Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry  ||  SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts  ||  SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs  ||  Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks  ||  SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers  ||  Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income  ||  Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction  ||  Patna HC: Aadhaar and GPS-Based Attendance For Medical College Faculty Does Not Violate Privacy  ||  Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report  ||  MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC    

Justice Chelameswar: Meet The 'Rebel' in the Supreme Court - (12 Jan 2018)

Prior to being named to the Supreme Court, Justice Chelameswar served as the Chief Justice of the Gauhati High Court from May 2007 to March 2010 and Chief Justice of the Kerala High Court from March 2010 to October 2011.

Tags : COURT   HIGH COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved