Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 

उच्च न्यायालयों के न्यायाधीशों द्वारा शपथ या प्रतिज्ञान, Constitution of India, Article 219 ( Article 219 Constitution of India: Oath or affirmation by Judges of High Courts )


 

7*** उच्च न्यायालय का न्यायाधीश होने के लिए नियुक्त प्रत्येक व्यक्ति, अपना पद ग्रहण करने से पहले, उस राज्य के राज्यपाल या उसके द्वारा इस निमित्त नियुक्त व्यक्ति के समक्ष, तीसरी अनुसूची में इस प्रयोजन के लिए दिए गए प्रारूप के अनुसार, शपथ लेगा या प्रतिज्ञान करेगा और उस पर अपने हस्ताक्षर करेगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter