The President of India has assented to the appointment of Justice Aravind Kumar as Chief Justice of the Gujarat High Court.
The Notification states that “In exercise of the power conferred under the Constitution of India, Hon'ble President of India, in consultation with Hon'ble Chief Justice of India, is pleased to appoint Justice Aravind Kumar as Chief Justice of Gujarat High Court”.
He was elevated as Additional Judge, High Court of Karnataka on 26-6-2009 and become permanent Judge on 07-12-2012.
About Justice Aravind Kumar
He was enrolled in the year 1987 as Advocate and was appearing in Civil Courts, Magistrate Courts, and Appellate Tribunals for about 4 years and shifted practice to High Court. He was appointed as Additional Central Government Standing Counsel at High Court of Karnataka in the year 1999. He was appointed as Member of Regional Direct Taxes Advisory Committee in the year 2002. He had also been practicing on Taxation side. He was appointed as Standing Counsel for Income Tax Department. He was also appointed as Assistant Solicitor General of India in the year 2005.
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