HCMONTHLY CASE LAW ARCHIVE
Read 378 LawLens analyses of Gujarat High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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Devika died after being found unconscious in a bathroom at her matrimonial home. She had been married to respondent No. 1 for approximately two and a half years and had a young daughter.
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A collision on 16 January 2008 involved a bus, tanker, tipper and truck, causing deaths and serious injuries among the bus occupants.
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The petitioner, a legal heir of the original tenant, challenged concurrent eviction decrees for non-payment of rent.
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The petitioner societies sought inclusion of their managing-committee members in the agriculturists’ constituency voters’ list for the APMC, Bhabhar elections. Their names were initially included in the preliminary li...
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The petitioner faced charges under Section 363 of the Indian Penal Code, Sections 64(2)(I), 64(2)(M) and 87 of the Bharatiya Nyaya Sanhita, 2023, and Sections 4 and 6 of the POCSO Act, arising from the alleged abducti...
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The respondent was tried under Sections 307 and 498A of the Indian Penal Code (IPC) and acquitted by the Additional Sessions Judge, Kheda at Nadiad.
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The respondent was tried under Section 302 of the Indian Penal Code for allegedly causing his wife’s death by kicking and punching her during a quarrel on 4 July 1996
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The petitioner challenged notices dated 17 and 27 July 2026 directing removal of an alleged encroachment on Government land within two days.
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The petitioner challenged notices dated 17 and 27 July 2026 directing removal of an alleged encroachment on Government land within two days and requiring documents supporting the petitioner’s claim to the property
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ICICI Bank conducted a SARFAESI e-auction on 10 October 2025 for secured property, and the petitioner’s bid of ₹40,25,000 was accepted.
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The petitioners sought removal of their property in Shahpur, Ahmedabad, from the heritage structures list, stating that the bungalow was dilapidated and required repairs.
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The State appealed the respondents’ acquittal of charges under Sections 302 read with 34 of the Indian Penal Code, 1860, arising from the death of Maniben after she sustained burn injuries.
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During the pendency of Regular Civil Appeal No. 108 of 2019, the parties entered into a compromise, which was presented before the Appellate Court in a Lok Adalat on 13 July 2019; a consent decree followed.
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A motorcycle–car accident on 27 November 1985 caused the death of Narshibhai Patel, aged about 27. The Tribunal found the car driver solely negligent and awarded the claimants Rs. 7,42,000, assessing the deceased’s an...
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The deceased, aged 34, worked as a driver in the District and Sessions Court and died in a motorcycle–truck accident on 12 November 2008.
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On 14 December 1997, a car and a truck collided. The car’s owner-driver was seriously injured, and his wife, son, and another occupant, Purshottambhai, died
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The prosecution alleged that on 10 June 1993 the accused attacked Ramchandra with weapons, causing injuries from which he later died in hospital.
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The petitioner, born in Rajasthan, lived and studied in Gujarat for several periods, including from Senior KG to Standard 3 and from Standards 7 to 12.
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The appellant, the deceased’s husband, was accused of subjecting her to harassment and torture that allegedly led to her suicide.
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Chetnaben died after sustaining a head injury at her matrimonial home, approximately 20 months after her marriage.
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The petitioner, a retired Panchayat employee, faced criminal proceedings arising from alleged financial irregularities in an employees’ cooperative society.
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On 27 May 2016, a collision between a motorcycle and a truck resulted in the death of the motorcycle’s driver, an Assistant Engineer aged 32.
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The workman, employed as a clerk from 1986 and confirmed in 1994, was suspended over an allegation that he had left his cash counter without permission in July 2007. Following an inquiry that found the charges proved,...
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The petitioner’s wife died after undergoing laparoscopic myomectomy on 22 February 2025 and being transferred to another hospital; she died the following day.
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On 25 June 2007, the appellant, then 25 and pursuing an MBA after completing an Electrical Engineering degree, was injured when the bus in which he was travelling crashed into a road divider.
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The petitioner sought re-issuance of a passport for her minor daughter, Jia Maulik Thakkar, born on 8 September 2011.
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On 9 April 2013, the claimant was driving a jeep when it collided with a trailer, causing him grievous injuries. He claimed compensation under Section 163-A of the Motor Vehicles Act, 1988, alleging annual agricultura...
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The petitioner, the minor child’s mother, sought re-issuance of her son Akshat Maulik Thakkar’s passport.
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The petitioners, original plaintiffs, obtained a decree entitling them to recover ₹30 lakh with 6% interest from respondent No. 1, the original first defendant. The decree separately provided that the plaintiffs and r...
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The prosecution alleged that the accused stabbed Dharmendra, who had previously been in a relationship with the accused’s sister, causing his death on 3 July 2023.
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The complainant alleged that, after her marriage to petitioner No. 1 in 2012, her husband and his family members subjected her to cruelty and physical abuse, including in connection with a demand for a four-wheeler as...
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The complainant alleged that, after her 1993 marriage to Yunusbhai Rasulbhai Dewan, she was subjected to mental and physical cruelty and was made to leave the matrimonial home in 2009.
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The petitioner challenged, under Article 227 of the Constitution, the order dated 31 August 2026 by which the 6th Additional District Judge, Vadodara, rejected his application under Order XLI Rule 27 of the Code of Ci...
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On 29 September 2005, a pickup van travelling from Charadva to Morbi stopped after a rear-wheel puncture.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Vadodara’s award dated 21 August 2024 in MACP No. 398 of 2016. The appeal concerned the amount of co...
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The deceased, Manish Mansukhbhai Rathod, was travelling with friends on a train from Mumbai Central towards Wankaner when he fell from the train and died on 9 August 2024.
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On 25 October 2008, a collision between a motorcycle and a truck caused the 31-year-old motorcycle rider to suffer fractures of the tibia and fibula.
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The plaintiffs brought a suit for specific performance and other reliefs, including cancellation of sale deeds concerning the suit land.
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The claimant, a teacher earning a fixed salary of ₹4,500 per month, sustained injuries in a road accident and was assessed as having 12% functional disability.
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The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained when his motorcycle collided with an ST bus on 23 October 2020.
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Respondent No. 3, an Executive Engineer who had served the Gujarat Water Supply and Sewerage Board for over 36 years, retired on 31 July 2019. The Board claimed that departmental proceedings justified withholding part...
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The applicant sought transfer of Family Suit No. 125 of 2025 from the Family Court, Amreli, to the Family Court, Junagadh.
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The appellant, aged 25, sustained injuries when his Maruti car collided with a truck on National Highway No. 8.
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On 12 November 2000, Dhulabhai was struck by a tractor while returning from his farm and later died.
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On 16 February 2024, the deceased was travelling as a pillion rider when a dumper struck the motorcycle from behind, causing fatal injuries.
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Respondent No. 4 purchased an undivided parcel of land in Survey No. 153, Village Ravipura, by registered sale deed dated 11 February 2002; the transaction was recorded in Entry No. 415.
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The appellant was appointed as a Vidya Sahayak in 1999. After an FIR was registered against him and family members, he was convicted in 2003.
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The petitioners challenged orders declaring void a registered sale deed dated 15 May 2007 for land at Mouje Raska, Kheda, on the ground that the transaction violated the Bombay Prevention of Fragmentation and Consolid...
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The respondent workman was engaged as a daily-wage Watchman in the Petlad Irrigation Sub-Division from 11 June 1975 and was paid Rs. 600 per month.
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The complainant alleged that the petitioners obtained a refundable deposit of ₹10,00,000 for a dealership involving MBH Pumps, failed to refund the deposit or pay agreed interest, supplied defective goods, and later a...
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In 1962, land at Village Navagam was granted to the predecessor-in-title of respondent No. 3 for cultivation, subject to a requirement that cultivation begin within two years.
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The petitioner challenged, under Article 227 of the Constitution, the order dated 10 August 2022 refusing to condone delay in filing a Regular Civil Appeal against a 2016 decree in a suit for recovery of ₹15,00,000.
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The disputed land, Block No. 126 at Village Mota Borsara, was restrictive-tenure land associated with Section 73AA of the Bombay Land Revenue Code, 1879 (“Code”). The Deputy Collector initiated proceedings in 1995 ove...
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The applicant, a village temple priest, was accused of taking the complainant’s daughter away at night in a car with two other persons.
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The prosecution alleged that, on 19 July 2011, the complainant and his mother were assaulted in a public market after the complainant accidentally touched the accused.
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The Trial Court ordered restoration of Special Civil Suit No. 31 of 2017, qua the respondent, subject to payment of ₹3,000 in costs within 15 days; failing payment, the restoration order would automatically stand set...
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The petitioners, members of Scheduled Tribes, claimed that their family had possessed and cultivated land at Village Unchvaniya since 1954 and that the Gram Panchayat allotted it to their father for cultivation in 1965.
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On 19 December 2007, the claimant was travelling in a rickshaw chhakda that overturned after its driver lost control, causing the claimant injuries.
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On 14 July 2012, the deceased, aged 26, was standing by the roadside with his father when a truck struck him. He died later that day after being admitted to hospital.
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The complainant alleged that he had married Leelaben in 2017 and that, in July 2022, she left his home and married the applicant, Kajabhai Danabhai Patel; the marriage was registered on 28 July 2022.
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The appellant was convicted under Section 135 of the Electricity Act, 2003.
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The petitioner, respondent No. 8 in Regular Civil Appeal No. 20 of 2019, challenged the appellate court’s order dated 20 November 2021.
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Ushaben, who had been married to respondent no. 2 for about eight years and had two young children, was found dead with her children in two wells at village Balaiya.
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On 18 August 2009, Rajubhai alias Rajeshbhai was fatally struck from behind by a motorcycle while returning from work.
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The original complainant appealed under Section 378(4) of the Code of Criminal Procedure, 1973 (“CrPC”) against the respondent-accused’s acquittal by the 4th Additional Chief Judicial Magistrate, Surat, dated 24 Octob...
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The claimant alleged that he sustained grievous injuries, including a fracture, when the motorcycle he was riding was struck by a motorcycle driven rashly and negligently by respondent No. 1 near Kabirpur crossroads
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On 13 April 2015, Vikrambhai Chekhaliya, who was travelling as a labourer on a fertiliser-carrying dumper, came into contact with a live electric wire, suffered electrocution injuries and later died.
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The petitioner challenged notices under Section 148 of the Income-tax Act, 1961, reopening its assessments for A.Ys. 2013–14 and 2014–15.
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The petitioners purchased the residential property at A-51, Spring Meadows, South Bopal, Ahmedabad, by registered sale deed dated 30 December 2024.
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Dahod’s award dated 31 August 2016 in Motor Accident Claim Petition No. 122 of 2009.
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Four persons held equal shares in land acquired for the Narmada Canal project.
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Land at Paneli Moti, Taluka Upleta, was acquired for the Paneli Small Irrigation Scheme.
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On 18 August 2003, a motorcycle and a truck collided, killing both the motorcycle’s rider and pillion-rider. Their respective dependants filed compensation claims. The Motor Accident Claims Tribunal found both the tru...
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On 12 September 2012, two deceased labourers were travelling in a goods truck after loading powder bags, with the intention of unloading them at their destination.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Kheda at Nadiad’s award dated 30 May 2014 in MACP No. 141 of 2013.
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A 27-year-old bachelor, who worked as a goldsmith, died in a collision between his two-wheeler and a truck on 10 October 2023.
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The petitions arose from a long-pending labour reference.
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The petitioners were charge-sheeted for offences under Sections 306, 498A and 114 of the Indian Penal Code.
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The Gujarat High Court initiated suo motu contempt proceedings after Deepak Khosla made allegations against two sitting Judges in an application seeking contempt proceedings.
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For A.Y. 2021–22, the petitioner’s return was scrutinised, including a transfer-pricing adjustment of Rs. 31,16,52,233.
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The appellant’s land was acquired for the “Bhakaharvad Punah Prabharan Yojna” following notifications under Sections 4 and 6 of the Land Acquisition Act, 1894, published on 10 March 2005 and 15 September 2005; the awa...
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The appellants’ land was acquired for the “Bhakaharvad Punah Prabharan Yojna” following notifications under Sections 4 and 6 of the Land Acquisition Act, 1894, published on 10 March 2005 and 15 September 2005, respect...
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The claimants alleged that the deceased, Dipak Pithadiya, was travelling from Kandivali to Borivali on 5 November 2008 with a valid ticket when he fell from the crowded train after a jerk and was fatally injured.
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On 9 January 2018, the deceased was found unconscious at home.
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The petitioner sought quashing under Section 482 Cr.P.C. of an FIR registered at Sarthana Police Station under Sections 332, 353, 385 and 427 IPC and Sections 3(1)(r) and 3(1)(u) of the SC/ST (Prevention of Atrocities...
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Reshmabanu sustained burn injuries on 13 August 2009 and died seven days later.
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The lead petitioner challenged an order dated 27 December 2022 demanding service tax for FY 2015–16 under the Finance Act, 1994
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Navinchandra Shah died after his Indigo car collided with truck No. RJ 09 GA 0205 while travelling from Modasa to Bayad.
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The appellants, the original claimants, appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal’s award dated 28 February 2017 in Motor Accident Claim Petition No. 1294 o...
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The deceased, Vajesing @ Vajhing Mathurbhai Mohaniya, died when the pickup vehicle in which he was travelling collided with a stationary truck on 11 July 2021. His wife and children claimed compensation under Section...
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Pushpendrasinh Shersinh Ravat, aged 20, died when the trailer in which he was working as a conductor and labourer overturned. His legal representatives claimed compensation, alleging that the driver had driven rashly...
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On 18 December 2003, Bharatsinh alias Babubha Bachubha Jadeja and Mobatsinh Gumansinh Jadeja were travelling with fertilizer in a Chhakda rickshaw that overturned, causing fatal injuries.
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The Gujarat High Court considered three connected applications under Section 482 CrPC arising from disputes between members and office-bearers of Yogeshwarnagar Co-operative Housing Society.
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The claimant was injured while riding pillion on a motorcycle that collided with the insured motorcycle, allegedly driven negligently.
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The deceased was riding an Activa scooter on a National Highway when it collided with a stationary trailer-truck at about 8:30 p.m.; he later died from his injuries. The claimants, his parents, sought compensation und...
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On 2 February 2009, the claimant was riding a motorcycle with his nephew when a tempo driven by respondent No. 1 allegedly struck the motorcycle, causing the claimant serious injuries.
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On 18 June 2015, Dineshbhai Mohanbhai Patel was driving a rickshaw when an Eicher truck, driven from behind, collided with it; Patel sustained fatal injuries.
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On 17 November 2011, Ranjeetsinh Sabsinh died in a collision between his motorcycle and a jeep.
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On 20 March 2006, the claimant, then approximately 15 years and 10 months old and studying in Standard 5, was struck from behind by an Eicher vehicle while walking to her farm. She sustained serious injuries, includin...
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On 4 December 2005, a Maruti car allegedly driven rashly collided with a stationary tractor while the deceased, Punjabhai, and another person were repairing it roadside. Punjabhai, a 28-year-old bachelor, died from hi...
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On 6 October 1994, Valjibhai Vakhatram was travelling in a hired goods truck with sacks of green gram when the truck overturned near village Abala on the Suigam–Bhabhar Road, causing his death.
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The Federation incurred common corporate expenses at its Head Office (HO) in Anand, including advertising, IT, legal and employee-related expenses, which also benefited its branches and depots.
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The appellants were the deceased Jyotiben Bhupendrabhai Vaidh’s daughters.
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The petitioner challenged a notice dated 18 March 2026 under Section 148 of the Income-tax Act, 1961, seeking to reopen the assessment for A.Y. 2022–23.
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The petitioners invoked Article 227 of the Constitution to challenge the Principal District Judge, Rajkot’s order dated 20 November 2017 in Civil Miscellaneous Appeal No. 7 of 2009, seeking its setting aside and conti...
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹2,09,520 with 9% annual interest for injuries sustained in a road accident.
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The petitioners, plaintiffs in Special Civil Suit No. 681 of 2010, challenged orders closing their right to lead further evidence and refusing to reopen that right.
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The appellant challenged an order dated 24 April 2026 by which the learned Single Judge declined to entertain his writ petition.
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Two claimants, travelling on a motorcycle, were injured when it collided head-on with a dumper on the Thangadh–Chotila Road.
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The insurer appealed an award of ₹1,03,96,200 following a motor accident in which the claimant, then aged 27, suffered paraplegia and was assessed as 100% disabled.
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The deceased, Jivanbhai, died after a truck carrying him and household goods overturned following a collision with another truck.
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The complainant alleged that, under an agreement to sell dated 17 November 2015 for Rs. 1.25 crore, he paid Rs. 25 lakh as advance and was to pay the balance at execution of the sale deed. The land was later sold to a...
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The respondents applied under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC), seeking rejection of the petitioner’s plaint.
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The appellants’ 510 sq. m. agricultural land at Village Vatrakgadh was acquired for the Sujlam Suflam Canal Spreading Scheme. The Section 4 notification was published on 6 May 2005, followed by a Section 6 notificatio...
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The applicant sought to quash an FIR registered at Kapurai Police Station under Sections 316(2), 318(4) and 54 of the Bharatiya Nyaya Sanhita, 2023, together with the charge-sheets and ensuing criminal proceedings.
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Before 1 July 2017, Filatex was subject to the central excise and service-tax regime and availed CENVAT credit.
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The petitioners, plaintiffs in Special Civil Suit No. 22 of 2016 before the Civil Judge at Mahesana, sought damages alleging that construction of a check-dam had submerged their land.
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In an earlier proceeding, the High Court permitted the petitioner to contest show-cause notices before the authority and directed the authority to provide an adequate opportunity of hearing and pass a reasoned order.
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The prosecution alleged that on 26 April 2001 the accused fatally injured his wife with an axe after she sought to visit her parental home. The deceased died on 20 May 2001 from complications associated with her throa...
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The appellant was convicted under Section 135 of the Electricity Act, 2003.
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The deceased, a factory worker, was resting on a heap of cotton in the open premises of M/s. Vivekand Industries after working hours when a tractor entered the compound and ran over him while reversing or manoeuvring....
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On 5 November 2003, a Food Inspector purchased 600 grams of loose soji from the respondent’s shop for analysis.
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 523 of 2026 from the Family Court at Ahmedabad to the concerned court at Surat.
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 592 of 2025 from the Family Court at Gandhinagar to the concerned court at Mehsana.
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The petitioner filed his return for A.Y. 2016–17 declaring total income of ₹11,22,23,090.
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Pushpaben, married to the respondent for about 15 years, had a son with him.
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The appellants, the deceased’s claimants, challenged the Motor Accident Claims Tribunal, Kachchh at Bhuj’s award in Motor Accident Claim Petition No. 303 of 2011, seeking enhancement of compensation.
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The petitioner held Advance Authorizations for importing raw materials used in export goods and sought refunds relating to IGST paid in connection with exports, including amounts previously paid as interest and penalty.
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 104 of 2026, filed by her husband under Section 13 of the Hindu Marriage Act, 1955, and pending before the F...
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The petitioner was elected Sarpanch of Kuvasana Gram Panchayat on 22 June 2025. On 8 May 2026, the Vice-Sarpanch and five other members moved a no-confidence motion against him. A special meeting was held on 1 June 20...
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The original petitioner purchased the property in 2008. The respondent approved a residential building plan in 2009 and, in 2013, approved an additional plan changing the use to commercial.
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A search under Section 132 of the Income Tax Act, 1961, was conducted in the Sambhaav Nila Group case during 2021.
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The complainant alleged that he advanced Rs. 3,40,000 to the accused, who issued three cheques; two cheques totalling Rs. 40,000 were encashed, while the cheque for Rs. 3,00,000 was dishonoured for insufficient funds.
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A search under Section 132 of the Income Tax Act, 1961, was conducted at the petitioner’s residence on 11 April 2017. During the search, silver weighing approximately 39 kg was found in a cupboard; the petitioner was...
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The claimant sought compensation for injuries allegedly sustained when scooter No. GJ-18-C-1464 struck her while she was walking by the roadside.
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On 9 May 2008, a motorcycle and a tanker were involved in an accident in which Simanbhai Bondaliyabhai Gavit died.
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On 23 February 2012, a collision between a scooter and an Indica car resulted in the death of Natubhai Selabhai @ Chhelabhai Thakor (Makwana).
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Sakina Salimbhai Khatri died in a collision between a Jeep and a luxury bus on 20 May 2008.
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The original complainant appealed under Section 378 of the Code of Criminal Procedure, 1973, / Section 419(4) of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the Magistrate’s order acquitting the accused of a...
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The original complainant appealed under Section 378(4) of the Code of Criminal Procedure, 1973 (CrPC) / Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), challenging the Trial Court’s order acquittin...
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The State appealed under Section 378 CrPC against the Sessions Court’s acquittal of the respondents of offences under Sections 498A, 306 and 114 IPC.
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The parties contracted for the supply, installation and commissioning of a lift for ₹1,80,000, with completion due within 20–32 weeks. The plaintiff paid the defendant ₹1,44,000, but the lift was not completed.
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On 25 October 1990, Kailashgiri Jamnagiri was found dead near the village water tank.
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The petitioners, plaintiffs in a suit seeking a declaration of co-ownership over certain lands, applied to amend their plaint to seek partition and a share of the sale consideration for one of the lands sold by the de...
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The original complainant appealed under Section 378 CrPC / Section 419 BNSS against the Trial Court’s order acquitting the accused of an offence under Section 138 of the Negotiable Instruments Act, 1881.
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The appellant, who claimed to be the duly appointed Muttavalli of the Porbandar Suryawad Memon Jamaat Waqf, challenged the Waqf Board CEO’s order appointing an Election Officer and Assistant Election Officer, alleging...
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The assessee claimed ownership of intangible assets associated with the Nirma business, including trademarks and trade names. A 1980 dissolution deed provided for payment to her of 2.5% of the firm’s net profits or Rs...
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The workman had served the College for 21 years on a fixed-pay basis.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Gondal’s award dated 9 February 2024 in Motor Accident Claim Petition No. 134 of 2016.
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The petitioner-father sought a writ of habeas corpus and custody of his daughter, aged about two years and three months, who was living with her mother, respondent no. 6. He alleged that the mother had removed the chi...
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State Bank of India had extended credit facilities to M/s Haru Worldwide Limited, secured by registered mortgages over several properties, including Survey Nos. 525 and 530 at Mouje Rupavati.
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The appellant, an injured claimant, appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Gondal’s award dated 9 February 2024 in Motor Accident Claim Petition No. 135...
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The original claimants appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Banaskantha at Deesa’s award dated 25 September 2025 in Motor Accident Claim Petition No....
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Mavjibhai Saradhiya applied under Section 70(b) of the Gujarat Tenancy and Agricultural Lands Act, 1948, claiming tenancy over two acres of Survey No. 125 at Moti Saran.
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The petitioners occupied dwelling units on land forming part of Preliminary Town Planning Scheme No. 40 (Limbayat–Dindoli), in the Harijan Vas area of Surat.
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The parties were involved in cross-suits concerning land at Survey No. 39, including a disputed 39-guntha parcel. During the suits, they executed a registered family-settlement MOU dated 4 November 2023. Under it, the...
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The complainant appealed the acquittal of two accused by the Special (POCSO) Court, Godhra, on charges under Sections 363, 366, 376(2)(n) and 114 IPC and Sections 4, 6 and 12 of the POCSO Act.
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The petitioners challenged an order refusing to stay execution proceedings arising from an ex parte decree dated 16 January 2001.
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The opponent filed Family Suit No. 31 of 2025 against the applicant before the Family Court at Mundra-Kutch.
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An FIR was registered following the alleged dumping of acidic industrial chemicals near a public pond.
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The appellant, a 31-year-old woman, alleged that on 28 May 2021 the accused forced her to travel with him from Village Sadra to Barvada, threatened to kill her and her minor son, and kept her at a farm for about 12 da...
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On 15 December 1994, a Food Inspector collected a sample of “Jitu Lollypop Candy” from the respondent’s shop.
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Sunitaben married respondent No. 1 on 18 April 2008.
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The petitioner, the original plaintiff in Special Civil Suit No. 57 of 2008, challenged an order of the Principal Senior Civil Judge, Gondal, concerning the affidavit in lieu of examination-in-chief filed by his power...
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On 10 April 2013, a truck carrying labourers and their goods overturned after its driver allegedly lost control, resulting in the deaths of the labourers
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The deceased died in an accident on 22 January 1999 while travelling in a jeep that crashed after colliding with a tractor-trolley and then a roadside tree. The claimants sought compensation under Section 166 of the M...
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The petitioner was an accused in a case under Sections 406, 409, 420 and 120B IPC and Section 3 of the GPID Act.
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The trial court initially directed the petitioner to pay the respondent 50% back wages; the appellate court enhanced the award to 100%.
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On 10 September 1991, a Food Inspector collected a sample of “Taja Iodized Salt” from the respondent firm’s premises. The Public Analyst and, subsequently, the Central Food Laboratory reported that the sample did not...
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The claim arose from a collision between a motorcycle and a tractor-trolley parked on the road after a tyre puncture. The motorcycle rider died and the pillion rider was injured.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Anand’s award dated 30 September 2016 in Motor Accident Claim Petition No. 105 of 2008.
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The prosecution alleged that the deceased was last seen going towards a canal with two accused and was later found dead in the canal with head injuries.
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The complainant alleged that the respondent-accused had abducted his daughter and repeatedly sexually assaulted her.
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The deceased, Santokben, had been married to accused No. 1 for more than seven years.
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On 6 May 1995, Lulabhai was travelling as a labourer in truck No. GTK-3049 to unload stones when the truck overturned into a ditch near Dangaria village, allegedly due to the driver’s rash and negligent driving. Lulab...
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The complainant alleged that the petitioner, her neighbour, had harassed her over approximately three months and, on 25 February 2016, made unwanted advances, threatened her and grabbed her feet at her home.
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The claimants appealed against a Motor Accident Claims Tribunal award of ₹83,000 with 12% annual interest, which held the driver and owner jointly and severally liable but exonerated the insurer.
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Respondent No. 4 applied under Section 5 of the Mamlatdar Courts Act, 1906, claiming that he and his predecessors had used a route across the petitioners’ lands to access Survey No. 454, and that the petitioners obstr...
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The petitioner filed his return for A.Y. 2020–21 declaring income of Rs. 43,31,600; it was processed under Section 143(1) of the Income-tax Act, 1961.
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On 20 September 2009, a motorcycle driven by Gambhirsinh, with Omprakash as pillion rider, collided head-on with a luxury bus. Both occupants sustained injuries.
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On 8 January 1997, the appellant, a semi-skilled electrical worker, was electrocuted while working on an electric pole after the supply was unexpectedly restored.
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The appellant, a semi-skilled worker, was electrocuted while working on an electric pole on 8 January 1997, sustaining serious injuries and permanent disability.
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The Section 4 notification for acquisition of the appellants’ lands was published on 2 February 1978.
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On 20 January 2019, the deceased, a truck driver, was injured when a bundle of paddy grass fell on him while he was untying a rope during unloading.
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The applicants sought to quash FIR No. 11196010250014 of 2025, alleging offences under Sections 318(4), 336(2), 338, 336(3), 340(2), 339 and 61(2) of the Bharatiya Nyaya Sanhita, 2023.
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The respondent challenged a judgment and decree dated 30 November 2022 of the Additional Judge, Small Causes Court, Vadodara, in SMST-R No. 225 of 2020, by filing Regular Civil Appeal No. 15 of 2023.
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The petitioners challenged the Trial Court’s order rejecting their application to condone delay in filing an application under Order XXXVII Rule 4 of the Code of Civil Procedure, 1908 (CPC).
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The petitioner invoked Article 227 of the Constitution to challenge the trial court’s order dated 20 March 2026 below Exh. 43 in Special Civil Suit No. 27 of 2025, seeking dismissal of the application and interim prot...
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The petitioner, who had not filed a return of income for Assessment Year 2016–17, jointly sold immovable property with seven family members for ₹6,27,04,000.
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The State appealed under Section 378(1)(3) of the Code of Criminal Procedure, 1973, against the acquittal of the accused of offences under Sections 397, 504, 506(2) and 114 of the Indian Penal Code, read with Section...
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The applicant, a director of Singhal Plywood Industries Private Limited, sought quashing under Section 482 CrPC of an FIR registered at Bhachau Police Station for offences under Sections 406, 409, 381, 34 and 120-B IP...
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Sangitaben died after consuming pesticide.
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The State appealed under Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the acquittal of the accused of offences under Sections 363, 366 and 376(2)(n) of the Indian Penal Code and Sections 4 and...
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The petitioner, a Junior Telecom Officer, was dismissed from service on 17 August 2005 following departmental proceedings concerning an alleged demand and acceptance of illegal gratification.
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The accused was tried for the rape and murder of his minor fiancée, whose body was found in a farm on 9 July 2022. The prosecution relied principally on call-detail records, forensic evidence, the accused’s alleged po...
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Falguniben was found dead by hanging at her matrimonial home.
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The five workmen were employed at the respondent’s Anand plant.
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The State appealed under Section 378 of the Code of Criminal Procedure, 1973, against the respondents’ acquittal by the Sessions Court of charges under Sections 302 and 114 of the Indian Penal Code and Section 135 of...
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Palanpur’s judgment and award dated 23 September 2017 in Motor Accident Claim Petition No. 47 of 2013.
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For AY 2018–19, the petitioner, a pharmaceutical manufacturer, filed a return declaring a loss of ₹3,68,51,957.
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The complainant’s FIR alleged that, after her marriage to accused No. 1, her in-laws (the present applicants, accused Nos. 2–5) made dowry-related remarks and demands, subjected her to verbal mistreatment, and instiga...
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The complainant alleged that land was fraudulently transferred through a sale deed executed by Accused No. 1, acting as power-of-attorney holder for an heir, in favour of his wife, Accused No. 2.
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The State appealed against the acquittal of two accused of offences under Sections 8(c), 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).
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The claimant was injured when a car in which he was travelling overturned near village Mamala.
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The applicants sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of an FIR registered at Navsari (Rural) Police Station for offences under Sections 323, 504, 506(2), 354(A) and 114 of the Indi...
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The petitioner, a Senior Civil Judge transferred to Deesa, was informed that no judicial quarter was available and was required to arrange private accommodation.
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The petitioner, a research institution, obtained three letters of credit (LoCs) to import machinery.
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The appellant was travelling as a pillion rider on a motorcycle when it was hit by a tractor, causing him injuries; an FIR was registered concerning the incident.
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Jagrutiben married respondent no. 1 about two years before her death and lived with her husband and in-laws.
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The prosecution alleged that on 22 February 2019 the accused struck Jivanbhai Babbabhai on the head with a wooden log and took his mobile phone, causing injuries from which he died.
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The applicant, the original complainant, sought leave to appeal against the Sessions Court’s judgment dated 19 August 2025 acquitting the accused of offences under Sections 302, 120B, 201 and 506(2) of the Indian Pena...
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In pending proceedings before the Family Court, Gandhinagar, the petitioner sought permission to examine his 16-year-old child as a witness to support his allegation that his wife had an illicit relationship with anot...
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The Assessing Officer issued a notice under Section 148 of the Income Tax Act, 1961, on 7 June 2021 for AY 2013–14, relying on the extended limitation period under the Taxation and Other Laws (Relaxation of Certain Pr...
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For Assessment Year 2018–19, the petitioner filed a return reporting income from Bitcoin trading through Zebpay.
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On 22 April 2015, the appellant and his wife were travelling by motorcycle when it collided with a car near village Chikodra.
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The deceased, aged 53, was killed in a motorcycle–truck collision on 12 January 2009. His wife, children and mother sought compensation.
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The claimant sustained injuries, including fractures of the tibia and fibula, when his motorcycle was struck by a car on 19 January 2019.
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![Gujarat High Court awards ₹1.5 lakh for loss of marital life after road-accident injuries left claimant impotent. SHIVAJIRAO RAMDAS SONAVNE vs GURUMEJSING AJITSING JAAT [DELETED]. Gujarat High Court. LawLens](/stories/thumbnails/gujarat-high-court-awards-1-5-lakh-for-loss-of-marital-life-after-road-accident-injuries-l-624a03209b7a43bdb849566e39b4c367.webp)
The claimant, a 32-year-old advocate, was injured when a truck struck his scooter from behind on 23 June 1992.
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Agricultural land at Village Jagudan, Mehsana, was jointly owned by two persons. One co-owner sold his share in 1996; the other sold his share to the petitioners by registered sale deed on 18 February 2000, and Mutati...
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The applicant invoked the High Court’s inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973, seeking to quash an FIR registered at “A” Division Police Station, Patan, alleging offences under...
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Petitioner No. 1 purchased part of Block No. 2404, Village Vamaj, by registered sale deed in 2007; he later sold it to Petitioners Nos. 2 to 4 in 2008.
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The petitioners challenged the Small Cause Court, Vadodara’s order dated 3 January 2026 below Exhibit 93 in Small Cause Suit No. 2526 of 2016, contending that the court had marked the list of documents but had not tak...
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The plaintiff claimed ownership of the suit land under a registered sale deed dated 12 March 2008 and sued to recover possession from the defendants.
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The deceased workman’s widow petitioned for the lump-sum compensation provided under the State Government resolutions dated 5 July 2011 and 7 April 2016, in lieu of compassionate appointment.
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The landlords sought eviction of the tenant from a residential house let at ₹25 per month, alleging that he had made permanent alterations and caused nuisance and annoyance to other tenants.
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The Union of India challenged the Principal Senior Civil Judge, Vadodara’s order dated 27 December 2018, passed below Exhibit-10 in Land Acquisition Reference No. 2 of 2015.
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The petitioner purchased land bearing Survey No. 258/2, Village Chhaya, by two registered sale deeds. Mutation entries Nos. 5546 and 5547 were certified on 10 February 1995, and the land was subsequently granted non-a...
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The petitioner filed a return for Assessment Year 2014–15 on 29 April 2015, declaring total income of ₹1,71,85,170, including short-term capital gain of ₹16,93,430 from the sale of land.
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For AY 2016–17, the assessee disclosed a long-term capital loss of ₹89,20,626 arising from his share in the sale of two agricultural lands.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Tribunal’s award dated 1 September 2016 in Motor Accident Claim Petition No. 553 of 2012.
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The claimant, a school teacher, sustained multiple injuries, including fractures, in a road accident and was admitted to hospital on 28 May 2001.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Bhuj’s award dated 30 November 2017 in Motor Accident Claim Petition No. 310 of 2002.
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The complainant alleged that the accused raped her at knifepoint in her home on 22 November 2019 while she was alone.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal, Jetpur’s award dated 11 March 2016 in Motor Accident Claim Petition No. 287 of 2012 (Old No. 386 of...
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On 6 May 1999, a truck allegedly driven rashly and negligently left the road and struck Pravinbhai and others standing on the roadside; Pravinbhai was crushed under the truck and died.
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹55,200 in MACP No. 173 of 2006, seeking enhancement on grounds including pain and suffering, transportation, sp...
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On 22 October 2000, a jeep carrying the claimants and their relatives allegedly left the road and crashed, causing injuries and fatalities
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The prosecution alleged that, at about 2:00 a.m. on 27 April 1999, several assailants robbed the Rukshmani Temple at Dwarka and assaulted its occupants.
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On 17 February 2005, the deceased was travelling as a pillion rider on a motorcycle on the Rajkot–Bhavnagar Road when it collided with an unidentified vehicle; the deceased died from injuries sustained in the accident
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The claim arose from a fatal road accident involving a pedestrian and a loading rickshaw.
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The assessee engaged bus, car and truck operators under contracts to transport employees and goods and deducted tax at source (TDS) under Section 194C of the Income Tax Act, 1961.
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The complainant alleged that his son, Bhavin, had a relationship with the applicant and contracted HIV.
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The petitions challenged Election Officer orders dated 24 August and 5 September 2026 concerning the voters list for the Deodar Agricultural Produce Market Committee election.
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded in MACP No. 456 of 2013 by the Motor Accident Claims Tribunal (Aux.), Jamnagar. The Tribunal ha...
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On 29 October 2001, the claimant, then aged 17, was loading groundnuts into a thresher attached to a tractor. The tractor suddenly started, causing the thresher’s belt to move and crush the claimant’s legs, which were...
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The claimant was injured when the Maruti car in which he was travelling collided with a truck allegedly standing on the road without warning signals or safety measures.
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On 6 March 1997, the claimants were travelling in a truck carrying cumin seeds when it was involved in a collision near Khokaria village; they sustained injuries and sought compensation
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The appellants, who were not parties to the original suit or the first appeal, obtained leave to bring this second appeal under Section 100 of the Code of Civil Procedure, 1908.
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The State appealed the Additional Sessions Judge, Anand’s order acquitting the respondent of offences under Sections 17 and 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).
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The petitioner had received unsecured loans from three entities during FY 2016–17, relevant to AY 2017–18.
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, against the common judgment and award dated 27 February 2012 in Motor Accident Claim Petition Nos. 620 and 1253 of 2003, contending that the co...
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The claimant, a truck driver aged 29, suffered a severe crush injury in a road accident on 14 April 2005, resulting in amputation of his right leg below the knee.
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The complainant, President of the Samast Yuva Ambedkar Samaj, alleged that sarees and textile material bearing images of Gautam Buddha near the garments’ lower border or pallu were being sold in Surat.
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Land was acquired for the Railways’ VOP Project, and the Reference Court’s decision enhancing compensation was followed by a First Appeal and cross-objections, which were partly allowed by the High Court on 7 March 1995.
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The plaintiff filed a partition suit concerning two parcels of land and an application for interim injunction.
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On 7 June 2021, two deceased persons were travelling on a motorcycle when a reversing dumper struck it, causing them to fall; a truck then struck the motorcycle. Both died at the scene
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The complainant’s daughter, born on 22 August 1999, did not return from college on 22 June 2017.
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The claimant, a mechanical engineering graduate aged about 28, sustained injuries in a road accident on 19 July 2006 involving his motorcycle and a truck. The injuries resulted in amputation of his leg. He sought comp...
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The claimant, a paid bus driver, was injured in a head-on collision with a truck on 31 August 2010.
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The deceased had borrowed money from several persons, including the applicants, and his wife alleged that the lenders demanded high interest and subjected him to persistent pressure and harassment to recover the debts.
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On 7 June 2021, Vijay Rajubhai Marvadi and Ajay Tulsibhai Marvadi were riding a motorcycle when a reversing dumper collided with it; a truck then struck the motorcycle.
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The State appealed under Section 378(1)(3) CrPC against the trial court’s acquittal of the respondents of offences under Sections 323, 504 and 114 IPC, Section 135 of the Bombay Police Act, and Section 3(1)(10) of the...
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The applicant, named as Accused No. 5, sought quashing under Section 482 Cr.P.C. of two FIRs registered at Mansa Police Station under Sections 406, 420 and 114 IPC.
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The plaintiffs, farmers whose land was rendered barren by floods, received alternative agricultural land from the State.
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Two occupants of a car were injured in a collision with a truck.
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Two FIRs were registered at Mansa Police Station in April 2018 under Sections 406, 420 and 114 IPC.
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The petitioner sought to restore mutation Entry No. 1295, recording a registered sale deed dated 20 July 2002 for land at Village Javantri, Taluka Talala.
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On 16 February 2006, the deceased was travelling in a Chhakdo Rickshaw carrying castor seeds and beans when it overturned; he later died from his injuries.
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On 6 December 2021, Ranjitbhai Sureshbhai Parmar was riding his motorcycle on Sarsa–Bhalej Road when it collided with a truck parked on the road. He died at the scene.
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The Motor Accident Claims Tribunal (Aux.), Ahmedabad, dismissed MACP No. 429 of 2014 because it found that the involvement of the vehicle in the accident had not been established.
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The Motor Accident Claims Tribunal (Main), Bhavnagar, dismissed MACP No. 136 of 2023 because it found that the involvement of the vehicle in the accident had not been established.
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Bachubhai Prabhubhai Rathod died after a tanker allegedly struck him while he was riding a bicycle.
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On 4 April 2010, Lobanbhai Kehjibhai Mandoriya was travelling as a pillion rider on a motorcycle with two other persons when the motorcycle met with an accident; he died from his injuries the following day.
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The claimants were awarded total compensation of ₹16,05,500, with interest at 9% per annum, for the death arising from a road accident.
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On 11 March 2007, the minor claimant was struck by a tractor and attached trolley while riding his bicycle, sustaining serious injuries, including urethral and perineal injuries.
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On 16 February 2019, Rakesh Ramabhai set himself on fire and later died from his injuries.
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The Motor Accident Claims Tribunal awarded compensation of ₹3,63,000, with proportionate costs and interest at 7.5% per annum, and fastened liability on the driver and owner of the offending vehicle, exonerating the i...
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On 14 June 2006, the claimant was travelling with millet in a loading tempo when it overturned, causing him injuries.
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The original plaintiff had filed Civil Miscellaneous Application No. 12 of 2018, seeking condonation of delay in a restoration proceeding relating to Regular Civil Suit No. 247 of 2015.
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On 8 December 2009, a collision between a scooter and a car killed Maheshbhai Dahyabhai Brahmkshtriya, a 50-year-old Senior Telephone Operating Assistant with BSNL.
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The complainant, who belongs to a Scheduled Caste, alleged that the respondents quarrelled with his relatives at agricultural land on 3 July 2016, used caste-related abuse, threatened them and set fire to the field’s...
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The petitioners challenged the dismissal of their suit by a judgment and decree dated 15 March 2017.
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The petitioners, plaintiffs in Special Civil Suit No. 21 of 2012, challenged the Trial Court’s refusal to condone the delay in applying to restore their suit, which had been dismissed for non-prosecution on 19 Februar...
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Mansi Sidhdharth Maheta, an occupant of a car, died in a collision with a truck on 19 October 2013. Her husband and son brought a claim petition.
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The complainant alleged that on 14 September 2016, the accused used caste-related derogatory language and behaved vulgarly, including allegedly removing his pants, in the presence of the complainant’s family.
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The appellants’ lands were acquired under a Section 4 notification published on 2 February 1978. The Land Acquisition Officer awarded Rs.1.50 per sq. m.; on reference under Section 18 of the Land Acquisition Act, 1894...
