MISCELLANEOUS MATTERS TO BE LISTED ON 12-08-2024 ADVANCE LIST - AL/113/2024 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
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SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | C.A. No. 10660/2010 XIV-A | CENTER FOR PUBLIC INTEREST LITIGATION AND ORS. | PRASHANT BHUSHAN, SMARHAR SINGH[P-1], SANTOSH KUMAR TRIPATHI, S. K. VERMA, MUKESH KUMAR MARORIA, B. KRISHNA PRASAD[P-1] |
Versus | |||
UNION OF INDIA DEPARTMENT OF TELECOMMUNICATIONS AND ORS. | ARVIND KUMAR SHARMA, SIDDHARTH SINGLA, S. RAMAMANI, KAUSHIK PODDAR, KARANJAWALA & CO., GURMEET SINGH MAKKER[R-1], GAURAV KEJRIWAL, E. C. AGRAWALA, | ||
DHARMENDRA KUMAR SINHA, DEVVRAT, CYRIL AMARCHAND MANGALDAS AOR[R-1], APPLICANT-IN-PERSON, APPELLANT-IN-PERSON, ANIL KATIYAR, AMITA SINGH KALKAL[R-1], | |||
A. RADHAKRISHNAN[R-1], SHADAN FARASAT[R-2], [R-3], RAJ BAHADUR YADAV[R-4] | |||
IA no.107088/2018 in CA No.10660 of 2010 is to be listed on 28.8.2018 | |||
IA No. 119565/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 52431/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 132429/2017 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 113252/2017 - CLARIFICATION/DIRECTION | |||
IA No. 112786/2017 - CLARIFICATION/DIRECTION | |||
IA No. 37249/2017 - I/A FOR CLARIFICATION | |||
IA No. 78084/2018 - INTERVENTION/IMPLEADMENT | |||
1.1 | Connected CONMT.PET.(C) No. 224/2011 In C.A. No. 10660/2010 XIV-A | RAJESHWAR SINGH | B. KRISHNA PRASAD[P-1] |
Versus | |||
SUBRATA ROY SAHARA . AND ORS. | PRASHANT BHUSHAN[R-1], MANOJ K. MISHRA[R-1], KAUSHAL YADAV[R-1], GAURAV KEJRIWAL[R-1], DHARMENDRA KUMAR SINHA[R-1], ANUVRAT SHARMA[R-1], RUCHIRA | ||
GOEL[R-4] | |||
2 | SLP(C) No. 17157/2022 XV | SHANKAR LAL SHARMA | PETITIONER-IN-PERSON |
Versus | |||
RAJESH KOOLWAL AND ORS. | RAJEEV SINGH[R-1], [R-2], [R-3] | ||
MR. Sanchar Anand, Amicus Curiae appointed by the Honble Court for Mr. Shankar Lal Sharma, Petitioner-in-person | |||
IA No. 83823/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 83824/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
3 | SLP(Crl) No. 13358/2023 II-A | MAHANAND JUNUL KACHHAP | NARESH KUMAR |
Versus | |||
STATE OF JHARKHAND AND ANR. | CHAND QURESHI[CAVEAT], TULIKA MUKHERJEE[R-1] | ||
IA No. 213599/2023 - EXEMPTION FROM FILING O.T. | |||
4 | SLP(Crl) No. 15176/2023 II-B | ALAMGIR SK. @ ALAM SK. @ ALOMGIR SK. | ABHIJIT SENGUPTA |
Versus | |||
THE STATE OF WEST BENGAL | MADHUMITA BHATTACHARJEE[R-1] | ||
IA No. 237817/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 237819/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
5 | SLP(Crl) No. 3394/2024 II | SYED NAWAZ | SOMANATHA PADHAN |
Versus | |||
STATE OF TELANGANA | DEVINA SEHGAL[R-1] | ||
IA No. 37936/2024 - GRANT OF BAIL | |||
6 | SLP(Crl) No. 2220/2024 II | PAWAN PANDEY | VAIRAWAN A.S |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | ROHIT K. SINGH[R-1], RAVINDRA S. GARIA[R-3] | ||
IA No. 135100/2024 - GRANT OF PAROLE | |||
7 | SLP(Crl) No. 7360/2024 II-B | BISHI @ BISHIKESHAN GATAN | ANKOLEKAR GURUDATTA |
Versus | |||
STATE OF ORISSA | SUVENDU SUVASIS DASH[R-1] | ||
IA No. 112202/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112203/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
8 | SLP(Crl) No. 6437/2024 II-A | YUGAL RAI @ YUGAL RAY AND ANR. | KUMAR MIHIR |
Versus | |||
THE STATE OF BIHAR | |||
IA No. 109304/2024 - EXEMPTION FROM FILING O.T. | |||
9 | SLP(Crl) No. 6747/2024 II-A | NIKHIL KUMAR | ANIL KUMAR |
Versus | |||
THE STATE OF BIHAR | |||
IA No.114092/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.114093/2024-EXEMPTION FROM FILING O.T. | |||
10 | SLP(Crl) No. 7672/2024 II-B | SATYA RANI AND ANR. | NIKILESH RAMACHANDRAN |
Versus | |||
THE STATE OF HARYANA | SAMAR VIJAY SINGH[R-1] | ||
10.1 | Connected Diary No. 25211-2024 II-B | SONALI VERMA | NIKILESH RAMACHANDRAN |
Versus | |||
STATE OF HARYANA AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128068/2024 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 128069/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 129325/2024 | |||
IA No. 128069/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 128068/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129325/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
10.2 | Connected Diary No. 25212-2024 II-B | SATYA RANI | NIKILESH RAMACHANDRAN |
Versus | |||
STATE OF HARYANA | |||
FOR ADMISSION and I.R. and IA No.127971/2024-CONDONATION OF DELAY IN FILING and IA No.127972/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127971/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 127972/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129328/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
11 | Crl.A. No. 1106/2021 II-B | SURESH @ TANGU | RAJ KAMAL |
Versus | |||
THE STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
{Mention Memo} | |||
only IA 93164/2024 listed in Crl Appeal No. 1107 of 2021 | |||
11.1 | Connected Crl.A. No. 1107/2021 II-B | ASHOK KUMAR @ SHOKI | K. SARADA DEVI |
Versus | |||
THE STATE OF HARYANA | SAMAR VIJAY SINGH[R-1] | ||
{Mention Memo} | |||
FOR GRANT OF BAIL ON IA 93164/2024 | |||
IA No. 93164/2024 - GRANT OF BAIL | |||
12 | Diary No. 7638-2024 II | FAHEEM | DHIRAJ KUMAR SAMMI |
Versus | |||
STATE OF U.P. | |||
FOR ADMISSION and I.R. and IA No.149710/2024-CONDONATION OF DELAY IN FILING and IA No.149712/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.149713/2024-EXEMPTION FROM FILING O.T. and IA No.149711/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
13 | W.P.(Crl.) No. 297/2024 X | DHRUV KUMAR TIWARI @ PAPPU | CHAND QURESHI |
Versus | |||
THE STATE OF U.P. AND ANR. | |||
FOR ADMISSION and IA No.148601/2024-GRANT OF BAIL and IA No.148604/2024-EXEMPTION FROM FILING O.T. | |||
14 | SLP(Crl) No. 5638/2024 II-A | MOTILAL KISHANLAL GURJAR | AAKARSH KAMRA |
Versus | |||
STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.81224/2024-CONDONATION OF DELAY IN FILING and IA No.81226/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 81226/2024 - EXEMPTION FROM FILING O.T. | |||
15 | SLP(Crl) No. 8113/2024 II-B | SAGAR | VISHWA PAL SINGH |
Versus | |||
THE STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
IA No. 98557/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98556/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 130105/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 130104/2024 - GRANT OF BAIL | |||
IA No. 100947/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
16 | SLP(Crl) No. 6170/2024 II-B | MELABHAI VAJUBHAI @ VARJANGBHAI SHIYALIYA | MANOJ K. MISHRA |
Versus | |||
THE STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
IA No. 104376/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 104375/2024 - EXEMPTION FROM FILING O.T. | |||
17 | SLP(Crl) No. 8345/2024 II | YOGESH KUMAR | MITTER & MITTER CO. |
Versus | |||
STATE OF UTTAR PRADESH | |||
IA No.129640/2024-CONDONATION OF DELAY IN FILING and IA No.129642/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.129641/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 129640/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 129642/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129641/2024 - EXEMPTION FROM FILING O.T. | |||
18 | SLP(Crl) No. 7871/2024 II | MANISH MISHRA ALIAS SANDEEP MISHRA (DEWAR) | VIJAY KUMAR |
Versus | |||
STATE OF U.P. AND ANR. | GARVESH KABRA[R-1], SANDEEP SINGH[R-2] | ||
IA No. 132699/2024 - APPLICATION FOR PERMISSION | |||
IA No. 129111/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 132700/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 129112/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 129113/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
19 | SLP(Crl) No. 8887/2024 II | SOHANRAM | NISHANT BISHNOI |
Versus | |||
THE STATE OF RAJASTHAN | |||
IA No. 137020/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
20 | SLP(Crl) No. 9261/2024 II-B | HAREKRUSHNA @ BABU BEHERA | SHAKTI KANTA PATTANAIK |
Versus | |||
STATE OF ORISSA | |||
IA No. 141618/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
21 | SLP(Crl) No. 8868/2024 II-A | AJAY PARMAR | VANSHAJA SHUKLA |
Versus | |||
STATE OF MADHYA PRADESH | |||
IA No. 145319/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 145322/2024 - EXEMPTION FROM FILING O.T. | |||
22 | SLP(Crl) No. 8883/2024 II-B | RAJENDRA SINGH CHAUHAN | SAA CHAMBERS |
Versus | |||
THE STATE OF UTTARAKHAND | |||
23 | SLP(Crl) No. 6933/2024 II | SHAMSHAD KHAN AND ANR. | MOHAMMAD ASLAM |
Versus | |||
THE STATE OF UTTAR PRADESH | GARVESH KABRA | ||
IA No. 116250/2024 - EXEMPTION FROM FILING O.T. | |||
24 | SLP(Crl) No. 7250/2024 II | JAGANNATH PRASAD VERMA @ RAJESH | SYED MEHDI IMAM |
Versus | |||
STATE OF UTTAR PRADESH | TULIKA MUKHERJEE[R-1] | ||
IA No. 120265/2024 - EXEMPTION FROM FILING O.T. | |||
25 | SLP(Crl) No. 8358/2024 II-B | RAFIKUL @ KALU | RANJAN AND COMPANY |
Versus | |||
THE STATE OF WEST BENGAL | |||
FOR ADMISSION and I.R. and IA No.132688/2024-CONDONATION OF DELAY IN FILING and IA No.132689/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 132688/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 132689/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
26 | SLP(Crl) No. 8187/2024 II-B | AHMAD HUSSAIN | RANDHIR KUMAR OJHA |
Versus | |||
THE STATE OF HARYANA | AKSHAY AMRITANSHU [R-1] | ||
FOR ADMISSION and IA No.133346/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 133346/2024 - EXEMPTION FROM FILING O.T. | |||
27 | SLP(Crl) No. 8036/2024 II-A | AMIT ANAND @ AMIT ANAND BARNWAL @ AMIT ANAND BARANWAL | JAY KISHOR SINGH |
Versus | |||
THE STATE OF JHARKHAND AND ANR. | SRISHTI AGNIHOTRI[R-2] | ||
FOR ADMISSION and I.R. and IA No.131225/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.131226/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 131225/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131226/2024 - EXEMPTION FROM FILING O.T. | |||
28 | SLP(Crl) No. 8080/2024 II-A | PRASHANT PARMESHWAR DETHE | SACHIN PATIL |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.131831/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.131832/2024-EXEMPTION FROM FILING O.T. and | |||
IA No.131833/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 131831/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131832/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 131833/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
29 | SLP(Crl) No. 8161/2024 II | AKASH SINGH | ZULFIQAR ALI KHAN |
Versus | |||
THE STATE OF RAJASTHAN | |||
IA No. 133112/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133111/2024 - EXEMPTION FROM FILING O.T. | |||
30 | SLP(Crl) No. 7988/2024 II | HIMANSHU PATHAK | NEM PAL SINGH |
Versus | |||
THE STATE OF RAJASTHAN | NIDHI JASWAL[R-1] | ||
IA No. 130314/2024 - EXEMPTION FROM FILING O.T. | |||
31 | SLP(Crl) No. 8438/2024 II-A | SAPNA TIWARI | SHASHI KIRAN |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 137466/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 137465/2024 - EXEMPTION FROM FILING O.T. | |||
32 | SLP(Crl) No. 8296/2024 II-B | AMZAT KHAN | MANJU JETLEY |
Versus | |||
STATE OF ODISHA | ARJUN GARG[R-1] | ||
FOR ADMISSION and I.R. and IA No.134878/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134880/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 134878/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 134880/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
33 | SLP(Crl) No. 8346/2024 II-A | DEEKSHA MEENA | ABDUL QADIR ABBASI |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 135765/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 137162/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
34 | SLP(Crl) No. 8459/2024 II-A | CHANDAN KUMAR | MOHIT KUMAR DARAAD |
Versus | |||
STATE OF JHARKHAND | |||
IA No. 137852/2024 - EXEMPTION FROM FILING O.T. | |||
35 | SLP(Crl) No. 8371/2024 II-C | SRINIVASAN | RAM SANKAR & CO |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | |||
IA No. 136280/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 136279/2024 - EXEMPTION FROM FILING O.T. | |||
36 | SLP(Crl) No. 7708/2024 II-B | JUNAID ALAM | PRAMOD DAYAL |
Versus | |||
STATE OF UTTARAKHAND | MANAN VERMA[R-1] | ||
{Mention Memo} | |||
IA No. 126297/2024 - EXEMPTION FROM FILING O.T. | |||
37 | SLP(C) No. 6004/2024 IX | THE COMMISSIONER KALYAN DOMBIVALI MUNICIPAL CORPORATION, AND ORS. | SAMRAT KRISHNARAO SHINDE |
Versus | |||
KALYAN AGRICULTURE PRODUCE MARKET COMMITTEE, KALYAN AND ORS. | MANISH PALIWAL[CAVEAT], ANIL KUMAR VERMA[CAVEAT], [R-3], [R-4], [R-5], [R-6], AADITYA ANIRUDDHA PANDE[R-7] | ||
IA No.60714/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 60714/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
37.1 | Connected SLP(C) No. 6023-6024/2024 IX | THE COMMISSIONER, KALYAN DOMBIVALI MUNICIPAL CORPORATION AND ORS. | SAMRAT KRISHNARAO SHINDE |
Versus | |||
KALYAN AGRICULTURE PRODUCE MARKET COMMITTEE, KALYAN AND ORS. | MANISH PALIWAL[CAVEAT], ANIL KUMAR VERMA[CAVEAT], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], AADITYA ANIRUDDHA PANDE[R-10] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 88874/2024 | |||
IA No. 88874/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
38 | SLP(C) No. 8015/2024 XI | REETESH KUMAR SINGH AND ORS. | |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | M. R. SHAMSHAD[R-2], [R-3] NIHAL AHMAD[IMPL], ANWESHA SAHA [IMPL] | ||
IA No. 97242/2024 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 80605/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 142193/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 80607/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 142190/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 141052/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 134097/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 131261/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 82728/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
38.1 | Connected SLP(C) No. 7225-7229/2024 XI | SHASHANK AND ORS. | AMIT PAWAN |
Versus | |||
STATE OF U.P. AND ORS. | PIYUSH DWIVEDI[CAVEAT], M. R. SHAMSHAD[CAVEAT][CAVEAT][CAVEAT][CAVEAT][CAVEAT] AKSHAT SRIVASTAVA[IMPL] PALLAVI PRATAP[INT] | ||
IA | |||
38.2 | Connected Diary No. 15474-2024 XI | LALIT KUMAR AND ORS. | NIRANJAN SAHU |
Versus | |||
STATE OF U.P. AND ORS. | |||
IA No.105079/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105087/2024-EXEMPTION FROM FILING O.T. and IA No.105084/2024-PERMISSION | |||
TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 105079/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 105087/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 105084/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
38.3 | Connected SLP(C) No. 10441/2024 XI | RADHA KRISHNA MISHRA AND ORS. | NIRANJAN SAHU |
Versus | |||
STATE OF UTTAR PRADESH AND ORS. | |||
IA No. 108027/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117539/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 108028/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 117535/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
39 | Diary No. 38554-2023 XVII | ADJUDICATING OFFICER | K ASHAR & CO. |
Versus | |||
VISHAL KUMAR KRISHNAKANT BORISHA | |||
FOR ADMISSION and IA No.222702/2023-STAY APPLICATION and IA No.222696/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
40 | T.P.(Crl.) No. 327/2015 II-A | PARAS SAKLECHA AND ANR. | ARTI SINGH[P-1] |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. SECRETARY | SUNNY CHOUDHARY, [R-2], [R-3], [R-4], [R-5], MUKESH KUMAR MARORIA[R-7] | ||
IA No. 13864/2015 - STAY APPLICATION | |||
40.1 | Connected W.P.(Crl.) No. 114/2015 PIL-W | ANAND RAI | SUGANDHA ANAND [P-1] |
Versus | |||
UNION OF INDIA AND ORS. | SUSHMA SURI[R-1], GAURAV SHARMA[R-2], SUNNY CHOUDHARY[R-3], ADITYA SINGH[R-5], MISHRA SAURABH[R-4], [R-6], [I-4][IMPL], [I-6][IMPL], AMALPUSHP | ||
SHROTI[R-8] | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 10969/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 11458/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 13537/2015 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 13539/2015 | |||
FOR ON IA 15139/2015 | |||
FOR ON IA 4460/2016 | |||
IA No. 13539/2015 - EXEMPTION FROM FILING O.T. | |||
IA No. 10969/2015 - PERMISSION TO FILE ANNEXURES | |||
IA No. 13537/2015 - PERMISSION TO FILE ANNEXURES | |||
IA No. 11458/2015 - PERMISSION TO FILE ANNEXURES | |||
40.2 | Connected W.P.(Crl.) No. 115/2015 PIL-W | ASHISH KUMAR CHATURVEDI | ARTI SINGH[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | PRAGATI NEEKHRA[R-1], GAURAV SHARMA[R-1], ADITYA SINGH[R-1], HARSH PARASHAR[R-3] | ||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 10971/2015 | |||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 11459/2015 | |||
FOR ON IA 15141/2015 | |||
IA No. 10971/2015 - PERMISSION TO FILE ANNEXURES | |||
IA No. 11459/2015 - PERMISSION TO FILE ANNEXURES | |||
40.3 | Connected T.P.(Crl.) No. 329/2015 II-A | DR HIMANSHU CHOYAL | ARTI SINGH[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH THROUGH MEDICAL EDUCATION DEPARTMENT AND ORS. | SUNNY CHOUDHARY, GAURAV SHARMA[R-3], [R-4], PRAGATI NEEKHRA[R-5] | ||
IA No. 14076/2015 - STAY APPLICATION | |||
40.4 | Connected T.P.(Crl.) No. 328/2015 II-A | ANAND RAI | ARTI SINGH[P-1] |
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THE STATE OF MADHYA PRADESH CHIEF SECRETARY AND ANR. | YASHRAJ SINGH BUNDELA [R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 13865/2015 - STAY APPLICATION | |||
40.5 | Connected T.P.(Crl.) No. 343/2015 II-A | ABHAY KUMAR S/O LATE MANOHAR LAL CHOPRA | ARTI SINGH |
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HOME SECRETARY, MADHYA PRADESH GOVT. . AND ORS. | SUNNY CHOUDHARY, [R-2], [R-3], [R-4], [R-5] | ||
IA No. 14799/2015 - STAY APPLICATION | |||
41 | T.P.(C) No. 1791/2017 X | DEV BHOOMI POULTRY OPERATORS WELFARE SOCIETY AND ANR. | P. N. PURI[P-1] |
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THE STATE OF UTTARAKHAND AND ORS. | MISHRA SAURABH[R-2], GURMEET SINGH MAKKER[R-4] | ||
IA No. 111339/2018 - CLARIFICATION/DIRECTION | |||
IA No. 98058/2017 - EX-PARTE STAY | |||
41.1 | Connected SLP(C) No. 24513/2018 X | GURJEET SINGH | JINENDRA JAIN[P-1] |
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GAURI MAULEKHI AND ORS. | SUPRIYA JUNEJA[R-1] | ||
IA No. 148283/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 627/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
41.2 | Connected SLP(C) No. 24209/2018 X | DEV BHOOMI POULTRY OPERATORS WELFARE SOCIETY | HIMANSHU SHEKHAR |
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GAURI MAULEKHI | SUPRIYA JUNEJA[R-1], NAMITA CHOUDHARY[R-2], [R-3], GURMEET SINGH MAKKER[R-4] | ||
IA No. 131663/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
42 | C.A. No. 10856-10866/2018 XVII-A | COMMISSIONER OF CUSTOM CENTRAL EXCISE AND SERVICE TAX HYDERBAD II | MUKESH KUMAR MARORIA[P-1] |
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ICFAIN FOUNDATION | PUNIT DUTT TYAGI[CAVEAT], [R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
43 | SLP(C) No. 33565-33566/2018 XVII-A | MR. JOSEPH CLEMENT RUFUS, | BHARTI TYAGI[P-1] |
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M/S. SHREE SHUBH ENTERPRISES AND ORS. | SONAL JAIN[R-1], [R-2] VINEET BHAGAT[INT] | ||
IA No. 99951/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 55115/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 125430/2019 - INTERVENTION APPLICATION | |||
IA No. 55119/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 55695/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 178433/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 120719/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 55114/2019 - STAY APPLICATION | |||
43.1 | Connected SLP(C) No. 22472-22473/2019 XVII-A | M/S SHREE SHUBH ENTERPRISES AND ANR. | SONAL JAIN |
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JOSEPH CLEMENT RUFUS AND ANR. | BHARTI TYAGI[R-1] | ||
IA No. 128228/2021 - APPLICATION FOR PERMISSION | |||
IA No. 136890/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 161771/2019 - INTERVENTION APPLICATION | |||
IA No. 158008/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 161769/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 156789/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 136891/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
44 | C.A. No. 981-984/2024 XVII-A | M/S SIDHATHA BUILDHOME PVT LTD | AURA & CO. |
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PARAMILITARY FORCES WELFARE SOCIETY AND ANR. | KIRAN KUMAR PATRA[R-1], [R-2] | ||
IA No.13381/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.13382/2024-EX-PARTE STAY and IA No.13377/2024-CONDONATION OF DELAY IN | |||
FILING APPEAL and IA No.13378/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.13379/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
45 | C.A. No. 8119-8120/2022 XVII | M/S TRIVENI ENGINEERING AND INDUSTRIES LTD. | E. C. AGRAWALA |
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THE STATE OF UTTAR PRADESH AND ANR. | SUDEEP KUMAR[R-1], KAMLENDRA MISHRA[R-1] PRADEEP MISRA[IMPL] | ||
FOR ADMISSION and I.R. and IA No.159828/2022-EX-PARTE STAY and IA No.162698/2022-EXEMPTION FROM FILING O.T. and IA | |||
No.159836/2022-INTERVENTION/IMPLEADMENT and IA No.159824/2022-PERMISSION TO FILE APPEAL and IA No.159825/2022-CONDONATION OF DELAY IN FILING APPEAL | |||
and IA No.162695/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 162698/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 162695/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
46 | SLP(Crl) No. 11916-11919/2023 II-B | K. CHERIYA KOYA | E. M. S. ANAM |
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MOHAMMED NAZER M.P. AND ORS. | BIJO MATHEW JOY [R-1], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], T. G. NARAYANAN NAIR[R-19] | ||
FOR ADMISSION and I.R. and IA No.177852/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.182195/2023-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
47 | C.A. No. 1791/2024 XVII-A | M/S. BPTP LIMITED | KAUSHIK PODDAR |
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RIFAQUAT ALI KHAN MIRZA AND ORS. | CHAND QURESHI[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 265927/2023 - EX-PARTE STAY | |||
48 | T.P.(C) No. 234/2024 IV-B | SANTOSH | UMANG SHANKAR |
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NITISH ADHANA | F. I. CHOUDHURY[R-1] | ||
IA No. 20961/2024 - EX-PARTE STAY | |||
IA No. 20963/2024 - EXEMPTION FROM FILING O.T. | |||
49 | T.P.(Crl.) No. 139/2024 II-C | ELIZABETH CHING KHAUTE AND ANR. | AG VERITAS LAW |
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PAUSIANMUANG TUNGLUT | |||
IA No. 38949/2024 - APPLICATION UNDER ART, 142 READ WITH ORDER LV RULE 1 OF SCR 2013 TO PLACE ON RECORD ADDITIONAL PLEAD | |||
IA No. 31290/2024 - EX-PARTE STAY | |||
IA No. 37804/2024 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION | |||
50 | T.P.(C) No. 394/2024 XI | SAYANI PAKRASHI NEE MONDAL | HIREN DASAN |
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DEBAYAN PAKRASHI | CHANCHAL KUMAR GANGULI[R-1] | ||
MEDIATION REPORT HAS BEEN RECEIVED. | |||
IA No. 36039/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 36038/2024 - STAY APPLICATION | |||
51 | T.P.(Crl.) No. 138/2024 II-C | AYUSHI KANSAL | ROHIT AMIT STHALEKAR |
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SHASHI BANSAL | |||
FOR ADMISSION and IA No.30711/2024-EX-PARTE STAY and IA No.30710/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 30711/2024 - EX-PARTE STAY | |||
IA No. 30710/2024 - EXEMPTION FROM FILING O.T. | |||
52 | T.P.(C) No. 287/2024 XVI | SALONI | DHARMENDRA KUMAR SINHA |
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RAJEEV KUMAR TIWARI | PUSHKAR ANAND[R-1] | ||
MEDIATION REPORT RECEIVED | |||
IA No. 26702/2024 - EX-PARTE STAY | |||
53 | T.P.(Crl.) No. 500/2024 II-A | RAHUL VITTHAL BORSE AND ORS. | AJIT PRAVIN WAGH |
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PRIYANKA RAHUL BORSE AND ORS. | |||
FOR ADMISSION and IA No.123292/2024-STAY APPLICATION and IA No.123293/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 123293/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 123292/2024 - STAY APPLICATION | |||
54 | T.P.(Crl.) No. 936/2023 II-A | KIRAN PANDEY | DHARMENDRA KUMAR SINHA |
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STATE OF JHARKHAND | PALLAVI LANGAR[R-1] | ||
IA No. 250441/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 250440/2023 - STAY APPLICATION | |||
55 | T.P.(C) No. 814/2024 IV-B | SHWETA MITTAL @ SHWETA SINGAL | SYED ABDUL HASEEB |
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ASHUTOSH SINGAL | KONARK TYAGI[R-1] | ||
FOR ADMISSION and IA No.69185/2024-EX-PARTE STAY | |||
IA No. 69185/2024 - EX-PARTE STAY | |||
56 | SLP(Crl) No. 6498/2024 II-C | VANITHA PRABHA | VIJAY KUMAR |
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THE STATE REPRESENTED BY THE INSPECTOR OF POLICE | |||
IA No. 100764/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 100763/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 102975/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 102974/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
57 | T.P.(C) No. 1366/2024 IV-C | PRIYANKA SARKAR | ASHWIN KUMAR NAIR |
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RIPAN SARKAR | |||
FOR ADMISSION and IA No.115764/2024-STAY APPLICATION and IA No.115765/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 115765/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 115764/2024 - STAY APPLICATION | |||
58 | T.P.(C) No. 3001/2023 IV-A | PRABHA RAMACHANDRACHAR AND ANR. | R. SHARATH |
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MADDIKERA VIJAY KRISHNA | |||
59 | T.P.(C) No. 576/2024 XIV | MANSI KAPOOR | RANJAN NIKHIL DHARNIDHAR |
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RAVISH KAPOOR | ROOH-E-HINA DUA[R-1] | ||
IA No. 40154/2024 - EX-PARTE STAY | |||
59.1 | Connected T.P.(C) No. 800/2024 IX | RAVISH KAPOOR | ROOH-E-HINA DUA |
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MANSI KAPOOR | RANJAN NIKHIL DHARNIDHAR[R-1] | ||
FOR | |||
FOR EX-PARTE STAY ON IA 68166/2024 | |||
IA No. 68166/2024 - EX-PARTE STAY | |||
60 | SLP(C) No. 12418-12419/2024 XI-A | V.RAVI VARMA THAMPAN AND ORS. | MANU KRISHNAN G |
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V.R.S. KRISHNAN AND ORS. | P. S. SUDHEER[CAVEAT][CAVEAT] | ||
IA No.125865/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.125864/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 125865/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 125864/2024 - EXEMPTION FROM FILING O.T. | |||
60.1 | Connected SLP(C) No. 12878-12880/2024 XI-A | BHAGEERATHAN M.K. AND ORS. | TANU PRIYA GUPTA |
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V. RAVI VARMA THAMPAN AND ORS. | P. S. SUDHEER[CAVEAT][CAVEAT][CAVEAT] | ||
IA No. 130054/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 130055/2024 - EXEMPTION FROM FILING O.T. | |||
61 | T.P.(Crl.) No. 545/2024 II-B | ROLI SINGH | ANILENDRA PANDEY |
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VIKAS MOHAN AND ANR. | |||
FOR ADMISSION and IA No.132579/2024-EX-PARTE STAY and IA No.132580/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 132579/2024 - EX-PARTE STAY | |||
IA No. 132580/2024 - EXEMPTION FROM FILING O.T. | |||
62 | SLP(C) No. 18315-18316/2023 XII-A | UNION TERRITORY OF J AND K THROUGH CHIEF SECRETARY AND ORS. | PASHUPATHI NATH RAZDAN |
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ABDUL RAHIM RATHER AND ANR. | D. MAHESH BABU[R-1] | ||
{Mention Memo} | |||
IA No. 115681/2024 - EX-PARTE STAY | |||
63 | T.P.(C) No. 3050/2023 XII-A | SWETA CHOUDHARY | RISHI KAPOOR |
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ABHISHEK CHOUDHARY | AMICUS CURIE[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.186980/2023-EX-PARTE STAY | |||
[Mr. Manan Daga, learned counsel is appointed as Amicus Curiae] | |||
Mediation Report received. | |||
IA No. 10265/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 186980/2023 - EX-PARTE STAY | |||
64 | SLP(C) No. 14506-14507/2014 XI | BALRAM AND ORS. | PRAVEEN CHATURVEDI |
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RADHEY SHYAM (DEAD) THROUGH LRS | JAIKRITI S. JADEJA[R-1.1] | ||
65 | CONMT.PET.(C) No. 331/2020 in SLP(C) No. 24215/2017 XIV | JAPAN BABU AND ORS. | ANOOP PRAKASH AWASTHI |
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DR. NITEN CHANDRA, IAS, SECRETARY MINISTRY OF LAW AND JUSTICE AND ORS. | HRISHIKESH BARUAH[R-1], ARVIND KUMAR SHARMA[R-2] SYED ABDUL HASEEB[IMPL] | ||
