Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
Crl.A. No. 2493/2024
ARVIND KEJRIWAL VS DIRECTORATE OF ENFORCEMENT
A Division Bench (Two-Judges) of the Supreme Court held that Mr. Kejriwal should be released on interim bail till 1 June 2024 on certain terms and conditions. First, he will have to surrender to the investigation authorities on 2 June 2024; second, he must furnish bail bonds to the sum of Rs. 50,000; third, he shall not be allowed to visit the Office of the Chief Minister and the Delhi Secretariat; fourth, he shall not sign official files unless it is required and necessary for obtaining approval of the Lieutenant Governor of Delhi; fifth, that he shall not make any comment with regard to his role in the present case; and sixth, he shall not interact with any of the witnesses or have access to any official files connected with the case.
View Full Judgment
April 12 1962
Civil Appeal/84/1960
Hon'ble Justice B. P. SINHA, C. J., S. K. ms, A. K. SARKAR, N. RAJAGOPALA AYYANGAR and J. R. MUDHOLKAR
SHRI MADHAV LAXMAN VAIKUNTHE Vs. THE STATE OF MYSORE
April 12 1962
Civil Appeal/84/1960
Honourable Judge B. P. SINHA, C. J., S. K. ms, A. K. SARKAR, N. RAJAGOPALA AYYANGAR and J. R. MUDHOLKAR
SHRI MADHAV LAXMAN VAIKUNTHE Vs. THE STATE OF MYSORE
January 2 2024
CRLA/1225/2009
Hon'ble Justice A V RAVINDRA BABU
MAMIDI MARIADASU, Vs. THE STATE OF AP REP BY ITS PP HYD.,
January 2 2024
CRLA/1225/2009
Honourable Judge A V RAVINDRA BABU
MAMIDI MARIADASU, Vs. THE STATE OF AP REP BY ITS PP HYD.,
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
Hon'ble Sri Justice Prashant Kumar Mishra
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
