HCMONTHLY CASE LAW ARCHIVE
Read 598 LawLens analyses of Gujarat High Court judgments published in September 2026, covering key rulings, legal principles and case law.
← BACK TO GUJARAT COURT REPORTPERMANENT MONTHLY EDITIONS
On 11 October 2023, a Fertilizer Inspector drew samples of a fertilizer product at a dealer’s premises in Bhuj-Kutchchh.
3 MIN READ→
The applicants sought quashing of an FIR and prosecution arising from three term loans sanctioned to the Vadodara Mahanagar Palika Safai Sevak Co-operative Society.
2 MIN READ→
The petitioners had challenged a 2010 sale deed concerning ancestral land in Special Civil Suit No. 49 of 2017.
2 MIN READ→
The petitioners challenged a 2010 sale deed concerning ancestral land and, during the suit, the land was acquired for National Highway purposes.
2 MIN READ→
The Motor Accident Claims Tribunal, Rajpipla, directed the insurer to pay compensation and recover the amount from the vehicle’s owner, finding breaches concerning the driver’s licence and policy coverage
2 MIN READ→
On 14 September 2004, Marukhusen Mohma Idris Ansari was fatally injured when a jeep collided with his scooter on the Ambaji–Khedbrahma Highway
2 MIN READ→
The complainant filed a private complaint concerning alleged extra-marital relationships between his wife and several men, including the applicant.
2 MIN READ→
The complainant appealed under Section 413 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the acquittal of three accused in Special (POCSO) Case No. 39 of 2019.
3 MIN READ→
The petitioner filed his return for A.Y. 2022–23 declaring total income of ₹30,06,140.
2 MIN READ→
The petitioner filed his return for A.Y. 2023–24 declaring income of ₹30,12,070.
2 MIN READ→
An FIR was registered against the applicant under Sections 51, 63 and 64 of the Copyright Act, 1957, after police seized Honda-branded two-wheeler accessories and 250 standalone logo stickers from commercial premises,...
3 MIN READ→
On 25 May 2006, a tractor driven by the appellant collided with a Santro car carrying the claimants, who sustained injuries.
2 MIN READ→
The State appealed under Section 418 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking enhancement of the sentence imposed on the respondent for offences under Sections 363, 366 and 354A of the Indian Penal Cod...
2 MIN READ→
The petitioner, an Assistant Teacher at an institution managed by Respondent No. 1, sought gratuity after superannuation under the Payment of Gratuity Act, 1972.
2 MIN READ→
The respondent sought maintenance under Section 125 of the Code of Criminal Procedure, 1973.
2 MIN READ→
The appellant-victim challenged only the compensation awarded following the respondent’s conviction for rape and related offences under the Indian Penal Code and the Scheduled Castes and the Scheduled Tribes (Preventi...
2 MIN READ→
The complainant alleged that, during a dispute over unpaid toilet-construction bills, the petitioner—a Taluka Development Officer—pushed him and used a caste-based slur inside the petitioner’s office chamber.
3 MIN READ→
The appellant claimed an interest in 507 sq. m. of land through a notarized agreement to sell with possession and a general power of attorney executed in 2008 in favour of his mother.
2 MIN READ→
The petitioner, a judicial officer, was dismissed from service following a departmental inquiry into allegations that he pronounced an order partly allowing an appeal on 21 December 2012, then issued a contradictory o...
2 MIN READ→
Sarvjeetkumar Paras Pandit was travelling on Train No. 09465 with a valid e-ticket when he sustained injuries near Chhayapuri Railway Station; he died during treatment on 26 February 2023.
2 MIN READ→
The petitioner sought, under Section 482 of the Code of Criminal Procedure, 1973 and Articles 226 and 227 of the Constitution, to quash the invocation of Section 304 IPC in an FIR arising from a fatal collision betwee...
3 MIN READ→
On 23 June 2017, the claimant was injured when his motorcycle collided with a Santro car near village Kotdi; an FIR was registered against the car’s driver.
2 MIN READ→
The Motor Accident Claims Tribunal, Banaskantha at Deesa, awarded the claimants Rs. 10,48,000 for the death of Bhavansinh in an accident involving a tractor and trailer
2 MIN READ→
The plaintiff was appointed as a probationary unarmed constable in 1999 and sent for training. Following an alleged incident of misconduct at the training centre, he was returned to his parent company and discharged b...
2 MIN READ→
On 20 January 2013, a truck driven by deceased Prabhubhai collided with a tanker near Visnala Bridge. His dependants filed a claim under Section 166 of the Motor Vehicles Act, 1988.
2 MIN READ→
The petitioner, a retired teacher, obtained an order from the Controlling Authority directing payment of ₹3,23,301 as gratuity, with simple interest at 10% per annum from 1 March 2011 until payment of the principal.
2 MIN READ→
The respondent, employed as a driver by the appellant since 1997, challenged the termination of his services in March 2005. The Labour Court ordered his reinstatement with continuity of service but without back wages...
2 MIN READ→
The applicant sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of an FIR alleging offences under Section 75(1) of the Bharatiya Nyaya Sanhita, 2023, and Sections 7, 8, 11(1), 12 and 1...
3 MIN READ→
The appellant, accused No. 2, was convicted by the Special NIA Court under Sections 489B read with 120B of the Indian Penal Code (IPC) and sentenced to seven years’ imprisonment and a fine.
2 MIN READ→
The complainant alleged that on 4 December 2015, while returning home on a motorcycle with his mother, the applicants stopped him near a dargah, abused him by reference to his caste, assaulted him, and threatened him.
2 MIN READ→
The parties to a suit for partition of agricultural land signed written compromise terms on 10 July 2026, identifying how the land would be divided, and asked the Trial Court to pass a consent decree.
2 MIN READ→
During a second appeal concerning the transportation of Arvind Kejriwal’s Electoral Photo Identity Card, the Central Information Commission (CIC) treated his letter requesting information about Prime Minister Narendra...
3 MIN READ→
The petitioner filed its return for A.Y. 2020–21 on 25 March 2021, attributing the delay to the COVID-19 outbreak.
2 MIN READ→
The appellants, original accused Nos. 2 and 7, were convicted by the Sessions Court under Sections 323 IPC and 135 of the Bombay Police Act and sentenced to concurrent terms of imprisonment.
3 MIN READ→
On 14 October 2010, the deceased, Dineshbhai Naginbhai Vasava, was riding a motorcycle with a friend when a tempo allegedly driven rashly and from the wrong side collided with it.
2 MIN READ→
The petitioner Union sought wage revision for workers of respondent No. 1 Company. After the 2017 wage settlement expired on 31 August 2021, the Union raised a wage-revision demand, which led to Reference (IT) No. 88...
2 MIN READ→
The respondent was convicted by the Chief Judicial Magistrate for offences including Sections 429 and 120-B of the Indian Penal Code and provisions of the Wildlife (Protection) Act, 1972, in a prosecution concerning t...
2 MIN READ→
The complainant alleged that the accused had taken away his wife, children, and his younger brother’s wife and daughter, and lodged a complaint under Section 498 of the Indian Penal Code (IPC) read with Section 3(1)(1...
2 MIN READ→
On 5 August 2007, the claimant was travelling on the mudguard of a tractor when it overturned, causing him serious injuries.
2 MIN READ→
Mayuriben died by suicide approximately two years after marrying respondent No. 1.
2 MIN READ→
The claimants sought compensation under Section 166 of the Motor Vehicles Act after Bhagubhai died when he fell from the mudguard of a tractor and was run over by its rear wheel.
2 MIN READ→
On 29 July 2012, a tanker overturned, causing its driver, the claimant, to lose his right hand.
2 MIN READ→
The appellants were convicted under Sections 302 IPC and 135 of the Bombay Police Act for their alleged roles in a group altercation in which Rajendrasinh Parmar sustained injuries and later died.
3 MIN READ→
The workman claimed that he had been appointed in 1992 and terminated on 30 April 2003.
2 MIN READ→
The appellants claimed to have purchased land bearing Block Nos. 237/1 and 237/2 at village Danti under a sale deed dated 2 June 2004.
2 MIN READ→
In 1993, the appellant received a penalty of censure for negligence concerning missing OL-series draft forms at the Bansda branch, which he accepted.
2 MIN READ→
The petitioner, appointed as a Motor Vehicle Fitter, Grade-III in 1998 and later promoted to Head Constable Driver-cum-Mechanic, Grade-II, challenged Appendix-B to the Police Sub-Inspector (Motor Transport) Class-III...
2 MIN READ→
The prosecution alleged that the victim, aged 17 years and 10 months, had been in a relationship with the accused for about two years, during which he repeatedly sexually assaulted her, causing pregnancy, and gave her...
2 MIN READ→
The complainant alleged that, from 2006 to February 2009, accused No. 1 induced her to believe they were lawfully married by obtaining her signature on a blank form represented as a marriage-registration form.
2 MIN READ→
The deceased was travelling in a tractor carrying Nilgiri wood logs when the tractor went into a roadside ditch and he was fatally trapped beneath the logs.
2 MIN READ→
The dispute concerned Survey No. 80 at Village Hasanpar, which the judgment records was occupied by the respondent’s father under a government certificate issued in 1937.
2 MIN READ→
The petitioner, a defendant in Regular Civil Suit No. 111 of 2014, sought under Order XI Rule 14 CPC and Sections 39, 41 and 72 of the Bharatiya Sakshya Adhiniyam (BSA) to have the plaintiff produce two original sale...
2 MIN READ→
The original complainant filed this appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”), challenging the Trial Court’s judgment dated 24 December 2018 acquitting the accused.
2 MIN READ→
The petitioner, a Judicial Magistrate First Class, was dismissed from service following a departmental inquiry into 12 charges.
2 MIN READ→
The original complainant appealed under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) against the Trial Court’s order dated 24 December 2018 acquitting the accused.
2 MIN READ→
The original complainant filed an appeal under Section 378 of the Code of Criminal Procedure, 1973, challenging the Trial Court’s order dated 11 November 2020 acquitting the accused in a case under Section 138 of the...
2 MIN READ→
The competent authority awarded compensation for 27 sq. m. of land in Survey No. 2000/5 (Plot No. 144) on 12 July 2011.
2 MIN READ→
The applicant sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of an FIR registered against him and others for offences under Sections 306, 506(2), 498 and 114 of the Indian Penal Code, 1860,...
3 MIN READ→
On 5 August 2009, Mukeshbhai Patel died after a truck allegedly driven rashly and negligently collided with his motorcycle near village Destan.
2 MIN READ→
On 26 December 2013, the appellant was injured while riding as a pillion passenger on a motorcycle that collided with a truck.
2 MIN READ→
The deceased, Bhurubhai Chauhan, was struck and fatally injured by an Eicher truck while walking home from work near Vatva GIDC on 4 May 2013.
2 MIN READ→
The State granted the petitioners a mining lease over 1,543-09-58 hectares in village Jadva, Kutch, under an agreement dated 19 March 1996.
2 MIN READ→
The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Jaypal in a motorcycle accident.
2 MIN READ→
![Tribunal must enhance compensation where its assessment fails to award just and fair damages.. NIRMALADEVI SURESHBHAI GUPTA vs FARIDBHAI OSMANBHAI SAMA [DELETED]. Gujarat High Court. LawLens](/stories/thumbnails/tribunal-must-enhance-compensation-where-its-assessment-fails-to-award-just-and-fair-damag-2fbec07a5a7f49f383d6f258a81b90b1.webp)
The claimants sought enhancement of compensation awarded for the death of Suresh Chhakilal Gupta, who was fatally injured when a truck struck his bicycle on 7 February 2008.
1 MIN READ→
Geetaben married the respondent on 23 May 2010. The prosecution alleged that he consumed alcohol, gambled with her salary, and subjected her to physical and mental harassment, leading her to commit suicide by hanging...
3 MIN READ→
The claimants sought compensation following the death of a pillion rider when the motorcycle on which he was travelling collided at night with a tractor parked on the road.
2 MIN READ→
A money decree for Rs. 50,70,000, jointly and severally against the petitioners and other judgment debtors, was passed by the Civil Court, Pune, on 7 August 2019 and transferred for execution to Palanpur.
2 MIN READ→
The State appealed under Section 378(1)(3) of the Code of Criminal Procedure, 1973, against the trial court’s acquittal of the accused of offences under Sections 333, 332, 506(2), 294(b), 323 and 114 of the Indian Pen...
2 MIN READ→
The petitioner challenged orders refusing to sustain mutation Entry No. 3743, which recorded a sale of the land in question.
2 MIN READ→
A military jeep and a truck collided near Village Navalgadh on 29 April 2004, killing two occupants and injuring others.
2 MIN READ→
On 19 September 2021, the deceased was riding a motorcycle when a car allegedly driven rashly and negligently collided with it; the deceased later died from his injuries.
2 MIN READ→
The petitioners, original plaintiffs in Regular Civil Suit No. 87 of 2019, challenged the rejection of their application to condone delay in seeking restoration of the suit.
2 MIN READ→
The State appealed the acquittal of the respondents by the Additional Sessions Judge, Vadodara, of charges under Sections 354, 324 and 114 of the IPC and Section 3(1)(11) of the SC/ST (Prevention of Atrocities) Act
2 MIN READ→
Respondent No. 6 sold portions of land at Village Ognaj to respondent No. 5 in November 2006; respondent No. 5 then sold the land to the petitioners.
2 MIN READ→
The petitioner purchased 0-45-48 of land from Block No. 551 by registered sale deed dated 21 January 2004.
2 MIN READ→
The appellant challenged the Motor Accident Claims Tribunal’s award of ₹1,66,439 with 9% annual interest in a motor accident claim.
2 MIN READ→
The landlord alleged that the tenant’s father had executed a rent agreement on 15 July 1991 and that rent remained unpaid from 1 March 2008 to 30 September 2010.
3 MIN READ→
The petitioners, defendants in a suit for specific performance, sought to appeal the decree after their advocate filed a no-instruction pursis.
2 MIN READ→
The respondent was the deceased Gayatriben’s husband. They had been married for approximately one year and seven to eight months and were living and working as agricultural labourers in Gujarat.
2 MIN READ→
The complainant, the victim’s mother, alleged that her approximately 16-year-old daughter was taken from Patan on 1 March 2022 by Sanjay Thakore, the victim’s brother-in-law, with the assistance of co-accused Piyush C...
2 MIN READ→
The Revenue initiated reassessment proceedings for A.Y. 2016–17 based on information under its Risk Management Strategy alleging that the petitioner had received dividends from JM Balanced Fund and claimed a short-ter...
2 MIN READ→
The petitioner sought condonation under Section 119(2)(b) of the Income Tax Act, 1961, of delays in filing returns for A.Ys. 2016–17 and 2019–20.
2 MIN READ→
Vaishaliben died by suicide about nine months after marrying respondent No. 1.
2 MIN READ→
The appellant-plaintiff claimed that he had purchased the suit property from Defendant No. 9 in 2010 and obtained possession.
