Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Appointment of Judges - (03 Mar 2016)

MANU/PIBU/0290/2016

Administrative

Statement showing the working strength of judges and vacancies in the Supreme Court and High Courts has been released. As on 29 February 2016 the Supreme Court faced a 6-judge shortfall, while High Courts across India showed a nearly 50 per cent vacancy. Of a total sanctioned strength of 1056 judges across all High Courts, currently 464 positions are vacant.

Tags : JUDICIAL SYSTEM   VACANCY   JUSTICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved