13537/2015 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 13539/2015 | |||
FOR ON IA 15139/2015 | |||
FOR ON IA 4460/2016 | |||
IA No. 13539/2015 - EXEMPTION FROM FILING O.T. | |||
IA No. 13537/2015 - PERMISSION TO FILE ANNEXURES | |||
IA No. 11458/2015 - PERMISSION TO FILE ANNEXURES | |||
IA No. 10969/2015 - PERMISSION TO FILE ANNEXURES | |||
184.2 | Connected W.P.(Crl.) No. 115/2015 X | ASHISH KUMAR CHATURVEDI | ARTI SINGH[P-1] |
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UNION OF INDIA AND ORS. | PRAGATI NEEKHRA[R-1], GAURAV SHARMA[R-1], ADITYA SINGH[R-1], HARSH PARASHAR[R-3] | ||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 10971/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 11459/2015 | |||
FOR ON IA 15141/2015 | |||
IA No. 11459/2015 - PERMISSION TO FILE ANNEXURES | |||
IA No. 10971/2015 - PERMISSION TO FILE ANNEXURES | |||
184.3 | Connected T.P.(Crl.) No. 329/2015 II-A | DR HIMANSHU CHOYAL | ARTI SINGH[P-1] |
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THE STATE OF MADHYA PRADESH THROUGH MEDICAL EDUCATION DEPARTMENT AND ORS. | SUNNY CHOUDHARY, GAURAV SHARMA[R-3], [R-4], PRAGATI NEEKHRA[R-5] | ||
IA No. 14076/2015 - STAY APPLICATION | |||
184.4 | Connected T.P.(Crl.) No. 328/2015 II-A | ANAND RAI | ARTI SINGH[P-1] |
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THE STATE OF MADHYA PRADESH CHIEF SECRETARY AND ANR. | YASHRAJ SINGH BUNDELA [R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 13865/2015 - STAY APPLICATION | |||
184.5 | Connected T.P.(Crl.) No. 343/2015 II-A | ABHAY KUMAR S/O LATE MANOHAR LAL CHOPRA | ARTI SINGH |
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HOME SECRETARY, MADHYA PRADESH GOVT. . AND ORS. | SUNNY CHOUDHARY, [R-2], [R-3], [R-4], [R-5] | ||
IA No. 14799/2015 - STAY APPLICATION | |||
185 | SLP(C) No. 35001/2013 XV | MAHATMA GANDHI UNIVERSITY OF MEDICAL SCIENCES AND TECHNOLOGY RIICO | LAWYER S KNIT & CO |
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SACHIN MEHTA . AND ORS. | RUCHI KOHLI, KEDAR NATH TRIPATHY | ||
FOR EXEMPTION FROM FILING O.T. ON IA 4/2013 | |||
LIST ON NMD. | |||
IA No. 86495/2018 - CLARIFICATION/DIRECTION | |||
IA No. 4/2013 - EXEMPTION FROM FILING O.T. | |||
IA No. 3/2013 - STAY APPLICATION | |||
185.1 | Connected SLP(C) No. 35505-35506/2013 XV | MAHATMA GANDHI UNIVERSITY OF MEDICAL AND TECHNOLOGY | LAWYER S KNIT & CO |
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ADITYA SINGHAL AND ORS AND ORS. | RUCHI KOHLI, P. K. JAIN, GAURAV SHARMA | ||
186 | SLP(C) No. 16991/2010 XI-A | ROADS AND BRIDGES DEVELOPMENT CORP. OF KERALA LTD. | NISHE RAJEN SHONKER |
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NAVEEN M.V. AND ANR. | HIMINDER LAL, LAKSHMI N. KAIMAL | ||
IA No. 2/2015 - STAY APPLICATION | |||
186.1 | Connected SLP(C) No. 7656/2011 XI-A | STATE OF KERALA SECRETARY | C. K. SASI |
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NAVEEN M.V.. AND ORS. | HIMINDER LAL, NISHE RAJEN SHONKER[R-3] | ||
187 | C.A. No. 273/2014 XVII | ALL INDIA MEAT & LIVESTOCK EXP. ASS. | KUNAL CHATTERJI[P-1] |
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AKHIL BHARAT GOSEVA SANGH AND ORS. | KRISHNA KUMAR SINGH[R-1], YASH PAL DHINGRA[R-2], J S WAD AND CO[R-3] | ||
IA No. 2/2013 - STAY APPLICATION | |||
187.1 | Connected C.A. No. 11351/2013 XVII | BRIHANMUMBAI MUNL.CORP.MUMBAI | J S WAD AND CO |
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AKHIL BHARAT GOSEVA SANGH. AND ORS. | KRISHNA KUMAR SINGH[R-1] | ||
FOR STAY APPLICATION ON IA 2/2013 | |||
IA No. 2/2013 - STAY APPLICATION | |||
188 | SLP(C) No. 10085/2019 IX | SHAIKH AFSAR NAWABODDIN | SUDHANSHU S. CHOUDHARI |
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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 | |||
189 | W.P.(C) No. 995/2019 X | NATIONAL SPOT EXCHANGE LTD. | DIKSHA RAI[P-1] |
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UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], SACHIN PATIL[R-3], AADITYA ANIRUDDHA PANDE[R-3] SANJAY KAPUR[IMPL], RATISH KUMAR SHARMA[IMPL], PREM | ||
PRAKASH[IMPL], B. K. SATIJA[IMPL], ANKUR MITTAL[IMPL], ANINDITA MITRA[IMPL], AJAY KUMAR[IMPL] VIKALP MUDGAL[INT], SUMIT SINHA[INT], SANYAT | |||
LODHA[INT], SANJANA SADDY [INT], RAJAT SEHGAL[INT], NIKHIL JAIN[INT], HIMANSHU CHAUBEY[INT], ARTI SINGH[INT], ANAND VARMA[INT], ABHA JAIN[INT] | |||
IA No. 194543/2023 - APPLICATION FOR SETTING ASIDE THE ORDER | |||
IA No. 123693/2023 - APPLICATION FOR SETTING ASIDE THE ORDER | |||
IA No. 110837/2023 - APPLICATION FOR SETTING ASIDE THE ORDER | |||
IA No. 222597/2023 - APPLICATION FOR SETTING ASIDE THE ORDER | |||
IA No. 131244/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 268529/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 139541/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 268497/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 268464/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 135405/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 266763/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 22161/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 234013/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 266762/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 10944/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 135399/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 220088/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 22982/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 22639/2024 - CLARIFICATION/DIRECTION | |||
IA No. 243716/2023 - CLARIFICATION/DIRECTION | |||
IA No. 96616/2023 - CLARIFICATION/DIRECTION | |||
IA No. 257059/2023 - CLARIFICATION/DIRECTION | |||
IA No. 262678/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 10393/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 22634/2024 - INTERVENTION APPLICATION | |||
IA No. 234061/2023 - INTERVENTION APPLICATION | |||
IA No. 222345/2023 - INTERVENTION APPLICATION | |||
IA No. 130865/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 135402/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 96434/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 135397/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 262677/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 23212/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 131250/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 137769/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 22660/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 248456/2023 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 10392/2024 - SETTING ASIDE AN ABATEMENT | |||
IA No. 248690/2023 - STAY APPLICATION | |||
IA No. 10400/2024 - STAY APPLICATION | |||
189.1 | Connected C.A. No. 595/2020 XVII | ROTOMAC GLOBAL PRIVATE LIMITED THROUGH THE LIQUIDATOR ANIL GOEL | CHANDER SHEKHAR ASHRI[P-1] |
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DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT AND ANR. | MUKESH KUMAR MARORIA[R-1] | ||
FOR STAY APPLICATION ON IA 142958/2021 | |||
IA No. 142958/2021 - STAY APPLICATION | |||
189.2 | Connected Diary No. 37743-2023 II-A | GOVERNMENT OF INDIA MINISTRY OF FINANCE AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
HDFC BANK LTD. AND ANR. | ROHAN BATRA[R-1] | ||
FOR ADMISSION and I.R. and IA No.200844/2023-CONDONATION OF DELAY IN FILING | |||
189.3 | Connected SLP(C) No. 25408-25409/2023 XIV | PUNJAB NATIONAL BANK | ARTI SINGH |
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NATIONAL SPOT EXCHANGE LTD. AND ORS. | |||
IA No.235602/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
189.4 | Connected Diary No. 42650-2023 XIV | STATE BANK OF INDIA | SANJAY KAPUR |
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NATIONAL SPOT EXCHANGE LTD AND ORS. | |||
IA No.236898/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.236895/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
189.5 | Connected Diary No. 45764-2023 XIV | PUNJAB NATIONAL BANK | ARTI SINGH |
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NATIONAL SPOT EXCHANGE LTD AND ORS. | |||
IA No.254420/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.254422/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
189.6 | Connected SLP(Crl) No. 6554/2019 II-C | STATE BANK OF INDIA | SANJAY KAPUR |
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DR KEWAL KRISHAN SOOD AND ORS. | MUKESH KUMAR MARORIA[R-2] | ||
189.7 | Connected SLP(Crl) No. 7927/2019 II-C | AXIS BANK LTD. | S. S. SHROFF |
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THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT AND ORS. | MUKESH KUMAR MARORIA[R-1], VEERA KAUL SINGH[R-2], [R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 126607/2019 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 127901/2019 | |||
189.8 | Connected SLP(Crl) No. 2997/2020 II-B | PNB HOUSING FINANCE LIMITED | SUDHANSU PALO |
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DEPUTY DIRECTOR | MUKESH KUMAR MARORIA[R-1] | ||
189.9 | Connected SLP(C) No. 8259/2020 XII | VICEROY HOTELS LTD. AND ANR. | AMIT AGRAWAL[P-1] |
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DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT AND ANR. | MUKESH KUMAR MARORIA[R-1], B. KRISHNA PRASAD[R-1] | ||
IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 61409/2020 FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 61412/2020 | |||
189.10 | Connected SLP(C) No. 10655/2020 XII | ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED | D.S.K. LEGAL |
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DEPUTY DIRECTOR AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 88726/2020 | |||
189.11 | Connected SLP(Crl) No. 833/2021 II-B | ICICI BANK LIMITED | NITIN SALUJA |
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DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 16424/2021 - CLARIFICATION/DIRECTION | |||
189.12 | Connected SLP(Crl) No. 4835-4836/2021 II-B | STATE BANK OF INDIA | SANJAY KAPUR |
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DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1] | ||
189.13 | Connected SLP(C) No. 12468/2021 III | RESOLUTION PROFESSIONAL FOR DIAMOND POWER INFRASTRUCTURE LIMITED | UDIT KISHAN AND ASSOCIATES |
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UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-2] MALAK MANISH BHATT[IMPL] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 58534/2022 | |||
IA No. 126045/2022 - APPLICATION FOR PERMISSION | |||
IA No. 58534/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 140747/2022 - CLARIFICATION/DIRECTION | |||
IA No. 140744/2022 - INTERVENTION/IMPLEADMENT | |||
189.14 | Connected SLP(C) No. 17973/2022 III | CONSORTIUM OF GSEC LTD AND RAKESH SHAH | MALAK MANISH BHATT |
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UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.152797/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
190 | C.A. No. 3102/2020 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
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THE CANNING INDUSTRIES COCHIN LTD. | KMNP LAW AOR[R-1] | ||
FOR ADMISSION and I.R. and IA No.88248/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.88247/2020-STAY APPLICATION | |||
191 | 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 | |||
192 | W.P.(C) No. 1301/2021 X | LIFECARE INNOVATIONS PVT. LTD. AND ANR. | RAJINDER SINGH[P-1] |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], VIKRANT NARAYAN VASUDEVA[R-2], VISHNU SHANKAR JAIN[R-3], MUKESH KUMAR MARORIA[R-5], [R-6], SATYAKAM[R-7], PASHUPATHI NATH | ||
RAZDAN[R-8], [R-9], KETAN PAUL[R-10], [R-11] | |||
IA No. 154918/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 37066/2022 - MODIFICATION | |||
IA No. 154917/2021 - STAY APPLICATION | |||
193 | SLP(C) No. 19456/2021 IV-C | STATION HEAD QUARTER , SUKHLALPUR AND ANR. | SANTOSH KUMAR PANDEY |
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KEWAL KUMAR JAGGI AND ORS. | SUMEER SODHI[CAVEAT] | ||
IA No. 65343/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 153091/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 153092/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 65345/2022 - VACATING STAY | |||
193.1 | Connected SLP(C) No. 21263/2021 IV-C | CHANDRA PRAKASH SHIVHARE | CHRISTI JAIN |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], PASHUPATHI NATH RAZDAN[R-4] | ||
IA No. 170206/2021 - EXEMPTION FROM FILING O.T. | |||
193.2 | Connected SLP(C) No. 21023/2021 IV-C | DR. (SMT.) BENU DUBEY | CHRISTI JAIN |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3] | ||
IA No. 167776/2021 - EXEMPTION FROM FILING O.T. | |||
193.3 | Connected SLP(C) No. 21250/2021 IV-C | SMITA JHAVAR AND ANR. | CHRISTI JAIN |
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UNION OF INDIA AND ORS. | |||
IA No. 170187/2021 - EXEMPTION FROM FILING O.T. | |||
194 | C.A. No. 489/2022 XVII-A | NEW INDIA ASSURANCE CO. LTD. | AMIT KUMAR SINGH |
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M/S . SHANTI SUGAR INDUSTRIES AND ORS. | ROHIT AMIT STHALEKAR[CAVEAT] | ||
IA No. 24982/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 14279/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 12663/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 25419/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 24981/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 14278/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 25416/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 12662/2022 - STAY APPLICATION | |||
194.1 | Connected C.A. No. 2420/2022 XVII-A | M/S SHANTI SUGAR INDUSTRIES AND ANR. | ROHIT AMIT STHALEKAR |
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NEW INDIA ASSURANCE CO. LTD. AND ANR. | |||
IA No. 45116/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
195 | C.A. No. 2045-2046/2022 XVII | M/S VISHAL FIREWORKS | RAVINDRA KESHAVRAO ADSURE |
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DISTRICT MAGISTRATE, PALGHAR AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], SHASHANK SINGH[R-2], PRAMIT SAXENA[R-5] | ||
IA No. 39957/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39959/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 39958/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 39956/2022 - STAY APPLICATION | |||
196 | SLP(C) No. 11666/2022 IX | SURYA KANT JAIPURIA AND ORS. | CORPORATE LEGAL PARTNERS |
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AUDUTH TIMBLO AND ORS. | YASHRAJ SINGH DEORA[R-1], [R-1], [R-2], [R-3], [R-4] | ||
IA No. 83262/2023 - STAY APPLICATION | |||
197 | C.A. No. 5185-5186/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
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PIA JOHNSON AND ANR. | MALVIKA KAPILA[CAVEAT] | ||
IA No.110381/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.110379/2022-EX-PARTE STAY | |||
IA No. 153882/2022 - CONDONATION OF DELAY IN FILING REJOINDER | |||
IA No. 110379/2022 - EX-PARTE STAY | |||
IA No. 110381/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
197.1 | Connected C.A. No. 6673/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
INDIABULLS VENTURES LTD. AND ANR. | MALVIKA KAPILA[R-1], [R-2] | ||
IA No.137383/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.137380/2022-EX-PARTE STAY | |||
IA No. 100556/2023 - CLARIFICATION/DIRECTION | |||
IA No. 137380/2022 - EX-PARTE STAY | |||
IA No. 137383/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 193736/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
197.2 | Connected C.A. No. 2991-2993/2023 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
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QUANTUM SECURITIES PVT. LTD. AND ORS. | DEEPAK GOEL[R-2] | ||
IA No. 82101/2023 - STAY APPLICATION | |||
197.3 | Connected C.A. No. 13-15/2024 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
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VIKRAMADITYA CHANDRA SANJOVIK | SYED JAFAR ALAM[CAVEAT][CAVEAT] | ||
IA No.894/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.893/2024-STAY APPLICATION | |||
197.4 | Connected C.A. No. 11-12/2024 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
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DR. PRANNOY ROY AND ORS. | B. VIJAYALAKSHMI MENON[CAVEAT][CAVEAT] | ||
FOR ADMISSION and IA No.880/2024-STAY APPLICATION | |||
198 | C.A. No. 5921/2022 XVII | NARENDER BHARDWAJ | DIVYA JYOTI SINGH |
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M/S 108 SUPER COMPLEX R.W.A. AND ORS. | MRS. VIPIN GUPTA[R-1], PRADEEP MISRA[R-2], ABHISHEK KUMAR SINGH[R-3], NIRANJANA SINGH[R-5], AVIJIT ROY[R-6] | ||
IA No. 126747/2022 - EX-PARTE STAY | |||
IA No. 198673/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 126748/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
198.1 | Connected C.A. No. 9082/2022 XVII | INDRA PAL SINGH AND ORS. | MANOJ K. MISHRA |
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M/S 108 SUPER COMPLEX R.W.A. AND ORS. | MRS. VIPIN GUPTA[R-1], PRADEEP MISRA[R-2], NIRANJANA SINGH[R-5], AVIJIT ROY[R-6] | ||
IA No.175852/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.175849/2022-PERMISSION TO FILE APPEAL and IA No.175851/2022-PERMISSION | |||
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
199 | Diary No. 34983-2022 II-C | ASOKAN | JOGY SCARIA[P-1] |
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THE STATE OF TAMIL NADU | |||
FOR ADMISSION and I.R. and IA No.164977/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.164980/2022-EXEMPTION FROM FILING O.T. and | |||
IA No.164976/2022-EXEMPTION FROM SURRENDERING WITHIN TIME and IA No.165407/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 164977/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 164980/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 164976/2022 - EXEMPTION FROM SURRENDERING WITHIN TIME | |||
IA No. 165407/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
200 | SLP(Crl) No. 3164/2023 II-C | GUNASEKARAN | LAKSHMI RAMAMURTHY |
Versus | |||
STATE REP BY THE INSPECTOR OF POLICE AND ORS. | PAHLAD SINGH SHARMA[R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
200.1 | Connected SLP(Crl) No. 3091/2023 II-C | SAKTHIVEL | LAKSHMI RAMAMURTHY |
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STATE OF TAMIL NADU AND ORS. | |||
201 | SLP(Crl) No. 11902/2022 II | ABHISHEK DUBEY | ABHISHEK CHAUDHARY |
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STATE OF U.P. AND ORS. | YASHARTH KANT[R-1], [R-2], [R-3] | ||
IA No. 191031/2022 - EX-PARTE STAY | |||
IA No. 191036/2022 - EXEMPTION FROM FILING O.T. | |||
201.1 | Connected SLP(Crl) No. 12002/2022 II | ABHISHEK DUBEY | ABHISHEK CHAUDHARY |
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THE STATE OF UTTAR PRADESH AND ORS. | YASHARTH KANT[R-1], [R-2], [R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 192643/2022 | |||
IA No. 192643/2022 - EXEMPTION FROM FILING O.T. | |||
201.2 | Connected SLP(Crl) No. 11888/2022 II | ABHISHEK DUBEY | ABHISHEK CHAUDHARY |
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STATE OF U.P. AND ORS. | ANKIT GOEL[R-1], [R-2], [R-3] | ||
FOR | |||
FOR EX-PARTE STAY ON IA 190763/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 190764/2022 | |||
IA No. 190763/2022 - EX-PARTE STAY | |||
IA No. 190764/2022 - EXEMPTION FROM FILING O.T. | |||
202 | C.A. No. 3743/2023 XVII-A | THE NEW INDIA ASSURANCE CO. LTD. | C. GEORGE THOMAS |
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M/S ACZET PRIVATE LIMITED (EARLIER KNOWN AS M/S CITIZEN SCALE (INDIA) PRIVATE LIMITED) | SHASHANK SINGH[R-1] | ||
IA No.86179/2023-STAY APPLICATION | |||
IA No. 86179/2023 - STAY APPLICATION | |||
203 | C.A. No. 4269-4271/2023 XVII-A | COMMISSIONER OF C.E. AND S.T. AURANGABAD | MUKESH KUMAR MARORIA |
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M/S SKODA AUTO INDIA PVT. LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
IA No.100656/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.100654/2023-STAY APPLICATION and IA No.100653/2023-CONDONATION OF | |||
DELAY IN FILING APPEAL | |||
204 | C.A. No. 3917/2023 XVII-A | C.C.E. AND S.T. RAIPUR | MUKESH KUMAR MARORIA |
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VANDANA GLOBAL LTD. | MRIGANK PRABHAKAR[R-1] | ||
IA No. 86173/2023 - EX-PARTE STAY | |||
205 | CONMT.PET.(C) No. 964/2023 in C.A. No. 4767/2022 XII | K. PALANISAMY | RANU PUROHIT |
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N. JEYARAJ(DEAD) THROUGH LRS. | R. ILAM PARIDI[R-1.2], [R-1.1], [R-1], [R-1.3] | ||
IN C.A. No. - 4767/2022, | |||
IA No. 112650/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 112696/2023 - STAY APPLICATION | |||
206 | C.A. No. 5873/2023 XVII-A | M/S UNITED INDIA INSURANCE CO.LTD. AND ANR. | AMIT KUMAR SINGH |
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M/S PAREKH AGENCIES | AAKARSHAN ADITYA[CAVEAT] | ||
IA No. 168265/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 168264/2023 - STAY APPLICATION | |||
207 | C.A. No. 9619-9637/2019 XVII | BANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | GARIMA JAIN [P-1] |
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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 | |||
208 | SLP(C) No. 17655-17662/2018 IV-B | GINDORI AND ORS. ETC. AND ORS. | ANZU. K. VARKEY |
Versus | |||
SURENDER SINGH AND ORS. ETC. AND ORS. | KARUNAKAR MAHALIK[R-1], [R-2], [R-3], [R-4], [R-6], [R-8], [R-9], [R-115], [R-116], [R-118], ADITYA SINGH[R-5] | ||
{Mention Memo} | |||
IA No. 153077/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 86062/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 153075/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 130827/2021 - STAY APPLICATION | |||
208.1 | Connected SLP(C) No. 21137-21138/2018 IV-B | JAI NARAIN AND ORS. | RANBIR SINGH YADAV |
Versus | |||
SURENDER SINGH AND ORS. | |||
{Mention Memo} | |||
208.2 | Connected SLP(C) No. 18760-18763/2018 IV-B | BALWAN SINGH AND ORS. | RANBIR SINGH YADAV |
Versus | |||
SURENDER SINGH AND ORS. | |||
{Mention Memo} | |||
208.3 | Connected SLP(C) No. 1768-1769/2019 IV-B | KHURSHID | DAYA KRISHAN SHARMA[P-1] |
Versus | |||
KANWAR BHAN (DEAD) THROUGH LRS. AND ORS. | C. GEORGE THOMAS[R-1.6], [R-1.5], [R-1.2], ADITYA SINGH[R-1.3] | ||
{Mention Memo} | |||
209 | SLP(C) No. 11739/2018 IX | JYOTIN CHHOTALAL GANDHI AND ANR. | ASHWARYA SINHA[P-1], [P-2] |
Versus | |||
JAYANT MANIKLAL LUNAWAT AND ORS. | VIKAS MEHTA[R-1], SUMEER SODHI[R-2], [R-3] | ||
{Mention Memo} | |||
IA No. 80245/2020 - APPLICATION FOR PERMISSION | |||
IA No. 143192/2021 - APPLICATION FOR SUBSTITUTION | |||
IA No. 66268/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 67027/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 62660/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 67028/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 66266/2020 - VACATING STAY | |||
209.1 | Connected SLP(C) No. 11535-11536/2018 IX | KAMAL ARJAN HINGORANI AND ANR. | SUMEER SODHI[P-1], [P-2] |
Versus | |||
JAYANT MANIKLAL LUNAWAT AND ORS. | VIKAS MEHTA[R-1], ASHWARYA SINHA[R-2], [R-2], [R-3], [R-3] | ||
{Mention Memo} | |||
FOR | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 65310/2018 | |||
IA No. 7181/2021 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 7183/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 65310/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
210 | T.P.(C) No. 2492/2023 XII-A | MANDAVA SWETHA @ GADDE SWETHA | GAGAN GUPTA |
Versus | |||
GADDE RAKESH | |||
FOR ADMISSION and IA No.193893/2023-EX-PARTE STAY | |||
211 | CONMT.PET.(C) No. 1188/2018 in C.A. No. 2703/2017 XVI | BAIDYA NATH CHOUDHARY | ANIL KUMAR JHA |
Versus | |||
DR. SREE SURENDRA KUMAR SINGH | SAMIR ALI KHAN[R-1], AZMAT HAYAT AMANULLAH[R-1] SHEKHAR KUMAR[IMPL] PALLAVI LANGAR[INT], NEERAJ SHEKHAR[INT], MANISH KUMAR SARAN[INT], ARVIND | ||
KUMAR SHARMA[INT] | |||
IN C.A. No. - 2703/2017, | |||
IA No. 118904/2020 - APPLICATION FOR PERMISSION | |||
IA No. 100739/2022 - APPLICATION FOR PERMISSION | |||
IA No. 11741/2023 - APPLICATION FOR PERMISSION | |||
IA No. 118729/2020 - APPLICATION FOR PERMISSION | |||
IA No. 92461/2022 - APPLICATION FOR PERMISSION | |||
IA No. 161413/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 63715/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 83152/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 118908/2020 - CLARIFICATION/DIRECTION | |||
IA No. 103912/2022 - CLARIFICATION/DIRECTION | |||
IA No. 12124/2023 - CLARIFICATION/DIRECTION | |||
IA No. 161054/2019 - CLARIFICATION/DIRECTION | |||
IA No. 100741/2022 - CLARIFICATION/DIRECTION | |||
IA No. 178791/2019 - CLARIFICATION/DIRECTION | |||
IA No. 958/2023 - CONDONATION OF DELAY IN FILING REJOINDER | |||
IA No. 82029/2020 - EARLY HEARING APPLICATION | |||
IA No. 63719/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 58540/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 82033/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 155887/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157230/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157266/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 162128/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 40511/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 155855/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157229/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157265/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 63717/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 100742/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 11743/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 132164/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157220/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157256/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 116546/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157214/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157255/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157288/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 59644/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 157196/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157249/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157283/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 72107/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 157170/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157245/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157276/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 168327/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 92467/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 53639/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 157151/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157240/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157274/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 82031/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 157052/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157235/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 157267/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 118909/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 39781/2022 - EXTENSION OF TIME | |||
IA No. 58530/2020 - EXTENSION OF TIME | |||
IA No. 7488/2022 - EXTENSION OF TIME | |||
IA No. 6671/2020 - EXTENSION OF TIME | |||
IA No. 136398/2020 - EXTENSION OF TIME | |||
IA No. 118905/2020 - INTERVENTION APPLICATION | |||
IA No. 40509/2022 - INTERVENTION APPLICATION | |||
IA No. 11742/2023 - INTERVENTION APPLICATION | |||
IA No. 118732/2020 - INTERVENTION APPLICATION | |||
IA No. 100737/2022 - INTERVENTION APPLICATION | |||
IA No. 205073/2022 - INTERVENTION APPLICATION | |||
IA No. 92464/2022 - INTERVENTION APPLICATION | |||
IA No. 205058/2022 - INTERVENTION APPLICATION | |||
IA No. 53620/2023 - INTERVENTION APPLICATION | |||
IA No. 205050/2022 - INTERVENTION APPLICATION | |||
IA No. 26236/2023 - INTERVENTION APPLICATION | |||
IA No. 59642/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 25269/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 36592/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
211.1 | Connected Diary No. 42531-2018 XVI | NARENDRA KUMAR PANDEY | S. R. SETIA |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
211.2 | Connected CONMT.PET.(C) No. 2199/2018 in C.A. No. 2703/2017 XVI | SANTOSH KUMAR DUBEY AND ORS. | ASHWARYA SINHA |
Versus | |||
SUDHIR TRIPATHI AND ORS. | GOPAL PRASAD[R-1] | ||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 175799/2018 | |||
FOR APPLICATION FOR PERMISSION ON IA 115693/2019 | |||
FOR INTERVENTION APPLICATION ON IA 115697/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 115699/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 172651/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 172656/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 172666/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 172668/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 195893/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 195897/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 195899/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 195905/2019 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 608/2021 | |||
IA No. 115693/2019 - APPLICATION FOR PERMISSION | |||
IA No. 608/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 172656/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 172651/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 115699/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 195905/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 195899/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 195897/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 175799/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 195893/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 172668/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 172666/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 115697/2019 - INTERVENTION APPLICATION | |||
211.3 | Connected CONMT.PET.(C) No. 103-104/2019 in C.A. No. 2788-2789/2017 XVI | PREMSHILA KUER | MANISH KUMAR SARAN[P-1] |
Versus | |||
DR. AMRENDRA NARAYAN YADAV | RAJESH PRASAD SINGH[R-1], [R-2] | ||
IN C.A. No. - 2788/2017, IN C.A. No. - 2789/2017, | |||
FOR ADMISSION | |||
211.4 | Connected CONMT.PET.(C) No. 115/2019 in C.A. No. 2703/2017 XVI | MUNSHI LAL MAHTO AND ORS. | MANJULA GUPTA |
Versus | |||
SUDHIR TRIPATHY AND ORS. | GOPAL PRASAD[R-1] | ||
IN C.A. No. - 2703/2017, | |||
FOR FOR APPLICATION FOR PERMISSION ON IA 52966/2019 FOR EXEMPTION FROM FILING O.T. ON IA 41228/2020. | |||
IA No. 52966/2019 - APPLICATION FOR PERMISSION | |||
IA No. 41228/2020 - EXEMPTION FROM FILING O.T. | |||
211.5 | Connected CONMT.PET.(C) No. 359/2019 in C.A. No. 2703/2017 XVI | KUNWAR KISHORE KANAHAIYA | SMARHAR SINGH |
Versus | |||
DR. (PRO.) AWADH KISHORE RAY AND ORS. | SANJEEV KUMAR[R-3] | ||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR PERMISSION TO FILE APPLICATION FOR DIRECTION ON IA 32975/2019 | |||
IA No. 32975/2019 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
211.6 | Connected CONMT.PET.(C) No. 379-380/2019 in C.A. No. 2788-2789/2017 XVI | DINESH KUMAR SINGH AND ANR. | MANISH KUMAR SARAN |
Versus | |||
R.K. MAHAJAN AND ORS. | UDITA SINGH[R-3] | ||
IN C.A. No. - 2788/2017, IN C.A. No. - 2789/2017, | |||
FOR ADMISSION | |||
211.7 | Connected CONMT.PET.(C) No. 373/2019 in C.A. No. 2703/2017 XVI | MAHENDRA KUMAR SINGH | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | UDITA SINGH[R-5] | ||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.8 | Connected CONMT.PET.(C) No. 372/2019 in C.A. No. 2703/2017 XVI | GOPAL SHARMA SINGH | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | UDITA SINGH[R-5] | ||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.9 | Connected CONMT.PET.(C) No. 378/2019 in C.A. No. 2703/2017 XVI | MD. ABID ANSARI AND ORS. | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.10 | Connected CONMT.PET.(C) No. 377/2019 in C.A. No. 2703/2017 XVI | ANIL KUMAR AND ORS. | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.11 | Connected Diary No. 16177-2020 XVI | ASHA KUMARI | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN CONMT.PET.(C) No. - 117/2019, | |||
FOR EXEMPTION FROM FILING NOTARIZED AFFIDAVIT ON IA 71986/2020 | |||
IA No. 71986/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
211.12 | Connected Diary No. 23761-2020 XVI | JAI KRISHNA PRASAD YADAV AND ORS. | NEERAJ SHEKHAR |
Versus | |||
ANJANI KUMAR SINGH CHIEF SECRETARY GOVT. OF BIHAR AND ORS. | |||
IN CONMT.PET.(C) No. - 832/2018, | |||
FOR CLARIFICATION/DIRECTION ON IA 111594/2020 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 111597/2020 | |||
IA No. 111594/2020 - CLARIFICATION/DIRECTION | |||
IA No. 111597/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
211.13 | Connected Diary No. 25626-2020 XVI | D.N. UPADHYAY | NEERAJ SHEKHAR |
Versus | |||
SUKHDEV SINGH AND ORS. | GOPAL PRASAD[R-3] | ||
IN CONMT.PET.(C) No. - 1755/2018, | |||
FOR EXEMPTION FROM FILING NOTARIZED AFFIDAVIT ON IA 121000/2020. | |||
IA No. 121000/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
211.14 | Connected CONMT.PET.(C) No. 459/2021 in CONMT.PET.(C) No. 1188/2018 in C.A. No. 2703/2017 XVI | INDU BALA PODDAR | MANISH KUMAR SARAN |
Versus | |||
SANJAY KUMAR AND ORS. | |||
IN CONMT.PET.(C) No. - 1188/2018, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 88186/2021 | |||
IA No. 88186/2021 - EXEMPTION FROM FILING O.T. | |||
211.15 | Connected Diary No. 17061-2021 XVI | MAMTA RANI THAKUR | NEERAJ SHEKHAR |
Versus | |||
TRIPURARI SHARAN AND ORS. | |||
IN CONMT.PET.(C) No. - 885/2018, | |||
IA No. 88379/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 88375/2021 - EXEMPTION FROM FILING O.T. | |||
211.16 | Connected Diary No. 7955-2022 XVI | DR. YUGESHWAR YADAV | MANISH KUMAR SARAN |
Versus | |||
SANJAY KUMAR AND ORS. | |||
IN CONMT.PET.(C) No. - 1188/2018, | |||
IA No. 38008/2022 - EXEMPTION FROM FILING O.T. | |||
211.17 | Connected Diary No. 8440-2022 XVI | NAGENDRA PRASAD | CHANDAN KUMAR |
Versus | |||
AMIR SUBHANI AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
211.18 | Connected Diary No. 11254-2023 XVI | SUKHI ORAON AND ORS. | NEERAJ SHEKHAR |
Versus | |||
SUKHDEV SINGH AND ORS. | GOPAL PRASAD[R-1], [R-2], [R-3] | ||
IN C.A. No. - 2703/2017, | |||
IA No. 55051/2023 - EXEMPTION FROM FILING O.T. | |||
211.19 | Connected CONMT.PET.(C) No. 358/2019 in C.A. No. 2703/2017 XVI | DHANANJAY KUMAR AND ORS. | NEERAJ SHEKHAR |
Versus | |||
DEEPK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.20 | Connected CONMT.PET.(C) No. 376/2019 in C.A. No. 2703/2017 XVI | SHYAM SHARAN SHAH AND ANR. | NEERAJ SHEKHAR |
Versus | |||
DEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.21 | Connected CONMT.PET.(C) No. 735/2019 in C.A. No. 2703/2017 XVI | PRASHANT BANDYOPADHYAY AND ANR. | SUMIT KUMAR |
Versus | |||
SUDHIR TRIPATHI AND ORS. | GOPAL PRASAD[R-1], [R-2], [R-3], MADHUSMITA BORA[R-4], [R-5], [R-6] | ||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR APPLICATION FOR PERMISSION ON IA 34081/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 34084/2019 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 56123/2020 | |||
FOR CLARIFICATION/DIRECTION ON IA 56602/2020 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 56606/2020 | |||
MR. GOPAL PRASAD, ADVOCATE FOR STATE OF JHARKHAND | |||
IA No. 34081/2019 - APPLICATION FOR PERMISSION | |||
IA No. 56123/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 56602/2020 - CLARIFICATION/DIRECTION | |||
IA No. 56606/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 34084/2019 - EXEMPTION FROM FILING O.T. | |||
211.22 | Connected CONMT.PET.(C) No. 466/2019 in C.A. No. 2703/2017 XVI | HARENDRA PRASAD SINGH | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.23 | Connected CONMT.PET.(C) No. 465/2019 in C.A. No. 2703/2017 XVI | ANRAJ DEVI | JOBY P. VARGHESE |
Versus | |||
DEEPAK KUMAR AND ANR. | SANTOSH KUMAR - I[R-1] | ||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 50371/2019 | |||
IA No. 50371/2019 - EXEMPTION FROM FILING O.T. | |||
211.24 | Connected MA 657/2019 in CONMT.PET.(C) No. 832/2018 in C.A. No. 2703/2017 XVI | RAVINDRA KUMAR AND ORS. | ALDANISH REIN |
Versus | |||
ANJANI KUMAR SINGH AND ORS. | SANJEEV KUMAR[R-5] | ||
IN CONMT.PET.(C) No. - 832/2018, | |||
FOR | |||
FOR APPLICATION FOR PERMISSION ON IA 52358/2019 | |||
FOR CLARIFICATION/DIRECTION ON IA 52368/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 52369/2019 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 104635/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 104637/2022 | |||
FOR APPLICATION FOR PERMISSION ON IA 104641/2022 | |||
FOR impleading party ON IA 104642/2022 | |||
IA No. 104641/2022 - APPLICATION FOR PERMISSION | |||
IA No. 52358/2019 - APPLICATION FOR PERMISSION | |||
IA No. 104635/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 52368/2019 - CLARIFICATION/DIRECTION | |||
IA No. 104637/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 52369/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 104642/2022 - INTERVENTION/IMPLEADMENT | |||
211.25 | Connected CONMT.PET.(C) No. 480/2019 in C.A. No. 2703/2017 XVI | KHAGENDRA RAM | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | SANTOSH KUMAR - I[R-1], SANJEEV KUMAR[R-6] | ||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.26 | Connected MA 1182/2019 in CONMT.PET.(C) No. 105/2019 in C.A. No. 2703/2017 XVI | MAHENDRA PRASAD YADAV | KANHAIYA PRIYADARSHI |
Versus | |||
DEEPAK KUMAR AND ORS. | RAJESH PRASAD SINGH[R-3] | ||
IN CONMT.PET.(C) No. - 105/2019, | |||
FOR | |||
FOR MODIFICATION OF COURT ORDER ON IA 56025/2019 | |||
FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA 96954/2021 | |||
IA No. 56025/2019 - MODIFICATION OF COURT ORDER | |||
IA No. 96954/2021 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
211.27 | Connected CONMT.PET.(C) No. 636/2019 in C.A. No. 2703/2017 XVI | AWADHESH KUMAR MISHRA | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.28 | Connected CONMT.PET.(C) No. 1191-1192/2019 in C.A. No. 2788-2789/2017 XVI | MANJU YADAV | MANISH KUMAR SARAN |
Versus | |||
AWADH KISHORE RAI AND ORS. | |||
IN C.A. No. - 2788/2017, IN C.A. No. - 2789/2017, | |||
FOR ADMISSION | |||
211.29 | Connected CONMT.PET.(C) No. 695-701/2019 in CONMT.PET.(C) No. 927-933/2018 in C.A. No. 2760-2766/2017 XVI | MAHENDRA KUMAR SINGH | MITHILESH KUMAR SINGH |
Versus | |||
ANJANI KR. SINGH AND ORS. | ATUL KUMAR[R-3] | ||
IN CONMT.PET.(C) No. - 927/2018, IN CONMT.PET.(C) No. - 928/2018, IN CONMT.PET.(C) No. - 929/2018, IN CONMT.PET.(C) No. - 930/2018, IN CONMT.PET.(C) No. - 931/2018, IN CONMT.PET.(C) No. - 932/2018, IN CONMT.PET.(C) No. - 933/2018, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 86712/2019 | |||
IA No. 86712/2019 - EXEMPTION FROM FILING O.T. | |||
211.30 | Connected CONMT.PET.(C) No. 684/2019 in C.A. No. 2703/2017 XVI | RENUKA MISHRA | SUMIT KUMAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 90859/2019 | |||
IA No. 90859/2019 - EXEMPTION FROM FILING O.T. | |||
211.31 | Connected CONMT.PET.(C) No. 689/2019 in C.A. No. 2703/2017 XVI | SUKRAM MAHTO | SUMIT KUMAR |
Versus | |||
SUDHIR TRIPATHI AND ORS. | GOPAL PRASAD[R-1], [R-2], [R-3], RAJEEV SINGH[R-5] | ||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
MR. GOPAL PRASAD, ADVOCATE FOR STATE OF JHARKHAND | |||
211.32 | Connected CONMT.PET.(C) No. 738/2019 in C.A. No. 2703/2017 XVI | RAMA SWAMI SINGH AND ORS. | JOBY P. VARGHESE |
Versus | |||
DEEPAK KUMAR AND ANR. | |||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 95226/2019 | |||
IA No. 95226/2019 - EXEMPTION FROM FILING O.T. | |||
211.33 | Connected CONMT.PET.(C) No. 962/2019 in C.A. No. 2703/2017 XVI | KRISHNADEV PRASAD YADAV | JOBY P. VARGHESE |
Versus | |||
DEEPAK KUMAR AND ANR. | |||
IN C.A. No. - 2703/2017, | |||
FOR ADMISSION | |||
211.34 | Connected CONMT.PET.(C) No. 1082/2019 in C.A. No. 2703/2017 XVI | PRADEEP KUMAR JHA AND ANR. | CHANDRA BHUSHAN PRASAD |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR EXEMPTION FROM FILING O.T. ON IA 157277/2019 | |||
IA No. 157277/2019 - EXEMPTION FROM FILING O.T. | |||
211.35 | Connected CONMT.PET.(C) No. 675/2020 in C.A. No. 2703/2017 XVI | SHEELA DEVI | REVATHY RAGHAVAN[P-1] |
Versus | |||
DEEPAK KUMAR AND ORS. | SAMIR ALI KHAN[R-1], [R-2], [R-3] | ||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 79511/2020 | |||
IA No. 79511/2020 - EXEMPTION FROM FILING O.T. | |||
211.36 | Connected Diary No. 20329-2020 XVI | DHIRENDRA KUMAR | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 94627/2020 | |||
FOR MODIFICATION OF COURT ORDER ON IA 6756/2022 | |||
IA No. 94627/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 6756/2022 - MODIFICATION OF COURT ORDER | |||
211.37 | Connected CONMT.PET.(C) No. 741/2020 in C.A. No. 2703/2017 XVI | MEERA SINGH | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN CONMT.PET.(C) No. - 1030/2018, | |||
FOR | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 94684/2020 | |||
FOR INITIATING CONTEMPT PROCEEDINGS ON IA 120390/2020 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 120391/2020 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 120392/2020 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 20960/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 20961/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 20963/2021 | |||
IA No. 120392/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 94684/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 20963/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 20961/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 120391/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 120390/2020 - INITIATING CONTEMPT PROCEEDINGS | |||
IA No. 20960/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
211.38 | Connected Diary No. 25623-2020 XVI | RANJEET SINGH | NEERAJ SHEKHAR |
Versus | |||
SUKHDEV SINGH AND ORS. | GOPAL PRASAD[R-3] | ||
IN CONMT.PET.(C) No. - 1755/2018, | |||
FOR EXEMPTION FROM FILING NOTARIZED AFFIDAVIT ON IA 120988/2020. | |||
IA No. 120988/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
211.39 | Connected Diary No. 1370-2021 XVI | ABDUL GHAFOOR (DECEASED) THROUGH HIS LR SHAHIDA KHATOON | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 7482/2021 | |||
IA No. 7482/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
211.40 | Connected Diary No. 1382-2021 XVI | SHAILENDRA KUMAR ISHWAR | NEERAJ SHEKHAR |
Versus | |||
SUKHDEV SINGH AND ORS. | TULIKA MUKHERJEE[R-1], GOPAL PRASAD[R-3] | ||
IN CONMT.PET.(C) No. - 1755/2018, | |||
FOR | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 7518/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 22353/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 22354/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 22356/2021 | |||
IA No. 22356/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 7518/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 22354/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 22353/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
211.41 | Connected Diary No. 1408-2021 XVI | JAI KRISHNA PRASAD YADAV AND ORS. | NEERAJ SHEKHAR |
Versus | |||
DEEPAK KUMAR AND ORS. | |||
IN CONMT.PET.(C) No. - 1188/2018, | |||
IA No. 7626/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 7625/2021 - EXEMPTION FROM FILING O.T. | |||
211.42 | Connected CONMT.PET.(C) No. 449/2021 in CONMT.PET.(C) No. 1188/2018 in C.A. No. 2703/2017 XVI | SHYAM NARAYAN SINGH AND ORS. | MANISH KUMAR SARAN |
Versus | |||
SANJAY KUMAR AND ORS. | |||
IN CONMT.PET.(C) No. - 1188/2018, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 85646/2021 | |||
IA No. 85646/2021 - EXEMPTION FROM FILING O.T. | |||
211.43 | Connected CONMT.PET.(C) No. 14/2022 in C.A. No. 2703/2017 XVI | RAVINDER KUMAR | CHANDRA BHUSHAN PRASAD |
Versus | |||
AMIR SUBHANI AND ORS. | |||
IN C.A. No. - 2703/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 5996/2022 | |||
IA No. 5996/2022 - EXEMPTION FROM FILING O.T. | |||
212 | W.P.(C) No. 772/2021 X | THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI |
Versus | |||
UNION OF INDIA AND ORS. | NIKHIL SWAMI[CAVEAT], ARVIND KUMAR SHARMA[CAVEAT], GURMEET SINGH MAKKER[R-1], 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 | |||
213 | Diary No. 15519-2022 IV-C | SANTOSH DALAL | PARIJAT KISHORE |
Versus | |||
THE MANAGING DIRECTOR, M.P STATE AGRICULTURE MARKETING BOARD AND ORS. | |||
IA No.737/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.739/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
214 | SLP(C) No. 11267-11268/2023 XIV | RAKESH PANWAR | DEVENDRA SINGH |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ANR. | S. GOWTHAMAN[R-1], [R-2], PURUSHOTTAM SHARMA TRIPATHI[R-3] | ||
FOR ADMISSION and I.R. and IA No.97799/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
215 | W.P.(Crl.) No. 51/2023 X | AZIFA KHATUN | CHAND QURESHI |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], RAJ BAHADUR YADAV[R-2], SHUVODEEP ROY[R-4], [R-4], [R-6], [R-6], [R-7], [R-7], [R-8], [R-8] | ||
FOR ADMISSION and IA No.31924/2023-EXEMPTION FROM FILING O.T. | |||
216 | SLP(C) No. 15823/2023 XVII | ELECTROSTEEL STEEL LIMITED (NOW M/S ESL STEEL LIMITED) | KSN & CO. |
Versus | |||
ISPAT CARRIER PRIVATE LIMITED | SAMEER KUMAR[CAVEAT] | ||
IA No. 140539/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 143899/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
217 | Diary No. 30737-2023 XVII | SUSHMITA MONDAL | OMANAKUTTAN K. K., ANILENDRA PANDEY, [CAVEAT], [INT] |
Versus | |||
THE STATE OF JHARKHAND | MITHILESH KUMAR SINGH[CAVEAT], KABIR DIXIT[CAVEAT], CHRISTI JAIN[CAVEAT], AMIT AGRAWAL[CAVEAT], PALLAVI LANGAR[R-1], [R-2], [R-6], ROHINI PRASAD[R-3], | ||
[R-5], ANIL K. JHA[R-4] ANWESHA SAHA [IMPL] | |||
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. | |||
217.1 | Connected Diary No. 52594-2023 XVII | SONI KUMARI | M/S RAVI CHANDRA PRAKASH & CO., [IMPL] |
Versus | |||
K RAVI KUMAR AND ORS. | PALLAVI LANGAR[R-1], ROHINI PRASAD[R-4] SATYAJEET KUMAR[IMPL], MUKESH KUMAR SINGH AND CO.[IMPL], ANWESHA SAHA [IMPL], ANUP KUMAR[IMPL], ADITI | ||
TRIPATHI [IMPL] VINOD KUMAR TEWARI[INT], SHOMILA BAKSHI[IMPL], [INT], SAMEER SHRIVASTAVA[INT], RAKESH MISHRA[INT], OMANAKUTTAN K. K.[INT], NISHANT | |||
KUMAR [INT], DIPESH SINHA [INT], ANILENDRA PANDEY, [INT], AKSHAT SHRIVASTAVA[INT] | |||
IN CONMT.PET.(C) No. - 612/2022, | |||
FOR APPLICATION FOR PERMISSION ON IA 262652/2023 | |||
FOR CLARIFICATION/DIRECTION ON IA 262654/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 262657/2023 | |||
IA No. 262652/2023 - APPLICATION FOR PERMISSION | |||
IA No. 262654/2023 - CLARIFICATION/DIRECTION | |||
IA No. 262657/2023 - CONDONATION OF DELAY IN FILING | |||
217.2 | Connected Diary No. 51987-2023 XVII | SONI KUMARI | M/S RAVI CHANDRA PRAKASH & CO., [IMPL] |
Versus | |||
K RAVI KUMAR AND ORS. | PALLAVI LANGAR[R-1] SATYAJEET KUMAR[IMPL], MUKESH KUMAR SINGH AND CO.[IMPL], ANWESHA SAHA [IMPL], ANUP KUMAR[IMPL], ADITI TRIPATHI | ||
[IMPL] VINOD KUMAR TEWARI[INT], SHOMILA BAKSHI[IMPL], [INT], SAMEER SHRIVASTAVA[INT], RAKESH MISHRA[INT], OMANAKUTTAN K. K.[INT], NISHANT KUMAR | |||
[INT], DIPESH SINHA [INT], ANILENDRA PANDEY, [INT], AKSHAT SHRIVASTAVA[INT] | |||
IN CONMT.PET.(C) No. - 612/2022, | |||
FOR APPLICATION FOR PERMISSION ON IA 259466/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 259467/2023 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 259469/2023 | |||
IA No. 259466/2023 - APPLICATION FOR PERMISSION | |||
IA No. 259469/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 259467/2023 - CONDONATION OF DELAY IN FILING | |||
217.3 | Connected Diary No. 53118-2023 XVII | SONI KUMARI | M/S RAVI CHANDRA PRAKASH & CO., [IMPL] |
Versus | |||
