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The Collegium on 24-04-2024 recommended the appointment of 1 Permanent Judge and extension of term of 2 Additional Judges for Chhattisgarh High Court and extension of term of 1 Additional Judge for the High Court of Jammu & Kashmir and Ladakh.
The Resolution dated 03-04-2024 was signed by two members of the Collegium as Justice B R Gavai was travelling out of Delhi. However, Justice Gavai verbally conveyed his agreement with the proposal.
Justice Mohd. Yousuf Wani of J&K and Ladakh HC took oath of office on 25-03-2024 while 6 new Judges of Kerala HC were sworn in on 22-03-2024.
The Law Ministry notified appointment of Judges for 4 High Courts. Furthermore, 5 out of 7 Permanent Judges appointed on 30-01-2024 are women.
2024’s first Supreme Court Collegium Resolutions recommended the appointment of Additional and Permanent Judges for the High Courts of Bombay, Calcutta, Chhattisgarh, Gauhati, Jammu & Kashmir and Ladakh and Punjab and Haryana.
The President appoints following Additional Judges of Allahabad High Court, to be Judges of the High Court with effect from the date
Chhattisgarh High Court The President has appointed Shri Sanjay Kumar Jaiswal, to be an Additional Judge of the Chhattisgarh High Court, for
The President appoints following Advocates as Additional Judges of the Allahabad High Court in that order of seniority for a period of
The President has appointed following as the Additional Judges of Allahabad High Court in that order of seniority for a period of
The President has appointed following as the Additional Judges of Madras High Court in that order of seniority, for a period of
The President appoints following Additional Judges of Bombay High Court for a period of two years with effect from the date they
The President appoints following to be the Additional Judges of the Calcutta High Court, in that order of seniority, for a period
The President appoints following Additional Judges of the Andhra Pradesh High Court in that order of seniority, for a period of two
The President appoints following Additional Judges of the Bombay High Court, in that order of seniority for a period of two years
The President appoints following Additional Judges of the Allahabad High Court, to be Judges of the Allahabad High Court with effect from
President appoints (i) Shri Sunder Mohan, and (ii) Shri Kabali Kumaresh Babu, to be Additional Judges of the Madras High Court, in
President appoints S/Shri Justices (1) Govindarajulu Chandrasekharan, (2) Veerasamy Sivagnanam, (3) Ganesan Ilangovan, (4) Smt. Ananthi Subramanian, (5) Smt. Kannammal Shanmuga Sundaram,
President appoints (i) Smt. Shampa Dutt (Paul), to be an Additional Judge of the Calcutta High Court for a period of two
President is pleased to appoint Amit Sharma, to be an Additional Judge of the Delhi High Court, for a period of two
The Supreme Court Collegium has approved the proposal for the appointment of the following Additional Judges of the Allahabad High Court as