Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
SMW(Crl) No. 2/2024
IN RE: ALLEGED RAPE AND MURDER INCIDENT OF A TRAINEE DOCTOR IN R.G. KAR MEDICAL COLLEGE AND HOSPITAL, KOLKATA AND RELATED ISSUES VS
The Supreme Court set-up a nine-member National Task Force to create a national protocol for the safety of doctors and medical professionals around the country. The Task Force was required to formulate effective recommendations to address concerns pertaining to safety, working conditions and well-being of medical professionals and other cognate matters. The Task Force’s action plan may be categorized under two heads (I) Preventing violence, including gender-based violence against medical professionals; and (II) Providing an enforceable national protocol for the dignified and safe working conditions for interns, residents, senior residents, doctors, nurses and all medical professionals.The Supreme Court also ordered the CBI to submit a status report by 22 August 2024 on the progress in the investigation. The State of West Bengal was also informed to file a status report by 22 August 2024 on the progress of the investigation on the acts of vandalism which took place at the Hospital in the aftermath of the incident.
View Full Judgment
May 1 1961
Civil Appeal/371/1957
Hon'ble Justice P B. GAJENDRAGADKAR and K. N. WANOHOO
M/S. BINANI COMMERCIAL CO., LTD. Vs. RAMANLAL, MAGANLAL MEHTA
May 1 1961
Civil Appeal/371/1957
Honourable Judge P B. GAJENDRAGADKAR and K. N. WANOHOO
M/S. BINANI COMMERCIAL CO., LTD. Vs. RAMANLAL, MAGANLAL MEHTA
March 20 2021
WP/14336/2020
Hon'ble Justice R RAGHUNANDAN RAO
JAI MAAKALI FISH FARMS PVT LTD Vs. UNION OF INDIA
March 20 2021
WP/14336/2020
Honourable Judge R RAGHUNANDAN RAO
JAI MAAKALI FISH FARMS PVT LTD Vs. UNION OF INDIA
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.
