Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

DY Chandrachud Appointed as 50th CJI, to Take Oath on Nov 9 - (18 Oct 2022)

CONSTITUTION

President of India has appointed Justice Dhananjaya Yeshwant Chandrachud as the Chief Justice of India (CJI) w.e.f 9th November 2022. He will take over as the 50th CJI after incumbent CJI U U Lalit retires. Justice Chandrachud will have a term of over two years until November 10, 2024.

Tags : PRESIDENT OF INDIA   CHIEF JUSTICE OF INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved