Advocate Venkatachari Lakshminarayanan appointed as an Additional Judge of the Madras High Court
The President is pleased to appoint Shri Venkatachari Lakshminarayanan, Advocate as an Additional Judge of the Madras High Court for a period
Appointments
Realising India’s Potential to become an Arbitration and ODR Hub
by Arif Mohammed Madani†
Supreme Court’s Tale of Strength
The discourse around judicial vacancies and 7 new Supreme Court appointments have created quite a curiosity regarding the workings of the Supreme Court. With the Supreme Court now functioning at its full sanctioned strength, there is however, an interesting history of this Sanctioned Strength- (hint: it was not always 34!)
Guideline excluding married daughter for issuance of I-cards to dependants of ex-servicemen, held violative of Art. 14; Karnataka High Court struck down the words “till married” from the impugned policy
In an impassioned ruling, the single Judge Bench of the Karnataka High Court observed that the word “men” in the impugned Guideline perpetrates gender bias and misogyny and urged that there is an imperative need of change of nomenclature from ‘ex-servicemen’ to that of ‘ex-service personnel’
Make way for the outsiders: Compassionate Appointment cannot be extended to heirs of the retiring employees, holds Supreme Court
Supreme Court: In a case where the Ahmednagar Mahanagar Palika/ Municipal Corporation was giving appointment to the heirs of the employees on
President appoints 9 Additional Judges at Allahabad High Court
The President is pleased to appoints following to be Additional Judges of Allahabad High Court, for a period of two
Orissa High Court gets 2 new Judges
The President appoints Gourishankar Satapathy and Chittaranjan Dash, to be Judges of the Orissa High Court, in that order of seniority, with
President appoints Justice Uday Umesh Lalit as the new Chief Justice of India wef August 27, 2022
The President appoints Justice Uday Umesh Lalit, Judge of the Supreme Court, to be the Chief Justice of India with effect from August
J&K and Ladakh HC| Compassionate Appointments are not for conferring status on a family
Jammu and Kashmir and Ladakh High Court: While deciding the instant appeal vis-a-vis compassionate appointment, the Division Bench of Tashi Rabstan and
Andhra Pradesh High Court gets 3 Additional Judges
The President appoints following Additional Judges of the Andhra Pradesh High Court in that order of seniority, for a period of two
Senior-most judge Justice Manindra Mohan Shrivastava, appointed as Acting Chief Justice of Rajasthan High Court
The President appoints, Shri Justice Manindra Mohan Shrivastava, senior-most Judge of the Rajasthan High Court, to perform the duties of the office
Pramod Rao takes charge as Executive Director, SEBI
On 15-07-2022, Mr. Pramod Rao took charge as Executive Director in SEBI. He will handle the Department of Debt and Hybrid Securities
Gujarat High Court | Delay in appointment of presiding officer of DRT leading to deprivation of legitimate right to speedy justice; Directions issued
Gujarat High Court: The Division Bench of Aravind Kumar, CJ. and Ashutosh J. Shastri, J. allowed a writ petition which was filed
6 Appointments and one Transfer lead to 7 High Courts getting new Chiefs
DELHI HIGH COURT The President transfers Justice Satish Chandra Sharma, Chief Justice, Telangana High Court, as the Chief Justice of the Delhi
Appointment of Additional Judges at Karnataka and Allahabad High Court
Karnataka High Court The President appoints Shri Cheppudira Monnappa Poonacha, to be an Additional Judge of the Karnataka High Court, for a
Chief Justice Sudhanshu Dhulia, Gauhati HC & Justice J.B Pardiwala, Guj HC appointed as Judges of Supreme Court
President appoints Justice Sudhanshu Dhulia, Chief Justice of the Gauhati High Court and Justice Jamshed Burjor Pardiwala, Judge of the Gujarat High
Centre appoints Madhabi Puri Buch, Former Whole Time Member of SEBI as Chairman of SEBI
Central Government appoints Smt. Madhabi Puri Buch, Former Whole Time Member, Securities and Exchange Board of India as Chairman of the Securities
Appointment of 4 new Judges at Delhi High Court
President appoints 4 new Judges at Delhi High Court: Neena Bansal Krishna Dinesh Kumar Sharma Anoop Kumar Mendiratta Sudhir Kumar Jain Ministry
Appointment of Presiding Officers in 18 Debt Recovery Tribunals
The Appointments Committee of the Cabinet has approved the appointment of Presiding Officers Debts Recovery Tribunals (DRTs). In a total number of
Appointments of 3 Additional Judges of Bombay HC, 1 Judge of Calcutta HC and extension of term of 1 Additional Judge of Bom HC [Read Details]
President appoints the following as Judges /Additional Judge of the following High Courts, w.e.f. the date they assume charge of their respective