MISCELLANEOUS MATTERS TO BE LISTED ON 20-08-2024 ADVANCE LIST - AL/116/2024 TENTATIVE LIST OF MATTERS WHICH ARE LIKELY TO BE LISTED. | |||
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SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | SLP(Crl) No. 4101/2020 II-A | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
ANAND RAMDHANI CHAURASIA AND ANR. | SANDEEP SUDHAKAR DESHMUKH[R-1], [R-2] | ||
IA No. 54583/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54582/2020 - EXEMPTION FROM FILING O.T. | |||
1.1 | Connected SLP(Crl) No. 8790/2022 II-A | SHEETAL BABULALJI BOHRA | SANDEEP SUDHAKAR DESHMUKH |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 138969/2022 - EXEMPTION FROM FILING O.T. | |||
1.2 | Connected SLP(Crl) No. 1221/2023 II-A | PARVEZ ANSARI AND ANR. | ADITI TRIPATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 17828/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 17829/2023 - EXEMPTION FROM FILING O.T. | |||
1.3 | Connected SLP(Crl) No. 1359/2023 II-A | SANTOSH LAXMAN GAIKWAD | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 20320/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 20321/2023 - EXEMPTION FROM FILING O.T. | |||
1.4 | Connected SLP(Crl) No. 1461/2023 II-A | RAJU VACHUNURI | UDITA SINGH |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 21868/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 21869/2023 | |||
IA No. 21868/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 21869/2023 - EXEMPTION FROM FILING O.T. | |||
1.5 | Connected SLP(Crl) No. 1766/2023 II-A | SARFRAZADDIN MOHAMMAD YUNUS SHAIKH | SRIRAM P. |
Versus | |||
THE STATE OF MAHARASHTRA | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 26457/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 26458/2023 | |||
IA No. 26457/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 26458/2023 - EXEMPTION FROM FILING O.T. | |||
1.6 | Connected SLP(Crl) No. 1693/2023 II-A | ANKUR SUNIL GUPTA | KAILAS BAJIRAO AUTADE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
[TO | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 25360/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 25361/2023 | |||
IA No. 25360/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25361/2023 - EXEMPTION FROM FILING O.T. | |||
1.7 | Connected SLP(Crl) No. 1705/2023 II-A | NILESH HARAKCHAND LALWANI | KAILAS BAJIRAO AUTADE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 25529/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 25532/2023 | |||
IA No. 25529/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25532/2023 - EXEMPTION FROM FILING O.T. | |||
1.8 | Connected SLP(Crl) No. 1940/2023 II-A | ARUN RAOSAHEB KHOT | SRIRAM P. |
Versus | |||
THE STATE OF MAHARASHTRA | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 29087/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 29094/2023 | |||
IA No. 29087/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29094/2023 - EXEMPTION FROM FILING O.T. | |||
1.9 | Connected SLP(Crl) No. 1985-1986/2023 II-A | PADMAKAR NARHARI TANDULKAR | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.30148/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.30151/2023-EXEMPTION FROM FILING O.T. | |||
1.10 | Connected SLP(Crl) No. 1968/2023 II-A | NARESH MANGILAL CHOUDHARY | KAILAS BAJIRAO AUTADE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.29725/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.29727/2023-EXEMPTION FROM FILING O.T. | |||
1.11 | Connected SLP(Crl) No. 2637/2023 II-A | RAFIQ CHAND SHAIKH | NEELAM SINGH |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 40666/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 40670/2023 - EXEMPTION FROM FILING O.T. | |||
1.12 | Connected SLP(Crl) No. 2618/2023 II-A | RAKESH AMARLAL BATHEJA AND ANR. | ROHIT ANIL RATHI |
Versus | |||
STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
IA No. 40173/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 40172/2023 - EXEMPTION FROM FILING O.T. | |||
1.13 | Connected SLP(Crl) No. 3054/2023 II-A | CHANDRAKANT JYOTIRAM KSHIRSAGAR | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.47823/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.47824/2023-EXEMPTION FROM FILING O.T. | |||
1.14 | Connected SLP(Crl) No. 3064/2023 II-A | ABHIJEET SURYAKANT MASKE AND ANR. | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 47943/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 47945/2023 - EXEMPTION FROM FILING O.T. | |||
1.15 | Connected SLP(Crl) No. 4453-4454/2023 II-A | DATTATRAYA PANDURANG KHANDEKAR AND ANR. | MANJU JETLEY |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.71091/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.71093/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.71089/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
1.16 | Connected SLP(Crl) No. 7393/2023 II-A | BAPU SUBHASH BORHADE | KAILAS BAJIRAO AUTADE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.111381/2023-CONDONATION OF DELAY IN FILING and IA No.111382/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.111383/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 111382/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 111383/2023 - EXEMPTION FROM FILING O.T. | |||
1.17 | Connected SLP(Crl) No. 7354/2023 II-A | VIKI ALIAS JAVED AZAM KHAN | NAR HARI SINGH |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.111618/2023-CONDONATION OF DELAY IN FILING and IA No.111619/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.111620/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 111619/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 111620/2023 - EXEMPTION FROM FILING O.T. | |||
1.18 | Connected SLP(Crl) No. 7472/2023 II-A | ANIL PRABHAKAR AMRUTKAR | PANKAJ KUMAR MISHRA |
Versus | |||
THE STATE OF MAHARASHTRA | |||
IA No.117732/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.117731/2023-EXEMPTION FROM FILING O.T. | |||
1.19 | Connected SLP(Crl) No. 7499/2023 II-A | ANIL PRABHAKAR AMRUTKAR | PANKAJ KUMAR MISHRA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.118214/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118215/2023-EXEMPTION FROM FILING O.T. | |||
1.20 | Connected SLP(Crl) No. 8379/2023 II-A | ALTAF GULAB SHAIKH | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.130676/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.130677/2023-EXEMPTION FROM FILING O.T. | |||
1.21 | Connected SLP(Crl) No. 9365-9367/2023 II-A | PRASHANT DHANPAL GANDHI | SUNIL KUMAR SHARMA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.149975/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.149977/2023-EXEMPTION FROM FILING O.T. | |||
1.22 | Connected SLP(Crl) No. 9400/2023 II-A | NILESH HARAKCHAND LALWANI | KAILAS BAJIRAO AUTADE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 150832/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 150833/2023 - EXEMPTION FROM FILING O.T. | |||
1.23 | Connected SLP(Crl) No. 10551/2023 II-A | RAMVILAS S. LOHIYA | PANKAJ KUMAR MISHRA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.170274/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.170271/2023-EXEMPTION FROM FILING O.T. | |||
1.24 | Connected SLP(Crl) No. 10298/2023 II-A | DARSHAN DATTATRAY TUREKAR | ANAND DILIP LANDGE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.166186/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.166188/2023-EXEMPTION FROM FILING O.T. | |||
1.25 | Connected SLP(Crl) No. 10648/2023 II-A | PANKAJ DATTATRAY TUREKAR | ANAND DILIP LANDGE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.171797/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.171798/2023-EXEMPTION FROM FILING O.T. | |||
1.26 | Connected SLP(Crl) No. 2006/2024 II-A | PANKAJ DATTATRAY TUREKAR | ANAND DILIP LANDGE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1], [R-1] | ||
FOR ADMISSION and I.R. and IA No.34016/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.34018/2024-EXEMPTION FROM FILING O.T. | |||
1.27 | Connected SLP(Crl) No. 1924/2024 II-A | MANDAR RAJENDRA THOSAR | ANAND DILIP LANDGE |
Versus | |||
STATE OF MAHARASHTRA | |||
IA No.32625/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.32626/2024-EXEMPTION FROM FILING O.T. | |||
1.28 | Connected SLP(Crl) No. 1920/2024 II-A | DARSHAN DATTATRAY TUREKAR | ANAND DILIP LANDGE |
Versus | |||
STATE OF MAHARASHTRA | |||
IA No.32601/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.32602/2024-EXEMPTION FROM FILING O.T. | |||
1.29 | Connected SLP(Crl) No. 4891/2024 II-A | RAMBILASH BANARASI YADAV | KAILAS BAJIRAO AUTADE |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR ADMISSION and I.R. and IA No.83586/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.83591/2024-EXEMPTION FROM FILING O.T. | |||
1.30 | Connected SLP(Crl) No. 5861/2020 II-A | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
GANESH PANDURANG JADHAO AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 119896/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 119902/2020 | |||
IA No. 119902/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 119896/2020 - EXEMPTION FROM FILING O.T. | |||
1.31 | Connected SLP(Crl) No. 6254/2020 II-A | THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SHANKAR KANHAIYALAL LALWANI AND ANR. | |||
FOR EXEMPTION FROM FILING O.T. ON IA 126835/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 126836/2020 | |||
IA No. 126836/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 126835/2020 - EXEMPTION FROM FILING O.T. | |||
1.32 | Connected SLP(Crl) No. 6304/2020 II-A | THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
JOHEL AHEMAD AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 127863/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 127865/2020 | |||
IA No. 127865/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127863/2020 - EXEMPTION FROM FILING O.T. | |||
1.33 | Connected SLP(Crl) No. 6580/2020 II-A | THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
RAMESHKUMAR | |||
IA No. 132498/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 132496/2020 - EXEMPTION FROM FILING O.T. | |||
1.34 | Connected SLP(Crl) No. 6337/2020 II-A | THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
MEHBOOB AMIRSAB TAMBOLI AND ORS. | SHAKIL AHMAD SYED[CAVEAT] | ||
IA No. 128519/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128518/2020 - EXEMPTION FROM FILING O.T. | |||
1.35 | Connected SLP(Crl) No. 6403/2020 II-A | THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SAYYED HASSAN SAYYED SUBHAN AND ORS. | SHAKIL AHMAD SYED[CAVEAT] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 129867/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 129868/2020 | |||
IA No. 129868/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129867/2020 - EXEMPTION FROM FILING O.T. | |||
1.36 | Connected SLP(Crl) No. 6440/2020 II-A | THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SAYYED ALI SAYYED HASAN | SHAKIL AHMAD SYED[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 130462/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 130463/2020 | |||
IA No. 130463/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 130462/2020 - EXEMPTION FROM FILING O.T. | |||
1.37 | Connected SLP(Crl) No. 6365/2020 II-A | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SK HARUN SK SAGIR AHMAD | |||
IA No. 129208/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129207/2020 - EXEMPTION FROM FILING O.T. | |||
1.38 | Connected SLP(Crl) No. 6488/2020 II-A | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SK. SUJAUDDIN SK. KHALILUDDIN | |||
IA No. 131349/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131348/2020 - EXEMPTION FROM FILING O.T. | |||
1.39 | Connected SLP(Crl) No. 6641/2020 II-A | THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
ARUN S/O HANUMANT PANNDE AND ANR. | SHAKIL AHMAD SYED[R-2] | ||
IA No. 133091/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133093/2020 - EXEMPTION FROM FILING O.T. | |||
1.40 | Connected SLP(Crl) No. 9785/2021 II-A | WAHID KHAN AND ANR. | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 164501/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 164499/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 164498/2021 - EXEMPTION FROM FILING O.T. | |||
1.41 | Connected SLP(Crl) No. 10304/2022 II-A | ADIL KHAN | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 146369/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 146370/2022 - EXEMPTION FROM FILING O.T. | |||
1.42 | Connected SLP(Crl) No. 6601/2020 II-A | THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
SACHIN | SHAKIL AHMAD SYED[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 132667/2020 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 132668/2020 | |||
IA No. 132668/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 132667/2020 - EXEMPTION FROM FILING O.T. | |||
1.43 | Connected SLP(Crl) No. 6674/2020 II-A | THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[P-1] |
Versus | |||
VIJAY SHANTILAL CHOPADA AND ORS. | SHAKIL AHMAD SYED[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 133762/2020 | |||
IA No. 133762/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
1.44 | Connected SLP(Crl) No. 3602/2021 II-A | FIROZ AND ANR. | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 59963/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 59962/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 59961/2021 - EXEMPTION FROM FILING O.T. | |||
1.45 | Connected SLP(Crl) No. 6065/2021 II-A | UMESH S/O GIRDHARILALJI BARALIYA | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 99750/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 99749/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 99751/2021 - EXEMPTION FROM FILING O.T. | |||
1.46 | Connected SLP(Crl) No. 6788/2021 II-A | NIPUL NAGDE | CHAND QURESHI[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 112562/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 112565/2021 | |||
IA No. 112562/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 112565/2021 - EXEMPTION FROM FILING O.T. | |||
1.47 | Connected SLP(Crl) No. 6859/2021 II-A | SHABBIR NAJAB KHAN | CHAND QURESHI[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 113818/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 113812/2021 - EXEMPTION FROM FILING O.T. | |||
1.48 | Connected SLP(Crl) No. 8431/2021 II-A | MOHAMMAD ALI RAHEMAN @ MOHAMMED ALI ABDUL RAHEMAN SHAIKH | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 141810/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 141811/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 141815/2021 | |||
IA No. 141815/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 141811/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141810/2021 - EXEMPTION FROM FILING O.T. | |||
1.49 | Connected SLP(Crl) No. 9645/2021 II-A | YAKUB OBAIDUR REHMAN SHAIKH | CHAND QURESHI[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 162743/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 162744/2021 | |||
IA No. 162743/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 162744/2021 - EXEMPTION FROM FILING O.T. | |||
1.50 | Connected SLP(Crl) No. 9870/2021 II-A | GAJANAN | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 166020/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 166021/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 166022/2021 | |||
IA No. 166022/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 166020/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 166021/2021 - EXEMPTION FROM FILING O.T. | |||
1.51 | Connected SLP(Crl) No. 9875/2021 II-A | NASIB KHAN HAFIZ KHAN PATHAN | ROHIT ANIL RATHI |
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THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 166107/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 166109/2021 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 166111/2021 | |||
IA No. 166109/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 166107/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 166111/2021 - EXEMPTION FROM FILING O.T. | |||
1.52 | Connected SLP(Crl) No. 1525/2022 II-A | VIJAY SHANTILAL CHOPADA AND ORS. | SHAKIL AHMAD SYED |
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THE STATE OF MAHARASHTRA AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 24235/2022 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 25169/2022 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 25170/2022 | |||
FOR APPLICATION FOR TAGGING/DETAGGING ON IA 94929/2022 | |||
IA No. 94929/2022 - APPLICATION FOR TAGGING/DETAGGING | |||
IA No. 24235/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25170/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 25169/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
1.53 | Connected SLP(Crl) No. 605/2022 II-A | SHEIKH SALIM SHEIKH GAFUR AND ANR. | ROHIT ANIL RATHI |
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THE STATE OF MAHARASHTRA | |||
IA No. 10747/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 10746/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 10745/2022 - EXEMPTION FROM FILING O.T. | |||
1.54 | Connected SLP(Crl) No. 2610/2022 II-A | NAUSHAD IDRIS KHAN | CHAND QURESHI[P-1] |
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THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], [R-2] | ||
IA No. 40279/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 40281/2022 - EXEMPTION FROM FILING O.T. | |||
1.55 | Connected SLP(Crl) No. 12611/2022 II-A | SHEIKH MEHBOOB SHEIKH SADIQ | ROHIT ANIL RATHI |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1], [R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING O.T. ON IA 199865/2022 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 199866/2022 | |||
IA No. 199866/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 199865/2022 - EXEMPTION FROM FILING O.T. | |||
1.56 | Connected SLP(Crl) No. 6121/2021 II-A | KALU JETHANAND LALWANI | ROHIT ANIL RATHI |
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THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 100406/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 100402/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 100401/2021 - EXEMPTION FROM FILING O.T. | |||
1.57 | Connected SLP(Crl) No. 6333/2021 II-A | YUVRAJ | MRINAL GOPAL ELKER |
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THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 104919/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 104921/2021 - EXEMPTION FROM FILING O.T. | |||
1.58 | Connected SLP(Crl) No. 9934/2023 II-A | GUDDU ALIAS RAJ ILIYAS SAYYAD | PANKAJ KUMAR MISHRA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1], [R-1] | ||
IA | |||
FOR EXEMPTION FROM FILING O.T. ON IA 160414/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 160415/2023 | |||
IA No. 160415/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 160414/2023 - EXEMPTION FROM FILING O.T. | |||
1.59 | Connected SLP(Crl) No. 10009/2023 II-A | ANIL PRABHAKAR AMRUTKAR | PANKAJ KUMAR MISHRA |
Versus | |||
THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 161200/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 161199/2023 - EXEMPTION FROM FILING O.T. | |||
1.60 | Connected SLP(Crl) No. 5187/2024 II-A | KUNAL SUBHASH AGRAWAL | ANAND DILIP LANDGE |
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THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.88530/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.88533/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 88530/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 88533/2024 - EXEMPTION FROM FILING O.T. | |||
2 | Diary No. 31942-2021 II-B | VIJAY PAL AND ANR. | JINENDRA JAIN |
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THE STATE OF HARYANA | MONIKA GUSAIN[R-1] | ||
IA No. 43348/2022 - CONDONATION OF DELAY IN FILING | |||
3 | SLP(Crl) No. 8854/2023 II-C | T. SUGANTHAN | VAIRAWAN A.S |
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THE SUB INSPECTOR OF POLICE AND ANR. | SABARISH SUBRAMANIAN[R-1], [R-2], ARVIND KUMAR SHARMA[R-3] | ||
IA No. 140197/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 83861/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 43160/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
4 | SLP(Crl) No. 1440/2024 II-B | PABAN KUMAR BHOI | NIRANJAN SAHU |
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STATE OF ODISHA | SRISATYA MOHANTY [R-1] | ||
IA No. 23293/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 23294/2024 - EXEMPTION FROM FILING O.T. | |||
5 | SLP(Crl) No. 5648/2024 II-A | AADITYA DHANRAJ | ANAGHA S. DESAI |
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THE STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], C. GEORGE THOMAS[R-2] | ||
IA No.96298/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.96299/2024-EXEMPTION FROM FILING O.T. | |||
6 | SLP(Crl) No. 5660/2024 II-B | SETA MOHMEDRAMIZ SALIMBHAI | SOMESH CHANDRA JHA |
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THE STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
FOR ADMISSION and IA No.96643/2024-EXEMPTION FROM FILING O.T. | |||
7 | SLP(Crl) No. 7875/2024 II-A | RAVI RATHORE | ANUP KUMAR |
Versus | |||
THE STATE OF MADHYA PRADESH | MRINAL GOPAL ELKER[R-1] | ||
FOR ADMISSION and I.R. and IA No.126100/2024-CONDONATION OF DELAY IN FILING and IA No.126102/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.126101/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 126102/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 126101/2024 - EXEMPTION FROM FILING O.T. | |||
7.1 | Connected SLP(Crl) No. 8461/2024 II-A | DHEERAJ SINGH | PRATHVI RAJ CHAUHAN |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 137854/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 137855/2024 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 137856/2024 | |||
IA No. 137855/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 137856/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 137854/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
8 | SLP(Crl) No. 6474/2024 II | KRISHNA KUMAR | ANUPAM MISHRA |
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THE STATE OF UTTAR PRADESH AND ANR. | SAURABH JAIN[CAVEAT], ADARSH UPADHYAY[R-1] | ||
FOR ADMISSION and I.R. and IA No.109940/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.109941/2024-EXEMPTION FROM FILING O.T. | |||
9 | SLP(Crl) No. 7279/2024 II | SANDEEP SINGH | RAJAT JOSEPH |
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THE STATE OF RAJASTHAN AND ANR. | NIDHI JASWAL[R-1], CHAND QURESHI[R-2] | ||
IA No. 152533/2024 - APPLICATION FOR PERMISSION | |||
IA No. 167467/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 120513/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 152778/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 120514/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 167484/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 153153/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 120516/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
10 | MA 1051/2024 in SLP(Crl) No. 12281/2023 II-C | INDU CHAUHAN @ INDU | HIMANSHU SHEKHAR |
Versus | |||
STATE OF KARNATAKA | V. N. RAGHUPATHY[R-1] PAI AMIT[IMPL] | ||
IN SLP(Crl) No. - 12281/2023, | |||
IA No. 111265/2024 - GRANT OF BAIL | |||
IA No. 142134/2024 - INTERVENTION APPLICATION | |||
11 | SLP(Crl) No. 7091/2024 II-A | BALRAM SAH | PANKHURI BHARDWAJ |
Versus | |||
STATE OF JHARKHAND AND ANR. | JAYANT MOHAN[R-1] | ||
IA No.118519/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118522/2024-EXEMPTION FROM FILING O.T. | |||
12 | SLP(Crl) No. 9645/2024 II-B | SAMIRBHAI ISHWARBHAI GANDHI | ANUJA PETHIA |
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STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
IA No. 133228/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 138340/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
13 | SLP(Crl) No. 8661/2024 II-B | FAIM SAIFI | AMARJEET SINGH |
Versus | |||
THE STATE OF UTTARAKHAND | |||
IA No.142019/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.142020/2024-EXEMPTION FROM FILING O.T. and IA | |||
No.142021/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
14 | SLP(Crl) No. 9949/2024 II-A | DASHRATH SINGH THAKUR | SURJEET SINGH |
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THE STATE OF MADHYA PRADESH | |||
15 | SLP(Crl) No. 9418/2024 II-B | SAUMYA RANJAN BALIARSINGH @ KALU | VISHAL ARUN MISHRA |
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STATE OF ODISHA | |||
IA No. 147463/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 147459/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
16 | SLP(Crl) No. 9415/2024 II-A | ARUN KUMAR SHARMA | MUKTI CHOWDHARY |
Versus | |||
THE STATE OF MAHARASHTRA | |||
IA No.151511/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.151514/2024-EXEMPTION FROM FILING O.T. and IA No.153112/2024-PERMISSION | |||
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
17 | SLP(Crl) No. 6822/2024 II-C | N. NATARAJAN | M.P. PARTHIBAN |
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STATE AND ANR. | |||
IA No. 115217/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115216/2024 - EXEMPTION FROM FILING O.T. | |||
18 | SLP(Crl) No. 7280/2024 II-C | ASWANI KUMAR | SUSHIL BALWADA |
Versus | |||
STATE OF CHHATTISGARH | PRASHANT SINGH[R-1] | ||
IA No. 120530/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120528/2024 - EXEMPTION FROM FILING O.T. | |||
19 | SLP(Crl) No. 7916/2024 II-A | KALIM SALIM SHEIKH | SAMRIDHI S. JAIN |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | |||
IA No.129733/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.129731/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 129733/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 129731/2024 - EXEMPTION FROM FILING O.T. | |||
20 | SLP(Crl) No. 8398/2024 II-B | IQBAL HUSAIN ANWAR HUSAIN ANSARI | SHEKHAR KUMAR |
Versus | |||
THE STATE OF GUJARAT | |||
IA No.134679/2024-CONDONATION OF DELAY IN FILING and IA No.134680/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.134681/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 134679/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 134680/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 134681/2024 - EXEMPTION FROM FILING O.T. | |||
21 | SLP(Crl) No. 8311/2024 II | SHIV PRATAP | LOKESH KUMAR CHOUDHARY |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
IA No.135204/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.135205/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 135204/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 135205/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 136429/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
22 | SLP(Crl) No. 8368/2024 II-C | V.RAJARAJAN | A. LAKSHMINARAYANAN |
Versus | |||
THE SUPERINTENDENT OF POLICE AND ANR. | |||
IA No.136088/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.136089/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 136088/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 136089/2024 - EXEMPTION FROM FILING O.T. | |||
23 | C.A. No. 8357/2022 XVII-A | THE NEW INDIA ASSURANCE CO. LTD. AND ORS. | C. GEORGE THOMAS |
Versus | |||
MOTILAL OSWAL SECURITIES LTD. | VINAY KUMAR MISRA[R-1] | ||
IA No. 142574/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 156240/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 142576/2022 - STAY APPLICATION | |||
24 | Crl.A. No. 486/2018 II-B | ATUL JINDAL ALIAS ATUL KUMAR | SUDARSHAN RAJAN |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
OFFICE REPORT FOR DIRECTION IN VIEW OF THE LETTER DATED 19.07.2023 OF SPECIAL JUDICIAL MAGISTRATE, CBI, PANCHKULA, HARYANA FOR GRANT OF REQUISITE | |||
LEAVE FOR PASSING FINAL JUDGMENT. | |||
25 | Diary No. 48318-2018 IV-C | VASEEM | MOHIT D. RAM |
Versus | |||
FAKHRUDDIN AND ORS. | ANUP JAIN[R-3.3], [R-3.4], [R-3.2], [R-3.1], ANANNYA GHOSH[R-1], [R-2], [R-3], [R-4], [R-5] | ||
IA No. 18939/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 18941/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 18943/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 18944/2019 - EXEMPTION FROM FILING O.T. | |||
26 | CONMT.PET.(C) No. 206/2019 in CONMT.PET.(C) No. 1041/2018 in SLP(C) No. 26845/2017 XVI | MANASH MOHAN CHATTERJEE AND ANR. | REENA PANDEY[P-1] |
Versus | |||
Y. RATNAKAR RAO AND ORS. | ASTHA SHARMA[R-1], [R-2], [R-3] | ||
IN CONMT.PET.(C) No. - 1041/2018, | |||
IA No. 13236/2024 - APPLICATION FOR SUBSTITUTION | |||
IA No. 13284/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
27 | MA 1107-1108/2024 in Crl.A. No. 1591-1592/2018 II-C | JOSHINE ANTONY | BY COURTS MOTION, , P. S. SUDHEER[P-1] |
Versus | |||
M/S BARAFWALA COLD STORAGE AND AGRO PROCESSOR AND ORS. | ANIRUDH SANGANERIA, V. N. RAGHUPATHY[R-2], [R-2], [R-3] | ||
IN Crl.A. No. - 1591/2018, IN Crl.A. No. - 1592/2018, | |||
FOR EXTENSION OF TIME | |||
IA No. 131449/2024 - EXTENSION OF TIME | |||
28 | W.P.(C) No. 976/2014 PIL-W | COMMON CAUSE | PRASHANT BHUSHAN[P-1] |
Versus | |||
UNION OF INDIA AND ORS. AND ORS. | B. KRISHNA PRASAD[R-1], SANTOSH KRISHNAN[R-3] | ||
29 | SLP(C) No. 2369/2017 XI | STATE OF UTTAR PRADESH | KAMLENDRA MISHRA[P-1] |
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RAJ PAL SINGH MALIK(D) THR. LRS AND ANR. | PRASHANT KUMAR[R-1], DHAWESH PAHUJA[R-1.4], [R-1.2], [R-1.1], SUDHIR KULSHRESHTHA[R-2] | ||
IA No. 91647/2024 - EXTENSION OF TIME | |||
IA No. 91609/2024 - EXTENSION OF TIME | |||
IA No. 91608/2024 - EXTENSION OF TIME | |||
IA No. 91607/2024 - RECALLING THE COURTS ORDER | |||
IA No. 89314/2017 - VACATING STAY | |||
30 | SLP(Crl) No. 2408/2017 II-B | INSPECTOR, RAILWAY PROTECTION FORCE, KOTTAYAM | AMRISH KUMAR[P-1] |
Versus | |||
MATHEW K CHERIAN AND ANR. | A. RAGHUNATH[R-1], NISHE RAJEN SHONKER[R-2] | ||
30.1 | Connected SLP(Crl) No. 9225-9226/2022 II-C | J. RAMESH | NAMIT SAXENA |
Versus | |||
UNION OF INDIA | |||
FOR ADMISSION and I.R. and IA No.146580/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
31 | C.A. No. 8025/2022 XVII-A | SUNWORLD RESIDENCY PVT. LTD. | KARUNAKAR MAHALIK |
Versus | |||
MOHIT SETH AND ORS. | VERITAS LEGIS[R-1], [R-2], AMRITA SINGH[R-3] | ||
IA No. 147005/2022 - EX-PARTE STAY | |||
IA No. 147006/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
32 | SLP(C) No. 23722-23724/2022 IV-B | PARDEEP SINGH AND ANR. | HIMANSHU SHARMA |
Versus | |||
HARJINDER SINGH AND ANR. | SOUMYA DUTTA[R-3] | ||
IA No. 180585/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 180586/2022 - EXEMPTION FROM FILING O.T. | |||
33 | SLP(C) No. 21357/2022 IV-C | ARUN KUMAR | MANISH KUMAR GUPTA |
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LAXMI DAS | SANGEETA KUMAR[R-1] | ||
IA No. 223256/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 198466/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 180619/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 223255/2023 - STAY APPLICATION | |||
33.1 | Connected SLP(C) No. 23849/2023 (SCLSC) IV-C | LAXMI DAS | SANGEETA KUMAR |
Versus | |||
ARUN KUMAR | MANISH KUMAR GUPTA[R-1] | ||
FOR ADMISSION and I.R. and IA No.210119/2023-CONDONATION OF DELAY IN FILING and IA No.210121/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.210123/2023-EXEMPTION FROM FILING O.T. | |||
34 | T.P.(C) No. 363/2023 IV-C | NAVEEN KUMAR SIYAL | BALAJI SRINIVASAN |
Versus | |||
UNNATI SIYAL | |||
IA No. 29556/2023 - EX-PARTE STAY | |||
IA No. 29559/2023 - EXEMPTION FROM FILING O.T. | |||
35 | T.P.(C) No. 575/2023 IX | NEHA BAGRI | SIDDHANT BUXY |
Versus | |||
TRIMOL NITNAWARE | SMARHAR SINGH[R-1] | ||
[MEDIATION REPORT RECEIVED] | |||
IA No. 46573/2023 - EX-PARTE STAY | |||
IA No. 173791/2023 - EXEMPTION FROM APPOINTMENT OF OFFICIAL TRANSLATOR | |||
IA No. 80860/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 173790/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
36 | C.A. No. 2990/2023 XVII-A | COMMISSIONER, CENTRAL GOODS AND SERVICES TAX COMMISSIONERATE | MUKESH KUMAR MARORIA |
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M/S WIPRO ENTERPRISES PVT. LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
IA No. 62643/2023 - EX-PARTE STAY | |||
IA No. 62644/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
37 | C.A. No. 3905/2023 XVII-A | COMMISSIONER OF CENTRAL TAX | MUKESH KUMAR MARORIA |
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M/S MY HOME INDUSTRIES PVT. LTD. | ANANT GAUTAM[R-1] | ||
IA No. 90114/2023 - EX-PARTE STAY | |||
IA No. 90115/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
38 | SLP(C) No. 19821-19822/2023 XV | SEEMA SINGH AND ORS. | RONAK KARANPURIA |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], SAURABH AGRAWAL[R-2], [R-3], [R-4] | ||
IA No. 201237/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 172960/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 150209/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 43140/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 172853/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 201236/2023 - STAY APPLICATION | |||
39 | SLP(C) No. 9750/2023 XI | AMRITA BHATI | VINOD KUMAR TEWARI |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | DIVYAM AGARWAL[R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.95939/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.95926/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.95941/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.95924/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 95939/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 95926/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 95924/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 95941/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
39.1 | Connected SLP(C) No. 3073/2024 XI | ILIAS | SAMEER KUMAR |
Versus | |||
STATE OF UP AND ORS. | DIVYAM AGARWAL[R-4] | ||
IA No. 30454/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
40 | T.P.(C) No. 1752/2023 XV | UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV |
Versus | |||
M/S BIRLA CORPORATION LIMITED | VIVEK SHARMA[R-1] | ||
IA No. 138157/2023 - EX-PARTE STAY | |||
41 | Diary No. 29987-2023 XVII-A | M/S. AMARPALI HIRISE (P) LTD. AND ANR. | REKHA PANDEY[P-1] |
Versus | |||
SRI SRI ISWAR MADAN MOHAN JEW THAKUR RELIGIOUS TRUST AND ORS. | ANIL KUMAR[R-1], [R-2], [R-3] | ||
IA No. 244598/2023 - CONDONATION OF DELAY IN FILING APPEAL | |||
IA No. 244603/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 244600/2023 - STAY APPLICATION | |||
42 | SLP(C) No. 18617/2023 XI-A | M/S LISIE MEDICAL INSTITUTIONS | V. K. SIDHARTHAN |
Versus | |||
THE STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-3] | ||
IA No. 169951/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 194450/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 169949/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
42.1 | Connected SLP(C) No. 9856/2024 XI-A | P. MADHAVANKUTTY VARIER | AANCHAL TIKMANI |
Versus | |||
THE STATE OF KERALA AND ORS. | |||
FOR ADMISSION and IA No.103087/2024-EXEMPTION FROM FILING O.T. | |||
42.2 | Connected SLP(C) No. 15343/2024 XI-A | P. MADHAVANKUTTY VARIER | AANCHAL TIKMANI |
Versus | |||
STATE OF KERALA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.141742/2024-CONDONATION OF DELAY IN FILING and IA No.141744/2024-EXEMPTION FROM FILING O.T. | |||
43 | T.P.(C) No. 2265/2023 XII-A | GHANTA SHRAVANI @ PALADUGU SHRAVANI | RAJIVKUMAR |
Versus | |||
GHANTA BHARGAV SHIV RAMA KRISHNA CHOWDARY | ARUNA GUPTA[R-1] | ||
IA No. 178134/2023 - EX-PARTE STAY | |||
44 | T.P.(Crl.) No. 637/2023 II-B | SHINY PANIGRAHI AND ORS. | VIPIN NAIR |
Versus | |||
SULATA MOHAPATRA | ANAND MISHRA-1[R-1] | ||
Mediation Report Received | |||
IA No. 177062/2023 - EX-PARTE STAY | |||
45 | SLP(C) No. 5143-5144/2024 IV-A | M/S. ASHAPURA MINECHEM LTD. | E. C. AGRAWALA |
Versus | |||
M/S CARGILL INTERNATIONAL TRADING PTE LTD. | ROHINI MUSA[CAVEAT] | ||
IA No. 127812/2024 - STAY APPLICATION | |||
46 | T.P.(C) No. 958/2024 XVI | ALINA FATMA | YADAV NARENDER SINGH |
Versus | |||
YASIR ARAFAT | AMBAR QAMARUDDIN[R-1] | ||
IA No. 82980/2024 - EX-PARTE STAY | |||
47 | T.P.(Crl.) No. 511/2024 II-A | SUNITA CHAUHAN AND ORS. | TOWSEEF AHMAD DAR |
Versus | |||
JAYA KULDEEPSINGH CHAUHAN | DHAWESH PAHUJA[R-1] | ||
FOR ADMISSION and IA No.124464/2024-EX-PARTE STAY and IA No.124495/2024-EXEMPTION FROM FILING O.T. | |||
48 | T.P.(C) No. 1629/2024 IV-A | MANOSHI SHUVENDU ROY AND ANR. | VANYA GUPTA |
Versus | |||
PALECANDA VARUN DEVIAH | YASHRAJ SINGH DEORA[R-1] | ||
FOR ADMISSION and IA No.136004/2024-EX-PARTE STAY | |||
IA No. 136004/2024 - EX-PARTE STAY | |||
49 | T.P.(Crl.) No. 571/2024 II-B | REENA MAHESHWARI | MRINMOI CHATTERJEE |
Versus | |||
RELIANCE COMMERCIAL FINANCE LIMITED | |||
IA No. 136200/2024 - EX-PARTE STAY | |||
IA No. 136201/2024 - EXEMPTION FROM FILING O.T. | |||
50 | Diary No. 5628-2023 II-C | S K SHARMA | MD. AZAM ANSARI |
Versus | |||
MAHIKA SHARMA AND ANR. | VIVEK JAIN[CAVEAT] | ||
IA No.48219/2023-CONDONATION OF DELAY IN FILING and IA No.48210/2023-APPROPRIATE ORDERS/DIRECTIONS and IA No.48216/2023-APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 48216/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 48210/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 48219/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 155388/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
51 | Diary No. 50457-2023 IV-C | SUDHIR BUVADE AND ORS. | P. SOMA SUNDARAM |
Versus | |||
FACTORY MANAGER MAN TRUCKS INDIA PVT LTD AND ANR. | |||
IA No.95739/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.95740/2024-EXEMPTION FROM FILING O.T. and IA No.95742/2024-CONDONATION | |||
OF DELAY IN REFILING / CURING THE DEFECTS | |||
52 | SLP(C) No. 1038/2024 XI-A | GAYATRI PANDA | AMIT PAWAN |
Versus | |||
DEEPAK PADHI | KEDAR NATH TRIPATHY[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.7024/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
53 | SLP(Crl) No. 2704/2024 II | SATENDRA KUMAR JAIN AND ORS. | ASHWANI BHARDWAJ |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SUDEEP KUMAR[R-1], [R-2], PARUL SHUKLA[R-3] | ||
54 | SLP(C) No. 8278-8281/2018 IX | YOGESH ASHOK DESHMUKH AND ORS. | RAVINDRA KESHAVRAO ADSURE |
Versus | |||
PRADEEP GANPATRAO KARAD AND ORS. | GAUTAM TALUKDAR[CAVEAT], ASHOK KUMAR GUPTA II[R-1], AADITYA ANIRUDDHA PANDE[R-168] | ||
{Mention Memo} | |||
Relief : against the set aside of the appointment of field officers of MPCB | |||
IA No. 75262/2024 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
54.1 | Connected SLP(C) No. 9141/2018 IX | SHRI RAHUL HANMANTRAO NIMBALKAR AND ANR. | S.M. JADHAV AND COMPANY |
Versus | |||
PRADEEP GANPATRAO KARAD AND ORS. | GAUTAM TALUKDAR[CAVEAT], ASHOK KUMAR GUPTA II[R-1] | ||
{Mention Memo} | |||
FOR VACATING STAY ON IA 131817/2024 | |||
IA No. 131817/2024 - VACATING STAY | |||
55 | SLP(C) No. 11262/2015 III | VIRMABHAI RUPABHAI PATEL | K. V. BHARATHI UPADHYAYA |
Versus | |||
STATE OF GUJARAT . AND ORS. | HEMANTIKA WAHI, DHARMENDRA KUMAR SINHA[R-6] | ||
list before the Hon'ble Court, Registrar Chamber order dated 09.06.2022 | |||
IA No. 3/2015 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
56 | SLP(C) No. 31465/2014 III | VADODARA SHAHERI JILLA KHEDUT MANDAL | BHARGAVA V. DESAI |
Versus | |||
VADODARA MUNICIPAL CORPORATION THROUGH MUNICIPAL COMMISSIONER AND ORS. | PURVISH JITENDRA MALKAN, HEMANTIKA WAHI[R-2], [R-3] | ||
56.1 | Connected SLP(C) No. 36330/2015 III | SANDIP VINUBHAI PATEL | MOHIT D. RAM |
Versus | |||
URBAN HOUSING URBAN DEVELOPMENT DEPARTMENT CHIEF SECRETARY AND ORS. | HEMANTIKA WAHI | ||
56.2 | Connected SLP(C) No. 2846/2017 III | SURAT BUILDERS ASSOCIATION | SHAMIK SHIRISHBHAI SANJANWALA[P-1] |
Versus | |||
THE STATE OF GUJARAT STATE OF GUJARAT . AND ORS. | MUNAWWAR NASEEM, HEMANTIKA WAHI | ||
56.3 | Connected W.P.(C) No. 383/2018 X | SURAT BUILDERS ASSOCIATION | SHAMIK SHIRISHBHAI SANJANWALA |
Versus | |||
THE STATE OF GUJARAT AND ORS. | MUNAWWAR NASEEM[R-2], HEMANTIKA WAHI[R-3] | ||
IA No. 60287/2018 - EX-PARTE STAY | |||
57 | W.P.(C) No. 931/2013 PIL-W | VINEET DHANDA | J. P. DHANDA[P-1] |
Versus | |||
UNIONOF INDIA | VENKAT PALWAI LAW ASSOCIATES[IMPL], SUSHMA SURI[R-1], GUNTUR PRAMOD KUMAR[R-3], CORPORATE LAW GROUP[R-4], E. C. VIDYA SAGAR[R-5], K J JOHN AND | ||
CO[R-7], SWATI GHILDIYAL [R-8], NISHANT RAMAKANTRAO KATNESHWARKAR[R-8], B. K. SATIJA[R-9], YADAV NARENDER SINGH[R-10], TULIKA MUKHERJEE[R-12], V. N. | |||
RAGHUPATHY[R-13], C. K. SASI[R-14], SUNNY CHOUDHARY[R-15], AADITYA ANIRUDDHA PANDE[R-16], PUKHRAMBAM RAMESH KUMAR[R-17], ANANDO MUKHERJEE[R-19], K. | |||
ENATOLI SEMA[R-20], BALAJI SRINIVASAN[R-20], SHIBASHISH MISRA[R-21], KARAN BHARIHOKE[R-22], RUCHI KOHLI[R-23], RAGHVENDRA KUMAR[R-24], SABARISH | |||
SUBRAMANIAN[R-25], SHUVODEEP ROY[R-26], ABHISHEK ATREY[R-27], PARIJAT SINHA[R-29] | |||
FOR ON IA 2/2014 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 3/2014 | |||
IA No. 2/2014 - APPLICATION FOR DIRECTION | |||
IA No. 3/2014 - EXEMPTION FROM FILING O.T. | |||
IA No. 1/2014 - EXEMPTION FROM FILING O.T. | |||
58 | SLP(C) No. 10387-10389/2014 IV-B | DEEPAK RANA AND ORS. AND ORS. | P. D. SHARMA |
Versus | |||
THE STATE OF HARYANA AND ORS. AND ANR. | VISHWA PAL SINGH, SANJAY KUMAR VISEN | ||
58.1 | Connected SLP(C) No. 14087/2014 IV-B | MOHINDER KAUR AND ORS. | P. D. SHARMA |
Versus | |||
STATE OF HARYANA . AND ORS. | SANJAY KUMAR VISEN | ||
58.2 | Connected SLP(C) No. 14086/2014 IV-B | HEMA AND ORS. | P. D. SHARMA |
Versus | |||
STATE OF HARYANA . AND ORS. | SANJAY KUMAR VISEN | ||
59 | W.P.(C) No. 576/2014 PIL-W | MADHAV KANT MISHRA | PRAMOD DAYAL[P-1] |
Versus | |||
UNION OF INDIA | V. N. RAGHUPATHY[R-1], RUCHI KOHLI[R-1], CHANCHAL KUMAR GANGULI[R-1], C. K. SASI[R-1], ASHOK KUMAR SINGH[R-1], ABHISHEK ATREY[R-1], SAHIL | ||
BHALAIK[R-2], SHUVODEEP ROY[R-1], [R-3], MANISH KUMAR[R-4], SUNNY CHOUDHARY[R-7], ABHISTH KUMAR[R-11], BAANI KHANNA[R-12], PARIJAT SINHA[R-15], | |||
PASHUPATHI NATH RAZDAN[R-16], K. ENATOLI SEMA[R-17], VINOD SHARMA[R-19], PUKHRAMBAM RAMESH KUMAR[R-20], GOPAL SINGH[R-21], AVIJIT MANI TRIPATHI[R-22], | |||
RAGHVENDRA KUMAR[R-23], ARPUTHAM ARUNA AND CO[R-23], NIRNIMESH DUBE[R-26], MERUSAGAR SAMANTARAY[R-26], MUKESH KUMAR MARORIA[R-27], AKSHAT KUMAR[R-28], | |||
SHANTANU SAGAR[R-29], ANKITA SHARMA[R-30], ARAVINDH S.[R-31], G. INDIRA[R-32], SUDARSHAN SINGH RAWAT[R-36] | |||
60 | SLP(C) No. 29635/2014 IV-A | VENKATESHWARA PAN MASALA INDUSTRIES PVT. LTD. | NULI & NULI[P-1] |
Versus | |||
CANCER PATIENTS AID ASSOCIATION AND ORS. | V. N. RAGHUPATHY[R-2][GR], [R-3][GR], [R-4][GR], MANSOOR ALI[R-6], BINA GUPTA[R-8], PAREKH & CO.[R-10], LAWYER S KNIT & CO[R-14] | ||
61 | SLP(C) No. 3776/2014 XI | STATE OF U.P AND ORS. | RUCHIRA GOEL[P-1] |
Versus | |||
RANJANA AGNIHOTRI . AND ORS. | SUDHA GUPTA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], SUSHMA SURI[R-7] MOHD. IRSHAD HANIF[IMPL] | ||
IA No. 2/2016 - application for impleadment | |||
IA No. 3/2016 - EXEMPTION FROM FILING O.T. | |||
61.1 | Connected SLP(C) No. 33417/2014 XI | MS. RANJANA AGNIHOTRI AND ORS. | SUDHA GUPTA |
Versus | |||
UNION OF INDIA MINISTRY OF HOME AFFAIRS SECRETARY AND ORS. | |||
IA No. 1/2014 - CONDONATION OF DELAY IN FILING | |||
61.2 | Connected SLP(Crl) No. 7428/2015 II | THE STATE OF UTTAR PRADESH | SRISHTI SINGH[P-1] |
Versus | |||
JITENDRA KUMAR YADAV | |||
Mr. A. Mariarputham, Advocate ( Amicus Curiae) | |||
62 | SLP(C) No. 28376/2014 XII-A | S.UDHAYA BHASKAR | ANJANI AIYAGARI[P-1] |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | SRAVAN KUMAR KARANAM[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], T. V. S. RAGHAVENDRA SREYAS[R-9][GR] | ||
IA No. 2/2014 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
63 | SLP(C) No. 14512-14513/2014 XII-A | RAJINDER PARSAD SHARMA (DEAD) THR. LRS. ETC. AND ANR. | SANJEEV MALHOTRA |
Versus | |||
THE STATE OF JAMMU AND KASHMIR AND ORS. | |||
64 | SLP(C) No. 34185/2013 IX | PARVATIBAI NATHURAM ASWANI | ABHA R. SHARMA[P-1] |
Versus | |||
PRAVIN BHIMRAO WADMARE AND ORS. | APARNA JHA[R-5], [R-6], [R-7] | ||
65 | SLP(C) No. 12350/2014 XII | RANGAMMAL (DEAD) AND ORS. | S. GOWTHAMAN[P-2], [P-3], [P-4], [P-5], [P-6], [P-7] |
Versus | |||
G.SIDDAN . AND ORS. | VIKAS SINGH JANGRA[R-1], [R-2] | ||
66 | SLP(Crl) No. 8993/2015 II | THE STATE OF UTTAR PRADESH HOME DEPARTMENT SECRETARY | VISHNU SHANKAR JAIN[P-1] |
Versus | |||
NAND RAM AND ANR. | DUSHYANT PARASHAR[R-2], [R-1] | ||
IA No. 16666/2015 - CONDONATION OF DELAY IN FILING | |||
IA No. 18291/2015 - EXEMPTION FROM FILING O.T. | |||
67 | SLP(C) No. 4901/2016 IX | RIDDISIDDHI BULLIONS LTD THROUGH ITS VICE PRESIDENT SHRI BHAWARLAL KOTHARI | DIKSHA RAI |
Versus | |||
UNION OF INDIA AND ORS. | BIJOY KUMAR JAIN[R-2], RAJ BAHADUR YADAV[R-1], [R-3] | ||
IA No. 1/2016 - MODIFICATION | |||
IA No. 123834/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
68 | SLP(Crl) No. 3443/2016 II-A | SAKHEE | APARNA JHA |
Versus | |||
SUHAS SAMPATRAO GARUD AND ANR. | S.M. JADHAV AND COMPANY[R-1], AADITYA ANIRUDDHA PANDE[R-2] | ||
FOR EXEMPTION FROM FILING CERTIFIED COPY ON IA 7719/2016 | |||
69 | SLP(C) No. 37665/2016 IV-A | D. KRISHNEGOWDA | ANKOLEKAR GURUDATTA |
Versus | |||
THIMMEGOWDA AND ANR. | PRAKASH RANJAN NAYAK[R-1], [R-2] | ||
70 | SLP(C) No. 37361/2016 XI | M/S. TRIMURTI GRANITE AND ANR | NISHIT AGRAWAL[P-1], [P-2] |
Versus | |||
DAKSHINACHAL VIDYUT VITRAN NIGAM LTD. AND ORS. | RAKESH UTTAMCHANDRA UPADHYAY | ||
IA No. 130349/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 130338/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
71 | SLP(C) No. 27699/2018 IV-B | PUNJAB STATE CIVIL SUPPLIES CORPORATION LTD. AND ANR. | DEVENDRA SINGH[P-1], [P-2] |
Versus | |||
M/S. SANMAN RICE MILLS AND ORS. | SHREE PAL SINGH[R-1], [R-2] | ||
TO BE TAKEN UP AT 2.00 P.M. | |||
72 | MA 104/2018 II-B | LABHU RAM AND ORS. | E. C. AGRAWALA |
Versus | |||
STATE OF PUNJAB | RAJ BAHADUR YADAV, NUPUR KUMAR[R-1] | ||
IN Crl.A. No. - 585/1979, | |||
73 | SLP(C) No. 7868/2018 IX | SAMIR NARAIN BHOJWANI | VIKAS MEHTA |
Versus | |||
UNION BANK OF INDIA THR. SECRETARY AND ORS. | O. P. GAGGAR[CAVEAT] | ||
74 | SLP(C) No. 9570/2018 (SCLSC) XIV | ABDUL ALIM MONDAL | PARTHA SIL[P-1] |
Versus | |||
THE STATE OF ASSAM AND ORS. | DEBOJIT BORKAKATI[R-1], [R-2], [R-3], NIDHI[R-4] | ||
IA No. 19526/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
74.1 | Connected SLP(C) No. 5392/2019 XIV | JULA GOSWAMI | BHARADWAJ S.[P-1] |
Versus | |||
THE STATE OF ASSAM AND ORS. | DEBOJIT BORKAKATI[R-1], [R-2], [R-3], RAHUL PRATAP[R-10] | ||
FOR | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 25789/2019 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 27166/2019 | |||
FOR APPLICATION FOR PERMISSION ON IA 111212/2024 | |||
IA No. 111212/2024 - APPLICATION FOR PERMISSION | |||
IA No. 27166/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 25789/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
75 | SLP(C) No. 10546/2019 XI | U.P. STATE ROAD TRANSPORT CORPORATION AND ORS. | NISHIT AGRAWAL[P-1], [P-2], [P-3], [P-4] |
Versus | |||
BRIJESH KUMAR AND ANR. | AVIRAL SAXENA[R-1], PRADEEP MISRA[R-2] | ||
IA No. 131152/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 34318/2019 - EXEMPTION FROM FILING O.T. | |||
76 | SLP(C) No. 286/2022 XIV | NUREJA BIBI@ BEGUM | MRIGANK PRABHAKAR |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
IA No. 62342/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 62340/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
77 | SLP(C) No. 16855/2019 XI | BABU SINGH | ANKUR YADAV[P-1] |
Versus | |||
CONSOLIDATION OFFICER AND ORS. | TANMAYA AGARWAL[R-1], [R-2] | ||
IA No. 105210/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 115499/2021 - MODIFICATION | |||
78 | SLP(C) No. 18452/2019 XI | KAMLESH RATNASHI SONAGELA | MOHINDER JIT SINGH |
Versus | |||
THE COMMISSIONER OF CUSTOMS | MUKESH KUMAR MARORIA[R-1] | ||
79 | SLP(C) No. 23445-23446/2019 IV-B | NAND LAL AND ORS. | SHASHANK TRIPATHI [P-2], [P-3] |
Versus | |||
PREMA DEVI AND ORS. | |||
80 | SLP(C) No. 8545/2020 XVII-A | JEEVAN ADHAR CO OPERATIVE HOUSE BUILDING SOCIETY LTD. | ROHIT K. SINGH |
Versus | |||
CHANDIGARH HOUSING BOARD AND ANR. | RACHANA JOSHI ISSAR[R-1], MUKESH KUMAR MARORIA[R-1], [R-2] | ||
81 | SLP(C) No. 13578-13579/2020 IV-C | KAMAL PRASAD DUBEY | RUCHI GUPTA [P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | YASHRAJ SINGH BUNDELA [R-1], [R-2], [R-3], [R-4], [R-6], CHAND QURESHI[R-5] | ||
IA No. 79161/2024 - APPLICATION FOR PERMISSION | |||
IA No. 99997/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 79158/2024 - REJOINDER | |||
82 | W.P.(C) No. 706/2020 PIL-W | RAVI AGRAWAL | PARTHA SIL[P-1] |
Versus | |||
UNION OF INDIA AND ANR. | RAJ BAHADUR YADAV[R-1], R. CHANDRACHUD[R-2] | ||
IA No. 64635/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 64637/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
83 | SLP(C) No. 16013/2020 IV-A | N. KRISHNAPPA SINCE DEAD BY HIS LRS | POOJA DHAR[P-1] |
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R. DILIP KUMAR AND ANR. | S-LEGAL ASSOCIATES[R-1], [R-2] | ||
IA No. 44378/2024 - APPLICATION FOR SUBSTITUTION | |||
84 | SLP(Crl) No. 221/2021 II-C | D.C. THAMMANNA | MRIGANK PRABHAKAR[P-1] |
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DR G. MADEGOWDA AND ORS. | PRASHANT BHUSHAN[R-1], D. L. CHIDANANDA[R-2], ARVIND KUMAR SHARMA[R-3] | ||
IA No. 30649/2021 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 13934/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 2631/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 30651/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 13931/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 3296/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
85 | CONMT.PET.(C) No. 648/2020 in Crl.A. No. 764/2018 II | VINAY KUMAR RAI | SANJAI KUMAR PATHAK |
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POOJA BHATT | RAMESHWAR PRASAD GOYAL[R-1] | ||
IN Crl.A. No. - 764/2018, | |||
FOR ADMISSION and IA No.109315/2020-EXEMPTION FROM FILING O.T. | |||
IA No. 136580/2020 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 109315/2020 - EXEMPTION FROM FILING O.T. | |||
86 | SLP(C) No. 13487/2020 IX | RAJESH | VANSHAJA SHUKLA |
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SAU ASHLESHA AND ANR. | |||
87 | SLP(C) No. 799/2021 IX | VIJAY RAGHUNATH SWAR AND ANR. | SHUBHAM BHALLA |
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STATE BANK OF INDIA AND ORS. | SANJAY KAPUR[R-1], [R-2] SUMIT KUMAR[IMPL] | ||
IA No. 145674/2022 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 123948/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 148551/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 148549/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 667/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
87.1 | Connected Diary No. 35028-2023 IX | PRACTICING VALUERS ASSOCIATION INDIA | V. ELANCHEZHIYAN |
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STATE BANK OF INDIA AND ORS. | SANJAY KAPUR[R-1] | ||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 194909/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 194910/2023 | |||
IA No. 194909/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 194910/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
88 | SLP(C) No. 7081/2021 XIV | CMJ FOUNDATION AND ORS. | PRAGATI NEEKHRA |
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THE STATE OF MEGHALAYA AND ORS. | ANNE MATHEW[CAVEAT] VINOD KUMAR TEWARI[IMPL] | ||
IA No. 21159/2022 - APPLICATION FOR PERMISSION | |||
IA No. 94774/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 62515/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 62514/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 83073/2022 - INTERVENTION/IMPLEADMENT | |||
88.1 | Connected SLP(C) No. 14231/2021 XIV | THE STATE OF MEGHALAYA AND ANR. | ANNE MATHEW |
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CMJ FOUNDATION AND ORS. | PRAGATI NEEKHRA[R-2] | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 114931/2021 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 114933/2021 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 114934/2021 | |||
IA No. 114933/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 114934/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114931/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
89 | SLP(C) No. 10814/2021 IV-A | THE DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION AND ANR. | RAJ BAHADUR YADAV |
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M/S TEXAS INSTRUMENTS INCORPORATED | H. RAGHAVENDRA RAO[R-1] | ||
FOR ADMISSION and I.R. | |||
89.1 | Connected SLP(C) No. 11098/2021 IV-A | THE COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM WORLD TRADE CORPORATION | H. RAGHAVENDRA RAO[R-1] | ||
FOR ADMISSION and I.R.. | |||
89.2 | Connected SLP(C) No. 15835/2021 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM WORLD TRADE CORPORATION | H. RAGHAVENDRA RAO[R-1] | ||
IA No.128103/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 128103/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
89.3 | Connected SLP(C) No. 16639/2021 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM WORLD TRADE CORPORATION | H. RAGHAVENDRA RAO[R-1] | ||
89.4 | Connected SLP(C) No. 11304/2021 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM SINGAPORE PVT. LTD. | H. RAGHAVENDRA RAO[R-1] | ||
FOR ADMISSION and I.R. | |||
89.5 | Connected SLP(C) No. 11777/2021 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM WORLD TRADE CORPORATION THROUGH ITS MANAGING DIRECTOR | H. RAGHAVENDRA RAO[R-1] | ||
FOR ADMISSION and I.R. | |||
89.6 | Connected SLP(C) No. 11909/2021 IV-A | THE DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM WORLD TRADE CORPORATION | H. RAGHAVENDRA RAO[R-1] | ||
FOR ADMISSION and I.R. | |||
89.7 | Connected SLP(C) No. 16554/2021 IV-A | THE COMMISSIONER OF INCOME TAX AND ANR. | RAJ BAHADUR YADAV |
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M/S IBM WORLD TRADE CORPORATION | H. RAGHAVENDRA RAO[R-1] | ||
FOR ADMISSION and I.R. | |||
90 | SLP(Crl) No. 11223/2023 II-C | NATARAJ | AARTHI RAJAN |
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THE STATE OF TAMIL NADU AND ORS. | D.KUMANAN[R-1], [R-2], R. NEDUMARAN[R-3], [R-3] | ||
91 | SLP(C) No. 11834/2022 XV | M/S NIRAMAYA WELLNESS RETREATS PRIVATE LIMITED | MOHIT D. RAM |
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THE STATE OF RAJASTHAN AND ORS. | PARMATMA SINGH[CAVEAT], KETAN PAUL[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.120359/2022-EXEMPTION FROM FILING O.T. and IA No.92365/2022-EXEMPTION FROM FILING O.T. and IA | |||
No.120355/2022-APPLICATION FOR PERMISSION | |||
IA No. 120355/2022 - APPLICATION FOR PERMISSION | |||
IA No. 120359/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 92365/2022 - EXEMPTION FROM FILING O.T. | |||
92 | SLP(C) No. 12882/2022 XI | ANIL KUMAR SINGH (DEAD) THROUGH LRS | PRAVEEN SWARUP |
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BRIJENDRA PAL SINGH (DEAD) THROUGH LRS | SAMEER SHRIVASTAVA[R-1.4], [R-1.1] | ||
93 | SLP(Crl) No. 8629/2022 II-A | THE STATE OF JHARKHAND | JAYANT MOHAN |
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ALEX DAVID @ M.U. HENRY AND ANR. | |||
IA No. 123014/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123015/2022 - EXEMPTION FROM FILING O.T. | |||
94 | SLP(C) No. 23715/2022 XI | STATE OF U.P. AND ORS. | SUDEEP KUMAR[P-1] |
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SANTOSH KUMAR CHAURASIA | KARUNAKAR MAHALIK[R-1] | ||
IA No. 188481/2022 - EXEMPTION FROM FILING O.T. | |||
95 | SLP(Crl) No. 11168/2022 II | DESH DEEPAK YADAV | BHARTI TYAGI |
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AAKASH MISHRA AND ANR. | KARTIKEYA BHARGAVA[R-1], VISHNU SHANKAR JAIN[R-2] | ||
IA No. 151591/2023 - APPLICATION FOR PERMISSION | |||
IA No. 216510/2023 - APPLICATION FOR PERMISSION | |||
IA No. 166342/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 126529/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 166343/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 166340/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 216509/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
96 | SLP(C) No. 2463/2023 XVII | BASANTI MANKI | ASHWARYA SINHA |
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UNION OF INDIA AND ORS. | PARIJAT KISHORE[R-2] | ||
97 | SLP(C) No. 20584/2022 IV-C | HIRARAM | SAMEER SHRIVASTAVA |
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BHAGWATI AND ORS. | ASHUTOSH GHADE[CAVEAT], AKSHAT SHRIVASTAVA[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], ANKITA SHARMA[R-9] | ||
IA No. 172565/2022 - EXEMPTION FROM FILING O.T. | |||
98 | SLP(C) No. 20817/2022 XI-A | KERALA AGRICULTURAL UNIVERSITY AND ANR. | P. I. JOSE |
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T. P. MURALI @ MURALI THAVARA PANEN AND ANR. | IYER SHRUTI GOPAL[R-1] | ||
[FOR FINAL DISPOSAL] | |||
99 | SLP(C) No. 2515/2023 XIV | BUDHI RAM DEAD THR. LRS | NEERAJ SHEKHAR |
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NIKKU RAM AND ORS. | CHANDER SHEKHAR ASHRI[R-1], [R-6], [R-7], ROHIT KUMAR SINGH [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.15508/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.15509/2023-EXEMPTION FROM FILING O.T | |||
100 | SLP(C) No. 23963/2022 IX | CHHAYA H. MHATRE AND ORS. | AMIY SHUKLA |
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PANVEL MUNICIPAL CORPORATION AND ORS. | BLACK & WHITE SOLICITORS[R-1], SANJAY KUMAR VISEN[R-2], [R-3], NITEEN KUMAR SINHA [R-4] | ||
IA No. 79815/2023 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 150084/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 201552/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 150086/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 201554/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
101 | Diary No. 42-2023 XVII | EX RECT AKSHAY KUMAR | SANTOSH KUMAR PANDEY |
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UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3] | ||
IA No. 18607/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 18608/2023 - PERMISSION TO FILE APPEAL | |||
102 | SLP(Crl) No. 4182/2023 II-C | S. JEYALAKSHMI | G.SIVABALAMURUGAN |
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S.SUBRAMANIAN AND ORS. | GEETHA KOVILAN[R-1], [R-2] | ||
FOR ADMISSION and I.R. . | |||
IA No. 55368/2023 - EXEMPTION FROM FILING O.T. | |||
103 | SLP(C) No. 16023/2023 XI | RAJESH CHANDRA HAJELA AND ORS. | SHASHANK SINGH |
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DIRECTOR WORKER/MANAGING WORKER SAHARA INDIA PARIVAR AND ORS. | GAUTAM AWASTHI[R-1], [R-2], [R-3], SAMAR VIJAY SINGH[R-4], [R-5], ANOOP PRAKASH AWASTHI[R-6] | ||
IA No. 136605/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 113741/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 136604/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
104 | SLP(Crl) No. 10744-10745/2023 II | DINESH SHARMA | KRISHNAMOHAN K. |
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EMGEE CABLES AND COMMUNICATION LTD. AND ANR. | MILIND KUMAR[R-2], SHEKHAR PRIT JHA[R-3] | ||
FOR ADMISSION and I.R. and IA No.157994/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.157995/2023-EXEMPTION FROM FILING O.T. | |||
105 | SLP(Crl) No. 4887/2024 II-B | M R AJAYAN | D. K. DEVESH |
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THE STATE OF KERALA AND ORS. | DEEPAK PRAKASH[CAVEAT], NISHE RAJEN SHONKER[R-1], AMITH KRISHNAN H [R-3] | ||
FOR ADMISSION | |||
105.1 | Connected SLP(Crl) No. 7896/2023 II-B | ANTONY RAJU | DEEPAK PRAKASH |
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THE STATE OF KERALA AND ANR. | NISHE RAJEN SHONKER[R-1], AMITH KRISHNAN H [R-2] | ||
FOR ADMISSION and I.R. and IA No.123334/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.123336/2023-EXEMPTION FROM FILING O.T. | |||
106 | SLP(C) No. 10806/2023 X | RANJAN KUMAR (DEAD) THROUGH LRS | ALAKH ALOK SRIVASTAVA |
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SHALINI SHARMA | SHIKHAR SRIVASTAVA[R-1] | ||
[MEDIATION REPORT RECEIVED]... | |||
IA No. 104498/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 104500/2023 - EXEMPTION FROM FILING O.T. | |||
107 | SLP(C) No. 25278/2023 XI-A | THE STATE OF ODISHA AND ORS. | SHIBASHISH MISRA |
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M/S GREEN SQUARE INFRATECH PRIVATE LIMITED AND ANR. | NIRANJAN SAHU[R-1], [R-2] | ||
FOR ADMISSION and I.R. | |||
108 | SLP(C) No. 16054/2023 XI-A | REEBA JOSEPH | V. K. BIJU |
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BINIL ABRAHAM AND ANR. | G.SIVABALAMURUGAN[R-1], [R-2] | ||
IA No. 115377/2023 - EXEMPTION FROM FILING O.T. | |||
109 | SLP(C) No. 17279-17280/2023 IX | COMMUNIDADE OF CALAPOR | MEHAAK JAGGI |
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VINAYAK @ SHASHANK MAHATME AND ORS. | SALVADOR SANTOSH REBELLO[CAVEAT], [R-1], [R-2], [R-3], PAWANSHREE AGRAWAL[R-17] | ||
IA No. 192262/2023 - APPLICATION FOR ABATEMENT | |||
IA No. 192266/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 201498/2023 - APPLICATION FOR PERMISSION | |||
IA No. 181572/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 192264/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 242689/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT | |||
IA No. 129305/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 129307/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
110 | SLP(C) No. 15733/2023 XIV | THE STATE OF MANIPUR AND ANR. | PUKHRAMBAM RAMESH KUMAR |
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GURUMAYUM SANAYAIMA SHARMA | NEHA RATHI[R-1] | ||
111 | SLP(C) No. 15960/2023 IX | MR. K. NAGESH SHET | SHREY KAPOOR |
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DR ANTONIO TEOTONIO CARDOSO AND ANR. | SALVADOR SANTOSH REBELLO[R-1], [R-2] | ||
112 | SLP(Crl) No. 12541/2023 II-C | K.S. DHAKSHINAMOORTHY | G. BALAJI |
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H. DAMODAR AND ANR. | VISHNU SHARMA A.S.[R-1] | ||
IA No. 169916/2023 - EXEMPTION FROM FILING O.T. | |||
113 | MA 2058-2059/2023 in CONMT.PET.(C) No. 455-456/2022 in CONMT.PET.(C) No. 1505-1506/2017 in SLP(C) No. 10375-10376/2017 XIV | ANITA GOEL AND ORS. | KRISHNAMOHAN K. |
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GYANESH BHARATI (IAS) AND ORS. | NISHIT AGRAWAL[R-1], ASHWANI KUMAR[R-1], WAJEEH SHAFIQ[R-2], [R-2], SHREEKANT NEELAPPA TERDAL[R-3], MUKESH KUMAR MARORIA[R-3], GURMEET SINGH | ||
MAKKER[R-3], SHAGUFA SALIM[R-6], [R-11], [R-12], [R-13], [R-17], [R-18], [R-19], [R-20], [R-21], [R-22], [R-23], [R-24], [R-25], [R-26], [R-28], | |||
[R-31], [R-33], [R-34], [R-36], [R-37], [R-38], [R-39], [R-40], [R-41], [R-42], [R-43] | |||
IN CONMT.PET.(C) No. - 455/2022, IN CONMT.PET.(C) No. - 456/2022, | |||
IA No. 133553/2023 - CLARIFICATION/DIRECTION | |||
113.1 | Connected MA 2056-2057/2023 in CONMT.PET.(C) No. 457-458/2022 in CONMT.PET.(C) No. 1505-1506/2017 in SLP(C) No. 10375-10376/2017 XIV | DINESH KUMAR AND ORS. | KIRAN BHARDWAJ |
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GYANESH BHARTI (IAS) AND ORS. | NISHIT AGRAWAL[R-1], [R-2], ASHWANI KUMAR[R-1], WAJEEH SHAFIQ[R-3], GURMEET SINGH MAKKER[R-4], NITIN MISHRA[R-5] | ||
IN CONMT.PET.(C) No. - 457/2022, IN CONMT.PET.(C) No. - 458/2022, | |||
FOR | |||
FOR CLARIFICATION/DIRECTION ON IA 129243/2023 | |||
IA No. 129243/2023 - CLARIFICATION/DIRECTION | |||
114 | SLP(C) No. 015958/ 2023 IX | DR. MIR SADIQUE ALI | KUNAL CHEEMA |
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VIDARBHA YOUTH WELFARE SOCIETY AND ORS. | SIDDHESH SHIRISH KOTWAL[CAVEAT], HARISH PANDEY[R-2], AADITYA ANIRUDDHA PANDE[R-3], [R-4], ROHIT ANIL RATHI[R-5] SATYA KAM SHARMA [IMPL] | ||
IA No. 106849/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 236279/2023 - CLARIFICATION/DIRECTION | |||
IA No. 141852/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141853/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 21792/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 21736/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 236280/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 144514/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 21734/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
115 | SLP(C) No. 17575/2023 XII | THIRUNAGALINGAM | M.P. PARTHIBAN |
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LINGESWARAN AND ANR. | A VELAN [R-1], [R-2] | ||
FOR ADMISSION and IA No.158741/2023-EXEMPTION FROM FILING O.T. | |||
116 | Diary No. 29990-2023 XVII-A | COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, LTU, DELHI | MUKESH KUMAR MARORIA |
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M/S NESTLE INDIA LIMITED | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
IA No. 173327/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 173330/2023 - EX-PARTE STAY | |||
IA No. 173331/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
117 | Diary No. 30848-2023 IV-C | SUJIT SINGH | NIRAJ SHARMA |
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BALRAM KERKETTA AND ORS. | KAUSTUBH SHUKLA[R-2], [R-4], [R-5], [R-6], MITHILESH KUMAR SINGH[R-7] | ||
IA No. 191146/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 191147/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 191148/2023 - EXEMPTION FROM FILING O.T. | |||
118 | CONMT.PET.(C) No. 1248/2023 in C.A. No. 3302/2019 XI-A | PARAKANDIYIL CHANDRAN NAIR | MOHAMMED SADIQUE T.A. |
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PRABHAKARAN NAMBIAR | T. G. NARAYANAN NAIR[R-1] | ||
IN C.A. No. - 3302/2019, | |||
FOR ADMISSION | |||
119 | SLP(Crl) No. 10090/2023 II-A | SUNAINA DEVI @ SUNAINA SINHA | SHISHIR PINAKI |
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STATE OF BIHAR AND ANR. | SAMIR ALI KHAN[R-1], VATSALYA VIGYA[R-2] | ||
IA No. 112156/2024 - APPLN. UNDER SEC 142 OF THE CONSTITUTION R/W SEC 13B OF H.M.A. | |||
IA No. 59540/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 163207/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 163208/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
120 | CONMT.PET.(C) No. 1301/2023 in SLP(C) No. 3363/2015 XVII-A | CLASSIC HOMES APARTMENT BUYERS ASSOCIATION | MEENAKSHI KALRA |
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BUILDMORE INDIA LIMITED MANAGING DIRECTOR AND ANR. | T. R. B. SIVAKUMAR[R-1] | ||
IN SLP(C) No. - 3363/2015, | |||
FOR ADMISSION | |||
121 | SLP(C) No. 21736-21739/2023 IV-B | QUADRANT TELEVENTURES LTD | VIKASH CHANDRA SHUKLA |
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DARSHAN LAL AND ANR. | |||
FOR ADMISSION | |||
122 | SLP(C) No. 22803/2023 IX | MANJIT SINGH | ANASUYA CHOUDHURY |
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THE UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3] | ||
IA No. 208855/2023 - EXEMPTION FROM FILING O.T. | |||
123 | SLP(Crl) No. 13937/2023 II-B | THE STATE OF KERALA | HARSHAD V. HAMEED |
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PRABHU | |||
Mr. Manoj Kumar, Advocate is appointed as Amicus Curiae for the respondent. | |||
IA No. 16209/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 16208/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
124 | SLP(C) No. 24180/2023 X | RAJENDRA KUMAR AND ORS. | DIVYA ROY |
Versus | |||
THE STATE OF UTTARAKHAND AND ORS. | SUDARSHAN SINGH RAWAT[R-1], [R-2], [R-3], VARUN KAPUR [R-4], [R-5], SARVAM RITAM KHARE[R-6], [R-7], [R-8] | ||
IA No. 211611/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 211613/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 211614/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
125 | SLP(C) No. 22584/2023 IX | BALAJI SAYANNA YAJJA | RAVINDRA KESHAVRAO ADSURE |
Versus | |||
SHASHIKALA LAXMINARAYAN GADI AND ORS. | SAMRAT KRISHNARAO SHINDE[R-1], [R-2.2], [R-2.1], [R-3.1], [R-3.2], [R-4], [R-5] | ||
IA No. 206692/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 206693/2023 - EXEMPTION FROM FILING O.T. | |||
126 | SLP(Crl) No. 2691/2024 II | ALOK KUMAR CHATURVEDI | ABHISHEK VIKAS |
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THE STATE OF RAJASTHAN AND ANR. | SANDEEP KUMAR JHA[R-1], ADEEL AHMED[R-2] | ||
IA No. 33735/2024 - EXEMPTION FROM FILING O.T. | |||
127 | CONMT.PET.(C) No. 1250/2023 in C.A. No. 7534/2021 XVII | GAURAV MUNJAL AND ORS. | FAUZIA SHAKIL |
Versus | |||
KASHI NATH SHUKLA AND ANR. | GAURAV[R-1] | ||
IN C.A. No. - 7534/2021, | |||
IA No. 244683/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 54985/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
127.1 | Connected CONMT.PET.(C) No. 500/2024 in C.A. No. 7534/2021 XVII | KRISHNA KUMAR AGRAWAL AND ANR. | ABHIMANYU KUMAR SINGLA |
Versus | |||
K. N. SHUKLA | GAURAV[R-1] | ||
IN C.A. No. - 7534/2021, | |||
IA No. 263769/2023 - APPLICATION FOR PERMISSION | |||
127.2 | Connected Diary No. 137-2024 XVII | KASHI NATH SHUKLA | GAURAV |
Versus | |||
SONI INFRATECH PRIVATE LIMITED AND ORS. | FAUZIA SHAKIL[CAVEAT] | ||
IA | |||
FOR EX-PARTE STAY ON IA 44921/2024 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 44923/2024 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 44924/2024 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 50773/2024 | |||
IA No. 44924/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 44921/2024 - EX-PARTE STAY | |||
IA No. 44923/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 50773/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
128 | SLP(Crl) No. 15055/2023 II-C | ZUBEDA BANU | ANANTA PRASAD MISHRA |
Versus | |||
BOREGOWDA | E. C. VIDYA SAGAR[R-1] | ||
129 | SLP(C) No. 25343/2023 IV-C | PRINCE JAIN | MANOJ SWARUP AND CO.[P-1] |
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BALMUKUND SINGH THAKUR AND ORS. | SHISHIR DESHPANDE[R-1] | ||
IA No.234962/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.234963/2023-EXEMPTION FROM FILING O.T. | |||
130 | CONMT.PET.(C) No. 504/2024 in SLP(Crl) No. 10855/2018 II-A | ATUL KUMAR SINGH AND ANR. | KSHITIJ MUDGAL |
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GURU DAYAL SINGH BHATIA | |||
IN SLP(Crl) No. - 10855/2018, | |||
131 | SLP(C) No. 26654/2023 IX | M/S FAIME MAKERS PVT. LTD. | VACHHER AND AGRUD |
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DISTRICT DEPUTY REGISTRAR AND ORS. | PIYUSH DWIVEDI, AADITYA ANIRUDDHA PANDE[R-1] BHARAT THAKORLAL MANUBARWALA[INT] | ||
IA No. 249090/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 254222/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 249091/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 73708/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 254221/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 249088/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 73706/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
132 | SLP(C) No. 28535/2023 IV-A | N ADIRAM AND ANR. | M. A. CHINNASAMY |
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SUMITHRAMMA AND ORS. | T. R. B. SIVAKUMAR[CAVEAT], RAJIV YADAV[CAVEAT], NISHANTH PATIL[CAVEAT], KRISHNA & NISHANI LAW CHAMBERS[R-3] | ||
IA No. 57514/2024 - APPLICATION FOR SUBSTITUTION | |||
132.1 | Connected SLP(C) No. 7324/2024 IV-A | N. CHANNAKESHVAMURTHY DEAD BY LRS | VAIJAYANTHI GIRISH |
Versus | |||
SUMITHRAMMA AND ORS. | T. R. B. SIVAKUMAR[CAVEAT], NISHANTH PATIL[CAVEAT] | ||
IA No. 22567/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 27969/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
133 | SLP(Crl) No. 16257/2023 II | MIHIR KANTI BAIDYA | PRANAB PRAKASH |
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BABUL CHANDRA BHOWMIK AND ANR. | RITURAJ BISWAS[R-1] | ||
FOR ADMISSION and I.R. | |||
134 | SLP(C) No. 1007/2024 XIV | THE STATE OF HIMACHAL PRADESH AND ORS. | VINOD KUMAR TEWARI |
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ROOP LAL | M. C. DHINGRA[CAVEAT] | ||
IA No. 85502/2024 - APPLICATION FOR VACATION OF INTERIM ORDER | |||
134.1 | Connected SLP(C) No. 11294/2024 XIV | THE STATE OF HIMACHAL PRADESH AND ORS. | ANURADHA ARPUTHAM |
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NAINA DEVI | |||
135 | SLP(Crl) No. 3821/2024 II-A | TEJAS JAGANNATH POKALE | AJAY VIKRAM SINGH |
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THE STATE OF MAHARASHTRA | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.51531/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.51532/2024-EXEMPTION FROM FILING O.T. and IA No.51533/2024-CONDONATION | |||
OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 51531/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 51532/2024 - EXEMPTION FROM FILING O.T. | |||
136 | SLP(Crl) No. 7258/2024 II-A | SUNIL SINGH PATEL | SARVAM RITAM KHARE |
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THE STATE OF MADHYA PRADESH | MRINAL GOPAL ELKER[R-1] | ||
IA No. 105376/2024 - EXEMPTION FROM FILING O.T. | |||
137 | SLP(Crl) No. 6246/2024 II | DIWAKAR NATH TRIPATHI | ANAS TANWIR |
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STATE OF U.P. AND ANR. | ADARSH UPADHYAY[R-1], R. SATHISH[R-2] | ||
FOR ADMISSION and IA No.95529/2024-EXEMPTION FROM FILING O.T. and IA No.95530/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
138 | CONMT.PET.(C) No. 209/2024 in SLP(C) No. 6661/2023 IV-C | RAMABAI | MRINMOI CHATTERJEE |
Versus | |||
SARITABAI AND ORS. | VARINDER KUMAR SHARMA[R-3] | ||
IN SLP(C) No. - 6661/2023, | |||
FOR ADMISSION | |||
139 | SLP(C) No. 15614/2024 IV-A | CHANDRASHEKHARA (SINCE DEAD) BY HIS LRS AND ORS. | ANURADHA MUTATKAR |
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GOURI AND ORS. | |||
IA No.105675/2024-CONDONATION OF DELAY IN FILING and IA No.105676/2024-EXEMPTION FROM FILING O.T. | |||
140 | SLP(C) No. 7269-7270/2023 XI-A | NARAYAN BEHERA | KEDAR NATH TRIPATHY |
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THE STATE OF ODISHA AND ORS. | JOGY SCARIA[R-1], [R-2], [R-3], [R-4] | ||
141 | SLP(C) No. 4011/2024 XII | THE STATE OF TAMIL NADU AND ORS. | SABARISH SUBRAMANIAN |
Versus | |||
J BABU AND ORS. | M.P. PARTHIBAN[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-11], [R-12], [R-13], [R-15], [R-16], [R-17], [R-18], [R-19], [R-20] | ||
{Mention Memo} | |||
IA No. 25289/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25291/2024 - EXEMPTION FROM FILING O.T. | |||
142 | SLP(C) No. 14669-14680/2018 III | J A CHAUHAN AND ORS. | NACHIKETA JOSHI[P-1] |
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THE STATE OF GUJARAT THROUGH THE SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT AND ORS. | DEEPANWITA PRIYANKA[R-1], [R-4], P. S. SUDHEER[R-2], [R-3] | ||
{Mention Memo} | |||
LIST AFTER SUMMER VACATIONS | |||
IA No. 63252/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 63251/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
142.1 | Connected SLP(C) No. 15029-15040/2018 III | PARMAR AMRUTBHAI AMBALAL AND ORS. | VISHAL PRASAD[P-1], [P-2] |
Versus | |||
THE STATE OF GUJARAT THE SECRETARY LABOUR AND EMPLOYMENT DEPTT. AND ORS. | P. S. SUDHEER[R-2] | ||
{Mention Memo} | |||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 177982/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 177983/2019 | |||
IA No. 177983/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 177982/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
143 | SLP(C) No. 6350-6351/2022 IV-A | SURESH. K AND ANR. | KRISHNA & NISHANI LAW CHAMBERS[P-1] |
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THE STATE OF KARNATAKA AND ORS. | D. L. CHIDANANDA[R-1][GR], [R-2][GR], [R-2], RAJESH MAHALE[R-3] | ||
{Mention Memo} | |||
IA No. 52322/2022 - EXEMPTION FROM FILING O.T. | |||
144 | SLP(Crl) No. 3371/2024 II-B | SHAILESHBHAI TRIKAMBHAI CHAUHAN | JESAL WAHI |
Versus | |||
MILIND RAMNIKLAL SURTI AND ANR. | SWATI GHILDIYAL [R-2] | ||
{Mention Memo} | |||
IA No. 50320/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 50319/2024 - EXEMPTION FROM FILING O.T. | |||
144.1 | Connected SLP(Crl) No. 2977/2024 II-B | SHAILESHBHAI TRIKAMBHAI CHAUHAN | JESAL WAHI |
Versus | |||
MILIND RAMNIKLAL SURTI AND ANR. | |||
{Mention Memo} | |||
IA No. 51837/2024 - EXEMPTION FROM FILING O.T. | |||
145 | SLP(C) No. 11700/2024 IX | SHYAMKIRAN @ BABA HANUMANDAS LASHKARE AND ORS. | LAMBAT & LEGITEAM |
Versus | |||
SARPANCH, GRAM PANCHAYAT AND ANR. | ANAGHA S. DESAI[CAVEAT] | ||
{Mention Memo} | |||
IA No. 104889/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 150216/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 104890/2024 - EXEMPTION FROM FILING O.T. | |||
146 | SLP(Crl) No. 6300-6301/2024 II | RAJAN SANGHI | KRISHNA KUMAR SINGH |
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BABITHA AGARWAL AND ANR. | MUKESH KUMAR[CAVEAT] | ||
IA No. 98633/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98630/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
147 | Diary No. 18734-2024 XI-A | SNEHALATA DEI | SHASHANK SINGH |
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MAHESWAR HANSDA @ MAJHI AND ORS. | |||
IA No.125170/2024-CONDONATION OF DELAY IN FILING | |||
148 | Diary No. 20110-2024 XII-A | PERLA GOPINATH REDDY AND ORS. | JUGUL KISHOR GUPTA |
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SANEPALLI RAVI PRASAD REDDY AND ORS. | |||
IA No.154207/2024-CONDONATION OF DELAY IN FILING and IA No.154211/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
149 | W.P.(C) No. 357/2024 X | PEEDAT MATA PETA BHALAYI MANCH | SUNIL KUMAR AGARWAL |
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UNION OF INDIA | |||
FOR ADMISSION | |||
150 | Diary No. 26052-2024 XI-A | SECRETARY TO THE GOVERNMENT OF INDIA | ARVIND KUMAR SHARMA |
Versus | |||
M/S ASHA KIRAN CHARITABLE SOCIETY | |||
IA No.140305/2024-CONDONATION OF DELAY IN FILING and IA No.140303/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
151 | Diary No. 26202-2024 IV-C | VISHAL LUNKAD | ANSHUMAN SRIVASTAVA |
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SUBAHU KUMAR DHARIWAL AND ORS. | SAHIL TAGOTRA[CAVEAT] | ||
IA No.142078/2024-CONDONATION OF DELAY IN FILING and IA No.142079/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.142080/2024-EXEMPTION FROM FILING O.T. | |||
152 | SLP(C) No. 14048/2024 IX | MANISH JHUNJHUNWALA | RAMESHWAR PRASAD GOYAL |
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VIKAS TOLARAM CHUDIWALA AND ORS. | GAURAV GOEL[CAVEAT] | ||
IA No. 141953/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
153 | SLP(C) No. 11592/2024 IV-C | R.N. SHARMA( RAM NIVAS SHARMA) | ABHINAV SHRIVASTAVA |
Versus | |||
INDIRA GANDHI KRISHI VISHWAVIDYALAYA AND ANR. | KAUSTUBH SHUKLA[CAVEAT] | ||
IA No. 118915/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118914/2024 - EXEMPTION FROM FILING O.T. | |||
154 | SLP(C) No. 5176/2023 XI-A | ANITHA BEEGAM. S | AMITH KRISHNAN H |
Versus | |||
STATE OF KERALA AND ORS. | |||
155 | SLP(C) No. 25196/2023 IV-B | SUBHASH CHAND SHARMA AND ORS. | DINKAR KALRA |
Versus | |||
ALPINE EDUCATIONAL SOCIETY, MAJITHIA ROAD, AMRITSAR AND ORS. | CHRITARTH PALLI [R-1], [R-2], [R-2], [R-2] | ||
FOR ADMISSION and I.R. | |||
156 | Diary No. 45948-2023 IV-C | NARVADI BAI AND ORS. | PRAVEEN SWARUP |
Versus | |||
CHANDRAKANT HAYARAN AND ORS. | AKSHAT SHRIVASTAVA[R-1], [R-3] | ||
IA No.250437/2023-CONDONATION OF DELAY IN FILING and IA No.250438/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.250439/2023-EXEMPTION FROM FILING O.T. | |||
157 | W.P.(C) No. 4677/1985 PIL-W | M.C.MEHTA | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA AND ORS. | SURENDER SINGH HOODA[IMPL], [IMPL], PAREKH & CO.[INT], YASHRAJ SINGH DEORA, VENKATESWARA RAO ANUMOLU, V. K. VERMA, TARUN JOHRI, T. L. GARG, SURESH | ||
CHANDRA TRIPATHY, SUNIL KUMAR JAIN, SUDHIR NAAGAR[R-1], SHIV PRAKASH PANDEY, SHEKHAR KUMAR, SHARMILA UPADHYAY, [INT], SATYENDRA KUMAR, SATISH | |||
AGGARWAL, SANJAY KAPUR, RUBY SINGH AHUJA, REKHA PANDEY, RAVI KUMAR TOMAR, RACHANA JOSHI ISSAR, PRAVIR CHOUDHARY, PRAVEEN SWARUP, PRASHANT | |||
CHAUDHARY[R-1], PRANAYA KUMAR MOHAPATRA[R-1], P. PARMESWARAN, NIKILESH RAMACHANDRAN[R-1], [R-5], NEERAJ KUMAR GUPTA, MD. FARMAN, MANJU JETLEY, HARISH | |||
PANDEY, GURMEET SINGH MAKKER[R-1], GUNNAM VENKATESWARA RAO, DEVENDRA SINGH, BINU TAMTA, [IMPL], AVINASH KR. LAKHANPAL, ASHWANI KUMAR, ANU GUPTA, ANIL | |||
KATIYAR, AJIT SHARMA, ABHIJIT SENGUPTA, ABHAY KUMAR, A. VENAYAGAM BALAN, RUKHSANA CHOUDHURY[R-2], RAJ KAMAL[R-2], PRERNA MEHTA, [R-2], HIMINDER | |||
LAL[R-2], HARSH V. SURANA[R-2] YOGINDER HANDOO[IMPL], VISHNU SHARMA[IMPL], VISHNU KANT[IMPL], VANITA BHARGAVA[IMPL], UMESH KUMAR KHAITAN[IMPL], | |||
UDITA SINGH[IMPL], T. V. GEORGE[IMPL], T. MAHIPAL[IMPL], SUPRIYA JUNEJA[IMPL], SUNNY CHOUDHARY[IMPL], SOMNATH MUKHERJEE[IMPL], SMITA MAAN[IMPL], | |||
SIDDHARTHA CHOWDHURY[IMPL], SHYAM D. NANDAN[IMPL], SHEKHAR PRIT JHA[IMPL], SHANTANU KRISHNA[IMPL], SHAGUN MATTA[IMPL], SAURABH MISHRA[IMPL], SAMIR | |||
MALIK[IMPL], SAMAR VIJAY SINGH[IMPL], S. JANANI[IMPL], RISHI MALHOTRA[IMPL], RICHA KAPOOR[IMPL], RANI CHHABRA[IMPL], RAMESHWAR PRASAD GOYAL[IMPL], | |||
RAKHI RAY[IMPL], RAKESH MISHRA[IMPL], RAJESH KUMAR CHAURASIA[IMPL], RAJ BAHADUR YADAV[IMPL], RAHUL NARAYAN[IMPL], R. C. KOHLI[IMPL], PRIYA PURI[IMPL], | |||
PRITHU GARG[IMPL], PRATIBHA JAIN[IMPL], PRASHANT BHUSHAN[IMPL], PRAKASH RANJAN NAYAK[IMPL], NISHIT AGRAWAL[IMPL], NIDHI MOHAN PARASHAR[IMPL], N. | |||
VISAKAMURTHY[IMPL], MUKESH KUMAR MARORIA[IMPL], MITTER & MITTER CO.[IMPL], MILIND KUMAR[IMPL], MANOJ K. MISHRA[IMPL], MANIKA TRIPATHY[IMPL], MADHU | |||
SIKRI[IMPL], KRISHNANAND PANDEYA[IMPL], KRISHNA PAL SINGH[IMPL], KIRAN KUMAR PATRA[IMPL], KARANJAWALA & CO.[IMPL], KAMAL MOHAN GUPTA, [IMPL], KAILAS | |||
BAJIRAO AUTADE[IMPL], K. V. MOHAN[IMPL], K. V. BHARATHI UPADHYAYA[IMPL], JASMEET SINGH[IMPL], HARESH RAICHURA[IMPL], GUNTUR PRAMOD KUMAR[IMPL], GAURAV | |||
SHARMA[IMPL], GAURAV GOEL[IMPL], FIRDOUSE QUTB WANI[IMPL], EKANSH MISHRA[IMPL], EJAZ MAQBOOL[IMPL], DHANANJAY GARG[IMPL], D. K. DEVESH[IMPL], D S | |||
MEHRA[IMPL], CHIRAG M. SHROFF[IMPL], CHANCHAL KUMAR GANGULI[IMPL], BINAY KUMAR DAS[IMPL], BIMLESH KUMAR SINGH[IMPL], B. VIJAYALAKSHMI MENON[IMPL], | |||
ASTHA SHARMA[IMPL], ARVIND KUMAR SHARMA[IMPL], ARVIND GUPTA[IMPL], ARJUN GARG[IMPL], ANURADHA MUTATKAR[IMPL], ANANDO MUKHERJEE[IMPL], ANAND | |||
SHANKAR[IMPL], ANAND MISHRA[IMPL], AMRISH KUMAR[IMPL], AMIT KUMAR SINGH[IMPL], AMBHOJ KUMAR SINHA[IMPL], AMARJIT SINGH BEDI[IMPL], ALOK GUPTA[IMPL], | |||
AKSHAY VERMA[IMPL], AJAY PAL[IMPL], ABINASH KUMAR MISHRA[IMPL], ABHINAV SHRIVASTAVA[IMPL], ABHINAV AGRAWAL[IMPL], A. RAGHUNATH[IMPL], M. V. KINI & | |||
ASSOCIATES[IMPL], DEVASA & CO.[IMPL] VIVEK NARAYAN SHARMA[IMPL], [INT], UNUC LEGAL LLP[INT], TEJASWI KUMAR PRADHAN, [INT], TARUN GUPTA[INT], | |||
SRISHTI AGNIHOTRI[INT], SMARHAR SINGH[INT], S. S. SHROFF[INT], ROOH-E-HINA DUA[INT], RAVINDER KUMAR YADAV[INT], RAMESH KUMAR MISHRA[INT], | |||
RAJIVKUMAR[INT], RAJAT JOSEPH[INT], NEHA SHARMA[INT], MRITUNJAY KUMAR SINHA[INT], MONIKA GUSAIN[INT], MAYURI RAGHUVANSHI[INT], M. M. KASHYAP[INT], M. | |||
C. DHINGRA[INT], KARUNAKAR MAHALIK[INT], GARGI KHANNA[INT], GAGAN GUPTA[INT], DINESH CHANDRA PANDEY[INT], ASHOK ANAND[INT], ARVIND S. AVHAD[INT], | |||
AKRITI CHAUBEY [INT], AJAY KUMAR SINGH[INT], ABHAS KUMAR[INT] | |||
IN RE: FELLING OF TREES AND ENSURING COMPLIANCE WITH ORDERS IN W.P. (C) NO. 4677/1985 ARE LISTED NAMES OF FOLLOWING ADVOCATES MAY BE TREATED TO HAVE | |||
BEEN SHOWN IN THE LIST : MR. S GURU KRISHNA KUMAR, SR. ADVOCATE (A.C.) MS. ANITHA SHENOY, SR. ADVOCATE (A.C.) MR. A.D.N. RAO, SR. ADVOCATE (A.C.) MR. | |||
SIDDHARTHA CHOWDHURY, ADVOCATE (A.C.) PETITIONER-IN-PERSON MR. G.S. MAKKER, MR. AMRISH KUMAR, MR. PRAVEEN SWARUP, MS. MANIKA TRIPATHY, MR. CHIRAG M. | |||
SHROFF, ADVOCATES | |||
158 | W.P.(Crl.) No. 249/2019 PIL-W | SATISH BHARDWAJ | PETITIONER-IN-PERSON |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-3] | ||
FOR ADMISSION and IA No.135703/2019-PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
IA No. 135703/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
159 | SLP(Crl) No. 6986/2024 II-B | APPU MUKHERJEE @ BABUSONA AND ORS. | VISHAL ARUN MISHRA |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 117250/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
160 | SLP(Crl) No. 7816/2024 II-B | MOHAMMED SAJJAD MOHAMMED IMTIYAZ | MRINAL GOPAL ELKER |
Versus | |||
STATE OF GUJARAT | SWATI GHILDIYAL [R-1] | ||
IA No.117050/2024-EXEMPTION FROM FILING O.T. | |||
161 | SLP(Crl) No. 8319/2024 II-C | SEEMA VINOCHA NARAYAN AND ANR. | SANJEEV MALHOTRA |
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THE STATE OF KARNATAKA AND ANR. | MEHAAK JAGGI [CAVEAT] | ||
IA No. 147381/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 146445/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
162 | SLP(Crl) No. 2589/2024 II-B | SATINDERPAL SINGH | G. BALAJI |
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THE STATE OF PUNJAB AND ANR. | NAVEEN KUMAR KOHAR[R-2] | ||
IA No. 45025/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 51158/2024 - INTERVENTION/IMPLEADMENT | |||
IA No. 47326/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
163 | SLP(Crl) No. 8711/2024 II-A | RAKESH VISHWAKARMA | SANTOSH MISHRA |
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THE STATE OF BIHAR | SAMIR ALI KHAN[R-1] | ||
IA No. 143328/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 143329/2024 - EXEMPTION FROM FILING O.T. | |||
164 | SLP(Crl) No. 8776/2024 II | SANJIT SINGH | PRAVEEN SWARUP |
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THE STATE OF U.P. | SRISHTI SINGH[R-1] | ||
IA No. 144142/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 144143/2024 - EXEMPTION FROM FILING O.T. | |||
165 | SLP(Crl) No. 6099/2024 II-B | MANISHKUMAR J BRAHAMBHATT | VARDHMAN KAUSHIK |
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AKANKSHA CHOUDHARY @ AKANKSHA MANISHKUMAR BRAHAMBATT AND ORS. | SOUMYA PRIYADARSHINEE[CAVEAT], [R-1] | ||
FOR ADMISSION and IA No.103715/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 140452/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 103715/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
166 | SLP(Crl) No. 6810/2024 II-A | SHRIKALA D/O PRAKASH TIKEKAR | SAGAR PAHUNE PATIL |
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ABHIJIT SHRIHARI SHINGOTE AND ORS. | PRASTUT MAHESH DALVI[CAVEAT] | ||
IA No.115052/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 115052/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
167 | SLP(C) No. 26124/2019 IV-C | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[P-1] |
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ANIL KUMAR BHATNAGAR | SHASHANK SINGH[R-1] | ||
IA No. 15886/2021 - STAY APPLICATION | |||
168 | C.A. No. 9136-9138/2019 XVII | HIL LIMITED | KHAITAN & CO. |
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KALYAN BANSINGH AND ORS. | SRISHTI AGNIHOTRI[R-1], [R-2], [R-3], [R-5], [R-6], [R-7], [R-9], [R-11], [R-12], [R-15], [R-16], TULIKA MUKHERJEE[R-20], RAJ BAHADUR YADAV[R-21], | ||
[R-22] | |||
IA No. 177425/2019 - EX-PARTE STAY | |||
IA No. 181386/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 177429/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 112644/2020 - VACATING STAY | |||
169 | SLP(C) No. 13951/2020 XII | M.R. VASUMATHI | S. THANANJAYAN |
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THE AUTHORIZED OFFICER AND ORS. | BRIJESH KUMAR TAMBER[R-1], S. GOWTHAMAN[R-2], [R-2], R. NEDUMARAN[R-3], [R-4], [R-5], [R-6] PROMILA[IMPL] | ||
IA No. 119521/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 135964/2020 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS | |||
IA No. 135970/2020 - STAY APPLICATION | |||
170 | C.A. No. 4652/2022 XVII-A | CST SERVICE TAX AHMEDABAD | MUKESH KUMAR MARORIA |
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ASSOCIATED SOAPSTONE DISTRIBUTING COMPANY PVT. LTD. | CHARANYA LAKSHMIKUMARAN[CAVEAT] | ||
IA No. 90763/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 130743/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 90761/2022 - STAY APPLICATION | |||
170.1 | Connected C.A. No. 2992/2024 XVII-A | COMMISSIONER OF CENTRAL EXCISE AND ST, AHMEDABAD | MUKESH KUMAR MARORIA |
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M/S DHOLU KCL JPF JOINT VENTURE COMPANY | |||
FOR ADMISSION and IA No.29025/2024-CONDONATION OF DELAY IN FILING APPEAL | |||
171 | T.P.(C) No. 50/2024 IV-A | PARAMITA GOSWAMI NAYAK | TAPAN BIJOY DEB CHOUDHURY |
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SUBRATA NAYAK | NEHA SINGH[R-1] | ||
[mediation report received] | |||
IA No. 92116/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 91349/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 5197/2024 - STAY APPLICATION | |||
172 | T.P.(Crl.) No. 250-253/2024 II | SARFARAZ @MUNNI ETC. | ADITYA SAMADDAR |
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STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [R-1], CHANDRA BHUSHAN PRASAD[R-8], DIVYESH PRATAP SINGH[R-9] | ||
[ONLY I.A. NO.118763 of 2024 IS LISTED UNDER THIS ITEM] | |||
IA No. 118763/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
173 | SLP(C) No. 10266/2024 IV-C | SMRITI BAHETI AND ANR. | T. V. S. RAGHAVENDRA SREYAS |
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PUNJAB NATIONAL BANK | ANITA KANUNGO[R-1] | ||
FOR ADMISSION and IA No.106400/2024-EXEMPTION FROM FILING O.T. | |||
174 | T.P.(C) No. 1580/2024 XV | ASTHA CHAURASIA | SHUVODEEP ROY |
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ANIRUDH MAHESHWARI | |||
FOR ADMISSION and IA No.132535/2024-EX-PARTE STAY and IA No.132536/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 132535/2024 - EX-PARTE STAY | |||
175 | T.P.(C) No. 1120/2023 IV-C | LOKENDRA GURJAR | NIKHIL JAIN |
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STATE OF M.P. AND ORS. | MRINAL GOPAL ELKER[R-1], [R-2], [R-3], [R-4] | ||
{Mention Memo} | |||
175.1 | Connected Diary No. 23299-2023 IV-C | JAYA THAKUR | VARINDER KUMAR SHARMA |
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THE STATE OF MADHYA PRADESH AND ORS. | MANU SHANKER MISHRA[IMPL][PR] | ||
{Mention Memo} | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 129435/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 129436/2023 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 150990/2023 | |||
FOR INTERVENTION APPLICATION ON IA 174605/2023 | |||
IA No. 129436/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 174605/2023 - INTERVENTION APPLICATION | |||
IA No. 150990/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 129435/2023 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
176 | C.A. No. 7311/2024 XVII | CANARA BANK | BRIJESH KUMAR TAMBER |
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VIVEK KUMAR | |||
IA No.122986/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.122984/2024-EX-PARTE STAY and IA No.122983/2024-CONDONATION OF DELAY | |||
IN REFILING / CURING THE DEFECTS | |||
177 | C.A. No. 7929/2024 XVII-A | M/S SAFT INDIA PVT. LTD. | PALLAV MONGIA |
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COMMISSIONER OF CUSTOMS (II) | |||
FOR ADMISSION and IA No.143963/2024-STAY APPLICATION and IA No.143964/2024-CONDONATION OF DELAY IN FILING APPEAL | |||
178 | C.A. No. 7837/2024 XVII | PEANENCE COMMERCIAL PRIVATE LIMITED AND ANR. | SRIRAM KRISHNA |
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MAMTA BINANI | |||
IA No.153588/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.153589/2024-STAY APPLICATION | |||
179 | W.P.(C) No. 295/2012 PIL-W | S.RAJASEEKARAN | KRISHNA KUMAR[P-1] |
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UNION OF INDIA AND ORS. AND ORS. | GURMEET SINGH MAKKER[R-1], VIRESH B. SAHARYA[R-7], PRERNA MEHTA[R-8], [R-8] VIVEK KISHORE[IMPL], V. N. RAGHUPATHY[IMPL][GR], TULIKA | ||
MUKHERJEE[IMPL], SUNNY CHOUDHARY[IMPL], SUBHASISH MOHANTY[IMPL], SHREEKANT NEELAPPA TERDAL[IMPL], SHISHIR DESHPANDE[IMPL], SATYAJEET KUMAR[IMPL], | |||
SANTOSH KUMAR - I[IMPL], SAMEER ABHYANKAR[IMPL], SABARISH SUBRAMANIAN[IMPL], RAVI RAGHUNATH [IMPL], RASHMI NANDAKUMAR[IMPL], RAGHVENDRA KUMAR[IMPL], | |||
PUKHRAMBAM RAMESH KUMAR[IMPL], PRADEEP MISRA[IMPL], NUPUR KUMAR[IMPL], NISHE RAJEN SHONKER[IMPL], NEERAJ SHEKHAR[IMPL], MUKESH KUMAR MARORIA[IMPL], M. | |||
P. VINOD[IMPL], K. ENATOLI SEMA[IMPL], JAIKRITI S. JADEJA[IMPL], HEMANTIKA WAHI[IMPL], GUNTUR PRAMOD KUMAR[IMPL], GAURAV AGRAWAL[IMPL], E. C. | |||
AGRAWALA[IMPL], DEEPANWITA PRIYANKA[IMPL], D. K. DEVESH[IMPL], B. BALAJI[IMPL], AZMAT HAYAT AMANULLAH[IMPL], ASTHA SHARMA[IMPL], ARPUTHAM ARUNA AND | |||
CO[IMPL], ARAVINDH S.[IMPL], ANANDO MUKHERJEE[IMPL], AADITYA ANIRUDDHA PANDE[IMPL] V. SHYAMOHAN[INT], SANJAY JAIN[INT] | |||
[MR. GAURAV AGRAWAL, SENIOR ADVOCATE IS AMICUS CURIAE [REPORT OF THE STEERING COMMITTEE] | |||
IA No. 83948/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 71387/2023 - CLARIFICATION/DIRECTION | |||
IA No. 36568/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 64319/2024 - PERMISSION TO ADD FURTHER ADDITIONAL PRAYERS IN THE APPLICATION FOR DIRECTION | |||
IA No. 43519/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 36566/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 77921/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
IA No. 76249/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION | |||
180 | W.P.(C) No. 772/2021 X | THE STATE OF ANDHRA PRADESH | MAHFOOZ AHSAN NAZKI |
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UNION OF INDIA AND ORS. | NIKHIL SWAMI[CAVEAT], ARVIND KUMAR SHARMA[CAVEAT], N. VISAKAMURTHY[R-1], [R-2], GUNTUR PRAMOD KUMAR[R-3], D. ABHINAV RAO[R-4] | ||
FOR ADMISSION | |||
IA No. 81629/2021 - GRANT OF INTERIM RELIEF | |||
IA No. 90421/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 189402/2022 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS | |||
181 | Diary No. 1507-2024 XVII | SOMABRATA MANDAL | ABHA R. SHARMA |
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ASHOK KUMAR DEB AND ORS. | KUNAL CHATTERJI[R-1], RANJEETA ROHATGI[R-3] | ||
IN C.A. No. - 7478/2019, | |||
FOR APPLICATION FOR PERMISSION ON IA 8629/2024 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 57444/2024 | |||
FOR EXEMPTION FROM FILING PAPER BOOKS ON IA 57445/2024 | |||
IA No. 8629/2024 - APPLICATION FOR PERMISSION | |||
IA No. 57444/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 57445/2024 - EXEMPTION FROM FILING PAPER BOOKS | |||
182 | Diary No. 16217-2024 II-C | FIROZ HATIWALE | S-LEGAL ASSOCIATES |
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THE STATE OF KARNATAKA | |||
IA No. 115472/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
183 | SLP(C) No. 11554/2024 IV-A | JOHNSON CORREYA AND ANR. | PAI AMIT |
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GEETHA | |||
IA No.118632/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118632/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
184 | SLP(C) No. 24777/2014 X | HARENDRA SINGH NEGI | NEELAM SINGH[P-1] |
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MOHAMMAD ASLAM (DEAD) AND ORS. | |||
185 | SLP(C) No. 23094/2016 XIV | DELHI DEVELOPMENT AUTHORITY | NIHARIKA AHLUWALIA[P-1] |
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ARCHANA GUPTA AND ORS. | DIVYAM AGARWAL[R-1], SUJEETA SRIVASTAVA[R-2], [R-3], [R-4] | ||
186 | SLP(C) No. 35447/2016 XIV | MIRAJUDDIN DEAD THRU. LRS. AND ORS. | PRAKASH RANJAN NAYAK[P-1] |
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MOHD. JAMIL . AND ORS. | SHALINI KAUL[R-1], [R-2], [R-4], [R-5], [R-6], [R-8] | ||
187 | CONMT.PET.(C) No. 735/2018 in C.A. No. 11857/2016 XIV-A | M/S K.L. RATHI STEELS LTD | DINESH KUMAR GARG |
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ANSHU PRAKASH AND ORS. | SUJEETA SRIVASTAVA[R-1], [R-2] | ||
IN C.A. No. - 11857/2016, | |||
188 | SLP(C) No. 31522/2018 XIV | THE COMMISSIONER OF TRADE AND TAXES AND ANR. | RAJ BAHADUR YADAV |
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M/S MRF LIMITED | KISHORE KUNAL | ||
188.1 | Connected SLP(C) No. 6458/2019 XIV | RAKESH KUMAR GARG (DECEASED) THROUGH LRS AND ORS. | E. C. AGRAWALA, PALLAVI PRATAP[P-1] |
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THE DEPUTY COMMISSIONER OF CENTRAL EXCISE DIVISION I AND ORS. | MUKESH KUMAR MARORIA | ||
FOR | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 34306/2019 | |||
IA No. 34306/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
189 | SLP(C) No. 5161/2019 XIV | DELHI DEVELOPMENT AUTHORITY | MANIKA TRIPATHY[P-1] |
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CHANDER PARKASH JAIN (DEAD) THROUGH LRS AND ORS. | MRS. VIPIN GUPTA[R-1.1] | ||
IA No. 25017/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
190 | SLP(C) No. 11134/2019 XVII | BHARAT COKING COAL LIMITED AND ORS. | AMIT SHARMA |
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MAHIRUDDIN ANSARI | RAMESHWAR PRASAD GOYAL[R-1] | ||
191 | SLP(C) No. 20866/2019 XIV | RAILWAY PROTECTION FORCE AND ORS. | AMRISH KUMAR[P-1] |
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PREM CHAND KUMAR AND ORS. | GP. CAPT. KARAN SINGH BHATI[R-4], [R-6], [R-7], [R-10], [R-11], [R-17], [R-25], [R-29], [R-31], [R-33], [R-37], [R-40], [R-43], [R-45], [R-46], | ||
[R-50], [R-51], [R-52], ANEESH MITTAL[R-1], [R-2], [R-3], [R-5], [R-8], [R-9], [R-12], [R-13], [R-14], [R-15], [R-16], [R-18], [R-19], [R-20], [R-22], | |||
[R-23], [R-24], [R-26], [R-28], [R-30], [R-32], [R-34], [R-35], [R-36], [R-38], [R-39], [R-41], [R-42], [R-44], [R-47], [R-48], [R-49], [R-53], | |||
[R-55], [R-56] ANKITA CHAUDHARY[IMPL] | |||
IA No. 137198/2021 - APPLICATION FOR PERMISSION | |||
IA No. 86259/2021 - INTERVENTION APPLICATION | |||
IA No. 86192/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 24659/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 122415/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 122416/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
191.1 | Connected SLP(C) No. 28469/2019 XIV | UMA SHANKAR GURJAR | P. SOMA SUNDARAM |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], [R-3], HRISHIKESH BARUAH[R-2] | ||
192 | SLP(C) No. 24022/2019 IX | THE DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION | MAYURI RAGHUVANSHI |
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PANDHARINATH CHANDAR KARMUDE | AMOL B. KARANDE[R-1] | ||
IA No. 146206/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
193 | SLP(C) No. 24804/2019 XI | BHARTIYA MAZDOOR SANGH | ASHISH KUMAR UPADHYAY[P-1] |
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U.P. STATE TEXTILE CORPORATION LTD AND ANR. | RAKESH UTTAMCHANDRA UPADHYAY[R-1], [R-2] | ||
IA No. 101543/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 151796/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 101540/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
194 | Diary No. 38826-2019 IX | PR. COMMISSIONER OF INCOME TAX 6 | RAJ BAHADUR YADAV[P-1] |
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M/S AEGIS LIMITED | KISHORE KUNAL[R-1] | ||
IA No. 176870/2019 - CONDONATION OF DELAY IN FILING | |||
195 | SLP(C) No. 30344/2019 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA[P-1] |
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MANISH CHAUDHARY AND ORS. | SHANKAR DIVATE[R-1], [R-2], [R-3], [R-4], [R-5], SUJEETA SRIVASTAVA[R-6], [R-7] | ||
IA No. 178533/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 178537/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
196 | SLP(C) No. 12190/2020 XV | M/S ANS INFRASTRUCTURE PRIVATE LTD | RITESH AGRAWAL[P-1] |
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STATE OF RAJASTHAN | SANDEEP KUMAR JHA[R-1] | ||
197 | SLP(C) No. 7278/2020 IX | ARUN BABURAO PHALKE AND ORS. | ANAND DILIP LANDGE |
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THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], SHASHIBHUSHAN P. ADGAONKAR[R-4.3], [R-4.2], [R-4.1], [R-5] | ||
IA No. 35824/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 35826/2020 - EXEMPTION FROM FILING O.T. | |||
198 | Crl.A. No. 1982/2019 II-B | JUSTICE (RETIRED) RANJIT SINGH | NIHARIKA AHLUWALIA |
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SUKHBIR SINGH BADAL AND ANR. | NISHANT BISHNOI [R-1] | ||
FOR ADMISSION | |||
199 | SLP(C) No. 6028/2020 XIV | DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA[P-1] |
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ARUN KUMAR AND ORS. | MANSOOR ALI[R-1], [R-1], SUJEETA SRIVASTAVA[R-3], [R-4] | ||
IA No. 14306/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 14307/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 252298/2023 - RECALLING THE COURTS ORDER | |||
200 | SLP(C) No. 5763/2020 XVI | AYUSH BAGLA | SHASHANK MANISH |
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K.L. COMMERCIAL PRIVATE LIMITED AND ORS. | NISHESH SHARMA[CAVEAT], SWIKRITI SINGHANIA[R-3], [R-4], [R-5], ASTHA SHARMA[R-6], PRIYA PURI[R-9] | ||
IA No. 66960/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
201 | SLP(C) No. 9404/2020 XIV | RAIL VIKAS NIGAM LIMITED | RAVI SHANKAR |
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SMS LTD. | SANDEEP DEVASHISH DAS[CAVEAT] | ||
FOR ADMISSION | |||
201.1 | Connected SLP(C) No. 9417/2020 XIV | RAIL VIKAS NIGAM LIMITED | RAVI SHANKAR |
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BVSR KVR JOINT VENTURE | M. R. SHAMSHAD[CAVEAT] | ||
FOR ADMISSION | |||
202 | SLP(C) No. 24225/2023 IV-B | BALA DEVI AND ORS. | V. ELANCHEZHIYAN |
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RAJ KUMAR @ DIMPLE AND ANR. | NITEEN KUMAR SINHA [R-2] | ||
203 | W.P.(C) No. 1230/2020 PIL-W | MATHEW T. MATHACHAN AND ANR. | SANAND RAMAKRISHNAN |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], E. M. S. ANAM[R-3], [R-10], [R-11], [R-12] GAUTAM AWASTHI[IMPL] | ||
IA No. 20718/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 109350/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 20710/2021 - INTERVENTION/IMPLEADMENT | |||
204 | Diary No. 21866-2020 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA[P-1] |
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RANBIR SINGH AND ORS. | RANJEETA ROHATGI[R-1], SUJEETA SRIVASTAVA[R-2], [R-3] | ||
IA No. 70885/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 70883/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
205 | Diary No. 22486-2020 XVII | CHIEF OF ARMY STAFF AND ORS. | N. VISAKAMURTHY[P-1], [P-2], [P-3], [P-4], [P-5], [P-6] |
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KRISHNA KUMAR THAKUR | NEELAM SINGH[R-1] | ||
IA No. 119818/2020 - CONDONATION OF DELAY IN FILING | |||
206 | SLP(C) No. 12362/2022 IV-A | JAYALAKSHMAMMA AND ORS. | NULI & NULI |
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THE STATE OF KARNATAKA AND ORS. | MAHESH THAKUR[R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
207 | SLP(C) No. 15181-15183/2020 IV-A | THE STATE OF KARNATAKA | D. L. CHIDANANDA[P-1], [P-2] |
Versus | |||
M. SHIVARAJU AND ORS. | JAGJIT SINGH CHHABRA[CAVEAT], SAHIL TAGOTRA[R-3], ANURADHA MUTATKAR[R-4], NULI & NULI[R-7] DHANANJAY GARG[IMPL] LZAFEER AHMAD B. F.[INT], | ||
KUMAR DUSHYANT SINGH[INT], GUNTUR PRAMOD KUMAR[INT] | |||
IA No. 121642/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 77500/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 121603/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 121674/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 118920/2022 - CLARIFICATION/DIRECTION | |||
IA No. 120798/2022 - CLARIFICATION/DIRECTION | |||
IA No. 119551/2022 - CLARIFICATION/DIRECTION | |||
IA No. 121624/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 121677/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 118908/2022 - INTERVENTION APPLICATION | |||
IA No. 121641/2022 - INTERVENTION APPLICATION | |||
IA No. 121623/2022 - INTERVENTION APPLICATION | |||
IA No. 21100/2021 - INTERVENTION APPLICATION | |||
IA No. 77496/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 119542/2022 - INTERVENTION/IMPLEADMENT | |||
207.1 | Connected SLP(C) No. 15796/2020 IV-A | BHASKAR AND ANR. | HETU ARORA SETHI |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | JAGJIT SINGH CHHABRA[CAVEAT], SAHIL TAGOTRA[R-2] | ||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 131926/2020 | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 119464/2022 | |||
IA No. 119464/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 131926/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
207.2 | Connected SLP(C) No. 15798-15800/2020 IV-A | DR. B. R. AMBEDKAR DALITA SANGARSHA SAMITI AND ORS. | SNEHA RAVI IYER |
Versus | |||
M. SHIVARAJU AND ORS. | JAGJIT SINGH CHHABRA[CAVEAT], SAHIL TAGOTRA[R-3], NULI & NULI[R-7] | ||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 132230/2020 | |||
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 132232/2020 | |||
IA No. 132232/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 132230/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
208 | SLP(C) No. 6385-6387/2021 XI | HUSSAIN MIYAN AND ORS. | RAMESHWAR PRASAD GOYAL[P-1], [P-2], [P-3] |
Versus | |||
THE REGIONAL TRANSPORT AUTHORITY AND ORS. | RANI CHHABRA[CAVEAT], VARDHMAN KAUSHIK [R-3], RAJIV MANGLA[R-12] | ||
IA No. 92112/2022 - CONDONATION OF DELAY IN FILING REJOINDER | |||
IA No. 10329/2022 - EXEMPTION FROM FILING O.T. | |||
208.1 | Connected SLP(C) No. 6388-6390/2021 XI | KULDEEP SINGH AND ORS. | RAJIV MANGLA[P-1], [P-2], [P-3], [P-4], [P-5] |
Versus | |||
THE REGIONAL TRANSPORT AUTHORITY AND ORS. | RANI CHHABRA[CAVEAT], VARDHMAN KAUSHIK [R-3] | ||
IA No. 92041/2022 - CONDONATION OF DELAY IN FILING REJOINDER | |||
IA No. 10338/2022 - EXEMPTION FROM FILING O.T. | |||
209 | Diary No. 10512-2021 XI-A | MERCY JULIET (DIED) THR. LRS. | K. RAJEEV |
Versus | |||
V.J. ANTONY | A. KARTHIK[R-1] | ||
FOR ADMISSION and I.R. and IA No.77463/2021-CONDONATION OF DELAY IN FILING and IA No.77465/2021-EXEMPTION FROM FILING O.T. | |||
IA No. 77465/2021 - EXEMPTION FROM FILING O.T. | |||
210 | Diary No. 16034-2021 XIV | GOVERNMENT OF NCT OF DELHI AND ORS. | SUJEETA SRIVASTAVA[P-1] |
Versus | |||
PRAMOD SINGH AND ANR. | AJAY VIKRAM SINGH[R-2] NISHESH SHARMA[IMPL] | ||
IA No. 92784/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 92785/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39573/2022 - INTERVENTION/IMPLEADMENT | |||
211 | Diary No. 16038-2021 XIV | THE SECRETARY, LAND AND BUILDING DEPARTMENT AND ORS. | SUJEETA SRIVASTAVA[P-1] |
Versus | |||
SATBIR SINGH @ NAHAR SINGH AND ORS. | GOPAL JHA[R-1], [R-2], [R-3], [R-4], ASHWANI KUMAR[R-5] | ||
IA No. 98281/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 98283/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98284/2021 - EXEMPTION FROM FILING O.T. | |||
212 | Diary No. 18795-2021 XIV | GOVERNMENT OF NCT OF DELHI | SUJEETA SRIVASTAVA |
Versus | |||
GIRDHARI LAL AND ORS. | NITIN MISHRA[R-3] | ||
IA No. 114321/2021 - CONDONATION OF DELAY IN FILING | |||
IA No. 114323/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114324/2021 - EXEMPTION FROM FILING O.T. | |||
213 | W.P.(C) No. 1140/2021 PIL-W | PRAVEEN KUMAR PARV | FUZAIL AHMAD AYYUBI |
Versus | |||
UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], MAHFOOZ AHSAN NAZKI[R-2], [R-3], ABHIMANYU TEWARI[R-4], SAMIR ALI KHAN[R-8], [R-9], PRASHANT SINGH[R-10], [R-11], RANU | ||
PUROHIT [R-13], SWATI GHILDIYAL [R-14], [R-15], MONIKA GUSAIN[R-16], VARINDER KUMAR SHARMA[R-18], HIMANSHU TYAGI[R-19], PALLAVI LANGAR[R-20], HARSHAD | |||
V. HAMEED[R-24], [R-25], SUNNY CHOUDHARY[R-26], AADITYA ANIRUDDHA PANDE[R-28], [R-29], PUKHRAMBAM RAMESH KUMAR[R-30], [R-31], SIDDHESH SHIRISH | |||
KOTWAL[R-34], [R-35], K. ENATOLI SEMA[R-36], [R-37], SUVENDU SUVASIS DASH[R-38], [R-39], BAANI KHANNA[R-40], AJAY PAL[R-41], NIDHI JASWAL[R-42], | |||
[R-43], SAMEER ABHYANKAR[R-44], DEVINA SEHGAL[R-48], ADARSH UPADHYAY[R-52], [R-53], NAMITA CHOUDHARY[R-54], [R-55], ASTHA SHARMA[R-56], [R-57], MUKESH | |||
KUMAR MARORIA[R-60], SHREEKANT NEELAPPA TERDAL[R-59], [R-61], [R-64], PASHUPATHI NATH RAZDAN[R-65] | |||
IA No. 119496/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 63104/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 23465/2023 - EXEMPTION FROM FILING O.T. | |||
214 | SLP(Crl) No. 7745/2021 II-B | SATBIR SINGH AND ANR. | SOMANATHA PADHAN |
Versus | |||
THE STATE OF HARYANA AND ANR. | SAMAR VIJAY SINGH[R-1], ADITYA SONI[R-2] | ||
IA No. 135751/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
215 | W.P.(C) No. 1126/2021 X | SUPREME COURT EMPLOYEES WELFARE ASSOCIATION | K.PARAMESHWAR |
Versus | |||
UNION OF INDIA AND ORS. | SOLICITOR GENERAL OF INDIA[R-1], ARVIND KUMAR SHARMA[R-2], T. V. S. RAGHAVENDRA SREYAS[R-3] | ||
FOR ADMISSION | |||
IA No. 100759/2022 - APPLICATION FOR PERMISSION | |||
216 | SLP(C) No. 18765-18766/2021 IX | SHAIKH NAWAZ DADA PATEL | A. SELVIN RAJA[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | SANDEEP SUDHAKAR DESHMUKH[CAVEAT], AMOL NIRMALKUMAR SURYAWANSHI[CAVEAT], AADITYA ANIRUDDHA PANDE[R-1], [R-2], [R-3], [R-4], [R-8], [R-9] | ||
IA No. 150689/2021 - APPLICATION FOR PERMISSION | |||
IA No. 20329/2022 - APPLICATION FOR PERMISSION | |||
IA No. 146617/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 150695/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 146614/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 150690/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 146615/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 20334/2022 - EXEMPTION FROM FILING O.T. | |||
217 | SLP(C) No. 20557/2021 XI | KIMBERLEY CLUB PVT. LTD. | SHAIL KUMAR DWIVEDI[P-1] |
Versus | |||
KRISHI UTPADAN MANDI PARISHAD AND ORS. | E. C. AGRAWALA[R-1], [R-2], [R-3], [R-4], DURGA DUTT[R-5] | ||
IA No. 105475/2022 - EXEMPTION FROM FILING O.T. | |||
218 | SLP(C) No. 22748-22751/2022 IV-B | KUNDAN AND ORS ETC | RANBIR SINGH YADAV |
Versus | |||
THE STATE OF HARYANA AND ORS ETC | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
218.1 | Connected SLP(C) No. 1275-1285/2023 IV-B | DAULAT RAM AND ORS. | VARUN PUNIA |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
218.2 | Connected SLP(C) No. 1261-1274/2023 IV-B | DHARAM PAL (SINCE DECEASED) THROUGH HIS LRS. AND ORS. | VARUN PUNIA |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
218.3 | Connected Diary No. 32510-2021 IV-B | RAM NARAIN (SINCE DECEASED) THROUGH HIS LRS. | VARUN PUNIA |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and IA No.202722/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.202724/2022-DELETING THE NAME OF | |||
PETITIONER/RESPONDENT | |||
218.4 | Connected SLP(C) No. 2611-2643/2023 IV-B | UMRAO AND ORS. | VARUN PUNIA |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
218.5 | Connected SLP(C) No. 1146-1181/2023 IV-B | MANGE RAM | VARUN PUNIA |
Versus | |||
