Born on 25.05.1962 in one of the most respected families of Karnataka. His paternal grandfather late Justice S.S. Malimath was a freedom-fighter and a pioneer in the struggle for the unification of Karnataka. He rendered yeoman service to the State as Chairman of the Inter-State Border Dispute Committee concerning the districts of Belgaum and Kasargod. He was one of the first two judges to be appointed as a Judge of the High Court of Mysore (now Karnataka).
His maternal grandfather late Dr. S.C. Nandimath was an acclaimed scholar in Theology, Linguistics, Epigraphy, Sanskrit and Kannada. He was conferred with a Doctorate by the University of London on the subject “Theology of the Saivaagamas”. He dedicated his life to the cause of education and established various educational institutions in the backward areas of Northern Karnataka. He was an eminent Professor and a Principal, who, subsequently, became the Vice Chancellor of Karnatak University.
His father late Dr. Justice V.S. Malimath is recognised as one of the finest Chief Justices ever. He was an eminent Chief Justice of the High Court of Karnataka and, later on, of Kerala. He has made monumental contributions for reformation of the legal system. He was Chairman of the Arrears Committee, Chairman of the Committee on the Reforms in Criminal Justice System, etc.
Justice Ravi Malimath graduated in Commerce from M.E.S. College, Bangalore and completed his Law Degree from Sri Jagadguru Renukacharya College of Law. Thereafter, he joined the chambers of Sri Shivraj Patil, who was, later on, elevated as a Judge of the High Court of Karnataka and, thereafter, as a Judge of the Supreme Court of India. He had practiced in all fields of law such as Constitutional, Civil, Criminal, Labour and Service. He was appointed as an Additional Judge of the High Court of Karnataka on 18.02.2008 and as a Permanent Judge on 17.02.2010. Many landmark judgments were delivered by him. As a Judge of the High Court of Karnataka from 18.02.2008 to 02.03.2020, he has delivered final judgments in 44,886 cases. The statistics indicate that this is one of the highest number of disposals in the State. As a Judge of the High Court of Karnataka, he worked very effectively as the Administrative Judge of many districts. He chaired various Administrative Committees. He was the President of the Bangalore Mediation Centre from 01.05.2017 to 26.01.2018. He was the President of the Karnataka Judicial Academy from 27.11.2018 to 12.01.2020. He was the Executive Chairman of the Karnataka State Legal Services Authority from 06.10.2019 to 04.03.2020. He was transferred as a Judge of the High Court of Uttarakhand and was administered oath on 05.03.2020. He was appointed as the Executive Chairman of the Uttarakhand State Legal Services Authority w.e.f. 13.05.2020. He was appointed as the Acting Chief Justice of the High Court of Uttarakhand w.e.f. 28.07.2020. Various reforms for the betterment of the judiciary in Uttarakhand were undertaken. In a short span of 149 days, he has rendered final judgments in 1501 cases.
He was transferred and took oath as a Judge of the High Court of Himachal Pradesh on 07.01.2021. He was appointed as the Executive Chairman of the Himachal Pradesh State Legal Services Authority on 25.02.2021. He assumed charge of the office of Chief Justice (Acting) w.e.f. 01.07.2021.
A number of reforms were introduced on the judicial as well as the administrative side. New courts of Civil Judges were opened at Jhandutta in District Bilaspur and at Jaisinghpur in District Kangra. The Court of Additional District and Sessions Judge at Sarkaghat, District Mandi was also opened. Foundation stone of a new Judicial Courts Complex at Arki, District Solan was also laid.
Promotion matters relating to District Judiciary which were lying pending have also been cleared. Rules have also been approved for filling up vacancies in District Judiciary. Physical hearings were resumed in the High Court as well as in the Trial Courts throughout the state w.e.f. 09.08.2021. In 105 working days of the Court he disposed 1,511 main cases. More importantly 29 cases which are more than 10 years old and 128 cases which are more than five years old were disposed off during this period.
He was elevated and transferred as the Chief Justice of High Court of Madhya Pradesh and took oath of office on 14.10.2021.
