Virtual Justice Clock    Screen Reader    A--  A-  A   A+ A++    A   A 
High Court of Bombay
« Back Chief Justice and Present Judges - High Court of Bombay
Hon'ble Justices
JUSTICE SMT. MUKULIKA SHRIKANT JAWALKARJUSTICE SMT. MUKULIKA SHRIKANT JAWALKAR

Born on 26th May, 1964. Completed middle and higher education at Nagpur. Completed LLB (5 years) in First Division at Dr. Babasaheb Ambedkar College of Law at Nagpur in 1989. Completed LLM (Constitution and Administrative Law) in 1992 from Nagpur University and also completed B.Com and M.Com as an external candidate from Nagpur University. Stood second in order of merit while completing Master Degree in Human Rights and Duties Education in 2003. Enrolled as an Advocate with Bar Council of Maharashtra and Goa in September, 1989. She was appointed as Executive Member of High Court Bar Association, Nagpur from 1996 to 1999. She was appointed as Secretary of Vidarbha Lady Lawyers Association. She has worked as Contributory Lecturer in Dr. Babasaheb Ambedkar College of Law, Nagpur.

She was selected as District Judge directly from Bar and was posted as District Judge-5 and Assistant Sessions Judge, Nasik in 2008. She was nominated by Hon'ble Supreme Court of India and National Judicial Academy as a Member of delegation visiting Australia for an academic exchange programme from 18.09.2009 to 27.09.2009. She was appointed as Judge, Family Court, Bandra from 01.06.2011 to 30.11.2011 and then as Joint Charity Commissioner, Greater Bombay Region from 01.12.2011 to 03.06.2013. She worked as District Judge-1 and Additional Sessions Judge at Amravati from 04.06.2013 to 19.04.2014. She took charge as Principal District and Sessions Judge at Parbhani from 21.04.2014 to 26.04.2017 and as Principal District and Sessions Judge at Bhandara from 02.05.2017 to 12.07.2017. She was appointed as First Chief Lady Judge at Small Causes Court, Mumbai from 13.07.2017 to 04.12.2019. Elevated as Additional Judge of the Bombay High Court on 05.12.2019.

« Back

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.