SLP(C) No. 8541/2024
ANJUM KADARI VS UNION OF INDIA
A Three-Judge Bench of the Supreme Court set aside the judgment of the High Court and upheld the constitutional validity of the Madarsa Act except the provisions which provided for the regulation of higher education degrees. These provisions were found to conflict with the UGC Act. The judgment of the Court was authored by Chief Justice Chandrachud.
View Full Judgment
March 25 1964
Civil Appeal/583/1963
Hon'ble Justice P. B. GAJENDRAGADKAR C.J, K. N. WANCHOO AND K. C. DAS GUPTA
MANAGEMENT OF BOMBAY CO. LTD. Vs. WORKMEN
March 25 1964
Civil Appeal/583/1963
Honourable Judge P. B. GAJENDRAGADKAR C.J, K. N. WANCHOO AND K. C. DAS GUPTA
MANAGEMENT OF BOMBAY CO. LTD. Vs. WORKMEN
February 19 2021
CRLP/1045/2021
Hon'ble Justice CHEEKATI MANAVENDRANATH ROY
Korlapu Sarada Vs. The State of Andhra Pradesh
February 19 2021
CRLP/1045/2021
Honourable Judge CHEEKATI MANAVENDRANATH ROY
Korlapu Sarada Vs. The State of Andhra Pradesh
The First woman judge of the High Court of Andhra Pradesh
Amareswari was born in Appikatla Village in Guntur District. She graduated with a master's degree in Politics and History from Andhra University College of Law in the year 1949. She completed her bachelor's in law from the same university. She became the first lady judge of the Andhra Pradesh High Court. She was a member of the Bar Council from 1960 to 1961 and was appointed Judge directly from the Bar. She was the Vice-President of the Indian Federation of Women Lawyers.[2] She also worked as the Vice-President of the Andhra Pradesh High Court Advocates Association during the period 1975-1976. In the year 1978 on 29 April she was appointed permanent Judge for Andhra Pradesh High Court. She died on 25 July 2009, in New Delhi where she had been practising as a senior advocate at the Supreme Court. She is survived by a son and daughter.