Sri Justice Dhiraj Singh Thakur
The Hon'ble The Chief Justice
Important Announcements
Criminal Appeal No. 1277/2014
ARNESH KUMAR VS STATE OF BIHAR & ANR
We are of the opinion that if the provisions of Section 41, Cr.PC which authorises the police officer to arrest an accused without an order from a Magistrate and without a warrant are scrupulously enforced, the wrong committed by the police officers intentionally or unwittingly would be reversed and the number of cases which come to the Court for grant of anticipatory bail will substantially reduce. We would like to emphasise that the practice of mechanically reproducing in the case diary all or most of the reasons contained in Section 41 Cr.PC for effecting arrest be discouraged and discontinued.
View Full Judgment
December 4 1995
Civil Appeal/8376/1995
Hon'ble Justice K. RAMASWAMY, K. S. PARIPOORNAN,
STATE OF KERALA Vs. M.K. KUNHIKANNAN NAMBIAR MANJERI MANIKOTH, NADUVIL (DEAD) AND ORS.
December 4 1995
Civil Appeal/8376/1995
Honourable Judge K. RAMASWAMY, K. S. PARIPOORNAN,
STATE OF KERALA Vs. M.K. KUNHIKANNAN NAMBIAR MANJERI MANIKOTH, NADUVIL (DEAD) AND ORS.
April 28 2023
CRP/5019/2012
Hon'ble Justice PRASHANT KUMAR MISHRA
Mattu Hanimi Reddy Vs. Mettu Govindareddy
April 28 2023
CRP/5019/2012
Honourable Judge PRASHANT KUMAR MISHRA
Mattu Hanimi Reddy Vs. Mettu Govindareddy
The First woman judge of the High Court of Andhra Pradesh
Amareswari was born in Appikatla Village in Guntur District. She graduated with a master's degree in Politics and History from Andhra University College of Law in the year 1949. She completed her bachelor's in law from the same university. She became the first lady judge of the Andhra Pradesh High Court. She was a member of the Bar Council from 1960 to 1961 and was appointed Judge directly from the Bar. She was the Vice-President of the Indian Federation of Women Lawyers.[2] She also worked as the Vice-President of the Andhra Pradesh High Court Advocates Association during the period 1975-1976. In the year 1978 on 29 April she was appointed permanent Judge for Andhra Pradesh High Court. She died on 25 July 2009, in New Delhi where she had been practising as a senior advocate at the Supreme Court. She is survived by a son and daughter.
Hon'ble Smt. Justice K. Amareswari
The First woman judge of the High Court of Andhra Pradesh
Amareswari was born in Appikatla Village in Guntur District. She graduated with a master's degree in Politics and History from Andhra University College of Law in the year 1949. She completed her bachelor's in law from the same university. She became the first lady judge of the Andhra Pradesh High Court. She was a member of the Bar Council from 1960 to 1961 and was appointed Judge directly from the Bar. She was the Vice-President of the Indian Federation of Women Lawyers.[2] She also worked as the Vice-President of the Andhra Pradesh High Court Advocates Association during the period 1975-1976. In the year 1978 on 29 April she was appointed permanent Judge for Andhra Pradesh High Court. She died on 25 July 2009, in New Delhi where she had been practising as a senior advocate at the Supreme Court. She is survived by a son and daughter.
