KHCMONTHLY CASE LAW ARCHIVE
Read 117 LawLens analyses of Karnataka High Court judgments published in July 2026, covering key rulings, legal principles and case law.
← BACK TO THE KARNATAKA LAW DESKPERMANENT MONTHLY EDITIONS
The respondent–plaintiff instituted Commercial O.S. No. 281 of 2025 seeking a permanent injunction restraining the petitioner–defendant from passing off its goods under the mark “DATE BITES” as the plaintiff’s “HAPPIL...
3 MIN READ→
On 24 June 2006, the 15-year-old claimant was travelling as a pillion rider on a motorcycle when a Piaggio goods auto allegedly driven rashly and negligently collided with it near Igalur, Bengaluru.
3 MIN READ→
On 21 December 2013, Suresh was standing near I.C.P.L. Sugar Factory when a tractor-trailer bearing registration Nos. KA-23/TB-3287, KA-23/TB-4137 and KA-23/TB-4138, driven negligently, struck him, causing fractures t...
3 MIN READ→
The plaintiffs (Respondents 1-4) filed a suit for partition claiming to be the wife and children of late Gangadharaiah, son of the original propositus Siddalingaiah
2 MIN READ→
The petitioners, including a Senior Advocate, challenged the constitutional validity of Section 4 of the Code of Civil Procedure (Karnataka Amendment) Act, 2024 (Act No. 40 of 2025)
3 MIN READ→
MSPL Limited, a pellet manufacturer, was granted a captive mining lease (ML No. 2487) for iron ore via auction to feed its pellet plant.
3 MIN READ→
The Mysore Urban Development Authority initiated land acquisition in 1981 for the Vijayanagar Layout, involving approximately 6 acres in Hinkal Village
2 MIN READ→
The plaintiff (since deceased, represented by legal representatives) instituted O.S. No. 47/2009 seeking declaration of absolute ownership and delivery of possession over land bearing Sy. No. 38/1, Kutavadi village, H...
4 MIN READ→
The respondent (plaintiff) filed a suit (O.S. No. 460/2025) seeking a declaration that 'Schedule B' property is meant for utility and the ingress/egress of the plaintiff, a mandatory injunction for the removal of ille...
2 MIN READ→
The plaintiff (Respondent No. 1) filed a partition suit in O.S.No.1633/2006.
2 MIN READ→
The respondent (plaintiff) filed a commercial suit (Com.O.S.No.1151/2025) for the recovery of ₹5 crores, alleging that a cheque issued by the petitioner (defendant) for that amount was dishonoured.
2 MIN READ→
The petitioners are the legal representatives of the Decree Holder, Sri N. Kempaiah, who obtained a permanent injunction decree against the respondents in O.S.No.124/2018 on 03.08.2020.
3 MIN READ→
Respondent No. 1 instituted O.S. No. 109/2016 against the deceased Babu for recovery of money; the suit was decreed on 06.04.2018.
3 MIN READ→
The petitioners, graduate Civil Engineers, joined the Karnataka Housing Board ("the Board") as Assistant Engineers (AE) in 2010 and were promoted to Assistant Executive Engineers (AEE) in 2021.
2 MIN READ→
The Bengaluru-Mysuru Infrastructure Corridor Project (BMICP) was initiated under a Framework Agreement (FWA) dated 03.04.1997 between the Government of Karnataka and Nandi Infrastructure Corridor Enterprises Ltd (NICE).
3 MIN READ→
The respondents (borrowers) availed credit facilities from Canara Bank and created security interest over their property.
2 MIN READ→
On 04.04.2020 at about 4:00 p.m., the claimant was allegedly preparing cow dung cakes by the side of the Hingangaon–Kumbhoj road near the land of Mujawar, within the limits of Kumbhoj village (Hatkanangale Taluk, Kolh...
3 MIN READ→
The Karnataka Municipal Corporations (Common Recruitment of Officers and Employees) Rules, 2011 ('2011 Rules') govern recruitment for Municipal Corporations. Under these rules, the post of Assistant Executive Engineer...
3 MIN READ→
The appellants (children of the deceased) filed a claim petition under the Motor Vehicles Act seeking enhancement of compensation for the death of their mother, Smt. Manjula, in a road accident on 28.09.2019
2 MIN READ→
The petitioner (plaintiff) filed a partition suit (O.S. No. 291/2013) asserting that the suit property, though registered in the name of the late Raghunath in 1967, was acquired using joint family nucleus and remains...
2 MIN READ→
The Appellants own 3 acres of land in Jakkur Plantation Village, Bengaluru, which is landlocked by the property of Respondent No. 3 (25+ acres).
2 MIN READ→
The petitioner, a former director of Generis Consulting Services Private Limited, was accused of involvement in a ₹7.9 crore money transaction in a predicate offence (Crime No. 26/2020).
2 MIN READ→
The petitioners (a 73-year-old widow and her elder daughter) sought to quash FIR No. 182/2025 registered under Sections 3(5), 318(4), and 336(3) of the Bharatiya Nyaya Sanhita (BNS), 2023
2 MIN READ→
The petitioner, a company manufacturing automotive electronics, faced a charter of demands and a strike notice dated 23.02.2026 from the respondent-Union (R2), scheduled to commence on 09.03.2026
2 MIN READ→
The petitioners are descendants/heirs of the erstwhile Rulers of the Princely States of Mysore and Sandur
3 MIN READ→
The respondent (plaintiff) filed a suit (O.S. No. 1708/2024) for declaration and injunction regarding 'B' schedule property, claiming ownership via an unregistered Will.
3 MIN READ→
The Petitioner, owner of a property in Mysuru, obtained a plan for residential construction after dismantling an old building
2 MIN READ→
On July 1, 2017, Smt. Shakila B. Shetty, a pillion rider on a motorcycle, died from injuries sustained after being hit by a BMTC bus
2 MIN READ→
Respondent No. 3 (Smt. Sulochana) filed an application under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ("the Act, 2007") seeking to declare gift deeds executed by her late husb...
3 MIN READ→
The petitioner, K. Meenakumari, sought to be impleaded as a legal representative of deceased Defendant No. 2 (Mohammed Rafiq) in a partition suit (O.S. No. 246/2012)
2 MIN READ→
One Smt. Padmavatamma filed Misc. No. 39/2011 under Order XXXIII Rule 1 of the CPC seeking leave to sue as an indigent person
2 MIN READ→
The respondent, a Senior Assistant at State Bank of India (petitioner), was placed under suspension in 2004 and subsequently charge-sheeted for misappropriating customer funds (remittances for housing loans and deposi...
2 MIN READ→
The Respondent (original Petitioner) was appointed as an Assistant Teacher (Science-CBZ) by a private aided institution on 24.12.2022 following a public advertisement.
2 MIN READ→
The claimant (Respondent No. 1), working as a driver for a private bus owned by Respondent No. 2, sustained injuries in an accident on 30.10.2003 while plying on a route for the Appellant (KSRTC).
2 MIN READ→
On August 22, 2003, one Muddappa sustained three fractures (femur, tibia, and fibula) in a motor vehicle accident involving an autorickshaw and a Tata Sumo.
2 MIN READ→
The appellants (Allottees) purchased an apartment in the "Arya Hamsa" project, which was completed and received an occupancy certificate in 2015.
