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April, 2013

Notice dt.21/05/2013: Take notice that the matter W.P.(C)No.318/2013 Sudarsha Avasthi Vs. Union of India & Ors. will be taken up for hearing today 21/5/2013 by Vacation Bench in Court No.2 at 2:00 P.M.

Advocate-on-Record Exam., 2013: Sitting Arrangements for 03.06.2013.

Judgment dt.13/5/2013: T.C.(C)No.98/2012 Christian Medical College Vellore & Ors. Vs. Union of India & Ors.

Partial modification of Notifications dt.30/4/2013 & 8/5/2013 notifying the composition and sitting of the DIVISION BENCHES OF HON'BLE JUDGES AS Vacation Judges during the Summer Vacation of the Supreme Court.

Notice dt. 13.05.2013:Take Notice that W.P.(C) No. 168/2013 Listed alongwith T.C.(C) No. 98/2012 Etc. for ORDERS today i.e. Monday 13th May, 2013 at 2.00 P.M. in Chief Justice's Court, Stands deleted.....

Supplementary List dt. 13.05.2013:

Order dt. 10.05.2013:Rev. Pet.(Crl) No. 403/2013

Order dt. 10.05.2013:SLP(Crl) No. 4278/2013

Order dt. 10.05.2013:SLP(Crl) No. 2747/2013

Notice 10.05.2013:ADVOCATE-ON-RECORD Exam. which will be held 3rd, 4th, 5th & 6th June, 2013 - Collect Admission Letters/Roll Numbers from B.O. Record Room.

Notice 10.05.2013:Take notice that the matter W.P.(Crl.)No.25/2013 with W.P.(C)No.84/2013 listed as Item No.33 in Chief Justice's Court in the Supplementary list of 10/05/2013 may be treated as Deleted.

Notice 09.05.2013:Take notice that the matter SLP(Crl.)No.3480/2013 will be taken up today i.e. 9/5/2013 by Court No.5 at the end as Item No.53.

Notice 09.05.2013:Take notice that the matter W.P.(C) No.169/2013 listed as tagged matter of Item No.50 i.e. suo-motu W.P.(C)No.139/2013 in Court No.3 in the Supplementary list of 09/05/2013 may be treated AS DELETED.

Information reg.:After the conclusion of Full Court Reference, Hon'ble the Chief Justice of India has directed that the Court will resume sitting at 11:15 A.M. today, i.e., 09/05/2013. This may be intimated to all concerned.

Notification dt.30/4/2013: Reg. Division Benches for hearing of urgent misc. and regular hearing matters during the Summer Vacation for the period from May 13 to May 29, 2013, May 30 to June 14, 2013 and June 15 to June 30, 2013.

Notice dt. 01/05/2013 Advocate-on-Record Exam., 2013 Re. AoR Exam. to be held on 3rd to 6th June, 2013 + partial modification ....

Download AOR Examination Form

CIRCULAR dt.22/4/2013: Norms/Guidelines laid down for listing of urgent matters during the Summer Vacation.

Resolutions of the Chief Justices' Conference - 2013.

Notification dt.23/4/2013: Advocate-on-Record Examination -June, 2013.

Advance List of Regular Hearing Matters to be listed during Summer Vacation, 2013.

CIRCULAR dt.02.04.2013: The week before and after the Summer Vacation 2013 have been declared as Miscellaneous Weeks...

Circular F.No.4/Judl./2013, dated 16.03.2013: Officer on Duty - April, 2013, May, 2013 & June, 2013.

Notice dt.07/05/2013: Take notice that the Judgment in the matters Conmt. Pet.(C)No.133/2012 in SLP(C) 2194/2011 with Conmt. Pet.(C)No.145/2012 in SLP(C) 4572/2011 will also be pronounced by Hon'ble Mr. Justice Surinder Singh Nijjar on 7/5/2013 in Court No.10 alongwith Item No.1A.

Notice dt.03/05/2013: Take notice that the matter SLP(C)No.CC No.8248/2013 will also be listed along with SLP(C)No.18766-18782/2010 etc. which has appeared in today's 3/5/2013 supplementary list before the Special Bench comprising of Hon'ble CJI, Hon'ble Surinder Singh Nijjar and Hon'ble J. Chelameswar, JJ. as Item No.301 at 2:30 p.m.

Notification dt.30/04/2013: Reg. Division Benches for hearing of urgent misc. and regular hearing matters during the Summer Vacation for the period from May 13 to May 29, 2013, May 30 to June 14, 2013 and June 15 to June 30, 2013.

