KHCMONTHLY CASE LAW ARCHIVE
Read 88 LawLens analyses of Karnataka High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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On June 18, 2020, Y. Hanumantha died from injuries sustained in an accident involving a motorcycle (KA-53-E-9431)
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The complainant (Respondent No. 2) married Accused No. 1 on 20-04-2018
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The petitioners challenged a sale notice dated August 17, 2024, issued by respondent No. 1 under the SARFAESI Act.
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The Petitioner (KUL) sought to quash the allotment of 305 acres and 7 guntas of land (the "subject land") by the Karnataka Industrial Areas Development Board (KIADB) to Respondent No. 4 (JKL).
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The petitioner, a partner in "Legacy Brewing Company," was named as Accused No. 1 following the death of a 15-year-old boy, Reyan Jacob.
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The petitioners (purchasers of the suit property) were involved in two suits: O.S. No. 1453/2024 for specific performance filed by Respondents 1 and 2, and O.S. No. 2897/2024 for permanent injunction filed by Petition...
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The respondent-assessee, a company in healthcare and life sciences, initially treated its intermediary services as "export of services" and paid Integrated Goods and Services Tax (IGST) in October 2017
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The petitioner was convicted for murder and kidnapping for ransom (Sections 302 and 364A IPC) and sentenced to death by the trial court in 2003.
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Petitioners claim absolute ownership of ancestral property in Kodagahalli Village, supported by E-Khatha records and continuous possession for over eighty years
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The Respondent No. 3 is a Primary Milk Producers Co-operative Society with a sanctioned Board strength of thirteen (13) members
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The dispute concerns the acquisition of lands in Survey Nos. 47/1, 47/3, 47/4, and 47/5 at Gubbalala Village for the formation of the "Further Extension of Banashankari VI Stage Layout"
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The dispute concerns land in Survey No. 20 of Chinnappanahalli Village.
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The appellants (landowners) instituted a suit for ejectment and recovery of arrears of rent amounting to ₹8,10,000/- against the respondents
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The Petitioners challenged an order dated August 22, 2025, passed by the LXXXVI Addl. City Civil and Sessions Judge (Commercial Court), Bengaluru, in Com.A.A.No. 317/2025
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K.V. Honnusa (plaintiff), the first son of Venkobasa, filed a partition suit claiming that Item Nos. 1 to 15 of the suit schedule properties were joint family ancestral properties
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The petitioner/defendant No.2 filed a writ petition challenging an order dated July 12, 2022, passed by the LV Additional City Civil and Sessions Judge at Bengaluru (CCH-56).
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The third Petitioner-Company and the Respondent entered into a transaction for the sale of land, formalized by a registered sale deed
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A crime (Crime No.43 of 2025) was registered against the petitioner/accused No.2 for offenses punishable under Sections 55, 103(1), and 3(5) of the BNS, following allegations that he conspired with accused No.1 to mur...
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The mother of the deceased, Shivaprakash, lodged a complaint on July 15, 2025, stating that unknown individuals had fatally assaulted her son, leading to the registration of FIR No. 73/2025 by Bharathinagar Police Sta...
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The petitioner, a permanent teacher at Dhanaraja Hemaraja Government High School, Shikaripura, was accused by respondent No. 2, a guest teacher at the same school, of sexual assault.
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The petitioners (accused Nos. 1 to 5) are challenging proceedings in C.C.No.4782 of 2022 before the Additional Civil Judge and JMFC, Devanahalli, stemming from Crime No.61 of 2021.
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The appellant, Sri Chethan S, an Assistant Engineer (Ele) (Whitefield O&M Unit, BESCOM), filed a writ appeal challenging the judgment and order dated 09.09.2024 passed by a Single Judge in W.P.No.21759/2024 (S-RES)
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![Mandatory Registration of FIR and Institutionalized Monitoring for All Missing Person Complaints to Prevent Trafficking and Exploitation.. Mahesh v. State of Karnataka & Others [WP No. 30006 of 2024 (NC: 2026:KHC:8090)]. Karnataka High Court. LawLens](/stories/thumbnails/mandatory-registration-of-fir-and-institutionalized-monitoring-for-all-missing-person-comp-f8f98608f925403b9a0b8f7631eec438.webp)
The Petitioner’s cousin, Mr. Kumar, went missing in June 2020, leading to the registration of an FIR on 15.06.2020.
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![Subsequent transfers of granted land are void ab initio if the initial sale violated PTCL Act conditions.. Sri S.K. Jayaram v. State of Karnataka & Others [Writ Petition No. 12843 of 2025 (SC-ST)]. Karnataka High Court. LawLens](/stories/thumbnails/subsequent-transfers-of-granted-land-are-void-ab-initio-if-the-initial-sale-violated-ptcl--0d82ce8a752348d692822dea76156fb8.webp)
The petitioner purchased 1 acre 30 guntas of land in Sy.No. 143 of Khaji Sonnenahalli Village via a sale deed dated 22.09.1988
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![Future prospects must be added to notional income when computing dependency for a deceased housewife.. Sri. Arasu N. & Others v. Nagappa @ Nagannagowda Sindhagi & Others [MFA No. 788 of 2020; NC: 2026:KHC:12104]. Karnataka High Court. LawLens](/stories/thumbnails/future-prospects-must-be-added-to-notional-income-when-computing-dependency-for-a-deceased-11426c4b2e7d4e0bab32a2dd1091550e.webp)
On October 21, 2014, the deceased (Smt. Cheluvamba Arasu N.) was traveling in a car when it collided with a lorry driven by Respondent No. 1 in a rash and negligent manner, resulting in her death.
