KHCMONTHLY CASE LAW ARCHIVE
Read 2224 LawLens analyses of Karnataka High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The complainant, Manjula, alleged that Devaraju repeatedly had sexual intercourse with her after promising to marry her, and threatened her when she refused to terminate her pregnancy.
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The petitioner’s nomination papers for the Karnataka Legislative Council election from the Bangalore Teachers Constituency were rejected by the Returning Officer on the ground that, as a grant-in-aid teacher under the...
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The complainant challenged the cancellation of her appointment as Assistant Professor after she failed to obtain a caste Validity Certificate within the required time.
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The claimant challenged the Arbitral Tribunal’s order rejecting its application under Section 19 of the Arbitration and Conciliation Act, 1996, to summon 11 persons as witnesses in the arbitration.
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Sandhya Saraswathi, a government schoolteacher, challenged disciplinary charge articles issued against her, contending that the Deputy Director of Public Instructions lacked authority because the Joint Director had ap...
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The petitioner sought a mandamus directing the Karnataka Examination Authority (KEA) to recognise her as belonging to the Other Backward Classes (OBC), based on representations dated 19 August 2026.
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The petitioners, Accused Nos. 1 and 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging murder under Section 103(1) read with Section 3(5) of the Bharati...
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The petitions were filed by Accused Nos. 1–4 and 6–7 seeking anticipatory bail in Crime No. 117/2026, registered for offences under Sections 406, 420, 464, 465, 468, 447 and 506 of the IPC.
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The prosecution alleged that, acting on credible information received on 11 August 2026, forest officials apprehended Accused Nos. 1 and 2 and recovered four tiger canines, one tiger claw, two tiger molar teeth, a mob...
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The petitioners were retired employees and members of the Employees’ Pension Scheme, 1995 (“EPS”).
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The petitioner, a Civil Police Constable, was charged departmentally over alleged wrongful confinement and assault of a complainant on 20 June 2015.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging offences under Sections 74, 75(ii) and 78 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Section...
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The petitioners operated poultry farms in Davanagere District and challenged closure orders issued by the Karnataka State Pollution Control Board on 6 January 2024 or 11 January 2024, as applicable.
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Respondents 1–5 filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the death of Laxman Pawar.
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The petitioner, Accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging offences under Sections 61(2), 103(1), 240 and 332(A), read with Section...
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The husband’s petition for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955, was dismissed by the Senior Civil Judge and JMFC, Chittapur, on 27 November 2020.
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Respondent No. 2 lodged a complaint alleging dowry demands and harassment by the petitioners and her husband, accused No. 1.
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The respondent, a driver-cum-conductor appointed in 2007, was charged with unauthorised absence beginning on 30 April 2022.
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The petitioner, a retired Village Accountant, faced criminal prosecution and departmental proceedings arising from an allegation that he demanded and accepted a bribe in connection with mutation of land records.
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The petitioner, the sole accused, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in Crime No. 110/2026, registered for an offence under Section 64 of the Bharatiya Nyaya Sanhit...
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The petitioner, aged 79, was accused No. 4 in a case arising from a land dispute between his family and the complainant’s family.
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The appellant was accused of forcibly having sexual intercourse with the complainant on 13 August 2026, while a second accused allegedly restrained and assaulted her when she cried for help.
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The petitioners, accused Nos. 2 and 3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case arising from the alleged theft of silver items, including a silver lion-fa...
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The complainant alleged that he lent the accused ₹9,00,000 on 18 May 2019—₹7,44,000 in cash and ₹1,56,000 by cheque—and that the accused subsequently issued four cheques, the last dated 27 June 2022 for ₹9,00,000.
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The petitioner-plaintiff filed O.S. No. 122 of 2021 seeking a permanent injunction against the respondents-defendants in respect of agricultural property and applied for a temporary injunction under Order XXXIX Rules...
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The petitioner was appointed as an unskilled labourer in the Shahapur Sub-Registrar’s office by order dated 5 November 2012.
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The prosecution alleged that the petitioner had sexual intercourse with the victim, then a minor, and later married her by tying a thali, lived with her at his parents’ house, and subsequently threatened her.
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The petitioner lodged a complaint alleging that Agriculture Department officials misappropriated Government subsidy funds and cheated farmers.
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The complainant, a PDO, alleged that the appellant demanded ₹50,000 from him and other PDOs, threatened them, and abused the complainant by referring to his caste at the Taluk Panchayat office on 26 May 2026.
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The petitioners, former Assistant Teachers initially appointed by Taluk Development Board/Municipal Units and later taken over by the State, retired in 1994.
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The petitioners, former employees who had been appointed as Assistant Teachers in local bodies later taken over by the State, retired in 1994.
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The petitioner, an in-charge Audit Officer on deputation, was subjected to an enquiry concerning alleged misappropriation of funds.
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Smt. Devamma sued the petitioners and others for a permanent injunction concerning agricultural land.
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A.V. Kulkarni, a bank officer, was compulsorily retired and directed to pay a recovery following disciplinary proceedings concerning alleged misconduct connected with fraud and misappropriation by a subordinate at his...
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The petitioner completed an ITI Electrical Trade course at respondent No. 7’s college for the 2011–2013 academic year and received a provisional State Trade Certificate.
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The appellant, accused No. 3, sought regular bail in Crime No. 131/2026, registered for offences under Sections 115(2), 118(1), 329(3), 74, 109, 351(2), 352 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023,...
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The petitioner, then an Assistant Teacher, applied for recruitment to the post of Excise Sub-Inspector under the notification dated 28 February 2017.
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In W.P. No. 200021/2026, the High Court directed the Special Land Acquisition Officer (SLAO) to consider the complainants’ applications under Section 28-A of the Land Acquisition Act, 1894, and pass appropriate orders...
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The respondent, an Army Havildar discharged from service in 2005, was recruited as a Reserve Police Constable in 2008 against a post reserved for ex-servicemen.
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The petitioner, a retired Deputy District Project Co-ordinator, was among the education officials named in a complaint to the Karnataka Lokayukta concerning alleged irregularities by private educational institutions i...
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The petitioners, retired employees who had initially worked on a daily-wage basis, applied to the Karnataka State Administrative Tribunal (KSAT) for their service to be counted from their initial appointments until re...
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The petitioners, retired employees who had initially served on a daily-wage basis, sought before the Karnataka State Administrative Tribunal (KSAT) a direction to count their service from initial appointment until ret...
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The plaintiff sought a declaration of title and perpetual injunction over a property allegedly purchased from Yamanayya under a registered sale deed dated 2 September 2004.
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The plaintiffs and Defendants 1–5 claimed descent from Lalsab, who had two wives.
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The petitioner, an Assistant Horticultural Officer, was charged with approving a drip-irrigation subsidy of ₹15,538 without properly verifying the supporting documents.
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The respondents challenged an order dated 5 December 2014 refixing their pay scales.
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The petitioners, retired employees of the Irrigation Department, had approached the Karnataka State Administrative Tribunal (KSAT) seeking to have their daily-wage service counted from their initial appointments until...
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Respondent No. 5, a lecturer and professor at the appellants’ dental college, obtained an order directing the appellants to pay him salary under the Karnataka Government pay scale from his appointment until superannua...
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The complainant alleged that, during a dispute over sheep passing through her family’s land, the appellants trespassed, assaulted her husband and father-in-law, and that one appellant assaulted and manhandled her.
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The petitioners, retired employees who had initially worked on a daily-wage basis, sought before the Karnataka State Administrative Tribunal (KSAT) a direction to count their service from initial appointment through r...
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The petitioner sought correction of her name in the school records for Classes 1 to 3 from “Evlan Priskilarani” to “Evilin Priskilarani.”
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Respondents 1–5, the petitioner’s wife and children, sought interim maintenance and marriage expenses for their daughter, Respondent No. 2, under Section 144(1) of the BNSS.
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The petitioner, a police constable working as a Writer at Sulepet Police Station, was accused of demanding a bribe of ₹3,000 from a complainant who was required to report periodically to the police station.
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The petitioner, proprietor of Glow Family Spa in Kalaburagi, alleged that police officers had, without notice or a written closure order, forced her to shut the business.
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The petitioners sought a writ directing police authorities not to dispossess them from land in Survey No. 85/2B, Agarkhed, and to provide protection against private persons allegedly attempting to dispossess them
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The husband petitioned under Section 10 of the Guardians and Wards Act, 1890, seeking custody of the parties’ minor son, born on 21 October 2015.
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The respondents sued for declaration, perpetual injunction and rectification of revenue records.
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The petitioners, rice-mill owners, had agreements with respondent No. 4 for transportation of paddy and rice.
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The petitioners’ lands were included in a preliminary land-acquisition notification dated 27 June 2022 for the Upper Krishna Project.
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The complainant reported that her husband, Gangadhara, had gone missing on 27 September 2025 and was later reported dead in a road accident.
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Following an inquiry under Section 164 of the Karnataka Co-operative Societies Act, 1959, a complaint alleged that the petitioner, the society’s former Chairman, and its Secretary had misappropriated ₹2,72,56,470 by c...
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The assessee, which grew, processed and exported gherkins to its Associated Enterprise, challenged the transfer-pricing determination for assessment year 2014–15.
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The petitioners filed four petitions under Section 482 of the Code of Criminal Procedure seeking to quash FIRs in Crime Nos. 71, 72, 73 and 74 of 2020, registered for alleged offences under the IPC and the Prevention...
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The three connected writ petitions challenged orders made by the appellate and controlling authorities under the Payment of Gratuity Act, 1972.
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Sandhya Saraswathi, a government schoolteacher, challenged disciplinary charge articles issued against her, contending that the Deputy Director of Public Instructions lacked authority because the Joint Director had ap...
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The prosecution alleged that, acting on credible information received on 11 August 2026, forest officials apprehended Accused Nos. 1 and 2 and recovered four tiger canines, one tiger claw, two tiger molar teeth, a mob...
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The land was granted to Sannakanchigaiah in 1977 and sold by him to Revannasiddaiah in 2003. Revannasiddaiah later agreed to sell the land to petitioner No. 1; after his death, petitioner No. 1 sued his legal represen...
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The petitioner held a caste certificate issued on 30 March 2007 identifying him as “Adi Dravida” and obtained appointment at DRDO against a Scheduled Caste reservation
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The Government of Karnataka, which had been the third respondent in W.P. No. 27186/2017, sought review of the order disposing of that petition on 19 September 2023.
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The subject land was granted to the original grantee in 1956 and sold under a registered sale deed in 1971.
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The complainant alleged that the petitioner had improperly claimed family pension and created or used documents concerning her entitlement.
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The land in dispute was granted to Huchaiah in 1964 and sold in 1966.
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The petitioners challenged the Deputy Commissioner’s order dated 23 April 2024 directing resumption of the subject land under the PTCL Act.
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The land was granted in 1962. In 2003, the original grantee sold 20 guntas by registered sale deed.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from Crime No. 18/2026 of Hosadurga Police Station.
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The petitions were filed by Accused Nos. 1–4 and 6–7 seeking anticipatory bail in Crime No. 117/2026, registered for offences under Sections 406, 420, 464, 465, 468, 447 and 506 of the IPC.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 247/2026 of Chandra Layout Police Station, registered under Sections 69, 351(2) and 351(3) of the Bhar...
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The complainant paid ₹1 lakh as an advance to book a site in the petitioners’ layout.
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The land had been granted to the original grantee in 1951, and a portion was sold under a registered sale deed in 1971.
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The subject land, measuring 2 acres, was granted in 1945–46. In 1969, 1 acre 20 guntas was sold.
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The petitioners challenged the Commercial Court’s order dated 31 August 2024 dismissing their application under Section 151 of the Code of Civil Procedure (CPC) to produce additional documents in a commercial suit.
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The petitioner challenged a Government order dated 11 June 2026 imposing the same penalties—four increments withheld with cumulative effect and recovery of ₹13,62,810—that had been imposed by an earlier order dated 23...
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The appellants, the deceased’s parents, challenged the award in MVC No. 2099/2015, which granted ₹13,51,000 with 9% annual interest for the death of their 24-year-old son in a 2014 motor-vehicle accident.
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The petitioners operated poultry farms in Davanagere District and challenged closure orders issued by the Karnataka State Pollution Control Board on 6 January 2024 or 11 January 2024, as applicable.
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The petitioners were retired employees and members of the Employees’ Pension Scheme, 1995 (“EPS”).
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Petitioner No. 1, a police department employee, was compulsorily retired following a show-cause notice dated 23 September 2022.
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The petitioner, Plaintiff No. 1 in O.S. No. 48/2010, challenged the Trial Court’s order dismissing three applications: to reopen the case and adduce further evidence under Section 151 CPC; to recall P.W.1 under Order...
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The petitioner, a Group ‘A’ officer, was transferred from Hiriyur to Ganadalu by notification dated 27 May 2026.
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The claimant, a 36-year-old mason, sustained serious injuries in a road accident on 12 February 2018, resulting in amputation of his right leg above the knee and permanent disability to his right arm.
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Land measuring 3,939 sq. m. in Sy. No. 197, Kenchanakuppe Village, was acquired for widening NH-275 following notifications under Sections 3A and 3D of the National Highways Act, 1956.
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The three connected writ petitions challenged orders made by the appellate and controlling authorities under the Payment of Gratuity Act, 1972.
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the Income Tax Appellate Tribunal’s order for assessment year 2014–15
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The Town Municipal Council auctioned 1 acre and 7 guntas in Survey No. 123/2 in 1977 to the first respondent’s father.
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The petitioner, a judgment debtor, challenged an order dated 22 October 2024 of the 74th Additional City Civil and Sessions Judge, Bengaluru, directing issuance of a delivery warrant for vacant possession of the relev...
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The petitioners, Accused Nos. 1–4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 198/2026, registered by Yelahanka Police for offences under Sections 103, 3(5), 61...
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal in MVC No. 5904/2011.
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Kumar claimed that he was employed as a lorry driver and was injured when a train struck the lorry he was driving across a level crossing. He sustained fractures to both femurs and sought compensation under the Workme...
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The petitioners, Accused Nos. 1 and 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging murder under Section 103(1) read with Section 3(5) of the Bharati...
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Land belonging to respondent No. 1 was acquired for the appellant institute. After receiving compensation, she sought a reference; the Reference Court enhanced compensation by an award dated 1 August 2022.
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Respondent No. 2 alleged that he invested ₹4.20 crore with the petitioners on an agreement that they would repay ₹6.19 crore; cheques issued towards repayment were dishonoured.
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The Registrar of Companies filed a complaint under Section 200 of the Code of Criminal Procedure, 1973, alleging that the petitioners and another director of Super Royal Holidays (India) Pvt. Ltd. had failed to provid...
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The petitioner sought to quash Crime No. 30/2020, registered for alleged offences under Sections 323, 324, 307 and 120B read with Section 511 IPC.
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The petitioners sought to quash proceedings in C.C. No. 18814/2019, arising from Crime No. 75/2019, for offences under Sections 341, 354, 447, 504 and 506 read with Section 149 of the IPC.
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The petitioner, a director and 50% shareholder of Generis Consulting Services Pvt. Ltd., sought under Section 482 CrPC to quash the charge sheet and cognizance order in C.C. No. 417/2021, in which she was accused No....
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The parties married on 9 April 2017 and lived together for short periods; the husband alleged that the wife left the matrimonial home, mistreated his parents, threatened suicide, and engaged in other conduct amounting...
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The deceased, aged 53, died from injuries sustained in a 13 February 2016 collision between his motorcycle and an autorickshaw. His wife and two children brought a claim under Section 166 of the Motor Vehicles Act, 1988.
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The petitioner, an Assistant Executive Engineer posted in the Panchayat Raj Engineering Sub-Division, Tumkur, challenged an official memorandum dated 3 September 2026 posting him to Tiptur and assigning additional cha...
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The petitioner sought a writ of habeas corpus for her 19-year-old daughter, who went missing on 31 January 2026 along with another student, a minor.
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The parties married on 9 April 2017.
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In Crl.P. No. 3849/2019, the petitioner, a retired officer of the Department of Mines and Geology, challenged proceedings under Sections 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988 (“PC Act”). The pro...
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On 13 February 2016, an autorickshaw collided with a motorcycle, causing the motorcycle rider’s death.
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The respondent filed a private complaint under Sections 200 Cr.P.C. and 138 of the Negotiable Instruments Act, alleging that the petitioners issued a cheque for ₹6 crore towards an existing liability.
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The petitioners sought to quash proceedings in C.C. No. 11555/2020, arising from Crime No. 21/2019, for alleged offences under Section 427 of the Indian Penal Code and Section 2 of the Prevention of Destruction and Lo...
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The petitioner, accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from Crime No. 64 of 2022, registered by Cottonpet Police Station and pending as...
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The KPSC invited applications for Assistant Professor of Ayurveda (Kayachikitsa), with selection based on written-examination and interview marks. The recruitment process required candidates to be called for interview...
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On 9 February 2015, Mithun V., then aged 21, was riding a motorcycle when it collided with a tractor attached to a water tanker.
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The appellant, an eight-year-old boy, was struck by an insured car while playing outside his home on 1 November 2016.
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The petitioner-husband sought to quash proceedings in C.Misc. No. 148/2017, initiated by his wife under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”).
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The claimant, Ravi, sustained injuries while riding a motorcycle in a collision with a private bus near Nanjangud on 14 July 2017.
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The prosecution alleged that, following a dispute over a pathway, accused Nos. 1–11 formed an unlawful assembly and assaulted Nataraj (PW.1), Ramesha (PW.2) and Vasanthegowda (PW.3) on 12 December 2012.
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The petitioner, a member of the Karnataka Public Service Commission (KPSC), apprehended arrest in Crime No. 91/2026, registered under Section 10 of the Karnataka Public Examination (Measures for Prevention of Corrupti...
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The petitioner challenged the Commercial Court’s order allowing Respondent No. 1’s application under Section 8 of the Arbitration and Conciliation Act, 1996, and referring the parties to arbitration
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The petitioner, a police constable, was accused of forcibly taking the second respondent into a police vehicle and assaulting him during an incident on 27 September 2008.
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The petitioner was appointed as a daily-wage Literate Assistant in the Public Works Department at Chickmagalur on 10 September 1984 and was transferred to Hassan in 2000.
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The petitioners sought quashing under Section 482 Cr.P.C. of three FIRs registered as Crime Nos. 94/2020, 91/2020 and 93/2020 for offences under Sections 420, 465, 468 and 471 read with Section 34 IPC.
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The petitioner applied for the 2004 Gazetted Probationers Group A and B examination under the 2B (Rural) category but failed to qualify in the preliminary examination.
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The petitioners sought to quash proceedings in C.C. No. 294/2019, arising from Crime No. 49/2019, for offences under Sections 143, 147, 148, 323, 324, 504 and 506 read with Section 149 of the IPC
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The petitioners filed four petitions under Section 482 of the Code of Criminal Procedure seeking to quash FIRs in Crime Nos. 71, 72, 73 and 74 of 2020, registered for alleged offences under the IPC and the Prevention...
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The wife sought interim maintenance under Section 36 of the Indian Divorce Act in proceedings before the Family Court, Bengaluru, seeking ₹60,000 per month for herself and her daughter.
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Respondent No. 2 lodged a complaint alleging that the petitioner had raped and exploited her, beginning in 2006, and that the abuse continued over time.
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The Karnataka Lokayukta registered Crime No. 09/2024 on 3 October 2024, following a complaint dated 23 September 2024, alleging misappropriation of municipal funds in connection with construction works and collusion b...
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The Karnataka Lokayukta registered Crime No. 09/2024 on 3 October 2024, following a complaint dated 23 September 2024, alleging misappropriation of municipal funds in connection with construction works and collusion b...
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The petitioner-college had an approved intake of 60 BAMS seats and had received Letters of Permission (LoPs) for the academic years 2023–24 to 2025–26.
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The petitioner, a pharmaceutical distributor holding four drug licences, received a notice dated 15 September 2026 under Rule 66(1) of the Drugs and Cosmetics Rules, 1945, concerning its alleged dealings in Zavicefta...
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The wife, a doctor, petitioned for divorce under Sections 13(1)(i-a) and 13(1)(iii) of the Hindu Marriage Act, 1955, alleging cruelty and that her husband had concealed a pre-existing paranoid-schizophrenia diagnosis.
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The appeals concerned competing claims to land and residential properties in Survey No. 134, Binnamangala Village.
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The employees had accepted a voluntary retirement scheme in October 2009 and received retirement and other benefits.
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Respondent No. 2, an advocate, filed a private complaint alleging that the petitioner, enrolled with the Karnataka State Bar Council in 2011, practised without passing the All India Bar Examination (AIBE), and thereby...
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The petitioner asserted that he and his family members owned 1 acre 11 guntas in Sy. No. 60/3, Nadanahalli Village, Mysuru, of which MUDA had used 26 guntas to form a road.
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The petitioner, arrayed as Accused No. 3, was intercepted with two others at Kempegowda International Airport after arriving from Bangkok on 24 April 2026.
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The petitioners, Accused Nos. 1–3 in S.C. No. 812/2026, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after their applications were rejected by the Sessions Court.
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The petitioners, accused Nos. 1, 3 and 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 103(1), 238(a) and 3(5) of the Bharatiya Nyaya Sanhi...
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The plaintiff filed O.S. No. 4992/2024 seeking to have a 2020 gift deed and a 2022 rectification deed concerning the suit ‘B’ schedule property declared void.
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The petitioners challenged the Deputy Commissioner’s order dated 6 May 2026 in Revision Petition No. 44/2025, which transferred mutation entries in favour of the private respondents.
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Residents of Mayuri Estate, Keshwapur, Hubballi, filed a writ petition alleging that farmer protests concerning sugarcane prices in their residential locality threatened residents’ rights and caused inconvenience.
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The appellants filed an appeal under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, challenging the award dated 15 July 2023 in L.A.C....
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Respondent No. 2 alleged that, after her marriage to accused No. 1 on 6 February 2022, he and the petitioners—accused Nos. 2 to 5—harassed her over a demand for ₹1,00,000 to clear his debts.
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The appellants challenged, under Order XLIII Rule 1(r) CPC, the Senior Civil Judge and JMFC, Devanahalli’s order dated 18 October 2022 dismissing their applications for temporary injunction under Order XXXIX Rules 1 a...
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The petitioners, teaching and non-teaching employees or their legal heirs, sought recognition of service rendered from initial appointment until the relevant posts were admitted to grant-in-aid.
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The petitioners challenged the Tahsildar’s order dated 16 January 2025 attaching property in connection with amounts allegedly due to respondents 5 and 6.
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The petitioner challenged mutation entries in M.R. Nos. H:53/2022-23 and H:42/2021-22 and consequential RTC extracts relating to land it claimed to have purchased under a registered sale deed dated 17 April 2006.
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The 69 petitioners, teaching and non-teaching employees of aided educational institutions, sought recognition of service from their respective initial appointment dates, including service before their posts were admit...
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The petitioners challenged an order dated 30 November 2022 attaching their property in Crime No. 66/2022 of Panambur Police Station.
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The petitioner challenged a Tahsildar’s order dated 1 June 2021 concerning land at Kalmane Village, Survey No. 49.
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The petitioner, a Deputy Commissioner of Commercial Taxes, was placed in charge of the Chikkamagaluru post and took tax-recovery and reassessment action concerning the fourth respondent’s J.P. Bar and Restaurant under...
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Canara Bank issued a show-cause notice dated 21 January 2025 concerning the petitioner company’s account.
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The petitioner, an Assistant Executive Engineer, was accused of demanding illegal gratification in connection with action concerning a building alleged to have been constructed contrary to its sanctioned plan. The com...
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MUDA’s officer lodged a complaint alleging that land in Sy. No. 97, Nachanahalli, had been acquired by MUDA and that the title documents offered by the borrower, Shivayogi, for a loan were therefore invalid.
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The petitioners, teaching and non-teaching employees of aided educational institutions, sought recognition of their service from their respective initial appointment dates, including service before their posts were ad...
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Respondent No. 2, associated with S.L. Shet Diamond House, complained that the petitioners’ mobile application displayed the complainant’s registered “S.L. SHET” logo without permission, allegedly infringing copyright.
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The petitioners, teaching and non-teaching staff, sought consideration of their representation dated 27 August 2026 for financial service benefits calculated from their dates of appointment, including service rendered...
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The petitioner, a pharmaceutical distributor holding three drug licences, received a show-cause notice dated 15 September 2026 under Rule 66(1) of the Drugs and Cosmetics Rules, 1945, concerning its alleged dealing in...
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The petitioners were current and former non-teaching employees of KVG Polytechnic College, Sullia; some were represented by their legal representatives after their death.
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The petitioner challenged the order dated 20 March 2026 passed by the Regional Joint Director of Land Records, Mysuru Division, in Revision Petition Case No. REV/324/2025.
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The petitioner, wife of the detenu Sanju Kadkol, challenged his preventive detention under Section 3 of the Karnataka Prevention of Dangerous Activities Act, 1985.
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Jai Kisan Wholesale Vegetable Merchants Association’s private market licence was cancelled by the Director of Agricultural Marketing on 15 September 2025.
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The appellant’s case was that she entered municipal service in 1988 through a process initiated via the Employment Exchange, against a sanctioned vacancy, and thereafter served for approximately 34 years on daily wages.
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The appellant and respondent No. 5 are husband and wife.
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The petitioner had earlier obtained an order directing the authorities to consider her representation dated 22 November 2022 and pass appropriate orders in accordance with law.
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The petitioners challenged the Medical Assessment and Rating Board for Indian System of Medicine’s order dated 27 August 2026, which granted the petitioner college yearly permission for 2026–27 but reduced its permitt...
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On 6 August 2016, an APSRTC bus driven by the petitioner collided with the deceased’s motorcycle near Royal Circle, Ballari.
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On 27 March 2019, a bus belonging to NWKRTC collided with a motorcycle on the Ranebennur–Guddada Anaveri road. The motorcycle’s rider, Bharmappa, died, and its pillion passenger, Chandrashekharappa, was seriously inju...
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On 5 July 2017, the appellant was injured when a lorry driven by respondent No. 1 struck a parked lorry beside which the appellant was standing.
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The petitioners, including timber businesses and traders, challenged e-tender-cum-auction notifications issued by forest authorities, contesting the levy of Forest Development Tax (FDT) at the tender-cum-auction stage...
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded in MVC No. 200/2014.
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The complainant alleged that the petitioners had borrowed ₹5,00,000 from her for house construction and failed to repay it.
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The petitioner, a Senior Division Clerk in the Child Development Project Officer’s office, was arrayed as accused No. 7 in a case alleging that he conspired with others to sell milk powder supplied under the Ksheerabh...
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The complainant alleged that on 13 August 2026 the appellants abused his brother’s wife by reference to her caste while she washed vessels near their house.
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The petitioners, accused Nos. 4, 5 and 18, sought regular bail in a sessions case arising from an alleged group assault on Maruthi, who later died from his injuries; the charges included offences under the IPC, includ...
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The petitioners, accused Nos. 2 to 4 and relatives of the complainant’s husband, sought to quash proceedings in Criminal Case No. 60 of 2023 arising from Crime No. 102 of 2022.
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The petitioner, accused No. 2, sought anticipatory bail in Crime No. 47/2025, registered for offences under Section 310(2) of the Bharatiya Nyaya Sanhita, 2023, and Section 86 of the Karnataka Forest Act, 1963.
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On 20 September 2020, Ketan, riding a motorcycle, collided with a truck stationary on the road and died at the scene.
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The complainant alleged that, after he entrusted his tractor to accused Nos. 1–3 to arrange a sale, they neither returned it nor paid the agreed consideration.
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On 2 September 2023, a bus owned by NWKSRTC collided with a motorcycle ridden by Umesh Jantli.
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On 22 May 2014, Akhanbasha was a pillion rider on a motorcycle involved in a head-on collision with another motorcycle.
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On 10 February 2020, Manjunath Basappa Buchadi was riding a motorcycle with Somesh Basappa Dhavale as pillion passenger when the motorcycle went off the road; both sustained injuries.
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On 12 June 2022, a tractor-trailer collided with a motorcycle ridden by the deceased, a student whom the claimants described as 15 years old.
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The appellant challenged the Special Court’s order rejecting his application for anticipatory bail in Garag Police Station Crime No. 126/2026.
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The appellant, accused No. 3, sought regular bail under Section 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, in a case arising from the victim’s suicide.
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The petitioner, claiming to be the unmarried daughter of freedom fighter Gangappa Bijaguppi, sought continuation of the State freedom-fighter family pension previously paid to her mother, who died on 24 December 2012,...
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The appellant-wife and respondent-husband married on 18 July 2010 and have a daughter.
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The petitioner, an Associate Professor who evaluated undergraduate chemistry answer scripts, was found by a fact-finding committee to have awarded marks that deviated from the moderation marks in a proportion of the p...
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Hidayat, the principal borrower, obtained a cash-credit facility of ₹3 crore from Shantika Souharda Sahakari Niyamita.
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The petitioners’ lands were included in a final notification dated 15 December 2022 under Section 19(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013...
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The plaintiff sued for declaration of title to a building measuring approximately 15 ft. × 50 ft., vacant possession, and mesne profits. He claimed to have purchased the property under a registered sale deed dated 25...
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Smt. Zulekha Bi sued for a permanent injunction concerning a house and open space bearing TPC No. 839 in Alnavar.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 64(2)(k), 75(2) and 351(2) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioner, an Assistant Teacher, was dismissed from service by an order dated 17 August 2019 solely because he had been convicted under Sections 7 and 13(1)(d), read with Section 13(2), of the Prevention of Corru...
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The petitioner, a Group-C Junior Engineer, was posted to the Technical Section, Sandur Sub-Division, Rural Division, GESCOM, Ballari, on 11 July 2023.
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The petitioner was arrested in Crime No. 80/2026 of Udyambag Police Station for an offence under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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The original authority raised a demand of ₹4,90,858 against the petitioner for the tax period April 2018 to March 2019 under Sections 73(8), 73(9) and 50 of the CGST/KGST/IGST Acts, 2017.
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The claimants—the deceased Muttappa Uppar’s wife, two minor daughters and mother—sought compensation under Section 163-A of the Motor Vehicles Act, 1988, after Muttappa died in a road accident while riding a motorcycl...
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Acting on information that prostitution was taking place at Venkateshwara Lodge in Athani, a Police Sub-Inspector obtained prior permission from the Deputy Superintendent of Police and conducted a raid with police sta...
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The petitioner’s lands in Sy. Nos. 32/1/3 and 32/2 at Budni K D village were included in a preliminary acquisition notification issued under Section 11 of the Right to Fair Compensation and Transparency in Land Acquis...
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The petitioner and the deceased were brothers.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under Sections 103(1) and 351(2) of the Bharatiya Nyaya Sanhita, 2023.
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The claimant, then aged 17, sustained multiple injuries, including a right-leg amputation, when a car collided with the scooter he was riding on 20 January 2018.
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The plaintiff, a building contractor, sued the first defendant for the alleged unpaid balance on construction work, relying in part on a final-bill recapitulation sheet, Ex.P2, prepared by the second defendant, an eng...
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The petitioner, an educational society, challenged a Gram Panchayat demand notice dated 23 February 2026 for property tax and sought exemption under Rule 6(c) of the Karnataka Gram Swaraj and Panchayat Raj (Gram Panch...
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The plaintiff sued for a declaration concerning land measuring 3 acres 19 guntas, asserting that he had paid the purchase price, although the registered sale deed was executed in his wife’s name.
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The petitioners’ lands were included in a preliminary notification dated 18 February 2022 under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2...
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The petitioners, accused Nos. 2 and 3, sought regular bail under Section 439 of the Code of Criminal Procedure, 1973/Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from Crime No. 12/202...
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The petitioner, Accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 64(2)(m) and 65(1) of the Bharatiya Nyaya Sanhita, 2023, and Se...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the death of his brother, who was found with severe head injuries on 8 May 2025.
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On 15 November 2017, Mahantesh, aged about 18, was riding as a pillion passenger on a motorcycle when it collided with a NWKRTC bus; he died at the scene.
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On 13 February 2020, the appellants were travelling as passengers in a KSRTC bus when, near Sai Public School, Halageri, the bus allegedly crossed a speed breaker without due care, throwing them from their seats and c...
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The petitioner, accused No. 5, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the death of Gangadhara, whose body was initially reported as the result of...
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The petitioner applied for the Anganwadi Worker post at Rendal Thot Kerur Centre-173 pursuant to a recruitment notification dated 15 April 2025.
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The prosecution alleged that the petitioner, accused No. 1, came into contact with the victim while she was studying in II PUC and, on 18 January 2023, took her to a hotel and committed penetrative sexual assault, hav...
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The petitions sought anticipatory bail for accused Nos. 4 and 3, respectively, in a Lokayukta case registered under Sections 7(a) and 7(A) of the Prevention of Corruption Act, 1988
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On 26 June 2022, a car allegedly struck a motorcycle from behind on NH-4 near Venkatapur village.
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The original authority demanded ₹7,20,494 from the petitioner for the tax period July 2017 to March 2018 under Sections 73(8), 73(9) and 50 of the CGST/KGST/IGST Acts, read with Rule 142(1) of the relevant Rules.
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The complainant, a Mutawalli, sought contempt proceedings alleging disobedience of interim orders dated 17 December 2024 and 17 February 2025 in W.P. No. 106626/2024.
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On 3 March 2022, Yamanappa Ningappa Uddappagol was riding a motorcycle when he braked to avoid a dog, lost control, and sustained multiple fractures.
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The petitioners, plaintiffs in O.S. No. 168 of 2012, sought a declaration of title and consequential injunction.
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The petitioner challenged an externment order dated 12 August 2026, made by the Superintendent of Police and Special Executive Magistrate, Ballari, under Section 55 of the Karnataka Police Act, 1963.
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The petitioner challenged an externment order dated 12 August 2026 passed by the Superintendent of Police, Ballari, directing his removal from Ballari to the limits of Balki Police Station in Bidar District
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The appellant, a pillion rider, claimed that she was injured when the motorcycle driven by her husband lost control on 2 June 2015.
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V.C. Allipur, an Assistant Teacher, sought promotion to a Lecturer post in Economics that fell vacant on the retirement of the incumbent on 28 February 2002.
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The petitioners, a charitable trust and its engineering college, challenged six Gram Panchayat property-tax demand notices issued between 27 November 2024 and 25 June 2025.
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Mailari, a pillion rider on a motorcycle, sustained grievous injuries in a collision with a truck on 20 April 2014; the motorcycle’s rider died.
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On 7 September 2021, Shivappa was injured while travelling as a pillion rider on a motorcycle that collided with a Mahindra Jeep driven by respondent No. 1.
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The competent authority determined that the appellants’ family held excess vacant land under the Urban Land (Ceiling and Regulation) Act, 1976 (“ULC Act”), and notifications under Sections 10(1), 10(3) and 10(5) follo...
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The petitioner sought to quash proceedings in C.C. No. 58/2026, arising from Crime No. 4/2026 of the CEN Police Station, Bagalkot, for alleged offences under Sections 66(d) and 67 of the Information Technology Act, 20...
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The Single Judge allowed Milapchand’s writ petition, quashed the Assistant Commissioner’s 20 July 2015 order declaring a land sale void under Sections 79A and 79B of the Karnataka Land Reforms Act, 1961, and directed...
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The petitioners claimed ownership and possession of 2 acres 8 guntas in Sy. No. 57, relying on revenue entries and a family partition recorded in a compromise in O.S. No. 1328/2014.
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On 22 June 2022, the appellants were travelling in a Maruti Dzire that went out of control while its driver attempted to avoid an animal and struck a roadside tree. Both appellants sustained injuries. Gangadharappa, t...
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On 16 December 2023, Shamshad Hajaratali Jhare fell while alighting from a NWKRTC bus at Bailhongal bus stand after the driver moved the bus; she died during treatment on 21 December 2023.
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The petitioner, a Senior Panchayat Development Officer, was issued a notice concerning alleged misconduct and asked to submit a report with supporting documents and her explanation.
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The petitioner claimed ownership and possession of 2 acres 28 guntas in Sy. No. 287/2, Terdal Village, later reassigned as Sy. No. 287/11, under a sale deed dated 22 February 2017.
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The plaintiff sued for a declaration that he and Defendant Nos. 2 and 3 were the legal representatives of Peeraji S/o Rajappa Tahasildar @ Jyoteppanavar.
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The petitioner, a subsequent purchaser of the suit property, was not a party to O.S. No. 111/2022, a suit for declaration and partition.
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The petitioner claimed ownership of five properties in Survey No. 123 and sought to sell them. After an earlier writ petition, the High Court had directed the Revenue Authorities to conduct Phodi and Durasti of the en...
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The petitioner, a conductor employed since 1986, was charged with failing to issue tickets to three passengers and collect their fares.
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Respondent No. 2’s land was taken into possession on 9 September 1987 for construction of Distributor No. 92, before the preliminary acquisition notification was issued on 5 May 2006.
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The petitioner applied in March 2022 to establish a stone-crusher unit. Following a joint inspection, the site was declared a safer zone by Gazette notification, and a Certificate of Compliance in Form-B1 was issued.
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The appellant and M/s Object Technologies were awarded a manpower-supply contract by the Department of Technical Education under a 2018 work order.
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The petitions concerned entitlement to perform Archaka duties at the main Sannidhi of Sri Cheluvanarayana Swamy Temple, Melkote, and a separate challenge to the exoneration of Narasaraja Bhattar in a domestic enquiry...
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The petitioner, a Commandant in the Karnataka State Reserve Police (KSRP), applied for selection to the post of Karnataka Civil Police Constable.
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The parties, full brothers, disputed their respective rights in properties included in a partition suit.
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Lakshmamma acquired 4 acres 30 guntas in Survey No. 104/P7 under a 1964 Form No. I certificate. The parties disputed whether the land was granted on concessional terms or purchased at an actual public auction.
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In a 2006 auction, Shashi Kumar was declared the highest bidder for iron-ore dumps and paid an aggregate of ₹2,89,05,436, including the bid amount, royalty, income tax and VAT.
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The petitioner, a Grama Sahayaka, was dismissed on 7 July 2022 following a criminal complaint and FIR.
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The petitioner held a quarry lease granted on 31 May 2023 to extract laterite from land in Kanyana Village, Karnataka, after obtaining the stated permissions and environmental clearance.
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The petitioner, an integrated sugar, co-generation and distillery unit, challenged KSPCB’s orders dated 6 June 2026 directing closure of its operations under Section 31A of the Air (Prevention and Control of Pollution...
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The petitioners filed five writ petitions under Article 227 of the Constitution challenging orders dated 21 April 2023 by which the XVII Additional City Civil and Sessions Judge, Bengaluru, allowed applications under...
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The appellants challenged the judgment and award dated 20 September 2023 in LAC No. 777/2020 under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement...
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The petitioner challenged proceedings concerning alleged misuse of Civic Amenity (CA) Sites in a layout it had developed.
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The petitioner, Accused No. 4, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 185/2025, involving allegations under Sections 189(2), 191(2), 191(3), 126(2), 61(1), 49, 103(...
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The petitions concerned entitlement to perform Archaka duties at the main Sannidhi of Sri Cheluvanarayana Swamy Temple, Melkote, and a separate challenge to the exoneration of Narasaraja Bhattar in a domestic enquiry...
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The first respondent was appointed as an Assistant Master in English at the second respondent-school following an interview on 9 December 2013. The prescribed qualification was a B.A. and B.Ed. in English. At the time...
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Respondents 4 and 5 invited applications for an Anganwadi Worker post, with applications to be filed between 10 October and 9 November 2024. The notification required applicants to upload all documents online and stat...
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Respondent Nos. 1 and 2 brought O.S. No. 55 of 2013 seeking a declaration that certain registered sale deeds were null and void. The suit was dismissed on 1 December 2018, and they appealed in R.A. No. 66 of 2023.
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The plaintiff applied under Order XIII Rule 3 CPC to have Exhibit D5 rejected or removed, alleging that it was inadmissible because it was insufficiently stamped.
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The petitioners brought O.S. No. 230 of 2014 seeking declaration, injunction and recovery of possession concerning agricultural lands.
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The petitioners, accused Nos. 1 and 2, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 438 of the Code of Criminal Procedure, 1973, in Crime No. 223...
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Mohammed Asad appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Tribunal in MVC No. 12/2021 for injuries sustained in a 2019 road accident. The Tribu...
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The petitioner filed Application No. 20381/2026 before the Karnataka State Administrative Tribunal (KAT), Kalaburagi, raising a claim that the Lokayukta and the Department had initiated parallel proceedings against hi...
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The employee relied on a Labour Court award dated 30 March 2002 directing the Chief Officer, Town Municipal Council, Chincholi (TMC), to regularize the services of the listed employees without monetary benefits; the a...
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The petitioners, accused Nos. 3 to 6, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 97/2026, registered for alleged offences under Sections 25 and 27 of the A...
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The petitioners, accused Nos. 1 and 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 184/2026 of Shorapur Police Station, registered for offences under Sect...
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The plaintiff sued for specific performance, relying on a registered agreement dated 4 October 2007 that recorded payment of ₹5,80,000 towards a sale price of ₹6,00,000, with the balance payable within one month.
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The petitioners, accused Nos. 1 and 2, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 379 of the Indian Penal Code.
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The appellants challenged the judgment and award dated 4 July 2023 in LAC No. 349/2019 under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2...
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The Special Land Acquisition Officer appealed under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, against the award dated 13 September...
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The appellants filed an appeal under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, challenging the award dated 17 November 2023 in LAC...
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The appellants challenged the award dated 2 March 2024 passed by the III Additional District Judge and Additional Land Acquisition, Rehabilitation and Resettlement Authority, Vijayapura, in LAC No. 1332/2021.
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The appellants challenged the judgment and award dated 21 April 2023 in LAC No. 662/2021, passed by the I Additional District Judge and Land Acquisition, Rehabilitation and Resettlement Authority, Vijayapura.
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The appellants challenged the judgment and award dated 4 October 2023 in LAC No. 2820/2021, passed by the III Additional District Judge and Additional Land Acquisition, Rehabilitation and Resettlement Authority, Vijay...
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The appellants challenged the judgment and award dated 7 November 2019 in LAC No. 43/2015 by an appeal under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Res...
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The appellants filed an appeal under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, challenging the award dated 23 August 2024 in LAC N...
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The Special Land Acquisition Officer appealed under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, against the award dated 12 September...
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Ashok sought compensation for injuries sustained when a lorry struck him on 4 March 2023.
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The Special Land Acquisition Officer appealed under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, against the award dated 23 November...
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The plaintiffs sued for a declaration of joint ownership and possession of agricultural land and for an injunction, alleging that the property had fallen to plaintiff No. 4’s share under a registered partition deed da...
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The petitioner, an English teacher, was suspended after a criminal case was registered against him. He was convicted by the Sessions Court, but the High Court subsequently allowed his criminal appeal and acquitted him...
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The plaintiff, Anwarkhan, claimed that a family partition and a written family settlement dated 29 April 1997 gave him ownership of land in Survey No. 140/2F, measuring 1 acre 25 guntas.
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Respondent No. 4 invited applications for an Anganwadi Worker post at Muchlamba Village. The petitioner and respondent No. 5 applied, and respondent No. 5 was selected.
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The petitioners challenged the First Appellate Court’s order rejecting their application under Order VI Rule 17 CPC to amend the plaint.
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The petitioner worked as an Anganwadi Assistant at Madarkal Anganwadi Centre No. 2 and sought promotion as an Anganwadi Worker, relying on the Government Order dated 3 December 2022.
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The petitioner, a prison warden assigned to the main gate of Central Prison, Dharwad, was charged with negligence after a convict escaped on 16 August 2012.
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The appellants challenged the judgment and award dated 13 September 2023 in LAC No. 233/2022 under Section 74(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 96/2026, registered for an offence under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychot...
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The 50 petitioners, students of Gnyan Ganga D.Ed. College, sought a direction to the second respondent to consider their representation dated 8 June 2025 requesting permission to appear for the second-year examinations.
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The petitioner filed a suit for perpetual injunction seeking to restrain the respondent from marrying another woman until he married her according to the asserted custom and usage.
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Mahadev was injured when the offending vehicle struck him from behind while he was walking to his agricultural land.
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The claimants sought compensation for the death of Saimanikanta, aged about 19, in a road accident on 20 February 2022 involving a NEKRTC bus.
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The petitioners, accused Nos. 1, 2 and 7, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case arising from a land dispute between relatives.
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The petitioner had obtained a preliminary decree for partition and separate possession in O.S. No. 149 of 2001.
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Respondent No. 2 complained that, in a transaction for the sale of 33 guntas of land for an agreed consideration of ₹64 lakh, a sale deed was registered instead of the intended agreement to sell, and that he had been...
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The respondent challenged an arbitral award before the Commercial Court and sought a stay of its operation and execution in the pending execution proceedings.
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The petitioners invoked Article 227 of the Constitution seeking to quash an order dated 6 October 2026 on I.A. No. 1 in O.S. No. 7469/2026, passed by the XXII Additional City Civil and Sessions Judge, Bengaluru.
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A preliminary decree determining the parties’ shares had been passed in partition suit O.S. No. 149/2007, and final decree proceedings were pending in FDP No. 20/2013.
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The petitioner-plaintiff instituted O.S. No. 444/2012 seeking declaration, possession and mandatory injunction concerning alleged encroachment on the suit property.
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Gowramma instituted a suit for partition and separate possession of the suit schedule properties.
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The petitioners filed five writ petitions under Article 227 of the Constitution challenging orders dated 21 April 2023 by which the XVII Additional City Civil and Sessions Judge, Bengaluru, allowed applications under...
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The original plaintiff instituted O.S. No. 726/2009 and executed a Will on 18 June 2010.
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In a pending suit, O.S. No. 734/2007, the petitioner filed I.A. No. 34 under Section 151 of the Code of Civil Procedure, 1908 (CPC), seeking a direction that the Special Land Acquisition Officer and Competent Authorit...
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The plaintiff brought a suit challenging the validity of certain sale deeds and seeking a declaration of ownership over 6¼ guntas (6,800 square feet), together with recovery of possession of the suit property.
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The first respondent was appointed as an Assistant Master in English at the second respondent-school following an interview on 9 December 2013. The prescribed qualification was a B.A. and B.Ed. in English. At the time...
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The petitioners, plaintiffs in O.S. No. 229/2011, sought a declaration of title by adverse possession and a permanent injunction.
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The petitioners, plaintiffs in O.S. No. 284/2014, sought partition and separate possession of their alleged shares in the suit schedule properties.
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The petitioner challenged a possession notice dated 24 July 2020 concerning his schedule property, issued by the respondent Bank in recovery proceedings against a builder/borrower who had mortgaged the property as sec...
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The petitioners, defendants in O.S. No. 615/2017, challenged the Trial Court’s order dated 7 December 2024 rejecting their application under Order VI Rule 17 CPC to amend their written statement and introduce addition...
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The appellant, the de facto complainant, alleged that Accused No. 1, the secretary of a village panchayat, demanded ₹10,000 to provide service-related documents concerning the complainant’s wife.
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The petitioner, a partner in multiple firms, challenged proceedings concerning Assessment Year 2021–22.
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The complainant alleged that the accused borrowed ₹9,00,000 on 1 December 2017 and issued a cheque for that amount, which was dishonoured for insufficient funds.
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The petitioner, arrayed as accused No. 6, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 20(b)(ii)(C) and 27(a) of the NDPS Act.
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The claimant alleged that on 13 August 2011, a motorcycle driven by respondent No. 1 struck him at Kanakavalli Junction, Maharashtra, causing fractures to his right leg.
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The prosecution alleged that the respondent, an FDA in the District Treasury, demanded and accepted ₹2,000 from the complainant, a Kannada Educator, in connection with processing arrears of salary increments.
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Crime No. 216/2026 was registered by Honnali Police Station on a complaint dated 14 August 2026 alleging that the accused had quarrelled with the complainant’s family over accusations of banana theft and that accused...
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Respondent No. 2 lodged a complaint against petitioner No. 1, her husband, and petitioner Nos. 2–5, his family members. Madanayakanahalli Police registered Crime No. 89/2023 for offences under Sections 498-A, 114, 504...
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The petitioner, a real-estate company, and the respondents, owners of the petition-schedule property, entered into a Joint Development Agreement dated 18 November 2013 for construction of a residential apartment.
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On 2 July 2018, the appellant was riding a motorcycle when a passenger in a car ahead opened its left-side door, causing an accident.
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The petitioner claimed revenue entries over land in Survey No. 221/2 on the basis of a 1981 Panchayat Parikath concerning allotments among his father and his father’s brothers.
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On 26 January 2018, Vikshith, a ninth-standard student, was injured in a collision while riding a bicycle.
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The petitioners challenged concurrent orders granting temporary injunctions in three separate suits for permanent injunction.
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On 25 August 2018, 17-year-old Sai Bharath Chandan, a II PUC student, was killed when a tipper lorry collided with the motorcycle he was riding.
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On 30 September 2017, the appellant, then an 18-year-old engineering student, was injured when a Tata Indica Vista collided with the motorcycle on which she was travelling with her father
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The petitioner challenged proceedings concerning alleged misuse of Civic Amenity (CA) Sites in a layout it had developed.
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On 19 June 2017, the deceased, Sathish, was riding a motorcycle when it was struck by a Tata 709 vehicle. He later died from his injuries.
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The petitioner, as plaintiff, brought a commercial suit seeking possession of leased premises, arrears and other reliefs.
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In O.S. No. 799/2014, PW5’s cross-examination was taken as “nil” on 28 March 2024 because the petitioner’s counsel was unavailable.
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The Bangalore Development Authority (BDA) deposited the arbitral award amount before the Commercial Court pursuant to an order dated 9 August 2023, which required the deposit as a condition for staying execution and o...
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The Corporation appointed the workman as a driver-cum-conductor in 2007.
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The land was granted to Javaranaika in 1961. His family sold 35 guntas to the petitioner in 1981. Resumption proceedings were initiated in 2014. The Assistant Commissioner rejected the claim, taking account of the del...
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The parties, full brothers, disputed their respective rights in properties included in a partition suit.
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The complainant alleged that on 12 June 2013 the petitioner wrongfully restrained and abused her, slapped her, threatened her, and threw a stone that broke a window, causing damage valued at Rs. 800.
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The petitioner, a former employee of the second respondent company, sought to quash an FIR registered in Crime No. 380/2019 for offences under Sections 427, 448, 506 read with Section 34 of the IPC
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The complainant alleged that the accused wilfully disobeyed the Karnataka High Court’s interim order dated 5 February 2026 and final order dated 5 March 2026 in W.P. No. 2950/2026, and sought punishment for contempt.
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The subject land had been granted to the original grantee in 1957–58 and was sold under a registered sale deed in 1984.
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The petitioners, arrayed as accused Nos. 2 to 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 88/2026, registered by Adugodi Police for offences under Sections 10...
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On 3 April 2019, the appellant was injured when a car collided with his motorcycle near Annapurneshwari Ashrama Cross.
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The prosecution alleged that, during a dispute over access to land for laying pipes on 15 July 2010, Accused No. 2 struck the injured witness, PW4, with a machete, while Accused Nos. 1 and 3 assaulted him with tomato-...
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The petitioner challenged proceedings concerning assessment year 2022–23, including an order under Section 148A(3), the prior approval under Sections 148A(3) and 151, and a notice under Section 148.
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The petitioner relied on a Grama Sabha resolution dated 13 May 2025 and an appointment by the Hassan Milk Union appointing him as promoter for a general Milk Co-operative Society at B. Cholenahalli.
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The petitioner, a partnership firm, challenged an order under Section 148A(3), the approval under Sections 148A(3) and 151, and a notice under Section 148 of the Income Tax Act, 1961, concerning assessment year 2022–23.
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The petitioner challenged an order under Section 148A(3), the related prior approval, and a notice under Section 148 of the Income Tax Act, 1961, concerning assessment year 2020–21.
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Respondent No. 2, the mother of petitioner No. 1’s deceased husband, alleged that petitioner No. 1 obtained transfer of the property’s khata into her exclusive name by falsely declaring herself the deceased’s sole leg...
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The petitioner challenged an order under Section 148A(3), the related prior approval under Section 151, and a notice under Section 148 of the Income Tax Act, 1961, concerning assessment year 2022–23.
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The Corporation appointed the workman as a driver-cum-conductor in 2007.
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The prosecution alleged that the complainant, acting for workers awaiting wages under the NAREGA scheme, approached Accused No. 1, a Taluk Panchayat Executive Officer, for a required signature on the payment papers.
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The petitioner challenged the order under Section 148A(3), the prior approval under Sections 148A(3) and 151, and the consequential notice, concerning assessment year 2022–23.
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The appellant claimed that on 8 July 2019, while riding his motorcycle, he was struck from behind by a car driven rashly and negligently, sustaining injuries for which he received inpatient treatment for ten days.
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The petitioners challenged the Trial Court’s refusal to accept a compromise petition filed by the parties in O.S. No. 824/2024, a suit seeking a declaration of ownership over the suit properties.
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Thippeswamy died on 30 March 2018 from injuries sustained when the TATA Magic auto in which he was travelling was hit by a Canter lorry on 18 March 2018.
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On 9 February 2019, the appellant was injured when a car in which he was travelling overturned while its driver attempted to avoid a cow.
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The petitioners owned residential sites in LG Layout, Gunjur Village. They challenged KPTCL’s proposed shifting of the 66 kV EPIP–Chandapura transmission line, alleging that it would be placed close to their propertie...
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The petitions concerned entitlement to perform Archaka duties at the main Sannidhi of Sri Cheluvanarayana Swamy Temple, Melkote, and a separate challenge to the exoneration of Narasaraja Bhattar in a domestic enquiry...
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The land in question was granted to Javaranaika in 1961.
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The petitioners sought to quash the FIR in Crime No. 109/2020 and the subsequent proceedings in C.C. No. 505/2020, arising from a police raid on 7 April 2020.
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The complainant alleged that he lent the accused ₹2,00,000 on 28 November 2017 and received a post-dated cheque in repayment. The cheque was dishonoured for insufficiency of funds; after notice and non-payment, the co...
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The claimant, aged about 14 at the time, was injured when a car struck him while he was walking beside the road in Sokke Village on 13 March 2021.
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The petitioner sought to quash two sets of proceedings under the Immoral Traffic (Prevention) Act, 1956 (“ITP Act”): C.C. No. 3260/2017, arising from Barke Police Station Crime No. 8/2017, in which he was accused No....
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In M.C. No. 317/2019, the Family Court had directed the husband to bear educational expenses and the wife to bear miscellaneous expenses.
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The complainant alleged that the petitioners created a false khata certificate, khata extract and property-tax receipts, and used them to execute a sale deed dated 10 October 2011 in favour of petitioner No. 4 concern...
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The Principal Civil Judge and JMFC, Karkala, allowed Lathesh’s application under Sections 451 and 457 of the Code of Criminal Procedure for release of a lorry seized by the Department of Mines and Geology.
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The second respondent’s complaint led to registration of Crime No. 387/2020 against the petitioners for offences under Sections 143, 147, 447, 427, 504, 506 and 149 of the Indian Penal Code, 1860, and Sections 3(1)(f)...
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The complainants alleged wilful disobedience of the order in W.P. No. 13164/2024, which directed the respondents to consider their claims for wages in accordance with the directions in an earlier writ petition.
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The land was granted to the original grantee in 1947. Portions were sold in 1978 and 1981, followed by further transactions.
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The respondent filed a private complaint alleging that a cheque issued by the petitioner was dishonoured with the endorsement “payment stopped by Drawer,” and sought prosecution under Section 138 of the Negotiable Ins...
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The petitioner, Accused No. 2, sought regular bail in a case registered under Sections 8(c) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).
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Petitioner Nos. 2 and 3 and respondent No. 1 were partners in petitioner No. 1, a partnership firm engaged in mining and stone-crushing operations.
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Anex Realty Services Pvt. Ltd. filed a petition under Section 11(5) and (6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator to adjudicate disputes under a Channel Partner Agreem...
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Respondent No. 2 lodged a complaint, based on information from respondent No. 3 and another person, alleging that the petitioner had fabricated vaccination records to alter his date of birth from 15 April 1988 to 15 A...
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The Assistant Commissioner passed an order on 3 April 2012.
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The petitioners, accused Nos. 3 and 1 respectively, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 201, 302 and 120(B), read with Sect...
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The petitioners, office-bearers of the Classique Paradise Apartment Owners Association, sought to quash an FIR registered against them under Sections 406 and 418 IPC.
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The disputed land was granted to Baburi Naik temporarily in 1959 and confirmed in 1971 for two acres.
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The claimant alleged that on 13 August 2011, a motorcycle driven by respondent No. 1 struck him at Kanakavalli Junction, Maharashtra, causing fractures to his right leg.
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The petitions arose from a case and counter-case registered by Amruthur Police Station following a confrontation between parties who had existing civil disputes.
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The claimants— the deceased’s wife, two children and mother—sought compensation after he died in a collision between the auto-rickshaw he was driving and a KSRTC bus on 22 June 2019.
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Crime No. 216/2026 was registered by Honnali Police Station on a complaint dated 14 August 2026 alleging that the accused had quarrelled with the complainant’s family over accusations of banana theft and that accused...
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The respondent filed a private complaint under Section 200 of the Code of Criminal Procedure, 1973, alleging an offence under Section 138 of the Negotiable Instruments Act, 1881, arising from dishonour of a cheque dat...
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The consolidated proceedings concerned recruitments to various State posts, including Assistant Engineer, Special Reserve Sub-Inspector, Graduate Primary Teacher and Assistant Professor.
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The petitioner proposed a 300-acre “Integrated Entertainment Theme Park, Tourist cum Sports Hub” project, approved by the State High Level Clearance Committee (SHLCC), and sought land acquisition under the Karnataka I...
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The petitioner challenged an order dated 11 August 2026 granting the fourth respondent a licence to conduct a fair/exhibition at an open ground in Whitefield from 10 to 25 October 2026 under Section 303(1)(l) of the G...
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The petitioners filed five writ petitions under Articles 226 and 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to quash forest-offence proceedings registered by the Range For...
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SSIPL Lifestyle obtained an ex parte money decree against Counfreedise Retail Services for ₹11,14,73,900, with interest at 18% per annum.
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The Trust challenged the Land Tribunal’s order declaring land held by it in excess under the Karnataka Land Reforms Act.
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The petitioners had filed applications before the Karnataka State Administrative Tribunal challenging a Government circular dated 1 June 2021 concerning seniority and pay fixation under the 2021 Special Rules for the...
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On 24 September 2022, Chandrakumar was riding a motorcycle with Mani as pillion passenger when it collided with a tractor.
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The assessee claimed input tax credit (ITC) for purchases made during the financial years 2013–14 and 2014–15.
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Santhosh Kumar N.S. died in a road accident on 28 October 2019 while riding pillion on a motorcycle bearing registration No. KA-66/E-6976. A motorcycle bearing registration No. KA-18/X-6678 collided with it.
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The petitioners filed five writ petitions under Articles 226 and 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to quash forest-offence proceedings registered by the Range For...
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The 25 petitioners, teaching and non-teaching employees of aided educational institutions, sought recognition of their service from their respective initial appointment dates, including service before their posts were...
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The petitioner, a Karnataka Municipal Administrative Service (KMAS) officer serving as Chief Officer of Town Panchayat, Harohalli, challenged the Karnataka State Administrative Tribunal’s order dated 24 September 2026...
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the Income Tax Appellate Tribunal’s order dated 27 September 2019 concerning assessment year 2014–15.
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The complainant alleged that the accused borrowed ₹2,00,000 in June 2021 and issued a cheque for that amount, which was dishonoured for insufficient funds.
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The petitioner, described as M/s. J.G. Associates represented by its proprietor, claimed to have submitted bids for Packages 2 and 21 in a tender for solid-waste collection and transportation services covering 33 pack...
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The petitioners, arrayed as accused Nos. 2 and 3, sought to quash the charge sheet in C.C. No. 23694/2023, pending before the III Additional Chief Judicial Magistrate, Bengaluru, for offences under Sections 406, 420 a...
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Respondents 1 and 2 sued for partition, claiming that respondent 1 was the second wife of late Agasara Hanumanthappa and respondent 2 was their daughter. The appellant, the deceased’s son by his first wife, denied the...
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The claim arose from a 27 February 2019 road accident involving a motorcycle and a car.
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the ITAT Bengaluru’s order for assessment year 2017–18.
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The petitioner sought a mandamus directing Karnataka State Open University (KSOU) to issue degree/convocation certificates, verify his marks cards, and issue genuineness certificates for his BCA and MCA qualifications...
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The plaintiff filed a suit for specific performance concerning a registered Agreement of Sale dated 11 February 2020.
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The petitioners, who were travelling in a car involved in a collision with a lorry on 10 July 2025, allegedly quarrelled with the lorry driver, obstructed traffic by protesting on the road, and obstructed police offic...
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The petitioners filed five writ petitions under Articles 226 and 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to quash forest-offence proceedings registered by the Range For...
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The appellants— the deceased’s husband and two minor children—sought enhancement of compensation for her death in a road accident on 2 May 2023.
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The complainant alleged that he lent the accused ₹8,00,000 in cash; after repayment of ₹5,00,000, the accused issued a self-cheque for the remaining ₹3,00,000.
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The appellant, whose 19-year-old daughter died in a road traffic accident on 20 August 2023, appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the MACT,...
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The claimant sought compensation for injuries sustained in a road accident on 3 January 2022, allegedly caused by the rash and negligent driving of a Brezza car.
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Respondent No. 2, an Archaka of the temples, was among six temple staff members suspected of involvement in the tampering with and theft of hidden CCTV equipment on 11 January 2026.
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The appellants—deceased Mohammed Dadapeer’s wife, two minor children and mother—sought compensation for his death in a road accident on 8 May 2023 involving a tipper lorry.
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The petitioner, a retired Assistant Executive Engineer of the Karnataka State Small Industries Development Corporation, challenged the Corporation’s 3 September 2022 endorsement withholding his superannuation benefits...
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The claimant sought compensation for injuries sustained in a road accident on 25 July 2023, alleging that the accident was caused by the negligent riding of a motorcycle.
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The petitioner, a First Division Assistant in the Sub-Registrar’s office at Sarjapura, was issued Articles of Charge dated 13 August 2026 alleging that she registered two documents under an incorrect sub-article and f...
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Following registration of Crime No. 275/2022, the petitioner’s ICICI First Bank account was frozen.
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Santhosh Kumar N.S. died in a road accident on 28 October 2019 while riding pillion on a motorcycle bearing registration No. KA-66/E-6976. A motorcycle bearing registration No. KA-18/X-6678 collided with it.
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The claimants, the deceased Harisha’s wife, children and mother, sought compensation for his death in a road accident on 13 March 2023 involving a bus.
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The complainant alleged that she advanced ₹13,00,000 to the accused in December 2016 by transferring ₹10,00,000 to his wife’s account and paying ₹3,00,000 to his business partner.
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The wife sought maintenance in Crl. Misc. No. 573/2023 and applied for interim maintenance of ₹1,00,000 per month.
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In pending proceedings in Crl. Misc. No. 409/2022, the wife sought interim maintenance of ₹20,000 per month for herself and ₹15,000 per month for the minor child.
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The claimant sought compensation for injuries sustained in a road accident on 17 December 2017.
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The claimant sought compensation for injuries sustained in a road accident on 18 June 2025, allegedly caused by the rash and negligent driving of a car.
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The claimant, a forest watcher, sustained injuries, including a fracture of the right clavicle, in a road traffic accident on 21 May 2024.
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The claimant, aged 13, sustained a compound distal femur fracture and a fracture of both bones of the right leg in a road traffic accident on 29 March 2024.
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The claimant sustained injuries, including fractures to the L3 and C7 vertebrae, in a road traffic accident on 17 December 2017.
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The petitioner sought revision of the dismissal of his criminal appeal, which had affirmed his conviction under Section 138 of the Negotiable Instruments Act in C.C. No. 18818/2019.
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The claimant sustained injuries in a road traffic accident on 8 April 2020 involving motorcycle No. KA-51-HL-8402, allegedly ridden negligently by respondent No. 1.
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The petitioner sought a writ of mandamus directing the Chikkamagaluru Development Authority to act against alleged unauthorised construction by respondents 1 and 2, said to encroach on the southern setback.
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On 24 September 2022, Chandrakumar was riding a motorcycle with Mani as pillion passenger when it collided with a tractor.
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The plaintiff claimed ownership and possession of Site No. 86 under a registered sale deed dated 19 April 1985, executed by Mallappa and Munivenkatappa as President and Secretary of the Association.
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The petitioner challenged KMF’s rate acceptance letter dated 21 February 2026 in favour of respondent No. 5 and the related work order dated 1 April 2026.
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The petitioner’s father, an Assistant Teacher in the Department of School Education and Literacy, died in service on 30 July 2018.
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The first petitioner, an Agriculture Assistant, and the second petitioner, a retired Assistant Agriculture Officer, faced separate disciplinary charge memos concerning alleged losses to the Government during watershed...
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The petitioners had filed applications before the Karnataka State Administrative Tribunal challenging a Government circular dated 1 June 2021 concerning seniority and pay fixation under the 2021 Special Rules for the...
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The assessee claimed input tax credit (ITC) for purchases made during the financial years 2013–14 and 2014–15.
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The petitioner, a married daughter of a Commercial Tax Officer who died in service on 5 May 2021, sought compassionate appointment after her father relinquished his claim.
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The appellants challenged a common judgment dated 18 April 2011 of the Senior Civil Judge and JMFC, Nelamangala, in eight suits.
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Venkatesh, an Office Assistant at the Bank’s Hiremannapur Branch, was dismissed after a domestic enquiry found him responsible for irregularities involving the collection and crediting of cheque proceeds to accounts o...
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ISRO awarded RVR Projects an EPC contract for an Integrated Titanium Alloy Tank Production Facility at Tumakuru.
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The petitions arose from rival allegations of trespass concerning Sy. No. 99/3, measuring 3 acres and 21 guntas, at Channagiri.
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The petitions challenged criminal proceedings arising from complaints concerning an alleged incident on 19 May 2020.
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The petitioners, Accused Nos. 2 and 1 respectively, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after the Sessions Court dismissed their applications.
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The wife’s complaint led to Crime No. 380 of 2023 and, following investigation, proceedings in C.C. No. 24908 of 2023 against the husband and other petitioners for alleged offences under Sections 498-A, 504 and 506 of...
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The petitioner, claiming to be a purchaser of suit-schedule property, challenged orders of the Final Decree Court rejecting applications in FDP No. 12/2008 and FDP No. 6/2020.
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The petitioner-plaintiff obtained a temporary injunction restraining the respondents from interfering with her peaceful possession and enjoyment of the suit property.
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Respondent No. 2 alleged that, under a registered sale agreement dated 25 April 2011, he agreed to purchase 4 acres and 2 guntas from petitioner No. 1 for ₹2,60,000.
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Respondent No. 1 filed a claim under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained in a road accident.
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The plaintiffs sued for a perpetual injunction concerning shop premises and sought temporary protection against interference with their possession.
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The claimants filed a petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the death of their son in a road accident.
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The petitioners, guest lecturers at government colleges, filed a petition under Article 226 seeking to quash a notification inviting applications for guest lecturers and to continue their services until the end of the...
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The petitioner was appointed as a CISF Constable in 2009 after submitting an OBC certificate issued by the Tahsildar, Indi, showing him as Category 3B
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The petitioner, a civil contractor, challenged assessment orders for 2018–19, 2019–20 and 2020–21 dated 19 April 2024, 28 March 2024 and 18 February 2025.
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LIC deposited policy proceeds in a pending partition suit, but the Court Registry did not invest the amount in a fixed deposit.
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The petitioners, defendants in the pending suit, relied on an Agreement of Sale dated 16 September 1999, coupled with possession, to contend that a sale deed executed in their favour on 21 February 2000 arose from tha...
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The petitioner, a former employee of respondent No. 1, sued challenging his dismissal and claiming damages of ₹2.5 crore.
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The petitioner’s BMW, registered in Pondicherry, was seized in Karnataka on the allegation that it had been plied in the State without payment of applicable road tax.
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The petitioner, claiming to be a purchaser of suit-schedule property, challenged orders of the Final Decree Court rejecting applications in FDP No. 12/2008 and FDP No. 6/2020.
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The petitioner, a former employee of the respondent company, signed a surety agreement on 25 February 2022 undertaking to serve for four years or pay ₹5,00,000 if she left earlier.
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The petitioner instituted a suit seeking a declaration of ownership, possession and consequential reliefs concerning the suit property.
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The plaintiffs claimed that the suit properties were ancestral and had been allotted to their father, who sold them under registered sale deeds dated 6 November 1992 and 6 March 1993.
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The petitioner challenged a show-cause notice dated 29 May 2024, an order-in-original dated 8 August 2024 under Section 73(9) of the CGST/KGST Acts, and an appellate order dated 15 May 2025 under Section 107(11).
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On 21 December 2013, the claimant was a pillion rider on a motorcycle that collided with the rear of a KSRTC bus stopped on a National Highway.
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The dispute arose from a Joint Development Agreement dated 23 April 2011.
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The complainant contracted with M/s Scenic Beauty Homes Private Limited to construct a house for ₹49,90,000.
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The petitioner, a religious trust claiming exemption under Sections 11 and 12 of the Income-tax Act, challenged an order under Section 154 rejecting its rectification request concerning the CPC’s intimation under Sect...
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The plaintiff, which developed the “Crafto” platform, employed Defendant No. 1 as Head—Business & Partnership from February 2021 until July 2023. It alleged that, during his employment, he developed “Political Poster”...
