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High Court of Bombay
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Hon'ble Former Justices
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.

Mr. A.M. THIPSAY




2011-2016

Born on 10th March, 1955 at Mumbai.

Completed Graduation and, thereafter, took Law Degree. Enrolled as an 'Advocate' on the Rolls of the Bar Council of Maharashtra and Goa on 5th November, 1979. Thereafter, practiced in various Civil and Criminal Courts at Mumbai.

Appointed as 'Metropolitan Magistrate' in the Judicial Service of the State of Maharashtra on 26th August, 1987. Promoted to the Senior Branch of the Judicial Service as 'Additional Chief Metropolitan Magistrate', Mumbai and 'Additional Chief Judge', Small Causes Court, Mumbai on 1st September, 1994. As an 'Additional Chief Metropolitan Magistrate', handled complex trials in respect of offences/cases investigated into by C.B.I

Appointed as a 'Judge, Bombay City Civil and Sessions Court' on 25th March, 1997. In that capacity, handled various types of Civil Suits and Criminal Trials and also did extensive appellate work. Appointed as a 'Judge of the Special Court' under the M.C.O.C. Act, 1999 on 1st September, 2001. In that capacity, handled several trials, which were complex, lengthy and sensitive.

Special Assignments:

Was appointed as 'Officer on Special Duty' by the High Court in August, 2003 to represent the High Court in several Writ Petitions filed in the Supreme Court of India by several Judicial Officers from the State on issues of pay, seniority etc., arising out of implementation of recommendations of 'Shetty Commission'. This was in addition to the judicial work.

Was appointed as 'Additional Registrar( Administration )' on the establishment of the High Court on 01/09/2003. This position was held till the responsibility, of looking after the administration of the 'Fast Track Courts at Sewree' was entrusted in October, 2003, in addition to the judicial work.

Was nominated by the Hon'ble Chief Justice of Bombay High Court as a Judge to hold re-trial of the 'Best Bakery Case' which was transferred from the State of Gujarat.

The following cases are some of the complex and sensitive cases handled by Shri.Thipsay.

i) The trial of Tantrik Chandra Swamy in 1994-95.

ii) Appeal against the order passed by the Additional Chief Metropolitan Magistrate, Bombay, convicting Anna Hazare of an offence punishable under Section 500 of the IPC on a complaint made by a Minister, in the year 1999.

iii) The trial of Shri J.W. Singh, a Senior Judicial Officer, working as a 'Judge' of the Bombay City Civil and Sessions Court in the year 2002, on the allegation of having committed offences punishable under the Maharashtra Control of Organized Crime Act.

iv) The re-trial of the case popularly known as 'Best Bakery Case', which was transferred from the State of Gujarat to the State of Maharashtra under the orders of the Supeme Court of India.

Appointed as 'Principal District and Sessions Judge, Jalgaon' in December, 2007. Elevated to the High Court, Bombay, as "Additional Judge" w.e.f.17th March, 2011.

Shri Thipsay is an internationally rated Chess Player.

Shri Thipsay has made a mark in the game of Chess in various different capacities such as 'Player', 'Coach' and 'Organizer'.

He won the Inter-Collegiate Chess Championship in the year 1975 and won the Bombay Senior Division Championship in the year 1977. He has participated in the National Chess Championship Tournaments on a number of occasions, individually, as also as a member of Maharashtra Team. He has won several prizes in Chess Tournaments at National Level. He has also won prizes in the International Tournaments held in the year 1985, at Singapore and Malaysia.

He was appointed as the official coach of the Indian Womens' Chess Team and in that capacity accompanied the Indian Womens' team abroad in International Tournaments including the Chess Olympiad, on five occasions.

He has been conferred with 'Dadoji Konddev Award' by the State Government for his work as a 'Coach'.

Transfered to Allahabad High Court.

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