Every thing that you will need to practise law in the State of Gujarat
Unique Features
Gujarat Cases from Local & National Journals
Law Finder Gujarat covers cases of Gujarat High Court on all subjects from 1950 published in almost all State and National Law Reporters and is still evolving.
With biggest collection of Supreme Court of India cases right from 1950 published in any Law Reporter including unreported cases. Privy Council cases from 1836
Includes case from National Consumer Commission and cases from Consumer forums of all the States and Union Territories published in various law journals across entire India.
Cases decided by National Green Tribunal on environmental issues have also been included in the State Module
World's Best Search Technology
Law Finder uses the State of the Art search technology so you can expect Better and Relevant Results. Write in any one fields or combination of fields and do searching
Pre-configured Search Engine
No Need for search operators ('or' 'and' etc.) Simply write your search query or catch words in simple English and get relevant results.
Marked Overruled Cases
Overruled, Partly Overruled and Dissented cases are not only marked but linked to overruling and Dissenting cases for easy reference. Relevant overruling text is also highlighted for easy reference
Marked Relied Cases
Relied and followed cases are marked at many places and linked with each other
Star Rating of Important Cases
Depending upon how frequently a case has been cited Law Finder gives Star rating to every case so that an important case should not escape your attention
5 Coloured Labels to Mark Cases
After you have searched your relevant judgments you can classify and mark your judgments with 5 coloured labels. Later on you can recall them instantly
Hyperlinking of Referred Cases
Most of the referred cases are hyperlinked. In case you need to read the full text of the referred judgment you can have it instantly and do not have to search it
On screen Sections Definitions
Definitions of sections of all important enactments like CPC, IPC etc are available on screen
Well Formatted Text
Text of the judgments is properly formatted like bold, italics underline with proper margins and indents for pleasant reading experience and highly presentable printouts.