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Hon’ble
Shri Justice F. M. Ibrahim Kalifulla
The
learned Judge is the son of Late Thiru. Justice M. Fakkir Mohamed and was
born on 23.07.1951. He hails from Karaikudi, Sivagangai District, Tamil Nadu
and was enrolled as an Advocate on 20.08.1975. He was an active Labour Law
Practitioner as Partner of the Lawyer's Firm called M/s. T.S. Gopalan &
Co., and appearned for various Public and Private Sector Undertakings,
Nationalised and Scheduled Banks. He was the Standing Counsel for the Tamil
Nadu Electricity Board. On 02.03.2000, His Lordship was appointed as
Permanent Judge of the Madras High Court.
After assumption of office, the learned Judge has rendered many landmark
Judgments. In one case relating to election to a local body, namely, the
Chennai City Corporation, sitting in a Division Bench, the learned Judge
rendered a dissenting Judgment holding that the election in respect of 99
wards was liable to be set aside. The matter was referred to a third Judge
and the third Judge also confirmed the view of Justice F.M.Ibrahim Kalifulla.
Transferred
to High Court of Jammu and Kashmir and assumed charge of office
on
24.02.2011.
Appointed
as Acting Chief Justice of High Court of Jammu and Kashmir on 07.04.2011. Took
oath as Chief Justice of High Court of Jammu and Kashmir on 18.09.2011.
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