Statement Regarding Petitions For Special Leave to Appeal in Labour Matters, 1950-1957 | Reform of Judicial Administration | Law Commission of India Reports | Law Library

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Report No. 14

Table I

Statement Regarding Petitions For Special Leave to Appeal in Labour Matters, 1950-1957 (31st October, 1957)

Year	Registered	Granted	Dismissed
1950	19	18	1
1951	20	11	9
1952	9	3	6
1953	59	23	36
1954	51	21	30
1955	57	37	20
1956	291	257	32
1957(upto 31st October)	189	148	16
Grand Total	695	518	150

Table II

Statement Showing The Number of Civil Appeals (Including Appeals From The Decisions Of Tribunals and Those Filed By Special Leave) Instituted, Disposed of and Pending In The Supreme Court of India During The Years 1950 To 15th November, 1956

Year	Pending at the beginning of the year	Institute	Total for disposed	Disposed of	Pending at the close of the year	Remarks
1	2	3	4	5	6	7
1950	..	157	157	26	131	(A) Includes 188 appeals relating to tax matters (Income Tax, Sales Tax and Agricultural Tax), 76 appeals from the decisions for tribunals other than the High Courts and 34 Election Appeals. Out of 2126 appeals 274 are by special leave.
1951	131	529	660	117	543
1952	543	218	761	483	278
1953	278	262	540	176	364
1954	364	257	621	288	333
1955	333	360	693	99	594
1956	594	343	937	100	837*	*Pending on 15-11-1956.
		(A) 2120

Table III

Statement Showing The Number of Criminal Appeals Instituted, Disposed and Pending In The Supreme Court of India During The Years 1950 To 15th November, 1956

Year	Pending at the beginning of the year	instituted	Total for disposal	Disposed of	Pending at the close of the year	Remarks
1	2	3	4	5	6	7
1950	26	26	26	10	16	(A) This figure includes 548 appeals instituted by Special leave.
1951	16	73	89	53	36
1952	36	112	148	78	70
1953	70	97	167	75	92
1954	92	154	246	140	106
1955	106	152	258	92	166
1956	166	180	346	105	241*	*Pending on 15-11-1956.
		794(A)

Table IV

Statement Showing The Number of Petitions Under Article 32 of The Constitution Instituted, Disposed of and Pending In The Years 1950 To 1956 In The Supreme Court of India

Year	Pending at the beginning of the year	Instituted	Total for disposal	Disposed of	Pending at the close of the year	Remarks
1	2	3	4	5	6	7
1950	..	648	648	196	452
1951	452	686	1138	1013	125
1953	125	477	602	529	73
1954	134	671	805	403	402
1955	402	382	784	483	296
1956	296	232	528	100	428*	*Pending on 15-11-1956.
		3497

Table V

Statement Showing The Various Classes of Proceedings Pending In The Supreme Court o.-1-1-1958, According To The Year of Institution

	1950	1951	1952	1953	1954	1955	1956	1957	TOTAL
1. Article 32 Petitions	..	..	4	4	13	162	82	110	375
2. Appeals involving interpretation of Constitution-
(a) Civil	..	..	..	..	18	118	80	212	428
(b) Criminal	..	..	..	1	12	10	22	8	53
3. Special Leave Petitions-
(a)Civil	..	..	..	17	7	4	9	90	127
(b) Criminal	..	..	..	..	..	..	..	43	43
Ordinary Civil Appeals	6	..	8	9	84	143	197	533	980
Ordinary Criminal Appeals	..	..	..	..	..	18	94	131	243
Transfer Petitions	..	..	..	..	..	..	..	2	2

Table VI

Statement Showing The Number of Petitions Under Article 32 of The Constitution of India, Regular Civil and Appeals and Civil and Criminal Appeals Involving Constitutional Matters That are Ready But Not Listed Till.-1-1958 In The Supreme Court of India

Petitions under Article 32	Civil Appeals		Criminal Appeals
	Ordinary	Constitutional	Ordinary	Constitutional
9 out of 13 pending from 1954 or earlier are ready but not issued	Out of 23 pending from 1953 or earlier 2 are ready and 4 are partly heard and awaiting formation of the Bench which heard them.	All the 18 appeals pending from 1954 are ready but not listed. Out of the 118 appeals of 1955 pending, 38 are ready but not listed.	All the 18 appeals pending from 1955 are ready but not listed. All the 94 appeals of 1956 are ready but not listed.	One appeal of 1953 was posted several times but adjourned. Out of the 12 appeals of 1954 six are ready but not listed. All the 10 appeals of 1955 are ready but not listed. Out of 22 appeals of 1956 seven are ready but not listed.

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