Anita Kushwaha Petitioner(S) v. Pushap Sudan (S), Supreme Court Of India, Judgment, Law, casemine.com

Text Highlighter

Bookmark

PDF

Report a problem

Citation Codes

Equivalent Citations

citation codes

Case Number

Transfer Petition(s) (Civil) No(s). 1343/2008, (With appln. (s) for stay and exemption from filing O.T. and early hearing and office report), T.P.(Crl.) No. 116/2011, (With appln.(s) for stay and Office Report), T.P.(C) No. 562/2011, (With appln.(s) for stay and Office Report), T.P.(C) No. 1161/2012, (With appln.(s) for stay and Office Report), T.P.(C) No. 1294/2012, (With appln.(s) for stay, permission to file additional documents and Office Report), T.P.(C) No. 1497/2012, (With appln.(s) for directions, exemption from filing O.T. and Office Report), T.P.(C) No. 1573/2012, (With appln.(s) for stay and Office Report), T.P.(C) No. 426/2013, (With appln.(s) for stay and Office Report), T.P.(C) No. 1773/2013, (With appln.(s) for stay, appln.(s) for bringing on record additional documents, exemption from filing O.T., directions, appln.(s) for vacating stay and Office Report), T.P.(C) No. 1821/2013, (With appln.(s) for stay and Office Report), T.P.(Crl.) No. 99/2014, (With appln.(s) for ex-parte stay and Office Report), T.P.(C) No. 1845/2013, (With appln.(s) for stay and Office Report)

Judges

Justice Arun Mishra
Justice Sharad Arvind Bobde
Justice H.L. Dattu

Acts

the Constitution

Are you a practicing lawyer?

Enhance your digital presence and reach by creating a Casemine profile.

Upload pleading to use the new AI search

Click here to upload

Cites

Anita Kushwaha Petitioner(S) v. Pushap Sudan (S)

Supreme Court Of India
Apr 21, 2015

Citation Codes

Equivalent Citations

citation codes

Case Number

Judges

Justice Arun Mishra
Justice Sharad Arvind Bobde
Justice H.L. Dattu

Acts

the Constitution

See more information ...

Smart Summary

Please sign up to generate summary.

Anita Kushwaha Petitioner(S) v. Pushap Sudan (S)

1. These petitions raise an important question as to the power of this Court to transfer a civil case from the State of Jammu and Kashmir outside the State and vice-versa. This is, in our opinion, a question of constitutional significance requiring interpretation of the provisions of the Constitution.

2. Let it be placed for hearing by Constitution Bench.

Use AI to get other relevant cases.

Try AI Pro free for 7 days Upgrade to AI Pro

Anita Kushwaha Petitioner(S) v. Pushap Sudan (S)

Anita Kushwaha Petitioner(S) v. Pushap Sudan (S)

Comments