IN SLP(C) No. - 24215/2017, | |||
IA No. 69640/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 195912/2019 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
66 | Diary No. 46635-2023 II-A | GANESH GAUTAM | ASHOK ANAND |
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STATE OF BIHAR AND ANR. | |||
IA No. 69266/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 69265/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 69264/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
66.1 | Connected Diary No. 46631-2023 II-A | GANESH GAUTAM | ASHOK ANAND |
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STATE OF BIHAR AND ANR. | |||
FOR | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 130806/2024 | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 130807/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 130809/2024 | |||
IA No. 130806/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 130809/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 130807/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
67 | SLP(Crl) No. 1577/2024 II | PARMESWAR RAJOWAR @ PARMESWAR RAJUWAR | KARTIKEYA SINGH |
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THE STATE OF ASSAM AND ANR. | |||
FOR ADMISSION and I.R. | |||
68 | W.P.(C) No. 483/2003 PIL-W | RAJEEV SETHI AND ORS. | LAWYER S KNIT & CO[P-1] |
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ARCHAEOLOGICAL SURVEY OF INDIA . AND ORS. | AMICUS CURIE | ||
69 | SLP(C) No. 22168-22170/2008 XII | FEDERN.OF CHENNAI SUBURN.WELF.ASSN.TR. SECRETARY ETC. | G. BALAJI[P-1] |
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MUSLIM CULTURAL ASSN. TH. SEC. AND ORS. | D.KUMANAN[R-1], [R-2], RAKESH K. SHARMA[R-6] | ||
69.1 | Connected SLP(C) No. 28018/2008 XII | THE EXEC.OFFR.ULLAGARAM P. TOWN PANCHAYAT | D.KUMANAN[P-1] |
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MUSLIM CULTURAL ASSN.TR.SEC. AND ANR. | B. BALAJI[R-1] | ||
TO BE LISTED A/W MAIN MATTER | |||
70 | SLP(Crl) No. 5230-5231/2015 II | THE STATE OF UTTAR PRADESH HOME DEPARTMENT PRINCIPAL SECRETARY AND ORS. | RAJAT SINGH[P-1] |
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SURENDRA KOLI AND ORS. | RAVINDRA S. GARIA[R-1], SUSHMA SURI[R-2] | ||
70.1 | Connected SLP(Crl) No. 1444-1445/2016 II | ANIL HALDAR | KUMAR DUSHYANT SINGH[P-1] |
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UNION OF INDIA DEPARTMENT OF HOME SECRETARY AND ORS. | B. KRISHNA PRASAD[R-1], RAJAT SINGH[R-2], [R-3], [R-4] | ||
to be listed before Registrar Court in due course. | |||
70.2 | Connected SLP(Crl) No. 7456-7457/2016 II | UNION OF INDIA | SUSHMA SURI |
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SURINDER KOLI ETC. ETC. | |||
to be listed before Regsitrar Court on 18-07-2017 as per Registrar Courts order dated 25-04-2017 | |||
71 | SLP(C) No. 1833-1834/2019 XI-A | JAYASREE | MEGHA KARNWAL[P-1] |
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RANJIT | HIMINDER LAL[R-1] | ||
MEDIATION REPORT RECEIVED. | |||
IA No. 105561/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
72 | SLP(C) No. 8477/2006 XIV | THE DELHI GOODS TRANSPORTERS ASSOCIATION (REGD.) | SANJAY KAPUR |
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MUNICIPAL CORPORATION OF DELHI AND ANR. | PRAVEEN SWARUP | ||
and IA No.57860/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 57860/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
73 | W.P.(Crl.) No. 210/2014 PIL-W | BANDI ADHIKAR ANDOLAN BIHAR | SATYA MITRA[P-1] |
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UNION OF INDIA AND ORS. AND ORS. | SHUVODEEP ROY[INT], B. KRISHNA PRASAD[R-1], E. C. VIDYA SAGAR[R-5], NISHANTH PATIL[R-6], MERUSAGAR SAMANTARAY[R-7], HEMANTIKA WAHI[R-8], VISHWA PAL | ||
SINGH[R-9], TULIKA MUKHERJEE[R-12], PASHUPATHI NATH RAZDAN[R-15], AADITYA ANIRUDDHA PANDE[R-16], AVIJIT MANI TRIPATHI[R-18], P. V. YOGESWARAN[R-19], | |||
MILIND KUMAR[R-21], DEVENDRA SINGH[R-22], ROHIT K. SINGH[R-23], NARENDRA KUMAR[R-24], GOPAL SINGH[R-26], PRADEEP MISRA[R-28], SUDARSHAN SINGH | |||
RAWAT[R-29], MADHUMITA BHATTACHARJEE[R-30], G. INDIRA[R-31], SHREE PAL SINGH[R-32] | |||
74 | SLP(C) NO. 14336/2009 XV | STATE OF RAJASTHAN | MILIND KUMAR[P-1] |
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MANINDERJIT SINGH BITTA AND ORS. AND ORS. | P. K. MANOHAR[R-1], SHAILENDRA BHARDWAJ[R-6] | ||
75 | SLP(C) No. 29529/2015 IV-B | NARINDER PURI AND ORS. | KHEYALI SINGH[P-1], [P-2], [P-3] |
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THE STATE OF PUNJAB AND ORS. | SIDDHANT SHARMA[R-1] | ||
76 | SLP(C) No. 23572/2015 XVI | THE STATE OF WEST BENGAL AND ORS. | ASTHA SHARMA[P-1] |
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NITYANANDA BANDYOPADHYAY (DEAD) THR. LRS . AND ANR. | RANJIT KUMAR SHARMA[R-1.4], [R-1.2], [R-1.1], [R-1.5], [R-2] BIJAN KUMAR GHOSH[IMPL] | ||
77 | SLP(C) No. 1946/2016 IV-B | SANJEEV KUMAR CHUGH | AJAY KUMAR SINGH |
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ANJILI | SUBHASISH BHOWMICK | ||
78 | SLP(C) No. 38001/2016 III | GOVABHAI HAMIRABHAI DESAI | K. V. BHARATHI UPADHYAYA |
Versus | |||
COOPERATIVE SOCIETIES DEPUTY DIRECTOR AND DISTRICT REGISTRAR | DEEPANWITA PRIYANKA[R-1] TARUNA SINGH GOHIL[IMPL] | ||
IA No. 2/2016 - EXEMPTION FROM FILING O.T. | |||
IA No. 29692/2017 - I A FOR IMPLEADMENT AND O.T. | |||
79 | SLP(Crl) No. 3773/2017 II-C | MADAN KUMAR | MANISHA T. KARIA |
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NEERAJ NAYYAR AND ORS. | ASHOK PANIGRAHI[R-1][PR], [R-2][PR], [R-3][PR], BIMLESH KUMAR SINGH[R-4] | ||
Mediation report has been received from district and Session Judge, Chamba, Himachal Pradesh | |||
IA No. 8010/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
IA No. 40386/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
80 | SLP(C) No. 10486/2019 IX | PRAFULLAKUMAR | ANAGHA S. DESAI |
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THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], LAMBAT AND ASSOCIATES[R-4] | ||
81 | SLP(C) No. 7422-7423/2018 XI-A | DAMAC HOLDINGS PVT. LTD. | RANJITH K. C.[P-1] |
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COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[R-1] | ||
IA No. 59184/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
81.1 | Connected SLP(C) No. 7424/2018 XI-A | M/S RIGHT HAND DEVELOPERS INDIA (P) LTD | RANJITH K. C.[P-1] |
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COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[R-1] | ||
IA No. 59170/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
82 | Diary No. 27690-2018 XVII-A | AJAY KUMAR SHARMA AND ANR. | KAUSHIK CHOUDHURY |
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COMMISSIONER OF CUSTOMS DELHI II INLAND CONTAINER DEPOT TUGHLAKABAD | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 173768/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 173769/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 183064/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 173770/2018 - STAY APPLICATION | |||
82.1 | Connected Diary No. 27686-2018 XVII-A | VIJAY SHARMA | KAUSHIK CHOUDHURY |
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PR. COMMISSIONER OF CUSTOMS (IMPORTS) ICD TUGHLAKABAD NEW DELHI | |||
IA No. 177562/2018 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 177564/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 177566/2018 - STAY APPLICATION | |||
83 | SLP(Crl) No. 6941/2018 II-A | RAMESH RADHAMAL ADVANI AND ANR. | SAGAR PAHUNE PATIL[P-1] |
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THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 117720/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 67103/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 117722/2018 - EXEMPTION FROM FILING O.T. | |||
84 | SLP(C) No. 3541-3542/2019 IX | JAYANTILAL DEVJI SHAH (HARIA) | ANAGHA S. DESAI |
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MANGESH DASRATH GAIKAR AND ORS. | SANDEEP SINGH[R-1], WASI HAIDER[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], DHAWESH PAHUJA[R-8], [R-10], [R-11], DILIP ANNASAHEB TAUR[R-12] | ||
IA No. 6888/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 106998/2019 - EXEMPTION FROM FILING O.T. | |||
85 | SLP(C) No. 1447/2021 IX | COMMISSIONER OF INCOME TAX 2 | RAJ BAHADUR YADAV[P-1] |
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HDFC BANK LTD. THROUGH MANAGER, | KAVITA JHA[R-1] | ||
85.1 | Connected SLP(C) No. 1448/2021 IX | PR. COMMISSIONER OF INCOME TAX 2 | RAJ BAHADUR YADAV[P-1] |
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HDFC BANK LTD THROUGH MANAGER | KAVITA JHA[R-1] | ||
IA No. 97019/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
86 | SLP(C) No. 4890/2019 XIV | THE INDIAN INSTITUTE OF PLANNING AND MANAGEMENT | RAJESH SRIVASTAVA[P-1] |
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DELHI PRESS PATRA PRAKASHAN PVT LTD. AND ORS. | MITTER & MITTER CO.[R-1], [R-2], [R-3], [R-4], KARAN BHARIHOKE[R-5], ANINDITA MITRA[R-6] | ||
87 | SLP(C) No. 11205-11206/2019 IX | SAU. ARCHANA AMOL RUCHKE | ANAGHA S. DESAI |
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AMOL JAGGANATH RUCHKE | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1] | ||
IA No.52390/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.52391/2019-EXEMPTION FROM FILING O.T. and IA No.52392/2019-PERMISSION TO | |||
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
88 | SLP(C) No. 11356/2019 IX | PARASMAL UTTAMCHAND JAIN AND ANR. | UDAYADITYA BANERJEE |
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SHASHANK CHANDRAKANT THATTE AND ORS. | AJIT SHARMA[R-1], AMIT KUMAR PATHAK[R-3], [R-5], [R-6.1] | ||
IA No. 207660/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 257292/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 257290/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
89 | SLP(Crl) No. 4706/2019 II-B | MAHESH CHANDER @ MAHESH CHAND | B. SHRAVANTH SHANKER |
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STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
90 | SLP(C) No. 15029/2019 XII | MARIAMMAL AND ORS. | G. INDIRA |
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KALAM PANCHAYATHU @ ARUMUGAM AND ANR. | K. KRISHNA KUMAR[R-2] | ||
IA No. 96244/2019 - EXEMPTION FROM FILING O.T. | |||
91 | SLP(C) No. 18620/2019 XIV | MOHIT MAHAJAN | SATYA MITRA |
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FOUNDATION FOR INNOVATION AND TECHNOLOGY TRANSFER (FITT) AND ORS. | RAHUL NARAYAN[R-1], MRINAL GOPAL ELKER[R-2] | ||
IA No. 109956/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 109957/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
92 | SLP(C) No. 1897-1898/2020 IV-B | MANINDER SINGH AND ORS. | SURENDER SINGH HOODA |
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DHANVIR SINGH AND ORS. | SUMITA HAZARIKA[R-1], SUBHASISH BHOWMICK[R-10], [R-11] | ||
IA No. 146810/2023 - APPLICATION FOR PERMISSION | |||
IA No. 179516/2019 - APPLICATION FOR SUBSTITUTION | |||
IA No. 179517/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 80175/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 80174/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 179519/2019 - SETTING ASIDE AN ABATEMENT | |||
IA No. 128957/2023 - VACATING STAY | |||
92.1 | Connected SLP(C) No. 2919-2920/2020 IV-B | BALDEV SINGH (NOW DECEASED) AND ANR. | CHRITARTH PALLI [P-1], [P-1.2], [P-1.1], [P-2] |
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DHANVIR SINGH | SUMITA HAZARIKA[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 173356/2019 | |||
FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES ON IA 173361/2019 | |||
FOR MODIFICATION ON IA 20509/2020 | |||
FOR APPLICATION FOR PERMISSION ON IA 124159/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 124162/2021 | |||
FOR APPLICATION FOR VACATION OF INTERIM ORDER ON IA 129010/2023 | |||
IA No. 124159/2021 - APPLICATION FOR PERMISSION | |||
IA No. 129010/2023 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
IA No. 173356/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 124162/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 20509/2020 - MODIFICATION | |||
IA No. 173361/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
93 | SLP(C) No. 3984/2023 IV-C | SANJAY KUMAR JATAV | PRAVEEN SWARUP[P-1] |
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THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 32925/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 46516/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 46515/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
94 | SLP(C) No. 7081/2020 XI-A | P.B.SIVADAS | A. KARTHIK |
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P.G.XAVIER @ FRANCIS | K. RAJEEV[R-1] | ||
95 | SLP(C) No. 2193/2020 XII | A. SOMASUNDARAM | ANISH R. SHAH |
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A. SANTHANA MARIAMMAL | |||
IA No. 12343/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 12345/2020 - EXEMPTION FROM FILING O.T. | |||
96 | SLP(Crl) No. 6213/2020 II | INDRA MANI | GAURAV |
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THE STATE OF UTTAR PRADESH | TULIKA MUKHERJEE[R-1] | ||
IA No. 2060/2021 - APPLICATION U/S 7-A [9(2) old] OF JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015 | |||
IA No. 44259/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 9647/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 44265/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
96.1 | Connected SLP(Crl) No. 10513/2022 II | BAJRANGI | GAURAV |
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THE STATE OF UTTAR PRADESH | TULIKA MUKHERJEE | ||
IA No. 124825/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
96.2 | Connected SLP(Crl) No. 569/2023 II | RAM LALAK AND ORS. | HIMANSHU SHEKHAR TRIPATHI |
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THE STATE OF UTTAR PRADESH | TULIKA MUKHERJEE[R-1] | ||
IA No. 205480/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 205477/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 89285/2024 - INTERIM BAIL | |||
IA No. 205478/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
97 | SLP(Crl) No. 3618/2020 II-B | NITIN BATRA | UTKARSH SHARMA |
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THE STATE OF UTTARAKHAND | NAMITA CHOUDHARY[R-1] | ||
IA No. 73985/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 73984/2020 - EXEMPTION FROM FILING O.T. | |||
98 | SLP(C) No. 1335/2021 III | PRINCIPAL COMMISSIONER OF INCOME TAX SURAT I | RAJ BAHADUR YADAV[P-1] |
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SHANKARLAL NEBHUMAL UTTAMCHANDANI | PRAVEEN SWARUP[R-1] | ||
FOR ADMISSION and I.R. and IA No.9191/2021-EXEMPTION FROM FILING O.T. | |||
98.1 | Connected SLP(C) No. 2260/2021 III | PRINCIPAL COMMISSIONER OF INCOME TAX I | RAJ BAHADUR YADAV[P-1] |
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SHANKARLAL NEBHUMAL UTTAMCHANDANI | PRAVEEN SWARUP[R-1] | ||
FOR ADMISSION and I.R. and IA No.17295/2021-EXEMPTION FROM FILING O.T. | |||
98.2 | Connected SLP(C) No. 1104/2021 III | PRINCIPAL COMMISSIONER OF INCOME TAX I | RAJ BAHADUR YADAV[P-1] |
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SHANKARLAL NEBHUMAL UTTAMCHANDANI | PRAVEEN SWARUP[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.6647/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 6647/2021 - EXEMPTION FROM FILING O.T. | |||
98.3 | Connected SLP(C) No. 865/2021 III | PRINCIPAL COMMISSIONER OF INCOME TAX SURAT 1 | RAJ BAHADUR YADAV[P-1] |
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SHANKARLAL NEBHUMAL UTTAMCHANDANI | PRAVEEN SWARUP[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.5135/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.5134/2021-EXEMPTION FROM FILING O.T. | |||
98.4 | Connected SLP(C) No. 1128/2021 III | PRINCIPAL COMMISSIONER INCOME TAX SURAT 1 | RAJ BAHADUR YADAV[P-1] |
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SHANKARLAL NEBHUMAL UTTAMCHANDANI | PRAVEEN SWARUP[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.6937/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 6937/2021 - EXEMPTION FROM FILING O.T. | |||
99 | SLP(Crl) No. 2092/2021 II | TEHIRUDDIN @ MOTU AND ANR. | VINOD KUMAR TEWARI |
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THE STATE OF UTTAR PRADESH AND ANR. | SHAURYA SAHAY [R-1] | ||
IA No. 33872/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 33871/2021 - EXEMPTION FROM FILING O.T. | |||
100 | SLP(C) No. 10892/2021 X | LALIT MOHAN TEWARI | ABHINAV S. RAGHUVANSHI |
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DIRECTOR HIMALAYA AYURVEDIC MEDICAL COLLEGE AND HOSPITAL AND ORS. | ADITI TRIPATHI [R-1], [R-2] | ||
101 | SLP(Crl) No. 9421/2021 II-B | KUTTISANKARA GUPTHAN AND ANR. | SRIRAM P. |
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THE STATE OF KERALA AND ANR. | HARSHAD V. HAMEED[R-1] | ||
FOR ADMISSION and I.R. | |||
102 | SLP(C) No. 21065/2021 XII-A | BUCHIPALLI SREENIVASA REDDY AND ORS. | D. ABHINAV RAO |
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VENNAPUSA NARAYANAMMA AND ORS. | RAAVI YOGESH VENKATA[R-1] | ||
IA No. 168364/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 168363/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 241500/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
103 | SLP(Crl) No. 9497/2021 II-B | KOMAL KRISHAN ARORA AND ORS. | SIDDHANT SHARMA[P-1], [P-2], [P-3] |
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SANDEEP KUMAR @ SANDEEP CHUGH AND ORS. | TARUNA SINGH GOHIL[R-1], MONIKA GUSAIN[R-2], [R-3], [R-4] | ||
[MR. NIKHIL GOEL, SENIOR ADVOCATE (AMICUS CURIAE)] | |||
IA No. 82153/2022 - CLARIFICATION/DIRECTION | |||
IA No. 127724/2023 - EARLY HEARING APPLICATION | |||
IA No. 27511/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 159910/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 82154/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 23545/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 127731/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 116731/2022 - MODIFICATION OF COURT ORDER | |||
IA No. 165555/2021 - MODIFICATION OF COURT ORDER | |||
IA No. 23547/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 130976/2023 - RECALLING THE COURTS ORDER | |||
103.1 | Connected CONMT.PET.(C) No. 325/2022 in SLP(Crl) No. 9497/2021 II-B | SANDEEP KUMAR @ SANDEEP CHUGH | TARUNA SINGH GOHIL[P-1] |
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KOMAL KRISHAN ARORA AND ORS. | SIDDHANT SHARMA[R-1], [R-2], [R-3] | ||
IN SLP(Crl) No. - 9497/2021, | |||
IA No. 41895/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 193019/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 82220/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 146346/2023 - RECALLING THE COURTS ORDER | |||
103.2 | Connected CONMT.PET.(C) No. 124-125/2024 in SLP(Crl) No. 9497/2021 II-B | KOMAL KRISHAN ARORA AND ORS. | SIDDHANT SHARMA |
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SANDEEP KUMAR@ SANDEEP CHUGH | |||
IN SLP(Crl) No. - 9497/2021, IN SLP(Crl) No. - 9497/2021, | |||
IA No. 51689/2024 - EXEMPTION FROM FILING O.T. | |||
104 | SLP(C) No. 4307/2022 XI-A | SULTHAN SAID IBRAHIM | HARSHAD V. HAMEED |
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PRAKASAN AND ORS. | MUKUND P. UNNY [R-1] | ||
IA No. 35232/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 147358/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 65656/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 65654/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
105 | SLP(C) No. 3565-3566/2022 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
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TEXAS INSTRUMENTS INDIA PVT. LTD. | KUNAL VERMA[R-1] | ||
FOR ADMISSION | |||
106 | SLP(C) No. 9368/2022 XVI | RAKESH KUMAR VERMA | VATSALYA VIGYA |
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HDFC BANK LTD. | SONAL JAIN[R-1] | ||
IA No. 75189/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 75187/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
107 | SLP(C) No. 10067/2022 XII | THE MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION LTD. AND ANR. | G. INDIRA[P-1] |
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S. PUGALENTHI AND ANR. | NACHIKETA JOSHI[R-1] | ||
IA No. 5320/2023 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 80457/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
108 | SLP(Crl) No. 7198-7203/2022 II-A | M.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. | PRAMOD DAYAL |
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M/S. SOM POWER PVT. LTD. AND ORS. | SUMEER SODHI[CAVEAT], [R-1], [R-2], [R-3] | ||
IA No. 110877/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 165586/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 165582/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
108.1 | Connected SLP(Crl) No. 7269-7275/2022 II-A | MADHYA PRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION | PRAMOD DAYAL |
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SOM DISTILLERIES AND BREWERIES LIMITED AND ORS. | SUMEER SODHI[CAVEAT][CAVEAT][CAVEAT][CAVEAT][CAVEAT][CAVEAT][CAVEAT], [R-1], [R-2], [R-3], [R-4] | ||
IA No. 112000/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 165835/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 60437/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 165833/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
109 | SLP(C) No. 20876/2022 IV-B | BALJINDER VIRK | NISHANT VERMA |
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THE STATE OF PUNJAB AND ORS. | SIDDHANT SHARMA[R-1], [R-2], [R-3] | ||
IA No. 156796/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 156797/2024 - QUASHING THE NOTIFICATION | |||
110 | SLP(C) No. 5610/2023 XI-A | HARI MALLICK AND ANR. | SHAKTI KANTA PATTANAIK |
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CLAIM MANAGER AND ANR. | ANKITA CHAUDHARY[R-1] | ||
111 | CONMT.PET.(C) No. 25/2023 in C.A. No. 6924/2021 XIV-A | RAVINDER KUMAR DHARIWAL AND ANR. | DIVYA ROY |
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SUJOY LAL THAOSEN | ARVIND KUMAR SHARMA[R-1] | ||
IN C.A. No. - 6924/2021, | |||
FOR ADMISSION | |||
112 | SLP(C) No. 6745/2023 XI | NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY (NOIDA) AND ORS. | SOAYIB QURESHI |
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NAKSHATRA RESIDENCY PVT. LTD. AND ANR. | NISHIT AGRAWAL[CAVEAT], [R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.57979/2023-EXEMPTION FROM FILING O.T. aand IA No.57978/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
113 | SLP(C) No. 2594-2595/2023 XIV | NARENDER KUMAR | UNUC LEGAL LLP |
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THE DISTRICT AND SESSIONS JUDGE (HQS) DELHI AND ANR. | MUKESH KUMAR MARORIA[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.13999/2023-CONDONATION OF DELAY IN FILING and IA No.14000/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
114 | Diary No. 2705-2023 IV-A | RAMANAGOUDA AND ANR. | ANKOLEKAR GURUDATTA |
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KRISHNAGOUDA AND ORS. | KRISHNA & NISHANI LAW CHAMBERS[R-1], [R-2], [R-3], [R-4], [R-5], PURUSHOTTAM SHARMA TRIPATHI[R-8], AMIT[R-9] | ||
IA No. 256763/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 38572/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 38558/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 233158/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 108490/2023 - EXEMPTION FROM FILING O.T. | |||
115 | SLP(C) No. 4818/2023 XIV | ASHOK KUMAR DABAS (DEAD THROUGH LEGAL HEIRS) | NARENDER KUMAR VERMA |
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DELHI TRANSPORT CORPORATION | AVIRAL SAXENA[R-1] | ||
IA No. 49349/2023 - EXEMPTION FROM FILING O.T. | |||
116 | W.P.(C) No. 817/2023 X | SHASHI JAIN | PRABODH KUMAR |
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STATE OF HARYANA AND ORS. | AKSHAY AMRITANSHU [R-1], [R-2], [R-3] | ||
117 | Diary No. 25552-2023 XIV | KULDEEP SINGH HOODA | AMIT PAWAN |
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NARENDER MEHLAWAT AND ORS. | UMANG SHANKAR[R-1], [R-2], [R-3], [R-4], SUJEETA SRIVASTAVA[R-6] | ||
FOR ADMISSION and I.R. and IA No.145754/2023-CONDONATION OF DELAY IN FILING and IA No.145755/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.145757/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
118 | Diary No. 28663-2023 XIV | M/S DELTON CABLES LIMITED | PURNA CHANDRA PATNAIK |
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UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-2], [R-3] | ||
IA No. 159825/2023 - CONDONATION OF DELAY IN FILING | |||
119 | SLP(Crl) No. 9533/2023 II-C | J. PRASANTH AND ORS. | A. SELVIN RAJA |
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STATE REPRESENTED BY THE INSPECTOR OF POLICE AND ANR. | SABARISH SUBRAMANIAN[R-1], ANKUR S. KULKARNI[R-2] | ||
IA No. 153371/2023 - EXEMPTION FROM FILING O.T. | |||
120 | Diary No. 33742-2023 XVII-A | M/S ASSOTECH MOONSHINE URBAN DEVELOPERS PVT. LTD. | PUNIT VINAY |
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VIKRAM BATRA | VIKALP MUDGAL[R-1] | ||
IA No. 238785/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 202292/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 202294/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 11489/2024 - EARLY HEARING APPLICATION | |||
IA No. 202291/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 58426/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
120.1 | Connected Diary No. 8934-2024 XVII-A | VIKRAM BATRA | VIKALP MUDGAL |
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M/S ASSOTECH MOONSHINE URBAN DEVELOPERS PVT.LTD | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 66290/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 66298/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 66305/2024 | |||
IA No. 66290/2024 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 66298/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66305/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
121 | C.A. No. 6853/2023 XVII-A | VINOD BALA CHAUDHARY | DIVYA JYOTI SINGH |
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M/S RAMPRASTHA SARE REALITY PVT. LTD. | DHANANJAY GARG[R-1] | ||
122 | SLP(Crl) No. 9715/2024 II-A | PULHERIA BHENGRAJ @ ANNA OREA | KUMAR MIHIR |
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THE STATE OF JHARKHAND | |||
IA No. 33915/2024 - DOCUMENT TAKEN ON RECORD | |||
IA No. 15938/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 86681/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
123 | Diary No. 44087-2023 IV-B | MEENA DEVI AND ANR. | VANSHAJA SHUKLA |
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VINOD KUMAR AND ORS. | ANANTA PRASAD MISHRA[R-1], [R-2] | ||
IA No. 252385/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 252387/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 76658/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
124 | SLP(C) No. 24807/2023 XIV | K.S. INFRA-CON POWER PROJECTS LIMITED | MRS. VIPIN GUPTA |
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THE STATE OF HIMACHAL PRADESH AND ANR. | |||
FOR ADMISSION and I.R. | |||
125 | SLP(C) No. 27581/2023 XII | R. TAMIL SELVI AND ORS. | G. INDIRA |
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M.MURUGAN AND ANR. | |||
126 | SLP(C) No. 14503/2024 IV-A | I. M. SHARATH | NULI & NULI |
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A .K .KRITHIKA | |||
FOR ADMISSION and I.R. and IA No.106161/2024-CONDONATION OF DELAY IN FILING and IA No.106158/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.106159/2024-EXEMPTION FROM FILING O.T. and IA No.106163/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA | |||
No.106156/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
127 | SLP(C) No. 26545/2023 XI-A | LANKAMALLA RAJYA LAXMI | PRANAYA KUMAR MOHAPATRA |
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VOONA SURYA RAO | C. GEORGE THOMAS | ||
FOR ADMISSION | |||
128 | CONMT.PET.(C) No. 39-40/2024 in C.A. No. 2250-2251/2023 III-A | HARCHAND (SINCE DECEASED) THROUGH HIS LEGAL HEIRS AND ORS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2250/2023, IN C.A. No. - 2251/2023, | |||
IA No. 266551/2023 - EXEMPTION FROM FILING O.T. | |||
128.1 | Connected CONMT.PET.(C) No. 54-55/2024 in C.A. No. 2284-2285/2023 III-A | MANGAT (SINCE DECEASED) THR HIS LRS | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2284/2023, IN C.A. No. - 2285/2023, | |||
IA No. 11616/2024 - EXEMPTION FROM FILING O.T. | |||
128.2 | Connected CONMT.PET.(C) No. 41-42/2024 in C.A. No. 2330-2331/2023 III-A | TIRKHA (SINCE DECEASED) THR. LRS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2330/2023, IN C.A. No. - 2331/2023, | |||
IA No. 266567/2023 - EXEMPTION FROM FILING O.T. | |||
128.3 | Connected CONMT.PET.(C) No. 43-44/2024 in C.A. No. 2280-2281/2023 III-A | RANDHIR SINGH (DEAD) THROUGH LRS. AND ORS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2280/2023, IN C.A. No. - 2281/2023, | |||
IA No. 266569/2023 - EXEMPTION FROM FILING O.T. | |||
128.4 | Connected CONMT.PET.(C) No. 45/2024 in C.A. No. 2290/2023 III-A | MUNSHI (SINCE DECEASED) THR LRS | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2290/2023, | |||
IA No. 266584/2023 - EXEMPTION FROM FILING O.T. | |||
128.5 | Connected CONMT.PET.(C) No. 46-47/2024 in C.A. No. 2286-2287/2023 III-A | MAHAVIR (SINCE DECEASED) THROUGH HIS LRS AND ORS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2286/2023, IN C.A. No. - 2287/2023, | |||
IA No. 266594/2023 - EXEMPTION FROM FILING O.T. | |||
128.6 | Connected CONMT.PET.(C) No. 48-49/2024 in C.A. No. 2334-2335/2023 III-A | KHEEMCHAND (DEAD) THR. LRS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2334/2023, IN C.A. No. - 2335/2023, | |||
IA No. 266612/2023 - EXEMPTION FROM FILING O.T. | |||
128.7 | Connected CONMT.PET.(C) No. 50-51/2024 in C.A. No. 2278-2279/2023 III-A | NIRMAL (SINCE DECEASED) THROUGH HIS LEGAL HEIRS AND ORS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2278/2023, IN C.A. No. - 2279/2023, | |||
IA No. 266646/2023 - EXEMPTION FROM FILING O.T. | |||
128.8 | Connected CONMT.PET.(C) No. 52-53/2024 in C.A. No. 2288-2289/2023 III-A | VED RAM AND ORS. | DR. RAJEEV SHARMA |
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MANOJ KUMAR SINGH | BINAY KUMAR DAS[R-1] | ||
IN C.A. No. - 2288/2023, IN C.A. No. - 2289/2023, | |||
IA No. 266683/2023 - EXEMPTION FROM FILING O.T. | |||
129 | SLP(Crl) No. 2597/2024 II-A | KAMALA SINGH | PARIJAT KISHORE |
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THE STATE OF JHARKHAND AND ORS. | PALLAVI LANGAR[R-1], [R-2], [R-3] | ||
IA No. 38468/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 38469/2024 - EXEMPTION FROM FILING O.T. | |||
130 | SLP(Crl) No. 990/2024 II-C | VELMURUGAN AND ORS. | PRANAB PRAKASH |
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THE STATE REP. BY ITS INSPECTOR OF POLICE AND ANR. | |||
FOR ADMISSION and I.R. and IA No.17689/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
131 | C.A. No. 6073/2024 XVII | ARIISTO ALERT RESIDENTS ASSOCIATION | DEVENDRA KUMAR SHUKLA |
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M/S. PRESTIGE ESTATES PROJECTS LIMITED AND ORS. | HARISH PANDEY[R-1] | ||
FOR ADMISSION | |||
132 | MA 560/2024 in SLP(Crl) No. 980/2024 II-C | V. D. RAVEESHA | KRISHNA & NISHANI LAW CHAMBERS |
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THE STATE OF KARNATAKA | V. N. RAGHUPATHY[R-1] | ||
IN SLP(Crl) No. - 980/2024, | |||
IA No. 47884/2024 - RESTORATION | |||
133 | C.A. No. 7919/2024 XVII | OMPAL SINGH YADAV | PETITIONER-IN-PERSON |
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SHARVAN KUMAR GUPTA | |||
{Mention Memo} | |||
IA No. 155770/2024 - EX-PARTE STAY | |||
IA No. 155771/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
134 | MA 1045/2024 X | ANINDITA | PETITIONER-IN-PERSON |
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SUDHANSHU SARANGI AND ORS. | |||
IN D No. - 26451/2022, | |||
FOR ADMISSION and IA No.81786/2024-RECALLING THE COURTS ORDER | |||
135 | SLP(Crl) No. 14806/2023 II-B | SAIFUDDIN ISLAM DHALI | RAJIV SHANKAR DVIVEDI |
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THE STATE OF WEST BENGAL | ANANDO MUKHERJEE[R-1] | ||
136 | SLP(Crl) No. 8336/2024 II-A | KUNDAN KUMAR | BALAJI SRINIVASAN |
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STATE OF JHARKHAND | |||
IA No.127975/2024-CONDONATION OF DELAY IN FILING and IA No.127973/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.127974/2024-EXEMPTION FROM FILING O.T. and IA No.127969/2024-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
IA No. 127975/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 127973/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127974/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 127969/2024 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
137 | W.P.(Crl.) No. 104/2024 X | UDHAYANIDHI STALIN | PURVISH JITENDRA MALKAN |
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THE STATE OF MAHARASHTRA AND ORS. | TANYA SHREE[CAVEAT], [R-10], AMIT SHARMA[CAVEAT], SUDEEP KUMAR[R-2], [R-2] G. BALAJI[INT] | ||
IA No. 47396/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 64829/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 47394/2024 - STAY APPLICATION | |||
138 | C.A. No. 6396/2024 XII-A | VITTAL DANDE | P. MOHITH RAO |
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PATHIREDDY RAJESHWAR REDDY AND ORS. | RAAVI YOGESH VENKATA[CAVEAT] | ||
IA No.118596/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118599/2024-STAY APPLICATION and IA No.118598/2024-PERMISSION TO FILE | |||
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
139 | Diary No. 25367-2023 IV-C | MADHUSUDAN PRASAD AND ORS. | KAILASH PRASHAD PANDEY |
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UDAIBHAN SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.75945/2024-EXEMPTION FROM FILING O.T. and IA No.75944/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
140 | Diary No. 11997-2024 IV-B | KALPANA RANI AND ORS. | SHUBHAM BHALLA |
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THE STATE OF HARYANA AND ORS. | |||
FOR ADMISSION and IA No.99092/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.99094/2024-CONDONATION OF DELAY IN REFILING / CURING THE | |||
DEFECTS and IA No.99095/2024-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 99094/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 99095/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 99092/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
140.1 | Connected Diary No. 12014-2024 IV-B | BANK EMPLOYEES AND FRIENDS COOPERATIVE HOUSE BUILDING SOCIETY | TATINI BASU |
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THE STATE OF HARYANA AND ORS. | |||
FOR | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 114595/2024 | |||
IA No. 114595/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
140.2 | Connected SLP(C) No. 8280/2024 IV-B | THE SHIVALIK ENVRION COOP HOUSE BUILDING SOCIETY (REGD.) | KUMAR DUSHYANT SINGH |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 84211/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 84212/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 85235/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 118716/2024 | |||
IA No. 84211/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 84212/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 118716/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 85235/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
140.3 | Connected Diary No. 13353-2024 IV-B | MINNA JHAKHAR | APOORVA SINGHAL |
Versus | |||
STATE OF HARYANA AND ORS. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 112534/2024 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 112535/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 112536/2024 | |||
IA No. 112534/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 112535/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 112536/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
140.4 | Connected Diary No. 13457-2024 IV-B | KAMAL KUTTAPPAN | KUMAR DUSHYANT SINGH |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 85451/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 85452/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 141561/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 141567/2024 | |||
IA No. 85451/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 85452/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141567/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 141561/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
141 | C.A. No. 5875/2022 IV-C | LAXMI | PRAVEEN SWARUP[P-1] |
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SANJAY | FILZA MOONIS[R-1] | ||
IA No. 103357/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 61222/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 112332/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 96700/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 95321/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 166747/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 95318/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 166745/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
142 | SLP(C) No. 22237/2022 XIV | SUNIL KUMAR | VARUN PUNIA |
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THE DELHI STATE COOPERATIVE BANK LIMITED AND ANR. | RAJESH SRIVASTAVA[R-1] | ||
143 | SLP(Crl) No. 4037/2023 II-B | JITENDER PAL SINGH | PUSHPINDER SINGH |
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THE STATE OF UTTARAKHAND AND ANR. | MITTER & MITTER CO.[CAVEAT], SUVENI BHAGAT [R-1] | ||
IA No.52689/2023-CONDONATION OF DELAY IN FILING and IA No.52691/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.52692/2023-EXEMPTION FROM FILING O.T. | |||
143.1 | Connected SLP(Crl) No. 3566/2023 II-B | JITENDER PAL SINGH | PUSHPINDER SINGH |
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THE STATE OF UTTARAKHAND AND ANR. | MITTER & MITTER CO.[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.56039/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.56038/2023-EXEMPTION FROM FILING O.T. | |||
144 | SLP(C) No. 28201/2023 IV-A | PRABHAVATHI @ PRABHAMANI | BALAJI SRINIVASAN |
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LAKSHMEESHA M.C | |||
145 | SLP(C) No. 2797/2024 XI-A | SNEHA DASH | SHUBHRANSHU PADHI |
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NATIONAL MEDICAL COMMISSION (NMC) AND ORS. | GAURAV SHARMA[R-1], D. MAHESH BABU[R-2] | ||
IA No. 26770/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
146 | SLP(C) No. 9076/2024 IX | THE STATE OF GOA AND ORS. | SURBHI KAPOOR |
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MR. DEELIP BABAL NAIK AND ORS. | KMNP LAW AOR[R-15] | ||
IA No.42782/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
147 | W.P.(C) No. 220/2024 X | TELANGANA PRIVATE MEDICAL AND DENTAL COLLEGES MANAGEMENTS ASSOCIATION AND ANR. | SIDDHANT BUXY |
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UNION OF INDIA AND ORS. | GAURAV SHARMA[R-3], SRAVAN KUMAR KARANAM[R-5] | ||
148 | Diary No. 17219-2024 XV | ABHAY JAIN | K.PARAMESHWAR |
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HIGH COURT OF JUDICATURE FOR RAJASTHAN | |||
IN C.A. No. - 2029/2022, | |||
IA No. 91554/2024 - CLARIFICATION/DIRECTION | |||
IA No. 107163/2024 - CONDONATION OF DELAY IN FILING | |||
149 | C.A. No. 10856/2016 XVII-A | BHUPINDER SINGH | DEEPAK GOEL[P-1] |
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UNITECH LTD. | PAWANSHREE AGRAWAL, ANUBHA AGRAWAL[R-1] VINOD KUMAR TEWARI[IMPL], VIKAS KUMAR[IMPL], UJJAL BANERJEE[IMPL], SYED JAFAR ALAM[IMPL], SUSHIL KUMAR | ||
SINGH[IMPL], SUNIETA OJHA[IMPL], SUMIT R. SHARMA[IMPL], SUDHIR KULSHRESHTHA[IMPL], SHANKAR DIVATE[IMPL], SANYAT LODHA[IMPL], SANJAY KUMAR TYAGI[IMPL], | |||
SAMIR MALIK[IMPL], SALVADOR SANTOSH REBELLO[IMPL], ROMY CHACKO[IMPL], RIDDHI SANCHETI[IMPL], RAVI TYAGI[IMPL], RAVI PANWAR[IMPL], RASHMI SINGH[IMPL], | |||
RAJESH KUMAR CHAURASIA[INT], [IMPL], RAJAN CHAWLA[IMPL], RAJ KISHOR CHOUDHARY[IMPL], RAJ KAMAL[IMPL], RACHNA GUPTA[INT], [IMPL], PRESHIT VILAS | |||
SURSHE[IMPL], PRANAV KUMAR[IMPL], PETITIONER-IN-PERSON[IMPL], NITIN SALUJA[IMPL], NEERAJ SHEKHAR[IMPL], MUKESH KUMAR MARORIA[IMPL], MRINAL GOPAL | |||
ELKER[IMPL], MOHIT PAUL[IMPL], MITHU JAIN[IMPL], MISHA ROHATGI[IMPL], MILIND KUMAR[IMPL], MANOJ C. MISHRA[IMPL], MANJULA GUPTA[IMPL], MANISH KUMAR | |||
GUPTA[IMPL], MAHFOOZ AHSAN NAZKI[IMPL], MADHUSMITA BORA[IMPL], M. P. VINOD[IMPL], KAUSTUBH SHUKLA[IMPL], KARANJAWALA & CO.[IMPL], KAMAL MOHAN | |||
GUPTA[IMPL], K.PARAMESHWAR[IMPL], HRISHIKESH BARUAH[IMPL], HIMA LAWRENCE[IMPL], GOVIND JEE[IMPL], GORKELA LAW OFFICE[IMPL], GAURAV GOEL[IMPL], FUZAIL | |||
AHMAD AYYUBI[IMPL], DIVYESH PRATAP SINGH[IMPL], DHRUV TAMTA[IMPL], CHARU MATHUR[IMPL], C. K. SASI[IMPL], BHARAT BHUSHAN[IMPL], B. SUNITA RAO[IMPL], | |||
ATUL KUMAR[IMPL], ASTHA TYAGI[IMPL], ASIYA KHAN [IMPL], ARVIND KUMAR SHARMA[IMPL], ARVIND GUPTA[IMPL], ARUP BANERJEE[IMPL][GR], ANSHULA VIJAY KUMAR | |||
GROVER[IMPL], ANKUR S. KULKARNI[IMPL], ANKOLEKAR GURUDATTA[IMPL], AMRITA SARKAR [IMPL], AMIT AGRAWAL[IMPL], AMAN RAJ GANDHI[IMPL], AKSHAT | |||
SHRIVASTAVA[IMPL], AJIT KUMAR EKKA[IMPL], ADEEL AHMED[IMPL], ABHISHEK KUMAR SINGH[IMPL], ABHINAY[IMPL], ABHAY SINGH[IMPL], ABDUL AZEEM | |||
KALEBUDDE[IMPL], UDIT KISHAN AND ASSOCIATES[IMPL], K J JOHN AND CO[IMPL], JURIS CORP.[IMPL], D.S.K. LEGAL[IMPL] YASHRAJ SINGH BUNDELA [INT], | |||
VRINDA BHANDARI[INT], VISHAL ARUN[INT], VIPIN KUMAR JAI[INT], VINEET BHAGAT[INT], V. K. MONGA[INT], UTKARSH SHARMA[INT], UPASANA NATH[INT], TUSHAR | |||
SINGH[INT], TULIKA MUKHERJEE[INT], THOMAS OOMMEN[INT], TAS LAW[INT], SURENDER SINGH HOODA[INT], SUNIL KUMAR VERMA[INT], SUNIL FERNANDES[INT], SUJATA | |||
KURDUKAR[INT], SUDHANSU PALO[INT], SONAL JAIN[INT], SIDDHARTHA SINHA [INT], SHRUTI AGARWAL[INT], SHRIYA MAINI[INT], SHIVENDRA SINGH[INT], SHEKHAR | |||
KUMAR[INT], SHASHANK MANISH[INT], SHANTWANU SINGH[INT], SARAD KUMAR SINGHANIA[INT], SANDEEP DEVASHISH DAS[INT], S. RAMAMANI[INT], ROHIT KUMAR | |||
SINGH[INT], ROHIT AMIT STHALEKAR[INT], RASHI BANSAL[INT], RAMESHWAR PRASAD GOYAL[INT], RAJIV MEHTA[INT], RAJESH KUMAR GAUTAM[INT], RAJ BAHADUR | |||
YADAV[INT], RAGHUNATHA SETHUPATHY B [INT], PRIYANJALI SINGH[INT], PREM PRAKASH[INT], PRAGYA BAGHEL[INT], PALLAVI LANGAR[INT], P. K. JAIN[INT], NITESH | |||
RANJAN[INT], NIKILESH RAMACHANDRAN[INT], NIDHI MOHAN PARASHAR[INT], NEHA SHARMA[INT], NEERAJ KUMAR GUPTA[INT], NAVNEET R.[INT], MUMTAZ BHALLA[INT], | |||
MOHIT D. RAM[INT], MEERA MATHUR[IMPL], [INT], MANJU JETLEY[INT], MANDEEP KALRA [INT], MALVIKA KAPILA[INT], KUMAR DUSHYANT SINGH[INT], KRIPA SHANKAR | |||
PRASAD[INT], KAUSHIK CHOUDHURY[INT], KAUSAR RAZA FARIDI[INT], JEETENDER GUPTA[INT], JASMINE DAMKEWALA[INT], HIMANSHU SHEKHAR[INT], GEETHA | |||
KOVILAN[IMPL], [INT], E. C. AGRAWALA[INT], DIVYA ROY[INT], DEVENDRA SINGH[IMPL], [INT], D. S. CHAUHAN[INT], BRAJ KISHORE MISHRA[INT], BINAY KUMAR | |||
DAS[INT], B. KRISHNA PRASAD[INT], AWANTIKA MANOHAR[INT], ATISHI DIPANKAR[INT], ASHWANI KUMAR[INT], ARVIND KUMAR TEWARI[INT], ANSAR AHMAD | |||
CHAUDHARY[INT], AMIT SHRIVASTAVA[INT], AMAN GUPTA[INT], AKSHAT KUMAR[INT], ABHISTH KUMAR[INT], ABHAY ANAND JENA[INT], AARTHI RAJAN[INT], AAKARSH | |||
KAMRA[INT], A. KARTHIK[INT], DELHI LAW CHAMBERS[INT], ASHUTOSH GARG[INT] | |||
Please show the names of Deepak Goel, Pawanshree Agrawal,(A.C), Anubha Agrawal, Ms. Ranjeeta Rohatgi, Shreekant Neelappa Terdal, Pritha Srikumar Ila | |||
Shikar Sheel Chandan Kumar In Person: Rakesh Prakash & Anr Himanshu Shekhar Madhurima Tatia Suneita Ojha D. Abhinav Rao Kaushik Chaudhary Navneet | |||
R In person: Naresh Kumar Khatreja Anindita Mitra Shantwanu Singh Ayush Sharma Nidhi Mohan Parashar Shivendra Singh Ajit Kumar Ekka Sudhir Kulshrestha | |||
Pallavi Langar Jeetender Gupta Rachana Joshi Issar Prem Prakash S. Ramamani Surbhi Kapoor Satish Pandey Siddharth Kripa Shankar Prasad Abdul Azeem | |||
Kalebudde E.C. agrawal, Anilendra Pandey | |||
IA No. 118418/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 197133/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 54705/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 25986/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 172303/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 42164/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 186776/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 1258/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 262717/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 241957/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 20464/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 173950/2022 - CLARIFICATION/DIRECTION | |||
IA No. 59150/2023 - CLARIFICATION/DIRECTION | |||
IA No. 175971/2023 - CLARIFICATION/DIRECTION | |||
IA No. 196017/2022 - CLARIFICATION/DIRECTION | |||
IA No. 96310/2023 - CLARIFICATION/DIRECTION | |||
IA No. 166468/2022 - CLARIFICATION/DIRECTION | |||
IA No. 82153/2023 - CLARIFICATION/DIRECTION | |||
IA No. 82133/2023 - INTERVENTION APPLICATION | |||
IA No. 173737/2022 - INTERVENTION APPLICATION | |||
IA No. 54703/2024 - INTERVENTION APPLICATION | |||
IA No. 57215/2023 - INTERVENTION APPLICATION | |||
IA No. 175884/2023 - INTERVENTION APPLICATION | |||
IA No. 195618/2022 - INTERVENTION APPLICATION | |||
IA No. 20753/2024 - INTERVENTION APPLICATION | |||
IA No. 166471/2022 - INTERVENTION APPLICATION | |||
IA No. 186754/2022 - INTERVENTION APPLICATION | |||
IA No. 20545/2023 - INTERVENTION APPLICATION | |||
IA No. 96303/2023 - INTERVENTION APPLICATION | |||
IA No. 181233/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 197129/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 137460/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 28646/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 109760/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 27413/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 100512/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 177664/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 182946/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 172293/2022 - MODIFICATION OF COURT ORDER | |||
IA No. 172305/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 186764/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
149.1 | Connected SLP(Crl) No. 5978-5979/2017 II-C | SANJAY CHANDRA AND ORS. | PAWANSHREE AGRAWAL[AMICUS CURIAE], RANJEETA ROHATGI[P-1], [P-2], ANUBHA AGRAWAL[P-3] |
Versus | |||
STATE GOVT. OF NCT OF DELHI AND ORS. | SAMAR VIJAY SINGH[R-1][GR], PRITHA SRIKUMAR IYER[R-2], [R-3], [R-4], [R-5], [R-6], BRIJESH KUMAR TAMBER[R-7] SIDDHARTHA JHA[IMPL], S.. UDAYA KUMAR | ||
SAGAR[IMPL][GR], ROOPANSH PUROHIT[IMPL], RAVINDRA BANA[IMPL], RAJIV KUMAR CHOUDHRY [IMPL][GR], RAJ BAHADUR YADAV[IMPL][GR], OMPRAKASH AJITSINGH | |||
PARIHAR[IMPL], MUKESH KUMAR MARORIA[R-1][GR], [INT], [IMPL][GR], MANISHA AMBWANI[IMPL], M. M. KASHYAP[IMPL], GARGI KHANNA[IMPL], BRAJ KISHORE | |||
MISHRA[IMPL], ANIL KATIYAR[IMPL], ABHISHEK KUMAR SINGH[IMPL], AADITYA ANIRUDDHA PANDE[IMPL][GR], BALAJI SRINIVASAN[I-1][IMPL][PR], [I-2][IMPL][PR], | |||
MRIDULA RAY BHARADWAJ[I-3][IMPL] YADAV NARENDER SINGH[INT], VIVEK SINGH[INT], VIVEK GUPTA[INT], VINEET BHAGAT[INT], VIKRANT PACHNANDA[INT], VIKRAM | |||
SINGH[INT], VIKAS MEHTA[INT], VIJAY KUMAR[INT], UMANG SHANKAR[INT], UDAYADITYA BANERJEE[INT], TARUN GUPTA[INT], T. N. SINGH[INT], T. MAHIPAL[INT], | |||
SYED JAFAR ALAM[INT], SUSHIL BALWADA[INT], SURESHAN P.[INT], SUNIETA OJHA[INT], SUMIT KUMAR[INT], SUJATA KURDUKAR[INT], SRIRAM P.[INT], SOUMYA | |||
DUTTA[INT], SONAL JAIN[INT], SOMESH CHANDRA JHA[INT], SOMANATHA PADHAN[INT], SIDDHARTH BATRA[INT], SIDDHARTH[INT], SHASHIBHUSHAN P. ADGAONKAR[INT], | |||
SHANTANU SAGAR[INT], SHAGUN MATTA[INT], SAURABH AJAY GUPTA[INT], SANJAY JAIN[INT], S. RAJAPPA[INT], S. K. VERMA[INT], ROSHAN SANTHALIA[INT], ROHINI | |||
PRASAD[INT], RASHI BANSAL[IMPL], [INT], RANJIT KUMAR SHARMA[INT], RAMESHWAR PRASAD GOYAL[INT], RAKHI RAY[INT], RAJIV RANJAN DWIVEDI[INT], RAJESH | |||
SINGH[INT], RAJESH KUMAR[INT], RAJEEV SINGH[INT], RAJAT SEHGAL[INT], RAHUL KAUSHIK[INT], RACHNA GUPTA[INT], R. C. KAUSHIK[INT], PUKHRAMBAM RAMESH | |||
KUMAR[INT], PRITHVI PAL[INT], PREETI SINGH[INT], PRAVEEN AGRAWAL[INT], P. K. JAIN[INT], NISHIT AGRAWAL[INT], NIKHIL SWAMI[INT], NIDHI MOHAN | |||
PARASHAR[INT], MUMTAZ BHALLA[INT], MOHIT D. RAM[INT], MAYANK GOEL[INT], MANJULA GUPTA[INT], MADHURIMA TATIA[INT], M. YOGESH KANNA[INT], M. R. | |||
SHAMSHAD[INT], M. P. DEVANATH[INT], KUMAR MIHIR[INT], KMNP LAW AOR[INT], KAUSHIK PODDAR[INT], KARAN BHARIHOKE[INT], KAMAKSHI S. MEHLWAL[INT], K. K. | |||
MOHAN[INT], JINENDRA JAIN[INT], JAY KISHOR SINGH[INT], JAIKRITI S. JADEJA[INT], HIMA LAWRENCE[INT], HARSH LATA[INT], GYAN PRAKASH SRIVASTAVA[INT], GP. | |||
CAPT. KARAN SINGH BHATI[INT], GOPAL JHA[INT], GAURAV SHARMA[INT], GAURAV GOEL[INT], GAGRAT AND CO[INT], FILZA MOONIS[INT], DIVYESH PRATAP SINGH[INT], | |||
DIVYA ROY[INT], DIPESH SINHA [INT], D. ABHINAV RAO[INT], CYRIL AMARCHAND MANGALDAS AOR[INT], CHARU MATHUR[INT], CHARU AMBWANI[INT], CHANDRA BHUSHAN | |||
PRASAD[INT], CHANDAN KUMAR[INT], CELESTE AGARWAL[INT], C. K. SASI[INT], BIJOY KUMAR JAIN[INT], BHARTI TYAGI[INT], B. SUNITA RAO[INT], AVINASH | |||
SHARMA[INT], AV GLOBAL CHAMBERS[INT], ATUL SHARMA[INT], ASWATHI M.K.[INT], ASHWANI KUMAR DUBEY[INT], ARJUN SINGH BHATI[INT], ARJUN HARKAULI[INT], | |||
ARCHIT UPADHAYAY[INT], APPLICANT-IN-PERSON[INT], ANIRUDH SHARMA[INT], AMIT SHARMA[INT], AKSHAT SHRIVASTAVA[INT], AKSHAT KUMAR[INT], ADITYA SINGH[INT], | |||
ABHISHEK AGARWAL[INT], ABHINAV SHRIVASTAVA[INT], ABHAY KUMAR[INT], AAKARSH KAMRA[INT], A. VENAYAGAM BALAN[INT], A. RADHAKRISHNAN[INT], S-LEGAL | |||
ASSOCIATES[INT], KIRTI RENU MISHRA[INT], DEVASA & CO.[INT], PAHLAD SINGH SHARMA[N-1][INT], HIMANSHU SHEKHAR[N-3][INT], AWANISH KUMAR[N-53][INT], | |||
ALDANISH REIN[N-54][INT], KAUSTUBH ANSHURAJ[N-55][INT], KRISHNA KUMAR SINGH[N-103][INT], [N-104][INT], ASHWARYA SINHA[N-105][INT][PR], DHARMENDRA | |||
KUMAR SINHA[N-106][INT][PR], PARTHA SIL[N-107][INT][PR], UPASANA NATH[N-108][INT][PR], RASHMI NANDAKUMAR[N-109][INT][PR], SHANTANU | |||
KRISHNA[N-110][INT][PR], VAIBHAV KUMAR[N-281][INT], KAUSHIK CHOUDHURY[N-281][INT][PR], JYOTI MENDIRATTA[INT], [N-281][INT][PR], DUA | |||
ASSOCIATES[N-281][INT], AYUSH SHARMA[N-281][INT], ANEESH MITTAL[N-281][INT] | |||
FOR | |||
FOR INTERVENTION APPLICATION ON IA 139493/2018 | |||
FOR CLARIFICATION/DIRECTION ON IA 26041/2020 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 115357/2022 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 27780/2023 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 27782/2023 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 166350/2023 | |||
IA No. 166350/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 27782/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 27780/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 115357/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 26041/2020 - CLARIFICATION/DIRECTION | |||
IA No. 139493/2018 - INTERVENTION APPLICATION | |||
149.2 | Connected C.A. No. 17008-17011/2017 XVII-A | PRAMOD SHARMA AND ORS. | PAWANSHREE AGRAWAL |
Versus | |||
M/S. UNITECH | D. ABHINAV RAO[R-49], [R-50] KAUSHIK CHOUDHURY[R-46], [R-184], [R-220], [R-274], [R-279], [IMPL] | ||
and | |||
FOR MODIFICATION OF COURT ORDER ON IA 6057/2023 | |||
IA No. 6057/2023 - MODIFICATION OF COURT ORDER | |||
149.3 | Connected C.A. No. 9391-9404/2017 XVII-A | RAMA SAHDEV ETC ETC | RACHANA JOSHI ISSAR |
Versus | |||
UNITECH RELIABLE PROJECTS PVT. LTD. | VINOD KUMAR TEWARI[IMPL], [I-22][IMPL] | ||
FOR APPLICATION FOR PERMISSION ON IA 62339/2023 | |||
FOR APPLICATION FOR PERMISSION ON IA 62370/2023 | |||
FOR REFUND OF COST/Court Fee ON IA 66198/2023 | |||
FOR REFUND OF COST/Court Fee ON IA 67725/2023 | |||
FOR REFUND OF COST/Court Fee ON IA 96100/2023 | |||
IA No. 62339/2023 - APPLICATION FOR PERMISSION | |||
IA No. 62370/2023 - APPLICATION FOR PERMISSION | |||
IA No. 96100/2023 - REFUND OF COST/Court Fee | |||
IA No. 67725/2023 - REFUND OF COST/Court Fee | |||
IA No. 66198/2023 - REFUND OF COST/Court Fee | |||
149.4 | Connected C.A. No. 10851/2016 XVII-A | ARVIND KUMAR GUPTA | |
Versus | |||
UNITECH LTD. . AND ORS. | ANUBHA AGRAWAL[R-1], E. C. AGRAWALA[R-2], [R-3], RANJEETA ROHATGI[R-4] VENKATESWARA RAO ANUMOLU[IMPL], SUKANT VIKRAM[IMPL], RAKESH MISHRA[INT], | ||
[IMPL], P. N. PURI[IMPL], NIKUNJ DAYAL[IMPL], NARENDER KUMAR VERMA[IMPL], KUMUD LATA DAS[IMPL], KRISHNA KUMAR SINGH[IMPL], DEEPAK GOEL[P-1], [IMPL], | |||
BIRENDRA KUMAR MISHRA[IMPL], ARVIND GUPTA[IMPL], ANILENDRA PANDEY[IMPL], AMIT PAWAN[IMPL], ABHIJIT SENGUPTA[IMPL], ABHAY KUMAR[IMPL] VIVEK | |||
JAIN[INT], VIPIN KUMAR JAI[INT], SHASHANK MANISH[INT], SANTOSH KRISHNAN[INT], RAJESH GOYAL[INT], P. S. SUDHEER[INT], KEDAR NATH TRIPATHY[INT], | |||
JEETENDER GUPTA[INT], GAICHANGPOU GANGMEI[INT], DIVYA ROY[INT], ARJUN HARKAULI[INT] | |||
FOR | |||
FOR INTERVENTION/IMPLEADMENT ON IA 88209/2020 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 88210/2020 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 106916/2023 | |||
FOR CLARIFICATION/DIRECTION ON IA 106922/2023 | |||
IA No. 88210/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 106922/2023 - CLARIFICATION/DIRECTION | |||
IA No. 88209/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 106916/2023 - INTERVENTION/IMPLEADMENT | |||
150 | SMW(C) No. 3/2021 PIL-W | IN RE : DISTRIBUTION OF ESSENTIAL SUPPLIES AND SERVICES DURING PANDEMIC | BY COURTS MOTION |
Versus | |||
ZULFIKER ALI P. S[IMPL], VISHNU SHANKAR JAIN[IMPL], VIKAS JAIN[IMPL], V. N. RAGHUPATHY[IMPL], TUNGESH[IMPL], TARUNA ARDHENDUMAULI PRASAD[IMPL], | |||
SUNNY CHOUDHARY[IMPL], SHUVODEEP ROY[IMPL], SHUBHAM BHALLA[IMPL], SHISHIR DESHPANDE[IMPL], SHILPA LIZA GEORGE[IMPL], SHIBASHISH MISRA[IMPL], SATISH | |||
KUMAR[IMPL], SANJEEV MALHOTRA[IMPL], SANDEEP KUMAR JHA[IMPL], SAMEER ABHYANKAR[IMPL], RAJIV KUMAR CHOUDHRY [IMPL], RAJ BAHADUR YADAV[IMPL], RAHUL | |||
KAUSHIK[IMPL], PURVISH JITENDRA MALKAN[IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL], PASHUPATHI NATH RAZDAN[IMPL], PALLAVI LANGAR[IMPL], NUPUR KUMAR[IMPL], | |||
NEERAJ SHEKHAR[IMPL], MONIKA GUSAIN[IMPL], MANISH KUMAR[IMPL], MALAK MANISH BHATT[IMPL], MAHFOOZ AHSAN NAZKI[IMPL], KIRAN BHARDWAJ[IMPL], KARAN | |||
BHARIHOKE[IMPL], GURMEET SINGH MAKKER[IMPL], GAUTAM NARAYAN[IMPL], G. PRAKASH[IMPL], G. INDIRA[IMPL], ENAKSHI MUKHOPADHYAY SIDDHANTA[IMPL], DEEPAK | |||
PRAKASH[IMPL], D. K. DEVESH[IMPL], CHIRAG M. SHROFF[IMPL], AZMAT HAYAT AMANULLAH[IMPL], AVIJIT MANI TRIPATHI[IMPL], ASTHA SHARMA[INT], [IMPL], ARJUN | |||
GARG[IMPL], ARAVINDH S.[IMPL], ANKIT GOEL[IMPL], AKSHAT KUMAR[IMPL], ABHIJIT SENGUPTA[IMPL] VKC LAW OFFICES[INT], TRUST LEGAL[INT], TEJASWI KUMAR | |||
PRADHAN[INT], SRIRAM P.[INT], SHALLY BHASIN[INT], SHADAN FARASAT[INT], SADASHIV[INT], ROHIT ANIL RATHI[INT], RISHI KUMAR SINGH GAUTAM[INT], RESMITHA | |||
R. CHANDRAN[INT], RAMESH BABU M. R.[INT], R. N. KESWANI[INT], PRASHANT BHUSHAN[INT], PRASANNA S.[INT], PETITIONER-IN-PERSON[INT], PALLAVI PRATAP[INT], | |||
NITIN SALUJA[INT], MANJU JETLEY[INT], LUBNA NAAZ[INT], KUMAR DUSHYANT SINGH[INT], KMNP LAW AOR[INT], KEDAR NATH TRIPATHY[INT], HIMANSHU CHAUBEY[INT], | |||
DHIRAJ ABRAHAM PHILIP[INT], CHARU AMBWANI[INT], BALAJI SRINIVASAN[INT], B. VIJAYALAKSHMI MENON[INT], AVINASH B. AMARNATH[INT], ARJUN KRISHNAN[INT], | |||
ANKUR KASHYAP[INT], ANINDITA MITRA[INT], ANILENDRA PANDEY[INT], AMITA SINGH KALKAL[INT], AMARJIT SINGH BEDI[INT] | |||
{Mention Memo} | |||
[ONLY I.A NO. 106175/24 IN WP (C) NO. 495/21 IS LISTED] MR. JAIDEEP GUPTA AND MS. MEENAKSHI ARORA, SENIOR COUNSEL ARE AMICUS CURIAE IN THE INSTANT | |||
MATTER ASSISTED BY MR.KUNAL CHATTERJEE AND MR. MOHIT D. RAM, ADVOCATES. ALSO I.A. NO. 61775/2021(APPLICATION FOR DIRECTIONS) IS ARISING OUT OF LETTER | |||
PETITION DATED 7.5.2021 OF MR. MANAN KUMAR MISHRA, SENIOR ADVOCATE AND CHAIRMAN, BAR COUNCIL OF INDIA. | |||
150.1 | Connected W.P.(C) No. 495/2021 PIL-W | VISHAL TIWARI | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.58248/2021-EXEMPTION FROM FILING AFFIDAVIT and IA No.58247/2021-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 106175/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
151 | W.P.(C) No. 1430/2019 PIL-W | RAUF RAHIM AND ANR. | PETITIONER-IN-PERSON[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], SAMIR ALI KHAN[R-6], SHREEKANT NEELAPPA TERDAL[R-7], [R-64], VMZ CHAMBERS[R-8], [R-39], WAJEEH SHAFIQ[R-10], FARHAT JAHAN | ||
REHMANI[R-10], HEMANTIKA WAHI[R-11], EQUITY LEX ASSOCIATES[R-12], SUGANDHA ANAND [R-13], TULIKA MUKHERJEE[R-15], [R-45], SHAKIL AHMAD SYED[R-19], | |||
SUDHANSHU S. CHOUDHARI[R-20], PUKHRAMBAM RAMESH KUMAR[R-21], NUPUR KUMAR[R-25], NILOFAR KHAN[R-26], J. M. KHANNA[R-27], EJAZ MAQBOOL[R-28], SHUVODEEP | |||