2 MIN READ→
The FIR alleged that the applicants procured mutation of land in favour of Applicant No. 2 by presenting a fabricated pedigree and panchnama that falsely described Kamuben as Dahiben’s sister and Applicant No. 2 as Ka...
3 MIN READ→
The wife applied under Section 24 of the Code of Civil Procedure, 1908 (CPC), to transfer Family Suit No. 4 of 2026 from the Family Court at Morbi to the concerned Court at Bhachau.
2 MIN READ→
The appellants, the original claimants, challenged the Motor Accident Claims Tribunal, Kheda at Nadiad’s judgment and award dated 16 December 2021 in Motor Accident Claim Petition No. 77 of 2015, seeking enhancement o...
2 MIN READ→
The petitioner sought, under Section 28A of the Land Acquisition Act, 1894, the benefit of a Reference Court award dated 29 July 2005 concerning acquired land.
2 MIN READ→
The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Family Suit No. 4368 of 2025, instituted by her husband and pending before the Family Court at Ahmedabad, to the Family Cour...
2 MIN READ→
The State appealed the acquittal of the deceased’s wife and mother-in-law, who had been charged under Sections 302 read with 114 of the Indian Penal Code (IPC).
2 MIN READ→
The dispute concerned municipal leasehold Plot No. 1388.
2 MIN READ→
On 24 August 2010, the deceased persons were travelling in goods truck No. GJ-16-V-5244 from Kadavali to Valiya, along with their goods. Near Kadavali village, the truck was allegedly driven rashly and at excessive sp...
3 MIN READ→
The deceased, Damabhai Rajubhai, was travelling for labour work in a tractor bearing registration no. GJ-7AN-1149 and trolley bearing registration no. GJ-7TT-8805. Due to the allegedly rash and negligent driving of th...
3 MIN READ→
The petitioner, a partner of a partnership firm, was an accused in Criminal Case No. 6439 of 2025 pending before the 2nd Additional Judicial Magistrate First Class, Morbi, concerning a cheque allegedly issued by the p...
3 MIN READ→
The applicant was employed as the Manager of the Anand branch of Micro Leasing and Funding Limited (“MLFL”).
3 MIN READ→
The petitioners, who were the original appellants in Regular Civil Appeal No. 30 of 2026, invoked the supervisory jurisdiction of the High Court under Article 227 of the Constitution challenging the order dated 19 Aug...
3 MIN READ→
On 9 June 2006, the appellant-claimant was travelling as a pillion rider on a motorcycle driven by Opponent No. 1, his uncle-in-law. Near a narrow bridge at village Varamkheda, a tractor bearing registration No. GJ-20...
3 MIN READ→
The appellant, owner of a Tata Magic Cab bearing registration No. GJ 06 XX 890, challenged the judgment and award dated 30 September 2023 passed by the Motor Accident Claims Tribunal, Bharuch, in Motor Accident Claim...
2 MIN READ→
The appellants, being the original claimants and legal representatives of the deceased, preferred a First Appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 28 June 2024...
2 MIN READ→
The appellant–original claimant challenged the judgment and award dated 12 February 2025 passed by the Motor Accident Claims Tribunal, Ahmedabad Rural at Navrangpura, in Motor Accident Claim Petition No. 1843 of 2015,...
2 MIN READ→
The appellant, an injured claimant and driver, challenged the judgment and award dated 27 February 2013 passed by the Motor Accident Claims Tribunal, Godhra, in Motor Accident Claim Petition No. 1171 of 1997 under Sec...
3 MIN READ→
The appellant–claimant preferred a first appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 12 February 2025 passed by the Motor Accident Claims Tribunal, Ahmedabad Rura...
2 MIN READ→
On 28 July 2006, the claimant’s motorcycle collided with a mini-truck, causing grievous injuries and amputation of his right leg.
3 MIN READ→
The appellants, being the original claimants and legal representatives of the deceased, filed a First Appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 7 February 2025...
2 MIN READ→
The appellant was the original claimant in Motor Accident Claim Petition No. 1845 of 2015 before the Motor Accident Claims Tribunal, Ahmedabad Rural at Navrangpura.
2 MIN READ→
The petitioners, original plaintiffs in Regular Civil Suit No. 8 of 2022 pending before the Principal Civil Judge, Nizar, filed an application below Exhibit 31 seeking to join additional parties as co-plaintiffs and t...
3 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR II-C.R. No. 454 of 2014 registered at Kamrej Police Station, Surat Rural, for alleged offences under Sections 63, 65...
3 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-16 of 2015 registered at Kamrej Police Station, Surat Rural, for offences under Sections 406, 420, 504, 50...
4 MIN READ→
The claimants filed a petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation of ₹15,00,000 for the death of the deceased in a motor accident.
3 MIN READ→
Darshanaben, married to Accused No. 6 in 2003, died in an unnatural fire-related incident at her matrimonial home on 5 July 2009.
3 MIN READ→
On 5 December 1994 at approximately 9:15 p.m., a quarrel allegedly occurred between the complainant, Gulabbhai Bhanabhai Patel, and the accused at Nava Faliya, Village Machhiya Vasan, Navsari.
3 MIN READ→
The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) / Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), challenging the judgm...
3 MIN READ→
The petitioner claimed ownership of land bearing Survey No. 159 at Village Vajeval, Taluka Thasra, District Kheda, acquired for rehabilitation of families affected by the Narmada Yojana.
3 MIN READ→
The petitioner claimed ownership of land bearing Survey No. 714 situated at Village Golaj, Taluka Thasra, District Kheda, acquired for rehabilitation of families affected by the Narmada Yojna.
3 MIN READ→
The petitioner, a ceramics business operating in Morbi, challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the consequential order under Section 148A(3) for Assessment Year 2019–20, both d...
3 MIN READ→
The petitioner, a ceramic-business company, challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the consequential order under Section 148A(3), both dated 28 June 2025, concerning Assessment...
2 MIN READ→
The petitioners challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the consequential order under Section 148A(3) for A.Y. 2019–20, alleging escapement of income of ₹2,14,42,208 based on in...
3 MIN READ→
The deceased, daughter of the complainant, was married to Respondent No. 2 approximately two years before the incident. On 5 August 1996, she allegedly consumed acid and later died during treatment on 17 August 1996.
3 MIN READ→
The applicant was arrested during a police raid on a SPA/massage parlour at Amroli, Surat, pursuant to secret information. He was alleged to be present as a customer and was arraigned in FIR being CR No. 1121000422135...
3 MIN READ→
The plaintiff claimed ownership and possession of agricultural land bearing Revenue Survey No. 115/Paiki, admeasuring 0 Acre 8 Gunthas, and alleged that the defendants had encroached upon it from the western side by f...
3 MIN READ→
On 13 February 2011, the deceased was travelling in goods/utility vehicle No. GJ-4-V-6101 from Bhadli to Goradka along with his goods. He fell from the vehicle near the place of the incident, sustained fatal injuries,...
3 MIN READ→
On 3 March 2007, minor Afnan, aged approximately four years, was struck by motorcycle No. GJ-6-CG-3753, allegedly driven rashly and negligently by Opponent No. 1 at Vasedi Naaka.
2 MIN READ→
The petitioner was appointed as a Typist by respondent No. 1 on probation on 17 May 1988 and was subsequently confirmed as a permanent employee after satisfactorily completing probation.
4 MIN READ→
The assessee-trust was granted provisional approval on 10 March 2022 for Assessment Years 2022–23 to 2024–25. It subsequently applied for regular registration in Form 10AB under Section 12A(1)(ac)(iii) of the Income T...
2 MIN READ→
The respondent-assessee, a partnership firm engaged in manufacturing corrugated boxes, filed its return for Assessment Year 2021–22 declaring total income of ₹44,17,760.
3 MIN READ→
The petitioner challenged the notice issued under Section 148 of the Income Tax Act, 1961, dated 29 June 2025, and the consequential order under Section 148A(3) for Assessment Year 2019–20.
3 MIN READ→
The petitioner, a ceramic-business entity operating in Morbi, challenged the notice issued under Section 148 of the Income Tax Act, 1961 (“IT Act”) and the order passed under Section 148A(3) for Assessment Year 2019–2...
3 MIN READ→
The petitioners challenged the notice issued under Section 148 of the Income-tax Act, 1961, dated 29 June 2025, and the consequential order under Section 148A(3) for Assessment Year 2019–20.
3 MIN READ→
The petitioner, a ceramics-business assessee, challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the corresponding order under Section 148A(3) for Assessment Year 2019–20.
3 MIN READ→
The petitioner, a ceramic-business company, challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the order passed under Section 148A(3) for Assessment Year 2019–20, alleging escapement of in...
3 MIN READ→
The petitioners challenged the notice issued under Section 148 of the Income-tax Act, 1961, dated 29 June 2025, and the consequential order under Section 148A(3) for Assessment Year 2019–20.
3 MIN READ→
The petitioner, a ceramic-business entity, challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the consequential order under Section 148A(3) for Assessment Year 2019–20, both dated 29 June...
3 MIN READ→
The petitioner, a ceramic business entity, challenged the notice issued under Section 148 of the Income Tax Act, 1961, and the consequential order under Section 148A(3) for Assessment Year 2019–20.
3 MIN READ→
The petitioner, a ceramic-business entity, challenged the notice issued under Section 148 of the Income-tax Act, 1961, and the consequential order under Section 148A(3) for Assessment Year 2019–20, both dated 29 June...
2 MIN READ→
On 13 July 2017, Inkaben was travelling as a pillion rider on motorcycle No. GJ-16-BE-9447, driven by her husband, Sanjaybhai, from Kasak towards Zadeshwar. When a cow allegedly came onto the road, the motorcycle driv...
3 MIN READ→
The petitioner, an investment and portfolio-management company, was subjected to reassessment proceedings for Assessment Year 2019–20 on the basis of information allegedly received from the Directorate of Income Tax (...
3 MIN READ→
The petitioner, engaged in information-technology-enabled support, software-development and business-process outsourcing services, claimed a deduction of ₹1,19,15,838 under Section 80JJAA of the Income Tax Act, 1961,...
2 MIN READ→
On 29 April 2008, police personnel at Vadodara Railway Station intercepted the respondent, who was allegedly carrying two bags. The bags allegedly contained plant material suspected to be ganja. The substance was seiz...
3 MIN READ→
On 3 March 2004, a Food Inspector of the Ahmedabad Municipal Corporation inspected the respondent’s shop and purchased three sealed 500-gram packets of “Mahadev” turmeric powder in the presence of a panch witness.
4 MIN READ→
On 1 March 2004, at approximately 7:30 p.m., the claimant was returning after selling groundnuts while riding motorcycle No. GJ-11-J-8782. Near Bamangadh Village Chowkdi on the Junagadh–Bhesan Road, an Ambassador car...
3 MIN READ→
On 29 November 2003, officers of the Gujarat Electricity Board allegedly inspected the respondent’s premises at Village Bhatera, Taluka Kathlal, and found the electricity connection permanently disconnected.
3 MIN READ→
The appellant challenged the order dated 11 May 2026 by which the Additional Sessions Judge and Special Judge, Botad rejected his application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhit...
4 MIN READ→
The applicants, original accused Nos. 8 and 9, invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR I-C.R. No. 255 of 2016 registered at Umra Police Station, Surat, for offences under S...
4 MIN READ→
On 22 February 2005, the claimant was travelling in Truck No. GJ-7-X-3237, loaded with iron rods and proceeding from Bhavnagar to Surat. Near Palej, the truck’s front tyre suddenly burst and the truck collided with Tr...
3 MIN READ→
On 31 January 2016, Ramsingbhai Bhemabhai Koli and Bharatbhai Nanabhai Koli were travelling on motorcycle No. GJ-17-AD-7343 near Vanzar Hotel, Piplod village.
3 MIN READ→
The appellants, original claimants, preferred a First Appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 8 January 2025 passed by the Motor Accident Claims Tribunal, Raj...
2 MIN READ→
A search under Section 132 of the Income Tax Act, 1961 was conducted against the assessee and his family members on 20 March 2012, during which information regarding undisclosed foreign bank accounts, including accoun...
3 MIN READ→
The petitioner was original Defendant No. 7 in Regular Civil Suit No. 559 of 2008 before the Principal Senior Civil Court, Surat.
3 MIN READ→
The State of Gujarat filed an appeal under Sections 378(1) and 378(3) of the Code of Criminal Procedure, 1973, challenging the acquittal dated 14 October 2009 passed by the Special Judge and 2nd Additional Sessions Ju...
3 MIN READ→
The State challenged the acquittal of six accused by the Additional Sessions Judge, Keshod, in Sessions Case No. 05 of 2022. The prosecution alleged that the victim’s brother-in-law repeatedly raped her; that other ac...
4 MIN READ→
The appellant-plaintiff, a company engaged in securities broking, applied for membership of the respondent Ahmedabad Stock Exchange pursuant to a public notice inviting applications for 100 new members. It deposited e...
3 MIN READ→
The petitioner, born in Gandhinagar and claiming Gujarat domicile, passed Standard X from a CBSE school in New Delhi in 2024 while residing there with her father, an employee of the National Technical Research Organis...
4 MIN READ→
The dispute arose from a recovery certificate dated 20 July 1998 issued by the Registrar of Co-operative Societies for recovery of approximately ₹91,378, together with interest, from the original petitioner in respect...
5 MIN READ→
On 10 December 2017, Sahil left his home and was allegedly last seen in the company of Respondent No. 2, a juvenile, and another person.
3 MIN READ→
The respondents operated a synthetic-detergent manufacturing unit at Vatva, Ahmedabad, from 1 September 1983. The Employees’ State Insurance Act, 1948 (“ESI Act”) was applied to the unit from 1 March 1988, and an ESI...
3 MIN READ→
The original claimant, aged approximately 72 years, was crossing the road on his Luna when he was hit from behind by a car.
3 MIN READ→
On 29 September 2006, a road accident occurred between a Hero Puck moped bearing registration No. GJ-9-J-2183 and a jeep bearing registration No. GJ-9-M-816 on the Idar–Himmatnagar Road near village Dhandha.
3 MIN READ→
On 12 July 2016, a collision occurred between a Maruti Swift car and a motorcycle, resulting in the death of Dilipbhai Mehbabhai Damor, a primary-school teacher aged approximately 45–46 years.
3 MIN READ→
The appellant, Bhimsinh Devubha Sodha, was employed as the driver of a Qualis car bearing registration no. GJ-7-R-9078. On 21 August 2007, while travelling towards Gandhidham, the Qualis was involved in a collision wi...
3 MIN READ→
The petitioners challenged the award dated 8 September 2022 passed by the Special Land Acquisition Officer, but only to the extent that it did not grant 12% additional compensation under Section 30(3) of the Right to...
