Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
Crl.A. No. 3589/2023
HIGH COURT BAR ASSOCIATION ALLAHABAD VS THE STATE OF UTTAR PRADESH
The Constitution Bench unanimously held that an automatic expiration of interim orders after a period of six months is impermissible. Further, the Court held that issuing blanket directions that the High Courts should hear all cases where interim stays are operating on a daily basis and decide them within a stipulated time frame was beyond the powers of the Supreme Court’s jurisdiction under Article 142 of the Constitution to do complete justice. The judgment of the Court was authored by Justice Oka, while Justice Mithal wrote a separate concurring opinion.
View Full Judgment
August 16 1994
Special leave Petition No. /12392/1994
Hon'ble Justice K. RAMASWAMY , G.N. RAY
P.V. SANAKARA KURUP Vs. LEELAVATHY NAMBIAR
August 16 1994
Special leave Petition No. /12392/1994
Honourable Judge K. RAMASWAMY , G.N. RAY
P.V. SANAKARA KURUP Vs. LEELAVATHY NAMBIAR
August 30 2024
WP/7248/2020
Hon'ble Justice K MANMADHA RAO
POTHURI SUBBA RAJU Vs. THE STATE OF ANDHRA PRADESH
August 30 2024
WP/7248/2020
Honourable Judge K MANMADHA RAO
POTHURI SUBBA RAJU Vs. THE STATE OF ANDHRA PRADESH
The First Chief Justice of the High Court of Andhra Pradesh Amaravati elevated to the Supreme Court of India
Born on August 29, 1964 at Raigarh (Chhattisgarh). Took B.Sc. and LL.B Degrees from Guru Ghasidas University, Bilaspur (Chhattisgarh). Enrolled as an Advocate on September 4, 1987. Practiced law in District Court at Raigarh, High Court of Madhya Pradesh at Jabalpur and High Court of Chhattisgarh at Bilaspur and dealt with Civil, Criminal and Writ branches of law. Was designated as Senior Advocate by High Court of Chhattisgarh in January, 2005. Had been Chairman of Chhattisgarh State Bar Council. Was appointed/co-opted Member of the Rule Making Committee of High Court of Chhattisgarh. Had been Chancellor’s Nominee in the Executive Council of Guru Ghasidas University, Bilaspur. Was associated with Hidayatullah National Law University, Raipur (Chhattisgarh) as its Ex-Officio Member in the Executive Council. Served as Additional Advocate General for the State of Chhattisgarh from June 26, 2004 to August 31, 2007 and thereafter as Advocate General for the State from September 1, 2007 till elevation. Elevated as a Judge of High Court of Chhattisgarh on December 10, 2009. Was Acting Chief Justice of High Court of Chhattisgarh from 01.6.2021 to 11.10.2021. Appointed as Chief Justice of High Court of Andhra Pradesh and assumed on 13.10.2021.
Elevated as Judge of the Supreme Court of India on May 19, 2023
Hon'ble Sri Justice Prashant Kumar Mishra
The First Chief Justice of the High Court of Andhra Pradesh Amaravati elevated to the Supreme Court of India
Born on August 29, 1964 at Raigarh (Chhattisgarh). Took B.Sc. and LL.B Degrees from Guru Ghasidas University, Bilaspur (Chhattisgarh). Enrolled as an Advocate on September 4, 1987. Practiced law in District Court at Raigarh, High Court of Madhya Pradesh at Jabalpur and High Court of Chhattisgarh at Bilaspur and dealt with Civil, Criminal and Writ branches of law. Was designated as Senior Advocate by High Court of Chhattisgarh in January, 2005. Had been Chairman of Chhattisgarh State Bar Council. Was appointed/co-opted Member of the Rule Making Committee of High Court of Chhattisgarh. Had been Chancellor’s Nominee in the Executive Council of Guru Ghasidas University, Bilaspur. Was associated with Hidayatullah National Law University, Raipur (Chhattisgarh) as its Ex-Officio Member in the Executive Council. Served as Additional Advocate General for the State of Chhattisgarh from June 26, 2004 to August 31, 2007 and thereafter as Advocate General for the State from September 1, 2007 till elevation. Elevated as a Judge of High Court of Chhattisgarh on December 10, 2009. Was Acting Chief Justice of High Court of Chhattisgarh from 01.6.2021 to 11.10.2021. Appointed as Chief Justice of High Court of Andhra Pradesh and assumed on 13.10.2021.
Elevated as Judge of the Supreme Court of India on May 19, 2023