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Venkatesh, an Office Assistant at the Bank’s Hiremannapur Branch, was dismissed after a domestic enquiry found him responsible for irregularities involving the collection and crediting of cheque proceeds to accounts o...
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ISRO awarded RVR Projects an EPC contract for an Integrated Titanium Alloy Tank Production Facility at Tumakuru.
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The petitioners challenged the Assistant Commissioner’s order setting aside a mutation in their favour and directing entry of the land in the name of Karinaika, and the Deputy Commissioner’s order dismissing their rev...
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Dasaiah was injured when a car struck him while he was walking near Channapatna bus-stand on 21 October 2010.
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The petitions arose from rival allegations of trespass concerning Sy. No. 99/3, measuring 3 acres and 21 guntas, at Channagiri.
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The petitioner was arrested on 19 December 2024 in connection with Crime No. 1045/2024, registered under Section 103 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), following the discovery of Pradeep’s body at a house w...
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On 21 December 2013, the claimant was a pillion rider on a motorcycle that collided with the rear of a KSRTC bus stopped on a National Highway.
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The petitioners, arrayed as accused Nos. 3 to 5, sought anticipatory bail in a case registered under Sections 9 and 39 read with Section 51 of the Wildlife (Protection) Act, 1972.
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The plaintiff, owner of the suit property, and the defendant entered into an agreement dated 10 July 1997 (Ex.P239) under which the defendant was to construct a building and the plaintiff would sell him the western po...
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Pallavi, who was married to accused No. 1, allegedly told her family that her husband and the petitioners—her parents-in-law—harassed her over the absence of dowry, demanded her salary, and questioned her chastity.
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Respondent No. 2 alleged that, amid a family dispute over partition of her father’s property, petitioners Vijayendra—her brother’s son—and Ravi assaulted her on 9 November 2023. She was taken to hospital, and the woun...
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The petitions challenged criminal proceedings arising from complaints concerning an alleged incident on 19 May 2020.
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The petitioners— the respondent’s husband and three members of his family—sought to quash proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005, in Criminal Misc. No. 26/2024 before...
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The wife’s complaint led to Crime No. 380 of 2023 and, following investigation, proceedings in C.C. No. 24908 of 2023 against the husband and other petitioners for alleged offences under Sections 498-A, 504 and 506 of...
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In O.S. No. 93/2013, defendant Nos. 9 to 11 filed I.A. No. IV/2023 under Order VI Rule 17 CPC seeking to add a property as a new item in the suit schedule.
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Acting on information recorded in compliance with Section 42 of the NDPS Act, DRI officers apprehended the petitioner at Yelahanka Railway Station on 20 December 2025.
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Respondent No. 2’s complaint named the petitioner and alleged that he assaulted her; the police registered an FIR for offences under Sections 506, 341, 323, 324, 355 and 504 IPC.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the award in MVC No. 691/2017.
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Respondent No. 2 alleged that the petitioner received 450 grams of gold to make jewellery but failed to deliver it.
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The petitioner, facing proceedings under Sections 8(c), 22(b) and 27(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985, sought under Section 91 CrPC production of police-station CCTV footage recorded from...
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The plaintiff challenged the trial court’s order dated 5 September 2026 accepting the defendants’ rejoinder/additional written statement in O.S. No. 86/2024.
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An FIR was registered against an unknown person after the second respondent reported being induced to transfer ₹10,99,426 to various accounts in connection with an online part-time task scheme.
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The petitioner, respondent No. 8 in Final Decree Proceedings (FDP) No. 3/2020, challenged the City Civil Court’s order dated 10 July 2026, which did not permit her to pursue the proceedings after recording a submissio...
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The petitioners challenged an order made under Section 151 CPC requiring them to pay rent arrears at the admitted rate of ₹30,000 per month from September 2023 and to continue paying rent until possession was handed o...
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Respondent No. 2, a police constable, lodged a complaint alleging that the petitioner had dropped sodium into a pond, causing an explosion that could endanger people nearby.
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The deceased, aged 20, died from injuries sustained when his motorcycle collided with a car.
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The petitioner challenged an adjudication order dated 13 August 2024, made under Section 73(9) of the Karnataka Goods and Services Tax Act, 2017, concerning FY 2019–20.
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The State issued a preliminary notification under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”) on 3 November 2006 to acquire four acres in Sy. No. 74 (new No. 136), Bandikodigenah...
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A complaint dated 26 October 2019 alleged fraud concerning remarriage-of-widows benefits, leading to registration of Crime No. 205/2019 and, after investigation, a charge sheet dated 18 November 2023 against the petit...
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The petitioner challenged the trial court’s order allowing the Government defendants to amend their written statement under Order VI Rule 17 CPC in a suit for declaration of title and permanent injunction.
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Hassan City Police registered Crime No. 157/2019 against unknown persons on the basis of a report dated 24 October 2019 concerning allegedly fraudulent allotments of land reserved for land losers of the Hemavathi Rive...
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The petitioners, students, sought directions for disbursement of OBC fee-reimbursement amounts for the 2023–24 academic year and extension of the deadline for applying for reimbursement for 2024–25, pending announceme...
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The petitioners, accused Nos. 1–7, were alleged to have conspired to eliminate respondent No. 2 in the context of a land dispute, and to have approached persons to act as “supari killers”.
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The petitioners, Accused Nos. 2 and 1 respectively, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after the Sessions Court dismissed their applications.
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Respondent No. 2 lodged a complaint on 12 December 2024, leading to registration of Crime No. 125/2024 at the Shivamogga Women Police Station for offences under Sections 85, 115(2), 352 and 351(2), read with Section 3...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from a complaint that he had obtained money from the victim, taken her to a hotel room, sexually...
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The petitioner applied to the Karnataka Examinations Authority (KEA) for undergraduate medical admissions for 2026–27.
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On 20 November 2011, a bus operated by the respondent allegedly hit the appellant’s motorcycle, causing damage.
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The petitioner, the former principal of Happy Valley School, sought to quash proceedings arising from a complaint by a student’s parent.
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Respondent No. 2 lodged a complaint alleging that accused No. 1 had sexual intercourse with her on a false promise of marriage and that, on 14 August 2019, accused Nos. 1–3 visited her residence, abused her and threat...
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Petitioner No. 1’s first husband died in 2016. She later married petitioner No. 2 and, on 26 March 2022, executed a registered declaration of adoption placing her daughter, petitioner No. 3, in adoption to petitioner...
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The appeals arose from a road accident on 1 January 2017 involving a motorcycle ridden by Gaddeppa, with Virupakshappa as pillion rider, and a car insured by the first respondent.
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The claimant, aged 23 at the time of the accident, was injured when his motorcycle collided with a motorcycle ridden negligently by the first respondent.
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The petitioners, described in the order as accused Nos. 1–4, 7, 12 and 14–16, sought anticipatory bail in Crime No. 99/2026 of Srirangapatna Rural Police Station, registered under Sections 143, 147, 447, 427, 506, 341...
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Respondent No. 2’s complaint alleging offences under Sections 498A, 307, 495 and 34 IPC and Sections 3 and 4 of the Dowry Prohibition Act was registered in 2015, and the case proceeded to trial
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The petitioner, a real-estate developer, challenged police notices freezing ₹9,60,000 in its bank account and requiring it to provide a demand draft for the same amount to the 4th ACMM, Bengaluru.
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Suresh was found dead in the Nethravathi River on 17 October 2015. The prosecution alleged that the appellants and others had taken him to the river and throttled him. The initial UDR recorded a report of accidental d...
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The respondents/plaintiffs filed O.S. No. 25870 of 2017, a partition suit.
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The respondent filed an application under Sections 12, 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”), alleging harassment and deprivation of basic necessities by her husband...
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In Crl.P. No. 659/2024, the complainant alleged that accused No. 1, together with others, offered to sell land at Devanahalli and received a total of ₹37,50,000, including transfers of ₹7,50,000 and ₹15,00,000 to the...
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Smt. Gangamma executed a registered release deed dated 8 July 2016, relinquishing her undivided share in favour of Hanumakka, Hanumaiah and Sanjeevamma.
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Power Grid Corporation appealed against orders of a learned Single Judge dated 19 April 2023 in two writ petitions concerning compensation for land crossed by high-tension transmission lines.
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Petitioner No. 2 obtained a loan for petitioner No. 1, secured against immovable property and LIC policies. Following default and classification of the account as an NPA, the Bank initiated proceedings under Sections...
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The petitioner challenged, in two connected writ petitions concerning Assessment Years 2023–24 and 2024–25, orders under Section 148A(3), prior-approval orders, and notices under Section 148 of the Income-tax Act, 1961.
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Police received information that persons were hunting wild animals near Kuderu Village.
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The respondent alleged that Petitioner No. 1 and a business partner purchased Robusta Cherry coffee worth ₹80 lakh in connection with their coffee business and that Petitioner No. 1 issued two cheques from an account...
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On 11 December 2017, the appellant was injured while riding as a pillion passenger when the respondent-owner’s car collided with the two-wheeler on which he was travelling. He sustained fractures to both bones of his...
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Respondent No. 2, an Assistant Revenue Officer, complained that banners and flexes had been erected without statutory permission near Mekhri Circle, Bengaluru, in connection with a BJP State Executives Meeting held on...
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The deceased, aged about 46, died after a tanker collided with his motorcycle on 11 October 2016.
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The petitioner partnership firm challenged, in two connected petitions, orders under Section 148A(3), prior-approval orders under Sections 148A(3) and 151, and notices under Section 148 of the Income Tax Act, 1961, co...
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The prosecution alleged that on 26 May 2012, the respondent, driving a bus on NH-66 near Koteswara-Aithalbettu Road, drove rashly and negligently and collided with a motorcycle, causing the rider’s death.
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The petitioners, who operate a 20-bed hospital in Nelamangala, applied for approval of the hospital as a place for carrying out medical termination of pregnancy (MTP).
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Nirmala, who had married the appellant after her first husband’s death, was working at a play school.
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On 17 March 2013, Swamy @ Venkataramanaswamy was struck by a Royal Enfield motorcycle while walking home and died on 10 April 2013 after treatment at several hospitals.
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The appellant was convicted under Section 302 IPC for stabbing his wife, who died after receiving treatment for her injuries.
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The writ petition, brought by the EPF Pensioners Welfare Federation, challenged notifications dated 15 June 2007, 9 June 2008 and 26 September 2008 amending the Employees’ Pension Scheme, 1995, principally on the grou...
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The prosecution alleged that, on 21 May 2015, the appellants induced M.D. Mallappa to accompany them to Maramma Hillock by promising to show him treasure, killed him, took ₹2,00,000, and burnt his body
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Suresh was found dead in the Nethravathi River on 17 October 2015. The prosecution alleged that the appellants and others had taken him to the river and throttled him. The initial UDR recorded a report of accidental d...
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The petitioners, port service providers using port land under short-term licences, challenged a TAMP notification dated 1 July 2014 revising land rentals for the five-year block beginning 20 February 2012.
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Respondent No. 2, Vasanthamma, lodged a complaint concerning a dispute over a sale deed dated 24 January 2011 for five guntas of land in Sy. No. 24/1.
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The review petitioners sought review of the Division Bench judgment dated 28 May 2025 in Writ Appeal No. 1678 of 2024.
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Respondent No. 2 alleged that he had purchased Flat No. 107 from the petitioner through the developer and had been put in possession.
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The petitioner sought review of the judgment dated 22 August 2024 in Writ Appeal No. 939 of 2024, filing the review petition 510 days late.
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Respondent No. 2 alleged that, after her marriage to accused No. 1, she faced harassment by him and his parents.
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Respondent No. 2 complained that, during a property dispute, the petitioners trespassed onto her property, erected a fence, abused her and assaulted her.
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The prosecution alleged that on 25 November 2007, the respondent, driving a KSRTC bus, struck and damaged a closed railway level-crossing barrier at Gate No. 208, causing damage stated to be approximately ₹30,000.
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Lands in Survey Nos. 158 and 159, measuring 9 acres and 20 guntas at Mudigerekaval Village, Sira Taluk, were converted for residential use and a layout of sites was formed.
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The petitioner, a KSRTC Traffic Inspector, was charged with misconduct, including violation of Clause 27(C) of General Standing Order No. 282/80.
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Lands in Survey Nos. 158 and 159, measuring 9 acres and 20 guntas at Mudigerekaval Village, Sira Taluk, were converted for residential use and a layout of sites was formed.
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The petitioner, an RBI-registered non-banking financial company, stated that respondent No. 1 had borrowed under a Loan Agreement dated 23 February 2024 and defaulted, giving rise to disputes.
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Respondent No. 3 applied under Section 13(3) of the Registration of Births and Deaths Act, 1969, for registration of the death of Sadashiva Rao, stated to have occurred on 15 September 1998.
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The petitioners, accused Nos. 2 to 7, sought to quash the criminal proceedings arising from the suicide of Srilatha, who had married accused No. 1 on 30 November 2022.
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The petitioners agreed to purchase an apartment from the respondents under an Agreement to Sell dated 23 October 2013 for ₹1,81,32,000, of which they paid ₹1,76,07,633.
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The respondent, a KSRTC conductor, was charged with collecting fares from nine passengers travelling from Kodihalli to Bijjahalli without issuing tickets.
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The petitioner, the respondent’s wife, sought maintenance, alleging physical and mental harassment and neglect.
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Power Grid Corporation appealed against orders of a learned Single Judge dated 19 April 2023 in two writ petitions concerning compensation for land crossed by high-tension transmission lines.
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The petitioners sought to quash the complaint, FIR No. 75/2021 and proceedings in C.C. No. 27/2022, arising from allegations under Sections 498A, 504, 506 and 149 of the Indian Penal Code, 1860, and Sections 3 and 4 o...
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The workman, a KSRTC conductor, was charged with failing to issue tickets to two passengers after collecting the fare.
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The petitioner-husband sought to quash the FIR registered against him under Section 85 of the Bharatiya Nyaya Sanhita, 2023 (BNS), on a complaint by his wife.
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The petitioners, office-bearers and members of Navajagran Public Sri Durgapuja Samithi, challenged the limited dates in a permission letter dated 8 October 2026 allowing the Samithi to use part of Bannappa Park Playgr...
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Dream Land Ventures Private Limited challenged the State authorities’ actions in taking possession of its Bengaluru property, which it said was not liable to be taken over and had been leased to several corporate enti...
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The petitioner was awarded a contract in March 2011 to execute underground drainage works at T. Narasipura.
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Two connected petitions under Section 482 of the Code of Criminal Procedure sought to quash criminal proceedings arising from cross-cases between residents of the same apartment building. Crl.P. No. 2012/2021 challeng...
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The complainants alleged that the petitioners had participated in fabricating documents to deprive them of property and that some petitioners had abused them by referring to their caste and threatened or assaulted the...
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In 2007, IDEB Projects Private Limited obtained working-capital facilities aggregating Rs. 380 crore from a consortium of banks, with State Bank of Travancore (later amalgamated with State Bank of India) as lead bank.
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The claimant sought compensation for injuries sustained in a road accident on 23 May 2024, alleging that the accident was caused by the negligent driving of a lorry.
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Total Environment Buildings Systems Pvt. Ltd. owned and developed properties in Bettahalasuru village, Bengaluru.
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The respondents sued to recover a security deposit in Com.O.S. No. 504/2024.
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The prosecution alleged that accused No. 3, the deceased Gurappa’s wife, instigated accused No. 1, with the assistance of accused No. 2, to murder Gurappa because of their alleged relationship.
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Respondent No. 1 filed a suit for perpetual injunction against the petitioner; the suit was decreed, and the petitioner’s first appeal was dismissed.
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The petitioners filed a suit for partition and separate possession in O.S. No. 24 of 2021.
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Complaints alleged that the respondent Panchayat Development Officers had misappropriated MGNREGA funds by including non-working labourers in the scheme and preparing bogus job cards.
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The plaintiffs sued for declaration of title, injunction and correction of revenue records, claiming rights in ancestral property as the wife and sons of the deceased Hulgonda Mehtre.
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The prosecution alleged that, after their marriage on 10 July 2016, Devidas demanded additional dowry from Nikita’s parents and harassed her.
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The petitioner, an accused in Crime No. 210/2026, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 420, 406, 409 and 411 read with...
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Three D.El.Ed. colleges and their students appealed the dismissal of a writ petition seeking approval of admissions for the 2022–23 academic year.
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A complaint alleged that Nagannagouda, a government teacher, participated in an election victory rally and that his wife improperly received ₹74,500 under a government housing scheme. Following a report under Section...
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Jakkappa sued for a permanent injunction, claiming possession of a shed on a site allotted to him by the Panchayat on 23 October 2003.
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The petitions arose from Muddebihal Police Station Crime No. 87/2026, alleging offences under Sections 189(2), 191(2), 191(3), 115(2), 118(1), 118(2), 109, 331(1), 352 and 351(2), read with Section 190 of the Bharatiy...
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The parties married on 19 February 2022. The husband alleged that the marriage was never consummated because the wife refused physical relations, and that she had lived separately since March 2022. He sought divorce u...
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The petitioners, accused Nos. 1 and 2, were charged under Section 78(3) of the Karnataka Police Act after a police raid allegedly found petitioner No. 1 engaging in Matka activity; police also alleged that he supplied...
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The petitioner, a daily-wage employee, sought regularization of his service.
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Petitioner No. 1 filed a suit for permanent injunction claiming title to the suit property under a registered gift deed executed by petitioner No. 2.
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The petitioner’s name was entered in the Chikkaballapura Town Police Station’s Rowdy Sheet pursuant to an order dated 17 May 2017.
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The claimant was injured when a car struck him on 6 November 2021.
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The petitions concerned Crime No. 130/2026, registered by Kyathanahalli Police for offences under Sections 109, 115(2), 118(1), 351(2), 352 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The appellant, Manu, appealed his conviction by the Additional District and Sessions Judge, FTSC-I, Mysuru, for offences under Section 354-D of the Indian Penal Code and Section 12 of the Protection of Children from S...
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The petitioners, including the husband and his family members, sought to quash criminal proceedings arising from a matrimonial dispute.
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The appellants filed an appeal under Order XLIII Rule 1(r) CPC against the Senior Civil Judge and JMFC, Chintamani’s order dated 28 April 2025 dismissing their application for temporary injunction under Order XXXIX Ru...
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The petitioner and respondent No. 4 were elected directors of the respondent Co-operative Bank in an election held on 27 September 2026.
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The petitioners challenged the Deputy Commissioner’s order directing resumption of the subject land.
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An election to the 13th respondent cooperative society was scheduled for 1 February 2020.
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The petitioners challenged the Trial Court’s order dated 24 January 2020, which declined to grant an ad-interim ex parte injunction on I.A. No. 1 under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (C...
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The subject land was granted to Chikka Narayanappa in 1979, and a portion was sold under a registered sale deed in 1995.
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The petitioner sought to quash the FIR, charge sheet and proceedings in C.C. No. 1085 of 2016, pending before the Principal Civil Judge and JMFC, Honnali, for alleged offences under Section 39 of the Karnataka Money L...
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The plaintiff brought O.S. No. 1126/2015 seeking specific performance.
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The petitioner, aged 23, was arrested after police traced him with a 17-year-old girl at his residence in Kumta.
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The claimant sought compensation for injuries sustained in a road accident on 23 May 2024, alleging that the accident was caused by the negligent driving of a lorry.
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The claimant sustained fractures to his tibia and fibula in a road accident on 30 May 2023.
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The petitioner, described by the Court as a defaulting borrower, challenged a Magistrate’s order in C.Misc. No. 50129/2021 insofar as it concerned his residential apartment, and the consequential possession notice iss...
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The respondent filed a private complaint under Section 200 of the Code of Criminal Procedure, alleging that the petitioner had received ₹46,20,000 between August 2020 and June 2021 for supplying spices and other goods...
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The petitioner claimed an interest in land in Sy. No. 99, Hennur Village, measuring 4 acres 4 guntas, part of which his mother had sold to respondent No. 4. The State notified 3 acres 20 guntas of the survey number fo...
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The Trust filed a civil contempt petition under Sections 2(b) and 12 of the Cont
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The petitioner claimed rights over a 3,600 sq. ft. site in Sy. No. 16/1, Kothnur village, which he said had been conveyed to him by gift deed. The land had been notified for acquisition in 1994 for formation of Jayapr...
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The prosecution alleged that Prakash murdered Bheemappa on 22 May 2016 by striking him with stones, motivated by Bheemappa’s alleged relationship with Prakash’s wife.
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On 5 October 2021, the claimant was injured when his motorcycle collided with a KSRTC bus. He sustained injuries including fractures to his right leg and foot and traumatic amputation of the second toe; he was hospita...
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The complainant initiated civil contempt proceedings alleging wilful disobedience of the High Court’s order dated 25 April 2025 in R.P. No. 109/2025.
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The claimant sustained multiple injuries, including fractures to his left humerus and leg, in a road traffic accident on 30 April 2023.
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The claimants appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation for the death of P. Gopal Shetty in a road accident on 23 October 2023.
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The petitioners challenged the final voters’ list dated 15 September 2026, issued by the Karnataka State Bar Council, and sought relief under Articles 226 and 227 of the Constitution.
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The claimant sought compensation for injuries sustained in a road accident on 14 June 2022, allegedly caused by the negligent driving of a car owned by respondent No. 1.
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The claimant sought compensation for injuries sustained in a road accident on 17 December 2020 involving an auto-rickshaw.
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The petitioners filed a writ petition under Articles 226 and 227 of the Constitution challenging the final voters’ list dated 15 September 2026 issued by the Karnataka State Bar Council
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The claimant sustained six injuries, including a grievous right upper brachial plexus injury, in a motorcycle–car accident on 6 February 2019.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal for injuries sustained in a road accident on 5 August 2023.
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The claimant sought compensation for injuries sustained in a road traffic accident on 3 October 2023.
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Respondent No. 2 alleged that his company and the petitioners’ company entered into an arrangement for sourcing materials and manufacturing garments for Benetton (UCB).
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The petitioner sought discharge in C.C. No. 24095/2011, arising from a private complaint and police investigation, in which he was charged under Sections 323, 498A and 506B of the IPC and Sections 3 and 4 of the Dowry...
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The respondents sued to recover a security deposit in Com.O.S. No. 504/2024.
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The Management dismissed the Workman on 20 June 2020 while a domestic enquiry into earlier charges remained incomplete, and sought approval under Section 33(2)(b) of the Industrial Disputes Act, 1947
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The petitioner claimed ownership of land measuring 228.34 square metres in Sy. No. 120/1 and 196.50 square metres in Sy. No. 120/2, Yelahanka Village.
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The plaintiffs, owners of Schedule ‘A’ property, sued their adjoining neighbours, the defendants and owners of Schedule ‘B’ property, seeking a permanent injunction against further construction and a mandatory injunct...
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The appellant, a minor represented by her mother, was injured in a road accident on 8 May 2023.
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The Bangalore Development Authority’s predecessor allotted Site No. 185, Binnamangala 2nd Stage, Indiranagar, to B.M. Appaswamy under a lease-cum-sale agreement dated 23 September 1971.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for alleged offences under Sections 64, 69, 351(2) and 115(1) of the Bharatiya Nyaya Sanhita,...
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Total Environment Buildings Systems Pvt. Ltd. owned and developed properties in Bettahalasuru village, Bengaluru.
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Sharada, who had left her husband, was living with the appellant in a hut. She was found dead there on the morning of 4 December 2017; the prosecution alleged that the appellant had killed her during the preceding night.
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Following a complaint alleging that office-bearers of the BDA Employees Welfare Association had improperly sold sites, the BMTF Police registered Crime No. 15/2017.
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The petitioners, both non-resident Indians, held NRO savings accounts and term deposits with Canara Bank.
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The prosecution alleged that on 31 March 2013, the respondents assaulted the complainant and his family members, caused injuries, threatened them, and used caste-based abuse against the complainant, who belonged to a...
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In 2007, IDEB Projects Private Limited obtained working-capital facilities aggregating Rs. 380 crore from a consortium of banks, with State Bank of Travancore (later amalgamated with State Bank of India) as lead bank.
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The petitioner was awarded a contract in March 2011 to execute underground drainage works at T. Narasipura.
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The petitioner, a manager at an establishment where respondent No. 2 was a co-employee, sought to quash proceedings in C.C. No. 210/2020 for an offence under Section 506 IPC.
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Two connected petitions under Section 482 of the Code of Criminal Procedure sought to quash criminal proceedings arising from cross-cases between residents of the same apartment building. Crl.P. No. 2012/2021 challeng...
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The complainants alleged that the petitioners had participated in fabricating documents to deprive them of property and that some petitioners had abused them by referring to their caste and threatened or assaulted the...
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The complainant alleged that, after her marriage in 2015, she was subjected to abuse and cruelty by her husband and his family.
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Respondents 2 and 3 complained that the petitioners were obstructing the work of the SC/ST Employees’ Association and had discredited its members in a written complaint. A representation to the Chief Minister describe...
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The petitioner-plaintiff challenged the Trial Court’s order dated 6 December 2019, which declined to grant an ex parte ad-interim injunction on his application under Order XXXIX Rules 1 and 2 of the Code of Civil Proc...
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The petitioner sought to quash two criminal proceedings arising from a matrimonial dispute.
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The appellant and his wife, Gowramma, worked and lived at a poultry farm. On 10 March 2018, the farm owner (PW.1) saw the appellant assault Gowramma with a wooden club during a quarrel and then take her into their shed.
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Respondent No. 2 alleged that he purchased the petitioner’s share in the business “Lakshya Ventures” under a Business Purchase Agreement dated 11 February 2021.
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The plaintiffs, owners of the suit property, entered into a Joint Development Agreement and executed a General Power of Attorney in favour of the defendants.
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The State appealed the acquittal of nine accused by the IV Additional District and Sessions Judge, Dakshina Kannada, in a prosecution for offences under Sections 120B, 143, 144, 147, 148 and 302 read with Section 149...
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The petitioner and respondent No. 2 are descendants of late Nanjegowda, whose approximately 10 acres of land were acquired for the Hemavathi Reservoir Project.
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Putta Manjula, wife of the respondent, was reported missing after leaving with him on 21 June 2011.
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The petitioner claimed title to and possession of a property forming part of Sy. No. 36/1, Krishnaiahanapalya, purchased in 1992—after the BDA’s preliminary and final acquisition notifications issued in 1984 and 1986.
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The petitioner purchased the disputed property, a portion of Sy. No. 7, Nagawara Village, in 1991, after the BDA had issued a preliminary acquisition notification in 1978 and a final notification in 1985.
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The State instituted O.S. No. 567/2016 seeking a declaration of title and permanent injunction over 4 acres 8 guntas in Sy. No. 48, alleging that the land belonged to the State and had historically been gifted to Eshw...
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The complainant alleged that he entered into a registered agreement to purchase land from petitioner No. 1 on 23 March 2015, made payments said to total ₹3.75 crore, and that a general power of attorney was subsequent...
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Respondent Bank obtained an award under Section 70 of the Karnataka Co-operative Societies Act, 1959, to recover loan dues secured against the disputed property, and the property was sold at auction for ₹1.41 crore to...
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The Legal Metrology Inspector inspected a Bharati Airtel agent’s premises and seized pre-packed GSM fixed wireless phones (FWPs), alleging that the packages lacked the declarations required by the Standards of Weights...
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Respondent No. 2 alleged that he married accused No. 1, Jayanthi Reddy, on 14 February 2019, but later learned that she had married accused No. 2, Diwakar, in 2014 and had concealed that marriage from him.
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The original writ petitioners were staff nurses appointed at Mandya Institute of Medical Sciences (MIMS).
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The appellants’ 4 acres and 20 guntas in Survey No. 17/12, Kathriguppe Village, were included in a preliminary acquisition notification issued in 1968 and a final notification issued in 1971 under the City of Bangalor...
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The petitions under Article 226 challenged the Karnataka Agricultural Marketing Policy, 2013, and related proceedings; the petitioners in W.P. No. 55908 of 2017 also challenged the Government Order dated 6 January 2014.
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Respondent No. 2 lodged a complaint alleging that the petitioners assaulted him in connection with a property-related document dispute.
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Respondent No. 2 alleged that, after purchasing a flat through a SARFAESI auction and beginning repairs, the petitioner and others entered the property, obstructed the work, abused her and the workers, and threatened...
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The petitioner, the sole accused, sought to quash a private complaint in PCR No. 4297/2026, the Magistrate’s order dated 2 July 2026, and the consequential FIR.
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The prosecution alleged that on 3 September 2012, the respondent drove a car rashly and negligently, causing it to overturn and strike a toilet wall near Karmala, Puttur. The accident allegedly injured the respondent...
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The State appealed the acquittal of six accused by the II Additional District and Sessions Judge, Kolar, in Spl.C.C. No. 9/2013.
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The petitioners, lecturers at aided polytechnics, challenged a Government circular dated 10 April 2019 concerning pay refixation under the Karnataka Educational Institutions (Recruitment and Terms and Conditions of Em...
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The petitioners, employees or former employees of private educational institutions, sought financial and consequential service benefits by counting their service from their dates of appointment, including periods befo...
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The petitioners, accused Nos. 1 and 3, sought to quash the proceedings in Crime No. 149/2024, registered for offences under Sections 306 and 201 read with Section 34 of the IPC.
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Forty petitioners, including serving and retired employees and legal heirs of deceased employees of aided institutions, sought recognition of service rendered before their posts were admitted to grant-in-aid.
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The petitioners, teaching and non-teaching employees who had worked at Vaikuntabaliga College of Law, sought consideration of their representation dated 27 August 2026 and financial service benefits calculated from th...
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The petitioners sought to quash two FIRs registered by Kothanur Police: Crime No. 237/2026, alleging offences under Sections 115(2), 329(3), 74, 351(2), 352 and 190 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Crim...
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The petitioner sought, among other reliefs, directions concerning privacy protections, removal or masking of his late father’s name in specified High Court digital records, and restrictions on media publication of con...
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The petitioners, retired teaching and non-teaching employees of a college affiliated with Kuvempu University, sought a direction to count their service from initial appointment until their posts were admitted to grant...
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Respondent No. 2 alleged that, after her 2016 marriage to petitioner No. 1, he and his family subjected her to physical and mental harassment, demanded dowry and gold, and failed to care for her and their child.
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The prosecution alleged that on 1 July 2013, the respondent rode a motorcycle rashly and negligently on the Pakshikere–Haleyangadi Road, struck Vijay near a school bus stop, and failed to comply with his duties after...
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The petitioners, teaching and non-teaching employees of aided educational institutions, sought consideration of their representations and a direction to reckon service from their initial appointment, including service...
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The petitioner-father and respondent No. 2-mother married in 2013 and moved to Ontario, Canada, where their daughter was born in 2020.
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The prosecution alleged that the accused, proprietor of Hoysala Security Services and the complainant’s employer, failed to remit provident-fund contributions totalling ₹19,512 for 2007–2011.
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The IV Additional District and Commercial Court, Dakshina Kannada, dismissed as withdrawn a Section 34 petition challenging an arbitral award, dismissed the landowners’ counter-claim/cross-appeal, and confirmed the aw...
2 MIN READ→
Amulya Enterprises obtained a decree in its commercial suit against IRCTC.
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The petitioners, teaching and non-teaching employees of aided educational institutions, sought recognition of their service from their respective initial appointment dates, including service before their posts were ad...
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The petitioners, fourth-year B.E. students, had pending first-year backlog subjects and sought a special summer semester or supplementary examination.
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Respondent No. 2 alleged that he married accused No. 1, Jayanthi Reddy, on 14 February 2019, but later learned that she had married accused No. 2, Diwakar, in 2014 and had concealed that marriage from him.
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Kingfisher Airlines defaulted on loans advanced by a consortium of banks under a Master Debt Recast Agreement (MDRA); Dr. Vijay Mallya and United Breweries (Holdings) Ltd. had provided guarantees.
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The petitioner owned a site near Madhugiri Fort, a centrally protected monument.
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The petitioner challenged an adjudication order dated 10 December 2025, its summary, and a garnishee notice dated 31 July 2026, all relating to the tax period April 2021 to March 2022.
2 MIN READ→
The plaintiff brought a suit for permanent injunction over an 86 ft × 30 ft property, relying on a registered sale deed dated 22 September 2003, municipal khatha records and tax receipts.
2 MIN READ→
The appellant challenged his conviction under Sections 376 and 420 of the Indian Penal Code (IPC) and sentences imposed by the Sessions Court.
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The petitioners challenged the City Corporation Commissioner’s revised final order dated 10 September 2026 under Section 321(3) of the Karnataka Municipal Corporations Act, 1976 (“KMC Act”), directing removal of an al...
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Ashok Kumar, a direct recruit appointed as Assistant Administrative Officer on 8 May 2003, was placed above Jagadeesh Kumar, an in-service appointee to the same post, in the seniority list finalised in 2004.
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The appellants, cashew-processing concerns, had obtained credit facilities from Canara Bank secured by hypothecation and mortgages.
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The petitioner challenged notices and orders concerning the tax period April 2021 to March 2022.
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The subject land, measuring three acres, was granted to the appellants’ predecessor in 1971.
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The petitioners, serving or formerly serving as guest lecturers in government colleges, sought, among other reliefs, to quash notifications inviting applications for guest lecturers, regularisation from their initial...
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The petitioner challenged an adjudication order dated 15 December 2025 under Section 73 of the KGST/CGST Acts and a subsequent garnishee notice in Form GST DRC-13 dated 17 August 2026.
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The petitioner sought review of the order dated 22 July 2026 in W.P. No. 22125 of 2026.
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The Family Court dissolved the parties’ marriage and awarded the wife permanent alimony of ₹25,00,000.
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The claimants, the deceased Rathnamma @ Nagarathnamma’s married daughter and two adult sons, sought compensation for her death in a road accident on 9 December 2018 involving a goods vehicle.
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The claimant sustained a right-clavicle fracture in a road traffic accident on 14 February 2023.
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The petitioner held a CL-2 licence for premises in Ramamurthy Nagar, Bengaluru. After a school was established 53 metres from the licensed premises, the Deputy Commissioner of Excise directed her to shift the business.
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The petitioners, serving or formerly serving as guest lecturers in government colleges, sought, among other reliefs, to quash notifications inviting applications for guest lecturers, regularisation from their initial...
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Nagaraju obtained probate of an alleged Will dated 5 January 1976 executed by Puttaswamy, in a proceeding in which no respondents were named.
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The respondents, who were beneficiaries under a registered Will dated 3 January 2017 but were not its executors, petitioned for probate and related relief concerning schedule ‘A’ and ‘B’ properties.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the MACT, Bengaluru, for injuries sustained in a road accident involving a motorcycle
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The claimant sought compensation for injuries sustained in a road-traffic accident on 14 May 2023, allegedly caused by the rash and negligent driving of a motorcycle
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The claimant sustained a right proximal humerus fracture with dislocation in a road accident on 17 May 2023.
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The appellants filed an appeal under Order XLIII Rule 1(r) CPC against the order dated 26 October 2024 by which the II Additional Senior Civil Judge and JMFC, Davanagere, allowed the respondents’ application for tempo...
