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High Court of Bombay
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Hon'ble Former Justices
241. MR. S.M. Daud
242. MR. V.P. Salve
243. MR. G.G. Loney
244. MR. B.G. Kolse Patil
245. MR. M.S. Ratna Parkhi
246. MR. T.D. Sugla
247. MR. Hosbet Suresh
248. MR. A.C. Agarwal
249. MR. B.N. Deshmukh
250. MR. S.N. Variava
251. MR. W.M. Sambre
252. MR. A.A. Desai
253. MR. G.H. Guttal
254. MR. P.V. Nirgudkar
255. MR. K.N. Patil
256. MR. M.P. Kenia
257. MR. V.P. Tipnis
258. MR. G.R. Majithia
259. MR. M.B. Ghodeswar
260. MR. B.P. Saraf
261. MR. M.G. Chaudhari
262. MR. V.H. Bhairavia
263. MR. A.A. Qazi
264. MR. D.J. Moharir
265. MR. I.G. Shah
266. MR. A.D. Mane
267. MR. M.L. Dudhat
268. MR. V.V. Kamat
269. MR. B.U. Wahane
270. MR. B.V. Chavan
271. MR. A.A. Halbe
272. MR. R.G. Sindhakar
273. MR. L. Manoharan
274. MR. N.P. Chapalgaonkar
275. MR. K.G. Shah
276. MR. N.U. Arumughm
277. MR. N.J. Pandya
278. MR. M.S. Vaidya
279. MR. D.R. Dhanuka
280. MR. A.V. Savant
281. MR. Dr. E.D.S. Dasilva
282. MR. S.M. Jhunjhunuwala
283. MR. B.N. Srikrishna
284. MR. M.F. Saldanha
285. MR. G.D. Patil
286. MR. S.S. Dani
287. MR. P.S. Patankar
288. MR. N.D. Vyas
289. MR. S.H. Kapadia
290. MR. Vijay Bahuguna
291. MR. S.G. Mutalik
292. MR. B.N. Naik
293. MR. V.S. Sirpurkar
294. MR. M.S. Rane
295. MR. A.P. Shah
296. MR. D.K. Trivedi
297. MR. V.G. Palshikar
298. MR. H.L. Gokhale
299. MR. J.G. Chitre
300. MR. R.M. Lodha
301. MR. Vishnu Sahai
302. MR. R.G. Vaidyanatha
303. MR. T.K. Chandra Shekhara Das
304. MRS.K.K. Baam
305. MR. S.C. Malte
306. MR. A.S. Venkatachala Moorthy
307. MR. S.P. Kulkarni
308. MR. V.R. Datar
309. MR. V.K. Barde
310. MR. R.K. Batta
311. MRS.Dr. P.D. Upasani
312. MR. D.G. Deshpande
313. MR. S.S. Nijjar
314. MR. S.S. Parkar
315. MR. R.G. Deshpande
316. MR. S.B. Mhase
317. MR. Dr. S. Radhakrishnan
318. MR. R.M.S. Khandeparkar
319. MR. A.Y. Sakhare
320. MR. Y.S. Jahagirdar
321. MR. J.A. Patil
322. MR. A.B. Palkar
323. MR. S.G. Gundewar
324. MR. B.B. Vagyani
325. MR. R.J. Kochar
326. MR. S.G. Mahajan
327. MR. P.S. Brahme
328. MR. S.K. Shah
329. MR. N.V. Dabholkar
330. MR. A.S. Bagga
331. MR. D.S. Zoting
332. MR. P.V. Kakade
333. MR. A.B. Naik
334. MR. A.S. Aguiar
335. MR. S.T. Kharche
336. MR. V.G. Munshi
337. MR. P.B. Gaikwad
338. MR. K.J. Rohee
339. MR. S.R. Sathe
340. MR. M.G. Gaikwad
341. MR. S.U. Kamdar
342. MR. S.P. Kukday
343. MR. S.R. Dongaonkar
344. MR. S.C. Bora
345. MR. A.A. KUMBHAKONI
346. Mr. J. N. PATEL
347. Mr. F. I. REBELLO
348. Mr. V. C. DAGA
349. Mr. A. P. DESHPANDE
350. Mr. R. S. MOHITE
351. Mr. N. A. BRITTO
352. Mr. V. R. KINGAONKAR
353. Mr. P. R. BORKAR
354. Mr. C. L. PANGARKAR
355. Mr. N. D. DESHPANDE
356. Smt. R.P. DESAI
357. Mr. B. H. MARLAPALLE
358. Smt. N. N. MHATRE
359. Mr. D. B. BHOSALE
360. Mr. J. H. BHATIA
361. Mr. D. K. DESHMUKH
362. Mr. D. G. Karnik
363. Mr. P. B. MAJMUDAR
364. Mr. G.S. GODBOLE
