Supreme Court designates 5 new Senior Advocates
The decision to designate 5 Senior Advocates was taken in a Full Court meeting presided by Dr Justice DY Chandrachud, the Chief Justice of India.
senior advocates
Supreme Court designates 56 Senior Advocates with effect from 19-01-2024
In a full Court meeting on 19-01-2024, presided by the Chief Justice of India, Dr. DY Chandrachud designated Advocates-on-Record/Advocates as Senior Advocates
Supreme Court Roundup October 2023| Same-Sex marriage; Manual Scavenging; Senior Advocate Designation; Termination of Pregnancy; Family Planning and more
The month of October was focused on the long term battle on the same- sex marriage. Take a round of all the major judicial pronouncements by the Supreme Court during this month along with some never reported judgments and write ups on the Supreme Court Judges through the know-thy Judge segment.
‘Expertise and Merit are the criteria for Senior Advocates’ designation’; Know Why SC rejected plea against validity of S. 16 of Advocates Act
“There has been large growth in the legal profession of first- generation lawyers making their mark, some of them young ones, coming from National Law Schools and other prominent Law Schools”.
MNLU Mumbai | Post-Graduate Diploma in Arbitration and Mediation (PG-DAM)
About MNLU Mumbai Maharashtra National Law University Mumbai, established under the Maharashtra National Law University Act 2014 on 20th March 2014, is
Delhi High Court dismisses plea for mandating stipends to young advocates; Appeals to senior lawyers to pay adequately
Delhi High Court: In a PIL filed by Pankaj Kumar, a young advocate of 29 years of age, enrolled with Delhi Bar
Supreme Court designates 7 former Chief Justices/Judges of HCs and 18 AoRs/Advocates as Senior Advocates
7 former Chief Justices/Judges of High Courts and 18 Advocates-on-Record/Advocates have been designated as Senior Advocates with effect from 8-12-2021. S. No.
Del HC | Video Conferencing link for proceedings to be provided only to advocates, IOs concerned and not to any other person or correspondent
Delhi High Court: While dismissing the matter, Suresh Kumar Kait, J., stated that a very unpleasant situation came before the Court during the
Bombay HC notifies — Designation of 22 Advocates as Senior Advocates
In exercise of the powers conferred by Section 16 (2) of the Advocates Act, 1961 and in accordance with the Rules framed
5 Advocates of Orissa High Court designated as Senior Advocates
In exercise of the powers conferred under Section 16 of the Advocates Act, 1961 read with Rule 7(1) of the High Court
Gujarat HC designates 12 Advocates as Senior Advocates
High Court of Gujarat in a Full Court meeting on 13-08-2019, has designated 12 Advocates as Senior Advocates, which are as follows:
Breaking | 37 Advocates designated as Senior Advocates by Supreme Court
On 27-03-2019, Supreme Court of India has designated a total number of 37 Advocates as Senior Advocates. Below is the list of
Mathews Nedumpara barred from practicing in SC for one year
Supreme Court: Holding advocate Mathew Nedumpara guilty of contempt, the bench of RF Nariman and Vineet Saran, JJ has barred Nedumpara from practicing
Not the first time when Mathews Nedumpara has ‘attempted to browbeat and insult Judges’: SC
Supreme Court: Holding advocate Mathew Nedumpara guilty of contempt, the bench of RF Nariman and Vineet Saran, JJ has issued notice to
Not just AoRs but Junior Lawyers can also mention cases for urgent hearing: CJI
Amending the direction given on 20.09.2017, Chief Justice Dipak Misra said that apart from the advocates-on-records (AoRs), junior counsel can also mention
Designation of Senior Advocates: Permanent Committee to examine & Interview the advocate applying for designation [Read Guidelines]
Supreme Court: With the intent to make the exercise of senior designation more objective, fair and transparent so as to give full
Senior Advocates cannot mention the cases for out-of-turn hearing from now on; only AoRs can: CJI
On 20.09.2017, putting an end to the practice of allowing senior lawyers to mention cases seeking their out-of-turn listing and hearing, Chief
Matter relating to transparency in designation of senior advocates to be finally heard in February, 2017
Supreme Court: In the matter where the transparency in the process of designation of senior advocates was sought, the Court directed the