MISCELLANEOUS MATTERS TO BE LISTED ON 15-02-2019 ADVANCE LIST - AL/33/2019 | |||
---|---|---|---|
SNo. | Case No. | Petitioner / Respondent | Petitioner/Respondent Advocate |
1 | SLP(C) No. 21731/2018 XV | TULSIRAM | PETITIONER-IN-PERSON |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | K. L. JANJANI[R-3] | ||
Petitioner in person | |||
2 | W.P.(C) No. 3/2018 PIL-W | ANUJA KAPUR | PETITIONER-IN-PERSON[P-1] |
Versus | |||
UNION OF INDIA THROUGH SECRETARY | ANIL KATIYAR[R-1], ANITHA SHENOY[R-4], SHREE PAL SINGH[R-7], DHARMENDRA KUMAR SINHA[R-9], B. V. BALARAM DAS[R-10], MERUSAGAR SAMANTARAY[R-11], | ||
HEMANTIKA WAHI[R-12], SANJAY KUMAR VISEN[R-13], M. SHOEB ALAM[R-15], TAPESH KUMAR SINGH[R-16], V. N. RAGHUPATHY[R-17], C. K. SASI[R-18], NISHANT | |||
RAMAKANTRAO KATNESHWARKAR[R-20], RANJAN MUKHERJEE[R-22], K. ENATOLI SEMA[R-24], SOM RAJ CHOUDHURY[R-25], ROHIT K. SINGH[R-27], ARPUTHAM ARUNA AND | |||
CO[R-28], SHUVODEEP ROY[R-31], ABHISHEK ATREY[R-33], PLR CHAMBERS AND CO.[R-34], G. INDIRA[R-35], ANIL K. CHOPRA[R-36] | |||
[AS DIRECTED, NOT TO BE DELETED FROM THE LIST 15.2.19] | |||
3 | CONMT.PET.(C) No. 89/2019 in Crl.A. No. 1220/2018 II-C | REEMA SALKAN | PETITIONER-IN-PERSON |
Versus | |||
SUMER SINGH SALKAN | |||
IN Crl.A. No. - 1220/2018, | |||
IN-PERSON MATTER | |||
4 | W.P.(C) No. 901/2016 X | RAM DHANI SAH | SHIV SAGAR TIWARI |
Versus | |||
UNION OF INDIA AND ORS. MINISTRY OF LAW AND JUSTICE SECRETARY AND ORS. | GAURAV AGRAWAL[R-2], [R-3], [R-4] | ||
5 | SLP(C) No. 31724/2018 XI | DINESH KUMAR NADAR | SANJEEV MALHOTRA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | SWARUPAMA CHATURVEDI[R-1], [R-2] | ||
FOR ADMISSION and I.R. and IA No.172751/2018-EXEMPTION FROM FILING O.T. | |||
6 | Crl.A. No. 1656/2013 II-C | VIJAY MOHAN SINGH | VENKATESWARA RAO ANUMOLU |
Versus | |||
STATE OF KARNATAKA | ANITHA SHENOY | ||
FOR FINAL DISPOSAL | |||
7 | SLP(C) No. 5722-5723/2014 XI | RAM BHAROSEY LAL AGNIHORTI | YASH PAL DHINGRA |
Versus | |||
STATE OF U.P AND ORS. | VISHWAJIT SINGH, [R-2], [R-3], [R-4] | ||
8 | SLP(Crl) No. 1139-1140/2014 II-C | SUBHASH CHAND | VARINDER KUMAR SHARMA[P-1][PR] |
Versus | |||
SARLA DEVI | NIDHI, [R-1][SCLSC] | ||
9 | SLP(C) No. 103/2015 IV-A | JALIM SINGH | M. SHOEB ALAM |
Versus | |||
BHAGNIN BAI (SINCE DEAD THROUGH LRS) AND ANR. | AKSHAT SHRIVASTAVA[R-2.1], [R-2], [R-3] | ||
10 | SLP(C) No. 18468/2018 XI-A | M/S INDIA CEMENTS CAPITAL LTD. | ASHWANI BHARDWAJ |
Versus | |||
WILLIAM AND ORS. | ROMY CHACKO[R-1], VIKAS UPADHYAY[R-3] | ||
11 | SLP(C) No. 31521/2016 XVII | NEW INDIA ASSURANCE CO. LTD. | VIRESH B. SAHARYA |
Versus | |||
BIJALI GHOSH . AND ANR. | KUNAL CHATTERJI[R-2], [R-2] | ||
12 | SLP(C) No. 34126/2016 XI | KAMAL KUMAR | S. R. SETIA |
Versus | |||
STATE OF UP AND ORS AND ORS. | RATNESH KUMAR SHUKLA | ||
13 | Diary No. 19097-2017 XVI | SUDAMA DUBEY | MUSHTAQ AHMAD |
Versus | |||
THE STATE OF BIHAR AND ORS. | SHANTANU SAGAR[R-2], [R-6], [R-8], [R-12], AKHILESH KUMAR PANDEY[R-3] | ||
and IA No.68143/2017-EXEMPTION FROM FILING O.T. | |||
14 | SLP(C) No. 29614/2017 XVI | KUMUD DEVI | SHANTANU KUMAR |
Versus | |||
THE STATE OF BIHAR AND ORS. | GOPAL SINGH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9] | ||
15 | SLP(Crl) No. 9132/2018 II-C | LAKSHMI @ MANISHA | JAY KISHOR SINGH |
Versus | |||
TARUN KUMAR AND ORS. | E. C. AGRAWALA[R-1], [R-2], [R-3] | ||
16 | SLP(C) No. 31687/2018 XI | HARIDAS VERMA | K. N. RAI |
Versus | |||
COMMITTEE OF MANAGEMENT OF DISTRICT COOPERATIVE BANK LTD. AND ANR. | |||
IA No.35230/2018-CONDONATION OF DELAY IN FILING and IA No.35232/2018-EXEMPTION FROM FILING O.T. and IA No.35231/2018-CONDONATION OF DELAY IN | |||
REFILING.. | |||
17 | SLP(Crl) No. 10337/2017 II | SITA SAREEN AND ANR. | MANOJ SWARUP AND CO.[P-1] |
Versus | |||
THE STATE OF U.P. AND ANR. | HARISH PANDEY[R-1] | ||
FOR ADMISSION and I.R. IA No.141332/2017-EXEMPTION FROM FILING O.T. | |||
18 | SLP(C) No. 2423-2424/2018 XVI | GUINESS SECURITIES LIMITED | MEERA MATHUR |
Versus | |||
JOYDEEP ROY BURMAN | KEDAR NATH TRIPATHY[R-1] | ||
19 | CONMT.PET.(C) No. 1464/2018 in C.A. No. 10291/2010 XI-A | M.G. BABU AJAYAKUMAR | A. VENAYAGAM BALAN |
Versus | |||
USHA TITUS AND ORS. | |||
IN C.A. No. - 10291/2010, | |||
FOR ADMISSION | |||
20 | Diary No. 33381-2018 IX | THE CHIEF OFFICER YAWAL MUNICIPAL COUNCIL | ANAGHA S. DESAI |
Versus | |||
GANPAT DAGADU YEOLE AND ORS. | |||
FOR ADMISSION and I.R. and IA No.148360/2018-CONDONATION OF DELAY IN FILING and IA No.148365/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.148361/2018-EXEMPTION FROM FILING O.T. and IA No.148363/2018-CONDONATION OF DELAY IN REFILING | |||
21 | SLP(Crl) No. 9819/2018 II-B | UNIVERSAL AURA WELFARE ASSOCIATION AND ANR. | MUDIT SHARMA |
Versus | |||
THE STATE OF HARYANA AND ORS. | |||
22 | CONMT.PET.(C) No. 2107/2018 in MA 1067/2018 in C.A. No. 2147/2011 XVII | ALKELMANNA SWAMINATHAN | JOSE ABRAHAM |
Versus | |||
UNION OF INDIA | |||
IN MA - 1067/2018, | |||
22.1 | Connected CONMT.PET.(C) No. 125/2019 in C.A. No. 2147/2011 XVII | VELAGA NAGESWARA ROA AND ORS. | ASHOK BANNIDINNI |
Versus | |||
MR. SANAY MITRA AND ANR. | |||
IN C.A. No. - 2147/2011, | |||
FOR ADMISSION | |||
23 | Diary No. 42040-2018 XVII | CAPTAIN (IN) RAJESH KAWATRA | GAICHANGPOU GANGMEI |
Versus | |||
UNION OF INDIA | |||
IA No.173691/2018-CONDONATION OF DELAY IN FILING and IA No.173693/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.173692/2018-LEAVE | |||
TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
24 | SLP(C) No. 32268/2018 XVI | MOHAR SINGH | SHRISH KUMAR MISRA |
Versus | |||
UNION OF INDIA AND ORS. | B. V. BALARAM DAS[R-1], [R-2], [R-3] | ||
25 | C.A. No. 11254/2018 XVII | DLF HOME DEVELOPERS LTD. | KARANJAWALA & CO. |
Versus | |||
SHAILESH KUMAR AND ANR. | PARMATMA SINGH[CAVEAT] | ||
FOR ADMISSION and IA No.168036/2018-STAY APPLICATION and IA No.169226/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS | |||
26 | Diary No. 46890-2018 IV-A | BHAGUDEVI | H. CHANDRA SEKHAR |
Versus | |||
THE STATE OF KARNATAKA AND ANR. | |||
FOR ADMISSION and I.R. and IA No.2323/2019-CONDONATION OF DELAY IN FILING and IA No.2806/2019-EXEMPTION FROM FILING O.T. | |||
27 | SLP(Crl) No. 490/2019 II | SUBHASH JAIN | VIVEK GUPTA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
28 | SLP(Crl) No. 6879/2017 II-B | SUSHIL @ BHINDIA | DEVENDRA SINGH |
Versus | |||
THE STATE OF HARYANA | |||
to be listed as per subject category. | |||
28.1 | Connected SLP(Crl) No. 5573/2018 II-B | THE STATE OF HARYANA | VISHWA PAL SINGH |
Versus | |||
SUSHIL@BHINDIA AND ORS. | SUSHIL BALWADA[R-4] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 83828/2018 | |||
29 | SLP(C) No. 2480/2010 XII-A | A. PRAMODA AND ANR. | ANANGA BHATTACHARYYA |
Versus | |||
D. KOMARAIAH SINCE (DEAD) AND ORS. | ANNAM D. N. RAO | ||
I.A. No. 3188 OF 2016 APPLICATION FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS WITH AFFIDAVIT | |||
30 | SLP(C) No. 30857/2018 XI | RAM BALI AND ANR. | SAROJ TRIPATHI |
Versus | |||
RAM AWADH AND ORS. | PARUL SHUKLA[R-1], [R-2], [R-3] | ||
FOR ADMISSION and I.R. and IA No.156872/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.156874/2018-EXEMPTION FROM FILING O.T. and | |||
IA No.156870/2018-CONDONATION OF DELAY IN REFILING | |||
31 | C.A. No. 644-645/2017 XVII | NO. 2809759H EX-RECRUIT BABANNA MACHCHED | LEMAX LAWYERS & CO. |
Versus | |||
UNION OF INDIA . AND ORS. | MUKESH KUMAR MARORIA | ||
IA No.73103/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
31.1 | Connected C.A. No. 652-653/2017 XVII | NO. 2809851 F EX-RECRUIT GODASHE SHRAVANKUMAR ANANDRAO | LEMAX LAWYERS & CO. |
Versus | |||
UNION OF INDIA . AND ORS. | MUKESH KUMAR MARORIA | ||
31.2 | Connected C.A. No. 642-643/2017 XVII | NO. 2809820 F EX-RECRUIT PATIL ABHIJEET ANANDA | LEMAX LAWYERS & CO. |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA | ||
31.3 | Connected C.A. No. 654-655/2017 XVII | NO. 2809801 W EX-RECRUIT TURAI TANAJI NAMU | LEMAX LAWYERS & CO. |
Versus | |||
UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA | ||
32 | SLP(Crl) No. 7829/2017 II-B | M/S AKASH STEEL | UMANG SHANKAR |
Versus | |||
RAVINDER KUMAR | |||
33 | SLP(Crl) No. 7069/2018 II-A | THE STATE OF MADHYA PRADESH AND ORS. | RAHUL KAUSHIK[P-1] |
Versus | |||
RAJ KUMAR JAIN | |||
34 | Diary No. 40440-2018 XVI | SRI ANANDA DAS | RAJIVKUMAR |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | |||
35 | Diary No. 43498-2018 IV-B | VEENA DEVI SHARMA | SIDDHARTH BATRA |
Versus | |||
CHANDIGARH INDUSTRIAL AND TOURISM DEVELOPMENT CORPORATION LIMTED AND ANR. | MUKTI CHOWDHARY[R-1] | ||
35.1 | Connected Diary No. 45392-2018 IV-B | LALITA KUMARI | SIDDHARTH BATRA |
Versus | |||
CHANDIGARH INDUSTRIAL AND TOURISM DEVELOPMENT CORPORATION LIMITED AND ANR. | |||
FOR ADMISSION and I.R. and IA No.8992/2019-CONDONATION OF DELAY IN FILING and IA No.8998/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.8997/2019-CONDONATION OF DELAY IN REFILING | |||
35.2 | Connected Diary No. 45396-2018 IV-B | JAGJIT SINGH SHAD (THROUGH ITS SUB GPA HOLDER SMT. VEENA RANI) | SIDDHARTH BATRA |
Versus | |||
CHADIGARH INDUSTRIAL AND TOURISM DEVELOPMENT CORPORATION LIMITED AND ANR. | |||
FOR ADMISSION and I.R. and IA No.11857/2019-CONDONATION OF DELAY IN FILING and IA No.11859/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.11858/2019-CONDONATION OF DELAY IN REFILING | |||
35.3 | Connected Diary No. 45399-2018 IV-B | BRIG. J S KHURANA | SIDDHARTH BATRA |
Versus | |||
CHANDIGARH INDUSTRIAL AND TOURISM DEVELOPMENT CORPORATION LIMITED AND ANR. | |||
FOR | |||
FOR CONDONATION OF DELAY IN REFILING ON IA 8630/2019 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 8631/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 8632/2019 | |||
35.4 | Connected Diary No. 45401-2018 IV-B | AAYUSH CHAUHAN | SIDDHARTH BATRA |
Versus | |||
CHADIGARH INDUSTRIAL AND TOURISM DEVELOPMENT CORPORATION LIMITED AND ANR. | |||
FOR | |||
FOR CONDONATION OF DELAY IN FILING ON IA 8166/2019 | |||
FOR CONDONATION OF DELAY IN REFILING ON IA 8169/2019 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 8170/2019 | |||
36 | Diary No. 43600-2018 IV-B | KRISHAN YADAV (DECEASED) THROUGH HIS LRS AND ORS. | V. N. RAGHUPATHY |
