The President in exercise of the powers conferred by clause (2) of Article 124 of the Constitution of India appointed Shri Justice Dipak Misra, Judge of the Supreme Court, to be the Chief Justice of India with effect from 28th August, 2017.

Ministry of Law and Justice

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.