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Important Orders/Proceedings:

NOTE: For latest notices & circulars, notifications and directions are available at Related Links under 'Notice & circulars' link

Hon'ble Court Proceedings :

Circular dt. 21/4/2012 -Reg. Norms/guidelines for listing of urgent matters during the Vacation from 14/5/2012 to 01/7/2012
ORDER 23/09/2011 Reg. Mining in Bellary,Chitradurga & Tunkur Districts....
Hon'ble Court order dt.12/09/2011 in Crl.A. No.1765/2011 Jakia Nasim Ahesan & Anr. vs. State of Gujarat & ors.
REPORT - In the matter of WP(C)No.196/2001 People's Union for Civil Liberties Vs. UoI & ors [Reg. Public Distribution System] [updated on 25/07/2011]
ORDER - 05/08/2011 In Re: Endosulfan - W.P.(C) NO.213/2011 DEMOCRATIC YOUTH FEDERATION OF INDIA Vs. UNION OF INDIA & ORS.

ORDER - 05/08/2011 In Re: Bellary Mining - In SLP(C) 7366-7367/2010 GOVT.OF A.P.& ORS. VS. M/S OBULAPURAM MINIG.CO.P.LTD.& ORS. ETC

Judgment 05/07/2011 - In W.P.(C) No.217/2011 Justice P.D. Dinakaran Vs.Hon’ble Judges Inquiry Committee & Ors.
Order & Judgment 05/07/2011 - In W.P.(C) No.250/2007 NANDINI SUNDAR & ORS. Vs. STATE OF CHATTISGARH
Order 04/07/2011 - In W.P.(C) No.176/2009 Ram Jethmalani & Ors. Vs. Union of India & Ors.
Order dt. 13/05/2011 – Reg. Endosulfan - W.P.(C) NO.213/2011 DEMOCRATIC YOUTH FEDERATION OF INDIA Vs. UNION OF INDIA & ORS.

Judgment dt.12/05/2011 – Reg. In the matter of W.P(C)No.645/2007 CENTRE FOR ENVIORNMENT & FOOD SECURITY Vs. UNION OF INDIA & ORS.

Judgement dt.12/05/2011 – Reg. In the matter of SUO MOTU CONTEMPT IN W.P(C)No. 260/2004 KALYANESHWARI Vs. U.O.I. & ORS.

Hon’ble Court Order dt.11/05/2011 – Reg. Bhopal Gas Leak matter - Curative Petition (Crl.) Nos. 39-42 OF 2010 in Criminal Appeal Nos. 1672-1675 OF 1996 C.B.I. & Ors. Vs. Keshub Mahindra etc. etc.

Download -Judgment dated 3/5/2011 Pronounced by Hon'ble Mr. Justice P. Sathasivam in Crl.A.No.1618/2005 Shaji & Ors. Vs. State of Kerala

Download -Judgment dated 3/5/2011 Pronounced by Hon'ble Dr. Justice B.S. Chauhan in C.A.No.3844 OF 2011 @ SLP (C)NO.27814/2008 The Joint Action Committee of Airlines Pilots Associations of India & Ors. Vs.The Director General of Civil Aviation & Ors.

ORDER - 06/05/2011 - GOVT.OF A.P.& ORS. VS. M/S OBULAPURAM MINIG.CO.P.LTD.& ORS. ETC [ SLP(C) 7366-7367/2010 ] and SAMAJ PARIVARTANA SAMUDAYA & ORS. Vs STATE OF KARNATAKA & ORS. [ W.P.(C) 562/2009 ]

Hon'ble Court Order dt. 08.04.2011 - in the matter of SLP(Crl.) No.D9439&D9523/2011 Dr. Rajesh Talwar, Etc. Vs. CBI, Delhi & Anr.
Chief Justice's Court Order dt. 07/04/2011 - WP(C)No.510/2005 Maninderjit Singh Bitta Vs. Union of India & Ors. - Reg.- High Security Registration Plate under Motor Vehicles Act, 1988.

