MISCELLANEOUS MATTERS TO BE LISTED ON 09-08-2024 ADVANCE LIST - AL/112/2024 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
---|---|---|---|
SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | Crl.A. No. 202/2024 II-C | BHEEM RAKHSHIT | PALASH SINGHAI |
Versus | |||
THE STATE OF CHHATTISGARH AND ANR. | RAVINDER KUMAR YADAV[R-1], PETITIONER-IN-PERSON[R-2] | ||
IA No. 4238/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
2 | Diary No. 43296-2023 II-A | MOAJJAMALI @ MD. AJJAM ALI | RANDHIR KUMAR OJHA |
Versus | |||
THE STATE OF BIHAR | |||
IA No. 235987/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 235988/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 235990/2023 - EXEMPTION FROM FILING O.T. | |||
2.1 | Connected Diary No. 43300-2023 II-A | AHSANULLAH @ DHEHA | RANDHIR KUMAR OJHA |
Versus | |||
THE STATE OF BIHAR | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 235955/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 235957/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 235959/2023 | |||
IA No. 235955/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 235957/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 235959/2023 - EXEMPTION FROM FILING O.T. | |||
3 | SLP(Crl) No. 1711/2024 II-B | LALIT KUMAR VARMA | AANCHAL JAIN |
Versus | |||
THE STATE OF PUNJAB | ROOH-E-HINA DUA[R-1] | ||
IA No. 28357/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 28358/2024 - EXEMPTION FROM FILING O.T. | |||
4 | SLP(Crl) No. 2811/2024 II-B | SARVESH YADAV | KAUSHAL YADAV |
Versus | |||
STATE OF UTTARAKHAND | AKSHAT KUMAR[R-1], V. ELANCHEZHIYAN[R-2] | ||
5 | SLP(Crl) No. 6465/2024 II-B | RAJESHBHAI DAHYABHAI SONAGARA | ISHAAN GEORGE |
Versus | |||
STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
IA No. 109540/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 109541/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
6 | SLP(Crl) No. 8003/2024 II-A | SANJAY THAKUR | RAJAT MITTAL |
Versus | |||
STATE OF MADHYA PRADESH | MRINAL GOPAL ELKER[R-1] | ||
IA No. 130622/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 130623/2024 - EXEMPTION FROM FILING O.T. | |||
7 | Crl.A. No. 764/2019 II-C | PANCHANATHAN | VIVEK SINGH[P-1] |
Versus | |||
STATE OF TAMILNADU | D.KUMANAN[R-1] | ||
{Mention Memo} | |||
IA No. 127034/2024 - GRANT OF BAIL | |||
7.1 | Connected Crl.A. No. 765-766/2019 II-C | RATHINAM @ RETHINAM | VIVEK SINGH[P-1] |
Versus | |||
STATE OF TAMIL NADU | D.KUMANAN[R-1][GR] | ||
{Mention Memo} | |||
FOR GRANT OF BAIL ON IA 126971/2024 | |||
IA No. 126971/2024 - GRANT OF BAIL | |||
8 | SLP(Crl) No. 6848/2024 II | MAMTA | ABHISHEK GUPTA |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | |||
FOR ADMISSION and IA No.115421/2024-EXEMPTION FROM FILING O.T. | |||
9 | SLP(Crl) No. 8397/2023 II-A | RAJENDRA JAMBU JAKATE | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 131035/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131036/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 131037/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
10 | SLP(Crl) No. 7868/2024 II | SACHIN YADAV | SANJEEV MALHOTRA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | GARVESH KABRA[R-1] | ||
IA No. 119627/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 119628/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
10.1 | Connected SLP(Crl) No. 7869-7870/2024 II | PANKAJ YADAV @ SANTOSH KUMAR ETC. | SANJEEV MALHOTRA |
Versus | |||
STATE OF U.P. AND ANR. | GARVESH KABRA[R-1] | ||
IA No. 120357/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 120356/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
11 | SLP(Crl) No. 6953/2024 II | ANKIT BHARDWAJ | ANKUR YADAV |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
IA No.116516/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.116517/2024-EXEMPTION FROM FILING O.T. | |||
12 | SLP(Crl) No. 6982/2024 II-C | BHUPENDER KUMAR | BRAJ KISHORE MISHRA |
Versus | |||
STATE OF NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
FOR ADMISSION and I.R. and IA No.117219/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
13 | SLP(Crl) No. 8249/2024 II | DHARAMVEER | SHASHI KIRAN |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
IA No. 121154/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 121156/2024 - EXEMPTION FROM FILING O.T. | |||
14 | SLP(Crl) No. 8190/2024 II-A | ARVIND KUMAR PANDEY | KUMAR SHIVAM |
Versus | |||
UNION OF INDIA | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 130592/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 132394/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
15 | SLP(Crl) No. 7912/2024 II-C | MAHINDER PAL SINGH | PIYUSH DWIVEDI |
Versus | |||
STATE OF NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
IA No.129707/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129707/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
16 | SLP(Crl) No. 8510/2024 II-B | DHANUSH @ BITTU RAMNIKBHAI AASODIYA | RONAK KARANPURIA |
Versus | |||
THE STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
IA No.138651/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.138654/2024-EXEMPTION FROM FILING O.T. | |||
17 | SLP(Crl) No. 7835/2024 II-B | JUGRAJ SINGH | KUNAL MALIK |
Versus | |||
STATE OF PUNJAB | NUPUR KUMAR[R-1] | ||
FOR ADMISSION and I.R. | |||
18 | SLP(Crl) No. 8420/2024 II-A | MD. IMTIYAZ | PRAVIR CHOUDHARY |
Versus | |||
THE STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1] | ||
FOR ADMISSION and I.R. and IA No.134042/2024-CONDONATION OF DELAY IN FILING and IA No.134043/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.134044/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 134042/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 134043/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 134044/2024 - EXEMPTION FROM FILING O.T. | |||
19 | SLP(Crl) No. 10449/2022 II-C | RAMACHANDRAIAH AND ANR. | TOMY CHACKO |
Versus | |||
M. MANJULA AND ORS. | MAHESH THAKUR[R-1], [R-2], V. N. RAGHUPATHY[R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], MUKESH KUMAR MARORIA[R-11], PARAS NATH | ||
SINGH[R-14] SADASHIV[IMPL] | |||
IA No. 195815/2023 - APPLICATION FOR PERMISSION | |||
IA No. 166829/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 166830/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 98134/2023 - VACATING STAY | |||
19.1 | Connected SLP(Crl) No. 10515/2022 II-C | D.A. SRINIVAS AND ANR. | G. BALAJI |
Versus | |||
M. MANJULA AND ORS. | RANBIR SINGH YADAV[CAVEAT], [R-2], V. N. RAGHUPATHY[R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], MUKESH KUMAR MARORIA[R-11], PARAS NATH SINGH[R-14] | ||
IA No. 195810/2023 - APPLICATION FOR PERMISSION | |||
IA No. 168066/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 202204/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 98210/2023 - VACATING STAY | |||
20 | SLP(C) No. 1665/2023 IX | MANSOOR ALI FARIDA IRSHAD ALI AND ORS. | ANAND DILIP LANDGE |
Versus | |||
THE TAHSILDAR-I, SPECIAL CELL AND ORS. | SHASHIBHUSHAN P. ADGAONKAR[R-2], GAURAV AGRAWAL[R-3], C. GEORGE THOMAS[R-3], SAMRAT KRISHNARAO SHINDE[R-4], SUCHITRA ATUL CHITALE[R-6], AADITYA | ||
ANIRUDDHA PANDE[R-1], [R-5], [R-7], [R-8], SUBODH S. PATIL[R-9] | |||
IA No. 137155/2024 - STAY APPLICATION | |||
21 | T.P.(C) No. 3268/2023 XII | DIVYA SAMPATH | RAKESH K. SHARMA |
Versus | |||
SRIPATHY KUMAR | SIDDHARTH JAIN [R-1] | ||
Mediation report received. | |||
IA No. 254604/2023 - STAY APPLICATION | |||
22 | SLP(Crl) No. 1521-1523/2024 II-C | M/S INOX WIND LIMITED AND ORS. | KHAITAN & CO. |
Versus | |||
M/S SURFACE TRANSPORT CARRIERS OF INDIA AND ORS. | SHIBU DEVASIA OLICKAL[R-1] | ||
IA No. 60240/2024 - STAY APPLICATION | |||
IA No. 28041/2024 - STAY APPLICATION | |||
23 | SLP(C) No. 30747/2019 XV | THE STATE OF RAJASTHAN AND ORS. | SANDEEP KUMAR JHA |
Versus | |||
DINESH KUMAR CHOUDHARY AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 40788/2021 - VACATING STAY | |||
23.1 | Connected SLP(C) No. 12870/2024 XV | STATE OF RAJASTHAN AND ORS. | SANDEEP KUMAR JHA |
Versus | |||
PARIN RAWAL | PRABODH KUMAR[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.103546/2020-CONDONATION OF DELAY IN FILING and IA No.103547/2020-EXEMPTION FROM FILING O.T. and IA | |||
No.103548/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
23.2 | Connected SLP(C) No. 6636/2023 XV | THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR |
Versus | |||
VINOD KUMAR JOSHI AND ORS. | |||
23.3 | Connected SLP(C) No. 12122/2024 XV | THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR |
Versus | |||
OM PRAKASH SANDU | |||
FOR ADMISSION and I.R. and IA No.115987/2024-CONDONATION OF DELAY IN FILING | |||
24 | SLP(Crl) No. 8403/2024 II-B | VINAY AGGARWAL | NAVEEN KUMAR |
Versus | |||
STATE OF HARYANA AND ORS. | AANCHAL JAIN[R-3] | ||
IA No.129294/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.129293/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 129294/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 135072/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 129293/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
25 | T.P.(C) No. 856/2024 XIV | RAJAT | BIMLESH KUMAR SINGH |
Versus | |||
ANCHAL DHILON | CHAND QURESHI[R-1] | ||
IA No. 72493/2024 - STAY APPLICATION | |||
26 | T.P.(C) No. 1652/2024 XI | PRAGATI VISHNOI | DIVYADEEP CHATURVEDI |
Versus | |||
NITIN VISHNOI | |||
FOR ADMISSION and IA No.138054/2024-STAY APPLICATION and IA No.138055/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 138055/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 138054/2024 - STAY APPLICATION | |||
27 | T.P.(C) No. 1513/2024 XVI | HEENA | PARMINDER SINGH BHULLAR |
Versus | |||
PAWAN KUMAR | |||
FOR ADMISSION and IA No.124843/2024-EX-PARTE STAY | |||
IA No. 124843/2024 - EX-PARTE STAY | |||
28 | T.P.(C) No. 1531/2024 IX | SONALI SUMEDH SARODE | ABHIJIT SENGUPTA |
Versus | |||
SUMEDH BAPUSAHEB SARODE | |||
FOR ADMISSION and IA No.126759/2024-STAY APPLICATION | |||
IA No. 126759/2024 - STAY APPLICATION | |||
29 | C.A. No. 5413/2023 XVII-A | ARMY WELFARE HOUSING ORGANIZATION (AWHO) | ANAND SHANKAR JHA |
Versus | |||
BRIG J S DHARMADHEERAN AND ORS AND ORS. | SUSHIL BALWADA[R-1], MOHAN KUMAR[R-2], [R-3] | ||
{Mention Memo} | |||
[ IA NO. 150793/2023 MENTIONED ] | |||
IA No. 150793/2023 - STAY APPLICATION | |||
30 | SLP(C) No. 10428/2023 XI | RAMESH CHAND SETI AND ANR. | SUSHIL BALWADA |
Versus | |||
VINOD KUMAR | |||
FOR ADMISSION and I.R. and IA No.102332/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 95392/2024 - APPLICATION FOR ABATEMENT | |||
IA No. 95394/2024 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 95391/2024 - APPLICATION FOR SUBSTITUTION | |||
IA No. 102332/2023 - EXEMPTION FROM FILING O.T. | |||
31 | Diary No. 14736-2024 IX | HARSH GOPAL KHANDELWAL | AJAY CHOUDHARY |
Versus | |||
AARTI HARSH KHANDELWAL @ AARTI AGARWAL | |||
IA No. 108171/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 108170/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 139674/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
32 | W.P.(C) No. 618/2013 PIL-W | ANTARRASHTRIYA MANAV ADHIKAAR NIGRAANI PARISHAD | |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], SHADAN FARASAT[R-2], GURMEET SINGH MAKKER[R-3], INDRA SAWHNEY[R-4], SANTOSH KRISHNAN[R-5], RAJIV KUMAR CHOUDHRY [R-6], SHUVODEEP | ||
ROY[R-7], ANIL SHRIVASTAV[R-7], SAMIR ALI KHAN[R-9], ASWATHI M.K.[R-10], RAJAT JOSEPH[R-11], SWATI GHILDIYAL [R-12], MONIKA GUSAIN[R-13], V. N. | |||
RAGHUPATHY[R-17], NISHE RAJEN SHONKER[R-18], SUNNY CHOUDHARY[R-19], ASHA GOPALAN NAIR[R-20], PUKHRAMBAM RAMESH KUMAR[R-21], AVIJIT MANI | |||
TRIPATHI[R-22], ANANDO MUKHERJEE[R-23], K. ENATOLI SEMA[R-24], SUVENDU SUVASIS DASH[R-25], KARAN SHARMA[R-26], RUCHI KOHLI[R-27], RAGHVENDRA | |||
KUMAR[R-28], GOPAL SINGH[R-30], PLR CHAMBERS AND CO.[R-33], G. INDIRA[R-29], [R-34], CHANDRA PRAKASH[R-34], SUDARSHAN SINGH RAWAT[R-31], [R-35], B. | |||
KRISHNA PRASAD[R-37], ARAVINDH S.[R-40], SUDEEP KUMAR[R-32] | |||
32.1 | Connected W.P.(C) No. 676/2013 PIL-W | SANJEEB PANIGRAHI | PURUSHOTTAM SHARMA TRIPATHI[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-2], ANINDITA PUJARI[R-4], SUDARSHAN SINGH RAWAT[R-7], TANMAYA AGARWAL[R-8], G. INDIRA[R-11], NISHE RAJEN SHONKER[R-12], V. N. | ||
RAGHUPATHY[R-13] | |||
Letter dt. 19.10.2023 for withdrawal of IA No. 211562/23 | |||
33 | SLP(C) No. 21957/2018 XII-A | THE EXECUTIVE ENGINEER AND ANR. | DEVINA SEHGAL[P-1], [P-2] |
Versus | |||
K. SRINIVAS | AMIT KUMAR SINGH | ||
IA No. 105840/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
33.1 | Connected SLP(C) No. 21958/2018 XII-A | THE EXECUTIVE ENGINEER MARKETING DEPARTMENT AND ANR. | DEVINA SEHGAL[P-1] |
Versus | |||
K. SRINIVAS | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 109919/2018 | |||
IA No. 109919/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
34 | SLP(C) No. 22680/2018 IX | RATANSINH SAMPATRAO JADHAV | JAY KISHOR SINGH |
Versus | |||
UNITED INSURANCE CO. LTD. | BINAY KUMAR DAS[R-4] | ||
35 | SLP(Crl) No. 6782/2019 II | POLISETTI SURYA PRASAD | ABHIJIT SENGUPTA |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | MAHFOOZ AHSAN NAZKI[R-1], [R-2] | ||
36 | SLP(C) No. 9209/2020 IV-A | VIDYA @ VIDYAVATI RAJKUMAR BAGALI | N. ANNAPOORANI |
Versus | |||
RAJKUMAR | ANISH R. SHAH[R-1] | ||
37 | SLP(Crl) No. 6927/2021 II-B | STATE OF UTTARAKHAND | NAMITA CHOUDHARY |
Versus | |||
KRISHNAPAL SHARMA | RAJNISH KUMAR JHA[R-1], [R-2] | ||
38 | CONMT.PET.(C) No. 965/2023 in C.A. No. 4754/2015 III-A | PRATAP SINGH | NIDHI KHANNA [P-1] |
Versus | |||
DURGA SHANKAR MISHRA AND ORS. | BINAY KUMAR DAS[R-3] PARUL SHUKLA[IMPL] | ||
IN C.A. No. - 4754/2015, | |||
IA No. 157875/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 27457/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 79803/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 79802/2022 - EXEMPTION FROM FILING PAPER BOOKS | |||
IA No. 128747/2024 - INTERVENTION/IMPLEADMENT | |||
39 | SLP(C) No. 15534/2022 XII-A | AIRPORTS AUTHORITY OF INDIA AND ORS. | ASHWARYA SINHA |
Versus | |||
MOHAMMAD ASHRAF BHAT AND ORS. | SHAKIL AHMAD SYED[CAVEAT] | ||
IA No. 128702/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
40 | SLP(C) No. 7767/2023 IV-B | HARYANA STAFF SELECTION COMMISSION | MONIKA GUSAIN |
Versus | |||
SUNITA RANI | VARUN PUNIA[R-1] | ||
IA No. 9337/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
41 | MA 1944/2022 in W.P.(C) No. 818/2015 PIL-W | RANVIR SINGH | D. MAHESH BABU[P-1], AJIT SHARMA |
Versus | |||
UNION OF INDIA MINISTRY OF HOME AFFAIRS SECRETARY | SYED MEHDI IMAM, NISHANT RAMAKANTRAO KATNESHWARKAR, MAYURI RAGHUVANSHI, VINAY GARG[R-2], ANIL KATIYAR[R-5], B. KRISHNA PRASAD[R-6], MUKESH KUMAR | ||
MARORIA[R-7], [IMPL], SUSHMA SURI[R-1], [R-4], [R-10], [R-12], K J JOHN AND CO[R-14], ABHA JAIN[R-15] VISHWA PAL SINGH[IMPL], RAJ BAHADUR | |||
YADAV[IMPL], D. BHARATHI REDDY[IMPL], ARVIND KUMAR SHARMA[IMPL] | |||
IN W.P.(C) No. - 818/2015, | |||
IA No. 152843/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 152851/2022 - EXEMPTION FROM FILING O.T. | |||
42 | SLP(C) No. 21889-21890/2022 XII-A | P. SANTHOSH KUMAR AND ANR. | KRISHNA KUMAR SINGH |
Versus | |||
Y ANAND RAO AND ANR. | VERITAS LEGIS[R-1], [R-2] | ||
43 | SLP(Crl) No. 887/2023 II-C | V.K. KANWAR | A. KARTHIK[P-1] |
Versus | |||
SONAL LAHIRI AND ANR. | BIPIN BIHARI SINGH[R-1], D.KUMANAN[R-2] | ||
IA No. 4799/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4804/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 92250/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 4801/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 10745/2023 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
44 | SLP(C) No. 306/2024 XI | STATE OF U.P. AND ANR. | ANKIT GOEL |
Versus | |||
RUDRA PRATAP | ARNAV NARAIN[R-1] | ||
IA No. 261833/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 261832/2023 - EXEMPTION FROM FILING O.T. | |||
45 | Diary No. 42636-2023 XVII-A | NEW OKHIA INDUSTRIAL DEVELOPMENT AUTHORITY | NAVEEN SHARMA, ABHAY KUMAR TAYAL[P-1] |
Versus | |||
SHASHI PRABHA DEAD THRU ITS LR. AVINASH GUPTA | |||
IN C.A. No. - 4009/2023, | |||
IA No. 214913/2023 - CLARIFICATION/DIRECTION | |||
45.1 | Connected Diary No. 47691-2023 XVII-A | NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY | NAVEEN SHARMA |
Versus | |||
SHASHI PRABHA DEAD THRU ITS LR. AVINASH GUPTA | ABHAY KUMAR TAYAL[R-1], [R-1] | ||
IN C.A. No. - 4009/2023, | |||
FOR | |||
FOR SETTING ASIDE AN ABATEMENT ON IA 238867/2023 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 255367/2023 | |||
FOR SETTING ASIDE AN ABATEMENT ON IA 255373/2023 | |||
46 | SLP(C) No. 26937/2023 IX | MASHNOON | ANAGHA S. DESAI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 93683/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 93682/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 257818/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
47 | SLP(Crl) No. 2978/2024 II-C | VIMALAKKA RAMAPPA KOLI @TALWAR | DHARMAPRABHAS LAW ASSOCIATES |
Versus | |||
THE STATE OF KARNATAKA | D. L. CHIDANANDA[R-1] | ||
48 | CONMT.PET.(C) No. 162/2024 in MA 2137/2019 in C.A. No. 7169/2014 XV | MUNNA RAM AND ORS. | DHARMENDRA KUMAR SINHA |
Versus | |||
SHALINI SAXENA | KETAN PAUL[R-1] | ||
IN MA - 2137/2019, | |||
FOR ADMISSION and IA No.37034/2024-EXEMPTION FROM FILING O.T. | |||
49 | Diary No. 23042-2024 II | JAY KISHAN AND ORS. | ASHISH KUMAR UPADHYAY |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | VISHNU SHANKAR JAIN[R-1], [R-2], [R-3], [R-4], ADITYA GIRI[R-5] | ||
IA No. 128534/2024 - APPLICATION FOR PERMISSION | |||
IA No. 123849/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 137817/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 128536/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 123851/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 150397/2024 - EXEMPTION FROM FILING O.T. | |||
50 | SLP(Crl) No. 8542/2024 II | AJAI RAI AND ORS. | DIVYESH PRATAP SINGH |
Versus | |||
STATE OF U.P. AND ANR. | GARVESH KABRA[R-1] | ||
IA No.133011/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.133010/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 133008/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 133011/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133010/2024 - EXEMPTION FROM FILING O.T. | |||
50.1 | Connected SLP(Crl) No. 8192/2024 II | AJAI RAI AND ORS. | DIVYESH PRATAP SINGH |
Versus | |||
STATE OF U.P. AND ANR. | GARVESH KABRA[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 133407/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 133408/2024 | |||
IA No. 133407/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133408/2024 - EXEMPTION FROM FILING O.T. | |||
51 | SLP(C) No. 12692/2023 IV-C | SHAILENDRA CHOWDHARY | ARJUN GARG |
Versus | |||
COMMISSIONER, JABALPUR DIVISION AND ANR. | PASHUPATHI NATH RAZDAN[R-1], [R-2] | ||
{Mention Memo} | |||
IA No. 123747/2023 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 120445/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123755/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 120446/2023 - EXEMPTION FROM FILING O.T. | |||
52 | C.A. No. 400/2024 XIV-A | SACHIN ARORA | PREETI SINGH |
Versus | |||
MANJU ARORA | S. S. JAUHAR[CAVEAT] | ||
{Mention Memo} | |||
IA No. 224776/2023 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 73494/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 109650/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
53 | SLP(Crl) No. 1646/2024 II-A | KALI MUNDA | AAKARSH KAMRA |
Versus | |||
THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
{Mention Memo} | |||
IA No. 20087/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 20085/2024 - EXEMPTION FROM FILING O.T. | |||
54 | SLP(Crl) No. 7783/2024 II-B | MANIRUL SK. @ SENTU AND ANR. | SWARNENDU CHATTERJEE |
Versus | |||
THE STATE OF WEST BENGAL | |||
IA No. 119645/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
55 | Diary No. 52267-2023 II-C | M/S S.S.PRODUCTION AND ANR. | M. VENMANI |
Versus | |||
TR.PAVITHRAN PRASANTH | |||
IA No. 95982/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 95985/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 95986/2024 - EXEMPTION FROM FILING O.T. | |||
56 | Diary No. 12415-2024 II | DURGESH YADAV | PUSHKAR SHARMA |
Versus | |||
STATE OF UTTAR PRADESH AND ANR. | |||
FOR ADMISSION and I.R. and IA No.105838/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105839/2024-EXEMPTION FROM FILING O.T. and | |||
IA No.105836/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.105835/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 105835/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 105838/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 105839/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 105836/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
57 | Diary No. 21251-2022 IX | DHANAJI NAIK SHIKSHAN PRASARAK MANDAL AND ANR. | JAIKRITI S. JADEJA |
Versus | |||
KRUPALA AND ANR. | |||
IA No.134811/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134810/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 134810/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 134811/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
58 | CONMT.PET.(C) No. 213/2024 in C.A. No. 6178/2023 XVII-A | M/S. MEHTA JEWELLERS | R. ILAM PARIDI |
Versus | |||
RAJESHWARI SINGH MUNI AND ANR. | |||
IN C.A. No. - 6178/2023, | |||
59 | SLP(C) No. 10170/2024 XII | V. SELVARAJ | REVATHY RAGHAVAN |
Versus | |||
JOHNSI RANI | A VELAN [R-1] | ||
FOR ADMISSION and IA No.105720/2024-EXEMPTION FROM FILING O.T. | |||
60 | SLP(C) No. 25993/2023 XVII-A | MITA DEY ROY | PETITIONER-IN-PERSON |
Versus | |||
MEDICAL COLLEGE AND HOSPITAL AND ORS. | MADHUMITA BHATTACHARJEE[R-1], [R-2], RUPALI SAMANTA GHOSH[R-3], [R-4], [R-6], MITHILESH KUMAR SINGH[R-9], CHAND QURESHI[R-5], [R-10], [R-11] | ||
FOR ADMISSION and IA No.159789/2023-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
61 | SLP(Crl) No. 7647/2024 II-B | MOHINDER PAL SINGH | NARESH KUMAR |
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THE STATE OF PUNJAB | |||
FOR ADMISSION and I.R. and IA No.125186/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.125185/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 125186/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 125185/2024 - EXEMPTION FROM FILING O.T. | |||
62 | SLP(Crl) No. 6944/2024 II-B | IQBAL SINGH | SIDDHARTH JAIN |
Versus | |||
STATE OF PUNJAB AND ANR. | KARAN SHARMA[R-1], DURGESH RAMCHANDRA GUPTA[R-2] | ||
FOR ADMISSION and I.R. | |||
63 | Diary No. 27112-2024 II | VIMLESH | KAUSHAL YADAV |
Versus | |||
STATE OF UTTAR PRADESH | |||
IA No.144531/2024-CONDONATION OF DELAY IN FILING and IA No.144532/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.144533/2024-EXEMPTION FROM FILING O.T. | |||
64 | SLP(Crl) No. 7330/2024 II | GAYATRI DEVI SAXENA | SATYAJEET KUMAR |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | ANKIT GOEL[R-1], [R-2] | ||
IA No. 121315/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 121316/2024 - EXEMPTION FROM FILING O.T. | |||
65 | SLP(Crl) No. 8441/2024 II-A | NEELAM | SHASHI KIRAN |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 137592/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 137588/2024 - EXEMPTION FROM FILING O.T. | |||
66 | ORGNL.SUIT No. 1/2008 XVII-A | THE STATE OF HARYANA | ADITYA SHARMA[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | ANIL KATIYAR, JAGJIT SINGH CHHABRA[R-1], NIDHI JASWAL[R-3] | ||
66.1 | Connected ORGNL.SUIT No. 2/2011 XVII-A | THE STATE OF RAJASTHAN | NIDHI JASWAL[P-1] |
Versus | |||
STATE OF PUNJAB AND ORS. | JAGJIT SINGH CHHABRA[R-1], GURMEET SINGH MAKKER[R-2], ARVIND KUMAR SHARMA[R-3], ADITYA SHARMA[R-4] | ||
66.2 | Connected ORGNL.SUIT No. 2/2007 XVII-A | THE STATE OF PUNJAB | JAGJIT SINGH CHHABRA[P-1] |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ADITYA SHARMA[R-2], VARINDER KUMAR SHARMA[R-3], PASHUPATHI NATH RAZDAN[R-4], NIDHI JASWAL[R-5], SUDARSHAN SINGH RAWAT[R-6] | ||
67 | ORGNL.SUIT No. 1/2011 XVII-A | THE STATE OF RAJASTHAN | NIDHI JASWAL[P-1] |
Versus | |||
UNION OF INDIA MINISTRY OF WATER RESOURCES THE SECRETARY AND ORS. | ARVIND KUMAR SHARMA[R-1], ADITYA SHARMA[R-2], JAGJIT SINGH CHHABRA[R-3][GR] | ||
TO BE TAKEN UP SEPARATELY BUT IN SEQUENCE WITH O.S. NO. 2 OF 2011 as per Hon'ble Court order dated 09.03.2028 in Os. No. no. 1 of 2011. | |||
68 | C.A. No. 6479/2024 XVII | E-MEDITEK INSURANCE LIMITED (FORMERLY KNOWN AS E-MEDITEK INSURANCE TPA LIMITED) | SAHIL TAGOTRA |
Versus | |||
INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY OF INDIA | MAYANK SAPRA[R-1] | ||
FOR ADMISSION and IA No.112174/2024-STAY APPLICATION | |||
69 | T.P.(Crl.) No. 307/2024 II | LALITESH SHARMA | VANDANA SHARMA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | |||
IA No. 76465/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 76464/2024 - STAY APPLICATION | |||
70 | SLP(C) No. 8371/2022 IV-C | MADHUSUDAN SAHU AND ANR. | KAUSTUBH SHUKLA |
Versus | |||
SHIVRAM KHUTIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.67623/2022-EXEMPTION FROM FILING O.T. | |||
70.1 | Connected SLP(C) No. 8497/2022 IV-C | MADHUSUDAN SAHU AND ANR. | KAUSTUBH SHUKLA |
Versus | |||
RAMADEVI AND ORS. | |||
FOR ADMISSION and I.R. and IA No.68996/2022-EXEMPTION FROM FILING O.T. | |||
71 | CONMT.PET.(C) No. 46/2023 in C.A. No. 7872/2021 XVII-A | AQUACITY CONSUMER AND SOCIAL WELFARE SOCIETY | GAURAV GOEL |
Versus | |||
HEMANT KUMAR SONI AND ORS. | AMIT PAWAN[R-1] | ||
IN C.A. No. - 7872/2021, | |||
71.1 | Connected CONMT.PET.(C) No. 45/2023 in C.A. No. 402/2022 XVII-A | AQUACITY CONSUMER AND SOCIAL WELFARE SOCIETY | GAURAV GOEL |
Versus | |||
HEMANT KUMAR SONI AND ORS. | AMIT PAWAN[R-1], NIRNIMESH DUBE[R-2] | ||
IN C.A. No. - 402/2022, | |||
FOR ADMISSION | |||
72 | SLP(C) No. 28258/2015 XV | KISHNA RAM @ KISHAN LAL (D) THR. LRS. SARASWATI AND ORS. | RISHI MATOLIYA |
Versus | |||
MANJU LATA | SURYA KANT | ||
73 | SLP(C) No. 32915-32916/2015 IV-A | SHRIKANT | T. R. B. SIVAKUMAR |
Versus | |||
KUBERAPPA SINCE DECEASED BY HIS LRS AND ORS. | |||
74 | SLP(C) No. 18667/2016 IV-A | MONICA D LIMA AND ANR. | V. N. RAGHUPATHY |
Versus | |||
BENEDICTA MONTEIRO AND ORS. | SHASHI BHUSHAN KUMAR[CAVEAT], ANANTHA NARAYANA M.G. | ||
75 | SLP(C) No. 6469/2018 XIV | THE STATE OF TRIPURA AND ORS. | SHUVODEEP ROY[P-1] |
Versus | |||
BRITE RUBBER PROCESSOR PVT. LTD. | KAUSHIK CHOUDHURY[CAVEAT] | ||
76 | SLP(Crl) No. 3346/2018 II-C | AARTI RAI | SAMEER SHRIVASTAVA |
Versus | |||
SATISH RAI AND ORS. | TARUNA SINGH GOHIL[R-1], [R-2], [R-3], [R-4] | ||
IA No. 45483/2018 - EXEMPTION FROM FILING O.T. | |||
77 | SLP(C) No. 31326/2018 XII | KALA | S. THANANJAYAN |
Versus | |||
MAHALINGAM PADAYACHI (DECEASED) TH LRS AND ORS. | A. LAKSHMINARAYANAN[R-1.7], [R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.1] | ||
MEDIATION REPORT RECEIVED | |||
IA No. 119484/2018 - EXEMPTION FROM FILING O.T. | |||
78 | SLP(C) No. 5151-5152/2019 XI | KESHPATI AND ANR. | SWATI SETIA[P-1], [P-2] |
Versus | |||
AMIRKA PRASAD (DEAD) AND ORS. | |||
IA No. 87882/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 210443/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 210600/2023 - SETTING ASIDE AN ABATEMENT | |||
78.1 | Connected CONMT.PET.(C) No. 75-76/2022 in SLP(C) No. 5151-5152/2019 XI | KESHPATI AND ANR. | SWATI SETIA |
Versus | |||
AMIRKA PRASAD (DEAD) | |||
IN SLP(C) No. - 5151/2019, IN SLP(C) No. - 5152/2019, | |||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 13210/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 13214/2023 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 215232/2023 | |||
FOR APPLICATION FOR SETTING ASIDE THE ORDER ON IA 215233/2023 | |||
IA No. 215233/2023 - APPLICATION FOR SETTING ASIDE THE ORDER | |||
IA No. 215232/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 13214/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 13210/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
79 | SLP(C) No. 20494/2019 IX | HIRAMANI MADHUKAR SANGAWAR | BINA GUPTA |
Versus | |||
MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND ANR. | CHIRAG M. SHROFF[R-1], [R-2] JAIKRITI S. JADEJA[IMPL] | ||
FOR ADMISSION and IA No.119303/2019-EXEMPTION FROM FILING O.T. | |||
80 | SLP(Crl) No. 2428/2021 II-B | SOBHA AJITH | R. SATHISH |
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M. SHAJIDEEN AND ANR. | HIMINDER LAL[R-1], NISHE RAJEN SHONKER[R-2] | ||
FOR ADMISSION and I.R. and IA No.39766/2021-EXEMPTION FROM FILING O.T. | |||
81 | SLP(Crl) No. 1353/2022 II-B | SATHYAN NARAVOOR | MOHAMMED SADIQUE T.A. |
Versus | |||
DR. JACOB THOMAS IPS AND ORS. | A. KARTHIK[R-1], HARSHAD V. HAMEED[R-2], [R-3], [R-4] | ||
IA No. 11319/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 152492/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
81.1 | Connected SLP(Crl) No. 3576/2022 II-B | THE STATE OF KERALA AND ORS. | HARSHAD V. HAMEED |
Versus | |||
JACOB THOMAS | A. KARTHIK[R-1] | ||
IA No. 94690/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 56358/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
82 | W.P.(Crl.) No. 134/2022 X | ASHOK KUMAR | C. K. RAI |
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THE STATE OF UTTAR PRADESH AND ANR. | SAKSHI KAKKAR[R-1][GR], [R-2] | ||
IA No. 49391/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
83 | SLP(C) No. 12635-12636/2022 IV-C | M/S MODERN BUILDERS | PRAGATI NEEKHRA |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | MRINAL GOPAL ELKER[R-1] | ||
IA No. 98307/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98308/2022 - EXEMPTION FROM FILING O.T. | |||
84 | SLP(Crl) No. 9657/2023 II-A | HANEEF GULAM RASOOL MAKRANI | MRS. VIPIN GUPTA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 127270/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127267/2023 - EXEMPTION FROM FILING O.T. | |||
85 | SLP(C) No. 4081-4082/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
BADRILAL AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], [R-4], [IMPL], SUNNY CHOUDHARY[R-10], [R-11], [R-12] | ||
IA No.31329/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.31331/2023-EXEMPTION FROM FILING O.T. | |||
85.1 | Connected SLP(C) No. 4083-4084/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
BHERULAL AND ORS. | PULKIT TARE[R-1], [R-2], [R-3], [R-4], [R-5], [R-7] | ||
IA No.31333/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.31335/2023-EXEMPTION FROM FILING O.T. | |||
85.2 | Connected SLP(C) No. 6590-6591/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
ANSAR AND ORS. | PULKIT TARE[CAVEAT], [R-10], [R-11], [R-12], [R-14], [R-15], [R-17], [R-18] | ||
IA No.26683/2023-CONDONATION OF DELAY IN FILING and IA No.26684/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.26685/2023-EXEMPTION FROM FILING O.T. and IA No.26680/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.3 | Connected SLP(C) No. 6595-6596/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
PRADEEP SINGH AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.39660/2023-CONDONATION OF DELAY IN FILING and IA No.39665/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.39663/2023-EXEMPTION FROM FILING O.T. and IA No.39658/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.4 | Connected SLP(C) No. 6615-6616/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
PRATAP SINGH AND ORS. | VIKRANT SINGH BAIS[R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.44152/2023-CONDONATION OF DELAY IN FILING and IA No.44151/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.44153/2023-EXEMPTION FROM FILING O.T. and IA No.44154/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.5 | Connected SLP(C) No. 6602-6603/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
RAMANUJ SINGH AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-4] | ||
FOR ADMISSION and I.R. and IA No.44249/2023-CONDONATION OF DELAY IN FILING and IA No.44248/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.44252/2023-EXEMPTION FROM FILING O.T. and IA No.44253/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.6 | Connected SLP(C) No. 6549-6550/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
PRATHVI RAJ SINGH AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-4], [R-5], [R-6] | ||
IA No.41850/2023-CONDONATION OF DELAY IN FILING and IA No.41852/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.41853/2023-EXEMPTION FROM FILING O.T. and IA No.41851/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.7 | Connected SLP(C) No. 6612-6613/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
RATANBAI AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.41481/2023-CONDONATION OF DELAY IN FILING and IA No.41478/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.41483/2023-EXEMPTION FROM FILING O.T. and IA No.41486/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.8 | Connected SLP(C) No. 6556-6557/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
MANOHAR SINGH AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-8] | ||
FOR ADMISSION and I.R. and IA No.44336/2023-CONDONATION OF DELAY IN FILING and IA No.44334/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.44338/2023-EXEMPTION FROM FILING O.T. and IA No.44339/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.9 | Connected SLP(C) No. 6607-6608/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA PIU AND ANR. | ANKUR MITTAL |
Versus | |||
RAHMAT BI AND ORS. | PULKIT TARE[R-3], [R-6], [R-8], [R-12] | ||
FOR ADMISSION and I.R. and IA No.45935/2023-CONDONATION OF DELAY IN FILING and IA No.45934/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.45938/2023-EXEMPTION FROM FILING O.T. and IA No.45941/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.10 | Connected SLP(C) No. 6572-6573/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
SHOBHA RAM AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
IA No.50377/2023-CONDONATION OF DELAY IN FILING and IA No.50376/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.50378/2023-EXEMPTION | |||
FROM FILING O.T. and IA No.50375/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.11 | Connected Diary No. 41757-2022 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
LALSINGH AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.63367/2023-CONDONATION OF DELAY IN FILING and IA No.63369/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.63370/2023-EXEMPTION FROM FILING O.T. and IA No.63364/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.12 | Connected Diary No. 42065-2022 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
RAM PRASAD AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.62159/2023-CONDONATION OF DELAY IN FILING and IA No.62161/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.62163/2023-EXEMPTION FROM FILING O.T. and IA No.62157/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.13 | Connected Diary No. 42190-2022 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA,PIU- UJJAIN AND ANR. | ANKUR MITTAL |
Versus | |||
RAMESHWAR AND ORS. | PULKIT TARE[R-1], [R-2], [R-4], [R-5], [R-6], [R-7], [R-9] | ||
IA No.64535/2023-CONDONATION OF DELAY IN FILING and IA No.64532/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.64536/2023-EXEMPTION | |||
FROM FILING O.T. and IA No.64538/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
85.14 | Connected SLP(C) No. 9411-9412/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
RAM PRASAD AND ORS. | VIKRANT SINGH BAIS[R-1], [R-1], [R-2] | ||
IA No. 68122/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 68123/2023 - EXEMPTION FROM FILING O.T. | |||
85.15 | Connected SLP(C) No. 9415-9416/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
BADRILAL AND ORS. | VIKRANT SINGH BAIS[R-3], [R-3], [R-4] | ||
IA No. 68224/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 68226/2023 - EXEMPTION FROM FILING O.T. | |||
85.16 | Connected SLP(C) No. 9418-9419/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
NARENDRA PATEL AND ORS. | PULKIT TARE[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
IA No. 67982/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 67985/2023 - EXEMPTION FROM FILING O.T. | |||
85.17 | Connected SLP(C) No. 20274-20275/2023 IV-C | NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANR. | ANKUR MITTAL |
Versus | |||
MUKESH PATIDAR AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.173095/2023-CONDONATION OF DELAY IN FILING and IA No.173103/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.173105/2023-EXEMPTION FROM FILING O.T. and IA No.173096/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
86 | SLP(Crl) No. 1101-1102/2023 II-A | SOW. NIRMALA VISHNU SAMPATE | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
VISHNU VENKATI SAMPATE | NACHIKETA JOSHI[R-1] | ||
IA No. 29837/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 16138/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 16139/2023 - EXEMPTION FROM FILING O.T. | |||
87 | SLP(Crl) No. 5956/2023 II | SULTANA BANO | CHAND QURESHI |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RACHNA GUPTA[R-1], [R-2], [R-3], SAMIR ALI KHAN[R-4], [R-5] SANJEEV MALHOTRA[IMPL] | ||
IA No. 80209/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 195156/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 80208/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 226638/2023 - INTERVENTION/IMPLEADMENT | |||
88 | SLP(Crl) No. 10273/2023 II | MONIKA | RAJSHRI ASHUTOSH DUBEY |
Versus | |||
MANDEEP AND ANR. | PRIYA PURI[R-1], VIJENDRA SINGH [R-2] | ||
89 | SLP(C) No. 22323/2023 XVI | ABHAY KUMAR PATEL | MANOJ KUMAR SRIVASTAVA |
Versus | |||
THE STATE OF BIHAR AND ORS. | PREM PRAKASH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], NAVIN PRAKASH[R-10], [R-11] | ||
In view of order dated 09.07.2024, the matter shall retain its position. | |||
IA No. 203581/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 203583/2023 - EXEMPTION FROM FILING O.T. | |||
90 | SLP(Crl) No. 12494/2023 II-C | YOGESH TIWARI AND ANR. | PRERANA CHATURVEDI[P-1] |
Versus | |||
STATE OF CHHATTISGARH AND ANR. | ANKITA SHARMA[R-1] | ||
IA No. 50160/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 188214/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 50161/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 188221/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 22900/2024 - SUSPENSION OF SENTENCE | |||
90.1 | Connected SLP(Crl) No. 6569/2024 II-C | SHIVKUMARI | PRERANA CHATURVEDI[P-1] |
Versus | |||
THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[R-1] | ||
IA No. 5826/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 91075/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 5829/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 75783/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 5831/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
91 | SLP(Crl) No. 12850/2023 II | DARAM ALEKYA | SESHATALPA SAI BANDARU |
Versus | |||
DARAM APARNA AND ORS. | KRISHNA DEV JAGARLAMUDI[R-1], GUNTUR PRAMOD KUMAR[R-2] | ||
92 | SLP(C) No. 1173/2024 XII-A | DR. REDDYS LABORATORIES LTD. | QURRATULAIN |
Versus | |||
THE DEPUTY COMMISSIONER OF INCOME TAX 1 AND ANR. | RAJ BAHADUR YADAV[R-1], [R-2] | ||
FOR ADMISSION and I.R. | |||
93 | SLP(Crl) No. 343/2024 II | KAMLESH | RANDHIR KUMAR OJHA |
Versus | |||
HARISH KUMAR AND ANR. | SANCHIT GARGA[R-1] | ||
IA No. 267310/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 267315/2023 - EXEMPTION FROM FILING O.T. | |||
94 | SLP(Crl) No. 15601/2023 II-B | RAJIV KUMAR | CHAND QURESHI |
Versus | |||
KRISHNA DEVI AND ORS. | |||
95 | SLP(C) No. 11871/2024 XII | SATYA AND ORS. | PARIJAT KISHORE |
Versus | |||
N. SUDHARSAN AND ORS. | |||
IA No.107195/2024-EXEMPTION FROM FILING O.T. | |||
96 | SLP(C) No. 28060-28061/2023 XII-A | M.F. PETER AND ANR. | TATINI BASU |
Versus | |||
P. VENKATESWARLU AND ORS. | ABID ALI BEERAN P[CAVEAT], DEVINA SEHGAL[R-4], [R-5], [R-10] | ||
97 | SLP(Crl) No. 1506/2024 II-B | SAHER ALI MIA AND ORS. | F. I. CHOUDHURY |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION AND ORS. | MUKESH KUMAR MARORIA[R-1], ASTHA SHARMA[R-2], KUSHAGRA PANDEY [R-3] | ||
IA No. 23768/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
97.1 | Connected Diary No. 51357-2023 II-B | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | ASTHA SHARMA[R-1], KUNAL MALIK[R-2], [R-3], [R-4], [R-5], SUBHASISH BHOWMICK[R-6], [R-7], [R-8], [R-9], PRANAV SACHDEVA[R-11], [R-13], [R-19], [R-20], | ||
[R-21], [R-27], [R-28], [R-29], [R-30], [R-31], [R-97], [R-310], RANJAY KUMAR DUBEY[R-37], [R-38], [R-39], [R-41], [R-42], [R-47], [R-51], [R-52], | |||
[R-53], [R-54], [R-55], [R-56], VISHAL ARUN MISHRA[R-70], [R-71], [R-72], [R-74], [R-76], [R-77], [R-78], ANURAG PANDEY[R-67], [R-68], [R-69], [R-73], | |||
[R-79], [R-80], [R-81], P. S. SUDHEER[R-82], [R-83], [R-84], [R-85], [R-86], [R-87], [R-88], [R-89], [R-90], [R-91], [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-173], [R-174], [R-175], [R-176], [R-177], [R-178], [R-179], | |||
[R-180], [R-181], [R-182], [R-183], [R-184], [R-205], [R-206], [R-207], [R-208], MOHINI PRIYA[R-106], [R-108], [R-112], [R-113], [R-114], [R-115], | |||
[R-116], [R-117], [R-118], ABHIJIT SENGUPTA[R-199], [R-200], [R-201], [R-203], [R-204], RANJAN NIKHIL DHARNIDHAR[R-262], [R-263], [R-264], [R-271], | |||
[R-272], [R-273], [R-274], SYED MEHDI IMAM[R-261], [R-275], [R-276], [R-278], [R-280], [R-281], [R-282], [R-283], [R-284], [R-285], [R-286], [R-287], | |||
[R-289], [R-290], [R-291], [R-353], RAKESH KUMAR SINGH[R-293], [R-294], [R-296], KUSH CHATURVEDI[R-301], SIDDARTH AGARWAL[R-331], [R-331], [R-332], | |||
[R-332], [R-333], [R-333], [R-334], [R-334], [R-335], [R-335], [R-336], [R-336] | |||
FOR | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 29252/2024 | |||
IA No. 29252/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
98 | SLP(C) No. 3692/2024 XII | VENKATESWARA ETTU | VIJAY KUMAR |
Versus | |||
PANGAJAM AND ORS. | S. RAJAPPA[R-1], [R-2] | ||
FOR ADMISSION and IA No.35772/2024-EXEMPTION FROM FILING O.T. | |||
99 | SLP(C) No. 6221/2024 IV-C | VINAYAK | SUDHANSU PALO |
Versus | |||
MANOHAR SINGH AND ORS. | |||
IA No.29574/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.29573/2024-EXEMPTION FROM FILING O.T. | |||
100 | SLP(Crl) No. 1925/2024 II-C | ABHISHEK GANGULY AND ANR. | AMARJEET SINGH |
Versus | |||
THE DEPUTY COMMISSIONER OF POLICE, CENTRAL CRIME BRANCH-2 AND ORS. | GOPAL SINGH[CAVEAT], D.KUMANAN[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 89643/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
100.1 | Connected SLP(Crl) No. 3100-3101/2024 II-C | PUMA SPORTS INDIA PVT. LTD. | AMARJEET SINGH |
Versus | |||
THE DEPUTY COMMISSIONER OF POLICE, CENTRAL CRIME BRANCH-2 AND ORS. | GOPAL SINGH[CAVEAT], D.KUMANAN[R-1] | ||
100.2 | Connected SLP(Crl) No. 1871/2024 II-C | ABHISHEK GANGULY | AMARJEET SINGH |
Versus | |||
THE DEPUTY COMMISSIONER OF POLICE AND ORS. | GOPAL SINGH[CAVEAT] | ||
FOR ADMISSION | |||
101 | SLP(Crl) No. 2213/2024 II-C | POTLURI VARA PRASAD AND ORS. | MAHFOOZ AHSAN NAZKI |
Versus | |||
DIRECTORATE OF ENFORCEMENT AND ORS. | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 37879/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
101.1 | Connected SLP(Crl) No. 5072/2024 II-C | NITESH NAGAR | SOMESH CHANDRA JHA |
Versus | |||
DIRECTORATE OF ENFORCEMENT | |||
IA No.86923/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.86924/2024-EXEMPTION FROM FILING O.T. and IA No.86921/2024-PERMISSION TO | |||
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
101.2 | Connected Diary No. 7063-2024 II-C | MUKESH DEODATTA GUPTA | AKBAR SIDDIQUE |
Versus | |||
DIRECTORATE OF ENFORCEMENT | |||
IA No. 49745/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 49758/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
101.3 | Connected SLP(Crl) No. 2766/2024 II-C | POTLURI VARA PRASAD AND ORS. | MAHFOOZ AHSAN NAZKI |
Versus | |||
DIRECTORATE OF ENFORCEMENT AND ORS. | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 48732/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 52677/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
101.4 | Connected Diary No. 10663-2024 II-C | M/S. VIBGYOR ESTATES PVT. LTD. | ANINDITA MITRA |
Versus | |||
DIRECTORATE OF ENFORCEMENT | |||
IA No.70399/2024-CONDONATION OF DELAY IN FILING and IA No.70401/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
102 | SLP(C) No. 6574/2024 III | MY OWN ECO ENERGY PRIVATE LIMITED | SANDEEP SUDHAKAR DESHMUKH |
Versus | |||
STATE OF GUJARAT AND ORS. | |||
FOR ADMISSION and I.R. and IA No.67613/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.67616/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 119568/2024 - APPLICATION FOR PERMISSION | |||
IA No. 67613/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 107140/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 67616/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 116352/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 106910/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
103 | SLP(C) No. 12397/2024 XIV | KHAJAN SINGH | YADAV NARENDER SINGH |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2] | ||
IA No.125589/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.125510/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
103.1 | Connected SLP(C) No. 12247/2024 XIV | KHAJAN SINGH | YADAV NARENDER SINGH |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2] | ||
IA No.124601/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
104 | SLP(C) No. 24976/2023 XVII | MANOJ KUMAR BAKSHI | SRIJAN SINHA |
Versus | |||
RAJENDRA INSTITUTE OF MEDICAL SCIENCES AND ORS. | RAMESHWAR PRASAD GOYAL[R-1], [R-2] | ||
{Mention Memo} | |||
IA No. 231333/2023 - EXEMPTION FROM FILING O.T. | |||
105 | Diary No. 51738-2023 II-C | MUTHU PALANIAPPAN | R. SHASE |
Versus | |||
B. VENUGOPAL | DAISY HANNAH[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.119636/2024-CONDONATION OF DELAY IN FILING and IA No.119641/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.119639/2024-EXEMPTION FROM FILING O.T. and IA No.119637/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
106 | Diary No. 27289-2024 IV-A | ASHOK N. NAJANAGOUDAR | HARISHA S.R. |
Versus | |||
DEPUTY COMMISSIONER AND ORS. | |||
FOR ADMISSION and I.R. and IA No.141204/2024-CONDONATION OF DELAY IN FILING and IA No.141207/2024-EXEMPTION FROM FILING O.T. | |||
106.1 | Connected Diary No. 27294-2024 IV-A | ASHOK N. NANJANAGOUDAR | HARISHA S.R. |
Versus | |||
DEPUTY COMMISSIONER AND ORS. | |||
[TO BE TAKEN UP ALONGWITH ITEM NO.19 I.E. Diary No. 27289/2024.] .... IA No.142759/2024-CONDONATION OF DELAY IN FILING and IA No.142760/2024-EXEMPTION | |||
FROM FILING O.T. | |||
106.2 | Connected Diary No. 27323-2024 IV-A | ASHOK N. NANJANAGOUDAR | HARISHA S.R. |
Versus | |||
DEPUTY COMMISSIONER AND ORS. | |||
IA No.142820/2024-CONDONATION OF DELAY IN FILING and IA No.142821/2024-EXEMPTION FROM FILING O.T. | |||
107 | Diary No. 48002-2023 III-A | ASHEY RAM ETC. | RAM LAL ROY, , AJAY KUMAR SINGH[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | BINAY KUMAR DAS[R-2] | ||
IN C.A. No. - 2326/2023, IN C.A. No. - 2327/2023, | |||
IA No. 239310/2023 - APPLICATION FOR PERMISSION | |||
IA No. 239309/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 239321/2023 - CLARIFICATION/DIRECTION | |||
IA No. 33883/2024 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 239312/2023 - EXEMPTION FROM FILING O.T. | |||
108 | SLP(C) No. 4786/2024 IV-B | HARYANA STATE ELECTRONICS DEVELOPMENT CORPORATION LIMITED | AKSHAY AMRITANSHU |
Versus | |||
M/S INTEGRATED TECHNOLOGIES LTD. | NAMIT SURI[R-2] | ||
109 | SLP(Crl) No. 7710/2024 II-C | EKTA SINGH | A VELAN |
Versus | |||
STATE OF KARNATAKA AND ANR. | DIVYA SWAMI[CAVEAT] | ||
109.1 | Connected SLP(Crl) No. 7711/2024 II-C | EKTA SINGH | A VELAN |
Versus | |||
RAJEEV GIRI AND ORS. | DIVYA SWAMI[CAVEAT] | ||
110 | T.P.(Crl.) No. 870/2023 II-C | NEW POPULAR BOOK SHOP AND ANR. | ANJANI KUMAR MISHRA |
Versus | |||
M/S MACMILLAN PUBLISHERS INDIA PVT. LTD | VIJAY KUMAR[R-1] | ||
MEDIATION REPORT RECEIVED ON 22.07.2024. | |||
IA No. 232445/2023 - STAY APPLICATION | |||
111 | C.A. No. 4520/2024 XVII-A | MGF DEVELOPMENTS LTD. | SIDDHARTHA IYER |
Versus | |||
SURENDER SETHI AND ORS. | SIDDHARTH MITTAL[R-1], [R-2] | ||
FOR ADMISSION and IA No.75261/2024-EX-PARTE STAY | |||
112 | Diary No. 3661-2024 XI | THE STATE OF UTTAR PRADESH AND ANR. | RACHNA GUPTA |
Versus | |||
KAWAL DHARI SINGH AND ORS. | |||
IA No.42684/2024-CONDONATION OF DELAY IN FILING and IA No.42686/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
113 | MA 942/2024 in T.P.(C) No. 688/2024 XVI | ALISHA KUMARI | SHWETA PRIYADARSHINI |
Versus | |||
SAKET KUMAR MARODIA | |||
IN T.P.(C) No. - 688/2024, | |||
FOR ADMISSION and IA No.97568/2024-RECALLING THE COURTS ORDER | |||
IA No. 97568/2024 - RECALLING THE COURTS ORDER | |||
114 | SLP(C) No. 19960-19961/2023 IV-B | NARESH KUMAR | RAKESH K. SHARMA |
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STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3] | ||
IA No. 169670/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
115 | SLP(C) No. 12386/2024 XII-A | KOKKULA RADHA BAI AND ORS. | VENKAT PALWAI LAW ASSOCIATES |
Versus | |||
QAZI NAWABUDDIN AND ORS. | KRISHNA DEV JAGARLAMUDI[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.113197/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.113201/2024-EXEMPTION FROM FILING O.T. and | |||
IA No.113193/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.113196/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 113196/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 113197/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 113201/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 113193/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
116 | SLP(Crl) No. 6496/2024 II-B | STATE OF GUJARAT | SWATI GHILDIYAL |
Versus | |||
HARJIBHAI KHUMABBHAI RABARI AND ANR. | |||
IA No.101980/2024-CONDONATION OF DELAY IN FILING and IA No.101977/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.101978/2024-EXEMPTION FROM FILING O.T. and IA No.101982/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
117 | W.P.(C) No. 269/2024 PIL-W | AGNOSTOS THEOS | MRIDULA RAY BHARADWAJ |
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UNION OF INDIA AND ANR. | |||
118 | SLP(Crl) No. 7611/2024 II-A | SADDAM SHAH | T. R. B. SIVAKUMAR |
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THE STATE OF MADHYA PRADESH | |||
IA No. 102860/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 102862/2024 - EXEMPTION FROM FILING O.T. | |||
119 | SLP(C) No. 11834/2024 XVI | THE CUSTODIAN OF ENEMY PROPERTY FOR INDIA | ARVIND KUMAR SHARMA |
Versus | |||
MD. YAKUB @ MD. YAKUB ANSARI AND ORS. | KUNAL CHATTERJI[R-3] | ||
IA No. 108121/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 108120/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
119.1 | Connected SLP(C) No. 12834/2024 XVI | MD. FAKHRE ALAM AND ANR. | AMIT SHARMA |
Versus | |||
SK. MAHBUB HOSSIAN AND ORS. | SOUMYA DUTTA[CAVEAT] | ||
IA No. 125552/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127407/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
120 | SLP(C) No. 10075/2024 XI-A | BIMALENDU PRADHAN | ANIRUDH SANGANERIA |
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STATE OF ODISHA AND ORS. | MALAK MANISH BHATT[R-3] | ||
FOR ADMISSION | |||
121 | CONMT.PET.(C) No. 1653/2018 in W.P.(C) No. 412/2016 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON[P-1] |
Versus | |||
MR.DINESH KUMAR AND ORS. | SAHIL BHALAIK[R-1], DIKSHA RAI[R-2], MANISH KUMAR[R-3], SHISHIR DESHPANDE[R-4], DEEPANWITA PRIYANKA[R-5], RAJIV KUMAR SINHA[R-6], ANANDO | ||