3 MIN READ→
The accident and the insurer’s liability to pay compensation were undisputed. The Motor Accident Claims Tribunal assessed the deceased’s monthly income at ₹6,000 and awarded total compensation of ₹10,85,800.
2 MIN READ→
Gujarat State Road Transport Corporation (GSRTC) invited tenders for construction of bus bodies on 360 chassis. M/s Paras Motors Industries submitted the lowest bid and was awarded the contract for ₹23.89 crores.
3 MIN READ→
On 22 December 2012, an accident occurred between a tanker and a truck, resulting in the death of the tanker’s driver. His widow and three children filed a motor accident compensation claim petition.
3 MIN READ→
The respondent’s father, Purshottam Sagram, was a Railway employee who retired on 30 September 1991 and died on 17 February 2001.
3 MIN READ→
On 16 September 2000, a motorcycle collided with a car, resulting in the death of the motorcycle rider, an Assistant Teacher aged approximately 35–36 years. The car was insured, and the insurer’s liability to satisfy...
2 MIN READ→
The petitioners invoked Articles 226 and 227 of the Constitution challenging: (i) the Deputy Collector’s order dated 3 June 2004 in RTS Appeal No. 29/2003-04; (ii) the Collector, Rajkot’s order dated 23 April 2007 in...
2 MIN READ→
On 15 February 2010, a motorcycle collided with the claimant, causing grievous injuries. The motorcycle was insured, and the insurer’s liability to pay compensation was not disputed.
3 MIN READ→
On 21 May 2002, a collision occurred between a Santro car and a truck, resulting in the death of the Santro car’s unmarried driver.
2 MIN READ→
The plaintiff, Abhishek, born on 3 April 1995, instituted Regular Civil Suit No. 215 of 2012 through his mother and natural guardian, seeking a declaration that the consent decree dated 25 September 1996 in Regular Ci...
4 MIN READ→
On 10 July 2004, at approximately 9:45 p.m., the appellant and other claimants were travelling in Ambassador car No. GJ-3 AB-2972 on the Morvi–Rajkot road.
3 MIN READ→
On 24 April 2003, at approximately 9:15 a.m., the deceased Paavan and injured claimant Ritaben were travelling in Maruti car No. GJ-13-B-7932 near the Kashtabhanjan Hanumanji Temple. The vehicle allegedly overturned a...
3 MIN READ→
The petitioner agreed to purchase Block No. 349, Village Kadodara, Taluka Kamrej, District Surat, a new-tenure land owned by Kevalbhai Sukhabhai Kantharia.
4 MIN READ→
Twenty workmen instituted proceedings concerning their alleged termination on 2 January 2006 against twelve distinct legal entities through a consolidated application. The Labour Court issued notices/summonses, which...
3 MIN READ→
On 9 January 1997, a collision occurred between a Maruti car and a truck, resulting in the death of the Maruti car’s driver. His wife and parents filed a motor accident claim petition.
4 MIN READ→
On 31 May 2008, a Gujarat Electricity Board/PGVCL checking squad allegedly found the respondent abstracting electricity illegally by connecting an electric cable directly to an electric pole near his business premises...
3 MIN READ→
Nirmalaben, married to respondent No. 3 Kishorbhai for approximately four years, died after pouring kerosene on herself and setting herself ablaze on 22 June 2011.
4 MIN READ→
Pushpaben, the deceased, was married to the respondent-accused and had one daughter. The prosecution alleged that, after approximately six months of marriage, the accused subjected Pushpaben to physical and mental cru...
3 MIN READ→
The appellant, claiming to be a social worker, RTI activist, advocate and elected councillor of Prantij Nagarpalika, challenged the municipal proceedings and resolutions passed in the general body meeting held on 29 J...
3 MIN READ→
The assessee, promoted by the Gujarat Electricity Board and the Government of Gujarat, was established to develop and implement power projects and facilitate private-sector participation in the power sector.
3 MIN READ→
Bhimnath Mahadev Temple, Jior, Surat, was treated as a public religious trust.
3 MIN READ→
On 28 June 2010, Gokulbhai Mangabhai Rathod was travelling in an autorickshaw when it collided with a tempo allegedly being driven rashly and negligently.
3 MIN READ→
The claimant, aged approximately 35 years, was employed with Maghmani Organic Limited and sustained multiple serious injuries in a motor vehicle accident, including open Grade III fractures of the right femur and foot...
3 MIN READ→
The appeals arose from acquisition proceedings concerning lands situated at Village Matpur, Taluka and District Patan.
3 MIN READ→
The appellant, the original claimant injured in a motor-vehicle accident, challenged the judgment and award dated 11 July 2012 passed by the Motor Accident Claims Tribunal, Ahmedabad Rural, in Motor Accident Claim Pet...
3 MIN READ→
The applicant was arrested on 9 December 2024 in connection with FIR No. 11191015240503 of 2024 registered at Nikol Police Station, Ahmedabad, for offences under Sections 189, 189(2), 115(2), 296(b), 103(2), 76 and 61...
4 MIN READ→
On 13 February 1997, deceased Ajabsinh Laxmansinh Chauhan was travelling from Dahod to Godhra on a motorcycle, with Parvatbhai as pillion rider.
3 MIN READ→
On 10 July 2004 at approximately 9:45 p.m., the claimant was travelling in Ambassador car No. GJ-3-AB-2972 on the Morvi–Rajkot Road. Truck No. GTY-7039, allegedly driven rashly and negligently by respondent No. 1, col...
2 MIN READ→
The petitioners were guarantors to a loan transaction entered into between M/s. Jay Ambe Steel Corporation, its proprietor, and Bhagy aLaxmi Cooperative Bank Ltd.
2 MIN READ→
On 3 May 2022, the claimant was riding motorcycle No. GJ-08-M-2601 when an Activa allegedly driven by Respondent No. 1 from the wrong side, rashly and negligently, collided with him. The claimant sustained grievous he...
3 MIN READ→
On 12 January 2018, Arifkhan Pathan was travelling from Vadodara to Dahod by passenger train when, allegedly due to a heavy jerk and overcrowding, he fell from the running train near Godhra Railway Station and suffere...
3 MIN READ→
The claimant sustained serious injuries in a motor-vehicle accident on 12 April 2003, including crush injuries resulting in amputation of his left hand below the elbow.
3 MIN READ→
On 1 February 2013, a motorcycle and an Eicher truck were involved in an accident in which the motorcycle rider died.
3 MIN READ→
The applicant-wife, residing at Anand, sought transfer under Section 24 of the Code of Civil Procedure, 1908 (CPC), of Family Suit No. 43 of 2025 instituted by the opponent-husband before the Family Court, Dahod, to t...
3 MIN READ→
On 3 November 2018, the minor claimant was travelling as a pillion rider on Motorcycle No. GJ-17-S-9965 when it collided with Rickshaw No. GJ-07-AT-1680 near Village Juni-Dhari, Narmada Canal, Mahisagar Bridge. The cl...
3 MIN READ→
The petitioners, a partnership firm engaged in the sale of brass, copper and other metal scrap, challenged the cancellation of their GST registration.
4 MIN READ→
Deepakkumar Babuji Sajiya, aged 27 years and employed as a Junior Assistant with UGVCL, was riding motorcycle No. GJ-8-L-8043 towards Ambaji on 16 August 2014 when a jeep bearing No. GJ-8-AE-4087, allegedly driven ras...
3 MIN READ→
The Gujarat Housing Board (“GHB”) awarded M/s. Cube Construction Engineering Limited a turnkey construction contract for a housing project at Bhuj. The work order was issued on 12 February 2014, the work commenced on...
5 MIN READ→
The complainant had taken premises at Abhilasha Business Center, Ahmedabad, on leave-and-licence terms under an agreement dated 20 June 2019, containing a 12-month locking period. The licence fee was fixed at ₹3,75,00...
4 MIN READ→
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with FIR No. 11191015240503 of 2024 registered at Nikol Police Station, Ahmedabad, for offences under...
4 MIN READ→
Nayanaben, the deceased, married respondent No. 1, Pravinbhai Khushalbhai Rohit, on 25 March 2010, after an earlier marriage had ended in divorce. She thereafter resided in a joint family with respondents Nos. 1 to 3,...
4 MIN READ→
The plaintiff instituted Regular Civil Suit No. 108 of 2023 seeking a declaration that he had right, title and interest in the suit land, together with partition, possession of a 1/3rd share and permanent injunction.
3 MIN READ→
The petitioners claimed rights over land bearing Revenue Survey No. 233, Village Vadaj, Ahmedabad, including Shops Nos. 12, 13, 14, 15 and 17 situated in Final Plot No. 429. Their claims were based on unregistered agr...
4 MIN READ→
The complainant–victim alleged that the accused contacted her through Facebook/Instagram in March 2023, developed a relationship with her, and repeatedly had sexual intercourse with her between 27 July 2023 and 23 Mar...
4 MIN READ→
The petitioner filed its income-tax return for A.Y. 2022–23 on 31 December 2022, declaring total income of ₹32,13,74,078.
3 MIN READ→
The petitioners claimed ownership of agricultural lands at Village Kasva, Taluka Kadi, District Mehsana, portions of which had allegedly been acquired and taken into possession for construction of the Sedrana Distribu...
3 MIN READ→
The petitioner, a charitable trust registered under Section 12AA of the Income-tax Act, 1961, filed its return of income for Assessment Year 2019–20 on 30 September 2019, claiming exemption under Section 11.
3 MIN READ→
The petitioners, owners of the suit land, were defendants in Special Civil Suit No. 73 of 2022 filed by the respondent for specific performance of an agreement to sell dated 24 June 2021.
4 MIN READ→
The deceased, Lakhajai Jethaji Odedara, and the accused, Bhaveshji Odedara, were relatives and owned adjoining agricultural lands at Village Majivana, Porbandar.
3 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) seeking quashing of FIR C.R. No. I-172 of 2019 registered at Puna Police Station, Surat, for offences under Sections 498-A, 323, 406...
3 MIN READ→
Dalpatsinh Navalsinh Solanki died after being hit by Jeep No. GJ-8-V-6242, allegedly driven rashly and negligently while he was walking near Dhanera after performing election duty. He was taken to hospital but died du...
3 MIN READ→
On 30 June 1994, deceased Vithalbhai Parmar was travelling as a pillion rider on a scooter from Sinhjiwada to Matar. The scooter, driven by his friend Babarbhai, was allegedly hit by a truck driven rashly and negligen...
3 MIN READ→
On 21 September 2002, the deceased, Bhikhiben @ Dhaniben, was travelling in Tempo No. GJ-6-W-9007 when the tempo collided from behind with Tanker No. HR-29-D-1629 near Padmala village. She sustained grievous injuries...
3 MIN READ→
On 20 August 2021, Guddu Achheylal was driving tanker No. GJ-06-AZ-7272 from Mundra Port towards Jamnagar Reliance when it collided at night with trailer No. GJ-12-BW-4383, which had allegedly been parked on the road...
3 MIN READ→
On 13 January 2023, Mustakkhan Zahirkhan Patha was travelling on a motorcycle when a dumper owned by Indore Auto Engineering, allegedly driven rashly and negligently by Opponent No. 1, collided with the motorcycle, ca...
3 MIN READ→
The appellant-claimant sustained injuries in a motor-vehicle accident and filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, being MACP No. 381 of 2002 before the Motor Accident Claims Tribunal,...
2 MIN READ→
On 17 November 2020, at approximately 11:00–11:30 a.m., the deceased was riding a motorcycle when it collided with the rear portion of a stationary Innova car bearing registration No. GJ-23-M-2052. The deceased sustai...
3 MIN READ→
The appellants, being the original claimants and legal representatives of the deceased, challenged the judgment and award dated 22 March 2023 passed by the Motor Accident Claims Tribunal, Arvalli at Modasa, in Motor A...
3 MIN READ→
The appellant-claimant, aged approximately 24 years, sustained injuries and 20% permanent disability of the body as a whole in a motor accident on 26 April 2024.
3 MIN READ→
The appellants, original claimants and legal heirs of deceased Natvarbhai Arjanbhai Parmar, challenged the judgment and award dated 12 August 2025 passed by the Motor Accident Claims Tribunal, Nadiad, in Motor Acciden...
2 MIN READ→
The applicant-wife and respondent-husband were married on 1 February 2020 under Hindu rites at Junagadh.
2 MIN READ→
On 18 February 2015, the appellant-claimant was travelling as a passenger in rickshaw No. GJ-4-W-5797 near Hebatpur Patiya on the Bhavnagar–Dholera Highway. A truck allegedly driven rashly and negligently collided wit...
3 MIN READ→
The applicants were accused No. 1, Shri J.S. Shah, a Principal Senior Civil Judge and JMFC, Dhandhuka, and accused No. 2, Dipakkumar K. Raval, a bailiff attached to the same court. They invoked Section 482 of the Code...
4 MIN READ→
The respondent-wife filed an application under Section 125 of the Code of Criminal Procedure, 1973, seeking maintenance of ₹15,000 per month from the applicant-husband; the parties had married on 26 January 2004 and h...
3 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR No. I-38/2015 registered at Dhoraji Police Station, Rajkot, for offences under Sections 306 and 114 of the Indian Pen...
3 MIN READ→
The respondent-accused had allegedly been externed by an order dated 30 September 1996 passed by the Deputy Collector, Palitana, for a period of two years.
3 MIN READ→
On 12 September 2010, the police allegedly received secret information that the respondent was transporting ganja in an Indica car bearing registration No. GJ-12-W-1690.
3 MIN READ→
The original defendant No. 1 became a statutory tenant of the suit premises after the death of his father, the original tenant. The respondent-landlord, Shreyas Owners Association, instituted H.R.P. Suit Nos. 8918 and...
4 MIN READ→
The complainant, Rameshbhai Bhikhabhai Makwana, alleged that on 21 October 2010, near Jawahar Shopping Centre at Village Basu, the respondent-accused abused him by using caste-related derogatory words and threatened t...
3 MIN READ→
The accused were prosecuted in Sessions Case Nos. 495 of 2021 and 227 of 2023 for offences under Sections 302, 212 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.
3 MIN READ→
On 9 June 2010, officials of UGVCL allegedly found that the respondent had illegally connected a private cable directly to the electricity line at Village Changod, Taluka Khedbrahma, and was abstracting electricity wi...
3 MIN READ→
The complainant alleged that the applicant repeatedly subjected her to forcible sexual assault and rape while she was working in or visiting agricultural fields. After developing abdominal pain, she was medically exam...
3 MIN READ→
Rajendrakumar Sombhai Thakkar operated a hardware shop at Silver Complex. The prosecution alleged that the accused entered his shop, demanded repayment of money allegedly advanced approximately six years earlier, thre...
3 MIN READ→
The victim, aged approximately 16 years and 11 months, was allegedly kidnapped from Sojitra on 22 December 2022.