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![Photocopy of an instrument cannot be impounded or validated for secondary evidence under the Stamp Act.. Mr. K.M. Ibrahim and Another v. Mr. A.R. Suresh [WP No. 16034 of 2022 (NC: 2026:KHC:10713)]. Karnataka High Court. LawLens](/stories/thumbnails/photocopy-of-an-instrument-cannot-be-impounded-or-validated-for-secondary-evidence-under-t-eaa9f7019b54401abf9d0a6b25e296f7.webp)
The petitioners (plaintiffs) entered into an Agreement to Sell dated 10.01.2015 with the respondent (defendant) for land in Kodagu for a consideration of Rs. 1.05 Crores, paying an advance of Rs. 25 Lakhs.
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![Concessional GST Rate for Merchant Exporters Requires Direct Supply to Registered Recipient or Designated Warehouse. M/s Time Technoplast Ltd. v. The Union of India & Ors. [Writ Petition No. 5460 of 2023 (T-RES)]. Karnataka High Court. LawLens](/stories/thumbnails/concessional-gst-rate-for-merchant-exporters-requires-direct-supply-to-registered-recipien-bad7370e99a44af2b8c177e18d835aa1.webp)
The petitioner manufactures HDPE drums (HSN 3923).
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The Petitioner (Defendant No. 4) challenged a Trial Court order dated 06.12.2023.
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![Evidence gathered during an illegal search is admissible in tax proceedings if relevant.. Additional Commissioner of Central Tax & Ors. v. M/s. Vigneshwara Transport Company [WRIT APPEAL No. 101 OF 2025 (T-RES)]. Karnataka High Court. LawLens](/stories/thumbnails/evidence-gathered-during-an-illegal-search-is-admissible-in-tax-proceedings-if-relevant-9b2a479c5ab942d1bee0f717a6f79d84.webp)
The respondent, a transport company registered under the CGST/KGST Acts, was investigated by the Mangaluru Commissionerate for alleged GST evasion via manipulated invoices and e-way bills.
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![Medical testimony by a forensic specialist is valid for assessing permanent disability under the Motor Vehicles Act.. Sri. T. Harish v. Santhosh Kumar D.S. and Anr. [NC: 2026:KHC:10099]. Karnataka High Court. LawLens](/stories/thumbnails/medical-testimony-by-a-forensic-specialist-is-valid-for-assessing-permanent-disability-und-b4612b63ce6a4fee9a7b468827d2b1f9.webp)
The Appellant, a 24-year-old student and part-time Bill Collector, sustained a crush injury to his right foot on 21.06.2015 when his motorcycle collided with another motorcycle at a junction on Kanakapura main road.
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![Statutory parity cannot be claimed after inordinate delay by parties who previously acquiesced to the action.. State of Karnataka v. M/s. Celebrity Structures India Pvt. Ltd. & Anr. [2026:KHC:13020-DB]. Karnataka High Court. LawLens](/stories/thumbnails/statutory-parity-cannot-be-claimed-after-inordinate-delay-by-parties-who-previously-acquie-30fde7380b624c058710974911a9b826.webp)
The Petitioner (Respondent No. 1 herein) applied for development plan approval.
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![Entrustment of disciplinary enquiry to Lokayukta under Rule 14A does not constitute institutional or inevitable bias.. The Registrar, Karnataka Lokayukta v. Director, KPTCL & Ors. [WA No. 15 of 2025 C/W WA No. 19/2025 and WA No. 266/2025); NC: 2026:KHC:9654-DB]. Karnataka High Court. LawLens](/stories/thumbnails/entrustment-of-disciplinary-enquiry-to-lokayukta-under-rule-14a-does-not-constitute-instit-df96bd166809454c9470267b115cc3dc.webp)
The respondents (delinquent employees) were implicated in corruption cases involving demands for illegal gratification.
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![Entrustment of disciplinary enquiry to Lokayukta under Rule 14A does not constitute institutional or inevitable bias.. The Registrar, Karnataka Lokayukta v. Director, KPTCL & Ors. [WA No. 15 of 2025 C/W WA No. 19 of 2025 and WA No. 266 of 2025; NC: 2026:KHC:9654-DB]. Karnataka High Court. LawLens](/stories/thumbnails/entrustment-of-disciplinary-enquiry-to-lokayukta-under-rule-14a-does-not-constitute-instit-5cf362a715f545f18d04a87076cd5325.webp)
Respondent No. 6, a Mechanic at BESCOM, was implicated in a corruption case involving illegal gratification, leading to an FIR under the Prevention of Corruption Act, 1988.
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![### Regulation 14(A) Upheld: Investigative and Adjudicative Function Overlap Does Not Constitute Institutional Bias. The Registrar, Karnataka Lokayukta v. Director, KPTCL & Ors. [2026:KHC:9654-DB]. Karnataka High Court. LawLens](/stories/thumbnails/regulation-14-a-upheld-investigative-and-adjudicative-function-overlap-does-not-constitute-b9a399ca90444947939d7b36a914fefb.webp)
Respondent employees of BESCOM/KPTCL were implicated in corruption cases involving demands for illegal gratification.
