HCMONTHLY CASE LAW ARCHIVE
Read 328 LawLens analyses of Gujarat High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The applicant sought to quash an FIR registered under Sections 3(1), 3(2), 3(3), 3(4), 3(5), and 4 of the Gujarat Control of Terrorism and Organized Crime Act, 2015 (GUJCTOC), and relevant sections of the IPC.
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The petitioners filed a writ petition under Article 226 of the Constitution of India and the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a writ of mandamus to direct the State authorities to allot physical possession of land measuring 5 Acre 15 Gunthas (Survey N...
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The appellant, a tube-well operator with over 20 years of service, applied for the Voluntary Retirement Scheme (VRS) on 09.10.1997, allegedly under the impression that he could purchase the tube-well
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The original petitioner joined the respondent bank as a Clerk in 1952 and rose to the rank of General Manager.
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The applicant was convicted by the 3rd Additional Chief Judicial Magistrate, Banaskantha at Palanpur, in Criminal Case No. 5375 of 2012 on July 7, 2015, for an offence under the Negotiable Instruments Act.
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The petitioners challenged an award dated 19.03.2020 / 05.08.2020 regarding land acquisition under the National Highways Act, 1956.
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The petitioners’ lands were acquired under the National Highways Act, 1956 (NHA).
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The petitioners (original claimants) were involved in 15 consolidated arbitration references concerning the "Bidiwala Group"
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A private complaint was filed by respondent no. 2 on May 24, 2021, alleging various offenses under the Indian Penal Code (IPC).
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The deceased, Sanjay, committed suicide on October 6, 2021, leaving a suicide note in his vehicle naming five accused persons and alleging they instigated him by filing false cases
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The appellants are the legal heirs of the original borrowers who obtained mortgage loans from the Porbandar Vibhagiya Nagrik Sahakari Bank Ltd. in 1999-2000.
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The applicant-accused was convicted by the Judicial Magistrate First Class, Modasa, in Criminal Case No. 891 of 1997 for offences under Sections 354 and 323 of the Indian Penal Code (IPC)
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The petitioner challenged a Corrigendum notification dated 03.06.2008 (published 10.06.2008) which increased the acquired area of land bearing Survey No. 157/1 (Village Telav, Ahmedabad) from 538 sq. mtrs. to 5777 sq....
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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 ("the Act") for Assessment Year (AY) 2013-2014
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The petitioners filed a claim petition (M.A.C.P. No. 1928 of 2009) following a fatal vehicular accident on November 13, 2009.
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The petitioners (original claimants) filed a Claim Petition (M.A.C.P. No. 1919 of 2009) under Section 163A of the Motor Vehicles Act, 1988, following a fatal vehicular accident
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The Petitioner, a firm engaged in developing a Special Economic Zone, failed to file its return of income (ITR) for Assessment Year (AY) 2023-24 by the statutory deadline of 31.07.2023
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The petitioner, an 84-year-old party-in-person, challenged the land acquisition of Revenue Survey No. 506/1 in Village Chandkheda, Ahmedabad.
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The petitioner, a resident of a tribal area in Dahod District, filed a petition under Article 226 of the Constitution read with the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976.
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The petitioner, a voter in Ward No. 4 of the Chhota-Udepur Municipality, challenged the election of Manjulaben Kishanbhai Koli (Respondent No. 4) to a seat reserved for the Scheduled Tribe (ST) category
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The petitioner, a trader in gold, silver, and diamonds, filed a Return of Income for AY 2021-22
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The State of Gujarat appealed against the judgment dated 17.08.2010 by the Sessions Judge, Bhavnagar, which acquitted the respondents of charges under Sections 306, 504, 506(2), and 114 of the IPC
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The deceased, Rekha, married Accused No. 1 (Kanji) three years prior to the incident and resided in a joint family.
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The deceased, Bhargavi, remarried the respondent (A1) in 2004 and resided in Ahmedabad with her daughter from a previous marriage and a daughter born of the second wedlock
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The applicant (original complainant) and Respondent No. 2 (original accused) are doctors and relatives.
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The Petitioner applied for the post of Sanitary Sub-Inspector (Class III) following an advertisement by Respondent No. 2-Corporation
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The applicant (complainant) filed a private complaint against Respondent No. 2 (a builder) under Section 138 of the Negotiable Instruments (NI) Act after a cheque for Rs. 4,62,000, issued as a refund for a non-deliver...
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The Petitioner, an Assistant Professor (Class-II), was placed under deemed suspension on July 18, 2018, following the lodging of a criminal case
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The applicants, the Director and General Manager of Viraj Polyplast Technologies Pvt. Ltd., were prosecuted under Sections 405 and 406 of the Indian Penal Code (IPC) for failing to deposit Employees' Provident Fund (E...
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The petitioners are residents of Village Rampura, Dahod, who claim to be Forest Dwelling Scheduled Tribes (FDSTs) or Other Traditional Forest Dwellers (OTFDs)
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The petitioner’s husband went missing on 22.04.2024 after falling into the Narmada canal.
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The petitioner, an owner and cultivator of agricultural lands (Revenue Survey No. 80 and others) in Village Morasa, applied for a new agricultural electricity connection and an upgrade of transformer capacity on Septe...
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The appellants are the dependents of the deceased, Jayantibhai, who was employed as a cleaner on a truck (No. GJ 17 T 4166) owned by Ahmed Moosa
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The accused operated the Krishna Maternity and Sonography Clinic at Sihor, Bhavnagar.
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The Petitioner, a recognized institute by the All India Council of Technical Education (AICTE), received an extension of approval for its Hotel Management program for the Academic Year (AY) 2018-19
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The petitioner was appointed as a Labourer in 1991 and was terminated in 2004.
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The Appellant (Pareshbhai) was married to the deceased (Rekhaben) in May 2013
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The petitioner in SCA 2876/2014, Vinubhai Shah, was issued an agriculturist certificate in 1966.
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The appellant (Gujarat Water Supply and Sewerage Board) filed a suit for recovery of damages amounting to Rs. 17,28,855.65 against the defendant contractor for failing to complete construction of an ESR and undergroun...
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The appellant was convicted by the Sessions Court, Bhavnagar, under Section 302 of the Indian Penal Code (IPC) for the murder of his mother
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The petitioner (original defendant) was granted conditional leave to defend a commercial suit by the Commercial Court on 27.11.2025, provided they deposit 25% of the suit amount within 30 days
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The petitioner retired as a Junior Clerk on May 31, 2018
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The original petitioner, a daily wager, sought regularization and was granted benefits under Government Resolution (G.R.) dated 17.10.1988 by the Labour Court on 02.01.2009
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The dispute concerns agricultural land in Village Chainpur, Survey No. 13, admeasuring 0-31-36 Hectares.
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The applicant sought the quashing of FIR No. I-C.R. No. 141 of 2014, the subsequent charge-sheet, and the proceedings of Sessions Case No. 218 of 2015
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The applicant and respondent No. 2 (complainant) were both employed as teachers at Royal Primary School
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The State of Gujarat preferred this appeal against a March 29, 2012, judgment of the Additional Sessions Judge, Ahmedabad, which acquitted the respondents of charges under Sections 498(A), 306, and 114 of the IPC
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The deceased, Nikitaben, married Shashikant (Respondent No. 1) on 14.02.2010
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The applicant was convicted by the 9th Additional Chief Judicial Magistrate, Vadodara, in Criminal Case No. 15001 of 2017 for an offence under Section 138 of the Negotiable Instruments (NI) Act.
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The applicant and respondent No. 2 married on December 11, 2000
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The petitioner was appointed as a daily wager in October 1987
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The twelve petitioners were appointed by Respondent No. 2 on a contractual basis for 11-month terms with fixed remuneration between 2009 and 2017
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The petitioner sought to quash FIR No. 11210048260191 of 2026, registered at Umra Police Station, Surat, for offences under Sections 108 (Abetment of suicide) and 308(2) (Extortion) of the Bhartiya Nyaya Sanhita (BNS)...
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The respondent-workman was engaged as a part-time Sweeper by the petitioner-Panchayat on June 14, 2000
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The respondent Assessing Officer (AO) originally issued a notice dated 10.06.2021 under Section 148 of the Income Tax Act, 1961 ("the Act") for Assessment Year 2013-2014, utilizing the extension provided by the Taxati...
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The petitioner challenged the orders of the Debts Recovery Tribunal–I (DRT), Ahmedabad, dated 20th November 2020 (rejecting Securitisation Application No. 141 of 2016) and 6th February 2024 (rejecting Review Applicati...
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The Petitioner (mother) was widowed after her first husband’s death and subsequently entered into a second marriage, moving to her new matrimonial home with her minor son, "A," aged approximately two and a half years.
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The petitioner, an Aanganwadi worker belonging to the Scheduled Caste (SC) category, sought a writ of mandamus for promotion to the post of Mukhya Sevika (Class-III).
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The Petitioner, a trader in gold, silver, and diamonds, filed a Return of Income for Assessment Year (AY) 2019-20
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The Appellant is a trade union registered under the Indian Trade Unions Act, 1926
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The Appellant is a registered trade union under the Indian Trade Unions Act, 1926
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The applicant was originally convicted by the 2nd Additional Chief Judicial Magistrate, Himmatnagar, in Criminal Case No. 859 of 2011 for an offence under Section 138 of the Negotiable Instruments Act
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The applicants were serving as Beat Guards at the Sasan Gir Sanctuary and National Park
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The appellant, a conductor on a luxury bus, sustained injuries in a motor accident on May 5, 2012
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The petitioners purchased agricultural land (Survey No. 433, Village Vadald, Anand) from Dahiben, the recorded Administrator and disciple of Yogendraprasad Guru, via a registered sale deed dated 14.03.2007
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The respondent workman was appointed as a daily wager by the petitioner on May 1, 2008
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The petitioner, an Additional Assistant Engineer, was considered for promotion to Deputy Executive Engineer (Civil) by a Departmental Promotion Committee (DPC) on 26/02/2019
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The respondent, a dealer in free-sale kerosene operating as Maruti Traders, was inspected by the Mamlatdar on April 29, 2002, during which irregularities in stock maintenance were discovered
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The Plaintiff (Appellant), a body corporate under the Major Port Trusts Act, 1963, provided services including pilotage, mooring, and tug facilities to the vessel M.T. IRINIO at Vadinar Port
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The appellants, being the widow and minor son of the deceased, filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal (Auxi...
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The respondent-workmen were terminated from service, leading to a dispute before the Labour Court. By an award dated 22.03.2000, the Labour Court directed their reinstatement as new daily wagers while denying backwage...
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The appellant, a 42-year-old woman engaged in household work and animal husbandry, sustained multiple fractures (right clavicle, superior and inferior pubic rami) in a motor vehicle accident on February 10, 2007
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The Respondent applied for the post of Postal Sorting Assistant, which required a 10+2 qualification with English as a compulsory subject.
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The appellant (original claimant) challenged the judgment and award dated 30.05.2013 passed by the Motor Accident Claims Tribunal (Auxiliary), Kheda at Nadiad in MACP No. 1106/2001
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The appellants (claimants) challenged the judgment and award dated 30.05.2013 passed by the Motor Accident Claims Tribunal (Auxiliary), Kheda in MACP No. 1110/2001
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The appellant (original complainant) filed a complaint under Section 138 of the Negotiable Instruments (NI) Act, alleging he lent a friendly loan of Rs. 2,00,000 to the accused.
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This is an appeal filed by the State of Gujarat under Section 378 of the Code of Criminal Procedure, 1973, challenging the acquittal of the respondents by the Additional Sessions Judge, Mahesana, on 20.09.2010
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The deceased, Chetnaben, married the respondent Manojbhai and resided with her husband and father-in-law.
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Based on secret information received by P.S.I. M.R. Sharma regarding the illegal sale of Cannabis (Ganja), a raid was conducted at the respondent’s residence in Vatva, Ahmedabad
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The State of Gujarat appealed the judgment of acquittal dated 07.07.2012 passed by the Special Judge, Jamnagar
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On January 7, 2006, a raiding party from the Gujarat Electricity Board (GEB) inspected the respondent’s premises and alleged that he had bypassed the electricity meter by tampering with the terminal block, causing an...
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The deceased, Ranjanben, was married to Accused No. 1 (A-1) for approximately 2.5 years.
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The deceased, Kailashben, married Accused No. 1 (Rameshbhai) approximately ten years prior to the incident
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The State of Gujarat filed an appeal under Section 378 of the CrPC challenging the acquittal of the respondents by the Special Judge (Atrocity), Mahesana, for offences under Sections 504, 506(2), and 114 of the IPC an...
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The deceased, Gayatri, was the daughter of the complainant (P.W.2).
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The petitioners’ lands were acquired under the National Highways Act, 1956. Awards were passed in 2021
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The petitioner, who operates R.O. plants, challenged a letter dated 23.12.2025 and a supplementary bill dated 22.12.2025 for Rs. 54,04,788.24 issued by Dakshin Gujarat Vij Company Limited (DGVCL) for alleged electrici...
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The Respondents (Kamaliya Brothers) owned a luxury hotel in Rajkot and sought to develop it into a shopping center and apartments.
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The Petitioner, a developer, entered into a development agreement on 13.03.2010 with a leaseholder, Bhadreshbhai Ramanbhai Patel, for land in Village Akota
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The Petitioner entered into a development agreement in 2010 with a leaseholder, Hemaben Sureshbhai Shah, to develop residential plots in Akota, Vadodara
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The petitioners are associated with the "Hazrat Sahid Pir Mehmoodshah Bukhari Dada Waqf," a registered Waqf situated in Dhandhuka
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The applicant (husband) challenged the judgment dated 19.02.2021 passed by the Family Court, Gandhinagar, which enhanced the monthly maintenance payable to respondent No. 2 (wife) from Rs. 5,000 to Rs. 15,000.
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On 01.08.1997, the appellant/claimant was traveling to Ambaji in a jeep (GJ-9-B-1651) which collided with an ST bus (GJ-1-Z-2598)
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The petitioner was employed by the Ahmedabad Municipal Corporation ("the Corporation") as an Assistant Swimming Coach and served until his superannuation on 30.11.2020
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging an order dated 19.02.2021 passed by the respondent authorities.
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The applicant was convicted by the 2nd Add. Chief Judicial Magistrate, Mahesana, in Criminal Case No. 9887/2016 on 29/01/2019
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The applicant (original complainant) filed a complaint (I-CR No. 88/2019) against Respondent No. 2 (accused) for offences involving cheating and forgery under Sections 420, 465, 467, 468, 471, and 114 of the Indian Pe...
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The petitioner challenged a notice issued under Section 148 of the Income Tax Act, 1961 (“the Act”) for Assessment Year (AY) 2015-16.
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The petitioner challenged a reassessment notice issued under Section 148 of the Income Tax Act, 1961 ("the Act") dated 29.06.2022 for the Assessment Year (AY) 2017-2018
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The Petitioner challenged a reassessment notice issued under Section 148 of the Income Tax Act, 1961 (“the Act”), dated 31.07.2022, for Assessment Year (AY) 2017-2018
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The petitioner was the accused in a complaint filed under Section 138 of the Negotiable Instruments (N.I.) Act.
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The State of Gujarat appealed an acquittal order dated 17.03.2012 passed by the Special Judge, Surendranagar
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The petitioner was appointed as a Field Worker in the Malaria Department of the respondent Corporation in 1998 and was regularized in 2018 after 28 years of service
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The petitioners applied for the posts of Assistant Director (Biology) and Assistant Director (Physics) pursuant to a common advertisement dated 15.02.2017 issued by the Gujarat Public Service Commission (GPSC)
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The State of Gujarat appealed against the acquittal order dated 13.04.2007 passed by the Special Judge, Bharuch, in a case involving alleged offences under Sections 143, 147, 149, 323, 325, and 504 of the IPC and Sect...
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The State of Gujarat appealed the acquittal of the respondents (the husband and in-laws of the deceased) for offences under Sections 498(A), 306, and 114 of the Indian Penal Code (IPC)
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The deceased, Mitaben, was married to the respondent-accused for 21 years.
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The Appellant (Gujarat Pollution Control Board) filed a criminal complaint in 1987 against Respondent No. 1 (Company) and Respondents Nos. 2–4 (Directors) for violating Sections 24 and 25 of the Water (Prevention and...
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The deceased, Lilaben, married the respondent-accused twelve years prior to the incident.
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The State of Gujarat appealed a judgment dated 24.01.2013 by the Special Judge (Atrocity), Mehsana, which acquitted the respondents of charges under Sections 323, 504, and 114 of the Indian Penal Code (IPC), Section 3...
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The appellants, being the widow and two major sons of the deceased (Devabhai Mepabhai Bhuva), filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, following a fatal motor accident
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The petitioner was engaged as a Daily Wage Watchman (Rojamdar Chokidar) with the respondent Forest Department starting 19.07.2012
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging the orders dated 27.12.2018, 15.01.2019, and 29.04.2019 passed by the respondent authorities
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The 27 petitioners, belonging to the Scheduled Tribe (ST) category, applied for the post of Lokrakshak pursuant to a 2018 advertisement
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The petitioner, an electricity consumer, was issued a supplementary bill of ₹2,21,635.73 by the respondent power company following allegations of electricity theft and meter tampering
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The petitioners (accused) placed purchase orders for 293 metric tonnes of TMT steel bars worth approximately ₹1.19 Crores from the complainant’s company in November 2011
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The applicant (original complainant) initiated criminal proceedings under Section 138 of the Negotiable Instruments Act, 1881 (NI Act) following the dishonor of cheques.
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Petitioners, members of the Baroda Cricket Association (BCA), challenged the candidatures of Respondent Nos. 4 to 7 for the posts of President, Secretary, and Treasurer for the term 2026–2029.
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The petitioner, appointed as an Educational Supervisor, Class-III in 1979 in the Municipal School Board, Rajkot, was suspended on December 23, 2005, following alleged complaints against him by the administrative officer
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The plaintiff, Mr. Anil Gopalji Thacker, engaged in construction and land development since 2015, claimed to be the adopter, proprietor, and user of the device mark and word mark "Shree Kshetrapal".
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The Applicant, Madhukant @ Madhu Rameshbhai Thadani, filed an application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in connection with FIR No. 11213092240329 of 2024 regis...
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The Respondent-Bank sanctioned credit facilities to a principal borrower, for which the Petitioners served as guarantors and mortgagors
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![Absence of breach of conditions and passage of time preclude cancellation of bail granted on merits.. The Ahmedabad Peoples Coop. Bank Ltd. v. State of Gujarat & Anr. [R/Criminal Revision Application No. 1072 of 2019 with Nos. 1073 & 1074 of 2019]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-breach-of-conditions-and-passage-of-time-preclude-cancellation-of-bail-granted--909688413c934e89936553b4e21a06bb.webp)
The applicant Bank filed revision applications seeking to quash the orders dated 03.08.2019 which granted anticipatory bail to respondent No. 2 (Shah Jayesh Dineshbhai) in connection with FIR C.R. No. 04/2009 involvin...
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![Registrar must exercise statutory power under Section 15 to correct birth certificate entries based on adoption.. Pareshbhai Jentibhai Makavana v. State of Gujarat & Anar. [R/Special Civil Application No. 2710 of 2024; 2026:GUJHC:120326]. Gujarat High Court. LawLens](/stories/thumbnails/registrar-must-exercise-statutory-power-under-section-15-to-correct-birth-certificate-entr-58dd1fae2fe843da9e5e4c09638eb57d.webp)
The petitioner’s wife, Nehalben, had a daughter, Anushree, from her previous marriage to Pareshkumar Tilva
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![### Inter-country adoptions under HAMA require District Magistrate verification and CARA support letters for immigration compliance.. Akshay Pitamber Sarvakar & Anr. v. Central Adoption Resource Authority & Ors. [R/Special Civil Application No. 15710 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/inter-country-adoptions-under-hama-require-district-magistrate-verification-and-cara-suppo-6fd7642e8a304731bdf586c3b6d97c9e.webp)
The petitioners, residing in Victoria, Australia, adopted twin minor girls born on February 22, 2022.
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![Permissive possession as a caretaker cannot ripen into adverse possession regardless of the duration of stay.. Legal Heirs of Deceased Manilal Jethabhai Vaghari & Ors. v. The State of Gujarat, through Collector & Ors. [R/First Appeal No. 326 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/permissive-possession-as-a-caretaker-cannot-ripen-into-adverse-possession-regardless-of-th-74d67c22e82b49ab9fbee5688f15b6b0.webp){kind=icon}
The appellants (original plaintiffs) filed a suit in 2004 seeking a declaration of ownership and permanent injunction regarding a 4948 sq. mtr. property in Maninagar, Ahmedabad, designated as "Christian Graveyard" (Fi...
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The applicant operates 'Vinayak Petrol Pump' in Mundra.
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![Admissibility of a dying declaration as the sole basis for conviction despite the absence of medical certification.. Bajiben Prabhatbhai Parmar v. State of Gujarat [R/Criminal Appeal No. 702 of 2013]. Gujarat High Court. LawLens](/stories/thumbnails/admissibility-of-a-dying-declaration-as-the-sole-basis-for-conviction-despite-the-absence--bb32193ff63a48bb8e3eaad48353bb48.webp)
The deceased, Rayliben, had a prior altercation with the accused’s daughter over picking cotton
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![### Falling From Upper Berth Within Train Compartment Constitutes an "Untoward Incident" Meriting Statutory Compensation. Brahmane Manisha Sadanandbhai & Ors. v. Union of India [First Appeal No. 3793 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/falling-from-upper-berth-within-train-compartment-constitutes-an-untoward-incident-meritin-ba3305f63fc54a97b7a87988ed629f9b.webp)
The appellants (legal heirs of the deceased) filed a claim for Rs. 8 lakh following the death of Sadanand Brahmane.
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![Reassessment Notices Issued Beyond the "Surviving Time" Under TOLA and Ashish Agarwal Framework Are Time-Barred and Invalid.. M/S Ammann India Private Limited v. Assistant Commissioner of Income Tax, Circle Gandhinagar [2026:GUJHC:12/03/2026]. Gujarat High Court. LawLens](/stories/thumbnails/reassessment-notices-issued-beyond-the-surviving-time-under-tola-and-ashish-agarwal-framew-5dd4c84686064033b241b560da30546a.webp)
The Petitioner challenged a reassessment notice issued under Section 148 of the Income Tax Act, 1961 ("the Act") dated August 27, 2022, for Assessment Year 2016-17
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![Entitlement to Regularization From Date of Completing 720 Days Service Within Three Years.. Amrut Ramjibhai Parmar v. Vadodara Mahanagar Seva Sadan [R/Special Civil Application No. 20987 of 2023]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-to-regularization-from-date-of-completing-720-days-service-within-three-years-b4fedc6ebde7462dbe1fc39a89320dea.webp)
The petitioner joined the Vadodara Mahanagar Seva Sadan (Respondent Corporation) as a daily wader in 1997.
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The petitioner challenged a reassessment notice issued under Section 148 of the Income Tax Act, 1961, dated 04.06.2021, for Assessment Year (AY) 2015-16.
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![Reassessment based on previously examined material constitutes impermissible change of opinion and lacks jurisdiction.. Pierlite India Private Limited v. Income Tax Officer, Ward 3(1)(1), Ahmedabad [2026:GUJHC:12690]. Gujarat High Court. LawLens](/stories/thumbnails/reassessment-based-on-previously-examined-material-constitutes-impermissible-change-of-opi-c0f88a01e11149758bdf08c0262c4f9b.webp)
The petitioner, a company engaged in manufacturing low voltage switchgear, filed its return for Assessment Year (AY) 2016-17, which was selected for scrutiny assessment
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![Reassessment based on information already examined during scrutiny assessment constitutes an impermissible change of opinion.. Dignesh Pramukhlal Patel v. Assistant Commissioner of Income Tax Circle 3(1)(1), Ahmedabad [2026:GUJHC:10/03/2026]. Gujarat High Court. LawLens](/stories/thumbnails/reassessment-based-on-information-already-examined-during-scrutiny-assessment-constitutes--653157c17b004baa8daeac3053f1f9b9.webp)
The petitioner filed an income tax return for AY 2018-19, declaring an income of ₹27.26 crores
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The appellant worked as a peon-cum-sweeper for the respondent insurance company from August 2000 to June 2006.
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The appellant was appointed as a Lok Rakshak in 2011 but was subsequently disqualified due to colour blindness
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![An employer cannot withhold legitimate salary for services rendered due to internal funding or grant disputes.. Snehal Chandrashekhar Jani v. Maharaja Krushnasinhji Bhavnagar University & Ors. [R/Special Civil Application No. 6576 of 2016]. Gujarat High Court. LawLens](/stories/thumbnails/an-employer-cannot-withhold-legitimate-salary-for-services-rendered-due-to-internal-fundin-4355b62c71bf4b26babc6a58a5cd8f5d.webp)
The petitioner was regularly selected and appointed as an Assistant Professor at the respondent University via an appointment order dated 24.12.2013
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The petitioner was appointed as a fixed-pay worker (Rs. 2,000/-) in the Water Works Department of the Junagadh Municipal Corporation on May 11, 2000
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![Failure to establish heirship through cogent evidence and omiting prayers to cancel subsequent sale deeds justifies suit dismissal.. Rukhiben Devaji Rajaji Thakor v. Thakor Bhikhaji Devaji & Ors. [First Appeal No. 561 of 2020]. Gujarat High Court. LawLens](/stories/thumbnails/failure-to-establish-heirship-through-cogent-evidence-and-omiting-prayers-to-cancel-subseq-fafde28805a14d488a86eaed07fe740a.webp)
The Appellant (plaintiff) filed a suit for the cancellation of a sale deed, recovery of possession, and permanent injunction regarding ancestral property (Block/Survey No. 166).
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![Mandatory Reinstatement Is Justified for Termination Violating Section 25F and Continuous Service Thresholds Under the Industrial Disputes Act. Gujarat Water Supply & Sewerage Board v. Dinesh Ramanlal Vaghela & Ors. [2026:GUJHC:11132]. Gujarat High Court. LawLens](/stories/thumbnails/mandatory-reinstatement-is-justified-for-termination-violating-section-25f-and-continuous--f828814f96a6411988cafa7d2df2d180.webp)
The respondent-workman, Dinesh Ramanlal Vaghela, was engaged by the petitioner (the Board) for miscellaneous hand pump repair work starting in December 1990
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![Criminal proceedings for breach of trust cannot be sustained in property disputes lacking clear entrustment and ownership.. Ramsharan Raghavsharandas Maharaj & Ors. v. State of Gujarat & Anr. [R/Criminal Misc. Application No. 21071 of 2021]. Gujarat High Court. LawLens](/stories/thumbnails/criminal-proceedings-for-breach-of-trust-cannot-be-sustained-in-property-disputes-lacking--a2e6f52ee74845a0b8457cd2d2a5e72d.webp)
The applicants (Accused Nos. 1–4) challenged an order dated 16.09.2021 passed by the Additional Chief Judicial Magistrate, Danta, which issued process against them for offences under Sections 406 and 506(2) of the IPC
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![Absence of Direct Financial Benefit Does Not Negate Prima Facie Involvement in Cyber Fraud Operations. Aashik Hasmukhbhai Patel v. State of Gujarat & Anr. [R/Special Criminal Application (Quashing) No. 4861 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-direct-financial-benefit-does-not-negate-prima-facie-involvement-in-cyber-fraud-0fe843075db749059a2279741dd217b3.webp)
The petitioner filed an application under Article 226 of the Constitution of India and Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash FIR CR No. 11216026240003 of 2024 registered at Cybe...
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![Authorities must decide license renewal applications for water park operations within a specific time-bound period.. Gujarat Amusement and Funworld Pvt. Ltd. v. State of Gujarat & Ors. [R/Special Civil Application No. 2821 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/authorities-must-decide-license-renewal-applications-for-water-park-operations-within-a-sp-2e8252f05baa4ca8aa5d792728559a19.webp)
The Petitioner, incorporated in 1993, established an amusement and water park in Vadodara after obtaining necessary approvals and licenses in 1994 and 2012.
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![Mandatory consideration of residency and sub-caste recognition in issuing Scheduled Caste certificates for long-term state residents.. Bhilesha Harishkumar Umaji v. The State of Gujarat & Anr. [R/Special Civil Application No. 16527 of 2023]. Gujarat High Court. LawLens](/stories/thumbnails/mandatory-consideration-of-residency-and-sub-caste-recognition-in-issuing-scheduled-caste--82cce4f7470a46f5a4b8ac478bd1c892.webp)
The petitioner, a resident of Ahmedabad, Gujarat, applied to the Social Welfare and Justice Department (Respondent No. 2) on July 27, 2022, seeking a Scheduled Caste (SC) certificate for his son, Chirag, for education...
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![Repeated Demands for Money Do Not Amount to Abetment of Suicide Absent Proof of Direct Instigation. Ashokbhai Bhakabhai Rabari v. State of Gujarat & Anr. [R/Criminal Misc. Application No. 26891 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/repeated-demands-for-money-do-not-amount-to-abetment-of-suicide-absent-proof-of-direct-ins-5a46656cb25642e29575c5aaae857e92.webp)
The applicant sought to quash FIR No. 11198047251252 of 2025 under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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![Pension schemes with a specific cutoff date exclude employees who retired prior to that commencement date.. Hirbai Wd/O Late Kasambhai Ismailbhai Sameja & Anr. v. Municipal Corporation of Morbi [2026:GUJHC:12/03/2026]. Gujarat High Court. LawLens](/stories/thumbnails/pension-schemes-with-a-specific-cutoff-date-exclude-employees-who-retired-prior-to-that-co-75ae0faf6cef4e8293109d6dae24ed10.webp)
The husband of the original petitioner was a permanent employee of the Morbi Municipality who retired on February 29, 1995.
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![AICTE Guidelines for study leave with full pay override inconsistent State Service Rules and retrospective Government Resolutions.. Chevali Sandeep Shambhulal v. State of Gujarat & Ors. [2026:GUJHC:1203]. Gujarat High Court. LawLens](/stories/thumbnails/aicte-guidelines-for-study-leave-with-full-pay-override-inconsistent-state-service-rules-a-e56061da7e4942a586e00201759ed781.webp)
The petitioners, working as Assistant Professors and Lecturers in Government Engineering Colleges, were required to acquire Master’s Degrees to comply with AICTE guidelines and Career Advancement Scheme (CAS) requirem...
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![Self-generated trademarks and marketing rights transferred prior to April 2002 constitute non-taxable capital receipts.. Ambalal Sarabhai Enterprises Limited v. The Deputy Commissioner of Income Tax, Circle 1, Vadodara [R/Tax Appeal No. 640 of 2022 with No. 113 of 2023; 2026:GUJ:1203]. Gujarat High Court. LawLens](/stories/thumbnails/self-generated-trademarks-and-marketing-rights-transferred-prior-to-april-2002-constitute--8de302ece4494d858cca377f14b36670.webp)
The Appellant-Assessee entered into a 50:50 Joint Venture (JV) with M/s Cadila Healthcare, forming 'Sarabhai Zydus Animal Health Ltd.' via a Deed of Assignment dated 29.01.2000
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![Self-generated trademarks assigned prior to April 1, 2002, are not exigible to capital gains tax.. The Commissioner of Income Tax, Ahmedabad-I v. Zydus Lifesciences Limited (Formerly Cadila Health Care) [R/Tax Appeal No. 1234 of 2007 with R/Tax Appeal No. 1235 of 2007]. Gujarat High Court. LawLens](/stories/thumbnails/self-generated-trademarks-assigned-prior-to-april-1-2002-are-not-exigible-to-capital-gains-0ad8233f510b42f591773655f8fa80e5.webp)
The assessee, M/s. Cadila Health Care, formed a 50:50 Joint Venture (JV), 'Sarabhai Zydus Animal Health Ltd.', and transferred 22 veterinary trademarks/brand names "along with goodwill of the business" for Rs. 29.10 c...
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![Insurer cannot avoid liability for a driver's self-negligence if an additional premium covers such risk.. Chaudhary Prakeshbhai Nathabhai v. New India Insurance Company Limited & Ors. [First Appeal No. 2168 of 2009]. Gujarat High Court. LawLens](/stories/thumbnails/insurer-cannot-avoid-liability-for-a-driver-s-self-negligence-if-an-additional-premium-cov-bd442d218cfc42c19f106ff67239d9e6.webp)
On July 26, 2004, the appellant, a truck driver, sustained grievous injuries including fractures of the tibia and fibula when an oncoming truck collided with his vehicle
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The plaintiff, a contractor, alleged that in August 1996, officers of the defendant (State of Gujarat) orally instructed him to execute urgent earthwork on the Visnagar-Umta-Sundhia-Kheralu Road to facilitate the Amba...
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![Post-Suit Board Resolution Cannot Cure Inherent Lack of Authority to Institute Suit by Company. Patel Inn and Travels Private Limited v. Bank of India [R/Special Civil Application No. 15335 of 2025; 2026:GUJHC:1003]. Gujarat High Court. LawLens](/stories/thumbnails/post-suit-board-resolution-cannot-cure-inherent-lack-of-authority-to-institute-suit-by-com-782f2b99cc974c7ca94884dedbe3fb5e.webp)
The petitioner company filed a suit against the respondent bank in 2010 for recovery of Rs. 3,99,736/-.
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![Absence of Factual Foundation for Disagreement with Inquiry Findings Vitiates Penalty and Non-Regularization of Suspension.. Chunilal Bachubhai Rankaja v. State of Gujarat & Ors. [R/Special Civil Application No. 11352 of 2021]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-factual-foundation-for-disagreement-with-inquiry-findings-vitiates-penalty-and--ab812cc08e0845b78fd4a4b265e93e46.webp)
The petitioner, a Police Sub-Inspector, was transferred to Sayla Police Station in December 2018.
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![Exoneration from departmental inquiry entitles employee to promotion and notional benefits despite delay in challenging punishment.. F H Shaikh v. State of Gujarat & Ors., Special Civil Application No. 8421 of 2010 (High Court of Gujarat) [2026:GUJHC:11/03/2026]. Gujarat High Court. LawLens](/stories/thumbnails/exoneration-from-departmental-inquiry-entitles-employee-to-promotion-and-notional-benefits-4820ad21feb543a8b6577e8c641d3f04.webp)
The petitioner was denied promotion following DPC meetings on 08.03.1996 and 30.11.1996 due to two pending disciplinary inquiries
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![Termination of a contractual employee for misconduct without a departmental inquiry is stigmatic and legally unsustainable.. Raj Hiteshkumar Patel, Town Planner Mehsana Municipality v. State of Gujarat & Ors. [R/Special Civil Application No. 9380 of 2021]. Gujarat High Court. LawLens](/stories/thumbnails/termination-of-a-contractual-employee-for-misconduct-without-a-departmental-inquiry-is-sti-e0925e063e6e4cc186fb3bed743e1ef0.webp)
The petitioner was appointed as a Town Planner by the Mehsana Municipality on December 2, 2015, following a regular selection process.
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![Absence from Trial Court Proceedings Justifies Issuance of Non-Bailable Warrant and Precludes Conversion to Bailable Warrant.. Khoda Vipulkumar Laxmanbhai v. State of Gujarat & 1 other [R/Special Criminal Application (Direction) No. 2149 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/absence-from-trial-court-proceedings-justifies-issuance-of-non-bailable-warrant-and-preclu-92e31b7f38434365863e9fb3af0eba01.webp)
The Petitioner was prosecuted under Section 138 of the Negotiable Instruments Act in Criminal Case No. 1145 of 2024.
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![Mamlatdar has jurisdiction to convert surplus land allotted under Ceiling Act from new to old tenure.. State of Gujarat & Ors. v. Gadhvi Mahadan Shivdan & Ors. [C/CA/5222/2025 in F/LPA/30159/2025]. Gujarat High Court. LawLens](/stories/thumbnails/mamlatdar-has-jurisdiction-to-convert-surplus-land-allotted-under-ceiling-act-from-new-to--f1de6fb8b10949768bad84c7ab0e4db8.webp)
The land in question (Survey No. 140 paiki 1, Radhanpur) was declared "surplus land" under Section 21 of the Gujarat Agricultural Lands Ceiling Act, 1960, in 1977
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The Petitioner was prosecuted for an offense under Section 138 of the Negotiable Instruments Act in Criminal Case No. 882 of 2024.
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![Convicted Accused Having Deliberately Evaded Trial Cannot Seek Conversion of Non-Bailable Warrant into Bailable Warrant. Khoda Vipulkumar Laxmanbhai v. State of Gujarat & 1 other [R/Special Criminal Application No. 2210 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/convicted-accused-having-deliberately-evaded-trial-cannot-seek-conversion-of-non-bailable--2f84fe6c9ce545e7b855b7f1e366eed3.webp)
The Petitioner was prosecuted for an offense under Section 138 of the Negotiable Instruments Act in Criminal Case No. 881 of 2024.
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![Enhancement of Motor Accident compensation by reassessing notional income and awarding consortium to all legal dependents.. Champaben Narharibhai Baria & Ors. v. Rajendrabhai Kacharabhai Panchal & Ors. [FIRST APPEAL NO. 1287 of 2018]. Gujarat High Court. LawLens](/stories/thumbnails/enhancement-of-motor-accident-compensation-by-reassessing-notional-income-and-awarding-con-e106ffff751143c199fec68fd09e8eda.webp)
On 19.02.2000, the deceased (Narharibhai) was a pillion rider on a motorcycle when a Jeep, driven negligently at excessive speed, collided with him, causing fatal injuries
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On May 8, 2006, the original claimant was riding a scooter when he was struck from behind by an A.M.T.S. bus driven in a negligent manner
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![Driving is a skilled job; minimum wages for skilled category apply when calculating motor accident compensation.. Manjulaben Gababhai @ Ganpatbhai Sardarsinh Parmar & Ors. v. Pradipsinh Kanaiyasinh & Ors. [R/First Appeal No. 1563 of 2015]. Gujarat High Court. LawLens](/stories/thumbnails/driving-is-a-skilled-job-minimum-wages-for-skilled-category-apply-when-calculating-motor-a-e52f38213e224be6a6c3e5539024c3a6.webp)
The appellants are the legal heirs of a deceased who died due to injuries sustained in a motor vehicle accident
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![Writ jurisdiction cannot be invoked to disturb concurrent factual findings regarding an existing Government 'Naliyu' road.. Patel Prahladbhai Revabhai & Ors. v. Patel Revabhai Virchandbhai & Ors. [Special Civil Application No. 18784 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/writ-jurisdiction-cannot-be-invoked-to-disturb-concurrent-factual-findings-regarding-an-ex-c2868604c06a4e0b914d621a51c5b3ff.webp)
The original plaintiffs (respondents) filed a suit under Section 5(2) of the Mamlatdar Courts’ Act, 1906, alleging that the defendants (petitioners) obstructed a traditional ‘Naliyu’ (small road) located on the northe...
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![Absence of proximate instigation and direct causal link precludes conviction for abetment of suicide.. State of Gujarat v. Samatsinh Mangalsinh Chauhan & Ors. [R/Criminal Appeal No. 691 of 2012]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-proximate-instigation-and-direct-causal-link-precludes-conviction-for-abetment--06ef588c7add4e5a9ff7398397318c74.webp)
On June 17, 2004, a quarrel occurred between the complainant and neighbors (Accused Nos. 1 and 2) over mud caused by rain, during which the accused allegedly threatened to kill the complainant’s brother.
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![Failure to Prove Adherence to Mandatory Statutory Testing Rates Vitiates Findings of Short Delivery. State of Gujarat v. National Service Station (Dealer of Bharat Petroleum) & Ors. [R/Criminal Appeal No. 870 of 2011]. Gujarat High Court. LawLens](/stories/thumbnails/failure-to-prove-adherence-to-mandatory-statutory-testing-rates-vitiates-findings-of-short-b76905af7e5440ae8a6f5f35dab94cac.webp)
The complainant, a Junior Inspector from the Department of Legal Metrology, conducted a surprise inspection of the accused’s petrol pump on June 20, 1996.
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![Acquittal upheld as prosecution failed to prove proximate instigation or a direct causal link for abetment of suicide.. State of Gujarat v. Vicky @ Pradip Jasubhai Makwana [2026:GUJ:1103]. Gujarat High Court. LawLens](/stories/thumbnails/acquittal-upheld-as-prosecution-failed-to-prove-proximate-instigation-or-a-direct-causal-l-a0fd2389558a4ddb96e600a2958de1e1.webp)
The daughter of the complainant married the respondent-accused; six months later, on October 3, 2008, she committed suicide by consuming poison
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![Absence of proximate instigation and direct causal link precludes conviction for abetment of suicide.. State of Gujarat v. Gaurishankar Govindbhai Pandya & Ors. [R/Criminal Appeal No. 1266 of 2009]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-proximate-instigation-and-direct-causal-link-precludes-conviction-for-abetment--e7e495d420fe4437805869d0de2d4d63.webp)
The State appealed against a judgment dated 21.04.2009 acquitting six respondents of offences under Sections 306, 498(A), and 114 of the IPC
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![Acquittal upheld where prosecution failed to prove proximate instigation or direct causal link for abetment of suicide.. State of Gujarat v. Rajubhai Samsubhai Baria (Bhil) & Anr. [R/Criminal Appeal No. 1943 of 2010]. Gujarat High Court. LawLens](/stories/thumbnails/acquittal-upheld-where-prosecution-failed-to-prove-proximate-instigation-or-direct-causal--947ff10a7cae4888b40dd4ed6677c112.webp)
The State of Gujarat appealed an acquittal order dated 26.07.2010 passed by the Sessions Judge, Anand, in a case involving Sections 498(A), 306, and 114 of the IPC.
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![Acquittal upheld where testimony contained material contradictions and failed to prove caste-based intent for atrocity offences.. State of Gujarat v. Chauhan Bharatsinh Keshrisinh & Ors. [R/Criminal Appeal No. 2194 of 2008]. Gujarat High Court. LawLens](/stories/thumbnails/acquittal-upheld-where-testimony-contained-material-contradictions-and-failed-to-prove-cas-d0f87775c22645c1a293c99a2589c292.webp)
The complainant, Jagdishbhai, and his uncle Karshanbhai (PW-2) had a dispute on 16.06.2007 with Accused No. 3 regarding the rent of a miller machine.
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![Quashment of FIR against married sister-in-law for vague allegations in matrimonial dispute to prevent abuse of process.. Leenaben Harmeet Saki v. State of Gujarat & Anr.; R/Criminal Misc. Application No. 5726 of 2013 [R/Criminal Misc. Application No. 5726 of 2013]. Gujarat High Court. LawLens](/stories/thumbnails/quashment-of-fir-against-married-sister-in-law-for-vague-allegations-in-matrimonial-disput-9ae7add4ce80473881a1718455e378ba.webp)
The applicant, the sister-in-law of the first informant (Respondent No. 2), sought to quash FIR No. II C.R. No. 5/2013 registered at Mahila Police Station, Bhavnagar
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![### Cash Withdrawals Supported by Books of Account Cannot Ipso Facto Constitute Escapement of Income. Hardip Shipping Logistics Private Limited v. Assistant Commissioner of Income Tax, Gandhidham Circle [R/Special Civil Application No. 8206 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/cash-withdrawals-supported-by-books-of-account-cannot-ipso-facto-constitute-escapement-of--5fcca331e32a41c2ab2712f950e9c7dc.webp)
The petitioner filed its return of income for Assessment Year (A.Y.) 2018-19 on October 18, 2018, declaring an income of Rs. 2,96,58,640/-
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![Mandatory Prior Hearing under Section 127(2) Cannot Be Waived for Administrative Convenience or Typographical Errors. Jay Pareshbhai Soni v. Income Tax Officer Ward 1(2)(3) & Ors. [R/Special Civil Application No. 2902 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/mandatory-prior-hearing-under-section-127-2-cannot-be-waived-for-administrative-convenienc-efd00ae4d5064bfb82874c80196d00fd.webp)
The petitioner filed his income tax return for Assessment Year 2021-22 on December 17, 2021.
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![Reassessment notice issued beyond the surviving limitation period under TOLA and Ashish Agarwal is time-barred and invalid.. Amrita Aditya Shah v. Assistant Commissioner of Income Tax, Circle (International Taxation) 1, Ahmedabad [R/Special Civil Application No. 17039 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/reassessment-notice-issued-beyond-the-surviving-limitation-period-under-tola-and-ashish-ag-c4591fd018074a9d8ed57087f1739f93.webp)
The respondent Assessing Officer (AO) initially issued a reassessment notice dated 30.06.2021 under Section 148 of the Income Tax Act, 1961 (for the Assessment Year 2016-17) during the extended period provided by the...
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![Reassessment notices for Assessment Year 2015-16 issued after April 1, 2021, are time-barred and invalid.. Prabhatbhai Mahadevbhai Desai v. The Assistant Commissioner of Income Tax, Circle (2)(1)(1), Surat [R/Special Civil Application No. 1842 of 2023]. Gujarat High Court. LawLens](/stories/thumbnails/reassessment-notices-for-assessment-year-2015-16-issued-after-april-1-2021-are-time-barred-fbbbcbb905e94663a13af48a78e119f8.webp)
The petitioner challenged a reassessment notice issued under Section 148 of the Income Tax Act, 1961, for the Assessment Year (AY) 2015-16.
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![Assessment notice issued in the name of a deceased person is legally unsustainable and void.. Deepak Ashokkumar Soni (LH of Ashokkumar Harakhchand Soni) v. National Faceless Assessment Centre, Delhi & Anr. [R/Special Civil Application No. 15962 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/assessment-notice-issued-in-the-name-of-a-deceased-person-is-legally-unsustainable-and-voi-2dab239615594672af66c8de7419a366.webp)
The petitioner is the son and legal heir of late Shri Ashokkumar Harakhchand Soni, who died on 15.03.2024.
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![Authority under Section 119 cannot travel beyond scope of condonation application to adjudicate upon registration merits.. Shri Jain Dehrasar Upasraya Ane Sadharan v. Commissioner of Income Tax (Exemption), Ahmedabad [R/Special Civil Application No. 9992 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/authority-under-section-119-cannot-travel-beyond-scope-of-condonation-application-to-adjud-26e6138e7e244f43a3d1cd69d6188304.webp)
The Petitioner is a charitable trust registered under the Gujarat Public Trusts Act, 1950 since 1973.
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![Failure to contest reference proceedings despite notice warrants reinstatement of daily wager for violation of statutory procedures.. Deputy Executive Engineer & Anr. v. Babubhai Bhojabhai Karavadara & Anr. [2026:GUJHC:4098]. Gujarat High Court. LawLens](/stories/thumbnails/failure-to-contest-reference-proceedings-despite-notice-warrants-reinstatement-of-daily-wa-f9327e1c90f042cfb39490c57d891c2d.webp)
The respondent-workman was engaged as a daily wager by the petitioner department in April 1994 and worked until October 1, 2003—a period exceeding nine years
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![Adulterated petroleum products failing core IS specifications are restricted goods ineligible for import release.. Deep International & Anr. Versus Union of India & Ors. [2026:GUJ:HC:0903]. Gujarat High Court. LawLens](/stories/thumbnails/adulterated-petroleum-products-failing-core-is-specifications-are-restricted-goods-ineligi-c7dcb85e5ffd4cfe80153d797449958c.webp)
The petitioners, various importers, brought consignments declared as "industrial oil/mixed or mineral hydrocarbon oils" (classified under CTH 27101990) through Mundra Port
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The petitioner, an individual part of the PSY Group, filed his return for Assessment Year (AY) 2014-15 on 31.07.2014
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![Section 164 of the Motor Vehicles Act applies retrospectively to enhance compensation in pending claims.. Mehbubbhai S/O Gagajibhai Qureshi (Deceased) & Ors. v. Habibkhan @ Bodubhai Hasankhan & Ors. [R/First Appeal No. 1090 of 2018]. Gujarat High Court. LawLens](/stories/thumbnails/section-164-of-the-motor-vehicles-act-applies-retrospectively-to-enhance-compensation-in-p-25c0eac27b5c4d7989f7d6abff827462.webp)
On September 10, 2011, Karimbhai Kureshi died in a vehicular accident involving his car and an S.T. bus.
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The petitioner, a Class-I officer (Principal at ITI), was placed under suspension on 28.05.2010 for alleged misconduct occurring between 1999-2001
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![Long-term continuous service in sanctioned posts cannot be denied regularization by misapplying the Umadevi judgment.. Vinodrai Gordhandas Agrawal v. Chief Officer - Porbandar Nagar Palika & Anr. [C/SCA/5477/2016]. Gujarat High Court. LawLens](/stories/thumbnails/long-term-continuous-service-in-sanctioned-posts-cannot-be-denied-regularization-by-misapp-4d99f622eff249b2a7ab42907b19a179.webp)
The petitioner was appointed as a Sanitary Inspector by the respondent (Porbandar Nagar Palika) on 21.04.1997 and served continuously for over 20 years until his superannuation on 31.07.2017
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![### Writ against show-cause notice is premature absent jurisdictional error or patent illegality in departmental proceedings.. Pritamkumar Ramanbhai Gamit v. State of Gujarat & Ors. [R/Special Civil Application No. 3173 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/writ-against-show-cause-notice-is-premature-absent-jurisdictional-error-or-patent-illegali-98700ef02f974f8b8ffd31a8ef2353e0.webp)
The petitioners were appointed as Multipurpose Health Workers (Class-III) in 2014 and regularized in 2019.
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![Compassionate appointees joined after April 1, 2005, cannot claim Old Pension Scheme benefits via recruitment policy modifications.. Neel Rameshchandra Patel v. The State of Gujarat & Ors. [R/Special Civil Application No. 433 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/compassionate-appointees-joined-after-april-1-2005-cannot-claim-old-pension-scheme-benefit-c19ad3b421a7494b859cf4ea9a05234d.webp)
The petitioner’s father, a government servant, died in holster on 29.12.1998
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![### Acquittal in Criminal Trial Based on Identical Facts Warrants Review of Dismissal Order. Dalabhai Radhnathbhai Manvar v. State of Gujarat & Ors. [R/Special Civil Application No. 17296 of 2023]. Gujarat High Court. LawLens](/stories/thumbnails/acquittal-in-criminal-trial-based-on-identical-facts-warrants-review-of-dismissal-order-086338739e834709bbd7d93bf8c5133c.webp)
The petitioner, a Guardsman in the Border Wing of the Home Guard, was disembodied (terminated) from service vide order dated 23.03.2000
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![Functional disability and future prospects must be considered for ‘just compensation’ in amputation-related injury claims.. Keshavbhai Kurjibhai Vora v. Prakashbhai Natwarlal Teraiya & Ors. [First Appeal No. 406 of 2015]. Gujarat High Court. LawLens](/stories/thumbnails/functional-disability-and-future-prospects-must-be-considered-for-just-compensation-in-amp-f377b00d010447cbbadf45cd291b4698.webp)
The appellant (claimant) sustained grievous injuries, including the amputation of his left leg below the ankle, a left femur fracture, and fractures of the clavicle and scapula, in a motor vehicle accident in 2005 inv...
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![### Advocate’s Negligence Does Not Bar Delay Condonation if Remediless Prejudice Exists to Litigant. Ramanbhai Kjhalpabhai Rathod v. Pavitaben WD/O Naranbhai Dahyabhai Mahyavanshi [R/Special Civil Application No. 5058 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/advocate-s-negligence-does-not-bar-delay-condonation-if-remediless-prejudice-exists-to-lit-bda480b1fece446a878b21438d863366.webp)
The petitioner originally filed a suit in the Court of the Principal Civil Judge, Pardi, which was rejected on May 13, 2010
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![### Exemption Certificate Under Section 63AA Requirements for Agricultural Land Totaling Less Than Ten Hectares Legal Headline: Certificate under Section 63AA of Tenancy Act cannot be rejected citing industrial commissioner clearance if land is below ten hectares.. Standard Belax India Private Limited Through Sachin Sinil Jain v. State of Gujarat & Anr. [R/Special Civil Application No. 1652 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/exemption-certificate-under-section-63aa-requirements-for-agricultural-land-totaling-less--bbd65e59a20348dfb5a196b675270095.webp)
The petitioner, a private limited company, challenged an order dated 20.01.2026 issued by Respondent No. 2 (Collector/Tenancy Authority).
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![Delayed Application to Rectify Deposition After Closing of Evidence Deemed Malafide Attempt to Stall Trial. Sushmaben Rajendrakumar Jaiswal v. State of Gujarat & Ors. [R/Special Criminal Application (Quashing) No. 3298 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/delayed-application-to-rectify-deposition-after-closing-of-evidence-deemed-malafide-attemp-a569c091574f44538b91a182b85d5d01.webp)
The Petitioner lodged a complaint in 2003 against her husband and in-laws under Sections 498A, 504, and 114 of the IPC.
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![Dismissal of maintenance application for "no locus standi" due to claimant's absence for cross-examination is legally perverse.. Rashidabano @ Rani Mohammed Sufiyan v. State of Gujarat & Anr. [R/Criminal Revision Application No. 741 of 2017]. Gujarat High Court. LawLens](/stories/thumbnails/dismissal-of-maintenance-application-for-no-locus-standi-due-to-claimant-s-absence-for-cro-8f1bda62911d4322bb10329e48821182.webp)
The applicant married respondent no. 2 on May 10, 2007, under Muslim Shariyat, and had two children
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![Mere negligence by educational staff during a study tour does not constitute a cognizable criminal offense.. Shah Kamlesh Ramsakal v. State of Gujarat & Ors. [R/Special Criminal Application (Direction - To Lodge FIR/Complaint) No. 3254 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/mere-negligence-by-educational-staff-during-a-study-tour-does-not-constitute-a-cognizable--f07022a5dd4d4483b69f298eecafee0a.webp)
The Petitioner’s 18-year-old son, a student at Government Polytechnic College, Ahmedabad, participated in a study tour in February 2025.
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![### Availability of Alternative Remedy Under Section 9 of Land Grabbing Act Bars Writ Jurisdiction for FIR Registration. Jayeshreeben Bhavinbhai Dave v. State of Gujarat & Ors. [R/Special Criminal Application (Quashing) No. 3238 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/availability-of-alternative-remedy-under-section-9-of-land-grabbing-act-bars-writ-jurisdic-d6d625b57ba447528a31dc9d4a1270b0.webp)
The Petitioner filed an application with the Collector, Ahmedabad, seeking action under the Gujarat Land Grabbing (Prohibition) Act, 2020, against Respondent Nos. 9 and 10, alleging unauthorized occupation of her land...
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![Absence of simultaneous failure to take possession and pay compensation precludes deemed lapse of acquisition under Section 24(2).. Ramchandra Jamnadas Sadriwala v. Secretary & Ors. [R/Special Civil Application No. 5384 of 2018]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-simultaneous-failure-to-take-possession-and-pay-compensation-precludes-deemed-l-d405f852a6494fb39531db7d2f62148c.webp)
The petitioner sought a declaration that the acquisition of his property (Ward No. 7, House No. 7/4194, Surat, admeasuring 56.8569 sq. meters) by the Surat Municipal Corporation had lapsed under Section 24(2) of the R...
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![In Motor Accident Claims, personal expense deduction for a bachelor must be 50% of assessed income.. New India Assurance Company Ltd. v. Rajgor Bipinbhai Baldevbhai & Ors. [R/First Appeal No. 682 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/in-motor-accident-claims-personal-expense-deduction-for-a-bachelor-must-be-50-of-assessed--47822c28ec1e430fbe38719242f8b69b.webp)
The appellant Insurance Company challenged the judgment and award dated 27.01.2025 passed by the Motor Accident Claims Tribunal (Special), Rajkot in MACP No. 1001/2018.
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![Post-Graduate Degree Validity for Merit-Based Recruitment and Employment Eligibility In Future Vacancies. Surani Hetal Vallabhbhai v. The State of Gujarat & OrS. [R/Special Civil Application No. 5948 of 2021 (with No. 4506 of 2022)]. Gujarat High Court. LawLens](/stories/thumbnails/post-graduate-degree-validity-for-merit-based-recruitment-and-employment-eligibility-in-fu-b624d4c5d95c4ae5896f6515839f6e2b.webp)
The petitioner filed a writ petition challenging the non-consideration of her Master of Arts (MA) degree for the purpose of recruitment to a teaching post under the Commissioner of Schools, Gujarat.
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![Entitlement to future prospects and parental consortium in motor accident claims for self-employed deceased.. Kokilaben Manilal Prajapati WD/O Manilal Ishwarlal Prajapati & Ors. v. Shankarji Ramaji Thakor & Ors. [R/First Appeal No. 3337 of 2013]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-to-future-prospects-and-parental-consortium-in-motor-accident-claims-for-self--eee6775cd08c46d89835a37d6989ee3b.webp)
The appellants (original claimants) challenged the judgment and award dated 06.06.2009 passed by the Motor Accident Claims Tribunal (Auxiliary), Mehsana, in MACP No. 316/2006
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The petitioner was engaged as a daily wager by the respondent in January 1987
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![Notional income of engineering student must exceed minimum wages for skilled workers in motor accident claims.. Jayshreeben Babubhai Makasana (Patel) & Anr. v. Faruki Muniruddin Salahuddin & Ors. [R/First Appeal No. 3586 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/notional-income-of-engineering-student-must-exceed-minimum-wages-for-skilled-workers-in-mo-40f9c62254d8472c9349706b1fd38355.webp)
The appellants (parents of the deceased) challenged the judgment and award dated 07.07.2023 passed by the MACP Tribunal, Ahmedabad in MACP No. 419/2010.
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![New Contract Offer at Different Location Does Not Constitute Illegal Transfer or Vested Right to Previous Posting. Aziz Musabhai Bandi v. State of Gujarat & Ors. [R/Special Civil Application No. 3192 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/new-contract-offer-at-different-location-does-not-constitute-illegal-transfer-or-vested-ri-9d90cc00d1c340879d300757388c2efe.webp)
The petitioner was appointed as a Civil Engineer on a contractual basis under the Sarva Sikshan Abhiyan in 2010
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![Grant of probation is valid where minor offences are committed and good conduct is maintained post-conviction.. Sodarva Pravin Somabhai v. State of Gujarat & Ors. [R/Criminal Revision Application No. 828 of 2017]. Gujarat High Court. LawLens](/stories/thumbnails/grant-of-probation-is-valid-where-minor-offences-are-committed-and-good-conduct-is-maintai-d8137754db004b69b12853e1a58c98df.webp)
The applicant (complainant) filed a revision application challenging the judgment dated 27.10.2016 passed by the Sessions Judge, Porbandar in Criminal Appeal No. 29/2013
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![Writ petition dismissed for suppression of material facts and failure to priorly demand relief from authorities.. Solanki Haribhai Danabhai v. State of Gujarat & Ors. [R/Special Civil Application No. 15466 of 2019]. Gujarat High Court. LawLens](/stories/thumbnails/writ-petition-dismissed-for-suppression-of-material-facts-and-failure-to-priorly-demand-re-bcb708537ed74cbbb41d7f07db6bd477.webp)
The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to compel the respondents to consider his merits for the post of Master of Education and to issue an appointment o...
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![Ocular evidence of direct firing corroborated by forensic reports sustains murder conviction despite acquittal of co-accused.. Thakor Shaileshji Balaji v. State of Gujarat [2026:GUJHC:1003]. Gujarat High Court. LawLens](/stories/thumbnails/ocular-evidence-of-direct-firing-corroborated-by-forensic-reports-sustains-murder-convicti-5b6bf66ae3b1440fab7a8f119c43e8df.webp)
The incident arose from a land dispute over Survey No. 209 in Bhalgaam on 07.06.2012.
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![Electricity suppliers are subject to absolute liability for electrocution caused by inherently dangerous activities.. Paschim Gujarat Vij Co. Ltd. v. Hasam Mamad Sama & Anr. [First Appeal No. 3505 of 2007]. Gujarat High Court. LawLens](/stories/thumbnails/electricity-suppliers-are-subject-to-absolute-liability-for-electrocution-caused-by-inhere-622de7ae0e334a5daaab24b3341f7799.webp)
The plaintiffs, parents of the deceased Abdul Hasam, filed a suit for compensation following their son’s death on December 6, 2001.
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![Failure to return property in commercial transactions lacks dishonest intention since inception, constituting a civil dispute.. Anilbhai Banshi Patel v. State of Gujarat & Anr. [R/Criminal Revision Application No. 781 of 2016]. Gujarat High Court. LawLens](/stories/thumbnails/failure-to-return-property-in-commercial-transactions-lacks-dishonest-intention-since-ince-6039ba9b5b2245b79dc45125ba9d85b7.webp)
The applicant (complainant) and respondent No. 2 (accused) had business relations between 1998 and 2002 involving the supply of gas cylinders
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![Absence of proximate instigation and conscious dying declaration necessitates acquittal in abetment of suicide cases.. State of Gujarat v. Abhishek Dinesh Daafda [R/Criminal Appeal No. 522 of 2012]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-proximate-instigation-and-conscious-dying-declaration-necessitates-acquittal-in-c7c7c84d613c47c99ae46109e40afa50.webp)
The deceased, Alpa, had a love affair with the accused which she discontinued a month prior to the incident due to his nature.
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![Acquittal upheld where prosecution failed to prove proximate instigation or direct causal link for suicide.. State of Gujarat v. Ramnivas Siyaram Sharma [R/Criminal Appeal No. 863 of 2010; judgment dated 09/03/2026]. Gujarat High Court. LawLens](/stories/thumbnails/acquittal-upheld-where-prosecution-failed-to-prove-proximate-instigation-or-direct-causal--d76b91c859a446a599431a80029c59c1.webp)
The State of Gujarat appealed an acquittal order dated 22.02.2010 passed by the Sessions Judge, Bhuj, concerning offences under Sections 498(A) and 306 of the IPC.
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The State appealed an acquittal dated 26.09.2009 regarding offences under Sections 498(A), 306, and 114 of the IPC
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![Absence of proximate instigation or direct causal link precludes conviction for abetment of suicide.. State of Gujarat v. Laljibhai Mithabhai Sakariya [R/Criminal Appeal No. 1680 of 2010]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-proximate-instigation-or-direct-causal-link-precludes-conviction-for-abetment-o-fec8a10713ae491c8b01efef5a860662.webp)
The State appealed an order of acquittal dated 20.07.2010 passed by the Additional Sessions Judge, Amreli, in a case involving Section 306 of the Indian Penal Code (IPC).
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![Uncorroborated allegations and unexplained delay in filing a complaint warrant acquittal in Atrocity Act cases.. State of Gujarat v. Ushaben Manubhai Thakker & Ors. [R/Criminal Appeal No. 1975 of 2010]. Gujarat High Court. LawLens](/stories/thumbnails/uncorroborated-allegations-and-unexplained-delay-in-filing-a-complaint-warrant-acquittal-i-ab3ca38da4a24118a5cc182931008318.webp)
The State of Gujarat appealed an acquittal order dated August 10, 2010, passed by the Special Sessions Court, Ahmedabad
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The State appealed an acquittal order dated 07.08.2012 regarding an incident on 04.11.2010.
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![Absence of independent witnesses and proof of caste-based intent warrants acquittal in Atrocities Act cases.. State of Gujarat v. Mohamed @ Suleman Musabhai Vora Patel & Anr. [R/Criminal Appeal No. 1610 of 2012]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-independent-witnesses-and-proof-of-caste-based-intent-warrants-acquittal-in-atr-442c9bf4baf34f8f9f06296e38b383e0.webp)
The State of Gujarat appealed an acquittal order dated 12.07.2012 passed by the Special Judge, Bharuch.
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![Failure to Prove Debt Through Books of Accounts Rebuts Presumption in Section 138 Proceedings. Avdhut Finance v. Ravi Industries & Ors. [R/Criminal Appeal No. 1375 of 2007]. Gujarat High Court. LawLens](/stories/thumbnails/failure-to-prove-debt-through-books-of-accounts-rebuts-presumption-in-section-138-proceedi-811218d77f9540e9b00327d8b95d459c.webp)
The appellant (complainant), a partnership firm represented by its Power of Attorney holder, filed a complaint under Section 138 of the Negotiable Instruments Act (NI Act).
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![Hostile witnesses and lacks of corroboration regarding caste-based intent negate charges under the Atrocities Act.. State of Gujarat v. Hareshbhai Ramabhai Patel & Ors. [R/Criminal Appeal No. 1393 of 2012]. Gujarat High Court. LawLens](/stories/thumbnails/hostile-witnesses-and-lacks-of-corroboration-regarding-caste-based-intent-negate-charges-u-672179ab1e5f48108bcaf80360ef19fc.webp)
The complainant, Bhulabhai Vankar, purchased an auto-rickshaw from Accused No. 1 for ₹70,000, paying ₹20,000 upfront.
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![Writ Challenging Land Acquisition Area Discrepancy After Unexplained Delay Following Original Owner’s Death Is Misconceived.. Heirs of Deceased Keshavjibhai Nathabhai Shah & Ors. v. State of Gujarat & Ors. [R/Special Civil Application No. 3109 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/writ-challenging-land-acquisition-area-discrepancy-after-unexplained-delay-following-origi-8fcdcb98c3e34a0eb30fbdbe9883a78d.webp)
The petitioners, acting as heirs of the deceased original owner Keshavjibhai Nathabhai Shah, filed a writ petition under Article 226 of the Constitution.
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![Insurer cannot deny liability for self-negligence of a paid driver if additional premium was paid.. Rameshbhai Gordhanbhai Dhaduk v. Chhagan Ramjibhai Dolariya & Ors. [R/First Appeal No. 4330 of 2018]. Gujarat High Court. LawLens](/stories/thumbnails/insurer-cannot-deny-liability-for-self-negligence-of-a-paid-driver-if-additional-premium-w-acc40a251827465fa5a4dfea503ed3a9.webp)
The Appellant, a truck driver/owner, sustained grievous injuries in a vehicular accident on March 16, 2008, involving two other vehicles (a truck and an Eicher tempo)
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![Plaint cannot be rejected in piecemeal where mixed questions of law and fact require trial.. Javahar Ashanand Bhatiya & Anr. v. Anurup Babulal Sheth & Ors. [R/First Appeal No. 4159 of 2017]. Gujarat High Court. LawLens](/stories/thumbnails/plaint-cannot-be-rejected-in-piecemeal-where-mixed-questions-of-law-and-fact-require-trial-f774efe7ee0e4f839cd64f2859616b7a.webp)
The appellants (plaintiffs) purchased Plot No. 6/B via a registered sale deed dated 24.10.1997 from Defendant No. 1
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![### Amended Section 163A applies retrospectively, entitling claimants to statutory compensation of five lakh rupees.. Jashmatbhai Hardasbhai Vora & Anr. v. M J Trambadiya & Ors. [R/First Appeal No. 1870 of 2015]. Gujarat High Court. LawLens](/stories/thumbnails/amended-section-163a-applies-retrospectively-entitling-claimants-to-statutory-compensation-2ef7771fcddf4c639f6c3c66e72194f4.webp)
The appellants (original claimants) filed a claim petition under Section 163A of the Motor Vehicles Act, 1988, following a fatal accident on June 22, 2003, involving the deceased, Hareshbhai Jashmatbhai Vora
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![Conviction cannot be based on police statements if witnesses resile during trial.. Khorban @ Kurbal @ Dinesh @ Sardar Lalubhai Nayak v. State of Gujarat [R/Criminal Appeal No. 823 of 2017]. Gujarat High Court. LawLens](/stories/thumbnails/conviction-cannot-be-based-on-police-statements-if-witnesses-resile-during-trial-cb182795749e4e2eb040710f697ee253.webp)
The appellant was convicted under Section 302 of the IPC for the alleged murder of his wife, Kinjaliben.
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![Settlement and abatement of principal offender's case justify quashing conviction in long-standing compoundable disputes.. Thakor Arjanji Sardarji (since deceased) & Ors. v. State of Gujarat [R/Criminal Revision Application No. 382 of 2015]. Gujarat High Court. LawLens](/stories/thumbnails/settlement-and-abatement-of-principal-offender-s-case-justify-quashing-conviction-in-long--e521412f0b9743b489469aa8cb2406ae.webp)
The applicants were originally accused of assault in a 2001 incident.
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![Circumstantial evidence chain and guest house records establish guilt despite absence of motive.. Sandipkumar Sureshbhai Patel v. State of Gujarat [2026:GUJHC:]. Gujarat High Court. LawLens](/stories/thumbnails/circumstantial-evidence-chain-and-guest-house-records-establish-guilt-despite-absence-of-m-becc513b0dc442a193c129379e3f7e17.webp)
The Appellant-accused hired an Innova car driven by the deceased, Mazharkhan Pathan, on 30.01.2012 for a trip to Rajasthan after using a false name and claiming to be a Muslim
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![Inconsistency between dying declaration and FIR regarding accused roles and timing justifies acquittal under benefit of doubt.. State of Gujarat v. Kathi Anakbhai Jijibhai & Ors. [R/Criminal Appeal No. 5 of 2001]. Gujarat High Court. LawLens](/stories/thumbnails/inconsistency-between-dying-declaration-and-fir-regarding-accused-roles-and-timing-justifi-c7d6cc42505743d0a7d61aab7d9d4a24.webp)
On December 15, 1990, the deceased, Arjanbhai Vallabhbhai Patel, was allegedly assaulted with iron pipes by four accused persons near the Court area in Rajula Town
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![Pension entitlements constitute valid evidence for income assessment; 10% deduction for composite negligence in car-occupant fatality is legally impermissible.. Natvarsinh M. Zala & Ors. v. Jethabhai Jesabhai Bharvad & Ors. [First Appeal No. 1818 of 2016]. Gujarat High Court. LawLens](/stories/thumbnails/pension-entitlements-constitute-valid-evidence-for-income-assessment-10-deduction-for-comp-b39acca0c12a4a5e9a4a2084f0026836.webp)
On January 28, 2002, the deceased (Ms. Chandrikaba) was traveling as a passenger in a car driven by her husband when a truck collided with them near Sayla village.
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![### Condition for Deposit of Entire Decreetal Amount for Stay of Money Decree Under Article 227. Jai Mata Engineering Limited & Anr. v. McKeown Engineering Private Limited [R/Special Civil Application No. 2998 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/condition-for-deposit-of-entire-decreetal-amount-for-stay-of-money-decree-under-article-22-0c0a37e52f7f4ad5b7ffea17e2015e15.webp)
The petitioners (original defendants) were aggrieved by an ex-parte decree dated 05.03.2024 passed by the Principal Senior Civil Judge, Bharuch, in Commercial Civil Suit No. 7 of 2023, directing a recovery of Rs. 39,3...
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The appellant, claiming to be a registered Trade Union, challenged an order dated 10.12.2025 passed by a Single Judge of the Gujarat High Court which dismissed their writ petition.
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![Pre-death income tax returns prevail over post-demise filings for determining deceased's actual annual income.. National Insurance Company Ltd. v. Hemabhai Vajaji Patel & Ors. [First Appeal No. 565 of 2014 with No. 1004 of 2014]. Gujarat High Court. LawLens](/stories/thumbnails/pre-death-income-tax-returns-prevail-over-post-demise-filings-for-determining-deceased-s-a-81480a9f78ff4ab3bf2042ebbb1faee9.webp)
On November 25, 2001, Prakashbhai Ratilal Shah died from head injuries sustained when a Maruti Car, driven by the original opponent no. 1, skidded after an attempted overtake
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![Part-time employees working less than six hours daily on unsanctioned posts are ineligible for regularization.. Ranchhodbhai Kalubhai Khant v. State of Gujarat & Ors. [R/Special Civil Application No. 7782 of 2019]. Gujarat High Court. LawLens](/stories/thumbnails/part-time-employees-working-less-than-six-hours-daily-on-unsanctioned-posts-are-ineligible-70765d3071654ba899899fc997b3b169.webp)
The petitioner was engaged as a part-time daily wager (Attendant) in 1987.
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![Quashing of Section 306 IPC is warranted where allegations are vague and lack proximity or intent to instigate.. KAJALBEN ASHVINBHAI CHOTARA & ORS. Versus STATE OF GUJARAT & ANR. [R/Criminal Misc. Application No. 3573 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/quashing-of-section-306-ipc-is-warranted-where-allegations-are-vague-and-lack-proximity-or-9754da334a3f407e97176f5cc4229011.webp)
The applicants (husband and in-laws of the deceased) sought to quash FIR No. I-CR 227/2017 and subsequent proceedings in Sessions Case No. 14/2019.
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![Administrative classification of land clusters determines territorial jurisdiction of the Estate Officer under the PP Act.. Nitin Arunkant Shah & Anr. v. The Deendayal Port Authority & Ors. [Letters Patent Appeal No. 85 of 2026 in R/Special Civil Application No. 16349 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/administrative-classification-of-land-clusters-determines-territorial-jurisdiction-of-the--314537b7855c4301ad43713df24793fc.webp)
The appellants challenged an eviction order dated 17.05.2018 passed by the Estate Officer under the Public Premises (Eviction of Unauthorized Occupant) Act, 1971, which was subsequently upheld by the Appellate Authori...
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![Preventive detention based on a single criminal case without impact on public order is unsustainable.. Sohelbhai Salimbhai Rathod v. State of Gujarat & Ors. [R/Special Criminal Application No. 2305 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-a-single-criminal-case-without-impact-on-public-order-is-uns-c477b3653735467286167f0bf4599892.webp)
The petitioner, Sohelbhai Salimbhai Rathod, through a friend, challenged a detention order dated 11.02.2026 passed by the Commissioner of Police, Vadodara City
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![Preventive detention is unsustainable where criminal activities do not adversely affect maintenance of public order.. Anil Kumar s/o Vedram Sinh v. State of Gujarat & Ors. [R/Special Criminal Application No. 2300 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-is-unsustainable-where-criminal-activities-do-not-adversely-affect-ma-105aa39fe6e445e5923cedaf253b63ee.webp)
The petitioner, Anil Kumar, was detained by an order dated 10.02.2026 passed by the Commissioner of Police, Surat City, under Section 3(2) of the Gujarat Prevention of Anti-social Activities Act, 1985 (PASA).
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The petitioner was preventively detained by an order dated 08.02.2026 passed by the Police Commissioner, Surat City, labeling him a “dangerous person” under Section 2(c) of the Gujarat Prevention of Anti-social Activi...
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![Preventive detention cannot be sustained based on criminal cases which do not adversely affect public order.. Amit Chandulal Gameti Mina Through Vinodkumar Chandulal v. State of Gujarat & Ors. [R/Special Criminal Application No. 2241 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-sustained-based-on-criminal-cases-which-do-not-adversely-af-4367ae540c75416ab4fbaf4c402531e8.webp)
The petitioner’s brother (the detenue) was preventively detained by an order dated 06.02.2026 passed by the Police Commissioner, Ahmedabad City.
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![Lump sum compensation substituted for reinstatement where termination violates statutory procedure after decade-long casual employment.. State of Gujarat Through Range Forest Officer v. Prabhakarbhai Hirjibhai Chaudhary [R/Special Civil Application No. 10053 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/lump-sum-compensation-substituted-for-reinstatement-where-termination-violates-statutory-p-659ff35797d2410d961605a0e5f3892f.webp)
The respondent-workman was employed as a watchman by the petitioner (Forest Department) for approximately ten years on a monthly wage of Rs. 4,000/-.
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![Civil Court Jurisdiction Barred Under Section 34 of SARFAESI Act for Protection of Mortgaged Property Possession. State Bank of India v. The Narmada Valley Chemical Industries Pvt. Ltd. & Ors. [Civil Revision Application No. 525 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/civil-court-jurisdiction-barred-under-section-34-of-sarfaesi-act-for-protection-of-mortgag-a6be40801a894ce9bde15b15ed11a793.webp)
The respondent, Narmada Valley Chemical Industries Pvt. Ltd., obtained a credit facility of Rs. 25 Crores from the State Bank of India (SBI) by mortgaging immovable properties.
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The respondent-workman served as a Watchman in the petitioner’s department for eight years with a monthly wage of Rs. 4,000/-.
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![Rear-end collision by heavy vehicle establishes sole negligence, exonerating the vehicle hit from behind.. New India Assurance Co. Ltd. v. Lalitkumar Tulsidas Daiya & Ors. [2026:GUJHC:3/03/2026]. Gujarat High Court. LawLens](/stories/thumbnails/rear-end-collision-by-heavy-vehicle-establishes-sole-negligence-exonerating-the-vehicle-hi-fd0f69a6c5b841faa8947635ac0972d0.webp)
On November 4, 2001, the claimant was riding a Scooty at a moderate speed near IFFCO Colony when an ST Bus, driven rashly and at excessive speed, struck the Scooty from behind
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![Functional disability of a minor must be assessed at 100% for injuries causing permanent neurological impairment and lifetime dependency.. Ikbal Salim Kevar v. Jusab Aladina Bambha & Anr. [First Appeal No. 4444 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/functional-disability-of-a-minor-must-be-assessed-at-100-for-injuries-causing-permanent-ne-7c69a5bc194646ceb2307433253c31c2.webp)
On February 23, 2016, the appellant (a 5-year-old minor) was hit by a Bolero vehicle driven in a rash and negligent manner
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![Income Tax Returns filed prior to accident must be accepted as credible evidence for assessing deceased's income.. Bharatbhai Gelabhai @ Ghelabhai Gamara v. Heirs of Decd. Ranjanben Jayendrabhai Gamara Arjunbhai Jayendrabhai Gamar & Ors. [R/First Appeal No. 3928 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/income-tax-returns-filed-prior-to-accident-must-be-accepted-as-credible-evidence-for-asses-7f847af988584befb64915ff1e63d3f2.webp)
On August 15, 2015, the deceased was traveling in a motor car (GJ-3ER-5316) which collided with another vehicle (GJ-1KD-6171) while attempting to avoid a cow on the road.
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![Absence of documentary proof requires assessment of income based on prevalent minimum wages in motor accident claims.. Gujarat State Road Transport Corporation Ltd. v. Dineshbhai Bhikhabhai Chauhan [First Appeal No. 3245 of 2023 with Cross Objection No. 449 of 2023]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-documentary-proof-requires-assessment-of-income-based-on-prevalent-minimum-wage-bff151ec63244444bcf73965dfeb4acb.webp)
On August 28, 2018, the claimant was plying a motorcycle when an ST Bus owned by the appellant Corporation, driven in a rash and negligent manner while overtaking, collided with him
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![Method of promotion via special competitive examination for disparate cadres does not violate seniority principles.. Jadeja Dilipsinh Hamirji & Ors. v. State of Gujarat & Ors. [R/Special Civil Application No. 16292 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/method-of-promotion-via-special-competitive-examination-for-disparate-cadres-does-not-viol-abebab2e9e5d4ceeba0b9be9d38bfef7.webp)
The six petitioners, serving as Head Teachers (Class-III) in the subordinate services of the Directorate of Primary Education, District Primary Education Committee, or Municipal Primary Education Committee, challenged...
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![Lump sum compensation for deceased workman’s heirs enhanced based on years of service and unfair labour practices.. Mahendrasinh Prabhatsinh Gohil Since Decd Through LH Minaben WD/O Mahendrasinh Gohil v. District Health Officer & Anr. [C/SCA/15377/2025]. Gujarat High Court. LawLens](/stories/thumbnails/lump-sum-compensation-for-deceased-workman-s-heirs-enhanced-based-on-years-of-service-and--b2177bab3876494f8d1fad1e2dfcd973.webp)
The deceased workman was appointed as a Rojamdar (daily wager) Driver under the respondent in June 1998 and served for over six years.
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![Dismissal of challenge to gratuity award based on smallness of the amount involved.. Jetpur Navagadh Municipality v. Vithhalbhai Bachubhai Kapadiya [2026:GUJHC:12345]. Gujarat High Court. LawLens](/stories/thumbnails/dismissal-of-challenge-to-gratuity-award-based-on-smallness-of-the-amount-involved-768080aec48748f7ac1a9af735e8fad3.webp)
The respondent was a Clerk in the petitioner Municipality, having served from February 15, 1991, until his retirement on July 31, 2024
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![Minimum wages and future prospects must be considered when assessing functional disability in injury claims.. Kalubhai Dulabhai Prajapati v. Heirs of Ilyasbhai Gulamnabi Vhora & Ors. [R/First Appeal No. 1077 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wages-and-future-prospects-must-be-considered-when-assessing-functional-disability-56704f8689f047418d02df28da5fad23.webp)
On June 12, 2012, the appellant, a diamond worker, was traveling in a goods tempo [Reg. No. GJ-23-W-788] with his goods when it collided with a Maruti Eeco [Reg. No. GJ-17-N-7288] driven negligibly.
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![Absence of concrete evidence of intent or knowledge precludes framing of charges under Section 308 IPC.. Kalpeshbhai Shamatbhai Kavaad v. State of Gujarat [R/Criminal Revision Application No. 64 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-concrete-evidence-of-intent-or-knowledge-precludes-framing-of-charges-under-sec-f19b81f999f149e4b9a30ead89f5c4b1.webp)
The applicant sought discharge from an order dated 10th November 2025 passed by the 2nd Additional District Judge, Keshod, which had denied his discharge for an offence under Section 308 of the IPC
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![Evidence Act standards do not strictly apply to Family Courts' evaluation of adultery in maintenance proceedings.. Sobhaben w/o Santoshbhai Patil d/o Ramdus Trayambakray Patil v. State of Gujarat & Anr. [R/Criminal Revision Application (For Maintenance) No. 593 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/evidence-act-standards-do-not-strictly-apply-to-family-courts-evaluation-of-adultery-in-ma-69936e0b5df04fb2b861b99e12daa17b.webp)
The applicant (wife) challenged the order of the Family Court, Karjan, dated 23.12.2025, which rejected her maintenance application under Section 125 of the Code of Criminal Procedure (CrPC).
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![Dismissal of a probationer for on-duty intoxication is proportionate and does not require a formal departmental inquiry.. Mukesh Bavanjibhai Parghi v. The Division Controller & Anr. (with cross-petition) [R/Special Civil Application No. 5796 of 2020]. Gujarat High Court. LawLens](/stories/thumbnails/dismissal-of-a-probationer-for-on-duty-intoxication-is-proportionate-and-does-not-require--893459c79fef4321b3e229828c08a722.webp)
The petitioner, a bus driver appointed on a two-year probation period, was terminated from service on December 2, 2015.
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The petitioner’s father, a Beat Guard, died in harness on 30.04.1994.
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The plaintiff (respondent) agreed to purchase three flats (Nos. 101, 201, and 4th floor) from the defendant builder (appellant).
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![Subsequent renewal of a motor vehicle permit relates back to the date of expiry, covering interregnum accidents.. The New India Assurance Company Ltd. v. Sejalben Rajeshbhai Timbadiya & Ors. [Common Judgment in R/First Appeal No. 2272 of 2022 with R/First Appeal No. 2449 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/subsequent-renewal-of-a-motor-vehicle-permit-relates-back-to-the-date-of-expiry-covering-i-2cea7a96f8f14c13b68a25c66f7a4689.webp)
On 18.04.2019, Rajeshbhai Hemrabhai Timbadiya was killed in a road accident when his motorcycle collided with a Truck (No. GJ-10-TT-5084)
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The original plaintiffs (Partners of Shradhdha Heat Treatment) filed a suit seeking the cancellation of a notarized Agreement to Sell dated 10.08.2011, recovery of possession of industrial plots in GIDC Bharuch, and m...
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![Market Value of Acquired Land Determined Based on Comparable Awards from Adjoining Villages Sharing Common Boundaries. Raval Mohanbhai Chandaji & Ors. v. State of Gujarat & Anr. [2026:GUJHC:1]. Gujarat High Court. LawLens](/stories/thumbnails/market-value-of-acquired-land-determined-based-on-comparable-awards-from-adjoining-village-596f2e9fe3f940688ed582b0fe346ae0.webp)
The appellants’ lands in Fantadhirpur village, Taluka Bayad, were acquired by the State for a water canal project.
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![Entitlement of Each Dependent to Independent Compensation for Loss of Consortium in Motor Accident Claims.. Thakor Laxmiben W/o Nenaji Somaji Thakor & Ors. v. Basirmiya Misarmiya Sheikh & Ors. [R/First Appeal No. 736 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-of-each-dependent-to-independent-compensation-for-loss-of-consortium-in-motor--9babedaf4b4742cc97c033aa9e9c9798.webp)
On January 29, 2018, the deceased was driving his motorcycle (Reg. No. GJ-09-AQ-3254) when a dumper (Reg. No. GJ-02-XX-0635) driving in a rash and negligent manner collided with him, causing his death.
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![Lowest promotional pay scale applies for higher grade benefits when multiple promotional avenues exist.. Anil Babubhai Vaja v. Gujarat Maritime Board [R/Special Civil Application No. 11095 of 2013]. Gujarat High Court. LawLens](/stories/thumbnails/lowest-promotional-pay-scale-applies-for-higher-grade-benefits-when-multiple-promotional-a-431cbdc1a5b84eb08ca5eb4a524f2135.webp)
The petitioners were appointed as Mazdoors/Apprentices (Class-IV) with the Gujarat Maritime Board (GMB) since approximately 1994.
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![Preventive detention based on a single criminal case cannot substitute ordinary criminal law for maintaining public order.. Maheshbhai Girishbhai Valand v. State of Gujarat & Ors. [R/Special Criminal Application No. 2290 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-a-single-criminal-case-cannot-substitute-ordinary-criminal-l-ef8d7d5f693b40f5b9bbbe7064489c8d.webp)
The petitioner, Maheshbhai Girishbhai Valand, challenged a detention order dated 06.02.2026 issued by the Police Commissioner, Vadodara, under Section 3(2) of the Gujarat Prevention of Anti-social Activities Act (PASA...
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![Preventive detention cannot be invoked for ordinary law and order issues absent impact on public order.. Ghanshyam Chunilal Bhill Thro Daxa Ghanshyam Bhill v. State of Gujarat & Ors. [R/Special Criminal Application No. 2285 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-invoked-for-ordinary-law-and-order-issues-absent-impact-on--49a3574263ba4a08a1a0790b2706458d.webp)
The petitioner, Ghanshyam Chunilal Bhill, was preventively detained following an order dated 28.01.2026 passed by the Commissioner of Police, Ahmedabad
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![Preventive detention based on isolated prohibition offences does not constitute a threat to maintenance of public order.. Chiragbhai Narnaji Rajput v. State of Gujarat & Ors. [R/Special Criminal Application No. 1079 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-isolated-prohibition-offences-does-not-constitute-a-threat-t-f0247b0b67a74d16927daf0899202d6b.webp)
The petitioner filed a Special Criminal Application apprehending detention under the Gujarat Prevention of Anti-Social Activities Act, 1985 (PASA Act).
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![Preventive detention cannot be invoked for solitary bootlegging offences without material evidence of prejudice to public order.. Akilbhai Firozbhai Sida (Sandhi) Through Pijara Gulame Mustufa Dadubhai v. State of Gujarat & Ors. [R/Special Criminal Application No. 2324 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-invoked-for-solitary-bootlegging-offences-without-material--3181d6213f434c5fb5b252eb91ae48ec.webp)
The petitioner, Akilbhai Firozbhai Sida, was detained under an order dated 09.01.2026 passed by the District Magistrate, Morbi, pursuant to Section 3(2) of the Gujarat Prevention of Anti-social Activities Act (PASA),...
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![Preventive Detention under PASA invalid if based on ordinary crimes not prejudicial to public order.. Samir S/O Mohamad Yasin Ansari v. State of Gujarat & Ors. [R/Special Criminal Application No. 2230 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-under-pasa-invalid-if-based-on-ordinary-crimes-not-prejudicial-to-pub-f7b42f184e274d8faa1f89178d1c9ecc.webp)
The petitioner, Samir Ansari, was preventively detained following an order dated 08.02.2026 passed by the Commissioner of Police, Surat City
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![### Preventive detention cannot be based on a single criminal case when ordinary law provides sufficient remedies.. Mahammad Uvesh @Gajani S/o Shakil Ahemad Gulammaiyuddin Ghantiwala v. State of Gujarat & Ors. [R/Special Criminal Application No. 2229 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-based-on-a-single-criminal-case-when-ordinary-law-provides--972fe280fe9f45a58238a4fa7e10f5cb.webp)
The Petitioner’s wife challenged a preventive detention order dated 06/02/2026 passed by the Director General of Police, C.I.D. Crime and Railways.
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![Preventive detention cannot be used to circumvent ordinary criminal law when bail is granted for property offences.. Vikeshbhai Babulal Kharadi v. State of Gujarat & Ors. [R/Special Criminal Application No. 2211 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-used-to-circumvent-ordinary-criminal-law-when-bail-is-grant-ba2a5518ffd84e9b91aeb2c8ea938dca.webp)
The petitioner’s wife challenged a detention order dated 24.01.2026 passed by the Police Commissioner, Ahmedabad City
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The petitioner, Ankush Dinesh Shukla, was preventively detained by an order dated 05.02.2026 passed by the Commissioner of Police, Surat City
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The petitioner, classified as a "dangerous person" under Section 2(c) of the Gujarat Prevention of Anti-social Activities Act, 1985 (PASA), was preventively detained by an order dated 29.01.2026 passed by the Commissi...
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![Preventive detention is impermissible when criminal activities fail to disturb public order or bypass ordinary penal remedies.. Akash S/O Pappubhai Rajbhar v. State of Gujarat & Ors. [R/Special Criminal Application No. 2212 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-is-impermissible-when-criminal-activities-fail-to-disturb-public-orde-ce0bdf127cb142c5841761c672c08482.webp)
The petitioner (the detenue), Akash Pappubhai Rajbhar, was preventively detained following an order dated 29.01.2026 passed by the Commissioner of Police, Surat City.
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![Preventive detention based on ordinary criminal cases without impact on public order is unsustainable in law.. Parmit @ Parmitbhai S/O. Sureshbhai Prasad (Shah) v. State of Gujarat & Ors. [R/Special Criminal Application No. 2200 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-ordinary-criminal-cases-without-impact-on-public-order-is-un-9f1b1165da7344f19389ca426e0c652a.webp)
The Petitioner, Parmit @ Parmitbhai, was preventively detained by an order dated 01.02.2026 passed by the Commissioner of Police, Surat, under Section 2(c) of the Gujarat Prevention of Anti-social Activities Act, 1985...
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The petitioner’s husband, Arjun @ Ajay, was preventively detained by an order dated 19.01.2026 passed by the Police Commissioner, Surat City.
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![Preventive detention cannot be used to circumvent ordinary criminal law when activities do not affect public order.. Amit Alias Montu Malyo S/O. Anadibhai Behera Through Rashmita Anadibhai Behera v. State of Gujarat & Ors. [R/Special Criminal Application No. 2183 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-used-to-circumvent-ordinary-criminal-law-when-activities-do-1438b10974354a929475131bcfd8bb26.webp)
The petitioner (detenue) was preventively detained by an order dated 21.01.2026 passed by the Commissioner of Police, Surat City, labeling him a "dangerous person" under Section 2(c) of the Gujarat Prevention of Anti-...
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![### Subjective Satisfaction Regarding Maintenance of Public Order Cannot Be Based Solely on Isolated Criminal Antecedents Key Takeaway: The Detaining Authority cannot invoke preventive detention for "public order" based on single offenses manageable under ordinary criminal law.. Gopal S/o Mukeshbhai Gediya v. State of Gujarat & Ors. [R/Special Criminal Application No. 2181 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/subjective-satisfaction-regarding-maintenance-of-public-order-cannot-be-based-solely-on-is-b7f95d9c87fa4ce6a8962665fcfbf7c3.webp)
The petitioner, Gopal Gediya, was classified as a "bootlegger" under Section 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (PASA).
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![Preventive detention based on a single criminal case without evidence of prejudice to public order is unsustainable.. Sanjay Manilal Patanvadiya Through Krunal Shaileshbhai Pavar v. State of Gujarat & Ors. [R/Special Criminal Application No. 2182 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-a-single-criminal-case-without-evidence-of-prejudice-to-publ-75c214acbb3b42639af30e101a3c84c6.webp)
The petitioner (detenue) was preventively detained by an order dated 06.02.2026 passed by the Police Commissioner, Vadodara City, under the Gujarat Prevention of Anti-social Activities Act, 1985.
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![Preventive detention cannot be sustained on a single criminal case without evidence of prejudice to public order.. Bhimsing @ Jitu Fatesing Ravat v. State of Gujarat & Ors. [R/Special Criminal Application No. 2174 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-sustained-on-a-single-criminal-case-without-evidence-of-pre-a2b6952617e442dca17cc213aae6e61f.webp)
The Petitioner, Bhimsing @ Jitu Fatesing Ravat, was preventively detained as a "bootlegger" under Section 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (PASA Act)
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The petitioner was preventively detained by an order dated 27.12.2025 passed by the Police Commissioner, Surat City, classifying him as a “dangerous person” under Section 2(c) of the Gujarat Prevention of Anti-social...
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![Commissioner for Disabled Persons Lacks Jurisdiction to Direct Restoration of Service Conditions or Pay Scales.. GUJARAT WATER SUPPLY AND SEWAGE BOARD THROUGH EXECUTIVE ENGINEER Versus MAHENDRAKUMAR NATHALAL PATEL(DECEASED) & ORS. [R/SPECIAL CIVIL APPLICATION NO. 7776 of 2019]. Gujarat High Court. LawLens](/stories/thumbnails/commissioner-for-disabled-persons-lacks-jurisdiction-to-direct-restoration-of-service-cond-135cb71c1e7b4d9cacb959efbe53e7dc.webp)
The Petitioner (Gujarat Water Supply and Sewage Board) challenged an order dated 11.07.2018 passed by the Respondent No. 2 (Commissioner for Disabled Persons, Gujarat State) in Case No. 569/18.
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![Higher qualification in relevant subject must be considered for merit calculation despite lack of professional degree nomenclature.. Solanki Digvijaysinh Bharatsinh v. State of Gujarat & Ors. [R/Special Civil Application No. 13398 of 2013]. Gujarat High Court. LawLens](/stories/thumbnails/higher-qualification-in-relevant-subject-must-be-considered-for-merit-calculation-despite--a1dfe92ac1674aed8debba9ae262c478.webp)
The petitioner applied for the post of Shikshan Sahayak (Physical Education) in Government Higher Secondary Schools under a 2013 advertisement.
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![Improper to Impose Heavy Costs Where Litigant Seeks Withdrawal of Application Filed Under Legal Misapprehension.. Riddhi Vishal Pachamatia v. Vishal Madhavdas Pachamatia & Anr. [R/Special Civil Application No. 14022 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/improper-to-impose-heavy-costs-where-litigant-seeks-withdrawal-of-application-filed-under--5108aa93b1d54848863cfda470001731.webp)
The petitioner (wife) and respondent (husband) are embroiled in a child custody dispute (Civil Miscellaneous Application No. 8 of 2024) following a withdrawn divorce petition.
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![Minimum wages must be adopted for notional income assessment in motor accident claims absent documentary proof.. Kantaben Rameshbhai Rathod & Ors. v. Ashokbhai Rameshbhai Parmar & Ors. [R/First Appeal No. 4965 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wages-must-be-adopted-for-notional-income-assessment-in-motor-accident-claims-abse-ebd6f3d5001b413494c901cc056c669a.webp)
On February 15, 2018, Rameshbhai Babubhai Rathod was a pillion rider on an Activa when a Pick-up Van struck the vehicle from behind due to rash and negligent driving.
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![Entitlement to compensation for future loss of income is not precluded by a post-accident increase in salary.. National Insurance Company Ltd. v. Ilmuddin Rasulbhai Khokhar & Anr. [First Appeal No. 4881 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-to-compensation-for-future-loss-of-income-is-not-precluded-by-a-post-accident--f0a6fec0bd44406d84197babf2627141.webp)
On January 4, 2016, the claimant (Respondent No. 1) was injured when a speeding truck (PB-10-FF-7191) collided with his motorcycle.
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![In Motor Accident Claims, Insurers Must Pay Third-Party Victims and Recover from Owners Despite Policy Breach.. Bharatbhai Parsotambhai Bhanushali v. Dineshbhai Khodabhai Raval & Anr. [R/First Appeal No. 4857 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/in-motor-accident-claims-insurers-must-pay-third-party-victims-and-recover-from-owners-des-e607d1593222407d9c287525924d3358.webp)
On December 11, 2018, the appellant-claimant was riding his motorcycle when respondent No. 1, driving a motorcycle (GJ-7-CN-5544) in a negligent manner, collided with him from behind.
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![Entitlement to Future Prospects When Determining Loss of Earning Capacity in Motor Accident Injury Claims. Chhagangiri Shankargiri Goswami v. Devkaran Vasan Ayer & Ors. [R/First Appeal No. 4828 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-to-future-prospects-when-determining-loss-of-earning-capacity-in-motor-acciden-30c5a854cd0f4672a4b6f93717748eed.webp)
The appellant, a cleaner on a truck (GJ-12-T-7845), sustained grievous injuries (fracture of the upper end of the femur) when the truck crashed into a rock due to the driver's rash and negligent driving in 2002.
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![Absence of valid driving licence justifies "pay and recover" order to protect interest of third-party claimants.. The United India Insurance Co. Ltd. v. Maliben Wd/O Haribhai Vibhabhai Bharwad Alias Mir & Ors. [2026:GUJHC:12234]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-valid-driving-licence-justifies-pay-and-recover-order-to-protect-interest-of-th-2b72e909c2644cac826e09b4bc279cf1.webp)
On December 12, 2016, the deceased was traveling as a cleaner in a Bolero Pickup when the driver, operating the vehicle in a rash and negligent manner, caused it to turn turtle.
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The respondent-claimant, an employee of the Bhanvad Municipality, sustained injuries due to an electric shock on 30.04.2017 while repairing a streetlight
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![### Admission of Bus Hitting Stationed Vehicle Negates Contributory Negligence Claim Against Stationary Vehicle Driver. GUJARAT STATE ROAD TRANSPORT v. JAGDISHBHAI VALJIBHAI SARSIYA & ANR. [R/First Appeal No. 3569 of 2024 with 3570/2024 and 3571/2024]. Gujarat High Court. LawLens](/stories/thumbnails/admission-of-bus-hitting-stationed-vehicle-negates-contributory-negligence-claim-against-s-cad6c082858a421098bd9d6d3b9bc856.webp)
On August 9, 2019, the deceased and others hired a goods rickshaw to purchase vegetables.
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![Entitlement to Future Prospects for Government Employees Aged 58 Remains Valid Under Standard Multiplier Guidelines. Reliance General Insurance Company Limited v. Vastirambhai Dhokaji Oad & Ors. [R/First Appeal No. 3841 of 2024; 2026:GUJHC:12345]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-to-future-prospects-for-government-employees-aged-58-remains-valid-under-stand-ffc62441166043589a93ce216a72a95e.webp)
On June 14, 2015, Kaushikbhai Dahyabhai Shah ("the deceased") was riding a motorcycle when a Dumper Truck (No. GJ-1-CV-7455) driven in a rash and negligent manner on the wrong side of the road collided with him, resul...
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![Claimant’s 40% future prospects addition and enhanced medical expenses granted despite 20% contributory negligence in head-on collision.. Navinbhai Trikmabhai Kag (Patel) v. Bhanvarsing Ganeshai Rao (Barot) & Anr. [First Appeal No. 3371 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/claimant-s-40-future-prospects-addition-and-enhanced-medical-expenses-granted-despite-20-c-121f2b52ac2a4a81bf6ba0a09f8c004e.webp)
On April 3, 1999, the appellant was driving his scooter when a Jeep coming from the opposite direction at high speed collided with him on a bridge
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![Minimum wages must be considered for reassessing notional income in motor accident claims absent specific evidence.. Minaben Karsanbhai Patel v. Karsanbhai Maganbhai Patel & Ors. [R/First Appeal No. 2066 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wages-must-be-considered-for-reassessing-notional-income-in-motor-accident-claims--eb89c29f2e9e47d4a842fb8398c267ac.webp)
On June 11, 2016, the appellant-claimant sustained grievous injuries and fractures when a Chevrolet Spark car driven by her husband in a rash and negligent manner collided with a rickshaw.
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![Absence of salary proof necessitates use of prevailing minimum wages for calculating motor accident dependency compensation.. Maheshbhai Dhirubhai Makwana & Ors. v. Ranchhod Valji Dangar & Anr. [2026:GUJHC:5438]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-salary-proof-necessitates-use-of-prevailing-minimum-wages-for-calculating-motor-03353321305d4b489a04139f2e424592.webp)
On May 12, 2018, Rakesh Maheshbhai Makwana and his wife Ramilaben were riding a motorcycle when they were struck by a rashly driven truck, resulting in their deaths
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![Rise in income after accident does not preclude compensation for future loss of earning capacity and future prospects.. Ganpatbhai Bhagabhai Rathwa v. Arvindbhai Somabhai Rathwa & Ors. [First Appeal No. 2036 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/rise-in-income-after-accident-does-not-preclude-compensation-for-future-loss-of-earning-ca-eeb0aa4ef45c4e44a613bfcf7596dc8d.webp)
On May 29, 2011, the appellant, a watchman at an arts college, was hit by a motorcycle driven negligently on the wrong side of the road
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![Absence of driver’s testimony to rebut evidence justifies sole liability under principle of res ipsa loquitur.. GUJARAT STATE ROAD TRANSPORT CORPORATION Versus LH OF DECD PARSINGBHAI RUMALBHAI BARIA & ORS., R/First Appeal No. 1149 of 2023 [2026:GUJHC:12345 (Projected based on text date)]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-driver-s-testimony-to-rebut-evidence-justifies-sole-liability-under-principle-o-c09b2d4941bb4f0d97034be85a3512ca.webp)
On October 18, 2019, at approximately 18:45 hours, the deceased, a 45-year-old pedestrian, was killed instantly when an S.T. Bus (GJ-18-Z-5605) driven by Opponent No. 1 hit him in a rash and negligent manner
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![Absence of Renewed Lease Deed Renders Occupant an Encroacher Entitling Waqf to Recovery of Possession. Vohra Mulla Badruddin Ibrahim Ji Diwan Through Mansoor Badruddin Deewan vs Waqf Haji Muhammad and Haji Hasam Pirmahmad Musafarkhana Trust & Ors. [R/Civil Revision Application No. 447 of 2022 with No. 448 of 2022]. Gujarat High Court. LawLens](/stories/thumbnails/absence-of-renewed-lease-deed-renders-occupant-an-encroacher-entitling-waqf-to-recovery-of-0ba53312318f4d4ebce96dce9df6417e.webp)
The Applicant (Revisionist) occupied premises belonging to the Respondent Waqf Trust in Jamnagar, originally rented to Vohra Mulla Ibrahim Diwan
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![Reinstatement award modified to lump sum compensation for legal heirs of deceased workman with short service tenure.. Shinor Taluka Panchayat v. Manjulaben Suryabhai Vasava & Ors. [R/Special Civil Application No. 7752 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/reinstatement-award-modified-to-lump-sum-compensation-for-legal-heirs-of-deceased-workman--e659fa07e1c240949ebd5c9881a89a5f.webp)
The deceased respondent-workman was appointed as a watchman/mali by the petitioner-Panchayat in 1988.
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![Authority must exercise discretion reasonably and consider special circumstances when deciding claims for compassionate pension.. Hitesh Balvantrai Kothari v. State of Gujarat & Ors. [R/Special Civil Application No. 7483 of 2018]. Gujarat High Court. LawLens](/stories/thumbnails/authority-must-exercise-discretion-reasonably-and-consider-special-circumstances-when-deci-6556687746ca48e5be473a6b0b83f85b.webp)
The petitioner served for over 27 years before being inflicted with the major penalty of compulsory retirement on August 26, 2010.
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![Minimum Wages and Future Prospects Must Be Included for Just Compensation to Unskilled Motor Accident Claimants. Amarsinh Anopsinh Chauhan v. Shabbir Abdul Keyum Musa & Anr. [First Appeal No. 347 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wages-and-future-prospects-must-be-included-for-just-compensation-to-unskilled-mot-8bf63185b0624c8cb6b150b81a77e33b.webp)
On December 27, 2016, the appellant-claimant was parked on his motorcycle at the Vejalpur Bus Stand when a Gujarat State Road Transport Corporation (GSRTC) bus (No. GJ-18-Z-1683) struck him due to rash and negligent d...
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![Sixty-day limit for discharge applications under Section 250 BNSS does not extinguish substantive right to seek discharge.. Kartikbhai Jashubhai Patel v. State of Gujarat [R/Criminal Revision Application No. 2627 of 2025 (with connected matters)]. Gujarat High Court. LawLens](/stories/thumbnails/sixty-day-limit-for-discharge-applications-under-section-250-bnss-does-not-extinguish-subs-46459e95f8bf48abb07bbf76537deaf1.webp)
The applicants, associated with Khyati Hospital, were accused of conspiring to obtain pecuniary advantages under the PM-JAY scheme by inducing patients to undergo unnecessary medical procedures, resulting in two deaths
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![Protracted Trial and Prolonged Incarceration Justify Regular Bail Despite Stringent Provisions of Ant-Organised Crime Legislation. Shahrukh @Raja Aallarakhabhai Juneja v. State of Gujarat [R/Criminal Misc. Application No. 2289 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/protracted-trial-and-prolonged-incarceration-justify-regular-bail-despite-stringent-provis-57bc926c7ec04c8db401b1aa7aae1e7a.webp)
The applicant filed a successive regular bail application under Section 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023, regarding FIR No. 11208044202185/2020 involving the Gujarat Control of Terrorism and Organized...
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![Unreliable sole eyewitness testimony and recovery from open public places cannot sustain a murder conviction.. State of Gujarat v. Hardevbhai Chandubhai Vinzuda & Ors. [R/Criminal Appeal No. 880 of 2001 with R/Criminal Revision Application No. 550 of 2001]. Gujarat High Court. LawLens](/stories/thumbnails/unreliable-sole-eyewitness-testimony-and-recovery-from-open-public-places-cannot-sustain-a-0a314c8863c44fa8a166727d4f8ac36b.webp)
The prosecution alleged that on 31-08-2000, the four accused, motivated by enmity regarding a love affair between the deceased (Shailesh) and the sister of Accused No. 1, assaulted the deceased with sharp weapons near...
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![Entitlement to Interest on Retiral Benefits Delayed Without Justifiable Disciplinary or Departmental Inquiry. Dr. Kachhiapatel Anantdevesh Jashvantlal v. State of Gujarat & Ors. [R/Special Civil Application No. 8318 of 2020]. Gujarat High Court. LawLens](/stories/thumbnails/entitlement-to-interest-on-retiral-benefits-delayed-without-justifiable-disciplinary-or-de-48bb765a7caa4e2ca9b44e00fea7932e.webp)
The petitioner retired as the Director of the Animal Husbandry Department on 31/08/2019 after 36 years of service.
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![Home Guards entitled to daily allowance matching the minimum pay scale of State police personnel.. Rajeshbhai Maheshbhai Jani & Ors. Versus State of Gujarat & Anr. [R/Special Civil Application No. 9072 of 2020]. Gujarat High Court. LawLens](/stories/thumbnails/home-guards-entitled-to-daily-allowance-matching-the-minimum-pay-scale-of-state-police-per-3411c88f7f2f4750abec304ea6863593.webp)
The petitioners, serving as Home Guards in the State of Gujarat, filed a writ petition under Article 226 of the Constitution of India.
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![Adjacency to developing municipal areas justifies parity in land compensation despite lack of direct highway access.. Patel Vasantkumar Revabhai & Anr. v. State of Gujarat & Anr. [R/First Appeal No. 4424 of 2025 with R/First Appeal Nos. 525 and 526 of 2026); 2026:GUJHC:0303]. Gujarat High Court. LawLens](/stories/thumbnails/adjacency-to-developing-municipal-areas-justifies-parity-in-land-compensation-despite-lack-6639c1c76b17410d995a63169ad0f951.webp)
The appellants’ land in village Dakhneshwar, Taluka Bayad, was acquired for an irrigation scheme following a Section 4 notification under the Land Acquisition Act dated 09.06.2005
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![Maintenance enhancement must balance the husband’s income and liabilities against the wife’s educational qualifications and needs.. Mayurbhai Badvantbhai Dave v. State of Gujarat & Ors. [R/Criminal Revision Application No. 181 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/maintenance-enhancement-must-balance-the-husband-s-income-and-liabilities-against-the-wife-7a9e7dffdc4149f593d89c9b384f926b.webp)
The applicant (husband) challenged a Family Court order dated 25.09.2024, which enhanced maintenance for his wife (Respondent No. 2) and minor child (Respondent No. 3) under Section 127 of the CrPC
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![Matter Remanded to Determine Just Compensation Based on Proximity of Comparable Land Acquisition Instances. Legal Heirs of Deceased Patel Vithalbhai Joitaram & Ors. v. State of Gujarat & Anr. [R/First Appeal No. 408 of 2026 with connected matters]. Gujarat High Court. LawLens](/stories/thumbnails/matter-remanded-to-determine-just-compensation-based-on-proximity-of-comparable-land-acqui-fd0c7d9e66a940eea8cecea5eb8fd797.webp)
The appellants challenged the judgment and award dated 12.04.2012 passed by the 4th Additional Senior Civil Judge, Mehsana, in LAR No. 233/2008
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![Tribunals must ensure disability certificates comply with Central guidelines and allow insurers to seek Medical Board re-evaluation.. Tata AIG General Insurance Co. Ltd. v. Sunil Ishwarbhai Panchal & Ors. [R/Special Civil Application No. 3605 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/tribunals-must-ensure-disability-certificates-comply-with-central-guidelines-and-allow-ins-2d70f19abd0a485bb915c566f01a028b.webp)
The original claimant (Respondent No. 1) filed a claim petition (MAC No. 264 of 2017) following a vehicular accident where he sustained severe orthopedic injuries, including finger amputation and bone loss.
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![Preventive detention cannot be resorted to for ordinary law and order issues triable under criminal law.. Vishal @ Jadiyo S/O. Dharmnath Yadav v. State of Gujarat & Ors. [R/Special Criminal Application No. 2172 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-resorted-to-for-ordinary-law-and-order-issues-triable-under-607ab55ee42847cbbc6f8a1fc3e21333.webp)
The petitioner, Vishal alias Jadiyo Dharmnath Yadav, was preventively detained by an order dated 01.02.2026 passed by the Commissioner of Police, Surat City.
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![### Preventive detention cannot be invoked for law and order issues unless public order is prejudicially affected. Summary: The High Court of Gujarat quashed a detention order passed under the Gujarat Prevention of Anti-social Activities Act, 1985, against a person classified as a "dangerous person." The Court ruled that the registration of two criminal cases (including murder and robbery) did not automatically justify preventive detention. It held that the detaining authority failed to demonstrate how the petitioner’s activities adversely affected "public order" rather than mere "law and order." Relying on Supreme Court precedent, the Court emphasized that preventive detention is an extraordinary measure and should not be used to circumvent ordinary criminal law, especially when the accused has already been granted bail by competent courts.. Arshit @ Lembo S/O Najabhai Sankhat v. State of Gujarat & Ors. [Special Criminal Application No. 2162 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-invoked-for-law-and-order-issues-unless-public-order-is-pre-8ef53d545b0d4e3ca9bfe3c92f689b3a.webp)
The petitioner’s son (the "detenue") was preventively detained by an order dated 10.01.2026 passed by the Commissioner of Police, Surat City
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The petitioner, Vaibhavbhai alias Bapu Kishorbhai Nimbark, was preventively detained following an order dated 06.02.2026 passed by the Director General of Police, C.I.D Crime and Railways, Gandhinagar
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![Preventive detention cannot be resorted to for ordinary law and order issues without affecting public order.. Sachinbhai Kamleshbhai Patni v. State of Gujarat & Ors. [R/Special Criminal Application No. 2126 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-resorted-to-for-ordinary-law-and-order-issues-without-affec-fd12e3a256f940a8bfcf3fafe3de7718.webp)
The petitioner, Sachin Kamleshbhai Patni, was preventively detained by an order dated 03.02.2026 passed by the Commissioner of Police, Ahmedabad.
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The petitioner, an employee, filed a writ petition under Articles 226 and 227 of the Constitution of India challenging an interlocutory order dated 06.07.2023 passed by the Labour Court, Vadodara, in Reference (LCV) N...
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![Failure to provide the owner an opportunity to contest vehicle misidentification and fraudulent number plate use necessitates remand.. Ghanshyambhai Laxmanbhai Chaudhry v. Mansukhbhai Dhanjibhai Devipujak & Ors. [C/FA/2860/2025 with R/FIRST APPEAL NO. 3037 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/failure-to-provide-the-owner-an-opportunity-to-contest-vehicle-misidentification-and-fraud-520bc74e87f146b093b0bae2f01b4e80.webp)
Two claimants died in an accident on 22.01.2008 while traveling in a truck.
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![Circumstantial evidence chain, including last seen and forensic corroboration, remains conclusive despite hostile panch witnesses.. Mukeshbhai Gorchandbhai Chamka v. State of Gujarat [R/Criminal Appeal (Against Conviction) No. 1157 of 2014]. Gujarat High Court. LawLens](/stories/thumbnails/circumstantial-evidence-chain-including-last-seen-and-forensic-corroboration-remains-concl-d014f381323942d39a8ab12ecfad679e.webp)
On 08.04.2013, a 13-year-old minor attended a marriage ceremony in village Uchvania, Dahod.
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![Standard rent applications for post-2001 constructions are not maintainable and liable for rejection under Order VII Rule 11.. Dharmendra Vallabhbhai Ramani v. Jetpur Swaminarayan Trust & Anr. [2026:GUJHC:1]. Gujarat High Court. LawLens](/stories/thumbnails/standard-rent-applications-for-post-2001-constructions-are-not-maintainable-and-liable-for-1df0f6996e4c4be797c06b17e3a6fef6.webp)
The appellants (tenants) filed applications under Section 11(3) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 ("Rent Act") for fixation of standard rent after the respondent (landlord trust) iss...
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![Minimum wage for skilled labor must be used to assess income absent documentary proof.. GUJARAT STATE ROAD TRANSPORT CORPORATION v. PRASHANTKUMAR KANTIBHAI SUTARIYA & ANR. [C/FA/2439/2023 with R/CROSS OBJECTION NO. 133 of 2024]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wage-for-skilled-labor-must-be-used-to-assess-income-absent-documentary-proof-ea59ee811c6247789e86f004cdb01711.webp)
On September 25, 2019, the claimant (appellant in Cross-Objection) was a pillion rider on a motorcycle that was struck by an ST Bus belonging to the Gujarat State Road Transport Corporation (GSRTC) due to the driver's...
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![Minimum wages must be considered for income assessment in motor accident claims absent documentary evidence.. Anandben Shivrajbhai Khachar & Ors. v. Nathubhai Bhikhabhai & Ors. [First Appeal No. 604 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wages-must-be-considered-for-income-assessment-in-motor-accident-claims-absent-doc-346fca1758b24545a698278c58e1f1f7.webp)
On June 17, 2022, Shirajbhai Shantubhai Khachar died after his motorcycle was struck from behind by a Bolero Pick-up driven in a rash and negligent manner.
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![Preventive detention solely based on individual criminal cases without impact on public order is unsustainable.. Sanjaybhai @Center Dhirubhai Rathod Through Pintuben Sanjaybhai Rathod v. Director General of Police & Ors. [R/Special Criminal Application No. 2123 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-solely-based-on-individual-criminal-cases-without-impact-on-public-or-2b531d68e77747d8b5f682cac7d85770.webp)
The petitioner, Sanjaybhai Rathod, was preventively detained following an order dated 06.02.2026 passed by the Director General of Police, C.I.D. Crime and Railways, Gandhinagar
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![Preventive detention based on ordinary criminal cases without establishing threats to public order is unsustainable.. Suraj @Indo Rajubhai Sakarabhai Raval v. State of Gujarat & Ors. [Special Criminal Application No. 2103 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-ordinary-criminal-cases-without-establishing-threats-to-publ-9d830b60a89846a4a3e6e337d8fbef78.webp)
The petitioner’s mother challenged a preventive detention order dated 23.01.2026 passed by the Commissioner of Police, Ahmedabad
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![Preventive detention is unsustainable when criminal activities impact only law and order, not public order.. Rahul @ Podo @ Pahodo S/o Bharatbhai Gohil v. State of Gujarat & Ors. [R/Special Criminal Application No. 2059 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-is-unsustainable-when-criminal-activities-impact-only-law-and-order-n-d0d6098390a245d8bc4abe5f6cfa1c61.webp)
The petitioner, classified as a "dangerous person" under Section 2(c) of the Gujarat Prevention of Anti-social Activities Act, 1985 (PASA), challenged a detention order dated 01.02.2026 passed by the Commissioner of P...
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![Preventive detention cannot be sustained on isolated criminal cases without evidence of prejudice to public order.. Tirath S/O Lalabahadur Maurya Through Neeraj Lalbahadur Maurya v. State of Gujarat & Anr. [R/Special Criminal Application No. 2051 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-sustained-on-isolated-criminal-cases-without-evidence-of-pr-37431f7e557346719e0d18e03c1feb2c.webp)
The petitioner, classified as a "bootlegger," challenged a detention order dated 03.02.2026 issued by the Commissioner of Police, Surat City, under Section 3(2) of the Gujarat Prevention of Anti-social Activities Act...
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The applicant, Sahil @ Damar Kaluji Mohanji Thakor, was preventively detained by an order dated 04.02.2026 passed by the Commissioner of Police, Ahmedabad
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![Preventive detention order quashed for failure to demonstrate nexus between criminal cases and disruption of public order.. Faizan Bilal Saiyad thro Bilal Shakur Saiyad v. State of Gujarat & Ors. [R/Special Criminal Application No. 2049 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-order-quashed-for-failure-to-demonstrate-nexus-between-criminal-cases-a2509d7fc53a4f4f920e17268bdbc8e0.webp)
The petitioner challenged a detention order dated 27.01.2026 passed by the District Magistrate, Surat, under the Gujarat Prevention of Anti-social Activities Act, 1985 (PASA).
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![Preventive detention is unsustainable when criminal cases fail to demonstrate any prejudice to maintenance of public order.. Mohammadrasid Mohammadrafik Sandhi Through Sandhi Namira Mohmmadrasid v. State of Gujarat & Ors. [R/Special Criminal Application No. 2014 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-is-unsustainable-when-criminal-cases-fail-to-demonstrate-any-prejudic-70784a281bb042cc90ec2358121a5675.webp)
The petitioner’s husband (the detenue) was preventively detained by an order dated 02.02.2026 passed by the Commissioner of Police, Ahmedabad City
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![Preventive detention cannot be invoked based on criminal antecedents where ordinary penal laws suffice to maintain public order.. Divyang @ Nanu Virbahadur Rana v. State of Gujarat & Ors. [R/Special Criminal Application No. 2017 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-invoked-based-on-criminal-antecedents-where-ordinary-penal--f6eb58620d784022bccd680026fae82b.webp)
The petitioner, Divyang @ Nanu Virbahadur Rana, was preventively detained by an order dated 28.01.2026 passed by the Commissioner of Police, Vadodara City.
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![Potential earning capacity justifies higher income assessment for compensation despite temporary unemployment at accident time.. Renukaben Dwarkadas Patel Mother & Anr. v. Shwetang Nareshkumar Patel & Ors. [First Appeal No. 4934 of 2023]. Gujarat High Court. LawLens](/stories/thumbnails/potential-earning-capacity-justifies-higher-income-assessment-for-compensation-despite-tem-c5d6cdc87c384e519a03de02974f39ff.webp)
On May 12, 2019, Chirag Dwarkadas Patel was a passenger in a car driven by Opponent No. 1.
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![### Preventive detention is unsustainable when ordinary criminal law provides sufficient means to address public order apprehensions.. Bhikhabhai Zalabhai Bharwad v. State of Gujarat & Ors. [R/Special Criminal Application No. 2488 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-is-unsustainable-when-ordinary-criminal-law-provides-sufficient-means-6b7a2054a9194a6c9fbab35e4cbf6c2a.webp)
The petitioner, Bhikhabhai Zalabhai Bharwad, challenged a preventive detention order dated 13/02/2026 passed by the District Magistrate, Gandhinagar.
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![Preventive detention based on a single criminal case without evidence of a public order disturbance is unsustainable.. Ismailkhan Surtankhan Hamirkhan (Muslim) v. State of Gujarat & Ors. [R/Special Criminal Application No. 2055 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-a-single-criminal-case-without-evidence-of-a-public-order-di-04ce5259fcdb4d058686a3eaceb3224a.webp)
The petitioner, Ismailkhan Surtankhan Hamirkhan, was preventively detained by an order dated 02.02.2026 passed by the District Magistrate, Vav-Tharad.
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The petitioner was detained by an order dated 23/01/2026 passed by the Police Commissioner, Surat, under Section 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 ("PASA Act") as a "bootlegger".
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![Preventive detention based on a single criminal case without evidence of prejudice to public order is unsustainable.. Jay @ Bhuro Kirtibhai Panchal v. State of Gujarat & Ors. [2026:GUJHC:1968]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-based-on-a-single-criminal-case-without-evidence-of-prejudice-to-publ-c0ad85096385471d8e56d8d3dea6d8f6.webp)
The petitioner, Jay @ Bhuro Kirtibhai Panchal, was preventively detained by an order dated 23/01/2026 passed by the Police Commissioner, Ahmedabad
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![Preventive detention cannot be resorted to for ordinary law and order issues lacking impact on public order.. Smit @ Sumit Satishbhai Darji v. State of Gujarat [2026:GUJHC:1966]. Gujarat High Court. LawLens](/stories/thumbnails/preventive-detention-cannot-be-resorted-to-for-ordinary-law-and-order-issues-lacking-impac-85bc5dd616544dbcb9843d2e84055ff8.webp)
The petitioner was detained by an order dated 01/02/2026 passed by the Police Commissioner, Vadodara, under Section 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 ("PASA Act").
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![Discharge orders must be reasoned; failure to assign specific findings on prima facie evidence warrants remand.. Tushar Prakashchandra Modi v. State of Gujarat & Anr. [R/Criminal Revision Application No. 618 of 2025]. Gujarat High Court. LawLens](/stories/thumbnails/discharge-orders-must-be-reasoned-failure-to-assign-specific-findings-on-prima-facie-evide-54f8d1cc3de441548d43fef16093581f.webp)
The applicant was initially listed as Witness No. 38 in a charge-sheet filed on 15.02.2023 regarding FIR C.R. No. 11196010230003
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![Reinstatement with continuity of service must be granted once an order of termination is set aside.. State of Gujarat & Anr. vs. Jagdishbhai Chhaganbhai Patel & Anr. [R/Special Civil Application No. 12726 of 2020]. Gujarat High Court. LawLens](/stories/thumbnails/reinstatement-with-continuity-of-service-must-be-granted-once-an-order-of-termination-is-s-5bfbf6cbeaea401496904add1a30368f.webp)
The respondent-workman was employed as a daily wager by the petitioner-department from June 1, 1993, to December 31, 2008
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![Minimum wages, not notional income, must be the basis for calculating dependency in the absence of specific salary proof.. Vaku Dungarsingh Rajput & Ors. v. Kishorsingh Bhawarsingh Daroga & Ors. [First Appeal No. 631 of 2026]. Gujarat High Court. LawLens](/stories/thumbnails/minimum-wages-not-notional-income-must-be-the-basis-for-calculating-dependency-in-the-abse-6dfcea3fb303452bb997cbc81a6f1a9a.webp)
On August 22, 2011, the deceased, Dungerbhai, was a passenger in an auto-rickshaw that overturned due to the rash and negligent driving of Opponent No. 1
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![Inconsistency in victim's testimony and lack of medical corroboration justify acquittal in rape allegations.. State of Gujarat v. Mahipat @ Parshottam Bachubhai [R/Criminal Appeal No. 1218 of 1997]. Gujarat High Court. LawLens](/stories/thumbnails/inconsistency-in-victim-s-testimony-and-lack-of-medical-corroboration-justify-acquittal-in-cb4f6a0b2dac4645b95ec513bfc7215d.webp)
The State of Gujarat appealed a judgment dated November 13, 1997, passed by the Additional Sessions Judge, Rajkot, which acquitted the respondent of charges under Sections 376 (rape) and 506(2) (criminal intimidation)...
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