Justice B.V. Nagarathna :The Arc Moving Toward a First Woman CJI Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Published on November 6, 2025November 7, 2025By Editor Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Related Tags : FirstWomanCJIIndianConstitutionIndianJudiciaryJudiciaryOfIndiaJusticeBVNagarathnaKnowThyJudgeLegalNewsRuleOfLawscconlinescctimesSupremeCourtOfIndiaTrailblazerWomenInLaw Leave a comment
Law School News, Others NALSAR University of Law, Hyderabad makes recommendations on the mandatory 3-year practice rule
Case Briefs, Supreme Court Can Complainant Wife and Her Family Be Prosecuted for ‘Giving Dowry’? Supreme Court Clarifies
Legislation Updates, Statutes/Bills/Ordinances 131st Constitutional Amendment: Linking Delimitation with Women’s Reservation
Case Briefs, Supreme Court Delayed Cheque Presentation in Absence of Any Reasonable Explanation Amounts to Deficiency in Service: Supreme Court