3 MIN READ→
On 1 April 2016, Ashwinbhai Mansukhbhai Narodiya was driving Motor Car No. MH-15-BN-2451 near village Kharachiya, opposite Shivabhai’s Hotel, Sardhar. A container bearing registration No. GJ-12-AZ-4041, travelling ahe...
3 MIN READ→
On 4 July 2023, at about 9:00 p.m., the deceased, aged 19 years, was riding a bicycle when an S.T. bus bearing registration No. GJ-18-Z-7402 struck him from behind, causing fatal injuries.
3 MIN READ→
On 1 October 2015, a collision occurred between two motorcycles—Hawala vehicle No. GJ-03-HF-3600, driven by deceased Narendra Singh Jhala, and Bajaj Pulsar motorcycle No. GJ-03-HG-3965. Both drivers sustained serious...
3 MIN READ→
The claimants challenged the judgment and award dated 11 May 2018 passed by the Motor Accident Claims Tribunal, Lunawada, in Motor Accident Claim Petition No. 124 of 2017, seeking enhancement of compensation awarded f...
3 MIN READ→
The claimant was travelling by bicycle from Khanderao Market to his residence after completing his security-service duty when Truck No. GJ-9Y-7279, allegedly driven rashly and at excessive speed by Respondent No. 1, c...
2 MIN READ→
On 17 September 2020, deceased Rajendra Thakor was walking near Mahuda–Khatrej Chowkdi Road, opposite Neelkanth Honda Motors, when Tempo No. GJ-27-TT-2079, allegedly driven at excessive speed and negligently, struck h...
3 MIN READ→
The applicant was arrested on 16 July 2022 in connection with C.R. No. III-04 of 2022 registered at the ATS Police Station, Ahmedabad, for offences under Sections 8(c), 21(c), 23(c) and 29 of the NDPS Act, concerning...
4 MIN READ→
The petitioner, a former government employee, was appointed as a Peon/Pattawala in the Gujarat Irrigation Department in 1983.
3 MIN READ→
The petitioner, plaintiff in Regular Civil Suit No. 195 of 2010 before the Additional Senior Civil Judge, Kalol, had obtained an order dated 8 August 2026 allowing his application to amend the plaint under Exhibit 104.
3 MIN READ→
The applicant invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. 50 of 2017 registered at Palsana Police Station under Sections 406, 409 and 420 IPC.
4 MIN READ→
On 29 May 2015, accused Sokat Shaikh and his wife, Rizwanaben, allegedly abused and confronted Shahebaz while he was travelling by motorcycle.
3 MIN READ→
The petitioner challenged the notice dated 19.06.2026 issued under Section 148 of the Income Tax Act, 1961 and the corresponding order under Section 148A(3), seeking to reopen its assessment for A.Y. 2022–23.
4 MIN READ→
The appellants, the original claimants, preferred a First Appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 17 March 2023 passed by the Motor Accident Claims Tribunal,...
3 MIN READ→
The plaintiffs’ son, Hareshbhai, aged approximately 22 years, died of electrocution on 6 April 2016 while working as a farm labourer. He allegedly came into contact with a live earthing wire near the defendant electri...
3 MIN READ→
The respondent-assessee, a registered dealer under the Gujarat Value Added Tax Act, 2003 (“VAT Act”), manufactured and sold peppermint, sugar candy, sakariya and chewing gum
3 MIN READ→
The executor of the Will of late Vrajlal Shamjibhai Raval instituted proceedings for probate, which were converted into Civil Suit No. 823 of 2002 after being contested by the legal heirs.
3 MIN READ→
The petitioner filed an application dated 06.10.2025 seeking condonation of delay in filing an application for revocation of cancellation of its GST registration.
2 MIN READ→
On 25 July 2015, the appellant–claimant was travelling in Rickshaw No. GJ-6-AV-598 when Rickshaw No. GJ-6-UU-3977, allegedly driven by Respondent No. 1 from the wrong side at excessive speed and negligently, collided...
3 MIN READ→
The petitioners purchased old-tenure agricultural land bearing Survey No. 1111/1, admeasuring 2 Acres and 20 Gunthas at Chaklasi Pati, Nadiad, through a registered sale deed dated 21 March 2006.
3 MIN READ→
The respondent-plaintiff purchased the suit property from his uncle, Galabhai Kalubhai Meda, through a registered sale deed dated 19 June 2019 and claimed ownership and possession over it.
4 MIN READ→
The petitioners were the original plaintiffs in Regular Civil Suit No. 225 of 2018, which was decreed by the Principal Senior Civil Judge, Rajkot, on 15 March 2019, including directions to the Revenue Authorities conc...
3 MIN READ→
On 20 December 2007, a dumper truck collided with a motorcycle on which the deceased, Farsuram Bhavsar, aged 56 years and employed as a Manager with ABG Shipyard, was travelling as a pillion rider. He died in the acci...
3 MIN READ→
The appellant, the original claimant in a motor accident claim, challenged the judgment and award dated 19 July 2024 passed by the Motor Accident Claims Tribunal, Godhra, in Motor Accident Claim Petition No. 8 of 2022...
2 MIN READ→
On 24 December 2020, Jayeshbhai was travelling as a pillion rider on motorcycle No. GJ-07-EJ-0703 from Nanpur Chowkdi towards Khatraj Chowkdi. Near Poonampura Patiya, the motorcycle allegedly collided with an unknown...
3 MIN READ→
On 20 July 2008, Vijaykumar was riding motorcycle No. GJ-2-AE-3910, with Gopalji as one pillion rider and Shaileshbhai as the other, when a truck allegedly driven rashly and negligently collided with the motorcycle.
4 MIN READ→
Kusumben Kishorbhai Shethia travelled in a rickshaw bearing registration No. GJ-12-T-6901 from Gundala towards Mundra on 26 April 1999. The rickshaw collided with another Chhakda rickshaw, registration No. GJ-12-T-756...
3 MIN READ→
The deceased, Vahidaben, married respondent No. 1, Yasinbhai Ibrahimbhai, in 1998 and had a daughter.
3 MIN READ→
Ansuyaben, married to accused No.1 for approximately four years, died from burn injuries after allegedly pouring kerosene on herself and setting herself ablaze on 22 March 2006.
3 MIN READ→
The petitioners, members of the Venus Group, were subjected to a search under Section 132 of the Income Tax Act, 1961 on 10 March 2015. Assessments were thereafter framed under Sections 143(3) read with 153A/153C, res...
4 MIN READ→
On 19 March 2003, the claimant, aged 23 years, was travelling as a pillion rider on a motorcycle driven by his brother when a scooter allegedly driven rashly and negligently collided with it at Anjar. The claimant suf...
3 MIN READ→
On 28 April 2004, the claimant was travelling as a pillion rider on a motorcycle from Modasa to village Butal when another motorcycle allegedly approached at high speed and in a rash and negligent manner and collided...
3 MIN READ→
The petitioner-company, engaged in trading commodities, shares, securities and mutual funds, shifted its registered office from Kolkata to Gujarat pursuant to an order of the Company Law Board dated 4 February 2011 an...
4 MIN READ→
The petitioners were engaged by the District Panchayat as daily-wage workers for road repairs, tree-cutting and other miscellaneous work.
4 MIN READ→
On 17 August 2008, the deceased, Patel Prigneshkumar Shankarlal, was travelling as a pillion rider on motorcycle No. GJ-8L-7756, driven by his friend Patel Swapnil, from Unjha towards Ambaji. A car bearing registratio...
3 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. II-401 of 2014 registered at City ‘B’ Division Police Station, Jamnagar, for alleged offences under Sections...
3 MIN READ→
The District Panchayat invited tenders in 1980–81 for construction of the Navagam Chhalali–Karoli Road Junction-II. The contract was awarded to Shree Ram Construction on 31 March 1981 for Rs.10,31,817.94, with complet...
4 MIN READ→
Respondent No. 5 lodged a complaint before the Economic Offences Wing, Crime Branch, Ahmedabad, alleging that after receiving goods, the applicants made payment against some bills but failed to pay approximately ₹5,68...
3 MIN READ→
The respondents-original petitioners had approached the Gujarat High Court seeking benefits equivalent to those granted to similarly situated employees in Special Civil Application No. 6026 of 2015.
3 MIN READ→
The petitioners, members of the Executive Council of the University, invoked Articles 226 and 227 of the Constitution challenging the Gujarat Universities Services Tribunal’s order dated 12 April 2012–3 May 2012 in Ap...
2 MIN READ→
Aruna, the deceased, was married to accused No. 1, Hiteshbhai, approximately four years before the incident and had two children.
3 MIN READ→
M/s Dhariwal Industries Pvt. Ltd. manufactured pan masala, gutkha and tobacco products under the brand name “Manikchand”.
3 MIN READ→
Manishaben married accused Ketankumar on 13 February 2005 and resided with him and his family. She died by hanging in the toilet of her matrimonial home on 15 April 2006, approximately one-and-a-half years after the m...
4 MIN READ→
The petitioner’s predecessor was engaged in the Forest and Environment Department on 2 April 1990 and worked for approximately 22 years before dying in service on 18 February 2012.
3 MIN READ→
The original plaintiff instituted Special Civil Suit No. 35 of 2008 seeking a declaration that he had acquired ownership of the suit land by adverse possession.
4 MIN READ→
The petitioners invoked Article 227 of the Constitution challenging the order dated 28 February 2022 passed by the 15th Additional Senior Civil Judge, Surat, below Exhibit 235 in Regular Civil Suit No. 507 of 2001.
2 MIN READ→
On 31 May 2006, a PGVCL/GEB checking squad allegedly found the respondent directly abstracting electricity from an electricity line near his house at Bhenakvad village by using an electric cable and apparatus.
3 MIN READ→
The appellants challenged the judgment and decree dated 26 March 1984 passed by the Civil Judge (Senior Division), Himmatnagar, in Special Civil Suit No. 21 of 1981 by filing First Appeal No. 1706 of 1984 before the G...
3 MIN READ→
The petitioner, original plaintiff in Regular Civil Suit No. 15 of 2001, challenged the dismissal of that suit dated 29 November 2014 by filing Regular Civil Appeal No. 77 of 2014.
4 MIN READ→
On 11 July 2007, a Mahindra Bolero driven by the deceased was involved in an accident with a truck.
3 MIN READ→
The applicants invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR C.R. No. 06 of 2020 registered at the ACB Police Station, Ahmedabad City, and the consequential charge-sheet...
3 MIN READ→
On 14 October 2003, Rajesh Dhirubhai Bayad was standing on a kacha road near Khodiyar Electricals, opposite V.D. High School, Bhuj, when a luxury bus bearing registration No. GJ-20-T-9833, allegedly driven rashly and...
3 MIN READ→
The applicant challenged, under Sections 397 and 401 of the Code of Criminal Procedure, 1973, the ex parte order dated 9 December 2014 passed by the Principal Judge, Family Court, Rajkot, in Criminal Misc. Application...
3 MIN READ→
On 6 September 2010, an Ahmedabad Municipal Corporation Food Inspector visited the respondent’s dairy premises and purchased 600 grams of ghee for analysis after the respondent stated that he owned the business and pr...
3 MIN READ→
The appellant, an Assistant Sub-Inspector, was convicted by the Additional Sessions & Special Judge, Gandhinagar, for offences under Sections 7 and 13(1)(d)(i), (ii) and (iii) read with Section 13(2) of the Prevention...
3 MIN READ→
The petitioner sought condonation of a 27-day delay in filing a Regular First Appeal against the judgment and order dated 28 February 2026 passed in Regular Civil Suit No. 64 of 2021 by the Additional Civil Judge, Umr...
3 MIN READ→
The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908 of Family Suit No. 952 of 2025, instituted by the respondent-husband under Section 9 of the Hindu Marriage Act, 1955, before the...
3 MIN READ→
The applicant invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. II-3005 of 2010 registered at DCB Police Station, Ahmedabad, for offences under Sections 3, 5, 7 and 9 of the...
3 MIN READ→
On 31 October 2011, the deceased was travelling as a pillion rider on motorcycle No. GJ-4-R-8872 when a bus allegedly being driven rashly and negligently collided with the motorcycle from behind, causing the deceased’...
3 MIN READ→
On 24 July 2007, the claimant was travelling as a pillion rider on a motorcycle when it was allegedly hit from behind by a Santro car driven rashly and negligently.
3 MIN READ→
The appellant-plaintiff and the respondents were brothers and sons of Gangashankar Trikamji Vyas, who died on 24 October 1993.
4 MIN READ→
On 29 December 2007, the complainant, Kishorbhai Jagdishbhai Sindhav, allegedly went to a circus at Tiker village with his uncle. Accused No. 4 allegedly taunted him regarding his father’s defeat in the Sarpanch elect...
3 MIN READ→
On 13 July 2021, Mohanbhai Hirabhi Marvadi was riding his motorcycle on the correct side of the road when an ST bus, allegedly driven rashly and negligently by its driver, struck the rear of his motorcycle, which then...
3 MIN READ→
The appellant-workman was employed as a daily-wager with the State from 7 February 2010 until his alleged oral termination on 1 October 2014.
2 MIN READ→
Ripkaben, the complainant’s daughter, married the respondent approximately two months before the incident. The prosecution alleged that the respondent consumed liquor, spoke to an unknown woman on his mobile phone, an...
3 MIN READ→
The petitioner’s father died in harness on 26 August 2009.
3 MIN READ→
The petitioner, engaged in infrastructure development and compliant with TDS obligations, was treated as an assessee-in-default under Sections 201(1) and 201(1A) of the Income Tax Act, 1961, for allegedly failing to d...
3 MIN READ→
Bavalal Jadavji’s agricultural land was divided among his three sons, including Nathalal, the father of petitioner no.1. After Nathalal’s death, petitioner no.1 claimed that she and her brother were his legal heirs, b...
4 MIN READ→
The petitioner, a Supervisor Instructor at the Industrial Training Institute, Jamnagar, faced eight departmental charges relating to financial misconduct, submission of fabricated government records, unauthorised abse...
3 MIN READ→
The deceased, Vashrambhai Ramabhai Chaudhary, died in a motor-vehicle accident on 4 December 2016 involving his two-wheeler and a truck.
3 MIN READ→
On 23 October 2012, an accident occurred involving an Eicher vehicle and the deceased, who died at the spot.
3 MIN READ→
The deceased, Balvantsinh Chauhan, and the accused—his close relatives—were involved in disputes concerning ancestral agricultural land and residential property.
3 MIN READ→
Nishant Sureshbhai Patel, aged about 20 years, was employed as a ward boy with Superscan Imaging Centre and was assigned night duty from 8:00 p.m. to 8:00 a.m.
3 MIN READ→
The appellants, original claimants, filed a motor accident claim petition, MACP No. 110 of 2020 (Old No. 124 of 2016), before the Motor Accident Claims Tribunal (Aux.), Dharampur, Valsad.
3 MIN READ→
The petitioner imported crude soybean oil under Bill of Entry No. 5592705 dated 20 April 2023 and sought a refund of excess customs duty paid on the consignment.
