2019 SCC OnLine All 6936

Abdul Malik v. Nafeesa Khatoon

In the High Court of Allahabad

(Before Jaspreet Singh, J.)

Abdul Malik and Others           …        Appellant;

Versus

Nafeesa Khatoon and Others   …        Respondent.

Second Appeal No. 317 of 2014, Decided on January 9, 2019

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2021 SCC OnLine All 956

Imtiyaj Ali v. Addl. Commissioner Faizabad-I

In the High Court of Allahabad

(Before J.J. Munir, J.)

Imtiyaj Ali and Others  …        Petitioners;

Versus

Addl. Commissioner Faizabad-I and Another          …        Respondent.

Misc. Single No. 28555 of 2021, Decided on December 23, 2021

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2022 SCC OnLine All 14

Mahendra Pal Singh Lekhpal v. State of U.P.

In the High Court of Allahabad

(Before Chandra Kumar Rai, J.)

Mahendra Pal Singh Lekhpal and Another   …        Applicant;

Versus

State of U.P. and Another         …        Opposite Party.

Application U/S 482 No. 15266 of 2007, Decided on January 10, 2022, [Reserved on: 17.12.2021]

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2022 SCC OnLine All 15

Lot Prasad v. State of U.P.

In the High Court of Allahabad

(Before Ramesh Sinha, J.)

Lot Prasad           …        Appellant;

Versus

State of U.P.        …        Respondent.

Criminal Appeal No. 423 of 1995, Decided on January 10, 2022, [Reserved on: 28.10.2021]

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2021 SCC OnLine AP 4094

  1. Raja Gopal v. Govt. of A.P.

In the High Court of Andhra Pradesh

(Before K. Suresh Reddy, J.)

  1. Raja Gopal and Others

Versus

Government of A.P. and Others

W.P. Nos. 33735 of 2010, 16991 & 29952 of 2011 and 10046, 17757, 17831 & 18590 of 2012, Decided on November 3, 2021

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2021 SCC OnLine AP 4095

  1. Naveen Seshu v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

WP No. 17750 of 2021

  1. Naveen Seshu … Petitioner;

Versus

State of Andhra Pradesh, through its Principal Secretary and Others      …        Respondents.

With

WP No. 14706 of 2021

Llaka Vijayarani …        Petitioner;

Versus

State of Andhra Pradesh, Through Its Chief Secretary and Another        …        Respondents.

With

W.P. No. 14801 of 2021

Thota Rama Devi           …        Petitioner;

Versus

State of Andhra Pradesh, Through Its Chief Secretary and Another        …        Respondents.

With

WP No. 14802 of 2021

Kancharana Rohan Kumar       …        Petitioner;

Versus

State of Andhra Pradesh, Through Its Chief Secretary and Another        …        Respondents.

With

W.P. No. 16641 of 2021

  1. Bala Subrahmanyam … Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary, R & B Buildings and Others      …        Respondents.

With

W.P. No. 16643 of 2021

  1. Hanuma Naik … Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 16663 of 2021

  1. Upendra Rao … Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 16669 of 2021

  1. Bujji Babu … Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17011 of 2021

Bodapati Satyanarayana           …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17056 of 2021

Suneetha Mopuri           …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17058 of 2021

Boora Kalyani     …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17078 of 2021

Shaik Kareema Begum  …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17081 of 2021

Khajabi Karumanchi     …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17086 of 2021

  1. Kalyani … Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17101 of 2021

Bizza Sumana Jayanthi …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17102 of 2021

Raj Manoj Gangi …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17103 of 2021

Munnangi Kanakamahalakshmi Gayathri    …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17104 of 2021

Immadi Satyanarayana Rao     …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17107 of 2021

  1. Appa Rao … Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary and Others       …        Respondents.

With

W.P. No. 17108 of 2021

  1. Hanumantha Rao … Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary, General Administration Department (Services) and Others      …      Respondents.

With

W.P. No. 17111 of 2021

Panthangi Mallikarjuna …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by the Chief Secretary, General Administration Department and Others     …        Respondents.

With

W.P. No. 17113 of 2021

Marturi Sreeram Prasad           …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17137 of 2021

Kum. Seelam Indira Devi         …        Petitioner;

Versus

State of Andhra Pradesh, represented by its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17144 of 2021

Nanneboyina Nagalakshmi     …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17146 of 2021

Mylabathula Rajababu  …        Petitioner;

Versus

State of Andhra Pradesh, represented by its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17148 of 2021

Asapu Bhavani   …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17152 of 2021

Sujatha Netheti   …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17170 of 2021

Merugu Abraham          …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17175 of 2021

Garudadri Hyma Raviteja        …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17181 of 2021

Suryanarayana Anusuri           …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17196 of 2021

Padmavathi Mamidi     …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17197 of 2021

Sabbella Venkata Krishna Reddy        …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17203 of 2021

Tekke Mahammad Haneef Sab           …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17231 of 2021

  1. Ravinder Kumar … Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17236 of 2021

Bandaru (Yarra) Naga Jyothi   …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17268 of 2021

Chinta Sireesha  …        Petitioner;

Versus

State of Andhra Pradesh, represented by its Principal Secretary, General Administration Department and Others           …      Respondents.

With

W.P. No. 17283 of 2021

  1. Sreedhar Babu … Petitioner;

Versus

State of Andhra Pradesh, through its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17299 of 2021

Galam Bhaskara Rao     …        Petitioner;

Versus

State of Andhra Pradesh, through its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17302 of 2021

  1. Nagaveni … Petitioner;

Versus

State of Andhra Pradesh, through its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17306 of 2021

B.N. Subbanna    …        Petitioner;

Versus

State of Andhra Pradesh, through its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17330 of 2021

Kalyani Adi        …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17331 of 2021

Killi Murthy Babu          …        Petitioner;

Versus

State of Andhra Pradesh, through its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17361 of 2021

P.V. Narayana    …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 17761 of 2021

A Pushpa Latha  …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Represented by Its Chairman and Others         …        Respondents.

With

W.P. No. 17781 of 2021

Ponturu Deva Kumar    …        Petitioner;

Versus

State of Andhra Pradesh, represented by its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17782 of 2021

B Pentan Naidu  …        Petitioner;

Versus

State of Andhra Pradesh, represented by its Principal Secretary and Others      …        Respondents.

With

W.P. No. 17819 of 2021

Lakshmi Ravindra Bheema      …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 18054 of 2021

Padmaja Gurigundla     …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 18056 of 2021

Annepu Dhanunjaya Rao         …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 18091 of 2021

Mahesh Kumar Vukkum          …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 18100 of 2021

Paravada Syamala Devi            …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 18146 of 2021

Allavarapu B.V.S.B. Srinivas    …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, rep. by its Secretary and Others  …        Respondents.

With

W.P. No. 18168 of 2021

Subramaniyam Revathi …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

With

W.P. No. 18169 of 2021

Presingu Sreenivasa Mahesh   …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

And

W.P. No. 19128 of 2021

Gundala Vijaya Bhaskar           …        Petitioner;

Versus

Andhra Pradesh Public Service Commission, Rep. by its Secretary and Others …        Respondents.

WP/17750/2021, WP/14706/2021, WP/14801/2021, WP/14802/2021, WP 16641/2021, WP 16643/2021, WP 16663/2021, WP/16669/2021, WP/17011/2021, WP/17056/2021, WP/17058/2021, WP/17078/2021, WP/17081/2021, WP/17086/2021, WP/17101/2021, WP/17102/2021, WP/17103/2021, WP/17104/2021, WP/17107/2021, WP/17108/2021, WP/17111/2021, WP/17113/2021, WP/17137/2021, WP/17144/2021, WP/17146/2021, WP/17148/2021, WP/17152/2021, WP/17170/2021, WP/17175/2021, WP/17181/2021, WP/17196/2021, WP/17197/2021, WP/17203/2021, WP/17231/2021, WP/17236/2021, WP/17268/2021, WP/17283/2021, WP/17299/2021, WP/17302/2021, WP/17306/2021, WP/17330/2021, WP/17331/2021, WP/17361/2021, WP 17761/2021, WP/17781/2021, WP/17782/2021, WP/17819/2021, WP/18054/2021, WP 18056/2021, WP/18091/2021, WP/18100/2021, WP/18146/2021, WP/18168/2021, WP/18169/2021 and WP/19128/2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4096

Salapu Ramana v. Andhra University

In the High Court of Andhra Pradesh at Amaravati

(Before A.V. Sesha Sai, J.)

W.P. No. 23360 of 2020

Salapu Ramana and Others      …        Petitioners;

Versus

Andhra University, rep. by it’s Registrar and Others          …        Respondents.

With

Writ Petition No. 20099 of 2020

Salapu Ramana and Others      …        Petitioners;

Versus

State of Andhra Pradesh, rep. by it’s Principal Secretary, rep. by it’s Prl. Secretary and Others          …        Respondents.

And

Writ Petition No. 20674 of 2020

Chelluboina Venkanna and Others    …        Petitioners;

Versus

State of Andhra Pradesh, rep. by its Principal Secretary, rep. by its Prl. Secretary and Others            …        Respondents.

Writ Petition Nos. 23360, 20099 & 20674 of 2020, Decided on November 3, 2021

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2021 SCC OnLine AP 4097

Kollimarla Venkata Sivannarayana v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Kollimarla Venkata Sivannarayana and Others       …        Petitioners;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary to Government and Others   …        Respondents.

Writ Petition No. 21920 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4098

B.K. Manjunath v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

B.K. Manjunath and Others     …        Petitioners;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary and Others       …        Respondents.

Writ Petition No. 22591 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4099

Shaik Baji Shaheed v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before A.V. Sesha Sai, J.)

Shaik Baji Shaheed and Others            …        Petitioners;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary – Municipal Administration and Urban Development and Others        …      Respondents.

Writ Petition No. 23006 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4100

YSR Vocational Junior College v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

Dr. YSR Vocational Junior College, Rep by its Principal, M. Kondalarao …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary and Others       …        Respondents.

Writ Petition No. 24788 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4101

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25495 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4102

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25498 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4103

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25501 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4104

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25502 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4105

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25506 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4106

Muppa Sailaja v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before M. Satyanarayana Murthy, J.)

Muppa Sailaja     …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary to Government Revenue Department and Others …        Respondents.

Writ Petition No. 25507 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4107

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25508 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4108

Andhra Pragati Grameena Bank v. Before the Appellate Authority

In the High Court of Andhra Pradesh at Amaravati

(Before D.V.S.S. Somayajulu, J.)

Andhra Pragati Grameena Bank, Rep. by its Chairman/Authorized Signatory …        Petitioner;

Versus

Before the Appellate Authority and Others  …        Respondents.

Writ Petition No. 25513 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4109

Manchena Anjitha v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before R. Raghunandan Rao, J.)

W.P. No. 25517 of 2021

Manchena Anjitha         …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary (Endowments) and Others    …        Respondents.

And

W.P. No. 25497 of 2021

Ponnnuru Gayatri Devi …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary (Endowments) and Others    …        Respondents.

Writ Petition Nos. 25517 & 25497 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4110

Hindustan Colas (P) Ltd. v. Jt. Chief Environmental Engineer

In the High Court of Andhra Pradesh at Amaravati

(Before Ahsanuddin Amanullah and B. Krishna Mohan, JJ.)

Hindustan Colas Pvt. Ltd., rep. by its Plant Manager, Mr. J. Murali Krishnan   …        Petitioner;

Versus

Jt. Chief Environmental Engineer, A.P. Pollution Control Board  …        Respondents.

Writ Petition No. 25521 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4111

Sigma Granites v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

Sigma Granites, rep. by its Partner A. Mahendra     …        Petitioner;

Versus

State of Andhra Pradesh, rep., by its Principal Secretary, Industries and Commerce Department and Others         …      Respondents.

Writ Petition No. 25535 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4112

Vaishnav Granite Office v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

Vaishnav Granite Office, rep., by its Proprietor C. Siva Kumar Reddy and Others       …        Petitioners;

Versus

State of Andhra Pradesh, rep., by its Principal Secretary, Industries and Commerce Department and Others         …      Respondents.

Writ Petition No. 25538 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4113

Bantrothu Ramachandra Rao v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before M. Venkata Ramana, J.)

Bantrothu Ramachandra Rao   …        Petitioner;

Versus

State of Andhra Pradesh, Represented by its Principal Secretary and Others     …        Respondents.

Writ Petition No. 25556 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4114

Burla Veeresh v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before Ninala Jayasurya, J.)

Burla Veeresh and Others        …        Petitioners;

Versus

State of Andhra Pradesh, rep. by its Secretary and Others …        Respondents.

Writ Petition No. 25557 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4115

Gajji Bala Maddaiah v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before M. Venkata Ramana, J.)

Gajji Bala Maddaiah      …        Petitioner;

Versus

State of Andhra Pradesh, Represented by its Principal Secretary and Others     …        Respondents.

Writ Petition No. 25561 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4116

  1. Sirisha Kalpana v. SBI

In the High Court of Andhra Pradesh at Amaravati

(Before C. Praveen Kumar, J.)

  1. Sirisha Kalpana … Petitioner;

Versus

State Bank of India, Rep. by its Manager and Another        …        Respondents.

Writ Petition No. 25562 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4117

  1. Sandeep v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

  1. Sandeep … Petitioner;

Versus

State of Andhra Pradesh, Rep. By its Principal Secretary Industries and Commerce Department and Others         …      Respondents.

Writ Petition No. 25574 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4118

  1. Rajarajeswari Devi v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before R. Raghunandan Rao, J.)

  1. Rajarajeswari Devi … Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue (Endowments) Department and Others            …      Respondents.

Writ Petition No. 25576 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4119

Pokarna Ltd. v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

Pokarna Ltd. rep. by its Chairman and Managing Director, Gautam Chand Jain          …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary and Others       …        Respondents.

Writ Petition No. 25608 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4120

Pokarna Ltd. v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

Pokarna Ltd., rep. by its Chairman and Managing Director, Gautam Chand Jain         …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary, Industries and Commerce (Mines) Department and Others      …      Respondents.

Writ Petition No. 25613 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4121

Pokarna Ltd. v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before U. Durga Prasad Rao, J.)

Pokarna Ltd., rep by its Chairman and Managing Director, Gautam Chand Jain          …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary, Industries and Commerce (Mines) Department and Others      …      Respondents.

Writ Petition No. 25624 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4122

Kondru Srinu v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before M. Satyanarayana Murthy, J.)

Kondru Srinu      …        Petitioner;

Versus

State of A.P., rep. by its Principal Secretary and Others      …        Respondents.

Writ Petition No. 25639 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4123

Agarwal Industries (P) Ltd. v. Eastern Power Distribution Company of Andhra Pradesh Limited

In the High Court of Andhra Pradesh at Amaravati

(Before C. Praveen Kumar, J.)

Agarwal Industries Pvt. Limited, Represented by Mr. Amit Agarwal     …        Petitioner;

Versus

Eastern Power Distribution Company of Andhra Pradesh Limited, Rept. by its Chairman and Managing Director and Others …      Respondents.

Writ Petition No. 25650 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4124

Medarametla Venkata Sesha Reddy v. Chairman & Managing Director

In the High Court of Andhra Pradesh at Amaravati

(Before C. Praveen Kumar, J.)

Medarametla Venkata Sesha Reddy   …        Petitioner;

Versus

Chairman & Managing Director, APSPDCL and Others    …        Respondents.

Writ Petition No. 25684 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4125

Chagarlamudi Madhubabu v. State of A.P.

In the High Court of Andhra Pradesh at Amaravati

(Before A.V. Sesha Sai, J.)

Chagarlamudi Madhubabu     …        Petitioner;

Versus

State of Andhra Pradesh, Rep. by its Principal Secretary to Government and Others   …        Respondents.

Writ Petition No. 25739 of 2021, Decided on November 3, 2021

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2021 SCC OnLine AP 4126

  1. Andalamma v. State of A.P.

In the High Court of Andhra Pradesh

(Before M. Atyanarayana Murthy, J.)

  1. Andalamma

Versus

State of Andhra Pradesh

Writ Petition No. 30165 of 2018, Decided on November 3, 2021

Read Full Judgment >>

2021 SCC OnLine AP 4127

Chintha Jojivaram, Visakhapatnam v. Prl Secy, Revenue Dept.

In the High Court of Andhra Pradesh

(Before M. Atyanarayana Murthy, J.)

Chintha Jojivaram, Visakhapatnam

Versus

Prl Secy, Revenue Dept. and Others

Writ Petition No. 32398 of 2016, Decided on November 3, 2021

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2021 SCC OnLine AP 4128

Vedicherla Venkata Chalapati v. State of A.P.

In the High Court of Andhra Pradesh

(Before Kongara Vijaya Lakshmi, J.)

Vedicherla Venkata Chalapati

Versus

State of Andhra Pradesh

Writ Petition No. 43056 of 2015, Decided on November 3, 2021

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2014 SCC OnLine Bom 5111

I Pay Clearing Services (P) Ltd. v. ICICI Bank Ltd.

In the High Court of Bombay

(Before Roshan Dalvi, J.)

I Pay Clearing Services Pvt. Ltd.         …        Plaintiff;

Versus

ICICI Bank Ltd. and Another   …        Defendants.

Notice of Motion No. 2325 of 2012 and Suit No. 1094 of 2012, Decided on May 8, 2014

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2018 SCC OnLine Bom 21216

Chief Executive Officer v. Janardhan Appasaheb Badre

In the High Court of Bombay

(Before Ravindra V. Ghuge, J.)

Writ Petition No. 2823 of 2018

Chief Executive Officer and Another

Versus

Janardhan Appasaheb Badre

With

Writ Petition No. 2824 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Adinath Khanderao Pagire

With

Writ Petition No. 2825 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Suleman Shaikh Khudbaksha Shaikh

With

Writ Petition No. 2826 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Arjun Dada Ghadge

With

Writ Petition No. 2827 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Bhausaheb Martand Landge

With

Writ Petition No. 2828 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Anant Dashrath Bidve

With

Writ Petition No. 2831 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Prabhawati Prabhakar Kaldante

With

Writ Petition No. 2832 of 2018

Chief Executive Officer Zilla Parishad Ahmednagar and Another

Versus

Bhagwan Tribak Deokar

Writ Petition No. 2823 of 2018, Writ Petition No. 2824 of 2018, Writ Petition No. 2825 of 2018, Writ Petition No. 2826 of 2018, Writ Petition No. 2827 of 2018, Writ Petition No. 2828 of 2018, Writ Petition No. 2831 of 2018 and Writ Petition No. 2832 of 2018, Decided on March 27, 2018

Read Full Judgment >>

2018 SCC OnLine Bom 21217

Chief Executive Officer v. Janardhan Appasaheb Barde

In the High Court of Bombay

(Before Ravindra V. Ghuge, J.)

Civil Application No. 11178 of 2018

Chief Executive Officer and Another

Versus

Janardhan Appasaheb Barde

In

Review Application Stamp No. 25431 of 2018

With

Civil Application Stamp No. 25656 of 2018

In

Review Application Stamp No. 25655 of 2018

With

Civil Application Stamp No. 25664 of 2018

In

Review Application Stamp No. 25662 of 2018

With

Civil Appication Stamp No. 25651 of 2018

In

Review Application Stamp No. 25650 of 2018

With

Civil Application Stamp No. 25659 of 2018

In

Review Application Stamp No. 25658 of 2018

With

Civil Application Stamp No. 25649 of 2018

In

Review Application Stamp No. 25648 of 2018

With

Civil Application Stamp No. 25647 of 2018

In

Review Application Stamp No. 25646 of 2018

With

Civil Application Stamp No. 25653 of 2018

In

Review Application Stamp No. 25652 of 2018

Civil Application No. 11178 of 2018, Review Application Stamp No. 25431 of 2018, Civil Application Stamp No. 25656 of 2018, Review Application Stamp No. 25655 of 2018, Civil Application Stamp No. 25664 of 2018, Review Application Stamp No. 25662 of 2018, Civil Appication Stamp No. 25651 of 2018, Review Application Stamp No. 25650 of 2018, Civil Application Stamp No. 25659 of 2018, Review Application Stamp No. 25658 of 2018, Civil Application Stamp No. 25649 of 2018, Review Application Stamp No. 25648 of 2018, Civil Application Stamp No. 25647 of 2018, Review Application Stamp No. 25646 of 2018, Civil Application Stamp No. 25653 of 2018 and Review Application Stamp No. 25652 of 2018, Decided on September 7, 2018

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2021 SCC OnLine Bom 6817

Rushabh Outdoors v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Rushabh Outdoors and Others            …        Petitioners;

Versus

State of Maharashtra, Through Government Pleader and Another          …        Respondents.

Writ Petition No. 227 of 2017, Decided on March 19, 2021, [Judgment Reserved on: March 2, 2021]

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2021 SCC OnLine Bom 6818

Satra Plaza Premises Co-Op. Society Ltd. v. Navi Mumbai Municipal Corporation

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 1374 of 2017

Satra Plaza Premises Co-Op. Society Ltd.      …        Petitioner;

Versus

Navi Mumbai Municipal Corporation and Others  …        Respondents.

And

Writ Petition No. 1184 of 2017

Satra Properties (India) Ltd.     …        Petitioner;

Versus

Navi Mumbai Municipal Corporation and Another            …        Respondents.

Writ Petition No. 1374 of 2017 and Writ Petition No. 1184 of 2017, Decided on March 30, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6819

Instakart Services (P) Ltd. v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Instakart Services Pvt. Ltd.       …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

Writ Petition No. 2565 of 2017, Decided on March 30, 2021

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2021 SCC OnLine Bom 6820

Board of Trustees v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Board of Trustees of the Temples Charitable Institution and Funds of Gaud Saraswat Brahman Community of Mumbai and Another   …        Petitioners;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition No. 393 of 2021, Decided on March 30, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6821

Vikrant Bhimsen Chavan v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 448 of 2021

Vikrant Bhimsen Chavan         …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

And

Writ Petition No. 615 of 2021

Ashraf U. Shanu Pathan           …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

Writ Petition No. 448 of 2021 and Writ Petition No. 615 of 2021, Decided on March 16, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6822

Kotia Nirman Cooperative Commercial Premises Society Ltd. v. Municipal Corporation of Greater Bombay

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Kotia Nirman Cooperative Commercial Premises Society Ltd.     …        Applicant/Petitioner;

Versus

Municipal Corporation of Greater Bombay and Others      …        Respondents.

