KHCMONTHLY CASE LAW ARCHIVE
Read 67 LawLens analyses of Karnataka High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The original plaintiff (Hampamma) filed a suit for declaration of title and injunction regarding "B" schedule property (Sy. No. 113).
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The parties married on 16.06.2002 and have two sons.
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The Appellants were elected Councillors of the City Municipal Council (CMC), Raichur, in elections held on 03.09.2018; their first meeting occurred on 02.11.2020.
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On April 6, 2018, the appellant (a 20-year-old pillion rider) sustained a major head injury and multiple lacerations when an auto-rickshaw made a sudden U-turn and struck the motorcycle he was on.
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The appellants and respondents are embroiled in a title dispute over lands in Sy. Nos. 33 and 34 of Kenchenahalli Village, Bengaluru
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The petitioners, owners of various cashew and yajammana industries, challenged a Show Cause Notice dated June 6, 2024, issued by the Chief General Manager of Canara Bank, seeking to declare them "Willful Defaulters".
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On April 26, 2010, Shivanand Khannanavar died from injuries sustained after falling from a Mahindra Jeep (KA-23/M-1655) due to the driver's rash and negligent driving
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The Petitioner (husband) challenged an order of the Principal Judge, Family Court, Belagavi, which awarded maintenance to his wife (Respondent No. 1), three children (Respondents No. 2–4), and his mother (Respondent N...
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The Plaintiff-Trust (Respondent) filed a suit for possession of suit schedule property (CTS No. 1522), arrears of license fees, and mesne profits, claiming ownership via a registered Gift Deed dated 15.02.1997.
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The Kalyan Karnataka Road Transport Corporation (KKRTC) appealed against the judgment of the Motor Accident Claim Tribunal (MACT), Kalaburagi, dated 14.03.2025, which awarded Rs. 1,10,36,200/- to the respondents for t...
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IDBI Bank (Appellant) was allotted 4.5 acres in Bengaluru Hardware Park on a lease-cum-sale basis in 2013.
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The Petitioner/accused seeks to quash proceedings in C.C.No.47469/2025 arising from a suo motu complaint registered by the Respondent No. 2 (Police Sub-Inspector). During a social media check, the officer discovered a...
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The Appellant is the Secretary of a Sangha representing depositors of Sri Guru Raghavendra Sahakara Bank Niyamitha (the Bank).
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The Petitioner (mother) and Respondent (father) were married in 2015 and have a minor daughter, Amara, born in 2020
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Tavanappa’s sons (Bharamappa, Anantraj, and Vardhaman) continued his proprietary business, M/s T.B. Lengade.
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The plaintiffs (respondents) filed a suit for declaration of title and possession regarding "A" schedule property, asserting that Jamaluddin purchased the property in 1951
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The petitioner is the mother and natural guardian of the minor child, Ms. Riya
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The petitioners (mother and elder daughter) challenged an order of the Family Court, Mysuru, which granted maintenance and marriage expenses to the respondents (younger daughter and son).
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The parties were married in 1993 and have one daughter.
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The Petitioner (wife) and Respondent (husband) were married and lived together for approximately 6–7 months before separating.
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The parties were married in 2006 and have two minor sons, aged 12 and 7
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The parties, married in 2006, have two minor sons born in 2012 and 2017
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The appellant, a minor (19 years old at the time of appeal but a minor during the Tribunal proceedings), was a pillion rider on a motorcycle on July 30, 2016, when a JCB vehicle (Reg. No. KA-07/M-6581) collided with it.
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A search under Section 132 of the Income Tax Act was initiated against Sri K. Narayan Raju.
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The appellant (a partnership firm) sought to modify a previously sanctioned residential building plan (Wing A and B) into a mixed development including a commercial block (Block-B)
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The plaintiff (Respondent 1) filed a suit for specific performance against the defendant (Appellant) based on a registered agreement of sale dated 06.09.2012 for land measuring 5 acres 12 guntas
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The Appellants (Defendants) entered into an agreement of sale dated 18.03.2011 to sell a property in Chitradurga to the Respondent (Plaintiff) for Rs. 58,00,000/-.
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The appellants (plaintiffs), claiming to be the grandchildren of Pandit Narasimhaiya, filed a suit in 2022 for partition of a 47-acre agricultural property and a declaration that three Sale Deeds from 1980 and two Rel...
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The Petitioner held two quarrying leases (QL 549 and QL 554) for building stone on land in Survey No. 23, Athiguppe Village, granted in 2012 and 2015 based on No Objection Certificates (NOCs) from the Revenue and Fore...
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The parties married on 23.11.2020. Following disputes and allegations of dowry harassment, the respondent-wife began residing separately and filed a criminal complaint
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The Plaintiff (Respondent No. 1) filed a suit for specific performance based on an agreement of sale dated 07.11.1997 executed by Defendants No. 3 and 4
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The Petitioner held two quarrying leases (QL 549 and QL 554) for ordinary building stone in Survey No. 23, Athiguppe Village, Mysore District, granted in 2012 and 2015 respectively.
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The petitioner (husband), aged 83, and respondent (wife), aged 67, were married on July 28, 2010, and separated in January 2015.
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The Petitioner (husband) and Respondent (wife) married in July 2021; both were divorcees.
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The petitioner (wife) and respondent (husband) married on 30.04.2006 according to community and customary rites
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The petitioner (husband) and respondent (wife) married on 23.11.2020. Following matrimonial disputes and allegations of dowry demands, the husband filed M.C. No. 5/2022 for dissolution of marriage.
