Report No. 125
Table III
Year |
Special Leave Petitions (Civil) |
Special Leave Petitions (Criminal) |
Total excess of disposal over institution or vice versa |
||||
Institution |
Disposal |
Difference |
Institution |
Disposal |
Difference |
||
1951 |
200 |
196 |
-4 |
467 |
364 |
-103 |
-107 |
1952 |
248 |
200 |
-48 |
402 |
424 |
+22 |
-26 |
1953 |
348 |
232 |
-116 |
602 |
546 |
-56 |
-172 |
1954 |
368 |
417 |
+49 |
674 |
698 |
+24 |
+73 |
1955 |
451 |
411 |
-40 |
708 |
724 |
+16 |
-24 |
1956 |
725 |
799 |
+474 |
725 |
774 |
+49 |
+123 |
1957 |
645 |
602 |
-43 |
646 |
684 |
+38 |
-5 |
1958 |
781 |
816 |
+35 |
760 |
756 |
-4 |
+31 |
1959 |
753 |
780 |
+27 |
917 |
900 |
-17 |
+10 |
+Excess of Disposal over institution.
-Excess of institution over Disposal.
Source: Rajeev Dhavan The Supreme Court under strain: The Challenge of Arrears, pp. 29 and 123.
