Crl.A. No. 2493/2024
ARVIND KEJRIWAL VS DIRECTORATE OF ENFORCEMENT
A Division Bench (Two-Judges) of the Supreme Court held that Mr. Kejriwal should be released on interim bail till 1 June 2024 on certain terms and conditions. First, he will have to surrender to the investigation authorities on 2 June 2024; second, he must furnish bail bonds to the sum of Rs. 50,000; third, he shall not be allowed to visit the Office of the Chief Minister and the Delhi Secretariat; fourth, he shall not sign official files unless it is required and necessary for obtaining approval of the Lieutenant Governor of Delhi; fifth, that he shall not make any comment with regard to his role in the present case; and sixth, he shall not interact with any of the witnesses or have access to any official files connected with the case.
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August 9 1994
Civil Appeal/1959/1984
Hon'ble Justice S.C. AGRAWAL , S. MOHAN
MANPHUL SINGH SHARMA Vs. SMT. AHMED! BEGUM (SINCE DECEASED) THROUGH HER ALLEGED LEGAL REPRESENTATIVE/SUCCESSORS (A) SH. M.A. KHAN (B) DELHI WAKF BOARD
August 9 1994
Civil Appeal/1959/1984
Honourable Judge S.C. AGRAWAL , S. MOHAN
MANPHUL SINGH SHARMA Vs. SMT. AHMED! BEGUM (SINCE DECEASED) THROUGH HER ALLEGED LEGAL REPRESENTATIVE/SUCCESSORS (A) SH. M.A. KHAN (B) DELHI WAKF BOARD
May 10 2024
ARBAPPL/60/2023
Hon'ble Justice DHIRAJ SINGH THAKUR,
A V SESHA SAI
DR C SURESH Vs. DR. KRISHNA PRASAD SURAPANENI
May 10 2024
ARBAPPL/60/2023
Honourable Judge DHIRAJ SINGH THAKUR,
A V SESHA SAI
DR C SURESH Vs. DR. KRISHNA PRASAD SURAPANENI
The First Chief Justice of High Court of Andhra Pradesh, Amaravati
Justice J.K. Maheshwari was 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.