HCMONTHLY CASE LAW ARCHIVE
Read 828 LawLens analyses of Gujarat High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The applicant, a claimant in LAQ Case No. 38 of 2004 concerning acquisition of land in village Lakhvad, sought condonation under Section 5 of the Limitation Act, 1963, of a delay of 6,472 days in filing a First Appeal...
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The respondent instituted Regular Civil Suit No. 14 of 2026 before the Principal Civil Judge, Satlasana, involving a dispute concerning the parties’ land boundaries and construction allegedly made by the petitioner.
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The respondent-workman had served the petitioner-employer as a watchman for approximately seven years.
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The petitioner, a partner of M/s. Sundaram Landscape LLP and proprietor of M/s. Sundardeep Builders, challenged the show-cause notice issued under Section 148A(1) and the subsequent order under Section 148A(3) of the...
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The petitioner, a partnership firm engaged in development and construction, challenged proceedings initiated under Section 148A of the Income-tax Act, 1961 (“the Act”) for reopening its assessment for Assessment Year...
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The respondent was appointed as a daily wager in March 2010 and his services were terminated on 8 April 2013 without notice or notice pay.
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The petitioner worked as a daily-wage Chowkidar with the respondent from 1 June 2010.
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The respondent was employed as a clerk with the petitioner-company from 21 December 1982. He alleged that his services were orally terminated on 8 November 1989, in breach of Section 25F of the Industrial Disputes Act...
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On 18 September 2011, the claimant and his family stopped for dinner at Hotel Anjali on the Ahmedabad–Himmatnagar Highway.
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The respondent instituted Special Civil Suit No. 3 of 2018, later converted into Commercial Civil Suit No. 96 of 2019, against the petitioner.
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On 5 April 2012, the claimant, Sumliben Ramubhai Ninama, was walking along the roadside when a Max Jeep, allegedly driven rashly and negligently by respondent No. 1, ran over her right foot, causing grievous injuries.
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The petitioner claimed ownership and possession of Revenue Survey No. 83/2 and sought quashing of the Mamlatdar’s order dated 19 April 2016, which refused to remove Gujarat Industrial Development Corporation’s (“GIDC”...
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On 13 May 2006, Ranchhodbhai Laxmanbhai was travelling in truck bearing registration No. GJ-3-U-5770 when it overturned near Kaniya Patiya on the Dharmaj–Tarapur Road due to the rash and negligent driving of its driver.
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On 11 August 1993, Nathabhai Popatbhai Bharwad and Gagjibhai Haribhai Bharwad were travelling in goods truck No. GTK-4981 with goods and groceries when it collided with truck No. RJW-4445 due to the rash and negligent...
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The plaintiff instituted H.R.P. Suit No. 1550 of 2001 before the Small Cause Court, Ahmedabad, alleging that the defendants were his tenants in Flat No. 54/647, Naranpura, let at a monthly rent of ₹1,500 under a notar...
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The petitioner, a civil-construction company, was awarded a contract by the Space Application Centre for construction of residential quarters at PRL Vikramnagar Housing Colony, Ahmedabad, for a contract value of appro...
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On 10 March 1994, between approximately 6:00 p.m. and 6:30 p.m., the accused allegedly formed an unlawful assembly, attempted to assault Raghavbhai Khengarbhai Bharwad, injured Girishbhai Laljibhai Kadiya, and thereaf...
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The petitioner invoked Articles 226 and 227 of the Constitution challenging the order dated 27 November 2015 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. SABAR/1-A/2013, and...
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The petitioners, judgment-debtors and tenants, challenged an order dated 17 June 2026 passed by the Small Causes Court, Ahmedabad, in Execution Petition No. 59 of 2019, whereby their request to adjourn execution of an...
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The petitioner challenged, under Article 227 of the Constitution, the order dated 13 July 2016 passed by the Special Secretary, Revenue Department (“SSRD”) in Revision Application No. 14 of 2006 concerning alleged con...
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The petitioners challenged the order dated 18 November 2013 passed by the Assistant Collector and the order dated 18 June 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. MV...
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The respondent-accused was alleged to have driven truck No. RJ-19-2G-315 rashly and negligently on 14 August 2010 at approximately 21:30 hours near the Amirgadh border check-post, damaged barriers and other articles p...
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Hina, who had previously been married and had three children, remarried the respondent, Arjunsinh Bhikhusinh Parmar, in January 2010. The prosecution alleged that she was subjected to harassment and physical torture b...
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The appellants-defendants challenged an interlocutory order dated 9 March 2026 passed by the Commercial Court/6th Additional District Judge, Rajkot, in Commercial Trademark Suit No. 2 of 2025, whereby the plaintiff’s...
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A search under Section 132 of the Income-tax Act, 1961 was conducted at the premises of Suresh R. Thakkar, a third party, on 15 October 2019.
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The appellant–complainant alleged that he, his mother and his brother were cultivating land bearing Survey No. 171/1, Block No. 283, over which a civil dispute was pending with respondent No. 2.
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Narothambhai Kalyanbhai owned lands bearing Block Nos. 474, 490, 498 and 539 at Bagumara, Surat, and died intestate on 9 April 1966.
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The deceased Banwarilal Mangli instituted Civil Suit No. 652 of 1989 before the City Civil Court, Ahmedabad, seeking declaration and permanent injunction concerning Room No. 110 in Harilal Bhogilal’s Chawl. He claimed...
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Hansaben, wife of Bhupat Govabhai Vala, allegedly lived in a joint matrimonial household at Village Devda with her husband and in-laws.
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On 8 December 2017, the de facto complainant alleged that, while returning home after voting, the applicants intercepted her due to a prior dispute, abused her, held her hand, slapped her, and threatened to kill her a...
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-C.R. 87 of 2016 registered at Aslali Police Station, Ahmedabad (Rural), for offences under Sections 406, 4...
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The appellant obtained a Scheduled Tribe certificate, which was cancelled by the competent authority on 6 March 1995; he did not challenge the cancellation and accepted that he did not belong to the ST category.
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The appellant-workman, along with nine similarly placed workmen, challenged the termination of their services. The Labour Court held the terminations illegal but awarded lump-sum compensation ranging from ₹7,000 to ₹1...
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The appellants’ agricultural lands situated at village Savpura, Taluka Tharad, District Banaskantha, were acquired by the State for the Narmada Project under the Land Acquisition Act, 1894.
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The applicants, who were the complainant’s in-laws, invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-12 of 2017 registered at Mahila Police Station, Kheda–Nadiad, for off...
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The complainant, an employee of Shree Sainath Industries since 2011, alleged that on 17 November 2017 he visited the company office and requested reinstatement after repeated absence from work.
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The Gujarat State Industrial Development Corporation (GSIDC), the acquiring body, acquired the respondents’ lands situated at Piraman and Ghadkhol villages, Ankleshwar Taluka, Bharuch District, for expansion of the An...
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The appellant–plaintiff entered into a contract dated 26 July 2004 with the respondent to sell 6,400 metric tonnes of castor seeds at ₹19,000 per metric tonne.
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The petitioners, defendants in Regular Civil Suit No. 92 of 2023 before the Additional Civil Court, Morbi, challenged the Trial Court’s order dated 29 April 2026 below Exhibit 19, by which their application for reopen...
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The petitioner challenged Rules 32 and 81 of the Central Motor Vehicles Rules, 1989 as ultra vires the Motor Vehicles Act, 1988, and sought a direction restraining the Regional Transport Authority, Ahmedabad, from rec...
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The petitioner challenged the order dated 15.10.2012 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. MVV/CON/BVN/02/2010, which affirmed the Deputy Collector’s order dated 29.11...
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The Gujarat Public Service Commission issued an advertisement for 13 posts of Principal, Class I, District Institute of Education and Training.
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The petitioner, initially appointed as an Assistant Teacher in 1992, was appointed Principal of respondent No. 3-School on 24 August 1998.
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The petitioners challenged, under Articles 226 and 227 of the Constitution and the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (“Fragmentation Act”), the orders dated 17 December 2009 p...
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The petitioner challenged, under Article 226 of the Constitution and the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (“Fragmentation Act”), the order dated 30 June 2012 passed by the Pr...
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The petitioners sought to quash FIR C.R. No. I-192 of 2017, which alleged offences under Sections 306, 504, 506(2), 294(b), and 114 of the IPC
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The Petitioner, a Medical Superintendent at ESIC Hospital, Vapi, sought to quash Criminal Case No. 1445 of 2025 arising from FIR I-C.R. No. 107 of 2019.
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The appellants filed a writ petition seeking disposal of their representations containing allegations against elected office bearers and members of the Anand Nagarpalika.
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The applicant (Special Land Acquisition Officer) filed a batch of civil applications under Section 5 of the Limitation Act, 1963, seeking to condone a delay of 1225 days in preferring First Appeals against a common ju...
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The appellants (children of the deceased) sought compensation for a death caused by an "untoward incident" on the Railways.
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On February 1, 2022, Bharatbhai Jinabhai Chudasama was sleeping beside a parked tractor inside the compound of Vadodara Sugar Factory. The opponent No. 1 drove a tractor and trailer (Registration Nos. GJ-4H-4703 and G...
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The respondent, a bus conductor for the petitioner-Corporation, was found guilty of misconduct on 23.05.1986 for failing to issue tickets to three passengers
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The original petitioner (Respondent No. 1), a co-owner of Revenue Survey No. 323 paiki, challenged the implementation of Town Planning Scheme No. 10.
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The petitioner is the widow and legal heir of Irshadahmed Chaudhary, who operated a proprietorship firm, "Ideal Steel Corporation," registered under the GST Act. The proprietor passed away on 29.07.2020 after a prolon...
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The marriage of the deceased, Lataben, was solemnized with Respondent No. 1 (husband) on 16.05.2010; the couple returned to Ahmedabad on 17.05.2010.
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The deceased, Nituben, married Respondent No. 1 and resided in Surat.
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The petitioner’s father was a tenant of a shop since 1981, running a typewriting institute. Following an electricity theft case in 2005, the supply was disconnected
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The land in question was acquired under the National Highways Act, 1956, with a Section 3D declaration published on 28.06.2018
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On 22.10.2019, Hitesh Manunbhai Savaliya (the deceased) allegedly fell from a passenger train between Vadodara D cabin and Bajva station while traveling from Surat to Ahmedabad.
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The State of Gujarat acquired lands in Village Mera, Taluka Deodar, District Banaskantha for the public purpose of constructing Narmada Irrigation Project water canals
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The appellants’ lands situated in Village Mera, Taluka Deodar, District Banaskantha, were acquired for the Narmada Irrigation Project
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On March 5, 2012, the deceased, Kalabhai Fatabhai Ninama, was a pillion rider on a motorcycle.
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On June 22, 2005, the deceased, Gopalbhai Ramjibhai Sojitra, went to the terrace of a factory premises where a portion of a service line was tinted inside the parapet. He was electrocuted and died on the spot
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The deceased, Arjunbhai Nepali, was an apprentice with Paschim Gujarat Vij Company Ltd (PGVCL). On April 1, 2004, while checking an electric line on a pole for repairs under instructions, he was electrocuted and died.
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The State of Gujarat acquired agricultural lands in Village Adalaj, Gandhinagar, for the construction of a link road connecting the Adalaj-Nabhoi-Koba road.
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On November 11, 2021, Hasmukhbhai Chauhan and his wife Champaben were traveling on an Activa when a GSRTC bus, driven in a rash and negligent manner from the wrong side, collided with them.
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The petitioner, a retired Additional District Judge, was appointed as Joint Registrar and Member, Board of Nominees, Vadodara, on 07.12.2018, subject to specific Government Resolutions (GRs).
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The applicants (Special Land Acquisition Officer and Executive Engineer) sought to condone a delay of 1248 days in filing a First Appeal against the judgment and award dated 24.12.2021 passed by the Additional Senior...
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The respondents (Nos. 1 to 12), employed as part-time sweepers, filed a writ petition seeking benefits under the Government Resolution (GR) dated 16.07.2019.
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The petitioners availed of loan facilities from Respondent No. 2 Bank in 2024. In March 2026, the account was classified as a Non-Performing Asset (NPA).
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The Appellant was selected as a Police Constable trainee by the Respondent in 1989. During his training at Vadodara, he left the institute on 15/05/1986 without prior permission or written intimation, later claiming h...
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On July 9, 2009, the appellant was standing with his bicycle on the side of the road near Jalaram Temple when a bus belonging to the respondent Corporation, driven rashly by respondent No. 1, struck him
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The appellants retired from service in 2018. Upon retirement, the respondent Municipality directed the Provident Fund (PF) authorities to withhold 10% of their provident fund on the grounds of alleged excess payments...
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On March 8, 2007, the appellant was traveling in a Jeep (Reg. No. GJ-20-A-2886) when it was struck from behind by another Jeep (Reg. No. GJ-20-T-9768) driven negligently by Respondent No. 1
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On April 16, 2007, the appellant, Kamleshbhai Rameshbhai Valand, was riding his motorcycle when he was struck head-on by an offending Jeep driven in a rash and negligent manner.
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On February 21, 2014, the deceased, Hansaben Dhirubhai (aged 35), was a pillion rider on a motorcycle driven by her husband.
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The applicants sought to quash an FIR registered under Sections 406, 420, 506(2), 465, 467, 468, 471, 120B, and 114 of the IPC.
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The petitioners (the sister-in-law and two friends of the husband) sought the quashing of FIR No. 11191047220041/2022 registered at Mahila Police Station, Ahmedabad City.
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The petitioner sought to encash Fixed Deposits (FDs) held in his name, which were originally created during his minority under the guardianship of his father
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The appellants (purchasers) bought two parcels of land in 1975 via a registered sale deed.
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The petitioners filed an application under Section 482 of the CrPC to quash FIR C.R. No. 11206043220248 of 2022. The complainant alleged that on 02.04.2022, while at a shop, the applicants (petitioners) threw caste-ba...
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The applicant, a suspended government officer previously convicted in an Anti-Corruption Bureau (ACB) case, allegedly induced the complainant to pay ₹40,00,000/- to expedite the conversion of agricultural land to non-...
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The petitioners sought to quash FIR C.R. No. I-11 of 2003 (C.I.D. Crime Gandhinagar Zone) and subsequent charge sheets pending before the Chief Metropolitan Magistrate, Ahmedabad
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On November 5, 2009, at approximately 12:45 p.m., the accused allegedly entered the agricultural field of the complainant, Dilipbhai Chanabhai, and inquired if his father was "Chana Lagha".
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The Respondent No. 1 (original plaintiff) filed a suit under Section 5 of the Mamlatdars' Courts Act, 1906, alleging that the Petitioner (original defendant) obstructed the natural flow of water across his agricultura...
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The applicants sought condonation of an inordinate delay of 6472 days (approximately 18–20 years) in filing First Appeals against a Land Reference Award dated 06/05/2008.
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The petitioner challenged a reassessment notice dated 31.08.2022 issued under Section 148 of the Income Tax Act, 1961, for Assessment Year 2016-17
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The deceased, Varshaben, married Respondent No. 1 in 2010. Respondent No. 2 is the mother-in-law. Due to alleged harassment and the mother-in-law’s quarrelsome nature, the couple resided separately for seven months pr...
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The petitioners (agriculturists) were sued by private respondents under Section 5 of the Mamlatdar’s Courts Act, 1906, regarding the alleged obstruction of a natural rain-water stream
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The plaintiff (respondent) filed a suit for recovery of possession of immovable property in Ahmedabad.
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The Petitioner, a private limited company, filed its income tax return for Assessment Year 2024-25. The case was selected for scrutiny
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The Respondent No. 1 (employee) was engaged as an Office Clerk by the Appellant corporation in 1999
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The respondent-workman was engaged as an Assistant Clerk (alleged by petitioners to be a part-timer) from February 1992 until April 14, 2001
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The applicant-accused was convicted by the Trial Court and the First Appellate Court for an offense under Section 138 of the Negotiable Instruments Act, receiving a sentence of one year of simple imprisonment and a fine
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On May 20, 1998, a Food Inspector inspected the shop of Accused No. 1 (the vendor) and purchased samples of "Tulsi Gutkha".
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The applicant (wife) filed a petition under Section 24 of the Code of Civil Procedure, 1908, seeking to transfer a matrimonial suit filed by her husband from the Family Court at Amreli to the Family Court at Rajkot
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The predecessor of the plaintiffs, a casual laborer for the Oil & Natural Gas Commission (ONGC), died on May 20, 1987, following an accident during a blasting operation
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The assessee filed its return for AY 1995-96, which was initially processed under Section 143(3) of the Income Tax Act
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The petitioner, a public Trust, filed its return of income for A.Y. 2013-14 declaring NIL income
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The petitioner-workman was appointed as a wireman by the respondent in 1984.
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The suit property is Shop No. 146 in the Ahmedabad Maskati Cloth Dealers Co-operative Society, originally allotted to the Hindu Undivided Family (HUF) of Ramlal Mulchand.
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On August 28, 2008, the deceased, Dharmeshbhai Mansukhbhai Sondagar, was driving a Maruti car with his family from Shirdi when he collided with a Gujarat State Road Transport Corporation (GSRTC) bus.
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The applicants were accused of running an illegal "dabba trading" operation from a private residence using "Market Plus" applications, dummy SIM cards, and mobile phones to provide trading tips without a SEBI license
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The applicant sought to quash FIR No. 11206062210543 of 2021 registered at Satlasana Police Station for offences under Sections 406, 420, and 120B of the IPC; Sections 13 and 14 of the Securities Contracts (Regulation...
