Hon'ble Mr. Justice Rajesh H Shukla
Date of Birth : 27/12/1956
Date of Initial Appointment : 21/11/2007
Date of Joining : 21/11/2007
Held Office Till : 26/12/2018
Source :SERVICE
Introduction : Elevated as Additional Judge of High Court of Gujarat on 21st November, 2007
Date of Birth : 27/12/1956
Date of Initial Appointment : 21/11/2007
Date of Joining : 21/11/2007
Held Office Till : 26/12/2018
Source :SERVICE
Introduction : Elevated as Additional Judge of High Court of Gujarat on 21st November, 2007
Full Profile :
Qualification: B.Com., LL.B.
Enrolled as an Advocate in November, 1981. From 1982, represented the State of Gujarat on Government Solicitors M/s. Ambubhai & Diwanji till 1984.
From 1985 to 1987, represented the State of Gujarat on behalf of Government Solicitors M/s. M.G. Doshit & Company. While appearing on behalf of the Government Solicitors, I had handled and appeared before the High Court in various types of matters like Service matters, Constitutional matters involving challenge to the vires of the Statutes or the Government Notifications and/or Ordinances. Also while appearing on behalf of the Government Solicitors, appeared for the Educational Institutions like Medical Colleges at Ahmedabad, Jamnagar, Surat and Baroda and also for the Polytechnic and Director of Polytechnics for various matters relating to the Educational Institutions or the Rules.
Also while appearing on behalf of the Solicitors, handled cases representing different Departments like Police Department, GAD, Narmada Development Department, R & B as well as Irrigation Department, some of the Boards like Gujarat Water Supply and sewerage Board.
Also was on panel of New India Assurance Company for M.A.C.T. Cases at Motor Accident Claims Tribunal at Ahmedabad, City & Sessions Court as well as District Court, Ahmedabad(Rural).
Also worked as Part-Time Lecturer in M.N. Nanavaty Law College from 1987 till elevation and appointment as City Civil & Sessions Judge in July, 1994.
After elevation and appointment as City Civil & Sessions Judge on 11.7.1994, dealt with various civil cases, including important matters under the trade Mark & Patents Act and also while working as Chamber Judge, dealt with various types of cases.
Also decided and delivered the judgements in group of air crash matters, regarding accident to the ill-fated air craft on 19.10.1988 at Ahmedabad, involving issues like the International Convention incorporated in the Carriage by Air Act, 1972, the liability for negligence under the Law of Torts.
Also decided and delivered the judgement in group of matters, known as Astodia Road Line matters for the acquisition of land/property for the purpose of road widening under the T.P. Scheme as well as B.P.M.C. Act, considering the conflicting claims of public interest for road widening and private interest of individuals under Article 21 of the Constitution of India, viz., right to life and right to earn the livelihood as right to property.
Also delivered the judgements in Sessions Cases under the NDPS Act involving the issues relating to the mandatory provisions of the Act and compliance thereof.
Also delivered various judgements in Sessions Cases arising under the Indian Penal Code, involving offences punishable under Sections 302, 376, 306, 498A.
Also worked as Special Judge, A.C.B. and decided and delivered judgements in Special Cases under the Prevention of Corruption Act, 1988.
Also worked as Special Judge, C.B.I. before elevation and delivered judgement in Radhanpur Arms Lending Case for the officers under the Arms Act as well as conspiracy under Section 120B of IPC.
Conducted departmental inquiry as Inquiry Officer about Judicial Officers.
Appointed as State Transport Appellate Tribunal by the Hon'ble High Court of Gujarat.
21.11.2007 - Elevated as Additional Judge of High Court of Gujarat and confirmed as permanent Judge on 21.05.2009.
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