HCMONTHLY CASE LAW ARCHIVE
Read 548 LawLens analyses of Gujarat High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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On 16 June 2003, the Food Inspector inspected the premises of Aakash Sales and purchased three 700-ml bottles of “Gluco-C Syrup” for ₹114 in the presence of panch witnesses.
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Kulsumben, wife of the respondent-accused, resided with him at the matrimonial home.
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The applicant invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR being C.R. No. I-117/2015 registered at Mansa Police Station, Gandhinagar, for offences under Sections 465, 467, 468 a...
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Respondent No.1 and the father of Respondent No.2 purchased the subject agricultural land through a registered sale deed dated 26 August 1986. The transaction was recorded and certified in Revenue Entry No.1557.
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Respondent No. 1 was initially appointed as a Karyakar in 1988 and worked in that capacity until 2007. She was subsequently appointed as Mukhya Sevika on a sanctioned post with effect from 17 July 2022. She claimed gr...
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Respondent No. 1 claimed gratuity for service rendered from 28 January 1988 to 30 April 2022.
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The petitioner-workman claimed that he was employed as a Machine Operator with the respondent from 22 August 2013 and that his services were orally terminated on 26 September 2018.
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The assessees challenged common orders of the Income Tax Appellate Tribunal, Ahmedabad, concerning Assessment Years 2004–05 to 2007–08, involving the classification of profits from shares, securities, mutual funds and...
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The suit land, Survey No. 665 at Village Timba, Taluka Satlasana, District Mehsana, was allotted by the Government in 1967 as new-tenure land to Sardarji Hathiji.
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On 24 April 2007, Umedsinh Karansinh was travelling in a tempo when another tempo, allegedly driven rashly and negligently by respondent no. 1, collided with it at Chhakadiya cross-road. Umedsinh sustained fatal injur...
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The plaintiffs claimed ownership of land bearing Survey No. 415, Block No. 303, admeasuring 0-65-76 hectare-sq. metre, at Mauje Bil, Vadodara, acquired under a registered Will and mutated in their names through Revenu...
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The appellant-contractor had been awarded several road-construction and resurfacing contracts by the Ahmedabad Municipal Corporation (“AMC”), valued at approximately ₹150.89 crores.
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On 25 February 2013, the appellant-claimant was walking near Mukti Maidan, Ahmedabad, when respondent no. 1 allegedly drove car registration no. GJ-01-KA-1591 rashly and negligently, striking him from behind and causi...
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On 23 August 2017, Sahilkumar Devjibhai Bariya, aged approximately 14 years, was travelling in an S.T. bus bearing registration No. GJ-18-Y-2937. The bus driver allegedly drove rashly and negligently at excessive spee...
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On 14 September 2013, Sanjaybhai Kalusinh Dabhi, aged approximately 19 years, was travelling as a pillion rider on a motorcycle when a dumper allegedly driven rashly and negligently collided with it. He sustained seri...
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On 27 October 2008, the deceased, Arvindbhai Ramsubhai Parmar, was travelling with other passengers in jeep No. GJ-08-V-7216. The jeep’s rear wheel burst while it was allegedly being driven at excessive speed and negl...
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On 2 October 2003, the appellant-claimant, aged approximately 23 years and travelling with his goods in Jeep No. GJ-3-Y-6517, sustained grievous injuries when Truck No. GJ-18-T-1257 allegedly collided with the jeep du...
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On 5 September 2001, the claimant was returning after selling flowers when an Eicher truck, allegedly driven rashly and negligently while attempting to overtake the tempo in which the claimant had travelled, collided...
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On 3 January 2010, Darmesh Jaswantbhai Upadhyay, aged approximately 22 years, was travelling as a passenger in a Scorpio car bearing registration No. GJ-12-AE-5575. The car, allegedly driven rashly and negligently whi...
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On 27 October 2008, Sursingbhai Sokalabhai Garasia was travelling as a passenger in jeep bearing registration No. GJ-08-V-7216. The jeep’s rear wheel burst while it was allegedly being driven at excessive speed and ne...
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On 27 October 2008, Gumabhai Vestabhai Damor was travelling as a passenger in jeep bearing registration No. GJ-08-V-7216. The jeep’s rear wheel burst while it was allegedly being driven at excessive speed and in a ras...
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The assessee, a Hindu Undivided Family engaged in trading waste paper and related scrap, challenged additions made by the Income Tax Department for the relevant assessment years.
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The petitioner, plaintiff in Summary Suit No. 754 of 2022 pending before Court No. 8, Small Causes Court, Ahmedabad, filed a petition under Article 227 of the Constitution seeking expeditious adjudication of applicati...
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The petitioner was a public charitable trust registered under the Gujarat Public Trust Act, 1950 and under Section 12A of the Income-tax Act, 1961 (“the Act”) from 1 April 2007.
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On 19 May 2011, the appellant, a homemaker, was travelling in an auto-rickshaw/chhakado from Kalol to Vadodara. The vehicle collided from behind with a stationary truck-trailer allegedly parked on the highway without...
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The petitioners instituted Special Civil Suit No. 49 of 2017 challenging a sale deed dated 20 July 2010 concerning ancestral land bearing Survey No. 135/1 Paiki-1.
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The appeals were filed by ONGC under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Code of Civil Procedure, challenging the common judgment dated 10 May 2013 of the Additional Senior Civil J...
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The respondents claimed compensation under the Employees’ Compensation Act, 1923, arising from the death of an employee of respondent No. 3-employer.
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On 11 July 2014, Trikambhai Bhikhabhai Dhoriya was allegedly assaulted near the house of accused No. 4, Arjan @ Ashokbhai Dhanjibhai Shaikh, at Nana Paliyad. The prosecution alleged that Arjan inflicted a sickle blow,...
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The petitioner invoked the High Court’s inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-55 of 2016 registered at Rajula Police Station, Amreli, for o...
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The petitioner purchased a Toyota Land Cruiser from Japan for USD 54,000 on 13 December 2024. The vehicle was shipped on 23 December 2024 and imported under Bill of Entry No. 7472252 dated 26 December 2024. Customs du...
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The appellants were landowners whose lands in Village Valan, Taluka Karjan, District Vadodara, were acquired for construction of the Dora Visakha Canal under the Narmada Yojana.
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On 20 September 2018, Vinodkumar Kanaram Kumavat was driving truck-trailer No. RJ-14-GJ-9471 near Bajwa.
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The respondent-contractor was awarded a public works contract for laying, lowering and jointing the sewer collection system for the Himmatnagar Drainage Scheme, Zone “D”, for a contract value of Rs.46,25,487.86, with...
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The complainant lodged FIR C.R. No. I-28 of 2017 at Mahemdabad Police Station, District Kheda, alleging offences under Sections 498A and 114 of the Indian Penal Code, 1860, and Sections 3 and 4 of the Dowry Prohibitio...
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The applicant, General Manager, O.N.G.C., filed an application under Section 5 of the Limitation Act, 1963, seeking condonation of a delay of 718 days in preferring a First Appeal.
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The respondent-assessee, M/s Sun Pharma Sikkim (“SPS”), was a partnership firm constituted on 15 January 2009, principally with Sun Pharmaceuticals Industries Ltd. (“SPIL”) as a 97.5% partner. It manufactured and sold...
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The complainant, Varshaben Sureshbhai Sarpariya, lodged FIR I-C.R. No. 4 of 2010 at Bhadla Police Station alleging that the respondents, suspecting that the complainant’s brother-in-law had abducted or eloped with the...
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The respondent was married to the deceased, Alpaben, for approximately 20 years, and they had two children. The prosecution alleged that, during the last five years of the marriage, the respondent occasionally quarrel...
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The applicants sought quashing of FIR C.R. No. I-165 of 2016 registered at Botad Police Station for offences under Sections 395, 385, 324, 323 and 504 of the Indian Penal Code, 1860 (IPC), and Section 135 of the Gujar...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-88 of 2016, registered at Anand Town Police Station for offences under Sections 141, 143, 144, 150, 323,...
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The State of Gujarat and the Range Forest Officer, Dantiwada, filed an application under Section 5 of the Limitation Act, 1963, seeking condonation of 1093 days’ delay in filing a Second Appeal against the judgment an...
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Respondent No. 1–Union raised demands concerning regularisation, permanency, pay-scale benefits, wage revision and preparation of a cadre-wise seniority list for workmen engaged in connection with the Ahmedabad Janmar...
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The Employees’ State Insurance Corporation (“ESIC”) filed an application under Section 5 of the Limitation Act, 1963, seeking condonation of a 669-day delay in filing a First Appeal under Section 82 of the Employees’...
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The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) against the judgment dated 30 December 2009, by which the Chief Judicial Magistrate, Himmatna...
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Respondent Nos. 1 to 3, the original landowners, executed a conditional mortgage deed dated 06.04.1973 in favour of Respondent No. 4, Shanabhai Himmatbhai Parmar, for a loan of ₹3,000, with possession to be returned u...
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The petitioners claimed to be tenants of the suit premises and asserted tenancy rights as legal heirs of their deceased father, the alleged original tenant. Apprehending forcible dispossession and demolition of the pr...
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The land bearing Survey No. 126, Village Fatehgarh, Taluka Rapar, District Kutch, originally belonged to Virabhai Kuniya. Pursuant to proceedings under the Agricultural Land Ceiling Act, 17 acres were declared surplus...
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The respondent-workman was employed as a Boiler Operator with M/s Rupani Dyeing Industries from 2001 and subsequently continued with the petitioner, M/s Kinjal Chemicals, from 16 November 2009 after the business was t...
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On 22 October 2005, at Ranchhodji Pole, Manjalpur, Vadodara, the prosecution alleged that the respondents abused the complainant and assaulted him with sticks, causing injuries to his eye and head.
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The appellants’ agricultural lands situated at Village Pilol, Taluka and District Vadodara, were acquired for construction of an extension/branch canal under the Narmada Canal Project.
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The respondent-workman alleged that the petitioner-employer had illegally terminated the respondent’s service on 10 March 2005 after continuous employment from 2003 and raised an industrial dispute in 2007.
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The respondent-workman claimed that he had been employed as a watchman with the petitioner-State from 1 January 1982 and was orally terminated on 20 June 1987.
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The petitioner sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. I-182 of 2014 registered at Jetpur City Police Station for, inter alia, Section 306 of the Indian Penal Code, 1...
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The deceased married Petitioner No. 1 on 29 April 2021 and thereafter resided with him in Mysore and Ahmedabad.
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The complainant alleged that, on 2 December 2014, while repair work was being carried out at a house owned by petitioner No. 1, Hemendra Keshrichand Taswala, she requested removal of construction debris. It was allege...
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The petitioners, legal heirs of deceased Harshadrai A. Desai and others, claimed that under the Gujarat Government Resolution dated 16.08.1973 (“G.R.”), work-charged employees became entitled to absorption into the te...
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The complainant’s marriage with the son of petitioners Nos. 1 and 2 was solemnized on 1 November 2013, and they had two children.
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The applicant-wife, residing at Dhrol, Jamnagar, sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 13 of 2026 filed by the respondent-husband under Section 9 of the Hindu Marria...
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The applicant, who was the plaintiff in Regular Civil Suit No. 207 of 2006 pending before the Principal Senior Civil Judge, Rajkot, sought its transfer to the Principal Senior Civil Judge, Nadiad, District Kheda, unde...
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The applicants, including the wife, sought transfer under Section 24 of the Code of Civil Procedure, 1908 of Family Suit No. 57 of 2025 instituted by the opponent before the Family Court at Mahisagar, to the competent...
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The petitioner, a landowner dissatisfied with the compensation determined by the competent authority under Section 10(2) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962, had fi...
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The petitioner, a landowner dissatisfied with the compensation determined under Section 10(2) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962, had filed an application under Se...
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The petitioner, a landowner dissatisfied with the compensation determined by the competent authority, had filed an application under Section 10(2) of the Petroleum and Minerals Pipelines (Acquisition of Right of User...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 1147 of 2023, instituted by the respondent-husband and pending before the Family Court...
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The applicant-wife, Rohini, residing at Chhotaudepur, sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 966 of 2024 instituted by the respondent-husband before the Family Court...
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The assessee, a dealer in industrial oxygen and argon gases, claimed depreciation on gas cylinders allegedly purchased during Assessment Years 2001–02 and 2003–04. The Assessing Officer disallowed the depreciation und...
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The petitioner, a landowner dissatisfied with the compensation determined by the competent authority, had filed an application under Section 10(2) of the Petroleum and Minerals Pipelines (Acquisition of Right of User...
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The petitioner, a landowner dissatisfied with the compensation determined by the competent authority, had filed an application under Section 10(2) of the Petroleum and Minerals Pipelines (Acquisition of Right of User...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 251 of 2025 instituted by the opponent-husband and pending before the Family Court at...
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On 23 May 2012, Vaishaliben @ Sonalkumari Vasantbhai Vasava, aged approximately four years, was travelling in a Maruti Van bearing registration no. GJ-15-DD-9973 towards Village Shitalda. Near Village Ranikund, a truc...
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On 23 May 2012, seven-year-old Chirag Vasantbhai Vasava was travelling in a Maruti Van when a truck allegedly driven rashly and negligently collided with the van near Village Ranikund, causing his death.
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On 4 March 2004, the claimant, Jyotsnaben, was hit by a Yamaha motorcycle allegedly driven rashly and negligently by respondent No. 1 while she was proceeding towards a shop after parking her vehicle. She sustained gr...
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On 22 June 2000, the appellant-claimant was walking towards Village Vadagam when a Fiat car bearing registration no. GJ-09-B-3664, allegedly driven rashly and negligently by respondent no.1, struck him and caused mult...
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The applicants sought condonation under Section 5 of the Limitation Act, 1963, of a delay of 3,199 days in filing a Second Appeal against the judgment and decree dated 23 March 2017 passed by the 7th Additional Distri...
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The complainant was married to Applicant No. 1 approximately fourteen years before registration of the FIR, and they had a son.
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The applicant sought quashing of FIR C.R. No. I-40 of 2014, registered at Kalol City Police Station, Gandhinagar, for offences under Sections 376, 377 and 506(2) of the Indian Penal Code, 1860. The complainant alleged...
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The appellant, claiming to be an agricultural tenant in possession of the respondents’ agricultural land, instituted Regular Civil Suit No. 134 of 2010 seeking protection against dispossession otherwise than by due pr...
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The petitioner, a partnership firm engaged in providing construction services, was called upon to pay GST of ₹8,54,870, along with interest and penalty, on the allegation that it had supplied excavated soil valued at...
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The petitioner challenged the show-cause notice dated 30 October 2025, the GST registration-cancellation order dated 15 December 2025, the order rejecting the revocation application dated 10 March 2026 and issued on 2...
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Indian Oil Corporation Limited (IOCL), the tenant, had taken the suit premises on a registered lease from M/s C.C. Dalal & Company for operating a petroleum outlet. The lease initially ran for 20 years from 19 July 19...
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The plaintiffs filed Special Civil Suit No. 4 of 2010 seeking specific performance of an Agreement to Sell dated 1 August 2007 concerning agricultural land at Village Bajana, District Surendranagar.
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The prosecutrix, who operated a tea stall and supplied food, alleged that on 18 December 1995 she went to Room No. 17 of a guest house to deliver food ordered by respondent-accused Ahmedlatiff Navazuddin Shaikh, a Jam...
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The prosecution alleged that, acting on secret information, the police searched the respondent at Pragatinagar Garden, Naranpura, Ahmedabad, and recovered a matchbox containing approximately 2 grams of “brown sugar” f...
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The assessee, a dealer in rough and polished diamonds and partner in M/s Shivam Exports, was subjected to a search under the Income-tax Act on 24 September 1997. Diaries and loose papers marked Annexures B-1, B-2 and...
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The assessee claimed deduction of ₹15,11,500, being one-fifth of ₹75,57,500 paid to the Registrar of Companies (ROC) during Financial Year 2003–04 towards issue of shares and increase of its share capital, under Secti...
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The prosecution alleged that, on 6 February 2010, Police Sub-Inspector G.D. Palsana received secret information that the respondent and his son were possessing and selling ganja.
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The complainant, a Scheduled Caste agricultural labourer/sharecropper, alleged that on 20 November 2009 the accused entered the vicinity of his tobacco field with cattle.
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The applicants, father and son, sought quashing under Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) of Criminal Case No. 663 of 2012 pending before the Metropolitan Magistrate, Court No. 36, Ahmedabad,...
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The applicants, Special Land Acquisition Officers, sought condonation under Section 5 of the Limitation Act, 1963, of a delay of 975 days in filing First Appeals against the common judgment and award dated 10 March 20...
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The petitioner challenged a notice dated 16 March 2026 issued under Section 148 of the Income-tax Act, 1961 for AY 2022–23.
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Respondent Nos. 4–12 instituted a suit under Section 5 of the Mamlatdars’ Courts Act, 1906, on 18 September 2024 against the petitioner concerning an alleged obstruction/dispute relating to the property.
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On 23 May 2012, the claimant was travelling in a Maruti Van towards Village Shitalda when a truck allegedly driven rashly and negligently collided with the van near Village Ranikund.
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The suit between the parties had been pending since 1993.
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On 12 October 2022, Rafikbhai Ismaielbhai Nayak was travelling in a Maruti car to deliver water cans when an ST bus, allegedly driven rashly and negligently by respondent no. 1, collided with the car. He sustained ser...
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On 23 May 2012, Anjanaben Vinodbhai Vasava was travelling in a Maruti Van bearing registration no. GJ-15-DD-9973 towards Village Shitalda. Near Village Ranikund, a truck bearing registration no. GJ-06-VV-8957, alleged...
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On 23 May 2012, Vasantbhai Fatehsinh Vasava was travelling in a Maruti Van when a truck allegedly driven rashly and negligently collided with the van near Village Ranikund, causing injuries that resulted in his death.
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On 23 May 2012, the appellant, then aged approximately 16 years, was travelling in a Maruti Van bearing registration No. GJ-15-DD-9973 when it collided with a truck bearing registration No. GJ-06-VV-8957, allegedly dr...
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On 17 June 2018, a dispute arose between the parties concerning the use of an agricultural access road. Both sides alleged assaults and lodged cross-FIRs. The applicants’ FIR, I-C.R. No. 37 of 2018, alleged offences u...
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The prosecution arose from a village altercation allegedly triggered by a dispute concerning a tempo and a rickshaw, with the prosecution also alleging an underlying dispute relating to the deceased’s daughter’s relat...
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The appellant’s rake comprising 59 box wagons was loaded with imported coal at Kandla Port Railway Station on 21 December 2011 for transportation to Rosa Power Supply Co. Ltd. Upon weighing on 22 December 2011, approx...
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The petitioner sought interest on refunds arising under the Direct Tax Vivad se Vishwas Act, 2020 (“VSV Act”).
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The petitioner, a resident of Sarigam, District Valsad, and owner of a manpower-supply business, filed a public interest litigation seeking investigation into alleged environmental violations by Respondent No. 8, a pu...
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The petitioner, engaged in merchant-export and contract-development activities, held Gujarat GST Registration No. 24AAKCM4614R1ZZ and operated from a registered premises at Surendranagar.
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The respondent–defendant owned land at Survey No. 51/1, Plot No. 1, opposite Shakkarbaugh, Junagadh.
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On 7 January 2006, officers of the electricity authority inspected premises at Santkutir, Nageswar, Jamnagar, where the residential electricity meter standing in the name of Bhagirathiben Kalyansinh Bhandari was alleg...
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The petitioners provide support services for maritime transport at various ports, including towing services.
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The State appealed under Section 378(1) and (3) of the Code of Criminal Procedure, 1973, against the acquittal dated 17 June 2009 passed by the Special Judge (NDPS), Himmatnagar, in Special NDPS Case No. 3 of 2006.
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On 26 August 2022, Mukesh Kumar travelled from Ahmedabad to Surat by Train No. 22954 with a valid railway ticket. He allegedly fell from the running train between Gothaj and Nadiad Railway Stations at K.M. No. 458/02,...
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On 29 March 2017, a leopard carcass was found near the gate of Sai Engineering Company in the Khogawadi area, near Makarlag, District Bhavnagar. Post-mortem examination conducted on 30 March 2017 allegedly revealed th...
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The respondent-workman claimed that he had worked with the Forest Department for approximately eight years on monthly wages of Rs.4,000 and that his services were orally terminated on 20 December 2015 without notice o...
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On 27 January 2006, officers of UGVCL allegedly found the respondent using a direct 7.5 HP motor connected to the company’s LT line from the Mazum riverbed for irrigation, without authorisation, resulting in alleged t...
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The appellant manufactured technical-grade pesticides under Chapter 38 of the Central Excise Tariff and claimed MODVAT credit under erstwhile Rule 57A of the Central Excise Rules, 1944, on N-Hexane purchased from Bhar...
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On 10 January 2010, the complainant, Jagdishbhai Mangalbhai Jadav, alleged that while travelling on his motorcycle with PW-4 towards his brother’s house, the respondents intercepted him near a government clinic, deman...
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On 16 January 2000, the appellant was travelling as a pillion rider on motorcycle No. GJ-5-AE-6085 when the motorcycle, allegedly driven rashly and negligently, struck a stone, causing him to fall and sustain grievous...
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On 21 November 2011, Sunny Ranchodbhai Hiragar, aged approximately five years, was walking home after purchasing chocolate when a car bearing registration No. RJ-24-CA-461 allegedly came at a high speed and in a rash...
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On 14 February 2011, Nareshbhai Rathod was riding motorcycle No. GJ-5-FM-1535 with Vijay Rathod as pillion rider when truck No. GJ-5-T-3193, allegedly driven rashly and negligently by Respondent No. 1, collided with t...
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On 9 December 2015, the claimant, Ganpatbhai Madhurbhai Vanzara, was waiting outside the Himmatnagar ST Stand when a tempo driven by respondent No. 1 allegedly came from the wrong side in a rash and negligent manner a...
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On 26 August 2017, Vimal Chandrakant Patel, a Sales Manager with M/s. M.M. Vohra Automobiles Pvt. Ltd., was travelling in a Mahindra & Mahindra XUV demo car while returning after showing the vehicle to a customer. The...
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The appellant-assessee, an individual engaged in diamond trading, was subjected to income-tax proceedings after information received from the DGIT (Investigation), Mumbai, indicated that the Rajendra Jain Group was pr...
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On 25 November 2013, Shabir Hanif Luhar was standing/sitting on a bench near Bhuravav Circle, Godhra, when trailer No. HR-63-6290, allegedly driven rashly and negligently at excessive speed, overturned while taking a...
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The complainant-appellants filed criminal complaints against the respondent mill alleging offences under Sections 101, 106 and 107 of the Bombay Industrial Relations Act, 1946 (“B.I.R. Act”). They alleged that, betwee...
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Ramilaben, belonging to a Scheduled Caste, sustained extensive burn injuries after allegedly pouring kerosene on herself and setting herself on fire at her residence in Village Bhuvaladi on 9 March 2008. She was taken...
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The Revenue filed appeals against orders of the CESTAT concerning the consequences of alleged defaults in payment of central excise duty and the applicability of Rule 8(3A) of the Central Excise Rules, 2002.
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The complainant–appellant filed a criminal complaint against Mafatlal Industries Ltd. and its representatives, alleging offences under Sections 106 and 107 of the Bombay Industrial Relations Act, 1946 (“B.I.R. Act”).
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The appellant was appointed as a Police Constable/Lokrakshak on 13 July 2013. During training, he suffered a leg injury on 15 December 2013 and was unable to attend the training camp. After recovering, he sought permi...
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The plaintiff was the daughter of Vinodbhai Jashbhai Patel and Shardaben, whose marriage was solemnized on 5 December 1949. During the subsistence of that marriage, Vinodbhai entered into a second marriage with Kalpan...
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On 4 January 2021, the claimants were travelling as passengers in a Chhakdo bearing registration No. GJ-12-BW-6342 when it collided with a Dumper bearing registration No. GJ-12-BW-0421. The claimants alleged that the...
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The disputed agricultural land, comprising Survey Nos. 311 and 683 at Village Rafu, Taluka Sami, District Patan, was granted by the State to Thakor Ranchhodbhai Motibhai on payment of occupancy price, and Entry No. 46...
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The State acquired lands in Village Tavra, Bharuch, for construction of a minor canal under the Narmada Yojana.
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The respondent-assessee, engaged in operating multiplex entertainment complexes, invested in the equity shares of Fame India Limited (“FIL”), another company engaged in the exhibition of cinematographic films.
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The appellant challenged the order of the learned Single Judge dismissing his writ petition against the decision of the Special Secretary, Revenue Department (“SSRD”), which had rejected Revision Application No. 52 of...
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Mukeshbhai Devkishanbhai Prajapati was employed by M/s. Sakambhari Processors Pvt. Ltd. and died in the course of his employment.
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The respondent-workman, an insured person under the Employees’ State Insurance Act, 1948 (“ESI Act”), was employed as a batching machine operator at Arvind Mills. On 19 June 2019, caustic soda allegedly entered his ri...
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On 17 September 2018, Vijaybhai Natvarbhai Chauhan and his minor son, Rohitbhai Chauhan, aged approximately two years, were waiting for a vehicle at Village Jamba-na-Muwada when a dumper bearing registration No. GJ-17...
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The appellants-plaintiffs claimed ownership and possession of lands in Village Sardarpura covered by a land-acquisition process initiated through a notification under Section 4 of the Land Acquisition Act, 1894, dated...
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The plaintiff-cooperative society owned land at Bharuch and agreed to sell parcels of land to auction purchasers for ₹3.30 crore.
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An FIR, C.R. No. 1-53/2008, was registered at Pandu Police Station for offences under Sections 406, 409, 420, 465, 467, 471, 114 and 120-B of the IPC.
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The petitioner filed its return for AY 2012–13 on 22 September 2012 declaring total income of ₹21,32,370 and subsequently filed a revised return on 31 March 2014. The return disclosed the purchase and sale of 3,10,000...
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The appellant was appointed as an Additional Assistant Engineer on 19 November 1977 and was subsequently proceeded against in a disciplinary inquiry involving five charges.
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On 17 August 2007, Rakeshbhai was driving his scooter from Nadiad towards Anand on National Highway No. 8, accompanied by his servant, when an S.T. bus allegedly turned abruptly towards Bhumel Road without signalling...
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The petitioner was a partner of M/s. My Home Developers, a partnership firm engaged in developing housing projects.
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The petitioner, a Surat-based cloth-trading agent, was acquainted with the original complainant, a cloth trader, and had introduced Accused No. 1, a Kolkata businessman, to him. The complainant thereafter supplied goo...
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The complainant, owner of a shop let out in 1985 to Harshadkumar Prabhudas for carrying on an optical business under the name “Diamond Optical,” alleged that, during a dispute concerning possession and arrears of rent...
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The complainant alleged that the applicants, arising out of a dispute concerning a common boundary and access-way to agricultural land, abused him and his family members, used caste-based slurs, prevented their use of...
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The respondent–plaintiff, engaged in manufacturing paper tubes, insured its stock and stock-in-process with the appellant–insurance company under a fire insurance policy providing coverage of Rs.5,00,000 for the perio...
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The complainant and his family occupied a residential house purchased from respondent No. 1, Hanifkhan Pathan, under an instalment arrangement. The prosecution alleged that, following disputes regarding unpaid instalm...
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The workman claimed that he had been employed by the management since 2003 and that, after suffering an accident on 1 October 2011, he was not permitted to resume duty on 18 November 2011, which amounted to illegal te...
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The suit property was purchased in 1959 by Chandulal Tribhovandas Patel, the appellants’ father and the plaintiff’s father-in-law.
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The petitioner sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. 11202002202112 of 2020 registered at “C” Division Police Station, Jamnagar, for offences under Sections 354, 45...
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Chetnaba, the deceased, was married to accused No. 1, Jayendrasinh, and resided at her matrimonial home with other family members.
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The petitioners, arraigned as accused Nos. 5, 6 and 7, sought quashing of FIR I-33 of 2015 registered at Changodar Police Station for offences under Sections 465, 467, 468, 471 and 120B of the Indian Penal Code, along...
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On 4 December 2012, the appellant, while standing by the roadside near Jafarpur village, was struck by a Tata Indica car allegedly driven rashly and negligently. He suffered grievous injuries, including fractures of t...
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The respondents claimed the pay scale of Rs.290–480 applicable to Heavy Truck Drivers for the period 1982–1986, contending that although initially appointed in the Work-Charged Driver scale of Rs.260–400, they were ac...
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ONGC invited tenders for the supply of Ordinary Portland Cement to various destinations. Balaram Cements Limited (“BCL”) submitted a tender dated 8 August 1990, accompanied by earnest money of ₹2,00,000, but stipulate...
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The petitioners had constructed a residence in “Chirag Row House,” Isanpur, Ahmedabad, allegedly encroaching upon the society’s road line.
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The plaintiffs instituted Special Civil Suit No. 494 of 2011 seeking partition, maintenance, declaration and permanent injunction against the petitioners and other defendants.
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The prosecution alleged that Kokila, stated in the FIR to be a 13-year-old girl, disappeared from a footpath in Rajkot at approximately 3:00 a.m. on 2 September 2008 while sleeping with her family.
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The applicant sought quashing of proceedings arising from a complaint under Section 138 of the Negotiable Instruments Act, 1881, in which she was arraigned as a co-accused.
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The applicant sought transfer under Section 24 of the Code of Civil Procedure, 1908 (“CPC”) of Family Suit No. 471 of 2026, pending before the Family Court at Ahmedabad, to the Family Court at Surendranagar.
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A departmental charge-sheet was issued against the respondent alleging, inter alia, that he had made an unauthorized entry in his name in official records and had failed to call for objections before passing a resolut...
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Land situated at Village Gantha, Taluka Tharad, District Banaskantha, was acquired for the public purpose of the Sipu Yojana under Sections 4 and 6 of the Land Acquisition Act, 1894. The Special Land Acquisition Offic...
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On 30 December 2020, Rajeshbhai Thakor, aged approximately 36 years, was travelling as a pillion rider on a motorcycle when an Eicher truck bearing registration No. MP-09-GE-5119 allegedly came from the wrong side at...
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On 30 December 2020, Manojkumar Ranchhodbhai Thakor was riding motorcycle No. GJ-07-EC-6268 when an Eicher vehicle bearing No. MP-09-GE-5119, allegedly driven rashly and negligently from the wrong side, collided with...
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On 29 September 2000, Amin Kasam Sama was travelling in truck No. GJ-2T-6046, allegedly as a labourer engaged to unload fertilizer. While the truck was returning near Khavda Road, the driver attempted to avoid stray b...
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The complainant, Kantaben, a member of a Scheduled Caste and a construction labourer, alleged that on 12 April 2009, Aminbhai quarrelled with her daughter and niece at the outskirts of the village and slapped Mansukhb...
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Respondent No. 1 instituted proceedings under Section 5 of the Mamlatdars’ Courts Act before the Mamlatdar, alleging that the petitioner and other respondents had erected fencing over a pathway leading to his field, o...
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The applicant sought quashing of FIR being C.R. No. I-11210067250295 of 2025 registered at Saroli Police Station, Surat, concerning the suicide of Sukhpreet Kaur.
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The appellants’ agricultural lands situated at Village Bhapi, Taluka Tharad, District Banaskantha, were acquired for the Narmada Project pursuant to a notification under Section 4 of the Land Acquisition Act, 1894, da...
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On 30 August 2012, a tanker bearing registration No. GJ-14-W-1509 allegedly collided rashly and negligently with the claimant’s rickshaw, causing grievous injuries.
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Bindiyaben, who had married respondent No. 3 approximately four months before the incident, allegedly faced cruelty and harassment from her husband and in-laws, including demands for return of ornaments, physical and...
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On 30 December 2020, Bharatbhai Punjabhai Thakor, aged approximately 25 years, was travelling as a pillion rider on a motorcycle when an Eicher truck allegedly driven rashly and negligently by Respondent No. 1 collide...
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The complainant, Sunilbhai Danjibhai Vankar, alleged that the respondents, who owned adjoining agricultural land, had threatened the person cultivating his field and thereafter assaulted him on 13 June 2011. It was al...
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On 26 February 2010, Bakulchandra Vasava was travelling in an Indica car from Rameshwar to Vadodara. Near Neelkanth Hotel, the driver-cum-owner allegedly drove rashly and negligently, lost control of the vehicle, and...
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The applicants sought quashing of FIR No. 11191023260011 of 2026, registered on 9 January 2026 at Vadaj Police Station, Ahmedabad City, for offences under Sections 115(2), 296(b) and 54 of the Bharatiya Nyaya Sanhita,...
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The deceased, Varshaben, married the respondent in an inter-caste civil marriage against her parents’ wishes.
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On 26 November 2017, the appellant, aged approximately 26 years and working as a truck conductor, was travelling in truck No. GJ-8-Y-7360 when a collision occurred involving trucks bearing Nos. GJ-3-AT-4654 and MH-17-...
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Nine plaintiffs, owners and occupiers of agricultural lands at Village Balota and Aniyadara, filed Special Civil Suit No. 105 of 1994 against the State Government and the Executive Engineer, alleging that defective co...
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On 28 June 2007, Maheshbhai was walking towards work when a live electric wire allegedly snapped from an electric pole and fell on him, causing electrocution and serious injuries, resulting in his death.
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The State acquired lands at Amrapur for the Vrujmi Reservoir Scheme. A notification under Section 4 of the Land Acquisition Act was issued on 10 September 1981, followed by a Section 6 declaration on 5 August 1982, an...
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The respondent-landlord instituted Regular Civil Suit No. 596 of 2008 seeking eviction of the defendant-tenant from a shop on the grounds of breach of the rent-note conditions, unlawful subletting, arrears of rent, an...
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The respondent-tenants instituted suits under the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947, alleging that, although portions of their rented shops were demolished during road-widening works under...
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On 8 July 1997, the prosecution alleged that the accused formed an unlawful assembly at Village Ranakpur and assaulted Ganpatsing Kusubha Vaghela with knives and sticks, allegedly because of his relationship with the...
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The complainant alleged that the applicant borrowed ₹4,50,000 in cash as a hand loan and issued two Bank of Baroda cheques of ₹2,00,000 each, dated 25 April 2015 and 25 May 2015, towards repayment.
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Hindustan Petroleum Corporation Limited (HPCL) advertised an LPG distributorship for Village Varahi on 9 October 2010, subject to the applicant being a resident of the concerned village.
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The workman was appointed as a supervisor by the employer on 1 March 1997 and claimed that, although designated a supervisor, he performed work of a workman. He asserted that the employer refused to permit him to resu...
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908 (CPC), of Family Suit No. 35 of 2025, instituted by the opponent-husband for divorce and pending before the Family Court, Jetpur...
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The plaintiffs instituted Special Civil Suit No. 494 of 2011 seeking partition, maintenance, declaration and permanent injunction against the petitioners and other defendants.
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The deceased, Bhavna, married Nilesh Chhaganbhai Bhalodiya in 2003. The respondents were her father-in-law and mother-in-law. The prosecution alleged that the deceased suffered mental illness and was subjected to phys...
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The complainant alleged that his 17-year-and-8-month-old daughter, Damini, had been enticed and taken away from his lawful guardianship by Akashbhai Pradipbhai Patel, with the intention of marrying her and committing...
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The Gujarat Public Service Commission (GPSC) issued Advertisement No. 28/2024–2025 for recruitment to the post of Sales Tax Inspector, Class III. The preliminary examination comprised 200 objective questions, with one...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-86 of 2017 registered at Anand Town Police Station for offences under Sections 406, 420, 34, 120-B read w...
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The petitioners, principally holding companies that had furnished corporate guarantees for loans and credit facilities obtained by their subsidiaries, challenged the levy of GST on such guarantees.
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The petitioner invoked the inherent jurisdiction of the Gujarat High Court under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-14 of 2019 registered at Deodar Police Station,...
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The petitioner was convicted by the Special TADA Court, Ahmedabad, for offences under Sections 34 and 120B of the IPC and sentenced to life imprisonment quantified at 20 years by judgment dated 6 February 2007.
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The petitioner challenged FIR C.R. No. 11210006250185 of 2025 registered at Dumas Police Station, Surat, alleging offences under Sections 465, 467, 468 and 471 of the Indian Penal Code and Sections 3 and 4(3) of the G...
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The applicant sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR being C.R. No. I-32 of 2014, registered at Shil Police Station, Junagadh, for an offence under Section 306 of the Indian...
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Khatau Junker Limited (“KJL”) entered into an agreement dated 22 February 1996 with Rallies India Limited (“RIL”) for the transfer of leasehold land, buildings, plant, machinery and other assets for an aggregate consi...
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The dispute concerned Survey No. 133/1, admeasuring 1 Acre 14 Guntha, situated at Village Nani, Taluka Deesa, District Banaskantha, recorded as new-tenure land.
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Land bearing Block/Survey No. 193, admeasuring 0 Hectare, 71 Are and 66 Square Metres at Village Heduva (Rajgar), Mehsana, was originally owned by Raval Varvabhai Hirabhai. It was successively transferred through regi...
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On 21 December 2008, Asif Noormohmad Shaikh was driving an Indigo car towards Indore when a Jeep, allegedly driven rashly and negligently by Respondent No. 1, collided with his vehicle near Village Pusari, resulting i...
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) seeking quashing of FIR C.R. No. I-247 of 2017, registered at Kamrej Police Station, Surat (Rural), for offences under Sections 406,...
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The applicants, employees of the Home Guard Office, sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. II-204 of 2017 registered at Palanpur (West) Police Station for offences u...
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-25 of 2003 registered with Palanpur Taluka Police Station, Banaskantha, for offences under Sections 366, 3...
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The assessee-company, engaged in infrastructure and road-construction projects, received Government grants for undertaking road projects.
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Atul Limited filed its return for Assessment Year 2001–02 declaring nil income. In assessment under Section 143(3) of the Income-tax Act, 1961, the Assessing Officer determined total income at ₹8,49,15,110 by, inter a...
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The respondents-plaintiffs, members of the same family and claiming to be long-standing tenants/occupiers of premises in Jarivala Chawl, Ahmedabad, challenged the implementation of Town Planning Scheme No. 8, Asarwa,...
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Santu was married to the respondent-accused, Kalubhai, approximately six to seven years before the incident, and they had a five-year-old daughter.
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On 27 February 2023, the deceased, Nakulbhai Mistri, accompanied his wife and other claimants to Wankaner Railway Station to assist them in boarding Train No. 22717, Rajkot–Secunderabad Express, for their journey to V...
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For Assessment Year 2003–04, Torrent Power Limited filed its return declaring total income of ₹39,72,59,199. During scrutiny proceedings under Section 143(3) of the Income-tax Act, 1961, the assessee explained a payme...
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The respondent-workman claimed that he was appointed as a regular roj amdar by the petitioner on 11 November 1994 and worked continuously until his services were terminated on 31 December 2001 without justification.
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The respondent was a consumer holding a 40-Horsepower electricity connection from the appellant since 16 March 1999.
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Respondent No. 1–Union raised a demand for regularisation of 34 workers. The dispute was referred to the Industrial Tribunal, Ahmedabad, in Reference (I.T.) No. 242 of 2016. The reference was ultimately pursued in res...
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The respondent-employee, holding Insurance Card No. 37/194043, sustained injuries to four fingers and the thumb of his left hand during employment.
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The petitioner applied under Section 13(3) of the Registration of Births and Deaths Act, 1969 for registration and issuance of a death certificate concerning his predecessor.
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The prosecution alleged that the respondent frequently visited the house of Ashaben, in the absence of her husband, and harassed her despite being warned not to do so.
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Final Plot No. 139, Town Planning Scheme No. 30, Asarwa, Ahmedabad, measuring approximately 1,260 sq. metres, was reserved for commercial/market purposes in favour of the Ahmedabad Municipal Corporation (“AMC”) under...
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The complainant, Ashwinbhai Laxmanbhai Pethani, alleged that stamp papers purchased in his name and in the name of Giriraj Industries were used to create forged lease agreements concerning godowns where cotton pledged...
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On 21 August 2005, the claimant was travelling in auto-rickshaw No. GJ-6-W-2938 when Jeep No. GJ-17-A-8169, allegedly driven rashly and negligently, collided with the auto-rickshaw.
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Rajshree Talkies, a partnership firm engaged in exhibiting films, had approximately 13 employees, or 17 if four security personnel were included.
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Md. Nisar Alam, aged 21, was travelling on 2 October 2021 by Train No. 09027, Jammu Tawi Vivek Special, from Bandra Terminus towards Ahmedabad.
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The respondent-workman claimed that he had been engaged as a part-time employee to operate a litho machine from 1 October 2001 and that his services were terminated on 1 August 2005.
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The appellants were respondents Nos. 3 and 4 in Regular Civil Appeal No. 20 of 2023 before the 2nd Additional District Judge, Keshod.
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The applicant, a police constable posted at Mahidharpura Police Station, Surat, sought quashing under Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) of FIR C.R. No. 11210063220289 of 2022, registered at...
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Rajkot Municipal Corporation issued a tender on 12 August 2025 for the comprehensive operation and maintenance of a Floating Trash Skimmer and Aquatic Weed Removal Machine for five years. The original tender required...
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The respondent-plaintiff claimed ownership of 22,055 sq. metres of land bearing Revenue Survey No. 1087/40, Sami, Patan, under a registered sale deed dated 23 September 2010. He alleged that the appellant–Agriculture...
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The plaintiff claimed ownership of Plot No. 127 at Sabarmati, Ahmedabad, where certain tenants, including deceased Kanaiyalal Bhuralal Shah, occupied kacha cabins. According to the plaintiff, the tenants voluntarily s...
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The respondent-importer claimed refund of Special Additional Duty (“SAD”) paid on imported goods under Notification No. 102/2007-Cus., which granted exemption/refund where the imported goods were subsequently sold in...
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The applicants sought leave to file a Miscellaneous Civil Application before the Gujarat High Court for directions and clarification concerning the High Court’s judgment dated 17 February 2025 in Special Civil Applica...
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The respondent was appointed as a daily-wage chaukidar on 15 August 1986 and was terminated on 1 August 1992 following a theft incident allegedly attributable to his negligence. The Labour Court directed his reinstate...
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On 1 February 2005, Navinchandra Bhikhalal Trivedi, a GSRTC driver, was proceeding to the workshop to take charge of a bus when the driver of GSRTC bus No. GJ-18-V-8065 reversed the bus and crushed him.
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On 19 April 2006, a Food Inspector of the Ahmedabad Municipal Corporation purchased 1,500 ml of cow milk for ₹18 from the respondent’s dairy in Ahmedabad in the presence of a panch witness.
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A search under Section 132 of the Income Tax Act, 1961 was conducted on 3 January 2013 at the residence of Shri Vikas A. Shah, during which documents allegedly belonging to the assessee were found and seized.
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On 21 June 2010, the respondent was charge-sheeted for five charges, one concerning alleged financial irregularity and four concerning absence from duty. The alleged misconduct related to events occurring between 1999...
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On 16 February 2007, a police party from the Local Crime Branch intercepted respondent No.1, Ganpatram Amraji Vishnoi, while he was travelling on a motorcycle near Lavana village.
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The applicants sought quashing of FIR C.R. No. I-72 of 2016, registered at Madhavpura Police Station, Ahmedabad, for offences under Sections 498A, 376A, 377, 365, 323 and 114 of the IPC under Section 482 CrPC.
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The appellant-claimant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, arising from a road accident dated 21 January 2012 in which he sustained fractures to the right forearm, injuries to the...
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The appellant-husband challenged the judgment dated 26 December 2022 of the 5th Additional District Judge, Mahesana, dismissing his application under Sections 12 and 15 of the Guardians and Wards Act, 1890 and the Hin...
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The Bhavnagar Municipal Corporation issued Advertisement No. BMC/201819/7 for 43 posts of Female Health Workers, including six posts reserved for Scheduled Tribe candidates. The petitioner, claiming Scheduled Tribe st...
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The petitioner purchased two plots bearing Revenue Survey No. 499 paiki, Plot Nos. 23 and 24, admeasuring 1,281.22 sq. metres, under a sale deed executed on 17 April 1999 and registered on 10 March 2000.
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The applicant-husband married respondent No. 1 on 14 July 2012 under Hindu rites. Respondent No. 1 was a widow whose minor son, respondent No. 2, was born from her earlier marriage; the applicant allegedly accepted re...
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Petitioner No. 1 purchased agricultural land bearing Survey No. 25, subsequently renumbered as Survey No. 271, admeasuring 0-60-70 hectares at Village Limadiya, Taluka Tilakwada, District Narmada, from respondent No....
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The appellant–original complainant claimed rights over agricultural land bearing Revenue Survey No. 66, alleging that the respondents had created false documents and procured unauthorised mutation entries to disposses...
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The complainant, Sabbir Saiyad Mahamad Alvi Saiyad, alleged that on 24 December 2009, while supervising road-construction and pole-laying work near Veraval, the respondents approached him in a car and objected to his...
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The petitioner, appointed as Gruhmata-Matron by respondent No.1 on 07 June 1982, challenged termination of her services dated 30 April 1983 by raising Reference (L.C.B.) Case No. 90 of 1995 before the Labour Court, Bh...
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The appellant-employee was due to retire on 30 September 2011. Two days before retirement, a charge-sheet was issued against him, and disciplinary proceedings were initiated.
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) seeking quashing of FIR No. II-3028 of 2012 dated 16 March 2012, the charge-sheet dated 28 March 2014, and Criminal Case No. 382 of...
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On 29 February 1996, Tentabhai was travelling in an S.T. bus bearing Registration No. GQE-9239 when the driver allegedly drove rashly and negligently, lost control, and caused the bus to plunge into a ditch.
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Randhawa Construction provided erection, commissioning, installation and other construction services.
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On 16.12.1993, passengers travelling in a hired Metador bearing registration No. GJ-7-U-3219 from Khedbrahma to Ambaji sustained fatal injuries when the Metador, driven rashly and at excessive speed, collided with the...
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For Assessment Year 2001–02, the assessee claimed depreciation on intangible assets forming part of its opening written-down value, including the brand name “Arvind” and the marketing and distribution network, valued...
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The petitioner, a partnership firm engaged in manufacturing and exporting gold jewellery from the SEZ at Sachin, Surat, claimed a deduction of approximately ₹149 crores under Section 10AA of the Income-tax Act, 1961,...
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The dispute arose from reassessment proceedings concerning the period 1 April 1998 to 31 March 1999.
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The respondent was appointed by the petitioner as a Vidyut Sahayak (Helper) on a three-year contractual basis.
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On 20 July 2018, a truck bearing Registration No. GJ-03-BT-9714, owned by the appellant and insured with respondent No. 3, collided from behind with a trailer bearing Registration No. GJ-03-BT-5394 after the trailer a...
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On 1 June 2012, Maheshbhai Vestabhai Meda, his wife Sumiben Maheshbhai Meda, and their minor son Akshaykumar Maheshbhai Meda were travelling on a motorcycle when a tanker allegedly driven rashly and negligently by res...
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On 16 November 2020, the appellant was riding a motorcycle with two other persons when an Ecco car, allegedly driven rashly and negligently while overtaking another vehicle, collided with the motorcycle.
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The petitioners, Civil Judges, sought inclusion in the final select list for promotion to the post of Senior Civil Judge.
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On 14 June 2023, the appellant was travelling as a passenger in Tractor No. GJ-27-DM-5539 when State Transport Bus No. GJ-18-ZT-1408, driven by respondent No. 1, collided with the tractor from behind, allegedly due to...
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The appellant’s father, a teacher, died on 8 December 2002. The appellant applied for compassionate appointment on 21 December 2002. Under the Government Resolution dated 10 March 2000, an SSC-qualified legal heir was...
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On 14 December 2019, Kandarpkumar Mahendrabhai Patel was travelling in a tractor when the driver stopped the vehicle. After the deceased and another passenger alighted and stood beside the tractor, an Eicher tempo all...
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On 26 January 2007, the appellant was driving a Jeep/Tavera when a truck allegedly driven rashly and negligently collided with it, causing him grievous injuries and multiple fractures.
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The appellants, original plaintiffs, instituted proceedings under Section 5 of the Mamlatdars’ Courts Act, 1906, claiming an ancestral access way along the southern side of Revenue Survey No. 265/1 to reach their agri...
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The appellant, ONGC, temporarily acquired land situated at Village Kotha, Taluka Kalol, District Gandhinagar, for drilling purposes under Section 35 of the Land Acquisition Act, 1894.
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The petitioner’s proprietorship reported gross receipts/income of ₹1,37,05,363 for FY 2014–15 and ₹1,36,93,440 for FY 2015–16 in its income-tax returns.
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The respondent-employee was appointed as an Assistant Junior Worker on 1 August 1995, regularised from 1 August 1996, and subsequently transferred and promoted.
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The appeals arose from a common judgment dated 19.08.2013 passed by the learned Single Judge in two writ petitions concerning debits made by the State Bank of India (“SBI”), acting as manager of the clearing house, in...
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The petitioners, who were the plaintiffs in Regular Civil Suit No. 171 of 2024 before the Principal Senior Civil Judge, Olpad, challenged the Trial Court’s order dated 29 June 2026 below Exh. 27.
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On 07 April 2005 at approximately 7:40 a.m., the police allegedly intercepted the respondent near Kalali Fatak, Vadodara, and seized a gunny bag said to contain 3.900 kilograms of ganja, valued at ₹23,400.
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The dispute concerned land bearing Survey No. 129 at Isanpur, Ahmedabad. The Inamdar, Shah Alam Estate, granted non-agricultural permission for the land on 29 August 1969, followed by construction permission from the...
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The petitioner had worked as a Watchman with the respondent-employer for approximately seven years. His services were orally terminated on 16 June 2015.
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Dineshbhai Dharamdas married accused No. 2, Poonamben @ Jyotiben, first under Arya Samaj rites on 13 April 2003 and subsequently according to customary rites.
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The land bearing Survey No. 129 at Isanpur, Ahmedabad, was granted non-agricultural (“N.A.”) permission by the Inamdar, Shah Alam Estate, on 29 August 1969, followed by construction permission from the Isanpur Gram Pa...
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Padminiben, sister of the complainant, was married to accused No.1 and resided with him. The prosecution alleged that, as she was unable to conceive, the accused subjected her to mental and physical harassment, which...
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The appellant–claimant was travelling in an Innova car when he stopped to assist a vehicle whose tyre had burst. A tempo, allegedly driven rashly and negligently, collided with the rear of the Innova, crushing the cla...
4 MIN READ→
On 22 April 2006, Sarfaraz Sikandar Malvi was travelling as a pillion rider on motorcycle No. GJ-6-AQ-6176 when it was allegedly hit by tempo No. GJ-6-Z-5642, driven rashly and negligently while travelling from Dabhoi...
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The applicants sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR C.R. No. 11207025240880 of 2024 registered at Godhra ‘A’ Division Police Station for offences under Sections 406...
4 MIN READ→
The petitioner joined the General Reserve Engineer Force (“GREF”) as a Multi Skilled Worker on 11 January 2010.
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The victim allegedly left home on 6 April 2009 to purchase spices from a nearby grocery shop but did not return. After a search, a missing-person entry was lodged, followed by FIR C.R. No. I-138/2009 at Salabatpura Po...
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The plaintiff, a construction contractor, claimed ₹10 lakhs with 12% interest from Sugam Construction Pvt. Ltd. (“Sugam”) and National Buildings Construction Corporation Ltd. (“NBCC”) for work allegedly executed on an...
4 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) seeking quashing of FIR C.R. No. 11215018210040 of 2021, registered at Mahila Police Station, Anand, for offences under Sections 498...
3 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. 11207036210859 of 2021, registered at Kalol Police Station, District Panchmahal, for offences under Section...
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The petitioners invoked the supervisory jurisdiction of the High Court under Article 227 of the Constitution of India to challenge the order dated 11 December 2025 passed by the Additional Judge, Small Cause Court, Ra...
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The appellant, the original complainant, challenged the judgment dated 9 January 2014 of the 2nd Additional Chief Judicial Magistrate, Nadiad, acquitting the respondent-accused of an offence under Section 138 of the N...
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The deceased was travelling from Surat and intended to proceed to his native place at Darbhanga. Owing to his lack of familiarity with the train details, he allegedly boarded the wrong train.
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The State of Gujarat sanctioned a share-capital contribution of ₹20.56 crore in favour of Shri Mandvi Vibhag Sahkari Khand Udyog Mandli Limited, respondent no. 6, by Government Resolution dated 18 September 2014.
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The State of Gujarat preferred an appeal under Section 378(1) and (3) of the Code of Criminal Procedure, 1973, challenging the judgment dated 25 May 2012 by which the Sessions Court, Jamnagar at Khambhaliya, acquitted...
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The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) and/or Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), challenging the...
3 MIN READ→
The petitioners, who were plaintiffs in Regular Civil Suit No. 170 of 2024 before the Principal Senior Civil Judge, Olpad, challenged the order dated 29 June 2026 passed below Exh. 27.
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On 2 June 2023, the claimant purchased a valid platform ticket at Liliya Mota Railway Station to assist his son, who was travelling to Surat by Train No. 20956, Mahuva–Surat Express, on a valid e-ticket.
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On 19 July 2021, the appellant was travelling in an autorickshaw when a bus allegedly driven rashly and negligently collided with it, causing her grievous injuries
4 MIN READ→
The private respondents claimed ownership of agricultural land bequeathed to them under a registered Will executed by the original landowner in 1991. Pursuant to the Will, Entry No. 4120 was mutated and certified in t...
3 MIN READ→
The applicant sought transfer under Section 24 of the Code of Civil Procedure, 1908 (CPC), of Family Suit No. 55 of 2024, formerly Family Suit No. 176 of 2022, from the Family Court at Gandhinagar to the Family Court...
3 MIN READ→
The petitioner, along with other purchasers, acquired immovable property situated at Village Variav, Surat, under a registered sale deed for a consideration of ₹2.65 crores.
3 MIN READ→
The respondent-workman claimed that he had worked as a daily-wage chaukidar with the State for approximately 14 years, at daily wages of Rs.65.50, and that his services were terminated on 30 September 1999 without not...
4 MIN READ→
The respondent instituted Summary Suit No. 145 of 2014 against the petitioner. Although the petitioner appeared through an advocate, it did not file an application for leave to defend within the prescribed period unde...
4 MIN READ→
The applicant, an estranged wife and mother, sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Civil Miscellaneous Application No. 16 of 2025 filed by the respondent-husband under Sections 7 an...
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Gujarat Industrial Caterers Pvt. Ltd. (“the plaintiff”) entered into a contract dated 25 January 1994 with Oil & Natural Gas Corporation Ltd. (“ONGC”) to operate an industrial canteen on a subsidised basis at ONGC’s A...
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The petitioner, a private limited company engaged in trading and supplying gold and silver jewellery, filed its return for A.Y. 2021–22 declaring income of ₹29,62,190.
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On 06 April 2024 at approximately 12:30 a.m., the appellant was riding motorcycle No. GJ-06-MK-3190 when an S.T. bus driven by respondent No. 1 allegedly collided with the motorcycle in a rash and negligent manner, ca...
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The petitioner, a member of the Gujarat Labour Union and a guard engaged by ONGC, Ahmedabad, raised an industrial dispute on 2 December 2022 seeking regularisation and consequential benefits.
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On 6 April 2012, the claimant was riding a motorcycle with his son when a truck bearing registration No. GJ-23-W-6772, allegedly driven rashly and negligently while overtaking an auto-rickshaw from the wrong side, col...
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Six accused were jointly tried in Sessions Case Nos. 124/2015 and 153/2015 for allegedly forming an unlawful assembly and murdering Bhupatbhai Lavjibhai Vegad at “Dhora”/near a pan parlour on 07 April 2015.
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On 22.12.2021, the de facto complainant alleged that while travelling on his motorcycle past the applicant’s house, the applicant stopped him and, along with other accused persons, assaulted him with kicks, fists, an...
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The petitioners challenged orders passed by the Trial Court in proceedings arising from consent decrees drawn in Special Civil Suit No. 115 of 2016 and the connected matter.
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The dispute concerned land bearing Revenue Survey No. 85 of Village Ghatlodia, admeasuring approximately 7,386 sq. metres.
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On 28 December 2006, the deceased, a police officer, was travelling as a pillion rider on a motorcycle while pursuing a Matador bearing registration No. GJ-7-Z-5122, allegedly being driven rashly and negligently. The...
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The State of Gujarat, through the Drug Inspector, instituted proceedings against the respondent under Sections 18(c), 18(a)(vi) and 27(ii) of the Drugs and Cosmetics Act.
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 1424 of 2024, instituted by the respondent-husband and pending before the Family Court...
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The petitioner, Dr. Dinesh Sharan Thakur, challenged before the Gujarat High Court the Gujarat Educational Institutions Services Tribunal’s order dated 23 December 2024 in Application No. 82 of 2024, by which the Trib...
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The respondents-plaintiffs instituted Civil Suit No. 399 of 2019 before the City Civil Court, Ahmedabad, seeking damages of ₹500 crore, together with interest at 18% per annum from the date of filing until realization...
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The respondent-plaintiff owned immovable property bearing City Survey No. 2840, Sheet No. 110, situated on Bedi Road/Pandit Nehru Road, Jamnagar.
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The petitioner, proprietor of Riya Pharma, challenged FIR No. CR-II-80 of 2017 registered at Karelibaug Police Station, Vadodara, for alleged offences under Sections 17(B) and 27 of the Drugs and Cosmetics Act, 1940 (...
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The appellants challenged, under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, the orders dated 9 February 2026 by which the Special Judge (GLGP), Additional Sessions Ju...
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An MSME Facilitation Council award dated 11 September 2014 directed Gujarat State Civil Supplies Corporation Ltd. (“GSCSCL”) to pay M/s Mahakali Foods Pvt. Ltd. (“Mahakali Foods”) ₹5,21,47,402, together with compound...
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On 29 August 2004, Jayantilal Makanjibhai Makwana was walking and attempting to cross a road near Rupali Cinema, Surat, when a Hero Honda motorcycle bearing registration No. GJ-5-BJ-8433, allegedly driven rashly and n...
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On 29 June 2010, the claimant, who was selling food items at Ganesh Service Station, was hit by Maruti Car No. GJ-12-AK-1430 driven by respondent No. 1, causing multiple injuries and fractures.
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 8 of 2025, instituted by the opponent-husband before the Family Court at Nakhatrana, K...
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The petitioners claimed ownership of Revenue Survey No. 140, subsequently renumbered as Survey No. 174, situated at Village Moti Khavdi, Jamnagar. In 1998, the Union of India issued a notification under Section 6 of t...
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The complainant claimed title over land forming part of Survey No. 34/2, Block Nos. A/1 and A/6, Final Plot No. 20, Katargam, Surat, on the basis of an alleged Will executed by Jimmy Barjorji in her and her son’s favour.
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The respondents, parents of the deceased Sachidanand Dube, filed a claim petition under the Railway Act before the Railway Claims Tribunal, Ahmedabad, seeking compensation for their son’s death in a railway accident.
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The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) / Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), challenging the judgm...
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. 11185002220445 dated 18 June 2022, registered at Dwarka Police Station, Devbhumi Dwarka, for offences under...
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908 (“CPC”) of Family Suit No. 38 of 2025, instituted by the opponent-husband and pending before the Family Court at Palitana, to th...
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The plaintiff, an oil-marketing company, had entered into a registered lease deed with the defendant-lessors on 2 December 2005 for 20 years in respect of a petrol-pump retail outlet.
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The deceased, Ranglabhai Vaghaliyabhai Dhanuk, owned three Mahua trees situated on land belonging to the accused, Shankarbhai Rupsingbhai Dhanuk.
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The plaintiff claimed ownership of property bearing Survey No. 2511-A, Ahmedabad, and sought a perpetual injunction restraining the defendant from demolishing a Chowkdi and brick wall allegedly situated in the rear pa...
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Respondent No. 2 lodged FIR I-C.R. No. 77 of 2008 at Paddhari Police Station against Applicant No. 1 for offences under Sections 406, 409 and 420 IPC. During investigation, certain registered sale deeds standing in th...
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Respondent No. 2 was associated with Tapasvi Charitable Trust, which operated a de-addiction centre from premises owned by the appellant. The appellant alleged that respondent No. 2 had incurred or personally acknowle...
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The petitioner, stated to be a director of Vinita Enterprise, sought quashing under Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) of FIR being C.R. No. I-143/2016 registered at Odhav Police Station for...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 105 of 2026, instituted by the respondent-husband before the Family Court at Vadodara,...
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The applicants claimed that Applicant No. 1 married Respondent No. 1 on 10 February 2018 according to Hindu rites and thereafter resided with him at the matrimonial home. She alleged that Respondent No. 1 subjected he...
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Sat Keval Co-operative Housing Society Ltd. purchased land measuring 3,773 sq. metres at Survey Nos. 361, 362 and 366, Final Plot No. 161, Ranip, Ahmedabad, for providing housing to members of the Dataniya community a...
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 168 of 2026 filed by the opponent-husband before the Family Court at Ahmedabad, to the Family Court at Anand.
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Residents of Village Nagalpur, Taluka and District Botad, filed a Public Interest Litigation challenging the State’s decision to remove a portion of an earthen bund forming part of a pond/percolation tank existing sin...
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Sangita married the respondent-accused on 01 February 2000 and resided with him at Surat.
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The petitioner had obtained a quarry permit for excavation in Survey No. 34, Bordi village, Modasa taluka, valid from 16 September 2015 to 11 October 2015. The Mines and Minerals Department alleged that he violated th...
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On 17 September 2014, Bharatkumar and his friend were standing beside the highway after parking their motorcycle when a tanker, allegedly driven rashly and negligently by respondent No. 5, struck Bharatkumar. Bharatku...
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The appellant challenged, under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, the order dated 21 May 2026 by which the Special Judge (Atrocity), Narmada, rejected his ap...
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The applicant sought quashing of FIR C.R. No. 11191011240306 of 2024, registered at DCB Police Station, Ahmedabad City, for offences under Sections 420, 465, 467, 468, 471 and 114 of the IPC, invoking Section 528 of t...
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The appellant-plaintiff claimed rights over agricultural land bearing Survey/Block No. 286/1 at Bodakdev, Ahmedabad, which was stated to be restricted-tenure land. The original owners allegedly executed an agreement t...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-83 of 2015 registered at Gadh Police Station, Banaskantha, for offences under Sections 394, 325, 323, 324...
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The State of Gujarat, through its Irrigation Department, awarded the respondent-contractor a contract for earthwork and lining of a canal under Agreement No. LCB.6 of 1988–89, valued at Rs.5,28,208.23, with completion...
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The appellants, who were workmen of respondent No. 1, a public limited company, sought payment of unpaid salaries and other employment-related dues, including gratuity and provident fund benefits, allegedly pending si...
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On 19 July 2021, the appellant was travelling in an autorickshaw when a bus allegedly driven rashly and negligently collided with it, causing her grievous injuries.
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The petitioners invoked Articles 226 and 227 of the Constitution challenging the order dated 3 March 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. 3 of 2000, and the orde...
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The petitioners challenged, under Articles 226 and 227 of the Constitution, the order dated 23 June 2006 passed by the Prant Officer and the revisional order dated 27 February/1 March 2008 passed by the Special Secret...
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The petitioner challenged, under Articles 226 and 227 of the Constitution, the order of the Special Secretary, Revenue Department (“SSRD”) dated 8 July 2008/3 July 2008 in Revision Application No. 5 of 2008 and the or...
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The petitioner challenged, under Articles 226 and 227 of the Constitution, the Deputy Collector’s order dated 06 October 2009 and the Special Secretary, Revenue Department’s order dated 18 May 2016 in Revision Applica...
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The petitioner challenged proceedings initiated under the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (“Fragmentation Act”) concerning a sale transaction evidenced by a sale deed dated...
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The petitioners challenged the order dated 24 February 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. 5 of 2010, concerning proceedings initiated under the Gujarat Prevent...
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The applicant, original accused No. 2, was implicated in C.R. No. I-15 of 2013, registered for offences under Sections 406, 409, 420, 463, 465, 466, 467, 468, 471 and 201 of the Indian Penal Code.
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The FIR, registered as C.R. No. I-15 of 2013, alleged that Tusharbhai Narottambhai Patel forged bank vouchers and other documents, represented them as genuine, and misappropriated amounts deposited by customers of Bha...
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The petitioners challenged the order dated 26 May 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. MVV/KON/BNS/16/2010, and the order dated 6 October 2009 passed by the Depu...
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Motilal Jayswal purchased the disputed property, Survey No. 3138/Revenue Survey No. 1686, measuring approximately 4,856.30 sq. metres, by a registered sale deed in 1936.
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On 30 September 2020, Dhirabhai Maganbhai Baria was walking beside the road near the Bank of Baroda at Village Raliyata Dungri when a motorcycle allegedly driven rashly and negligently by respondent No.1 struck him. H...
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The petitioners invoked Articles 226 and 227 of the Constitution and the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (“Fragmentation Act”) to challenge the orders dated 24 October 2011...
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The appellants manufactured excisable textile goods and discharged central-excise duty under the compounded levy scheme under Section 3A of the Central Excise Act, 1944.
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The petition was filed under Article 227 of the Constitution challenging three orders of the Trial Court in Regular Civil Suit No. 82 of 2024: (i) an order dated 07.05.2026 below Exh. 22 concerning an application unde...
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The petitioners, decree-holders in Regular Darkhast No. 10 of 2013, challenged the dismissal of the execution proceedings for default on 27 May 2024.
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On 13 July 2003, the appellant, aged approximately 14 years and travelling as a passenger in an S.T. bus, sustained grievous injuries when a truck allegedly driven rashly and negligently collided with the bus.
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The deceased, Jyotsnaben, was married to respondent No. 1, Ashokkumar, for approximately six years.
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Pluga Pumps and Motors Private Limited issued an arbitration notice and, on the same date—1 May 2019—unilaterally appointed a sole arbitrator through its Managing Director. Hitech Technomart Private Limited challenged...
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On 28 August 2007, the complainant, Amrutji, and his daughters alighted from a jeep near Manpur Bus Stand.
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The respondent’s father, Shahabbudin Abdul Latif Ansari, a Lineman employed with BSNL, died on 28 July 2000. The respondent’s mother initially sought compassionate appointment, but her application was rejected on 1 Ma...
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On 20 June 2008, the Food Inspector of the Ahmedabad Municipal Corporation visited the respondent’s Harsh Dairy in Ahmedabad and purchased 1,500 ml of cow’s milk for Rs.27 in the presence of a panch witness and the co...
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The respondent-Union initiated Reference IT No. 170 of 2018 before the Industrial Tribunal, Ahmedabad, seeking permanency and regularisation of services for 159 workers of Tata Motors.
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The appellant, mother of the deceased Razaulla alias Altmas Mohd. Haider Shaikh, filed a claim under Section 23 of the Railway Claims Tribunal Act, 1987, alleging that the deceased was travelling from Ajmer to Bandra...
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The applicants were prosecuted in connection with an examination impersonation incident.
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On 2 June 2012, minor Ashishkumar Amarsinhbhai Vaghela, aged approximately two years, was travelling with his mother in a jeep when a tractor with trolley, allegedly driven rashly and negligently by Respondent No. 1,...
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The petitioners’ lands at Mouje Shinay, Taluka Gandhidham, District Kutch, were acquired for construction of a distributor from the Shinay Branch Canal of the Narmada Project.
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On 28 February 2002, communal violence occurred in and around Pandarwada and other villages within Khanpur Police Station limits, Panchmahal.
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Respondent No. 1 instituted Regular Summary Suit No. 13 of 2023 against the petitioners.
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On 10 June 2008, officers of the Jamjodhpur (East) Sub-Division inspected the respondent’s alleged puncture shop at Village Sadodar, Jamjodhpur, and alleged that he was bypassing the electricity meter through a cable...
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The petitioner, a co-operative bank, filed its return for Assessment Year 2014–15 declaring nil income after claiming deductions under Section 80P of the Income Tax Act, 1961, including deduction for interest earned f...
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The Ahmedabad Municipal Corporation’s Food Inspector visited the respondent’s food stall on 19 December 2008 and purchased a sample of butter allegedly used in preparing sandwiches and dabeli.
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The petitioner-employee challenged the order dated 23 December 2019 passed by the Industrial Tribunal/Labour Court (3), Vadodara, in Misc. Application No. 32 of 2019 arising from Reference (LCV) No. 537 of 1997 and Re...
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Harijan Vagha Alanda was allotted 5 acres of land bearing Survey No. 207/Paiki at Village Baroi by the Assistant Collector, Anjar, in 1969 for agricultural purposes.
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The petitioners, engaged in the supply of services, received a notice dated 07.09.2021 under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”), alleging tax evasion.
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The respondent-accused, husband of deceased Nurabibi, was prosecuted under Sections 498A and 306 of the Indian Penal Code, 1860 (IPC).
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The respondent joined the State service as a Store Keeper in 1975 and was promoted to a Class-II post in 1981.
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The respondent-employee had worked as an operator in the petitioner-company’s Spraydyre Department since 1992.
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The respondent-workman had been employed by the petitioner-company as an Operator since 1 April 1993 and had completed approximately 21 years of continuous service.
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On 16 July 2003, a Food Inspector of Ahmedabad Municipal Corporation visited the respondent’s business premises and purchased three packets of “Sangita Brand” tamarind fruits for analysis in the presence of a panch wi...
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Dahod Kharid Vechan Sangh Ltd., a cooperative society and owner of City Survey No. 7598, admeasuring 81.06 sq. metres, issued a tender notice inviting sealed offers for sale of the property, reserving the right to acc...
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The petitioner, owner of passenger bus No. DD-02-9061 registered in Diu, claimed to have paid Gujarat motor-vehicle tax of ₹20,376 for 25 July–1 August 2023 through a check-post e-receipt.
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The deceased, Manharba, married accused No. 3 approximately one and a half years before the incident and resided in a joint family with the accused at Sadatpura, Viramgam.
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The respondent-workman was appointed as a helper in the petitioner-Nagar Palika’s Water Department on 16 March 1993 and his services were terminated on 18 July 2001.
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The petitioners were widows of railway employees who were initially engaged as casual labourers and were subsequently granted the status of “casual labour with temporary status” between 1981 and 1984/1986. Their spous...
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The respondents operated a partnership firm engaged in manufacturing, selling and storing groundnut oil.
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The appellant, the original complainant, alleged that on 25 November 2013, while working at the “Agri Business Center” near Inaj village, the respondent-accused formed an unlawful assembly, assaulted him with an axe,...
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The prosecution alleged that, on 1 February 2006, the respondent had illegally connected a wire to the low-voltage electricity line and abstracted electricity for his residential premises, causing alleged theft valued...
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On 31 October 2005, the complainant alleged that a quarrel arose with the accused when he released his bullock cart for grazing near agricultural land.
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On 13 August 2011, the appellant, employed as a conductor in GSRTC bus No. GJ-18-Y-3471, was injured when the bus collided with a stationary truck while travelling between Panchasara and Panava.
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On 25 November 2011, Navjibhai Bavabhai Vasava was riding a Suzuki motorcycle near Link Road when a car allegedly being driven rashly and negligently struck the motorcycle from behind, causing fatal injuries.
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A chargesheet was issued against the petitioner on 15 May 2001, followed by an order of dismissal dated 15 February 2005. The CAT set aside the dismissal and remanded the matter for a fresh enquiry on 15 March 2007.
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The petitioners invoked Article 226 of the Constitution of India and the Gujarat Land Revenue Code to challenge the order dated 27 February 2017 passed by the Special Secretary, Revenue Department (Appeals) in Revisio...
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On 26 June 1998, Ratan, the complainant’s son, was allegedly confronted by the accused over non-payment of “chandla” money.
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The appellants challenged the judgment and decree dated 15 December 2025 passed by the Additional District and Sessions Judge, Dahod, in Regular Civil Appeal No. 19 of 2024, whereby the First Appellate Court confirmed...
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The petitioner filed its income-tax return for AY 2013–14 on 27.09.2013, declaring total income of ₹23,08,270.
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The petitioner challenged, under Article 227 of the Constitution, the order dated 21.04.2025 passed by the Sixth Additional District Judge, Bhuj-Kachchh in CMA No. 23 of 2025, whereby his application for condonation o...
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The complainant alleged that he advanced ₹5,50,000 to the applicant for arranging a proposed ₹48-crore loan and, towards repayment, the applicant issued Cheque No. 000009 dated 25 November 2016. The cheque was dishono...
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The employee, serving as Principal of the respondent college on probation, was issued a show-cause notice dated 15 July 2009 alleging misconduct. After considering his reply dated 21 July 2009, the college terminated...
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On 19 March 2011 at approximately 8:00 a.m., the complainant alleged that, near the Panchayat Office at Village Khanpur, the accused questioned his presence at the office and his operation of the Panchayat water pump,...
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The respondent was appointed by the petitioner on 01.10.2014.
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On 16 February 2021, Madhubhai Jerambhai Bhuriya was riding his motorcycle when a car bearing registration no. GJ-13-AH-2861, allegedly driven rashly and negligently by respondent no. 2, collided with the motorcycle.
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The appellant was the then Chief Executive Officer of respondent No. 8, Jamnagar Vistar Vikas Satta Mandal, and acted in that capacity under the Gujarat Town Planning and Urban Development Act, 1976 (“the 1976 Act”).
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Kamlaben, the deceased, was married to the respondent approximately three years before the incident and resided with him and his family in Ahmedabad.
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On 23 February 2005, the appellant, a 16-year-old student, was riding his bicycle on the correct side of the road when respondent No. 1 allegedly drove truck No. WB-23-A-4670 rashly and negligently from the wrong side...
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The appellant, the original complainant in a prosecution under Section 138 of the Negotiable Instruments Act, 1881, challenged the judgment dated 25 November 2009 by which the Chief Judicial Magistrate, Himmatnagar ac...
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For the purpose of extending the Narmada Canal, lands situated at Village Kaniyel, Taluka Daskroi, District Ahmedabad, were acquired under the Land Acquisition Act, 1894.
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On 6 March 2020, Nileshbhai Mansukhbhai Amraniya was riding a motorcycle when a car, allegedly driven rashly and negligently while overtaking, collided with it. He sustained fatal injuries and died.
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The petitioner was the legally wedded wife of late Shri Devani Nadirbhai Mahamadali, who served as a Line Man in the Electrical Department of the Rajkot Municipal Corporation.
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The petitioner invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. II-113 of 2017 registered at Varnama Police Station, Vadodara, under Sections 6(1)(3), 6(a) and 6(b) of the...
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The petitioner’s father, a Peon employed at the respondent school since 1967, died in harness on 10 May 2007. The petitioner applied for compassionate appointment on 24 September 2007 and was otherwise eligible for a...
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The complainant alleged that on 12 February 2017, he received a telephone call from mobile number 9510807498 from a person identifying himself as Sanjaybhai, the present applicant.
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On 27 March 2023, Vishnubhai Chimanlal Patel was walking across the Sola Overbridge when he was struck by a Honda motorcycle allegedly driven rashly and negligently by respondent No.1. He sustained grievous injuries a...
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The petitioner filed its return for AY 2014–15 on 19.11.2014, declaring income of ₹26,24,120.
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On 7 March 2008, the appellant, aged 24, was riding a motorcycle towards Kadi when a truck allegedly came from the wrong side and collided with the motorcycle, causing serious injuries, including a tibia-fibula fractu...
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The petitioner, a police constable serving in District Morbi, challenged the order dated 30 November 2024 passed by respondent No. 2 and the consequential order dated 27 February 2025 passed by respondent No. 3, trans...
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The petitioner-importer challenged the Directorate of Revenue Intelligence’s seizure of imported industrial oil under Section 110 of the Customs Act, 1962.
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The claimant, Ashokkumar Amarnath Dubey, was employed as a driver by Ideal Movers Pvt. Ltd. and was driving Truck No. GJ-5-AT-1550.
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On 1 August 2002, the appellant-claimant was travelling with his wife on motorcycle No. GJ-6-NN-6268 when a truck driven allegedly rashly and negligently by respondent No. 1 came from the opposite direction and collid...
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The appellants were the heirs and legal representatives of deceased original respondent Nos. 3 and 4, who had been parties to Arbitration Dispute No. 4 of 2003.
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The petitioners challenged an award dated 29 February 2016 passed by the competent authority under Section 3G of the National Highways Act, 1956, contending that compensation had been calculated by treating the acquir...
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The petitioners’ lands were acquired for construction of the Narmada Canal pursuant to a Section 4 notification dated 05 July 2008, published in the Official Gazette on 11 July 2008. Their acquisition award was passed...
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The assessee, engaged in developing and operating ports, SEZs and related infrastructure, filed its return for A.Y. 2008–09 declaring total income of ₹23,20,62,397.
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On 15.08.2007, the deceased, Adremanbhai Arabbhai Jat, was travelling in auto-rickshaw No. GJ-12-W-5559 along with grass intended for his animals when tractor No. RJ-21-RA-6393, allegedly driven rashly and negligently...
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The State of Gujarat preferred an appeal under Section 378(1) and (3) of the Code of Criminal Procedure, 1973, challenging the judgment dated 16 June 2012 by which the Trial Court acquitted the respondents in Special...
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The assessee was a Chinese company engaged in erection, testing, installation and commissioning services for a power project undertaken for Adani Power Private Limited. It established a project office/permanent establ...
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The complainant, Kalubhai Ramjibhai Parmar, a member of a Scheduled Caste and a security guard at Moksh Temple/crematorium, alleged that on 4 July 2009 at approximately 11:30 p.m., the accused arrived in a drunken con...
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On 13 January 2015 at approximately 8:00 p.m., accused No. 1 allegedly called the complainant, Bharatbhai Ukabhai Gohil, a member of the Scheduled Caste community, and requested transportation in the complainant’s Alt...
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The land comprised in Survey Nos. 87/1, 110, 111, 112 and 113 originally belonged to the petitioners’ predecessor, who transferred it to the predecessor of respondent Nos. 6.1 and 6.2 through a registered sale deed da...
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The petitioner-workman was engaged as a daily-wage watchman by the respondent Forest Department from 1 July 1990. His services were terminated on 1 November 2008 without notice, notice pay or retrenchment compensation.
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The petitioner-trust, eligible for exemption under Section 10(23C)(vi) of the Income-tax Act, 1961, filed its return for AY 2017–18 declaring nil income. During scrutiny, the Assessing Officer sought details concernin...
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The petitioners challenged the correctness of a measurement-sheet dated 13 January 2025, which formed the basis for acquisition notifications dated 22 July 2025 and 3 August 2025 issued under the Right to Fair Compens...
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Abhishekbhai Pravinchandra Gandhi, aged 21 years, died in a motor accident on 9 January 2002 when a dumper truck, allegedly driven rashly and negligently while overtaking his motorcycle, collided with him.
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On 3 May 2019, Manji Kesha Anavadiya was travelling as a pillion rider on a motorcycle from Rapar to Samakhiyali when a TVS Luna allegedly emerged from a railway gate without due caution and collided with the motorcycle.
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On 14 June 2002, the appellant was travelling as a passenger in an S.T. bus from Ahmedabad to Dahod when a truck allegedly driven rashly and negligently collided with the bus, causing her grievous injuries, including...
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On 24 March 2007, the appellant, a 28-year-old truck driver, was driving Truck No. GJ-10-V-4700 when it was allegedly hit by Truck No. GJ-12-T-7668, driven rashly and negligently by respondent No.3.
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On 8 June 2007, Prabhubhai Haribhai Patel, Pankajbhai Kanjibhai Patel and Haribhai Dayalbhai Patel were travelling in an Eicher truck bearing registration No. GJ-3-U-9420. The truck was allegedly driven rashly and neg...
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The petitioner, trustee of Maulik Education and Charitable Trust, operated Brilliant School and held two electricity connections bearing Consumer Nos. 32102/02555/1 and 32102/04698/2.
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On 17 December 2003, Paschim Gujarat Vij Company Ltd. (“PGVCL”) conducted a surprise inspection at the appellant’s Mira Ice Factory and allegedly detected malpractice involving the electricity meter, seals and wiring.
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The applicant was convicted by the learned 2nd Judicial Magistrate First Class, Deesa, in Criminal Case No. 1767 of 2016 for offences under Section 66(1)(b) of the Bombay Prohibition Act, 1949 and Section 185 of the M...
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On 24 May 2012, the appellant was driving a Tata Magic when it collided with a Bolero allegedly driven rashly and negligently from the wrong side of the road.
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The petitioner’s father, an employee of the Department of Telecommunications (“DoT”), died on 3 September 1995.
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The applicant, stated to be a road-accident victim, had instituted a motor accident claim petition pending before the Motor Accident Claims Tribunal, Patan.
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The deceased, daughter of the complainant, married respondent No. 1 approximately two years before the incident.
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The deceased, Binaben, married respondent-accused No. 1 on 3 November 2010 after eloping with him against her parents’ wishes; respondents Nos. 2 and 3 were her parents-in-law and respondent No. 4 was the father of he...
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The respondent-accused was the husband of Hemlataben, who died on 6 March 2010 from burn injuries sustained after she allegedly poured kerosene on herself and set herself ablaze on 28 February 2010.
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The State of Gujarat instituted proceedings against the respondent-accused under Sections 33EEC(B), 33EEC(C), and 33I(1)(A) of the Drugs and Cosmetics Act.
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The applicant, alleged to be the occupier of Ruby Macons Ltd.’s factory at Vapi, was prosecuted under Section 7A(2)(b) of the Factories Act, 1948, in Criminal Case No. 861 of 2014 filed before the Chief Judicial Magis...
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On 3 September 2001, the de facto complainant alleged that accused No. 1, accompanied by his son (accused No. 2) and the complainant’s driver (accused No. 3), travelled in the complainant’s car.
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The appellant-plaintiff instituted Regular Civil Suit No. 227 of 2011 seeking a declaration that he was in actual and physical possession of Survey No. 57/3, admeasuring 8,094 sq. mtrs., at Village Ramnagar, Anand, an...
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The complainant, Manjuben Gigabhai Gohil, alleged that on 2 February 2008, while returning on her scooter after appearing for her Standard 12 Hindi examination, she was stopped near a culvert between Pipalnu Patiyu an...
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The complainant, Khodabhai Kalidas Makwana, alleged that on 26 January 2008, while he had gone to Paniya Pond to fetch water, the six accused assembled with sticks, abused and threatened him, and insulted him by refer...
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The petitioners, parents of Maulik, aged 14, filed M.A.C.P. No. 393 of 2003 seeking compensation after Maulik fell from a school bus allegedly due to the rash and negligent driving of respondent No. 1 and died in the...
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The appellants filed an application under Section 56A of the Bombay Public Trusts Act, 1950, asserting that Plot Nos. 13, 14, 15, 28, 32 and 33 had been purchased by Respondent Nos. 2 and 3 from the funds of Agrawal S...
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On 12.03.2019, the deceased travelled from Ahmedabad to Yesvantpur by Train No. 16501, allegedly holding a valid journey-cum-reservation ticket bearing PNR No. 8715896694.
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The State of Gujarat, through the Deputy Executive Engineer, Roads and Buildings Department, Rajkot, acquired land in village Paddhari for construction of the Rajkot–Jamnagar four-lane State Highway.
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On 24 June 2016, Dilipbhai Nagjibhai, aged approximately 15 years, was travelling as a pillion rider on a motorcycle driven by his paternal uncle.
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On 29 April 2002, Vishalbhai Jivanbhai Desai, aged approximately 21 years, was travelling by motorcycle from Prantij to Majragam with a pillion rider.
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On 25 November 2020, the minor claimant, aged approximately 17 years and 5 months, was riding a motorcycle from Rajkot to Gondal with a pillion rider.
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On 22 March 2024, Sureshbhai Rameshbhai Vanjara was allegedly struck by a four-wheeler bearing registration No. UK-06-AF-3777 while crossing the road near Airport Circle, Ahmedabad.
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On 16 February 2005, Ashokbhai was travelling by bus to Bayad for his auto-parts business.
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In 2003, Bank of Baroda initiated recovery proceedings before the Debt Recovery Tribunal (“DRT”) against respondent Nos. 2 to 7. The DRT issued a Recovery Certificate for Rs. 59,25,374/- on 13 December 2007.
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On 3 June 2007, the complainant, Komalben Chimanbhai Patel, was at her residence with her relatives when accused Hitesh Patel allegedly came during an altercation concerning the flow of wastewater through a canal adjo...
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The appellant claimed that on 30 January 2015 he was travelling from Bavla to Dhandhuka by Train No. 52939, holding a valid journey ticket, which was lost during the incident.
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The petitioners, plaintiffs in Special Civil Suit No. 37 of 2018, challenged under Article 227 of the Constitution the Trial Court’s order dated 4 June 2026 rejecting their application below Exhibit 331 under Order VI...
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Western Agri Seeds Ltd. procured seeds, processed them through research, germination and quality-testing procedures, and supplied the resulting certified seeds for sowing by farmers.
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During a Janmashtami celebration at Bhoyna Dhaliya, Jamnagar, an altercation allegedly occurred between Vijaybhai Bhimjibhai, Jitendra Nanji, and Bhagwanjibhai’s group regarding a water-distribution stall and the brea...
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The assessee filed its return for Assessment Year 1996–97 declaring income of ₹1,87,06,270 on 18 February 1998.
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Chandulal Bhogilal Shah owned agricultural land bearing Survey No. 991 at Village Vandara, Taluka Dabhoi, District Vadodara. Parshottam Kashibhai Patel cultivated the land as a tenant.
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On 30 August 2006, Thakorbhai Fatesinh Chaudhary was riding motorcycle No. GJ-04-J-8496 near Bharti Hotel, Village Bajipura, when truck No. GJ-11-X-9020 collided with his motorcycle. He sustained serious injuries and...
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Gamit Builders Private Limited (“GAMIT”) filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator for disputes arising from an MoU dated 25 October 2010...
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The applicant and respondent No. 2 were married on 08.06.2021.
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The applicant-husband and respondent No. 2-wife were married on 17 November 2005 according to Arya Samaj rites. They had a minor son, who was residing with the applicant. Following matrimonial disputes, the wife was t...
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On 19 March 2018, Samatbhai Kayabhai Vijonda was walking near village Devaliya when car No. GJ-3-CR-4147, allegedly driven rashly and negligently, struck him, causing fatal injuries at the spot
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On 24 June 1998, at approximately 12:15 a.m., the deceased was sleeping in a vada near Kodki Road when respondent No. 1 allegedly drove truck No. GTY-5531 rashly and negligently, causing it to overturn onto the deceas...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 3982 of 2025, instituted by the respondent-husband and pending before the Family Court...
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The petitioner-company was issued a show-cause notice dated 15 March 2025 under Section 148A(1) of the Income-tax Act, 1961, proposing reopening of its assessment on the basis of a Suspicious Transaction Report prepar...
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Mastek Limited claimed exemption/deductions under Sections 10A and 80HHE of the Income-tax Act, 1961, for Assessment Years 1999–2000 and 2000–2001. The Revenue disputed: (i) the eligibility of Unit No. 107 for Section...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 279 of 2026, instituted by the respondent-husband and pending before the Family Court...
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On 7 May 2018, the appellant-claimant, aged approximately 21 years and working as a mason, was travelling on a motorcycle with his wife and daughter.
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 108 of 2026, instituted by her husband under Section 13 of the Hindu Marriage Act, 195...
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Mastek Limited, engaged in software development, operated Unit No. 106 in the SEEPZ, Mumbai, which commenced operations in 1990/Assessment Year 1991–92.
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 2093 of 2025, instituted by the respondent-husband and pending before the Family Court...
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The petitioners were recruited as Upper Division Clerks in 1992 and promoted as Tax Assistants in 1995.
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On 11 January 2020, Somabhai Bababhai Rathod was travelling as a passenger in an autorickshaw when another autorickshaw, allegedly driven rashly and negligently on the wrong side of the road, collided with it. Somabha...
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On 17 March 2012, the appellant, aged approximately 18 years and studying in the 10th standard, was riding his motorcycle from Vapi to Surat when a Maruti car, allegedly driven rashly and negligently, collided with him.
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On 14 April 2017, a Wagon-R car bearing registration No. GJ-6BA-9372, carrying Piyush Jayantibhai Bhatt, Leelaben Pushpvadan Adhyaru, Sharmishtaben Jayantibhai Bhatt and others, was travelling from Padra towards Debka...
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On 29 January 2006, the appellant was riding motorcycle No. GJ-6-AG-2633 towards Jabugam when a truck, allegedly driven rashly and negligently by Respondent No. 1, collided with the motorcycle, causing the appellant m...
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The applicants, original claimants/legal heirs in LAQ Case No. 38 of 2004 concerning acquisition of land at village Lakhvad, sought condonation of a delay of 6,472 days in filing a first appeal against the Reference C...
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The applicants were original claimants in LAQ Case No. 38 of 2004 concerning acquisition of land at village Lakhvad for a public purpose.
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On 29 July 1995, the Food Inspector visited Quality Provision Store, allegedly operated by Respondent No. 1, and purchased a sample of Gayatri Brand groundnut oil.
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On 16 November 1995 at approximately 5:00 p.m., the complainant, Babubhai Dhanabhai, and his father, Dhanabhai Gandabhai, were ploughing their field at Gharoda village when the accused allegedly allowed their cows to...
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On 22 June 2006, a GEB/P.G.V.C.L. checking squad allegedly inspected the respondent’s flour mill at Village Gorakhadi, Taluka Jamjodhpur, and found an unauthorised three-phase direct connection from a low-tension elec...
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On 4 December 2020, Navinchandra allegedly purchased a valid railway ticket, boarded the Sabarmati Express from Ahmedabad intending to travel to Anand, and fell from the moving train when it started with a jerk amid h...
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On 4 March 2008, officers of the Gujarat/Vadodara electricity distribution authorities inspected the electricity connection associated with the accused’s father at Village Padla, Taluka Sami, District Patan.
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On 6 August 2009, the complainant, Mansukhbhai Kalabhai Dafda, alleged that Respondent No. 1 threw a stick at his child, assaulted the complainant’s wife with the stick, and thereafter assaulted the complainant when h...
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On 23 December 2001, Sangitaben and her husband, Mukeshbhai, were travelling on a motorcycle from Vadod to Ahmedabad when a truck bearing registration No. GJ-7-X-5003 allegedly hit the motorcycle from behind near Dabh...
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The complainant, Sonalben, was married to respondent No. 1, Maheshbhai Parmar, approximately one-and-a-half years before the incident and had a daughter from the marriage.
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The plaintiff claimed a one-half undivided share in land bearing Survey No. 55, Village Amiyapur, Gandhinagar, originally recorded in the name of Bai Fateh, widow of Mohanji Vaghaji.
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The de facto complainant married original accused No. 1, Nitinkumar Kanubhai Rabari, on 29 January 2015 at Borsad.
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The applicants, being claimants/legal heirs in LAQ Case No. 38 of 2004 concerning acquisition of land at village Lakhvad, sought condonation under Section 5 of the Limitation Act, 1963, of a delay of 6,472 days in fil...
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. II-132 of 2015 registered at Visnagar City Police Station, Mahesana, for offences under Sections 323, 504, 5...
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The appellant-plaintiff claimed to be the owner and occupier of Flat No. 7/A, first floor, Muktajivan Society, Ghodasar, Ahmedabad, allegedly purchased under a sale agreement dated 11 December 2000 executed before a N...
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The State appealed against the judgment dated 30 August 2003 by which the Additional Sessions Judge, Fast Track Court, Dhrangadhra, acquitted the respondents of offences under Sections 376, 366, 363 and 114 of the Ind...
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The petitioner-company filed its return for A.Y. 2012–13 declaring total income of ₹1,64,59,510.
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The appellant, a Labour Enforcement Officer (Central), inspected the worksite of Gujarat State Petronet Ltd. (“GSPL”) at Amboli, Ankleshwar, on 17 October 2001 and allegedly found 552 contract labourers employed witho...
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The State acquired land situated at village Zampodar, Taluka Rajula, District Amreli, for a public purpose.
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The Income Tax Officer issued a notice under Section 148 of the Income-tax Act, 1961, dated 30 March 2019 to Late Vinodbhai Hirabhai Patel, who had died on 26 February 2017.
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The respondent-workman was allegedly employed as a Safai Kamdar with the petitioner-Gram Panchayat from 1 January 2008.
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Santokben Aabhabhai Sharma owned land bearing Survey No. 50 paiki 5, situated at Village Palasva, Junagadh.
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Respondent No. 1 owned agricultural lands bearing Revenue Survey Nos. 571–574 at Village Nava, Deesa, while the petitioners owned lands bearing Survey Nos. 331 and 332 at Village Khareda, Saraswati, District Patan.
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 15 of 2026, instituted by the respondent-husband under Section 9 of the Hindu Marriage Act, 1955, and pendin...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 188 of 2025, instituted by the respondent-husband under Section 9 of the Hindu Marriag...
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 2057 of 2025, instituted by the respondent-husband under Section 13(1) of the Hindu Marriage Act, 1955, befo...
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On 14 June 1994, the appellant and his wife were travelling on a scooter when a Maruti van, allegedly driven rashly and negligently on the wrong side of the road while overtaking another vehicle, collided head-on with...
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The applicant, a practicing doctor running a hospital at Vyara, sought quashing of FIR No. 11824001241267 of 2024 registered at Vyara Police Station for offences under Sections 376(2), 376E, 354A(1)(i), 377, 511 and 5...
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The respondent-plaintiff’s husband, Harshadbhai Mohanbhai Rana, was employed as a driver with the appellant-bank and died in harness on 20 February 1984.
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The applicant, a practicing doctor and owner of a hospital at Vyara, sought quashing of FIR No. 11824001241268 of 2024 registered at Vyara Police Station under Sections 354A(1)(i) and 504 of the IPC, invoking Section...
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The applicant, a Female Health Worker at Bamanva Primary Health Centre, was the sole accused in FIR No. 11215013250640 dated 19 November 2025 and the consequential Criminal Case No. 167 of 2026.
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The applicant sought quashing of FIR I-C.R. No. 11211035260095 of 2026 registered at Muli Police Station, District Surendranagar, under Sections 108, 351(3) and 54 of the Bharatiya Nyaya Sanhita and Sections 5, 40 and...
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On 20 September 2001, the accused visited the complainant’s residence in a drunken state in connection with a dispute between the complainant and his brother.
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The applicants—Applicant No. 1 and his two sons, Applicants Nos. 2 and 3—worked for Suvarna Shilpi Jewellers, a firm engaged in manufacturing gold ornaments.
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The respondent-employee joined the petitioner’s service on 10 December 1984 and was terminated on 7 January 1987.
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The respondents-claimants filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, arising from a collision between a Matador and a motorcycle, in which Kishorbhai, the motorcycle rider, suffered fata...
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The applicant sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. I-132 of 2017 registered at Valsad Town Police Station for offences under Sections 376 and 504 of the Indian Pen...
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The applicants invoked the High Court’s inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of C.R. No. I-4 of 2014 registered at Matar Police Station for offences under S...
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The respondent-husband instituted H.M.P. No. 18 of 2023 under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, alleging mental cruelty and desertion by the appellant-wife.
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The petitioner sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR being C.R. No. 37/2019 registered at Manavadar Police Station, Junagadh, and the consequential Criminal Case No. 128/202...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No.11192008220352 of 2022, registered at Bavla Police Station, Ahmedabad Rural, for offences under Sections 306...
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The petitioner housing society purchased 6,056 sq. metres of old-tenure land bearing Revenue Survey No. 64/A at Chandlodia, Ahmedabad, and obtained approval for its layout plan on 6 November 1975.
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On 6 June 2009, Maheshbhai Champakbhai Gamit was riding motorcycle No. GJ-19-D-3573 with two pillion riders towards Vyara when truck No. KA-01-AD-5007 allegedly being driven rashly and negligently collided with the mo...
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On 2 August 2011, the claimant was travelling in a tempo that collided with an ST bus while the tempo was allegedly driven rashly and negligently.
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The claimant-appellant challenged the judgment and award dated 6 March 2017 passed by the Motor Accident Claims Tribunal (Main), Vadodara in MACP No. 2008 of 1998.
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The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) against the judgment dated 29 March 2012 by which the 9th Additional Senior Civil Judge and A...
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The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (CrPC), alternatively invoking Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), cha...
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The Agriculture Produce Market Committee, Unjha (“APMC”) applied through the Bank of India for a loan and subsidy under the Agricultural Marketing Infrastructure, Grading and Standardization (“AMIGS”) Scheme for its a...
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The 25 petitioners, claiming to be residents of Village Rajpardi, Taluka Jhagadia, District Bharuch—a Scheduled Area—challenged the notification dated 28 June 2022 issued under Section 3 of the Gujarat Water and Gas P...
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On 13 December 1997, the claimant, aged approximately 19 years and studying for a B.Com. degree, was travelling as a pillion rider on a motorcycle. A scooter allegedly driven rashly and negligently collided with the m...
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On 21 February 2019, Rajendraprasad Keshavprasad Purohit was travelling in an Eeco car when its tyre burst and the vehicle overturned. He sustained grievous injuries and subsequently died. His widow and two sons filed...
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The petitioner, a proprietorship firm providing manpower recruitment and supply services, collected and deposited service tax, education cess and higher education cess of ₹7,15,237 with the Service Tax Department on 2...
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The plaintiff and her mother were recorded owners of agricultural land bearing Survey No. 388/2, Block No. 459, admeasuring 3,440 sq. metres, at Village Khanpur, Taluka Dehgam, District Gandhinagar. They executed a re...
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On 21 April 1999, the appellant, then aged approximately 13 years, was travelling as a labourer in a trolley attached to a tractor from Dhoravira towards the Sim of Dhoravira. The tractor was allegedly driven rashly a...
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908 (“CPC”), seeking transfer of Family Suit No. 148 of 2025, instituted by the respondent-husband before the Family Court at V...
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On 21 April 1999, the claimant, aged approximately 13 years, was travelling as a labourer in a trolley attached to a tractor.
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