MISCELLANEOUS MATTERS TO BE LISTED ON 14-08-2024 ADVANCE LIST - AL/115/2024 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
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SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | SLP(C) No. 19996-19998/2009 XI | THE STATE OF UTTAR PRADESH | SANJAY KUMAR TYAGI[P-1] |
Versus | |||
BIJAY KUMAR SINGH PARMAR AND ORS. | AMRISH KUMAR[R-2], MRITUNJAY KUMAR SINHA[R-3], [R-4], NAVIN PRAKASH[R-7], GOPAL SINGH[R-8], NEELAM SHARMA [R-9], ROHIT KUMAR SINGH[R-13] | ||
2 | SLP(C) No. 16991/2010 XI-A | ROADS AND BRIDGES DEVELOPMENT CORP. OF KERALA LTD. | NISHE RAJEN SHONKER |
Versus | |||
NAVEEN M.V. AND ANR. | HIMINDER LAL, LAKSHMI N. KAIMAL | ||
IA No. 2/2015 - STAY APPLICATION | |||
2.1 | Connected SLP(C) No. 7656/2011 XI-A | STATE OF KERALA SECRETARY | C. K. SASI |
Versus | |||
NAVEEN M.V.. AND ORS. | HIMINDER LAL, NISHE RAJEN SHONKER[R-3] | ||
3 | SLP(C) No. 12582-12584/2016 IV-B | SUKHDEV SINGH(D) TR.LRS. | YADAV NARENDER SINGH[P-1] |
Versus | |||
STATE OF PUNJAB THROUGH ITS CHIEF SECRETARY AND ORS. | RANJEETA ROHATGI[R-1], [R-2], SHANKAR DIVATE[R-3] | ||
4 | W.P.(C) No. 243/2012 PIL-W | SWAJAN AND ANR. | NACHIKETA JOSHI[P-1] |
Versus | |||
UNION OF INDIA AND ORS. AND ANR. | T. MAHIPAL[R-1], CHANCHAL KUMAR GANGULI[R-1], B. KRISHNA PRASAD[R-1], DEBOJIT BORKAKATI[R-2], AVIJIT MANI TRIPATHI[R-3], ANANDO MUKHERJEE[R-4], | ||
PARIJAT SINHA[R-6], ANINDITA PUJARI[R-7], KUNAL VERMA[R-9], RUCHIRA GOEL[R-12], SAMAR VIJAY SINGH[R-13], SUNNY CHOUDHARY[R-14], ASWATHI M.K.[R-15], | |||
ANIL SHRIVASTAV[R-17], ASHOK KUMAR SINGH[R-18], SUDARSHAN SINGH RAWAT[R-19] | |||
5 | SLP(C) No. 33724/2012 XII-A | AJAY KHAJURIA | CHANDRA BHUSHAN PRASAD[P-1] |
Versus | |||
THE STATE OF JAMMU AND KASHMIR AND ORS. | PASHUPATHI NATH RAZDAN[R-1], [R-2], [R-3], [R-4] | ||
7 | C.A. No. 2642-2643/2013 XVII | HARISH K. VAID | SHARMILA UPADHYAY |
Versus | |||
ADJUDICATING OFFICER, S.E.B.I. | K J JOHN AND CO | ||
IA No. 58266/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 7/2013 - PERMISSION TO FILE ANNEXURES | |||
IA No. 5/2013 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
7.1 | Connected C.A. No. 2633/2013 XVII | S.D. NAILWAL | SHARMILA UPADHYAY |
Versus | |||
ADJUDICATING OFFICER, S.E.B.I. | K J JOHN AND CO | ||
only | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2013 | |||
IA No. 3/2013 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
8 | SLP(C) No. 39993/2012 IV-B | VEER CHAND | |
Versus | |||
THE STATE OF HARYANA AND ORS. | KAMAL MOHAN GUPTA[R-1], SANJAY KUMAR VISEN[R-1] | ||
8.1 | Connected SLP(C) No. 4524/2013 IV-B | RAJESH KHANNA | |
Versus | |||
STATE OF HARYANA AND ORS. | SANJAY KUMAR VISEN[R-1], MRS. VIPIN GUPTA[R-1], MONIKA GUSAIN[R-1], SIDDHARTH MITTAL[R-3] | ||
9 | SLP(C) No. 973/2013 XI | MAMTA SINGH | KAMINI JAISWAL |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-2], [R-3], [R-4], SHAIL KUMAR DWIVEDI, [R-5], RAJEEV SINGH[R-6] | ||
9.1 | Connected SLP(C) No. 975/2013 XI | KASHI PRASAD YADAV | KAMINI JAISWAL |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3], [R-4], SHAIL KUMAR DWIVEDI, [R-5], RAJEEV SINGH[R-6] | ||
9.2 | Connected SLP(C) No. 1428/2013 XI | KAMLESH VERMA | KAMINI JAISWAL |
Versus | |||
THE UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-3], [R-4], [R-5], SHAIL KUMAR DWIVEDI, [R-6], RAJEEV SINGH[R-7] | ||
9.3 | Connected SLP(C) No. 4223/2013 XI | ANUPMA SINGH | MANJU JETLEY[P-1] |
Versus | |||
C.B.I. . AND ORS. | SHAIL KUMAR DWIVEDI, MUKESH KUMAR MARORIA[R-1], [R-2], [R-3], RAJEEV SINGH[R-5] | ||
10 | C.A. No. 10398-10399/2016 III | HARI TUKARAM BHAVAR(D) TH LRS. SMT. SHANTABAI HARI BHAVAR AND ORS. | JAIKRITI S. JADEJA[P-1] |
Versus | |||
KRISHNA SAKHARAM BHAVAR . AND ORS. | SUNIL KUMAR SHARMA[R-1], SUBHASH CHANDRA JAIN, ANAGHA S. DESAI, BHARTI TYAGI[R-5.3.3], [R-5.3.2], [R-5.3.1], [R-5.5], [R-5.4], [R-5.1], PRASHANT | ||
SHRIKANT KENJALE[R-31], [R-32] BLACK & WHITE SOLICITORS[INT] | |||
[FOR DIRECTIONS] | |||
IA No. 146243/2019 - APPLICATION FOR SUBSTITUTION | |||
IA No. 146244/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 69371/2018 - INTERVENTION APPLICATION | |||
IA No. 134215/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 160111/2019 - SETTING ASIDE AN ABATEMENT | |||
10.1 | Connected CONMT.PET.(C) No. 160-161/2022 in C.A. No. 10398-10399/2016 III | KRISHNA SAKHARAM BHAVAR . | SUNIL KUMAR SHARMA |
Versus | |||
SHIRRANG PANDURANG BABAR AND ORS. | |||
IN C.A. No. - 10398/2016, IN C.A. No. - 10399/2016, | |||
IA No. 34285/2022 - ISSUE OF BAILABLE WARRANT OF ARREST | |||
11 | SLP(C) No. 21634/2013 XI | M/S. VIRAJ CONSTRUCTIONS PVT. LTD | V. D. KHANNA[P-1] |
Versus | |||
PREM SHANKER AND ORS. | SUDHANSU PALO[R-1], ABHISTH KUMAR[R-1], VARINDER KUMAR SHARMA[R-1], [R-2], KAMLENDRA MISHRA[R-3], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
12 | SLP(C) No. 22885-22886/2013 XIV | DUNGAR SINGH | SANTOSH KRISHNAN[P-1] |
Versus | |||
STATE OF HIMACHAL PRADESH GOVERNMENT OF HIMACHAL PRADESH THROUGH ADDITIONAL CHIEF SECRETARY (FOREST) | |||
12.1 | Connected SLP(C) No. 24658-24667/2013 XIV | RAJENDER KUMAR KHAMPA | DHARMENDRA KUMAR SINHA[P-1] |
Versus | |||
THE STATE OF HIMACHAL PRADESH | |||
12.2 | Connected S.L.P.(C)...CC No. 987/2014 XIV | VEENA BODH AND ORS. | |
Versus | |||
STATE OF HIMACHAL PRADESH AND ORS. | PREETI GUPTA[R-2] | ||
13 | SLP(C) No. 35427/2013 IV-B | SUKHPAL SINGH KHAIRA | |
Versus | |||
STATE OF PUNJAB | ASHOK MATHUR[R-1], SIDDHANT SHARMA[R-1], [R-2], [R-3], [R-4] | ||
IA No. 133097/2017 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
IA No. 3/2015 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
14 | W.P.(C) No. 814/2013 PIL-W | MANAV VIKAS SEWA SAMITI | SUBHASH CHANDRA JAIN[P-1] |
Versus | |||
UNION OF INDIA AND ORS. AND ORS. | CORPORATE LAW GROUP[R-2], SATYA MITRA[R-3], EQUITY LEX ASSOCIATES[R-4], VIKASH SINGH[R-5], FARHAT JAHAN REHMANI[R-16], IRSHAD AHMAD[R-17], ARAVINDH | ||
S.[R-22], LAKSHMI RAMAN SINGH[R-24] | |||
15 | SLP(C) No. 2436/2014 XII | OVEYAM RANJAN | GEETHA KOVILAN |
Versus | |||
UNION OF INDIA . AND ORS. | VIKAS MEHTA, MUKESH KUMAR MARORIA, K. K. MOHAN[CAVEAT], B. KRISHNA PRASAD, LAW ASSOCIATES, M. V. KINI & ASSOCIATES[R-2], [R-13], [R-14] | ||
16 | W.P.(C) No. 859/2013 PIL-W | JAFFAR ULLAH AND ANR. | SATYA MITRA[P-1], JYOTI MENDIRATTA[P-2] |
Versus | |||
U.O.I AND ORS. | SUSHMA SURI[R-1], GURMEET SINGH MAKKER[R-1], SANJAY KUMAR VISEN[R-4] SHUVODEEP ROY[IMPL] | ||
IA No. 69132/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 123931/2018 - CLARIFICATION/DIRECTION | |||
IA No. 69134/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 2/2016 - EXEMPTION FROM FILING O.T. | |||
IA No. 118501/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 1/2015 - PERMISSION TO FILE ANNEXURES | |||
16.1 | Connected W.P.(C) No. 793/2017 X | MOHAMMAD SALIMULLAH AND ANR. | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ORS. | SUVIDUTT M.S.[INT], SOMIRAN SHARMA[IMPL], PRANAV SACHDEVA[IMPL], LAKSHMI RAMAN SINGH[IMPL], MOHIT PAUL[R-2] RAJEEV MAHESHWARANAND ROY[IMPL], | ||
APPLICANT-IN-PERSON[IMPL], ABHISHEK[IMPL] SUBHASISH BHOWMICK[INT], RESMITHA R. CHANDRAN[INT], PASHUPATHI NATH RAZDAN[INT], MANOJ K. MISHRA[INT], | |||
ANJANA CHANDRASHEKAR[INT] | |||
IA No. 60248/2018 - APPLICATION FOR IMPLEADMENT | |||
IA No. 44982/2021 - APPLICATION FOR PERMISSION | |||
IA No. 44249/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 14970/2018 - CLARIFICATION/DIRECTION | |||
IA No. 120367/2018 - CLARIFICATION/DIRECTION | |||
IA No. 44984/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 97090/2017 - INTERVENTION APPLICATION | |||
IA No. 87282/2017 - INTERVENTION APPLICATION | |||
IA No. 132156/2017 - INTERVENTION APPLICATION | |||
IA No. 130783/2017 - INTERVENTION APPLICATION | |||
IA No. 112813/2019 - INTERVENTION APPLICATION | |||
IA No. 90627/2017 - INTERVENTION APPLICATION | |||
IA No. 107402/2017 - INTERVENTION APPLICATION | |||
IA No. 89100/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 107396/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 120322/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 46251/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 89024/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 88305/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 94489/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 93270/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 44245/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 93032/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 60250/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 97091/2017 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 100563/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
16.2 | Connected W.P.(C) No. 442/2018 PIL-W | AMTALA NAGARIK ADHIKAR RAKSHA SAMITY AND ANR. | BIJAN KUMAR GHOSH |
Versus | |||
UNION OF INDIA | |||
FOR ADMISSION and IA No.66802/2018-CLARIFICATION/DIRECTION | |||
16.3 | Connected W.P.(C) No. 262/2018 PIL-W | UBAIS SAINULABDEEN | |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and IA No.33189/2018-GRANT OF INTERIM RELIEF and IA No.33187/2018-EXEMPTION FROM FILING O.T. and IA No.33186/2018-CONDONATION OF DELAY | |||
IN REFILING | |||
16.4 | Connected Diary No. 32692-2017 PIL-W | SHOFIKA BEGUM AND ORS. | PURUSHOTTAM SHARMA TRIPATHI |
Versus | |||
UNION OF INDIA AND ORS. | |||
16.5 | Connected W.P.(C) No. 1111/2017 PIL-W | MANOJ KUMAR TIWARI | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA THR. ITS SECRETARY AND ORS. | |||
FOR ADMISSION and IA No.119942/2017-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA No.119939/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
16.6 | Connected W.P.(C) No. 924/2017 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | PRASHANT SINGH[R-6], SHISHIR DESHPANDE[R-7], SAMIR ALI KHAN[R-10], JAYANT MOHAN[R-12], V. N. RAGHUPATHY[R-13], G. PRAKASH[R-14], SUNNY | ||
CHOUDHARY[R-15], PUKHRAMBAM RAMESH KUMAR[R-17], AVIJIT MANI TRIPATHI[R-18], K. ENATOLI SEMA[R-20], SHARMILA UPADHYAY[R-21], AJAY PAL[R-22], SANDEEP | |||
KUMAR JHA[R-23], SAMEER ABHYANKAR[R-24], ADARSH UPADHYAY[R-27], NAMITA CHOUDHARY[R-28], G. INDIRA[R-30], GURMEET SINGH MAKKER[R-31], AMRISH | |||
KUMAR[R-32], [R-33] | |||
IA No. 140823/2021 - APPLICATION FOR WITHDRAWAL OF COUNTER AFFIDAVIT | |||
IA No. 144494/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 164380/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 104654/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 104649/2017 - INTERVENTION/IMPLEADMENT | |||
16.7 | Connected W.P.(C) No. 955/2017 PIL-W | DEMOCRATIC YOUTH FEDERATION OF INDIA (DYFI) | RESMITHA R. CHANDRAN |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and IA No.101081/2017-CLARIFICATION/DIRECTION | |||
16.8 | Connected W.P.(C) No. 919/2017 PIL-W | ALI JOHAR AND ORS. | SUDHA GUPTA |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and IA No.97138/2017-APPROPRIATE ORDERS/DIRECTIONS | |||
16.9 | Connected W.P.(C) No. 916/2017 PIL-W | WEST BENGAL COMMISSION FOR PROTECTION OF CHILD RIGHTS AND ANR. | KUNAL CHATTERJI |
Versus | |||
UNION OF INDIA AND ORS. | |||
16.10 | Connected W.P.(C) No. 886/2017 PIL-W | RAUSHAN TARA JASWAL AND ORS. | SUJEETA SRIVASTAVA |
Versus | |||
UNION OF INDIA AND ANR. | |||
16.11 | Connected W.P.(C) No. 870/2017 PIL-W | MOHAMMAD YUNUS | SATYA MITRA |
Versus | |||
UNION OF INDIA AND ANR. | |||
FOR ADMISSION | |||
18 | SLP(C) No. 2123/2014 IV-B | THE UNION TERRITORY OF CHANDIGARH AND ANR. | SHREEKANT NEELAPPA TERDAL[P-1], [P-2] |
Versus | |||
NARESH KUMAR AND ORS. | |||
19 | SLP(C) No. 38955/2013 IX | SAU ANU VINOD KHOBRAGADE | MRIDULA RAY BHARADWAJ |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. AND ORS. | PUNEET TANEJA, AADITYA ANIRUDDHA PANDE[R-1], [R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-11] | ||
20 | SLP(C) No. 3978/2014 XVII-A | ROSHANI DEVI AND ORS. AND ORS. | MANJEET CHAWLA |
Versus | |||
ST.STEPHENS HOSPITAL | SAHIL BHALAIK[R-1] | ||
21 | SLP(C) No. 2624-2625/2015 IX | GOVIND (DEAD) THRU LRS. AND ORS. | SUDHANSHU S. CHOUDHARI |
Versus | |||
SURAJMAL (DEAD) THRU LRS. AND ORS. | SHIRISH K. DESHPANDE, [R-2.1], [R-2.2], S-LEGAL ASSOCIATES[R-3.2], [R-3.1] | ||
IA No. 5791/2023 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 130049/2021 - APPLICATION FOR PERMISSION | |||
IA No. 130053/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 140861/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 130050/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 34536/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 34533/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 112324/2022 - RECALLING THE COURTS ORDER | |||
22 | SLP(C) No. 6826/2015 IV-C | SHUBH WARE HOUSING COMPANY AND ANR. | MRIDULA RAY BHARADWAJ |
Versus | |||
SMT. BANO BAI . AND ORS. | ARJUN GARG[R-1], [R-4] | ||
24 | SLP(C) No. 9351/2015 XI | UNION OF INDIA AND ORS. | AMRISH KUMAR[P-1] |
Versus | |||
S.M. HASEEB AND ORS. | |||
24.1 | Connected SLP(C) No. 9889/2015 XI | UNION OF INDIA AND ORS. | AMRISH KUMAR[P-1] |
Versus | |||
SHAMBHU NATH DWIVEDI . AND ORS. | SANJEEV MALHOTRA[R-2], [R-4], [R-5] | ||
24.2 | Connected SLP(C) No. 9686/2015 XI | UNION OF INDIA AND ORS. | AMRISH KUMAR[P-1] |
Versus | |||
S.N. TIWARI AND ORS. | S. S. DHARMA TEJA[R-5] | ||
24.3 | Connected SLP(C) No. 18440/2015 XIV | UNION OF INDIA THROUGH SECRETARY RAILWAY BOARD MINISTRY OF RAILWAY, AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
SHIV DAYAL SHARMA AND ORS. | RANI CHHABRA | ||
24.4 | Connected SLP(C) No. 4816/2016 XIV | UNION OF INDIA AND ANR. | AMRISH KUMAR[P-1] |
Versus | |||
JETHA RAM AND ORS. | VIKAS SINGH JANGRA, [R-2], [R-3], [R-4], [R-5], [R-6] | ||
24.5 | Connected SLP(C) No. 19629/2016 XI | UNION OF INDIA THROUGH THE GENERAL MANAGER AND ORS. | ANIL KATIYAR |
Versus | |||
SUNIL KUMAR RAJPOOT AND ORS. | |||
25 | SLP(C) No. 13271/2015 XI | JAVED (D) TH. LRS AND ANOTHER | MONA K. RAJVANSHI, [P-1] |
Versus | |||
JAMSHED ALI(D) THR LRS AND ORS. | SOMIRAN SHARMA[R-1], TANMAYA AGARWAL[R-2], [R-3], [R-4], [R-5], [R-6] | ||
26 | CONMT.PET.(C) No. 514/2016 In SLP(C) No. 29293/2013 X | JIYORJINA CHIU . AND ANR. | CHANDER SHEKHAR ASHRI |
Versus | |||
RAVI NATH RAMAN . AND ANR. | VANSHAJA SHUKLA[R-1] | ||
MR. RAJIV NANDA, ADVOCATE, STANDING COUNSEL FOR THE STATE OF UTTARAKHAND | |||
IA No. 68450/2019 - CLARIFICATION/DIRECTION | |||
27 | SLP(C) No. 15283/2016 IV-B | PARAMJIT KAUR AND ORS. | ANKIT SWARUP[P-1], [P-2], [P-3], [P-4], RAVI PANWAR[P-5] |
Versus | |||
LAKHWINDER SINGH @ SUKHMINDER SINGH AND ORS. | TINA GARG[R-1] | ||
28 | SLP(C) No. 8145/2017 IV-B | THE STATE OF HARYANA AND ORS. AND ORS. | SAMAR VIJAY SINGH[P-1] |
Versus | |||
SWARAN JYOTI EWS COOPERATIVE GROUP HOUSING SOCIETY AND ANR. AND ANR. | RAKESH K. SHARMA[R-1] | ||
29 | W.P.(C) No. 699/2016 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY[P-1] |
Versus | |||
UNION OF INDIA AND ANR. | PRANAV SACHDEVA[IMPL], BALAJI SRINIVASAN[IMPL], ARVIND KUMAR SHARMA[R-1], SAHIL TAGOTRA[R-2], SHIV RAM SHARMA[R-4] V. N. RAGHUPATHY[IMPL], T. G. | ||
NARAYANAN NAIR[IMPL], SWATI GHILDIYAL [IMPL], SUNNY CHOUDHARY[IMPL], SUNIL KUMAR JAIN[IMPL], SUMEER SODHI[IMPL], SNEHA KALITA[IMPL], SIDDHESH SHIRISH | |||
KOTWAL[IMPL], SHUVODEEP ROY[IMPL], SHREEKANT NEELAPPA TERDAL[IMPL], SHOVAN MISHRA[IMPL], SHANTANU SAGAR[IMPL], SATISH PANDEY[IMPL], SANTOSH | |||
KRISHNAN[IMPL], SANJAY KUMAR TYAGI[IMPL], SANJAI KUMAR PATHAK[IMPL], SANDEEP SUDHAKAR DESHMUKH[IMPL], SANDEEP KUMAR JHA[IMPL], SAMEER ABHYANKAR[IMPL], | |||
SAMAR VIJAY SINGH[IMPL], SABARISH SUBRAMANIAN[IMPL], RAVINDRA S. GARIA[IMPL], RANJAN MUKHERJEE[IMPL], RAMESH BABU M. R.[IMPL], RAGHVENDRA KUMAR[IMPL], | |||
RADHIKA GAUTAM[IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL], PLR CHAMBERS AND CO.[IMPL], PASHUPATHI NATH RAZDAN[IMPL], P. V. YOGESWARAN[IMPL], P. S. | |||
SUDHEER[IMPL], NISHE RAJEN SHONKER[IMPL], NARESH K. SHARMA[IMPL], MALAK MANISH BHATT[IMPL], MAHESH THAKUR[IMPL], KUNAL CHATTERJI[IMPL], KUMAR | |||
MIHIR[IMPL], KARAN SHARMA[IMPL], KARAN BHARIHOKE[IMPL], KAMLENDRA MISHRA[IMPL], K. V. BHARATHI UPADHYAYA[IMPL], K. ENATOLI SEMA[IMPL], JESAL | |||
WAHI[IMPL], JAYANT MOHAN[IMPL], GORKELA LAW OFFICE[IMPL], GAUTAM NARAYAN[IMPL], GAURAV AGRAWAL[IMPL], G. INDIRA[IMPL], ENAKSHI MUKHOPADHYAY | |||
SIDDHANTA[IMPL], E. C. AGRAWALA[IMPL], CHIRAG M. SHROFF[IMPL], BIMLESH KUMAR SINGH[IMPL], ASWATHI M.K.[IMPL], ASTHA SHARMA[IMPL], ASHOK MATHUR[IMPL], | |||
ARPUTHAM ARUNA AND CO[IMPL], ARJUN GARG[IMPL], ARAVINDH S.[IMPL], APOORV KURUP[IMPL], ANUPAM RAINA[IMPL], ANIL SHRIVASTAV[IMPL], ANIL KATIYAR[IMPL], | |||
ANANDO MUKHERJEE[IMPL], AMBHOJ KUMAR SINHA[IMPL], AJAY PAL[IMPL], ABHISHEK ATREY[IMPL], ABHIMANUE SHRESTHA[IMPL], AADITYA ANIRUDDHA | |||
PANDE[IMPL] SOMANADRI GOUD KATAM[INT], KABIR DIXIT[INT], INTERVENOR-IN-PERSON[INT], ANANDH KANNAN N.[IMPL], [INT] | |||
{Mention Memo} | |||
[ HEARD BY : HON'BLE THE CHIEF JUSTICE, HON'BLE PAMIDIGHANTAM SRI NARASIMHA AND HON'BLE MANOJ MISRA, JJ. ] | |||
IA No. 142097/2022 - APPLICATION FOR PERMISSION | |||
IA No. 73459/2019 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 107427/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 8016/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 39027/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 126476/2021 - CLARIFICATION/DIRECTION | |||
IA No. 108743/2021 - CLARIFICATION/DIRECTION | |||
IA No. 55244/2022 - CLARIFICATION/DIRECTION | |||
IA No. 54637/2017 - CLARIFICATION/DIRECTION | |||
IA No. 156548/2022 - CLARIFICATION/DIRECTION | |||
IA No. 81287/2018 - CLARIFICATION/DIRECTION | |||
IA No. 2029/2020 - CLARIFICATION/DIRECTION | |||
IA No. 136819/2017 - CLARIFICATION/DIRECTION | |||
IA No. 143394/2021 - CLARIFICATION/DIRECTION | |||
IA No. 54552/2017 - DIRECTIONS | |||
IA No. 97487/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 103522/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 91514/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 55246/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 168881/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 107431/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 101624/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 146933/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 149485/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 130543/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 56936/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 127368/2018 - INTERVENTION APPLICATION | |||
IA No. 204637/2022 - INTERVENTION APPLICATION | |||
IA No. 2083/2019 - INTERVENTION APPLICATION | |||
IA No. 81286/2018 - INTERVENTION APPLICATION | |||
IA No. 2027/2020 - INTERVENTION APPLICATION | |||
IA No. 58124/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 20037/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 57812/2017 - INTERVENTION/IMPLEADMENT | |||
IA No. 127023/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 108742/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 55243/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 156559/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 127553/2020 - INTERVENTION/IMPLEADMENT | |||
IA No. 7992/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 156545/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 2085/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 98425/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 72938/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 130542/2018 - STAY APPLICATION | |||
30 | SLP(C) No. 34141/2016 XV | KISHAN KHARIWAL | CHRISTI JAIN |
Versus | |||
THE GANGANAGAR INDUSTRIES LTD. | DINESH KUMAR GARG[R-4], , ASHUTOSH GARG[R-5], DHANANJAY GARG[R-3], [R-6], CHANDAN RAMAMURTHI[R-7], P. V. YOGESWARAN[R-8] | ||
31 | SLP(C) No. 2260/2017 XIV | ONKAR GIRI(NOW DECEASED)REPRESENTED THORUGH LRS AND ORS. | SAKSHI KAKKAR[P-1.3], [P-1.2], [P-1.4] |
Versus | |||
L.W. WALTER (SINCE DECEASED) THR LRS . AND ORS. | RAJAT BHARDWAJ[R-1.3], [R-1.2], [R-1.1], [R-1], [R-1.6], [R-1.5], [R-1.4], [R-2], [R-3], [R-4] | ||
32 | SLP(Crl) No. 3413/2023 II-A | VINAY KUMAR KANJAR | PRAVEEN CHATURVEDI[P-1] |
Versus | |||
STATE OF MADHYA PRADESH | YASHRAJ SINGH BUNDELA [R-1] | ||
IA No. 42781/2017 - EXEMPTION FROM FILING O.T. | |||
IA No. 40652/2017 - EXEMPTION FROM FILING O.T. | |||
33 | SLP(C) No. 16128-16129/2017 XIV | NEELAM ALAGH AND ORS. | SHOBHA RAMAMOORTHY |
Versus | |||
ASHOK ALAGH AND ANR. | T. L. GARG[R-1] | ||
IA No. 47655/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
34 | SLP(C) No. 32794-32795/2018 XII | R MANI | S. GOWTHAMAN |
Versus | |||
SIVAPRAKASAM AND ANR. | G.SIVABALAMURUGAN[R-1] | ||
35 | SLP(C) No. 33428/2018 XV | KAILASH CHAND MEENA | NIRANJAN SAHU[P-1] |
Versus | |||
SURESH YADAV AND ORS. | ANUJ BHANDARI[R-2], DHANANJAI JAIN[R-3.3], [R-3.2], [R-3.1], [R-3.4], [R-4], BINISA MOHANTY[R-5] | ||
IA No. 113182/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 171410/2018 - EXEMPTION FROM FILING O.T. | |||
37 | SLP(C) No. 20493/2018 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
RAM NIWAS GUPTA AND ANR. | JINENDRA JAIN[R-1], [R-2] | ||
38 | SLP(C) No. 10694/2019 IV-B | SURAIN CHAND (DIED) THR LRS. AND ORS. | KAMLENDRA MISHRA |
Versus | |||
HARBHAJAN LAL (D) THR LRS. AND ANR. | ABHISHEK ATREY[R-1.1] | ||
39 | SLP(C) No. 28201-28202/2017 III | ASIATIC COLOUR CHEMICAL INDUSTRIES LTD. | K J JOHN AND CO |
Versus | |||
DY. CIT (OSD) RANGE 1 | RAJ BAHADUR YADAV[R-1] | ||
FOR ADMISSION and I.R. | |||
IA No. 81228/2024 - DISCHARGE OF ADVOCATE ON RECORD | |||
41 | SLP(C) No. 31893-31894/2017 XIV | UNION OF INDIA AND ORS. | SHREEKANT NEELAPPA TERDAL[P-1] |
Versus | |||
JITU MONI SAIKIA | |||
42 | SLP(C) No. 26831/2018 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
M/S. SHANTI TRADING CO. PROPRIETOR BALBIR KAPOOR | RAJ KISHOR CHOUDHARY[R-1] | ||
43 | SLP(C) No. 27624/2017 XVI | RAKESH BIHARI SHARAN | T. MAHIPAL |
Versus | |||
ALKA SHARAN AND ORS. | GAURAV AGRAWAL[R-2], C. GEORGE THOMAS[R-2], RAJIV RANJAN DWIVEDI[R-3], [R-11], [R-12], SANJAY KUMAR SINGH[R-6], SUMIT KUMAR[R-1] | ||
MEDIATION REPORT HAS BEEN RECEIVED. | |||
44 | C.A. No. 18796/2017 XVII-A | BINOD CHOUDHARY AND ORS. | HEMLATA RAWAT [P-1], [P-3] |
Versus | |||
TATA MEMORIAL CENTRE AND ORS. | S. NARAIN & CO.[CAVEAT], SNEHASISH MUKHERJEE[R-3][PR] | ||
45 | SLP(C) No. 19325-19328/2019 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
HARBANS LAL ARORA ETC.ETC. | KRISHAN KUMAR[R-1], ANKIT SWARUP[R-5], ADITYA SONI[R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14] | ||
IA No. 94566/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 94551/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 94564/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 94548/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
46 | SLP(C) No. 27687/2018 IV-B | THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN |
Versus | |||
BHARAT BHUSHAN AND ORS. | SOMESH CHANDRA JHA[R-1], ADITYA SINGH[R-2] | ||
47 | C.A. No. 2994-2995/2024 XII | L. DHANALAKASHMI AND ORS. | R. SATHISH |
Versus | |||
R.KUMARAN | |||
IA No. 6876/2018 - EXEMPTION FROM FILING O.T. | |||
48 | Crl.A. No. 1650/2023 II-A | TRIMBAK @ KAKASAHEB | VATSALYA VIGYA[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], RAMESHWAR PRASAD GOYAL[R-2], [R-3] | ||
{Mention Memo} | |||
IA NO. 165215/2023 MENTIONED AS PER ROP DT. 24-07-2024 | |||
IA No. 165215/2023 - EX-PARTE STAY | |||
49 | SLP(C) No. 33270/2017 IV-B | THE TIMBER ASSOCIATIONJ | ASHUTOSH GHADE[P-1] |
Versus | |||
KULDEV SINGH @ KULDIP (DIED) THROUGH HIS LRS. | VINOD SHARMA[R-1.6], [R-1.5], [R-1.4], [R-1.3], [R-1.1], [R-1.7] | ||
49.1 | Connected SLP(C) No. 34895/2017 IV-B | THE TIMBER ASSOCIATION | ASHUTOSH GHADE[P-1] |
Versus | |||
KULDEV SINGH @ KULDIP SINGH (DIED) THROUGH LRS SONIA AND ORS. | VINOD SHARMA[R-1], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
ALTERNATIVE | |||
50 | SLP(Crl) No. 2153/2018 II-A | M/S MADHUVAN GREENS | YUGANDHARA PAWAR JHA |
Versus | |||
PRAMOD KUMAR PATHAK AND ANR. | DIVYAKANT LAHOTI[CAVEAT], PASHUPATHI NATH RAZDAN[R-2] | ||
IA No. 17761/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 230994/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 230844/2023 - INTERVENTION/IMPLEADMENT | |||
50.1 | Connected SLP(Crl) No. 8774-8775/2018 II-A | PRAMOD KUMAR | DIVYAKANT LAHOTI |
Versus | |||
AKHILESH UPRIT AND ORS. | KUNAL VERMA[R-1], AMAN GUPTA[R-2], [R-3] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 136931/2018 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 136933/2018 | |||
FOR EARLY HEARING APPLICATION ON IA 101960/2022 | |||
IA No. 101960/2022 - EARLY HEARING APPLICATION | |||
IA No. 136933/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 136931/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
51 | SLP(C) No. 23014-23015/2018 IX | THE MUNICIPAL COUNCIL, SHIRDI | SUNIL KUMAR VERMA[P-1] |
Versus | |||
RAVINDRA AND ORS. | SANDEEP SUDHAKAR DESHMUKH[R-1], AADITYA ANIRUDDHA PANDE[R-2], [R-3], [R-4], RAHUL JOSHI[R-5] | ||
IA No. 112438/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112437/2018 - EXEMPTION FROM FILING O.T. | |||
52 | C.A. No. 1657/2018 XVII | BHARAT JHUNJHUNWALA | ANKUR SOOD[P-1] |
Versus | |||
PUSHP SAINI AND ORS. | GURMEET SINGH MAKKER[R-3], SAURABH MISHRA[R-4], ABHIMANYU TEWARI[R-5], [R-33], AVIJIT ROY[R-6], ROHIT K. SINGH[R-8], SHISHIR DESHPANDE[R-9], DHRUV | ||
PALL[R-10], [R-38], PREETI GUPTA[R-12], TULIKA MUKHERJEE[R-14], MOHIT D. RAM[R-16], K. ENATOLI SEMA[R-19], [R-21], [R-49], TEJASWI KUMAR | |||
PRADHAN[R-22], S. K. VERMA[R-24], RAGHVENDRA KUMAR[R-25], [R-53], M. YOGESH KANNA[R-26], PRADEEP MISRA[R-27], YASH PAL DHINGRA[R-28], T. V. S. | |||
RAGHAVENDRA SREYAS[R-30], [R-31], MERUSAGAR SAMANTARAY[R-37], SAMAR VIJAY SINGH[R-11], [R-39], ANANDO MUKHERJEE[R-42], V. N. RAGHUPATHY[R-43], C. K. | |||
SASI[R-44], SUBHASISH MOHANTY[R-50], NUPUR KUMAR[R-51], D. K. DEVESH[R-52], ASTHA SHARMA[R-20], [R-48], [R-57], NIKHIL SWAMI[R-59], JOGY SCARIA[R-61], | |||
AVIJIT MANI TRIPATHI[R-62] | |||
IA No. 36642/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 74535/2020 - EXEMPTION FROM PAYING COURT FEE | |||
IA No. 11330/2018 - STAY APPLICATION | |||
53 | SLP(C) No. 6454/2018 XI-A | ORISSA INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION | SANDEEP DEVASHISH DAS |
Versus | |||
M/S BAIT LOGITECH PRIVATE LIMITED AND ORS. | CHANCHAL KUMAR GANGULI[R-1], AJAY PAL[R-3] | ||
54 | SLP(C) No. 8014/2018 XI-A | THE STATE OF ODISHA AND ORS. | SHIBASHISH MISRA |
Versus | |||
M/S MIDAS BOTTLING PVT. LTD. MANAGING DIRECTOR SAMARJIT PADHI | SAKSHI KAKKAR[R-1], [R-1] | ||
55 | SLP(C) No. 5218/2018 XI-A | M/S VARGHESE JOHN AND ANR. | RENJITH. B |
Versus | |||
THE COMMERCIAL TAX OFFICER AND ORS. | C. K. SASI[R-1], [R-3], LAKSHMEESH S. KAMATH[R-2] | ||
[TO BE TAKEN UP IMMEDIATELY AFTER FRESH CASES.] | |||
56 | SLP(C) No. 24700/2018 IX | EX NO. 10437842N PARATROOPER GAYKAR SADANAND RAMDAS | BINAY KUMAR DAS |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
57 | SLP(C) No. 6192/2018 IX | HIND OFFSHORE PVT LTD | R. P. GUPTA |
Versus | |||
UNION OF INDIA AND ORS. | MRINMAYEE SAHU[CAVEAT], E. C. AGRAWALA[CAVEAT] | ||
IA No. 172920/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 33106/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 33107/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 172972/2018 - INTERVENTION/IMPLEADMENT | |||
IA No. 48725/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
57.1 | Connected W.P.(C) No. 546/2018 X | HIND OFFSHORE PVT LTD AND ANR. | R. P. GUPTA |
Versus | |||
UNION OF INDIA AND ORS. | MRINMAYEE SAHU[R-2], [R-3], [R-4], [R-5], E. C. AGRAWALA[R-6] | ||
IA No. 76987/2018 - EX-PARTE STAY | |||
58 | SLP(C) No. 9794/2018 XI | NEM SINGH | ANKUR YADAV |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
Affidavit of service has been filed in view of Hon'ble Court's order dated 13.02.2023 | |||
59 | SLP(Crl) No. 3533/2018 II | ADEEP MATHUR | MRS. VIPIN GUPTA[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | SHAURYA SAHAY [R-1], PYOLI[R-2] | ||
60 | SLP(C) No. 11857/2018 XII | SUBHA HARIHARAN | T. G. NARAYANAN NAIR |
Versus | |||
N. ASWATH RAM | RUKHSANA CHOUDHURY[R-1] | ||
61 | SLP(C) No. 10403/2018 XII | V. GAJENDRAN | M.P. PARTHIBAN |
Versus | |||
MANI AND ORS. | G.SIVABALAMURUGAN[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
62 | SLP(Crl) No. 8736/2019 II-B | NARESH | RISHI MALHOTRA[P-1] |
Versus | |||
THE STATE OF UTTARAKHAND CHIEF SECRETARY | AKSHAT KUMAR[R-1] | ||
IA No. 132514/2020 - CALLING RECORD OF HIGH COURT | |||
IA No. 132517/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
63 | C.A. No. 5808-5809/2018 XVII | THE BRAJ FOUNDATION | BRAJ KISHORE MISHRA[P-1] |
Versus | |||
DIVISIONAL COMMISSIONER GOVERNMENT OF UTTAR PRADESH AND ORS. | VISHWA PAL SINGH[R-1], [R-2], [R-3], [R-4], PRADEEP MISRA[R-5], RAVINDRA SADANAND CHINGALE[R-7], [R-8], [R-9] | ||
IA No. 80675/2018 - APPLICATION FOR INTERIM RELIEF/STAY | |||
IA No. 80676/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 80677/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 80674/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 198271/2019 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
64 | SLP(C) No. 16123/2018 XI-A | NALIN CHOKSEY | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
COMMISSIONER OF CUSTIOMS | MUKESH KUMAR MARORIA[R-1] | ||
65 | SLP(C) No. 18959/2018 XV | PRINCIPAL COMMISSIONER OF INCOME TAX KOTA | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S INSTRUMENTATION LIMITED | TARUN GUPTA[R-1] | ||
65.1 | Connected Diary No. 21555-2018 XV | COMMISSIONER OF INCOME TAX (EXEMPTIONS) | RAJ BAHADUR YADAV[P-1] |
Versus | |||
JAIPUR DEVELOPMENT AUTHORITY | |||
IA No. 86099/2018 - CONDONATION OF DELAY IN FILING | |||
IA No. 86100/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
65.2 | Connected Diary No. 22362-2018 XV | COMMISSIONER OF INCOME TAX (EXEMPTIONS) | RAJ BAHADUR YADAV[P-1] |
Versus | |||
JAIPUR DEVELOPMENT AUTHORITY | |||
65.3 | Connected Diary No. 22427-2018 XV | COMMISSIONER OF INCOME TAX II JAIPUR | RAJ BAHADUR YADAV[P-1] |
Versus | |||
JAIPUR DEVELOPMENT AUTHORITY | |||
IA No. 86899/2018 - CONDONATION OF DELAY IN FILING | |||
65.4 | Connected Diary No. 22703-2018 XV | COMMISSIONER OF INCOME TAX (EXEMPTIONS) | RAJ BAHADUR YADAV[P-1] |
Versus | |||
JAIPUR DEVELOPMENT AUTHORITY | |||
IA No. 86095/2018 - CONDONATION OF DELAY IN FILING | |||
66 | SLP(Crl) No. 6228-6229/2018 II-A | M.P. POLLUTION CONTROL BOARD | MOHIT D. RAM |
Versus | |||
RAJENDRA KUMAR WADHWAN AND ANR. | |||
IA No. 95191/2018 - EXEMPTION FROM FILING O.T. | |||
68 | SLP(C) No. 2186/2019 IV-C | HUSSAIN BEGUM AND ORS. | PRATIBHA JAIN |
Versus | |||
RAFIQUE KHAN AND ORS. | ABHINAV RAMKRISHNA[R-1], [R-2], [R-3], [R-4] | ||
69 | Diary No. 25244-2018 XIV-A | DELHI DEVELOPMENT AUTHORITY | NIHARIKA AHLUWALIA[P-1] |
Versus | |||
SURINDER YADAV AND ORS. | |||
IN C.A. No. - 10415/2016, | |||
IA No. 93172/2018 - CONDONATION OF DELAY IN FILING REVIEW PETITION | |||
71 | W.P.(C) No. 1128/2018 PIL-W | KAUSHIK KUMAR MAJUMDAR | AVNEESH ARPUTHAM[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-2], [R-3], GAUTAM NARAYAN[R-4], ABHIMANYU TEWARI[R-6], SAMIR ALI KHAN[R-8], ASWATHI M.K.[R-9], CHIRAG M. SHROFF[R-10], DEEPANWITA | ||
PRIYANKA[R-11], DIVYAKANT LAHOTI[R-12], MONIKA GUSAIN[R-13], B. K. SATIJA[R-14], V. N. RAGHUPATHY[R-17], NISHE RAJEN SHONKER[R-18], PASHUPATHI NATH | |||
RAZDAN[R-21], RANJAN MUKHERJEE[R-22], ANANDO MUKHERJEE[R-23], K. ENATOLI SEMA[R-24], SOM RAJ CHOUDHURY[R-25], AJAY PAL[R-26], MILIND KUMAR[R-27], | |||
NARENDRA KUMAR[R-28], G. INDIRA[R-29], SHUVODEEP ROY[R-30], AKSHAT KUMAR[R-32], ASTHA SHARMA[R-33], GURMEET SINGH MAKKER[R-35], GOPAL SINGH[R-37], | |||
ARAVINDH S.[R-38], RAJIV KUMAR CHOUDHRY [R-40] | |||
IA No. 35753/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 126681/2019 - EXEMPTION FROM FILING O.T. | |||
72 | SLP(C) No. 29615/2018 XI | SHARDA DEVI | SANJEEV MALHOTRA |
Versus | |||
BOARD OF REVENUE AND ORS. | TANMAYA AGARWAL[R-1], [R-2], [R-3], [R-4] | ||
73 | CONMT.PET.(C) No. 1910/2018 in SLP(C) No. 3574/2017 XI | KAUSHAL KUMAR | TALHA ABDUL RAHMAN[P-1] |
Versus | |||
PARAMJEET SINGH AND ORS. | A. VENAYAGAM BALAN[R-1], ANOOP PRAKASH AWASTHI[R-2], [R-3] RAMESHWAR PRASAD GOYAL[INT], ANURADHA MUTATKAR[INT] | ||
IN SLP(C) No. - 3574/2017, | |||
IA No. 14131/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 104830/2022 - CLARIFICATION/DIRECTION | |||
IA No. 110155/2022 - CLARIFICATION/DIRECTION | |||
IA No. 90791/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 45967/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 2324/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 161631/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 14132/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 112236/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 104833/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 14127/2020 - INTERVENTION APPLICATION | |||
IA No. 110154/2022 - INTERVENTION APPLICATION | |||
IA No. 90788/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 161626/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 156204/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 168274/2021 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
73.1 | Connected CONMT.PET.(C) No. 2233/2018 in SLP(C) No. 3574/2017 XI | VICE CHAIRMAN LUCKNOW DEVELOPMENT AUTHORITY | SHASHANK SINGH[P-1], RAKESH UTTAMCHANDRA UPADHYAY[P-1] |
Versus | |||
PARAMJEET SINGH | A. VENAYAGAM BALAN[R-1] | ||
IN SLP(C) No. - 3574/2017, | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 26749/2019 | |||
IA No. 26749/2019 - EXEMPTION FROM FILING O.T. | |||
74 | SLP(C) No. 30455/2018 XI | NAUBAHAR SINGH | IRSHAD AHMAD |
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THE STATE OF UTTAR PRADESH AND ANR. | ABHISHEK KUMAR SINGH[R-2] | ||
IA No. 157197/2018 - CONDONATION OF DELAY IN FILING | |||
75 | SLP(C) No. 32924/2018 XI | U.P PARIYOJNA PRABANDHAK U.P. STATE BRIDGE CORPORATION LTD. AND ORS. | |
Versus | |||
JAI RAM YADAV (DEAD) THR. LRS. AND ORS. | GAURAV GOEL[R-1.3], [R-1.2], [R-1.1], [R-1.5], [R-1.4], [INT] | ||
76 | SLP(C) No. 32309/2018 XI-A | C.K. SURESH TAPPER AND ORS. | K. RAJEEV |
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SABU P.N. AND ORS. | RADHA SHYAM JENA[R-1], [R-2], [R-3], [R-4], ROBIN KHOKHAR[R-6], [R-7] | ||
IA No. 119392/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
77 | SLP(Crl) No. 10714/2018 II-B | UMESH SHARMA | JAYANT MOHAN |
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THE STATE OF UTTARAKHAND AND ORS. | SUDARSHAN SINGH RAWAT[R-1], GAICHANGPOU GANGMEI[R-2] | ||
IA No. 177986/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 177990/2018 - EXEMPTION FROM FILING LIST OF DATES / SYNOPSIS | |||
IA No. 177988/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 180466/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 177985/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 180464/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
77.1 | Connected SLP(Crl) No. 3395/2019 II-B | ABHISHEK SHARMA | PRAGYA BAGHEL |
Versus | |||
THE STATE OF UTTARAKHAND AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 55730/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 55732/2019 | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 55738/2019 | |||
IA No. 55730/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 55732/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 55738/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
78 | SLP(Crl) No. 1399/2019 II | JAI MITTAL AND ORS. | VINOD KUMAR TEWARI |
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THE STATE OF UTTAR PRADESH AND ANR. | RUCHIRA GOEL[R-1], ABHISHEK SHARMA[R-2] | ||
IA No. 12328/2022 - APPLICATION FOR PERMISSION | |||
IA No. 51142/2021 - APPLICATION FOR TAKING ON RECORD | |||
79 | SLP(C) No. 33521/2018 XVI | ANITA SINGH | SUSMITA LAL |
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PRAMILA SINHA AND ORS. | K.PARAMESHWAR | ||
IA No. 183611/2018 - EXEMPTION FROM FILING O.T. | |||
80 | SLP(C) No. 2165/2019 XI-A | KURUNTHOLI PAVITHRAN | K.PARAMESHWAR |
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LEELA DAMODARAN (DIED) THROUGH HIS LRS AND ORS. | VIPIN NAIR[R-1.1], [R-2], [R-3], [R-4] | ||
80.1 | Connected SLP(C) No. 5928/2019 XI-A | GANAPTHIYADAN KRISHNAN NAMBIAR (D) AND ORS. | K.PARAMESHWAR |
Versus | |||
LEELA DAMODARAN (DIED) THROUGH LRS. AND ORS. | VIPIN NAIR[R-1.4], [R-1.3], [R-1.1], [R-1.2], VISHNU SHANKAR JAIN[R-3.8], [R-3.7], [R-3.6], [R-3.5], [R-3.4], [R-3.3], [R-3.2], [R-3.1], [R-7], | ||
[R-10.6], [R-10.5], [R-10.4], [R-10.3], [R-10.2], [R-10.1], [R-12.3], [R-12.2], [R-12.6], [R-12.5], [R-12.4], [R-15], [R-16], [R-17], [R-18], [R-19] | |||
81 | C.A. No. 3720/2024 IV | RAMESH CHANDER | BHARAT BHUSHAN |
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THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3] | ||
IA No. 130208/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 128540/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
82 | SLP(C) No. 406/2019 IX | KHALIL AHMED NAWAB ALI SUBEDAR | KUNAL CHEEMA |
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MUNICIPAL CORPORATION FOR GREATER MUMBAI | SUDARSH MENON[R-1] | ||
IA No. 2756/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
83 | SLP(C) No. 996/2019 XIV | M/S ANSAL PROPERTIES AND INDUSTRIES LTD | RAMESHWAR PRASAD GOYAL |
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COMMISSIONER OF INCOME TAX DELHI 1 | RAJ BAHADUR YADAV[R-1] | ||
IA No. 40644/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
85 | SLP(C) No. 2906/2019 IV-B | MANJIT SINGH ALIAS JEET SINGH | BHARAT BHUSHAN[P-1] |
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PIARO | VARINDER KUMAR SHARMA[R-1] | ||
IA No. 7048/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 75479/2024 - APPLICATION FOR SUBSTITUTION | |||
IA No. 7058/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 75478/2024 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 10132/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 7050/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 75480/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 75477/2024 - SETTING ASIDE AN ABATEMENT | |||
87 | SLP(C) No. 10933/2019 XIV | MAGMA HDI GENERAL INSURANCE CO. LTD. | NAVIN PRAKASH |
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SMT. NASARIN AND ORS. | SUDHIR NAAGAR[R-1] | ||
IA No. 26757/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 65670/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
87.1 | Connected SLP(C) No. 10934/2019 XIV | MAGMA HDI GENERAL INSURANCE CO. LTD | NAVIN PRAKASH |
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SMT. NAAJREEN AND ORS. | SUDHIR NAAGAR[R-1], [R-2], [R-3], [R-4] | ||
IA No. 26703/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 65653/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
89 | SLP(Crl) No. 3054-3055/2019 II-B | GURUSHARAN LAL AWASTHI | RAKESH KUMAR |
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SHALINI VASHISTHA | S. K. VERMA[R-1] | ||
IA No. 43538/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
90 | W.P.(C) No. 329/2019 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY, [P-1] |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-3] | ||
90.1 | Connected W.P.(C) No. 598/2021 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-2], MAHFOOZ AHSAN NAZKI[R-3], ABHIMANYU TEWARI[R-4], AZMAT HAYAT AMANULLAH[R-6], PRASHANT SINGH[R-7], SURJENDU SANKAR DAS[R-8], | ||
K. ENATOLI SEMA[R-21], GAURAV KHANNA[R-22], ANAND SHANKAR[R-24], SAMEER ABHYANKAR[R-25], ANKUR PRAKASH[R-29], MANAN VERMA[R-30], GURMEET SINGH | |||
MAKKER[R-32] | |||
90.2 | Connected W.P.(C) No. 645/2021 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY |
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UNION OF INDIA AND ORS. | MAHFOOZ AHSAN NAZKI[R-3], ABHIMANYU TEWARI[R-4], AZMAT HAYAT AMANULLAH[R-6], PRASHANT SINGH[R-7], SWATI GHILDIYAL [R-9], MONIKA GUSAIN[R-10], JAYANT | ||
MOHAN[R-13], C. K. SASI[R-15], SUNNY CHOUDHARY[R-16], AADITYA ANIRUDDHA PANDE[R-17], PUKHRAMBAM RAMESH KUMAR[R-18], K. ENATOLI SEMA[R-21], JOGY | |||
SCARIA[R-22], ANAND SHANKAR[R-24], RAGHVENDRA KUMAR[R-25], GURMEET SINGH MAKKER[R-32], SHREEKANT NEELAPPA TERDAL[R-33] | |||
91 | SLP(C) No. 10246/2019 IV-B | ALPHA RESIDENTS WELFARE ASSOCIATION (REGD.) KARNAL AND ORS. | SHAGUN MATTA |
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ALPHA CORP. DEVELOPMENT PVT. LIMITED AND ORS. | SURJENDU SANKAR DAS[R-1], [R-1], MONIKA GUSAIN[R-4] | ||
92 | SLP(C) No. 8315/2019 IV-A | RAJEEVA G. | MRIGANK PRABHAKAR[P-1] |
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THE STATE OF KARNATAKA AND ORS. | D. L. CHIDANANDA[R-1], DEVASA & CO.[R-2] | ||
FOR ADMISSION and I.R. | |||
93 | SLP(C) No. 8382/2019 IV-B | RANBIR SINGH | SURENDER SINGH HOODA |
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PEPSU ROADWAYS TRANSPORT CORPORATION AND ANR. | K. K. MOHAN[R-1], [R-2] | ||
94 | SLP(C) No. 7606/2019 XI | SIDDHA NATH PANDEY (DEAD) | ASHWANI KUMAR DUBEY[P-1] |
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ALLAHABAD DEVELOPMENT AUTHORITY AND ORS. | VISHWA PAL SINGH[R-1], [R-2], [R-3] | ||
95 | SLP(C) No. 16304/2019 XII | S. NARAYANASAMY (DECEASED) | MRS. VIPIN GUPTA |
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MURUGASWAMI GOUNDER (DEAD) THROUGH L.RS. AND ORS. | MADHUSMITA BORA[R-21] | ||
IA No.90513/2019-APPLICATION FOR SUBSTITUTION | |||
IA No. 90513/2019 - APPLICATION FOR SUBSTITUTION | |||
IA No. 90511/2019 - EXEMPTION FROM FILING O.T. | |||
95.1 | Connected Diary No. 30135-2019 XII | M PERIYASAMI | K. KRISHNA KUMAR |
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MURUGASWAMI GOUNDER AND ORS. | |||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 71193/2022 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 71194/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 71196/2022 | |||
IA No. 71193/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 71194/2022 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 71196/2022 - EXEMPTION FROM FILING O.T. | |||
96 | SLP(C) No. 7345/2019 XIV | THE ASSOCIATED JOURNALS LTD AND ANR. | SUNIL FERNANDES |
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LAND AND DEVELOPMENT OFFICE | AMRISH KUMAR | ||
IA No. 44929/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 44931/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 44930/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
IA No. 160384/2022 - VACATING STAY | |||
97 | SLP(C) No. 9260/2019 XI | M/S JAIPRAKASH ASSOCIATES LTD. | VISHAL GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | KAMLENDRA MISHRA[R-1], [R-2], SARVESH SINGH BAGHEL[R-3] | ||
IA No. 60069/2019 - EXEMPTION FROM FILING O.T. | |||
97.1 | Connected SLP(C) No. 9583/2019 XI | M/S JAIPRAKASH ASSOCIATES LTD. AND ANR. | VISHAL GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | KAMLENDRA MISHRA[R-1], [R-2], SARVESH SINGH BAGHEL[R-3] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 61191/2019 | |||
IA No. 91729/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 61191/2019 - EXEMPTION FROM FILING O.T. | |||
97.2 | Connected SLP(C) No. 9328/2019 XI | M/S JAIPRAKASH ASSOCIATES LTD | VISHAL GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | SARVESH SINGH BAGHEL[R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 60604/2019 | |||
IA No. 60604/2019 - EXEMPTION FROM FILING O.T. | |||
97.3 | Connected SLP(C) No. 9720/2019 XI | M/S JAIPRAKASH ASSOCIATES LTD. | VISHAL GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | SARVESH SINGH BAGHEL[R-2], VIKAS KUMAR[R-4] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 62026/2019 | |||
IA No. 62026/2019 - EXEMPTION FROM FILING O.T. | |||
97.4 | Connected SLP(C) No. 9673/2019 XI | M/S JAIPRAKASH ASSOCIATES LTD. | VISHAL GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 61807/2019 | |||
IA No. 61807/2019 - EXEMPTION FROM FILING O.T. | |||
98 | SLP(Crl) No. 4821/2019 II-C | R.S. SETHURAMAN | PRITHA SRIKUMAR IYER |
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STATE BY CBI/ACB | ARVIND KUMAR SHARMA | ||
IA No. 73654/2019 - EXEMPTION FROM FILING O.T. | |||
98.1 | Connected Crl.A. No. 1775/2019 II-C | M.D. BHEEMA NAIDU | NULI & NULI[P-1] |
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STATE BY CBI ACB | ARVIND KUMAR SHARMA[R-1] | ||
98.2 | Connected Crl.A. No. 1774/2019 II-C | S NARAYANAMURTHY | NULI & NULI |
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THE STATE BY CBI/ACB | ARVIND KUMAR SHARMA[R-1] | ||
98.3 | Connected SLP(Crl) No. 799/2020 II-C | B N RAJANNA | S-LEGAL ASSOCIATES |
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THE STATE OF KARNATAKA | ARVIND KUMAR SHARMA[R-1], [R-1] | ||
98.4 | Connected Crl.A. No. 1776/2019 II-C | B C ASHWATH | NULI & NULI[P-1] |
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THE STATE BY CBI/ACB | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 138540/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 138541/2019 - EXEMPTION FROM FILING O.T. | |||
98.5 | Connected Diary No. 44406-2019 II-C | C SUBBRAYAN | SHASHIBHUSHAN P. ADGAONKAR[P-1] |
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STATE BY CBI ACB | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 195876/2019 - CONDONATION OF DELAY IN FILING | |||
100 | SLP(C) No. 14930-14931/2019 XIV | SHREETRON INDIA LTD. | AKSHAT SRIVASTAVA[P-1] |
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BHARAT SANCHAR NIGAM LTD. AND ANR. | AJAY KUMAR[R-1], ANUJ BHANDARI[R-2] | ||
101 | SLP(Crl) No. 6513/2019 II-A | UMESH BABUBHAI PATEL | BALAJI SRINIVASAN |
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THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1] | ||
IA No. 97647/2019 - EXEMPTION FROM FILING O.T. | |||
103 | W.P.(C) No. 827/2019 X | MR. ANIL KUMAR GAUBA AND ORS. | GAURAV GOEL |
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UNION OF INDIA AND ORS. | |||
104 | SLP(C) No. 15684/2019 XIV | THE CHACHIAN AGRICULTURE SERVICE CO OPERATIVE SOCIETY LTD. AND ORS. | GAURAV SHARMA |
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SUDESH KUMARI AND ORS. | KUNAL CHATTERJI[R-1], HIMANSHU TYAGI[R-6], [R-7] | ||
IA No. 70015/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 88217/2019 - EXEMPTION FROM FILING O.T. | |||
105 | Diary No. 18880-2019 IV-B | NATIONAL HIGHWAY AUTHORITY OF INDIA AND ANR. | |
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JIT SINGH AND ORS. | AJAY MARWAH[R-1], [R-3], [R-4], [R-5] | ||
IA No. 94983/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 94986/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94985/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 94984/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
107 | SLP(C) No. 16471-16482/2019 IX | NATIONAL INSURANCE COMPANY LTD. AND ORS. | RANJAN KUMAR PANDEY |
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BHAGUBAI DEVIDAS JAVLE AND ORS. | SANDEEP SINGH[R-7], [R-13], SHIRISH K. DESHPANDE[R-1], [R-16], [R-17], [R-20], [R-23], [R-24], [R-25], SHASHIBHUSHAN P. ADGAONKAR[R-21] | ||
108 | SLP(C) No. 15691/2019 XIV | PRINCIPAL COMMISSIONER OF INCOME TAX 7 | RAJ BAHADUR YADAV |
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RAHUL POLYMERS PVT. LTD. | BHARGAVA V. DESAI | ||
110 | SLP(C) No. 25160/2019 IV-B | RUKMANI DEVI THROUGH POWER OF ATTORNEY HOLDER | ANKIT SWARUP |
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BHUDEV BHARDWAJ AND ORS. | HIMANSHU SHARMA[R-1], [R-2] | ||
IA No. 149379/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149380/2019 - EXEMPTION FROM FILING O.T. | |||
112 | Diary No. 22580-2019 XI-A | BINAPANI DWIBEDI | SHIBASHISH MISRA |
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YASODHARA DAS AND ORS. | NIRANJAN SAHU[R-1] | ||
IA No. 110303/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 110304/2019 - EXEMPTION FROM FILING O.T. | |||
113 | SLP(Crl) No. 6989/2019 II-C | JITENDER KUMAR | AWANTIKA MANOHAR[P-1] |
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STATE (NCT OF DELHI) | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 109108/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 111794/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 111793/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
114 | C.A. No. 7312/2019 XVII | SOSHIL KUMAR VAID | RAHUL GUPTA[P-1] |
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GOA COASTAL ZONE MANAGEMENT AUTHORITY AND ANR. | SURBHI KAPOOR [R-1], SRISHTI AGNIHOTRI[R-2] | ||
IA No. 130194/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
114.1 | Connected C.A. No. 8069/2022 XVII | SOSHIL KUMAR VAID | RAHUL GUPTA |
Versus | |||
GOA COASTAL ZONE MANAGEMENT AUTHORITY AND ORS. | SRISHTI AGNIHOTRI[R-2] | ||
IA | |||
FOR EX-PARTE STAY ON IA 25089/2021 | |||
IA No. 25089/2021 - EX-PARTE STAY | |||
115 | SLP(Crl) No. 7387/2019 (SCLSC) II | AKULA CHANDRAIAH | MINAKSHI VIJ |
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THE STATE OF ANDHRA PRADESH | DEVINA SEHGAL[R-1] | ||
IA No. 169337/2019 - INTERVENTION/IMPLEADMENT | |||
116 | SLP(Crl) No. 7584/2019 II-A | THE STATE OF MADHYA PRADESH | PASHUPATHI NATH RAZDAN[P-1] |
Versus | |||
RAJU @ GANGA SINGH | |||
IA No. 118614/2019 - EXEMPTION FROM FILING O.T. | |||
116.1 | Connected SLP(Crl) No. 7226/2019 II-A | THE STATE OF MADHYA PRADESH | PASHUPATHI NATH RAZDAN[P-1] |
Versus | |||
GAPPE @ VIMLESH | |||
FOR EXEMPTION FROM FILING O.T. ON IA 115714/2019 | |||
IA No. 115714/2019 - EXEMPTION FROM FILING O.T. | |||
117 | SLP(Crl) No. 7695/2019 II-C | THE CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
M/S GHATAPRABHA SAHAKARI SAKKARE KARKHANE NIYAMIT AND ORS. | |||
117.1 | Connected SLP(Crl) No. 8297/2019 II-C | THE CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
M/S GHATAPRABHA SAHAKARI SAKKARE KARKHANE NIYAMIT AND ANR. | |||
118 | SLP(Crl) No. 6828/2019 II-C | M. CHINNASAMY AND ANR. | S. GOWTHAMAN |
Versus | |||
G. SHOBA | |||
IA No. 114875/2019 - EXEMPTION FROM FILING O.T. | |||
119 | SLP(Crl) No. 6780-6781/2019 II-C | M/S SEVALAYA AND ANR. | PURNIMA KRISHNA[P-1] |
Versus | |||
M. SHREEDHAR | S.NAGARAJAN[R-1], RAJESH SINGH CHAUHAN[R-2], [R-3], [R-4] | ||
121 | SLP(C) No. 19728/2019 IV-B | JIT SINGH @ SURJIT SINGH | RAJAT MITTAL |
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HARBHAJAN KAUR AND ORS. | KUMAR DUSHYANT SINGH[R-1] | ||
IA No. 57172/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 123807/2019 - EXEMPTION FROM FILING O.T. | |||
122 | SLP(C) No. 26593/2019 IX | SAKHARAM WAMAN SHINDE AND ORS. | SANJAY KUMAR VISEN[P-1] |
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GAUTAMCHAND PUNAMCHAND LOHADE AND ORS. | ARVIND KUMAR[R-1], AADITYA ANIRUDDHA PANDE[R-4] | ||
123 | Diary No. 26907-2019 IV-C | ROHIDAS AND ORS. | |
Versus | |||
RAM LAL AND ANR. | |||
IA No. 9244/2021 - APPLICATION FOR SUBSTITUTION | |||
IA No. 9239/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 9245/2021 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 9241/2021 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 9242/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 9240/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
124 | SLP(C) No. 21054/2019 XIV | DINESH KUMAR | RAM LAL ROY |
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SARIKA | |||
IA No. 133422/2019 - EXEMPTION FROM FILING O.T. | |||
125 | SLP(C) No. 22282/2019 XIV | HEMENDRA NATH DEKA AND ORS. | DIKSHA RAI |
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HEMA KANTA DEKA AND ORS. | RAMESHWAR PRASAD GOYAL[R-1], [R-2], [R-3], [R-4], [R-5] | ||
126 | SLP(C) No. 20156/2019 XII | THE PAPPARAPATTI SELECTION GRADE PANCHAYAT | AARTHI RAJAN |
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G MANOHARAN AND ORS. | G.SIVABALAMURUGAN[R-1], RAKESH SHARMA R.[R-6] | ||
IA No. 127590/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 127589/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
127 | SLP(C) No. 21302/2019 XI | SHIV CHARAN DAS JAISWAL ALIAS VIJAY BABU AND ORS. | VISHNU SHARMA |
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STATE OF U.P. AND ORS. | PARUL SHUKLA[R-3] | ||
IA No. 134492/2019 - EXEMPTION FROM FILING O.T. | |||
128 | SLP(C) No. 19970/2019 III | GOPALNAGAR CO OP HOUSING SOCIETY LTD | LAWYER S KNIT & CO |
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DUDHIBEN MULJIBHAI PATEL AND ORS. | TARUNA SINGH GOHIL[R-2.4], [R-2.3], [R-2.2], [R-2.1] | ||
FOR ADMISSION and I.R. and IA No.121398/2019-CONDONATION OF DELAY IN FILING and IA No.121406/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.121407/2019-EXEMPTION FROM FILING O.T. and IA No.121404/2019-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
129 | SLP(C) No. 21392-21393/2019 XIV | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
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SAJIB ROY | SHUBHRANSHU PADHI[R-1] | ||
