KHCTHE SOUTHERN TECHNOLOGY DESK
Daily reporting on technology, commercial, service and public-law decisions from Karnataka.
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THE KARNATAKA DISPATCH
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LEADYESTERDAY'S REPORT
The appellants, Chandrakanth and Mahantesh, were employees of the North Eastern Karnataka Road Transport Corporation (NEKRTC), working respectively as a driver-cum-conductor and driver.
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The claimant filed a petition under Section 166 of the Motor Vehicles Act, 1988, claiming ₹15,00,000 for injuries allegedly sustained on 15 September 2010 when he was travelling as a pillion rider on motorcycle No. KA...
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The petitioner claimed to be the respondent’s wife, alleging that they married on 1 July 2018 according to Buddhist/Hindu customs and that the respondent subjected her to cruelty, preventing her from continuing her em...
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The plaintiff instituted O.S. No. 222 of 2022 before the I Additional Senior Civil Judge and JMFC, Bagalkot, seeking partition and separate possession of her share in the family properties.
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The petitioner, M/s. Ananya College of Nursing, challenged criminal proceedings in C.C. No. 20318 of 2026 pending before the III Additional Chief Judicial Magistrate, Bengaluru, for alleged offences under Sections 316...
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The appeals arose from proceedings concerning the alleged violence at K.G. Halli Police Station on 11 August 2020.
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On 7 September 2015 at approximately 8:00 a.m., Sabu Nanaiah was allegedly shot dead while returning from his coffee estate.
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The petitioner-accused was facing trial for an offence under Section 302 of the IPC in Sessions Case No. 824 of 2013 before the LXI Additional City Civil and Sessions Judge, Bengaluru City.
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The petitioner, a builder and developer, acquired property held under a Nirantara Patta/perpetual lease and constructed a 34-flat residential apartment known as “Krish Jeevan Apartment” after obtaining the requisite l...
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The petitioners, accused in Sessions Case No. 5/2026 pending before the I Additional District and Sessions Judge, Koppal, sitting at Gangavathi, had earlier sought transfer of the Sessions case under Section 407 CrPC...
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Respondent No. 2’s Consumer Complaint No. 494/2016 against M/s. Sanchaya Land and Estate Pvt. Ltd. was allowed by the District Consumer Commission on 15 March 2017.
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Respondent No. 1, a retired officer of Vijaya Bank, was covered under the Indian Banks’ Association health insurance scheme after Vijaya Bank’s merger with Bank of Baroda. He paid the requisite premium for coverage fr...
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The petitioners were defendants in O.S. No. 172/1999, a suit for specific performance based on an agreement of sale executed in 1997.
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The petitioner challenged the notification dated 18 November 2025 issued by the Under Secretary, Home Department, which purported to confer powers under Sections 55 and 56 of the Karnataka Police Act, 1963 (“the Act”)...
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The petitioner-wife, K. R. Roopa, and the respondent-husband, B. M. Murlidar, were married in 1995 and lived together for approximately 25 years. They had two daughters. In 2021, during the COVID-19 period, the wife l...
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The respondent-plaintiff instituted Com. O.S. No. 1266/2022 before the Commercial Court, Bengaluru, seeking recovery of ₹9,91,50,000 with interest at 18% per annum.
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