Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
C.A. No. 2634/2013
TEJ PRAKASH PATHAK VS RAJASTHAN HIGH COURT
The Constitution Bench (five judges) of the Supreme Court unanimously held that the existing Rules governing eligibility criteria cannot be changed once recruitment begins unless the existing Rules permit it. However, recruitment bodies can devise appropriate procedures or methods of selection during the recruitment process as long as they are transparent, non-discriminatory, and rational. The Court upheld the decision in K. Manjusree. The judgment of the Court was authored by Justice Misra.
View Full Judgment
November 9 1995
Civil Appeal/10337/1995
Hon'ble Justice K. RAMASWAMY, S. SAGHIR AHMAD
MUNI LAL Vs. THE ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LTD. AND ANR.
November 9 1995
Civil Appeal/10337/1995
Honourable Judge K. RAMASWAMY, S. SAGHIR AHMAD
MUNI LAL Vs. THE ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LTD. AND ANR.
March 4 2021
WP/25512/2020
Hon'ble Justice ARUP KUMAR GOSWAMI,
C.PRAVEEN KUMAR
Markal Poojitha Vs. The State of Andhra Pradesh,
March 4 2021
WP/25512/2020
Honourable Judge ARUP KUMAR GOSWAMI,
C . PRAVEEN KUMAR
Markal Poojitha Vs. The State of Andhra Pradesh,
The First Chief Justice of High Court of Andhra Pradesh, Amaravati
Justice J.K. Maheshwari was born on June 29, 1961 in a small town Joura, District Morena (M.P.). He graduated in Arts in 1982 and passed LL.B. in 1985 and completed LL.M in 1991. He was enrolled as an Advocate with the State Bar Council of Madhya Pradesh on November 22, 1985 and practiced in Civil, Criminal, Constitutional, Service and Tax matters. He was the elected member of the M.P. State Bar Council.
He was appointed as Additional Judge of the High Court of Madhya Pradesh on November 25, 2005 and on November 25, 2008, appointed as permanent Judge of the Hon’ble Court.
He was a part of various committees, pertaining to betterment of administration of High court of Madhya Pradesh and continued his good offices till October 06 ,2019. He was transferred as Chief Justice of Andhra Pradesh High Court and assumed office on October 07, 2019. He was the First Chief Justice of the newly established Andhra Pradesh High Court.He was transferred as the Chief Justice of the High Court of Sikkim on January 06, 2021.
He has taken oath as a Judge of the Supreme Court of India on August 31, 2021.
Hon'ble Sri Justice J.K. Maheshwari
The First Chief Justice of High Court of Andhra Pradesh, Amaravati
Justice J.K. Maheshwari was born on June 29, 1961 in a small town Joura, District Morena (M.P.). He graduated in Arts in 1982 and passed LL.B. in 1985 and completed LL.M in 1991. He was enrolled as an Advocate with the State Bar Council of Madhya Pradesh on November 22, 1985 and practiced in Civil, Criminal, Constitutional, Service and Tax matters. He was the elected member of the M.P. State Bar Council.
He was appointed as Additional Judge of the High Court of Madhya Pradesh on November 25, 2005 and on November 25, 2008, appointed as permanent Judge of the Hon’ble Court.
He was a part of various committees, pertaining to betterment of administration of High court of Madhya Pradesh and continued his good offices till October 06 ,2019. He was transferred as Chief Justice of Andhra Pradesh High Court and assumed office on October 07, 2019. He was the First Chief Justice of the newly established Andhra Pradesh High Court.He was transferred as the Chief Justice of the High Court of Sikkim on January 06, 2021.
He has taken oath as a Judge of the Supreme Court of India on August 31, 2021.
