Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
W.P.(C) No. 104/2015
ANOOP BARANWAL VS UNION OF INDIA MINISTRY OF LAW AND JUSTICE SECRETARY
The Supreme Court ruled in favour of the Petitioners and laid down guidelines to constitute a selection committee consisting of the Prime Minister of India, the Leader of the Opposition in the Lok Sabha, and the Chief Justice of India for appointing ECI members until a law is made by the Parliament. The Court concluded that the framers of the Constitution clearly contemplated a law by Parliament under Article 324 and did not intend the executive to exclusively make appointments to the Election Commission. Seven decades have passed and no law has been framed. There is a clear legislative vacuum and continuing appointments to the ECI solely by the executive will have an adverse effect on the fundamental rights of the people and democracy. Hence, the Supreme Court held that it was appropriate for the Court to lay down norms for the appointment of ECI Members which will be effective until Parliament passes a law. The judgment of the Court was authored by Justice K.M. Joseph. Justice Ajay Rastogi wrote a concurring but separate opinion.
View Full Judgment
March 23 1964
ORIGINAL JURISDICTION Pet./208/1963
Hon'ble Justice P. B. GAJENDRAGADKAR C.J, M. HIDAYATULLAH, J. C. SHAH, B RAGHUBAR DAYAL AND S. M. SIKRI
RADHEY SHYAM SHARMA Vs. THE POST MASTER GENERAL CENTRAL CIRCLE NAGPUR
March 23 1964
ORIGINAL JURISDICTION Pet./208/1963
Honourable Judge P. B. GAJENDRAGADKAR C.J, M. HIDAYATULLAH, J. C. SHAH, B RAGHUBAR DAYAL AND S. M. SIKRI
RADHEY SHYAM SHARMA Vs. THE POST MASTER GENERAL CENTRAL CIRCLE NAGPUR
March 16 2021
WP/4497/2021
Hon'ble Justice D.V.S.S.SOMAYAJULU
Modem Jayamma Vs. The State Election Commission
March 16 2021
WP/4497/2021
Honourable Judge D . V . S . S . SOMAYAJULU
Modem Jayamma Vs. The State Election Commission
The First judge of the High Court of Andhra Pradesh, Amaravati elevated to Supreme Court of India.
Justice S.V.N Bhatti was born on May 6, 1962. He is a Graduate of Commerce and Law, enrolled in the Bar Council of Andhra Pradesh on January 21, 1987. He started practicing in the Trial Court at Madanapalle, Andhra Pradesh, and moved to the High Court of Andhra Pradesh at Hyderabad. He was the Standing Counsel for a few Public Sector Undertakings/Statutory Bodies. He served as a Special Government Pleader in the Office of Advocate General at the High Court from 2000 to 2003. He practiced on the Original and Appellate side in the High Court of Judicature Andhra Pradesh at Hyderabad before becoming a Judge of the High Court of Andhra Pradesh on April 12, 2013. He presided as a Judge of the High Court at Hyderabad for the States of Andhra Pradesh and Telangana. On the establishment of the High Court of Andhra Pradesh at Amaravati, he was transferred to the High Court of Andhra Pradesh, Amaravati, and worked till March 18, 2019. He was transferred to the High Court of Kerala at Ernakulam and assumed Office on March 19, 2019. He was the Acting Chief Justice of the High Court of Kerala from April 24, 2023, till he became the Chief Justice of the High Court of Kerala on June 1, 2023.
On July 14, 2023, he was sworn in as a Judge of the Supreme Court of India.
Hon'ble Sri Justice Sarasa Venkatanarayana Bhatti
The First judge of the High Court of Andhra Pradesh, Amaravati elevated to Supreme Court of India.
Justice S.V.N Bhatti was born on May 6, 1962. He is a Graduate of Commerce and Law, enrolled in the Bar Council of Andhra Pradesh on January 21, 1987. He started practicing in the Trial Court at Madanapalle, Andhra Pradesh, and moved to the High Court of Andhra Pradesh at Hyderabad. He was the Standing Counsel for a few Public Sector Undertakings/Statutory Bodies. He served as a Special Government Pleader in the Office of Advocate General at the High Court from 2000 to 2003. He practiced on the Original and Appellate side in the High Court of Judicature Andhra Pradesh at Hyderabad before becoming a Judge of the High Court of Andhra Pradesh on April 12, 2013. He presided as a Judge of the High Court at Hyderabad for the States of Andhra Pradesh and Telangana. On the establishment of the High Court of Andhra Pradesh at Amaravati, he was transferred to the High Court of Andhra Pradesh, Amaravati, and worked till March 18, 2019. He was transferred to the High Court of Kerala at Ernakulam and assumed Office on March 19, 2019. He was the Acting Chief Justice of the High Court of Kerala from April 24, 2023, till he became the Chief Justice of the High Court of Kerala on June 1, 2023.
On July 14, 2023, he was sworn in as a Judge of the Supreme Court of India.
