The Hon'ble Justice Shekhar B. Saraf

Former Judge

Time Period:21-Sep-2017 to 16-Nov-2023

Born on October 21, 1971. Son of Late Justice Sohan Lal Saraf and Late Sulochana Saraf, educated at St. Xaviers Collegiate School, Calcutta and La Martinere School for Boys, Calcutta. In 1996, graduated from the B.A. LLB (Hons.) course from National Law School of India University (NLSIU), Bangalore. Had the opportunity of being the first NLSIU student to have undertaken a placement program with Mr. Dipankar Gupta, The Solicitor General of India, New Delhi.

From July 1996 to December 1997, worked with Arthur Andersen & Co., a worldwide consulting firm, dealing in corporate law and indirect taxation matters.

In January, 1998, joined the Chambers of Mr. R. N. Bajoria, Senior Advocate at the Calcutta High Court dealing in Taxation matters. On March 12, 1999 admitted and enrolled as an Advocate (Seniority as an Advocate from January 19, 1998) in the Bar Council of West Bengal. From 2001 onwards, independently handled all kinds of matters including company matters, arbitration, central excise, customs and income tax in the Original and Appellate Side of the High Court, tax tribunals and civil courts at Calcutta. Regularly advised private and nationalized banks on issues relating to mortgage, recovery and appeared on their behalf before High Court, Debt Recovery Tribunals and Consumer Courts.

In the year 2000, obtained the Chevening Scholarship for The Young Indian Lawyers Program 2000 sponsored by the Foreign and Commonwealth Office, United Kingdom. Under the program, studied for six weeks at the College of Law, York on various subjects including International Arbitration, Competition law, European Community law and Mergers and Acquisitions.

In January 2001, qualified as a solicitor of the Supreme Court of England and Wales.

From 2004 onwards appeared as a counsel for the Union of India at the Calcutta High Court in relation to customs, excise and company matters. From July 2010 onwards appeared as a Senior Counsel for the Government of India in relation to income tax matters and from December 2011 appeared as a Senior Standing Counsel in relation to central excise, customs and service tax matters. From June 2012, was an Associate Editor of Calcutta High Court Notes (CHN).

Member of the Bar Library Club, Calcutta and of the Law Society, London.

Was elevated as an Additional Judge of the High Court at Calcutta on September 21, 2017.

Appointed as Permanent Judge of the Calcutta High Court on 16.09.2019.