Writ Petition No. 546 of 2018, Interim Application No. 1 of 2020, Writ Petition No. 546 of 2018, Notice of Motion No. 608 of 2017 and Writ Petition No. 546 of 2018, Decided on March 16, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6823

Shashank Raghuveer Patil v. State Election Commission

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Shashank Raghuveer Patil        …        Petitioner;

Versus

State Election Commission and Others          …        Respondents.

Writ Petition Stamp No. 97481 of 2020, Decided on March 30, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6824

Uttamkumar Shivnath Mallah v. Union of India

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Public Interest Litigation (L) No. 2688 of 2021

Uttamkumar Shivnath Mallah and Others    …        Petitioners;

Versus

Union of India and Others       …        Respondents.

And

Interim Application No. 443 of 2019

In

Civil Application No. 84 of 2016

Zoru Darayus Bhathena           …        Applicant;

Versus

State of Maharashtra and Others        …        Respondents.

And

Writ Petition (Lodg) No. 5983 of 2020

Union of India    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application (Lodg.) No. 6943 of 2021

In

Writ Petition (Lodg) No. 5983 of 2020

Zoru Darayus Bhathena           …        Applicant.

In the matter between

Union of India    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application No. 262 of 2021

In

Writ Petition (Lodg) No. 5983 of 2020

Mumbai Metropolitan Region Development Authority     …        Applicant.

In the matter between

Union of India    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application (L.) No. 6943 of 2021

In

Writ Petition (Lodg) No. 5983 of 2020

Zoru Darayus Bhathena           …        Applicant.

In the matter between

Union of India    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

And

Writ Petition (Lodg) No. 3523 of 2020

Union of India    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application (L.) No. 7188 of 2021

In

Writ Petition (Lodg) No. 3523 of 2020

Prema alias Dr. Kanta Motiram Patil and Others     …        Applicants;

In the matter between

Union of India    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

And

Writ Petition No. 471 of 2021

Maheshkumar G. Garodia        …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application (L.) No. 6941 of 2021

In

Writ Petition No. 471 of 2021

Zoru Darayus Bhathena           …        Applicant.

In the matter between

Maheshkumar G. Garodia        …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application No. 408 of 2021

In

Writ Petition No. 471 of 2021

Mumbai Metropolitan Region Development Authority     …        Applicant;

Versus

Maheshkumar G. Garodia and Others           …        Respondents.

Public Interest Litigation (L) No. 2688 of 2021, Interim Application No. 443 of 2019, Civil Application No. 84 of 2016, Writ Petition (Lodg) No. 5983 of 2020, Interim Application (Lodg.) No. 6943 of 2021, Writ Petition (Lodg) No. 5983 of 2020, Interim Application No. 262 of 2021, Writ Petition (Lodg) No. 5983 of 2020, Interim Application (L.) No. 6943 of 2021, Writ Petition (Lodg) No. 5983 of 2020, Writ Petition (Lodg) No. 3523 of 2020, Interim Application (L.) No. 7188 of 2021, Writ Petition (Lodg) No. 3523 of 2020, Writ Petition No. 471 of 2021, Interim Application (L.) No. 6941 of 2021, Writ Petition No. 471 of 2021, Interim Application No. 408 of 2021 and Writ Petition No. 471 of 2021, Decided on March 19, 2021

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2021 SCC OnLine Bom 6825

Rahul v. CEO

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Rahul       …        Petitioner;

Versus

CEO, Vita Nagarparishad Vita and Others   …        Respondents.

Public Interest Litigation (St) No. 1390 of 2021, Decided on March 17, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6826

Param Bir Singh v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Public Interest Litigation No. 6 of 2021

Param Bir Singh …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application St. No. 6356 of 2021

(Not on Board, Taken on Board)

(For Intervention)

In

Public Interest Litigation No. 6 of 2021

Vinod Anand Dubey     …        Applicant.

In the Matter Between:

Param Bir Singh …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Writ Petition No. 1541 of 2021

(Not on Board, Taken on Board)

Dr. Jaishri Laxmanrao Patil (Advocate)         …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Public Interest Litigation St. No. 6072 of 2021

(Not on Board, Taken on Board)

Ghanshyam Upadhyay …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Public Interest Litigation St. No. 6166 of 2021

Mohan Prabhakar Bhide           …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

Public Interest Litigation No. 6 of 2021, Interim Application St. No. 6356 of 2021, Public Interest Litigation No. 6 of 2021, Writ Petition No. 1541 of 2021, Public Interest Litigation St. No. 6072 of 2021 and Public Interest Litigation St. No. 6166 of 2021, Decided on March 31, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6827

Nitin Sardesai v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Public Interest Litigation No. 85 of 2013

With

Public Interest Litigation No. 66 of 2013

Nitin Sardesai and Another     …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

And

Public Interest Litigation No. 38 of 2017

With

Civil Application No. 24 of 2018

With

Civil Application No. 60 of 2018

With

Civil Application No. 54 of 2018

With

Civil Application No. 60 of 2019

Pravin Wategaonkar and Others         …        Petitioners;

Versus

Chief Minister, State of Maharashtra and Others     …        Respondents.

And

Public Interest Litigation No. 21 of 2020

Pravin P. Wategaonkar and Others    …        Petitioners;

Versus

Chief Secretary, State of Maharashtra and Others   …        Respondents.

Public Interest Litigation No. 85 of 2013, Public Interest Litigation No. 66 of 2013, Public Interest Litigation No. 38 of 2017, Civil Application No. 24 of 2018, Civil Application No. 60 of 2018, Civil Application No. 54 of 2018, Civil Application No. 60 of 2019 and Public Interest Litigation No. 21 of 2020, Decided on March 17, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6828

Union of India v. Kamala Laxman Waghela

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition (L) No. 2958 of 2016

With

Writ Petition No. 1796 of 2011

Union of India and Others       …        Petitioners;

Versus

Kamala Laxman Waghela and Others            …        Respondents.

With

Interim Application (L) No. 3688 of 2021

In

Writ Petition No. 1796 of 2011

Union of India and Others       …        Applicants;

In the Matter Between:

Union of India and Others       …        Petitioners;

Versus

Kamala Laxman Waghela and Others            …        Respondents.

Writ Petition (L) No. 2958 of 2016, Writ Petition No. 1796 of 2011 and Interim Application (L) No. 3688 of 2021, Decided on March 19, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6829

Shree Laxmi Ashish IPCS Limited Co-Operative Society Limited v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition (L) No. 3733 of 2019

With

Interim Application (L) No. 7154 of 2021

Shree Laxmi Ashish IPCS Limited Co-Operative Society Limited and Another …        Petitioners;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

With

Writ Petition (L) No. 3754 of 2019

With

Interim Application (L) No. 6626 of 2021

Shree Laxmi Krupa Ipcs Limited and Another         …        Petitioners;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

With

Writ Petition (L) No. 3768 of 2019

With

Interim Application (L) No. 6606 of 2021

Shree Laxmi Ipcs Limited and Another         …        Petitioners;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition (L) No. 3733 of 2019, Interim Application (L) No. 7154 of 2021, Writ Petition (L) No. 3754 of 2019, Interim Application (L) No. 6626 of 2021, Writ Petition (L) No. 3768 of 2019 and Interim Application (L) No. 6606 of 2021, Decided on March 16, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6830

Bhopal Singh Rathour v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Bhopal Singh Rathour and Others      …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondent.

Writ Petition (St) No. 7076 of 2021, Decided on March 18, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6831

Nibir Jyoti Das v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition (ST) No. 93476 of 2020

Nibir Jyoti Das    …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Writ Petition (St) No. 93473 of 2020

Satyanidhi D. Dalal       …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Writ Petition (St) No. 92812 of 2020

Vedantaa Institute of Academic Excellence Pvt. Ltd. and Another           …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

With

Writ Petition No. 10158 of 2016

Mahatma Gandhi Vidyamandir and Another          …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

With

Civil Application No. 2692 of 2016

In

Writ Petition No. 10158 of 2016

Nihar Girish Kulkarni and Another   …        Applicants;

Versus

Mahatma Gandhi Vidyamandir, Through Joint Secretary and Another  …        Respondents.

With

Civil Application No. 24994 of 2016

In

Writ Petition No. 10158 of 2016

Shivani Kishore Bele and Others         …        Applicants;

Versus

Mahatma Gandhi Vidyamandir, Through Joint Secretary and Another  …        Respondents.

With

Civil Application No. 24995 of 2016

In

Writ Petition No. 10158 of 2016

Tarang Anuj Gupta and Another        …        Applicants;

Versus

Mahatma Gandhi Vidyamandir, Through Joint Secretary and Another  …        Respondents.

With

Writ Petition No. 10506 of 2016

Sinhgad Technical Education Society and Others    …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

With

Writ Petition No. 10507 of 2016

Association of Managements of Unaided Private Medical and Dental Colleges …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

Writ Petition (ST) No. 93476 of 2020, Writ Petition (St) No. 93473 of 2020, Writ Petition (St) No. 92812 of 2020, Writ Petition No. 10158 of 2016, Civil Application No. 2692 of 2016, Writ Petition No. 10158 of 2016, Civil Application No. 24994 of 2016 Writ Petition No. 10158 of 2016, Civil Application No. 24995 of 2016, Writ Petition No. 10158 of 2016, Writ Petition No. 10506 of 2016 and Writ Petition No. 10507 of 2016, Decided on March 19, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6832

Tejas Balasaheb Suryawanshi v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Tejas Balasaheb Suryawanshi and Others     …        Petitioners;

Versus

State of Maharashtra Through Principal Secretary and Others      …        Respondents.

Writ Petition (St) No. 99090 of 2020, Decided on March 19, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6833

Arizona Co-operative Housing Society Ltd. v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition (St.) No. 94600 of 2020

Arizona Co-operative Housing Society Ltd. …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application No. 718 of 2021

And

Writ Petition (St.) No. 94600 of 2020

Vikashkumar Shantilalji Jain and Others       …        Applicants;

In the matter between

Arizona Co-operative Housing Society Ltd. …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

Writ Petition (St.) No. 94600 of 2020, Interim Application No. 718 of 2021 and Writ Petition (St.) No. 94600 of 2020, Decided on March 16, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6834

Amarnath Builders and Developers v. Executive Engineer Building Permission and Development

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Amarnath Builders and Developers   …        Petitioner;

Versus

Executive Engineer Building Permission and Development and Others …        Respondents.

Writ Petition (St) No. 95265 of 2020, Decided on March 16, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6835

Baraiya Babu Deva v. Union of India

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 12867 of 2019

With

Interim Application No. 1245 of 2020

Baraiya Babu Deva        …        Petitioner/Applicant;

Versus

Union of India, Through The Secretary and Others …        Respondent.

And

Writ Petition No. 1486 of 2020

Bina Ranjitbhai Patel and Others        …        Petitioners;

Versus

Union of India Through the Secretary and Others   …        Respondents.

Writ Petition No. 12867 of 2019, Interim Application No. 1245 of 2020 and Writ Petition No. 1486 of 2020, Decided on March 19, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6836

Akhil Bharat Krishi Seva Sangh v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 1802 of 1994

With

Chamber Summons No. 56 of 1995

Akhil Bharat Krishi Seva Sangh          …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

With

Public Interest Litigation No. 28 of 2010

And

Chamber Summons No. 111 of 2010

Viniyog Parivar Trust   …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition No. 1802 of 1994, Chamber Summons No. 56 of 1995, Public Interest Litigation No. 28 of 2010 and Chamber Summons No. 111 of 2010, Decided on March 18, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6837

Manmohan Ranbirsen Mehra v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 55 of 2018

With

Show Cause Notice No. 3 of 2020

In

Writ Petition No. 55 of 2018

Manmohan Ranbirsen Mehra  …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

With

Interim Application (L) No. 1331 of 2021

In

Writ Petition No. 55 of 2018

Mohammed Shoeb and Others            …        Applicants;

In the Matter Between:

Manmohan Ranbirsen Mehra  …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

And

Writ Petition (L) No. 6214 of 2021

Mohammed Shoeb and Others            …        Petitioners;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition No. 55 of 2018, Show Cause Notice No. 3 of 2020, Writ Petition No. 55 of 2018, Interim Application (L) No. 1331 of 2021, Writ Petition No. 55 of 2018 and Writ Petition (L) No. 6214 of 2021, Decided on March 30, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6838

Gera Developments (P) Ltd. v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 896 of 2021

Gera Developments Pvt. Ltd. and Another   …        Petitioners;

Versus

State of Maharashtra, through Principal Secretary (UD-1) and Others    …        Respondents.

With

Interim Application No. 768 of 2021

In

Writ Petition No. 896 of 2021

Rajendra Sunil Bodke    …        Applicant.

In the Matter Between

Gera Developments Pvt. Ltd. and Another   …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

Writ Petition No. 896 of 2021, Interim Application No. 768 of 2021 and Writ Petition No. 896 of 2021, Decided on March 19, 2021

Read Full Judgment >>

2021 SCC OnLine Bom 6839

Gera Developments (P) Ltd. v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition No. 896 of 2021

Gera Developments Pvt. Ltd. and Another   …        Petitioners;

Versus

State of Maharashtra and Others        …        Respondents.

With

Interim Application No. 768 of 2021

In

Writ Petition No. 896 of 2021

Rajendra Sunil Bodke    …        Applicant.

In the Matter Between:

Gera Developments Pvt. Ltd. and Another   …        Petitioners;

Versus

State of Maharashtra and Another      …        Respondents.

With

Interim Application (St) No. 7282 of 2021

In

Writ Petition No. 896 of 2021

Prabhakar Dagadu Buchade through Poa Kapil Prabhkar Buchade         …        Applicant.

In the Matter Between:

Gera Developments Pvt. Ltd. and Another   …        Petitioners;

Versus

State of Maharashtra and Another      …        Respondents.

Writ Petition No. 896 of 2021, Interim Application No. 768 of 2021, Writ Petition No. 896 of 2021, Interim Application (St) No. 7282 of 2021 and Writ Petition No. 896 of 2021, Decided on March 30, 2021

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2021 SCC OnLine Bom 6840

Shivajinagar Vyayamshala Gramasta Mandal Bhairavgad v. Commissioner of Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Shivajinagar Vyayamshala Gramasta Mandal Bhairavgad, through Chairman, Bajirao S. Salunkhe and Others     …        Petitioners;

Versus

Commissioner of Municipal Corporation of Greater Mumbai and Others          …        Respondents.

Writ Petition (L) No. 257 of 2020, Decided on March 19, 2021

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2021 SCC OnLine Bom 6841

Shirodkar Mandai Vyapari Welfare Association v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Dr. Shirodkar Mandai Vyapari Welfare Association           …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition (L) No. 7338 of 2021, Decided on March 30, 2021

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2021 SCC OnLine Bom 6842

Citizencredit Cooperative Bank Ltd. v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition (L) No. 8080 of 2020

Citizencredit Cooperative Bank Ltd.  …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

With

Interim Application (L) No. 1591 of 2021

In

Writ Petition (L) No. 8080 of 2020

Nadeem Abdul Hafeez Sayyad           …        Applicant.

In the matter between

Citizencredit Cooperative Bank Ltd.  …        Petitioner;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition (L) No. 8080 of 2020, Interim Application (L) No. 1591 of 2021 and Writ Petition (L) No. 8080 of 2020, Decided on March 19, 2021

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2021 SCC OnLine Bom 6843

Vijay Gajanan Jadhav v. Union of India

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Vijay Gajanan Jadhav    …        Petitioner;

Versus

Union of India and Others       …        Respondents.

Writ Petition (L) No. 8358 of 2021, Decided on March 30, 2021

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2021 SCC OnLine Bom 6844

Shirodkar Mandai Vyapari Welfare Association v. Municipal Corporation of Greater Mumbai

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Dr. Shirodkar Mandai Vyapari Welfare Association           …        Petitioners;

Versus

Municipal Corporation of Greater Mumbai and Others     …        Respondents.

Writ Petition (L) No. 7338 of 2021, Decided on March 16, 2021

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2021 SCC OnLine Bom 6845

Mohammed Yahya Yusuf Sayani v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Mohammed Yahya Yusuf Sayani        …        Petitioner;

Versus

State of Maharashtra and Others        …        Respondents.

Writ Petition (L) No. 8161 of 2021, Decided on March 30, 2021

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2021 SCC OnLine Bom 6846

Alcon v. Pune Municipal Corporation

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Writ Petition (St) No. 3389 of 2020

Alcon through Partner Jagishprasad Agarwal          …        Petitioner;

Versus

Pune Municipal Corporation and Another   …        Respondents.

With

Writ Petition No. 875 of 2021

Alcon Through Partner J. Agarwal     …        Petitioner;

Versus

Pune Municipal Corporation and Others      …        Respondents.

And

Writ Petition (St) No. 4850 of 2020

Alcon Group through Partner S.J. Agarwal  …        Petitioner;

Versus

Pune Municipal Corporation and Others      …        Respondents.

Writ Petition (St) No. 3389 of 2020, Writ Petition No. 875 of 2021 and Writ Petition (St) No. 4850 of 2020, Decided on March 30, 2021

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2021 SCC OnLine Bom 6847

Nagar Yuwak Shikshan Sanstha Airoli v. Municipal Corporation of Thane

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Nagar Yuwak Shikshan Sanstha Airoli          …        Petitioner;

Versus

Municipal Corporation of Thane and Others            …        Respondents.

Writ Petition (St) No. 3526 of 2021, Decided on March 17, 2021

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2021 SCC OnLine Bom 6848

Bhikaji Anant Bendke v. State of Maharashtra

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Bhikaji Anant Bendke   …        Petitioner;

Versus

State of Maharashtra through the Secretary and Others     …        Respondents.

Writ Petition (St) No. 3656 of 2021, Decided on March 30, 2021

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2021 SCC OnLine Bom 6849

A.M. Ramchandani v. Thane Municipal Corporation

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

A.M. Ramchandani       …        Petitioner;

Versus

Thane Municipal Corporation and Others    …        Respondents.

Writ Petition (St) No. 4044 of 2021, Decided on March 17, 2021

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2021 SCC OnLine Bom 6850

Chandradevi Sureshkumar Sisodiya v. Vasai Virar City Municipal Corporation

In the High Court of Bombay

(Before Dipankar Datta, C.J. and G.S. Kulkarni, J.)

Chandradevi Sureshkumar Sisodiya and Another  …        Petitioners;

Versus

Vasai Virar City Municipal Corporation and Others           …        Respondent.

Writ Petition (St) No. 6502 of 2021, Decided on March 19, 2021

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2022 SCC OnLine Bom 50

Laxmikant L. Sajji v. State of Goa

In the High Court of Bombay at Goa

(Before Sadhana S. Jadhav and Manish Pitale, JJ.)

Writ Petition No. 2206 of 2021(F)

Laxmikant L. Sajji          …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary, Govt. of Goa and Others   …        Respondents.

With

Writ Petition No. 2561 of 2021 (F)

Pravin Mohan Asolkar  …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary, Govt. of Goa and Others   …        Respondents.

With

Writ Petition No. 2574 of 2021 (F)

Shrikant Dhondu Govekar       …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary, Govt. of Goa and Others   …        Respondents.

With

Writ Petition No. 2583 of 2021 (F)

Vinod Keshav Shirvoikar         …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary, Govt. of Goa and Others   …        Respondents.

With

Writ Petition No. 2596 of 2021 (F)

Siddhesh Vaman Salgaonkar   …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary, Govt. of Goa and Others   …        Respondents.

With

Writ Petition No. 2597 of 2021 (F)

Namdev Fati Dabhale   …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2598 of 2021 (F)

Roshni Rupesh Mahale …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2599 of 2021 (F)

Sujata Sadashiv Parab   …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2210 of 2021 (F)

Shamal Naik       …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2600 of 2021 (F)

Reshma Narayan Paikakode    …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2211 of 2021 (F)

Ranjit R. Bile       …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2601 of 2021 (F)

Trupti Siddhesh Salgaonkar    …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2602 of 2021 (F)

Surekha Vilas Bandkar …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2212 of 2021 (F)

Bhagwan Vasant Kerkar Faras …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2603 of 2021 (F)

Sunil Manohar Morje    …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2213 of 2021 (F)

Sindhu S. Hadkonkar    …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2214 of 2021 (F)

Santosh Sitaram Harijan           …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2604 of 2021 (F)

Deelip Madhukar Naik …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2215 of 2021 (F)

Kavita K. Velip   …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2605 of 2021 (F)

Babani Manohar Asolkar          …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2606 of 2021 (F)

Sudip Babi Thakur         …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2216 of 2021 (F)

Gauri G. Jalmi     …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2217 of 2021 (F)

Savita R. Kankonkar      …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2607 of 2021 (F)

Vishwanath Shankar Gad         …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

With

Writ Petition No. 2608 of 2021 (F)

Kashinath Govind Parab          …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

Writ Petition No. 2206 of 2021(F) With Writ Petition No. 2561 of 2021 (F) With Writ Petition No. 2574 of 2021 (F) With Writ Petition No. 2583 of 2021 (F) With Writ Petition No. 2596 of 2021 (F) With Writ Petition No. 2597 of 2021 (F) With Writ Petition No. 2598 of 2021 (F) With Writ Petition No. 2599 of 2021 (F) With Writ Petition No. 2210 of 2021 (F) With Writ Petition No. 2600 of 2021 (F) With Writ Petition No. 2211 of 2021 (F) With Writ Petition No. 2601 of 2021 (F) With Writ Petition No. 2602 of 2021 (F) With Writ Petition No. 2212 of 2021 (F) With Writ Petition No. 2603 of 2021 (F) With Writ Petition No. 2213 of 2021 (F) With Writ Petition No. 2214 of 2021 (F) With Writ Petition No. 2604 of 2021 (F) With Writ Petition No. 2215 of 2021 (F) With Writ Petition No. 2605 of 2021 (F) With Writ Petition No. 2606 of 2021 (F) With Writ Petition No. 2216 of 2021 (F) With Writ Petition No. 2217 of 2021 (F) With Writ Petition No. 2607 of 2021 (F) With Writ Petition No. 2608 of 2021 (F), Decided on January 10, 2022

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2022 SCC OnLine Bom 51

Manohar Chowgule v. Gauri D. Honavarkar

In the High Court of Bombay at Goa

(Before Manish Pitale, J.)

Manohar Chowgule and Another       …        Petitioners;

Versus

Gauri D. Honavarkar    …        Respondents.

Writ Petition No. 513 of 2019, Decided on January 10, 2022

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2022 SCC OnLine Bom 52

Parvathi Venkatesh v. State of Maharashtra

In the High Court of Bombay

(Before R.D. Dhanuka and Abhay Ahuja, JJ.)

Dr. (Mrs.) Parvathi Venkatesh …        Petitioner;

Versus

State of Maharashtra Through the Principal Secretary, Department of Higher & Technical Education and Others …      Respondents.

Writ Petition No. 691 of 2021, Decided on January 10, 2022, [Reserved on: 26th October, 2021]

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2022 SCC OnLine Bom 53

Kishor Gangadhar Patil v. State of Maharashtra

In the High Court of Bombay

(Before Bharati Dangre, J.)

Writ Petition No. 14991 of 2021

Kishor Gangadhar Patil …        Petitioner;

Versus

State of Maharashtra, Through its Secretary, Cooperative and Textile Minister and Others    …        Respondents.

With

Writ Petition No. 14993 of 2021

Prabhakar Karbhari Kamble    …        Petitioner;

Versus

State of Maharashtra, Through its Secretary, Cooperative and Textile Minister and Others    …        Respondents.

With

Writ Petition No. 14998 of 2021

Sarjerao Kisanrao Kapse           …        Petitioner;

Versus

State of Maharashtra, Through its Secretary, Cooperative and Textile Minister and Others    …        Respondents.

Writ Petition No. 14991 of 2021, Writ Petition No. 14993 of 2021 and Writ Petition No. 14998 of 2021, Decided on January 3, 2022

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2022 SCC OnLine Bom 54

State of Maharashtra v. XYZ

In the High Court of Bombay

(Before S.S. Shinde and S.P. Tavade, JJ.)

State of Maharashtra     …        Appellant (Orig. Complainant);

Versus

XYZ          …        Respondent (Orig. Accused).

Criminal Appeal No. 475 of 2001, Decided on January 10, 2022, [Reserved on: 8th December, 2021]

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2022 SCC OnLine Bom 55

Reliance General Insurance Co. Ltd. v. Keshar Gopal Singh Thakur

In the High Court of Bombay

(Before N.J. Jamadar, J.)

Reliance General Insurance Co. Ltd.  …        Appellant;

Versus

Keshar Gopal Singh Thakur and Another     …        Respondents.

First Appeal No. 102 of 2021, Decided on January 10, 2022, [Reserved for Order on: 16th November 2021]

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2022 SCC OnLine Bom 56

Angre Port (P) Ltd. v. TAG 15 (IMO. 9705550)

In the High Court of Bombay

(Before B.P. Colabawalla, J.)

Angre Port Private Ltd. …        Applicant/Plaintiff;

Versus

TAG 15 (IMO. 9705550) and Another …        Defendants.

Interim Application (L) No. 112 of 2021 and Commercial Admiralty Suit (L) No. 4 of 2020, Decided on January 3, 2022, [Reserved on: December 20, 2021]

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2022 SCC OnLine Bom 57

Vithoba Gaonkar v. State of Goa

In the High Court of Bombay at Goa

(Before Sadhana S. Jadhav and Manish Pitale, JJ.)

Vithoba Gaonkar            …        Petitioner;

Versus

State of Goa, Thr. the Chief Secretary and Others    …        Respondents.

Writ Petition No. 1734 of 2021 (F), Decided on January 10, 2022

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2022 SCC OnLine Bom 58

Vodafone Idea Ltd. v. CIT

In the High Court of Bombay

(Before K.R. Shriram and R.N. Laddha, JJ.)

Vodafone Idea Ltd.        …        Petitioner;

Versus

Assistant Commissioner of Income Tax, Circle and Others           …        Respondents.

Writ Petition No. 3560 of 2019, Decided on January 3, 2022

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2022 SCC OnLine Bom 59

Maha Active Engineers India (P) Ltd. v. Maharashtra State Electricity Transmission Co. Ltd.

In the High Court of Bombay

(Before S.J. Kathawalla and Milind N. Jadhav, JJ.)

Maha Active Engineers India Pvt. Ltd.          …        Petitioner;

Versus

Maharashtra State Electricity Transmission Co. Ltd. (through its Chairman and Managing Director) and Others  …      Respondents.

Writ Petition (L) No. 21635 of 2021, Decided on January 10, 2022, [Reserved on: 28th October, 2021]

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2021 SCC OnLine Cal 3169

Knight Riders Sports (P) Ltd. v. Adjudicating Authority

In the High Court of Calcutta

(Before Sabyasachi Bhattacharyya, J.)

Knight Riders Sports Private Limited

Versus

Adjudicating Authority (PMLA) and Others

W.P.A. No. 4845 of 2021, Decided on April 9, 2021

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2021 SCC OnLine Cal 3168

Nodal Officer v. Das Auto Centre

In the High Court of Calcutta

(Before T.S. Sivagnanam and Hiranmay Bhattacharyya, JJ.)

M.A.T. 552 of 2020

IA No. CAN 1 of 2020

IA No. CAN 2 of 2020

Nodal Officer

Versus

Das Auto Centre

With

M.A.T 677 of 2020

IA No. CAN 1 of 2020

Commissioner

Versus

Joydev Ghosh and Others

With

M.A.T. 566 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Nodal Officer

Versus

Rudra Autoparts Distributor and Others

With

M.A.T. 567 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Principal Commissioner of GST

Versus

Excel Composites Pvt. Ltd. and Others

With

M.A.T. 528 of 2020

I.A. No. CAN 1 of 2020 (Old CAN 5765 of 2020)

I.A. No. CAN 2 of 2020 (Old CAN 5769 of 2020)

Nodal Officer

Versus

Sony Hydraulics Pvt. Ltd. and Others

With

M.A.T. 531 of 2020

With

I.A. No. CAN 1 of 2020 (Old CAN 5822 of 2020)

With

I.A. No. CAN 2 of 2020 (Old CAN 5824 of 2020)

Commissioner of CGST & Central Tax

Versus

Rishi Graphics Pvt. Ltd. and Others

With

M.A.T. 534 of 2020

With

I.A. No. CAN 1 of 2020 (Old CAN 5829 of 2020)

With

I.A. No. CAN 2 of 2020 (Old CAN 5832 of 2020)

Commissioner of CGST, West Bengal CGST & CX Bidhannagar Division

Versus

Vertiv Engergy Pvt. Ltd. and Others

With

M.A.T. 535 of 2020

With

I.A. No. CAN 1 of 2020 (Old CAN 5837 of 2020)

With

I.A. No. CAN 2 of 2020 (Old CAN 5840 of 2020)

Commissioner of CGST

Versus

Heera Metals Pvt. Ltd. and Others

With

M.A.T. 543 of 2020

With

I.A. No. CAN 1 of 2020

With

I.A. No. CAN 2 of 2020

Union of India

Versus

OSL Prestige Pvt. Ltd. and Others

With

M.A.T. 544 of 2020

With

I.A. No. CAN 1 of 2020

With

I.A. No. CAN 2 of 2020

Deputy Commissioner (Technical)

Versus

Chandras Chemical Enterprises Pvt. Ltd. and Others

With

M.A.T. 546 of 2020

With

I.A. No. CAN 1 of 2020

With

I.A. No. CAN 2 of 2020

Commissioner of CGST and Central Tax

Versus

Print Sales Company and Others

With

M.A.T. 549 of 2020

With

I.A. No. CAN 1 of 2020

With

I.A. No. CAN 2 of 2020

Nodal Officer

Versus

Sanajy Kr. Karn and Others

With

M.A.T. 550 of 2020

With

I.A. No. CAN 1 of 2020

With

I.A. No. CAN 2 of 2020

Union of India

Versus

Amitava Biswas and Others

With

M.A.T. 551 of 2020

With

I.A. No. CAN 1 of 2020

With

I.A. No. CAN 2 of 2020

Union of India

Versus

Ray Indra Chandra and Others

With

M.A.T. 558 of 2020

With

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Principal Commissioner

Versus

Hazemag India Pvt. Ltd. and Others

With

M.A.T. 568 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Union of India

Versus

Amit Tibrewal and Others

With

M.A.T. 573 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Nodal Officer

Versus

Sumita Ghosh and Others

With

M.A.T. 575 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Union of India

Versus

Krishna Hi-tech Infrastructure Pvt. Ltd. and Others

With

M.A.T. 576 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

Union of India

Versus

Rene Impex Pvt. Ltd. and Others

With

M.A.T. 526 of 2020

I.A. No. CAN 1 of 2020 (Old CAN 5758 of 2020)

I.A. No. CAN 2 of 2020 (Old CAN 5760 of 2020)

Commissioner

Versus

Indo East Corporation Pvt. Ltd. and Others

With

M.A.T. 578 of 2020

I.A. No. CAN 1 of 2020

I.A. No. CAN 2 of 2020

I.A. No. CAN 3 of 2020

Union of India

Versus

Mrinal Ghosh and Others

M.A.T. 552 of 2020, IA No. CAN 1 of 2020, IA No. CAN 2 of 2020, M.A.T 677 of 2020, IA No. CAN 1 of 2020, M.A.T. 566 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 567 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 528 of 2020, I.A. No. CAN 1 of 2020, (Old CAN 5765 of 2020), I.A. No. CAN 2 of 2020, (Old CAN 5769 of 2020), M.A.T. 531 of 2020, I.A. No. CAN 1 of 2020, (Old CAN 5822 of 2020), I.A. No. CAN 2 of 2020, (Old CAN 5824 of 2020), M.A.T. 534 of 2020, I.A. No. CAN 1 of 2020, (Old CAN 5829 of 2020), I.A. No. CAN 2 of 2020, (Old CAN 5832 of 2020), M.A.T. 535 of 2020, I.A. No. CAN 1 of 2020, (Old CAN 5837 of 2020), I.A. No. CAN 2 of 2020, (Old CAN 5840 of 2020), M.A.T. 543 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 544 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 546 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 549 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 550 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 551 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 558 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 568 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 573 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 575 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 576 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020, M.A.T. 526 of 2020, I.A. No. CAN 1 of 2020, (Old CAN 5758 of 2020), I.A. No. CAN 2 of 2020, (Old CAN 5760 of 2020), M.A.T. 578 of 2020, I.A. No. CAN 1 of 2020, I.A. No. CAN 2 of 2020 and I.A. No. CAN 3 of 2020, Decided on December 14, 2021, [Heard on: 14.12.2021]

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2022 SCC OnLine Cal 118

Supratik Ghosh v. State of W.B.

In the High Court of Calcutta

(Before Ananda Kumar Mukherjee, J.)

Supratik Ghosh

Versus

State of West Bengal and Another

C.R.R. No. 188 of 2020, Decided on January 10, 2022, [Heard on: 08.12.2021]

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2022 SCC OnLine Cal 119

Rustom Khan v. State of W.B.

In the High Court of Calcutta

(Before Prakash Shrivastava, C.J. and Kesang Doma Bhutia, J.)

Rustom Khan      …        Appellant;

Versus

State of West Bengal and Others         …        Respondents.

MAT 1192 of 2021 With CAN 1 of 2021, Decided on January 10, 2022, [Reserved on: 04.01.2022]

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2022 SCC OnLine Cal 120

Sanjit Kumar Paul v. Bhaskar Paul

In the High Court of Calcutta

(Before Prakash Shrivastava, C.J. and Kesang Doma Bhutia, J.)

Sanjit Kumar Paul          …        Appellant;

Versus

Bhaskar Paul and Others          …        Respondents.

MAT 1337 of 2021 With IA No : CAN 1 of 2021 CAN 2 of 2021, Decided on January 10, 2022, [Reserved on: 05.01.2022]

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2022 SCC OnLine Cal 121

Sumana Layek v. State of W.B.

In the High Court of Calcutta

(Before Abhijit Gangopadhyay, J.)

Sumana Layek

Versus

State of West Bengal and Others

WPA 5287 of 2021, Decided on January 10, 2022, [Heard on: 24.11.2021 and 03.01.2022]

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2022 SCC OnLine Cal 122

Sony Pictures Networks India (P) Ltd. v. National Company Law Tribunal

In the High Court of Calcutta

(Before Rajasekhar Mantha, J.)

Sony Pictures Networks India Private Limited

Versus

National Company Law Tribunal and Others

WPO 1767 of 2021, Decided on January 10, 2022

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2019 SCC OnLine Chh 144

Shiris Kumar Gupta v. Keshav Prasad Sinha

In the High Court of Chhattisgarh at Bilaspur

(Before Prashant Kumar Mishra and Parth Prateem Sahu, JJ.)

Shiris Kumar Gupta      …        Appellant;

Versus

Keshav Prasad Sinha and Others        …        Respondents.

First Appeal No. 169 of 2014, Decided on June 21, 2019, [Judgment Reserved on: 11.04.2019]

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2022 SCC OnLine Chh 22

Balduram Sahu v. State of M.P.

In the High Court of Chhattisgarh at Bilaspur

(Before Rajani Dubey, J.)

Balduram Sahu through his Legal Heir, Sheelmani Prasad            …        Appellant;

Versus

State of Madhya Pradesh, Through Police Station   …        Respondent.

CRA No. 2212 of 1998, Decided on January 10, 2022, [Order Reserved on: 01/10/2021]

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2022 SCC OnLine Chh 23

Shakuntala Mishra v. State of Chhattisgarh

In the High Court of Chhattisgarh at Bilaspur

(Before Rajani Dubey, J.)

Shakuntala Mishra         …        Appellant;

Versus

State of Chhattisgarh     …        Respondent.

CRA No. 566 of 2001, Decided on January 10, 2022, [Order Reserved on: 15/09/2021]

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2022 SCC OnLine Chh 24

Siyaram Kurre v. State of Chhattisgarh

In the High Court of Chhattisgarh at Bilaspur

(Before Narendra Kumar Vyas, J.)

WPCR No. 674 of 2019

Siyaram Kurre and Others       …        Petitioners;

Versus

State of Chhattisgarh, Through : The Secretary to the Government of Chhattisgarh : Department of Revenue and Disaster Management and Others          …        Respondents.

With

WPCR No. 979 of 2019

Neelima Belsaria and Another …        Petitioners;

Versus

State of Chhattisgarh, Through : Station House Officer (SHO) and Others         …        Respondents.

With

WPCR No. 1031 of 2019

Bali Nagwanshi  …        Petitioner;

Versus

State of Chhattisgarh, through the Secretary, Department of Revenue and Disaster Management and Others        …      Respondents.

With

WPCR No. 1096 of 2019

Koushal Kumar Thakur            …        Petitioner;

Versus

State of Chhattisgarh, Through : The Secretary, Department of Revenue and Disaster Management and Others   …      Respondents.

With

WPCR No. 751 of 2019

Neelima Belsaria            …        Petitioner;

Versus

State of Chhattisgarh, Through : The Secretary to the Government of Chhattisgarh, Department of Revenue and Disaster Management and Others          …        Respondents.

With

WPCR No. 828 of 2019

Suresh B. Matali and Another  …        Petitioners;

Versus

State of Chhattisgarh, Through The Secretary to the Government of Chhattisgarh, Department of Revenue and Disaster Management and Others          …        Respondents.

With

WPC No. 3355 of 2019

Bastar Railway Private Limited, through its Executive Director/CEO    …        Petitioner;

Versus

State of Chhattisgarh, through its Secretary, Department of Revenue and Others         …        Respondents.

And

WPCR No. 1037 of 2019

Hira Lal Nayak   …        Petitioner;

Versus

State of Chhattisgarh, Through Secretary, Department of Revenue and Disaster Management and Others …        Respondents.

WPCR No. 674 of 2019, WPCR No. 979 of 2019, WPCR No. 1031 of 2019, WPCR No. 1096 of 2019, WPCR No. 751 of 2019, WPCR No. 828 of 2019, WPC No. 3355 of 2019 and WPCR No. 1037 of 2019, Decided on January 10, 2022, [Reserved on: 16.11.2021]

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2022 SCC OnLine Chh 25

Royden Harold Buthello v. State of Chhattisgarh

In the High Court of Chhattisgarh at Bilaspur

(Before Narendra Kumar Vyas, J.)

Royden Harold Buthello and Another           …        Petitioners;

Versus

State of Chhattisgarh Through The Secretary, Department of Home and Others          …        Respondents.

WPCR No. 686 of 2020, Decided on January 10, 2022, [Reserved on: 17-11-2021]

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2022 SCC OnLine Chh 26

Aman Kumar Singh v. State of Chhattisgarh

In the High Court of Chhattisgarh at Bilaspur

(Before Narendra Kumar Vyas, J.)

WPCR No. 88 of 2020

Aman Kumar Singh      …        Petitioner;

Versus

State of Chhattisgarh, Through its Chief Secretary and Others     …        Respondents.

With

WPCR No. 154 of 2020

Yasmin Singh     …        Petitioner;

Versus

State of Chhattisgarh, Through its Chief Secretary and Others     …        Respondents.

And

WPCR No. 206 of 2020

Aman Kumar Singh and Another       …        Petitioners;

Versus

State of Chhattisgarh, Through its Chief Secretary and Others     …        Respondents.

WPCR No. 88 of 2020, WPCR No. 154 of 2020 and WPCR No. 206 of 2020, Decided on January 10, 2022, [Reserved on: 04.10.2021]

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1982 SCC OnLine Del 420

Amba Lal Sarabhai Enterprises Ltd. v. Sara Pharmaceuticals

In the High Court of Delhi

(Before Gian Chand Jain, J.)

Amba Lal Sarabhai Enterprises Ltd.

Versus

Sara Pharmaceuticals and Others

I.A. No. 3465 of 1981 in 1133/81, Decided on April 8, 1982

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2021 SCC OnLine Del 5577

Directorate of Enforcement v. Vikas WSP Ltd.

In the High Court of Delhi at New Delhi

(Before D.N. Patel, C.J. and Jyoti Singh, J.)

Directorate of Enforcement and Another      …        Appellants;

Versus

Vikas WSP Ltd. and Others      …        Respondents.

LPA 362/2020 and CM APPL.30675/2020, Decided on January 8, 2021

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2022 SCC OnLine Del 75

Hero Fincorp Limited v. S.R. Store

In the High Court of Delhi at New Delhi

(Before Suresh Kumar Kait, J.)

Hero Fincorp Limited   …        Petitioner;

Versus

S.R. Store and Others    …        Respondents.

ARB.P. 594/2021, Decided on January 10, 2022

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2022 SCC OnLine Del 76

Sumer Singh Salkan v. Vikram Singh Mann

In the High Court of Delhi at New Delhi

(Before Amit Bansal, J.)

Sumer Singh Salkan      …        Petitioner;

Versus

Vikram Singh Mann and Others         …        Respondents.

CM(M) 37/2019, Decided on January 10, 2022, [Reserved on: 16th December, 2021]

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2022 SCC OnLine Del 77

Indian Oil Corporation Limited v. All India Petroleum Dealers Association

In the High Court of Delhi at New Delhi

(Before D.N. Patel, C.J. and Jyoti Singh, J.)

LPA 24/2021 & CM APPL. 1843/2021 (stay)

Indian Oil Corporation Limited and Others …        Appellants;

Versus

All India Petroleum Dealers Association Registered and Others  …        Respondents.

With

LPA 30/2021& CM APPL. 2389/2021 (stay)

Indian Oil Corporation Limited and Others …        Appellants;

Versus

All Haryana Petroleum Dealers Association Registered and Others        …        Respondents.

With

LPA 31/2021& CM APPL. 2392/2021 & 12432/2021

Indian Oil Corporation Limited and Others …        Appellants;

Versus

Bihar Petroleum Dealers Association and Another …        Respondents.

LPA 24/2021, CM APPL. 1843/2021 (stay), LPA 30/2021, CM APPL. 2389/2021 (stay), LPA 31/2021, CM APPL. 2392/2021 and 12432/2021, Decided on January 10, 2022

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2022 SCC OnLine Del 78

Future Retail Ltd. v. Amazon.com NV Investment Holdings

In the High Court of Delhi

(Before D.N. Patel, C.J. and Jyoti Singh, J.)

LPA 6/2022

Future Retail Ltd.           …        Appellant;

Versus

Amazon. Com NV Investment Holdings LLC and Others …        Respondents.

And

LPA 7/2022

Future Coupons Private Limited and Others            …        Appellants;

Versus

Amazon. Com NV Investment Holdings LLC and Another          …        Respondents.

LPA 6/2022 and LPA 7/2022, Decided on January 5, 2022

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2022 SCC OnLine Del 79

Union of India v. APS Structures (P) Ltd.

In the High Court of Delhi at New Delhi

(Before Vibhu Bakhru, J.)

Union of India    …        Petitioner;

Versus

APS Structures Pvt. Ltd.           …        Respondent.

O.M.P. (T) (COMM.) 2/2022 & IA No. 198/2022, Decided on January 6, 2022

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2022 SCC OnLine Del 80

Atul Dhariya v. Union of India

In the High Court of Delhi at New Delhi

(Before Manmohan and Navin Chawla, JJ.)

Atul Dhariya       …        Petitioner;

Versus

Union of India and Others       …        Respondents.

W.P.(C) 13697/2021, Decided on January 6, 2022

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2022 SCC OnLine Del 81

Aradhya v. State (NCT of Delhi)

In the High Court of Delhi at New Delhi

(Before Sanjeev Sachdeva, J.)

Aradhya  …        Petitioner;

Versus

Transport Department Govt. of NCT of Delhi          …        Respondent.

W.P.(C) 175/2022, Decided on January 10, 2022

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2022 SCC OnLine Del 82

Sheena Overseas (P) Ltd. v. Assets Care & Reconstruction Enterprise Ltd.

In the High Court of Delhi at New Delhi

(Before Manmohan and Navin Chawla, JJ.)

Sheena Overseas Pvt. Ltd. and Another        …        Petitioners;

Versus

Assets Care & Reconstruction Enterprise Ltd. (ACRE)       …        Respondent.

W.P.(C) 2826/2017 & CM APPLs. 35339/2017, 29530/2018, 32209/2020, 21902/2021, 46752/2021, Decided on January 5, 2022

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2022 SCC OnLine Del 83

Pulate Rajesh Sopan v. Union of India

In the High Court of Delhi at New Delhi

(Before Manmohan and Navin Chawla, JJ.)

Pulate Rajesh Sopan      …        Petitioner;

Versus

Union of India and Others       …        Respondents.

W.P.(C) 295/2022 & CM No. 837/2022, Decided on January 7, 2022

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2011 SCC OnLine SC 1591

Govt. of A.P. v. Obulapuram Minig.Co.P. Ltd.

In the Supreme Court of India

(Before S.H. Kapadia, C.J. and Aftab Alam and K.S.P. Radhakrishnan, JJ.)

