Hon’ble Chief Justices and Judges of the Gauhati High Court Appointed/ Transferred as Chief Justices of Other High Courts

Born on 1.3.1924. He obtained B.A. degree from the Calcutta University in 1946 and LL.B. degree from the Gauhati University in 1953. In order to prosecute further studies in Law, he went to United Kingdom. From London University he obtained LL.M. degree in 1957. Prior to obtaining the post graduate degree, he became Bar at-law from Lincoln’s Inn in 1956 and on completion of the advanced studies he returned to India. He was enrolled as an Advocate in the Assam High Court in April 1958. From 1961 he also started to conduct cases before the Supreme Court of India.
Mr. Justice Pathak was a part-time Law Lecturer of the Law College of Gauhati University since 1958 and became the part time Principal of the said college for 3 years before his elevation to the Gauhati High Court. He has contributed immensely to the legal literature by writing articles and books. Elevated as judge of the Gauhati High Court on 8.8.1973. Served as Acting Chief Justice from 1-3-1980 to 17-4-1983. Elevated as Chief Justice from 18.4.1983 till 8.8.1983. Transferred as Chief Justice of Orissa High Court on 11.8.1983. Retired on 28.2.1986.

Born in 1933 in Ullal, a village near Mangalore, formerly in Madras Presidency and presently in the State of Karnataka. He studied in Vizianagaram, Kasaragode (formerly in Madras Presidency and presently in the State of Kerala) and Mangalore. He studied law in Madras Law College, secured Law degree in 1954 and was enrolled as Advocate before the Chief Justice’s Bench in Madras High Court in 1955. He joined the Chambers of the late B.S. Kakkliiaya, a doyen of the Bar in Kasaragode. He was selected as Munsif in 1961 by the Kerala Public Service Commission but the State government refused to appoint him in government service for political reasons. In 1968, High Court of Kerala selected him for the post of District and Sessions Judge and was appointed as the District and Sessions Judge by the State Government in 1970 and served in that capacity till 1980. In 1980, he was appointed as the Judge of the High Court of Kerala and in 1991 was appointed as Acting Chief Justice in that High Court. He was also appointed as the Chief Justice of Gauhati High Court and functioned as such till December, 1993. He was transferred as Chief Justice of High Court of Madhya Pradesh. He retired in the month of October, 1995. After his retirement, he was appointed as President, Customs, Excise and Gold Control Appellate Tribunal (CEGAT), New Delhi, where he served for the next three years. He was also designated as Senior Advocate by the Supreme Court of India.

Born on 23-8-1939. Enrolled as an Advocate of Assam High Court in 1963 and practised in the High Court since then. He specialised in Taxation and Company Law. He was Senior Standing Counsel of the Income Tax Department for the North Eastern region. Appointed as Permanent Judge in the Gauhati High Court from 2-1-1989. Transferred to Bombay High Court on 11-12-1991. Appointed as Chief Justice of Jammu and Kashmir High Court on 21-2-2000. Retired on 23-8-2001.

Born in 1941 at Shangshak village in Ukhrul district of the state of Manipur. He completed his graduation from Gauhati University in 1963. He passed LL.B. from Delhi University in 1965 and started practice in Gauhati High Court in 1967 and shifted to Nagaland in 1970. He served as a Senior Government Advocate for the Government of Nagaland for 7 years. He was the President of the Nagaland Bar Association. Shishak became Judge of the Gauhati High Court on 2.1.1989. On 4th December 2000 he was elevated to the post of the Chief Justice in Chhattisgarh High Court. He became the Chief Justice of Himachal Pradesh High Court on 24th January 2002. Justice Shishak was retired on 1st January 2003.

