Jitender @ Kalla Vs State (Govt. Of NCT Of Delhi) And Anr
.... ades back but not be in active practice, Ms. Jaising submitted that it is not practically possible to calculate years of active/actual practice. She submitted that any system may not be able to take into account contingencies faced by Advocates, and the date of enrolment should continue to be th ...
Supreme Court Of India
Akhil Bhartiya Lodhi Adhivakta Sangh Vs Union Of India & Ors
.... Supreme Court is conferred. Section 52 however, categorically states that nothing in this Act shall be deemed to effect the power of the Supreme Court to make rules under Article 145 of the Constitution. This means that notwithstanding what is contained in the Advocates Act Section 52 of the Act ...
Delhi High Court
Gopal Jha Vs Hon?ble Supreme Court Of India
.... e concerned member. In that, notwithstanding that the member is an AOR or a designated Sr. Advocate, the application for allotment of chamber can be submitted on any of the criteria, namely, criteria of eligibility for non-AOR, criteria for eligibility of AOR and criteria for eligibility of a Sr ...
Supreme Court Of India
Anju Mishra and Others Vs The High Court of Judicature at Patna and Others
.... ignation of senior advocates. Clause 3 is about the robes and costume that an advocate shall wear, while appearing in the Supreme Court. Clauses 4 onwards deal with advocate-on-record. Clause 7 reads as under: "7. (a) An advocate-on-record shall, on his filing a memorandum of appearance on behalf ...
Patna High Court
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