Hon'ble Mr. Justice S.H.Kapadia:- Born on  29th September, 1947. Enrolled as an Advocate on 10th September, 1974.  Practised in the Bombay High Court, both on the Original Side and Appellate Side in Suits, Letters Patent Appeals, Writs, matters under Negotiable Instruments Act, Detention Matters, matters under Bombay Rent Act, matters under Bombay Municipal Corporation Act including trials concerning fixation of rateable value, matters under Maharashtra Land Revenue Code including trials concerning valuation of properties for the purposes of fixation of NA assessments, challenge to the validity of notifications fixing Standard Rent, appeared in AOs, First Appeals under the BMC Act, Second Appeals as also in Land Acquisition References under the Land Acquisition Act as also in matters under  Bombay Land Requisition and Acquisition Act.  This is apart from the practice in Industrial Law and Services Matters. Appeared as a Counsel for the Department in Income-tax matters. Appeared as a Counsel for BMC in matters concerning rateable value and Octroi. Appeared  as a Counsel for Bharat Petroleum Corporation and Hindustan Petroleum Corporation in High Court and Supreme Court in connection with service matters including disputes concerning framing of Pension Rules.  Also appeared for the Management and Unions in matters under Industrial Dispute Act, 1947 and ULP Act, 1972.
Appointed as an Additional Judge of the Bombay High Court, on 8th October, 1991.  Appointed as a Permanent Judge of  the Bombay High Court on 23rd March 1993.  Appointed as a judge of the Special Court (Trial of Offences  Relating to Transactions in Securities) Act, 1992 on 15th October, 1999. During the above period, decided important matters under PIL pertaining to CRZ, financial matters under RBI and Banking Regulation Acts; matters concerning the Constitutional validity of the 74th Amendment Act of 1992 dealing with Municipalities; matters under The Smugglers and Foreign Exchange Manipulators ( Forfeiture of Property) Act, 1976; matters concerning Mergers and Acquisitions; matters under Payment of Bonus Act; matters under Industrial Disputes Act.  In addition to the above, dealt with matters under the Income-tax Act concerning Valuation of closing stocks, Accounting treatment to be given to Modvat Credit, Convergence of Tax Accounting with Commercial Accounting, etc.
As a Judge presiding over the Special Court has dealt with Civil and Criminal matters including matters concerning corroborative value to be given to the Reports submitted by RBI and JPC vis-a-vis Evidence Act. As a judge of the Special Court, has also dealt with Accounts and Finances of Banks and Financial Institutions as also accounts of the Share and Stock Brokers as also matters under Contempt of Courts Act where the Notified Parties had diverted their assets.  As a Judge of the Special Court has framed Investment Schemes, Schemes dealing with Valuation and Disposal of Shares of Notified Parties as also Distribution of assets of the Notified Parties under the Act and declaring dividends to the Creditors of the Notified Parties .
Has keen interest in Economics, Public Finance, Theoretical Physics and Hindu and Buddhist Philosophies. Elevated as Chief Justice of High Court of Uttarakhand at Nainital on 5th August 2003. Elevated to Supreme Court of India as a Judge on 17/12/2004. Due to Retire on 27th September 2012.