Mr. Justice H.K. Sema was born on 01.06.1943. Did his graduation from St. Joseph College Darjeeling in the year 1967. Passed his L.L.B Examination from Govt. Law College, Bombay in 1970. Joined the Bar Council of Assam and Nagaland in 1971. Appointed as Junior Government Advocate, Nagaland in 1971 and continued in the same post up to 28.02.1975. In March 1975, started practice in the High Court as private practitioner. Appointed Assistant Advocate General, Nagaland from 16.11.1985. Appointed Judge in the Gauhati High Court on 24.05.1989. Appointed Acting Chief Justice of Gauhati High Court with effect from 05.04.2001. Transferred to High Court of Jammu and Kashmir and took oath on 07.06.2001 as Judge High Court of Jammu and Kashmir. Appointed Acting Chief Justice of High Court of Jammu and Kashmir with effect from 23.08.2001. Appointed Chief Justice of High Court of Jammu and Kashmir and took oath on 12.09.2001. Elevated as Judge of the Supreme Court of India on 9th April, 2002 and Retired on 01.06.2008 (F.N.). Appointed as Chief Justice of Gujarat High Court on 25-01-2000. Appointed as Judge of Supreme Court of India on 05-03-2002. Justice Sema also served as the Chairperson of Uttar Pradesh Human Rights Commission.

Born on 28th January, 1945. Educated in Pathabhavan, School Section of Santiniketan, Visva Bharati University. Passed B.A. from Maharaja Bir Bikram College, Agartala. After graduation he did his LL.B. Course from University College of Law, Calcutta in 1974. Enrolled as an Advocate in 1975 under Bar Council of Assam etc. In that very year joined Gauhati High Court Bart at Agartala Bench. Conducted mainly criminal, writ and election cases. He was appointed Advocate General of Tripura in March, 1988. Appointed permanent Judge of Gauhati High Court on 14.11.1991. Upon transfer, he joined Calcutta High Court on 3.10.1997. He served as the Chief Justice of Orissa High Court from 9.4.2003 - 21.1.2007.

Born in Calcutta on 18th September, 1946. Matriculated from Don Bosco School, Guwahati; Pre-University education from Cotton College, Guwahati, B.A. from Ramjas College, Delhi and M.A. LLB degree, as well as Ph.D from Gauhati University. Enrolled as an Advocate under the Bar Council of Assam & Nagaland and practised in the Gauhati High Court. Panel Counsel for different Governments of North-Eastern States and also as the Standing Counsel for the State of Mizoram as well as the Indian Railways. Advocate General for the State of Mizoram from 28th April, 1988 to 7th February, 1989 and also for the State of Nagaland from April, 1992 to January, 1994. Associated with the Law Research Institute, Gauhati High Court in giving legal shape to the customary laws of the North Eastern Region. Was also a part time Lecturer (Evening Classes) in Law in Gauhati University from 1979 to 1990. Appointed as Judge of the Guwahati High Court and assumed office on 10th January, 1994. Transferred to Patna High Court and took oath on 14th February, 1994. Posted to Ranchi Bench and decided cases covering an extensive area of Commercial and Industrial Law. Subsequently during the same year transferred to the Delhi High Court and took oath of office on 12th December, 1994. Appointed as Acting Chief Justice on 28th November, 2006 and worked as such till 3rd December, 2006. Elevated as Chief Justice of the Delhi High Court on 4th December, 2006. Elevated as the Judge of Supreme Court of India on 9th April, 2008. Associated with the project undertaken by Asian Development Bank in collaboration with the Government of India, Justice Department on India - Administration of Justice. Was the Chairman of the Projects Monitoring committee and was a Member of the Steering Committee. Visited Pakistan during the course of the Pilot Project. Participated in the conference organised by World Intellectual Property Organisation in cooperation with the United States Patent and Trademark Office on Enforcement of Intellectual Property Rights, in Washington DC, USA. Was Chairman of Delhi High Court Legal Services Committee and in that capacity associated with various projects of providing legal aid and has also participated in many seminars on legal aid. Has been the Patron-in-Chief of Delhi Legal Services Authority. Invited to attend the prestigious 5th International Judges Conference from 19th-21st April, 2009 and delivered a speech on Developing Judicial Issues. Visited Chengdu (China) in 2009 for the 2009 International Conference on Judicial Protection of IPR in China and delivered lectures on the various fronts of IPR Protection. Appointed by the Honble Chief Justice of India as the Chairman of the North Eastern Regional Committee, that has been entrusted with the primary task of sensitizing the North Eastern Region on legal issues and to bring about an awareness about the rights and duties of every individual. Had been the Chancellor of National Law University, New Delhi in the capacity of being the Chief Justice of Delhi High Court and has been appointed on the post of the Visitor, NLU Delhi. Retired on 17.09.2011.

Born on 03.06.1949. He is son of late Shri Gopal Chandra Patnaik, a leading businessman with great repute in Orissa. He had his schooling at Rajkumar College, Raipur. He was awarded prize for the "Best All Round Conduct and Leadership" in School. He had higher education from Delhi University with Honours in Political Science and obtained Law Degree from Madhusudan Law College, Cuttack. He was selected by the Rotary Foundation in Group Study Exchange Programme in 1976 and went to New Jersey, U.S.A. for study of institutions of America and its people. He was enrolled with the State Bar Council of Orissa on 28.03.1974. He practiced in the High Court, Subordinate Courts and Tribunals in Orissa and also appeared many a times before the Supreme Court of India. He practiced in different branches of law with specialization in Commercial Law and Constitutional Law. He was the Standing Counsel for the Orissa State Road Transport Corporation from 02.05.1989 to 01.09.1990 and has been the Senior Standing Counsel for the Commercial Taxes Organization, Government of Orissa from 22.09.1990 to 12.01.1994. He was elevated as an Additional Judge of the High Court of Orissa on 13.01.1994 and on transfer assumed charge as Additional Judge of the Gauhati High Court on 07.02.1994. He became a permanent Judge of the Gauhati High Court in 1995. After rendering valuable services for eight years as a Judge in the Gauhati High Court, he again assumed charge as a Judge of Orissa High Court on 15.04.2002. He was the senior most Puisne Judge of the Orissa High Court and was the Executive Chairman of the Orissa State Legal Services Authority. He was also the Chairman of Orissa Judicial Academy. He was appointed as Chief Justice of the High Court of Chhattisgarh on 14.03.2005. On transfer, assumed charge as Chief Justice of the Madhya Pradesh High Court on 02.10.2005. Appointed as Judge, Supreme Court of India, on 17.11.2009. He retired on 03.06.2014. Has been nominated by the Chief Justice of India as the Visitor of the National Law University, Orissa, and as the Visitor of the National Law Institute University, Bhopal. Has been conferred with the degree of Doctor of Law (Honoris Causa) by the Utkal University on 02.03.2012. Has been nominated by the Chief Justice of India as the Chairman of the Supreme Court Legal Services Committee. Has been nominated by the Chief Justice of India/President, Indian Law Institute, as the Chairman of the Committee on Constitutional Law and Allied Subjects for the project of the Indian Law Institute on Restatement of Indian Law. Retired on 02.06.2014.

Born on December 26, 1944. He was enrolled as an Advocate in the Patna High Court and practiced in Civil, Labour, Revenue (excluding taxation), Criminal and Constitutional cases in the Patna High Court. On October 31, 1988, he was appointed as a Permanent Judge of the Patna High Court and was transferred to the Allahabad High Court on April 28, 1994. He was appointed as the Chief Justice of Punjab and Harayana High Court on October 14,2002 and was transferred to Gawahati High Court and taken charge on 21st May, 2005 and again transferred to the Sikkim High Court and taken charge on 30th September, 2005. Was retired on 27th Dec, 2006.

Born on 7.4.1949 at village Dampur under Hajo Police Station in the District of Kamrup. Obtained B.Sc with Distinction from Cotton College, Guwahati in 1969. Obtained LL.B. and LL.M. from Gauhati University (G.U.) in the year 1974 and 1982 respectively. He was enrolled as an Advocate with Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh on 9.8.1974 and since then practised in Civil, Criminal, Constitutional, Service and allied matters for 26 years in the Gauhati High Court at Guwahati and other outlying Benches in the North East including the Subordinate Courts. He was Government Advocate and Additional Public Prosecutor, State of Assam in 1983-86 and also Additional Central Government Standing Counsel in 1991-1994 in the Gauhati High Court. Was Standing Counsel, Guwahati Municipal Corporation in 1996 and Legal Adviser, Pollution Control Board, Assam since 1991 till his elevation as High Court Judge in 2000.
He was associated with J.B. Law College, Guwahati under G.U. as Lecturer in 1977-1991 and Principal therein in 1991. He was Guest Lecturer, LL.M. classes in the Department of Law, G.U. in 1983-1985 and 1988-1989 and in University Law College, G.U. in 1991-1993. Also associated with Faculty of Law, G.U. as Member in 1980-91. He was Member, North East Bar Council since 1983 and Vice-Chairman therein in 1996-1998. Was permanent Member, Indian Law Institute, New Delhi. He was designated as Senior Advocate on 3.6.1999. He was appointed as Permanent Judge of the Gauhati High Court on 15.11.2000 and stationed at Principal Seat at Guwahati. Was Judge, Administrative Department, Gauhati High Court and Executive Chairman, Assam State Legal Services Authority, Assam. He was elevated as Chief Justice, High Court of Sikkim on 07.03.2009 (F/N). Transferred to Jammu & Kashmir High Court on 07/04/2010. He served as the Chairperson of both Assam State Human Rights Commission and Meghalaya State Human Rights Commission.

Born on 18th November, 1954. He was enrolled as an Advocate on August 28, 1978 and practised for the last 21 years in the Gauhati High Court in Constitutional, Taxation and Company cases. He was appointed as Permanent Judge of Gauhati High Court on 28th February, 2001. Transferred to Punjab & Haryana High Court on 9th September, 2010. Appointed as Chief Justice of Punjab & Haryana High Court on 12th February, 2011. Elevated as Judge of the Supreme Court on 23rd April, 2012. Appointed as the Chief Justice of India on 03.10.2018. Retired on 17.11.2019. He was nominated as Member of Parliament, Rajya Sabha on 16th March 2020, by the President, Shri Ram Nath Kovind. On 19th March 2020, he took oath of office as a nominated Member of Parliament in Rajya Sabha.

Born on 1.3.1953 at Kolkata, West Bengal. He belongs to a family of lawyers. His father Late Anadi Bhushan Roy was a practicing Senior Advocate of repute at Dibrugarh in the State of Assam. His Father-in-Law, Late Salil Kumar Dutta had been a Judge of the Calcutta High Court. His brother-in-law, Hon’ble Mr. Justice Dipankar Dutta was a Judge of the Kolkata High Court. He did his education at Dibrugarh. After completing post graduation in Physics from the Dibrugarh University, he obtained his LL.B. degree from the same University in 1976.
Justice Amitava Roy was enrolled with the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh on 20.02.1976. He had extensively practiced before the district courts in the Districts of Dibrugarh and Tinsukia from 1976 to 1981. He shifted his practice before the Gauhati High Court in 1981 and since then appeared before the Gauhati High Court, the Central Administrative Tribunal, Gauhati and the District Subordinate Courts at Gauhati. He practiced mainly on the Civil, Criminal, Constitutional, Labour and Revenue side. He had also been the Senior Government Advocate of the Government of Arunachal Pradesh in the Gauhati High Court from 1991 to 1996. He was a member of Assam Law Commission till his elevation. He was designated Senior Advocate by the High Court on 03.06.1999.He was elevated as a Judge of the Gauhati High Court on 04.02.2002 and was appointed as Chief Justice of the Rajasthan High Court and took oath as such on 2.1.2013. Thereafter he was transferred and appointed as Chief Justice of Orissa High Court on 06.08.2014. On being elevated he took oath as a Judge of the Supreme Court of India on 27.02.2015

Born on July 7, 1953 at Hissar, Haryana, His Lordship did his B.A. (Hons.) and LL.B. from the Punjab University, Chandigarh. He was enrolled as an Advocate with the Bar Council of Punjab and Haryana on July 16, 1974. He practised before the High Court of Punjab and Haryana for about five years and before the Supreme Court of India and Delhi High Court for about 22 years. He also worked as Standing Counsel and Addl. Advocate General for the State of U.P. in the Supreme Court and as Standing Counsel (Civil) for NCT Delhi in Delhi High Court. He practised in different fields of law: Civil, Criminal, Labour, Taxation, Constitutional Law. Designated as Senior Advocate by the Supreme Court with effect from February 11, 1999. His Lordship was elevated as Judge of the Punjab and Haryana High Court with effect from July 2, 2001. Appointed Executive Chairman, Haryana State Legal Services Authority on 17.05.2005.
His Lordship was the Chief Justice (Acting) of the Punjab and Haryana High Court from 02.05.2011 till he joined as the senior most Judge of the Gauhati High Court on 12.09.2011. Sworn in as Chief Justice of the Gauhati High Court on 20th December, 2011. He also served as the Chairperson of the National Green Tribunal.

Born on 29th October, 1954, at Tezpur (Assam), he did his B.Sc. from Darrang College, Tezpur. He was a good debater and was awarded the trophy for the best literary competitor of his college. He did his graduation in law from Tezpur Law College, where his father, a Bar-at-Law himself, was founder Principal. He handled both civil as well as criminal matters as a lawyer. He remained deeply involved with the activities of All Assam Lawyers Association and many other socio-cultural and educational bodies. He was also President of Tezpur Lions Club. He has been a life member of Indian Institute of Public Administration. He joined Grade-I of Assam Judicial Service in April, 1991 and, having worked as District & Sessions Judge, at Karimganj, Dibrugarh and Nagaon. He became Registrar General of Gauhati High Court. He underwent training on the subject of Gender and Law, in Warwick University in UK, on being nominated by National Judicial Academy headed by Chief Justice of India. Blessed with analytical intellect and reforming imagination in equal measures, utmost judicial rectitude and judicial courtesy have been his hallmarks from the very beginning of his judicial career. He was elevated to the Bench of Gauhati High Court as Judge on 4th March, 2002. Retired on 28.10.2016. He was the Judge In-charge, North East Judicial Officers Training Institute, with the responsibility of training Judicial Officers. He served as Executive Chairman of State Legal Services Authority in Arunachal Pradesh and Nagaland and has accordingly performed the duty of legal awareness, legal education and free legal aid by holding legal awareness camps. He has presented papers and delivered lectures in many seminars all over the country. He has delivered lectures at police training Institutes, Judges Training Academies and Army War College on various aspects of law and Judicial Governance Programmes. He, on being nominated by the Chief Justice of India, attended Judicial Governance Programme, at Singapore. He chaired the session on corporate criminal liability at the commonwealth lawyers conference. Justice Ansari is known for a combination of law for liberty and passion for justice and to his credit has the privilege of being one of the Judges in the Country having the highest number of reported Judgments which are very often quoted as authorities in judicial proceedings.

Born on 01.03.1956. Passed B.A. in 1976 from Nowrosjee Wadia College, University of Poona. Obtained LL.B. Degree from Campus Law Centre, University of Delhi in 1979. Enrolled in the Bar Council of Assam on 22nd August 1980. Started law practice in the Courts of the Chief Judicial Magistrate, Munsiff and Deputy Commissioner/District Magistrate in Churachandpur District of Manipur in the year 1980.
Started appearance in the Court of District & Sessions Judge, Manipur in Criminal and Civil cases both in the Original and Civil sides in the year 1983 and also before the Revenue Tribunal and Motor Accident Claim Tribunal, Manipur. Specialized in Constitutional Law, Public Law and Service Matter. Started practicing in the Imphal Bench of the Gauhati High Court in 1990. Acted as Conciliator in the State as well as District level Lok Adalats in Manipur in 1989, 1992 and 1994. Shifted place of practice to Mizoram in 1997. Empanelled as Defence Pleader in Mizoram on 16th October, 1998. Appointed as Asstt. Advocate General of Mizoram on 12th February, 1999 and as Public prosecutor for High Court on 8th March, 1999. Further, appointed as Public Prosecutor for Aizawl District and Essential Commodities Act on 8th April 1999 & 14th June 1999 respectively and also acted as Prosecuting Counsel for Court Martial Proceedings, Assam Rifles, Aizwal in the year 1999.
Appointed as Addl. Advocate General, Mizoram on 15th September, 2000. Designated as Senior Advocate on 22nd February, 2001. Appointed as Legal Advisor of the Mizoram Co-operative Apex Bank on 9th February, 2001. Elevated to the Bench as Additional Judge, Gauhati High Court on 17.07.2003 and was made Permanent Judge on 28.02.2005, thereafter appointed as Chief Justice (Acting) on 21.10.2015. His Lordship on transfer took oath as the Judge of High Court of Tripura on 16.05.2016. His lordship took oath as the Chief Justice of the High Court of Tripura on 21st September, 2016 and retired on 28th February, 2018 on superannuation.
Justice Vaiphei is currently serving as the Chairperson of Assam Human Rights Commission

Born on 1st February 1960. Obtained his LL.B Degree from Campus Law Centre, University of Delhi in 1982. On 21.12.2004 he was designated as Senior Advocate by the Gauhati High Court.
Justice Roy was sworn-in as an Additional Judge of Gauhati High Court on 12.10.2006 and served as permanent Judge with effect from 15.07.2008. As the senior-most Puisne Judge of the Gauhati High Court, he served as Judge-in-charge, Administrative Department (JAD) and also the Chief Justice’s delegatee Judge, under Section 11 of the Arbitration and conciliation Act 1996. While heading the Mediation Monitoring Committee, the film Shako (Bridge) was produced and this film is used as a training tool in the Mediation programmes. The Arunachal Pradesh Legal Services authority led by Justice Roy, produced Apne Ajnabi, a short film on racial discrimination which highlights how legal help can be provided to the victims.
As the Executive Head of the Assam State Legal Services Authority, Justice Roy had implemented the “Reach Out & Respond” programme to facilitate access to justice, for the marginalised sections of Assam. He was in charge of the Assam Chapter of the Indian Law Institute (ILI). Justice Roy was spearheading the training programmes for the Judicial Officers under the Gauhati High Court and was nominated as a member of the National Judicial Academic Council, headed by the Chief Justice of India. The News Letter ATMAN was being published regularly under Justice Roy’s editorship, for the Gauhati High Court. On 8th of August, 2018 Justice Hrishikesh Roy was sworn-in as the 35th Chief Justice of the High Court of Kerala. He was transferred earlier on 29.05.2018 from the Gauhati High Court and was serving as the Acting Chief Justice of the Kerala High Court since 30.05.2018.
He was elevated as Judge of the Supreme Court of India on 23 September, 2019.

Born on 11.03.1961 at Jorhat, Assam. Graduated in Economics (Hons.) from Cotton College under Gauhati University in 1981. Obtained LL.B. Degree from Government Law College, Guwahati in 1985. Enrolled as an Advocate with the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh on 16.8.1985. Practiced mainly on the Civil, Criminal, Constitutional and Service matters. Was designated as Senior Advocate by the Gauhati High Court on 21.12.2004. Was Standing Counsel of the Gauhati High Court, Karbi-Anglong Autonomous Council and North Cachar Hills Autonomous Council. Had also been a Senior Standing Counsel, Education Department, Government of Assam.
Appointed as an Additional Judge of the Gauhati High Court on 24.01.2011 and became a permanent Judge w.e.f. 07.11.2012.Was the Executive Chairman of Nagaland State Legal Services Authority from 01.04.2011 to 12.08.2013.Was the Executive Chairman of Assam State Legal Services Authority from 06.06.2018 to 14.10.2019 and the Executive Chairman of Arunachal Pradesh State Legal Services Authority from 08.03.2016 to 14.10.2019.Was Chief Justice (Acting) of the Gauhati High Court from 06.09.2018 to 29.10.2018 and also from 24.05.2019 to 06.10.2019.Was Editor of ATMAN, a Biannual News Bulletin of the Gauhati High Court, from October, 2018 to 14.10.2019.
Was the Secretary General of the Gauhati High Court Bar Association for the period 2000-2001. Represented Assam in Ranji Trophy. Also represented East Zone in Under-19, Under-22 and at the senior level. Appointed as Chief Justice of the High Court of Sikkim w.e.f. 15.10.2019. On transfer, assumed charge of the Office of the Chief Justice, High Court of Andhra Pradesh w.e.f 06.01.2021.

Born on 2nd August, 1964 at Guwahati. His father Suchendra Nath Bhuyan was a Senior Advocate and a former Advocate General of Assam. Did his schooling in Don Bosco High School, Guwahati and thereafter studied in Cotton College, Guwahati. After graduating in Arts from Kirori Mal College, Delhi, he obtained his LL.B. degree from Government Law College, Guwahati and LL.M. degree from Gauhati University, Guwahati.