Versus | |||
SHIV CHARAN AND ORS. | |||
FOR ADMISSION and I.R. and IA No.173610/2018-CONDONATION OF DELAY IN FILING and IA No.173614/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
37 | Diary No. 43842-2018 II-B | KIRANVEER SINGH ALIAS JIMMY | ASHUTOSH JHA |
Versus | |||
THE STATE OF PUNJAB | |||
38 | SLP(Crl) No. 938/2014 II-B | RATI RAM | SIDDHARTH MITTAL[P-1] |
Versus | |||
THE STATE OF HARYANA AND ORS. | SANJAY KUMAR VISEN[R-1], YASH PAL DHINGRA[R-2], [R-3], [R-4], [R-5], [R-6] | ||
39 | SLP(C) No. 19630-19631/2016 XI | LAXMI NARAIN PANDEY AND ORS | ANUPAM MISHRA[P-1] |
Versus | |||
STATE OF U.P. AND ORS. | SARVESH SINGH BAGHEL[R-1], [R-2], [R-3], [R-4], [R-5], VINOD KUMAR TEWARI[R-6] | ||
39.1 | Connected SLP(C) No. 27720/2017 XI | BECHAN PRASAD YADAV | ANKUR YADAV[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SARVESH SINGH BAGHEL[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.105337/2017-EXEMPTION FROM FILING O.T. | |||
40 | MA 1681/2017 in T.C.(C) No. 43/2016 XVI-A | HIYONA LIME STONE MINE THR. ITS PROPRIETOR K.K. ANAND AND ORS. | DELHI LAW CHAMBERS |
Versus | |||
FEDERATION OF INDIAN MINERAL INDUSTRIES AND ORS. | ABHISHEK SHARMA, GURMEET SINGH MAKKER[R-1] | ||
IN T.C.(C) No. - 43/2016, | |||
41 | SLP(C) No. 2451/2019 IV-B | DALVIR KAUR | SIBO SANKAR MISHRA |
Versus | |||
GURMIT RAM AND ORS. | |||
42 | SLP(C) No. 29962/2018 XV | CHANDRABHAGA AND ORS. | RISHI MATOLIYA |
Versus | |||
BANWARI LAL AGARWAL AND ANR. | |||
43 | Diary No. 36986-2018 II-C | C. JAYAPAL | ANZU. K. VARKEY |
Versus | |||
R. KALAIYARASI | |||
44 | SLP(C) No. 32949/2018 XVI | RANJIT KUMAR BOSE | K. S. RANA |
Versus | |||
ANANNYA CHOWDHURY | VICTOR MOSES & ASSOCIATES[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
45 | Diary No. 42625-2018 XI | HARGOVIND RAM AND ORS. | GORKELA LAW OFFICE |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.175554/2018-CONDONATION OF DELAY IN FILING and IA No.175556/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.175555/2018-EXEMPTION FROM FILING O.T. and IA No.175552/2018-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.175557/2018-PERMISSION TO | |||
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
45.1 | Connected SLP(C) No. 10674/2018 XI | HC ATAR SINGH SAUN AND ORS. | YASH PAL DHINGRA[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
45.2 | Connected SLP(C) No. 10675/2018 XI | CONSTABLE BALA RAM AND ORS. | YASH PAL DHINGRA[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
45.3 | Connected SLP(C) No. 12891-12893/2018 XI | DHARMENDRA RAM AND ORS. | RAJ SINGH RANA, GORKELA LAW OFFICE[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 72240/2018 | |||
FOR APPLICATION FOR TRANSPOSITION ON IA 122527/2018 | |||
45.4 | Connected SLP(C) No. 15699/2018 XI | LANCE NAYAK PNO NO. 980510777 RAJ BAHADUR AND ORS. | RAJ SINGH RANA, [IMPL] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SATPAL SINGH[IMPL] | ||
FOR | |||
FOR impleading party ON IA 126435/2018 | |||
FOR INTERVENTION/IMPLEADMENT ON IA 126435/2018 | |||
FOR impleading party ON IA 127183/2018 | |||
45.5 | Connected Diary No. 45295-2018 XI | GYANENDRA KUMAR AND ORS. | GORKELA LAW OFFICE |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | |||
FOR | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 178687/2018 | |||
FOR CONDONATION OF DELAY IN FILING ON IA 178688/2018 | |||
46 | SLP(C) No. 31996/2018 IV-B | M/S HOT MILLIONS AND ORS. | G. BALAJI |
Versus | |||
JASINDER SINGH | NIKHIL JAIN[CAVEAT] | ||
47 | MA 3220/2018 in W.P.(Crl.) No. 199/2013 PIL-W | PEOPLES UNION FOR CIVIL LIBERTIES | PUKHRAMBAM RAMESH KUMAR |
Versus | |||
UNION OF INDIA | |||
IN W.P.(Crl.) No. - 199/2013, | |||
FOR ADMISSION and IA No.170338/2018-CLARIFICATION/DIRECTION | |||
48 | CONMT.PET.(C) No. 2238/2018 in C.A. No. 10771/2018 III | AMIT KUMAR | ARVIND KUMAR |
Versus | |||
SONILA | |||
IN C.A. No. - 10771/2018, | |||
FOR ADMISSION | |||
49 | SLP(C) No. 1781/2019 IV-A | N.M.D.C. IRON AND STEEL PLANT | GAICHANGPOU GANGMEI |
Versus | |||
LIMBATI AND ORS. | |||
FOR ADMISSION and I.R. and IA No.9249/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
50 | SLP(Crl) No. 809-810/2019 II | ATMA RAM AND ORS. | SAURABH AJAY GUPTA |
Versus | |||
THE STATE OF RAJASTHAN | |||
FOR ADMISSION and I.R. and IA No.13094/2019-EXEMPTION FROM FILING O.T. | |||
51 | SLP(C) No. 9931-9932/2016 IV-A | HANAMANTH ETC. | GAUTAM TALUKDAR |
Versus | |||
THE SPECIAL LAND ACQUISITION OFFICER | V. N. RAGHUPATHY[R-1] | ||
{Mention Memo} | |||
IA No.27107/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.27109/2018-EXEMPTION FROM FILING O.T. | |||
52 | Diary No. 15567-2018 XVI | THE STATE OF BIHAR AND ORS. | ABHA R. SHARMA[P-1] |
Versus | |||
MAHENDRA KUMAR MISHRA AND ORS. ETC. ETC. | NEERAJ SHEKHAR[R-1] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.73188/2018-CONDONATION OF DELAY IN FILING and IA No.73189/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.73190/2018-EXEMPTION FROM FILING O.T. | |||
ONLY D.NO.15580/2018 IS TO BE LISTED ON 15.02.2019 | |||
52.1 | Connected Diary No. 15580-2018 XVI | THE STATE OF BIHAR AND ORS. | ABHA R. SHARMA[P-1] |
Versus | |||
BIHAR RAJYA KOSHAGAR SNATAK LEKHA KARAMCHARI SANGH AND ORS. | CHANDRA BHUSHAN PRASAD[R-1], [R-2], [R-3], [R-4], [R-5], [R-13], SOMESH CHANDRA JHA[R-6], [R-7], [R-8], [R-9], [R-11], [R-12], [R-14] | ||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.73593/2018-CONDONATION OF DELAY IN FILING and IA No.73595/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.73596/2018-EXEMPTION FROM FILING O.T. | |||
53 | Diary No. 28300-2018 II | M/S ADITYA DEV INFRATECH (P) LTD AND ANR. | ASHOK PANIGRAHI |
Versus | |||
THE STATE OF TELANGANA AND ANR. | KRISHAN PAL MAVI[R-2] | ||
{Mention Memo} | |||
kindly list the matter on 18.01.2019 as pursuant to order dated 19.11.2018, the settlement agreement /Report from Supreme Court Mediation Centre has | |||
been received. | |||
54 | SLP(Crl) No. 11056/2018 II | FAZLUR REHMAN SUFI@ SHAMIM | MOHD. IRSHAD HANIF |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | |||
{Mention Memo} | |||
FOR ADMISSION and I.R. and IA No.176431/2018-CONDONATION OF DELAY IN FILING and IA No.176432/2018-EXEMPTION FROM FILING O.T. and IA | |||
No.176438/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
55 | T.P.(C) No. 1485/2018 XVI-A | SANGEETA GERA | M. A. CHINNASAMY |
Versus | |||
RAMA GERA | P. V. YOGESWARAN | ||
{Mention Memo} | |||
FOR ADMISSION and IA No.126776/2018-STAY APPLICATION | |||
56 | MA 2210/2018 in SLP(C) No. 12727/2018 IX | JAYARAMAN SIVASHANKAR | KUNAL CHEEMA, [P-1] |
Versus | |||
SVC CO OP. BANK LTD. | ARJUN KRISHNAN[R-1] | ||
{Mention Memo} | |||
IN SLP(C) No. - 12727/2018, | |||
57 | SLP(C) No. 225/2019 XVI | DR. S.M. ALI IMAM | FARRUKH RASHEED |
Versus | |||
HONBLE CHANCELLOR UNIVERSITIES OF BIHAR AND ORS. | |||
FOR ADMISSION and I.R. and IA No.172528/2018-EXEMPTION FROM FILING O.T. | |||
58 | Diary No. 46236-2018 XII-A | R.E DHARMALINGAM | A. VENAYAGAM BALAN |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.2257/2019-CONDONATION OF DELAY IN FILING and IA No.2258/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
59 | Diary No. 48072-2018 II-A | UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA |
Versus | |||
KAMARUL HOQUE | |||
IA No.11648/2019-CONDONATION OF DELAY IN FILING and IA No.11652/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.11650/2019-EX-PARTE | |||
STAY and IA No.11646/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 | |||
60 | Diary No. 846-2019 II | MOHAMMAD HAROON @ PAPPU | GAURAV AGRAWAL |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
FOR ADMISSION and I.R. and IA No.6022/2019-CONDONATION OF DELAY IN FILING and IA No.6028/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.6025/2019-EXEMPTION FROM FILING O.T. | |||
61 | SLP(C) No. 8898/2015 XIV | RANJIT KUMAR KARMAKAR @ DULAL KARMAKAR | PRAVIR CHOUDHARY |
Versus | |||
HARI SANKAR DAS | CHANDRA PRAKASH | ||
62 | Diary No. 43636-2018 II-B | TAHA DEGANI AND ORS. | BIJAN KUMAR GHOSH |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | MADHUMITA BHATTACHARJEE[R-1] | ||
63 | SLP(C) No. 9656/2018 III | RR POLYNET PRIVATE LIMITED | APOORVA BHUMESH |
Versus | |||
JJ PLASTALLOYS PRIVATE LIMITED | A. VENAYAGAM BALAN[R-1] | ||
64 | SLP(Crl) No. 173/2019 II-C | MRS. SHEELA MISHRA | SHEKHAR KUMAR |
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STATE (GOVT OF NCT) DELHI AND ANR. | MUSHTAQ AHMAD[R-2] | ||
65 | Diary No. 27398-2017 IV-A | HANUMAPPA (SINCE DECEASED) BY HIS LRS AND ORS. | S. N. BHAT |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | |||
conditional matter. and IA No.126197/2017-EXEMPTION FROM FILING O.T. | |||
66 | SLP(Crl) No. 254/2019 (SCLSC) II-A | VILAS | RICHA KAPOOR |
Versus | |||
THE STATE OF MAHARASHTRA | |||
67 | Diary No. 45194-2018 XVI | SUDIPTA SANKAR BHADURI AND ANR. | ANURAG PANDEY |
Versus | |||
THE STATE OF WEST BENGAL AND ORS. | |||
FOR ADMISSION and I.R. and IA No.186170/2018-CONDONATION OF DELAY IN FILING and IA No.186173/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.186174/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
68 | C.A. No. 12038/2018 XVII | STATE INFRASTRUCTURE AND INDUSTRIAL DEVELOPMENT CORPORATION OF UTTARAKHAND LTD. (SIDCUL) | FILZA MOONIS |
Versus | |||
SIDDH GARBYANG KALYAN SEWA SAMITI AND ORS. | BALAJI SRINIVASAN[CAVEAT][CAVEAT] | ||
69 | SLP(Crl) No. 11128/2018 II | SANJU | SANJEEV MALHOTRA |
Versus | |||
LAYAK SINGH AND ANR. | |||
70 | SLP(Crl) No. 247/2017 II-B | DAVINDER K. LUBANA | ANIS AHMED KHAN[P-1] |
Versus | |||
THE STATE OF PUNJAB AND ORS. | JASPREET GOGIA[R-1], P. V. SARAVANA RAJA[R-2], [R-3] | ||
70.1 | Connected SLP(Crl) No. 2930/2017 II-B | DAVINDER K LUBANA | ANIS AHMED KHAN |
Versus | |||
THE STATE OF PUNJAB AND ANR. | JASPREET GOGIA[R-1], P. V. SARAVANA RAJA[R-2], [R-3] | ||
71 | SLP(Crl) No. 65/2019 (SCLSC) II-C | BHARAT VISHVAS | A. VENAYAGAM BALAN |
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THE STATE OF CHHATTISGARH | |||
FOR ADMISSION AND I.R. | |||
72 | C.A. No. 12206/2018 XVII | SHRIRAM TRANSPORT FINANCE COMPANY LTD | SANAND RAMAKRISHNAN |
Versus | |||
THE COMMISSIONER OF SERVICE TAX I | |||
