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    History

    The Ahmedabad City Civil Court came to be constituted under the Gujarat Act No.XIX of 1961 named as “The Ahmedabad City Courts Act, 1961”, and the Ahmedabad City Civil Courts were established and made functional with effect from 4th November, 1961, in the historic Azamkhan Palace within the Bhadra Fort premises, on the land area admeausring 16373 sq.meters. The Azamkhan Sarai was built in the year 1637 during the regime of Mughal Emperor Shahjahan. The Ahmedabad City Civil Courts are governed by “The Ahmedabad City Civil Court Rules, 1961”.

    Shri N.K.Vakil presided over The Ahmedabad City Civil Courts as the first Principal City Civil & Sessions Judge from 4th November, 1961 till 15th December, 1962. The Ahmedabad City Civil Courts continued to function in the old historic premises till May, 2014, and from April, 2019, the Courts are functioning in the new Building constructed within the same precincts, which has come up after dismantling the old structure and ensuring that the structure carrying heritage value remains undisturbed and intact.