IA No. 125573/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
129.1 | Connected SLP(C) No. 21394-21395/2019 XIV | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[P-1] |
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SWAPAN CHANDRA SHIL | T. N. SINGH[R-1] | ||
IA No. 128662/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
129.2 | Connected SLP(C) No. 21926-21927/2019 XIV | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
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BIPLAB RUDRA PAL | NIRMAL CHOPRA[R-1] | ||
131 | SLP(C) No. 23375/2019 XVII-A | M/S SUMANGAL TRADERS | GP. CAPT. KARAN SINGH BHATI |
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NEW INDIA ASSURANCE COMPANY LTD | SUDHIR NAAGAR[R-1] | ||
IA No. 129707/2019 - EXEMPTION FROM FILING O.T. | |||
132 | SLP(C) No. 19771/2019 IX | LAXMI RAJENDRA KARHADKAR | DR. R.R. DESHPANDE AND ASSOCIATES |
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THE STATE OF MAHARASHTRA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.124100/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.124101/2019-EXEMPTION FROM FILING O.T. | |||
134 | SLP(C) No. 20155/2019 IX | SANGITA KABIR PITTALWAD | SHIVAJI M. JADHAV |
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THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.127552/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.127558/2019-EXEMPTION FROM FILING O.T. | |||
136 | SLP(Crl) No. 6436/2020 II-C | S. KANAGARAJ AND ANR. | P. SOMA SUNDARAM |
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STATE THROUGH INSPECTOR OF POLICE | |||
138 | SLP(Crl) No. 10424-10425/2019 II | STATE OF U.P. | ARVIND KUMAR SHARMA |
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RAJESH PATEL ETC. | VAIBHAV JOSHI[R-1], PREM SUNDER JHA[R-2] | ||
139 | SLP(C) No. 24025/2019 XVII-A | RANJANA BAKLIWAL | DEEPAK GOEL |
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RAKESH TANDAN AND ORS. | SNEHA KALITA[R-1], [R-2], AMRISH KUMAR[R-3], [R-4], [R-5], [R-6] | ||
IA No. 47071/2020 - EXEMPTION FROM FILING O.T. | |||
141 | SLP(C) No. 21725/2019 XI | RADHEY SHYAM BAGHEL | VARINDER KUMAR SHARMA |
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THE STATE OF UTTAR PRADESH AND ORS. | RUCHIRA GOEL[R-1], [R-2], [R-3] | ||
142 | SLP(C) No. 5781-5782/2020 XIV | ORIENTAL INSURANCE COMPANY LIMITED AND ORS. | HETU ARORA SETHI |
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DELHI OPHTHALMOLOGICAL SOCIETY AND ORS. | NITIN BHARDWAJ[R-1], NIHARIKA AHLUWALIA[R-2], SNEHASISH MUKHERJEE[R-5] | ||
144 | SLP(C) No. 22959/2019 IV-B | COMMITTEE OF CREDITORS OF ASIAN COLOUR COATED ISPAT LIMITED | ANKUR MITTAL[P-1] |
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ACCIL AUTO STEELS PRIVATE LIMITED AND ORS. | DEVINA SEHGAL[CAVEAT], [R-1], [R-2], AMRISH KUMAR[R-3], RITESH KUMAR[R-5], [R-6] | ||
IA No. 140344/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140327/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
144.1 | Connected SLP(C) No. 22960/2019 IV-B | COMMITTEE OF CREDITORS OF ASIAN COLOUR COATED ISPAT LIMITED | ANKUR MITTAL[P-1] |
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ACCIL STEEL PROCESSORS PRIVATE LIMITED AND ORS. | DEVINA SEHGAL[CAVEAT], [R-1], AMRISH KUMAR[R-2], RITESH KUMAR[R-4], [R-5] | ||
IA No. 140517/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140516/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
145 | SLP(C) No. 22943/2019 X | BALVINDAR SINGH | P. K. JAIN[P-1] |
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THE STATE OF UTTARAKHAND AND ANR. | MANAN VERMA[R-1], [R-2] | ||
146 | W.P.(C) No. 1297/2019 PIL-W | HEMLATA KANSOTIA AND ORS. | SATYA MITRA[P-1] |
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UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-2], ABHIMANYU TEWARI[R-16], BAANI KHANNA[R-18], CHIRAG M. SHROFF[R-20], DEEPANWITA PRIYANKA[R-21], AVIJIT MANI TRIPATHI[R-29], | ||
ANANDO MUKHERJEE[R-30], PLR CHAMBERS AND CO.[R-32], RAGHVENDRA KUMAR[R-36], D.KUMANAN[R-39], SHUBHAM BHALLA[R-42] | |||
IA No. 162331/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
147 | SLP(Crl) No. 2702/2020 II-A | MD. SHAKEEL @ MD. SHAKEEL AHMAD | NEERAJ SHEKHAR[P-1] |
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THE STATE OF BIHAR AND ANR. | SAMIR ALI KHAN[R-1] | ||
FOR ADMISSION and I.R. | |||
149 | CONMT.PET.(C) No. 1125/2019 in C.A. No. 11869/2018 III | SACHIN BHASKAR KADAM | JAYANT MOHAN |
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PRAVIN HASHA TANDEL AND ORS. | ANAND DILIP LANDGE[R-1], [R-2], [R-3], [R-4], [R-8], [R-9], [R-10], [R-11], [R-13], [R-14], SAURABH AJAY GUPTA[R-15], [R-16], [R-17], [R-18], [R-19], | ||
[R-20], [R-21] | |||
IN C.A. No. - 11869/2018, | |||
IA No. 22701/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 167886/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
150 | SLP(C) No. 28323/2019 XVII-A | GREATER MOHALI AREA DEVELOPMENT AUTHORITY | VAGISHA KOCHAR[P-1] |
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AMANJOT GURBANS SINGH | RAJAT MITTAL[R-1] | ||
IA No. 170283/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
151 | SLP(C) No. 29333-29440/2019 III | JAMNAGAR MUNICIPAL CORPORATION | TARUNA SINGH GOHIL |
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VIJAYAN RAJAMANICKA NADAR PAGALAM AND ANR. | SWATI GHILDIYAL [R-3], AURA & CO.[R-4], SAKSHI KAKKAR[CAVEAT], [R-8], CHARU MATHUR[CAVEAT][CAVEAT], [R-1], [R-139], PURVISH JITENDRA MALKAN[R-184] | ||
FOR ADMISSION and I.R. and IA No.172582/2019-EXEMPTION FROM FILING O.T. | |||
IA No. 7793/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 172582/2019 - EXEMPTION FROM FILING O.T. | |||
151.1 | Connected SLP(C) No. 15344/2020 III | BHAVNAGAR MUNICIPAL CORPORATION | HARESH RAICHURA |
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MAGSIL PHARMA AND ANR. | ANUSHREE PRASHIT KAPADIA[R-1], DEEPANWITA PRIYANKA[R-2] | ||
152 | CONMT.PET.(C) No. 358/2020 in C.A. No. 7972-7973/2019 XVII | MOHD. ALAM AND ORS. | LUBNA NAAZ[P-1] |
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AJAY SHANKAR PANDEY AND ORS. | SAKSHI KAKKAR[R-2], [R-5] | ||
IN C.A. No. - 7972/2019, | |||
153 | SLP(C) No. 14871-14872/2020 XII | NATIONAL INSTITUTE OF OCEAN TECHNOLOGY | GURMEET SINGH MAKKER |
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ABS MARINE SERVICES PRIVATE LIMITED | ROHINI MUSA[CAVEAT] | ||
155 | SLP(C) No. 27902-27905/2019 IX | UNION OF INDIA | AMRISH KUMAR[P-1] |
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SUPERTECH FORGINGS (I) PVT LTD AND ANR. | KAILAS BAJIRAO AUTADE[R-2], JAIKRITI S. JADEJA[R-3] | ||
156 | SLP(C) No. 26965/2019 XI-A | THE STATE OF ORISSA | ANINDITA PUJARI[P-1] |
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BHAGABAN MOHANTY (DEAD) THROUGH LRS. | PARIJAT KISHORE[R-1.3], [R-1.2], [R-1.1], [R-1] | ||
157 | SLP(C) No. 6872-6873/2021 XIV | JAHURA KHATUN | ABDUL QADIR ABBASI |
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UNION OF INDIA AND ORS. | |||
IA No. 94346/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 94348/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
158 | SLP(C) No. 3609/2020 IV-A | MEERA KARANTH | FEBIN MATHEW VARGHESE |
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THE STATE OF KARNATAKA | V. N. RAGHUPATHY[R-1] | ||
160 | SLP(C) No. 28028/2019 XI | HARI KANT SHARMA AND ORS. | UNUC LEGAL LLP |
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BOARD OF REVENUE AND ORS. | MEERA AGARWAL[CAVEAT], D. ASHOK RAJAGOPALAN[R-5] | ||
IA No. 181506/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 181507/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 18296/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
161 | SLP(C) No. 28090/2019 XIV | MAHESH PRATAP MEENA | VIKAS SINGH JANGRA |
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UNION OF INDIA AND ORS. | NEELAM SHARMA [R-2], [R-3], [R-4], S. RAJAPPA[R-5] | ||
IA No. 182385/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
162 | CONMT.PET.(C) No. 64/2020 in C.A. No. 10965/2018 III-A | ALHUMA | SHAKIL AHMAD SYED[P-1] |
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NAUKHEZ KHAN AND ORS. | SHIVAM BATRA[R-1], [R-2], [R-3], [R-4], KONARK TYAGI[R-5], [R-6], [R-7], [R-8] | ||
IN C.A. No. - 10965/2018, | |||
IA No. 88364/2021 - APPLICATION FOR PERMISSION | |||
IA No. 37585/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 190623/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 169063/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 37584/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 169062/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
163 | C.A. No. 54-55/2020 XVII | STATE OF U.P. | PRADEEP MISRA |
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AMIT UPADHAYA AND ORS. | VANSHDEEP DALMIA[R-1] | ||
IA No. 2805/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 2807/2020 - STAY APPLICATION | |||
IA No. 25320/2020 - VACATING STAY | |||
163.1 | Connected C.A. No. 288-289/2020 XVII | M/S KAMTANATH ENTERPRISES (P) LTD. | ABHISHEK YADAV |
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AMIT UPADHAYA AND ORS. | VANSHDEEP DALMIA[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 3682/2020 | |||
FOR STAY APPLICATION ON IA 3684/2020 | |||
FOR VACATING STAY ON IA 25344/2020 | |||
IA No. 3682/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 3684/2020 - STAY APPLICATION | |||
IA No. 25344/2020 - VACATING STAY | |||
163.2 | Connected C.A. No. 425/2020 XVII | M/S SANEVIN INFRASTRUCTURE PRIVATE LIMITED | AJIT SHARMA |
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AMIT UPADHAYA AND ORS. | VANSHDEEP DALMIA[R-1] | ||
IA | |||
FOR STAY APPLICATION ON IA 4117/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 4120/2020 | |||
FOR VACATING STAY ON IA 25357/2020 | |||
IA No. 4120/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4117/2020 - STAY APPLICATION | |||
IA No. 25357/2020 - VACATING STAY | |||
164 | SLP(Crl) No. 902/2020 II-A | CENTRAL BUREAU OF INVESTIGATION AND ORS. | MUKESH KUMAR MARORIA[P-1] |
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VINIT KUMAR AND ANR. | DIKSHA RAI[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
164.1 | Connected SLP(Crl) No. 4602-4603/2021 II-C | SANJAY BHANDARI | DIKSHA RAI |
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THE SECRETARY OF GOVT. OF INDIA AND ANR. | ARVIND KUMAR SHARMA[R-2] | ||
FOR ADMISSION and I.R. | |||
IA No. 78430/2021 - APPLICATION FOR PERMISSION | |||
IA No. 78431/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 73952/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
165 | SLP(C) No. 4227/2020 XI-A | BRAHMA PADMANAVA NANDA | SHIBASHISH MISRA[P-1] |
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THE COMMISSIONER OF ENDOWMENTS AND ORS. | SOM RAJ CHOUDHURY[R-1], [R-2] | ||
166 | SLP(Crl) No. 1247/2020 II | DIPAK BURAGOHAIN @DIPOK AND ANR. | CHANDRA BHUSHAN PRASAD |
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THE STATE OF ASSAM | DIKSHA RAI[R-1], HITENDRA NATH RATH[R-2] | ||
IA No. 12798/2020 - EXEMPTION FROM FILING O.T. | |||
168 | SLP(C) No. 4253/2020 XI-A | THE STATE OF ODISHA AND ANR. | GAURAV KHANNA[P-1] |
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KSHITENDRA NARAYAN MISHRA AND ORS. | AMRISH KUMAR[R-2], RAMESHWAR PRASAD GOYAL[R-3], KAVITA JHA[R-4], DR. RAJEEV SHARMA[R-5] DHEERAJ P DEO[IMPL] | ||
IMPLEADMENT TO BE HEARD ALONG WITH MAIN MATTER | |||
IA No. 171378/2022 - INTERVENTION/IMPLEADMENT | |||
169 | SLP(C) No. 6184/2020 IV-B | THE STATE OF PUNJAB AND ORS. | NUPUR KUMAR[P-1] |
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JASVIR SINGH AND ORS. | SURINDER KUMAR GUPTA[R-1], [R-3], [R-4], [R-5], [R-13], [R-14], [R-21], [R-24], [R-25], [R-26], [R-31], [R-32], [R-33], [R-36], [R-37], [R-38], | ||
[R-39], [R-40], [R-41], [R-42], [R-43], [R-44], [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-65], [R-66], [R-67], [R-68], [R-69], [R-70], [R-71], [R-72], [R-74], [R-75], [R-76], [R-77], | |||
[R-79], [R-80], [R-82], [R-83], [R-84], [R-85], JUGUL KISHOR GUPTA[R-64] | |||
IA No. 34772/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 34774/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
169.1 | Connected SLP(C) No. 6181-6182/2020 IV-B | STATE OF PUNJAB AND ORS. | NUPUR KUMAR[P-1] |
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TEJBIR SINGH AND ORS. | KAUSAR RAZA FARIDI[R-1], RAVI PANWAR[R-25] | ||
170 | SLP(C) No. 3217/2020 IX | INDERJEET SINGH AMARDEEP SINGH CHADHA @ SUPREMO | JAIKRITI S. JADEJA |
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PARMEET KAUR CHADHA @ PARMEET KAUR BHUPINDER SINGH SAHNI AND ORS. | RACHITTA RAI[CAVEAT] | ||
{Mention Memo} | |||
IA No. 20033/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29509/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 22820/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 47150/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
171 | SLP(Crl) No. 6106/2024 II | RAM CHANDRA | MEERA KAURA[P-1] |
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THE STATE OF UTTAR PRADESH AND ANR. | SHAURYA SAHAY [R-1] | ||
FOR ADMISSION and I.R. and IA No.82995/2024-CONDONATION OF DELAY IN FILING and IA No.82997/2024-EXEMPTION FROM FILING O.T. and IA | |||
No.82996/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
172 | SLP(C) No. 4851/2020 XII | RANIPET LABOUR UNION | SONAKSHI MALHAN[P-1] |
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THE MANAGEMENT OF ROCA BATHROOM PRODUCTS PRIVATE LIMITED AND ANR. | SHASHI BHUSHAN KUMAR[R-1], T. HARISH KUMAR[R-2] | ||
IA No. 32533/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 32534/2020 - EXEMPTION FROM FILING O.T. | |||
172.1 | Connected SLP(C) No. 5529/2020 XII | RANIPET LABOUR UNION | SONAKSHI MALHAN[P-1] |
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ROCA RANIPET LABOUR UNION REP. BY ITS SECRETARY AND ANR. | T. HARISH KUMAR[R-1], SHASHI BHUSHAN KUMAR[R-2] | ||
IA No. 35533/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 35535/2020 - EXEMPTION FROM FILING O.T. | |||
173 | SLP(Crl) No. 3056-3058/2020 II | JAGDISH YADAV | DEVINA SEHGAL |
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RAM PRATAP AND ANR. ETC. | SRISHTI SINGH[R-2], SANJEEV MALHOTRA[R-1], [R-3], [R-4], [R-6] | ||
IA No.55021/2020-CONDONATION OF DELAY IN FILING and IA No.55024/2020-EXEMPTION FROM FILING O.T. and IA No.55023/2020-PERMISSION TO FILE PETITION | |||
(SLP/TP/WP/..) | |||
174 | SLP(C) No. 9000/2023 XI | STATE OF U.P. AND ORS. | SAMAR VIJAY SINGH |
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MC DOWELL AND COMPANY LIMITED AND ANR. | ALOK TRIPATHI[R-1] | ||
I.R. | |||
175 | SLP(C) No. 6903-6904/2020 XIV | CONSTABLE UMA SHANKARAN | GHAN SHYAM VASISHT |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3] | ||
176 | SLP(Crl) No. 5409/2020 II-C | DILIP RATRE | ABHINAV SHRIVASTAVA |
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VEENA RATRE | ANZU. K. VARKEY[CAVEAT] | ||
IA No. 32558/2020 - EXEMPTION FROM FILING O.T. | |||
178 | SLP(C) No. 8456/2020 IV-B | BHIM SINGH | MRS. VIPIN GUPTA |
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SANDEEP KUMAR AND ANR. | UMANG SHANKAR[R-1], MOHAN LAL SHARMA[R-2] | ||
IA No. 51174/2020 - EXEMPTION FROM FILING O.T. | |||
179 | SLP(C) No. 8836/2020 IV-A | SARASWATHI AMMA AND ORS. | ANURADHA MUTATKAR[P-1], [P-2], [P-3], [P-4], [P-5] |
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THE STATE OF KARNATAKA AND ANR. | D. L. CHIDANANDA[R-1], [R-2] | ||
IA No. 67708/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 70012/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 70010/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 67707/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 70009/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
180 | SLP(Crl) No. 5542/2020 II | AJAY PRAJAPATI AND ANR. | ANIRUDH SANGANERIA |
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THE STATE OF UTTAR PRADESH AND ANR. | ADARSH UPADHYAY, MANJU JETLEY[R-2] | ||
FOR ADMISSION and I.R. | |||
IA No. 96496/2021 - EXEMPTION FROM FILING O.T. | |||
181 | SLP(C) No. 10070/2020 III | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[P-1] |
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KUSHAL LTD AND ANR. | RAHUL GUPTA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.82039/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 82039/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
181.1 | Connected SLP(C) No. 5173/2021 IV-B | UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA |
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UFV INDIA GLOBAL EDUCATION AND ANR. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 45415/2021 | |||
IA No. 45415/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
182 | W.P.(C) No. 737/2020 PIL-W | THE CHILD RIGHTS TRUST AND ANR. | RUKHSANA CHOUDHURY |
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UNION OF INDIA AND ORS. | N. VISAKAMURTHY[R-3], ABHAID PARIKH [R-6], SAHIL BHALAIK[R-7], ABHIMANYU TEWARI[R-8], DIKSHA RAI[R-9], ANKITA SHARMA[R-11], SHISHIR DESHPANDE[R-12], | ||
DEEPANWITA PRIYANKA[R-13], RISHI MALHOTRA[R-15], D. L. CHIDANANDA[R-17], SIDDHESH SHIRISH KOTWAL[R-23] VANSHAJA SHUKLA[IMPL], SHUVODEEP ROY[IMPL], | |||
SHREEKANT NEELAPPA TERDAL[IMPL], SATISH KUMAR[IMPL], SANDEEP KUMAR JHA[IMPL], SAMEER ABHYANKAR[IMPL], SAMAR VIJAY SINGH[IMPL], ROHIT K. SINGH[IMPL], | |||
RAJIV KUMAR CHOUDHRY [IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL], NISHE RAJEN SHONKER[IMPL], MANISH KUMAR[IMPL], M. YOGESH KANNA[IMPL], K. ENATOLI | |||
SEMA[IMPL], JYOTI MENDIRATTA[IMPL], G. PRAKASH[IMPL], AVIJIT MANI TRIPATHI[IMPL], ASTHA SHARMA[IMPL], ARAVINDH S.[IMPL], AJAY PAL[IMPL], AADITYA | |||
ANIRUDDHA PANDE[IMPL] | |||
IA No. 67559/2020 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 92221/2020 - CLARIFICATION/DIRECTION | |||
183 | SLP(Crl) No. 5056/2020 II | THE STATE OF UTTAR PRADESH | RAJAT SINGH |
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RAJU | |||
185 | SLP(C) No. 11196/2020 XIV | RAMAKANT PACHAURI | SHASHI KIRAN |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA | ||
IA No. 93936/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
187 | SLP(C) No. 3617/2021 IX | NAMDEO | AMOL NIRMALKUMAR SURYAWANSHI |
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SHIVRAM AND ORS. | SAMRAT KRISHNARAO SHINDE[R-2.5], [R-2.4], [R-2.2], [R-2.1], [R-2.8], [R-2.7], [R-2.6], [R-3], [R-4], [R-5] | ||
IA No. 29264/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29265/2021 - EXEMPTION FROM FILING O.T. | |||
188 | SLP(Crl) No. 6066/2020 II-C | RAJIV RAJAGOPAL | GARIMA BAJAJ |
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THE STATE OF TAMIL NADU AND ANR. | D.KUMANAN[R-1] | ||
FOR ADMISSION and I.R. | |||
189 | MA 1741-1742/2020 in SLP(C) No. 8398-8399/2005 XIV | THE LIQUIDATOR, SUPER BAZAR COOPERATIVE STORES LTD., | PARTHA SIL |
Versus | |||
DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA[R-1], SAHARYA & CO.[R-1] | ||
IN SLP(C) No. - 8398/2005, IN SLP(C) No. - 8399/2005, | |||
190 | SLP(C) No. 11480/2020 IV-B | RAJ SINGH GEHLOT AND ORS. | KARANJAWALA & CO. |
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AMITABHA SEN AND ORS. | PREETIKA DWIVEDI[CAVEAT][CAVEAT], KAMINI JAISWAL[CAVEAT], PIYUSH BERIWAL [R-4], SAMAR VIJAY SINGH[R-3], [R-5], [R-5], ARVIND KUMAR | ||
SHARMA[R-10] VENKATESWARA RAO ANUMOLU[IMPL], JASMEET SINGH[IMPL] | |||
{Mention Memo} | |||
IA No. 101731/2020 - APPLICATION FOR PERMISSION | |||
IA No. 48/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 55/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 73117/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 96242/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24328/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 135600/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 96760/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 96240/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 96241/2020 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
IA No. 96746/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
IA No. 107363/2021 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
190.1 | Connected SLP(C) No. 5971/2021 IV-B | KOHLER INDIA CORPORATION PRIVATE LIMITED | PREETIKA DWIVEDI |
Versus | |||
THE CHIEF SECRETARY, GOVERNMENT OF HARYANA AND ORS. | |||
{Mention Memo} | |||
IA No. 107873/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 107871/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 107872/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 107870/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
190.2 | Connected SLP(C) No. 14797/2020 IV-B | THE CHIEF TOWN PLANNER TOWN AND COUNTRY PLANNING DEPARTMENT | SAMAR VIJAY SINGH[P-1] |
Versus | |||
AMITABHA SEN AND ORS. | PREETIKA DWIVEDI[CAVEAT], PIYUSH BERIWAL [R-11], [R-11] | ||
{Mention Memo} | |||
IA No. 126099/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 126098/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
190.3 | Connected C.A. No. 872-874/2021 XVII | AMBIENCE DEVELOPERS AND INFRASTRUCTURE PVT. LTD. | KARANJAWALA & CO. |
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ANIL UPPAL AND ORS. | NIHARIKA AHLUWALIA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], GURMEET SINGH MAKKER[R-8], N. VISAKAMURTHY[R-17], ARVIND KUMAR SHARMA[R-18] | ||
{Mention Memo} | |||
IA No. 122073/2021 - CLARIFICATION/DIRECTION | |||
IA No. 99382/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 37467/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39425/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 37465/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 37461/2021 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
IA No. 37463/2021 - STAY APPLICATION | |||
191 | SLP(C) No. 13764-13811/2020 IV-B | THE UNION TERRITORY OF CHANDIGARH AND ORS ETC. | MUKESH KUMAR MARORIA[P-1] |
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M/S SHIVA TRADERS ETC. | ADITYA SONI[R-2], PAWANSHREE AGRAWAL[R-1], [R-3], [R-4], [R-5], [R-9], [R-24], [R-25], [R-29], RAHUL GUPTA[R-21], [R-33] | ||
{Mention Memo} | |||
IA No. 247287/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 247078/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 123044/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 17914/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 118612/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4823/2021 - MODIFICATION | |||
IA No. 4581/2021 - MODIFICATION OF COURT ORDER | |||
IA No. 97/2021 - MODIFICATION OF COURT ORDER | |||
IA No. 118611/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
192 | W.P.(Crl.) No. 290/2020 PIL-W | REEPAK KANSAL | HARISHA S.R. |
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UNION OF INDIA AND ANR. | AMRISH KUMAR[R-2] | ||
IA No. 24462/2023 - APPLICATION FOR PERMISSION | |||
193 | SLP(C) No. 11560/2020 XII-A | D. VIJAYA LAXMI | D. BHARATHI REDDY |
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THE TELANGANA ENDOWMENTS TRIBUNAL AND ORS. | RAJIV KUMAR CHOUDHRY [R-1], [R-2], SRAVAN KUMAR KARANAM[R-1], [R-2], VENKAT PALWAI LAW ASSOCIATES[R-3] | ||
IA No. 96935/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
195 | SLP(C) No. 11774/2020 IX | BILKISH MOHAMMED UMAR KHATRI AND ORS. | VIKAS MEHTA |
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SARABJIT SINGH ARORA AND ORS. | SHASHIBHUSHAN P. ADGAONKAR[R-1], RAHUL JOSHI[R-3] | ||
MEDIATION REPORT HAS BEEN RECEIVED | |||
196 | SLP(C) No. 12863/2020 XII | S. DHAYAS RAJ | CHARU AMBWANI |
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REPCO BANK AND ANR. | MADHUSMITA BORA[R-1] ASWATHI M.K.[IMPL] | ||
IA No. 22243/2021 - APPLICATION FOR PERMISSION | |||
IA No. 100605/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 114412/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
197 | SLP(Crl) No. 5597/2020 II | REDLA JYOTHSNA AND ANR. | GOPAL JHA[P-1] |
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SOWMYA LINGAM AND ANR. | D. BHARATHI REDDY[R-1], RAJIV KUMAR CHOUDHRY [R-2] | ||
IA No. 116156/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
198 | Crl.A. No. 1277/2023 II-C | VIKAS AND ANR. | SMARHAR SINGH |
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STATE AND ANR. | VIJAY KUMAR[R-2] | ||
For Admit Appeal | |||
IA No. 182034/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
198.1 | Connected Crl.A. No. 1790/2023 II-C | VINOD | SMARHAR SINGH |
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STATE (GNCT OF DELHI) AND ANR. | MUKESH KUMAR MARORIA[R-1], ANJANI AIYAGARI[R-2] | ||
IA No. 62879/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
199 | Diary No. 22732-2020 II-C | THE UNION OF INDIA | ARVIND KUMAR SHARMA[P-1], [P-1] |
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STEPHEN RAJ | |||
IA No. 115053/2020 - CONDONATION OF DELAY IN FILING | |||
201 | Crl.A. No. 518/2024 II | PRATEEK SHUKLA | SHIKHAR SRIVASTAVA |
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THE STATE OF U.P. AND ANR. | ARUP BANERJEE[R-1], SIDDHARTH MITTAL[R-2] | ||
IA No. 151321/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
202 | SLP(Crl) No. 6330/2020 II-C | KOCHU SHETTY | MADHUSMITA BORA |
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VIJAYALAXMI SHETTY | PAI AMIT[R-1] | ||
MEDIATION REPORT RECEIVED | |||
203 | W.P.(C) No. 1334/2020 PIL-W | ASHWINI KUMAR UPADHYAY | ASHWANI KUMAR DUBEY |
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UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA[R-1], PRATEEK KUMAR [R-2] | ||
203.1 | Connected W.P.(C) No. 843/2021 PIL-W | PEOPLE’S UNION FOR CIVIL -LIBERTIES AND ANR. | APARNA BHAT |
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UNION OF INDIA AND ANR. | ARVIND KUMAR SHARMA[R-1], PRATEEK KUMAR [R-2] | ||
204 | SLP(C) No. 3806/2021 XVII-A | M/S AVON ELASTOMERS (INDIA) | MUKESH KUMAR SINGH AND CO.[P-1] |
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M/S BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD AND ORS. | NITEEN KUMAR SINHA [R-1], AMIT KUMAR SINGH[R-2], SURENDER SINGH HOODA[R-3], AMRISH KUMAR[R-4] | ||
IA No. 30983/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 30981/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 191371/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 16669/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
205 | SLP(C) No. 16016/2020 IX | HOUSING DEVELOPMENT AND INFRASTRUCTURE LIMITED | MEENAKSHI KALRA |