Was enrolled on 20-03-1991 with the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh. Had practiced before the Principal Seat of the Gauhati High Court at Guwahati and appeared before the Agartala, Shillong, Kohima and Itanagar Benches of the Gauhati High Court. Also practiced before the Central Administrative Tribunal, Guwahati Bench and the Assam Board of Revenue. Appeared before the Labour Court, Guwahati, various Civil Courts and the State Consumer Forum, Arunachal Pradesh.

He was the Standing Counsel of the Income Tax Department for long 16 years; starting as Junior Standing Counsel since May, 1995 and subsequently appointed as Senior Standing Counsel of the Income Tax Department on 03-12-2008. He was the Additional Government Advocate, Meghalaya in the Principal Seat of the Gauhati High Court from April, 2002 to October, 2006. He was engaged as Special Counsel of the Forest Department, Government of Arunachal Pradesh from December, 2005 to April, 2009. Appointed as Standing Counsel of Gauhati High Court on 03-03-2010. Designated as Senior Advocate by the Gauhati High Court on 06-09-2010. He was appointed as Additional Advocate General, Assam on 21-07-2011.Was a member of Gauhati High Court Bar Association; Lawyers Association, Guwahati; Bar Association of India; All India Federation of Tax Practitioners; and Indian Law Institute, Assam Chapter.

Appointed as Additional Judge of Gauhati High Court on 17th October, 2011 and confirmed on 20th March, 2013. He is also the Executive Chairman of Mizoram State Legal Services Authority.

Justice Ujjal Bhuyan is closely associated with the Judicial Academy, Assam and National Law University, Guwahati. Transferred to Bombay High Court and took oath on 03.10.2019. He had worked as senior most Judge of The Telengana High Court. Took oath as Chief Justice of The Telegana High Court on 28/06/2022.

Elevated as Judge of the Supreme Court and assumed charge on 14th July, 2023.

Born on 1st March, 1963 at Imphal, Manipur, to (Late) Justice N. Ibotombi Singh of the Gauhati High Court, who had also served as the first Advocate General of Manipur and Smt. N. Gomati Devi.

On completion of his schooling from Ramakrishna Mission Vidyapith, Purulia, West Bengal and Pre University Course in Science from St. Anthony’s College, Shillong, graduated from Kirori Mal College, Delhi University with B.A. (Hons.) in Political Science in 1983. Obtained his Degree in Law (L.L.B.) from Campus Law Centre, Delhi University in 1986. Enrolled as an Advocate in 1986. Attended the six months’ “Commonwealth Young Lawyers’ Course” under the University of London in 1992.

After a brief practice in the Supreme Court of India, shifted practice under the Gauhati High Court, the then common High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh. Also practiced in the Central Administrative Tribunal, Guwahati and the Subordinate Courts in Manipur. Was the Standing Counsel for various Government Departments, Government of Manipur, and public undertakings/institutions. Also appeared before a number of Commissions in Manipur constituted under the Commission of Inquiry Act, 1952.

Designated as a Senior Advocate by the Gauhati High Court on 31.03.2008.Served as the Advocate General of the State of Manipur from 03.11.2007 till elevation to the Bench.

Sworn in as an Additional Judge of the Gauhati High Court on 17.10.2011 and as a Judge of the Gauhati High Court on 07.11.2012. Appointed as a Judge of the Manipur High Court upon its creation with effect from 23.03.2013. Appointed to perform the duties of the office of Chief Justice of the High Court of Manipur w.e.f 01.07.2017 till 08.02.2018, again from 23.02.2018 till 17.05.2018.

Participated in the World Congress on Justice for Children from 28-30 May, 2018 at UNESCO, Paris. Was part of the 8(eight) High Court Justices team to attend “Workshop on Counter Terrorism Phase-II Training” at Washington DC and Orange County, California from 10-14 September, 2018.

On transfer to Gauhati High Court, assumed charge as a Judge, Gauhati High Court on 11.10.2018. Presently, Executive Chairman of the Assam State Legal Services Authority and Central Authority member of National Legal Services Authority and a member of the Governing Body of National Judicial Academy, Bhopal.

Appointed to perform the duties of the office of Chief Justice of the Gauhati High Court w.e.f. 21.09.2020 to 09.01.2021, from 09.05.2022 to 22.06.2022 and from 12.01.2023 to till elevation as the Chief Justice of the High Court of Jammu & Kashmir and Ladakh on 15/02/2023.