3 MIN READ→
The appellant-workman was engaged as a daily-wager by the State from 1 July 2010 until his oral termination on 30 September 2014. He raised an industrial dispute, leading to Reference Case No. 87 of 2019. By award dat...
3 MIN READ→
The petitioner challenged the order dated 20 September 2017 passed by the Deputy Collector and Special Land Acquisition Officer, rejecting the petitioner’s application under Section 18 of the Land Acquisition Act, 189...
3 MIN READ→
The petitioner challenged the order dated 20 September 2017 passed by the Deputy Collector and Special Land Acquisition Officer, rejecting her application under Section 18 of the Land Acquisition Act, 1894, seeking a...
3 MIN READ→
The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) and Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), challenging the jud...
3 MIN READ→
Respondent No. 2 lodged I.C.R. No. 10 of 2015 at B Division Police Station, Rajkot City, alleging offences under Sections 406, 420 and 120(B) of the Indian Penal Code in relation to a land/plot dispute.
2 MIN READ→
The appellant, the original complainant in a cheque-dishonour prosecution, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (CrPC), alternatively invoking Section 419 of the Bharatiya Nagarik...
3 MIN READ→
Respondent No. 2 filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 concerning dishonour of a cheque before the trial court.
2 MIN READ→
The petitioner, a government contractor registered under the GST law with GSTIN 24ABCFK3129P1Z5 from 7 January 2025, was first issued a show-cause notice dated 13 August 2025 under Section 29(2)(e) of the Central Good...
3 MIN READ→
The petitioner, an importer/exporter of nuts, bolts, washers, clamps, plastic caps and hand tools, claimed duty drawback by classifying the goods under Chapter Headings 7318, 8205 and 3926 of the Customs Tariff Act, 1...
4 MIN READ→
On 26 November 2013, Nanjibhai Bhojabhai Parmar was struck near Anandpar Crossing, National Highway No. 8-A, by Truck No. GJ-12-W-9649, allegedly driven rashly and negligently.
3 MIN READ→
The State of Gujarat preferred a Letters Patent Appeal against the learned Single Judge’s order dated 23 March 2026, whereby the original petitioner was directed to receive the same benefits as the petitioners in Spec...
3 MIN READ→
Dwarka Cement Works supplied 50,000 metric tonnes of cement to the Irrigation Department of the State of Gujarat under an agreement dated 2 May 1988.
3 MIN READ→
The petitioner invoked Section 482 of the Code of Criminal Procedure, 1973 (“Cr.P.C.”), seeking quashing of FIR being C.R. No. I-25 of 2025, dated 26 March 2015, registered at Talala Police Station, Gir Somnath, for o...
3 MIN READ→
Hansaben Chandubhai Patel died after sustaining extensive burn injuries allegedly caused by setting herself on fire with kerosene.
3 MIN READ→
On 02 January 2018, the deceased was riding a motorcycle when it collided with a truck bearing registration No. GJ-12-BV-3959. The truck was insured, and the insurer’s liability to satisfy the compensation was undispu...
3 MIN READ→
On 26 March 2023, Dipakbhai Rajeshbhai Parmar, aged 17 years and engaged in masonry work, was riding motorcycle No. GJ-23-DE-0204 when an S.T. bus driven allegedly rashly and negligently by respondent No. 1 collided w...
3 MIN READ→
The applicant invoked the Gujarat High Court’s inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of C.R. No. II-09 of 2015 registered at Paddhar Police Station, Kachchh...
3 MIN READ→
On 11 December 2017, Kamlesh Babulal Choradiya was riding his motorcycle to a medical store near Puna Patiya, Surat, when it collided with GSRTC bus No. GJ-18-Y-5565 near Bhaktidham Bus Stop. He sustained fatal injuri...
3 MIN READ→
M/s. Neesa Leisure Limited had obtained financial assistance from the Industrial Finance Corporation of India (IFCI), under an arrangement permitting IFCI to appoint a nominee director on the company’s board.
3 MIN READ→
The complainant alleged that he had entered into agreements to sell, dated 7 May 2011 and 1 March 2012, concerning approximately 12 vighas of land situated at Motikishol village, Survey No. 461.
3 MIN READ→
The claimant was driving tanker No. GJ-06-VV-4417 from Vadodara to Dahej to offload ammonia gas. While opening the tanker’s valve, pressure caused ammonia gas to escape onto his face, resulting in severe burn injuries...
3 MIN READ→
The petitioner had instituted Regular Civil Appeal No. 172 of 2019 before the 14th Additional District Judge, Vadodara, accompanied by a copy of the judgment but not the decree.
3 MIN READ→
On 30 May 2006, Mohanlal Chunilal Prajapati and his brother visited the premises of the Narmada Water Resources, Water Supply and Kalpasar Department at Lakhtar, Surendranagar, in connection with inspection of scrap m...
4 MIN READ→
The appellant-plaintiff’s offer for laying, lowering, and jointing RCC drainage pipelines was accepted under Agreement No. B-2/44 of 1972–73.
3 MIN READ→
Jagaji Construction Company was engaged by Vyara Nagarpalika for works relating to the deepening and development of a lake, including excavation, pitching, foot-over bridges, an inlet gate and a spillway.
3 MIN READ→
The applicant-wife was Plaintiff No. 1 in Regular Civil Suit No. 272 of 2016, instituted along with two minor children before the Regular Civil Court.
3 MIN READ→
The disputed lands comprised Survey Nos. 265/2, 265/3, 265/4, 265/5 and 267, situated at Village Nani Tambadi, Taluka Pardi, District Valsad. They were owned by Parbhubhai Mangalabhai, who died on 28 October 2007. The...
4 MIN READ→
The plaintiffs instituted Regular Civil Suit No. 56 of 2007 before the Principal Senior Civil Judge, Vijapur, seeking a declaration that the suit property was ancestral property and that they were entitled to a one-th...
3 MIN READ→
The petitioners were the legal heirs and representatives of the original defendant-tenant, Gordhanbhai Naranbhai Patel.
4 MIN READ→
On 8 December 2014, Rohit Bharatkumar Soni was travelling from Bhuj to Anjar on a motorcycle when a tempo allegedly driven rashly and negligently by Respondent No. 1 collided with him. Rohit sustained fatal head and o...
3 MIN READ→
On 21 January 1999, the appellant was travelling in an auto-rickshaw allegedly driven rashly and negligently by respondent No. 1. When the driver abruptly applied the brakes, the appellant was thrown from the vehicle...
3 MIN READ→
On 28 September 2004, Rajeshbhai allegedly sustained serious injuries when motorcycle No. GJ-17-L-8770, driven by Respondent No. 1 in a rash and negligent manner, collided with his bicycle near Viraniya Highway.
3 MIN READ→
On 25 August 2011, Nawabbhai Blooch was travelling in a Toofan vehicle bearing registration no. GJ-3-Z-9033 on the Rajsamadhiya–Rajkot road when it collided with GSRTC bus no. GJ-18-Y-3114, resulting in his death.
3 MIN READ→
The petitioners imported coal and paid additional customs duty/CVD at 2% under Notification No. 12/2012-Customs dated 17.03.2012.
3 MIN READ→
The dispute concerned a religious shrine and adjoining burial ground situated on Survey No. 935, Village Anavada, Patan, registered as Waqf/Trust B-97/Mehsana.
6 MIN READ→
The petitions challenged notices dated 27 August 2024 issued under Section 148 of the Income-tax Act, 1961, and corresponding orders under Section 148A(d), seeking to reopen assessments for A.Y. 2018–19.
4 MIN READ→
The petitioner-company, engaged in manufacturing CNC machines, filed its return for A.Y. 2019–20 declaring total income of ₹45,05,86,190, which was processed under Section 143(1) of the Income-tax Act, 1961.
4 MIN READ→
The applicants, stated to be Directors of Pranil Educational LLP, were accused in FIR No. 11191039260357 of 2026 registered at Sabarmati Police Station under Sections 316(2), 318(4) and 54 of the Bharatiya Nyaya Sanhi...
3 MIN READ→
The petitioner-company, engaged in the business of automatic data-processing machines and their units, received a scrutiny intimation in Form GST ASMT-10 concerning alleged irregular utilisation of input tax credit (“...
3 MIN READ→
Raffles Green Pet India Private Limited obtained credit facilities from the Bank of Baroda, secured by mortgages over several properties, including Revenue Survey No. 782-2, Khata No. 1474, situated at Village Pithai,...
3 MIN READ→
The petitioner was engaged as a daily-wage employee by the respondents from 1 July 1989 and continued in service, subject to periodic renewals, until his retirement on 29 February 2024.
3 MIN READ→
The Income Tax Department issued a notice under Section 148 of the Income-tax Act, 1961, dated 29 March 2025, for Assessment Year 2021–22 in the name of Nilima Kantilal Surti, who had died on 12 May 2024.
3 MIN READ→
The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) and Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) against the judgment...
3 MIN READ→
The prosecution alleged that, owing to the deceased Vallabhbhai Bijalbhai’s prior abduction of Anuben, the minor daughter of Hakka Pola Bharwad, the accused abducted and assaulted him on 2 September 1996.
3 MIN READ→
Shalibhadra Finvest Services Private Limited, subsequently renamed Shalibhadra Infraspace Private Limited, filed its return for Assessment Year 2014–15 declaring income of ₹1,40,94,230. Its assessment was completed un...
3 MIN READ→
The petitioner invoked the Gujarat High Court’s supervisory jurisdiction under Article 227 of the Constitution to challenge the order dated 29 June 2026 passed by the Special Judge, Commercial Court and 6th Additional...
3 MIN READ→
The applicant invoked Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) seeking quashing of FIR being C.R. No. II-26 of 2018, registered at Vatva Police Station, Ahmedabad City, for an alleged offence under...
3 MIN READ→
The petitioners challenged the order dated 18 December 2023 rejecting an application under Section 28A of the Land Acquisition Act, 1894, originally filed by their deceased father for re-determination of compensation.
3 MIN READ→
The dispute concerned land bearing Survey No. 39/G/5, Block No. 3/1, admeasuring approximately 1,094.28 sq. metres at Jamnagar.
4 MIN READ→
Sonalben, wife of respondent No.1 Pravinbhai Rakhasiya, died after sustaining burn injuries allegedly caused by pouring kerosene and setting herself on fire at her matrimonial home on 16 July 2008.
4 MIN READ→
The complainant claimed rights in ancestral agricultural lands at Village Ranasan, Gandhinagar, and alleged that, after the death of Sarlaben, her husband Lalluji Bhaijiji Thakor fabricated an affidavit and pedigree d...
3 MIN READ→
The petitioner, claiming to be an agriculturist and resident of Jaswantgarh (Bhemal), Taluka Danta, District Banaskantha, filed a public interest litigation alleging illegal quarrying, mining, and operation of asphalt...
2 MIN READ→
The matters arose from the same FIR, C.R. No. I-110 of 2008 registered at Sayajiganj Police Station, Vadodara City, alleging offences under Sections 406, 420, 467, 468 and 471 of the IPC.
4 MIN READ→
The respondent-plaintiff permitted appellant-defendant No. 1 to occupy the suit premises under a Leave and License Agreement dated 3 July 2010.
3 MIN READ→
The applicant-wife filed an application under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Family Suit No. 1863 of 2025, instituted by the respondent-husband before the Family Court, Surat, to...
3 MIN READ→
The plaintiff alleged that she advanced friendly loans of ₹2,50,000 on 24 February 2016 and ₹1,00,000 on 14 June 2016 to the defendant, aggregating to ₹3,50,000. She further alleged that the defendant deposited ₹1,00,...
4 MIN READ→
The dispute concerned agricultural lands bearing Block/Survey Nos. 952 and 950/2 at Uvarsad, Gandhinagar, originally held by the predecessors of plaintiff Nos. 1–4. The lands were new-tenure/restricted lands under Sec...
6 MIN READ→
The original plaintiff instituted Regular Civil Suit No. 205 of 1988 seeking permanent injunction against dispossession from the suit land.
3 MIN READ→
Respondent No. 2 alleged that he had advanced money to Shardaben Deepakbhai Kariya due to her illness and subsequently purchased her flat situated at B-505, Valab Heights Apartment, Umargam, District Valsad. Disputes...
3 MIN READ→
The applicant had lodged FIR C.R. No. I-4 of 2005 at Chaklasi Police Station for offences under Sections 120B, 153A, 153B, 294 and 295 of the IPC and Sections 5 and 9 of the Immoral Traffic (Prevention) Act, 1956 (“IT...
3 MIN READ→
The appellant-husband and respondent-wife married according to Hindu rites on 29 January 1989 and had two sons. The parties began living separately after the wife left the matrimonial home on 3 August 1992. The husban...
3 MIN READ→
Mahendra Suting Ltd. applied to the Gujarat Electricity Board (“Board”) for a contracted load of 2,000 KVA. The Board issued an estimate of ₹4,08,320, which was paid, and an agreement was executed for the proposed sup...
3 MIN READ→
The petitioner challenged the notice dated 29 June 2025 issued under Section 148 of the Income Tax Act, 1961, and the consequential order under Section 148A(3), seeking to reopen its assessment for A.Y. 2021–22.
4 MIN READ→
Chhaniben, a Scheduled Tribe woman, was married to Jivlabhai, who died intestate and issueless around 1958–59. Chhaniben inherited the agricultural lands held by Jivlabhai as a tenant, and her name was mutated in the...
4 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-129 of 2015, registered at Nadiad Town Police Station, District Kheda, for offences under Sections 376(d),...
3 MIN READ→
The petitioner, original accused No. 18, was serving as a Deputy Mamlatdar in the E-Dhara section at the Mamlatdar’s office, Pardi, when the alleged offences occurred.
3 MIN READ→
Hirak Biotech Limited was incorporated on 25 January 2005 as a public limited company. The petitioner became its director on 20 March 2005 and resigned on 5 September 2005. For A.Y. 2006–07, tax liability of approxima...
4 MIN READ→
The petitioner sought a writ of mandamus directing the Deputy Collector/Land Acquisition Officer to decide his application dated 6 February 2016 under Section 28A of the Land Acquisition Act, 1894, and to disburse enh...
3 MIN READ→
Beda Gram Panchayat filed a Public Interest Litigation in 2014 challenging the Collector, Bhavnagar’s order dated 14 May 2013 transferring land bearing Survey Nos. 231/A/1 and 167, admeasuring approximately 201 hectar...
3 MIN READ→
Ahmedabad Urban Development Authority (“AUDA”) awarded the respondent a tender for development and fencing of open plots in T.P. Scheme Nos. 1 to 5 at Vejalpur. The respondent raised claims of approximately ₹14,32,470...
3 MIN READ→
The appeals challenged the common judgment dated 12 June 2026 by which the learned Single Judge upheld the Joint Charity Commissioner’s order dated 20 July 2021, passed under Section 41A of the Gujarat Public Trusts A...