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4], [R-5] | ||
218.6 | Connected SLP(C) No. 15193-15296/2023 IV-B | AJIT SINGH AND ORS. | VARUN PUNIA |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
IA No. 205468/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
218.7 | Connected SLP(C) No. 1102-1145/2023 IV-B | DALIP AND ORS. | VARUN PUNIA |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4], [R-5] | ||
218.8 | Connected SLP(C) No. 22754/2022 IV-B | GRAM PANCHAYAT, JALIAWAS | RANBIR SINGH YADAV |
Versus | |||
THE STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
218.9 | Connected Diary No. 10857-2022 IV-B | HANUMAN | SIDDHARTH MITTAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.241397/2023-APPLICATION FOR SUBSTITUTION and IA No.241394/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA | |||
No.241399/2023-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA No.241396/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
218.10 | Connected SLP(C) No. 3856-3897/2024 IV-B | SUBEDAR SINGH AND ORS. | SATISH KUMAR |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.21212/2024-ADDITION / DELETION / MODIFICATION PARTIES and IA No.21201/2024-APPLICATION FOR SUBSTITUTION and IA | |||
No.21203/2024-SETTING ASIDE AN ABATEMENT and IA No.21198/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.21200/2024-CONDONATION OF DELAY IN | |||
REFILING / CURING THE DEFECTS and IA No.21204/2024-APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
218.11 | Connected Diary No. 18442-2024 IV-B | LAL SINGH AND ORS. | VARUN PUNIA |
Versus | |||
STATE OF HARYANA AND ORS. | SAMAR VIJAY SINGH[R-1], [R-2], [R-3], [R-4] | ||
IA No.135569/2024-CONDONATION OF DELAY IN FILING and IA No.135570/2024-APPLICATION FOR SUBSTITUTION and IA No.135573/2024-SETTING ASIDE AN ABATEMENT | |||
and IA No.135567/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.135572/2024-APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION | |||
FOR SETTING ASIDE THE ABATEMENT | |||
219 | SLP(C) No. 3225/2022 IV-A | MARIYAPPA | ANIRUDH SANGANERIA |
Versus | |||
THE SPECIAL LAND ACQUISITION OFFICER AND ANR. | HETU ARORA SETHI[R-2] | ||
IA No. 26399/2022 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT | |||
IA No. 43234/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
220 | SLP(C) No. 5504/2022 IV-A | THE ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES | V. N. RAGHUPATHY[P-1] |
Versus | |||
M/S SHANKARA INFRASTRUCTURE MATERIALS LTD. | |||
FOR ADMISSION and I.R. | |||
221 | SLP(C) No. 10340/2022 XI | VISHAL GUPTA | SWETA RANI |
Versus | |||
DIRECTOR, I.G.F.R.I AND ORS. | KAVITA JHA[R-1], [R-3], KAILASH PRASHAD PANDEY[R-2] | ||
IA No. 82258/2022 - EXEMPTION FROM FILING O.T. | |||
222 | SLP(C) No. 7408/2022 XV | RADHA VISHNOI AND ORS. | SAURABH AJAY GUPTA |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | TARUN GUPTA[CAVEAT], ABHISHEK GAUTAM[CAVEAT], ANAND SHANKAR[R-1], SHEKHAR PRIT JHA[R-6] K. PAARI VENDHAN[IMPL] KAUSHAL YADAV[INT] | ||
IA No. 79288/2023 - APPLICATION FOR PERMISSION | |||
IA No. 91176/2023 - APPLICATION FOR TAKING ON RECORD | |||
IA No. 98874/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 89137/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 18596/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 112244/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 153113/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 91178/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 89139/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 79291/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 217501/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 98873/2022 - INTERVENTION APPLICATION | |||
IA No. 3944/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 178237/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 195983/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
223 | Diary No. 11949-2022 XIV | DELHI DEVELOPMENT AUTHORITY | MOHAN LAL SHARMA |
Versus | |||
SATBIR SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.77213/2022-CONDONATION OF DELAY IN FILING and IA No.77217/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 77213/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 77217/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
224 | SLP(C) No. 8837/2022 IX | SHAHED KAMAL AND ORS. | SURESHAN P.[P-1] |
Versus | |||
PAGARANI UNIVERSAL INFRASTRUCTURE PRIVATE LIMITED AND ORS. | V. D. KHANNA[R-1], [R-2], [R-3], POOJA DHAR[R-4], [R-5], KANU AGRAWAL [R-8] | ||
IA No. 71731/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 47260/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 150668/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 73339/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 47257/2023 - INITIATING CONTEMPT PROCEEDINGS | |||
IA No. 46191/2023 - INITIATING CONTEMPT PROCEEDINGS | |||
IA No. 73338/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 112991/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 9714/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
224.1 | Connected W.P.(C) No. 334/2023 X | SHAHED KAMAL | SURESHAN P.[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA AND ORS. | AADITYA ANIRUDDHA PANDE[R-1], [R-2], KANU AGRAWAL [R-3] | ||
225 | SLP(C) No. 18214/2022 XII-A | ATTILI HYMAVATHI DEVI | MAHFOOZ AHSAN NAZKI |
Versus | |||
R. V. KRISHNA RAO (DEAD) THROUGH LRS. | ANKOLEKAR GURUDATTA[CAVEAT] | ||
226 | SLP(C) No. 10445/2022 XIV | KISHORE KAMAL BEZBORUAH | DIKSHA RAI |
Versus | |||
MANASH KAMAL BEZBORUAH AND ORS. | MUNAWWAR NASEEM[R-1], PALLAVI SHARMA[R-7], [R-8] | ||
MEDIATION REPORT RECEIVED ON 13.01.2024 | |||
IA No. 83480/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120571/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
227 | SLP(C) No. 10424/2022 XIV | HIRON KALITA | RITURAJ BISWAS |
Versus | |||
SABITA KALITA AND ORS. | KAUSHIK CHOUDHURY[R-1], ANKIT ROY [R-6], UNUC LEGAL LLP[R-2], [R-3], [R-4], [R-5], [R-7] | ||
MEDIATION REPORT RECEIVED FROM GAUHATI HIGH COURT MEDIATION CENTRE. | |||
IA No. 85517/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
228 | Diary No. 23191-2022 IV-B | STATE OF HARYANA AND ANR. | MONIKA GUSAIN |
Versus | |||
HARI KISHAN AND ORS. | PIYUSH BERIWAL [R-3] | ||
FOR ADMISSION and I.R. and IA No.174519/2023-CONDONATION OF DELAY IN FILING and IA No.174520/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.174517/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 174519/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 174506/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 174520/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 174517/2023 - EXEMPTION FROM FILING O.T. | |||
228.1 | Connected Diary No. 46284-2023 IV-B | THE STATE OF HARYANA AND ANR. | MONIKA GUSAIN |
Versus | |||
SARUPI AND ORS. | |||
FOR ADMISSION and I.R. and IA No.144038/2024-CONDONATION OF DELAY IN FILING and IA No.144039/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.144041/2024-EXEMPTION FROM FILING O.T. and IA No.144036/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
229 | SLP(C) No. 20627/2022 XII | V.SUJATHA AND ORS. | G. INDIRA |
Versus | |||
ORIENTAL INSURANCE COMPANY LIMITED AND ANR. | SAKSHI MITTAL[R-1] | ||
230 | Diary No. 30044-2022 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
RANBIR SINGH DAGAR AND ORS. | T. V. S. RAGHAVENDRA SREYAS[R-1], [R-3], [R-4], [R-5], [R-6], [R-8], [R-10], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], [R-18], [R-19], [R-20], | ||
[R-21], [R-22], NITIN MISHRA[R-23] | |||
FOR FOR CONDONATION OF DELAY IN FILING ON IA 150841/2022 FOR EXEMPTION FROM FILING O.T. ON IA 150842/2022 FOR APPLICATION FOR SUBSTITUTION ON IA | |||
19556/2023 FOR SETTING ASIDE AN ABATEMENT ON IA 19557/2023 | |||
IA No. 19556/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 150841/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 150842/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 19557/2023 - SETTING ASIDE AN ABATEMENT | |||
231 | Diary No. 30212-2022 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA |
Versus | |||
JAI KISHAN GOEL AND ANR. | SUJEETA SRIVASTAVA[R-2] | ||
IA No. 195303/2022 - APPLICATION FOR SUBSTITUTION | |||
IA No. 151711/2022 - CONDONATION OF DELAY IN FILING | |||
IA No. 151712/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 195311/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
232 | Diary No. 1992-2023 XIV | DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA |
Versus | |||
PUSHPA SUD (D) AND ORS. | ABISHEK JEBARAJ[R-1.1] | ||
IA No. 182311/2023 - APPLICATION FOR ABATEMENT | |||
IA No. 182313/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT | |||
IA No. 182310/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 29179/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 29181/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
232.1 | Connected Diary No. 31807-2022 XIV | DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA |
Versus | |||
MADHU AND ORS. | SUJEETA SRIVASTAVA[R-2], [R-3] | ||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 30223/2023 | |||
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 30224/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 30227/2023 | |||
FOR SUBSTITUTED SERVICE ON IA 77828/2023 | |||
IA No. 30223/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 30224/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 30227/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
233 | SLP(Crl) No. 4142/2023 II-B | CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[P-1] |
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KALYANI SINGH | PRASTUT MAHESH DALVI[R-1], MADHU MOOLCHANDANI[R-1] | ||
IA No. 29066/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 29065/2023 - EXEMPTION FROM FILING O.T. | |||
233.1 | Connected SLP(Crl) No. 4143/2023 II-B | DEEPINDER KAUR AND ANR. | SATYA MITRA |
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KALYANI SINGH AND ANR. | PRASTUT MAHESH DALVI[R-1], MADHU MOOLCHANDANI[R-1], [R-1] | ||
IA No. 44889/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 44887/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
234 | Diary No. 15813-2023 XIV | GOVERNMENT OF NCT OF DELHI | ATUL KUMAR |
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HARDEEP SINGH CHAHAL AND ORS. | |||
FOR ADMISSION and I.R. and IA No.3495/2024-CONDONATION OF DELAY IN FILING and IA No.3497/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.3496/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 3495/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 3496/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 3497/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
235 | Diary No. 17839-2023 XIV | GOVERNMENT OF NCT OF DELHI AND ANR. | ATUL KUMAR |
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PUSHPENDRA KUMAR AND ORS. | |||
FOR ADMISSION and I.R. | |||
IA No. 265185/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 265186/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 265187/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
235.1 | Connected Diary No. 52354-2023 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
MANISH CHAUDHARY AND ORS. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 265468/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 265469/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 265471/2023 | |||
IA No. 265468/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 265469/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 265471/2023 - EXEMPTION FROM FILING O.T. | |||
236 | SLP(Crl) No. 8183/2023 II-C | D.B.JATTI | SABARISH SUBRAMANIAN |
Versus | |||
M/S JAMNADAS DEVIDAS | ANIRUDH SANGANERIA[R-1] | ||
IA No. 127907/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
237 | SLP(C) No. 22287/2023 XIV | MD. MASLIM ALI AND ANR. | KAUSHIK CHOUDHURY |
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ON THE DEATH OF MEDHI THAKURIA HIS LEGAL HEIRS AND ORS. | RITURAJ BISWAS[R-1.2], [R-1.1], [R-2], [R-4], [R-5], [R-6] | ||
238 | Diary No. 39772-2023 XIV | THE LAND AND BUILDING DEPARTMENT NATIONAL CAPITAL TERRITORY OF DELHI AND ORS. | SUJEETA SRIVASTAVA |
Versus | |||
ANIL KUMAR JAIN AND ANR. | |||
IA No. 251579/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 251581/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 251584/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 251585/2023 - EXEMPTION FROM FILING O.T. | |||
239 | Diary No. 42554-2023 XIV | GOVT. OF NCT OF DELHI | SUJEETA SRIVASTAVA |
Versus | |||
HARKIRAT SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.220787/2023-CONDONATION OF DELAY IN FILING | |||
240 | Diary No. 43412-2023 XIV | GOVT OF NCT OF DELHI | SUJEETA SRIVASTAVA |
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PREM SINGH AND ORS. | |||
IA No. 240527/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 240529/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 240530/2023 - EXEMPTION FROM FILING O.T. | |||
241 | Diary No. 44236-2023 XIV | DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA |
Versus | |||
HUKUM CHAND AND ORS. | |||
IA No.115497/2024-CONDONATION OF DELAY IN FILING and IA No.115493/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.115498/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
242 | Diary No. 44259-2023 XIV | GOVT. OF NCT OF DELHI AND ANR. | ATUL KUMAR |
Versus | |||
AZHAR AHMED AND ANR. | |||
IA No.228028/2023-CONDONATION OF DELAY IN FILING and IA No.228029/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.228031/2023-EXEMPTION FROM FILING O.T. | |||
243 | Diary No. 44538-2023 XIV | GOVERMENT OF NCT OF DELHI AND ANR. | ATUL KUMAR |
Versus | |||
RAM PRAKASH KATHURIA AND ANR. | |||
IA No.100817/2024-CONDONATION OF DELAY IN FILING and IA No.100820/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.100822/2024-EXEMPTION FROM FILING O.T. and IA No.100819/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
244 | SLP(Crl) No. 1051/2024 II-A | NEELIMA CHOURE | UDAY B. DUBE |
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VIJAY CHOURE AND ANR. | TARUNA ARDHENDUMAULI PRASAD[R-1], [R-1] | ||
IA No.259488/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.259489/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 259488/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 259489/2023 - EXEMPTION FROM FILING O.T. | |||
245 | SLP(C) No. 5530/2024 XIV | RAM CHANDRA OMER AND ANR. | KUSH CHATURVEDI |
Versus | |||
STATE BANK OF INDIA | SIDDHARTH SANGAL AKBAR SIDDIQUE[INT] | ||
IA No.55460/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.55462/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 55460/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 55462/2024 - EXEMPTION FROM FILING O.T. | |||
246 | SLP(C) No. 3358/2024 IV-B | RAM KUMAR | VARUN PUNIA |
Versus | |||
NATIONAL HIGHWAY AUTHORITY OF INDIA AND ORS. | M. V. KINI & ASSOCIATES[R-1], SAMAR VIJAY SINGH[R-2], [R-3], [R-4] | ||
IA No. 33379/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 49063/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
247 | SLP(C) No. 10129/2024 XVII | PURNIMA MAHATO AND ORS. | MOHINI PRIYA |
Versus | |||
JHARKHAND STATE HOUSING BOARD AND ORS. | PANKAJ KUMAR[R-1] | ||
IA No. 95897/2024 - EXEMPTION FROM FILING O.T. | |||
248 | SLP(C) No. 4575/2024 XI | M/S NICHOLAS PIRAMAL INDIA LIMITED (NOW PIRAMAL ENTERPRISES LTD.) | GOPAL SINGH |
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G.C. SURI AND ORS. | S. K. VERMA[CAVEAT] | ||
249 | SLP(C) No. 5222-5227/2024 IX | RAMDAS NAMDEV SUTAR ETC. | ANAND DILIP LANDGE |
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UNION OF INDIA AND ORS. | BHARTI TYAGI[CAVEAT][CAVEAT][CAVEAT][CAVEAT][CAVEAT][CAVEAT], AADITYA ANIRUDDHA PANDE[R-2], [R-4], MUKESH KUMAR MARORIA[R-3] | ||
IA No. 51462/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 59128/2024 - EXEMPTION FROM FILING O.T. | |||
250 | Diary No. 10142-2024 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA |
Versus | |||
ROOP LATA JAIN AND ORS. | |||
IA No.96359/2024-CONDONATION OF DELAY IN FILING and IA No.96358/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.96360/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.96357/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
251 | Crl.A. No. 3080/2024 II-A | MOHD. RIAZZUDDIN | PRATHVI RAJ CHAUHAN |
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THE STATE OF MADHYA PRADESH | MRINAL GOPAL ELKER[R-1] | ||
IA No. 66026/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66027/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 149618/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
252 | SLP(Crl) No. 5391/2024 II-A | RUPA KUMARI@ANJALI | ATUL KUMAR |
Versus | |||
THE STATE OF BIHAR AND ORS. | PREM PRAKASH[R-1], RAJIV RANJAN DWIVEDI[R-2], ROSHAN SANTHALIA[R-3], DHANANJAY GARG[R-4] | ||
IA No. 79171/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79170/2024 - EXEMPTION FROM FILING O.T. | |||
253 | SLP(C) No. 11975/2024 XII | SELVARATHINAM | SIDDHARTHA IYER |
Versus | |||
H. KRISHNANUNNI AND ORS. | D.KUMANAN[R-1], [R-2], [R-3], [R-4], MANU SRINATH[R-5] | ||
IA No.107499/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107500/2024-EXEMPTION FROM FILING O.T. | |||
253.1 | Connected SLP(C) No. 11529/2024 XII | SELVARATHINAM | SIDDHARTHA IYER |
Versus | |||
J. PREMAVATI AND ORS. | MANU SRINATH[R-1] | ||
FOR ADMISSION and I.R. and IA No.109371/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.109373/2024-EXEMPTION FROM FILING O.T. | |||
254 | SLP(Crl) No. 7020/2024 II | HASAAN RAZA TAIYAB THROUGH ITS MOTHER SHAHNAJ AND ANR. | J. P. DHANDA |
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STATE OF U.P. AND ORS. | SUDEEP KUMAR[R-1], [R-2], SHASHANK SINGH[R-3] | ||
IA No. 143259/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 142550/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 105905/2024 - EXEMPTION FROM FILING O.T. | |||
255 | Diary No. 13402-2024 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
ROOPRAM AND ANR. | |||
FOR ADMISSION and I.R. and IA No.95937/2024-CONDONATION OF DELAY IN FILING and IA No.95940/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.95942/2024-EXEMPTION FROM FILING O.T. | |||
256 | SLP(Crl) No. 6780/2024 II-A | ATUL SINGH | PRATHVI RAJ CHAUHAN |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 94323/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 94324/2024 - EXEMPTION FROM FILING O.T. | |||
257 | Diary No. 15333-2024 XIV | LAND ACQUISITION COLLECTOR AND ANR. | ATUL KUMAR |
Versus | |||
OM PRAKASH SPALL AND ANR. | |||
IA No.92252/2024-CONDONATION OF DELAY IN FILING and IA No.92255/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
258 | SLP(Crl) No. 5719/2024 II-A | VIBHUTI KUMAR SINGH | SHASHANK SHEKHAR SINGH |
Versus | |||
PRITESH KUMAR AND ANR. | VANYA GUPTA [R-1], [R-1], PREM PRAKASH[R-2] | ||
IA No. 87139/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 87140/2024 - EXEMPTION FROM FILING O.T. | |||
259 | Diary No. 15620-2024 XIV | LAND ACQUISITION COLLECTOR | PRACHI BAJPAI |
Versus | |||
JOGINDER SINGH | |||
IA No.97226/2024-CONDONATION OF DELAY IN FILING and IA No.97228/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
260 | Diary No. 16810-2024 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
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GAJENDRA SINGH AND ORS. | |||
IA No.99088/2024-CONDONATION OF DELAY IN FILING and IA No.99089/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.99090/2024-EXEMPTION | |||
FROM FILING O.T. | |||
261 | Diary No. 17116-2024 XIV | LAND AND BUILDING DEPARTMENT AND ANR. | ATUL KUMAR |
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BALWANT SINGH AND ORS. | |||
IA No.97201/2024-CONDONATION OF DELAY IN FILING and IA No.97202/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
262 | SLP(Crl) No. 6964/2024 II-A | HDFC BANK LTD. | PALASH SINGHAI |
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STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
263 | SLP(C) No. 10429/2024 IV-B | THE STATE OF PUNJAB AND ORS. | SIDDHANT SHARMA |
Versus | |||
ARRIVE SAFE SOCEITY AND ORS. | SHREEKANT NEELAPPA TERDAL[R-2] | ||
IA No.107886/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 107886/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
263.1 | Connected SLP(C) No. 10428/2024 IV-B | THE UNION TERRITORY OF CHANDIGARH | SHREEKANT NEELAPPA TERDAL[P-1] |
Versus | |||
ARRIVE SAFE SOCIETY AND ORS. | |||
IA No.107871/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
263.2 | Connected SLP(C) No. 15819/2024 IV-B | KAUMI INSAF MORCHA | SATYA MITRA |
Versus | |||
ARRIVE SAFE SOCIETY AND ORS. | |||
IA No.146634/2024-CONDONATION OF DELAY IN FILING and IA No.146636/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.146635/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
264 | W.P.(C) No. 534/2017 X | PUNE DISTRICT CENTRAL COOPERATIVE BANK LTD. | RAVINDRA KESHAVRAO ADSURE |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], RAMESH BABU M. R.[R-2], [R-3], P. K. JAIN[R-4] | ||
{Mention Memo} | |||
[ IA NO. 77496/2019 MENTIONED ] | |||
IA No. 77496/2019 - GRANT OF INTERIM RELIEF | |||
265 | SLP(C) No. 27212/2019 XVI | MILI PAUL AND ANR. | RAJAN K. CHOURASIA |
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THE DIRECTOR OF SCHOOL EDUCATION AND ORS. | ASTHA SHARMA[R-1], [R-2], [R-3] | ||
{Mention Memo} | |||
266 | Diary No. 19149-2024 XIV | GOVT OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
SOMENTI DEVI VERMA AND ORS. | |||
IA No.106927/2024-CONDONATION OF DELAY IN FILING and IA No.106928/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 106927/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 106928/2024 - EXEMPTION FROM FILING O.T. | |||
267 | Diary No. 29241-2024 XIV-A | DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA[P-1] |
Versus | |||
HARISH CHANDER (DEAD) AND ANR. | ANAND VARMA, [R-1] | ||
IN C.A. No. - 7093/2024, | |||
IA No. 142352/2024 - MODIFICATION | |||
268 | SLP(C) No. 17904/2023 XII-A | THE STATE OF TELANGANA AND ORS. | DEVINA SEHGAL[P-1] |
Versus | |||
M/S BLUE WINGS DEVELOPERS LLP AND ORS. | ATUL SHANKAR VINOD[R-1] | ||
FOR ADMISSION and I.R. and IA No.149686/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 149686/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 114388/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 157236/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
269 | Diary No. 20791-2023 XIV | GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI | CHANDRA PRAKASH |
Versus | |||
YOGESH BANSAL AND ORS. | |||
FOR ADMISSION and I.R. and IA No.245219/2023-CONDONATION OF DELAY IN FILING and IA No.245218/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.245217/2023-EXEMPTION FROM FILING O.T. and IA No.245214/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 245219/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 245214/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 245218/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 245217/2023 - EXEMPTION FROM FILING O.T. | |||
269.1 | Connected Diary No. 21945-2023 XIV | LAND ACQUISITION (LA) COLLECOTR AND ANR. | ATUL KUMAR |
Versus | |||
DHAN RAJ SONDHI (DEAD) AND ANR. | |||
FOR ADMISSION and I.R. and IA No.245119/2023-CONDONATION OF DELAY IN FILING and IA No.245121/2023-EXEMPTION FROM FILING O.T. and IA | |||
No.245120/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 245119/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 245120/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 245121/2023 - EXEMPTION FROM FILING O.T. | |||
269.2 | Connected SLP(C) No. 553/2020 XIV | GOVERNMENT OF NCT OF DELHI AND ANR. | ASTHA TYAGI[P-1], [P-2] |
Versus | |||
MEER SINGH AND ANR. | MALVIKA KAPILA[R-2] | ||
IA No. 178498/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
270 | Diary No. 21402-2023 XIV | LAND ACQUISITION COLLECTOR (SOUTH) | CHANDRA PRAKASH |
Versus | |||
M/S SAFFRON PROMOTORS PVT LTD AND ORS. | RAJIV RANJAN DWIVEDI[R-1] | ||
IA No.237752/2023-CONDONATION OF DELAY IN FILING and IA No.237754/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.237755/2023-EXEMPTION FROM FILING O.T. and IA No.237757/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 237752/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 237757/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 237754/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 237755/2023 - EXEMPTION FROM FILING O.T. | |||
270.1 | Connected Diary No. 38534-2023 XIV | UNION OF INDIA AND ANR. | ASTHA TYAGI |
Versus | |||
KAMAL KANT BANSAL AND ORS. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 220944/2023 | |||
IA No. 220944/2023 - CONDONATION OF DELAY IN FILING | |||
270.2 | Connected Diary No. 42547-2023 XIV | GOVT OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
M/S PUSHPANJALI SALES (P) LTD AND ANR. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 235115/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 235116/2023 | |||
IA No. 235115/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 235116/2023 - EXEMPTION FROM FILING O.T. | |||
270.3 | Connected Diary No. 43419-2023 XIV | LAND ACQUISITION COLLECTOR | SUJEETA SRIVASTAVA |
Versus | |||
AMRIT LALA ARORA AND ORS. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 231377/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 231379/2023 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 231381/2023 | |||
IA No. 231377/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 231379/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 231381/2023 - EXEMPTION FROM FILING O.T. | |||
270.4 | Connected Diary No. 43425-2023 XIV | LAND AND BUILDING DEPARTMENT AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
M/S. ZURRASIC PROPERTIES LTD. AND ORS. | YASHRAJ SINGH DEORA[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 234922/2023 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 234923/2023 | |||
IA No. 234922/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 234923/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
270.5 | Connected Diary No. 43632-2023 XIV | GOVERNMENT OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
CAPITAL LAND BUILDERS (P) LTD. AND ANR. | |||
IA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 227385/2023 | |||
IA No. 227385/2023 - CONDONATION OF DELAY IN FILING | |||
271 | Diary No. 32437-2023 XIV | UNION OF INDIA | CHANDRA PRAKASH |
Versus | |||
RAM KISHAN AND ORS. | |||
IA No.50653/2024-CONDONATION OF DELAY IN FILING and IA No.50655/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.50656/2024-EXEMPTION | |||
FROM FILING O.T. and IA No.50658/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 50653/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 50658/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 50655/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 50656/2024 - EXEMPTION FROM FILING O.T. | |||
272 | Diary No. 33737-2023 XIV | SECRETARY , DEPARTMENT OF LAND AND BUILDING THROUGH GOVT. OF NCT OF DELHI | CHANDRA PRAKASH |
Versus | |||
SANJEEV KUMAR AND ORS. | |||
IA No.36086/2024-CONDONATION OF DELAY IN FILING and IA No.36088/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.36089/2024-EXEMPTION | |||
FROM FILING O.T. and IA No.36087/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 36086/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 36087/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 36088/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 36089/2024 - EXEMPTION FROM FILING O.T. | |||
273 | Diary No. 41179-2023 XIV | GOVT. OF NCT DELHI THROUGH ITS SECRETARY AND ANR. | PRACHI BAJPAI |
Versus | |||
RANBIR SINGH AND ORS. | |||
IA No.229144/2023-CONDONATION OF DELAY IN FILING | |||