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![Jurisdiction under Section 340 CrPC persists notwithstanding withdrawal or disposal of the original judicial proceedings.. Sri Akash Ranka v. Sri Ashok S. Dhariwal & Anr. [NC: 2026:KHC:13946]. Karnataka High Court. LawLens](/stories/thumbnails/jurisdiction-under-section-340-crpc-persists-notwithstanding-withdrawal-or-disposal-of-the-17e30f4e318f4c209303b3b970f7a0d7.webp)
The Petitioner alleges that Respondent No. 1 filed a civil suit (O.S.No.4120/2022) by deliberately suppressing the fact that the dispute had already culminated in an arbitral award and subsequent dismissal of appeals...
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![Non-utilization of minimum services for two of last five cooperative years mandates electoral ineligibility.. Ballenahalli Milk Producers Co-Operative Society Ltd. & Ors. v. The State of Karnataka & Ors. (WA No. 1811 of 2025 and connected matters) [2026 INHC-KAR 1]. Karnataka High Court. LawLens](/stories/thumbnails/non-utilization-of-minimum-services-for-two-of-last-five-cooperative-years-mandates-electo-9cec7f4a09014e6ab727854f03234871.webp)
The appellants are primary milk producer co-operative societies and members of the Tumkuru District Milk Producers Co-operative Societies Union Limited (District Milk Union), a federal society.
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![Supply of milk failing prescribed quality standards justifies exclusion from minimum volume requirements for electoral eligibility.. Bandhrehalli Milk Producers Co-operative Society Ltd. v. The State of Karnataka & Others [Writ Appeal No. 1812 of 2025]. Karnataka High Court. LawLens](/stories/thumbnails/supply-of-milk-failing-prescribed-quality-standards-justifies-exclusion-from-minimum-volum-fa47cf9bed5e40b0bed5cf821aa94248.webp)
The Appellant, a primary milk producers co-operative society and member of the Respondent No. 5 Union (a Federal Society), challenged its inclusion in the "ineligible voters list" for the Union's board elections
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![Failure to utilize minimum cooperative services for two of five years mandates voter ineligibility.. Ballenahalli Milk Producers Co-Operative Society Ltd. & Others v. The State of Karnataka & Others [2026 INHC-KAR 1]. Karnataka High Court. LawLens](/stories/thumbnails/failure-to-utilize-minimum-cooperative-services-for-two-of-five-years-mandates-voter-ineli-d6e9a35e034b499bb74e4870aefc993b.webp)
The appellants are primary milk producer co-operative societies and members of the Tumkuru District Milk Producers Co-operative Societies Union Limited (District Milk Union), a federal society
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![Non-utilization of minimum services for two of five preceding years renders cooperative society members ineligible to vote.. Ballenahalli Milk Producers Co-Operative Society Ltd. & Ors. v. The State of Karnataka & Ors. [Writ Appeal No. 1811/2025 and connected matters]. Karnataka High Court. LawLens](/stories/thumbnails/non-utilization-of-minimum-services-for-two-of-five-preceding-years-renders-cooperative-so-60659920846244b9bad1b52c9e642eeb.webp)
The appellants are primary milk producer co-operative societies and members of the Tumkuru District Milk Producers Co-operative Societies Union Ltd ("District Milk Union"), a federal society
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![Failure to utilize minimum services for two of five preceding years attracts electoral disqualification under KOS Act.. Ballenahalli Milk Producers Co-operative Society Ltd. & Ors. v. The State of Karnataka & Ors. [WA No. 1811 of 2025 and connected matters]. Karnataka High Court. LawLens](/stories/thumbnails/failure-to-utilize-minimum-services-for-two-of-five-preceding-years-attracts-electoral-dis-abdc65aceadc4a22b85cd5465fef0311.webp)
The appellants are primary milk producer co-operative societies and members of the Tumkuru District Milk Producers Co-operative Societies Union Ltd (the "District Milk Union").
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![Article 226 jurisdiction is not exercisable to adjudicate contractual disputes involving complex contested questions of fact.. Power Company of Karnataka Limited v. M/s Hassan Thermal Power Private Limited & Anr. [Writ Appeal No. 1969 of 2025]. Karnataka High Court. LawLens](/stories/thumbnails/article-226-jurisdiction-is-not-exercisable-to-adjudicate-contractual-disputes-involving-c-10836df0445a48e291a650b8c42936f0.webp)
The Appellant (PCKL) is the nodal agency for power procurement in Karnataka.
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![Tribunals lack inherent power to refund statutory fees absent express legislative provision under the SARFAESI Act.. The Registrar, Debts Recovery Tribunal, Bangalore v. Sri Narayana Murthy H.M. & Others [Writ Appeal No. 1867 of 2024]. Karnataka High Court. LawLens](/stories/thumbnails/tribunals-lack-inherent-power-to-refund-statutory-fees-absent-express-legislative-provisio-7abb1a69ddd14e85be1c6bc9add311a3.webp)
The Respondents (borrowers) filed an application under Section 17 of the SARFAESI Act before the Debts Recovery Tribunal (DRT) challenging auction notices issued by Union Bank of India, paying a court fee of ₹79,225/-
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![Proximity of physical abuse to suicide necessitates trial, precludes quashing of abetment and cruelty charges.. Mr. Manigandan S v. State of Karnataka & Anr. [CRL.P No. 1834 of 2026 (NC: 2026:KHC:11545)]. Karnataka High Court. LawLens](/stories/thumbnails/proximity-of-physical-abuse-to-suicide-necessitates-trial-precludes-quashing-of-abetment-a-a1842642e3b64d4a85586a63b1dfcce5.webp)
The petitioner (husband) and the deceased daughter of Respondent No. 2 were married for 15 years and had two children
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![Culpability in female foeticide and sex determination requires trial; professional or intermediary roles cannot be compartmentalized.. Sardamma & Anr. v. State of Karnataka & Anr. [Crl.P. No. 884/2026 c/w Crl.P. No. 14326/2025]. Karnataka High Court. LawLens](/stories/thumbnails/culpability-in-female-foeticide-and-sex-determination-requires-trial-professional-or-inter-a7bfa572e1fd48129a1980877371dd9b.webp)
The case involves two sets of petitioners arising from a common substratum of facts concerning illegal sex determination and female foeticide.