3 MIN READ→
The petitioner’s land bearing Revenue Survey No. 416/2, admeasuring 2,376 sq. m. at Village Rampura, Taluka Detroj, District Ahmedabad, was acquired for construction of the Goraiya Branch Canal of the Narmada Project.
3 MIN READ→
The petition was filed by the Gandhinagar Farmers Association, claiming to represent farmers of Valad and Limbadiya villages, Gandhinagar, whose lands had allegedly been acquired for development of GIFT City, the Narm...
3 MIN READ→
The complainant and the applicant became acquainted through Facebook in 2012 while the complainant was pursuing a Ph.D. and later working as an Economics Assistant at IIM Ahmedabad.
3 MIN READ→
The petitioner and respondent No. 4, his brother, were co-owners of land acquired for a railway project.
3 MIN READ→
The applicant-minor was born in 1997 from the marriage between her mother and respondent no. 2, solemnised on 8 May 1995.
3 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. 11821011210235 of 2021 registered at Dahod Town Police Station under Sections 3 and 4(3) of the Gujarat Land...
4 MIN READ→
The petitioner filed a complaint under Section 500 of the Indian Penal Code against Respondent No. 2, alleging that Respondent No. 2 had submitted a false application to the police concerning land at Compartment No. 3...
4 MIN READ→
The complainant married petitioner No.1 on 7 May 2001 and alleged that her husband and in-laws subjected her to physical and mental cruelty, drove her out of the matrimonial home, and failed to maintain her and their...
3 MIN READ→
The petitioner, plaintiff in Regular Civil Suit No. 89 of 2025 pending before the 3rd Additional Civil Judge, Rajkot, filed an application below Exhibit 99 seeking issuance of witness summons to five persons.
3 MIN READ→
The husband and wife, both entering their second marriage, married on 15 July 2012. The wife alleged that the husband was addicted to alcohol, maintained an extra-marital relationship, and subjected her to physical, m...
4 MIN READ→
The applicant-wife and respondent-husband solemnised their Nikah on 14 March 2016.
3 MIN READ→
The petitioner-plaintiff’s suit was dismissed for non-prosecution on 27 July 2018 after the Trial Court had granted him more than ten opportunities to lead oral evidence.
3 MIN READ→
The petitioners were engaged as Security Guards by the respondent authority.
3 MIN READ→
The applicant, who was serving as the In-charge Police Inspector at Bharuch City ‘A’ Division Police Station, allegedly failed to act upon a written application submitted by Taraben on 11 May 2010, despite the alleged...
3 MIN READ→
The applicant invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR I–66 of 2019 registered at Olpad Police Station, Surat, for offences under Sections 363 and 366 of the Indian Penal Co...
3 MIN READ→
The applicant, owner of agricultural land cultivated by the complainant’s family on a sharecropping basis, allegedly borrowed ₹60,000 from the complainant, promising to repay it after sale of the remaining cotton crop.
3 MIN READ→
The applicant challenged the order passed below Exh.59 by the learned 15th Additional District Judge, Vadodara, in Sessions Case No.137 of 2022, whereby the prosecution was permitted to recall and re-examine witnesses...
4 MIN READ→
On 16 November 2006, the deceased, Manibhai Patel, was driving his rickshaw from Dholvani towards Rajendranagar when a Jeep allegedly driven rashly and negligently by respondent No. 1 collided with the rickshaw near B...
3 MIN READ→
The petitioner claimed ownership of Survey No. 6, inherited from his father and recorded in the names of the legal heirs through Succession Entry No. 1165 dated 2 May 2000.
3 MIN READ→
The petitioner, an M.B.B.S. graduate, completed his internship in 2011–2012 and subsequently worked as a Junior Resident. From 18 April 2016, he served as a Medical Officer, Class-II, and later held posts including Ta...
3 MIN READ→
The petitioner invoked the supervisory jurisdiction of the Gujarat High Court under Article 227 of the Constitution, challenging the order dated 25 August 2026 passed by the 6th Additional District Judge, Deesa, below...
3 MIN READ→
The complainant alleged that Accused Nos. 1 and 2, who were her mother and sister respectively, visited her residence after her love marriage and induced her to hand over gold ornaments and documents, including her hu...
3 MIN READ→
The appellant, Muslim Kuzafarosh Jamat Trust, was registered under the Bombay Public Trust Act, 1950 as a “B”-category public charitable trust bearing Registration No. B-276-Ahmedabad. Its stated objects included reli...
4 MIN READ→
On 3 June 2008, officers of the Gujarat Electricity Board conducted an inspection near the respondent’s paan shop, “Murlidhar,” at Village Nikava, Taluka Kalavad.
3 MIN READ→
On 1 March 2006, officers of UGVCL allegedly inspected agricultural land at Village Vansali, Taluka Bhiloda, and found illegal abstraction of electricity through a cable and other apparatus to operate a submersible mo...
3 MIN READ→
Krypton Diamonds Pvt. Ltd. filed its return of income for Assessment Year 2013–14 on 28 September 2013, declaring income of ₹30,44,890.
4 MIN READ→
The appellant-State authority filed a first appeal against an award of compensation passed by the Reference Court under the land-acquisition proceedings.
2 MIN READ→
The State, through the Executive Engineer, Building and Road Department, Amreli, filed a first appeal challenging the compensation awarded by the learned Reference Court in land-acquisition proceedings.
3 MIN READ→
The appellant-State challenged an award of the learned Reference Court in land-acquisition proceedings.
2 MIN READ→
The State appealed under Section 378(1)(3) of the Code of Criminal Procedure, 1973, against the acquittal of the respondents by the 4th Additional District and Sessions Judge, Banaskantha, in Sessions Case Nos. 167 an...
3 MIN READ→
The appellant–original complainant’s wife, Dharmishthaben, consumed monocrotophos poison on 29 June 2011 and subsequently died while undergoing treatment.
3 MIN READ→
The appellant-State authorities preferred a first appeal against the compensation awarded by the Reference Court in land-acquisition proceedings.
3 MIN READ→
The appellant-State challenged an award of compensation passed by the Reference Court under the land-acquisition proceedings.
2 MIN READ→
The appellant-State challenged an award of the Reference Court in a land-acquisition matter.
2 MIN READ→
The State Government preferred a first appeal against an award of compensation passed by the learned Reference Court in land-acquisition proceedings.
2 MIN READ→
The petitioners’ land bearing Revenue Survey No. 14 paiki, admeasuring approximately 0-38-45 hectares at Atladara, Vadodara, was acquired by the Vadodara Urban Development Authority (VUDA) under notifications dated 22...
4 MIN READ→
The respondent-petitioners executed a lease deed dated 04.12.2003 in respect of land situated in a Special Economic Zone (“SEZ”) and paid stamp duty and registration fees on the transaction.
3 MIN READ→
On 27 February 2003, a collision occurred between a tanker and a Maruti Zen car, resulting in the death of Vivek S. Garg, aged 33 years, an engineer and Senior Sales Officer with Hindustan Petroleum Corporation Limited.
3 MIN READ→
Khushi Food Limited was arraigned as accused No. 1 in Criminal Complaint No. 110464 of 2018 under the Negotiable Instruments Act, 1881, concerning dishonour of cheques issued towards outstanding payment for starch pow...
3 MIN READ→
The petitioner sought quashing of FIR C.R. No.11189005240545 of 2024 registered at Morbi Taluka Police Station for offences under Sections 65(a), 65(e), 81, 83, 98(2) and 116-B of the Gujarat Prohibition Act and Secti...
3 MIN READ→
On 29 May 1999, a collision occurred between a truck and a Maruti car. The car’s driver, Vishnubhai Patel, his wife, Kokilaben Patel, and their son, Nikhil, died at the spot; their surviving son, Vaibhav, instituted c...
3 MIN READ→
The prosecution case was that, on 29 January 2000 at approximately 11:00 p.m., accused Nos. 1 and 2 allegedly assaulted Premsingh @ Pappu Shivsevaksingh with a sword and dhariya, causing injuries that resulted in his...
4 MIN READ→
On 28 September 2007, the claimant, an Engineer working as Assistant Manager (Development) with Tuflex India, suffered severe crush injuries to both legs in an accident.
3 MIN READ→
On 10 January 2008, the respondent allegedly visited the complainant’s mobile shop in Porbandar and purchased a Nokia 5300 mobile phone.
3 MIN READ→
The petitioner worked as a Watchman with respondent No. 1 from 1 July 1994. His services were terminated with effect from 15 July 2021, allegedly without compliance with the provisions of the Industrial Disputes Act,...
3 MIN READ→
Hirabhai Mavabhai Patel purchased agricultural land bearing Revenue Survey No. 115 Paiki 7 by a registered sale deed dated 29 May 1967, pursuant to which Revenue Entry No. 175 was recorded in his name.
4 MIN READ→
On 30 November 2011, Sanjaybhai Dhulabhai Rathod was driving motorcycle No. GJ-23-F-6064 with a pillion rider when a Maruti car, allegedly being driven at excessive speed and in a rash and negligent manner on the wron...
3 MIN READ→
On 31 August 2011, the deceased, Jayeshbhai Arjunsinh Gohel, aged approximately 23 years, was travelling in a Tata Max vehicle returning from Vadodara after purchasing a Ganpati statue. Near Ravandas Petrol Pump on th...
3 MIN READ→
The complainant and the applicant were childhood friends. The complainant alleged that he lent the applicant ₹15,00,000, repayable within eight months. Upon non-payment, the applicant allegedly issued two cheques of ₹...
3 MIN READ→
On 13 January 2014 at approximately 4:00 a.m., the appellant-claimant was driving an Eicher vehicle from Jamnagar to Vadodara when a luxury bus allegedly driven rashly and negligently by Opponent No. 1 collided with i...
2 MIN READ→
The petitioner approached the Gujarat High Court under Article 227 of the Constitution seeking directions to the City Civil Court, Ahmedabad, to accord priority to and expedite the hearing of Civil Suit No. 340 of 202...
2 MIN READ→
The complainant, Bharatbhai Prabhudas Parmar, alleged that on 31 March 2011, a tempo and motorcycle connected with the respondents’ ice factory and godown were obstructively parked near his house. Upon questioning Mus...
4 MIN READ→
On 10 August 2018, Naman Maheshkumar Parmar allegedly travelled from Nadiad to Mehsana via Ahmedabad in Train No. 69115 Vadodara–Ahmedabad MEMU with a valid journey ticket. Due to overcrowding, a jerk and the pushing...
3 MIN READ→
The petitioners challenged the State Government’s notification dated 7 December 2018, issued under Section 178 of the Gujarat Panchayats Act, 1993, by which powers, functions and duties earlier entrusted to the Distri...
3 MIN READ→
The respondent’s sale deed was executed on 21 June 1982, and the corresponding mutation entry was also made in 1982.
3 MIN READ→
The applicant was arrested on 20 December 2023 in connection with an offence involving the alleged manufacture, possession, and sale of mephedrone.
2 MIN READ→
On 6 September 2006, Sultan Singh Gurjar was driving a loading tempo bearing registration No. GJ-18-U-4316 after loading oil tins. Near Ghago Cross Road while proceeding towards Gojariya, the tempo was hit from behind...
3 MIN READ→
Ravindra Bhupatrai Gadhiya was selected through the Gujarat Public Service Commission and appointed as a Lecturer (Class II) in Instrumentation and Control Engineering at Government Polytechnic, Gandhinagar, by order...
3 MIN READ→
The appellant–original claimant challenged the judgment and award dated 14 May 2025 passed by the Motor Accident Claims Tribunal, Petlad, in Motor Accident Claim Petition No. 64 of 2023, under Section 173 of the Motor...
2 MIN READ→
The petitioner worked as a Gardener with respondent No. 1 from 1 January 2010.
3 MIN READ→
On 18 February 2016, Mehulbhai Malaji Chauhan was riding a motorcycle with Chanduji Raijiji Chauhan as pillion rider when it collided with Maruti Car No. GJ-01-KL-8403 allegedly driven rashly and negligently from the...
3 MIN READ→
The appellant, the original claimant, filed a First Appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 14 May 2025 passed by the Motor Accident Claims Tribunal, Petlad,...
3 MIN READ→
![Courts must apply prevailing skilled-worker minimum wages when assessing compensation absent reliable income evidence.. SIKANDARBHAI ISMAILBHAI BAKROLIYA vs PUSPENDRA NAGENDRA TRIPATHI [DELETED]. Gujarat High Court. LawLens](/stories/thumbnails/courts-must-apply-prevailing-skilled-worker-minimum-wages-when-assessing-compensation-abse-f03af10390854f2cad341321b49ab623.webp)
The appellant-claimant sustained fracture injuries in a motor accident on 27 June 2010 while repairing trucks and underwent two surgeries—one for insertion of rods and screws in his right leg and another for their rem...
3 MIN READ→
On 25 August 2017, the claimant was riding his motorcycle on Sevasi–Bhayli Road when a tractor bearing registration No. GJ-02-CA-7133, allegedly driven rashly and negligently by Appellant No. 1, collided with him. The...
3 MIN READ→
The petitioner worked as a Watchman with the Forest Department from approximately 1992 and was treated as a daily-wage workman.
3 MIN READ→
Survey No. 760, admeasuring 6 Acres 8 Gunthas at Village Gochnad, Taluka Sami, District Patan, was Government land. A portion measuring 3 Acres 4 Gunthas, later designated Survey No. 760/2, was allotted in 1976 to Ram...
5 MIN READ→
The petitioner worked as a gardener with respondent No. 1 from 1 November 1992. His services were first terminated on 1 September 2010; pursuant to an earlier reference, he was reinstated with continuity of past servi...
3 MIN READ→
The claimants challenged the judgment dated 17 November 2017 passed in MACP No. 985 of 2010, by which the Motor Accident Claims Tribunal awarded compensation of ₹3,95,500 with interest at 8% per annum from the date of...
3 MIN READ→
The petitioner worked as a Gardener with respondent No. 1 from 2005. His services were terminated with effect from 1 May 2019, allegedly without compliance with the provisions of the Industrial Disputes Act, 1947. The...
3 MIN READ→
The petitioner claimed possession of approximately 500 sq. metres forming part of Revenue Survey No. 619, City Survey No. 252, situated at Village Nandasan, Taluka Kadi, District Mahesana.
3 MIN READ→
The petitioner worked as a Gardener with respondent No. 1 from 2005. His services were terminated with effect from 1 May 2019, allegedly without compliance with the Industrial Disputes Act, 1947.
3 MIN READ→
The petitioner worked as a Gardener with respondent No.1 from 2005. His services were terminated with effect from 1 May 2019, allegedly without compliance with the Industrial Disputes Act.
3 MIN READ→
The petitioner worked as a daily-wage Gardener with the respondent Forest Department.
3 MIN READ→
On 22 December 2012, deceased Vanitaben was travelling in a goods rickshaw with her goods when the driver drove the vehicle rashly and at excessive speed.