3 MIN READ→
The respondent, Rani S., was appointed as an Assistant Teacher (Science-CBZ) by a private aided institution (Respondent No. 6) on 24.12.2022 following a public notification
2 MIN READ→
The Petitioner claims ownership of 01-05-5.5 acres of land in Survey No. 9/1A, Bachagao village, gifted to him by Mohammed Haji Abdul via a Gift Deed dated 06.03.2007
2 MIN READ→
The National Highways Authority of India (NHAI) acquired lands belonging to the respondents for a four-lane project at Devagiri-Yellapur village
2 MIN READ→
The Appellant, a partnership firm, purchased 1,00,000 MT of iron ore in a 2013 e-auction conducted by the Monitoring Committee (MC) for ₹26.61 Crores
3 MIN READ→
The Appellants (Plaintiffs), a prominent Kannada actor known as "D-Boss" and his wife, filed an original suit seeking a permanent injunction against Respondents 1 and 2 (Producer/Director) to restrain the release of t...
3 MIN READ→
The Petitioner/Applicant sought to implead himself as a defendant in a suit for declaration of ownership and recovery of possession filed by Respondent No. 1 regarding property in Srigandhadakaval Village
3 MIN READ→
The Appellant (FCIPL) and the Respondents (Landowners) entered into a Memorandum of Understanding (MOU) in 2013 and a registered Joint Development Agreement (JDA) in 2014 for an apartment complex
2 MIN READ→
The Appellant, a private energy company, challenged the rejection of its bid by Respondent No. 1 (KPTCL) for a 150 MW/300 MWh Battery Energy Storage System tender.
3 MIN READ→
On August 29, 2016, Petitioner No. 1 (rider) and Petitioner No. 2 (pillion) were on a motorcycle when they were hit by a rashly driven private bus.
2 MIN READ→
The Appellants (Father and Daughter) filed objections under Order XXI Rule 58 CPC against the attachment of an immovable property ("subject property") in execution proceedings (COM.Ex.Nos. 240 & 241 of 2023) initiated...
2 MIN READ→
The petitioners were accused in a predicate offense (Spl.C.C.No.123/2020) involving the illegal exchange of old demonetized currency notes for new notes for a premium following the 2016 demonetization
2 MIN READ→
The Respondent, an unmarried daughter aged 23, filed an application under the Protection of Women from Domestic Violence Act, 2005 (DV Act) seeking ₹16,00,000 from her father (the Petitioner) to cover fees for her Pos...
3 MIN READ→
On February 5, 2015, the deceased, Srinivas Harikantra, was riding a motorcycle when he dashed against an electric pole, resulting in his death
2 MIN READ→
The petitioners are professional hockey players and permanent employees of the Accounts and Audit General Office (AGORC), Bengaluru
2 MIN READ→
The petitioner (Accused No. 2) is the brother-in-law of the deceased. On April 14, 2026, the deceased visited his father-in-law (Accused No. 1) to bring his wife (Accused No. 4) back to their marital home
3 MIN READ→
The appellants challenged an interim order by a Single Judge declining to stay the disqualification of appellant No. 1 (MTL) from a tender issued by Bank of Baroda (BoB) for printing self-service passbooks.
2 MIN READ→
The Appellant (a fashion designer) and Respondent entered into a Franchise Agreement on 14-10-2017 to sell outfits under the "Jyoti Sachdev Iyer" trademark
2 MIN READ→
The petitioner owned land (CTS No. 3528/C) at Unkal Cross, Hubballi, which was acquired for the Bus Rapid Transit System (BRTS) project under the Karnataka Highways Act, 1964
2 MIN READ→
Petitioner No. 1 was detained under COFEPOSA in 2003 for illegal foreign exchange transfers
3 MIN READ→
The appellant is the son of the deceased, Hajavva. On 27.07.2015, while Hajavva was a pillion rider on a motorcycle, the rider (Respondent No. 1) acted negligently, causing a collision with a buffalo.
2 MIN READ→
The appellants (plaintiffs) filed suits for declaration and permanent injunction regarding certain properties. Along with the plaints, they moved applications (I.A. Nos. 1 and 2) under Order XXXIX Rules 1 and 2 of the...
3 MIN READ→
The petitioner is the manager of "Devi Villa Homestay" in Kodagu, Karnataka
3 MIN READ→
The dispute originated from a 1975 suit (O.S. No. 74/1975) for the redemption of a mortgage executed in 1951 by Gururayachar in favor of Shankarappa.
3 MIN READ→
The respondents (assessees) were selected for scrutiny, and the Assessing Officer (AO) completed assessments wherein he found potential violations of Section 269ST (receiving cash exceeding ₹2 Lakhs).
3 MIN READ→
The Revenue appealed against Tribunal orders that quashed assessment and revisional proceedings for the Assessment Years 2017-18 and 2011-12.
3 MIN READ→
The appellants are registered dealers under the Karnataka Value Added Tax (KVAT) Act, 2003. In these consolidated appeals, the Suo Motu Revisional Authority (SMR Authority) issued notices and passed orders under Secti...
3 MIN READ→
The State issued notifications in 1988 and 1989 to acquire 41 acres, including the appellant’s land, for the Ex-servicemen House Building Co-operative Society (Respondent No. 5).
3 MIN READ→
The petitioners (Accused Nos. 1–3) were charged under Section 106(1) of the Bharatiya Nyaya Sanhita (BNS), 2023, following the death of a 2.5-year-old child.
2 MIN READ→
The subject land was granted to respondent No. 4 in 1967 and subsequently alienated to the petitioner’s mother in the same year
2 MIN READ→
The petitioner (Judgment-Debtor) challenged an order dated 01.03.2018 passed by the Executing Court in E.P. No. 50/2014.
2 MIN READ→
The plaintiff (appellant) filed a suit for partition and separate possession against her brother (Defendant No. 1) claiming a 1/2 share in four suit schedule properties, asserting they were ancestral
2 MIN READ→
The plaintiff filed a suit for specific performance based on a sale agreement dated 15.02.1988 for 5 guntas of land.
3 MIN READ→
The dispute involves a request for partition and separate possession among the descendants of the common ancestor, Doddalingappa @ Lingappa.
3 MIN READ→
The complainant (respondent) invested ₹4,00,000 with the accused (petitioner), who was the Managing Director of Sree Shanmuga Modern Rice Mills Pvt. Ltd., in 2016
3 MIN READ→
The respondents (plaintiffs) filed a suit for partition and separate possession (O.S. No. 690/2013) claiming to be the children of the petitioner (defendant No. 1) and one Mahadevamma
3 MIN READ→
The Petitioner (plaintiff) filed a suit (O.S.No.25826/2021) seeking a declaration that a "cancellation of gift deed" dated 29.10.2018 was null and void
2 MIN READ→
The petitioner, S. Indushekhar, is the son of late Sanna Sharanappa. He claimed that a common ancestor, S.B. Veeranagouda, had partitioned properties between his two sons, Sanna Sharanappa and Dodda Sharanappa, leadin...
3 MIN READ→
The petitioner (de facto complainant) filed a complaint in 2014 alleging the sexual assault of his six-year-old daughter at school, leading to a charge sheet under Section 376 of the IPC and Sections 4, 6, and 21 of t...
3 MIN READ→
The petitioner executed a "Memorandum of Entry" on 11.01.2019 for the creation of a mortgage by deposit of title deeds to secure a loan for a third-party borrower, SMS Ltd.
3 MIN READ→
The Petitioners (Head Master, Assistant Head Master/Warden, and Child Welfare Officer) of a residential school moved the High Court to quash an FIR filed under Sections 4, 8, and 21 of the POCSO Act.
2 MIN READ→
A suit for partition initially culminated in a final decree in FDP No. 5/2003 dated 18.11.2010, where properties were divided by metes and bounds. One Manjappa received a specific share in that decree and subsequently...
2 MIN READ→
The Plaintiff (Respondent No. 1) filed a suit for specific performance against Defendant Nos. 1–4 based on an agreement to sell dated 19.05.2006 for a consideration of Rs. 1,75,000/-, having paid an advance of Rs. 50,...