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![Clandestine sex determination and fetal termination constitute grave offences against gender equality, warranting full trial.. Sardamma & Anr. v. The State of Karnataka & Anr. [Crl.P. No. 884/2026 c/w Crl.P. No. 14326/2025]. Karnataka High Court. LawLens](/stories/thumbnails/clandestine-sex-determination-and-fetal-termination-constitute-grave-offences-against-gend-fd728d1d154541319dbbaef8d176ab6f.webp)
The case involves two sets of petitioners arising from the same factual matrix.
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![FIR Against Juvenile for Non-Heinous Offences Committed With Adults Is Inadmissible Under JJ Act Rules.. Raghavendra H.M. v. State of Karnataka & Ors. [CRL.P No. 6143 of 2023 (NC: 2026:KHC:6025)]. Karnataka High Court. LawLens](/stories/thumbnails/fir-against-juvenile-for-non-heinous-offences-committed-with-adults-is-inadmissible-under--44ceaa2311f146aaa6abceb351b4bdef.webp)
The petitioner (Accused No. 3) was involved in an incident on March 17, 2023, regarding a land dispute where he allegedly assaulted the complainant with a stone.
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![Departmental exoneration does not automatically terminate criminal prosecution where prima facie evidence of corruption exists.. Geeta R. v. State by Karnataka Lokayukta Police Station [2026 SCC OnLine Kar]. Karnataka High Court. LawLens](/stories/thumbnails/departmental-exoneration-does-not-automatically-terminate-criminal-prosecution-where-prima-96273b46cceb424e8f979cccefcfddd3.webp)
The petitioner, a Superintendent in the Office of the Deputy Registrar of Co-operative Societies, was accused of demanding and accepting a bribe of ₹15,000/- for the registration of a society.
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![Breakdown of Consensual Live-In Relationship Following Alleged Breach of Marriage Promise Does Not Constitute Section 69 BNS Offence. Harshadeep Girish Parlathaya v. The State of Karnataka & Anr. [Writ Petition No. 35036 of 2024 (GM – RES)]. Karnataka High Court. LawLens](/stories/thumbnails/breakdown-of-consensual-live-in-relationship-following-alleged-breach-of-marriage-promise--43b2c4a882f7475a9d9f0e9c0187778e.webp)
The Petitioner and Respondent No. 2 (Complainant) met in Ireland in 2021 while pursuing Masters degrees.
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The petitioners, two Nigerian nationals, were arrested on 12-05-2024 at 7:00 p.m. for alleged possession of commercial quantities of MDMA (400g) and Cocaine (100g) under Sections 8(c) and 22(c) of the NDPS Act and Sec...
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![Dishonour of cheque due to account being frozen by authorities does not attract Section 138 liability.. M/s. ND Developers Private Ltd. & Ors. v. Ritesh Raushan [Criminal Petition No. 11207 of 2025]. Karnataka High Court. LawLens](/stories/thumbnails/dishonour-of-cheque-due-to-account-being-frozen-by-authorities-does-not-attract-section-13-224f0780b305453eae77a926d584cf60.webp)
The petitioners (a real estate company and its directors) issued a post-dated cheque for ₹41,00,000/- to the respondent-complainant on 09.03.2024 to settle liabilities arising from a "No Pre-EMI Scheme".
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![Storage of Child Pornography Without Transmission Constitutes a Punishable Inchoate Offence Under POCSO and IT Acts. Sri Binoj P J v. State by Karnataka & Anr. [CRL.P No. 17142 of 2025 (NC: 2026:KHC:1635)]. Karnataka High Court. LawLens](/stories/thumbnails/storage-of-child-pornography-without-transmission-constitutes-a-punishable-inchoate-offenc-1bcf958832fb47bfb120bde14f0d4169.webp)
The petitioner was the sole accused in a criminal proceeding arising from the forensic examination of his mobile phone, which had been seized in connection with a separate crime (Crime No. 1/2025)
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![Pendente lite purchaser of undivided share cannot obstruct execution of a final decree for possession against tenants.. Ramesh P & Anr. v. K. Jyothi (Dead) by LRs & Ors. [2026:KHC:9599]. Karnataka High Court. LawLens](/stories/thumbnails/pendente-lite-purchaser-of-undivided-share-cannot-obstruct-execution-of-a-final-decree-for-3c87f3282810413dbaedbb730f9e08a7.webp)
The original decree holders (two brothers) filed four suits in 2004 for declaration of title and recovery of possession against tenants.
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![In the absence of statutory provisions, courts cannot direct re-evaluation of answer scripts on grounds of equity.. Rajiv Gandhi University of Health Sciences v. Dr. Sahana G. Shatagar & Ors. [2026:HAK:01]. Karnataka High Court. LawLens](/stories/thumbnails/in-the-absence-of-statutory-provisions-courts-cannot-direct-re-evaluation-of-answer-script-3af4a8e475b64c6ca4d45c4a7348299d.webp)
The respondents (original writ petitioners) were PG medical students under the Rajiv Gandhi University of Health Sciences (RGUHS).
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![Re-evaluation of PG Medical Answer Scripts Prohibited Absent Manifest Error or Specific Regulatory Provision. Rajiv Gandhi University of Health Sciences v. Dr. Sahana G. Shatagar & Ors. [2026:HAK:01]. Karnataka High Court. LawLens](/stories/thumbnails/re-evaluation-of-pg-medical-answer-scripts-prohibited-absent-manifest-error-or-specific-re-754ea41d9a8d4f7981c4ddf705e1a509.webp)
The respondents (original writ petitioners) were PG medical students under the Rajiv Gandhi University of Health Sciences (RGUHS).
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![Mandamus for re-evaluation cannot be issued when statutory regulations expressly prohibit re-evaluation of answer scripts.. Rajiv Gandhi University of Health Sciences & Anr. v. Dr. Sahana G. Shatagar & Ors. [Writ Appeal No. 2050 of 2025 and connected matters]. Karnataka High Court. LawLens](/stories/thumbnails/mandamus-for-re-evaluation-cannot-be-issued-when-statutory-regulations-expressly-prohibit--f280c51f577749a1b30588ef00228181.webp)
The respondents (original writ petitioners) were postgraduate medical students under the Rajiv Gandhi University of Health Sciences (RGUHS).
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![Re-evaluation of Answer Scripts Prohibited Absent Regulatory Provision or Manifest Error Despite Failure by Single Mark. Rajiv Gandhi University of Health Sciences v. Dr. Sahana G. Shatagar & Ors. [WA No. 2050/2025 and connected matters]. Karnataka High Court. LawLens](/stories/thumbnails/re-evaluation-of-answer-scripts-prohibited-absent-regulatory-provision-or-manifest-error-d-df25e425a391412e9582ba4857774fcd.webp)
The respondents (original writ petitioners) were postgraduate medical students under the Rajiv Gandhi University of Health Sciences (RGUHS).
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![Re-evaluation of Answer Scripts Prohibited Absent Express Statutory Provisions or Demonstrable Manifest Error. Rajiv Gandhi University of Health Sciences & Anr. v. Dr. Sahana G Shatagar & Ors. [WA No. 2050 of 2025 and connected matters]. Karnataka High Court. LawLens](/stories/thumbnails/re-evaluation-of-answer-scripts-prohibited-absent-express-statutory-provisions-or-demonstr-4607fa312f8c435ea6816715a5aa7e64.webp)
The respondents (original writ petitioners) were post-graduate medical students under the Rajiv Gandhi University of Health Sciences (RGUHS).
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![Absence of statutory provision and manifest error precludes judicial direction for re-evaluation of medical examination answer scripts.. Rajiv Gandhi University of Health Sciences & Anr. v. Dr. Sahana G. Shatagar & Ors. [WA No. 2050 of 2025 and connected matters]. Karnataka High Court. LawLens](/stories/thumbnails/absence-of-statutory-provision-and-manifest-error-precludes-judicial-direction-for-re-eval-b63769d14f2b4a5ca48e606b782a4c90.webp)
The respondents are postgraduate medical students (M.D./M.S.) under the Rajiv Gandhi University of Health Sciences (RGUHS).
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![Re-evaluation of Answer Scripts Prohibited Absent Statutory Provision or Demonstrated Manifest Error and Malpractice. Rajiv Gandhi University of Health Sciences & Anr. v. Dr. Sahana G. Shatagar & Ors. [W.A. No. 2050 of 2025 and connected appeals]. Karnataka High Court. LawLens](/stories/thumbnails/re-evaluation-of-answer-scripts-prohibited-absent-statutory-provision-or-demonstrated-mani-4895ce3033974af49b8c595ad1e6d772.webp)
The respondents (original writ petitioners) were postgraduate medical students under the Rajiv Gandhi University of Health Sciences (RGUHS) who appeared for examinations in September 2025
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![Re-evaluation of Answer Scripts Prohibited Absent Express Statutory Provision or Evidence of Manifest Error. Rajiv Gandhi University of Health Sciences & Anr. v. Dr. Sahana G. Shatagar & Ors. [Writ Appeal No. 2050 of 2025 and connected matters.]. Karnataka High Court. LawLens](/stories/thumbnails/re-evaluation-of-answer-scripts-prohibited-absent-express-statutory-provision-or-evidence--a3b752852f554c009fd35d4e8fef60fd.webp)
The respondents (original writ petitioners) were Post-Graduate medical students who appeared for examinations in September 2025 under the Rajiv Gandhi University of Health Sciences.
