KHCMONTHLY CASE LAW ARCHIVE
Read 7 LawLens analyses of Karnataka High Court judgments published in February 2026, covering key rulings, legal principles and case law.
← BACK TO THE KARNATAKA LAW DESKPERMANENT MONTHLY EDITIONS
![### Insurer Liable to Pay and Recover Compensation Despite Driver Lacking Requisite Category of License. Smt. Lakshmamma & Anr. v. United India Insurance Co. Ltd. & Anr. [MFA No. 2839 of 2019 (MV-D)]. Karnataka High Court. LawLens](/stories/thumbnails/insurer-liable-to-pay-and-recover-compensation-despite-driver-lacking-requisite-category-o-8847d95e99754496a87e5606023650c1.webp)
On March 9, 2012, the deceased, Gangappa, while riding as a pillion on a motorcycle, sustained fatal injuries following a collision with a Bajaj Caliber motorcycle driven in a rash and negligent manner.
2 MIN READ→
![Statutory compliance is mandatory in fiscal matters; assessments under wrong sub-sections of Section 108A are jurisdictionally void.. M/s Mohan & Co. v. The Commissioner, BBMP & Anr. [2026:KHC:10404]. Karnataka High Court. LawLens](/stories/thumbnails/statutory-compliance-is-mandatory-in-fiscal-matters-assessments-under-wrong-sub-sections-o-9b50275e50b6486bae54b62a8730c315.webp)
The Petitioner, a registered partnership firm, challenged notices dated 14.08.2017 issued by the Assistant Revenue Officer of the Bruhat Bengaluru Mahanagara Palike (BBMP) under Section 108A(12) of the Karnataka Munic...
2 MIN READ→
![### Registrar Empowered to Correct Minor’s Surname to Reflect Maternal Lineage in Best Interest of Child. Ms. Priancy Saru Magar & Anr. v. Chief Registrar Births and Deaths Bengaluru & Anr. [WP No. 33465 of 2025 (2026:KHC:9735)]. Karnataka High Court. LawLens](/stories/thumbnails/registrar-empowered-to-correct-minor-s-surname-to-reflect-maternal-lineage-in-best-interes-81053e09134249518f645680c3bf66e3.webp)
Petitioner No. 1 is a minor child born in 2017 out of a live-in relationship between Petitioner No. 2 (the mother) and Khadga Bahadur Saru Magar.
3 MIN READ→
![Master Plan silence does not divest State ownership of storm water drains or permit encroachment over public utilities.. Mantri Tranquil Apartments Owners Association & Anr. v. Bruhat Bengaluru Mahanagara Palike & Ors. [NC: 2026:KHC:7169; WP No. 40299 of 2014]. Karnataka High Court. LawLens](/stories/thumbnails/master-plan-silence-does-not-divest-state-ownership-of-storm-water-drains-or-permit-encroa-b079f35b809e4315b2c95552b1fa60b9.webp)
The petitioners (an apartment association, a developer, and a residents' welfare association) challenged notices issued by the Bruhat Bengaluru Mahanagara Palike (BBMP) in 2014 and 2019 alleging encroachment upon stor...
3 MIN READ→
![Absence of storm water drains in Master Plans does not extinguish State ownership of 'B' Kharab lands.. Mantri Tranquil Apartments Owners Association & Anr. v. Bruhat Bengaluru Mahanagara Palike & Ors. [NC: 2026:KHC:7169]. Karnataka High Court. LawLens](/stories/thumbnails/absence-of-storm-water-drains-in-master-plans-does-not-extinguish-state-ownership-of-b-kha-6ba9c222f1c84a418ca3a3e0aebe9c2d.webp)
The petitioners, an apartment owners’ association (Mantri Tranquil) and a residential welfare association (Royal Palms), challenged notices issued by the Bruhat Bengaluru Mahanagara Palike (BBMP) in 2014 and 2019 alle...
3 MIN READ→
![Income Tax Returns Are Exempt Personal Information Under RTI Unless Overriding Public Interest Is Established. Income Tax Officer and CPIO v. Smt. Gulsanober Bano Zafar Ali Ansari and Another [NC: 2026:KHC:11056]. Karnataka High Court. LawLens](/stories/thumbnails/income-tax-returns-are-exempt-personal-information-under-rti-unless-overriding-public-inte-c5abb34e39194d6e8aa6fdbb5a98842c.webp)
The Petitioner (CPIO, Income Tax Department) challenged an order dated 12.04.2019 passed by the Central Information Commission (CIC).
3 MIN READ→
![### Repeated failure to cross-examine despite multiple opportunities warrants dismissal of recall application to prevent vexatious litigation.. Smt. Shruthi V. v. Sri B. N. Praveen & Others [2026:KHC:7512]. Karnataka High Court. LawLens](/stories/thumbnails/repeated-failure-to-cross-examine-despite-multiple-opportunities-warrants-dismissal-of-rec-eb0c29deaebb4f539d14d41327d85354.webp)
The Respondent No. 1 (husband) filed a petition for divorce (M.C. No. 2270/2019) in April 2019.
2 MIN READ→