HCMONTHLY CASE LAW ARCHIVE
Read 375 LawLens analyses of Gujarat High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The State appealed an acquittal order dated 30.05.2009 regarding an incident on 13.03.2007.
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On October 25, 1996, the Food Inspector visited 'Mirch Masala Restaurant' in Surat and found the kitchen unhygienic
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The deceased, Ranjnaben, died on September 20, 2001, after sustaining severe burn injuries at her matrimonial home.
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The State of Gujarat filed an appeal seeking enhancement of the sentence awarded to the respondent by the Special POCSO Court in Special Case No. 74 of 2015.
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The deceased, Shyamshree alias Bhuriben, married accused No. 2 (Vinodbhai) three years prior to the incident.
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The petitioners were appointed as Forest Guards in 2011 and confirmed in 2016.
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The appellant was appointed as an assistant teacher on July 3, 2010, under terms stipulating a fixed pay scale for five years followed by a regular pay scale
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The deceased, Prakash, was traveling from Mumbai to Ahmedabad on 17.04.2017 when he accidentally fell from a passenger train and died on the spot
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The applicant (Accused No. 14) challenged the order of the Additional Chief Metropolitan Magistrate dated 14.02.2019, which dismissed his discharge application under Section 239 of the CrPC
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The respondent is the daughter of a deceased railway employee who retired in 1971
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The complainant, Shailendrasinh (a watchman), suspected his wife, Sonalben (Accused No. 1), of having an illicit relationship with Sandip, a driver (Accused No. 2)
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The petitioners, waitlisted candidates for the post of Class-III Clerk (Code 701) based on a waiting list published by the Surat Municipal Corporation (SMC) on December 13, 2016, filed this writ petition on September...
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The petitioners were engaged as daily-wage workers by the Forest Department in 1983.
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The petitioner, a businessperson requiring frequent international travel, applied for the renewal/re-issue of his passport, which was set to expire on September 9, 2026
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The petitioner’s husband was appointed as a Helper by the Respondent-Corporation on May 2, 1989.
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The prosecution alleged that on June 23, 1991, the accused set the victim (Vilasba) ablaze by pouring kerosene on her
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The applicant sought the quashing of FIR C.R. No. I-681 of 2002 (Naranpura Police Station), the supplementary charge-sheet, and proceedings in Criminal Case No. 4693 of 2006
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The appellants, original claimants (the widow, parents, and sister of the deceased), challenged the judgment and award dated 07.02.2014 passed by the Motor Accident Claims Tribunal (MACT), Banaskantha at Palanpur.
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The respondent, an employee of M/s. Odhav Enviro Project Ltd., sustained a right leg injury during his employment on February 26, 2019
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The State of Gujarat acquired land in Village Jitnagar, Taluka Nandod, District Narmada, for the broadening of Old State Highway Road No. 5 (Rajpipla-Netrang Road).
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The Petitioner, a successful bidder for supplying Ascorbic Acid Tablets (500 mg) to the Respondent (GMSCL), challenged a recovery order and a debarment order
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The State appealed against the acquittal of Accused No. 1 (Executive Engineer) and Accused No. 2 (a private contractor) for offenses under Sections 7, 12, and 13 of the Prevention of Corruption Act (PC Act).
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The applicant filed an FIR on 10.07.2024 at Paldi Police Station regarding a burglary at her residence.
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The appellants (legal heirs of the deceased) filed a claim petition under Section 163A of the Motor Vehicles Act, 1988, following a fatal accident involving an auto-rickshaw driven by the deceased.
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The petitioner retired as Assistant Manager (Administration) from the National Textile Corporation Ltd. (the respondent) on December 31, 2009.
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The applicant sought to challenge the judgment dated 15.09.2012 passed by the Sessions Judge, Patan, which upheld the acquittal of respondent Nos. 2 to 4 by the JMFC, Radhanpur, in Criminal Case No. 322/1990
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The applicant was originally convicted by the 5th Additional Chief Judicial Magistrate, Bhavnagar, under Section 138 of the Negotiable Instruments Act.
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The applicant sought to quash FIR No. 11208055250432 of 2025 registered at DCB Police Station, Rajkot, for offences under Sections 3(1)(i), 3(1)(ii), 3(2), and 3(4) of the Gujarat Control of Terrorism and Organized Cr...
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The applicant sought to quash FIR No. 11209055250824 of 2025 registered at Vijaynagar Police Station, Sabarkantha, for offences under Sections 65(a) and 65(e) of the Prohibition Act.
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The applicant was convicted by the 11th Judicial Chief Judicial Magistrate, Surat, in Criminal Case No. 12044/2009 for an offence under Section 338 of the Indian Penal Code (IPC).
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The applicant challenged an order dated 24.08.2017 passed by the 8th Additional Sessions Judge, Ahmedabad (Rural), which dismissed his discharge application (Exh. 4) in Sessions Case No. 23/2017
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The petitioners were appointed as Field Assistants (Soil Conservation), Class-III, in 2012 by the Gujarat State Land Development Corporation (Respondent No. 1).
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The petitioners were appointed as Female Health Workers on an ad hoc and temporary basis in January 2004 in a regular pay scale
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The Appellant (Kirit) purchased the suit property (Plot No. 27, Surat) via a registered sale deed dated 07.11.2024 from Respondents No. 2 and 3 for a consideration of Rs. 2,10,16,000 paid via cheques
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On May 13, 2010, the complainant was walking in Vadodara when two individuals on a motorcycle snatched her gold chain worth ₹45,000.
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The petitioner served as an Assistant Teacher at a grant-in-aid primary school from 1981 until her retirement on May 31, 2018
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Shri K.V. Damodaran, a Railway employee, was issued a charge sheet in 2004 for gross negligence and stock shortages
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The applicant (wife) and respondent No. 1 (husband) were married in 1996.
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The applicant was charged under Sections 323, 354, 294(b), and 506(2) of the IPC following an FIR at Mahemdavad Police Station
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The applicant (wife) and respondent (husband) were married on April 16, 2018, and have two minor daughters, aged 5 and 1.5 years
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The applicant-wife sought the transfer of Family Suit No. 51 of 2025 (filed by the respondent-husband for restitution of conjugal rights) from the Family Court, Dhoraji, to the Family Court, Rajkot
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The applicant (husband) and respondent No. 2 (wife) married under Muslim rites. The wife alleged domestic violence and desertion, claiming the husband ousted her from the matrimonial home
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The Appellant (Insurance Company) challenged the judgment and award dated January 23, 2015, passed by the Motor Accident Claim Tribunal (MACT), Vadodara, in MACP No. 1638 of 2006
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The appellant, Dakshin Gujarat Vij Company Limited, filed an intra-court appeal challenging a Single Judge’s order dated 12.04.2019.
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The appellants (Respondents No. 3 and 4 in the original writ petition) challenged a common judgment dated 05.03.2026 passed in Special Civil Application No. 1126 of 2025
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The Appellant, a Helper in the Gujarat Electricity Board (GEB), was accused of demanding and accepting a bribe of ₹500 from the complainant, Ratilal Sonani, for shifting residential electric wires from one pole to ano...
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The Appellant-State challenged the acquittal of Accused No. 1 (a Police Sub-Inspector) and Accused No. 2 (a private person) from charges under Sections 7, 12, 13(1)(d), and 13(2) of the Prevention of Corruption Act, 1988
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The Accused, a Police Constable at Songadh Police Station, was alleged to have demanded ₹1,000 (settled at ₹800) from the complainant, Manjibhai Savjibhai Rehwar, as illegal gratification for "petrol expenses" related...
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The applicant-accused filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash FIR No. 11210015230130 of 2023
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The applicant sought to quash FIR No. 11199016250919 of 2025 (Dahej Police Station) and the resulting proceedings in Sessions Case No. 94 of 2025.
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The Applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on July 1, 2024, for the alleged murder of his father
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The plaintiff (respondent), a proprietor of a cloth firm, filed a suit for recovery of ₹4,90,412/- with interest against the defendants (appellants) for goods purchased on credit
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The applicant allegedly borrowed Rs. 2,50,000 from the complainant for business purposes and issued a cheque dated 02.05.2005.
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956, concerning compensation for land acquisition.
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The applicant was convicted by the 2nd Additional Judicial Magistrate First Class, Bhuj, for an offence under Section 138 of the Negotiable Instruments (NI) Act in Private Criminal Case No. 1000 of 2007
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The petitioner was appointed as a Steno-cum-Computer Operator on a contractual basis at respondent No. 4, a grant-in-aid institution, on 01.08.2005
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The National Insurance Company (Appellant) challenged the judgment and award dated 17.12.2014 passed by the Motor Accident Claims Tribunal, Junagadh, which awarded ₹6,73,000/- to the claimants for the death of 19-year...
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The petitioner’s father, a work-charge road karkoon, died in harness on January 15, 2007
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The petitioner was initially appointed as a Peon (Class-IV) by Bhavnagar University in 1980 and confirmed in 1982
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The husband of the respondent, a Railway employee, submitted a request for Voluntary Retirement Scheme (VRS) on 16.04.2008 due to ill health.
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The petitioners are subsequent purchasers of land bearing Survey No. 74/1 in Mahuva village.
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The petitioner sought the transfer of a licensed porter’s badge (Buckle No. 1838) previously held by his brother-in-law (Jijaji), Taj Ismail. Ismail was declared medically unfit in 2007 and subsequently passed away.
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The petitioners are tribal individuals claiming to reside and conduct agricultural activities on forest land for over 75 years.
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The petitioner was an accused in FIR No. 0056/2016 involving theft and illegal mining under the IPC, Gujarat Mineral Rules, and the MMDR Act.
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The deceased petitioner was employed as a Garden Supervisor at Mother Dairy since 1994.
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The petitioner joined the respondent-Board (erstwhile GEB) as a Helper on May 18, 1999. His date of birth (DOB) was recorded as April 28, 1965, based on his School Leaving Certificate
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The petitioner (original plaintiff) filed Special Civil Suit No. 336 of 2002 seeking recovery of money based on financial assistance allegedly provided directly to the respondent.
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956, concerning compensation for land acquisition
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On September 1, 1996, the deceased, Chinubhai Patel, was riding a Kinetic Honda when he was struck by a truck (Reg. No. GJ-13-T-6221) driven in a rash and negligent manner.
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On April 2, 2017, the deceased, Bhaveshkumar Natvarlal Panchiwala (aged 28), died due to injuries sustained in a collision between a Chevrolet car and a truck driven rashly and negligently.
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956. The Arbitrator had re-determined the market value of the acquired land by uti...
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956. The Arbitrator (District Collector) had re-determined the market value of acqu...
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956, regarding compensation for land acquisition.
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The National Highway Authority of India (NHAI) challenged an arbitral award passed by the District Collector (acting as statutory Arbitrator) under Section 3G(5) of the National Highways Act, 1956.
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The National Highways Authority of India (NHAI) appealed against a judgment dated 31.12.2025 by the Commercial Court (6th Additional District Judge, Ahmedabad).
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956.
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956.
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956, concerning land acquisition compensation.
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956.
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On October 19, 2006, Rajubhai Jivabhai Jadav died following a collision between his motorcycle and a rickshaw driven in a rash and negligent manner.
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On April 23, 2005, the deceased, a 14-year-old student named Kiranbhai Vishnubhai Vasava, was traveling in a Jeep (GPP-7453) when the driver (Opponent No. 1) lost control due to excessive speed and negligence, leading...
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The respondent, a solvent dealer, was transporting 12,000 liters of "FA Residual Oil" via tanker on 24/06/2007. Upon inspection by the Mamlatdar, irregularities were alleged, including suspicions that the liquid was f...
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The petitioner filed a nomination for seat No. 4 (allocated for the ‘General’ category) in Ward No. 8 of Siddhpur Nagarpalika
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On April 2, 2017, the deceased, Nileshbhai Shaileshbhai Panchiwala (aged 24), died following a collision between the Chevrolet car he was traveling in and a rashly driven truck.
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On April 2, 2017, the deceased, Mehulkumar Rameshbhai Mahesuriya (aged 23), was traveling in a Chevrolet car when a truck, driven negligently at high speed, collided with the vehicle, resulting in his death
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On April 2, 2017, Vasantkumar (the deceased), aged 25, died in a motor vehicle accident involving a Chevrolet car and a truck driven rashly and negligently
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On January 26, 2009, the appellant was traveling in an Eicher truck as an owner of goods. A tanker, driving on the wrong side in a rash and negligent manner, collided with the truck
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956
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The petitioner purchased the land in question via a registered sale deed dated 17.08.2009
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The petitioners are heirs of Kuberbhai Lallubhai, whose family held land subject to the Gujarat Agricultural Lands Ceiling Act, 1960. In earlier revision proceedings, the Gujarat Revenue Tribunal (GRT) held that the p...
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The petitioner represents 361 slum dwellers whose hutments on Western Railway land were demolished for the Surat-Udhna-Jalgaon Third Railway Line Project
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On August 18, 2003, Jitendrasinh Jadeja (deceased) was repairing a stationary tanker on the Anjar-Varsamedi Road
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The petitioner company (originally Ficom Organics Ltd., later amalgamated into Coromandel International Ltd.) challenged an award dated 03.09.2007 passed by the Labour Court, Bharuch
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The appellant/petitioner filed a Regular Civil Suit (No. 382 of 2012) seeking a declaration and permanent injunction against respondents No. 3 to 15 based on an unregistered agreement to sell
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The plaintiffs (parents) alleged they provided funds to their son, Tushar Shah, to purchase two properties in 2010 and 2011 while they were residing in the USA
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The National Highway Authority of India (NHAI) challenged an arbitral award passed by the District Collector (acting as statutory Arbitrator) under Section 3G(5) of the National Highways Act, 1956.
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The National Highway Authority of India (NHAI) challenged an arbitral award passed by the District Collector (acting as statutory Arbitrator) under Section 3G(5) of the National Highways Act, 1956
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956.
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The National Highway Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956
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The National Highway Authority of India (NHAI) challenged an arbitral award passed by the District Collector (acting as Arbitrator) under Section 3G(5) of the National Highways Act, 1956
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The National Highway Authority of India (NHAI) challenged an arbitral award passed by the District Collector (acting as statutory Arbitrator) under Section 3G(5) of the National Highways Act, 1956.
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The National Highways Authority of India (NHAI) challenged an arbitral award passed by the District Collector (acting as a statutory Arbitrator) under Section 3G(5) of the National Highways Act, 1956
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956.
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956. The Arbitrator had re-determined the market value of the acquired land by ado...
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The National Highways Authority of India (NHAI) challenged an arbitral award passed under Section 3G(5) of the National Highways Act, 1956, regarding compensation for land acquisition.
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On December 15, 2006, the deceased, Vithalbhai Chitharbhai, was riding a motorcycle when he was struck by another motorcycle (No. GJ-4AK-7609) driven in a rash and negligent manner.
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The appellant (Oyo) challenged an arbitral award by filing applications under Section 34 of the Arbitration and Conciliation Act, 1996, before the Commercial Court at the City Civil Court, Ahmedabad
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The petitioners were daily-wage irrigation patrolling labourers appointed in 1980 and 1991, respectively. They were orally terminated in 1997 after completing over 240 days of service annually.
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The petitioner company (now Coromandel International Ltd.) challenged an award dated 23.08.2007 passed by the Labour Court, Bharuch.
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On January 7, 1997, the accused, a truck cleaner, allegedly assaulted the driver, Balwindersinh, with a wrench following a dispute over a flat tyre near Hotel Mohan.
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Land admeasuring 21,314 sq. mtrs. across two contiguous plots—Survey No. 785 (owned by Raghavjibhai Devjibhai) and Survey No. 786 (owned by Karsanbhai Patel)—was acquired by the National Highways Authority of India (N...
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The plaintiff, a resident of Halol, fled his home during the 2002 communal riots. His residence and hotel, "Tandoor," were looted and set on fire by a mob, causing alleged damages of ₹12,00,000.
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The State of Gujarat appealed a 31.01.2008 acquittal order passed by the JMFC, Junagadh.
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The Appellant (complainant), father of the first wife, filed a complaint for bigamy under Sections 494 and 114 of the IPC against Respondent No. 1 and others.
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The appellant/complainant, a cab driver, alleged that on January 22, 2019, respondent No. 2 (the accused) disrupted the taxi queue at a stand and, upon being challenged, physically assaulted him and uttered casteist s...
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The State of Gujarat appealed an acquittal order dated 13.08.2009 passed by the Additional Sessions Judge, Surendranagar
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The petitioner filed a petition under Article 226 of the Constitution of India challenging an order dated 04.10.2024 passed by Respondent No. 2 (the Registrar).
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The plaintiff (respondent) was an Assistant Manager at the defendant Federation. In 1984, he was suspended and charge-sheeted for alleged financial irregularities in rice sales
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The petitioners purchased land at Survey/Block No. 146/P1 in Sotamala, Banaskantha through a registered sale deed dated 04.08.2022 and are the fifth subsequent purchasers
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On August 23, 2015, the deceased, Sumitraben Dineshbhai Gamit, was riding pillion on a motorcycle when she was struck by another motorcycle driven in a rash and negligent manner by Respondent No. 1.
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The petitioner’s mother, Manguben, passed away on February 3, 1990. At the time of her hospital admission, her husband’s father’s name was erroneously recorded as "Bhalaji Motiji" instead of "Bhalaji Nathaji," which w...
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The State of Gujarat appealed an acquittal order dated 12.08.1998 passed by the Additional Sessions Judge, Bhavnagar, in a case involving the alleged custodial death of Jethabhai.
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On June 3, 2010, the deceased, Mankiben, was traveling as a laborer in a truck [registration No. GJ-7-T-7687] when the driver applied sudden brakes, causing aluminum bars to fall on her, leading to her death
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The respondent-workman was appointed as a Daily Wager by the petitioner on February 1, 2007.
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The respondent-wife filed for maintenance under Section 125 of the CrPC in 2019, alleging mental and physical harassment and financial neglect by the applicant-husband.
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On 03.06.2024, the deceased arrived at Ahmedabad (ADI) station from Shalimar via Train No. 12906 at 09:21 hrs on Platform No. 3.
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The petitioners were aspirants for various local government positions (Panchayats, Municipalities, and Municipal Corporations) in Gujarat who filed nominations for upcoming elections
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The applicants were accused in an FIR (II-CR No. 3097 of 2015) alleging that during a marriage reception on February 16, 2015, they celebratory fired revolvers and pistols into the air
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The applicants were convicted under the Negotiable Instruments Act (NI Act) by the learned Chief Judicial Magistrate, Vapi, on 17.02.2018 in Criminal Case Nos. 2940/2016 and 2192/2016.
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The complainant, Jadiben, alleged that on May 28, 1998, following a dispute over water supply, the accused persons assaulted her and her family members.
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The appellant/workman was terminated from service in June 1985 after approximately three years of employment. He initiated a legal dispute six years later in 1991
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The petitioner, a resident of Morai Gram Panchayat, alleged that the then-Sarpanch, Pratikbhai Rameshbhai Patel, and his family misused their positions to misappropriate Panchayat funds.
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The petitioner sought a certificate for bona fide industrial use under Section 63AA of the Gujarat Tenancy and Agricultural Land Act, 1948.
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The plaintiff (a minor girl, studying in 9th standard) was electrocuted on June 23, 1997, while playing on a terrace. A high-voltage (11 KV) wire, hanging approximately 2 to 2.5 feet above the roof level, came into co...
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The petitioner challenged the acceptance of the nomination form of respondent No. 4 for a Panchayat election. The petitioner contended that the scanned affidavit uploaded to the election portal by respondent No. 4 was...
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In September 2008, applications were invited for the post of Senior Permanent Way Supervisor (Sr.PWS) under a 25% Limited Departmental Competitive Examination (LDCE) quota, requiring 3 years of regular service
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The plaintiff entered into a registered Agreement to Sale (ATS) with Defendant No. 1 (D-1) on 01.10.1985 for a property in Ahmedabad for ₹16,000.
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On January 13, 2003, the appellant/claimant was riding his motorcycle when he was struck by another motorcycle (Reg. No. GJ-3-LL-8193) allegedly driven in a rash and negligent manner
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The petitioners were contractual employees engaged under a specific government scheme (Gujarat Urban Livelihood Mission)
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The applicant was accused of committing an offence in 1995 and was subsequently convicted by the Principal Civil Judge and JMFC, Bayad, in Criminal Case No. 1274 of 1995 for an offence under Section 408 of the IPC
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The petitioner, a government servant, challenged an order dated 19.11.2025 issued by respondent No. 2 dismissing him from service following a disciplinary inquiry.
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The applicants (accused) were convicted by the 11th Additional Chief Judicial Magistrate, Rajkot, under Section 138 of the Negotiable Instruments Act in three separate criminal cases (CC Nos. 1181, 1182, and 1183 of 2...
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The petitioner, an Additional Assistant Engineer, filed this petition under Article 226 of the Constitution of India seeking a direction to the respondent authorities to grant him the benefit of the 2nd higher pay sca...
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The petitioner was appointed as a Junior Clerk (Group-IV) on August 16, 1997.
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The petitioner’s land was acquired under the National Highways Act, 1956. An award was passed on 23.02.2018 (amended 14.10.2021) determining compensation
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The petitioner was originally employed by the District Panchayat, Panchmahals, from April 21, 1980, to August 6, 1980
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The Plaintiff, a registered partnership firm, was awarded a tender by the Gujarat Housing Board (GHB) on 29.12.1981 for the construction of 284 LIGH tenements at Gotri, Vadodara
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The appellants (original claimants) are the parents of an 11-month-old infant who died in a motor vehicle accident on October 1, 2011
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On January 10, 2011, the Mamlatdar, Gariyaghar, conducted a raid at the applicant's residence and shop
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The applicant and three others were accused of assaulting Pithabhai Bhikhabhai with weapons (dharia, axe, stick, and brick) in 1992
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The petitioner filed his income tax return for A.Y. 2019-20 on 27.09.2019
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The petitioner, an individual assessee, filed his return for A.Y. 2020-21 declaring an income of Rs. 58,870/-
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The petitioner, Bharatkumar Mistry, applied for the re-issuance of his passport as the previous one had expired
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The petitioner’s passport had expired, and he applied to the respondent passport authority for a renewal for a period of 10 years
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The respondent, Natvarsinh Rathod, sustained injuries on May 22, 2023, while traveling in a Gujarat State Road Transport Corporation (GSRTC) bus that collided with an Eicher Truck
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On November 8, 2012, Jashwantsinh Pratapsinh Rawat (the deceased) died after his motorcycle collided with the rear of a truck parked in the middle of the road without indicators or reflectors at night.
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The appellants’ lands in villages Lunva and Mandali (District Mehsana) were acquired for public purposes including road construction and the Dharoi–Vatrak Irrigation Canal project.
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The applicant sought the quashing of FIR No. 11203012220328 (Chorwad Police Station) and the subsequent proceedings of Criminal Case No. 244 of 2025
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On December 20, 2011, Mr. Devraj Arjanbhai Hinsu (the deceased), a 54-year-old school principal, died after being hit by a rashly driven Tavera Jeep.
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The petitioner, a farmer residing in Anjar, District Surendranagar, held a 12 Bore Rifle license (No. 12/14) granted in 2014 and renewed until December 31, 2023
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The petitioners filed a writ petition in 2018 seeking a declaration that land acquisition proceedings initiated under the Land Acquisition Act, 1894, had "deemed to have lapsed" under Section 24(2) of the Right to Fai...
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The applicant sought the quashing of FIR No. 11203012220328 of 2022 lodged at Chorwad Police Station, and the resulting Criminal Case No. 244 of 2025.
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The applicant sought to quash FIR No. 11203012220328/2022 lodged at Chorwad Police Station and the subsequent Criminal Case No. 244 of 2025
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The applicant sought to quash FIR No. 11203012220328 (Chorwad Police Station) and the resulting Criminal Case No. 170 of 2024 pending before the JMFC, Maliya Hatina.
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On November 1, 2015, the appellant was a pillion rider on a motorcycle (GJ-12-CF-5635) when an allegedly negligent Tractor (GJ-12-CG-8339) collided with them near Kankhoi.
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The petitioner, an individual assessee, filed returns for the Assessment Year (AY) 2018-19.
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The petitioner, an Assistant Supervisor in an Engineering College, alleged that his email password was changed by an unauthorized person on 10.11.2017
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On April 8, 2007, Sonal Mansukhbhai (16 years old) was traveling in a tempo bearing registration No. GJ-4V-5993 from an onion factory to Nesvad village.
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The petitioner, a recognized small enterprise, filed a complaint before the MSE Facilitation Council (Respondent No. 2) against Respondent No. 3 for non-payment of bills
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The claimants filed an appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal (Main), Banaskantha at Palanpur in MACP No. 93 of 1993.
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The appellants challenged the judgment and award dated 31.01.2013 passed by the Motor Accident Claims Tribunal, Palanpur
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On April 24, 2006, the deceased, Ramabhai Ghelabhai Ahir, was standing near a Jeep when he was struck by a luxury bus (No. GJ-17-W-330) driven rashly and at excessive speed by opponent No. 1.
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On March 4, 2007, Mahendrasinh Laxmansinh Gohil was driving a motorcycle with four pillion riders when he collided with a Tata Indica car driven by Respondent No. 1.
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The petitioners are landowners whose lands were acquired under the National Highways Act, 1956. An award was passed on 23.08.2017 calculating the market value by applying a multiplication factor of 2.
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On May 7, 1992, an FIR was filed alleging that the applicant set fire to five dwelling huts belonging to the complainant in village Bharvada, causing damage to household articles and livestock
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On July 29, 2008, the deceased was traveling as a pillion rider on a motorcycle driven by PW-4. They overtook a tempo in which the appellant and his brother (co-accused, now deceased) were traveling
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The petitioner (husband) challenged an order dated 18.12.2025 passed by the Family Court, Valsad, in Family Suit No. 91 of 2025.
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The applicant sought to challenge a judgment dated 13.02.2009 passed by a learned Single Judge which dismissed his writ petition
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The lands of the respondent-claimants in Village Bhavda, Ahmedabad, were acquired for the Narmada Canal project.
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The petitioners, claiming to be owners/occupiers of certain blocks in the Adarshnagar Co-operative Housing Society Ltd., challenged the constitutional validity of Sections 67, 68, and 105 of the Gujarat Town Planning...
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The petitioners, serving as Gram Sevaks, were initially granted the benefit of the second higher pay scale in 2012.
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The petitioner challenge a notice issued under Section 148 dated 31.03.2025 and subsequent notices under Section 142(1) of the Income Tax Act, 1961
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The Appellant (Insurance Company of a dumper truck) challenged the judgment of the Motor Accident Claims Tribunal (MACT), Navsari, dated January 31, 2015.
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The petitioner was appointed as a Medical Officer, Class-II, on February 1, 1986, pursuant to Government Resolution dated October 18, 1985.
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On October 19, 2006, the deceased, Manojsinh Ajitsinh Zala, was riding a motorcycle when he was struck by a Gujarat State Road Transport Corporation (ST) bus driven at excessive speed.
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The petitioner filed multiple applications seeking to quash complaints filed by respondent no. 2 under Section 138 of the Negotiable Instruments Act (NI Act).
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The petitioner was granted regular bail by the High Court of Gujarat on 09.10.2025 for offences under Sections 115(2) and 118(1) of the BNS, 2023, subject to a condition of marking presence at the police station monthly.
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The petitioners, belonging to the Scheduled Tribe (ST) category, were appointed as Tracers between 1990 and 1992.
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The appellant/claimant, a police constable, sustained severe injuries (fractures in L2-L3 vertebrae and left inferior pubic ramus) in a motor vehicle accident involving the offending vehicle owned and driven by the re...
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The applicant (original accused) was convicted by the Metropolitan Magistrate on 07.11.2003 in Criminal Case No. 29 of 1997 for selling sub-standard salt of "Ujjaini Brand"
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The applicants were convicted under Section 138 of the Negotiable Instruments (NI) Act by the 2nd Additional Chief Judicial Magistrate, Dahod, in Criminal Case No. 2032 of 2012, and sentenced to one year of simple imp...
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The applicant was convicted by the Judicial Magistrate First Class, Kutiana, in Criminal Case No. 148 of 1996 for the sale of sub-standard chilly powder
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The petitioner (original plaintiff) filed a suit for cancellation of a sale deed, challenging a Benami deed from 1970 and a power of attorney from 2011
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The petitioner, the registered owner of a KIA Seltos car (No. GJ-27 ED-9048), sought the release of her vehicle which was seized on 18.05.2025 during an investigation under the Narcotic Drugs and Psychotropic Substanc...
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The Petitioner sought to quash FIR No. 11203004240692 of 2024 registered at C-Division Police Station, Junagadh.
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The deceased, Yogeshbhai Mansingbhai, was driving a tractor owned by Defendant No. 2 (Respondent), which had been borrowed by a friend for agricultural purposes
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The petitioner sought a writ of certiorari or mandamus to quash a communication dated 22.11.2025 from the passport authorities, which refused to renew her passport for the standard 10-year term
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The petitioner was granted a quarry lease for Black trap mineral in Kutch for ten years, effective from 29.08.2009
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The petitioners applied to the Regional Passport Officer (RPO), Ahmedabad, for the re-issuance/renewal of their passports to reflect a change in residential address and to visit their children abroad
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The petitioners were elected members of the Managing Committee of a Cooperative Society. The District Registrar subsequently superseded this Committee and appointed an Administrator to manage the society's affairs.
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The petitioners have been in possession and occupation of Revenue Survey No. 801 in Kachchh for approximately 80 years
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The petitioner, an ex-student of Respondent No. 3 school, sought to correct her father's name in her School Leaving Certificate (SLC) issued in 2011.
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The respondent, a solvent dealer, had a tanker containing 12,000 liters of FA Residual Oil intercepted on June 25, 2007. Following an FSL report suggesting the oil was furnace oil mixed with water, the Mamlatdar alleg...
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The respondent, a dealer in light diesel oil (LDO), was inspected on 29/12/2007. Authorities alleged several irregularities: failure to maintain a price/stock display board, excess stock of 225 liters of LDO and 8,150...
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The petitioner’s vehicle, a Tractor (registration No. GJ-13-CB-8719), was seized by respondent authorities on December 11, 2025, on allegations of illegal mining or transportation
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On February 16, 2006, the claimant was driving a Chevrolet car when a Tata truck driven by Respondent No. 2 turned toward Tejpura village without signaling, resulting in a collision.
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On April 23, 2002, the appellant, a 30-year-old diamond cutter, was traveling in a metador (Reg. No. GJ-7-Y-2208) when the driver’s excessive speed caused an accident.
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The heirs of the deceased (claimants) filed a petition under Section 166 of the Motor Vehicles Act, 1988, following a fatal accident involving a tractor
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On May 22, 2009, the appellant was traveling on a motorcycle when a luxury bus driven in a rash and negligent manner collided with him
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On May 24, 2004, the claimant, Santokdevi Jain, was traveling in a luxury bus (GJ-07-P-4247) from Balotra to Surat when it collided head-on with a truck (GJ-10-V-5108) coming from the opposite direction at excessive s...
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The petitioners’ land in Village Asarma, Surat, was acquired for the Hazira Water Project under the Land Acquisition Act, 1894. An award was published on June 26, 1990
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The petitioners purchased agricultural lands in Village Pikhor, Taluka Maliya Hatina, via registered sale deeds dated 06.12.2012
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The case involves the murder of Kamleshbhai Bodiya on 04/03/2013 at a salon in Botad.
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The appellant was convicted by the Additional Sessions Judge, Patan, on 09.11.2017 for the murder of his wife, Ramila, under Sections 302, 498A, and 201 of the IPC
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The applicants were convicted by the learned Additional Chief Judicial Magistrate, Special CBI Court, Ahmedabad, on 28.11.2006 for offenses under Sections 120(B), 420, 467, 468, 471 r/w 511 of the Indian Penal Code.
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The applicant-wife and respondent-husband were married approximately twenty years prior to the proceedings and have two children
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The petitioner, a registered Charitable Trust running schools since 1959, sought permission to expand its "Krishna Care English Medium School" (currently teaching Standards 1–5) to include Standards 6–8.
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The petitioner was appointed as a Clerk in the Irrigation Department on September 18, 1980
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The petitioners were daily wagers engaged by the respondent Nagarpalika. Through various Labour Court awards, later confirmed by the High Court, their services were ordered to be made permanent.
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The applicant, President of the Akhil Bhartiya Mazdoor Sangh (Union), representing daily-wage sweepers belonging to the Scheduled Caste (SC) community, filed a private complaint against the office bearers of the Talal...
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The applicant, an 87-year-old disabled man, filed a criminal complaint against his son (Respondent No. 2) and daughter-in-law (Respondent No. 3) alleging that on March 9, 2008, they forcibly took keys to his ancestral...
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The petitioner, a Home Guard, was initially suspended on 13.06.2019 following an FIR under the Gujarat Gambling Act.
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The petitioner completed Standard 10 at Government High School, Botad (Respondent No. 3) in 2012. His School Leaving Certificate (SLC) recorded his caste as "Hindu Chamar"
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The petitioner applied for the post of Physiotherapist pursuant to an advertisement dated February 3, 2016
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The appellant is the owner of an agricultural field where the deceased, Sanjay Koli, was hired for digging a well at a daily wage of Rs. 150/-
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The applicant (wife) married respondent no. 2 (husband) in 2009. She alleged ill-treatment and harassment by her husband and in-laws, leading her to return to her parental home and file an application for maintenance...
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The respondent, a dealer in light diesel oil (LDO), was inspected on March 20, 2008. Authorities alleged several irregularities: maintaining furnace/fuel oil stocks (19,000 liters) beyond licensed storage capacity, fa...
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Following a telephonic tip regarding illegal storage, the applicant-State inspected the respondent's godowns (Nos. 3, 4, & 5).
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The Petitioner No. 1, a company trading in precious metals, imported 1,458 pieces of platinum jewelry from Thailand under the ASEAN-India Free Trade Area (AIFTA) agreement
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The Petitioner, a registered company, filed its return for Assessment Year (AY) 2016-17 on March 16, 2017
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The petitioner, a partnership firm in the real estate business, filed its Return of Income for AY 2018-19
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The petitioner, a registered company, filed its income tax return for Assessment Year (AY) 2019-20
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The Appellants challenged a Single Judge’s order dismissing their writ petition against the cancellation of revenue mutation entries (No. 2796 and No. 2873) made in 1987 and 1988
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The petitioner, a registered company, filed its income tax returns for Assessment Year (AY) 2018-19
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The Petitioner challenged a reassessment notice issued under Section 148 of the Income Tax Act, 1961, dated 12.07.2022 for Assessment Year (AY) 2017-2018.