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The complainant, who belongs to a Scheduled Caste, alleged that the respondents assaulted her and her sisters-in-law with sticks, used abusive and caste-related language, and threatened them while they were working in...
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The petitioner, a company engaged in manufacturing encapsulation films and packaging products, filed its return for A.Y. 2022–23 on 22 September 2022, declaring a loss.
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The respondent’s father, a retired Railway employee, died on 7 April 2021; her mother had predeceased him.
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The petitioners sought payment of the unpaid differential compensation under the original award dated 30 March 2013.
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On 26 August 2023, minor Yatriben was travelling on an Activa from Tared to Mahuva when a Bolero truck allegedly driven rashly and at excessive speed collided with it. Yatriben sustained fatal injuries.
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The deceased was driving a Maruti van when it collided head-on with a GSRTC bus, resulting in his death.
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The petitioner supplied and installed Solar Power Generating Systems under composite contracts. For FY 2018–19, the respondent issued a show-cause notice under Section 74 of the Gujarat Goods and Services Tax Act, 201...
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The original land-acquisition awards were made on 30 March 2013 and 18 June 2013.
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The petitioner, a statutory water-supply and sewerage board, challenged an undated intimation under Section 143(1) of the Income-tax Act, 1961, for A.Y. 2023–24, which computed its income at ₹57.54 crore instead of nil.
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The appellant, the complainant and prosecutrix, alleged that the accused—a distant elder brother-in-law—had sexually assaulted her on 1 and 3 July 2017 and attempted to do so again on 6 July 2017, when her husband all...
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The complainant alleged that, under a 1998 agreement to sell three parcels of land, he paid ₹2,00,000 to Applicant No. 2, who acted as his mother’s power-of-attorney holder, but the agreed sale deeds were not executed.
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On 10 May 2000, the claimant, then a minor, was struck by motorcycle No. GJ-1-BN-7168 while walking on the correct side of Sola Bridge, sustaining multiple injuries.
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The Motor Accident Claims Tribunal (Auxi.), Rajpipla, in MACP No. 160 of 2017, directed the appellant-insurer to satisfy the claim and recover the amount from Opponent No. 3, relying on the “pay and recover” principle
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The appeals challenged the Motor Accident Claims Tribunal, Rajpipla’s award of ₹7,73,000 with 9% interest arising from the death of Pratik Chetanbhai Gamit in a collision between a motorcycle and a Mahindra pickup van...
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On 3 October 2002, Vinodbhai Nagjibhai Patel died after a truck collided with his motorcycle.
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On 26 August 2023, a Bolero truck allegedly collided with an Activa near Umaniyavadar Petrol Pump while the deceased minor was travelling with a claimant from Tared to Mahuva. The minor sustained fatal injuries.
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On 30 April 2016, the claimant fell from a tractor and his left leg was crushed under its wheel.
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The petitioner filed a return for A.Y. 2016–17 declaring income of Rs. 7,81,53,490. The return was scrutinised under Section 143(3) of the Income Tax Act, 1961, during which the petitioner was specifically asked about...
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The petitioner challenged an order dated 18 June 2014 imposing a redemption fine of ₹2,00,000 and a penalty of ₹5,000 under the Customs Act, 1962.
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The petitioner filed his return for A.Y. 2016–17 declaring income of ₹14,90,27,890.
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The claimant, a pillion rider on a motorcycle, sustained injuries when the motorcycle collided with a Bolero jeep on 5 February 2004.
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Reliance Infratel Limited (RITL) underwent a corporate insolvency resolution process.
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The appellant, a sweeper, claimed that she had worked for the respondent Gram Panchayat from 2008 to 2015 and was removed without due process.
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The plaintiff-landlord let a shop to the defendant-tenant under a rent agreement dated 7 November 2001 at Rs. 150 per month.
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On 22 November 2006, police acting on secret information searched the respondents’ residence. Respondent No. 1 was present; Respondent No. 2 was absent. Police seized 3.24 kg of material alleged to be ganja, cash and...
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Urmilaben, who lived with her husband, in-laws and minor son, set herself on fire on 21 May 2014 and died after 19 days of treatment.
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The plaintiffs, heirs of Rasikbhai Prabhudas Bhoi, claimed damages after he died by electrocution while on the terrace of a shop near an 11 kV electricity line.
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The State appealed the acquittal of the respondent, who had been charged under Sections 498A, 306 and 201 of the Indian Penal Code (IPC) in connection with his wife’s death
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The petitioners alleged that the National Highways Authority of India (NHAI) had used their land at Survey No. 522/Paiki, village Dharampur, to construct a temporary road connecting the bypass/overbridge.
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The plaintiff, a petrol-pump partnership firm, held a fire insurance policy covering petroleum products at its premises. On 18 October 1982, a fire broke out while petrol was being unloaded from a tanker into the pump...
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Gujarat Organics Limited challenged the levy of stamp duty on an amalgamation order dated 19 November 1994, passed under Section 394 of the Companies Act, 1956.
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The plaintiff filed Regular Civil Suit No. 174 of 2008 after the Corporation demolished Shop No. 69, which had been allotted to his father.
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The petitioners claimed to be owners and occupants of flats/offices in the disputed property, purchased from Ratnamala Vitthalbhai Chaudhary and her legal heirs between 2010 and 2015.
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The original licensee, Babulal J. Chotai, had operated a tea and refreshment stall at Rajkot Railway Station for over four decades.
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The petitioners’ land was acquired in 1999 under the Land Acquisition Act, 1894. The Section 11 award, made on 22 June 2001 in the names of three recorded tenure holders, was followed by a Reference Court award dated...
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The petitioner was appointed as Deputy Superintendent of Police (Unarmed), Class-I, on 14 October 2017, subject to a two-year probation under Rule 10A of the Gujarat Civil Services Classification and Recruitment (Gene...
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The Railway Authorities appealed against the order allowing the original petitioner to continue operating a tea and refreshment stall at Wankaner Junction Railway Station, subject to payment of the licence fee and com...
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The applicant, father of the deceased Naresh, challenged the Sessions Court’s acquittal of three accused charged under Sections 302, 201 read with Sections 34 and 120B of the Indian Penal Code (IPC), arising from Nare...
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The State appealed under Section 378(1)(3) of the Code of Criminal Procedure against the acquittal of the accused of offences under Sections 323, 427, 504 and 506(2) of the Indian Penal Code and Section 3(1)(10) of th...
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The complainant alleged that on 7 February 2014, while returning from a ration shop in Rupal village, the accused questioned her, made an indecent remark about her body and abused her; she further alleged that he late...
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The petitioner, born in Maharashtra in 2009, studied in Gujarat from nursery until October 2019.
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The prosecution alleged that, on 30 June 1993, the accused attacked Kalubhai and his nephew Bhurabhai with an axe and sticks while they were returning to their village.
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The claimants brought a claim under Section 163A of the Motor Vehicles Act, 1988, arising from an accident involving a motorcycle.
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The petitioner, an Ayurvedic doctor employed by respondent No. 3 University, retired from service in 2010 and sought retiral benefits.
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Jagrutiben, married to accused No. 1 about one and a half years before her death, died after consuming poison on 3 May 2012.
