Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
MA 1699/2019 in W.P.(C) No. 215/2005
COMMON CAUSE (A REGD. SOCIETY) DIRECTOR SH. H.D. SHOURIE VS UNION OF INDIA (A) MINISTRY OF HEALTH AND FAMILY WELFARE SECRETARY
The Constitution Bench (five judges) modified the Common Cause judgment dated 9 March 2018, and simplified the procedure for executing AMDs, such as significantly reducing the role of Judicial Magistrate First Class. The objective was to streamline the process to address practical challenges encountered during the implementation of the directives. The judgment of the Court was authored by Justice Joseph.
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March 24 1964
Civil Appeal/251/1963
Hon'ble Justice P. B. GAJENDRAGADKAR C.J, K.N. WANCHOO AND K.C. DAS GUPTA
MD. QASIM LARRY, FACTORY MANAGER, SASAMUSA SUGAR WORKS Vs. MUHAMMAD SAMSUDDIN AND ANOTHER
March 24 1964
Civil Appeal/251/1963
Honourable Judge P. B. GAJENDRAGADKAR C.J, K.N. WANCHOO AND K.C. DAS GUPTA
MD. QASIM LARRY, FACTORY MANAGER, SASAMUSA SUGAR WORKS Vs. MUHAMMAD SAMSUDDIN AND ANOTHER
March 16 2021
WP/4168/2021
Hon'ble Justice D.V.S.S.SOMAYAJULU
Dodamuladoddi Nanjumdappa Vs. State Election Commission
March 16 2021
WP/4168/2021
Honourable Judge D . V . S . S . SOMAYAJULU
Dodamuladoddi Nanjumdappa Vs. State Election Commission
The First Chief Justice of Andhra High Court , Guntur.
The first Chief Justice of High Court of Andhra Pradesh , Hydrabad.
The First Chief Justice of India elevated from Andhra Pradesh.
The Hon'ble Sri Justice Koka Subba Rao, B.A., B.L., Judge, Supreme Court, since January 31, 1958. Born on July 15, 1902; educated at Govt. Arts College, Rajahmundry and Law College, Madras. Practised in Madras High Court from 1926. Judge, Madras High Court (March 1948 - July 1954). Chief Justice, Andhra High Court, Guntur (July 5, 1954 - October 31, 1956); Chief Justice of Andhra Pradesh High Court (November 1, 1956 - January 1958). Appointed as Chief Justice of India on 30.06.1966.
Resigned from his office on April 11, 1967, . The reason for his resignation was to contest the Presidential Elections as the candidate of the united opposition parties. He ultimately lost the election to Dr. Zakir Hussain.
This event marked him as the first Supreme Court Judge to resign to pursue a career in politics. While his decision garnered attention for its novelty, it also attracted public disapproval.
Hon'ble Sri Justice Koka Subba Rao
The First Chief Justice of Andhra High Court , Guntur.
The first Chief Justice of High Court of Andhra Pradesh , Hydrabad.
The First Chief Justice of India elevated from Andhra Pradesh.
The Hon'ble Sri Justice Koka Subba Rao, B.A., B.L., Judge, Supreme Court, since January 31, 1958. Born on July 15, 1902; educated at Govt. Arts College, Rajahmundry and Law College, Madras. Practised in Madras High Court from 1926. Judge, Madras High Court (March 1948 - July 1954). Chief Justice, Andhra High Court, Guntur (July 5, 1954 - October 31, 1956); Chief Justice of Andhra Pradesh High Court (November 1, 1956 - January 1958). Appointed as Chief Justice of India on 30.06.1966.
Resigned from his office on April 11, 1967, . The reason for his resignation was to contest the Presidential Elections as the candidate of the united opposition parties. He ultimately lost the election to Dr. Zakir Hussain.
This event marked him as the first Supreme Court Judge to resign to pursue a career in politics. While his decision garnered attention for its novelty, it also attracted public disapproval.
