KHCMONTHLY CASE LAW ARCHIVE
Read 79 LawLens analyses of Karnataka High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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During the intervening night of 11–12 April 2013, a fire occurred at the residence of PW1 in Mysuru, where eight persons were sleeping. The prosecution alleged that the accused, owing to prior hostility with PW1’s fat...
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The petitioner, a proprietorship concern manufacturing drugs, participated in the respondent’s tender for the supply of drugs and furnished a security deposit/bank guarantee of approximately ₹54 lakh.
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The petitioner, a professional Indian surfer, challenged the Surfing Federation of India’s (“SFI”) decision dated 23 June 2026 selecting Respondent No. 5 as the second confirmed male athlete for the 2026 Asian Games a...
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The petitioner, an AI SATS cabin-cleaning employee, was alleged to have retrieved two foreign-origin gold bars weighing 1,999 grams and valued at ₹1,92,50,370 from beneath Seat No. 39A of Saudi Airlines Flight No. SV-...
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Madhu married accused No.1, K. Nagaraja, on 29 November 1998. On 6 October 2004, Madhu and her approximately four-and-a-half-year-old son, Likhith Gowda, were found hanging in the matrimonial home.
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The petitioners comprised M/s. B.S. Enterprises, a partnership firm, and its two partners, arrayed as accused Nos.1 to 3.
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Respondent No.3, an 81-year-old senior citizen, executed a registered Gift Deed dated 9 December 2010 in favour of the petitioner, her daughter-in-law.
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The State of Karnataka initiated acquisition proceedings under Section 4(1) of the Land Acquisition Act, 1894 for formation of the “Suryanagar 4th Phase” residential layout by the Karnataka Housing Board (“KHB”) in vi...
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Respondent No. 3, a Police Inspector working in the Criminal Investigation Department, Bengaluru, and holding additional charge at Byadarahalli Police Station, was transferred to Byadarahalli Police Station by order d...
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Sri Krishnadevaraya Educational Trust challenged notices dated 17 April 2023 issued by the Assistant Director of Land Records, Yelahanka, proposing a survey and demarcation of 33 acres and 33 guntas in Sy.No.45 of Nel...
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The petitioner had entered into a sale agreement and construction agreement with Respondent No. 1 for construction of a residential villa.
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The petitioner, daughter-in-law of Respondent No. 3, married his son, D. Gopi, on 20 June 2010 and lived with them in the disputed property.
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On 16 September 2015, a complaint was filed before the Lokayukta alleging that the Secretary of a Co-operative Credit Society had fabricated records showing certain Government servants, including Yusuf Yakubsab Algur,...
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The respondent instituted O.S. No.171/2014 seeking a permanent injunction restraining the petitioners from publishing defamatory statements or materials concerning him.
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The appellant, a Home Guard allegedly deputed for law-and-order duty in Kolar, became acquainted with the victim and developed a relationship with her.
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The respondent-employee was dismissed from service in 1997, following which the Corporation paid him gratuity of ₹46,910.
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The petitioners were accused Nos. 1–8 in Crime No. 90 of 2025 registered by Jigani Police Station for offences under Sections 3(1)(r), 3(1)(s), 3(1)(t), 3(1)(a) and 3(1)(za) of the Scheduled Castes and Scheduled Tribe...
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The petitioner, COAF FZE, entered into Contract No. 2026-P0112 with Respondent No. 1, Avanikailani Commodities LLC, for the purchase of 500 metric tonnes of raw cashew nuts in shell, to be delivered from Ghana to Ho C...
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The appellant-mother and respondent-father were married on 6 July 2018 and had two sons.
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P.N. Krishna claimed rights in five National Savings Certificates (NSCs) bearing Nos. 378451–378455, originally purchased by B.S. Sharadamba and B.S. Vishveswaraiah and allegedly transferred to him through Form NC-34....
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The petitioner, a practising Chartered Accountant and member of the Institute of Chartered Accountants of India, was accused of furnishing false and fabricated income-tax challans while representing an assessee before...
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The petitioner stood as guarantor for his brother’s housing loan of ₹19,50,000 obtained from Canara Bank.
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The petitioner, a contractor, had entered into a contract with the respondent for construction of community centres at thirteen locations in Bengaluru for a contract value of ₹6,41,58,238.
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On 27 April 2025, during a cricket match organised by “Amazing Friends Konguru, Kulashekara” at Kudupu, Mangaluru, deceased Ashraf allegedly raised the slogan “Pakistan, Pakistan.” The accused and others followed, sur...
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On 27 April 2025, during a cricket match organised by “Amazing Friends Konguru, Kulashekara” at Kudupu, Mangaluru, deceased Ashraf allegedly raised the slogan “Pakistan, Pakistan.” The accused and others followed, sur...
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The petitioner-plaintiff instituted O.S. No.8853/2013 seeking recovery of ₹92,71,000 with interest.
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The petitioner, a Deputy Controller in the Legal Metrology Department, challenged the registration of Crime No.31/2024 by the Karnataka Lokayukta Police for offences under Sections 13(1)(b) read with 13(2) of the Prev...