ROY[R-29], TANMAYA AGARWAL[R-30], FUZAIL AHMAD AYYUBI[R-31], VANSHAJA SHUKLA[R-32], [R-61], VIKAS MEHTA[R-33], GUNTUR PRAMOD KUMAR[R-35], DIKSHA | |||
RAI[R-36], ABHIMANYU TEWARI[R-37], DEEPANWITA PRIYANKA[R-41], MONIKA GUSAIN[R-42], SATISH KUMAR[R-43], V. N. RAGHUPATHY[R-46], NISHE RAJEN | |||
SHONKER[R-47], MRINAL GOPAL ELKER[R-48], AADITYA ANIRUDDHA PANDE[R-49], AVIJIT MANI TRIPATHI[R-51], ANANDO MUKHERJEE[R-52], K. ENATOLI SEMA[R-53], SOM | |||
RAJ CHOUDHURY[R-54], AJAY PAL[R-55], SANDEEP KUMAR JHA[R-56], RAGHVENDRA KUMAR[R-57], PURNIMA KRISHNA[R-58], SRAVAN KUMAR KARANAM[R-59], PRADEEP | |||
MISRA[R-62], ASTHA SHARMA[R-63], MUKESH KUMAR MARORIA[R-7], [R-65], AMRISH KUMAR[R-66], [R-67], [R-69], ARAVINDH S.[R-70] | |||
[TO BE HEARD BY HON. THE CHIEF JUSTICE OF INDIA AND HON. J.B. PARDIWALA AT THE END OF THE BOARD] | |||
IA No. 178205/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 128338/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 127169/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 106484/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 95062/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 95061/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 187547/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 187545/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 64333/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
152 | W.P.(C) No. 24/2024 X | KULDEEP MISHRA | PETITIONER-IN-PERSON |
Versus | |||
BAR COUNCIL OF UTTAR PRADESH | VIVEK NARAYAN SHARMA[R-1] | ||
{Mention Memo} | |||
IA No. 50177/2024 - EARLY HEARING APPLICATION | |||
IA No. 7706/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
153 | C.A. No. 388-392/2024 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K J JOHN AND CO |
Versus | |||
AXIS BANK LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT], ANANNYA GHOSH[CAVEAT][CAVEAT][CAVEAT][CAVEAT], AMAN RAJ GANDHI[CAVEAT][CAVEAT][CAVEAT], KHAITAN & CO.[CAVEAT], ANU | ||
SHRIVASTAVA[R-4], CYRIL AMARCHAND MANGALDAS AOR[R-5], P. S. SUDHEER[R-7][CAVEAT][CAVEAT][CAVEAT] | |||
{Mention Memo} | |||
[FOR DIRECTION] [ONLY FOR CONSIDERING THE PRAYER FOR INTERIM RELIEF IN RELATION TO OTHER BANKS AND FINANCIAL INSTITUTIONS IS LISTED UNDER THIS ITEM] | |||
IA No.9158/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.9155/2024-STAY APPLICATION and IA No.9157/2024-APPROPRIATE | |||
ORDERS/DIRECTIONS and IA No.11052/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 9157/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 9158/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 60695/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 53302/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 11052/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 9155/2024 - STAY APPLICATION | |||
153.1 | Connected C.A. No. 177/2024 XVII | NATIONAL SECURITES DEPOSITORY LTD. | SIDHARTH SETHI |
Versus | |||
AXIS BANK LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], ANU SHRIVASTAVA[R-4], CYRIL AMARCHAND MANGALDAS AOR[R-5] | ||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 4201/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 4202/2024 | |||
IA No. 4202/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4201/2024 - STAY APPLICATION | |||
153.2 | Connected C.A. No. 308-311/2024 XVII | NATIONAL STOCK EXCHANGE OF INDIA LIMITED | CYRIL AMARCHAND MANGALDAS AOR |
Versus | |||
AXIS BANK LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT], ANANNYA GHOSH[CAVEAT][CAVEAT][CAVEAT][CAVEAT], AMAN RAJ GANDHI[CAVEAT][CAVEAT][CAVEAT], KHAITAN & CO.[CAVEAT], ANU | ||
SHRIVASTAVA[R-5] | |||
{Mention Memo} | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 8933/2024 | |||
FOR STAY APPLICATION ON IA 8952/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 57566/2024 | |||
IA No. 8933/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57566/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 8952/2024 - STAY APPLICATION | |||
153.3 | Connected Diary No. 379-2024 XVII | NATIONAL STOCK EXCHANGE OF INDIA LIMITED | CYRIL AMARCHAND MANGALDAS AOR |
Versus | |||
BAJAJ FINANCE LTD. AND ORS. | P. S. SUDHEER[CAVEAT][CAVEAT][CAVEAT], E. C. AGRAWALA[CAVEAT] | ||
{Mention Memo} | |||
..IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 6271/2024 | |||
FOR PERMISSION TO FILE APPEAL ON IA 6273/2024 | |||
FOR STAY APPLICATION ON IA 6274/2024 | |||
IA No. 6271/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 6273/2024 - PERMISSION TO FILE APPEAL | |||
IA No. 6274/2024 - STAY APPLICATION | |||
153.4 | Connected C.A. No. 433-436/2024 XVII | NATIONAL SECURITES DEPOSITORY LTD. | SIDHARTH SETHI |
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ICICI BANK LIMITED AND ORS. | P. S. SUDHEER[CAVEAT][CAVEAT][CAVEAT], E. C. AGRAWALA[CAVEAT], ANANNYA GHOSH[CAVEAT][CAVEAT][CAVEAT][CAVEAT], AMAN RAJ GANDHI[CAVEAT][CAVEAT], CYRIL | ||
AMARCHAND MANGALDAS AOR[R-4] | |||
{Mention Memo} | |||
IA | |||
FOR STAY APPLICATION ON IA 9987/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 9988/2024 | |||
IA No. 9988/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 9987/2024 - STAY APPLICATION | |||
153.5 | Connected Diary No. 7761-2024 XVII | SANJAY PANDE AND ORS. | ISHIT SAHARIA |
Versus | |||
AXIS BANK LIMITED AND ORS. | P. S. SUDHEER[CAVEAT][CAVEAT][CAVEAT], E. C. AGRAWALA[CAVEAT], ANANNYA GHOSH[CAVEAT][CAVEAT][CAVEAT][CAVEAT], AMAN RAJ GANDHI[CAVEAT][CAVEAT][CAVEAT], | ||
KHAITAN & CO.[CAVEAT], CYRIL AMARCHAND MANGALDAS AOR[R-6] | |||
{Mention Memo} | |||
[TO BE TAKEN UP ALONGWITH ITEM NO.1 I.E. C.A. No. 388-392/2024.] ... IA No.54146/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.54147/2024-STAY APPLICATION and IA No.54145/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
153.6 | Connected Diary No. 8182-2024 XVII | ASHOK KUMAR GOYAL HUF | RAMESHWAR PRASAD GOYAL |
Versus | |||
AXIS BANK LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT], SIDHARTH SETHI[R-4], ANU SHRIVASTAVA[R-5] | ||
{Mention Memo} | |||
IA No.97949/2024-CONDONATION OF DELAY IN FILING and IA No.97944/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.98031/2024-INTERVENTION/IMPLEADMENT and IA No.97948/2024-PERMISSION TO FILE APPEAL and IA No.97950/2024-APPROPRIATE ORDERS/DIRECTIONS | |||
153.7 | Connected C.A. No. 4307-4308/2024 XVII | CENTRAL DEPOSITORY SERVICES (INDIA) LIMITED, | ANU SHRIVASTAVA |
Versus | |||
INDUSIND BANK LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT], KHAITAN & CO.[CAVEAT] | ||
{Mention Memo} | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 55119/2024 | |||
FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 55120/2024 | |||
FOR STAY APPLICATION ON IA 61575/2024 | |||
IA No. 55119/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61575/2024 - STAY APPLICATION | |||
154 | C.A. No. 8880/2022 XVII | TELANGANA NORTHERN POWER DISTRIBUTION COMPANY LTD. AND ANR. | D. ABHINAV RAO |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], T. V. S. RAGHAVENDRA SREYAS[R-3], [R-3], SAKIE JAKHARIA[R-4], PRAMOD DAYAL[R-7], [R-8], [R-9], [R-10], [R-11], UDIT KISHAN | ||
AND ASSOCIATES[R-12] PUKHRAMBAM RAMESH KUMAR[IMPL] | |||
IA No. 183158/2022 - STAY APPLICATION | |||
154.1 | Connected C.A. No. 9045/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
WARDHA SOLAR (MAHARASHTRA) PRIVATE LIMITED AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and IA No.192842/2022-EX-PARTE STAY | |||
154.2 | Connected C.A. No. 9191/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], SAKIE JAKHARIA[R-3], [R-4] | ||
FOR ADMISSION and IA No.197607/2022-EX-PARTE STAY | |||
154.3 | Connected C.A. No. 9079/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and IA No.194818/2022-EX-PARTE STAY | |||
154.4 | Connected C.A. No. 9084/2022 XVII | MANGALORE ELECTRICITY SUPPLY COMPANY LTD. AND ORS. | PRAMOD DAYAL |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and IA No.195128/2022-EX-PARTE STAY | |||
154.5 | Connected Diary No. 38814-2022 XVII | JAIPUR VIDYUT VITRAN NIGAM LTD. AND ORS. | JESAL WAHI |
Versus | |||
PRAYATNA DEVELOPERS PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], SAKIE JAKHARIA[R-3] | ||
[TO | |||
FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 190804/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 190805/2022 | |||
FOR STAY APPLICATION ON IA 190808/2022 | |||
IA No. 190804/2022 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 190805/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 190808/2022 - STAY APPLICATION | |||
154.6 | Connected C.A. No. 2921-2922/2023 XVII | M/S CHHATTISGARH STATE POWER DISTRIBUTION COMPANY LTD | S. K. VERMA |
Versus | |||
CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. | E. C. AGRAWALA[CAVEAT], NIKUNJ DAYAL[R-10] | ||
[TO BE TAKEN UP ALONG WITH Diary No. 38814/2022.]... IA No.35195/2023-CONDONATION OF DELAY IN FILING and IA No.35196/2023-CONDONATION OF DELAY IN | |||
REFILING / CURING THE DEFECTS | |||
IA No. 35195/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 35196/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
154.7 | Connected C.A. No. 505-510/2023 XVII | SOLAR ENERGY CORPORATION OF INDIA LIMITED | ANKIT ROY |
Versus | |||
PARAMPUJYA SOLAR ENERGY PRIVATE LIMITED AND ORS. | E. C. AGRAWALA[R-1], NIKUNJ DAYAL[R-10] PUKHRAMBAM RAMESH KUMAR[IMPL] | ||
..FOR ADMISSION and IA No.9289/2023-EX-PARTE AD-INTERIM RELIEF and IA No.9291/2023-CONDONATION OF DELAY IN FILING APPEAL | |||
154.8 | Connected C.A. No. 4010/2023 XVII | MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED | UDIT KISHAN AND ASSOCIATES |
Versus | |||
PARAMPUJYA SOLAR ENERGY PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT], NIKUNJ DAYAL[R-11] | ||
IA No.31317/2023-CONDONATION OF DELAY IN FILING and IA No.31316/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.31315/2023-EX-PARTE | |||
STAY | |||
155 | C.A. No. 143/2023 XVII | SHIV AGRAWAL | VIKRANT PACHNANDA |
Versus | |||
AROON KUMAR AGGARWAL AND ANR. | DHAWAL UNIYAL [CAVEAT] | ||
IA No.200902/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.200903/2022-EX-PARTE STAY and IA No.200900/2022-PERMISSION TO FILE | |||
APPEAL | |||
156 | Diary No. 41888-2022 XVII | PUNJAB NATIONAL BANK AND ANR. | PIYUSH BERIWAL |
Versus | |||
DEPUTY COMMISSIONER | BIMLESH KUMAR SINGH[R-1] | ||
IA No.11134/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.11132/2023-EX-PARTE STAY and IA No.11131/2023-PERMISSION TO FILE APPEAL | |||
and IA No.11137/2023-CONDONATION OF DELAY IN FILING APPEAL | |||
157 | C.A. No. 408/2023 XVII | TATA STEEL MINING LTD | ASHOK MATHUR |
Versus | |||
RAJ KUMAR BANERJEE AND ORS. | EKTA CHOUDHARY[R-4] | ||
FOR ADMISSION and IA No.13727/2023-STAY APPLICATION | |||
158 | W.P.(C) No. 552/2023 X | SUNSHINE PICTURES PVT. LTD. AND ANR. | YUGANDHARA PAWAR JHA |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], ASTHA SHARMA[R-3], SABARISH SUBRAMANIAN[R-4] VARINDER KUMAR SHARMA[INT], V. K. BIJU[INT] | ||
IA No. 99958/2023 - INTERVENTION APPLICATION | |||
IA No. 99708/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 99449/2023 - STAY APPLICATION | |||
158.1 | Connected SLP(C) No. 10166/2023 XI-A | QURBAN ALI | SUMITA HAZARIKA |
Versus | |||
CENTRAL BOARD OF FILM CERTIFICATION AND ANR. | YUGANDHARA PAWAR JHA[CAVEAT] MOHAMMED SADIQUE T.A.[INT] | ||
IA No. 100891/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 102247/2023 - INTERVENTION APPLICATION | |||
IA No. 100894/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
158.2 | Connected SLP(C) No. 10391/2023 XII | BR ARAVINDAKSHAN | P. SOMA SUNDARAM |
Versus | |||
UNION OF INDIA AND ORS. | YUGANDHARA PAWAR JHA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.101746/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
159 | C.A. No. 5138-5142/2023 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO.[P-1] |
Versus | |||
D. SUNDARARAJAN | VAIBHAV NITI[CAVEAT], SOMANATHA PADHAN[CAVEAT], MOHIT PAUL[CAVEAT], [R-5] | ||
IA No.160884/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.160883/2023-STAY APPLICATION | |||
160 | T.P.(C) No. 2561-2562/2023 XVII | SIDDILA VERRAMANI | SRAVAN KUMAR KARANAM |
Versus | |||
ERRA ANTHAPPA | SHREE PAL SINGH[R-1] | ||
IA No. 198282/2023 - EX-PARTE STAY | |||
161 | W.P.(C) No. 1121/2023 X | ARMED FORCES TRIBUNAL BAR ASSOCIATION CHANDIGARH BENCH | NISHANTH PATIL |
Versus | |||
UNION OF INDIA AND ORS. | N. VISAKAMURTHY[R-1] | ||
FOR ADMISSION and IA No.205681/2023-EX-PARTE STAY | |||
IA No. 205681/2023 - EX-PARTE STAY | |||
162 | C.A. No. 7470-7471/2023 XVII | DEPUTY COMMISSIONER UTGST DAMAN | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
RAJEEV DHINGRA AND ORS. | PALASH SINGHAI[R-1], KARAN BATURA[R-2], SHASHWAT ANAND[R-7] | ||
FOR ADMISSION and IA No.231226/2023-EX-PARTE STAY | |||
163 | C.A. No. 286/2024 XVII | IDBI BANK LIMITED | S. S. SHROFF |
Versus | |||
LANCO INFRATECH LIMITED AND ORS. | AMARJIT SINGH BEDI[CAVEAT], [R-2], E. C. AGRAWALA[R-6], UMESH KUMAR KHAITAN[R-11] | ||
IA No.6924/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.6922/2024-EX-PARTE STAY and IA No.8483/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES and IA No.9307/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
163.1 | Connected C.A. No. 398/2024 XVII | MEIL ENERGY PRIVATE LIMITED | E. C. AGRAWALA |
Versus | |||
LANCO INFRATECH LIMITED AND ORS. | AMARJIT SINGH BEDI[CAVEAT], [R-2], UMESH KUMAR KHAITAN[R-11] | ||
IA No.9390/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.9385/2024-EX-PARTE STAY | |||
164 | W.P.(C) No. 179/2024 X | UMANG SINGHAR | SUMEER SODHI |
Versus | |||
STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1] | ||
FOR ADMISSION and IA No.66830/2024-STAY APPLICATION and IA No.66831/2024-EXEMPTION FROM FILING O.T. | |||
165 | W.P.(C) No. 51/2023 X | HIRENDRANATH GOHAIN | FUZAIL AHMAD AYYUBI |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
IA No. 10098/2023 - EX-PARTE STAY | |||
IA No. 141778/2023 - INTERVENTION/IMPLEADMENT | |||
165.1 | Connected W.P.(C) No. 64/2023 X | AJIT KUMAR BHUYAN | FUZAIL AHMAD AYYUBI |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.13522/2023-STAY APPLICATION | |||
165.2 | Connected W.P.(C) No. 717/2023 X | ASSAM JATIYA PARISHAD (REGD) | RAMESHWAR PRASAD GOYAL |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.132472/2023-STAY APPLICATION | |||
165.3 | Connected W.P.(C) No. 762/2023 X | UNITED OPPOSITION FORUM, ASSAM | ABISHEK JEBARAJ |
Versus | |||
ELECTION COMMISSION OF INDIA AND ORS. | ANKIT AGARWAL [R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.142847/2023-EX-PARTE STAY | |||
165.4 | Connected W.P.(C) No. 738/2023 X | LURINJYOTI GOGOI AND ORS. | FUZAIL AHMAD AYYUBI |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.137776/2023-STAY APPLICATION | |||
IA No. 137776/2023 - STAY APPLICATION | |||
165.5 | Connected W.P.(C) No. 769/2023 X | ALL INDIA UNITED DEMOCRATIC FRONT (AIUDF) | NISHANT KUMAR |
Versus | |||
UNION OF INDIA AND ORS. | ANKIT AGARWAL [R-3] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
165.6 | Connected W.P.(C) No. 752/2023 X | SUSHMITA DEV | CORPORATE LAW GROUP |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.140652/2023-STAY APPLICATION | |||
IA No. 193777/2023 - AMENDMENT OF THE PETITION | |||
IA No. 140652/2023 - STAY APPLICATION | |||
165.7 | Connected W.P.(C) No. 768/2023 X | DERESERVATION DEMAND COMMITTEE 112 NO DHAKUAKHANA LAC ASSAM AND ANR. | KAUSHIK CHOUDHURY |
Versus | |||
UNION OF INDIA AND ORS. | ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.144066/2023-STAY APPLICATION | |||
165.8 | Connected W.P.(C) No. 760/2023 X | DE-RESERVATION DEMAND COMMITTEE 133 NO ASSAM ASSEMBLY DHEMAJI LAC (ST) AND ANR. | KAUSHIK CHOUDHURY |
Versus | |||
UNION OF INDIA AND ORS. | ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.142726/2023-EX-PARTE STAY | |||
165.9 | Connected Diary No. 32368-2023 X | AZIZUR RAHMAN | ADEEL AHMED |
Versus | |||
UNION OF INDIA AND ANR. | ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.186379/2023-EX-PARTE STAY and IA No.186377/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
165.10 | Connected W.P.(C) No. 1045/2023 X | ANUSUCHIT JATI SAMANNAYRAKHI UNNAYAN SAMITEE, AND ANR. | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], ANKIT AGARWAL [R-3], [R-5] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.195223/2023-STAY APPLICATION | |||
165.11 | Connected W.P.(C) No. 1203/2023 PIL-W | CITIZENS RIGHTS PRESERVATION COMMITTEE (CRPC), ASSAM | FUZAIL AHMAD AYYUBI |
Versus | |||
UNION OF INDIA AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION | |||
165.12 | Connected W.P.(C) No. 1223/2023 X | RAJAT CHAKRABARTY AND ORS. | FUZAIL AHMAD AYYUBI |
Versus | |||
UNION OF INDIA THROUGH SECRETARY GOVERNMENT OF INDIA, MINISTRY OF LAW AND JUSTICE AND ORS. | ANKIT AGARWAL [R-2] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
166 | W.P.(C) No. 672/2023 X | AKHIL GOGOI | DCOSTA IVO MANUEL SIMON |
Versus | |||
UNION OF INDIA | ARVIND KUMAR SHARMA[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.123131/2023-STAY APPLICATION | |||
IA No. 123131/2023 - STAY APPLICATION | |||
167 | C.A. No. 7420/2023 XVII | ATLANTI SPINNING AND WEAVING MILLS LIMITED | DUA ASSOCIATES |
Versus | |||
DOLLY INVESTMENT COMPANY PRIVATE LIMITED | MISHA ROHATGI[R-1] | ||
{Mention Memo} | |||
IA No. 248264/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 227395/2023 - STAY APPLICATION | |||
168 | T.P.(C) No. 693/2024 IV-A | SUDHIR LAXMAN NAIK | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
DEEKSHITHA DINAKAR | VAIBHAV MISHRA[R-1] | ||
Mediation Report has been received from Supreme Court Mediation Centre. | |||
IA No. 60906/2024 - EX-PARTE STAY | |||
169 | C.A. No. 7196/2024 XVII | SARDA METALS AND ALLOYS LTD | SIDHARTH SETHI |
Versus | |||
ANDHRA PRADESH ELECTRICITY REGULATORY COMMISSION AND ORS. | AG VERITAS LAW[R-1] | ||
{Mention Memo} | |||
IA No.139151/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.139150/2024-EX-PARTE STAY | |||
IA No. 139150/2024 - EX-PARTE STAY | |||
IA No. 139151/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 159904/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
170 | SLP(Crl) No. 2756-2757/2015 II-C | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA |
Versus | |||
A.K. CHATURVEDI AND ANR. | B. VIJAYALAKSHMI MENON, [R-2][PR] | ||
TO BE LISTED BEFORE THE REGULAR THREE JUDGES BENCH OF HON. THE CJI. | |||
COAL BLOCK MATTER | |||
IA No. 4571/2017 - PERMISSION TO FILE ANNEXURES | |||
IA No. 5764/2015 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
170.1 | Connected SLP(Crl) No. 656-657/2022 II-C | M/S PRAKASH INDUSTRIES LTD. AND ORS. | PALLAVI LANGAR |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
IA | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 11475/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 11477/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 98382/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 98386/2022 | |||
IA No. 11477/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98386/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 98382/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 11475/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
170.2 | Connected SLP(Crl) No. 3360/2022 II-C | M/S PRAKASH INDUSTRIES LTD. AND ORS. | PALLAVI LANGAR |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 52728/2022 | |||
FOR APPLICATION FOR TAKING ON RECORD ON IA 70831/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 98393/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 98394/2022 | |||
IA No. 70831/2022 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 52728/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98394/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 98393/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
170.3 | Connected SLP(Crl) No. 3981/2022 II-C | M/S PRAKASH INDUSTRIES LTD. AND ORS. | PALLAVI LANGAR |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION AND ORS. | AMIT ANAND TIWARI[R-1], SHIVAM BATRA[R-2], [R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 63210/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 98389/2022 | |||
IA No. 63210/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98389/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
171 | SLP(C) No. 7923/2024 IX | SERUM INSTTITTUE OF INDIA PRIVATE LIMITED | B. K. PAL |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[CAVEAT] | ||
FOR ADMISSION | |||
172 | C.A. No. 3695/2023 XVII | M/S. NETFINITY SOLUTIONS | RAVI RAGHUNATH |
Versus | |||
M/S. KARVY DIGIKONNECT LIMITED | |||
FOR ADMISSION and IA No.88822/2023-CONDONATION OF DELAY IN FILING APPEAL and IA No.88823/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
173 | SLP(C) No. 22656-22657/2022 XII-A | JITENDRA PRASAD KATNENI | PULKIT AGARWAL |
Versus | |||
RAGHAVA RAO POLAVARAPU AND ORS. | PARMATMA SINGH[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.192119/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.192121/2022-PERMISSION TO FILE LENGTHY LIST | |||
OF DATES | |||
174 | SLP(C) No. 23759/2022 XI | ANITA SINGH | DHANANJAY GARG |
Versus | |||
THE CANTONMENT BOARD | MADHURIMA TATIA[R-1] | ||
FOR ADMISSION and I.R. and IA No.200037/2022-EXEMPTION FROM FILING O.T. | |||
175 | SLP(C) No. 1428/2023 XIV | INDIA POWER CORPORATION LIMITED | ANIRBAN BHATTACHARYA |
Versus | |||
EASTERN COALFIELDS LIMITED | PARIJAT KISHORE[R-1] | ||
175.1 | Connected Diary No. 40453-2022 XIV | EASTERN COALFIELDS LTD | PARIJAT KISHORE |
Versus | |||
INDIA POWER CORPORATION LTD (FORMERLY KNOWN AS DPSC LTD) | ANIRBAN BHATTACHARYA[CAVEAT] | ||
IA No.64471/2023-CONDONATION OF DELAY IN FILING and IA No.64472/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.64474/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
176 | C.A. No. 281/2023 XVII | NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY | |
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AMIT AGARWAL | CYRIL AMARCHAND MANGALDAS AOR[IMPL] | ||
FOR ADMISSION | |||
177 | SLP(C) No. 1789-1790/2023 III | HIMSON INTERNATIONAL PRIVATE LIMITED | ANUSHREE PRASHIT KAPADIA |
Versus | |||
HIMSON ENGINEERING PRIVATE LIMITED | SHAMIK SHIRISHBHAI SANJANWALA[R-1] | ||
I.A NO. 48955 OF 2023- EXEMPTION FROM FILING O.T OF ANNEXURES IN COUNTER AFFIDAVIT | |||
IA No. 15248/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 48955/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 15249/2023 - EXEMPTION FROM FILING O.T. | |||
178 | Diary No. 2474-2023 XVII | EAST DELHI WASTE PROCESSING COMPANY LIMITED | SATISH KUMAR |
Versus | |||
DELHI ELECTRICITY REGULATORY COMMISSION (DERC) AND ANR. | MUKUND P. UNNY [R-1], PRADEEP MISRA[R-2] | ||
IA No. 66903/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 66907/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 66905/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
179 | SLP(C) No. 8998/2023 XII-A | M/S ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED (APGENCO) | GUNTUR PRAMOD KUMAR[P-1] |
Versus | |||
M/S TECPRO SYSTEMS LIMITED AND ORS. | MISHA ROHATGI[CAVEAT][CAVEAT][CAVEAT], DHARMAPRABHAS LAW ASSOCIATES[R-1], BALAJI SRINIVASAN[R-1] | ||
IA No. 89205/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 89201/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
179.1 | Connected SLP(C) No. 13200/2023 XII-A | M/S. VA TECH WABAG LIMITED | VENKITA SUBRAMONIAM T.R |
Versus | |||
M/S. TECPRO SYSTEMS LIMITED AND ORS. | BALAJI SRINIVASAN[R-1], MAHFOOZ AHSAN NAZKI[R-2] | ||
[ | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 132447/2023 | |||
IA No. 132447/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
180 | SLP(C) No. 25342/2023 XII-A | COFORGE LTD. (EARLIER KNOWN AS NIIT TECHNOLOGIES LTD) | SUSHIL KUMAR SINGH |
Versus | |||
FINANCE DEPARTMENT OF GOVERNMENT OF TELANGANA STATE | SRAVAN KUMAR KARANAM[R-1] | ||
FOR ADMISSION | |||
181 | W.P.(C) No. 1239/2023 X | THE STATE OF TAMIL NADU | SABARISH SUBRAMANIAN |
Versus | |||
THE GOVERNOR OF TAMILNADU AND ANR. | ARVIND KUMAR SHARMA[R-2] | ||
FOR ADMISSION | |||
IA No. 259020/2023 - AMENDMENT OF THE PETITION | |||
IA No. 69967/2024 - AMENDMENT OF THE PETITION | |||
IA No. 69649/2024 - GRANT OF INTERIM RELIEF | |||
181.1 | Connected W.P.(C) No. 1271/2023 X | THE STATE OF TAMIL NADU | SABARISH SUBRAMANIAN |
Versus | |||
THE VICE CHANCELLOR AND ORS. | APOORV KURUP[R-5] AARTHI RAJAN[IMPL] | ||
FOR ADMISSION | |||
182 | SLP(C) No. 25796/2023 XVII | M/S M. J. ENGINEERING | B. SHRAVANTH SHANKER |
Versus | |||
DAMODAR VALLEY CORPORATION AND ORS. | AJAY CHOUDHARY[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.240611/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
183 | Diary No. 49223-2023 IV-C | NATIONAL COMMISSION FOR HOMEOPATHY | ANKITA CHAUDHARY[P-1] |
Versus | |||
SHIVANG HOMEOPATHIC MEDICAL COLLEGE AND HOSPITAL AND ORS. | NISHANT KUMAR [R-1], GURMEET SINGH MAKKER[R-2], SUNNY CHOUDHARY[R-5] | ||
184 | SLP(C) No. 26433/2023 XI | M/S ACCURATE FOODS AND BEVERAGES PVT. LTD. | SANSRITI PATHAK |
Versus | |||
STATE OF UTTAR PRADESH AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], | ||
[R-18], [R-19], [R-20], [R-21] | |||
FOR ADMISSION and IA No.247836/2023-EXEMPTION FROM FILING O.T. and IA No.247834/2023-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
185 | C.A. No. 8178/2023 XVII | STATE BANK OF INDIA ASSISTANT MANAGER | CYRIL AMARCHAND MANGALDAS AOR |
Versus | |||
INDIA POWER CORPORATION LIMITED | ANIRBAN BHATTACHARYA[R-1] | ||
IA No.257691/2023-CONDONATION OF DELAY IN FILING | |||
186 | SLP(C) No. 813/2024 IV-B | NATIONAL COMMISSION FOR HOMOEOPATHY | ANKITA CHAUDHARY[P-1] |
Versus | |||
J.R. KISSAN HOMOEOPATHIC MEDICAL COLLEGE AND HOSPITAL, ROHTAK, HARYANA AND ORS. | GURMEET SINGH MAKKER[R-2] | ||
IA No.5279/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
187 | SLP(C) No. 1753/2024 IX | THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. | J S WAD AND CO |
Versus | |||
KAMLA INDUSTRIAL PARK LIMITED AND ORS. | AMIR ARSIWALA[CAVEAT] | ||
188 | Diary No. 2623-2024 III | UNION OF INDIA AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
NUTAN JAIHIND HOUSING SOCIETY LTD. | |||
IA No.28498/2024-CONDONATION OF DELAY IN FILING and IA No.28501/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
189 | SLP(C) No. 6436/2024 XII-A | SOUTHERN POWER DISTRIBUTION COMPANY LIMITED OF TELANGANA AND ORS. | D. ABHINAV RAO |
Versus | |||
M/S ELIFE CYCLE MANAGEMENT (P) LIMITED | ANSHUMAN SRIVASTAVA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.65598/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
190 | SLP(C) No. 4726/2024 XVI | SOCIAL JURIST, A CIVIL RIGHTS GROUP AND ANR. | AYUSH ANAND |
Versus | |||
THE STATE OF BIHAR AND ORS. | PUNIT VINAY[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 46363/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
191 | W.P.(C) No. 178/2024 PIL-W | MADRAS TAX BAR | T. V. S. RAGHAVENDRA SREYAS |
Versus | |||
UNION OF INDIA | MUKESH KUMAR MARORIA[R-1] | ||
FOR ADMISSION and IA No.66789/2024-GRANT OF INTERIM RELIEF | |||
192 | SLP(C) No. 6247/2024 XIV | HANDICRAFTS AND HANDLOOMS EXPORT CORPORATION OF INDIA LIMITED | SHAURYA SAHAY |
Versus | |||
AARYAVART COMMODITIES PRIVATE LIMITED | |||
193 | T.P.(Crl.) No. 502-509/2024 II | NATIONAL INVESTIGATION AGENCY | ARVIND KUMAR SHARMA |
Versus | |||
MD. NOOR HUSSAIN @ TOMBA @ NUR HASAN AND ORS. | FARHAT JAHAN REHMANI[R-11], [R-12] | ||
FOR ADMISSION and IA No.112281/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
194 | ARBIT.PETITON No. 19/2024 PIL-W | AJAY MADHUSUDAN PATEL AND ORS. | SHAMIK SHIRISHBHAI SANJANWALA |
Versus | |||
JYOTRINDRA S. PATEL AND ORS. | ANUSHREE PRASHIT KAPADIA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-14], [R-15], KARANJAWALA & CO.[R-8], [R-9], [R-10], [R-11], [R-12], [R-13], | ||
[R-16], [R-17] | |||
IA No.80671/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
195 | SMW(C) No. 3/2024 X | IN RE: ASSAULT ON TWO MEMBERS OF THE SUPREME COURT BAR ASSOCIATION AT DISTRICT COURT COMPLEX, GAUTAM BUDH NAGAR | BY COURTS MOTION |
Versus | |||
RAJAT SINGH[R-1], ALPANA SHARMA[R-1] PRADEEP KUMAR MATHUR[INT] | |||
FOR ADMISSION | |||
196 | SLP(C) No. 9061-9062/2024 IV-B | CHANDER BHAN AND ORS. | RAHUL KHURANA |
Versus | |||
AASHMIN AND ORS. | DAYA KRISHAN SHARMA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
ONLY SLP(C)- 9062/2024 IS LISTED UNDER THIS ITEM. | |||
IA No. 94101/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
197 | ARBIT.PETITON No. 22/2024 PIL-W | UTTARA RAVI AND ORS. | VIJAY KUMAR |
Versus | |||
PINTER CAIPO ITALIA S.R.L. AND ANR. | |||
IA No.86854/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
198 | SLP(Crl) No. 7571/2024 II | X | DIVYESH PRATAP SINGH |
Versus | |||