73 | SLP(Crl) No. 106/2019 II | ROHITPAL | (MRS. ) VIPIN GUPTA |
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THE STATE OF UTTAR PRADESH AND ORS. | |||
74 | SLP(C) No. 138/2019 XIV | UP COOPERATIVE SPINNING MILLS FEDERATION LTD. | RAKESH UTTAMCHANDRA UPADHYAY |
Versus | |||
DTC EMPLOYEES AND ORS. | |||
75 | SLP(C) No. 1666/2019 IV-B | RUKMA DEVI (DEAD) AND ORS. | ANUBHA AGRAWAL |
Versus | |||
HARYANA STATE AGRICULTURE MARKETING BOARD AND ANR. | |||
76 | SLP(Crl) No. 10873/2018 II-A | GURUDEV SINGH REEL AND ANR. | ANIL KUMAR GAUTAM |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | |||
77 | SLP(C) No. 32321/2018 XI-A | VELUTHA PARAMBATH THAMASIKKUM KIZHAKKE PARAMBATH POKKAN (D) THROUGH LRS. AND ORS. | K. RAJEEV |
Versus | |||
MANIKKOTH CHOYI AND ORS. | |||
78 | SLP(Crl) No. 249/2019 II-C | VISHAL ASHWIN THAKKAR | SARLA CHANDRA |
Versus | |||
THE STATE OF HIMACHAL PRADESH | |||
WITH INTERIM RELIEF. and IA No.174139/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
79 | C.A. No. 868/2019 XVII | PUSHPINDAR SINGH CHOPRA AND ORS. | RANJAN KUMAR PANDEY |
Versus | |||
HIMACHAL PRADESH TOURISM DEVELOPMENT CORPORATION LTD. AND ORS. | ABHINAV MUKERJI[CAVEAT] | ||
80 | SLP(Crl) No. 10963-10965/2018 II-C | DEEPAK RAHEJA AND ORS. | BALAJI SRINIVASAN |
Versus | |||
THE STATION HOUSE OFFICER AND ANR. | |||
FOR ADMISSION and I.R. and IA No.181839/2018-EXEMPTION FROM FILING O.T. | |||
81 | SLP(Crl) No. 15/2019 II-C | M TECH DEVELOPERS PVT. LTD. THROUGH ITS AUTHORISED REP. KRISHNA KUMAR TRIPATHI | S. K. VERMA |
Versus | |||
STATE OF NCT OF DELHI AND ORS. | SUPRIYA JUNEJA[R-2] | ||
82 | SLP(Crl) No. 655/2019 II | G RAMESH | KRISHNA DEV JAGARLAMUDI |
Versus | |||
KANIKE HARISH KUMAR UJWAL AND ANR. | |||
scn returnable on 15.02.2019 issued in the matter | |||
83 | SLP(Crl) No. 414/2019 II-A | THE STATE OF MADHYA PRADESH | RAHUL KAUSHIK |
Versus | |||
BRIJMOHAN SHARMA | |||
83.1 | Connected Diary No. 39194-2018 II-A | PRAVIN ASTHANA | PYOLI |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | |||
FOR | |||
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 8278/2019 | |||
FOR CONDONATION OF DELAY IN REFILING ON IA 8279/2019 | |||
FOR CONDONATION OF DELAY IN FILING/REFILING SLP ON IA 8279/2019 | |||
FOR CONDONATION OF DELAY IN RE-FILING APPEAL ON IA 8279/2019 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 8280/2019 | |||
84 | SLP(C) No. 33767-33768/2018 XIV | ORANGEFISH ENTERTAINMENT PVT. LTD. THROUGH ITS DIRECTOR, | SAHIL TAGOTRA |
Versus | |||
NGC NETWORK (INDIA) PVT. LTD. THROUGH ITS DIRECTOR, | KARANJAWALA & CO.[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.185116/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
85 | C.A. No. 832-833/2019 XVII | LT. CDR. RASHMI SHERGILL | SANTOSH KRISHNAN |
Versus | |||
UNION OF INDIA AND ORS. | |||
IA No.2773/2019-GRANT OF INTERIM RELIEF | |||
85.1 | Connected C.A. No. 835-836/2019 XVII | PUNEET PAL KAUR | SANTOSH KRISHNAN |
Versus | |||
UNION OF INDIA AND ORS. | |||
IA | |||
FOR EX-PARTE AD-INTERIM RELIEF ON IA 7313/2019 | |||
86 | SLP(Crl) No. 459/2019 II | MOHD. ARIF AND ORS. | AJIT SHARMA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | |||
FOR ADMISSION and I.R. and IA No.6870/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.6871/2019-EXEMPTION FROM FILING O.T. | |||
87 | SLP(C) No. 1979/2019 XIV | VIRAJ IMPEX PVT. LTD. | ASHWANI KUMAR |
Versus | |||
UNION OF INDIA | |||
87.1 | Connected SLP(C) No. 2297/2019 XIV | RKB GLOBAL PVT. LTD. | ASHWANI KUMAR |
Versus | |||
UNION OF INDIA AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 13364/2019 | |||
87.2 | Connected SLP(C) No. 2778/2019 XIV | VINAYAGA MARINE PETRO LTD. | ASHWANI KUMAR |
Versus | |||
UNION OF INDIA AND ANR. | |||
IA | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 14678/2019 | |||
87.3 | Connected SLP(C) No. 1977/2019 XIV | K. AMISHKUMAR TRADING PVT. LTD. | ASHWANI KUMAR |
Versus | |||
UNION OF INDIA AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 11404/2019 | |||
88 | C.A. No. 4117/2015 XVII | THE GENERAL MANAGER, OIL AND NATURAL GAS CORPORATION LIMITED | K. R. SASIPRABHU |
Versus | |||
RAMDAS JANARDAN KOLI . AND ORS. | SATYA MITRA[CAVEAT], KUSH CHATURVEDI, A. S. BHASME, GURMEET SINGH MAKKER[R-2], NISHANT RAMAKANTRAO KATNESHWARKAR[R-4], [R-5], [R-6] | ||
88.1 | Connected C.A. No. 4343/2015 XVII | RAMDAS JANARDAN KOLI PARAMPARIK MACCHIMAR BACHAO KRUTI SAMITI | SATYA MITRA[P-1] |
Versus | |||
SECRETARY, MINISTRY OF ENVIRONMENT AND FOREST SECRETARY AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-3], [R-4], [R-6], KUSH CHATURVEDI[R-5], A. S. BHASME[R-7], K. R. SASIPRABHU[R-9], SUNIL KUMAR JAIN[R-10] | ||
FOR EARLY HEARING APPLICATION ON IA 27468/2018 | |||
88.2 | Connected C.A. No. 4455-4456/2015 XVII | THE CHAIRMAN JAWAHARLAL NEHRU PORT TRUST | |
Versus | |||
RAMDAS JANARDAN KOLI, & OTHERS AND ORS. | SATYA MITRA, KUSH CHATURVEDI, K. R. SASIPRABHU, A. S. BHASME | ||
FOR STAY APPLICATION ON IA 3/2015 | |||
FOR STAY APPLICATION ON IA 5/2015 | |||
88.3 | Connected C.A. No. 5330/2015 XVII | THE MAHARSHTRA COASTAL ZONE MANAGEMENT AUTHORITY | KUSH CHATURVEDI[P-1] |
Versus | |||
SECRETARY, MINISTRY OF ENVIRONMENT AND FOREST AND ORS. | A. S. BHASME[R-7], K. R. SASIPRABHU[R-9], SATYA MITRA[R-11] | ||
FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2015 | |||
FOR STAY APPLICATION ON IA 3/2015 | |||
88.4 | Connected C.A. No. 4896/2015 XVII | THE MANAGING DIRECTOR CITY AND INDUSTRIAL DEVELOPMENT CORPORATION AND ANR. | A. S. BHASME |
Versus | |||
SECRETARY, MINISTRY OF ENVIRONMENT AND FORESTS . AND ORS. | SATYA MITRA, KUSH CHATURVEDI | ||
only | |||
FOR STAY APPLICATION ON IA 1/2015 | |||
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2015 | |||
89 | C.A. No. 1052/2019 IV-A | SHIVNARAYAN (D) BY LRS. | ABHA R. SHARMA[P-1] |
Versus | |||
MANIKLAL (D) THR. LRS. AND ORS. | NEHA SHARMA[R-7], [R-8] | ||
90 | W.P.(Crl.) No. 15/2018 X | ARUN SINGH @ RAJESH BHADAURIA | MANJU JETLEY[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | HARISH PANDEY[R-1], [R-2] | ||
90.1 | Connected W.P.(Crl.) No. 16/2018 X | SUKHVIR | S. S. DHARMA TEJA[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ANR. | HARISH PANDEY[R-1] | ||
91 | SLP(Crl) No. 3146/2018 (SCLSC) II-C | SURESH @ SURESH SINGH | SUDHA GUPTA |
Versus | |||
STATE OF NCT OF DELHI | B. V. BALARAM DAS[R-1] | ||
92 | Crl.A. No. 2522/2014 II-A | BABULAL | PRATIBHA JAIN[P-1] |
Versus | |||
THE STATE OF MADHYA PRADESH | SWARUPAMA CHATURVEDI[R-1] | ||
93 | Crl.A. No. 342/2017 II-C | SHIV RAM | ANIL NAG[P-1][PR] |
Versus | |||
THE STATE OF HIMACHAL PRADESH | ABHINAV MUKERJI[R-1][GR] | ||
ONLY IA NOS. 81184/2018 (APPLICATION FOR EX-PARTE BAIL) AND 170017/2018 (APPLICATION FOR GRANT OF BAIL) ARE BEING LISTED AGAINST THIS ITEM. | |||
94 | SLP(Crl) No. 9984/2018 II-C | M. S. NAGARAJAN | MALAVIKA JAYANTH |
Versus | |||
S.K. MEENAKSHI SUNDARAM | M.P. PARTHIBAN[R-1] | ||
95 | C.A. No. 7452/2008 XVI | FOOD CORPORATION OF INDIA AND ORS. AND ORS. | Y. PRABHAKARA RAO, PURUSHOTTAM SHARMA TRIPATHI[P-1] |
Versus | |||
WEST BENGAL FCI WORKMENS UNION | RAUF RAHIM | ||
95.1 | Connected CONMT.PET.(C) No. 809/2018 in C.A. No. 7452/2008 XVI | WEST BENGAL FOOD CORPORATION OF INDIA WORKMENS UNION | RAUF RAHIM |
Versus | |||
ANUJ GOUTAM AND ORS. AND ORS. | PURUSHOTTAM SHARMA TRIPATHI[R-1], [R-2], [R-3] | ||
IN C.A. No. - 7452/2008, | |||
96 | C.A. No. 4172/2012 IX | C.I.T BOMBAY | B. V. BALARAM DAS |
Versus | |||
M/S ESKAY KNIT(I) LTD. | KAMAL MOHAN GUPTA | ||
96.1 | Connected C.A. No. 722/2013 III | THE COMMISSIONER OF INCOME TAX CENTRAL III | ANIL KATIYAR |
Versus | |||
KSL AND IND. LTD | |||
96.2 | Connected SLP(C) No. 9882/2014 IX | THE COMMISSIONER OF INCOME TAX | ANIL KATIYAR |
Versus | |||
M/S RELIANCE ENERGY LTD | RAJESH KUMAR[CAVEAT] | ||
Tag with C.A. No. 4172 of 2012 and connected matters | |||
96.3 | Connected C.A. No. 2537/2016 III | CIT | ANIL KATIYAR |
Versus | |||
M/S RELIANCE ENERGY LTD | E. C. AGRAWALA | ||
96.4 | Connected SLP(C) No. 9883/2014 IX | COMMISSIONER OF INCOME TAX | ANIL KATIYAR |
Versus | |||
M/S RELIANCE ENERGY LTD | RAJESH KUMAR[CAVEAT] | ||
97 | SLP(C) No. 36244-36245/2016 IV-B | GULABDIN (D) THRU. LRS. AND ORS. | ASHOK MATHUR |
Versus | |||
THE STATE OF PUNJAB AND ORS. | |||
Office Report for Direction is to be listed. | |||
98 | SLP(C) No. 28314/2017 IX | SECRETARY LUCY SEQUEIRA TRUST AND ANR. | G. PRAKASH |
Versus | |||
KAILASH RAMESH TANDEL AND ORS. | J. SHEKHAR & CO.[R-1] | ||
FOR ADMISSION and I.R. | |||
99 | Diary No. 3673-2018 XII | ABIMANI @ R. CHANDERSEKARAN | ASWATHI M.K. |
Versus | |||
THE STATE OF TAMIL NADU AND ANR. | |||
IA No.27808/2018-CONDONATION OF DELAY IN FILING | |||
100 | SLP(C) No. 25056/2016 XV | FIRM RAJASTHAN UDYOG AND ORS. | PRADEEP KUMAR BAKSHI |
Versus | |||
HINDUSTAN ENGINEERING AND INDUSTRIES LTD. | NITIN KUMAR THAKUR | ||
101 | SLP(Crl) No. 3534/2018 II-A | PROF. NAMDEO SHRIRAMJI GAJBHIYE | SARVESH SINGH BAGHEL |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | ARVIND KUMAR SHARMA[R-1] | ||
FOR ADMISSION and I.R. and IA No.58001/2018-EXEMPTION FROM FILING O.T. | |||
101.1 | Connected SLP(Crl) No. 3572/2018 II-A | PROF. NAMDEO SHRIRAMJI GAJBHIYE | SARVESH SINGH BAGHEL |
Versus | |||
CENTRAL BUREAU OF INVESTIGATION | ARVIND KUMAR SHARMA[R-1] | ||
FOR ADMISSION and I.R. and IA No.58580/2018-EXEMPTION FROM FILING O.T. | |||
102 | SLP(Crl) No. 5249/2018 II | MOHARI AND ANR. | RAM SWARUP SHARMA |
Versus | |||
THE STATE OF RAJASTHAN | |||
FOR ADMISSION and I.R. and IA No.88051/2018-EXEMPTION FROM FILING O.T. | |||
103 | SLP(C) No. 12574/2017 IV-B | SAME RAM | PALLAV MONGIA |
Versus | |||
JAGRITI | KAUSHAL YADAV[R-1][PR] | ||
and | |||
104 | W.P.(Crl.) No. 189/2018 X | SAMAYDEEN AND ORS. | GOUTHAM SHIVSHANKAR |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | KAMLENDRA MISHRA[R-1] | ||
105 | SLP(C) No. 32903/2018 IV-B | BHAGIRATH MAL GARG | BHARAT BHUSHAN |
Versus | |||
M/S T. R CAPITAL LIMITED AND ANR. | |||
106 | C.A. No. 154/2016 XVII | LORDS POLYMER (I) PVT. LTD. | SUBHASISH BHOWMICK |
Versus | |||
THE ORIENTAL INSURANCE CO. LTD. . AND ORS. | VARINDER KUMAR SHARMA | ||
107 | SLP(C) No. 1379/2017 IV-B | ANAMIKA DEVI | AMIT PAWAN |
Versus | |||
