Virtual Justice Clock    Screen Reader    A--  A-  A   A+ A++    A   A 
High Court of Bombay
« Back
Hon'ble Former Justices
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.

Mr. D. D. SINHA




B.A.,LL.B.,P.G.D. in I.R. and P.M.

Born on 24.12.1950, son of Shri D.R.Sinha, Advocate, who was practising in erstwhile Nagpur High Court, Nagpur Bench of the Bombay High Court and on original side of the District Court, Amravati. Obtained B.A. and LL.B. Degrees from Nagpur University. Enrolled as an Advocate on 24.9.1974. Obtained Post-Graduate Diploma in Industrial Relations and Personnel Management in 1981. Practised in Nagpur Bench of the Bombay High Court from 1974 till April 1996 on Constitutional, Criminal and Civil sides.

From 1979 to 1982, worked as the Honorary Assistant Government Pleader in Nagpur Bench of the Bombay High Court. From 1982 to 1st November, 1995 was Assistant Government Pleader and Additional Public Prosecutor. In 1995, the Government of Maharashtra was pleased to appoint as Government Pleader and Public Prosecutor in the Nagpur Bench of the Bombay High Court. Argued many important cases on behalf of the State Government and other Government and Semi-Government bodies. Was also appointed by the Government of Maharashtra as Special Public Prosecutor to defend the State in important criminal appeals in Nagpur Bench of the Bombay High Court. Worked as part-time Lecturer in the University College of Law at Nagpur for academic session 1982-83.

Appointed as a Judge of the Bombay High Court with effect from 15.4.1996. Presided over Division Benches since 1999 dealing with constitutional matters, PILs, criminal appeals, land acquisition matters, co-operative matters, etc. Presided over Full Benches involving important questions of law. Delivered a large number of judgements on important issues of law in constitutional and criminal matters and finally disposed of thousands of matters at the stage of admission and final hearing.

Nominated as Senior Administrative Judge at Nagpur Bench from 1.6.2006 to 10.5.2010 and was appointed as Vice-Chairman of High Court Legal Services Sub-Committee, Nagpur Bench, from 1.7.2004 to 16.6.2010. During this period, conducted and participated important Conferences relating to Alternative Disputes Resolution Methods, particularly mediation, conciliation and Lok Adalats and also conducted workshops, training programmes for Judicial Officers working on original side at Judicial Officers' Training Institute at Nagpur.

Nominated as Junior Administrative Judge, High Court, Bombay, w.e.f. 13.09.2011. Appointed as Chairman of the Advisory Board constituted under the (i) Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974; (ii) Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980; (iii) Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous persons and video pirates Act, 1981; (iv) National Security Act, 1980; and (v) Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, w.e.f. 20.9.2011.

Nominated as Senior Administrative Judge w.e.f. 30.03.2012. Nominated as Chairman of various important Administrative Committees of the Bombay High Court. Nominated as Executive Chairman, Maharashtra State Legal Services Authority, Mumbai, w.e.f. 17.05.2012.

Retired on 24th December 2012.

Disclaimer

Although every effort has been made to provide complete and accurate information on this website, the possibility of some errors and mistakes, cannot be ruled out. Visitors to the site are requested to cross check the information with the authorities concerned or consult the relevant record. The information made available here is not meant for legal evidence. Neither the High Court of Bombay nor National Informatics Centre (NIC) would be responsible for any data inaccuracy or delay in the updation of the data on the website.