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The claimant sought compensation for injuries sustained in a road traffic accident on 18 February 2022, allegedly caused by the negligent riding of a motorbike.
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The plaintiff filed O.S. No. 6956/2024 seeking a declaration of ownership, possession, mesne profits and consequential relief concerning the suit property.
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The petitioners sought to quash two FIRs registered by Kothanur Police: Crime No. 237/2026, alleging offences under Sections 115(2), 329(3), 74, 351(2), 352 and 190 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Crim...
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The petitioner filed PCR No. 4389/2024 against respondents 2–5, alleging offences under Sections 406, 420, 166 and 120B read with Section 34 of the IPC.
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Punjab National Bank conducted an auction on 29 September 2025 for secured property. The petitioners were the successful bidders and paid 25% of the bid price, amounting to ₹55,41,000; the Bank issued a sale certifica...
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The petitioner-temple sought a declaration under Section 25-B(6)(i)–(ii) of the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997, that Supaarshva Guhe and Naga Theertha, situated on land in S...
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The petitioner, arrayed as accused No. 4, sought to quash the FIR in Crime No. 13/2024, registered for alleged offences under Sections 34, 420, 467, 468, 470 and 471 IPC.
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The petitioner, a shareholder of Karnataka State Seeds Corporation Limited, alleged that shares belonging to deceased shareholders had been transferred fraudulently and sought investigation and consideration of his re...
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The petitioner, plaintiff in a partition suit, marked a sale agreement dated 26 September 1990 as Ex.P14.
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The petitioner purchased an ASUS VG259QR gaming monitor, alleging that it had been represented as NVIDIA G-Sync compatible but did not meet his expectations.
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Respondent No. 2’s land, originally granted in 1977 and sold in 1988, was resumed under the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (“PTCL Act”) and restore...
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Ashok Kumar, a direct recruit appointed as Assistant Administrative Officer on 8 May 2003, was placed above Jagadeesh Kumar, an in-service appointee to the same post, in the seniority list finalised in 2004.
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The plaintiff sued for a permanent injunction concerning her possession and use of a parking space identified as “A” and a common area.
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The petitioners challenged the order dated 22 March 2022 of the Karnataka Land Grabbing Prohibition Special Court in LGC(S) No. 246/2016.
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The appellant, Defendant No. 2 in a partition suit, challenged the decree by filing a first appeal with a delay of 2 years, 5 months and 20 days.
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The plaintiffs, daughters of defendant No. 1 Chinnaswamy, sought partition and separate possession of the suit property.
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The petitions under Article 226 challenged the Karnataka Agricultural Marketing Policy, 2013, and related proceedings; the petitioners in W.P. No. 55908 of 2017 also challenged the Government Order dated 6 January 2014.
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The petitioners filed a writ petition concerning construction at a playground at Site No. 65, HSR Layout, Bengaluru.
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The original writ petitioners were staff nurses appointed at Mandya Institute of Medical Sciences (MIMS).
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The plaintiffs, the wife and children of defendant No. 1, sued for declaration of title to 10 guntas of land, cancellation of a sale deed executed by defendant No. 1 in favour of defendant No. 2, and permanent injunct...
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The petitioners, arrayed as accused Nos. 3 and 4, sought quashing of proceedings in C.C. No. 33923/2018 for offences under Sections 120B, 406 and 420 read with Section 34 of the IPC
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The appeals challenged the writ court’s common order dated 17 November 2015 in W.P. No. 28490/2015 and W.P. No. 15094/2015.
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The connected petitions concerned orders in Com. O.S. No. 540/2025 before the LXXXV Additional City Civil and Sessions Judge (Commercial Court), Bengaluru.
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O.S. No. 79/2007 was a partition suit in which a preliminary decree was passed in 2018 and later confirmed in RSA proceedings in 2024.
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Jagadevi, the respondent in the revision and applicant before the Trial Court, sought under Order IX Rule 13 CPC to set aside an ex-parte judgment and decree dated 4 October 2023 in O.S. No. 143/2022. The suit concern...
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The petitioners challenged Tahsildar orders dated 25 July 2024 concerning lands in Sy. No. 87 at Uganavadi Village, Devanahalli Taluk, and sought restoration of revenue entries in their favour
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The petitioners, accused Nos. 2 and 3, sought anticipatory bail in Crime No. 175/2026 of Humnabad Police Station, registered for offences under Sections 115(2), 118(2), 351(2), and 352 read with Section 3(5) of the Bh...
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The petitioners, who claimed to be working as Auxiliary Nurse Midwives in Government hospitals, sought reconsideration of their claims for regularisation or absorption, relying on representations dated 22 June 2026 an...
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The plaintiffs filed O.S. No. 36/2021 seeking a declaration of ownership over land measuring 6 acres and 2 guntas, a declaration that a sale deed dated 5 April 2019—allegedly executed under a GPA—was null and void and...
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The petitioner, a Junior Assistant appointed to GESCOM on compassionate grounds, sought to change his service-record date of birth from 1 July 1966 to 1 July 1971.
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The respondent obtained a decree for possession and recovery of rent in O.S. No. 42/2019 on 10 July 2023.
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The petitioner filed O.S. No. 52/2022 seeking declaration and permanent injunction concerning the suit properties. Both parties sought temporary injunctions under Order XXXIX Rules 1 and 2 of the Code of Civil Procedu...
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The petitioners, operators of fair price shops in Kalaburagi district, challenged notifications issued by the Deputy Director for Food and Civil Supplies proposing new fair price shops and reallocating certain ration...
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Sharadabai, the petitioner’s mother, sought maintenance of ₹20,000 per month from her two sons.
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The petitioner sought a reference for enhanced compensation for acquired land. After the parties had adduced evidence and the matter was posted for final arguments, he applied under Order VI Rule 17 read with Section...
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The wife sought maintenance of ₹20,000 per month under Section 125 Cr.P.C. The Family Court, after the husband failed to file objections or cross-examine her, awarded her ₹10,000 per month from the date of the petitio...
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The petitioners sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 195A of the Indian Penal Code, alleging that they had threatened a witness...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from his wife’s death by suicide at her parents’ home on 20 April 2026.
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The appellants, corporators/councillors of the Bidar City Municipal Corporation, filed two writ appeals under Section 4 of the Karnataka High Court Act, 1961, challenging the learned Single Judge’s judgment dated 23 A...
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Sunita and her minor daughter sought maintenance under Section 125 Cr.P.C.
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The petitioner alleged that respondent No. 7 was undertaking unauthorised construction on land claimed by the petitioner. He submitted complaints to the municipal authority on 25 May and 5 June 2026, seeking that the...
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The petitioner and other plaintiffs filed O.S. No. 368/2023 seeking a declaration of ownership and consequential reliefs concerning land in Sy. No. 463/B, measuring 7 acres 33 guntas, at Manvi.
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Chandappa sued for a declaration of ownership over land measuring 16 acres and 28 guntas, a declaration that a sale deed dated 5 April 2019 was void and not binding on him, and recovery of possession.
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The respondent-plaintiff filed O.S. No. 34/2021 seeking a declaration of ownership over land measuring 9 acres 31 guntas, a declaration that a sale deed dated 26 July 2019 was null and void and not binding on her, and...
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GESCOM obtained a judgment and decree dated 21 August 2006 in O.S. No. 485/2002 against M/s Chittapur Cement Private Limited for electricity dues.
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The petitioner, accused No. 3, was alleged to have instigated accused Nos. 1 and 2 to cause the death of her husband, allegedly because he had discovered her relationship with accused No. 1.
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The petitioner sued for declaration, partition and separate possession, claiming that the suit property was joint family/Matruka property and that no partition had taken place.
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The claimants in two separate proceedings under Section 166 of the Motor Vehicles Act, 1988 sought compensation for injuries sustained in road accidents.
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The claimants filed a petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for their son’s death.
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The Company charged its workman, Yenkoba, with carrying away nine pieces of company scrap or iron material on 31 July 2005 and dismissed him after a domestic enquiry.
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The complainant alleged that she and the petitioner had been in a relationship since 2020. She alleged that, on 20 February 2021, he forcibly had sexual intercourse with her, took private photographs and videos, and l...
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The petitioner, a 21-year-old student, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in Crime No. 127/2026, registered under Sections 69 and 352 of the Bharatiya Nyaya Sanhita...
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The appellant had been granted anticipatory bail in a case alleging offences under Sections 132, 352 and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Sections 3(1)(r), 3(1)(s) and 3(1)(w) of the SC/ST (Preve...
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The parties married on 19 May 2019 and lived together for approximately four weeks, before the wife left the matrimonial home on 25 June 2019.
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A complaint alleged irregularities in identifying beneficiaries under a housing scheme, including allotments to relatives of the Gram Panchayat President.
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The petitioner, a Police Constable, was charged in disciplinary proceedings in March 2016 for allegedly assaulting a person at a police station.
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The petitioner, accused No. 3, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Sessions Case No. 17/2026, arising from an alleged incident on 17 August 2025 in which he and oth...
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The petitioners, the complainant’s parents-in-law and accused Nos. 2 and 4, sought to quash proceedings in C.C. No. 11809/2025 arising from Crime No. 67/2025.
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The National Highways Authority of India (NHAI) sought review of a common order dated 2 June 2025 in six connected writ proceedings.
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Laxmi and her two children sought maintenance under Section 125 Cr.P.C., alleging that Laxmi married Naveen Kumar on 15 November 2019 and that he neglected to maintain them.
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The petitioner, complainant in a case under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”), alleged that the respondent had issued a cheque for ₹12,50,000 towards loans of ₹6,00,000 and ₹6,50,000.
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The respondent obtained a decree for declaration and possession in O.S. No. 4469/2017 on 14 December 2023 and initiated execution proceedings.
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The petitioner brought an eviction and delivery-of-vacant-possession suit, claiming rights over the ground floor under a Will dated 9 February 2014 executed by Smt. B.K. Sujatha.
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The petitioner-plaintiff instituted a suit seeking declaration and permanent injunction concerning Site No. 44/8, carved out of Survey No. 44. The defendants claimed rights over a larger property and another item.
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The petitioner-plaintiff filed O.S. No. 124/2024 seeking a permanent injunction concerning the suit schedule property and sought temporary relief under Order XXXIX Rules 1 and 2 CPC.
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The petitioners instituted a suit for partition and separate possession. The defendant’s written statement referred to a Will dated 5 November 1994 and a partition deed dated 1 March 2006; the partition deed also refe...
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The petitioner, arrayed as Accused No. 10, sought to quash proceedings in C.C. No. 1476/2022 arising from Crime No. 284/2018, alleging offences under Sections 417, 420, 407, 408, 409, 272, 273, 120B, 34 and 37 IPC.
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The petitioner joined the KSRTC as a conductor in 1973, was later promoted, and retired on 30 June 2005 after 32 years of service.
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The petitioner’s GST registration was cancelled after a show-cause notice dated 13 May 2025 alleged a breach of Rule 21(b) of the CGST Rules, but referred only to issuing invoices or bills without supply of goods or s...
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In O.S. No. 5367/2023, the petitioners applied under Order XI Rule 14 CPC for production of the original sale deed and deed of exchange, both dated 24 September 2021.
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The petitioner challenged, under Article 227 of the Constitution, the Trial Court’s order dated 20 August 2026 allowing the respondents’ application for police protection in O.S. No. 360/2025.
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The petitioner challenged orders under Sections 74(9) and 107 of the CGST/KGST Acts concerning tax periods 2023–24 and 2024–25, as well as a garnishee notice in Form GST DRC-13 under Section 79(1)(c).
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The petitioner relied on a Hakku Pathra and revenue entries issued in respect of a 30 x 50-foot site at Pattandur Village, and sought an E-Khatha from the Greater Bengaluru Authority (GBA).
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The petitioner sought to quash the charge sheet and proceedings in Special Case No. 598/2023, arising from allegations under Sections 376(2)(n), 506, 504, 323 and 417 IPC and Sections 3(1)(w), 3(2)(v) and 3(2)(va) of...
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Basappa appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for injuries sustained in a road accident on 24 November 2024.
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The petitioners sought to quash the charge sheet in C.C. No. 137/2019, arising from Crime No. 280/2015, for offences under Sections 143, 144, 147, 148, 341 and 324 read with Section 149 of the IPC
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The dispute arose from a Cinema Direction Agreement dated 14 January 2022.
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The petitioner sought review under Section 114 read with Order XLVII Rule 1 of the Code of Civil Procedure of the High Court’s judgment dated 03.09.2026 in MFA No. 6129 of 2024.
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The petitioners, arrayed as accused Nos. 3 and 4, sought quashing of proceedings in C.C. No. 33923/2018 for offences under Sections 120B, 406 and 420 read with Section 34 of the IPC
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The petitioners, arrayed as accused Nos. 2 and 3, sought to quash proceedings in C.C. No. 948 of 2017 for offences under Sections 420 read with 34 IPC.
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The appellants, the legal representatives of the deceased vehicle owner, sought to appeal the Tribunal’s 23 November 2015 award fastening liability on her in a motor accident claim.
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The claimant, a 57-year-old KSRTC security guard, sustained a trimalleolar fracture of the left ankle when the insured TATA Sumo collided with his scooter on 4 June 2014. He sought compensation under Section 166 of th...
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The petitioners were charge-sheeted under Sections 306 read with 34 of the Indian Penal Code (IPC), based on an allegation that they assaulted and abused Nagaraj in public on 18 March 2022 and told him to “go and die”...
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The claimant was injured when a car allegedly driven rashly and negligently collided with his scooter on 22 April 2009. He sought compensation under Section 166 of the Motor Vehicles Act.
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The complainants filed a civil contempt petition alleging willful disobedience of the order dated 17 April 2023 in W.P. No. 13350 of 2022 (L-RES).
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The petitioners, arrayed as accused Nos. 3 and 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 22(C) and 8(c) of the Narcotic Drugs and Psy...
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The petitioner challenged the Trial Court’s order appointing the Taluk Surveyor as Court Commissioner under Order XXVI Rule 9 CPC in a suit concerning alleged encroachment and recovery of possession.
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On 6 September 2009, the claimant was injured when an auto-rickshaw collided with his motorcycle.
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The appeals arose from a common judgment and award in four motor accident claim petitions concerning a collision between a lorry insured by Go Digit General Insurance Ltd. and a car insured by United India Insurance C...
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The suit property had been bequeathed by its owner, who died in 2006, to his minor children.
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The Bangalore City Institute suspended respondent No. 3, one of its members, for three months following complaints of misconduct and breaches of the Institute’s rules
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The appeals challenged the writ court’s common order dated 17 November 2015 in W.P. No. 28490/2015 and W.P. No. 15094/2015.
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The petitioner claimed rights over the subject property through a re-grant order dated 26 June 1953 in favour of his father.
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The petitioners challenged the Trial Court’s order rejecting their application under Order I Rule 10(2) of the Code of Civil Procedure, 1908 (CPC), to implead a subsequent purchaser in a pending partition suit.
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Respondent No. 2 alleged that, after her marriage to petitioner No. 1, petitioners Nos. 1 and 2 harassed and assaulted her over an alleged unpaid dowry amount of ₹2,00,000; the complaint also alleged that petitioners...
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The petitioners claimed through their predecessor, Thaniya Mukhari, that he cultivated the subject land as a tenant and had applied in Form No. 7 for occupancy rights.
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The petitioners, accused Nos. 2, 3, 6 and 7, faced proceedings for offences under Sections 465, 468, 471 and 420 read with Section 34 of the IPC.
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The petitioners, claiming through their predecessor Sri Dyavayya, sought restoration of revenue entries concerning four acres in Old Survey No. 317, now Survey No. 648, of Heggadde Village, Sakaleshpura Taluk.
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The petitioners challenged Tahsildar orders dated 25 July 2024 concerning lands in Sy. No. 87 at Uganavadi Village, Devanahalli Taluk, and sought restoration of revenue entries in their favour
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The petitioners challenged three revenue orders: the Deputy Commissioner’s order dated 2 August 2024 in R.P. No. 275/2023, the Assistant Commissioner’s order dated 1 April 2023 in R.A. (S) Nos. 08/2022 and 65/2022, an...
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The petitioners challenged the trial court’s order dated 21 February 2026 in O.S. No. 1207/2026, which issued notice on their applications under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure (CPC) but decli...
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The petitioners, legal representatives of Lakamma, claimed that Lakamma’s husband, Honnaiah, had been a tenant of two acres in Sy. No. 65, Kammasandra Village, held as jodi inam land.
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The petitioner, Accused No. 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a murder case arising from Crime No. 246/2023 of Hennur Police Station.
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The petitioners, arrayed as Accused Nos. 1–17, challenged the cognizance order and charge sheet in C.C. No. 208/2020, arising from Crime No. 214/2019, registered for offences under Sections 143, 153, 117 and 149 of th...
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The petitioners, former daily-wage employees of the Karnataka Housing Board whose services were later regularized, retired between 2017 and 2022.
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The petitioners challenged the order dated 12 August 2026 in Execution No. 19/2018. That order directed the Tahsildar/ADLR to assist the Surveyor in measuring the allegedly encroached suit property, directed police ai...
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Proceedings under Section 67(2) of the Karnataka Land Revenue Act, 1964, were initiated by the Assistant Commissioner following a direction in an earlier writ petition to consider a representation.
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On 29 May 2019, the claimant, a pillion rider, was injured in a collision involving the motorcycle on which he was travelling and the respondents’ car.
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The petitioners challenged the Karnataka Appellate Tribunal’s order allowing respondent No. 5’s appeal and setting aside the Deputy Commissioner’s direction to remove an alleged encroachment or blockage of a cart road...
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The petitioners, heirs of M. Muniyappa, challenged the Land Tribunal’s order granting respondent No. 3 occupancy rights over land in Ganakallu Village.
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The petitioner, defendant No. 5(b) in a partition suit instituted in 2014, was brought on record as the legal heir of deceased defendant No. 5 in 2018.
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The petitioner, Accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 302, 307 and 114 read with Section 34 of the IPC.
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The petitioner, arrayed as accused No. 1, sought to quash proceedings in C.C. No. 410/2021 arising from a police case alleging offences under Sections 379 read with 34 of the IPC, Section 104(A) of the Karnataka Fores...
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The petitioner challenged the appellate judgment dated 17 October 2025, which had affirmed his conviction under Section 138 of the Negotiable Instruments Act, 1881, in C.C. No. 18816/2019.
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The petitioner was awarded a contract for construction of an Academic Block at Air Force Technical College, Jalahalli, Bengaluru, under an agreement dated 13 February 2018 containing an arbitration clause in Condition...
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The plaintiff claimed title to and possession of Site No. 183 under registered conveyances dated 19 November 2007, 24 December 2004 and 6 December 2003, and sought a permanent injunction after the defendant allegedly...
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The plaintiff claimed ownership of the suit property under a registered sale deed executed in her favour by her husband, who acted as the general power of attorney holder of Hanumaiah, the original owner.
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The petitioners, employees of Sri Kukke Subramanya Temple, sought a direction to the State authorities and the Temple’s Executive Officer to consider their representations seeking extension of the Fifth and Sixth Pay...
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The land in dispute was granted to Hanumantharayappa under Bagar Hukum in 2003.
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The subject land was granted to Muniyappa in 1978.
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The authorities invited applications for a Fair Price Shop at Kondamvaripalli Village, with the authorization reserved for persons with disabilities.
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Chikkajala Police registered Crime No. 90/2023 against the petitioners and others for alleged offences under Sections 3(1)(g) and 3(1)(f) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 19...
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The petitioners challenged the Tahsildar’s order dated 16 January 2025 attaching property connected with the project.
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Respondent No. 2 alleged that petitioner No. 1, a teacher, promised to secure a medical seat in Russia for his son and received ₹5,69,900 through bank transfers, but no seat was procured.
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The petitioners challenged a Tahsildar’s order dated 16 January 2025 attaching the subject property.
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The petitioners challenged the Tahsildar’s order dated 16 January 2025 attaching property in connection with amounts allegedly due to respondents 5 and 6.
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The petitioners challenged the Tahsildar’s order dated 16 January 2025 attaching the subject property
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The claimant, aged 19 at the time, sustained injuries in a road traffic accident on 11 August 2021 involving an auto-rickshaw.
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Respondent No. 4’s order concerning amounts due to respondent No. 5 led to action by the revenue authorities.
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The petitioners challenged a Tahsildar’s order dated 16 January 2025 attaching the subject property in connection with arrears allegedly due to respondent No. 5.
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The petitioners, serving or retired employees of educational institutions, sought consideration of their representation dated 28 August 2026 and grant of service benefits by counting service rendered before their post...
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The petitioners sought to quash proceedings under Section 482 of the Code of Criminal Procedure in C.C. No. 8369/2021, arising from a police complaint alleging offences under Sections 332, 353 and 504 read with Sectio...
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The petitioner claimed that Obalappa had granted her a power of attorney over site No. 66 in Andrahalli in 1988, followed by a registered sale deed in her favour in 2006.
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The disputed land was granted to Chandanaik in 1953–54 and sold in 1995.
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The petitioners challenged a Tahsildar’s order dated 16 January 2025 attaching property connected with their project.
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The claimant sustained injuries in a road traffic accident on 17 November 2021, allegedly caused by the negligent riding of a motorcycle.
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The claimant sought compensation for injuries sustained in a road-traffic accident on 21 April 2023, allegedly caused by the rash and negligent driving of a motorcycle.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Senior Civil Judge and MACT, Chikkanayakanahalli, in MVC No. 242/2025.
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The land was granted to Denyanaaika in 1968–69 and allegedly sold by him in 1970.
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Bhaskar and Shanthla claimed compensation for the death of their father, Thimmachar, in a motorcycle accident on 1 December 2023.
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The claimant sought compensation for injuries sustained in a road accident on 14 June 2022, allegedly caused by the rash and negligent driving of a lorry.
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The petitioners challenged the Tahsildar’s order dated 16 January 2025 attaching property in connection with amounts allegedly due to respondents 5 and 6, contending that attachment and sale of the entire project were...
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The petitioner claimed to be the legal representative of Sanniah, whose land was submerged by the Hemavathi Reservoir Project.
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The land was granted to Pothulappa in 1974 and resumed to the grantee’s family in 1983.
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The appeals arose from a common judgment and award in four motor accident claim petitions concerning a collision between a lorry insured by Go Digit General Insurance Ltd. and a car insured by United India Insurance C...
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The prosecution alleged that the accused obstructed a village waterman, Krishnamurthy, while he was regulating water supply, abused and assaulted him, causing injuries including the loss of three teeth, and threatened...
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The petitioners filed two writ petitions under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, seeking to quash private complaints, orders referring them for...
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The claimant sustained injuries, including a comminuted fracture of the right distal radius and ulna, in a road traffic accident on 14 June 2022.
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The prosecution alleged that, on 12 October 2012, the respondent, driving a Kerala State Road Transport Corporation bus, drove rashly and negligently on the wrong side of the road and collided with a Maruti Alto car.
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The prosecution alleged that B. Nagaraju, a Bill Collector at Amble Gram Panchayat, demanded ₹2,000 from the complainant for an assessment extract and construction licence.
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The petitioner purchased property at an auction conducted by the respondent-Bank in 2006. Although the sale deed was registered in his favour that year, possession was delivered only on 7 March 2011, due to pending pr...
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The plaintiff claimed ownership and possession of the suit property under a registered sale deed dated 3 February 2018 and alleged interference by the Bangalore Development Authority (BDA). He sought a permanent injun...
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The prosecution alleged that, on 13 October 2015, the appellants had cultivated 70 cannabis plants on forest land in Survey No. 10 of Dobylu Maskani village.
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The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a motorcycle struck the motorcycle on which he was travelling as a pillion rider, causing fractures and other injuries.
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The connected petitions concerned orders in Com. O.S. No. 540/2025 before the LXXXV Additional City Civil and Sessions Judge (Commercial Court), Bengaluru.
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O.S. No. 79/2007 was a partition suit in which a preliminary decree was passed in 2018 and later confirmed in RSA proceedings in 2024.
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The plaintiffs sued for partition, claiming that the suit properties were joint-family properties inherited from Chikka Veeranna.
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M/s Geason Mobilities was registered as a partnership firm in 1981 and later reconstituted in 2003.
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The prosecution alleged that on 28 October 2018 the petitioner, driving a Maruti Ertiga, drove rashly and negligently, struck a road divider, and collided with a Maruti Swift, causing deaths and injuries.
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The petitioners challenged the Deputy Commissioner’s order dated 6 October 2025, made under Section 306 of the Karnataka Municipalities Act, 1964, concerning their claimed rights in a residential property.
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The petitioner was arraigned as accused No. 5 in a prosecution under Section 138 of the Negotiable Instruments Act, 1881, arising from the dishonour of a cheque issued by B9 Beverages Limited, the first accused company.
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The petitioners stated that they had been appointed on daily-wage basis as Waterman-Cum-Bill Collectors or in related municipal posts under the fifth respondent, City Municipal Council, Koppal, in 1999, and had contin...
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Sunil and Pooja, both Hindus, married on 4 April 2021. Pooja alleged that Sunil had misrepresented his employment and income before marriage, treated her with cruelty, and made no meaningful effort to resume cohabitat...
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The wife and her minor son sought residence in a house at Belavanki, claiming it was their shared household and that the wife had been driven out by her husband and in-laws.
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The Special Land Acquisition Officer (SLAO) determined compensation for the respondent’s acquired land in Bikanalli village at Rs.84,000 per acre, using the sales-statistics method
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The complainant alleged that the accused issued a cheque for ₹4,75,000 towards repayment of an investment.
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A five-year-old child was injured when a motorcycle struck her while she was standing by the roadside outside her home. She sustained a fracture of the left femur and scalp abrasions and was hospitalised for six days.
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The petitioner, arrayed as accused No. 3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the death of Gangadhara.
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The petitioner, wife of convict Madhu @ Madhurnath, sought a direction for his release on general parole for 90 days so that he could attend to his 75-year-old, bedridden mother.
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The plaintiffs sued for declaration of ownership and permanent injunction concerning property features including a bath shed, well, channel, and boundary structures.
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The petitioner claimed that he was appointed as a daily-wage Sweeper at Karnataka College in 1996–97 and thereafter worked as a monthly-rated employee against a sanctioned vacant post.
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The petitioner, a civil contractor, sought declarations concerning the validity of Section 7(3) read with Clause 6 of Schedule II of the GST Act, reimbursement from government employers of additional GST allegedly pai...
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The petitioner, a driver-cum-conductor with NWKRTC, was accused of issuing excess Shakti Yojana tickets to inflate revenue and obtain an additional incentive of ₹2,044.
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The petitioner, a Driver-Cum-Conductor with NWKRTC, was dismissed in 2012. The Labour Court set aside the dismissal and directed his reinstatement; the High Court upheld the award on 29 January 2025. He was reinstated...
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On 12 June 2024, police intercepted a car on Om Beach Road, Gokarna, and allegedly seized 93 liquor bottles containing 63 litres and 750 ml from its boot. The police registered Crime No. 49/2024 under Sections 32, 34...
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On 15 August 2021, the deceased, Ranjeet Patil, died after a tanker collided with his motorcycle from behind
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The Family Court, Belagavi, ordered the husband to pay monthly maintenance of ₹10,000 to his wife and ₹5,000 to each of their three children in Criminal Miscellaneous No. 120/2022.
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On 8 September 2020, the appellant was injured when a Tata Ace allegedly collided with his motorcycle near APMC Gate, Gokak.
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On 30 June 2021, the appellant was struck by a NWKRTC bus while walking inside the Ranebennur bus stand.
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The deceased’s daughter initially complained that her mother had pushed the deceased during a scuffle, causing him to fall and sustain a head injury.
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Karnataka Act No. 1 of 2023 increased reservation for Scheduled Castes (SCs) from 15% to 17% and for Scheduled Tribes (STs) from 3% to 7%, while leaving the 32% reservation for other backward classes unchanged.
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The petitioners challenged judgments of conviction for offences under Section 138 of the Negotiable Instruments Act, 1881, in C.C. Nos. 57662/2022 and 57663/2022, as affirmed in appeals by the Sessions Court
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The connected petitions arose from cross-criminal proceedings between family members concerning inter se disputes described as civil in nature.
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Respondent No. 2 alleged that, during a property dispute, the petitioners attempted to trespass onto her property, obstructed construction, abused her and threatened her on 12 October 2025.
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The claimant, a pillion rider, alleged that he was injured when the motorcycle on which he was travelling fell after its rider lost control; he sought compensation under the Motor Vehicles Act, 1988.
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The petitioner challenged convictions under Section 138 of the Negotiable Instruments Act in four separate revision petitions.
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The petitioner operated a beverage-manufacturing unit, including packaged drinking water, in Manvi.
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The petitioner, a convicted prisoner whose appeal was pending, had been granted 60 days’ general parole from 9 July to 7 September 2026 and a further 30 days from 8 September to 7 October 2026.
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The petitioner, proprietor of a spa in Kalaburagi, alleged that police officials had, without notice or a closure order, compelled him to shut the business.
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HPCL advertised a retail-outlet dealership on 28 June 2023.
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The petitioners were allotted industrial plots in Kolhar Industrial Area in 2010 and entered into registered lease-cum-sale agreements. KIADB later issued notices under Section 34-B(1) and (3) of the Karnataka Industr...
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The petitioners, whose properties are situated in Moratagi, Devarahippargi, Kumatagi and Jeratagi, alleged that structures and/or land were affected by highway works without acquisition proceedings or payment of compe...
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The petitioners were students admitted to Gurukrupa ITI College, Lingasugur, for the 2017–19 academic year.
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The petitioners challenged an order imposing a penalty of ₹1 crore on Petitioner No. 2 and a subsequent order concerning its permission for the 2026–27 academic year.
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The petitioner challenged convictions under Section 138 of the Negotiable Instruments Act in four separate revision petitions.
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The petitioners challenged the order dated 18 December 2025 in Special C.C. No. 338/2020, by which the trial court restored the case and directed summons to accused Nos. 1 to 7.
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The claimant, a pillion rider, alleged that he was injured when the motorcycle on which he was travelling fell after its rider lost control; he sought compensation under the Motor Vehicles Act, 1988.
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The petitioners challenged the trial court’s order dated 9 April 2025 issuing summons in Special C.C. No. 137 of 2020.
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The claimant, then a first-year B.Com. student, sustained a degloving injury to the plantar aspect of her left foot in a road accident involving a TATA 407 goods vehicle on 16 April 2022.
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The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a car struck his motorcycle near Srirangapatna on 24 March 2019 and caused injuries.
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The petitioner was allotted Shop No. 145 at the Dasanapura Sub-Market Yard on a monthly leave-and-licence fee of ₹61,500.
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The land in dispute had been granted to Ramdas Naik, and the grant records included a 15-year non-alienation condition.
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Respondent No. 2 filed PCR No. 171/2020 before the jurisdictional Magistrate. The Magistrate referred the complaint to police under Section 156(3) of the Code of Criminal Procedure, 1973 (CrPC), leading to registratio...
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Respondent No. 2, a member of the Karnataka College Lecturers and School Teachers Housing Co-operative Society Ltd., purchased Site No. 181 under a sale deed dated 26 March 2021 for stated consideration of Rs. 8,37,482.
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A complaint alleging an online share-investment fraud led to registration of Crime No. 181/2026 against an unknown person for offences under Section 66(D) of the Information Technology Act, 2008, and Sections 318(4) a...
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The appellants, children of Anjinappa, sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that an Eicher lorry struck and killed their father while he was walking beside NH-207 on 2 Decemb...
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The petitioners, accused Nos. 1, 3 and 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the murder of Obanna.
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The complainant alleged wilful disobedience of the Single Judge’s order dated 22 August 2025 in W.P. No. 17043 of 2025.
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The petitioner challenged the compensation awarded for land acquired in 2004 and sought a reference under Section 18 of the Land Acquisition Act, 1894, asserting that the compensation was inadequate.
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The petitioners, arrayed as accused Nos. 5 to 7, sought to quash proceedings in C.C. No. 2355/2023, arising from a Kollur Police Station case under Section 160 of the Indian Penal Code (IPC).
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Respondent No. 2 complained that accused No. 1 agreed to sell him eight cents of land for ₹3,50,000, received ₹3,00,000 as advance, and later refused to execute the sale deed. The petitioner, accused No. 2, signed the...
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On 2 January 2012, the appellant was injured when a KSRTC bus collided with the car in which he was travelling.
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The petitioners claimed an interest in 2 acres 37 guntas in Sy. No. 133/2, Goraghatta Village, said to have been endowed for village service and subsequently re-granted.
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On 15 March 2013, the claimant was riding a motorcycle when an autorickshaw allegedly hit it, causing a fracture of the left humerus and radial nerve palsy.
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The petitions arose from cross-complaints between family members following an incident on 17 April 2024, in the context of a property dispute.
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The appellant and the deceased, Binod, worked as security guards at a hostel in Bengaluru and shared a room with other guards. The prosecution alleged that, on 15 October 2017, after the deceased refused to provide th...
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Respondent No. 2, a regional sales manager and authorised representative of a ceramic-products company, alleged that the company supplied goods to the petitioners on credit and that an amount remained unpaid.
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The petitioners sought to quash two proceedings arising from a matrimonial dispute: a prosecution under Sections 498A read with 34 IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961, and an application under...
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The plaintiff sought specific performance of an alleged agreement of sale dated 24 March 1978, under which the defendants’ grandfather purportedly agreed to sell the suit property for Rs. 2,000, said to have been paid...
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The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure of M.C. No. 89/2021, pending before the Senior Civil Judge and JMFC, Anekal, to the Principal Judge, Family Court, Bengaluru.
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The petitioners sought to quash the charge sheet and proceedings in C.C. No. 225/2026, arising from a complaint alleging offences under Sections 189(2), 191(2), 329(3), 352, 351(2) and 190 of the Bharatiya Nyaya Sanhi...
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The petitioner was charged under Section 103(1) of the Bharatiya Nyaya Sanhita, 2023, with murdering Dileep Sharma. The prosecution alleged that, after a dispute over a debt of ₹3,000 between the petitioner and CW-2,...
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Respondent No. 2 alleged that her husband was injured when an explosive substance placed near their field detonated after he touched it.
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Respondent No. 2 complained that a group of persons gathered at the Hosakote toll plaza, assaulted employees, damaged toll-booth property and computer systems, took toll-collection cash, and set fire to the booths.
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The petitioner claimed ownership of 30 guntas in Sy. No. 10/6, Billinakote Village, acquired for an industrial estate under the Karnataka Industrial Areas Development Act, 1966 (KIAD Act).
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Respondent No. 1 filed a complaint under Section 200 of the Code of Criminal Procedure alleging an offence under Section 138 of the Negotiable Instruments Act after a cheque for ₹3,00,000 issued by respondent No. 2 wa...
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The petitioner had been allotted Site No. D31, measuring 30 × 25 feet, in Block ‘B’ of the APMC Yard, Bandipalya, Mysuru.