PROMILA DEVI AND ANR. | MONIKA GUSAIN[R-2] | ||
I.A. 2 ( APPLICATION FOR DELETION OF NAME OF RESPONDENT NO.2) | |||
IA.4 (APPLICATION FOR PERMISSION TO FILE ADDITIONAL GROUNDS) | |||
108 | SLP(C) No. 19961/2017 XIV | ASHIT KUMAR ROHILLA | RAM LAL ROY |
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RAM KUMAR YADAV (D) BY LRS MR. AMIT YADAV AND ORS. | DEBASIS MISRA[R-1], [R-2], [R-3] | ||
In terms of Hon'ble Court's Order dated 26.11.2018, counsel for the petitioner has on 10.12.2018 filed affidavit of objection to the Report dated | |||
14.11.2018 of the Execution Court. | |||
109 | SLP(C) No. 30013/2017 XV | THE STATE OF RAJASTHAN AND ORS. | RUCHI KOHLI |
Versus | |||
JAMNA LAL LOHAR AND ANR. | SURYA KANT[R-2] | ||
IA No.106776/2017-EXEMPTION FROM FILING O.T. | |||
110 | SLP(Crl) No. 7798/2017 II-B | ABDUL ARIF | ABHA JAIN |
Versus | |||
RANI AMUTHA K AND ANR. | ABHIJIT SENGUPTA[R-1] | ||
111 | CONMT.PET.(C) No. 1204/2018 in SLP(C) No. 8241/2016 X | RAM PRAKASH SHARMA | C. K. RAI |
Versus | |||
CP MANDAL | HIMANSHU MUNSHI[R-1] | ||
IN SLP(C) No. - 8241/2016, | |||
FOR | |||
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 89992/2018 | |||
112 | SLP(C) No. 27876/2018 IX | VIJAY BALASAHEB PATIL | MANJEET KIRPAL |
Versus | |||
BAPUSAHEB GANPATI NIPANIKAR DECEASED THROUGH LRS AND ORS. | JAY KISHOR SINGH[CAVEAT] | ||
113 | Diary No. 28251-2018 (SCLSC) II-B | PANKAJ ALIAS PAKO GANPATBHAI PARMAR | SHIV KUMAR SURI |
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THE STATE OF GUJARAT | |||
114 | SLP(C) No. 27247/2018 XVII | M/S TARUN PRINTERS AND ANR. | MANJU JETLEY |
Versus | |||
PUNJAB NATIONAL BANK AND ANR. | O. P. BHADANI[R-1], M. J. PAUL[R-2] | ||
FOR ADMISSION and I.R. and IA No.129336/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
115 | SLP(C) No. 28326-28327/2018 XVI | ASHOKE KUMAR BANDYOPADHYAY | RAJIVKUMAR |
Versus | |||
THE EASTERN COAL FIELDS LIMITED AND ORS. | |||
FOR ADMISSION and I.R. | |||
116 | SLP(Crl) No. 10114/2018 II-C | M. MUNUSAMY | G.SIVABALAMURUGAN |
Versus | |||
THE STATE OF TAMIL NADU AND ORS. | M. YOGESH KANNA[R-1], [R-2], [R-3] | ||
117 | CONMT.PET.(C) No. 2095/2018 in SLP(C) No. 3588/2017 XV | RAMESH KUMAR JAIN ALIAS RAMESH CHAND JAIN | ARCHANA PATHAK DAVE |
Versus | |||
AJAY VIJAYVARGIYA AND ORS. | ANIL KATIYAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6] | ||
IN SLP(C) No. - 3588/2017, | |||
118 | SLP(Crl) No. 9070/2018 II-C | R. ASHOKA | E. C. AGRAWALA |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | JOSEPH ARISTOTLE S.[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.152963/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.152964/2018-EXEMPTION FROM FILING O.T. | |||
118.1 | Connected SLP(Crl) No. 9614/2018 II-C | C. SANDEEP BABU | HETU ARORA SETHI |
Versus | |||
THE STATE OF KARNATAKA AND ANR. | JOSEPH ARISTOTLE S.[CAVEAT] | ||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 161061/2018 | |||
119 | SLP(C) No. 30170/2018 XI | MANGU KHAN AND ANR. | DR.RAJEEV SHARMA |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | BHAKTI VARDHAN SINGH[R-1], [R-2], RAKESH UTTAMCHANDRA UPADHYAY[R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.164362/2018-EXEMPTION FROM FILING O.T. | |||
120 | SLP(C) No. 9569/2017 XI | SUGREEV KUMAR | SUSHIL BALWADA[P-1] |
Versus | |||
STATE OF U.P. AND ANR. | AISHWARYA BHATI[R-1][GR], KAMLENDRA MISHRA[R-2], [R-1] | ||
121 | SLP(C) No. 23296/2010 IV-B | KIRPAL SINGH AND ORS. | USHA NANDINI. V |
Versus | |||
KAMLA DEVI AND ORS. | NARESH BAKSHI, GAGAN GUPTA, MONIKA GUSAIN[R-6] | ||
122 | SLP(C) No. 6317/2014 XI | STATE OF U.P. | SANJAY KUMAR TYAGI[P-1] |
Versus | |||
OM SHREE GANESH SAHKARI AVAS SAMITI LIMITED | MANOJ SWARUP AND CO.[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
123 | SLP(C) No. 21519/2014 XI | STATE OF UP THR. COLLECTOR AND ORS. | KAMLENDRA MISHRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
RAM DAYAL | V. N. RAGHUPATHY[R-1] | ||
123.1 | Connected SLP(C) No. 23522/2014 XI | STATE OF U.P. . AND ORS. | KAMLENDRA MISHRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
GORE LAL | V. N. RAGHUPATHY[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
123.2 | Connected SLP(C) No. 21565/2014 XI | STATE OF UP AND ORS THROUGH COLLECTOR | KAMLENDRA MISHRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
BUDHUWA | |||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
123.3 | Connected SLP(C) No. 22668/2014 XI | STATE OF U.P. AND ORS. | KAMLENDRA MISHRA[P-1], [P-2], [P-3] |
Versus | |||
GUPALI | V. N. RAGHUPATHY[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
123.4 | Connected SLP(C) No. 22669/2014 XI | STATE OF UP . AND ORS. | KAMLENDRA MISHRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
RAGHU NANDAN | V. N. RAGHUPATHY[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
123.5 | Connected SLP(C) No. 23572/2014 XI | STATE OF UP AND ORS. | KAMLENDRA MISHRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
TUTIYA | V. N. RAGHUPATHY[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
123.6 | Connected SLP(C) No. 21562/2014 XI | STATE OF UP THROUGH COLLECTOR HAMIRPUR AND ORS. | KAMLENDRA MISHRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
SHOUKHI LAL | V. N. RAGHUPATHY[R-1] | ||
FOR CONDONATION OF DELAY IN FILING ON IA 1/2014 | |||
124 | SLP(C) No. 11775/2015 XIV | ANJU JAIN AND ORS. | MANOJ SWARUP AND CO. |
Versus | |||
INDO SOVIET MEDICAL EDUCATION CARE AND RESEARCH FOUNDATION | ATISHI DIPANKAR | ||
124.1 | Connected SLP(C) No. 30479/2015 XIV | MRS. ANJU JAIN | MANOJ SWARUP AND CO. |
Versus | |||
M/S. INDO SOVIET MEDICAL EDUCATION CARE AND RESEARCH FOUNDATION AND ORS. | ATISHI DIPANKAR | ||
124.2 | Connected SLP(C) No. 21358/2015 XIV | MRS. ANJU JAIN . AND ORS. | MANOJ SWARUP AND CO. |
Versus | |||
M/S. INDO SOVIET MEDICAL EDUCATION CARE AND RESEARCH FOUNDATION | ATISHI DIPANKAR | ||
125 | SLP(C) No. 22972/2015 XIV | REV. CHHUNGLAWMA, DISTRICT SUPERINTENDENT AND ORS. | DAYA KRISHAN SHARMA[P-1] |
Versus | |||
THE GENERAL SUPERINTENDENT, UNITED PENTICOSTAL CHURCH NORTH EAST INDIA AND ANR. | RAMESH BABU M. R.[R-1] | ||
126 | SLP(C) No. 9175/2016 XII-A | PEDDIRAJU VENKATA SUBBA RAO | ABHIJIT SENGUPTA |
Versus | |||
THE STATE OF ANDHRA PRADESH AND ORS AND ORS. | |||
127 | SLP(C) No. 17031/2015 III | BHADRESH MANUBHAI ZAVERI AND ORS. | RAJIV MEHTA |
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SUDHAKAR CHINUBHAI ZAVERI . AND ORS. | S. JANANI | ||
IA No.93092/2017-EXEMPTION FROM FILING O.T. | |||
128 | SLP(Crl) No. 9382/2015 II-B | MUNMUN SOMAN (NEE PRASAD) | RAJAN K. CHOURASIA[P-1] |
Versus | |||
THE STATE OF WEST BENGAL AND ANR. | PLR CHAMBERS AND CO.[R-1], LIZ MATHEW[R-2] | ||
129 | SLP(C) No. 640/2016 IX | M/S. VADILAL DAIRY INTERNATIONAL LTD. THROUGH ITS DIRECTOR | K J JOHN AND CO[P-1] |
Versus | |||
STATE OF MAHARASHTRA | KUNAL CHEEMA[R-1] | ||
130 | SLP(C) No. 13751-13752/2016 XVI-A | MOHAMMED YOUSUF ALLAI | M. C. DHINGRA[P-1] |
Versus | |||
JAVAID AHMED GEELANI AND ORS. | BHARAT SANGAL[R-4], M. SHOEB ALAM[R-2] | ||
131 | SLP(Crl) No. 6465-6466/2016 II-B | INDIABULLS HOUSING FINANCE LTD. (FORMERLY KNOWN AS INDIABULLS FINANCIAL SERVICES LTD.) TH. ITS AUTHO | E. C. AGRAWALA[P-1] |
Versus | |||
ISHWAR CHANDER AND ORS. | AMITA GUPTA[R-1] | ||
132 | SLP(C) No. 25677/2016 XIV | AJAY KUMAR | SHREE PAL SINGH |
Versus | |||
SEEMA ALIAS SIMPAL JASWAL | RAMESHWAR PRASAD GOYAL | ||
Mediation Report received. | |||
133 | SLP(C) No. 2264/2017 XI | STATE OF UTTAR PRADESH AND ORS. | ANKUR PRAKASH[P-1] |
Versus | |||
HOME GUARD NO 0385 RAM NATH GUPTA AND ORS. | VINOD SHARMA[R-1] | ||
133.1 | Connected SLP(C) No. 5853/2017 XI | STATE OF UTTAR PRADESH AND ORS. | PRADEEP MISRA[P-1], [P-2], [P-3], [P-4] |
Versus | |||
UTTAR PRADESH HOME GUARDS AVAITNIK ADHIKARI VA KARMCHARI ASSOCIATION | SYED MEHDI IMAM[R-1] | ||
134 | SLP(Crl) No. 8281-8282/2017 II-A | THE STATE OF MAHARASHTRA | NISHANT RAMAKANTRAO KATNESHWARKAR |
Versus | |||
VITTHALRAO AND ANR. | SUMAN KUKRETY[R-1], BHARTI TYAGI[R-2], ASTHA SHARMA[R-3] | ||
134.1 | Connected SLP(Crl) No. 8291/2017 II-A | CHHATRAPATI SAMBHAJI SAKHAR UDYOG LTD | SUNIL KUMAR VERMA |
Versus | |||
VITTHALRAO S/O RANGNATHRAO ABARWADIKAR AND ORS. | SUMAN KUKRETY[R-1], NISHANT RAMAKANTRAO KATNESHWARKAR[R-2] | ||
135 | SLP(Crl) No. 7611/2017 II-C | SUJATA SAHU | VIKAS SINGH JANGRA[P-1] |
Versus | |||
STATE OF NCT OF DELHI AND ANR. | RAMESHWAR PRASAD GOYAL[R-2][PR], B. V. BALARAM DAS[R-1][GR] | ||
F IA No.92441/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
136 | SLP(C) No. 28610/2017 XI | MEDICAL COUNCIL OF INDIA | GAURAV SHARMA |
Versus | |||
RAJSHREE MEDICAL RESEARCH INSTITUTE AND ORS. | RAJIV RANJAN DWIVEDI[CAVEAT], ANKUR PRAKASH[R-1], [R-2], [R-3], [R-4], [R-5] | ||
136.1 | Connected SLP(C) No. 30030/2017 XI | MEDICAL COUNCIL OF INDIA | GAURAV SHARMA |
Versus | |||
SHEKHAR RAJ PATEL AND ORS. | ANKUR PRAKASH[R-15], [R-16], [R-17], [R-18] | ||
136.2 | Connected SLP(C) No. 28926/2017 XI | MEDICAL COUNCIL OF INDIA | GAURAV SHARMA |
Versus | |||
SHUBHNEET KAUR AND ORS. | ANKUR PRAKASH[R-3], [R-4], [R-5], [R-6], [R-7] | ||
FOR ADMISSION and I.R. and IA No.112195/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
136.3 | Connected SLP(C) No. 29997/2017 XI | MEDICAL COUNCIL OF INDIA | GAURAV SHARMA |
Versus | |||
SHEKHAR TRIPATHI AND ORS. | ANKUR PRAKASH[R-5], [R-6], [R-7], [R-8], [R-9] | ||
136.4 | Connected SLP(C) No. 30388/2017 XI | MEDICAL COUNCIL OF INDIA | GAURAV SHARMA |
Versus | |||
PRIYANSHI GUPTA AND ORS. | ANKUR PRAKASH[R-4], [R-5], [R-6], [R-7], [R-8] | ||
FOR ADMISSION and I.R. and IA No.116584/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
136.5 | Connected SLP(C) No. 32717/2017 XI | MEDICAL COUNCIL OF INDIA | GAURAV SHARMA[P-1] |
Versus | |||
KAVERI KALITA AND ORS. | ANKUR PRAKASH[R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. and IA No.127285/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
136.6 | Connected W.P.(C) No. 40/2018 X | SARASWATI EDUCATIONAL CHARITABLE TRUST AND ANR. | GAURAV BHATIA |
Versus | |||
UNION OF INDIA AND ORS. | ANKUR PRAKASH[R-3], [R-4], [R-5], VISHNU SHANKAR JAIN[R-4], GAURAV SHARMA[R-2] ANIL KUMAR TANDALE[IMPL] | ||