MUKHERJEE[R-7], PASHUPATHI NATH RAZDAN[R-8], V. N. RAGHUPATHY[R-9], ANKIT KUMAR LAL[R-10], SUNNY CHOUDHARY[R-11], AADITYA ANIRUDDHA PANDE[R-12], | |||
AVIJIT MANI TRIPATHI[R-13], K. ENATOLI SEMA[R-14], SAHIL TAGOTRA[R-15], GURMEET SINGH MAKKER[R-15], SHARMILA UPADHYAY[R-16], AJAY PAL[R-17], MILIND | |||
KUMAR[R-18], G. INDIRA[R-19], VISHNU SHANKAR JAIN[R-21], ASTHA SHARMA[R-22] SUMEER SODHI[IMPL], SHREEKANT NEELAPPA TERDAL[IMPL], SHREE PAL | |||
SINGH[IMPL], SANJAY KUMAR VISEN[IMPL], SAMEER ABHYANKAR[IMPL], ROHIT K. SINGH[IMPL], RAJIV KUMAR CHOUDHRY [IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL], P. V. | |||
YOGESWARAN[IMPL], NISHE RAJEN SHONKER[IMPL], NIRNIMESH DUBE[IMPL], MONIKA GUSAIN[IMPL], ARAVINDH S.[IMPL], ANKIT GOEL[IMPL], ANIL KATIYAR[INT], | |||
[IMPL], AMRISH KUMAR[IMPL], ABHISHEK ATREY[IMPL], ABHIMANYU TEWARI[IMPL] JAGJIT SINGH CHHABRA[INT] | |||
IN W.P.(C) No. - 412/2016, | |||
IA No. 107760/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 107762/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 84969/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 35579/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 31994/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 23289/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 24260/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 24258/2020 - EXEMPTION FROM PERSONAL APPEARANCE | |||
IA No. 122705/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 196981/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
121.1 | Connected MA 2352/2018 in W.P.(C) No. 412/2016 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON |
Versus | |||
THE STATE OF UTTAR PRADESH HOME DEPARTMENT SECRETARY AND ORS. | |||
IN W.P.(C) No. - 412/2016, | |||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 86502/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 86503/2021 | |||
IA No. 86502/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 86503/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
122 | W.P.(C) No. 924/2019 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], GURMEET SINGH MAKKER[R-1], SHUBHRANSHU PADHI[R-2], AADITYA ANIRUDDHA PANDE[R-4], ABHIMANYU TEWARI[R-6], DEBOJIT | ||
BORKAKATI[R-7], MANISH KUMAR[R-8], ANKITA SHARMA[R-9], DEEPANWITA PRIYANKA[R-11], RADHIKA GAUTAM[R-13], JAYANT MOHAN[R-14], NISHE RAJEN SHONKER[R-17], | |||
SUNNY CHOUDHARY[R-18], PUKHRAMBAM RAMESH KUMAR[R-19], AVIJIT MANI TRIPATHI[R-20], ANANDO MUKHERJEE[R-21], K. ENATOLI SEMA[R-22], ARAVINDH S.[R-24], | |||
BAANI KHANNA[R-25], MILIND KUMAR[R-26], RAGHVENDRA KUMAR[R-27], SABARISH SUBRAMANIAN[R-28], SHUVODEEP ROY[R-29], VISHNU SHANKAR JAIN[R-30], NAMITA | |||
CHOUDHARY[R-31], ASTHA SHARMA[R-32], S.. UDAYA KUMAR SAGAR[R-33], G. INDIRA[R-34], SHREEKANT NEELAPPA TERDAL[R-35], [R-36], [R-37], [R-38] | |||
IA No.106445/2019-CLARIFICATION/DIRECTION | |||
IA No. 106445/2019 - CLARIFICATION/DIRECTION | |||
IA No. 43453/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 106441/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
123 | MA 309/2022 in W.P.(C) No. 413/2013 PIL-W | ALOK JENA | PETITIONER-IN-PERSON, MUKESH KUMAR MARORIA[P-1] |
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UNION OF INDIA | SHIBASHISH MISRA, RAMESH BABU M. R., GAURAV SHARMA, BHARGAVA V. DESAI RAHUL SHYAM BHANDARI[IMPL], AMRISH KUMAR[IMPL] KEDAR NATH TRIPATHY[INT] | ||
IN W.P.(C) No. - 413/2013, | |||
IA No. 132484/2021 - CLARIFICATION/DIRECTION | |||
124 | SLP(Crl) No. 7615/2024 II-A | PREM VIKASH @ MANTU SINGH | AMIT PAWAN |
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THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
IA No. 111583/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 111586/2024 - EXEMPTION FROM FILING O.T. | |||
125 | SLP(C) No. 17471-17476/2019 IX | MUNICIPAL CORPORATION OF GREATER MUMBAI | J S WAD AND CO |
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WORLI KOLIWADA NAKHWA MATSYA VYAVASAY SAKHARI SOCIETY LTD. AND ORS. | SATYA MITRA[CAVEAT][CAVEAT][CAVEAT], MADHUSMITA BORA[CAVEAT], GURMEET SINGH MAKKER[R-6], YASH PAL DHINGRA[R-7], AADITYA ANIRUDDHA PANDE[R-3], [R-4], | ||
[R-8], [R-9], [R-17], [R-28], [R-29], [R-30], [R-31], [R-35], [R-35], [R-38], [R-38], [R-40], [R-40], [R-41], [R-41] PINKY BEHERA[IMPL], CHIRAG M. | |||
SHROFF[IMPL] RANJEETA ROHATGI[INT] | |||
IA No. 56172/2020 - CLARIFICATION/DIRECTION | |||
IA No. 44086/2020 - CLARIFICATION/DIRECTION | |||
IA No. 108088/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 171112/2019 - INTERVENTION APPLICATION | |||
IA No. 55998/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 121308/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 108954/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 66424/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 98176/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 21648/2020 - VACATING STAY | |||
125.1 | Connected SLP(C) No. 18122-18127/2019 IX | LARSEN AND TOUBRO LTD | E. C. AGRAWALA |
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WORLI KOLIWADA NAKHWA MATSYA VYAVASAY SAHKARI SOCIETY LTD AND ORS. | SATYA MITRA[CAVEAT][CAVEAT][CAVEAT], MADHUSMITA BORA[CAVEAT], J S WAD AND CO[R-3], [R-40], AADITYA ANIRUDDHA PANDE[R-4], [R-5], [R-6], [R-9], [R-18], | ||
[R-29], [R-30], [R-31], [R-32], [R-36], [R-38], YASH PAL DHINGRA[R-8] | |||
I.R. and IA No.108786/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
125.2 | Connected SLP(C) No. 18141-18146/2019 IX | HCC HDC JOINT VENTURE | E. C. AGRAWALA |
Versus | |||
WORLI KOLIWADA NAKHWA MATSYA VYAVASAY SAHKARI SOCIETY LTD. AND ORS. | SATYA MITRA[CAVEAT][CAVEAT][CAVEAT], MADHUSMITA BORA[CAVEAT], J S WAD AND CO[R-3], [R-40], YASH PAL DHINGRA[R-8], AADITYA ANIRUDDHA PANDE[R-4], [R-5], | ||
[R-6], [R-9], [R-18], [R-29], [R-30], [R-31], [R-32], [R-36], [R-38] | |||
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 108820/2019 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 193110/2019 | |||
IA No. 108820/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 193110/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
125.3 | Connected C.A. No. 7173/2022 XVII | DILEEP B. NEVATIA | SURENDER SINGH HOODA |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-9], VIKRANT PACHNANDA[R-8] | ||
IA No.152960/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
125.4 | Connected C.A. No. 3953/2023 XVII | DILEEP B. NEVATIA | SURENDER SINGH HOODA |
Versus | |||
HINDUSTAN CONSTRUCTION COMPANY LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], GURMEET SINGH MAKKER[R-2], AADITYA ANIRUDDHA PANDE[R-3], SHASHANK SINGH[R-4] | ||
IA No.110045/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.110050/2023-CLARIFICATION/DIRECTION | |||
126 | C.A. No. 4593/2022 XVII | MANGAL SINGH BUNDELA | PALLAVI PRATAP[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-3], [R-4], GURMEET SINGH MAKKER[R-2], SALVADOR SANTOSH REBELLO[R-5], MAYANK PANDEY[R-6], [R-7], SUGANDHA ANAND [R-8] | ||
IA No. 137597/2023 - APPLICATION FOR PERMISSION | |||
IA No. 87569/2022 - EX-PARTE STAY | |||
IA No. 87567/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 193086/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 87568/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 94410/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
127 | C.A. No. 6524/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
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KANAIYALAL BALDEVBHAI PATEL | HETU ARORA SETHI[R-1] | ||
IA No. 134392/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 134387/2022 - STAY APPLICATION | |||
127.1 | Connected C.A. No. 6514/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
BHARGAV RANCHHODLAL PANCHAL AND ANR. | MAYANK PANDEY[R-1], [R-2] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 134067/2022 | |||
FOR STAY APPLICATION ON IA 134068/2022 | |||
IA No. 134067/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 134068/2022 - STAY APPLICATION | |||
127.2 | Connected C.A. No. 9184-9186/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO.[P-1] |
Versus | |||
RAJENDRAN SIVASANKARAN | JOSE ABRAHAM[R-1], LAKSHMEESH S. KAMATH[R-2] | ||
IA | |||
FOR STAY APPLICATION ON IA 197399/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 197401/2022 | |||
IA No. 197401/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 197399/2022 - STAY APPLICATION | |||
127.3 | Connected C.A. No. 9183/2022 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO.[P-1] |
Versus | |||
UMA KARTHIKEYAN | |||
IA | |||
FOR STAY APPLICATION ON IA 197359/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 197361/2022 | |||
IA No. 197361/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 197359/2022 - STAY APPLICATION | |||
127.4 | Connected C.A. No. 5857/2023 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
ANNASWAMY VENKATRAMANI | LAKSHMEESH S. KAMATH[R-1] | ||
FOR | |||
FOR STAY APPLICATION ON IA 187285/2023 | |||
IA No. 187285/2023 - STAY APPLICATION | |||
127.5 | Connected C.A. No. 6503/2023 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
RAJEEV AGRAWAL | |||
FOR | |||
FOR EX-PARTE STAY ON IA 206652/2023 | |||
IA No. 206652/2023 - EX-PARTE STAY | |||
127.6 | Connected C.A. No. 3477/2024 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
BAKIL SINGH | LAKSHMEESH S. KAMATH[R-1] | ||
FOR ADMISSION and IA No.51236/2024-EX-PARTE AD-INTERIM RELIEF | |||
128 | C.A. No. 8496/2016 XVII | SPECTRUM POWER GENERATION LTD. | PAREKH & CO.[P-1] |
Versus | |||
TRANSMISSION CORPORATION OF ANDHRA PRADESH AND ORS. | GUNTUR PRABHAKAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], AG VERITAS LAW[R-7] | ||
{Mention Memo} | |||
IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 2/2016 - PERMISSION TO FILE ANNEXURES | |||
IA No. 3/2016 - STAY APPLICATION | |||
129 | W.P.(C) No. 230/2020 X | K G SOMANI AND ORS. | HIMANSHU SHEKHAR |
Versus | |||
UNION OF INDIA AND ANR. | K.PARAMESHWAR[R-2] | ||
{Mention Memo} | |||
IA No. 127446/2021 - EARLY HEARING APPLICATION | |||
IA No. 16971/2020 - STAY APPLICATION | |||
129.1 | Connected T.P.(C) No. 1023/2020 XI-A | THE INSOLVENCY AND BANKRUPTCY BOARD OF INDIA AND ANR. | K.PARAMESHWAR |
Versus | |||
K. EASWARA PILLAI AND ORS. | |||
{Mention Memo} | |||
FOR | |||
FOR EX-PARTE STAY ON IA 92975/2020 | |||
IA No. 92975/2020 - EX-PARTE STAY | |||
129.2 | Connected T.P.(C) No. 1731/2024 XVI | INSOLVENCY AND BANKRUPTCY BOARD OF INDIA | K.PARAMESHWAR |
Versus | |||
SHYAMAL KUMAR BHATTACHARJEE AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.145493/2024-EX-PARTE STAY | |||
130 | C.A. No. 6291/2021 XVII | MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED (MSEDCL) | D.S.K. LEGAL |
Versus | |||
M/S JINDAL POLY FILMS LIMITED AND ANR. | DEEPAK GOEL[CAVEAT] | ||
{Mention Memo} | |||
IA No. 132378/2021 - STAY APPLICATION | |||
130.1 | Connected C.A. No. 112/2021 XVII | THE TATA POWER COMPANY LTD.(DISTRIBUTION) | PUKHRAMBAM RAMESH KUMAR |
Versus | |||
MAHARASHTRA ELECTRICITY REGULATORY COMMISSION AND ORS. | MOHIT D. RAM[R-2], DIVYA ROY[R-3] | ||
{Mention Memo} | |||
131 | W.P.(C) No. 829/2022 PIL-W | KRISHNA B. AND ORS. | HARISHA S.R.[P-1], [P-2], [P-3], [P-4], [P-5], [P-6] |
Versus | |||
GOVERNMENT OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], D. L. CHIDANANDA[R-2], NISHANTH PATIL[R-3] | ||
{Mention Memo} | |||
IA No. 119878/2023 - CLARIFICATION/DIRECTION | |||
IA No. 119880/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 144068/2022 - GRANT OF INTERIM RELIEF | |||
132 | C.A. No. 267/2023 XVII | POONAM KACHALIA AND ORS. | VIPUL KUMAR |
Versus | |||
CA KANNAN TIRUVENGADAM AND ORS. | SHAMBO NANDY [CAVEAT], SOUMYA DUTTA[R-2] | ||
{Mention Memo} | |||
IA No. 7122/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29798/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 6579/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 7125/2023 - STAY APPLICATION | |||
133 | C.A. No. 5522/2024 XVII | UTTAR HARYANA BIJLI VITRAN NIGAM LIMITED AND ANR. | NIKUNJ DAYAL |
Versus | |||
CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. | TRILEGAL ADVOCATES ON RECORD[CAVEAT] | ||
FOR ADMISSION | |||
134 | SLP(C) No. 2054/2019 IX | SARJERAO S. KHOT | K. KRISHNA KUMAR[P-1] |
Versus | |||
THE PUBLIC INFORMATION OFFICER/ DEPUTY REGISTRAR AND ANR. | SACHIN PATIL[R-1] | ||
135 | SLP(C) No. 13267/2020 XIV | GOVERNMENT OF NCT OF DELHI | SANTOSH KUMAR TRIPATHI |
Versus | |||
JUSTICE FOR ALL AND ORS. | ATUL KUMAR[CAVEAT], [R-1], NEELAM SHARMA [R-3], PRAVEEN SWARUP[R-4], [R-5], [R-6], AKSHAY VERMA[R-7], SRIJAN SINHA [R-8], VIKAS KUMAR[R-11], RISHI | ||
MALHOTRA[R-12], YUGANDHARA PAWAR JHA[R-18] | |||
IA No. 114082/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
135.1 | Connected SLP(C) No. 14901/2020 XIV | UNION OF INDIA | AMRISH KUMAR[P-1] |
Versus | |||
JUSTICE FOR ALL AND ORS. | NEELAM SHARMA , ATUL KUMAR[CAVEAT], [R-1], SANTOSH KUMAR TRIPATHI[CAVEAT], [R-2], PRAVEEN SWARUP[R-4], [R-5], [R-6], AKSHAY VERMA[R-7], SRIJAN SINHA | ||
[R-8], ARVIND KUMAR GUPTA[R-9], YUGANDHARA PAWAR JHA[R-18] | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 127276/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 127278/2020 | |||
IA No. 127278/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127276/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
135.2 | Connected SLP(C) No. 4351/2021 XIV | ACTION COMMITTEE UNAIDED RECOGNIZED PRIVATE SCHOOLS | YUGANDHARA PAWAR JHA |
Versus | |||
JUSTICE FOR ALL AND ORS. | SANTOSH KUMAR TRIPATHI[CAVEAT], MOHINI PRIYA[CAVEAT], GURMEET SINGH MAKKER[R-3], AMRISH KUMAR[R-3], JAGRATI SINGH[R-5], [R-6], [R-7], AKSHAY | ||
VERMA[R-8], SRIJAN SINHA [R-9], VIKAS KUMAR[R-12], GAGAN GUPTA[R-15], ANANTA PRASAD MISHRA[R-15] | |||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 37333/2021 | |||
IA No. 37333/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
136 | SLP(C) No. 18111/2013 XI-A | STATE OF ORISSA AND ORS. | |
Versus | |||
GIRDHARI MISHRA . AND ORS. | DIPAK KUMAR JENA[R-1], [R-4], [R-6], [R-7], [R-8], [R-9], [R-10], SURABHI GULERIA[R-14], P. K. MANOHAR[R-14] GOPAL JHA[IMPL] | ||
137 | SLP(C) No. 29419/2017 XIV | KARIM ALI @ KARIM KHALIFA | ANAS TANWIR |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA, SHUVODEEP ROY[R-2], [R-3], [R-4] | ||
NRC MATTER. | |||
138 | SLP(C) No. 2617/2018 X | REGAN GUPTA | MANOJ C. MISHRA[P-1] |
Versus | |||
THE STATE OF UTTARAKHAND AND ORS. | VANSHAJA SHUKLA[R-1], [R-3], FILZA MOONIS[R-2], [R-4], ROOPALI CHATURVEDI[R-6] | ||
IA No. 80401/2021 - INTERVENTION/IMPLEADMENT | |||
139 | SLP(C) No. 20219-20220/2018 IV-B | NOTIFIED AREA COMMITTEE NAYA GAON (NOW MUNICIPAL COUNCIL, NAYA GAON) | VINEET BHAGAT |
Versus | |||
ANANDI DEVI AND ORS. | RAMESHWAR PRASAD GOYAL[CAVEAT], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7] NISHANT BISHNOI [IMPL] | ||
IA No. 56870/2023 - DISMISSING THE CASE | |||
IA No. 94776/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 56865/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 179859/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 56873/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 56863/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 94773/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
139.1 | Connected SLP(C) No. 7206-7207/2023 IV-B | SATPAL SHARMA AND ORS. | BHARAT THAKORLAL MANUBARWALA |
Versus | |||
THE STATE OF PUNJAB AND ORS. | |||
IA No. 71819/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 74248/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
140 | Diary No. 25501-2018 IV-B | JIWAN GARG | GURUKRISHNA KUMAR[P-1][AMICUS CURIAE] |
Versus | |||
PUNJAB AND HARYANA HIGH COURT CHANDIGARH AND ORS. | K. ENATOLI SEMA[R-1], [R-2], [R-3] | ||
[IN-PERSON MATTER]INTERACTION DONE | |||
IA No. 65192/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 65197/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 65194/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 65198/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
141 | Ref.U/A 317(1) No. 1/2018 XVII-A | IN RE : | BY COURTS MOTION |
Versus | |||
RAKESH KUMAR PAUL , CHAIRMAN, ASSAM PUBLIC SERVICE COMMISSION | IRSHAD AHMAD[R-1] DEBOJIT BORKAKATI[IMPL][GR] | ||
142 | SLP(C) No. 8634-8635/2020 XVI | COAL INDIA LIMITED AND ORS. | UDDYAM MUKHERJEE[P-1] |
Versus | |||
M/S IDL EXPLOSIVES LIMITED AND ORS. | MUMTAZ BHALLA[R-1], [R-2] | ||
IA No. 65059/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
143 | W.P.(C) No. 580/2021 PIL-W | EVARA FOUNDATION | SHASHANK SINGH |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], SAMAR VIJAY SINGH[R-14], AADITYA ANIRUDDHA PANDE[R-22] ZOHEB HOSSAIN[INT] | ||
LD. SOLICITOR GENERAL OF INDIA TO ASSIST THE HON'BLE COURT. | |||
IA No. 63498/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 74327/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 74326/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
144 | W.P.(C) No. 660/2021 PIL-W | FAZAL ABDALI | AMIY SHUKLA |
Versus | |||
UNION OF INDIA AND ORS. | CHIRAG M. SHROFF[R-3], MONIKA GUSAIN[R-5], PASHUPATHI NATH RAZDAN[R-7], [R-8], ANKUR PRAKASH[R-11], PUKHRAMBAM RAMESH KUMAR[R-13], [R-14] | ||
IA No. 69238/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
145 | W.P.(C) No. 708/2021 PIL-W | KUSH KALRA | MOHIT PAUL |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], MONIKA GUSAIN[R-5] | ||
LEARNED SOLICITOR GENERAL TO ASSIST THE HON'BLE COURT. | |||
146 | W.P.(C) No. 702/2022 PIL-W | JAMMU AND KASHMIR PEOPLES FORUM | RAJ KISHOR CHOUDHARY |
Versus | |||
THE HIGH COURT OF JAMMU AND KASHMIR AND ORS. | SAHIL TAGOTRA[R-1], PASHUPATHI NATH RAZDAN[R-2] | ||
IA No. 110317/2022 - EX-PARTE AD-INTERIM RELIEF | |||
147 | W.P.(C) No. 983/2022 PIL-W | NATIONAL COMMISSION FOR WOMEN | NITIN SALUJA |
Versus | |||
UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA[R-2] | ||
148 | SLP(C) No. 22785/2022 XI | RAKESH KUMAR MISHRA AND ORS. | ANKUR YADAV |
Versus | |||
RAVI GUPTA AND ORS. | MANISH TIWARI [R-1], RAJ BAHADUR YADAV[R-2], SANJAY KAPUR[R-3], [R-4], [R-5] | ||
IA No. 178476/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178477/2022 - EXEMPTION FROM FILING O.T. | |||
149 | SLP(C) No. 3472/2020 XI-A | DILIP KUMAR AGARWAL | C. GEORGE THOMAS[P-1], [P-1] |
Versus | |||
MAHANADI COAL FIELDS LTD. AND ORS. | SIDDHARTH JAIN [R-1], [R-2], [R-3], [R-4], [R-5] | ||
{Mention Memo} | |||
IA No. 18729/2021 - APPLICATION FOR PERMISSION | |||
IA No. 32084/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 22031/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 18738/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24444/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
150 | SLP(C) No. 28795/2019 XIV | RAJEEV SURI | T. R. B. SIVAKUMAR[P-1] |
Versus | |||
SOUTH DELHI MUNICIPAL CORPORATION (SDMC) AND ORS. | PRAVEEN SWARUP[R-1], SHALINI CHANDRA[R-2], ANINDITA PUJARI[R-3], ANUJ TYAGI[R-4], CHIRAG M. SHROFF[R-9] | ||
{Mention Memo} | |||
IA No. 88907/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
151 | SLP(C) No. 32790/2014 XI-A | PRAMOD KUMAR SETHI | SANJAY KUMAR SINGH |
Versus | |||
THE STATE OF ODISHA THROUGH SECRETARY LAW DEPARTMENT SECRETARIAT AND ORS. | SHARMILA UPADHYAY, MRS. VIPIN GUPTA RAMENDRA MOHAN PATNAIK[IMPL] | ||
{Mention Memo} | |||
151.1 | Connected SLP(C) No. 3647/2016 XI-A | SASWAT KUMAR SETHY | SANJAY KUMAR SINGH[P-1] |
Versus | |||
THE STATE OF ODISHA STATE OF ODISHA AND ORS COMMISSIONER CUM SECRETARY LAW DEPARTMENT AND ORS. | SHARMILA UPADHYAY[R-1], [R-2], MRS. VIPIN GUPTA[R-3], RAMENDRA MOHAN PATNAIK[R-4] | ||
{Mention Memo} | |||
151.2 | Connected SLP(C) No. 3643/2016 XI-A | DHIRENDRA KUMAR SARANGI | SANJAY KUMAR SINGH[P-1] |
Versus | |||
STATE OF ODISHA AND ORS. | SHARMILA UPADHYAY[R-1], MRS. VIPIN GUPTA[R-3], RAMENDRA MOHAN PATNAIK[R-4] | ||
{Mention Memo} | |||
151.3 | Connected SLP(C) No. 3645/2016 XI-A | SABYASACHI PATTNAIK | SANJAY KUMAR SINGH[P-1] |
Versus | |||
STATE OF ODISHA AND ORS. | SHARMILA UPADHYAY[R-1], MRS. VIPIN GUPTA[R-3], RAMENDRA MOHAN PATNAIK[R-4] | ||
{Mention Memo} | |||
151.4 | Connected SLP(C) No. 3644/2016 XI-A | BIBHU PRASAD SAHOO | SANJAY KUMAR SINGH[P-1] |
Versus | |||
STATE OF ODISHA AND ORS. | SHARMILA UPADHYAY[R-1], MRS. VIPIN GUPTA[R-3], RAMENDRA MOHAN PATNAIK[R-4] | ||
{Mention Memo} | |||
151.5 | Connected SLP(C) No. 3646/2016 XI-A | ARATI SETHY | SANJAY KUMAR SINGH |
Versus | |||
THE STATE OF ODISHA STATE OF ODISHA AND ORS COMMISSIONER CUM SECRETARY LAW DEPARTMENT AND ORS. | SHARMILA UPADHYAY, RAMENDRA MOHAN PATNAIK, MRS. VIPIN GUPTA | ||
{Mention Memo} | |||
151.6 | Connected SLP(C) No. 3635-3636/2016 XI-A | BIJAYALAXMI MALLIK | SANJAY KUMAR SINGH |
Versus | |||
THE STATE OF ODISHA STATE OF ODISHA AND ORS. SECRETARY LAW DEPARTMENT AND ORS. | SHARMILA UPADHYAY, RAMENDRA MOHAN PATNAIK, MRS. VIPIN GUPTA | ||
{Mention Memo} | |||
151.7 | Connected SLP(C) No. 3629/2016 XI-A | BIJAYALAXMI MALLIK AND ANR. | SANJAY KUMAR SINGH[P-1] |
Versus | |||
THE STATE OF ODISHA STATE OF ODISHA AND ORS. SECRETARY AND ORS. | SHARMILA UPADHYAY[R-1], [R-2], MRS. VIPIN GUPTA[R-3] | ||
{Mention Memo} | |||
151.8 | Connected SLP(C) No. 3631-3632/2016 XI-A | PRAMOD KUMAR SETHI | SANJAY KUMAR SINGH[P-1] |
Versus | |||
STATE OF ODISHA AND ORS. | SHARMILA UPADHYAY[R-1], [R-2], MRS. VIPIN GUPTA[R-3], RAMENDRA MOHAN PATNAIK[R-4] | ||
{Mention Memo} | |||
151.9 | Connected SLP(C) No. 3638/2016 XI-A | SIDHARTH PATNAIK | SANJAY KUMAR SINGH[P-1] |
Versus | |||
THE STATE OF ODISHA STATE OF ODISHA AND ORS THROUGH ITS COMMISSIONER CUM SECRETARY AND ORS. | SHARMILA UPADHYAY[R-1], [R-2], MRS. VIPIN GUPTA[R-3], RAMENDRA MOHAN PATNAIK[R-4] | ||
{Mention Memo} | |||
151.10 | Connected SLP(C) No. 3641/2016 XI-A | PRASANNA KUMAR PANDA | SANJAY KUMAR SINGH[P-1] |
Versus | |||
THE STATE OF ODISHA AND ORS. LAW DEPARTMENT COMMISSIONER CUM SECRETARY LAW DEPARTME AND ORS. | SHARMILA UPADHYAY[R-1], [R-2], MRS. VIPIN GUPTA[R-3], PARMANAND GAUR[R-4] | ||
{Mention Memo} | |||
151.11 | Connected SLP(C) No. 3637/2016 XI-A | PRAMOD KUMAR PANDA | SANJAY KUMAR SINGH[P-1] |
Versus | |||
STATE OF ODISHA AND ANR. | SHARMILA UPADHYAY[R-1], MRS. VIPIN GUPTA[R-3] RAMENDRA MOHAN PATNAIK[IMPL] | ||
{Mention Memo} | |||
151.12 | Connected SLP(C) No. 3642/2016 XI-A | TRIPATI SUBUDHI | SANJAY KUMAR SINGH[P-1] |
Versus | |||
THE STATE OF ODISHA STATE OF ODISHA . AND ORS. | SHARMILA UPADHYAY[R-1], [R-2], MRS. VIPIN GUPTA[R-3] RAMENDRA MOHAN PATNAIK[IMPL] | ||
{Mention Memo} | |||
152 | C.A. No. 3957/2020 XVII | RAJENDRABHAI PANCHAL | PURVISH JITENDRA MALKAN |
Versus | |||
M/S JAY MANAK STEELS AND ANR. | SRIRAM P.[R-1], ASHUTOSH GHADE[R-2] | ||
{Mention Memo} | |||
IA No. 126274/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
153 | SLP(C) No. 15540-15541/2021 XII | SALEM DISTRICT BUS OWNERS ASSOCIATION | M.P. PARTHIBAN |
Versus | |||
KUMAR KANDHASAMY AND ORS. | G. INDIRA[R-3], AMRISH KUMAR[R-4], SABARISH SUBRAMANIAN[R-2], [R-3], [R-5], PARIJAT SINHA[R-7], D.KUMANAN[R-8], [R-10] | ||
{Mention Memo} | |||
IA No. 125324/2021 - EXEMPTION FROM FILING O.T. | |||
153.1 | Connected Diary No. 27671-2023 XII | BHARAT PETROLEUM CORPORATION LTD. | PARIJAT SINHA |
Versus | |||
KUMAR KANDHASAMY AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.135818/2023-CONDONATION OF DELAY IN FILING and IA No.135820/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
154 | SLP(C) No. 8768/2022 XIV | THE STATE OF TRIPURA AND ORS. | SHUVODEEP ROY |
Versus | |||
HIGH COURT EMPLOYEES ASSOCIAITON AND ORS. | KAUSHIK CHOUDHURY[R-1], PAI AMIT[R-4] | ||
{Mention Memo} | |||
IA No. 71151/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 71150/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
155 | SLP(C) No. 14373/2022 XII | NEXT RADIO LIMITED AND ANR. | NAVNEET R.[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | KHAITAN & CO.[CAVEAT], RAJ BAHADUR YADAV[R-1] | ||
{Mention Memo} | |||
IA No. 116033/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
156 | SLP(Crl) No. 9379-9380/2024 II | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA |
Versus | |||
STATE OF MANIPUR AND ORS. | |||
IA No.136889/2024-CONDONATION OF DELAY IN FILING and IA No.136890/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.136891/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.136892/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
157 | ARBIT.PETITON No. 28/2024 PIL-W | DHARAM DIGITAL PVT. LTD. | UJJAL BANERJEE |
Versus | |||
M/S COMVIVA TECHNOLOGIES FZ LLC AND ANR. | |||
158 | SLP(C) No. 11597/2024 IV-A | P S UDAY KUMAR AND ORS. | MAULSHREE PATHAK |
Versus | |||
M/S SHANTHI ENTERPRISES AND ORS. | DHARMAPRABHAS LAW ASSOCIATES[R-1], [R-2] | ||
IA No.106414/2024-CONDONATION OF DELAY IN FILING | |||
159 | SLP(C) No. 10435/2024 IX | SANGHMITRA R. SANDANSING | MANISH KUMAR GUPTA |
Versus | |||
THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. | |||
FOR ADMISSION and I.R. and IA No.107946/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107945/2024-EXEMPTION FROM FILING O.T. | |||
160 | Diary No. 19750-2024 IV-C | NAGAR PALIKA PARSHAD KANAD AND ANR. | SUNNY CHOUDHARY |
Versus | |||
PRACHI INFRASTRUCTURE PVT. LTD. | |||
IA No.105525/2024-CONDONATION OF DELAY IN FILING and IA No.105527/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.105528/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 105525/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 105527/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 105528/2024 - EXEMPTION FROM FILING O.T. | |||
161 | SLP(C) No. 11119/2024 XV | INGENIUM INFRASTRUCTURE PVT. LTD. | NEHA MALIK |
Versus | |||
ZUBERI ENGINEERING CONSTRUCTION PVT. LTD. | |||
FOR ADMISSION | |||
162 | SLP(C) No. 13199/2024 XIV | PPK NEWSCLICK STUDIO PVT. LTD. | KUMAR DUSHYANT SINGH |
Versus | |||
DEPUTY COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV | ||
FOR ADMISSION | |||
163 | Crl.A. No. 2875/2024 (SCLSC) II-C | ANBU | KULDIP SINGH |
Versus | |||
STATE OF TAMIL NADU | |||
164 | SLP(Crl) No. 7880/2024 II-C | EKTA SINGH | A VELAN |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | |||
IA No. 129315/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
165 | SLP(Crl) No. 8117-8118/2024 II-A | RAHUL JAIN AND ORS. | ABHAY KUMAR |
Versus | |||
NEHA JAIN | |||
IA No. 132484/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 132485/2024 - EXEMPTION FROM FILING O.T. | |||
166 | SLP(C) No. 13488/2024 XV | M/S SWADESHI CEMENT LIMITED AND ANR. | SUJATA KURDUKAR |
Versus | |||
M/S ASSET CARE ENTERPRISE LTD. (ACE) AND ORS. | |||
FOR ADMISSION and IA No.136618/2024-EXEMPTION FROM FILING O.T. | |||
166.1 | Connected SLP(C) No. 13567/2024 XV | M/S SWADESHI CEMENT LTD. AND ANR. | SUJATA KURDUKAR |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | |||
FOR ADMISSION | |||
167 | SLP(C) No. 13970/2024 IX | MARUTI LAXMAN PAIR AND ORS. | SUPREETA SHARANAGOUDA |
Versus | |||
THE SLUM REHABILITATION AUTHORITY AND ORS. | |||
IA No.140441/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.140442/2024-EXEMPTION FROM FILING O.T. | |||
168 | SLP(C) No. 15478/2024 XI-A | GVV CONSTRUCTIONS PRIVATE LIMITED | EXPLETUS LEGAL |
Versus | |||
THE STATE OF ODISHA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.138514/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.138513/2024-PERMISSION TO FILE PETITION | |||
(SLP/TP/WP/..) and IA No.138515/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
169 | SLP(Crl) No. 8469/2024 II | IMRAN | KAWALJIT SINGH BHATIA |
Versus | |||
STATE OF UTTAR PRADESH | |||
170 | SLP(C) No. 13024/2024 IX | SHANKAR PUNDALIK NARVEKAR | NUPUR KUMAR |
Versus | |||
STATE OF GOA AND ANR. | RUCHI GUPTA [CAVEAT] | ||
IA No.131059/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131059/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131915/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
171 | SLP(Crl) No. 3540/2024 II-B | RAFIKUL ISLAM AND ANR. | VINOD KUMAR TEWARI |
Versus | |||
THE STATE OF WEST BENGAL | ASTHA SHARMA[R-1] | ||
{Mention Memo} | |||
IA No. 242121/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
171.1 | Connected SLP(Crl) No. 6098/2024 II-B | EKRAMUL HAQUE | SHEKHAR KUMAR |
Versus | |||
STATE OF WEST BENGAL | NANDINI SEN MUKHERJEE[R-1] | ||
{Mention Memo} | |||
172 | W.P.(C) No. 960/2019 PIL-W | R. RAJENDIRAN | K. PAARI VENDHAN |
Versus | |||
STATE OF TAMIL NADU AND ORS. | K. V. VIJAYAKUMAR[R-1], K. SHIVRAJ CHOUDHURI[R-2], [R-3], [R-4], [R-5], [R-6] | ||
173 | T.P.(Crl.) No. 479/2024 II | CHERUKURI SANJAY | PETITIONER-IN-PERSON |
Versus | |||
CHERUKURI SATYA | |||
IA No. 118655/2024 - EX-PARTE STAY | |||
174 | W.P.(C) No. 693/2019 PIL-W | ER. SANDIP HARSHADRAY MUNJYASARA | PETITIONER-IN-PERSON |
Versus | |||
ELECTION COMMISSION OF INDIA AND ANR. | |||
FOR ADMISSION and IA No.83050/2019-GRANT OF INTERIM RELIEF and IA No.83053/2019-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
NW | |||
IA No. 83050/2019 - GRANT OF INTERIM RELIEF | |||
IA No. 83053/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
175 | MA 2069/2018 in W.P.(C) No. 473/2005 PIL-W | SAMPURNA BEHRUA | BY COURTS MOTION, NIRAJ GUPTA[P-1], APARNA BHAT[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | SUJATA KURDUKAR[IMPL], SUDHIR NAAGAR[IMPL], SAHIL BHALAIK[IMPL], SABARISH SUBRAMANIAN[IMPL], RAJAT JOSEPH[IMPL], MANISH KUMAR[IMPL], MAHFOOZ | ||
AHSAN NAZKI[IMPL], KARAN SHARMA[IMPL], GURMEET SINGH MAKKER[IMPL], GOUTHAM SHIVSHANKAR[IMPL], GOPAL SINGH[IMPL], APPLICANT-IN-PERSON[IMPL], ANINDITA | |||
PUJARI[IMPL] | |||
IN W.P.(C) No. - 473/2005, | |||
NAME OF MS. APARNA BHAT, ADVOCATE(A.C) | |||
IA No. 40558/2019 - CLARIFICATION/DIRECTION | |||
IA No. 114431/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 139266/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 145677/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
175.1 | Connected W.P.(C) No. 1506/2018 PIL-W | JAN ADHIKAR MANCH | SATYA MITRA |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION | |||
176 | SLP(Crl) No. 3153/2024 II-B | SINU V JAYAN | MANU KRISHNAN G |
Versus | |||
STATE OF KERALA | HARSHAD V. HAMEED[R-1] | ||
FOR ADMISSION | |||
177 | SLP(Crl) No. 3079/2024 II-A | SUDHIR RAI AND ANR. | MANISH KUMAR SARAN |
Versus | |||
STATE OF BIHAR AND ANR. | MANISH KUMAR[R-1] | ||
IA No. 48724/2024 - EXEMPTION FROM FILING O.T. | |||
178 | W.P.(C) No. 33/2012 PIL-W | SWASTHYA ADHIKAR MANCH, INDORE AND ANR. | ABHIMANUE SHRESTHA[P-1], [P-2] |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], ASHOK PANIGRAHI[R-2], ANINDITA PUJARI[R-7], SANDEEP KUMAR JHA[R-8], SUDARSHAN SINGH RAWAT[R-10], DIKSHA RAI[R-11], ANKIT | ||
GOEL[R-12], V. N. RAGHUPATHY[R-13], SAMEER ABHYANKAR[R-14], ANIL SHRIVASTAV[R-15], RANJAN MUKHERJEE[R-16], K. ENATOLI SEMA[R-17], K J JOHN AND | |||
CO[R-18], NUPUR KUMAR[R-19], HEMANTIKA WAHI[R-21], ANKITA SHARMA[R-23], GOPAL SINGH[R-24], C. K. SASI[R-25], ASTHA SHARMA[R-26], B. BALAJI[R-27], | |||
SANTOSH KRISHNAN[R-28], ANANDO MUKHERJEE[R-29], JAYANT MOHAN[R-30], MONIKA GUSAIN[R-31], ANKUR S. KULKARNI[R-35], ARAVINDH S.[R-36], SHREEKANT | |||
NEELAPPA TERDAL[R-38], MANISH KUMAR[R-39] ROHINI PRASAD[IMPL], PRATIBHA JAIN[IMPL], N. ANNAPOORANI[IMPL], APARNA BHAT[IMPL] CORPORATE LAW | |||
GROUP[INT] | |||
TO BE TAKEN UP AT THE END OF THE BOARD | |||
178.1 | Connected W.P.(C) No. 79/2012 PIL-W | ANAND RAI AND ORS. AND ORS. | SATYA MITRA[P-1], [P-2], [P-3], JYOTI MENDIRATTA[P-4] |
Versus | |||
MADHYA PRADESH AND ORS. | MISHRA SAURABH[R-1] ROHINI PRASAD[IMPL] | ||
179 | W.P.(C) No. 596/2015 X | SALONI KUMARI AND ANR. | YADAV NARENDER SINGH[P-1], [P-2] |
Versus | |||
DIRECTOR GENERAL HEALTH SERVICES AND OTHERS | GURMEET SINGH MAKKER[R-2], AMRISH KUMAR[R-1], [R-3], R. CHANDRACHUD[R-4] S. THANANJAYAN[IMPL] KRISHNA KUMAR SINGH[INT] | ||
IA No. 58373/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 1/2015 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 55194/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 58372/2020 - INTERVENTION APPLICATION | |||
IA No. 55191/2020 - INTERVENTION/IMPLEADMENT | |||
179.1 | Connected W.P.(C) No. 323/2019 PIL-W | JUSTICE V. ESWARAIAH (RETD.) | KRISHNA KUMAR SINGH |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-3] | ||
IA No. 43011/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 141462/2019 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 47272/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
179.2 | Connected W.P.(C) No. 709/2020 X | PANKAJ KUMAR MANDAL | RANBIR SINGH YADAV |
Versus | |||
UNION OF INDIA AND ORS. | |||
180 | C.A. No. 109/2010 IV | RUSSI FISHERIES P. LTD.. AND ANR. | DIVYA ROY[P-1] |
Versus | |||
BHAVNA SETH . AND ORS. | ABHAY KUMAR[R-1] | ||
181 | C.A. No. 5306-5307/2022 IV-A | SHIVAKUMAR AND ORS. | E. C. AGRAWALA |
Versus | |||
KARNATAKA STATE CO-OPERATIVE APEX BANK LTD. | PRIYA ARISTOTLE[R-1] | ||
FOR ADMISSION and I.R. and IA No.115743/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115741/2022-EX-PARTE STAY and IA | |||
No.115744/2022-EXEMPTION FROM FILING AFFIDAVIT and IA No.115742/2022-SUSPENSION OF SENTENCE | |||
182 | C.A. No. 1035/2023 XVII-A | NUCLEAR POWER CORPORATION OF INDIA | CHARANYA LAKSHMIKUMARAN |
Versus | |||
COMMISSIONER CE AND ST (LTU) MUMBAI | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 201421/2022 - EX-PARTE STAY | |||
182.1 | Connected C.A. No. 763/2023 XVII-A | M/S NUCLEAR POWER CORPORATION OF INDIA LTD. | CHARANYA LAKSHMIKUMARAN |
Versus | |||
COMMISSIONER CEN EXC. AND ST (LTU) MUMBAI | |||
IA No. 202938/2022 - EX-PARTE STAY | |||
IA No. 203703/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
183 | T.P.(C) No. 2555/2023 XIV | KAVITA | MD. ALI |
Versus | |||
BALRAM KUMAR BAITHA | APOORVA BHUMESH[R-1] | ||
Mediation Report has been received. | |||
IA No. 198004/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 197999/2023 - STAY APPLICATION | |||
184 | 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. | |||
185 | Diary No. 35917-2018 XIV-A | SHAKUNTALA DEVI | E. C. AGRAWALA |
Versus | |||
DELHI DEVELOPMENT AUTHORITY THROUGH ITS VICE CHAIRMAN AND ORS. | MANIKA TRIPATHY[R-1] | ||
IN C.A. No. - 2351/2018, | |||
List before court/bench [list the matter for hearing in the open Court, immediately after resumption of normal Court work vide court's order dated | |||
19.03.2020 | |||
IA No. 138740/2018 - CONDONATION OF DELAY IN FILING REVIEW PETITION | |||
IA No. 138741/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
186 | 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], PASHUPATHI NATH RAZDAN[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], ANANDO MUKHERJEE[R-18], K. ENATOLI SEMA[R-19], SOM RAJ CHOUDHURY[R-20], | |||
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 | |||
187 | SLP(Crl) No. 4646/2020 II | CHATRAGADDA GOPALA RAO | ABID ALI BEERAN P |
Versus | |||
THE STATE OF ANDHRA PRADESH | |||
The Hon'ble Ct vide order dt. 26.10.2020 directed to list this matter after judgment is pronounced in Neeraj Dutta V. State (Govt. of NCT of | |||
Delhoi)-2019 14 SCC 311 i.e. Crl.A.NO. 1669 of 2009. Now as judgment pronounced in Crl.A. No. 1669 of 2009 on 17.03.2023, hence instant matter updated | |||
for listing before Hon'ble Ct. | |||
188 | Diary No. 45249-2018 XIV | MD. SOBUR ALI MANDAL @ SABUR ALI | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | |||
IN SLP(C) No. - 36756/2017, | |||
IA No. 174678/2018 - CONDONATION OF DELAY IN FILING REVIEW PETITION | |||
IA No. 174677/2018 - ORAL HEARING | |||
IA No. 174682/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
189 | SLP(C) No. 7356/2017 XIV | OHED ALI | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
NRC MATTER. | |||
189.1 | Connected SLP(C) No. 15720-15721/2017 XIV | MD. MAQSUD ALAM DEWAN AND ANR. | HITENDRA NATH RATH |
Versus | |||
THE UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-3], [R-2], [R-4] | ||
190 | 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], PRATEEK KUMAR [R-2] | ||
IA No.65138/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.65141/2020-EXEMPTION FROM FILING AFFIDAVIT | |||
191 | SLP(C) No. 7754/2020 XIV | M/S IFFCO TOKIO GENERAL INSURANCE COMPANY LTD. | GOPAL SINGH |
Versus | |||
AALAM @ M. SHAMSHAD ALAM AND ORS. | SATISH KUMAR[R-1] | ||
IA No. 40457/2020 - EXEMPTION FROM FILING O.T. | |||
191.1 | Connected SLP(C) No. 11941/2020 XIV | IFFCO TOKIO GENERAL INSURANCE COMPANY LTD | GOPAL SINGH |
Versus | |||
SUNIL KUMAR SINGH AND ORS. | SESHATALPA SAI BANDARU[R-1] | ||
FOR | |||
192 | SLP(Crl) No. 139/2018 II-C | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA |
Versus | |||
VIRBHADRA SINGH AND ORS. | PRAGYA BAGHEL, VANDANA SEHGAL[R-2], VINOD SHARMA[R-3] | ||
No.126158/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 126158/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
193 | SLP(C) No. 10559/2022 IV-A | K. SRINIVAS AND ORS. | PARMATMA SINGH |
Versus | |||
THE KARNATAKA STATE ELECTION COMMISSION AND ORS. | SAHIL TAGOTRA[R-1], V. N. RAGHUPATHY[R-2], [R-3] | ||
IA No. 83818/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 83819/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 83821/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 83820/2022 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER | |||
194 | SLP(C) No. 3671-3672/2023 XIV | AMEENA BEGUM AND ORS. | GAUTAM DAS[P-2], [P-3], [P-4], [P-5] |
Versus | |||
GOVT. OF NCT OF DELHI AND ORS. | PRACHI BAJPAI[R-1], [R-1], [R-2], [R-2], MANIKA TRIPATHY[R-3] | ||
IA No.7755/2020-CONDONATION OF DELAY IN FILING and IA No.7758/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7760/2020-EXEMPTION | |||
FROM FILING O.T. | |||
195 | SLP(C) No. 28843/2018 IV-B | SUMAN | SATISH KUMAR |
Versus | |||
VED PRAKASH YADAV AND ANR. | RAMESHWAR PRASAD GOYAL[R-1], YASH PAL DHINGRA[R-2] | ||
195.1 | Connected SLP(C) No. 32311/2018 IV-B | DALBIR SINGH | SATISH KUMAR |
Versus | |||
VED PRAKASH YADAV AND ANR. | RAMESHWAR PRASAD GOYAL[R-1], MANJEET CHAWLA[R-2] | ||
196 | SLP(Crl) No. 5078/2020 II-C | SRINIDHI KARTI CHIDAMBARAM AND ANR. | KUNAL MIMANI |
Versus | |||
THE DEPUTY DIRECTOR OF INCOME TAX (INVESTIGATION) AND ORS. | RAJ BAHADUR YADAV[R-1][GR], R. NEDUMARAN[R-4] | ||
IA No.106589/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 106589/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
196.1 | Connected SLP(Crl) No. 5136/2020 II-C | KARTI P. CHIDAMBARAM | KUNAL MIMANI |
Versus | |||
THE DEPUTY DIRECTOR OF INCOME TAX (INVESTIGATION) AND ORS. | RAJ BAHADUR YADAV[R-1][GR], R. NEDUMARAN[R-4] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 107315/2020 | |||
IA No. 107315/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
197 | SLP(C) No. 9566/2022 XI | UNION OF INDIA AND ANR. | PIYUSH SHARMA |
Versus | |||
MOHD. HAMID | MAREESH PRAVIR SAHAY[R-1] | ||
197.1 | Connected SLP(C) No. 9561/2022 XI | BHARAT SANCHAR NIGAM LTD. | PIYUSH SHARMA |
Versus | |||
ISHRAT ALI | NITIN MISHRA[R-1] | ||
198 | SLP(C) No. 10529-10530/2020 XIV | IFFCO TOKIO GENERAL INSURANCE CO. LTD. | GOPAL SINGH |
Versus | |||
MONU KUMAR MISHRA AND ORS. | GOPAL JHA[R-1] | ||
IA No. 81130/2020 - EXEMPTION FROM FILING O.T. | |||
199 | SLP(C) No. 4313/2023 XI | BASANT LAL | PRATEEK KUMAR |
Versus | |||
NATIONAL INSURANCE CO. LTD. AND ANR. | MANJEET CHAWLA[R-1] | ||
IA No.33957/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 33957/2023 - EXEMPTION FROM FILING O.T. | |||
200 | Crl.A. No. 450-451/2020 II-A | GANESH @ PRAVIN POPAT DARANDALE | ANSHUMAN ASHOK |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
[TO BE TAKEN UP ALONG WITH Crl.A. No. 425-426/2020] | |||
IA No. 127291/2022 - APPLICATION FOR PERMISSION | |||
201 | SLP(C) No. 3597/2019 XIV | IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED | GOPAL SINGH |
Versus | |||
SHIKHA GUPTA AND ORS. | |||
IA No. 12431/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 12432/2019 - EXEMPTION FROM FILING O.T. | |||
202 | SLP(C) No. 1174/2020 XIV | CONTAINER CORPORATION OF INDIA LIMITED | PUNIT VINAY[P-1] |
Versus | |||
RISHI RANJAN MISHRA AND ORS. | YADAV NARENDER SINGH[R-1], SUDHIR NAAGAR[R-3] | ||
203 | SLP(C) No. 4255/2023 IX | INDIABULLS COMMERCIAL CREDIT LIMITED | E. C. AGRAWALA |
Versus | |||
PUNIT S. GOENKA AND ANR. | SMRITI CHURIWAL[R-1], PULKIT AGARWAL[R-2] | ||
FOR ADMISSION | |||
204 | C.A. No. 3581-3582/2017 XII | JAYARAMAN | VIJAY KUMAR[P-1] |
Versus | |||
CHELLAMMAL (SINCE DIED) AND ORS. | BALAJI SRINIVASAN[R-1] | ||
205 | SLP(C) No. 12426/2019 XII | THE CHAIRMAN, TAMIL NADU HOUSING BOARD | G. INDIRA[P-1] |
Versus | |||
V. CHANDRAKANTH AND ANR. | GEETHA KOVILAN[R-1] | ||
206 | SLP(C) No. 6235/2020 IV-A | BENGALURU DEVELOPMENT AUTHORITY | ANKUR S. KULKARNI |
Versus | |||
MAHESH M AND ANR. | BALAJI SRINIVASAN[R-1], V. N. RAGHUPATHY[R-2] | ||
206.1 | Connected Diary No. 4745-2022 IV-A | BENGALURU DEVELOPMENT AUTHORITY | ANKUR S. KULKARNI |
Versus | |||
MUNIRAJU (DEAD) BY HIS LR. AND ANR. | BALAJI SRINIVASAN[CAVEAT], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.26941/2022-CONDONATION OF DELAY IN FILING | |||
207 | SLP(C) No. 10336/2022 IX | M/S MESTRA A.G. SWITZERLAND | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 82152/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 242465/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
207.1 | Connected SLP(C) No. 19033-19037/2022 IX | KELLOGG COMPANY, USA | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4], [R-5] | ||
IA No. 160454/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.2 | Connected SLP(C) No. 362-367/2023 IX | M/S CUMMINS GENERATORS TECHNOLOGIES LIMITED | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-1], [R-2], [R-2], [R-3], [R-3], MUKESH KUMAR MARORIA[R-5] | ||
IA No. 201059/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.3 | Connected SLP(C) No. 481-482/2023 IX | CUMMINS INC | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 201838/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.4 | Connected SLP(C) No. 2920-2925/2023 IX | CUMMINS INC | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-5] | ||
IA No. 11126/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.5 | Connected SLP(C) No. 3919-3920/2023 IX | CUMMINS FILTRATION INC. | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4], [R-5], [R-6] | ||
IA No. 1951/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.6 | Connected SLP(C) No. 542/2023 IX | CUMMINS FILTRATION INC. | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4], [R-5], [R-6] | ||
IA No. 4166/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.7 | Connected SLP(C) No. 17767-17770/2022 IX | M/S UNILEVER PLC | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 150034/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.8 | Connected SLP(C) No. 19593-19600/2022 IX | M/S PANASONIC CORPORATION | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4], [R-5] | ||
IA No. 164755/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.9 | Connected SLP(C) No. 18763-18768/2022 IX | OTIS ELEVATOR COMPANY | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4], [R-5] | ||
IA No. 159379/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.10 | Connected SLP(C) No. 19660-19667/2022 IX | M/S MERCK KGAA | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 165161/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.11 | Connected Diary No. 34865-2022 IX | PIAGGIO AND C.S.P.A. | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 178679/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 178680/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.12 | Connected Diary No. 34868-2022 IX | M/S BRIDGESTONE CORPORATION JAPAN | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 178756/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 189623/2022 - EX-PARTE STAY | |||
IA No. 178757/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.13 | Connected Diary No. 35379-2022 IX | M/S CARRARO DRIVE TECH S.P.A (NOW KNOWN AS CARRARO INTERNATIONL) | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 180116/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 180115/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.14 | Connected Diary No. 35883-2022 IX | M/S CARRARO S.P.A. | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3] | ||
IA No. 178629/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 178630/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.15 | Connected SLP(C) No. 627-628/2023 IX | M/S CUMMINS GENERATOR TECHNOLOGIES LIMITED | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | |||
IA No. 199933/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.16 | Connected SLP(C) No. 3914-3918/2023 IX | CUMMINS FILTRATION INC. | CHARANYA LAKSHMIKUMARAN |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-1], [R-2], [R-2], [R-3], [R-3], MUKESH KUMAR MARORIA[R-4], [R-5], [R-6] | ||
IA No. 24834/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
208 | SLP(C) No. 7659-7660/2021 XII-A | TAKKELLA LAKSHMINARASAIAH | SUMANTH NOOKALA |
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THE STATE OF ANDHRA PRADESH AND ORS. | SANTOSH KRISHNAN[R-1], [R-2], [R-3], [R-4] R. SATHISH[IMPL], K. V. MUTHU KUMAR[IMPL], GOPAL JHA[IMPL] | ||
IA No. 49860/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 151531/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 49859/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 151528/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 120433/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 74294/2023 - INTERVENTION/IMPLEADMENT | |||
208.1 | Connected W.P.(C) No. 429/2022 X | GADDE SUDHEER KUMAR | K. V. MUTHU KUMAR |
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THE STATE OF ANDHRA PRADESH AND ORS. | SANTOSH KRISHNAN[R-1], [R-2], [R-3] | ||
IA No. 83934/2022 - STAY APPLICATION | |||
209 | CONMT.PET.(C) No. 76/2024 in SLP(C) No. 11285/2023 XI | SURENDRA PRASAD | ABDUL QADIR ABBASI |
Versus | |||
SATYA NARAIN SABAT | PRADEEP MISRA[R-1] | ||
IN SLP(C) No. - 11285/2023, | |||
IA No. 252052/2023 - EXEMPTION FROM FILING O.T. | |||
210 | SLP(C) No. 20827/2023 IX | PHARMACY COUNCIL OF INDIA | AJAY KUMAR SINGH[P-1] |
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BAHWAAN EDUCATIONAL AND SOCIAL TEAM AND ORS. | CHAND QURESHI[CAVEAT], ANSHUMAN SRIVASTAVA[R-1], [R-2] | ||
211 | SLP(C) No. 3385-3386/2023 IV-A | PRAVEEN | SESHATALPA SAI BANDARU |
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RELIANCE GENERAL INSURANCE COMPANY LTD AND ANR. | MANJEET CHAWLA[R-1] | ||
212 | MA 2185/2023 in SLP(C) No. 11298/2023 IX | CHANDRIKAPRASAD | BY COURTS MOTION, , SATYA MITRA[P-1] |
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KUSUMBAI AND ORS. | |||
IN SLP(C) No. - 11298/2023, | |||
213 | SLP(C) No. 9160-9163/2023 XI-A | V.D. VINCENT | RAMESH BABU M. R. |
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THE STATE OF KERALA AND ORS. | |||
214 | SLP(C) No. 13240-13241/2023 XIV | DR PRABIR MAJI | NIRANJAN SAHU |
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DR KAKALI ROY | SOMIRAN SHARMA[R-1] | ||
FOR ADMISSION and I.R. and IA No.123935/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
215 | SLP(C) No. 16750/2021 IV-A | G.C. ADINARAYANA REDDY AND ORS. | PRIYA ARISTOTLE |
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V. SANTHOSH AND ORS. | RAJESH MAHALE[R-1], [R-2] | ||
216 | SLP(C) No. 22676-22677/2022 XI | AZAM KHAN | AFTAB ALI KHAN |
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DIVISIONAL COMMISSIONER FAIZABAD AND ORS. | MANSOOR ALI[R-4], [R-5], [R-6], KRISHAN KUMAR[R-8] | ||
IA No. 79535/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 172754/2022 - EXEMPTION FROM FILING O.T. | |||
217 | SLP(C) No. 14895/2023 XIV | GUJARAT COOPERATIVE MILK MARKETING FEDERATION LTD. AND ANR. | ANUJ KAPOOR |
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M/S SHUDH GARHWAL PANEER NIRMATA SANGH AND ANR. | JASMINE DAMKEWALA[R-1] | ||
218 | SLP(C) No. 11756/2023 XIV | THE NATIONAL COUNCIL FOR TEACHERS EDUCATION | MANISHA T. KARIA |
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ASSOCIATION OF NCTE APPROVED COLLEGES TRUST | MRITUNJAY KUMAR SINHA[R-1] | ||
219 | SLP(C) No. 26037-26038/2023 III | RAHUL AJAYKUMAR SINGHAL | ARPIT SHUKLA |
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A.Y. BALOCH, INSPECTOR OF POLICE | SANJAY JAIN[R-1], SWATI GHILDIYAL [R-2], [R-3] | ||
IA No.243821/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.243822/2023-EXEMPTION FROM FILING O.T. | |||
219.1 | Connected SLP(C) No. 27632/2023 III | BAVSIYA DHARAMSHIBHAI RAGHAVBHAI | ARPIT SHUKLA |
Versus | |||
THE STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
FOR ADMISSION and I.R. and IA No.259936/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.259940/2023-EXEMPTION FROM FILING O.T. and | |||
IA No.259934/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 259934/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
220 | SLP(C) No. 16128/2022 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) | RAJ BAHADUR YADAV |
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M/S ORIENTAL POWER CABLES LTD | TARUN GUPTA[R-1] | ||
FOR ADMISSION and I.R.and IA No.113873/2022-EXEMPTION FROM FILING O.T. | |||
IA No. 113873/2022 - EXEMPTION FROM FILING O.T. | |||
220.1 | Connected SLP(C) No. 16930/2022 XV | THE DEPUTY COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV |
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M/S KOTA DALL MILL | TARUN GUPTA[R-1] | ||
IA No. 120299/2022 - EXEMPTION FROM FILING O.T. | |||
220.2 | Connected SLP(C) No. 16928/2022 XV | THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE | RAJ BAHADUR YADAV |
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M/S KOTA DALL MILL | TARUN GUPTA[R-1] | ||
IA No. 117646/2022 - EXEMPTION FROM FILING O.T. | |||
220.3 | Connected SLP(C) No. 245/2023 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL) JAIPUR | RAJ BAHADUR YADAV |
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M/S ORIENTAL POWER CABLES LTD | TARUN GUPTA[R-1] | ||
220.4 | Connected SLP(C) No. 20711/2022 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV |
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M/S REASONANT WEALTH CONSULTANCY PVT. LTD | TARUN GUPTA[R-1] | ||
220.5 | Connected SLP(C) No. 20709/2022 XV | THE DEPUTY COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV |
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M/S KOTA DALL MILL | TARUN GUPTA[R-1] | ||
220.6 | Connected SLP(C) No. 17669/2022 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV |
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M/S ORIENTAL POWER CABLES LTD. | TARUN GUPTA[R-1] | ||
220.7 | Connected SLP(C) No. 17671/2022 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) JAIPUR | RAJ BAHADUR YADAV |
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M/S ORIENTAL POWER CABLES LTD. | TARUN GUPTA[R-1] | ||
IA No. 126566/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
220.8 | Connected SLP(C) No. 20708/2022 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) | RAJ BAHADUR YADAV |
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M/S MULTIMETALS LIMITED | TARUN GUPTA[R-1] | ||
IA No. 137517/2022 - EXEMPTION FROM FILING O.T. | |||
220.9 | Connected SLP(C) No. 20710/2022 XV | THE PR. COMMISSIONER OF INCOME TAX (CENTRAL), JAIPUR | RAJ BAHADUR YADAV |
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M/S EDILA BUSINESS WORLD PVT. LTD. | TARUN GUPTA[R-1] | ||
IA No. 137653/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
220.10 | Connected SLP(C) No. 17670/2022 XV | THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) | RAJ BAHADUR YADAV |
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M/S MULTIMETALS LIMITED | TARUN GUPTA[R-1] | ||
IA No. 129204/2022 - EXEMPTION FROM FILING O.T. | |||
221 | SLP(C) No. 3693-3766/2024 XII | THE CHAIRMAN, TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED (TANGEDCO) AND ORS. | D.KUMANAN |
