Acting Chief Justice Badar Durrez Ahmed

Born on 16th March, 1956 in Shillong (Meghalaya). Studied in St Edmund's College, Shillong, (1962-1966) and St Columba's High School, New Delhi (1966-1971). Passed the Indian School Certificate Examination in 1971-1972. Was selected for the National Science Talent Scholarship (1972). However, took up Economics (Hons) and graduated from St Stephen's College, Delhi University in 1975. Passed Tripos in Economics Examination from Trinity College, Cambridge University, U.K. in 1977 and obtained the B.A(Hons) and M.A. Degrees. Was Lecturer in Economics for B.A.(Hons) Second and Final Year students in St Stephen's College, Delhi (1977-1979). At the same time, was also studying for the LLB Degree which he received in 1980 from Delhi University. Enrolled as an Advocate on 5.9.1980 with the Bar Council of Delhi and started practice in the Supreme Court of India and Delhi High Court. Initially joined the chamber of Shri Siddhartha Shanker Ray, Bar-at-Law (Senior Advocate) for about three years. Thereafter, practiced law independently. In 1986 he set up a law firm under the name of “Lawyers Associated”. Was partner in the firm till March, 2000. Thereafter, practiced in the Supreme Court and other High Courts as counsel and also advised on various aspects of law relating to finance, companies, properties, banking, contracts and other areas of commercial and civil law. Also has a keen interest in Personal Laws including Muslim Personal Law and has written several articles in this connection. Has contributed the section on “Deeds and other instruments” for Halsbury's Law of India. He is keenly interested in computers and knows several computer programming languages including Assembly, C Basic, Visual Basic and dialects of Dbase (including Clipper) and has written two stand-alone accounting software packages for lawyers: ACT-C and ACT-S. Till his elevation as an additional Judge of the Delhi High Court on 20th December, 2002, he was also the Secretary of Ghalib Institute, New Delhi. He is a keen sportsman and played Cricket and Football for the school. Was member of the St Stephen's College Tennis Team and played Tennis and Squash for Trinity College, Cambridge, U.K.
Appointed as the Acting Chief Justice of Delhi High Court w.e.f. 10.06.2013 to 02.09.2013.
Appointed as the Acting Chief Justice of Delhi High Court w.e.f. 17.02.2014.

     Justice Pradeep Nandrajog

Justice Pradeep Nandrajog was born on 24th February 1958. After graduating from Delhi University in the year 1978, he obtained Bachelor’s Degree in Law from Delhi University in the year 1981 and was enrolled as an Advocate with the Bar Council of Delhi in the year 1981. His practice of Law included Arbitration, Commercial, Service, Election, Land Revenue, Company and Miscellaneous Writ Matters. He was a Counsel for the Municipal Corporation of Delhi for about 6 years and was the nominated Counsel for the Election Commission of the Government of NCT Delhi over about 2 years. He was elevated as an Additional Judge of the Delhi High Court on 20th December 2002 and became a Permanent Judge on 16th April 2004.

     Justice Gita Mittal

Justice Gita Mittal was born on 9th December, 1958 to parents who were in academics. An alumna of the Lady Irwin Higher Secondary School [Science batch of 1975], Lady Shri Ram College For Women [BA (Eco. Hons.) 1978] and the Campus Law Centre, Delhi University [(LL.B) 1981], she was appointed as an Additional Judge of Delhi High Court on 16th July, 2004.

Prior to her appointment as Additional Judge, she had an illustrious legal practice in all courts and other judicial forums since 1981. Justice Mittal was confirmed as a permanent judge on the 20th of February, 2006.

As a judge, she has presided over several jurisdictions including heading a Division Bench hearing criminal appeals involving life and death sentence references; matters of the Armed Forces; Cooperative Societies; Criminal Contempt References; Criminal Appeals; Death References; Company Appeals; Writ Petitions and Letters Patent Appeals relating to the Armed Forces. She currently presides over a Division Bench hearing writ petitions arising out of orders of the Central Administrative Tribunal and other service matters.

Since August, 2008, Justice Gita Mittal has been a member of the Governing Council of the National Law University, Delhi. She is also a member of the Governing Council of the Indian Law Institute, New Delhi since 2013 and has been nominated to its Administrative Committee.

Justice Mittal is presently chairing the court committees on the Delhi High Court’s Mediation and Conciliation Centre as well as the committee monitoring the Implementation of Judicial Guidelines for Dealing with Cases of Sexual Offences and Child Witnesses. She has spearheaded the Vulnerable Witness Court Project in the trial courts in Delhi leading to the first such court room in India being inaugurated on 16th September, 2012 and the second on 11th September, 2013.

She has also served on the COFEPOSA Advisory Board, under the Conservation of Foreign Exchange & Prevention of Smuggling Act, 1974; and the committee responsible for assessing the performance of judicial officers for their recommendation for elevation as Judge of the Delhi High Court. She was appointed as a single judge Tribunal under the Unlawful Activities (Prevention) Act, 1967 in February, 2008 to examine the Government ban on activities of the Students of Islamic Movement in India (SIMI).

Deeply engaged with the work of institutional strengthening, Justice Mittal has also served as a member of the Committee Against Sexual Harassment of Women at Work Place; Working Conditions and Welfare Committee For Judicial Officers/staff of High Court and District Courts; Committee to assess the performance of additional Judges of this Court while recommending their appointment as permanent Judges and to assess the judgments of additional Judges for the purpose of extension of their terms as additional Judges; Library Committee; Committee on Introduction of Evening Courts/Shift System in Subordinate Courts; and the Examination-cum-Judicial Education and Training Programme Committee.

She has been engaged in conducting programmes on several topics of social relevance including gender and disability sensitisation; environment; disaster management and constitutional rights of the marginalised.

Justice Mittal has been invited to contribute to national and international discussions at various forums and to present papers on topics including those relating to access to justice for the disadvantaged; gender issues; protection of human rights; impact of incarceration on women; corporate social responsibility; death penalty; impact of religion, culture, tradition on judging; corporate laws; procedure and intellectual property litigation and environmental laws and issues.

Her judicial pronouncements include judgements on compensation for riot victims; right to shelter of internally displaced persons; right to marriage of a lady member of the Armed Force; the appointment of a person suffering from ‘Disorder of Sexual Differentiation’ into the para-military force; principles which would govern DNA testing in paternity issues in the absence of statutory provisions; the conducting of trials in cases involving sexual offences and recording of statements of the victims and guidelines for the same; governance of sports and sports bodies; issues involving termination of service because of a pregnancy; right to workers in the labour force; trade-mark litigation; privacy laws; contours of the right to privacy of a public figure; revocation of passport – when permissible; constitutionality of enhancement of court fee; public interest, communication and commercial disputes of a wide nature.

Prior to her elevation, she was a member of the Delhi University Court from 3rd April, 1999 to 2nd April, 2004. She was nominated to the Governing Body of Ram Lal Anand College serving its member from 12th November, 1997 to 11th November, 1999.

While in school, she was awarded the President's Guide Certificate by the President of India in 1974. She has represented India & Bharat Scouts and Guides at an International Global Ecology Event (Earth 'n' Us) in the USA in 1974 and studied global ecology and its preservation, in the area of air, energy, ocean, land and human resources. In 1978, she was again invited and participated as a unit leader in an international performing arts event Melody 'n' Makebelieve in the USA and thereafter in 1979 in other capacities.

She has represented Delhi at the National level open championships and also captained Delhi Juniors in volleyball. She was the Sports President of the Lady Shri Ram College (1977-1978) and was the recipient of All Round Best Sports Person Award of the College in 1978.

