CURATIVE PET(C) No. 345-347/2010 In R.P.(C) No. 229/1989 & 623-624/1989 In C.A. No. 3187-3188/1988 and SLP (C) No. 13080/1988
UNION OF INDIA . VS M/S. UNION CARBIDE CORPORATION
The Supreme Court passed a unanimous judgment rejecting the curative petition filed by the Union of India. The Supreme Court held there was no legal principle that justified an increase in compensation. The Supreme Court also refused to increase the settlement amount using its discretionary powers under Article 142 of the Constitution of India. The decision of the Court was authored by Justice Kaul.
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March 20 1964
Civil Appeal/546/1962
Hon'ble Justice P. B. GAJENDRAGADKAR C.J, M. HIDAYATULLAH, J. C. SHAH, B RAGHUBAR DAYAL AND S. M. SIKRI
COMMISSIONER OF SALES TAX, U.P. Vs. BIJLI COTTON MILLS, HATHRAS
March 20 1964
Civil Appeal/546/1962
Honourable Judge P. B. GAJENDRAGADKAR C.J, M. HIDAYATULLAH, J. C. SHAH, B RAGHUBAR DAYAL AND S. M. SIKRI
COMMISSIONER OF SALES TAX, U.P. Vs. BIJLI COTTON MILLS, HATHRAS
March 3 2021
CRP/2839/2019
Hon'ble Justice U.DURGA PRASAD RAO
KATURI VEERRAJU Vs. TANINKI SATYANARAYANA
March 3 2021
CRP/2839/2019
Honourable Judge U . DURGA PRASAD RAO
KATURI VEERRAJU Vs. TANINKI SATYANARAYANA
The First Chief Justice of the High Court of Andhra Pradesh Amaravati elevated to the Supreme Court of India
Born on August 29, 1964 at Raigarh (Chhattisgarh). Took B.Sc. and LL.B Degrees from Guru Ghasidas University, Bilaspur (Chhattisgarh). Enrolled as an Advocate on September 4, 1987. Practiced law in District Court at Raigarh, High Court of Madhya Pradesh at Jabalpur and High Court of Chhattisgarh at Bilaspur and dealt with Civil, Criminal and Writ branches of law. Was designated as Senior Advocate by High Court of Chhattisgarh in January, 2005. Had been Chairman of Chhattisgarh State Bar Council. Was appointed/co-opted Member of the Rule Making Committee of High Court of Chhattisgarh. Had been Chancellor’s Nominee in the Executive Council of Guru Ghasidas University, Bilaspur. Was associated with Hidayatullah National Law University, Raipur (Chhattisgarh) as its Ex-Officio Member in the Executive Council. Served as Additional Advocate General for the State of Chhattisgarh from June 26, 2004 to August 31, 2007 and thereafter as Advocate General for the State from September 1, 2007 till elevation. Elevated as a Judge of High Court of Chhattisgarh on December 10, 2009. Was Acting Chief Justice of High Court of Chhattisgarh from 01.6.2021 to 11.10.2021. Appointed as Chief Justice of High Court of Andhra Pradesh and assumed on 13.10.2021.
Elevated as Judge of the Supreme Court of India on May 19, 2023