136.7 | Connected SLP(C) No. 6699/2018 XI | ANAMIKA ASATI AND ORS. | ABHAY ANAND JENA |
Versus | |||
UNION OF INDIA AND ORS. | |||
136.8 | Connected SLP(C) No. 6702/2018 XI | DHARMENDRA SINGH | ABHAY ANAND JENA |
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UNION OF INDIA AND ORS. | |||
137 | C.A. No. 2912/2018 XVII | SERCON INDIA PVT LTD | AMBHOJ KUMAR SINHA |
Versus | |||
COMMISSIONER (ADJUDICATION) SERVICE TAX | |||
138 | MA 146/2018 in SLP(Crl) No. 3319/2004 II | VIJAI PAL | DIPAK KUMAR JENA[P-1] |
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THE STATE OF UTTAR PRADESH | SWARUPAMA CHATURVEDI[R-1] | ||
IN SLP(Crl) No. - 3319/2004, | |||
Jail Petition | |||
139 | SLP(Crl) No. 2692/2018 II | ASHOK KUMAR KAMEDIYA | PRATIBHA JAIN[P-1] |
Versus | |||
KIRAN BHAI KAPADIYA AND ORS. | RITESH KUMAR CHOWDHARY[R-1][PR], [R-2][PR], [R-4], MILIND KUMAR[R-5] | ||
140 | CONMT.PET.(C) No. 891/2018 in C.A. No. 3361/2017 III | RAGHUNATH BHAGWAN SAPTAL | RAJIV SHANKAR DVIVEDI |
Versus | |||
R. ELANGO D. G. M. (EMPLYOEE RELATIONS) | PARIJAT SINHA[R-1] | ||
IN C.A. No. - 3361/2017, | |||
141 | SLP(Crl) No. 9537/2018 II-A | MOHAMMAD IQBAL | VIJAY K. JAIN |
Versus | |||
THE STATE OF M.P. | |||
141.1 | Connected SLP(Crl) No. 9539/2018 II-A | IDRIS | VIJAY K. JAIN |
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THE STATE OF MADHYA PRADESH DEPARTMENT OF HOME | |||
FOR | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 65686/2018 | |||
FOR EXEMPTION FROM FILING O.T. ON IA 65688/2018 | |||
142 | W.P.(C) No. 234/2018 PIL-W | SHANTANU KUMAR AND ORS. | PRASHANT BHUSHAN |
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UNION OF INDIA AND ORS. | ARVIND KUMAR SHARMA[R-2] PALLAVI PRATAP[IMPL], KRISHNA DEV JAGARLAMUDI[IMPL], ARJUN SINGH BHATI[IMPL] | ||
143 | Diary No. 13215-2018 III | M/S. NIRMA LIMITED | MOHIT D. RAM |
Versus | |||
THE PRINCIPAL COMMISSIONER OF INCOME TAX 3 | |||
FOR ADMISSION and I.R. and IA No.177704/2018-CONDONATION OF DELAY IN FILING and IA No.177705/2018-CONDONATION OF DELAY IN REFILING | |||
144 | SLP(C) No. 15022/2018 IV-B | SUNIL KUMAR@SUSHIL KUMAR AND ORS. | MUKUL KUMAR |
Versus | |||
RIKHI RAM | ANJANI KUMAR MISHRA[R-1] | ||
145 | SLP(C) No. 14741-14758/2018 III | SAVANKUMAR MUKESHBHAI BAROT AND ORS. | SUDHANSHU S. CHOUDHARI[P-1], [P-2], [P-3], [P-4], [P-5], [P-6], [P-7], [P-8], [P-9], [P-10], [P-11], [P-12], [P-13], [P-14], [P-15], [P-16], [P-17], |
[P-18], [P-19], [P-20], [P-21], [P-22], [P-23], [P-24], [P-25], [P-26], [P-27], [P-28], [P-29], [P-30], [P-31], [P-32], [P-33], [P-34], [P-35], [P-36] | |||
Versus | |||
THE STATE OF GUJARAT THROUGH THE SECRETARY PANCHAYAT RURAL HOUSING AND RURAL DEVELOPMENT DEPARTMENT AND ORS. | HEMANTIKA WAHI[R-1], RAVINDER AGARWAL[R-3] JAIKRITI S. JADEJA[IMPL] | ||
145.1 | Connected SLP(C) No. 2859-2871/2019 III | THE STATE OF GUJARAT AND ANR. | HEMANTIKA WAHI |
Versus | |||
LEELABEN REVABHAI CHAUDHARY AND ANR. | |||
FOR | |||
FOR EXEMPTION FROM FILING O.T. ON IA 8355/2019 | |||
146 | Diary No. 25781-2018 XIV | M/S JAYASWAL NECO INDUSTRIES LTD. | DEVASHISH BHARUKA[P-1] |
Versus | |||
M/S GOYAL MG GASES PVT. LTD. | V. D. KHANNA[R-1] | ||
147 | SLP(Crl) No. 8452/2018 II | GOPI RAM | A. KARTHIK |
Versus | |||
THE STATE OF RAJASTHAN AND ANR. | ROHIT K. SINGH[R-1] | ||
148 | SLP(Crl) No. 11058/2018 II | VEEREY AND ANR. | SYED MEHDI IMAM |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
148.1 | Connected SLP(Crl) No. 11059/2018 II | RAM PRAKASH | SYED MEHDI IMAM |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
FOR EXEMPTION FROM FILING O.T. ON IA 129196/2018 | |||
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 129198/2018 | |||
149 | SLP(C) No. 33030/2018 XI | GHAZIABAD DEVELOPMENT AUTHORITY AND ORS. | RAKESH UTTAMCHANDRA UPADHYAY |
Versus | |||
KHAITAN PUBLIC SCHOOL AND ANR. | KHAITAN & CO.[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
***TO BE LISTED ON 23.01.2018 FOR ARGUMENTS AND DISPOSAL.*** | |||
150 | SLP(C) No. 31132/2018 XV | TEJSINGH | AKSHAT SHRIVASTAVA |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | |||
FOR ADMISSION and I.R. and IA No.158707/2018-EXEMPTION FROM FILING O.T. and IA No.158708/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS | |||
151 | SLP(C) No. 28478-28479/2018 XV | SNEHLATA | AISHWARYA BHATI |
Versus | |||
BEENA | |||
152 | SLP(Crl) No. 9025-9026/2018 II-B | SAMIKSHYA PATTANAIK | JATINDER PAL SINGH |
Versus | |||
THE STATE OF ODISHA AND ORS. | SHIBASHISH MISRA[R-1], PRAKASH RANJAN NAYAK[R-2], [R-3] | ||
153 | SLP(Crl) No. 8641/2018 II-C | BASALINGAPPA | S. N. BHAT |
Versus | |||
MUDIBASAPPA | NARESH KUMAR[R-1] | ||
FOR ADMISSION and I.R. | |||
154 | Diary No. 38251-2018 XVI | SHIV KUMAR SINGH | RANJAN MUKHERJEE |
Versus | |||
THE DIRECTORATE GENERAL CENTRAL RESEARVE POLICE FORCE | |||
IA No.178060/2018-CONDONATION OF DELAY IN FILING and IA No.178062/2018-CONDONATION OF DELAY IN REFILING | |||
155 | Diary No. 39385-2018 XI-A | THE STATE OF KERALA AND ORS. | C. K. SASI |
Versus | |||
PRADEEP S AND ORS. | SANJAY KAPUR[R-2], [R-3] | ||
FOR ADMISSION and I.R. | |||
156 | SLP(Crl) No. 9515/2018 II | S. SANKAR REDDY | DEEPAK GOEL |
Versus | |||
THE STATE OF ANDHRA PRADESH | |||
FOR ADMISSION and I.R. and IA No.159326/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
157 | W.P.(C) No. 1373/2018 PIL-W | CENTRE FOR PUBLIC INTEREST LITIGATION | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA | R. SATHISH[INT] | ||
IA No.163765/2018-CLARIFICATION/DIRECTION | |||
158 | SLP(C) No. 30911-30912/2018 XII-A | G. SHASHIKALA (DIED) THROUGH LRS. | D. N. GOBURDHAN |
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G. KALAWATI BAI(DIED) THROUGH LR AND ORS. | D. MAHESH BABU[R-1.1], [R-2], [R-3], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11] | ||
FOR ADMISSION and I.R. | |||
159 | SLP(Crl) No. 9842/2018 II-C | THE STATE OF TAMIL NADU AND ANR. | M. YOGESH KANNA |
Versus | |||
TMT. NAZIAKHANUM | GAURAV AGRAWAL[R-1] | ||
160 | SLP(C) No. 1880-1881/2019 IV-A | MOOLCHAND (DEAD) THROUGH LRS | VARUN SINGH |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | |||
160.1 | Connected SLP(C) No. 1913-1914/2019 IV-A | LAXMINARAYAN (DEAD) THROUGH HIS LEGAL HEIRS | VARUN SINGH |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | |||
160.2 | Connected SLP(C) No. 1883-1884/2019 IV-A | M/S KALPKAMDHENU COLONY THROUGH ITS PARTNERS AND ORS. | VARUN SINGH |
Versus | |||
THE STATE OF MADHYA PRADESH AND ORS. | |||
161 | SLP(Crl) No. 10051-10052/2018 II-A | PRADEEP RAM | ABHINAV MUKERJI |
Versus | |||
THE STATE OF JHARKHAND AND ANR. | |||
FOR ADMISSION and I.R. and IA No.168297/2018-EXEMPTION FROM FILING O.T. | |||
162 | SLP(C) No. 33758/2018 IV-A | SAURABH SINGH AND ORS. | SAURABH TRIVEDI |
Versus | |||
THE STATE OF CHHATTISGARH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.185012/2018-EXEMPTION FROM FILING O.T. | |||
163 | SLP(Crl) No. 11107-11108/2018 II-C | B. KUMAR | VIKASH SINGH |
Versus | |||
STATE NCT OF DELHI | B. V. BALARAM DAS[R-1] | ||
FOR ADMISSION and I.R. and IA No.181661/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.181657/2018-PERMISSION TO FILE SLP WITHOUT | |||
CERTIFIED/PLAIN COPY OF IMPUGNED ORDER | |||
164 | SLP(C) No. 18707/2018 XI | ANAND PRAKASH TIWARI AND ORS. | SUDHIR KULSHRESHTHA[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | SARVESH SINGH BAGHEL[R-1], [R-2], [R-3], [R-4], [R-5] | ||
FOR ADMISSION and I.R. | |||
165 | SLP(C) No. 12759-12762/2018 IV-A | H.P. SHOBHA AND ORS. | HETU ARORA SETHI[P-1] |
Versus | |||
K.G. HANUMANTHA RAJU AND ORS. | RAJESH MAHALE[R-4] | ||
For Admission and I.R. and IA No.71554/2018-EXEMPTION FROM FILING O.T. and IA No.71553/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
166 | SLP(C) No. 6767/2018 XI-A | GENERAL SECRETARY COCHIN REFINERIES EMPLOYEES CONSUMER COOPERATIVE SOCIETY CANTEEN EMPLOYEES UNION | MOHAMMED SADIQUE T.A. |
Versus | |||
BHARAT PETROLEUM CORPORATION LTD. REP. BY DY. GENERAL S. VIJAYAKUMAR AND ORS. | PRAKASH RANJAN NAYAK[CAVEAT], [R-1], NISHE RAJEN SHONKER[R-3] | ||
167 | SLP(C) No. 37625/2013 XI | STATE OF U.P AND ORS. | BHAKTI VARDHAN SINGH[P-1] |
Versus | |||
SHIV NARAYAN (D) THR. LRS. AND ANR. | MANJU JETLEY[R-1], SHRISH KUMAR MISRA[R-2], PRADEEP MISRA[R-3], ABHISHEK CHAUDHARY[R-4] | ||
168 | SLP(Crl) No. 158/2017 II | BHIKHARAM | RISHI MATOLIYA[P-1] |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | ROHIT K. SINGH, [R-1], BALRAJ DEWAN[R-3] | ||
169 | SLP(Crl) No. 7173/2018 II-C | TR. K. CHANDRASEKARAN | M. A. CHINNASAMY |
Versus | |||
STATE BY THE INSPECTOR OF POLICE | M. YOGESH KANNA[R-1] | ||
170 | SLP(C) No. 20649/2015 XVI | SOURAV MONDAL | BINAY KUMAR DAS |
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SATISH CHANDRA MONDAL (DEAD) BY LRS. AND ANR. | |||
171 | SLP(C) No. 35526/2016 (SCLSC) XI-A | T K SURENDRAN | SUSHIL BALWADA |
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P NAJIMA BINDU | |||
172 | SLP(C) No. 38010/2016 IX | SUNIL | ANAGHA S. DESAI |
Versus | |||
VIDYADHAR . AND ORS. | LAMBAT AND ASSOCIATES[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-14], [R-15], [R-17] | ||
173 | SLP(C) No. 30957/2017 IV-A | JABALPUR DEVELOPMENT AUTHORITY | HARSH PARASHAR |
Versus | |||
M/S OASIS BUILD MART PVT. LTD. AND ANR. | ANIRUDH SANGANERIA[R-1], [R-1] | ||
174 | C.A. No. 16923/2017 XVII | ANIL B. VEDMEHTA | T. MAHIPAL |
Versus | |||
SECURITIES AND EXCHANGE BOARD OF INDIA | BHARGAVA V. DESAI[R-1] | ||
175 | C.A. No. 1487-1488/2018 XVII | GURLAL SINGH GREWAL AND ORS. | ASHOK MATHUR |
Versus | |||
M/S UPPER INDIA STEEL MANUFACTUREING AND ENGINEERING COMPANY LTD. MANAGING DIRECTOR AND ORS. | VIKAS MEHTA[CAVEAT] | ||
FOR ADMISSION and IA No.17100/2018-STAY APPLICATION and IA No.17098/2018-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS and IA | |||
No.17101/2018-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
176 | SLP(C) No. 33488/2018 IX | DILAWARKHA S/O PYARMOHAMMAD MUSALMAN SINCE (D) BY LRS. AND ORS. | ANAGHA S. DESAI |
Versus | |||
SHESHRAO S/O GOVIND MANKAR SINCE (D) BY LRS. AND ORS. | APOORV KURUP[CAVEAT] | ||
177 | SLP(Crl) No. 8455/2018 II | PRASHANT SINGH | NEERAJ SHEKHAR[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | BHAKTI VARDHAN SINGH[R-1], [R-2], [R-3] | ||
