Gujarat High Court
LEGAL SUBJECT
Constitutional Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Gujarat High Court
Gujarat HC Upholds Bar Keeping GTPL Out Of BharatNet Tender Over Subsidiary’s ISP Licence, Citing Conflict Risk
Gujarat Fibre Grid Network Limited (GFGNL) issued an RFP for selecting a Project Implementing Agency for the Amended BharatNet Program in Gujarat.3 MIN READ↗
Gujarat High Court
After Adult Couple Marries By Choice, Gujarat HC Bars Respondents From Interfering In Their Marital Life
The petitioners sought police protection, alleging harassment and pressure by private respondents following a police Janva Jog entry; they also sought protection from being summoned or subjected to coercive action wit...2 MIN READ↗
Delhi High Court
Delhi HC Rejects Coal-Scheme Bid By 2 Retired Army Officers Who Turned 60 Before Sponsorship
The petitioners, retired Army officers, registered for sponsorship under the Coal Loading and Transportation Scheme and were placed on DGR’s waiting list in 2018.2 MIN READ↗
Gujarat High Court
Gujarat HC Directs Police Protection For Adult Couple Married Against Their Families’ Wishes
The petitioners, both adults, married on 14 August 2026 against their families’ wishes and feared threats to their lives.2 MIN READ↗
Gujarat High Court
Gujarat HC Releases Seized Maruti Eeco On Conditions, Citing SC Ruling That Prohibition Act Does Not Automatically Bar Interim Custody
The petitioner sought release of a Maruti EECO seized in connection with an offence under the Gujarat Prohibition Act and registered as FIR C.R. No. 11184009261049/2026.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Farmer’s Bid To Restore 1981 Land-Phodi Approval After Six-Year Delay, Leaving Alternative Remedy Open
The petitioner challenged the Deputy Commissioner’s order dated 1 September 2020 and sought restoration of the phodi approval made in 1981.1 MIN READ↗
Karnataka High Court
Father’s Bid to Free Son Fails: Karnataka HC Upholds Goonda Act Detention, Citing Repeated Bail Breaches
The petitioner challenged the detention of his son, Kadamba S., under Section 3(1) read with Section 2(g) of the Karnataka Prevention of Dangerous Activities Act, 1985 (“Goonda Act”), and the subsequent approval and c...3 MIN READ↗
Karnataka High Court
After Over 5 Years In Custody And 7 Months With No Witnesses Examined, Karnataka HC Grants Bail To Bank-Murder Accused
The petitioner, accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the alleged murder of Joseph Babu and involving offences under the IPC and A...2 MIN READ↗
Gujarat High Court
Gujarat HC Releases Seized Nissan To Owner In Prohibition Case, Citing SC Ruling That Confiscation Law Does Not Automatically Bar Interim Custody
The petitioner, the registered owner of a Nissan NV200 Evalia XL 6S (registration No. GJ-01-RM-5796), sought its release after it was seized in connection with an offence under the Gujarat Prohibition Act and FIR No....2 MIN READ↗
Delhi High Court
Wife Remains Ex Parte In Husband’s Divorce Case After Delhi HC Cites Valid Service, 15-Month Delay
The petitioner invoked Article 227 to challenge the Family Court’s order dated 1 October 2026, which rejected her application to recall the order proceeding against her ex parte in matrimonial proceedings.2 MIN READ↗
Karnataka High Court
Karnataka HC Closes Contempt Case By 21 College Librarians, PE Directors After State Says 2022 Order Was Complied With
The complainants filed a civil contempt petition alleging wilful disobedience of the Karnataka High Court’s order dated 5 April 2022 in W.P. No. 17043/2017.1 MIN READ↗
Madhya Pradesh High Court
MP HC Upholds Rejection Of Mogia Tribe Certificate Claims, Says Family Records Alone Do Not Guarantee Recognition
The petitioners challenged the High Power Scrutiny Committee’s order dated 21 August 2012 rejecting their claim for Scheduled Tribe certificates as members of the Mogia Tribe.2 MIN READ↗
Gujarat High Court
Gujarat HC Upholds Dismissal Of Woman’s Complaint Alleging Years Of Threats And Abuse, Citing No Specific Dates Or Incidents
The petitioner filed a criminal complaint alleging that the respondents had threatened her and used abusive language, asserting offences under Sections 503, 504 and 506(2) of the Indian Penal Code.2 MIN READ↗
Delhi High Court
Man Who Ejected 84 Capsules Containing Cocaine Gets Bail After Delhi HC Finds Customs Held Him Beyond 24 Hours Without Court Production
The petitioner, a Liberian national, was intercepted at IGI Airport on 7 September 2024 after arriving from Dubai.3 MIN READ↗
Delhi High Court
Delhi HC Orders 4-Week Decision On Wife’s DV Residence Plea, Bars Husband And In-Laws From Creating Third-Party Rights In Shared Home