Petition(s) for Special Leave to Appeal (Civil) Nos. 7366-7367/2010

(From the judgment and order dated 26/02/2010 in WP No. 25910/2009 and WP No. 26083/2009 of the High Court of A.P. at Hyderabad)

Govt. of A.P. and Others          …        Petitioner(s);

Versus

Obulapuram Minig.Co.P. Ltd. and Others    …        Respondent(s).

(With appln(s) for exemption from filing c/c of the impugned judgment, directions, impleadment, prayer for interim relief and office report)

With S.L.P. (C) Nos. 32690-32691/2010

(With prayer for interim relief and office report)

W.P. (Crl.) No. 66 of 2010

(With appln(s) for directions and office report)

S.L.P. (C) Nos. 17064-17065 of 2010

(With prayer for interim relief and office report)

Writ Petition (C) No. 562 of 2009

(With appln(s) for ex-parte stay, permission to file additional documents and exemption from filing O.T.)

S.L.P. (C) No………../2010 (CC 16829/2010)

(With appln(s) for c/delay in filing SLP and office report)

S.L.P. (C) No………./2010 (CC 16830/2010)

(With appln(s) for c/delay in filing SLP and office report)

[For directions]

Writ Petition (C) No. 411 of 2010

(With appln.(s) for directions and office report)

S.L.P. (C) No. 353 of 2011

(With prayer for interim relief and office report)

Petition(s) for Special Leave to Appeal (Civil) Nos. 7366-7367/2010, WP No. 25910/2009, WP No. 26083/2009, S.L.P. (C) Nos. 32690-32691/2010, W.P. (Crl.) No. 66 of 2010, S.L.P. (C) Nos. 17064-17065 of 2010, Writ Petition (C) No. 562 of 2009, S.L.P. (C) No………../2010 (CC 16829/2010), S.L.P. (C) No………./2010 (CC 16830/2010), Writ Petition (C) No. 411 of 2010 and S.L.P. (C) No. 353 of 2011, Decided on February 25, 2011

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2019 SCC OnLine SC 2108

Union of India v. Virendra Dutt Gyani

In the Supreme Court of India

(Before Ranjan Gogoi, C.J. and Deepak Gupta and Aniruddha Bose, JJ.)

Special Leave Petition (Civil) Diary No. 18133/2019

Union of India and Others       …        Petitioners;

Versus

Virendra Dutt Gyani     …        Respondent.

(For Admission and I.R. and IA No. 84980/2019-Condonation of Delay in Filing and IA No. 84981/2019-Exemption From Filing C/C of the Impugned Judgment)

Special Leave Petition (Civil) Diary No. 18133/2019, WPC No. 4224/2016, IA No. 84980/2019 and IA No. 84981/2019, Decided on July 8, 2019

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2021 SCC OnLine SC 1331

Delhi State GST Department v. Aagman Services (P) Ltd.

In the Supreme Court of India

(Before D.Y. Chandrachud, Indira Banerjee and Sanjiv Khanna, JJ.)

Special Leave Petition (Civil) Diary No. 22386/2020

Nodal Officer Delhi State GST Department  …        Petitioner(s);

Versus

Aagman Services Private Limited and Others          …        Respondent(s).

(With appln.(s) for I.R. and IA No. 117253/2020-Condonation of Delay in Filing and IA No. 117254/2020-Exemption From Filing C/C of the Impugned Judgment)

Special Leave Petition (Civil) Diary No. 22386/2020, WPC No. 1329/2019, IA No. 117253/2020 and IA No. 117254/2020, Decided on January 7, 2021

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2022 SCC OnLine SC 42

Lawyers Voice v. State of Punjab

In the Supreme Court of India

(Before N.V. Ramana, C.J. and Surya Kant and Hima Kohli, JJ.)

Lawyers Voice    …        Petitioner(s);

Versus

State of Punjab and Others       …        Respondent(s).

Writ Petition (Civil) No. 13 of 2022, Decided on January 12, 2022

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2022 SCC OnLine SC 43

Vasudha Sethi v. Kiran V. Bhaskar

In the Supreme Court of India

(Before Ajay Rastogi and Abhay S. Oka, JJ.)

Vasudha Sethi and Others        …        Appellants;

Versus

Kiran V. Bhaskar and Another …        Respondents.

Criminal Appeal No. 82 of 2022 (Arising out of SLP (Crl.) No. 7129 of 2021), Decided on January 12, 2022

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2022 SCC OnLine SC 44

Phoenix ARC (P) Ltd. v. Vishwa Bharati Vidya Mandir

In the Supreme Court of India

(Before M.R. Shah and B.V. Nagarathna, JJ.)

Phoenix ARC Private Limited …        Appellant(s);

Versus

Vishwa Bharati Vidya Mandir and Others    …        Respondent(s).

Civil Appeal Nos. 257-259 of 2022, Decided on January 12, 2022

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2022 SCC OnLine SC 39

Surender Mohan v. State of Haryana

In the Supreme Court of India

(Before Uday U. Lalit and Ajay Rastogi, JJ.)

Review Petition (Civil) No. 1407 of 2021

In

Spcial Leave Petition (Civil) D. No. 6715 of 2020

Surender Mohan …        Petitioner;

Versus

State of Haryana and Another …        Respondents.

Review Petition (Civil) No. 1407 of 2021 and Spcial Leave Petition (Civil) D. No. 6715 of 2020, Decided on January 11, 2022

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2022 SCC OnLine SC 40

Sunil Kumar Yadav v. State of U.P.

In the Supreme Court of India

(Before Uday U. Lalit and Ajay Rastogi, JJ.)

Review Petition (Civil) No. of 2022

(D. No. 26389 of 2021)

In

Special Leave Petition (Civil) No. 11323 of 2021

Sunil Kumar Yadav and Others          …        Petitioners;

Versus

State of Uttar Pradesh and Others      …        Respondents.

Review Petition (Civil) No. of 2022 (D. No. 26389 of 2021) and Special Leave Petition (Civil) No. 11323 of 2021, Decided on January 11, 2022

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2022 SCC OnLine SC 41

Abhinitam Upadhyay v. Allahabad High Court

In the Supreme Court of India

(Before Uday U. Lalit and Ajay Rastogi, JJ.)

Review Petition (Civil) No. 1353 of 2021

In

Spcial Leave Petition (Civil) No. 849 of 2021

Abhinitam Upadhyay   …        Petitioner;

Versus

Hon’ble Allahabad High Court through its Registrar General       …        Respondent.

Review Petition (Civil) No. 1353 of 2021 and Spcial Leave Petition (Civil) No. 849 of 2021, Decided on January 11, 2022

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2022 SCC OnLine SC 38

N.C.C.F. Employees Union v. Union of India

In the Supreme Court of India

(Before Uday U. Lalit and S. Ravindra Bhat, JJ.)

Writ Petition (Civil) No. 512 of 2017

N.C.C.F. Employees Union (Regd) (Recognized) and Another     …        Petitioners;

Versus

Union of India and Another    …        Respondents.

And

Writ Petition (Civil) No. 1221 of 2020

Sanjay Singh       …        Petitioner;

Versus

Union of India and Another    …        Respondents.

Writ Petition (Civil) No. 512 of 2017 and Writ Petition (Civil) No. 1221 of 2020, Decided on January 7, 2022

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2022 SCC OnLine SC 37

Uma Priyadarshini S. v. Suchith K. Nair

In the Supreme Court of India

(Before Indira Banerjee and J.K. Maheshwari, JJ.)

Uma Priyadarshini S.    …        Appellant(s);

Versus

Suchith K. Nair   …        Respondent(s).

Civil Appeal Nos. 204-206 of 2022 (Arising out of SLP (C) Nos. 33511-33513/2018), Decided on January 6, 2022

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2022 SCC OnLine Gau 23

Surendra Nath Dihingia v. State of Assam

In the High Court of Gauhati

(Before Devashis Baruah, J.)

Surendra Nath Dihingia

Versus

State of Assam, Rep. by the Commissioner and Secretary to the Govt. of Assam and Others

WP(C)/128/2022, Decided on January 10, 2022

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2022 SCC OnLine Gau 24

Ali Hussain v. State of Assam

In the High Court of Gauhati

(Before Achintya Malla Bujor Barua, J.)

Ali Hussain

Versus

State of Assam, Represented by the Commissioner and Secretary to the Govt. of Assam and Others

WP(C)/131/2022, Decided on January 10, 2022

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2022 SCC OnLine Gau 25

SSK Exports Limited v. State of Assam

In the High Court of Gauhati

(Before Devashis Baruah, J.)

SSK Exports Limited, Represented by one of Its Director Ashok Trivedi

Versus

State of Assam, Represented by the Commissioner and Secretary to the Govt. of Assam and Others

WP(C)/158/2022, Decided on January 10, 2022

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2022 SCC OnLine Gau 26

Nripendra Kr. Deka v. State of Assam

In the High Court of Gauhati

(Before Sanjay Kumar Medhi, J.)

Nripendra Kr. Deka

Versus

State of Assam, Rep. by the Secy. to the Govt. of Assam and Others

WP(C)/2368/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 27

Mainul Haque v. State of Assam

In the High Court of Gauhati

(Before Devashis Baruah, J.)

Mainul Haque

Versus

State of Assam, Rep. by Secy. to the Govt. of Assam and Others

WP(C)/2907/2019, Decided on January 10, 2022

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2022 SCC OnLine Gau 28

Faizul Haque Barbhuiya v. Union of India

In the High Court of Gauhati

(Before Devashis Baruah, J.)

Faizul Haque Barbhuiya

Versus

Union of India, Represented by the Secretary, Department of Surface Transport and Others

WP(C)/3472/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 29

Romjan Ali v. State of Assam

In the High Court of Gauhati

(Before Devashis Baruah, J.)

Romjan Ali

Versus

State of Assam, Rep. by the Chief Secy. to the Govt. of Assam and Others

WP(C)/3591/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 30

Golap Sarma v. Union of India

In the High Court of Gauhati

(Before Kalyan Rai Surana, J.)

WP(C)/3901/2020

Golap Sarma

Versus

Union of India, Rep. by the Secy. to the Govt. of India and Others

And

WP(C)/3911/2020

Ajit Singh

Versus

Union of India, Rep. by the Secy. to the Govt. of India and Others

WP(C)/3901/2020 and WP(C)/3911/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 31

Dilip Das v. State of Assam

In the High Court of Gauhati

(Before Kalyan Rai Surana, J.)

Dilip Das

Versus

State of Assam, Represented by the Commissioner and Secy. to the Govt. of Assam and Others

WP(C)/4092/2021, Decided on January 10, 2022

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2022 SCC OnLine Gau 32

Salma Sultana v. State of Assam

In the High Court of Gauhati

(Before Manash Ranjan Pathak, J.)

Salma Sultana

Versus

State of Assam, Rep. by the Comm. and Secy. to the Govt. of Assam and Others

WP(C)/4146/2021, Decided on January 10, 2022

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2022 SCC OnLine Gau 33

Saurabh Kumar Kalita v. SBI

In the High Court of Gauhati

(Before Devashis Baruah, J.)

Saurabh Kumar Kalita

Versus

State Bank of India, Represented by Chief General Manager and Others

WP(C)/4175/2021, Decided on January 10, 2022

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2022 SCC OnLine Gau 34

Mrinal Kalita v. State of Assam

In the High Court of Gauhati

(Before Achintya Malla Bujor Barua, J.)

Mrinal Kalita

Versus

State of Assam, Represented by the Commissiner and Secretary, Education Department and Others

WP(C)/4297/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 35

Parvez Sultan Mazumdar v. State of Assam

In the High Court of Gauhati

(Before Manash Ranjan Pathak, J.)

Parvez Sultan Mazumdar

Versus

State of Assam, to be Represented by the Commissioner and Secretary to the Govt. of Assam and Others

WP(C)/4801/2021, Decided on January 10, 2022

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2022 SCC OnLine Gau 36

Salima Khatun Barbhuiya v. State of Assam

In the High Court of Gauhati

(Before Kalyan Rai Surana, J.)

Salima Khatun Barbhuiya and Others

Versus

State of Assam, Rep. by the Comm. and Secy. to the Govt. of Assam and Others

WP(C)/5119/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 37

Anowar Hussain Mughal v. State of Assam

In the High Court of Gauhati

(Before Achintya Malla Bujor Barua, J.)

Anowar Hussain Mughal and Others

Versus

State of Assam, Rep. by the Comm. and Secy. to the Govt. of Assam and Others

WP(C)/5295/2021, Decided on January 10, 2022

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2022 SCC OnLine Gau 38

Pramila Medhi v. State of Assam

In the High Court of Gauhati

(Before Achintya Malla Bujor Barua, J.)

Pramila Medhi

Versus

State of Assam, Rep. by Secretary to the Govt. of Assam, Elementary Education Deptt. and Others

WP(C)/5530/2020, Decided on January 10, 2022

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2022 SCC OnLine Gau 39

Manorama Rai v. State of Assam

In the High Court of Gauhati

(Before Manash Ranjan Pathak, J.)

Manorama Rai

Versus

State of Assam, Represented by the Commissioner and Secretary to the Government of Assam and Others

WP(C)/5555/2021, Decided on January 10, 2022

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2022 SCC OnLine Gau 40

Nargis Sultana Laskar v. State of Assam

In the High Court of Gauhati

(Before Achintya Malla Bujor Barua, J.)

Nargis Sultana Laskar

Versus

State of Assam, Rep. by the Comm. and Secy. to the Govt. of Assam and Others

WP(C)/85/2022, Decided on January 10, 2022

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2020 SCC OnLine Guj 3438

Krishna Oleo Chemical India Limited v. Union of India

In the High Court of Gujarat at Ahmedabad

(Before J.B. Pardiwala and Bhargav D. Karia, JJ.)

Krishna Oleo Chemical India Limited

Versus

Union of India

R/Special Civil Application No. 12297 of 2019, Decided on February 26, 2020

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2021 SCC OnLine Guj 2153

Dhansingbhai Vestabhai Rathva v. Chandubhai Manibhai Parmar

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Dhansingbhai Vestabhai Rathva

Versus

Chandubhai Manibhai Parmar

R/Criminal Misc. Application No. 9888 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2154

Kanubhai Chhotabhai Parmar v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Kanubhai Chhotabhai Parmar and Others

Versus

State of Gujarat and Others

R/Criminal Misc. Application No. 9022 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2155

Mohammed Riyaz Harunbhai Chauhan v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Mohammed Riyaz Harunbhai Chauhan

Versus

State of Gujarat

R/Criminal Misc. Application No. 9844 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2156

Dilipbhai Dhanjibhai Makwana v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Dilipbhai Dhanjibhai Makwana

Versus

State of Gujarat

R/Special Criminal Application No. 2164 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2157

Becharlal Velabhai Damor v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Becharlal Velabhai Damor

Versus

State of Gujarat and Others

R/Special Criminal Application No. 3015 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2158

Pramod Nagendra Chaudhary v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Pramod Nagendra Chaudhary

Versus

State of Gujarat

R/Special Criminal Application No. 3323 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2159

Bhaylabhai Narsubhai Damor v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Bhaylabhai Narsubhai Damor

Versus

State of Gujarat

R/Special Criminal Application No. 3440 of 2021, Decided on July 1, 2021

Read Full Judgment >>

2021 SCC OnLine Guj 2160

Kadi Sarva Vishwavidhyalay v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Kadi Sarva Vishwavidhyalay Thro Pankajkumar Prahladbhai Patel

Versus

State of Gujarat

R/Special Criminal Application No. 3915 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2161

Kahar Minuben Deepakbhai v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Kahar Minuben Deepakbhai

Versus

State of Gujarat

R/Special Criminal Application No. 3980 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2162

Rajubhai Ratilal Talpada v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Rajubhai Ratilal Talpada

Versus

State of Gujarat

R/Special Criminal Application No. 4128 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2163

Sharvankumar Mangalaram Vishnoi v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Sharvankumar Mangalaram Vishnoi

Versus

State of Gujarat

R/Special Criminal Application No. 5431 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2164

Tarunkumar Rameshbhai Rana v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Tarunkumar Rameshbhai Rana

Versus

State of Gujarat

R/Special Criminal Application No. 5439 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2165

Thakor Babalusingh Avadheshsingh v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Thakor Babalusingh Avadheshsingh

Versus

State of Gujarat

R/Special Criminal Application No. 5443 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2166

Thakor Nikunj v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Thakor Nikunj

Versus

State of Gujarat

R/Special Criminal Application No. 5459 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2167

Melsibhai Narsinhbhai Du Bhill v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Melsibhai Narsinhbhai Du Bhill

Versus

State of Gujarat and Others

R/Special Criminal Application No. 5464 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2168

Bhavesh Ramjibhai Borad v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Bhavesh Ramjibhai Borad

Versus

State of Gujarat

R/Special Criminal Application No. 5471 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2169

Akhtarhusen Tajmohmad Rangrej v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Akhtarhusen Tajmohmad Rangrej

Versus

State of Gujarat

R/Special Criminal Application No. 5473 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2170

Santoshkumar Pursottambhai Parmar v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Santoshkumar Pursottambhai Parmar

Versus

State of Gujarat

R/Special Criminal Application No. 5477 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2171

Sagarbhai Arvindbhai Vinjuda v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Sagarbhai Arvindbhai Vinjuda

Versus

State of Gujarat

R/Special Criminal Application No. 5481 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2172

Murtuja Ajagarbhai Chokwala v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Murtuja Ajagarbhai Chokwala

Versus

State of Gujarat

R/Special Criminal Application No. 5482 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2173

Solanki Dineshbhai Khimabhai v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Solanki Dineshbhai Khimabhai

Versus

State of Gujarat

R/Special Criminal Application No. 5486 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2174

Bhaveshbhai Dadubhai Vasra v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Bhaveshbhai Dadubhai Vasra

Versus

State of Gujarat

R/Special Criminal Application No. 5487 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2175

Chanv Chandresh Jagdishbhai v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Chanv Chandresh Jagdishbhai

Versus

State of Gujarat

R/Special Criminal Application No. 5488 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2176

Thakor Vijay Baldevbhai v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Thakor Vijay Baldevbhai

Versus

State of Gujarat and Others

R/Special Criminal Application No. 5490 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2177

Solanki Popatsang Hathisang v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Solanki Popatsang Hathisang

Versus

State of Gujarat and Others

R/Special Criminal Application No. 5491 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2178

Jariya Sagar Lakhmanbhai v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Jariya Sagar Lakhmanbhai

Versus

State of Gujarat

R/Special Criminal Application No. 5492 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2179

Ajitbhai Muljibhai Kunatiya v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Ajitbhai Muljibhai Kunatiya

Versus

State of Gujarat

R/Special Criminal Application No. 5493 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2180

Rahul Rajubhai Bhana v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Rahul Rajubhai Bhana

Versus

State of Gujarat

R/Special Criminal Application No. 5494 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2181

Gulammohundin Umardin Sanghvani v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Gulammohundin Umardin Sanghvani

Versus

State of Gujarat

R/Special Criminal Application No. 5504 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2182

Pathan Salimkhan Rasulkhan v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Pathan Salimkhan Rasulkhan

Versus

State of Gujarat

R/Special Criminal Application No. 5506 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2183

Vikrambhai Bhopatbhai Baria v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Vikrambhai Bhopatbhai Baria

Versus

State of Gujarat

R/Special Criminal Application No. 5507 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2184

Haiyaz Hasanbhai Thaiyam v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Haiyaz Hasanbhai Thaiyam

Versus

State of Gujarat

R/Special Criminal Application No. 5508 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2185

Vikas Hareram Kashyap v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Vikas Hareram Kashyap

Versus

State of Gujarat

R/Special Criminal Application No. 5509 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2186

Solanki Surajsinh Nagendrasinh v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Solanki Surajsinh Nagendrasinh

Versus

State of Gujarat

R/Special Criminal Application No. 5512 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2187

Vijaykumar Mohanlal Menan v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Vijaykumar Mohanlal Menan

Versus

State of Gujarat

R/Special Criminal Application No. 5513 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2188

Girishkumar Laxmansinh Zala v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Girishkumar Laxmansinh Zala

Versus

State of Gujarat

R/Special Criminal Application No. 5531 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2189

Rathva Ranajitbhai Rumalabhai v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Rathva Ranajitbhai Rumalabhai

Versus

State of Gujarat

R/Special Criminal Application No. 5539 of 2021, Decided on July 1, 2021

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2021 SCC OnLine Guj 2190

Kevjibhai Madanbhai Bhil v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Kevjibhai Madanbhai Bhil

Versus

State of Gujarat

R/Special Criminal Application No. 5546 of 2021, Decided on July 1, 2021

Read Full Judgment >>

2021 SCC OnLine Guj 2191

Saurav Dharmendra Malawat v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Saurav Dharmendra Malawat

Versus

State of Gujarat

R/Special Criminal Application No. 8038 of 2020, Decided on July 1, 2021

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2021 SCC OnLine Guj 2192

Vijaykumar Sureshgiri Goswami v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Vijaykumar Sureshgiri Goswami

Versus

State of Gujarat

R/Special Criminal Application No. 8281 of 2020, Decided on July 1, 2021

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2021 SCC OnLine Guj 2193

Parmar Prafulkumar Kalusinh v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Parmar Prafulkumar Kalusinh

Versus

State of Gujarat

R/Special Criminal Application No. 8645 of 2020, Criminal Misc. Application (For Fixing Date of Hearing) No. 1 of 2021 and R/Special Criminal Application No. 8645 of 2020, Decided on July 1, 2021

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2021 SCC OnLine Guj 2194

Hardevsinh Jashubha Zala v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Vipul M. Pancholi, J.)

Hardevsinh Jashubha Zala

Versus

State of Gujarat

R/Special Criminal Application No. 8720 of 2020, Decided on July 1, 2021

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2022 SCC OnLine Guj 31

Tapodhan Prabhudas Khodidas v. Deputy Collector

In the High Court of Gujarat at Ahmedabad

(Before A.G. Uraizee, J.)

Tapodhan Prabhudas Khodidas Since Decd Through Heirs

Versus

Deputy Collector Land Acquisition and Rehabilitation

R/Civil Application No. 23 of 2022 in F/First Appeal No. 24485 of 2020, Decided on January 10, 2022

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2022 SCC OnLine Guj 32

Deputy Collector v. Pagi Rupsinh Laxmanbhai

In the High Court of Gujarat at Ahmedabad

(Before A.G. Uraie, J.)

Deputy Collector, Land Acquisition and Rehabilitation

Versus

Pagi Rupsinh Laxmanbhai

R/First Appeal No. 4013 of 2021 with Civil Application (For Stay) No. 1 of 2021 in R/First Appeal No. 4013 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Guj 33

Rana Anvarbhai Vajesinh v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Bhargav D. Karia, J.)