MANISH MISHRA AND ANR. | BHUWAN RAJ[R-1], GARVESH KABRA[R-2] | ||
IA No. 118129/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120883/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
199 | SLP(C) No. 25606-25613/2019 IV-A | P. KAMALA | NULI & NULI |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | MRS. VIPIN GUPTA[R-4], T. R. B. SIVAKUMAR[R-6], NISHANTH PATIL[R-7.1] | ||
FOR ADMISSION | |||
200 | SLP(C) No. 2184/2023 XIV | HDFC BANK | SONAL JAIN |
Versus | |||
DEEPTI BHATIA | SURYA KANT[R-1] | ||
201 | SLP(C) No. 5899-5901/2023 XI | ALOK KUMAR | NIRNIMESH DUBE |
Versus | |||
BANARAS HINDU UNIVERSITY AND ORS. | T. V. GEORGE[CAVEAT], PUSHKAR ANAND[R-5] | ||
I.R. | |||
202 | SLP(C) No. 7759-7760/2023 XI-A | MAHANADI COALFIELD LTD. AND ANR. | SIDDHARTH JAIN |
Versus | |||
SPECIAL LAND ACQUISITION OFFICER ANGUL AND ANR. | GAUTAM DAS[CAVEAT][CAVEAT], PRAKASH RANJAN NAYAK[R-1] | ||
203 | W.P.(C) No. 1403/2023 PIL-W | KSR MENON | KMNP LAW AOR |
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UNION OF INDIA AND ANR. | GURMEET SINGH MAKKER[R-1], N. VISAKAMURTHY[R-2] | ||
{Mention Memo} | |||
204 | W.P.(C) No. 1290/2021 PIL-W | PRABHAKAR DESHPANDE | ARUP BANERJEE |
Versus | |||
CHIEF ELECTION COMMISSIONER OF INDIA AND ORS. | AMIT SHARMA[R-1], ARVIND KUMAR SHARMA[R-3] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.153177/2021-EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 153177/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
205 | SLP(C) No. 8604/2023 XI-A | D. PADMA @ DANDA PADMA | FILZA MOONIS |
Versus | |||
UNION BANK OF INDIA AND ORS. | AMIT K. NAIN[R-1], NIRANJAN SAHU[R-4] | ||
{Mention Memo} | |||
206 | SLP(C) No. 2067/2022 IX | SURESH | PRASHANT SHRIKANT KENJALE |
Versus | |||
MAHARASHTRA STATE BOARD OF WAKF AND ORS. | SHAKIL AHMAD SYED[CAVEAT], QURRATULAIN[R-1] | ||
{Mention Memo} | |||
IA No. 18938/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 50066/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 49861/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 18942/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 205383/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 144277/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 50065/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
207 | SLP(C) No. 17852/2023 XVI | HARI NIWAS GUPTA | SAMIR MALIK |
Versus | |||
THE STATE OF BIHAR AND ORS. | MANISH KUMAR[R-1], [R-2], GAUTAM NARAYAN[R-3], [R-4] | ||
{Mention Memo} | |||
IA No. 161100/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 187779/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
208 | SLP(C) No. 9210/2023 IX | M/S NEEL DEVELOPERS | T. V. S. RAGHAVENDRA SREYAS |
Versus | |||
M/S PANVEL MEDICAL RESEARCH CENTRE | SAMAPIKA BISWAL[CAVEAT] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
209 | CONMT.PET.(C) No. 1298/2023 in C.A. No. 4323/2015 XVII | BSES RAJDHANI POWER LTD. | PUKHRAMBAM RAMESH KUMAR |
Versus | |||
MR. RAJESH DANGI | DHANANJAY BAIJAL[R-1] | ||
{Mention Memo} | |||
IN C.A. No. - 4324/2015, | |||
209.1 | Connected CONMT.PET.(C) No. 1299/2023 in C.A. No. 4323/2015 XVII | BSES YAMUNA POWER LTD. | PUKHRAMBAM RAMESH KUMAR |
Versus | |||
RAJESH DANGI | DHANANJAY BAIJAL[R-1] | ||
{Mention Memo} | |||
IN C.A. No. - 4323/2015, | |||
FOR ADMISSION | |||
210 | SLP(Crl) No. 15761-15763/2023 II-C | HINDVEER SINGH | SUPRIYA JUNEJA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RAJAT SINGH[R-1], MUKESH KUMAR MARORIA[R-2], DIVYESH PRATAP SINGH[R-3] | ||
{Mention Memo} | |||
ONLY I.A. NO. 67676/2024 IN SR NO. 14619/2023 IS LISTED. | |||
IA No. 212710/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 212711/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 212709/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
210.1 | Connected SLP(Crl) No. 15757-15759/2023 II-C | MAHESH MISHRA | SUPRIYA JUNEJA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | RAJAT SINGH[R-1], MUKESH KUMAR MARORIA[R-2], DIVYESH PRATAP SINGH[R-3] | ||
{Mention Memo} | |||
IA No. 220246/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 220247/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 220244/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
210.2 | Connected SLP(Crl) No. 16536/2023 II-C | HARIPAL SINGH | SURYA KANT |
Versus | |||
THE STATE OF UTTAR PRADESH | DIVYESH PRATAP SINGH[CAVEAT] | ||
{Mention Memo} | |||
210.3 | Connected Diary No. 39535-2023 II-C | PUSHPENDRA KUMAR | V. MAHESHWARI & CO.[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH | DIVYESH PRATAP SINGH[CAVEAT] | ||
{Mention Memo} | |||
210.4 | Connected SLP(Crl) No. 15760/2023 II-C | PRADEEP KUMAR | ABHISHEK CHAUDHARY |
Versus | |||
STATE OF U.P. AND ANR. | DIVYESH PRATAP SINGH[CAVEAT], [R-2], RAJAT SINGH[R-1] | ||
{Mention Memo} | |||
IA No. 225744/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 225745/2023 - EXEMPTION FROM FILING O.T. | |||
210.5 | Connected SLP(Crl) No. 14619/2023 II-C | KUNWAR PAL SINGH | BHARTI TYAGI[P-1] |
Versus | |||
STATE OF NCT OF DELHI AND ORS. | MUKESH KUMAR MARORIA[R-1], RAJAT SINGH[R-2], DIVYESH PRATAP SINGH[R-3] | ||
{Mention Memo} | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 221021/2023 | |||
FOR DISCHARGE OF ADVOCATE ON RECORD ON IA 67671/2024 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 67676/2024 | |||
IA No. 67676/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 67671/2024 - DISCHARGE OF ADVOCATE ON RECORD | |||
IA No. 221021/2023 - EXEMPTION FROM FILING O.T. | |||
210.6 | Connected Diary No. 53154-2023 II-C | DALBIR SINGH | DIVYESH PRATAP SINGH |
Versus | |||
THE STATE OF DELHI AND ANR. | |||
{Mention Memo} | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 7666/2024 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 7667/2024 | |||
IA No. 7667/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 7666/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
210.7 | Connected Diary No. 53163-2023 II-C | DALBIR SINGH | DIVYESH PRATAP SINGH |
Versus | |||
STATE (NCT) OF DELHI AND ORS. | |||
{Mention Memo} | |||
IA No. 10148/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 10151/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
210.8 | Connected Diary No. 53260-2023 II-C | DALBIR SINGH | DIVYESH PRATAP SINGH |
Versus | |||
STATE OF U.P. AND ANR. | |||
{Mention Memo} | |||
IA | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 8106/2024 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 8108/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 8109/2024 | |||
IA No. 8108/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 8109/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 8106/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
211 | SLP(Crl) No. 16322/2023 II-C | DR. K. SENTHILVEL MURUGAN | R. NEDUMARAN |
Versus | |||
THE STATE REP. BY THE DEPUTY SUPERINTENDENT OF POLICE | D.KUMANAN[R-1] | ||
{Mention Memo} | |||
IA No. 24110/2024 - APPLICATION FOR PERMISSION | |||
IA No. 249287/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 266566/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 266565/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
212 | SLP(C) No. 1971-1974/2024 XII-A | UNION TERRITORY OF JAMMU AND KASHMIR | PASHUPATHI NATH RAZDAN |
Versus | |||
GHULAM NABI BHAT AND ORS. | MAHFOOZ AHSAN NAZKI[CAVEAT] | ||
{Mention Memo} | |||
IA No. 153786/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 7055/2024 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
213 | SLP(C) No. 4746/2024 XI | OMWATI | RAKESH MISHRA |
Versus | |||
LOKESH M AND ORS. | VIKRAMADITYA SINGH[R-1], [R-2], [R-3] | ||
{Mention Memo} | |||
IA No. 46958/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 53044/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 53043/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
213.1 | Connected CONMT.PET.(C) No. 178/2024 in SLP(C) No. 4746/2024 XI | OMWATI | RAKESH MISHRA |
Versus | |||
LOKESH M AND ANR. | BINAY KUMAR DAS[R-1] | ||
{Mention Memo} | |||
IN SLP(C) No. - 4746/2024, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 72638/2024 | |||
IA No. 72638/2024 - EXEMPTION FROM FILING O.T. | |||
214 | W.P.(C) No. 114/2014 PIL-W | COMMON CAUSE | PRASHANT BHUSHAN[P-1] |
Versus | |||
UNION OF INDIA . AND ORS. | TEJASWI KUMAR PRADHAN, SUNIL KUMAR JAIN, SHIBASHISH MISRA[IMPL], RUCHI KOHLI, RAMESHWAR PRASAD GOYAL[INT], RAMENDRA MOHAN PATNAIK, RAJ KUMAR MEHTA, | ||
NAVEEN KUMAR, [IMPL], MUKUL KUMAR, MUKESH KUMAR MARORIA, MOVITA[OBJ], KARANJAWALA & CO., HIMINDER LAL, GAURAV KEJRIWAL, E. C. AGRAWALA, BALAJI | |||
SRINIVASAN, B. KRISHNA PRASAD, AURA & CO.[INT], [INT], ASHOK PANIGRAHI[IMPL], [IMPL], ABHISHEK SHARMA, KHAITAN & CO., [IMPL], GURMEET SINGH | |||
MAKKER[R-1], KIRTI RENU MISHRA, [R-2] SHREY KAPOOR [IMPL], SHOVAN MISHRA[IMPL], SANDEEP DEVASHISH DAS[IMPL], PRESHIT VILAS SURSHE[IMPL], | |||
NAGENDRA KASANA[IMPL], LAKSHMI RAMAN SINGH[OBJ], [IMPL], GAURAV KHANNA[IMPL], DHANANJAYA MISHRA[IMPL], SHADAN FARASAT[I-1][IMPL] PRASHANT | |||
SINGH[INT], HITENDRA NATH RATH[INT] | |||
{Mention Memo} | |||
1) I.A. NOS. 113817, 113818/2023 AND 252362/2023 (APPLS. FOR IMPLEADMENT, DIRECTIONS AND ADDITIONAL DOCUMENTS ON B/O SUN ALLOYS & MINERAL LTD.) | |||
2) I.A. No. 249622/2023 (APPL. FOR DIRECTIONS ON B/O MIDEAST INTEGRATED STEELS LTD.) | |||
3) I.A. NO. 42571/2023 (APPLN. FOR DIRECTIONS ON B/O PETITIONER) | |||
4) I.A. NO. 123732/2023 IN I.A. NO. 42571/2023 (APPLN. FOR RECTIFICATION ON B/O STATE OF ODISHA) | |||
“ONLY” IN W.P.(C) NO. 114/2014 ARE LISTED. | |||
NAMES OF THE FOLLOWING ADVOCATES MAY BE TREATED TO HAVE BEEN SHOWN IN THE LIST | |||
MR. HARISH N. SALVE, SR. ADVOCATE (A.C.) | |||
MS. APARAJITA SINGH, SR. ADVOCATE (A.C.) | |||
MR. A.D.N. RAO, SR. ADVOCATE (A.C.) | |||
MR. SIDDHARTHA CHOWDHURY, ADVOCATE (A.C.) | |||
MR. PRASHANT BHUSHAN | |||
MR. GURMEET SINGH MAKKER | |||
MS. KIRTI R. MISHRA, | |||
MR. NAVEEN KR., | |||
MR. ASHOK PANIGRAHI, ADVOCATES | |||
IA No. 42571/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 77513/2024 - CONDONATION OF DELAY IN MAKING DEPOSIT | |||
IA No. 74806/2024 - EARLY HEARING APPLICATION | |||
IA No. 77181/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 52963/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
215 | T.C.(C) No. 112-115/2015 IV-A | N.P. AMRUTESH | RAMESH BABU M. R. |
Versus | |||
THE BAR COUNCIL OF INDIA | RADHIKA GAUTAM[R-1] | ||
{Mention Memo} | |||
215.1 | Connected T.C.(C) No. 110/2015 IV-A | A.P. RANGANATHA | ANANTHA NARAYANA M.G. |
Versus | |||
BAR COUNCIL OF INDIA | RADHIKA GAUTAM[R-1] | ||
{Mention Memo} | |||
IA No. 86498/2017 - CLARIFICATION/DIRECTION | |||
215.2 | Connected T.C.(C) No. 111/2015 IV-A | MS. AARTI MUNDUKAR | GHANSHYAM JOSHI |
Versus | |||
BAR COUNCIL OF INDIA | RADHIKA GAUTAM[R-1] | ||
{Mention Memo} | |||
215.3 | Connected T.C.(C) No. 119/2015 XV | BAR COUNCIL OF RAJASTHAN | PRATIBHA JAIN |
Versus | |||
UNION OF INDIA | ARDHENDUMAULI KUMAR PRASAD, RADHIKA GAUTAM[R-2] | ||
{Mention Memo} | |||
215.4 | Connected T.C.(C) No. 118/2015 X | PRABHAT KUMAR CHAUDHARI | |
Versus | |||
BAR COUNCIL OF INDIA | RADHIKA GAUTAM[R-1], ARDHENDUMAULI KUMAR PRASAD | ||
{Mention Memo} | |||
215.5 | Connected T.C.(C) No. 116/2015 IV | HARISH MEHLA | ANANTHA NARAYANA M.G. |
Versus | |||
BAR COUNCIL OF INDIA | RADHIKA GAUTAM[R-1] | ||
{Mention Memo} | |||
215.6 | Connected T.C.(C) No. 117/2015 X | MADAN MOHAN MISHRA | |
Versus | |||
BAR COUNCIL OF INDIA | RADHIKA GAUTAM[R-1], ARDHENDUMAULI KUMAR PRASAD | ||
{Mention Memo} | |||
215.7 | Connected T.C.(C) No. 127/2015 XIV-A | JAMSHED ANSARI | AMIT PAWAN[P-1] |
Versus | |||
BAR COUNCIL OF INDIA THROUGH ITS SECRETARY | ARDHENDUMAULI KUMAR PRASAD | ||
{Mention Memo} | |||
215.8 | Connected T.C.(C) No. 126/2015 XIV-A | AJAYINDER SANGWAN | VIVEK NARAYAN SHARMA |
Versus | |||
BAR COUNCIL OF DELHI AND ORS. | Y. RAJA GOPALA RAO, VIKAS UPADHYAY, VENKATESWARA RAO ANUMOLU, SUVENDU SUVASIS DASH[INT], SUDHANSHU S. CHOUDHARI, SUDARSHAN SINGH RAWAT, SUBHASISH | ||
MOHANTY, SNEHA KALITA, SHIBASHISH MISRA, RUCHI KOHLI, RAMESHWAR PRASAD GOYAL, RAKESH K. SHARMA, RAJEEV SINGH, RAJAN K. CHOURASIA, PRAVEEN AGRAWAL, | |||
PARMANAND PANDEY, NANDINI GORE, MRITUNJAY KUMAR SINHA, MOHINDER JIT SINGH, MOHAMMED SADIQUE T.A., , [R-13], MANOJ SWARUP AND CO., MANJU JETLEY, MALINI | |||
PODUVAL, KUNAL CHATTERJI, KAMAKSHI S. MEHLWAL, K. V. BHARATHI UPADHYAYA, JOGY SCARIA, HIMINDER LAL, H. CHANDRA SEKHAR, GOPAL PRASAD, GAURAV SHARMA, | |||
GAGAN GUPTA, E. C. AGRAWALA, DEEPAK GOEL, ASHWANI KUMAR DUBEY, APARNA JHA, AMOL B. KARANDE, ADITYA SINGH, VENKAT PALWAI LAW ASSOCIATES, PAREKH & | |||
CO., , SUNIL FERNANDES[R-1], M. A. CHINNASAMY[R-1], HARVINDER CHOWDHURY[R-1], HARSH V. SURANA[R-1], ARDHENDUMAULI KUMAR PRASAD[R-1], A. V. | |||
RANGAM[R-1], RADHIKA GAUTAM[R-2], ARVIND KUMAR SHARMA[R-3], K. V. MOHAN[R-6], SUMEER SODHI[R-8], ANANTA PRASAD MISHRA[R-17], CHRISTI JAIN[R-18], | |||
[R-21], YUSUF[R-19], ANJANI KUMAR MISHRA[R-1], [R-21], PUKHRAMBAM RAMESH KUMAR[IMPL], [R-24], [R-25], [R-25], [R-25], [R-26], [R-26], [R-26], [R-27], | |||
[R-27], [R-27], [R-28], [R-28], [R-28], [IMPL], NISCHAL KUMAR NEERAJ[IMPL], [R-29], [R-29], [R-29], SHISHIR PINAKI[IMPL], [R-30], [R-30], [R-31], | |||
[R-31], [R-32], [R-32], [R-33], [R-33], [R-34], [R-34], [R-35], [R-35], [R-36], [R-36] GAUTAM DAS[IMPL] SATYA MITRA[INT], GUNTUR | |||
PRABHAKAR[INT] | |||
{Mention Memo} | |||
IN T.P.(C) No. - 1364/2015, | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 10700/2021 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 22372/2021 | |||
FOR impleading party ON IA 95062/2021 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 95062/2021 | |||
FOR CLARIFICATION/DIRECTION ON IA 95063/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 132357/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 180916/2022 | |||
IA No. 22372/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 95063/2021 - CLARIFICATION/DIRECTION | |||
IA No. 180916/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 132357/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 95062/2021 - INTERVENTION/IMPLEADMENT | |||
215.9 | Connected T.C.(C) No. 133/2015 XI-A | MOHANAN L., ADVOCATE | ANKUR S. KULKARNI |
Versus | |||
THE BAR COUNCIL OF INDIA THROUGH SECRETARY | RADHIKA GAUTAM[R-1] | ||
{Mention Memo} | |||
FOR | |||
FOR ON IA 1/2016 | |||
215.10 | Connected T.C.(C) No. 2/2016 III | AJAYKUMAR SHYAMKISHORE TRIPATHI | |
Versus | |||
SECRETARY, BAR COUNCIL OF INDIA, NEW DELHI . AND ANR. | RADHIKA GAUTAM[R-1] | ||
{Mention Memo} | |||
215.11 | Connected W.P.(C) No. 799/2016 X | KEDAR NATH YADAV, ADVOCATE | |
Versus | |||
BAR COUNCIL OF INDIA THROUGH ITS SECRETARY | |||
{Mention Memo} | |||
215.12 | Connected W.P.(C) No. 644/2016 X | ALL INDIA ASSOCIATION OF JURISTS THROUGH ITS GENERAL SECRETARY | ANKUR S. KULKARNI |
Versus | |||
UNION OF INDIA MINISTRY OF LAW AND JUSTICE THROUGH ITS SECRETARY | ARDHENDUMAULI KUMAR PRASAD, RADHIKA GAUTAM[R-2] | ||
{Mention Memo} | |||
215.13 | Connected W.P.(C) No. 709/2016 PIL-W | ARUN KUMAR MAJI ADVOCATE AND ORS. | ANIL KUMAR GUPTA-II |
Versus | |||
BAR COUNCIL OF INDIA | |||
{Mention Memo} | |||
215.14 | Connected W.P.(C) No. 808/2016 PIL-W | K.P. NARAYANAN | P. SOMA SUNDARAM |
Versus | |||
BAR COUNCIL OF TAMIL NADU AND PUDUCHERRY AND ANR. | YUSUF[R-1] | ||
{Mention Memo} | |||
215.15 | Connected W.P.(C) No. 1005/2016 X | DESH RAJ SHARMA CHAIRMAN | SATYA MITRA |
Versus | |||
BAR COUNCIL OF INDIA THROUGH ITS SECRETARY | RADHIKA GAUTAM[R-1], ARDHENDUMAULI KUMAR PRASAD | ||
{Mention Memo} | |||
215.16 | Connected T.C.(C) No. 63/2018 XII-A | GINNE MALLESWARA RAO AND ANR. | BY COURTS MOTION |
Versus | |||
BAR COUNCIL OF INDIA AND ORS. | |||
{Mention Memo} | |||
215.17 | Connected CONMT.PET.(C) No. 622/2023 in T.C.(C) No. 126/2015 XIV-A | CHARANJEET CHANDERPAL, ADVOCATE, SUPREME COURT, SR. STANDING COUNSEL TO DEPARTMENT OF INCOME TAX, GOVT. OF INDIA | ANIL KUMAR |
Versus | |||
ELECTION TRIBUNAL 1, PRESIDED OVER BY RETD. JUSTICE V.K. GUPTA APPOINTED AS ELECTION TRIBUNAL FOR TH AND ORS. | |||
{Mention Memo} | |||
IN T.C.(C) No. - 126/2015, | |||
215.18 | Connected W.P.(C) No. 82/2023 X | AJAY SHANKAR SRIVASTAVA | AMIT PAWAN |
Versus | |||
BAR COUNCIL OF INDIA AND ANR. | RADHIKA GAUTAM[R-1] BIJU P RAMAN[INT] | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.15785/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 15785/2023 - EXEMPTION FROM FILING O.T. | |||
215.19 | Connected T.P.(C) No. 1298/2024 XVII | BAR COUNCIL OF INDIA | RAM SANKAR & CO |
Versus | |||
SANJAY KUMAR TIWARI AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and IA No.110368/2024-EX-PARTE STAY | |||
IA No. 110368/2024 - EX-PARTE STAY | |||
216 | W.P.(Crl.) No. 18/2018 PIL-W | EAS SARMA | SATYA MITRA |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-2], [R-6], SHUVODEEP ROY[R-3], MOHIT PAUL[R-4], ANANDO MUKHERJEE[R-9] | ||
{Mention Memo} | |||
IA No. 255102/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 155980/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 2290/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 267866/2023 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 11036/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
217 | SLP(C) No. 4821-4823/2019 XIV | VIMAL JAIN | R. ILAM PARIDI[P-1] |
Versus | |||
THE GOVERNMENT OF NCT OF DELHI AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-6], SUJEETA SRIVASTAVA[R-2], [R-5], [R-8], AJAY VIKRAM SINGH[R-4], SHREEKANT NEELAPPA TERDAL[R-7] | ||
{Mention Memo} | |||
IA No. 34048/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 27735/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 82943/2021 - REJOINDER | |||
IA No. 80183/2019 - UNDER SECTION 151 OF CPC | |||
218 | SLP(C) No. 8442/2021 XII | FISHERMAN CARE | M.P. PARTHIBAN |
Versus | |||
THE GOVERNMENT OF INDIA DEPARTMENT OF ANIMAL HUSBANDRY, DAIRYING AND FISHERIES REP. BY ITS SECRETARY AND ORS. | N. VISAKAMURTHY[R-1], D.KUMANAN[R-2], [R-3] SHRAVAN KUMAR YAMMANUR [IMPL], SHASHANK TRIPATHI [IMPL], EJAZ MAQBOOL[IMPL] | ||
{Mention Memo} | |||
[ONLY W.P(C) NO. 262/2022 IS LISTED UNDER THIS ITEM] | |||
218.1 | Connected W.P.(C) No. 262/2022 X | GNANASEKAR AND ORS. | NARENDER KUMAR VERMA |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], D.KUMANAN[R-3], [R-4] | ||
{Mention Memo} | |||
FOR | |||
FOR STAY APPLICATION ON IA 83988/2022 | |||
IA No. 24525/2023 - MODIFICATION | |||
IA No. 83988/2022 - STAY APPLICATION | |||
219 | SLP(C) No. 2123/2023 XI | LAL BIHARI YADAV | LAWFIC |
Versus | |||
CHAIRMAN/ SABHAPATI UTTAR PRADESH LEGISLATIVE COUNCIL AND ANR. | RUCHIRA GOEL[R-1], [R-2] | ||
{Mention Memo} | |||
IA No. 18835/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 87949/2023 - EXEMPTION FROM FILING O.T. | |||
220 | Diary No. 13704-2023 IV-C | THE UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA, N. VISAKAMURTHY[P-1] |
Versus | |||
SACHIN MEHRA | CHAND QURESHI[R-1] | ||
{Mention Memo} | |||
IA No. 86238/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 86236/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 86240/2023 - EXEMPTION FROM FILING O.T. | |||
221 | SLP(C) No. 10021/2023 IX | HINDUSTAN PETROLEUM CORPORATION LIMITED | SANJAY KAPUR |
Versus | |||
G.R. ENGINEERING PRIVATE LIMITED | UDIT KISHAN AND ASSOCIATES[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.98972/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98972/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
222 | MA 1799-1803/2023 in C.A. No. 192-196/2012 XIV-A | SQN. LDR. NITU THAPLIYAL (RETD) AND ORS. | RAKESH KUMAR, [P-1], [P-2], [P-4], [P-5], [P-6], [P-9], [P-13], [P-15], [P-16], [IMPL] |
Versus | |||
UNION OF INDIA | N. VISAKAMURTHY[R-1], [R-2], [R-3], [R-4] ANUPAM RAINA[IMPL] | ||
{Mention Memo} | |||
IN C.A. No. - 192/2012, IN C.A. No. - 193/2012, IN C.A. No. - 194/2012, IN C.A. No. - 195/2012, IN C.A. No. - 196/2012, | |||
IA No. 105929/2023 - APPLICATION FOR PERMISSION | |||
IA No. 105933/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
222.1 | Connected MA 1804-1808/2023 in C.A. No. 192-196/2012 XIV-A | SQN. LDR. NITU THAPLIYAL (RETD) | RAKESH KUMAR[P-1], [P-2], [P-4], [P-5], [P-6], [P-9], [P-13], [P-15], [P-16], [IMPL] |
Versus | |||
UNION OF INDIA | N. VISAKAMURTHY[R-1], [R-2], [R-3], [R-4] ANUPAM RAINA[IMPL] | ||
{Mention Memo} | |||
IN C.A. No. - 192/2012, IN C.A. No. - 193/2012, IN C.A. No. - 194/2012, IN C.A. No. - 195/2012, IN C.A. No. - 196/2012, | |||
FOR CLARIFICATION/DIRECTION ON IA 122251/2023 | |||
IA No. 122251/2023 - CLARIFICATION/DIRECTION | |||
223 | SLP(C) No. 19404/2023 IX | EDELWEISS SPECIAL OPPORTUNITIES FUND THROUGH ITS INVESTMENT MANAGER/ TRUSTEE AND ANR. | NAGARKATTI KARTIK UDAY |
Versus | |||
FUTURE CORPORATE RESOURCES PVT. LTD. | PALLAVI PRATAP[CAVEAT] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
224 | SLP(C) No. 26751/2023 IV-B | STATE OF HARYANA AND ORS. | AKSHAY AMRITANSHU |
Versus | |||
M/S SUTLEJ CONSTRUCTIONS LIMITED | TARUN GUPTA[R-1] | ||
{Mention Memo} | |||
225 | SLP(C) No. 22769/2023 XIV | UHL POWER COMPANY LIMITED | DHARITRY PHOOKAN[P-1] |
Versus | |||
THE STATE OF HIMACHAL PRADESH | RISHI MALHOTRA[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.208681/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 208681/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 216280/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
226 | W.P.(C) No. 1264/2023 X | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
HONBLE GOVERNOR FOR STATE OF KERALA AND ORS. | ARVIND KUMAR SHARMA[R-3] | ||
{Mention Memo} | |||
FOR ADMISSION | |||
226.1 | Connected Diary No. 46812-2023 XI-A | THE STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
P.V.JEEVESH AND ORS. | |||
{Mention Memo} | |||
.FOR ADMISSION and I.R. and IA No.236015/2023-CONDONATION OF DELAY IN FILING and IA No.236014/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.236023/2023-INTERVENTION/IMPLEADMENT and IA No.236018/2023-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS and IA No.237488/2023-PERMISSION | |||
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.236017/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
227 | Diary No. 47895-2023 XIV | MUNICIPAL CORPORATION OF DELHI | KARAN SHARMA |
Versus | |||
M/S INDIAN POTASH LIMITED | SATYA KAM SHARMA | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.242884/2023-CONDONATION OF DELAY IN FILING and IA No.242887/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.242888/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 242884/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 242887/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 242888/2023 - EXEMPTION FROM FILING O.T. | |||
228 | SLP(C) No. 28489/2023 IV-C | PERNOD RICARD INDIA PRIVATE LIMITED AND ANR. | MOHIT D. RAM |
Versus | |||
KARANVEER SINGH CHHABRA | EKANSH MISHRA[R-1] | ||
{Mention Memo} | |||
IA No. 2529/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 2549/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
229 | W.P.(C) No. 54/2024 PIL-W | SAVE MON REGION FEDERATION AND ANR. | PRASHANT BHUSHAN |
Versus | |||
THE STATE OF ARUNACHAL PRADESH AND ORS. | MUKESH KUMAR MARORIA[R-3] | ||
{Mention Memo} | |||
230 | Diary No. 41851-2023 XVI | WORKMEN OF STEEL AUTHORITY OF INDIA LIMITED THROUGH ITS VICEPRESIDENT TAPAN MITRA S/O LATE UMAPADA MITRA | RANJAN MUKHERJEE |
Versus | |||
BRIJENDRA PRATAP SINGH AND ORS. | SUNIL KUMAR JAIN[R-1], [R-1] | ||
IN C.A. No. - 902/2023, IN C.A. No. - 903/2023, | |||
IA No. 158096/2024 - APPLICATION FOR PERMISSION | |||
231 | Diary No. 51968-2023 IV-A | SHIVALINGAYYA AND ORS. | ANIRUDH SANGANERIA |
Versus | |||
SRIMAN MAHARAJ NIRANJAN JAGADGURU | |||
IA No.142534/2024-CONDONATION OF DELAY IN FILING and IA No.142532/2024-EXEMPTION FROM FILING O.T. and IA No.142537/2024-CONDONATION OF DELAY IN | |||
REFILING / CURING THE DEFECTS | |||
232 | Diary No. 12322-2024 IV-B | BHARAT PAL SINGH | JASMEET SINGH |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.117500/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.117501/2024-EXEMPTION FROM FILING O.T. and | |||
IA No.117503/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.117499/2024-PERMISSION TO FILE LENGTHY LIST OF DATES and IA | |||
No.117497/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 117503/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 117500/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117501/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 117497/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 133632/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 117499/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
232.1 | Connected Diary No. 11836-2024 IV-B | DLF LIMITED | KARANJAWALA & CO. |
Versus | |||
STATE OF HARYANA AND ORS. | B. K. SATIJA[CAVEAT] | ||
IA | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 131444/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 131445/2024 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 131446/2024 | |||
IA No. 131446/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 131445/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131444/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
233 | Diary No. 15793-2024 II-C | ANDAPPA SOMPUR | ANIRUDH SANGANERIA |
Versus | |||
THE STATE OF KARNATAKA | |||
IA No. 103210/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 103216/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 103214/2024 - EXEMPTION FROM FILING O.T. | |||
234 | SLP(Crl) No. 6845/2024 II-B | ANIL KUMAR J. BAVISHI | VIKASH SINGH |
Versus | |||
MAHENDRA KUMAR JALAN @ M.K. JALAN | ASHISH CHOUDHURY[CAVEAT] | ||
IA No. 115401/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
235 | SLP(C) No. 11105/2024 IX | UNITY SMALL FINANCE BANK LTD. | ABHISHEK AGARWAL |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | |||
IA No.115164/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115167/2024-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
236 | SLP(C) No. 11164/2024 IV-C | GURSHISH KARANDEEP CHAWLA | BALAJI SRINIVASAN |
Versus | |||
KARANDEEP SINGH CHAWLA | SAHIL TAGOTRA[CAVEAT] | ||
IA No.115865/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115869/2024-EXEMPTION FROM FILING O.T. and IA No.115874/2024-PERMISSION | |||
TO FILE SYNOPSIS AND LIST OF DATES | |||
237 | SLP(C) No. 13268/2024 IV-A | B. KRISHNAMURTHY AND ANR. | NULI & NULI |
Versus | |||
CHANDRAKALA | |||
FOR ADMISSION | |||
238 | SLP(C) No. 12788/2024 XII-A | M RAJA RAJESWAR | VENKAT PALWAI LAW ASSOCIATES |
Versus | |||
M.KALPANA JYOTHIRMAYI | |||
FOR ADMISSION | |||
239 | SLP(C) No. 14002/2024 XV | BABLU SINGH AND ANR. | VIVEK MATHUR |
Versus | |||
THE BRANCH MANAGER AND ORS. | |||
FOR ADMISSION and IA No.140850/2024-EXEMPTION FROM FILING O.T. | |||
240 | SLP(C) No. 14062/2024 IX | AKASH CHOUDHARY | VIKALP MUDGAL |
Versus | |||
SUMAN BAGARI AND ORS. | PALLAVI PRATAP[CAVEAT] | ||
FOR ADMISSION | |||
240.1 | Connected SLP(C) No. 14770/2024 IX | BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED | NITEEN KUMAR SINHA |
Versus | |||
AKASH CHOUDHARY AND ORS. | PALLAVI PRATAP[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
241 | Diary No. 27736-2024 XI | KRISHAN SOLANKI AND ORS. | MRS. VIPIN GUPTA |
Versus | |||
THE DEPUTY DIRECTOR OF CONSOLIDATION AND ORS. | |||
IA No.151918/2024-CONDONATION OF DELAY IN FILING and IA No.151916/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.151917/2024-EXEMPTION FROM FILING O.T. | |||
242 | SLP(C) No. 13916/2024 XVI | RABINDRA NATH THAKUR | SIDDHESH SHIRISH KOTWAL |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | SHALINI KAUL[CAVEAT], SARAD KUMAR SINGHANIA[CAVEAT] | ||
IA No.139740/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.139737/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 139740/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 139737/2024 - EXEMPTION FROM FILING O.T. | |||
243 | SLP(C) No. 15591/2024 XI | PREM CHANDRA DIXIT | VISHAL ARUN MISHRA |
Versus | |||
STATE OF U.P. AND ORS. | |||
IA No.153574/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.153575/2024-EXEMPTION FROM FILING O.T. | |||
244 | SLP(Crl) No. 6935/2024 II | JAYPAL SINGH | HARSH SINGHAL |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | |||
IA No.116259/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.116260/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 116259/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 116260/2024 - EXEMPTION FROM FILING O.T. | |||
245 | SLP(Crl) No. 8841/2024 II-B | SULAIMAN | SANJAY JAIN |
Versus | |||
THE STATE OF KERALA | |||
