Justice Shri Rohit Arya (High Court of Madhya Pradesh)

Justice Rohit Arya, Judge High Court of Madhya Pradesh Gwalior Bench, Sworn in as Judge of the High Court on 12-09-2013 and Permanent Judge on 26-03-2015. Date Of Birth 28-04-1962, Enrolled in the year August 1984 as an advocate, Designated as Senior Advocate on 26th Aug, 2003 by the High Court of Madhya Pradesh. Practiced for more than 29 yrs. in the field of civil laws, commercial (corporate fiduciary, etc.), arbitration (international/domestic), administrative, service, labour laws, tax laws, represented various individuals and bodies, viz., Central Govt., SBI, Telecom Deptt., BSNL, Employees State Insurance Corporation, Income Tax Department.

Areas of Practice-

• Civil Laws
• Service & Labor Laws
• Constitutional Law
• Administrative Law
• Taxation Laws
• Corporate and Commercial Law
• Arbitration (International / Domestic)
• Appellate Civil Litigation (High Court & Supreme Court)

Professional Experience-

• 2007 onwards Empanelled as a Senior Panel Counsel for the State of Madhya Pradesh in the Supreme Court of India.
• 1999-2012 Standing Counsel for the Income Tax Deptt. in M.P. High Court.
• 2009-2012 Sr. Standing Counsel for Income Tax Deptt. In State of Chhattisgarh.
• 1994-2000 Standing Counsel, Central Govt. in Central Administrative tribunal.
• 2003-2013 Standing Counsel for Bharat Sanchar Nigam Ltd. in M.P. High Court / Central Administrative Tribunal, Jabalpur Bench.
• 1991-2003 Represented the Telecom Department in M.P. High Court / Central Administrative Tribunal, Jabalpur Bench
• Represented various Banks

Appointed as Judge of the High Court of Madhya Pradesh on September 16, 2013 and Permanent Judge on March 26, 2015.