Rana Anvarbhai Vajesinh and Others

Versus

State of Gujarat and Others

R/Special Civil Application No. 13325 of 2017, Decided on January 10, 2022

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2022 SCC OnLine Guj 34

Champaner Road Cooperative Cotton Sale Society Limited v. State of Gujarat

In the High Court of Gujarat at Ahmedabad

(Before Bhargav D. Karia, J.)

Champaner Road Cooperative Cotton Sale Society Limited and Others

Versus

State of Gujarat snd Other(s)

R/Special Civil Application No. 8161 of 2017, Decided on January 10, 2022

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2022 SCC OnLine HP 154

Anuradha Sood v. State of H.P.

In the High Court of Himachal Pradesh at Shimla

(Before Sandeep Sharma, J.)

Anuradha Sood  …        Petitioner;

Versus

State of Himachal Pradesh Through Principal Secretary (Higher Education) and Others        …        Respondents.

Civil Writ Petition No. 304 of 2022, Decided on January 10, 2022

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2022 SCC OnLine HP 155

Raj Kumari v. State of H.P.

In the High Court of Himachal Pradesh at Shimla

(Before Sandeep Sharma, J.)

Raj Kumari          …        Petitioner;

Versus

State of Himachal Pradesh Through Secretary (Education) and Another            …        Respondents.

Civil Writ Petition No. 308 of 2022, Decided on January 10, 2022

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2021 SCC OnLine TS 1893

Akku Laxman Rao v. IDPL Employees Cooperative Housing Society Limited

In the High Court of Telangana at Hyderabad

(Before A. Rajasheker Reddy and Shameem Akther, JJ.)

Akku Laxman Rao         …        Petitioner;

Versus

IDPL Employees Cooperative Housing Society Limited    …        Respondent.

Writ Appeal Nos. 400 and 407 of 2020, Decided on February 9, 2021

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2022 SCC OnLine TS 38

Kshitij Infraventures (P) Ltd. v. Khorshed Shapoor Chenai

In the High Court of Telangana at Hyderabad

(Before P. Naveen Rao and P. Sree Sudha, JJ.)

Kshitij Infraventures Pvt. Ltd. rep. by its Director Sri. Rajkumar Malpani          …        Appellant;

Versus

Khorshed Shapoor Chenai and Others          …        Respondents.

I.A. No. 1 of 2020 and CCCA No. 66 of 2020, Decided on January 7, 2022

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2022 SCC OnLine TS 39

  1. Narasimha Reddy v. District Collector

In the High Court of Telangana at Hyderabad

(Before Satish Chandra Sharma, C.J. and Abhinand Kumar Shavili, J.)

  1. Narasimha Reddy

Versus

District Collector

W.A. No. 149 of 2019, Decided on January 7, 2022

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2022 SCC OnLine TS 40

National Thermal Power Corporation Limited v. A. Venkata Reddy

In the High Court of Telangana at Hyderabad

(Before Satish Chandra Sharma, C.J. and N. Tukaramji, J.)

National Thermal Power Corporation Limited and Others

Versus

  1. Venkata Reddy

Writ Appeal No. 101 of 2020, Decided on January 7, 2022

Read Full Judgment >>

2022 SCC OnLine TS 41

Secy T.R. & B. Ports Dept. v. K. Muthaiah

In the High Court of Telangana at Hyderabad

(Before Satish Chandra Sharma, C.J. and Abhinand Kumar Shavili, J.)

Secy T.R. & B. Ports Dept. and Others

Versus

  1. Muthaiah

Writ Appeal No. 1679 of 2013, Decided on January 7, 2022

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2022 SCC OnLine TS 42

Narsing Ravi v. State of Telangana

In the High Court of Telangana at Hyderabad

(Before Satish Chandra Sharma, C.J. and N. Tukaramji, J.)

Narsing Ravi

Versus

State of Telangana

Writ Petition (PIL) No. 38 of 2019, Decided on January 7, 2022

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2022 SCC OnLine TS 43

Syed Farees Ahmed v. State of Telangana

In the High Court of Telangana at Hyderabad

(Before Satish Chandra Sharma, C.J. and Abhinand Kumar Shavili, J.)

Syed Farees Ahmed

Versus

State of Telangana

Writ Petition (Pil) No. 132 of 2021, Decided on January 7, 2022

Read Full Judgment >>

2021 SCC OnLine Jhar 864

Lal Badrinath Shahdeo v. State of Jharkhand

In the High Court of Jharkhand at Ranchi

(Before Rajesh Shankar, J.)

Lal Badrinath Shahdeo …        Petitioner;

Versus

State of Jharkhand and Others …        Respondents.

W.P. (C) No. 7518 of 2017, Decided on January 5, 2021

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2021 SCC OnLine Jhar 865

Jagari Sonar v. State of Jharkhand

In the High Court of Jharkhand at Ranchi

(Before Sanjay Kumar Dwivedi, J.)

Jagari Sonar        …        Petitioner;

Versus

State of Jharkhand and Others …        Respondents.

W.P. (S) No. 6171 of 2019, Decided on January 5, 2021

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2021 SCC OnLine Jhar 866

  1. Kujur v. Union of India

In the High Court of Jharkhand at Ranchi

(Before Deepak Roshan, J.)

  1. Kujur … Petitioner;

Versus

Union of India and Others       …        Respondents.

W.P. (S) No. 5386 of 2014, Decided on January 5, 2021

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2021 SCC OnLine Jhar 867

Jagari Sonar v. State of Jharkhand

In the High Court of Jharkhand at Ranchi

(Before Sanjay Kumar Dwivedi, J.)

Jagari Sonar        …        Petitioner;

Versus

State of Jharkhand and Others …        Respondents.

W.P. (S) No. 6171 of 2019, Decided on January 5, 2021

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2021 SCC OnLine Jhar 868

Dewan Soren v. State of Jharkhand

In the High Court of Jharkhand at Ranchi

(Before Deepak Roshan, J.)

Dewan Soren      …        Petitioner;

Versus

State of Jharkhand and Others …        Respondents.

W.P. (S) No. 7280 of 2013, Decided on January 5, 2021

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2022 SCC OnLine Jhar 10

Arun Kumar Prajapati v. State of Jharkhand

In the High Court of Jharkhand at Ranchi

(Before Anubha Rawat Choudhary, J.)

Arun Kumar Prajapati  …        Petitioner;

Versus

State of Jharkhand         …        Opp. Party.

Cr. Revision No. 585 of 2012, Decided on January 10, 2022

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2022 SCC OnLine Jhar 11

Mahesh Kumar v. State of Jharkhand

In the High Court of Jharkhand at Ranchi

(Before Anubha Rawat Choudhary, J.)

Mahesh Kumar and Others      …        Petitioners;

Versus

State of Jharkhand         …        Opp. Party.

Cr. Revision No. 763 of 2012, Decided on January 10, 2022

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2022 SCC OnLine J&K 1

Nand Kishore v. UT, J&K

In the High Court of Jammu and Kashmir and Ladakh

(Before Puneet Gupta, J.)

Nand Kishore and Another      …        Appellant(s)/Petitioner(s);

Versus

UT of J&K and Others   …        Respondent(s).

WP (C) No. 2929/2021 and CM No. 9714/2021, Decided on January 10, 2022

Read Full Judgment >>

2020 SCC OnLine Ker 25876

Kerala State Beverages (Manufactoring and Marketing) Corporation Limited v. CIT

In the High Court of Kerala at Ernakulam

(Before C.K. Abdul Rehim and T.V. Anilkumar, JJ.)

ITA. No. 135 of 2019

Kerala State Beverages (Manufactoring and Marketing) Corporation Limited, Represented by its Managing Director, Sparjan Kumar      …        Appellant;

Versus

Assistant Commissioner of Income Tax Circle-1 (I) …        Respondent.

And

ITA. No. 146 of 2019

Kerala State Beverages (Manufacturing and Marketing) Corporation Ltd., Represented by its Managing Director, Sparjan Kumar      …        Appellant;

Versus

Assistant Commissioner of Income Tax Circle-1 (1) …        Respondent.

And

ITA. No. 313 of 2019

Kerala State Beverages (Manufacturing and Marketing) Corporation Ltd., Represented by its Managing Director G. Sparjan Kumar      …        Appellant;

Versus

Assistant Commissioner of Income Tax Circle 1 (1) …        Respondent.

ITA. No. 135 of 2019, ITA. No. 146 of 2019 and ITA. No. 313 of 2019, Decided on April 30, 2020

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2021 SCC OnLine Ker 6525

United India Insurance Co. Ltd. v. Meenakumari

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

Manager, United India Insurance Co. Ltd., represented by its Manager …        Appellant/s;

Versus

Meenakumari and Others        …        Respondent/s.

MACA No. 1675 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6468

Mohammed Faris v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Mohammed Faris           …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 2838 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6469

Sabu P.S. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Sabu P.S.  …        Petitioner/Accused;

Versus

State of Kerala Represented by Public Prosecutor, High Court of Kerala …        Respondent.

Bail Appl. No. 3139 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6470

Vijayan S. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Vijayan S. …        Petitioner/3rd Accused;

Versus

State of Kerala Rep. by the Public Prosecutor, High Court of Kerala and Another        …        Respondents/Defacto Complainant.

Bail Appl. No. 3324 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6471

Sivakumar v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Sivakumar           …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent/State.

Bail Appl. No. 3442 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6472

P.V. Biju v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

P.V. Biju   …        Petitioner/Accused;

Versus

State of Kerala Represented by Public Prosecutor, High Court of Kerala …        Respondent.

Bail Appl. No. 3450 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6473

Sreejith v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Sreejith and Others        …        Petitioners/Accused;

Versus

State of Kerala Represented by Public Prosecutor, High Court of Kerala …        Respondent.

Bail Appl. No. 3460 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6474

Jayan S. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Jayan S.    …        Petitioner/Accused;

Versus

State of Kerala Represented by Public Prosecutor, High Court of Kerala and Others   …        Respondents/State & Complainant.

Bail Appl. No. 3558 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6475

Anil Kumar v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Anil Kumar         …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 3709 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6476

Ashraf v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Ashraf      …        Applicant/Accused;

Versus

State of Kerala Represented by the Public Prosecutor, High Court of Kerala and Another      …        Respondents/Complainant.

Bail Appl. No. 3947 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6477

Jinesh v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Jinesh       …        Petitioner/s;

Versus

State of Kerala Represented by Public Prosecutor, High Court of Kerala and Another …        Respondent/s.

Bail Appl. No. 3966 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6478

Sreejith T. v. Station House Officer

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Sreejith T. …        Petitioner/3rd Accused;

Versus

Station House Officer Kadakkavoor Police Station and Another  …        Respondents/Complainant and the State.

Bail Appl. No. 3970 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6479

Noushad v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Noushad  …        Petitioner/Accused;

Versus

State of Kerala Represented by the Public Prosecutor, High Court of Kerala     …        Respondent/Complainant.

Bail Appl. No. 3971 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6480

Harshad v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Harshad   …        Petitioner/Accused;

Versus

State of Kerala Represented by the Public Prosecutor, High Court of Kerala     …        Respondent/Complainant.

Bail Appl. No. 3973 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6481

Suneesh K. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Suneesh K.          …        Petitioner/Accused;

Versus

State of Kerala Rep. by the Public Prosecutor, High Court of Kerala        …        Respondent/Complainant.

Bail Appl. No. 3991 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6482

Jibin v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Jibin          …        Petitioner;

Versus

State of Kerala Rep. by Public Prosecutor, High Court of Kerala  …        Respondent.

Bail Appl. No. 3999 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6483

Saji P. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Saji P.       …        Petitioner/Accused;

Versus

State of Kerala Represented by the Public Prosecutor, High Court of Kerala     …        Respondent/State & Complainant.

Bail Appl. No. 4001 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6484

Shaiju N. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Shaiju N.  …        Petitioner;

Versus

State of Kerala Rep. by Public Prosecutor, High Court of Kerala and Another   …        Respondents.

Bail Appl. No. 4011 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6485

Manoj v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Manoj       …        Petitioner/Accused;

Versus

State of Kerala, represented by Public            …        Respondent/State.

Bail Appl. No. 4026 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6486

Ravishankar v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Ravishankar        …        Petitioners/Accused Nos. 1 to 3;

Versus

State of Kerala Rep. by the Public Prosecutor, High Court of Kerala and Others           …        Respondents/Compalaintant.

Bail Appl. No. 4027 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6487

Noushad M. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Noushad M. and Others           …        Petitioners/Accused 1, 4, 7 and 8;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 4035 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6488

Sarath Shaji v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Sarath Shaji         …        Petitioner;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 4043 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6489

Vaisakhan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Vaisakhan           …        Petitioner/Accused;

Versus

State of Kerala Represented by the Public Prosecutor, High Court of Kerala     …        Respondent/Complainant.

Bail Appl. No. 4084 of 2021, Decided on July 9, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6490

Anilkumar v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Anilkumar          …        Petitioner/Accused;

Versus

State of Kerala Represented by the Public Prosecutor, High Court of Kerala and Another      …        Respondents/Complainant.

Bail Appl. No. 4086 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6491

Praveen v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Praveen    …        Petitioner/1st Accused;

Versus

State of Kerala Represented by Public Prosecutor, High Court of Kerala …        Respondent/Complainant:.

Bail Appl. No. 4099 of 2021, Decided on July 9, 2021

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2021 SCC OnLine Ker 6492

Omar Haroon v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Omar Haroon     …        Petitioner/3rd Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondents/State & Defacto Complainant.

Bail Appl. No. 4196 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6493

Manunath v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Manunath           …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor and Another    …        Respondent/s.

Bail Appl. No. 4222 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6494

Anoop v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Anoop      …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent/State.

Bail Appl. No. 4280 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6495

Mohammed Anas v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Mohammed Anas          …        Petitioner/Accused;

Versus

State of Kerala, represented by the Public Prosecutor and Another         …        Respondents/State & Complainant.

Bail Appl. No. 4626 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6496

Akshaya Das C.S. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Akshaya Das C.S. and Others  …        Petitioners/Accused 1 to 5;

Versus

State of Kerala, represented by the Public Prosecutor and Another         …        Respondents/Complainants.

Bail Appl. No. 4738 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6497

Rajesh A.S v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Rajesh A.S           …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor and Another    …        Respondents/State & Complainant.

Bail Appl. No. 4888 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6498

Rahul R. Nair v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Rahul R. Nair      …        Petitioner;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 4902 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6499

Johnson A.G. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Johnson A.G.      …        Petitioner/Accused;

Versus

State of Kerala, represented by Station House Officer         …        Respondent/State.

Bail Appl. No. 4908 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6500

Ashokan V. V. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Ashokan V.         …        Petitioner/Accused 2;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 5076 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6501

Shibin Jose v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Shibin Jose           …        Petitioner/Accused No. 7;

Versus

State of Kerala, rep. by the Public Prosecutor           …        Respondent/State.

Bail Appl. No. 5084 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6502

Abhilash v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Abhilash  …        Petitioner/Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondent/State.

Bail Appl. No. 5086 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6503

  1. Saji v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

  1. Saji … Petitioner/Sole Accused;

Versus

State of Kerala, represented by Public Prosecutor and Another    …        Respondent/Complainant/State.

Bail Appl. No. 5089 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6504

Muhammed Haris Ok v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Muhammed Haris Ok   …        Petitioner/Accused No. 2;

Versus

State of Kerala, represented by the Public Prosecutor and Another         …        Respondent/State.

Bail Appl. No. 5091 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6505

Ajmal Kurikkal v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Ajmal Kurikkal and Others      …        Petitioners/Accused Nos. 9, 10 & 12;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent/State.

Bail Appl. No. 5096 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6506

Rajeev Balakrishnan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Rajeev Balakrishnan      …        Petitioner/Accused;

Versus

State of Kerala, represented by the Public Prosecutor and Another         …        Respondents/State/Complainant.

Bail Appl. No. 5123 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6507

Maneesh v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Maneesh  …        Petitioner/Accused;

Versus

State of Kerala, rep. by the Public Prosecutor           …        Respondent/State.

Bail Appl. No. 5132 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6508

Velayudhan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Velayudhan        …        Petitioner;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent.

Bail Appl. No. 5143 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6509

Najmal v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Najmal     …        Petitioner/Accused;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondents.

Bail Appl. No. 9076 of 2020, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6510

Manoj v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Babu, J.)

Manoj       …        Appellant/Accused;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent/Complainant.

Crl.A No. 1169 of 2008, Decided on July 8, 2021

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2021 SCC OnLine Ker 6511

Rajan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Babu, J.)

Rajan        …        Appellant/Accused;

Versus

State of Kerala, represented by (Sho Edachery Police Station in crime No. 42/2006), by Public Prosecutor  …      Respondent/Complainant.

Crl.A No. 1170 of 2008, Decided on July 8, 2021

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2021 SCC OnLine Ker 6512

Aji v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P. Somarajan, J.)

Crl.A No. 1209 of 2006

Aji …        Appellant/2nd Accused;

Versus

State of Kerala, represented by the Public Prosecutor and Another         …        Respondents.

And

Crl.A No. 1311 of 2006

Njanadurai          …        Appellant/1st Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondent/Complainants.

Crl.A No. 1209 of 2006 and Crl.A No. 1311 of 2006, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6513

Panachikkal Thankachan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Kauser Edappagath, J.)

Panachikkal Thankachan and Another          …        Appellants/Accused 1 & 2;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondent/Complainant;

Crl.A No. 1418 of 2007, Decided on July 8, 2021

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2021 SCC OnLine Ker 6514

Thottathan Manoharan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Babu, J.)

Thottathan Manoharan …        Appellant/Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondent/Complainant.

Crl.A No. 1857 of 2006, Decided on July 8, 2021

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2021 SCC OnLine Ker 6515

Bharathan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Babu, J.)

Bharathan            …        Appellant/Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondent/Complainant.

Crl.A No. 2332 of 2006, Decided on July 8, 2021

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2021 SCC OnLine Ker 6516

Akhil P.M. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P. Somarajan, J.)

Akhil P.M.           …        Appellant/Accused;

Versus

State of Kerala, represented by Public Prosecutor and Another    …        Respondent/State and Defacto Complainant.

Crl.A No. 442 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6517

Gokul Krishna v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Gokul Krishna and Others       …        Petitioners/Accused Nos. 1 to 3;

Versus

State of Kerala, Rep.By Public Prosecutor and Others         …        Respondents/State and Complainant.

CRL.MC No. 2779 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6518

Hamsa v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Hamsa     …        Petitioner/s;

Versus

State of Kerala, represented by Public Prosecutor    …        Respondent/s.

CRL.MC No. 2827 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6519

Chandrasenan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P. Somarajan, J.)

Chandrasenan    …        Petitioner/Accused Nos. 1 to 6;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondents/State & Defacto Complainant.

CRL.MC No. 2995 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6520

Adeeb v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Haripal, J.)

Adeeb      …        Petitioner/Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondents/Complainant.

CRL.MC No. 2998 of 2021, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6521

Tomy Mathew v. Executive Officer

In the High Court of Kerala at Ernakulam

(Before V.G. Arun, J.)

Tomy Mathew, represented by Power of Attorney Holder K.D. Francis …        Petitioner/s;

Versus

Executive Officer and Another            …        Respondent/s.

CRP(LR) No. 438 of 2017, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6522

Cochin Air Cargo Clearing House v. Commissioner of Customs

In the High Court of Kerala at Ernakulam

(Before S.V. Bhatti and Bechu Kurian Thomas, JJ.)

Cochin Air Cargo Clearing House, represented by its Managing Partner Kochurani   …        Appellant/s;

Versus

Commissioner of Customs       …        Respondent/s.

CUS. Appeal No. 5 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6523

Johny Kochuthazhath v. K. Mohammed

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

Johny Kochuthazhath   …        Appellant/S/Petitioner;

Versus

  1. Mohammed and Another … Respondent/S/Respodents in O.P.(MV).

MACA No. 1392 of 2009, Decided on July 8, 2021

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2021 SCC OnLine Ker 6524

Mohammed P. v. Managing Partner

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

Mohammed P.    …        Appellant/Claimant;

Versus

Managing Partner and Others …        Respondents/Respondents.

MACA No. 1420 of 2009, Decided on July 8, 2021

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2021 SCC OnLine Ker 6526

K.N. Narayanan v. Babu

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

K.N. Narayanan …        Appellant/s;

Versus

Babu and Others …        Respondent/s.

MACA No. 1853 of 2009, Decided on July 8, 2021

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2021 SCC OnLine Ker 6527

Nabeesa v. Sebastian Joseph

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

Nabeesa   …        Appellant/Petitioner;

Versus

Sebastian Joseph and Another …        Respondents/Respondents.

MACA No. 1900 of 2009, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6528

Subaida v. T.T. Jaison

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

Subaida and Others       …        Appellants/Claimants;

Versus

T.T. Jaison and Others   …        Respondents.

MACA No. 1940 of 2009, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6529

Thomas K. Thomas v. P. Kaliappan

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

Thomas K. Thomas        …        Appellant/Petitioner;

Versus

  1. Kaliappan and Others … Respondents/Respondents.

MACA No. 1947 of 2009, Decided on July 8, 2021

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2021 SCC OnLine Ker 6531

Rathidevi M. v. Padmakumar

In the High Court of Kerala at Ernakulam

(Before V.G. Arun, J.)

Rathidevi M.       …        Petitioner/s;

Versus

Padmakumar      …        Respondent/s.

OP(C) No. 250 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6532

  1. Vijayakumari v. P.K. Ramesh

In the High Court of Kerala at Ernakulam

(Before V.G. Arun, J.)

  1. Vijayakumari and Another … Petitioner/s;

Versus

P.K. Ramesh and Others           …        Respondent/s.

OP(C) No. 751 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6533

Thomas Augustine v. Babu

In the High Court of Kerala at Ernakulam

(Before P. Somarajan, J.)

Thomas Augustine        …        Petitioner;

Versus

Babu and Another         …        Respondents.

OP(CRL.) No. 235 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6534

  1. Keshavadas v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Sunil Thomas, J.)

Dr. K. Keshavadas         …        Petitioner;

Versus

State of Kerala, Rep.By Public Prosecutor     …        Respondents.

OP(CRL.) No. 685 of 2016, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6537

Suresh v. C. Rajan

In the High Court of Kerala at Ernakulam

(Before Alexander Thomas, J.)