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![Digital Gold and Commodity-Backed Transactions Qualify as Deposits Under the BUDS Act, 2019.. Nishchay Babu Arkalgud & Anr. v. State of Karnataka & Anr. [Writ Petition No. 5968 of 2026 (GM - RES)]. Karnataka High Court. LawLens](/stories/thumbnails/digital-gold-and-commodity-backed-transactions-qualify-as-deposits-under-the-buds-act-2019-858083ffafba44a79d9805279457d529.webp)
The Petitioners (a Director and the Company, Jar Gold Retail Pvt. Ltd.) challenged the registration of FIR No. 25/2026 under Sections 21(1) and 21(2) of the Banning of Unregulated Deposit Schemes (BUDS) Act, 2019.
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The Petitioner (Contractor) was awarded a tender by the Respondent (Employer) for the construction of an office building via a Letter of Award dated 28.05.2018
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![Supporting defendants must cross-examine the plaintiff before the contesting defendant to prevent filling of lacunae.. Antony Marian Fernandes v. Raymond Fernandes & Others [WP No. 19749 of 2019 (GM-CPC), NC: 2026:KHC:8731]. Karnataka High Court. LawLens](/stories/thumbnails/supporting-defendants-must-cross-examine-the-plaintiff-before-the-contesting-defendant-to--2fea016ab6204ff895863925025dd28a.webp)
The Petitioner (Defendant No. 1) and Respondents are siblings involved in two clubbed partition suits (O.S. No. 343/2005 and O.S. No. 44/2008) regarding their deceased father’s estate
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![State cannot deviate from Wildlife Board recommendations to reduce Sanctuary boundaries without reasoned justification and due process.. Shivaganga Stone Crushing Industries & Ors. v. Union of India & Ors. [Writ Petition No. 32714 of 2024 C/W Writ Petition No. 26096 of 2024]. Karnataka High Court. LawLens](/stories/thumbnails/state-cannot-deviate-from-wildlife-board-recommendations-to-reduce-sanctuary-boundaries-wi-685436f2acb5489bb5425507e105ecc2.webp)
The petitioners, owners of stone-crushing units on patta lands in Gadag District, challenged a Notification dated 16.05.2019 which declared 244.15 sq. km. of the Kappathagudda Reserved Forest as the Kappathagudda Wild...
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![State Government cannot arbitrarily reduce Wildlife Sanctuary boundaries contrary to the State Board for Wildlife's resolution.. Shivaganga Stone Crushing Industries & Ors. v. Union of India & Ors. [WP No. 32714 of 2024 C/W WP No. 26096 of 2024]. Karnataka High Court. LawLens](/stories/thumbnails/state-government-cannot-arbitrarily-reduce-wildlife-sanctuary-boundaries-contrary-to-the-s-d656cada1c4744b88f03e96ce36dea37.webp)
The petitioners operate stone-crushing units on private (patta) lands near the Kappathagudda Reserved Forest.
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![Abolition of a post due to closure of a department terminates the right to continue in service.. Malnad College of Engineering v. Dr. M. K. Ravishankar & Ors. [WA No. 98/2024 c/w WA No. 89/2024]. Karnataka High Court. LawLens](/stories/thumbnails/abolition-of-a-post-due-to-closure-of-a-department-terminates-the-right-to-continue-in-ser-d2ac769e47344f81a0bb0fcb1ab69084.webp)
The Appellants (Malnad College of Engineering) challenged a Single Judge order which had set aside the termination of two Professors (the Respondents).
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![Abolition of post due to closure of course terminates right to continue service until age of superannuation.. Malnad College of Engineering v. Dr. M. K. Ravishankar & Ors. [WA No. 98 of 2024 C/W WA No. 89 of 2024]. Karnataka High Court. LawLens](/stories/thumbnails/abolition-of-post-due-to-closure-of-course-terminates-right-to-continue-service-until-age--64888caace3d4bb9928246ae65c92f33.webp)
The Appellants (Malnad College of Engineering) challenged an order of a learned Single Judge which quashed the termination of two Professors, Dr. M. K. Ravishankar and Dr. K. P. Ravikumar.
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![### Quarry Lease Execution is Barred Beyond Statutory Ceiling Area Prescribed Under Amended Rule 15 of KMMC Rules. Sri S.T. Prasad v. The State of Karnataka & Others [Writ Petition No. 13044 of 2020 (GM-MM-S)]. Karnataka High Court. LawLens](/stories/thumbnails/quarry-lease-execution-is-barred-beyond-statutory-ceiling-area-prescribed-under-amended-ru-d7fd683d28284d22874e4c6621a11de9.webp)
The petitioner applied for a quarry lease for building stones on December 29, 2006.
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![Absence of Contest Before Arbitrator Precludes Setting Aside Award on Grounds of Contractual Interpretation under Section 34.. M/S S S Police Patil and Company v. The Deputy Commissioner, Dharwad District [COMAP No. 515 of 2025]. Karnataka High Court. LawLens](/stories/thumbnails/absence-of-contest-before-arbitrator-precludes-setting-aside-award-on-grounds-of-contractu-9a0a2b5a63b64318b4e00b76a788a4c1.webp)
The Appellant, a contractor, was awarded a tender for road and drain improvements in 2018
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![Absconding, motive for gain, and recovery of stolen articles from domestic help complete the chain of circumstantial evidence for murder conviction.. State of Karnataka v. Deepak Haldar and Others [Criminal Appeal No. 1225 of 2016]. Karnataka High Court. LawLens](/stories/thumbnails/absconding-motive-for-gain-and-recovery-of-stolen-articles-from-domestic-help-complete-the-2598f563a4804820808a6d229117bc85.webp)
The State appealed against a judgment dated 29.02.2016 passed by the LXIV Additional City Civil and Sessions Judge, Bengaluru, which acquitted Respondents 1 to 4.