FOR ADMISSION and I.R. and IA No.161044/2018-CONDONATION OF DELAY IN FILING and IA No.161046/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.161041/2018-EXEMPTION FROM FILING O.T. and IA No.161048/2018-CONDONATION OF DELAY IN REFILING | |||
IA No. 161044/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 161048/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 161046/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 161041/2018 - EXEMPTION FROM FILING O.T. | |||
246 | SLP(C) No. 19892-19893/2023 XII-A | R.H.N. MATHUR | TATINI BASU |
Versus | |||
K.S. SUBRAHMANYAM (DIED) AND ORS. | CHAND QURESHI[CAVEAT], NEELAM SINGH[R-2] | ||
IA No. 176408/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
247 | SLP(C) No. 15105-15106/2024 XII | M/S SRI LAKSHMI NARASIMHA MINING CORPORATION PVT. LTD | D. ABHINAV RAO |
Versus | |||
M/S AURO LOGISTICS LTD AND ANR. | |||
IA No.119578/2024-CONDONATION OF DELAY IN FILING and IA No.119582/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.119579/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.119581/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
248 | SLP(C) No. 12413-12414/2024 XVI | M/S K.C. DAS PVT. LTD. | SHALINI KAUL |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | |||
249 | SLP(C) No. 3402/2024 XVI | HASAN BISWAS AND ORS. | RAMESHWAR PRASAD GOYAL |
Versus | |||
RAMESH MALIK AND ORS. | ASTHA SHARMA[R-10], [R-11], KUNAL CHATTERJI[R-12], [R-13], AMRISH KUMAR[R-17], SHALINI KAUL[R-147], CHANDRA PRAKASH[R-315], [R-316], [R-317] CHAND | ||
QURESHI[IMPL] | |||
[ONLY SLP(C) No. 11891-11892/2024 IS LISTED UNDER THIS ITEM] | |||
IA No. 64315/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 139362/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
249.1 | Connected SLP(C) No. 11891-11892/2024 XVI | PIYALI KAR AND ORS. | CHANDRA PRAKASH |
Versus | |||
RAMESH MALIK AND ORS. | KUNAL CHATTERJI[R-12], [R-13] | ||
IA No.116538/2024-CONDONATION OF DELAY IN FILING and IA No.116541/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.116542/2024-EXEMPTION FROM FILING O.T. and IA No.116537/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.116539/2024-CONDONATION OF DELAY | |||
IN REFILING / CURING THE DEFECTS and IA No.116540/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
250 | W.P.(C) No. 474/2024 X | DIVYA JYOTI SINGH | VANSHAJA SHUKLA |
Versus | |||
THE STATE (NCT OF DELHI) AND ORS. | |||
FOR ADMISSION and IA No.113125/2024-EXEMPTION FROM FILING O.T. and IA No.113124/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA | |||
No.113127/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
251 | SLP(C) No. 7157/2024 III | PARESHBHAI NARENDRABHAI GANATRA | ARUNIMA DWIVEDI |
Versus | |||
HEMABEN PARESHBHAI GANATRA AND ORS. | SAHIL BHALAIK[CAVEAT] | ||
FOR ADMISSION and IA No.71734/2024-EXEMPTION FROM FILING O.T. | |||
252 | SLP(Crl) No. 6286/2024 (SCLSC) II-B | PARESH MUNDA @ PARA | SUSHIL BALWADA |
Versus | |||
STATE OF ORISSA | SHIBASHISH MISRA[R-1] | ||
253 | SLP(C) No. 10647-10648/2024 IX | RAINBOW FLAT OWNERS ASSOCIATION AND ORS. | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AMIT SHRIVASTAVA[CAVEAT] | ||
IA No.98999/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.99000/2024-EXEMPTION FROM FILING O.T. and IA No.99001/2024-CONDONATION | |||
OF DELAY IN REFILING / CURING THE DEFECTS | |||
254 | SLP(C) No. 13692/2024 XI-A | THE STATE OF ODISHA AND ANR. | SUBHASISH MOHANTY |
Versus | |||
MURALIDHAR JENA AND ORS. | ANSHUMAN SIDDHARTH NAYAK [R-1] | ||
IA No.120344/2024-CONDONATION OF DELAY IN FILING and IA No.120345/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.120340/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 120344/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 120340/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 120345/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
254.1 | Connected Diary No. 15262-2023 XI-A | THE STATE OF ODISHA AND ORS. | RAMENDRA MOHAN PATNAIK |
Versus | |||
FANI BHUSAN CHOUDHURY | |||
FOR ADMISSION and I.R. and IA No.131585/2024-CONDONATION OF DELAY IN FILING and IA No.131586/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.131587/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
254.2 | Connected SLP(C) No. 13650/2024 XI-A | THE STATE OF ODISHA AND ORS. | RAMENDRA MOHAN PATNAIK |
Versus | |||
SAUDAMINI DEI AND ORS. | |||
IA No.131589/2024-CONDONATION OF DELAY IN FILING and IA No.131590/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.131591/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
254.3 | Connected SLP(C) No. 13649/2024 XI-A | THE STATE OF ODISHA AND ANR. | PRAKASH RANJAN NAYAK |
Versus | |||
BHARAT CHANDRA DORA AND ORS. | ANSHUMAN SIDDHARTH NAYAK [R-1] | ||
IA No.130961/2024-CONDONATION OF DELAY IN FILING and IA No.130971/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.130958/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
254.4 | Connected Diary No. 12135-2024 XI-A | STATE OF ORISSA AND ANR. | SUBHASISH MOHANTY |
Versus | |||
KRISHNA CHANDRA JENA AND ORS. | ANSHUMAN SIDDHARTH NAYAK [R-1] | ||
IA No.121867/2024-CONDONATION OF DELAY IN FILING and IA No.121869/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.121871/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
254.5 | Connected SLP(C) No. 14233/2024 XI-A | PRINCIPAL SECRETARY TO GOVT. OF ODISHA AND ORS. | SHARMILA UPADHYAY |
Versus | |||
SUJIT KUMAR DASH AND ANR. | |||
IA No.123698/2024-CONDONATION OF DELAY IN FILING and IA No.123699/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
254.6 | Connected SLP(C) No. 13803/2024 XI-A | STATE OF ODISHA AND ANR. | ANINDITA PUJARI |
Versus | |||
KHAGESWAR MEHER AND ORS. | ANSHUMAN SIDDHARTH NAYAK [R-1] | ||
FOR ADMISSION and I.R. and IA No.131618/2024-CONDONATION OF DELAY IN FILING | |||
254.7 | Connected SLP(C) No. 13807/2024 XI-A | STATE OF ODISHA AND ORS. | RAMENDRA MOHAN PATNAIK |
Versus | |||
GOLAK BIHARI DALAI AND ANR. | |||
IA No.131643/2024-CONDONATION OF DELAY IN FILING and IA No.131644/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
254.8 | Connected SLP(C) No. 13808/2024 XI-A | STATE OF ODISHA AND ORS. | JOGY SCARIA |
Versus | |||
KULAMANI NAYAK | |||
IA No.131002/2024-CONDONATION OF DELAY IN FILING and IA No.131003/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
254.9 | Connected Diary No. 14039-2023 XI-A | STATE OF ODISHA AND ORS. | RAMENDRA MOHAN PATNAIK |
Versus | |||
BASANTA KUMAR TRIPATHY | |||
IA No.129718/2024-CONDONATION OF DELAY IN FILING and IA No.129721/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.129719/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
254.10 | Connected SLP(C) No. 13796-13800/2024 XI-A | THE STATE OF ODISHA AND ORS. | RAMENDRA MOHAN PATNAIK |
Versus | |||
TILOTAMA JENA | |||
IA No.133181/2024-CONDONATION OF DELAY IN FILING and IA No.133183/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.133182/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
254.11 | Connected SLP(C) No. 11824/2024 XI-A | THE STATE OF ODISHA AND ORS. | ANINDITA PUJARI |
Versus | |||
SRI LAXMIKANTA PANDA AND ANR. | |||
IA No.120998/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
254.12 | Connected SLP(C) No. 13801/2024 XI-A | PRINCIPAL SECRETARY TO GOVT. OF ODISHA AND ORS. | ANKIT AGARWAL |
Versus | |||
GANDHARBA CHARAN ROUTRAY AND ANR. | |||
IA No.123140/2024-CONDONATION OF DELAY IN FILING and IA No.123141/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.123142/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
254.13 | Connected SLP(C) No. 13802/2024 XI-A | STATE OF ORISSA AND ANR. | ANINDITA PUJARI |
Versus | |||
TARANISEN SAHOO AND ORS. | |||
IA No.126154/2024-CONDONATION OF DELAY IN FILING | |||
254.14 | Connected SLP(C) No. 13804/2024 XI-A | STATE OF ODISHA AND ANR. | ANINDITA PUJARI |
Versus | |||
DASARATH SAHU AND ORS. | ANSHUMAN SIDDHARTH NAYAK [R-1] | ||
IA No.129036/2024-CONDONATION OF DELAY IN FILING | |||
254.15 | Connected SLP(C) No. 13805/2024 XI-A | STATE OF ODISHA AND ORS. | SHUBHRANSHU PADHI |
Versus | |||
GOPABANDHU DASH | |||
FOR ADMISSION and I.R. and IA No.126190/2024-CONDONATION OF DELAY IN FILING and IA No.126189/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
254.16 | Connected SLP(C) No. 13806/2024 XI-A | STATE OF ODISHA AND ANR. | ANINDITA PUJARI |
Versus | |||
GUPTESWAR SETHI AND ORS. | ANSHUMAN SIDDHARTH NAYAK [R-1] | ||
IA No.128853/2024-CONDONATION OF DELAY IN FILING | |||
254.17 | Connected SLP(C) No. 13809/2024 XI-A | STATE OF ORISSA AND ANR. | ANINDITA PUJARI |
Versus | |||
BICHITRA KUMAR SAHOO AND ORS. | |||
[TO BE TAKEN UP ALONG WITH ITEM NO.8 I.E. Diary No. 12261/2024].... IA No.134792/2024-CONDONATION OF DELAY IN FILING | |||
IA No. 134792/2024 - CONDONATION OF DELAY IN FILING | |||
255 | SLP(Crl) No. 6250-6251/2024 II-C | SUNIL @ SONU | RISHI MALHOTRA |
Versus | |||
STATE NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 96084/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
256 | SLP(Crl) No. 9275/2024 II-A | NANCY SONI | NIKHIL JAIN |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
IA No. 123298/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123299/2024 - EXEMPTION FROM FILING O.T. | |||
256.1 | Connected SLP(Crl) No. 9274/2024 II-A | SHIVA SONI | NIKHIL JAIN |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128830/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 128831/2024 | |||
IA No. 128830/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128831/2024 - EXEMPTION FROM FILING O.T. | |||
257 | SLP(C) No. 9368-9374/2024 IV-B | BEENA JAIN | VERITAS LEGIS |
Versus | |||
INDRA VASHIST AND ORS. | MAREESH PRAVIR SAHAY[R-11] | ||
IA No. 97569/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
257.1 | Connected SLP(C) No. 13929-13931/2024 IV-B | INDRA VASHIST | KARANJAWALA & CO. |
Versus | |||
KRISHAN KUMAR VASHIST AND ORS. | |||
IA No.139998/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.139999/2024-EXEMPTION FROM FILING O.T. and IA No.140454/2024-EXEMPTION | |||
FROM FILING O.T. and IA No.140453/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
258 | SLP(Crl) No. 5333/2024 II-C | HARIVARASAN SRINIVASAN | BALAJI SRINIVASAN |
Versus | |||
SREE JAYA NAIR AND ANR. | |||
IA No.91197/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.91198/2024-EXEMPTION FROM FILING O.T. | |||
259 | SLP(C) No. 10040-10041/2024 XI-A | RANI GEORGE AND ORS. | C. K. SASI |
Versus | |||
P. MURALIDHARAN | P. S. SUDHEER[R-1], ANNE MATHEW[R-2], [R-3] | ||
IA No. 119284/2024 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
260 | SLP(Crl) No. 7526/2024 II | PUSHPRAJ SINGH | SYED MEHDI IMAM |
Versus | |||
RAJU SINGH @ AVANENDRA SINGH AND ANR. | AKSHAY AMRITANSHU [R-2] | ||
IA No. 116311/2024 - EXEMPTION FROM FILING O.T. | |||
261 | SLP(C) No. 11378/2024 IV-C | MEENU TIWARI | PYOLI |
Versus | |||
CHIEF EXECUTIVE OFFICER ZILA PANCHAYAT AND ORS. | |||
IA No. 117892/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
262 | Crl.A. No. 2694/2024 II-C | RAJ KUMAR | NAVIN PRAKASH |
Versus | |||
STATE | |||
IA No.116916/2024-CONDONATION OF DELAY IN FILING | |||
263 | SLP(Crl) No. 6880-6881/2024 II-C | P.ARULMUDI | M.P. PARTHIBAN |
Versus | |||
THE ASSISTANT COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[R-1] | ||
IA No. 115888/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
264 | SLP(Crl) No. 7049-7050/2024 II-C | S. DURAISAMY | RAGHUNATHA SETHUPATHY B |
Versus | |||
THE STATE AND ANR. | B. KARUNAKARAN[R-2] | ||
IA No. 150199/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 118288/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 152369/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 121620/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
265 | SLP(C) No. 12083/2024 IV-C | ABIS EXPORTS INDIA PVT. LTD. | SAMEER SHRIVASTAVA |
Versus | |||
PERNETI DINESH KUMAR | |||
FOR ADMISSION and I.R. | |||
266 | SLP(Crl) No. 7605/2024 II-A | SUMAN SAROJ RAJPUT AND ANR. | SHWETANK SAILAKWAL |
Versus | |||
RAJENDRA PATEL | |||
IA No. 124603/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 124602/2024 - EXEMPTION FROM FILING O.T. | |||
267 | SLP(Crl) No. 8327/2024 II-A | GAYATRI SURESH BIRARI | SAMRAT KRISHNARAO SHINDE |
Versus | |||
SURESH POPAT BIRARI, AND ANR. | |||
IA No.135497/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
268 | SLP(C) No. 12398/2024 IV-A | GEETHA DEVI SHAH | DIVYAM AGARWAL |
Versus | |||
JAYALAKSHMAMMA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.125623/2024-EXEMPTION FROM FILING O.T. and IA No.125621/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
269 | SLP(Crl) No. 7545/2024 II-A | SANJAY LAL | PRATHVI RAJ CHAUHAN |
Versus | |||
SMITA SHRIVASTAVA AND ANR. | |||
IA No. 123567/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123568/2024 - EXEMPTION FROM FILING O.T. | |||
270 | SLP(Crl) No. 8993/2024 II | MOHD. YUNUS | KARTIKEYA BHARGAVA |
Versus | |||
STATE OF UTTAR PRADESH AND ANR. | |||
IA No. 120443/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120442/2024 - EXEMPTION FROM FILING O.T. | |||
271 | SLP(Crl) No. 8475/2024 II-A | DEVIDAS GANGARAM HARI SAKPAL | SHIRISH K. DESHPANDE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.138148/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
272 | MA 991/2024 in SLP(Crl) No. 5252/2023 II-C | ZAHOOR AHMAD BHAT | ABHAY ANAND JENA |
Versus | |||
UNION TERRITORY OF JAMMU AND KASHMIR AND ANR. | |||
IN SLP(Crl) No. - 5252/2023, | |||
FOR ADMISSION and IA No.118708/2024-PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
273 | SLP(C) No. 14436/2024 XII-A | M/S ANDHRA PRADESH GAS POWER CORP. LTD | SHISHIR DESHPANDE, [P-1] |
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B. RAVINDER PRASAD SRIVASTAVA | |||
274 | SLP(C) No. 15122/2024 IX | SAMINA BANO AND ANR. | ASHOK KUMAR GUPTA II |
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ASMA KHAN AND ANR. | |||
IA No. 124549/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
275 | SLP(Crl) No. 8633/2024 II | SUDHA RANI | RISHI SEHGAL |
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STATE OF U.P. AND ANR. | |||
IA No. 141475/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141471/2024 - EXEMPTION FROM FILING O.T. | |||
276 | SLP(Crl) No. 9283/2024 II | SONVEER @ SOMVEER @ TINKU | AMIT |
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THE STATE OF UTTAR PRADESH AND ORS. | |||
IA No. 141707/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141708/2024 - EXEMPTION FROM FILING O.T. | |||
277 | SLP(C) No. 13810/2024 IX | THE SECRETARY NATIONAL CHARITABLE TRUST AND ANR. | ASHOK KUMAR GUPTA II |
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THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[CAVEAT], AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
IA No. 139077/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 139078/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 139079/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
278 | SLP(C) No. 13786/2024 IV-C | M/S TIRUPATI CONSTRUCTION AND ANR. | B. VIJAYALAKSHMI MENON |
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THE STATE OF CHHATTISGARH AND ORS. | |||
FOR ADMISSION and IA No.139009/2024-EXEMPTION FROM FILING O.T. | |||
279 | Crl.A. No. 3123/2024 (SCLSC) II-A | GANESH ATMARRAM WAGHMARE | APARNA JHA |
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THE STATE OF MAHARASHTRA | |||
FOR ADMISSION and I.R. and IA No.139481/2024-CONDONATION OF DELAY IN FILING and IA No.139484/2024-EXEMPTION FROM FILING O.T. | |||
280 | W.P.(Crl.) No. 295/2024 X | XXX | UDAYADITYA BANERJEE |
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THE STATE OF WEST BENGAL AND ANR. | |||
FOR ADMISSION and IA No.147220/2024-EXEMPTION FROM FILING O.T. | |||
281 | SLP(Crl) No. 9633/2024 II-B | BITTU SINGH | ALOK TRIPATHI |
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THE STATE OF PUNJAB | |||
IA No.155768/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.155767/2024-EXEMPTION FROM FILING O.T. | |||
282 | SLP(C) No. 22441-22442/2019 IV-A | LAKSHMAMMA AND ANR. | RAJESH MAHALE |
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K. SRINIVASA AND ORS. | PRITHA SRIKUMAR IYER[R-1], ANKUR S. KULKARNI[R-4] | ||
IA No. 143395/2019 - EXEMPTION FROM FILING O.T. | |||
283 | SLP(C) No. 5560-5561/2023 IV-C | UNION OF INDIA AND ANR. | AMRISH KUMAR |
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RAJESH KUMAR PATIDAR AND ANR. | ABHAY SINGH[R-1], [R-2] | ||
IA No. 44313/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 144401/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 44318/2023 - EXEMPTION FROM FILING O.T. | |||
284 | Diary No. 20656-2024 IV-C | STATE OF CHHATTISGARH AND ORS. | PRASHANT SINGH |
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DEEPA SHRIVASTAV | VMZ CHAMBERS[R-1] | ||
IA No.118815/2024-CONDONATION OF DELAY IN FILING and IA No.118817/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.118841/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 118815/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 118817/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118841/2024 - EXEMPTION FROM FILING O.T. | |||
285 | SLP(C) No. 12943/2024 XIV | SUKRADHAN CHAKMA AND ORS. | AJIT PRAVIN WAGH |
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THE STATE OF TRIPURA AND ORS. | |||
IA No.130539/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
286 | SLP(C) No. 12873-12875/2024 XI-A | SAJITHABAI AND ORS. | P. S. SUDHEER |
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THE KERALA WATER AUTHORITY AND ORS. | |||
FOR ADMISSION | |||
IA No. 131472/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
287 | T.P.(Crl.) No. 584-585/2024 II-C | KANIKA SHARMA | SANJAY KUMAR VISEN |
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ABHISHEK CHAMOLI AND ORS. | RAJIV KUMAR VIRMANI[R-1], [R-2], [R-3] | ||
FOR ADMISSION and IA No.135010/2024-STAY APPLICATION and IA No.135009/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 135009/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 135010/2024 - STAY APPLICATION | |||
288 | SLP(C) No. 2885/2023 IV-C | PARWATI DEVI | UMANG SHANKAR |
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RAJMANI AND ORS. | MUKESH KUMAR[R-1.5], [R-1.4], [R-1.3], [R-1.2], [R-1.1], RAJNISH KUMAR JHA[R-3], [R-4], [R-5], [R-6], [R-9], [R-13], [R-16] | ||
{Mention Memo} | |||
IA No. 27084/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 27085/2023 - EXEMPTION FROM FILING O.T. | |||
289 | SLP(Crl) No. 6248/2024 II-C | MOHD. WASIM @ SAHIL | RISHI MALHOTRA |
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STATE GOVT. OF NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
{Mention Memo} | |||
IA No. 97546/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
290 | SLP(Crl) No. 3302/2023 II-B | VARUN LAMBA | SADASHIV |
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THE STATE OF PUNJAB AND ANR. | KARAN SHARMA[R-1], ARVIND GUPTA[R-2] | ||
IA No. 51322/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 51323/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 159206/2023 - INTERLOCUTARY APPLICATION | |||
291 | SLP(Crl) No. 189/2024 II-C | SABZAR AHMAD SHEIKH | ADIL MUNEER ANDRABI |
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GOVERNMENT OF J AND K | PASHUPATHI NATH RAZDAN[R-1] | ||
292 | SLP(Crl) No. 7646/2024 II-A | RAJESH KUMAR SINGH | KRISHNA & NISHANI LAW CHAMBERS |
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THE STATE OF BIHAR | PREM PRAKASH[R-1] | ||
IA No. 81491/2024 - EXEMPTION FROM FILING O.T. | |||
293 | SLP(Crl) No. 6758/2024 II-A | GUNCHA AFSARI @ GUNCHA ANAND | RONAK KARANPURIA |
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STATE OF JHARKHAND AND ANR. | MRS. VIPIN GUPTA[CAVEAT] | ||
IA No. 114157/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114158/2024 - EXEMPTION FROM FILING O.T. | |||
294 | SLP(Crl) No. 2457/2024 II-B | ROHIT | TOWSEEF AHMAD DAR |
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THE STATE OF PUNJAB | NUPUR KUMAR[R-1] | ||
SERVICE COMPLETE. | |||
IA No. 42845/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
295 | SLP(Crl) No. 5024/2024 II-B | ARUN KUMAR ATTRI | SANDEEP CHOUDHARY |
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STATE OF PUNJAB | BAANI KHANNA[R-1] ABHINAY[IMPL] | ||
IA No. 102725/2024 - INTERVENTION APPLICATION | |||
296 | SLP(Crl) No. 7622/2024 II-C | KARAN KUMAR | RAJANI OHRI LAL |
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THE STATE OF HIMACHAL PRADESH | |||
IA No.124930/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.124932/2024-EXEMPTION FROM FILING O.T. and IA No.124935/2024-PERMISSION | |||
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 124930/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 124932/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 124935/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
296.1 | Connected SLP(Crl) No. 7669/2024 II-C | SANKKY | RAJANI OHRI LAL |
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THE STATE OF HIMACHAL PRADESH | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 125628/2024 | |||
IA No. 125628/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
297 | SLP(Crl) No. 8326/2024 II-B | SAMIRUL SK.@SOMIRUL SK. | ABHA JAIN |
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STATE OF WEST BENGAL | |||
298 | T.P.(C) No. 3150/2023 IX | ROOPA MAHADEVSWAMY SHETTY | GURURAJ & NAYAK |
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MAHADEVSWAMY M. SHETTY | SANGRAMSINGH R. BHONSLE[R-1] | ||
IA No. 243233/2023 - EX-PARTE STAY | |||
299 | SLP(Crl) No. 5687/2024 II-C | PARIMALA | R. SATHISH |
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DEEJAY DAYAL | |||
FOR ADMISSION and I.R. and IA No.68120/2024-CONDONATION OF DELAY IN FILING and IA No.68121/2024-EXEMPTION FROM FILING O.T. | |||
300 | T.P.(Crl.) No. 335/2024 II-C | DEEPAK SINGH @ BHIWANI | DHARMENDRA KUMAR SINHA |
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STATE OF N.C.T. OF DELHI AND ORS. | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 87687/2024 - EX-PARTE STAY | |||
IA No. 87689/2024 - EXEMPTION FROM FILING O.T. | |||
301 | T.P.(C) No. 2880/2023 XI | BABITA AND ORS. | ARJUN SINGH BHATI[P-1] |
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AJAY SINGH AND ANR. | RAJ KAMAL[R-1], [R-2] | ||
FOR ADMISSION and IA No.221355/2023-STAY APPLICATION and IA No.221358/2023-EXEMPTION FROM FILING O.T. | |||
302 | T.P.(C) No. 787/2024 (SCLSC) XII | LAKSHMI. S | AKSHAT SHRIVASTAVA |
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R. VIVEK | |||
FOR ADMISSION and I.R. and IA No.67574/2024-EX-PARTE STAY | |||
303 | SLP(Crl) No. 5406/2024 II-C | AJITH @ AJITH KUMAR | DEVASA & CO. |
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THE STATE OF KARNATAKA AND ANR. | D. L. CHIDANANDA[R-1] | ||
IA No. 84446/2024 - EXEMPTION FROM FILING O.T. | |||
304 | SLP(Crl) No. 4829-4830/2023 II | STATE OF U.P. | SHAURYA SAHAY [P-1] |
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BUDDHA | SUSHMA MANCHANDA[R-1] | ||
IA No. 58808/2023 - EXEMPTION FROM FILING O.T. | |||
305 | SLP(C) No. 3007-3008/2012 IV-B | THE STATE OF PUNJAB AND ANR. | |
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M/S. ANAPURNA IMPEX PVT. LTD. | HARISH PANDEY | ||
As per ROP dated 12.12.2023 list in the second week of January, 2024 | |||
306 | SLP(C) No. 6353/2020 XVI | GOVERNMENT OF WEST BENGAL AND ANR. | SIDHARTH SETHI |
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CHATTERJEE PETROCHEM (MAURITIUS) COMPANY AND ANR. | VINAM GUPTA[R-1], VIKAS MEHTA[R-2] | ||
IA No. 110872/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 44938/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 44937/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
307 | SLP(C) No. 16230/2023 XV | BHAWANI RAM JAT | MOHAN KUMAR |
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THE STATE OF RAJASTHAN AND ORS. | CHRISTI JAIN[R-4] | ||
308 | SLP(Crl) No. 9357/2023 II-B | PARDEEP KUMAR AND ANR. | SHREY KAPOOR |
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THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN[R-1] | ||
IA No. 149915/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 524/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
309 | CONMT.PET.(C) No. 495/2024 in C.A. No. 2806/2013 XVII | RSS KUSHWAHA AND ORS. | RAMESHWAR PRASAD GOYAL |
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UNION OF INDIA AND ORS. | |||
IN C.A. No. - 2806/2013, | |||
FOR ADMISSION | |||
310 | SLP(C) No. 2333/2024 IX | SHRI VILE PARLE KELAVANI MANDAL | ABHIKALP PRATAP SINGH |
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MAHATMA EDUCATION SOCIETY AND ORS. | ASHA GOPALAN NAIR[CAVEAT], J S WAD AND CO[R-2], AADITYA ANIRUDDHA PANDE[R-3] | ||
IA No.21519/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.21518/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 67088/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
311 | SLP(C) No. 5901/2024 XI-A | STATE OF ODISHA | JOGY SCARIA |
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SIBA PRASAD MALLICK AND ORS. | KEDAR NATH TRIPATHY[R-1] | ||
FOR ADMISSION | |||
312 | SLP(Crl) No. 4928/2024 II-B | HEENA THAPA | JASMINE DAMKEWALA |
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CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
313 | SLP(Crl) No. 7536/2024 II-A | UNION OF INDIA | ARVIND KUMAR SHARMA |
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GOPAL KRISHNA PATAR @ RAJA PETER | PIYUSH KUMAR[R-1] | ||
314 | SLP(C) No. 12450-12452/2024 IX | UBED KHAN WAHED KHAN | NISHANT RAMAKANTRAO KATNESHWARKAR |
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THE SUPERINTENDING ARCHAEOLOGIST ARCHAEOLOGICAL SURVEY OF INDIA, AURANGABAD CIRCLE AND ANR. | |||
IA No. 112827/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112825/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314.1 | Connected SLP(C) No. 12316-12318/2024 IX | BALU MADHAVRAO MAGAR | NISHANT RAMAKANTRAO KATNESHWARKAR |
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THE SUPERINTENDING ARCHAEOLOGIST AND ANR. | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 116244/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 116246/2024 | |||
IA No. 116246/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 116244/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314.2 | Connected SLP(C) No. 12444-12446/2024 IX | RANJEET VISHNU KIRTIKAR | NISHANT RAMAKANTRAO KATNESHWARKAR |
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THE SUPERINTENDING ARCHAEOLOGIST ARCHAEOLOGICAL SURVEY OF INDIA AURANGABAD CIRCLE AND ANR. | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 114463/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 114465/2024 | |||
IA No. 114465/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114463/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314.3 | Connected SLP(C) No. 12447-12449/2024 IX | SHRIHARI GOPINATH TUPE | NISHANT RAMAKANTRAO KATNESHWARKAR |
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THE SUPERINTENDING ARCHAEOLOGIST AND ANR. | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 114837/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 114839/2024 | |||
IA No. 114839/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114837/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
315 | SLP(Crl) No. 7230/2024 II | GURUPEJ SINGH | PULKIT AGARWAL |
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STATE OF UP AND ANR. | SHAURYA SAHAY [R-1], SAURABH RAJPAL[R-2] | ||
IA No.120062/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.120065/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 120062/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120065/2024 - EXEMPTION FROM FILING O.T. | |||
316 | SLP(Crl) No. 7241/2024 II | VANDANA SINGH | PRATEEK KUMAR |
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SATYA PRAKASH SHARMA @ ASHOK AND ORS. | VIKAS SINGH JANGRA[R-1] | ||
FOR ADMISSION and I.R. and IA No.120154/2024-EXEMPTION FROM FILING O.T. | |||
317 | SLP(C) No. 12389-12390/2024 IX | BHAGWAN VITHAL KASALE | T. R. B. SIVAKUMAR |
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BHAGWAN | |||
IA No. 125468/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
318 | SLP(C) No. 30338/2015 IV-B | SUKHVIR KAUR AND ANR. | |
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SURJIT SINGH | BAKSHI & ASSOCIATES[R-1] | ||
319 | SLP(Crl) No. 4695/2024 II | SAYYED PARVESH CHISTY | RHISHABH JETLEY |
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THE STATE OF RAJASTHAN | NIDHI JASWAL[R-1] | ||
IA No. 70153/2024 - EXEMPTION FROM FILING O.T. | |||
320 | T.P.(C) No. 2879/2023 XI | TARANPREET KAUR | MOHD. ZAHID HUSSAIN |
