Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
C.A. No. 2286/2006
ALIGARH MUSLIM UNIVERSITY THROUGH ITS REGISTRAR FAIZAN MUSTAFA VS NARESH AGARWAL
The Supreme Court by a 4-3 majority overruled Azeez Basha. The majority held that merely because an institute is created by a statute does not strip it of minority status. The majority also held that Article 30(1) protects institutes established before the Constitution came into force in 1950. The Court laid down criteria to determine when an institution is a minority institution benefitting from Article 30(1) protection. The majority judgment was authored by Chief Justice Chandrachud. Justices Kant, Datta and Sharma authored separate (partly dissenting) opinions.
View Full Judgment
March 24 1964
CRLA/14/1963
Hon'ble Justice M. HIDAYATULLAH AND N. RAJAGOPALA AYYANGAR
IBRAHIM Vs. STATE OF RAJASTHAN
March 24 1964
CRLA/14/1963
Honourable Judge M. HIDAYATULLAH AND N. RAJAGOPALA AYYANGAR
IBRAHIM Vs. STATE OF RAJASTHAN
March 16 2021
WP/4796/2021
Hon'ble Justice D.V.S.S.SOMAYAJULU
Narapinni Chandra Shekar Vs. The State Election Commission 1st Floor,
March 16 2021
WP/4796/2021
Honourable Judge D . V . S . S . SOMAYAJULU
Narapinni Chandra Shekar Vs. The State Election Commission 1st Floor,
The First judge from Andhra Pradesh elevated to Supreme Court of India from the Bar
Born on 08.06.1957 at Chirala, Prakasam District, Andhra Pradesh. Did his B.Com., B.L., from Nagarjuna University, Guntur, Andhra Pradesh. Enrolled as an Advocate on 29.07.1982 at Bar Council of Andhra Pradesh. From July, 1982 to January, 1984 practiced at the District Court, Guntur, Andhra Pradesh. From January, 1985 to December, 1994 practiced at the High Court of Andhra Pradesh, at Hyderabad. From January 1995 to May, 2016 practiced at the Supreme Court of India. Designated as a Senior Advocate by the Andhra Pradesh High Court in December, 2000. Served as Additional Solicitor General of India from August 2003 to May, 2004 and again from 26.08.2013 to 18.12.2014. Appointed as a Judge of the Supreme Court of India on 13.05.2016.
Hon'ble Sri Justice L. Nageswara Rao
The First judge from Andhra Pradesh elevated to Supreme Court of India from the Bar
Born on 08.06.1957 at Chirala, Prakasam District, Andhra Pradesh. Did his B.Com., B.L., from Nagarjuna University, Guntur, Andhra Pradesh. Enrolled as an Advocate on 29.07.1982 at Bar Council of Andhra Pradesh. From July, 1982 to January, 1984 practiced at the District Court, Guntur, Andhra Pradesh. From January, 1985 to December, 1994 practiced at the High Court of Andhra Pradesh, at Hyderabad. From January 1995 to May, 2016 practiced at the Supreme Court of India. Designated as a Senior Advocate by the Andhra Pradesh High Court in December, 2000. Served as Additional Solicitor General of India from August 2003 to May, 2004 and again from 26.08.2013 to 18.12.2014. Appointed as a Judge of the Supreme Court of India on 13.05.2016.
