“Great judges never pass away” and neither do great jurists like Fali S Nariman
Fali S Nariman will be remembered as an acclaimed jurist who has argued several leading cases and was a leading authority on Constitutional Law in India.
Senior Advocate
Advocates Day 2023: Celebrating the Pillars of Justice and Defenders of Rights
Advocates Day is celebrated on 3rd of December every year to honour the legal profession and its contributions to justice and the rule of law. Read what legal luminaries have to say about the significance of this day.
SC issues guidelines for designation of Senior Advocates by the Supreme Court of India
As per the fresh guidelines for the designation of Senior Advocates, there shall be no voting by secret ballot save in an exceptional situation, for reasons to be recorded.
“Voting by secret ballot should not be the rule but clearly an exception”; Supreme Court modifies guidelines for designation of Senior Advocates
Supreme Court said that the process of improvement is a continuous one and that it learns from every experience. This ruling is one more step in the fine-tuning system of designation of Senior Advocates, and it hopes it achieves the purpose.
Possession of a third firearm by a member of a rifle association or rifle club is illegal; Delhi High Court refuses relief to a senior advocate having three firearms
Legislature has deliberately used the words “acquire”, “possess” and “use” in the same Section 3(3) of the Arms Act having different connotations, to be construed in a manner to give effect to each word to further the purpose of the legislation i.e., to reduce the number of firearms that could be possessed by an individual.
Madras High Court dismisses petition seeking equal status to atleast 30% women advocates seeking conferment of Senior Advocate
Madras High Court: In a writ petition filed for issuance of writ of mandamus directing the respondents to give the equal status
‘All we want to do is give a last chance to him!’ Supreme Court temporarily restores Yatin Oza’s Senior Advocate designation for two years
Supreme Court: The bench of Sanjay Kishan Kaul* and R. Subhash Reddy, JJ has temporarily restored the senior designation of Advocate Yatin
Ori HC│Exercise of suo motu power by Orissa High Court for designation of “Senior Advocates” ultravires the guidelines laid down Indira Jaising case; Power to Add/Delete/Modify in Rules lies only with Supreme Court
Orissa High Court: A Division Bench of Chitta Ranjan Dash and Pramath Patnaik JJ. held sub-rule (9) of Rule- 6 of the
Withdrawal of GHCAA President Yatin Oza’s senior designation| SC decides to wait for Gujarat High Court’s order
Supreme Court: The 3-judge bench of SK Kaul, Aniruddha Bose and Krishna Murari, JJ has said that it would wait for the
Yatin Oza offers unconditional apology; SC says one can improve system without imputations
“Grievances may exist but can always be conveyed in a better language. Systems can be improved but imputations should not unnecessarily be
Gujarat HC withdraws GHCAA President Yatin Oza’s Senior Advocate status
Nilufer Bhateja, Editorial Assistant has put this story together
Supreme Court of India | President re-appoints Atma Ram Nadkarni, Senior Advocate as Additional Solicitor General of India
F.No. J-11013/7/2016-Judicial—The President is pleased to re-appoint Shri Atma Ram Nadkarni, Senior Advocate as Additional Solicitor General of India in the Supreme
Indu Malhotra’s name cleared for appointment as Supreme Court Judge; No word on Justice KM Joseph’s elevation
Making Senior Advocate Indu Malhotra the first woman lawyer to be directly elevated to the Bench, Centre has cleared her name for
‘Humiliated’ Senior Advocate Rajeev Dhavan gives up court practice
The highest Court of Justice in India has been witnessing quite a few episodes since a couple of months. In the most
M.N. Krishnamani : Cardinal of the Bar
An Obituary by Gopal Sankaranarayanan, Advocate, Supreme Court of India.