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TVS SRICHAKRA LTD. | NIKUNJ DAYAL[R-6] | ||
IA No.11108/2024-CONDONATION OF DELAY IN FILING and IA No.11107/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.11109/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
222 | ORGNL.SUIT No. 5/2012 XVII-A | STATE OF UTTARAKHAND | DEVYANI GUPTA[P-1] |
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UNION OF INDIA | B. KRISHNA PRASAD[R-1], SHASHANK SHEKHAR SINGH[R-2] | ||
IA No. 85068/2022 - CLARIFICATION/DIRECTION | |||
IA No. 47264/2022 - CLARIFICATION/DIRECTION | |||
IA No. 2/2012 - EXEMPTION FROM FILING O.T. | |||
223 | MA 2752-2753/2023 in C.A. No. 9103-9104/2022 XVII | MATHEW JOSEPH AND ORS. | ALOK GUPTA[P-1] |
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GIRIDHAR ARAMANE IAS AND ORS. | |||
IN C.A. No. - 9103/2022, IN C.A. No. - 9104/2022, | |||
[MA. NO. 2752-2753/2023 IS REGISTERED IN VIEW OF HON. COURT'S ORDER DT. 8.12.2023 ] | |||
IA No. 267569/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
224 | C.A. No. 1616/2024 XVII | MURUGIAH KUTHALANATHAN | PRAVEENA GAUTAM |
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C.A.MAHALINGAM SURESH KUMAR AND ORS. | RAJAT SEHGAL[R-1], CHANDRA PRAKASH[R-2], KAUSHIK LAIK[R-3] | ||
FOR ADMISSION | |||
225 | SLP(C) No. 2777/2024 XI | M/S KALPATARU PROJECTS INTERNATIONAL LIMITED | MOHIT PAUL |
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CENTRAL ORGANIZATION FOR RAILWAY ELECTRIFICATION AND ANR. | AMRISH KUMAR[R-1] | ||
IA No.26273/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.26271/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
226 | SLP(C) No. 5261/2024 XI | M/S SARASTH PROPBUILD PVT. LTD. | V. ELANCHEZHIYAN |
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EXECUTIVE ENGINEER, ELECTRICITY URBAN DISTRIBUTION AND ORS. | RAKESH UTTAMCHANDRA UPADHYAY[R-1], [R-2], [R-3], SHASHANK SHEKHAR SINGH[R-4], [R-5] | ||
IA No.51962/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.51963/2024-EXEMPTION FROM FILING O.T. | |||
227 | SLP(Crl) No. 3241/2024 II-A | DHANANJAY @ NANA GANGADHAR SHINGADE | RAVINDRA KESHAVRAO ADSURE |
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STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.57237/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.57238/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 57237/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57238/2024 - EXEMPTION FROM FILING O.T. | |||
228 | SLP(Crl) No. 3499/2024 II | M/S PAS CONSTRUCTION AND ENGINEERING COMPANY PRIVATE LIMITED | SHARAN & ASSOCIATES |
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THE STATE OF RAJASTHAN | ANAND SHANKAR[R-1] | ||
IA No. 61363/2024 - EXEMPTION FROM FILING O.T. | |||
229 | Crl.A. No. 1069/2017 (SCLSC) II-C | RAMU SAHU | SURYA KANT[P-1] |
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THE STATE OF CHHATTISGARH | APOORV SHUKLA[R-1] | ||
OFFICE REPORT FOR DIRECTIONS TO BE LISTED BEFORE HON'BLE COURT | |||
230 | SLP(C) No. 4216/2024 IX | JAYASHRI ASHOK UNALE | SAGAR PAHUNE PATIL |
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PANDURANG ANANDA JADHAV AND ORS. | SHIVAJI M. JADHAV[R-1], [R-2], [R-3], [R-4.3], [R-4.2], [R-4.1], SAKYA SINGHA CHAUDHURI[R-5], [R-6], [R-7], [R-8], [R-9], [R-10] | ||
IA No. 41135/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 41136/2024 - EXEMPTION FROM FILING O.T. | |||
231 | MA 623/2024 in SLP(Crl) No. 6625/2017 II-A | CHETAN NAMDEV PARATNE | ANAGHA S. DESAI |
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THE STATE OF MAHARASHTRA HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD SECRETARY AND ANR. | |||
IN SLP(Crl) No. - 6625/2017, | |||
IA No. 46175/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 46176/2024 - EXEMPTION FROM FILING O.T. | |||
232 | SLP(Crl) No. 5262/2024 II | MOHAMMED MUNAWAR | NISHANT BISHNOI |
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PATHAN SHAKILAH BANU AND ANR. | RASHI BANSAL[R-1] | ||
IA No. 82017/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
233 | SLP(Crl) No. 5223/2024 II-C | ABDUL WAJID | NISHANTH PATIL |
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RUMANA BANU | |||
234 | SLP(C) No. 18308/2022 XI-A | ANTARYAMI MAHARANA | KEDAR NATH TRIPATHY |
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THE MANAGER BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. AND ANR. | SIDDHARTH[R-1] | ||
235 | SLP(C) No. 4110/2024 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA[P-1] |
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RAKESH BANSAL AND ORS. | SYED MEHDI IMAM[R-1], ATUL KUMAR[R-3], [R-4], [R-5] | ||
236 | SLP(Crl) No. 3649/2024 II-C | IRUDHAYARAJA AND ANR. | M.P. PARTHIBAN |
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STATE BY THE INSPECTOR OF POLICE AND ANR. | |||
IA No.64516/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.64517/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 64516/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 64517/2024 - EXEMPTION FROM FILING O.T. | |||
237 | SLP(Crl) No. 5246/2024 II | ARAVIND PUPPALA AND ANR. | AWANTIKA MANOHAR |
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THE STATE OF TELANGANA PUBLIC PROSECUTOR PUBLIC PROSECUTOR AND ANR. | DEVINA SEHGAL[R-1], VENKAT PALWAI LAW ASSOCIATES[R-2] | ||
IA No. 82206/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
238 | SLP(Crl) No. 5403/2024 II-C | THE STATE OF KARNATAKA | V. N. RAGHUPATHY |
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RANGARAJU @ VAJAPEYI | |||
IA No. 87170/2024 - EXEMPTION FROM FILING O.T. | |||
239 | SLP(Crl) No. 5871/2024 II-C | PRASHANT | RAMESHWAR PRASAD GOYAL |
Versus | |||
UMA AND ANR. | |||
IA No. 92092/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 92093/2024 - EXEMPTION FROM FILING O.T. | |||
240 | SLP(Crl) No. 5639-5640/2024 II | GANGULA MAHIPAL YADAV | TATINI BASU |
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A SAI REDDY AND ANR. | DEVINA SEHGAL[R-2] | ||
IA No. 96236/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 96237/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 96235/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
241 | SLP(C) No. 12149/2024 XI | DIRECTOR OF EDUCATION AND ORS. | SAKSHI KAKKAR |
Versus | |||
SHYAM BABU | KISALAYA SHUKLA[R-1] | ||
IA No. 117102/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117104/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 117100/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
242 | Crl.A. No. 1416/2024 II-C | SHYAM LAL | SHANTANU SAGAR |
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STATE OF MADHYA PRADESH(NOW CHHATTISGARH) | APOORV SHUKLA[R-1] | ||
242.1 | Connected Crl.A. No. 1417/2024 II-C | MOHITRAM | PRABHA SWAMI |
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STATE OF M.P. (NOW THE STATE OF CHHATTISGARH) | APOORV SHUKLA[R-1] | ||
243 | CONMT.PET.(C) No. 234/2021 in SLP(C) No. 9800-9807/2020 IX | BHARAT MAHADEV SONAWNE AND ORS. | ATUL BABASAHEB DAKH |
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ANUP KUMAR YADAV AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
IN SLP(C) No. - 9800/2020, | |||
FOR ADMISSION | |||
IA No. 44312/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
243.1 | Connected CONMT.PET.(C) No. 235/2021 in SLP(C) No. 9800-9807/2020 IX | AADIWASI VIKAS ASHRAM SHALA, ROJANDARI SHIKSHAK AND CHATURTH SHRENI KARMACHARI SANGHATANA, MAHARASHTRA RAJYA, NASIK | NISHANT RAMAKANTRAO KATNESHWARKAR |
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ANUP KUMAR YADAV AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
IN SLP(C) No. - 9801/2020, | |||
FOR ADMISSION | |||
244 | MA 485/2021 XI-A | THE STATE OF ODISHA AND ORS. | BY COURTS MOTION, SUVENDU SUVASIS DASH[P-1] |
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SUNANDA MAHAKUDA AND ORS. | |||
IN D No. - 22605/2020, | |||
245 | Diary No. 6836-2021 XIV | TULSI DEVI ALIAS TULJI | SANJAY KUMAR DUBEY |
Versus | |||
HEAD POST MASTER OF POST OFFICE KULLU | AMRISH KUMAR[R-1] | ||
IA No. 49815/2021 - CONDONATION OF DELAY IN FILING | |||
246 | SLP(C) No. 18185/2023 XI-A | MADHAB CHANDRA NAYAK | AMIT SHARMA |
Versus | |||
APARNA SAHOO AND ORS. | MANJULA GUPTA[R-1] | ||
FOR ADMISSION | |||
247 | SLP(C) No. 3329/2024 XIV | PARAMJIT KAUR AND ORS. | SOUMYA DUTTA |
Versus | |||
BALDEV SINGH AND ORS. | YUGANDHARA PAWAR JHA[R-1], SUGANDHA ANAND [R-3], [R-4] | ||
248 | SLP(Crl) No. 6533/2024 II | DINESH | V. MAHESHWARI & CO. |
Versus | |||
STATE OF UTTAR PRADESH | RAJAT SINGH[R-1] | ||
IA No. 99310/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 99311/2024 - EXEMPTION FROM FILING O.T. | |||
249 | SLP(Crl) No. 5856/2024 II | VIJAY BAHADUR | ANUPAM MISHRA |
Versus | |||
STATE OF UP AND ORS. | ANUVRAT SHARMA[R-1] | ||
IA No. 99849/2024 - EXEMPTION FROM FILING O.T. | |||
250 | SLP(C) No. 11515/2024 XVII | M/S TYCOONS INDUSTRIES PRIVATE LIMITED | RAVI BHARUKA |
Versus | |||
M/S. EASTERN COALFIELDS LTD. AND ORS. | GURMEET SINGH MAKKER[R-2], [R-3] | ||
IA No.118476/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118476/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
251 | SLP(C) No. 11541/2024 IX | BRIHANMUMBAI MUNICIPAL CORPORATION AND ORS. | TAS LAW |
Versus | |||
VIJAY NAGAR APARTMENTS AND ORS. | MOHIT PAUL[CAVEAT], KUSH CHATURVEDI[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.118587/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
252 | SLP(Crl) No. 8037/2024 II-A | TARABAI | T. R. B. SIVAKUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 131227/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131228/2024 - EXEMPTION FROM FILING O.T. | |||
253 | SLP(C) No. 17447/2022 IX | NITESH RAMBHUL BED | NISHANT RAMAKANTRAO KATNESHWARKAR |
Versus | |||
STATE BANK OF INDIA | SIDDHARTH SANGAL[R-1] | ||
IA No. 131197/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131198/2022 - EXEMPTION FROM FILING O.T. | |||
254 | SLP(Crl) No. 7846/2024 II | SHAKEEL | V. MAHESHWARI & CO. |
Versus | |||
THE STATE OF UTTAR PRADESH | VISHNU SHANKAR JAIN[R-1] | ||
IA No. 120790/2024 - EXEMPTION FROM FILING O.T. | |||
255 | SLP(Crl) No. 8020/2024 II | SATISH KUMAR GUPTA | NOOR RAMPAL |
Versus | |||
STATE OF UTTAR PRADESH | |||
IA No.120710/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.120711/2024-EXEMPTION FROM FILING O.T. and IA No.120712/2024-EXEMPTION | |||
FROM SURRENDERING WITHIN TIME | |||
256 | SLP(Crl) No. 7630/2024 II-A | MIRJA ASHIF BEG | MRIGANK PRABHAKAR |
Versus | |||
STATE OF MADHYA PRADESH AND ANR. | PARMINDER SINGH BHULLAR[R-2] | ||
IA No. 125047/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127461/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 125046/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 127460/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
257 | SLP(C) No. 12950/2024 XIV | SANJEEV KUMAR DWIVEDY | VISHAL ARUN MISHRA |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA | ||
IA No. 130629/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
258 | SLP(C) No. 13241/2024 XVI | THE UTTAR BIHAR KSHETRIYA GRAMIN BANK AND ORS. | SARVSHREE |
Versus | |||
ANITA SINHA | RAJ KAMAL[R-1] | ||
IA No. 133110/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
259 | SLP(Crl) No. 11328/2023 II-B | SANT LAL AGGARWAL AND ANR. | AKANKSHA CHOUDHARY |
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THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1] | ||
IA No. 176995/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
260 | Diary No. 54105-2023 II | AMIT PACHAURI AND ORS. | CHARU SANGWAN |
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THE STATE OF UTTAR PRADESH AND ANR. | |||
IA No. 82216/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 82217/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 82213/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 82209/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
261 | SLP(Crl) No. 4335/2024 II-A | X | VINOD KUMAR TEWARI |
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THE STATE OF BIHAR AND ANR. | SAMIR ALI KHAN[R-1], NEERAJ KUMAR GUPTA[R-2] | ||
IA No. 72728/2024 - EXEMPTION FROM FILING O.T. | |||
262 | T.P.(C) No. 1577/2024 (SCLSC) XI | NEHA YADAV | RUCHIRA GOEL |
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SUNIL YADAV | |||
FOR ADMISSION and IA No.131572/2024-EX-PARTE STAY and IA No.131574/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 131572/2024 - EX-PARTE STAY | |||
IA No. 131574/2024 - EXEMPTION FROM FILING O.T. | |||
263 | T.P.(C) No. 1564/2024 XI | ARADHANA MISHRA | ANAND RANJAN |
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ASHUTOSH UPADHYAY | ASHISH KUMAR UPADHYAY[R-1] | ||
IA No. 131026/2024 - EX-PARTE STAY | |||
IA No. 131024/2024 - EXEMPTION FROM FILING O.T. | |||
264 | T.P.(C) No. 1700/2024 XI | NEHA GOSWAMI | FAUZIA SHAKIL |
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ABHAY CHACHONDIA | |||
FOR ADMISSION and IA No.141199/2024-EX-PARTE STAY and IA No.141194/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 141199/2024 - EX-PARTE STAY | |||
IA No. 141194/2024 - EXEMPTION FROM FILING O.T. | |||
265 | SLP(Crl) No. 6908/2024 II-A | P S DHANWAL | AYUSH ANAND |
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STATE OF MADHYA PRADESH AND ANR. | |||
IA No. 115352/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 120878/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
266 | W.P.(C) No. 1139/2020 PIL-W | MANOHAR LAL SHARMA | PETITIONER-IN-PERSON |
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UNION OF INDIA | |||
[TO BE TAKEN UP ALONG WITH ITEM NO. 19 I.E. WP (C) NO. 1118/2020 ETC] | |||
IA No. 498/2021 - EX-PARTE STAY | |||
267 | W.P.(Crl.) No. 110/2019 PIL-W | MANOHAR LAL SHARMA | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-2], KIRTI RENU MISHRA[R-3], V. N. RAGHUPATHY[R-4], MUKESH KUMAR MARORIA[R-5] | ||
IA No. 59804/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 59805/2019 - STAY APPLICATION | |||
268 | SLP(C) No. 21614/2014 XI | THE STATE OF UTTAR PRADESH | SANJAY KUMAR TYAGI[P-1] |
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NUTAN THAKUR | RESPONDENT-IN-PERSON, ADITYA SINGH[R-1] | ||
NAME OF MR, S.N., SUKLA BE SHOWN AS INTERVENER - IN - PERSON (.) | |||
NAME OF MR. ADITYA SINGH, AOR, MAY BE SHOWN AS AMICUS CURIAE (). | |||
IA No. 3/2016 - IMPLEADMENT | |||
IA No. 2/2015 - INTERVENTION APPLICATION | |||
IA No. 1/2015 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
269 | W.P.(Crl.) No. 42/2016 PIL-W | PT. PARAMANAND KATARA | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | |||
270 | Diary No. 54037-2023 XIV-A | JAIPAL | PETITIONER-IN-PERSON |
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DIL BAHAR AND ORS. | |||
IN C.A. No. - 7040/2000, | |||
IA No. 268542/2023 - CLARIFICATION/DIRECTION | |||
IA No. 8335/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 268543/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 8334/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
270.1 | Connected Diary No. 2782-2024 XIV-A | DR. SUBHASH VIJAYRAN AND ORS. | PETITIONER-IN-PERSON |
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DIL BAHAR AND ORS. | |||
IN C.A. No. - 7040/2000, | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 13864/2024 | |||
FOR APPLICATION FOR TAGGING/DETAGGING ON IA 13865/2024 | |||
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 13866/2024 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 41529/2024 | |||
IA No. 13865/2024 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 41529/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 13866/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 13864/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
271 | W.P.(C) No. 795/2019 PIL-W | RUMA PURKAIT | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | VIKRANT PACHNANDA[R-3] | ||
IA No. 51808/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
272 | W.P.(C) No. 1496/2018 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON[P-1] |
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UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], SANTOSH KRISHNAN[R-2], ABHIMANYU TEWARI[R-3], SHUVODEEP ROY[R-4], MANISH KUMAR[R-5], ASWATHI M.K.[R-6], SHISHIR DESHPANDE[R-7], | ||
SWATI GHILDIYAL [R-8], SAMAR VIJAY SINGH[R-9], ANKIT KUMAR LAL[R-10], JAYANT MOHAN[R-11], PASHUPATHI NATH RAZDAN[R-12], V. N. RAGHUPATHY[R-13], NISHE | |||
RAJEN SHONKER[R-14], SUNNY CHOUDHARY[R-15], AADITYA ANIRUDDHA PANDE[R-16], PUKHRAMBAM RAMESH KUMAR[R-17], RANJAN MUKHERJEE[R-18], ANANDO | |||
MUKHERJEE[R-19], K. ENATOLI SEMA[R-20], SAHIL TAGOTRA[R-21], ARAVINDH S.[R-23], BAANI KHANNA[R-24], SANDEEP KUMAR JHA[R-25], RAGHVENDRA KUMAR[R-26], | |||
SABARISH SUBRAMANIAN[R-27], VISHNU SHANKAR JAIN[R-29], KAMLENDRA MISHRA[R-30], ASTHA SHARMA[R-31], RAJIV KUMAR CHOUDHRY [R-32], G. INDIRA[R-33], | |||
SHREEKANT NEELAPPA TERDAL[R-34], [R-37], RAJ BAHADUR YADAV[R-36] | |||
IA No. 136698/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 32370/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 44984/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 180630/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
272.1 | Connected W.P.(C) No. 976/2019 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ANR. | |||
IA No. 99854/2019 - EX-PARTE STAY | |||
IA No. 99861/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
272.2 | Connected W.P.(C) No. 1145/2021 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | SUNNY CHOUDHARY[R-4], [R-5], [R-6] | ||
IA No. 135115/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 135117/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 135114/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
273 | W.P.(C) No. 685/2018 PIL-W | ANUPAM TRIPATHI | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | AMARJEET SINGH[R-2] | ||
IA No. 42332/2020 - EXEMPTION FROM FILING O.T. | |||
274 | W.P.(C) No. 1098/2020 PIL-W | R SUBRAMANIAN | PETITIONER-IN-PERSON[P-1] |
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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], SINDOORA VNL[R-26] | |||
IA No. 96247/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 96246/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
275 | W.P.(C) No. 887/2020 PIL-W | DR. SUBHASH VIJAYRAN | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], RADHIKA GAUTAM[R-2], PRASHANT SINGH[R-3] | ||
IA No. 79408/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
276 | W.P.(C) No. 941/2020 PIL-W | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON[P-1] |
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UNION OF INDIA AND ORS. | ABHIMANYU TEWARI[R-4], MANISH KUMAR[R-6], ASWATHI M.K.[R-7], DEEPANWITA PRIYANKA[R-9], MONIKA GUSAIN[R-10], ANKIT KUMAR LAL[R-11], MADHUSMITA | ||
BORA[R-12], V. N. RAGHUPATHY[R-14], NISHE RAJEN SHONKER[R-15], PASHUPATHI NATH RAZDAN[R-16], PUKHRAMBAM RAMESH KUMAR[R-18], AVIJIT MANI | |||
TRIPATHI[R-19], ANANDO MUKHERJEE[R-20], K. ENATOLI SEMA[R-21], SAHIL TAGOTRA[R-22], SHUBHRANSHU PADHI[R-23], ARAVINDH S.[R-24], KARAN SHARMA[R-25], | |||
RAGHVENDRA KUMAR[R-27], M. YOGESH KANNA[R-28], VISHNU SHANKAR JAIN[R-30], KAMLENDRA MISHRA[R-31], PLR CHAMBERS AND CO.[R-32], ASTHA SHARMA[R-32], | |||
SHREEKANT NEELAPPA TERDAL[R-34], G. INDIRA[R-34] | |||
IA No. 93396/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 82542/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 66737/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 56358/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 36989/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 117892/2020 - EXEMPTION FROM FILING O.T. | |||
277 | W.P.(C) No. 177/2013 PIL-W | KAMLESH VASWANI | PETITIONER-IN-PERSON[P-1] |
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UNION OF INDIA AND ORS. AND ORS. | AMRISH KUMAR[R-1], [R-2], B. KRISHNA PRASAD[R-3], RAHUL NARAYAN[R-4], PRASHANT PADMANABHAN[R-7], SNEHA KALITA[R-8] | ||
278 | SLP(C) No. 26232-26233/2016 IV-B | RAJESH KUMAR AND ORS. | DEVENDRA SINGH[P-1] |
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THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3] MOHIT PAUL[IMPL] | ||
[FOR CLARIFICATION] | |||
279 | SLP(C) No. 17674/2013 XI | URMILA DEVI | |
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STATE OF U.P | TANMAYA AGARWAL[R-1], [R-2] | ||
OFFICE REPORT FOR DIRECTIONS IS LISTED AS MR. R. VENKATARAMANI, SR. ADV.(A.C.) FOR PETITIONER HAS BEEN DEREGISTERED | |||
IA No. 1/2013 - CONDONATION OF DELAY IN FILING | |||
280 | SLP(Crl) No. 11117/2022 II-A | KISAN GABAJI PAWAR AND ANR. | SANDEEP SUDHAKAR DESHMUKH |
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THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 178774/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178775/2022 - EXEMPTION FROM FILING O.T. | |||
281 | SLP(Crl) No. 2833/2024 II-A | SHIV KUMAR SHANGRI @ SHIV KUMAR SHINGARI | KUMAR ANKUR |
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STATE OF JHARKHAND AND ANR. | MADHUSMITA BORA[R-1], KUMAR SHIVAM[R-2] | ||
[ONLY OFFICE REPORT FOR DIRECTION IS LISTED UNDER THIS ITEM] | |||
IA No. 46470/2024 - SUSPENSION OF SENTENCE | |||
282 | SLP(C) No. 12542/2024 XVI | RAJENDRA SETHIYA | SAKSHI KAKKAR |
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THE COMMISSIONER OF CUSTOMS (PREVENTIVE) PATNA | |||
FOR ADMISSION and IA No.127587/2024-EXEMPTION FROM FILING O.T. | |||
283 | W.P.(C) No. 1340/2019 X | MADHU KODA | PALLAVI LANGAR |
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ELECTION COMMISSION OF INDIA | PRATEEK KUMAR [R-1] | ||
IA No. 170974/2019 - EX-PARTE STAY | |||
284 | SLP(C) No. 8643/2019 XI | RAVE REAL ESTATE PRIVATE LIMITED | TRILEGAL ADVOCATES ON RECORD[P-1] |
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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. 56756/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 91561/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 91559/2019 - VACATING STAY | |||
284.1 | 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 | |||
285 | Diary No. 10672-2024 X | SHANKAR PRASAD SHARMA AND ORS. | PURUSHOTTAM SHARMA TRIPATHI |
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THE STATE OF BIHAR AND ORS. | AZMAT HAYAT AMANULLAH[R-1], [R-2], [R-3], [R-4] | ||
IA No. 86152/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 86149/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 86146/2024 - STAY APPLICATION | |||
286 | Diary No. 13004-2024 XVII | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1] |
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BEERESH KUMAR | |||
IA No.81045/2024-CONDONATION OF DELAY IN FILING and IA No.81044/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.81042/2024-EX-PARTE | |||
STAY and IA No.81047/2024-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
IA No. 81045/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 81042/2024 - EX-PARTE STAY | |||
IA No. 81044/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
287 | C.A. No. 6929/2022 XVII | MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION | ANANDH K |
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SANTANU. T. RAY AND ANR. | GOPAL PRASAD[R-1], P. S. SUDHEER[R-2] SANJAY KAPUR[INT] | ||
IA No. 123748/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 64931/2023 - INTERVENTION APPLICATION | |||
IA No. 179365/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 123747/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 123745/2022 - STAY APPLICATION | |||
288 | SLP(C) No. 25759/2019 IV-C | SUMITRA AND ORS. | NAVIN PRAKASH |
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RAJSHRI MAHAKALKAR AND ORS. | KAUSTUBH SHUKLA[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-15], [R-16], [R-16], | ||
[R-17], [R-17], [R-18], [R-18], [R-19], [R-19], [R-20], [R-20], [R-21], [R-21], [R-22], [R-22] | |||
IA No. 23876/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 156097/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 156098/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 23875/2022 - SETTING ASIDE AN ABATEMENT | |||
IA No. 143729/2022 - VACATING STAY | |||
289 | C.A. No. 7911/2023 XVII-A | HARYANA SHEHRI VIKAS PRADHIKARAN (HSVP) AND ORS. | AKSHAY AMRITANSHU |
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M/S. CITY VIEW ENTERPRISES | NAVEEN SHARMA[CAVEAT] | ||
IA No. 230579/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 230578/2023 - STAY APPLICATION | |||
290 | C.A. No. 437/2022 XVII | KATHIRKUTTY AUGUSTHY AND ORS. | ANANDH K |
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ALEXANDER CORREYA AND ORS. | NAMIT SAXENA[R-1], [R-2], [R-3], VIPIN KUMAR JAI[R-4] | ||
IA No. 10817/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 10816/2022 - STAY APPLICATION | |||
291 | Diary No. 14480-2023 XVII | M/S S.N.S STARCH LIMITED | SHRAVANTH PARUCHURI |
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TELANGANA STATE POLLUTION CONTROL BOARD AND ANR. | DHANANJAY BAIJAL[R-1] | ||
IA No. 160298/2023 - EX-PARTE STAY | |||
IA No. 160300/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
292 | C.A. No. 6948/2023 XVII-A | M/S JOHNSON AND JOHNSON PRIVATE LIMITED | VISHAL GUPTA |
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AMARJEET SINGH AND ORS. | RABIN MAJUMDER[R-1], ROHAN GANPATHY[R-3] | ||
IA No. 25049/2024 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
IA No. 222298/2023 - STAY APPLICATION | |||
293 | C.A. No. 7438/2023 XVII-A | THE CHIEF MANAGER CENTRAL BANK OF INDIA AND ORS. | J S WAD AND CO |
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M/S AD BUREAU ADVERTISING PVT LTD AND ANR. | PRANAYA GOYAL[CAVEAT] | ||
IA No. 228909/2023 - STAY APPLICATION | |||
294 | SLP(Crl) No. 5005/2022 II-B | PRAGNESHBHAI KIRITBHAI PARMAR | MAYANK KSHIRSAGAR |