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![### Custody of Rescued Victim Under ITP Act Denied Where Parent Allegedly Facilitated Prostitution Racket.. Doly Prabhat Maithy v. State by Electronic City Police Station [2026:KHC:3305]. Karnataka High Court. LawLens](/stories/thumbnails/custody-of-rescued-victim-under-itp-act-denied-where-parent-allegedly-facilitated-prostitu-f5f3339aac7a4869bae7dcd7cd6f632b.webp)
The petitioner, the mother of a victim girl, challenged an order dated 15.11.2025 passed by the Additional District and Sessions Judge, Bengaluru Rural, which rejected her application for the custody of her daughter.
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![Government phodi circular for granted lands is inapplicable to properties already assigned sub-survey numbers.. Sri S. V. Ashwathaiah & Anr. v. State of Karnataka & Ors. [2026:KHC:6715]. Karnataka High Court. LawLens](/stories/thumbnails/government-phodi-circular-for-granted-lands-is-inapplicable-to-properties-already-assigned-5e83c0ecffa845319e79efdff4a1dc99.webp)
The petitioners claimed ownership of 4 acres 34 guntas in Survey No. 126/1, Varthur Village, tracing title back to a 1942 registered sale deed following an auction by the Varthur Grama Panchayath.
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![Moratorium on Corporate Debtor under IBC does not absolve signatory directors of vicarious criminal liability.. M/s Rajesh Projects (India) Pvt. Ltd. & Ors. v. M/s Lakshmi Hydro Products Pvt. Ltd. [CRL.P No. 3301 of 2024]. Karnataka High Court. LawLens](/stories/thumbnails/moratorium-on-corporate-debtor-under-ibc-does-not-absolve-signatory-directors-of-vicarious-210b1fa3ffec453084afebc323c14cfa.webp)
Petitioner No. 1 (Company) and Petitioners 2-4 (Directors/Employees) were accused of offences under Section 138 of the Negotiable Instruments (NI) Act, 1881, following the dishonour of cheques presented in June 2020.
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![Acquittal in circumstantial case due to failure to prove conspiracy and complete chain of events.. Sukanya & Ors. v. State of Karnataka [Criminal Appeal Nos. 1254/2018, 988/2018, 1114/2018, 1153/2018, and 1154/2018]. Karnataka High Court. LawLens](/stories/thumbnails/acquittal-in-circumstantial-case-due-to-failure-to-prove-conspiracy-and-complete-chain-of--803ec4ef062b45ccb93f53841176c3f8.webp)
The deceased, Ganesh, was allegedly murdered on April 5, 2015, near a railway track in Ramanagara.
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![Conviction based on a sole eyewitness and corroborative official testimony is sustainable despite hostile panch witnesses.. H.V. Puttaraju @ Putti v. State of Karnataka [Crl. A. No. 751/2018 c/w Crl. A. No. 318/2018 & Crl. A. No. 606/2018]. Karnataka High Court. LawLens](/stories/thumbnails/conviction-based-on-a-sole-eyewitness-and-corroborative-official-testimony-is-sustainable--bc26c392054c4e7fbc8fa150bc070be9.webp)
The deceased, Trineshkumar, was murdered on 09.12.2009 in Holenarasipura.
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![Acquittal in Circumstantial Evidence Case for Failure to Prove Conspiracy and Complete Chain of Events. Sukanya & Ors. v. State of Karnataka [Criminal Appeal No. 1254/2018 C/W 988/2018, 1114/2018, 1153/2018, 1154/2018]. Karnataka High Court. LawLens](/stories/thumbnails/acquittal-in-circumstantial-evidence-case-for-failure-to-prove-conspiracy-and-complete-cha-f57acbfc48664e948fc2e75e1bec2ff3.webp)
The prosecution alleged that Accused No. 7 (Sukanya) and Accused No. 1 (Bharathkumar) were in an illicit relationship and conspired to kill Sukanya’s husband, Ganesh.
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![Recovery of weapon alone insufficient to sustain murder conviction in the absence of complete circumstantial chain.. Sukanya & Ors. v. State of Karnataka [Criminal Appeal No. 1254/2018 C/W 988/2018, 1114/2018, 1153/2018, 1154/2018]. Karnataka High Court. LawLens](/stories/thumbnails/recovery-of-weapon-alone-insufficient-to-sustain-murder-conviction-in-the-absence-of-compl-34619ca84da14af79587efc857a38054.webp)
The prosecution alleged that Accused No. 1 (Bharathkumar) and Accused No. 7 (Sukanya, wife of the deceased Ganesh) were in an illicit relationship and conspired to kill Ganesh
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The deceased, Trineshkumar, was assaulted with deadly weapons (repiece patti and Longs) on 09.12.2009 by Accused Nos. 2 to 6, allegedly at the instigation of Accused No. 1.
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![Conviction based on circumstantial evidence set aside due to broken chain of links and inadmissible voluntary statements.. Sukanya vs. State by Ramanagara Rural Police [Criminal Appeal No. 1254/2018 (C/W 988/2018, 1114/2018, 1153/2018, 1154/2018)]. Karnataka High Court. LawLens](/stories/thumbnails/conviction-based-on-circumstantial-evidence-set-aside-due-to-broken-chain-of-links-and-ina-b8db39a2bc6c472ca79146f412ab4a44.webp)
The prosecution alleged that Accused No. 7 (Sukanya) and Accused No. 1 (Bharathkumar) were in an illicit relationship and conspired to kill Sukanya’s husband, Ganesh.