IA No. 229144/2023 - CONDONATION OF DELAY IN FILING | |||
274 | Diary No. 41319-2023 XIV | GOVT OF NCT OF DELHI AND ORS. | PRACHI BAJPAI |
Versus | |||
BALKISHAN AND ORS. | |||
IA No.226574/2023-CONDONATION OF DELAY IN FILING and IA No.226576/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.226578/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 226574/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 226576/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 226578/2023 - EXEMPTION FROM FILING O.T. | |||
275 | Diary No. 41691-2023 XIV | LAND AND BUILDING DEPARTMENT THROUGH SECRETARY AND ANR. | ATUL KUMAR |
Versus | |||
PRAKASH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.232488/2023-CONDONATION OF DELAY IN FILING and IA No.232490/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.232493/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 232488/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 232490/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 232493/2023 - EXEMPTION FROM FILING O.T. | |||
276 | Diary No. 41716-2023 XIV | GOVERMENT OF NCT OF DELHI AND ANR. | ATUL KUMAR |
Versus | |||
RAJEEV JAIN AND ANR. | |||
IA No.229281/2023-CONDONATION OF DELAY IN FILING | |||
IA No. 229281/2023 - CONDONATION OF DELAY IN FILING | |||
277 | Diary No. 42564-2023 XIV | LAND AND BUILDING DEPARTMENT AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
PREM CHAND AND ORS. | |||
FOR ADMISSION and I.R. and IA No.223967/2023-CONDONATION OF DELAY IN FILING and IA No.223969/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 223967/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 223969/2023 - EXEMPTION FROM FILING O.T. | |||
278 | Diary No. 44010-2023 XIV | LAND ACQUISITION COLLECTOR, KALKAJI | ATUL KUMAR |
Versus | |||
KULDEEP AND ORS. | |||
IA No.224311/2023-CONDONATION OF DELAY IN FILING and IA No.224314/2023-EXEMPTION FROM FILING O.T. | |||
IA No. 224311/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 224314/2023 - EXEMPTION FROM FILING O.T. | |||
279 | Diary No. 44014-2023 XIV | GOVT OF NCT OF DELHI LAND AND BUILDING DEPARTMENT AND ANR. | ATUL KUMAR |
Versus | |||
BAL KISHAN AND ANR. | DUA ASSOCIATES[R-1] | ||
IA No.224583/2023-CONDONATION OF DELAY IN FILING and IA No.224584/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
280 | Diary No. 44208-2023 XIV | DELHI DEVELOPMENT AUTHORITY | NITIN MISHRA |
Versus | |||
KRISHAN SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.118659/2024-CONDONATION OF DELAY IN FILING and IA No.118661/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.118660/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
280.1 | Connected Diary No. 22810-2024 XIV | GOVERNMENT OF NCT OF DELHI AND ANR. | ASTHA TYAGI |
Versus | |||
KRISHAN SINGH AND ANR. | |||
FOR ADMISSION and I.R. and IA No.135408/2024-CONDONATION OF DELAY IN FILING and IA No.135409/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
280.2 | Connected Diary No. 17312-2024 XIV | LAND ACQUISITION COLLECTOR (W) | PRACHI BAJPAI |
Versus | |||
VARSHA RANI GARG AND ANR. | |||
FOR ADMISSION and I.R. and IA No.125634/2024-CONDONATION OF DELAY IN FILING and IA No.125635/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
280.3 | Connected Diary No. 17775-2024 XIV | GOVERNMENT OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
VINOD GUGNANI AND ORS. | |||
IA No.124506/2024-CONDONATION OF DELAY IN FILING and IA No.124507/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
280.4 | Connected Diary No. 19140-2024 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
BRAHM SINGH AND ANR. | |||
IA No.128064/2024-CONDONATION OF DELAY IN FILING and IA No.128066/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.128067/2024-EXEMPTION FROM FILING O.T. | |||
280.5 | Connected Diary No. 20988-2024 XIV | GOVT. OF NCT OF DELHI | SUJEETA SRIVASTAVA |
Versus | |||
PREM RANI AND ANR. | |||
IA No.123132/2024-CONDONATION OF DELAY IN FILING | |||
280.6 | Connected Diary No. 45446-2023 XIV | GOVT. OF NCT OF DELHI AND ANR. | ASTHA TYAGI |
Versus | |||
AJIT SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.137739/2024-CONDONATION OF DELAY IN FILING and IA No.137741/2024-CONDONATION OF DELAY IN REFILING / CURING THE | |||
DEFECTS | |||
281 | Diary No. 44537-2023 XIV | LAND AND BUILDING DEPARTMENT AND ANR. | ATUL KUMAR |
Versus | |||
SOSHIL KUMAR JAIN (HUF) AND ORS. | |||
IA No.239811/2023-CONDONATION OF DELAY IN FILING and IA No.239813/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 239811/2023 - CONDONATION OF DELAY IN FILING | |||
IA No. 239813/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
282 | Diary No. 45187-2023 XIV | GOVT. OF NCT OF DELHI AND ANR. | ASTHA TYAGI |
Versus | |||
KANIKA GANDOTRA AND ANR. | |||
FOR ADMISSION and I.R. and IA No.151355/2024-CONDONATION OF DELAY IN FILING and IA No.151356/2024-CONDONATION OF DELAY IN REFILING / CURING THE | |||
DEFECTS | |||
283 | Diary No. 46504-2023 XIV | GOVT. OF NCT OF DELHI AND ANR. | ASTHA TYAGI |
Versus | |||
HARISH CHAND AND ANR. | |||
IA No. 244111/2023 - CONDONATION OF DELAY IN FILING | |||
284 | SLP(C) No. 27733/2023 XI-A | M/S RABINDRA BHOI | JAYESH K. UNNIKRISHNAN |
Versus | |||
STATE OF ODISHA AND ORS. | SHIBASHISH MISRA[R-1], [R-2], [R-3], [R-4] | ||
284.1 | Connected CONMT.PET.(C) No. 511/2024 in SLP(C) No. 27733/2023 XI-A | RABINDRA BHOI | JAYESH K. UNNIKRISHNAN |
Versus | |||
THE STATE OF ODISHA AND ORS. | |||
IN SLP(C) No. - 27733/2023, | |||
FOR ADMISSION | |||
285 | Diary No. 51435-2023 XIV | GOVT. OF NCT OF DELHI | SUJEETA SRIVASTAVA |
Versus | |||
JATINDER PAL SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.974/2024-CONDONATION OF DELAY IN FILING and IA No.976/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 974/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 976/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
286 | W.P.(C) No. 278/2024 X | THE STATE OF WEST BENGAL | ASTHA SHARMA |
Versus | |||
SECRETARY TO THE GOVERNOR OF WEST BENGAL AND ORS. | |||
FOR ADMISSION | |||
287 | SLP(C) No. 16735/2022 IV-B | BANK OF INDIA | PRANAB KUMAR MULLICK |
Versus | |||
M/S SRI NANGLI RICE MILLS PVT. LTD. AND ORS. | EKTA CHOUDHARY[R-2], SIDDHARTHA CHOWDHURY[R-3] | ||
{Mention Memo} | |||
IA No. 129453/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
288 | W.P.(C) No. 211/2024 X | STATE OF KERALA AND ANR. | C. K. SASI |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and IA No.82936/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 82936/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
289 | Diary No. 17160-2024 XII | UNION OF INDIA AND ANR. | ARAVINDH S. |
Versus | |||
M/S SNJ SUGARS AND PRODUCTS LIMITED AND ANR. | K. K. MANI[CAVEAT][CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.133316/2024-CONDONATION OF DELAY IN FILING and IA No.133319/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.133318/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
290 | ARBIT.PETITON No. 36/2024 PIL-W | M/S JINXI AXLE CO.LTD. | SHASHI KIRAN |
Versus | |||
CONTAINER CORPORATION OF INDIA LTD. | |||
FOR ADMISSION and IA No.143055/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
291 | Diary No. 53603-2023 XIV | GOVT. OF NCT DELHI THROUGH ITS SECRETARY AND ORS. | PRACHI BAJPAI |
Versus | |||
JAGDISH SINGH AND ORS. | |||
IA No.19586/2024-CONDONATION OF DELAY IN FILING and IA No.19588/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.19592/2024-EXEMPTION | |||
FROM FILING O.T. | |||
IA No. 19586/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 19588/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 19592/2024 - EXEMPTION FROM FILING O.T. | |||
292 | Diary No. 2679-2024 XIV | LT. GOVERNOR NCT OF DELHI | SUJEETA SRIVASTAVA |
Versus | |||
KAMAL KUMAR JAIN AND ORS. | |||
IA No. 26815/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 26816/2024 - EXEMPTION FROM FILING O.T. | |||
293 | SLP(C) No. 8150/2024 XIV | U MESTONATH KHARSHANDI AND ANR. | SOMIRAN SHARMA |
Versus | |||
SMTI TREASURE IRENE SYIEMLIEH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.71261/2024-EXEMPTION FROM FILING O.T. | |||
294 | SLP(Crl) No. 3522/2024 II-A | SURENDRA KUMAR BHAGAT | TARUN GUPTA |
Versus | |||
STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1], ANAND DILIP LANDGE[R-2] | ||
FOR ADMISSION and I.R. and IA No.54044/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.54045/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 54044/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 54045/2024 - EXEMPTION FROM FILING O.T. | |||
295 | Diary No. 6240-2024 XIV-A | JOGINDER SINGH NAGI (SINCE DEAD THROUGH LRS.) | SHIVENDRA SINGH, JUGUL KISHOR GUPTA[P-1] |
Versus | |||
M/S NEW SILVER LINE TRADERS PVT LTD | |||
IN C.A. No. - 6063/2019, | |||
Mr. Vikram Singh, Advocate appeared before the Hon'ble Court for non applicant | |||
IA No. 33770/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
295.1 | Connected CONMT.PET.(C) No. 481/2024 in C.A. No. 6063/2019 XIV-A | M/S NEW SILVER LINE TRADERS PVT. LTD. | SHIVENDRA SINGH |
Versus | |||
RANBIR SINGH NAGI AND ORS. | |||
IN C.A. No. - 6063/2019, | |||
FOR ADMISSION | |||
296 | Diary No. 6502-2024 XIV | GOVT. OF NCT OF DELHI | PRACHI BAJPAI |
Versus | |||
HARISH CHANDER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.66757/2024-CONDONATION OF DELAY IN FILING | |||
IA No. 66757/2024 - CONDONATION OF DELAY IN FILING | |||
297 | Diary No. 9128-2024 XIV | LAND ACQUISITION COLLECTOR (KALKAJI) | PRACHI BAJPAI |
Versus | |||
INDRAJ AND ORS. | |||
IA No.72310/2024-CONDONATION OF DELAY IN FILING and IA No.72313/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.72311/2024-EXEMPTION | |||
FROM FILING O.T. | |||
IA No. 72310/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 72313/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 72311/2024 - EXEMPTION FROM FILING O.T. | |||
298 | Diary No. 9936-2024 XIV | GOVT OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
ASHOK KUMAR AND ORS. | |||
IA No.69326/2024-CONDONATION OF DELAY IN FILING and IA No.69327/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 69326/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 69327/2024 - EXEMPTION FROM FILING O.T. | |||
299 | Diary No. 10573-2024 XIV | GOVERNMENT OF NCT OF DELHI THROUGH CHIEF SECRETARY AND ORS. | SUJEETA SRIVASTAVA |
Versus | |||
BHAGWAN SINGH AND ANR. | |||
IA No.66040/2024-CONDONATION OF DELAY IN FILING and IA No.66043/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.66044/2024-EXEMPTION | |||
FROM FILING O.T. | |||
IA No. 66040/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 66043/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 66044/2024 - EXEMPTION FROM FILING O.T. | |||
300 | Diary No. 10575-2024 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
DEVINDER AND ORS. | |||
IA No.65592/2024-CONDONATION OF DELAY IN FILING and IA No.65593/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 65592/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 65593/2024 - EXEMPTION FROM FILING O.T. | |||
301 | Diary No. 13403-2024 XIV | GOVT. OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
M/S NORTHERN INDIA PLYWOOD PVT. LTD. AND ORS. | |||
IA No.83748/2024-CONDONATION OF DELAY IN FILING and IA No.83749/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.83751/2024-EXEMPTION | |||
FROM FILING O.T. | |||
IA No. 83748/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 83749/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 83751/2024 - EXEMPTION FROM FILING O.T. | |||
302 | Diary No. 13405-2024 XIV | THE SECRETARY DEPARTMENT OF LAND AND BUILDING AND ORS. | SUJEETA SRIVASTAVA |
Versus | |||
JAIPUR MARBLE STONE CORPORATION AND ANR. | |||
IA No.89663/2024-CONDONATION OF DELAY IN FILING and IA No.89665/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.89666/2024-EXEMPTION | |||
FROM FILING O.T. | |||
IA No. 89663/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 89665/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 89666/2024 - EXEMPTION FROM FILING O.T. | |||
303 | Diary No. 13408-2024 XIV | LAND AND BUILDING DEPARTMENT AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
BALBIR SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.81169/2024-CONDONATION OF DELAY IN FILING and IA No.81170/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 81169/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 81170/2024 - EXEMPTION FROM FILING O.T. | |||
304 | SLP(C) No. 14737/2024 XII | MANIMEKALAI | B. KARUNAKARAN |
Versus | |||
C RAJENDRAN | |||
IA No.123208/2024-CONDONATION OF DELAY IN FILING and IA No.123206/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.123207/2024-EXEMPTION FROM FILING O.T. and IA No.123209/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
305 | SLP(C) No. 14738-14739/2024 XII | E. SURESH KUMAR | E. R. SUMATHY |
Versus | |||
S. SENTHIL KUMAR | |||
FOR ADMISSION and IA No.121694/2024-EXEMPTION FROM FILING O.T. and IA No.121693/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
306 | Diary No. 15326-2024 XII | LAND ACQUISITION COLLECTOR (SOUTH) | ATUL KUMAR |
Versus | |||
SURINDER SINGH DHINGRA (HUF) AND ORS. | |||
TO BE LISTED AFTER THE DECISION IN SLP (C NO. 26697/2019 ETC. | |||
IA No. 84604/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 84605/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
307 | Diary No. 17020-2024 XIV | LAND ACQUISITION COLLECTOR | ATUL KUMAR |
Versus | |||
RAJIV SUD AND ANR. | |||
FOR ADMISSION and I.R. and IA No.103245/2024-CONDONATION OF DELAY IN FILING and IA No.103246/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.103247/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 103245/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 103246/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 103247/2024 - EXEMPTION FROM FILING O.T. | |||
308 | SLP(C) No. 15199/2024 XI-A | STATE OF ODISHA AND ORS. | JOGY SCARIA |
Versus | |||
SANTOSH KUMAR PARIDA AND ANR. | ARVIND KUMAR SHARMA[R-2] | ||
FOR ADMISSION and I.R. and IA No.114181/2024-CONDONATION OF DELAY IN FILING and IA No.114182/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
309 | Diary No. 17778-2024 XIV | GOVT. OF NCT OF DELHI AND ORS. | SUJEETA SRIVASTAVA |
Versus | |||
RAMJAS FOUNDATION AND ORS. | |||
FOR ADMISSION and I.R. and IA No.102280/2024-CONDONATION OF DELAY IN FILING and IA No.102281/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 102280/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 102281/2024 - EXEMPTION FROM FILING O.T. | |||
310 | SLP(C) No. 16903/2024 IV-B | RAM SINGH | SURESHAN P. |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA No.144223/2024-CONDONATION OF DELAY IN FILING and IA No.144224/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
310.1 | Connected SLP(C) No. 17083/2024 IV-B | ISHWAR | SIDDHARTH MITTAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA No.155276/2024-CONDONATION OF DELAY IN FILING | |||
310.2 | Connected SLP(C) No. 17085/2024 IV-B | ISHWAR | SIDDHARTH MITTAL |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
IA No.155322/2024-CONDONATION OF DELAY IN FILING | |||
311 | SLP(C) No. 10148/2024 IV-A | V. SRINIVASA RAJU AND ORS. | T. MAHIPAL |
Versus | |||
M/S. SIROYA CONSTRUCTIONS AND ORS. | DEVASA & CO.[CAVEAT] | ||
FOR ADMISSION | |||
312 | SLP(C) No. 10908-10909/2024 IV-B | MANISH AGGARWAL | IVAN |
Versus | |||
SUKHDEV SINGH AND ORS. | |||
IA No.112648/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.112650/2024-EXEMPTION FROM FILING O.T. | |||
313 | Diary No. 19143-2024 XIV | GOVT OF NCT OF DELHI AND ANR. | SUJEETA SRIVASTAVA |
Versus | |||
RAKESH KUMAR GUPTA AND ANR. | SMITA MAAN[R-1] | ||
IA No. 142678/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 142679/2024 - EXEMPTION FROM FILING O.T. | |||
314 | SLP(C) No. 11448/2024 XIV | M/S NATUREVILLE PROMOTERS PRIVATE LIMITED | SIDDHARTH JAIN |
Versus | |||
UNION OF INDIA AND ORS. | |||
IA No.118163/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118162/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314.1 | Connected SLP(C) No. 11614/2024 XIV | M/S FLORENTINE ESTATES OF INDIA LTD. | SIDDHARTH JAIN |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.119185/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119186/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
314.2 | Connected SLP(C) No. 12221/2024 XIV | M/S FLORENTINE ESTATES OF INDIA LTD. | SIDDHARTH JAIN |
Versus | |||
UNION OF INDIA AND ORS. | |||
IA No.124456/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.124455/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314.3 | Connected SLP(C) No. 12270/2024 XIV | M/S PURI CONSTRUCTION LIMITED | SIDDHARTH JAIN |
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UNION OF INDIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.124878/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.124877/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
314.4 | Connected SLP(C) No. 12559/2024 XIV | M/S OMAXE LIMITED | SIDDHARTH JAIN |
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UNION OF INDIA AND ORS. | |||
IA No.127697/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.127695/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
314.5 | Connected SLP(C) No. 12818/2024 XIV | PURI CONSTRUCTION PRIVATE LIMITED | SIDDHARTH JAIN |
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UNION OF INDIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.129118/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.129117/2024-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
314.6 | Connected SLP(C) No. 13019/2024 XIV | ONE HEIGHT COLONIZERS PVT. LTD. | NISHANT VERMA |
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INCOME TAX OFFICER WARD 76 (2) AND ANR. | |||
FOR ADMISSION and I.R. and IA No.131032/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
314.7 | Connected SLP(C) No. 13097/2024 XIV | ONE POINT REALITY PVT. LIMITED | NISHANT VERMA |
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INCOME TAX OFFICER WARD 76 (2) AND ANR. | |||
IA No.131753/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
314.8 | Connected SLP(C) No. 13083/2024 XIV | M/S ONE POINT REALITY PRIVATE LIMITED | NISHANT VERMA |
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INCOME TAX OFFICER WARD 76(2) DELHI AND ANR. | |||
IA No.131651/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
314.9 | Connected SLP(C) No. 13253/2024 XIV | M/S ONE POINT REALITY PRIVATE LIMITED | NISHANT VERMA |
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INCOME TAX OFFICER WARD 76(2) DELHI AND ANR. | |||
FOR ADMISSION and I.R. and IA No.133186/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
314.10 | Connected SLP(C) No. 16708/2024 XIV | RPS INFRASTRUCTURE LIMITED. | SUBODH S. PATIL |
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ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 78(1) AND ANR. | |||
FOR ADMISSION and IA No.154772/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
315 | SLP(C) No. 12761-12762/2024 IV-C | THE STATE OF MADHYA PRADESH AND ANR. | SUNNY CHOUDHARY |
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NABI BAKSH AND ORS. | CHRISTI JAIN[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
FOR ADMISSION and I.R. and IA No.128334/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.128335/2024-EXEMPTION FROM FILING O.T. | |||
316 | SLP(Crl) No. 8487-8490/2024 II | STATE OF TELANGANA | ARVIND KUMAR SHARMA |
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PUNEM NAGESWAR RAO | |||
FOR ADMISSION and I.R. and IA No.138522/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
317 | SLP(C) No. 11514/2024 XIV | PRADEEP KUMAR AGGARWAL | PALLAVI TAYAL |
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ANOOP AGGARWAL AND ANR. | |||
FOR ADMISSION and I.R. | |||
318 | SLP(Crl) No. 6980/2024 II-C | DISHA CHOUDHARY | BHARTI TYAGI |
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STATE OF KARNATAKA | |||
319 | Diary No. 22355-2024 XIV | GOVT. OF NCT OF DELHI AND ANR. | ASTHA TYAGI |
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TEJPAL AND ORS. | |||
IA No. 140539/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 140540/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
320 | SLP(C) No. 11797/2024 IX | THE MUNICIPAL CORPORATION OF GREATER MUMBAI THROUGH MUNICIPAL COMMISSIONER | J S WAD AND CO[P-1] |
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SWAPNIL KISAN PATIL AND ORS. | ANAND DILIP LANDGE[R-1], AADITYA ANIRUDDHA PANDE[R-3] APARNA BHAT[INT] | ||
[ONLY I.A. NO. 135937/2024 IN SLP(C) NO. 11797/2024 AND I.A. NO. 142202/2024 IN SLP(C) NO. 13271/2024 ARE LISTED.] | |||
IA No. 135937/2024 - CLARIFICATION/DIRECTION | |||
320.1 | Connected SLP(C) No. 13271/2024 IX | THE MUNICIPAL CORPORATION OF GREATER MUMBAI | J S WAD AND CO |
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BHAGWAT NARAYANRAO PANZADE AND ORS. | ANAGHA S. DESAI[R-1], ARVIND S. AVHAD[R-3] | ||
IA | |||
FOR CLARIFICATION/DIRECTION ON IA 142202/2024 | |||
IA No. 142202/2024 - CLARIFICATION/DIRECTION | |||
321 | Diary No. 23443-2024 XIV | LAND ACQUISITION COLLECTOR (SOUTH) | SUJEETA SRIVASTAVA |
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CHANDER WATI AND ANR. | LUBNA NAAZ[R-2] | ||
FOR ADMISSION and I.R. and IA No.132372/2024-CONDONATION OF DELAY IN FILING and IA No.132373/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
322 | Diary No. 23752-2024 XIV | LAND AND BUILDING DEPARTMENT | CHANDRA PRAKASH |
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M/S M.R. TOWERS PVT. LTD AND ORS. | |||
IA No.125644/2024-CONDONATION OF DELAY IN FILING and IA No.125645/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
323 | Diary No. 24272-2024 XI | HARENDRA BAHADUR SINGH AND ORS. | MAYURI RAGHUVANSHI |
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STATE OF UTTAR PRADESH AND ORS. | |||
[ TO BE TAKEN UP ALONGWITH ITEM NO. 20 I.E. D.No. 31147/2024 ] ---- IA No.161253/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.161254/2024-EXEMPTION FROM FILING O.T. and IA No.161257/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
324 | SLP(Crl) No. 8153/2024 II | ASHUTOSH DIXIT @ RAMJI DIXIT | V. MAHESHWARI & CO. |
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THE STATE OF UTTAR PRADESH | ANKIT GOEL[R-1] | ||
IA No.133039/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.133038/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 133039/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 133038/2024 - EXEMPTION FROM FILING O.T. | |||
325 | Diary No. 24857-2024 XIV | DELHI DEVELOPMENT AUTHORITY | MALVIKA KAPILA |
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HARI PARKASH AND ORS. | |||
IA No.133085/2024-CONDONATION OF DELAY IN FILING and IA No.133083/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
326 | CONMT.PET.(C) No. 551-552/2024 in C.A. No. 8194/2018 XVII | HASMUKH MADHAVLAL PATEL | MOHIT D. RAM |
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KEERTHI THEJ N | |||
IN C.A. No. - 8194/2018, IN C.A. No. - 8195/2018, | |||
FOR ADMISSION | |||
327 | SLP(C) No. 13266/2024 XI | BABBAN PRASAD AND ORS. | ANKUR YADAV |
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BHRIGUNATH PRASAD AND ORS. | VIKRANT SINGH BAIS[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.133402/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 133402/2024 - EXEMPTION FROM FILING O.T. | |||
328 | SLP(Crl) No. 9279/2024 II-C | STATE OF KARNATAKA | V. N. RAGHUPATHY |
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SRI GAGAN. N | |||
IA No. 141185/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 141186/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
329 | SLP(C) No. 14412-14413/2024 XII | KUMUDAM PUBLICATIONS PRIVATE LTD. | KARANJAWALA & CO. |
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A. JAWAHAR PALANIAPPAN AND ORS. | E. C. AGRAWALA[CAVEAT] | ||
IA No. 145031/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
330 | ARBIT.PETITON No. 33/2024 PIL-W | RATEGAIN TRAVEL TECHNOLOGIES LTD | MOHAN NEELU JAYAMOHAN PILLAI |
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BENJI GREENBERG | |||
IA No.157046/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
331 | ARBIT.PETITON No. 35/2024 PIL-W | WESTFIELD INTERNATIONAL (FZC) | SIDDHARTH NATH |
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MKU LTD. | |||
IA No.160884/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
332 | ARBIT.PETITON No. 32/2024 PIL-W | M S MINFY TECHNOLOGIES PRIVATE LIMITED | LZAFEER AHMAD B. F. |
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M/S RESULTICKS GLOBAL COMPANIES PTE. LIMITED | KOMAL MUNDHRA[R-1] | ||
FOR ADMISSION | |||
333 | Diary No. 31147-2024 XI | BIRENDRA KUMAR SINGH AND ORS. | MAYURI RAGHUVANSHI |
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HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD AND ORS. | |||
IA No.157973/2024-CONDONATION OF DELAY IN FILING and IA No.157971/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA | |||
No.157976/2024-EXEMPTION FROM FILING O.T. and IA No.157967/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
334 | SLP(Crl) No. 10309/2024 II | RAMCHARAN | AYUSH ANAND |
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STATE OF RAJASTHAN AND ANR. | |||
IA No.168421/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.168422/2024-EXEMPTION FROM FILING O.T. | |||
335 | SLP(C) No. 21113-21114/2022 X | THE STATE OF UTTARAKHAND AND ORS. | AKSHAT KUMAR[P-1] |
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KUNWAR SINGH MATIYALI | SHEKHAR PRIT JHA[R-1] | ||
IA No. 167947/2022 - EXEMPTION FROM FILING O.T. | |||
336 | SLP(Crl) No. 8072/2024 II-B | MUSKAN ENTERPRISES AND ANR. | ABHIMANUE SHRESTHA |
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THE STATE OF PUNJAB AND ANR. | |||
IA No.131740/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 131740/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
337 | SLP(C) No. 12850-12851/2024 XII | KRISHNAMOORTHY | PARIJAT KISHORE |
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DHARMARAJ | |||
FOR ADMISSION | |||
338 | W.P.(C) No. 102/2024 X | JUSTICE AJIT SINGH (RETD.) | AVIRAL SAXENA |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-1], RUCHIRA GOEL[R-2], CHARU AMBWANI[R-4] | ||
{Mention Memo} | |||
IA No. 89610/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
339 | C.A. No. 3458/2018 XIV-A | OIL AND NATURAL GAS CORPORATION LTD.(PREVIOUSLY KNOWN AS OIL AND NATURAL GAS COMMISSION) | SUNIL KUMAR JAIN |
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THE STATE OF ASSAM REVENUE DEPARTMENT AND ORS. | SHUVODEEP ROY | ||
{Mention Memo} | |||
Only I.A. No. 162826/2024 in Civil Appeal Nos. 3462-3463 of 2018 is to be listed before the Hon'ble Court. | |||
339.1 | Connected C.A. No. 3462-3463/2018 XIV-A | M/S OIL INDIA LTD. AND ANR. | DEBESH PANDA[P-1], [P-2] |
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THE STATE OF ASSAM AND ORS. | SHUVODEEP ROY, N. VISAKAMURTHY[R-5] | ||
{Mention Memo} | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 162826/2024 | |||
IA No. 162826/2024 - APPROPRIATE ORDERS/DIRECTIONS | |||
340 | SLP(Crl) No. 9460/2024 II-C | RAJAPPA | MOHD. IRSHAD HANIF |
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STATE OF KARNATAKA | D. L. CHIDANANDA[R-1] | ||
IA No. 145842/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 145843/2024 - GRANT OF BAIL | |||
IA No. 145841/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
341 | T.P.(C) No. 1591/2024 IX | SAROJ SURENDRASING BAIS | RAVINDRA KESHAVRAO ADSURE |
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SURENDRASING MAHAVEERSING BAIS | |||
FOR ADMISSION and IA No.133419/2024-STAY APPLICATION | |||