365. Mr. A. V. POTDAR
366. Mr. S. A. BOBDE
367. Mr. D. D. SINHA
368. Mr. M. N. GILANI
369. Mr. U. D. SALVI
370. Mr. A. M. KHANWILKAR
371. Mr. S. P. DAVARE
372. Mr. J. P. DEVADHAR
373. Mr. S. B. DESHMUKH
374. Mr. A. P. LAVANDE
375. Mr. R. C. CHAVAN
376. Dr. D. Y. CHANDRACHUD
377. Mr. A. H. JOSHI
378. Mr. R. Y. GANOO
379. Mr. K. U. CHANDIWAL
380. Mr. S. J. VAZIFDAR
381. Mr. P. D. KODE
382. Mr. U. V. BAKRE
383. Mr. P. V. HARDAS
384. Mr. M .L. TAHALIYANI
385. Mr. A. P. BHANGALE
386. Smt. R. S. DALVI
387. Mr. A. R. JOSHI
388. Mr. A. B. CHAUDHARI
389. Mr. M.T. JOSHI
390. Mr. A.M. THIPSAY
391. Mr. A.I.S. CHEEMA
392. Mr. A.V. NIRGUDE
393. Smt. R. P. SONDURBALDOTA
394. Mr. V. M. KANADE
395. Mr. F. M. REIS
396. Mr. ANOOP V. MOHTA
397. I. K. JAIN
398. Smt.VASANTI A. NAIK
399. Smt. V. K. TAHILRAMANI
400. Shri. SANGITRAO S. PATIL
401. Shri. SHANTANU SHARADCHANDRA KEMKAR
402. Shri. R. M. SAVANT
403. Shri. K. L. WADANE
404. DR. (Mrs.) SHALINI SHASHANK PHANSALKAR-JOSHI
405. Shri. A. S. OKA
406. Shri. B. R. GAVAI
407. Mrs. MRIDULA BHATKAR
408. Shri. S. K. KOTWAL
409. Shri. A. M. DHAVALE
410. Shri. R. M. BORDE
411. Shri. A. D. UPADHYE
412. Shri. R. G. KETKAR
413. Shri. INDRAJIT MAHANTY
414. Shri. PUKHRAJ RAJMAL BORA
415. Shri. AKIL KURESHI
416. Shri. M.S. SANKLECHA
417. Shri. P.N. DESHMUKH
418. Shri. S. C. DHARMADHIKARI
419. Shri. R. V. MORE
420. Shri. S. M. GAVHANE
421. Shri. K. K. SONAWANE
422. Shri. A.M. BADAR
423. KUM. NUTAN D. SARDESSAI
424. M. G. GIRATKAR
425. R. K. DESHPANDE
426. V.L. ACHLIYA
427. T.V. NALAWADE
428. Z.A. HAQ
429. B. U. DEBADWAR
430. SURESH CHANDRAKANT GUPTE
431. MRS. SWAPNA SANJIV JOSHI
432. KAMALKISHOR KAPOORCHANDJI TATED
433. SUNIL P. DESHMUKH
434. SHRI. UJJAL BHUYAN
435. SMT. PUSHPA VIRENDRA GANEDIWALA
436. SURENDRA PANDHARINATH TAVADE
437. SHAHRUKH JIMI KATHAWALLA
438. VISHWAS KASHINATHRAO JADHAV
439. V. M. DESHPANDE
440. Smt. SADHANA SANJAY JADHAV
441. SAMBHAJI SHIWAJI SHINDE
442. A. A. SAYED
443. A. K. MENON
444. VIRENDRASINGH GYANSINGH BISHT
445. M. G. SEWLIKAR
446. PRASANNA B. VARALE
447. SHRIKANT DATTATRAY KULKARNI
448. CHANDRAKANT VASANT BHADANG
449. SANDEEP KASHINATH SHINDE
450. SANJAY VIJAYKUMAR GANGAPURWALA
451. DHIRAJ SINGH THAKUR
452. ROHIT BABAN DEO
453. SUNIL B. SHUKRE
454. Smt. ANUJA PRABHUDESSAI, J.
455. GAUTAM SHIRISH PATEL
456. PRAKASH DEU NAIK
457. NITIN JAMDAR
458. K.R. SHRIRAM (KALPATHI RAJENDRAN SHRIRAM)

MR. S.H. Kapadia




B.A.(Hons.), LL.B.

Justice Sarosh Homi Kapadia, B.A. (Hons.), LL.B. : Born on 29th September 1947. Enrolled as an Advocate on 10th September 1974. Practiced in the Bombay High Court, both on the Original Side and Appellate Side in Suits, Letters Patent Appeals, Writs, matters under Negotiable Instruments Act, Detention Matters, matters under Bombay Rent Act, matters under Bombay Municipal Corporation Act including trials concerning fixation of rate able value, matters under Maharashtra Land Revenue Code including