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.
Sri Justice Ahsanuddin Amanullah
Date of Birth
:
11-05-1963
Date of Appointment
:
10-10-2021
Date of Retirement
:
10-05-2028
Born on 11-05-1963; pursued B.Sc. (Hons.) (Chemistry) and LL.B. Enrolled with the Bihar State Bar Council on 27-09-1991. Practiced majorly in the Constitutional Courts, primarily Patna High Court; appeared intermittently before the Hon’ble Supreme Court, and Calcutta, Jharkhand and Delhi High Courts, inter alia, in Constitutional, Civil, Criminal, Service, Co-operative, Taxation, Labour, Corporate, Forest matters; specialised in Constitutional and Service laws. Appeared in the Central Administrative Tribunal, Commercial Taxes Tribunal, Board of Revenue, District Courts, Consumer Disputes Redressal bodies, and in some arbitrations.
Standing Counsel, Government of Bihar (Mar. 2006 - Aug. 2010) and Government Advocate, State of Bihar (Aug. 2010 till elevation) [Patna High Court]; Special Counsel, Income-Tax Department, Government of India [Jharkhand High Court] and; Counsel for the District Administration before the Commission of Inquiry into the Dalsingsarai (Samastipur) firing incident. The Advocate-General, Bihar nominated him to represent State of Maharashtra, Maharashtra Police and Mumbai Police, upon special request by the Advocate-General, Maharashtra.
Represented various institutional and individual clients, including, but not limited to, the Indian Railways, Unit Trust of India, Union Bank of India, RITES (previously Rail India Technical and Economic Services Limited), Indian Railway Catering and Tourism Corporation Limited (IRCTC), Bihar State Housing Board, Bihar State Electricity Board, Bihar State Text Book Publishing Corporation, Bihar State Cooperative Bank Limited, Bihar State Cooperative Marketing Union Limited (BISCOMAUN), Bihar Cooperative Land Development Bank Limited, Bihar State Agricultural Marketing Board, various Agricultural Produce Market Committees in Bihar, Bihar State Housing Cooperative Federation, Bihar State Credit and Investment Corporation (BICICO), Commercial Taxes Department (Government of Bihar), Magadh University (Gaya), Veer Kuer Singh University (Arrah), Bihar Industrial Area Development Authority, Bihar State Health Society, BSACS, Mahindra and Mahindra, Samsung Corporation Engineering & Construction Group etc. Empanelled by the Patna Legal Aid Committee (precursor to High Court Legal Services Committee) for Criminal Appeals.
Amicus Curiae in matters of significance; associated with social issues pro bono. Instrumental in drafting and vetting subordinate and delegated legislation for certain Acts of the Bihar Legislature during 2006-2011. Assistant Returning Officer for elections to the Bihar State Bar Council (2002) and Jharkhand State Bar Council (2006). Upon invitation, addressed Indian Administrative Service probationers at the Lal Bahadur Shastri National Academy of Administration. Participated in the Bar Council of India Trust nter-University Moot Court Competition, 1989 at Himachal Pradesh University, Shimla.
Elevated as Judge, Patna High Court on 20-06-2011. Upon transfer, joined High Court of Andhra Pradesh on 10-10-2021.
At the Patna High Court, had been Chairman, High Court Legal Services Committee; Chairman, Juvenile Justice Monitoring Committee, and; Member, Board of Governors, Bihar Judicial Academy, Patna. Appointed as Executive Chairman, Andhra Pradesh State Legal Services Authority on 08-11-2021.
Transferred to Patna High Court and assumed charge as such on 20-06-2022.
Sri Justice Prasanth Kumar Mishra
Date of Birth
:
29-08-1964
Date of Appointment
:
10-12-2009
Date of Retirement
:
28-08-2029
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 for a period of 2\BD years. 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 charge of the Office of the Chief Justice, High Court of Andhra Pradesh on 13.10.2021.
His Lordship was elevated as the Judge of the Supreme Court of India on May 19, 2023
Sri Justice Sarasa Venkatanarayana Bhatti
Date of Birth
:
06-05-1962
Date of Appointment
:
12-04-2013
Date of Retirement
:
05-05-2027
Justice S.V.N Bhatti was born on May 6, 1962. He is a Graduate of Commerce and Law, enrolled in the Bar Council of Andhra Pradesh on January 21, 1987. He started practicing in the Trial Court at Madanapalle, Andhra Pradesh, and moved to the High Court of Andhra Pradesh at Hyderabad. He was the Standing Counsel for a few Public Sector Undertakings/Statutory Bodies. He served as a Special Government Pleader in the Office of Advocate General at the High Court from 2000 to 2003. He practiced on the Original and Appellate side in the High Court of Judicature Andhra Pradesh at Hyderabad before becoming a Judge of the High Court of Andhra Pradesh on April 12, 2013. He presided as a Judge of the High Court at Hyderabad for the States of Andhra Pradesh and Telangana. On the establishment of the High Court of Andhra Pradesh at Amaravati, he was transferred to the High Court of Andhra Pradesh, Amaravati, and worked till March 18, 2019. He was transferred to the High Court of Kerala at Ernakulam and assumed Office on March 19, 2019. He was the Acting Chief Justice of the High Court of Kerala from April 24, 2023, till he became the Chief Justice of the High Court of Kerala on June 1, 2023.
On July 14, 2023, he was sworn in as a Judge of the Supreme Court of India.
Sri Justice Joymalya Bagchi
Date of Birth
:
03-10-1966
Date of Appointment
:
27-06-2011
Date of Retirement
:
02-10-2031
Born on 3rd October, 1966. Did his schooling from Calcutta Boys' School. Passed LLB (Five Years' Course) from Calcutta University in 1991. Stood first in all the LLB examinations. Enrolled as an Advocate on 28th November, 1991. Commenced his practice in the High Court at Calcutta from 1991. Appeared in a number of important cases relating to Criminal and Constitutional Law including death sentence and clemency cases before the High Court at Calcutta, other High Courts and the Supreme Court of India. Argued successfully before a Special Bench of Calcutta High Court against the ban imposed by State of West Bengal on the book "DWIKHONDITO" written by Bangladeshi author, Taslima Nasreen. Appeared in various Public Interest Litigations on behalf of Human Rights Organizations and actively espoused their cause for civil liberty and environmental protection. Was empanelled Advocate for Union of India, State of West Bengal and other Corporations, including Kolkata Municipal Corporation, Kolkata Port Trust and Calcutta Electric Supply Corporation. Was Part time lecturer of University of Calcutta, Law Department and Jogesh Chandra Choudhury College of Law. Was invited as guest lecturer to the W.B. National University of Juridical Science, Kolkata. Was Guest Speaker in UGC sponsored Refresher Course for lecturers on "Human Rights in India" at Jadavpur University and Charu Chandra College, Kolkata. Has written various articles on legal topics which were published in reputed journals. Appointed as a permanent Judge in the High Court at Calcutta on 27th June, 2011.
Transferred to the High Court of Andhra Pradesh and assumed charge as such on 04.01.2021.
Transferred to the High Court of Calcutta and assumed charge as such on 08-Nov-2021.