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An FIR was registered against the Child in Conflict with Law (CICL), then aged approximately 17 years and 5 months, for offences under Sections 103(1), 118(1) and 54 of the Bharatiya Nyaya Sanhita, 2023, and Section 1...
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The applicant, arraigned as accused No. 4, sought quashing of the complaint in Special NDPS Case No. 15 of 2025 alleging offences under Sections 8(c), 22(c) and 29 of the NDPS Act
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Jawri Mal Bishnoi, a Joint Director General of Foreign Trade, was arrested by the CBI on 24 March 2023 in a bribery trap and died the following morning while in CBI custody.
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The applicants sought quashing of an FIR registered at Bopal Police Station in 2026, alleging offences under Sections 318(4), 336(2), 336(3), 338, 340(2), 61 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioner-plaintiff brought a suit for specific performance against the original owners and later joined defendant No. 9, a subsequent purchaser of the suit property.
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Special Civil Suit No. 113 of 2004 was dismissed for non-prosecution on 9 November 2023.
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The landlord let two adjoining shops to the tenant under separate rent notes.
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The complainant alleged that, on 6 August 2007, he paid Applicant No. 1 ₹25 lakh for land at Village Bhanodra and received a possession receipt; a power of attorney concerning the land was also allegedly executed in f...
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The applicant sought relief under Section 482 of the Code of Criminal Procedure, 1973, to quash an FIR alleging offences under Sections 406, 409, 420, 114 and 120B of the Indian Penal Code, 1860, in connection with an...
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The Directorate of Revenue Intelligence (DRI) searched a flat rented by the applicants’ son and recovered 882 gold bars, jewellery, watches, cash and other items valued at approximately ₹109.33 crore.
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On 18 October 2016, Rambhai Jesabhai Rabari, driving a trailer from Gandhidham towards Morbi, collided with a trailer that was stationary near Jawaharnagar and died from his injuries.
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Arvind Brands Ltd. challenged a notice concerning an agreement to sell executed on 10 January 2000, which the stamp authorities treated as transferring immovable property and a trademark.
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The claimant was injured in a motor accident on 2 July 1988 while travelling in a goods truck with his goods.
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The appellants owned land adjoining Government waste land bearing Survey No. 141/1 paiki.
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On 29 April 2007, a collision between a motorcycle and a truck resulted in the death of motorcycle rider Haridevsinh.
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The complainant alleged that the petitioner borrowed ₹15 lakh and issued a promissory note and two cheques, each for ₹7.5 lakh; the cheques were returned for insufficient funds.
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The applicant sought to quash Criminal Case No. 650 of 2020, pending before the JMFC, Idar, for alleged offences under Sections 2, 9, 39, 50 and 51 of the Wild Life (Protection) Act, 1972.
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The complainant alleged that, on 25 October 2020, co-accused Narendrabhai J. Patel came to the complainant’s residence, abused him, and threatened to throw out his belongings and kill him unless he vacated the house.
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The State appealed under Section 378(1)(3) of the Code of Criminal Procedure, 1973, against the acquittal of the respondents in Sessions Case No. 107 of 2013.
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The petitioners challenged a Bhavnagar Municipal Corporation order dated 27 March 2015 that classified shops and showrooms with carpet areas exceeding 35 square metres as NU-1 properties, attracting a tax multiplier o...
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On 19 August 2005, Mehulkumar was travelling as a pillion rider on a scooter driven by Gauravbhai Pandya when the scooter collided with a jeep. Mehulkumar sustained fatal injuries.
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On 23 July 2007, Dayaben was struck by an ST bus while walking on Dhebarbhai Road, Rajkot, and died from her injuries.
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The prosecution alleged that, following secret information, police raided the respondent’s pan shop near Neelam Hotel on the Vadodara–Anand Road on 30 March 2009 and recovered 2.525 kg of poppy-straw powder.
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The claimant appealed the Tribunal’s dismissal of his claim petition.
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On 31 July 1994, the original claimant was injured while attempting to board a goods truck after arranging a fare with its driver.
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On 28 January 1994, the deceased, Prabhatbhai Babubhai Chauhan, was travelling on the mudguard of a tractor towing a trolley when the tractor overturned and crushed him.
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On 8 June 2002, the claimant was driving a jeep while travelling with office staff to repair a GEB line. Near Rabdal village, a trailer allegedly driven rashly and negligently collided with the jeep, causing the claim...
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, against the Motor Accident Claims Tribunal’s award dated 30 September 2013 in MACP No. 870 of 2005.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained in a road accident, including amputations of the right hand/upper limb.
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Jayantibhai Ambalal Patel, Managing Director of Jayanti Super Construction Pvt. Ltd., sought to quash an FIR and subsequent charge-sheet arising from the collapse of a 9-lakh-litre water tank constructed under a gover...
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The applicants sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of an FIR alleging that chemical waste was being dumped in open land behind their factory.
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The petitioner challenged a fresh show-cause notice in Form GST MOV-10 and an adjudication order in Form GST MOV-11 confiscating goods and a conveyance under Section 130 of the CGST Act.
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The respondents filed an application at Exhibit-17 before the first appellate court, challenging its jurisdiction to hear the appeal. While hearing that application, the appellate court also decided the appeal on its...
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The petitioners, heirs of the original owner, sought re-grant or return of land bearing Survey No. 82 at Mauje Sargasan, Gandhinagar, alleging it had not been used for the purpose for which it was acquired.
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The claimant, aged about 16, was struck by a truck while walking on 31 May 2011.
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On 10 March 2019, the claimant was riding a motorcycle with his wife as pillion passenger when a Bolero pick-up truck allegedly driven negligently collided with it. Both sustained injuries.
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The petitioner challenged a notice dated 31 March 2021 under Section 148 of the Income-tax Act, 1961, for AY 2014–15, and the order dated 28 December 2021 rejecting his objections to reopening
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The plaintiff challenged a registered sale deed dated 26 November 2010 by which her father-in-law transferred the suit property to the defendant, his daughter.
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Deenaben, an employee of Oriental Insurance Co. Ltd., died from injuries sustained when a tanker collided with the Activa on which she was travelling as a pillion rider.
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The appellant carried on a proprietary business until 31 March 1994.
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The assessee, a manufacturer and trader, claimed a deduction under Section 35(2AB) of the Income-tax Act, 1961, for scientific research expenditure in AY 2017–18.
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On 24 February 2018, a motorcycle carrying three persons collided head-on with a GSRTC bus near Babalpura bus stand.
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The Commercial Court allowed the respondent’s application under Section 9 of the Arbitration and Conciliation Act, 1996, directing the appellant to release specified inventory within seven days or deposit ₹3,28,66,401...
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The prosecution alleged that on 8 October 2011, at Azad Chowk, Chhattiyarda, the accused abused the complainant by caste, assaulted him with kicks and fist blows, and threatened to kill him.
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For Assessment Year 2009–10, the assessee earned exempt dividend and partnership income and incurred interest expenditure.
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The claimant was injured when a car struck his motorcycle on 20 February 2023.
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The petitioner had been convicted under Sections 499 and 500 of the IPC and sentenced to one year’s simple imprisonment and a fine.
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