Smt. Justice Lisa Gill
The Hon'ble The Chief Justice
Important Announcements
C.A. No. 10611/2024
OMKAR VS THE UNION OF INDIA
A Three Judge Bench of the Supreme Court, based on the report submitted by the Medical Board, granted admission to the Appellant in the MBBS course. The judgment of the Court was authored by Justice Viswanathan.The Supreme Court held that the role of Disability Assessment Boards is not to merely quantify the disability of a candidate but to assess whether they can pursue the course in question. In this regard, the following directions were issued: (i) Disability Assessment Boards must positively record whether the disability would impede the candidate's ability to complete the course. If the Board concludes that a candidate is ineligible, it must provide reasons for its decision; (ii) Pending the creation of an appellate body, the decisions of the Disability Assessment Boards will be subject to judicial review. The courts should refer such cases to any premier medical institute for an independent opinion and decide accordingly.
View Full Judgment
November 29 1963
Civil Appeal/157/1962
Hon'ble Justice P.B. GAJENDRAGADKAR AND K.C. DAS GUPTA
DR. YASH PAL SAHI Vs. DELHI ADMINISTRATION
November 29 1963
Civil Appeal/157/1962
Honourable Judge P.B. GAJENDRAGADKAR AND K.C. DAS GUPTA
DR. YASH PAL SAHI Vs. DELHI ADMINISTRATION
July 30 2020
WP/7845/2020
Hon'ble Justice D.V.S.S.SOMAYAJULU
Shaik Muntaz Begum Vs. The State of Andhra Pradesh
July 30 2020
WP/7845/2020
Honourable Judge D . V . S . S . SOMAYAJULU
Shaik Muntaz Begum Vs. The State of Andhra Pradesh
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