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The petitioner, who is the plaintiff in Special Civil Suit No. 33 of 2020 pending before the Additional Senior Civil Judge, Surat, filed multiple applications (Exhibits 21, 22, and 23) to bring the legal heirs of the...
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The assessee, a company trading in shares and securities, was subject to a search action under Section 132 of the Income Tax Act, 1961, on December 18, 2013
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The applicant (wife) filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking the transfer of a matrimonial suit (HMP No. 394 of 2025) from the Family Court at Bhavnagar to the Family Court...
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The respondent-employee was terminated by the petitioners citing irregular attendance and medical unfitness
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The petitioner filed its original income tax return for Assessment Year 2012-13, which was scrutinized and finalized under Section 143(3) of the Income Tax Act
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The petitioners filed two Special Civil Applications under Article 227 of the Constitution of India challenging orders dated July 2, 2026, passed by the 4th Additional District Judge, Surat, below Exhibit-24 and Exhib...
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The respondent-workman was appointed as a labourer on 01.01.1971 in the Road and Building Department and retired upon superannuation on 31.12.2006.
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The applicant invoked Section 482 CrPC seeking quashing of Criminal Case No. 33341 of 2019, pending before the In-charge Additional Chief Judicial Magistrate, Vadodara, for offences under Section 138 of the Negotiable...
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On November 16, 2018, the appellant was a pillion rider on a motorcycle (GJ-6-LC-2922) owned by Respondent No. 1 and insured by Respondent No. 2.
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On 16.11.2018 at approximately 2300 hrs., one Dilavar Hussain Iqbalbhai Bholawala was riding motorcycle No. GJ-6-LC-2922 (owned by Respondent No.1 and insured with Respondent No.2) with a pillion rider, when an unknow...
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The respondent-workman was employed by the petitioner-employer (Range Forest Officer) as a Watchman for approximately three years.
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The applicant (original accused No. 2) invoked Section 482 of the Code of Criminal Procedure, 1973 seeking to set aside the order passed below Exh. 1 in Criminal Case No. 1743 of 2019 by the learned Additional Chief J...
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The respondent-workman was employed by the petitioner (Range Forest Officer) as a Watchman for approximately four years; his services were orally terminated on 01.06.2015 without compliance with the mandatory provisio...
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On May 24, 1995, the deceased, Devendrabhai Batra, was a passenger in a Maruti Car (GJ-16-A-9951) traveling from Mumbai to Surat. A tanker (GJ-1-V-4769) struck the car from behind after the car driver had stopped on t...
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The applicants (parents-in-law and two sisters-in-law) sought to quash FIR No. 11191008201178 dated 25.10.2020 and the resulting Criminal Case No. 3443 of 2021
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On September 19, 2007, Gujarat State Highway Traffic Police intercepted a truck (No. HR-03-GA-0272) near Bhagyoday Hotel.
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On April 17, 2005, the appellant, aged 20, was riding a motorcycle when he was struck by another motorcycle driven rashly and at excessive speed by Respondent No. 1.
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On 04.05.2021, claimant Hansa Ashokkumar Hadat (aged 18, a labourer) in MACP No.35/2023 and claimant Sanjaybhai Ramanbhai Manat (aged 25, a mason) in MACP No.36/2023 were travelling in an Eeco car (GJ.18.BF.9637) driv...
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The petitioner and Respondent No. 7 are brothers and co-sharers of ancestral agricultural land in Mouje Rahiyad, Bharuch
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On June 1, 2010, the deceased was riding a motorcycle when he was struck by a tanker driven in a rash and negligent manner.
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The appellant (complainant), an ASI in the police department, filed an FIR on 28.02.2005 alleging that his daughter, Sushilaben, committed suicide on 13.02.2005 due to physical and mental cruelty and dowry demands by...
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The deceased, Purnaben, committed suicide by self-immolation on June 14, 2011
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The respondent-workman was appointed as a Daily Wager in March 2010 in the Range Office of the petitioner-employer (State of Gujarat). His services were terminated on 08.04.2013 without any notice or notice pay.
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On March 6, 2023, 14-year-old Jaymin Pravinbhai Patel was killed when a truck (HR-56-B-8182), driven rashly and at excessive speed, hit his bicycle from behind on the Radhanpur-Kandla Highway.
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On November 12, 2001, the deceased, Maganbhai Dhuljibhai Ahari, was traveling in an auto-rickshaw when a bus belonging to the Ahmedabad Municipal Transport Service (AMTS) collided with it.
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The respondent-employee was engaged as a Class IV employee at the hospital of Petitioner No. 2 purely on a temporary basis, being called for work only when regularly appointed Class IV employees were on leave or unava...
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The appellant's father worked as a Hamal-cum-Peon in the hostel of L.D. Engineering College for over 40 years.
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Land bearing Block No. 30, admeasuring Acre 19–18 Guntha of Mouje Mandkol, Taluka Olpad, District Surat ("subject land") was originally held by Respondent No. 4, Lakhiben, who sold it to non-agriculturists by register...
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In January 2026, the Karamsad Anand Municipal Corporation (respondent No.1) invited tenders for "Ganesh Chowkdi to Borsad Chowkdi Bridge End to RTO Office, Existing Underground Sewerage Line Shifting by Micro Tunnelin...
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The applicant invoked the inherent jurisdiction of the High Court under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R.No.I-126 of 2019 registered at Satellite Police Station, Ahmedab...
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On 30.05.2006 at about 12:30 hours, three persons—Ronak Prakashchandra Prajapati, Sudhaben @ Smitaben Prakashchandra Prajapati, and Ashishkumar Prakashchandra Prajapati—sustained fatal injuries when an S.T. Bus (Reg....
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The applicants are partners/designated partners of Aditya Multinational LLP, registered under the LLP Act, 2008, engaged in metal trading from Rajkot.
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The complainant and one Illyashbhai Valibhai Multani purchased a property in Anand (T.P. Scheme-1, Final Plot No. 291, City Survey No. 283, admeasuring 2585.1312 sq. mtrs.) belonging to Jain Shwetambar Murthy Pujak Sa...
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The land in Village Ambaliya, Taluka Malpur, District Sabarkantha was acquired for the public purpose of constructing four-lane Highway No. 5 from Shamlaji to Godhara
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The deceased, Sushilaben, daughter of the complainant, was married to respondent No. 1 (Jashwantbhai) on 15.05.2004 as per community customs; respondent Nos. 2–5 were her father-in-law, elder father-in-law, mother-in-...
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Petitioner No. 1, Mono Steel (India) Ltd., is engaged in the manufacture of sponge iron, with commercial production commencing December 2005; Petitioner No. 2 is its Director.
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An FIR (CR. No. 11206020251056 of 2025) was lodged on 15.11.2025 at Kadi Police Station, Mahesana, by a Police Constable of the State Monitoring Cell, Gandhinagar, for offences under Sections 65(a), 65(e), 116-B, 98(2...
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The appellants ("Consumer") operated Swaminarayan Ice Factory at Mandal with an electricity connection from the respondent ("Electricity Company").
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The petitioner invoked the supervisory jurisdiction of the High Court under Article 227 of the Constitution, challenging the order dated 09-09-2025 passed by the 12th Additional District Judge, Vadodara, in Civil Misc...
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The petitioners invoked Articles 226 and 227 of the Constitution to challenge the order dated 29.09.2015 passed by the Special Secretary, Revenue Department (SSRD) in Revision Application No. MVV/KON/SBR/1/2012, and t...
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The petitioner invoked Articles 226 and 227 of the Constitution to challenge the order dated 05.08.2017 passed by the SSRD in Revision Application No. MVV/KON/AMD/6/2006 and the order dated 26.04.2006 passed by the De...
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The deceased Manchhaba was married to respondent No. 2 (Lakhdhirsinh) and resided at her matrimonial home with respondent No. 1 (father-in-law), respondent No. 3 (brother-in-law), and respondent No. 4 (mother-in-law);...
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The appellant-State filed these First Appeals under Section 54 of the Land Acquisition Act, 1894, challenging a common judgment and award passed in Land Reference Case Nos. 10 to 15 of 2022, whereby the Reference Cour...
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The petitioner (judgment-debtor) filed a petition under Article 227 of the Constitution of India challenging the order dated 11.02.2026 passed by the 11th Additional Senior Civil Judge, Rajkot, below Exh. 67 in Specia...
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Three parcels of agricultural land — Block Nos. 185, 186 and 187, admeasuring 1 Acre 30 Gunthas, 0 Acre 25 Gunthas and 0 Acre 34 Gunthas respectively, situate at Village Gadh, Taluka Palanpur, District Banaskantha — w...
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The petitioners instituted the present petition under Articles 226 and 227 of the Constitution of India challenging (i) the order dated 29.09.2015 passed by the respondent–SSRD in Revision Application No. MVV/KON/SBR/...
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The petitioners instituted proceedings under Articles 226 and 227 of the Constitution challenging the order dated 26.05.2016 passed by the SSRD in Revision Application No. MVV/KON/BANAS/7/2010 and the underlying order...
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The deceased, Krishnaben, daughter of the appellant-complainant, married respondent No. 2, Anilbhai, in 2004
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On October 14, 2003, the appellant, a 35-year-old Switch Board Operator at GEB earning ₹6,000/month, sustained grievous injuries when a rashly driven Luxury Bus (GJ-20-T-9833) lost control and struck him
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On May 8, 2011, the appellant was a pillion rider on a motorcycle that was struck from behind by a car driven rashly by respondent No. 1.
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On May 30, 2007, the claimants/appellants were traveling in a Tata 709 tempo carrying goods to Unja. Near the Sabarmati river bridge, an unknown trailer struck the tempo from behind, causing it to overturn into a ditch.
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The appellant was appointed as a Teacher/Sikshan Sahayak via an order dated January 7, 2021, and was directed to report to the Government Secondary School in Baraniya
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On May 14, 2007, the claimant, Kiransinh Padhiyar, was riding a bicycle when he was struck by a motorcycle (Reg. No. GJ-06-CK-1682) driven negligently by opponent No. 1
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The petitioner, an importer/exporter of nuts, bolts, washers, and hand tools, classified its goods as "scaffolding items" under Chapter Headings 7318, 8205, and 3926 of the Customs Tariff Act, 1975, to claim duty draw...
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The respondent-assessee imported goods and paid Special Additional Duty (SAD) under Section 3(5) of the Customs Tariff Act, 1975.
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The Respondent-Assessee, a fertilizer reseller, filed its VAT returns for the period April 1, 2017, to June 30, 2017.
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The appellant-assessee, engaged in chemical manufacturing, entered into an agreement with M/s. Chemcrown (India) Ltd. on March 26, 1996, to acquire goodwill, brand names, and restrictive non-compete covenants for a co...
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The petitioners challenged a recovery notice dated 19.05.2023 and an order dated 06.10.2008 concerning unpaid Motor Vehicle Tax for a commercial Mazda Bus (GJ-6-U-9570) registered in 1993.
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The respondent was appointed as a daily wager (Chowkidar) on June 21, 1985
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The petitioner, a 60-year-old workman, sustained fractures in both hands due to an industrial accident on September 9, 2019, while working at his employer's factory
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The petitioners filed an application under Section 482 of the Cr.P.C. to quash an FIR and subsequent criminal proceedings arising from allegations of illegal kerosene diversion.
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The appellants, dependents of the deceased, challenged a 2019 Railway Claims Tribunal order that dismissed their claim for compensation.
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The appellant (original complainant) filed a criminal appeal under Section 378 of the CrPC / Section 419 of the BNSS challenging the judgment dated 14.12.2023 passed by the 2nd Judicial Magistrate First Class, Mehsana...
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The petitioners were appointed as Assistant Professors and subsequently as Principals in self-financed B.Ed. colleges affiliated with Saurashtra University between 2016 and 2025
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The respondent-workman, serving as an A.W.S. at Nadiad Division, was issued a charge-sheet on 18.07.1996 for poor performance and disobeying orders
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The respondent was appointed as an ad hoc lecturer on 25.01.1994, possessing a Bachelor of Engineering (B.E.) degree, which was the requisite qualification under AICTE Regulations at the time
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On April 17, 1999, Mr. Manjibhai was riding a motorcycle with his wife, Shardaben, as a pillion rider when they were struck by a luxury bus (No. GRW-7461) driven negligently on the wrong side of the road
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The applicant was convicted in two separate criminal cases involving bank fraud.
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The Petitioner, a joint venture engaged in granite mining, transported granite blocks via railway rakes from Mahoba (U.P.) to Kandla (Gujarat) for export
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The appellant (claimant) filed W.C. (Non-Fatal) Application No. 18 of 2012 before the Ex-officio Commissioner, Gandhidham-Kachchh, seeking compensation for injuries sustained during the course of employment
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The deceased, Chamanbhai (Vikram), married Accused No. 1 (Rekhaben) in December 2006 and resided separately from the complainant (the deceased's father).
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The plaintiff (owner) filed suits for possession and damages against defendants who were originally tenants in shops located on Ashram Road, Ahmedabad
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The applicant sought to quash FIR No. CR–I–32/2018 registered under Sections 306 (Abetment of suicide) and 114 of the IPC.
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The Appellant (State) challenged the acquittal of Theodor Laboratories Pvt. Ltd. and its Directors for alleged violations of Rules 9(1) and 14(2) of the Drugs Price Control Order, 1995 (DPCO).
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The appellant challenged a common judgment dated 11.07.2025 passed by a learned Single Judge of the Gujarat High Court.
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The State appealed against the judgment dated December 6, 1999, passed by the Additional Sessions Judge, Gondal, which acquitted four accused persons of murder (Section 302 IPC) and attempted murder (Section 307 IPC)
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The State of Gujarat appealed an acquittal order dated 13.11.1998 passed by the Additional Sessions Judge, Morbi, in Sessions Case No. 42 of 1997
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The appellant (original complainant) filed a criminal complaint under Section 138 of the Negotiable Instruments Act, 1881, regarding a dishonoured cheque.
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The deceased, Yogeshwari @ Varsha, married Accused No. 1 (Ashvinbhai) on 01.03.2009
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The petitioners are the legal heirs of Jantuben (original plaintiff No. 3), who filed Regular Civil Suit No. 272 of 2011.
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The petitioner, an 18-year-old student born in Maharashtra, moved to Gujarat in 2008 due to her father's employment
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The State appealed against the acquittal of the respondents (the deceased’s husband, brother-in-law, and sister-in-law) for offences under Sections 306, 498(A), and 114 of the IPC, and Sections 3 and 5 of the Dowry Pr...
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The plaintiff entered into a registered Agreement to Sell (ATS) for agricultural land with the defendant on 31.05.1969 for ₹10,500, paying ₹6,000 upfront and taking possession.
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The Appellants (original plaintiffs) filed a suit for specific performance of an alleged oral agreement to sell two parcels of land in Bardoli, Surat
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The petitioner filed a delay condonation application (CMA No. 56 of 2024) before the Additional District Court, Bharuch, alongside a statutory first appeal.
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The plaintiff (landlord) leased a plot of 10,800 sq.ft. in Keshod to Defendant No. 1 (HPCL) via a registered lease deed dated 31.07.1975 for five years
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The petitioner, M/s. Sun Enterprises, imported containers declared as waste paper; however, customs authorities discovered concealed cigarettes.
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The plaintiff, Paschim Gujarat Vij Company Ltd. (PGVCL), filed a recovery suit against Laxmi Ice Factory.
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The respondent was employed as a part-time peon by the petitioners starting March 20, 1993, earning Rs. 600 per month.
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The appellant (original complainant) filed an FIR on 13.08.2021 against the respondents alleging that they assaulted him with a stick and used derogatory caste-based remarks
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The respondent-workman, a conductor with the petitioner-Corporation since 1989, was charge-sheeted for misconduct after a 1995 inspection revealed he failed to collect fares or issue tickets to 11 passengers.
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The applicants, partners of "Bhakti Developers," were engaged in a construction project named "Valentina Business Hub"
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The respondent was employed as a watchman/Class-IV employee by the petitioner-University starting 16.07.1993
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The respondent-workman was engaged as a Rojamdar (daily-rated worker) by the petitioner-State from May 1, 2008.
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The petitioner, a 63-year-old truck driver, sustained a left leg fracture and underwent surgeries following an employment-related accident on July 26, 2021.
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The Petitioner purchased agricultural land at Revenue Survey No. 64, Village Untiya (Kajapur), Vadodara, via a registered sale deed dated 12.03.2021 for industrial purposes under Section 63AA of the Gujarat Tenancy an...
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The Appellant, a Food Inspector, sampled three pouches of "Suji Toast" from the shop of Respondent No. 1 on July 18, 2006
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The State appealed against the acquittal of the respondent-accused from charges under Section 135 of the Indian Electricity Act, 2003
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The petitioners filed a quashing petition under Section 482 of the Code of Criminal Procedure regarding an FIR registered for offences under Sections 306, 504, 506(2), and 114 of the Indian Penal Code (IPC).
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The appellant/assessee, Deepak Nitrite Limited, filed a Tax Appeal challenging the order of the Income Tax Appellate Tribunal (ITAT) regarding three specific disallowances.
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The Petitioner (defendant) challenged an order dated 11.05.2012 passed by the Family Court, Vadodara, which directed him to undergo a DNA test to determine the paternity of Respondent No. 2.
