Skip to content

SCC Times

Bringing you the Best Analytical Legal News

Site navigation

Home
News
OP. ED.
Experts Corner
Case Briefs
Legislation
Legal RoundUp
Cases
Law School News
Law made Easy
Know thy Judge
Interviews
Mental Health
- Articles
- A Talk
Book Reviews
Watch Now
Subscribe

Home
News
Appointments & Transfers
Additional Judges of the Guahati High Court appointed by the President

Additional Judges of the Guahati High Court appointed by the President

In exercise of the powers conferred by Article 224 (1) of the Constitution of India, the President appointed (i) Shri Nishitendu Chaudhury

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Published on November 19, 2015November 27, 2015By Sucheta

Advertisement

In exercise of the powers conferred by Article 224 (1) of the Constitution of India, the President appointed (i) Shri Nishitendu Chaudhury (ii) Shri Lanusungkum Jamir, and (iii) Shri Manash Ranjan Pathak as Additional Judges of the Guahati High Court for a period of three months with effect from 22-11-2015.

-Ministry of Law & Justice

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Related

Leave a comment

Post navigation

Previous storyInterim order to maintain balance between lives of human beings and compassion to dogs given

Next storyRepudiation of claim upheld as complainant failed to take reasonable steps to safeguard insured property

Most Read

24 hours
7 days
All time

Must Watch

maintenance to second wife

Section 125 CrPC: Can the second wife be entitled to maintenance from her husband?

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Published on February 10, 2024February 14, 2024By Ridhi

bail in false pretext of marriage

Delhi HC granted bail to a man accused of raping woman he met on dating app on pretext of marriage

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Published on February 5, 2024February 6, 2024By Ridhi

right to procreate of convict

Do convicts have a fundamental right to procreate? Watch to know what Delhi High Court recently held

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Published on February 4, 2024February 6, 2024By Ridhi

Criminology, Penology and Victimology book release

Book release of 8th edition of “Criminology, Penology and Victimology” revised by Sanjay Vashishtha

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Published on January 30, 2024February 6, 2024By Ridhi

Join the discussion

Leave a Reply Cancel reply

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

Comment

Name *

Email *

Website

Save my name, email, and website in this browser for the next time I comment.

Notify me of follow-up comments by email.

Notify me of new posts by email.

Δ

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

Subscribe to our Newsletter

Get weekly latest news and updates in your e-mail

News Submissions

blog@scconline.com

Article Submissions

articles@scconline.com

Download SCC Online App for Android Users/IOS Users

Disclaimer : The content of this Blog are for informational purposes only and for the reader's personal non-commercial use. The views expressed are not the personal views of EBC Publishing Pvt. Ltd. and do not constitute legal advice. The contents are intended, but not guaranteed, to be correct, complete, or up to date. EBC Publishing Pvt. Ltd. disclaims all liability to any person for any loss or damage caused by errors or omissions, whether arising from negligence, accident or any other cause.

© EBC Publishing Pvt. Ltd. All rights reserved.

×