1 MIN READ→
The appellant, MP24, a proprietary concern, formed a consortium with RCCL to bid for a road development project valued at ₹762.86 crores
3 MIN READ→
The Appellant (Developer) and Respondents (Owners) entered into a Memorandum of Understanding (MOU) on 27.09.2004 to develop 31 acres of land into a residential township
3 MIN READ→
The Appellant (RCCL) entered into a consortium with Respondent No. 3 (MP24) to bid for a road development project under the Karnataka Road Development Corporation Ltd. (KRDCL).
2 MIN READ→
The petitioner, Mukesh Jain, sought a writ of mandamus for the expeditious disposal of an application filed under Sections 497 and 503 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
2 MIN READ→
The petitioner, a 71-year-old senior citizen and widow of late Mr. Girish Kumar Gupta, sought probate of her husband's Will dated 06.05.2024 under Section 276 of the Indian Succession Act, 1925
2 MIN READ→
The appellant, a 25-year-old Post Office Incharge and tailor, was a pillion rider on a motorcycle driven by her husband (Respondent No. 1) on January 27, 2016, when he lost control and fell
2 MIN READ→
The appellant filed an inquiry petition (No. 277/94) under Section 18 of the Bombay Public Trust Act (BPT Act), 1950, seeking to register the ancient Sri Yallamma Devi Temple at Jalalpur as a "Public Trust".
3 MIN READ→
The appellants (claimants) filed a claim petition (MVC No. 746/2004) seeking compensation for the death of Prakash Nalage in a road traffic accident.
2 MIN READ→
The claimant, Karisiddappa, sustained injuries on December 13, 2011, when an auto-rickshaw (KA-20/8528) struck him in Gadag
2 MIN READ→
The Appellants and Petitioner challenged the constitutional validity of the Karnataka Civil Courts (Amendment) Act, 2023 and the Karnataka High Court (Amendment) Act, 2023 (impugned legislations). These amendments enh...
3 MIN READ→
In 2010, a petition was filed for the winding up of the Respondent Company due to unpaid debts.
3 MIN READ→
The petitioners (former MLA Chowdareddy and former Municipal Commissioner B.H. Narayanappa) sought to quash FIR No. 4/2017 registered by the Anti-Corruption Bureau (ACB) for offences under Sections 13(1)(c) and (d) of...
3 MIN READ→
The petitioners (Accused No. 1, a former MLA, and Accused No. 2, a former Municipal Commissioner) sought to quash FIR No. 4/2017 involving sections 13(1)(c) and (d) of the Prevention of Corruption Act, 1988, and Secti...
2 MIN READ→
The respondent, M/s. 63Ideas Infolabs Pvt. Ltd., entered into a sale and purchase agreement with Accused No. 1 (OSIA Hyper Retail Limited) for the supply of agricultural produce
3 MIN READ→
The petitioner, a renowned oncologist, served Manipal Hospital (Respondent No. 2) for 19 years in senior capacities.
2 MIN READ→
The petitioners filed a civil suit (O.S. No. 30/2007) seeking a declaration of title and possession of a property based on a sale certificate dated 21.03.1956
3 MIN READ→
The petitioners and respondent No. 3 filed a suit (O.S.No.350/2008) for partition, which was decreed on 25.03.2017, granting 1/8th share to each party
2 MIN READ→
The complainant, Smt. Jayamma [P.W.1], alleged that the petitioners (Accused Nos. 1 and 2) executed a sale deed [Ex.P3] in 2005 for 56 guntas of land in favour of P.W.8.
2 MIN READ→
The Petitioner, a prospective villa purchaser, entered into an Agreement of Sale with Respondent No. 1 (Developer) for a unit in the ‘Nitesh Key Biscayne’ project
2 MIN READ→
The petitioner/plaintiff filed a suit (O.S. No. 676/2006) for specific performance of a registered sale agreement involving a consideration of ₹12,75,000/-
2 MIN READ→
The plaintiffs (respondents herein) filed a suit for declaration of title and permanent injunction regarding the suit schedule property, claiming their father, Poojari Lingappa s/o Poojari Muddappa, purchased it via a...
3 MIN READ→
The debtor company, M/s BPL Engineering Limited (BPL), mortgaged 42.99 acres of land in Telangana to an IDBI-led consortium in 1997-1998.
2 MIN READ→
The Petitioner presented a sale deed for registration concerning residential Site No. 1556/1A and remitted ₹5,88,112/- towards stamp duty, registration fees, and incidental charges
2 MIN READ→
The petitioner (mother) and respondent (father) dissolved their marriage via a decree of divorce in M.C. No. 1010 of 2023 on September 26, 2024.
2 MIN READ→
The appellant entered into an agreement dated 27.04.2017 with the Railways for the widening of a Road Under Bridge (RUB) for a contract value of ₹12.77 crores
3 MIN READ→
The Petitioner (Accused No. 1) was a Director of Giga Networks Private Limited (Accused No. 2), a company incorporated in 2003
3 MIN READ→
The respondent filed a private complaint (PCR No. 67/2020) against the petitioner for offences under Sections 406, 420, 504, and 506 of the IPC
2 MIN READ→
The appellants/plaintiffs filed a suit in 2008 for partition, declaration, and permanent injunction regarding four schedule properties, claiming a 1/7th share derived from their great-grandmother, Smt. Nagubai
3 MIN READ→
The complainant alleged that the petitioner borrowed ₹1,50,000/- for financial assistance and issued a post-dated cheque dated 13.06.2018 to facilitate repayment.
2 MIN READ→
The petitioner (Accused No. 4) is the sister-in-law of Respondent No. 2 (complainant). The complainant married Accused No. 1 in July 2022
2 MIN READ→
On February 21, 2018, S.B. Yeshwant (the deceased), a Senior Technician at Rail Wheel Factory, was riding his motorcycle when he was struck by a car insured by Respondent No. 1.
3 MIN READ→
On April 9, 2019, Bhaskaran S (aged 30), a passenger in a bus owned by Respondent No. 1 and insured by Respondent No. 2, died from injuries sustained after the driver’s rash and negligent driving caused the vehicle to...
2 MIN READ→
The petitioner (Accused No. 1) was arrested on 16.09.2025 in connection with ECIR/BGZO/25/2024 for alleged money laundering under Sections 3 and 4 of the PMLA.
3 MIN READ→
Accused No. 2 (Micah Mark) was intercepted at Bengaluru International Airport in possession of 24 international debit cards issued by Truist Bank, USA, under a generic name "Santosh Kumar"
3 MIN READ→
The petitioner is a subsequent purchaser of property (CTS No. 6455, Belagavi), which her vendor had originally acquired via a registered sale deed dated May 15, 1993
2 MIN READ→
The plaintiff, a student represented by his father, filed a suit for declaration and mandatory injunction to correct his name from "Shahid" to "Aarush" and his caste from "Muslim" to "Hindu Gouli" in school records.
2 MIN READ→
The petitioner (Defendant No. 1), a 76-year-old widow, challenged a compromise decree passed by the Lok Adalat on 14.03.2026 in a partition suit (O.S. No. 04/2026)
2 MIN READ→
The petitioner, an under-trial prisoner lodged at Central Prison, Dharwad, sought to execute and register a sale deed for his immovable property (Sy. No. 29 Block Hissa No. 5 at Kamalapur Village)
2 MIN READ→
The petitioner in the lead petition, an 83-year-old mother/senior citizen, sought a writ of mandamus to enforce an order dated 14.12.2023 passed by the Assistant Commissioner.
2 MIN READ→