Report No. 125
Table V
Year |
Special leave petitions (Civil) |
Special leave petitions (Criminal) |
Total excess of disposal over institution or vice versa |
||||
Institution |
Disposal |
Difference |
Institution |
Disposal |
Institution |
||
1961 |
1030 |
954 |
-76 |
970 |
945 |
-25 |
-101 |
1962 |
1224 |
1243 |
+19 |
990 |
1048 |
+58 |
+71 |
1963 |
1237 |
1221 |
-16 |
952 |
931 |
-21 |
-37 |
1964 |
1456 |
1405 |
-51 |
1088 |
1058 |
-30 |
-81 |
1965 |
1370 |
1423 |
-53 |
996 |
1021 |
+25 |
+78 |
1966 |
1488 |
1408 |
-80 |
885 |
864 |
-21 |
-101 |
1967 |
1439 |
1362 |
-77 |
1092 |
1040 |
-52 |
-129 |
1968 |
1883 |
1890 |
+7 |
1162 |
1092 |
-70 |
-61 |
1969 |
2503 |
2287 |
-216 |
1144 |
1252 |
+108 |
-108 |
1970 |
2444 |
2174 |
-270 |
1173 |
1243 |
+70 |
200 |
+Excess of disposal over institution.
-Excess of institution over disposal.
Source: Rajeev Dhavan The Supreme Court under strain: The Challenge of Arrears, p. 41.