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Two Public Interest Litigations (PILs) were filed raising grievances regarding the inadequate award of compensation to victims of torrential rains that occurred on June 24, 2015, in Gujarat
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The petitioners filed a Public Interest Litigation (PIL) alleging illegal encroachments on Gauchar (grazing) land in Village Bodi, District Botad, specifically across Survey Nos. 247A/1, 247B, and 247C.
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The respondents are retired employees of the Mahuva Municipality who filed a writ petition seeking the benefits of the 6th Pay Commission effective from 01.01.2006.
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The petitioner, a real estate firm, filed its return for A.Y. 2022-23.
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The petitioner-defendant challenged an order dated 13.02.2015 by the Principal Senior Civil Judge, Narmada at Rajpipla, which rejected their application under Order VII Rule 11(d) of the CPC in Special Civil Suit No....
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The petitioner sought to quash FIR No. I-11191041211787 of 2021 filed by Respondent No. 2.
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The petitioner, an employee at a petrol pump operated by the respondent-Corporation, was issued a charge-sheet on 13.09.2005 alleging financial irregularities, stock shortages, and fabrication of records between 2002...
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On 03.07.2011, Kishorbhai @ Chandulal Bhikhabhai Rudani was killed in a vehicular accident when a dumper truck, driven recklessly on the wrong side of the road, collided with his car.
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The Appellant (Revenue) challenged an order passed by the Income Tax Appellate Tribunal (ITAT) on 16.05.2008 regarding Assessment Year 2001-02
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The petitioner, an engineer and business proprietor acting as a party-in-person, filed a Public Interest Litigation (PIL) seeking the framing of comprehensive judicial guidelines for the exercise of powers under Secti...
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On December 21, 2010, the deceased (Bhudhaji Shakraji Chauhan) was traveling in a rickshaw when a car driven in a rash and negligent manner collided with it, resulting in his death
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On December 21, 2010, the deceased, Bhikhiben Chauhan, was traveling in a rickshaw when an Alto car, driven in a rash and negligent manner, collided with the vehicle, resulting in her death
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On 21.12.2010, Veenaben Chauhan succumbed to injuries sustained when an Alto car (GJ-2-AC-9823) collided with the rickshaw in which she was traveling
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The Plaintiff, a private limited company in the Kandla Free Trade Zone, assembled electronic goods for export. In 1978, the Defendants (House of Dubary and its partners) acted as an Export House, placing orders and op...
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The respondent-workman was appointed as a daily wager (sweeper) in 1986 and was later granted fixed pay as a permanent employee after five years.
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On February 9, 2017, the Mendarda Police received information regarding the harassment of a citizen at Sasan village. Upon arrival, officers found the applicants in an inebriated condition, leading to their arrest and...
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The plaintiff (respondent), a manufacturer based in Umargam, District Valsad, filed a suit for recovery of Rs. 4,19,200/- against the defendant (appellant), a company based in Sachin, Surat.
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The Appellant (ONGC) challenged a common judgment and award dated 30.01.2008 passed by the Principal Senior Civil Judge, Gandhinagar in LAR Nos. 30 to 34 of 2007.
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The Assessing Officer (AO), while computing deductions under Section 80HHC of the Income Tax Act for the assessment year, reduced 90% of the gross job work income and interest income from the business profits.
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The Revenue appealed against orders of the Income Tax Appellate Tribunal (ITAT) involving M/S Nandan Denim Ltd.
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The petitioners filed an application under Section 482 of the CrPC to quash FIR No. 11210047232115 of 2023.
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The petitioners were declared trespassers on land situated at Survey No. 156 paiki, Naroda, Ahmedabad, by the Trial Court in a suit filed by the respondent-owners.
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The Respondent No. 1 (Sanjay Hiralal Shah) filed a summary suit against Charotar Nagrik Sahakari Bank and HDFC Bank (the Appellant) for recovery of Rs. 7.08 Crores based on "Bankers Cheques/Demand Drafts" that were di...
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The workman (Respondent No. 1) was employed as a watchman by the petitioner from June 1, 1999, until his allegedly illegal termination on July 24, 2004
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The respondent-employee worked as a fitter for the petitioner from 1995 until December 1998
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The appellant was issued a charge-sheet on July 5, 2018, containing 13 charges. An inquiry concluded that 12 charges were unproven and one was only partly proved.
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The petitioner served as a ‘Tolar’ with the respondent for 29 years until his services were terminated on May 1, 2018
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The applicant, a non-executive Director of Bhadresh Trading Company Limited (BTCL), was arraigned as Accused No. 13 in an FIR alleging a criminal conspiracy to defraud RBL Bank of approximately ₹24.64 Crores.
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The petitioner is a charitable trust running a school for over 30 years. For Assessment Year (AY) 2016-17, the petitioner failed to apply 85% of its income for charitable purposes and decided to accumulate the surplus...
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The Appellant (original plaintiff) entered into an Agreement to Sell (ATS) with the predecessor of the Respondents on December 30, 1992, for agricultural land in Mehsana.
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The petitioners (9 landholders) sought enhancement of compensation under Section 18 of the Land Acquisition Act, 1894, following an award dated 29.03.2010
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The Petitioner and her husband were Directors of Janu Impax Private Limited. In 2000, they applied for a loan of Rs. 30 Lakhs from Respondent No. 3 (the Bank). However, the Petitioner claims the loan was never disburs...
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The applicants (accused) purchased coal from the respondent (complainant) between May 2016 and June 2017 worth ₹58,80,639
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On August 15, 2020, police intercepted a Bolero car near Panjrapol cross-roads, Ahmedabad, and seized 161 bottles of Indian Made Foreign Liquor
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The plaintiff (respondent) owned a flat and executed a leave and license agreement with the defendant (appellant) on June 1, 2008, for a monthly fee of Rs. 4,500
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The complainant, Rahimbhai Savdibhai, alleged that he sold a buffalo to Accused No. 1 for ₹9,751/-, but the payment was never made.
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The respondent-workman was employed as a watchman by the petitioner (a contractor) from June 1, 1999. His services were terminated on July 24, 2004, allegedly without following the Industrial Disputes Act, 1947
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The respondent-workman, a conductor with the petitioner-corporation, was found guilty of a ticket-related default on September 27, 1996
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The applicant, Dilipbhai Patel, is the cousin of the complainant, Arunkumar Patel, an NRI residing in the USA. In 2007, the complainant handed over possession of two self-acquired land parcels in Surat to the applican...
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On October 12, 1999, the respondent (Allauddin) and his brother (Shahuddin) allegedly entered the complainant’s house while chasing one Yakubbhai over a prior grudge
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The petitioners, 163 farmers from Banaskantha District, filed a writ petition in 2016 aggrieved by the allegedly insufficient compensation awarded for crop and land damage caused by heavy rainfall and floods
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The petitioner, an agriculturist from District Banaskantha, filed this writ petition in 2016 seeking enhanced compensation for crop and land damage caused by heavy rainfall and floods
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96 farmers from District Banaskantha filed this petition in 2016 alleging they received inadequate compensation for crop and land damage caused by heavy rainfall and floods
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The respondent-workman was employed as a watchman by the petitioner (a contractor) from June 1, 1999.
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The Revenue filed several tax appeals against the respondent, Reliance Industries Ltd., challenging orders passed by the Customs, Excise and Service Tax Appellate Tribunal (Tribunal).
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The deceased, Sureshkumar Keshubhai Mandaviya, died due to electrocution on August 30, 2005
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The appellants (claimants) filed a claim petition under Section 16 of the Railway Claims Tribunal Act, 1897, following the death of the deceased, who allegedly fell from Train No. 9058 Up Vadodara-Valsad Intercity on...
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The appellant-assessee was originally assessed under Section 143(3) of the Income Tax Act for A.Y. 2000-01, where the Assessing Officer (AO) made additions by disallowing interest and charging notional interest on out...
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The applicant sought the quashing of FIR C.R. No. II-3117 of 2019 registered at DCB Police Station, Ahmedabad.
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The appellants (legal heirs of Indravadan Shah) challenged an order dated 09.05.2012 passed by the 2nd Additional Senior Civil Judge, Valsad, which rejected their plaint under Order VII Rule 11(d) of the CPC
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The petitioner, a Police Constable originally posted in Ahmedabad City, challenged a transfer order dated 15.03.2025 (and an ancillary order dated 27.02.2025) whereby he was transferred from Ahmedabad to Junagarh Dist...
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The petitioner, a Head Constable originally posted at Ribada outpost under Gondal Taluka Police Station, Rajkot, was served a charge sheet and subjected to a departmental inquiry following a gambling raid in 2020 wher...
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The respondent-workman was employed as a watchman by the petitioner from January 16, 1999
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The respondent-workman was employed as a watchman by the petitioner-contractor from July 16, 2003, until his termination on July 24, 2004
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The petitioner, a Head Constable originally posted at Ribada out-post under Gondal Taluka Police Station, Rajkot, was served a charge sheet and subjected to departmental inquiry following gambling raids in his jurisdi...
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The Appellant bank (originally State Bank of Saurashtra) filed a suit in 1985 to recover ₹3,89,54,766.30 from Maharana Mills Ltd. (Defendant No. 1) and its Directors/Guarantors (Defendants Nos. 2-4)
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The appellant-workman was a permanent Heavy Vehicle Driver for the Gujarat State Road Transport Corporation
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The Appellants (SBI) advertised for Probationary Officers in 2021, reserving posts for persons with disabilities, including locomotor disabilities.
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The Respondent No. 2 (Complainant) extended a friendly loan of Rs. 8,00,000 for business purposes to the Petitioner and Respondent No. 4
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The Appellant-complainant alleged that based on a close friendship, he advanced a loan of ₹7,00,000 to Respondent No. 2 (accused) in installments through an Angadiya service (K. Ratanlal) for business needs in Ahmedabad
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The deceased employee, Nimesh Vinubhai Bhatt, was appointed as a Shift Engineer/Supervisor by the petitioner-employer on December 26, 2005
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The employee, Rajendrasinh Puvar, claimed he joined Mercury Laboratories Ltd. (Petitioner) as a labourer in 1994 but was often sent to work at a sister concern, Mercury Phytochem Ltd. (Respondent No. 2), situated in t...
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On April 24, 2017, the deceased, Sureshbhai Meena, aged 25, was working as a cleaner in a Tata truck (GJ-24-V-5519)
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The petitioner was employed as a clerk with the respondent from November 1983 until his services were terminated on September 27, 1986.
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The petitioner sought to quash FIR C.R. No. I-27 of 2019 registered at Wankaner Police Station for alleged kidnapping of a minor
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The Appellants (original claimants) challenged a common award dated October 6, 2012, passed by the 5th Additional Senior Civil Judge, Jamnagar
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Respondent No. 1 (the employee) was initially appointed as a Junior Engineer at the erstwhile Gujarat Agricultural University. He was promoted to Deputy Engineer (Civil) on August 7, 1993.
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The petitioner, a limited liability partnership, filed its return of income for Assessment Year (A.Y.) 2013-14 on September 29, 2013, declaring a loss
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The applicants sought to quash FIR No. 11191001220292 of 2022 registered at Anandnagar Police Station for alleged offenses under Sections 406, 420, and 114 of the IPC.
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The applicants sought quashing of FIR C.R. No. 11191027220283 registered at Karanj Police Station.
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The petitioner (defendant in the original suit) filed a petition under Article 227 of the Constitution of India challenging an order dated 16.06.2026 passed by the Additional Civil Judge, Botad
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The plaintiff and defendant (real brothers) disputed the ownership of a bungalow on Sub-plot No. 6B
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This batch of petitions challenges various notifications issued by the Urban Development and Urban Housing Department of Gujarat under Article 243Q(2) of the Constitution of India.
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The respondent-workman, employed as a watchman by the petitioner since 1999, was terminated on July 24, 2004, allegedly without following the Industrial Disputes Act, 1947.
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The Workman (Respondent No. 1) was employed as a watchman by the Petitioner from June 1, 1999, until his alleged illegal termination on July 24, 2004
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The applicant (original accused) was convicted by the 3rd Additional Chief Judicial Magistrate, Bhuj, in Criminal Case No. 2713 of 2010 for an offence under Section 138 of the Negotiable Instruments Act involving a ch...
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The petitioners are accused in a trial for murder under Section 302 of the IPC (Sessions Case No. 47 of 2023).
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The petitioners (143 farmers from Banaskantha) filed a writ petition in 2016 challenging the "discriminatory" and insufficient compensation awarded for crop and land damage caused by heavy rainfall and floods
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On February 14, 2024, the claimant, Mitesh Uttambhai Patel, fell into a platform gorge at Utran Railway Station while traveling from Utran to Surat.
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On November 20, 2009, a Food Inspector visited "Rajesh Coffee Center" and purchased 900 grams of tomato sauce for analysis
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The deceased, Jasuben, committed suicide by self-immolation on 08.12.2009 and succumbed to injuries on 12.12.2009
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On June 12, 2008, a Food Inspector visited 'Umiya Kirana & Parlour' and purchased 750 grams of groundnut oil for sampling
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On July 6, 2023, the appellant, a pillion rider on a motorcycle, sustained serious injuries when struck by a tractor driven at excessive speed by Respondent No. 1
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The respondent-claimants’ lands in Village Detroj, Ahmedabad, were acquired for the Narmada Canal project. An award under Section 11 of the Land Acquisition Act, 1894, was passed on March 19, 1996
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The respondents’ lands in Village Detroj, Ahmedabad, were acquired for the Narmada Canal project. An award under Section 11 of the Land Acquisition Act was passed on 19.03.1996.
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The applicants were found in unauthorized possession of 130 liters of kerosene intended for the Public Distribution Scheme (PDS) without a valid license
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The Appellant insurance company challenged a judgment dated March 15, 2025, which had decreed a commercial suit in favor of the Respondent
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The respondent-claimants’ lands in Village Detroj, Ahmedabad, were acquired for the Narmada Canal project under the Land Acquisition Act, 1894 ("the Act")
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The applicants, family members of the deceased primary borrower (original accused No. 1), filed for quashing of FIR C.R. No. I-24 of 2004.
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The petitioner was booked under Sections 217, 336(2), 338, and 340(2) of the Bharatiya Nyaya Sanhita (BNS) at Gandhigram Police Station, Rajkot
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The State acquired lands in Village Detroj, Ahmedabad, for the Narmada Canal project under the Land Acquisition Act, 1894 ("the Act"). An award was passed on 19.03.1996 under Section 11.
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The complainant, Kiranbhai Nagjibhai Dalit, alleged that on April 23, 2008, while he was selling onions on the pedestal (otta) of a temple, the respondent-accused verbally abused him with casteist slurs ("Sala Dhedha...
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The petitioners filed a writ petition in 2016 challenging the constitutional validity of certain provisions of the Gujarat Town Planning and Urban Development Act, 1976 (the "Town Planning Act").
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The State of Gujarat acquired lands in villages Bolundra and Tintoi, Taluka Modasa, District Arvalli, for the construction of a four-lane highway (Shamlaji–Modasa–Malpur–Lunawada–Godhra–Halol)
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The respondent, belonging to the Mochi caste, was appointed as a Lower Division Clerk in the EPFO on 07.04.1995 under the Scheduled Caste (SC) category
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On September 29, 2003, the deceased (Naresh) was traveling in a truck (GJ-3Y-8057) that overturned due to rash driving.
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The State appealed against the acquittal of the respondent (husband) for offences under Sections 306, 498(A), and 504 of the IPC.
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The State and the original complainant appealed against the acquittal of the respondent by the Sessions Court, Rajula, for an offense under Section 306 (Abetment of suicide) of the IPC.
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The Petitioner (Party-in-Person) challenged three orders passed by the Trial Court in Special Civil Suit No. 4 of 2024 (formerly RCS No. 29 of 2023) pending before the Senior Civil Judge, Modasa
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The petitioner purchased agricultural land (Survey No. 86) in Zarapara, Kutch, via a registered sale deed dated 29.06.1984.
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The petitioner, serving as the Taluka Health Officer with approximately 30 years of service, challenged a Notification dated 09.01.2025 issued by the State of Gujarat.
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On August 27, 1996, the deceased, Umedsinh Shankersinh Rajput, was driving a bus (GJ-1-Z-3180) from Ahmedabad toward Khokhra.
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On March 12, 2005, the deceased, Kanubhai Narayanbhai Prajapati (aged 21), was a pillion rider on a motorcycle driven by his father when a Qualis Jeep, driven negligently at high speed, collided with them
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On June 27, 2009, Sanjaybhai Parshottambhai Maradiya and his wife Mitalben were traveling on a motorcycle when a truck (No. GJ-19-T-1417) collided with them due to the truck driver's rash and negligent driving
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The claimant was traveling via the Jamu Tawi Express on May 1, 2004, from Ahmedabad to Mathura
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On June 18, 1997, the deceased, Nanabhai, was waiting at a bus stand when a truck (HR-35-2241) driven by Opponent No. 1 struck the rear of a tempo (DL-1-LB-7494) driven by Opponent No. 4, both allegedly driven at exce...
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On February 28, 2005, the original claimant (Respondent No. 1) was traveling in a chhakda rickshaw with goods when the driver (Respondent No. 2) lost control due to excessive speed, causing the vehicle to overturn.
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The applicant, a Manager at Reliance Defence and Engineering Limited (RDEL), sought to quash FIR C.R. No. II-05/2016 alleging a violation of Section 7 of the Essential Commodities Act (ECA), 1955
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The Petitioner purchased a parcel of land at Village Tajpur (Survey No. 105) in 2016 and subsequently finalized a settlement/sale deed with the original owners (the Trivedi family) in October 2019 for Rs. 80,00,000.
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The applicant (wife) moved the High Court of Gujarat seeking the transfer of Family Suit No. 22 of 2025 from the Family Court, Zalod (Dahod District) to the Family Court, Rajkot
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The applicant (wife) filed an application under Section 24 of the Code of Civil Procedure (CPC), seeking the transfer of Family Suit No. 3912 of 2025 (for restitution of conjugal rights) from the Family Court, Ahmedab...
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The petitioner, an employee of respondent No. 1 (DGVCL), was issued a show-cause notice on 30.11.2022 at the "fag end" of his career alleging unauthorized absenteeism in 2021–22 and misconduct dating back to 2004–05 a...
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The applicant sought the quashing of three FIRs (III C.R. Nos. 380/2018, 404/2018, and 413/2018) registered under Sections 65(a), 65(e), and 81 of the Gujarat Prohibition Act.
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The applicant (wife) filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking to transfer Family Suit No. 2960 of 2024 from the Principal Family Court, Ahmedabad, to the Family Court, Mehsana.
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On March 8, 2013, the deceased (Jigneshbhai Balubhai Vasava), a 14-year-old student, was a pillion rider on a motorcycle that was struck from behind by a truck (Registration No. GJ-05-AV-4141) driven rashly and neglig...
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On May 8, 2011, the appellant was driving his Alto car when a truck driven by Respondent No. 1 in a rash and negligent manner collided with him, causing grievous injuries
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The applicants are administrators of a Mahadev Temple whose lands were acquired for road widening under the Land Acquisition Act, 1894.
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The petitioner purchased land in Village Tajpur in 2016 from one Shahnur Kothawala for Rs. 1.11 Crores
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The petitioner sought the quashing of FIR C.R.No.I-45/2019 filed under Sections 406 (criminal breach of trust), 420 (cheating), and 114 of the IPC
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On July 5, 2013, the deceased, Yasinkhan Habibkhan Belim, was riding his motorcycle with a pillion rider when a Maruti Swift Car (No. GJ-11-AB-4038) allegedly driven in a rash and negligent manner collided with them.
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On July 6, 2020, the appellant, a 20-year-old student, was traveling in a Jeep when an I-20 car, driven rashly and at excessive speed, crossed a road divider and collided with her vehicle
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On October 10, 2017, the deceased, Bharatbhai Vasava, was traveling as a pillion rider on a motorcycle
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The de facto complainant borrowed money (approx. Rs. 5.5—6 Lakhs) from the applicants in 2018 for his son’s travel and agricultural needs.
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The applicants (the mother-in-law, sister-in-law, and two other relatives of the husband) sought to quash FIR No. 11206023210815 registered at Kheralu Police Station for offences under Sections 498A, 504, and 114 of t...
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The appellant and respondents are legal heirs of the late Shri Bhanji Ramji Parasiya.
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On 28.12.2011, a 12-year-old pedestrian, Priteshbhai Parmar, was hit by a Maruti Car (No. GJ-20-A-3105) driven negligently by Respondent No. 1, resulting in the minor's death.
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On July 25, 2003, the claimant was riding a motorcycle when he was involved in an accident with a Tata Sumo.
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On July 6, 2013, Kalanbhai Patel was riding his motorcycle at a moderate speed near Rankuva when a truck (No. GJ-21-T-7821) driven in a rash and negligent manner hit him from behind, resulting in his death
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On April 22, 2003, at approximately 1:00 a.m., the deceased, Dipak Chunilal, was riding his scooter when he collided with a stationary Gujarat State Road Transport Corporation (GSRTC) bus (No. GJ-18-V-7657) from behind.
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On March 18, 2022, the claimant, a "bonafide passenger" holding a valid ticket, was traveling from Anand to Ramdevra via the Bandra Terminus-Jaisalmer SF Express.
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The petitioners manufacture pan masala using Form Fill and Seal (FFS) machines. In March 2026, they installed three additional machines which became operational on 20.03.2026
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The petitioner, a manufacturer of chewing tobacco, filed belated GST returns for various periods between 2017 and 2021.
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The petitioner, a 100% Export Oriented Unit (EOU) in Mundra, sought excise duty exemptions under Notification No. 39/2001-CE, issued to rehabilitate Kutch post-2001 earthquake.
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The petitioner, a trader in ferrous and non-ferrous items, underwent a scrutiny assessment under Section 143(3) of the Income Tax Act, 1961, for A.Y. 2012-13, which concluded on 13.03.2015
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On June 18, 2019, the appellant was traveling in a rickshaw when a loading tempo, traveling on the wrong side in a rash and negligent manner, collided head-on with the vehicle.
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The respondent was appointed as a craft teacher by the petitioner Ashram (a charitable trust) on 03.07.1996
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The petitioner was appointed as a clerk in the respondent-Corporation on January 1, 1991
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The deceased husband of the petitioner was appointed as a daily wage Driver on June 4, 1998, and was orally terminated on June 1, 1999
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On April 16, 2004, Vinubhai Sindhabhai Bavaliya died when a tractor-trolley, driven rashly, turned turtle.
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The Appellant-assessee filed its return for AY 1997-98 declaring a loss.
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On August 30, 1999, the deceased, Deepakbhai Chhotubhai Patel (aged 32), was riding his motorcycle when he was struck by an ST bus driven by Respondent No. 1 in a rash and negligent manner.
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On June 4, 2012, the appellant was driving his vehicle when he was struck by an ST bus (Reg. No. GJ-18-Y-4746) driven at excessive speed and in a negligent manner
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The appellant challenged an order dated 10.04.2026 passed by the 7th Additional Sessions Judge, Bardoli, which denied him regular bail in connection with FIR No. 11214046250744 of 2025.
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The State of Gujarat acquired several parcels of land in Village Bodka, Taluka Jodiya, for the public purpose of the Aji-4 Irrigation Project.
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On June 2, 2018, the claimant Nirbhaysingh was traveling from Ahmedabad to Delhi on the Ashram Express with valid tickets.
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The petitioner manufactures "Flexible Intermediate Bulk Containers" (FIBCs), known as "Jumbo Bags"
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The petitioner, a registered GST dealer, purchased Pan Masala and Tobacco from M/s Ram Trading Company. On 25.02.2026, the consignment was intercepted by respondent No. 4 while in transit
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The petitioners, whose lands were acquired for a ‘Special Railway Project’ under Chapter IV-A of the Railways Act, 1989, challenged the compensation awards passed by the competent authority in 2025.
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The applicants floated a real estate scheme and executed a Banakhat (Agreement to Sell) with the complainant in 2016 for three plots, receiving Rs. 15,65,000/- in installments
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The appellant (original complainant) filed an appeal under Section 378 of the Code of Criminal Procedure (CrPC) / Section 419 of the Bharatiya Nagrik Suraksha Sanhita (BNSS) against the judgment dated 30.12.2010 passe...
2 MIN READ→
The appellant (original complainant) filed a criminal appeal under Section 378 of the CrPC (now Section 419 of BNSS) challenging the judgment dated 08.04.2021 passed by the Chief Judicial Magistrate, Jam-Khambhaliya,...
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The complainant, a minor aged 16, alleged that on December 3, 2007, two unknown persons arrived at her house in a white Maxi jeep under the pretext of quenching their thirst and inquiring about her uncle.
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The appellant (Food Inspector) purchased 15 packets of "Balaji Wafers" (40g each) from M/s. Vimal Agency on August 5, 1998, for analysis
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The deceased, Savitaben, daughter of the complainant, was married to Accused No. 1 in 2002. Accused Nos. 2 and 3 were her in-laws. It was alleged that after one year of marriage, the accused persons subjected her to p...
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The petitioner, an oil processing cooperative society, was issued a notice under Section 7A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, to determine provident fund dues for April 2002 to...
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Respondent No. 4, Pradyumangiri Vallabhgiri Goswami, was appointed as a Wireman by the Dharampur Nagarpalika on 01.08.1994, shortly after the Nagarpalika's constitution
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The applicants’ lands in village Kamoda, Banaskantha, were acquired in 1987 for the Deesa Airfield project under the Land Acquisition Act, 1894.
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On November 4, 2003, Manharbhai Makwana died on the spot after being rolled over by a truck (registration No. GJ-1U-5550) driven negligently in reverse.
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The petitioner and respondents are cousins who partitioned ancestral agricultural land in Mauje Vankaner Chhapra
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The workman (Respondent No. 1) was employed as a watchman by the petitioner from 23.01.1991. He alleged illegal termination on 24.07.2004 without compliance with the Industrial Disputes Act.
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On November 12, 2020, the deceased, Ravjibhai Chhotabhai Rathodiya, was standing with his motorcycle near a road cut on a highway when a Cruiser Van (GJ-06-CM-3152) driven at excessive speed struck him, resulting in f...
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The applicants (original accused) were convicted by the Judicial Magistrate First Class, Jetpur, in 2014 for an incident occurring on December 27, 2008.
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Respondent No. 1 worked as a daily wager computer operator for the petitioner-State from 01.02.2009 to 31.07.2010.
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On May 22, 2010, the appellant, a truck driver, was injured when his vehicle was struck by a rashly driven truck.
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In January 2019, the Gujarat Public Service Commission (GPSC) advertised posts for Superintendent, Central Prison (Class-I). The statutory Recruitment Rules, 2016, and the advertisement required a "degree with first c...
2 MIN READ→
The appeal arises from a motor vehicle accident on May 22, 2021, where the deceased, Virambhai Parmar, was struck from behind by a rashly driven trailer while riding his motorcycle
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The deceased, Parmar Ranjitbhai Chandubhai, was sleeping on the side of the Ahmedabad–Indore Highway on November 14, 2021, when he was run over by a truck (Reg. No. RJ-14-GH-7166) driven in a rash and negligent manner.
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The appellants represent the family of Harishbhai Dayabhai Patel, a waiter/peon at a restaurant run by Gujarat Tourism, Saputara
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The applicants (husband and parents-in-law) sought the quashing of FIR No. 11191030260002 of 2026 registered at West Mahila Police Station, Ahmedabad City.
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The respondent, a permanent teacher, submitted her resignation on 03.03.2003
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On April 11, 2021, the deceased, Vinodbhai Patel, was riding a motorcycle when he was struck from behind by a Gujarat State Road Transport Corporation (GSRTC) bus driven in a rash and negligent manner.
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The respondents-claimants filed MACP No. 295 of 2014 under Section 166 of the Motor Vehicles Act, 1988, following the death of Jatinbhai Patel in a vehicular accident on 09.02.2014
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The petitioner, formerly a manufacturer of wire harnesses, ceased operations in 2009 and subsequently sold its assets (land, building, plant, and machinery) for Rs. 7.30 crores
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The respondent-employee worked as a petrol vendor for the petitioner from December 26, 1996, until his termination on April 11, 2018.
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On February 11, 2018, the deceased, Punabhai Bhikhabhai Rathod, was riding his motorcycle when the driver of a Tata ACE (bearing registration No. GJ-03-AW-6515) drove at excessive speed and suddenly applied brakes, ca...
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The appellant (workman) was dismissed by the Management on 23.04.2014 following an inquiry that established misbehavior with a superior
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This Suo Motu Public Interest Litigation (PIL) was initiated by the Gujarat High Court in 2006 regarding the encroachment of public roads by illegal religious structures
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In 2011, a select list for the posts of Accountants, Deputy Accountants, and Sub-Accountants was challenged and subsequently quashed by the High Court
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The appellant was appointed as a Substation Operator in 1971 and promoted to Estimator in 1982
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The petitioner, an Assistant Personnel Officer in the Railways, was charge-sheeted in 1999 for allegedly suppressing the fact that his daughter was appearing for a Railway Recruitment Board (RRB) exam at a center wher...
3 MIN READ→
The petitioners (the husband, brother-in-law, sister-in-law, and mother-in-law of the complainant) sought to quash FIR CR No. 11202036220594 of 2022 registered at Lalpur Police Station, Jamnagar, alleging offences und...
2 MIN READ→
The respondent authority issued a tender notification on 12.03.2024 for the e-auction of various plots
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The State appealed an acquittal order dated 30.07.1998 passed by the Additional Sessions Judge, Palanpur, in a trial involving 12 accused persons.
2 MIN READ→
The applicant (wife) sought the transfer of a family suit (H.M.P. No. 7 of 2025) filed by the opponent (husband) from the Family Court, Halol to the Family Court, Thasra.
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The State appealed against the acquittal of the respondent (accused) by the Additional Sessions Judge, Jamnagar, in Sessions Case No. 75/1995
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The State appealed an acquittal order dated March 29, 2003, passed by the Additional Sessions Judge, Jamnagar, regarding a 1995 incident
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The applicant (wife) instituted Family Suit No. 2630 of 2024 for divorce against the opponent (husband) before the Family Court at Ahmedabad
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The opponent instituted Family Suit No. 166 of 2024 for divorce before the Family Court at Patan.
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The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking the transfer of Family Suit No. 06 of 2026 from the Family Court at Morbi to the Family Court at Khambhaliya (Bhan...
2 MIN READ→
The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking to transfer Family Suit No. 75 of 2025, initiated by her husband (the opponent), from the Family Court at Kapadvan...
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The respondent-employee was appointed as TP&PRO in 1997. After 18 years of service, the employer initiated two major penalty proceedings.
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The applicants (a retired Police Sub-Inspector and his son) sought the quashing of FIR C.R. No. I-13/2017 registered at Ranip Police Station under Sections 365, 294(b), 506(2), and 114 of the IPC, and Sections 10 and...
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The State Government, via an order dated 28.04.2009, held that librarians completing nine years of service after 01.01.1996 were entitled to a lower pay scale of Rs. 4,500–7,000 instead of Rs. 5,000–8,000
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On 26.08.2010, the deceased, Shri Subin Babu Christian, died following a railway incident involving Train No. 6201 near Chikikabanawar Railway Station
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The present applicant (original respondent No. 3) sought to recall a court order dated 11.06.2026, which had condoned a four-day delay in filing a Letters Patent Appeal (LPA).
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The complainant, a Sanitary Inspector in Dehgam Nagarpalika, alleged that on October 13, 2007, while supervising drainage cleaning, the accused engaged in an altercation regarding garbage removal and struck the compla...
2 MIN READ→
The deceased, Chandrikaben, married Respondent No. 1 (accused) approximately one year prior to the incident; it was the second marriage for both parties.
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The applicants filed a Civil Revision Application challenging an order passed by the Trial Court on 23.01.2023, which had rejected their application under Order 7 Rule 11 of the CPC
2 MIN READ→
During the COVID-19 lockdown in May 2020, factory workers employed by the petitioners in Rajkot were found being transported in an Eicher container toward Uttar Pradesh
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The applicants (husband and his relatives) sought the quashing of FIR C.R. No. II-173 of 2016 filed by the respondent-wife at Mahila Police Station, Rajkot
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The appellant filed an appeal under Section 14-A of the Atrocity Act challenging a lower court's rejection of his bail application
2 MIN READ→
The petitioners, who are the parents-in-law of the complainant (Respondent No. 2), sought to quash an FIR filed against them under Sections 498(A), 494, 323, 504, and 114 of the IPC
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On August 30, 2009, Dipakbhai Amrabhai Bagda died instantly after coming into contact with electric current while passing an electric pole
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The respondent, an employee of M/s M.H. Mills insured under the E.S.I. Act, suffered an employment injury on July 6, 1999
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The Appellant (ESI Corporation) challenged two orders passed by the E.S.I. Court, Rajkot, which had declared that the female members of Shree Mahila Gruh Udyog Lijjat Papad (the Respondent) were not "employees" under...
2 MIN READ→
The plaintiff, a farmer from Mendarda, suffered serious injuries and permanent total disability on November 24, 1998, after coming into contact with a live earthing wire lying on the ground near a transformer maintain...
2 MIN READ→
On December 9, 1997, the appellant was traveling on a scooter when a truck, driven negligently and at excessive speed by Opponent No. 1, collided with the scooter on the wrong side of the road
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Originally, in Reference (IT) No. 62 of 1996, the Tribunal had directed the respondent-Municipality to grant permanent status to 12 workmen
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The complainant, a press reporter, reported unauthorized construction by Respondent No. 1 on government land adjacent to his house
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The State appealed against the acquittal of the respondents (the deceased’s husband and in-laws) for offences under Sections 306, 498(A), and 114 of the IPC, and Sections 3 and 7 of the Dowry Prohibition Act
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On May 17, 1996, Kantibhai Manilal Chavda died in a vehicular accident while traveling on a scooter.
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On October 31, 2018, Vinodbhai Dhulabhai Patel (the deceased) was standing near a parked motorcycle when he was struck by another motorcycle (Reg. No. GJ-35-D-6826) driven negligently, resulting in his death
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The dispute concerns land Survey No. 6 in Vijapur, Mehsana, which was the self-acquired property of Mohanbhai Sathwara
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The petitioner filed an income tax return for A.Y. 2007-08, which was later reopened under Section 147 of the Income-tax Act, 1961, resulting in an addition of Rs. 34,59,675/-
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The petitioner (original defendant No. 5) challenged two orders dated 09.04.2026 passed by the Principal Civil Judge, Ahmedabad (Rural) in a 2010 suit concerning HUF properties.
2 MIN READ→
The appellant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) following the rejection of his bail plea by the Special Judge (Atrocity Cases), Vadodara
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The appellant moved the High Court under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, challenging a Sessions Court order dated 15.04.2026 that denied him regular bail.
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Following a search operation under Section 132 of the Income Tax Act, 1961 on September 20, 2001, the assessee initially disclosed an undisclosed income of ₹30 Lacs, later revised to ₹25 Lacs and then ₹14.15 Lacs in t...
3 MIN READ→
The petitioners filed a petition under Section 482 of the CrPC to quash Criminal Case No. 17498 of 2021.
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The Oil and Natural Gas Corporation (ONGC) sought to acquire land in village Medadaraj, Taluka Kadi, District Mehsana for the PJR-18-LQL project.
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The respondent, a driver, was terminated by the petitioner on March 20, 2005.
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The respondent, a Conductor with the Ahmedabad Municipal Transport Service, was caught on September 5, 1989, collecting fares without issuing tickets
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The appellant was appointed as a Junior Fireman on 25.09.1989
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The petitioner, a Class IV employee of the respondent corporation, filed Reference IT No. 34 of 2024 seeking pension benefits upon reaching superannuation.
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The Appellant-State challenged the acquittal of the Respondent-accused for offences under Sections 498A and 306 of the Indian Penal Code (IPC).
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The State appealed an acquittal order dated 25.04.2008 involving two Sales Tax officials (a Sales Tax Officer and an Inspector).
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In 2019, the appellant issued a notification for the post of Vidyut Sahayat (Junior Assistant). The respondents were selected and appointed on a contractual basis in 2021, with a provision for permanent absorption bas...
3 MIN READ→
The petitioner filed an application seeking to quash the order dated 26.12.2019 passed by the Metropolitan Magistrate, Ahmedabad, in Criminal Case No. 116617 of 2019, which issued summons for an offense under the Nego...
2 MIN READ→
The petitioner filed a private complaint before the Judicial Magistrate First Class (JMFC), Junagadh, alleging that police personnel manhandled and racially abused him while in custody at Junagadh ‘C’ Division Police...
2 MIN READ→
On December 21, 2018, the deceased (Nareshkumar), aged 33, was traveling as a pillion rider on a motorcycle when an S.T. bus owned by the appellant Corporation dashed into the motorcycle from the opposite direction
2 MIN READ→
The claimants’ lands situated at Village Sama, Vadodara, were acquired by the State for the public purpose of constructing a low-level canal for the Narmada Project
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The petitioners purchased the subject land (Plot Nos. 1–12, Village Karanj, Surat) through a public e-auction conducted by the Recovery Officer-II, DRT-II, Ahmedabad, under the Recovery of Debts and Bankruptcy Act, 19...
3 MIN READ→
The appellant (original complainant) filed a criminal appeal under Section 378 of the CrPC challenging a judgment dated 14.07.2011 passed by the 3rd Additional Senior Civil Judge, Himatnagar, which acquitted the respo...
2 MIN READ→
The deceased, Baldevji, was traveling on a valid ticket from Asarwa to Dabhoda on 22.08.2002
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The respondent initially filed an arbitration reference before the Gujarat Works Tribunal under the Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 ("Act, 1992") in 2015
3 MIN READ→
The petitioners (partners in M/s. Builtman Realty and Infrastructure LLP) sought to quash a complaint under Section 138 of the Negotiable Instruments Act (NI Act).
2 MIN READ→
The Appellant (ESIC) filed a complaint against M/s. Hotel Navjivan and its partner (Respondents) under Sections 85(e) and 85(g) of the ESI Act, 1948. The allegation was the non-submission of statutory returns (Form-6)...
2 MIN READ→
The Appellant (Plaintiff) filed a suit for declaration and possession of immovable properties belonging to the deceased, Bhovanbhai.
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The applicant sought the quashing of FIR No. 11200010260590 registered at Valsad Town Police Station under Section 69 of the Bharatiya Nyaya Sanhita (BNS), 2023.
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On February 27, 2001, the appellant, a truck driver, was changing a tyre on the roadside when a luxury bus driven by respondent no. 1 at excessive speed dashed into the truck from behind
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On June 14, 2024, the deceased, Lilaben Shankarbhai Zala, was traveling in a rickshaw when an S.T. Bus, driven by respondent No. 1, crossed the road divider and collided with the rickshaw
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The appellant (original complainant) filed a criminal complaint under Section 138 of the Negotiable Instruments Act, 1881, regarding a dishonoured cheque.
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The Plaintiff No. 1 (an NRI) and his wife, Ramaben (Plaintiff No. 2), purchased the "suit property" in Vadodara in 1999
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The Appellant (Paschim Gujarat Vij Company Ltd.) conducted a surprise inspection at the Respondent’s premises on June 13, 2010, and discovered electricity theft through illegal hooking.
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On October 7, 2009, the appellant was driving his Maruti WagonR when the respondent, driving a car in a rash and negligent manner, collided with him
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The deceased, Ramanbhai Rohit, died on September 26, 2004, after accidentally falling between platform Nos. 1 and 2 at Bharuch Railway Station while traveling from Surat.
2 MIN READ→
On August 11, 2009, the deceased, Shobhanaben Sumanbhai Parekh, was struck by a motorcycle driven rashly by Respondent No. 1 while walking as a pedestrian; she subsequently succumbed to her injuries
2 MIN READ→
The State of Gujarat appealed an acquittal order dated 29.02.2012 passed by the Special Judge, Banaskantha
2 MIN READ→
The Appellants (Defendants) challenged an interim injunction order dated 11.06.2025 passed by the Commercial Court, Vadodara, in Trade Mark Suit No. 3 of 2019.
2 MIN READ→
The petitioner was originally charged under Sections 8(c), 20(b), and 29 of the NDPS Act and was granted regular bail by the Sessions Court on March 30, 2024, with a condition not to involve himself in any criminal ac...
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On April 14, 2024, the deceased, Sanjaysingh, purchased a valid ticket from Ahmedabad to Surat.
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The Plaintiff (Respondent) underwent a family planning operation (tubal ligation) at a Government hospital on July 1, 1999.
2 MIN READ→
The applicant (wife) filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking the transfer of Family Suit No. 1698 of 2025 from the Family Court at Ahmedabad to the Family Court at Mehsana
2 MIN READ→
On April 20, 2015, the deceased (Chandrakant Aboti) was killed in a motor accident involving a Swift Car (GJ-12-AE-8932) driven rashly by opponent No. 4
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On January 22, 2005, Khetabhai Karnabhai Hajani was traveling with his goods in a truck (GJ-10-V-5973) when it collided with another truck (GJ-10-T-5932)
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On November 10, 2006, the appellant and her family were traveling in an Indica Car (GJ-23-A-2166) toward Village Ode when it collided with a truck (RJ-27-G-8617) being driven in a rash and negligent manner from the op...
2 MIN READ→
On November 10, 2006, the appellant-claimant was traveling in an Indica car when a truck, driven by opponent No. 1 in a rash and negligent manner, collided with the car.
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On January 6, 2015, an accident occurred between a motorcycle driven by Narayanbhai Panchal (deceased) and a Honda Activa driven by Naranbhai Patni (appellant).
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The respondent-assessee, a company engaged in chemical manufacturing and power generation, claimed a deduction of ₹30,96,49,300/- under Section 80-IA(4) of the Income Tax Act, 1961, for its 90MW Captive Power Plant fo...
2 MIN READ→
The applicant, a practicing advocate, filed a complaint against several individuals, including police personnel, alleging various offenses under the IPC, the SC/ST (Prevention of Atrocities) Act, 1989, and the Gujarat...
2 MIN READ→
The prosecution alleged that on 30.09.1997, the accused was intercepted in the Ramnagar area of Ahmedabad, where a search revealed 5.67 kg of Charas.
2 MIN READ→
The petitioner participated in a public auction for Plot No. 1094/1, Sector 6, Gandhinagar, held on 17.10.2003, and was declared the highest bidder with a bid of Rs. 6,235/- per sq. mtr. against an upset price of Rs....
3 MIN READ→
The petitioners moved the High Court under Section 482 of the CrPC to quash FIR C.R. No. I-78/2018 alleging offenses under Sections 465, 467, 468, 120B, and 114 of the IPC
3 MIN READ→
The petitioner, a religious and charitable trust, filed its return of income for A.Y. 2016-17 on 26.09.2016, claiming exemption under Section 11 of the Income Tax Act.
2 MIN READ→
The applicant (wife) filed a transfer application seeking to shift Family Suit No. 15 of 2025 (Old HMP No. 43 of 2023) from the Family Court at Veraval to the Family Court at Vadodara
2 MIN READ→
The applicant (wife) filed a transfer petition seeking to move a family suit for divorce, instituted by the opponent (husband) in the Family Court at Ahmedabad, to the Family Court at Junagadh
2 MIN READ→
The petitioner applied for the post of Assistant Director (IT), Class-I under Advertisement No. 108/2024-25 issued by the Gujarat Public Service Commission (GPSC).
2 MIN READ→
The plaintiff-respondent (Bank of Baroda) sanctioned agricultural loans in the year 2000 to the defendant-appellants (farmers and sureties) against the pledge/hypothecation of potato produce
3 MIN READ→
The deceased, Menaben, married Respondent No. 1 seven months prior to her death by poisoning on December 20, 2006
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The deceased, Daxaben, was married to Respondent No. 1 for seven years.
2 MIN READ→
The petitioner, a Bachelor of Civil Engineering and a registered valuer for immovable properties since 2001, applied to the Chief Commissioner of Income Tax on April 17, 2012, for registration as a "Registered Valuer"...
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On April 9, 2019, the appellant, a 21-year-old textile designer, was injured when a tyre detached from a tanker (GJ-16-AU-5285) and struck the rickshaw in which he was traveling.
2 MIN READ→
The petitioner, an agricultural laborer holding a valid certificate issued by the Mamlatdar, purchased agricultural land via a registered sale deed on August 3, 2007
2 MIN READ→
The appellant, an employee since 1982, sought regularization of his service via Special Civil Application No. 6769 of 2020. The High Court, in 2020, held he was entitled not to regularization but to the "minimum pay s...
2 MIN READ→
The petitioners are in possession of agricultural and adjacent "Wada" land (City Survey No. 349) in Moje Odhav, Ahmedabad.
2 MIN READ→
On 16.05.2010, two individuals traveling in a metador (Reg. No. GJ-3AT-1065) collided with the rear of a truck (Reg. No. GJ-10V-5120)
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The appellant is a religious trust registered with the Charity Commissioner on 04.05.2023
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On June 25, 2016, the deceased, Bharatbhai, was driving a vehicle that collided with a tanker, resulting in his death
2 MIN READ→
On August 26, 2008, the appellant, a 35-year-old teacher, was traveling in a G.S.R.T.C. bus.
2 MIN READ→
The applicant (wife) sought the transfer of a matrimonial suit, Family Suit No. 1739 of 2025, from the Family Court in Ahmedabad to the Family Court in Surendranagar.
2 MIN READ→
The applicant (wife) filed a transfer petition under Section 24 of the Code of Civil Procedure seeking to transfer H.M.P. No. 908 of 2024, a matrimonial suit filed by the opponent (husband), from the Family Court, Sur...
2 MIN READ→
The petitioners, former directors of a company now in liquidation, were declared "Willful Defaulters" by the respondent-Bank’s Identification Committee on 31/07/2025.
2 MIN READ→
The applicant (wife) and opponent (husband) are in a matrimonial dispute. The opponent instituted a family suit at the Family Court, Ahmedabad
2 MIN READ→
The respondent, Bahucharaji Bras Products, challenged a 'C-11' notice dated 09.07.2004 issued by the ESI Corporation, which sought to apply the Employees State Insurance Act, 1948, to their establishment.
2 MIN READ→
The applicant (Accused No. 1) was arrested on 10.09.2025 in connection with FIR No. 11191024251 for offenses under Sections 140(2), 296(b), 115(2), 351(3), and 61(2) of the Bharatiya Nyaya Sanhita (BNS), 2023
3 MIN READ→
The applicant (wife) and the opponent (husband) are in a matrimonial dispute. The opponent filed Family Suit No. 480 of 2025 for restitution of conjugal rights under Section 9 of the Hindu Marriage Act in the Family C...
2 MIN READ→
On December 24, 2015, the appellant, a 19-year-old B.Tech student, was riding a motorcycle when he was struck by a tanker driven in a rash and negligent manner.
3 MIN READ→
The petitioner filed a writ of mandamus seeking interest on the alleged delayed disbursement of compensation awarded on 28.02.2019 by the Land Acquisition Officer
2 MIN READ→
On November 17, 1999, the appellant, an officer at Union Bank of India, sustained grievous injuries when the bus he was traveling in collided with a truck
2 MIN READ→
The petitioners, identified as "landlosers," sought the allotment of commercial plots in the Vapi GIDC Estate as part of a rehabilitation scheme
2 MIN READ→
The applicant challenged an acquittal order originally passed by the Chief Judicial Magistrate, Amreli, in 2019.
2 MIN READ→
The State of Gujarat acquired land in Halol Taluka for widening Highway No. 5 (Bodeli-Halol-Godhra). The Section 4 notification was published on 06/04/2000, and the Section 6 notification on 14/11/2000
2 MIN READ→
The State of Gujarat appealed an acquittal order dated 24.02.2012 passed by the Special (Atrocity) Court, Rajula.
2 MIN READ→
The plaintiff purchased non-agricultural plot Nos. 8–12 at Village Madana in 1990 via registered sale deed.
2 MIN READ→
The deceased, Rupalben, married Accused No. 1 (Arvindbhai) in a second marriage that lasted twelve years
2 MIN READ→
The petitioner challenged three consecutive orders: the District Supply Officer’s order (dated 14.09.2020), the Collector of Anand’s appellate order (dated 15.12.2020), and finally, the Deputy Secretary’s revisional o...
2 MIN READ→
On July 8, 2020, the appellant was standing with his motorcycle when the first respondent, driving another motorcycle negligently at high speed, collided with him.
2 MIN READ→
The petitioner purchased agricultural land (Survey/Block No. 1265) in 2011 via a registered sale deed that explicitly mentioned an existing pathway through the respondents’ land (Block No. 1259).
2 MIN READ→
The applicant, a public servant, sought the quashing of FIR C.R. No. 11194075240001/2024 registered under Sections 7A, 12, 13(1), and 13(2) of the Prevention of Corruption (Amendment) Act, 2018 ("PC Act"), and Section...
3 MIN READ→
The landlords (respondents) initiated HRP Suit No. 2314 of 1975 for eviction against the tenant, which was decreed in 1978 and confirmed by the High Court in 2003.
3 MIN READ→
The Applicant, Director of M/s. Gyscoal Alloys Limited (GAL), entered into a tripartite agreement in 2005 with MSTC Limited (Respondent No. 2) and M/s. Transafe Services regarding the procurement and storage of steel
2 MIN READ→
The petitioner filed a regular income tax return for the Assessment Year 2012-13, which was initially accepted without demand under Section 143(1)
2 MIN READ→
On April 29, 1994, Food Inspector R.V. Dodiya inspected the shop of the respondents and purchased 450 grams of "Black Pepper" for analysis
2 MIN READ→
On July 16, 1997, at approximately 4:00 p.m., the complainant (Rupaji Dolaji Bodat) and his wife allegedly witnessed 18 accused persons—armed with a gun, dhariya, axes, and stones—attack the house of Galji Kala.
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On January 11, 2000, the appellant was riding a motorcycle with a pillion rider when a truck (GJ-6-W-6940) driving at excessive speed from the opposite direction collided with them.
2 MIN READ→
On June 20, 2014, the deceased, Rajubhai Bhayani, died in a vehicular accident when an offending vehicle (bearing Registration No. GJ-05-YY-7249) driving on the wrong side dashed against his car.
2 MIN READ→
The State of Gujarat appealed a 2010 judgment involving an incident from January 24, 2006.
2 MIN READ→
On May 14, 2004, the deceased, Rajivsingh, suffered a fatal electric shock while adjusting a TV antenna and wire when he came into contact with a high-tension wire
2 MIN READ→
The applicant was convicted by the Addl. Judicial Magistrate First Class, Visnagar (Criminal Case No. 940/2010), for an offense under Section 7 of the Essential Commodities Act, 1955, and sentenced to 6 months rigorou...
2 MIN READ→
The applicant (wife) filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking the transfer of Family Suit No. 910 of 2025 from the Family Court, Vadodara, to the Family Court, Ahmedabad
2 MIN READ→
The applicant, an advocate (Accused No. 4), sought to quash an FIR and a subsequent discharge rejection order regarding charges under Sections 376(2)(n), 323, 504, 506(2), and 114 of the IPC.
2 MIN READ→
The Petitioner, an authorized dealer for Mahindra & Mahindra Ltd. (Respondent No. 7), challenged an order dated 30.11.2024 passed by the Motor Accident Claims Tribunal (MACT), Rajkot, which rejected its application (E...
2 MIN READ→
On September 4, 2006, the appellant’s Indigo car was struck by a truck driving on the wrong side at high speed, resulting in the car being declared a "total loss".
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On January 6, 2012, the claimant, Majidbhai Kasambhai Sumra, was driving a truck (GJ-3Y-9514) when a brake failure caused the vehicle to overturn, resulting in serious spinal fractures.
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On May 28, 2017, the deceased, Rabari Sanjaykumar Sagarbhai, was traveling in an auto-rickshaw (GJ-18-AV-8562) as a laborer for loading and unloading rubber pipes.