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THE STATE OF GUJARAT AND ORS. | DINESH KUMAR GUPTA[R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.76890/2022-EXEMPTION FROM FILING O.T. | |||
295 | SLP(C) No. 11136/2022 IV-B | THE COMMISSIONER MUNICIPAL CORPORATION AND ORS. | B. K. SATIJA |
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SATPAL | |||
295.1 | Connected SLP(C) No. 11246-11247/2022 IV-B | SUBE SINGH AND ORS. | MRS. VIPIN GUPTA, SIDDHANT SHARMA[P-1], [P-2], [P-3], [P-5], [P-6], [P-7], [P-8], [P-10], [P-11], [P-12], [P-14], [P-16], [P-19], [P-20], [P-21], |
[P-22], [P-23], [P-27], [P-28], [P-29], [P-30], [P-31], [P-32], [P-33], [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] | |||
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THE STATE OF HARYANA AND ORS. | B. K. SATIJA[R-2], [R-4] | ||
296 | MA 2190/2023 XVII-A | NALIN SOOD AND ANR. | DEEPAK GOEL |
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M/S PARSVANATH DEVELOPERS LIMITED | |||
IN D No. - 22871/2021, | |||
FOR ADMISSION and IA No.164319/2023-RESTORATION and IA No.164322/2023-CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION | |||
IA No. 164322/2023 - CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION | |||
IA No. 164319/2023 - RESTORATION | |||
297 | SLP(C) No. 27465/2016 XI | SOBARAN SINGH DEAD THROUGH LRS. SHANTI DEVI | PRERNA SINGH [P-2], [P-3], [P-4], [P-5], SMARHAR SINGH, [P-6] |
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GORDHAN SINGH (DEAD) THR. LRS. | MANJU JETLEY[R-2], S. S. DHARMA TEJA[R-3], [R-4], [R-5], [R-6], [R-7] | ||
Mediation Report has been received. | |||
298 | SLP(C) No. 8533/2024 XIV | MANJU SHARMA | SHUBHANGI TULI |
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VISHNU DUTT SHARMA | |||
FOR ADMISSION and I.R. and IA No.87198/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.87199/2024-EXEMPTION FROM FILING O.T. and IA | |||
No.87197/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
299 | SLP(Crl) No. 6969-6970/2024 II-B | PUSHPADEVI | ISHAAN GEORGE |
Versus | |||
STATE OF GUJARAT AND ANR. | |||
FOR ADMISSION and IA No.117047/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 117047/2024 - EXEMPTION FROM FILING O.T. | |||
300 | Diary No. 23451-2020 XII-A | BROADWAY ENTERPRISES PRIVATE LIMITED AND ANR. | KARANJAWALA & CO. |
Versus | |||
S.K. BHALLA AND ORS. | PASHUPATHI NATH RAZDAN[R-2] | ||
IA No. 112472/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 113751/2020 - CLARIFICATION/DIRECTION | |||
IA No. 112474/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 113752/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 111228/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 113748/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 112850/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 112480/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 119770/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 111227/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112847/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 111226/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 113745/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
IA No. 112478/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
IA No. 119768/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
300.1 | Connected Diary No. 23905-2020 XII-A | DANISH AMAN | PURNIMA KRISHNA[P-1] |
Versus | |||
U.T. OF JAMMU AND KASHMIR AND ORS. | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 114534/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128479/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 116667/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 114531/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
300.2 | Connected Diary No. 24000-2020 XII-A | HAKIM SUHAIL AND ORS. | PURNIMA BHAT |
Versus | |||
STATE OF JAMMU AND KASHMIR AND ORS. | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 114240/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115704/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 114242/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 114239/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
300.3 | Connected Diary No. 24004-2020 XII-A | MUHAMMED MUZAFFAR SHAWL AND ORS. | PURNIMA BHAT |
Versus | |||
STATE (NOW UT) OF JAMMU AND KASHMIR AND ORS. | |||
IA No. 113703/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115701/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 113704/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 113702/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
300.4 | Connected Diary No. 25541-2020 XII-A | TEJINDER SINGH SETHI AND ORS. | A. KARTHIK |
Versus | |||
THE STATE OF JAMMU AND KASHMIR (NOW UNION TERRITORY OF JAMMU AND KASHMIR) AND ORS. | |||
IA No. 122081/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 122080/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 122082/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 122079/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
300.5 | Connected Diary No. 25633-2020 XII-A | NISAR HUSSAIN AND ORS. | TALHA ABDUL RAHMAN |
Versus | |||
THE STATE OF JAMMU AND KASHMIR AND ORS. | |||
IA No. 128811/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 129663/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 123005/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128810/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 123006/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 129662/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 123004/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
300.6 | Connected Diary No. 466-2021 XII-A | NARO RAM AND ORS. | MUKUL KUMAR |
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STATE OF JAMMU AND KASHMIR AND ORS. | |||
FOR ADMISSION and I.R. and IA No.4544/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.4545/2021-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
300.7 | Connected Diary No. 468-2021 XII-A | GHULAM NABI AND ANR. | MUKUL KUMAR |
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UNION TERRITORY OF JAMMU AND KASHMIR AND ORS. | |||
FOR ADMISSION and I.R. and IA No.9122/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.9120/2021-PERMISSION TO FILE PETITION | |||
(SLP/TP/WP/..) and IA No.9123/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
300.8 | Connected Diary No. 27046-2020 XII-A | HAKIM TAJAMUL HUSSAIN AND ANR. | PALLAVI PRATAP |
Versus | |||
UNION TERRITORY OF JAMMU AND KASHMIR | |||
FOR ADMISSION and I.R. and IA No.135686/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.135684/2020-PERMISSION TO FILE PETITION | |||
(SLP/TP/WP/..) and IA No.135687/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
300.9 | Connected SLP(C) No. 15991-15993/2022 XII-A | ABDUL RASHID AND ORS. | D. MAHESH BABU |
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S.K. BHALLA AND ORS. | |||
FOR | |||
FOR CLARIFICATION/DIRECTION ON IA 10121/2023 | |||
301 | SLP(C) No. 34997-35001/2015 IV-C | M/S GLOBAL ESTATES | K J JOHN AND CO |
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COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[R-1] | ||
IA No. 11/2016 - PERMISSION TO FILE ANNEXURES | |||
301.1 | Connected SLP(C) No. 35669-35671/2015 IV-C | M/S. GLOBAL REALTY | K J JOHN AND CO |
Versus | |||
COMMISSIONER OF INCOME TAX I | ANIL KATIYAR HARSH PARASHAR[INT] | ||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 7/2016 | |||
FOR INTERVENTION APPLICATION ON IA 127335/2018 | |||
IA No. 127335/2018 - INTERVENTION APPLICATION | |||
IA No. 7/2016 - PERMISSION TO FILE ANNEXURES | |||
301.2 | Connected SLP(C) No. 35004-35005/2015 IV-C | M/S D.K. CONSTRUCTION | K J JOHN AND CO |
Versus | |||
COMMISSIONER OF INCOME TAX | ANIL KATIYAR | ||
IA No. 3/2016 - PERMISSION TO FILE ANNEXURES | |||
302 | SLP(C) No. 31711/2014 IX | BHUPENDRANATH HARICHAND KAPOOR (DEAD) THROUGH LRS. | S. S. NEHRA |
Versus | |||
AYODHYANATH H.KAPOOR(D) TH:LRS . AND ORS. | MILIND KUMAR, RAMESHWAR PRASAD GOYAL[R-5] | ||
Mediation Report has been received in SLP (C) No. 31711 of 2014. | |||
302.1 | Connected SLP(C) No. 8238/2018 IX | ANIL BHUPENDRANATH KAPUR | S. S. NEHRA |
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AYODHYANATH HARICHAND KAPOOR @ PAPPY KAPOOR (SINCE DECEASED) AND ORS. | |||
303 | SLP(Crl) No. 5047/2013 II | ALOK KHARE | SARVESH SINGH BAGHEL[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1][GR] | ||
303.1 | Connected SLP(Crl) No. 5051/2013 II | MAHAT CH BRAHMA . AND ORS. | DHARMENDRA KUMAR SINHA |
Versus | |||
THE STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1] | ||
303.2 | Connected SLP(Crl) No. 5053/2013 II | ANUP PRATIM GOGOI AND ORS. | DHARMENDRA KUMAR SINHA[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY[R-1][GR] | ||
303.3 | Connected SLP(Crl) No. 5054/2013 II | AHMED HUSSAIN AND ORS. | DHARMENDRA KUMAR SINHA[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1][GR] | ||
303.4 | Connected SLP(Crl) No. 5080/2013 II | ANAMUL HAQUE CHOUDHARY | DHARMENDRA KUMAR SINHA[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY[R-1][GR] | ||
303.5 | Connected SLP(Crl) No. 5081-5082/2013 II | MUJAHID ALI | DHARMENDRA KUMAR SINHA |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY | ||
303.6 | Connected SLP(Crl) No. 5083/2013 II | NURUL ISLAM . AND ORS. | DHARMENDRA KUMAR SINHA |
Versus | |||
THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY | ||
303.7 | Connected SLP(Crl) No. 5243/2013 II | SRI LALIT MOHAN SUKLABAIDYA | RAMESHWAR PRASAD GOYAL |
Versus | |||
STATE OF ASSAM AND ANR. | SHUVODEEP ROY | ||
303.8 | Connected SLP(Crl) No. 5540/2013 II | DR. ASHISH KUMAR BHUTANI | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY | ||
303.9 | Connected SLP(Crl) No. 5766/2013 II | HEMANTA NARZARY | RAMESHWAR PRASAD GOYAL[P-1] |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY[R-1] | ||
303.10 | Connected SLP(Crl) No. 5786/2013 II | MD. FAKARUDDIN LASKAR | ABHIJIT SENGUPTA[P-1] |
Versus | |||
STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1], [IMPL] | ||
303.11 | Connected SLP(Crl) No. 5942-5943/2013 II | AJAY TEWARI AND ORS. | RAHUL PRATAP[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY[R-1][GR] | ||
303.12 | Connected SLP(Crl) No. 6285/2013 II | BISWAJIT DAS | RAHUL PRATAP[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY[R-1][GR] | ||
303.13 | Connected SLP(Crl) No. 6216/2013 II | PABITRA KAIBORTA AND ORS. | RAMESHWAR PRASAD GOYAL[P-1], [P-2], [P-3], [P-4] |
Versus | |||
THE STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1], [IMPL] | ||
303.14 | Connected SLP(Crl) No. 8063/2013 II | BINOD KUMAR DEKA | ABHIJIT SENGUPTA[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1] | ||
303.15 | Connected SLP(Crl) No. 8433/2013 II | ASHOK KUMAR ROY | RAHUL PRATAP[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | SHUVODEEP ROY[R-1][GR] | ||
303.16 | Connected SLP(Crl) No. 8434/2013 II | RANJIT KUMAR SARMAH | RAHUL PRATAP[P-1][PR] |
Versus | |||
THE STATE OF ASSAM | SHUVODEEP ROY[R-1][GR] | ||
303.17 | Connected SLP(Crl) No. 42/2014 II | MANMATH DEKA | ATUL SHARMA[P-1][PR] |
Versus | |||
THE STATE OF ASSAM AND ANR. | DEBOJIT BORKAKATI[R-1][GR], [R-2] | ||
304 | Crl.A. No. 995-998/2021 II-B | VIRENDER SINGH | KRISHAN PAL MAVI |
Versus | |||
THE STATE OF HARYANA AND ORS. | VISHWA PAL SINGH[R-1], SATISH KUMAR[R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9] | ||
305 | SLP(Crl) No. 7660/2017 II | SMT. N.USHA RANI AND ANR. | SHEKHAR KUMAR |
Versus | |||
MOODUDUDLA SRINIVAS | D. MAHESH BABU | ||
306 | W.P.(Crl.) No. 191/2019 PIL-W | ANTI CORRUPTION COUNCIL OF INDIA TRUST | MANJU JETLEY |
Versus | |||
MINISTRY OF HOME AFFAIRS AND ORS. | MOHIT PAUL[R-3], KAMLENDRA MISHRA[R-4], TULIKA MUKHERJEE[R-6], SAMAR VIJAY SINGH[R-7], MILIND KUMAR[R-10], ASTHA SHARMA[R-11], MANISH KUMAR[R-12], | ||
SUNNY CHOUDHARY[R-14] | |||
307 | SLP(C) No. 34/2020 XII | THE SECRETARY TAMIL NADU STATE ELECTION COMMISSION | K. KRISHNA KUMAR[P-1] |
Versus | |||
THE VACATION OFFICER MADURAI BENCH OF MADRAS HIGH COURT | KSN & CO.[R-1] D.KUMANAN[IMPL] | ||
IA No. 802/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 33425/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 7082/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
307.1 | Connected SLP(C) No. 321/2020 XII | SENTHILARUMUGAM | SANJEEV MALHOTRA |
Versus | |||
THE CHIEF ELECTION COMMISSIONER AND ANR. | K. KRISHNA KUMAR[R-1], G. INDIRA[R-2] D.KUMANAN[IMPL] | ||
FOR FOR impleading party ON IA 33434/2020 FOR INTERVENTION/IMPLEADMENT ON IA 33434/2020 | |||
IA No. 33434/2020 - INTERVENTION/IMPLEADMENT | |||
308 | SLP(C) No. 19493/2021 XII | THE STATE OF TAMIL NADU | D.KUMANAN |
Versus | |||
SRI ARUNACHALA MUDALIAR CHARITITES AND ANR. | MADHUSMITA BORA[R-1] | ||
IA No. 153600/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
309 | SLP(C) No. 8423/2022 XI-A | M/S RAM BAHADUR THAKUR LIMITED | NAVEEN KUMAR |
Versus | |||
THE STATE OF ODISHA AND ORS. | KIRTI RENU MISHRA[R-1] | ||
309.1 | Connected SLP(C) No. 8728/2022 XI-A | M/S RAM BAHADUR THAKUR LIMITED | NAVEEN KUMAR |
Versus | |||
THE STATE OF ODISHA AND ORS. | KIRTI RENU MISHRA[R-1], [R-3], GURMEET SINGH MAKKER[R-2] | ||
IA No. 71022/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
309.2 | Connected SLP(C) No. 8780/2022 XI-A | M/S RAM BAHADUR THAKUR LIMITED | NAVEEN KUMAR |
Versus | |||
THE STATE OF ODISHA AND ORS. | KIRTI RENU MISHRA[R-1], GURMEET SINGH MAKKER[R-2] | ||
IA No. 71251/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
310 | SLP(C) No. 20721/2022 IV-A | S. SRINIVASA | DHARMAPRABHAS LAW ASSOCIATES |
Versus | |||
V PADMA | |||
IA No.173677/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
311 | SLP(C) No. 867-868/2018 XIV | GURU NANAK VIDYA BHANDAR TRUST | TUHIN[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-2], YOGINDER HANDOO[R-3] | ||
312 | SLP(C) No. 7796-7797/2020 IV-A | MUMTAZ BEGUM AND ORS. | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED AND ORS. | PARIJAT KISHORE[R-1], RISHI KUMAR SINGH GAUTAM[R-7] | ||
[MACT MATTER] | |||
313 | SLP(C) No. 8251/2020 XIV | BHARTI AXA GENERAL INSURANCE CO. LTD. | |
Versus | |||
ANUBHA VAID AND ORS. | SANTOSH KUMAR PANDEY[CAVEAT] | ||
313.1 | Connected SLP(C) No. 7913/2020 XIV | CHOLMANDALAM M.S. GENERAL INSURANCE LIMITED | MOHIT PAUL |
Versus | |||
PANKAJ KASHYAP AND ORS. | VARINDER KUMAR SHARMA[R-1] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 56691/2020 | |||
IA No. 56691/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314 | SLP(C) No. 6010-6011/2021 IV-A | UMESH SANIL AND ORS. | MAHESH THAKUR |
Versus | |||
THE DIVISIONAL MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED AND ORS. | G. BALAJI[R-1] | ||
[ MACT MATTER ] | |||
315 | SLP(C) No. 14493/2021 IV-C | MO. WASIM | KAUSTUBH SHUKLA |
Versus | |||
SHEIKH KABIR QURESHI AND ORS. | SAMEER SHRIVASTAVA[R-1], [R-2], MAIBAM NABAGHANASHYAM SINGH[R-3] | ||
IA No. 117418/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117417/2021 - EXEMPTION FROM FILING O.T. | |||
316 | SLP(C) No. 17336/2022 IV-B | MUNICIPAL CORPORATION CHANDIGARH | GORKELA LAW OFFICE |
Versus | |||
M/S. SUBHASH PROJECTS AND MARKETING LTD. AND ORS. | SOUMYA DUTTA[R-1] | ||
317 | CONMT.PET.(C) No. 1004/2023 in C.A. No. 6953/2022 XV | JAGDISH PRASAD SAINI AND ORS. | SHAKIL AHMAD SYED |
Versus | |||
PAWAN KUMAR GOYAL AND ORS. | KETAN PAUL[R-1], [R-2], [R-3] | ||
IN C.A. No. - 6953/2022, | |||
318 | SLP(C) No. 15727/2022 XI | SANJU SINGH AND ANR. | DEVASA & CO. |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.131235/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.131237/2022-EXEMPTION FROM FILING O.T. | |||
319 | C.A. No. 6530/2022 XVII | JORD ENGINEERS INDIA LTD AND ANR. | PURTI GUPTA |
Versus | |||
VALIA AND CO. | AMIR ARSIWALA[R-1] | ||
IA No. 134480/2022 - GRANT OF INTERIM RELIEF | |||
IA No. 137773/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
320 | SLP(Crl) No. 12195/2022 II-B | THE STATE OF HARYANA | AKSHAY AMRITANSHU [P-1] |
Versus | |||
SAHAB SINGH AND ANR. | |||
FOR ADMISSION and I.R. and IA No.146379/2022-CONDONATION OF DELAY IN FILING and IA No.146378/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
321 | SLP(Crl) No. 5706/2023 II-B | UNION OF INDIA | MUKESH KUMAR MARORIA |
Versus | |||
J. P. SINGH | |||
IA No. 161084/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
322 | SLP(C) No. 15300/2023 XVII | MARNI DEVI | ABHINAV |
Versus | |||
GENERAL MANAGER (HRD) CENTRAL BANK OF INDIA AND ORS. | DIVYANSHU SAHAY[R-1], [R-2], [R-3], [R-4] | ||
IA No.104481/2023-CONDONATION OF DELAY IN FILING and IA No.104483/2023-EXEMPTION FROM FILING O.T. | |||
323 | C.A. No. 5299/2012 III-A | BHANU PRATAP SINGH AND ANR. | RAMESHWAR PRASAD GOYAL[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH THR. PRINCIPAL SECRETARY AND ANR. | ADARSH UPADHYAY[R-1], [R-2] | ||
IA No. 76481/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
323.1 | Connected SLP(C) No. 26896/2013 XI | RAM RATTAN SINGH | PURUSHOTTAM SHARMA TRIPATHI[P-1] |
Versus | |||
STATE OF U.P THROUGH CHIEF SECRETARY AND ORS. | ADARSH UPADHYAY[R-1], [R-2], [R-3] YADAV NARENDER SINGH[IMPL], NIKHIL MAJITHIA[IMPL] | ||
IA No. 7/2015 - EXEMPTION FROM FILING O.T. | |||
324 | Crl.A. No. 1719/2023 II-C | BALASUBRAMANIAN | RAHUL SHYAM BHANDARI |
Versus | |||
STATE REPRESENTED BY, THE ASSISTANT COMMISSIONER OF CUSTOMS | |||
IA No.92413/2023-CONDONATION OF DELAY IN FILING and IA No.92414/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 92413/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 92414/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
325 | SLP(C) No. 21160/2023 IV-C | DHARMENDRA BAGHEL | SANTOSH KUMAR TRIPATHI |
Versus | |||
RAMAVATAR SHARMA AND ORS. | |||
IA No.167407/2022-EXEMPTION FROM FILING O.T. | |||
326 | SLP(C) No. 509-513/2023 III | KUNJAL JITENDRA JOSHI LEGAL HEIR OF THE DECEASED DR. JITNEDRA PRABHASHANKAR JOSHI | SRISHTI AGNIHOTRI |
Versus | |||
TATA AIG GENERAL INSURANCE CO. LTD. AND ORS. | RAJESH KUMAR GUPTA[R-4] | ||
DASTI PERMITTED FOR NOTICE,SERVICE AWAITED | |||
IA No. 195454/2022 - EXEMPTION FROM FILING O.T. | |||
326.1 | Connected SLP(C) No. 14987/2023 IV-C | MANAGER, ORIENTAL INSURANCE CO. LTD. | RAJESH KUMAR GUPTA |
Versus | |||
RAJESH DEVI AND ORS. | |||
327 | SLP(C) No. 273/2022 IV-A | THE DIVISIONAL CONTROLLER, KARNATAKA STATE ROAD TRANSPORT CORPORATION | E. C. VIDYA SAGAR |
Versus | |||
LATHA AND ORS. | |||
[Ms. Asha Gopalan Nair, Advocate appointed as Amicus Curiae in view Hon'ble Court's Order dated 17.08.2022] | |||
328 | 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. | |||
328.1 | 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] | ||
IA No. 264368/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 264366/2023 - EXEMPTION FROM FILING O.T. | |||
329 | SLP(C) No. 20016-20017/2019 XVII | THE STATE OF JHARKHAND AND ORS. | PALLAVI LANGAR[P-1] |
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ELECTROSTEEL INTEGRATED LTD. THROUGH RESPONDENT NO. 1 AND 1.1 AND ORS. | KHAITAN & CO.[R-1.1] | ||
IA No. 107047/2019 - CONDONATION OF DELAY IN FILING ADDL. DOCUMENTS | |||
IA No. 107050/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 107053/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 107048/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
329.1 | Connected SLP(C) No. 20018-20019/2019 XVII | THE STATE OF JHARKHAND AND ORS. | PALLAVI LANGAR[P-1] |
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RAMA SHANKAR SINGH @ R. S. SINGH AND ORS. | |||
IA No. 107486/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 107489/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 107487/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
329.2 | Connected SLP(Crl) No. 4312/2024 II-A | UMANG KEJRIWAL | KHAITAN & CO. |
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THE STATE OF JHARKHAND AND ORS. | SHANTANU SAGAR[CAVEAT] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 56838/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 56840/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 61839/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 61851/2024 | |||
FOR APPLICATION FOR PERMISSION ON IA 68842/2024 | |||
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IA No. 56838/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 56840/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 61851/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 61839/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
330 | CONMT.PET.(C) No. 604/2022 in C.A. No. 8661/2016 XIV-A | JAI PRAKASH TYAGI AND ORS. | ARCHIT UPADHAYAY |
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MANISH KUMAR GUPTA AND ORS. | ASTHA TYAGI[R-4] | ||
IN C.A. No. - 8661/2016, | |||
IA No. 78776/2022 - EXEMPTION FROM FILING O.T. | |||
331 | SLP(C) No. 5044-5045/2010 IV-B | M/S JAIPRAKSH ASSOCIATES LTD. | K. V. MOHAN |
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CHARAN SINGH . AND ORS. | KAMAL MOHAN GUPTA, SHREEKANT NEELAPPA TERDAL[R-2] | ||
331.1 | Connected S.L.P.(C)...CC No. 5816-5817/2010 IV-B | M/S RIDHI SIDHI | K. V. MOHAN |
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CHARAN SINGH AND OTHERS | |||
332 | SLP(C) No. 19470/2021 XVI | RELIANCE INFRASTRUCTURE LIMITED | E. C. AGRAWALA |
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DAMODAR VALLEY CORPORATION | MEHARIA & COMPANY[CAVEAT] | ||
IA No. 153273/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 157290/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 157012/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 154507/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
332.1 | Connected SLP(C) No. 20073-20074/2021 XVI | DAMODAR VALLEY CORPORATION | MEHARIA & COMPANY |
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RELIANCE INFRASTRUCTURE LTD. | E. C. AGRAWALA[CAVEAT] | ||
IA No. 159068/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
332.2 | Connected SLP(C) No. 19903-19906/2021 XVI | DAMODAR VALLEY CORPORATION | MEHARIA & COMPANY |
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RELIANCE INFRASTRUCTURE LTD. | E. C. AGRAWALA[CAVEAT] | ||
IA No. 157536/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4329/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 157538/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
333 | Diary No. 37104-2023 II-A | KAMLA BAI | DIVYAKANT LAHOTI |
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THE STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [R-1] | ||
IA No. 198915/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 198906/2023 - EXEMPTION FROM FILING O.T. | |||
333.1 | Connected SLP(Crl) No. 2159/2024 II-A | RAM DAYAL @ VEER SINGH AND ANR. | DIVYAKANT LAHOTI |
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THE STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [R-1] | ||
IA No. 253908/2023 - EXEMPTION FROM FILING O.T. | |||
334 | SLP(C) No. 27240/2019 XI | THE COMMISSIONER COMMERCIAL TAX UP | BHAKTI VARDHAN SINGH |
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M/S COMFORT SYSTEMS | |||
IA No. 169055/2019 - EXEMPTION FROM FILING O.T. | |||
334.1 | Connected SLP(C) No. 814/2020 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S INVI ROD PROJECTS PVT. LTD | AVNISH PANDEY[R-1] | ||
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FOR DISMISSING THE CASE ON IA 94519/2020 | |||
IA No. 94519/2020 - DISMISSING THE CASE | |||
IA No. 728/2020 - EXEMPTION FROM FILING O.T. | |||
334.2 | Connected SLP(C) No. 27777/2019 XI | THE COMMISSIONER COMMERCIAL TAX UP | BHAKTI VARDHAN SINGH |
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FOR EXEMPTION FROM FILING O.T. ON IA 174600/2019 | |||
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334.3 | Connected SLP(C) No. 30134/2019 XI | THE COMMISSIONER COMMERCIAL TAX UP | BHAKTI VARDHAN SINGH |
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FOR EXEMPTION FROM FILING O.T. ON IA 187954/2019 | |||
IA No. 187954/2019 - EXEMPTION FROM FILING O.T. | |||
334.4 | Connected SLP(C) No. 3646/2020 XI | THE COMMISSIONER COMMERCIAL TAX UP | BHAKTI VARDHAN SINGH |
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IA No. 15597/2020 - EXEMPTION FROM FILING O.T. | |||
334.5 | Connected SLP(C) No. 705/2020 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S ENVIRADBRIJ (JV) | AVNISH PANDEY[R-1] | ||
IA No. 198280/2019 - EXEMPTION FROM FILING O.T. | |||
334.6 | Connected SLP(C) No. 3069/2020 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S VENSA INFRASTRUCTURE PRIVATE LTD. | |||
FOR EXEMPTION FROM FILING O.T. ON IA 9312/2020 | |||
IA No. 9312/2020 - EXEMPTION FROM FILING O.T. | |||
334.7 | Connected SLP(C) No. 812/2020 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S INVI ROD PROJECTS PVT. LTD. | AVNISH PANDEY[R-1] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 197600/2019 | |||
IA No. 197600/2019 - EXEMPTION FROM FILING O.T. | |||
334.8 | Connected SLP(C) No. 704/2020 XI | THE COMMISSIONER COMMERICAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S ENVIRAD BRIJ (JV) | AVNISH PANDEY[R-1] | ||
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FOR DISMISSING THE CASE ON IA 94527/2020 | |||
IA No. 94527/2020 - DISMISSING THE CASE | |||
IA No. 198877/2019 - EXEMPTION FROM FILING O.T. | |||
334.9 | Connected SLP(C) No. 30135/2019 XI | THE COMMISSIONER COMMERCIAL TAX UP | BHAKTI VARDHAN SINGH |
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S/S INVI ROD PROJECTS PVT LTD | AVNISH PANDEY[R-1] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 188432/2019 | |||
FOR DISMISSING THE CASE ON IA 94523/2020 | |||
IA No. 94523/2020 - DISMISSING THE CASE | |||
IA No. 188432/2019 - EXEMPTION FROM FILING O.T. | |||
334.10 | Connected SLP(C) No. 29216/2019 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S AXICOM TELE SYSTEM LTD. | MANNAT WARAICH [R-1] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 178287/2019 | |||