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The petitioners, legal heirs of S. Thippaiah, sought relief concerning 34 guntas in Sy.No.63/P and 5 guntas in Sy.No.62/22 at Hemmigepura Village, which had been included in the acquisition for the Banashankari VI Sta...
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The petitioner challenged preliminary and final notifications issued under Sections 28(1) and 28(4) of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”), proposing acquisition of his lands at Mogaru Vi...
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The petitions challenged preliminary and final notifications concerning lands in Marpadi Village, Moodbidri Hobli, issued for acquisition for an underground sewage-line project.
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MUDA allotted the petitioner, under a scheme for Scheduled Castes and Scheduled Tribes, Site No. 902 in Lal Bahadur Shastri Nagar, Mysuru, for ₹3,91,000. After crediting her initial payment of ₹11,730, the balance was...
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The petitioner, alleged to be the owner of premises rented to a foreign national who overstayed in India without a valid passport or visa, was charge-sheeted for offences including Section 188 of the Indian Penal Code...
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The petitioners sought to quash proceedings in C.C. No. 169/2020 for offences under Sections 420, 468 and 471 read with Section 34 IPC, arising from P.C.R. No. 40/2019.
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The Tahsildar, acting as Taluk Executive Magistrate, passed an order dated 16 June 2016 in MAG.CR.No.161/2015-16 invoking Section 145 Cr.P.C.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 118/2025, registered for offences under Sections 64(2)(m), 78 and 65(1) of the Bharatiya Nyaya Sanhita...
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The deceased, Varalakshmi, had been in a relationship with accused No. 1, who allegedly promised to marry her and borrowed her gold and money, but later failed to marry her.
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The petitioner, a KSRTC Traffic Controller, sought to quash proceedings in Spl.C.C. No. 31 of 2024 arising from Crime No. 354 of 2023, registered for offences under Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes...
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The petitioner, proprietor of a rice mill, claimed that he only hulled paddy belonging to others for a fee and was neither a trader nor a dealer in paddy or rice.
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The plaintiff sued for specific performance of an agreement of sale dated 24 January 2006, alleging that the full consideration had been paid and that completion was to follow the defendant’s name being entered in the...
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Respondent No. 2 alleged that, during a property dispute, the petitioners attempted to trespass onto her property, obstructed construction, abused her and threatened her on 12 October 2025.
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The petitioner sought regular bail in two NDPS cases arising from Crime Nos. 40 of 2023 and 91 of 2024, in which the alleged offence was under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act...
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The petitioners, arrayed as accused Nos. 8 to 11, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the death of Yashawantha.
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Respondent No. 7’s predecessor, Baikula, was allegedly granted 4 acres 38 guntas in old Sy. No. 44 (new Sy. No. 159), Guddethota Village.
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The land was granted to Karethimmaiah in 1960 and sold under a registered sale deed in 1966. Resumption proceedings initiated in 1980 were rejected by the Assistant Commissioner, and that decision was affirmed by the...
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The petitioner relied on an Official Memorandum dated 11 September 1978, under which land in Survey No. 106, Dasanapura Village, was granted to him and seven others.
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The subject land was granted to Ugrappa in 1956 and sold under a registered sale deed in 1989.
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The land was granted to Mari Naik in 1961. He sold one acre in 1969; that parcel passed through subsequent purchasers, while the remaining acre was sold in 1989. K.S. Shivalingaiah acquired both acres and sold them to...
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On 11 February 2015, a Toyota Qualis and an APSRTC bus collided head-on near Kuderu Village on the Bellary–Ananthapur Road. The Qualis driver, Syed Azam Pasha, and passenger, Khaja Khan, died.
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The parties’ registered Lease Deed provided, among other things, for termination by the lessee on six months’ written notice under Clause 21.1, and for termination in specified circumstances under Clauses 21.2–21.4.
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The petitioners, former office-bearers and directors of the third respondent co-operative society, challenged a 7 August 2026 order under Section 29-C disqualifying them and a consequential order appointing a Special...
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The subject land was granted in 1948 to Chinnakonda Bhovi.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act for the death of Trilochan Kundu, who died after a KSRTC bus struck his motorcycle from behind on 25 October 2020
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The workman, a KSRTC conductor, was punished on 20 March 2004 by reduction of basic pay by three stages with cumulative effect and by treating his suspension period as not on duty, after a domestic enquiry found that...
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The petitioners challenged sale notices issued by IDFC First Bank under the SARFAESI Act, including notices dated 15 May, 23 June and 21 September 2024.
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The petitioners sought regularization of their occupation of land in Sy. No. 198, Mahadeva Kodigehalli Village.
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Fouziya sustained injuries in a road traffic accident on 21 November 2019 involving a scooter owned by Sharath.
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The parties were the four children of Muslappa.
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Ashok Kumar Chauhan died from injuries sustained in a road accident on 1 November 2019 involving a car owned by Gopalakrishna A.
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The prosecution alleged that on 7 July 2010, the appellants and others attacked Daniel, Kiran and their companions near a food shop in Jayanagar, Bengaluru.
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A disciplinary inquiry was initiated against the petitioner under Rule 14-A of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957, concerning the selection of 174 beneficiaries.
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The plaintiffs sued for a permanent injunction to restrain the defendant from encroaching on an alleged 15 ft. × 20 ft. open space adjoining his purchased plot in Survey No. 126, Kolkur Village
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The appellant, the deceased’s wife, challenged the acquittal of five accused charged with offences including murder under Sections 302 and 149 of the Indian Penal Code, arising from an alleged assault on her husband o...
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The petitioner’s father, a government schoolteacher, died in harness on 21 September 2014, leaving the petitioner and her mother as his legal heirs.
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The proceeding was initiated suo motu under Section 15 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution, following alleged scandalous and unwarranted remarks against the judicial officer...
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The petitioner, a former Deputy Manager of the State Bank of India (SBI), retired under the Voluntary Retirement Scheme on 28 February 2007. He commuted one-third of his pension and received ₹4,27,442, with ₹3,631 ded...
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The petitioner challenged two orders made in R.A. No. 80/2023: an order dated 9 January 2024 allowing the respondent’s application under Section 5 of the Limitation Act to condone a delay of four years and four months...
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The petitioners sought review of the High Court’s order dated 17 April 2025 dismissing their writ petition.
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The petitioners challenged sale notices issued by IDFC First Bank under the SARFAESI Act, including notices dated 15 May, 23 June and 21 September 2024.
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A contract employee sustained grievous injuries, including a fracture, in an accident at the petitioner’s factory.
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Srinivasa died in a road accident on 8 March 2022 involving a KSRTC bus.
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The plaintiff sued for a permanent injunction concerning land in Sy. No. 28/34, measuring 4 acres 15 guntas, claiming possession under a grant and relying on the saguvali chit and revenue records.
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The prosecution alleged that on 7 July 2010, the appellants and others attacked Daniel, Kiran and their companions near a food shop in Jayanagar, Bengaluru.
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The plaintiffs sought a permanent injunction concerning 20 guntas in Sy. No. 72/1A-P1, claiming their father had purchased the land, retained it after selling a portion, and that they succeeded to his possession.
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The petitioners sought to quash proceedings in C.C. No. 6778/2020 before the XLI Additional Chief Metropolitan Magistrate, Bengaluru, alleging offences under the Water (Prevention and Control of Pollution) Act, 1974,...
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The plaintiffs, children of late Raghuraje Urs and defendant No. 1 Lakshmamma, sought partition and separate possession of their claimed shares in A- and B-schedule properties.
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The petitioners challenged the Senior Civil Judge, Bagepalli’s order allowing the respondent’s application to condone delay in filing R.A. No. 104/2021.
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The petitioner challenged the uploading of a 24 April 2020 blacklisting order on the Karnataka Public Procurement Portal (KPP Portal) in August 2026.
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The plaintiff sought a declaration of title and permanent injunction over four guntas in Survey No. 22/6, claiming she had purchased the land from the defendants under a registered sale deed dated 5 March 1998. The de...
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The petitioners relied on a Hakku Patra for Site No. 175, measuring 30 × 50 feet at Pattandur Agrahara, and revenue entries made by the erstwhile Village Panchayat.
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The plaintiff sued for a declaration of title to four schedule properties and an injunction, including protection of access along a claimed 12-foot road described as running from Sy. No. 7/1A to Sy. No. 7/2B.
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Ashok Kumar Chauhan died from injuries sustained in a road accident on 1 November 2019 involving a car owned by Gopalakrishna A.
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The appellant was arrested on 17 August 2026 in Crime No. 117/2026 of Birur Police Station, registered for an offence under Section 105 of the Bharatiya Nyaya Sanhita, 2023 (BNS); the appeal also referred to Section 3...
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The petitioner relied on an Official Memorandum dated 11 September 1978, under which land in Survey No. 106, Dasanapura Village, was granted to him and seven others.
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The petitioners sought regularization of their occupation of land in Sy. No. 198, Mahadeva Kodigehalli Village.
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The appellants claimed ownership of land bearing Sy. No. 58/2, later subdivided into Sy. Nos. 58/4 and 58/11, under a Will dated 13 May 1946.
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The State sought to appeal the respondent’s acquittal in Special Case No. 53/2019 for an offence under Section 7 of the Prevention of Corruption Act, 1988.
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The parties were the four children of Muslappa.
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Aithappa Gowda obtained an order dated 10 July 2001 granting occupancy rights over 2.22 acres in Survey No. 48/1B, Hirebandady Village. Form No. 11-CCC was issued and the land was entered in his name in the revenue re...
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The petitioners challenged the Sessions Court’s order directing them to deposit 10% of the amount awarded by the Trial Court as a condition for suspension of sentence pending appeal.
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Fouziya sustained injuries in a road traffic accident on 21 November 2019 involving a scooter owned by Sharath.
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The appellant was charged in connection with the death of Chandrashekar, allegedly caused when the appellant drove a Scorpio into the deceased’s motorcycle and ran over him.
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The petitioner society’s representative lodged a complaint at Halasuru Police Station on 6 September 2012, alleging offences under Sections 417, 466, 468, 469, 471, 474 and 120B IPC.
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Respondents 1–3 filed a claim under Section 166 of the Motor Vehicles Act, 1988, alleging that a goods container insured by the petitioner struck the deceased’s motorcycle and caused his death.
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The prosecution alleged that the appellant, who was married to the deceased for about three years, had subjected her to physical and mental harassment, including demanding money and pledging her gold ornaments.
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The prosecution alleged that, on 26 July 2012, the accused formed an unlawful assembly, assaulted the complainant and his sons, and that accused No. 1 abetted the complainant’s daughter to commit suicide.
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The petitioner was the successful tenderer under a 5 September 2020 tender to operate a vegetarian fast-food restaurant at BEL Market.
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The State, through the Karnataka Lokayukta Police, appealed the acquittal of the respondent, a Panchayat Development Officer, who had been charged under Sections 7 and 13(1)(d) read with Section 13(2) of the Preventio...
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The petitioners sought to quash FIR No. 54/2024, the charge sheet, the order taking cognizance, and the proceedings in C.C. No. 914/2024 for alleged offences under Sections 448 and 341 read with Section 34 of the IPC
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The claimant, aged 53, sustained a left-foot crush injury resulting in below-knee amputation in a road accident on 6 May 2024.
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The claimant sustained injuries in a road accident on 14 January 2022, allegedly caused by the negligent driving of a car.
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The claimant sustained an open fracture of the ulna and radius in a road traffic accident on 17 March 2022 involving a car allegedly driven rashly and negligently by respondent No. 1.
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The claimant sustained injuries in a road traffic accident on 1 January 2019.
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The petitioners agreed to sell property to the complainant under an agreement dated 16 September 2022 and received ₹20,00,000 in two instalments.
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The petitioner Association challenged an amended order dated 23 August 2024 directing the Karnataka Rural Infrastructure Development Limited (KRIDL) to carry out rural-road development works in H.D. Kote Constituency.
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The petitioner was the beneficiary of an arbitral award and the respondent had challenged it under Section 34 of the Arbitration and Conciliation Act, 1996.
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The petitioner, arrayed as accused No. 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in Crime No. 98/2026 of Murudeshwar Police Station.
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The petitioner sought anticipatory bail in Crime No. 23/2026 of Siddapura Police Station, registered for offences under Sections 189(2), 191(3), 103, 109(1), 118(2), 329(4), 351(2), 54 and 61 read with Section 190 of...
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The petitioner claimed that his caste had been incorrectly recorded in his school records as Hindu Lingayat instead of Hindu Navi.
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Betageri Police registered Crime No. 11/2024 against the petitioners, Accused Nos. 1 and 3, for offences under Sections 323, 307, 504 and 506 read with Section 34 of the IPC, following a complaint by Respondent No. 2.
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The petitioners, accused Nos. 1–3, sought to quash proceedings in C.C. No. 12/2023, arising from Crime No. 95/2022 of Badami Police Station, for offences under Sections 323, 354(B), 448, 504 and 506 read with Section...
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The Karnataka State Administrative Tribunal quashed the orders compulsorily retiring the petitioner and directed that no recovery be made, but reserved liberty to the respondents to initiate a joint enquiry by issuing...
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The complainant alleged that, at about 11:30 p.m. on 17 April 2021, the petitioners quarrelled with him while he was sleeping outside his house, abused and assaulted him with a stone, caused injuries, and threatened him.
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Manjunath died in a road accident on 20 May 2020 while travelling by motorcycle.
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The petitioner’s mother, an Anganwadi Assistant at Kasapura village, died while in service on 16 November 2025.
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The petitioner, an Assistant Professor at Kannada University, sought Career Advancement Scheme (CAS) promotion. After his appointment as Assistant Professor at Academic Level 10 on 27 March 2018, he applied for promot...
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Priyanka, the petitioner’s wife, was found dead in a water tank.
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In 2014, the APMC allotted a shop-cum-godown to the petitioner’s mother, who paid the full allotment amount and entered into a registered lease-cum-sale agreement providing for execution of a sale deed after ten years
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The petitioner, an Assistant Professor, stated that he was appointed by the fifth respondent college on 6 June 2002 and that his appointment was approved by the State. The judgment records that he was subsequently adm...
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The petitioners alleged that the respondents had taken possession of their lands without following an acquisition process.
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The petitioner was appointed as a Lecturer in 1986 and served in a single post until his retirement as Principal on 31 May 2022.
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The petitioners claimed to have purchased 9 acres 13 guntas in R.S. No. 104/*/5 at Karajaga Village under a registered sale deed dated 7 November 2022.
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Tippanna died after injuries sustained in a 17 September 2020 collision involving an auto-rickshaw in which he was travelling and an oncoming vehicle.
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The appellants, parents of deceased Sohail, claimed that he died after being struck by a KSRTC bus while crossing the Jamkhandi–Mudhol Road on 29 March 2019.
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The appellants, the deceased’s wife, daughters and son, sought compensation after Lalsab Mattikoppa was fatally struck by a truck on 21 December 2020.
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The prosecution alleged that the 15-year-old victim went missing after attending an SSLC examination.
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The respondent, then a Revenue Inspector, was accused of demanding ₹500 to enter names in revenue records.
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The petitioner claimed to have occupied and used an 8 × 12 square-foot portion of Survey No. 145, Lokapur, for approximately 40 years.
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The petitioner and the de facto complainant were neighbours.
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Hoor Banu sued her adjoining property owner, alleging that he had encroached on an eight-foot passage—said to be her only access—and reduced its width by constructing a staircase and a small shop.
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The petitioners, parents of respondents 1 to 3, applied to the Assistant Commissioner under Section 5 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, seeking maintenance from their children.
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The Catholic Diocese of Karwar sued to evict Ramu Krishna Gouda from a servant’s quarter, asserting ownership under a 1978 sale deed and alleging that the defendant’s father had occupied the premises as a servant of t...
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The petitioner, a conductor, faced charges in 2000 of failing to issue tickets to passengers.
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Respondent No. 3, the petitioner’s father, executed a registered Gift Deed dated 18 July 2025 in the petitioner’s favour.
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The plaintiffs sought partition and separate possession of shares in Schedule A and B properties, claiming that the properties belonged to Shivappa and had not been partitioned.
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The authorities invited applications for an Anganwadi Assistant post at Yalavatti village. Basavva applied online and entered her SSLC particulars, but her candidature was rejected from the provisional list on the gro...
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The petitioners, who were the sister and brother-in-law of the respondent’s husband, sought to quash proceedings against them as accused Nos. 4 and 5 in Crl. Misc. No. 168/2023, instituted under Section 12 of the Prot...
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The petitioners, plaintiffs in O.S. No. 561/2014, relied on a 1997 agreement for sale with a stated consideration of ₹12,000 in a suit for specific performance.
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The petitioners, plaintiffs and decree-holders in a partition suit, challenged an order of the I Additional Civil Judge and JMFC, Athani, in Execution Petition No. 66/2020.
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The petitioner, a Deputy Director in the Handlooms and Textiles Department, was charged with identifying 64 beneficiaries of a cooperative society for loan-waiver benefits without verifying their genuineness.
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The petitioner, a First Division Assistant/store keeper, handed over charge of the stores to J.B. Jakathi in November 1985.
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The petitioner’s land in Survey No. 269/1, Ginegera, was acquired.
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Respondent No. 1 brought a partition suit, O.S. No. 138/2013.
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The dispute arose in a partition suit, O.S. No. 84 of 1997. Defendants 2(a) to 2(e), after closure of their evidence, filed applications seeking permission to submit a witness list, summons to witnesses, and reopening...
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On 28 December 2016, Durugamma was travelling as a pillion rider when a lorry collided with the motorcycle, causing her a fracture of the right hip joint and other injuries.
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The Deputy Commissioner issued a notification under Section 38-A of the Karnataka Land Reforms Act, 1961, declaring land in Survey No. 144/2, measuring 1 acre 35 guntas, to be an “unrecorded habitation.”
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The complainant alleged that the petitioner borrowed ₹1,36,000 from her, obtained and pledged her gold ornaments for ₹90,000, and threatened to disclose their relationship if she did not pay him more money. She furthe...
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The petitioner-plaintiff filed O.S. No. 777/2023 seeking a permanent injunction concerning 29 guntas in Sy. No. 379/6, claiming that the land’s western boundary abutted a public road.
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The petitioner applied for a Scheduled Caste-reserved petroleum dealership at the advertised location of Shankarabande and was shortlisted and selected.
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The National Highways Authority of India (NHAI) challenged orders of the District Court affirming statutory arbitral awards that enhanced compensation for land acquired for a national highway.
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The appellant sustained a crush injury to his right leg in a motor-vehicle accident on 20 June 2013 and claimed compensation of ₹20,00,000.
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In 1965, two acres in Survey No. 26, later Survey No. 290, were granted to a member of a Scheduled Caste/Scheduled Tribe community. One acre was sold in 1972 and was not in dispute. Of the remaining acre, 20 guntas we...
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The complainant alleged that the accused had willfully disobeyed the Karnataka High Court’s order dated 10 July 2020, which restrained the judgment debtor from alienating or encumbering any of its properties, includin...
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T.N. Laxmana, then a Revenue Inspector, was accused of demanding and accepting a ₹5,000 bribe in March 1999.
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The petitioners sought to quash an FIR registered under Section 192-A of the Karnataka Land Revenue Act, 1964 and Section 341 IPC.
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The complainant had filed CCC No. 1228/2015 against police officers concerning a ‘B’ report filed during an interim order in proceedings arising from his criminal complaint against the accused.
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The petitioner, a co-operative credit society, challenged an assessment order for AY 2024–25 under Section 143(3) read with Section 144B of the Income Tax Act, 1961, which disallowed its claimed deduction of ₹1,83,28,...
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The petitioners sought a writ directing the respondents to remove a proposed food court said to be under construction on Nehru Stadium property and the footpath of National Highway 766C, to consider their representati...
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The Karnataka State Pollution Control Board filed a complaint against seven persons who had served as Commissioners of the City Municipal Council, Krishnarajapuram, alleging that the Council failed to provide sewage t...
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The subject land was granted in 1979 and alienated by the grantee’s family under a registered sale deed in 2003.
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The subject land, measuring four acres in Sy. No. 1/43, later Sy. No. 1, was granted to Venkatarama Bovi in 1956.
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The land in Sy. No. 1/43, later Sy. No. 1, measuring four acres, was granted to Venkatarama Bovi in 1956.
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Sri Deviramma Temple was treated as a Muzarai temple, and the Deputy Commissioner’s order dated 5 September 2023 recognised hereditary Archakship in the branch of late Havale Gowda, with the Tahsildar thereafter arran...
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In Criminal Petition No. 7772 of 2019, K.R. Pradeep sought to quash proceedings under Section 35B of the Wealth Tax Act, 1957, alleging that prosecution was initiated for failure to file wealth-tax returns for assessm...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in a case arising from Crime No. 111/2026, in which he was charge-sheeted for offences under Sections 64, 351(2),...
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The complainant alleged that the petitioner, a police constable, and another constable demanded ₹1,00,000 by threatening to implicate the complainant’s son in further criminal cases, and had received ₹50,000 as an adv...
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The petitioner, a teacher, was accused of forcibly embracing and kissing a student and attempting to rape her on 7 June 2026, while she was sitting a NEET test; he was also alleged to have threatened her.
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The petitioner, Accused No. 1, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in a case alleging offences under Sections 64(2)(m), 64(2)(k), 115(2), 352 and 351(2), read with S...
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The complainant alleged that the petitioner had sexual intercourse with her before her marriage and later threatened to disclose private photographs and videos to her husband, using those threats to compel further sex...
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The petitioners, accused Nos. 1 and 4, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 293/2026.
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The petitioners, accused Nos. 3 and 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case alleging offences including murder under Section 103(1) of the Bharatiya N...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 147/2026, registered for offences under Sections 85, 329(4), 352, 115(2), 118(1), 109(1), 351(2) and 35...
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The petitioner, an education trust operating Siddhanth Ayurvedic Medical College, sought yearly permission for 100 BAMS seats for academic year 2026–27.
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Canara Bank filed O.A. No. 1665 of 2014 before the DRT seeking recovery of approximately ₹1.94 crore.
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The petitioner, a practising advocate, sought anticipatory bail in Crime No. 394/2026, registered by Bagalgunte Police Station under Sections 69, 126(2), 115(2), 118(1), 74, 351(2), 352 and 238 of the Bharatiya Nyaya...
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Respondent No. 2’s complaint led to registration of an FIR alleging, among other offences, cheating.
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The respondent awarded the petitioner a road-widening contract, and the parties executed Agreement No. 12/2017 on 2 June 2017.
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Sadashiva K.S.’s marriage to Shrilatha was dissolved by a decree of divorce, but that decree was later set aside following Shrilatha’s appeal.
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The complainant alleged that, after her marriage to Accused No. 1, he subjected her to physical and mental cruelty, demanded money, and had an illicit relationship.
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The petitioners, who claimed to have entered into agreements to purchase apartments from the second respondent and paid amounts towards the purchase, challenged the bank’s e-auction sale notice concerning the property...
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The plaintiffs filed O.S. No. 430/2024 seeking partition and separate possession of their claimed half share in five scheduled properties, and a declaration that a sale deed concerning Item No. 1 was not binding on th...
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The respondents filed O.S. No. 919/2024 seeking a declaration that a judgment and decree in O.S. No. 1151/2023, stated to have been entered by compromise before a Lok Adalat, was null and void and not binding on them,...
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The petitioner, a retired Regional Manager of the respondent Corporation, challenged Articles of Charges issued on 5 February 2026 concerning his alleged failure, while serving as Warehouse Manager at Bannuru, to take...
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The petitioner was charged under Sections 302 and 201 of the Indian Penal Code (IPC) for allegedly murdering his elder brother, Wasim Khan, with iron pipes in their shop on 21 April 2023.
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Seven employees of LGB Forge Private Limited were dismissed on 29 September 2018 following a domestic enquiry.
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The petitioners, arrayed as accused Nos. 3 and 4, sought to quash proceedings in C.C. No. 50208/2019 arising from Crime No. 358/2017, for alleged offences under Sections 418, 419, 420, 468, 471, 447, 448, 120B and 34...
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The petitioners, teaching and non-teaching employees of aided educational institutions, sought recognition of their service from their respective initial appointment dates, including service before their posts were ad...
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The State invited tenders for widening a section of NH-63, awarded the work to PBI Construction Company, and entered into an agreement with it on 2 June 2017. Disputes subsequently arose under the contract.
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The petitioners, employees or former employees of aided educational institutions, sought consideration of their representation dated 28 August 2026 for service benefits, including recognition of service rendered befor...
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The petitioners, teaching and non-teaching staff of Al-Ameen College of Education, sought a direction to reckon their service from their respective dates of appointment, including service before their posts were admit...
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The petitioner, aged 62, was arrested on 7 August 2026 in a case registered by Mahalakshmipuram Police Station under Sections 8(c), 17(b), 18(b) and 25 of the NDPS Act, 1985.
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The land in question was granted in 1964, sold to respondent No. 3 in 1994, and subsequently sold by her to respondent No. 4 in 1997.
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The petitioners, teaching and non-teaching employees—some serving and others retired—from aided educational institutions sought a direction to count their service from their respective dates of appointment, including...
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The plaintiff filed O.S. No. 936/2018 seeking a declaration that a compromise decree recorded by the Permanent Lok Adalat on 31 October 2008 was null and void and could not affect his rights in the ‘A’ schedule proper...
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The petitioners, employees of an aided polytechnic who had retired, sought consideration of their representation requesting service benefits by reckoning their service from their respective appointment dates, includin...
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The petitioner worked for the respondent as a Stores In-charge/Store-Man from 6 July 2004. On 6 May 2013, the respondent transferred him from Bengaluru to Chennai; he sought leave extensions and cancellation of the tr...
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The subject land was granted in 1939 and alienated in 1956 and 1972. In 2021, proceedings under Section 5 of the PTCL Act were initiated seeking resumption of the land.
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Respondent No. 2’s complaint concerning an alleged incident was registered as Crime No. 94 of 2024; following investigation, a charge sheet was filed against the petitioners, and proceedings were pending in C.C. No. 5...
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The respondent filed a complaint under Section 200 of the Code of Criminal Procedure, 1973, alleging an offence under Section 138 of the Negotiable Instruments Act, 1881. Cognisance was taken and notice issued to the...
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The appellant relied on agreements to sell dated 22 March 1984 and 5 July 1984, and obtained a decree for specific performance against the husband of respondent No. 1 in O.S. No. 348/1989.
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The original defendant, Kondappa, filed a second appeal under Section 100 of the Code of Civil Procedure challenging the first appellate court’s decree granting the plaintiff’s suit for declaration and permanent injun...
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Hutti Gold Mines Company Limited (HGML) issued a tender for a comprehensive operation, maintenance and security contract; Greentech Megawatt Private Limited was the successful bidder, and the parties executed an agree...
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The petitioner, arrayed as Accused No. 6, sought regular bail in a case arising from Crime No. 47/2026, registered by Ramanagara Women Police Station, for alleged offences under the Immoral Traffic (Prevention) Act, 1...
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Respondent No. 2 complained that, following a boundary dispute between adjoining landowners and the removal of a fence, the petitioner telephoned him, threatened him with “dire consequences” and used abusive language.
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The petitioner sought appointment on compassionate grounds following the rejection of her claim on the ground that the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 did not provide for ap...
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The petitioner, a 52-year-old bachelor, sought to donate a kidney altruistically to a suitable recipient with whom he had no familial or other recognised relationship.
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The petitioner, a BMTC driver since 18 April 1987, applied for voluntary retirement on 29 January 2013, citing a medical condition, and thereafter did not attend work.
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Respondent No. 2 alleged that the petitioners relied on a forged agreement of sale dated 27 September 2014 to seek specific performance of a sale of his property in O.S. No. 1157 of 2018.
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The petitioner challenged the appointment of respondent No. 5 as a teacher by notification dated 11 August 2002, alleging that the selection contravened the applicable Cadre and Recruitment Rules and qualification req...
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The petitioner, Girish K.P., challenged the Karnataka State Administrative Tribunal’s order allowing Manjunath S.B.’s application against a transfer notification dated 12 June 2026.
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The petitioner was not selected in a 2007 recruitment for Physical Education Teacher Grade-I, although he claimed to have scored more marks than a selected candidate in his category.
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The respondent, appointed as a Civil Police Constable on 13 March 2008 and promoted to Civil Head Constable on 4 June 2020, served in the Shivamogga District Unit.
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The petitioner, a retired Senior Assistant of the Karnataka State Warehousing Corporation, had served as in-charge Warehouse Manager at Holenarasipura from January 2017 to June 2021.
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Falcon Tyres Ltd. was covered by the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952.
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the ITAT Bengaluru’s order for Assessment Year 2007–08.
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Respondent No. 2 lodged a complaint on 4 November 2024, leading to registration of Crime No. 276/2024 under Sections 352, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(r), 3(1)(s) and 3(2)(va...
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The petitioner, a Superintendent of Service Tax, was charged with demanding and accepting ₹25,000 from a taxpayer in connection with altering an audit enquiry report. Following a departmental enquiry, the charge was h...
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The Karnataka State Administrative Tribunal set aside the dismissal from service of the delinquent government official (DGO) and directed payment of consequential benefits to his legal representatives, as the DGO had...
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Respondent No. 2 alleged that the petitioners entered her property during work, used abusive language and assaulted her workmen with a steel rod.
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T.N. Laxmana, then a Revenue Inspector, was accused of demanding and accepting a ₹5,000 bribe in March 1999.
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The petitioner, arrayed as accused No. 2 in the charge sheet, sought to quash the charge sheet and FIR in Crime No. 301/2012.
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Three residents of a Bengaluru residential layout complained that the petitioners had repeatedly sexually harassed and intimidated them, recorded women despite objections, and used sexually abusive language.
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The parties married on 10 December 2017 and had a son on 3 November 2018.
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A land dispute between the complainant’s family and Jawahar Gopal and Sheela Gopal led to a civil suit in which the trial court granted a temporary injunction and directed police implementation.
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The complainant alleged that, after visiting the Deputy Commissioner of Excise’s office on 1 December 2014, the petitioners abused and wrongfully confined him, threatened him, and one of them slapped him and attempted...
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The petitioners, accused Nos. 4–6, were landowners who had entered into a joint development agreement and executed a power of attorney in favour of a developer, followed by an addendum.
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Employees of Sri Srikanteshwaraswamy Temple, Nanjangud, had obtained orders directing payment of salary and allowances in accordance with the Fifth Pay Commission recommendations, subject to the outcome of appeals pen...
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Respondent No. 2 alleged that Accused No. 1 sold a property to her under a registered sale deed dated 10 July 2013, then executed a gift deed for the same property in favour of Accused No. 2 on 24 November 2021.
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The petitioners—two serving and two retired employees of D.V.S. Polytechnic, an aided institution—challenged the Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and Other Benefit...
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The parties entered into a Franchise Agreement dated 22 February 2025 for operation of a café under a FOCO model.
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Nagarbhavi Club, a society registered under the Karnataka Societies Registration Act, 1960, challenged a Section 25 enquiry report dated 10 March 2026, the authorities’ recommendations, and the State Government’s orde...
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The petitioner was the elected President of the Kannada Sahitya Parishattu, a registered society, serving a five-year term beginning in 2021
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The petitioner developed a 61-villa project within Samethanahalli Gram Panchayat limits and a notified planning area.
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Sri Deviramma Temple was treated as a Muzarai temple, and the Deputy Commissioner’s order dated 5 September 2023 recognised hereditary Archakship in the branch of late Havale Gowda, with the Tahsildar thereafter arran...
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The parties entered into a Call Centre Services Agreement dated 9 December 2021, which provided for mutual resolution of disputes and stated that, if unresolved within 30 days, a dispute would “if mutually agreed upon...
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The petitioners claimed ownership through their predecessors of 4 acres 13 guntas in Survey No. 450, Hiremagaluru Village.
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In Criminal Petition No. 7772 of 2019, K.R. Pradeep sought to quash proceedings under Section 35B of the Wealth Tax Act, 1957, alleging that prosecution was initiated for failure to file wealth-tax returns for assessm...
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The petitioner and respondent No. 1 entered into a partnership deed in 2007 to constitute respondent No. 3 firm.
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On 14 November 2022, the Labour Inspector inspected the petitioner’s premises and recorded alleged violations of the Contract Labour (Regulation and Abolition) Act, 1970 and the applicable Rules
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The petitioner, the father of respondent No. 2’s estranged wife, sought to quash proceedings in C.C. No. 24624/2019 for offences under Sections 341, 323 and 504 read with Section 34 of the IPC.
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Talanki Archana sued for a declaration that she had been adopted by T.K. Narasimha Shetty and his wife, and for a half share in the suit properties.
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The plaintiff, Revamma, sued for a permanent injunction and later sought a mandatory injunction, alleging that the defendant, Rudrappa, had encroached on her portion of ancestral property by constructing a house.
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The petitioner received authorization to operate a Fair Price Shop on compassionate grounds following his father’s death.
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The appellant’s father owned land in Sy. No. 46, B.M. Kaval village. Respondent No. 3 sought occupancy rights by filing Form No. 7. In 1981, the Land Tribunal granted him rights over 2 acres, following an inspection t...
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The claimant sustained serious head injuries in a collision between his motorcycle and a tipper lorry on 1 March 2017.
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The petitioner, a 16-year-old student represented by her mother, became pregnant as a result of sexual assault and sought termination of the pregnancy.
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The plaintiff claimed ownership of a site in Sy. No. 61, Peenya Village, asserting that the land had been acquired by the City Improvement Trust Board (CITB), developed into a layout, and allotted to him by the Bangal...
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The claimant sustained fractures to both bones of his left leg when a motorcycle struck him from behind while he was walking on the left side of a road in Bengaluru.
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The appellant, a third-party objector in execution proceedings, claimed ownership of acquired land under two sale deeds said to have been executed in favour of his grandfather in 1947–48. The decree-holder claimed ent...
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Respondent No. 2 complained that the petitioner had represented that he could facilitate purchases of land and received money in connection with proposed transactions, including ₹62 lakh relating to land in Sy.No.10/1...
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The plaintiff, the mother of the deceased Shashikumar, sued for declaration and partition, asserting that the parties’ properties were joint family properties.
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Sandeep died by suicide on 3 June 2023.
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The respondent filed a private complaint under Section 200 of the Code of Criminal Procedure alleging an offence under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”).
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The complainant alleged that the petitioner issued two post-dated cheques of ₹10,00,000 each towards the agreed purchase of her share in land at Nellukunte Village.
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The petitioner submitted his nomination for the 164-Gandhinagar Assembly Constituency on 20 April 2023, relying on Forms A and B issued by O. Panneerselvam, who signed them as AIADMK Coordinator.
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The complainant alleged that her husband, accused No. 1, subjected her to physical and mental harassment, including assault and restricting her access to her salary.
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The petitioners in the two connected writ petitions challenged the State Government notification dated 7 December 2022 insofar as it concerned land in Survey No. 706/3, measuring 2 acres and 5 guntas, at Handhinakere...