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NAHAR BUILDERS LTD. | K J JOHN AND CO[R-1] | ||
IA No. 135819/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
206 | CONMT.PET.(Crl.) No. 4/2020 XVII | ADITYA KASHYAP | NAMIT SAXENA |
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RACHITA TANEJA | SHADAN FARASAT[R-1] | ||
207 | T.P.(Crl.) No. 387-388/2020 II-C | SHWETA KOTECHA | DEEPANWITA PRIYANKA |
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JITENDRA A KOTECHA AND ORS. | RAJNISH KUMAR JHA[R-1], [R-2], [R-3], [R-4] | ||
mediation report awaited. | |||
IA No. 68279/2021 - APPLICATION FOR PERMISSION | |||
IA No. 130706/2020 - EX-PARTE STAY | |||
209 | Diary No. 27576-2020 IV-C | SOHAN JOSHI | PARIJAT KISHORE |
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THE STATE OF MADHYA PRADESH AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-3] | ||
IA No. 15031/2021 - CONDONATION OF DELAY IN FILING | |||
210 | W.P.(C) No. 63/2021 PIL-W | PRIVATE SCHOOLS ASSOCIATION J AND K | SHADAN FARASAT |
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HOME DEPARTMENT AND ORS. | PASHUPATHI NATH RAZDAN[R-1], [R-3] | ||
IA No. 6349/2021 - GRANT OF INTERIM RELIEF | |||
211 | C.A. No. 674/2021 XVII-A | C.C.E. AND S.T., SURAT I | MUKESH KUMAR MARORIA[P-1] |
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BILFINDER NEO STRUCTO CONTRUCTION LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] NARESH K. SHARMA[IMPL] SANJAI KUMAR PATHAK[INT], PAI AMIT[INT], P. I. JOSE[INT] | ||
IA No.7353/2021-CONDONATION OF DELAY IN FILING and IA No.7355/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7354/2021-EX-PARTE | |||
STAY | |||
211.1 | Connected C.A. No. 4465-4466/2021 XVII-A | COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS SURAT 1 | MUKESH KUMAR MARORIA[P-1] |
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M/S NEO STRUCTO CONSTRUCTION LTD. | CHARANYA LAKSHMIKUMARAN[R-1] | ||
IA No.12176/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.12175/2021-STAY APPLICATION and IA No.12174/2021-CONDONATION OF DELAY | |||
IN FILING APPEAL | |||
212 | SLP(Crl) No. 2820/2021 II-A | STATE BANK OF INDIA | A. V. RANGAM |
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SUMAN SINGH AND ANR. | PALLAVI PRATAP[R-1], ANANDO MUKHERJEE[R-2] | ||
FOR ADMISSION and I.R. SERVICE COMPLETE | |||
IA No. 46620/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
214 | C.A. No. 389/2021 XVII | GABHABHAI DEVABHAI CHAUHAN AND ORS. | ABHIMANUE SHRESTHA[P-1] |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], DEEPANWITA PRIYANKA[R-2], KHAITAN & CO.[R-3] | ||
IA No. 17987/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57596/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 57595/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 29564/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
215 | SLP(Crl) No. 1826/2021 II-C | RAMAPPA | CHARUDATTA VIJAYRAO MAHINDRAKAR |
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THE CHIEF ADMINISTRATIVE OFFICER | K. V. BHARATHI UPADHYAYA[R-1] | ||
IA No. 23599/2021 - EXEMPTION FROM FILING O.T. | |||
217 | SLP(C) No. 8736/2021 IV-B | SURAJ BHAN SINCE DECEASED THROUGH LR AND ORS. | SUMIT R. SHARMA |
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DHAN SINGH SINCE DECEASED THROUGH LR AND ORS. | ANKIT SWARUP[R-1.1] | ||
IA No. 143387/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 143385/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
218 | SLP(Crl) No. 3135/2021 II-B | JAYABEN ALPESHBHAI PATEL | HARESH RAICHURA |
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NARENDRASINH SAMRATSINH WAGHELA AND ANR. | |||
220 | SLP(Crl) No. 2644/2021 II-C | ASHWANI KUMAR | DURGA DUTT |
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THE STATE OF HIMACHAL PRADESH AND ANR. | SARTHAK GHONKROKTA[R-1], GAURI NEO RAMPAL[R-2] | ||
IA No. 57551/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 38539/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 38540/2021 - EXEMPTION FROM FILING O.T. | |||
222 | C.A. No. 807/2021 XVII | R AND M INTERNATIONAL PVT. LTD. | LAKSHMEESH S. KAMATH[P-1] |
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ERCON COMPOSITES AND ANR. | SANYAT LODHA[R-1], SHAGUN MATTA[R-2] | ||
IA No. 32583/2021 - STAY APPLICATION | |||
222.1 | Connected C.A. No. 1781/2021 XVII | ERCON COMPOSITES | SANYAT LODHA |
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R AND M INTERNATIONAL PRIVATE LIMITED AND ORS. | LAKSHMEESH S. KAMATH[R-1], SHAGUN MATTA[R-3] | ||
IA No. 61802/2021 - EX-PARTE STAY | |||
IA No. 61800/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61803/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
223 | SLP(C) No. 15145/2021 IV-B | U.T. ADMINISTRATIVE CHANDIGARH AND ORS. | MAHESH THAKUR |
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SANDEEP DHULL AND ANR. | |||
224 | SLP(C) No. 7193/2021 XVII-A | ICICI BANK LIMITED AND ANR. | ANAND SHANKAR JHA |
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SENAPATHI KOTI | ABID ALI BEERAN P[R-1] | ||
225 | SLP(C) No. 7249/2021 X | THE STATE OF UTTARAKHAND AND ORS. | AKSHAT KUMAR[P-1] |
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SURENDAR GIRI AND ORS. | MOHIT KUMAR GUPTA[R-5], [R-6], [R-7], [R-12], [R-16], [R-18], KAWALJIT SINGH BHATIA[R-1], [R-3], [R-4], [R-8], [R-9], [R-10], [R-11], [R-13], [R-14], | ||
[R-15], [R-17], [R-19], [R-20], [R-21], [R-23], [R-24] | |||
IA No. 78765/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 56242/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 64557/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 76149/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
226 | C.A. No. 2361/2021 XVII-A | NEW INDIA ASSURANCE CO. LTD. | NIKHIL JAIN |
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M/S MANGALAM ORGANICS LIMITED | VIVEK JAIN[CAVEAT] | ||
Only IA No. 220215/2023 to be listed in CIVIL APPEAL NO. 516/2021 | |||
226.1 | Connected C.A. No. 516/2021 XVII-A | NEW INDIA ASSURANCE CO. LTD. | NIKHIL JAIN |
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M/S MANGALAM ORGANICS LIMITED | VIVEK JAIN[CAVEAT] | ||
FOR | |||
FOR CLARIFICATION/DIRECTION ON IA 220215/2023 | |||
IA No. 220215/2023 - CLARIFICATION/DIRECTION | |||
227 | SLP(C) No. 17959-17960/2023 IX | NEWS BROADCASTERS ASSOCIATION | RAJAT ARORA |
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UNION OF INDIA AND ORS. | RAJESH GULAB INAMDAR, AMRISH KUMAR[R-1], NIRNIMESH DUBE[R-7], [R-8], SALMAN HASHMI[R-15], PAI AMIT[R-18], [R-19], SAYAREE BASU MALLIK[R-20] | ||
IA No. 115171/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
228 | SLP(C) No. 12612/2021 XV | M/S SHRI HARI GROUP | VATSALYA VIGYA |
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M/S AAKAAR ASSOCIATES | ANKIT ANANDRAJ SHAH[R-1] | ||
230 | SLP(C) No. 18857-18858/2021 XII-A | KONDURU PADMAVATHI(DEAD) THR LRS | E. R. SUMATHY |
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THE MANAGING DIRECTOR AND ORS. | SANTOSH KRISHNAN[R-2], [R-3] | ||
IA No. 147474/2021 - APPLICATION FOR SUBSTITUTION | |||
IA No. 147472/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 147473/2021 - EXEMPTION FROM FILING O.T. | |||
232 | SLP(C) No. 8792-8796/2021 XIV | SUKLA NAMA AND ORS. | SATYA MITRA |
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THE STATE OF TRIPURA AND ORS. | SHUVODEEP ROY[R-1] | ||
IA No. 76825/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 76826/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 76829/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
233 | SLP(C) No. 12129-12130/2021 XVII-A | P SATHISH REDDY | LAWYER S KNIT & CO |
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SHANTHA BAI AND ORS. | BHARAT BHUSHAN[R-1], LEX REGIS LAW OFFICES[R-2] | ||
IA No. 94324/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66039/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 70568/2022 - STAY APPLICATION | |||
234 | SLP(C) No. 10552/2021 XI | BRAHM PRAKASH BHARTI | BHARTI TYAGI |
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STATE OF U.P. AND ORS. | KAMLENDRA MISHRA[R-1], [R-4], PAI AMIT[R-2], [R-3] | ||
IA No. 80536/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 80537/2021 - EXEMPTION FROM FILING O.T. | |||
235 | SLP(C) No. 12427-12428/2021 XVI | SHASHIKANT KULKARNI | VATSALYA VIGYA[P-1] |
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THE UNION PUBLIC SERVICE COMMISSION AND ORS. | HRISHIKESH BARUAH[R-1], MUKESH KUMAR MARORIA[R-2], [R-3] | ||
IA No. 97545/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 97541/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
236 | SLP(C) No. 11052/2021 IV-B | SHREE BALAJI GRIT UDYOG AND ORS. | G. BALAJI |
Versus | |||
THE STATE OF HARYANA AND ORS. | PRASHANT BHUSHAN[CAVEAT], AKSHAY AMRITANSHU [R-3] | ||
FOR ADMISSION and I.R. and IA No.84235/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.85233/2021-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
237 | SLP(C) No. 12303-12304/2021 XVII | THE STATE OF JHARKHAND AND ORS. | TULIKA MUKHERJEE |
Versus | |||
AJAY KUMAR GURIA ETC. | ARVIND GUPTA[R-1], [R-2] | ||
238 | SLP(C) No. 11774/2021 XIV | M/S ASHOK GARG AND ORS. | SANJAY JAIN |
Versus | |||
M/S VIKRANT OIL CARRIER AND ORS. | ADITYA SINGH[R-1], PARIJAT SINHA[R-2], [R-3], SHASHWAT GOEL[R-5] | ||
IA No. 107388/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
239 | Diary No. 17082-2021 XIV | DELHI DEVELOPMENT AUTHORITY | MANIKA TRIPATHY[P-1] |
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SHYAM SUNDER AGARWAL AND ORS. | RONAK KARANPURIA[R-2], [R-3], [R-4], [R-6], SUJEETA SRIVASTAVA[R-7], [R-8] | ||
IA No. 121984/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 121986/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
241 | SLP(Crl) No. 5815/2021 II-A | BRAHMA KISHORE DUBEY | DIVYESH PRATAP SINGH |
Versus | |||
ANURAG @ ANNU PUROHIT AND ANR. | VEERA KAUL SINGH[R-1], YASHRAJ SINGH BUNDELA [R-2] | ||
FOR ADMISSION and I.R. and IA No.90311/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.90313/2021-EXEMPTION FROM FILING O.T. and IA | |||
No.90314/2021-EXEMPTION FROM FILING AFFIDAVIT and IA No.90310/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 90311/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 90313/2021 - EXEMPTION FROM FILING O.T. | |||
242 | SLP(Crl) No. 9964/2021 II-B | NARCOTIC CONTROL BUREAU | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
DINESH MODIBHAI JADAV AND ANR. | AYUSH SHARMA[R-1] | ||
243 | SLP(Crl) No. 8396/2021 II | KANGKAN TALUKDAR AND ORS. | ADEEL AHMED |
Versus | |||
THE STATE OF ASSAM AND ANR. | DIKSHA RAI[R-1], PARMANAND GAUR[R-2] | ||
243.1 | Connected SLP(Crl) No. 8260/2023 II | THE STATE OF ASSAM | DIKSHA RAI |
Versus | |||
KANGKAN TALUKDAR AND ORS. | ADEEL AHMED[R-1], [R-2] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 119545/2023 | |||
IA No. 119545/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
244 | SLP(C) No. 14919/2021 IX | M/S SHAH NANJI NAGSI EXPORTS PVT. LTD. | RAMESHWAR PRASAD GOYAL |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4] | ||
IA No. 119989/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
245 | SLP(C) No. 14382/2021 IX | MANEESH BAWA AND ORS. | RENUKA SAHU |
Versus | |||
NARSINGH JASRAJJI RAJPUROHIT AND ANR. | |||
IA No. 115844/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140378/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
246 | SLP(C) No. 13826/2021 XII-A | KADIYAPU THATHARAO | ABID ALI BEERAN P |
Versus | |||
KOLLA SURYARAO | HEMANTIKA WAHI[R-1.3], [R-1.2], [R-1.1], [R-1], [R-1.5], [R-1.4] | ||
247 | SLP(Crl) No. 6960/2021 II | DEVENDRA KUMAR PAL | PUNEET SINGH BINDRA |
Versus | |||
STATE OF U.P AND ANR. | VISHNU SHANKAR JAIN[R-1] | ||
JUDGMENT RESERVED VIDE COURTS ORDER DATED 17.11.2022 | |||
248 | SLP(C) No. 14668/2021 X | THE STATE OF UTTARAKHAND AND ORS. | VANSHAJA SHUKLA |
Versus | |||
COMMITTEE OF MANAGEMENT UDAIRAJ HINDU INTER COLLEGE AND ORS. | DIVYA ROY[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.117828/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 117828/2021 - EXEMPTION FROM FILING O.T. | |||
249 | SLP(C) No. 16423/2021 X | VIPIN KUMAR | DEVYANI GUPTA[P-1] |
Versus | |||
JAYDEEP AND ORS. | GUNNAM VENKATESWARA RAO[R-1], PRIYA PURI[R-2], RAVINDRA S. GARIA[R-4] | ||
IA No. 131653/2021 - EXEMPTION FROM FILING O.T. | |||
250 | C.A. No. 5975/2021 XVII | M/S DHAMPUR BIO ORGANICS LIMITED AND ORS. | CYRIL AMARCHAND MANGALDAS AOR |
Versus | |||
ADIL ANSARI AND ORS. | PREETI SINGH[CAVEAT], SAURABH MISHRA[R-5], PRADEEP MISRA[R-6], N. VISAKAMURTHY[R-7] | ||
IA No. 123838/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123839/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 123836/2021 - STAY APPLICATION | |||
251 | W.P.(C) No. 1069/2021 X | SCHOOL OF ARCHITECTURE AND TOWN PLANNING R.R. INSTITUTE OF MODERN TECHNOLOGY | CHANDRA PRAKASH |
Versus | |||
COUNCIL OF ARCHITECTURE AND ANR. | HETU ARORA SETHI[R-1], MRITUNJAY KUMAR SINHA[R-2] | ||
FOR ADMISSION and IA No.123191/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 123191/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 172935/2022 - WITHDRAWAL OF CASE / APPLICATION | |||
252 | SLP(C) No. 17085-17086/2021 XI | PRADEEP KUMAR KHANNA AND ORS. | RAHUL JAIN |
Versus | |||
STATE OF UTTAR PRADESH AND ORS. | ABHISHEK CHAUDHARY[R-2], [R-3], [R-4] | ||
252.1 | Connected SLP(C) No. 17347-17348/2021 XI | M/S. WE TWO HOMES PRIVATE LIMITED | RAHUL JAIN |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | ABHISHEK CHAUDHARY[R-2], [R-3], [R-4] | ||
253 | Diary No. 22987-2021 XIV | GOVERNMENT OF NCT OF DELHI AND ANR. | ASTHA TYAGI[P-1], [P-2] |
Versus | |||
GAJINDAR AND ANR. | NIHARIKA AHLUWALIA[R-2] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 125966/2021 | |||
IA No. 125966/2021 - CONDONATION OF DELAY IN FILING | |||
255 | SLP(C) No. 1562/2022 IV-C | THE STATE OF MADHYA PRADESH AND ANR. | MRINAL GOPAL ELKER |
Versus | |||
PANNALAL DEAD THROUGH LRS | CHRISTI JAIN[R-1.6] SUBHRO SANYAL[IMPL] | ||
IA No. 7801/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 7802/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 7799/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
256 | SLP(Crl) No. 698-699/2022 II-C | RAJU H.T. | DEVASA & CO. |
Versus | |||
P.P. HARISH ALIAS PRATHAM AND ORS. | PRABODH KUMAR[R-1], [R-2], [R-4], SHUBHRANSHU PADHI[R-3] | ||
IA No. 12093/2022 - EXEMPTION FROM FILING O.T. | |||
257 | C.A. No. 6398-6408/2021 XVII | SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO. |
Versus | |||
UMANG DHANUKA AND ORS. | AMIT AGRAWAL[CAVEAT], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], PRATIKSHA SHARMA[R-8], [R-9], [R-10], [R-11] | ||
IA No. 136812/2021 - EX-PARTE STAY | |||
257.1 | Connected C.A. No. 7864-7867/2021 XVII | HITESH N. KAWA AND ANR. | PRATIKSHA SHARMA |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | K ASHAR & CO.[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 168167/2021 | |||
IA No. 168167/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
258 | SLP(C) No. 18377/2021 XI-A | PALAMADATHIL CHEMBAN THODIKA ALAVI HAJI (DEAD) | E. M. S. ANAM |
Versus | |||
PALAMADATHIL CHEMBAN THODIKA ABOOBACKER AND ORS. | K. RAJEEV[R-1], NISHE RAJEN SHONKER[R-2] | ||
259 | SLP(C) No. 16678/2021 XII-A | M/S KISHORE GRANITES PVT. LTD. | GUNTUR PRAMOD KUMAR |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | MAHFOOZ AHSAN NAZKI[R-1], [R-2], [R-3] | ||
IA No. 135282/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
259.1 | Connected SLP(C) No. 18330/2021 XII-A | G. ANKAMMA CHOWDARY | D. MAHESH BABU |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 145247/2021 | |||
IA No. 145247/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
259.2 | Connected SLP(C) No. 18423/2021 XII-A | M/S KISHORE GRANITES PVT. LTD. | GUNTUR PRAMOD KUMAR |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 146207/2021 | |||
IA No. 146207/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
259.3 | Connected SLP(C) No. 16670/2021 XII-A | M/S KISHORE BLACK GOLD GRANITES PVT. LTD. | GUNTUR PRABHAKAR |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 135215/2021 | |||
IA No. 135215/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
261 | SLP(C) No. 18779/2021 IX | COMMISSIONER OF INCOME TAX 8 MUMBAI | RAJ BAHADUR YADAV |
Versus | |||
PASHUPATI GRANITES PVT. LTD. | |||
IA No. 146759/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 193865/2023 - SUBSTITUTED SERVICE | |||
262 | SLP(C) No. 17980-17981/2021 XVI | THE WEST BENGAL SMALL INDUSTRIES DEVELOPMENT CORPORATION LIMITED | KUNAL CHATTERJI |
Versus | |||
MAGEBA BRIDGE PRODUCTS PRIVATE LIMITED AND ORS. | DHANANJAY BAIJAL[R-1] | ||
IA No. 142330/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
263 | SLP(C) No. 20447/2021 XI-A | SARASWATI ROUT AND ORS. | MRIGANK PRABHAKAR |
Versus | |||
RECTOR PUBLIC SCHOOL, JEYPORE AND ORS. | NIRANJAN SAHU[R-1] | ||
264 | SLP(C) No. 19090/2021 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
V. SOUMINI REDDY | SAMEER ABHYANKAR[R-1] | ||
Only SLP(C)NOS.18892, 20431, 20952 AND 19917/2021 ONLY TO BE LISTED before Ld. Registrar Court. | |||
IA No. 149544/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
264.1 | Connected SLP(C) No. 18892/2021 IV-A | THE PR. COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
V. MADHUSUDHAN REDDY (DEAD) THR. LRS. | KINGS AND ALLIANCE LLP [R-1.1], [R-1.2] | ||
264.2 | Connected SLP(C) No. 20431/2021 IV-A | COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV |
Versus | |||
C.V. MADHUSUDHAN REDDY DEAD THR. LRS. | KINGS AND ALLIANCE LLP [R-1.1] | ||
264.3 | Connected SLP(C) No. 20952/2021 IV-A | COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
V. MADHUSUDHAN REDDY (HUF) DEAD THR. LRS. | KINGS AND ALLIANCE LLP [R-1.2], [R-1.1] | ||
264.4 | Connected SLP(C) No. 19917/2021 IV-A | COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
V. MADHUSUDHAN REDDY (HUF) DEAD THR. LRS. | KINGS AND ALLIANCE LLP [R-1.2], [R-1.1] | ||
264.5 | Connected SLP(C) No. 19933/2021 IV-A | COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
V. SOUMINI REDDY | SAMEER ABHYANKAR[R-1] | ||
264.6 | Connected SLP(C) No. 19953/2021 IV-A | COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
VIKRAM REDDY (HUF) | SAMEER ABHYANKAR[R-1] | ||
264.7 | Connected SLP(C) No. 20035/2021 IV-A | COMMISSIONER OF INCOME TAX-III AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
V. DINESH REDDY (HUF) | SAMEER ABHYANKAR[R-1] | ||
264.8 | Connected SLP(C) No. 20744/2021 IV-A | COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
Versus | |||
VIKRAM REDDY | SAMEER ABHYANKAR[R-1] | ||
265 | SLP(C) No. 19459/2021 XI-A | STATE OF KERALA AND ORS. | C. K. SASI |
Versus | |||
MANJU. S. PILLAI AND ANR. | K. RAJEEV[CAVEAT] | ||
265.1 | Connected SLP(C) No. 20543-20546/2021 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI |
Versus | |||
SERLY DAS T. AND ANR. ETC. ETC. | K. RAJEEV[R-1], [R-2], [R-3], [R-5] | ||
266 | SLP(C) No. 20518-20519/2021 XI-A | NRUSINGHA CHARAN JENA | SHEKHAR KUMAR |
Versus | |||
STATE OF ORISSA AND ORS. | GAURAV KHANNA[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
267 | SLP(C) No. 197/2022 XVI | SAJAL KANTI MAJUMDAR | AVNISH PANDEY |
Versus | |||
M/S K.S. PROPERTY SERVICE AND ORS. | SOUMYA DUTTA[R-1], [R-2], [R-3] | ||
268 | SLP(C) No. 361/2022 IV-B | ALL INDIA COUNCIL OF TECHNICAL EDUCATION | HARISH PANDEY |
Versus | |||
DANISH NAZIR AND ORS. | SUBHASISH BHOWMICK[R-1], [R-1], [R-2], [R-2], [R-3], [R-3], [R-4], [R-4], [R-5], [R-5], [R-6], [R-6], [R-7], [R-7], [R-8], [R-8] | ||
IA No. 118692/2022 - APPLICATION FOR PERMISSION | |||
269 | W.P.(C) No. 15/2022 PIL-W | INDIAN PROFESSIONAL NURSES ASSOCIATION (REGD.) | DHIRAJ ABRAHAM PHILIP |
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QUALITY COUNCIL OF INDIA AND ORS. | SMARHAR SINGH[R-1], [R-2], RAJ BAHADUR YADAV[R-3] | ||
270 | SLP(C) No. 24143-24144/2022 IX | MATEUS OCTAVO MAXIMIANO GONSALVES (SINCE DECEASED THROUGH HIS LRS) | NAVIN PRAKASH |
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AUDHOOT SARDESSAI (SINCE DECEASED THROUGH HIS LRS) AND ORS. | ARVIND GUPTA[R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-2], [R-3], SALVADOR SANTOSH REBELLO[R-4], [R-5] | ||
271 | C.A. No. 1375/2022 XVII-A | COMMISSIONER OF CENTRAL EXCISE | GURMEET SINGH MAKKER[P-1] |
Versus | |||
SYNDICATE BANK | KUNAL VERMA[R-1] | ||
IA No.23094/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.23092/2022-EX-PARTE STAY and IA No.23095/2022-PERMISSION TO FILE | |||
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 23092/2022 - EX-PARTE STAY | |||
IA No. 23094/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 23095/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
273 | SLP(Crl) No. 1506/2022 II-A | BANSH RAJ @ BANSH RAJ SINGH TIWARI | SANJAY KUMAR TYAGI |
Versus | |||
THE STATE OF JHARKHAND AND ANR. | SHANTANU SAGAR[R-1], RICHA KAPOOR[R-2] | ||
274 | SLP(C) No. 2596/2022 XV | R.K. INDUSTRIES | TEJAS PATEL |
Versus | |||
CHIEF SECRETARY AND ORS. | KETAN PAUL[R-1], VIVEK JAIN[R-2], [R-3] | ||
275 | SLP(C) No. 1671-1672/2022 IX | SHRI BHAGWAN MAHAVIR BAHUUDDESHIYA SEVABHAVI SANSTHA | VIPIN NAIR |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], SUDHANSHU S. CHOUDHARI[R-3] | ||
{Mention Memo} | |||
IA No. 16058/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 16549/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 16059/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 16547/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
276 | SLP(Crl) No. 2107/2022 II-B | THE STATE OF ODISHA AND ORS. | SHUBHRANSHU PADHI |
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RASHMITA PATRA | RABIN MAJUMDER[CAVEAT] TEJASWI KUMAR PRADHAN[INT] | ||
IA No. 65884/2022 - INTERVENTION APPLICATION | |||
276.1 | Connected SLP(Crl) No. 3541/2022 II-B | NIBEDITA DAS @ NIBEDITA PATI AND ORS. | RABIN MAJUMDER |
Versus | |||
THE STATE OF ODISHA AND ORS. | SHOVAN MISHRA[R-1], [R-2], [R-3] | ||
IA No. 55838/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
276.2 | Connected SLP(Crl) No. 4910/2022 II-B | RASHMITA PATRA | RABIN MAJUMDER |
Versus | |||
THE STATE OF ODISHA | SHUBHRANSHU PADHI[R-1] | ||
IA No. 162077/2023 - EARLY HEARING APPLICATION | |||
276.3 | Connected SLP(Crl) No. 6236/2022 II-B | THE STATE OF ODISHA AND ORS. | SHUBHRANSHU PADHI |
Versus | |||
NIBEDITA DAS @ NIBEDITA PATI AND ORS. | |||
IA No. 93218/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
276.4 | Connected MA 165/2023 in SLP(Crl) No. 8858/2021 II-B | PRASAN KUMAR PATRA | BY COURTS MOTION, , RABIN MAJUMDER[P-1] |
Versus | |||
THE STATE OF ODISHA | |||
IN SLP(Crl) No. - 8858/2021, | |||
276.5 | Connected SLP(Crl) No. 10048/2023 II-B | DAMYANTI NAYAK AND ANR. | SURESH CHANDRA TRIPATHY |
Versus | |||
THE STATE OF ODISHA | SUVENDU SUVASIS DASH[R-1] | ||
FOR ADMISSION | |||
IA No. 174524/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
276.6 | Connected SLP(Crl) No. 3959/2024 II-B | DUSMANTA KUMAR MUDULI | DHANANJAY BHASKAR RAY |
Versus | |||
THE STATE OF ODISHA | SHUBHRANSHU PADHI[R-1] | ||
277 | SLP(Crl) No. 1613/2022 II | PHOOL SINGH AND ORS. | RANDHIR KUMAR OJHA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | ARUP BANERJEE[R-1], AMIT PAWAN[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
IA No. 25349/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25350/2022 - EXEMPTION FROM FILING O.T. | |||
278 | SLP(C) No. 3868/2022 IX | ZENLAB INDIA (NOW KNOWN AS ZENLAB ETHICA LTD.) AND ANR. | VMZ CHAMBERS[P-1], [P-2] |
Versus | |||
LATROS PHARMACEUTICALS PRIVATE LTD. | MRINAL GOPAL ELKER[CAVEAT] | ||
IA No. 31101/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 31104/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
279 | SLP(C) No. 8298/2022 XIV | GENERAL MANAGER BHARAT SANCHAR NIGAM LTD. (BSNL) | PIYUSH SHARMA |
Versus | |||
M/S NORTH EAST GROUP OF ENGINEERS (P) LTD. AND ANR. | SAMTEN DOMA LACHUNGPA [R-1], [R-2] | ||
IA No. 66896/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
280 | SLP(Crl) No. 3481/2022 (SCLSC) II-A | GANESH | VIJAY KUMAR |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
281 | C.A. No. 1976/2022 XVII | M.K. DHIR AND ORS. | P. S. SUDHEER |
Versus | |||
PUNJAB NATIONAL BANK AND ANR. | PULKIT TARE[R-1] | ||
IA No. 38185/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
282 | SLP(C) No. 5729/2022 XII | C. MADHURAM AND ORS. | K. V. VIJAYAKUMAR |
Versus | |||
A. VALIAMMAL AND ORS. | AMIT SHARMA[R-1], [R-2], [R-3], [R-4] | ||
283 | T.P.(Crl.) No. 272/2022 II-A | AWADHESH PRASAD SINGH | AMIT PAWAN |
Versus | |||
UNION OF INDIA | MUKESH KUMAR MARORIA | ||
283.1 | Connected T.P.(Crl.) No. 122/2023 II-A | BINA SINGH @ BINA SINHA AND ORS. | AMIT PAWAN |
Versus | |||
UNION OF INDIA | MUKESH KUMAR MARORIA | ||
FOR | |||
FOR EXTENSION OF EX-PARTY STAY ON IA 26707/2023 | |||
IA No. 26707/2023 - EXTENSION OF EX-PARTY STAY | |||
283.2 | Connected T.P.(Crl.) No. 85/2023 II-A | YOGENDRA KUMAR JAISWAL | AMIT PAWAN |
Versus | |||
UNION OF INDIA | MUKESH KUMAR MARORIA[R-1] | ||
FOR | |||
FOR STAY APPLICATION ON IA 3715/2023 | |||
IA No. 3715/2023 - STAY APPLICATION | |||
283.3 | Connected T.P.(Crl.) No. 218/2023 II-A | JYOTI SHARMA | AMIT PAWAN |
Versus | |||
UNION OF INDIA | |||
FOR | |||
FOR EX-PARTE STAY ON IA 66478/2023 | |||
IA No. 66478/2023 - EX-PARTE STAY | |||
284 | SLP(C) No. 7683/2022 IV-C | KAMLESH MAHESHWARI | PRASHANT SHUKLA LAW CHAMBERS[P-1] |
Versus | |||
SONALI MAHESHWARI | ALJO K. JOSEPH[R-1] | ||
IA No. 61853/2022 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 61848/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 61851/2022 - EXEMPTION FROM FILING O.T. | |||
285 | C.A. No. 3181/2022 XVII | RAJIV KUMAR AGARWAL AND ANR. | DURGA DUTT |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | UDITA SINGH[R-1] | ||
IA No. 63435/2022 - GRANT OF INTERIM RELIEF | |||
286 | SLP(C) No. 10021-10022/2022 XIV | INDIRA KUMARI (DECEASED) THROUGH LR | SAMAR VIJAY SINGH |
Versus | |||
BIMLA RANI (DECEASED) THROUGH LRS AND ORS. | S. JANANI[R-2] | ||
IA No. 187183/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 80381/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
287 | CONMT.PET.(C) No. 692-695/2022 in C.A. No. 6270-6273/2019 III | NARESHBHAI BHAGUBHAI AND ORS. | NACHIKETA JOSHI |
Versus | |||
R.N. SINGH AND ORS. | KUMUD LATA DAS[R-2], [R-4], DEEPANWITA PRIYANKA[R-5], [R-6] | ||