She received the Distinguished Alumna Award in 2008 from the Vice President of India, awarded by the Lady Shriram College for Women. The citation for the award reads that she is being recognized “for her landmark judgements which have ensured long-denied justice for the victimized; for the courage of her convictions and her indomitable spirit in turning challenges into opportunities; for her visionary tenacity in striving to uphold the basic right to human dignity.”

     Justice S Ravindra Bhat

Born on 21st October 1958, at Mysore. Educated in Bangalore and Gwalior. Finished schooling from Central School, Faridabad. Thereafter completed graduation in B.A.(.Hons) in English literature from Hindu College, Delhi University, 1979. Graduated in law (LL.B) from Campus Law Centre, Delhi University (1982). Enrolled with Delhi Bar Council in August, (1982).
Commenced law practice in 1982.Practised before the Delhi High Court, Supreme Court, and before various other- judicial fora.
During the course of law practice, had exposure in different branches of law as Public Law, Banking, Education, Labour and Service, and Indirect Taxation.
Assumed office as Additional Judge, Delhi High Court on 16th July, 2004, and Permanent Judge of Delhi High Court on 20th February, 2006.

     Justice Sanjiv Khanna

Justice Sanjiv Khanna was born on 14th May, 1960 and finished his schooling from Delhi in 1977. After graduating in the year 1980 from Delhi University, he studied law at Delhi University and was enrolled as an advocate with the Bar Council of Delhi in 1983. His practice of law included taxation, arbitration, commercial, environment & pollution and writ jurisdiction matters in the Delhi High Court. As an advocate, he had also handled several matters of medical negligence under the Consumer Protection Act, 1986, and company law matters before the Company Law Board and the Delhi High Court. He had represented the Government of Delhi as an Additional Public Prosecutor in criminal law matters. He was a Senior Standing Counsel for the Income Tax Department for about seven years and in 2004 he was appointed as a Standing Counsel (civil) for the National Capital Territory of Delhi in the Delhi High Court. On 24th June 2005 he was elevated as an Additional Judge of the Delhi High Court and became a permanent judge on 20th February, 2006.

     Justice Reva Khetrapal

Born on 23-09-1952 at Shimla (H.P.). Did schooling from Convent of Jesus and Mary, New Delhi. Graduated from Miranda House in History (Hons.). Awarded gold medal and best student certificate from the Law Faculty, University of Delhi. Enrolled as an Advocate with the Bar Council of Delhi in the year 1975.

Practised in Delhi High Court and Supreme Court of India from the year 1975 to 1991 as a corporate lawyer and for a number of years as a counsel for Delhi Administration and dealt with a large number of constitutional, civil and criminal matters.

Appointed Additional District & Sessions Judge in the year 1991 and was posted as Special Judge (Narcotics) in the year 1994. Appointed as Secretary, Press Council of India in the year 1999. Participated in several national and international conferences relating to the Media and the Law, and worked as Executive Member of World Association of Press Councils.

Elevated to the Bench of Delhi High Court as an Additional Judge on 28-2-2006.

     Justice P. K. Bhasin

Born in a small village called Shahbad Markanda (Kurukshetra District) in 1952. Did earlier part of schooling in Chandigarh from DAV school and later on passed out Higher Secondary from DAV School, Patel Nagar, New Delhi. Thereafter did graduation from Delhi University. Getting inspiration from father who started his career as a soldier in Indian Army before partition and then joined erstwhile Burmah-Shell as a Clerk and with the passage of time rose to the level of Law Manager there decided to join legal profession. Then did L.L.B. from Delhi University (Main Campus) and immediately after clearing the Law Course in 1974, got enrolled with Bar Council of Delhi and started practice on the Civil side in District Courts and Delhi High Court. After practicing for about 17 years decided to join Judicial Service and got selected in Delhi Higher Judicial Service in 1991. As an Additional District & Sessions Judge had been doing Civil cases and for some years had also presided over Industrial Tribunal. From April, 2002 till August, 2005 had been dealing with cases under the Prevention of Corruption Act investigated by CBI and Anti Corruption Branch of Delhi Government. From September, 2005 to 27-02-2006 had been presiding over Motor Accidents Claim Tribunal. Became District & Sessions Judge, Delhi w.e.f. 28-02-2006. Elevated to Delhi High Court as an Additional Judge on 5-4-2006.