RP No. 100 of 2019

Suresh      …        Review petitioner/3rd Party;

Versus

  1. Rajan and Others … Respondents/Petitioner & Respondents 1 to 3.

And

WP(C) No. 32669 of 2018

  1. Rajan … Petitioner;

Versus

District Collector and Others   …        Respondents.

RP No. 100 of 2019 and WP(C) No. 32669 of 2018, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6538

District Collector v. Shinto Simon

In the High Court of Kerala at Ernakulam

(Before Alexander Thomas, J.)

RP No. 1025 of 2020

District Collector and Others   …        Review petitioners/Respondents 1 to 4 in WP(C);

Versus

Shinto Simon      …        Respondent/Petitioner in WP(C).

And

WP(C) No. 2774 of 2020

Shinto Simon      …        Petitioner;

Versus

District Collector and Others   …        Respondents.

RP No. 1025 of 2020 and WP(C) No. 2774 of 2020, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6539

K.R. Rarayanan National Institute of Visual Science and Arts v. Vinod Veerakumar

In the High Court of Kerala at Ernakulam

(Before Amit Rawal, J.)

K.R. Rarayanan National Institute of Visual Science and Arts, represented by its Chairman  …        Review petitioners/Respondents 1 and 2 in the Writ Petition;

Versus

Vinod Veerakumar, represented by the Secretary to Government            …        Respondents/Petitioner/3rd Respondent in the Writ Petition.

RP No. 371 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6540

C.U. Sivaraman v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before T.R. Ravi, J.)

C.U. Sivaraman  …        Review petitioner/Petitioner;

Versus

State of Kerala, represented by the Secretary and Others   …        Respondents/Respondents.

RP No. 374 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6541

Drisya D.T. v. Kiren T.

In the High Court of Kerala at Ernakulam

(Before V.G. Arun, J.)

Dr. Drisya D.T.   …        Review petitioner/3rd Respondent;

Versus

Dr. Kiren T. and Others …        Respondent/Petitioner & Respondents 1 & 2.

RP No. 375 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6542

Radhakrishnan Mullath v. Union of India

In the High Court of Kerala at Ernakulam

(Before A.M. Badar, J.)

Radhakrishnan Mullath and Others   …        Review petitioners;

Versus

Union of India, represented by Secretary Department of Financial Services and Another       …        Respondents/Respondents.

RP No. 427 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6543

Sunil S. v. Anitha G. Kumar

In the High Court of Kerala at Ernakulam

(Before P. Somarajan, J.)

Sunil S.     …        Petitioner/Respondent;

Versus

Anitha G. Kumar and Others  …        Respondents/Petitioners.

RPFC No. 252 of 2018, Decided on July 8, 2021

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2021 SCC OnLine Ker 6544

Muhammed Abdurahman v. Ramla

In the High Court of Kerala at Ernakulam

(Before P. Somarajan, J.)

Muhammed Abdurahman       …        Revision petitioner/Respondent;

Versus

Ramla       …        Respondent/Peitioner.

RPFC No. 69 of 2021, Decided on July 8, 2021

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2021 SCC OnLine Ker 6545

  1. Sashi v. Kasthurbai

In the High Court of Kerala at Ernakulam

(Before N. Anil Kumar, J.)

  1. Sashi … Appellant/Appellant/Defendant;

Versus

Kasthurbai          …        Respondent/Respondent/Plaintiff.

RSA No. 714 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6546

Swetha R. v. V.S. Sandeep

In the High Court of Kerala at Ernakulam

(Before V.G. Arun, J.)

Dr. Swetha R.      …        Petitioner/Respondent in Court Below;

Versus

Dr. V.S. Sandeep …        Respondent/Petitioner in Court Below.

TR.P(C) No. 148 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6547

P I Rajan v. Shan Haneefa

In the High Court of Kerala at Ernakulam

(Before V.G. Arun, J.)

P I Rajan  …        Petitioner/s;

Versus

Shan Haneefa     …        Respondent/s.

TR.P(C) No. 186 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6548

K.K. Kunhikrishnan v. Jagadhamma G.

In the High Court of Kerala at Ernakulam

(Before C.S. Dias, J.)

K.K. Kunhikrishnan      …        Petitioner/Plaintiff;

Versus

Jagadhamma G. and Another  …        Respondents/Defendants.

TR.P(C) No. 3 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6549

Binu E.B. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before K. Vinod Chandran and Ziyad Rahman A.A., JJ.)

Binu E.B.  …        Petitioner/s;

Versus

State of Kerala, Represented by the Public Prosecutor and Others           …        Respondent/s.

W.P. (Crl.) No. 175 of 2021-S, Decided on July 8, 2021

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2021 SCC OnLine Ker 6551

Omana v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before N. Nagaresh, J.)

Omana     …        Petitioner;

Versus

State of Kerala Represented by Secretary to Government, Local Self Government Department and Others …        Respondents.

W.P. (C) No. 18057 of 2020, Decided on July 8, 2021

Read Full Judgment >>

2021 SCC OnLine Ker 6552

Korah John v. Station House Officer

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Korah John          …        Petitioner;

Versus

Station House Officer Vandiperiyar Police Station and Others     …        Respondents.

W.P.(C). No. 18747 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6553

E.G. Mohanan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Devan Ramachandran, J.)

E.G. Mohanan     …        Petitioner;

Versus

State of Kerala Rep. by the Secretary, Taxes Department, Government Secretariat and Others           …        Respondents.

W.P. (C) No. 19095 of 2013, Decided on July 8, 2021

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2021 SCC OnLine Ker 6554

Anish Kumar A.N. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before N. Nagaresh, J.)

Anish Kumar A.N.        …        Petitioner;

Versus

State of Kerala Rep. by the Chief Secretary and Others       …        Respondents.

W.P. (C) No. 20186 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6555

Gikku Kurian v. Secretary to Govt. of India

In the High Court of Kerala at Ernakulam

(Before A.M. Badar, J.)

Gikku Kurian     …        Petitioner;

Versus

Secretary to Government of India Ministry of External Affairs and Others        …        Respondents.

W.P. (C) No. 20430 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6556

P.C. Unnikrishnan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before S. Manikumar, C.J. and Shaji P. Chaly, J.)

P.C. Unnikrishnan         …        Petitioner/s;

Versus

State of Kerala Represented by the Principal Secretary to the Government, Higher Education (A) Department and Others         …      Respondent/s.

W.P. (C) No. 21806 of 2017(S), Decided on July 8, 2021

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2021 SCC OnLine Ker 6557

Vasumathi P. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Devan Ramachandran, J.)

Vasumathi P.      …        Petitioner;

Versus

State of Kerala Represented by its Additional Chief Secretary, Department of Finance and Another …        Respondents.

W.P. (C) No. 22076 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6558

Rajendra Kumar Purohit v. Headload Workers Union

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Rajendra Kumar Purohit          …        Petitioner;

Versus

Secretary Headload Workers Union (CITU), Puthencruz Sub Committee and Others  …        Respondents.

W.P.(C). No. 23585 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6559

M.K. Suresh v. Assistant Registrar (General)

In the High Court of Kerala at Ernakulam

(Before Amit Rawal, J.)

M.K. Suresh        …        Petitioner/s;

Versus

Assistant Registrar (General), Co-operative Societies and Another          …        Respondent/s.

W.P. (C) No. 23893 of 2015, Decided on July 8, 2021

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2021 SCC OnLine Ker 6560

Meledath Pothera Devaki Amma v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Meledath Pothera Devaki Amma        …        Petitioner;

Versus

State of Kerala Rep. by its Secretary, Department of Revenue and Others          …        Respondent/s.

W.P. (C) No. 26654 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6561

Abdul Jaleel v. Superintendent of Police

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Abdul Jaleel and Others           …        Petitioners;

Versus

Superintendent of Police, Ernakulam Rural and Others     …        Respondents.

W.P.(C). No. 26782 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6562

Biju George v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Biju George         …        Petitioner;

Versus

State of Kerala Represented by the Secretary to the Government, Home Department and Others     …        Respondents.

W.P. (C) No. 26984 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6563

Jo Philip v. Superintendent of Police

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Jo Philip and Others      …        Petitioners;

Versus

Superintendent of Police, Office of the Superintendent of Police and Others     …        Respondents.

W.P. (C) No. 27536 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6564

Islamic Cultural Association v. District Collector

In the High Court of Kerala at Ernakulam

(Before N. Nagaresh, J.)

Islamic Cultural Association, Rep. by its Secretary, K.M. Bava     …        Petitioner;

Versus

District Collector, Collectorate and Others    …        Respondents.

W.P. (C) No. 28789 of 2020, Decided on July 8, 2021

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2021 SCC OnLine Ker 6565

Latha P.G. v. Director of General Education

In the High Court of Kerala at Ernakulam

(Before Devan Ramachandran, J.)

Latha P.G. Vocational Teacher in General Insurance Sree Narayana Vilasam Vocational Higher Secondary School          …      Petitioner;

Versus

Director of General Education (DGE) …        Respondents.

W.P. (C) No. 29130 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6566

  1. Manoj Kumar v. Channapetta Service Co-operative Bank Ltd.

In the High Court of Kerala at Ernakulam

(Before Amit Rawal, J.)

  1. Manoj Kumar … Petitioner/s;

Versus

Channapetta Service Co-operative Bank Ltd., Represented by its Secretary and Others          …        Respondent/s.

W.P. (C) No. 30491 of 2015, Decided on July 8, 2021

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2021 SCC OnLine Ker 6567

Abraham Koshy T. v. Malabar Regional Co-operative Milk Producers Union Ltd.

In the High Court of Kerala at Ernakulam

(Before Amit Rawal, J.)

Abraham Koshy T.        …        Petitioner/s;

Versus

Malabar Regional Co-operative Milk Producers Union Ltd. and Others …        Respondent/s.

W.P. (C) No. 30497 of 2012, Decided on July 8, 2021

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2021 SCC OnLine Ker 6568

Venugopal v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Venugopal          …        Petitioner;

Versus

State of Kerala Represented by the Secretary to Government, Home Department and Others            …        Respondents.

W.P. (C) No. 30547 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6569

P.T.A. Bus Management Committee v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

P.T.A. Bus Management Committee, Represented Manoj Kumar …        Petitioner;

Versus

State of Kerala Represented by the Secretary, Home Department of Kerala and Others           …        Respondents.

W.P. (C) No. 30749 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6570

Shoukath A.P. v. District Police Chief

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Shoukath A.P. and Another     …        Petitioners;

Versus

District Police Chief Office of the District Police Chief and Others           …        Respondents.

W.P. (C). No. 31028 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6571

Manju V.S. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Amit Rawal, J.)

Manju V.S.           …        Petitioners;

Versus

State of Kerala Rep. by its Secretary to Government, Higher Education Department   …        Respondents.

W.P. (C) No. 31239 of 2012, Decided on July 8, 2021

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2021 SCC OnLine Ker 6572

Pramod M. v. District Police Chief

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Pramod M.          …        Petitioner;

Versus

District Police Chief Uduma and Others       …        Respondents.

W.P. (C). No. 33783 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6573

Manappuram Finance Limited v. Non Banking and (P) Finance Employees Association

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Manappuram Finance Limited, Represented by its Manager-Legal, Priyalal N.G.        …        Petitioner;

Versus

Non Banking and Private Finance Employees Association (CITU) and Others  …        Respondents.

W.P. (C) No. 33794 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6574

Rosamma v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Rosamma …        Petitioner;

Versus

State of Kerala, Represented by the Secretary to the Government, Home Department and Others    …        Respondents.

W.P. (C) No. 35149 of 2019, Decided on July 8, 2021

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2021 SCC OnLine Ker 6575

C.V. Sebstian v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before S. Manikumar, C.J. and Shaji P. Chaly, J.)

C.V. Sebstian       …        Petitioner/s;

Versus

State of Kerala Represented by secretary to Government, Government of Kerala and Others …        Respondent/s.

W.P. (C) No. 37230 of 2016, Decided on July 8, 2021

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2021 SCC OnLine Ker 6576

Fr. Joseph Memorial Higher Secondary School v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Devan Ramachandran, J.)

Manager Fr. Joseph Memorial Higher Secondary School and Another    …        Petitioners;

Versus

State of Kerala Represented by Secretary, General Education Department and Others …        Respondents.

W.P. (C) No. 39092 of 2015, Decided on July 8, 2021

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2021 SCC OnLine Ker 6577

Ashok Kumar G. v. Travancore Devaswom Board

In the High Court of Kerala at Ernakulam

(Before Devan Ramachandran, J.)

Ashok Kumar G.            …        Petitioner;

Versus

Travancore Devaswom Board and Others    …        Respondents.

W.P. (C) No. 39294 of 2015, Decided on July 8, 2021

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2021 SCC OnLine Ker 6530

Union of India v. Ramesh Unnikrishnan

In the High Court of Kerala at Ernakulam

(Before Alexander Thomas and Viju Abraham, JJ.)

Union of India, Represented by Secretary, Ministry of Human Resource Development          …        Petitioner;

Versus

Dr. Ramesh Unnikrishnan and Others           …        Respondents.

O.P. (CAT) No. 57 of 2021, Decided on November 8, 2021

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2021 SCC OnLine Ker 6535

State of Kerala v. Justin Abraham

In the High Court of Kerala at Ernakulam

(Before Alexander Thomas and Viju Abraham, JJ.)

State of Kerala, Represented by its Secretary to Government, Home Department and Others …        Petitioners;

Versus

Justin Abraham  …        Respondent.

O.P. (KAT) No. 310 of 2021, Decided on November 19, 2021

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2021 SCC OnLine Ker 5183

National Insurance Company Ltd. v. Suseelan

In the High Court of Kerala at Ernakulam

(Before A. Badharudeen, J.)

MACA No. 2221 of 2012

National Insurance Company Ltd., represented by its Manager   …        Appellant/Respondent in O.P(MV);

Versus

Suseelan and Others      …        Respondents/Petitioner and Respondents 1 & 2 in O.P(MV).

And

Co No. 40 of 2014

Suseelan  …        Cross Objector/Respondent;

Versus

National Insurance Co. Ltd., represented by its Manager  …        Respondent/Appellant.

MACA No. 2221 of 2012 and Co No. 40 of 2014, Decided on December 18, 2021

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2021 SCC OnLine Ker 6536

Additional Chief Secretary v. P.R. Jayasree

In the High Court of Kerala at Ernakulam

(Before Alexander Thomas and Viju Abraham, JJ.)

Additional Chief Secretary and Others          …        Petitioners;

Versus

P.R. Jayasree       …        Respondent.

O.P. (KAT) No. 333 of 2021, Decided on December 2, 2021

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2021 SCC OnLine Ker 6550

Gokul Sreekumar v. Punjab National Bank

In the High Court of Kerala at Ernakulam

(Before Alexander Thomas and Viju Abraham, JJ.)

Gokul Sreekumar           …        Appellant;

Versus

Punjab National Bank, Represented by its Chairman and CMD and Another    …        Respondents.

W.A. No. 1620 of 2021, Decided on December 4, 2021

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2022 SCC OnLine Ker 94

XXXX v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

XXXX       …        Petitioner/Accused;

Versus

State of Kerala rep. by Public Prosecutor       …        Respondent/State.

Bail Appl. No. 10 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Ker 95

Nithin Chandran v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Nithin Chandran            …        Petitioner/Accused No. 1;

Versus

State of Kerala represented by the Public Prosecutor          …        Respondent/Complainant.

Bail Appl. No. 10089 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 96

Mohsin Sheikh v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Mohsin Sheikh   …        Petitioner/Accused;

Versus

State of Kerala represented by Public Prosecutor, through Excise Circle Inspector       …        Respondent/Complainant.

Bail Appl. No. 9249 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 97

Vijayan v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Vijayan and Others        …        Petitioners/Accused 1 to 5;

Versus

State of Kerala represented by the Public Prosecutor and Another          …        Respondents/the State and the Complainant.

Bail Appl. No. 9319 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 98

Manoj M. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Manoj M. …        Petitioner/Accused No. 2;

Versus

State of Kerala rep.by the Public Prosecutor and Another  …        Respondents/State & Complainant.

Bail Appl. No. 9557 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 99

Yedhu Rejipth v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

Yedhu Rejipth    …        Petitioner/Accused No. 4;

Versus

State of Kerala represented by the Public Prosecutor and Another          …        Respondents/Claimants.

Bail Appl. No. 9589 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 100

Binoy E. v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Binoy E.   …        Petitioner/Not Arrayed As Accused So Far;

Versus

State of Kerala represented by Public Prosecutor and Another     …        Respondents/State & Complainant.

Bail Appl. No. 9760 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 101

K.R. Sajid v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Shircy V., J.)

K.R. Sajid …        Petitioner/Accused No. 2;

Versus

State of Kerala rep. by Public Prosecutor       …        Respondent/Complainant.

Bail Appl. No. 9776 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 102

Pradeepchandran v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Pradeepchandran          …        Petitioner/Accused;

Versus

State of Kerala, represented by the Public Prosecutor         …        Respondent/Complainant.

Bail Appl. No. 9789 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 103

Vishnu Satheesh v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Vishnu Satheesh …        Petitioner/Accused;

Versus

State of Kerala rep. by Public Prosecutor and Another       …        Respondents/Complainant.

Bail Appl. No. 9924 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 104

Aneesh v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Aneesh     …        Petitioner/Accused;

Versus

State of Kerala represented by Public Prosecutor     …        Respondent/Complainant.

Bail Appl. No. 9982 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 105

Bineesh v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Bineesh    …        Petitioner/Accused;

Versus

State of Kerala rep. by Public Prosecutor and Another       …        Respondent/De Facto Complainanty.

Bail Appl. No. 9992 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 106

Farshad v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Gopinath P., J.)

Farshad    …        Petitioner/Accused;

Versus

State of Kerala rep. by Public Prosecutor       …        Respondent/State & Complainant.

Bail Appl. No. 9993 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 107

Nasimudheen v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before Sophy Thomas, J.)

Nasimudheen     …        Petitioner/Accused;

Versus

State of Kerala, represented by the Public Prosecutor and Another         …        Respondents/State & Complainant.

Crl.MC No. 47 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Ker 108

Cijoe M.P. v. Malankara Orthodox Syrian Church

In the High Court of Kerala at Ernakulam

(Before A. Badharudeen, J.)

Cijoe M.P. and Another …        Petitioner/s;

Versus

Malankara Orthodox Syrian Church, represented by its Sabha Secretary, Adv. Biju Ooman and Others     …        Respondent/s.

TR.P(C) No. 789 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 109

Alangad Yogam Trust v. Travancore Devaswom Board

In the High Court of Kerala at Ernakulam

(Before Anil K. Narendran and P.G. Ajithkumar, JJ.)

Alangad Yogam Trust, rep. by Chairman K. Ayyappa Dass S/o. Pnk Menon   …        Petitioner;

Versus

Travancore Devaswom Board, represented by its Secretary and Others …        Respondents.

W.P.(C) No. 245 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Ker 110

Aluva Municipality v. Jibi Thomas

In the High Court of Kerala at Ernakulam

(Before A.K. Jayasankaran Nambiar and Mohammed Nias C.P., JJ.)

Aluva Municipality and Others          …        Appellants/Respondents;

Versus

Jibi Thomas         …        Respondent/Petitioner.

WA No. 935 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ker 111

Nikitha Ajithkumar v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before P.V. Kunhikrishnan, J.)

Nikitha Ajithkumar       …        Petitioner/s;

Versus

State of Kerala rep. by Principal Secretary to General Educationa and Others   …        Respondent/s.

WP(C) No. 2367 of 2016, Decided on January 10, 2022

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2022 SCC OnLine Ker 112

Sulfikkar A. v. RTA

In the High Court of Kerala at Ernakulam

(Before Sathish Ninan, J.)

Sulfikkar A.         …        Petitioner/s;

Versus

Secretary, Regional Transport Authority       …        Respondent/s.

WP(C) No. 342 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Ker 113

Sanju Simon v. State of Kerala

In the High Court of Kerala at Ernakulam

(Before A.K. Jayasankaran Nambiar and Mohammed Nias C.P., JJ.)

W.P. (C) No. 16701 of 2021

Sanju Simon and Others           …        Petitioners;

Versus

State of Kerala Represented by Additional Chief Secretary Department of Health and Others           …        Respondents.

With

W.P. (C) No. 16946 of 2021

Prithviraj and Others    …        Petitioners;

Versus

State of Kerala, Represented by Additional Chief Secretary, Department of Health and Others         …        Respondents.

With

W.P. (C) No. 17186 of 2021

Lechu S. Priya and Others        …        Petitioners;

Versus

State of Kerala, Represented by Additional Chief Secretary, Department of Health and Others         …        Respondents.

And

W.P. (C) No. 22776 of 2021

Amrutha S. and Others …        Petitioners;

Versus

State of Kerala Represented by Additional Chief Secretary, Department of Health and Others          …        Respondents.

W.P. (C) No. 16701 of 2021, W.P. (C) No. 16946 of 2021, W.P. (C) No. 17186 of 2021 and W.P. (C) No. 22776 of 2021, Decided on January 7, 2022

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2021 SCC OnLine Mad 7242

MMTC Limited v. Kamarajar Port Limited

In the High Court of Madras

(Before R. Mahadevan, J.)

MMTC Limited Represented by the Additional General Manager E. Malar Vannan    …        Petitioner;

Versus

Kamarajar Port Limited and Others   …        Respondents.

Writ Petition No. 12950 of 2021 and WMP. Nos. 13757, 13759 and 18462 of 2021, Decided on November 30, 2021, [Order Reserved on: 02.11.2021]

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2021 SCC OnLine Mad 7240

Balaprajapathy Adikalar v. Inspector of Police

In the High Court of Madras

(Before G.R. Swaminathan, J.)

Balaprajapathy Adikalar          …        Petitioner/Sole Accused;

Versus

Inspector of Police and Another          …        1st Respondent/Complainant.

Crl.O.P.(MD) No. 5312 of 2021 and Crl.M.P.(MD) No. 8768 of 2021, Decided on December 20, 2021

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2021 SCC OnLine Mad 7241

Goodsun Industries (P) Ltd. v. Govt. of T.N.

In the High Court of Madras

(Before Krishnan Ramasamy, J.)

Goodsun Industries Pvt. Ltd. Rep. by its Managing Director, R. Jaganathan      …        Petitioner;

Versus

Tamil Nadu Energy Development Agency Government of Tamil Nadu Enterprises    …        Respondent.

W.P. No. 5004 of 2017 and W.M.P. No. 5362 of 2017, Decided on December 7, 2021

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2022 SCC OnLine Mad 77

Sam G. Jeba Joselin v. Sisily

In the High Court of Madras

(Before P. Velmurugan, J.)