IN C.A. No. - 6270/2019, IN C.A. No. - 6271/2019, IN C.A. No. - 6272/2019, IN C.A. No. - 6273/2019, | |||
Only IA for direction (77099/2024) to be listed before Hon'ble Court. | |||
IA No. 77099/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
288 | SLP(C) No. 8383/2022 IX | DILIP RAMCHANDRA SALUNKHE | RENUKA SAHU |
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NAVRANG SHANKARLAL KUMAWAT AND ANR. | RASHMI SINGHANIA[R-1] | ||
IA No. 28060/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 67672/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 28061/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 67670/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 52364/2024 - EXEMPTION FROM FILING O.T. | |||
289 | SLP(C) No. 21768-21769/2022 IV-B | M/S SUBHASH CHANDER AND SONS | ALOK TRIPATHI |
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THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3] | ||
IA No. 131632/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131633/2022 - EXEMPTION FROM FILING O.T. | |||
291 | SLP(C) No. 9478/2022 IX | RAMESH HARSAI OBHAN AND ORS. | SOUMYA DUTTA |
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SUSHMA BUILDERS AND ORS. | ANKIT YADAV[R-1] | ||
292 | C.A. No. 4626/2022 XVII-A | AMARJIT SINGH SIDHU AND ORS. | ABHINAV RAMKRISHNA |
Versus | |||
M/S PARSVANATH DEVELOPERS LTD. AND ORS. | RAJESH P.[R-1] | ||
{Mention Memo} | |||
IA NOS. 200518/2023 AND 200520/2023 MENTIONED VIDE ROP DT. 24-07-2024 | |||
IA No. 200520/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 200518/2023 - INITIATING CRIMINAL PROCESSDINGS U/S 340 OF CRPC | |||
293 | SLP(C) No. 8716/2022 IX | VASANT PUNJU CHAVAN | NACHIKETA JOSHI |
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SARALA VASANT CHAVAN | SANDEEP SUDHAKAR DESHMUKH[R-1] | ||
{Mention Memo} | |||
IA No. 70953/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 70952/2022 - EXEMPTION FROM FILING O.T. | |||
294 | SLP(Crl) No. 5172-5173/2022 II-C | RAMACHANDRAN | NANDA KISHORE[P-1] |
Versus | |||
G. JANARTHANAN AND ANR. | P. SOMA SUNDARAM[R-1] | ||
FOR ADMISSION and I.R. and IA No.78918/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.78920/2022-EXEMPTION FROM FILING O.T. | |||
295 | CONMT.PET.(C) No. 607/2022 in SLP(C) No. 19548/2013 XI | SURENDRA PRASAD | RAJESH KUMAR CHAURASIA |
Versus | |||
SHISHIR JHA AND ANR. | RAJ BAHADUR YADAV[R-1] | ||
IN SLP(C) No. - 19548/2013, | |||
IA No. 74266/2022 - EXEMPTION FROM FILING O.T. | |||
296 | SLP(Crl) No. 5052-5053/2022 II-C | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
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ZAKIR KHAN | ASHISH BATRA[R-1] | ||
IA No. 77582/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 77583/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
296.1 | Connected SLP(Crl) No. 769/2023 II-C | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
Versus | |||
RAVI CHANDRA MISHRA | SWARNENDU CHATTERJEE[R-1] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 11238/2023 | |||
IA No. 11238/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
297 | SLP(C) No. 15590/2022 XII | A YOPU AND ANR. | P. V. YOGESWARAN |
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THE CHURCH OF SOUTH INDIA TRUST ASSOCIATION AND ORS. | DANISH ZUBAIR KHAN[CAVEAT], [R-2] | ||
Mediation report received. | |||
IA No. 115142/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 191487/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 159631/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
297.1 | Connected SLP(C) No. 15589/2022 XII | DHARMAKKANNU | P. V. YOGESWARAN |
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REV. J. GEORGE ROBINSON AND ORS. | DANISH ZUBAIR KHAN[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 110160/2022 | |||
IA No. 110160/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
297.2 | Connected Diary No. 32208-2022 XII | J. CHELLIAH AND ORS. | AKSHAT SRIVASTAVA |
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REV. R.H.EASTAFF AND ORS. | DANISH ZUBAIR KHAN[CAVEAT] | ||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 193577/2022 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 193578/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 193579/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 38012/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 38095/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 38255/2023 | |||
IA No. 193577/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 193578/2022 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 193579/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 38012/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 38255/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 38095/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
299 | SLP(C) No. 11294/2022 XII | J. SRIDHAR | A. SELVIN RAJA |
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SARADHA AMMAL AND ANR. | K. K. MANI[CAVEAT] | ||
IA No. 89502/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 89504/2022 - EXEMPTION FROM FILING O.T. | |||
300 | SLP(C) No. 10349/2022 IV-C | RUHI AGRAWAL AND ANR. | ANANTA PRASAD MISHRA[P-1], [P-2] |
Versus | |||
NIMISH S. AGRAWAL | HIMANSHU SHEKHAR[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.82301/2022-EXEMPTION FROM FILING O.T. and IA No.82448/2022-EXEMPTION FROM FILING O.T. and IA No.82303/2022-PERMISSION | |||
TO FILE LENGTHY LIST OF DATES and IA No.82447/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 97269/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 97268/2022 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
301 | C.A. No. 8021-8022/2022 XVII | M/S RADHE RENEWABLE ENERGY DEVELOPMENT PVT. LTD. | SHAMIK SHIRISHBHAI SANJANWALA[P-1] |
Versus | |||
BABUBHAI RAMUBHAI SAINI AND ORS. | DEEPANWITA PRIYANKA[R-2], AVNEESH ARPUTHAM[R-4], SONAKSHI MALHAN[R-5], HEMANTIKA WAHI[R-6], GURMEET SINGH MAKKER[R-8], RAMESHWAR PRASAD GOYAL[R-9], | ||
[R-10], [R-11], [R-13], [R-14], [R-15], [R-27], [R-47], [R-62], [R-64], [R-65], [R-66], [R-70], [R-76] | |||
As per R/p Dated 10.07.2023 | |||
The matters be listed before a Bench of which one of | |||
us (K. V. Viswanathan, J.) is not a member. | |||
IA No. 141700/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141702/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 141699/2022 - STAY APPLICATION | |||
302 | SLP(Crl) No. 6184/2022 II-A | NARCOTICS CONTROL BUREAU | ARVIND KUMAR SHARMA |
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MD. BELAL KHAN @ MD. BELAAL KHAN | |||
303 | SLP(C) No. 10775/2022 IV-A | M/S BANGALORE CLUB | PRAVEEN KUMAR |
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THE STATE OF KARNATAKA AND ORS. | D. L. CHIDANANDA[R-1], [R-2], [R-3] | ||
FOR ADMISSION | |||
305 | SLP(C) No. 14986/2022 IV-A | REGIONAL MANAGER UNITED INDIA INS. CO. LTD. | PRAMOD DAYAL |
Versus | |||
TULASI RAMESH AND ORS. | PRAKASH RANJAN NAYAK[R-1], [R-4] | ||
306 | SLP(C) No. 11389-11390/2022 XII | D. THIRUVENGADAM AND ORS. | K. K. MANI |
Versus | |||
THIRUVANNAMALAI KUNDRAKUDI ATHEENAM | SHOBHA RAMAMOORTHY[R-1] | ||
FOR ADMISSION and IA No.90298/2022-EXEMPTION FROM FILING O.T. | |||
307 | SLP(C) No. 11234-11235/2022 XVII-A | R M MALHOTRA AND ANR. | AVINASH SHARMA |
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AGRA DEVELOPMENT AUTHORITY | SUDHIR KULSHRESHTHA[R-1] | ||
IA No. 88889/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 88891/2022 - EXEMPTION FROM FILING O.T. | |||
309 | SLP(C) No. 15257/2022 IV-C | M.K. STHAPAK (DEAD) | PRASHANT SHUKLA LAW CHAMBERS[P-1] |
Versus | |||
PRASHANT MEHTA AND ORS. | SUNNY CHOUDHARY[R-1], [R-5], VARDHMAN KAUSHIK [R-7] | ||
IA No.113474/2022-CONDONATION OF DELAY IN FILING and IA No.113475/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.113476/2022-EXEMPTION FROM FILING AFFIDAVIT and IA No.113472/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
310 | C.A. No. 6360/2022 XVII | ANKUR SHARMA | AYUSH ANAND[P-1] |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | GURMEET SINGH MAKKER[R-2], MADHUMITA BHATTACHARJEE[R-1], [R-4], [R-5], [R-9], [R-10], [R-11], [R-12], [R-13], KUNAL MIMANI[R-17], [R-18] | ||
IA No. 154421/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 125058/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 117889/2022 - STAY APPLICATION | |||
311 | SLP(C) No. 12462/2022 XII | K. G. SESHADRI | RAKESH K. SHARMA |
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THE TRUSTEES OF STATE BANK OF INDIA AND ANR. | SANJAY KAPUR[R-2] | ||
312 | SLP(C) No. 13733/2022 XI-A | JAFFARKHAN P.I. | P. S. SUDHEER |
Versus | |||
FOUSIYA SHEREEF AND ORS. | JOHN MATHEW[R-1], [R-2], [R-3], [R-4] | ||
IA No. 257774/2023 - APPLICATION FOR SETTLEMENT | |||
IA No. 109728/2022 - EXEMPTION FROM FILING O.T. | |||
313 | SLP(C) No. 12465/2022 IV-A | LAKSHMIDEVI M. | ALJO K. JOSEPH |
Versus | |||
THE COMMISSIONER DEPARTMENT OF COMMERCIAL OF TAXES AND ORS. | D. L. CHIDANANDA[R-1], ANUJA PETHIA [R-2], [R-3], [R-4] | ||
IA No. 96514/2022 - EXEMPTION FROM FILING O.T. | |||
314 | SLP(C) No. 14141/2022 IX | DASHRATH | ANAGHA S. DESAI |
Versus | |||
DHONDU (DEAD) THROUGH LRS. | PRAGYA BAGHEL[R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-1.6], [R-1.5] | ||
IA No. 107869/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 107871/2022 - EXEMPTION FROM FILING O.T. | |||
315 | SLP(C) No. 19049/2022 XIV | DELHI DEVELOPMENT AUTHORITY | NIHARIKA AHLUWALIA |
Versus | |||
M/S EROS RESORTS AND HOTELS LTD. | B. VIJAYALAKSHMI MENON[R-1] | ||
IA No. 149961/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25002/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 149962/2022 - EXEMPTION FROM FILING O.T. | |||
316 | SLP(C) No. 12816/2022 XI-A | PRIYANKA PAILY | TOM JOSEPH |
Versus | |||
TUSHARA DICROOS AND ANR. | SHILPA LIZA GEORGE[R-1] | ||
318 | SLP(C) No. 12702/2022 IV-A | THE MANAGEMENT OF BHARAT FRITZ WERNER LTD. | K. K. MANI |
Versus | |||
BHARAT FRITZ WERNER KARMIKA SANGHA | SABARISH SUBRAMANIAN[R-1] | ||
318.1 | Connected SLP(C) No. 12658/2022 IV-A | THE MANAGEMENT OF BHARAT FRITZ WERNER LTD. | K. K. MANI |
Versus | |||
BHARAT FRITZ WERNER KARMIKA SANGHA | |||
320 | SLP(C) No. 21731/2022 XVII-A | S. S. ENTERPRISES | VISHWA PAL SINGH |
Versus | |||
THE NEW INDIAN ASSURANCE CO LTD | MRITUNJAY KUMAR SINHA[R-1] | ||
IA No. 172311/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
322 | SLP(C) No. 17904/2022 XVII-A | DIVISIONAL MANAGER LIC OF INDIA AND ANR. | EKTA CHOUDHARY |
Versus | |||
R. VIJI AKILA AND ANR. | R. SATHISH[R-1] | ||
IA No. 131399/2022 - EXEMPTION FROM FILING O.T. | |||
324 | SLP(C) No. 15439/2022 IV-B | M/S MONSOON FINANCE PRIVATE LIMITED AND ANR. | ABHIMANYU TEWARI |
Versus | |||
KEWAL SINGH AND ORS. | SURENDER SINGH HOODA, [R-1], [R-2], NITIN MISHRA[R-4], [R-5], ABHISHEK SHARMA[R-6], RAM SWARUP SHARMA[R-7], [R-8], [R-9] | ||
As per record of proceeding dated 20.10.2023, list before a Bench of which Hon. Sanjay Kishan Kaul, J. is not a member. | |||
IA No. 193711/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 119125/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 193706/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
326 | CONMT.PET.(C) No. 531/2022 in W.P.(C) No. 13029/1985 PIL-W | MOHD. SHAKIR | SHASHI KIRAN |
Versus | |||
SANJAH ALAHABADI | SHREEKANT NEELAPPA TERDAL[R-1] | ||
IN W.P.(C) No. - 13029/1985, | |||
327 | SLP(C) No. 19830-19832/2022 IV-A | THE DIVISIONAL MANAGER NEW INDIA ASSURANCE COMPANY LTD. | AWANTIKA MANOHAR |
Versus | |||
SHAANABASAPPA AND ORS. | RAMESHWAR PRASAD GOYAL[R-2], [R-3] | ||
329 | C.A. No. 2592-2597/2024 XI-A | RAJI | LAKSHMEESH S. KAMATH |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-3], [R-4], [R-5], [R-8], [R-11], P. S. SUDHEER[R-2], [R-10] | ||
IA No. 149103/2022 - STAY APPLICATION | |||
330 | SLP(C) No. 14360/2022 IV-C | GOVIND AND ANR. | TOM JOSEPH |
Versus | |||
KUMARI MANGLA DESHORE AND ORS. | PARUL SHUKLA[CAVEAT], ROBIN KHOKHAR[R-3], [R-4], [R-5], ABHISHEK VIKAS[R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14] | ||
IA No. 201323/2023 - APPLICATION FOR PERMISSION | |||
IA No. 167125/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 129125/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 116131/2022 - EXEMPTION FROM FILING O.T. | |||
331 | SLP(C) No. 22099/2023 IV-B | AVTAR SINGH | SATISH PANDEY |
Versus | |||
UNION OF INDIA AND ORS. | AKSHAY AMRITANSHU [R-3], [R-4], [R-5], [R-6], GAURAV SHARMA[R-7] | ||
IA No. 141609/2024 - APPLICATION FOR PERMISSION | |||
IA No. 64718/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 64170/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 32662/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 171947/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
332 | SLP(Crl) No. 12755/2022 II-C | SANJEEV KUMAR ARORA | AKSHAY GIRISH RINGE |
Versus | |||
STATE OF DELHI AND ORS. | MUKESH KUMAR MARORIA[R-1], PANKAJ GUPTA[R-2], NISCHAL KUMAR NEERAJ[R-3], [R-4], [R-5] | ||
IA No. 192112/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 192109/2022 - EXEMPTION FROM FILING O.T. | |||
333 | SLP(Crl) No. 2869/2023 II-A | THE STATE OF MADHYA PRADESH | MRINAL GOPAL ELKER[P-1] |
Versus | |||
KUSH KUMAR @ BABLI AND ANR. | MRS. VIPIN GUPTA[R-1], [R-2] | ||
IA No. 13990/2023 - EXEMPTION FROM FILING O.T. | |||
335 | SLP(C) No. 15731/2022 IV-A | R. GIRISH AND ORS. | V. N. RAGHUPATHY |
Versus | |||
H.S. VENKATESH MURTHY | S-LEGAL ASSOCIATES[R-1] | ||
IA No. 131261/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133039/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 131258/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
335.1 | Connected SLP(C) No. 15996/2022 IV-A | R. GIRISH AND ORS. | V. N. RAGHUPATHY |
Versus | |||
H.V. RAMANARAJU | SUPREETA SHARANAGOUDA[R-1] | ||
IA No. 134559/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 134560/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 133032/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
336 | SLP(C) No. 16874/2022 IV-B | YOGINDER | MANISH KUMAR GUPTA |
Versus | |||
KAVITA | |||
338 | SLP(Crl) No. 12756/2022 II-A | BRANCH MANAGER DISTRICT CENTRAL CO OPERATIVE BANK | B. K. PAL |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | GOPAL JHA[R-1], AKANKSHA MEHRA[R-2] | ||
IA No. 187827/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 187826/2022 - EXEMPTION FROM FILING O.T. | |||
340 | SLP(Crl) No. 12456/2022 II-B | MALKIAT SINGH | RAMESHWAR PRASAD GOYAL |
Versus | |||
THE STATE OF PUNJAB | KARAN SHARMA[R-1] | ||
petitioner is in jail | |||
341 | SLP(Crl) No. 8033-8035/2022 II-C | DHANRAJ KHERKAR | SHRIYA MAINI |
Versus | |||
STATE OF NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 196739/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 197069/2023 - SUSPENSION OF SENTENCE | |||
342 | SLP(Crl) No. 9556/2022 II | GEDDAM JHANSI AND ANR. | IRSHAD AHMAD |
Versus | |||
THE STATE OF TELANGANA AND ORS. | DEVINA SEHGAL[R-1], PARIJAT KISHORE[R-3] | ||
342.1 | Connected SLP(Crl) No. 428/2024 II | GEDDAM JHANSI | SESHATALPA SAI BANDARU |
Versus | |||
THE STATE OF TELANGANA AND ANR. | DEVINA SEHGAL[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 263547/2023 | |||
IA No. 263547/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
344 | SLP(C) No. 2214/2023 IX | M/S. SHRI BALAJI TRADERS AND ANR. | AMIT SHARMA |
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SHRI DAMODARDAS RAMESHWARDAS BHUTDA (HUF) | ROHIT ANIL RATHI[R-1] | ||
345 | SLP(C) No. 16123/2022 XII-A | PUNJAB NATIONAL BANK | AMIT K. NAIN |
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M/S SRI CHANDRAMALA ENTERPRISES PVT. LTD. AND ORS. | SRAVAN KUMAR KARANAM, SOMANATHA PADHAN[R-1], SINDOORA VNL[R-3], [R-4], [R-5], ASHOK ANAND[R-6] | ||
IA No. 135856/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 148385/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 136970/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
345.1 | Connected CONMT.PET.(C) No. 941/2023 in SLP(C) No. 16123/2022 XII-A | KURISETTI SRINIVASA APPA RAO | SOMANATHA PADHAN |
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K.S. HARI KUMAR | AMIT K. NAIN[R-1] | ||
IN SLP(C) No. - 16123/2022, | |||
346 | SLP(C) No. 17683/2022 XI-A | DHARMESH SINGH | BLACK & WHITE SOLICITORS |
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PUSPALATA BEHERA | |||
IA No. 132177/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
347 | SLP(C) No. 20234/2022 XII | T. N. PRABHAKAR AND ANR. | MALAVIKA JAYANTH |
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S. PARTHIBAN AND ANR. | R. SHARATH[R-1], [R-2] | ||
IA No. 145870/2022 - EXEMPTION FROM FILING O.T. | |||
348 | SLP(C) No. 18757/2022 XV | RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANR. | CHARU MATHUR |
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RAMSINGH SWARNKAR | PARMANAND GAUR[R-1] | ||
IA No. 148211/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 148213/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
349 | SLP(C) No. 17304/2022 XVII | DHARMENDRA KUMAR SINGH AND ORS. | AKHILESH KUMAR PANDEY |
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THE HONBLE HIGH COURT OF JHARKHAND AND ORS. | ASHWARYA SINHA[R-1], [R-1], TULIKA MUKHERJEE[R-4] | ||
IA No. 146531/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 146532/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
350 | SLP(C) No. 16817/2022 IV-B | M/S HOODA TPT. CO | SIDDHANT SHARMA |
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THE STATE OF HARYANA AND ORS. | MONIKA GUSAIN[R-1], [R-2], [R-3], [R-4] | ||
IA No. 140948/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140947/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
352 | SLP(C) No. 20497/2022 XVII-A | DELHI DEVELOPMENT AUTHORITY | MANIKA TRIPATHY |
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TAPAN KUMAR NEOGI AND ORS. | MANISH RAGHAV [R-1], [R-3], [R-4], [R-5] | ||
IA No. 160023/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
353 | SLP(C) No. 16753/2022 XII | HELP AGE INDIA | BALAJI SRINIVASAN |
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THE DISTRICT COLLECTOR AND ORS. | |||
355 | SLP(C) No. 16769/2022 XII-A | M/S KISHAN CHAND FOUNDATION TRUST | D. ABHINAV RAO |
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THE DISTRICT COLLECTOR HYDERABAD AND ORS. | RAJIV KUMAR CHOUDHRY [R-1], [R-2], [R-3] | ||
IA No. 140270/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 140272/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
356 | SLP(C) No. 18556/2022 IV-A | C.N. SHOBHA | ANURADHA MUTATKAR |
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DODDARUDRAPPA AND ORS. | NULI & NULI[R-1], [R-2], [R-3] | ||
IA No. 162901/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 157683/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 162898/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
358 | Diary No. 30175-2022 XVII | R.O. CHILLED WATER MANUFACTURES WELFARE ASSOCIATION AND ORS. | VENKITA SUBRAMONIAM T.R |
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MAHARASHTRA POLLUTION CONTROL BOARD AND ORS. | SHASHANK SINGH[R-1], BLACK & WHITE SOLICITORS[R-5], DHAVAL MEHROTRA[R-6] | ||
IA No. 96357/2023 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 96355/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 96358/2023 - STAY APPLICATION | |||
360 | SLP(C) No. 18157/2022 XI-A | THE MANAGER SREE VIJAYANANDA GURUKULAM VIDYA PEEDAM HIGH SCHOOL | P. S. SUDHEER |
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S. DILEEP AND ORS. | P. A. NOOR MUHAMED[R-1] | ||
362 | SLP(C) No. 22784/2022 XIV | LATE O P MEHTA (THROUGH LEGAL REPRESENTATIVES) | SUPRIYA JUNEJA |
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DLF HOMES RAJAPURA PVT. LTD. AND ANR. | KARANJAWALA & CO.[R-1] | ||
IA No. 181244/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
363 | C.A. No. 9012/2022 XVII | UNION OF INDIA | AMRISH KUMAR[P-1] |
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M/S NETMAGIC SOLUTIONS PVT. LTD. | ADITYA VAIBHAV SINGH[CAVEAT] | ||
IA No.168031/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.168030/2022-EX-PARTE STAY and IA No.168027/2022-CONDONATION OF DELAY | |||
IN FILING APPEAL | |||
363.1 | Connected Diary No. 16877-2023 XVII | UNION OF INDIA | AMRISH KUMAR[P-1], [P-1] |
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M/S DEVAS MULTIMEDIA PRIVATE LIMITED | |||
FOR ADMISSION and IA No.94624/2023-EX-PARTE STAY and IA No.94620/2023-CONDONATION OF DELAY IN FILING APPEAL | |||
363.2 | Connected Diary No. 21686-2023 XVII | UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER |
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DATA INGENIOUS GLOBAL LIMITED | ANKIT ANANDRAJ SHAH[R-1] | ||
. IA No.117937/2023-CONDONATION OF DELAY IN FILING and IA No.117938/2023-EX-PARTE STAY | |||
363.3 | Connected Diary No. 27834-2023 XVII | UNION OF INDIA | AMRISH KUMAR[P-1] |
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HCL COMNET SYSTEMS AND SERVICES LTD. | S. S. SHROFF[R-1] | ||
FOR ADMISSION and IA No.152470/2023-EX-PARTE STAY and IA No.152471/2023-CONDONATION OF DELAY IN FILING APPEAL | |||
364 | Diary No. 32802-2022 II-A | RAMESHWAR SINGH YADAV ALIAS RAMESHWAR SINGH | NAMITA CHOUDHARY |
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THE STATE OF BIHAR | PREM PRAKASH[R-1] | ||
IA No. 64657/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 64658/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 96630/2023 - EXEMPTION FROM FILING O.T. | |||
365 | SLP(C) No. 21607/2022 XI-A | COMMISSIONER OF COMMERCIAL TAXES TAXES ODISHA CUTTACK AND ANR. | JOGY SCARIA |
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M/S KANAKADHARA MINING AND MINERALS PVT. LTD. | PIYUSH BERIWAL [CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.163593/2022-CONDONATION OF DELAY IN FILING and IA No.163594/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
366 | SLP(Crl) No. 11225/2022 II | THE STATE OF ANDHRA PRADESH AND ANR. | MAHFOOZ AHSAN NAZKI |
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M/S SEASONS HEALTHCARE LIMITED AND ANR. | VENKAT PALWAI LAW ASSOCIATES[R-1] | ||
IA No. 168589/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
366.1 | Connected SLP(Crl) No. 1480/2023 II | THE STATE OF ANDHRA PRADESH AND ANR. | MAHFOOZ AHSAN NAZKI |
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M/S SEASONS HEALTHCARE LIMITED AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 10771/2023 | |||
IA No. 10771/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
366.2 | Connected SLP(Crl) No. 3619/2023 II | THE STATE OF ANDHRA PRADESH AND ANR. | MAHFOOZ AHSAN NAZKI |
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M/S SEASONS HEALTHCARE LIMITED AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 45641/2023 | |||
IA No. 45641/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
366.3 | Connected Diary No. 8049-2023 II | THE STATE OF ANDHRA PRADESH AND ANR. | MAHFOOZ AHSAN NAZKI |
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M/S SEASONS HEALTHCARE LIMITED AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 45250/2023 | |||
IA No. 45250/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
366.4 | Connected Diary No. 8761-2024 II | STATE OF ANDHRA PRADESH AND ANR. | GUNTUR PRAMOD KUMAR[P-1] |
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M/S. SEASONS HEALTHCARE PVT. LTD. AND ANR. | |||
IA No.54855/2024-CONDONATION OF DELAY IN FILING and IA No.54856/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54855/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 54856/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
367 | SLP(Crl) No. 10377/2022 II | AWADHESH KUMAR | PIYUSH DWIVEDI |
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THE STATE OF UTTAR PRADESH | RUCHIRA GOEL[R-1] | ||
IA No. 165604/2022 - EXEMPTION FROM FILING O.T. | |||
368 | SLP(C) No. 22494/2022 IV-A | T.C. SOMASHEKARAPPA | MAHESH THAKUR |
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THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY[R-1], [R-2], NISHANTH PATIL[R-3], [R-4] | ||
IA No. 178917/2022 - EXEMPTION FROM FILING O.T. | |||
369 | SLP(C) No. 19957/2022 XIV | BIDUL GOSWAMI | RAMESHWAR PRASAD GOYAL |
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THE NORTH EASTERN ELECTRIC POWER CORPORATION LIMITED (IN SHORT NEEPCO) AND ORS. | SMARHAR SINGH[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.166899/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
370 | SLP(C) No. 22488/2022 XII | THE DISTRICT COLLECTOR AND ANR. | D.KUMANAN |
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R. RAJMOHAN | S. THANANJAYAN[R-1] | ||
371 | W.P.(Crl.) No. 458/2022 X | TAZZUM KHATOON | MD. AZAM ANSARI |
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THE STATE OF TELANGANA AND ANR. | |||
IA No. 174792/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
373 | SLP(C) No. 2658/2023 IV-A | SYED ESA AND ANR. | NULI & NULI |
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C. RAGHAVA REDDY AND ORS. | S-LEGAL ASSOCIATES[R-1] | ||
IA No. 17004/2023 - EXEMPTION FROM FILING O.T. | |||
374 | SLP(Crl) No. 12494/2022 II-C | M.R. BHAARATH AND ANR. | RAKESH SHARMA R. |
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STATE REP. BY SUB INSPECTOR OF POLICE AND ANR. | RAM SANKAR & CO[R-2] | ||
FOR ADMISSION and I.R. and IA No.199038/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.199039/2022-EXEMPTION FROM FILING O.T. | |||
375 | C.A. No. 1724/2023 XVII | ANKIT GUPTA | PRATEEK K CHADHA |
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UNION OF INDIA AND ORS. | N. VISAKAMURTHY[R-1], [R-2], [R-3], [R-4] | ||
IA No. 41209/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 41213/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
376 | SLP(C) No. 23721/2022 XIV | CHINU RANI GHOSH | ADITI ANIL DANI |
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SUBHASH GHOSH AND ORS. | RAJAN K. CHOURASIA[R-1] | ||
378 | SLP(C) No. 23677/2022 XII | MUTHUCHAMY | ANISH R. SHAH |
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THE ASSISTANT COMMISSIONER AND ORS. | D.KUMANAN[R-1], [R-2] | ||
IA No. 179706/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 179707/2022 - EXEMPTION FROM FILING O.T. | |||
379 | SLP(Crl) No. 12563-12566/2022 II-B | X | LEAD COUNSEL |
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RAJESH KUMAR AND ORS. | BIJO MATHEW JOY [R-1], HARSHAD V. HAMEED[R-2], [R-3] | ||
FOR ADMISSION and I.R. IA No.187420/2022-EXEMPTION FROM FILING O.T. | |||