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The appellant, Ramakka, claimed compensation for the death of her husband, Krishnappa, who died in a road accident on 28 November 2019.
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The petitioner, owner and operator of Devi Villa Homestay, was arrayed as Accused No.2 in Crime No.34/2026 of Kutta Police Station and C.C. No.575/2026 before the Civil Judge and JMFC, Ponnampet.
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M/s Brundavan Properties Private Limited and certain associated persons were accused of collecting deposits and failing to repay depositors.
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Respondent No.1 was appointed as a Second Division Assistant on 5 June 2009 and was later promoted as a First Division Assistant in the local cadre on 25 February 2015. Respondent No.2 entered service as a Typist on 1...
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Petitioner No.1 was the father of Petitioner No.2, whose wife was Respondent No.1. After the couple’s marriage and residence in England, Respondent No.1 lodged a complaint alleging offences under Section 498-A IPC, Se...
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The National Highways Authority of India (NHAI) challenged the compensation awards dated 5 December 2011 passed by the Special Land Acquisition Officer under the National Highways Act, 1956 (NH Act), contending that t...
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The petitioner-husband challenged the order dated 5 November 2025 passed by the I Additional Principal Judge, Family Court, Tumakuru, in Crl. Misc. No. 6 of 2025.
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The deceased, H. Muniyappa, claimed an interest in land bearing Survey No. 280/2, measuring 1 acre 8 guntas. The property had allegedly been transferred through financial transactions and was subsequently purchased by...
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The petitioner-mother and respondent-father were married in 2015 and had a daughter, Kum. Samanvi S., born in 2019. They were residing separately. The mother instituted M.C. No. 4991/2025 seeking divorce, while the fa...
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Respondent No. 1, D.M. Sharadamma, instituted a pre-litigation case before the District Legal Services Authority, Chikkamagaluru, alleging that the petitioner and Respondent No. 2 had borrowed ₹4,28,000 and failed to...
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Smt. Pushpa M. alias Puttathayamma, aged approximately 37 years, was travelling as a pillion rider on motorcycle No. KA-02-HJ-5675 on 23 October 2011.
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The plaintiffs, being the wife and children of late C. Rajendra Naidu, claimed rights over the suit property on the basis of an alleged agreement of sale dated 20 December 1981, under which Defendant No.1 had allegedl...
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The petitioner held mining lease ML-2572 over 15 hectares in Siddapura Village, Sandur Taluk, for extraction of iron ore, effective from 5 January 2008.
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The deceased, H. Muniyappa, claimed an interest in land bearing Survey No. 280/2, measuring 1 acre 8 guntas. The property had allegedly been transferred through financial transactions and was subsequently purchased by...
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The petitioner was the Chairman of the Karnataka Public Service Commission (“KPSC”), appointed on 3 April 2021.
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On 24 September 2012, Mahantharaj G.M. and his wife, Vinutha G.R., were travelling in a car from Chitradurga to Bengaluru when a lorry bearing registration No. PB-05/M-2930 allegedly driven rashly and negligently coll...
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The Bangalore Development Authority (“BDA”) issued a preliminary notification under Section 17(1) of the Bangalore Development Authority Act, 1976 (“BDA Act”) on 29 December 1988, followed by a final notification unde...
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On 12 February 2015, the claimant was riding his motorcycle when a Maximo Light Goods Tempo, allegedly attempting to overtake him, lost control and collided with the motorcycle, causing the claimant grievous head inju...
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The appellant awarded KMV Projects Package A-4 for construction of Adarsha Vidyalayas and girls’ hostels in Bidar District under the RMSA scheme.
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The claimant, Pampapal, sustained injuries in a motor vehicle accident in October 2013 and filed MVC No. 4871/2015 before the Motor Accident Claims Tribunal, Bengaluru.
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The claimant, Pampapal, sustained injuries in a motor vehicle accident in October 2013 and filed MVC No. 4871/2015 before the Motor Accident Claims Tribunal, Bengaluru.
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The petitioner-husband and respondent-wife married in 2012 and had two daughters: Mihira Siri Tandra, born in 2016, and Lasya Tanmayi Tandra, born in 2019. After the parties separated in 2021, the petitioner retained...
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The petitioner was prosecuted in C.C. No.15565 of 2025 for offences under Sections 75, 78 and 108 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), arising from Crime No.138 of 2025 registered by Nelamangala Town Police S...
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The appellants, who were defendants in O.S. No. 2635/2003 and respondents in FDP No. 95/2009, challenged the final decree dated 2 February 2026 passed by the I Additional City Civil and Sessions Judge, Bengaluru.
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A case was registered at Kamakshipalya Police Station, Bengaluru, in Crime No. 250 of 2024 for offences under Sections 302 and 201 IPC concerning the murder of Renukaswamy. After investigation, 17 accused were sent fo...
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M/s. Pedigree Constructions Pvt. Ltd., the owner of 3 acres and 20.18 guntas in Sy.No.28, Kanakapura Road, Bengaluru, entered into a Joint Development Agreement for construction of a residential complex.