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![Acquittal in circumstantial case due to failure in proving conspiracy and complete chain of evidence.. Sukanya vs. State of Karnataka [Criminal Appeal No. 1254/2018 c/w 988/2018, 1114/2018, 1153/2018, and 1154/2018]. Karnataka High Court. LawLens](/stories/thumbnails/acquittal-in-circumstantial-case-due-to-failure-in-proving-conspiracy-and-complete-chain-o-c532031eff79413085febf1c5248da75.webp)
The prosecution alleged that Accused No. 1 (Bharathkumar) and Accused No. 7 (Sukanya) were in an illicit relationship and conspired to kill Sukanya’s husband, Ganesh (the deceased).
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![### Reliability of solitary eye-witness and official testimony regarding recovery sufficient for murder conviction despite hostile panch witnesses.. H.V. Puttaraju @ Putti & Ors. v. State of Karnataka [Criminal Appeal No. 751/2018 c/w 318/2018 and 606/2018]. Karnataka High Court. LawLens](/stories/thumbnails/reliability-of-solitary-eye-witness-and-official-testimony-regarding-recovery-sufficient-f-2f212b4031ef4fb3b2a442488370dbe6.webp)
The victim, Trineshkumar, was murdered on 09.12.2009 in Holenarasipura.
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![Khata cancellation beyond three years for alleged unauthorized construction is void for lack of statutory jurisdiction.. Sri Nagabhushana v. Chief Executive Engineer, BESCOM & Ors. [2026:KHC:12016]. Karnataka High Court. LawLens](/stories/thumbnails/khata-cancellation-beyond-three-years-for-alleged-unauthorized-construction-is-void-for-la-afa73bafdc42416fb8bec038a55a8fc8.webp)
The Petitioner purchased a residential flat (Flat No. 3, 3rd Floor) in "Janhavhi Clusters," Bengaluru, via a registered sale deed dated 07.01.2020
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![Statutory three-year limitation for reviewing khata entries under Section 114A is mandatory and absolute.. Sri Nagabhushana v. Chief Executive Engineer, BESCOM & Ors. [NC: 2026:KHC:12016]. Karnataka High Court. LawLens](/stories/thumbnails/statutory-three-year-limitation-for-reviewing-khata-entries-under-section-114a-is-mandator-c72e5000716d4742a09a1ebc3121644b.webp)
The Petitioner purchased a residential flat (Flat No. F3, 3rd Floor) via a registered sale deed on 07.01.2020.
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![Caution listing a valuer without specific findings of malafide intent and procedural compliance violates Article 19(1)(g).. Sri. Swarupananda Gouda K.S. v. Indian Banks’ Association and Others [NC: 2026:KHC:11946]. Karnataka High Court. LawLens](/stories/thumbnails/caution-listing-a-valuer-without-specific-findings-of-malafide-intent-and-procedural-compl-524651bd90a84559872c13f2d52c7efd.webp)
The Petitioner, a Chartered Engineer and Govt. Approved Valuer empanelled with Union Bank of India (formerly Andhra Bank) and Federal Bank
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On May 30, 2015, Nanjundaswamy (the deceased) was struck by a Mahindra Bolero (KA-12-N-8992) driven in a rash and negligent manner.
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![Future prospects must be awarded even to non-earning deceased individuals to ensure just compensation.. United India Insurance Company Limited v. Smt. Shivamma & Ors. [2026:KHC:7605]. Karnataka High Court. LawLens](/stories/thumbnails/future-prospects-must-be-awarded-even-to-non-earning-deceased-individuals-to-ensure-just-c-e71292323020462bacea89d1c7e47bf9.webp)
On May 30, 2015, Nanjundaswamy (the deceased) was walking when he was hit by a Mahindra Bolero Jeep (KA-12-N-8992) driven in a rash and negligent manner.
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![### State Power of Eminent Domain Cannot Be Exercised for Private Real Estate Interests Under Color of Industrial Development. Sri Patel Jetalal Ramaji (Since Deceased by LRs) & Anr. v. The State of Karnataka & Ors. [Writ Appeal No. 2790 of 2013]. Karnataka High Court. LawLens](/stories/thumbnails/state-power-of-eminent-domain-cannot-be-exercised-for-private-real-estate-interests-under--edf47806abb84b538a220e39a435c358.webp)
The Appellants, owners of 36 guntas of land in Devarabisanahalli Village, challenged a Single Judge order that had quashed the State Government’s decision to denotify their lands.
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![Failure to prove victim's minority through admissible evidence vitiates conviction under POCSO and IPC rape provisions.. Ramachandra v. The State of Karnataka & Anr. [Criminal Appeal No. 1357 of 2024]. Karnataka High Court. LawLens](/stories/thumbnails/failure-to-prove-victim-s-minority-through-admissible-evidence-vitiates-conviction-under-p-0bef9bc24d6e4d1697448074b0cab74d.webp)
The appellant was convicted by the Trial Court on December 3, 2022, for offenses under Section 6 of the POCSO Act and Sections 366 and 376 of the IPC.
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