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TARANJEET SINGH | SUDHIR NAAGAR[R-1] | ||
Case referred to Mediation Centre, to be list after receipt of Mediation report | |||
IA No. 221320/2023 - EX-PARTE STAY | |||
IA No. 221324/2023 - EXEMPTION FROM FILING O.T. | |||
321 | T.P.(C) No. 1062/2021 IV-A | ADLIN SUNDARAJAN | ABHISTH KUMAR[P-1] |
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DINESH KUMAR R | VAIBHAV JOSHI[CAVEAT] | ||
MEDIATION REPORT HAS BEEN RECEIVED. | |||
322 | T.P.(C) No. 3124/2023 XIV | APURVA | MUKUL KUMAR |
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HIMANSHU | RASHMI SINGHANIA[R-1] | ||
IA No. 242372/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 242371/2023 - STAY APPLICATION | |||
323 | T.P.(C) No. 239/2024 XI | RASHMI BHASKARAN | SHIVENDRA SINGH |
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SARWARTH KANCHAN | RAKESH KUMAR SINGH[R-1] | ||
Mediation Report is awaited. | |||
IA No. 21190/2024 - STAY APPLICATION | |||
324 | T.P.(C) No. 597/2024 XVI | MEENAKSHI LAL | R AND R LAW ASSOCIATES |
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KUMAR PRAVEEN | B. SUNITA RAO[R-1] | ||
FOR ADMISSION and IA No.53555/2024-EX-PARTE STAY, | |||
As per ROP dt. 09.05.2024 in TP (Crl.) 62/2024, matter to be listed in the week commencing 29.07.2024. | |||
IA No. 53555/2024 - EX-PARTE STAY | |||
324.1 | Connected T.P.(Crl.) No. 62/2024 II-A | MEENAKSHI LAL | ANANTHA NARAYANA M.G. |
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KUMAR PRAVEEN | B. SUNITA RAO[R-1] | ||
IA No. 17255/2024 - STAY APPLICATION | |||
325 | SLP(C) No. 11918/2019 XII | K. SELVARASI | P. SOMA SUNDARAM |
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K. KALIAPPAN AND ORS. | G. BALAJI[R-2], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
IA No. 62390/2019 - EXEMPTION FROM FILING O.T. | |||
326 | SLP(Crl) No. 7647/2019 II | HUSNA BANO THROUGH HER HUSBAND JAVAID AHMAD | DUSHYANT PARASHAR |
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THE STATE OF UTTAR PRADESH AND ORS. | NAMIT SAXENA[R-1], [R-2], ANILENDRA PANDEY[R-4] GAURAV AGRAWAL[INT], ANINDITA PUJARI[INT] | ||
and I.R. | |||
IA No. 129022/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 160145/2019 - INTERVENTION APPLICATION | |||
IA No. 156706/2019 - INTERVENTION APPLICATION | |||
327 | SLP(Crl) No. 4503/2024 II | YESHU @ S. RAHUL | ANIL KUMAR |
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THE STATE OF UTTAR PRADESH AND ANR. | ADARSH UPADHYAY[R-1] | ||
IA No. 57561/2024 - EXEMPTION FROM FILING O.T. | |||
328 | Diary No. 6883-2023 XVII | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
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M. ANTHONY VICTOR | |||
IA No.66709/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.66708/2023-STAY APPLICATION and IA No.66706/2023-CONDONATION OF DELAY | |||
IN FILING APPEAL and IA No.66710/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.66704/2023-LEAVE TO APPEAL U/S 31(1) OF THE | |||
ARMED FORCES TRIBUNAL ACT, 2007 | |||
329 | C.A. No. 2692/2023 XVII | M/S ROCK CORNER DEVELOPERS PRIVATE LIMITED | E. C. AGRAWALA |
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SAYYED MOHAMMED SABIR USMAN AND ORS. | SHANKEY AGRAWAL[CAVEAT], PRATAP AND CO.[CAVEAT], SHASHANK SINGH[R-4], CHIRAG M. SHROFF[R-6] | ||
IA No.73368/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.73369/2023-EX-PARTE STAY | |||
330 | T.P.(C) No. 34/2021 XI-A | MUBASHIRA NIZAM KALLAN | NIRNIMESH DUBE |
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MOHAMMAD NIZAM KALLAN | K. RAJEEV[R-1] | ||
MEDIATION REPORT RECEIVED | |||
IA No. 3808/2021 - EX-PARTE STAY | |||
331 | C.A. No. 6707/2023 XVII | P. ARUN PRASAD AND ANR. | ABHINAY |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], SRISHTI AGNIHOTRI[R-2], VIKRANT PACHNANDA[R-3], PRASHANT SINGH[R-4], SALVADOR SANTOSH REBELLO[R-6], S. K. VERMA[R-7], [R-8] | ||
PRAYER FOR INTERIM RELIEF IS LISTED .................... IA No.203265/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.203264/2023-STAY APPLICATION and IA No.203268/2023-EXEMPTION FROM FILING O.T. | |||
331.1 | Connected C.A. No. 6920/2023 XVII | SUBRAT SAHOO | ABHINAY |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], VIKRANT PACHNANDA[R-3], VISHAL PRASAD[R-4], PASHUPATHI NATH RAZDAN[R-5], SALVADOR SANTOSH REBELLO[R-6], S. K. VERMA[R-7], | ||
[R-8] | |||
IA No.209506/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.209505/2023-STAY APPLICATION and IA No.209507/2023-EXEMPTION FROM | |||
FILING O.T. and IA No.209515/2023-EXEMPTION FROM FILING AFFIDAVIT | |||
332 | SLP(C) No. 11715/2024 X | AMIT PANDEY | SATISH KUMAR |
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STATE OF UTTARAKHAND AND ORS. | |||
IA No.119677/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119678/2024-EXEMPTION FROM FILING O.T. | |||
333 | SLP(Crl) No. 2413/2024 II-C | ARVIND KEJRIWAL | VIVEK JAIN |
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STATE (NATIONAL CAPITAL TERRITORY OF DELHI) AND ANR. | RAVI KUMAR TOMAR[CAVEAT] | ||
IA No.42360/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
334 | SLP(C) No. 4040/2023 IX | ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1(1) | RAJ BAHADUR YADAV |
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MANISH TARCAR | SAHIL TAGOTRA[R-1] | ||
IA No.23583/2023-CONDONATION OF DELAY IN FILING | |||
335 | Diary No. 7077-2023 IX | DATTAPRABHU SHRIDHAR PAWAR AND ORS. | SHIVAJI M. JADHAV |
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VINAYAK | KAILAS BAJIRAO AUTADE[R-1] | ||
IA No.48465/2023-CONDONATION OF DELAY IN FILING and IA No.48466/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.48467/2023-EXEMPTION FROM FILING O.T. | |||
336 | SLP(C) No. 5276/2023 XIV | PTC INDIA LIMITED | GUNTUR PRABHAKAR |
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MB POWER (MADHYA PRADESH) LIMITED AND ORS. | E. C. AGRAWALA[R-1] | ||
FOR ADMISSION and I.R. and IA No.58641/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
05.04.2023 AS PER CHIEF JUSTICES COURT MENTIONING DATED 24.03.2023 | |||
IA No. 58641/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
337 | SLP(C) No. 5064/2023 XIV | M/S HIRANMAYE ENERGY LIMITED | ANIRBAN BHATTACHARYA |
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M/S SCORPIO ENGINEERING PRIVATE LIMITED AND ANR. | |||
FOR ADMISSION and I.R. | |||
338 | SLP(C) No. 21696/2023 IX | PRINCIPAL COMMISSIONER OF INCOME TAX 14 | RAJ BAHADUR YADAV |
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MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD. | KUNAL CHEEMA[R-1] | ||
IA No. 71463/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
339 | SLP(C) No. 11470/2022 XIV | UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA |
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DEVRAJAN P. AND ORS. | LAKSHMI N. KAIMAL[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], | ||
[R-18], [R-19], [R-20], [R-21], [R-22], [R-23], [R-24], [R-25], [R-26], [R-27], [R-28], [R-29], [R-30], [R-31], [R-32], [R-33], [R-34], [R-35], | |||
[R-36], [R-37], [R-38], [R-39], [R-40], [R-41], [R-42], [R-43], [R-44], [R-45], [R-46], [R-47], [R-48], [R-49], [R-50], [R-51], [R-52], [R-53], | |||
[R-54], [R-55], [R-56], [R-57], [R-58], [R-59], [R-60], [R-61], [R-62], [R-63], [R-64], [R-65], [R-66], [R-67], [R-68], [R-69], [R-70], [R-71], | |||
[R-72], [R-73], [R-74], [R-75], [R-76], [R-77], [R-78], [R-79], [R-80], [R-81], [R-82], [R-83], [R-84], [R-85], [R-86], [R-87], [R-88], [R-89], | |||
[R-90], [R-91], [R-92], [R-93], [R-94], [R-95], [R-96], [R-97], [R-98], [R-99], [R-100], [R-101], [R-102], [R-103], [R-104], [R-105], [R-106], | |||
[R-107], [R-108] | |||
340 | SLP(C) No. 34437/2016 XI | AYODHYA PRASAD MISHRA | PREETIKA DWIVEDI[P-1] |
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THE STATE OF UTTAR PRADESH AND ORS. | RACHNA GUPTA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
341 | SLP(C) No. 8974/2023 XI-A | GOPINATH MATTAM (SINCE DEAD) THROUGH LRS | ASHOK PANIGRAHI |
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NARASINGH PATRO AND ORS. | S. VINAY RATNAKAR[R-5], [R-6], [R-7], [R-8], [R-9] | ||
342 | SLP(Crl) No. 6835/2023 II-C | P. VEERA BHARATHI | RAM SANKAR & CO |
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THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN[R-1], [R-2], [R-3], [R-4] | ||
IA No.92368/2023-EXEMPTION FROM FILING O.T. and IA No.92371/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.92369/2023-PERMISSION TO FILE | |||
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 92368/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 103348/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 92369/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 92371/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
343 | W.P.(C) No. 1076/2023 PIL-W | SABU MATHEW GEORGE | SRISHTI AGNIHOTRI |
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THE REGISTRAR GENERAL OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-2], SWATI GHILDIYAL [R-9], MONIKA GUSAIN[R-10], ANIL NAG[R-11], NISHE RAJEN SHONKER[R-14], SUNNY CHOUDHARY[R-15], AADITYA | ||
ANIRUDDHA PANDE[R-16], PUKHRAMBAM RAMESH KUMAR[R-17], DHANANJAYA MISHRA[R-21], ANAND SHANKAR[R-23], SUDARSHAN SINGH RAWAT[R-28], ASTHA SHARMA[R-30], | |||
SHUBHAM BHALLA[R-32], MUKESH KUMAR MARORIA[R-31], [R-33], SHREEKANT NEELAPPA TERDAL[R-37] | |||
FOR ADMISSION and IA No.199678/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
344 | SLP(Crl) No. 1752/2024 II | NANDA LALL SANYASI | RICHA KAPOOR[P-1] |
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THE STATE OF SIKKIM | SAMEER ABHYANKAR[R-1] | ||
345 | SLP(C) No. 8140/2024 XIV | CHANCHALI GOWRINAIDU | ABHINAY |
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INDIAN COAST GUARD AND ORS. | N. VISAKAMURTHY[R-1] | ||
FOR ADMISSION and I.R. and IA No.82533/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
346 | SLP(Crl) No. 7735/2024 II-A | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA |
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SURENDRA PATWA AND ORS. | |||
IA No. 113526/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
346.1 | Connected SLP(Crl) No. 9094/2024 II-A | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA |
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RUCHI ACRONI INDUSTRIES LIMITED AND ORS. | |||
IA No. 136318/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
347 | SLP(C) No. 11160/2024 XIV | UNION OF INDIA | AMRISH KUMAR |
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M/S B.B. CONSTRUCTION | |||
FOR ADMISSION and I.R. | |||
348 | Crl.A. No. 1327/2021 II-B | SUNDER | ANKITA CHAUDHARY[P-1] |
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THE STATE OF HARYANA | SAMAR VIJAY SINGH[R-1] | ||
IA No. 92169/2024 - ANTICIPATORY BAIL | |||
349 | SLP(Crl) No. 2781/2024 II-C | D.THANGAPANDIAN | ASWATHI M.K. |
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THE INSPECTOR OF POLICE CBCID, THENI | SABARISH SUBRAMANIAN[R-1] | ||
IA No. 48903/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 48906/2024 - EXEMPTION FROM FILING O.T. | |||
350 | T.P.(C) No. 2531/2022 IV-A | KALAIVANI A | A. SELVIN RAJA |
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PRABHAKAR K | NULI & NULI[R-1] | ||
MEDIATION REPORT AWAITED. | |||
'RELIST IN THE MONTH OF JULY, 2023' | |||
IA No. 172665/2022 - EX-PARTE STAY | |||
351 | SLP(C) No. 12488/2024 XI-A | SWETA SAHU | KEDAR NATH TRIPATHY |
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THE STATE OF ODISHA AND ORS. | |||
IA No.126727/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
351.1 | Connected SLP(C) No. 13587/2024 XI-A | PINKY MODI | KEDAR NATH TRIPATHY |
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STATE OF ODISHA AND ORS. | |||
IA No.137353/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
352 | Diary No. 6655-2024 XVII-A | JAIPRAKASH ASSOCIATES LTD | VISHAL GUPTA |
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MANPREET KAUR KANG AND ANR. | |||
IA No.54151/2024-CONDONATION OF DELAY IN FILING and IA No.54150/2024-STAY APPLICATION and IA No.54152/2024-EXEMPTION FROM FILING O.T. | |||
353 | W.P.(C) No. 1301/2021 X | LIFECARE INNOVATIONS PVT. LTD. AND ANR. | RAJINDER SINGH[P-1] |
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UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], VIKRANT NARAYAN VASUDEVA[R-2], VISHNU SHANKAR JAIN[R-3], MUKESH KUMAR MARORIA[R-5], [R-6], SATYAKAM[R-7], PASHUPATHI NATH | ||
RAZDAN[R-8], [R-9], KETAN PAUL[R-10], [R-11] | |||
IA No. 154918/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 37066/2022 - MODIFICATION | |||
IA No. 154917/2021 - STAY APPLICATION | |||
354 | C.A. No. 4717/2024 XVII-A | MATHIYAVARNAM MURUGAIYA THEVAR AND ANR. | KAUSHIK PODDAR |
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M/S AJMERA HOUSING CORPORATION BANGALORE AND ORS. | |||
IA No. 77136/2024 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 66552/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 66550/2024 - EX-PARTE STAY | |||
355 | SLP(C) No. 2831/2018 XII | DISTRICT COLLECTOR THOOTHUKUDI DISTRICT AND ORS. | SABARISH SUBRAMANIAN[P-1] |
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M/S M.R.M. RAMAIYA ENTERPRISES PVT. LTD. AND ORS. | ATUL KUMAR[R-1], CHARULATA CHAUDHARY[R-2], GURMEET SINGH MAKKER[R-4], PARIJAT KISHORE[R-7], RAHUL JOSHI[R-8], AMIT PAWAN[R-9] | ||
FOR FINAL DISPOSAL.ARBITRATOR REPORT RECEIVED | |||
IA No. 90971/2019 - APPLICATION FOR PERMISSION | |||
IA No. 22113/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 136203/2018 - CLARIFICATION/DIRECTION | |||
IA No. 28503/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 35043/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 108593/2018 - MODIFICATION | |||
IA No. 164593/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 140521/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 136204/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 98267/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
356 | SLP(Crl) No. 110/2022 II-C | PREMKUMAR | M.P. PARTHIBAN |
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STATE REP. BY THE INSPECTOR OF POLICE | D.KUMANAN[R-1] | ||
FOR ADMISSION and I.R. | |||
357 | SLP(C) No. 27003/2023 IV-C | PANDHRI AND ANR. | AKSHAT SHRIVASTAVA |
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AMBU BAI | |||
IA No. 241369/2023 - EXEMPTION FROM FILING O.T. | |||
358 | SLP(C) No. 18208/2018 XVII-A | ASHOK KUMAR | RAJNISH KUMAR JHA |
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TATA AIG GENERAL INSURANCE CO. LTD. AND ANR. | AMIT KUMAR SINGH[R-1] | ||
359 | SLP(Crl) No. 1831/2020 II-B | ANUPAM KUMAR ALIAS POMPY | PRATAP AND CO. |
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THE STATE OF PUNJAB AND ANR. | ROOH-E-HINA DUA[R-1], MAHESH THAKUR[R-2] | ||
IA No. 28524/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
360 | SLP(C) No. 9683/2020 XI | PREM PRAKASH RAI AND ORS. | NATASHA DALMIA |
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STATE OF U.P. AND ORS. | |||
IA No. 78767/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
361 | SLP(C) No. 8706/2021 III | JAGADISH NATHABHAU CHAVDA | SATYAJEET KUMAR |
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GUJARAT POLLUTION CONTROL BOARD | SANJAY KAPUR[R-1] | ||
IA No.76215/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.76214/2021-EXEMPTION FROM FILING O.T. | |||
362 | SLP(C) No. 6633-6634/2023 XV | DISTRICT EDUCATION OFFICER | NISHANTH PATIL |
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KALLU KHAN | ANAND MISHRA[CAVEAT] | ||
363 | SLP(Crl) No. 8549/2023 II | RAJNISH SINGH @ SONI | SANJEEV MALHOTRA |
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STATE OF U.P. AND ANR. | ANKIT GOEL[R-1], RANBIR SINGH YADAV[R-2] | ||
IA No. 254626/2023 - APPLICATION FOR PERMISSION | |||
IA No. 134275/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 254628/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 134276/2023 - EXEMPTION FROM FILING O.T. | |||
364 | SLP(Crl) No. 9720/2013 II-A | RAJENDRA SINGH ATAL | PRASHANT BHUSHAN[P-1] |
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THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], SANJAY KAPUR[R-1], [R-5], [R-6], [R-8], RAJ KAMAL[R-1], P. V. YOGESWARAN[R-2], SESHATALPA SAI BANDARU[R-4], VISHAL ARUN[R-1], | ||
[R-7], ANZU. K. VARKEY[R-14], SARAD KUMAR SINGHANIA[R-1], [R-15], [R-16], [R-17], [R-18], [R-19] | |||
IA No. 66101/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 134117/2023 - EXEMPTION FROM FILING O.T. | |||
365 | SLP(Crl) No. 4729/2016 II | POTNURU MURALI | PRASEENA ELIZABETH JOSEPH[P-1] |
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THE STATE OF ANDHRA PRADESH AND ORS. | MAHFOOZ AHSAN NAZKI[R-1], VIJAY KUMAR[R-2], [R-3], [R-4] | ||
IA No. 263616/2023 - DISCHARGE OF ADVOCATE ON RECORD | |||
366 | SLP(C) No. 36379/2017 XIV | RAJ KUMARI GOALA AND ANR. | APARNA BHAT |
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SABITA GOALA AND ORS. | SUBHASISH BHOWMICK[R-1], GOPAL SINGH[R-2], [R-3] | ||
IA No. 132731/2017 - EXEMPTION FROM FILING O.T. | |||
367 | SLP(Crl) No. 9114/2019 II-B | THE STATE OF PUNJAB | KARAN SHARMA[P-1] |
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HARI KESH | VIVEK GUPTA[R-1] | ||
IA No. 186039/2019 - EXEMPTION FROM FILING O.T. | |||
368 | SLP(C) No. 12677/2020 IX | AMULYA AWINASH DAHANUKAR AND ORS. | CHANDER SHEKHAR ASHRI |
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THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], ANAGHA S. DESAI[CAVEAT], [R-9], [R-10], [R-11], [R-12] | ||
IA No. 108741/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 36383/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 22256/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 36381/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
369 | SLP(Crl) No. 8595/2022 II-B | SANKAR KUMAR MAJI | RAJAN K. CHOURASIA |
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THE STATE OF WEST BENGAL AND ANR. | ASTHA SHARMA[R-1], NUPUR KUMAR[R-2] | ||
370 | SLP(C) No. 3943/2023 XI | INDIAN OVERSEAS BANK AND ORS. | MAYURI RAGHUVANSHI |
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MUNNA LAL BAHELIA (DEAD) THROUGH LRS. | AVIRAL SAXENA[R-1.4], [R-1.3], [R-1.2], [R-1.1] | ||
No.31650/2023-EXEMPTION FROM FILING O.T. IA No.31647/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 31650/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 31647/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
371 | SLP(Crl) No. 7672/2023 II-A | RAM BINAY SINGH | BHAKTI VARDHAN SINGH |
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THE STATE OF JHARKHAND AND ORS. | MADHUSMITA BORA[R-1], ANUPAM RAINA[R-2], [R-3], [R-4], [R-5] | ||
IA No. 117313/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117315/2023 - EXEMPTION FROM FILING O.T. | |||
372 | SLP(C) No. 26886/2023 IV-A | FAKIRAWWA AND ORS. | ANIRUDH SANGANERIA |
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THE STATE OF KARNATAKA AND ORS. | T. R. B. SIVAKUMAR[R-2] NARESH KUMAR[IMPL] | ||
IA No. 113845/2024 - INTERVENTION/IMPLEADMENT | |||
373 | SLP(Crl) No. 11435/2023 II-C | ASSISTANT DIRECTOR AND ANR. | MUKESH KUMAR MARORIA |
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PANCHALINGAIAH | AWANTIKA MANOHAR[R-1] | ||
\ | |||
IA No. 173589/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
374 | SLP(Crl) No. 13016/2023 II-C | JOGINDER PAL | ASHOK MATHUR |
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THE STATE OF HIMACHAL PRADESH AND ANR. | VARINDER KUMAR SHARMA[R-1], NISHANTH PATIL[R-2] | ||
FOR ADMISSION and IA No.197254/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 197254/2023 - EXEMPTION FROM FILING O.T. | |||
375 | SLP(C) No. 2810-2811/2024 IX | SATYANANDA MOHANTY | BLACK & WHITE SOLICITORS |
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RELIANCE INTEGRATED SERVICES PVT. LTD. | MANIKYA KHANNA[R-1], [R-1] | ||
IA No. 18081/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
376 | SLP(C) No. 4096-4097/2024 XII | S. RAMESH | V. N. RAGHUPATHY |
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K. SURESH PRABHU | S. MAHENDRAN[CAVEAT][CAVEAT] | ||
FOR ADMISSION | |||
377 | SLP(C) No. 4601/2024 IV-A | SRI GAJANAN MAHARUDRA @ DEVAPPA VASEDAR | KOMAL MUNDHRA |
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SRI KAIS ALAM @ KAIS AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[CAVEAT] | ||
IA No. 45205/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
378 | SLP(Crl) No. 16428/2023 II-C | M/S. DMI FINANCE PVT LTD | DEVANSH SRIVASTAVA |
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MR. PRABHAKAR REDDY AND ANR. | TARUNA SINGH GOHIL[CAVEAT], [R-1], MUKESH KUMAR MARORIA[R-2] | ||
IA No. 223381/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
379 | SLP(Crl) No. 14090/2023 II-C | RAKESH PANDEY | ADITI TRIPATHI |
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THE STATE OF CHHATTISGARH AND ANR. | APOORV SHUKLA[R-1] | ||
IA No. 225082/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
380 | SLP(Crl) No. 16539-16543/2023 II-B | DINANATH KIRTYANIA | MAYANK KSHIRSAGAR |
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THE STATE OF WEST BENGAL AND ORS. | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 254464/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 254463/2023 - EXEMPTION FROM FILING O.T. | |||
381 | SLP(Crl) No. 2029/2018 II-C | K.RAVI | V. ELANCHEZHIYAN[P-1] |
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THE STATE OF TAMIL NADU AND ANR. | SABARISH SUBRAMANIAN[R-1], SHAKUN SHARMA[R-2] | ||
IA No. 20170/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 44523/2024 - EXEMPTION FROM FILING O.T. | |||
382 | SLP(Crl) No. 332/2018 II | KRISHNA KANTA DAS | RAMESHWAR PRASAD GOYAL |
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THE STATE OF ARUNACHAL PRADESH AND ORS. | ABHIMANYU TEWARI[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 13023/2019 - SUBSTITUTED SERVICE | |||
382.1 | Connected T.P.(Crl.) No. 43-44/2018 II | KRISHNA KANTA DAS | RAMESHWAR PRASAD GOYAL[P-1] |
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THE STATE OF ARUNACHAL PRADESH | ABHIMANYU TEWARI[R-1] | ||
IA No. 21156/2018 - EX-PARTE STAY | |||
383 | SLP(C) No. 29030/2018 XI | MANDIR THAKUR THRU. RADHA KRISHNA PILKHUWA AND ORS. | AJIT SHARMA, [P-1], [P-2], [P-3] |
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SRI RAMANAND AND ORS. | REETU SHARMA[IMPL] | ||
IA No. 143238/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 143236/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
384 | SLP(C) No. 27297/2018 IV-B | HARYANA WAKF BOARD AND ANR. | EQUITY LEX ASSOCIATES |
Versus | |||
HONSI AND ORS. | GAGAN GUPTA[R-1], ANANTA PRASAD MISHRA[R-3] | ||
385 | SLP(C) No. 15788/2021 IV-A | S.D. MANOHARA | ANIRUDH SANGANERIA |
Versus | |||
KONKAN RAILWAY CORPORATION LIMITED AND ORS. | SUCHITRA ATUL CHITALE[R-1], [R-2], [R-3] | ||
386 | SLP(C) No. 21172/2021 IV-A | SUSHMA | SESHATALPA SAI BANDARU |
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NITIN GANAPATI RANGOLE AND ORS. | RAJEEV MAHESHWARANAND ROY[R-2], GOPAL SINGH[R-4] | ||
IA No. 28771/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 28769/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
386.1 | Connected SLP(C) No. 1023/2022 IV-A | PRATAP DINKAR KARANDE AND ANR. | SESHATALPA SAI BANDARU |
Versus | |||
NITIN GANAPATI RANGOLE AND ANR. | RAJEEV MAHESHWARANAND ROY[R-2] | ||
IA No. 28728/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 28726/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
386.2 | Connected SLP(C) No. 21248/2021 IV-A | PRATAP DINKAR KARANDE AND ANR. | SESHATALPA SAI BANDARU |
Versus | |||
NITIN GANAPATI RANGOLE AND ORS. | RAJEEV MAHESHWARANAND ROY[R-2], GOPAL SINGH[R-4] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 28677/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 28679/2022 | |||
IA No. 28679/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 28677/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
386.3 | Connected SLP(C) No. 337/2022 IV-A | SHIVAJI RAMACHANDRA PATIL AND ANR. | SESHATALPA SAI BANDARU[P-1] |
Versus | |||
NITIN GANAPATI RANGOLE AND ORS. | RAJEEV MAHESHWARANAND ROY[R-2], GOPAL SINGH[R-4] | ||
IA No. 28687/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 28686/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
386.4 | Connected SLP(C) No. 17692-17693/2023 IV-A | MALUTAI | SUPREETA SHARANAGOUDA |
Versus | |||
THE MANAGER RELIANCE GENERAL INSURANCE COMPANY LTD. AND ORS. | RAJEEV MAHESHWARANAND ROY[R-1], GOPAL SINGH[R-5] | ||
387 | SLP(C) No. 19507/2022 XII | A. MOHAMMED ISMAIL AND ORS. | R. NEDUMARAN |
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THE STATE OF TAMIL NADU AND ORS. | D.KUMANAN[R-2], G. INDIRA[R-4] | ||
IA No. 151428/2022 - EXEMPTION FROM FILING O.T. | |||
388 | SLP(Crl) No. 5617/2023 II | MARTUJA UDDIN CHOUDHURY @ MARTUJA AHAMED CHOUDHURY | MANSOOR ALI |
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THE STATE OF TRIPURA | SHUVODEEP ROY[R-1] | ||
389 | SLP(C) No. 21166/2023 IV-C | MEINHARDT SINGAPORE PTE LTD. | RAMESHWAR PRASAD GOYAL |
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MUNICIPAL CORPORATION BILASPUR | VENKATA RAGHUVAMSY D. [CAVEAT] | ||
IA No. 95322/2024 - APPLICATION FOR PERMISSION | |||
IA No. 167883/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 186850/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 167886/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 186847/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
390 | SLP(Crl) No. 2597/2023 II | M. ANNAPURNA AND ORS. | MANJEET CHAWLA |
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THE STATE OF TELANGANA AND ANR. | ROHIT ANIL RATHI[R-2] | ||
391 | SLP(C) No. 17182/2023 IV-C | RAMENDRA SINGH | DEVESH PRATAP SINGH |
Versus | |||
MADHYA PRADESH RURAL ROAD DEVELOPMENT AUTHORITY AND ANR. | SANCHIT GARGA[R-1], [R-2] | ||
IA No. 110371/2023 - EXEMPTION FROM FILING O.T. | |||
392 | SLP(C) No. 9474/2023 XVI | BHARAT VANIJYA EASTERN PVT. LTD. | ABHA R. SHARMA |
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THE STATE OF WEST BENGAL | ASTHA SHARMA[R-1] | ||
392.1 | Connected SLP(C) No. 9175/2023 XVI | BHARAT VANIJYA EASTERN PVT. LTD. | ABHA R. SHARMA |
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THE STATE OF WEST BENGAL | ASTHA SHARMA[R-1] | ||
393 | SLP(C) No. 18012/2023 IV-C | MUNICIPAL COUNCIL AMBAH AND ANR. | SONAL JAIN |
Versus | |||
CHANDRA BAHADUR | BRAJESH KUMAR[R-1] | ||
IA No. 153211/2023 - EXEMPTION FROM FILING O.T. | |||
394 | SLP(Crl) No. 3751/2024 II-B | SK. AFTAB HOSSAIN AND ANR. | SHEKHAR KUMAR |
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THE STATE OF WEST BENGAL | ASTHA SHARMA[R-1] | ||
395 | SLP(Crl) No. 13419/2023 II-A | MEENU KUMARI @ MENU KUMARI | ABHIKALP PRATAP SINGH |
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STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1], RONAK KARANPURIA[R-2] | ||
IA No. 214319/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 214323/2023 - EXEMPTION FROM FILING O.T. | |||
395.1 | Connected SLP(Crl) No. 16592/2023 II-A | HEMA JHA | RONAK KARANPURIA |
Versus | |||
STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1], RITA JHA[R-2] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 251074/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 251075/2023 | |||
IA No. 251074/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 251075/2023 - EXEMPTION FROM FILING O.T. | |||
396 | SLP(Crl) No. 15891/2023 II-C | A RAJA | S. GOWTHAMAN |
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STATE REP. BY INSPECTOR OF POLICE AND ORS. | D.KUMANAN[R-1], RAJAT MITTAL[R-2] | ||
FOR ADMISSION | |||
IA No. 255528/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 258132/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
397 | SLP(C) No. 9259/2024 XI | AMIT KUMAR MISHRA | MOHIT KUMAR DARAAD |
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ALL INDIAN INSTITUTE OF MEDICAL SCIENCES, RAEBARELI AND ORS. | AMRISH KUMAR[R-1], [R-2], [R-3], GAURAV SHARMA[R-4] | ||
FOR ADMISSION and I.R. and IA No.96258/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
398 | SLP(C) No. 8258/2020 XII | KANAGAMBAL | K. K. MANI |
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SELVARAJ AND ORS. | G. BALAJI[R-2] | ||
IA No. 61403/2020 - EXEMPTION FROM FILING O.T. | |||
399 | SLP(C) No. 4750/2023 XII-A | KORE RAJAPPA (DIED PER LRS) | B. SHRAVANTH SHANKER |