Notice dt.02/05/2013: Take notice that W.P.(C)No.222/2012 etc. listed 02/05/2013 in Court No.7 as Item No.5 stands DELETED as the same has already been adjourned to 07th May, 2013.

Notice dt. 01/05/2013 Advocate-on-Record Exam., 2013: Re. AoR Exam. to be held on 3rd to 6th June, 2013 + partial modification .......

Order dt.29/4/2013: in SLP(Crl) No.1642/2013

Download AOR Examination Form

CIRCULAR dt.22/4/2013: Norms/Guidelines laid down for listing of urgent matters during the Summer Vacation.

Resolutions of the Chief Justices' Conference - 2013.

Notification dt.23/4/2013: Advocate-on-Record Examination -June, 2013.

Notice dt.23.04.2013: Take Notice that due to Non-Availability of Hon'ble Mr. Justice J. Chelameswar on today 23/04/2013, sitting of Court No.13 stands cancelled. + Further Notice....

Notice dt.22.04.2013: SLP(C) 4247-4248/2009 Listed as Item No. 43 in Court No.3 today, will not be taken up

Notice dt.22.04.2013: Take Notice that due to Non-Availability of Hon'ble G.S.Singhvi, J., the matters listed today in Court No.3 will now be taken up by the Bench Comprising Hon'ble Ranjana Prakash Desai and Hon'ble Sharad Arvind Bobde, JJ. + Further Notice....

Office Order dt.15.04.2013: Prevention of Sexual Harassment of Women in the precincts of Supreme Court. PDF file that opens in a new window

Notice dt.18.04.2013: Take Notice that the matters CRLMP No.9086/2013 in Crl.A.No.391/2011, CRLMP No.9088/2013 in Crl.A.No.392/2011 & CRLMP No.9084/2013 in Crl.A.No.414/2011 will be listed before COURT NO.2 before the Special Bench comprising of Hon'ble P. Sathasivam and Hon'ble B.S. Chauhan, JJ. on Thursday the 18th April, 2013 at 2.00 p.m.

Judgments dt.18/04/2013 of the Bench comprising Hon'ble Mr. Justice Aftab Alam, Hon'ble Mr. Justice K.S. Radhakrishnan & Hon'ble Mr. Justice Ranjan Gogoi:

Notice dt. 01/05/2013 Advocate-on-Record Exam., 2013 Re. AoR Exam. to be held on 3rd to 6th June, 2013 + partial modification of the notice dt. 25/4/2013 ....

Order dt.17.04.2013: CRLMP.NO. 8482/2013 in CRIMINAL APPEAL NO(s). 1060 OF 2007 SANJAY DUTT Vs.STATE OF MAHARASHTRA TR.CBI,BOMBAY

Notice dt.16.04.2013: Take notice that R.P.(Crl.) No.453/2012 in W.P.(Crl.) No.135/2008 listed on 17/4/2013 in Court No.2 as Item No.301 at 2.00 p.m. may be treated as Item No.302.

Hon'ble Court Order dt.16.04.2013: REVIEW PETITION (CRL.) No.337/2013 in Crl.A.No. 1001/2007 ZAIBUNISA ANWAR KAZI ( A-119) Vs.STATE OF MAHARASHTRA TH. CBI

Hon'ble Court Order dt.16.04.2013: REVIEW PETITION (C) No.2309/2012 IN W.P(C) 210/2012 UNION OF INDIA Vs. NAMIT SHARMA.

LIST OF MATTERS FIXED FOR HEARING BEFORE HON'BLE MR. JUSTICE K.S. RADHAKRISHNAN (IN CHAMBERS)ON 15/4/2013 IN COURT NO.10 AT 02.00 P.M.

NOTICE dt 15.04.2013: Due to non-availability of Hon'ble Mr. Justice Dipak Misra on 15/4/2013 sitting of COURT NO.10 stands cancelled. + Take further Notice that .....

Advance List of Regular Hearing Matters to be listed during Summer Vacation, 2013.

NOTICE dt. 13.04.2013:List of matters to be listed in Court No. 13 on 15.04.2013.

JUDGMENT dt 12.04.2013: Devinder Pal Singh Bhullar Vs. State of N.C.T. of Delhi.

NOTICE dt 10.04.2013: Due to Non-availability of Hon'ble Mrs. Justice Gyan Sudha Misra, Sitting of Court No.9 stands cancelled on 10-04-2013.

