Criminal Procedure and EvidenceCriminal Law
Advocates cannot be prosecuted for forgery or atrocities solely for representing clients and seeking evidence.
The petitioner, an advocate, was arrayed as Accused No. 4 in Crime No. 94/2024
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KHCMONTHLY CASE LAW ARCHIVE
Karnataka High Court Judgments in May 2026: Case Law Digest
Read 14 LawLens analyses of Karnataka High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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May 2026 Judgments
14 ARTICLES · NEWEST FIRST
Criminal LawCriminal Procedure and Evidence
Charge of Abetment to Suicide is Legally Unsustainable Without the Actual Commission of Suicide.
The Petitioner and Respondent No. 2 (husband and wife) had a domestic dispute on October 20, 2025, during which the Petitioner, in an inebriated state, allegedly assaulted the Respondent.
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Banking and Finance LawCivil Procedure and Evidence
Pre-deposit under Section 18 of the SARFAESI Act is mandatory only for borrowers, not third-party tenants.
The Petitioner, claiming to be a tenant of a commercial property since 2001, challenged the measures taken by the Respondent-Bank under Sections 13 and 14 of the SARFAESI Act following a default by the landlord (borro...
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Criminal Procedure and EvidenceCriminal Law
Mandatory Compliance with Section 37 NDPS Act Overrides Procedural Irregularities in Communicating Grounds of Arrest
The petitioner, a Nigerian national residing in Bengaluru on an expired business visa
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Criminal Procedure and EvidenceCriminal Law
### Preliminary inquiry is desirable in disproportionate assets cases where the source report is fundamentally defective or sketchy.
The Petitioner, a Superintendent Engineer in the PWD, and his wife, a Child Development Project Officer, are both public servants
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Property and Real Estate LawCivil Procedure and Evidence
Pre-2011 GPA-Based Property Transfers are Valid if Acted Upon and Mutation Records Reflect Continuous Possession
The Appellant (Plaintiff) filed a suit for declaration and permanent injunction regarding a property she purchased via a registered sale deed dated 19.04.2003 from her mother, Zahrunnissa
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Commercial and Corporate LawCivil Procedure and Evidence
### Head: Maintainability of Representative Suit by Society Office Bearers and Validity of Simplified Majority in No-Confidence Motions Summary: The High Court of Karnataka set aside interim injunctions granted in favor of the erstwhile office bearers of a registered society. The Court held that a suit filed by a society without a specific executive committee resolution as mandated by Section 15 of the Karnataka Societies Registration Act is prima facie non-maintainable. Furthermore, it ruled that in the absence of specific byelaws, office bearers may be removed via a no-confidence motion using the same simple majority procedure by which they were elected. The Court also invalidated unilateral suspension orders issued against committee members without following principles of natural justice and prescribed byelaw procedures.
The Malnad Technical Education Society (R) is a registered society governed by the Karnataka Societies Registration (KSR) Act, 1960.
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Commercial and Corporate LawAdministrative and Public Law
Registration of a Partnership Firm Is a Ministerial Act That Can Be Effected at Any Time.
The petitioners comprise an unregistered partnership firm, M/S Spectrum Space Infra, and its partners. The firm was originally constituted on June 10, 2020, and underwent subsequent reconstitutions and name changes in...
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Arbitration and MediationContract Law
Remuneration stipulated in a reconstitution deed is an absolute contractual liability of partners, independent of firm profits.
The Respondents (Existing Partners) and the Appellant (Incoming Partner) entered into a Memorandum of Understanding (MOU) on 13.02.2015 to induct the Appellant into the partnership firm, M/s. JBS Nursing Home
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Property and Real Estate LawAdministrative and Public Law
BDA bound to execute sale deed based on undertaking in affidavit despite seniority or marginal land disputes.
The Respondent was allotted Site No. 973 in Sir M. Vishwesharaiah Layout, Bengaluru, but the Bangalore Development Authority (BDA) failed to execute the Sale Deed.
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Property and Real Estate LawAdministrative and Public Law
Non-issuance of E-Khata cannot be used as an administrative ground to frustrate execution of specific performance decrees.
The Petitioner (decree-holder) obtained a decree for specific performance in OS No. 138/2018 on 06.04.2021.
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Property and Real Estate LawCivil Procedure and Evidence
Regrant of Inam Lands Under Abolition Acts Relates Back to the Date of Resumption, Confirming Title and Possession
The Appellants (plaintiffs) filed a suit for declaration of title and permanent injunction regarding Survey No. 141 (6 acres 1 gunta) in Kullur Village, claiming it was Halabaki Inam land granted to their ancestors fo...
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Administrative and Public LawCommercial and Corporate Law
CERC Has Jurisdiction Over Inter-State Transmission Disputes and Unscheduled Interchange Rates Notwithstanding SLDC’s Grid Monitoring Powers
Respondent No. 1 (SSL), a generating company, sold surplus power through inter-State open access after its PPA with the appellants ended in 2009
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Criminal LawHuman Rights Law
Juvenile offences cannot form the basis for subjective satisfaction in passing a preventive detention order.
The petitioner, mother of the detenue (Abhicyrill @ Abhi), challenged a detention order dated 11.12.2025 passed by the District Magistrate, Kolar, under the Karnataka Prevention of Dangerous Activities of Bootleggers,...
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