Name

Hon’ble Mr. Justice Chandra Dhari Singh 

Source

Bar

Date of Birth

12/07/1969

Initial Joining

22/09/2017

Joining at Allahabad

22/09/2017

Served at Allahabad Upto

10/10/2021

• Graduated in the Law from Delhi University in the year 1993.
• Enrolled as an advocate on Jul 20, 1994.
• Practised in the Supreme Court of India as an “Advocate-on Record”. Dealt in Original Side, Civil and Criminal matters in Allahabad High Court, Lucknow Bench, Lucknow, in Delhi High Court, other High Courts, Trial Courts and before Tribunals and Commissions.
  He dealt, conducted, pleaded in Service Law, Labour Laws, Electricity Laws, Excise and Custom related matters, Contractual Obligation, Suits, Complaint Cases under Negotiable Instrument Act, Arbitration Matters, Educational Matters and other Corporate and Industry related matters as counsel.
  He was appointed as Additional Advocate General for the State of Chhattisgarh, Standing Counsel for the State of Madhya Pradesh (since 2005 till elevation), Standing Counsel for the State of Uttar Pradesh (since 2012 till elevation), Standing Counsel for the State of Jharkhand (since 2005 till 2007), Senior Panel Counsel for Union of India, Counsel for the University of Lucknow (since 2006 till elevation), Counsel for Steel Authority of India Ltd., Represented Supreme Court of India in several cases, Represented High Court of Madhya Pradesh (Jabalpur) in the Supreme Court, Represented the High Court of Chhatisgarh in the Supreme Court of India, Represented Bar Council of Uttar Pradesh, Chandra Shekhar Azad University of Agriculture and Technology, Hindustan Copper Ltd., Indian Tourism Development Corporation, Council of Scientific and Industrial Research, Airport Authority, Coal India Ltd. in the Supreme Court.
  Appeared before the Constitution Bench of the Supreme Court of India in several cases (Jindal Stainless Ltd. Vs. State of Haryana and others, Modern Dental College and Research Centre Vs. State of M.P. and others, Supreme Court Advocate on record Association and others Vs. Union of India, Mohd. Arif Vs. The Registrar, Supreme Court of India, Hardeep Singh Etc. Vs. State of Punjab and others and Lalita Kumari Vs. Govt. of U.P. And others).
• Appointed as Additional Judge on Sep 22, 2017.
• Took oath as Permanent Judge on Sep 06, 2019.
• Transferred to Delhi High Court on Oct 11, 2021.