NOTICE dt 09.04.2013: SLP(C)NO. 13761/2013 only will be taken up on 10-04-2013 in Court No. 6 as Item No.8 (instead of Group).

Judgments dt. 04/04/2013 pronounced by Hon'ble Mr. Justice Dipak Misra :

CIRCULAR dt 02-04-2013: The week before and after the Summer Vacation 2013 have been declared as Miscellaneous Weeks...

JUDGMENT dt 01-04-2013:in Appeal Civil No. 2706-2716/2013 @ SLP(C) 20539-20549/2009 NOVARTIS AG Vs. UNION OF INDIA AND ORS (Patent/Cancer Drug).

Notice 02.04.2013: For information of all concerned - Pursuant to the Supreme Court order dt.21/3/2013 in W.P.(C) No.162 of 2013 Ms. Binu Tamta & Anr. Vs. High Court of Delhi & Ors. the Complaint Committee to deal with the complaints related to sexual harassment at the Supreme Court .

 
March, 2013

Bombay Bomb Blast Case Judgments:

1A. Crl.A.No.1728/2007 YAKUB ABDUL RAZAK MEMON Vs. STATE OF MAHARASHTRA TH:CBI, BOMBAY WITH CONNECTED MATTERS. [APPEALS RELATING TO DEATH SENTENCE (PART-1)]


1B. Crl.A.No.1178/2007 ESSA @ ANJUM ABDUL RAZAK MEMON Vs. STATE OF MAHARASHTRA TR.STF, CBI, MUMBAI WITH CONNECTED MATTERS [APPEALS RELATING TO LIFE SENTENCE (PART-2)]


1C. Crl.A.No. 555/2012 IBRAHIM MUSA CHAUHAN @ BABA CHAUHAN Vs. STATE OF MAHARASHTRA WITH CONNECTED MATTERS. [APPEALS FILED BY THE ACCUSED(PART-3)]

1D. Crl.A.No.1438/2007 AHMED SHAH KHAN DURRANI @ A.S.MUBARAK S Vs. STATE OF MAHARASHTRA WITH CONNECTED MATTERS [APPEALS FILED BY ACCUSED WITH STATE APPEAL (PART-4)]

1E. Crl.A.No.418/2011 STATE OF MAHRASHTRA Vs. FAZAL REHMAN ABDUL WITH CONNECTED MATTERS [APPEALS FILED BY THE STATE AGAINST ACQUITTAL (PART-5)]

1F. Crl.A.No.1060/2007 SANJAY DUTT Vs. STATE OF MAHARASHTRA TR.CBI, BOMBAY WITH CONNECTED MATTERS. [APPEALS FILED UNDER ARMS ACT/EXPLOSIVE SUBSTANCES ACT (PART-6)]

Circular F.No.4/Judl./2013, dated 16.03.2013: Officer on Duty - April, 2013, May, 2013 & June, 2013.

Notice dt.19.03.2013: Take notice that due to Non-Availability of Hon'ble Mr. Justice Surinder Singh Nijjar, Court No. 10 Stands cancelled. + R.P.(Crl) No. 162/2013 in Slp(Crl) No. 8771/2012 Listed today at 1.40 P.M. will not be taken up/ + Hon'ble Mr. Justice Pinaki Chandra Ghose will take in-Chamber Matters at 12.00 noon......

Notice dt.16.03.2013: T.P. (CRL.) NO. 9/2013(Rajdeep Sardesai & Ors. Vs Rahmat Fatima Amanullah & Anr.) stands deleted from Court No.9 in the Supplementary List for 18/03/2013

Notice dt.16.03.2013: Notice in Continuation of Supplementary List for 18/03/2013....

Notice dt.13.03.2013: DUE TO NON-AVAILABILITY OF HON'BLE THE CHIEF JUSTICE OF INDIA, THE MATTERS LISTED TODAY(13-03-2013) IN CHIEF JUSTICE'S COURT WILL NOW BE TAKEN UP BY THE BENCH CONSISTING OF HON'BLE ANIL R.DAVE AND HON'BLE VIKRAMAJIT SEN,JJ......

Notice dt.13.03.2013: THE MATTERS LISTED BEFORE SHRI SUNIL THOMAS, REGISTRAR IN OLD COURT NO.9 WILL NOW BE TAKEN UP AT 2:00 p.m.

CIRCULAR dt.06.09.2012: Request for providing email address to send Supreme Court of India entire Daily Causelist in PDF with bookmarks.

Circular F.No.4/Judl./2012, dated 24.12.2012: Officer on Duty - January 2013, February 2013, March 2013.

Result of Advocate-on-Record Examination held in 2012 : Download.

 
February, 2013

Notice dt. 19.02.2013: Take notice that Court No.4 will sit upto 2:55 p.m. today the 19/2/2013 since Special Bench consisting of Hon'ble Mr. Justice P. Sathasivam and Hon'ble Mr. Justice Ranjan Gogoi has been constituted at 3:00 p.m. in Court No.2.

Notice dt. 21.02.2013: Take notice that Writ Pet.(Crl) No. 154/2011, SLP(C) No. 27387/2012, SLP(C) NOS.2855-2856/2012 and SLP(C) No. 14672/2012 Listed today the 21st February,2013 at 2.00 P.M. + further Notice...

Notice dt. 19.02.2013: Take notice that Court No.4 will sit upto 2:55 p.m. today the 19/2/2013 since Special Bench consisting of Hon'ble Mr. Justice P. Sathasivam and Hon'ble Mr. Justice Ranjan Gogoi has been constituted at 3:00 p.m. in Court No.2.

Notice dt. 17.02.2013: W.P.(CRL.) NO. D5478/2013(SHRI SHAMIK NARAIN VS. UNION OF INDIA & ORS.) Take Notice that the Mentioned matter will be listed for hearing on Monday the 18th February, 2013 at 10.30A.M. in Chief Justice's Court....

Hon'ble Court Order dt. 12.02.2013 : Review Petition(C) No.101 of 2013 IN I.A.NO.1 OF 2012 IN ELECTION PETITION(C) D.NO.24347 OF 2012 CHARAN LAL SAHU Vs. PRANAB MUKHERJEE & ORS.

Notice dt. 12.02.2013: Take notice that due to Non-availability of Hon'ble Mrs. Justice Gyan Sudha Misra on today(12-02-2013), sitting of Court No.8 stands Cancelled + Hon'ble Mr. Justice A.K. Patnaik will take in Chamber Matters at 12:00 Noon.

NOTICE dt. 05-02-2013 SITTING OF COURT NO.9 AND SITTING OF COURT NO.11 STAND CANCELLED TODAY (05-02-2013) + Take further notice that Hon'ble Mr. Justice T.S. Thakur and Hon'ble Mr. Justice M.Y. Eqbal will take in-chamber matters at 12:00 NOON as per list issued separately.

CAUSELISTS: SUPPLEMENTARY CAUSELIST dt. 05-02-2013 and FINAL CAUSELIST dt. 08-02-2013

Judgment dt. 04/02/2013: WP(C)No.174/2012 M. MANOHAR REDDY & ANR. vs. UNION OF INDIA & ORS.


Notifications dt.10/9/2012 & 7/12/2012 published in Gazette of India : In exercise of the powers conferred by the clause (2) of Article 146 of the Constitution, the Chief Justice of India hereby makes amendments to the Supreme Court Officers and Servants (Conditions of Service and Conduct) Rules, 1961 - in the schedule (containing the qualifications, method of recruitment, experience etc. of the posts of Deputy Registrar, Restorer Grade-II, Library Attendant Grade-II and Gestetnor Operator Grade-II Category) - By Order, RAVINDRA MAITHANI, Registrar (Admn.I).


 
January, 2013

Hon'ble Court Order dt. 31/01/2013: I.A.No.4 IN I.A.Nos.411-412 IN WP(C)No.1699 OF 1987 GAINDA RAM & ORS. Vs. M.C.D. & ORS. [Issues of livelihood of hawkers and street vendors].

Notice dt. 31.01.2013: TAKE NOTICE THAT DUE TO NON-AVAILABILITY OF HON'BLE MR. JUSTICE M.Y. EQBAL ON 31/01/2013 SITTING OF COURT NO.11 STANDS CANCELLED.+FURTHER NOTICE ...

Notice dt. 29.01.2013: Take Notice that Item No.16 in Court No.3 shown in Daily List for 30.01.2013 will not be taken up for heaaring and the same stands adjourned.

Notice dt. 22.01.2013: Take Notice that Slp(Crl) 5835/2011 listed today (22-01-2013) in Court No. 13 may be treated as Item No. 83.

Notice dt. 19.01.2013: Take Notice that the Chamber matters listed before Hon'ble Mr. Justice Anil R. Dave on 12/01/2013 in Court no. 12, will now be taken up in Court No. 14.

Notice dt.17.01.2013: Take Notice that the matters shown before the Bench of Hon'ble Chandramauli Kr. Prasad and Hon'ble Fakkir Mohamed Ibrahim Kalifulla, JJ. in the final cause list for 14/01/2013 and which were to be taken up for hearing by the same bench on 17/01/2013 will now be taken up by the bench presided over by Hon'ble Chandramauli Kr. Prasad, J. on TUESDAY THE 22ND JANUARY, 2013.

Notice dt. 13/01/2013: Take Notice that Regular Hearing Criminal matters on 14-01-2013 in Court No.9 will now be taken up by the bench consisting of Hon'ble Mr. Justice A.K.Patnaik and Hon'ble Mr. Justice Chandramauli Kr. Prasad and Chamber matters in Court No. 13 will not be taken up for hearing on 14-01-2013...

Notice dt.12/01/2013: Take Notice that I.A.Nos.30-31 & 32-33 in C.A.No.4682-4683/2005 etc. B.S. Sandhu Vs. Govt. of India & Ors. listed on Monday 14/1/2013 in Chief Justices's Court at Item No.39 stands deleted as the same is already listed in Court No.8 at Item No.103 in the Suppl. List of 14/1/2013 issued on 12/1/2013.

Judgment dt. 11/01/2013: of Hon'ble Mr. Justice K.S. Radhakrishnan in SLP(C) NO. 15658-15660/2012 titled 'Mr. Justice Chandrashekaraih(Retd.) Vs Janekere C. Krishna & Ors. Etc.'

Judgment dt. 11/01/2013: of Hon'ble Mr. Justice Madan B. Lokur in SLP(C) NO. 15658-15660/2012 titled 'Mr. Justice Chandrashekaraih(Retd.) Vs Janekere C. Krishna & Ors. Etc.'

Notice dt. 10/01/2013: Take Notice that Regular Hearing Criminal Matters are to be heard by the Bench consisting of Hon'ble Mr. Justice A.K. Patnaik and Hon'ble Mrs. Justice Gyan Sudha Misra from the week commencing,Monday the 14th January, 2013 onwards.

Notice dt. 10/01/2013: Take Notice that Regular Hearing Civil Matters are to be heard by the Bench consisting of Hon'ble Dr. Justice B.S. Chauhan and Hon'ble Mr. Justice V. Gopala gowda from the week commencing,Monday the 14th January, 2013 onwards.

Assistant Librarian, Supreme Court Library: Applications are invited for selection of suitable candidates for appointment to the post of Assistant Librarian, Supreme Court Library in the PB-2 Rs. 9300-34800/- with Grade Pay of Rs.4600/- plus usual allowances (Approx. Gross Salary with HRA Rs.37375/- p.m.) - Last Date 07/02/2013.

Hon'ble Supreme Court Order dated 07/01/2013 in WP(C) NO. 196/ 2001 People's Union of Civil Liberties Vs.Union of India & Ors.- + FINAL REPORT summarising the recommendations of the Committee from Justice D.P. Wadhwa, pursuant to order dated 17.09.2012.

CIRCULAR dt.06/09/2012: Request for providing email address to send Supreme Court of India entire Daily Causelist in PDF with bookmarks.


Circular F. No.4/Judl./2012, dated 24.12.2012: Officer on Duty - January 2013, February 2013, March 2013.

ALL CONCERNED - After the conclusion of Full Court Reference, Hon'ble the Chief Justice of India has directed that the Court will resume sitting at 11:15 A.M. today, i.e. 09/01/2013. This may be intimated to all concerned.

NOTICE dt 09-01-2013 Due to Non-Availability of Hon'ble Mr Justice H.L. Gokhale on 09/01/2013, sitting of Court No.4 stands cancelled + take further notice that Hon'ble Mr. Justice G.S. Singhvi will take in Chamber Matters at 2.00p.m. Due to Non-availability of Hon'ble Mr. Justice M.Y. Eqbal on Monday the 7th January,2013, matters shown before the Bench, will now be taken up by the Bench of Hon'ble D.K. Jain and Hon'ble Madan B. Lokur, JJ.

JUDGMENT dt 02-01-2013 in Civil Appeal Nos. 8814-8815 of 2012 STATE OF GUJARAT AND ANR. VS. HON'BLE MR. JUSTICE R.A. MEHTA (RETD.) AND ORS.