K RAVI KUMAR | PALLAVI LANGAR[R-1] SATYAJEET KUMAR[IMPL], MUKESH KUMAR SINGH AND CO.[IMPL], ANWESHA SAHA [IMPL], ANUP KUMAR[IMPL], ADITI TRIPATHI | ||
[IMPL] VINOD KUMAR TEWARI[INT], SHOMILA BAKSHI[IMPL], [INT], SAMEER SHRIVASTAVA[INT], RAKESH MISHRA[INT], OMANAKUTTAN K. K.[INT], NISHANT KUMAR | |||
[INT], DIPESH SINHA [INT], ANILENDRA PANDEY, [INT], AKSHAT SHRIVASTAVA[INT] | |||
IN CONMT.PET.(C) No. - 612/2022, | |||
FOR APPLICATION FOR PERMISSION ON IA 264944/2023 | |||
FOR CLARIFICATION/DIRECTION ON IA 264946/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 264947/2023 | |||
IA No. 264944/2023 - APPLICATION FOR PERMISSION | |||
IA No. 264946/2023 - CLARIFICATION/DIRECTION | |||
IA No. 264947/2023 - CONDONATION OF DELAY IN FILING | |||
217.4 | Connected Diary No. 42731-2023 XVII | SONI KUMARI | NISHANT KUMAR |
Versus | |||
K.RAVI KUMAR | ROHINI PRASAD[R-4] | ||
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. | |||
217.5 | Connected Diary No. 43003-2023 XVII | SUSHMITA MONDAL AND ORS. | OMANAKUTTAN K. K. |
Versus | |||
THE STATE OF JHARKHAND AND ORS. | MITHILESH KUMAR SINGH[CAVEAT], KABIR DIXIT[CAVEAT], CHRISTI JAIN[CAVEAT], AMIT AGRAWAL[CAVEAT], PALLAVI LANGAR[R-1], [R-2], [R-6], ROHINI PRASAD[R-3], | ||
[R-4], [R-5] ANILENDRA PANDEY, [CAVEAT], [INT] | |||
IN MA - 57/2023, | |||
FOR CLARIFICATION/DIRECTION ON IA 216726/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 233480/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 233482/2023 | |||
IA No. 233480/2023 - APPLICATION FOR PERMISSION | |||
IA No. 216726/2023 - CLARIFICATION/DIRECTION | |||
IA No. 233482/2023 - CONDONATION OF DELAY IN FILING | |||
217.6 | Connected Diary No. 48698-2023 XVII | SUSHANTA KUMAR PAUL | MANISH KUMAR |
Versus | |||
SRI K RAVI KUMAR AND ORS. | ANIL K. JHA[R-3], [R-4], [R-5] | ||
IN CONMT.PET.(C) No. - 702/2022, | |||
FOR APPLICATION FOR PERMISSION ON IA 242876/2023 | |||
FOR CLARIFICATION/DIRECTION ON IA 242877/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 242878/2023 | |||
IA No. 242876/2023 - APPLICATION FOR PERMISSION | |||
IA No. 242877/2023 - CLARIFICATION/DIRECTION | |||
IA No. 242878/2023 - CONDONATION OF DELAY IN FILING | |||
217.7 | Connected Diary No. 49404-2023 XVII | SONI KUMARI | M/S RAVI CHANDRA PRAKASH & CO., [IMPL] |
Versus | |||
K RAVI KUMAR AND ORS. | PALLAVI LANGAR[R-1], ROHINI PRASAD[R-4] SATYAJEET KUMAR[IMPL], MUKESH KUMAR SINGH AND CO.[IMPL], ANWESHA SAHA [IMPL], ANUP KUMAR[IMPL], ADITI | ||
TRIPATHI [IMPL] VINOD KUMAR TEWARI[INT], SHOMILA BAKSHI[IMPL], [INT], SAMEER SHRIVASTAVA[INT], RAKESH MISHRA[INT], OMANAKUTTAN K. K.[INT], NISHANT | |||
KUMAR [INT], DIPESH SINHA [INT], ANILENDRA PANDEY, [INT], AKSHAT SHRIVASTAVA[INT] | |||
IN CONMT.PET.(C) No. - 612/2022, | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 246482/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 246484/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 246486/2023 | |||
IA No. 246484/2023 - APPLICATION FOR PERMISSION | |||
IA No. 246482/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 246486/2023 - CONDONATION OF DELAY IN FILING | |||
217.8 | Connected Diary No. 49426-2023 XVII | SONI KUMARI | M/S RAVI CHANDRA PRAKASH & CO., , [IMPL] |
Versus | |||
K RAVI KUMAR | PALLAVI LANGAR[R-1], ANIL K. JHA[R-3], [R-4], [R-5] SATYAJEET KUMAR[IMPL], MUKESH KUMAR SINGH AND CO.[IMPL], ANWESHA SAHA [IMPL], ANUP | ||
KUMAR[IMPL], ADITI TRIPATHI [IMPL] VINOD KUMAR TEWARI[INT], SHOMILA BAKSHI[IMPL], [INT], SAMEER SHRIVASTAVA[INT], RAKESH MISHRA[INT], OMANAKUTTAN | |||
K. K.[INT], NISHANT KUMAR [INT], DIPESH SINHA [INT], ANILENDRA PANDEY[INT], AKSHAT SHRIVASTAVA[INT] | |||
IN CONMT.PET.(C) No. - 612/2022, | |||
FOR impleading party ON IA 246543/2023 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 246543/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 246547/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 246552/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 246555/2023 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 247672/2023 | |||
IA No. 246552/2023 - APPLICATION FOR PERMISSION | |||
IA No. 247672/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 246555/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 246547/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 246543/2023 - INTERVENTION/IMPLEADMENT | |||
218 | SLP(C) No. 23391/2023 XI | PAWAN CHAUBEY | ANUPAM MISHRA |
Versus | |||
STATE OF U.P. AND ORS. | ABHIJIT BANERJEE[CAVEAT] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.214019/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.214020/2023-EXEMPTION FROM FILING O.T. | |||
219 | SLP(C) No. 12830/2015 IX | MAHARASHTRA COUNCIL OF AGRICULTURAL AND RESEARCH THROUGH ITS DIRECTOR GENERAL | RAJIV SHANKAR DVIVEDI[P-1] |
Versus | |||
BHAGWAN NANNAWARE AND ORS. AND ORS. | RANBIR SINGH YADAV[R-1], SACHIN PATIL[R-2], GAURAV AGRAWAL[R-7], ANAGHA S. DESAI[R-9] | ||
219.1 | Connected SLP(C) No. 17583/2016 IX | THE STATE OF MAHARASHTRA TRIBAL DEVELOPMENT DEPARTMENT THROUGH ITS PRINCIPAL SECRETARY AND ORS. | SACHIN PATIL[P-1] |
Versus | |||
BHAGWAN VITHUJI NANNAWARE AND ORS. | GAURAV AGRAWAL[R-3], ANAGHA S. DESAI[R-5] | ||
220 | SLP(C) No. 27627/2012 XII | GOVT. OF INDIA | GURMEET SINGH MAKKER[P-1] |
Versus | |||
SRM UNIVERSITY AND ANR. AND ANR. | ANIL KUMAR MISHRA-I[R-1], T. MAHIPAL[R-1] | ||
LIST ON NMD (ORDER DT. 1.2.2019) | |||
221 | SLP(C) No. 15187/2014 XI-A | AJAY BINAY INST.OF ENGINEERING AND TECHNOLOGY | NIRANJAN SAHU[P-1] |
Versus | |||
STATE OF ORISSA . AND ORS. | SOM RAJ CHOUDHURY[R-1], SUVENDU SUVASIS DASH[R-2], [R-3], R. NEDUMARAN[R-4] | ||
IA No. 73158/2019 - CLARIFICATION/DIRECTION | |||
222 | SLP(C) No. 14449/2015 III | THE INDIAN HOTELS COMPANY LIMITED. AND ANR. | KARANJAWALA & CO.[P-1] |
Versus | |||
UNION OF INDIA THROUGH SECRETARY AND ORS. | HEMANTIKA WAHI[R-1], GURMEET SINGH MAKKER[R-1], SWATI GHILDIYAL [R-2], [R-8], [R-9], [R-10], [R-11], RAHUL GUPTA[R-12] | ||
223 | SLP(C) No. 22885-22886/2013 XIV | DUNGAR SINGH | SANTOSH KRISHNAN[P-1] |
Versus | |||
STATE OF HIMACHAL PRADESH GOVERNMENT OF HIMACHAL PRADESH THROUGH ADDITIONAL CHIEF SECRETARY (FOREST) | |||
223.1 | Connected SLP(C) No. 24658-24667/2013 XIV | RAJENDER KUMAR KHAMPA | DHARMENDRA KUMAR SINHA[P-1] |
Versus | |||
THE STATE OF HIMACHAL PRADESH | |||
223.2 | Connected S.L.P.(C)...CC No. 987/2014 XIV | VEENA BODH AND ORS. | |
Versus | |||
STATE OF HIMACHAL PRADESH AND ORS. | |||
224 | SLP(C) No. 973/2013 XI | MAMTA SINGH | KAMINI JAISWAL |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-2], [R-3], [R-4], SHAIL KUMAR DWIVEDI, [R-5], RAJEEV SINGH[R-6] | ||
224.1 | Connected SLP(C) No. 975/2013 XI | KASHI PRASAD YADAV | KAMINI JAISWAL |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3], [R-4], SHAIL KUMAR DWIVEDI, [R-5], RAJEEV SINGH[R-6] | ||
224.2 | Connected SLP(C) No. 1428/2013 XI | KAMLESH VERMA | KAMINI JAISWAL |
Versus | |||
THE UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-3], [R-4], [R-5], SHAIL KUMAR DWIVEDI, [R-6], RAJEEV SINGH[R-7] | ||
224.3 | Connected SLP(C) No. 4223/2013 XI | ANUPMA SINGH | MANJU JETLEY[P-1] |
Versus | |||
C.B.I. . AND ORS. | SHAIL KUMAR DWIVEDI, MUKESH KUMAR MARORIA[R-1], [R-2], [R-3], RAJEEV SINGH[R-5] | ||
225 | CONMT.PET.(C) No. 407/2013 In C.A. No. 5987/2004 IX | RASHTRIYA GIRNI KAMGAR SANGH | SURESHAN P.[P-1] |
Versus | |||
RAJMUDRA REAL ESTATE PVT LTD | SANDEEP SUDHAKAR DESHMUKH[R-1] SNEHASISH MUKHERJEE[IMPL] | ||
IA No. 52841/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 3/2015 - EXEMPTION FROM FILING O.T. | |||
IA No. 67670/2019 - RECALLING THE COURTS ORDER | |||
226 | W.P.(C) No. 110/2006 PIL-W | PEOPLES RIGHTS AND SOCIAL RESEARCH CENTRE (PRASAR) AND ORS. | SATYA MITRA[P-1], PRASHANT BHUSHAN[R-1], [P-2], [P-3] |
Versus | |||
UNION OF INDIA MINISTRY OF LABOUR AND EMPLOYMENT SECRETARY AND ORS. | TAPESH KUMAR SINGH[R-1], SAMIR ALI KHAN[R-1], RUCHI KOHLI[R-1], RAJ BAHADUR YADAV[R-1], P. V. YOGESWARAN[R-1], P. N. PURI[R-1], MUKTI CHAUDHRY[R-1], | ||
MILIND KUMAR[R-1], JASMEET SINGH[R-1], GOPAL SINGH[R-1], G. N. REDDY[R-1], CHANCHAL KUMAR GANGULI[R-1], C. K. SASI[R-1], B. BALAJI[R-1], ANIL | |||
KATIYAR[R-1], K J JOHN AND CO[R-4], S. K. VERMA[R-5], HEMANTIKA WAHI[R-6], ARAVINDH S.[R-8], SAURABH MISHRA[R-9], SUNNY CHOUDHARY[R-10], DEBOJIT | |||
BORKAKATI[IMPL], [R-12], NIRANJANA SINGH[R-14], GAUTAM NARAYAN[R-15], JAYANT MOHAN[R-18], V. N. RAGHUPATHY[R-20], AADITYA ANIRUDDHA PANDE[R-22], ASTHA | |||
SHARMA[R-25], SOM RAJ CHOUDHURY[R-27], RAGHVENDRA KUMAR[R-29], M. YOGESH KANNA[R-30], SHUVODEEP ROY[R-31], VANSHAJA SHUKLA[R-32], PLR CHAMBERS AND | |||
CO.[R-34], SANTOSH KRISHNAN[R-1], [R-35] RAJIV KUMAR CHOUDHRY [IMPL] MOHIT PAUL[INT], KUNAL CHATTERJI[INT] | |||
226.1 | Connected T.C.(C) No. 8/2017 XV | SUO MOTU | |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | |||
227 | SLP(C) No. 22168-22170/2008 XII | FEDERN.OF CHENNAI SUBURN.WELF.ASSN.TR. SECRETARY ETC. | G. BALAJI[P-1] |
Versus | |||
MUSLIM CULTURAL ASSN. TH. SEC. AND ORS. | D.KUMANAN[R-1], [R-2], RAKESH K. SHARMA[R-6] | ||
227.1 | Connected SLP(C) No. 28018/2008 XII | THE EXEC.OFFR.ULLAGARAM P. TOWN PANCHAYAT | D.KUMANAN[P-1] |
Versus | |||
MUSLIM CULTURAL ASSN.TR.SEC. AND ANR. | B. BALAJI[R-1] | ||
TO BE LISTED A/W MAIN MATTER | |||
228 | W.P.(C) No. 217/2016 PIL-W | SUDHAKAR BHANUDAS HIWALE | PRANAYA KUMAR MOHAPATRA[P-1] |
Versus | |||
MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT THROUGH SECRETARY | ARVIND GUPTA[R-4], GHAN SHYAM VASISHT[R-5], GURMEET SINGH MAKKER[R-6], RENJITH. B[R-9], MUKESH KUMAR MARORIA[R-11], RAJAT JOSEPH[R-12], HEMANTIKA | ||
WAHI[R-13], G. PRAKASH[R-18], K. KRISHNA KUMAR[R-23], K. ENATOLI SEMA[R-26], [R-27], RAGHVENDRA KUMAR[R-31], RAKESH MISHRA[R-35], PARIJAT SINHA[R-37], | |||
[R-38], CHANCHAL KUMAR GANGULI[R-38], E. M. S. ANAM[R-19] | |||
IA No. 1/2016 - EXEMPTION FROM FILING O.T. | |||
IA No. 3/2016 - PERMISSION TO FILE ANNEXURES | |||
IA No. 2/2016 - PERMISSION TO FILE ANNEXURES | |||
229 | SLP(C) No. 25558/2015 XIV | KUZHOLUZO NIENU, FORMER MINISTER, HEALTH AND FAMILY WELFARE | SUNIL KUMAR JAIN[P-1] |
Versus | |||
THE STATE OF NAGALAND AND ORS. | RAJESH SINGH[INT], K. ENATOLI SEMA[R-1], [R-3], [R-4], [R-5], [R-6], [R-10], PAWANSHREE AGRAWAL[R-11] | ||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 1/2016 | |||
FOR INTERVENTION APPLICATION ON IA 2/2016 | |||
IA No. 2/2016 - INTERVENTION APPLICATION | |||
IA No. 1/2016 - PERMISSION TO FILE ANNEXURES | |||
230 | SLP(C) No. 16455/2015 IV-C | MADHYA PRADESH ROAD DEVELOPMENT COPORATION | T. MAHIPAL[P-1] |
Versus | |||
MANTHAN PARMATHIK SANSTHA AND ORS. | DIVYAKANT LAHOTI[R-1], SUNNY CHOUDHARY[R-2], [R-5], [R-6], [R-7], [R-8], [R-12], [R-13], [R-15], [R-22], [R-23], NIRAJ SHARMA[R-14], ANUP JAIN[R-19] | ||
231 | W.P.(C) No. 600/2015 PIL-W | SHAMNAD BASHEER | KRISHNA DEV JAGARLAMUDI[P-1] |
Versus | |||
UNION OF INDIA . AND ORS. | RAKHI RAY[R-1], GURMEET SINGH MAKKER[R-1], ARDHENDUMAULI KUMAR PRASAD[R-1], E. C. AGRAWALA[R-3], ANAND VARMA[R-5], A. KARTHIK[R-13], SANTOSH KUMAR - | ||
I[R-18] GAURAV SHARMA[IMPL] P. VINAY KUMAR[INT] | |||
IA No. 1/2015 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 189757/2019 - APPLICATION FOR RECTIFICATION | |||
IA No. 154727/2018 - INTERVENTION APPLICATION | |||
231.1 | Connected W.P.(C) No. 576/2018 X | SAJAL JAIN | TARUNA ARDHENDUMAULI PRASAD |
Versus | |||
UNION OF INDIA AND ORS. | P. N. PURI[R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
231.2 | Connected MA 1124/2019 in W.P.(C) No. 551/2018 X | DISHA PANCHAL AND ORS. | GURMEET SINGH MAKKER, [R-1], ANAND SHANKAR JHA[P-1] |
Versus | |||
UNION OF INDIA THE SECRETARY AND ORS. | A. KARTHIK[R-1] | ||
IN W.P.(C) No. - 551/2018, | |||
FOR ADMISSION and IA No.144938/2018-APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 144938/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
231.3 | Connected Diary No. 38876-2018 X | DISHA PANCHAL AND ORS. | ARDHENDUMAULI KUMAR PRASAD |
Versus | |||
UNION OF INDIA THE SECRETARY AND ORS. | |||
IN W.P.(C) No. - 551/2018, | |||
IA No. 150316/2018 - APPLICATION FOR PERMISSION | |||
IA No. 150322/2018 - MODIFICATION | |||
232 | SLP(Crl) No. 5230-5231/2015 II | THE STATE OF UTTAR PRADESH HOME DEPARTMENT PRINCIPAL SECRETARY AND ORS. | RAJAT SINGH[P-1] |
Versus | |||
SURENDRA KOLI AND ORS. | RAVINDRA S. GARIA[R-1], SUSHMA SURI[R-2] | ||
232.1 | Connected SLP(Crl) No. 1444-1445/2016 II | ANIL HALDAR | KUMAR DUSHYANT SINGH[P-1] |
Versus | |||
UNION OF INDIA DEPARTMENT OF HOME SECRETARY AND ORS. | B. KRISHNA PRASAD[R-1], ADARSH UPADHYAY[R-2], [R-3], [R-4] | ||
to be listed before Registrar Court in due course. | |||
232.2 | Connected SLP(Crl) No. 7456-7457/2016 II | UNION OF INDIA | SUSHMA SURI |
Versus | |||
SURINDER KOLI ETC. ETC. | |||
to be listed before Regsitrar Court on 18-07-2017 as per Registrar Courts order dated 25-04-2017 | |||
233 | SLP(C) No. 30557-30558/2015 IX | GNP INFRABUILD THROUGH ITS PARTNER | ABHA R. SHARMA |
Versus | |||
KAUSTUBHA DATTATRAYA GOKHALE AND ORS. | S. C. BIRLA[CAVEAT], NEERAJ KUMAR VERMA | ||
Refer's Reg. Ct. Order dt. 18.04.2016 in SLP 30557-58/2015 and 30560/2015 and chamber judge order dt. 8.3.2017 in SLP (C) 35930/2015 matters are to be | |||
listed before the court. | |||
233.1 | Connected SLP(C) No. 30560/2015 IX | MAHARASHTRA CHAMBER AND HOUSING INDUSTRY (MCHI) | SATYAJEET KUMAR |
Versus | |||
KAUSTUBHA DATTATRAYA GOKHALE AND ORS. | S. C. BIRLA[CAVEAT], NEERAJ KUMAR VERMA, YASH PAL DHINGRA, [R-11] | ||
233.2 | Connected SLP(C) No. 35930/2015 IX | KALYAN DOMBIVLI MUNICIPAL CORPORATION . AND ANR. | S. C. BIRLA, [CAVEAT] |
Versus | |||
KAUSTUBHA DATTATRAYA GOKHALE AND ORS. | YASH PAL DHINGRA, NEERAJ KUMAR VERMA | ||
234 | SLP(C) No. 24900-24901/2015 XV | LEK RAJ AND ORS . AND ORS. | IRSHAD AHMAD |
Versus | |||
ARRIVE SAFE SOCIETY OF CHANDIGARH AND ORS AND ORS. | RUCHI KOHLI, PRATIBHA JAIN, MANISH VASHISHTHA, MILIND KUMAR[R-3], [R-4] | ||
234.1 | Connected SLP(C) No. 25838/2015 XV | HASTIMAL | SHANTANU SAGAR |
Versus | |||
ARRIVE SAFE SOCIETY OF CHANDIGARH AND ORS. THROUGH ITS PRESIDENT MR. HARMAN SINGH SIDHU AND ORS. | RUCHI KOHLI, PRATIBHA JAIN, MANISH VASHISHTHA | ||
234.2 | Connected SLP(C) No. 25840/2015 XV | DINESH GOSWAMI | GP. CAPT. KARAN SINGH BHATI[P-1] |
Versus | |||
THE UNION TERRITORY OF CHANDIGARH ARRIVE SAFE SOCIETY OF CHANDIGARH AND ORS. THROUGH ITS PRESIDENT AND ORS. | PRATIBHA JAIN, MANISH VASHISHTHA | ||
234.3 | Connected SLP(C) No. 24986-24987/2015 XV | THE STATE OF RAJASTHAN | RUCHI KOHLI |
Versus | |||
ARRIVE SAFE SOCIETY OF CHANDIGARH AND ORS. THROUGH ITS PRESIDENT HARMAN SINGH SIDHU AND ORS. | PRATIBHA JAIN, MANISH VASHISHTHA | ||
234.4 | Connected SLP(C) No. 25841/2015 XV | CHOTA RAM AND ANR. | |
Versus | |||
THE UNION TERRITORY OF CHANDIGARH ARRIVE SAFE SOCIETY OF CHANDIGARH AND ORS. THROUGH ITS PRESIDENT AND ORS. | PRATIBHA JAIN, MANISH VASHISHTHA | ||
"As per mentioning record dt. 02.04.2015 matter not to be deleted from the list." | |||
234.5 | Connected W.P.(C) No. 42/2016 PIL-W | SAMAJ BACHAO MISSION COMMITTEE | IYER SHRUTI GOPAL[P-1] |
Versus | |||
UNION OF INDIA AND ORS. MINISTRY OF HOME AFFAIRS THROUGH THE SECRETARY AND ORS. | |||
235 | SLP(C) No. 15509/2015 XVI | MANORMA PRASAD | S. K. VERMA |
Versus | |||
THE STATE OF BIHAR AND ORS. | KHAITAN & CO. | ||
236 | SLP(C) No. 188/2016 XII-A | SRI BHAGWANDAS GANDHI | VENKATESWARA RAO ANUMOLU |
Versus | |||
KOTA UMA DEVI AND ORS. | RAM NARESH YADAV[R-3] | ||
237 | SLP(C) No. 22913-22914/2015 III | JUSTICE DHIREN ARVIND MEHTA (RETD.) | E. C. AGRAWALA, PURVISH JITENDRA MALKAN |
Versus | |||
THE REGISTRAR ADMINISTRATION AND ORS. | HEMANTIKA WAHI | ||
238 | SLP(C) No. 1262/2016 XIV | ASSAM PUBLIC WORKS AND ANR. | CHANDRA BHUSHAN PRASAD |
Versus | |||
THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY, CORPORATE LAW GROUP[R-1], [R-2], [R-3], [R-4], [R-5] | ||
239 | SLP(C) No. 9308/2017 XVI | UNION OF INDIA AND ANR. | AMRISH KUMAR[P-1] |
Versus | |||
CHANDRA KISHORE PARASAR AND ORS. | E. C. VIDYA SAGAR[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], GOPAL SINGH[R-8] | ||
As per R/p dated 24.09.2019 list the matter before the Hon'ble Court. | |||
240 | W.P.(C) No. 243/2012 PIL-W | SWAJAN AND ANR. | NACHIKETA JOSHI[P-1] |
Versus | |||
UNION OF INDIA AND ORS. AND ANR. | T. MAHIPAL[R-1], CHANCHAL KUMAR GANGULI[R-1], B. KRISHNA PRASAD[R-1], DEBOJIT BORKAKATI[R-2], AVIJIT MANI TRIPATHI[R-3], P. V. YOGESWARAN[R-4], | ||
PARIJAT SINHA[R-6], ANINDITA PUJARI[R-7], KUNAL VERMA[R-9], RUCHIRA GOEL[R-12], SANJAY KUMAR VISEN[R-13], SUNNY CHOUDHARY[R-14], ASWATHI M.K.[R-15], | |||
ANIL SHRIVASTAV[R-17], ASHOK KUMAR SINGH[R-18], SUDARSHAN SINGH RAWAT[R-19] | |||
241 | SLP(C) No. 24672/2012 III | ADHOI VISHA OSWAL MURTI PUJAK JAIN SANGH | PAREKH & CO. |
Versus | |||
STATE OF GUJARAT . AND ORS. | VISHAL ARUN, HEMANTIKA WAHI, CHANDRA BHUSHAN PRASAD[CAVEAT] | ||
241.1 | Connected SLP(C) No. 25069-25070/2012 IX | CHARLA MANDAL OF MUMBAI . AND ORS. | ABHIJIT SENGUPTA |
Versus | |||
KHETSHI HIRJI SHAH AND ORS. | CHANDRA BHUSHAN PRASAD[CAVEAT], HEMANTIKA WAHI, GOPAL JHA[R-6] | ||
Kindly | |||
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 139171/2019 | |||
241.2 | Connected SLP(C) No. 24673/2012 III | ADHOI VISHA OSWAL MURTI PUJAK JAIN SANGH THROUGH ITS TRUSTEE AMRITLAL | PAREKH & CO. |
Versus | |||
KHETSHI HIRJI SHAH . AND ORS. | CHANDRA BHUSHAN PRASAD[CAVEAT], [CAVEAT] | ||
241.3 | Connected SLP(C) No. 24898/2012 III | ADHOI VISHA OSHWAL MURTI PUJAK JAIN SANGH | PAREKH & CO. |
Versus | |||
KHETSHI HIRJI SHAH AND ORS. | CHANDRA BHUSHAN PRASAD[CAVEAT], HEMANTIKA WAHI | ||
and | |||
FOR DELETING THE NAME OF RESPONDENT ON IA 86189/2018 | |||
241.4 | Connected SLP(C) No. 25065-25067/2012 III | SHRI ADHOI SOCIAL GROUP | KAMAKSHI S. MEHLWAL[P-1] |
Versus | |||
KHETSHI HIRJI SHAH AND ORS. | CHANDRA BHUSHAN PRASAD[R-1], HEMANTIKA WAHI[R-1] | ||
FOR DELETING THE NAME OF RESPONDENT ON IA 37649/2018 | |||
241.5 | Connected SLP(C) No. 17517/2013 III | KHETSI MEGHJI SHAH (CHARALA) | ABHIJIT SENGUPTA |
Versus | |||
STATE OF GUJARAT . AND ORS. | HEMANTIKA WAHI | ||
241.6 | Connected SLP(C) No. 17522/2013 III | ADHOI PANJARAPOL | ABHIJIT SENGUPTA |
Versus | |||
STATE OF GUJARAT . AND ORS. | HEMANTIKA WAHI | ||
242 | SLP(C) No. 3289/2016 XI-A | K.M. PHILIP AND ANR. | RADHA SHYAM JENA[P-1] |
Versus | |||
THE STATE OF KERALA STATE OF KERALA AND ORS. CHIEF SECRETARY AND ORS. | C. K. SASI[R-1], [R-2], [R-3] | ||
242.1 | Connected SLP(C) No. 8113/2016 XI-A | K. P. CHANDRAMOHAN | USHA NANDINI V.[P-1] |
Versus | |||
NATURE LOVERS FORUM THIRUVANKULAM . AND ORS. | G. PRAKASH[R-2], [R-3], [R-4] | ||
FOR ON IA 2/2017 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2017 | |||
IA No. 3/2017 - PERMISSION TO FILE ANNEXURES | |||
242.2 | Connected SLP(C) No. 8204/2016 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI[P-1] |
Versus | |||
NATURE LOVERS FORUM | |||
242.3 | Connected S.L.P.(C)...CC No. 3925/2017 XI-A | JOHNY GOPURATHINKAL MAMBRA AND ORS. | JUDE JAMES |
Versus | |||
WARD III, SWAJALADHARA . AND ORS. | |||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2017 | |||
FOR CONDONATION OF DELAY IN REFILING ON IA 2/2017 | |||
FOR CONDONATION OF DELAY IN FILING/REFILING SLP ON IA 2/2017 | |||
FOR CONDONATION OF DELAY IN RE-FILING APPEAL ON IA 2/2017 | |||
IA No. 1/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 2/2017 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
243 | Diary No. 11926-2019 XI-A | BETTY SEBASTIAN | PRIYA ARISTOTLE |
Versus | |||
THE ASSISTANT COMMISSIONER AND ANR. | |||
IA No.64526/2019-CONDONATION OF DELAY IN FILING | |||
IA No. 64526/2019 - CONDONATION OF DELAY IN FILING | |||
243.1 | Connected Diary No. 11930-2019 XI-A | BETTY SEBASTIAN | PRIYA ARISTOTLE |
Versus | |||
THE ASSISTANT COMMISSIONER AND ANR. | |||
IA No. 64731/2019 - CONDONATION OF DELAY IN FILING | |||
244 | SLP(C) No. 8477/2006 XIV | THE DELHI GOODS TRANSPORTERS ASSOCIATION (REGD.) | SANJAY KAPUR |
Versus | |||
MUNICIPAL CORPORATION OF DELHI AND ANR. | PRAVEEN SWARUP | ||
and IA No.57860/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 57860/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
245 | SLP(C) No. 19996-19998/2009 XI | THE STATE OF UTTAR PRADESH | SANJAY KUMAR TYAGI[P-1] |
Versus | |||
BIJAY KUMAR SINGH PARMAR AND ORS. | S. R. SETIA[R-1], SUSHMA SURI[R-1], ROHIT KUMAR SINGH[R-1], NAVIN PRAKASH[R-1], GOPAL SINGH[R-1], MRITUNJAY KUMAR SINHA[R-4], RUPESH KUMAR[R-9] | ||
246 | SLP(C) No. 33517/2012 XIV | G.S.PATNAYAK AND ANR. | BINU TAMTA, NIHARIKA AHLUWALIA[P-1], [P-2] |
Versus | |||
SHANTI DEVI (DEAD) | JAGDISH KUMAR CHAWLA, S. R. SETIA[R-2] NIKUNJ DAYAL[IMPL] | ||
and IA No.136436/2017-I/A UNDER ORDER LV OF THE SUPREME COURT RULES FOR ISSUANCE OF NOTICE | |||
IA No. 136436/2017 - I/A UNDER ORDER LV OF THE SUPREME COURT RULES FOR ISSUANCE OF NOTICE | |||
247 | SLP(C) NO. 14336/2009 XV | STATE OF RAJASTHAN | MILIND KUMAR[P-1] |
Versus | |||
MANINDERJIT SINGH BITTA AND ORS. AND ORS. | P. K. MANOHAR[R-1], SHAILENDRA BHARDWAJ[R-6] | ||
248 | SLP(C) No. 17003-17004/2015 XVI | STATE OF WEST BENGAL AND ORS. | PLR CHAMBERS AND CO., [P-1] |
Versus | |||
VISHAK BHATTACHARYA ETC | SUBHASISH BHOWMICK[R-1], KRISHNAYAN SEN[R-1], ARVIND KUMAR SHARMA[R-16] | ||
248.1 | Connected SLP(C) No. 27843-27844/2016 IV-B | STATE OF PUNJAB ETC. | |
Versus | |||
JAGMOHAN SINGH BHATTI AND ORS ETC. ETC. | SUBHASISH BHOWMICK[R-1], RADHIKA GAUTAM[R-23], RANDHIR KUMAR OJHA[R-31] | ||
249 | SLP(C) No. 16958/2015 IV-C | RAGHURAJ SINGH CHOURDIA | K. PAARI VENDHAN[P-1], [R-7] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-4], VISHWA PAL SINGH[R-3], VIKAS KUMAR[R-5], HARSH PARASHAR[R-6] | ||
IA No. 180072/2018 - EXEMPTION FROM FILING O.T. | |||
249.1 | Connected SLP(C) No. 16961/2015 IV-C | RAJKUMAR SINGH CHOURDIA THROUGH POWER OF ATTORNEY HOLDER SHRI RAGHURAJSINGH CHOURDIA | K. PAARI VENDHAN[P-1] |
Versus | |||
STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY AND ORS. | VISHWA PAL SINGH[R-3], ARJUN GARG[R-1], [R-2], [R-4], VIKAS KUMAR[R-5], HARSH PARASHAR[R-6], M. V. KINI & ASSOCIATES[R-7] | ||
249.2 | Connected SLP(C) No. 16964/2015 IV-C | RAGHURAJ SINGH CHOURDIA | K. PAARI VENDHAN[P-1] |
Versus | |||
STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY AND ORS. | ARJUN GARG[R-1], [R-2], [R-4], VISHWA PAL SINGH[R-3], VIKAS KUMAR[R-5], HARSH PARASHAR[R-6], M. V. KINI & ASSOCIATES[R-7] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 180062/2018 | |||
IA No. 180062/2018 - EXEMPTION FROM FILING O.T. | |||
249.3 | Connected SLP(C) No. 16978/2015 IV-C | RAJKUMAR SINGH CHOURDIA THROUGH POWER OF ATTORNEY HOLDER SHIR RAGHURAJSINGH CHOURDIA | K. PAARI VENDHAN[P-1] |
Versus | |||
STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY AND ORS. | SUNNY CHOUDHARY[R-1], VISHWA PAL SINGH[R-3], ARJUN GARG[R-2], [R-4], VIKAS KUMAR[R-5], HARSH PARASHAR[R-6], M. V. KINI & ASSOCIATES[R-7] | ||
249.4 | Connected SLP(C) No. 19335/2015 IV-C | FAKHRUDDIN AND ANR. | K. PAARI VENDHAN[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-4], VISHWA PAL SINGH[R-3], VIKAS KUMAR[R-5], HARSH PARASHAR[R-6], M. V. KINI & ASSOCIATES[R-7], A. VENAYAGAM | ||
BALAN[R-8] | |||
IA No. 3/2017 - CONDONATION OF DELAY IN FILING | |||
IA No. 6/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 5/2017 - PERMISSION TO FILE ANNEXURES | |||
250 | SLP(C) No. 198/2016 IV-B | MUKESH KUMAR | GAUTAM AWASTHI[P-1] |
Versus | |||
THE UNION TERRITORY OF CHANDIGARH UNION TERRITORY OF CHANDIGARH AND ORS. DIRECTOR AND ORS. | |||
251 | SLP(C) No. 22372/2013 IV-B | DAVINDER VIJAY | SATYENDRA KUMAR |
Versus | |||
FINANCIAL COMMISSIONER (APPEAL II) AND ANR. | RAVINDRA KESHAVRAO ADSURE | ||
251.1 | Connected SLP(C) No. 24823/2013 IV-B | RAJA SINGH | UMANG SHANKAR |
Versus | |||
COMMISSIONER FARIDKOT AND DIVISION AND ORS. | RAM KISHOR SINGH YADAV, NARENDER KUMAR VERMA[R-3] | ||
251.2 | Connected SLP(C) No. 22524/2013 IV-B | RAM KUMAR | BHASKAR Y. KULKARNI |
Versus | |||
FINANCIAL COMMISSIONER | YADAV NARENDER SINGH, KAMAL MOHAN GUPTA | ||
252 | SLP(C) No. 4098-4099/2019 IV-B | ANIRUDH GUPTA AND ORS. | RANJEETA ROHATGI |
Versus | |||
THE UNION TERRITORY CHANDIGARH AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3], [R-4] | ||
IA No. 73072/2020 - APPLICATION FOR PERMISSION | |||
IA No. 19813/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 73073/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 2385/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 18240/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
253 | SLP(C) No. 33229/2013 XI | THE STATE OF UTTAR PRADESH THROUGH ITS CONSERVATOR OF FOREST | SUDEEP KUMAR[P-1] |
Versus | |||
RAM JATAN (DEAD) THR. LRS. AND ANR. | |||
IA No. 1/2013 - CONDONATION OF DELAY IN FILING | |||
253.1 | Connected SLP(C) No. 28103/2014 XI | STATE OF UP | SUDEEP KUMAR[P-1] |
Versus | |||
SHREE RAM . AND ANR. | |||
IA No. 1/2014 - CONDONATION OF DELAY IN FILING | |||
254 | SLP(C) No. 25032/2014 XI | STATE OF U P AND ANR. | KAMLENDRA MISHRA[P-1] |
Versus | |||
MOHAN LAL | T. N. SINGH[R-1] | ||
IA No. 1/2014 - CONDONATION OF DELAY IN FILING | |||
255 | SLP(Crl) No. 995/2015 II | M/S REDDY PHARMACEUTIALS LTD. AND ANR. | CHAMBERS OF KARTIK SETH[P-1], [P-2] |
Versus | |||
DR. REDDYS LABORATORIES LTD. AND ANR. | SUKANT VIKRAM[R-1], RAJIV KUMAR CHOUDHRY [R-2] | ||
IA No. 128311/2018 - MODIFICATION | |||
255.1 | Connected SLP(Crl) No. 1082/2015 II | M/S REDDY PHARMACEUTICALS LTD AND ANR. | CHAMBERS OF KARTIK SETH[P-1] |
Versus | |||
DR REDDYS LABORATORIES LTD AND ANR. | SUKANT VIKRAM[R-1], S.. UDAYA KUMAR SAGAR[R-2] | ||
255.2 | Connected SLP(Crl) No. 1085/2015 II | M/S REDDY PHARMACEUTICALS LTD AND ANR. | CHAMBERS OF KARTIK SETH[P-1] |
Versus | |||
DR REDDYS LABORATORIES LTD AND ANR. | SUKANT VIKRAM[R-1], S.. UDAYA KUMAR SAGAR[R-2] | ||
255.3 | Connected SLP(Crl) No. 1084/2015 II | M/S REDDY PHARMACEUTICALS LTD. AND ANR. | CHAMBERS OF KARTIK SETH[P-1] |
Versus | |||
DR REDDYS LABORATORIES LTD AND ANR. | SUKANT VIKRAM[R-1], RAJIV KUMAR CHOUDHRY [R-2] | ||
255.4 | Connected SLP(Crl) No. 1083/2015 II | M/S. REDDY PHARMACEUTICALS LTD. AND ANR. | CHAMBERS OF KARTIK SETH[P-1] |
Versus | |||
DR. REDDYS LABORATORIES LTD. AND ANR. | SUKANT VIKRAM[R-1], RAJIV KUMAR CHOUDHRY [R-2] | ||
256 | SLP(C) No. 5878-5879/2015 X | THE STATE OF UTTARAKHAND EDUCATION THROUGH SECRETARY | D. BHARATHI REDDY |
Versus | |||
BALWANT SINGH . AND ORS. | MOHIT PAUL PRAKASH RANJAN NAYAK[IMPL] | ||
IA No. 12441/2018 - INTERVENTION/IMPLEADMENT | |||
256.1 | Connected SLP(C) No. 17558/2015 X | STATE OF UTTARAKHAND AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
NANDI CHILWAL AND ANR. | |||
256.2 | Connected SLP(C) No. 15775/2015 X | THE STATE OF UTTARAKHAND EDUCATION GOVT. OF UTTARAKHAND THROUGH SECRETARY AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
HARENDER SINGH BISHT . AND ORS. | SANPREET SINGH AJMANI[R-1], MANJU JETLEY[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-22], [R-23], [R-24], [R-25], [R-26], [R-27], [R-28], [R-29], [R-30], [R-31], [R-32], [R-33], | |||
[R-34], [R-35], [R-36], [R-38] | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2015 | |||
IA No. 3/2015 - PERMISSION TO FILE ANNEXURES | |||
256.3 | Connected SLP(C) No. 17555/2015 X | THE STATE OF UTTARAKHAND SCHOOL EDUCATION DEPARTMENT SECRETARY AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
ANIL KUMAR PANDAY . AND ORS. | MILIND KUMAR[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 2/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2015 | |||
IA No. 2/2015 - EXEMPTION FROM FILING O.T. | |||
IA No. 3/2015 - PERMISSION TO FILE ANNEXURES | |||
256.4 | Connected SLP(C) No. 17560/2015 X | STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[P-1] |
Versus | |||
RAVENDRA CHANDRA JOSHI | |||
256.5 | Connected SLP(C) No. 18171/2015 X | STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[P-1][GR] |
Versus | |||
SEEMA PANDEY | |||
256.6 | Connected SLP(C) No. 18123/2015 X | STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[P-1][GR] |
Versus | |||
CHANDAN SINGH . AND ORS. | ANNAM VENKATESH[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] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 2/2015 | |||
IA No. 2/2015 - EXEMPTION FROM FILING O.T. | |||
256.7 | Connected SLP(C) No. 18173/2015 X | THE STATE OF UTTARAKHAND AND ORS. AND ORS. | JATINDER KUMAR BHATIA |
Versus | |||
ARVIND KUMAR AND ORS. AND ORS. | RAVINDRA S. GARIA[R-1] | ||
256.8 | Connected SLP(C) No. 13093/2015 X | STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[P-1] |
Versus | |||
ASHUTOSH JOSHI . AND ORS. | ANNAM VENKATESH[R-1], SHANTANU SAGAR[R-4] | ||
256.9 | Connected SLP(C) No. 8700/2015 X | THE STATE OF UTTARAKHAND SCHOOL EDUCATION DEPARTMENT THROUGH SECRETARY AND ORS. | D. BHARATHI REDDY[P-1][GR] |
Versus | |||
DEVENDRA SINGH NEGI AND ORS. | SUDHA GUPTA, [R-1] | ||
FOR [I/A FOR C/D IN FILING C/F] ON IA 42672/2016 | |||
IA No. 103218/2017 (Application for De-tagging) | |||
IA No. 42672/2016 - I/A FOR C/D IN FILING C/F | |||
256.10 | Connected SLP(C) No. 12316/2015 X | THE STATE OF UTTARAKHAND GOVT. OF UTTARAKHAND THROUGH SECRETARY EDUCATION AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
KAMLENDRA SINGH AND ORS. | MILIND KUMAR[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] | ||
256.11 | Connected SLP(C) No. 13710/2015 X | THE STATE OF UTTARAKHAND STATE OF UTTARAKHAND . SECRETARY EDUCATION AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
MANOJ ASWAL . AND ORS. | |||
256.12 | Connected SLP(C) No. 15012/2015 X | THE STATE OF UTTARAKHAND GOVT OF UTTARAKHAND . THROUGH SECRETARY EDUCATION AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
JITENDRA SINGH VALDIA AND ORS. | MILIND KUMAR[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] | ||
256.13 | Connected SLP(C) No. 13749/2015 X | STATE OF UTTARAKHAND AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
TRILOCHAN JOSHI . AND ORS. | MILIND KUMAR[R-1] | ||
256.14 | Connected SLP(C) No. 12314/2015 X | THE STATE OF UTTARAKHAND DEPARTMENT OF SCHOOL EDUCATION. THROUGH SECRETARY AND ORS. | D. BHARATHI REDDY[P-1][GR] |
Versus | |||
NASEER AHMAD AND ORS. | SANJAY KUMAR DUBEY, [R-1] | ||
256.15 | Connected SLP(C) No. 14460/2015 X | STATE OF UTTRAKHAND GOVT. OF UTTARAKHAND THROUGH SECRETARY EDUCATION | ABHISHEK ATREY[P-1] |
Versus | |||
YOGESH CHANDRA GHILDIYAL AND ORS. | ANNAM VENKATESH[R-1], [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-18], [R-19], [R-20], | ||
[R-21], [R-23], [R-24], [R-25], [R-27], [R-28], [R-29], [R-31], [R-32], [R-33], [R-34], [R-36], [R-37], [R-39] | |||
256.16 | Connected SLP(C) No. 15013/2015 X | THE STATE OF UTTARAKHAND STATE OF UTTARAKHAND . THROUGH SECRETARY EDUCATION AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
KAILASH CHANDRA JOSHI AND ORS. | MILIND KUMAR[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] | ||
256.17 | Connected SLP(C) No. 15200/2015 X | STATE OF UTTRAKHAND SECRETARY EDUCATION | ABHISHEK ATREY[P-1] |
Versus | |||
NANDAN SINGH NEGI AND ORS. | RAVINDRA S. GARIA[R-1], MANJU JETLEY[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] | ||
256.18 | Connected SLP(C) No. 15773/2015 X | THE STATE OF UTTARAKHAND GOVT OF UTTARAKHAND THROUGH SECRETARY EDUCATION | ABHISHEK ATREY[P-1] |
Versus | |||
HIMANSHU TIWARI AND ORS. | MILIND KUMAR[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] | ||
256.19 | Connected SLP(C) No. 17562/2015 X | STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[P-1] |
Versus | |||
BHAWANA | T. ARCHANA[R-1] | ||
256.20 | Connected SLP(C) No. 17563/2015 X | STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[P-1] |
Versus | |||
PANKAJ KUMAR TAMTA . AND ORS. | ANNAM VENKATESH[R-1], [R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15] | ||
256.21 | Connected SLP(C) No. 18172/2015 X | STATE OF UTTARAKHAND AND ORS. | JATINDER KUMAR BHATIA |
Versus | |||
KAMAL KUMAR JOSHI . AND ORS. | |||
256.22 | Connected SLP(C) No. 18103/2015 X | STATE OF UTTARAKHAND AND ORS. | JATINDER KUMAR BHATIA |
Versus | |||
PREMA BHATT | SANJAY KUMAR DUBEY | ||
256.23 | Connected SLP(C) No. 3985/2016 X | THE STATE OF UTTARAKHAND STATE OF UTTARAKHAND . AND ORS. | KAMLENDRA MISHRA[P-1] |
Versus | |||
BHAGAT SINGH . AND ORS. | AJAY KUMAR TALESARA[R-1] | ||
256.24 | Connected SLP(C) No. 7021/2015 X | STATE OF UTTARAKHAND AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
ANURADHA RAI . AND ORS. | MOHIT PAUL[R-1] | ||
256.25 | Connected SLP(C) No. 15014/2015 X | THE STATE OF UTTARAKHAND GOVT OF UTTARAKHAND . THROUGH SECRETARY EDUCATION AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
LALIT MOHAN BASERA AND ORS. | MILIND KUMAR[R-1], [R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15] | ||
256.26 | Connected SLP(C) No. 15196/2015 X | THE STATE OF UTTARAKHAND STATE OF UTTARAKHAND . AND ORS. | KAMLENDRA MISHRA[P-1][GR] |
Versus | |||
HARISH CHANDRA SHARMA | ANNAM VENKATESH[R-1] | ||
256.27 | Connected SLP(C) No. 15198/2015 X | THE STATE OF UTTARAKHAND AND ORS. AND ORS. | ABHISHEK ATREY[P-1] |
Versus | |||
CHAMPA TIWARI | |||
257 | SLP(C) No. 18447/2015 III | SAURASHTRA FERROUS PVT. LTD. AND ANR. | BINDI GIRISH DAVE |
Versus | |||
UNION OF INDIA MINISTRY OF FINANCE THROUGH THE SECRETARY AND ORS. | HEMANTIKA WAHI, MUKESH KUMAR MARORIA[R-1], [R-2], DEEPANWITA PRIYANKA[R-4] | ||
258 | SLP(C) No. 779/2016 XI | U.P. AVAS EVAM VIKAS PARISHAD | ABHISHEK KUMAR SINGH[P-1] |
Versus | |||
CHANDRA SHEKHAR AND ORS AND ORS. | MAHIMA GUPTA[R-1], [R-2], SHAURYA SAHAY [R-3], [R-4], [R-5] | ||
259 | SLP(C) No. 15536/2016 IV-B | SANJEEV KUMAR AND ANR. | SIDDHARTH MITTAL |
Versus | |||
RAM GHANSHYAM DEVELOPERS PVT. LTD. AND ORS. | RAKHI RAY, RAJAN K. CHOURASIA[R-1] | ||
260 | SLP(C) No. 26178-26179/2016 IV-C | M/S SURAJ IMPEX (INDIA) PVT LTD | MAYANK KSHIRSAGAR[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-1], [R-2], [R-3], [R-4] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2016 | |||
FOR CONDONATION OF DELAY IN REFILING ON IA 2/2016 | |||
IA No. 1/2016 - CONDONATION OF DELAY IN FILING | |||
IA No. 2/2016 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
261 | SLP(C) No. 26337-26341/2016 IV-C | SUNDERBAI AND ORS. | GP. CAPT. KARAN SINGH BHATI[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10] |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-4], MISHRA SAURABH[R-3] | ||
262 | SLP(C) No. 35343/2016 XVII-A | M/S LAXMI NARAYAN CONTRACTORS | ANJANI AIYAGARI |
Versus | |||
UNITED INDIA INSURANCE CO. LTD. | SUDHIR NAAGAR[R-1] | ||
263 | SLP(C) No. 38001/2016 III | GOVABHAI HAMIRABHAI DESAI | K. V. BHARATHI UPADHYAYA |
Versus | |||
COOPERATIVE SOCIETIES DEPUTY DIRECTOR AND DISTRICT REGISTRAR | DEEPANWITA PRIYANKA[R-1] TARUNA SINGH GOHIL[IMPL] | ||
IA No. 2/2016 - EXEMPTION FROM FILING O.T. | |||
IA No. 29692/2017 - I A FOR IMPLEADMENT AND O.T. | |||
264 | SLP(Crl) No. 148/2017 II | SUBHASH CHANDRA AGRAWAL | SUNNY CHOUDHARY[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH HOME DEPARTMENT CHIEF SECRETARY AND ANR. | VISHNU SHANKAR JAIN[R-1], TUSHAR BAKSHI[R-2] | ||
265 | SLP(C) No. 15145/2017 IV-B | THE STATE OF HARYANA AND ORS. AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S. DLF UTILITIES LTD AND ANR. | KARANJAWALA & CO.[R-1] | ||
265.1 | Connected SLP(C) No. 17407/2017 IV-B | STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S DLF UTILITIES LTD . | KARANJAWALA & CO.[R-1] | ||
265.2 | Connected SLP(C) No. 31294/2017 IV-B | THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S BESTECH INDIA PVT LTD AND ORS AND ORS. | MAYURI RAGHUVANSHI[R-1], MANJU JETLEY[R-2], [R-3] | ||
COMPLETE | |||
IA No. 45152/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
265.3 | Connected SLP(C) No. 15239/2017 IV-B | STATE OF HARYANA AND ORS. AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S DLF UTILITIES LTD. THR. ITS AUTHORIZED SIGNATORY MR. S.C. ANSAL | KARANJAWALA & CO.[R-1][PR] | ||
266 | SLP(C) No. 6890/2017 IX | THE INDIAN BROADCASTING FOUNDATION | RAHUL PRATAP |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
266.1 | Connected SLP(C) No. 6855/2017 IX | ADVERTISING AGENCIES ASSOCIATION OF INDIA. AND ORS. | CYRIL AMARCHAND MANGALDAS AOR[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
267 | SLP(C) No. 5911/2017 XVI | UMESH KUMAR JAIN | MANISH K. BISHNOI[P-1] |
Versus | |||
JAIN KANYA PATHSHALA HIGH SCHOOL, ARRAH THROUGH ITS PRESIDENT SRI AJAY KUMAR JAIN AND ORS. | ABHAY KUMAR[R-1], [R-2], [R-3] | ||
IA No. 7836/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 1/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 7835/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
268 | SLP(C) No. 19670/2017 IV-C | THE M.P. PUBLIC SERVICE COMMISSION | SHAVETA MAHAJAN[P-1] |
Versus | |||
DEEPAK SINGHAL AND ANR. | |||
268.1 | 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] | ||
268.2 | 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 | |||
269 | SLP(C) No. 19799/2017 XIV | ALL INDIA INSURANCE PENSIONERS ASSOCIATION THR. ITS PRESIDENT AND ORS. | M. RAMBABU AND CO. |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], ASHOK PANIGRAHI[R-2], [R-3] | ||
IA No. 17950/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
269.1 | Connected SLP(C) No. 20929/2017 XIV | ALL INDIA RETIRED INSURANCE EMPLOYEES FEDERATION | RAMESHWAR PRASAD GOYAL |
Versus | |||
LIFE INSURANCE CORPORATION OF INDIA AND ANR. | ASHOK PANIGRAHI[R-1], RAJ BAHADUR YADAV[R-2] | ||
FOR CLARIFICATION/DIRECTION ON IA 141188/2017 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 54179/2022 | |||
IA No. 141188/2017 - CLARIFICATION/DIRECTION | |||
IA No. 54179/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
269.2 | Connected SLP(C) No. 21206/2017 XIV | FEDERATION OF RETD. LIC CLASS I OFFICERS ASSOCIATION AND ORS. | T. L. GARG |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], ASHOK PANIGRAHI[R-2], [R-3] | ||
FOR APPLICATION FOR PERMISSION ON IA 90990/2022 | |||
IA No. 90990/2022 - APPLICATION FOR PERMISSION | |||
269.3 | Connected SLP(C) No. 27963/2017 XIV | RETIRED LIC CLASS I OFFICERS ASSOCIATION | ASHISH KUMAR TIWARI [P-1] |
Versus | |||
LIFE INSURANCE CORPORATION OF INDIA | ASHOK PANIGRAHI[R-1], RAJ BAHADUR YADAV[R-2] | ||
269.4 | Connected SLP(C) No. 30000/2017 XIV | KRISHNA MURARI LAL ASTHANA | PETITIONER-IN-PERSON[P-1] |
Versus | |||
LIFE INSURANCE CORPORATION OF INDIA AND ORS. | ASHOK PANIGRAHI[R-1], RAJ BAHADUR YADAV[R-2] | ||
IA No. 139468/2022 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 144252/2018 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 115900/2019 - EARLY HEARING APPLICATION | |||
IA No. 63896/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 159527/2019 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
269.5 | Connected SLP(C) No. 28873/2017 XIV | MADAN LAL GANDHI AND ORS. | ANURAG[P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10], [P-11], [P-12], [P-13], [P-15], [P-16], [P-17], [P-18], [P-19], [P-20], [P-21], [P-22], |
[P-23] | |||
Versus | |||
UNION OF INDIA SECRETARY MINISTRY OF FINANCE DEPT. OF ECONOMIC AFFAIRS AND ORS. | RAJ BAHADUR YADAV[R-1], ASHOK PANIGRAHI[R-2], [R-3], [R-4] | ||
IA No. 22613/2019 - CONDONATION OF DELAY IN FILING REPLY AFFIDAVIT | |||
269.6 | Connected SLP(C) No. 1945/2022 XV | LIFE INSURANCE CORPORATION OF INDIA AND ANR. | ASHOK PANIGRAHI |
Versus | |||
KRISHNA MURARI LAL ASTHANA | RESPONDENT-IN-PERSON | ||
FOR RECALLING THE COURTS ORDER ON IA 29762/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 101480/2022 | |||
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 106715/2022 | |||
IA No. 101480/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 106715/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 29762/2022 - RECALLING THE COURTS ORDER | |||
270 | SLP(C) No. 8030/2018 XVII | THE STATE OF ODISHA | RADHA SHYAM JENA |
Versus | |||
THE STATE OF ANDHRA PRADESH | Y. RAJA GOPALA RAO[CAVEAT] | ||
IA No. 110496/2021 - APPLICATION FOR PERMISSION | |||
IA No. 41736/2020 - CLARIFICATION/DIRECTION | |||
IA No. 12745/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57966/2022 - EXTENSION OF TIME | |||
IA No. 36992/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 37040/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 12746/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
270.1 | Connected SLP(C) No. 27930/2019 XVII | THE STATE OF ODISHA | RADHA SHYAM JENA |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ANR. | Y. RAJA GOPALA RAO[CAVEAT], ARVIND KUMAR SHARMA[R-2] | ||
IA No. 180428/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
270.2 | Connected SLP(C) No. 15143-15144/2021 XVII | THE STATE OF ODISHA | RADHA SHYAM JENA |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ANR. | Y. RAJA GOPALA RAO[CAVEAT], ARVIND KUMAR SHARMA[R-2] | ||
IA No. 121799/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 121798/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
271 | Diary No. 41509-2017 XI-A | N. VASUMATHI | A. KARTHIK[P-1] |
Versus | |||
V.P. VALSAN AND ANR. | K. RAJEEV[CAVEAT][CAVEAT][CAVEAT] | ||
IA No.18982/2018-CONDONATION OF DELAY IN FILING and IA No.18983/2018-CONDONATION OF DELAY IN REFILING | |||
MEDIATION REPORT RECEIVED ON 05.05.2020 | |||
IA No. 18982/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 18983/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
272 | SLP(C) No. 4547/2018 XI | SUSHIL KUMAR MISHRA | ANUPAM MISHRA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SAKSHI KAKKAR[R-1], [R-2], [R-3] | ||
273 | SLP(C) No. 19853/2018 IX | ASHA UMESH YADAV AND ORS. | SURESHAN P. |
Versus | |||
AJAY AVIANSH SOLANKI AND ORS. | V. D. KHANNA[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] | |||
274 | SLP(Crl) No. 6314/2018 (SCLSC) II-A | LAXMI | SUNIL KUMAR VERMA[P-1] |
Versus | |||
CHARANDAS AND ANR. | MANISH KUMAR GUPTA[R-1] | ||
275 | SLP(Crl) No. 9824/2018 II | KOKILA BEGUM | RAJAN K. CHOURASIA |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
276 | SLP(C) No. 21751-21759/2018 III | PARESH KUMAR PATEL AND ORS. | KAUSTUBH ANSHURAJ |
Versus | |||
OIL AND NATURAL GAS CORPORATION LTD. AND ANR. | GAURAV AGRAWAL[R-1] | ||
IA No. 50929/2022 - APPLICATION FOR PERMISSION | |||
IA No. 101192/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
277 | SLP(C) No. 27115/2018 XII-A | GOVERNMENT OF TELANGANA | S.. UDAYA KUMAR SAGAR[P-1] |
Versus | |||
V. ASHOK KUMAR AND ORS. | A. VENAYAGAM BALAN[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-12] | ||
IA No. 140438/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
277.1 | Connected SLP(C) No. 23048/2018 XII-A | THE MANAGING DIRECTOR TELANGANA STATE HOUSING CORPORATION LIMITED | S.. UDAYA KUMAR SAGAR[P-1] |
Versus | |||
V. ASHOK KUMAR AND ORS. | A. VENAYAGAM BALAN[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-12] | ||
277.2 | Connected SLP(C) No. 16570-16571/2019 XII-A | MANAGING DIRECTOR THE ANDHRA PRADESH STATE HOUSING CORPORATION LTD. AND ANR. | A. V. RANGAM |
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Y. RAMAKRISHNA REDDY AND ORS. | A. VENAYAGAM BALAN[R-1], [R-2], [R-3], [R-4], [R-8], [R-8], [R-10], [R-11], [R-13] | ||
IA No. 41580/2020 - APPLICATION FOR SUBSTITUTION | |||
IA No. 41584/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 41587/2020 - SETTING ASIDE AN ABATEMENT | |||
278 | SLP(Crl) No. 8490-8491/2018 II | MUTTAN | VANSHAJA SHUKLA[P-5] |
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THE STATE OF UTTAR PRADESH | ROHIT K. SINGH[R-1] | ||
279 | SLP(C) No. 29820/2018 XII | K.S. MUTHUSINGAPPA RAJA | R. CHANDRACHUD[P-1] |
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RAJAPALAYAM MUNICIPALITY REP. BY ITS COMMISSIONER AND ORS. | D.KUMANAN[R-1] | ||
IA No. 85578/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 85577/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
280 | SLP(C) No. 3833/2019 XII | THE HEREDITARY TRUSTEE ARULMIGHU VANA PATHRA KALIAMMAN TIRULOIL | T. HARISH KUMAR[P-1] |
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A. ANANDAKUMAR AND ORS. | S. THANANJAYAN[R-1], [R-2], [R-3], D.KUMANAN[R-4], [R-5], S. RAJAPPA[R-6] | ||
IA No. 14314/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
280.1 | Connected SLP(C) No. 7691/2019 XII | A ANANDAKUMAR AND ORS. | S. THANANJAYAN[P-1] |
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THE COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT AND ORS. | D.KUMANAN[R-1], [R-2], S. RAJAPPA[R-3], T. HARISH KUMAR[R-4] | ||
281 | SLP(C) No. 5034-5035/2019 XII | A.B. GOVARDHAN | RAKESH K. SHARMA |
Versus | |||
P. RAGOTHAMAN | S. RAJAPPA[R-1] | ||
IA No. 16203/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 16204/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 180367/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
282 | SLP(Crl) No. 2966/2019 II-B | MAMTA | AFTAB ALI KHAN |
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THE STATE OF HARYANA | SAMAR VIJAY SINGH[R-1] | ||
283 | SLP(C) No. 6405/2019 III | MAGANBHAI ARJANBHAI VEGDA | |
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THE STATE OF GUJARAT AND ORS. | DEEPANWITA PRIYANKA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] SANTOSH KRISHNAN[IMPL], ASHUTOSH GHADE[IMPL] | ||
284 | Crl.A. No. 313/2024 II | MANMOHAN SARANGI | ANANNYA GHOSH[P-1] |
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THE STATE OF UTTAR PRADESH AND ORS. | RAJAT SINGH[R-1], [R-2], [R-3], P. V. DINESH[R-4] | ||
IA No. 47910/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
285 | 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 | |||
286 | SLP(C) No. 19683/2019 XII | TAMIL NADU JUDICIAL BAILIFFS/SENIOR BAILIFFS ASSOCIATION | M.P. PARTHIBAN[P-1] |
Versus | |||
THE GOVERNMENT OF TAMIL NADU AND ANR. | SABARISH SUBRAMANIAN[R-1], KSN & CO.[R-2] | ||
287 | SLP(Crl) No. 10791/2019 II-A | MURARI LAL CHHARI AND ORS. | PRAVEEN SWARUP[P-1], [P-2], [P-3], [P-4], [P-5], [P-6] |
Versus | |||
MUNISHWAR SINGH TOMAR AND ANR. | B. K. PAL[R-1], YASHRAJ SINGH BUNDELA [R-2] | ||
IA No. 146661/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 146664/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
288 | SLP(C) No. 26381-26382/2019 XVII-A | M/S. LANDMARK APARTMENT PVT. LTD. | SURENDER SINGH HOODA |
Versus | |||
L.K. VASHISHT AND ANR. | ADITYA SINGH[R-1], [R-2] | ||
IA No. 22920/2020 - AMENDMENT OF THE PETITION | |||
IA No. 22928/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 22926/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 168698/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 15114/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
288.1 | Connected SLP(C) No. 5655-5656/2020 XVII-A | L.K. VASHISHT AND ANR. | ADITYA SINGH |
Versus | |||
M/S LANDMARK APARTMENT PVT. LTD. AND ANR. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 30129/2020 | |||
IA No. 30129/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
289 | SLP(C) No. 12190/2020 XV | M/S ANS INFRASTRUCTURE PRIVATE LTD | RITESH AGRAWAL[P-1] |
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STATE OF RAJASTHAN | SANDEEP KUMAR JHA[R-1] | ||
290 | CONMT.PET.(C) No. 461/2020 in SLP(C) No. 3293/2018 XIV | SHRI KANT YADAV AND ORS. | PRAVEEN SWARUP[P-1] |
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VINOD KUMAR YADAV | AMRISH KUMAR[R-1] | ||
IN SLP(C) No. - 3293/2018, | |||
FOR ADMISSION and IA No.64467/2020-EXEMPTION FROM FILING AFFIDAVIT and IA No.58120/2020-APPLICATION FOR EXEMPTION FROM FILING THE RESIDENTIAL ADDRESS | |||
OF RESPONDENT/CONTEMNOR WITH AFFIDAVIT | |||
IA No. 58120/2020 - APPLICATION FOR EXEMPTION FROM FILING THE RESIDENTIAL ADDRESS OF RESPONDENT/CONTEMNOR WITH AFFIDAVIT | |||
IA No. 64467/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
291 | Diary No. 45539-2019 II | VUNDAVALLI ARUNA KUMAR | ARUNA GUPTA[P-1] |
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MARGADARSI FINANCIERS AND ORS. | Y. RAJA GOPALA RAO[R-1], [R-2], RAJIV KUMAR CHOUDHRY [R-3], MAHFOOZ AHSAN NAZKI[R-4], C. K. SUCHARITA[R-5], RAMESH BABU M. R.[R-6] | ||