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Respondent No. 2, an accounts manager of VAPS Knowledge Services Pvt. Ltd., complained that the petitioner, a director of Ivorysense Pvt. Ltd., supplied used and substandard lighting materials under a work order dated...
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Respondent No. 3, a senior citizen, had executed two registered gift deeds dated 6 February 2024 in favour of the petitioner.
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The plaintiff entered into two agreements of sale dated 10 August 2008 with the defendants in respect of the suit properties, agreeing to pay ₹88,32,000 for each property. The plaintiff paid an aggregate advance of ₹2...
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The parties married under the Special Marriage Act, 1954, on 4 May 2009. The husband sought divorce under Section 27(1)(d) and (e), alleging cruelty and that the wife displayed abnormal behaviour. The wife denied the...
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The plaintiff sought a permanent injunction concerning Site No. 27, claiming ownership and possession under a registered sale deed executed by Smt. Devamma through her General Power of Attorney holder, followed by a r...
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The petitioner filed three civil revision petitions under Section 115 of the Code of Civil Procedure, 1908, challenging orders rejecting applications under Order VII Rule 11(d) CPC for rejection of the plaints in thre...
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Smt. Parvathamma complained that, after a Revenue Inspector and others took her to the Sub-Registrar’s office, a Will was cancelled and a gift deed was registered in favour of Geetha, who was not related to her. She a...
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The complainant, a director of Kamadhenu Ventures Cambodia Limited, alleged financial irregularities involving the petitioner, a former employee, including mishandling or deletion of company records and removal of com...
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The respondents filed a suit seeking, among other reliefs, a declaration that a gift deed dated 6 March 2021 was null and void and not binding on them, a declaration of ownership, and partition of the property.
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The petitioners challenged the Civil Judge and JMFC, Devanahalli’s order dated 3 January 2024 in O.S. No. 7/2024.
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Smt. Parvathamma complained that, after a Revenue Inspector and others took her to the Sub-Registrar’s office, a Will was cancelled and a gift deed was registered in favour of Geetha, who was not related to her. She a...
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The petitioner and respondent, brothers, were parties to a partition suit concerning two properties.
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On 3 February 2017, the claimant was travelling as a passenger on a bus when a tyre reportedly burst after the bus encountered a road depression, causing her injuries.
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The petitioner challenged the Joint Director of Land Records’ order dated 19 September 2026, which rejected his application under Section 25 of the Karnataka Land Revenue Act, 1964, seeking, among other reliefs, a joi...
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The petitioners challenged an order dated 27 November 2025 of the Principal Civil Judge and JMFC, Anekal, directing them to furnish a valuation certificate from the concerned Sub-Registrar and pay court fee on the act...
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The petitioner, plaintiff in O.S. No. 223/2015 for specific performance, sought through a memo dated 20 March 2024 to have the trial court first hear and consider a Commissioner’s report concerning the genuineness of...
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The CBI registered an FIR against the petitioner and others for offences including conspiracy, cheating, forgery and corruption
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The petitioners, a Village Accountant and a Sheristedar, removed an endorsement from the Record of Rights for lands in Chikkabettahalli stating that the lands belonged to the Government and could not be alienated.
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The petitioner filed Form No. 53 on 23 November 1992, seeking regularisation of his unauthorised occupation of 20 guntas in Survey No. 100, Bellikere Village.
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The petitioner held a mining licence for iron ore in Sandur Taluk. Following allegations of mining beyond the licensed area, a Forest Department complaint was registered and remained pending before the jurisdictional...
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Respondent No. 2 alleged that the petitioners induced him to invest in a petrochemical business, and that he paid a total of ₹1,65,00,383, comprising bank transfers and an alleged cash payment of ₹25,54,500.
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The petitioner claimed joint ownership and possession of land in Sy. No. 62/14, Kadandale village.
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The petitioner filed three civil revision petitions under Section 115 of the Code of Civil Procedure, 1908, challenging orders rejecting applications under Order VII Rule 11(d) CPC for rejection of the plaints in thre...
1 MIN READ→
The complainant alleged that the petitioner issued two post-dated cheques of ₹10,00,000 each towards the agreed purchase of her share in land at Nellukunte Village.
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The appellant, employed as a hamali on the respondent-owner’s tractor-trailer, was injured when the vehicle met with an accident on 22 June 2010.
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The plaintiffs filed O.S. No. 1884/2023 seeking partition and a ¼ share, a declaration that agreements of sale in favour of defendant Nos. 8 and 9 were not binding on them, and a permanent injunction.
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The second respondent complained that, on 24 April 2019, several persons associated with finance companies intercepted the autorickshaw in which she and others were travelling near Kanaikanahalli, abused and assaulted...
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The petitioner, an ex-Treasurer of P.D. Memorial Religious and Educational Association, was named as accused No. 3 in a prosecution under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”).
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The petitioner developed the residential project “Time and Space Infinity.”
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The petitioner claimed ownership of commercial property in Kokkada Village and alleged that auto-rickshaws parked in front of the property obstructed access.
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In W.P. No. 36129/2024, the complainants alleged that 7 acres and 3 guntas of their land had been wrongly marked as forest land.
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The petitioner claimed an extent of 1 acre 4 guntas in R.S. No. 385A/1, Shiraguppi Village, which was acquired for National Highway No. 548B.
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The petitioner, a lecturer at the victim’s college, sought regular bail in Crime No. 100/2026 of Ballari Women Police Station.
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The petitioner was President of the Town Panchayat, Ameenagada.
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The petitioners were working as Assistant Teachers in schools run by the Karnataka Residential Educational Institutions Society (KREIS).
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The Executive Engineers of Karnataka Neeravari Nigam Ltd., the beneficiary of the acquisitions, filed ten writ petitions under Articles 226 and 227 challenging land-acquisition awards. Most petitions sought to quash a...
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The petitioners sought a consent award for their lands acquired under notification dated 7 October 2022, with the benefit of the Government Order dated 9 October 2025.
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The appellant, aged 53 at the time of the 2018 accident, sustained fractures to her right humerus and left scaphoid when the respondent’s bus was negligently driven.
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The prosecution alleged that, following a family-property partition dispute, the deceased was quarrelled with and assaulted by accused Nos. 1–3 on 15 February 2026.
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Respondent No. 2 alleged that on 23 April 2024, the petitioners wrongfully restrained and abused him, assaulted him on the head with an iron rod, causing bleeding injuries, and threatened him.
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The appellant owned a motorcycle that was damaged in a collision with a car on 22 February 2018.
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The petitioner was initially allotted Plot No. 163/B1 in Belur Industrial Area in 2007.
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The respondent, a Deputy Director of Public Instructions and disciplinary authority for Second Division Assistants, reinstated an SDA, S.S. Kamanakeri, while a departmental enquiry against him was pending.
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The petitioners, sons of Siddanagouda Patil, challenged Mutation Register entry No. H-64 dated 5 June 2026, by which land recorded in their names was entered in the name of respondent No. 5, Basanagouda Patil.
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Respondent No. 16, the Society’s Chief Executive Officer (CEO), was suspended by a resolution dated 13 August 2025 following allegations of misconduct and misappropriation.
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The petitioner purchased one house property from her brother by a sale deed dated 3 February 2016 and another from her mother, Ambamma, by a sale deed dated 23 January 2019.
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The respondent, a driver with NWKRTC, faced disciplinary proceedings after a bus accident on 20 April 1998.
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The petitioner-bank, as decree-holder, initiated Execution Petition No. 150/2003 to recover ₹41,11,371 with interest. After the matter was posted for taking steps against the judgment-debtors, the execution petition w...
2 MIN READ→
The petitioner obtained a caste certificate in 2009 identifying him as belonging to the Bhovi Scheduled Caste and was appointed as a Postal Assistant in 2011 on that basis
2 MIN READ→
The petitioner, accused No. 2, sought anticipatory bail in a case arising from allegations that her husband, accused No. 1 and the manager of Gommatesha Urban Co-operative Credit Society Ltd., transferred society fund...
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The prosecution case was that accused No. 1, Suchitra, and the petitioner, accused No. 3, were in a relationship.
2 MIN READ→
The petitioner, accused No. 1 and husband of the deceased, sought bail in Crime No. 62/2026 of Nandagad Police Station.
2 MIN READ→
The complainant married Accused No. 1 on 2 December 2021.
2 MIN READ→
The petitioners are archaks at Sri Renuka Yellamma Devasthana.
2 MIN READ→
The appellants—the deceased’s wife, three minor children and mother—sought enhanced compensation for his death in a road accident on 29 December 2020.
2 MIN READ→
The appellant had applied under a 4 June 2019 notification for appointment as President of a District Consumer Forum.
2 MIN READ→
The petitioners, accused Nos. 7 and 8 in Crime No. 125/2020, sought regular bail in a case alleging offences under Sections 143, 147, 148, 341, 447, 302 and 109 read with Section 34 of the Indian Penal Code.
3 MIN READ→
The parties, both medical practitioners, married on 4 May 2022.
2 MIN READ→
On 5 July 2025, police intercepted a Toyota Innova at a check post after receiving information about the transportation of ganja and seized 79 grams from a black bag inside the vehicle.
2 MIN READ→
The appeals arose from a road accident on 18 January 2021 involving a Maxi Cab driven by Vivek R.
2 MIN READ→
Noorsingh Rathod died from injuries sustained in a motorcycle–lorry collision on 21 November 2015.
2 MIN READ→
The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 240/2026 of Muddebihal Police Station. The complaint initially alleged offences u...
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The respondents filed O.S. No. 237 of 2022 seeking declaration of title, a declaration that a sale deed was null and not binding on them, and an injunction.
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The plaintiffs claimed that the suit property belonged to their mother, Aktar Sayeeda Begum, and that they inherited it on her death.
2 MIN READ→
A dispute arose over road widening and alleged encroachments on a public road connecting Gunda and Hogaranal.
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The plaintiffs in the trial court sought declaration of ownership and injunction over land in Survey No. 34, measuring 8 acres 11 guntas. They relied on a registered sale deed dated 19 December 1996, under which Nagan...
2 MIN READ→
The State challenged the acquittal of five accused by the Additional District and Sessions Judge and Special Court, Bidar, in Spl. Case (SC/ST) No. 42/2015.
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On 23 February 2026, police alleged that petitioner No. 1 was conducting matka gambling and seized ₹980, a matka chit and a ball pen; the complaint further alleged that he supplied matka lists to petitioner No. 2.
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The petitioner, accused No. 2, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a Sessions case arising from Crime No. 161/2025.
2 MIN READ→
The petitioners invoked Articles 226 and 227 of the Constitution seeking to quash the State Government’s order dated 5 October 2023.
1 MIN READ→
The land at issue comprised Survey No. 106/E/1, measuring 2 acres, granted to Hanamanthappa, and Survey No. 106/E/2, measuring 1 acre, granted to Bheemayya.
2 MIN READ→
The petitioner claimed ownership of 1 acre 38 guntas in Sy. No. 67/*/hissa* at Somalapur village, Sindhanur taluk.
2 MIN READ→
The petitioner claimed ownership of 2 acres 26 guntas in Sy. No. 99/2, Hegdiyal Village, supported by revenue records showing his ancestors’ names and, later, his own name
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The petitioners—four D.El.Ed. colleges and their students—invoked Article 226 of the Constitution seeking to quash endorsements dated 30 June 2023 and to direct the authorities to consider internal assessment and prac...
1 MIN READ→
The plaintiff filed O.S. No. 271/2022 seeking specific performance of an agreement of sale dated 31 December 2019.
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The State issued a notification under Section 4(1) of the Land Acquisition Act, 1894, on 14 July 2003, followed by a declaration under Section 6(1) on 4 March 2004, to acquire land belonging to the petitioner.
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The petitioners were employed by Gram Panchayat, Jidaga, as two Pump Operators and a Peon.
2 MIN READ→
The petitioner, the head of Sri Shankarlingeshwar Math, Udachan, sought to quash a notice issued by the Afzalpur Police Station and to compel the police to consider his 6 August 2026 complaint and register an FIR agai...
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The petitioner’s father was recorded as the inamdar of lands in Survey No. 11 of Alamkeri Village and Survey No. 3 of Dattankeri Village; after his death, the petitioner’s mother’s name appeared in the revenue records...
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The respondent establishment, covered by the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, was allotted Code No. 21384.
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The respondent had sued for possession of four acres in Survey No. 47/1A at Sirnoor, alleging entitlement to the property.
2 MIN READ→
In W.P. No. 202651/2025, the Single Judge directed the respondents to consider the complainant’s representation dated 2 July 2025 in accordance with law, if not already considered, within four weeks of receiving the c...
2 MIN READ→
Respondents 1–3 brought a suit for partition and separate possession against the petitioner and respondents 4–5.
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The petitioner filed a suit for partition and separate possession in O.S. No. 274 of 2021.
2 MIN READ→
The appellants, parents of a nine-year-old girl, sought compensation for her death after a tanker struck her near Dhulkhed Bus Stand on 25 December 2016.
2 MIN READ→
The petitioner, an Assistant Master, submitted representations seeking inclusion of his service in the Postal Department from 24 November 1997 to 30 May 2007 in calculating his qualifying service for pension and other...
2 MIN READ→
The Family Court dissolved the parties’ marriage by decree dated 5 August 2023 and directed the husband to pay the wife ₹10 lakh as permanent alimony.
2 MIN READ→
The petitioner, initially appointed as a Bill Collector, was promoted to Panchayat Secretary Grade-II and later to Grade-I.
2 MIN READ→
Syed Yousuf challenged the promotion of Kausar Parveen as Head Mistress.
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The petitioner, the sole accused, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 209/2026, registered for alleged offences under Sections 115(2), 118(1), 110...
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The petitioner, a Deputy Tahsildar, was suspended following a complaint, faced disciplinary proceedings, and received a penalty of withholding three annual increments with cumulative effect under Rule 8(iii) of the Ka...
2 MIN READ→
The deceased father of the respondents had filed a suit for declaration and permanent injunction, which was dismissed on 28 February 2023.
2 MIN READ→
Jeebala Rao’s legal representatives sought pensionary benefits on the basis that he had served as an Ex-Shanbhogue and deemed Village Accountant.
2 MIN READ→
The plaintiffs sought partition and separate possession of lands they claimed were joint-family properties inherited from their common ancestor, Bharashetty.
2 MIN READ→
A criminal case was registered against respondent No. 1 under Sections 7 and 13(1)(d), read with Section 13(2), of the Prevention of Corruption Act.
2 MIN READ→
The plaintiff brought O.S. No. 188/2022 seeking specific performance and related reliefs.
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The petitioner filed a suit for specific performance, relying on an agreement of sale with respondent No. 1. Respondent No. 1 tendered two other sale agreements in evidence; the petitioner objected that they were insu...
2 MIN READ→
On 1 July 2026, police received information that persons were playing Andar Bahar for stakes in a flat in Kalaburagi. During a raid, police allegedly found the petitioners and others playing with cards and seized 52 p...
2 MIN READ→
The petitioner, a retired First Division Assistant in the Revenue Department, was subjected to departmental proceedings and penalised by withholding two annual increments with cumulative effect.
2 MIN READ→
The complainants sought contempt proceedings alleging non-compliance with a 10 December 2025 order in W.P. No. 201198/2024. That order required them to submit documents supporting their ownership claim to the Deputy C...
2 MIN READ→
The complainant filed a contempt petition alleging disobedience of the High Court’s order dated 14 May 2026 in W.P. No. 201939 of 2026.
2 MIN READ→
The petitioner, Accused No. 2 in an Enforcement Case Information Report (ECIR) under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), sought regular bail under Section 483 of the Bharatiya Naga...
3 MIN READ→
In Crime No. 455/2021, the petitioner, PhonePe Private Limited, alleged that its bank account had been frozen and ₹80,000 taken from it, although it had no connection with the alleged crime.
2 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 64(2), 85, 115(2) and 351(2) of the Bharatiya Nyaya Sanhita, 2023, and S...
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The charge sheet alleged that the accused stole gold and silver jewellery from the complainant’s home and pledged some of it with Muthoot Finance Limited’s Bannur branch
2 MIN READ→
The prosecution alleged that on 5 April 2010 the appellant had tapped electricity directly from a nearby pole using an aluminium wire to supply a 5 HP pump at his house, causing BESCOM a loss of ₹1,64,140.
2 MIN READ→
The petitioner was awarded a contract to construct Mini Vidhana Soudha at Chittapura Taluk, Kalaburgi District, under a Construction Agreement dated 31 March 2017.
2 MIN READ→
The complainant alleged that the accused owed him ₹12,00,000 and issued a cheque dated 5 March 2017 for that amount. The cheque was returned with the endorsement “account closed”; after notice and non-payment, the com...
2 MIN READ→
The petitioner, arrayed as accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a sessions case arising from a fatal incident outside a pub in Mysuru.
2 MIN READ→
The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking to quash proceedings in C.C. No. 1600/2022 before the Principal Civil Judge and JMFC, Belthangadi, arising from Crime No. 33/2022 re...
2 MIN READ→
The petitioner, accused No. 9, sought discharge under Section 227 of the Code of Criminal Procedure, 1973, in a prosecution arising from Crime No. 355/2018.
2 MIN READ→
Crime No. 52 of 2024 was registered by Madhugiri Police Station under Section 379 IPC against an unknown person following a complaint dated 4 May 2024.
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The petitioners, arrayed as accused Nos. 6, 4 and 5 respectively, sought anticipatory bail in Crime No. 379/2025, registered for alleged offences under Sections 66, 66(C) and 66(D) of the Information Technology Act, 2...
2 MIN READ→
The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Additional District Judge and Additional MACT, Udupi, for injuries sustained in a road acc...
2 MIN READ→
The petitioner, arrayed as accused No. 4, sought regular bail in a case arising from Crime No. 47/2026, registered for offences under Sections 4, 6 and 14 of the Protection of Children from Sexual Offences Act, 2012;...
2 MIN READ→
The claimant sustained fractures in a road accident on 1 July 2022 involving motorcycle No. AP-39-GP-8119.
2 MIN READ→
The appeals arose from a road accident on 18 January 2021 involving a Maxi Cab driven by Vivek R.
2 MIN READ→
The claimant, a BMTC driver, sustained multiple fractures and other injuries in a road accident on 30 August 2020 involving a motorcycle insured by respondent No. 1.
2 MIN READ→
The claimant sought enhancement of compensation awarded by the Motor Accident Claims Tribunal for injuries sustained in a road accident on 22 May 2017.
2 MIN READ→
The petitioner, a retired Assistant Sub-Inspector and Group C employee, retired on 31 January 2015. Following a memorandum dated 8 December 2014 refixing his pay at a lower stage, the respondents deducted ₹70,298 from...
2 MIN READ→
The appellant, Accused No. 1, was arrested on 4 September 2024 in Crime No. 112/2024 of Kanakapura Town Police Station and remained in judicial custody.
2 MIN READ→
For the 2016–17 assessment year, the appellant’s application under the Karasamadhana Scheme, 2021 was accepted, and the appellant paid ₹46,002 towards tax, penalty and interest pursuant to the order dated 13 July 2021.
2 MIN READ→
Respondent No. 2 complained to the Anti-Corruption Bureau (later transferred to the Lokayuktha) that the petitioner, a Village Administrative Officer, had delayed processing her application and demanded illegal gratif...
2 MIN READ→
The plaintiffs claimed through their predecessor, who had purchased land later acquired by the Bangalore Development Authority (BDA).
2 MIN READ→
The petitioners, including elected members of Kondarajanahalli Grama Panchayat, were arraigned as accused Nos. 1–4 in Crime No. 312 of 2021 for offences under Sections 504 and 506 read with Section 34 of the Indian Pe...
2 MIN READ→
The petitioner, a Revenue Inspector, challenged the complaint and FIR registered against him under Section 7A of the Prevention of Corruption Act, 1988, alleging that he demanded illegal gratification of ₹1,60,000 fro...
2 MIN READ→
The petitioner, a Panchayat Development Officer, succeeded the officer involved in the process of purchasing a site for the Gram Panchayat.
2 MIN READ→
The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Bengaluru, for injuries sustained in a road accident invol...
2 MIN READ→
Respondents 2 and 3 filed a private complaint, PCR No. 19389/2021, alleging offences under Sections 120B, 166A, 415, 419, 420, 477 and 477A IPC.
2 MIN READ→
The petitioners, accused Nos. 5 to 8, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case arising from a fatal assault allegedly committed by a group of accused...
2 MIN READ→
The deceased, a 40-year-old mason, died from injuries sustained when his scooter was struck from behind by a motorcycle on 1 December 2018.
2 MIN READ→
The appellants challenged the VI Additional District and Special Judge, Mysuru’s order dated 22 September 2026 rejecting their bail application in Crime No. 22/2026.
2 MIN READ→
The appellant, represented by her GPA holder, filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure
1 MIN READ→
The petitioner, the mother of convict Abdul Wahid (CTP No. 3391), sought his release on general parole to care for her.
2 MIN READ→
The petitioner challenged the order dated 16 June 2026 under Section 148A(3) of the Income Tax Act, 1961, the notice under Section 148, and a subsequent notice under Section 142(1), concerning assessment year 2020–21.
2 MIN READ→
R.H. Ramanna sued Nanjundappa and others for declaration of title and permanent injunction over agricultural land.
2 MIN READ→
The parties married on 30 April 2001 and have two children. The wife petitioned under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 (“HMA”), alleging cruelty and desertion.
2 MIN READ→
The petitioner, accused No. 4, sought to quash the charge sheet in Crime No. 277/2025, alleging offences under Sections 318(4), 319(2), and 308(2), read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
3 MIN READ→
The petitioners and respondent Nos. 1 and 2 were partners in Mukunda Shiva and Associates, a firm of Chartered Accountants employing more than 185 people and undertaking audit and other professional work for clients.
3 MIN READ→
The respondent had been employed by a State-owned company that closed in 1998 and was subsequently deputed to the Backward Classes Department.
1 MIN READ→
Pratul Sharma died in a road accident on 21 August 2022 while riding a motorcycle. His parents sought compensation, alleging that the accident was caused by the negligent driving of a Toyota Qualis.
2 MIN READ→
The petitioner, the registered owner of motor vehicle No. KA.16-P-5094, challenged its seizure and continued detention in connection with Crime No. 0361/2023 for alleged offences under Sections 32 and 34 of the Karnat...
2 MIN READ→
The petitions arose from competing complaints between two families following Yashaswini’s relationship with, and subsequent marriage to, Shamanth.
3 MIN READ→
On 2 August 2011, Kalamma and Suresh sustained injuries when the motorcycle on which they were travelling collided with a lorry. They filed separate claims against the lorry’s owner and insurer.
2 MIN READ→
The petitioner, a State officer, challenged his transfer before the Karnataka State Administrative Tribunal (KSAT) and sought an interim stay. The Tribunal rejected that request by order dated 20 August 2026.
2 MIN READ→
The wife appealed under Section 19(1) of the Family Courts Act, 1984, against the Family Court’s decree allowing the husband’s petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955, and dissolving their mar...
2 MIN READ→
The respondent’s father purchased land in Survey Nos. 14 and 16 of Bommuru Agrahara Village; the land was later converted to non-agricultural use.
2 MIN READ→
The complainants were former employees or workmen of Mysore Kirloskar Ltd.
2 MIN READ→
The petitioners challenged a police notice dated 11 August 2022 seeking bank-account information and the freezing of their accounts in connection with Crime No. 256/2021.
2 MIN READ→
The claimant, a pillion rider, sustained injuries in a road accident on 20 December 2019 involving motorcycle KA-20-EA-3129.
2 MIN READ→
The complainant lodged Crime No. 46/2020 at the Women’s Police Station, Mysuru, alleging offences under Sections 498A, 312, 313 and 506 read with Section 34 of the IPC.
2 MIN READ→
The appellant brought a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.
1 MIN READ→
Madina Masjid filed Application No. 22/2026 before the Karnataka Waqf Tribunal challenging a Karnataka State Board of Auqaf resolution and a District Waqf Officer’s letter concerning three institutions: Masjid-e-Quba,...
2 MIN READ→
The petitioners claimed ownership of 3 acres in Sy. No. 646 at Kesare Village, Mysuru, and relied on a compromise decree dated 4 September 2018 in O.S. No. 400/2013 partitioning the family properties.
2 MIN READ→
On 28 August 2014, Maguram Naik, a pedestrian, was struck by a reversing water tanker and died.
3 MIN READ→
The petitioner challenged the preliminary notification dated 21 May 2008 and final notification dated 18 February 2010 issued for formation of the Nadaprabhu Kempegowda Layout, insofar as they affected Site No. 69 in...
2 MIN READ→
The appellants filed a regular first appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908
1 MIN READ→
The State appealed the acquittal of four accused by the I Additional District and Sessions Judge, Ramanagara, in a case alleging wrongful restraint, assault, attempted outraging of a woman’s modesty, criminal intimida...
2 MIN READ→
The appellant had filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.
1 MIN READ→
On 4 July 2011, Deril D’Souza was injured while travelling in a car that collided with a lorry.
2 MIN READ→
The plaintiff claimed ownership of property under a registered sale deed and alleged that the defendants had encroached on part of it and were attempting to encroach on a further portion, identified as the “C” schedul...
2 MIN READ→
Customs authorities seized 1,28,405 kg of maize from the petitioner trader’s premises.
2 MIN READ→
The appellant challenged a trial-court decree by filing a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.
1 MIN READ→
The appellant, represented by his GPA holder, sought withdrawal of the regular first appeal by memo.
1 MIN READ→
The appellant, represented by a GPA holder, had filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908
1 MIN READ→
The appellant, represented by his general power of attorney holder, filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.
1 MIN READ→
The appellant, Gopalakrishna Bhat, brought a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908
1 MIN READ→
The appellant challenged a decree in a regular first appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908
1 MIN READ→
The appellant, represented by his General Power of Attorney holder, filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure
1 MIN READ→
The prosecution alleged that Nagaraj drove a tractor and trailer carrying wedding guests at high speed and negligently, and applied the brakes when a buffalo crossed the road.
1 MIN READ→
The prosecution alleged that on 28 December 2011, the appellant, who ran a village shop, abused Chowdappa, a Scheduled Caste man, referring to his caste, and assaulted him, causing a fracture.
2 MIN READ→
The appellant brought this Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.
1 MIN READ→
The complainant alleged that the petitioner represented himself as a bachelor and promised to marry her, purchase property in her name, and secure government employment for her relative.
3 MIN READ→
The appellant, Nalini K. Bhat, through her GPA holder, filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.
1 MIN READ→
The wife petitioned under Section 9 of the Hindu Marriage Act, 1955, seeking restitution of conjugal rights.
2 MIN READ→
The appellants were among the accused convicted by the Sessions Court for offences including Sections 143, 498-A, 302, 304-B, 201, 109 and 120-B read with Section 149 of the IPC; accused No. 1 was also convicted under...
3 MIN READ→
The plaintiffs, daughters of Arera Devappa, sued in 1989 for partition and separate possession of family properties, alleging that the properties remained joint.
2 MIN READ→
The complainant alleged that the petitioner stood surety for a chit subscriber and issued a cheque for ₹1,59,600 towards the subscriber’s outstanding liability. The cheque was dishonoured with the endorsement “Account...
2 MIN READ→
The claimants, comprising the deceased Ashoka’s wife, two minor children and mother, sought compensation for his death in a road accident on 23 June 2022.
2 MIN READ→
The claimants, parents of Sunil Kumar, sought compensation for his death in a collision between his motorcycle and a KSRTC bus on 4 May 2022.
2 MIN READ→
The respondent-plaintiff brought a summary suit under Order XXXVII CPC, relying on a written acknowledgment dated 21 March 2009 in which the petitioner-defendant acknowledged receipt of a short-term loan of ₹97,73,400...
2 MIN READ→
The claimant, a pillion rider, sustained injuries in a road accident on 20 December 2019 involving motorcycle KA-20-EA-3129.
2 MIN READ→
The subject land had been in unauthorised occupation and was regularised by official memorandum dated 1 March 1985.
2 MIN READ→
The appellants brought an appeal under Order XLIII Rule 1(r) CPC against the III Additional Senior City Judge and CJM, Mysuru’s order dated 27 January 2020 dismissing their application under Order XXXIX Rule 4 read wi...
2 MIN READ→
The State alleged that on 6 June 2009, the accused formed an unlawful assembly in Bommanahalli, assaulted members of a Scheduled Caste community, and damaged a community-hall signboard and a photograph of Dr. B.R. Amb...
2 MIN READ→
The appellants, the parents of a 1½-year-old child, sought compensation under Section 166 of the Motor Vehicles Act, 1988, after their child died in an accident involving a KSRTC bus on 31 October 2019.
2 MIN READ→
The plaintiff had sued for a declaration that he was entitled to a 1/4 share in the suit land.
2 MIN READ→
The claimant sought compensation under the Motor Vehicles Act for injuries sustained when a car owned by respondent No. 1, in which he was travelling, struck a roadside tree on 28 December 2019.
2 MIN READ→
The appellant challenged the trial court’s order dated 4 March 2025 rejecting his application under Order XXXIX Rules 1 and 2 CPC in O.S. No. 930/2024.
2 MIN READ→
The dispute concerned two granted parcels. Sy.No.51/P2, later Sy.No.57, measuring 3 acres, was granted to Andavan in 1978 and sold by registered deed in 1996.
2 MIN READ→
The appellants filed an appeal under Order XLIII Rule 1(r) CPC against the trial court’s order dated 28 May 2024 dismissing their application for temporary injunction under Order XXXIX Rules 1 and 2 CPC in O.S. No. 38...
2 MIN READ→
Land measuring 2 acres 31 guntas in Sy. No. 51/P3, now Sy. No. 58, was granted to Amasamma in 1978 and sold under a registered sale deed in 2013.
1 MIN READ→
The complainant alleged that the accused borrowed ₹20,00,000 in April 2014 and later issued two cheques for ₹10,00,000 each, which were dishonoured.
2 MIN READ→
The petitioner was a lessee of the subject property under a registered lease and subsequent agreements.
2 MIN READ→
The petitioners challenged orders of the Assistant Commissioner and Deputy Commissioner directing resumption of land originally granted in 1938 and sold under a registered sale deed in 1968.
2 MIN READ→
The respondent-plaintiff brought a summary suit under Order XXXVII CPC, relying on a written acknowledgment dated 21 March 2009 for a short-term loan of Rs.97,73,400, allegedly advanced by cheque, with interest at 16%...
2 MIN READ→
The petitioner challenged a Commercial Court order granting a stay of an arbitral award subject to depositing 50% of the award amount within 30 days.
2 MIN READ→
The second respondent complained to Jeevan Bhima Nagar Police that, on 25 November 2024, Santosh and employees of another company trespassed into and locked her company’s premises, causing financial loss; she further...
2 MIN READ→
The claimant sought compensation for injuries sustained in a road traffic accident on 21 April 2019, allegedly caused by the rash and negligent driving of a Maruti Vitara Brezza.
2 MIN READ→
The petitioners challenged the Deputy Commissioner’s order dated 18 July 2024 and the Assistant Commissioner’s order dated 2 September 2022 concerning land in Survey No. 149/2.
2 MIN READ→
Smt. Puttamma and respondent No. 5 had proceedings against respondent No. 6 before the Assistant Commissioner, who passed an order on 15 May 2006.
2 MIN READ→
The petitioner, an accused in Crime No. 30/2024, registered for offences under Sections 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988, challenged the FIR.
2 MIN READ→
The plaintiff claimed ownership of property under a registered sale deed and alleged that the defendants had encroached on part of it and were attempting to encroach on a further portion, identified as the “C” schedul...
2 MIN READ→
The Assistant Commissioner passed an order on 15 May 2006 in proceedings brought by Smt. Puttamma and respondent No. 5 against K. Kumar. K. Kumar appealed, and the Deputy Commissioner dismissed that appeal on 8 July 2...
2 MIN READ→
The plaintiff brought a bare-injunction suit concerning two adjoining sites, each measuring 3,267 square feet, and sought temporary protection under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC).
2 MIN READ→
The plaintiff sought specific performance of agreements to sell dated 22 March and 5 July 1984, alleging that defendant Nos. 1 and 2 agreed to sell the suit property for Rs. 30,025, received Rs. 18,500 as advance, and...
3 MIN READ→
Pratul Sharma died in a road accident on 21 August 2022 while riding a motorcycle. His parents sought compensation, alleging that the accident was caused by the negligent driving of a Toyota Qualis.
2 MIN READ→
The respondent sought to execute a decree in O.S. No. 500/2017 against the deceased judgment debtor’s estate.
2 MIN READ→
Manjegowda’s land, measuring a total of 25½ guntas in Echalahalli village, was acquired for the Yagachi Reservoir Project.
2 MIN READ→
The land was granted to Eranaika in 1977. After his death, his family sold it under a registered sale deed dated 22 April 1993.
2 MIN READ→
The respondent, the mother of Rakesh R., sought compensation for his death in a road accident on 22 November 2022 while he was riding a scooter.
2 MIN READ→
Madina Masjid filed Application No. 22/2026 before the Karnataka Waqf Tribunal challenging a Karnataka State Board of Auqaf resolution and a District Waqf Officer’s letter concerning three institutions: Masjid-e-Quba,...
2 MIN READ→
The land in Survey No. 149/1, measuring one acre, formed part of land granted to Shaara alias Shaarappa in 1937.
2 MIN READ→
The plaintiffs filed a suit for permanent injunction concerning the suit-schedule ‘B’ properties and sought temporary relief under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC).
2 MIN READ→
The petitioners, accused Nos. 1, 2 and 4 to 7, sought to quash proceedings in C.C. No. 815/2024 arising from Crime No. 66/2024, registered for offences under Sections 143, 147, 341, 323, 504, 506 read with Section 149...
2 MIN READ→
The original plaintiff, since deceased and represented by her legal representatives, brought O.S. No. 238/2015 seeking a declaration of ownership and permanent injunction over three properties.
2 MIN READ→
The petitioner, plaintiff in O.S. No. 25/2015, sought declaration and injunction.
2 MIN READ→
The petitioner, a Senior Medical Officer at Hukkeri Civil Hospital, sought voluntary retirement by representation dated 30 August 2023.
2 MIN READ→
Huchchappa sued for partition and separate possession of a half share in three properties, claiming they were acquired or held as joint-family properties with his brother, Hanamappa.
2 MIN READ→
On 12 March 2012, the four claimants were travelling with their grandmother in a three-wheeler goods vehicle when it collided with an NWKRTC bus.
2 MIN READ→
The complainant alleged that the accused borrowed ₹2,00,000 and issued a cheque dated 3 June 2017 towards repayment. The cheque was dishonoured for insufficient funds, and the accused did not pay after receiving statu...
2 MIN READ→
The appeals arose from Crime No. 119/2026 of Adur Police Station, concerning an alleged dispute over encroachment on a public cart road in Byagvadi village.
2 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 64(2)(k) and 137(2) of the Bharatiya Nyaya Sanhita, 2023, and Sections 4...
2 MIN READ→
The petitioners, who are the parents of Accused No. 1, sought anticipatory bail in Haveri Women Police Station Crime No. 77/2026.
