History

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 1-5-1960.

After formation of State of Gujarat, Rajkot District Court came under the Jurisdiction of High Court of Gujarat and it is the 4th Largest District in the State at Present. In the year 2016, Morbi District Court came to be established by separation from Rajkot District. At Present, Rajkot District is having strength of 47 Judges working at Head-quarter and 24 Judges at different Talukas of Rajkot District.