HCMONTHLY CASE LAW ARCHIVE
Read 94 LawLens analyses of Gujarat High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The applicant sought to quash FIR No. 11184003240224 registered at Jetpur Pavi Police Station for alleged offences under Sections 376(2)(n), 323, and 506(2) of the IPC
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The applicants (President and Trustees of Ramji Mandir Trust) sought to quash an FIR (C.R. No. I-68/2012) alleging offences under Sections 406, 420, 465, 467, 468, 471, 474, 447, 120B, and 114 of the IPC
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The applicant was charged under Sections 363 and 366 of the IPC for an incident occurring in 2009. After being released on bail and having charges framed in 2018, the applicant absconded during the trial.
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The petitioner was an accused in Criminal Case No. 1318 of 2014 for an offence under Section 66(1)(b) of the Prohibition Act, of which he was eventually acquitted on 28.08.2019.
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The State appealed an acquittal order dated 29.07.2009 passed by the Fast Track Court, Botad.
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The deceased, Sonalben, was married to respondent no. 1 (Babubhai). It was alleged that respondent no. 1 had an illicit relationship with respondent no. 4 (his sister-in-law), leading to mental and physical harassment...
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The applicant was one of four accused in an incident occurring on January 29, 1998, involving an assault with a knife on one Samatbhai
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The applicant was convicted for an offence under Section 138 of the Negotiable Instruments Act, 1881, by the 4th Additional Judicial Magistrate, Bharuch, in Criminal Case No. 59 of 2013 on 20.01.2017
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On July 18, 2011, the respondents' predecessor died due to electrocution from an electrical pole maintained by the appellant-Electricity Company
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The petitioner (original respondent) was a subcontractor in a water supply project. Disputes arose following the termination of the contract by the petitioner, leading the respondent (claimant) to initiate arbitration...
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The petitioners filed an appeal (Regular Civil Appeal No. 175 of 2025) challenging the dismissal of a suit regarding agricultural land (Survey No. 239/1, Dumas, Surat).
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The appellant (original complainant) filed a criminal complaint against the respondent-accused under Sections 406, 477-A, and 114 of the Indian Penal Code (IPC).
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The petitioner (employer) removed the respondent (workman) from service in 2002 following allegations of misappropriating ₹3,43,115 and the registration of an FIR.
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On January 1, 2007, nine-year-old Hiren Gopalbhai (the deceased) was traveling as a pillion rider on a motorcycle driven by his father.
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On January 1, 2007, the appellant (then aged 11) was traveling as a pillion rider on a motorcycle driven by his father. An S.T. bus driven by Respondent No. 1 collided with the motorcycle from behind, resulting in the...
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On August 3, 2011, several minor students were traveling in a school bus (GJ-11-W-387) driven by Opponent No. 1. Due to rash and negligent driving, the bus fell into a pit and turned turtle
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On January 1, 2007, the deceased, Gopalbhai, was riding his motorcycle with his two sons as pillion riders when an S.T. bus driven by Respondent No. 1 hit them from behind
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On August 3, 2011, a school bus (GJ-11-W-387) driven by respondent No. 1 overturned and fell into a pit due to rash and negligent driving.
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On August 3, 2011, the appellant, a 6-year-old minor, was traveling in a school bus when the driver (Opponent No. 1) lost control due to rash and negligent driving, causing the vehicle to fall into a pit and overturn.
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On August 3, 2011, the appellant, a 12-year-old student, was traveling in a school bus (GJ-11-W-387) driven by respondent No. 1. Due to rash and negligent driving, the bus fell into a pit and turned turtle, causing gr...
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The applicant (husband) sought to quash FIR No. A-Part-11214001260001/2026 registered at Mahila Police Station, Surat Rural, for offences under Sections 85 and 352 of the Bharatiya Nyaya Sanhita (BNS), 2023.
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The applicant sought to quash FIR No. I-C.R. 1/2014 registered at DCB Police Station, Vadodara, alleging violations of Sections 406, 420, 465, 467, 471, and 120B of the IPC.
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The petitioners (plaintiffs) claimed their deceased father entered into a notarized unregistered Agreement to Sell (ATS) with the respondent (defendant) on 09/05/2005 for suit properties and was put in possession.
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In 1967, the petitioners' predecessor was granted a certificate under Section 63 of the Gujarat Tenancy and Agricultural Lands Act, 1948, allowing him to hold agricultural land despite being a non-agriculturist.
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The appellant, residing in the UK, challenged a registered marriage certificate presented by the defendant, claiming no marriage was ever solemnized nor rites performed
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The deceased, Kantilal Odhavji Shah, died childless on 07.04.1994.
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The applicants sought to quash FIR C.R. No. I-8 of 2017 registered at Jalalpore Police Station for offences under Sections 406, 420, 465, 467, 468, 471, and 120B of the IPC
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The petitioner (original defendant) challenged an order dated 04.03.2025 passed by the 16th Additional Senior Civil Judge, Vadodara, which rejected his application (Exhibit-169) to produce additional documentary evidence
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The appellant (original complainant) filed an appeal under Section 378 of the CrPC / Section 419 of the BNSS challenging the judgment dated 01.07.2024 by the 16th Additional Chief Judicial Magistrate, Surat.
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The appellant (original complainant) filed a criminal appeal under Section 378 of the CrPC and Section 419 of the Bharatiya Nagrik Suraksha Sanhita (BNSS).
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The appellant (original complainant) filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (CrPC) [or Section 419 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (BNSS)] against the judgment dated J...
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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 and order dated 08.02.2023 passed by the 14th Additional Chief Judicial Mag...
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The appellant (original complainant) filed a criminal complaint under Section 138 of the Negotiable Instruments Act, 1881
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The appellant/workman sustained an injury to the metatarsophalangeal joint arising out of his employment. The Medical Board assessed his permanent disability at 12%.
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The petitioner, a proprietor involved in manufacturing wooden pallets, migrated from the VAT regime to the GST regime on July 1, 2017
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The appellant (original complainant) filed a criminal complaint against the respondent (accused) under Section 138 of the Negotiable Instruments (NI) Act, 1881.
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The Drug Inspector, Somalal Amulakh Purohit, inspected the medical store "M/s. Ethico Sales Agency" and alleged that the respondents were selling outdated medicines after relabeling them. A complaint was filed under C...
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The applicant, a minor victim aged 14 years and 9 months, sought a direction for the medical termination of her pregnancy resulting from an alleged rape.
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The State of Gujarat filed an appeal against the judgment dated 26.02.2009 passed by the Additional Sessions Judge, Bharuch, which acquitted the respondents of offences under Sections 420, 471, and 114 of the IPC
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The Appellant (original complainant) alleged that the Respondent-accused borrowed money and issued a cheque for ₹90,000 to repay the debt.
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The applicant, a 16-year-old minor rape victim, filed a petition under Articles 226 and 227 of the Constitution and the Medical Termination of Pregnancy (MTP) Act, seeking directions for the termination of her pregnancy
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The petitioners challenged orders passed by the District Collector, Junagadh, regarding a parcel of land.
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The petitioners claim ownership of land in Village Gollav, Taluka-Godhra, bearing new Block No. 1331 (formerly Old Block No. 80/1/Paiki 2)
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The appellant (plaintiff), a company incorporated under the Companies Act, filed a suit for the recovery of ₹54,52,865/- for sponge iron supplied to the respondents between 2013 and 2014
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The respondents (Teachers) were appointed as Vidya Sahayaks/Primary Teachers in April 2010 following an advertisement dated December 21, 2009.
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The plaintiff (State Trading Corp.) extended a loan of ₹7.5 lakhs to defendant No. 1 (Multi Marine Products)
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The petitioner was appointed as a Sorting Assistant in the respondent Department in 1995 and later promoted to Inspector of Posts in 2012.
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The respondent, a bus conductor employed since 1997, was charge-sheeted for misappropriation of ₹57/- after allegedly recycling tickets between two groups of passengers.
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The respondent was recruited as a Class-IV Watchman through an Employment Exchange in 2003 on a contractual basis
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The respondent-workman, a daily wager from 1989 to 1994, alleged illegal termination on 31.08.1994. He approached the Labour Court in 2002.
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The appellant-workman, a Security Supervisor with over 24 years of service, was informed in 1987 that he was deemed to have resigned due to unauthorized absence.
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On March 26, 2008, Raijibhai Fulabhai Parmar was traveling in a luxury bus (GJ-06-X-9489) which, due to the driver's rash and negligent driving, struck a culvert and overturned
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The petitioner, a resident of Maharashtra and self-proclaimed scholar associated with an NGO called Sanatan Dhamm, filed a Public Interest Litigation (PIL) seeking a direction to the Union of India and the Archaeologi...
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The petitioner’s land in Survey No. 412 (Part), Samiyala, Vadodara, was acquired for the Vadodara-Mumbai Expressway project under the National Highways Act, 1956.
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The appellant challenged the recommendations of the Internal Complaint Committee (ICC) of the respondent-employer dated 25.09.2025 regarding a complaint under the POSH Act, 2013
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The Appellant, serving as CEO of Sterlite Industries India Ltd., claimed an exemption of Rs. 16,19,940/- for House Rent Allowance (HRA) under Section 10(13A) of the Income Tax Act for the Assessment Year 2006-07
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The petitioners’ father owned land in Village Nana Zinzavadar, acquired for the Narmada Yojana canal via notifications in 1994 and 1995
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The Appellant (Seller) and Respondent (Buyer) entered into a Master LNG Sale and Purchase Agreement (MSPA) on 02.08.2006
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The applicant (original accused) challenged the concurrent findings of the Magistrate (Criminal Case No. 1418 of 2015) and the Sessions Court (Criminal Appeal No. 37 of 2017), which convicted him for offences under Se...
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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 and order dated April 8, 2021, passed by the Chief Judicial Magistrate, Jamkh...
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The appellant, acting as the original complainant, filed a complaint under Section 138 of the Negotiable Instruments (NI) Act, 1881. On 17.01.2019, the 15th Additional Chief Judicial Magistrate, Surat, passed a judgme...
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On October 8, 2007, the appellant was traveling as a pillion rider on a motorcycle (GJ-9-Q-7587) when it collided with a jeep (GJ-1-S-9708) driven negligently at excessive speed.
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On January 15, 2005, a collision occurred between a Toofan Jeep (insured by New India Assurance) and a Tata Sumo car (insured by Oriental Insurance) on the Mehsana-Unjha highway.
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The petitioners purchased three parcels of land in Village Hathijan, Ahmedabad, via registered sale deeds in 2013 and 2014.
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The State of Gujarat appealed an acquittal order regarding a 2008 incident where a primary school teacher, belonging to a Scheduled Caste, alleged he and his family were assaulted and verbally abused by neighbors
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Petitioner No. 1 purchased land (Old Survey No. 137, New Survey No. 2) in Village Lear via a registered sale deed in 1982
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A batch of 47 workmen successfully sought reinstatement through the Labour Court after their termination was set aside.
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The applicants sought the quashing of an FIR registered at Mahila Police Station, Gir Somnath, involving allegations of dowry harassment, cruelty, and criminal intimidation under Sections 498(a), 354(1)(i), 323, 504,...
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The respondent (landlord) filed two eviction suits against the petitioner (tenant) regarding premises in Danilimda, Ahmedabad, let for a screen-printing business
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On March 13, 2017, Jayeshsinh Savjibhai Zala was driving an Innova car when he collided with a divider and a Fortuner car while attempting to avoid a cow
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The applicant sought successive regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, regarding FIR C.R. No. 11217006231090/2023 for offenses including murder (Sec. 302 IPC) and conspiracy (S...
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The petitioner challenged a reassessment notice issued on June 30, 2021, under Section 148 of the Income Tax Act, 1961, for Assessment Year (AY) 2015-16
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The petitioners, Indian citizens and a cooperative housing society, challenged proceedings initiated by the Central Government under the Enemy Property Act, 1968.
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The petitioner, an industrial unit in Kutch, holds a power connection from the respondent electricity company
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The applicant (original accused) was convicted by the Judicial Magistrate First Class, Mahemdabad, in Criminal Case No. 2055 of 2014 for an offense under Section 138 of the Negotiable Instruments Act, 1881. He was sen...
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The respondent, Gopal Glass Works Pvt. Ltd., was ordered by the ESIC under Section 45A of the ESI Act to pay contributions based on a finding that it employed twenty persons (eighteen workers and two Directors)
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The applicants were convicted by the lower courts for an offense under Section 138 of the Negotiable Instruments Act, 1881, and ordered to pay compensation of Rs. 4,44,000/-
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The petitioner, Tarik Kutubuddin Saiyed, was convicted for several serious offenses, including gang rape under Section 376(2)(g), kidnapping (Sections 363, 365, 366), and unnatural offenses (Section 377) of the IPC.
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The complainant married Petitioner No. 1 in May 2019
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The applicant (original accused) was convicted by the Additional Chief Judicial Magistrate, Modasa, on December 30, 2015, in Criminal Case No. 369 of 2010 for an offence under Section 138 of the Negotiable Instruments...
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Six workmen (respondents) challenged their termination before the Labour Court, asserting they had served as forest watchmen for six continuous years.
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The respondent workmen raised a dispute alleging threatened termination. During the proceedings, the High Court and the Labour Court granted interim orders for the maintenance of status quo.
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The petitioner, a manufacturer of Metallurgical Coke, cleared specific quantities of goods from its factory for export to Singapore between April and May 2011
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The appellants were appointed as Assistant Teachers (Physical Education and Hindi) in a non-aided school (Respondent No. 2) in 2005 through a selection committee that included a State official
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The plaintiff (owner of Survey No. 3334) and the defendant (owner of Survey No. 3338) purchased adjacent properties from a common predecessor, Anvar Husain Shaikh, via sale deeds executed on the same day
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The respondent Union (Jamnagar Jilla Majdoor Sangh) raised a general demand for wage revision, increments, and dearness allowance before the Labour Court, Jamnagar
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On May 27, 2017, the Appellant was driving his motorcycle when a truck driven by Respondent No. 1 in a rash and negligent manner collided with him, causing multiple fractures including compound comminuted fractures of...
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The petitioner, appointed as a Physical Education Teacher in 2004, was suspended following an incident on February 27, 2009
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On February 4, 1994, the deceased was traveling on a moped when he was struck by a truck (registration no. GRU 3723) driven by Appellant No. 1 in a rash and negligent manner, resulting in the deceased's immediate death
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The Petitioner (original defendant) was sued by the Respondent for the recovery of Rs. 1,20,00,000.
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The petitioner purchased agricultural land (Survey No. 34, Vadod, Ahmedabad) via registered sale deed on 30.10.2024
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The petitioner purchased agricultural land via a registered sale deed on May 17, 2025
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The petitioner applied for Non-Agricultural (NA) permission and the determination of premium under Section 43 of the Tenancy Act on August 20, 2024.
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The petitioner, a military serviceman, was allotted 10 acres of "Santhani New Tenure" land in Village Vadali, Rajkot, on 29.08.1974
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