HON'BLE SHRI JUSTICE RAVI MALIMATH, CHIEF JUSTICE
(w.e.f. 14.10.2021)
Born on 25.05.1962 in one of the most respected families of Karnataka. His paternal grandfather late Justice S.S. Malimath was a freedom-fighter and a pioneer in the struggle for the unification of Karnataka. He rendered yeoman service to the State as Chairman of the Inter-State Border Dispute Committee concerning the districts of Belgaum and Kasargod. He was one of the first two judges to be appointed as a Judge of the High Court of Mysore (now Karnataka).
His maternal grandfather late Dr. S.C. Nandimath was an acclaimed scholar in Theology, Linguistics, Epigraphy, Sanskrit and Kannada. He was conferred with a Doctorate by the University of London on the subject “Theology of the Saivaagamas”. He dedicated his life to the cause of education and established various educational institutions in the backward areas of Northern Karnataka. He was an eminent Professor and a Principal, who, subsequently, became the Vice Chancellor of Karnatak University.
His father late Dr. Justice V.S. Malimath is recognised as one of the finest Chief Justices ever. He was an eminent Chief Justice of the High Court of Karnataka and, later on, of Kerala. He has made monumental contributions for reformation of the legal system. He was Chairman of the Arrears Committee, Chairman of the Committee on the Reforms in Criminal Justice System, etc.
Justice Ravi Malimath graduated in Commerce from M.E.S. College, Bangalore and completed his Law Degree from Sri Jagadguru Renukacharya College of Law. Thereafter, he joined the chambers of Sri Shivraj Patil, who was, later on, elevated as a Judge of the High Court of Karnataka and, thereafter, as a Judge of the Supreme Court of India. He had practiced in all fields of law such as Constitutional, Civil, Criminal, Labour and Service. He was appointed as an Additional Judge of the High Court of Karnataka on 18.02.2008 and as a Permanent Judge on 17.02.2010. Many landmark judgments were delivered by him. As a Judge of the High Court of Karnataka from 18.02.2008 to 02.03.2020, he has delivered final judgments in 44,886 cases. The statistics indicate that this is one of the highest number of disposals in the State. As a Judge of the High Court of Karnataka, he worked very effectively as the Administrative Judge of many districts. He chaired various Administrative Committees. He was the President of the Bangalore Mediation Centre from 01.05.2017 to 26.01.2018. He was the President of the Karnataka Judicial Academy from 27.11.2018 to 12.01.2020. He was the Executive Chairman of the Karnataka State Legal Services Authority from 06.10.2019 to 04.03.2020. He was transferred as a Judge of the High Court of Uttarakhand and was administered oath on 05.03.2020. He was appointed as the Executive Chairman of the Uttarakhand State Legal Services Authority w.e.f. 13.05.2020. He was appointed as the Acting Chief Justice of the High Court of Uttarakhand w.e.f. 28.07.2020. Various reforms for the betterment of the judiciary in Uttarakhand were undertaken. In a short span of 149 days, he has rendered final judgments in 1501 cases.
He was transferred and took oath as a Judge of the High Court of Himachal Pradesh on 07.01.2021. He was appointed as the Executive Chairman of the Himachal Pradesh State Legal Services Authority on 25.02.2021. He assumed charge of the office of Chief Justice (Acting) w.e.f. 01.07.2021.
A number of reforms were introduced on the judicial as well as the administrative side. New courts of Civil Judges were opened at Jhandutta in District Bilaspur and at Jaisinghpur in District Kangra. The Court of Additional District and Sessions Judge at Sarkaghat, District Mandi was also opened. Foundation stone of a new Judicial Courts Complex at Arki, District Solan was also laid.
Promotion matters relating to District Judiciary which were lying pending have also been cleared. Rules have also been approved for filling up vacancies in District Judiciary. Physical hearings were resumed in the High Court as well as in the Trial Courts throughout the state w.e.f. 09.08.2021. In 105 working days of the Court he disposed 1,511 main cases. More importantly 29 cases which are more than 10 years old and 128 cases which are more than five years old were disposed off during this period.
He was elevated and transferred as the Chief Justice of High Court of Madhya Pradesh and took oath of office on 14.10.2021.