IA No. 112263/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 10213/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 30836/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 10214/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
291.1 | Connected Diary No. 20504-2020 II | MARGADARSI FINANCIERS AND ANR. | Y. RAJA GOPALA RAO |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ANR. | MAHFOOZ AHSAN NAZKI[R-1], RAJIV KUMAR CHOUDHRY [R-2] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 102214/2020 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 102215/2020 | |||
IA No. 102215/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 102214/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
291.2 | Connected Diary No. 25827-2022 II | THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI |
Versus | |||
MARGADARSI FINANCIERS AND ANR. | Y. RAJA GOPALA RAO[R-1], [R-2] | ||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 128380/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128382/2022 | |||
IA No. 128380/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 128382/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
292 | SLP(C) No. 4134/2020 IV-B | CHANDER BHAN (D) THROUGH LR SHER SINGH | SATISH KUMAR[P-1] |
Versus | |||
MUKHTIAR SINGH AND ORS. | SURENDER SINGH HOODA[R-1], [R-2] | ||
293 | SLP(C) No. 5082/2020 IV-A | NATIONAL ASSESSMENT AND ACCREDITION COUNCIL | RAJESH KUMAR GAUTAM |
Versus | |||
SIDDARAMAIAH PUJAR AND ORS. | AVINASH KR. LAKHANPAL[R-1], APOORV KURUP[R-2] | ||
294 | SLP(Crl) No. 1885/2020 II | UPENDRA SINGH AND ORS. | DURGA DUTT |
Versus | |||
STATE OF U.P. AND ORS. | VISHNU SHANKAR JAIN[R-1], [R-2], RONAK KARANPURIA[R-3] | ||
IA No. 37783/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 37782/2020 - EXEMPTION FROM FILING O.T. | |||
295 | SLP(C) No. 18981/2021 IV-C | MADANLAL SHARMA (DEAD) THROUGH LRS. | DUSHYANT PARASHAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | MRINAL GOPAL ELKER[R-1], [R-2], [R-3] | ||
IA No. 44896/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 44897/2020 - EXEMPTION FROM FILING O.T. | |||
296 | SLP(C) No. 4239/2022 XIV | AJAHAR ALI @ EJAHAR ALI | VARINDER KUMAR SHARMA |
Versus | |||
UNION OF INDIA AND ORS. | AMIT SHARMA[R-3], SHUVODEEP ROY[R-2], [R-3], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10] | ||
[TO BE TAKEN UP ALONGWITH ITEM NO.30 I.E. SLP(C) No. 3304/2021] | |||
IA No. 34252/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 34251/2022 - EXEMPTION FROM FILING O.T. | |||
297 | SLP(C) No. 11845/2020 (SCLSC) III | SATISHKUMAR PRABHUDAS MADLANI | APARNA JHA |
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JILLA PANCHAYAT FORMERLY TALUKA PANCHAYAT PORBANDAR | DEEPANWITA PRIYANKA[R-1] | ||
FOR ADMISSION and I.R. and IA No.68185/2020-CONDONATION OF DELAY IN FILING and IA No.68187/2020-EXEMPTION FROM FILING O.T. | |||
IA No. 68187/2020 - EXEMPTION FROM FILING O.T. | |||
298 | SLP(C) No. 9524/2020 XI-A | THE TAHSILDAR AND ANR. | NISHE RAJEN SHONKER |
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RENJITH GEORGE | A. KARTHIK[R-1] | ||
298.1 | Connected SLP(C) No. 12312/2020 XI-A | THE REVENUE DIVISIONAL OFFICER AND ORS. | NISHE RAJEN SHONKER |
Versus | |||
T.V. MOHAN AND ORS. | ROMY CHACKO[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 105701/2020 | |||
FOR APPLICATION FOR VACATION OF INTERIM ORDER ON IA 113724/2021 | |||
IA No. 113724/2021 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
IA No. 105701/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
298.2 | Connected SLP(C) No. 13489/2020 XI-A | THE DISTRICT COLLECTOR AND ORS. | NISHE RAJEN SHONKER |
Versus | |||
NIZAMUDHEEN | ROMY CHACKO[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 116033/2020 | |||
IA No. 116033/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
299 | Diary No. 16478-2020 XI-A | INDIAN COUNCIL OF AGRICULTURE RESEARCH AND ANR. | PRAVEEN SWARUP |
Versus | |||
KAILASH CHANDRA SAHOO | AMBAR QAMARUDDIN[R-1] | ||
FOR ADMISSION and I.R. and IA No.121138/2020-CONDONATION OF DELAY IN FILING and IA No.121139/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 121138/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 121139/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
299.1 | Connected Diary No. 16479-2020 XI-A | INDIAN COUNCIL OF AGRICULTURE RESEARCH AND ANR. | PRAVEEN SWARUP |
Versus | |||
BATAKRISHNA SAHU | AMBAR QAMARUDDIN[R-1] | ||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 112421/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 112427/2020 | |||
IA No. 112421/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 112427/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
300 | MA 1516/2020 in SLP(C) No. 14707/2017 XVI | SEEMA SARIN AND ANR. | NIKHIL JAIN, SHYAMAL KUMAR[P-2] |
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SUDESH CHANDER TALWAR AND ORS. | KHAITAN & CO.[R-1], RISHABH KAPUR [R-4.1], [R-4.3], [R-4.2] | ||
IN SLP(C) No. - 14707/2017, | |||
IA No. 61526/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 74910/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 70066/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 57630/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 17415/2023 - CLARIFICATION/DIRECTION | |||
IA No. 96028/2023 - CLARIFICATION/DIRECTION | |||
IA No. 61529/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 74911/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 146720/2023 - INTERLOCUTARY APPLICATION | |||
IA No. 162961/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 46092/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
301 | SLP(C) No. 11099/2020 IV-C | P.K. SAXENA | SARVAM RITAM KHARE[P-1] |
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THE STATE OF MADHYA PRADESH AND ANR. | MRINAL GOPAL ELKER[R-1] | ||
302 | SLP(C) No. 12300/2020 XII | SRI LAKSHMI HOTEL PVT. LIMITED AND ANR. | S. GOWTHAMAN |
Versus | |||
SRIRAM CITY UNION FINANCE LTD. AND ANR. | KAUSHIK PODDAR[R-1] | ||
IA No. 105650/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115263/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
303 | SLP(Crl) No. 5757/2020 II-C | REHMAN ROSHAN BAIG AND ORS. | B. SHRAVANTH SHANKER |
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THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY[R-1], VIKRAM HEGDE[R-2.1], [R-2] | ||
IA No. 2920/2021 - CLARIFICATION/DIRECTION | |||
304 | SLP(C) No. 15326/2020 IV-C | DAOOD AHMED KHAN | AMALPUSHP SHROTI[P-1] |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 131908/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 131911/2020 - EXEMPTION FROM FILING O.T. | |||
304.1 | Connected SLP(C) No. 15771/2020 IV-C | D.K.RATHORE | AMALPUSHP SHROTI[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [R-1], [R-2] | ||
305 | SLP(C) No. 3304/2021 XIV | SABITRI DEY @ SWASTHI DEY AND ORS. | SATYA MITRA |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-5], [R-6], [R-7] | ||
IA No. 27116/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
305.1 | Connected SLP(C) No. 6930/2021 XIV | AMBIYA KHATUN AND ORS. | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-3] | ||
IA No. 61459/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.2 | Connected SLP(C) No. 8396/2021 XIV | BISWAJIT DEBNATH | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], AMIT SHARMA[R-3] | ||
IA No. 73428/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 84666/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 73427/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.3 | Connected SLP(C) No. 17866-17867/2022 XIV | HASNA BEGUM BARBHUIYA | HITENDRA NATH RATH |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], AMIT SHARMA[R-2], SHUVODEEP ROY[R-3], [R-5], [R-6] | ||
305.4 | Connected Diary No. 27677-2020 XIV | NAJRUL ISLAM | TALHA ABDUL RAHMAN |
Versus | |||
UNION OF INDIA AND ORS. | AMIT SHARMA[R-2], SHUVODEEP ROY[R-3], [R-4], [R-5], [R-6] | ||
IA No. 77955/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 77956/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 77957/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 157517/2022 - MODIFICATION OF COURT ORDER | |||
305.5 | Connected SLP(C) No. 4568/2023 XIV | SABIR AHMED | JAMES P. THOMAS |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 31960/2023 - EXEMPTION FROM FILING O.T. | |||
305.6 | Connected Diary No. 25294-2022 XIV | MAMELA KHATUN@HAMELA KHATUN | SATYA MITRA |
Versus | |||
THE UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], AMIT SHARMA[R-5] | ||
IA No. 124778/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 124780/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
305.7 | Connected SLP(C) No. 17417/2022 XIV | SAHERA KHATUN | TALHA ABDUL RAHMAN |
Versus | |||
UNION OF INDIA AND ORS. | AMIT SHARMA[R-5] | ||
Only | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 95042/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 95043/2021 | |||
IA No. 95043/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 95042/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.8 | Connected SLP(C) No. 17410-17411/2022 XIV | SAMSUL HOQUE | TALHA ABDUL RAHMAN |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 143811/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 143812/2021 - EXEMPTION FROM FILING O.T. | |||
305.9 | Connected SLP(C) No. 11312/2021 XIV | JABEDA BEGUM @ JABEDA KHATUN | TALHA ABDUL RAHMAN |
Versus | |||
UNION OF INDIA AND ORS. | AMIT SHARMA[R-3], SHUVODEEP ROY[R-2], [R-4], [R-5], [R-6] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 87026/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 87028/2021 | |||
IA No. 87026/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 87028/2021 - EXEMPTION FROM FILING O.T. | |||
305.10 | Connected SLP(C) No. 17543/2022 XIV | SONAULLAH SHEIKH | EQUITY LEX ASSOCIATES |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No.43277/2017-EXEMPTION FROM FILING O.T. and IA No.43276/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTSNRC MATTER. | |||
IA No. 43277/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 43276/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.11 | Connected SLP(C) No. 16890/2022 XIV | MD. FAZAR ALI | HITENDRA NATH RATH |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3] | ||
IA No. 5886/2022 - EX-PARTE STAY | |||
IA No. 120784/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 120782/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.12 | Connected SLP(C) No. 29811/2018 XIV | ANOWAR HUSSAIN | KAMAKSHI S. MEHLWAL |
Versus | |||
UNION OF INDIA AND ORS. | AMIT SHARMA[R-2], SHUVODEEP ROY[R-3], [R-3], [R-4], [R-4], [R-6], [R-6], [R-7], [R-7] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 182309/2018 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 182311/2018 | |||
IA No. 182311/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 182309/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.13 | Connected SLP(C) No. 23206/2019 XIV | MAMPI DUTTA MAZUMDAR | KAUSHIK CHOUDHURY |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], AMIT SHARMA[R-3], SHUVODEEP ROY[R-2], [R-5], [R-5], [R-6], [R-6] | ||
IA No. 147568/2019 - EXEMPTION FROM FILING O.T. | |||
305.14 | Connected SLP(C) No. 17409/2022 XIV | ANOWARA BIBI | SATYAJEET KUMAR |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], AMIT SHARMA[R-5], SHUVODEEP ROY[R-2], [R-3], [R-4], [R-6], [R-7] | ||
IA No. 57037/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 57038/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.15 | Connected Diary No. 16106-2020 (SCLSC) XIV | MUSSTT. LOBJAN @ LABJAN BIBI | ANURAG PANDEY |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
IA No. 83659/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 83661/2020 - EXEMPTION FROM FILING O.T. | |||
305.16 | Connected Diary No. 13907-2023 XIV | ABDUL MOTLIB | K.PARAMESHWAR |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2] | ||
IA No. 93873/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 93872/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
305.17 | Connected SLP(C) No. 24687/2023 XIV | ALI HUSSAIN | TAYENJAM MOMO SINGH |
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THE UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 127288/2018 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 112911/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 112914/2019 | |||
IA No. 112914/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 127288/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 112911/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.18 | Connected Diary No. 1237-2020 XIV | ABDUS SAMAD | RAJKUMARI BANJU |
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UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4] | ||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 19544/2020 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 19547/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 19549/2020 | |||
IA No. 19544/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 19549/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 19547/2020 - EXEMPTION FROM FILING O.T. | |||
305.19 | Connected SLP(C) No. 3066/2021 XIV | SHAHIDA KHATUN | ANAS TANWIR |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4], [R-6] | ||
IA No. 24909/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 24908/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.20 | Connected SLP(C) No. 16896/2022 XIV | KULSUM NESSA@KULSUN NESSA@KULSUM BEGUM | SATYA MITRA |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-5], [R-6] | ||
IA No. 54386/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
305.21 | Connected SLP(C) No. 6552/2021 XIV | RABIA KHATUN | AVIJIT ROY |
Versus | |||
THE UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4], AMIT SHARMA[R-5] | ||
IA No. 58095/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.22 | Connected SLP(C) No. 15722-15723/2021 XIV | DHILJAN NESSA @ DELJAN NESSA | SATYA MITRA |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5], [R-7], AMIT SHARMA[R-6], [R-6] | ||
IA No. 127094/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127096/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
305.23 | Connected SLP(C) No. 14109/2021 XIV | RAHIMA KHATUN | ADEEL AHMED |
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UNION OF INDIA AND ORS. | AMIT SHARMA[R-4], SHUVODEEP ROY[R-2], [R-2], [R-3], [R-3], [R-5], [R-5], [R-6], [R-6] | ||
IA No. 114189/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 114188/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.24 | Connected SLP(C) No. 20693-20694/2021 (SCLSC) XIV | ASIA BEGUM | RICHA KAPOOR |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], AMIT SHARMA[R-3] | ||
305.25 | Connected SLP(C) No. 18694-18695/2022 XIV | JAMALUDDIN | WAJEEH SHAFIQ |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
IA No. 147395/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 147396/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
305.26 | Connected Diary No. 23341-2017 XIV | ABDUL ZABBAR AND ANR. | SYED MEHDI IMAM |
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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 | |||
305.27 | Connected 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 | |||
305.28 | Connected Diary No. 20132-2021 XIV | HANIF ALI | KABIR DIXIT |
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UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-6], [R-7] | ||
IA No. 109425/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 109426/2021 - EXEMPTION FROM FILING O.T. | |||
305.29 | Connected SLP(C) No. 18108-18109/2022 XIV | MD. ABJAL KHAN | KAUSHIK CHOUDHURY |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], AMIT SHARMA[R-5] | ||
IA No. 131321/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 131318/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131325/2022 - EXEMPTION FROM FILING O.T. | |||
306 | SLP(Crl) No. 1557-1558/2021 (SCLSC) II-C | SAKTHI @ SAKTHIGANAPATHI | S. MAHENDRAN |
Versus | |||
STATE REP. BY THE INSPECTOR OF POLICE AND ORS. | GEETHA KOVILAN[R-2], [R-3] | ||
IA No. 37815/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 20227/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 37814/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 20230/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
307 | Diary No. 4235-2021 II | OPERATION MOBILIZATION INDIA AND ORS. | VARUN SINGH[P-1] |
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THE STATE OF TELANGANA AND ORS. | RAJIV KUMAR CHOUDHRY [R-1], [R-2], SUMANTH NOOKALA[R-3], ANIRUDDHA PURUSHOTHAM[R-3] ANNE MATHEW[INT] | ||
IA No.24716/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.24711/2021-PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF | |||
IMPUGNED ORDER and IA No.24712/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.24847/2021-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 48764/2021 - APPLICATION FOR PERMISSION | |||
IA No. 37777/2021 - APPLICATION FOR PERMISSION | |||
IA No. 36014/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 24716/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 36013/2021 - INTERVENTION APPLICATION | |||
IA No. 48029/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 30184/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24847/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 48758/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24712/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 37440/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24711/2021 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER | |||
308 | SLP(C) No. 6002/2021 XIV | S.N. SHARMA | NITIN SALUJA |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], [R-2], [R-3], VARDHMAN KAUSHIK [R-4] | ||
IA No. 127610/2021 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 52084/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
309 | SLP(Crl) No. 3316/2021 II-C | RIYAZ UR REHAMAN | H. CHANDRA SEKHAR |
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M RAMESH KUMAR | PUKHRAMBAM RAMESH KUMAR[R-1] | ||
IA No. 56004/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 56005/2021 - EXEMPTION FROM FILING O.T. | |||
310 | SLP(Crl) No. 3574/2021 II-C | KAMAT YATRINIWAS PVT. LTD. AND ORS. | SRISHTI AGNIHOTRI |
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THE STATE OF KARNATAKA AND ANR. | D. L. CHIDANANDA[R-1], VIKRANT PACHNANDA[R-2] | ||
IA No. 202063/2023 - APPLICATION FOR PERMISSION | |||
IA No. 59408/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 59407/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
311 | SLP(C) No. 7872/2021 XVI | THE PR. COMMISSIONER OF CGST AND CENTRAL EXCISE | MUKESH KUMAR MARORIA |
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ARVIND MOHAN SAHAY AND ORS. | MOHINI PRIYA[R-1] | ||
IA No. 19185/2022 - APPLICATION FOR PERMISSION | |||
312 | SLP(C) No. 7776-7778/2021 IX | NAVNEET KAUR HARBHAJANSING KUNDLES @ NAVNEET KAUR RAVI RANA | E. C. AGRAWALA |
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THE STATE OF MAHARASHTRA AND ORS. | SUDHANSHU S. CHOUDHARI[CAVEAT][CAVEAT][CAVEAT], AADITYA ANIRUDDHA PANDE[R-1], [R-2], LAWFIC[R-4], SHADAN FARASAT[R-3], [R-5], [R-6] RAVINDRA | ||
KESHAVRAO ADSURE[IMPL] | |||
IA No. 125266/2021 - APPLICATION FOR PERMISSION | |||
IA No. 69465/2021 - APPLICATION FOR PERMISSION | |||
IA No. 68982/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 125269/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 80927/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 182717/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 87006/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
313 | W.P.(Crl.) No. 380/2021 X | MOHAMMED KHALIL | ANJANI KUMAR MISHRA |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-2], MUKESH KUMAR MARORIA[R-3], [R-4] | ||
IA No. 112148/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 28857/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 169671/2021 - EXEMPTION FROM FILING O.T. | |||
314 | SLP(C) No. 16055/2021 IV-A | PREMAKALA PRABHAKARA REDDY AND ANR. | DEVASA & CO. |
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THE STATE OF KARNATAKA AND ORS. | ANURADHA MUTATKAR[CAVEAT], V. N. RAGHUPATHY[R-1], NISHANTH PATIL[R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.130140/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 253485/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
315 | W.P.(C) No. 1140/2021 PIL-W | PRAVEEN KUMAR PARV | FUZAIL AHMAD AYYUBI |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], MAHFOOZ AHSAN NAZKI[R-2], [R-3], ABHIMANYU TEWARI[R-4], NIRANJANA SINGH[R-8], [R-9], VISHAL PRASAD[R-10], [R-11], SWATI | ||
GHILDIYAL [R-14], [R-15], MONIKA GUSAIN[R-16], VARINDER KUMAR SHARMA[R-18], HIMANSHU TYAGI[R-19], PALLAVI LANGAR[R-20], HARSHAD V. HAMEED[R-24], | |||
[R-25], SUNNY CHOUDHARY[R-26], AADITYA ANIRUDDHA PANDE[R-28], [R-29], PUKHRAMBAM RAMESH KUMAR[R-30], [R-31], SIDDHESH SHIRISH KOTWAL[R-34], [R-35], K. | |||
ENATOLI SEMA[R-36], [R-37], SUVENDU SUVASIS DASH[R-38], [R-39], AJAY PAL[R-40], [R-41], NILOFAR KHAN[R-42], [R-43], SAMEER ABHYANKAR[R-44], RAJIV | |||
KUMAR CHOUDHRY [R-48], ADARSH UPADHYAY[R-52], [R-53], NAMITA CHOUDHARY[R-54], [R-55], ASTHA SHARMA[R-56], [R-57], SHREEKANT NEELAPPA TERDAL[R-59], | |||
[R-61], [R-64], MUKESH KUMAR MARORIA[R-60], PASHUPATHI NATH RAZDAN[R-65] | |||
316 | Diary No. 21264-2021 III | AJITBHAI BACHUJI AND ORS. | PRAKASH RANJAN NAYAK |
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KANUBHAI MANEKLAL PATEL AND ORS. | RISHI MALHOTRA[R-6], [R-7], [R-8], HEMAL KIRITKUMAR SHETH[R-10.2], [R-10.1], [R-11.4], [R-11.3], [R-12.2], [R-12.1], [R-13.2], [R-14.1.4], [R-14.1.3], | ||
[R-14.1.2], [R-14.1.1], [R-14.2], DEEPANWITA PRIYANKA[R-16], [R-17] | |||
I.A. No. 21300/2023 --Application for deletion the name of Respondent Nos.8, 21 and 22. | |||
IA No. 133531/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 133529/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 21300/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 133530/2021 - EXEMPTION FROM FILING O.T. | |||
317 | SLP(Crl) No. 1630-1631/2022 II-A | SHADAN BHUPENDRA CHOUDHARI | KARANJAWALA & CO. |
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THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], DILIP ANNASAHEB TAUR[R-2], [R-3] | ||
IA No. 17154/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 17156/2022 - EXEMPTION FROM FILING O.T. | |||
318 | SLP(Crl) No. 861/2022 II | STATE OF U.P. | SHAURYA SAHAY [P-1] |
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SHEIKH JAVED IQBAL ALIAS ASHFAQ ANSARI ALIAS JAVED ANSARI AND ANR. | MANU SHANKER MISHRA[R-1] | ||
IA No. 14464/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 14463/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
319 | SLP(C) No. 1938/2022 XVII | SAHIBGANJ NAV YATAYAT SAHYOG SAMITI LIMITED | ALAKH ALOK SRIVASTAVA |
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THE STATE OF JHARKHAND AND ORS. | POOJA DHAR[CAVEAT], [R-5], PALLAVI LANGAR[R-1], [R-2], [R-3], ROOPALI CHATURVEDI[R-4] | ||
IA No. 42100/2022 - EXEMPTION FROM FILING O.T. | |||
319.1 | Connected SLP(C) No. 14500/2022 XVII | STATE OF JHARKHAND AND ORS. | PALLAVI LANGAR |
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M/S JAI BAJRANG WALEE STONE WORKS AND ANR. | POOJA DHAR[CAVEAT], ROOPALI CHATURVEDI[R-2] | ||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 166931/2022 | |||
IA No. 166931/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
320 | SLP(C) No. 2692/2022 IV-A | THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY |
Versus | |||
UFM MOHANDAS | NISHANTH PATIL[R-1] | ||
FOR ADMISSION and I.R. | |||
320.1 | Connected SLP(C) No. 2707/2022 IV-A | THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY |
Versus | |||
JEEVAN | NISHANTH PATIL[R-1] | ||
320.2 | Connected SLP(C) No. 2737/2022 IV-A | THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY |
Versus | |||
JOHN | NISHANTH PATIL[R-1] | ||
320.3 | Connected SLP(C) No. 2680/2022 IV-A | THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY |
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SABASTIN | NISHANTH PATIL[R-1] | ||
320.4 | Connected SLP(C) No. 2682/2022 IV-A | THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY |
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MITRA | NISHANTH PATIL[R-1] | ||
320.5 | Connected SLP(C) No. 3316/2022 IV-A | THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY |
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ANANDRAOS | NISHANTH PATIL[R-1] | ||
FOR ADMISSION and I.R.. | |||
321 | C.A. No. 2462-2472/2022 XVII-A | SANT KUMAR MANCHANDA ETC. ETC. | V. D. KHANNA |
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M/S DLF LTD. | KARANJAWALA & CO.[R-1] | ||
IA No. 155646/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 46206/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 188829/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 46665/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 46671/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
321.1 | Connected C.A. No. 2369-2380/2022 XVII-A | NEERA GOEL AND ANR. | NIKHIL JAIN |
Versus | |||
M/S DLF LTD. | KARANJAWALA & CO.[R-1] | ||
IA No. 43460/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 217803/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 237591/2023 - WITHDRAWAL OF CASE / APPLICATION | |||
321.2 | Connected C.A. No. 4666/2022 XVII-A | SANDEEP JUNEJA | RAJIV RANJAN DWIVEDI |
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M/S DLF LTD. AND ANR. | MANIK KARANJAWALA[R-1] | ||
IA No. 92349/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 217773/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 92350/2022 - STAY APPLICATION | |||
321.3 | Connected C.A. No. 4601-4606/2022 XVII-A | RAJENDRA KUMAR SHARMA | SHIV PRAKASH PANDEY |
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M/S DLF LTD. | MANIK KARANJAWALA[R-1], [R-2] | ||
IA No. 179265/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 217790/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 213695/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 45300/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 26773/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
321.4 | Connected C.A. No. 9096/2022 XVII-A | SHILPA JAIN | SMITA MAAN |
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M/S DLF LTD AND ORS. | KARANJAWALA & CO.[R-1] | ||
IA No. 217783/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 181907/2022 - STAY APPLICATION | |||
322 | SLP(C) No. 6024-6025/2022 IX | NAK ENGINEERING COMPANY PVT. LTD. | K J JOHN AND CO |
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TARUN KESHRICHAND SHAH AND ORS. | SURJENDU SANKAR DAS[CAVEAT] | ||
IA No. 116191/2022 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 49440/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129648/2022 - INITIATING CRIMINAL PROCESSDINGS U/S 340 OF CRPC | |||
323 | SLP(Crl) No. 943-944/2023 II-B | ARRDY ENGINEERING INNOVATIONS PVT LIMITED (FORMERLY KNOWN AS ARDEE TECHNOLOGY PVT LTD) | KHEYALI SINGH |
Versus | |||
THE STATE OF ODISHA AND ORS. | DIVYAM AGARWAL[CAVEAT], RAGHAV SABHARWAL [R-2], ANINDITA PUJARI[R-1], [R-3] | ||
IA No.205499/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
324 | SLP(C) No. 7973/2022 XI-A | M/S KAMAL JAIN ASSOCIATES | KARANJAWALA & CO. |
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COCHIN INTERNATIONAL AIRPORT LIMITED | PRAKASH RANJAN NAYAK[CAVEAT] | ||
IA No. 128468/2022 - EARLY HEARING APPLICATION | |||
IA No. 63701/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
325 | SLP(C) No. 12142/2022 X | SECRETARY COMMITTEE OF MANAGEMENT B.S.M. (P.G.) COLLEGE | ANU GUPTA |
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ANITA SHARMA AND ORS. | ASMITA SINGH[CAVEAT][CAVEAT], KAMLENDRA MISHRA[R-2], [R-3], TUNGESH[R-4], [R-5] | ||
IA No. 94382/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 146632/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 94383/2022 - EXEMPTION FROM FILING O.T. | |||
326 | SLP(C) No. 9740/2022 IV-C | M/S. GAYATRI PROJECT LIMITED | KAUSHIK LAIK |
Versus | |||
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LIMITED | MISHRA SAURABH[CAVEAT] | ||
IA No. 78251/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 78253/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 78255/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
327 | SLP(C) No. 10442-10444/2022 IV-C | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
B. JAYATHI AIYER | SHYAMAL KUMAR[R-1], [R-2], [R-3] | ||
IA No. 83479/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
327.1 | Connected SLP(C) No. 1707/2023 IV-B | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
CHARANJIT SINGH | |||
IA No.205825/2022-CONDONATION OF DELAY IN FILING and IA No.205826/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
327.2 | Connected SLP(C) No. 4862/2023 XI-A | UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV |
Versus | |||
BIRANCHI NARAYAN SAHOO AND ORS. | MOHIT D. RAM[CAVEAT] | ||
IA No. 90738/2023 - APPLICATION FOR TAGGING/DETAGGING | |||
328 | SLP(C) No. 8971/2022 IV-C | INDORE DEVELOPMENT AUTHORITY | MISHRA SAURABH |
Versus | |||
LAXMI GRIH NIRMAN SAHAKARI SANSTHA MARYADIT AND ANR. | MISHA ROHATGI[R-1], CHRISTI JAIN[R-2] | ||
FOR ADMISSION and I.R. and IA No.72485/2022-EXEMPTION FROM FILING O.T. | |||
329 | SLP(C) No. 10005/2022 XV | YOGESH GOYANKA | ABHISHEK GUPTA |
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GOVIND AND ORS. | HARIKUMAR V.[R-5], [R-6], [R-7], [R-8], [R-10], [R-11], [R-13], [R-15], ANUPAM KISHORE SINHA[R-1], [R-2], [R-3], [R-4], [R-9], [R-12], [R-14], [R-16], | ||
[R-17], ABHISAR BHANU [R-18], [R-19], [R-20], ANUJ BHANDARI[R-21], MEGHA KARNWAL[R-24], [R-25], [R-26], [R-27], [R-28] | |||
IA No. 203066/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 181054/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 149379/2022 - EXEMPTION FROM FILING O.T. | |||
330 | SLP(C) No. 11386/2022 IV-B | WIPRO LIMITED | SIDHARTH SETHI |
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EXCISE AND TAXATION TECHNICAL SERVICES AGENCY AND ANR. | SAMIRON BORKATAKY[R-1], ROOH-E-HINA DUA[R-2] | ||
IA No. 22233/2023 - APPLICATION FOR PERMISSION | |||
IA No. 142887/2022 - APPLICATION FOR PERMISSION | |||
IA No. 132084/2022 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT | |||
IA No. 90270/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
331 | SLP(C) No. 12912/2022 XVII | SHAKTI SHARAN MANJHI | VAIBHAV NITI |
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THE STATE OF JHARKHAND AND ORS. | PALLAVI LANGAR[R-1] | ||
IA No. 101920/2022 - EXEMPTION FROM FILING O.T. | |||
331.1 | Connected SLP(C) No. 1604/2023 XVII | THE STATE OF JHARKHAND AND ORS. | PALLAVI LANGAR |
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SHAKTI SHARAN MANJHI | VAIBHAV NITI[R-1] | ||
IA No. 310/2023 - EXEMPTION FROM FILING O.T. | |||
332 | Diary No. 21100-2022 XVI | RAM BHAWISHYA ROY | SHANTANU KRISHNA |
Versus | |||
DR. SATYENDRA NARAYAN SINGH AND ORS. | ROHIT KUMAR SINGH [R-1], SHANTANU SAGAR[R-2], [R-3] | ||
IN SLP(C) No. - 25717/2007, | |||
IA No. 106660/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 16553/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 246873/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 98436/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 93370/2022 - EXEMPTION FROM FILING O.T. | |||
333 | SLP(C) No. 14586/2022 IV-A | M/S K. VENKATRAMA SASTRY AND K V JAYALAKSHMAMMA CHARITABLE TRUST AND ORS. | SURBHI MEHTA |
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S M HEGDE KADAVE | DEVASA & CO.[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
334 | SLP(C) No. 13199/2022 IV-B | KULWANT KAUR AND ANR. | NATASHA DALMIA |
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THE ADVISER TO THE ADMINISTRATOR AND ORS. | SHREEKANT NEELAPPA TERDAL[R-1], [R-2], [R-3] | ||
IA No. 106801/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
335 | SLP(Crl) No. 7691-7692/2022 II-C | M/S. KARNATAKA EMTA COAL MINES LTD. AND ANR. | ROOH-E-HINA DUA |
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CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
[TO BE TAKEN UP AT 2.30 P.M] | |||
IA No. 116139/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
336 | SLP(C) No. 19677/2022 XI-A | PARADIP PORT AUTHORITY AND ANR. | MERUSAGAR SAMANTARAY |
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M/S CIMMCO BIRLA LTD. | |||
FOR ADMISSION and I.R. and IA No.144467/2022-CONDONATION OF DELAY IN FILING and IA No.144468/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
337 | SLP(C) No. 19695/2022 XI | BANK OF INDIA AND ORS. | ANUVRAT SHARMA |
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BANK OF INDIA STAFF UNION AND ANR. | ANURAG KISHORE[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.144600/2022-CONDONATION OF DELAY IN FILING | |||
338 | W.P.(C) No. 932/2022 X | BIHAR STATE ARDH SARKARI ARAJPATI KARAMCHARI MAHA SANGH AND ORS. | |
Versus | |||
STATE OF BIHAR AND ORS. | PALLAVI LANGAR[R-3], ARVIND KUMAR SHARMA[R-21] SANJEEV MALHOTRA[IMPL] | ||
IA No. 158212/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 34508/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 230525/2023 - INTERVENTION/IMPLEADMENT | |||
339 | SLP(Crl) No. 10176/2022 II-C | SARDAR KHAN | RAGHUNATHA SETHUPATHY B |
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STATE REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF TAMIL NADU AND ORS. | |||
FOR ADMISSION and I.R. and IA No.142658/2022-CONDONATION OF DELAY IN FILING and IA No.142660/2022-EXEMPTION FROM FILING O.T. and IA | |||
No.142657/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 148502/2022 - APPLICATION FOR PERMISSION | |||
340 | SLP(C) No. 16460-16461/2022 IX | ASHUTOSH ASHOKRAO KALE | SOMIRAN SHARMA |
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THE STATE OF MAHARASHTRA AND ORS. | PULKIT AGARWAL[CAVEAT], LAMBAT & LEGITEAM[CAVEAT], AADITYA ANIRUDDHA PANDE[CAVEAT], SUNIL KUMAR VERMA[R-2], [R-14], VISHNU SHARMA A.S.[R-8], [R-17], | ||
[R-18], [R-19], [R-20], [R-21], [R-22], [R-24], [R-25], [R-26] | |||
List on 20.02.2024 at 2.00 p.m. | |||
IA No. 216894/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 79214/2023 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 91491/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 138250/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79215/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 143304/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 159558/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 91493/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 143303/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 159556/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
340.1 | Connected SLP(C) No. 17492-17493/2022 IX | SUNIL SADAHIV SHELKE AND ORS. | SOMIRAN SHARMA |
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THE STATE OF MAHARASHTRA AND ORS. | PULKIT AGARWAL[CAVEAT], LAMBAT & LEGITEAM[CAVEAT], AADITYA ANIRUDDHA PANDE[CAVEAT], VISHNU SHARMA A.S.[R-5], [R-6], [R-7], [R-8], [R-9], [R-10], | ||
[R-11], [R-12], [R-13], SUNIL KUMAR VERMA[R-2], [R-14] | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 140693/2022 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 216603/2023 | |||
IA No. 216603/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 140693/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
340.2 | Connected SLP(C) No. 16967-16968/2022 IX | AVINASH APPASAHEB DANDAWATE AND ORS. | VISHNU SHARMA A.S. |
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THE STATE OF MAHARASHTRA AND ORS. | PULKIT AGARWAL[CAVEAT], LAMBAT & LEGITEAM[CAVEAT], AADITYA ANIRUDDHA PANDE[CAVEAT], SOMIRAN SHARMA[R-3], SUNIL KUMAR VERMA[R-2], [R-5] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 143155/2022 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 216539/2023 | |||
IA No. 216539/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 143155/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
341 | W.P.(C) No. 882/2022 X | KERALA PRAVASI ASSOCIATION AND ANR. | KMNP LAW AOR |
Versus | |||
UNION OF INDIA AND ORS. | |||
342 | SLP(Crl) No. 2613-2617/2023 II-A | ANIL ORAON | ANKIT KUMAR LAL |
Versus | |||
THE STATE OF JHARKHAND | TULIKA MUKHERJEE[R-1] | ||
IA No. 30814/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 30816/2023 - EXEMPTION FROM FILING O.T. | |||
343 | SLP(C) No. 22880-22881/2022 IX | HINDI PRACHAR MANDAL TRUST OR HINDI PRASARAK MANDAL EARLIER KNOWN AS RASHTRABHASHA SHIKSHAN MANDAL AND ANR. | DR. R.R. DESHPANDE AND ASSOCIATES |
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DNYANESHWAR MATH TRUST AND ORS. | VIKRANT PACHNANDA[R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-3], T. ARCHANA[R-5], SAMRAT KRISHNARAO SHINDE[R-6] | ||
IA No. 205905/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 82828/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 175961/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
344 | SLP(C) No. 21876/2022 IV-A | M/S. RAASHI FARMS | MAHESH THAKUR |
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SUDHA AND ORS. | ANISH R. SHAH[R-1], [R-2], [R-3], [R-4], ABDUL AZEEM KALEBUDDE[R-5], [R-6], [R-6], [R-7], [R-8] | ||
IA No. 198437/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 186594/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 198436/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
344.1 | Connected SLP(C) No. 20613/2022 IV-A | M/S RAASHI FARMS | ANURADHA MUTATKAR |
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SUDHA AND ORS. | ANISH R. SHAH[R-1], [R-2], [R-3], [R-4], ABDUL AZEEM KALEBUDDE[R-5], [R-5], [R-6], [R-6], [R-7], [R-7], [R-8] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 172644/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 194398/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 194399/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 20522/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 20524/2023 | |||
IA No. 20524/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 194399/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 172644/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 20522/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 194398/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
345 | Diary No. 35252-2022 IV-A | NARAYANA GOWDA | ASHOK BANNIDINNI |
Versus | |||
M.A. RAJU AND ORS. | RAJIVKUMAR[R-1] | ||
IN C.A. No. - 7352/2009, | |||
IA No. 165894/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 165890/2022 - RECALLING THE COURTS ORDER | |||
346 | SLP(C) No. 22127/2022 XI | NEELAM YADAV AND ANR. | MRIDULA RAY BHARADWAJ |
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SHREE DEVI AND ORS. | DIVYESH PRATAP SINGH[CAVEAT], [R-2] | ||
IA No. 23474/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 189101/2022 - EXEMPTION FROM FILING O.T. | |||
347 | SLP(C) No. 23750/2022 XII | T.R. MAHALINGAM AND ORS. | VIJAY KUMAR |
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SABARIVASEN AND ANR. | BALAJI SRINIVASAN[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.199921/2022-EXEMPTION FROM FILING O.T. | |||
348 | SLP(C) No. 21955/2022 XII-A | ELAGURTHI RAJENDER AND ORS. | AWANTIKA MANOHAR |
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THE STATE OF TELANGANA AND ORS. | RAJIV KUMAR CHOUDHRY [R-1], [R-2], [R-3] | ||
IA No. 187521/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 187524/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
348.1 | Connected SLP(C) No. 24276/2022 XII-A | ALE RAJU | ABID ALI BEERAN P |
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GATLA SRINIVAS AND ORS. | SADINENI RAVI KUMAR[R-1], [R-2], [R-3], [R-4], RAJIV KUMAR CHOUDHRY [R-10], [R-11], [R-12], [R-13] | ||
349 | SLP(C) No. 23476/2022 IV-A | THE STATE OF KARNATAKA AND ORS. | D. L. CHIDANANDA[P-1] |
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M.P. DHEERAJ AND ANR. | BALAJI SRINIVASAN[CAVEAT], [R-1], HETU ARORA SETHI[R-2] | ||
APPLICATION FOR DIRECTION IS TO BE LISTED | |||
IA No. 81698/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 216384/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 43990/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 216383/2023 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
350 | SLP(C) No. 24006/2022 XII | L. BASKARAN | T. HARISH KUMAR |
Versus | |||
DHL EXPRESS (INDIA) PVT. LTD. | SHASHI BHUSHAN KUMAR[R-1] | ||
FOR ADMISSION | |||
351 | SLP(Crl) No. 12862-12863/2022 II-C | SUSHEELA YOGISH BUNGLE AND ANR. | SURBHI MEHTA |
Versus | |||
M/S V.T. IMPEX LTD. AND ANR. | SHASHI BHUSHAN KUMAR[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 198162/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
352 | SLP(Crl) No. 637/2023 II | OM PRAKASH SINGH | VIKALP MUDGAL |
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STATE OF U.P. AND ORS. | RUCHIRA GOEL[R-1], SAKSHAM MAHESHWARI [R-2], [R-3], [R-4] | ||
IA No. 9557/2023 - EXEMPTION FROM FILING O.T. | |||
352.1 | Connected SLP(Crl) No. 2785/2023 II | RUPALI DUBEY | T. N. SINGH |
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THE STATE OF U.P. AND ORS. | VISHWA PAL SINGH[R-1], RANDHIR KUMAR OJHA[R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No.43104/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.43097/2023-EXEMPTION FROM FILING O.T. | |||
353 | SLP(C) No. 1294/2023 XV | RAMJI LAL JAT | CHRISTI JAIN[P-1] |
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THE STATE OF RAJASTHAN AND ORS. | NILOFAR KHAN[R-1], [R-2], [R-3], [R-4] | ||
354 | SLP(Crl) No. 449/2023 II | ABHISHEK SINGH | KUMAR DUSHYANT SINGH |
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THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1], KRISHNA BALLABH THAKUR[R-2] | ||
IA No. 5739/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 5740/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 5741/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
354.1 | Connected SLP(Crl) No. 2643/2023 II | ABHISHEK SINGH | KUMAR DUSHYANT SINGH |
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THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1], KRISHNA BALLABH THAKUR[R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 17849/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 17850/2023 | |||
IA No. 17849/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 17850/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
355 | SLP(Crl) No. 1270/2023 II | STATE OF U. P. THROUGH D.I.G. CBI/SCB, LUCKNOW | MUKESH KUMAR MARORIA[P-1] |
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VINAYJIT LAL VERMA | VINAY GARG[R-1] | ||
IA No. 2154/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
356 | SLP(Crl) No. 3333-3335/2023 II-C | VIJENDER SINGH | RISHI SEHGAL |
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GOVERNMENT OF NCT OF DELHI AND ORS. | MUKESH KUMAR MARORIA[R-1], PREET PAL SINGH[R-2], MEHAAK JAGGI [R-3], M. C. DHINGRA[R-4] | ||
IA No. 42128/2023 - EXEMPTION FROM FILING O.T. | |||
357 | SLP(Crl) No. 1347-1348/2023 II | M/S AMARA RAJA BATTERIES LIMITED | TATINI BASU |
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GHANSHYAM LAL AGARWAL AND ANR. ETC. | MAHFOOZ AHSAN NAZKI[R-2], RONAK KARANPURIA[R-1], [R-3] | ||
IA No. 29540/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
358 | SLP(Crl) No. 3123/2023 II | RAJESHWAR PRASAD TIWARI AND ANR. | RITIKA GAMBHIR KOHLI |
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THE STATE OF UTTAR PRADESH AND ANR. | GARVESH KABRA[R-1], GOPAL JHA[R-2] | ||
FOR ADMISSION and I.R. and IA No.32823/2023-CONDONATION OF DELAY IN FILING and IA No.32824/2023-EXEMPTION FROM FILING O.T. | |||
359 | SLP(C) No. 5149/2023 IV-A | VIVEK KAMATH | ANKOLEKAR GURUDATTA |
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GEETHA KAMATH | ANIRUDH SANGANERIA[R-1] | ||
360 | SLP(Crl) No. 3517/2023 II | KOLA SATHIBABU | VIPIN NAIR |
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THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI[R-1] | ||
IA No. 44534/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
360.1 | Connected SLP(Crl) No. 7403/2023 II | POTHULA RAMESH REDDY | D. MAHESH BABU |
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THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI[R-1] | ||
IA No. 104538/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
360.2 | Connected SLP(Crl) No. 7404/2023 II | CHERUKUPALLI NARESH REDDY | D. MAHESH BABU |
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THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI[R-1] | ||
IA No. 96696/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
361 | SLP(C) No. 10071/2023 IV-B | SURJIT SINGH (NOW DECEASED) THROUGH HIS LR. | DEEPKARAN DALAL |
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PHOOLWATI (NOW DECEASED) THROUGH HER LRS AND ORS. | DEVYANI GUPTA[R-1.5], [R-1.4], [R-4], [R-5], [R-7], SAMAR VIJAY SINGH[R-11] | ||
362 | SLP(Crl) No. 3734/2023 II-C | MANJULA K | DEVASA & CO. |
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DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 32953/2023 - EXEMPTION FROM FILING O.T. | |||
363 | W.P.(C) No. 282/2023 X | ALL INDIA AIRCRAFT ENGINEERS ASSOCIATION AND ORS. | SAMEER KUMAR |
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THE CENTRAL PROVIDENT FUND COMMISSIONER (CPFC) AND ORS. | M. V. KINI & ASSOCIATES[R-3] | ||
364 | SLP(C) No. 9469/2023 XI-A | SREE NARAYANA TRUST AND ORS. | HIMINDER LAL |
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CHERUNNIYOOR V. JAYAPRAKASH AND ORS. | G. PRAKASH[CAVEAT], ADITI ANIL DANI [R-2], P. S. SUDHEER[R-5], [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-22], [R-23], [R-24], [R-25], [R-26], [R-27], [R-28], [R-29], [R-30], [R-31], [R-32], [R-33], [R-34], [R-35], [R-36], [R-37], [R-38], | |||
[R-39], [R-40], [R-41], [R-42], [R-43], [R-44], M.P. PARTHIBAN[R-45], [R-46], [R-47], [R-48], [R-49], [R-50], [R-51], [R-52], [R-53], [R-54], | |||
[R-55] VEDANT SINGH[INT] | |||
FOR ADMISSION and IA No.68952/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
365 | SLP(C) No. 3867/2023 XV | M/S R.C.C.L. INFRASTRUCTURE LTD. | E. C. AGRAWALA |
Versus | |||
THE STATE OF RAJASTHAN | SANDEEP KUMAR JHA[CAVEAT] | ||
IA No.38391/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.38392/2023-EXEMPTION FROM FILING O.T. | |||
366 | SLP(C) No. 3794-3795/2023 XII-A | M/S A.P. ELECTRICAL EQUIPMENT CORPORATION | KHAITAN & CO. |
Versus | |||
THE TAHSILDAR AND ORS. | SOMANADRI GOUD KATAM[CAVEAT][CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.37797/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 37797/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 40684/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
367 | SLP(C) No. 4383/2023 XII | P.R. PALANISAMY | PREETIKA DWIVEDI |
Versus | |||
K. SIVASAMY AND ORS. | M. A. CHINNASAMY[R-2] | ||
IA No. 44816/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
367.1 | Connected SLP(C) No. 8662/2023 XII | KAMALAVENI | PREETIKA DWIVEDI |
Versus | |||
K. SIVASAMY AND ORS. | M. A. CHINNASAMY[R-2], [R-2] | ||
FOR ADMISSION and I.R. and IA No.72272/2023-CONDONATION OF DELAY IN FILING and IA No.72271/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.72269/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
368 | SLP(C) No. 4880/2023 XIV | JAGAN SINGH GAHLOT | YOGINDER HANDOO |
Versus | |||
SONIA AND ORS. | SAROJ TRIPATHI[R-1], [R-2], MANJU JETLEY[R-3] | ||
Mediation report received | |||
369 | SLP(C) No. 4660/2023 XII-A | THE GENERAL MANAGER PERSONNEL SYNDICATE BANK AND ORS. | HETU ARORA SETHI |
Versus | |||
B S N PRASAD | BELA MAHESHWARI[CAVEAT] | ||
FOR ADMISSION | |||
370 | SLP(C) No. 8776-8779/2023 XII | THE DIRECTOR OF TOWN PANCHAYAT AND ORS. | D.KUMANAN |
Versus | |||
M JAYABAL AND ANR. | NIKHIL JAIN[CAVEAT][CAVEAT] | ||
IA No. 58925/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85671/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
370.1 | Connected SLP(C) No. 8780-8783/2023 XII | THE DISTRICT COLLECTOR | D.KUMANAN |
Versus | |||
M. JAYABAL AND ORS. | NIKHIL JAIN[CAVEAT][CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 60830/2023 | |||
IA No. 60830/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
371 | SLP(Crl) No. 3236/2023 II-B | CHITHRA P. NAIR | BIJO MATHEW JOY |
Versus | |||
RAVI PRASAD AND ANR. | P. S. SUDHEER[R-1], HARSHAD V. HAMEED[R-2] | ||
FOR ADMISSION and I.R. and IA No.50578/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.50577/2023-EXEMPTION FROM FILING O.T. | |||
372 | SLP(C) No. 5227/2023 XIV | D.A.V. COLLEGE TRUST AND MANAGEMENT SOCIETY AND ANR. | MONALISA KOSARIA |
Versus | |||
DELHI DEVELOPMENT AUTHORITY AND ORS. | NITIN MISHRA[CAVEAT] | ||
373 | SLP(C) No. 5260/2023 IX | DILIP PANDURANG THOPATE | DILIP ANNASAHEB TAUR |
Versus | |||
ASHOKRAO V THOPATE AND ORS. | PRAGYA BAGHEL[R-1], RAMESHWAR PRASAD GOYAL[R-2], AADITYA ANIRUDDHA PANDE[R-3] | ||
I.R. and IA No.55250/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.55312/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.55251/2023-EXEMPTION FROM FILING O.T. and IA No.55309/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 55250/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57692/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 55312/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 55251/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 57690/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 55309/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 59063/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
374 | SLP(C) No. 8601/2023 XI-A | M/S ORISSA INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION | SANDEEP DEVASHISH DAS |
Versus | |||
THE GENERAL SECRETARY, IDCO SHRAMIK SANGHA | V. K. MONGA[R-1] | ||
375 | SLP(C) No. 6442/2023 XVI | SUMONTA DAS AND ORS. | SUJIT KUMAR MISHRA |
Versus | |||
UNION OF INDIA AND ORS. | CHANCHAL KUMAR GANGULI[CAVEAT], GURMEET SINGH MAKKER[R-1], SHREEKANT NEELAPPA TERDAL[R-2], [R-3], [R-4], [R-5], [R-6] KUSHAGRA PANDEY [INT] | ||
IA No. 127234/2023 - INTERVENTION APPLICATION | |||
IA No. 178727/2023 - INTERVENTION/IMPLEADMENT | |||
375.1 | Connected SLP(C) No. 8020/2023 XVI | MAICHAL RAJ AND ORS. | |
Versus | |||
UNION OF INDIA AND ORS. | SHREEKANT NEELAPPA TERDAL[R-2], [R-3], [R-4], [R-5], [R-6], CHANCHAL KUMAR GANGULI[CAVEAT], [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-22], [R-23], [R-24], [R-25], [R-26], [R-27], [R-28], [R-29], [R-30], [R-31], | |||
[R-32], [R-33], [R-34], [R-35], [R-36], [R-37], [R-38], [R-39], [R-40], [R-41], [R-42], [R-43], [R-44], [R-45], [R-46], [R-47], [R-48], [R-49], | |||
[R-50], [R-51], [R-52], [R-53], [R-54], [R-55], [R-56], [R-57], [R-58] RANJAN NIKHIL DHARNIDHAR, [IMPL] | |||
IA No. 68687/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120331/2023 - INTERVENTION/IMPLEADMENT | |||
376 | SLP(Crl) No. 6932/2023 II-C | A. BALAKUMAR | M.P. PARTHIBAN |
Versus | |||
PROF. MOHANRAJ | ARJUN SINGH BHATI[R-1] | ||
FOR ADMISSION | |||
377 | SLP(Crl) No. 4399/2023 II | SAVITA SRIVASTAVA AND ANR. | SHAKIL AHMAD SYED |
Versus | |||
DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 244771/2023 - APPLICATION FOR PERMISSION | |||
IA No. 70189/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 69187/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
378 | CONMT.PET.(C) No. 851-852/2023 in C.A. No. 10013-10014/2016 XIV-A | R.C. GUPTA AND ORS. | ANAND VARMA |
Versus | |||
NEELAM SHAMI RAO AND ORS. | SIDDHARTH[R-1] | ||
IN C.A. No. - 10013/2016, IN C.A. No. - 10014/2016, | |||
IA No. 77467/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
379 | SLP(C) No. 8590/2023 IX | M/S SAMARTH ERECTORS AND DEVELOPERS AND ORS. | R. C. KOHLI |
Versus | |||
K G MILLENNIUM REALTORS PRIVATE LIMITED AND ORS. | M. V. KINI & ASSOCIATES[R-2], [R-3], SMRITI CHURIWAL[R-4] | ||
IA No. 85316/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85319/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
380 | SLP(Crl) No. 6800/2023 II-A | ARJUN ALIAS URGAN | VISHWA PAL SINGH |
Versus | |||
THE STATE OF MADHYA PRADESH | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 96252/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 96251/2023 - EXEMPTION FROM FILING O.T. | |||
381 | SLP(Crl) No. 6386/2023 II-B | MANOHAR @ MANOHARI | SHISHIR PINAKI |
Versus | |||
THE STATE OF HARYANA | SAMAR VIJAY SINGH[R-1] | ||
ORIGINAL RECORD OF TRIAL COURT HAS BEEN RECEIVED | |||
382 | SLP(C) No. 9205/2023 XII-A | CENTRAL BANK OF INDIA AND ORS. | PAVAN KUMAR |
Versus | |||
DAKAMURI NETAJI ARJUN KUMAR | ANIRUDDHA PURUSHOTHAM[R-1] | ||
383 | SLP(C) No. 9017/2023 XIV | M/S AE TOLLWAY LTD. | DIKSHA RAI |
Versus | |||
NATIONAL HIGHWAYS AUTHORITY OF INDIA | ASHISH RANA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.89689/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
383.1 | Connected W.P.(C) No. 527/2023 X | M/S AE TOLLWAY LTD | VEDANT SINGH |
Versus | |||
UNION OF INDIA AND ANR. | |||
IA No. 93454/2023 - GRANT OF INTERIM RELIEF | |||
IA No. 113881/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
384 | SLP(C) No. 9656-9657/2023 XVI | BIHAR STAFF SELECTION COMMISSION AND ANR. | ARUN K. SINHA |
Versus | |||
HIMAL KUMARI AND ANR. | RACHITTA RAI[CAVEAT], NAMIT SAXENA[CAVEAT], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 94923/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94924/2023 - EXEMPTION FROM FILING O.T. | |||
385 | SLP(C) No. 12055-12056/2023 XI-A | MAYA LEKSHMI K AND ANR. | ANKUR S. KULKARNI |
Versus | |||
AJEESH R.C. AND ORS. | DHIRAJ ABRAHAM PHILIP[R-8], [R-10], [R-18], [R-20], [R-23], [R-24], [R-27], NISHE RAJEN SHONKER[R-30], [R-36], [R-40], VIPIN NAIR[R-31] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 95741/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 105276/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 105278/2023 | |||
IA No. 95741/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 105278/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 105276/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
386 | SLP(C) No. 9566/2023 XI-A | ANEESH N B AND ORS. | RADHA SHYAM JENA |
Versus | |||
HARIKRISHNAN M. K. AND ORS. | ANNE MATHEW[R-1], [R-2], [R-3], [R-4], [R-5], C. K. SASI[R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], | ||
[R-16] NISHANTH PATIL[IMPL] | |||
FOR ADMISSION and I.R. | |||
IA No. 94096/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94098/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 151390/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
386.1 | Connected SLP(C) No. 11317/2023 XI-A | DR. VINOD P K AND ORS. | RADHA SHYAM JENA |
Versus | |||
HARIKRISHNAN M K AND ORS. | ANNE MATHEW[R-1], [R-2], [R-3], [R-4], [R-5], C. K. SASI[R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 100265/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 100267/2023 | |||
IA No. 100265/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 100267/2023 - EXEMPTION FROM FILING O.T. | |||
386.2 | Connected SLP(C) No. 10541/2023 XI-A | VIJI K. AND ORS. | HIMINDER LAL |
Versus | |||
JASEELA P. AND ORS. | C. K. SASI[R-2], [R-3], [R-4], [R-5], [R-6], [R-11], P. A. NOOR MUHAMED[R-10] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 103347/2023 | |||
IA No. 103347/2023 - EXEMPTION FROM FILING O.T. | |||
386.3 | Connected SLP(C) No. 12007/2023 XI-A | ADARSH P. AND ORS. | P. S. SUDHEER |
Versus | |||
K. J. VARGHESE AND ORS. | C. K. SASI[R-2] | ||
FOR ADMISSION | |||
386.4 | Connected SLP(C) No. 11992/2023 XI-A | SUJITH N.P. AND ORS. | P. S. SUDHEER |
Versus | |||
K.J. VARGHESE AND ORS. | C. K. SASI[R-2], DEEPAK PRAKASH[R-89], [R-90], AXESS LEGAL CORP[R-167] | ||
FOR | |||
FOR APPLICATION FOR TRANSPOSITION ON IA 169050/2023 | |||
IA No. 169050/2023 - APPLICATION FOR TRANSPOSITION | |||
386.5 | Connected SLP(C) No. 12674-12676/2023 XI-A | HASEEB O.P AND ORS. | HIMINDER LAL |
Versus | |||
K.J VARGHESE AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 120293/2023 | |||
IA No. 120293/2023 - EXEMPTION FROM FILING O.T. | |||
386.6 | Connected SLP(C) No. 13994/2023 XI-A | MUHAMMAD SABIR K.T AND ORS. | HIMINDER LAL |
Versus | |||
JASEELA P AND ORS. | C. K. SASI[R-2], [R-3], [R-4], [R-5], [R-6] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 118527/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 118528/2023 | |||
IA No. 118527/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118528/2023 - EXEMPTION FROM FILING O.T. | |||
386.7 | Connected SLP(C) No. 13993/2023 XI-A | DEEPA JOY AND ORS. | HIMINDER LAL |
Versus | |||
HARIKRISHNAN M. K. AND ORS. | ANNE MATHEW[R-1], [R-2], [R-3], [R-4], [R-5], C. K. SASI[R-6], [R-7] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 117185/2023 | |||
IA No. 117185/2023 - EXEMPTION FROM FILING O.T. | |||
386.8 | Connected SLP(C) No. 18932/2023 XI-A | PULIYAPARAMB HIGHER SECONDARY SCHOOL AND ANR. | ZULFIKER ALI P. S |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-2], [R-3], [R-4], ANNE MATHEW[R-5], [R-6], [R-7], [R-8], [R-9] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 157920/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 157921/2023 | |||
IA No. 157920/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 157921/2023 - EXEMPTION FROM FILING O.T. | |||
386.9 | Connected SLP(C) No. 18931/2023 XI-A | SHABEEB RAHMAN K.M | P. S. SUDHEER |
Versus | |||
MUHAMMAD SUFIYAN V AND ORS. | C. K. SASI[R-6], [R-7], [R-8], [R-9] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 156444/2023 | |||
IA No. 156444/2023 - EXEMPTION FROM FILING O.T. | |||
386.10 | Connected SLP(C) No. 20846/2023 XI-A | MANAF MUHAMMED M AND ORS. | RADHA SHYAM JENA |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 169883/2023 | |||
IA No. 169883/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
386.11 | Connected SLP(C) No. 20843/2023 XI-A | DEEPAK R AND ORS. | RADHA SHYAM JENA |
Versus | |||
HARIKRISHNAN M.K. AND ORS. | C. K. SASI[R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 167926/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 167927/2023 | |||
IA No. 167926/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 167927/2023 - EXEMPTION FROM FILING O.T. | |||
386.12 | Connected SLP(C) No. 20848/2023 XI-A | NOUSHEER ALI N AND ORS. | RADHA SHYAM JENA |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 179740/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 179741/2023 | |||
IA No. 179740/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 179741/2023 - EXEMPTION FROM FILING O.T. | |||
386.13 | Connected SLP(C) No. 20847/2023 XI-A | DIVYA T.P. AND ORS. | RADHA SHYAM JENA |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 178551/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 178552/2023 | |||
IA No. 178551/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178552/2023 - EXEMPTION FROM FILING O.T. | |||
386.14 | Connected SLP(C) No. 23437/2023 XI-A | NAJMA T P AND ORS. | K. RAJEEV |
Versus | |||
JASEELA P. AND ORS. | |||
FOR ADMISSION and I.R. and IA No.188440/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
386.15 | Connected SLP(C) No. 24688-24691/2023 XI-A | YAKKOOB P. AND ORS. | K. RAJEEV |
Versus | |||
K. J. VARGHESE AND ORS. | |||
IA No.218853/2023-CONDONATION OF DELAY IN FILING and IA No.218854/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.218855/2023-EXEMPTION FROM FILING O.T. | |||
386.16 | Connected Diary No. 37139-2023 XI-A | SHAMSEER.P.P. | K. RAJEEV |
Versus | |||
MUHAMMAD SUFIAN.V. AND ORS. | |||
IA No.193633/2023-CONDONATION OF DELAY IN FILING and IA No.193634/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.193635/2023-EXEMPTION FROM FILING O.T. | |||
386.17 | Connected Diary No. 37142-2023 XI-A | ABHIJITH.T. | K. RAJEEV |
Versus | |||
JASEELA P. AND ORS. | |||
FOR ADMISSION and I.R. and IA No.194044/2023-CONDONATION OF DELAY IN FILING and IA No.194042/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.194045/2023-EXEMPTION FROM FILING O.T. | |||
386.18 | Connected SLP(C) No. 26442/2023 XI-A | ALEN JOY AND ORS. | K. RAJEEV |
Versus | |||
JASEELA P AND ORS. | |||
IA No.223693/2023-CONDONATION OF DELAY IN FILING and IA No.223697/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.223699/2023-EXEMPTION FROM FILING O.T. and IA No.223695/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
386.19 | Connected SLP(C) No. 26681/2023 XI-A | SOUMYA MP AND ORS. | RADHA SHYAM JENA |
Versus | |||
THE STATE OF KERALA AND ORS. | |||
IA No.238417/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.238418/2023-EXEMPTION FROM FILING O.T. and IA No.238416/2023-PERMISSION | |||
TO FILE PETITION (SLP/TP/WP/..) | |||
386.20 | Connected SLP(C) No. 27957-27965/2023 XI-A | FATHIMATHUL FASEELA AND ORS. | K. RAJEEV |
Versus | |||
MUHAMMAD SUFIYAN V. AND ORS. | |||
IA No.252508/2023-CONDONATION OF DELAY IN FILING and IA No.252509/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.252510/2023-EXEMPTION FROM FILING O.T. and IA No.253756/2023-DELETING THE NAME OF PETITIONER/RESPONDENT | |||
386.21 | Connected SLP(C) No. 27966/2023 XI-A | DHANYA M V | K. RAJEEV |
Versus | |||
JASEELA P. AND ORS. | |||
IA No.257524/2023-CONDONATION OF DELAY IN FILING and IA No.257525/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.257526/2023-EXEMPTION FROM FILING O.T. and IA No.257523/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
386.22 | Connected SLP(C) No. 16448/2023 XI-A | THE MANAGER, KOTTATHALA SURENDRAN MEMORIAL VOCATIONAL HIGHER SECONDARY SCHOOL | KARTHIK S.D. |
Versus | |||
HASEEB O.P AND ORS. | ANNE MATHEW[R-2], [R-3], [R-4], [R-5], [R-6], C. K. SASI[R-7], [R-8], [R-9], [R-10] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 133318/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 133319/2023 | |||
IA No. 133318/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133319/2023 - EXEMPTION FROM FILING O.T. | |||
386.23 | Connected SLP(C) No. 16449/2023 XI-A | JILILMON T. AND ORS. | P. S. SUDHEER |
Versus | |||
JASEELA P. AND ORS. | C. K. SASI[R-2], [R-3], [R-4], [R-5], [R-6], P. A. NOOR MUHAMED[R-10] | ||
386.24 | Connected SLP(C) No. 17865/2023 XI-A | KAVYA AP AND ORS. | P. S. SUDHEER |
Versus | |||
JASEELA P. AND ORS. | C. K. SASI[R-2], [R-3], [R-4], [R-5], [R-6], P. A. NOOR MUHAMED[R-10] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 153337/2023 | |||
IA No. 153337/2023 - EXEMPTION FROM FILING O.T. | |||
386.25 | Connected SLP(C) No. 17864/2023 XI-A | FAIZA A K AND ORS. | P. S. SUDHEER |
Versus | |||
JASEELA P AND ORS. | C. K. SASI[R-2], [R-3], P. A. NOOR MUHAMED[R-10] | ||
IA | |||
FOR EXEMPTION FROM FILING O.T. ON IA 149858/2023 | |||
IA No. 149858/2023 - EXEMPTION FROM FILING O.T. | |||
386.26 | Connected SLP(C) No. 17863/2023 XI-A | SHIKA MOHAN AND ORS. | RADHA SHYAM JENA |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], ANNE MATHEW[R-12], [R-13], [R-14], [R-15], [R-16] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 145784/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 145787/2023 | |||
IA No. 145784/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 145787/2023 - EXEMPTION FROM FILING O.T. | |||
386.27 | Connected SLP(C) No. 24331/2023 XI-A | ASHA V. K AND ORS. | K. RAJEEV |
Versus | |||
JASEELA P. AND ORS. | |||
FOR ADMISSION and I.R. and IA No.218680/2023-CONDONATION OF DELAY IN FILING and IA No.218678/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.218681/2023-EXEMPTION FROM FILING O.T. and IA No.218679/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..)[ TO BE TAKEN UP ALONG WITH | |||
SLP(C)NO.9566/2023 ETC. ] | |||
387 | SLP(Crl) No. 8208/2023 II | NALLAPILLI BALARAM | ANKOLEKAR GURUDATTA |
Versus | |||
THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI[R-1] | ||
IA No. 112305/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
388 | SLP(C) No. 14369/2023 XI | GANGESH TRIPATHI AND ORS. | SUMIT KUMAR[P-1] |
Versus | |||
STATE OF U.P. AND ORS. | PRADEEP MISRA[R-1], [R-1], [R-2], [R-3], [R-4], [R-5], S. S. SHROFF[R-6] SUNIL PRAKASH SHARMA[IMPL] | ||
IA No. 144923/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 171203/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 116822/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 159418/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 116837/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 116836/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
388.1 | Connected SLP(C) No. 17994/2023 XI | PRINCE TOMER AND ORS. | PIYUSH DWIVEDI[P-1], [P-3], [P-4], [P-5], PRATHVI RAJ CHAUHAN[P-2], [P-6], [P-7], [P-8] |
Versus | |||
STATE OF U.P. AND ORS. | PRADEEP MISRA[R-1], [R-2], [R-3], [R-4], [R-5], S. S. SHROFF[R-6] SHASHI KIRAN[IMPL], PARUL SHUKLA[IMPL] | ||
IA No. 157142/2023 - DISCHARGE OF ADVOCATE ON RECORD | |||
IA No. 152870/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 152871/2023 - EXEMPTION FROM FILING O.T. | |||
389 | SLP(C) No. 22805/2023 XI-A | DHANESWAR BISWAL | SHAKTI KANTA PATTANAIK |
Versus | |||
DIVISIONAL MANGER AND ANR. | |||
390 | SLP(Crl) No. 8367/2023 II-A | THE STATE OF JHARKHAND | MADHUSMITA BORA |
Versus | |||
BHARAT KUMAR MANDAL @ BHARAT | ASHWANI BHARDWAJ[R-1] | ||
IA No. 121989/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 121992/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 121996/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
391 | SLP(C) No. 14246/2023 XI-A | VICE CHANCELLOR ODISHA UNIVERSITY OF AGRICULTURE AND TECHNOLOGY (OUAT) AND ANR. | RAJEEV SINGH |
Versus | |||
RAJLAXMI BEURA | SURESH CHANDRA TRIPATHY[R-1] | ||
IA No. 247849/2023 - APPLICATION FOR EXEMPTION FROM PAYMENT OF COSTS | |||
392 | SLP(Crl) No. 10803/2023 II-C | ANURADHA | PURNIMA KRISHNA |
Versus | |||
PUSHPAM SUBBIAH AND ANR. | A. SELVIN RAJA[R-1] | ||
IA No. 163024/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 163025/2023 - EXEMPTION FROM FILING O.T. | |||
393 | SLP(C) No. 16969/2023 XI | U. P. STATE BRIDGE CORPORATION LIMITED AND ANR. | SHRADHA NARAYAN |
Versus | |||
SARVESH | SATYAJEET KUMAR[R-1] | ||
IA No. 136029/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
394 | SLP(C) No. 13987/2023 XI-A | THE COMMISSIONER OF CUSTOMS | MUKESH KUMAR MARORIA |
Versus | |||
KIMS HEALTH CARE MANAGEMENT LTD. | P. S. SUDHEER[R-1] | ||
IA No.117195/2023-CONDONATION OF DELAY IN FILING and IA No.117193/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
395 | SLP(C) No. 12669-12673/2023 XII | M/S TERRA MANUFACTURING AND SALES | KUMAR DUSHYANT SINGH |
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P. NACHIMUTHU GOUNDER(DIED) THROUGH HIS LEGAL REPRESENTATIVES AND ANR. | VINODH KANNA B.[R-1.1], [R-1.1] | ||
FOR ADMISSION and IA No.120284/2023-EXEMPTION FROM FILING O.T. and IA No.120285/2023-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
396 | MA 1519/2023 in C.A. No. 9412/2013 III | THE PARSI CENTRAL ASSOCIATION CO OPERATIVE HOUSING SOCIETY AND ANR. | P. N. PURI |
Versus | |||
BHAGWANDIN SAJARAM AND ORS. | PRATAP AND CO.[R-3], AADITYA ANIRUDDHA PANDE[R-4], NAVDEEP VORA[R-6] | ||
IN C.A. No. - 9412/2013, | |||
FOR ADMISSION and IA No.120362/2023-CLARIFICATION/DIRECTION | |||
IA No. 120362/2023 - CLARIFICATION/DIRECTION | |||
397 | C.A. No. 6663/2023 XVII-A | KRISHNAKUMAR BADRIDAS TAORI AND ANR. | AVNISH PANDEY |
Versus | |||
M/S. ROMA BUILDERS PRIVATE LIMITED | C. GEORGE THOMAS[R-1] | ||
IA No.200668/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
398 | SLP(C) No. 14806-14807/2023 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI |
Versus | |||
M.C. GEORGE | P. S. SUDHEER[CAVEAT] ANNE MATHEW[INT] | ||
IA No. 250688/2023 - ADMISSION OF NEW EVIDENCE | |||
399 | SLP(C) No. 25260/2023 IV-A | SRI VENKATARAMANA TEMPLE | K. V. BHARATHI UPADHYAYA |
Versus | |||
SUBRAYA HEGDE AND ORS. | GEET AHUJA[R-1], [R-6], V. N. RAGHUPATHY[R-8] | ||
FOR ADMISSION and I.R. | |||
IA No. 230439/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 209674/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
400 | SLP(C) No. 22089/2023 XII | SANTHOSH | ANAND DILIP LANDGE |
Versus | |||
UNITED INDIA INSURANCE CO. LTD. AND ANR. | T. MAHIPAL[R-1] | ||
401 | CONMT.PET.(C) No. 1140/2023 in W.P.(Crl.) No. 526/2022 X | RAMVEER AND ORS. | ANU GUPTA |
Versus | |||
SANJAY PRASAD AND ORS. | PRADEEP MISRA[R-1] | ||
IN W.P.(Crl.) No. - 526/2022, | |||
IA No. 148018/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
402 | SLP(C) No. 17403/2023 XVI | THE STATE OF WEST BENGAL | ASTHA SHARMA |
Versus | |||
DR. SANAT KUMAR GHOSH AND ORS. | DHARMAPRABHAS LAW ASSOCIATES[CAVEAT][CAVEAT], SHALINI KAUL[CAVEAT], [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], SHYAM D. NANDAN[R-17], ANILENDRA PANDEY[R-36], MRIGANK PRABHAKAR[R-41] SUBHASISH BHOWMICK[CAVEAT], [IMPL], ANAND | |||
VARMA[IMPL] SOUMYA DUTTA[INT], KUNAL CHATTERJI[INT] | |||
IA No. 248251/2023 - APPLICATION FOR MODIFICATION OF PARTY DETAILS / CHALLENGED JUDGEMENT DETAILS | |||
IA No. 248307/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 205750/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 170406/2023 - DISCHARGE OF ADVOCATE ON RECORD | |||
IA No. 156480/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 165408/2023 - INTERVENTION APPLICATION | |||
IA No. 165328/2023 - INTERVENTION APPLICATION | |||
IA No. 189570/2023 - INTERVENTION APPLICATION | |||
IA No. 247100/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 224771/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 205787/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 198176/2023 - MODIFICATION OF COURT ORDER | |||
IA No. 188065/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 156479/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
403 | SLP(Crl) No. 10746/2023 II-A | ANIRUDDHA KHANWALKAR | ASTHA SHARMA |
Versus | |||
SHARMILA DAS AND ORS. | MUKESH KUMAR[R-1], [R-2], [R-3] | ||
IA No. 172883/2023 - APPLICATION FOR PERMISSION | |||
IA No. 162324/2023 - EXEMPTION FROM FILING O.T. | |||
404 | SLP(Crl) No. 11322/2023 II-C | M/S. LEGACY GLOBAL PROJECTS LTD | R. CHANDRACHUD |
Versus | |||
SANDEEP GURURAJ AND ANR. | SURBHI MEHTA[R-1], V. N. RAGHUPATHY[R-2] | ||
405 | SLP(C) No. 21314-21315/2023 IV-B | RAM KANWAR | ABHIMANYU TEWARI |
Versus | |||
JAI NARAYAN AND ORS. | JYOTI MENDIRATTA[CAVEAT][CAVEAT] | ||
IA No.195086/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.195095/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 195086/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 195095/2023 - EXEMPTION FROM FILING O.T. | |||
405.1 | Connected SLP(C) No. 21757/2023 IV-B | YUDHBIR SINGH AND ORS. | K.PARAMESHWAR |
Versus | |||
JAI NARAYAN AND ORS. | JYOTI MENDIRATTA[CAVEAT] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 199581/2023 | |||
IA No. 199581/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
405.2 | Connected Diary No. 42989-2023 IV-B | SUKHBIR SINGH AND ORS. | ABHIMANYU TEWARI |
Versus | |||
THE BHARAT RATAN SAHIB DR. BHIM RAO AMBEDKAR COOP. TRANSPORT SOCIETY LIMITED, NARNAUND AND ORS. | JYOTI MENDIRATTA[CAVEAT][CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.234328/2023-CONDONATION OF DELAY IN FILING and IA No.234324/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
405.3 | Connected SLP(C) No. 25003/2023 IV-B | RAJESH KUMAR AND ORS. | JINENDRA JAIN |
Versus | |||
STATE OF HARYANA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.221725/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
405.4 | Connected SLP(C) No. 22053-22055/2023 IV-B | THE STATE OF HARYANA AND ORS. | B. K. SATIJA |
Versus | |||
THE DABRA COOP. TRANSPORT SOCIETY LTD. AND ORS. | JYOTI MENDIRATTA[CAVEAT], ABHIMANYU TEWARI[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.202258/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.202260/2023-EXEMPTION FROM FILING O.T. | |||
406 | SLP(C) No. 22803/2023 IX | MANJIT SINGH | ANASUYA CHOUDHURY |
Versus | |||
THE UNION OF INDIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.208855/2023-EXEMPTION FROM FILING O.T. | |||
407 | SLP(C) No. 22760/2023 IV-C | RAJDHAR AND ANR. | RAGHVENDRA KUMAR |
Versus | |||
DHOKIYA | |||
FOR ADMISSION | |||
408 | SLP(Crl) No. 16454/2023 II-A | CHANDI PRASAD LAL DAS | NAMIT SAXENA |
Versus | |||
THE STATE OF BIHAR AND ORS. | AZMAT HAYAT AMANULLAH[R-1] | ||
409 | SLP(C) No. 25899/2023 XVI | MD. SHAHNAWAZ ALAM ANSARI | MRS. VIPIN GUPTA |
Versus | |||
THE BANKING OMBUDSMAN, BIHAR AND ORS. | |||
IA No. 253120/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
410 | C.A. No. 8234-8235/2023 IV | SHIVANI | MITHU JAIN |
Versus | |||
THE UNION TERRITORY OF CHANDIGARH AND ORS. | RUPESH KUMAR[R-4], MUKESH KUMAR MARORIA[R-6] | ||
411 | SLP(C) No. 24758/2023 IX | GOA STATE POLLUTION CONTROL BOARD | |
Versus | |||
PAYAL BAADKAR AND ORS. | DCOSTA IVO MANUEL SIMON[CAVEAT], [R-1], [R-3] | ||
IA No.228027/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.229564/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 228027/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 2818/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 229564/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
412 | W.P.(C) No. 228/2019 PIL-W | CENTRE FOR PUBLIC INTEREST LITIGATION AND ORS. | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ANR. | |||
LIST ALONG WITH THE RECORD OF SUO MOTU WRIT PETITION (C) NO. 4/2019 | |||
413 | W.P.(C) No. 898/2020 PIL-W | PERALA SHEKHAR RAO | SRAVAN KUMAR KARANAM[P-1], [P-1] |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], [R-2], VIKAS MEHTA[R-4], CHIRAG M. SHROFF[R-6] | ||
414 | SLP(C) No. 13862/2020 X | STATE OF UTTARAKHAND | VANSHAJA SHUKLA[P-1] |
Versus | |||
SHYAM LAL AND ORS. | SANJAY KUMAR DUBEY[R-7] T. V. S. RAGHAVENDRA SREYAS[IMPL] | ||
FOR ADMISSION and I.R. and IA No.118788/2020-EXEMPTION FROM FILING O.T.MR. ARVIND DATAR, LEARNED SENIOR ADVOCATE OF THIS COURT TO ASSIST THIS COURT AS | |||
AMICUS CURIAE IN THIS MATTER. | |||
IA No. 118788/2020 - EXEMPTION FROM FILING O.T. | |||
415 | SLP(C) No. 14506-14507/2021 IX | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
AGIJ PROMOTION OF NINETEENONEA MEDIA PVT. LTD. AND ANR. | ASTHA SHARMA[CAVEAT][CAVEAT], KRISHAN KUMAR[R-3][CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.117645/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
415.1 | Connected W.P.(C) No. 760/2021 PIL-W | AMOL PALEKAR | MRIGANK PRABHAKAR |
Versus | |||
UNION OF INDIA AND ANR. | |||
FOR ADMISSION and IA No.79630/2021-EX-PARTE STAY | |||
415.2 | Connected T.P.(C) No. 997-1000/2021 XIV | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
FOUNDATION FOR INDEPENDENT JOURNALISM AND ORS. | PRASANNA S.[R-1], [R-2], [R-3], [R-8], [R-9] | ||
FOR ADMISSION and I.R. and IA No.63369/2021-EX-PARTE STAY and IA No.63370/2021-EXEMPTION FROM FILING O.T, | |||
415.3 | Connected T.P.(C) No. 1147-1152/2021 XI-A | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
BHAKTA TRIPATHY | RASHMI NANDAKUMAR[CAVEAT], [R-4], FAUZIA SHAKIL[R-2], MEGHA KARNWAL[R-5], CHITRANSHUL A. SINHA[R-7] | ||
FOR ADMISSION and IA No.77779/2021-EX-PARTE STAY | |||
415.4 | Connected SLP(C) No. 11163/2021 XI-A | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
LIVE LAW MEDIA PRIVATE LIMITED AND ORS. | |||
FOR ADMISSION and I.R. and IA No.85838/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.85839/2021-EXEMPTION FROM FILING AFFIDAVIT | |||
415.5 | Connected T.P.(C) No. 1248-1252/2021 XVI | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
SAYANTI SENGUPTA AND ORS. | KRISHAN KUMAR[R-4], FAISAL SHERWANI [R-5], RAJAT ARORA[R-6], [R-7], [R-8] | ||
FOR ADMISSION and IA No.87279/2021-EX-PARTE STAY | |||
415.6 | Connected SLP(C) No. 11566/2021 XI-A | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
THE NEWS BROADCASTERS ASSOCIATION AND ORS. | |||
FOR ADMISSION and I.R. and IA No.89043/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.89045/2021-EXEMPTION FROM FILING O.T. | |||
415.7 | Connected SLP(C) No. 8670/2022 XII | UNION OF INDIA AND ANR. | AMRISH KUMAR |
Versus | |||
INDIAN BROADCASTING AND DIGITAL FOUNDATIONS AND ORS. | KARANJAWALA & CO.[R-1] | ||
[TO BE TAKEN UP ALONG WITH W.P.(C) No. 799/2020.]FOR ADMISSION and I.R. and IA No.70520/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.70521/2022-EXEMPTION FROM FILING O.T. | |||
416 | SLP(C) No. 9474/2023 XVI | BHARAT VANIJYA EASTERN PVT. LTD. | ABHA R. SHARMA |
Versus | |||
THE STATE OF WEST BENGAL | ASTHA SHARMA[R-1] | ||
IA No. 93329/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
416.1 | Connected SLP(C) No. 9175/2023 XVI | BHARAT VANIJYA EASTERN PVT. LTD. | ABHA R. SHARMA |
Versus | |||
THE STATE OF WEST BENGAL | ASTHA SHARMA[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 91025/2023 | |||
IA No. 91025/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
417 | SLP(C) No. 27047/2023 IX | MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY AND ANR. | SANJAY KUMAR VISEN |
Versus | |||
SARANGA ANIL KUMAR AGGARWAL AND ANR. | PUNEET SINGH BINDRA[CAVEAT], AADITYA ANIRUDDHA PANDE[R-2] | ||
FOR ADMISSION | |||
418 | SLP(C) No. 20720/2019 XII | THE DISTRICT COLLECTOR COLLECTORATE KANCHEEPURAM AND ORS. | D.KUMANAN[P-1] |
Versus | |||
V.B.R. MENON AND ANR. | DHIRAJ ABRAHAM PHILIP[R-1] | ||
{Mention Memo} | |||
IA No. 123531/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
419 | SLP(C) No. 3408/2019 XIV | MD. IRSHAD | PRASHANT BHUSHAN |
Versus | |||
LT. GOVERNOR OF NCT OF DELHI AND ORS. | CHIRAG M. SHROFF[R-2], FARHAT JAHAN REHMANI[R-3], WAJEEH SHAFIQ[R-4] NEHA RATHI[IMPL] | ||
{Mention Memo} | |||
[HON' CJI COURT MENTIONING (THR. MENTIONING BRANCH) NTBD. DTD. 06.03.2020] | |||
IA No. 131934/2019 - INTERVENTION/IMPLEADMENT | |||
420 | SLP(C) No. 27292/2019 XI-A | N.K. CHANDU KURUP (DIED) THROUGH LRS AND ANR. | K. RAJEEV |
Versus | |||
KIZHAKKAYIL DEVI AMMA (DIED) THROUGH LRS AND ORS. | RANJITH K. C.[R-1.1], [R-2.2], [R-2.1], [R-3.6], [R-3.5], [R-3.4], [R-3.3], [R-3.2], [R-3.1], [R-4.2], [R-4.1], [R-5.3], [R-5.2], [R-5.1], ABID ALI | ||
BEERAN P[R-8], [R-12], [R-13], [R-14], [R-15], [R-16], ABHIJIT SENGUPTA[R-17], [R-18], [R-19], [R-20], [R-21] | |||
{Mention Memo} | |||
421 | SLP(Crl) No. 9816/2023 II | AJAY KUMAR YADAV | LAWFIC |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], MUKESH KUMAR MARORIA[R-2], SACHIN SHARMA[R-3] | ||
{Mention Memo} | |||
IA No. 140314/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140317/2023 - EXEMPTION FROM FILING O.T. | |||
422 | SLP(Crl) No. 13503/2023 II-B | HIREN PARBATSINH PARMAR | MOHIT D. RAM |
Versus | |||
THE STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
{Mention Memo} | |||
IA No. 209746/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
423 | SLP(C) No. 29523-29524/2015 IV-B | HUKAM CHAND (SINCE DECEASED) THR. LRS. | SUDARSHAN RAJAN[P-1] |
Versus | |||
RISALO AND ORS. | R. C. KAUSHIK[R-1], KAUSHAL YADAV[R-15] | ||
{Mention Memo} | |||
IA No. 141704/2019 - APPLICATION FOR SUBSTITUTION | |||
IA No. 7/2015 - EXEMPTION FROM FILING O.T. | |||
IA No. 141723/2019 - SETTING ASIDE AN ABATEMENT | |||
424 | W.P.(Crl.) No. 281/2019 X | ANJANEYA HANUMANTHAIAH | SUNIL KUMAR JAIN |
Versus | |||
UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[R-1], [R-2] | ||
{Mention Memo} | |||
IA No. 156840/2019 - EX-PARTE AD-INTERIM RELIEF | |||
424.1 | Connected SLP(Crl) No. 9435-9439/2019 II-C | ANJANEYA HANUMANTHAIAH | SUNIL KUMAR JAIN |
Versus | |||
THE PRINCIPAL DIRECTOR OF INCOME TAX (INV) AND ORS. | B. KRISHNA PRASAD[CAVEAT][CAVEAT], [R-4], [R-7], RAJ BAHADUR YADAV[R-1], [R-2], [R-3], [R-5], [R-6] | ||
{Mention Memo} | |||
424.2 | Connected SLP(Crl) No. 9491/2019 II-C | SUNIL KUMAR SHARMA | AP & J CHAMBERS |
Versus | |||
THE PRINCIPAL DIRECTOR OF INCOME TAX (INVESTIGATION) AND ORS. | RAJ BAHADUR YADAV[R-1], MUKESH KUMAR MARORIA[R-3], [R-4] | ||
{Mention Memo} | |||
424.3 | Connected SLP(Crl) No. 9910/2019 II-C | D. K. SHIVAKUMAR | PARMATMA SINGH |
Versus | |||
THE PRINCIPAL DIRECTOR OF INCOME TAX (INV) AND ORS. | B. KRISHNA PRASAD[CAVEAT], RAJ BAHADUR YADAV[R-1], ANIL KATIYAR[R-2], MUKESH KUMAR MARORIA[R-3] | ||
{Mention Memo} | |||
424.4 | Connected SLP(Crl) No. 11386/2019 II-C | ANJANEYA HANUMANTHAIAH | PARMATMA SINGH |
Versus | |||
THE INCOME TAX DEPARTMENT THROUGH ITS DEPUTY DIRECTOR BENGALURU | RAJ BAHADUR YADAV[R-1] | ||
{Mention Memo} | |||
IA No. 191725/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
425 | SLP(C) No. 12128/2021 IV-A | B. R. RAMESH | RAJESH MAHALE |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | MAHESH THAKUR[CAVEAT], V. N. RAGHUPATHY[R-1], [R-2], [R-3], [R-4], HARISHA S.R.[R-5.4], [R-5.3], [R-5.2], [R-5.1], DHANANJAY GARG[R-7] | ||
{Mention Memo} | |||
IA No. 139203/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
425.1 | Connected SLP(C) No. 13513-13518/2021 IV-A | B.R. RAMESH | RAJESH MAHALE[P-1] |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1], [R-2], [R-3], MAHESH THAKUR[R-5], HARISHA S.R.[R-6], [R-7.3], [R-7.2], [R-7.1], ARUNA GUPTA[R-8], DHANANJAY GARG[R-10] | ||
{Mention Memo} | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 117983/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 139212/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 2839/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 2841/2023 | |||
IA No. 139212/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 2841/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 2839/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 117983/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
425.2 | Connected Diary No. 25672-2022 IV-A | MUNIYAPPA SINCE DECEASED BY HIS LRS | RAJESH MAHALE |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.119493/2022-CONDONATION OF DELAY IN FILING and IA No.119494/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 139189/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 119493/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 119494/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
426 | SLP(C) No. 15970/2021 IX | SAKHARAM MAHADEV JADHAV SINCE DECEASED HIS LEGAL HEIRS | DR. R.R. DESHPANDE AND ASSOCIATES |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], BLACK & WHITE SOLICITORS[R-4], [R-5] | ||
{Mention Memo} | |||
IA No. 129254/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129255/2021 - EXEMPTION FROM FILING O.T. | |||
427 | SLP(C) No. 23027-23028/2022 XIV | UNION OF INDIA | AMRISH KUMAR |
Versus | |||
M/S JBM ECOLIFE MOBILITY PRIVATE LIMITED AND ORS. | KUNAL MIMANI[CAVEAT][CAVEAT][CAVEAT], KARANJAWALA & CO.[CAVEAT], VISHAL ARUN[R-2], VIKRANT PACHNANDA[R-4], KUSH CHATURVEDI[R-5] | ||
{Mention Memo} | |||
IA No. 184403/2023 - CLARIFICATION/DIRECTION | |||
IA No. 195966/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 195968/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
428 | SLP(C) No. 4342/2023 IV-A | B. R. UMESH AND ANR. | MRS. VIPIN GUPTA |
Versus | |||
UNION OF INDIA AND ORS. | SHREEKANT NEELAPPA TERDAL[R-1], V. N. RAGHUPATHY[R-2], [R-3], RASHI BANSAL[R-4], VARDHMAN KAUSHIK [R-5], E. C. VIDYA SAGAR[R-7], MAHESH THAKUR[R-6], | ||
[R-8], [R-9], [R-10], [R-11], ABHISHEK GUPTA[R-13] | |||
{Mention Memo} | |||
428.1 | Connected SLP(C) No. 6453/2023 IV-A | B. LAKSHMIKANTH | DEVASA & CO. |
Versus | |||
M RAMEGOWDA AND ORS. | MAHESH THAKUR[CAVEAT], NULI & NULI[R-7], RASHI BANSAL[R-12] | ||
{Mention Memo} | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 49273/2023 | |||
IA No. 49273/2023 - EXEMPTION FROM FILING O.T. | |||
428.2 | Connected SLP(C) No. 6454/2023 IV-A | SHOBHA T.R. AND ORS. | JOGY SCARIA |
Versus | |||
UNION OF INDIA AND ORS. | V. N. RAGHUPATHY[R-2], [R-3], RASHI BANSAL[R-4], VARDHMAN KAUSHIK [R-5], MAHESH THAKUR[CAVEAT], [R-6], [R-7], [R-8], [R-10], [R-11] | ||
{Mention Memo} | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 54948/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 54951/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 54954/2023 | |||
FOR PERMISSION TO FILE APPLICATION FOR DIRECTION ON IA 253709/2023 | |||
IA No. 54948/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54951/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 54954/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 253709/2023 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
429 | SLP(Crl) No. 6491/2023 II-C | X | ANINDITA PUJARI |
Versus | |||
THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY[R-1], JAIKRITI S. JADEJA[R-2] | ||
{Mention Memo} | |||
IA No. 103251/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
430 | SLP(C) No. 15923/2023 IX | ZARIR PESI BHARUCHA | E. C. AGRAWALA |
Versus | |||
NILOUFER SOLI LAM | KUSH CHATURVEDI[CAVEAT] | ||
{Mention Memo} | |||
IA No. 18358/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 263330/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 141471/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 20000/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 142600/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 141473/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
430.1 | Connected SLP(C) No. 22471/2023 IX | NILOUFER SOLI LAM | KUSH CHATURVEDI |
Versus | |||
ZARIR PESI BHARUCHA | E. C. AGRAWALA[R-1] | ||
{Mention Memo} | |||
IA No. 205316/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 205317/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
431 | SLP(C) No. 32015/2016 XV | MEDHA TIWARI | PURUSHOTTAM SHARMA TRIPATHI |
Versus | |||
STATE OF RAJASTHAN EDUCATION DEPARTMENT (SECONDARY) AND ANR. | ROHIT K. SINGH | ||
432 | SLP(C) No. 11262/2015 III | VIRMABHAI RUPABHAI PATEL | K. V. BHARATHI UPADHYAYA |
Versus | |||
STATE OF GUJARAT . AND ORS. | HEMANTIKA WAHI, DHARMENDRA KUMAR SINHA[R-6] | ||
list before the Hon'ble Court, Registrar Chamber order dated 09.06.2022 | |||
IA No. 3/2015 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
433 | W.P.(C) No. 483/2003 PIL-W | RAJEEV SETHI AND ORS. | LAWYER S KNIT & CO[P-1] |
Versus | |||
ARCHAEOLOGICAL SURVEY OF INDIA . AND ORS. | AMICUS CURIE | ||
434 | SLP(C) No. 22523/2015 XV | STATE OF RAJASTHAN AND ANR. | MILIND KUMAR |
Versus | |||
SURENDRA JAIN . AND ORS. | ABHISHEK GUPTA[CAVEAT] | ||
435 | SLP(C) No. 22973/2015 X | NAGAR PALIKA PARISHAD EXECUTIVE OFFICER. | PREETIKA DWIVEDI |
Versus | |||
AJAY SINGH RAWAT | VANSHAJA SHUKLA[R-4], [R-6], [R-8], [R-10] | ||
436 | SLP(C) No. 18041/2015 XI | RAKESH KUMAR | SHAIL KUMAR DWIVEDI[P-1] |
Versus | |||
STATE OF U.P. AND ORS. | TANMAYA AGARWAL[R-1], [R-2], [R-3], [R-4], YADAV NARENDER SINGH[R-6] | ||
IA No. 48877/2017 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT | |||
437 | SLP(C) No. 20888/2015 XIV | RAMESH AILAWADI | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ANR. | SURESH CHANDRA TRIPATHY, MUKESH KUMAR MARORIA | ||
438 | SLP(C) No. 7594/2015 III | ESSAR BULK TERMINAL (SALAYA) LTD. | E. C. AGRAWALA |
Versus | |||
SALAYA MACCHIMAR BOAT ASSOCIATION . AND ORS. | PURVISH JITENDRA MALKAN, HEMANTIKA WAHI, ANITA BAFNA, ABHINAV RAMKRISHNA | ||
IA 2 & 3 (Application for impleadment as a respondent filed by Mr. Abhinav Ramakrishna and application for impleadment as a petitioner filed by Ms. | |||
Anita Bafna respectively to be listed alongwith slp | |||
IA No. 3/2016 - APPLICATION FOR IMPLEADMENT | |||
IA No. 2/2016 - APPLICATION FOR IMPLEADMENT | |||
439 | C.A. No. 6244-6245/2023 XVII-A | PANKAJ TANEJA THROUGH POWER OF ATTORNEY HOLDER KAPIL LUTHRA | KARANJAWALA & CO. |
Versus | |||
M/S. IREO GRACE REALTECH PRIVATE LIMITED AND ORS. | ROOH-E-HINA DUA[R-1], CHRITARTH PALLI [R-3] | ||
IA No. 192015/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
440 | SLP(C) No. 22046/2008 IV-C | BHOLA (DEAD) BY LRS. AND ORS. | ANURADHA MUTATKAR[P-1] |
Versus | |||
RAM PRASAD SAHU (DEAD) AND ORS. | KRISHNA KUMAR SINGH[R-1], RAHUL KAUSHIK[R-6] | ||
IA No. 126435/2022 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 126438/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
441 | SLP(C) No. 9194-9195/2012 IV-C | GAURIBAI | PRAVEEN SWARUP[P-1] |
Versus | |||
SAVITADEVI AND ORS. | MANJEET CHAWLA[R-3] | ||
442 | SLP(C) No. 13989/2019 IX | VITTHALRAO MAROTIRAO NAVKHARE | AMOL B. KARANDE |
Versus | |||
NANIBAI (DEAD) THR. LRS. AND ORS. | NITIN BHARDWAJ[R-2], [R-3], [R-4], [R-5], [R-6] | ||
442.1 | Connected SLP(C) No. 15843/2019 IX | VITTHALRAO MAROTIRAO NAVKHARE | AMOL B. KARANDE |
Versus | |||
NANIBAI (DEAD) THR. LRS. AND ORS. | NITIN BHARDWAJ[R-2], [R-3], [R-4], [R-5], [R-6] | ||
443 | SLP(C) No. 30157/2019 IX | SHRI VITHAL MANDIR SWAKUL SALI SAMAJ PUBLIC TRUST | R. R. DESHPANDE |
Versus | |||
BABAN RAMBHAU TIKADE (DEAD) THR. LR. AND ANR. | ARVIND S. AVHAD[R-1.2], [R-1.1], [R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-2] | ||
IA No. 184081/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 184082/2019 - EXEMPTION FROM FILING O.T. | |||
444 | SLP(C) No. 4174-4175/2020 III | MAHESHBHAI THAKORBHAI PATEL | SOMANADRI GOUD KATAM |
Versus | |||
THE STATE OF GUJARAT AND ORS. | DEEPANWITA PRIYANKA[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.27862/2020-EXEMPTION FROM FILING O.T. | |||
445 | SLP(C) No. 23707/2022 IV-B | WAZIR CHAND AND ANR. | RISHI MALHOTRA |
Versus | |||
DIRECTOR DEPARTMENT OF RURAL DEVELOPMENT AND PANCHAYAT PUNJAB AND ORS. | VINOD SHARMA[R-3] | ||
445.1 | Connected SLP(C) No. 2447/2024 IV-B | SHER SINGH | G. BALAJI |
Versus | |||
THE STATE OF PUNJAB AND ORS. | |||
IA No.15001/2024-CONDONATION OF DELAY IN FILING | |||
445.2 | Connected SLP(C) No. 2448/2024 IV-B | SHER SINGH | G. BALAJI |
Versus | |||
THE STATE OF PUNJAB AND ORS. | |||
IA No.15772/2024-CONDONATION OF DELAY IN FILING and IA No.15773/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.15774/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
446 | SLP(C) No. 11162/2023 IX | SHIVGANGA | MRINAL GOPAL ELKER |
Versus | |||
SANJAY PRALHADRAO KELKAR | ANAGHA S. DESAI[R-1] | ||
IA No. 74691/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177007/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 74692/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 177004/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
447 | CONMT.PET.(C) No. 772/2023 in SLP(C) No. 16426/2022 XIV | THE DELHI PUBLIC SCHOOL SOCIETY | ARVIND KUMAR GUPTA |
Versus | |||
RAJIV GIRDHAR AND ORS. | PRAVEEN CHATURVEDI[R-1] | ||
IN SLP(C) No. - 16426/2022, | |||
FOR ADMISSION | |||
IA No. 253231/2023 - CONDONATION OF DELAY IN FILING | |||
448 | Diary No. 10137-2023 IV-B | MEWA DEVI (D) BY LRS | PURUSHOTTAM SHARMA TRIPATHI |
Versus | |||
RANDHIR SINGH AND ORS. | ANKIT SWARUP[R-1], [R-2], [R-3] | ||
IA No. 86901/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 86903/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 124415/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 129309/2023 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 86906/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
449 | SLP(C) No. 8788-8789/2023 X | SANDEEP KUMAR | ASMITA SINGH |
Versus | |||
GB PANT INSTITUTE OF ENGINEERING AND TECHNOLOGY GHURDAURI AND ORS. | DEVYANI GUPTA[R-1], [R-2], [R-3] | ||
IA No. 190382/2023 - APPLICATION FOR PERMISSION | |||
IA No. 198191/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 78106/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 190385/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 147889/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 78107/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
450 | C.A. No. 4240-4241/2023 XVII | EX. HAV (SKT) VENKATA SURYANARAYANA TAKASI | SIDDHARTH SANGAL |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No.106552/2023-CONDONATION OF DELAY IN FILING and IA No.106551/2023-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
451 | SLP(C) No. 14660/2023 XVI | THE STATE OF WEST BENGAL AND ORS. | ASTHA SHARMA |
Versus | |||
SAHANAWAZ BEGAM AND ANR. | RAUF RAHIM[R-1], [R-2] | ||
452 | CONMT.PET.(C) No. 1248/2023 in C.A. No. 3302/2019 XI-A | PARAKANDIYIL CHANDRAN NAIR | MOHAMMED SADIQUE T.A. |
Versus | |||
PRABHAKARAN NAMBIAR | T. G. NARAYANAN NAIR[R-1] | ||
IN C.A. No. - 3302/2019, | |||
FOR ADMISSION | |||
453 | SLP(C) No. 18413/2023 XV | M/S SHREE RAJENDRA AGRO SERVICE CENTRE | ANAND VARMA |
Versus | |||
INDIAN OIL CORPORATION LTD. AND ORS. | SHASHWAT GOEL[R-1], [R-2], SHAILENDERA KISHORE SINGH[R-3] | ||
IA No.168105/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.168103/2023-EXEMPTION FROM FILING O.T. and IA No.168098/2023-PERMISSION | |||
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 168105/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 168103/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 168098/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
454 | SLP(Crl) No. 10410/2023 II-C | M/S CHRISTIAN MEDICAL COLLEGE AND ORS. | PAREKH & CO. |
Versus | |||
THE TAMIL NADU STATE REP BY THE DRUGS INSPECTOR | |||
455 | SLP(C) No. 25875/2023 IX | MALDAR BARRELS PRIVATE LIMITED | SIDDHANT BUXY |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.231835/2023-CONDONATION OF DELAY IN FILING and IA No.231855/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.231842/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
456 | SLP(C) No. 24655/2023 IX | NARENDRA | RAVINDRA BANA |
Versus | |||
MOTIRAM (SINCE DEAD) THROUGH HIS LRS AND ORS. | |||
I.R. and IA No.226676/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 226676/2023 - EXEMPTION FROM FILING O.T. | |||
457 | SLP(Crl) No. 16067/2023 II | RAMESHWAR PRASAD | SANDEEP JINDAL |
Versus | |||
STATE OF U.P. AND ANR. | |||
458 | SLP(C) No. 342-349/2024 IX | THE LIQUIDATOR BHANDARI CO OPERATIVE BANK LTD. | VMZ CHAMBERS |
Versus | |||
PRATAP (BABU) ARJUN NAGVEKAR AND ORS. | SURBHI KAPOOR [R-1], [R-8], AADITYA ANIRUDDHA PANDE[R-3], KUSHAGRA PANDEY [R-7], [R-9], CHAND QURESHI[R-11] | ||
IA No. 16223/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 13922/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 16222/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 266726/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
458.1 | Connected SLP(C) No. 351-358/2024 IX | THE LIQUIDATOR BHANDARI COOPERATIVE BANK LTD AND ORS. | VMZ CHAMBERS |
Versus | |||
MAHESH GOVIND KARGUTKAR AND ANR. | AADITYA ANIRUDDHA PANDE[R-3], [R-3], UDAY B. DUBE[R-4] | ||
458.2 | Connected SLP(C) No. 1162-1164/2024 IX | THE LIQUIDATOR BHANDARI CO OPERATIVE BANK LTD AND ORS. | VMZ CHAMBERS |
Versus | |||
VILAS BHASKAR KOCHREKAR AND ORS. | AADITYA ANIRUDDHA PANDE[R-3], SURBHI KAPOOR [R-6] | ||
459 | SLP(Crl) No. 13903-13904/2023 II-C | SHRI DEVTA BANESHWAR MANAGEMENT COMMITTEE, CHAUNRI (MAHASU) | CHANDER SHEKHAR ASHRI |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ORS. | VISHAL ARUN MISHRA[R-1], BIMLESH KUMAR SINGH[CAVEAT], [R-3], AJAY MARWAH[R-4], [R-5] | ||
460 | Diary No. 43908-2023 XI-A | STATE OF ODISHA AND ORS. | PRAKASH RANJAN NAYAK |
Versus | |||
DILIP KUMAR MOHAPATRA | PAREKH & CO.[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.14531/2024-CONDONATION OF DELAY IN FILING and IA No.14532/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.14533/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
461 | SLP(C) No. 27581/2023 XII | R. TAMIL SELVI AND ORS. | G. INDIRA |
Versus | |||
M.MURUGAN AND ANR. | |||
IA No.247278/2023-CONDONATION OF DELAY IN FILING | |||
462 | SLP(C) No. 27425/2023 XII | PARANTHAMAN | G. INDIRA |
Versus | |||
S. DEVIKA AND ANR. | |||
IA No.246368/2023-CONDONATION OF DELAY IN FILING | |||
463 | SLP(Crl) No. 15892/2023 II | ANANDESHWAR PANDEY | ROHIT KUMAR SINGH |
Versus | |||
STATE OF UTTAR PRADESH AND ANR. | SHAURYA SAHAY [R-1] | ||
IA No. 255537/2023 - EXEMPTION FROM FILING O.T. | |||
464 | SLP(C) No. 26488/2023 XIV | RAMPAL | NEERAJ KUMAR VERMA |
Versus | |||
ANJU @ ANJU BALA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.247946/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
465 | SLP(Crl) No. 15341/2023 II-A | JAYSHREE KANABAR | NITIN SALUJA |
Versus | |||
STATE OF MAHARASHTRA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.246041/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.246043/2023-PERMISSION TO FILE LENGTHY LIST | |||
OF DATES | |||
465.1 | Connected SLP(Crl) No. 15820/2023 II-A | THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE |
Versus | |||
RAHUL ANANDA KAMBLE AND ANR. | |||
[ TO BE TAKEN UP ALONG WITH ITEM NO. 39 I.E. SLP(Crl) No. 15341/2023. ]............... IA No.254412/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED | |||
JUDGMENT and IA No.254413/2023-EXEMPTION FROM FILING O.T. | |||
466 | SLP(C) No. 28466/2023 XIV | COL. RAMNEESH PAL SINGH | PRABHAS BAJAJ |
Versus | |||
SUGANDHI AGGARWAL | VANDANA SEHGAL | ||
FOR ADMISSION | |||
467 | SLP(C) No. 697/2024 IV-C | SUDHA SINGH CHAUHAN AND ORS AND ORS. | ASHUTOSH GHADE |
Versus | |||
RAMSANEHI LONIYA AND ORS. | ABHINAY[CAVEAT] | ||
IA No.4322/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.4323/2024-EXEMPTION FROM FILING O.T. | |||
468 | SLP(C) No. 2619-2620/2024 IX | SHRI SHANKAR SAHKARI SAKHAR KARKHANA LTD. AND ANR. | VATSALYA VIGYA |
Versus | |||
AMBIKA BIO ENERGY PVT. LTD. | |||
IA No.14736/2024-CONDONATION OF DELAY IN FILING and IA No.14735/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.14733/2024-EXEMPTION FROM FILING O.T. | |||
469 | SLP(C) No. 19305-19307/2023 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
VIJAY PAL AND ORS. | SATISH KUMAR[CAVEAT][CAVEAT][CAVEAT] | ||
{Mention Memo} | |||
470 | SLP(C) No. 8593/2023 IV-B | RAJ DULARI | SIDDHARTH MITTAL |
Versus | |||
DHARAMBIR AND ORS. | DHANANJAI JAIN[R-1], [R-2] | ||
{Mention Memo} | |||
IA No. 85368/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85369/2023 - EXEMPTION FROM FILING O.T. | |||
471 | SLP(C) No. 12455/2023 IX | VICKY DHIRUMAL KARNANI AND ANR. | RAJESH SINGH |
Versus | |||
DHIRUMAL PAHILAJRAJ KARNANI AND ORS. | PRASHANT SHRIKANT KENJALE[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
{Mention Memo} | |||
IA No. 119827/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 119828/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 119826/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
472 | SLP(C) No. 12174/2023 XI-A | M/S SRI VENKATESWARA CONSTRUCTIONS | SYLONA MOHAPATRA |
Versus | |||
THE STATE OF ODISHA AND ORS. | TEJASWI KUMAR PRADHAN[CAVEAT], ANINDITA PUJARI[R-1], [R-2], [R-3] | ||
{Mention Memo} | |||
IA No. 115283/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 242735/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 163662/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 125190/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
472.1 | Connected SLP(C) No. 18198/2023 XI-A | M/S. P.K. MINERALS PRIVATE LIMITED | TEJASWI KUMAR PRADHAN |
Versus | |||
STATE OF ORISSA AND ORS. | SYLONA MOHAPATRA [R-4] | ||
{Mention Memo} | |||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 254786/2023 | |||
IA No. 254786/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
473 | 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 | |||
473.1 | 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 | |||
473.2 | 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 | |||
474 | 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 | |||
474.1 | Connected W.P.(C) No. 63/2022 PIL-W | IN RE : THE ISSUE OF RELIGIOUS CONVERSION | ASHWANI KUMAR DUBEY |
Versus | |||
VISHAL PRASAD[IMPL], VINOD KUMAR TEWARI[IMPL], SAURABH TRIVEDI[IMPL], SARVESH SINGH BAGHEL[IMPL], SABARISH SUBRAMANIAN[IMPL], | |||
RESPONDENT-IN-PERSON[IMPL], RAKESH MISHRA[INT], [IMPL], PURNIMA KRISHNA[IMPL], PRIYA ARISTOTLE[IMPL], MAHFOOZ AHSAN NAZKI[IMPL], KAUSTUBH SHUKLA[INT], | |||
[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], PRAGATI NEEKHRA[INT], NIRMAL KUMAR AMBASTHA[INT], DHIRAJ ABRAHAM PHILIP[INT], ATULESH | |||
KUMAR[INT], ASHUTOSH DUBEY[INT], AAKARSH KAMRA[INT] | |||
LD. ATTORNEY GENERAL FOR INDIA | |||
474.2 | 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], VINOD KUMAR TEWARI[R-3] | ||
FOR ADMISSION and IA No.8306/2023-EX-PARTE STAY | |||
474.3 | Connected W.P.(Crl.) No. 14/2023 PIL-W | CITIZENS FOR JUSTICE AND PEACE | SRISHTI AGNIHOTRI |
Versus | |||
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 | |||
474.4 | 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 | |||
474.5 | 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 | |||
474.6 | 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 | |||
474.7 | Connected W.P.(Crl.) No. 36/2023 PIL-W | NATIONAL FEDERATION OF INDIAN WOMEN (NFIW) | AAKARSH KAMRA |
Versus | |||
UNION OF INDIA AND ORS. | VINOD KUMAR TEWARI[R-4], MADHUSMITA BORA[R-8], V. N. RAGHUPATHY[R-9] | ||
FOR ADMISSION and IA No.23571/2023-STAY APPLICATION | |||
474.8 | Connected Crl.A. No. 1033-1034/2022 II | MR. X | |
Versus | |||
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. | |||
474.9 | Connected W.P.(C) No. 124/2023 PIL-W | PEOPLES UNION FOR CIVIL LIBERTIES AND ANR. | ABHIMANUE SHRESTHA |
Versus | |||
THE STATE OF UTTARAKHAND AND ORS. | KAMLENDRA MISHRA[R-1], VINOD KUMAR TEWARI[R-2], RUCHIRA GOEL[R-4], SWATI GHILDIYAL [R-5], V. N. RAGHUPATHY[R-7] | ||
.FOR ADMISSION | |||
474.10 | Connected W.P.(C) No. 531/2023 X | SUSHIL AND ANR. | PURNIMA KRISHNA |
Versus | |||
THE STATE OF HARYANA | |||
FOR ADMISSION and IA No.94728/2023-EX-PARTE STAY and IA No.94730/2023-EXEMPTION FROM FILING O.T. | |||
475 | Diary No. 30525-2022 XVII | GOVERNMENT OF NCT OF DELHI | CHIRAG M. SHROFF |
Versus | |||
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 | |||
476 | SLP(C) No. 1685/2023 XIV | THE STATE OF MEGHALAYA | AVIJIT MANI TRIPATHI |
Versus | |||
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 | |||
477 | W.P.(C) No. 83/2010 PIL-W | FEDERATON OF LEPY.ORGAN.(FOLO) . AND ANR. | MAYURI RAGHUVANSHI[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | ANIL KATIYAR[R-1], SUSHMA SURI[R-2], ANINDITA PUJARI[R-6] | ||
477.1 | Connected W.P.(C) No. 1151/2017 PIL-W | VIDHI CENTRE FOR LEGAL POLICY | RASHMI NANDAKUMAR[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | ANIL KATIYAR[R-1], [IMPL], SHUVODEEP ROY[R-5], HEMANTIKA WAHI[R-9], MONIKA GUSAIN[R-10], V. N. RAGHUPATHY[R-12], NISHE RAJEN SHONKER[R-13], S.. UDAYA | ||
KUMAR SAGAR[R-21], VISHNU SHANKAR JAIN[R-22], PLR CHAMBERS AND CO.[R-23], SHREEKANT NEELAPPA TERDAL[R-24], K J JOHN AND CO[R-25], JAGJIT SINGH | |||
CHHABRA[R-2], GAUTAM NARAYAN[R-3], SANJAI KUMAR PATHAK[R-4], SANTOSH KRISHNAN[R-6], ASWATHI M.K.[R-8], SUNNY CHOUDHARY[R-14], NISHANT RAMAKANTRAO | |||
KATNESHWARKAR[R-15], SHIBASHISH MISRA[R-16], ROHIT K. SINGH[R-18], RAGHVENDRA KUMAR[R-19], K. V. VIJAYAKUMAR[R-20], VARINDER KUMAR | |||
SHARMA[R-27] RADHIKA GAUTAM[IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL], K. ENATOLI SEMA[IMPL], GURMEET SINGH MAKKER[IMPL], ABHISHEK ATREY[IMPL] | |||
478 | 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. | ABHIMANYU TEWARI[R-1], [R-6], SUSHMA SURI[R-2], SANTOSH KRISHNAN[R-5], MAHFOOZ AHSAN NAZKI[R-5], G. N. REDDY[R-5], SHUVODEEP ROY[R-7], 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], SABARISH SUBRAMANIAN[R-28], | |||
[R-28], [IMPL], M. YOGESH KANNA[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], SHREEKANT NEELAPPA TERDAL[R-34], [IMPL], G. INDIRA[R-34], ARAVINDH S.[R-40], | |||
[R-40] 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 | |||
478.1 | 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] | ||
479 | 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] | ||
480 | 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], SHUVODEEP ROY[R-1], [R-27], 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], 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], PLR CHAMBERS AND CO.[R-30], ASTHA SHARMA[R-30], SHREEKANT NEELAPPA TERDAL[R-36], ARAVINDH S.[R-37] | |||
481 | SLP(C) No. 3870/2016 XV | RAM GOPAL SHARMA (D) | PRATIBHA JAIN[P-1] |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], [R-2], [R-3] | ||
IA No. 23754/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 108045/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 94532/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 94527/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
482 | SLP(Crl) No. 1620-1621/2021 II-B | ANUP MAJEE | JAIKRITI S. JADEJA |
Versus | |||
THE CENTRAL BUREAU OF INVESTIGATION AND ORS. | ARVIND KUMAR SHARMA[R-1], ASTHA SHARMA[R-2] KAUSTUBH SHUKLA[IMPL] | ||
IA No. 61145/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 57255/2021 - CLARIFICATION/DIRECTION | |||
IA No. 31510/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 26120/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 31507/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 46421/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 27662/2021 - PERMISSION TO RAISE ADDITIONAL QUESTION OF LAW | |||
482.1 | Connected SLP(Crl) No. 6199/2022 II-B | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
ANUP MAJEE AND ORS. | JAIKRITI S. JADEJA[CAVEAT][CAVEAT], ASTHA SHARMA[R-5] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 92491/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 92492/2022 | |||
IA No. 92491/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 92492/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
482.2 | Connected SLP(Crl) No. 6164/2022 II-B | UNION OF INDIA | ARVIND KUMAR SHARMA |
Versus | |||
ANUP MAJEE AND ORS. | JAIKRITI S. JADEJA[CAVEAT][CAVEAT], ASTHA SHARMA[R-2], MUKESH KUMAR MARORIA[R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 92026/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 92030/2022 | |||
IA No. 92026/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 92030/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
482.3 | Connected SLP(Crl) No. 6405/2021 II-B | VINAY MISHRA | RANJEETA ROHATGI |
Versus | |||
THE CENTRAL BUREAU OF INVESTIGATION AND ORS. | ARVIND KUMAR SHARMA[CAVEAT], ASTHA SHARMA[R-2], PLR CHAMBERS AND CO.[R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 106422/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 106424/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 46280/2022 | |||
IA No. 46280/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 106424/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 106422/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
482.4 | Connected Diary No. 6765-2021 II-B | EASTERN COALFIELDS LIMITED | KAUSTUBH SHUKLA |
Versus | |||
ANUP MAJEE AND ORS. | ASTHA SHARMA, JAIKRITI S. JADEJA[R-1] | ||
IA | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 38211/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 38212/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 38214/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 38216/2021 | |||
IA No. 38214/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 38216/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 38212/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 38211/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
482.5 | Connected SLP(Crl) No. 2076/2021 II-B | THE STATE OF WEST BENGAL | ASTHA SHARMA[P-1] |
Versus | |||
ANUP MAJEE AND ORS. | JAIKRITI S. JADEJA[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 33604/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 33605/2021 | |||
IA No. 33605/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 33604/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
482.6 | Connected SLP(Crl) No. 1787/2021 II-B | ANUP MAJEE | JAIKRITI S. JADEJA |
Versus | |||
THE CENTRAL BUREAU OF INVESTIGATION AND ORS. | ASTHA SHARMA | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 28751/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 28752/2021 | |||
IA No. 28752/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 28751/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
482.7 | Connected SLP(Crl) No. 6191/2021 II-B | VINAY MISHRA | RANJEETA ROHATGI |
Versus | |||
THE CENTRAL BUREAU OF INVESTIGATION AND ORS. | ARVIND KUMAR SHARMA[CAVEAT], ASTHA SHARMA[R-2], PLR CHAMBERS AND CO.[R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 102093/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 102095/2021 | |||
FOR APPLICATION FOR PERMISSION ON IA 106734/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 106735/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 115260/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 46249/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 4732/2023 | |||
IA No. 106734/2021 - APPLICATION FOR PERMISSION | |||
IA No. 46249/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 4732/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 115260/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 106735/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 102095/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 102093/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
482.8 | Connected SLP(Crl) No. 6815/2020 II | SUPERINTENDENT OF POLICE AND HEAD OF BRANCH, CBI | ARVIND KUMAR SHARMA |
Versus | |||
A.S. CHANDRA SHEKHAR REDDY AND ORS. | NITIN MISHRA[R-1], MAHFOOZ AHSAN NAZKI[R-2], [R-3] | ||
IA No. 136295/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
483 | SLP(Crl) No. 9361/2021 II-C | B.S. YEDDYURAPPA | KUSH CHATURVEDI |
Versus | |||
THE STATE OF KARNATAKA AND ANR. | DEVASA & CO.[CAVEAT], V. N. RAGHUPATHY[R-1] | ||
IA No. 51957/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 157936/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
484 | SLP(C) No. 19466/2021 XIV | CENTRE FOR PUBLIC INTEREST LITIGATION | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ORS. | MRINAL GOPAL ELKER[R-1], ARVIND KUMAR SHARMA[R-1], DIKSHA RAI[R-2], [R-2], ANKUR BANSAL[R-3] | ||
FOR ADMISSION and I.R. and IA No.153213/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
485 | W.P.(Crl.) No. 152/2022 PIL-W | DELHI DOCTORS FORUM | MUKESH KUMAR SINGH AND CO. |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-2], SANDEEP KUMAR JHA[R-4], GAURAV SHARMA[R-5] PRANAYA KUMAR MOHAPATRA[INT] | ||
FOR ADMISSION and IA No.59647/2022-EXEMPTION FROM FILING O.T. | |||
IA No. 70163/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 59647/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 564/2023 - INTERVENTION APPLICATION | |||
485.1 | Connected W.P.(Crl.) No. 204/2022 PIL-W | INDIAN MEDICAL ASSOCIATION (DWARKA) | MUKESH KUMAR SINGH AND CO. |
Versus | |||
UNION OF INDIA AND ORS. | SANDEEP KUMAR JHA[R-4], GAURAV SHARMA[R-5] | ||
FOR ADMISSION and IA No.75690/2022-EXEMPTION FROM FILING O.T. | |||
485.2 | Connected W.P.(C) No. 373/2022 PIL-W | DR. SUNEET KUMAR UPADHYAY AND ORS. | POOJA DHAR |
Versus | |||
UNION OF INDIA AND ORS. | MILIND KUMAR[R-2], SWATI GHILDIYAL [R-5], PASHUPATHI NATH RAZDAN[R-8], AADITYA ANIRUDDHA PANDE[R-11], DEBOJIT BORKAKATI[R-13], ASTHA SHARMA[R-14], | ||
PUKHRAMBAM RAMESH KUMAR[R-17], ANINDITA PUJARI[R-21], PREM PRAKASH[R-22], SAMEER ABHYANKAR[R-24], VISHWA PAL SINGH[R-32], SHREEKANT NEELAPPA | |||
TERDAL[R-34], [R-35] PAI AMIT[INT] | |||
FOR ADMISSION and IA No.75371/2022-EXEMPTION FROM FILING O.T. and IA No.75373/2022-EXEMPTION FROM FILING AFFIDAVIT | |||
486 | W.P.(Crl.) No. 372/2022 PIL-W | DELHI COMMISSION FOR PROTECTION OF CHILD RIGHTS | PRATEEK K CHADHA |
Versus | |||
UNION OF INDIA | GURMEET SINGH MAKKER[R-1], ATTORNEY GENERAL FOR INDIA[R-1] | ||
IA No. 137641/2022 - APPLICATION FOR TAKING ON RECORD | |||
487 | SLP(Crl) No. 10036/2022 II-B | NATIONAL COMMISSION FOR PROTECTION OF CHILD RIGHTS (NCPCR) | |
Versus | |||
GULAAM DEEN AND ORS. | AJAY PAL[R-3], [R-4], [R-5] GAURAV AGRAWAL[INT], FAUZIA SHAKIL[INT] | ||
MR. RAJSHEKHAR RAO, LEARNED SENIOR COUNSEL AS AMICUS CURIAE | |||
487.1 | Connected Diary No. 35376-2022 II-B | NATIONAL COMMISSION FOR PROTECTION OF CHILD RIGHTS (NCPCR) | |
Versus | |||
JAVED AND ORS. | ARJUN HARKAULI[R-1], MONIKA GUSAIN[R-2], [R-3], [R-4], [R-5] | ||
MR. RAJSHEKHAR RAO, LEARNED SENIOR COUNSEL AS AMICUS CURIAE | |||
IA No. 177436/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177452/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 177435/2022 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
487.2 | Connected SLP(Crl) No. 2207/2023 II-B | NATIONAL COMMISSION FOR WOMEN | GURMEET SINGH MAKKER[P-1] |
Versus | |||
JAVED AND ORS. | ARJUN HARKAULI[R-1], MONIKA GUSAIN[R-3], [R-4], [R-5], [R-6] | ||
IA No. 26257/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
487.3 | Connected SLP(Crl) No. 1934/2023 II-C | NATIONAL COMMISSION FOR WOMEN | GURMEET SINGH MAKKER[P-1] |
Versus | |||
FIJA AND ORS. | M. A. CHINNASAMY[R-1], [R-2], MUKESH KUMAR MARORIA[R-3], [R-4], [R-5], S. R. SETIA[R-7] | ||
IA No. 26375/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
487.4 | Connected SLP(Crl) No. 2206/2023 II-B | NATIONAL COMMISSION FOR WOMEN | GURMEET SINGH MAKKER[P-1] |
Versus | |||
GULAM DEEN AND ORS. | AJAY PAL[R-3], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 26181/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
487.5 | Connected W.P.(C) No. 814/2023 PIL-W | BACHPAN BACHAO ANDOLAN | JAGJIT SINGH CHHABRA |
Versus | |||
UNION OF INDIA AND ORS. | ABHAID PARIKH [R-3] | ||
FOR ADMISSION | |||
IA No. 169043/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 169041/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
488 | SLP(C) No. 16111/2022 IX | MAYOR JALGAON MUNICIPAL CORPORATION | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
BHAGATRAM RAVALMAL BALANI AND ORS. | ASHUTOSH KUMAR [R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-3], PRASHANT SHRIKANT KENJALE[R-4] | ||
IA No. 142345/2022 - APPLICATION FOR PERMISSION | |||
IA No. 135696/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 142347/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 135697/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 27797/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 27796/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 142926/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
488.1 | Connected SLP(C) No. 16872/2022 IX | DILIP BABANRAO POKALE | SUDHANSHU S. CHOUDHARI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], PRASHANT SHRIKANT KENJALE[R-3], ASHUTOSH KUMAR [R-5] | ||
IA No. 141941/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141942/2022 - EXEMPTION FROM FILING O.T. | |||
489 | SLP(Crl) No. 8675/2022 II-C | B.S. YEDIYURAPPA | KUSH CHATURVEDI |
Versus | |||
ABRAHAM T.J. AND ORS. | VIKAS UPADHYAY[CAVEAT], V. N. RAGHUPATHY[R-10] | ||
IA No. 138597/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 138595/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
490 | SLP(C) No. 24597-24599/2015 XI-A | ANWARUL HUDA COMPLEX AND ORS. | ZULFIKER ALI P. S[P-1], PARIJAT SINHA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | AVINASH SHARMA[R-1], KRISHNANAND PANDEYA[R-3], SENTHIL JAGADEESAN[R-8], [R-9], KAMLENDRA MISHRA[R-11], SATYA MITRA[R-13], [R-14], LAKSHMI N. | ||
KAIMAL[R-15], RAMESH BABU M. R.[R-2], [R-16], [R-17], ABHA R. SHARMA[R-21], G. PRAKASH[R-24] | |||
COMPLETE | |||
490.1 | Connected SLP(C) No. 24601-24603/2015 XI-A | MUKKOM MUSLIM ORPHANAGE AND ANR. | ZULFIKER ALI P. S[P-1], PARIJAT SINHA[P-1], [R-5] |
Versus | |||
UNION OF INDIA ETC. ETC. AND ORS. | MUKESH KUMAR MARORIA[R-1], KRISHNANAND PANDEYA[R-3], SENTHIL JAGADEESAN[R-8], [R-9], KAMLENDRA MISHRA[R-10], SATYA MITRA[R-12], [R-13], LAKSHMI N. | ||
KAIMAL[R-14], RAMESH BABU M. R.[R-2], [R-15], [R-16], [R-17], GURMEET SINGH MAKKER[R-18], G. PRAKASH[R-20], [R-23] | |||
INCOMPLETE BEFORE COURT. | |||
490.2 | Connected SLP(C) No. 27166-27168/2015 XI-A | STATE OF KERALA AND ANR. | NISHE RAJEN SHONKER[P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
UNION OF INDIA ETC. ETC. AND ORS. | KRISHNANAND PANDEYA[R-2], PARIJAT SINHA[R-4], SENTHIL JAGADEESAN[R-7], [R-8], ZULFIKER ALI P. S[R-9], KAMLENDRA MISHRA[R-10], GURMEET SINGH | ||
MAKKER[R-1], [R-14], G. PRAKASH[R-17] | |||
INCOMPLETE BEFORE COURT. | |||
490.3 | Connected SLP(C) No. 23473/2016 XI-A | T. K PAREEKUTTY HAJI AND ANR. | SENTHIL JAGADEESAN[P-1] |
Versus | |||
UNION OF INDIA AND ORS SECRETARY AND ORS. | KRISHNANAND PANDEYA[R-3], CHANCHAL KUMAR GANGULI[R-5], MUKESH KUMAR MARORIA[R-1], [R-7], [R-8] | ||
INCOMPLETE BEFORE COURT. | |||
491 | SLP(C) No. 11906/2023 XIV | BHOOP SINGH | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA AND ANR. | AMRISH KUMAR[R-1], [R-2] SHUBHRANSHU PADHI[INT] | ||
IA No. 136751/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 112210/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 174223/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 136739/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
492 | SLP(Crl) No. 289/2024 II-A | MANOJ KUMAR PANDEY @ MANOJ PANDEY AND ANR. | ABHIKALP PRATAP SINGH |
Versus | |||
THE STATE OF JHARKHAND AND ANR. | |||
IA No. 3841/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 3842/2024 - EXEMPTION FROM FILING O.T. | |||
493 | Diary No. 50247-2023 II-A | PRADIP S. PAWAR | KUSHAGRA PANDEY |
Versus | |||
UNION OF INDIA AND ORS. | N. VISAKAMURTHY[R-1], [R-2], [R-3], [R-4] | ||
IA No.259852/2023-CONDONATION OF DELAY IN FILING and IA No.259854/2023-EX-PARTE STAY and IA No.259855/2023-EXEMPTION FROM SURRENDERING WITHIN TIME and | |||
IA No.259853/2023-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
IA No. 259854/2023 - EX-PARTE STAY | |||
IA No. 259855/2023 - EXEMPTION FROM SURRENDERING WITHIN TIME | |||
IA No. 259853/2023 - LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
494 | W.P.(C) No. 1045/2018 PIL-W | SUPREME COURT LEGAL SERVICES COMMITTEE | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ANR. | SHUVODEEP ROY[R-2] SNEHA KALITA[IMPL], FUZAIL AHMAD AYYUBI[IMPL] T. MAHIPAL[INT], SOMIRAN SHARMA[INT], SALVADOR SANTOSH REBELLO[INT] | ||
MR. GOURAB BANERJI, SR. ADV. AND MR. PRASHANT BHUSHAN, ADV. ARE AMICUS CURIAE. | |||
495 | MA 2913/2018 in C.A. No. 2422/2018 IV-A | S. SUKUMAR | BY COURTS MOTION, PRASHANT BHUSHAN[P-1] |
Versus | |||
THE SECRETARY, INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA AND ORS. | PRAMOD DAYAL[R-1], [R-2], KARANJAWALA & CO.[R-3], ARTI SINGH[R-4], MAYANK PANDEY[R-5], ABHAY KUMAR[R-6] | ||
IN C.A. No. - 2422/2018, | |||
FOR ADMISSION. | |||
MR. ARVIND KUMAR SHARMA, ADVOCATE ON BEHALF OF UNION OF INDIA. | |||
496 | W.P.(C) No. 645/2007 PIL-W | CENTRE FOR ENVIRONMENT AND FOOD SECURITY | PRASHANT BHUSHAN[P-1] |
Versus | |||
UNION OF INDIA AND ORS. AND ORS. | MILIND KUMAR[R-1], RAHUL KAUSHIK[R-1], NARESH K. SHARMA[R-1], MUKESH KUMAR MARORIA[R-1], JAGJIT SINGH CHHABRA[R-1], ARVIND KUMAR SHARMA[R-1], ANIL | ||
SHRIVASTAV[R-1], ADARSH UPADHYAY[R-1], ABHIJIT SENGUPTA[R-1], CORPORATE LAW GROUP[R-1], SANTOSH KRISHNAN[R-2], GOPAL SINGH[R-5], NISHANTH PATIL[R-6], | |||
SWATI GHILDIYAL [R-7], KAMAL MOHAN GUPTA[R-8], SHAILESH MADIYAL[R-10], ANIL KUMAR JHA[R-11], NISHE RAJEN SHONKER[R-13], SUNNY CHOUDHARY[R-14], HARSH | |||
PARASHAR[R-14], AADITYA ANIRUDDHA PANDE[R-15], RANJAN MUKHERJEE[R-17], P. V. YOGESWARAN[R-18], K. ENATOLI SEMA[R-19], RAGHVENDRA KUMAR[R-23], PURNIMA | |||
KRISHNA[R-24], KAMLENDRA MISHRA[R-27] | |||
IA No. 7/2012 - DISPENSING WITH SERVICE OF NOTICE | |||
IA No. 8/2012 - EXEMPTION FROM FILING O.T. | |||
IA No. 9/2012 - INTERVENTION APPLICATION | |||
IA No. 11/2013 - PERMISSION TO FILE ANNEXURES | |||
497 | Diary No. 25185-2023 XIV | THE STATE OF NAGALAND AND ORS. | SHANTANU KRISHNA |
Versus | |||
HESHENI SUMI | |||
IA No.251182/2023-CONDONATION OF DELAY IN FILING and IA No.251181/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.251183/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
498 | SLP(C) No. 8638/2020 IV-C | RAJENDRA SHUKLA | DHARMAPRABHAS LAW ASSOCIATES[P-1] |
Versus | |||
ABHAY KUMAR MISHRA AND ORS. | EQUITY LEX ASSOCIATES[R-1], AMIT SHARMA[R-2] | ||
IA No.65138/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.65141/2020-EXEMPTION FROM FILING AFFIDAVIT | |||
499 | SLP(Crl) No. 3000/2020 II-A | PRAKASH KUMAR | PAI AMIT |
Versus | |||
NITA SRIVASTAVA AND ANR. | RAJAT BHARDWAJ[R-1], [R-2] | ||
IA No. 59445/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 59444/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
500 | C.A. No. 7195-7196/2022 IV-C | TULSA PARMESHWARI AND ORS. | DEVVRAT |
Versus | |||
UNITED INDIA INSURANCE CO. LTD AND ORS. | SARVAM RITAM KHARE SUNNY CHOUDHARY[IMPL] | ||
501 | SLP(Crl) No. 6984/2022 II-B | AMALENDU MANDAL | RAUF RAHIM |
Versus | |||
THE STATE OF WEST BENGAL AND ANR. | ASTHA SHARMA[R-1], UDDYAM MUKHERJEE[R-2] | ||
IA No. 106004/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 106002/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 106009/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
502 | SLP(Crl) No. 9644/2022 II-C | HAVEENA ATTAHALLY | KRISHNA KUMAR SINGH |
Versus | |||
VEDAVATI @ LATHA AND ANR. | RAJESH MAHALE[R-1] | ||
503 | SLP(C) No. 20841/2018 XV | RADMA AND ORS. | ANUJ BHANDARI |
Versus | |||
THE ORIENTAL INSURANCE COMPANY LTD. AND ORS. | MANJEET CHAWLA[R-1] | ||
[MACT MATTER] | |||
504 | SLP(C) No. 32747/2018 XII | VIJAYLATHA | NARESH KUMAR |
Versus | |||
THE TAMIL NADU STATE AND ORS. | G. INDIRA[R-1], MANJEET CHAWLA[R-3] | ||
[MACT MATTER[ | |||
IA No. 168990/2018 - EXEMPTION FROM FILING O.T. | |||
505 | SLP(C) No. 3848/2019 IV-C | RAIMAT BAI AND ORS. | SUNIL PRAKASH SHARMA |
Versus | |||
IFFCO TOKYO GENERAL INSURANCE CO. LTD. AND ORS. | GOPAL SINGH[R-1] | ||
[MACT MATTER] | |||
IA No. 66759/2020 - APPLICATION FOR PERMISSION | |||
506 | SLP(C) No. 24844/2019 XIV | KALA DEVI AND ORS. | SUMANTH NOOKALA[P-1] |
Versus | |||
ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED | ARVIND GUPTA[R-1] | ||
[ MACT MATTER ] | |||
507 | SLP(C) No. 27923/2018 XII | VANITHA | M.P. PARTHIBAN |
Versus | |||
NATIONAL INSURANCE CO. LTD. AND ANR. | MEERA AGARWAL[R-1] | ||
[MACT MATTER]...............FOR ADMISSION and I.R. | |||
508 | SLP(Crl) No. 12485/2023 II-A | MANISH JOSHI | CHAND QURESHI |
Versus | |||
SHRUTI AND ANR. | ASHWIN KUMAR NAIR[R-1], [R-2] | ||
IA No. 78044/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 109375/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
509 | SLP(Crl) No. 14724/2023 II | DWIBHASYAM KARTHIK | DHARMAPRABHAS LAW ASSOCIATES |
Versus | |||
THE STATE OF ANDHRA PRADESH | MUKESH KUMAR MARORIA[R-1] | ||
509.1 | Connected SLP(Crl) No. 14726/2023 II | DWIBHASYAM KARTHIK | DHARMAPRABHAS LAW ASSOCIATES[P-1] |
Versus | |||
THE STATE OF ANDHRA PRADESH | MUKESH KUMAR MARORIA[R-1] | ||
510 | SLP(Crl) No. 13500/2023 II | MAHESH NAGAR | RISHABH KAPUR |
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UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[CAVEAT] | ||
IA No. 167620/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
510.1 | Connected SLP(Crl) No. 14345/2023 II | M/S SKYLIGHT HOSPITALITY LLP | SUMAN JYOTI KHAITAN |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[CAVEAT] | ||
IA No. 173163/2023 - EXEMPTION FROM FILING O.T. | |||
511 | SLP(C) No. 25981/2023 XI-A | THE CONTROLLER OF EXAMINATIONS KERALA UNIVERSITY OF HEALTH SCIENCES | VENKITA SUBRAMONIAM T.R |
Versus | |||
ARDRA SUDHEER AND ORS. | HIMINDER LAL[CAVEAT], [R-1], [R-2], [R-3], [R-4], [R-5], [R-6], RAMESH BABU M. R.[R-23], [R-24], [R-26] | ||
IA No.243017/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
511.1 | Connected SLP(C) No. 1053/2024 XI-A | THE CONTROLLER OF EXAMINATIONS, KERALA UNIVERSITY OF HEALTH SCIENCES | VENKITA SUBRAMONIAM T.R |
Versus | |||
MEGHA SHAJI AND ORS. | |||
IA No.7486/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
511.2 | Connected SLP(C) No. 1324/2024 XI-A | THE CONTROLLER OF EXAMINATIONS, KERALA UNIVERSITY OF HEALTH SCIENCES | VENKITA SUBRAMONIAM T.R |
Versus | |||
AFEEFA K AND ORS. | |||
FOR ADMISSION and I.R. and IA No.11014/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
512 | SLP(C) No. 24093/2022 XIV | SUSHMA TYAGI | ADITYA RANJAN |
Versus | |||
BERNADETTE LAKRA AND ORS. | NIKILESH RAMACHANDRAN[R-1], MUKESH KUMAR MARORIA[R-3], [R-4], ANANTHA NARAYANA M.G.[R-6], SUDARSHAN RAJAN[R-8], [R-9], ANUPAMA KUMAR [R-10], [R-11] | ||
513 | SLP(C) No. 11756/2023 XIV | THE NATIONAL COUNCIL FOR TEACHERS EDUCATION | MANISHA T. KARIA |
Versus | |||
ASSOCIATION OF NCTE APPROVED COLLEGES TRUST | MRITUNJAY KUMAR SINHA[R-1] | ||
514 | SLP(C) No. 5358/2020 IV-B | GURDEEP KAUR AND ORS. | SHUBHAM BHALLA |
Versus | |||
DALIP SINGH (D) THROUGH HIS LRS AND ORS. | TINA GARG[R-1.2], [R-1.1] | ||
515 | SLP(C) No. 25688/2019 XI | DISTRICT INSPECTOR OF SCHOOLS BIJNOR AND ORS. | SAKSHI KAKKAR[P-1] |
Versus | |||
MITHLESH KUMARI AND ANR. | PARUL SHUKLA[CAVEAT] UDAYADITYA BANERJEE[INT], [IMPL] | ||
IA No. 62928/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 56624/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 62927/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 154764/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 62926/2021 - INTERVENTION APPLICATION | |||
516 | SLP(C) No. 22681/2019 IV-B | TATA A.I.G. GENERAL INSURANCE COMPANY LTD. | GARVESH KABRA |
Versus | |||
BANO AND ORS. | SAMEER KUMAR[R-2], [R-3] | ||
IA No. 136904/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
517 | SLP(C) No. 3538/2020 IV-C | SAMUND (DIED) THROUGH LRS AND ORS. | VIKRANT SINGH BAIS |
Versus | |||
CHERGA AND ANR. | RANDHIR KUMAR OJHA[R-1], NISHANTH PATIL[R-2] | ||
518 | SLP(C) No. 4738/2020 XII-A | TEGULLA NAVEEN GOUD AND ANR. | PRASEENA ELIZABETH JOSEPH[P-1] |
Versus | |||
DR. K. SHIVA CHARAN AND ORS. | B. SHRAVANTH SHANKER[CAVEAT] | ||
IA No. 95621/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 95620/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
518.1 | Connected SLP(C) No. 6053/2020 XII-A | M/S KONTHAM TRADING COMPANY | RAKESH KUMAR |
Versus | |||
K. SHIVA CHARAN AND ORS. | B. SHRAVANTH SHANKER[CAVEAT] | ||
IA No. 95607/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 95606/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
519 | SLP(C) No. 13770/2021 IX | SUNIL AND ORS. | ABHIKALP PRATAP SINGH[P-2], [P-3], [P-4] |
Versus | |||
MAHARASHTRA JIVAN PRADHIKARAN | RAMESHWAR PRASAD GOYAL[R-1] | ||
IA No. 111833/2021 - EXEMPTION FROM FILING O.T. | |||
520 | Diary No. 18564-2021 XI-A | THE MANAGEMENT OF STATE BANK OF INDIA | SANJAY KAPUR |
Versus | |||
UMA CHARAN BEHERA | ROBIN KHOKHAR[R-1] | ||
IA No. 118131/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 123514/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 118135/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 118132/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123512/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 118133/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
521 | SLP(C) No. 17990/2021 XIV | SURESH KIRAR | PASHUPATHI NATH RAZDAN |
Versus | |||
PREM SAGAR AND ANR. | RAJIV RAHEJA[R-1] | ||
IA No. 142366/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 142365/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
522 | SLP(Crl) No. 3066/2022 II | M/S SUNDARAM FINANCE LIMITED AND ANR. | BALAJI SRINIVASAN |
Versus | |||
THE STATE OF TELANGANA AND ANR. | RAJIV KUMAR CHOUDHRY [R-1], A. KARTHIK[R-2] | ||
IA No. 48007/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
523 | SLP(Crl) No. 3791/2022 II | DHARMVEER @ SAMMI | ABHISHEK GUPTA |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | MILIND KUMAR[R-1], ABHISHEK VIKAS[R-2] | ||
FOR ADMISSION and I.R. and IA No.60063/2022-EXEMPTION FROM FILING O.T. and IA No.63847/2022-EXEMPTION FROM FILING O.T. and IA | |||
No.63830/2022-APPLICATION FOR PERMISSION | |||
524 | SLP(Crl) No. 3011/2023 II-C | MAHADEVAPPA M. | ALEX JOSEPH |
Versus | |||
PAVITHRA S @ ROOPASRHREE S. | MRIGANK PRABHAKAR[R-1] | ||
IA No. 37863/2023 - EXEMPTION FROM FILING O.T. | |||
525 | SLP(C) No. 14247/2023 XV | M/S DISHA MURLIPURA INDANE | ANAND VARMA |
Versus | |||
DEVENDRA SINGH BHATI AND ORS. | RANBIR SINGH YADAV[R-1], SHASHWAT GOEL[R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.111507/2023-CONDONATION OF DELAY IN FILING and IA No.111509/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.111508/2023-EXEMPTION FROM FILING O.T. | |||
526 | SLP(C) No. 17279-17280/2023 IX | COMMUNIDADE OF CALAPOR | MEHAAK JAGGI |
Versus | |||
VINAYAK @ SHASHANK MAHATME AND ORS. | SALVADOR SANTOSH REBELLO[CAVEAT], [R-1], [R-2], [R-3] | ||
IA No. 192262/2023 - APPLICATION FOR ABATEMENT | |||
IA No. 192266/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 201498/2023 - APPLICATION FOR PERMISSION | |||
IA No. 181572/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 192264/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 242689/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 129305/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 129307/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
527 | SLP(C) No. 14058/2023 XI | PROF. ANANDH SUBRAMANIAM | ANINDITA MITRA |
Versus | |||
INDIAN INSTITUTE OF TECHNOLOGY KANPUR AND ORS. | MANISH PALIWAL[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 128453/2023 - APPLICATION FOR PERMISSION | |||
IA No. 126114/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
528 | MA 1699/2023 II | SUNITHA PRASAD | MANDEEP KALRA |
Versus | |||
THE STATE OF TELANGANA AND ORS. | RAJIV KUMAR CHOUDHRY [R-1], [R-2], [R-3], JASMINE DAMKEWALA[R-4] | ||
IN D No. - 14507/2022, | |||
IA No. 138380/2023 - CLARIFICATION/DIRECTION | |||
529 | SLP(C) No. 20521/2023 XIV | MANINDRA MARAK | SATYA MITRA |
Versus | |||
KALPANA MARAK (CHAKRABORTY) AND ORS. | MRS. VIPIN GUPTA[R-1] | ||
IA No. 178005/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
530 | SLP(C) No. 18495-18496/2023 IV-A | T. YOUNIS ALIAS UNEES | ABDUL AZEEM KALEBUDDE |
Versus | |||
NATIONAL HIGHWAY AUTHORITY OF INDIA AND ANR. | VENKITA SUBRAMONIAM T.R[R-1] | ||
IA No. 168902/2023 - EXEMPTION FROM FILING O.T. | |||
531 | SLP(C) No. 25889-25894/2023 XIV | SHAHID MOHAMMED SHAH AND ANR. | KUMAR MIHIR |
Versus | |||
THE STATE OF MANIPUR AND ORS. | RAJ KUMAR MEHTA[CAVEAT][CAVEAT], ASWATHI M.K.[CAVEAT], NEERAJ KUMAR GUPTA[R-2] | ||
IA No. 251259/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
532 | Diary No. 12252-2019 IV-B | STATE OF HARYANA AND ORS. | PETITIONER-IN-PERSON, SAMAR VIJAY SINGH[P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
RAJEEV KAUSHIK AND ORS. | RESPONDENT-IN-PERSON, RISHI MALHOTRA[CAVEAT][CAVEAT], CAVEATOR-IN-PERSON[CAVEAT][CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.124970/2019-CONDONATION OF DELAY IN FILING and IA No.124967/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.124971/2019-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.28997/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA | |||
No.67681/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
533 | Diary No. 22817-2023 IV-B | ISHWAR SINGH | SIDDHARTH MITTAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA No.125922/2023-CONDONATION OF DELAY IN FILING and IA No.125924/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.125923/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 125922/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 125924/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 125923/2023 - EXEMPTION FROM FILING O.T. | |||
534 | Diary No. 36568-2023 IV-B | SATYA DEV (SINCE DECEASED) THROUGH HIS PROPOSED LRS AND ORS. | DEEPAK GOEL |
Versus | |||
THE STATE OF HARYANA | |||
IA No.230058/2023-CONDONATION OF DELAY IN FILING and IA No.230054/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.230070/2023-APPLICATION FOR SUBSTITUTION and IA No.230067/2023-SETTING ASIDE AN ABATEMENT and IA No.230062/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.230060/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.230051/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA | |||
No.230075/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.230065/2023-APPLICATION FOR CONDONATION OF DELAY IN FILING THE | |||
APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 230065/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 230070/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 230058/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 230051/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 230054/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 230062/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 230075/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 230060/2023 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 230067/2023 - SETTING ASIDE AN ABATEMENT | |||
535 | Diary No. 42664-2023 II-B | DILLIP KUMAR BARAL | PRATIVA PRAKASH JANAPRIYA NAYAK |
Versus | |||
RASMI RANJAN PRUSTY AND ORS. | |||
IA No.229458/2023-CONDONATION OF DELAY IN FILING and IA No.229460/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.229462/2023-EXEMPTION FROM FILING O.T. | |||
536 | Diary No. 44259-2023 XIV | GOVT. OF NCT OF DELHI AND ANR. | ATUL KUMAR |
Versus | |||
AZHAR AHMED AND ANR. | |||
IA No.228028/2023-CONDONATION OF DELAY IN FILING and IA No.228029/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.228031/2023-EXEMPTION FROM FILING O.T. | |||
537 | SLP(C) No. 24774/2023 IX | JUDE CLEMENT VAZ | ANAND DILIP LANDGE |
Versus | |||
ANTHONY GONSALVES AND ORS. | ANILENDRA PANDEY[CAVEAT] | ||
IA No.228526/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
538 | Diary No. 10197-2020 XI | VAIKUNTH VIHAR SEHKARI AWAS SAMITI LTD | KEDAR NATH TRIPATHY |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.232206/2023-EXEMPTION FROM FILING O.T. and IA No.232204/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
539 | Diary No. 19610-2023 XII-A | ABDUL RASHID WANI | ADIL MUNEER ANDRABI |
Versus | |||
UNION TERRITORY OF JAMMU AND KASHMIR AND ORS. | |||
FOR ADMISSION and I.R. and IA No.189667/2023-CONDONATION OF DELAY IN FILING and IA No.189668/2023-CONDONATION OF DELAY IN REFILING / CURING THE | |||
DEFECTS | |||
540 | SLP(C) No. 23334/2023 IV-C | M/S GOLCHHA CONSTRUCTION | SAHIL TAGOTRA |
Versus | |||
CHHATTISGARH HOUSING BOARD | |||
FOR ADMISSION and IA No.213649/2023-EXEMPTION FROM FILING O.T. | |||
541 | Diary No. 17965-2021 II-B | SANJEEV GUPTA @ SONU GUPTA | ABHISTH KUMAR[P-1] |
Versus | |||
THE STATE OF UTTARAKHAND | |||
FOR ADMISSION and I.R. and IA No.33772/2022-CONDONATION OF DELAY IN FILING and IA No.33773/2022-EXEMPTION FROM FILING O.T. and IA | |||
No.33774/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 33772/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 33773/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 33774/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
542 | C.A. No. 10198/2010 XI-A | STATE OF KERALA . AND ANR. | C. K. SASI |
Versus | |||
P.KRISHNA PILLAI . AND ORS. | USHA NANDINI V., [R-2], [R-3], [R-4], [R-5], [R-6] | ||
[ PART-HEARD BY: HON'BLE K.M. JOSEPH AND HON'BLE PAMIDIGHANTAM SRI NARASIMHA, JJ. ] | |||
543 | MA 2071/2023 in C.A. No. 3286/2020 XVII | D AND I TAXCON SERVICES PVT. LTD. | PETITIONER-IN-PERSON |
Versus | |||
VINOD KUMAR KOTHARI | |||
IN C.A. No. - 3286/2020, | |||
FOR ADMISSION | |||
544 | W.P.(C) No. 1098/2020 PIL-W | R SUBRAMANIAN | PETITIONER-IN-PERSON[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | RAJAT NAIR[R-2], SUNNY CHOUDHARY[R-3], DIVYAKANT LAHOTI[R-4], KUNAL CHATTERJI[R-6], APOORV KURUP[R-7], ROMY CHACKO[R-8], P. I. JOSE[R-9], MALAK MANISH | ||
BHATT[R-10], RADHIKA GAUTAM[R-11], V. N. RAGHUPATHY[R-14], ANANDH KANNAN N.[R-18], KUMAR MIHIR[R-19], SANJAI KUMAR PATHAK[R-20], SHOVAN MISHRA[R-21], | |||
J S WAD AND CO[R-23], ENAKSHI MUKHOPADHYAY SIDDHANTA[R-25] | |||
IA No. 96247/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 96246/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
545 | MA 581/2022 in W.P.(C) No. 229/2014 PIL-W | NATIONAL CONFEDERATION OF OFFICERS ASSOCIATION OF CENTRAL PUBLIC SECTOR ENTERPRISES AND ORS. | BY COURTS MOTION, , PRASHANT BHUSHAN[P-1], LAKSHMI RAMAN SINGH[P-2], [P-3], [P-4] |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], P. S. SUDHEER[R-3], B. VIJAYALAKSHMI MENON[R-4], MUKESH KUMAR MARORIA[R-5] SURYA KANT[IMPL] | ||
IN W.P.(C) No. - 229/2014, | |||
OFFICE REPORT FOR DIRECTIONS. | |||
546 | SLP(C) No. 28652/2014 XI-A | STATE OF KERALA AND ANR. | C. K. SASI[P-1] |
Versus | |||
N.E.ABRAHAM | SUDHA GUPTA | ||
546.1 | Connected SLP(C) No. 28656/2014 XI-A | STATE OF KERALA . AND ANR. | C. K. SASI[P-1] |
Versus | |||
E.A.CHERIYAN KUNJU (DEAD) THR. LRS. | ANZU. K. VARKEY[R-1.3], [R-1.2], [R-1.1] | ||
546.2 | Connected SLP(C) No. 28677/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
O.V.THOMAS | LAKSHMI N. KAIMAL | ||
546.3 | Connected SLP(C) No. 28676/2014 XI-A | STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
E.V. ELIAS (DEAD) THR. LRS. | KMNP LAW AOR[R-1.4], [R-4], JOHN MATHEW[R-1.1], , [R-1.3], [R-1.2] | ||
546.4 | Connected SLP(C) No. 28657/2014 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI[P-1] |
Versus | |||
K A THOMAS | JOHN MATHEW | ||
546.5 | Connected SLP(C) No. 28670/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
ABRAHAM JOSEPH | SUDHA GUPTA | ||
546.6 | Connected SLP(C) No. 28662/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
N.I.GEORGE | K.PARAMESHWAR | ||
546.7 | Connected SLP(C) No. 28674/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
T.P.GEORGE. | P. I. JOSE | ||
546.8 | Connected SLP(C) No. 28667/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
K.K.MATHAI | P. I. JOSE | ||
546.9 | Connected SLP(C) No. 28673/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH |
Versus | |||
O.P.PATHROSE | E. M. S. ANAM | ||
546.10 | Connected SLP(C) No. 28668/2014 XI-A | THE STATE OF KERALA AND ANR. | G. PRAKASH[P-1] |
Versus | |||
THAMPI C.JOHN (D) TH. LRS. | KMNP LAW AOR[R-1.1] | ||
546.11 | Connected SLP(C) No. 28659/2014 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI[P-1] |
Versus | |||
N.K.AHAMMED PILLAI | SUDHA GUPTA | ||
546.12 | Connected SLP(C) No. 28655/2014 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI[P-1] |
Versus | |||
K.N.MOHANAN | SANAND RAMAKRISHNAN | ||
547 | C.A. No. 5406-5407/2023 XIV-A | INDIAN TEA AND PROVISIONS LTD. (NOW KNOWN AS LUXMI TEA COMPANY PVT. LTD. ) AND ANR. | |
Versus | |||
THE STATE OF ASSAM AND ORS. | AVIJIT ROY[R-2] | ||
[FOR DIRECTIONS] | |||
548 | W.P.(Crl.) No. 173/2017 X | PANKAJ JAIN | SUNIL KUMAR JAIN |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 116867/2017 - STAY APPLICATION | |||
549 | W.P.(C) No. 434/2011 PIL-W | AMIT KUMAR | PRASHANT KUMAR[P-1] |
Versus | |||
STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], BHAKTI VARDHAN SINGH[R-2], [R-3], [R-4], SHARMILA UPADHYAY[R-5] | ||
IA No. 124228/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
550 | Diary No. 31868-2019 II-C | SAMAJ PARIVARTANA SAMUDAYA | PRASHANT BHUSHAN |
Versus | |||
HAMED ALI AND ORS. | KUSH CHATURVEDI[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.138769/2019-CONDONATION OF DELAY IN FILING and IA No.138771/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.138770/2019-EXEMPTION FROM FILING O.T. and IA No.138768/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
551 | SLP(Crl) No. 8535/2023 II-C | D. KALAI SELVAM AND ORS. | SABARISH SUBRAMANIAN |
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UNION OF INDIA THROUGH DIRECTOR AND ANR. | |||
FOR ADMISSION and I.R. and IA No.125318/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 125318/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
551.1 | Connected SLP(Crl) No. 12048/2023 II-C | S VIJAYAKUMAR | SABARISH SUBRAMANIAN |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 181825/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
552 | SLP(C) No. 29644/2013 XII-A | GHULAM MOHI-UD-DIN SHEIKH AND ORS. AND ORS. | SHAKIL AHMAD SYED[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], [P-21], [P-22], [P-23], [P-24], [P-25], [P-26], [P-27], [P-28], [P-29], [P-30], [P-31], [P-32], [P-33], [P-34], [P-35], | |||
[P-36], [P-37], [P-38], [P-39], [P-40], [P-41], [P-42], [P-43], [P-44], [P-45], [P-46], [P-47], [P-48], [P-49], [P-50], [P-51], [P-52], [P-53], | |||
[P-54], [P-55], [P-56], [P-57], [P-58], [P-59], [P-60], [P-61], [P-62], [P-63], [P-64], [P-65], [P-66], [P-67], [P-68], [P-69], [P-70], [P-71], | |||
[P-72], [P-73], [P-74], [P-75], [P-76], [P-77], [P-78], [P-79], [P-80], [P-81], [P-82], [P-83], [P-84], [P-85], [P-86], [P-87], [P-88], [P-89], | |||
[P-90], [P-91], [P-92], [P-93], [P-94], [P-95], [P-96], [P-97], [P-98], [P-99], [P-100], [P-101], [P-102], [P-103], [P-104], [P-105], [P-106], | |||
[P-107], [P-108], [P-109], [P-110], [P-111], [P-112], [P-113], [P-114], [P-115], [P-116], [P-117], [P-118], [P-119], [P-120], [P-121], [P-122], | |||
[P-123], [P-124], [P-125], [P-126], [P-127], [P-128], [P-129], [P-130], [P-131], [P-132], [P-133], [P-134], [P-135], [P-136], [P-137], [P-138], | |||
[P-139], [P-140], [P-141], [P-142], [P-143], [P-144], [P-145], [P-146], [P-147], [P-148], [P-149], [P-150], [P-151], [P-152], [P-153], [P-154], | |||
[P-155], [P-156], [P-157], [P-158], [P-159], [P-160], [P-161], [P-162], [P-163], [P-164], [P-165], [P-166], [P-167], [P-168], [P-169], [P-170], | |||
[P-171], [P-172], [P-173], [P-174], [P-175], [P-176], [P-177], [P-178], [P-179], [P-180], [P-181], [P-182], [P-183], [P-184], [P-185], [P-186], | |||
[P-187], [P-188], [P-189], [P-190], [P-191], [P-192], [P-193], [P-194], [P-195], [P-196], [P-197], [P-198], [P-199], [P-200], [P-201], [P-202], | |||
[P-203], [P-204], [P-205], [P-206], [P-207], [P-208], [P-209], [P-210], [P-211], [P-212], [P-213], [P-214], [P-215], [P-216], [P-217], [P-218], | |||
[P-219], [P-220], [P-221], [P-222], [P-223], [P-224], [P-225], [P-226], [P-227], [P-228], [P-229] | |||
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MR. SUDHANSHU PANDEY FINANCE DEPARTMENT AND ANR. | TARUNA ARDHENDUMAULI PRASAD[R-2] | ||
553 | Diary No. 10832-2021 II-C | R. BARATHIRAJA | SANDEEP SINGH |
Versus | |||
THE BRANCH HEAD, IDBI BANK | |||
IA No. 115291/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115288/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME | |||
554 | Diary No. 15952-2022 IX | ARVIND (DEAD) THR. LRS. AND ANR. | ISHAAN GEORGE |
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JAYSHRI | |||
IA No.186788/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.186787/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
555 | Diary No. 44487-2023 II-A | DOORSINGH | SUMEER SODHI |
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THE STATE OF MADHYA PRADESH | |||
IA No.226832/2023-CONDONATION OF DELAY IN FILING and IA No.226835/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.226837/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 226832/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 226835/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 226837/2023 - EXEMPTION FROM FILING O.T. | |||
556 | S.L.P.(C)...CC No. 3773/2017 XIV | UNION OF INDIA AND ANR. | |
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SMTI RITA MANDAL AND ORS. | GAUTAM TALUKDAR[R-1], [R-2] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2017 | |||
IA No. 1/2017 - CONDONATION OF DELAY IN FILING | |||
557 | C.A. No. 7278/2019 XI-A | SHEO PRAKASH JHUNJHUNWALA | NIKILESH RAMACHANDRAN |
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CHHOTELAL JHUNJHUNWALA (D) THR LRS AND ORS. | PRAKASH RANJAN NAYAK[R-2.2], [R-2], DEBESH PANDA[R-3], [R-4], [R-5] | ||
MEDIATION REPORT RECEIVED. ONLY CIVIL APPEAL NO. 7278 OF 2019 IS TO BE LISTED. | |||
IA No. 158565/2021 - SUBSTITUTED SERVICE | |||
558 | SLP(C) No. 2599/2018 XI-A | BIRAJINI DEVI | KARUNAKAR MAHALIK[P-1] |
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AUTHORIZED OFFICER AND ANR. | ABHISHEK SHARMA[R-1], RUTWIK PANDA[R-2] | ||
558.1 | Connected SLP(C) No. 2483/2018 XI-A | BIRAJINI DEVI | KARUNAKAR MAHALIK[P-1] |
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CHIEF MANAGER PUNJAB NATIONAL BANK AND ORS. | M. T. GEORGE[R-1], [R-2], [R-3], SUBHASISH MOHANTY[R-5], [R-6] | ||
559 | SLP(Crl) No. 11439/2022 II | UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA |
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ASHOK GUPTA | |||
IA No. 156739/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 156740/2022 - EXEMPTION FROM FILING O.T. | |||
559.1 | Connected SLP(Crl) No. 11216/2022 II | UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA |
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JAGDISH PRASAD | DEVENDRA KUMAR SHUKLA[R-1] | ||
IA No. 147861/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 147860/2022 - EXEMPTION FROM FILING O.T. | |||
559.2 | Connected SLP(Crl) No. 11440/2022 II | NARCOTICS CONTROL BUREAU | ARVIND KUMAR SHARMA |
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AKHILESH KUSHWAHA | |||
IA No. 144350/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
559.3 | Connected SLP(Crl) No. 12655/2022 II | THE STATE OF UTTAR PRADESH AND ANR. | ARVIND KUMAR SHARMA |
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LAKHAMI CHANDRA @ LALA | ABHISHEK YADAV[R-1] | ||
IA No. 147269/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 147270/2022 - EXEMPTION FROM FILING O.T. | |||
560 | SLP(Crl) No. 3003/2023 II-C | ELEPHANT G. RAJENDRAN | R. SATHISH |
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THE SECRETARY AND ORS. | D.KUMANAN[R-3] | ||
561 | SLP(Crl) No. 10396/2022 II-A | FAHIM IBRAHIM WAGHOO | ISHAAN GEORGE |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.165999/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.166000/2022-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 169623/2022 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 165999/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 166000/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
562 | SLP(C) No. 21528/2022 IX | THE STATE OF GOA AND ORS. | SURBHI KAPOOR |
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MARIO COTTA PEREIRA AND ANR. | NARENDER KUMAR VERMA[CAVEAT], [R-1] | ||
IA No. 183139/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
563 | C.A. No. 6269-6270/2022 XVII | SANKET INVESTMENTS AND MARKETING LIMITED AND ORS. | CHAND QURESHI |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | RAHUL GUPTA[R-1] | ||
IA No. 114789/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
564 | SLP(Crl) No. 2077/2022 II-C | DHAYANIDHI ALAGIRI | LAWYER S KNIT & CO |
Versus | |||
DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1] | ||
FOR ADMISSION and I.R. and IA No.32523/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 32523/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 76265/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
565 | SLP(C) No. 10387/2022 XII | S. JAYARAMAN AND ORS. | SRIRAM P. |
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RAMESH KRISHNAN REP BY HIS POWER AGENT MR. SURYANARAYANAN AND ORS. | D.KUMANAN[R-3] | ||
FOR ADMISSION and I.R. and IA No.82821/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.82820/2022-EXEMPTION FROM FILING O.T. | |||
IA No. 82821/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 82820/2022 - EXEMPTION FROM FILING O.T. | |||
566 | W.P.(C) No. 141/2023 PIL-W | MD IMRAN AHMAD | AYUSH NEGI |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], AMRISH KUMAR[R-2], ABHIMANYU TEWARI[R-3], PUKHRAMBAM RAMESH KUMAR[R-6], SIDDHESH SHIRISH KOTWAL[R-8], SAMEER | ||
ABHYANKAR[R-11], ASTHA SHARMA[R-13], ARAVINDH S.[R-16], SHREEKANT NEELAPPA TERDAL[R-17] | |||
567 | SLP(Crl) No. 7828-7829/2022 II-C | JSW STEEL LIMITED | KARANJAWALA & CO.[P-1] |
Versus | |||
DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1], [R-2] | ||
IA No. 121247/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129490/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 126755/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 123223/2022 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
568 | Crl.A. No. 2664-2666/2023 II-B | THE STATE OF PUNJAB | ROOH-E-HINA DUA[P-1] |
Versus | |||
RAJINDER SINGH @ RAJU | BHARAT BHUSHAN[R-1], [R-2], [R-3] | ||
569 | SLP(C) No. 14832/2022 XIV | CHANCHAL KOCHAR | AVADH BIHARI KAUSHIK |
Versus | |||
DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA | ||
570 | SLP(Crl) No. 2409/2023 II-B | SYED AFTABUR RAHAMAN | RAJAN K. CHOURASIA |
Versus | |||
SYED ABDUL FATTAH (MINOR) REPRESENTED BY NURANI KANIJ GOUS @ RINKU AND ANR. | |||
571 | SLP(C) No. 11521/2023 XIV | ALOK KUMAR VERMA | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], [R-3] | ||
IA No. 84001/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
572 | SLP(Crl) No. 5276/2022 II-C | HANEEFA | VMZ CHAMBERS |
Versus | |||
B. KALYANASUNDRAM AND ORS. | SENTHIL JAGADEESAN[R-1] T. HARISH KUMAR[IMPL] | ||
FOR ADMISSION and I.R. | |||
IA No. 77579/2022 - EXEMPTION FROM FILING O.T. | |||
573 | SLP(C) No. 10031-10034/2023 XVII-A | DEEPTI KOCHHAR AND ORS. | SOMANATHA PADHAN |
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SHORI HOSPITAL AND ORS. | VARINDER KUMAR SHARMA[R-4], HETU ARORA SETHI[R-5], K. ENATOLI SEMA[R-6] | ||
IA No. 124309/2022 - CONDONATION OF DELAY IN FILING | |||
574 | SLP(Crl) No. 3050-3051/2023 II | HARI KISHAN | VEERA KAUL SINGH |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | ADARSH UPADHYAY[R-1], RAJEEV SINGH[R-2] | ||
FOR ADMISSION and I.R. and IA No.36097/2023-CONDONATION OF DELAY IN FILING and IA No.36101/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.36100/2023-EXEMPTION FROM FILING O.T. | |||
575 | SLP(C) No. 6447/2023 XI | TANVI BARMAN AND ANR. | RAJINDER SINGH[P-1] |
Versus | |||
BALLABH DAS BARMAN (DEAD) THROUGH LRS AND ORS. | GAGAN GUPTA[R-1.1], [R-2], TANMAYA AGARWAL[R-3], [R-4], [R-5] | ||
I.R. and IA No.65594/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.65597/2023-EXEMPTION FROM FILING O.T. | |||
576 | SLP(C) No. 11987/2023 XVII | M/S. BHARAT SANCHAR NIGAM LIMITED | PIYUSH SHARMA |
Versus | |||
M/S. DAILY WAGES LABOUR UNION/DAINIK BHOGI MAZDOOR SANGH | KAUSHIK LAIK[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
577 | SLP(C) No. 12014/2023 IV-B | HARSH MADHOK | VINEET BHAGAT |
Versus | |||
NEHA MADHOK @ NEHA BHASIN | GAURAV KHANNA[R-1] | ||
FOR ADMISSION and I.R. and IA No.113376/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
578 | C.A. No. 5771/2023 IV-A | APPASAB (DEAD) BY LRS AND ORS. | S-LEGAL ASSOCIATES |
Versus | |||
KARNATAKA NEERAVARI NIGAM LTD. AND ANR. | HETU ARORA SETHI[R-1] | ||
IA No. 178624/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
579 | SLP(C) No. 4815-4816/2023 XVI | EASTERN COAL FIELDS LIMITED | DIGGAJ PATHAK |
Versus | |||
KAJALI MEJHAIN AND ORS. | TARUNA ARDHENDUMAULI PRASAD[R-1] | ||
580 | SLP(C) No. 9552/2023 IX | SURESH | SESHATALPA SAI BANDARU |
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THE STATE OF MAHARASHTRA AND ORS. | CHIRAG M. SHROFF[R-2], [R-2], GARVESH KABRA[R-3], RIDDHI SANCHETI[R-4], [R-5] | ||
IA No. 94058/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94060/2023 - EXEMPTION FROM FILING O.T. | |||
581 | SLP(C) No. 12189/2023 IV-B | JASPREET SINGH AND ANR. | ANINDITA MITRA |
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CHETAN KAUR(DEAD) THRU. LRS. AND ORS. | AMARJEET SINGH[R-1.3], [R-1.2], [R-1.10], [R-1.9], [R-1.8], [R-1.7], [R-1.5], [R-1.4] | ||
I.A. NO. 184718 OF 2023 MAY BE READ AS AN APPLICATION FOR AMENDMENT OF MEMO OF PARTIES | |||
IA No. 184718/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
582 | SLP(C) No. 5334/2020 IV-B | SURINDER KAUR (DEAD) AND ORS. | JASPREET GOGIA |
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BEANT SINGH (DEAD ) THROUGH LRS. | AJAY PAL[CAVEAT], [R-1.3] | ||
583 | SLP(Crl) No. 1079-1081/2021 (SCLSC) II-B | MAGANBHAI RAMJIBHAI ZINZUWADIA | REVATHY RAGHAVAN |
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BHARATBHAI @ KATIYO HARIBHAI PARGHI AND ORS. | MOHIT D. RAM[R-1], [R-2], [R-3], [R-4], [R-8], CHARU MATHUR[R-5] | ||
IA No. 10663/2021 - EXEMPTION FROM FILING O.T. | |||
584 | SLP(Crl) No. 5416-5417/2021 II-B | STATE OF PUNJAB | RANJEETA ROHATGI |
Versus | |||
CHARAN SINGH | VIKRAM SINGH[R-2] | ||
585 | SLP(Crl) No. 7777/2021 II | BHARTI PANDEY AND ORS. | RAJ KISHOR CHOUDHARY |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | ANUPAM MISHRA, ADARSH UPADHYAY[R-1] | ||
IA No. 131278/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131279/2021 - EXEMPTION FROM FILING O.T. | |||
586 | SLP(C) No. 19449/2021 XVII-A | HARSHAD RAMJI CHAUHAN | FILZA MOONIS |
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HYUNDAI MOTOR INDIA LTD. AND ANR. | BIRENDRA KUMAR MISHRA[R-1] | ||
IA No. 152962/2021 - EXEMPTION FROM FILING O.T. | |||
587 | SLP(Crl) No. 12637/2022 II | PANDRANGI SANKAR RAO AND ANR. | AMIT K. NAIN |
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THE STATE OF TELANGANA AND ANR. | RAJIV KUMAR CHOUDHRY [R-1], SUDHIR NAAGAR[R-2] | ||
IA No. 191043/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
588 | W.P.(C) No. 817/2023 X | SHASHI JAIN | PRABODH KUMAR |
Versus | |||
STATE OF HARYANA AND ORS. | AKSHAY AMRITANSHU [R-1], [R-2], [R-3] | ||
589 | CONMT.PET.(C) No. 358/2020 in C.A. No. 7972-7973/2019 XVII | MOHD. ALAM AND ORS. | LUBNA NAAZ[P-1] |
Versus | |||
AJAY SHANKAR PANDEY AND ORS. | SAKSHI KAKKAR[R-2], [R-5] | ||
IN C.A. No. - 7972/2019, | |||
590 | SLP(C) No. 14172-14173/2021 XVII-A | MADHU ARORA | ABHAY PRATAP SINGH |
Versus | |||
JALANDHAR IMPROVEMENT TRUST | SUDARSHAN SINGH RAWAT[R-1] | ||
IA No. 15421/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 114791/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114790/2021 - EXEMPTION FROM FILING O.T. | |||
591 | SLP(Crl) No. 9253/2022 II | PANNALAL | PRATIBHA JAIN |
Versus | |||
THE STATE OF RAJASTHAN | NISHANTH PATIL[R-1] | ||
IA No. 118032/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 137312/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 118031/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
592 | SLP(C) No. 11492/2023 IV-B | JUBILANT SOFTWARE SERVICES. LTD. | TANVIR NAYAR |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], AKSHAY AMRITANSHU [R-2], [R-3] | ||
IA No. 119240/2023 - APPLICATION FOR PERMISSION | |||
IA No. 108399/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
593 | SLP(Crl) No. 13530/2023 II | SHUBHAM SHUKLA | FARRUKH RASHEED |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | AKSHAY AMRITANSHU , KUMAR MIHIR[R-2] | ||
IA No. 216035/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 216034/2023 - EXEMPTION FROM FILING O.T. | |||
594 | SLP(Crl) No. 14292/2023 II-B | SHER SINGH | PREM PRAKASH |
Versus | |||
STATE OF PUNJAB | NUPUR KUMAR[R-1] | ||
FOR ADMISSION and I.R. and IA No.228445/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
595 | SLP(Crl) No. 1308/2020 II | SHEELA AND ANR. | SUSHIL BALWADA[P-2] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1], CHAND QURESHI[R-2] | ||
IA No. 25272/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25270/2020 - EXEMPTION FROM FILING O.T. | |||
596 | SLP(C) No. 4884/2023 IV-A | SIDDAGANGAMMA SINCE DEAD BY HER LRS | MAHESH THAKUR |
Versus | |||
GANGAMMA SINCE DEAD BY HER LR | RAJEEV SINGH[R-1.1] | ||
IA No. 50697/2023 - EXEMPTION FROM FILING O.T. | |||
597 | SLP(Crl) No. 16428/2023 II-C | M/S. DMI FINANCE PVT LTD | DEVANSH SRIVASTAVA |
Versus | |||
MR. PRABHAKAR REDDY AND ANR. | TARUNA SINGH GOHIL[CAVEAT], [R-1], MUKESH KUMAR MARORIA[R-2] | ||
IA No. 223381/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
598 | CONMT.PET.(C) No. 1255/2023 in MA 1954/2023 in SLP(C) No. 10585/2022 IV-A | MS CHAMUNDI HOTELS PRTIVATE LIMITED | GARIMA BAJAJ |
Versus | |||
L. K. RAJU AND ANR. | MAHESH THAKUR[R-1], [R-2] | ||
IN SLP(C) No. - 10585/2022, | |||
599 | SLP(Crl) No. 2059/2021 II | SANDEEP GHOSH | ABHIJIT BANERJEE |
Versus | |||
STATE OF U.P. AND ORS. | SUDEEP KUMAR[R-1], [R-2] | ||
600 | SLP(C) No. 11112-11113/2021 IV-C | M/S CSK TECHNOLOGIES | KAUSTUBH SHUKLA |
Versus | |||
SOUTH EASTERN COALFIELDS LIMITED AND ANR. | NEERAJ KUMAR GUPTA[R-1], MISHA ROHATGI[R-2] | ||
FOR ADMISSION and I.R. | |||
601 | SLP(C) No. 10996/2018 XIV | BABY SAKSHI GREOLA | MANJEET CHAWLA |
Versus | |||
MANZOOR AHMAD SIMON AND ANR. | YASH PAL DHINGRA[R-2] | ||
MACT MATTER | |||
602 | SLP(Crl) No. 8941/2022 II-A | SACHIN GHAYAL SUGAR SANCHALIT SHREE SANT EKNATH COOPERATIVE SUGAR FACTORY LIMITED | ANZU. K. VARKEY |
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THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], SUBODH S. PATIL[R-2] | ||
IA No. 129461/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129459/2022 - EXEMPTION FROM FILING O.T. | |||
602.1 | Connected SLP(Crl) No. 8942/2022 II-A | SACHIN GHAYAL SUGAR SANCHALIT SHREE SANT EKNATH COOPERATIVE SUGAR FACTORY LIMITED | ANZU. K. VARKEY |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], SANDEEP SUDHAKAR DESHMUKH[R-2] | ||
IA | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 129425/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 129430/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 129433/2022 | |||
IA No. 129433/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129430/2022 - EXEMPTION FROM FILING O.T. | |||
602.2 | Connected SLP(Crl) No. 8943/2022 II-A | SACHIN GHAYAL SUGAR SANCHALIT SHREE SANT EKNATH COOPERATIVE SUGAR FACTORY LIMITED | ANZU. K. VARKEY |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], DILIP ANNASAHEB TAUR[R-2] | ||
[TO | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 135045/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 135047/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 135048/2022 | |||
IA No. 135048/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 135047/2022 - EXEMPTION FROM FILING O.T. | |||
602.3 | Connected SLP(Crl) No. 9416/2022 II-A | SACHIN GHAYAL SUGAR SANCHALIT SHREE SANT EKNATH COOPERATIVE SUGAR FACTORY LIMITED | ANZU. K. VARKEY |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], SANDEEP SUDHAKAR DESHMUKH[R-2] | ||
IA No. 140780/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140779/2022 - EXEMPTION FROM FILING O.T. | |||
603 | SLP(C) No. 7198-7199/2021 XII | N. VEERABHADRAN AND ORS. | JAIKRITI S. JADEJA |
Versus | |||
THE DISTRICT REVENUE OFFICER KANCHEEPURAM DISTRICT AND ORS. | B. BALAJI[R-4] | ||
FOR ADMISSION and I.R. | |||
IA No. 63856/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 63852/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 63855/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 63851/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
604 | SLP(C) No. 3892/2017 III | JAKSHIBHAI SAJANBHAI BHARWAD AND ORS. | MOHIT PAUL |
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RAJENDRA NATWARLAL PATEL AND ORS. | |||
IA No. 150639/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 150640/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 150636/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
605 | W.P.(C) No. 1001/2020 X | PAWAN KUMAR KUSHWAHA AND ORS. | PAWANSHREE AGRAWAL[P-1] |
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LUCKNOW DEVELOPMENT AUTHORITY AND ORS. | ABHISHEK CHAUDHARY[R-1], SHREEKANT NEELAPPA TERDAL[R-2], ADARSH UPADHYAY[R-3], [R-4], [R-5], KAMLENDRA MISHRA[R-6], [R-7], MALAK MANISH BHATT[R-8], | ||
[R-9], SUJOY DATTA [R-10] PRAVEEN SWARUP[IMPL] | |||
IA No. 93891/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
606 | SLP(Crl) No. 10068/2021 II-B | BALAI CHANDRA MONDAL | BIJAN KUMAR GHOSH |
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LAXMIPRIYA DEY AND ANR. | ANWESHA SAHA [R-1], ASTHA SHARMA[R-2] | ||
IA No. 12393/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 5725/2022 - COMPOUNDING OFFENCE | |||
IA No. 169176/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 169177/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
607 | SLP(C) No. 5438/2022 XII | T. THANGAVEL | S. GOWTHAMAN |
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MALLIGA | |||
608 | SLP(Crl) No. 4678/2023 II-C | BHUPENDRA KUMAR BHARDWAJ | S. R. SETIA |
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LIYAKAT ALI AND ANR. | MUKESH KUMAR MARORIA[R-2] | ||
609 | SLP(Crl) No. 5961/2023 II-C | THE STATE REP. BY ITS THE INSPECTOR OF POLICE | |
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KATHIRAVELSAMY AND ANR. | HARSHITA RAGHUVANSHI[R-1], GOPAL JHA[R-2] | ||
IA No.79299/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79299/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
610 | CONMT.PET.(C) No. 1065/2019 in C.A. No. 4821/2016 III-A | MEGH SINGH | DINESH KUMAR GARG |
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GYANESHWAR TRIPATHI AND ORS. | KAMLENDRA MISHRA[R-2] | ||
IN C.A. No. - 4821/2016, | |||
IA No. 161916/2021 - APPLICATION FOR PERMISSION | |||
IA No. 161918/2021 - EXEMPTION FROM FILING O.T. | |||
611 | SLP(C) No. 18326/2021 IV-B | AJIT SINGH | NEELAM SINGH |
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RAJ KUMAR SHARMA AND ORS. | SURENDER SINGH HOODA[R-1], MEHA ASHOK AGGARWAL[R-2] | ||
IA No. 145181/2021 - EXEMPTION FROM FILING O.T. | |||
612 | SLP(Crl) No. 11088/2023 II-A | RADHESHYAM | VIKASH CHANDRA SHUKLA |
Versus | |||
STATE OF M.P. | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 158200/2023 - EXEMPTION FROM FILING O.T. | |||
613 | SLP(C) No. 9055/2023 IV-C | SATYAJEET DUBEY AND ORS. | ASHUTOSH GHADE |
Versus | |||
AVINASH DUBEY AND ORS. | KAUSTUBH SHUKLA | ||
FOR ADMISSION and I.R. and IA No.90105/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.90102/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.90507/2023-EXEMPTION FROM FILING O.T. and IA No.90504/2023-APPLICATION FOR PERMISSION | |||
IA No. 90504/2023 - APPLICATION FOR PERMISSION | |||
IA No. 90105/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 90507/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 90102/2023 - EXEMPTION FROM FILING O.T. | |||
614 | SLP(C) No. 17415-17416/2023 XIV | MEET MALHOTRA | LAKSHMEESH S. KAMATH |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], MUKESH KUMAR MARORIA[R-2], SUPRIYA JUNEJA[R-4] | ||
FOR ADMISSION | |||
IA No. 181986/2023 - APPLICATION FOR EXEMPTION FROM FILING TYPED DOCUMENTS | |||
614.1 | Connected SLP(C) No. 23963-23964/2023 XIV | DELHI STATE RIFLE ASSOCIATION | SUPRIYA JUNEJA |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], LAKSHMEESH S. KAMATH[R-4], [R-4] | ||
IA No.179484/2023-CONDONATION OF DELAY IN FILING and IA No.179483/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
614.2 | Connected SLP(C) No. 24700-24701/2023 XIV | NATIONAL RIFLE ASSOCIATION OF INDIA | TUSHAR SINGH |
Versus | |||
UNION OF INDIA AND ORS. | SUPRIYA JUNEJA[R-3], LAKSHMEESH S. KAMATH[R-4] | ||
IA No.221728/2023-CONDONATION OF DELAY IN FILING and IA No.221727/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
615 | SLP(Crl) No. 9789/2023 II-C | M. VIJAYAKUMAR | M.P. PARTHIBAN |
Versus | |||
THE SUPERINTENDENT OF POLICE AND ORS. | PARIJAT KISHORE[R-4] | ||
IA No. 145819/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 145822/2023 - EXEMPTION FROM FILING O.T. | |||
616 | SLP(Crl) No. 10837-10838/2023 II-A | RAJENDRA GIRI | PRAVEEN SWARUP |
Versus | |||
AKHILESH KUMAR SHARMA AND ORS. | SANDEEP KUMAR SEN[R-1], [R-3], YASHRAJ SINGH BUNDELA [R-4] | ||
IA No.162986/2023-CONDONATION OF DELAY IN FILING and IA No.162988/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.162987/2023-EXEMPTION FROM FILING O.T. | |||
616.1 | Connected SLP(Crl) No. 15706/2023 II-A | THE STATE OF MADHYA PRADESH | YASHRAJ SINGH BUNDELA |
Versus | |||
AKHILESH KUMAR SHARMA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.232575/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.232576/2023-EXEMPTION FROM FILING O.T. | |||
616.2 | Connected SLP(Crl) No. 15707/2023 II-A | THE STATE OF MADHYA PRADESH | YASHRAJ SINGH BUNDELA |
Versus | |||
RAJNISH PANTHI AND ORS. | |||
IA No.226844/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.226841/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 226846/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 226844/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 226841/2023 - EXEMPTION FROM FILING O.T. | |||
617 | SLP(Crl) No. 10359/2023 II | SOBHA DEVI | GAURAV SINGH |
Versus | |||
RITESH KUMAR DUBEY AND ORS. | AKSHAT BAJPAI[R-1], [R-2], SHAURYA SAHAY [R-4] | ||
IA No. 166882/2023 - EXEMPTION FROM FILING O.T. | |||
618 | SLP(C) No. 2228/2020 IX | SHANTI PRATISHTHAN KINGAON | AMOL NIRMALKUMAR SURYAWANSHI[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 44971/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 12649/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 12651/2020 - EXEMPTION FROM FILING O.T. | |||
619 | SLP(C) No. 29631-29633/2018 XI | BHUDEV PRASAD SHARMA (DEAD) AND ORS. | SHREE PAL SINGH |
Versus | |||
RAM SARAN AND ANR. | SANJAY KUMAR DUBEY[R-1], [R-2] | ||
NW | |||
IA No. 133127/2018 - EXEMPTION FROM FILING O.T. | |||
620 | W.P.(C) No. 1049/2018 X | RAHUL SINGH | TUSHAR BAKSHI |
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HON BLE HIGH COURT OF MADHYA PRADESH AND ANR. | ARJUN GARG[R-1], RAHUL KAUSHIK[R-2] SOMESH CHANDRA JHA[INT] | ||
Only W.P(C) 695/2021 is listed under this item. | |||
IA No. 126004/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 57126/2020 - CLARIFICATION/DIRECTION | |||
IA No. 126003/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 161160/2018 - INTERVENTION APPLICATION | |||
620.1 | Connected W.P.(C) No. 695/2021 X | ASHUTOSH | LAWFIC[P-1] |
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HIGH COURT OF JUDICATURE AT ALLAHABAD AND ORS. | PREETIKA DWIVEDI[R-1], M.P. PARTHIBAN[R-3] | ||
621 | SLP(Crl) No. 3989/2019 II-A | SHAPOORJI PALLONJI AND COMPANY PVT. LTD. | P. V. YOGESWARAN |
Versus | |||
RAMACHANDRAN VENKATARAMANAN AND ANR. | VIVEK JAIN, AADITYA ANIRUDDHA PANDE[R-2] | ||
622 | SLP(C) No. 23480-23482/2019 XI | RAMESH CHANDRA PANDEY | V. MAHESHWARI & CO.[P-1] |
Versus | |||
CENTRAL BANK OF INDIA AND ORS. | O. P. GAGGAR[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.112965/2019-EXEMPTION FROM FILING O.T. and IA No.112962/2019-PERMISSION TO FILE LENGTHY LIST OF DATES and IA | |||
No.112960/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 112965/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 112960/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 112962/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
623 | SLP(C) No. 19644/2019 IV-B | SAWALI | SIDDHARTH MITTAL |
Versus | |||
SUBE SINGH AND ORS. | VARINDER KUMAR SHARMA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
IA No. 73674/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 114268/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 73678/2023 - EXEMPTION FROM PAYING COURT FEE | |||
624 | Diary No. 36071-2019 II-C | ROY M. MATHEW | S. GOWTHAMAN |
Versus | |||
STATE REPRESENTED BY THE INSPECTOR OF POLICE AND ANR. | |||
IA No. 172460/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 172462/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 172463/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 9409/2020 - MODIFICATION OF COURT ORDER | |||
625 | Diary No. 39792-2019 III | HASVANTBHAI CHHANUBHAI DALAL | JESAL WAHI |
Versus | |||
JASHODABEN CHHOTALAL PATEL AND ORS. | PURVISH JITENDRA MALKAN[R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.41776/2020-CONDONATION OF DELAY IN FILING and IA No.41778/2020-EXEMPTION FROM FILING O.T. and IA | |||
No.41777/2020-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 41776/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 41777/2020 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 41778/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 49751/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 47945/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
625.1 | Connected Diary No. 26008-2019 III | HASVANTBHAI CHANNUBHAI DALAL | JESAL WAHI |
Versus | |||
ADESINH MANSINH RAVAL AND ORS. | PURVISH JITENDRA MALKAN[CAVEAT] | ||
FOR | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 41546/2020 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 41548/2020 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 47923/2021 | |||
IA No. 41546/2020 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 41548/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 47923/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
626 | SLP(C) No. 6149/2020 IX | UDAY NANASAHEB PATIL AND ORS. | RAVINDRA SADANAND CHINGALE |
Versus | |||
APPASO JIVAPPA CHOUGULE AND ORS. | ANAND DILIP LANDGE[CAVEAT] | ||
IA No. 27130/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 27131/2020 - EXEMPTION FROM FILING O.T. | |||
627 | W.P.(C) No. 741/2021 PIL-W | AMRA BANGALEE | FUZAIL AHMAD AYYUBI |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-2], VATSALYA VIGYA[R-3] | ||
IA No. 77369/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
628 | SLP(C) No. 10985/2022 IX | KISAN VIDYA PRASARAK SANSTHA SHIRPUR AND ORS. | AJAY KUMAR |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE, GAURAV AGRAWAL[R-3] | ||
IA No. 70501/2023 - APPLICATION FOR PERMISSION | |||
IA No. 190630/2022 - APPLICATION FOR PERMISSION | |||
IA No. 86916/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 190633/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 173241/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 86917/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 70503/2023 - EXEMPTION FROM FILING O.T. | |||
629 | SLP(C) No. 16485-16487/2023 XI-A | PRINCIPAL SECRETARY TO GOVERNMENT OF ORISSA AND ORS. | SHIBASHISH MISRA |
Versus | |||
MADAN CHANDRA NAYAK AND ORS. | KEDAR NATH TRIPATHY[R-1], [R-2], [R-3] | ||
IA No. 110713/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 110714/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
630 | SLP(Crl) No. 13153/2023 II-B | AKHAYA KUMAR NAYAK | DURGA DUTT |
Versus | |||
THE STATE OF ODISHA AND ANR. | PRAKASH RANJAN NAYAK[R-1], GAURAAN[R-2] | ||
IA No. 205062/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 197530/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 205061/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 197529/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
631 | SLP(Crl) No. 9381/2023 II-C | MANGAIYARKKARASI | VAIRAWAN A.S |
Versus | |||
STATE REP. BY INSPECTOR OF POLICE | |||
IA No. 142618/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 142619/2023 - EXEMPTION FROM FILING O.T. | |||
632 | SLP(Crl) No. 11728/2023 II-C | R. PONNAN | R. ILAM PARIDI |
Versus | |||
STATE REP. BY THE DEPUTY SUPERINTENDENT OF POLICE | SABARISH SUBRAMANIAN[R-1] | ||
IA No. 144253/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 144254/2023 - EXEMPTION FROM FILING O.T. | |||
632.1 | Connected SLP(Crl) No. 1628-1633/2024 II-C | P. K. KUPPUSAMY | T. HARISH KUMAR |
Versus | |||
STATE REP. BY THE DEPUTY SUPERINTENDENT OF POLICE | |||
IA No.252475/2023-CONDONATION OF DELAY IN FILING and IA No.252478/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.252477/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 252475/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 252478/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 252477/2023 - EXEMPTION FROM FILING O.T. | |||
633 | SLP(C) No. 21415/2023 III | GANGADAS HANSRAJ PATEL | ATUL KUMAR |
Versus | |||
LEGAL HEIRS OF DECEASED KESHAVJIBHAI DEVJIBHAI PATEL AND ORS. | TARUNA SINGH GOHIL[R-4], SUMITA RAY[R-7.3], [R-7.2], [R-7.4], [R-7.5] | ||
IA No. 188490/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
634 | SLP(C) No. 11972-11974/2019 XVI | ONKAR NATH DUBEYDI | NARESH KUMAR[P-1] |
Versus | |||
THE STATE OF BIHAR AND ORS. | GOPAL SINGH[R-13] | ||
IA No. 59483/2019 - EXEMPTION FROM FILING O.T. | |||
634.1 | Connected SLP(C) No. 15699/2021 XVI | DR. GOPAL KRISHNA | NARESH KUMAR |
Versus | |||
THE STATE OF BIHAR AND ORS. | |||
FOR ADMISSION and IA No.126764/2021-EXEMPTION FROM FILING O.T. | |||
635 | SLP(Crl) No. 7714-7716/2021 II-C | THE DEPUTY DIRECTOR, THE DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA |
Versus | |||
S. DILLIRAJ AND ANR. | SHALLY BHASIN[R-1], [R-2] | ||
IA No.129979/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
636 | C.A. No. 2040-2041/2022 XVII | BIMAL GOGOI AND ANR. | SRISHTI AGNIHOTRI |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], RAHUL PRATAP[R-2], AVIJIT ROY[R-3] | ||
IA No. 39861/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
637 | SLP(Crl) No. 4781/2022 II-C | SHANTHAKUMARI AND ORS. | HARISHA S.R. |
Versus | |||
THE STATE OF KARNATAKA AND ANR. | D. L. CHIDANANDA[R-1], NULI & NULI[R-2] | ||
IA No. 74319/2022 - EXEMPTION FROM FILING O.T. | |||
638 | SLP(Crl) No. 4257/2020 II-C | SANAT KUMAR VARMA | RAJEEV KUMAR BANSAL[P-1] |
Versus | |||
THE STATE OF CHHATTISGARH | SUMEER SODHI[R-1] | ||
WITH PRAYER FOR INTERIM RELIEF | |||
IA No. 88867/2020 - EXEMPTION FROM FILING O.T. | |||
639 | SLP(C) No. 19445/2021 IV-B | MANROJ KUMAR AND ORS. | NARENDER KUMAR VERMA |
Versus | |||
HANS RAJ DECEASED THROUGH LRS. AND ANR. | AMIT K. NAIN[R-1.2], [R-1.1], [R-1.4], [R-1.3], [R-2] | ||
640 | SLP(C) No. 19850/2019 XIV | UNION OF INDIA AND ORS. | AMRISH KUMAR |
Versus | |||
GOPAL KRISHNA AND ORS. | RANI CHHABRA[R-1], [R-2], [R-3] | ||
640.1 | Connected SLP(C) No. 14482/2021 XI-A | UNION OF INDIA AND ORS. | AMRISH KUMAR[P-1] |
Versus | |||
L. JOY AND ORS. | VENKITA SUBRAMONIAM T.R[R-2], [R-3], [R-4], [R-6], [R-7], [R-8] | ||
IA No. 115712/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
641 | SLP(C) No. 9247/2022 IX | VEDANG | PRASHANT BHUSHAN |
Versus | |||
STATE BANK OF INDIA AND ORS. | SANJAY KAPUR[R-1], [R-2], [R-3] | ||
IA No. 74480/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 74485/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 74479/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
642 | SLP(Crl) No. 5578/2022 II-B | NAVJOT KAUR @ JYOTI | RISHI MALHOTRA |
Versus | |||
THE STATE OF PUNJAB | JASPREET GOGIA[R-1] NIHARIKA AHLUWALIA[IMPL] | ||
SERVICE OF SHOW CAUSE NOTICE IS COMPLETE AS PER POSTAL TRACK REPORT. | |||
IA No. 84020/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 90643/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
643 | SLP(Crl) No. 11767/2022 II | AWADHRAJ SINGH | SANJAY KUMAR VISEN |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | AMRITA KUMARI[CAVEAT], ADARSH UPADHYAY[R-1] | ||
IA No. 188702/2022 - EXEMPTION FROM FILING O.T. | |||
644 | SLP(C) No. 12548/2020 IV-C | BARATU (DECEASED) THR. LRS AND ORS. | GAGAN GUPTA |
Versus | |||
SUMITRA BAI AND ANR. | MANISH KUMAR GUPTA[R-1] | ||
IA No. 65012/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 65011/2020 - EXEMPTION FROM FILING O.T. | |||
645 | SLP(Crl) No. 9253/2019 II | AKHTAR | REVATHY RAGHAVAN |
Versus | |||
STATE OF U.P. AND ORS. | VISHWA PAL SINGH[R-1], [R-2], [R-3], [R-4] | ||
IN COMPLIANCE OF ORDER DATED 13.12.2021 OF HON'BLE CHAMBER JUDGE, MRS. REVATHY RAGHAVAN, ADVOCATE (SCLSC) IS APPOINTED ON BEHALF OF THE PETITIONER | |||
VIZ. AKHTAR | |||
IA No. 140536/2019 - EXEMPTION FROM FILING O.T. | |||
645.1 | Connected SLP(Crl) No. 2905/2020 II | ELTAF | ZULFIKER ALI P. S[P-1] |
Versus | |||
STATE OF U.P. AND ORS. | VISHWA PAL SINGH[R-1], [R-2], [R-3] | ||
IA No. 62400/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
646 | SLP(C) No. 14663/2020 X | SUMITRA DEVI | SHASHI KIRAN |
Versus | |||
GAURI SHANKAR | BHUWAN RAJ[R-1] | ||
MEDIATION REPORT RECEIVED | |||
IA No. 124683/2020 - EXEMPTION FROM FILING O.T. | |||
647 | Crl.A. No. 168/2021 II-C | LOKESH | VAIJAYANTHI GIRISH |
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THE STATE OF KARNATAKA | D. L. CHIDANANDA[R-1] | ||
IA No. 5254/2021 - EXEMPTION FROM FILING O.T. | |||
648 | SLP(C) No. 6591/2021 IV-A | HANUMESH | RAJESH MAHALE |
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CHANNAMMA (DEAD) BY LRS. | B. KRISHNA PRASAD[CAVEAT] | ||
649 | SLP(C) No. 21885-21886/2022 XI | CHHOTE LAL | ANUPAM MISHRA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SAMAR VIJAY SINGH[R-1] | ||
IA No. 168659/2022 - EXEMPTION FROM FILING O.T. | |||
650 | SLP(C) No. 17377/2022 XII-A | UT OF JAMMU AND KSHMIR AND ORS. | TARUNA ARDHENDUMAULI PRASAD |
Versus | |||
KRISHAN SINGH AND ANR. | CHARU MATHUR[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.133200/2022-CONDONATION OF DELAY IN FILING and IA No.133201/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.133202/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 133201/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133202/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
651 | SLP(C) No. 23654/2022 XV | THE EXECUTIVE ENGINER | MILIND KUMAR |
Versus | |||
RAMESHWAR LAL | CHARU MATHUR[R-1] | ||
652 | SLP(C) No. 359-360/2023 IX | LATE ARVIND MUKUNDRAO PATIL (DEAD) BY LRS. | ARUNAVA MUKHERJEE |
Versus | |||
GIRISH UTTAMRAO KOHOK AND ANR. | RAVINDRA KESHAVRAO ADSURE[CAVEAT], SACHIN GUPTA[R-2] | ||
IA No. 200571/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 43608/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 200572/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 204263/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
652.1 | Connected SLP(C) No. 2764/2023 IX | RATAN HIRAJI DEORE | SACHIN GUPTA |
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GIRISH UTTAMRAO KOHOK AND ANR. | RAVINDRA KESHAVRAO ADSURE[CAVEAT][CAVEAT], ARUNAVA MUKHERJEE[R-2.2], [R-2.1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 14338/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 14341/2023 | |||
IA No. 14338/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 14341/2023 - EXEMPTION FROM FILING O.T. | |||
653 | SLP(Crl) No. 11854/2022 (SCLSC) II | BOMMADI PRAKASH | ASHA GOPALAN NAIR |
Versus | |||
THE STATE OF ANDHRA PRADESH | RAJIV KUMAR CHOUDHRY [R-1] | ||
IA No. 178542/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
654 | SLP(C) No. 889/2023 XIV | UNION OF INDIA | GURMEET SINGH MAKKER |
Versus | |||
M/S ROYAL DEEP CONSTRUCTION PVT. LTD. AND ORS. | |||
655 | SLP(Crl) No. 2655/2023 II-A | DEEPAK | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 3917/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 3920/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 3921/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
656 | SLP(C) No. 9740/2023 XI-A | THE STATE OF ODISHA AND ORS. | PRASENJEET MOHAPATRA |
Versus | |||
MANMATH KUMAR BISWAL | MANJULA GUPTA[R-1] | ||
657 | SLP(C) No. 5259/2021 IV-A | JOHN BERNARD MASCARENHAS (SINCE DECEASED) BY HIS LEGAL REPRESENTATIVES | ANURADHA MUTATKAR |
Versus | |||
MARY | SWETANK SHANTANU[R-1] | ||
IA No. 45934/2021 - EXEMPTION FROM FILING O.T. | |||
658 | SLP(Crl) No. 4628/2021 II-C | TVS MOBILITY PVT. LTD REP. BY ITS GLOBAL PRESIDENT AND CHIEF EXECUTIVE OFFICER G. SRINIVASA RAGHAVAN | S. GOWTHAMAN |
Versus | |||
STATE REP. BY ITS INSPECTOR OF POLICE AND ANR. | |||
FOR ADMISSION and I.R. and IA No.74310/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 30535/2023 - COMPOUNDING OFFENCE | |||
IA No. 74310/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
659 | SLP(Crl) No. 7724/2021 II-B | SAURABH MALHOTRA AND ANR. | RAJAT BHARDWAJ |
Versus | |||
THE STATE OF UTTARAKHAND AND ORS. | NAMITA CHOUDHARY[R-1], [R-2], VINEET BHAGAT[R-3] | ||
Please list office report on default. | |||
660 | SLP(C) No. 4908/2022 IX | VANVASI KALYAN ASHRAM MAHARASHTRA | SUBODH S. PATIL |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SANDEEP SUDHAKAR DESHMUKH[R-3] | ||
IA No. 33810/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 33809/2022 - EXEMPTION FROM FILING O.T. | |||
661 | C.A. No. 4812/2022 XVII | REKHA BHUPENDRA DALAL | NIKILESH RAMACHANDRAN |
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THE CUSTODIAN AND ORS. | ARVIND KUMAR TEWARI[R-1], MAHFOOZ AHSAN NAZKI[R-2] | ||
662 | SLP(C) No. 23702-23703/2022 X | MAHESH CHANDRA SINGH | S. JANANI |
Versus | |||
S.T.S. LEPCHA AND ORS. | ANU GUPTA[R-1], [R-2], [R-3], SIDDHARTH MITTAL[R-4] | ||
IA No. 182834/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 182833/2022 - EXEMPTION FROM FILING O.T. | |||
663 | SLP(Crl) No. 3995-4004/2023 II | MOHAMMAD TARIK | SUSHIL BALWADA |
Versus | |||
MOHD. TARIK AND ANR. | ADARSH UPADHYAY[R-2], ROHIT AMIT STHALEKAR[R-1], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 12988/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 41256/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
664 | Diary No. 5742-2023 IV-C | RAKESH KUMAR MISHRA | NISHANT VERMA |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | PASHUPATHI NATH RAZDAN[R-1], [R-1], [R-2], [R-2], [R-3], [R-3] | ||
IA No. 35321/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 35323/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 35324/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 35322/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
665 | SLP(C) No. 21073/2019 IX | COMMISSIONER OF INCOME TAX(LTU) | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S RELIANCE INDUSTRIES LTD. | K. R. SASIPRABHU[R-1] | ||
666 | W.P.(C) No. 260/2022 X | DR TAPAS GHOSH | SHEKHAR KUMAR |
Versus | |||
UNION OF INDIA AND ORS. | SNEHASISH MUKHERJEE[R-2], [R-3] | ||
667 | SLP(C) No. 9091/2022 XII-A | SONAM LANZES AND ORS. | R. NEDUMARAN |
Versus | |||
TRESING NARBOO | |||
IA No. 73453/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
668 | SLP(C) No. 10052/2023 XVI | THE STATE OF WEST BENGAL AND ORS. | MADHUMITA BHATTACHARJEE |
Versus | |||
SK NURE ALAM (DEAD) THROUGH LRS AND ORS. | VIKRANT PACHNANDA[R-1.3], [R-1.2], [R-1.1], [R-1.7], [R-1.6], [R-1.5], [R-1.4], [R-2], [R-3], [R-4.1], [R-4], [R-4.6], [R-4.5], [R-4.4], [R-4.3], | ||
[R-4.2] | |||
IA No. 83602/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
669 | SLP(C) No. 16300/2022 XI | AMIT TIWARI | K. V. MOHAN |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], [R-2], [R-3] | ||
IA No. 113320/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 113319/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
670 | SLP(C) No. 5830/2023 IV-A | MANAGING DIRECTOR, KARNATAKA POWER CORPORATION LIMITED | SAHIL TAGOTRA |
Versus | |||
GANAPATI AND ANR. | ANSHUL RAI [R-1], V. N. RAGHUPATHY[R-2] | ||
IA No. 61449/2023 - EXEMPTION FROM FILING O.T. | |||
671 | SLP(C) No. 11374/2023 XI-A | VALIYAKATH KAMAL MUHIYUDHEEN | P. S. SUDHEER |
Versus | |||
MARAM VEETTIL SUMANGALY | BIJO MATHEW JOY [R-1] | ||
IA No. 86005/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 87477/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 87475/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
672 | SLP(C) No. 18015/2023 IV-C | CHHANGA PRASAD KUSHWAHA | AJAY VIKRAM SINGH |
Versus | |||
RAM BAHORI KUSHWAHA AND ORS. | SHIVENDRA SINGH[R-1], [R-2] | ||
IA No. 149766/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149764/2023 - EXEMPTION FROM FILING O.T. | |||
673 | SLP(Crl) No. 8761-8762/2023 II-B | SUBHASH PATWARI | MANJEET KIRPAL |
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THE STATE OF HARYANA AND ANR. | SAMAR VIJAY SINGH[R-1], VAIRAWAN A.S[R-2] | ||
IA No. 106628/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 106629/2023 - EXEMPTION FROM FILING O.T. | |||
673.1 | Connected SLP(Crl) No. 10274-10275/2023 II-B | RAMESHWAR | R. C. KAUSHIK |
Versus | |||
THE STATE OF HARYANA AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 154347/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 154348/2023 | |||
IA No. 154347/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 154348/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
674 | Diary No. 21318-2018 IV-B | NAFE SINGH AND ORS. | RAMESHWAR PRASAD GOYAL |
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THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 100190/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 100191/2020 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
675 | SLP(C) No. 12287/2023 XI | RANBIR SINGH GILL AND ANR. | AWANTIKA MANOHAR |
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U.P. FOREST DEPARTMENT AND ORS. | SUDEEP KUMAR[R-1], [R-2], [R-4] | ||
IA No. 139527/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 116977/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 139526/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
676 | SLP(Crl) No. 13682/2023 II-C | CHANDRAKRISHNA | FEBIN MATHEW VARGHESE |
Versus | |||
THE STATE OF KARNATAKA | |||
IA No. 172092/2023 - EXEMPTION FROM FILING O.T. | |||
677 | W.P.(C) No. 667/2019 X | PRAKASH M. SWAMY | K. PAARI VENDHAN[P-1] |
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UNION OF INDIA | RAJ BAHADUR YADAV[R-1] | ||
678 | SLP(Crl) No. 7603/2019 II-B | HARMIT KAUR AND ORS. | |
Versus | |||
HARDEEP KAUR MANN | KUMAR DUSHYANT SINGH[R-1] | ||
IA No. 128245/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
679 | SLP(Crl) No. 845/2020 II-A | RAVISH KUMAR | FAUZIA SHAKIL[P-1] |
Versus | |||
STATE OF BIHAR AND ORS. | APARNA JHA[R-2], [R-3], [R-4] | ||
IA No. 11271/2020 - EXEMPTION FROM FILING O.T. | |||
680 | C.A. No. 9252/2010 XII | PALANICHAMY | P. SOMA SUNDARAM[P-1][PR] |
Versus | |||
SUMATHI | S. GOWTHAMAN[R-1] | ||
MEDIATION REPORT RECEIVED | |||
681 | Diary No. 46683-2019 IV-C | NAGARMAL AND ORS. | AVNISH PANDEY |
Versus | |||
SAIYAD ABDUL HANIF(DEAD) THR. LRS AND ORS. | ASHUTOSH GHADE[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 9763/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 13545/2023 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 9765/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 13540/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 9766/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 9764/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
682 | SLP(Crl) No. 7697/2022 II-B | SURENDER SINGH BHATTI | RAHUL GUPTA |
Versus | |||
THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1], DEEPKARAN DALAL[R-2] | ||
IA No. 70005/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
683 | Diary No. 1484-2024 II-B | PRAVITRA HARSHADRAY JANI | TARUNA SINGH GOHIL |
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STATE OF GUJARAT AND ANR. | |||
IA No.15201/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.15202/2024-EXEMPTION FROM FILING O.T. and IA No.15200/2024-PERMISSION | |||
TO FILE PETITION (SLP/TP/WP/..) | |||
683.1 | Connected Diary No. 1483-2024 II-B | PRAVITRA HARSHADRAY JANI | TARUNA SINGH GOHIL |
Versus | |||
STATE OF GUJARAT AND ANR. | |||
IA No.15035/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.15038/2024-EXEMPTION FROM FILING O.T. and IA No.15032/2024-PERMISSION | |||
TO FILE PETITION (SLP/TP/WP/..) | |||
683.2 | Connected Diary No. 1480-2024 II-B | PRAVITRA HARSHADRAY JANI | TARUNA SINGH GOHIL |
Versus | |||
STATE OF GUJARAT AND ANR. | |||
IA No.15478/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.15480/2024-EXEMPTION FROM FILING O.T. and IA No.15477/2024-PERMISSION | |||
TO FILE PETITION (SLP/TP/WP/..) | |||
683.3 | Connected Diary No. 1481-2024 II-B | PRAVITRA HARSHADRAY JANI | TARUNA SINGH GOHIL |
Versus | |||
STATE OF GUJARAT AND ANR. | |||
[TO BE TAKEN UP ALONG WITH ITEM NO. 22 I.E. Diary No. 1484-2024]........... IA No.18721/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.18726/2024-EXEMPTION FROM FILING O.T. and IA No.18729/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
684 | SLP(C) No. 12141/2022 XVI | SHESHNATH BARAI (CHOWRASIA) AND ANR. | KUNAL CHATTERJI |
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BAIJNATH BARAI AND ORS. | RAGHUNATHA SETHUPATHY B [R-1] | ||
685 | SLP(C) No. 5295/2021 XI | ARADHANA SHUKLA AND ANR. | HARISH PANDEY |
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KARIMULLAH AND ORS. | |||
685.1 | Connected SLP(C) No. 12291/2021 XI | DISTRICT INSPECTOR OF SCHOOLS AZAMGARH | HARISH PANDEY |
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ABDUL HAMID AND ORS. | |||
686 | SLP(C) No. 7345/2019 XIV | THE ASSOCIATED JOURNALS LTD AND ANR. | SUNIL FERNANDES |
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LAND AND DEVELOPMENT OFFICE | AMRISH KUMAR | ||
IA No. 44929/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 44931/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 44930/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
IA No. 160384/2022 - VACATING STAY | |||
687 | SLP(C) No. 8643/2019 XI | RAVE REAL ESTATE PRIVATE LIMITED | TRILEGAL ADVOCATES ON RECORD[P-1] |
Versus | |||
KRISHAK/ MAZDOOR AVAM PASHUPALAK VIKAS SEWA SAMITI AND ORS. | KABIR DIXIT[R-1], SHASHANK SINGH[R-2], ABHISHEK KUMAR SINGH[R-3], KAMLENDRA MISHRA[R-4], [R-7], KHEYALI SINGH[R-5] | ||
IA No. 91560/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 56760/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 55785/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 91568/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 91562/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 91561/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 56756/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 91559/2019 - VACATING STAY | |||
687.1 | Connected SLP(C) No. 8152/2022 XI | THE STATE OF UTTAR PRADESH AND ORS. | KAMLENDRA MISHRA |
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KRISHAK/ MAZDOOR EVAM PASHUPALAK VIKAS SEWA SAMITI AND ORS. | SHASHANK SINGH[R-1], [R-3], TRILEGAL ADVOCATES ON RECORD[R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 115555/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 115558/2019 | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 115561/2019 | |||
IA No. 115558/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115555/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 115561/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
688 | C.A. No. 1226/2022 XVII | JAGAT SINGH | RAKESH KUMAR-I |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | PRADEEP MISRA[R-2], [R-3] | ||
IA No. 7084/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 7086/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 28989/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 7085/2022 - STAY APPLICATION | |||
689 | C.A. No. 1943/2022 XVII | SUPRITA CHANDEL | RAKESH KUMAR |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3] | ||
IA No.32254/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.32256/2022-STAY APPLICATION and IA No.32252/2022-LEAVE TO APPEAL U/S | |||
31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 and IA No.32255/2022-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
690 | C.A. No. 5520-5521/2022 XVII | RAMILABEN BALDEVBHAI PATEL | HIREN DASAN |
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SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL[R-1] | ||
IA No.118338/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118337/2022-STAY APPLICATION | |||
IA No. 118338/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118337/2022 - STAY APPLICATION | |||
690.1 | Connected C.A. No. 9368-9369/2022 XVII | BALDEVBHAI SHANKERLAL PATEL | HIREN DASAN |
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SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL[R-1] | ||
IA No. 177349/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177350/2022 - STAY APPLICATION | |||
690.2 | Connected C.A. No. 9375-9376/2022 XVII | HARSHADKUMAR BALDEVBHAI PATEL | HIREN DASAN |
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SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 178397/2022 | |||
FOR STAY APPLICATION ON IA 178398/2022 | |||
IA No. 178397/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178398/2022 - STAY APPLICATION | |||
690.3 | Connected C.A. No. 9372-9373/2022 XVII | M. MATHIVANAN | HIREN DASAN |
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SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 177360/2022 | |||
FOR STAY APPLICATION ON IA 177361/2022 | |||
IA No. 177360/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177361/2022 - STAY APPLICATION | |||
690.4 | Connected C.A. No. 9370-9371/2022 XVII | SHAILESH BALDEVBHAI PATEL | HIREN DASAN |
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SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 181021/2022 | |||
FOR STAY APPLICATION ON IA 181022/2022 | |||
IA No. 181021/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 181022/2022 - STAY APPLICATION | |||
690.5 | Connected C.A. No. 152-153/2023 XVII | GUNJAN R. PATEL | HIREN DASAN |
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SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 201284/2022 | |||
FOR STAY APPLICATION ON IA 201286/2022 | |||
IA No. 201284/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 201286/2022 - STAY APPLICATION | |||
691 | Crl.A. No. 2472-2473/2023 II-C | LALIT MODI | EKANSH BANSAL |
Versus | |||
HIGH COURT OF DELHI | ALOK TRIPATHI[CAVEAT] | ||
IA No. 152520/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 156541/2023 - STAY APPLICATION | |||
692 | SLP(Crl) No. 10810/2022 II-C | CITIZEN OF THE VILLAGE (CHUREGAON GRAM PANCHAYAT) AND ORS. | NEELAM SINGH |
Versus | |||
THE STATE OF CHHATTISGARH AND ANR. | VMZ CHAMBERS[R-1], MANISH KUMAR GUPTA[R-2] | ||
FOR ADMISSION and I.R. and IA No.162105/2022-CONDONATION OF DELAY IN FILING and IA No.162106/2022-EXEMPTION FROM FILING O.T. | |||
693 | SLP(C) No. 23730/2022 XI | GANESH SHANKER TRIPATHI | ARPUTHAM ARUNA AND CO |
Versus | |||
LUCKNOW DEVELOPMENT AUTHORITY AND ANR. | SHASHANK SINGH[R-1] | ||
694 | SLP(C) No. 17683/2022 XI-A | DHARMESH SINGH | BLACK & WHITE SOLICITORS |
Versus | |||
PUSPALATA BEHERA | |||
IA No. 132177/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
695 | SLP(C) No. 21035/2021 IX | SHRAVAN DAMODHAR BORDE AND ANR. | ANAGHA S. DESAI |
Versus | |||
RUDRANI CONSTRUCTION COMPANY | PRATIK R. BOMBARDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.167898/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 167898/2021 - EXEMPTION FROM FILING O.T. | |||
696 | SLP(C) No. 13594/2022 XI | THE STATE OF U.P. AND ANR. | KAMLENDRA MISHRA |
Versus | |||
JAWAHAR LAL JAISWAL | |||
IA No. 94522/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94520/2022 - EXEMPTION FROM FILING O.T. | |||
697 | SLP(Crl) No. 9763/2021 II-C | L. MAHALINGAM AND ORS. | SHASHWAT GOEL |
Versus | |||
STATE REP BY SUB INSPECTOR OF POLICE | |||
FOR ADMISSION and I.R. | |||
IA No. 154464/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 15056/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
698 | SLP(Crl) No. 5674/2022 II-B | M/S R.K. CASTING CO. | PURVISH JITENDRA MALKAN |
Versus | |||
THE STATE OF GUJARAT AND ORS. | SWATI GHILDIYAL [R-1] | ||
IA No.85066/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.85065/2022-EXEMPTION FROM FILING O.T. | |||
699 | SLP(C) No. 11472/2022 XVI | THE STATE OF WEST BENGAL AND ORS. | KUNAL MIMANI |
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BHAGWAN SINGH AND ORS. | RANJAN NIKHIL DHARNIDHAR[R-1] | ||
IA No. 91039/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
700 | C.A. No. 6759/2022 XVII-A | SARVOTTAM PETROCHEM PRIVATE LIMITED | AMIT PAWAN |
Versus | |||
M/S NATIONAL INSURANCE CO. LTD AND ORS. | GUNTUR PRAMOD KUMAR[R-1], [R-2], [R-3] | ||
701 | SLP(C) No. 16047/2022 IV-B | THE S.A.S. NAGAR CENTRAL COOPERATIVE BANK LTD. | NIHARIKA AHLUWALIA |
Versus | |||
M/S. ASB ENTERPRISES AND ORS. | KUMAR DUSHYANT SINGH[R-1], AJAY PAL[R-2], [R-3], [R-4] | ||
702 | SLP(C) No. 17399-17400/2022 XII-A | RIKA GLOBAL IMPEX LTD | E. C. AGRAWALA[P-1] |
Versus | |||
OMAR SHIPPING CO. SA | ADITYA VERMA[R-1] | ||
IA No. 147343/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 194976/2022 - MODIFICATION OF COURT ORDER | |||
IA No. 154736/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
703 | SLP(C) No. 21400/2022 IX | UNION OF INDIA AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
LINTAS INDIA PRIVATE LIMITED | T. V. S. RAGHAVENDRA SREYAS[R-1] | ||
704 | SLP(Crl) No. 7387/2019 (SCLSC) II | AKULA CHANDRAIAH | MINAKSHI VIJ |
Versus | |||
THE STATE OF ANDHRA PRADESH | RAJIV KUMAR CHOUDHRY [R-1] | ||
IA No. 169337/2019 - INTERVENTION/IMPLEADMENT | |||
705 | SLP(C) No. 19846/2022 IX | PRABHUDAS NAMAJI GAJBHIYE AND ANR. | ANAGHA S. DESAI |
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ZOLBA | LAMBAT & LEGITEAM[R-1] | ||
IA No. 166350/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 170378/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 170375/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
706 | SLP(C) No. 11223/2020 IV-A | VIDYARANI @ VIDYA AND ORS. | ANIRUDH SANGANERIA |
Versus | |||
JAYPRAKASH AND ANR. | CHANDER SHEKHAR ASHRI[R-2] | ||
[ MACT MATTER ] | |||
IA No. 6740/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
707 | SLP(C) No. 20687/2022 IV-A | ANNAPPA | NISHANTH PATIL |
Versus | |||
PRASHANTH AND ORS. | SHIRISH K. DESHPANDE[R-1], [R-2] | ||
708 | SLP(C) No. 18217-18222/2022 IV-A | COMMERCIAL BANK OF DUBAI PSC | DUA ASSOCIATES |
Versus | |||
KUKKINADI PRADEEP KUMAR RAI AND ORS. | N. SAI VINOD[CAVEAT][CAVEAT][CAVEAT], MAHESH THAKUR[R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.155554/2022-EXEMPTION FROM FILING O.T. | |||
709 | SLP(C) No. 19008/2022 IV-A | SHAKUTALA SHASTRI AND ANR. | SUPREETA SHARANAGOUDA |
Versus | |||
KANTHA AGGARWAL AND ANR. | ANURADHA MUTATKAR[R-1] | ||
IA No. 160047/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 169195/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
710 | SLP(C) No. 17008-17009/2018 IV-A | D.S. METRI | NANDA KISHORE |
Versus | |||
S.R.S TRAVEL AND ANR. | N. ANNAPOORANI[R-1], ARVIND GUPTA[R-2] | ||
[ MACT MATTER ] | |||
711 | SLP(C) No. 22562/2018 XI | ASSOCIATION OF MINORITY UNANI AND AYURVEDIC COLLEGES OF U.P. | AAKARSH KAMRA[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | KRISHNANAND PANDEYA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 92720/2020 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT | |||
IA No. 100621/2018 - EXEMPTION FROM FILING O.T. | |||
711.1 | Connected SLP(C) No. 14626/2019 XI | ASSOCIATION OF MINORITIES EDUCATIONAL INSTITUTIONS THROUGH SECRETARY MR. KARAR HUSAIN | AAKARSH KAMRA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | KRISHNANAND PANDEYA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 82529/2019 - EXEMPTION FROM FILING O.T. | |||
712 | SLP(C) No. 21109/2022 XI | STATE OF U.P. AND ORS. | SANJAY KUMAR TYAGI |
Versus | |||
BHAGWAN DEEN ARYA KANYA SNAATKOTTAR MAHAVIDYALAYA AND ORS. | SAURABH TRIVEDI[R-1], [R-2], [R-3] | ||
IA No.177743/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.177742/2022-EXEMPTION FROM FILING O.T. | |||
IA No. 177743/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177742/2022 - EXEMPTION FROM FILING O.T. | |||
712.1 | Connected SLP(Crl) No. 171/2024 II | MUDIT DIXIT | SAURABH TRIVEDI |
Versus | |||
STATE OF U.P. AND ORS. | SHAURYA SAHAY [R-1], [R-2], [R-3], D. K. DEVESH[R-4] | ||
Tag with SLP(C)-21109/2022. | |||
IA No. 264368/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 264366/2023 - EXEMPTION FROM FILING O.T. | |||
713 | SLP(C) No. 19155/2022 XII-A | MD. FAYAZUDDIN | ABHIJIT SENGUPTA |
Versus | |||
SYED IFTHAKAR ALI AND ANR. | MANJEET CHAWLA[R-2] | ||
714 | SLP(C) No. 2401/2021 XI-A | MADHUSUDAN SAMAL | ASHOK PANIGRAHI |
Versus | |||
THE DIVISIONAL MANAGER AND ORS. | |||
FOR ADMISSION and I.R.[ MACT MATTERS ] | |||
IA No. 28400/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
715 | C.A. No. 1015-1016/2021 XVII | SATISH KUMAR GUPTA | CYRIL AMARCHAND MANGALDAS AOR |
Versus | |||
SREI INFRASTRUCTURE FINANCE LIMITED THROUHG ITS AUTHORIZED REPRESENTATIVE AND ORS. | KARANJAWALA & CO.[CAVEAT], ANUSHREE PRASHIT KAPADIA[CAVEAT][CAVEAT], FAISAL SHERWANI [R-3] ARPIT SHUKLA[INT] | ||
IA No. 117862/2022 - AMENDMENT OF APPEAL / PETITION / I.A. | |||
IA No. 56527/2021 - CLARIFICATION/DIRECTION | |||
IA No. 100703/2021 - INTERVENTION APPLICATION | |||
IA No. 95649/2021 - INTERVENTION APPLICATION | |||
715.1 | Connected C.A. No. 7952-7953/2022 XVII | SREI INFRASTRUCTURE FINANCE LIMITED | ANUSHREE PRASHIT KAPADIA |
Versus | |||
ARCELORMITTAL INDIA PRIVATE LIMITED AND ORS. | KARANJAWALA & CO.[CAVEAT][CAVEAT], FAISAL SHERWANI [CAVEAT][CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[CAVEAT] PALLAVI LANGAR[INT] | ||
IA | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 161830/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 161831/2022 | |||
IA No. 161830/2022 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 161831/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
716 | SLP(C) No. 10552/2021 XI | BRAHM PRAKASH BHARTI | BHARTI TYAGI |
Versus | |||
STATE OF U.P. AND ORS. | KAMLENDRA MISHRA[R-1], [R-4], PAI AMIT[R-2], [R-3] | ||
IA No. 80536/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 80537/2021 - EXEMPTION FROM FILING O.T. | |||
717 | SLP(C) No. 9997/2022 XI | JIGYASA TIWARI | PARUL SHUKLA |
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THE STATE OF UTTAR PRADESH AND ORS. | VISHNU SHANKAR JAIN[R-1] | ||
718 | SLP(C) No. 3313/2023 III | RAMESHBHAI NARANBHAI PATEL | SHAKTI KANTA PATTANAIK |
Versus | |||
GOPALDAS VITHTHALDAS KANSARA AND ORS. | PURVISH JITENDRA MALKAN[R-5], [R-6] | ||
FOUR WEEKS TIME TO FILE COUNTER AFFIDAVIT AS PER ROP DTD 24.04.2023 | |||
IA No. 24275/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 24278/2023 - EXEMPTION FROM FILING O.T. | |||
719 | SLP(Crl) No. 8475/2019 II-C | RAJENDRAN | G.SIVABALAMURUGAN |
Versus | |||
STATE REP. BY THE DEPUTY SUPERINTENDENT OF POLICE | |||
IA No. 110760/2019 - EXEMPTION FROM FILING O.T. | |||
720 | CONMT.PET.(C) No. 737/2023 in SLP(C) No. 6822/2020 XII-A | S. AZEEZ SAHEB AND ANR. | TARUN GUPTA |
Versus | |||
G. SAI PRASAD AND ORS. | SANTOSH KRISHNAN[R-1], [R-2], [R-3], [R-4] | ||
IN SLP(C) No. - 6822/2020, | |||
FOR ADMISSION | |||
721 | SLP(C) No. 10157/2014 XI | ASHOK KUMAR | ANU GUPTA[P-1] |
Versus | |||
DY. DIR. OF CONSOLIDATION KUSHINAGAR AND ORS. | AJIT SHARMA[R-2] | ||
mediation report in the matter have been received on 10.10.2023 | |||
722 | SLP(C) No. 1879-1881/2023 XII | THE SECRETARY, BISHOP THORP COLLEGE | PRANJAL KISHORE |
Versus | |||
V. ANNATHURAI AND ORS. | S. RAJAPPA[R-1], [R-2], GOUTHAM SHIVSHANKAR[R-6], MRINAL KANWAR [R-3], [R-8], [R-9] | ||
IA No. 10245/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
723 | SLP(C) No. 7873-7874/2023 IX | SOW KOMALBAI RAMESH JADHAV | AMOL NIRMALKUMAR SURYAWANSHI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | UDIT KISHAN AND ASSOCIATES[R-3] | ||
IA No.66891/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66891/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 206552/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
724 | SLP(C) No. 14570/2017 IV-B | RAJ PAL SINGLA | MANOHAR PRATAP[P-1] |
Versus | |||
COMFORT TECHNOLOGIES AND ORS. | SHUBHAM BHALLA[R-1] | ||
725 | CONMT.PET.(C) No. 1174/2023 in W.P.(C) No. 460/2004 PIL-W | DIBAKAR BHOI AND ORS. | NIRMAL CHOPRA[P-1] |
Versus | |||
SURESH CHANDRA MAHAPATRA AND ORS. | ANINDITA PUJARI[R-1] | ||
IN W.P.(C) No. - 460/2004, | |||
IA No. 67399/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 67396/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
726 | SLP(C) No. 6569/2022 XII | SELVAM | LAKSHMI RAMAMURTHY |
Versus | |||
THE LAND ACQUISITION OFFICER/REVENUE DIVISIONAL OFFICER | D.KUMANAN[R-1] | ||
IA No. 53807/2022 - EXEMPTION FROM FILING O.T. | |||
727 | SLP(C) No. 9944-9945/2022 IX | MOHAMED RAFI KASHIKUNTI AND ORS. | SALVADOR SANTOSH REBELLO |
Versus | |||
ALEXANDER J. MICHAEL AND ORS. | RASHMI NANDAKUMAR[R-1], ARVIND KUMAR SHARMA[R-4], M. V. KINI & ASSOCIATES[R-5], SHIVRAJ GAONKAR[R-6], PARIJAT KISHORE[R-7] | ||
IA No. 72277/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 72285/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
728 | SLP(Crl) No. 9695/2022 II-B | NARAYAN CHANDRA NAYAK | SURESH CHANDRA TRIPATHY |
Versus | |||
THE STATE OF ODISHA | SUVENDU SUVASIS DASH[R-1] | ||
728.1 | Connected MA 1712/2023 in Crl.A. No. 1375-1376/2013 II-C | ASIAN RESURFACING OF ROAD AGENCY P. LTD. DIRECTOR | TATINI BASU, SANPREET SINGH AJMANI |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION DIRECTOR | MUKESH KUMAR MARORIA SHANKAR DIVATE[N-1][INT], [N-2][INT], [N-3][INT], [N-4][INT] | ||
IN Crl.A. No. - 1375/2013, | |||
FOR APPLICATION FOR PERMISSION ON IA 146856/2023 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 146860/2023 | |||
FOR CLARIFICATION/DIRECTION ON IA 146872/2023 | |||
IA No. 146856/2023 - APPLICATION FOR PERMISSION | |||
IA No. 146872/2023 - CLARIFICATION/DIRECTION | |||
IA No. 146860/2023 - INTERVENTION/IMPLEADMENT | |||
728.2 | Connected MA 2055/2023 in Crl.A. No. 1375-1376/2013 II-C | ASIAN RESURFACING OF ROAD AGENCY P. LTD. AND ANR. | TATINI BASU, SANPREET SINGH AJMANI |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA JATINDER KUMAR BHATIA[IMPL] SHANKAR DIVATE[N-1][INT], [N-2][INT], [N-3][INT], [N-4][INT] | ||
IN Crl.A. No. - 1375/2013, | |||
FOR ADMISSION and IA No.184771/2023-EXEMPTION FROM FILING O.T. and IA No.184765/2023-INTERVENTION/IMPLEADMENT and IA | |||
No.184769/2023-CLARIFICATION/DIRECTION and IA No.184764/2023-APPLICATION FOR PERMISSION | |||
729 | SLP(C) No. 22494/2022 IV-A | T.C. SOMASHEKARAPPA | MAHESH THAKUR |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1], [R-2], NISHANTH PATIL[R-3], [R-4] | ||
IA No. 178917/2022 - EXEMPTION FROM FILING O.T. | |||
730 | SLP(Crl) No. 9154-9155/2023 II-C | VIJAYABASKAR | NANDA KISHORE |
Versus | |||
THE STATE OF TAMIL NADU | |||
IA No. 136166/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
731 | SLP(Crl) No. 9610/2023 II | NEHA YADAV | PRATIVA PRAKASH JANAPRIYA NAYAK |
Versus | |||
SUMAN DEVI AND ORS. | MOHAMMAD ASLAM [R-1], [R-2], [R-3], [R-4], YASHARTH KANT[R-5] | ||
IA No. 139575/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 194210/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 139574/2023 - EXEMPTION FROM FILING O.T. | |||
732 | SLP(Crl) No. 8744/2023 II-C | TAMILSELVAN | LAKSHMI RAMAMURTHY |
Versus | |||
STATE REP. BY ITS DEPUTY SUPERINTENDENT OF POLICE AND ANR. | |||
IA No. 87841/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 87843/2023 - EXEMPTION FROM FILING O.T. | |||
733 | SLP(C) No. 12928/2020 XI-A | PIOUS AND ORS. | K. RAJEEV |
Versus | |||
BERNAD K.J. AND ANR. | T. MAHIPAL[R-2] | ||
[MACT MATTER] | |||
734 | SLP(C) No. 32717/2018 XII | TATA COMMUNICATIONS LTD | ASHOK KUMAR SINGH |
Versus | |||
TELECOM REGULATORY AUTHORITY OF INDIA AND ORS. | SANJAY KAPUR[CAVEAT], GAURAV SHARMA[R-2], TARUNA ARDHENDUMAULI PRASAD[R-3] K. R. SASIPRABHU[IMPL], HARSH KAUSHIK[IMPL][PR] | ||
IA No. 75232/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 20844/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
735 | SLP(C) No. 19313/2022 XI-A | WAVES ELECTRONICS (P) LTD. AND ANR. | |
Versus | |||
GOVERNMENT OF KERALA AND ORS. | C. K. SASI[R-1], [R-2], [R-3], [R-4] | ||
736 | SLP(C) No. 20621/2022 IV-B | MAHADEV MANDAL | AMRENDRA KUMAR MEHTA[P-1] |
Versus | |||
PRESIDING OFFICER AND ANR. | SUBHASISH BHOWMICK[R-2] | ||
IA No. 172771/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
737 | Diary No. 21866-2020 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA[P-1] |
Versus | |||
RANBIR SINGH AND ORS. | RANJEETA ROHATGI[R-1], SUJEETA SRIVASTAVA[R-2], [R-3] | ||
IA No. 70885/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 70883/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
738 | SLP(Crl) No. 3989/2023 II-C | Y. N. SREENIVASA AND ANR. | MANISH TIWARI |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | D. L. CHIDANANDA[R-1], RAJESH MAHALE[R-2], [R-3], [R-4] | ||
IA No. 53800/2023 - EXEMPTION FROM FILING O.T. | |||
739 | SLP(C) No. 5374/2023 IV-C | MOHANDAS CHELA OF AMARDAS MAHANT, NARSINGH TILA MANDIR | MANJU JETLEY[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
IA No. 39628/2023 - APPLICATION FOR PERMISSION | |||
IA No. 200707/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 13283/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 200706/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 39634/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 39620/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 13280/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 39632/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
739.1 | Connected SLP(C) No. 5375/2023 IV-C | MOHANDAS CHELA OF AMARDAS MAHANT | MANJU JETLEY[P-1], [P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
I.A. | |||
FOR EXEMPTION FROM FILING O.T. ON IA 204879/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 204880/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 39640/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 39645/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 39649/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 39653/2023 | |||
IA No. 39645/2023 - APPLICATION FOR PERMISSION | |||
IA No. 204880/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39653/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 204879/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 39649/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 39640/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
740 | SLP(C) No. 1091/2022 XII | M/S J.V. ENGINEERING ASSOCIATE CIVIL ENGINEERING CONTRACTORS | RAM SANKAR & CO |
Versus | |||
GENERAL MANAGER | |||
FOR ADMISSION | |||
741 | SLP(Crl) No. 4167/2023 II | DHARAM RAJ YADAV ALIAS GYANENDRA SINGH | DHARMENDRA KUMAR SINHA |
Versus | |||
THE STATE OF UP | ADARSH UPADHYAY[R-1], RAKESH MISHRA[R-2] | ||
IA No. 149571/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149573/2022 - EXEMPTION FROM FILING O.T. | |||
742 | SLP(Crl) No. 8659/2023 II | M/S NARESH POTTERIES | BHARAT THAKORLAL MANUBARWALA |
Versus | |||
M/S AARTI INDUSTRIES AND ANR. | RAJAT SINGH[R-2] | ||
IA No. 135990/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 135991/2023 - EXEMPTION FROM FILING O.T. | |||
743 | SLP(C) No. 15727/2021 IV-A | THE DIVISIONAL MANAGER THE ORIENTAL INSURANCE CO. LTD. | MANJEET CHAWLA |
Versus | |||
ANNAPURNA AND ORS. | |||
FOR ADMISSION and I.R. | |||
744 | SLP(C) No. 2368/2022 IV-B | REGIONAL MANAGER, PEPSU ROAD TRANSPORT CORPORATION AND ANR. | K. K. MOHAN |
Versus | |||
SANDEEP KUMAR AND ORS. | |||
FOR ADMISSION and I.R. and IA No.21865/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.21866/2022-EXEMPTION FROM FILING O.T. | |||
745 | SLP(C) No. 938-940/2023 IV-A | MANOHAR ETC. | DHARMAPRABHAS LAW ASSOCIATES |
Versus | |||
NATIONAL HIGHWAY AUTHORITY OF INDIA AND ANR. | ASTHA TYAGI[R-1] | ||
list before the Hon'ble Court | |||
746 | SLP(C) No. 19086/2022 XI-A | SHEEBA GEORGE | K. RAJEEV |
Versus | |||
THE STATE ELECTION COMMISSION OF KERALA AND ORS. | KMNP LAW AOR[CAVEAT], K.PARAMESHWAR[R-1] | ||
747 | SLP(C) No. 22882/2022 IX | CHANGDEO THAMA KADAM AND ANR. | UDAY B. DUBE |
Versus | |||
TAIBAI YASHWANT NIKALE (D) THR. LRS. | AMOL NIRMALKUMAR SURYAWANSHI[R-1.3], [R-1.2], [R-1.1], [R-1.5], [R-1.4] | ||
IA No. 178889/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178890/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 178888/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
748 | SLP(C) No. 3560-3561/2023 IV-B | KARAM SINGH | SUBHASISH BHOWMICK |
Versus | |||
AMARJIT SINGH AND ORS. | AJAY PAL[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-8] | ||
749 | SLP(C) No. 20876/2022 IV-B | BALJINDER VIRK | NISHANT VERMA |
Versus | |||
THE STATE OF PUNJAB AND ORS. | AJAY PAL[R-1], [R-2], [R-3] | ||
750 | SLP(Crl) No. 2805/2023 II-C | NARCOTICS CONTROL BUREAU | ARVIND KUMAR SHARMA |
Versus | |||
STEPHEN | |||
IA No. 6520/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
751 | SLP(Crl) No. 4142/2023 II-B | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
KALYANI SINGH | MADHU MOOLCHANDANI[R-1] | ||
IA No. 29066/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29065/2023 - EXEMPTION FROM FILING O.T. | |||
751.1 | Connected SLP(Crl) No. 4143/2023 II-B | DEEPINDER KAUR AND ANR. | SATYA MITRA |
Versus | |||
KALYANI SINGH AND ANR. | MADHU MOOLCHANDANI[R-1], [R-1] | ||
IA No. 44889/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 44887/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
752 | SLP(C) No. 7103-7106/2023 XVII | GAJANAN MALLYA | AMRISH KUMAR |
Versus | |||
P. SUDHAKAR RAO AND ORS. | |||
753 | Diary No. 32320-2022 XI | KRISHAN PAL | JUGUL KISHOR GUPTA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | GURURAJ & NAYAK[R-5], [R-6] | ||
IA No. 46404/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 46401/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 46406/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 46403/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
754 | SLP(C) No. 5668/2023 IX | ASHOK SHANKARRAO AMBADARE AND ORS. | PRAVEEN SWARUP |
Versus | |||
COLLECTOR YAVATMAL AND ORS. | RAJAT JOSEPH[R-3] | ||
IA No. 60289/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 200518/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 60287/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 200517/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
755 | SLP(C) No. 12972-12973/2023 XII-A | COASTAL MARINE CONSTRUCTION AND ENGINEERING LTD. | ADITYA VERMA |
Versus | |||
HINDUSTAN PETROLEUM CORPORATION LTD. AND ORS. | AZMAT HAYAT AMANULLAH[CAVEAT], SANJAY KAPUR[R-1], [R-1] | ||
756 | SLP(C) No. 2150/2023 XI-A | CHEMBALLY VALIYA VEETTIL UNNIKRISHNAN | ATUL SHANKAR VINOD |
Versus | |||
BHAVANI K AND ORS. | ANKOLEKAR GURUDATTA[CAVEAT] | ||
IA No. 101286/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 19281/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 101284/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 19275/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
757 | SLP(C) No. 6125/2023 IV-B | ANGURI | RANBIR SINGH YADAV |
Versus | |||
KHAZANI(SINCE DECEASED) REPRESENTED BY HER LEGAL HEIRS AND ANR. | UMANG SHANKAR[R-1.3], [R-1.2], [R-1.1], [R-1.7], [R-1.6], [R-1.5], [R-1.4], [R-2] | ||
757.1 | Connected SLP(C) No. 15803/2023 IV-B | ANGURI | RANBIR SINGH YADAV |
Versus | |||
KHAZANI (SINCE DECEASED) REPRESENTED BY HER LEGAL HEIRS AND ANR. | UMANG SHANKAR[R-1.3], [R-1.2], [R-1.1], [R-1.7], [R-1.6], [R-1.5], [R-1.4], [R-2] | ||
complete category matter | |||
IA No. 127272/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
758 | SLP(C) No. 9953/2023 IV-B | RAJ SINGH AND ANR. | ANUBHA AGRAWAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | NITEEN KUMAR SINHA [R-4], SAMAR VIJAY SINGH[R-2], [R-5] | ||
IA No. 104902/2023 - CLARIFICATION/DIRECTION | |||
IA No. 104903/2023 - EXEMPTION FROM FILING O.T. | |||
758.1 | Connected SLP(C) No. 11744/2023 IV-B | JAI KARAN (DEAD) AND ORS. | ANUBHA AGRAWAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | AKSHAY AMRITANSHU [R-3] | ||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 105009/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 105011/2023 | |||
IA No. 105009/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 105011/2023 - EXEMPTION FROM FILING O.T. | |||
759 | SLP(C) No. 19917/2019 XV | LALIT BHATI (DEAD) | ABHINAV RAMKRISHNA |
Versus | |||
HEMANT BHATI AND ORS. | SAMIR MALIK[R-1], [R-2], [R-3] | ||
IA No. 192660/2019 - EXEMPTION FROM FILING O.T. | |||
760 | SLP(C) No. 30516-30518/2019 IV-C | PTPL TUBING AND PRODUCTS PVT. LTD | NAVIN PRAKASH |
Versus | |||
KAILASH AND ANR. | PRIYANK UPADHYAY[R-1] | ||
IA No. 190829/2019 - EXEMPTION FROM FILING O.T. | |||
761 | C.A. No. 909/2023 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | EXPLETUS LEGAL |
Versus | |||
AJOY SANKAR SANYAL | C. K. RAI[R-1] | ||
IA No. 28288/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 28286/2023 - STAY APPLICATION | |||
761.1 | Connected C.A. No. 6646/2023 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | ADS LEGAL |
Versus | |||
BHADRESHWAR PAL | C. K. RAI[R-1], [R-1] | ||
IA | |||
FOR STAY APPLICATION ON IA 197531/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 197533/2023 | |||
IA No. 197533/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 197531/2023 - STAY APPLICATION | |||
762 | C.A. No. 4367/2023 XVII | ANUP TRIPATHI AND ORS. | GAURAV GOEL |
Versus | |||
PRAKRUTHI SOLITAIRE PROJECT, ELECTRONIC CITY AND ORS. | RITESH AGRAWAL[R-1], SHASHIBHUSHAN P. ADGAONKAR[R-2] | ||
IA No. 130565/2023 - EX-PARTE STAY | |||
763 | CONMT.PET.(C) No. 369/2021 in C.A. No. 2737/2019 IV | DAYAWATI AND ORS. | NISCHAL KUMAR NEERAJ |
Versus | |||
SATISH KUMAR YADAV AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3] | ||
IN C.A. No. - 2737/2019, | |||
LIST AFTER TWO WEEKS | |||
763.1 | Connected CONMT.PET.(C) No. 370/2021 in C.A. No. 2739/2019 IV | DAYAWATI AND ORS. | NISCHAL KUMAR NEERAJ |
Versus | |||
SATISH KUMAR YADAV AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3] | ||
IN C.A. No. - 2739/2019, | |||
764 | SLP(C) No. 948/2021 IV-A | THE MANAGER, NEW INDIA ASSURANCE CO. LTD. | AMIT KUMAR SINGH |
Versus | |||
SRI. MADLE MUTHU. R @ PANDITH MADLEMUTHU AND ORS. | P. GEORGE GIRI[R-4] | ||
FOR ADMISSION and I.R. and IA No.5658/2021-EXEMPTION FROM FILING AFFIDAVIT | |||
765 | SLP(C) No. 22552/2022 XI | ISLAMUNNISA | NISHANT SINGH |
Versus | |||
MANNI DEVI AND ORS. | ARCHANA PATHAK DAVE[R-2] | ||
IA No. 190249/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 175046/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 190246/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
766 | SLP(C) No. 23934/2023 XI | COMMITTEE OF MANAGEMENT AND ANR. | ABHISHEK KUMAR SINGH |
Versus | |||
STATE OF U.P. AND ORS. | SANJEEV MALHOTRA[CAVEAT] | ||
767 | C.A. No. 9618/2016 XI-A | THE DIRECTOR, ASSOTECH MILAN RESORTS (P) LIMITED. | SANTOSH KUMAR - I[P-1] |
Versus | |||
NIRANJAN MEKAP . AND ORS. | SHISHIR DESHPANDE[R-1], [R-2], [R-3], MILIND KUMAR[R-4], [R-5], SUDHANSU PALO[R-7], CHIRA RANJAN ADDY[R-10] | ||
APPLICATION FOR COMPROMISE | |||
IA No. 84628/2019 - COMPROMISE R.3 O.23 | |||
767.1 | Connected C.A. No. 9619/2016 XI-A | D. ANANDA RAO DORA. | GAUTAM JHA[P-1] |
Versus | |||
NIRANJAN MEKAP . AND ORS. | SUDHANSU PALO, CHIRA RANJAN ADDY, SHISHIR DESHPANDE[R-1], [R-2], [R-3], SUVENDU SUVASIS DASH[R-4], [R-5], [R-6], [R-7], [R-8] | ||
768 | SLP(C) No. 18381/2019 XI | THAKUR GIRIRAJ JEE MAHRAJ MUKHARVIND MUKUT VIRAJMAN MANDIR AND ORS. | NIKILESH RAMACHANDRAN |
Versus | |||
BHARATPUR ROYAL RELIGIOUS AND CEREMONIAL TRUST AND ORS. | PARIJAT SINHA[R-1] | ||
FOR ADMISSION and I.R. and IA No.108791/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.108794/2019-EXEMPTION FROM FILING O.T. and | |||
IA No.108796/2019-DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 108791/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 108794/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 132585/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
769 | SLP(C) No. 7354-7357/2020 IV-B | SUSHIL DEVI AND ORS. | SOMANATHA PADHAN |
Versus | |||
IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED AND ANR. | GOPAL SINGH[R-1] | ||
770 | SLP(C) No. 5432/2020 IX | LILABAI AND ORS. | AMOL NIRMALKUMAR SURYAWANSHI |
Versus | |||
M/S SHARMA CONSTRUCTION COMPANY AND ORS. | |||
771 | SLP(C) No. 15162/2020 XI | DLF UNIVERSAL LIMITED | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], [R-2], [R-3], [R-4], BINAY KUMAR DAS[R-5] | ||
772 | W.P.(C) No. 1143/2020 X | VEERA SARIN | ANANNYA GHOSH |
Versus | |||
UNION OF INDIA | ARVIND KUMAR SHARMA[R-1] BHARTI TYAGI[INT] | ||
IA No. 100804/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 1250/2021 - INTERVENTION APPLICATION | |||
773 | SLP(C) No. 7826-7828/2021 IX | ABDUL AZIZ SHAKOOR SHAIKH AND ORS. | PRAMIT SAXENA |
Versus | |||
THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. | SUDARSH MENON[R-1], CHIRAG M. SHROFF[R-4], [R-5], [R-6], YUGANDHARA PAWAR JHA[R-8], [R-8], PURVISH JITENDRA MALKAN[R-10] ANU GUPTA[IMPL] | ||
show cause notice returnable on 30.07.2021 issued | |||
IA No. 85960/2021 - CLARIFICATION/DIRECTION | |||
IA No. 85957/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 85954/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 92330/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 70400/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
774 | SLP(C) No. 616-617/2021 IV-C | NEERAJ JAIN | KIRTI RENU MISHRA |
Versus | |||
JAGDISH AND ORS. | CHRISTI JAIN[R-2] | ||
IA No. 122457/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 122455/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 122454/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
775 | SLP(Crl) No. 5930/2021 II-C | STATE OF UTTAR PRADESH | RUCHIRA GOEL |
Versus | |||
MANISH MAHESHWARI | E. C. AGRAWALA[CAVEAT] | ||
IA No. 97345/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 97347/2021 - EXEMPTION FROM FILING O.T. | |||
775.1 | Connected SLP(Crl) No. 6080/2021 II-C | THE STATE OF UTTAR PRADESH | RUCHIRA GOEL |
Versus | |||
MANISH MAHESHWARI | E. C. AGRAWALA[CAVEAT] | ||
IA No. 99951/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 99955/2021 - EXEMPTION FROM FILING O.T. | |||
776 | SLP(C) No. 14755/2021 XI | ANKIT KUMAR | AKBAR SIDDIQUE |
Versus | |||
REETA | RAMESHWAR PRASAD GOYAL[R-1] | ||
777 | SLP(C) No. 10230/2018 XIV | RAMENA BEGUM @ RAMENA KHATUN @ RAMANA KHATUN@ RAMALA KHATUN | KAMAKSHI S. MEHLWAL |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3] | ||
NRC MATTER. | |||
778 | SLP(C) No. 28102/2018 XIV | ALI HUSSAIN | SATYA MITRA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | AMIT SHARMA[R-5] | ||
IA No.150474/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
NRC MATTER. | |||
779 | C.A. No. 2910-2913/2020 XVII-A | ABHITOSH KUMAR | ANKUR BANSAL |
Versus | |||
EMAAR MGF LAND LTD. | DEVENDRA SINGH[R-1] | ||
IA No. 101914/2020 - CONDONATION OF DELAY IN FILING THE SPARE COPIES | |||
780 | SLP(Crl) No. 5115/2020 II-C | ADITYA SANGWAN AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR |
Versus | |||
THE STATE OF NCT OF DELHI AND ORS. | MANJU JETLEY[CAVEAT] | ||
IA No. 107077/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
781 | SLP(C) No. 8333-8334/2021 XI-A | LEELAMA V.P. ALIAS SUJA SUNIL | A. KARTHIK |
Versus | |||
K.T. SUNIL | ISHAAN GEORGE[R-1] | ||
FOR ADMISSION and I.R. and IA No.59885/2021-CONDONATION OF DELAY IN FILING and IA No.59884/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.59886/2021-EXEMPTION FROM FILING O.T. | |||
782 | SLP(Crl) No. 9848/2021 II-B | THE STATE OF KERALA | NISHE RAJEN SHONKER[P-1] |
Versus | |||
K. RAGHAVAN | |||
FOR ADMISSION and I.R. and IA No.165488/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
783 | C.A. No. 7240/2012 III-A | AJAI KUMAR CHAUHAN | |
Versus | |||
STATE OF U.P. AND ORS. | KAMLENDRA MISHRA[R-1][GR], [R-2], [R-3][GR] | ||
AN OFFICE REPORT FOR DIRECTION IS TO BE LISTED | |||
784 | SLP(C) No. 4283/2020 XI | M/S SURYA JYOTI SOFTWARE PRIVATE LIMITED | SOMANATHA PADHAN |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | BINAY KUMAR DAS[R-2] | ||
IA No. 93200/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 28591/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 93203/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 28590/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 93202/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
785 | MA 962/2020 IV-B | ASHWANI KUMAR | TUSHAR BAKSHI |
Versus | |||
PUNJAB STATE ELECTRICITY BOARD PATIALA AND ORS. | KULDIP SINGH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IN D No. - 21055/2014, | |||
IA No.30123/2020-RESTORATION and IA No.30124/2020-CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION | |||
IA No. 30124/2020 - CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION | |||
IA No. 30123/2020 - RESTORATION | |||
786 | SLP(C) No. 2912/2021 XVII-A | THE SENIOR SUPERINTENDENT OF POST OFFICES AND ORS. | GURMEET SINGH MAKKER |
Versus | |||
RAJNIKANT SHARMA | |||
787 | SLP(C) No. 9596-9598/2020 XI-A | AMEER SHAJIKHAN | ABID ALI BEERAN P |
Versus | |||
MANOJKUMAR L AND ANR. | K. RAJEEV[R-1], [R-2] | ||
IA No. 77544/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 75271/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 75268/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
788 | SLP(C) No. 13620/2020 XVII-A | TATA MOTORS LTD. | KARANJAWALA & CO. |
Versus | |||
PRADIPTA KUNDU AND ANR. | ASWATHI M.K.[R-2] | ||
789 | SLP(C) No. 5088/2021 XI-A | THE STATE OF ODISHA AND ORS. | SUVENDU SUVASIS DASH |
Versus | |||
MUKUNDA MAHAKUDA | KEDAR NATH TRIPATHY[R-1] | ||
789.1 | Connected SLP(C) No. 5172/2021 XI-A | THE STATE OF ODISHA AND ORS. | SUVENDU SUVASIS DASH |
Versus | |||
SURENDRA KUMAR SAHOO AND ORS. | KEDAR NATH TRIPATHY[R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
790 | SLP(C) No. 5451/2021 XII | JAWAHAR | G. BALAJI |
Versus | |||
GAYATHRI | G. INDIRA[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 109523/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
791 | SLP(C) No. 7702/2021 IV-A | PR. COMMISSIONER OF INCOME TAX 4 AND ANR. | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MENZIES AVIATION BOBBA (BANGALORE) PVT. LTD. | PRAVEENA GAUTAM[R-1] | ||
791.1 | Connected SLP(C) No. 8675/2021 IV-A | PR. COMMISSIONER OF INCOME TAX III AND ANR. | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MENZIES AVIATION BOBBA (B LORE) PVT. LTD. | PRAVEENA GAUTAM[R-1] | ||
791.2 | Connected SLP(C) No. 8527/2021 IV-A | THE PRINCIPAL COMMISSIONER OF INCOME TAX 4 AND ANR. | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MENZIES AVIATION BOBBA (B LORE) PVT. LTD. | PRAVEENA GAUTAM[R-1] | ||
791.3 | Connected SLP(C) No. 8004/2021 IV-A | PR. COMMISSIONER OF INCOME TAX 4 AND ANR. | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S MENZIES AVIATION BOBBA (B LORE) PVT. LTD. | PRAVEENA GAUTAM[R-1] | ||
791.4 | Connected SLP(C) No. 3966/2022 IV-A | PRINCIPAL COMMISSIONER OF INCOM TAX 2 AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S MENZIES AVIATION BOBBA (BANGALORE) PVT. LTD. | PRAVEENA GAUTAM[R-1] | ||
791.5 | Connected SLP(C) No. 23331/2022 IV-A | PR COMMISSIONER OF INCOME TAX 2 AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
M/S MENZIES AVIATION BOBBA (BLORE) PVT. LTD. | PRAVEENA GAUTAM[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 148766/2022 | |||
IA No. 148766/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
792 | SLP(Crl) No. 8156/2021 II-A | SANJEEV KUMAR CHOUKSEY | JAGJIT SINGH CHHABRA |
Versus | |||
THE STATE OF M.P. AND ANR. | GOPAL JHA[R-1] | ||
IA No. 133371/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 133369/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
793 | SLP(Crl) No. 4268/2022 II-A | VIMLA DEVI | GAURAV AGRAWAL |
Versus | |||
AMIT KUMAR @ AMIT ANAND AND ANR. | NEERAJ KUMAR GUPTA[R-1], NIRANJANA SINGH[R-2] | ||
IA No. 58778/2022 - EXEMPTION FROM FILING O.T. | |||
794 | SLP(C) No. 20683/2022 IX | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SHIVPRAKASH RAMCHANDRA GHATGE | SHASHIBHUSHAN P. ADGAONKAR[R-1] AMOL NIRMALKUMAR SURYAWANSHI[INT] | ||
IA No. 140593/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140594/2022 - EXEMPTION FROM FILING O.T. | |||
794.1 | Connected SLP(C) No. 20692/2022 IX | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE |
Versus | |||
VISHWANATH BABU PAWAR | SHASHIBHUSHAN P. ADGAONKAR[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 151999/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 152001/2022 | |||
IA No. 151999/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 152001/2022 - EXEMPTION FROM FILING O.T. | |||
794.2 | Connected SLP(C) No. 20693/2022 IX | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE |
Versus | |||
UDAY (DIED) ON BEHALF OF HIM LEGAL HEIR SHUBHADA UDAY SALGONKAR | SHASHIBHUSHAN P. ADGAONKAR[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 158546/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 158547/2022 | |||
IA No. 158546/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 158547/2022 - EXEMPTION FROM FILING O.T. | |||
795 | SLP(C) No. 8299/2018 XIV | MD. ISMAIL UDDIN @ ISMAIL UDDIN | V. ELANCHEZHIYAN |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA | ||
NRC MATTER. | |||
796 | SLP(C) No. 3603/2018 XIV | SHYAMAL DUTTA | DINESH RATTAN BHARDWAJ |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4] | ||
NRC MATTER. | |||
797 | C.A. No. 943/2020 XVII | JINDAL STEEL AND POWER LIMITED | HASAN MURTAZA |
Versus | |||
CHHATTISGARH STATE ELECTRICITY REGULATORY COMMISSION AND ORS. | RAVI SHARMA[R-1], RAJ KUMAR MEHTA[R-2], NISHANTH PATIL[R-3] | ||
798 | SLP(C) No. 12619-12620/2020 IX | MALAYAN BANKING BERHAD | VIKAS KUMAR |
Versus | |||
USHDEV INTERNATIONAL LTD. AND ORS. | DHEERAJ NAIR[R-1], PAREKH & CO.[R-5] | ||
IA No. 125239/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
799 | SLP(C) No. 6347/2020 XII | M. SREEPATHY | RAM SANKAR & CO |
Versus | |||
THE STATE LEVEL SCRUTINY COMMITTEE AND ORS. | PURNIMA KRISHNA[R-1], RAJ BAHADUR YADAV[R-3] | ||
FOR ADMISSION and I.R. | |||
800 | SLP(Crl) No. 2793/2020 II | THE STATE OF UTTAR PRADESH | SHASHANK SHEKHAR SINGH |
Versus | |||
YOGESH ALIAS LALLU | RISHI MALHOTRA[R-1] | ||
801 | SLP(C) No. 14923-14924/2020 IV-C | THE STATE OF M.P. | MRINAL GOPAL ELKER[P-1] |
Versus | |||
MID INDIA DEVELOPERS PVT. LTD. | PRATIBHA JAIN[R-1] | ||
802 | SLP(C) No. 14236/2020 XII | S. SUMATHY | MEHA ASHOK AGGARWAL |
Versus | |||
THE REGISTRAR GENERAL, HIGH COURT, MADRAS AND ORS. | R. AYYAM PERUMAL[R-1], [R-1] | ||
803 | SLP(Crl) No. 8468/2021 II-B | THE STATE OF UTTARAKHAND | VANSHAJA SHUKLA |
Versus | |||
SURENDRA SINGH PANWAR | ASHIESH KUMAR[R-1] | ||
804 | SLP(C) No. 10869/2021 IX | KADIRKHAN AHMEDKHAN PATHAN | ANJANI KUMAR JHA |
Versus | |||
THE MAHARASHTRA STATE WAREHOUSING CORPORATION AND ORS. | RAVINDRA KESHAVRAO ADSURE[R-1], [R-2] | ||
I.R. and IA No.82402/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.82403/2021-EXEMPTION FROM FILING O.T. | |||
805 | SLP(Crl) No. 5043/2022 II-C | RAFIQ AHMAD @ CHOTU | N. ANNAPOORANI |
Versus | |||
STATE OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
806 | C.A. No. 3893/2022 XVII | MD. IDRIS MALLICK | CHANDRA BHUSHAN PRASAD |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | ASTHA SHARMA[R-1], GURMEET SINGH MAKKER[R-3], SAURABH MISHRA[R-4], MADHUMITA BHATTACHARJEE[R-5], KUNAL CHATTERJI[R-6] | ||
IA No. 74066/2022 - GRANT OF INTERIM RELIEF | |||
807 | SLP(C) No. 13607-13608/2022 XI-A | M/S. INDIAN HUME PIPES CO. LTD. | R. GOPALAKRISHNAN |
Versus | |||
ORISSA WATER SUPPLY AND SEWERAGE BOARD AND ORS. | DHANANJAYA MISHRA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 108540/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
808 | SLP(C) No. 21916/2022 XIV | MIRANDA YENDREMBRUM AND ORS. | NEHA RATHI |
Versus | |||
THE STATE OF MANIPUR AND ORS. | RAJKUMARI BANJU[CAVEAT], PUKHRAMBAM RAMESH KUMAR[R-1], [R-2] | ||
IA No. 183219/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
809 | SLP(Crl) No. 6771/2019 II-C | ABHISHEK SINGH AND ANR. | APOORV KURUP |
Versus | |||
THE STATE OF CHHATTISGARH AND ORS. | GAUTAM NARAYAN[R-1], [R-3], ASHUTOSH GHADE[R-2] | ||
IA No. 113642/2019 - EXEMPTION FROM FILING O.T. | |||
810 | SLP(Crl) No. 9842/2019 II | GOVIND SAINI | SAMIR MALIK |
Versus | |||
THE STATE OF JAMMU AND KASHMIR AND ORS. | SHAILESH MADIYAL[R-1], [R-2], [R-3] | ||
811 | SLP(C) No. 3513/2020 XI-A | ROY ABRAHAM | E. M. S. ANAM |
Versus | |||
SUSAMMA SAJI ISSAC AND ANR. | SUNIL ROY[R-1], [R-2] | ||
IA No. 67298/2020 - EXEMPTION FROM FILING O.T. | |||
812 | SLP(C) No. 12557/2020 IV-C | SUDESH KUKREJA AND ORS. | TUSHAR BAKSHI |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | PRAVEEN SWARUP[R-2] | ||
IA No. 83831/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
813 | SLP(C) No. 5175/2020 XI | U.P. AVAS EVAM VIKAS PARISHAD | ABHISHEK KUMAR SINGH[P-1] |
Versus | |||
SARDAR SINGH (D) TH. LRS. GHANSHYAM SINGH AND ORS. | |||
814 | SLP(C) No. 908/2021 XI-A | ARATA CH. PARICHHA | RAHUL PRATAP |
Versus | |||
MANAGEMENT OF DIVISIONAL FOREST OFFICER CUM WILDLIFE WARDEN AND ANR. | KIRAN KUMAR PATRA[R-1], [R-2] | ||
814.1 | Connected SLP(C) No. 5720/2021 XI-A | PRASAN KUMAR PATRA | RAHUL PRATAP |
Versus | |||
MANAGEMENT OF DIVISIONAL FOREST OFFICER CUM WILDLIFE WARDEN AND ANR. | JOBY P. VARGHESE[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.26418/2021-CONDONATION OF DELAY IN FILING and IA No.26420/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
814.2 | Connected SLP(C) No. 5719/2021 XI-A | SHYAM SUNDAR NAYAK | RAHUL PRATAP |
Versus | |||
MANAGEMENT OF DIVISIONAL FOREST OFFICER CUM WILDLIFE WARDEN AND ANR. | JOBY P. VARGHESE[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.27611/2021-CONDONATION OF DELAY IN FILING and IA No.27613/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
815 | SLP(C) No. 4016/2021 XVII | THE STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE |
Versus | |||
SHRI RANI SATI FOODS AND GRAINS PRIVATE LIMITED AND ANR. | DEVASHISH BHARUKA[R-1], AMRISH KUMAR[R-2] | ||
815.1 | Connected SLP(C) No. 4018/2021 XVII | THE STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE |
Versus | |||
M/S STEEL STRIPS WHEELS LTD. AND ORS. | TARUN GUPTA[R-1] | ||
IA No. 49438/2022 - EXEMPTION FROM FILING O.T. | |||
815.2 | Connected SLP(C) No. 4017/2021 XVII | THE STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE |
Versus | |||
M/S JHARKHAND PLASTIC (P) LIMITED | DEVASHISH BHARUKA[R-1] | ||
815.3 | Connected SLP(C) No. 4019/2021 XVII | THE STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE |
Versus | |||
VAISHNAVI FERRO TECH PVT. LTD. | KAUSHIK PODDAR[R-1] | ||
816 | SLP(C) No. 14476/2020 XII | K. KOORI | M.P. PARTHIBAN |
Versus | |||
THE JOINT DIRECTOR OF AIDED ELEMENTARY EDUCATION AND ORS. | D.KUMANAN[R-1], [R-2], [R-3] | ||
817 | SLP(C) No. 11840-11841/2020 XII | P. MARIMUTHU | A. KARTHIK |
Versus | |||
SUMATHY | |||
818 | SLP(C) No. 14133/2020 XI-A | THE STATE OF KERALA | C. K. SASI |
Versus | |||
KERALA NON BANKING FINANCE COMPANIES WELFARE ASSOCIATION AND ORS. | K. V. MOHAN[CAVEAT], [R-1], A. RAGHUNATH[R-3] | ||
818.1 | Connected SLP(C) No. 8548/2020 XI-A | KERALA NON BANKING FINANCE COMPANIES WELFARE ASSOCIATION | K. V. MOHAN |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], A. RAGHUNATH[R-3] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 62837/2020 | |||
IA No. 62837/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
818.2 | Connected SLP(C) No. 14134/2020 XI-A | MANNAPURAM FINANCE PVT. LTD. | P. S. SUDHEER |
Versus | |||
THE STATE OF KERALA AND ORS. | K. V. MOHAN[CAVEAT], [R-4], C. K. SASI[R-1], A. RAGHUNATH[R-3] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 60224/2020 | |||
IA No. 60224/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
819 | SLP(C) No. 97/2021 IX | SARASWATABAI MOTIRAM TAYADE AND ORS. | VIRESH B. SAHARYA |
Versus | |||
VIDHARBHA IRRIGATION DEVELOPMENT CORPORATION AND ANR. | |||
IA No. 918/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
820 | SLP(C) No. 3190-3265/2021 IX | THE DIRECTOR GENERAL WATER AND LAND MANAGEMENT INSTITUTE (WALMI) | SANDEEP SUDHAKAR DESHMUKH |
Versus | |||
SURESH DATTU MUNGSE ETC. ETC. | RAJEEV SINGH[R-1], [R-3], [R-4] | ||
821 | SLP(C) No. 9020/2021 III | THE PRINCIPAL COMMISSIONER OF INCOME TAX VADODARA 1 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S PRATHAM DEVELOPERS | P. S. SUDHEER[R-1] | ||
FOR ADMISSION and I.R. | |||
822 | SLP(C) No. 2411/2022 IV-C | THE STATE OF MADHYA PRADESH AND ANR. | MRINAL GOPAL ELKER |
Versus | |||
M/S SUPRATECH HOSPITAL PVT. LTD. AND ANR. | TARUNA ARDHENDUMAULI PRASAD[CAVEAT], RICHA KAPOOR[R-2] | ||
IA No. 22354/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 22357/2022 - EXEMPTION FROM FILING O.T. | |||
823 | SLP(C) No. 14350/2022 XI-A | M/S UTKAL HIGHWAYS ENGINEERS AND CONTRACTORS | BHABNA DAS |
Versus | |||
CHIEF GENERAL MANAGER AND ORS. | PARIJAT KISHORE[R-1], [R-2], [R-3] | ||
823.1 | Connected SLP(C) No. 15596/2022 XI-A | M/S UTKAL HIGHWAY ENGINEERS AND CONTRACTORS | BHABNA DAS |
Versus | |||
CHIEF GENERAL MANAGER AND ORS. | PARIJAT KISHORE[R-1], [R-2], [R-3] | ||
824 | SLP(C) No. 20347/2022 IV-A | FRANCISCAN SERVICE SOCIETY OF BANGALORE | MAHESH THAKUR |
Versus | |||
KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD AND ORS. | MRS. VIPIN GUPTA[R-1], [R-2], V. N. RAGHUPATHY[R-3] | ||
825 | SLP(C) No. 24213/2022 IX | DILIP KUMAR MERKAP | VATSALYA VIGYA |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | RADHIKA GAUTAM[R-2], RAVINDER AGARWAL[R-3], ANAGHA S. DESAI[R-4], [R-4] | ||
826 | SLP(C) No. 11322/2019 IX | BANKAT SWAMI TRUST AND ORS. | SUDHANSHU S. CHOUDHARI |
Versus | |||
DAIWAN(DEAD) BY LRS. AND ORS. | SHASHIBHUSHAN P. ADGAONKAR[R-2.2], [R-2.1], [R-3.1], [R-3.2] | ||
826.1 | Connected SLP(C) No. 24066/2019 IX | DAIWAN SINCE DECEASED AND ORS. | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
BANKAT SWAMI TRUST THROUGH ITS TRUSTEES | |||
827 | SLP(C) No. 3755/2020 IV-B | MURARI AND ANR. | AKSHAY VERMA |
Versus | |||
DEEPAK TAYAL AND ANR. | PRIYA PURI[R-2] | ||
828 | SLP(C) No. 5487/2020 XIV | LALTHLENGLIANI | DEEPAK GOEL |
Versus | |||
H LALREMRUATA | DEVENDRA KUMAR SHUKLA | ||
829 | SLP(C) No. 4216/2020 XII | R. SARAVANAN | M.P. PARTHIBAN |
Versus | |||
PERIYAR UNIVERSITY REP BY ITS REGISTRAR AND ORS. | ROMY CHACKO[R-1], [R-3] | ||
FOR ADMISSION and I.R. | |||
IA No. 114159/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 114156/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 114158/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 114154/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
830 | SLP(C) No. 767/2021 XVII | KAVILASH DEVI | ABHAY KUMAR |
Versus | |||
BHOLA NATH BAKSHI AND ORS. | AKHILESH KUMAR PANDEY[R-1] | ||
IA No. 154336/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 120270/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 154337/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
831 | SLP(C) No. 7212/2020 IV-A | VIJAYALAXMI | T. R. B. SIVAKUMAR |
Versus | |||
THE SPECIAL LAND ACQUISITION OFFICER | MRS. VIPIN GUPTA[R-1] | ||
832 | SLP(C) No. 3357/2022 III | TARIF RASHIDBHAI QURESHI | CHAITANYA SUDHAKAR JOSHI |
Versus | |||
ASMABANU | APARNA BHAT[R-1] | ||
FOR ADMISSION and I.R. and IA No.27863/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.27867/2022-EXEMPTION FROM FILING O.T. | |||
IA No. 36580/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 36578/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
833 | SLP(C) No. 2136/2021 XVII-A | MAHAVEER SHARMA | GP. CAPT. KARAN SINGH BHATI |
Versus | |||
EXIDE LIFE INSURANCE COMPANY LIMITED AND ANR. | RAKESH K. SHARMA[R-1], [R-2] | ||
IA No. 1098/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 1099/2021 - EXEMPTION FROM FILING O.T. | |||
834 | SLP(C) No. 805/2021 XI-A | P.V. KRISHNAMARAR | LAKSHMEESH S. KAMATH |
Versus | |||
JAYANTHI ANILKUMAR AND ORS. | K. RAJEEV[R-1], [R-2], NISHE RAJEN SHONKER[R-3] | ||
IA No. 766/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 2028/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
834.1 | Connected SLP(C) No. 20154/2021 XI-A | P.V. KRISHNAMARAR | LAKSHMEESH S. KAMATH |
Versus | |||
M.V. ANITHA AND ANR. | JISHNU M. L.[R-1], NISHE RAJEN SHONKER[R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 159571/2021 | |||
IA No. 159571/2021 - EXEMPTION FROM FILING O.T. | |||
834.2 | Connected SLP(C) No. 15706/2020 XI-A | SUBHASHINI | P. V. DINESH |
Versus | |||
THE DISTRICT COLLECTOR AND ORS. | NISHE RAJEN SHONKER[R-1] | ||
835 | SLP(C) No. 16068/2020 XVII | TARANI SEN LENKA | SANJEEV KUMAR |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
836 | SLP(C) No. 476/2021 XII-A | THE SUPERINTENDING ENGINEER OPERATION TELANGANA STATE SOUTHERN POWER DISTRIBUTION COMPANY LTD. AND ORS. | D. ABHINAV RAO |
Versus | |||
CH. BHASKARA CHARY | VIKAS MEHTA[R-1] | ||
IA No.2580/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
837 | C.A. No. 665/2021 XVII | CHANDRA PRAKASH TRIPATHI | SHUCHI SINGH |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA AND ANR. | K J JOHN AND CO[R-1], MAYANK PANDEY[R-2] | ||
838 | SLP(Crl) No. 1977/2021 II-B | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
NIKHIL KUMAR MUDGAL | |||
FOR ADMISSION and I.R. and IA No.31945/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
838.1 | Connected SLP(Crl) No. 1956/2021 II-B | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
SHAJER P.K. | |||
FOR ADMISSION and I.R. and IA No.31452/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
839 | SLP(Crl) No. 3950/2021 II | GIRRAJ SONI | RISHI MALHOTRA |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], GP. CAPT. KARAN SINGH BHATI[R-2], K. L. JANJANI[R-3] | ||
FOR ADMISSION and I.R. and IA No.64361/2021-EXEMPTION FROM FILING O.T. | |||
840 | SLP(Crl) No. 5725/2021 II-B | NARCOTICS CONTROL BUREAU | ARVIND KUMAR SHARMA[P-1] |
Versus | |||
NARAYAN SINGH AND ANR. | |||
IA No. 94073/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94071/2021 - EXEMPTION FROM FILING O.T. | |||
841 | CONMT.PET.(C) No. 451-452/2021 in SLP(C) No. 13907-13908/2017 XVII-A | RAJ KUMAR DHINGRA | APOORV KURUP |
Versus | |||
VIKAL SAHNI AND ANR. | ARVIND KUMAR TEWARI[R-1], [R-2] | ||
IN SLP(C) No. - 13907/2017, IN SLP(C) No. - 13908/2017, | |||
IA No. 90493/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 129317/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
842 | SLP(Crl) No. 9127/2021 II | KEISHAM MEGHACHANDRA SINGH | B. KRISHNA PRASAD |
Versus | |||
THE STATE OF MANIPUR AND ORS. | PUKHRAMBAM RAMESH KUMAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
843 | SLP(C) No. 938/2022 XII-A | COLLECTOR LAND ACQUISITION AND ANR. | SHAILESH MADIYAL[P-1] |
Versus | |||
ABDUL GANI MIR AND ORS. | ARUP BANERJEE[R-1], [R-2], [R-3], [R-4] | ||
IA No. 124144/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 10115/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
843.1 | Connected SLP(C) No. 2658/2022 XII-A | COLLECTOR LAND ACQUISITION AND ANR. | SHAILESH MADIYAL[P-1] |
Versus | |||
ABDUL RASHID PANDIT AND ORS. | ARUP BANERJEE[R-1], [R-2], [R-3], [R-4] | ||
IA No. 127168/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 127158/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 24284/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
843.2 | Connected SLP(C) No. 2972/2022 XII-A | COLLECTOR LAND ACQUISITION AND ANR. | SHAILESH MADIYAL[P-1] |
Versus | |||
GH. HASSAN DAR AND ORS. | ARUP BANERJEE[R-1], [R-2], [R-3], [R-4] | ||
IA No. 124140/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 25774/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
844 | SLP(C) No. 5685/2022 XIV | SWETA RANA AND ORS. | MILIND KUMAR |
Versus | |||
PRATIMA KUMARI AND ORS. | SANTOSH KUMAR PANDEY[R-1], [R-2], [R-3], ARVIND KUMAR SHARMA[R-4], [R-5], [R-6] | ||
IA No. 34871/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
845 | SLP(C) No. 4050-4055/2022 XII-A | DAPPU VEERASWAMY | SANTOSH KRISHNAN |
Versus | |||
THE STATE OF TELANGANA AND ORS. | N. VISAKAMURTHY[R-3] | ||
846 | SLP(C) No. 3301/2022 IV-C | SUDHA UPADHYAY AND ANR. | SHIV SAGAR TIWARI |
Versus | |||
GIRJA DEVI UPADHYAY AND ORS. | NEELAM SINGH[R-1], [R-2] | ||
IA No. 27032/2022 - EXEMPTION FROM FILING O.T. | |||
847 | SLP(Crl) No. 4450-4452/2022 II | KALLURI SAMPATH KUMAR | SUBODH S. PATIL |
Versus | |||
THE STATE OF TELANGANA AND ANR. | |||
848 | SLP(C) No. 8845/2022 IV-A | K. R. CHIDAMBARA | HARIKUMAR V. |
Versus | |||
GENERAL MANAGER SOUTH WESTERN RAILWAY AND ORS. | |||
849 | SLP(C) No. 16952/2022 XV | THE STATE OF RAJASTHAN AND ANR. | NISHANTH PATIL |
Versus | |||
PUSHPENDRA KUMAR | NAMIT SAXENA[R-1] | ||
850 | SLP(Crl) No. 8699/2022 II-A | KAILASH SINGH | N. ANNAPOORANI |
Versus | |||
STATE OF M.P. | |||
851 | SLP(Crl) No. 9307/2022 II | DASU HARI KISHAN | M. VIJAYA BHASKAR |
Versus | |||
THE STATE OF TELANGANA | |||
852 | SLP(C) No. 21854/2022 XI-A | STATE OF ODISHA AND ORS. | SHOVAN MISHRA |
Versus | |||
SBM NIRMAAN CONSTRUCTION PVT. LTD. | GAURAV KHANNA[R-1] | ||
853 | SLP(C) No. 21650/2022 XI | MANOJ KUMAR SINGH | AMISH AGGARWALA |
Versus | |||
ANITA DEVI | ANUPAM SINGH [CAVEAT] | ||
I.R | |||
854 | SLP(C) No. 7818-7825/2020 IV-C | STATE BANK OF INDIA | SANJAY KAPUR |
Versus | |||
SUNIL KUMAR NAHAR | HARMEET SINGH RUPRAH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
855 | C.A. No. 2731/2020 XVII | LD. ADJUDICATING OFFICER | K ASHAR & CO. |
Versus | |||
REGENCY HOSPITAL LIMITED AND ANR. | K J JOHN AND CO[R-2] | ||
856 | SLP(C) No. 13578-13579/2020 IV-C | KAMAL PRASAD DUBEY | RAJNISH KUMAR JHA[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [R-1], [R-2], [R-3], [R-4], [R-6], CHAND QURESHI[R-5] | ||
IA No. 99997/2022 - EXEMPTION FROM FILING O.T. | |||
857 | SLP(C) No. 9683/2020 XI | PREM PRAKASH RAI AND ORS. | NATASHA DALMIA |
Versus | |||
STATE OF U.P. AND ORS. | |||
IA No. 78767/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
858 | SLP(C) No. 21044/2021 IX | NAGPUR IMPROVEMENT TRUST AND ANR. | ANAGHA S. DESAI |
Versus | |||
RANGUBAI AND ORS. | GAURAV AGRAWAL[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
859 | SLP(Crl) No. 1153/2021 II-A | PANKAJ | RAM LAL ROY[P-1] |
Versus | |||
AJAY RAMPAL SARDA AND ANR. | NUPUR KUMAR[R-1] | ||
IA No. 19523/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
860 | SLP(C) No. 15710/2021 IV-A | THE NEW INDIA ASSURANCE CO. LTD. | SHUCHI SINGH |
Versus | |||
AMIT AND ANR. | |||
861 | SLP(C) No. 15701/2022 XV | RAJASTHAN STATE ROAD TRANSPORT CORPORATION | ANIL KUMAR GAUTAM[P-1] |
Versus | |||
KESAR SINGH (DEAD) THROUGH LRS | RISHI MATOLIYA[R-1.4], [R-1.2], [R-1.1] | ||
862 | SLP(C) No. 7546/2022 XII | A. JENIX DEV SINGH | RAM SANKAR & CO |
Versus | |||
R BALACHANDRAN | S. GOWTHAMAN[R-1] | ||
863 | SLP(C) No. 15255-15256/2022 IV-B | SUNIL DUTT | ARS ASSOCIATES |
Versus | |||
DISTRICT COLLECTOR GURUGRAM AND ORS. | MONIKA GUSAIN[R-1], [R-2], JUGUL KISHOR GUPTA[R-3] | ||
IA No. 102364/2022 - EXEMPTION FROM FILING O.T. | |||
864 | SLP(Crl) No. 6963/2022 II | MUTYALA GOPAL REDDY AND ORS. | D. MAHESH BABU |
Versus | |||
THE STATE OF TELANGANA AND ANR. | RONAK KARANPURIA[R-2] | ||
865 | SLP(C) No. 10715/2022 IX | CHIEF OFFICER, BARSHI MUNICIPAL COUNCIL | SAMRAT KRISHNARAO SHINDE |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | |||
IA No. 85391/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85392/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 85393/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
866 | SLP(Crl) No. 7102-7103/2022 II | SANGEETA KEJRIWAL | SONAM GUPTA |
Versus | |||
M/S. GOPIRAM CHETRIRAM | IRSHAD AHMAD[R-1] | ||
FOR ADMISSION and I.R. | |||
867 | SLP(Crl) No. 8745/2022 II-B | M/S PURNIMA DISTRIBUTORS | LAKSHMEESH S. KAMATH |
Versus | |||
M.P. THIMMAPPA AND ANR. | NARESH KUMAR[R-1], NISHE RAJEN SHONKER[R-2] | ||
868 | SLP(C) No. 13899/2022 XI | NEELAM DEVI | RAM LAL ROY |
Versus | |||
STATE OF U.P. AND ORS. | ANKUR PRAKASH[R-1], [R-2], [R-3] | ||
869 | SLP(Crl) No. 7591/2022 II-C | HEMANT MEKA RAO | TATINI BASU |
Versus | |||
C. SUNDARI | |||
870 | SLP(C) No. 23138/2022 IV-C | YUGAL KISHORI SHUKLA | ALDANISH REIN |
Versus | |||
PRIYANK SHUKLA | VIKRAM SINGH[R-1] | ||
IA No. 181314/2022 - EXEMPTION FROM FILING O.T. | |||
871 | SLP(Crl) No. 4520/2023 II-A | THE STATE OF MADHYA PRADESH | MRINAL GOPAL ELKER |
Versus | |||
ASHOK KUMAR SHARMA | |||
IA No. 60522/2023 - EXEMPTION FROM FILING O.T. | |||
872 | SLP(Crl) No. 4273/2023 II-C | SANDEEP KUMAR | KAUSTUBH SHUKLA |
Versus | |||
THE STATE OF CHHATTISGARH | |||
IA No. 59800/2023 - EXEMPTION FROM FILING O.T. | |||
873 | SLP(Crl) No. 5411/2023 II | BOGGULA TELUGU JAYAMMA AND ANR. | SRAVAN KUMAR KARANAM |
Versus | |||
THE STATE OF TELANGANA | |||
874 | SLP(Crl) No. 5815-5816/2023 II-C | SIVAKUMAR | RAJENDRA SAHU |
Versus | |||
THE INSPECTOR OF POLICE AND ANR. | |||
IA No. 79907/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79911/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 79914/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
875 | C.A. No. 255/2016 XVII-A | M/S. GUJARAT GUARDIAN LIMITED | SANTOSH KRISHNAN[P-1] |
Versus | |||
THE NEW INDIA ASSURANCE CO. LTD. | RAJESH KUMAR GUPTA[R-1] | ||
875.1 | Connected C.A. No. 5292/2017 XVII-A | NEW INDIA ASSURANCE CO LTD | RAJESH KUMAR GUPTA |
Versus | |||
M/S. GUJARAT GUARDIAN LTD | SANTOSH KRISHNAN[R-1] | ||
876 | Diary No. 33190-2019 XII-A | PANDUGA RAMULU AND ORS. | R. SATHISH[P-4] |
Versus | |||
PANDUGA SATHYANARAYANA AND ORS. | SUBHASISH BHOWMICK[R-1], M. VIJAYA BHASKAR[R-1] | ||
IN C.A. No. - 3615/2007, | |||
IA No. 140411/2019 - MODIFICATION OF COURT ORDER | |||
877 | SLP(C) No. 3543/2020 IV-C | JITENDRA SINGH | ARJUN GARG |
Versus | |||
NIHAR KOTHARI AND ORS. | AJAY CHOUDHARY[R-1], [R-2], [R-3] | ||
IA No. 15152/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 167612/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
878 | C.A. No. 1787/2020 XVII | STATE BANK OF INDIA | SANJAY KAPUR |
Versus | |||
SICAL LOGISTICS LTD. | |||
IA No. 31875/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 34482/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
879 | CONMT.PET.(C) No. 372/2020 in C.A. No. 1115/2012 III-A | KAMLAWATI YADAV AND ORS. | NAGARKATTI KARTIK UDAY |
Versus | |||
SHAILENDER KUMAR SINGH | |||
IN C.A. No. - 1115/2012, | |||
879.1 | Connected Diary No. 5698-2020 III-A | KAMLAWATI YADAV AND ORS. | AP & J CHAMBERS |
Versus | |||
SATISH CHANDRA SRIVASTAVA AND ORS. | |||
IN C.A. No. - 1115/2012, | |||
IA No. 27556/2020 - MODIFICATION OF COURT ORDER | |||
880 | C.A. No. 2825/2020 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
RITMAN INFRA LIMITED AND ORS. | ARUN K. SINHA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
880.1 | Connected C.A. No. 3596-3597/2020 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
BHARTI GOYAL | MAYANK PANDEY[R-1], JOEL[R-2] ABHISHEK[IMPL] | ||
FOR | |||
FOR STAY APPLICATION ON IA 112655/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 112656/2020 | |||
FOR INTERVENTION APPLICATION ON IA 47810/2022 | |||
IA No. 112656/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 47810/2022 - INTERVENTION APPLICATION | |||
IA No. 112655/2020 - STAY APPLICATION | |||
880.2 | Connected C.A. No. 1338/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
SANJAY SAHA | |||
IA | |||
FOR STAY APPLICATION ON IA 22757/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 22759/2022 | |||
IA No. 22759/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 22757/2022 - STAY APPLICATION | |||
880.3 | Connected C.A. No. 1525/2021 XVII | STATE BANK OF INDIA | SANJAY KAPUR |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | |||
IA | |||
FOR STAY APPLICATION ON IA 53107/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 53108/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 53109/2021 | |||
IA No. 53109/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 53108/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 53107/2021 - STAY APPLICATION | |||
880.4 | Connected C.A. No. 3049-3061/2020 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
LABU GOHIL | LAKSHMEESH S. KAMATH[R-1], [R-3], [R-4], [R-5], [R-13] | ||
IA | |||
FOR STAY APPLICATION ON IA 85389/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 85390/2020 | |||
IA No. 85390/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85389/2020 - STAY APPLICATION | |||
880.5 | Connected C.A. No. 4242/2020 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
JYOTI JHA AND ORS. | ANAND VARMA[R-1], [R-2], [R-3] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 137134/2020 | |||
FOR STAY APPLICATION ON IA 137137/2020 | |||
IA No. 137134/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 137137/2020 - STAY APPLICATION | |||
880.6 | Connected C.A. No. 423/2021 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
STATE BANK OF INDIA | SANJAY KAPUR[R-1] | ||
IA | |||
FOR STAY APPLICATION ON IA 20780/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 20781/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 24932/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 89832/2021 | |||
IA No. 89832/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 20781/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 24932/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 20780/2021 - STAY APPLICATION | |||
880.7 | Connected C.A. No. 420/2021 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
LIFE INSURANCE CORPORATION OF INDIA LIMITED | SANJAY KAPUR[R-1] | ||
IA | |||
FOR EX-PARTE STAY ON IA 20612/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 20613/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 24914/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 95310/2021 | |||
IA No. 20612/2021 - EX-PARTE STAY | |||
IA No. 95310/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 20613/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 24914/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
880.8 | Connected C.A. No. 424/2021 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
BANK OF BARODA | SANJAY KAPUR[R-1] | ||
IA | |||
FOR STAY APPLICATION ON IA 20792/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 20794/2021 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 24953/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 54490/2021 | |||
IA No. 54490/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 20794/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 24953/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 20792/2021 - STAY APPLICATION | |||
880.9 | Connected C.A. No. 1549/2021 XVII | LIFE INSURANCE CORPORATION OF INDIA | SANJAY KAPUR |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | |||
IA | |||
FOR STAY APPLICATION ON IA 54180/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 54183/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 54185/2021 | |||
IA No. 54185/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 54183/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54180/2021 - STAY APPLICATION | |||
880.10 | Connected C.A. No. 1619/2021 XVII | BANK OF BARODA | SANJAY KAPUR |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | |||
IA | |||
FOR STAY APPLICATION ON IA 55838/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 55840/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 55843/2021 | |||
IA No. 55843/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 55840/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 55838/2021 - STAY APPLICATION | |||
881 | SLP(Crl) No. 5786/2020 II-A | EKTA KAPOOR | S. S. SHROFF |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | PASHUPATHI NATH RAZDAN[R-1], VIKAS UPADHYAY[R-2] | ||
IA No.119142/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119143/2020-EXEMPTION FROM FILING O.T. | |||
IA No. 119142/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 122632/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 119143/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 122631/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
882 | SLP(Crl) No. 1360/2021 II | THE STATE OF RAJASTHAN AND ORS. | SANDEEP KUMAR JHA |
Versus | |||
PEP SINGH GURJAR | |||
FOR ADMISSION and I.R. and IA No.21727/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.21728/2021-EXEMPTION FROM FILING O.T. | |||
883 | SLP(Crl) No. 3030/2021 II | MANOJ KUMAR PANDEY | MOHIT D. RAM |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RACHNA GUPTA[R-1], BHUWAN RAJ[R-2], [R-3], [R-4] | ||
883.1 | Connected SLP(Crl) No. 4464/2021 II | THE STATE OF UTTAR PRADESH | RACHNA GUPTA |
Versus | |||
SHRI KANT PANDEY AND ORS. | BHUWAN RAJ[R-1], [R-2], [R-3] | ||
884 | SLP(C) No. 11518/2021 IV-A | INDIRABAI SINCE DECEASED REP. BY HER LEGAL HEIR VIJAY | NULI & NULI |
Versus | |||
SHANTAVVA AND ORS. | BALAJI SRINIVASAN[R-1], [R-2], [R-3], [R-4], [R-5] | ||
885 | SLP(C) No. 6922/2021 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI |
Versus | |||
G. BALAGOPALAN AND ANR. | MEGHA KARNWAL[R-1], ARVIND KUMAR SHARMA[R-2] | ||
FOR ADMISSION and I.R. and IA No.61277/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
886 | SLP(Crl) No. 4768/2021 II-C | GURUPADAPPA | ANIRUDH SANGANERIA |
Versus | |||
THE STATE OF KARNATAKA | D. L. CHIDANANDA[R-1] | ||
IA No. 68013/2021 - EXEMPTION FROM FILING O.T. | |||
887 | SLP(Crl) No. 4991/2021 II-B | A. SAHADEVAN AND ORS. | P. V. DINESH |
Versus | |||
THE STATE OF KERALA AND ANR. | NISHE RAJEN SHONKER[R-1] | ||
FOR ADMISSION and I.R. and IA No.79511/2021-EXEMPTION FROM FILING O.T. | |||
888 | SLP(Crl) No. 5675/2021 II | TAKAM SORANG AND ANR. | CHANDRA BHUSHAN PRASAD |
Versus | |||
THE STATE OF ARUNACHAL PRADESH AND ANR. | ABHIMANYU TEWARI[R-1] | ||
FOR ADMISSION and I.R. | |||
889 | SLP(C) No. 11605-11606/2021 XI-A | ORISSA HIGH COURT AND ORS. | SHOVAN MISHRA[P-1], [P-2], [P-3] |
Versus | |||
BANSHIDHAR BAUG AND ORS. | ANIRUDH SANGANERIA[R-1], SUNIL KUMAR JAIN[R-4], KEDAR NATH TRIPATHY[R-9] | ||
890 | C.A. No. 4524/2021 XVII | STRESSED ASSETS STABILISATION FUND | ARVIND GUPTA |
Versus | |||
ROYAL BRUSHES PRIVATE LIMITED | P. S. SUDHEER[R-1] | ||
IA No. 90672/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 90671/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
891 | SLP(C) No. 1714/2022 III | PATEL KESHAVLAL BECHARDAS DEAD THROUGH LR. PATEL MANUBHAI KESHABHAI | PRAKASH RANJAN NAYAK |
Versus | |||
THE SPECIAL LAND ACQUISITION OFFICER | |||
FOR ADMISSION | |||
892 | SLP(C) No. 723-724/2022 IV-C | FUL SINGH NAG (D) THR LRS. AND ORS. | VIKRANT SINGH BAIS |
Versus | |||
MANDEV AND ORS. | REVATHY RAGHAVAN[R-1], [R-2] | ||
IA No. 168740/2021 - EXEMPTION FROM FILING O.T. | |||
893 | SLP(C) No. 6841/2022 IV-A | GANESH | ANIRUDH SANGANERIA |
Versus | |||
THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | V. N. RAGHUPATHY[R-1], [R-2] | ||
894 | SLP(C) No. 8995/2022 XII | K. KALIMUTHU | M.P. PARTHIBAN |
Versus | |||
M. JEYABHARATHY AND ORS. | G. BALAJI[R-1], MUKESH KUMAR SINGH AND CO.[R-2], RAKESH K. SHARMA[R-4] | ||
IA No. 72631/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 72632/2022 - EXEMPTION FROM FILING O.T. | |||
895 | SLP(C) No. 17654/2022 XI-A | SARAT KUMAR ROUT | SHIKHAR SRIVASTAVA |
Versus | |||
THE STATE OF ODISHA AND ORS. | SUBHASISH MOHANTY[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 129677/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
896 | SLP(C) No. 13057/2022 XII | S.VENKAT PRABHU | G.SIVABALAMURUGAN |
Versus | |||
S.V. SHANTHI AND ORS. | KARUNAKAR MAHALIK[R-1], [R-2] | ||
897 | SLP(C) No. 19693/2022 IV-A | THE DEPUTY COMMISSIONER HAVERI DISTRICT ADMINISTRATIVE COMPLEX AND ANR. | D. L. CHIDANANDA[P-1] |
Versus | |||
NAGANGOUDA PATIL AND ANR. | GANESH KUMAR R.[R-1] | ||
898 | SLP(C) No. 18535/2022 IV-B | SAHIL | ANILENDRA PANDEY |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
899 | SLP(Crl) No. 10510/2022 II-B | NAROTAM SINGH | NEELAM SINGH |
Versus | |||
THE STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
IA No. 199444/2022 - EXEMPTION FROM FILING O.T. | |||
899.1 | Connected SLP(Crl) No. 927/2023 II-B | BALBIR SINGH @ BHIRA | NEELAM SINGH |
Versus | |||
THE STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
899.2 | Connected Diary No. 10768-2023 II-B | MANJEET SINGH @ SONU | HIMANSHU SHARMA |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA No. 65431/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 65433/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 65436/2023 - EXEMPTION FROM FILING O.T. | |||
900 | SLP(Crl) No. 3653/2023 II-C | GOVINDARAJ | MANIKA TRIPATHY |
Versus | |||
THE STATE OF TAMIL NADU | |||
FOR ADMISSION and I.R. and IA No.42865/2023-CONDONATION OF DELAY IN FILING and IA No.42858/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.42861/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 42858/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 42861/2023 - EXEMPTION FROM FILING O.T. | |||
901 | SLP(Crl) No. 8097/2023 II-B | BIJU THOMAS @ BIJU | SANJAY JAIN |
Versus | |||
THE STATE OF KERALA | NISHE RAJEN SHONKER[R-1] | ||
FOR ADMISSION and I.R. and IA No.114140/2023-EXEMPTION FROM FILING O.T. | |||
902 | SLP(Crl) No. 9910/2023 II | THE STATE OF RAJASTHAN | NISHANTH PATIL |
Versus | |||
SOHNI DEVI | ADITYA JAIN[CAVEAT][CAVEAT], [R-1] | ||
IA No. 140709/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140708/2023 - EXEMPTION FROM FILING O.T. | |||
903 | SLP(C) No. 12893/2021 IV-B | HAWA SINGH | WAJEEH SHAFIQ |
Versus | |||
NATIONAL INSURANCE CO. LTD. AND ORS. | VIVEK KISHORE[R-1] | ||
IA No. 102416/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
904 | SLP(Crl) No. 2551/2022 II-C | SHAALINI AND ORS. | PRAGYA BAGHEL |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | |||
FOR ADMISSION and I.R. | |||
905 | SLP(Crl) No. 4604/2022 II | DR. SAROJ KAW | NIRMAL CHOPRA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1] | ||
IA No. 3841/2023 - EXEMPTION FROM FILING O.T. | |||
906 | SLP(C) No. 17389/2022 IV-A | RAJESHWARI AND ORS. | GANESH KUMAR R. |
Versus | |||
THE MANAGER LEGAL SRIRAM GENERAL INSURANCE CO. LTD AND ANR. | YASHARTH KANT[R-1], ANIL KUMAR[R-2] | ||
907 | SLP(C) No. 18437/2022 IV-B | ROSHAN LAL | KHEYALI SINGH |
Versus | |||
SAMAR AND ORS. | PRATIVA PRAKASH JANAPRIYA NAYAK [R-1] | ||
IA No. 176856/2023 - APPLICATION FOR TRANSPOSITION | |||
908 | SLP(Crl) No. 8476/2023 II-C | K. RAMAIAH | R. NEDUMARAN |
Versus | |||
THE STATE OF TAMIL NADU | |||
IA No. 81760/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 81758/2023 - EXEMPTION FROM FILING O.T. | |||
909 | SLP(C) No. 5630/2023 IV-A | K.R. SURESH | NULI & NULI |
Versus | |||
R. POORNIMA AND ORS. | SUPREETA SHARANAGOUDA[R-1], [R-2], [R-3], [R-4], DHAWESH PAHUJA[R-5] | ||
910 | SLP(C) No. 7027/2023 III | THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) AHMEDABAD | RAJ BAHADUR YADAV |
Versus | |||
AMBE TRADECORP PRIVATE LIMITED | SUMITA RAY[R-1] | ||
911 | SLP(C) No. 14103/2023 XI | SHRI BALAJI CHARITABLE TRUST | KARANJAWALA & CO. |
Versus | |||
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL ) AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], [R-3] | ||
IA No. 91876/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 108644/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
911.1 | Connected SLP(C) No. 14104/2023 XI | RICHA MISHRA | KARANJAWALA & CO. |
Versus | |||
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.96414/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.96412/2023-CONDONATION OF DELAY IN REFILING / | |||
CURING THE DEFECTS | |||
911.2 | Connected SLP(C) No. 14105/2023 XI | M/S SHEKHAR HOSPITAL PVT. LTD. | KARANJAWALA & CO. |
Versus | |||
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.91880/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.91882/2023-CONDONATION OF DELAY IN REFILING / | |||
CURING THE DEFECTS | |||
912 | MA 1239/2019 in C.A. No. 2862/2019 IV | RAM GOPAL AND ORS. | NISCHAL KUMAR NEERAJ[P-1] |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2] | ||
IN C.A. No. - 2862/2019, | |||
IA No. 81269/2019 - AMENDMENT IN CAUSE TITLE | |||
913 | SLP(Crl) No. 1551/2020 II-C | THE STATE OF CHHATTISGARH AND ANR. | SUMEER SODHI[P-1] |
Versus | |||
K.S. SHREY AND ANR. | KAUSTUBH ANSHURAJ[R-1] | ||
IA No. 20799/2020 - EXEMPTION FROM FILING O.T. | |||
913.1 | Connected SLP(Crl) No. 1552-1553/2020 II-C | THE STATE OF CHHATTISGARH AND ANR. | SUMEER SODHI[P-1] |
Versus | |||
KAUSELENDRA SINGH AND ORS. | KAUSTUBH ANSHURAJ[R-1], [R-2] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 20949/2020 | |||
IA No. 20949/2020 - EXEMPTION FROM FILING O.T. | |||
914 | SLP(C) No. 3523-3526/2020 IV-A | PARUSHURAM LAXMAN BIRAJ (D) BY LRS. | MRS. VIPIN GUPTA |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1], SUPREETA SHARANAGOUDA[R-2], HARISHA S.R.[R-4.1] | ||
915 | SLP(Crl) No. 1452/2020 II | TANUSHREE PODDER | WAJEEH SHAFIQ |
Versus | |||
THE STATE OF TRIPURA AND ANR. | NACHIKETA JOSHI[R-1], VIKAS JAIN[R-2] | ||
IA No. 29061/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29062/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 32099/2020 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
916 | SLP(Crl) No. 3040-3041/2021 II | THE STATE OF UTTAR PRADESH | YASHARTH KANT[P-1] |
Versus | |||
KALLU ALIAS GURDAYAL AND ANR. | |||
IA No. 44231/2021 - EXEMPTION FROM FILING O.T. | |||
917 | SLP(C) No. 4148-4149/2021 IX | DHANANJAY | AMOL NIRMALKUMAR SURYAWANSHI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SACHIN PATIL[R-1], [R-2], [R-3] | ||
IA No. 29763/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
918 | W.P.(Crl.) No. 73/2021 X | SHASHI THAROOR | KARANJAWALA & CO. |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], RUCHIRA GOEL[R-2], SUNNY CHOUDHARY[R-3], SAMAR VIJAY SINGH[R-4], CHIRAG M. SHROFF[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR ADMISSION and IA No.17019/2021-EX-PARTE AD-INTERIM RELIEF | |||
IA No. 17019/2021 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 17021/2021 - EXEMPTION FROM FILING O.T. | |||
918.1 | Connected W.P.(Crl.) No. 76/2021 X | RAJDEEP SARDESAI | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], SUNNY CHOUDHARY[R-2], CHIRAG M. SHROFF[R-4][GR], SAMAR VIJAY SINGH[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 17173/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 17176/2021 | |||
IA No. 17173/2021 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 17176/2021 - EXEMPTION FROM FILING O.T. | |||
918.2 | Connected W.P.(Crl.) No. 80/2021 X | PARESH NATH | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SUNNY CHOUDHARY[R-2], CHIRAG M. SHROFF[R-4][GR], SANJAY KUMAR VISEN[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR | |||
FOR GRANT OF INTERIM RELIEF ON IA 17563/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 17568/2021 | |||
IA No. 17568/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 17563/2021 - GRANT OF INTERIM RELIEF | |||
918.3 | Connected W.P.(Crl.) No. 81/2021 X | VINOD K. JOSE | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], SUNNY CHOUDHARY[R-2], CHIRAG M. SHROFF[R-4][GR], SAMAR VIJAY SINGH[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR | |||
FOR GRANT OF INTERIM RELIEF ON IA 17785/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 17787/2021 | |||
IA No. 17787/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 17785/2021 - GRANT OF INTERIM RELIEF | |||
918.4 | Connected W.P.(Crl.) No. 82/2021 X | MRINAL PANDE | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SUNNY CHOUDHARY[R-2], CHIRAG M. SHROFF[R-4][GR], SAMAR VIJAY SINGH[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR | |||
FOR GRANT OF INTERIM RELIEF ON IA 17879/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 17880/2021 | |||
IA No. 17880/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 17879/2021 - GRANT OF INTERIM RELIEF | |||
918.5 | Connected W.P.(Crl.) No. 83/2021 X | ZAFAR AGHA | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], SUNNY CHOUDHARY[R-2], CHIRAG M. SHROFF[R-4][GR], SAMAR VIJAY SINGH[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 18193/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 18194/2021 | |||
IA No. 18193/2021 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 18194/2021 - EXEMPTION FROM FILING O.T. | |||
918.6 | Connected W.P.(Crl.) No. 77/2021 X | ANANT NATH | KARANJAWALA & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], SUNNY CHOUDHARY[R-2], CHIRAG M. SHROFF[R-4][GR], SAMAR VIJAY SINGH[R-5], V. N. RAGHUPATHY[R-6] | ||
FOR | |||
FOR GRANT OF INTERIM RELIEF ON IA 17320/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 17323/2021 | |||
IA No. 17323/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 17320/2021 - GRANT OF INTERIM RELIEF | |||
919 | SLP(Crl) No. 2762/2021 II | THE STATE OF UTTAR PRADESH | RUCHIRA GOEL[P-1] |
Versus | |||
KUNWAR PAL | |||
IA No. 45391/2021 - EXEMPTION FROM FILING O.T. | |||
920 | SLP(C) No. 4215/2021 IV-B | VANDANA SHARMA | SHALINI KAUL |
Versus | |||
AMIT KUMAR | VISHWA PAL SINGH[R-1] | ||
921 | SLP(Crl) No. 5406/2021 II | STATE OF U.P. | ANKIT GOEL[P-1] |
Versus | |||
ASHISH KUMAR | |||
922 | SLP(C) No. 11513/2021 IV-B | GURJIT SINGH | P. N. PURI |
Versus | |||
GREATER MOHALI AREA DEVELOPMENT AUTHORITY (GMADA) AND ANR. | RANJEETA ROHATGI[R-1] | ||
IA No. 88307/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
922.1 | Connected SLP(C) No. 13611-13612/2021 IV-B | TULSA SINGH (D) THROUGH LRS. | SUBHASISH BHOWMICK |
Versus | |||
GREATER MOHALI AREA DEVELOPMENT AUTHORITY (GMADA) AND ORS. | AMARJEET SINGH[R-1] | ||
923 | SLP(C) No. 13450/2021 XIV | THE BRANCH MANAGER NATIONAL INSURANCE CO. LTD. | AMIT KUMAR SINGH |
Versus | |||
DECHHEN ONGMOO LEPCHA AND ORS. | PRAKASH RANJAN NAYAK[R-3] | ||
924 | SLP(C) No. 1325/2022 IX | SECURE IT FACILITY MANAGEMENT PVT. | AJIT PRAVIN WAGH |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SHRIRAM P. PINGLE[CAVEAT], SHIVAJI M. JADHAV[R-2], [R-3], [R-4] | ||
IA No. 13161/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 13162/2022 - EXEMPTION FROM FILING O.T. | |||
925 | SLP(Crl) No. 3832/2022 II-C | X (DISCLOSING IDENTITY OF THE VICTIM OF SEXUAL OFFENCES UNDER SECTION 228A OF INDIAN PENAL CODE IS PROHIBITED) | V. ELANCHEZHIYAN |
Versus | |||
STATE OF TAMIL NADU AND ANR. | |||
FOR ADMISSION and I.R. | |||
IA No. 60807/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 60808/2022 - EXEMPTION FROM FILING O.T. | |||
926 | C.A. No. 7616/2022 XVII-A | GOLDEN TERRY TOWELS PVT. LTD. | SANDEEP KUMAR JHA |
Versus | |||
UNITED INDIA INSURANCE CO. LTD. | MANJEET CHAWLA[R-1] | ||
IA No. 143158/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
927 | SLP(C) No. 11632/2022 IV-C | M/S STEEL MELT INDIA PRIVATE LIMITED | D. K. DEVESH |
Versus | |||
JILA VYAPAR EVAM UDHYOG KENDRA MAHA PRAVANDHAK AND ANR. | SANTOSH MISHRA[R-2] | ||
IA No. 91758/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 91759/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 91757/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
928 | C.A. No. 4848/2022 XVII | PARGAT SINGH | NARENDER KUMAR VERMA |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4] | ||
IA No. 87959/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
929 | SLP(Crl) No. 11230/2022 II | AASIF | SAROJ TRIPATHI |
Versus | |||
STATE OF U.P. | RAJAT SINGH[R-1] | ||
and I.R. | |||
IA No. 177955/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 177951/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
929.1 | Connected SLP(Crl) No. 12285/2022 II | ZAHID | SAROJ TRIPATHI |
Versus | |||
STATE OF U.P. | RAJAT SINGH | ||
IA No. 190216/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 190214/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
930 | SLP(Crl) No. 11539/2023 II-C | R. KUMAR | NULI & NULI |
Versus | |||
THE STATE OF KARNATAKA | V. N. RAGHUPATHY[R-1] | ||
IA No. 74914/2023 - EXEMPTION FROM FILING O.T. | |||
931 | SLP(C) No. 15872/2023 XII | MALCO ENERGY LIMITED | ISHAAN GEORGE |
Versus | |||
SENIOR DIVISIONAL ENGINEER AND ORS. | AMRISH KUMAR[R-1] | ||
IA No.129765/2023-CONDONATION OF DELAY IN FILING and IA No.129768/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.129771/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
932 | SLP(Crl) No. 9214/2023 II | SHANTANU RAI | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], [R-2], [R-3] | ||
IA No. 147679/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
933 | C.A. No. 2131/2012 III-A | M/S GAS AUTHORITY OF INDIA LIMITED | N. L. GANAPATHI[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | BHAKTI VARDHAN SINGH[R-1], [R-2], [R-3] | ||
Only I.A. No. 84225/2023 in C.A. No. 2131/2012 is to be listed. | |||
IA No. 84225/2023 - EARLY HEARING APPLICATION | |||
934 | SLP(C) No. 2809/2019 XVI | THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY AND ORS. | DEVASHISH BHARUKA[P-1] |
Versus | |||
MAHTODIST CHURCH IN INDIA AND ANR. | SANDEEP DEVASHISH DAS[R-1], ANISHA UPADHYAY[R-2], KUMUD LATA DAS[R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9] | ||
IA No. 28438/2018 - EXEMPTION FROM FILING O.T. | |||
935 | SLP(C) No. 29791/2019 IX | HINDUSTAN UNILEVER LIMITED | KHAITAN & CO. |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE | ||
IA No. 114124/2021 - APPLICATION FOR PERMISSION | |||
IA No. 114136/2021 - APPLICATION FOR PERMISSION | |||
IA No. 97697/2022 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 134968/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 192851/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 3810/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 97707/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 193191/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 64072/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 114132/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 3806/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 193188/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 64070/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
936 | SLP(Crl) No. 5312/2020 II | JAGDISH AND ORS. | SHUBHANGI TULI |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RAJAT SINGH[R-1] | ||
937 | SLP(C) No. 14323-14472/2020 XII | THE MANAGING DIRECTOR (SIPCOT) | SABARISH SUBRAMANIAN[P-1] |
Versus | |||
THE SPECIAL TAHSILDAR, SIPCOT UNIT AND ANR. | T. HARISH KUMAR[CAVEAT][CAVEAT][CAVEAT], P. V. YOGESWARAN[R-8], [R-8], [R-9.7], [R-9.6], [R-9.5], [R-9.4], [R-9.3], [R-9.2], [R-10], [R-11], [R-12.4], | ||
[R-12.3], [R-12.2], [R-12.1], [R-21], [R-23], [R-24], [R-25], [R-27], [R-33], [R-34], [R-35.4], [R-35.3], [R-35.2], [R-40], [R-42], [R-43], [R-45], | |||
[R-46], [R-50], [R-51], [R-53], [R-54], [R-78], [R-79], [R-80], [R-89] | |||
OFFICE REPORT FOR DIRECTIONS | |||
IA No. 110417/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 110416/2020 - EXEMPTION FROM FILING O.T. | |||
938 | SLP(C) No. 13055/2021 IV-A | V.S. THIAGESWARAN | ABHISHEK GUPTA |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1], SHAILESH MADIYAL[R-3], MRS. VIPIN GUPTA[R-2], [R-4] | ||
IA No. 125669/2021 - APPLICATION FOR PERMISSION | |||
IA No. 158336/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 125671/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 105112/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 158332/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
939 | SLP(C) No. 20501/2022 XVII | ANAMIKA SAHKARI GRIH NIRMAN SAMITTEE LIMITED | MANISH KUMAR SARAN |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SAMIR ALI KHAN[R-4] | ||
IA No. 133733/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 133732/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 133735/2022 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
940 | SLP(C) No. 9160-9162/2022 XI-A | KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC) | DEEPAK PRAKASH |
Versus | |||
INDIAN OIL CORPORATION LTD. AND ORS. | MEHARIA & COMPANY[CAVEAT][CAVEAT], AMRISH KUMAR[R-2], AXESS LEGAL CORP[R-3], SAKIE JAKHARIA[R-5] | ||
IA No. 73890/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 73885/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 73886/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
941 | SLP(C) No. 12143/2022 XII-A | B. SAVITHRI | RAAVI YOGESH VENKATA |
Versus | |||
THE DEPUTY REGISTRAR AND DIVISIONAL COOPERATIVE OFFICER, AND ORS. | GUNTUR PRAMOD KUMAR[R-2], VENKATESWARA RAO ANUMOLU[R-3], [R-4] | ||
IA No. 94384/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 95759/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
942 | W.P.(Crl.) No. 257/2022 X | ROHIT RANJAN | KARANJAWALA & CO. |
Versus | |||
UNION OF INDIA AND ORS. | SUMEER SODHI[R-2], RAJAT SINGH[R-3], SANDEEP KUMAR JHA[R-4] | ||
IA No. 175954/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 175958/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 175953/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 90661/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 90660/2022 - GRANT OF INTERIM RELIEF | |||
IA No. 70025/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
942.1 | Connected W.P.(Crl.) No. 271/2022 X | RAJNISH AHUJA | TAS LAW[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | SUMEER SODHI[R-2], SANDEEP KUMAR JHA[R-3] | ||
IA No. 96128/2022 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 96130/2022 - EXEMPTION FROM FILING O.T. | |||
942.2 | Connected W.P.(Crl.) No. 289/2022 X | NARINDER SINGH | PRAVEENA GAUTAM |
Versus | |||
UNION OF INDIA AND ORS. | SANDEEP KUMAR JHA[R-2], RAJAT SINGH[R-4] | ||
IA No. 106929/2022 - EX-PARTE AD-INTERIM RELIEF | |||
IA No. 106930/2022 - EXEMPTION FROM FILING O.T. | |||
942.3 | Connected W.P.(Crl.) No. 352/2023 X | LALLAN AND ORS. | RISHI MALHOTRA |
Versus | |||
STATE (GOVT. OF NCT OF DELHI) | MUKESH KUMAR MARORIA[R-1] | ||
FOR ADMISSION and IA No.158115/2023-STAY APPLICATION | |||
943 | SLP(Crl) No. 11023/2022 II-A | RAMDAYAL YADAV | P. SOMA SUNDARAM[P-1] |
Versus | |||
STATE OF MADHYA PRADESH AND ANR. | YASHRAJ SINGH BUNDELA [R-1] | ||
944 | SLP(C) No. 17428/2022 XII-A | ITC LIMITED | JASMEET SINGH |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | SAHIL BHALAIK[R-1], [R-2], [R-4], VENKAT PALWAI LAW ASSOCIATES[R-3] | ||
IA No. 147767/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 147768/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
944.1 | Connected SLP(C) No. 18233/2022 XII-A | M/S ITC LIMITED | JASMEET SINGH |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | MAHFOOZ AHSAN NAZKI[R-1], [R-2], [R-4], VENKAT PALWAI LAW ASSOCIATES[R-3] | ||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 155591/2022 | |||
IA No. 155591/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
945 | SLP(C) No. 22802-22805/2022 IV-B | BALBIR SINGH | AJAY PAL |
Versus | |||
BALDEV SINGH (D) THROUGH HIS LRS AND ORS. | CHRITARTH PALLI [R-1.2], [R-1.1], [R-1.4], [R-1.3], CHAND QURESHI[R-11.6], [R-11.2], [R-11.1] | ||
946 | SLP(C) No. 3488/2023 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
R AJAI CHANDRA | |||
947 | SLP(C) No. 11864/2023 III | BHAVNABEN SHANTILAL SOJITRA AND ORS. | ARTI SINGH |
Versus | |||
HIRALAL PREMJIBHAI SAWANI AND ORS. | SANSRITI PATHAK[R-1] | ||
FOR ADMISSION and I.R. and IA No.101699/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 101699/2023 - EXEMPTION FROM FILING O.T. | |||
948 | SLP(C) No. 12077/2023 XI | MANOJ KUMAR SINGH | ABHISHEK KUMAR SINGH |
Versus | |||
RESERVE BANK OF INDIA AND ORS. | ANUPAM SINGH [R-3], VISHAL GUPTA[R-4] | ||
IA No. 106721/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 113108/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
949 | W.P.(Crl.) No. 233/2023 X | ANIL AND ORS. | ANU GUPTA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SARVESH SINGH BAGHEL[R-1], [R-1], [R-2], [R-2], [R-3], [R-3], [R-4], [R-4] | ||
IA No. 105075/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 160524/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 105077/2023 - EXEMPTION FROM FILING O.T. | |||
950 | SLP(C) No. 21129/2023 IV-C | MOHD. ARIF ROKADIA | PRASHANT BHUSHAN |
Versus | |||
MOHD SALIM ROKADIA AND ORS. | |||
IA No. 192920/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 192917/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
951 | SLP(C) No. 27569/2016 XI-A | K. BALACHANDRAN (DEAD) THR. LRS AND ORS. | P. V. DINESH[P-1] |
Versus | |||
CENTRAL PROVIDENT FUND COMMISSIONER . AND ORS. | VIKRAM HEGDE[R-1], [R-2], [R-3], NARESH KUMAR[R-6], C. K. SASI[R-7] | ||
IA No. 1/2016 - CONDONATION OF DELAY IN FILING | |||
IA No. 2/2016 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 15167/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
952 | W.P.(C) No. 497/2018 X | KARI SADA AND ORS. | SRISHTI AGNIHOTRI[P-1], [P-3], [P-4], [P-5], [P-7], [P-8], [P-9], [P-10], [P-11], [P-12], [P-13], [P-14], [P-15], [P-16], [P-16], [P-18], [P-19], |
[P-20], [P-21], [P-22], [P-23], [P-24], [P-25], [P-26], [P-27], [P-28], [P-29], [P-30], [P-31], [P-32], [P-33], [P-34], [P-35], [P-36] | |||
Versus | |||
THE STATE OF BIHAR AND ORS. | AMRISH KUMAR[R-6], MOHIT PAUL[R-7] | ||
deleted from 15.07.2021 | |||
IA No. 30648/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
953 | SLP(C) No. 2240/2019 XI | KHATOON BEGUM (D) THROUGH LR | ADITYA SINGH |
Versus | |||
DEEPAK KUMAR (D) THROUGH LRS AND ORS. | |||
IA No. 5563/2019 - EXEMPTION FROM FILING O.T. | |||
954 | SLP(C) No. 7922/2020 XIV | PREM LATA | ABHIMANYU TEWARI |
Versus | |||
RAGHBIR SINGH AND ORS. | RAMESHWAR PRASAD GOYAL | ||
IA No. 107234/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 56776/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 56775/2020 - EXEMPTION FROM FILING O.T. | |||
955 | SLP(C) No. 9825/2020 XII-A | THE CHIEF ENGINEER (HRD) APSPDCL AND ORS. | G. N. REDDY |
Versus | |||
B. JOSEPH AND ORS. | SESHATALPA SAI BANDARU[R-1], [R-2], [R-3], [R-4] | ||
IA No. 79843/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
955.1 | Connected SLP(C) No. 9376/2020 XII-A | THE CHAIRMAN AND MANAGING DIRECTOR APSPDCL AND ORS. | G. N. REDDY |
Versus | |||
G. SANKARAIAH AND ORS. | SESHATALPA SAI BANDARU[R-2], [R-3], [R-4], [R-6] | ||
[ONLY | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 74289/2020 | |||
IA No. 74289/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
956 | SLP(C) No. 17440/2022 IV-C | GANESH RAM | PRAMOD DAYAL |
Versus | |||
TULSA BAI (DEAD) LRS AND ORS. | |||
957 | SLP(C) No. 23270-23272/2023 XI | M/S GHATA MEHANDIPUR BALAJI GRIDING WORKS PVT. LTD. | KAUSHIK CHOUDHURY |
Versus | |||
PR. COMMISSIONER OF INCOME TAX (CENTRAL) | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION and I.R. and IA No.173597/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
957.1 | Connected SLP(C) No. 512-514/2024 XI | DIVYA AGARWAL | KAUSHIK CHOUDHURY |
Versus | |||
PR. COMMISSIONER OF INCOME TAX 1 | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION and I.R. and IA No.265393/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.265392/2023-CONDONATION OF DELAY IN REFILING | |||
/ CURING THE DEFECTS | |||
958 | SLP(C) No. 6152/2023 XI-A | TP CENTRAL ODISHA DISTRIBUTION LIMITED | ISHITA JAIN |
Versus | |||
EAST COAST RAILWAY AND ORS. | AMRISH KUMAR[R-1] | ||
IA No.22997/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.22998/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
959 | SLP(Crl) No. 1734/2023 II | RAJNI AGARWAL AND ANR. | MAIBAM NABAGHANASHYAM SINGH |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SAKSHI KAKKAR[R-1], [R-2], [R-3] | ||
IA No. 16323/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 16325/2023 - EXEMPTION FROM FILING O.T. | |||
960 | SLP(C) No. 5261/2023 XI-A | ARCHANA MOTORS PVT. LTD. | ANNE MATHEW |
Versus | |||
ASSISTANT COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT AND ORS. | C. K. SASI[R-1], [R-3] | ||
IA No. 55256/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
960.1 | Connected SLP(C) No. 14271/2023 XI-A | ARCHANA MOTORS PVT. LTD. | ANNE MATHEW |
Versus | |||
THE COMMERCIAL TAX OFFICER AND ORS. | C. K. SASI[R-1], [R-2], [R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 97963/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 97964/2023 | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 97966/2023 | |||
IA No. 97963/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
960.2 | Connected SLP(C) No. 9752/2023 XI-A | REDLANDS ASHLYN MOTORS PLC | MALINI PODUVAL |
Versus | |||
ASSISTANT COMMISSIONER (ASSMT) II AND ORS. | C. K. SASI[R-2], MUKESH KUMAR MARORIA[R-4] | ||
961 | SLP(Crl) No. 7805/2023 II | THE STATE OF TELANGANA | ARVIND KUMAR SHARMA |
Versus | |||
C. SHOBHA RANI | RAJESH KUMAR GAUTAM[R-1] | ||
IA No. 107196/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
961.1 | Connected SLP(Crl) No. 11432/2023 II | STATE OF TELANGANA THR. CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
ASHOK KUMAR JENA | |||
FOR ADMISSION | |||
962 | SLP(Crl) No. 7641/2023 II-C | JEEVA | S. GOWTHAMAN |
Versus | |||
UMAPATHI AND ANR. | |||
IA No. 101646/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 101644/2023 - EXEMPTION FROM FILING O.T. | |||
963 | SLP(C) No. 11587/2023 XV | SIDHARTH SINGH RAWAL (DECEASED), THROUGH LEGAL REPRESENTATIVES AND ORS. | VIVEK SHARMA |
Versus | |||
RASHMI RATHORE | AMAN MALIK [R-1] | ||
964 | SLP(Crl) No. 6469/2023 II-A | LOKENDRA SINGH @ SHIVPAL SINGH | T. R. B. SIVAKUMAR |
Versus | |||
STATE OF MADHYA PRADESH | |||
IA No. 102972/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 102973/2023 - EXEMPTION FROM FILING O.T. | |||
965 | SLP(Crl) No. 7971/2023 II-C | STATE THROUGH CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
RITA DEVI AND ORS. | ANUPAM RAINA[R-4] | ||
966 | SLP(C) No. 14529/2023 IV-C | RAMESH KUMAR JAIN | ADITYA JAIN-1 |
Versus | |||
BHARAT ALUMINIUM COMPANY LIMITED (BALCO) | RAVI RAGHUNATH [CAVEAT] | ||
IA No. 196947/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 139567/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 128465/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 196944/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 139565/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
967 | SLP(C) No. 12946/2023 XIV | GOYAL MG GASES PVT. LTD. | ARUNA GUPTA |
Versus | |||
PANAMA INFRASTRUCTURE DEVELOPMENT PVT. LTD. AND ORS. | AKSHAT KUMAR[R-1] | ||
IA No. 127478/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
968 | SLP(C) No. 18016/2023 XIV | M/S FIRST HYDRO GENERATION PVT. LTD. | RAJIV TALWAR |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ANR. | BIMLESH KUMAR SINGH[R-1], [R-2] | ||
969 | SLP(C) No. 20589/2023 IV-C | UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER |
Versus | |||
MANISH PRADHAN | ANUP KUMAR[R-1] | ||
970 | SLP(C) No. 22721/2023 III | THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) | RAJ BAHADUR YADAV |
Versus | |||
GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION | |||
IA No.192952/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 192952/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
970.1 | Connected SLP(C) No. 22722/2023 III | THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) | RAJ BAHADUR YADAV |
Versus | |||
GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 195858/2023 | |||
IA No. 195858/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
971 | SLP(Crl) No. 13141/2023 II-C | THE STATE OF TAMIL NADU | |
Versus | |||
SANJAY MONDAL AND ANR. | RAKESH SHARMA R.[R-1] | ||
972 | SLP(C) No. 23524/2023 III | SITSON INDIA PVT LTD | |
Versus | |||
KAVERI VIBHAG SAHAKARI KHAND UDHYOG MANDALI LIMITED | TUSHAR SINGH[R-1] | ||
FOR ADMISSION and I.R. | |||
972.1 | Connected SLP(C) No. 23697/2023 III | SITSON INDIA PVT LTD | |
Versus | |||
KAVERI VIBHAG SAHAKARI KHAND UDHYOG MANDALI LIMITED | TUSHAR SINGH[R-1] | ||
FOR ADMISSION and I.R. | |||
972.2 | Connected SLP(C) No. 23612/2023 III | SITSON INDIA PVT LTD | |
Versus | |||
KAVERI VIBHAG SAHAKARI KHAND UDHYOG MANDALI LIMITED | TUSHAR SINGH[R-1] | ||
FOR ADMISSION | |||
973 | SLP(C) No. 24416/2023 IV-C | CHHATTISGARH STATE CIVIL SUPPLIES CORPORATION LIMITED AND ORS. | SUMEER SODHI |
Versus | |||
AVI INDIA INTERNATIONAL LLP | ASHUTOSH GHADE[R-1] | ||
974 | SLP(C) No. 25420/2016 IV-B | OM PRAKASH AND ORS. | CHRISTI JAIN |
Versus | |||
RADHA SWAMI SATSANG REGISTERED SOCIETY ADHYATMIC NAGAR P.O. DAYALPURIAND ORS. | ABHISHEK CHAUDHARY | ||
974.1 | Connected SLP(C) No. 34451/2016 IV-B | GURNAM DAS AND ANR. | CHRISTI JAIN[P-1], [P-2] |
Versus | |||
SAT PRAKASH SARAN AND ORS. | ABHISHEK CHAUDHARY | ||
975 | SLP(C) No. 13618-13619/2020 IV-A | M.S. ANANTHAMURTHY AND ANR. | FARHAT JAHAN REHMANI |
Versus | |||
J. MANJULA ETC.ETC. | MAHESH THAKUR[R-1], [R-10], [R-10], [R-11] | ||
976 | SLP(C) No. 5318/2021 XI-A | ANTONY AND ANR. | PALLAVI PRATAP |
Versus | |||
AUGUSTINE (DIED) BY LEGAL REPRESENTATIVES | SESHATALPA SAI BANDARU[R-1.2] | ||
977 | CONMT.PET.(C) No. 613/2022 in SLP(C) No. 23971/2015 IX | CHEMBUR AYODHYA CO-OPERATIVE HOUSING SOCIETY (PROPOSED) AND ANR. | SURYA KANT[P-1] |
Versus | |||
PREMNATH KEJRIWAL AND ANR. | |||
IN SLP(C) No. - 23971/2015, | |||
IA No. 16488/2023 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 142451/2023 - INTERLOCUTARY APPLICATION | |||
978 | Crl.A. No. 142-143/2023 II-B | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
NAND KISHORE RAI AND ANR. | VISHAL ARUN[CAVEAT][CAVEAT] | ||
IA No. 259264/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
979 | Crl.A. No. 202/2016 II-B | N. RAVEENDRAN | G. PRAKASH[P-1] |
Versus | |||
VELLAPPALLI NATESAN . AND ANR. | HIMINDER LAL[R-1] | ||
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