2 MIN READ→
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging that he kidnapped the minor victim, tied a thaali to her, and committed penetrative and aggravat...
2 MIN READ→
The petitioner, Mahantesh Angadi, sought parole for his brother-in-law, Sidlingappa @ Mudakappa, who had been serving a sentence for offences under Sections 302, 114 and 149 of the Indian Penal Code and had undergone...
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The respondent, a bus conductor, was dismissed after a checking squad alleged that he had collected fares from five passengers without issuing tickets and had failed to complete the waybill.
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The petitioner, the de facto complainant, alleged that the respondents assaulted her on 27 September 2020; a charge sheet was filed after investigation
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The petitioners, accused Nos. 1–12, sought to quash Alnavar Police Station Crime No. 1/2025, pending before the III Additional Civil Judge (Jr. Dn.) and JMFC, Dharwad, alleging offences under Sections 189(2), 191(2),...
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The petitioners, accused Nos. 1–3, sought regular bail in a murder case arising from the death of Chandrawwa, allegedly following a dispute over her share in family property.
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The victim alleged that accused No. 1, the son of the petitioners, had sexual relations with her on a promise of marriage while she was staying at the petitioners’ home.
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The petitioner, accused No. 2, sought regular bail in a case arising from a land dispute and registered for offences under Sections 302, 341, 504 and 506 read with Section 34 of the Indian Penal Code, 1860.
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The petitioner, proprietor of F.M. Enterprises, sought anticipatory bail in Crime No. 17/2026 of Teradal Police Station.
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The petitioners, Accused Nos. 1–13, sought to quash the proceedings in Alnavar Police Station Crime No. 2/2025, registered for offences under Sections 189(2), 191(2), 115(2), 329(3), 352, 351(2) and 190 of the Bharati...
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The petitioner had entered into a five-year agreement with the State for drawing water from the Tungabhadra Reservoir for industrial use.
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The wife, aged 71, applied to the Family Court for maintenance, stating that her husband, aged 75 and a retired Veterinary Department supervisor, had left her and was receiving a pension of ₹40,000 per month.
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The petitioners, Accused Nos. 1–8, sought to quash proceedings in C.C. No. 743/2026 before the II JMFC, Belagavi, arising from Crime No. 233/2024 of Malmaruti Police Station.
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Following a 28 February 2023 notification for Gram Panchayat Library Supervisor posts, Ravi and respondent No. 7 applied for the post at Muradi Gram Panchayat.
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The petitioners challenged the Assistant Commissioner’s order dated 18 September 2019, made in an appeal by private respondents under Section 136(2) of the Karnataka Land Revenue Act, 1964.
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A preliminary notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“the 2013 Act”) proposed acquiring the petitioners’ lan...
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A preliminary notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”) was issued on 2 April 2018 for the Upper Kr...
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The connected petitions arose from damage awards made by the Special Land Acquisition Officer (SLAO) concerning lands affected by the Malaprabha Reservoir Project.
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The petitioner’s 62.36 sq. m property in Bhantanur village was included in a preliminary acquisition notification issued on 2 April 2018 for the Upper Krishna Project and in a final notification issued on 21 January 2...
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A preliminary notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”) proposed acquisition for the Upper Krishna...
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The Reference Court had passed enhanced-compensation awards in proceedings concerning acquired lands without impleading the beneficiary, Krishna Bhagya Jala Nigam Limited.
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A preliminary notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”) was issued on 2 April 2018 to acquire land...
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On 14 May 2017, the four appellants were injured when a Tavera car in which they were travelling collided with a tree after its driver lost control.
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Shobha, the judgment-debtor, had agreed to sell two parcels of land to the respondents.
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The private respondents had obtained an order in W.P. No. 26205 of 2023 (LR), dated 3 January 2024, quashing an Assistant Commissioner’s order made under Sections 79A and 79B of the Karnataka Land Reforms Act, 1961, a...
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The prosecution alleged that on 4 April 2013, the respondent, driving a crane, negligently struck cyclist Obayya Poojary from behind on the Venur–Moodbidri State Highway, causing fatal injuries.
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The petitioner stated that he had cultivated 2 acres 35 guntas in Sy. No. 7, Mylanahalli Village, for over three decades as an unauthorised occupant.
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Respondent No. 2, Ambident Marketing Private Limited, collected deposits from the public under investment schemes but failed to repay them.
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The dispute concerned land in Sy. No. 173, Nelluru Village, which was phodi-subdivided in 1971.
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The petitioners challenged the Bank’s restructuring of their loan repayment schedule, which extended the repayment period from 120 to 151 months.
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Respondent No. 3 filed a private complaint alleging that the petitioners had included land allotted to him in a partition in their names through allegedly created documents and had entered into an agreement to sell th...
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The plaintiffs, legal representatives of M. Ramachandra, challenged a common order in their suit seeking a declaration that a 1973 Gift Deed was void and not binding on them, or alternatively that they had acquired ti...
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On 11 April 2015, the accused was quarrelling with his wife when the injured, his neighbour and relative, intervened.
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The appellant’s name was recorded as a joint khatedar in the revenue records for several lands in Jakkur Village.
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The petitioner contractor and the respondent entered into a construction agreement dated 5 June 2013, containing an arbitration clause, for construction of school buildings.
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The complainant, owner of land in Konadasapura Village, challenged its acquisition in W.P. No. 19254/2021.
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The petitioners, plaintiffs in O.S. No. 1826/2008, challenged the compromise recorded before the Lok Adalat on 20 April 2009.
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The wife lodged a complaint leading to Crime No.129/2022 against her husband and his relatives, alleging offences under Sections 3 and 4 of the Dowry Prohibition Act and Section 498A read with Section 34 of the IPC.
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BHEL, Sterling Bio Energy Systems Pvt. Ltd. and Semitech Innovations Global Pte. Ltd. entered into a Pilot Project Evaluation Agreement dated 26 October 2005 for an embedded automatic meter-reading system.
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The petitioner sought impleadment in a land-acquisition reference under Section 18(1) of the Land Acquisition Act, 1894, claiming an interest in the acquired properties under an Agreement of Sale.
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The petitioner sought to have the mutation proceedings reconsidered after notice to him and other concerned parties, and challenged the Assistant Commissioner’s order dated 27 November 2025 in R.A. No. 222/2023.
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The petitioners challenged the Land Tribunal, Harihar’s order dated 14 March 2013 rejecting the claim for occupancy rights over lands in Sy. Nos. 156 and 46, Guttur Village.
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The petitioners challenged allotments made to private respondents under the Ashraya Scheme and sought to quash the Hakku Patras issued in their favour. They alleged that the beneficiaries possessed other lands and tha...
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The prosecution case was that, after the deceased Babu’s family withdrew a marriage proposal between the appellant and Babu’s daughter, Gayathri (PW1), the appellant entered Babu’s house on 3 June 2016 and stabbed Bab...
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The private respondents had obtained an order in W.P. No. 26205 of 2023 (LR), dated 3 January 2024, quashing an Assistant Commissioner’s order made under Sections 79A and 79B of the Karnataka Land Reforms Act, 1961, a...
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The plaintiffs challenged an order allowing the defendants’ application under Order VIII Rule 1-A CPC to produce and mark a xerox copy of a document, on the ground that the original had become partially mutilated.
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The petitioners challenged the Assistant Commissioner’s order dated 7 February 2019 and the Deputy Commissioner’s revisional order dated 19 December 2019 concerning revenue entries for the subject land.
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The petitioner, proprietor of Shantinatha Press, challenged orders awarding gratuity to respondent No. 3, a former employee.
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The petitioners, a registered society and its office-bearers, alleged that encroachments on stormwater drains (Raja Kaluves) in Ullal City Municipal Council limits were causing flooding. They sought consideration of t...
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The appellant was convicted by the Sessions Court for offences under Sections 376(2)(i) and (n), and 354-A(1)(i) of the IPC, and Sections 4, 6 and 8 of the POCSO Act.
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The appellant, a Head Constable, was prosecuted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.
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The plaintiffs, representing the branch of Durganaika, sued for partition of land in Survey No. 198, claiming that three brothers had cultivated separate portions under a family arrangement and that occupancy rights o...
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The appellant was convicted by the Sessions Court under Section 302 of the Indian Penal Code (IPC) and provisions of the Arms Act, 1959, for fatally shooting Thilakraj with a revolver.
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The petitioners challenged a 13 October 1981 Land Tribunal order granting occupancy rights over land in Sy. No. 249, Chandagalu Village, to the father of respondents 2 and 3.
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The petitioner sought regular bail in a case arising from Crime No. 258/2026, registered after the minor victim—his maternal niece—reported that she had become pregnant following sexual intercourse with him.
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The petitioner appointed the respondent as an authorised dealer under a Dealership Agreement dated 18 April 2016, which contained an arbitration clause providing for a sole arbitrator appointed by VST and Bengaluru as...
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The petitioners in the two connected criminal petitions sought relief under Section 482 of the Code of Criminal Procedure against proceedings arising from two separate Srirampura Police Station cases.
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The plaintiff, a YMCA employee who had served as a Senior Secretary, challenged his suspension dated 25 April 2023 and termination dated 31 October 2024, alleging that the General Secretary acted without authority of...
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The petitioners had been declared successful tenderers under an earlier tender notification dated 30 July 2025.
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In W.P. No. 20157 of 2024, retired employees of HMT Machine Tools Ltd. obtained orders from the Controlling Authority under the Payment of Gratuity Act, 1972 directing payment of gratuity with simple interest at 10% p...
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The petitioner advanced ₹1,50,00,000 to respondent No. 1, which acknowledged receipt through respondent No. 2.
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Respondent No. 2, Ambident Marketing Private Limited, collected deposits from the public under investment schemes but failed to repay them.
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The petitioner, the father of a minor child, sought enforcement of an interim visitation and custody order dated 18 September 2025 made by the III Additional Principal Judge, Family Court, Bengaluru, under Section 12...
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On 29 July 2019, the appellant was riding a motorcycle that collided with a truck parked on the road without its parking lights on.
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On 5 February 2019, a NWKRTC bus collided with a motorcycle ridden by Kariyappa.
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On 14 December 2019, a Mahindra Bolero struck pedestrians R. Shanthamma and G. Vannuramma.
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The claimant was injured in a head-on collision between his motorcycle and a Toofan vehicle on 1 January 2018.
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On 28 September 2021, Kallappa Bagadi was struck by a tractor and trailer while standing by the Belagavi–Nesargi Road and died from his injuries.
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The petitioners, defendants in the suit, challenged the trial court’s interim injunction restraining them from installing windows on the eastern side of their property facing the plaintiffs’ property. The injunction h...
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On 12 August 2016, the claimant’s motorcycle collided with a truck parked on the road without warning signals or parking lights, causing him serious physical and head injuries.
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The petitioners operated guest houses or homestays in villages said to lie within the buffer zone governed by the Hampi World Heritage Area Management Authority Act, 2002 (HWHAMA Act).
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The petitioner filed O.S. No. 387 of 2022 seeking declaratory and injunctive relief concerning a compound wall and construction on the suit property.
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Respondent No. 1 obtained a preliminary decree for partition in O.S. No. 71/2022.
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The petitioner-plaintiff sued for a declaration of her claimed rights as the sole legal heir of her deceased father and over the suit properties, and for a declaration that a Surviving Family Members Certificate dated...
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Respondent Nos. 1 to 3 filed O.S. No. 252/2021 against the petitioner and respondent No. 4, seeking vacant possession of the suit property, arrears of rent and permanent injunction. They alleged that the petitioner’s...
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The petitioners, landowners of Shirahatti, challenged the respondents’ failure to pass an award concerning their lands, which were included in a preliminary acquisition notification dated 2 November 2022 issued under...
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The petitioners’ lands were included in a preliminary notification issued under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”)...
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The petitioner, Accused No. 5, sought regular bail in a case arising from Savalgi Police Station Crime No. 69/2026, registered for offences under Sections 61, 189(2), 191(2), 191(3), 126(2), 103(1), 326(f) and 238 rea...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Athani Police Station Crime No. 463/2024, registered for offences under Sections 332(b), 103(1)...
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The complainant alleged that the petitioner, whom she had known since 2023, called her to Bengaluru on 29 May 2025, had forcible sexual intercourse with her on a promise of marriage, and later harassed and threatened...
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A preliminary enquiry into allegations that a police head constable had obtained call-detail records and tower-dump information without authorization did not name the petitioner. During a subsequent investigation, she...
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On 23 December 2019, Salim, then working as a cleaner/coolie in a light goods vehicle, was injured when that vehicle struck a sugarcane-loaded tractor.
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On 4 May 2016, the appellant was riding his motorcycle from Dharwad towards Hubballi when it struck the rear of a mini lorry after its driver applied the brakes.
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On 5 February 2019, Sheetal Rayappa Datawad died in a collision between his motorcycle and a truck.
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On 27 September 2011, a fertiliser inspector raided the Dharmatti Society warehouse after receiving information that counterfeit Muriate of Potash fertiliser was stored there for sale.
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On 11 October 2019, Kamble was riding his motorcycle when it collided with a NEKSRTC bus. He alleged that the bus driver caused the accident by driving rashly and negligently; the Corporation alleged that the motorcyc...
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The plaintiff brought O.S. No. 51/2014 claiming a 1/10th share in the suit properties.
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On 31 December 2020, a goods vehicle struck the six-year-old claimant while he was playing near his home, causing serious injuries and lasting disability.
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The petitioners, accused in Bilagi Police Station Crime No. 108/2024, sought to quash the proceedings in C.C. No. 38/2025 for offences under Sections 143, 147, 148, 341, 323, 324, 354, 354(B), 109, 504 and 506(2), rea...
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On 6 March 2015, the appellant was injured when his motorcycle collided with a motorcycle coming from the opposite direction.
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On 13 September 2020, Dhareppa Daddimani was riding a motorcycle when a Maruti Swift car struck it from behind; the car then collided with a Multi Excel goods vehicle parked on the road.
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On 22 August 2018, the appellant, riding a motorcycle, sustained grievous injuries when the respondent No. 1’s motorcycle collided with it from behind.
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The petitioner claimed that she had been dispossessed in 2009–10 from a 1,200-square-foot site in Gangavathi, allegedly affected by a railway project, and sought consideration of her representation, acquisition procee...
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On 5 June 2010, the petitioner was driving a car involved in a collision with another car near Jogayellapur Village on the Hubballi–Dharwad bypass. The collision caused injuries to occupants of the cars, and two perso...
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The claimant sought compensation for injuries sustained in a road accident on 25 June 2021 involving a two-wheeler and a truck.
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The petitioners entered the respondents’ service as daily wagers on 1 January 1985 and 6 July 1984, respectively.
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The petitioner sought a writ of mandamus directing the Special Land Acquisition Officer to consider his representation dated 20 March 2023, concerning acquired lands in Karajaga village and compensation.
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The petitioner challenged three orders of the Joint Commissioner of Commercial Taxes (Appeals) dismissing its appeals concerning tax demands for 2019–20 and 2020–21.
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On 5 February 2019, a NWKRTC bus collided with a motorcycle ridden by Kariyappa.
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The appellant, who was travelling as a cleaner in a goods truck, sustained injuries when the truck met with an accident on 25 June 2017.
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On 15 November 2019, two labourers were injured when a tractor-trailer carrying sugarcane overturned.
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The appellant, a cleaner travelling in a goods lorry, was injured in a collision with another lorry on 6 November 2020.
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The appellants, comprising the deceased Noor Ahamad’s wife, children and mother, sought compensation under the Employees’ Compensation Act, 1923, alleging that he worked as a watchman for the Forest Department and die...
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The first respondent, then an Assistant Director, was accused of misusing public funds for watershed and related programmes.
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The petitioner challenged a Grama Panchayat confirmation certificate dated 21 April 2026, insofar as it altered entries relating to Property No. 128 and inserted the name of the Chairman of Sri Shankaralinga Devasthan...
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On 14 October 2019, Ganesh Pujari was riding a motorcycle when it collided with a car owned by respondent No. 1 and insured by respondent No. 2; he died from his injuries.
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On 10 June 2022, the claimant, aged 65, was struck by a Bajaj Pulsar motorcycle while crossing a road in Belagavi and sustained fractures and other injuries.
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Respondent No. 2 complained that Kempamma and Jayamma falsely claimed to be the wife and daughter of his uncle, Hanumantharayappa, and, in collusion with the petitioner and others, entered into a registered sale agree...
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Respondent No. 2 complained that the petitioners, his uncles, attempted to prevent use of a four-foot passage and assaulted him on 3 July 2024, threatened him on 4 July 2024, and had been involved in an earlier incide...
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The petitioners sought revocation of Letters of Administration granted to respondent no. 1 in T.O.S. No. 2 of 1998 concerning the estate of A.J. Lazarus, her removal as administratrix, and appointment of petitioners n...
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The petitioner claimed ownership of lands at Jonnahalli acquired for an aerospace project under preliminary and final notifications dated 9 January 2007 and 15 May 2007, respectively.
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The petitioner, described in the petition as a non-executive director and in the oral order as an Additional Director of M/s Attica Gold Private Limited, challenged search authorisations, searches and seizures, relate...
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The claimant alleged that on 21 November 2012, while riding her motorcycle near Ejipura Main Road, Bengaluru, she was struck by a motorcycle owned by the second respondent and insured by the first respondent.
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Respondent No. 2 alleged that, following an altercation on 12 September 2023, the petitioners abused and assaulted her and her husband, causing injuries and threatening them.
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Respondent No. 2 alleged that the petitioners assaulted and threatened him during an incident on 16 July 2022.
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Respondent No. 2, the authorised signatory of a salon partnership, occupied commercial premises owned by the petitioner under a registered lease.
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Respondent No. 2 alleged that Petitioner No. 1 forged a 1997 General Power of Attorney (GPA) concerning land at Heggondahalli and, relying on it, executed a sale deed in favour of Petitioner No. 2 on 4 March 2023.
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The prosecution alleged that, on 31 August 2012, a police raid at a house in Kallur village found 6 kg and 150 g of ganja. It alleged that accused No. 1 was selling the ganja, accused No. 2 was supplying it, and accus...
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The deceased, Vijayalakshmi, was found dead by hanging.
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The petitioner challenged the rejection of his bids for two municipal infrastructure packages and the dismissal of his appeals.
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On 1 December 2011, the appellant was driving an autorickshaw when it was struck by a Tata Winger.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the award in MVC No. 1732/2017, which granted him Rs. 2,33,000 with interest at 9% per annum
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On 6 May 2009, the appellant, then aged 16 and working as a cleaner on a lorry, was injured when it collided with a parked lorry.
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The petitioners challenged two summons issued under Section 50(2) and (3) of the Prevention of Money Laundering Act, 2002 (PMLA), requiring them to appear and produce personal, financial and project-related documents...
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The prosecution alleged that, during an inspection of an ice factory on 14 November 2008, BESCOM officials found the electricity meter tampered with by inserting a silk cord through a removed screw hole to stop the me...
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The respondent, defendant in the pending partition suit, applied under Section 151 CPC for a direction requiring the petitioner-plaintiff to deposit ₹2,93,26,936, alleged to have been withdrawn from their late father’...
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Respondent No. 2 alleged that he had entered into an agreement of sale dated 29 June 2024 with the criminal-petitioners concerning a property, and that a dispute arose over the sale consideration and execution of the...
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The petitioners challenged the answer key for Question No. 83, contending that the published answer was incorrect.
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On 12 October 2012, the claimant was riding a bicycle when a Tempo Trax allegedly driven rashly and negligently struck him, causing fractures to his left femur and pubic rami.
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On 25 February 2012, Subramanya Swami was a pillion rider on a motorcycle that fell near Shamanur on the NH Bypass; he later died from his injuries.
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The petitioners challenged answers to specified questions in a KPTCL recruitment examination and sought revised marks and fresh selection lists under Articles 226 and 227 of the Constitution
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The petitioners challenged two orders in O.S. No. 356/2022, a suit for injunction: an order setting aside the order placing the respondent ex parte, and a subsequent order permitting the respondent to file a written s...
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Respondent No. 2 alleged that he had purchased and possessed Site No. 1 in Survey No. 34/2 and that the petitioners had encroached on it and constructed a building. The police registered Crime No. 5/2024 against the p...
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The prosecution alleged that on 2 July 2013, the accused threatened the minor victim near Gopi Circle and later dragged her to an under-construction building, attempted to remove her clothes, and sexually assaulted her.
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Respondent No. 2 alleged that properties originally purchased in 1999 had later been dealt with using a fabricated General Power of Attorney and subsequent sale deeds.
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Respondent No. 2 alleged that, after her marriage to accused No. 1, she was harassed for additional dowry by her husband and in-laws, including the petitioners, who were relatives of her husband.
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Respondent No. 2 alleged that the petitioner fabricated a General Power of Attorney (GPA), purporting to have been executed in his favour by her father-in-law on 15 March 2010, and used it to sell property.
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The petitioners challenged a notice dated 9 June 2026 issued by the KIADB Special Land Acquisition Officer, requiring them to appear and explain why they should not refund compensation allegedly paid in excess for acq...
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The petitioner claimed title to and possession of a building on the southern portion of Site No. 14 in Sy. No. 41/1, Hennur Village, through successive transactions culminating in a sale deed dated 31 July 2013.
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The petitioner, a society registered under the Karnataka Societies Registration Act, 1960 (“KSR Act”), challenged a notice dated 18 December 2025 issued by an Enquiry Officer under Section 25 of the Act.
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Certain members of Indiranagar Club, a society registered under the Karnataka Societies Registration Act, 1960 (“KSR Act”), complained to the District Registrar on 30 July 2024, raising 19 allegations concerning the C...
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Respondent No. 2, Bank of Baroda, filed a private complaint against five accused alleging offences under Sections 120B, 467, 468, 471, 419, 420 and 474 read with Section 34 of the IPC in connection with a loan and pro...
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The petitioner challenged an order dated 1 October 2024 by the VIII Additional City Civil and Sessions Judge, Bengaluru, which partly allowed an application under Order XXXIX Rules 1 and 2 CPC in O.S. No. 2607 of 2021.
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G.M. Krishna Reddy, the owner of property at Hoodi Village, had granted respondent No. 2 a power of attorney to manage it.
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On 30 April 2013, the Subramanyanagar Excise Police searched the petitioner’s residence and seized 19.150 litres of foreign liquor and wine.
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The complainant, Florance Flora Farm, brought two proceedings under Section 138 of the Negotiable Instruments Act, 1881 (NI Act), concerning cheques for ₹50,00,000 and ₹30,00,000 issued by Ooty Flora and its partners.
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The petitioner challenged the Sessions Judge’s order rejecting his application under Sections 497 and 503 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for interim release of vehicle No. KA-13-P-2905, seized in con...
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The petitioners challenged two orders in O.S. No. 356/2022, a suit for injunction: an order setting aside the order placing the respondent ex parte, and a subsequent order permitting the respondent to file a written s...
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The petitioners, serving or retired employees of aided educational institutions, sought consideration of their representation dated 27 August 2026 for financial service benefits calculated by reckoning service from th...
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The petitioners, employees of the Sakaleshapura Town Municipal Council, sought consideration of their representation dated 16 January 2026 for regularisation from the date each completed ten years of daily-wage servic...
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The petitioners, teaching staff in various schools, sought consideration of their representation dated 28 August 2026 and financial service benefits calculated from their dates of appointment, including service render...
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The petitioners, associate professors employed by the fourth respondent institution, initially sought to challenge the Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and Other B...
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The petitioners, teaching and non-teaching employees of a recognised private aided educational institution, sought recognition of their service from their respective appointment dates, including service before their p...
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The petitioners, teaching and non-teaching employees of the Tribal Welfare Department, claimed to have served for over 30 years; some had retired.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the MACT for injuries sustained in a road accident on 31 January 2021.
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The petitioners, employees of Sri Vidyaganapathi High School, sought parity with employees of government institutions and service and pensionary benefits, including recognition of service rendered before their posts w...
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The complainant, Florance Flora Farm, brought two proceedings under Section 138 of the Negotiable Instruments Act, 1881 (NI Act), concerning cheques for ₹50,00,000 and ₹30,00,000 issued by Ooty Flora and its partners.
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The claimant sustained abdominal and chest injuries in a road accident on 12 May 2024 involving a lorry.
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The claimant, aged 40, sustained a proximal tibia fracture in a road accident on 29 September 2023.
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The petitioners, teaching and non-teaching employees of aided educational institutions, sought a direction to count their service from their respective appointment dates, including service before their posts were admi...
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The petitioner, a Deputy Commissioner of Excise, challenged the FIR in Crime No. 1/2024, registered for offences under Sections 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988.
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The petitioner was posted as Assistant Executive Engineer at BESCOM’s W-4 Sub-Division by order dated 28 April 2026 and assumed charge on 30 April 2026.
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The respondent retired from service in 2013 while two departmental enquiries were pending.
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The petitioners, teaching and other staff of aided educational institutions, sought consideration of their representation dated 28 August 2026 for financial service benefits calculated by reckoning service from their...
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The petitioner was promoted from Head Constable to Assistant Sub-Inspector by memorandum dated 17 July 2023. At that time, a departmental inquiry was pending under articles of charge dated 21 June 2023, as was a crimi...
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The petitioner, an Assistant Engineer with BESCOM and accused No. 1 in Crime No. 8/2023, sought to quash the complainant’s complaint and the FIR insofar as he was concerned, invoking Articles 226 and 227 of the Consti...
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The plaintiffs in the underlying suit sought recovery of sums arising from a transaction involving, among other documents, a Debenture Trust Deed and a Registered Mortgage Deed concerning the ‘D’ Schedule property.
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The petitioner, a pattadar of land in Balakundi Village, Bagalkote District, was alleged to have extracted ruby-red granite without the required licence.
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The petitioners challenged the charge sheet in Crime No. 43/2020 and the cognizance order in C.C. No. 15/2021, which arrayed them as accused of offences under Sections 420, 465, 468 and 471 of the Indian Penal Code, 1...
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The claimant sought compensation for injuries sustained in a road accident on 29 July 2020 involving a motorcycle and a car.
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The claimant, a six-year-old child represented by her mother, was injured when a government Tata Sumo struck her as she was walking beside the road with her aunt. She suffered a crush injury and other injuries to her...
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The petitioners, teaching and non-teaching employees of educational institutions, sought consideration of their representation dated 27 August 2026 for financial and service benefits based on the Karnataka High Court’...
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The complainant, a student, paid admission fees of ₹1,30,500 to the institution run by the accused. After applying to withdraw from the course on 27 January 2017, he received a cheque for that amount, which was dishon...
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The complainant alleged that the accused borrowed ₹2,50,000 on 8 August 2017 and issued a cheque dated 1 February 2018 towards repayment. The cheque was dishonoured with the endorsement “payment stopped by drawer”; af...
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The petitioners, teaching and non-teaching employees of educational institutions, sought consideration of their representation dated 27 August 2026 for service-related financial benefits based on earlier proceedings c...
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Respondent No. 2 alleged that she transferred money to the petitioner after he promised to marry her and that he had induced her to part with the money with an intention to cheat her.
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The petitioner invoked Articles 226 and 227 of the Constitution to challenge the trial court’s order dated 17.09.2025 on I.A. No. 63, filed under Order XI Rule 14 read with Section 151 of the Code of Civil Procedure,...
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The petitioner, a Group ‘C’ Shirestedar, was posted to Bengaluru East Taluk Office on 23 August 2023.
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The prosecution alleged that railway employee S. Raju stole cardamom from a railway consignment and, with others, transported, concealed and sold it.
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Respondent No. 2 complained that a person working at the petitioner’s bar and restaurant had photographed a worker at a neighbouring construction site.
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The petitioners challenged the answer key for Question No. 83, contending that the published answer was incorrect.
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The prosecution alleged that on 3 November 2013, the appellant quarrelled with his father and stabbed him in the chest with scissors, causing his death.
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The prosecution alleged that accused Nos. 1 and 2 trespassed into the complainant’s residence and threatened the complainant and another person, demanding money and threatening to obtain and publish personal information.
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The petitioners challenged answers to specified questions in a KPTCL recruitment examination and sought revised marks and fresh selection lists under Articles 226 and 227 of the Constitution
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The appeals concerned BDA acquisition of adjoining lands in Sy. Nos. 48/3A and 48/3B-1 at Gubbalala Village for a connecting road and the Banashankari VI Stage Layout.
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The respondent had initiated separate proceedings under Section 138 of the Negotiable Instruments Act, 1881, against the petitioners—mother and son—over cheques for ₹5,00,000 and ₹3,00,000 respectively.
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The petitioner-Society had been granted fishing rights in the Krishna River from Arishinagi Village to Ganjalli Village for 2020–21 to 2024–25.
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The petitioner had filed O.S. No. 4/2020 seeking an injunction concerning property bearing Panchayat Nos. 10-88 and 10-96, with open space, adjoining property owned by respondents 1–3.
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Respondent No. 1, a peon in the Basavakalyan Taluk Office, was alleged to have collected a bribe of ₹3,000 from a complainant at the direction of a Second Division Surveyor.
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The petitioner challenged the First Appellate Court’s rejection of I.A. No. 3, which sought a stay of the final decree dated 25 November 2021 in FDP No. 10 of 2019.
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GESCOM engaged Power Gear Limited under turnkey contracts for substation works, which were to be completed within nine months.
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Respondent No. 1 sued for mandatory injunction, possession and perpetual injunction concerning one gunta of land in Sy. No. 109/3 at Mahalbagayat, Vijayapura.
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Respondent No. 1 filed a partition suit claiming one-third of her deceased father’s one-eighth share in the suit properties.
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Respondent No. 1 filed O.S. No. 102/2016 claiming ownership and possession of 3 acres 1 gunta in Sy. No. 90/6 (old Sy. No. 90/1).
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The petitioner filed a suit for permanent injunction, alleging that he owned and possessed the suit property and that the respondent was interfering with that possession.
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Malanbee, the original plaintiff in a suit seeking cancellation of a gift deed and an injunction, died during the suit.
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Respondent No. 2’s suit for specific performance against respondent No. 1 was partly decreed on 13 November 2017.
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The petitioner, a Deputy Manager with the Karnataka State Financial Corporation (KSFC), was posted at its Kalaburagi Branch on 28 January 2025.
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The petitioner, a retired Kannada Professor, stated that his pension had been fixed at ₹1,17,280 per month but was later reduced, and that he was receiving ₹86,258 per month following a pension revision communicated b...
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The petitioners were the wife and children of Basanthkumar Pujar, who worked as a daily-wage Gangman for GESCOM from 10 October 2003 until his death on 8 September 2020.
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The Revenue appealed under Section 260A of the Income Tax Act, 1961, against the ITAT’s order dated 30 September 2014 concerning Assessment Year 2008–09.
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The petitioner’s husband applied in Form No. 7A on 22 January 1999 for occupancy rights over 3 acres 26 guntas in Survey No. 123, Hireraikumpa village.
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The Revenue appealed under Section 260A of the Income Tax Act, 1961, against the ITAT’s order dated 30 September 2014 concerning Assessment Year 2008–09.
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The petitioner trust and respondent No. 2 institution each applied to the Kalaburagi Urban Development Authority for a civic amenity site to establish a school.
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The petitioner, a registered proprietorship, was issued a scrutiny notice for 2018–19 and later an intimation in Form GST DRC-01A proposing tax of ₹6,98,959.
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The complainants initiated civil contempt proceedings alleging that the Tahsildar, Bidar, had not complied with the High Court’s order dated 27 March 2025 in W.P. No. 203290 of 2023, which directed mutation of complai...
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The appeals concerned BDA acquisition of adjoining lands in Sy. Nos. 48/3A and 48/3B-1 at Gubbalala Village for a connecting road and the Banashankari VI Stage Layout.
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Respondent No. 2, a tenant of the petitioners, alleged that a dispute over the return of her lease deposit and deductions for maintenance and electricity charges led to abusive conduct and physical assault by the peti...
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The prosecution alleged that, during a dispute concerning land and access, the petitioners assaulted PW1 with a wooden object, caused injuries, abused him and threatened him; PW2, PW1’s wife, witnessed the incident.
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The Lokayukta Police registered Crime No. 4 of 2026 against the petitioner for an alleged offence under Section 7(a) of the Prevention of Corruption Act, 1988.
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The complainant alleged that accused No. 1, the petitioner’s mother, promised to arrange a site and received a total of ₹11,40,000 from her; cheques issued in connection with the transaction were dishonoured.
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The petitioners sought police protection against eviction from the disputed property without due process.
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On 16 April 2023, a lorry allegedly collided with a motorcycle ridden by Kadapa Gurendra Durgaprasad, who died from his injuries.
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A complaint alleged that Panchayat records for a property registered in Gangappa’s name were changed to Mahalingappa’s name without Gangappa’s knowledge or consent.
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The appellant was accused of setting fire to a room in Mysuru where he and several hotel workers had previously stayed, causing burn injuries to the occupants.
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The respondent was appointed as a Member of the District Consumer Disputes Redressal Commission, Shivamogga, for a five-year term beginning 3 March 2020. Her term ended on 3 March 2025, and the Selection Committee did...
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On 17 October 2022, Sagar S. died after a bus collided with the car he was driving.
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The deceased, Yashoda, was the appellant’s wife.
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The complainants, staff nurses at Mandya Institute of Medical Sciences (MIMS), alleged that the accused had wilfully disobeyed the Writ Court’s order dated 19 April 2022 in W.P. No. 6001/2020.
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The petitioners, Accused Nos. 3 and 5 in Crime No. 61/2026, sought anticipatory bail in a case registered by Cubbon Park Police for offences under Sections 108, 115(2), 351(2) read with Section 3(5) of the Bharatiya N...
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for strangling Lakshmi, with whom he allegedly had an illicit relationship, after a dispute concerning money she had lent him.
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The respondent had initiated separate proceedings under Section 138 of the Negotiable Instruments Act, 1881, against the petitioners—mother and son—over cheques for ₹5,00,000 and ₹3,00,000 respectively.
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The petitioner, Accused No. 2, sought to quash proceedings in Spl.C.C. No. 704/2018, arising from Crime No. 104/2017.
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The petitioners sought anticipatory bail in Crime No. 157/2019, registered against unknown persons on a complaint alleging fraudulent grants of land reserved for persons displaced by the Hemavathi River Project.
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The petitioner, Accused No. 1, sought to quash the proceedings in S.C. No. 404/2026, arising from Crime No. 353/2025, for alleged offences under Sections 103(1) and 238 of the Bharatiya Nyaya Sanhita, 2023.
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The petitioner sought information under the Right to Information Act, 2005 (“RTI Act”) about action taken on recommendations or communications from the Governor of Karnataka and the then Chief Minister.
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The complainant, a Congress party worker, alleged that during a 2024 election campaign, the petitioner made a derogatory statement about Lakshmi R. Hebbalkar, then Minister for Women and Child Welfare and a Congress c...