178 | SLP(C) No. 10412/2017 IX | PRASHANT VASANTRAO GORDE | S.M. JADHAV AND COMPANY[P-1] |
Versus | |||
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1] | ||
and IA No.71041/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.71042/2017-EXEMPTION FROM FILING O.T. | |||
179 | SLP(C) No. 15970/2017 XII | CENTRAL BANK OF INDIA | MEERA MATHUR |
Versus | |||
S PALANINATHAN | S. R. SETIA[R-1] | ||
180 | SLP(C) No. 181/2017 IV-B | NEERA ARORA AND ORS ETC | VIKAS MEHTA |
Versus | |||
THE STATE OF PUNJAB AND ORS ETC | ANUPAM LAL DAS[R-2] | ||
181 | SLP(C) No. 8591/2016 XIV | STATE BANK OF INDIA | SANJAY KAPUR[P-1] |
Versus | |||
M/S. JAH DEVELOPERS PVT. LTD. AND ORS. | KANCHAN KAUR DHODI[R-1], [R-2], [R-3], [R-4] | ||
THE NAME OF SH. PARAG TRIPATHI, SENIOR ADVOCATE | |||
181.1 | Connected SLP(C) No. 10008/2017 IV-B | STATE BANK OF INDIA AND ANR. | SANJAY KAPUR |
Versus | |||
IND SWIFT LTD. . AND ORS. | SAURABH MISHRA[R-1], SHIBASHISH MISRA[R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8] | ||
SHRI PARAG TRIPATHI, SENIOR COUNSEL MAY BE SHOWN AS AMICUS CURIE | |||
181.2 | Connected SLP(C) No. 26329/2017 IV-B | ORIENTAL BANK OF COMMERCE | VIPIN KUMAR JAI |
Versus | |||
M/S MILLENNIUM WIRES (P) LTD. AND ANR. | SANJAY KAPUR[INT] | ||
SHRI PARAG TRIPATHI, LD. SR. COUNSEL MAY BE SHOWN AS AMICUS CURIE | |||
182 | SLP(C) No. 17723/2016 IX | THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR |
Versus | |||
NATHA PIRAJI INGOLE | AMOL B. KARANDE[R-1] | ||
182.1 | Connected SLP(C) No. 17724/2016 IX | THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR |
Versus | |||
NAMDEO RAGHOJI NEHUL | AMOL B. KARANDE[R-1] | ||
182.2 | Connected SLP(C) No. 15363/2017 (SCLSC) IX | THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR |
Versus | |||
PRAKASH KISAN KHULE | NIDHI[R-1] | ||
183 | SLP(Crl) No. 935/2017 II | TARACHAND YADAV | ANUP JAIN |
Versus | |||
THE STATE OF RAJASTHAN AND ORS. | ARCHANA PATHAK DAVE[R-2], [R-3], [R-4], [R-5], [R-6], [R-7] | ||
184 | SLP(C) No. 10246/2017 XI-A | CHAIRMAN, ADAM PUBLIC SCHOOL | V. SHYAMOHAN |
Versus | |||
STATE OF KERALA AND ORS. | C. K. SASI[R-1], [R-3], [R-4], [R-5], M. P. VINOD[R-2] | ||
185 | SLP(C) No. 34246/2017 XIV | AYNAL HAQUE | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
186 | SLP(C) No. 714/2018 XI-A | THE SHOP OWNERS AND SHOP KEEPERS OF GAJAPATI DAILY MARET PARLAKHEMUNDI AND ORS. | Y. RAJA GOPALA RAO |
Versus | |||
THE EXECUTIVE OFFICER PARLAKHEMUNDI MUNICIPALITY AND ORS. | TUHIN[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
187 | Diary No. 17614-2018 XIV | VIRENDER AND ORS. | KRISHAN PAL MAVI |
Versus | |||
SOUTH DELHI MUNICIPAL CORPORATION THROUGH THE COMMISSIONER AND ORS. | ASHWANI KUMAR[R-1] | ||
FOR ADMISSION and I.R. and IA No.79232/2018-CONDONATION OF DELAY IN FILING and IA No.79233/2018-EXEMPTION FROM FILING O.T. and IA | |||
No.79230/2018-PERMISSION TO FILE SLP/TP and IA No.79229/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
[ ALONG WITH FILE OF I.A. NOS. 74451 AND 74452 OF 2018 IN W.P.(C)NO.4677/1985 ] | |||
188 | W.P.(C) No. 1337/2018 X | ANUJ GOYAL | MRIGANK PRABHAKAR |
Versus | |||
UNION OF INDIA AND ORS. | |||
189 | SLP(Crl) No. 9805/2018 II | JEHIRUL ISLAM | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | SHUVODEEP ROY[R-2], [R-3], [R-4], [R-5] | ||
190 | SLP(C) No. 30068/2017 X | VIPIN PARIHAR | RAJEEV KUMAR BANSAL |
Versus | |||
BHARAT SANCHAR NIGAM LIMITED AND ORS. | PRADEEP KUMAR MATHUR[R-1], [R-2] | ||
191 | SLP(C) No. 30357-30358/2017 XIV | DR. ARUN GOPAL AGARWAL | NARESH KUMAR |
Versus | |||
THE UNION OF INDIA AND ORS. | ATUL KUMAR[R-1], [R-2] | ||
192 | SLP(C) No. 2301/2017 IX | CHAMELIBAI AND ORS. AND ORS. | ATUL BABASAHEB DAKH |
Versus | |||
ANIL AND ORS. AND ORS. | UDAY B. DUBE | ||
193 | SLP(C) No. 26709/2017 XI | RAJ KUMARI | M. M. KASHYAP |
Versus | |||
ORIENTAL FIRE GENERAL INSURANCE CO. LUCKNOW | ASHIESH KUMAR[R-1], [R-2] | ||
IA No.87076/2017-CONDONATION OF DELAY IN FILING and IA No.87078/2017-CONDONATION OF DELAY IN REFILING | |||
194 | SLP(C) No. 1256/2018 XI | PR. COMMISSIONER OF INCOME II AND ANR. | ANIL KATIYAR |
Versus | |||
M/S SCOOTERS INDIA LTD. | AMBHOJ KUMAR SINHA[R-1] | ||
195 | SLP(C) No. 320/2017 XVI | RABIN BARAT | SHALU SHARMA |
Versus | |||
THE STATE OF BENGAL STATE OF WEST BENGAL . AND ORS. | PLR CHAMBERS AND CO.[R-1] | ||
196 | Diary No. 22262-2017 II | SHEO | JAIL PETITION, PRAVEENA GAUTAM[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
Ms. Praveena Gautam, Advocate is appointed as Amicus Curiae | |||
196.1 | Connected Diary No. 22256-2017 II | RAMCHANDRA | JAIL PETITION, PRAVEENA GAUTAM[P-1] |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
Ms. Praveena Gautam, Advocate is appointed as Amicus Curiae | |||
197 | SLP(Crl) No. 701-702/2018 II-C | SHIVANNA AND ORS. | PRAKASH RANJAN NAYAK |
Versus | |||
THE STATE OF KARNATAKA AND ANR. | V. N. RAGHUPATHY[R-1], VAIJAYANTHI GIRISH[R-2] | ||
198 | SLP(C) No. 17455-17456/2017 IX | BHAGWANDAS TULSIDAS VAKANI AND JATIN BHAGWANDAS VAKANI (SINCE DECEASED) THR THEIR LEGAL HEIR AND REP | KUMAR DUSHYANT SINGH[P-1] |
Versus | |||
DINESH GOVINDJI JOSHI AND ANR. AND ANR. | D. M. NARGOLKAR[R-1], SHAKIL AHMED SYED[R-2] | ||
FOR ADMISSION and I.R. and IA No.54509/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.55363/2017-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS and IA No.110850/2017-APPLICATION FOR SUBSTITUTION | |||
199 | SLP(Crl) No. 8230-8231/2016 II-C | BOLA RADHAKRISHNA RAO | RAHUL JAIN, NEERAJ KUMAR, [R-2], [R-3], [R-4] |
Versus | |||
THE STATE OF KARNATAKA AND ORS. | V. N. RAGHUPATHY | ||
200 | SLP(C) No. 3657-3658/2014 IV-B | EROS CITY DEVELOPERS PVT LTD AND ORS AND ORS. | UMESH KUMAR KHAITAN |
Versus | |||
STATE OF HARYANA AND ORS AND ORS. | SHALU SHARMA, MONIKA GUSAIN | ||
Report received | |||
201 | SLP(C) No. 2361/2018 XIV | RATAN DHAR | SOMIRAN SHARMA |
Versus | |||
UNION OF INDIA MINISTRY OF HOME AFFAIRS REP BY SECERATORY AND ORS. | B. V. BALARAM DAS[R-1], SHUVODEEP ROY[R-2], [R-3], [R-4] | ||
202 | SLP(C) No. 28227/2018 XVI | DR ANGSHUMAN BHATTACHARYA | RAKESH K. SHARMA |
Versus | |||
SMT TINNI BHATTACHARYA | PARTHA SIL[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
203 | SLP(C) No. 21540/2013 XII-A | DIST.COLLECTOR EAST GODAVARI DIST. AND ORS. | GUNTUR PRABHAKAR |
Versus | |||
PALACHERLA VEERARAJU . AND ORS. | ANANGA BHATTACHARYYA[CAVEAT] | ||
204 | SLP(C) No. 14410-14411/2017 IV-B | DAYA KISHAN AND ANR. | UTTARA BABBAR |
Versus | |||
M/S ARIHANT CORPORATION AND ANR. ETC | IRSHAD AHMAD[R-1][PR], D. K. DEVESH[R-1] | ||
Counsel for the Respondent has filed true and legible copy of GPA in Hindi as per R/P DT.17.9.2018 | |||
205 | SLP(C) No. 24263/2017 XVI | ASHA CONSTRUCTION PVT. LTD. | SARLA CHANDRA[P-1] |
Versus | |||
BHARAT HEAVY ELECTRICALS LTD. AND ORS. | KHAITAN & CO.[R-1], [R-2], [R-3], [R-4] | ||
206 | CONMT.PET.(C) No. 953/2018 in C.A. No. 10806/2017 X | HABIB KHAN | MANJU JETLEY |
Versus | |||
ANAND BARDHAN | ABHISHEK ATREY[R-1] | ||
IN C.A. No. - 10806/2017, | |||
207 | CONMT.PET.(C) No. 1427/2018 in SLP(C) No. 23120/2017 XI-A | OORMILA DEVI P.R. @ GEEVA . | K.PARAMESHWAR |
Versus | |||
M. BHARGAVAN NAIR | LIZ MATHEW[R-1] | ||
IN SLP(C) No. - 23120/2017, | |||
FOR ADMISSION | |||
208 | SLP(C) No. 25768/2018 XII | K RAJAN | P. V. YOGESWARAN |
Versus | |||
V. VIJAYALAKSHMI AND ANR. | |||
FOR ADMISSION and I.R. | |||
209 | Diary No. 27943-2018 II-A | SAHAB SINGH AND ANR. | VARINDER KUMAR SHARMA |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
210 | SLP(Crl) No. 9345/2018 II-B | SYED MAISAR @ GUDDU | (MRS. ) VIPIN GUPTA |
Versus | |||
THE STATE OF WEST BENGAL | |||
211 | SLP(C) No. 33422/2018 XII-A | KOTAK MAHINDRA BANK LTD | HIMANSHU BHUSHAN |
Versus | |||
MYLAN LABROATORIES LTD (FORMERLY KNOWN AS MATRIX LABORATORIES LTD) | SUVIDUTT M.S.[CAVEAT] | ||
FOR ADMISSION and I.R. | |||
212 | SLP(C) No. 1436-1439/2019 IV-A | M/S TULSI NARAYAN GARG | PRAGATI NEEKHRA |
Versus | |||
THE M.P. ROAD DEVELOPMENT AUTHORITY AND ORS. | |||
213 | SLP(C) No. 29916/2017 XV | VIRENDRA MATHUR @ VIRENDRA VIDROHI AND ORS. | PRASHANT BHUSHAN |
Versus | |||
UNION OF INDIA AND ORS. | MILIND KUMAR[R-2], [R-7], GURMEET SINGH MAKKER[R-3], MUKESH KUMAR MARORIA[R-1] | ||
FOR ADMISSION and I.R. and IA No.92493/2017-CONDONATION OF DELAY IN FILING and IA No.92496/2017-EXEMPTION FROM FILING O.T. | |||
TO BE LISTED AFTER OBTAINING ORDERS FROM THE COMPETENT AUTHORITY | |||
214 | SLP(C) No. 30899-30900/2016 IX | MANGLA D/O VITTHALRAO LANJEWAR | MAHIMA GUPTA |
Versus | |||
VIDARBHA EDUCATION SOCIETY AND ORS. AND ORS. | LAMBAT AND ASSOCIATES[R-2], [R-3] | ||
215 | SLP(Crl) No. 313/2018 II | MAMRAJ SINGH | PRAKASH KUMAR SINGH |
Versus | |||
THE STATE OF RAJASTHAN | RUCHI KOHLI[R-1] | ||
216 | SLP(Crl) No. 5517/2018 II-A | JITENDRA SHARMA @ DOCTOR SAHEB AND ANR. | SUBHRO SANYAL |
Versus | |||
THE STATE OF BIHAR AND ANR. | |||
FOR ADMISSION and I.R. | |||
217 | SLP(C) No. 21630-21632/2018 XII-A | KAVARAMPETA VENKATAIAH AND ORS. | SUMANTH NOOKALA |
Versus | |||
M/S GAYATRI EDUCATIONAL SOCIETY AND ORS. | D. BHARATHI REDDY[R-1], [R-6], VENKAT PALWAI LAW ASSOCIATES[R-2], [R-3], [R-4], VENKATESWARA RAO ANUMOLU[R-8], [R-9] | ||
218 | SLP(C) No. 13610/2018 IV-A | COMMANDANT 1ST BATTALION AND ANR. | ARJUN GARG |
Versus | |||
MOINUDDIN RIZVI AND ORS. | VIKRANT SINGH BAIS[R-1], [R-2], [R-3], ANANDO MUKHERJEE[R-4] | ||
219 | SLP(C) No. 16964/2018 XI-A | THE STATE OF ODISHA AND ANR. | ANINDITA PUJARI |
Versus | |||
CHITTRANJAN DAS AND ANR. | KEDAR NATH TRIPATHY[R-1], VENKITA SUBRAMONIAM T.R[R-2] | ||
220 | Diary No. 20694-2018 IX | WASUDEO CHATTUMAL JHAMNANI | PRAGYA BAGHEL |
Versus | |||
VINOD AND ORS. | |||
221 | SLP(C) No. 19390-19391/2018 IX | INDIRA YUVAK SHARIRIK SHIKSHAN PRASARAK MANDAL WARDHA | ANAGHA S. DESAI |
Versus | |||
RAHUL KANT AND ORS. | RESPONDENT-IN-PERSON[R-1], LEMAX LAWYERS & CO.[R-2], [R-3], NISHANT RAMAKANTRAO KATNESHWARKAR[R-4], [R-5] ANSHUMAN ASHOK[INT] | ||
222 | SLP(C) No. 24281/2018 XI-A | ABDUL BARI | ZULFIKER ALI P. S |
Versus | |||
RAFEEQ | AMRENDRA KUMAR MEHTA[R-1] | ||
223 | Diary No. 30420-2018 XIV | RADHEY SHYAM | YADAV NARENDER SINGH |
Versus | |||
