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Hon'ble Dr. Justice Mukundakam Sharma

Hon'ble Dr. Justice Mukundakam Sharma

 

  • Was born at Kolkata (Calcutta) on 18th September, 1946. Did his Pre University from Cotton College, Guwahati; B.A. from Ramjas College, Delhi; and M.A., LL.B and Ph.D. from Guwahati University.

  •  Enrolled as an Advocate on 16th June, 1970 under Bar Council of Assam & Nagaland and practiced in Guwahati High Court. Worked as Panel Counsel for different Governments of North Eastern States and also as Standing Counsel for the State of Mizoram and Indian Railways.

  • Was designated as senior counsel on 1st January, 1988. Was appointed as Advocate General for the State of Mizoram from 28th April, 1988 to 7th February, 1989 and thereafter for the State of Nagaland from April 1992 to January 1994. Had extensively practiced in Constitutional, Civil and Income Tax Law.

  • Was associated with the Law Research Institute, Guwahati High Court in different capacities and helped in giving legal shape to the customary laws of the North Eastern Region. Was also a part time lecturer in Law at Guwahati Law College from 1979 to 1990.

  • Was appointed Judge of the Guwahati High Court and assumed office on 10th January, 1994.  Transferred to Patna High Court and took oath on 14th February, 1994.   Transferred to Delhi High Court and took oath on 12th December, 1994.  Appointed as Acting Chief Justice from 28th November, 2006 till 3rd December, 2006.  Elevated as Chief Justice, Delhi High Court on 4th December, 2006. Elevated as the Judge of Supreme Court of India w.e.f. 9th April, 2008.

  •  Judgments had been published in various National and International journals such as Fleet Street Reports and I.P. ASIA.

  • Had been associated with the projects undertaken by Asian Development Bank in collaboration with Government of India.  Had participated and presided over number of national and international seminars and conferences on various legal issues held in India and abroad. 

  • Had been the Chairman of the Delhi High Court Legal Service Committee and in that capacity was associated with various projects providing legal aid.  Had been the Patron-in-Chief of Delhi Legal Service Authority.   By virtue of being the Chief Justice of Delhi High Court had been the Chancellor of National Law School of Delhi.

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