3 MIN READ→
The petitioners, claiming to be heirs and legal representatives of Late Okhaben Manchand, asserted that their predecessor, Late Manchand Virchand Modi, was the owner of agricultural land bearing Survey No. 707 (old Su...
3 MIN READ→
The applicant challenged, under Section 482 of the Code of Criminal Procedure, 1973, FIR C.R. No. II-3055/2018 dated 20 April 2018 registered at Khadiya Police Station, Ahmedabad, for an alleged offence under Section...
4 MIN READ→
On 20 April 2002, Mohanbhai Chabhaiya was travelling from Khirsara to Bhitara on a scooter, with Ladhabhai Mavani as pillion rider, when a jeep allegedly driven rashly and negligently by Respondent No. 1 came from the...
3 MIN READ→
On 17 December 2008, Manubhai Bhopabhai Songara, aged approximately 25 years, was riding a motorcycle near the GSPC gas pump on the outskirts of Village Baldana when a truck/trolley emerging from a nearby hotel collid...
3 MIN READ→
On 18 January 2010, Mukeshkumar was riding a motorcycle in Ahmedabad with a pillion rider when tanker No. GJ-1-X-7900 allegedly struck the motorcycle from behind. Mukeshkumar sustained multiple injuries and later died...
3 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-31 of 2015 registered at Chithoda Police Station, Sabarkantha, for alleged offences under Sections 366, 3...
3 MIN READ→
The appellants, claimants in a motor accident claim arising from the death of Nileshbhai Mansukhbhai Taviyad, challenged only the manner in which interest was awarded by the Motor Accident Claims Tribunal, Dahod.
3 MIN READ→
The applicant and his son, Devangbhai Rameshbhai Shah, allegedly obtained a loan of ₹25,00,000 from the complainant. In relation to the alleged loan, Devangbhai issued cheque No. 21285 dated 17 October 2018, drawn on...
3 MIN READ→
The complainant’s husband, Ashishbhai, who allegedly had no expertise in electrical work, was taken by the applicant to undertake electrical work at a residence on 15 September 2014.
2 MIN READ→
The respondent-plaintiff, the appellants’ uncle, claimed ownership of a residential house situated on Revenue Survey No. 79/Paiki-3 at Village Khilos, Jamnagar, asserting that it had fallen to his share under a family...
3 MIN READ→
The petitioner, a decree-holder, filed Special Civil Suit No. 34 of 2002 for recovery of an amount arising from alleged theft of electricity. The suit was decreed in the petitioner’s favour on 22 February 2005.
3 MIN READ→
Pravinchandra Joshi died on 30 July 2009 when the two-wheeler he was riding collided with a truck.
3 MIN READ→
The petitioners challenged the acquisition of their lands for two railway projects in Gujarat: (i) the 4th railway line between Barejadi-Nandej (Geratpur) and Sanand, measuring approximately 38.20 km; and (ii) five ra...
5 MIN READ→
Shahinabanu, daughter of the complainant, married Satar approximately six months before the incident and resided with her in-laws in a joint family at Dhoraji.
4 MIN READ→
The appellants claimed ownership of commercial plots allegedly allotted by the erstwhile State of Idar before 1955. The land was transferred to Western Railway in 1960 for laying a railway line and constructing railwa...
3 MIN READ→
On 30 November 2008, Police Head Constable Ranjitsinh Chhatrasinh allegedly received secret information that accused No. 1 was selling cannabis-related contraband from an iron cabin in the Hathikhana area and had obta...
4 MIN READ→
The deceased, Upendrakumar Kanaiyalal Jehani, was married to accused Jalpaben Girishbhai Soni on 29 November 2008. Matrimonial disputes arose between the deceased and his wife, following which both sides initiated civ...
4 MIN READ→
On 20 January 2006, a GEB checking squad allegedly found an unauthorised electricity connection at a residence in Bhanvad, involving abstraction of 1,370 watts of electricity and alleged loss of ₹57,580.88.
3 MIN READ→
The petitioner invoked Section 482 Cr.P.C. seeking quashing of FIR C.R. No.11191026220492 of 2022, registered at Kalupur Police Station, Ahmedabad, for alleged offences under Sections 51, 63 and 64 of the Copyright Ac...
4 MIN READ→
Meenaben, daughter of the complainant, married accused Ravindrabhai Kantilal Chauhan on 27.05.2003.
3 MIN READ→
The petitioner No. 1 obtained registration under Section 12AA of the Income-tax Act, 1961, and was also registered under Section 25 of the Companies Act, 1956.
4 MIN READ→
Hitesh, aged approximately 23–24 years, died by electrocution during the marriage ceremony of the appellant’s daughter on 20 May 2000. The plaintiffs alleged that the appellant had illegally drawn electricity by placi...
4 MIN READ→
On 25 September 2010, police at Katargam Police Station, Surat, allegedly received secret information that the respondent, who was wanted in an earlier narcotics case, was carrying and intending to conceal ganja near...
3 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-243 of 2014 registered at Danilimda Police Station, Ahmedabad City, for offences under Sections 498A, 306...
3 MIN READ→
On 20 April 2018, the claimant was travelling in auto-rickshaw No. GJ-24-W-2011 while delivering water jugs in the course of his employment. The rickshaw was allegedly driven rashly and negligently at excessive speed,...
3 MIN READ→
The petitioners invoked Article 227 of the Constitution challenging the Special Secretary, Revenue Department’s common order dated 20 July 2016 concerning mutation Entry No. 2588 relating to partition and Entry No. 27...
3 MIN READ→
The petitioner, a retired Safai Kamdar who had served Damnagar Nagarpalika since 1982 and superannuated on 30 November 2023, was paid ₹4,68,909 towards gratuity, which she alleged was deficient
3 MIN READ→
On 10 June 2013, after the reopening of school, 15-year-old Hardik, son of the de facto complainant, allegedly received the keys of a two-wheeler from the applicant, a school teacher, and was asked to park it under a...
3 MIN READ→
The original petitioner’s husband was appointed as a work-charge Technical Assistant in the Irrigation Department on 26 June 1967.
3 MIN READ→
The petitioner was appointed as a Peon on 19 January 2004 on a fixed salary of ₹1,500 for five years and, by August 2005, was placed in the pay scale of ₹4,440–7,440.
3 MIN READ→
Manubhai Vankar was travelling as a passenger in an auto-rickshaw from Sai Mandir to Himmatnagar on 12 December 2011 when another rickshaw, allegedly driven rashly and negligently by Opponent No. 1, collided with it n...
3 MIN READ→
On 24 September 1997, the claimant was travelling in an auto-rickshaw from Nakhatrana to Devisar when the rickshaw collided with an oncoming motorcycle due to allegedly rash and negligent driving. She sustained a frac...
3 MIN READ→
The petitioners invoked Article 227 of the Constitution challenging: (i) the order dated 04.05.2023 dismissing Civil Misc. Application No. 2 of 2021 for non-prosecution; (ii) the order dated 08.07.2024 rejecting Civil...
3 MIN READ→
On 12 April 2016, Kanaiyalal alias Kanjibhai Lakshmanbhai was riding a bicycle near Sambhavnath Petrol Pump on the Rajkot–Ahmedabad Highway when a truck-trailer, allegedly driven rashly and at excessive speed by respo...
3 MIN READ→
The original landlord, Haribhai Rudabhai Thumbar, instituted Regular Civil Suit No. 185 of 2007 through his son and special power-of-attorney holder, Dineshbhai, seeking eviction of the defendants’ predecessor from a...
3 MIN READ→
The applicant sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. I-106 of 2014 registered at Talala Police Station for offences under Sections 306 read with 114 of the Indian Pe...
4 MIN READ→
The petitioner, Defendant No. 8 in Special Civil Suit No. 39 of 2019, challenged an order dated 14 July 2026 passed by the Principal Senior Civil Judge, Valsad, rejecting his application under Order VII Rule 11(d) of...
4 MIN READ→
The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”)/Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), challenging the judgmen...
3 MIN READ→
The appellant, the original complainant, filed a criminal complaint against the respondents-accused under Sections 427, 506(2) and 114 of the Indian Penal Code.
3 MIN READ→
The dispute concerned land bearing Survey No. 1835 at Borsad, originally recorded in the name of Kanchanbhai Dhanabhai Patel, who died on 10 May 1988.
3 MIN READ→
The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) and Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), challenging the jud...
3 MIN READ→
The complainant alleged that on 24.08.2010, respondent No. 1 kidnapped his approximately 17-year-old daughter on a motorcycle on the pretext of marriage, while respondent No. 2 assisted him by providing a place of con...
4 MIN READ→
On 16 January 2011, the claimant, Dariyaben Ramsinh Parmar, was travelling as a passenger in an auto-rickshaw when a Maruti car, allegedly driven rashly and negligently, collided with the rickshaw from behind. She suf...
3 MIN READ→
The petitioner, a Scheduled Caste candidate and an educated person, applied pursuant to the District Collector, Banaskantha’s advertisement dated 24 June 2009 for allotment of a fair price shop under the Government po...
4 MIN READ→
On 18 September 1999, complainant Gauriben alleged that accused No. 1, Rambhaben, threw insects/weevils into the complainant’s house, abused her, and assaulted her with a stick.
3 MIN READ→
Petitioner No. 1, an agricultural labourer, purchased agricultural land at Village Zamrala through a registered sale deed in 1973; the related revenue entry was mutated and certified. Following a family arrangement, t...
4 MIN READ→
On 16 January 2011, the appellant was driving an auto-rickshaw bearing registration No. GJ-1-CT-8632 towards Ahmedabad with passengers when a Maruti car bearing registration No. GJ-1-HB-1287 allegedly, at excessive sp...
3 MIN READ→
The petitioners were a married couple who had lost their 25-year-old son to suicide on 12 May 2022.
3 MIN READ→
On 3 September 2009, the deceased was travelling in a Tata-608 Tempo with Opponent No. 1, the driver, in connection with his work as a cleaner-cum-labour. Near Moti-Rajsthali, Meldi-Maa Temple, the tempo was allegedly...
3 MIN READ→
The petitioners, including the People’s Union for Civil Liberties, filed a public interest litigation on behalf of 164 persons occupying huts and residential structures on Revenue Survey No. 769, situated on the perip...
4 MIN READ→
The petitioner-company filed its return for A.Y. 2021–22 on 14 March 2022, declaring total income of ₹8,17,74,420.
3 MIN READ→
The appellant, the deceased Shabana’s husband and original complainant, challenged the judgment dated 9 February 2012 by which the Sessions Court, Junagadh acquitted Shabana’s parents of offences under Sections 306 an...
4 MIN READ→
The claimant was riding a Hero Honda motorcycle from Tana to Chogath with his wife as pillion rider when a tractor travelling from the opposite direction collided head-on with the motorcycle near the Sihor ST Bus Stan...
3 MIN READ→
The petitioner worked as a Gardner with the respondent Forest Department from 1 May 2010. His services were terminated with effect from 9 December 2019, allegedly without compliance with Section 25F of the Industrial...
3 MIN READ→
The petitioner worked as a Security Guard/daily-wage workman under the respondent since 1988.
3 MIN READ→
The petitioners, the minor Hussaina’s paternal grandmother and paternal aunts, claimed that the child had remained in their custody since she was 13 days old, asserting that the respondent mother had abandoned her.
3 MIN READ→
The applicant sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. 11208002200837/2020 registered at Ajidam Police Station, Rajkot, for offences under Sections 306, 387, 506(2) an...
4 MIN READ→
The applicant alleged that his uncle died due to medical negligence. Although an accidental-death case was recorded, the police did not register an FIR despite the applicant’s representations dated 20 August 2022 and...
3 MIN READ→
The appellant–plaintiff and her mother executed a registered sale deed in 1999 in favour of the respondent–defendant concerning Survey No. 1401 paiki 1, admeasuring 1-41-49 hectares, situated at Vav, Banaskantha.
3 MIN READ→
The petitioner, plaintiff in Summary Suit No. 53 of 2025 before the 8th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Ahmedabad (Rural), challenged the trial court’s order dated 12 June 2026...
3 MIN READ→
On 30 December 2016, deceased Mulsinh Dhulsinh Chauhan was travelling on the mudguard of a tractor bearing registration No. GJ-2-AG-8250, to which a trolley was attached. The tractor, allegedly driven rashly and negli...
3 MIN READ→
The applicant sought quashing of FIR C.R. No. 11191020250468 of 2025 registered at Vastrapur Police Station, Ahmedabad, alleging offences under Section 77 of the Bharatiya Nyaya Sanhita, Sections 11, 12 and 18 of the...
4 MIN READ→
The applicants, Rahmatben and Valibhai, respectively the mother and uncle of original accused No. 1, Sohil Karimbhai Juneja, sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of FIR C.R. No. I...
3 MIN READ→
The petitioner claimed ownership of a Tata Hitachi Hyd Excavator Machine, Serial No. SP21-45170, Model EX 210, which was seized by the respondent authorities on 19 June 2026 in proceedings under the Gujarat Mineral (P...
3 MIN READ→
The petitioner claimed ownership of a Komatsu Hydraulic Excavator PC210LC-10MO, Serial No. N734196, which was seized by the respondent authorities on 19 June 2026 under the Gujarat Mineral (Prevention of Illegal Minin...
3 MIN READ→
The petitioner claimed ownership of a Tata Motors dumper/truck bearing Registration No. GJ-16-AU-9918, which was seized by the respondent authorities on 19 June 2026 under the Gujarat Mineral (Prevention of Illegal Mi...
3 MIN READ→
The petitioner claimed ownership of a Tata Motors dumper/truck bearing Registration No. GJ-16-AW-9963, which was seized by respondent No. 2 on 19 June 2026 under the Gujarat Mineral (Prevention of Illegal Mining, Tran...
3 MIN READ→
The petitioner, a partnership firm constituted in 1975, underwent several reconstitutions involving admission and retirement of partners between 1975 and 2010.
3 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-28 of 2016 registered at Ranavav Police Station, Porbandar, for offences under Sections 385, 506(2) and 1...
3 MIN READ→
The State of Gujarat initiated proceedings against the respondent-accused under Sections 17 and 18(a)(ii), read with Section 27, of the Drugs and Cosmetics Act, 1940.
3 MIN READ→
The respondent-workman claimed to have worked as a daily-wager watchman with the Forest Department since 1985 and sought monetary benefits under the Government Resolution dated 17 October 1988 for the period from 2010...
3 MIN READ→
The deceased married the applicant-husband on 15 June 2012. The applicants in the connected application were her parents-in-law.
3 MIN READ→
The petitioner filed its return for Assessment Year (A.Y.) 2017–18 on 1 August 2017, declaring total income of ₹4,73,481; no scrutiny assessment was conducted and the return was accepted.