PARVEEN KUMAR JAIN AND ORS. | |||
224 | SLP(C) No. 828/2019 IX | RAJKUMAR KASHIRAO DESHMUKH | ANAGHA S. DESAI |
Versus | |||
ANIL RAMKRISHNA DESHMUKH | |||
224.1 | Connected Diary No. 41001-2018 IX | ANIL RAMKRISHNA DESHMUKH | MRINAL GOPAL ELKER |
Versus | |||
DR. UDDHAV RANGRAOJI DESHMUKH AND ORS. | |||
IA No.6710/2019-CONDONATION OF DELAY IN FILING and IA No.6711/2019-CONDONATION OF DELAY IN REFILING | |||
225 | Diary No. 36271-2018 (SCLSC) II-A | BHAJAN ALIAS RAMBHAJAN | HARINDER MOHAN SINGH |
Versus | |||
THE STATE OF MADHYA PRADESH | |||
FOR ADMISSION and I.R. and IA No.141309/2018-CONDONATION OF DELAY IN FILING | |||
226 | Diary No. 36366-2018 (SCLSC) II-B | RAHUL | RANBIR SINGH YADAV |
Versus | |||
THE STATE OF KERALA | |||
227 | SLP(C) No. 29197/2018 XIV | MARAN MANDAL | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.157991/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS | |||
228 | Diary No. 37942-2018 XIV | MUSSTT. MONOWARA BEGUM | AVIJIT ROY |
Versus | |||
UNION OF INDIA AND ORS. | |||
FOR ADMISSION and I.R. and IA No.157294/2018-CONDONATION OF DELAY IN FILING and IA No.157295/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS | |||
229 | MA 3219/2018 in C.A. No. 4255/2015 IV | SURAJ BHAN | ANIRUDDHA DESHMUKH |
Versus | |||
STATE OF HARYANA . AND ORS. | |||
IN C.A. No. - 4255/2015, | |||
FOR ADMISSION and IA No.154272/2018-RESTORATION | |||
230 | SLP(C) No. 32917/2018 XIV | M/S SHIVGARH FILLING CENTRE | MANJU JETLEY |
Versus | |||
M/S INDIAN OIL CORPORATION LIMITED AND ANR. | |||
FOR ADMISSION and I.R. and IA No.171758/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
231 | SLP(Crl) No. 9840/2018 II-B | KISHAN CHAND | R. R. DESHPANDE |
Versus | |||
THE STATE OF HARYANA | |||
232 | Diary No. 44840-2018 II-A | ADIRAM SINGH | MANJU JETLEY |
Versus | |||
THE STATE OF MADHYA PRADESH AND ANR. | |||
233 | Diary No. 47549-2018 XII | M. SHENBAGAVALLI | BALRAJ DEWAN |
Versus | |||
S. RAMASAMY AND ORS. | |||
FOR ADMISSION and I.R. and IA No.633/2019-CONDONATION OF DELAY IN FILING | |||
234 | Diary No. 47624-2018 II-C | C. THANGARAJA | E. R. SUMATHY |
Versus | |||
BRANCH MANAGER AND ANR. | |||
235 | W.P.(C) No. 1043/2017 PIL-W | ASHWINI KUMAR UPADHYAY | R. D. UPADHYAY |
Versus | |||
UNION OF INDIA AND ANR. | MUKESH KUMAR MARORIA[R-1], AMIT SHARMA[R-2] | ||
FOR ADMISSION and IA No.27484/2018-INTERVENTION/IMPLEADMENT | |||
236 | SLP(C) No. 8958-8959/2011 XIV | SMT. RAKESH BALA ANEJA . AND ORS. | CHARU MATHUR |
Versus | |||
SMT. SUSHIL BAJAJ | VIKAS MEHTA[CAVEAT] | ||
236.1 | Connected SLP(C) No. 8599/2011 XI | RAKESH BALA ANEJA | CHARU MATHUR |
Versus | |||
SUSHIL BAJAJ . AND ORS. | VIKAS MEHTA | ||
****AS PER COURT'S ORDERS DT.13.04.12 & 05.07.13 N.M.D. MATTER UPDATED FOR19.02.2019***** | |||
237 | SLP(C) No. 28955/2016 IV-A | MOHAMMED SAB . AND ANR. | ANIL KUMAR[P-1][PR], [P-2][PR] |
Versus | |||
THE MANAGER, SHRIRAM GENERAL INSURANCE CO. LTD. . MANAGER AND ORS. | |||
238 | SLP(C) No. 35101/2016 III | PREMIER AUTOMOBILES LTD. NOW PREMIER LTD. | MANISH K. BISHNOI |
Versus | |||
M/S. LAXMI MOTORS | ANNAM D. N. RAO | ||
239 | CONMT.PET.(C) No. 1088/2018 in C.A. No. 2994/2010 IX | SUVARNALATA | MADHURIMA TATIA |
Versus | |||
MOHAN ANANDRAO DESHMUKH | ANJANI KUMAR MISHRA[R-1] | ||
IN C.A. No. - 2994/2010, | |||
to be listed after 4 weeks as per Ld. Registrar's order dated 15.01.2019 | |||
240 | SLP(C) No. 21372/2018 XVI | NILAM KUMARI | GOPAL JHA |
Versus | |||
THE STATE OF BIHAR AND ORS. | ABHA R. SHARMA[R-1], [R-2], [R-3], [R-4] | ||
241 | SLP(Crl) No. 10811/2018 II-A | BIRENDRA PRASAD SAH | SHANTANU SAGAR |
Versus | |||
THE STATE OF BIHAR AND ANR. | |||
242 | SLP(Crl) No. 10426/2018 II | RAM NARESH AND ORS. | RAKESH UTTAMCHANDRA UPADHYAY |
Versus | |||
THE STATE OF UTTAR PRADESH | |||
242.1 | Connected SLP(Crl) No. 8256/2018 II | VIJAY BAHADUR | RAKESH UTTAMCHANDRA UPADHYAY |
Versus | |||
THE STATE OF U.P. | |||
FOR EXEMPTION FROM FILING O.T. ON IA 113764/2018 | |||
243 | SLP(Crl) No. 7427/2018 II | DEEPAK KUMAR | RAJ KISHOR CHOUDHARY |
Versus | |||
THE STATE OF UTTAR PRADESH AND ORS. | GARVESH KABRA[R-1], [R-2], [R-3], ANISH KUMAR GUPTA[R-4] | ||
244 | Diary No. 33103-2018 IV-B | SULEMAN DEAD THROUGH LRS | NARENDER KUMAR VERMA |
Versus | |||
SHARIF KHAN | |||
FOR ADMISSION and I.R. and IA No.1203/2019-CONDONATION OF DELAY IN FILING and IA No.1205/2019-APPLICATION FOR SUBSTITUTION and IA | |||
No.1207/2019-EXEMPTION FROM FILING O.T. and IA No.1202/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.1206/2019-CONDONATION OF DELAY IN | |||
FILING SUBSTITUTION APPLN. and IA No.1204/2019-CONDONATION OF DELAY IN REFILING and IA No.1213/2019-PERMISSION TO FILE ADDITIONAL | |||
DOCUMENTS/FACTS/ANNEXURES | |||
245 | Diary No. 38819-2018 IV-B | HIMMAT SINGH | JAIKRITI S. JADEJA |
Versus | |||
HANUWANT SINGH AND ORS. | |||
FOR ADMISSION and I.R. and IA No.176747/2018-CONDONATION OF DELAY IN FILING and IA No.176752/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
and IA No.176748/2018-CONDONATION OF DELAY IN REFILING and IA No.176750/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES | |||
246 | CONMT.PET.(C) No. 133-134/2019 in C.A. No. 3799-3800/2018 III | SANJAY TIHADE | CHANDER SHEKHAR ASHRI |
Versus | |||
HIGH COURT NAGPUR BENCH THE REGISTRAR | |||
IN C.A. No. - 3799/2018, IN C.A. No. - 3800/2018, | |||
FOR ADMISSION and IA No.150153/2018-EXEMPTION FROM FILING O.T. | |||
247 | SLP(Crl) No. 180/2019 II-A | MACHINDRA AND ANR. | AMOL NIRMALKUMAR SURYAWANSHI |
Versus | |||
THE STATE OF MAHARASHTRA AND ANR. | |||
248 | MA 176/2019 in C.A. No. 5529/2016 III | UNA NAGAR PALIKA CHIEF OFFICER | TARUNA SINGH GOHIL |
Versus | |||
KALIBEN BALUBHAI MAKWANA . | |||
IN C.A. No. - 5529/2016, | |||
FOR ADMISSION and IA No.160529/2018-MODIFICATION | |||
248.1 | Connected MA 179/2019 in C.A. No. 5532/2016 III | UNA NAGAR PALIKA | TARUNA SINGH GOHIL |
Versus | |||
CHANDRIKABEN | |||
IN C.A. No. - 5532/2016, | |||
FOR ADMISSION and IA No.180162/2018-MODIFICATION | |||
248.2 | Connected MA 178/2019 in C.A. No. 5531/2016 III | UNA NAGAR PALIKA | TARUNA SINGH GOHIL |
Versus | |||
MAHESH B. DESAI | |||
IN C.A. No. - 5531/2016, | |||
FOR ADMISSION and IA No.180175/2018-MODIFICATION | |||
248.3 | Connected MA 177/2019 in C.A. No. 5530/2016 III | UNA NAGAR PALIKA CHIEF OFFICER | TARUNA SINGH GOHIL |
Versus | |||
NANIBEN | |||
IN C.A. No. - 5530/2016, | |||
FOR ADMISSION and IA No.180187/2018-MODIFICATION | |||
249 | Diary No. 44947-2018 II-C | K. SADASHIVA | ALJO K. JOSEPH |
Versus | |||
THE STATE OF KARNATAKA | |||
FOR ADMISSION and I.R. and IA No.2473/2019-CONDONATION OF DELAY IN FILING and IA No.2475/2019-EXEMPTION FROM FILING O.T. and IA | |||
No.2474/2019-CONDONATION OF DELAY IN REFILING | |||
250 | Diary No. 46249-2018 XI | FAUZADAR | ANOOP PRAKASH AWASTHI |
Versus | |||
DEVATA (SINCE DECEASED) THROUGH LRS. | |||
FOR ADMISSION and I.R. and IA No.11804/2019-CONDONATION OF DELAY IN FILING and IA No.11805/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and | |||
IA No.11806/2019-EXEMPTION FROM FILING O.T. and IA No.11807/2019-CONDONATION OF DELAY IN REFILING | |||
251 | SLP(C) No. 19941/2018 IX | HAIER TELECOM (INDIA) PVT LTD | UDAYADITYA BANERJEE |
Versus | |||
DRIVE INDIA ENTERPRISE SOLUTIONS LIMITED | JUSTIN M. BHARUCHA[CAVEAT] | ||
I.A. 49/2019 Application for Stay in SC 29644/2018 to be listed be Hon'ble Court | |||
251.1 | Connected SLP(C) No. 29644/2018 XIV | M/S OZONE NETWORKS PRIVATE LIMITED AND ANR. | DINESH CHANDRA PANDEY |
Versus | |||
LT. COL. PAWAN S. YADAV (RETIRED) | |||
252 | C.A. No. 631/2016 III | ATUL S/O ARVIND CHIVHE AND ORS. | SUDHANSHU S. CHOUDHARI |
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UNION OF INDIA AND ORS. | RAVINDRA KESHAVRAO ADSURE | ||
Interlocutory application No. 5418/2019 (Application for grant of injunction) in C.A. 631 of 2016 to be listed before the Hon'ble Court. | |||
253 | C.A. D 29274/2016 XVII | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
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EX. LT. SELINA JOHN | |||
FOR ON IA 1/2016 | |||
FOR STAY APPLICATION ON IA 3/2016 | |||
254 | C.A. No. 3095/2017 XVII | UNION OF INDIA AND ORS. | MUKESH KUMAR MARORIA |
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EX. NO.6492086A SEP/ASH KULBEER SINGH | ANINDITA PUJARI | ||
255 | SLP(Crl) No. 6555/2017 II | RAM DAYAL | AISHWARYA BHATI |
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STATE OF RAJASTHAN | MILIND KUMAR[R-1][GR] | ||
256 | C.A. No. 10805/2014 XVII | ATC CLEARING | ABHA R. SHARMA[P-1] |
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M/S. RG2 | AVIJIT BHATTACHARJEE, RUPALI SAMANTA GHOSH[R-1] | ||
256.1 | Connected C.A. No. 2450/2015 XVII | M/S RG2 | RUPALI SAMANTA GHOSH[P-1] |
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ATC CLEARING AND SHIPPING PVT LTD | |||
257 | SLP(Crl) No. 8137/2017 II-B | AZHARUDDIN AZIMUDDIN MIRZA | RAUF RAHIM[P-1] |
Versus | |||
THE STATE OF GUJARAT AND ORS. | HEMANTIKA WAHI[R-1], [R-2], [R-3] | ||
LIST ALONGWITH SLP (CRL.) 8138-40/2017. | |||
258 | SLP(C) No. 2592-2593/2018 IV-A | FACTORY MANAGER KIRLOSKAR BROTHERS LTD. | ANUPAM LAL DAS |
Versus | |||
LAXMAN | |||
259 | SLP(Crl) No. 1039/2018 II-B | LAXMI NAND NEGI | ANIL NAG |
Versus | |||
KRISHNAKANT DWIVEDI AND ANR. | NANITA SHARMA[CAVEAT], PLR CHAMBERS AND CO.[R-2] | ||
260 | SLP(C) No. 19999/2017 XVI | ALOK KUMAR TIWARI | ALOK SHUKLA |
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UNION OF INDIA AND ORS. | ABHINAV MUKERJI[R-4], [R-5], [R-6], TARA CHANDRA SHARMA[R-13] | ||
FOR ADMISSION and I.R. and IA No.69152/2017-EXEMPTION FROM FILING O.T. and IA No.69151/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
261 | SLP(Crl) No. 8138-8140/2017 II-B | SHAHRUKH NASIM MALEK | HARESH RAICHURA |
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THE STATE OF GUJARAT AND ORS. | HEMANTIKA WAHI[R-1] | ||
TO BE LIST ALONGWITH SLP (CRL.) NO. 8137/2017. | |||
262 | Diary No. 28312-2018 II-C | CENTRAL BUREAU OF INVESTIGATION | ARVIND KUMAR SHARMA |
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ALKA SHARMA | |||
263 | SLP(C) No. 6195/2016 IV-A | THE STATE OF MADHYA PRADESH AND ANR. AND ANR. | RAHUL KAUSHIK[P-1] |
