Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
W.P.(C) No. 1224/2023
THE STATE OF PUNJAB VS PRINCIPAL SECRETARY TO THE GOVERNOR OF PUNJAB
The Three-Judge-Bench of the Supreme Court allowed the petition and held that the Governor cannot withhold action indefinitely on bills which have been passed by the State Legislature. The Court also ruled that the Speaker can reconvene a session of the Legislative Assembly which has not been prorogued. The judgment of the Court was authored by Chief Justice Chandrachud.
View Full Judgment
April 22 1964
Civil Appeal/583/1961
Hon'ble Justice P. B. GAJENDRAGADKAR c. J, K. N. WANCHOO, M. HIDAYATULLAH AND N. RAJAGOPALA AYYANGAR
GURBUX SINGH Vs. BHOORALAL
April 22 1964
Civil Appeal/583/1961
Honourable Judge P. B. GAJENDRAGADKAR c. J, K. N. WANCHOO, M. HIDAYATULLAH AND N. RAJAGOPALA AYYANGAR
GURBUX SINGH Vs. BHOORALAL
April 23 2019
WP/4509/2019
Hon'ble Justice A V SESHA SAI,
U.DURGA PRASAD RAO
C SUNIL KUMAR Vs. The State of Andhra Pradesh,
April 23 2019
WP/4509/2019
Honourable Judge A V SESHA SAI,
U . DURGA PRASAD RAO
C SUNIL KUMAR Vs. The State of Andhra Pradesh,
The First Chief Justice of Andhra High Court , Guntur.
The first Chief Justice of High Court of Andhra Pradesh , Hydrabad.
The First Chief Justice of India elevated from Andhra Pradesh.
The Hon'ble Sri Justice Koka Subba Rao, B.A., B.L., Judge, Supreme Court, since January 31, 1958. Born on July 15, 1902; educated at Govt. Arts College, Rajahmundry and Law College, Madras. Practised in Madras High Court from 1926. Judge, Madras High Court (March 1948 - July 1954). Chief Justice, Andhra High Court, Guntur (July 5, 1954 - October 31, 1956); Chief Justice of Andhra Pradesh High Court (November 1, 1956 - January 1958). Appointed as Chief Justice of India on 30.06.1966.
Resigned from his office on April 11, 1967, . The reason for his resignation was to contest the Presidential Elections as the candidate of the united opposition parties. He ultimately lost the election to Dr. Zakir Hussain.
This event marked him as the first Supreme Court Judge to resign to pursue a career in politics. While his decision garnered attention for its novelty, it also attracted public disapproval.
Hon'ble Sri Justice Koka Subba Rao
The First Chief Justice of Andhra High Court , Guntur.
The first Chief Justice of High Court of Andhra Pradesh , Hydrabad.
The First Chief Justice of India elevated from Andhra Pradesh.
The Hon'ble Sri Justice Koka Subba Rao, B.A., B.L., Judge, Supreme Court, since January 31, 1958. Born on July 15, 1902; educated at Govt. Arts College, Rajahmundry and Law College, Madras. Practised in Madras High Court from 1926. Judge, Madras High Court (March 1948 - July 1954). Chief Justice, Andhra High Court, Guntur (July 5, 1954 - October 31, 1956); Chief Justice of Andhra Pradesh High Court (November 1, 1956 - January 1958). Appointed as Chief Justice of India on 30.06.1966.
Resigned from his office on April 11, 1967, . The reason for his resignation was to contest the Presidential Elections as the candidate of the united opposition parties. He ultimately lost the election to Dr. Zakir Hussain.
This event marked him as the first Supreme Court Judge to resign to pursue a career in politics. While his decision garnered attention for its novelty, it also attracted public disapproval.
