Gujarat High Court
Case BriefsHigh Courts

“In the recent times, there was an increase in socio economic offences in the country. These are the offences which are solely committed for personal gains. These crimes are affecting every part of the country’s economic structure and wrecking the people’s faith in the system.”

Sanjiv Bhatt in 1996 Drug-planting case
Hot Off The PressNews

Former IPS officer Sanjiv Bhatt was arrested in 2018 to investigate the allegations made by Rajasthan based lawyer for framing him on the allegations of keeping narcotics substance.

Gujarat High Court
Case BriefsHigh Courts

What has not been provided by the law cannot be done by the manager of the person of unsound mind, in the capacity of being the manager.

Gujarat High Court
Case BriefsHigh Courts

The accused allegedly goaded the deceased to make an affidavit denying his signature in a particular document and suicide was committed under the threat to retract the statement.

Gujarat High Court
Case BriefsHigh Courts

“Corruption can seep into many aspects of society, creating a ripple effect of negative consequences.”

Gujarat High Court
Case BriefsHigh Courts

The gangway collapsed and the marine pilot fell from the gangway onto the wharf, which resultantly crushed and severely fractured his left-hand wrist.

Gujarat High Court
Case BriefsHigh Courts

“The bail applications should be disposed of within two weeks and applications for anticipatory bail are to be disposed of within six weeks”.

Justice NV Anjaria Karnataka High Court
Know thy Judge

Hailing from a family of lawyers and Judges, Justice Nilay Vipinchandra Anjaria took charge as Chief Justice of Karnataka High Court on 25-02-2024.

Gujarat High Court
Case BriefsHigh Courts

“If the Court reaches a clear conclusion that there is not even a vestige of doubt that the claim is non-arbitrable, it may refuse to refer the dispute to arbitration, otherwise, the rule is to refer the dispute to arbitration”.

Gujarat High Court
Case BriefsHigh Courts

A notice was posted outside the Court room by the NCLT, Ahmedabad prohibiting the use of mobile phones and other electronic devices.

gujarat high court
Case BriefsHigh Courts

The Court directed the Gujarat Public Service Commission to conduct a separate interview for the woman within 15 days from the date of order.

gujarat high court
Hot Off The PressNews

Gujarat University had filed a defamation case against Arvind Kejriwal and Sanjay Singh over the alleged defamatory remarks made regarding the educational degree of PM Narendra Modi.

gujarat high court
Case BriefsHigh Courts

“Out of total unauthorized religious constructions, the action was taken with respect to only 23.33 per cent of them”.

gujarat high court
Case BriefsHigh Courts

A detention order was passed by the Police Commissioner, Surat, against the victim’s step-father and was detained under the Gujarat Prevention of Anti-social Activities Act, 1985 as a sexual offender for disturbing the ‘public order’.

gujarat high court
Case BriefsHigh Courts

GNLU was directed to disclose the measures taken by the ICC to ensure that the complaints lodged before the Committee reach them without any manual intervention or external pressure.

gujarat high court
Case BriefsHigh Courts

12 Students and 2 Teachers of New Sunrise School in Waghodiya drowned in Harni Lake where 82 children had gone for picnic organized by the school.

gujarat high court
Case BriefsHigh Courts

The Court allowed him to renew his Visa and stay in the UK for a period of 1 year.

gujarat high court
Case BriefsHigh Courts

The interview for the post of Assistant Manager (Finance and Accounts) Class II was fixed on 01-01-2024 in Gandhinagar and the petitioner had delivered her child on 31-12-2023 in Gandhidham, which is about 300 kms away from the place of interview.

supreme court collegium elevation judges high courts
Appointments & TransfersNews

A total number of 4 candidates were recommended by the Collegium to be appointed as Judges of the High Courts of Gujarat and Madhya Pradesh.

Bilkis Bano Gang rape case
Case BriefsSupreme Court

The Gujarat Government had released the 11 convicts on 15-08-2023 as the convicts have completed 14 years sentence in prison and due to their good behavior. Aggrieved by this, Bilkis Bano filed a petition against the premature release of the convicts.