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The Petitioner, a Senior Assistant at the Karnataka Industrial Areas Development Board (KIADB), was placed under suspension on 19-12-2022 in contemplation of disciplinary proceedings regarding alleged financial irregu...
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The Complainant alleged that the Accused (Petitioner) borrowed a hand loan of Rs. 3,00,000/- on 24.10.2014 for financial assistance, agreeing to repay it within two months with 16% interest
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The petitioner (accused) sought to set aside concurrent judgments of conviction under Section 138 of the Negotiable Instruments (NI) Act passed by the Trial Magistrate and the First Appellate Court
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The respondent-complainant alleged that he lent the petitioner-accused Rs. 5,00,000 in January 2017 for the purchase of a site.
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The respondent initiated proceedings under Section 13 of the Karnataka Protection of Interest of Depositors in Financial Establishments (KPIDFE) Act, 2004, seeking the attachment of properties allegedly belonging to t...
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The private petitioners (Srinivasmurthy and the legal representatives of Chikka Doddaiah) had their names recorded in the revenue records (RTC) for several decades—specifically since 1965-66 and 1984-85
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On November 30, 2014, PW2 (the victim) boarded an autorickshaw driven by the Petitioner to reach Kendatti. The Petitioner failed to stop at the destination, drove to a secluded area near Gudnapura Cross, and robbed PW...
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The Respondents, holders of CL-9 (Refreshment Room/Bar) licenses that were either discontinued or not renewed, challenged the Karnataka Excise (Sale of Indian and Foreign Liquors) (Second Amendment) Rules, 2025
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The 1st Petitioner is a minor whose father, Bhairu Shinde, died in a road traffic accident on 09-03-2019.
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The petitioner, a hotel worker engaged in arduous manual labor, sought the implementation of the Menstrual Leave Policy across all establishments, including small commercial units in the unorganized sector
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The Petitioner was arrested on 14.10.2025 and remanded to judicial custody on 15.10.2025 for offences including rape (Section 64 BNS), abetment of suicide (Section 108 BNS), and various sections of the SC/ST Act and t...
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On May 20, 2011, Sutreshwar Shivacharya Swamiji, the Mathadipati (Priest) of Bale Honnur Shrimad Rambapur Virsinhasan Mutt, died in a road traffic accident involving a head-on collision with a truck insured by Respond...
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In 2000, promoters of a non-existent entity, M/s Lakeview Tourism Corporation, applied to the State Government to establish a "Unicare Tourist Centre"
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The Petitioner (Accused No. 12) was among approximately 35 individuals present at a "rave party" organized at "Ellavoma House" on the night of May 24-25, 2025
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Respondent No. 1 (Plaintiff) filed a suit (Com.OS.No.121/2023) seeking recovery of ₹4,00,10,000/- from the Defendants
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The respondents (plaintiffs) filed a suit for partition and separate possession (O.S. No. 262/2022)
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The Respondent (Plaintiff) filed a suit seeking a declaration of ownership over 3,90,682 equity shares of the Appellant company and the recovery of USD 114,041 with interest
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The Petitioner, a secured creditor of Electrex (India) Limited, initiated proceedings under the SARFAESI Act, 2002, following a default of approximately ₹896 crores
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The Petitioner, owner of the schedule property, executed a registered Joint Development Agreement (JDA) and a General Power of Attorney (GPA) on July 22, 2024, in favor of a developer
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The petitioner, a Regional Rural Bank, challenged four Show Cause Notices (SCNs) issued in December 2023
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The Appellant-accused, Malatesh, allegedly maintained an illicit relationship with Manjavva (PW-2), the wife of the deceased, Mariyappa.
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The Petitioner is a DGCA-authorized research and development organization specializing in unmanned aerial systems
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The Appellant entered into a Share Purchase Agreement (SPA) dated 30.03.2010 to purchase a 20% stake in Respondent No. 1 for ₹10,00,000.
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The respondents (petitioners) were MBBS students admitted to the ESIC Medical College, Bengaluru, for the 2012-13 academic year through the State Quota.
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The respondents, numbering 48 ex-employees of the petitioner-company (Bosch Ltd.), filed applications under Section 33C(1) of the Industrial Disputes Act, 1947, seeking recovery of pension dues
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The Appellants and Respondents entered into a Partnership Deed on April 1, 2012, to carry on business as "M/s Srishaila and Co."
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The Petitioner imported 28 MTs of "Roasted Areca nuts" from Indonesia in August 2024 and filed a Bill of Entry (BOE) on 06.09.2024 under Tariff Entry 20081920 (Chapter 20), which attracts a lower duty and is "Free" fo...
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The petitioners, Direct Recruit District Judges appointed on 01.02.2016, challenged the Final Seniority List dated 16.03.2022.
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The appellants were accused of entering the victim's (PW-4) house on June 16, 2021, bolting the doors, and committing gang rape
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The petitioner, a lawyer and social activist, alleged financial irregularities regarding a 2021 decision by the then Deputy Commissioner of Mysuru, Smt. Rohini Sindhuri, to ban plastic and distribute eco-friendly clot...
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The petitioner purchased a Lamborghini Huracan (manufactured in 2021) from an authorized dealer on September 1, 2025, for approximately ₹3.00 crores, paying relevant GST and road tax.
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