Judge Information

The Hon'ble Justice Arun Mishra

Former Chief Justice

Time Period:14-Dec-2012 to 06-Jul-2014

Born on September 03, 1955. His father Late Justice Hargovind Mishra was also a Judge of M.P.High Court.

Completed Graduation in Science and also obtained M.A.Degree and Degree in law simultaneously. Practised from 1978 to October 1999 in Constitutional, Civil, Industrial, Criminal and Service Matters in the Bench of High Court of Madhya Pradesh at Gwalior.

He worked as part time lecturer in Law during 1986 to 1993 and was a Member of Faculty of Law of Jiwaji University, Gwalior from 1991 to 1996.

Was a member of Academic Council of Government M.L.B. Arts and Commerce Autonomous College, Gwalior from 1996 to 1998.

Youngest Chairman Bar Council of India as of 15.05 1998- till elevation as Judge of M.P. High Court. Prior to that, he was Vice-Chairman of B.C.I.

In 1989 and 1995, was elected Member of State Bar Council of Madhya Pradesh with highest votes, which is record till today and Vice-Chairman of State Bar Council of Madhya Pradesh from 1992 to 1995.

Was Chairman of Advocates’ Welfare Committee of Bar Council of India from 1996 to 1999 and enhanced amount of Medical Aid to needy lawyers.

During his Chairmanship, Bar Council of India decided to close the evening Law Colleges and also decided that 5 years Law Course should be started instead of 3 years Course in all the colleges.

Associated with legal education. He was Co-Chairman of All India Meet of Development of Law Course which was implemented from 1998-1999 for 3 years and 5 years course which is prevailing till today as integrated Course.

More than two Hundred Sub-standard Law Colleges were closed down through out India when he was Chairman of Bar Council of India. Record number of Disciplinary Cases relating to professional misconduct by Advocates were decided.

Was Chairman of General Council of National law School of India University at Bangalore from 15.05.1998 to 24.10.1999 and Member till today.

Led Indian Bar delegation to the Commonwealth Law Conference of “Commonwealth Countries” held at ‘Malaysia’ in September, 1999 and chaired one Session there.

Drafted and proposed Foreign Law Degree Recognition Rules of 1997 framed under Advocates’ Act, 1961, Bar Council of India Employees’ Service Rules, 1996, M.P. Advocates Welfare Scheme, 1995 providing benefit upto 5 lacs, Rules pertaining to Foreign lawyers Conditions of Practice Rules on India.

Was appointed as Additional Judge of the High Court of Madhya Pradesh on October 25, 1999 and Permanent Judge on October 24, 2001.

Was Administrative Judge of Madhya Pradesh High Court, Remained Chairman, State Legal Service Authority of Madhya Pradesh.

Became Acting Chief Justice of Rajasthan High Court on 01.11.2010.

Took oath of the office of the Chief Justice of Rajasthan High Court on 26.11.2010.

Transferred as the Chief Justice of the High Court at Calcutta and took oath on 14.12.2012.

Has decided Aprox 98000 cases as Judge of High Court of M.P./Rajasthan/Calcutta.