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On August 20, 2013, Sumatbhai Mathurbhai Palas ("the deceased") died from injuries sustained when a bus (Registration No. GJ-06-X-9781) driven by Respondent No. 1 crashed into a road divider near Kamrol Village
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The petitioners, landholders whose lands were acquired under the Land Acquisition Act, 1894, filed an application on 25.07.2019 under Section 28A of the Act seeking redetermination of compensation.
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The petitioners challenged an order dated 02.03.2026 passed by the Commercial Court in an application for condonation of delay (123 days) in filing an Order IX Rule 13 CPC application to set aside an ex-parte decree d...
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The petitioner, a Sanitation Superintendent with the Ahmedabad Municipal Corporation (AMC), was booked under Sections 7, 12, 13(d), and 13(2) of the Prevention of Corruption Act, 1988, on June 4, 1998.
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The Petitioner, an SME-listed public company, filed its return of income for Assessment Year (A.Y.) 2019-20 on 26.09.2019.
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The Petitioner, a registered company, filed its original and revised income tax returns for the Assessment Year 2018-19
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The Petitioner, a proprietorship firm, was issued a show-cause notice under Section 73 of the CGST/SGST Act, 2017, for the Financial Year 2019-20 regarding discrepancies in Input Tax Credit (ITC)
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On February 22, 2024, Sureshbhai Ramanbhai Chauhan ("the deceased"), aged 42, succumbed to injuries sustained in a vehicular accident when a tanker, driven in a rash and negligent manner, struck his motorcycle
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The Petitioner, a businessman dealing in embroidery machines, was implicated in a gold smuggling syndicate following the interception of 7158 grams of gold paste by the Surat Police and Directorate of Revenue Intellig...
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The dispute concerns land at Survey No. 440, Village Shela, Sanand, exclusively owned by Defendant No. 2 (father) following a partition in 2000
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The Petitioner, an administrative unit of Indian Railways, sought a writ of mandamus to restrain private Respondents (Nos. 6-10) from obstructing the completion of a 16.5 km railway line between Khambhaliya and Salaya...
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The petitioners are owners of agricultural land in Village Harshadpur, District Devbhumi Dwarka.
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The applicant was originally convicted by the Chief Judicial Magistrate, Surendranagar, in Criminal Case No. 209 of 2002 for an offence under Section 138 of the Negotiable Instruments (NI) Act
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The deceased, Jayeshbhai Kanjibhai Makwana, was allegedly a part-time helper for the appellant company.
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The applicant (original accused) was convicted by the Judicial Magistrate First Class, Jagadiya, in 2010 for offences under Sections 7(i)(v) and 16 of the Prevention of Food Adulteration Act (PFA).
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The petitioner, owner of agricultural land in village Chakampar, Morbi, challenged an order dated 29.07.2025 passed by the District Magistrate (DM) under Section 16(1) of the Indian Telegraph Act, 1885
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The petitioners are owners of agricultural land in Rapar village, Morbi.
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The petitioners are owners of agricultural land in Jetpar, Morbi
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The petitioner, who operates an immigration-related services business, lost his passport on March 13, 2025, and subsequently registered a police complaint
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The petitioner obtained a passport in 1994 where his wife’s name was recorded as ‘Jayshben Vishnukumar Chauhan’
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The petitioners, owners of agricultural land in Piludi village, Morbi, challenged an order dated 29.07.2025 passed by the District Magistrate (DM) under Section 16(1) of the Indian Telegraph Act, 1885.
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The petitioners, represented by their Union, filed a Special Civil Application seeking relief related to their employment status and benefits within the Forest Department
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The applicant (husband) and respondent (wife) married in 1996 and have two sons.
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The applicants (wife and minor son) and respondent no. 1 (husband) were married on May 20, 2005.
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The applicants (wife and minor son) filed a complaint under the Protection of Women from Domestic Violence Act, 2005, seeking protection and maintenance.
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The applicant (husband) and respondent no. 1 (wife) married on April 30, 2005, according to Muslim rites.
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The petitioners entered into an agreement with the State Government on 09.11.1993 for water supply related to the Hazira Industrial area.
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The petitioner purchased an industrial plot (5130 sq. meters) in a public auction held by the Gujarat State Financial Corporation (GSFC) on 06.12.1995 after the previous owner defaulted
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The petitioner was appointed as a daily wager with the respondent authority in 1978.
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On May 4, 2013, the deceased (Faruk Ibrahim Pata) and the complainant (PW-25) traveled to the outskirts of Veraval village to recover money from the appellant (Accused No. 1).
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The petitioner was originally employed by the Naroda Nagar Panchayat in 1968
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The applicant sought the quashing of three separate FIRs registered at Gondal City ‘B’ Division Police Station involving financial disputes and land transactions
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The applicant, Hasmukhbhai, purchased a Maruti Suzuki Ertiga in 2016 via bank finance
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The petitioner, an immigration lawyer, filed a petition under Article 226 of the Constitution to quash an FIR registered under Sections 316(2), 318(4), and 54 of the Bharatiya Nyaya Sanhita (BNS)
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The appellant (plaintiff) filed a suit in 2009 for specific performance of a registered agreement to sell (Banakhat) dated 13.10.1997
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The appellant challenged the orders of a Single Judge passed on February 10, 17, and 20, 2021
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The petitioners were originally appointed as Anganwadi workers and were promoted to the post of Mukhya Sevika on August 31, 2010
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The Petitioner held a passport (No. M1021617) which expired on August 17, 2024
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The applicant sought the quashing of FIR No. 11214020211262 registered on 18.06.2021 for offenses under Sections 376(1) and 452 of the IPC
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The petitioners were engaged by the respondent-Panchayat on a fixed wage of ₹2,500/- per month. Petitioner No. 1 was appointed as a daily wage driver on 16.05.2012, and Petitioner No. 2 was appointed as a computer ope...
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Originally owned by Raghunathbhai Lalabhai, the land was mutated in the names of his widow, Bai Suri, and his two sons (the petitioners) via Entry No. 1208 in 1975.
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The subject plots (Nos. 867, 868, and 869) at GIDC Makarpura were originally allotted to M/s. Gujarat Communication & Electronics Ltd. in 1979 via a single allotment letter
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The petitioner is the auction purchaser of Plot No. 3070, G.I.D.C. Estate, Chhatral, previously owned by M/s Ambica Plastic Industries.
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The petitioner (AUDA) challenged three orders dated 16.12.2021 passed by the Additional Civil Judge, Senior Division, Kalol, in Special Execution Petition Nos. 12, 13, and 14 of 2017
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The petitioner, a partnership firm and LPG distributor, was inspected by the respondent on 04.09.2014, leading to a report citing five discrepancies
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The appellant (original plaintiff) filed a Special Civil Suit for specific performance of a registered agreement to sell dated 07.10.2013 executed by defendant Nos. 1 and 2 regarding "new tenure" land.
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The Plaintiff (Respondent), a registered partnership firm and Class-A contractor, was awarded a contract by the Defendant (Appellant) Board for an underground drainage scheme in Petlad in 1980
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The appellant, ONGC, challenged the judgment of the 9th Addl. Senior Civil Judge, Mehsana, in LAR No. 3369 of 2003 dated 17.04.2008
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The applicant was convicted by the 5th Senior Civil Judge & JMFC, Rajkot, in Criminal Case No. 11403 of 2005 for an offence under Section 138 of the Negotiable Instruments Act
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The petitioner filed an application under Rule 3(1) of the Right to Information (RTI) Act on 12/11/2021 before the RTI Officer, Collector Office, Bhuj (Respondent No. 3), seeking specific documents.
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The complainant (Respondent No. 2) advanced a hand loan of Rs. 95,000 to the applicant on May 13, 2002
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The Appellant (ONGC) challenged the judgment and award dated 13.05.2008 passed by the 9th Addl. Senior Civil Judge, Mehsana in LAR Nos. 4858 and 4871 of 2003.
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The complainant, a businessman, lent ₹50,000 to one Dilipbhai Maheta, who failed to return it
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The petitioner, a registered partnership firm, purchased a sub-divisional plot in Taluka Kamrej, District Surat, via a registered sale deed dated 08.10.2020 for a consideration of Rs. 5,59,75,750/-.
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The complainant, Tejabhai Raval, alleged that on 09.03.1998, while returning from Radhanpur, he witnessed five accused persons—armed with dhariyas (scythes), a barchhi (spear), and sticks—intercept a rickshaw near Bis...
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The petitioner’s father died in harness on June 7, 2003. After initial denial and subsequent litigation (SCA No. 7215 of 2010 and LPA), the High Court directed the respondents to consider the petitioner for compassion...
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The Appellant, a registered Public Charitable Trust, was granted various land parcels totaling approximately 39,094 sq. mtrs. at Mouje Village Motera between 1980 and 1997 for spiritual, educational, and charitable ac...
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The petitioner, a partnership firm in the construction business, filed its Return of Income for A.Y. 2018-19 on October 4, 2018
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The petitioner’s son’s birth certificate was issued by Respondent No. 2 on 23.08.2018.
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On September 10, 1998, Police Constable Babubhai (PW-2) received a tip regarding the accused selling liquor. He allegedly called the accused to arrange a delivery near Sunrise Park, Ahmedabad
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The petitioner served as an agent for the Life Insurance Corporation of India (LIC) for over 18 years
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The Petitioner-Trust operates two primary schools (English and Hindi mediums).
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On October 31, 2009, the deceased, Naranbhai, was riding a motorcycle with his minor daughter when he collided with a truck parked in the middle of the road without indicators or obstructions
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The petitioner, a member of a Scheduled Tribe, claimed continuous occupation and cultivation of forest land (Survey No. 101, Village Dhabhva, Dahod) since his father’s tenure prior to 1962
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The petitioners, members of a Scheduled Tribe, claim to be forest dwellers residing in and cultivating land at Block/Survey No. 94 (Old Survey No. 36A/1 Paiki), admeasuring 9 Acre 35 Gunthas in Village Kantu, District...
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The appellants (original claimants) challenged the judgment and award dated 22.01.2015 passed by the Motor Accident Claims Tribunal (MACT), Modasa, in MACP No. 1255 of 2013.
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The petitioners filed Special Civil Suit No. 50 of 2017 challenging a 2010 Sale Deed for ancestral land
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The Plaintiffs, claiming to be the direct descendants of deceased Gulabibi (daughter of original owner Shaikh Mohammad Jamalbhai), filed a suit in 2016 for partition, declaration, and permanent injunction
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The land in question (Survey No. 24 pk) was originally allotted to Ranchhodbhai Laxmanbhai on a permanent basis by the Assistant Settlement Commissioner on 05.05.1958
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The petitioner (complainant) advanced a loan of ₹2,50,000 to Respondent No. 2 (accused) in 2010 for a vehicle purchase.
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The applicant was convicted by the learned Chief Judicial Magistrate, Anand, on 29.03.2022 for an offence under Section 138 of the Negotiable Instruments (NI) Act, 1881. He was sentenced to two years of simple impriso...
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The appellant was convicted by the Additional City Sessions Judge, Ahmedabad, on 10.09.2024, for the double murder of Vipulbhai and his mother, Kanchanben, under Sections 302 and 201 of the Indian Penal Code (IPC), an...
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The applicants were originally convicted by the Learned JMFC, Vapi, for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.
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The petitioner, a licensed stamp vendor since 2007 under the Indian Stamp Act, 1899, sought the renewal of his license.
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On July 19, 2008, officers from Paschim Gujarat Vij Company Ltd. (PGVCL) replaced the petitioner’s residential meter.
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The parties were married approximately 20 years ago and have two children
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The deceased, Abdulbaksh Rangrej, was employed as a boiler attendant by the respondents.
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The applicant (husband) and respondent No. 2 (wife) married in 1999 and have four children.
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The appellant (original defendant) challenged the judgment of the First Appellate Court dated 30.08.2007, which had set aside the Trial Court’s dismissal of the respondents' (original plaintiffs) suit
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On January 18, 2004, the claimant, Ishwarbhai Gurmukhdas Chavla, was riding his motorcycle when he was struck by a scooter driven by Respondent No. 1 coming from the wrong direction in a rash and negligent manner.
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The deceased, Pratapbhai Bhimjibhai Damor, was allegedly kidnapped in a car by Accused No. 1 (Govind Samat Ahir) and the Applicant (Accused No. 2) on February 21, 2002.
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The case originates from the seizure of 2988.21 Kgs of heroin at Mundra Port, Gujarat, imported from Afghanistan via Iran
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The respondent-complainant, representing Shah Investors Home Ltd., filed a complaint under Section 138 of the Negotiable Instruments (NI) Act against the applicant and his father regarding an outstanding debt of Rs. 5...
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The workman was initially appointed on a part-time basis at the Learning Development Center, which was subsequently closed, leading to his relief from service
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The appellant, Jawanji (the deceased's uncle), visited the house of the deceased, Pushpaben, on 14/08/2011.
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The petitioner challenged the allocation of a reservation seat for "unreserved (woman)" in Bajana village for the year 2026
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The Petitioner and his family purchased parcels of land in 2013, which subsequently became the subject of litigation regarding mutation entries and title
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The original petitioner, a deceased employee of the Rajkot Municipal Corporation, filed a writ petition under Article 226 of the Constitution of India seeking pensionary benefits from his date of superannuation (30/06...
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The petitioner, an employee of the respondent Market Committee, was placed under suspension pending a departmental inquiry initiated via a show-cause notice dated 21.08.2018
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The Respondent No. 1 (Plaintiff) filed a suit for infringement of copyright regarding proprietary engineering drawings and intellectual property against the Petitioners (Defendants)
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The petitioner, a senior clerk serving the respondent board since 1984, was served with a show-cause notice in 2006 and a charge-sheet in 2007
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The petitioner was entitled to the first higher pay scale (HPS) effective from 03.06.2002, which was formally granted by the respondent on 05.05.2009.
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The applicants sought the quashing of an FIR registered under Sections 504, 506(2), and 114 of the IPC, and Sections 3(1)(r), 3(1)(s), and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atroc...
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The applicants were originally tried in Criminal Case No. 96/1997 before the Judicial Magistrate First Class (JMFC), Maliyahatina, which resulted in an acquittal.
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Respondent No. 2 (complainant), representing Shah Investors Home Ltd., filed a complaint under Section 138 of the Negotiable Instruments Act (NI Act) against the applicant and his father.
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The petitioner, a Homeopathic Medical College established in 2002-03 with an intake of 100 seats, challenged an order dated September 4, 2018, issued by the Union of India (Respondent No. 1).
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On April 29, 2003, prohibition officers acting on secret information seized approximately 2.108 kg of charas from a hut in Surat
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The respondent-assessee, a power generation company, filed its original return of income for AY 2002-03 on October 31, 2002, claiming depreciation via the Straight Line Method (SLM) under Rule 5(1A) of the Income Tax...
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The petitioner sought a direction to include his name in the electoral roll for Ward No. 5 of the Vapi Municipal Corporation
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The Food Inspector purchased three sealed packets of "Lime Achar" from the applicant’s agency.
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On August 10, 2007, the applicant was driving a Tavera car with passengers from Lathi to Amreli.
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The complainant, Sanjaysinh Bharatsinh Jadeja, a bus conductor, alleged that on 06.09.2007, near Samana Village Bus Stand, the accused persons obstructed him in his official duties, caused simple hurt, used abusive la...
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The applicant (original complainant) lodged an FIR at Naroda Police Station against Respondent No. 2 for offences under Sections 323, 294(B), and 506(2) of the Indian Penal Code (IPC) and Section 135(1) of the Bombay...
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The applicant was convicted by the learned Additional Civil Judge and JMFC, Surendranagar, in Criminal Case No. 1447 of 2002 for offenses under Sections 323 and 325 of the Indian Penal Code (IPC) and Section 135 of th...
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The applicants (original accused) were convicted by the 4th Additional Senior Civil Judge and JMFC, Palanpur, in Criminal Case No. 59 of 1990 for offences under Sections 7 and 16 of the Prevention of Food Adulteration...
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The applicant was convicted by the 2nd Additional Civil Judge and JMFC, Surendranagar, in Criminal Case No. 1215 of 2005 for an offence under Section 138 of the Negotiable Instruments Act
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The petitioner’s name was deleted from the Legislative Assembly electoral roll following a residence shift.
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The petitioner, an employee of the respondent company, alleged that he slipped on an oily floor while on duty on 14.11.2011, sustaining injuries to his right thigh
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The plaintiffs (three brothers) succeeded in a public auction held on June 16, 1981, for the right to cut babool trees on 174 acres of Gauchar land (Survey No. 269) for a bid of Rs. 17,500
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The applicant was convicted by the 11th Additional Chief Judicial Magistrate, Jamnagar, in Criminal Case No. 4509 of 2006 on 26.05.2011
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The respondent was accused of selling adulterated packaged water.
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The applicant and Respondent No. 1 were married in 2002 and had two children (Respondents Nos. 2 and 3).
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The applicant (husband) sought to quash the Family Court’s order dated April 16, 2018, which directed him to pay monthly maintenance of ₹15,000 to the respondent (wife) under Section 125 of the Cr.P.C.
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The applicants (wife and daughter) filed Criminal Misc. Application No. 889 of 2015 under Section 125 of the Cr.P.C. before the Additional Family Court, Vadodara, seeking maintenance of ₹30,000 and ₹15,000 per month r...
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The respondents (original plaintiffs) filed an application under Section 5 of the Mamlatdars’ Courts Act, 1906, seeking removal of obstructions to a traditional access road passing through Survey Nos. 86 and 87 (owned...
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The appellant (workman) challenged his termination before the Labour Court, which directed his reinstatement but denied back wages
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An FIR (CR No. II-406/2012) was registered by a Sub-Divisional Magistrate (SDM) against the applicant, a gynecologist, alleging violations of Sections 3A, 3B, 4, 5, 6, 22, 23, 25, and 29 of the Pre-Conception & Pre-Na...
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On June 2, 2003, the District Crime Branch, Ahmedabad, received secret information that five named individuals would assemble near Natraj Hotel to hatch a conspiracy to commit dacoity at a petrol pump
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The Petitioner’s predecessor sold land in Ognaj, Ahmedabad, to the Respondents’ predecessor via a registered sale deed in 1975
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The petitioner, an employee of a private aided school, previously litigated his right to promotion in Special Civil Application No. 3739 of 2011.
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The applicant filed a private complaint (P.H. No. 1/2023) before the Principal District Sessions Judge, Kheda, against respondent Nos. 2 to 9, alleging offenses under Sections 164, 165, and 120(A) of the Indian Penal...
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The applicants sought to quash FIR No. I-CR 35/2019, registered at Dhrol Police Station, Jamnagar, for offences under Sections 363, 366, 506(2), and 114 of the IPC and Section 135(1) of the Gujarat Police Act
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The petitioner purchased 62 non-agricultural (NA) residential plots from respondent No. 3 and another individual via a registered sale deed on August 7, 2006
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The prosecution alleged that Accused No. 1 (A1) harbored a grudge against the deceased, Dhirubhai Satani, for arranging a marriage for A1’s sister based on a misrepresentation (claiming it was the groom's second marri...
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The Respondent (Original Plaintiff) held a gas distributorship and entered into a notarized Memorandum of Understanding (MOU) dated 01.07.2010 to sell the agency and its assets to the Appellants (Original Defendants)...
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The applicants were convicted by the Judicial Magistrate First Class, Manavadar, in Criminal Case No. 327 of 2013 on February 7, 2018
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On January 21, 1991, the deceased, Shayan, and his friend were laying TV cable wires on the terrace of Bhadreshwar Flat, Ahmedabad
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The applicant, a farmer and political leader, alleged that on May 20, 2020, after being released on bail from Pradyumnanagar Police Station, he was lured back under the pretext of providing thumb impressions
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The dispute concerns Block Nos. 539 and 570 in Village Thori-Mubarak, Ahmedabad.
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The Election Petitioner (Respondent No. 1), having lost the 2022 Tankara Assembly election, challenged the victory of the "returned candidate" (the Applicant) on grounds of "corrupt practices" and "improper acceptance...
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The dispute concerns Plot No. 2280 in the Hill Drive Area, Bhavnagar.
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The applicant, a retail trader, was accused of selling sub-standard groundnut oil.
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The appellants (original claimants) filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal (MACT), Bhavnagar, in MACP No. 5...
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The applicants sought to quash FIR C.R. No. 11210050211310 of 2021 registered at Rander Police Station, Surat, and the resulting Sessions Case No. 150 of 2022.
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The applicant (original complainant) filed a complaint (II-C.R. No. 1 of 2018) at Laghnaj Police Station against respondent nos. 2 to 4 for offenses under Sections 323, 504, 506(2), 427, and 114 of the Indian Penal Co...
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The Petitioner, a salaried individual, filed his return of income for Assessment Year (AY) 2019-20 on September 2, 2019
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The applicant-wife challenged the judgment of the Principal Judge, Family Court, Surendranagar, dated 10.06.2020, which rejected her application for maintenance under Section 125 of the Code of Criminal Procedure (CrPC).
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