Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
Crl.A. No. 4011/2024
V. SENTHIL BALAJI VS THE DEPUTY DIRECTOR
The Division Bench (two judges) of the Supreme Court granted bail to the Appellant subject to certain conditions including that he would mark his presence twice a week in the office of Deputy Director, ED in Chennai and he would surrender his passport to the PMLA Court. The judgment of the Court was authored by Justice Oka.
View Full Judgment
April 21 1961
Civil Appeal/340/1958
Hon'ble Justice K. SUBBA RAO, RAGHUBAR DAYAL and J. R. MUDHOLKAR
GORKHA RAM AND OTHERS Vs. THE CUSTODIAN GENERAL OF INDIA, DELHI
April 21 1961
Civil Appeal/340/1958
Honourable Judge K. SUBBA RAO, RAGHUBAR DAYAL and J. R. MUDHOLKAR
GORKHA RAM AND OTHERS Vs. THE CUSTODIAN GENERAL OF INDIA, DELHI
March 20 2021
WP/11490/2020
Hon'ble Justice R RAGHUNANDAN RAO
JAI MAAKALI PULP PVT LTD Vs. UNION OF INDIA
March 20 2021
WP/11490/2020
Honourable Judge R RAGHUNANDAN RAO
JAI MAAKALI PULP PVT LTD Vs. UNION OF INDIA
The First judge of the High Court of Andhra Pradesh, Amaravati elevated to Supreme Court of India.
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.
Hon'ble Sri Justice Sarasa Venkatanarayana Bhatti
The First judge of the High Court of Andhra Pradesh, Amaravati elevated to Supreme Court of India.
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.