trials concerning valuation of properties for the purposes of fixation of NA assessments, challenge to the validity of notifications fixing Standard Rent, appeared in AOs, First Appeals under the BMC Act, Second Appeals as also in Land Acquisition References under the Land Acquisition Act as also in matters under Bombay Land Requisition and Acquisition Act. This is apart from the practice in Industrial Law and Services Matters. Appeared as a counsel for the Department in Income-Tax matters. Appeared as a counsel for BMC in matters concerning rate able value and Octroi. Appeared as a counsel for Bharat Petroleum Corporation and Hindustan Petroleum Corporation in High Court and Supreme Court in connection with service matters including disputes concerning framing of Pension Rules. Also appeared for the Management and Unions in matters under Industrial Disputes Act, 1947 and ULP Act, 1972. Appointed as an Additional Judge of the Bombay High Court on 8th October 1991. Appointed as a Permanent Judge of the Bombay High Court on 23rd March 1993. Appointed as a Judge of the Special Court (Trial of Offences Relating to Transaction in Securities) Act, 1992 on 15th October 1999. During the above period, decided important matters under PIL pertaining to CRZ, financial matters under RBI and Banking Regulation Act; matters concerning the Constitutional validity of the 74th Amendment Act of 1992 dealing with Municipalities; matters under the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976; matters concerning Mergers and Acquisitions; matters under Payment of Bonus Act; matters under Industrial Disputes Act. In addition to the above, dealt with matters under the Income Tax Act concerning Valuation of closing stocks, Accounting treatment to be given to Modvat Credit Convergence of Tax Accounting with Commercial Accounting, etc. As a Judge presiding over the Special Court has dealt with Civil and Criminal matters including matters concerning corroborative value to be given to the Report submitted by RBI and JPC vis-a-vis Evidence Act. As a Judge of the Special Court, has also dealt with Accounts and Finances of Banks and Financial Institutions as also accounts of the Share and Stock Brokers as also matters under Contempt o Courts Act where the Notified Parties had diverted their assets. As a Judge of the Special Court has framed Investment Schemes, Schemes dealing with Valuation and Disposal of Shares of Notified Parties as also Distributions of asset of the Notified Parties under the Act and declaring dividends to the Creditors of the Notified Parties.Appointed as Chief Justice of the Uttaranchal High Court on 5.8.2003. Elevated to the Bench of the Supreme Court of India on 18.12.2003.Has keen interest in Economics, Public Finance, Theoretical Physics and Hindu and Buddhist Philosophies. Due to retire on 29.09.2012 (F.N.).

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