3 MIN READ→
The petitioner was appointed as a Mahila Pradhan Kshetriya Bachat Yojana (MPKBY) Agent on 28 January 2002 and had served for approximately 24 years without any complaint concerning her integrity, honesty, work, or dea...
2 MIN READ→
On 8 February 2010, railway police personnel at Surat Railway Station allegedly intercepted the respondent near Platform No. 1 while he was carrying a regzine bag. The prosecution alleged that 13.950 kg of ganja was r...
3 MIN READ→
The applicant sought quashing of FIR C.R. No. I-306 of 2013 registered at Sector 7 Police Station, Gandhinagar, for offences under Sections 302, 201 and 114 of the Indian Penal Code, 1860 (“IPC”) and Section 135 of th...
3 MIN READ→
Parul, sister of the complainant, married accused No.1, Yogeshkumar, around 1995 and had two children, Palak and Tarang.
4 MIN READ→
The original claimant’s land at village Devdanti was acquired for the Vatrak Jalagar Yojna during 1973–1974.
3 MIN READ→
On 19 June 2007, Harshaben Makwana was travelling with her mother in a tractor bearing registration No. GJ-4-H-6202 and trolley bearing registration No. GJ-4-H-2421. The tractor and trolley were being used to transpor...
3 MIN READ→
ONGC acquired parcels of agricultural land situated at Village Ambaliyara, Taluka Kadi, District Mehsana, for its drilling project under the Land Acquisition Act, 1894.
5 MIN READ→
The appellants’ predecessor owned land at Village Devdanti, which was acquired in 1973–74 for the “Vatrak Jalagar Yojna.” The Land Acquisition Officer made the award on 12 March 1975.
3 MIN READ→
The appellants’ land at Village Devdanti was acquired for the Vatrak Jalagar Yojna in 1973–74, and the award was passed on 12 March 1975.
3 MIN READ→
The appellants’ land situated at Village Rambhoda was acquired for the Vatrak Jalagar Yojna in 1973–1974, and the Land Acquisition Officer made an award on 16 September 1975.
3 MIN READ→
On 13 April 1999, the appellant was travelling as a passenger in Tempo No. GJ-6-U-7304 from Shinor towards Saadhli while carrying goods. Near the place of occurrence, Tempo No. GJ-6-W-6159, driven by respondent No. 1,...
4 MIN READ→
On 18 October 2002, Jashwantsinh Chhatrasinh Chauhan was walking along the roadside between Moti Samal Devi and Kalol when he was allegedly struck from behind by truck No. GJ-17-T-8790, causing fatal injuries during t...
3 MIN READ→
On 30 November 1996, the appellant was travelling in Jeep No. GJ-8-A-3823 when, owing to the driver’s rash and negligent driving at excessive speed, the jeep went off the road and collided with a tree.
2 MIN READ→
The appellants’ predecessor owned land at Village Devdanti, which was acquired in 1973–74 for the “Vatrak Jalagar Yojna.” The Land Acquisition Officer made the award on 28 November 1977.
3 MIN READ→
The appellants’ predecessor owned land situated at Village Rambhoda, which was acquired in 1973–74 for the Vatrak Jalagar Yojna.
3 MIN READ→
The appellants’ land at Village Devdanti was acquired for the Vatrak Jalagar Yojna in 1973–74.
3 MIN READ→
The appellants’ land situated at Village Devdanti was acquired for the Vatrak Jalagar Yojna in 1973–74, and the Land Acquisition Officer made the award on 12 March 1975.
3 MIN READ→
The appellants’ land at Village Devdanti was acquired in 1973–74 for the Vatrak Jalagar Yojna.
3 MIN READ→
The appellant’s land situated at village Devdanti was acquired during 1973–1974 for the Vatrak Jalagar Yojna.
3 MIN READ→
The appellant’s land at Village Rambhoda was acquired for the Vatrak Jalagar Yojna in 1973–1974, and the Land Acquisition Officer passed an award on 16 September 1975.
3 MIN READ→
The appellants’ land situated at Village Devdanti was acquired for the Vatrak Jalagar Yojna during 1973–1974.
3 MIN READ→
The appellants’ predecessor owned land at Village Rugnathpur, which was acquired in 1973–74 for the Vatrak Jalagar Yojna.
3 MIN READ→
The appellants’ land situated at Village Devdanti was acquired in 1973–74 for the Vatrak Jalagar Yojna.
3 MIN READ→
The appellants’ land at Village Rambhoda was acquired for the Vatrak Jalagar Yojna during 1973–1974, and the Land Acquisition Officer made an award on 16 September 1975.
3 MIN READ→
The appellants’ land situated at Village Devdanti was acquired for the Vatrak Jalagar Yojna in 1973–74, and the award was passed on 12 March 1975.
3 MIN READ→
Respondent No. 1 sought to challenge the trial court’s judgment and decree by filing a regular civil appeal with a delay of 171 days.
3 MIN READ→
The petitioners challenged orders rejecting their applications under Section 18 of the Land Acquisition Act, 1894, concerning land acquired for the Dharoi, Vatrak and other schemes.
3 MIN READ→
The petitioners challenged orders rejecting their applications under Section 18 of the Land Acquisition Act, 1894, on the ground of delay.
3 MIN READ→
On 25 July 2009, at approximately 3:00 a.m., the appellant was driving his Suzuki car when it collided from behind with a truck allegedly parked in the middle of the road without indicators or reflectors.
3 MIN READ→
The appellant, a civil contractor, entered into Contract Agreement No. B-2/72 of 1984–85 with the District Panchayat for construction of a new minor irrigation tank at Village Valli, Bharuch, for a tender amount of Rs...
3 MIN READ→
On 21 May 2024, the appellant, aged approximately 17 years and studying in Standard XII, was travelling as a pillion rider on a motorcycle when an ST bus allegedly driven rashly and negligently collided with it, causi...
3 MIN READ→
On 14 September 2004, the deceased, aged approximately 22 years and studying in S.Y. B.Com., was travelling as a pillion rider on motorcycle No. GJ-3-NN-9238. A truck bearing registration No. GJ-10-V-6197 was allegedl...
2 MIN READ→
On 17 January 2014, Chirag Govindbhai Patel was travelling on a motorcycle from Bharuch towards Jagadiya with his friends when a truck, allegedly driven rashly and negligently from the opposite direction, collided wit...
2 MIN READ→
On 4 March 2023, Jinabhai Arjanbhai Chavda was travelling as a pillion rider on a motorcycle when a truck allegedly driven rashly and negligently from the wrong side collided with the motorcycle. He sustained serious...
3 MIN READ→
The original claimants, being the heirs of deceased Shanabhai Devjibhai Thakor, preferred an appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 16 June 2012 passed by th...
3 MIN READ→
On 4 March 2023, Devjibhai Somatbhai Makwana, aged approximately 34 years, was riding a motorcycle when a truck allegedly being driven rashly and negligently from the wrong side collided with it. He sustained serious...
3 MIN READ→
On 27 September 2016, Tinaben Nikunjbhai Rathod, aged approximately 24 years, was travelling in a Honda City car when a Hyundai Verna allegedly driven rashly and negligently collided with it. Tinaben sustained serious...
3 MIN READ→
On 22 February 2006, the deceased, Chaudhari Madhabhai Bhagvanbhai, a truck driver and owner, was standing between two trucks parked on the roadside while speaking with another driver. A third truck, allegedly driven...
3 MIN READ→
On 18 July 1990, deceased Kalubhai Nanjibhai Desai Patel was travelling as a passenger in car No. GUY 207 from Godhra to Surat. Near village Khadki on the Godhra–Baroda Highway, the car was parked on the left side of...
3 MIN READ→
The appeal under Section 173 of the Motor Vehicles Act, 1988, challenged the judgment and award dated 28 March 2025 passed by the Motor Accident Claims Tribunal (Main), Morbi, in MACP No. 191 of 1994.
3 MIN READ→
The petitioner, a salaried individual, filed his return for AY 2021–22 under Section 139(1) of the Income-tax Act, 1961, declaring total income of ₹8,87,790; the return was processed under Section 143(1) on 15 March 2...
3 MIN READ→
Bhavnaben, daughter of the complainant, married accused Bharatbhai by court marriage on 24 August 2004 and initially resided in a joint family with her husband and in-laws.
4 MIN READ→
On 8 June 2017, a truck bearing registration no. GJ-06-AV-8768, allegedly driven rashly and negligently by Opponent No. 1, collided with the rear of a motorcycle on which the deceased, Bhautikkumar Bakulbhai Bariya, a...
3 MIN READ→
The applicants, original Accused Nos. 1 and 2, invoked the High Court’s jurisdiction under Article 226 of the Constitution read with Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR No. II-...
3 MIN READ→
The appellant-claimant was travelling as a labourer in Tempo No. GJ8-T-4765 on 6 September 1998 when the tempo, allegedly driven at excessive speed, collided from behind with a stationary tractor-trolley.
3 MIN READ→
M/s. Rubi Coach Builders Pvt. Ltd., an establishment registered under the Employees’ State Insurance Act, 1948 (“ESI Act”), was inspected by an ESI Inspector.
3 MIN READ→
The petitioner, a partnership firm, challenged the order dated 16 June 2025 passed under Section 148A(3) of the Income Tax Act, 1961 (“IT Act”) and the consequential notice under Section 148 proposing reassessment for...
2 MIN READ→
The petitioner challenged the order dated 06.05.2026 passed by the Deputy Collector, Surat, Stamp Duty Valuation Department, Division–2, directing payment of deficit stamp duty of ₹8,00,000 and penalty of ₹13,92,000,...
3 MIN READ→
The appellant was arrested in connection with C.R. No.11199011260002 of 2026 registered at Bharuch Rural Police Station for offences under Sections 79, 115(2), 117(1), 118(2), 352, 351(3), 189(2), 189(4), 191(1), 191(...
3 MIN READ→
The appellant challenged the order dated 25 March 2026 by which the 2nd Additional Sessions Judge, Bharuch rejected his application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
3 MIN READ→
On 10 March 2013, the claimant, Pratapbhai Jesaji Bhil, aged approximately 36 years and working as a labourer, was walking by the roadside when he was struck by a Chhakda rickshaw allegedly driven rashly and negligent...
3 MIN READ→
The FIR, C.R. No. I-8 of 2016 registered at Anandnagar Police Station, Ahmedabad, alleged offences under Sections 498-A, 306 and 114 of the IPC and Sections 3 and 7 of the Dowry Prohibition Act.
4 MIN READ→
Ramilaben was married to the respondent-accused and had two children. The prosecution alleged that the accused subjected her to mental and physical cruelty, leading her to commit suicide by hanging on 26 August 2009.
3 MIN READ→
The petitioner invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. I-83 of 2016 registered at Ellisbridge Police Station, Ahmedabad City, for offences under Sections 354, 354A...
3 MIN READ→
The appellant challenged, under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 18 October 2025 by which the 4th Additional Sessions Judge, Rajkot reject...
3 MIN READ→
The respondent–mother, Alpaben, acting as the natural guardian of her minor daughter Khushi, filed Civil Miscellaneous Application No. 7 of 2023 before the Principal District Judge, Morbi under Sections 20 and 29 of t...
4 MIN READ→
On 31 May 1998, the claimant was travelling with his two minor sons on a scooter when a truck, allegedly driven rashly and negligently on the wrong side of the road, collided with the scooter.
3 MIN READ→
The plaintiff, proprietor of Maruti Enterprise, a film distributor, entered into an agreement dated 25 March 2003 with Shivani Films for distribution of the Hindi film Ek Hindustani in the Saurashtra region.
4 MIN READ→
The complainant, an auto-rickshaw owner, alleged that Accused No. 1, an Assistant Sub-Inspector/Jamadar investigating an accident case involving his rickshaw, demanded ₹1,500 as illegal gratification for avoiding his...
3 MIN READ→
The petitioner served in the Central Reserve Police Force (CRPF) from 7 March 1969 to 1 June 1990, completing approximately 21 years of service, after which he voluntarily retired.
1 MIN READ→
On 12 June 2003, Shokhilal Koli was travelling from Godhra towards Uttar Pradesh in Sabarmati Express, Train No. 9165, when he fell from the running train between Derol and Bakrol, at KM No. 444/24–26.
3 MIN READ→
The complainant married Applicant No. 1 on 6 May 2011. She alleged that her husband, mother-in-law, sister-in-law and other relatives subjected her to physical and mental cruelty, demanded additional dowry, retained h...
3 MIN READ→
The applicant, allegedly acting as power-of-attorney holder of the developer, dealt with Plot No. 53 at Khambhaliya.
3 MIN READ→
On 31 October 2004, the deceased, Dhirajbhai @ Dhirubhai Kanjibhai, was riding his motorcycle towards Tikar when the motorcycle driven by original opponent No. 1 allegedly collided with his vehicle due to rash and neg...
3 MIN READ→
Best Primary Teachers Training College, managed by Bharatiya Nagar Education Trust, had obtained NCTE recognition for the PTC course, initially with an annual intake of 50 students, and subsequently obtained recogniti...
3 MIN READ→
The petitioner worked as a Chokidar with the respondent from 10 December 1980. He alleged that his services were terminated on 10 May 1984 and raised an industrial dispute, resulting in Reference (LCR) No. 101 of 1991...
2 MIN READ→
The complainant alleged that a longstanding dispute concerning allotment and construction over a plot at Shivrajgadh led to repeated threats, pressure and harassment by the applicants and their family members.
4 MIN READ→
The State initiated acquisition of agricultural lands situated at Moje Nanikadi, Taluka Kadi, District Mehsana, for a public purpose. The notification under Section 4 of the Land Acquisition Act, 1894 was published on...
4 MIN READ→
The applicant sought quashing of FIR C.R. No. 11191006260162/2026, registered at Bodakdev Police Station, Ahmedabad City, for offences under Sections 189(1), 189(2), 191(1), 191(2), 324(4), 303(2), 331(4), 61(2) and 1...
3 MIN READ→
The applicant was arrayed as accused No. 8 in FIR No. 11214042252200 of 2025, registered at Olpad Police Station, Surat Rural, for offences under Sections 143(2), 143(3) and 61(2)(A) of the Bharatiya Nyaya Sanhita, 20...
3 MIN READ→
On 11 February 2015, Rahul Kumbhabhai Dafda was travelling in a luxury bus bearing registration No. GJ-12-T-4793 from Manfara to Bhachau. The bus tyre burst while being driven at excessive speed and in a rash and negl...
3 MIN READ→
On 24 February 2008, Vishnubhai Vegad was driving a Tata Tempo from Ahmedabad to Bhavnagar when it collided from behind with a trailer allegedly parked on the highway at night without parking lights, reflectors, indic...
3 MIN READ→
On 15 May 2020, Rutvikbhai Mukeshbhai Lathiya, aged approximately 21 years, was travelling in an Innova car driven by Respondent No. 1. The vehicle allegedly overturned due to rash and negligent driving, causing fatal...
3 MIN READ→