ABOUT DISTRICT COURT
In the time of British Government there was one Rajashthanik Court sitting in the premises, now known as Kothi Compound at Rajkot, having two British Judges and one Indian Judge. In British India, prior to independence, there was court of the Judicial Commissioner whose jurisdiction was that of the present High Court.
After independence, Saurashtra High Court came into existence and the first Chief Justice of the Saurashtra High Court was Shri M. C. Shah, who was formerly Judge of the Bombay High Court. Barrister P. L. Chudgar and Barrister S. C. Shroff of Rajkot were puisne judges of Saurashtra High Court. In State of Saurashtra, Rajkot was its capital city. There was District & Sessions Court for each District of Rajkot, Junagadh, Jamnagar, Bhavnagar & Surendranagar. In each district, there were courts of the Civil Judge Senior Division and that of Junior Division.
In 1956, State of Saurashtra merged with Bilingual Bombay State and so jurisdiction of Saurashtra High Court ceased to exist. Thereafter, the Bench of the Bombay High Court used to come to Rajkot for 15 days in a month. This had lasted up to 30-4-1960 when the State of Gujarat came into existence on[...]
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- Office Order No 219/2026 Family Court
- Sitting Arrangement – Taluka Cluster Family Court
- Material regarding the National Lok Adalat scheduled to be held on 12.09.2026
- Office Order – Family Court
- Extension of Timeline – Mandatory Data Backup of Saved Cases in eCourts Services Mobile Application Version 4.0