IA No. 133419/2024 - STAY APPLICATION | |||
342 | SLP(C) No. 17276/2019 XVI | SANJEEV KUMAR SINGH AND ORS. | LOKESH KUMAR CHOUDHARY |
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UNITED INDIA INSURANCE COMPANY LTD. | MAIBAM NABAGHANASHYAM SINGH[R-1] | ||
IA No. 107425/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 107426/2019 - EXEMPTION FROM FILING O.T. | |||
343 | SLP(C) No. 3511/2020 XV | HANS RAJ | RISHI MATOLIYA |
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ORIENTAL INSURANCE COMPANY LIMITED AND ANR. | T. MAHIPAL[R-1], ABHISHEK GAUTAM[R-2] | ||
FOR ADMISSION and IA No.22491/2020-EXEMPTION FROM FILING O.T. | |||
344 | SLP(C) No. 24705/2023 XIV | COMMISSIONER OF POLICE AND ORS. | MUKESH KUMAR MARORIA[P-1] |
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EX CT VINOD KUMAR | RONAK KARANPURIA[CAVEAT] | ||
345 | SLP(Crl) No. 9243/2024 II | ALURI VENKATA RAMANA | M. RAMBABU AND CO. |
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ALURI THIRUPATHI RAO AND ORS. | GUNTUR PRAMOD KUMAR[R-3] | ||
FOR ADMISSION | |||
346 | SLP(Crl) No. 9516/2024 II-C | SHREELAL AND ANR. | PRACHI BAJPAI |
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THE STATE OF CHHATTISGARH | PRABODH KUMAR[R-1] | ||
347 | SLP(Crl) No. 4931/2024 II-C | HALAPPA | NULI & NULI |
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G.V. SAVITHRI | V. N. RAGHUPATHY[R-1] | ||
IA No. 84465/2024 - EXEMPTION FROM FILING O.T. | |||
348 | SLP(C) No. 11167/2024 XI-A | ODISHA LIFT IRRIGATION CORPORATION LTD. | C. K. SUCHARITA |
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RAMESH CHANDRA GUIN AND ORS. | TOM JOSEPH[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. | |||
349 | Diary No. 19663-2024 III | JAYANTIBHAI GALBABHAI PRAJAPATI AND ANR. | SOUMYA DUTTA |
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MANUBHAI GALBABHARTI BAVA AND ORS. | |||
RETURNABLE NOTICE AND DASTI | |||
IA No. 145857/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 145859/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 145864/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
350 | SLP(Crl) No. 8875/2024 II-C | LANDMARK APARTMENTS PVT. LTD. AND ORS. | SURENDER SINGH HOODA |
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SHAKUNTLA AND ANR. | |||
IA No. 145410/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
351 | SLP(Crl) No. 9176/2024 II-A | MO. FARUKH | GOLDY GOYAL |
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STATE OF M.P. | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 148363/2024 - EXEMPTION FROM FILING O.T. | |||
352 | SLP(Crl) No. 8388/2024 II-A | BHERULAL | ANUP KUMAR |
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THE STATE OF MADHYA PRADESH | |||
IA No. 136505/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 136504/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 136503/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
352.1 | Connected SLP(Crl) No. 8467/2024 II-A | BHERULAL | ANUP KUMAR |
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THE STATE OF MADHYA PRADESH | |||
IA No. 142155/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
353 | W.P.(C) No. 873/2019 PIL-W | SAVE CHILD INDIA FOUNDATION | RAJIV MANGLA |
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UNION OF INDIA AND ORS. | AMRISH KUMAR[R-4], ANINDITA PUJARI[R-5], ASHOK PANIGRAHI[R-6] SUDHIR NAAGAR[INT], SADASHIV[INT], INTERVENOR-IN-PERSON[INT] | ||
IA No. 93834/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 23061/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 93832/2021 - INTERVENTION APPLICATION | |||
IA No. 23044/2020 - INTERVENTION APPLICATION | |||
IA No. 163253/2019 - INTERVENTION APPLICATION | |||
IA No. 14591/2022 - INTERVENTION APPLICATION | |||
IA No. 153527/2021 - INTERVENTION APPLICATION | |||
IA No. 23065/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
354 | SLP(Crl) No. 5090/2024 II-A | SANJEEV KUMAR | SADASHIV |
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THE STATE OF BIHAR AND ANR. | PREM PRAKASH[R-1], SHUBHAM BHALLA[R-2] | ||
IA No. 72259/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 72254/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 76964/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 72251/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
355 | C.A. No. 2014/2019 XVII | RAJIV SAVARA FCA | K. V. BHARATHI UPADHYAYA |
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DARRAMEKS HOTELS AND DEVELOPERS PVT LTD. AND ORS. | CHARANYA LAKSHMIKUMARAN[R-1], YASH PAL DHINGRA[R-3], SUDARSHAN SINGH RAWAT[R-4], [R-5] | ||
IA No. 59301/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 20473/2019 - STAY APPLICATION | |||
356 | W.P.(C) No. 39/2019 X | RAJESH KUMAR PANDEY | AVIJIT MANI TRIPATHI |
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THE STATE OF JHARKHAND AND ANR. | HIMANSHU SHEKHAR[R-2] | ||
IA No. 100931/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 6007/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 6012/2019 - STAY APPLICATION | |||
357 | C.A. No. 11339-11342/2018 XVII-A | ADDITIONAL DIRECTOR GENERAL ADJUDICATION, DIRECTORATE OF REVENUE INTELLIGENCE | MUKESH KUMAR MARORIA[P-1] |
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SURESH KUMAR AND CO. IMPEX PVT. LTD. AND ORS. | AMIT K. NAIN[R-1], [R-1], [R-2], [R-2], [R-3], [R-3], [R-4], [R-4] | ||
IA No. 96057/2019 - AMENDMENT OF APPEAL / PETITION / I.A. | |||
IA No. 161767/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 161766/2018 - STAY APPLICATION | |||
358 | C.A. No. 1529/2019 XVII | NAMITA SINGH AND ANR. | KUNAL CHATTERJI |
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THE STATE OF WEST BENGAL AND ORS. | ASTHA SHARMA[R-1], ZOHEB HOSSAIN[R-3], VICTOR MOSES & ASSOCIATES[R-6], MADHUMITA BHATTACHARJEE[R-7] | ||
358.1 | Connected C.A. No. 3627-3628/2020 XVII | KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY | ZOHEB HOSSAIN |
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SUBHAS DATTA AND ORS. | ASWATHI M.K.[R-1], GURMEET SINGH MAKKER[R-4] | ||
FOR ADMISSION and I.R. and IA No.107396/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107393/2020-STAY APPLICATION and IA | |||
No.107390/2020-CONDONATION OF DELAY IN FILING APPEAL and IA No.107400/2020-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES | |||
359 | C.A. No. 3210/2019 XVII-A | COMMISSIONER OF SERVICE TAX MUMBAI | MUKESH KUMAR MARORIA[P-1] |
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RELIANCE INFOCOMM LTD. | S. S. SHROFF[R-1] | ||
IA No. 42924/2019 - EX-PARTE STAY | |||
IA No. 42926/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 42925/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
360 | C.A. No. 3327-3329/2019 XVII | GOVERNMENT OF NCT OF DELHI AND ORS. | GURMEET SINGH MAKKER[P-1], [P-2], [P-3] |
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MAHESH CHANDRA SAXENA AND ORS. | SRISHTI AGNIHOTRI[R-1], PRAVEEN SWARUP[R-2], MOHINDER JIT SINGH[R-3], N. VISAKAMURTHY[R-4], ASHA GOPALAN NAIR[R-5] | ||
360.1 | Connected C.A. No. 5831-5833/2019 XVII | SOUTH DELHI MUNICIPAL CORPORATION | PRAVEEN SWARUP |
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MAHESH CHANDRA SAXENA AND ORS. | SRISHTI AGNIHOTRI[R-1], N. VISAKAMURTHY[R-4], ASHA GOPALAN NAIR[R-5] | ||
IA No.100588/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.100586/2019-CONDONATION OF DELAY IN FILING APPEAL and IA | |||
No.100587/2019-CONDONATION OF DELAY IN REFILING | |||
360.2 | Connected C.A. No. 61/2021 XVII | VANDANA MODEL SCHOOL | NIDHI MOHAN PARASHAR |
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MINISTRY OF URBAN DEVELOPMENT AND ORS. | AMRISH KUMAR[R-1], [R-2], PRAVEEN SWARUP[R-4], GURMEET SINGH MAKKER[R-5], ALOK GUPTA[R-6] | ||
FOR ADMISSION and IA No.115510/2020-STAY APPLICATION | |||
IA No. 69440/2022 - APPLICATION FOR PERMISSION | |||
IA No. 32500/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 115510/2020 - STAY APPLICATION | |||
361 | SLP(C) No. 20474/2019 XII | THE MANAGEMENT OF WORTH TRUST | SHASHI BHUSHAN KUMAR |
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THE SECRETARY WORTH TRUST WORKERS UNION | GAUTAM NARAYAN[R-1] | ||
IA No. 138940/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
362 | SLP(C) No. 2140/2022 XII | R ANNAMALAI | M.P. PARTHIBAN |
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LALITHA SUBANAM | MANJU JETLEY[CAVEAT] | ||
IA No. 136274/2019 - CONDONATION OF DELAY IN FILING | |||
IA No. 1946/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 136276/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 1942/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
363 | SLP(Crl) No. 6348/2022 II-C | VENKATA SUBRAMANIAM | RAJESH KUMAR GAUTAM |
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THE STATE OF TAMIL NADU | SABARISH SUBRAMANIAN[R-1], [R-1], S. RAJAPPA[R-2] | ||
IA No. 95717/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
364 | SLP(C) No. 36172/2013 XVI | CENTRAL CALCUTTA CITIZENS WELF.ASSC. AND ORS. | SARAD KUMAR SINGHANIA[P-1] |
Versus | |||
THE STATE OF W.B AND ORS. | PARTHA SIL[R-1], ASTHA SHARMA[R-1], AMRISH KUMAR[R-5] | ||
IA No. 126641/2021 - APPLICATION FOR PERMISSION | |||
IA No. 33010/2018 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 30832/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 120279/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
365 | C.A. No. 4041/2019 XVII | LT. R.P. YADAV | MD. ALI[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], RAJAN K. CHOURASIA[R-7] | ||
366 | SLP(C) No. 26156/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX (3) (1) | RAJ BAHADUR YADAV[R-1] MRINAL GOPAL ELKER[IMPL], ARJUN GARG[IMPL] | ||
IA No. 138549/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 73163/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 138550/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
366.1 | Connected SLP(C) No. 28486/2018 IV-C | SEZ INDORE LIMITED | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.2 | Connected SLP(C) No. 28304/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) LIMITED | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.3 | Connected SLP(C) No. 28306/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) LIMITED | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.4 | Connected SLP(C) No. 28520/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) LIMITED | CHRISTI JAIN[P-1] |
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ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.5 | Connected SLP(C) No. 28653/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) LIMITED | CHRISTI JAIN[P-1] |
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ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.6 | Connected SLP(C) No. 28394/2018 IV-C | SEZ INDORE LIMITED | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.7 | Connected SLP(C) No. 28305/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) LIMITED | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
366.8 | Connected SLP(C) No. 28301/2018 IV-C | MADHYA PRADESH AUDHYOGIK KENDRA VIKAS NIGAM (INDORE) LIMITED | CHRISTI JAIN[P-1] |
Versus | |||
ASSISTANT COMMISSIONER OF INCOME TAX INDORE (3)(1) | RAJ BAHADUR YADAV[R-1] | ||
367 | SLP(C) No. 6655/2019 XV | PR. COMMISSIONER OF INCOME TAX 5 | RAJ BAHADUR YADAV[P-1] |
Versus | |||
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. | KAVITA JHA[R-1] | ||
368 | SLP(C) No. 23374/2019 XVII-A | THE CHAIRMAN MANAGING COMMITTEE OF SUNDER LAL JAIN HOSPITAL | SHASHANK SHEKHAR SINGH |
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BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. AND ANR. | PARIJAT KISHORE[R-1], MUDIT SHARMA[R-2], [R-2] | ||
IA No. 28809/2021 - EARLY HEARING APPLICATION | |||
IA No. 138150/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
369 | SLP(C) No. 18947/2019 IX | SECURITY PRINTING AND MINTING CORPORATION OF INDIA LTD. AND ORS. | RAHUL SHYAM BHANDARI |
Versus | |||
THE WORKMEN THROUGH THE GENERAL SECRETARY ISP AND CNP STAFF UNION AND ORS. | SHASHIBHUSHAN P. ADGAONKAR | ||
FOR ADMISSION | |||
370 | W.P.(C) No. 1202/2019 PIL-W | SANJAY GARG | ABHINAV SHRIVASTAVA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | G. N. REDDY[R-3], ABHIMANYU TEWARI[R-4], MANISH KUMAR[R-6], PRASHANT SINGH[R-7], SWATI GHILDIYAL [R-9], TULIKA MUKHERJEE[R-12], V. N. | ||
RAGHUPATHY[R-13], C. K. SASI[R-14], SUNNY CHOUDHARY[R-15], PUKHRAMBAM RAMESH KUMAR[R-17], RANJAN MUKHERJEE[R-18], ANANDO MUKHERJEE[R-19], K. ENATOLI | |||
SEMA[R-20], SHUBHRANSHU PADHI[R-21], ROOH-E-HINA DUA[R-22], RAGHVENDRA KUMAR[R-24], SABARISH SUBRAMANIAN[R-25], DEVINA SEHGAL[R-26], NAMITA | |||
CHOUDHARY[R-29], ASTHA SHARMA[R-30], GURMEET SINGH MAKKER[R-32], SHUBHAM BHALLA[R-33], RAJ BAHADUR YADAV[R-34], [R-35], SHREEKANT NEELAPPA | |||
TERDAL[R-35], [R-36], ARAVINDH S.[R-37] | |||
IA No. 84263/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 84262/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 49820/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
371 | SLP(C) No. 7596/2019 IV-C | RUPESH AGARWAL AND ORS. | K. PAARI VENDHAN[P-1] |
Versus | |||
CHIEF MANAGER AND AUTHORISED OFFICER BANK OF MAHARASHTRA AND ORS. | MAHESH THAKUR[R-1], VINAY GARG[R-2], [R-3], [R-4] | ||
List on a Non-Miscellaneous day in the month of April 2023 | |||
IA No. 55714/2021 - EARLY HEARING APPLICATION | |||
IA No. 205008/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 146641/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 46634/2020 - EXEMPTION FROM FILING O.T. | |||
IA No. 29544/2019 - EXEMPTION FROM FILING O.T. | |||
372 | W.P.(C) No. 424/2019 X | ABDUL NAZAR P.T. | LAKSHMI N. KAIMAL |
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THE STATE OF KERALA AND ORS. | G. PRAKASH[R-1], [R-4], SABARISH SUBRAMANIAN[R-2], [R-6], V. N. RAGHUPATHY[R-3], NISHE RAJEN SHONKER[R-1], [R-4] | ||
IA No. 55279/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 55278/2019 - GRANT OF INTERIM RELIEF | |||
373 | SLP(C) No. 7598/2019 XI-A | THE STATE OF ODISHA | SOM RAJ CHOUDHURY |
Versus | |||
M/S BALASORE ALLOYS LTD AND ORS. | NAVEEN KUMAR, V. K. SIDHARTHAN[R-2], GURMEET SINGH MAKKER[R-4] | ||
374 | SLP(C) No. 12190/2019 XV | MANGLAM BUILD DEVELOPERS LTD. | NISHIT AGRAWAL[P-1] |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | MILIND KUMAR[R-1], ANUJ TYAGI[R-2], AJAY CHOUDHARY[R-8] LAWYER S KNIT & CO[IMPL] | ||
IA No. 69142/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 117640/2020 - CLARIFICATION/DIRECTION | |||
IA No. 68506/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 14354/2022 - INTERVENTION/IMPLEADMENT | |||
374.1 | Connected SLP(C) No. 12191-12199/2019 XV | THE STATE OF RAJASTHAN AND ANR. | MILIND KUMAR, AURA & CO.[P-2], [P-2], ANUJ TYAGI[P-2], [P-4], [P-6] |
Versus | |||
GULAB KOTHARI AND ORS. | AJAY CHOUDHARY[R-1], ROHIT K. SINGH[R-8], S. K. VERMA[R-10], PRASHANT BHUSHAN[R-12], ABHISHEK GUPTA[R-27] | ||
FOR | |||
FOR MODIFICATION ON IA 49526/2021 | |||
FOR MODIFICATION OF COURT ORDER ON IA 99162/2022 | |||
IA No. 49526/2021 - MODIFICATION | |||
IA No. 99162/2022 - MODIFICATION OF COURT ORDER | |||
374.2 | Connected SLP(C) No. 21211-21215/2021 XV | SURENDRA KUMAR | AURA & CO. |
Versus | |||
THE DISTRICT COLLECTOR CHURU AND ORS. | ANAND SHANKAR[R-1], [R-2], CHARU MATHUR[R-5] | ||
375 | SLP(C) No. 21195-21196/2023 IV-A | SRINIVASA T. AND ORS. | HARISHA S.R. |
Versus | |||
THE STATE OF KARNATAKA AND ORS. ETC. ETC. | D. L. CHIDANANDA[R-1], [R-2] NULI & NULI[IMPL] | ||
FOR ADMISSION and I.R. | |||
376 | CONMT.PET.(C) No. 141/2024 in SLP(C) No. 19867/2019 XVI | DEBASISH CHAKRABORTY | VISHAL ARUN MISHRA |
Versus | |||
SMT. PIYALI SENGUPTA | KUNAL CHATTERJI[R-1] | ||
IN SLP(C) No. - 19867/2019, | |||
377 | SLP(Crl) No. 697/2024 II-C | RAJ KUMAR @ BHEEMA | ANURAG OJHA |
Versus | |||
STATE OF NCT OF DELHI | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 267897/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 267898/2023 - EXEMPTION FROM FILING O.T. | |||
378 | SLP(Crl) No. 2013/2024 II | LAXMAN PRASAD PANDEY | RUPALI SHARMA |
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STATE OF UTTAR PRADESH AND ANR. | ADARSH UPADHYAY[R-1], KISALAYA SHUKLA[R-2] | ||
IA No. 25741/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 167679/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 98129/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 25742/2024 - EXEMPTION FROM FILING O.T. | |||
378.1 | Connected Diary No. 8947-2024 II | LAXMAN PRASAD PANDEY | RUPALI SHARMA |
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THE STATE OF UTTAR PRADESH AND ANR. | ADARSH UPADHYAY[R-1] | ||
IA No. 50747/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 98110/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 50748/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 50746/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
379 | SLP(Crl) No. 9293/2024 II-B | ROSHAN MOHMMAD SUBRATIKHAN DESWALI | SIDDHARTH JAIN |
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THE STATE OF GUJARAT AND ANR. | SWATI GHILDIYAL [R-1], [R-2] | ||
IA No. 134083/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 134084/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
380 | W.P.(C) No. 838/2019 PIL-W | M.K. RANJITSINH AND ORS. | LEGAL OPTIONS[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-3], [R-4], MILIND KUMAR[R-5], [R-6], [R-7], [R-8], SWATI GHILDIYAL [R-9], [R-10], DEEPANWITA PRIYANKA[R-11], [R-12], SUNNY | ||
CHOUDHARY[R-14], VKC LAW OFFICES[R-15], [R-39], V. N. RAGHUPATHY[R-17], [R-18], [R-19], [R-20], [R-36], SANTOSH KRISHNAN[R-21], [R-22], [R-23], | |||
[R-24], AADITYA ANIRUDDHA PANDE[R-25], [R-26], [R-27], [R-28], SOMESH CHANDRA JHA[R-30], HEMANTIKA WAHI[R-32], [R-33], [R-34], ROHIT K. SINGH[R-35], | |||
A. KARTHIK[R-37], ARTI SINGH[R-41], DEVENDRA SINGH[R-43] S. S. SHROFF[IMPL], PUKHRAMBAM RAMESH KUMAR[IMPL], PRIYA PURI[IMPL], E. C. | |||
AGRAWALA[IMPL], ANKUR SOOD[IMPL] | |||
IA No. 121599/2024 - ADDITION / DELETION / MODIFICATION PARTIES | |||
IA No. 1731/2021 - APPLICATION FOR PERMISSION | |||
IA No. 100410/2022 - APPLICATION FOR PERMISSION | |||
IA No. 15949/2023 - APPLICATION FOR SUBSTITUTION | |||
IA No. 85618/2020 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 141842/2021 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 224191/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 99072/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 126273/2020 - CLARIFICATION/DIRECTION | |||
IA No. 95438/2019 - CLARIFICATION/DIRECTION | |||
IA No. 1732/2021 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 95435/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 185929/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 100378/2022 - EXTENSION OF TIME | |||
IA No. 142870/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 100370/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 7924/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 157733/2021 - INTERVENTION/IMPLEADMENT | |||
IA No. 149293/2021 - MODIFICATION | |||
IA No. 142880/2021 - MODIFICATION OF COURT ORDER | |||
IA No. 6537/2022 - MODIFICATION OF COURT ORDER | |||
IA No. 160225/2021 - MODIFICATION OF COURT ORDER | |||
IA No. 175761/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 142882/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 15066/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 43441/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
380.1 | Connected C.A. No. 3570/2022 XVII | GAURAV KUMAR BANSAL | PETITIONER-IN-PERSON |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], SANDEEP KUMAR JHA[R-4], DEEPANWITA PRIYANKA[R-5], MAHFOOZ AHSAN NAZKI[R-7], AADITYA ANIRUDDHA PANDE[R-8] | ||
IA No.67320/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.67324/2022-STAY APPLICATION and IA No.67319/2022-PERMISSION TO APPEAR | |||
AND ARGUE IN PERSON | |||
381 | Diary No. 26128-2023 III | THE STATE OF GUJARAT AND ORS. | ANKITA CHAUDHARY, SWATI GHILDIYAL [P-1], [P-2], [P-3] |
Versus | |||
DR P A BHATT AND ORS. | RAMESHWAR PRASAD GOYAL[R-1] | ||
IN C.A. No. - 8553/2014, IN C.A. No. - 8553/2014, IN C.A. No. - 8554/2014, IN C.A. No. - 8555/2014, IN C.A. No. - 8556/2014, IN C.A. No. - 8557/2014, | |||
IA No. 128367/2023 - APPLICATION FOR PERMISSION | |||
IA No. 123512/2023 - APPLICATION FOR PERMISSION | |||
IA No. 123511/2023 - APPLICATION FOR PERMISSION | |||
IA No. 128363/2023 - INTERVENTION/IMPLEADMENT | |||
IA No. 186459/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
382 | Diary No. 27597-2024 XI-A | STATE OF ODISHA AND ANR. | GAURAV KHANNA |
Versus | |||
SULATA SAHU | |||
IA No.158402/2024-CONDONATION OF DELAY IN FILING and IA No.158399/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
383 | Diary No. 30906-2024 XII | M. SHIRIJHA | M.P. PARTHIBAN |
Versus | |||
THE GOVERNMENT OF TAMIL NADU AND ANR. | |||
IA No.158208/2024-CONDONATION OF DELAY IN FILING | |||
384 | CONMT.PET.(C) No. 173-174/2024 in SLP(Crl) No. 1826-1827/2023 II-A | SHEETAL DEVANG SHAH | PETITIONER-IN-PERSON |
Versus | |||
NALINI MAHENDRA SHAH AND ANR. | |||
IN SLP(Crl) No. - 1826/2023, IN SLP(Crl) No. - 1827/2023, | |||
FOR ADMISSION | |||
385 | Crl.A. No. 1673-1674/2021 II-B | SAJITH | SUBASH CHANDRAN & KAVITHA LAW ASSOCIATES[P-1] |
Versus | |||
THE STATE OF KERALA | HARSHAD V. HAMEED[R-1] | ||
ONLY I.A. No. 22680 of 2021(APPLN. FOR BAIL) IN Crl.A. No. 1673-74 of 2021 IS LISTED UNDER THIS ITEM. | |||
IA No. 22680/2021 - GRANT OF BAIL | |||
386 | SLP(Crl) No. 8436/2022 II-A | RAMESH | VIKAS SINGH JANGRA |
Versus | |||
STATE OF M.P. | MRINAL GOPAL ELKER[R-1] | ||
IA No. 117712/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 117713/2022 - EXEMPTION FROM FILING O.T. | |||
387 | SLP(Crl) No. 8998/2022 II | VIKASH SINGH AND ORS. | DURGA DUTT |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | GARVESH KABRA[R-1], [R-2], [R-3] SANTOSH MISHRA[IMPL], MANJU JETLEY[IMPL] | ||
IA No. 127573/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 86666/2023 - APPROPRIATE ORDERS/DIRECTIONS | |||
IA No. 127567/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 127571/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 153549/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 133474/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 133482/2022 - INTERVENTION/IMPLEADMENT | |||
IA No. 133471/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 127570/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 160323/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
388 | SLP(Crl) No. 8990/2024 II-A | ROHIT DATTATRAYA SHENDE | VATSALYA VIGYA |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | SIDDHARTHA JHA[CAVEAT], AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No. 138074/2024 - DISCHARGE OF ADVOCATE ON RECORD | |||
389 | SLP(Crl) No. 898/2024 II-C | RAJ PAL | KIRAN KUMAR PATRA |
Versus | |||
THE STATE OF HIMACHAL PRADESH AND ANR. | VARINDER KUMAR SHARMA[R-1] | ||
FOR ADMISSION and I.R. and IA No.15717/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.15719/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 15717/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 15719/2024 - EXEMPTION FROM FILING O.T. | |||
390 | SLP(Crl) No. 2028/2024 II-B | RAMAN KUMAR | PUSHPINDER SINGH |
Versus | |||
THE STATE OF PUNJAB | KARAN SHARMA[R-1] | ||
IA No. 34558/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
391 | SLP(Crl) No. 1988/2024 II-A | SHAMBHU LAL YADAV @ SHAMBHULAL YADAV | KOMAL MUNDHRA |
Versus | |||
THE STATE OF JHARKHAND | TULIKA MUKHERJEE[R-1] | ||
392 | SLP(Crl) No. 3059/2024 II-A | SAURABH | PRAVEEN SWARUP |
Versus | |||
THE STATE OF MADHYA PRADESH | PASHUPATHI NATH RAZDAN[R-1] | ||
IA No. 53910/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 141480/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 53907/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 141479/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
393 | SLP(Crl) No. 3806/2024 II-C | SHABEER BASHA AND ORS. | B. KARUNAKARAN |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | D.KUMANAN[R-1], RAKESH K. SHARMA[R-2] | ||
IA No.67019/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.67020/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 67019/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 67020/2024 - EXEMPTION FROM FILING O.T. | |||
394 | SLP(Crl) No. 4548/2024 II-B | SACHIN GOYAL AND ANR. | B. K. SATIJA |
Versus | |||
UT CHANDIGARH AND ANR. | SHREEKANT NEELAPPA TERDAL[R-1], SAMAR VIJAY SINGH[R-2] | ||
IA No. 76700/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 76701/2024 - EXEMPTION FROM FILING O.T. | |||
395 | SLP(Crl) No. 4875/2024 II-A | RAMASHISH KUMAR | JAY KISHOR SINGH |
Versus | |||
THE STATE OF JHARKHAND | MADHUSMITA BORA[R-1] | ||
IA No. 83374/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 83376/2024 - EXEMPTION FROM FILING O.T. | |||
396 | SLP(Crl) No. 4660/2024 II-A | SWAPNAJA PANDITRAO POWAR | ANAND DILIP LANDGE |
Versus | |||
STATE OF MAHARASHTRA AND ANR. | AADITYA ANIRUDDHA PANDE[R-1] | ||
IA No.79527/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.79530/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 79527/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 79530/2024 - EXEMPTION FROM FILING O.T. | |||
397 | SLP(Crl) No. 5159/2024 II-C | SHAH JAHAN KHAN AND ANR. | AMIT SHARMA |
Versus | |||
THE STATE OF CHHATTISGARH | ANKITA SHARMA[R-1] | ||
IA No. 88004/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 88000/2024 - EXEMPTION FROM FILING O.T. | |||
398 | SLP(Crl) No. 5913/2024 II-C | K.IYAPPA | M.P. PARTHIBAN |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA[R-1] | ||
IA No.101100/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.101099/2024-EXEMPTION FROM FILING O.T. and IA | |||
No.101098/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
398.1 | Connected SLP(Crl) No. 7133/2024 II-C | I. KRISHNAPILLAI | P. SOMA SUNDARAM |
Versus | |||
THE INSPECTOR OF POLICE | MUKESH KUMAR MARORIA[R-1] | ||
IA No. 119217/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
399 | SLP(Crl) No. 6376/2024 II | NARESH PRAJAPAT | GOURAVE KUMAR AGARWAL |
Versus | |||
THE STATE OF RAJASTHAN | PRAGATI NEEKHRA[R-1], NIDHI JASWAL[R-1] | ||
FOR ADMISSION and IA No.108305/2024-EXEMPTION FROM FILING O.T. | |||
400 | SLP(Crl) No. 7116/2024 II | NEMI CHAND | SANJAY RASTOGI |
Versus | |||
STATE OF RAJASTHAN AND ANR. | NIDHI JASWAL[R-1], GAURAV GOEL[R-2] | ||
IA No. 118980/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 118981/2024 - EXEMPTION FROM FILING O.T. | |||
401 | SLP(Crl) No. 7287/2024 II-C | SURENDRA KUMAR NAVIN | LZAFEER AHMAD B. F. |
Versus | |||
STATE OF CHHATTISGARH AND ANR. | ANKITA SHARMA[R-1] | ||
IA No. 120605/2024 - EXEMPTION FROM FILING O.T. | |||
402 | SLP(Crl) No. 7792/2024 II-A | MAHESH UIKE | DHARMAPRABHAS LAW ASSOCIATES |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
IA No. 127806/2024 - EXEMPTION FROM FILING O.T. | |||
403 | SLP(Crl) No. 5413-5414/2024 II-A | VED PRAKASH GROVER | HARSH PARASHAR |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | MRINAL GOPAL ELKER[R-1], ASHUTOSH KUMAR [R-2] | ||
IA No.92655/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.92656/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 92655/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 92656/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 97250/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
404 | SLP(Crl) No. 9366/2024 II | MUSTAK KURAISHI | RAGHUNATHA SETHUPATHY B |
Versus | |||
STATE OF UTTAR PRADESH | |||
IA No. 150715/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 150717/2024 - EXEMPTION FROM FILING O.T. | |||
405 | Crl.A. No. 2452/2024 II-B | SEHZAD @ KANJA | SUNIL KUMAR AGARWAL[P-1] |
Versus | |||
THE STATE OF HARYANA | SAMAR VIJAY SINGH[R-1] | ||
[ONLY I.A. NO. 130819/2024 IS LISTED UNDER THIS ITEM] | |||
IA No. 130819/2024 - SUSPENSION OF SENTENCE | |||
406 | SLP(Crl) No. 7566/2024 II | SUJIT SINGH | VARUN MISHRA |
Versus | |||
THE STATE OF UTTAR PRADESH | GARVESH KABRA[R-1] | ||
IA No. 123916/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 123918/2024 - EXEMPTION FROM FILING O.T. | |||
407 | SLP(Crl) No. 8302/2024 II-B | RUKADHAR GATAN | MOHINI PRIYA |
Versus | |||
STATE OF ODISHA | SAMAPIKA BISWAL[R-1] | ||
IA No. 134973/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
408 | T.P.(C) No. 1285/2024 XII | G. PREETHI | SHASHI KIRAN |
Versus | |||
JAI SHANKAR | |||
FOR ADMISSION and IA No.109350/2024-STAY APPLICATION | |||
IA No. 109350/2024 - STAY APPLICATION | |||
409 | Diary No. 16621-2024 XI-A | MOHANKUMAR. S | ALEX JOSEPH |
Versus | |||
THE NATIONAL INSURANCE COMPANY LTD | AMBHOJ KUMAR SINHA[R-1] | ||
IA No.102257/2024-CONDONATION OF DELAY IN FILING and IA No.102256/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
410 | SLP(C) No. 1039/2024 IV-A | DEEPA RANI AND ORS. | HARISHA S.R.[P-1] |
Versus | |||
LEGAL MANAGER RELIANCE GENERAL INSURANCE CO LTD. AND ANR. | PRERNA MEHTA[R-1] | ||
411 | SLP(C) No. 16794/2018 XII | N. RANI AND ANR. | SUVENDU SUVASIS DASH |
Versus | |||
THE MANAGER ROYAL SUNDARAM ALIANCE INSUREANCE CO. LTD AND ORS. | G. BALAJI[R-1] | ||
412 | ORGNL.SUIT No. 2/2014 XVII-A | STATE OF UTTAR PRADESH | KAMLENDRA MISHRA[P-1] |
Versus | |||
GOVERNMENT OF NCT OF DELHI | SUJEETA SRIVASTAVA[R-1], [R-2], [R-3], MUKESH KUMAR MARORIA[R-4], SUNIETA OJHA[R-6] | ||
413 | SLP(C) No. 25962/2011 IV-B | SWARAN SINGH (D) THR. LRS. | JAY KISHOR SINGH[P-1] |
Versus | |||
STATE OF PUNJAB THROUGH DIRECTOR LAND RECORD AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3] PURNIMA JAUHARI[R-4], [IMPL], DISHA SINGH [IMPL] | ||
I.A.NO.33696?2021(APPLICATION FOR SUBSTITUTION ON BEHALF OF PROPOSED IMPLEADED PARTY NO.2 IN IA.NO.160674 OF 2019. | |||
IA No. 33696/2021 - APPLICATION FOR SUBSTITUTION | |||
IA No. 32132/2019 - CLARIFICATION/DIRECTION | |||
IA No. 133711/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 160709/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 160696/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 160679/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 134532/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 160718/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 160715/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 160704/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 160693/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 160674/2019 - INTERVENTION/IMPLEADMENT | |||
IA No. 134531/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 133710/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 3/2015 - VACATING STAY | |||
413.1 | Connected SLP(C) No. 16525/2013 IV-B | JAGJIT SINGH . AND ORS. | RAJINDER MATHUR |
Versus | |||
NAGAR PANCHAYAT SAHNEWAL AND ORS. | DEVENDRA SINGH[R-1], KARAN SHARMA[R-3] | ||
413.2 | Connected CONMT.PET.(C) No. 957/2017 in SLP(C) No. 11183/2012 IV-B | VIRSA SINGH @ BIRSA SINGH | SHEKHAR KUMAR |
Versus | |||
KARAN AVTAR SINGH AND ORS. | HIREN DASAN[R-2] | ||
413.3 | Connected SLP(C) No. 32467/2018 IV-B | HARBINDER SINGH BAIDWAN | PETITIONER-IN-PERSON |
Versus | |||
THE STATE OF PUNJAB SECRETARY AND ORS. | P. V. YOGESWARAN[R-6], NISHIT AGRAWAL[R-7] | ||
FOR | |||
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 177508/2018 | |||
IA No. 177508/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON | |||
413.4 | Connected SLP(C) No. 30011/2013 IV-B | HARPREET SINGH . AND ORS. | AJAY KUMAR SINGH[P-1] |
Versus | |||
JT.DEVT.COMMR.(IRD) | AURA & CO.[R-2] | ||
413.5 | Connected SLP(C) No. 25742/2013 IV-B | DARSHAN SINGH AND ORS. AND ORS. | S. JANANI |
Versus | |||
STATE OF PUNJAB AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3] | ||
IA No. 1/2013 - CONDONATION OF DELAY IN FILING | |||
413.6 | Connected SLP(C) No. 12974-12975/2014 IV-B | SUKHDEV SINGH AND ORS. | KAMINI JAISWAL |
Versus | |||
GRAM PANCHAYAT,VILL.BHEDPURA ETC.. AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3], NARENDER KUMAR VERMA[R-4] | ||
413.7 | Connected SLP(C) No. 33890/2014 IV-B | BALDEV SINGH GILL THR. G P A KULDIP SINGH GILL | K. ENATOLI SEMA |
Versus | |||
THE STATE OF PUNJAB AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
413.8 | Connected SLP(C) No. 20672/2015 IV-B | TARLOK SINGH AND ORS. | ARVIND GUPTA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
JOINT DEVELOPMENT COMMISSIONER (IRD) AND ORS. | KARAN SHARMA[R-1], MERUSAGAR SAMANTARAY[R-3][GR] | ||
. | |||
413.9 | Connected SLP(C) No. 29337/2015 IV-B | PIARA SINGH AND ORS. | SHANTANU SAGAR[P-1] |
Versus | |||
STATE OF PUNJAB AND ORS. | A. N. ARORA[R-1], MERUSAGAR SAMANTARAY[R-1], KARAN SHARMA[R-1] | ||
413.10 | Connected SLP(C) No. 29593/2015 IV-B | KAPUR SINGH AND ORS. | AURA & CO.[P-1] |
Versus | |||
DIRECTOR, RURAL DEVELOPMENT AND PANCHAYATS AND ORS. | KARAN SHARMA[R-1], [R-2], MERUSAGAR SAMANTARAY[R-3] | ||
FOR | |||
FOR VACATING STAY ON IA 2/2016 | |||
FOR [IA FOR DIRECTIONS] ON IA 66048/2016 | |||
FOR ON IA 3/2016 | |||
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 134533/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 134534/2019 | |||
IA No. 134534/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 66048/2016 - IA FOR DIRECTIONS | |||
IA No. 134533/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 2/2016 - VACATING STAY | |||
413.11 | Connected SLP(C) No. 24699/2016 IV-B | BHAGAT SINGH AND ORS. | ARVIND GUPTA[P-2], [P-3], [P-4], [P-6] |
Versus | |||
JOINT DEVELOPMENT COMMISSIONER (IRD) AND ORS. | RANJEETA ROHATGI[R-1], [R-2] | ||
413.12 | Connected SLP(C) No. 3384/2012 IV-B | VIRSA SINGH (DEAD) THR. LRS. | SATISH KUMAR[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3], [R-4] | ||
413.13 | Connected SLP(C) No. 5607/2012 IV-B | PARAMJIT SINGH AND ORS. | SHEKHAR KUMAR[P-1] |
Versus | |||
STATE OF PUNJAB . AND ORS. | KARAN SHARMA[R-1][GR], [R-3], [R-4], RAMESHWAR PRASAD GOYAL[R-2] | ||
413.14 | Connected SLP(C) No. 5608/2012 IV-B | GURNAM SINGH AND ORS. AND ORS. | SHEKHAR KUMAR[P-1] |
Versus | |||
GRAM PANCHAYAT NAGLA AND ORS. | KARAN SHARMA[R-2], [R-3] | ||
413.15 | Connected SLP(C) No. 10575/2012 IV-B | BHAGWANT SINGH | SHEKHAR KUMAR[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | KARAN SHARMA[R-1][GR], [R-2] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2012 | |||
IA No. 1/2012 - CONDONATION OF DELAY IN FILING | |||
413.16 | Connected SLP(C) No. 11183/2012 IV-B | KIRPAL SINGH AND ORS AND ORS. | SHEKHAR KUMAR[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS AND ORS. | KARAN SHARMA[R-1][GR], AURA & CO.[R-2] | ||
413.17 | Connected SLP(C) No. 1285/2013 IV-B | HAZURA SINGH AND ANR. AND ORS. | SATISH KUMAR[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3] | ||
IA No. 1/2012 - CONDONATION OF DELAY IN FILING | |||
IA No. 2/2012 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
413.18 | Connected SLP(C) No. 11078/2013 IV-B | BAL KISHAN AND ORS. | DEEPAK GOEL[P-1] |
Versus | |||
STATE OF PUNJAB . AND ORS. | KARAN SHARMA[R-1] | ||
413.19 | Connected CONMT.PET.(C) No. 539/2015 In SLP(C) No. 17603/2012 IV-B | SITA SINGH | SHARMILA UPADHYAY[P-1] |
Versus | |||
INDU MALHOTRA AND ORS. | RANJEETA ROHATGI[R-1][GR] | ||
413.20 | Connected SLP(C) No. 33023/2017 IV-B | NIRMAL SINGH AND ORS. | ARVIND GUPTA[P-1], [P-2], [P-3], [P-4], [P-5], [P-6] |
Versus | |||
THE STATE OF PUNJAB AND ANR. | GAURAV GOEL[R-2] | ||
413.21 | Connected SLP(C) No. 33718/2011 IV-B | ARJAN DEV SINGH (D) AND ORS. | SUBHASISH BHOWMICK[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10], [P-13], [P-14], [P-15], [P-16] |
Versus | |||
STATE OF PUNJAB AND ORS. AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3], [R-4], [R-7], [R-8], [R-9], BHASKAR Y. KULKARNI[R-5] | ||
IA No. 83055/2019 - APPLICATION FOR SUBSTITUTION | |||
IA No. 83057/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
413.22 | Connected SLP(C) No. 8442/2012 IV-B | MANN SINGH | S. JANANI[P-1] |
Versus | |||
THE STATE OF PUNJAB REVENUE DEPARTMENT | KARAN SHARMA[R-1][GR] | ||
413.23 | Connected SLP(C) No. 28782/2012 IV-B | UMRAO SINGH(D) TH.LRS AND ORS AND ORS. | UMANG SHANKAR[P-1], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10] |
Versus | |||
THE STATE OF PUNJAB AND ORS AND ORS. | RAMESHWAR PRASAD GOYAL[R-1], KARAN SHARMA[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 1/2012 | |||
FOR APPLICATION FOR SUBSTITUTION ON IA 13/2012 | |||
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA 14/2012 | |||
IA No. 13/2012 - APPLICATION FOR SUBSTITUTION | |||
IA No. 14/2012 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. | |||
IA No. 1/2012 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
413.24 | Connected SLP(C) No. 23587/2012 IV-B | BHAG SINGH AND ORS. | S. JANANI[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | KARAN SHARMA[R-1][GR], [R-2] | ||
FOR INTERVENTION APPLICATION ON IA 2/2016 | |||
IA No. 2/2016 - INTERVENTION APPLICATION | |||
413.25 | Connected SLP(C) No. 22731/2012 IV-B | KARAMJIT SINGH AND ORS. | SUBHASISH BHOWMICK[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], RANJEETA ROHATGI[R-1][GR], [R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], | ||
[R-8], [R-9], [R-10] | |||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2012 | |||
IA No. 1/2012 - CONDONATION OF DELAY IN FILING | |||
413.26 | Connected SLP(C) No. 17816-17817/2012 IV-B | PIARA SINGH | VIKAS SINGH JANGRA[P-1] |
Versus | |||
STATE OF PUNJAB TR.SEC.. AND ORS. | KARAN SHARMA[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], T. L. GARG[R-7] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2012 | |||
IA No. 1/2012 - CONDONATION OF DELAY IN FILING | |||
413.27 | Connected SLP(C) No. 17603/2012 IV-B | SITA SINGH AND ORS. AND ORS. | SHARMILA UPADHYAY[P-1] |
Versus | |||
STATE OF PUNJAB AND ORS. THROUGH CHIEF SECRETARY AND ORS. | VINEET BHAGAT[R-1], USHA NANDINI V.[R-1], SUDARSHAN SINGH RAWAT[R-1], KARAN SHARMA[R-1][GR] SIDDHARTH MITTAL[IMPL] | ||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2012 | |||
FOR ON IA 4/2014 | |||
IA No. 1/2012 - CONDONATION OF DELAY IN FILING | |||
413.28 | Connected SLP(C) No. 34151/2012 IV-B | SHINDA SINGH(D) THR. LRS AND ORS | AJAY KUMAR SINGH |
Versus | |||
THE STATE OF PUNJAB AND ORS. | |||
414 | T.P.(Crl.) No. 33/2018 II-B | KEDAR BHAUSAHEB MALHARI | CHANDER SHEKHAR ASHRI |
Versus | |||
AXIS BANK LIMITED AND ORS. | KARUNAKAR MAHALIK PAWAN RELEY[INT] | ||
MR. SIDHARTH LUTHRA, SR. ADVOCATE (A.C.) | |||
IA No. 16666/2018 - EXEMPTION FROM FILING O.T. | |||
IA No. 156049/2024 - INTERVENTION APPLICATION | |||
IA No. 16665/2018 - STAY APPLICATION | |||
415 | C.A. No. 1842/2021 XVII-A | ECGC LIMITED | ROHAN BATRA |
Versus | |||
MOKUL SHRIRAM EPC JV | PRAVEEN SWARUP[CAVEAT] | ||
IA No. 67077/2022 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT | |||
IA No. 97439/2023 - EARLY HEARING APPLICATION | |||
IA No. 67079/2022 - EXEMPTION FROM FILING O.T. | |||
IA No. 66009/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES | |||
IA No. 66007/2021 - STAY APPLICATION | |||
416 | C.A. No. 7786/2022 XVII | BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED | PAI AMIT |
Versus | |||
WALWHAN RENEWABLE ENERGY LTD AND ORS. | UMESH KUMAR KHAITAN[R-1], GARIMA JAIN [R-4] | ||
IA No. 166983/2023 - APPLICATION FOR TRANSPOSITION | |||
IA No. 131905/2022 - EX-PARTE STAY | |||
IA No. 131904/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
416.1 | Connected C.A. No. 7787/2022 XVII | BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED | PAI AMIT |
Versus | |||
WALWHAN RENEWABLE ENERGY LTD. AND ORS. | UMESH KUMAR KHAITAN[R-1], NIDHI KHANNA [R-3], GARIMA JAIN [R-4] | ||
LIst | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 138312/2022 | |||
FOR EX-PARTE STAY ON IA 138313/2022 | |||
FOR APPLICATION FOR TRANSPOSITION ON IA 167035/2023 | |||
IA No. 167035/2023 - APPLICATION FOR TRANSPOSITION | |||
IA No. 138313/2022 - EX-PARTE STAY | |||
IA No. 138312/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
417 | SLP(Crl) No. 14956/2023 II-C | ANUBHAV AWASTHI | VINOD SHARMA |
Versus | |||
STATE OF HIMACHAL PRADESH | VINOD KUMAR TEWARI[R-1] | ||
418 | T.P.(C) No. 810-811/2024 XI | SAPNA GUPTA | SUDHIR MENDIRATTA |
Versus | |||
VIKRAMADITYA SAINI | MANJU JETLEY[R-1] | ||
FOR ADMISSION and IA No.43306/2024-EX-PARTE STAY and IA No.43307/2024-EXEMPTION FROM FILING O.T. and IA No.43305/2024-CONDONATION OF DELAY IN REFILING | |||
/ CURING THE DEFECTS | |||
IA No. 43306/2024 - EX-PARTE STAY | |||
IA No. 43307/2024 - EXEMPTION FROM FILING O.T. | |||
419 | T.P.(C) No. 343/2024 XIV | NEELAM SHARMA | RASHMI NANDAKUMAR |
Versus | |||
SHASHANK SHARMA | RANDHIR KUMAR OJHA[R-1] | ||
IA No. 31847/2024 - STAY APPLICATION | |||
420 | Diary No. 22982-2024 II-C | MOHD. SADIQ | D. MAHESH BABU |
Versus | |||
THE STATE OF JAMMU AND KASHMIR | |||
IA No.120688/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.120686/2024-EXEMPTION FROM FILING O.T. and IA No.120694/2024-EXEMPTION | |||
FROM SURRENDERING WITHIN TIME | |||
IA No. 120688/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 120686/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 120694/2024 - EXEMPTION FROM SURRENDERING WITHIN TIME | |||
421 | C.A. No. 4988/2016 XVII-A | M/S DHRUV CONSTRUCTION AND ORS. | P. N. PURI |
Versus | |||
M/S DHRUV (A.T.T.) CO-OP. HOUSING SOCIETY LTD AND ANR. | UDAYADITYA BANERJEE[R-1] | ||
IA No. 51104/2024 - APPLICATION FOR PERMISSION | |||
IA No. 2/2016 - STAY APPLICATION | |||
421.1 | Connected C.A. No. 6363/2016 XVII-A | M/S. DHRUV (A.T.T) CO-OPERATIVE HOUSING SOCIETY LTD. | UDAYADITYA BANERJEE[P-1] |
Versus | |||
M/S. DHRUV CONSTRUCTIONS AND ANR. | HARSH V. SURANA[CAVEAT], P. N. PURI | ||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 84709/2022 | |||
IA No. 84709/2022 - APPROPRIATE ORDERS/DIRECTIONS | |||
422 | SLP(C) No. 11819/2023 IV-A | BASHEER AHMED SINCE DECEASED BY HIS LEGAL REPRESENTATIVES | ARVIND GUPTA |
Versus | |||
BASHEER SAB SINCE DECEASED BY LEGAL REPRESENTATIVES AND ORS. | H. CHANDRA SEKHAR[CAVEAT] | ||
IA No. 24515/2024 - EXEMPTION FROM FILING O.T. | |||
IA No. 95834/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 95835/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
IA No. 24514/2024 - STAY APPLICATION | |||
423 | Diary No. 52867-2023 II | SONALI AHUJA @ SONALI CHAWLA | SUPRIYA JUNEJA |
Versus | |||
THE STATE OF TELANGANA | |||
FOR ADMISSION and IA No.122065/2024-STAY APPLICATION and IA No.122066/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 122066/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 122065/2024 - STAY APPLICATION | |||
424 | T.P.(C) No. 1003/2024 XVI | SONIA | ROHIT KUMAR SINGH |
Versus | |||
RAMANAND MANDAL | |||
IA No. 87052/2024 - STAY APPLICATION | |||
425 | Diary No. 28713-2024 XVII | COMMISSIONER OF CUSTOMS | GURMEET SINGH MAKKER |
Versus | |||
DINESH DHOLA | |||
IA No.159481/2024-CONDONATION OF DELAY IN FILING and IA No.159483/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.159479/2024-STAY | |||
APPLICATION | |||
426 | T.P.(Crl.) No. 533/2024 II-B | SAVITA | ASTHA PRASAD |
Versus | |||
KIRAN DEVI AGGARWAL | |||
IA No. 130164/2024 - EX-PARTE STAY | |||
427 | C.A. No. 816/2024 XVII-A | PUNJAB NATIONAL BANK (EARLIER UNITED BANK OF INDIA) | RAJESH KUMAR GAUTAM |
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ASHOK KUMAR GARG | |||
IA No.4957/2024-CONDONATION OF DELAY IN FILING and IA No.6325/2024-STAY APPLICATION | |||
IA No. 6325/2024 - STAY APPLICATION | |||
428 | Diary No. 24481-2021 II-C | M. SAIRAM @ ASHOK | S. GOWTHAMAN |
Versus | |||
S. JAYANTHI @ LAKSHMI PRABHA | RAJESH KUMAR[R-1] | ||
IN SLP(Crl) No. - 9096/2019, | |||
IA No. 131109/2021 - APPLICATION FOR PERMISSION | |||
429 | MA 2366-2378/2023 in SLP(C) No. 1424-1437/2016 IV-B | PRITHVI RAJ GULATI AND ORS. ETC | CHANCHAL KUMAR GANGULI[P-1], [P-2], [P-3], ABHISHEK SINGH[P-1], [P-1], [P-1], [P-3], RAM NARESH YADAV, [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], |
[P-10], [P-11], [P-12], [P-13], [P-14], [P-15], [P-16], [P-17], [P-18], [P-19], [P-20], [P-21], [P-22], [P-23], [P-24], [P-25], [P-26], [P-27], | |||
[P-28], [P-29], [P-30] | |||
Versus | |||
THE STATE OF HARYANA | MONIKA GUSAIN[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], JAGJIT SINGH CHHABRA[R-4] | ||
IN SLP(C) No. - 1426/2016, IN SLP(C) No. - 1436/2016, IN SLP(C) No. - 1435/2016, IN SLP(C) No. - 1434/2016, IN SLP(C) No. - 1433/2016, IN SLP(C) No. - 1432/2016, IN SLP(C) No. - 1431/2016, IN SLP(C) No. - 1430/2016, IN SLP(C) No. - 1429/2016, IN SLP(C) No. - 1428/2016, IN SLP(C) No. - 1427/2016, IN SLP(C) No. - 1425/2016, IN SLP(C) No. - 1437/2016, | |||
FOR ADMISSION and IA No.134147/2023-RECALLING THE COURTS ORDER | |||
IA No. 134147/2023 - RECALLING THE COURTS ORDER | |||
430 | SLP(C) No. 6702/2024 IV-A | HAJILAL AND ORS. | RAMESHWAR PRASAD GOYAL |
Versus | |||
YALLAPPA AND ORS. | |||
FOR ADMISSION and I.R. | |||
431 | SLP(C) No. 33734/2016 XII-A | JAMMU AND KASHMIR HIGH COURT BAR ASSOCIATIONBAR ASSOCIATION | RAMESH KUMAR MISHRA[P-1] |
Versus | |||
UNION OF INDIA AND ORS. | B. KRISHNA PRASAD[R-1], [R-5], PASHUPATHI NATH RAZDAN[R-2], [R-3], ARVIND KUMAR SHARMA[R-4] | ||
431.1 | Connected S.L.P.(C)...CC No. 1944/2017 | JAHANGIR AHAMAD DAR AND OTHERS | SATYA MITRA |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 1/2017 | |||
IA No. 1/2017 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) | |||
432 | W.P.(Crl.) No. 51/2023 X | AZIFA KHATUN | CHAND QURESHI |
Versus | |||
UNION OF INDIA AND ORS. | N. VISAKAMURTHY[R-1], [R-3], ARVIND KUMAR SHARMA[R-1], RAJ BAHADUR YADAV[R-2], SHUVODEEP ROY[R-4], [R-4], [R-6], [R-6], [R-7], [R-7], [R-8], [R-8] | ||
FOR ADMISSION and IA No.31924/2023-EXEMPTION FROM FILING O.T. | |||
433 | SLP(C) No. 13578/2023 XII | K. BALASUBRAMANIAN AND ORS. | VIJAY KUMAR |
Versus | |||
ANGAYARKANNI AND ORS. | CHAND QURESHI[CAVEAT] | ||
MEDIATION REPORT RECEIVED... | |||
IA No. 124765/2023 - EXEMPTION FROM FILING O.T. | |||
IA No. 124767/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
434 | Diary No. 43069-2023 XVI | SANJOY RAYCHAUDHURI | ABHIJIT SENGUPTA |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | KUNAL CHATTERJI[CAVEAT] | ||
IA No. 128378/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 128377/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
435 | Diary No. 46052-2023 IV-C | THE STATE OF CHHATTISGARH AND ORS. | RAVINDER KUMAR YADAV[P-1], [P-1], [P-2], [P-3] |
Versus | |||
MANJU DEVI JAIN | |||
FOR ADMISSION and I.R. and IA No.85301/2024-CONDONATION OF DELAY IN FILING and IA No.85300/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.85302/2024-EXEMPTION FROM FILING O.T. and IA No.85303/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 85301/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 85303/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
IA No. 85300/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 85302/2024 - EXEMPTION FROM FILING O.T. | |||
436 | SLP(Crl) No. 4736/2024 II-C | C. SENTHIL KUMAR | M.P. PARTHIBAN |
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THE STATE REPRESENTED BY, INSPECTOR OF POLICE AND ANR. | |||
IA No.81037/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.81039/2024-EXEMPTION FROM FILING O.T. | |||
IA No. 81037/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 81039/2024 - EXEMPTION FROM FILING O.T. | |||
437 | SLP(C) No. 9120/2024 IX | MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. | KUMUD LATA DAS |
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KESAR CORPORATION AND ORS. | KUNAL CHEEMA[CAVEAT] | ||
437.1 | Connected Diary No. 15815-2024 IX | THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. | J S WAD AND CO |
Versus | |||
PRABHAT SADAN PROPERTIES PVT. LTD. | |||
IA No. 138330/2024 - CONDONATION OF DELAY IN FILING | |||
IA No. 138332/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS | |||
438 | SLP(C) No. 28876/2016 XVI | UNION OF INDIA AND ORS. | AMRISH KUMAR[P-1] |
Versus | |||
RAM CHANDRA AND ORS. | RANDHIR KUMAR OJHA[R-1], [R-4], [R-6], RANJAN MUKHERJEE[R-3] | ||
IA No. 106997/2021 - APPLICATION FOR SUBSTITUTION | |||
IA No. 140715/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
438.1 | Connected SLP(C) No. 5405/2023 XIV | ASHOK KUMAR AND ORS. | AMBHOJ KUMAR SINHA, [P-1] |
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UNION OF INDIA AND ANR. | AMRISH KUMAR, [R-1], [R-2] | ||
439 | SLP(C) No. 5731/2020 XIV | MONU BHADANA | ROHIT SINGH |
Versus | |||
UNION OF INDIA AND ORS. | RAJ BAHADUR YADAV[R-1], PRAVEEN SWARUP[R-3], DEEKSHA LADI KAKAR[R-4] | ||
IA No.40464/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
440 | SLP(C) No. 1137-1138/2021 XIV | NINGTHOUJAM MANGI | RAJKUMARI BANJU |
Versus | |||
SANASAM BIRA SINGH AND ORS. | TANIMA KISHORE[CAVEAT] | ||
IA No. 6995/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
441 | SLP(Crl) No. 3549/2016 II-C | THE STATE OF KARNATAKA AND ANR. | D. L. CHIDANANDA[P-1][GR], [P-2][GR] |
Versus | |||
PRATHIK PARASRAMPURIA | V. SHYAMOHAN[R-1][PR], [R-1] | ||
MR. B.V BALRAM DAS AND MS. ANIL KATYAR, ADVOCATES FOR UNION OF INDIA, MR. PRATEEK KUMAR, ADVOCATE FOR ELECTION COMMISSION OF INDIA, MR. RAGHVENDRA | |||
KUMAR, ADVOCATE FOR THE STATE OF SIKKIM, D. KUMANAN, ADVOCATE FOR THE STATE OF TAMIL NADU, MR. K.ENATOLI SEMA, ADVOCATE FOR THE STATE OF NAGALAND, MS. | |||
SWARUPAMA, ADVOCATE FOR STATE OF U.P., MS. G. INDIRA, ADVOCATE FOR THE ANDAMAN AND NICOBAR ADMINISTRATION, MR. G. PRABHAKAR, ADVOCATE FOR THE STATE OF | |||
ANDHRA PRADESH, MR. DEBOJIT BORAKATI, ADVOCATE FOR THE STATE OF ASSAM, MR. V.G. PRAGASAM, ADVOCATE FOR PUDUCHERRY, PLR CHAMBER & CO., ADVOCATES FOR | |||
THE STATE OF WEST BENGAL, MR. RANJAN MUKHERJEE, ADVOCATE FOR THE STATE OF MEGHALAYA, MR. TAPESH K. SINGH, ADVOCATE FOR THE STATE OF JHARKHAND, MS. | |||
NAMITA CHOUDHARY, ADVOCATE FOR THE STATE OF UTTARAKHAND, MR. ROHIT AMIT STHALEKAR, ADVOCATE FOR THE STATE OF ODISHA, MR. VISHWA PAL SINGH, ADVOCATE | |||
FOR THE STATE OF HARYANA, MR. BAANI KHANNA, ADVOCATE FOR THE STATE OF PUNJAB, MR. MANISH KUMAR, ADVOCATE FOR THE STATE OF BIHAR, MR. ANANDO MUKHERJEE, | |||
ADVOCATE FOR THE STATE OF MIZORAM, MR. MILIND KUMAR, ADVOCATE FOR THE STATE OF RAJASTHAN, MR. S.GOWTHAMAN, ADVOCATE FOR THE STATE OF HIMACHAL PRADESH, | |||
MR. HARSHAD V. HAMEED, ADVOCATE FOR THE STATE OF KERALA, MR. SATISH PANDEY, ADVOCATE FOR THE UNION TERRITORY OF JAMMU AND KASHMIR, MR. SUMEER SODHI, | |||
ADVOCATE FOR THE STATE OF CHHATTISGARH, MR. ABHIMANYU TEWARI FOR THE STATE OF ARUNACHAL PRADESH.MR. S.N.TERDAL FOR THE U.T. OF CHANDIGARH | |||
IA No. 79300/2020 - EXEMPTION FROM FILING AFFIDAVIT | |||
IA No. 133039/2021 - EXEMPTION FROM FILING O.T. | |||
IA No. 194335/2019 - EXEMPTION FROM FILING O.T. | |||
442 | Crl.A. No. 1072/2016 II | UDAI SHANKAR DWIVEDI | VISHAL ARUN |
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HIGH COURT OF JUDICATURE AT ALLAHABAD THR REGISTRAR GENERAL | JAGJIT SINGH CHHABRA | ||
IA No. 18676/2016 - PERMISSION TO FILE ANNEXURES | |||
442.1 | Connected Crl.A. No. 1095/2016 II | PANKAJ KUMAR GUPTA AND ORS. | BRIJ BHUSHAN[P-1], [P-2], [P-3] |
Versus | |||
THE REGISTRAR GENERAL, HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD | JAGJIT SINGH CHHABRA | ||
442.2 | Connected Crl.A. No. 1104/2016 II | PRADHUMAN KUMAR SRIVASTAVA AND ORS. | BRIJ BHUSHAN[P-1], [P-2], [P-3] |
Versus | |||
THE REGISTRAR GENERAL HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD | JAGJIT SINGH CHHABRA | ||
443 | SLP(C) No. 23522/2016 IV-A | THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY |
Versus | |||
M/S DURGA MINERALS COMPANY | |||
444 | SLP(Crl) No. 10976-10977/2019 II-C | YAMUNA | AARTHI RAJAN |
Versus | |||
M. TAMILARASAN | M.P. PARTHIBAN[R-1] | ||
FOR ADMISSION and I.R.[ FOR FINAL DISPOSAL ] | |||
IA No. 175138/2019 - EXEMPTION FROM FILING O.T. | |||
IA No. 11183/2021 - GRANT OF INTERIM RELIEF | |||
445 | SLP(Crl) No. 1308/2020 II | SHEELA AND ANR. | SUSHIL BALWADA[P-2] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | RAJAT SINGH[R-1], CHAND QURESHI[R-2] | ||
IA No. 25272/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 25270/2020 - EXEMPTION FROM FILING O.T. | |||
446 | C.A. No. 4048/2023 XVII-A | M/S NATIONAL ALUMINUM COMPANY LIMITED | KEDAR NATH TRIPATHY |
Versus | |||
COMMISSIONER OF CUSTOMS BHUBANESWAR | MUKESH KUMAR MARORIA[R-1] | ||
447 | SLP(Crl) No. 12138/2023 II-C | J. ANTONY VINOTH | VIPIN KUMAR[P-1] |
Versus | |||
THE STATE REPRESENTED BY THE INSPECTOR OF POLICE | D.KUMANAN[R-1] | ||
IA No. 182489/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 182490/2023 - EXEMPTION FROM FILING O.T. | |||
448 | SLP(C) No. 9944-9945/2022 IX | MOHAMED RAFI KASHIKUNTI AND ORS. | SALVADOR SANTOSH REBELLO |
Versus | |||
ALEXANDER J. MICHAEL AND ORS. | RASHMI NANDAKUMAR[R-1], MUKESH KUMAR MARORIA[R-4], M. V. KINI & ASSOCIATES[R-5], SHIVRAJ GAONKAR[R-6], PARIJAT KISHORE[R-7] | ||
IA No. 72277/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 72285/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
449 | SLP(Crl) No. 9695/2022 II-B | NARAYAN CHANDRA NAYAK | SURESH CHANDRA TRIPATHY |
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THE STATE OF ODISHA | SUVENDU SUVASIS DASH[R-1] | ||
449.1 | Connected MA 1712/2023 in Crl.A. No. 1375-1376/2013 II-C | ASIAN RESURFACING OF ROAD AGENCY P. LTD. DIRECTOR | TATINI BASU, SANPREET SINGH AJMANI |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION DIRECTOR | MUKESH KUMAR MARORIA SHANKAR DIVATE[N-1][INT], [N-2][INT], [N-3][INT], [N-4][INT] | ||
IN Crl.A. No. - 1375/2013, | |||
FOR APPLICATION FOR PERMISSION ON IA 146856/2023 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 146860/2023 | |||
FOR CLARIFICATION/DIRECTION ON IA 146872/2023 | |||
IA No. 146856/2023 - APPLICATION FOR PERMISSION | |||
IA No. 146872/2023 - CLARIFICATION/DIRECTION | |||
IA No. 146860/2023 - INTERVENTION/IMPLEADMENT | |||
449.2 | Connected MA 2055/2023 in Crl.A. No. 1375-1376/2013 II-C | ASIAN RESURFACING OF ROAD AGENCY P. LTD. AND ANR. | TATINI BASU, SANPREET SINGH AJMANI |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | MUKESH KUMAR MARORIA AKSHAT KUMAR[IMPL] SHANKAR DIVATE[N-1][INT], [N-2][INT], [N-3][INT], [N-4][INT] | ||
IN Crl.A. No. - 1375/2013, | |||
FOR ADMISSION and IA No.184771/2023-EXEMPTION FROM FILING O.T. and IA No.184765/2023-INTERVENTION/IMPLEADMENT and IA | |||
No.184769/2023-CLARIFICATION/DIRECTION and IA No.184764/2023-APPLICATION FOR PERMISSION | |||
450 | SLP(C) No. 20980/2022 XI | THE STATE OF UTTAR PRADESH AND ORS. | SHAURYA SAHAY [P-1] |
Versus | |||
AWADH BIHARI ALIAS MUNNA | RAVI BHARUKA[R-1] | ||
IA No.176387/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 176387/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
451 | SLP(Crl) No. 2571/2023 II | RAKESH BABU YADAV | SYED MEHDI IMAM |
Versus | |||
KANIKA AND ORS. | JAGRATI SINGH[R-1], UTKARSH SHARMA[R-3], [R-4], SHASHANK SHEKHAR SINGH[R-5], [R-6], [R-7] | ||
IA No. 39498/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
IA No. 39494/2023 - EXEMPTION FROM FILING O.T. | |||
452 | SLP(C) No. 31732-31733/2018 X | DHARAM SINGH AND ANR. | RAVINDRA S. GARIA |
Versus | |||
THE STATE OF UTTARAKHAND AND ORS. | AKSHAT KUMAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
453 | SLP(Crl) No. 10754/2022 II-C | G.V. ADHIMOOLAM AND ORS. | M.P. PARTHIBAN |
Versus | |||
THE INSPECTOR OF POLICE AND ANR. | |||
IA No.171575/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.171573/2022-EXEMPTION FROM FILING O.T. | |||