IA No. 178287/2019 - EXEMPTION FROM FILING O.T. | |||
334.11 | Connected SLP(C) No. 703/2020 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S AXICOM TELE SYSTEM LTD. | MANNAT WARAICH [R-1] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 195908/2019 | |||
IA No. 195908/2019 - EXEMPTION FROM FILING O.T. | |||
334.12 | Connected SLP(C) No. 30013/2019 XI | THE COMMISSIONER COMMERCIAL TAX U.P. | BHAKTI VARDHAN SINGH |
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S/S AXICOM TELE SYSTEM LTD. | MANNAT WARAICH [R-1] | ||
I.R | |||
FOR EXEMPTION FROM FILING O.T. ON IA 178886/2019 | |||
IA No. 178886/2019 - EXEMPTION FROM FILING O.T. | |||
334.13 | Connected SLP(C) No. 24351/2023 XI | THE COMMISSIONER, COMMERCIAL TAX, U. P. LUCKNOW | BHAKTI VARDHAN SINGH |
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S/S WESTERN U.P. POWER TRANSMISSION COMPANY LTD. | SAHIL BHALAIK[CAVEAT] | ||
IA No. 119690/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 119691/2023 - EXEMPTION FROM FILING O.T. | |||
335 | SLP(C) No. 23562/2022 III | CHAUDHARY VIRSANGBHAI KANJIBHAI AND ANR. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | DEEPANWITA PRIYANKA[R-1], [R-2] | ||
IA No. 184181/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.1 | Connected SLP(C) No. 23581/2022 III | RAMJIBHAI PUNJABHAI CHAUDHARY | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
IA No. 182586/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.2 | Connected SLP(C) No. 20163/2022 III | RAMESHBHAI SHANKARBHAI CHAUDHARY | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
IA No. 168692/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.3 | Connected SLP(C) No. 23565/2022 III | JIVANBHAI NARSANGBHAI CHAUDHARY | UNUC LEGAL LLP |
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IA No. 187291/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.4 | Connected SLP(C) No. 23572/2022 III | MAFATBHAI DALSANGBHAI CHAUDHARY | UNUC LEGAL LLP |
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IA No. 186175/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.5 | Connected SLP(C) No. 23569/2022 III | CHAUDHARY BABUBHAI DEVJIBHAI AND ORS. | UNUC LEGAL LLP |
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IA No. 180925/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.6 | Connected SLP(C) No. 23567/2022 III | KANTABEN RANCHHODBHAI CHAUDHARY AND ORS. | UNUC LEGAL LLP |
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IA No. 183018/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.7 | Connected SLP(C) No. 23568/2022 III | GANDABHAI HARISANGBHAI CHAUDHARY AND ANR. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
IA No. 175807/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.8 | Connected SLP(C) No. 23566/2022 III | MOTIBHAI RAMSANGBHAI CHAUDHARY SINCE DECEASED THROUGH HIS HEIRS | UNUC LEGAL LLP |
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IA No. 183403/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.9 | Connected SLP(C) No. 251/2023 III | ISHVARBHAI MAVJIBHAI CHAUDHARY | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
IA No. 194471/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.10 | Connected SLP(C) No. 8044/2023 III | GANESHBHAI NARANBHAI PATEL SINCE DECEASED THROUGH HIS LEGAL HEIRS | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.69684/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 69684/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.11 | Connected SLP(C) No. 8035/2023 III | RAMESHBHAI NAROTTAMBHAI PATEL AS LEGAL HEIR OF LATE NAROTTAMBHAI RANCHHODBHAI PATEL AND ANR. | UNUC LEGAL LLP |
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IA No.68035/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 68035/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.12 | Connected SLP(C) No. 8040/2023 III | KIRTIKUMAR CHAGANBHAI PATEL SINCE DECEASED THROUGH HIS LEGAL HEIRS | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
IA No.60892/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 60892/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.13 | Connected SLP(C) No. 8034/2023 III | GOVINDBHAI SENDHABHAI PATEL | UNUC LEGAL LLP |
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FOR ADMISSION and I.R. and IA No.63378/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 63378/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.14 | Connected SLP(C) No. 8039/2023 III | MAFABHAI BABABHAI PRAJAPATI AND ORS. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.66587/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66587/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.15 | Connected SLP(C) No. 8043/2023 III | PARSHOTTAMBHAI BABABHAI PRAJAPATI AND ORS. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.64404/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 64404/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.16 | Connected SLP(C) No. 8045/2023 III | KANTIBHAI NAROTTAMDAS PATEL | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISTION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.60992/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 60992/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.17 | Connected SLP(C) No. 8042/2023 III | PRAJAPATI AMBARAM NATHUBHAI AND ORS. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.61738/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61738/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.18 | Connected SLP(C) No. 8047/2023 III | TARABEN BHAILALBHAI PATEL | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.62230/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 62230/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.19 | Connected SLP(C) No. 9206/2023 III | KIRTIKUMAR CHAGANBHAI PATEL SINCE DECEASED THROUGH HIS LEGAL HEIRS AND ANR. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.76940/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 76940/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
335.20 | Connected SLP(C) No. 14809/2023 III | MAFABHAI BABABHAI PRAJAPATI AND ORS. | UNUC LEGAL LLP |
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THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | DEEPANWITA PRIYANKA[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 95770/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
336 | SLP(Crl) No. 10773/2023 II-C | NATARAJAN | V. N. RAGHUPATHY |
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BALAMURUGAN AND ANR. | S. GOWTHAMAN[R-1] | ||
IA No. 162469/2023 - EXEMPTION FROM FILING O.T. | |||
337 | W.P.(C) No. 758/2023 X | DORJAY WANGCHUK | ASHUTOSH DUBEY |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], PASHUPATHI NATH RAZDAN[R-2], SHREEKANT NEELAPPA TERDAL[R-3] | ||
338 | SLP(C) No. 20487/2023 XVI | SAROJ KUMAR SINGH AND ORS. | AKHILESH KUMAR PANDEY |
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THE STATE OF BIHAR AND ORS. | MANISH KUMAR[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 181039/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
339 | SLP(C) No. 22477/2023 IV-A | P. SHASHIKUMAR | PAI AMIT |
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AJAY KUMAR AND ANR. | DEVASA & CO.[R-1] | ||
340 | SLP(C) No. 4384/2015 IV-B | KRISHAN CHAND AND ORS. AND ORS. | DAYA KRISHAN SHARMA |
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NAWAB SINGH(DEAD) AND ORS. AND ORS. | ABHISTH KUMAR[R-2], [R-3.2], [R-3.1], [R-3.4], [R-3.3], [R-4] | ||
341 | SLP(Crl) No. 5528/2016 II-A | DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[P-1] |
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SHARAD T. KABRA | SHRADDHA DESHMUKH [R-1] | ||
342 | 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] | ||
343 | CONMT.PET.(C) No. 546/2022 in C.A. No. 151/2021 III | GULAB DIDALI SHAH FAKIR AND ORS. | GOPAL BALWANT SATHE |
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ANEES IQBAL SHAIKH AND ORS. | QURRATULAIN[R-1], SHAKIL AHMAD SYED[R-2], VATSALYA VIGYA[R-7], REVATHY RAGHAVAN[R-12], ANISH R. SHAH[R-15], [R-16], [R-17], NISHANT RAMAKANTRAO | ||
KATNESHWARKAR[R-13], [R-14], [R-18], [R-19], [R-20], [R-21], [R-22], [R-23], [R-24], [R-25], [R-26] | |||
IN C.A. No. - 151/2021, | |||
FOR ADMISSION and IA No.112307/2022-EXEMPTION FROM FILING O.T. | |||
IA No. 34624/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 112307/2022 - EXEMPTION FROM FILING O.T. | |||
343.1 | Connected CONMT.PET.(C) No. 1112/2023 in C.A. No. 151/2021 III | SHRIMANT RAJE VIKRAMSINH LAXMANSINH RAJE JADHAVRAO AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR |
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GULAB DIDALI SHAH FAKIR AND ORS. | |||
IN C.A. No. - 151/2021, | |||
FOR ADMISSION AND | |||
FOR EXEMPTION FROM FILING O.T. ON IA 168229/2023 | |||
IA No. 168229/2023 - EXEMPTION FROM FILING O.T. | |||
344 | SLP(C) No. 3995/2023 IV-C | SHYAMSUNDAR GARG (DEAD) THROUGH LRS. AND ORS. | ABHISTH KUMAR |
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PRABHA UPADHAYA | KRISHNA KUMAR SINGH[R-1] | ||
IA No. 237610/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 30763/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 30762/2023 - EXEMPTION FROM FILING O.T. | |||
345 | SLP(C) No. 6168/2023 XI | UNION OF INDIA AND ORS. | AMRISH KUMAR |
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CHIRANJI LAL AND ORS. | TANMAYA AGARWAL[R-2], [R-3], [R-4] | ||
IA No.63318/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 63318/2023 - EXEMPTION FROM FILING O.T. | |||
346 | SLP(Crl) No. 6639/2023 II-C | CHANDRASHEKAR C | B. SHRAVANTH SHANKER |
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THE STATE OF KARNATAKA AND ANR. | D. L. CHIDANANDA[R-1], RASHI BANSAL[R-2] | ||
IA No. 105182/2023 - EXEMPTION FROM FILING O.T. | |||
347 | CONMT.PET.(C) No. 1021/2023 in C.A. No. 4450/2021 III-A | UNICREDIT AG ARABELLASTRASSE | VINAY KUMAR MISRA |
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L.K. DASS | PRAVEENA GAUTAM | ||
IN C.A. No. - 4450/2021, | |||
FOR ADMISSION | |||
IA No. 134600/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
348 | SLP(C) No. 15577/2016 IX | BABUBHAI MOHANLAL CHOKSEY (DEAD) THR. LRS. | ANSHULA VIJAY KUMAR GROVER[P-1] |
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PRANSUKHLAL MOHANLAL CHOKSEY (DEAD) THR. LRS AND ORS. | RUKHSANA CHOUDHURY[R-1.1], [R-1], [R-1.3], K J JOHN AND CO[R-3], [R-4], [R-5], [R-6], [R-7] | ||
IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
348.1 | Connected SLP(C) No. 15595/2016 IX | M.D. CHOKSEY CONSTRUCTION PVT. LTD. AND ORS. | K J JOHN AND CO |
Versus | |||
PRANSUKHLAL MOHANLAL CHOKSEY . AND ORS. | RUKHSANA CHOUDHURY[R-1.3], [R-1.1] | ||
FOR | |||
349 | SLP(C) No. 11373-11376/2018 IV-B | KULDEEP AND ORS. | RAM NARESH YADAV[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9.4], [P-9.3], [P-9.2], [P-9.1], [P-9], [P-10.2], [P-10.1], [P-10], |
[P-10.3], [P-11], [P-12], [P-13] | |||
Versus | |||
STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
IA No. 21828/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
349.1 | Connected Diary No. 17863-2020 IV-B | SARASWATI AND ORS. | NISCHAL KUMAR NEERAJ |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
IA No. 84680/2020 - CONDONATION OF DELAY IN FILING | |||
349.2 | Connected Diary No. 5321-2021 IV-B | HARKAUR AND ORS. | NISCHAL KUMAR NEERAJ |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 42349/2021 | |||
IA No. 42349/2021 - CONDONATION OF DELAY IN FILING | |||
349.3 | Connected SLP(C) No. 14937/2022 IV-B | MAYA DEVI | NISCHAL KUMAR NEERAJ |
Versus | |||
THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
350 | Diary No. 21330-2020 XII | MUTHULAKSHMI | TUSHAR BAKSHI |
Versus | |||
PRABHAKARAN | K. K. MANI[R-1] | ||
IA No. 100610/2020 - CONDONATION OF DELAY IN FILING | |||
IA No. 100609/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
351 | SLP(C) No. 910-912/2023 XII-A | KADIYALA VENUGOPALA RAO AND ANR. | PAI AMIT |
Versus | |||
KOTA PRABHAKARA RAO AND ORS. | RAAVI YOGESH VENKATA[CAVEAT][CAVEAT][CAVEAT][CAVEAT] | ||
Mediation Report received. | |||
352 | SLP(Crl) No. 8671/2023 II-B | DALWINDER KUMAR | BALAJI SRINIVASAN |
Versus | |||
MAMTA | ASHOK MATHUR[R-1] | ||
IA No. 195211/2023 - MODIFICATION | |||
IA No. 144079/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 136189/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
353 | SLP(Crl) No. 12831/2023 II-A | FARHEEN AND ANR. | ANJANI KUMAR JHA |
Versus | |||
WASIM | SHIRISH K. DESHPANDE[R-1] | ||
354 | SLP(Crl) No. 13159/2023 II | NALESH DEBBARMA | SHEKHAR KUMAR[P-1] |
Versus | |||
THE STATE OF TRIPURA | SHUVODEEP ROY[R-1] | ||
IA No. 200947/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
355 | SLP(Crl) No. 12809-12810/2023 II-C | THE STATE BY LOKAYUKTHA POLICE | V. N. RAGHUPATHY |
Versus | |||
S. RAJU AND ORS. | MAHESH THAKUR[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 196576/2023 - EXEMPTION FROM FILING O.T. | |||
356 | SLP(Crl) No. 12551/2023 II | AFSARI AKBAR QAYYUM | ANKIT SWARUP |
Versus | |||
STATE OF U.P. AND ORS. | SUDEEP KUMAR[R-1], [R-2] | ||
IA No. 200380/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 200381/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
356.1 | Connected SLP(Crl) No. 12891/2023 II | ADNAN AKBAR QAYYUM | FUZAIL AHMAD AYYUBI |
Versus | |||
STATE OF U.P. AND ORS. | SUDEEP KUMAR[R-1], [R-2] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 206560/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 206563/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 206567/2023 | |||
IA No. 206560/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 206563/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 206567/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
357 | SLP(C) No. 23591-23592/2023 XI | THE STATE OF UTTAR PRADESH AND ORS. | BHAKTI VARDHAN SINGH |
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RAJENDRA PRASAD KURIL (DEAD) THRU. LRS SMT. SHANTI AND ORS. | CHARU SANGWAN[R-1], [R-2], [R-3], [R-4] | ||
IA No. 210150/2023 - EXEMPTION FROM FILING O.T. | |||
358 | SLP(Crl) No. 16612-16613/2023 II | VITTAL KUSUMA | M. A. CHINNASAMY |
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THE STATE OF TELANGANA AND ANR. | ISHAAN GEORGE[R-2] | ||
358.1 | Connected SLP(Crl) No. 16610/2023 II | VITTAL KUSUMA | M. A. CHINNASAMY |
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THE STATE OF TELANAGANA AND ANR. | ISHAAN GEORGE[R-2] | ||
359 | SLP(Crl) No. 16286/2023 II-C | MAYANK SONI | VISHAL ARUN MISHRA |
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STATE NCT OF DELHI AND ANR. | MUKESH KUMAR MARORIA[R-1], VRINDA BHANDARI[R-2] | ||
IA No. 260643/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 260644/2023 - EXEMPTION FROM FILING O.T. | |||
360 | SLP(Crl) No. 961/2024 II-A | SHAMBHU DEBNATH | NAMIT SAXENA |
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THE STATE OF BIHAR AND ORS. | SAMIR ALI KHAN[R-1] | ||
IA No. 254497/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 4230/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
361 | SLP(C) No. 38136/2013 XIV | DHIRAJ DAS AND ORS. | |
Versus | |||
THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY, ABHIJIT SENGUPTA[R-2] | ||
361.1 | Connected SLP(C) No. 10859/2014 XIV | MD. RUSTOM ALI AND ORS. | |
Versus | |||
THE STATE OF ASSAM AND ORS. | ABHIJIT SENGUPTA[R-2], [R-3] | ||
361.2 | Connected SLP(C) No. 69/2014 XIV | AMIYA KUMAR DEKA AND ORS. | VIKASH SINGH |
Versus | |||
THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY, ABHIJIT SENGUPTA[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
361.3 | Connected SLP(C) No. 17366/2014 XIV | ABDUL JOLIL CHOUDHURY AND ORS. | |
Versus | |||
THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY[R-1], ABHIJIT SENGUPTA | ||
361.4 | Connected SLP(C) No. 17364/2014 XIV | NABAB ALI SHEIKH AND ORS. | |
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THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY, ABHIJIT SENGUPTA | ||
361.5 | Connected SLP(C) No. 26879-26881/2014 XIV | MD OUSHEN ALI AND ORS ETC | VIKASH SINGH |
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THE STATE OF ASSAM STATE OF ASSAM AND ORS ETC . AND ANR. | GURMEET SINGH MAKKER, ABHIJIT SENGUPTA, AMRISH KUMAR[R-34] | ||
362 | Diary No. 36905-2019 IV-B | THE STATE OF HARYANA AND ANR. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
M/S. MISHRI DEVI CHARITABLE TRUST AND ORS. | SUSHIL BALWADA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 194338/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 194339/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 194342/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
363 | SLP(C) No. 6521/2021 III | VIJAYBHAIMADHUBHAI CHAUDHARY AND ORS. | NUPUR KUMAR |
Versus | |||
GUJARAT PUBLIC SERVICE COMMISSION AND ORS. | DEEPANWITA PRIYANKA[R-1], SWATI GHILDIYAL [R-3] | ||
RETURNABLE NOTICE IN SC 6540-41/2021 SIX WEEKS TO R NOS. 1, 6 AND 7. | |||
APPLICATIONS FOR DELETION ALLOWED IN SC 6542/2021, 6604-06/2021,6713/21. | |||
IA No. 54684/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 54681/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54682/2021 - EXEMPTION FROM FILING O.T. | |||
363.1 | Connected SLP(C) No. 6612/2021 III | PATEL KEYUR NIRANJANBHAI AND ORS. | UNUC LEGAL LLP |
Versus | |||
CHAUDHARY ASHA SAVAJIBHAI AND ORS. | SWATI GHILDIYAL [R-2], DEEPANWITA PRIYANKA[R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 56776/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 56777/2021 | |||
IA No. 56777/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 56776/2021 - EXEMPTION FROM FILING O.T. | |||
363.2 | Connected SLP(C) No. 6522/2021 III | HITENDRASINH MAFAJI VAGHELA AND ORS. | UNUC LEGAL LLP |
Versus | |||
BHUMIJA MANUJI CHAVDA AND ORS. | SWATI GHILDIYAL [R-3], [R-4], DEEPANWITA PRIYANKA[R-8] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 57019/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 57020/2021 | |||
IA No. 57019/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57020/2021 - EXEMPTION FROM FILING O.T. | |||
363.3 | Connected SLP(C) No. 6604-6606/2021 III | ABHIJITSINH SURSINH RATHOD | NACHIKETA JOSHI |
Versus | |||
GUJARAT PUBLIC SERVICE COMMISSION AND ORS. | PURVISH JITENDRA MALKAN[CAVEAT], ASHUTOSH GHADE[CAVEAT], DEEPANWITA PRIYANKA[R-1], SWATI GHILDIYAL [R-6], [R-7], MANOJ K. MISHRA[R-12] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 58443/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 58445/2021 | |||
IA No. 58445/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 58443/2021 - EXEMPTION FROM FILING O.T. | |||
363.4 | Connected SLP(C) No. 6713/2021 III | NARODIYA PRATIK KUMAR PRAGJIBHAI | NACHIKETA JOSHI |
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GUJARAT PUBLIC SERVICE COMMISSION AND ORS. | PURVISH JITENDRA MALKAN[CAVEAT], DEEPANWITA PRIYANKA[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 58200/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 58201/2021 | |||
IA No. 58201/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 58200/2021 - EXEMPTION FROM FILING O.T. | |||
363.5 | Connected SLP(C) No. 6542/2021 III | VIKRANTSINH PRADUMANSINH JADEJA | NACHIKETA JOSHI |
Versus | |||
GUJARAT PUBLIC SERVICE COMMISSION AND ORS. | PURVISH JITENDRA MALKAN[CAVEAT], DEEPANWITA PRIYANKA[R-1], ANKIT YADAV[R-2], SWATI GHILDIYAL [R-6], [R-7] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 57980/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 57981/2021 | |||
IA No. 57981/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57980/2021 - EXEMPTION FROM FILING O.T. | |||
363.6 | Connected SLP(C) No. 6714/2021 III | JIGARKUMAR GAJENDRAKUMAR MODI AND ORS. | ATUL KUMAR |
Versus | |||
GUJARAT PUBLIC SERVICE COMMISSION AND ORS. | DEEPANWITA PRIYANKA[R-1], SWATI GHILDIYAL [R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 58369/2021 | |||
IA No. 58369/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
363.7 | Connected SLP(C) No. 6540-6541/2021 III | NIRAV DILIPKUMAR MAKWANA | GARVESH KABRA |
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GUJARAT PUBLIC SERVICE COMMISSION AND ORS. | ASHUTOSH GHADE[CAVEAT], DEEPANWITA PRIYANKA[R-1], SWATI GHILDIYAL [R-4], [R-5] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 57967/2021 | |||
FOR impleading party ON IA 121390/2022 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 121390/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 121392/2022 | |||
IA No. 57967/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 121392/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 121390/2022 - INTERVENTION/IMPLEADMENT | |||
364 | SLP(C) No. 7684/2021 XI-A | STATE OF KERALA AND ANR. | C. K. SASI[P-1], [P-2] |
Versus | |||
JOMY JOHN | HIMINDER LAL[R-1] | ||
IA No. 68284/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
364.1 | Connected SLP(C) No. 405-407/2023 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
DR. C. SREENIVASAN | T. G. NARAYANAN NAIR[R-1], [R-2], [R-3], [R-4], [R-9] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 197628/2022 | |||
IA No. 197628/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
364.2 | Connected SLP(C) No. 18330/2022 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
SREELATHA. K.S. | A. KARTHIK[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 156599/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 171294/2022 | |||
IA No. 156599/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 171294/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
364.3 | Connected Diary No. 35617-2022 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
SANTHOSH P.K | T. G. NARAYANAN NAIR[R-1] | ||
FOR ADMISSION and I.R. and IA No.190922/2022-CONDONATION OF DELAY IN FILING and IA No.190923/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 190922/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 190923/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
364.4 | Connected SLP(C) No. 23858/2023 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
PRAMOD P.K | T. G. NARAYANAN NAIR[R-1] | ||
IA No.218911/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
365 | SLP(C) No. 4884/2023 IV-A | SIDDAGANGAMMA SINCE DEAD BY HER LRS | MAHESH THAKUR |
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GANGAMMA SINCE DEAD BY HER LR | RAJEEV SINGH[R-1.1] | ||
IA No. 50697/2023 - EXEMPTION FROM FILING O.T. | |||
366 | SLP(Crl) No. 15744/2023 II | MD. UMAR AND ANR. | GOPAL JHA |
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MOHAMMED SALEEMULLA SHARIFF AND ANR. | SANDEEP JINDAL[R-1], MAHFOOZ AHSAN NAZKI[R-2] | ||
IA No. 243163/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 243167/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 248489/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 243165/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 243164/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
367 | SLP(C) No. 21894/2023 IV-A | S.J. KUMAR | DEVASA & CO. |
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THE MANAGEMENT OF R.V. EDUCATIONAL INSTITUTIONS | S-LEGAL ASSOCIATES[R-1] | ||
368 | SLP(C) No. 25326-25328/2023 X | UTTARAKHAND FOREST DEVELOPMENT CORPORATION | PUNIT VINAY |
Versus | |||
NANDAUR HALDWANI UJJWAL DHARAM KANTA OWNERS SOCIETY AND ORS. | ISHIT SAHARIA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.234593/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.234594/2023-EXEMPTION FROM FILING O.T. | |||
369 | SLP(C) No. 19139/2018 IX | AVINASH (DEAD) THROUGH LRS. | ATUL BABASAHEB DAKH |
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THE STATE OF MAHARASHTRA AND ANR AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
370 | SLP(C) No. 34959-34960/2016 XIV | RANA PARTAP SONI (DEAD) THROUGH HIS LEGAL HEIRS SMT. SARLA DEVI AND ORS. | VISHNU SHARMA[P-1] |
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UNION OF INDIA | AMRISH KUMAR[R-1] | ||
371 | SLP(C) No. 2157/2018 IV-B | KRISHAN CHAND @ KISHAN CHAND (DEAD) THR. LRS. | RAJ KISHOR CHOUDHARY |
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KEHAR SINGH (DECEASED) THROUGH LRS AND ORS. | KARAN BHARIHOKE[R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-2] | ||
IA No. 4574/2018 - EXEMPTION FROM FILING O.T. | |||
372 | MA 2251/2018 in C.A. No. 4714/2008 IV | JAI SINGH | VINEET BHAGAT |
Versus | |||
DAULAT RAM (DEAD) AND ORS. | UMANG SHANKAR[R-2], [R-3], [R-5] | ||
IN C.A. No. - 4714/2008, | |||
IA No. 18661/2019 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 55820/2018 - RECALLING THE COURTS ORDER | |||
373 | SLP(C) No. 4987/2019 XII | THE STATE OF TAMIL NADU AND ORS. | D.KUMANAN[P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
SECRETARY/ CORRESPONDENT SETUPATI HIGHER SECONDARY SCHOOL | ROMY CHACKO[R-1] KSN & CO.[INT] | ||
IA No. 19396/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 81144/2023 - INTERVENTION APPLICATION | |||
373.1 | Connected SLP(C) No. 16772-16773/2019 XII | THE GOVERNMENT OF TAMILNADU REP. BY ITS SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT AND ORS. | D.KUMANAN[P-1] |
Versus | |||
P. VIVEKANANDAN AND ANR. | SURBHI MEHTA[R-1], [R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 99759/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 99760/2019 | |||
FOR VACATING STAY ON IA 123297/2022 | |||
FOR STAY APPLICATION ON IA 133163/2022 | |||
IA No. 99759/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 99760/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 133163/2022 - STAY APPLICATION | |||
374 | SLP(C) No. 5525/2020 (SCLSC) XIV | S D (SARITA DEVI) | MOHD. IRSHAD HANIF |
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M S (MANOJ SHAH) | PRANAB PRAKASH[R-1] | ||
375 | SLP(C) No. 28840/2019 IV-A | BHIMAPPA SINCE DECEASED BY HIS LRS | GANESH KUMAR R. |
Versus | |||
PADMAVATHI AND ORS. | ANKOLEKAR GURUDATTA[R-1], [R-2], [R-3] | ||
