Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 5 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
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ITEM NO.4 COURT NO.9 SECTION IIB
(Part-heard)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).
6117-6120/2015
(Arising out of impugned final judgment and order dated
11/05/2015 in CRLA No. 835/2014, CRLA No. 836/2014, CRLA No.
837/2014 and CRLA No. 838/2014 passed by the High Court Of
Karnataka At Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
WITH
SLP(Crl) Nos. 6294-6297/2015
(With appln.(s) permission to file additional documents and
permission to file lengthy list of dates and Interim Relief and
Office Report)
SLP(Crl) Nos. 6121-6126/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment, permission to file additional documents and permission
to file lengthy list of dates and Interim Relief and Office
Report)
SLP(Crl) Nos. 7107-7112/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and permission to file lengthy list of dates and Interim
Relief and Office Report)
Date : 05/04/2016
Signature Not Verified
These petitions were called on for hearing
Digitally signed by
today.
R.NATARAJAN
Date: 2016.04.05
17:06:08 IST
CORAM :
Reason:
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
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For Petitioner(s) Mr. B.V. Acharya, Sr. Adv.
Mr. B.L. Acharya, Adv.
Mr. Sandesh Chouta, Adv.
Mr. Joseph Aristotle S., AOR
Mrs. Priya Aristotle, Adv.
Ms. Priyanka Gladson, Adv.
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. R. Shunmuga Sundaram, Sr. Adv.
Mr. V. G. Pragasam, AOR
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Siddharth Sijoria, Adv.
Mr. Soumik Ghosal, Adv.
Mrs. J. Shreshta, Adv.
Mr. Madhu S. Naik, Advocate General
Ms. Anitha Shenoy, AOR
For Respondent(s) Dr. Subramanian Swamy, Intervenor-in-person
Dr. Roxna Swamy, Adv.
Mr. L. Nageswara Rao, Sr. Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. B. Kumar, Sr. Adv.
Mr. C. Manishankar, Adv.
Mr. S. Senthil, Adv.
Mr. A. Asokan, Adv.
Mr. Gaurav Agrawal, AOR
Mr. J. Karupaiya, Adv.
Mr. K.C. Paneer Selvam, Adv.
Mr. Dhanjeyan, Adv.
Mr. N. Bharani Kumar, Adv.
Mr. Krishnamoorthy, Adv.
Mr. S.N.D. Kulasekaran, Adv.
Mr. Mayank Pandey, Adv.
Mr. Hari Kumar G. Nair, Adv.
Mr. Gautam Bharadwaj, Adv.
Mr. Gautam Shivshankar, Adv.
Mr. V. Prabhu, Adv.
Mr. Rajkumar, Adv.
Mr. Jay Kishor Singh, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Abhay Kumar, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Mr. L. Nageswara Rao, learned senior counsel appearing for the Respondent No.1 resumed his arguments at 10.50 a.m. and was on his legs when the Court rose for the day, leaving the matters as part-heard.
During the course of hearing, Mr. L. Nageswara Rao, learned Senior counsel has given two spiral bound Volume Nos. 4 and 6 containing the compilation of judgments in the Court today, which are taken on record.
List these matters tomorrow i.e. Wednesday, the 6th April, 2016 as part-heard.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Case-law cited:-
By Mr. L.Nageswara Rao, learned senior counsel:
The Indian Evidence Act, 1872 (1971) 1 SCC 284 (1975) 4 SCC 428 at 438 (1976) 4 SCC 9 (1983) 3 SCC 118 paras 122-123 (1996) 7 SCC 349 at 364 (Para 18) (2007) 4 SCC 415