Dr. Sam G. Jeba Joselin …        Petitioner;

Versus

Sisily and Others            …        Respondents.

C.R.P(MD) No. 1885 of 2017 and C.M.P(MD) Nos. 9801 of 2017 and 2739 of 2020, Decided on January 10, 2022

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2022 SCC OnLine Mad 78

Kaizer Trade Ventures v. City Union Bank Ltd.

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

Kaizer Trade Ventures and Others     …        Petitioners;

Versus

City Union Bank Ltd., rep.by its Branch Manager Mr. U. Ravichandranand Others     …        Respondents.

C.R.P. No. 2930 of 2021 and CMP. No. 21040 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Mad 79

  1. Sekar v. Shambhu Kallolikar

In the High Court of Madras

(Before M. Govindaraj, J.)

  1. Sekar and Another … Petitioners;

Versus

Shambhu Kallolikar and Another       …        Respondents.

Contempt Petition No. 610 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Mad 80

  1. Dhanapal v. Shambhu Kallolikar

In the High Court of Madras

(Before M. Govindaraj, J.)

  1. Dhanapal … Petitioner;

Versus

Shambhu Kallolikar and Another       …        Respondents.

Contempt Petition No. 611 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Mad 81

  1. George Ponnaiah v. Inspector of Police

In the High Court of Madras

(Before G.R. Swaminathan, J.)

Fr. P. George Ponnaiah …        Petitioner/Accused;

Versus

Inspector of Police and Others …        1st Respondent/Complainant.

Crl OP(MD) No. 11021 of 2021 and Crl MP(MD) No. 5632 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Mad 82

Straight line Cinemas v. Dream Warrior Pictures

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

Straight line Cinemas rep, by its Propreitor Mr. Sudhir V.K          …        Appellant;

Versus

Dream Warrior Pictures, rep. by its Partner Mr. S.R. Prabhu         …        Respondent.

OSA (CAD) Nos. 167 and 168 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Mad 83

Manickam v. K.T. Ragunath

In the High Court of Madras

(Before R. Pongiappan, J.)

Manickam and Others  …        Appellants;

Versus

K.T. Ragunath and Another     …        Respondents.

S.A. No. 1049 of 2011 and M.P. No. 1 of 2013, Decided on January 10, 2022

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2022 SCC OnLine Mad 84

  1. Chakrapani v. Principal Secretary to Govt.

In the High Court of Madras

(Before M. Duraiswamy and J. Sathya Narayana Prasad, JJ.)

  1. Chakrapani … Appellant;

Versus

Principal Secretary to Government and Others        …        Respondents.

W.A. No. 2913 of 2012, Decided on January 10, 2022, [Reserved on: 05.01.2022]

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2022 SCC OnLine Mad 85

  1. Subramanian v. Superintendent of Police

In the High Court of Madras

(Before G.R. Swaminathan, J.)

  1. Subramanian … Petitioner;

Versus

Superintendent of Police and Others  …        Respondents.

W.P.(MD). No. 371 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 86

  1. Narayanasamy v. District Collector & Inspector of Village Panchayat

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

  1. Narayanasamy … Petitioner;

Versus

District Collector & Inspector of Village Panchayat and Others    …        Respondents.

W.P. No. 194 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 87

  1. Sundaramoorthi v. Tamil Nadu State Election Commissioner-cum-the Chairman

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

  1. Sundaramoorthi … Petitioner;

Versus

Tamil Nadu State Election Commissioner-cum-the Chairman, and Others        …        Respondents.

W.P. No. 226 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 88

Ramakrishnan Kandaraj v. Punjab National Bank

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

Ramakrishnan Kandaraj           …        Petitioner;

Versus

Authorised Officer, Punjab National Bank    …        Respondent.

W.P. No. 231 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 89

Jiji Mathew v. Tamil Nadu State Marketing Corporation Ltd.

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

Jiji Mathew          …        Petitioner;

Versus

Managing Director, Tamil Nadu State Marketing Corporation Ltd. and Others            …        Respondents.

W.P. No. 241 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 90

  1. Sellan v. District Collector

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

  1. Sellan … Petitioner;

Versus

District Collector and Others   …        Respondents.

W.P. No. 242 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 91

A.R. Annamalai v. Canara Bank

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

A.R. Annamalai  …        Petitioner;

Versus

Chief Manager/Authorized Officer, Canara Bank   …        Respondent.

W.P. No. 285 of 2022 and WMP. Nos. 311 and 312 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mad 92

  1. Pradeepa v. Authorised Officer

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

  1. Pradeepa and Others … Petitioners;

Versus

Authorised Officer, Secured Creditor, Corporation Bank and Another   …        Respondents.

W.P. No. 7669 of 2020, Decided on January 10, 2022

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2022 SCC OnLine Mad 93

  1. Shakila v. Registrar General

In the High Court of Madras

(Before Munishwar Nath Bhandari, A.C.J. and P.D. Audikesavalu, J.)

  1. Shakila … Petitioner;

Versus

Registrar General and Others  …        Respondents.

W.P. No. 7789 of 2021 and W.M.P. No. 8318 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Mad 94

Hari and Co. v. Chennai Port Trust

In the High Court of Madras

(Before S.M. Subramaniam, J.)

Hari and Co., represented by its Partner Mr. A. Hariharan, represented by its Power of Attorney Holder, Mr. R. Arul Murugan      …        Petitioner;

Versus

Chennai Port Trust, represented by its Chairman and Others       …        Respondents.

WP No. 16365 of 2011 and MP No. 1 of 2011, Decided on January 10, 2022

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2022 SCC OnLine Mani 1

Ngathem Sudhir Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Ngathem Sudhir Singh …        Petitioner/s;

Versus

State of Manipur and Another …        Respondent/s.

W.P. (C) No. 1 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 2

Thokchom Manishana Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Thokchom Manishana Singh and Others      …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 10 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 3

Malemkhomba Haorongbam v. Board of Secondary Education

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Malemkhomba Haorongbam  …        Petitioner/s;

Versus

Board of Secondary Education, Manipur      …        Respondent/s.

W.P. (C) No. 12 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 4

Laishram Khumanleima Devi v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Laishram Khumanleima Devi …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 14 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 5

Chingakham Sana Devi v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Chingakham Sana Devi and Others   …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 15 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 6

Phairembam Bidyachand Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Phairembam Bidyachand Singh and Others …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 16 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 7

  1. Sadananda Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

  1. Sadananda Singh … Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 17 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 8

Waikhom Jiten Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Waikhom Jiten Singh    …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 18 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 9

Ngangom Bidyarani Devi v. Manipur Technical University Imphal

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Ngangom Bidyarani Devi        …        Petitioner/s;

Versus

Manipur Technical University Imphal and Others  …        Respondent/s.

W.P. (C) No. 19 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 10

Soram Amarjit Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Soram Amarjit Singh and Others        …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 3 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 11

XXXXXXXXX v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

XXXXXXXXX      …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 4 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Mani 12

Laishram Nongpoknganba Singh v. State of Manipur

In the High Court of Manipur at Imphal

(Before Ahanthem Bimol Singh, J.)

Laishram Nongpoknganba Singh and Others          …        Petitioner/s;

Versus

State of Manipur and Others   …        Respondent/s.

W.P. (C) No. 992 of 2021, Decided on January 10, 2022

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2021 SCC OnLine MP 2754

Bhure v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sheel Nagu, J.)

Bhure

Versus

State of M.P.

Cr. A. No. 37/2021, Decided on January 5, 2021

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2021 SCC OnLine MP 2756

Jitendra v. State of M.P.

In the High Court of Madhya Pradesh

(Before Shailendra Shukla, J.)

Jitendra

Versus

State of M.P.

M.CR.C. No. 52683/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2758

Dharmendra Singh Rana v. State of M.P.

In the High Court of Madhya Pradesh

(Before S.A. Dharmadhikari, J.)

Dharmendra Singh Rana

Versus

State of Madhya Pradesh

M.Cr.C. No. 53408/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2759

Satendra Lahariya v. State of M.P.

In the High Court of Madhya Pradesh

(Before S.A. Dharmadhikari, J.)

Satendra Lahariya

Versus

State of Madhya Pradesh

M.Cr.C. No. 53483/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2760

Prem Singh Baghel v. State of M.P.

In the High Court of Madhya Pradesh

(Before S.A. Dharmadhikari, J.)

Prem Singh Baghel

Versus

State of Madhya Pradesh

M.Cr.C. No. 53509/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2761

Gulab Jatav v. State of M.P.

In the High Court of Madhya Pradesh

(Before S.A. Dharmadhikari, J.)

Gulab Jatav

Versus

State of Madhya Pradesh

M.Cr.C. No. 53512/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2765

Ujali Shah v. State of M.P.

In the High Court of Madhya Pradesh

(Before Anand Pathak, J.)

Ujali Shah and Another

Versus

State of M.P.

M.Cr.C. No. 52830/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2767

Akash Gurjar v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sheel Nagu, J.)

Akash Gurjar

Versus

State of M.P.

MCRC-53218-2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2769

Vishnu Prakash R Punglia Ltd. v. Municipal Corporation Gwalior

In the High Court of Madhya Pradesh

(Before Sheel Nagu and Anand Pathak, JJ.)

Vishnu Prakash R Punglia Ltd.

Versus

Municipal Corporation Gwalior

  1. 20362.2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2771

Irshad Khan v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sheel Nagu, J.)

Irshad Khan

Versus

State of M.P. and Others

W.P. No.-20259-2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2772

Harchand v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vivek Rusia, J.)

Harchand

Versus

State of M.P. and Others

W.P. No. 20319/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2773

Lal Singh v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vishal Mishra, J.)

Lal Singh

Versus

State of M.P. and Others

W.P. No. 20235/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2774

Dhani Ram Jatav v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vishal Mishra, J.)

Dhani Ram Jatav

Versus

State of M.P. and Others

W.P. No. 20260/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2775

Nathan Singh v. State of M.P.

In the High Court of Madhya Pradesh

(Before G.S. Ahluwalia, J.)

Nathan Singh and Others

Versus

State of M.P.

W.P. 20312 of 2020 (S), Decided on January 5, 2021

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2021 SCC OnLine MP 2781

Aman Parmar v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vijay Kumar Shukla, J.)

Aman Parmar and Others

Versus

State of Madhya Pradesh and Others

WP-20666-2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2782

Priyammvada Higher Secondary School Birla Vikas v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sanjay Dwivedi, J.)

Priyammvada Higher Secondary School Birla Vikas and Others

Versus

State of Madhya Pradesh and Others

WP-20678-2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2783

Suresh Verma v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vishal Dhagat, J.)

Suresh Verma

Versus

State of Madhya Pradesh and Others

WP-20790-2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2784

Khalil Ulla Khan v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vishal Mishra, J.)

Khalil Ulla Khan

Versus

State of M.P.

  1. 20256.2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2785

Vishnu Prakash R Punglia Ltd. v. Municipal Corporation

In the High Court of Madhya Pradesh

(Before Sheel Nagu and Anand Pathak, JJ.)

Vishnu Prakash R Punglia Ltd.

Versus

Municipal Corporation Gwalior

W.P. 20362.2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2787

Kamla Kanesh v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rohit Arya, J.)

Kamla Kanesh

Versus

State of Madhya Pradesh and Others

Writ Petition No. 20232/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2788

Vinod Kumar v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vivek Rusia, J.)

Vinod Kumar

Versus

State of Madhya Pradesh and Others

Writ Petition No. 20236/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2789

Ashabai Khandare v. Devi Ahilya University

In the High Court of Madhya Pradesh

(Before Vivek Rusia, J.)

Ashabai Khandare

Versus

Devi Ahilya University, Indore and Another

Writ Petition No. 20242/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2790

Bhura Ganawa v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vivek Rusia, J.)

Bhura Ganawa

Versus

State of Madhya Pradesh and Others

Writ Petition No. 20243/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2791

Madhav Singh Solanki v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rohit Arya, J.)

Madhav Singh Solanki

Versus

State of Madhya Pradesh and Others

Writ Petition No. 20246/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2792

Vimalabai Sirshath v. Devi Ahilya University

In the High Court of Madhya Pradesh

(Before Vivek Rusia, J.)

Vimalabai Sirshath

Versus

Devi Ahilya University and Another

Writ Petition No. 20258/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2793

Rajesh Patidar v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rohit Arya, J.)

Rajesh Patidar

Versus

State of Madhya Pradesh and Another

Writ Petition No. 20316/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2794

Mandeep Singh Bhatia v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rohit Arya, J.)

Mandeep Singh Bhatia

Versus

State of Madhya Pradesh and Another

Writ Petition No. 20331/2020, Decided on January 5, 2021

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2021 SCC OnLine MP 2795

Rajesh Singh v. State of M.P.

In the High Court of Madhya Pradesh

(Before Mohammad Rafiq and Prakash Shrivastava, JJ.)

Rajesh Singh

Versus

State of M.P. and Others

Writ Petition No. 20672/2020 (PIL), Decided on January 5, 2021

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2021 SCC OnLine MP 2755

Sajid Ahmed Khan v. State of M.P.

In the High Court of Madhya Pradesh

(Before Anil Verma, J.)

Sajid Ahmed Khan

Versus

State of M.P.

Cr.A. No. 3963/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2757

Jitendra Singh Bhadoria v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vishal Mishra, J.)

Jitendra Singh Bhadoria

Versus

State of M.P.

M.Cr.C. No. 33413/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2762

Manoj v. State of M.P.

In the High Court of Madhya Pradesh

(Before Anand Pathak, J.)

Manoj

Versus

State of M.P.

M.Cr.C. No. 33800/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2763

Pankaj v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rohit Arya, J.)

Pankaj

Versus

State of M.P.

M.Cr.C. No. 33445/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2764

Lakhan Rajwaniya v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rohit Arya, J.)

Lakhan Rajwaniya

Versus

State of M.P.

M.Cr.C. No. 33597/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2766

Rambahadur Singh v. State of M.P.

In the High Court of Madhya Pradesh

(Before G.S. Ahluwalia, J.)

Rambahadur Singh

Versus

State of M.P.

MCRC-33424-2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2768

Pawan Kumar Jain v. Union of India

In the High Court of Madhya Pradesh

(Before Prakash Shrivastava and Vishal Dhagat, JJ.)

Pawan Kumar Jain

Versus

Union of India and Others

MP-2111-2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2770

Bharti Shakya v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sheel Nagu and Deepak Kumar Agarwal, JJ.)

Bharti Shakya

Versus

State of M.P. and Others

W.A. No. 586/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2776

Arun Sharma v. State of M.P.

In the High Court of Madhya Pradesh

(Before G.S. Ahluwalia, J.)

Arun Sharma

Versus

State of M.P. and Others

W.P. No. 11767/2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2777

Sandhya Saxena v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sanjay Dwivedi, J.)

Dr. Sandhya Saxena

Versus

State of Madhya Pradesh and Others

WP-11766-2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2778

Kashi Prasad Gupta v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vijay Kumar Shukla, J.)

Kashi Prasad Gupta

Versus

State of Madhya Pradesh and Others

WP-11780-2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2779

Chandra Prakash Sen v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sheel Nagu and Deepak Kumar Agarwal, JJ.)

Chandra Prakash Sen

Versus

State of Madhya Pradesh and Others

WP-11812-2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2780

Lal Bahadur Verma v. State of M.P.

In the High Court of Madhya Pradesh

(Before Vijay Kumar Shukla, J.)

Lal Bahadur Verma

Versus

State of Madhya Pradesh and Others

WP-11828-2021, Decided on July 8, 2021

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2021 SCC OnLine MP 2786

Yasir Pathan v. State of M.P.

In the High Court of Madhya Pradesh

(Before Sujoy Paul and Anil Verma, JJ.)

Yasir Pathan

Versus

State of Madhya Pradesh and Others

Writ Petition No. 11646/2021, Decided on July 8, 2021

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2022 SCC OnLine MP 43

Jagdish Kumawat v. State of M.P.

In the High Court of Madhya Pradesh

(Before Subodh Abhyankar, J.)

Jagdish Kumawat

Versus

State of M.P.

M.Cr.C. No. 958/2022, Decided on January 10, 2022

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2022 SCC OnLine MP 44

Lakhan v. State of M.P.

In the High Court of Madhya Pradesh

(Before Rajeev Kumar Dubey, J.)

Lakhan

Versus

State of Madhya Pradesh

MCRC No. 983 of 2022, Decided on January 10, 2022

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2022 SCC OnLine MP 45

Rayadas v. State of M.P.

In the High Court of Madhya Pradesh

(Before Subodh Abhyankar, J.)

Rayadas

Versus

State of Madhya Pradesh

Miscellaneous Criminal Case No. 771/2022, Decided on January 10, 2022

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2022 SCC OnLine MP 46

Victim A. v. State of M.P.

In the High Court of Madhya Pradesh

(Before Nandita Dubey, J.)

Victim A.

Versus

State of Madhya Pradesh and Others

W.P. No. 499 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Ori 79

Harihar Nath v. State of Odisha

In the High Court of Orissa at Cuttack

(Before R.K. Pattanaik, J.)

Harihar Nath      …        Petitioner;

Versus

State of Odisha   …        Opposite Party.

BLAPL No. 9573 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ori 80

Laxmidhara Mohanta v. State of Odisha

In the High Court of Orissa at Cuttack

(Before R.K. Pattanaik, J.)

Laxmidhara Mohanta and Another    …        Petitioners;

Versus

State of Odisha   …        Opposite Party.

BLAPL No. 9579 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ori 81

Binash Behera v. State of Odisha

In the High Court of Orissa at Cuttack

(Before R.K. Pattanaik, J.)

Binash Behera     …        Petitioner;

Versus

State of Odisha   …        Opposite Party.

BLAPL No. 9580 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ori 82

Debasish Giri v. State of Odisha

In the High Court of Orissa at Cuttack

(Before R.K. Pattanaik, J.)

Debasish Giri      …        Petitioner;

Versus

State of Odisha   …        Opposite Party.

BLAPL No. 9582 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Ori 83

Hemanta Dash v. State of Odisha

In the High Court of Orissa at Cuttack

(Before R.K. Pattanaik, J.)

Hemanta Dash   …        Petitioner;

Versus

State of Odisha   …        Opposite Party.

BLAPL No. 9584 of 2021, Decided on January 10, 2022

Read Full Judgment >>

2022 SCC OnLine Ori 84

Dara Singh v. State of Odisha

In the High Court of Orissa at Cuttack

(Before S. Muralidhar, C.J. and B.P. Routray, J.)

Dara Singh          …        Appellant;

Versus

State of Odisha   …        Respondent.

Criminal Appeal No. 556 of 2007, Decided on January 10, 2022

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2022 SCC OnLine Ori 85

Sarda Mines (P) Ltd. v. State of Odisha

In the High Court of Orissa at Cuttack

(Before S. Muralidhar, C.J. and B.P. Routray, J.)

W.P. (C) No. 17905 of 2021

Sarda Mines Pvt. Ltd. and Another    …        Petitioners;

Versus

State of Odisha and Others      …        Opposite Parties.

With

W.P.(C) No. 3115 of 2021

Sarda Mines Pvt. Ltd. and Another    …        Petitioners;

Versus

State of Odisha and Others      …        Opposite Parties.

With

W.P.(C) No. 6905 of 2021

Sarda Mines Pvt. Ltd. and Another    …        Petitioners;

Versus

Joint Director of Mines, Joda and Others       …        Opposite Parties.

And

CONTC No. 3650 of 2021

Sarda Mines Pvt. Ltd.    …        Petitioner;

Versus

Sunil Kumar Behera      …        Opposite Parties.

Writ Petition (Civil) Nos. 17905, 3115, 6905 of 2021 and CONTC No. 3650 of 2021, Decided on January 10, 2022

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2022 SCC OnLine Pat 49

Rajendra Ray v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Rajendra Ray      …        Petitioner/s;

Versus

State of Bihar through its Secretary, Food and Supply Department and Others …        Respondent/s.

Civil Writ Jurisdiction Case No. 10261 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 50

Rajendra Singh v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Rajendra Singh   …        Petitioner/s;

Versus

State of Bihar and Others          …        Respondent/s.

Civil Writ Jurisdiction Case No. 11422 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 51

Khwaza Fruit and Vegetable v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Khwaza Fruit and Vegetable, through its Proprietor Md. Moijuddin and Another       …        Petitioner/s;

Versus

State of Bihar through the Chief Secretary and Others        …        Respondent/s.

Civil Writ Jurisdiction Case No. 11709 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 52

Nabab Hussain v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Nabab Hussain   …        Petitioner/s;

Versus

State of Bihar and Others          …        Respondent/s.

Civil Writ Jurisdiction Case No. 11715 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 53

Nandlal Ram v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Nandlal Ram      …        Petitioner/s;

Versus

State of Bihar through the Secretary, Food and Consumer Protection Department and Others          …        Respondent/s.

Civil Writ Jurisdiction Case No. 11720 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 54

Rajesh Kumar v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Rajesh Kumar     …        Petitioner/s;

Versus

State of Bihar and Others          …        Respondent/s.

Civil Writ Jurisdiction Case No. 12826 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 55

Rajesh Ranjan v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Rajesh Ranjan     …        Petitioner/s;

Versus

State of Bihar through Chief Secretary and Others  …        Respondent/s.

Civil Writ Jurisdiction Case No. 20488 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 56

Somesh Shashi v. Veer Kunwar Singh University

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Dr. Somesh Shashi         …        Petitioner/s;

Versus

Veer Kunwar Singh University Ara, through its Registrar and Others    …        Respondent/s.

Civil Writ Jurisdiction Case No. 20489 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 57

Ramanand Saw v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Ramanand Saw  …        Petitioner/s;

Versus

State of Bihar through Principal Secretary Rural Work Department and Others            …        Respondent/s.

Civil Writ Jurisdiction Case No. 20578 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 58

Praveen Kumar Jha v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Praveen Kumar Jha       …        Petitioner/s;

Versus

State of Bihar through Additional Chief Secretary and Others      …        Respondent/s.

Civil Writ Jurisdiction Case No. 20659 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 59

Ramjee Prasad v. Union of India

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Ramjee Prasad and Others       …        Petitioner/s;

Versus

Union of India through the Ministry of Communication and Others       …        Respondent/s.

Civil Writ Jurisdiction Case No. 20672 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 60

Manoranjan Mishra v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Manoranjan Mishra       …        Petitioner/s;

Versus

State of Bihar through the Principal Secretary, Urban and Housing Development Department and Others …        Respondent/s.