380 | C.A. No. 4127/2023 XVII | UNION OF INDIA AND ORS. | N. VISAKAMURTHY[P-1], [P-2], [P-3], [P-4], [P-5] |
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RADHA DEVI | |||
IA No. 202399/2022 - EX-PARTE STAY | |||
IA No. 202400/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
381 | SLP(C) No. 22069/2022 XII-A | SARDAR OMKAR SINGH | VENKAT PALWAI LAW ASSOCIATES |
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SARDAR SARBHAJEET SINGH AND ORS. | MANORANJAN PAIKARAY[R-1], [R-2] | ||
Only IA No 102079/2023 In SLP (C) No 22069/2022 is listed | |||
IA No. 188667/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 192911/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
383 | SLP(C) No. 83/2023 IV-B | PRITHI SINGH | UMANG SHANKAR |
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BASANT KUMAR AND ORS. | HIMANSHU SHARMA[R-3] | ||
385 | SLP(Crl) No. 12032/2022 II-C | M/S AI DEVELOPERS PVT. LTD. | KIRAN KUMAR PATRA |
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CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 193238/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
385.1 | Connected SLP(Crl) No. 12958/2022 II-C | ARVIND KUMAR | KIRAN KUMAR PATRA |
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CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 205916/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
386 | Crl.A. No. 15/2023 II | MUKHTAR ANSARI | LZAFEER AHMAD B. F. |
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THE STATE OF UTTAR PRADESH | RUCHIRA GOEL | ||
IA No. 192971/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 204393/2022 - SUSPENSION OF SENTENCE | |||
387 | SLP(Crl) No. 1789/2023 II-A | NATIONAL INVESTIGATION AGENCY | ARVIND KUMAR SHARMA |
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AKBAR HUSSAIN @ RAJU BATLA @ RAJU BHAI@ BHAI AND ANR. | CHAND QURESHI[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
IA No. 10163/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
389 | SLP(C) No. 24197-24200/2022 XI-A | M/S. KALINGA COMMERCIAL CORPORATION LIMITED | AMRITA PANDA |
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M/S STEEL AUTHORITY OF INDIA LIMITED | YASHRAJ SINGH BUNDELA [R-1] | ||
390 | SLP(C) No. 23400/2022 IV-A | THE GADAG CO – OPERATIVE COTTON SALE SOCIETY LTD. | ANIRUDH SANGANERIA |
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TOTAPPA SINCE DECEASED BY HIS LRS AND ORS. | NISHANTH PATIL[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9] | ||
IA No. 197769/2022 - EXEMPTION FROM FILING O.T. | |||
391 | SLP(Crl) No. 970/2023 II | KISHAN LAL | UDDYAM MUKHERJEE |
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THE STATE OF RAJASTHAN AND ORS. | ANAND SHANKAR[R-1], SANYAT LODHA[R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.1885/2023-EXEMPTION FROM FILING O.T. | |||
392 | SLP(C) No. 169-170/2023 XII | AMUTHA | MALAVIKA JAYANTH |
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TAMILSELVI S AND ORS. | S. THANANJAYAN[R-1] | ||
IA No. 64390/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 1806/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 96573/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 96569/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 64387/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
393 | SLP(C) No. 24137/2022 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI |
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ANILBABU | |||
IA No. 188794/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
395 | SLP(C) No. 22847/2022 XI-A | THE GENERAL MANAGER, SYNDICATE BANK | RAJESH KUMAR GAUTAM |
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THE ASSISTANT SECRETARY, SYNDICATE BANK STAFF/ASSOCIATION AND ANR. | |||
FOR ADMISSION and I.R. and IA No.194480/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 194480/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
396 | SLP(Crl) No. 12429/2022 II-A | DHEERAJ BHATIA | MANJU JETLEY |
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RAJNI | ASHWIN KUMAR NAIR[R-1] | ||
IA No. 198169/2022 - EXEMPTION FROM FILING O.T. | |||
397 | SLP(Crl) No. 3480/2023 II | THE STATE OF NAGALAND | K. ENATOLI SEMA |
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THE DEPUTY INSPECTOR GENERAL AND ANR. | ARVIND KUMAR SHARMA[R-1] | ||
IA No. 5993/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
398 | SLP(C) No. 1017-1018/2023 XIV | UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV |
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M/S CORTEVA AGRISCIENCE INDIA PRIVATE LIMITED (FORMERLY KNOWN AS EI DUPONT INDIA PVT. LTD.) | HEMLATA RAWAT | ||
IA No. 416/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 151633/2023 - VACATING STAY | |||
399 | SLP(C) No. 2111/2023 XIV | DURGA PRASAD | ATUL KUMAR |
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GOVT. OF NCT OF DELHI AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2] | ||
IA No. 10381/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
400 | SLP(C) No. 15376/2023 XVI | KAUSHAL KISHORE SINGH | ROHIT KUMAR SINGH |
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THE STATE OF BIHAR AND ORS. | SAMIR ALI KHAN[R-1], [R-2], [R-3] | ||
IA No. 112603/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112604/2023 - EXEMPTION FROM FILING O.T. | |||
401 | SLP(C) No. 3516-3517/2023 XIV | NUR MAHAN NESSA AND ORS. | AVIJIT ROY |
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SALEKA KHARUN AND ORS. | RAJAN K. CHOURASIA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.11107/2023-CONDONATION OF DELAY IN FILING | |||
402 | SLP(C) No. 1879-1881/2023 XII | THE SECRETARY, BISHOP THORP COLLEGE | PRANJAL KISHORE |
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V. ANNATHURAI AND ORS. | S. RAJAPPA[R-1], [R-2], GOUTHAM SHIVSHANKAR[R-6], MRINAL KANWAR [R-3], [R-8], [R-9] | ||
IA No. 10245/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
403 | C.A. No. 86-87/2023 XVII | JSW POWER TRADING COMPANY LTD | VIVEK SINGH |
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SOUTHERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LTD. AND ANR. | AG VERITAS LAW[R-2] | ||
IA No. 3024/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 3026/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 3025/2023 - STAY APPLICATION | |||
403.1 | Connected C.A. No. 309-310/2023 XVII | SOUTHERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LIMITED | MAHFOOZ AHSAN NAZKI |
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JSW POWER TRADING COMPANY LIMITED AND ANR. | VIVEK SINGH[R-1], AG VERITAS LAW[R-2] | ||
IA | |||
FOR EX-PARTE STAY ON IA 10094/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 10096/2023 | |||
IA No. 10094/2023 - EX-PARTE STAY | |||
IA No. 10096/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
404 | MA 517/2023 in CONMT.PET.(C) No. 537-539/2022 in MA 1717-1719/2021 in C.A. No. 11948-11950/2016 XII-A | KARAN PAL SINGH | AMBHOJ KUMAR SINHA |
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APURVA CHANDRA | AMRISH KUMAR[R-1] | ||
IN CONMT.PET.(C) No. - 537/2022, | |||
IA No. 757/2023 - APPLICATION FOR REVIVAL | |||
405 | SLP(Crl) No. 2685/2023 II-C | JOTHIMANI | G.SIVABALAMURUGAN |
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THE STATE REP. BY THE INSPECTOR OF POLICE | |||
IA No. 14264/2023 - EXEMPTION FROM FILING O.T. | |||
406 | SLP(C) No. 1286/2023 XII | M/S.PARANTHAMAN HYDRAULICS AND EQUIPMENTS | GEETHA KOVILAN |
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THE STATE OF TAMIL NADU AND ORS. | |||
IA No. 9661/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
406.1 | Connected SLP(C) No. 1086/2023 XII | M/S.PARANTHAMAN ROCK DRILLS | GEETHA KOVILAN |
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THE STATE OF TAMIL NADU AND ORS. | |||
IA No. 9033/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
408 | SLP(C) No. 5158/2023 XII | M/S BHARAT MINES AND MINERALS | PRATEEK K CHADHA |
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P. RAVEEDDRAN AND ANR. | S. THANANJAYAN[R-1], [R-2] | ||
IA No. 29739/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29740/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 35687/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
409 | SLP(Crl) No. 1734/2023 II | RAJNI AGARWAL AND ANR. | MAIBAM NABAGHANASHYAM SINGH |
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THE STATE OF UTTAR PRADESH AND ORS. | SAKSHI KAKKAR[R-1], [R-2], [R-3] | ||
IA No. 16323/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 16325/2023 - EXEMPTION FROM FILING O.T. | |||
411 | C.A. No. 931/2023 XVII | MEGHDOOT SERVICES LIMITED | NIHARIKA AHLUWALIA |
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THE REGISTRAR OF COMPANIES, WEST BENGAL | AMRISH KUMAR[R-1] SOUMYA DUTTA[INT] | ||
IA No. 29271/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 104118/2023 - INTERVENTION APPLICATION | |||
IA No. 32520/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 29273/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
413 | SLP(C) No. 3395/2023 XVII | BHAGIRATHI DEVI AND ORS. | RANJAN NIKHIL DHARNIDHAR |
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THE STATE OF JHARKHAND AND ORS. | NEERAJ SHEKHAR[R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
IA No. 32903/2023 - EXEMPTION FROM FILING O.T. | |||
414 | SLP(C) No. 5481/2023 IX | TEJAS | PRASHANT PADMANABHAN |
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THE STATE OF MAHARASHTRA AND ORS. | |||
I.R. | |||
IA No. 45615/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 45616/2023 - EXEMPTION FROM FILING O.T. | |||
415 | SLP(C) No. 2135/2023 IV-A | THE ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. | G. BALAJI |
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HONNAMMA AND ORS. | |||
417 | SLP(C) No. 7013/2023 IV-A | SUBBARAMA SHETTY AND ORS. | RASHI BANSAL |
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K. PRADEEP AND ORS. | RAJAT SEHGAL[R-1] | ||
IA No. 45735/2024 - CLARIFICATION/DIRECTION | |||
418 | SLP(C) No. 11518-11520/2023 XII-A | SUNBURN SUPERCLUB | ISHAAN GEORGE |
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B. SUBASH REDDY AND ORS. | KRISHNA DEV JAGARLAMUDI[CAVEAT] | ||
IA No.101955/2023-CONDONATION OF DELAY IN FILING and IA No.101953/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.101957/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
419 | SLP(C) No. 2937-2938/2023 IV-A | MOHAMMAD RAHIM KHAN | GANESH KUMAR R. |
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BASAVARAJ SATTEPPA BANNISHETTI AND ORS. | |||
IA No. 27676/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 27677/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
421 | SLP(Crl) No. 2254/2023 II-C | LOVEPREET SINGH | SUBHASISH BHOWMICK |
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STATE OF NCT DELHI AND ANR. | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 25685/2023 - EXEMPTION FROM FILING O.T. | |||
422 | Diary No. 4041-2023 IV-C | RAKESH JAIN | T. N. SINGH |
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U.S. MALVIYA AND ORS. | SUNNY CHOUDHARY[R-1], [R-2], [R-3] | ||
IN C.A. No. - 5036/2009, | |||
IA No. 25176/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 19837/2023 - EXEMPTION FROM FILING O.T. | |||
423 | SLP(Crl) No. 2713/2023 II-A | PANDHARI | ATUL BABASAHEB DAKH |
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GOPAL AND ANR. | VATSALYA VIGYA[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
IA No. 28607/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 35866/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
424 | SLP(Crl) No. 1803/2023 II-C | M/S MURUGAKADAVUL AND CO. AND ANR. | A. SELVIN RAJA[P-1] |
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THE STATE REPRESENTED BY P RAMAKRISHNAN DRUG INSPECTOR | PURNIMA KRISHNA[R-1] | ||
IA No. 26992/2023 - EXEMPTION FROM FILING O.T. | |||
425 | SLP(C) No. 2533-2534/2023 XII-A | UNDRAJAVARAPU INDIRA BHARATHI ROY | ARUNA GUPTA |
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UPPATI JYOTHI KIRAN | PRERNA SINGH [R-1] | ||
426 | SLP(C) No. 2606/2023 IV-C | DEVENDRA KUMAR GUPTA | ABHISHEK VIKAS |
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THE COUNCIL OF THE INSTITUTE OF CHARTERED ACCOUNTANT | PRAMOD DAYAL[R-1] | ||
427 | CONMT.PET.(C) No. 764/2023 in C.A. No. 359/2022 XI-A | THE MANAGER, A.U.P. SCHOOL | ZULFIKER ALI P. S |
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BINDHU P.R | C. K. SASI[R-1] | ||
IN C.A. No. - 359/2022, | |||
IA No. 22703/2023 - EXEMPTION FROM FILING O.T. | |||
428 | SLP(C) No. 3797-3798/2023 IV-A | YALLAWWA AND ORS. | GANESH KUMAR R. |
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THE MANAGER/PARTNER M/S ST ROADWAYS AND ORS. | MANJEET CHAWLA[R-2], [R-5] | ||
430 | SLP(C) No. 4001-4002/2023 XI | POONAM DWIVEDI AND ORS. | PARUL SHUKLA |
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STATE OF U.P AND ORS. | M. R. SHAMSHAD[CAVEAT], VISHNU SHANKAR JAIN[R-1], [R-2] VINOD KUMAR TEWARI[IMPL] | ||
I.R.and IA No.35938/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 83266/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 71065/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 83265/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 35938/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
430.1 | Connected SLP(C) No. 22042-22043/2023 XI | ANURADHA SRIVASTAVA | VANYA GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | VISHNU SHANKAR JAIN[R-1], [R-2], TALHA ABDUL RAHMAN[R-3] | ||
FOR ADMISSION and I.R. and IA No.189857/2023-CONDONATION OF DELAY IN FILING and IA No.189858/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.189860/2023-EXEMPTION FROM FILING O.T. and IA No.189859/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 189858/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 189860/2023 - EXEMPTION FROM FILING O.T. | |||
431 | SLP(C) No. 3374/2023 IV-A | G. RAMESH | ANURADHA MUTATKAR |
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THE ASSISTANT GENERAL MANAGER CUM DISCIPLINARY AUTHORITY AND ANR. | R. N. KESWANI[R-1], [R-2] | ||
IA No. 204390/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 32758/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 204388/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
432 | C.A. No. 901/2023 XVII | NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY | RACHIT MITTAL[P-1] |
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SUNIL KUMAR AGRAWAL | SAURABH MISHRA[R-1] | ||
IA No.28088/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.28092/2023-STAY APPLICATION | |||
433 | SLP(C) No. 4284/2023 IV-B | BABU SINGH (D) THR. LRS AND ANR. | SHREY KAPOOR |
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JALANDHAR IMPROVEMENT TRUST AND ANR. | VAGISHA KOCHAR[R-1] | ||
IA No. 33657/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
435 | SLP(C) No. 6909/2023 IV-C | M/S TEJA ELECTRICALS | RAJAT JOSEPH |
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CHIEF ADMINISTRATIVE OFFICER/CON SOUTH EAST CENTRAL RAILWAYS | AMRISH KUMAR[R-1] | ||
IA No.57279/2023-CONDONATION OF DELAY IN FILING and IA No.57282/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.57284/2023-EXEMPTION | |||
FROM FILING O.T. and IA No.57281/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
436 | SLP(C) No. 3690/2023 IV-B | RELIGARE FINVEST LIMITED AND ANR. | SUDHANSU PALO |
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GAURI SHANKAR EDUCATIONAL TRUST | VAIBHAV & DASH LAW ASSOCIATES[R-1] | ||
437 | SLP(C) No. 14281/2023 XV | THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR |
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ASHISH KUMAR MEENA AND ORS. | MANISH KUMAR[R-1], [R-2], [R-3] | ||
IA No. 90035/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
437.1 | Connected SLP(C) No. 14719/2023 XV | THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR |
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SHANKAR LAL AND ORS. | MANISH KUMAR GUPTA[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 117040/2023 | |||
IA No. 117040/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
438 | SLP(Crl) No. 3171/2023 II | D NAGA RATAMMA AND ORS. | K.PARAMESHWAR |
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THE STATION HOUSE OFFICER AND ANR. | SUMANTH NOOKALA[R-2] | ||
439 | SLP(Crl) No. 4179/2023 II | SATYAVEER SINGH | PREM SUNDER JHA |
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PANKAJ AND ANR. | VANDANA SHARMA[R-1], RAJAT SINGH[R-2] | ||
IA No. 36760/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 95061/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 36757/2023 - EXEMPTION FROM FILING O.T. | |||
439.1 | Connected SLP(Crl) No. 4180/2023 II | SATYAVEER SINGH | PREM SUNDER JHA |
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PAWAN AND ANR. | ISHAAN GEORGE[R-1], RAJAT SINGH[R-2] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 46408/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 46451/2023 | |||
IA No. 46408/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 46451/2023 - EXEMPTION FROM FILING O.T. | |||
440 | SLP(C) No. 4867-4868/2023 XI-A | ITISHREE MOHANTY | AMIT SHARMA |
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THE STATE OF ODISHA AND ORS. | SHOVAN MISHRA[R-1], RAJEEV SINGH[R-5] | ||
441 | C.A. No. 1365/2023 XVII | BINA BEDI AND ANR. | ANSHULA VIJAY KUMAR GROVER |
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JOSE FERNANDES AND ORS. | SHISHIR DESHPANDE[R-3], [R-4], [R-5] | ||
IA No. 40225/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 47673/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 40224/2023 - STAY APPLICATION | |||
441.1 | Connected C.A. No. 4928/2023 XVII | BINA BEDI AND ANR. | ANSHULA VIJAY KUMAR GROVER |
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JOSE FERNANDES AND ORS. | NUPUR KUMAR[CAVEAT], SHISHIR DESHPANDE[R-3], GURMEET SINGH MAKKER[R-6] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 153431/2023 | |||
FOR STAY APPLICATION ON IA 153432/2023 | |||
IA No. 153431/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 153432/2023 - STAY APPLICATION | |||
442 | SLP(C) No. 3688/2023 IV-B | SUNIL KUMAR @ SUNEEL KUMAR | CHRITARTH PALLI |
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THE DIRECTOR, HEALTH AND FAMILY WELFARE AND ORS. | SHREEKANT NEELAPPA TERDAL[R-1] | ||
IA No. 36374/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 36375/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
443 | SLP(Crl) No. 3454/2023 II-C | SWARNA DAGA MIMANI | DEVINA SEHGAL |
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DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 39196/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 48811/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
444 | C.A. No. 2985/2023 XVII-A | SAIVEN DEVELOPERS PVT. LTD. | KUNAL CHEEMA |
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DEEPAK GAUR AND ORS. | AMIT[R-1], [R-2] | ||
FOR ADMISSION and IA No.52392/2023-GRANT OF INTERIM RELIEF and IA No.52383/2023-EXEMPTION FROM FILING O.T. and IA No.52378/2023-CONDONATION OF DELAY | |||
IN FILING APPEAL and IA No.53291/2023-APPLICATION FOR PERMISSION | |||
IA No. 53291/2023 - APPLICATION FOR PERMISSION | |||
IA No. 52383/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 52392/2023 - GRANT OF INTERIM RELIEF | |||
445 | SLP(C) No. 3997/2023 IX | UDDHAV THACKERAY | DEVYANI GUPTA[P-1] |
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EKNATHRAO SAMBHAJI SHINDE AND ANR. | TAS LAW[CAVEAT], PRATEEK KUMAR [R-2] | ||
IA No. 40000/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39998/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 39995/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
446 | SLP(Crl) No. 13843/2023 II-C | K. SUBRAMANIAN @ A.K. SUBBU | M.P. PARTHIBAN |
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THE STATE REP. BY THE INSPECTOR OF POLICE | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 57196/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 57197/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 57199/2023 - EXEMPTION FROM FILING O.T. | |||
446.1 | Connected Diary No. 40432-2022 II-C | K. SUBRAMANIAN @ A.K. SUBBU | M.P. PARTHIBAN |
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THE STATE REP. BY THE INSPECTOR OF POLICE | MUKESH KUMAR MARORIA[R-1] | ||
FOR ADMISSION and I.R. and IA No.39761/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.39763/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.39767/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 39767/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 39761/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39763/2023 - EXEMPTION FROM FILING O.T. | |||
446.2 | Connected Diary No. 2087-2023 II-C | K. SUBRAMANIAN @ A.K. SUBBU | M.P. PARTHIBAN |
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THE STATE REP. BY THE INSPECTOR OF POLICE | |||
IA No. 46527/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 46521/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 46522/2023 - EXEMPTION FROM FILING O.T. | |||
446.3 | Connected Diary No. 19337-2023 II-C | K. SUBRAMANIAN @ A.K. SUBBU | M.P. PARTHIBAN |
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THE STATE REP. BY THE INSPECTOR OF POLICE | |||
FOR ADMISSION and I.R. and IA No.101782/2023-CONDONATION OF DELAY IN FILING and IA No.101772/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.101777/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 101782/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 101772/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 101777/2023 - EXEMPTION FROM FILING O.T. | |||
447 | C.A. No. 2022/2023 XVII | STRESSED ASSETS STABILIZATION FUND | ANAND VARMA |
Versus | |||
DELTA INTERNATIONAL LIMITED | E. C. AGRAWALA[CAVEAT] | ||
{Mention Memo} | |||
IA No. 64227/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
448 | SLP(Crl) No. 9231/2023 II-C | ALAGUMALAI | M. VENMANI |
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STATE REP. BY THE INSPECTOR OF POLICE | |||
IA No. 99967/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 105007/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
449 | SLP(Crl) No. 4729/2023 II | SANJEET JAISWAL | TALHA ABDUL RAHMAN |
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THE STATE OF UTTAR PRADESH AND ORS. | ADARSH UPADHYAY[R-1], [R-9], [R-10], KSHITIJ MUDGAL, [R-2], JASMEET SINGH[R-3], [R-4], [R-5], [R-7], [R-8], MUKUNDA RAO ANGARA [R-6] | ||
IA No. 66564/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 68461/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 66565/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 68614/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 68460/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 82898/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 68613/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
449.1 | Connected SLP(Crl) No. 4731/2023 II | THE STATE OF UTTAR PRADESH AND ORS. | ADARSH UPADHYAY |
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A. K. RAVI NEDUNGADI AND ORS. | KSHITIJ MUDGAL, JASMEET SINGH[R-6], [R-8] | ||
FOR ADMISSION and I.R. and IA No.62791/2023-CONDONATION OF DELAY IN FILING and IA No.62792/2023-EXEMPTION FROM FILING O.T. | |||
451 | SLP(C) No. 9457/2023 IV-B | PHOENNIX CLEARING AND FORWARDING PVT. LTD. | ASHOK BANNIDINNI |
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STEELCASE ASIA PACIFIC HOLDINGS INDIA PVT.LTD | KHAITAN & CO.[R-1] | ||
452 | SLP(C) No. 5577/2023 XII-A | NAGOJI SRINIVASA RAO | N. ANNAPOORANI |
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MOKKAPATI VIJAYA LAKSHMI AND ORS. | GOPAL JHA[R-1] | ||
454 | SLP(C) No. 6538-6539/2023 IV-A | G. SRINIVASA MODALIYAR SINCE DEAD BY LRS | VAIJAYANTHI GIRISH |
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LOKANATH MODALIYAR SINCE DEAD BY HIS LRS AND ANR. | SURBHI MEHTA[R-2] | ||
IA No. 56449/2023 - EXEMPTION FROM FILING O.T. | |||
456 | SLP(C) No. 4805/2023 IV-A | K.N. SRIDHAR | SANJAY JAIN |
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SANDHYA T. | BALAJI SRINIVASAN[R-1] | ||
IA No. 158069/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 53909/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
458 | SLP(C) No. 8528/2023 IV-A | M.D. MUJEEB | AWANTIKA MANOHAR |
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DEPUTY COMMISSIONER AND DISTRICT MAGISTRATE AND ORS. | V. N. RAGHUPATHY[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.76829/2023-EXEMPTION FROM FILING O.T. | |||
460 | SLP(Crl) No. 3625/2023 II-C | SATISH KUMAR | ASHWANI KUMAR DUBEY |
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STATE (GOVT. OF NCT OF DELHI) AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], ARVIND KUMAR SHARMA[R-3] | ||
IA No. 56830/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 56833/2023 - EXEMPTION FROM FILING O.T. | |||
461 | SLP(C) No. 7675/2023 XII-A | D. LAXMAMMA | M. RAMBABU AND CO. |
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P. KISTAIAH ALIAS KRISHNA AND ORS. | SUMANTH NOOKALA[R-1], [R-2], [R-3], [R-4] | ||
463 | SLP(C) No. 6428/2023 IV-C | KARUNA PARMAR | SHYAMAL KUMAR |
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PRAKASH SINHA AND ORS. | N. VISAKAMURTHY[R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
IA No. 65381/2023 - EXEMPTION FROM FILING O.T. | |||
465 | SLP(C) No. 15352-15353/2023 XVII-A | YASH PAL SAINI | P. K. JAIN |
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M/S. TDI INFRASTRUCTURE PVT. LTD. AND ANR. | ROOH-E-HINA DUA[R-1] | ||
IA No. 218927/2023 - APPLICATION FOR PERMISSION | |||
467 | SLP(Crl) No. 5109/2023 II | YASH PRATAP SINGH | SHIVENDRA SINGH |
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STATE OF UTTAR PRADESH AND ORS. | VISHNU SHANKAR JAIN[R-1], SAMIR MALIK[R-4] | ||
IA No. 104762/2023 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 147507/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 104760/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 77290/2023 - EXEMPTION FROM FILING O.T. | |||
467.1 | Connected Diary No. 28398-2023 II | RAJENDRA SINGH | SHIVENDRA SINGH |