2 MIN READ→
On December 11, 2022, the deceased, Narvatsinh Bharatsinh Rathod, was killed when a rashly driven vehicle (GJ.12.B.W.0928) hit his bicycle
2 MIN READ→
The petitioner was appointed as a daily wager on January 1, 1989. His services were terminated on February 20, 1995.
2 MIN READ→
The applicant was convicted by the Judicial Magistrate First Class, Mendarda, for consuming an intoxicant under Section 66(1)(b) of the Gujarat Prohibition Act, 1949, and sentenced to 10 days of simple imprisonment
2 MIN READ→
The State appealed an acquittal order dated 07.07.2009 involving charges under Sections 504, 323, and 114 of the IPC, Section 135 of the Bombay Police Act, and Section 3(1)(x) of the Atrocity Act
2 MIN READ→
The petitioners were serving as Head Constables in Banaskantha District. Following an FIR and subsequent departmental inquiry, they were penalized with the stoppage of one increment for two years with cumulative effect.
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On February 27, 2007, a checking squad including Deputy Engineer H.D. Vyas (P.W.1) inspected temporary roadside cabins near Jogvad Village
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On September 15, 2005, a Food Inspector visited the accused's grocery firm and collected samples of "Gaay Brand agmarked Soji" (Batch No. 5, packed 08/2005)
2 MIN READ→
The State appealed against the acquittal of the respondents (husband and in-laws) by the 2nd Additional Sessions Judge, Deesa, in Sessions Case No. 23 of 2010
2 MIN READ→
The plaintiffs (respondents) are the legal heirs of the late Hitesh H. Trivedi, who held a 45% stake in the partnership firm, M/s. Team Engineers.
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On 09.06.2012, the appellant, working as a helper on a Hitachi machine, was injured when a truck (GJ-9-V-1692) reversed in a rash and negligent manner at a sand loading site on the Sabarmati riverbank.
2 MIN READ→
The applicants, the father-in-law and mother-in-law of the deceased, sought to quash an FIR registered under Sections 108, 80, and 54 of the Bharatiya Nyaya Sanhita (BNS), 2023, and Sections 3 and 7 of the Dowry Prohi...
2 MIN READ→
The petitioners, serving as Unarmed Head Constables in Ahmedabad City, challenged an order dated 04.03.2024 passed by the Police Commissioner, Ahmedabad City, transferring them outside the district in "public interest"
2 MIN READ→
The petitioner was appointed as a Vidya Sahayak on 29.11.2008 following a 2006 recruitment process.
2 MIN READ→
On June 14, 2017, Mahendrasinh (the deceased) was traveling in a Bolero when a truck driven at excessive speed collided with it, resulting in his death
2 MIN READ→
The appellants (widow and minor son of the deceased, Sumar Sandhi) challenged the dismissal of their claim petition by the Workman Commissioner, Jamnagar. The deceased was employed as a part-time Chowkidar at a PWD St...
2 MIN READ→
The petitioners challenged FIR No. 11199010211195 registered at Bharuch City Police Station for alleged violations of the Gujarat Land Grabbing (Prohibition) Act, 2020.
2 MIN READ→
The petitioners filed a suit (Special Civil Suit No. 218 of 2023) along with an application for interim injunction at Exhibit 5. During the proceedings, the petitioners also filed applications at Exhibits 61, 84, and...
2 MIN READ→
The petitioner filed an application under Order 41 Rule 27 of the Code of Civil Procedure (CPC) for the production of additional evidence in Regular Civil Appeal No. 176 of 2025.
2 MIN READ→
The petitioner was appointed as a Junior Engineer with Dakshin Gujarat Vij Company Ltd. (DGVCL) on July 16, 2001.
2 MIN READ→
The petitioner is the owner of land (approx. 2200 sq. mtrs.) which was originally reserved for 'Open Space and Garden' in the final development plan sanctioned on 31.01.1986
3 MIN READ→
The suit property, consisting of three shops in Mangrol, was originally owned by Memon Musa Hussain Chhapra
3 MIN READ→
The respondent, an employee of the Gujarat Water Supply and Sewerage Board, was subjected to a departmental inquiry where charges against him were found established by the Inquiry Officer.
3 MIN READ→
The applicant, a legal advisor for a manpower firm, sought to quash an FIR filed under Sections 294(b) and 114 of the IPC and Sections 3(1)(r) and 3(1)(s) of the Atrocity Act.
2 MIN READ→
The appellant (original complainant) filed a criminal appeal against the judgment and order dated August 5, 2022, passed by the Additional Chief Metropolitan Magistrate, Ahmedabad, which acquitted the respondent-accus...
2 MIN READ→
The applicant and his brothers were accused in an FIR (C.R. No. I-01 of 2017) for offences under Sections 376, 406, and 114 of the IPC.
2 MIN READ→
The appellant (original complainant) filed a criminal appeal under Section 378 of the CrPC (and alternatively Section 419 of the BNSS) challenging the judgment dated January 12, 2023, passed by the 17th Additional Sen...
3 MIN READ→
The complainant, Amarsing Mansing Rathva, entered into an oral agreement to sell watermelons to the respondents (accused) in 2008.
2 MIN READ→
The petitioner (State of Gujarat) awarded a contract in 1980 to the respondent for irrigation work under Agreement No. B/1 of 1980–1981.
3 MIN READ→
The appellant (plaintiff), a local self-government body, awarded a tender to the defendant for sewage construction via an agreement dated 22.06.1995
2 MIN READ→
The applicant filed a petition under Section 482 of the Code of Criminal Procedure (CrPC) seeking to quash FIR No. 35/2016 registered at Anandnagar Police Station, Ahmedabad.
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The deceased, Rambhai Ramsibhai, was walking near a road in Sutrapada taluka during light rain on June 6, 2001. Due to a technical fault in a Gujarat Electricity Board (GEB) transformer near the road, the deceased was...
2 MIN READ→
The husband of the appellant, a government employee, was issued a charge-sheet in 2007 alleging he fraudulently used Scheduled Caste status to obtain benefits under the SC/ST Prevention of Atrocities Act despite havin...
2 MIN READ→
The State appealed against the judgment dated 24.12.1999 passed by the Additional Sessions Judge, Gondal, which acquitted the respondents of charges under Sections 302, 307, and other provisions of the IPC.
2 MIN READ→
The plaintiff/respondent, a brass parts merchant, filed a suit for recovery of Rs. 42,06,250/- against the defendant/appellant for unpaid invoices and dishonored cheques
2 MIN READ→
The applicants were roped into a criminal case involving charges under Sections 406, 420, 465, 467, 468, 471, 506(2), and 114 of the IPC, originating from an FIR filed in 2009
2 MIN READ→
The petitioner (plaintiff) filed a suit for property rights, later moving an application under Order XXIII Rule 1 of the Code of Civil Procedure (CPC) to withdraw the suit with liberty to file afresh due to "technical...
2 MIN READ→
The respondent was appointed as an Accounts Assistant on 17.04.1999 and regularized on 01.07.1999
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The petitioner, a tenant, was ousted from the rented suit premises following the dismissal of their appeal (Regular Civil Appeal No. 81/2017) for default by the Appellate Bench of the Small Cause Court, Ahmedabad.
2 MIN READ→
The appellant (original complainant) filed a criminal appeal challenging the judgment and order dated 22.08.2008 passed by the 2nd Additional Senior Civil Judge & JMFC, Bhuj-Kuchchh.
2 MIN READ→
The applicant (original accused) was convicted under Section 138 of the Negotiable Instruments (NI) Act for the dishonor of a cheque worth Rs. 7 lakhs dated May 5, 2015
3 MIN READ→
The State of Gujarat filed an appeal against the judgment of the Chief Judicial Magistrate, Rajkot, dated 29.09.2007, which acquitted two police constables (Accused Nos. 3 and 4) of charges involving the facilitation...
2 MIN READ→
The applicant (original accused) was convicted by the Additional Civil Judge and JMFC, Jambusar, in Criminal Case No. 559 of 2014 for an offence under Section 138 of the Negotiable Instruments Act
2 MIN READ→
The appellant (original complainant) filed a criminal complaint under Section 138 of the Negotiable Instruments (NI) Act, 1881, regarding the dishonor of a cheque.
2 MIN READ→
The respondent (assessee) imported five old ships for ship-breaking between 1992 and 1996.
2 MIN READ→
The State of Gujarat appealed an acquittal order dated 14.10.1998 passed by the Additional Sessions Judge, Panchmahal in Sessions Case No. 88 of 1997
2 MIN READ→
On November 28, 2021, the appellant was a pillion rider on a motorcycle driven by his son. The motorcycle collided with an oncoming unknown vehicle while attempting to overtake another vehicle
2 MIN READ→
On May 23, 2014, the deceased, Ramjanbhai Rustambhai, was helping move a broken-down Tavera vehicle on the Multi-Surendranagar road when he was hit by a rashly driven dumper.
2 MIN READ→
On November 28, 2021, a minor girl, Yanshiben Dilipbhai Chavda, was a pillion rider on a motorcycle (No. GJ-36N-3152) driven by her father. Due to the father’s rash driving and an attempt to overtake, their vehicle co...
2 MIN READ→
The petitioner purchased 6 acres of land in Village Bhorara, Kutch, via a registered sale deed in 1992
3 MIN READ→
The State of Gujarat appealed an acquittal order dated 12.06.2012 passed by the 4th (Ad-hoc) Additional Sessions Judge, Surat, in Sessions Case No. 6 of 2008
2 MIN READ→
The State appealed the acquittal of the respondents (mother-in-law and sister-in-law) of the deceased, Chandrikaben Baraiya.
2 MIN READ→
On July 1, 2021, the deceased, a laborer, was traveling on a trailer attached to a tractor to unload iron rods. The tractor was driven negligently, causing the vehicle to turn turtle, resulting in the deceased’s death.
2 MIN READ→
Three employees—Manibhai Chhaganbhai, Lakshmanbhai Bhulabhai, and Bhikhabhai Bhulabhai—were appointed as daily wagers in the Road and Buildings Department in 1977 and 1979.
2 MIN READ→
On December 20, 2016, Akashkumar Natubhai Dhodiya, a 17-year-old ITI student, died following a motor accident involving a motorcycle and a rashly driven car.
2 MIN READ→
The Plaintiff No. 2 (partnership firm) stored bicycle tube valves worth ₹9,93,000/- at the defendant’s (Central Warehousing Corporation) warehouse in Navi Mumbai for export
2 MIN READ→
The respondent, a Class-IV employee (Peon) with 31 years of service at the Visnagar Municipality, was retired on 29.08.1997 upon attaining the age of 58
2 MIN READ→
The appellant (original complainant) filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, regarding the dishonor of a cheque.
2 MIN READ→
The original plaintiff filed a suit in 2014 for a permanent injunction to restrain the defendants from constructing on a specific parcel of land over which the plaintiff claimed proprietary rights
2 MIN READ→
The petitioners sought to quash FIR No. I-74/2017 registered at Meghaninagar Police Station for offences under Sections 323, 498A, 506(1), and 114 of the IPC, and Sections 3 and 7 of the Dowry Prohibition Act
2 MIN READ→
The E.S.I. Corporation’s Inspector conducted visits to Amardeep Mineral Industries (the respondent) in 1989 and 1996.
2 MIN READ→
The petitioner, a company incorporated under the Companies Act, 1956, challenged a reassessment notice and order dated 27.07.2022 issued under Sections 148 and 148A(d) of the Income Tax Act, 1961, for Assessment Year...
2 MIN READ→
The petitioners (plaintiffs) filed Special Civil Suit No. 52 of 2017, which was dismissed for default on 13.07.2023 due to their non-appearance and failure to submit oral evidence.
2 MIN READ→
The Plaintiff (Appellant), owner of godowns in New Kandla, leased the property to Defendant No. 1 (Ganpati Group).
3 MIN READ→
The petitioners, traders in petroleum coke (a "declared good" under Section 14 of the Central Sales Tax Act), challenged Notification No. (GHN-14)VAT-2010-S.11(6)(2)-TH dated 29.06.2010.
2 MIN READ→
The appellant (original complainant) filed a complaint under Section 138 of the Negotiable Instruments (NI) Act, 1881, regarding the dishonor of a cheque.
3 MIN READ→
The appellant (original complainant) filed a criminal complaint under Section 138 of the Negotiable Instruments Act, 1881, regarding the dishonor of a cheque.
2 MIN READ→
The Plaintiff (Respondent) entered into an Agreement to Sell with the Defendants (Applicants) on February 27, 1969, for 47 acres of land. The agreement stipulated a 24-month period for the Defendants to fulfill condit...
3 MIN READ→
The applicant (original complainant) alleged that he sold industrial oil worth ₹5,08,000 to the respondent (accused) on 09.12.2014
2 MIN READ→
The respondent was appointed as a Hamal (part-time loader/porter) against a vacant sanctioned post in 1992
2 MIN READ→
The petitioners were employed by the respondent University since 1985 and 1980
2 MIN READ→
The deceased, Shardaben, married Respondent No. 1 in 2005 under a Sata (exchange marriage) arrangement where her brother (the complainant, PW-1) married Respondent No. 4
2 MIN READ→
The Appellant, acting as President of a registered association, challenged a City Civil Court judgment that dismissed a suit for declaration, permanent injunction, and specific performance regarding ten blocks of resi...
2 MIN READ→
On March 19, 2020, Punabhai Bhathibhai Sangada died following a collision between his motorcycle and one driven by Respondent No. 1.
2 MIN READ→
The applicant (original complainant) filed an appeal under Section 378 of the CrPC (Section 419 of BNSS) challenging the judgment dated 18.04.2024 passed by the Additional Judicial Magistrate First Class, Patan.
2 MIN READ→
The appellant sought mutation of revenue records based on a registered Will dated 14.09.2004.
2 MIN READ→
The respondent (plaintiff) obtained a decree for specific performance on 22.12.2017 regarding an Agreement to Sell (ATS) dated 18.10.2010.
3 MIN READ→
On June 10, 2021, the minor appellant was hit by a motorcycle driven negligently by Opponent No. 1, resulting in grievous injuries.
2 MIN READ→
On March 2, 2022, the appellant was traveling on a motorcycle when a car driven at excessive speed dashed into him, causing grievous injuries
2 MIN READ→
The applicant (original accused) was convicted under Section 138 of the Negotiable Instruments (NI) Act, 1881, by the JMFC, Dwarka, which was confirmed by the Sessions Court
3 MIN READ→
The original plaintiff (Jaswantlal B. Shah) filed a suit for declaration of ownership and recovery of possession of Flat No. 6, Smruti Co-operative Housing Society Ltd., Ahmedabad
3 MIN READ→
On March 25, 2004, the appellant, a 47-year-old homemaker, was traveling in a Maruti Car (registration No. GJ-17-C-6516) when the driver (Respondent No. 1) lost control due to rash and negligent driving, causing the v...
2 MIN READ→
The petitioners, a 100% Export Oriented Unit (EOU), filed three rebate claims in 2011 for export of goods under Rule 18 of the Central Excise Rules, 2002.
2 MIN READ→
On June 3, 2007, the complainant, Vastabhai Dalit, alleged that the respondents (accused) assaulted him, used caste-based slurs, and set fire to his agricultural produce worth ₹1000 due to a dispute over a compromise...
2 MIN READ→
The applicant, a licensed structural designer, sought the quashing of FIR I-C.R. No. 38 of 2013 and the subsequent charge-sheet dated 01.03.2014.
2 MIN READ→
The Plaintiff (Appellant) and Defendants are siblings and the mother of a family headed by the late Manilal Patel, a retired Deputy Collector.
2 MIN READ→
The applicants sought to quash FIR No. 11193003260483 of 2026 registered at Amreli City Police Station
2 MIN READ→
The petitioners were appointed as Unarmed Police Constables in 2011-12 through a centralized recruitment process but were assigned to various districts on a random administrative basis.
2 MIN READ→
The applicant, a property broker, allegedly induced the complainant to purchase land in Village Meghpar for Rs. 80,00,000/-.
2 MIN READ→
The Appellants challenged a damages order for Rs. 53,17,861/- imposed by the Provident Fund authorities.
2 MIN READ→
The applicant (original accused) challenged a judgment of the Special Sessions Judge, Ahmedabad, which upheld his conviction under Section 138 of the Negotiable Instruments (N.I.) Act.
2 MIN READ→
The petitioner applied for the post of Assistant Senior Clerk under Advertisement Nos. 8 to 10/2015-16 dated 31.12.2015
2 MIN READ→
The petitioner (assessee) sold land in Daman on June 24, 2009, for ₹92,65,680
2 MIN READ→
The appellant, the original complainant, filed an appeal under Section 378 of the Criminal Procedure Code (CrPC) / Section 419 of the Bharatiya Nagrik Suraksha Sanhita (BNSS) challenging the judgment dated 26.11.2018
2 MIN READ→
The deceased, Vilasben, was married to Respondent No. 1 (husband) and lived with Respondent No. 2 (mother-in-law). On 09.01.2002, the deceased suffered fatal burn injuries.
2 MIN READ→
The applicant (Accused No. 2) sought to quash FIR No. B-11210003211046 of 2021 filed under Sections 323, 504, 506, 507, and 114 of the IPC.
2 MIN READ→
The applicants sought condonation of a delay of 1601 days in filing a First Appeal against a Land Acquisition Award dated 16.04.2021.
2 MIN READ→
The complainant, who was embroiled in maintenance and divorce proceedings with her husband, alleged that in 2016, the petitioner claimed to know the whereabouts of her daughter who had been abducted by her in-laws.
2 MIN READ→
The assessee, his brother (Sushilkumar), and father (Baldevraj) entered into an agreement on 21.01.1995 to refer various family and business disputes—primarily concerning the ownership and management of 33 companies,...
3 MIN READ→
On 26.12.1991, at 4:00 p.m., the Appellant was hit by a "Chhakdo" rickshaw (Registration No. G.R.P. 4041) driven at excessive speed, resulting in grievous injuries
2 MIN READ→
The petitioners (plaintiffs) filed Special Civil Suit No. 7 of 2025. Respondent Nos. 3 and 4 (defendants) moved an application under Order 7 Rule 11 of the Code of Civil Procedure (CPC) seeking rejection of the plaint
2 MIN READ→
The petitioners, directors of M/s Khevana Securities Finstock Ltd., challenged a Show-Cause Notice (SCN) dated 14.12.2018 and a subsequent order dated 31.12.2018 passed under Section 179 of the Income Tax Act, 1961. T...
3 MIN READ→
The petitioner filed an FIR (No. 11191039250708) on 04.10.2025 against several accused, including one Vikas Jaat, for offenses under the Bharatiya Nyaya Sanhita (BNS), 2023, and the Scheduled Castes and the Scheduled...
2 MIN READ→
The applicant (judgment debtor) challenged an order dated 07.05.2026 passed by the Principal Civil Judge, Bhachau, which rejected their objections (Exhibit-15) in Execution Petition No. 3 of 2024
2 MIN READ→
The State appealed against a judgment of the Sessions Judge, Nadiad, which acquitted the respondents of charges under Sections 366, 307, 506(2), 504 r/w 114 of the IPC and Section 135 of the Bombay Police Act.
2 MIN READ→
On March 25, 2004, the original claimant was a passenger in a Maruti Car (No. GJ-17-C-6516) which turned turtle due to the rash and negligent driving of Respondent No. 1.
2 MIN READ→
The petitioner was employed as a daily wager in 1985 and was terminated in March 1999
2 MIN READ→
The petitioners (original plaintiffs) filed Special Civil Suit No. 162 of 2017 seeking a declaration of ownership over specific properties in Village Khuntalia and an injunction against the State from disturbing their...
2 MIN READ→
The petitioner, a tenant in a property owned by the respondents, sought to carry out repairs to the rented premises.
2 MIN READ→
The Petitioner, a Belgian company manufacturing Sulphenamides Accelerators, challenged the Final Findings (dated 20.03.2026) and Notification No. 11/2026-Customs (dated 19.06.2026) which imposed anti-dumping duties
2 MIN READ→
The State of Gujarat acquired lands in village Magharvada, Taluka Keshod, for the Sabali Irrigation Scheme through notifications under Sections 4 and 6 of the Land Acquisition Act, 1894, dated 06.10.2009 and 09.06.2010.
2 MIN READ→
The applicant, a Talati-cum-Mantri at Balol Gram Panchayat, was arraigned as Accused No. 7 in FIR C.R. No. I-21 of 2011.
2 MIN READ→
The original complainant filed an FIR (C.R. No. 11198036210037/2021) at Mahila Police Station, Bhavnagar, alleging offences under Sections 498A, 323, 504, 506(2), and 114 of the IPC against her husband (Petitioner No....
2 MIN READ→
The petitioners sought the quashing of a criminal complaint (M. Case No. 7 of 2002/Criminal Case No. 56 of 2003) filed by a bank alleging offences under IPC Sections 406, 420, 467, 468, 471, and 120(b).
2 MIN READ→
The deceased, Lalita, married respondent No. 1 in 2008. Six months post-marriage, she allegedly jumped from the terrace of her apartment and died
2 MIN READ→
The petitioners (Accused Nos. 2 and 5) sought to quash a private complaint filed under Sections 406, 420, 120(b), 418, 504, and 114 of the IPC
2 MIN READ→
On August 26, 2012, the appellant, a luxury bus driver, sustained grievous injuries in a vehicular accident involving a trailer
2 MIN READ→
The appellant’s daughter, Induben, died by self-immolation on August 2, 2009, at her matrimonial home.
2 MIN READ→
The ESI Corporation issued Form C-11 (dated 06.03.1990) and Form C-19 (dated July 1992) clubbing "Hi Life Manufacturing Company" and "J. Prahlad & Company" as a single establishment to bring them under the coverage of...
2 MIN READ→
The petitioner, a Deputy Director (Class-I), challenged an order dated 30.04.2025 passed by the Finance Department prematurely retiring him in "public interest" under Rule 10(4) of the Gujarat Civil Services (Pension)...
2 MIN READ→
The State appealed an acquittal order passed by the Additional Sessions Judge, Navsari, in Sessions Case No. 78 of 2002
2 MIN READ→
The petitioners filed a petition under Articles 226/227 of the Constitution and Section 528 of the BNSS, 2023, seeking to quash FIR No. 11210048251214 of 2025 registered at Umra Police Station
2 MIN READ→
The petitioner-employer, a business engaged in drilling accessories, challenged the orders dated 26.09.2013 and 17.10.2014 passed by the Labour Court, Ahmedabad
2 MIN READ→
The petitioner company sought to quash an ex-parte award dated December 7, 2022, from the Labour Court, Ahmedabad, which directed the reinstatement of the respondent workman with 50% back wages
2 MIN READ→
The petitioners sought the quashing of FIR No. 11198001201657 of 2020, registered for offences under Sections 306, 406, 120B, 323, 504, 506(2), and 114 of the IPC
3 MIN READ→
The petitioner filed its return of income for Assessment Year (AY) 2012-13, which was finalized under Section 143(3) of the Income Tax Act on 25.02.2015
2 MIN READ→
The plaintiff (respondent) owner of House No. 53, Motera, allowed the defendant (appellant), a near relative, to occupy the suit property for two years starting in 2005 via a written agreement.
3 MIN READ→
The Appellants (original plaintiffs), acting as investment consultants, filed a suit in the City Civil Court, Ahmedabad, seeking a permanent injunction to restrain Castrol India Ltd. (Respondent No. 1) from transferri...
2 MIN READ→
On August 4, 2010, the daughter (Lilaben) and wife (Surajben) of the complainant were allegedly assaulted at a village dairy by the respondents.
2 MIN READ→
The deceased, Chandulal Rawal, committed suicide by hanging between 10.10.2006 and 11.10.2006
2 MIN READ→
The State appealed against the acquittal of the respondents (the husband and in-laws) by the Additional Sessions Judge, Panchmahal at Godhra
2 MIN READ→
The Appellant (State of Gujarat) challenged the acquittal of four respondents charged under Sections 302, 201 read with Sections 34 and 114 of the IPC
2 MIN READ→
The assessee, an individual engaged in share trading, was subjected to a search operation on December 4, 2014, as part of an investigation into an accommodation entry provider group led by Shri Shirish C. Shah
2 MIN READ→
The subject land (Survey No. 131, Village Ambli) was originally granted to the appellant’s father on a "New Tenure" basis (restricted tenure) under the Tenancy Act in 1963.
2 MIN READ→
The Petitioner, Accused No. 3, sought to quash an order dated 26.12.2019 passed by the Metropolitan Magistrate, Ahmedabad, which issued a summons in Criminal Case No. 116617 of 2019.
2 MIN READ→
The appellant (workman) challenged his termination from 2001 through a reference in 2002.
2 MIN READ→
On October 20, 2000, Ramanbhai (the deceased) was killed in a vehicular accident involving his motorcycle and a truck
2 MIN READ→
On November 18, 2006, the deceased was riding a motorcycle with a pillion rider when a truck (Respondent No. 1) overtook them and abruptly turned left without a signal, causing a fatal accident
2 MIN READ→
The applicant (husband) sought to quash the judgment of the Family Court, Khambhaliya, dated 29.04.2023, which directed him to pay monthly maintenance of ₹7,500 to Respondent No. 2 (wife)
2 MIN READ→
The petitioner filed a writ petition under Article 227 of the Constitution of India challenging an order dated September 1, 2023, passed by the 10th Additional District Judge, Rajkot, in Civil Misc. Application No. 33...
2 MIN READ→
The plaintiff, an Armed Constable in the Gujarat Police Department, was served a charge-sheet on 21.04.1989 for unauthorized absenteeism on ten different occasions.
3 MIN READ→
The State Government acquired lands in Rajula village, Amreli district, under L.A.Q. Case No. 47/89 for the Dhatarwadi-2 irrigation project.
2 MIN READ→
The deceased, Mr. Paresh Kumar, was employed as a tractor driver with a monthly salary of ₹3,000/-.
2 MIN READ→
The appellant claimed that on August 10, 2008, while traveling with a valid second-class ticket from Vapi to Baroda on the Mumbai Central–Ahmedabad Passenger train, he accidentally fell from the train at KM No. 172/2
2 MIN READ→
The petitioner was appointed as a ‘Trainee Engineer’ on August 25, 2008, and confirmed as ‘Engineer Design’ on August 1, 2009.
2 MIN READ→
The petitioner purchased land bearing Survey No./Block No. 236 in Village Kundal, Sanand, via a registered Sale Deed dated 30.06.2008
2 MIN READ→
The State appealed an acquittal order dated 07.06.2012 regarding a suicide that occurred on 21.01.2006.
2 MIN READ→
The State appealed an acquittal order regarding a case where a woman committed suicide by self-immolation after roughly 15 years of marriage.
2 MIN READ→
The State of Gujarat appealed an acquittal order dated April 13, 2012, passed by the Special Judge, Junagadh.
2 MIN READ→
The Petitioner, Alstom Transport India Limited, challenged a Show Cause Notice (SCN) and an Order-in-Original dated 29.04.2025, which denied refund claims based on Rule 89(4B) of the CGST Rules, 2017.
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On December 28, 2017, Vishnubhai Maheshbhai Vasava (the deceased) was riding a motorcycle when he was struck by a tractor driven at excessive speed.
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The petitioners filed an original refund application on 14.10.2023
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The Applicants sought to quash FIRs filed against them under Section 482 of the CrPC.
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The applicant sought to quash an order dated 20.07.2022 passed by the learned 3rd Additional Chief Judicial Magistrate, Vadodara. Following an investigation into FIR C.R. No. 11196007220271 of 2022—which alleged cheat...
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The appellant (original complainant) filed two criminal appeals under Section 378 of the CrPC (and under Section 419 of the BNSS) challenging the judgment and order dated 12.11.2014 passed by the Additional Chief Metr...
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The petitioner filed his return of income for A.Y. 2022-23 on 17.12.2022
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The petitioners (Original Defendants No. 1, 2, and 7) challenge an order dated 26.05.2026 passed by the Executing Court
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The appellant/complainant filed an appeal under Section 378 of the CrPC (and Section 419 of the BNSS) challenging the judgment dated 08.10.2018 by the 2nd Additional Chief Judicial Magistrate, Khambaliya.
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The appellant (original complainant) filed a criminal appeal under Section 378 of the Code of Criminal Procedure, 1973 (CrPC) [now Section 419 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (BNSS)] challenging the jud...
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The appellant (original complainant) filed a criminal complaint under Section 138 of the Negotiable Instruments Act, 1881 ("NI Act") against the respondent-accused.
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The petitioner claimed to be in "hostile possession" of a property used as a Gau-shala since 2002.
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The appellant (original complainant) filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (CrPC) / Section 419 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (BNSS).
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The petitioners are legal heirs of Santa @ Sumitraben Desai, who owned agricultural lands in Valsad and Navsari. Under the Gujarat Agricultural Lands Ceiling Act, 1976 ("Ceiling Act"), the Mamlatdar declared 12 Acres...
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On April 11, 1998, the complainant and his family were working on an encroached agricultural field near Vallabhgam
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The State appealed against the acquittal of the respondent-accused of charges under Sections 498A and 306 of the IPC.
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The complainant found an unidentified male body buried in a pipeline pit at Bagodara on June 4, 2000
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The de facto complainant (Respondent No. 3) alleged that after her father died intestate in 1981, her relatives (Applicants Nos. 2-6) conspired to grab joint family property by forging a Partition Deed dated 10.12.2002
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The applicant (wife) sought the transfer of a family suit initiated by her husband (opponent) from the Family Court in Patan to the Family Court in Vadodara.
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The applicant (wife) moved the High Court of Gujarat seeking to transfer two legal proceedings initiated by her husband (the opponent). These include a guardianship petition under the Guardian and Wards Act, 1890, and...
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The applicant (wife) moved the High Court of Gujarat under Section 24 of the Code of Civil Procedure, 1908, seeking to transfer Family Suit No. 47 of 2024 from the Family Court at Dhoraji to the Family Court at Rajkot
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The petitioners are descendants of Late Shri Harakhjibhai Thakkar, who held agricultural land in Kolivada since 1964.
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The 28 petitioners, owners of various lands in Taluka Vyara, Uchchhal, and Songadh, challenged land acquisition proceedings conducted under the National Highways Act, 1956.
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The petitioner company underwent Corporate Insolvency Resolution Process (CIRP) starting 19.12.2017
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The respondent-complainant alleged that he provided a hand loan of ₹2,50,000 to the applicant-accused in October 2013, claiming he paid ₹85,000 in cash and withdrew ₹1,65,000 via ATM/cheque
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The petitioner, a Hindu Undivided Family (HUF), filed its Income Tax Return (ITR-3) for Assessment Year (A.Y.) 2012-13, which was processed under Section 143(1) of the Income Tax Act
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The dispute concerns "Laxmi Bhuvan," a property in Jamnagar originally owned by Vallabhdas Kanji. Following a 1934 suit in the Bombay High Court, a consent decree was drawn in 1937 settling the share of a deceased son...
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On December 19, 2014, the deceased, Dashrathbhai Parmar, was traveling as a laborer in an Eicher Tempo (Reg. No. GJ-9-V-6886) to unload cotton
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On July 24, 2016, the deceased (Jigneshbhai) was riding a motorcycle when he was struck by a speeding container truck (NL-01-N-0582), resulting in his death.
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The applicant, a Postman at Narsanda Post Office, was charged with misappropriating a money order of ₹1,000 meant for a recipient named Kusumben
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In January 2004, the appellant, then an eight-year-old minor, was injured by a motorcycle driven in a negligent manner
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The appeals arise from a common accident on August 24, 2014, involving a passenger rickshaw and a "chakdo" rickshaw. A cow crossed the path, causing the passenger rickshaw to brake, subsequently being rammed from behi...
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On July 24, 2016, the deceased, Abhilashbhai, was a pillion rider on a motorcycle (GJ-05-ML-8169) when it collided with an offending container (NL-01-N-0582) driven in a rash and negligent manner.
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The deceased, Naginbhai Dayabhai, a Police Constable, died in a motor vehicle accident on March 24, 2007, while on duty driving a motorcycle owned by the State of Gujarat. An unknown tempo allegedly dashed against the...
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On February 20, 2022, the appellant, Maulik Barot, was traveling as a pillion rider on a motorcycle when he was hit from behind by a car driven negligently at excessive speed
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The State appealed an acquittal order regarding an incident involving a boundary wall dispute.
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On January 12, 2020, the appellant was waiting for a bus when he was struck by a Gujarat State Road Transport Corporation (GSRTC) bus (GJ-18-Z-1519) driven negligently.
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On February 20, 2012, the appellant, a 16-year-old minor, was walking on the outskirts of Village Netramali when he was struck from behind by an Indica car driven by respondent No. 1 in a rash and negligent manner.
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The Appellant (plaintiff) owned a parcel of land and a fabrication factory known as "Gangadhar Industries" on the Una Kodinar Highway
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On December 28, 2017, the deceased, Arunbhai Rajubhai Vasava (a 17-year-old minor), was a pillion rider on a motorcycle that was struck by a tractor driven at excessive speed.
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The applicants (son and father) sought to quash an FIR and subsequent chargesheet alleging offences under Sections 306 (Abetment of Suicide) and 114 of the IPC.
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The deceased, a 22-year-old apprentice lineman for Uttar Gujarat Vij Company Limited (UGVCL), was directed by a superior and a helper to repair a phase fault on an electric pole on October 23, 2000
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On January 2, 1999, the deceased, Baldevbhai Gopalbhai Makwana, was riding a scooter when he was struck from behind by a truck driven in a rash and negligent manner.
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On October 11, 2023, 85-year-old Parshottambhai Umiyashankarbhai Dave was driving his Activa when a Kia car, driven in a rash and negligent manner at excessive speed, collided with him on the Morbi-Rajkot State Highway.
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The claimant, a Senior Sanitary Inspector at Vadodara Municipal Corporation, was riding his motorcycle on 04.04.2010 when he was hit from behind by a dumper
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On March 13, 2017, the appellant, a cement distributor, sustained serious injuries when his motorcycle (GJ-25-8919) was hit from behind by a metador (GJ-7-V-9505) driven in a rash and negligent manner.
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On November 28, 2014, the deceased, Jagdishbhai Kanjibhai Padhiyar, was working as a labourer on a tractor-trailer owned by the appellant.
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On July 18, 2006, the deceased, Mukundbhai Ghelabhai Doshi (70 years old), was fatally struck by a negligently driven motorcycle while walking.
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On December 6, 2016, the appellant-claimant was hit by a motorcycle (Reg. No. GJ-17-AG-0994) driven in a rash and negligent manner by respondent no. 1, resulting in serious injuries
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On November 19, 2019, Kalpeshbhai Garasiya died after being hit by a motorcycle driven by respondent no. 3 in a rash and negligent manner.
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On March 13, 2017, the deceased, Jayendrabhai Ambalal Vankar, was riding his motorcycle (GJ-25-8919) when a metador (GJ-7-V-9505) driven by Respondent No. 1 in a rash and negligent manner collided with him from behind.
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On May 28, 2018, the minor appellant (aged 6-7 years) was struck by a car (Reg. No. GJ-20-N-5054) driven in a rash and negligent manner.
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The appellant, a laborer earning Rs. 3600/- per month, suffered multiple fractures and internal injuries due to a landslide while performing duties on 12/12/2005.
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The appellant, a laborer earning Rs. 3,600/- per month, suffered multiple fractures and internal injuries due to a landslide while performing duties for Respondents No. 1 and 2 on December 12, 2005.
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The State appealed against the acquittal of the respondent, Jagdish Hirabhai Malam, who was charged under Section 302 of the IPC for the murder of his grandfather, Govabhai.
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The State appealed the acquittal of the respondent (Jagdish Hirabhai Malam) for the murder of 10-year-old Bharat, son of Arjanbhai. The prosecution alleged that on 21.11.1996, the accused took Bharat on a bicycle to t...
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The State appealed an order dated 31.12.1999 passed by the Additional Sessions Judge, Veraval, acquitting the respondent of charges under Sections 302 and 404 of the IPC.
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The appellants' lands in Village Saykha, Taluka Vagra, District Bharuch, were acquired for the construction of the Sadthala Distributory Canal.
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The appellant, Indore Sahkari Dugdh Sangh, issued a tender in 2012 for the construction of a dairy plant, which was awarded to Respondent No. 1.
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The petitioner, an industrial alcohol producer, established a plant on land purchased in auction proceedings. A portion of the operations, specifically the effluent treatment plants and lagoons, occupied adjoining Gov...
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The petitioners filed an application under Order 39 Rule 2A of the Code of Civil Procedure (CPC) before the Trial Court, which was rejected.
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The petitioner was appointed as a Helper by the respondent-company on January 19, 1996.
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The respondent-assessee, a private limited company in the power industry, filed a return for AY 2015-16 declaring NIL income due to losses
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Respondent No. 1, a driver for the Petitioner-Corporation, was involved in a bus accident on December 5, 1987.
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The respondent-workman was dismissed from service on April 26, 1988, for alleged misconduct.
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The petitioner (plaintiff) filed a civil suit, Regular Civil Suit No. 145/2024, claiming a "first right of purchase" of the suit property under Hindu Law
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The petitioner (original plaintiff) filed a writ petition under Article 227 of the Constitution of India challenging an order dated 05.07.2025 passed by the Ld. Principal Civil Court, Babara.
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The petitioners (original defendants) challenged a Trial Court order that rejected their application to dismiss a partition suit under Order VII Rule 11 of the CPC
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The subject land (Revenue Survey No. 54, Village Chamaradi) was originally held by Shri Bava Haridas Karsandas as a Barkhalidar
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On March 3, 2017, the deceased, Vikeshbhai Patel, was riding a motorcycle when he collided with a GSRTC bus coming from the opposite direction near a curve
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Following a search operation at the premises of Khavda Travels Limited on November 11, 2022, which allegedly revealed an illicit cash financing business, the Revenue issued a notice under Section 148 of the Income Tax...
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The respondent-workman, serving as a Watchman since 1987, was orally terminated by the petitioner-employer on 09.10.2012 without notice
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On November 25, 1994, a Deputy Mamlatdar died in a vehicular accident while returning from election duty in a jeep (No. GJ-7A-3337) driven at excessive speed.
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The complainant, a rent collector for Siddhpura Nagarpalika, alleged that on September 15, 2009, the respondent-accused assaulted, abused, and threatened him in a public place following a prior dispute over rent arrears
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The petitioner was employed as a peon with Respondent No. 1 from 1988 until his services were illegally terminated on February 11, 1994.
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The plaintiffs (respondents) filed a suit for compensation following the death of Vaghjibhai Tapubhai Barbasiya due to electrocution on June 26, 1998.
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The Petitioner-Company filed its Income Tax returns for Assessment Years (A.Y.) 2019-20, 2020-21, and 2021-22 but failed to claim deductions under Section 80JJAA of the Income Tax Act, 1961, due to alleged oversight a...
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The petitioners (husband and mother-in-law) sought to quash FIR No. I-78/2018 registered at Vaghdod Police Station for offences under Sections 498(A), 323, and 114 of the IPC and Sections 3 and 7 of the Dowry Prohibit...
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The complainant’s father sold agricultural land to Dhirejlal Badlani (a non-agriculturist) in 1987
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The petitioner filed a writ petition under Article 227 of the Constitution of India challenging an order dated 27/02/2026 passed by the 2nd Additional Senior Civil Judge, Umbergaon, in Execution Petition No. 07/2004
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During a search operation under Section 132 of the Income Tax Act at the residential premises of the appellant's partners on July 29, 1992, a partner (Shri Pradyman M. Patel) disclosed ₹1,50,000 as unaccounted income...
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The defendant, a government contractor, executed a subcontract with the plaintiff on January 6, 1992, for the construction of police staff quarters in Mandvi, Kachchh.
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The Appellant, a registered partnership firm, entered into an agreement with the Gujarat Industrial Development Corporation (GIDC) on 28.01.1982 for the construction of industrial sheds at Naroda
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The deceased, Baldevbhai Bhil, was engaged by the appellant (a contractor) to perform work at a warehouse belonging to respondent No. 2 (Central Warehouse Corporation).
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The appellant (workman) was terminated by the respondent-Corporation on December 26, 1991, without statutory approval
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The deceased, Jyotiben, married the respondent’s son in 1995. On 28.02.2010, after being rebuked by her mother-in-law (the respondent) for asking to accompany the family to Bikaner, the deceased self-immolated by pour...
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On March 9, 1995, a Food Inspector visited the respondents' shop, "M/S. Bharat Sweets and Farsan Mart," and purchased a sample of "Kajukatri" (silver foiled) for analysis
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The arbitration was initiated following a High Court order dated January 7, 2022, appointing a Sole Arbitrator under the Arbitration Centre (Domestic and International), High Court of Gujarat Rules, 2021
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On December 17, 2018, Mayankkumar Lallubhai Rohit (aged 21) died following a vehicular accident involving a vehicle registered as GJ-12-BW-6107
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Mukesh Corporation (Plaintiff), a partnership firm, was awarded a contract in 1981 for the construction of a Circuit House annexe in Ahmedabad for ₹12,96,057.80
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The original plaintiffs (respondents) filed a suit for partition, declaration, and injunction regarding two sets of properties: 'Suit Property A' (forest land allotted to the plaintiffs' father by the Collector in 199...
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The complainant (Respondent No. 2) and Accused No. 1 (Petitioner No. 1) were friends. In 2017, the complainant sought to purchase a house and, through Accused No. 1, met a builder (Piyushbhai Patel).
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The complainant, Ukabhai Tejabhai Rathod, alleged that on January 14, 2010, the five respondents intercepted him on a village road and assaulted him with an iron pipe and a dharia (sickle) while shouting casteist abuses
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The deceased, Kiritbhai, allegedly committed suicide by consuming poison on the night of December 8/9, 2005
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The appellant (original complainant) filed a criminal appeal under Section 378 of the CrPC (or Section 419 of the BNSS) challenging the judgment dated 28.06.2017 passed by the 2nd Additional Chief Judicial Magistrate,...
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The Appellants (State) acquired lands in village Aangadia, Taluka Godhra, for the Kali Kuva Irrigation Pond Canal Work under the Land Acquisition Act, 1894.
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In February 2013, the "A-Wing" of the Monarch-2 building in Junagadh collapsed, resulting in two fatalities and several injuries.
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The respondent, an Assistant Teacher who served the petitioner institution from 1998 to 2022, filed a claim for gratuity after her retirement
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The appellant (original complainant) filed a criminal appeal against the judgment dated 04.01.2014, whereby the 2nd Additional District & Sessions Judge, Vadodara, acquitted eight accused persons.
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The petitioner was employed as a Class IV Peon with the respondent school from December 23, 1997, until his oral termination on September 23, 1998.
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The appellant-assessee, a manufacturer of spices, filed its return for AY 2004-05. Following an assessment under Section 143(3), the Commissioner of Income Tax (CIT) invoked revisionary powers under Section 263 of the...
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The State appealed against a judgment dated 25.01.2002 by the Additional Sessions Judge, Gondal, which acquitted the accused of charges under Sections 302, 323, 324, 504 r/w 114 of the IPC and the Bombay Police Act.
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The petitioners are legal heirs of Bhupatsinh Jivabhai Barad, who sold agricultural land in 1983 and subsequently purchased new agricultural lands (Survey Nos. 153/P and 147/P) in 1986 via registered sale deeds.
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The appellant, Patel Savitaben Dineshbhai, previously filed SCA No. 12463/2016 challenging the promotion of private respondents (Jayshreeben Rathod and Lakshmiben Leuva) to the post of Mukhya Sevika
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The petitioner, a real estate partnership firm, filed its return of income for A.Y. 2015-16, which was initially processed under Section 143(1) of the Income Tax Act.
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The appellant was appointed as a Warden on January 30, 1997, in the pay scale of Rs. 1150–1500, following an interview.
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The appellant (workman) challenged his termination before the Labour Court, which subsequently awarded reinstatement without continuity of service or backwages
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The management of the respondent company introduced a Voluntary Retirement Scheme (VRS) in 1999, which expired on 31.03.2000.
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On October 10, 2018, Mr. Rajeshbhai Mithalal Mehta was a pillion rider on a Honda Activa which was struck by a rashly driven Echo car (Reg. No. GJ-09-BF-1314).
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On October 14, 2011, Mr. Narendrabhai (the deceased), a retired Deputy Mamlatdar, was riding a scooter when he was struck by a Xylo Jeep driven in a rash and negligent manner
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The State appealed an acquittal order dated June 7, 2000, passed by the Additional Sessions Judge, Panchmahal
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The appellant-assessee revalued its plant and machinery in 1998.
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The petitioner, Oil & Natural Gas Corporation (ONGC), was granted a mining lease by the State of Gujarat in 1973 for hydrocarbon exploration in the Mehsana District
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The petitioner, a Non-Executive Independent Director of D.S. Kulkarni Developers Ltd., sought to quash Criminal Case No. 11583 of 2017 filed under Section 138 of the Negotiable Instruments Act.
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The applicant, the original complainant, filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), challenging an order dated 16.12.2025
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In November 2017, a 16-year-old student was riding a bicycle when he was struck from behind by a speeding car driven by Respondent No. 1.
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The petitioner, an excisable goods manufacturer, was issued show-cause notices for unauthorizedly utilizing Cenvat credit to pay duty liabilities instead of paying in cash as per Section 11D of the Central Excise Act.
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The plaintiff (respondent) and defendant (appellant) are real brothers.
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The appellant, a workman with over 20 years of service, was allegedly found transporting 18 bottles of liquor hidden in a toolbox
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The applicant was an accused in Criminal Case No. 1827 of 1987, involving an incident dated August 16, 1986.
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On August 14, 2014, Ramilaben Solanki (the deceased), holding a Monthly Season Ticket (MST) for travel from Bharuch to Surat, allegedly fell from the Kutch Express due to a heavy rush and jerk in the compartment.
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The Appellant (plaintiff) filed a suit for specific performance regarding an agreement to sell executed on May 2, 2005, for a parcel of land in Surat.
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The State of Gujarat appealed an acquittal order dated 13.04.2012 passed by the Additional Sessions Judge, Vadodara, in Atrocity Case No. 23 of 2009.
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On November 1, 2009, the appellant, then a 16-year-old student, was a pillion rider on an Activa when a motorcycle driven by Opponent No. 1 collided with them due to rash and negligent driving
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The deceased, Kamalaben, married Accused No. 2 (Nagjibhai) in approximately 1989.
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The appellant (complainant) filed a complaint under Section 138 of the Negotiable Instruments (NI) Act against Respondent No. 2 (accused) regarding a dishonoured cheque of ₹3,05,229/- dated 02.09.2009, issued for an a...
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The complainant, Mohanbhai Naranbhai Makwana (P.W. 16), a bank cashier, was accused of creating a deficit of ₹4,50,000.
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The State appealed against the judgment dated 12.08.2011 by the 2nd Additional Sessions Judge, Mehsana, which acquitted the respondents of charges under Sections 498A, 306, and 114 of the IPC.
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The respondent, appointed as a driver on September 7, 2010, applied for re-categorization to a lighter duty on April 29, 2011, citing brain illness and weak eyesight supported by a neurosurgeon's certificate.
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The petitioners were successful bidders in a government auction of lands (Survey Nos. 1009 and 1010) in Village Pandad, for which sanads were issued on 30.04.1977.
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The respondent-workman was employed as a part-time cleaner/sweeper since May 1, 1988
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The petitioner manages a coaching institute, "Alpha-1 Tuition Classes and Hostel," which provides services to primary students
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Departmental proceedings were initiated against the petitioner in 1999, resulting in his dismissal from service on 20.03.2001 after a finding of guilt by the Inquiry Officer.
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The appellant (original complainant) filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, against the respondent-accused.
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The appellants (original complainants) filed a criminal appeal under Section 378 of the Code of Criminal Procedure, 1973 (CrPC) (and alternatively under Section 419 of the Bharatiya Nagrik Suraksha Sanhita, 2023 [BNSS...
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The appellant (original complainant) filed a criminal appeal under Section 378 of the Criminal Procedure Code (CrPC) / Section 419 of the Bharatiya Nagrik Suraksha Sanhita (BNSS) challenging the judgment dated 21.08.2...
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The appellant (original complainant) filed a criminal appeal challenging the judgment and order dated 20.09.2012 passed by the learned Metropolitan Magistrate, Court No. 29, Ahmedabad. The Trial Court had acquitted th...
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The respondent-assessee is a public charitable trust registered under the Bombay Public Trust Act, 1950.
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The petitioner, a partnership firm with an electrical installation of 400 KVA, was inspected by the respondent’s checking squad on November 1, 2003.
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The assessee filed a return for Assessment Year 2014-15 declaring an income of ₹78,030.
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The Respondent-Assessee, a Trust, applied for approval under Section 80G(5)(iii) of the Income Tax Act, 1961.
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The respondents (original plaintiffs) filed Regular Civil Suit No. 176 of 2026 seeking a declaration and permanent injunction to prevent the petitioners (original defendants) from dispossessing them or interfering wit...
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The Petitioner challenged an order passed under Section 148A(d) and a consequential notice issued under Section 148 of the Income Tax Act, 1961, dated 26.07.2022 for Assessment Year (AY) 2013-2014
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The petitioner challenged an order passed under Section 148A(d) and a notice issued under Section 148 of the Income Tax Act, 1961, both dated 24.07.2022, for Assessment Year (AY) 2014-2015
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The applicant, a retired Lt. Colonel and Director of a construction company, approached respondent no.2 (a money lender) for a loan of ₹5 Crores at 4% interest due to financial crunch
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The complainant, a Drugs Inspector, inspected the respondent’s medical store on January 21, 1983, and alleged that the respondent was in possession of Idioglobin Syrup bottles with false stickers (Batch No. 1281; expi...
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The petitioner, a company engaged in yarn processing, filed its return for A.Y. 2012-13 on 28.09.2012.
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The Petitioner, a private shipping service provider, owned two vessels, Jag Aabha and Jag Prerna, which were imported into India in December 2008 and July 2008, respectively.
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The Revenue department filed a miscellaneous application under Section 254(2) of the Income Tax Act, 1961, seeking rectification of an order dated 16.11.2018
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The petitioners filed a series of writ petitions challenging orders passed by the Assistant Commissioner of Central Excise (dated 15.11.2016), which rejected their rebate claims and imposed penalties under Rule 27 of...
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The applicants (legal heirs of the original tenant) challenged a concurrent eviction decree passed by the Trial Court (17.02.1998) and the District Court, Navsari (09.12.2004) under the Bombay Rent Act.
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The petitioner challenged an order passed under Section 148A(d) and a subsequent notice issued under Section 148 of the Income Tax Act, 1961, dated 28.07.2022 for Assessment Year (AY) 2013-2014.
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The petitioner joined the respondent Corporation as a Daily Wager-Peon on July 1, 1986.
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The petitioner, part of the MSK Group, filed its return for Assessment Year (AY) 2015-16.
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The appellants’ son, Anmolkumar Rajeshbhai Shah, died on May 28, 2022, after falling at Nadiad Railway Station while attempting to alight from Train No. 22927 (Lokshakti Express)
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The petitioner, an infrastructure development company part of the MSK Group, filed its return for Assessment Year (AY) 2015-16 on October 30, 2015.
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The petitioner, an infrastructure development company under the MSK/Madhav Group, filed its income tax return for Assessment Year (AY) 2015-16 on 30.10.2015
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The petitioners (employees of a construction firm and a senior government officer) sought to quash FIR No. 11208053220012 filed under Sections 306 (Abetment of suicide), 186 (Obstructing public servant), and 114 of th...
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The applicant sought to quash an FIR registered under the Gujarat Land Grabbing (Prohibition) Act, 2020. The complainant alleged that in December 2020, the applicant and her husband requested temporary accommodation o...
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The petitioner challenged an order passed under Section 148A(d) and a consequential notice issued under Section 148 of the Income Tax Act, 1961, dated 22.07.2022 for Assessment Year 2014-2015
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