Civil Writ Jurisdiction Case No. 20717 of 2021, Decided on January 7, 2022

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2022 SCC OnLine Pat 61

Shree Badi Devi Mandir v. State of Bihar

In the High Court of Patna

(Before Sanjay Karol, C.J. and S. Kumar, J.)

Shree Badi Devi Mandir, Marufganj Prabhand Samiti, through its President namely Ghayan Shayam Sharma and Others         …      Petitioner/s;

Versus

State of Bihar through the Chief Secretary and Others        …        Respondent/s.

Civil Writ Jurisdiction Case No. 20834 of 2021, Decided on January 7, 2022

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2021 SCC OnLine P&H 2859

Lovepreet Singh v. State of Punjab

In the High Court of Punjab and Haryana at Chandigarh

(Before Manoj Bajaj, J.)

Lovepreet Singh …        Applicant/Petitioner;

Versus

State of Punjab    …        Respondent.

CRM-15668-2021 and CRM-M-12873-2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2860

Bishan Kumar v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before Lalit Batra, J.)

Bishan Kumar     …        Petitioner;

Versus

State of Haryana and Another …        Respondents.

CRM-16236-2021 and CRM-M-10887-2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2861

Daya Ram v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before Raj Mohan Singh, J.)

Daya Ram           …        Petitioner;

Versus

State of Haryana …        Respondent.

CRM-M No. 14328 of 2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2862

Jugraj Singh v. State of Punjab

In the High Court of Punjab and Haryana at Chandigarh

(Before Raj Mohan Singh, J.)

Jugraj Singh        …        Petitioner;

Versus

State of Punjab    …        Respondent.

CRM-M No. 17363 of 2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2863

Nirmal Singh v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before Raj Mohan Singh, J.)

Nirmal Singh      …        Petitioner;

Versus

State of Haryana …        Respondent.

CRM-M No. 17926 of 2020 (O&M), Decided on July 1, 2021

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2021 SCC OnLine P&H 2864

Himanshu Sharma v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before Gurvinder Singh Gill, J.)

Himanshu Sharma         …        Petitioner;

Versus

State of Haryana …        Respondent.

CRM-M-14868-2021 (O&M), Decided on July 1, 2021

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2021 SCC OnLine P&H 2865

Mandeep Singh v. State of Punjab

In the High Court of Punjab and Haryana at Chandigarh

(Before Arun Kumar Tyagi, J.)

Mandeep Singh  …        Petitioner;

Versus

State of Punjab    …        Respondent.

CRM-M-151-2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2866

Balihar Dhillon v. State of Punjab

In the High Court of Punjab and Haryana at Chandigarh

(Before Harinder Singh Sidhu, J.)

Balihar Dhillon   …        Petitioner;

Versus

State of Punjab and Others       …        Respondents.

CRM-M-17547 of 2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2867

Sumit Jain v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before Jasgurpreet Singh Puri, J.)

Sumit Jain            …        Petitioner(s);

Versus

State of Haryana …        Respondent(s).

CRM-M-17907-2019, Decided on July 1, 2021

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2021 SCC OnLine P&H 2868

Anil Chaudhary v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before Manoj Bajaj, J.)

Anil Chaudhary …        Petitioner;

Versus

State of Haryana …        Respondent.

CRM-M-18114-2021, Decided on July 1, 2021

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2021 SCC OnLine P&H 2858

Allahabad Bank v. DM, Ludhiana

In the High Court of Punjab and Haryana at Chandigarh

(Before Jaswant Singh and Harinder Singh Sidhu, JJ.)

Allahabad Bank, through its Chief Manager/Authorised Officer Sh. Nishant Shukla  …        Petitioner;

Versus

District Magistrate, Ludhiana and Others     …        Respondents.

CM No. 3178-CWP of 2021 and CWP No. 4916 of 2020, Decided on September 6, 2021

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2022 SCC OnLine P&H 82

Gulzar Singh v. Manga Singh

In the High Court of Punjab and Haryana at Chandigarh

(Before Archana Puri, J.)

Gulzar Singh and Another       …        Petitioners;

Versus

Manga Singh and Others          …        Respondents.

CR-3368-2021 (O&M), Decided on January 10, 2022

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2022 SCC OnLine P&H 83

Pawandeep Kaur v. State of Punjab

In the High Court of Punjab and Haryana at Chandigarh

(Before Sudhir Mittal, J.)

Pawandeep Kaur           …        Petitioner;

Versus

State of Punjab and Others       …        Respondents.

CW.P. No. 22257 of 2016, Decided on January 10, 2022

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2022 SCC OnLine P&H 84

Rajender v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before H.S. Madaan, J.)

Rajender  …        Petitioner;

Versus

State of Haryana and Others    …        Respondents.

CW.P. No. 341 of 2022, Decided on January 10, 2022

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2022 SCC OnLine P&H 85

Dalbir Singh v. State of Haryana

In the High Court of Punjab and Haryana at Chandigarh

(Before H.S. Madaan, J.)

Dalbir Singh        …        Petitioner;

Versus

State of Haryana and Others    …        Respondents.

CWP-13092-2020 (O&M), Decided on January 10, 2022

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2021 SCC OnLine Raj 2875

Omprakash v. State

In the High Court of Rajasthan

(Before Sabina and Rameshwar Vyas, JJ.)

Omprakash, Through His Mother Smt. Valu Devi  …        Petitioner;

Versus

State, Through Secretary of Home Department and Others           …        Respondents.

D.B. Criminal Parole Writ Petition No. 459/2020, Decided on July 6, 2021

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2021 SCC OnLine Raj 2876

Chajjiya v. State

In the High Court of Rajasthan

(Before Sabina and Rameshwar Vyas, JJ.)

Chajjiya    …        Petitioner;

Versus

State, through Secretary Home and Others   …        Respondents.

D.B. Criminal Writ Petition No. 1/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2877

Prateek v. State of Rajasthan

In the High Court of Rajasthan

(Before Sabina and Rameshwar Vyas, JJ.)

Prateek, through his wife Smt. Priyanka Jain            …        Petitioner;

Versus

State of Rajasthan and Others  …        Respondents.

D.B. Criminal Writ Petition No. 227/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2878

Joruram v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Joruram and Another    …        Petitioners;

Versus

State of Rajasthan, Through P.P.         …        Respondent.

S.B. Criminal Misc (Pet.) No. 1767/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2879

Priyanka Bhatt v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Priyanka Bhatt and Others       …        Petitioners;

Versus

State of Rajasthan, Through P.P. and Another          …        Respondents.

S.B. Criminal Misc (Pet.) No. 1962/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2880

Baljinder Kumar v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Baljinder Kumar …        Petitioner;

Versus

State of Rajasthan, Through P.P.         …        Respondent.

S.B. Criminal Misc (Pet.) No. 2362/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2881

Shyam Lal v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Shyam Lal           …        Petitioner;

Versus

State of Rajasthan, Through P.P. and Another          …        Respondents.

S.B. Criminal Misc (Pet.) No. 2436/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2882

Mahendra Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Mahendra Singh …        Petitioner;

Versus

State of Rajasthan, Through PP and Another            …        Respondents.

S.B. Criminal Misc (Pet.) No. 2556/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2883

Dashrath Das v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Dashrath Das      …        Petitioner;

Versus

State of Rajasthan, Through P.P.         …        Respondent.

S.B. Criminal Misc (Pet.) No. 2741/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2884

Goverdhan Lal v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Goverdhan Lal   …        Petitioner;

Versus

State of Rajasthan, Through P.P.         …        Respondent.

S.B. Criminal Misc (Pet.) No. 2745/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2885

Vinit Soni v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Vinit Soni …        Petitioner;

Versus

State, Through PP and Another          …        Respondents.

S.B. Criminal Misc (Pet.) No. 2880/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2886

Ritik v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Ritik and Others …        Petitioners;

Versus

State of Rajasthan, Through PP           …        Respondent.

S.B. Criminal Misc (Pet.) No. 3033/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2887

Priyanka Bengani v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Priyanka Bengani           …        Petitioner;

Versus

State, Through PP and Another          …        Respondents.

S.B. Criminal Misc (Pet.) No. 3050/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2888

Gurpreet Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Gurpreet Singh   …        Petitioner;

Versus

State of Rajasthan, Through PP           …        Respondent.

S.B. Criminal Misc (Pet.) No. 3127/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2889

Sunita v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Sunita and Another       …        Petitioners;

Versus

State of Rajasthan, Through the Secretary, Ministry of Home Affairs and Others         …        Respondents.

S.B. Criminal Misc (Pet.) No. 3140/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2890

Aarti v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Aarti and Another         …        Petitioners;

Versus

State of Rajasthan, Through Chief Secretary, Ministry of Home Affairs and Others     …        Respondents.

S.B. Criminal Misc (Pet.) No. 3142/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2891

Bharat Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Bharat Singh and Another        …        Petitioners;

Versus

State of Rajasthan and Another           …        Respondents.

S.B. Criminal Misc (Pet.) No. 3145/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2892

Parvati Kumari v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Parvati Kumari and Another   …        Petitioners;

Versus

State, Through PP and Others …        Respondents.

S.B. Criminal Misc (Pet.) No. 3146/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2893

Sarita Beniwal v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Sarita Beniwal and Another     …        Petitioners;

Versus

State, Through Chief Secretary, Ministry of Home Affairs and Others    …        Respondents.

S.B. Criminal Misc (Pet.) No. 3149/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2894

Sheetal Kumawat v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Sheetal Kumawat and Another           …        Petitioners;

Versus

State, Through Chief Secretary, Ministry of Home Affairs and Others    …        Respondents.

S.B. Criminal Misc (Pet.) No. 3150/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2895

Subita v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Subita and Another       …        Petitioners;

Versus

State of Rajasthan, Through the Secretary, Dept. of Home Affairs and Others   …        Respondents.

S.B. Criminal Misc (Pet.) No. 3153/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2896

Pawan Kumari v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Pawan Kumari and Another    …        Petitioners;

Versus

State, Through Chief Secretary, Ministry of Home Affairs and Others    …        Respondents.

S.B. Criminal Misc (Pet.) No. 3154/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2897

Meena Kumari v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Meena Kumari and Another    …        Petitioners;

Versus

State of Rajasthan, Through Chief Secretary, Ministry of Home Affairs and Others     …        Respondents.

S.B. Criminal Misc (Pet.) No. 3156/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2898

Vikram Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Vikram Singh and Another      …        Petitioners;

Versus

State of Rajasthan, Through PP and Another            …        Respondents.

S.B. Criminal Misc (Pet.) No. 3180/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2899

Vandana v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Vandana and Another  …        Petitioners;

Versus

State of Rajasthan, Through Chief Secretary, Ministry of Home Affairs and Others     …        Respondents.

S.B. Criminal Misc (Pet.) No. 3198/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2900

Saroj v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Saroj and Another          …        Petitioners;

Versus

State of Rajasthan, Through Secretary, Department of Home Affairs and Others          …        Respondents.

S.B. Criminal Misc (Pet.) No. 3199/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2901

Dimpal Bhati v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Dimpal Bhati and Another       …        Petitioners;

Versus

State of Rajasthan, Through Chief Secretary, Ministry of Home Affairs and Others     …        Respondents.

S.B. Criminal Misc (Pet.) No. 3200/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2902

Keshra Ram v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Keshra Ram        …        Appellant;

Versus

State of Rajasthan, Through PP           …        Respondent.

S.B. Criminal Misc (Pet.) No. 6506/2019, Decided on July 6, 2021

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2021 SCC OnLine Raj 2903

Prakash Rao v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Prakash Rao        …        Petitioner;

Versus

State of Rajasthan, Through P.p.         …        Respondent.

S.B. Criminal Revision Petition No. 143/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2904

Chandan Kumar v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Chandan Kumar …        Petitioner;

Versus

State of Rajasthan, Through PP and Another            …        Respondents.

S.B. Criminal Revision Petition No. 1460/2019, Decided on July 6, 2021

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2021 SCC OnLine Raj 2905

Kalu Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Kalu Singh          …        Petitioner;

Versus

State of Rajasthan, Through Public Prosecutor         …        Respondent.

S.B. Criminal Revision Petition No. 239/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2906

Sarita v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Sarita        …        Petitioner;

Versus

State of Rajasthan, Through PP and Another            …        Respondents.

S.B. Criminal Revision Petition No. 351/2019, Decided on July 6, 2021

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2021 SCC OnLine Raj 2907

Kantilal v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Kantilal    …        Petitioner;

Versus

State of Rajasthan, Through P.p. and Others …        Respondents.

S.B. Criminal Revision Petition No. 373/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2908

X v. State

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

X   …        Petitioner;

Versus

State, Through PP and Another          …        Respondents.

S.B. Criminal Revision Petition No. 510/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2909

Shankar Lal v. State

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

Shankar Lal         …        Petitioner;

Versus

State, Through PP and Others …        Respondents.

S.B. Criminal Revision Petition No. 746/2020, Decided on July 6, 2021

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2021 SCC OnLine Raj 2910

X v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta, J.)

X, Through Legal Guardian-Kaluram Bhargav        …        Petitioner;

Versus

State of Rajasthan, Through PP and Another            …        Respondents.

S.B. Criminal Revision Petition No. 852/2020, Decided on July 6, 2021

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2021 SCC OnLine Raj 2911

Shivlal v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Shivlal      …        Petitioner;

Versus

State, Through Secretary, Home Department and Others  …        Respondents.

S.B. Criminal Writ Petition No. 302/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2912

Ram Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Ram Singh           …        Petitioner;

Versus

State of Rajasthan, Dept. of Home and Others          …        Respondents.

S.B. Criminal Writ Petition No. 374/2021, Decided on July 6, 2021

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2021 SCC OnLine Raj 2913

Nand Lal Vyas v. State

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Nand Lal Vyas   …        Petitioner;

Versus

State, Through Additional Chief Secretary, Home Department and Others       …        Respondents.

S.B. Criminal Writ Petition No. 387/2019, Decided on July 6, 2021

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2022 SCC OnLine Raj 42

Raja Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Sandeep Mehta and Vinod Kumar Bharwani, JJ.)

Raja Singh           …        Petitioners;

Versus

State of Rajasthan, through PP and Another …        Respondents.

D.B. Criminal Misc Suspension of Sentence Application (Appeal) No. 771/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 43

Jitendra Kumar Mathur v. Rajasthan Agriculture University

In the High Court of Rajasthan

(Before Sandeep Mehta and Vinod Kumar Bharwani, JJ.)

Jitendra Kumar Mathur …        Petitioner;

Versus

Rajasthan Agriculture University through its Registrar and Another      …        Respondents.

D.B. Writ Misc Application No. 310/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 44

Ashok Kumar Sahu v. State of Rajasthan

In the High Court of Rajasthan

(Before Rekha Borana, J.)

Ashok Kumar Sahu and Others          …        Petitioners;

Versus

State of Rajasthan, through the Secretary Medical and Health Department, Government of Rajasthan and Others            …      Respondents.

S.B. Civil Writ Petition No. 11199/2019, Decided on January 10, 2022

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2022 SCC OnLine Raj 45

Lalit Sharma v. State of Rajasthan

In the High Court of Rajasthan

(Before Rekha Borana, J.)

S.B. Civil Writ Petition No. 14301/2016

Lalit Sharma       …        Petitioner;

Versus

State of Rajasthan through the Secretary, Department of Education, Government of Rajasthan and Others …        Respondents.

Connected With

S.B. Civil Writ Petition No. 12002/2016

Shrawan Kumar and Another …        Petitioners;

Versus

State of rajasthan through the Secretary, Department of Education, Government of Rajasthan and Others …        Respondents.

S.B. Civil Writ Petition No. 14301/2016 and S.B. Civil Writ Petition No. 12002/2016, Decided on January 10, 2022

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2022 SCC OnLine Raj 46

Sandhya Bhati v. Union of India

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Sandhya Bhati and Another     …        Petitioners;

Versus

Union of India, through central Registrar of Co-Operative Societies, Ministry of Cooperation, Government of India and Others      …        Respondents.

S.B. Civil Writ Petition No. 17160/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 47

Chetan Choudhary v. Union of India

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Chetan Choudhary        …        Petitioner;

Versus

Union of India, through its Joint Secretary (Co-Op.) and Central Registrar and Others           …        Respondents.

S.B. Civil Writ Petition No. 17451/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 48

Gaje Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Gaje Singh and Others  …        Petitioners;

Versus

State of Rajasthan, through District Collector and Others  …        Respondents.

S.B. Civil Writ Petition No. 17541/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 49

Mukesh Bheel v. Bharat Petroleum Co. Ltd.

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Mukesh Bheel     …        Petitioner;

Versus

Bharat Petroleum Co. Ltd. and Another        …        Respondents.

S.B. Civil Writ Petition No. 17635/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 50

Anil Kumar v. State of Rajasthan

In the High Court of Rajasthan

(Before Mahendar Kumar Goyal, J.)

Anil Kumar         …        Petitioner;

Versus

State of Rajasthan, through its Additional Chief Secretary (Department of Home), Government of Rajasthan and Others           …      Respondents.

S.B. Civil Writ Petition No. 189/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 51

Ladhuram v. State of Rajasthan

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Ladhuram and Others  …        Petitioners;

Versus

State of Rajasthan, through Secretary, Revenue Department, Govt. of Rajasthan and Others  …        Respondents.

S.B. Civil Writ Petition No. 229/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 52

Minakshi Kumari v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Minakshi Kumari           …        Petitioner;

Versus

State of Rajasthan, through the Secretary, Medical and Family Welfare Department and Others       …        Respondents.

S.B. Civil Writ Petition No. 258/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 53

Ram Prasad Meena v. State of Rajasthan

In the High Court of Rajasthan

(Before Pushpendra Singh Bhati, J.)

Ram Prasad Meena        …        Petitioner;

Versus

State of Rajasthan, through the Secretary, Department of Home, Government of Rajasthan and Others      …        Respondents.

S.B. Civil Writ Petition No. 266/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 54

Bheru Singh v. Union of India

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Bheru Singh        …        Petitioners;

Versus

Union of India, through Ministry of Road, Transport and Highway, Government of India, through Secretary and Others          …      Respondents.

S.B. Civil Writ Petition No. 270/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 55

Bhanwar Lal v. Union of India

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Bhanwar Lal and Others           …        Petitioners;

Versus

Union of India, through its Joint Secretary (Co-Op.) and Central Registrar and Others           …        Respondents.

S.B. Civil Writ Petition No. 302/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 56

Bhanwar Lal Paliwal v. Union of India

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Bhanwar Lal Paliwal     …        Petitioners;

Versus

Union of India, through its Joint Secretary (Co-Op.) and Central Registrar and Others           …        Respondents.

S.B. Civil Writ Petition No. 319/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 57

Bhima Ram v. State of Rajasthan

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Bhima Ram         …        Petitioners;

Versus

State of Rajasthan, through the Additional Divisional Commissioner and Others        …        Respondents.

S.B. Civil Writ Petition No. 397/2022, Decided on January 10, 2022

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2022 SCC OnLine Raj 58

Saroj Bairwa v. State of Rajashtan

In the High Court of Rajasthan

(Before Rekha Borana, J.)

Saroj Bairwa        …        Petitioner;

Versus

State of Rajashtan through Secretary Department of Ayurved and Indian Medicine, Government of Rajasthan and Others        …      Respondents.

S.B. Civil Writ Petition No. 6458/2018, Decided on January 10, 2022

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2022 SCC OnLine Raj 59

Amritlal Kothari v. Union of India

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Amritlal Kothari and Another …        Petitioners;

Versus

Union of India, through the Secretary, Finance Department, Government of India and Others          …        Respondents.

S.B. Civil Writ Petition No. 8379/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 60

Shivlal Meena v. State of Rajasthan

In the High Court of Rajasthan

(Before Dinesh Mehta, J.)

Shivlal Meena and Others        …        Petitioners;

Versus

State of Rajasthan, through the Secretary, Department of Urban Development and Housing, Govt. of Raj. and Others    …      Respondents.

S.B. Civil Writ Petition No. 8501/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 61

Pradeep Singh v. State of Rajasthan

In the High Court of Rajasthan

(Before Vinit Kumar Mathur, J.)

Pradeep Singh    …        Appellant;

Versus

State of Rajasthan, through PP and Another …        Respondents.

S.B. Criminal Appeal No. 300/2021, Decided on January 10, 2022

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2022 SCC OnLine Raj 62

Bheru Lal v. State of Rajasthan

In the High Court of Rajasthan

(Before Vinit Kumar Mathur, J.)

S.B. Criminal Miscellaneous Bail Application No. 7299/2021

Bheru Lal …        Petitioner;

Versus

State of Rajasthan, through P.P.          …        Respondent.

Connected With

S.B. Criminal Miscellaneous Bail Application No. 14338/2021

Lalit          …        Petitioner;

Versus

Versus

State, through PP           …        Respondent.

S.B. Criminal Miscellaneous Bail Application No. 7299/2021 and S.B. Criminal Miscellaneous Bail Application No. 14338/2021, Decided on January 10, 2022

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2022 SCC OnLine Tri 11

State of Tripura v. Bimal Chakraborty

In the High Court of Tripura at Agartala

(Before Indrajit Mahanty, C.J.)

State of Tripura and Others     …        Applicant(s);

Versus

Bimal Chakraborty        …        Respondent(s).

I.A. No. 01/2021 and W.P. (C) No. 304/2021(DO), Decided on January 7, 2022

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2022 SCC OnLine Tri 12

Sekhar Ranjan Roy v. Tripura Road Transport Corporation

In the High Court of Tripura at Agartala

(Before Indrajit Mahanty, C.J.)

Sekhar Ranjan Roy and Others            …        Petitioner(s);

Versus

Tripura Road Transport Corporation and Others    …        Respondent(s).

W.P. (C) No. 778/2021, Decided on January 7, 2022

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2022 SCC OnLine Utt 23

Chandra Singh v. State of Uttarakhand

In the High Court of Uttarakhand at Nainital

(Before Manoj Kumar Tiwari, J.)

Chandra Singh   …        Petitioner;

Versus

State of Uttarakhand and Another      …        Respondents.

Writ Petition (M/S) No. 25 of 2022, Decided on January 10, 2022

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2022 SCC OnLine Utt 24

Kohli Enterprises v. State of Uttarakhand

In the High Court of Uttarakhand at Nainital

(Before Manoj Kumar Tiwari, J.)

Kohli Enterprises A partnership Firm            …        Petitioner;

Versus

State of Uttarakhand and Others        …        Respondents.

Writ Petition (M/S) No. 52 of 2022, Decided on January 10, 2022

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