HCMONTHLY CASE LAW ARCHIVE
Read 266 LawLens analyses of Gujarat High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding an FIR dated January 15, 2026, alleging investment fraud
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The applicants sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding three FIRs registered under Sections 189(2), 190, 191(2), 191(3), 351(3), and 352 of the Bhar...
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In 1975, the respondents filed an application under Section 32-O of the Bombay Tenancy and Agricultural Lands Act, 1948, alleging they were dispossessed and seeking restoration of possession.
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The plaintiff (respondent) filed a suit for specific performance against the defendants (appellants) based on a registered agreement to sell dated 31.12.2013 for agricultural land in Dudhala
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The applicant, an accused in Sessions Case No. 6 of 2025 (consolidated with Sessions Case No. 5 of 2025), filed an application under Section 233 of the Code of Criminal Procedure (CrPC) to examine defense witnesses.
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The applicant, named as Accused No. 3, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, the Vice-Sarpanch of his village, sought anticipatory bail regarding FIR C.R. No. 11196043260157/2026
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The applicant (Accused No. 11) was implicated in FIR No. 11198068230274 of 2023 for allegedly allowing a dummy candidate to appear on his behalf in a Junior Clerk examination held on February 12, 2017
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On March 19, 2001, the deceased was riding a motorcycle near a market yard on a National Highway when he was struck by a speeding Matador.
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The deceased, Lakshmanbhai, died in a motor accident on August 10, 2007, while traveling in a Tavera car (a private vehicle) insured by the appellant
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The petitioner (original plaintiff) filed a suit (Regular Civil Suit No. 234 of 2020) for possession of suit properties bearing City Survey Nos. 206 and 207, alleging that respondent No. 1 is an unauthorized sub-tenant.
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The plaintiffs (respondent Nos. 1–2) filed a representative suit against the petitioner (defendant No. 1) and local authorities (defendant Nos. 2–4).
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The appeal arises from a Motor Accident Claim Tribunal (MACT) award dated April 30, 2016, regarding an accident on October 25, 2002
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On November 14, 2018, the deceased, Mr. Mamdubha Parmar, was riding his motorcycle when he was struck from behind by a car (bearing registration No. GJ-01-KD-7142) driven in a rash and negligent manner by Respondent N...
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On April 19, 2010, Babubhai Khant (the deceased) was riding a motorcycle with two pillion riders from Choki to Vadal. He collided with a tractor-trailer parked on the wrong side of the road in the middle of the path w...
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On August 19, 2022, Chandubhai Karnabhai Bumbadiya died due to a collision between a tractor-trolley he was traveling in and a trailer (Reg. No. RJ-52-GA-7705) driven in a rash and negligent manner.
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On August 19, 2022, the deceased, Nareshbhai Galbabhai Taral (aged 28), was traveling in a tractor-trolley when a trailer (Reg. No. RJ-52-GA-7705) driving at excessive speed in a rash and negligent manner collided wit...
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On March 3, 2004, Mohammad Iqbal Chandmiyan Shaikh (the deceased) was struck and killed by a truck (registration No. PB-06-B-7699) driven by respondent No. 1 while performing RTO checks
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The petitioners applied for Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code (GLRC), 1879, for land in Navsari
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On November 8, 2004, the deceased, Dayabhai Ahir, was fatally struck by a Maruti car while walking near Motiwada National Highway.
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On July 24, 2018, the claimant, Dharmendra Vishwas, was riding his motorcycle when he was struck by a Gujarat State Road Transport Corporation (GSRTC) bus (GJ-18-Z-1588) allegedly driving on the wrong side.
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The petitioners filed an online application seeking Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code, 1879, for land in Vadodara.
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The petitioners, bona fide purchasers of land via registered sale deeds in 2023 and 2024, applied for Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code, 1879 on September 17, 2024.
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The petitioner, an occupant of agricultural land bearing Survey No. 512/p1 in Village Varsamedi, Kutch, applied for Non-Agricultural (NA) permission under Section 65 of the Gujarat Land Revenue Code, 1879
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The petitioner originally purchased agricultural land bearing Survey No. 47 in Village Kalali, Vadodara, and obtained Non-Agricultural (NA) permission in 2012.
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On September 5, 2010, the claimant (Manoj Jerambhai Vasoya) was riding a motorcycle when he was struck by a truck.
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The petitioners purchased a parcel of old tenure land (Survey No. 1305, etc.) in Village Rancharda, Gandhinagar, via a registered sale deed dated 20.02.2018
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The petitioner, Sonal Raju Shah, sought revised Non-Agricultural (NA) permission under Section 65A of the Gujarat Land Revenue Code, 1879, for land in Village Kalali, Vadodara
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The petitioner, Sonal Raju Shah, is the owner of land bearing Survey No. 59/1 in Village Kalali, Vadodara, and has held a valid Non-Agricultural (NA) use permission since 2012
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The petitioner, Sonal Raju Shah, is the owner and occupant of land bearing Survey No. 45 in Village Kalali, Vadodara, having purchased it via registered sale deeds in 2011 and 2014
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The petitioner, owner of land bearing Survey No. 59/2 in Village Kalali, Vadodara, sought revised Non-Agricultural (NA) permission under Section 65A of the Gujarat Land Revenue Code, 1879
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The petitioner purchased land bearing Survey No. 58 in Village Kalali, Vadodara, via a registered sale deed in 2009
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On May 1, 2003, Mr. Hempadam Rashmikant Katbaman died in a vehicular accident when a rashly driven truck (GJ-7U-8716) collided head-on with his car
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On October 7, 2024, the deceased, Sejalben (aged 19), was traveling in a luxury bus driven by Respondent No. 1. The vehicle turned turtle due to rash and negligent driving, resulting in her death
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On February 10, 2022, Jayantibhai Manubhai Parmar was traveling on a motorcycle when a Verna car driven by Respondent No. 1 at excessive speed dashed into the rear of the motorcycle.
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The petitioners applied for Non-Agricultural (N.A.) use permission under Section 65 of the Gujarat Land Revenue Code, 1879, for land previously converted to "old tenure" by a Deputy Collector's order dated 12.11.2008
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The petitioners applied for Non-Agricultural (NA) permission under Section 65 of the Bombay Land Revenue Code for land in Village Itola, Vadodara.
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The petitioner, Maulik Yogeshkumar Shah, purchased agricultural land via a registered sale deed on March 6, 2020, and was subsequently recorded as an agriculturist occupant.
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The petitioner and respondents are co-owners of ancestral agricultural land in Village Khorana, Rajkot.
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The petitioner purchased land admeasuring 4,955 sq. mtrs. at Ramangamdi, Vadodara via a registered sale deed dated 08.04.2023
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The petitioner sought to pay premium and obtain Non-Agricultural (N.A.) use permission for land that had been converted to "old tenure" for agricultural purposes by a Mamlatdar’s order dated 08/08/2002
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The petitioner, owner of land bearing Survey No. 58/2 in Vadodara, had obtained Non-Agricultural (NA) permission in 2012
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The petitioner, belonging to the Maldhari-Charan community, purchased agricultural land bearing Survey No. 392 paiki 5 in Jamnagar via a registered sale deed dated 29.06.2019.
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The petitioner was the original accused in a criminal complaint filed by respondent No. 2 (HDFC Bank) under Section 138 of the Negotiable Instruments Act, 1881.
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The plaintiff (appellant) entered into a notarized agreement to sell with the defendant (respondent) on 15.03.2011 for agricultural land in Ghogha
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The dispute concerns land in Survey No. 176, Mouje: Chorbhuj, originally owned by Bhikhubhai Suleman Jamadar.
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The petitioner purchased "old tenure" VIDI land (Survey Nos. 206/P1/P2 and 206/P2) in Mouje: Khijadiya, Rajkot, via a registered sale deed on 03/02/2011.
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The petitioner filed an RTI application on 08/09/2022 with the Talati Sah Mantri of Mota Layja seeking information regarding a procedural application filed by his father.
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The petitioners own non-agricultural (NA) land in Village Kochala, Tharad
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The petitioner, a voter in a primary cooperative society and the respondent APMC, challenged a recruitment advertisement dated 16.03.2024 issued by the Agricultural Produce Market Committee (APMC), Idar
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The petitioners purchased ten parcels of land and applied for their conversion from agricultural to non-agricultural status.
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The petitioners applied for Non-Agricultural (N.A.) Use Permission under Section 65 of the Gujarat Land Revenue Code for land in Palanpur
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The petitioner, a registered sale deed holder of land in Village Kothariya, Rajkot, applied for Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code, 1879 on May 10, 2024.
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On March 22, 2017, the deceased, Govindbhai Patel, was riding his scooter with a pillion rider when he collided with the rear of a truck stationed on the road without reflectors or parking lights.
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The petitioner, a registered sale deed holder of land in Village Kothariya, Rajkot, applied for Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code, 1879 on May 10, 2024.
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The petitioners applied for Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code, 1879, for their land
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The petitioner, an agriculturist and occupant of land bearing Survey No. 483/P.2 in Village Amodara, applied for Non-Agricultural (NA) permission under Section 65 of the Gujarat Land Revenue Code, 1879, on July 21, 2024
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The petitioner sought to establish an industrial unit on agricultural land situated at Revenue Survey No. 268/8, Village Kothav, Vadodara
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The appellant (original plaintiff), a transport business owner, insured his Ashok Leyland truck with the respondent Insurance Company under a comprehensive policy for an estimated value of ₹5,50,000/-
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The appellants, whose lands in Village Gingni were acquired for the Fulzar (Ko. Ba.) Irrigation Project under a Section 4 Notification dated 09.12.2004, challenged the Reference Court’s judgment dated 15.12.2018.
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The petitioner was arrested on 19.03.2026 by the Directorate General of GST Intelligence (DGGI) for allegedly operating a fake invoicing racket involving fraudulent Input Tax Credit (ITC) of approximately ₹14.01 crore...
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The applicant, a government servant (weapon clerk), filed a successive application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS)
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The petitioners purchased a parcel of land (Survey No. 255/1 paiki 13, admeasuring 8094 sq. mtrs.) via a registered sale deed
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The petitioner purchased agricultural land in Survey No. 17 (Paiki 1 Paiki 4) at Mouje Naliya, Kutch, via a registered sale deed in 2021.
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The petitioners are owners and occupiers of land bearing Survey/Block No. 105 (Final Plot No. 270) in Ahmedabad
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The Porbandar Municipal Corporation invited bids for the design and construction of a Sewage Treatment Plant (estimated value ₹122.97 crores)
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The petitioner, a serving Additional District Judge, was placed under suspension on 16.12.2024.
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The petitioner, an agriculturist, purchased agricultural land bearing Survey No. 845 in Village Madodhar, Vadodara, via a registered sale deed dated 10.07.2024
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The Respondents were appointed as Medical Officers (Class-III) by the Gujarat Panchayat Services Selection Board between 1978 and 1980
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In November 2015, the Gujarat Public Service Commission (GPSC) advertised for the post of Assistant Professor in Industrial Engineering.
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The deceased, Bhargaviben Narodiya, married Accused No. 1 in 2007 and lived separately with him in Ankleshwar
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The petitioner, Aone Exploration Private Limited, challenged the rejection of its bid by ONGC for a tender involving the hiring of chemical dosing pumps at Mehsana
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The respondents (original plaintiffs) filed a suit for specific performance of an oral agreement regarding the sale of a bungalow
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The petitioner claimed possession of land bearing Survey No. 244 in Village Kansumra, Jamnagar, inherited from his father who had cultivated it since 1967.
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The appellant applied for the post of Shikshan Sahayak (Assistant Teacher) in Sociology under the ST reserved category
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The plaintiff purchased the suit property (Chikhodra Survey No. 198/2) from defendant No. 6 via a registered sale deed dated 19.06.2001 for ₹7,70,000/-
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The applicant sought the quashing of FIR No. 11198042201089 of 2020 and subsequent charge-sheet for offences under Sections 306 (Abetment of suicide) and 114 of the IPC
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The Petitioner, a registered "Class AA" Government Contractor, was awarded a contract for strengthening a section of National Highway 8A in 2007
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The petitioners (original accused) sought quashing of Criminal Case No. 3558 of 2024 filed under Section 138 of the Negotiable Instruments (N.I.) Act
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The Appellants (original plaintiffs) filed a suit for the cancellation of sale deeds dated 24.02.2023 and 27.03.2023 and for a declaration of pre-emptive rights over the "suit land".
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The petitioners claim to be owners of land in Village Isanpur, Ahmedabad, which was converted to Non-Agricultural (NA) use in 1969.
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In 1939, four individuals (the appellants) purchased agricultural land in Chiklota, Bharuch, in the name of their partnership firm, "B. Shantilal & Co."
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The petitioner applied for a fresh passport, but the respondent authority refused to issue it for the standard 10-year duration, citing the pendency of a criminal complaint against her.
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The petitioners, members of Shree Kantha Vibhag Sahkari Mandli Ltd. (a sugar manufacturing society), challenged a notification dated 02.09.1985
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The petitioner, a member of the Gujarat State Agriculture and Rural Development Bank Ltd (Respondent No. 3), challenged the appointment of Respondent No. 4 as Director and Chairman of the Bank
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The petitioner’s father purchased land in Survey No. 779/06, Village Gundiyali, via a registered sale deed in 1975 and obtained an electricity connection (Consumer No. 39810/00068/5), which was used for decades.
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The petitioner and respondent entered into a written contract dated 17.10.2018 for gas compression facilities.
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The petitioners are the Chairman, Vice-Chairman, and Committee Members of the Sonsak Group Cooperative Cotton Sale Society Limited. Following an audit (2023-24) and subsequent inspection under Section 87 of the Gujara...
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The petitioner, whose passport had expired, applied for a renewal for the standard 10-year period.
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The plaintiff (successor to Cynamide India Ltd.) filed a suit for recovery of Rs. 35,40,587.27 against a cooperative society (Defendant No. 1) and several individuals/entities (Defendants Nos. 2-5).
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The petitioner filed a return of income for Assessment Year 2022-23.
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The petitioner applied for the renewal/re-issuance of his passport for a standard term of 10 years. However, the respondent authority refused to grant a 10-year renewal, citing the pendency of criminal proceedings aga...
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The applicant, a permanent resident of Zambia, connected with the first informant (complainant) via Facebook in November 2022
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The Appellants (original plaintiffs) filed a suit for declaration and permanent injunction regarding agricultural land in Survey No. 417, Block No. 410, village Panikhadak
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The petitioner, whose passport had expired, applied for a 10-year renewal to travel abroad
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The petitioner, Sadvichar Parivar, is a charitable trust engaged in running hospitals, nursing centers, and Primary Health Centres
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The appellant (original plaintiff) filed Special Civil Suit No. 137 of 2022 seeking specific performance of a "Token Agreement" dated 05.02.2016 for land in Sayajipura, Vadodara, and cancellation of a subsequent sale...
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The plaintiff filed Summary Civil Suit No. 15 of 2008 for the recovery of ₹53,00,000/- based on a promissory note and six dishonored cheques.
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The appellants’ lands situated in Village Devpura, Taluka Vav, District Banaskantha, were acquired for the Narmada Project main canal construction. Section 4 and Section 6 notifications were issued on 05.02.1997 and 1...
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The Appellants (original plaintiffs) filed a suit for specific performance of an agreement to sale dated 08.02.2001 and for the cancellation of a subsequent sale deed dated 31.08.2015 executed by Respondents 1-6 in fa...
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The petitioner, an occupant of land admeasuring 5649 square meters in Patan, applied for Non-Agricultural (NA) Use Permission under Section 65 of the Gujarat Land Revenue Code, 1879.
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The Gujarat Public Service Commission (GPSC) invited applications for 56 posts of Child Development Project Officer Class-II on 16.08.2018
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The petitioner sought a writ of mandamus to direct the respondent authority to renew his passport for a duration of 10 years
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The petitioner originally registered her marriage with the respondent No. 2 (Registrar of Marriages) citing the date of marriage as 11.03.2024.
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The Petitioner, born on April 23, 2012, sought to correct her name in the Birth Register from "Hibah Mohamed Javed Shaikh" to her correct name, "Ayesha Mohamed Javed Shaikh"
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On 31.03.2011, the District Collector (Respondent No. 2) granted this conversion subject to the condition that the petitioners obtain Non-Agricultural (NA) permission within one year
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The Appellants (original petitioners), owners of sub-plot No. 8 in Final Plot No. 33, Town Planning Scheme No. 5 (Umara North), Surat, filed a writ petition alleging that the private respondents (Respondents No. 3 and...
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The petitioner sought a writ of mandamus directing the respondent to renew her passport for the standard 10-year period
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The petitioner purchased a Tata heavy vehicle (Truck No. GJ-08-AW-3494) originally registered in Rajasthan under No. RJ-46-GA-3720
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An FIR was registered in 2008 following a fire at a godown in Savarkundla during the illegal unloading of a tanker containing Mixed Fuel Oil (M.F.O.).
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The petitioner, owner of agricultural land at Revenue Survey No. 775 in Veraval, challenged the actions of GETCO (Respondent No. 1) regarding the unauthorized entry and proposed erection of a high-tension transmission...
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The petitioner and his wife, being childless, adopted "Jatin," the biological son of the petitioner’s brother, Maheshbhai Muljibhai Solanki
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The complainant, a hotel waiter and member of a Scheduled Caste, alleged that on 31.10.2008, the accused assaulted him with an iron pipe and hurled caste-based abuses following a dispute over cleaning work.
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The Petitioner No. 1, a ceramics manufacturing company, faced an Income Tax assessment order for A.Y. 2011-12 on 17.12.2018, which was challenged in appeal
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The complainant, mother of a minor daughter (aged 3 years, 3 months), entered a relationship with Accused No. 1 (Sanjaybhai) following a divorce
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The petitioner, an occupant of premises adjoining a new construction scheme, filed a writ petition under Articles 226 and 227 of the Constitution of India.
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On April 15, 2018, the appellant’s wife, Usha Devi, who was nine months pregnant, fell from a running train due to a heavy jerk/jolt while traveling from Kim to Kanpur.
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The land of the Appellants in village Mandali, Taluka Kheralu, District Mehsana, was acquired for the public purpose of the Dharoi Canal project.
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The applicant sought to quash FIR No. 11210045240774 of 2024 (Pandesara Police Station) and the subsequent Sessions Case No. 654 of 2024 charging him under Section 306 of the IPC.
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The Appellant’s land was acquired by the Special Land Acquisition Officer (SLAO) for the Dharoi Canal Yojana.
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The petitioner’s husband, a regular Mazdoor at Rajkot with 11 years of service, passed away on July 15, 2001
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The applicant (complainant) advanced a loan of ₹4,70,000 to the respondent (accused) in September 2003 for business purposes, against which the accused executed a promissory note
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The applicants were convicted by the Judicial Magistrate First Class, Vanthali, in Criminal Case No. 225 of 2003 for offences under Sections 323, 324, and 114 of the IPC, receiving a maximum sentence of two years of s...
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On 24.11.2019, Anil Ugrejiya (the deceased) was travelling from Vapi to Udhwad Railway station.
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The deceased, Dasharathbhai Patel, died on November 2, 1997, due to electrocution while cleaning a sewer line when an iron rod contacted an underground live wire belonging to Surat Electricity Company (now Torrent Pow...
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The petitioners challenged a series of revenue orders, culminating in an order dated 08.06.2018 passed by the Special Secretary (Respondent No. 1), which rejected their Revision Application.
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The petitioner (PGVCL) filed a suit in 2001 for recovery of electricity dues.
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The State of Gujarat appealed an order of acquittal dated 29.07.2010 passed by the Special Judge, Fast Track Court No. 2, in a case involving alleged offenses under Sections 323, 504, and 114 of the IPC, and Section 3...
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The applicant, an IPS officer serving as Deputy Superintendent of Police in 1993, was named in an FIR alleging assault and caste-based abuse against a police constable during an investigation.
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The applicants are guarantors for original accused Nos. 1 to 3 (principal borrowers), who availed a term loan and overdraft facility totaling Rs. 5.15 crore from the complainant bank
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The plaintiffs (appellants) filed a suit in 2017 for a declaration of ownership and to set aside a registered sale deed dated 29.12.2010 executed in favor of defendant no. 3.
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The petitioners, joint owners of ancestral land (Final Plot No. 114, Althan, Surat), held the property under 'new tenure' with restrictions under Section 43 of the Bombay Tenancy and Agricultural Lands Act, 1948
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The applicants (accused) were superior officers at BSNL, while the deceased, Chhotabhai Dhulabhai Parmar, was a subordinate employee
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The appellant, a Deputy Conservator of Forests, served for 31 years before retiring on November 30, 2011
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The deceased, Nirupaben, married Accused No. 2 nine years prior to the incident and had two children
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The lands of the claimants in Village Dingucha and Village Saij, Gujarat, were temporarily acquired by ONGC for drilling purposes under Section 35 of the Land Acquisition Act, 1894.
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The applicant sought to quash an order dated 03.12.2011 passed by the Sessions Court, which rejected his discharge application under Section 227 Cr.P.C. in a case involving the collapse of the Sangemarmar Complex duri...
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The Petitioner, a registered exporter of agricultural products, sought benefits under the "Transport and Marketing Assistance (TMA) for Specified Agriculture Products Scheme" introduced in 2019
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The applicants were engineers in the Roads & Buildings Department, Surat, during the construction of a Government Girls' Hostel staircase (1989–1994).
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On February 8, 2007, the claimant, Vasantkumar Rajaram Joshi, was riding a motorcycle with his wife toward Sikka Village.
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On July 24, 2006, the appellant, a 22-year-old driver, was traveling as a passenger in a luxury bus (No. GJ-17-W-8037). Due to the negligent driving of the opponent No. 1, the bus collided with another vehicle, causin...
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The petitioner, an agriculturist, purchased land in 2003 and subsequently sold it to a non-agriculturist via a registered sale deed dated 20.01.2005.
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On January 7, 2016, the appellant was traveling as a pillion rider on a motorcycle.
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The Respondent, an Assistant Electrical Inspector, was accused of demanding illegal gratification to process a temporary electricity connection.
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On November 16, 2004, the deceased, Nayanaben, was struck by a Maruti Car (bearing registration no. GJ-7-R-481) driven by Respondent No. 1 in a rash and negligent manner.
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On November 30, 2010, the original claimant, Rajubhai, was riding his motorcycle when a truck driven at excessive speed and in a rash manner collided with him
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On April 4, 2012, the appellant, a diamond polisher, was traveling in an Eicher Truck.
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On December 5, 2001, the deceased, Chhayaba Rana, a 25-year-old Assistant Teacher earning Rs. 6,500/- per month, died in a motor accident when the driver of a Maruti Car (Registration No. GJ-10-F-1510) lost control an...
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The Petitioner was awarded a contract on 01.07.2025 by Respondent No. 2 (Samagra Shiksha) for the supply of 12,375 desk and bench sets
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The lands of the respondents (located in Village Santhal, Mehsana) were temporarily acquired by the appellant (ONGC) under Section 35 of the Land Acquisition Act, 1894.
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On December 20, 2002, Dhirajlal Nathalal Patel was driving a Fiat car when he collided with the Okha-Viramgam fast passenger train at an unmanned railway crossing near Dhodia Village
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The petitioner, Bhavik Shaileshbhai Shah, sought to quash an FIR registered at Nikol Police Station, Ahmedabad, for offences under Sections 143, 146, 147, 148, 323, 324, and 506(2) of the IPC and Section 135(a) of the...
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The Petitioner was accused of an offence under Section 138 of the Negotiable Instruments Act, 1881, in a complaint filed by Respondent No. 2 on 06.04.2011
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The petitioner, an agriculturist, purchased land bearing Survey No. 442 at Village Vekra, Taluka Kadi, via a registered sale deed dated 19.07.2023
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On August 21, 1992, the appellant was traveling on a motorcycle with her husband when an Ambassador car, driven in a rash and negligent manner from the wrong side, collided with them.
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On August 21, 1992, the appellant (claimant) was riding a motorcycle with his wife when an Ambassador car, driven in a rash and negligent manner from the wrong side, collided with them
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On November 26, 2012, the appellant, Hetalben Jayminbhai Patel, was a pillion rider on a motorcycle that was struck from behind by a truck driven negligently by respondent no. 1
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![Reassessment of non-salaried income and future prospects required for computing motor accident compensation enhancements.. SANDEEP SANTUBHAI PATEL vs TISABHAI DHULABAHI ROHIT [DELETED]. Gujarat High Court. LawLens](/stories/thumbnails/reassessment-of-non-salaried-income-and-future-prospects-required-for-computing-motor-acci-7c2e5bb9951142c8a3292956fcf57572.webp)
On December 11, 2008, the appellant was traveling in a Travera car when a truck driven by opponent No. 1 applied sudden brakes, causing its wheels to detach and strike the claimant's vehicle.
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The petitioner was born on February 18, 2000, in Mozambique to Indian citizens.
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The petitioner filed a writ petition seeking directions for the Regional Passport Officer to renew his passport for a period of 10 years
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The petitioner was granted a quarry lease (QL 0108041914) for mining ordinary sand in Jamnagar for three years starting 09.06.2017
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The petitioners are owners of agricultural land in Villages Hirapur and Kunvara, Taluka Sanand.
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The petitioner filed a complaint against Respondent No. 2 under Section 138 of the Negotiable Instruments Act, 1881, regarding five dishonored cheques totaling ₹10 lakhs
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The original claimants (parents of the deceased) filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, following a fatal motor accident in 2011 involving their 27-year-old son, who worked as a cond...
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The Appellant (original claimant), a professional driver, sustained multiple grievous injuries, including four fractures (right knee/patella, radius, and facial bones) and underwent five surgeries following a motor ve...
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The appellants (claimants) filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, following a fatal accident on May 4, 2010, involving the deceased, Dayabhai Mundhava.
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On October 27, 2011, Dashrathbhai Pashabhai Patel died following a collision between a Santro Car (GJ-1-HJ-4238) and an ST bus (GJ-18-Y-3283) owned by the appellant Corporation
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The Appellant (PGVCL) discovered that the Defendant, though not a registered consumer, was allegedly extracting electricity illegally via direct hooking during surprise inspections on 12.05.2006 and 12.12.2006
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The deceased, Baldevbhai Chavda, died on April 16, 2000, allegedly due to an accidental fall from Train No. 931 (Chittorgarh Ahmedabad Mewar Passenger) between Naroda and Asarva stations.
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The deceased, Vatsalaben Bhagwandas Patil, was traveling with family members in Train No. 8034 Down from Udhna to Ahmedabad on May 21, 2006
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The petitioner, a holder of a valid agriculturist certificate, purchased land bearing Survey No. 3628 in Visnagar, Mehsana, via a registered sale deed.
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The petitioner, an agriculturist, owned land in Village Toli, Navsari (Block No. 498).
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The petitioners, claiming to be farm labourers residing in Village Kanad for over 30 years, challenged eviction notices issued by the Mamlatdar and the Surat Urban Development Authority (SUDA) in 2013
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The petitioners inherited agricultural land (Survey No. 218, Block No. 169, Village Chikodra) following a series of successions and tenancy proceedings dating back to 1955.
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The petitioners, occupiers of commercial premises (godowns and shops) in "Maharaja Estate," challenged the constitutional validity of the Gujarat Town Planning and Urban Development Act, 1976, and a 1978 notification.
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The petitioner purchased land bearing Final Plot No. 118 in Village Ognaj via a registered sale deed dated 10.06.2010, which was subsequently mutated in revenue records as Entry No. 9202
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The petitioners claim ownership of land at Survey No. New 63, Vekariya, Ahmedabad, asserting possession and cultivation since 1955
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The petitioners are owners of agricultural land in Village Chikodra, Vadodara, inherited through a registered will dated 17.07.1973
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The applicants (RTO officers) sought to quash Criminal Case No. 3788 of 2018 pending before the Metropolitan Magistrate, Ahmedabad
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The petitioners applied for the posts of Research Assistant and Statistical Assistant, Class-III, under Advertisement No. 226/2023-24.
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The applicants sought to quash an FIR registered under Sections 504, 506(2), 507, and 114 of the IPC
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The petitioners claim ownership of five acres of land in Pipalva village, Jetpur, via a 1947 allotment (Lekh No. 734)
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The applicants were convicted by the Additional Chief Judicial Magistrate, Morbi, in 2014 for gambling offenses. Applicant No. 1 was held guilty under Section 4 of the Gujarat Prevention of Gambling Act, while Applica...
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The appellant, a police constable, was served with a departmental charge-sheet alleging he assaulted an unarmed fellow constable with a stick and misbehaved with a Treasury Officer while intoxicated.
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The petitioner, a cooperative society, filed a writ petition challenging the order dated May 8, 2024, passed by the Senior Geologist, Surat, which rejected their applications for a quarry permit
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The Appellant (Claimant) filed an application under the Employees’ Compensation Act, 1923, seeking ₹4,40,154/- in compensation for a permanent partial disability (30% loss of vision in the left eye)
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The appellant (workman) approached the Labour Court alleging unlawful termination in 2012 after working for the respondent-Corporation since 1998
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The petitioners were originally laborers in the Una Gram Panchayat, which was converted into the Una Nagarpalika (Municipality) in 1986
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The applicant (husband) sought to quash an FIR registered under Sections 504, 506(2), 507, and 114 of the IPC.
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The petitioner, a co-owner of land in Village Ghayaj, Vadodara, challenged the land acquisition proceedings (and subsequent award) undertaken for the Vadodara–Mumbai Expressway
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The Petitioner, a company with an approved in-house Research & Development (R&D) facility, filed returns for A.Y. 2016-17 to 2018-19, claiming expenditure for scientific research under Section 35(2AB) of the Income Ta...
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The deceased, Bharatpuri Goswami, died on October 7, 2012, due to electrocution
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The appellant (workman) alleged oral termination from service in April 1997.
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The petitioner, HDFC Bank, filed an application under Section 14 of the SARFAESI Act to take possession of three secured assets.
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The petitioners were accused in a mob of approximately 150 persons that allegedly used weapons and stones to assault police personnel to prevent the arrest of a wanted suspect in the Godhra railway carnage case
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The appellant Corporation terminated the service of the workman, Farukbhai Abdulrahem Vohra. Because a general reference was pending, the Corporation sought approval for termination from the Labour Court, which was re...
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The petitioner joined the respondent’s Irrigation Department as a Rojamdar (daily wage) labourer on August 5, 1981, and worked continuously until June 2000, when his services were orally terminated
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The petitioners challenged an order dated 05.05.2025 passed by the Deputy Collector in RTS Takrari Case No. 48 of 2025
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The petitioner, a private limited company, sought to set up a windmill project under the State’s green energy policy dated 16.10.2023
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The petitioner is the wife of a deceased judicial officer who was compulsorily retired by the High Court on grounds of inefficiency
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The petitioner’s truck (Registration No. GJ-16-W-8244) was seized by the respondent authorities on December 5, 2025.
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The petitioners (plaintiffs) filed a suit for specific performance based on a registered agreement to sell dated 01.02.1996 for land in Dahej.
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The applicants were identified as partners of "Anand Textile Printers" and "Polite Processors." On 16.04.2010, PGVCL raided the units and seized two electric meters alleging theft via external devices
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The New India Assurance Company appealed a Motor Accident Claims Tribunal (MACT) award dated June 20, 2016, which granted ₹8,03,551 to the claimants for a fatal accident occurring on May 7, 2005
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The petitioner’s passport was set to expire on May 10, 2026
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The Insurance Company appealed against the judgment of the Motor Accident Claims Tribunal, Vadodara (MACP No. 1171 of 2007) dated 05.08.2016
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The petitioner filed a Special Civil Application under Articles 14, 19, and 226 of the Constitution of India challenging an order dated May 20, 2023, passed by Respondent No. 1 (Appellate Authority) and an order dated...
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The complainant filed an FIR in March 2007 alleging that the accused recorded obscene video clippings of her on a mobile phone to blackmail and commit rape
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The applicant, a Principal at Nutan Secondary School (a grant-in-aid institution), was accused of demanding a bribe of ₹500 from the complainant for school admissions.
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The applicant was arrayed as Accused No. 3 in Sessions Case No. 222 of 2016, arising from an FIR registered under Sections 307 and 114 of the Indian Penal Code (IPC) and Section 25(1)(a) of the Arms Act
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The petitioners inherited agricultural land in Village Chikodra, Vadodara (Block No. 331), which was originally acquired by their ancestors under tenancy laws
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The petitioners (Defendant Nos. 6 and 7) purchased agricultural land from Defendant Nos. 1 to 5 via a sale deed dated 07.10.2005.
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The petitioner workman, Hirabhai Kalabhai Damor, was appointed as a Rojamdar/Watchman on May 1, 2001. On July 1, 2013, his services were terminated via an oral order.
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The petitioner sought a certificate for industrial land use under Section 65B of the Bombay Land Revenue Code, 1879, for land bearing Survey No. 410/1
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The petitioner, an industrial unit engaged in stone crushing, challenged a supplementary bill of ₹1,10,34,710.69 issued by respondent PGVCL following an inspection that alleged electricity theft under Section 135 of t...
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The petitioners, a partnership firm and others, filed a petition under Article 226 of the Constitution challenging an order dated 07.10.2025 passed by the District Registrar cum Collector, Valsad (Respondent No. 1).
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On November 2, 1994, a minor, Satishbhai (aged 11), was traveling in an S.T. Bus when it collided with a truck.
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The petitioners, real estate developers in Ahmedabad, obtained No Objection Certificates (NOCs) from the Airports Authority of India (AAI) and development permissions from local municipal authorities for building proj...
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The applicant (Accused No. 2) was convicted by the Metropolitan Magistrate, Ahmedabad, on 30.09.2005 for offences under Sections 7(i) and 16(1)A(i) of the Prevention of Food Adulteration Act (PFA).
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The petitioner, a practicing advocate, challenged the validity of Instruction No. Judicial/09/2019 dated 25.04.2019 issued by the High Court.
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The complainant alleged that on 11.04.2008, while he was at a traffic signal, the applicant drove his car rashly and negligently, leading the complainant to apprehend that the applicant intended to hit him
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The applicants were convicted by the Judicial Magistrate First Class, Vijaynagar, on 10.01.2014 for offences under Sections 323 and 324 of the IPC and sentenced to one year of simple imprisonment for each offence plus...
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The State of Gujarat appealed a judgment dated October 21, 2015, which acquitted the respondent of charges under Section 135 of the Electricity Act, 2003
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The applicant, an employee at an ST Workshop, was suspected of being under the influence of alcohol while on duty on May 2, 2004.
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The applicant served as the Secretary of Shiv-Shakti Plastic Utpadak Audyogik Sahakari Mandali Ltd.
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The applicant was convicted by the Additional Chief Metropolitan Magistrate on 14.06.2016 for an offence under Section 138 of the Negotiable Instruments (NI) Act regarding a cheque of Rs. 70,000/- issued on 08.07.2011.
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The Drug Inspector received information that the respondent was selling Oxytocin Injections without a license at "M/s. Bhagwati Book Stores" in Patan
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The applicants (accused) were convicted by the Judicial Magistrate First Class, Mehsana, in Criminal Case No. 4669 of 1999 for offenses involving unlawful assembly and voluntarily causing hurt/grievous hurt.
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The appellant was issued a charge-sheet in 2012 by Indian Oil Corporation Limited regarding allegations of dereliction of duty
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The petitioner, a co-owner of agricultural land purchased via sale deed dated 15.06.2019, challenged a jurisdictional notice dated 31.03.2025 issued under Section 148 of the Income Tax Act, 1961, for Assessment Year 2...
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The Gujarat Industrial Development Corporation (GIDC) leased land to the Corporate Debtor (CD), Gujarat Hydrocarbons Power SEZ Ltd., in 2008 for a 99-year term to develop an SEZ
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The applicant was convicted under the Negotiable Instruments Act by the Additional Chief Judicial Magistrate, Mahesana, in Criminal Case No. 913 of 2018 on 19.10.2022. This conviction was subsequently upheld by the 5t...
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The applicant, a nephew of the deceased, sought to set aside the acquittal of several accused persons by the Sessions Court, Panchmahals, dated 27.07.2007
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The applicants were convicted by the JMFC, Vansada, on 18.02.2009 for offences under Sections 3 and 7 of the Essential Commodities Act, 1955, and sentenced to one year of rigorous imprisonment.
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The original petitioner, a Senior Clerk in the office of respondent No. 2, was convicted under the Prevention of Corruption Act, 1988
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The petitioner, an individual assessee, filed an income tax return for Assessment Year 2024-25 reporting a business loss. The case was selected for scrutiny assessment under the Faceless Assessment Scheme. In response...
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The petitioners, contractual employees appointed under various projects/schemes by the Gujarat Urban Livelihood Mission and different Nagarpalikas, filed this writ petition in 2019 seeking regularization of their serv...
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The applicant was convicted by the Additional Chief Metropolitan Magistrate, Ahmedabad, in Criminal Case No. 2287/2003 for offences under Sections 498(A), 324, and 114 of the IPC.
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Applicant No. 1 (wife) and Applicant No. 2 (son) sought enhancement of maintenance from Respondent No. 2 (husband). Maintenance was first set in 2008 and enhanced by the High Court in 2013 to ₹5,000 and ₹3,000 respect...
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The petitioner applied for the post of Gram Panchayat Mantri (Class-III) following an advertisement dated December 28, 2010. She was initially recommended for appointment by the Respondent No. 1 (Board) after being fo...
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The petitioner was appointed as a daily wager (8 hours/day) by the Gujarat Water Supply Sewerage Board on January 1, 1994, but was terminated on February 1, 1996
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The petitioners were appointed as contractual employees under a project-based scheme managed by the Gujarat Urban Livelihood Mission.
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The petitioner was granted a 10-year mining lease for marble in 2003 by the Collector, Banaskantha
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The original petitioner, a retired Estate Officer of the Ahmedabad Municipal Corporation (AMC), underwent a proximal femoral nailing surgery on December 2, 2020, at a private hospital (K.D. Hospital) during the COVID-...
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Two workmen, Somabhai Malabhai Talar and Raijibhai Surthabhai Talar, challenged their termination after rendering 23 years of service
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The 21 petitioners, members of Scheduled Tribes and forest dwellers in Village Jarikhurd, Dahod, claim to have been cultivating land bearing Survey No. 21 (Old Survey Nos. 13 & 12) since 1975.
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The petitioner, a social activist, filed multiple RTI applications with various authorities, including the District Collector and the Geologist, Gandhinagar, seeking information regarding actions taken against illegal...
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The petitioners challenged two orders: one dated 20/08/2025 by the CEO of the Gujarat State Waqf Board rejecting Change Report Nos. 403/2018 and 512/2020 on alleged consensus, and another dated 09/10/2025 by the Offic...
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The petitioners are members of Forest Dwelling Scheduled Tribes residing in Village Antari, Sabarkantha. They claim that their families have cultivated land in Survey No. 17 since 1958.
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The petitioners, retired Superintending Engineers (SEs) of the State of Gujarat, sought pay parity with SEs in the Central Government and a higher pay scale than their subordinates, Executive Engineers (EEs).
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The petitioners are descendants of Panchabhai Thebabhai, who held lands in Village Haripar, District Rajkot
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The petitioners are members of Forest Dwelling Scheduled Tribes residing in Village Rozam, Taluka Dahod, where they have allegedly cultivated forest land (Survey No. 20) for over 50 years.
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The petitioner, a qualified Gynecologist, was named as an accused in Criminal Case No. 542/2018 following an inspection at Shivalay Hospital where she was a visiting doctor.
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The petitioner’s date of birth was recorded as 15/07/1981 in the birth register maintained by the Himmatnagar Nagarpalika based on details provided by Soni Nursing Home
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The petitioners married on 23.02.2024 but separated on 12.03.2024 due to irreconcilable differences
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The Petitioner was issued a Letter of Acceptance (LoA) by Western Railways on 20.06.2025 for an IOT-based project
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On June 10, 1993, Jayantikumar Parshottam fell into an unmarked 20-foot deep pit excavated for laying underground drainage pipes on a public road in Jamnagar
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The petitioners were tenants of agricultural lands bearing Survey Nos. 1094 and 992 in Village Hajipur.
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The property in dispute was originally owned by Mahipatram Dolatram. In 1968, two release deeds were executed: one (No. 1905) for 1565 sq. yards in favor of the father of Defendant No. 1, and another (No. 1906) for 15...
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The petitioner, an 80-year-old retired railway employee belonging to a scheduled caste, sought an electricity connection for his residence where he has lived for 40 years
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Following the Godhra train burning incident, communal riots broke out in Vadodara on February 28, 2002. It was alleged that an unlawful assembly of approximately 200 people, including the respondents, attacked the hou...
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The applicant-wife and respondent-husband were married on December 6, 2015, and have a five-year-old son.
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The petitioners and respondents own adjacent portions of agricultural land carved out of Survey No. 22 in Mouje Maska, Kutch
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The State of Gujarat appealed a 1998 judgment and order of acquittal of five accused charged under Sections 302, 323, 426, 452, 147, 148, and 149 of the IPC
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The petitioner, Digjam Limited, underwent a scheme of amalgamation sanctioned by the Gujarat High Court on 17.02.2016 under Section 394 of the Companies Act, 1956
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The respondent, a Talati-cum-Mantri (Public Servant), was accused of demanding a bribe of ₹4,000 from the complainant to certify a rejected land mutation entry
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