Imprisonment for life is equivalent to rigorous imprisonment for life: Supreme Court
Supreme Court: In a case where a man was convicted for killing his wife on the suspicion of her infidelity and was
Actg Chief Justice
Justice Meenakshi Madan Rai appointed Actg Chief Justice, Sikkim High Court
The President in exercise of the powers conferred by Article 223 of the Constitution of India, appointed Smt. Justice Meenakshi Madan Rai,
Justice Hrishikesh Roy appointed Actg Chief Justice, Kerala High Court
The President in exercise of the powers conferred by Article 223 of the Constitution of India, appointed Shri Justice Hrishikesh Roy, senior-most
Justice Ajay Kumar Mittal appointed Actg Chief Justice, Punjab and Haryana High Court
The President in exercise of the powers conferred by Article 223 of the Constitution of India appointed Shri Justice Ajay Kumar Mittal,
Justice Sudip Ranjan Sen appointed Actg Chief Justice, Meghalaya High Court
The President in exercise of the powers conferred by Article 223 of the Constitution of India appointed Shri Justice Sudip Ranjan Sen,
Justice Nongmeikapam Kotiswar Singh appointed Actg Chief Justice of Manipur High Court
The President in exercise of the powers conferred by Article 223 of the Constitution of India, appointed Shri Justice Nongmeikapam Kotiswar Singh,