376 | SLP(C) No. 4354/2020 III | JYOTISHCHANDRA INDURAI ANTANI | VINEET BHAGAT |
Versus | |||
IN CHARGE CHARITY COMMISSIONER AND ORS. | DEEPANWITA PRIYANKA[R-1], [R-6], ABHINAV AGRAWAL[R-3], E. C. AGRAWALA[R-5] | ||
FOR ADMISSION and I.R. and IA No.15236/2020-CONDONATION OF DELAY IN FILING | |||
IA No. 60711/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
377 | SLP(C) No. 107/2021 XVII-A | M/S. M.S. MANUFACTURING CO. | SHANTANU KUMAR[P-1] |
Versus | |||
THE NEW INDIA ASSURANCE COMPANY LTD. AND ORS. | VARINDER KUMAR SHARMA[R-1], [R-2], [R-3] | ||
IA No. 1034/2021 - EXEMPTION FROM FILING O.T. | |||
378 | Diary No. 29038-2020 XVI | THE COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, SILIGURI COMMISSIONERATE, SILIGURI) | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
M/S. PENINSULA TESHNOLOGIES THROUGH PROP.BRIJ KISHORE MANIYAR | ANISH R. SHAH[R-1] | ||
IA No. 17119/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 17123/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
378.1 | Connected Diary No. 29049-2020 XVI | COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX AND ANR. | MUKESH KUMAR MARORIA |
Versus | |||
M/S PERFECT TECHNOLOGIES AND SHRI RAJ KISHORE MANIYAR | PAI AMIT[R-1] | ||
IA No. 16374/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 16375/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
379 | SLP(C) No. 12521/2022 XV | PARMESHWAR LAL | ANINDITA MITRA |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | D. K. DEVESH[R-1], [R-2] | ||
IA No. 29592/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 97170/2022 - EXEMPTION FROM FILING O.T. | |||
380 | SLP(C) No. 21703/2022 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA |
Versus | |||
MUNJAAL MANISHBHAI BHATT AND ORS. | MALAK MANISH BHATT[R-1], DEEPANWITA PRIYANKA[R-2] VIVEK JAIN[INT] | ||
FOR ADMISSION and I.R. and IA No.161939/2022-CONDONATION OF DELAY IN FILING and IA No.161938/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
380.1 | Connected SLP(C) No. 23187/2022 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA |
Versus | |||
DIPESH ANILKUMAR NAIK AND ORS. | DEVENDRA SINGH[R-2], DEEPANWITA PRIYANKA[R-3] | ||
FOR ADMISSION and I.R. and IA No.178585/2022-CONDONATION OF DELAY IN FILING and IA No.178586/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.178584/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
380.2 | Connected SLP(C) No. 249/2023 III | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
M/S KARMA BUILDCON AND ANR. | DEVENDRA SINGH[R-1], DEEPANWITA PRIYANKA[R-2] | ||
FOR ADMISSION and I.R. and IA No.191805/2022-CONDONATION OF DELAY IN FILING and IA No.191809/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.191807/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
380.3 | Connected W.P.(C) No. 1382/2023 X | CREDAI CHENNAI | VIVEK JAIN |
Versus | |||
UNION OF INDIA AND ANR. | GURMEET SINGH MAKKER[R-1], [R-2] | ||
FOR ADMISSION | |||
381 | SLP(Crl) No. 12017/2022 II-A | AHMAD RAZA @ MD. AHMAD ANSARI | PRAVEEN AGRAWAL |
Versus | |||
THE STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1], FAUZIA SHAKIL[R-2] | ||
IA No. 193026/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 193025/2022 - EXEMPTION FROM FILING O.T. | |||
382 | SLP(C) No. 1709/2023 IV-B | AGGARWAL PUBLIC SCHOOL SOCIETY (REGD.) | |
Versus | |||
THE STATE OF PUNJAB AND ORS. | NUPUR KUMAR[R-1], [R-2], SHREY KAPOOR [R-3] | ||
IA No. 840/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
383 | SLP(Crl) No. 1220/2023 (SCLSC) II | GURRAM SRINIVAS | NIRMAL CHOPRA |
Versus | |||
THE STATE OF TELANGANA | RAJIV KUMAR CHOUDHRY [R-1] | ||
IA No. 6303/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 6304/2023 - EXEMPTION FROM FILING O.T. | |||
384 | Diary No. 19953-2023 XI | UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV |
Versus | |||
S.R. COLD STORAGE | ANIL KUMAR[R-1] | ||
IA No. 124015/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 124017/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
385 | T.P.(C) No. 2606/2023 XI-A | UNION OF INDIA | ARVIND KUMAR SHARMA |
Versus | |||
BUSHARA ALI AND ORS. | BIJO MATHEW JOY [R-1], HARSHAD V. HAMEED[R-13] | ||
385.1 | Connected SLP(C) No. 4554/2023 XI-A | BUSHARA ALI | BIJO MATHEW JOY |
Versus | |||
IRFAN AHAMMED AND ORS. | ZULFIKER ALI P. S[CAVEAT], [R-1], [R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 45958/2023 | |||
IA No. 45958/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
386 | SLP(C) No. 22044/2023 IV-A | T. SHESHADRI | RANU PUROHIT |
Versus | |||
SRINIVASA PRAKASH AND ORS. | SURBHI MEHTA[R-1] | ||
387 | Diary No. 43280-2023 XI | THE PR COMMISSIONER INCOME TAX (CENTRAL) AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
SIDDARTH GUPTA | SUBODH S. PATIL[R-1] | ||
IA No. 222927/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 222924/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
388 | SLP(C) No. 19289/2021 XIV | STATE OF HIMACHAL PRADESH AND ORS. | ANIL NAG[P-1], [P-2], [P-3] |
Versus | |||
CHIMMED ANGMO | |||
IA No. 151710/2021 - EXEMPTION FROM FILING O.T. | |||
389 | SLP(C) No. 2058/2023 XVII | THE STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE |
Versus | |||
SHAHNAZ KHATOON | MAHESH THAKUR[R-1], [R-1] | ||
IA No. 11530/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 11529/2023 - EXEMPTION FROM FILING O.T. | |||
390 | SLP(C) No. 18347/2022 XI-A | FASNA K.K. | KRISHNA DEV JAGARLAMUDI |
Versus | |||
VAZHAKKULAM GRAMA PANCHAYATH AND ORS. | MUKUND P. UNNY [R-1], [R-1], [R-2], HARSHAD V. HAMEED[R-3] | ||
391 | SLP(Crl) No. 10962/2022 II-A | RUSHIKESH VASANTRAO KUMBHAR | KUNAL CHEEMA |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. | |||
392 | SLP(Crl) No. 11492-11493/2022 II | SODAGAR SINGH | PUSHPINDER SINGH |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | D. K. DEVESH[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 184276/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 184277/2022 - EXEMPTION FROM FILING O.T. | |||
393 | 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 | |||
393.1 | Connected SLP(Crl) No. 11432/2023 II | STATE OF TELANGANA THR. CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
ASHOK KUMAR JENA | NACHIKETA JOSHI[R-1] | ||
FOR ADMISSION | |||
394 | SLP(C) No. 16589/2023 IV-C | DEV KISHAN (DEAD) THROUGH HIS LEGAL REPRESENTATIVES AND ANR. | CHRISTI JAIN |
Versus | |||
KAILASH CHANDRA AGRAWAL AND ANR. | DHARMAPRABHAS LAW ASSOCIATES[R-1], MRINAL GOPAL ELKER[R-2] | ||
IA No. 134496/2023 - EXEMPTION FROM FILING O.T. | |||
394.1 | Connected SLP(C) No. 16590/2023 IV-C | DEV KISHAN (DEAD) THROUGH HIS LEGAL REPRESENTATIVES AND ANR. | CHRISTI JAIN |
Versus | |||
SANJEEV KUMAR AND ANR. | DHARMAPRABHAS LAW ASSOCIATES[R-1], MRINAL GOPAL ELKER[R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 134824/2023 | |||
IA No. 134824/2023 - EXEMPTION FROM FILING O.T. | |||
395 | SLP(C) No. 22076/2023 IX | KRISHNARAO VITHALRAO BAGALE | PUNEET SINGH BINDRA |
Versus | |||
UNION OF INDIA AND ORS. | PRAVEENA GAUTAM[R-2], [R-3] | ||
IA No. 183216/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 183211/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
396 | SLP(C) No. 22811-22812/2023 XI | M/S RAMWAY FOODS LTD. | DHANANJAY GARG |
Versus | |||
THE COMMISSIONER, COMMERCIAL TAX | BHAKTI VARDHAN SINGH[R-1] | ||
FOR ADMISSION | |||
397 | SLP(C) No. 2215/2024 XII | CHIDHAMBARANATHAN AND ORS. | M.P. PARTHIBAN |
Versus | |||
DR. ANANDHA KUMAR, I.A.S, SECRETARY, DIFFERENTLY ABLED WELFARE DEPARTMENT AND ORS. | |||
IA No. 10027/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
398 | SLP(C) No. 3945/2024 XVII-A | LUCKNOW DEVELOPMENT AUTHORITY AND ANR. | SHASHANK SINGH |
Versus | |||
AMAR JYOTI BHARDWAJ AND ANR. | S. K. VERMA[R-1], [R-2] | ||
IA No. 29221/2024 - EXEMPTION FROM FILING O.T. | |||
399 | SLP(Crl) No. 1128/2024 II-C | DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA |
Versus | |||
AMIT AGGARWAL | ANJALI JHA MANISH[CAVEAT], [R-1] | ||
400 | SLP(C) No. 22164/2019 XI | RAJENDRA KUMAR @ RAJAN | ALDANISH REIN |
Versus | |||
JAGDISH PRASAD TIWARI AND ANR. | ASHUTOSH YADAV[R-1] MRS. VIPIN GUPTA[IMPL] | ||
IA No. 100268/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 131105/2019 - EXEMPTION FROM FILING O.T. | |||
401 | 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] | ||
mediation report has been received. | |||
IA No. 133908/2021 - EXEMPTION FROM FILING O.T. | |||
402 | SLP(C) No. 9662/2022 XII | JAYARAMAN (DEAD) THROUGH LRS AND ORS. | SANYAT LODHA |
Versus | |||
DHARMICHAND SOWCAR (DEAD) THROUGH LRS AND ORS. | T. HARISH KUMAR[R-1.7], [R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.1] | ||
FOR ADMISSION and I.R. and IA No.77432/2022-APPLICATION FOR SUBSTITUTION and IA No.77435/2022-SETTING ASIDE AN ABATEMENT and IA | |||
No.77436/2022-EXEMPTION FROM FILING O.T. and IA No.77434/2022-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA No.77431/2022-PERMISSION TO | |||
FILE SYNOPSIS AND LIST OF DATES | |||
IA No. 77432/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 77434/2022 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 77436/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 77431/2022 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
IA No. 77435/2022 - SETTING ASIDE AN ABATEMENT | |||
403 | SLP(Crl) No. 6514-6515/2022 II-B | JOJO @ JOJOMON | LAKSHMI N. KAIMAL |
Versus | |||
THE STATE OF KERALA | NISHE RAJEN SHONKER[R-1] | ||
FOR ADMISSION and I.R. and IA No.91947/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
403.1 | Connected SLP(Crl) No. 6879-6880/2022 II-B | JOJO @ JOJOMON | LAKSHMI N. KAIMAL |
Versus | |||
THE STATE OF KERALA | NISHE RAJEN SHONKER[R-1] | ||
FOR ADMISSION and I.R. and IA No.97276/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
404 | SLP(Crl) No. 6963/2022 II | MUTYALA GOPAL REDDY AND ORS. | D. MAHESH BABU |
Versus | |||
THE STATE OF TELANGANA AND ANR. | DEVINA SEHGAL[R-1], RONAK KARANPURIA[R-2] | ||
405 | Diary No. 20637-2022 XIV | HUKUM SINGH BHATI AND ORS. | HARISHA S.R. |
Versus | |||
THE ADMINISTRATIVE DEPARTMENT OF FISHCOPFED AND ORS. | ZEHRA KHAN[R-3], DIVYANSHU RAI [R-4] | ||
IA No. 162396/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 162397/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66675/2024 - INTERLOCUTARY APPLICATION | |||
IA No. 34433/2024 - INTERVENTION/IMPLEADMENT | |||
406 | MA 1915/2023 in C.A. No. 11003/2016 XVII | RASHTRIYA COLLIERY MAZDOOR SANGH DHANBAD | KAUSTUBH SHUKLA |
Versus | |||
EMP. IN RELATION TO MANG. OF KEND.C.ANDAMP;ORS | MADHUMITA BHATTACHARJEE | ||
IN C.A. No. - 11003/2016, | |||
IA No. 107920/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
407 | SLP(C) No. 20650-20651/2022 XIV | THE MINING AREAS LAND LOSER AND AFFECTED TRANSPORT COOPERATIVE SOCIETY | VIVEK SHARMA |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ORS. | MAMTA SAXENA [CAVEAT], KETAN PAUL[R-1], [R-2], [R-17], KHAITAN & CO.[R-3] | ||
IA No. 172994/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
408 | SLP(Crl) No. 3987/2023 II | S. SAI PRASAD | B. SHRAVANTH SHANKER |
Versus | |||
P. SRIDEVI AND ANR. | SHREE CHAKRA CHAMBERS[R-1], DEVINA SEHGAL[R-2] | ||
IA No. 53829/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
409 | SLP(Crl) No. 3383-3384/2023 II | MEHRAM FARDODA | RISHI MATOLIYA |
Versus | |||
STATE OF RAJASTHAN AND ORS. | ANAND SHANKAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], CHARU MATHUR[R-7], [R-8], [R-9] | ||
MEDIATION REPORT RECEIVED.. | |||
IA No. 52609/2023 - EXEMPTION FROM FILING O.T. | |||
410 | SLP(Crl) No. 432/2024 II-C | BASAVARAJ @ BASAPPA | S-LEGAL ASSOCIATES |
Versus | |||
THE STATE OF KARNATAKA | D. L. CHIDANANDA[R-1] | ||
IA No. 169816/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 243802/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 169814/2023 - EXEMPTION FROM FILING O.T. | |||
411 | CONMT.PET.(C) No. 1148/2023 in SLP(C) No. 22027/2019 XIV | M/S SHREE LAXMI STORES | MOHINI PRIYA |
Versus | |||
CHANDANMAL CHHAJER (DECEASED) | SHASHANK SHEKHAR | ||
IN SLP(C) No. - 22027/2019, | |||
IA No. 101499/2024 - APPLICATION FOR SUBSTITUTION | |||
IA No. 197937/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 146212/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 115977/2024 - SETTING ASIDE AN ABATEMENT | |||
412 | SLP(C) No. 1278/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
ANITA MARKAM | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.189738/2023-CONDONATION OF DELAY IN FILING and IA No.189739/2023-EXEMPTION FROM FILING O.T. | |||
412.1 | Connected SLP(C) No. 1279/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
SUKHDEV PRASAD LAHRE | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.189942/2023-CONDONATION OF DELAY IN FILING and IA No.189943/2023-EXEMPTION FROM FILING O.T. | |||
412.2 | Connected SLP(C) No. 1280/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
BUDDHESHWAR PRASAD PATEL | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.189689/2023-CONDONATION OF DELAY IN FILING and IA No.189690/2023-EXEMPTION FROM FILING O.T. | |||
412.3 | Connected SLP(C) No. 1282/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
MANEES KUMAR MESHRAM | CHANDRIKA PRASAD MISHRA[R-1] | ||
FOR ADMISSION and I.R. and IA No.191652/2023-CONDONATION OF DELAY IN FILING and IA No.191654/2023-EXEMPTION FROM FILING O.T. | |||
412.4 | Connected SLP(C) No. 1283/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
BHARYA SINHA | KAUSTUBH SHUKLA[R-1] | ||
FOR ADMISSION and I.R. and IA No.192476/2023-CONDONATION OF DELAY IN FILING and IA No.192477/2023-EXEMPTION FROM FILING O.T. | |||
412.5 | Connected SLP(C) No. 1284/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
ABHISHEK KUMAR NIRMALKAR | NEELAM SINGH[CAVEAT] | ||
IA No.177090/2023-CONDONATION OF DELAY IN FILING and IA No.177096/2023-EXEMPTION FROM FILING O.T. | |||
412.6 | Connected SLP(C) No. 1285/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
MEENA TOPPO | |||
IA No.190622/2023-CONDONATION OF DELAY IN FILING and IA No.190623/2023-EXEMPTION FROM FILING O.T. | |||
412.7 | Connected SLP(C) No. 1286/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
SATISH KUMAR SAHU | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.191763/2023-CONDONATION OF DELAY IN FILING and IA No.191764/2023-EXEMPTION FROM FILING O.T. | |||
412.8 | Connected SLP(C) No. 1288/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
SHAILESH KUMAR SINGH | CHANDRIKA PRASAD MISHRA[R-1] | ||
FOR ADMISSION and I.R. and IA No.191366/2023-CONDONATION OF DELAY IN FILING and IA No.191367/2023-EXEMPTION FROM FILING O.T. | |||
412.9 | Connected SLP(C) No. 1289/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
PREETAM LAL PADOTI | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.190618/2023-CONDONATION OF DELAY IN FILING and IA No.190619/2023-EXEMPTION FROM FILING O.T. | |||
412.10 | Connected SLP(C) No. 1290/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
VIKAS KUMAR | NEELAM SINGH[CAVEAT] | ||
IA No.184999/2023-CONDONATION OF DELAY IN FILING and IA No.185002/2023-EXEMPTION FROM FILING O.T. | |||
412.11 | Connected SLP(C) No. 1291/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
SHAILENDRA KUMAR VERMA | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.191028/2023-CONDONATION OF DELAY IN FILING and IA No.191029/2023-EXEMPTION FROM FILING O.T. | |||
412.12 | Connected SLP(C) No. 1294/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
JAI PRAKASH SAHU | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.191558/2023-CONDONATION OF DELAY IN FILING and IA No.191559/2023-EXEMPTION FROM FILING O.T. | |||
412.13 | Connected SLP(C) No. 1295/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
SONSAI SAHU | CHANDRIKA PRASAD MISHRA[R-1] | ||
FOR ADMISSION and I.R. and IA No.191510/2023-CONDONATION OF DELAY IN FILING and IA No.191512/2023-EXEMPTION FROM FILING O.T. | |||
412.14 | Connected SLP(C) No. 1296/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
SATISHWAR PRASAD | |||
FOR ADMISSION and I.R. and IA No.190669/2023-CONDONATION OF DELAY IN FILING and IA No.190670/2023-EXEMPTION FROM FILING O.T. | |||
412.15 | Connected SLP(C) No. 1297/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
PREMLATA DHRUW | |||
FOR ADMISSION and I.R. and IA No.192320/2023-CONDONATION OF DELAY IN FILING and IA No.192321/2023-EXEMPTION FROM FILING O.T. | |||
412.16 | Connected SLP(C) No. 1298/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
BHANUPRIYA BECK | |||
IA No.190496/2023-CONDONATION OF DELAY IN FILING and IA No.190497/2023-EXEMPTION FROM FILING O.T. | |||
412.17 | Connected SLP(C) No. 1299/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | ANKITA SHARMA[P-1] |
Versus | |||
ONKAR PRASAD SAHU | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.193280/2023-CONDONATION OF DELAY IN FILING and IA No.193281/2023-EXEMPTION FROM FILING O.T. | |||
412.18 | Connected SLP(C) No. 1300/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
KUNDAN SINGH | |||
IA No.193869/2023-CONDONATION OF DELAY IN FILING and IA No.193870/2023-EXEMPTION FROM FILING O.T. | |||
412.19 | Connected SLP(C) No. 1301/2024 IV-C | THE STATE OF CHHATTISGARH AND ORS. | SUMEER SODHI |
Versus | |||
REKHLAL | CHANDRIKA PRASAD MISHRA[R-1] | ||
IA No.191455/2023-CONDONATION OF DELAY IN FILING and IA No.191457/2023-EXEMPTION FROM FILING O.T. | |||
413 | W.P.(Crl.) No. 456/2023 X | SONU RAI | MANISH RAGHAV |
Versus | |||
STATE OF BIHAR AND ORS. | SAMIR ALI KHAN[R-1], BINAY KUMAR DAS[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9] | ||
IA No. 6654/2024 - APPLICATION FOR PERMISSION | |||
IA No. 6655/2024 - EXEMPTION FROM FILING O.T. | |||
414 | SLP(C) No. 22469/2023 XIV | RUHUL AMIN LASKAR AND ORS. | SHANTANU SAGAR |
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THE STATE OF ASSAM AND ORS. | MD. NAUSHAD ALAM[R-14], [R-18] | ||
IA No. 205307/2023 - EXEMPTION FROM FILING O.T. | |||
415 | SLP(C) No. 24655/2023 IX | NARENDRA | RAVINDRA BANA |
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MOTIRAM (SINCE DEAD) THROUGH HIS LRS AND ORS. | ANAGHA S. DESAI[R-1.4], [R-1.3], [R-1.2], [R-1.1], ANSHUMAN SINGH[R-2], [R-3], [R-4], [R-5], [R-6] | ||
I.R. and IA No.226676/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 226676/2023 - EXEMPTION FROM FILING O.T. | |||
416 | SLP(C) No. 23524/2023 III | SITSON INDIA LTD | ASHUTOSH GHADE[P-1] |
Versus | |||
KAVERI VIBHAG SAHAKARI KHAND UDHYOG MANDALI LIMITED | TUSHAR SINGH[R-1] | ||
FOR ADMISSION and I.R. | |||
416.1 | Connected SLP(C) No. 23697/2023 III | SITSON INDIA LTD | ASHUTOSH GHADE[P-1] |
Versus | |||
KAVERI VIBHAG SAHAKARI KHAND UDHYOG MANDALI LIMITED | TUSHAR SINGH[R-1] | ||
FOR ADMISSION and I.R. | |||
416.2 | Connected SLP(C) No. 23612/2023 III | SITSON INDIA LTD | ASHUTOSH GHADE[P-1] |
Versus | |||
KAVERI VIBHAG SAHAKARI KHAND UDHYOG MANDALI LIMITED | TUSHAR SINGH[R-1] | ||
FOR ADMISSION | |||
417 | SLP(Crl) No. 13504/2023 II | YADAV LAL | MUNAWWAR NASEEM |
Versus | |||
SAGAR BAI | KAUSAR RAZA FARIDI[R-1] | ||
mediation report has been received. | |||
IA No. 205009/2023 - EXEMPTION FROM FILING O.T. | |||
418 | SLP(C) No. 25015/2023 XI | MATA PRASAD TIWARI | GAURAV SINGH |
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STATE OF UTTAR PARDESH AND ORS. | TANMAYA AGARWAL[R-1], [R-2], [R-3] | ||
IA No.231998/2023-EXEMPTION FROM FILING O.T. | |||
419 | Diary No. 43908-2023 XI-A | STATE OF ODISHA AND ORS. | PRAKASH RANJAN NAYAK |
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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 | |||
IA No. 14531/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 14533/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 14532/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
420 | SLP(C) No. 25422/2023 IV-B | TARSEM LAL GARG | SHASHANK TRIPATHI |
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THE STATE OF PUNJAB AND ORS. | APOORVA SINGHAL [R-2], [R-3], BAKSHI & ASSOCIATES[R-5], [R-5] | ||
(List after ensuing summer vacation) | |||
421 | SLP(C) No. 26020-26021/2023 XII | B. MURUGAN | K. K. MANI |
Versus | |||
THE COLLECTOR THIRUVALLUR AND ORS. | D.KUMANAN[R-1], [R-2], [R-3] | ||
FOR ADMISSION and IA No.243558/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 243558/2023 - EXEMPTION FROM FILING O.T. | |||
421.1 | Connected SLP(C) No. 26223-26224/2023 XII | S.KASTHURI AMMAL | K. K. MANI |
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THE COLLECTOR AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 245221/2023 | |||
IA No. 245221/2023 - EXEMPTION FROM FILING O.T. | |||
421.2 | Connected SLP(C) No. 27166/2023 XII | A. MURUGESAN ACHARI DEAD BY LRS | K. K. MANI |
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THE COLLECTOR THIRUVALLUR AND ORS. | |||
FOR | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 246817/2023 | |||
FOR SETTING ASIDE AN ABATEMENT ON IA 246818/2023 | |||
FOR APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT ON IA 246819/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 246821/2023 | |||
IA No. 246819/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 246817/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 246821/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 246818/2023 - SETTING ASIDE AN ABATEMENT | |||
421.3 | Connected SLP(C) No. 25902-25903/2023 XII | R. NIRMALA | K. K. MANI |
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THE COLLECTOR THIRUVALLUR AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 241871/2023 | |||
IA No. 241871/2023 - EXEMPTION FROM FILING O.T. | |||
422 | SLP(Crl) No. 740/2024 II-C | KAVITHA LANKESH | APARNA BHAT |
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THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY[R-1], SURBHI MEHTA[R-2] | ||
IA No. 4156/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
422.1 | Connected SLP(Crl) No. 2433/2024 II-C | THE STATE OF KARNATAKA | V. N. RAGHUPATHY |
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MOHAN NAYAK. N | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 42726/2024 | |||
IA No. 42726/2024 - EXEMPTION FROM FILING O.T. | |||
423 | SLP(Crl) No. 2292/2024 II-C | SIDDARAMAIAH | RAJESH GULAB INAMDAR |
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STATE OF KARNATAKA AND ANR. | |||
IA No. 39426/2024 - EXEMPTION FROM FILING O.T. | |||
423.1 | Connected SLP(Crl) No. 2332/2024 II-C | MB PATIL AND ANR. | GUNTUR PRAMOD KUMAR |
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THE STATE OF KARNATAKA AND ANR. | |||
IA No. 40553/2024 - EXEMPTION FROM FILING O.T. | |||
423.2 | Connected SLP(Crl) No. 2337/2024 II-C | RAMALINGAREDDY | GUNTUR PRAMOD KUMAR |
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STATE OF KARNATAKA AND ANR. | |||
IA No. 40612/2024 - EXEMPTION FROM FILING O.T. | |||
423.3 | Connected SLP(Crl) No. 2398/2024 II-C | RANDEEP SINGH SURJEWALA | GUNTUR PRAMOD KUMAR |
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STATE OF KARNATAKA AND ANR. | |||
IA No. 41869/2024 - EXEMPTION FROM FILING O.T. | |||
424 | SLP(C) No. 8562-8563/2024 XIV | SORAISAM MANIMACHA SINGH | RAJKUMARI BANJU |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3] | ||
IA No. 53086/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
425 | SLP(Crl) No. 4421/2024 II-C | RUDRAPPA IRAPPA BAGEVADI | ANKOLEKAR GURUDATTA |
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THE STATE OF KARNATAKA | D. L. CHIDANANDA[R-1] | ||
IA No. 65992/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 78303/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
426 | SLP(C) No. 7180/2018 XI | THE STATE OF UTTAR PRADESH AND ORS. | KAMLENDRA MISHRA[P-1] |
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PADAM NATH AND ORS. | SANJEEV MALHOTRA[R-1], [R-2], [R-3], [R-4], SHAKIL AHMAD SYED[R-9], [R-10] | ||
IA No. 26231/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 26232/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
427 | SLP(C) No. 6466/2021 XI | ZULFIQUAR HAIDER AND ANR. | ROOH-E-HINA DUA |
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THE STATE OF UTTAR PRADESH AND ORS. | KAMLENDRA MISHRA[R-1], PARMANAND GAUR[R-2], [R-3] | ||
IA No. 56732/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 10244/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 56734/2021 - EXEMPTION FROM FILING O.T. | |||
427.1 | Connected SLP(C) No. 6624/2021 XI | ALI AHMED FATMI | ROOH-E-HINA DUA |
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STATE OF U.P. AND ORS. | KAMLENDRA MISHRA[R-1], PARMANAND GAUR[R-2], [R-3] | ||
IA No. 58619/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 10249/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 58620/2021 - EXEMPTION FROM FILING O.T. | |||
427.2 | Connected SLP(C) No. 6818/2021 XI | NAILA FATMI | ROOH-E-HINA DUA |
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STATE OF U.P. AND ORS. | KAMLENDRA MISHRA[R-1], PARMANAND GAUR[R-2], [R-3] | ||
IA No. 60567/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 21635/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 60568/2021 - EXEMPTION FROM FILING O.T. | |||
427.3 | Connected SLP(C) No. 6785/2021 XI | BABY MAIMUNA | ROOH-E-HINA DUA |
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STATE OF U.P. AND ORS. | |||
IA No. 60326/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 60327/2021 - EXEMPTION FROM FILING O.T. | |||
427.4 | Connected SLP(C) No. 2376/2022 XI | AHMAD ALI | SYED MEHDI IMAM |
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THE STATE OF UTTAR PRADESH AND ORS. | PARMANAND GAUR[R-2], [R-3] | ||
IA No. 13355/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 88736/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 13354/2022 - EXEMPTION FROM FILING O.T. | |||
428 | SLP(C) No. 6471/2018 XII | A. STEPHEN DHANARAJ | NARESH KUMAR[P-1] |
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M. JASMINEE DEVAPRIYA | AMICUS CURIE[R-1] | ||