Supreme Court initiates enquiry against Delhi HC Judge Yashwant Varma over alleged cash-in-house row

Reports suggest that the cash was found when a fire brigade reached Justice Varma’s residence to douse a fire. Allegedly Justice Varma was not at his residence then.

Justice Yashwant Varma

Supreme Court: An in-house inquiry was initiated by the Supreme Court into allegations of discovery of a huge pile of unaccounted cash amounting to Rs. 15 crores from the residence of Delhi High Court Justice Yashwant Varma.

Reports suggested that a fire broke out in the residential bungalow of Justice Varma and the family members called the fire brigade and the police, leading to the alleged discovery of the cash.

This led to the convening of an extraordinary meeting of the Supreme Court Collegium to discuss the matter. The Collegium pondered over transferring Justice Yashwant Varma to his parent Court i.e. Allahabad High Court. As per reports, a report has been sought from Justice Devendra Kumar Upadhyaya, Chief Justice of Delhi High Court, on the allegations against Justice Varma.

However, the news of Justice Varma’s possible transfer to the Allahabad High Court has not gone down well with Allahabad High Court Bar Association. In an open letter, questions have been raised against the Collegium’s decision, stating- whether the Allahabad High Court is a trash bin? The letter also highlights the shortage of Judges in the Allahabad High Court.

With input from Press

One comment

  • Subject:14.3.2025/ DHC Judge Y Varmas official residence on fire and eventual discovery of ₹15 cr from the Judge’s residence.
    This is only a trivial leak in the larger conspiracy of establishing an Independent Nation.All political parties & leaders had the common agenda of continuing to keep the population illiterate&poor which could easily be manipulated for providing the necessary mandate to rule,subjugate,oppress,extract from,and principally do whatever the politicians wished to their own advantage.The political big wigs wrote the Constitution for safeguarding the interests of parties&politicians in cahoots with the executive,legislative and judiciary.They intentionally put in clauses for protecting politicians,judges etc from legal scrutiny&prosecution.The inquiry by the SC is only a fascade to mislead the citizens&others who may raise Qs vs this judge&judiciary in general.Such dubious characteristics of the Nation reiterate in keeping this nation strongly entrenched in the 3rd world backward&underdeveloped category.

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