Janhit Abhiyan Vs Union Of India & Ors.
.... sistently held by this Court that if the reservations exceed such percentage the equality code of the Constitution would be breached. It is submitted by learned senior counsel that the ratio of 50% which is initially laid down in the judgment of this Court in the case of M.R. Balaji & Ors. ...
Supreme Court Of India
M. Vanisha Jain Vs C. Narendar Kumar
.... eme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of cases (i) bearing No. H.M.O.P. No.24/2018 and (ii) G.W.O.P. No.4 of 2018 titled as “C. Narendar Kumar vs. M. Vanisha Jain” pending before the Family Court at Nilgiris, Udhagamandalam, Tamil Nadu to the Family Court at ...
Supreme Court Of India
Anita Srivastava Vs Anurag Srivastava
.... r XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of H.M.A. Petition No.183 of 2017 titled as “Sri Anurag Srivastava vs. Smt. Anita Srivastava” pending before the Court of Principal Judge, Family Court at Gorakhpur (U.P.) to the Court of Principal Judge, ...
Supreme Court Of India
Sonam Vs Mayank Ranjan
.... incipal Judge, Family Court, Dwarka Courts, Delhi to the Family Court at the District Court, Dhanbad, Jharkhand. Having heard the learned counsel appearing for the parties and taking into consideration the grounds taken in the transfer petition, we direct the transfer of H.M.A. Petition No. ...
Supreme Court Of India
Palak Vipin Kewalramani Vs Vipin Ramkumar Kewalramani
.... lication No.D/49 of 2018 titled as “Vipin Ramkumar Kewalramani versus Palak Vipin Kewalramani” pending before the Family Court, Nagpur, Maharashtra to the Family Court, Surat, Gujarat. Having heard the learned counsel appearing for the parties and taking into consideration the grounds taken ...
Supreme Court Of India
Nazia Parveen Vs Abdul Hamid Sheik
.... ed Sheik versus Nazia Parveen” pending before the Family Court Judge, Ranga Reddy District at L.B. Nagar, Telengana State to the Court of Principal Judge, Family Court, Pune, Maharashtra. Having heard the learned counsel appearing for the petitioner and taking into consideration the grounds ...
Supreme Court Of India
S.P. Nethravathi Vs O. Venkata Shiva Shankar
.... r the petitioner and taking into consideration the grounds taken in the transfer petition, we direct transfer of O.P. No.863 of 2018 titled as “O. Venkat Shiv Shankar versus S.P. Nethravathi” pending before the Family Court, Hyderabad to the competent court at Bangalore, Karnataka. Let the r ...
Supreme Court Of India
P. Tania Vaishnav Vs T. Naveen Kumar
.... the petitioner (wife) for transfer of case being H.M.O.P. No.1882 of 2017 titled as “T. Naveen Kumar vs. P. Tania Vaishnav” pending before the Additional Family Court at Chennai, Tamil Nadu to the District and Sessions Court, Andaman and Nicobar Islands, Port Blair. Having heard the learned ...
Supreme Court Of India
Sushmita Pathak Vs Krishna Murari Pathak & Ors
.... rt of Additional Principal Judge, Family Court, Patna in Bihar to the District Court of Faridabad in Haryana. After having heard the learned counsel appearing for the parties and taking into consideration the grounds taken in the transfer petition, we direct transfer of Guardianship Case No. ...
Supreme Court Of India
Puspa Kumari Vs Pappu Kumar
.... read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of H.M.O.P. No.25/2017 titled as “Pappu Kumar vs. Puspa Kumari” pending before the Court of Principal Senior Civil Judge, Nellore, Andhra Pradesh to the Court of Principal Judge, Family Cour ...
Supreme Court Of India
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