REGENT COMPUTRONICS PVT. LTD.

S.ANANTHAKRISHNAN Appellant

V/S

STATE OF MADRAS Respondents

Referred Judgements :-

BRADWELL V. ILLINOIS [REFERRED TO]
KNOWLTON V. MOORE [REFERRED TO]
PATTON V. BRADY [REFERRED TO]
TREAT V. WHITE [REFERRED TO]
CHILD LABOUR TCE [REFERRED TO]
MCCRAY V. UNITED STATES [REFERRED TO]
GROSJEAN V. AMERICAN PRESS CO. [REFERRED TO]
NEAR V. MINNESOTA EXREAL OLSON [REFERRED TO]
UNITED STATES V. MACINTOSH [REFERRED TO]
NEBBIA V. NEW YORK [REFERRED TO]
PANHANDLE OIL CO. V. STATE OF MISSISSIPPI ON RELATION OF R.H.KNOX [REFERRED TO]
INGELS V. MORF [REFERRED TO]
JAMES C. COLGATE V. ERWIN M. HARVEY [REFERRED TO]
UNITED STATES OF AMERICA V. ROSIKA SCHWIMMER [REFERRED TO]
JONES V. OPELIKA [REFERRED TO]
SCHNEIDAR V. IRVINGTON [REFERRED TO]
CANTWELL V. CONNECTICUT [REFERRED TO]
GIROUARD V. UNITED STATES [REFERRED TO]
FEDERAL C.C.V. POTTSVILLE BROADCASTING CO. [REFERRED TO]
RAMJILAL V. INCOME-TAX OFFICER,MOHENDAR GARH [REFERRED TO]
JONES V. OPELIKA [REFERRED TO]
'MURDOCK V. PENNSYLVANIA [REFERRED TO]
FOLLETT V. MCCORMIC [REFERRED TO]
LOVELL V. GRIFFIN [REFERRED TO]
VALENTINE V. CHRESTENSEN [REFERRED TO]

JUDGEMENT

(1.) This is an application made under Article 226 of the Constitution. The petitioner is a Law Graduate of the Madras University. According to the statements made in his affidavit in support of the application, he has completed the prescribed term of apprenticeship and passed the Bar Council examinations in Practice and Procedure and has complied with all the requirements prescribed under the rules framed by the Madras Bar Council under the Indian Bar Councils Act. He is an applicant to be admitted to the rolls of this High Court as an advocate thereof. His complaint and the relief which he seeks from this Court are thus set out in the following paragraphs in his affidavit:

(2.) The material provisions relating to the enrolment of legal practitioners as advocates of the High Court are as follows. So far as the Chartered High Courts are concerned, one of the clauses of the Letters Patent (Clause 9 in the Letters Patent granted to this Court) authorised and empowered the said High Court "to approve, admit and enrol such and so many advocates, vakeels and attorneys, as to the said High Court shall seem meet." Such Advocates and Attorneys were authorised to appear for the suitors of the said High Court, and

(3.) The Indian Bar Councils Act of 192G, contains provisions regarding the admission and enrolment of advocates. Section 8(1) says that:

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S ANANTHAKRISHNAN Vs. STATE OF MADRAS

Referred Judgements :-

JUDGEMENT

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