     Justice Kailash Gambhir

Shri Kailash Gambhir was born on 7th September, 1953 into a middle-class family originally from Rawalpindi, and grew up in Delhi's walled city.

Following graduation from Kirori Mal College, Delhi University he decided to choose Law for his career. On completing LLB from the Law Centre II, University of Delhi, he joined the Bar in August, 1979. With a commitment towards the legal profession and a vision to uphold the dignity of the legal fraternity, the Bench and the litigants, Shri Gambhir took active part in the Bar activities. In total devotion and with a sense of selflessness, he got elected as Additional Secretary, Honorary Secretary for various terms and eventually became the youngest President of the Bar Association.

Under his leadership, the Bar Association was given a new thrust, with academic and intellectual pursuits being promoted in the form of symposia and seminars. The Centenary celebrations during his tenure became a landmark in the history of the Delhi Bar Association. The unprecedented success of the celebrations, made him popularly known as the “Centenary Secretary”.

Although being a Bar activist he remained fully devoted to the profession and in recognition he was nominated as Sr. Govt. Counsel, Union of India (1995-1998), State Counsel for State of Goa & UP, Standing Counsel for Ministry of Railways and various banks and Public Sector Undertakings.

In the year 2000, he was appointed Addl. Standing Counsel for Govt. of NCT of Delhi in the Delhi High Court. In June, 2004, he was nominated Standing Counsel for the Govt. of India, Delhi High Court and handled important cases.

Apart from the legal arena, Shri Gambhir has shown keen interest in social and academic activities, which got him elected as Member to the highest Governing Council of University of Delhi, the University Court for successive three terms (1995-2010). He was also elected to the Executive Council of University of Delhi, the highest policy-making body, for the period October, 1998 – October, 2001.

Shri Gambhir also held the coveted post of Director in the Uttar Pradesh State Industrial Development Corporation – the apex State Corporation of UP, for about seven years.

Appointed as Additional Judge of the High Court of Delhi with effect from 29th May, 2006 and confirmed w.e.f 29.08.07.

     Justice G. S. Sistani

Born on March 11th, 1958. Studied in Frank Anthony Public School, New Delhi, till 1976 and Graduated from Hindu College, Delhi University in 1979 and thereafter obtained L.L.B. degree in 1982.

Enrolled as an Advocate with the Bar Council of Delhi in 1982. Commenced his career with Kaura & Company Advocates and thereafter joined his father S.N.S.Sistani who was a reputed Senior Advocate of this Court. Practiced in Delhi High Court mainly on Commercial, Civil, Writ, Original and Companies jurisdiction of the High Court of Delhi and the Supreme Court of India. Also appeared before the MRTP Commission, Debt Recovery Tribunal and Arbitrators. Apart from other the nature of litigation has handled cases relating to Constitutional, Banking, Finance and Excise, MRTP, Real Estate, Administration, Cooperate, Commercial Service etc.

Remained Advocate Delhi Government during which period had handled all kinds of cases on their behalf including cases relating to Directorate of Education, Excise, Service Matters etc. as well as remained Advocate for the Delhi Development Authority. Standing Counsel for Punjab & Sind Bank as well as appeared for several other Private and Nationalized Banks, Public Sector Undertakings and other Multinational Companies.

Have been appointed as an Amicus Curiae in various cases by the High Court. Have appeared in cases entrusted by the Delhi High Court Legal Services Committee. A keen sportsman, Head Boy of his school and associated with social organizations and a committee member of an aided school. Appointed as Additional Judge of the High Court of Delhi with effect from May 29, 2006 and was confirmed w.e.f 29.8.07.