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KASHIRAM AND ORS. AND ORS. | DIVYAKANT LAHOTI[R-1] | ||
264 | SLP(Crl) No. 7245/2017 II-B | SANJIB KUMAR DUTTA | RABIN MAJUMDER[P-1] |
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THE STATE OF WEST BENGAL AND ANR. | PLR CHAMBERS AND CO.[R-1], SAKSHI KAKKAR[R-2] | ||
265 | SLP(Crl) No. 10096/2017 II-C | UNION OF INDIA AND ANR. | B. KRISHNA PRASAD |
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SANDHYA JAIN AND ANR. | AJAY CHOUDHARY[R-1] | ||
266 | SLP(Crl) No. 10149/2017 (SCLSC) II-C | CHINGDU @ SONSINGH | E. R. SUMATHY |
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THE STATE OF CHHATTISGARH | ANIRUDDHA P. MAYEE[R-1][GR] | ||
FOR EXEMPTION FROM FILING O.T. ON IA 133420/2017 | |||
267 | SLP(Crl) No. 3564/2017 II-A | PANDURANG | ANAGHA S. DESAI[P-1] |
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THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], ARVIND KUMAR SHARMA[R-8], RAMESHWAR PRASAD GOYAL[R-9], MITTER & | ||
MITTER CO.[R-12], [R-14], PRESHIT VILAS SURSHE[R-15], CHANDRA PRAKASH[R-16], SOMANATHA PADHAN[R-17], ABHA R. SHARMA[R-21], M. Y. DESHMUKH[R-22] | |||
268 | SLP(Crl) No. 1222/2018 II | SHIPRA TIWARI | DINESH RATTAN BHARDWAJ |
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THE STATE OF RAJASTHAN AND ANR. | NITIN KUMAR THAKUR[CAVEAT], ROHIT K. SINGH[R-1] | ||
269 | SLP(Crl) No. 2781/2018 (SCLSC) II-A | KAMLU MAHADU BHANDE | VIJAY KUMAR |
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THE STATE OF MAHARASHTRA | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1] | ||
270 | SLP(Crl) No. 3486/2018 II-A | SHAMBHU DUTT BORA | RISHI MATOLIYA |
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THE STATE OF MAHARASHTRA AND ANR. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1], B. K. PAL[R-2] | ||
271 | SLP(C) No. 23844/2018 IX | THE STATE OF MAHARASHTRA | NISHANT RAMAKANTRAO KATNESHWARKAR |
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SHANKAR MAYAPPA KAMBLE (SINCE DECEASED) THROUGH LRS AND ORS. | BHARTI TYAGI[R-1.4], [R-1.3], [R-1.2], [R-1.10], [R-1.8], [R-1.1], [R-1.7], [R-1], [R-1.6], [R-1.5] | ||
272 | SLP(C) No. 20020/2018 XII | K B SUKANYA | MALAVIKA JAYANTH |
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R. PRADEEP | SHOBHA RAMAMOORTHY[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.104060/2018-EXEMPTION FROM FILING O.T. and IA No.104063/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS | |||
273 | Diary No. 31360-2018 II-C | MEHAR CHAND | AJAY MARWAH |
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THE STATE OF HIMACHAL PRADESH | SUBHRO SANYAL[R-1] | ||
IA NO. 140540/2018 (APPLICATION FOR SUSPENSION OF SENTENCE) | |||
IA NO. 140543/2018(APPLICATION FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) | |||
IA NO. 140546/2018(APPLICATION FOR EXEMPTION FROM FILING O.T.) | |||
IA NO. 140547/2018(APPLICATION FOR CONDONATION OF DELAY) | |||
274 | SLP(C) No. 32074/2012 IX | BHAUSAHEB FIRODIYA VRUDHASHRAM (DEAD) AND ORS. | ASHOK KUMAR GUPTA II |
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LAXMAN (D) THR. LRS. AND ORS. | UDAY B. DUBE | ||
275 | SLP(C) No. 745-748/2017 IV-A | NOOR-UN-ISSA BEGUM (SINCE DECEASED) BY HER LRS | S. N. BHAT |
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P. SYED KHAN AND ORS. ETC. | ANJANA CHANDRASHEKAR | ||
276 | Diary No. 30536-2017 XVI | NAGINA KHATOON | PANKAJ KUMAR MISHRA |
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THE STATE OF BIHAR AND ORS. | E. C. VIDYA SAGAR[R-1], [R-9], ANIL KATIYAR[R-10] | ||
277 | SLP(Crl) No. 10410/2017 II | PARVEEN | SHANKAR DIVATE[P-1] |
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THE STATE OF UTTAR PRADESH AND ANR. | SWARUPAMA CHATURVEDI[R-1], ANSAR AHMAD CHAUDHARY[R-2] | ||
277.1 | Connected SLP(Crl) No. 10409/2017 II | SHAKELA AND ANR. | SHANKAR DIVATE[P-1] |
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THE STATE OF UTTAR PRADESH AND ANR. | SWARUPAMA CHATURVEDI[R-1], ANSAR AHMAD CHAUDHARY[R-2] | ||
278 | Diary No. 4741-2018 II-C | B. MUNIRATHINAMMAL | RAKESH K. SHARMA |
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SUDHA NARASIMHAN | |||
FOR ADMISSION and I.R. and | |||
279 | SLP(C) No. 12572/2018 III | PRASHANT HARENDRA DESAI | NACHIKETA JOSHI |
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J S CHAWDA AND ORS. | HEMANTIKA WAHI[R-1] | ||
280 | SLP(C) No. 16828-16830/2018 XII | THE UNION TERRITORY OF PUDUCHERRY AND ORS. | V. G. PRAGASAM |
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MS. A. MERCY AND ANR. | RAKESH K. SHARMA[R-1], [R-2], [R-3], [R-4] | ||
In view of Ld Registrar order dated 07.12.2018 list the matter before Hon'ble court after four weeks | |||
281 | SLP(Crl) No. 7509/2018 (SCLSC) II-C | SURAJ | MANJEET CHAWLA |
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STATE GOVERNMENT OF NCT OF DELHI | CHIRAG M. SHROFF[R-1] | ||
282 | SLP(Crl) No. 7717-7718/2018 II-C | CHRISTOPHER RAJ | M.P. PARTHIBAN |
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K VIJAYAKUMAR | |||
283 | SLP(Crl) No. 8292/2018 II-C | GAURAV | RAJIV SHANKAR DVIVEDI[P-1] |
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STATE (GOVT. OF NCT) OF DELHI | B. V. BALARAM DAS[R-1] | ||
FOR ADMISSION and I.R. | |||
284 | SLP(Crl) No. 8746/2018 II-C | K. SUNDAR | GEETHA KOVILAN |
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S. VEERAPPAN | JAY KISHOR SINGH[R-1] | ||
285 | Diary No. 47044-2018 IX | NSEL INVESTORS ACTION GROUP | VIKAS MEHTA |
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63 MOONS TECHNOLOGIES LIMITED FORMERLY KNOWN AS FINANCIAL TECHNOLOGIES (INDIA) LTD. AND ANR. | E. C. AGRAWALA[CAVEAT] | ||
FOR ADMISSION and I.R. and IA No.6331/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.6329/2019-PERMISSION TO FILE PETITION | |||
(SLP/TP/WP/..) and IA No.6330/2019-PERMISSION TO FILE LENGTHY LIST OF DATES | |||
286 | SLP(C) No. 15455/2014 IV-B | SHER SINGH | SIDDHARTH MITTAL[P-1] |
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FINANCIAL COMMISSIONER (REV.) HARYANA AND ORS AND ORS. | SUBHASISH BHOWMICK[R-1] | ||
287 | SLP(C) No. 20666/2016 XVI | ABUL KALAM | SHANTANU SAGAR |
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USMAN GHANI AND ORS. | T. MAHIPAL, SUMIT KUMAR[R-29], [R-30], [R-31], KUNDAN KUMAR MISHRA, [R-5], [R-6], [R-33], [R-34] | ||
288 | SLP(C) No. 32235/2014 XI-A | STATE OF KERALA AND ORS. | C. K. SASI |
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MATHEW ALEXANDER AND ANR. | |||
289 | SLP(C) No. 19193/2011 IV-A | KARNATAKA POWER TRANSMISSION CORPORATION LIMITED | RAGHAVENDRA S. SRIVATSA |
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NATIONAL SMALL INDUSTRIES CORPORATION LIMITED | SANJAY SHARAWAT, RAMENDRA MOHAN PATNAIK | ||
290 | SLP(C) No. 758/2018 IV-A | JAISHEELA V N | H. CHANDRA SEKHAR |
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B G MALLIKARJUNA | DEVASA & CO.[R-1] | ||
291 | SLP(C) No. 352-353/2018 XII | UNION OF INDIA AND ORS. | ANIL KATIYAR |
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S. VIJAYALAKSHMI AND ORS. | MALAVIKA JAYANTH[R-1], [R-2], [R-3], [R-4], [R-5], [R-6], [R-7], [R-8], [R-9], [R-10], [R-11], [R-12], [R-13], [R-14], [R-15], [R-16], [R-17], [R-18], | ||
[R-19], [R-20], [R-21], [R-22], [R-23] | |||
291.1 | Connected SLP(C) No. 1277/2018 XVI | UNION OF INDIA AND ORS. | ANIL KATIYAR |
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BINIT KUMAR VERMA | SUMITA HAZARIKA[R-1] | ||
291.2 | Connected SLP(C) No. 16246-16247/2018 XII | ALL INDIA POSTAL ACCOUNTS EMPLOYEES ASSOCIATION AND ORS. | JAMES P. THOMAS |
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UNION OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], [R-2], [R-3], [R-4] | ||
FOR ADMISSION and I.R. and IA No.80835/2018-CONDONATION OF DELAY IN FILING and IA No.80836/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT | |||
291.3 | Connected SLP(C) No. 29243/2018 XI-A | UNION OF INDIA AND ORS. | ANIL KATIYAR |
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PARAMESWAR BISWAL | |||
292 | SLP(C) No. 29360-29361/2015 XII-A | TALLAVAJJULA PATHANJALI SASTRY AND ORS. | VENKATESWARA RAO ANUMOLU |
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SIMHADRI ATCHAMMA (D) LR AND ORS. | UMESH KUMAR KHAITAN[R-2][PR], [R-3][PR], [R-4][PR], G. N. REDDY[R-6] | ||
293 | SLP(C) No. 2393/2016 IX | SHEIKH RAIS | RAMESHWAR PRASAD GOYAL |
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THE COMMITTEE FOR SCRUTINY AND VERIFICATION OF TRIBE CLAIMS | NISHANT RAMAKANTRAO KATNESHWARKAR, AMOL B. KARANDE | ||
SC 2393/16 but only SC 6814/16 is to be listed | |||
293.1 | Connected SLP(C) No. 6814/2016 IX | RIZWAN SHAIKH USMAN | RAMESHWAR PRASAD GOYAL |
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SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITEE AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-4] | ||
Connected with SC 2393/16 but only SC 6814/16 is to be listed | |||
294 | SLP(C) No. 9135/2018 IX | DAATA MINORITY EDUCATION AND WELFARE ORGANIZATION AND ANR. | ANAGHA S. DESAI |
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THE STATE OF MAHARASHTRA AND ORS. | NISHANT RAMAKANTRAO KATNESHWARKAR[R-1], [R-2] | ||
295 | SLP(C) No. 19453/2018 IX | SADASHIVRAO PATIL SHIKSHAN SANSTHA AND ORS. | ANAGHA S. DESAI |
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VIKAS RAMBHAU RATHKANTHIWAR | RISHI JAIN[R-1], NISHANT RAMAKANTRAO KATNESHWARKAR[R-2] | ||
296 | SLP(C) No. 20461-20462/2018 XII | INDIAN PHARMACY GRADUATES ASSOCIATION | B. BALAJI |
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THE GOVERNMENT OF INDIA AND ORS. | GURMEET SINGH MAKKER[R-1], [R-2] | ||
FOR ADMISSION | |||
297 | SLP(C) No. 31729/2018 IV-A | THE STATE OF MADHYA PRADESH AND ORS. | SWARUPAMA CHATURVEDI |
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SOMESHWAR SINGH | M. P. SHORAWALA[R-1] | ||
298 | SLP(C) No. 27888/2015 IV-B | NEELAM SHARMA | P. N. PURI[P-1] |
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THE SECRETARY TO GOVERNMENT PUNJAB, DEPT. OF EDUCATION, CHANDIGARH . AND ANR. | UTTARA BABBAR[R-1] | ||
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