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THE STATE OF UTTAR PRADESH AND ORS. | VISHNU SHANKAR JAIN[R-1], [R-2], [R-3], SAMIR MALIK[R-4] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 139549/2023 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 139550/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 139552/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 139555/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 144964/2023 | |||
IA No. 139550/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 139552/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 139555/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 139549/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 144964/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
468 | SLP(Crl) No. 5353/2023 II-A | SOMNATH DIGAMBAR SONAWANE | ANKITA CHAUDHARY |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], CHANDER SHEKHAR ASHRI[R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
FOR ADMISSION and I.R. and IA No.76149/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.76150/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.76147/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
IA No. 76149/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 76150/2023 - EXEMPTION FROM FILING O.T. | |||
469 | SLP(Crl) No. 6148/2023 II-A | JUGAL BAITHA @ GOPAL BAITHA AND ANR. | PRERNA PRIYADARSHINI |
Versus | |||
THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
IA No. 208698/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 72351/2023 - EXEMPTION FROM FILING O.T. | |||
470 | SLP(C) No. 7966-7967/2023 XIV | PUNJAB AND SIND BANK | BRIJESH KUMAR TAMBER |
Versus | |||
JARNAIL SINGH | |||
FOR ADMISSION and I.R. and IA No.79140/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79140/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
472 | SLP(C) No. 8976/2023 IV-A | SANNAMMA AND ORS. | V. N. RAGHUPATHY |
Versus | |||
SHIVANNA | NULI & NULI[R-1] | ||
473 | SLP(Crl) No. 7641/2023 II-C | JEEVA | S. GOWTHAMAN |
Versus | |||
UMAPATHI AND ANR. | |||
IA No. 101646/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 101644/2023 - EXEMPTION FROM FILING O.T. | |||
475 | SLP(Crl) No. 6469/2023 II-A | LOKENDRA SINGH @ SHIVPAL SINGH | T. R. B. SIVAKUMAR |
Versus | |||
STATE OF MADHYA PRADESH | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 102972/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 102973/2023 - EXEMPTION FROM FILING O.T. | |||
477 | SLP(Crl) No. 9154-9155/2023 II-C | VIJAYABASKAR | NANDA KISHORE |
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THE STATE OF TAMIL NADU | |||
IA No. 136166/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
478 | SLP(Crl) No. 6472/2023 II | PRIYANKA YADAV | ABHISHEK GUPTA |
Versus | |||
AMIT YADAV AND ORS. | ANKUR YADAV[R-1], RAJAT SINGH[R-2], [R-3] | ||
IA No. 84324/2023 - EXEMPTION FROM FILING O.T. | |||
479 | SLP(C) No. 16667/2023 XII-A | MADHUBASHI VIJAYA SARADHI AND ANR. | GOPAL JHA |
Versus | |||
K.H. SUKANYA | LAWYER S KNIT & CO[R-1] | ||
481 | SLP(Crl) No. 5620-5621/2023 II-A | RAKESH KUMAR TYAGI | ABHISHEK AGARWAL |
Versus | |||
RAGHVENDRA SINGH TOMAR AND ANR. | TRILOKI NATH RAZDAN[R-1], YASHRAJ SINGH BUNDELA [R-2] | ||
IA No.90123/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 90123/2023 - EXEMPTION FROM FILING O.T. | |||
482 | SLP(C) No. 8383/2023 IX | NEW INDIA ASSURANCE COMPANY | MANAN VERMA |
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RITA KIRIT JOSHI AND ORS. | S. YAMUNAH NACHIAR[CAVEAT], SNEHASISH MUKHERJEE[R-3] | ||
IA No. 83019/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
484 | SLP(C) No. 9962/2023 XI-A | ALKA GUPTA AND ORS. | GAURAV KHANNA |
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THE STATE OF ODISHA AND ORS. | SAMAPIKA BISWAL[R-1], [R-1], [R-2], [R-2], [R-3], [R-3] | ||
IA No.98306/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
485 | SLP(C) No. 16897/2023 XVI | THE STATE OF BIHAR AND ORS. | AZMAT HAYAT AMANULLAH |
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RADHA PANDEY AND ORS. | PRERNA SINGH [CAVEAT] | ||
486 | SLP(Crl) No. 6763/2023 II-A | HUTU ANSARI @ FUTU ANSAR AND ORS. | BRAJ KISHORE MISHRA |
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THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
IA No. 88418/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 88415/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 88424/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
487 | SLP(C) No. 9133-9134/2023 IX | POONAMCHAND POPATLAL JAIN | JASMEET SINGH |
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HARISH LAXMICHAND SANGHAVI AND ORS. | PRAGYA BAGHEL[R-1], [R-2], [R-3], [R-4], AADITYA ANIRUDDHA PANDE[R-5], [R-6] | ||
IA No. 90862/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129693/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 90866/2023 - EXEMPTION FROM FILING O.T. | |||
488 | SLP(C) No. 9582/2023 IX | BHAGWAN PANDURANG KHEDEKAR AND ANR. | BLACK & WHITE SOLICITORS[P-1], [P-2] |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | NUPUR KUMAR[CAVEAT], AADITYA ANIRUDDHA PANDE[R-1] | ||
{Mention Memo} | |||
IA No. 94212/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98656/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 94215/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 98654/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
489 | CONMT.PET.(C) No. 1007/2023 in W.P.(Crl.) No. 446/2021 X | ISTAQBAL | RISHI MALHOTRA |
Versus | |||
RAJESH KUMAR SINGH AND ANR. | VISHNU SHANKAR JAIN[R-1] | ||
IN W.P.(Crl.) No. - 446/2021, | |||
FOR ADMISSION | |||
490 | C.A. No. 3299/2023 XVII | MANSFIELD CABLES COMPANY LIMITED | ANAGH MISRA |
Versus | |||
RAJEEV GOEL AND ANR. | VARDHMAN KAUSHIK [R-1], PALLAVI PRATAP[R-2] | ||
IA No. 91417/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 91419/2023 - STAY APPLICATION | |||
491 | MA 2219/2023 in SLP(C) No. 17849/2008 XI | HARIDUTT SHARMA AND ANR. | GAURAV |
Versus | |||
STATE OF U.P. AND ORS. | SHASHANK SHEKHAR SINGH[R-1], [R-2], BINAY KUMAR DAS[R-3] | ||
IN SLP(C) No. - 17849/2008, | |||
IA No. 89319/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 89321/2023 - EXEMPTION FROM FILING O.T. | |||
491.1 | Connected MA 47/2024 in SLP(C) No. 17847/2008 XI | JAIWATI AND ORS. | DR. RAJEEV SHARMA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | GUNNAM VENKATESWARA RAO, BINAY KUMAR DAS[R-3] | ||
IN SLP(C) No. - 17847/2008, | |||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 259434/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 259435/2023 | |||
IA No. 259434/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 259435/2023 - EXEMPTION FROM FILING O.T. | |||
491.2 | Connected MA 48/2024 in SLP(C) No. 21000/2009 XI | JAGDISH CHANDRA SHARMA | DR. RAJEEV SHARMA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | GUNNAM VENKATESWARA RAO, BINAY KUMAR DAS[R-3] | ||
IN SLP(C) No. - 21000/2009, | |||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 259452/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 259453/2023 | |||
IA No. 259452/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 259453/2023 - EXEMPTION FROM FILING O.T. | |||
492 | W.P.(Crl.) No. 233/2023 X | ANIL AND ORS. | ANU GUPTA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SARVESH SINGH BAGHEL[R-1], [R-1], [R-2], [R-2], [R-3], [R-3], [R-4], [R-4] | ||
IA No. 105075/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 160524/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 105077/2023 - EXEMPTION FROM FILING O.T. | |||
494 | SLP(C) No. 13542/2023 IV-A | THE COMMISSIONER OF INCOME TAX | RAJ BAHADUR YADAV |
Versus | |||
M/S EMBASSY BRINDAVAN DEVELOPERS | |||
FOR ADMISSION and I.R. and IA No.97795/2023-CONDONATION OF DELAY IN FILING and IA No.97797/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
495 | SLP(C) No. 10207/2023 IX | PRADEEP | T. R. B. SIVAKUMAR |
Versus | |||
THE CHAIRMAN, NAGPUR IMPROVEMENT TRUST AND ORS. | ANAGHA S. DESAI[R-1], [R-2], SATYA KAM SHARMA [R-3] | ||
IA No. 101163/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 101164/2023 - EXEMPTION FROM FILING O.T. | |||
496 | C.A. No. 3434/2023 XVII | CULVER MAX ENTERTAINMENT PRIVATE LIMITED | KARANJAWALA & CO. |
Versus | |||
VIDEOCON D2H LIMITED | GAURAV SHARMA[CAVEAT] SWIKRITI SINGHANIA[INT] | ||
IA No. 95594/2023 - EX-PARTE STAY | |||
IA No. 95599/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 97277/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 97265/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
497 | SLP(C) No. 23388/2023 IX | RUSTUM SAM BOYCE | JASMINE DAMKEWALA |
Versus | |||
ACC LTD AND ORS. | PBA LEGAL[R-1], PAREKH & CO.[R-2], AMAN RAJ GANDHI[R-3] | ||
IA No. 14075/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 244903/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 208239/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 197899/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
499 | SLP(Crl) No. 6954-6955/2023 II | GUDIVADA SESHAGIRI RAO | IRSHAD AHMAD |
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GUDIAVADA ASHALATHA AND ANR. | SESHATALPA SAI BANDARU[R-1], GUNTUR PRAMOD KUMAR[R-2] | ||
IA No. 197059/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 36442/2024 - STAY APPLICATION | |||
499.1 | Connected SLP(C) No. 1555/2024 XII-A | GUDIVADA SESHAGIRI RAO | IRSHAD AHMAD |
Versus | |||
GUDIVADA ASHALATHA | SESHATALPA SAI BANDARU[R-1] | ||
IA No. 36299/2024 - STAY APPLICATION | |||
500 | SLP(C) No. 18395/2023 XII-A | M. KAMALAKAR | VENKAT PALWAI LAW ASSOCIATES |
Versus | |||
THE HIGH COURT OF TELANGANA AND ORS. | VENKATA RAGHUVAMSY D. [R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.129344/2023-CONDONATION OF DELAY IN FILING and IA No.129345/2023-CONDONATION OF DELAY IN REFILING / CURING THE | |||
DEFECTS and IA No.129347/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
501 | Diary No. 21120-2023 XII-A | PRINCIPAL COMMISSIONER OF INCOME TAX 2 | RAJ BAHADUR YADAV |
Versus | |||
SRI VENKATESH GRANITES PVT. LTD. | |||
IA No. 122550/2023 - CONDONATION OF DELAY IN FILING | |||
503 | SLP(C) No. 16663-16664/2023 IV-A | M.V. SAHADEVA | RAJIVKUMAR |
Versus | |||
B. S. GOVINDA SHETTY | H. CHANDRA SEKHAR[R-1] | ||
IA No. 132755/2023 - EXEMPTION FROM FILING O.T. | |||
504 | SLP(Crl) No. 8597/2023 II | MUNNA KUMAR SINGH | SHEKHAR KUMAR |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | ANUVRAT SHARMA[R-1] | ||
506 | C.A. No. 4103/2023 XVII | ASSET RECONSTRUCTION COMPANY (INDIA)LIMITED | DUA ASSOCIATES |
Versus | |||
EBENEZAR INBARAJ AND ORS. | K.PARAMESHWAR[CAVEAT] AYSHWARYA CHANDAR[IMPL] | ||
FOR ADMISSION and IA No.120521/2023-STAY APPLICATION and IA No.120522/2023-EXEMPTION FROM FILING O.T. and IA No.120520/2023-PERMISSION TO FILE | |||
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
507 | SLP(C) No. 15592/2023 XI-A | L.K. PRABHU @ L. KRISHNA PRABHU (DIED) THROUGH L.RS | MOHAMMED SADIQUE T.A. |
Versus | |||
K.T. MATHEW @ THAMPAN THOMAS AND ORS. | AAKASHI LODHA [R-1] | ||
IA No. 124806/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 124807/2023 - EXEMPTION FROM FILING O.T. | |||
509 | Diary No. 23863-2023 XII | MOHAMMADBI AND ORS. | G.SIVABALAMURUGAN |
Versus | |||
MARY REGINA (DIED ) AND ORS. | SONAKSHI MALHAN[R-1], [R-2], [R-3] | ||
FOR ADMISSION and IA No.161079/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
511 | C.A. No. 4389/2023 XVII | RAJEEV GUPTA | KINGS AND ALLIANCE LLP |
Versus | |||
STANDARD CHARTERED BANK (SINGAPORE) LTD AND ANR. | ABHIJNAN JHA [R-1] | ||
IA No.131798/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.131795/2023-EX-PARTE STAY | |||
512 | SLP(C) No. 15582/2023 XII-A | UNION OF INDIA | ARVIND KUMAR SHARMA |
Versus | |||
R RAMAIAH AND ANR. | |||
IA No. 120168/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
513 | SLP(C) No. 20545/2023 XVI | SATISH MAJHI AND ANR. | RAMESHWAR PRASAD GOYAL |
Versus | |||
UNION OF INDIA AND ORS. | AMRISH KUMAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
514 | SLP(C) No. 16488/2023 XIV | SRI AMAL MAJUMDER AND ORS. | SUMANTH NOOKALA |
Versus | |||
THE STATE OF TRIPURA AND ORS. | SHUVODEEP ROY[R-1], [R-2], [R-3] | ||
514.1 | Connected SLP(C) No. 17475/2023 (SCLSC) XIV | KUSHUM SHIL AND ANR. | ADITI ANIL DANI |
Versus | |||
THE STATE OF TRIPURA AND ORS. | SHUVODEEP ROY[R-1], [R-2], [R-3] | ||
514.2 | Connected SLP(C) No. 21698/2023 XIV | SMT. MINATI DEBNATH (ROY) AND ORS. | CHARU AMBWANI |
Versus | |||
THE STATE OF TRIPURA AND ORS. | |||
IA No. 187027/2023 - EXEMPTION FROM FILING O.T. | |||
515 | SLP(Crl) No. 12115/2023 II | TONGOM JOMOH | MAYANK KSHIRSAGAR |
Versus | |||
KANYA DOKE | |||
IA No. 183238/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
516 | SLP(C) No. 13028/2023 XI-A | P.K. JAMEELA BALAN | DEEPAK PRAKASH |
Versus | |||
THE STATE OF KERALA AND ANR. | NISHE RAJEN SHONKER[R-1], [R-2] | ||
IA No. 122394/2023 - EXEMPTION FROM FILING O.T. | |||
518 | W.P.(C) No. 702/2023 PIL-W | HARSH VIBHORE SINGHAL | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA | ATTORNEY GENERAL FOR INDIA[IMPL] | ||
IA No. 128629/2023 - EARLY HEARING APPLICATION | |||
519 | MA 1519/2023 in C.A. No. 9412/2013 III | THE PARSI CENTRAL ASSOCIATION CO OPERATIVE HOUSING SOCIETY AND ANR. | P. N. PURI |
Versus | |||
BHAGWANDIN SAJARAM AND ORS. | PRATAP AND CO.[R-3], AADITYA ANIRUDDHA PANDE[R-4], NAVDEEP VORA[R-6] | ||
IN C.A. No. - 9412/2013, | |||
FOR ADMISSION and IA No.120362/2023-CLARIFICATION/DIRECTION | |||
IA No. 120362/2023 - CLARIFICATION/DIRECTION | |||
520 | SLP(C) No. 16691/2023 IV-A | M/S BALLAL MOTORS SERVICE | MAHESH THAKUR |
Versus | |||
EMPLOYEES STATE INSURANCE CORPORATION AND ANR. | MANISH KUMAR SARAN[R-1] | ||
521 | SLP(C) No. 16178-16179/2023 XVI | TARUN KUMAR | KAUSHIK PODDAR |
Versus | |||
SHAILESH KUMAR AND ORS. | ANAND SHANKAR JHA[CAVEAT], MANISH KUMAR[R-2], [R-3] | ||
523 | SLP(C) No. 15356/2023 XII | K. KALYANI | ANAND DILIP LANDGE |
Versus | |||
A.V. MUNUSAMY AND ORS. | M. A. CHINNASAMY[R-4] | ||
FOR ADMISSION and I.R. and IA No.134796/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 134796/2023 - EXEMPTION FROM FILING O.T. | |||
525 | SLP(C) No. 16681/2023 XI-A | CHAIRMAN CUM MANAGING DIRECTOR MAHANADI COAL FIELDS LTD. AND ORS. | SHIBASHISH MISRA |
Versus | |||
MANORANJAN RAY AND ORS. | DEEPANWITA PRIYANKA[CAVEAT], ANKIT AGARWAL [R-2], [R-3], [R-4] | ||
IA No. 149706/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149707/2023 - EXEMPTION FROM FILING O.T. | |||
527 | SLP(C) No. 16730-16731/2023 IV-C | LAXMI MAHILA NAGRIK SAHAKARI BANK MARYADIT | MRS. VIPIN GUPTA |
Versus | |||
THE STATE OF CHHATTISGARH AND ORS. | KAUSTUBH SHUKLA[R-2], RAVINDER KUMAR YADAV[R-1], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9] | ||
528 | SLP(C) No. 16574/2023 IV-B | DHARAMVIR AND ORS. | SAVITA SINGH |
Versus | |||
RANVIR AND ORS. | SATISH KUMAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IA No. 149052/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
529 | SLP(C) No. 17020/2023 IV-C | HIRALAL PATEL AND ANR. | RAVI PRAKASH |
Versus | |||
SOMKAR AND ORS. | |||
IA No. 153730/2023 - EXEMPTION FROM FILING O.T. | |||
530 | SLP(C) No. 20338-20339/2023 IV-A | SRI PAPAIAH ALIAS PAPANNA ALIAS BALE PAPANNA | NULI & NULI |
Versus | |||
PARVATHAMMA SINCE DECEASED BY LRS | MAHESH THAKUR[CAVEAT] | ||
{Mention Memo} | |||
IA No. 247407/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 164154/2023 - EXEMPTION FROM FILING O.T. | |||
531 | SLP(C) No. 16569/2023 XI-A | K. S. GEORGE AND ANR. | SUNIL ROY |
Versus | |||
D. SUBASH | MOHAMMED SADIQUE T.A.[R-1] | ||
. | |||
532 | SLP(Crl) No. 9610/2023 II | NEHA YADAV | PRATIVA PRAKASH JANAPRIYA NAYAK |
Versus | |||
SUMAN DEVI AND ORS. | MOHAMMAD ASLAM [R-1], [R-2], [R-3], [R-4], YASHARTH KANT[R-5] | ||
IA No. 139575/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 194210/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 139574/2023 - EXEMPTION FROM FILING O.T. | |||
533 | SLP(Crl) No. 10051/2023 II-A | VIJAY KUMAR KUSHWAHA | PRAVEEN KUMAR JHA |
Versus | |||
THE STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1] | ||
IA No.152211/2023-EXEMPTION FROM FILING O.T. | |||
534 | Diary No. 28247-2023 II | VINAY JAIN | ASHUTOSH THAKUR |
Versus | |||
VIVEK KUMAR | HARSH PARASHAR[R-1] RAJAT SINGH[IMPL], MOHIT PAUL[IMPL], MITHU JAIN[IMPL], CHIRAG M. SHROFF[IMPL] | ||
IN Crl.A. No. - 1112/2021, | |||
IA No. 135537/2023 - CLARIFICATION/DIRECTION | |||
535 | SLP(C) No. 17702/2023 XI-A | COCHIN INTERNATIONAL AIRPORT LIMITED | PRAKASH RANJAN NAYAK |
Versus | |||
KERALA STATE ELECTRICITY BOARD AND ORS. | SUBHASH CHANDRAN K.R[R-1], [R-2], [R-3], NISHE RAJEN SHONKER[R-5] | ||
FOR ADMISSION and I.R. and IA No.160119/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.160118/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 160119/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 160118/2023 - EXEMPTION FROM FILING O.T. | |||
537 | SLP(C) No. 25610/2023 XVI | THE ZILA PARISHAD ROHTAS KARAMCHARI EKAL SANGH AND ANR. | AMIT PAWAN |
Versus | |||
THE STATE OF BIHAR AND ORS. | SAMIR ALI KHAN[R-1], [R-2], [R-3], [R-4] | ||
538 | SLP(C) No. 18875/2023 XVI | SARDAR NECHARUL HAQUE | ANKIT DHAWAN |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | ASTHA SHARMA[R-1], SAKYA SINGHA CHAUDHURI[R-3] | ||
539 | C.A. No. 5957/2023 XVII | MAHADEV GANPATI MHETRE | MOHD. ZAHID HUSSAIN |
Versus | |||
MAHARASHTRA POLLUTION CONTROL BOARD AND ANR. | SHASHANK SINGH[R-1] | ||
IA No. 178363/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178365/2023 - STAY APPLICATION | |||
540 | SLP(C) No. 18698/2023 XVI | LG ELECTRONICS INDIA PVT. LTD. | CHARANYA LAKSHMIKUMARAN |
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THE STATE OF BIHAR AND ORS. | SAMIR ALI KHAN[R-1], [R-2], [R-3] | ||
IA No. 158441/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
542 | SLP(C) No. 16134-16135/2023 XI-A | RAHOOF P. K AND ORS. | HIMINDER LAL |
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SHAJU A. N. AND ORS. | C. K. SASI[R-2], [R-3] | ||
IA No. 144474/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
542.1 | Connected SLP(C) No. 16805/2023 XI-A | ARUN KUMAR M R AND ANR. | YOOTHICA PALLAVI |
Versus | |||
SH RINZ M THOMAS AND ORS. | RADHA SHYAM JENA[CAVEAT], C. K. SASI[R-6], [R-7], [R-8] | ||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 151306/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 151307/2023 | |||
IA No. 151307/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 151306/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
543 | SLP(C) No. 19363/2023 XIV | UNION OF INDIA AND ANR. | GURMEET SINGH MAKKER |
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M. BALAKRISHNA REDDY AND ANR. | NAGARKATTI KARTIK UDAY[R-1], AVIJIT MANI TRIPATHI[R-2] | ||
544 | SLP(C) No. 18690/2023 IV-B | BELLEVUE CENTRAL PARK II CONDOMINIUM ASSOCIATION | REVATHY RAGHAVAN[P-1] |
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M/S CRYSTALTOWN HOSPITALITY SERVICES PVT. LTD. | IYER SHRUTI GOPAL[R-1] | ||
545 | Diary No. 29726-2023 XVII-A | PURUSHOTTAM PAREEK AND ANR. | SURBHI MEHTA |
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DR. GOVIND S. DHAVALE AND ORS. | DEEPLAXMI SUBHASH MATWANKAR [R-1], [R-3], [R-3], T. MAHIPAL[R-2], RAMESHWAR PRASAD GOYAL[R-4] | ||
IA No. 126608/2024 - APPLICATION FOR SUBSTITUTION | |||
IA No. 166054/2023 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 166055/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 11179/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
547 | SLP(C) No. 22739/2023 XI-A | NTPC LIMITED | KAUSTUBH ANSHURAJ |
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THE STATE OF ODISHA AND ORS. | SHUBHRANSHU PADHI[R-1], [R-2], [R-3], ANJUMAN TRIPATHY[R-4] | ||
FOR ADMISSION and I.R. and IA No.184724/2023-CONDONATION OF DELAY IN FILING and IA No.184721/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.184725/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
548 | T.P.(C) No. 1983/2023 XIV | BHANU PREET KAUR | VIVEK GUPTA |
Versus | |||
SIMRANJIT SINGH ROSHA | NEELAM SINGH[R-1] | ||
FOR ADMISSION and IA No.154741/2023-STAY APPLICATION | |||
IA No. 154741/2023 - STAY APPLICATION | |||
549 | SLP(C) No. 19118/2023 IV-C | KAILASH AND ORS. | CHRISTI JAIN |
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THE STATE OF MADHYA PRADESH AND ANR. | |||
IA No. 163152/2023 - EXEMPTION FROM FILING O.T. | |||
551 | Diary No. 30862-2023 X | RAM PAL | VIPIN KUMAR |
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BOARD OF REVENUE AND ORS. | ROBIN KHOKHAR[CAVEAT], NAMITA CHOUDHARY[R-1], [R-2], [R-3] | ||
FOR ADMISSION and IA No.203794/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
552 | Diary No. 30971-2023 IX | PREMBALA | ANAGHA S. DESAI |
Versus | |||
BIRJGOPAL | |||
FOR ADMISSION and I.R. and IA No.54857/2024-EXEMPTION FROM FILING O.T. and IA No.54858/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
553 | SLP(Crl) No. 9659/2023 II | SHANKAR LAL KHANDELWAL AND ORS. | NUPUR KUMAR |
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THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], [R-2], ANKITA CHAUDHARY[R-3] | ||
IA No. 158385/2023 - DISPENSING WITH AUTHENTIC TRANSLATION | |||
IA No. 172545/2023 - DISPENSING WITH AUTHENTIC TRANSLATION | |||
IA No. 155409/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 155410/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 158383/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 172544/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
554 | SLP(C) No. 17858/2023 XII-A | B. YADAGIRI GOUD | ABHIJIT SENGUPTA |
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M/S SRI. LAKSHMI APARTMENTS RESIDENTS WELFARE ASSOCIATION | SRAVAN KUMAR KARANAM[R-1] | ||
Service complete and counsel has filed counter affidavit. | |||
IA No. 170324/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 169136/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
556 | SLP(C) No. 17206-17207/2023 IX | SHREYASH AJAY GHORMARE | VATSALYA VIGYA |
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THE SCHUDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE | |||
IA No. 154439/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 154437/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
557 | SLP(C) No. 23969/2023 IV-C | PAWAN KUMAR CHANDRAKAR | KAUSTUBH SHUKLA |
Versus | |||
THE STATE OF CHHATTISGARH | |||
IA No. 184250/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
558 | SLP(Crl) No. 10267/2023 II | SUBHASH KHARD ALIAS SUBHASH CHANDRA GUPTA | B. BADRINATH |
Versus | |||
STATE OF UP AND ORS. | ARUP BANERJEE[R-1], [R-2], [R-3], [R-4] | ||
IA No. 165652/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 165655/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
558.1 | Connected SLP(Crl) No. 13003-13004/2023 II | DHIRENDRA KUMAR GUPTA | DHANANJAY BHASKAR RAY |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
IA No. 190827/2023 - ANTICIPATORY BAIL | |||
IA No. 188239/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 188237/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 188223/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 188238/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 188240/2023 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER | |||
IA No. 188222/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
559 | W.P.(C) No. 862/2023 X | HADIUJJAMAN LASKAR AND ANR. | FUZAIL AHMAD AYYUBI |
Versus | |||
THE STATE OF ASSAM AND ORS. | ANKIT ROY [R-1], [R-2] | ||
IA No. 163013/2023 - STAY APPLICATION | |||
560 | CONMT.PET.(C) No. 528/2024 in SLP(C) No. 3997/2023 IX | UDDHAV THACKERAY | DEVYANI GUPTA[P-1] |
Versus | |||
EKNATHRAO SHAMBHAJI SHINDE AND ORS. | |||
FOR ADMISSION and IA No.158559/2023-EXEMPTION FROM FILING O.T. | |||
561 | SLP(C) No. 18691/2023 IX | MAHARASHTRA INDUSTRIAL AREA DEVELOPMENT CORPORATION | ANAND DILIP LANDGE |
Versus | |||
MISS HARSHALI SUDHAKAR BONDRE AND ORS. | PRATIK R. BOMBARDE[R-1] | ||
IA No. 170544/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 229747/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 170545/2023 - EXEMPTION FROM FILING O.T. | |||
562 | SLP(C) No. 19045/2023 XI-A | SEKKUMMADA ATTAKOYA | ABID ALI BEERAN P |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-2], [R-2], [R-3] | ||
IA No. 187771/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 187769/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 174266/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
563 | SLP(Crl) No. 12647/2023 II-B | THE STATE OF ODISHA | ARJUN GARG |
Versus | |||
SUBASH CHANDRA SAHOO | RAM SANKAR & CO[R-1] | ||
IA No.195380/2023-CONDONATION OF DELAY IN FILING and IA No.195378/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
564 | SLP(C) No. 21743-21744/2023 XIV | HIMACHAL ROAD TRANSPORT CORPORATION AND ANR. | DIVYANSHU KUMAR SRIVASTAVA |
Versus | |||
GAURI LAL | RADHIKA GAUTAM[R-1] | ||
IA No. 186372/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
565 | SLP(C) No. 23050/2023 IX | UMESH V. PAWAR | BELA MAHESHWARI |
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M/S HAFFKINE BIO PHARMACEUTICAL CORP LTD AND ORS. | SESHATALPA SAI BANDARU[R-1], [R-2], [R-4], AADITYA ANIRUDDHA PANDE[R-5] | ||
IA No.196545/2023-CONDONATION OF DELAY IN FILING and IA No.196544/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 196544/2023 - EXEMPTION FROM FILING O.T. | |||
566 | SLP(C) No. 20683/2023 IX | THE STATE OF GOA THROUGH CHIEF SECRETARY AND ORS. | MISHA ROHATGI |
Versus | |||
THE GOA FOUNDATION AND ORS. | SAHIL BHALAIK[CAVEAT], GURMEET SINGH MAKKER[R-2], [R-3] | ||
{Mention Memo} | |||
IA No. 193722/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 191924/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
567 | Diary No. 37366-2023 XII-A | K VIDYASAGAR REDDY | CHAND QURESHI |
Versus | |||
G. RAMESH AND ORS. | |||
IN C.A. No. - 4979/2021, | |||
IA No. 196336/2023 - CONDONATION OF DELAY IN FILING | |||
568 | SLP(C) No. 23146-23147/2023 IV-C | ANIL | PRATIBHA JAIN |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | MRINAL GOPAL ELKER[R-1] | ||
IA No. 199367/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 199368/2023 - EXEMPTION FROM FILING O.T. | |||
569 | SLP(Crl) No. 12368/2023 II | HAJI IQBAL @ BALA THROUGH S.P.O.A | MOHD. ZAHID HUSSAIN |
Versus | |||
STATE OF U.P. AND ANR. | VIJENDRA SINGH [R-1], [R-2] | ||
IA No. 197835/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 197837/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 197838/2023 - EXEMPTION FROM FILING THE POWER OF ATTORNEY | |||
570 | SLP(C) No. 24184/2023 IV-B | UNION OF INDIA AND ORS. | N. VISAKAMURTHY[P-1], [P-2], [P-3] |