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The petitioner’s property at Congress Road, Tilakwadi, Belagavi, was acquired by the Belagavi City Corporation in 1994 for road widening. Instead of monetary compensation, the Corporation agreed to allot him an altern...
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The petitioner sought a quarrying lease for clay over one acre in Sy. No. 243/122, Plot No. 485, Ramnagar (Akrali) Village, Joida Taluk, Uttara Kannada District.
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The petitioner, a practising Advocate, was arrayed as Accused No.4 in Crime No.162/2026 registered by R.T. Nagar Police Station for offences under Sections 318(4) and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”)
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The petitioner was elected as a delegate of respondent No.7–Primary Agricultural Credit Co-operative Society to represent it in the election of the Board of Directors of respondent No.6–Taluk Agricultural Produce Mark...
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The plaintiff claimed ownership and possession of land bearing Sy. No. 143, formerly Sy. No. 92/3, measuring 4 acres 11 guntas at Managi Village, Sira Taluk, asserting that it had been granted to him in 1951 and subse...
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The petitioner-husband and respondent No. 2-wife, both police officers, married on 19 November 2023.
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The petitioners, defendant Nos. 3 to 6 in O.S. No.415 of 2017, challenged the Trial Court’s rejection of their application under Section 151 of the Code of Civil Procedure, 1908 (“CPC”).
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The Appellant entered into agreements dated 20 September 1995 with Raytheon Ebasco Overseas Ltd. (REOL), Badger Energy Inc. and Energy Overseas International Inc. for offshore equipment supply, engineering, transporta...
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The petitioners, accused Nos. 1–4, challenged FIR in Crime No. 47/2026 registered by M.K. Doddi Police Station under Section 303(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), invoking the High Court’s inherent juri...
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The petitioner, a retired Village Accountant, was assigned additional charge of Konthikal Nagarala Saja in 1999.
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The National Highways Authority of India and the Special Land Acquisition Officer challenged, under Section 37(1)(c) of the Arbitration and Conciliation Act, 1996 (“A&C Act”), the dismissal of their Section 34 petitio...
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The claimants filed MVC No.450/2003 under Section 163-A of the Motor Vehicles Act, 1988, seeking compensation for the death of Azar, who allegedly died in a road accident on 11 May 2003 while riding a motorcycle.
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The appellants claimed succession to and possession of lands bearing R.S. No. 259/1 measuring 10 acres 34 guntas and R.S. No. 259/2 measuring 11 acres at Devagiri village, Haveri Taluk.
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On 12 December 2009, the deceased, Pirayogi Gulshannath Gurupeer Harinathji Maharaj, was riding a Bajaj M-80 motorcycle when it was allegedly hit by a negligently driven truck near Gangavali village, resulting in his...
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The claimant, proprietor of Balaji Poultry Farm, purchased 2,250 broiler hens and transported them in an Eicher van bearing registration No. KA-34/A-5516 from Challakere to Tadapathri.
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The petitioner was arrayed as Accused No. 3 in Crime No. 29/2014 registered by Hebbal Police Station for offences under Sections 4, 5 and 7 of the Immoral Traffic (Prevention) Act, 1956, Section 14 of the Foreigners A...
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The petitioner, a Conductor employed by KSRTC, was dismissed on 27 January 2007 after a disciplinary enquiry concerning alleged misconduct.
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Dr. Ashwin Hebbar, Associate Professor at Shimoga Institute of Medical Sciences (“SIMS”), faced a 2022 complaint of sexual harassment/molestation by a former student.
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The petitioners, arraigned as Accused Nos. 1 and 2, challenged the registration of Crime No. 103/2025 by the CCB, Bengaluru, for offences under Sections 506, 34, 120B, 419, 406, 504, 471, 468, 465 and 420 of the IPC,...
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The respondents-plaintiffs instituted O.S. No. 41/2018 alleging that late Chetan Kumar had entered into an Agreement to Sell dated 6 September 2010 with the petitioners-defendants for purchase of agricultural land for...
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M/s. Shiva Steel Supplies instituted Com.O.S. No. 34 of 2020 before the Principal District and Sessions Judge, Davanagere, seeking recovery of ₹18,90,730 with interest from M/s. New Praveen Trailers.
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Santhosh died on 9 December 2023 allegedly due to failure to provide proper medical treatment. On the basis of a complaint, the Yesalur Police registered an Unnatural Death Report (UDR No. 22/2023) under Section 174 o...
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The petitioner, a 21-year-old student and State-level cricketer, and respondent No. 2, aged 20, were classmates and friends.
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Aroha Labs Pte. Ltd., a Singapore-incorporated company, engaged Respondent Nos. 1–5 under Master Service Agreements (MSAs) for software, artificial-intelligence, marketing and related services.
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The petitioner, the alleged victim, and the accused, her colleague, attended an office party on 20 August 2022. Thereafter, the accused allegedly took her in his car to an isolated place, made sexual advances, attempt...
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The plaintiff challenged, under Articles 226 and 227 of the Constitution, the order dated 23 March 2021 passed by the Senior Civil Judge and JMFC, Raibag, in R.A. No. 134 of 2008, whereby the application of defendant...
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