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M. MALLAMMA (DIED PER LRS.) AND ORS. | ANKOLEKAR GURUDATTA[CAVEAT], RAJIV KUMAR CHOUDHRY [R-2], [R-3] | ||
IA No. 31734/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
400 | SLP(C) No. 20169/2023 XI-A | M/S. NIPPON MOTORS CORPORATION PVT. LTD. | KARTHIK S.D. |
Versus | |||
KOMALA AND ANR. | RANJITH K. C.[R-1] | ||
401 | SLP(C) No. 23211/2023 IV-A | THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY | ANKUR S. KULKARNI |
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M.C. RAMADEVI AND ORS. | |||
402 | SLP(Crl) No. 6049/2018 II | SAMSUL HAQUE LASKAR AND ORS. | HRISHIKESH BARUAH[P-1] |
Versus | |||
THE STATE OF ASSAM AND ANR. | DIKSHA RAI[R-1] | ||
IA No. 235224/2023 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 101924/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 106875/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
403 | SLP(Crl) No. 12380/2023 II-B | ANUSHKA SHARMA | ABHISHEK SHARMA |
Versus | |||
HARSH MEHROTRA AND ORS. | SANDEEP SINGH[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.197933/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.197932/2023-EXEMPTION FROM FILING O.T. | |||
404 | SLP(Crl) No. 11839/2023 II-C | KAMALAKANNAN | SHADAN FARASAT |
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INSPECTOR OF POLICE CBI(ACB WING) CHENNAI | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 179276/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
405 | SLP(C) No. 24653/2023 IV-A | MALLAWWA AND ORS. | MANJU JETLEY |
Versus | |||
MANOHAR BHIMAPPA NAIKODI | |||
IA No. 219554/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 219550/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
406 | SLP(Crl) No. 14690/2023 II-A | VINAY GOEL AND ORS. | MUKESH KUMAR |
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THE SECURITIES AND EXCHANGE BOARD OF INDIA AND ANR. | |||
IA No. 224233/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
407 | SLP(C) No. 25869/2023 IV-C | SURAJ SINGH | SHASHI KIRAN |
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SHRIWATI AND ORS. | |||
408 | SLP(Crl) No. 433/2024 II-C | SHANMUGANATHAN AND ANR. | A. LAKSHMINARAYANAN |
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THE ASSISTANT COMMISSIONER OF POLICE AND ORS. | A. SELVIN RAJA[R-3] | ||
409 | SLP(C) No. 21078/2023 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI |
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RAVI PARAMESWARA RAJA | AMITH KRISHNAN H [R-1] | ||
IA No. 122333/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
410 | SLP(Crl) No. 526-527/2024 (SCLSC) II-C | SENTHIL@ SENTHIKLKUMAR | UDAYADITYA BANERJEE[P-1] |
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THE STATE OF TAMIL NADU | |||
411 | SLP(C) No. 394/2024 XIV | RABEENDRA KUMAR DHAKAD | RAHUL SHYAM BHANDARI |
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HT MEDIA LTD AND ANR. | MEERA MATHUR[R-1] | ||
411.1 | Connected SLP(C) No. 1273/2024 XIV | KULDEEP SHARMA | RAHUL SHYAM BHANDARI |
Versus | |||
HT MEDIA AND ANR. | MEERA MATHUR[R-1] | ||
411.2 | Connected SLP(C) No. 9018/2024 XIV | POONAM MISHRA | DEVVRAT |
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HT MEDIA LTD AND ANR. | |||
IA No.82042/2024-CONDONATION OF DELAY IN FILING | |||
412 | SLP(C) No. 22462-22463/2018 IX | UNION OF INDIA | MUKESH KUMAR MARORIA, [P-1] |
Versus | |||
YOGESH MEHTA AND ORS. | TAS LAW[R-3] | ||
IA No. 109582/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
413 | SLP(Crl) No. 10624/2018 (SCLSC) II-C | HARI SINGH RAWAT | KAMAKSHI S. MEHLWAL |
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STATE OF NCT OF DELHI | CHIRAG M. SHROFF[R-1] | ||
414 | SLP(C) No. 27277-27282/2019 IV-A | THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA | K J JOHN AND CO |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1], [R-2], [R-3], [R-4], SANJAY KUMAR VISEN[R-5], [R-6], [R-7], [R-8], [R-9], [R-10] JOBY P. VARGHESE[IMPL] | ||
415 | SLP(Crl) No. 1551/2020 II-C | THE STATE OF CHHATTISGARH AND ANR. | APOORV SHUKLA[P-1] |
Versus | |||
K.S. SHREY AND ANR. | KAUSTUBH ANSHURAJ[R-1] | ||
IA No. 20799/2020 - EXEMPTION FROM FILING O.T. | |||
415.1 | Connected SLP(Crl) No. 1552-1553/2020 II-C | THE STATE OF CHHATTISGARH AND ANR. | APOORV SHUKLA[P-1] |
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KAUSELENDRA SINGH AND ORS. | KAUSTUBH ANSHURAJ[R-1], [R-2] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 20949/2020 | |||
IA No. 20949/2020 - EXEMPTION FROM FILING O.T. | |||
416 | SLP(C) No. 4326/2021 IV-A | THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY AND ANR. | ANKUR S. KULKARNI |
Versus | |||
RATHNAMMA AND ORS. | RAJEEV SINGH[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
IA No. 45672/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 45671/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
417 | SLP(C) No. 9542/2020 IV-C | ASHARAM | KAUSTUBH SHUKLA |
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LAKHAN LAL AND ORS. | |||
418 | SLP(Crl) No. 6086/2022 II | KOMAL NARANG | PRAGYA BAGHEL |
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THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], SAURABH AJAY GUPTA[R-2], [R-3], [R-3] | ||
419 | C.A. No. 8209-8213/2023 XI-A | E. SHAMSUDEEN | ANAND SUKUMAR |
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THE COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV[R-1] | ||
420 | SLP(C) No. 14826/2023 IX | GHULAM ABBAS HASSONJEE | DHANANJAI JAIN |
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IMTIAZ HUSSAIN SHADIQ HUSSAIN AND ORS. | PRAGYA BAGHEL[R-1], [R-2], [R-3] | ||
IA No. 105189/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 48124/2024 - EXEMPTION FROM FILING O.T. | |||
421 | SLP(C) No. 15190/2023 III | MANISH RAMESHCHANDRA DESAI | |
Versus | |||
M/S PIONEER BALL BEARING AND ENGINEERING CO. | SHAKTI KANTA PATTANAIK[R-1] | ||
IA No.122802/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.122796/2023-EXEMPTION FROM FILING O.T. and IA No.122794/2023-PERMISSION | |||
TO FILE PETITION (SLP/TP/WP/..) | |||
422 | SLP(C) No. 25748/2023 IX | RAJESH VERMA | APARNA BHAT |
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UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 239631/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
423 | SLP(C) No. 13160/2024 XIV | MASTER DHRUV PURI AND ORS. | SNEHASISH MUKHERJEE |
Versus | |||
JYOTI PURI | ANWESHA SAHA [CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.132334/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.132335/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
424 | Diary No. 5350-2024 XVI | RAM PARAMHANS SINGH | KSHITIJ MUDGAL |
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THE STATE OF BIHAR AND ORS. | AZMAT HAYAT AMANULLAH[R-1], MANISH KUMAR[R-2], [R-3], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], AKRITI CHAUBEY [R-12] | ||
IA No. 55468/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 55469/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 55470/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 55475/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
425 | Diary No. 20718-2024 XIV | RAMESH KUMAR | NIRMAL CHOPRA |
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DELHI DEVELOPMENT AUTHORITY | |||
IA No. 157199/2024 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 111584/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 111585/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
426 | SLP(C) No. 2438/2024 IV-C | YUVRAJ SINGH RAJPOOT | SHWETANK SAILAKWAL |
Versus | |||
KIRAN RAJPOOT | |||
IA No. 22533/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 22531/2024 - EXEMPTION FROM FILING O.T. | |||
427 | SLP(Crl) No. 1919/2024 II-B | NIRMAL MONDAL AND ANR. | SUBHASISH BHOWMICK |
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THE STATE OF WEST BENGAL AND ANR. | |||
428 | SLP(Crl) No. 6364/2022 II-C | DINESH DUTT | MITHU JAIN |
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THE STATE OF HIMACHAL PRADESH AND ORS. | VIKRANT NARAYAN VASUDEVA[R-1], [R-2], AMEYAVIKRAMA THANVI [R-3] | ||
IA No. 95065/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 95064/2022 - EXEMPTION FROM FILING O.T. | |||
429 | SLP(C) No. 4151/2024 IV-C | RASHMI VERMA | MANISH KUMAR GUPTA |
Versus | |||
DEEPAK VERMA | AKSHAT SHRIVASTAVA[R-1] | ||
IA No. 29255/2024 - EXEMPTION FROM FILING O.T. | |||
430 | SLP(C) No. 25865/2023 XI-A | K RAJMOHAN | K. RAJEEV |
Versus | |||
KERALA AGRICULTURAL UNIVERSITY AND ANR. | ANANNYA GHOSH[R-1], [R-2] | ||
430.1 | Connected SLP(C) No. 25866/2023 XI-A | B.K. JAYACHANDRAN | K. RAJEEV |
Versus | |||
THE REGISTRAR AND ORS. | ANANNYA GHOSH[R-1], [R-3] | ||
431 | SLP(C) No. 3040/2024 IX | SAU. HARSHA LEELADHAR RANE | RAJIV SHANKAR DVIVEDI |
Versus | |||
LEELADHAR SHARAD RANE | SANDEEP SUDHAKAR DESHMUKH[R-1] | ||
432 | SLP(C) No. 24728/2023 IV-B | M/S BVM EXPORTERS AND TRADERS PVT. LTD. | KAJAL DALAL |
Versus | |||
M/S BANSAL WINES AND ORS. | MEHAAK JAGGI [R-1], [R-2], SUPRIYA JUNEJA[R-3] | ||
433 | SLP(Crl) No. 3424/2024 II-A | USHA RAJENDRA SHIVDAS | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | |||
IA No. 51185/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 51186/2024 - EXEMPTION FROM FILING O.T. | |||
434 | SLP(C) No. 9188/2024 XII | THE ASSISTANT DIRECTOR AND ANR. | D.KUMANAN |
Versus | |||
A.VELLAICHAMY | |||
IA No.95525/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 95525/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
435 | Diary No. 14267-2024 XII | C GEETHA | VIKAS MEHTA |
Versus | |||
THE CONTROLLER OF EXAMINATIONS-CUM SECRETARY INCHARGE AND ANR. | |||
IA No.95203/2024-CONDONATION OF DELAY IN FILING and IA No.95201/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 95203/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 95201/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
435.1 | Connected SLP(C) No. 9270/2024 XII | C GEETHA | VIKAS MEHTA |
Versus | |||
THE CONTROLLER OF EXAMINATIONS-CUM SECRETARY INCHARGE AND ANR. | D.KUMANAN[R-1], [R-2] | ||
FOR ADMISSION | |||
436 | Diary No. 50610-2023 IV-B | MAHIPAL AND ORS. | SUDHIR NAAGAR |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA No. 71217/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 71220/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 71222/2024 - EXEMPTION FROM FILING O.T. | |||
437 | SLP(Crl) No. 4725/2024 II-A | MAHENDRA DAULATRAO AMBILDUKE | FAUZIA SHAKIL |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | |||
FOR ADMISSION and IA No.80924/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 80924/2024 - EXEMPTION FROM FILING O.T. | |||
438 | SLP(C) No. 8052/2024 XII-A | PASHUPATHI RAO | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ORS. | |||
439 | SLP(C) No. 7661/2024 III | CHAVDA VISHVAS PARIXIT AND ORS. | ANKIT ACHARYA |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION | |||
440 | Diary No. 16459-2024 II-B | PARAM VIR RATHEE | SURENDER SINGH HOODA |
Versus | |||
BARJINDER SINGH HAMDARD | |||
IA No.110219/2024-CONDONATION OF DELAY IN FILING and IA No.110218/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.110217/2024-EXEMPTION FROM FILING O.T. | |||
441 | SLP(C) No. 10143/2024 XI-A | ANITHA T.P. | A. KARTHIK |
Versus | |||
THE STATE OF KERALA AND ORS. | |||
FOR ADMISSION and IA No.105561/2024-EXEMPTION FROM FILING O.T. and IA No.105558/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
442 | Diary No. 51039-2023 II-B | AMRIK SINGH AND ANR. | CHRITARTH PALLI |
Versus | |||
STATE OF PUNJAB AND ANR. | |||
IA No.115007/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115009/2024-EXEMPTION FROM FILING O.T. and IA | |||
No.115010/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
443 | Diary No. 3502-2024 IX | NASHIK MUNICIPAL CORPORATION AND ANR. | SHIVAJI M. JADHAV |
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THE BOMBAY XAVERIAN CORPORATION PVT. LTD. AND ORS. | AJIT PRAVIN WAGH[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.118675/2024-CONDONATION OF DELAY IN FILING and IA No.118677/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.118678/2024-EXEMPTION FROM FILING O.T. and IA No.118676/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 118675/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 118676/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 118677/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118678/2024 - EXEMPTION FROM FILING O.T. | |||
444 | SLP(Crl) No. 5037/2024 II-A | RAMRAO JIJARAM GAIKWAD | ANAND DILIP LANDGE |
Versus | |||
THE STATE OF MAHARASHTRA | |||
FOR ADMISSION and IA No.70118/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 70118/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 70771/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
445 | Diary No. 19206-2024 XVI | TIMIR BARAN PRAMANICK | ABHINAV RAMKRISHNA |
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THE STATE OF WEST BENGAL AND ORS. | |||
IA No. 135369/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 135370/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
446 | SLP(C) No. 11893/2024 XI | DEVI SHANKER SRIVASTAVA AND ANR. | RAJEEV SINGH |
Versus | |||
GANGA PRASAD AND ORS. | |||
FOR ADMISSION and IA No.121756/2024-EXEMPTION FROM FILING O.T. and IA No.121755/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 121756/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 121755/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
447 | SLP(C) No. 11497/2024 IX | YAMUNABAI DNYANOBA CHOUDHARI AND ORS. | SANDEEP SUDHAKAR DESHMUKH |
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VASANT DHONDIBA CHOUDHARI SINCE DECEASED THROUGH HIS HEIRS AND LEGAL REPRESENTATIVES AND ORS. | SHASHIBHUSHAN P. ADGAONKAR[CAVEAT] | ||
IA No.118399/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118400/2024-EXEMPTION FROM FILING O.T. | |||
448 | Diary No. 22728-2024 XII-A | BANDA MURALIDHAR AND ANR. | MANDEEP KALRA |
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BANDA SATHYANARAYANA (DECEASED) AND ORS. | |||
449 | Diary No. 24186-2024 XII-A | LAXMAN AND ANR. | SHAKIL AHMAD SYED |
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BIJJUR NARSA REDDY AND ORS. | |||
IA No. 132479/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 132481/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
450 | SLP(C) No. 13633/2024 IV-A | VITOBHA RUKMA BAI DEVARA BHANDARAM AND ANR. | VAIJAYANTHI GIRISH |
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KADEKAN PRAKASH KAMATH AND ORS. | SUDEEP KUMAR[CAVEAT] | ||
FOR ADMISSION and IA No.137652/2024-EXEMPTION FROM FILING O.T. | |||
451 | SLP(C) No. 13926/2024 IV-B | RAJPATI | S & S LEGAL, RISHI MALHOTRA[P-1] |
Versus | |||
FINANCIAL COMMISSIONER AND ORS. | |||
IA No.139997/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 145068/2024 - DISCHARGE OF ADVOCATE ON RECORD | |||
IA No. 139997/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 145238/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 145237/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
452 | Diary No. 28261-2024 II | GULSHAN KUMAR | YUSUF |
Versus | |||
STATE OF U.P. AND ANR. | |||
IA No. 138776/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 138777/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 138775/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 138774/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
453 | SLP(C) No. 8037/2024 IV-B | KARAMBIR SAHARAN AND ORS. | RAGHAVENDRA PRATAP SINGH |
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THE STATE OF HARYANA AND ORS. | |||
FOR ADMISSION | |||
IA No. 118240/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
454 | MA 2749/2023 XII | REALTY ASSOCIATES REPRESENTED BY ITS PARTNER CHANDRAPRAKASH KISHANLAL | SABARISH SUBRAMANIAN[P-1] |
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THE INSPECTOR GENERAL OF REGISTRATION AND ANR. | |||
IN D No. - 19262/2021, | |||
IA No. 97890/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
455 | SLP(Crl) No. 6957/2023 II-B | DEEPAK | E. R. SUMATHY |
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THE STATE OF HARYANA | AKSHAY AMRITANSHU [R-1] | ||
456 | SLP(Crl) No. 2396/2020 II-A | ABHAY SINGH AND ANR. | AKSHAT SHRIVASTAVA[P-1] |
Versus | |||
STATE OF M.P. | |||
457 | MA 449/2024 in T.P.(C) No. 2926/2023 X | VIVEK MOHAN | VANYA GUPTA , PRADEEP KUMAR BAKSHI[P-1] |
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RUBAL | |||
IN T.P.(C) No. - 2926/2023, | |||
IA No.29407/2024-RESTORATION | |||
[MEDIATION REPORT RECEIVED] | |||
IA No. 29407/2024 - RESTORATION | |||
458 | SLP(C) No. 18194/2023 XI | RAJEEV RISHI THE CHAIRMAN AND MANAGING DIRECTOR CENTRAL BANK OF INDIA AND ANR. | J S WAD AND CO |
Versus | |||
RADHEY SHYAM MISHRA | PETITIONER-IN-PERSON[R-1] | ||
459 | SLP(Crl) No. 7703/2024 II-A | FULESHWAR GOPE | BALAJI SRINIVASAN |
Versus | |||
UNION OF INDIA | |||
FOR ADMISSION and I.R. and IA No.126174/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.126175/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 126174/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 126175/2024 - EXEMPTION FROM FILING O.T. | |||
460 | SLP(C) No. 1139-1140/2017 IV-B | GURDEEP SINGH BASI | VINODH KANNA B. |
Versus | |||
M/S SAMRAT FORGINGS LTD AND ORS. | SANJAY KUMAR SINGH[R-1], [R-2], TATINI BASU[R-12], [R-16] | ||
IA No. 1/2016 - CONDONATION OF DELAY IN FILING | |||
IA No. 3/2016 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
460.1 | Connected SLP(C) No. 19971-19972/2022 IV-B | M/S. SAMRAT FORGINGS LTD. AND ORS. | SANJAY KUMAR SINGH[P-1] |
Versus | |||
JASSOO SINGH BASI AND ORS. | |||
FOR ADMISSION and I.R. | |||
461 | SLP(C) No. 13014/2019 XVI | ACHEYA BEWA AND ORS. | |
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MOJAMMEL HAQUE AND ANR. | |||
Office report for Direction is to be listed before the Hon'ble Court. | |||
462 | C.A. No. 5933/2019 XVII | SUBHASH PEDNEKAR | C. K. RAI |
Versus | |||
GOA COASTAL ZONE MANAGEMENT AUTHORITY AND ORS. | SHISHIR DESHPANDE[R-1], SUDARSH MENON[R-2], SUBHRO SANYAL[R-3] | ||
IA No. 91883/2019 - STAY APPLICATION | |||
463 | C.A. No. 9285/2022 XVII-A | THE ORIENTAL INSURANCE COMPANY LTD. | RANJAN KUMAR PANDEY |
Versus | |||
WILHELM TEXTILES INDIA PVT. LTD. | ANKIT DHAWAN [R-1] | ||
IA No. 178465/2022 - STAY APPLICATION | |||
463.1 | Connected C.A. No. 599-600/2023 XVII-A | WILHELM TEXTILES INDIA PVT. LTD | ANKIT DHAWAN |
Versus | |||
THE ORIENTAL INSURANCE COMPANY LTD | RANJAN KUMAR PANDEY[R-1] | ||
FOR ADMISSION and IA No.1252/2023-CONDONATION OF DELAY IN FILING APPEAL and IA No.1253/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
464 | C.A. No. 7701/2023 XVII | M/S ABREL SOLAR POWER LIMITED | DIVYA ROY |
Versus | |||
ODISHA ELECTRICITY REGULATORY COMMISSION AND ORS. | RAJ KUMAR MEHTA[CAVEAT], RUTWIK PANDA[R-1], ISHITA JAIN [R-8] | ||
IA No. 239967/2023 - EX-PARTE STAY | |||
IA No. 54919/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 239968/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
465 | C.A. No. 7502/2023 XVII | MAHESH KASHINATH RANAWADE | ARVIND S. AVHAD |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SUNIL KUMAR SHARMA[R-3], SHASHANK SINGH[R-4], C. GEORGE THOMAS[R-5], UDITA SINGH[R-6], [R-7] | ||
IA No. 233331/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 233638/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 233333/2023 - STAY APPLICATION | |||
466 | W.P.(C) No. 116/2023 X | N. RAM AND ORS. | PRATEEK K CHADHA |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], ADITYA VERMA[R-3] | ||
FOR ADMISSION and IA No.21992/2023-STAY APPLICATION and IA No.23533/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 23533/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 21992/2023 - STAY APPLICATION | |||
466.1 | Connected W.P.(Crl.) No. 32/2023 PIL-W | MANOHAR LAL SHARMA | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA | |||
IA No. 21218/2023 - EX-PARTE STAY | |||
IA No. 21216/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
467 | T.P.(C) No. 480/2024 IX | KOYEL CHOWDHURY (BHADRA) | SOUMYA DUTTA |
Versus | |||
ROHIT SUBROTO BHADRA | RANJAN MUKHERJEE[R-1] | ||
Mediation report received | |||
IA No. 43484/2024 - EX-PARTE STAY | |||
468 | SLP(C) No. 17248/2021 XI | DISTRICT BASIC EDUCATION OFFICER | RAKESH MISHRA |
Versus | |||
RAM NIHORE RAM AND ORS. | BHUWAN RAJ[R-1] | ||
FOR ADMISSION and I.R. and IA No.39725/2020-CONDONATION OF DELAY IN FILING and IA No.39729/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.39731/2020-EXEMPTION FROM FILING O.T. and IA No.39728/2020-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
469 | C.A. No. 7659-7661/2021 XIV-A | DAORAO DEKHREB NARZARY | C. K. SUCHARITA |
Versus | |||
NABA KUMAR SARANIA | FUZAIL AHMAD AYYUBI[CAVEAT] | ||
470 | SLP(C) No. 21188/2022 XI-A | MOHANLAL KHADIA | HITENDRA NATH RATH |
Versus | |||
THE STATE OF ODISHA AND ORS. | ROHIT K. SINGH[R-1], NITEEN KUMAR SINHA [R-2], [R-3], GAURAV SHARMA[R-4] | ||
IA No. 12067/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
471 | SLP(Crl) No. 2296/2023 II-A | GOUR CHAND BOURI @ GOUR CHANDRA BAURI | MONA K. RAJVANSHI |
Versus | |||
THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
472 | SLP(C) No. 2284/2019 XVI | LONG ISLAND NATURE HOTEL AND RESORT PRIVATE LIMITED | M. P. VINOD |
Versus | |||
ANDAMAN AND NICOBAR ISLANDS INTEGRATED DEVELOPMENT CORPORATION LIMITED AND ORS. | SHREEKANT NEELAPPA TERDAL[R-1] | ||
IA No. 183462/2018 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
473 | Diary No. 26953-2022 XII | PROJECT DIRECTOR (LA),NH-68, NHAI, SALEM | JAIKRITI S. JADEJA[P-1] |
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T. PALANISAMY AND ORS. | SHASHI BHUSHAN KUMAR[R-1] | ||
474 | SLP(Crl) No. 4253/2023 II | HETRAM @ BABLI | RAM KISHOR SINGH YADAV |
Versus | |||
STATE OF RAJASTHAN AND ANR. | KETAN PAUL[R-1] | ||
FOR ADMISSION | |||
475 | SLP(Crl) No. 6934/2023 II | RAVINDRA SINGH | VIVEK GUPTA |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | D. K. DEVESH[R-1], ANKIT ACHARYA[R-2] | ||
IA No. 97921/2023 - EXEMPTION FROM FILING O.T. | |||
476 | SLP(Crl) No. 5526-5527/2023 II-C | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
MOHD. YASIN MALIK AND ORS. | |||
IA No. 159017/2023 - ADDITION / DELETION / MODIFICATION PARTIES | |||
477 | SLP(C) No. 743-745/2023 IV-B | GURDIAL SINGH | SIDDHARTHA JHA |
Versus | |||
PARAMJIT SINGH (SINCE DECEASED) THROUGH LRS AND ORS. | |||
IA No.193421/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.193422/2022-EXEMPTION FROM FILING O.T. and IA No.193423/2022-PERMISSION | |||
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
478 | SLP(C) No. 686/2021 XVII | SUNIL KUMAR | B. SUNITA RAO |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4] | ||
IA No. 36734/2020 - EXEMPTION FROM FILING O.T. | |||
479 | SLP(C) No. 27402/2019 XI-A | KHETRA RANA AND ANR. | SOMANATHA PADHAN |
Versus | |||
BIRANCHI NARAYAN KUANR AND ORS. | GARGI KHANNA[R-1] | ||
480 | SLP(C) No. 17412-17413/2019 XVI | ANANDA PAUL | BIJAN KUMAR GHOSH |
Versus | |||
SABITA BANERJEE | RAMESHWAR PRASAD GOYAL[R-1] | ||
IA No. 82491/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 101321/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
481 | SLP(C) No. 20241-20242/2023 XI | SAHAB TIWARI | ANANT KUMAR VATSYA |
Versus | |||
STATE OF U.P. AND ORS. | K.PARAMESHWAR[R-2], [R-3], CHARU SANGWAN[R-6], SWATI SETIA[R-7], [R-7] | ||
IA No. 178394/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178392/2023 - EXEMPTION FROM FILING O.T. | |||
482 | SLP(C) No. 27136/2023 XII-A | HANSA JAIN | RAJAT MITTAL |
Versus | |||
VINOD KUMAR SANGHAI (DECEASED) THR. LEGAL REPRESENTATIVES AND ANR. | R. SHARATH[R-2] | ||
FOR ADMISSION and I.R. and IA No.255551/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.255546/2023-APPLICATION FOR SUBSTITUTION and | |||
IA No.255548/2023-APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT and IA No.255547/2023-APPLICATION FOR | |||
ABATEMENT | |||
483 | SLP(C) No. 19649-19650/2023 XVI | PARBATI JANA | ROHIT AMIT STHALEKAR |
Versus | |||
ANUPAMA SAHOO AND ORS. | CHAND QURESHI[R-1] | ||
IA No.179445/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.179446/2023-EXEMPTION FROM FILING O.T. | |||
484 | SLP(C) No. 24709/2019 XII | SUNDARASAMY | M.P. PARTHIBAN |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | D.KUMANAN[R-1], [R-2] | ||
485 | SLP(C) No. 1752/2020 XVI | MUKTIRANI ASH AND ANR. | SATYAJEET KUMAR |
Versus | |||
MINAKSHMI ADHIKARY | SUBHASISH BHOWMICK[R-1] | ||
486 | SLP(C) No. 1070-1071/2020 IV-B | RAJESHWARI DEVI AND ORS. | REVATHY RAGHAVAN |
Versus | |||
KAMLESH RANI (DEAD) THRU LR AND ORS. | |||
IA No. 198756/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 127082/2020 - EXEMPTION FROM FILING O.T. | |||
487 | SLP(C) No. 27523/2019 III | MURLIDAR THAKUMAL SHADADPURI SINCE DEAD THROUGH HIS HEIRS AND LEGAL REPRESENTATIVES | SHAMIK SHIRISHBHAI SANJANWALA |
Versus | |||
THE STATE OF GUJARAT AND ORS. | DEEPANWITA PRIYANKA[R-1], [R-2], [R-3] | ||
FOR ADMISSION and IA No.177173/2019-EXEMPTION FROM FILING O.T. | |||
IA No. 177173/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 183037/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 183035/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
488 | SLP(C) No. 4252/2020 XI | BACHAN SINGH (DEAD) THR. LR. | SHWETANK SAILAKWAL |
Versus | |||
CHANDRA BHUSHAN SINGH AND ORS. | VINOD KUMAR TEWARI[R-1], [R-2], [R-3], [R-4] | ||
[ ALONG WITH RECORD OF SLP (C) NO. 7384/2019. ] | |||
489 | SLP(C) No. 5043/2020 IV-A | PREMA S | H. CHANDRA SEKHAR |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | D. L. CHIDANANDA[R-1], [R-1] | ||
IA No. 34285/2020 - EXEMPTION FROM FILING O.T. | |||
490 | SLP(C) No. 10449-10475/2023 XVII-A | M/S. AFCONS DEVELOPERS PVT. LTD. | ADITI TRIPATHI |
Versus | |||
SANDEEP ROY TANDON | SHASHANK SINGH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], [R-18], [R-19], [R-20], [R-21], | ||
[R-22], [R-23], [R-24], [R-25], [R-26], [R-27], [R-29], [R-30], [R-31], [R-33], [R-34], [R-36], [R-37], DEEPAK GOEL[R-27], [R-28] | |||
IA No. 102743/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
491 | SLP(C) No. 20150/2023 XIV | VEER SINGH THROUGH POWER OF ATTORNEY HOLDER MS KALYANI SEN GUPTA | RITIKA GAMBHIR KOHLI |
Versus | |||
KINRI DHIR | NITIN SALUJA[R-1] | ||
IA No. 94502/2024 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 182029/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
492 | SLP(C) No. 21118-21120/2023 XI | RAM BILAS | ANIL KUMAR MISHRA |
Versus | |||
RAM JANKI MANDIR AND ORS. | |||
492.1 | Connected SLP(C) No. 27594/2023 XI | JAY PRAKASH AND ANR. | SHASHANK TRIPATHI |
Versus | |||
THE COMMISSIONER AND ORS. | ROHIT AMIT STHALEKAR[R-4], [R-5], [R-6] | ||
FOR ADMISSION and | |||
493 | SLP(C) No. 22759/2023 IX | SAMARTH LIFE SCIENCES PVT. LTD. | VACHHER AND AGRUD |
Versus | |||
PARSHWA METALS PVT. LTD. AND ORS. | E. C. AGRAWALA[CAVEAT][CAVEAT], CHIRAG M. SHROFF[R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.208503/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.208504/2023-EXEMPTION FROM FILING O.T. | |||
493.1 | Connected SLP(C) No. 23578/2023 IX | MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY (MHADA) AND ORS. | CHIRAG M. SHROFF |
Versus | |||
PARSHWA METALS PRIVATE LTD. AND ORS. | E. C. AGRAWALA[CAVEAT][CAVEAT] | ||
IA No.215711/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.215708/2023-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
494 | SLP(C) No. 17733/2012 IV-C | SURENDRA NATH @ BABULAL (D) THR. LRS. | PRATIBHA JAIN |
Versus | |||
MUNNALAL DANDOTIYA AND ORS. | SUBHRO SANYAL | ||
IA No. 43626/2021 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 48245/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 23889/2017 - I/A FOR SUBSTITUTION, C/D IN FILING APP. FOR SUBSTITUTION AND SETTING ASIDE ABATEMENT | |||
495 | SLP(C) No. 4891/2019 X | INDIAN INSTITUTE OF MANAGEMENT THROUGH ITS DIRECTOR/ SIGNATORY RAVI KUMAR GUPTA | MANJU JETLEY[P-1] |
Versus | |||
JASVEER KAUR AND ORS. | UTKARSH SHARMA[R-1], SUDARSHAN SINGH RAWAT[R-4] | ||
IA No. 90240/2019 - DISCHARGE OF ADVOCATE ON RECORD | |||
IA No. 22848/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
496 | Diary No. 15172-2022 XVI | ARINDAM MONDAL | SANGEETA SINGH |
Versus | |||
SASANKA SEKHAR JANA AND ORS. | MUKESH KUMAR SINGH AND CO.[R-1], [R-2] | ||
IA No. 142036/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 133793/2022 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 142038/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 142037/2022 - EXEMPTION FROM FILING O.T. | |||