The petitioner, wife of respondent no. 1, alleged that she was assaulted and denied entry to the shared household on 7 April 2026.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Truck Seized Over Alleged Illegal Stone Transport, On 1.5-Times-Value Bond and No-Transfer Undertaking
The petitioner sought release of Truck No. GJ-02-Y-7080, seized in connection with an FIR registered at Rangpur Police Station, Chhota Udepur.2 MIN READ↗
Gujarat High Court
Gujarat HC Allows Termination Of 14-Year-Old’s 28-Week Pregnancy In POCSO Case, Subject To Unanimous Medical Board Opinion
The petitioner, mother of a 14-year-and-6-month-old girl who was the victim of sexual offences, sought permission to terminate the girl’s pregnancy.2 MIN READ↗
Gauhati High Court
Gauhati HC Revives Road-Safety Tender After Officials Cited Contractor’s Alleged Poor Performance On Asom Mala 2.0 Without Applying Bid’s Non-Performance Test
The petitioner was ranked L-1 and recommended for award of a road-safety works contract under Package ASRIP/A/RS-2A.3 MIN READ↗
Gauhati High Court
Gauhati HC Quashes NSA Detention Of Pranab Doley, Citing Undisclosed Acquittals And An Unconsidered Detailed Representation
The petitioner challenged his detention under Section 3(2) of the National Security Act, 1980 (“NSA”), ordered on 30 July 2026.3 MIN READ↗
Karnataka High Court
Karnataka HC Orders Release Of Man Produced 30 Hours After Apprehension, If Not Required In Another Case
The petitioner was apprehended in Delhi at 11:00 a.m. on 14 May 2026 and produced before a Magistrate at 5:00 p.m. the following day2 MIN READ↗
Karnataka High Court
Karnataka HC Lets Bengaluru Cricket Tournament Run Until 10 PM On Nov 7, With Organiser Funding Floodlights For Firecracker Stall Setup
The petitioner obtained permission from the first respondent to conduct a cricket tournament at Sri Rama Mandira Playground, Rajajinagar, on 5 and 6 November 2026, paid the prescribed fee, and secured other approvals.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Hospital’s All-Items Re-Tender, Allows Fresh Bids Only For Dustbin Bags After Tender’s Unit-Rate Error
Respondent No. 2 invited tenders on 21 November 2025 for 35 items. The petitioner received work orders for 16 items; other successful L-1 bidders received orders for the remaining items, except Item No. 18, for which...2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses 34 Guest Lecturers’ Plea To Continue Service As Infructuous After Time Lapse
The petitioners, guest lecturers, invoked Articles 226 and 227 of the Constitution to challenge a 3 January 2023 order inviting applications for guest lecturers.1 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds Tax on Manufacturers’ Factory Stock, Even If Vehicles Never Use State Roads
The petitioners, manufacturers of motor vehicles in Rajasthan, challenged assessments and demand notices imposing tax under Section 4(1)(d) of the Rajasthan Motor Vehicles Taxation Act, 1951, on vehicles held at their...3 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds Tax on Vehicle Makers’ Factory Stock Without Requiring Proof They Used State Roads
The petitioners, including Honda and Hero MotoCorp, challenged demands under Section 4(1)(d) of the Rajasthan Motor Vehicles Taxation Act, 1951, and the notification dated 31 March 2000.4 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds Tax on Car and Bike Makers’ Factory Stock in Rajasthan, Even Without Road Use
The petitioners, vehicle manufacturers operating factories in Rajasthan, challenged assessments and demand notices under Section 4(1)(d) of the Rajasthan Motor Vehicles Taxation Act, 1951, for vehicles held at their f...4 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds Tax On Manufacturers’ Vehicles Stocked In Rajasthan, Even If They Never Use State Roads
The petitioners manufactured motor vehicles at factories in Rajasthan and held finished, unregistered vehicles at their premises pending despatch.4 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Dumper Seized Over Alleged Sand Transport Without Permit, Requiring Value-Matched Surety And No Transfer Until Trial Ends
The petitioner sought release of a Tata Motors dumper seized after police allegedly found it carrying sand without a pass or permit.2 MIN READ↗
Patna High Court
Patna HC Dismisses Pawan Kumar’s Vigilance Case Writ After Cognizance, Says Criminal Court Order Challenges Under Article 227 Belong In Criminal Misc Jurisdiction
The petitioner sought to quash Special Vigilance Unit P.S. Case No. 05/2025, registered under provisions of the Prevention of Corruption Act, 1988, the Official Secrets Act, 1923, and the Bharatiya Nyaya Sanhita, 2023...3 MIN READ↗No articles match these filters.