Versus | |||
SMT. SUKHJEET KAUR | |||
571 | C.A. No. 8049/2023 XVII-A | SWARNPREET KAUR AND ANR. | ABIHA ZAIDI |
Versus | |||
DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO.[R-1] | ||
IA No. 236269/2023 - APPLICATION FOR PERMISSION | |||
IA No. 126482/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
571.1 | Connected C.A. No. 7395/2024 XVII-A | DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO. |
Versus | |||
SWARNPREET KAUR AND ANR. | ABIHA ZAIDI[CAVEAT] | ||
[TO BE TAKEN UP ALONGWITH ITEM NO.52 I.E. C.A. No. 8049/2023.] | |||
IA No. 145591/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 144500/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 144485/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 144479/2024 - STAY APPLICATION | |||
571.2 | Connected C.A. No. 7984/2024 XVII-A | DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO. |
Versus | |||
ROHIT BHAYANA AND ANR. | |||
IA No.147274/2024-CONDONATION OF DELAY IN FILING and IA No.147273/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.147275/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
571.3 | Connected C.A. No. 7985/2024 XVII-A | DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO. |
Versus | |||
MAYANK KUMAR AND ANR. | ABIHA ZAIDI[CAVEAT] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 148546/2024 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 148547/2024 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 148548/2024 | |||
FOR STAY APPLICATION ON IA 151044/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 152186/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 152292/2024 | |||
IA No. 148547/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 148548/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 148546/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 152292/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 152186/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 151044/2024 - STAY APPLICATION | |||
571.4 | Connected C.A. No. 7989/2024 XVII-A | DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO. |
Versus | |||
RANJANA BHATIA | ABIHA ZAIDI[CAVEAT] | ||
[ TO BE TAKEN UP ALONG WITH ITEM NO.3 I.E. Diary No. 14549/2024]...... | |||
IA No. 147558/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 147563/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 147560/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 152343/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 152147/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 151065/2024 - STAY APPLICATION | |||
571.5 | Connected Diary No. 14556-2024 XVII-A | DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO. |
Versus | |||
L.K. DHAMIJA | ABIHA ZAIDI[CAVEAT] | ||
IA No.147280/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.151070/2024-STAY APPLICATION and IA No.147279/2024-CONDONATION OF | |||
DELAY IN FILING APPEAL and IA No.147283/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.152227/2024-PERMISSION TO FILE | |||
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.152368/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
571.6 | Connected Diary No. 27157-2024 XVII-A | L.K DHAMIJA | ABIHA ZAIDI |
Versus | |||
DLF HOME DEVELOPERS LTD. | |||
IA No.152191/2024-CONDONATION OF DELAY IN FILING and IA No.152192/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.152193/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
572 | SLP(Crl) No. 1937/2024 II-A | KEITH CRASTO | SAHIL BHALAIK |
Versus | |||
THE STATE OF GOA AND ORS. | PRASHANT KUMAR UMRAO[R-1], [R-2], MOHIT D. RAM[R-3] | ||
IA No. 8979/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 28962/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 23886/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
573 | Crl.A. No. 3145/2023 II-B | NIPUN CHERIAN | SRIRAM P. |
Versus | |||
HONOURABLE HIGH COURT OF KERALA | T. G. NARAYANAN NAIR[R-1] | ||
IA No. 207306/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 207311/2023 - EXEMPTION FROM FILING O.T. | |||
574 | C.A. No. 7084/2023 XVII-A | M/S ANABOND LIMITED | ANANT GAUTAM |
Versus | |||
THE COMMISSIONER OF CUSTOMS (IMPORT) | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 215856/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
576 | SLP(C) No. 444/2024 XI | THE STATE OF UTTAR PRADESH | KAMLENDRA MISHRA |
Versus | |||
KRISHNA MURARI SHARMA | PUSHKAR ANAND[R-1] | ||
577 | SLP(C) No. 23720/2023 XIV | KAVYANJALI DUBEY AND ORS. | SIDDHARTHA IYER |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-2], [R-3] | ||
IA No. 217533/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
578 | SLP(C) No. 23919/2023 XVII | JHARKHAND RAJYA GRAMIN BANK AND ORS. | ARVIND KUMAR |
Versus | |||
PRAVIR KUMAR MINJ AND ANR. | ANUP KUMAR[R-1] | ||
FOR ADMISSION and IA No.219583/2023-EXEMPTION FROM FILING O.T. | |||
579 | Diary No. 41740-2023 XI-A | RAJ FUSIONS PRIVATE LTD | KARTHIK S.D. |
Versus | |||
THE STATE OF KERALA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.56317/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
580 | SLP(C) No. 23013/2023 IX | AGRICULTURAL PRODUCE MARKET COMMITTE | ANAGHA S. DESAI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SAMRAT KRISHNARAO SHINDE[CAVEAT], BLACK & WHITE SOLICITORS[R-2], [R-3], VATSALYA VIGYA[R-5] | ||
IA No. 210411/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 215455/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 210412/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 215454/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 220250/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
582 | SLP(Crl) No. 14732/2023 II-A | SUPLAL RAVIDAS | KUMAR SHIVAM |
Versus | |||
THE STATE OF BIHAR NOW JHARKHAND | |||
IA No. 217268/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 217265/2023 - EXEMPTION FROM FILING O.T. | |||
583 | SLP(C) No. 24461/2023 XVI | SULTAN MIA | GOPAL JHA |
Versus | |||
ZAHIR MIA AND ORS. | SOUMYA DUTTA[CAVEAT] | ||
584 | SLP(C) No. 23468/2023 IX | ASHUTOSH RAJENDRA RAI | SAMRAT KRISHNARAO SHINDE |
Versus | |||
HUAWEI TELECOMMUNICATIONS (INDIA) PVT. LTD. | RAVI BHARUKA[R-1] | ||
IA No. 217669/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
585 | C.A. No. 7538/2023 XVII | THE UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1] |
Versus | |||
NO. 10467191X EX SEPOY SALOSH KUMAR | |||
IA No. 220857/2023 - EX-PARTE STAY | |||
IA No. 220871/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
586 | SLP(C) No. 24502-24503/2023 XI-A | P.N.SURENDRAN NAIR | SHILPA LIZA GEORGE |
Versus | |||
BHARAT PETROLEUM CORPORATION LTD. AND ANR. | PRAKASH RANJAN NAYAK[CAVEAT][CAVEAT] | ||
FOR ADMISSION and IA No.224962/2023-EXEMPTION FROM FILING O.T. and IA No.224960/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
586.1 | Connected SLP(C) No. 25234/2023 XI-A | THE GENERAL SECRETARY COCHIN REFINERY EMPLOYEES ASSOCIATION | SHILPA LIZA GEORGE |
Versus | |||
BHARAT PETROLEUM CORPORATION LIMITED | PRAKASH RANJAN NAYAK[CAVEAT] | ||
FOR ADMISSION and IA No.233119/2023-EXEMPTION FROM FILING O.T. | |||
587 | SLP(C) No. 23976/2023 IX | SHAIKH JILANI AND ORS. | SHISBA CHAWLA |
Versus | |||
NAMA (DIED) THROUGH LR AND ORS. | VATSALYA VIGYA[R-1.1], [R-1.1] | ||
IA No.220034/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.220035/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 220034/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 220035/2023 - EXEMPTION FROM FILING O.T. | |||
587.1 | Connected SLP(C) No. 24050/2023 IX | SHAIKH JILANI AND ORS. | SHISBA CHAWLA |
Versus | |||
NAMA S/O KERA MANG, DECEASED THROUGH L.R. AND ORS. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 220796/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 220797/2023 | |||
IA No. 220796/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 220797/2023 - EXEMPTION FROM FILING O.T. | |||
588 | SLP(C) No. 25464/2023 IV-B | NAND SINGH (NOW DECEASED) THROUGH ITS LEGAL REPRESENTATIVE | T. L. GARG |
Versus | |||
GURDEEP SINGH AND ORS. | DURGESH RAMCHANDRA GUPTA[CAVEAT], AABHAS KSHETARPAL[R-1], [R-2], [R-3] | ||
IA No. 61500/2024 - EXEMPTION FROM FILING O.T. | |||
589 | SLP(Crl) No. 14449/2023 II-A | RAM YADAV | JURISTRUST LAW OFFICES |
Versus | |||
JITESH SHARMA AND ANR. | K. KRISHNA KUMAR[R-1], YASHRAJ SINGH BUNDELA [R-2] | ||
IA No. 230648/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 230649/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 247554/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
589.1 | Connected SLP(Crl) No. 3722/2024 II-A | SHIKHA SHARMA | PRAVEEN SWARUP |
Versus | |||
JITESH SHARMA AND ANR. | YASHRAJ SINGH BUNDELA [R-2] | ||
IA No. 54192/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54191/2024 - EXEMPTION FROM FILING O.T. | |||
590 | C.A. No. 7703/2023 XVII | HARINDER BASHISTA | AMITH KRISHNAN H |
Versus | |||
LUXMI ELECTRICAL AND ENGINEERING WORKS AND ANR. | VIJAY KASANA[R-1], VAIBHAV MANU SRIVASTAVA[R-2] | ||
IA No. 240479/2023 - GRANT OF INTERIM RELIEF | |||
IA No. 247290/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
591 | ARBIT.PETITON No. 60/2023 PIL-W | AFFLE MEA FZ LLC | FAISAL SHERWANI |
Versus | |||
TALENT UNLIMITED ONLINE SERVICES PRIVATE LIMITED | SANDEEP DEVASHISH DAS[R-1] | ||
FOR ADMISSION | |||
592 | CONMT.PET.(C) No. 7/2024 in C.A. No. 7781/2021 IV-C | BHAVNA PATEL AND ORS. | AMITA SINGH KALKAL |
Versus | |||
KAILASH CHAND GUPTA AND ORS. | |||
IN C.A. No. - 7781/2021, | |||
IA No. 225311/2023 - EXEMPTION FROM FILING O.T. | |||
592.1 | Connected MA 8/2024 in C.A. No. 7827/2021 IV-C | STATE OF M.P. | MRINAL GOPAL ELKER[P-1] |
Versus | |||
DR.EKTA JAIN AND ANR. | REKHA PANDEY[R-1], ANURADHA MISHRA[R-2] | ||
IN C.A. No. - 7827/2021, | |||
FOR CLARIFICATION/DIRECTION ON IA 132480/2023 | |||
IA No. 132480/2023 - CLARIFICATION/DIRECTION | |||
592.2 | Connected CONMT.PET.(C) No. 9/2024 in C.A. No. 7816/2021 IV-C | ANJU SIHARE AND ORS. | AMITA SINGH KALKAL |
Versus | |||
KAILASH CHAND GUPTA AND ORS. | PASHUPATHI NATH RAZDAN[R-1] | ||
IN C.A. No. - 7816/2021, | |||
FOR EXEMPTION FROM FILING O.T. ON IA 249494/2023 | |||
IA No. 249494/2023 - EXEMPTION FROM FILING O.T. | |||
593 | T.P.(C) No. 2998/2023 XII | TRISHNA BERLIA | TEJASWI KUMAR PRADHAN |
Versus | |||
RAHUL AGARWAL | LEGAL OPTIONS[R-1] | ||
Mediation report received | |||
IA No. 231149/2023 - STAY APPLICATION | |||
595 | MA 2321/2023 in SLP(Crl) No. 7409/2023 II-C | DIRECTORATE OF ENFORCEMENT | MUKESH KUMAR MARORIA |
Versus | |||
PREETI CHANDRA | NITEEN KUMAR SINHA [R-1] | ||
{Mention Memo} | |||
IN SLP(Crl) No. - 7409/2023, | |||
FOR ADMISSION and IA No.228933/2023-MODIFICATION OF COURT ORDER | |||
IA No. 81717/2024 - MODIFICATION OF COURT ORDER | |||
596 | SLP(C) No. 26635/2023 XI-A | HASEENA SHAMSUDHIN | E. M. S. ANAM |
Versus | |||
ZULFIKKAR AND ANR. | |||
598 | SLP(C) No. 26634/2023 IX | GORIMA ALAMSAB SHAIKH | SUNIL KUMAR SHARMA |
Versus | |||
WALKESHWAR CHANDANBALA COOPERATIVE HOUSING SOCIETY LTD. AND ANR. | SIDDHARTH RAJKUMAR MURARKA[R-1], [R-2] | ||
IA No. 250136/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
599 | SLP(Crl) No. 328/2024 II-C | E. PALANI | RUKHSANA CHOUDHURY[P-1] |
Versus | |||
THE STATE OF TAMIL NADU | |||
(AS PER RP DATED 16.05.2024 IN D.NO.19676 OF 2024) | |||
IA No. 257546/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 257545/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 12469/2024 - SUSPENSION OF SENTENCE | |||
599.1 | Connected SLP(Crl) No. 632/2024 II-C | S. NANDAKUMAR | M.P. PARTHIBAN |
Versus | |||
STATE REP. BY THE INSPECTOR OF POLICE | |||
599.2 | Connected SLP(Crl) No. 4635/2024 II-C | B. PRETHIK AND ANR. | RAGHUNATHA SETHUPATHY B |
Versus | |||
STATE REP.BY THE INSPECTOR OF POLICE | |||
599.3 | Connected Diary No. 9025-2024 II-C | B. PRETHIK | RAGHUNATHA SETHUPATHY B |
Versus | |||
STATE REP. BY THE INSPECTOR OF POLICE CBI/ACB/CHENNAI | |||
IA No. 53988/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 53985/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 53986/2024 - EXEMPTION FROM FILING O.T. | |||
599.4 | Connected SLP(Crl) No. 4636/2024 II-C | R. ARUNACHALAM @ ANNAMALAI | MANU KRISHNAN G |
Versus | |||
STATE REPRESENTED BY INSPECTOR OF POLICE, | |||
599.5 | Connected SLP(Crl) No. 5672-5673/2024 II-C | P. LAKSHMANAN | A. KARTHIK |
Versus | |||
STATE REPRESENTED BY INSPECTOR OF POLICE | |||
IA No. 67652/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 67651/2024 - EXEMPTION FROM FILING O.T. | |||
599.6 | Connected SLP(Crl) No. 5671/2024 II-C | P. DHAVAMANI | A. KARTHIK |
Versus | |||
STATE REPRESENTED BY INSPECTOR OF POLICE | |||
IA No. 63122/2024 - EXEMPTION FROM FILING O.T. | |||
599.7 | Connected SLP(Crl) No. 2426/2024 II-C | R. VIJAYAN @ VIJAYAKUMAR | P. SOMA SUNDARAM |
Versus | |||
STATE REP. BY THE INSPECTOR OF POLICE | |||
599.8 | Connected SLP(Crl) No. 3660/2024 II-C | R. ANNAMALAI @ ANANDAN | RAGHUNATHA SETHUPATHY B |
Versus | |||
STATE REP.BY THE INSPECTOR OF POLICE | |||
599.9 | Connected SLP(Crl) No. 4530/2024 II-C | R.VIJAYAN @ VIJAYAKUMAR | P. SOMA SUNDARAM |
Versus | |||
STATE REP. BY THE INSPECTOR OF POLICE | |||
599.10 | Connected SLP(Crl) No. 4529/2024 II-C | C. SEENIVASAN AND ANR. | M.P. PARTHIBAN |
Versus | |||
INSPECTOR OF POLICE, CBI/ACB/ CHENNAI | |||
599.11 | Connected Diary No. 19676-2024 II-C | S. JAYABAL AND ANR. | A. KARTHIK |
Versus | |||
STATE REP. BY INSPECTOR OF POLICE | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 115995/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 115993/2024 - EXEMPTION FROM FILING O.T. | |||
599.12 | Connected SLP(Crl) No. 3283-3284/2024 II-C | S. VENKATACHALAM AND ORS. | A. KARTHIK |
Versus | |||
STATE REPRESENTED BY INSPECTOR OF POLICE | |||
599.13 | Connected SLP(Crl) No. 7406/2024 II-C | P. ANJANA | SMITA AMRATLAL VORA |
Versus | |||
THE STATE REP. BY THE INSPECTOR OF POLICE | |||
599.14 | Connected SLP(Crl) No. 9319/2024 II-C | G. KASINATHAN | M.P. PARTHIBAN |
Versus | |||
THE STATE REP. BY THE INSPECTOR OF POLICE | |||
IA No. 104903/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 104906/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 104907/2024 - EXEMPTION FROM FILING O.T. | |||
599.15 | Connected SLP(Crl) No. 9321/2024 II-C | G. KASINATHAN | M.P. PARTHIBAN |
Versus | |||
THE STATE REP. BY THE INSPECTOR OF POLICE | |||
IA No. 105767/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 105768/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 105765/2024 - EXEMPTION FROM FILING O.T. | |||
599.16 | Connected SLP(Crl) No. 9239/2024 II-C | V. KANNAN | ASHUTOSH JHA |
Versus | |||
THE STATE OF TAMIL NADU | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 107329/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 107331/2024 - EXEMPTION FROM FILING O.T. | |||
599.17 | Connected SLP(Crl) No. 9238/2024 II-C | V. KANNAN | ASHUTOSH JHA |
Versus | |||
STATE OF TAMIL NADU | |||
IA No. 102900/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 102901/2024 - EXEMPTION FROM FILING O.T. | |||
599.18 | Connected SLP(Crl) No. 9240/2024 II-C | M.KRISHNAMURTHY AND ANR. | A. KARTHIK |
Versus | |||
STATE REP. BY THE INSPECTOR OF POLICE | |||
IA No. 107010/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 107009/2024 - EXEMPTION FROM FILING O.T. | |||
599.19 | Connected SLP(Crl) No. 9080/2024 II-C | V. KANNAN | ASHUTOSH JHA |
Versus | |||
THE STATE OF TAMIL NADU | |||
IA No. 110373/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 110374/2024 - EXEMPTION FROM FILING O.T. | |||
599.20 | Connected SLP(Crl) No. 9079/2024 II-C | V. KANNAN | ASHUTOSH JHA |
Versus | |||
THE STATE OF TAMIL NADU | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 109433/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 109434/2024 - EXEMPTION FROM FILING O.T. | |||
599.21 | Connected SLP(Crl) No. 9081/2024 II-C | M. PAZHANI | A. KARTHIK |
Versus | |||
STATE | |||
IA No. 112418/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 112419/2024 - EXEMPTION FROM FILING O.T. | |||
599.22 | Connected SLP(Crl) No. 9082/2024 II-C | V. KANNAN | ASHUTOSH JHA |
Versus | |||
STATE OF TAMIL NADU | |||
IA No. 112691/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 112693/2024 - EXEMPTION FROM FILING O.T. | |||
600 | SLP(C) No. 26421/2023 IV-B | ROZY SACHDEVA | B. K. SATIJA |
Versus | |||
PARKASH KAUR SINCE DECEASED THROUGH HER LRS AND ORS. | SANJIV NARANG [R-1.4], [R-1.3], [R-1.2], [R-1.1], [R-1.5], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
601 | Diary No. 48274-2023 II-C | DIRECTORATE OF ENFORCEMENT | ARVIND KUMAR SHARMA[P-1] |
Versus | |||
HARSHA D AND ORS. | |||
IA No. 11638/2024 - CONDONATION OF DELAY IN FILING | |||
602 | SLP(C) No. 27131/2023 IV-B | GURNAM SINGH PANDHER DEAD THROUGH LRS | SHASHIBHUSHAN P. ADGAONKAR |
Versus | |||
AYAAN INSTITUTE OF MEDICAL SCIENCE AND ORS. | ANANTHA NARAYANA M.G.[R-2] | ||
603 | C.A. No. 7819/2023 XVII | BHERA LAL GOYAL AND ORS. | RAHUL KHURANA |
Versus | |||
MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE AND ORS. | GURMEET SINGH MAKKER[R-1], ANAND SHANKAR[R-4], [R-6], [R-7], ABHISHEK GUPTA[R-8], [R-9] | ||
IA No. 244294/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 108546/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 80498/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 244291/2023 - STAY APPLICATION | |||
604 | SLP(C) No. 27946-27947/2023 IV-A | GURURAJ | GANESH KUMAR R. |
Versus | |||
PARTHA AND ORS. | RAJIVKUMAR[CAVEAT], KRISHNA & NISHANI LAW CHAMBERS[R-2], [R-3], [R-4], [R-5] | ||
{Mention Memo} | |||
IA No. 246507/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 50815/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 246508/2023 - EXEMPTION FROM FILING O.T. | |||
605 | MA 2641/2023 in C.A. No. 8428/2015 III | SYNDICATE BANK | PUNEET TANEJA |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], VATSALYA VIGYA[R-3] | ||
IN C.A. No. - 8428/2015, | |||
FOR ADMISSION and IA No.242991/2023-CLARIFICATION/DIRECTION | |||
IA No. 242991/2023 - CLARIFICATION/DIRECTION | |||
606 | Diary No. 48726-2023 II-B | CHARAN SINGH | RAMESHWAR PRASAD GOYAL |
Versus | |||
NAVEEN KUMAR GOEL AND ANR. | |||
FOR ADMISSION and IA No.44842/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
607 | SLP(Crl) No. 4745/2024 II-A | BINOD NAYAK | KUMAR SHIVAM |
Versus | |||
STATE OF JHARKHAND | MADHUSMITA BORA[R-1] MANISH KUMAR GUPTA[IMPL] | ||
IA No. 67263/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 67262/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 95331/2024 - INTERVENTION/IMPLEADMENT | |||
608 | SLP(C) No. 28515/2023 XI-A | THE STATE OF ODISHA AND ORS. | MILIND KUMAR |
Versus | |||
SHREBASTA MISHRA | HITENDRA NATH RATH[R-1] | ||
IA No.255559/2023-CONDONATION OF DELAY IN FILING and IA No.255562/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 63618/2024 - APPLICATION FOR PERMISSION | |||
609 | SLP(C) No. 27192/2023 XV | INSTRUMENTATION LIMITED | ANSHULA VIJAY KUMAR GROVER |
Versus | |||
COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX AND CENTRAL EXCISE | MUKESH KUMAR MARORIA[R-1], [R-1], [R-1] | ||
IA No. 256104/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 258992/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
611 | MA 928/2024 in C.A. No. 8692/2016 XIV-A | DELHI DEVELOPMENT AUTHORITY | ANSAR AHMAD CHAUDHARY |
Versus | |||
MOHD HANIF (DEAD BY LRS.) AND ORS. | |||
IN C.A. No. - 8692/2016, | |||
IA No. 251888/2023 - CLARIFICATION/DIRECTION | |||
613 | SLP(Crl) No. 3797/2024 II-A | HAMID BASHIMIYA SHAIKH | VATSALYA VIGYA[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.258607/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.258608/2023-EXEMPTION FROM FILING O.T. and | |||
IA No.258605/2023-EXEMPTION FROM SURRENDERING WITHIN TIME | |||
IA No. 258607/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 258608/2023 - EXEMPTION FROM FILING O.T. | |||
615 | SLP(C) No. 1584/2024 IX | MAHARASHTRA STATE ROAD TRANSPORT CORPORATION | MAYURI RAGHUVANSHI |
Versus | |||
BHIMRAO | SAMEER KUMAR[R-1] | ||
616 | SLP(Crl) No. 16051-16052/2023 II-C | ADHIRAJ SINGH | AKRITI CHAUBEY |
Versus | |||
YOGRAJ SINGH AND ORS. | ANANT KUMAR VATSYA[R-1] | ||
IA No.257406/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
618 | MA 150/2024 in C.A. No. 9510/2010 XIV-A | NITENDRA GUPTA D THR LR MAMTA GUPTA AND ANR. | SOAYIB QURESHI |
Versus | |||
VIRENDRA GUPTA (D) THR. LRS AND ANR. | |||
IN C.A. No. - 9510/2010, | |||
IA No. 256153/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
620 | T.P.(C) No. 3407/2023 IV-B | POONAM | VARINDER KUMAR SHARMA |
Versus | |||
TILAKRAJ | |||
FOR ADMISSION and IA No.265544/2023-EX-PARTE STAY | |||
IA No. 265544/2023 - EX-PARTE STAY | |||
622 | W.P.(Crl.) No. 665/2023 X | GHANSHYAM | TATINI BASU |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
IA No. 260970/2023 - CLARIFICATION/DIRECTION | |||
623 | SLP(C) No. 28204-28205/2023 XI-A | VIPIN C | KARTHIK S.D. |
Versus | |||
KRISHNADASAN. C AND ORS. | E. M. S. ANAM[R-1], NISHE RAJEN SHONKER[R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
IA No. 268493/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 264343/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 63558/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 268492/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 264342/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
624 | SLP(Crl) No. 1412/2024 II | KOLA ALEKHYA AND ORS. | RANU PUROHIT |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | MAHFOOZ AHSAN NAZKI[R-1] | ||
IA No. 14319/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
625 | SLP(Crl) No. 402/2024 II-A | SANTOSH KUMAR | PRATIKSHA SHARMA |
Versus | |||
THE STATE OF BIHAR AND ANR. | SAMIR ALI KHAN[R-1], SMARHAR SINGH[R-2] | ||
IA No. 268242/2023 - EXEMPTION FROM FILING O.T. | |||
626 | SLP(Crl) No. 2184/2024 II | B.N. JOHN | AYUSH ANAND |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | GARVESH KABRA[R-1] | ||
IA No. 27068/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 27070/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 64528/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
628 | SLP(Crl) No. 1878/2024 II | PANKAJ | V. MAHESHWARI & CO. |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | VISHNU SHANKAR JAIN[R-1], ANILENDRA PANDEY[R-2] | ||
IA No. 25843/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25842/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 28251/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 28250/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 25845/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
629 | SLP(Crl) No. 956/2024 II | THE SUPERINTENDENT OF POLICE THROUGH NATIONAL INVESTIGATION AGENCY | ARVIND KUMAR SHARMA |
Versus | |||
DUBASHI SWAPNA AND ORS. | DEVINA SEHGAL[R-2], [R-3], [R-4], [R-5], [R-6] | ||
630 | SLP(C) No. 1252/2024 XI | JYOTI | MANU KRISHNAN G |
Versus | |||
SAMEER MALIK | SUGANDHA ANAND [R-1] | ||
631 | SLP(C) No. 7880/2024 XVI | THE STATE OF WEST BENGAL AND ORS. | CHANCHAL KUMAR GANGULI |
Versus | |||
ABU RAIHAN AND ORS. | ABHIJIT SENGUPTA[CAVEAT], [R-1], [R-2], [R-3] | ||
IA No.42616/2024-CONDONATION OF DELAY IN FILING and IA No.42617/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
632 | SLP(C) No. 924/2024 IV-B | KULDEEP SINGH | SUBHASISH BHOWMICK |
Versus | |||
VIRENDER SINGH AND ANR. | SAMAR VIJAY SINGH[R-1], [R-2] | ||
FOR ADMISSION | |||
IA No. 23359/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
633 | SLP(C) No. 1384/2024 XVI | THE BIHAR STATE POWER HOLDING COMPANY LIMITED AND ORS. | NAMITA CHOUDHARY |
Versus | |||
NARAYAN JHA | YUGANDHARA PAWAR JHA[R-1] | ||
634 | SLP(C) No. 12232/2024 IV-A | WHITEFIELD RISING TRUST | DHARMAPRABHAS LAW ASSOCIATES |
Versus | |||
STATE OF KARNATAKA AND ORS. | ASHOK BANNIDINNI[CAVEAT] | ||
IA No.105609/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.105610/2024-EXEMPTION FROM FILING O.T. | |||
635 | SLP(C) No. 791/2024 IX | SARANG | VATSALYA VIGYA[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | |||
IA No. 4949/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 4951/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 8676/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 8675/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 4948/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
636 | CONMT.PET.(C) No. 6/2024 in C.A. No. 5425/2023 III-A | SIDDHARTH SHARMA AND ORS. | RAKESH MISHRA |
Versus | |||
SHYAM AVADH SINGH AND ANR. | GUNNAM VENKATESWARA RAO[R-2] | ||
IN C.A. No. - 5425/2023, | |||
IA No. 2042/2024 - EXEMPTION FROM FILING O.T. | |||
637 | W.P.(Crl.) No. 17/2024 X | ANUBHAV MITTAL AND ORS. | AMARJEET SINGH |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SAMAR VIJAY SINGH[R-2], SUVENI BHAGAT [R-3], DEVINA SEHGAL[R-4], SANDEEP KUMAR JHA[R-5] | ||
{Mention Memo} | |||
IA No. 5918/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 5917/2024 - GRANT OF INTERIM RELIEF | |||
638 | C.A. No. 3009/2024 XVII-A | NEW LOOK BUILDERS AND DEVELOPERS PRIVATE LIMITED | RAJESH P. |
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DR. YAMINI AND ANR. | DHEERAJ P DEO[CAVEAT] | ||
MEDIATION REPORT RECEIVED... | |||
IA No. 24780/2024 - STAY APPLICATION | |||
639 | SLP(C) No. 1564/2024 XI-A | USHA KIRAN PATRA AND ANR. | PARAS NATH SINGH |
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BABU CHARAN PATRA | NIKILESH RAMACHANDRAN[R-1] | ||
IA No.13425/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
639.1 | Connected Diary No. 836-2024 XI-A | KALYANI KUMAR PATRA | PARAS NATH SINGH |
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BABU CHARAN PATRA AND ORS. | |||
IA No.13360/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.13359/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
640 | SLP(C) No. 1111/2024 IX | MUNICIPAL COUNCIL AT SANKHALI | SURBHI KAPOOR |
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SUSHILA S. KALLIMANI AND ORS. | |||
IA No.8314/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.8315/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 8314/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 26748/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 8315/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
641 | SLP(C) No. 1262/2024 IV-B | M/S PUNJAB STATE CIVIL SUPPLIES CORPORATION LIMITED AND ANR. | APOORVA SINGHAL |
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PARKASH SINGH | AANCHAL JAIN[R-1] | ||
642 | SLP(C) No. 3816/2024 XI-A |