Order Date	Case Particulars	In RE:	File format
03/03/2011	JUDGMENT - W.P.(C) NO.348 OF 2010 CENTRE FOR PIL & ANR. Vs. UNION OF INDIA & ANR	Reg. - Appointment of Shri P.J. Thomas (Respondent No. 2 in W.P.(C) No. 348 of 2010) as Central Vigilance Commissioner (CVC).
17/02/2011	C.A. No.1883/2011 Electronics Corp. of India Ltd. Vs. Union of India and Ors..	Reg. Committee on Disputes (CoD)
21/01/2011	I.A.No.3 in WP(C) No.95 of 2010 Society for un-aided P.School of Raj. Vs. UOI & Anr..	Hon'ble Court Order dt. 21/1/2011
06/01/2011	WP(C) No.243 of 2005 with WP(C) No.228 of 2006 Rajiv Raturi Vs. Union of India & Ors.	Reg. Non-Compliance of provisions of persons with Disabilities (Equal Opportunities, Protection of Rights & Full Participation), Act, 1995.
10/12/2010	SLP(C) No.10472/2009 C.I.T., CALCUTTA Vs.W.BENGAL INFRAS.DEV.FIN.CORP.LTD.	As Hon'ble Supreme Court direction reg. condonation of delay by High Court.
19/11/2010	SLP(C) No. 7366-7367/2010 Govt. of A.P. & Ors. Vs. M/s Obulapuram Mining Co.Pvt. Ltd. & Anr.	Obulapuram Mining matter - Court's Order dated 19/11/2010
16/07/2010	SLP(C) No. 7366-7367/2010 Govt. of A.P. & Ors. Vs. M/s Obulapuram Mining Co.Pvt. Ltd. & Anr.	Obulapuram Mining
08/11/2010	W.P.(C) No. 310 of 1996 Prakash Singh & Ors. Vs. UOI & Ors.	In Re.: Police Reforms matter
08/10/2010	I.A. Nos.321 and 322 in WP(C) No.13029 of 1985 M.C. Mehta Vs. Union of India & Ors.	Hoarding Matter - I.As. filed by MCD against Railways in response to EPCA Report.
28/09/2010	SLP (C) No(s).27466-27467 of 2010 Ramesh Chandra Tripathi Vs. Sunni Cen. Board of Wakfs & Ors.	Ayodhya matter
23/09/2010	SLP (C) No(s).27466-27467 of 2010 Ramesh Chandra Tripathi Vs. Sunni Cen. Board of Wakfs & Ors.	Ayodhya matter
20/09/2010	W.P.(C) No.263/2010, Voice of India Vs. Union of India & Ors.	Right to free drinking water is part of Right to Life under Article 21 of the Constitution
31/08/2010	Curative Petition (Crl.) Nos.39-42 of 2010 in Crl.A.No.1672-1675 of 1996 - C.B.I. Vs. Keshub Mahindra.	In Re. Bhopal Gas Matter

Hon'ble Court Proceedings : All India Judges Association matter

REPORT - Reg. All India Judges Association matter "Infrastructure in Subordinate Judiciary":
[ In the matter of Writ Petition (Civil) No.1022 of 1989 All India Judges Asson. & Ors. Vs. Union of India & Ors.]


12/07/2010 & Report	19/07/2010	16/08/2010	13/9/2010	04/10/2010	18/10/2010	29/11/2010 with Proforma B-I & D-I alongwith Annexures I to 4	13/12/2010	21/02/2011
								04/04/2011
Hon'ble Court Proceeding dt. 27/9/2010 in the matter of I.A. No.279 in W.P.(C) No.1022/1989 To All High Courts To All Chief Secretaries Hon'ble Court Proceeding dt. 04/04/2011 in the matter of I.A. No.279 in W.P.(C) No.1022/1989 To All High Courts To All Chief Secretaries To Chief Secretary Gujarat, Maharastra & Uttarakhand. Format B-I: Consolidated Statement At National Level - Status of Court Buildings & Format D-I: Consolidated Statement At National Level - Status of Residential Quarters for Judicial Officers. Order dated 24/01/2011 - I.A. No.279 In WP(C) No.1022/1989 + Annexure -1 & 2 to GO MS.No.8, Law (LA&J-HOME-COURTS-A1) DEPARTMENT, DT.17/1/2011. NOTE FOR INFORMATION dt. 11.04.2011 - in the matter of I.A. No.279 in W.P.(C) No.1022/1989 - by LD. SECRETARY GENERAL

Hon'ble Court Proceedings : Forest Bench matter

Writ Petition (C) No.202 of 1995 T.N. Godavarman Thirumulpad Vs. Union of India & Ors.

List of matters to be taken in Chronological order by the Forest Bench presided over by Hon'ble the Chief Justice of India from 23.07.2010

1st Forest Bench
23/07/2010	30/07/2010	06/08/2010	13/08/2010	20/08/2010	10/09/2010	24/09/2010
2nd Forest Bench
26/07/2010	02/08/2010	09/08/2010	16/08/2010	25/08/2010	30/08/2010	06/09/2010	13/09/2010	17/09/2010	20/09/2010

Guidelines & Orders :

	REVISED NORMS FOR ACCREDIATION OF THE LEGAL CORRESPONDENTS IN THE SUPREME COURT OF INDIA [updated 20/8/2011]
	Note dt. 13/12/2010- reg. Hon'ble the CJI has addressed letters to CJs of All High Courts to ensure that cases in respect of Prevention of Corruption Act, 1988.........
	Public Interest Litigation (PIL) Guidelines.
	Orders regulating entry in the Supreme Court Complex.
	Guidelines for Entry to Supreme Court of India Premises..
	Format - Application for Issue of Photo Entry Pass.

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