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The petitioners, Accused Nos. 1 to 4, sought anticipatory bail in Crime No. 254/2026, registered by Bidadi Police Station for offences under Sections 351(2), 336(3), 336(2), 340(1), 352, 316(2) and 318(4), read with S...
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The petitioners, government surveyors, were accused of demanding a bribe in connection with surveying the complainant’s land pursuant to a civil court order.
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The plaintiff was a tenant of the defendant and had paid an advance of ₹10,50,000 for the suit premises.
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C. Rajendra filed O.S. No. 8817/2018 seeking partition and separate possession of alleged joint-family properties, including a declaration that certain sale and gift deeds were not binding on his share.
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The appellant and Nandini were married and had two children.
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Respondent No. 1, a retired Executive Engineer, challenged before the Karnataka State Administrative Tribunal (KSAT) the Government’s order entrusting an enquiry dated 4 September 2017 and the consequential articles o...
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The plaintiff-landlord sued for eviction and recovery of rent arrears, asserting that the defendant occupied the premises as a tenant under an unregistered rent-cum-lease arrangement and had defaulted in payment.
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The appellant, a minor represented by her father and natural guardian, was named “Lakshmi N.” at birth. Her parents later wished to change her name to “Veena N.” for astrological and numerological reasons.
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The appellant challenged the judgment and decree dated 28 July 2025 in O.S. No. 4877 of 2004, by which the trial court allowed I.A. No. XVI and rejected the plaint.
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Land belonging to the appellants in Sy. No. 20/C, measuring 2 acres and 16 guntas at Kamanur village, was acquired for construction of a percolation tank following a preliminary notification under Section 4(1) of the...
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The prosecution alleged that, after the Forest Department seized the petitioner’s tipper in connection with the unauthorised removal of soil, he went to the complainant’s office, abused him and obstructed him in perfo...
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The petitioners claimed ownership of 1 acre 21 guntas in land bearing Survey No. 64/B at Bhatrahanchinal Village.
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The petitioner, the sole accused, sought to quash proceedings in S.C. No. 30/2026 arising from Crime No. 96/2025 of Kalaghatagi Police Station, alleging an offence under Section 109(1) of the Bharatiya Nyaya Sanhita,...
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Respondent No. 2 lodged a complaint against the petitioners, resulting in a charge sheet and proceedings in C.C. No. 37/2025 for offences under Sections 143, 147, 148, 447, 323, 324, 109, 504, 506 read with Section 14...
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The accused obtained ₹2,50,000 from the complainant finance company to purchase a vehicle and later issued a cheque for ₹4,50,000 towards repayment.
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The petitioner, a conductor appointed in 1983, was dismissed following disciplinary proceedings.
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On 4 December 2025, a dispute allegedly arose near Patel Nagar Road between the complainant and his mother, and the appellant, who operated a lassi shop. The complaint alleged that the appellant abused them by referri...
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Respondent No. 1 filed O.S. No. 191/2022 seeking partition and separate possession.
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The wife filed M.C. No. 18/2020 seeking divorce under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955.
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The complainant alleged that the appellant repeatedly subjected her to forced sexual intercourse and unnatural sexual acts from January 2024, threatened and blackmailed her, and humiliated her on the basis of caste.
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The petitioner, a KSOU Data Entry Operator, had been posted at the Belagavi Regional Centre since 2020.
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The petitioners challenged the order dated 2 July 2018 by which the XI Additional District and Sessions Judge, Belagavi, dismissed M.A. No. 59 of 2017 concerning action taken by the Corporation under Section 321 of th...
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The petitioners sought to quash proceedings arising from three police cases: Vidyanagar P.S. Crime No. 108/2025, Bendigeri P.S. Crime No. 106/2025, and Keshwapur P.S. Crime No. 126/2025.
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The arbitration arose from an agreement dated 7 October 2005. After the petitioner invoked arbitration in 2013, the High Court appointed Justice V.M. Kanade as sole arbitrator in 2018. Pleadings were completed, the pe...
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The petitioner, a State government employee, challenged orders withdrawing him from deputation and posting him as Joint Director, Yadgir, before the Karnataka Administrative Tribunal (KAT).
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On 19 May 2018, Dileepa was riding a motorcycle when it was struck by a KSRTC bus, causing injuries.
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The respondents-plaintiffs obtained a decree for ejectment and arrears of rent against the appellant-tenant in O.S. No. 25901/2022.
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The petitioner sought review of the High Court’s judgment dated 16 December 2025 in the Authority’s writ appeal.
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The petitioners—husband, mother-in-law and father-in-law—sought to quash the charge sheet in C.C. No. 54779/2024, alleging offences under Section 498A IPC and Sections 3 and 4 of the Dowry Prohibition Act
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The petitioners challenged private complaints referred to the police under Section 156(3) of the Code of Criminal Procedure (CrPC), and the resulting proceedings, alleging that the complaints arose from business trans...
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The appellants challenged their conviction under Sections 323 and 324 read with Section 34 of the Indian Penal Code (IPC), imposed by the Principal District and Sessions Judge, Chikkaballapura, on 6 January 2016.
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Respondent No. 2 lodged a complaint alleging that Accused No. 1 had married her on 5 September 2024 while an earlier marriage with Nandini, solemnised on 29 July 2024, subsisted, and that he and his family subjected h...
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The prosecution alleged that on 24 March 2009, BESCOM Vigilance officials found an unauthorised electrical connection supplying a house under construction in Ujjini Village and alleged theft of 1½ kW of electricity.
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Respondent No. 2 alleged that he agreed to purchase sites from the petitioner and paid amounts towards the transactions, including ₹14,80,000 by RTGS and a disputed ₹30,00,000 in cash.
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The State of Karnataka and its officials filed a writ petition under Articles 226 and 227 challenging the Karnataka State Administrative Tribunal’s order dated 24 March 2022. The petition was filed on 27 August 2026,...
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The petitioner worked as a Junior Training Officer on contract from 1993 and was later appointed to the same post through KPSC direct recruitment in 2003.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal for injuries sustained in an accident on 25 October 2017.
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The petitioner sought transfer of the investigation in Crime No. 446/2025, registered on a complaint alleging impersonation, forgery, fabrication of property documents, conspiracy and related offences concerning land...
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the ITAT’s order dated 29 January 2020 for AY 2014–15.
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On 13 October 2019, the claimant was struck by a Honda Activa while crossing a road in Mandya and sustained severe injuries, including a spinal cord injury that left her wheelchair-bound.
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the Income Tax Appellate Tribunal’s order dated 4 March 2020 concerning the respondent-assessee’s transfer-pricing assessment for AY 2006–07
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The appellants challenged the judgment and decree dated 9 January 2023 in O.S. No. 7920/2011.
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The petitioner challenged an order under Section 148A(3) of the Income Tax Act, 1961, the associated prior-approval order, and a notice under Section 148.
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The appellants had filed O.S. No. 4476/2006 seeking partition against their father and two other defendants.
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The plaintiff and the three appellants were the children of late T. Govindarajulu.
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The prosecution alleged that, after the complainant rejected the appellant following the discovery of his marriage to another woman, he poured acid on her on 19 July 2006.
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The petitioner, a pharmaceutical distributor, challenged action concerning its drug licences after allegedly procuring Zavicefta Injection from a supply channel not authorised by Pfizer and supplying the product to ot...
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Respondent No. 2, the petitioner’s paternal uncle, complained that on 2 May 2024 the petitioner entered a family-owned kalyana mantapa office, demanded rent and, when payment was not made, assaulted him and tore his s...
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The petitioner was Accused No. 10 in the original proceedings in C.C. No. 1247/2021. After non-bailable warrants could not be served, his case was split up and registered as C.C. No. 367/2024.
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The petitioner challenged, under Article 227 of the Constitution, the trial court’s order dated 2 February 2024 on I.A. No. 8 in O.S. No. 2740 of 2010.
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Respondent No. 2 complained that, after his father’s death, the petitioner—then a bank manager—obtained two signed blank papers in connection with an outstanding loan and a proposed auction of the secured property.
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The prosecution alleged that the appellant repeatedly visited the deceased’s home and telephoned her, pressuring her to have an illicit relationship with him. It alleged that, unable to tolerate the resulting harassme...
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The petitioner, a Karnataka State Reserve Police constable, was accused of quarrelling with a colleague and using abusive language in public while on bandobast duty at Surathkal on 18 July 2017.
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The plaintiffs, daughters of defendant No.1, sued for partition and separate possession, claiming that the suit properties were joint-family properties.
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The petitioners, directors of M/s Honeygo Food India Pvt. Ltd., sought to quash an FIR registered on respondent No. 2’s complaint for alleged offences under Sections 317, 318, 342, 336 and 360 read with Section 3(5) o...
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The petitioner challenged an adjudication order dated 1 December 2023 under Section 73 of the CGST/KGST Acts, concerning input tax credit (ITC) for July 2017 to March 2018.
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Respondent No. 2 alleged that the petitioner obtained her car on the pretext of taking his unwell mother to hospital, failed to return it despite demand, and later claimed it had been sold to him.
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The petitioners invoked Article 226 of the Constitution, seeking a declaration that revenue-recovery proceedings against the subject property for alleged dues of respondent No. 4 were illegal.
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Respondent No. 2 lodged a complaint alleging that the petitioner had promised to marry her and that she had consented to a sexual relationship on that basis.
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The petitioners sought quashing of an FIR registered by Maddur Police for alleged offences under Sections 318(4) and 322 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The prosecution alleged that on 24 August 2013, Raja drove a tipper truck rashly and negligently near Lighthouse Hill junction, striking two people, both of whom later died.
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Respondent No. 2 alleged that the petitioner had received ₹62,000 in connection with her case and later refused to refund it; she also alleged threats and an attempted assault.
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Shivaswamy, a KSRTC conductor, sought and obtained a voluntary transfer from the Mysuru Urban Division to the Mysuru Rural Division on 1 September 2001.
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The appellant challenged the order dated 1 August 2025 refusing bail in Spl.C. No. 162/2025.
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The dispute arose from recruitment to 150 Motor Vehicle Inspector posts under a notification dated 4 February 2016. The qualification required at least one year’s work experience in a reputed automobile workshop under...
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The respondent employees, including Panchayat Development Officers, a Grama Panchayat Secretary Grade-II and a Second Division Assistant, were issued show-cause notices concerning a media report about their participat...
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The respondents had obtained a decree for specific performance in O.S. No. 1306/2018, dated 26 June 2023.
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The Karnataka State Pollution Control Board (KSPCB), through its Deputy Environmental Officer (DEO), filed a private complaint alleging offences under Sections 41–44 of the Water (Prevention and Control of Pollution)...
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On 19 May 2018, Dileepa was riding a motorcycle when it was struck by a KSRTC bus, causing injuries.
2 MIN READ→
The State appealed the JMFC, Karkala’s judgment acquitting Abdul Hameed of offences under Sections 279, 338 and 304A of the Indian Penal Code.
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The plaintiff petitioned under Section 276 of the Indian Succession Act, 1925, for probate of a Will dated 22 October 2001, by which Smt. Gangamma allegedly bequeathed the suit property to him.
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The respondent filed a private complaint under Section 200 of the Code of Criminal Procedure, 1973, alleging an offence under Section 138 of the Negotiable Instruments Act, 1881. After recording her sworn statement, t...
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Respondents 2 and 3 initiated a private complaint against the petitioners, which resulted in C.C. No. 36572/2021, arising from P.C.R. No. 14571/2019, before the IX Additional Chief Metropolitan Magistrate, Bengaluru.
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Respondent No. 2 complained that accused Nos. 1 and 4 had forged his resignation from the directorship of Vinyas Constructions Private Limited and filed Form DIR-12 with the Ministry of Corporate Affairs, after which...
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The petitioner sought to quash the proceedings in C.C. No. 20986/2025, arising from Crime No. 56/2025, for an alleged offence under Section 108 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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On 13 October 2019, the claimant was struck by a Honda Activa while crossing a road in Mandya and sustained severe injuries, including a spinal cord injury that left her wheelchair-bound.
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The petitioners sought to quash FIR No. 73/2023, registered on 8 April 2023 on respondent No. 2’s complaint, alleging offences under Sections 506, 341, 504 and 323 read with Section 34 IPC. The complaint concerned an...
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The petitioner challenged the charge sheet and proceedings in C.C. No. 9006/2022, arising from FIR No. 66/2020 registered by Thilak Park Police Station for offences under Sections 406 and 420 read with Section 34 of t...
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The petitioners, accused Nos. 1, 4, 5 and 8, sought to quash the complaint, FIR and investigation in Crime No. 339/2019, registered for offences under Sections 420 and 477A read with Sections 34 and 120B of the Indian...
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The petitioner, a retired District Child Protection Officer, challenged the FIR registered in Crime No. 10/2020 for an alleged offence under Section 13(1)(b) of the Prevention of Corruption Act, 1988.
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The petitioners, described as landowners who had entered into a Joint Development Agreement with a company, sought to quash the criminal proceedings in Crime No. 32/2020 of Cubbon Park Police Station.
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The petitioners, parents of Sharavana, challenged the police investigation into his death on 24 July 2019.
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Respondent No. 2 alleged that the petitioners formed an unlawful assembly and attempted to enter his institution’s office on 13 March 2025, followed by an altercation and physical assault.
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Respondent No. 2 lodged a complaint alleging offences under Sections 85, 115(2), 352 and 351(3), read with Section 3(5), of the Bharatiya Nyaya Sanhita, 2023, and Sections 3 and 4 of the Dowry Prohibition Act, 1961.
2 MIN READ→
The petitioners challenged private complaints referred to the police under Section 156(3) of the Code of Criminal Procedure (CrPC), and the resulting proceedings, alleging that the complaints arose from business trans...
2 MIN READ→
The National Highways Authority of India (NHAI) acquired 607 sq. m. in Survey No. 107/3, Kudupu Village, for widening NH-169.
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The petitioner, a police inspector arrayed as accused No. 7, challenged the State Government’s order dated 23 July 2021 granting sanction for his prosecution and sought to quash the proceedings in C.C. No. 27847/2021,...
2 MIN READ→
The petitioners sought to quash the investigation in Crime No. 12/2026 of Srirampura Police Station, registered for alleged offences under Sections 115(2), 190, 352, 329(4), 351(2) and 324(4) of the Bharatiya Nyaya Sa...
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On 14 March 2012, a lorry allegedly collided with a KSRTC bus near Karehalli Village, damaging the bus.
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The five petitioners were arrested on 20 March 2026 in connection with a case alleging offences under the Bharatiya Nyaya Sanhita, 2023, and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of A. N. Charan Kumar in a collision between his motorcycle and a lorry on 14 July 2019.
2 MIN READ→
The petitioner, a pattadar of land in Balakundi Village, challenged the charge sheet and the order dated 14 September 2020 taking cognizance in Special C.C. No. 679/2020.
2 MIN READ→
Shivaswamy, a KSRTC conductor, sought and obtained a voluntary transfer from the Mysuru Urban Division to the Mysuru Rural Division on 1 September 2001.
2 MIN READ→
The appellants challenged an order dated 12 January 2026 made in proceedings under Section 34 of the Arbitration and Conciliation Act, 1996, concerning an arbitral award dated 6 August 2024.
2 MIN READ→
The petitioner was facing prosecution under Section 13(1)(e) of the Prevention of Corruption Act, 1988, in Special (PC) Case No. 2/2013. After his discharge application was dismissed, he sought to challenge the charge...
2 MIN READ→
Adyah Solar Energy sought payment of Rs.39,86,93,281 under Power Purchase Agreements dated 20 April 2018.
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The petitioner, a U.S. citizen, and respondent No. 4, an Indian citizen, married in Washington, where their son was born in February 2024 and acquired U.S. citizenship.
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In 1982, two acres in Sy.No.57, Singena Agrahara Village, were granted to respondent No.5, a member of a Scheduled Caste.
2 MIN READ→
The appellant, employed as a Conductor with KSRTC, was selected through an internal recruitment process for the post of Establishment Supervisor.
2 MIN READ→
The appellant, accused No. 2, appealed under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the Sessions Court’s refusal to grant regular bail in Crime No...
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The petitioners, accused Nos. 1 and 2, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 201/2026, registered for offences under Sections 118(1), 109(1), 3...
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The petitioner, accused No. 6, was charged under Sections 399 and 402 of the IPC and Sections 7(A) and 25(1A) of the Arms Act.
2 MIN READ→
The petitioners, renewable-energy project developers, challenged Clauses 6.1(b), 6.1(c), 6.2 and 7.2 of the Karnataka Renewable Energy Policy 2022–27, including its amendment dated 27 February 2023.
2 MIN READ→
The petitions concerned competing claims to property bearing Sy. No. 76/1 at Gonighattapura Village. Respondent No. 2 claimed to have purchased the property from Srinivasa Reddy under a registered sale deed dated 18 M...
2 MIN READ→
The complainant alleged that, after her marriage on 13 August 2017, her husband and his family demanded dowry and subjected her to harassment.
2 MIN READ→
The petitioner challenged the Deputy Commissioner’s order cancelling a 1994 grant of 2 acres 10 guntas in Survey No. 5, Solur Village, and directing the Tahsildar to resume the land to the Government.
2 MIN READ→
The petitioners, former employees who retired before 1 September 2014, claimed that contributions to the Employees’ Pension Scheme, 1995 had been made on their actual salaries, above the statutory wage ceiling.
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The petitioner sought a spot inspection of the fourth respondent’s construction, action concerning alleged encroachment on a public road/drainage and land earmarked for a government school, and an action-taken report.
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The complainant alleged that the petitioners and others forged her and another heir’s signatures in connection with a compromise petition before the High Court concerning inherited land, and thereby obtained orders an...
2 MIN READ→
The BDA’s predecessor acquired Site No. 30/A, measuring 8,100 sq. ft., belonging to Anantha Narayana.
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The claimant alleged that he was travelling as a hamali in a lorry owned by the appellant when it met with an accident on 24 May 2012, causing him injuries.
2 MIN READ→
Papamma claimed tenancy over lands in Survey Nos. 198 and 204 at Kaggalipura and sought occupancy rights under Form No. 7.
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The petitioner, arrayed as Judgment Debtor No. 10 in Execution Petition No. 4485/2019, applied under Order I Rule 10(2) read with Section 151 of the Code of Civil Procedure (CPC) to be transposed as Decree Holder No. 9.
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The petitioners claimed through a chain of registered conveyances originating from a 1962 grant of 8.26 acres in Survey No. 72, Huttanahalli Village, to Papamma. The land was later assigned a new survey number; subseq...
2 MIN READ→
The petitioners, who asserted possession of shops in Sri Krishna Rajendra Market, challenged notices dated 25 and 29 June 2026 demanding arrears arising from an enhanced rent rate, and sought consideration of their re...
2 MIN READ→
The petitioner challenged the preliminary and final notifications acquiring his lands in Sy. Nos. 9/1 and 9/2, Turahalli Village, for the benefit of respondent No. 3, a housing co-operative society.
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The plaintiffs, claiming through Chikkahonnegowda’s branch, sought partition and separate possession of properties said to be ancestral joint-family properties.
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Respondent No. 2 alleged that the petitioners and other accused conspired to create documents and transfer lands in Malliyappanahalli that she claimed belonged to her and her husband.
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The petitioner claimed ownership of 8 guntas in Sy. No. 32/1, Adihosahalli, Nelamangala Taluk.
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The claimant sustained head injuries, including a traumatic subarachnoid haemorrhage, an epidural haematoma and a skull fracture, in a road accident on 11 December 2022 involving an Innova car.
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Minimum wages for Karnataka’s Garments Industry had previously been fixed by a 2014 notification.
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The respondent claimed ownership of four guntas in Sy. No. 3/1B, Agara Village, through his father’s 1946 sale deed.
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The petitioners invoked Article 227 of the Constitution to challenge the common order dated 28 May 2020 on I.A. Nos. IX and X in FDP No. 76/2009, passed by the XX Additional City Civil and Sessions Judge, Bengaluru.
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The claimant sought compensation for injuries sustained in a road accident on 15 July 2024, attributed to the rash and negligent riding of a motorcycle.
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Byrappa applied under Section 77-A of the Karnataka Land Reforms Act, 1961, seeking a grant of 1 acre 4 guntas in Sy. No. 55/1, Yelahanka, claiming cultivation for more than five decades.
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ACC Limited sued ACC Steel Pvt. Ltd., alleging infringement of its “ACC” trade mark and logo, passing off, and copyright infringement. ACC Steel used “ACC” in “ACC TMT 500” and as part of its corporate name.
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The petitioners, promoters and subscribers of CogniMinds Private Limited (later renamed TEKXQQ Digital Solutions Private Limited), entered into a Share Purchase Agreement dated 16 February 2024 with the respondents, u...
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The petitioner was arrested in Crime No. 231/2026 of Indiranagar Police Station for an alleged offence under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), based on a complaint by a 25-year-old woman.
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The claimant, aged 12, sustained a right femur fracture and nasal and dental-alveolar fractures in a road accident on 17 April 2024.
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The petitioner claimed ownership of 2 acres 4 guntas in Survey No. 82, Banaswadi Village, which was included in the Bangalore Development Authority’s (BDA) acquisition for the “New Layout to the East of NGEF.”
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The petitioners were former employees of the Mandya District Co-operative Milk Producers Societies Union Ltd. who retired before 1 September 2014.
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The plaintiff sought partition and separate possession of a share in property at Kyasanur.
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The respondent filed a private complaint alleging that the petitioner ordered 29 customised trophies, accepted delivery, and failed to pay the full invoice amount of Rs.26,232, having paid only Rs.4,500.
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The appellant institution filed connected writ appeals with delays of 447 days and 252 days, respectively.
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The petitioners, plaintiffs in O.S. No. 571/2019, challenged the Trial Court’s order dated 13 November 2019 issuing emergent notice to the defendants without considering their application for an ad-interim injunction...
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The petitioners, renewable-energy project developers, challenged Clauses 6.1(b), 6.1(c), 6.2 and 7.2 of the Karnataka Renewable Energy Policy 2022–27, including its amendment dated 27 February 2023.
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The petitions concerned competing claims to property bearing Sy. No. 76/1 at Gonighattapura Village. Respondent No. 2 claimed to have purchased the property from Srinivasa Reddy under a registered sale deed dated 18 M...
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The petitioners, accused Nos. 1 and 3 in an ECIR registered in 2021 for alleged offences under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), were arrested on 8 May 2026.
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The petitioners claimed unauthorised occupation and cultivation of land in Sy. No. 111, Harobenahalli Village, Shivamogga Taluk, and had applied in Form 53 for regularisation
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The complainant alleged that the petitioners had cheated him of ₹1.70 crore in connection with a property transaction.
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The State appealed the acquittal of the respondents in Special SC/ST Case No. 2/2011, in which they had faced charges including cheating under Section 420 IPC and an offence under Section 3(1)(ix) of the SC/ST (Preven...
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The petitioners, daughters of late S.R. Ramaswamy, filed a partition suit against their mother and brother, claiming that the suit properties were their father’s self-acquired properties and seeking partition and sepa...
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The petitioners, accused Nos. 1–15, were alleged to have assembled with approximately 100–150 students near Capital Hotel on 10 February 2016, in connection with the death of Rohith Remula, raised slogans and displaye...
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The petitioner, a registered firm, challenged adjudication orders for FY 2021–22 and FY 2022–23 under Section 73 of the KGST/CGST Acts, arising from an alleged mismatch between its GSTR-1 and GSTR-3B returns.
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The petitioner, a doctor, challenged the rejection of his rectification request concerning his income-tax return for assessment year 2021–22.
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The petitioner, a footwear supplier, relied on a Supply Agreement dated 27 February 2019 with the respondent, which contained an arbitration clause providing for arbitration in Bengaluru. The petitioner alleged that d...
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The petitioner challenged the order dated 20 November 2025 in FDP No. 3/2007, by which the trial court rejected her application under Order XXI Rule 94 of the Code of Civil Procedure, 1908, seeking a sale certificate...
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The petitioner, who was the Executive Engineer at the relevant time and was then serving as a Superintendent Engineer, challenged the State’s order entrusting an inquiry dated 16 March 2016 and the consequential artic...
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The petitioner, a unit of Steel Authority of India Ltd. covered by the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (“1952 Act”), challenged a demand notice for surcharge, a prohibitory order issu...
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The petitioner challenged the appellate judgment confirming its conviction under Section 138 of the Negotiable Instruments Act, 1881, and the fine of ₹12,80,000 imposed by the trial court.
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The Davanagere City Corporation, defendant No. 1 in O.S. No. 686/2013, challenged under Article 227 a compromise decree dated 13 April 2018, insofar as it referred to plaintiff No. 3 seeking compassionate appointment.
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The claimant, a tempo-traveller driver employed by respondent No. 1, was injured in an accident during the course of employment on 19 May 2017.
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On 23 July 2018, Swami Lingaiah was injured in a motorcycle accident and died the following day.
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The prosecution alleged that, following a dispute over the cutting of a tree, the accused formed an unlawful assembly and assaulted the complainant and others, used caste-based abuse, assaulted a woman, and issued thr...
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The parties entered into a Memorandum of Understanding (MOU) dated 12 September 2012 concerning the development of certain properties.
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The State appealed under Section 378 CrPC against the trial court’s acquittal of Ameer Basha, a college lecturer, on allegations that he made gestures towards a student and, on 19 August 2014, touched her cheek and of...
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The complainant, a partnership firm, alleged that the accused proprietorship firm owed ₹70,00,000 for pulses purchased on credit and issued a cheque for that amount. The cheque was dishonoured for insufficient funds,...
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Jayamma purchased 34 guntas in Sy. No. 106/2 from respondent No. 4 under a sale deed dated 10 December 2004.
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Smt. Lalitha, the appellant’s grandmother, owned 60 cents of land in Sy. No. 152/2B, Padavu Village.
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The petitioner, formerly Chief Accounts Officer and Financial Advisor, challenged a common charge memo dated 16 December 2024 issued against him and 27 other officials concerning alleged misappropriation of funds rela...
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The complainant alleged that the accused induced him to pay money by promising a subsidy for purchasing a tractor-trailer and agricultural equipment. The complaint stated that ₹5,91,000 was received in cash and throug...
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The Karnataka Public Works, Ports and Inland Water Transport Department awarded the respondent twelve contracts, dated 21 April 2012, for works in Belagavi.
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Sharada and her minor daughter sought enhanced maintenance from Basavaraj, Sharada’s husband and the daughter’s father.
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The petitioners, accused Nos. 2 and 3, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 135 of 2026 registered by Adur Police Station for offences under Sections...
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The wife and children filed a petition under Section 125 Cr.P.C. seeking maintenance.
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The petitioners, accused Nos. 2–4, sought anticipatory bail in Kudachi Police Station Crime No. 176/2026, registered under Sections 85 and 108 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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Respondent No. 2 alleged that, after her 2011 marriage to petitioner No. 1, he began physically and mentally harassing her from 2019, assaulted her after she questioned his alleged extramarital relationship, and left...
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The prosecution alleged that on 6 July 2026, the appellant obstructed the minor victim while she was returning from agricultural work, attempted to touch and pull her, threatened her against reporting the incident, an...
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The petitioners, arrayed as accused in Crime No. 881/2023, sought quashing of the FIR registered by Mahadevapura Police for offences under Sections 34, 417 and 420 of the IPC
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a forest-offence case.
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The petitioners challenged several communications dated 18 November 2017 issued by the Hampi World Heritage Area Management Authority (HWHAMA), seeking their quashing.
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The petitioner, Accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 103, 3(5) and 238 of the Bharatiya Nyaya Sanhita, 2023.
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The minor petitioner, represented by his maternal grandfather, and the grandfather sought guardianship and custody in G. & W.C. No. 24/2024.
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The petitioners, former office-bearers, had been held jointly and severally liable under an award dated 17 May 2025 in Consumer Complaint No. 278 of 2024.
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The petitioners had been held jointly and severally liable with others under an award dated 17 May 2025 of the District Consumer Disputes Redressal Commission, Belagavi.
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The petitioner sought approval for development of a single plot comprising 3 guntas in Sy. No. 20/*/A and 16 guntas in Sy. No. 20/B/2, measuring 19 guntas in total.
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Smt. Rekha Hemant Magadum, since deceased and represented by her daughter, challenged a compromise decree dated 12 December 2011 in O.S. No. 150/2011, a suit for specific performance, recorded before a Mega Lok Adalat.
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The petitioner was arrayed as an opponent in Consumer Complaint No. 2704/2018 in his capacity as General Manager of Belagavi Liberal Credit Souhardha Co-operative Ltd. The District Consumer Disputes Redressal Commissi...
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The petitioner, a co-operative society established in 1989, applied for authorization to operate a Fair Price Shop following a notification issued by the Deputy Director.
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The petitioner-Society challenged the Registrar’s order dated 3 September 2026 proposing to enrol eligible members under the Society’s bye-laws for the purpose of conducting an election.
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The dispute concerns 8 acres 27 guntas in Sy. No. 232/2, Gamanagatti Village.
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The plaintiff, a daughter of Wasudev, sought partition of several properties, including 11 acres 35 guntas in Survey No. 643/1.
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The petitioners claimed ownership or occupation of lands in Sanapura and Hanumanahalli villages, stated to fall within the buffer zone governed by the Hampi World Heritage Area Management Authority Act, 2002 (“HWHAMA...
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The petitioners challenged separate show-cause notices dated 26 March 2026 proposing to classify and report them as fraud.
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The Karnataka Public Works, Ports and Inland Water Transport Department awarded the respondent twelve contracts, dated 21 April 2012, for works in Belagavi.
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The petitioner, an educational trust holding a licence to display advertisements for its institutions, including its law institution, challenged a Panchayat Development Officer’s order dated 23 June 2026 requiring rem...
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The petitioner challenged a show-cause notice dated 23 October 2025 proposing confiscation under Sections 113(d), (e) and (h) of the Customs Act, 1962, of foreign currency valued at Rs.1,03,65,629, seized on 1 May 2025.
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The petitioners claimed ownership of 10½ guntas in Sy. No. 1521/1, Agara Village, and sought revenue entries for the property from the first respondent.
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Respondent No. 2 alleged that the petitioners had attempted to dispossess her, disconnected her water supply, and later closed a pathway between their houses.
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The Excise Department registered a case after receiving information that a ganja plant was growing in the backyard of a brick factory owned by the petitioner.
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Respondent No. 2 alleged that her husband, petitioner No. 1, and his family demanded dowry, including ₹10 lakh at the time of marriage, and that her husband later subjected her to physical and mental harassment, inclu...
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The petitioners, arrayed as accused in Crime No. 881/2023, sought quashing of the FIR registered by Mahadevapura Police for offences under Sections 34, 417 and 420 of the IPC
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Police received information at about 9:30 a.m. on 26 February 2023 concerning alleged illegal sale of beef and conducted raids, including at a godown allegedly belonging to the petitioner, where a cattle carcass was s...
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The appellant challenged the dismissal of her suit for declaration and injunction concerning property at Chinnappanahalli, including Site No. 39, which she claimed formed part of her purchased property.
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The subject land was granted to respondent No. 5, Sri Linganna, who sold 38 guntas to Sri Narayanappa by sale deed dated 26 April 1995.
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The subject land was granted to Guruva Bovi in 1960 and dealt with in 1970.
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The petitioners sought certiorari to quash orders of the Assistant Commissioner and Deputy Commissioner rejecting a claim for resumption of land originally granted to A.K. Maraga in 1959.
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The subject land was initially in unauthorised occupation, but an Official Memorandum dated 11 September 1978 regularised the occupation and possession.
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The subject land was granted to Nanjashetty in 1965. His son, Krishna (respondent No. 3), executed a registered sale deed in 2007 in favour of the husband of petitioner No. 1.
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Respondent No. 1 was initially allotted Shop No. 50 in the Yeshwanthpur APMC market.
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Respondent No. 2 married accused No. 1, the petitioners’ son, on 6 September 2020 and thereafter lived with him and the petitioners.
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The petitioners challenged orders of the Assistant Commissioner and Deputy Commissioner directing resumption of land originally granted to Chikkavenkatabovi in 1933–34.
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The subject land was granted to the original grantee in 1952. The grantee’s family dealt with the property in 1996, and the petitioner company purchased it in 2023.
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Respondent No. 4 in Criminal Petition No. 11514 of 2024 alleged that the petitioners had forged documents relating to Site No. 204 (Old No. 206), Kithiganur Village.
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The Railways invited a GeM tender for linen-distribution services for four years.
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The petitioner, Defendant No. 3 in O.S. No. 343/2009, challenged an order allowing the plaintiff’s application under Section 152 of the Code of Civil Procedure, 1908 (CPC), to alter the eastern boundary stated in a co...
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The plaintiff filed a suit for permanent injunction, claiming that he possessed the suit shop as a tenant under an oral arrangement and had also paid substantial consideration under an oral agreement of sale. He sough...
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The dispute arose from waterlogging on private lands adjoining a developed layout and a Panchayat road.
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The subject land was granted to Kutuvappa in 1959 and sold under a registered sale deed in 1975
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Respondent No. 2 alleged that, after her marriage to petitioner No. 1 on 29 November 2023, petitioners Nos. 1–3 physically and mentally harassed her for additional dowry, while petitioners Nos. 4–6 instigated that con...
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Respondent No. 2, a tenant operating a saloon in premises associated with the petitioner’s family, alleged that the petitioner trespassed into the saloon on 1 October 2018, outraged her modesty and damaged property.
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The petitioner claimed that he and his late wife jointly purchased the subject property under a sale deed dated 17 August 1978 and were entered in the khata in 2024.
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The dispute concerned 2 acres 10 guntas out of 3 acres 20 guntas in Sy. No. 158, granted to Smt. Puttamma in 1977 and sold under a registered sale deed in 1995.
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The petitioners challenged the Returning Officer’s order dated 29 December 2025 rejecting their claim to participate and vote in the Karnataka State Adi Jambhavabhivruddi Sangha’s election, scheduled for 18 January 2026.
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The claimant sought compensation for injuries sustained in a road accident on 2 November 2023, allegedly caused by the negligent driving of a goods vehicle.
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The claimant sought compensation for injuries sustained in a road traffic accident on 24 June 2019, allegedly caused by the rash and negligent riding of a scooter.
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The claimant, a doctor employed at Sapthagiri Hospital, sustained injuries in a road accident on 27 December 2022 involving a KSRTC bus.
2 MIN READ→
The claimants appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for the death of Shirisha in a road accident on 29 November 2024.
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The petitioner was Accused No. 1 in a case registered after police found 51 buffaloes in a container lorry near Navayuga Toll, Nelamangala, while they were being transported from Haryana to Kerala.
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The appellants, the deceased’s husband and minor daughter, sought enhancement of compensation arising from her death in a road traffic accident on 19 June 2023.
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The claimant sought compensation for injuries sustained in a road accident on 13 May 2024, allegedly caused by the rash and negligent driving of a car.
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The claimant, aged 64, sustained injuries in a road traffic accident on 11 January 2023 involving a Royal Enfield motorcycle.
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The appeal was brought by the deceased claimant Srinivasaiah B.V.’s legal representatives seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal for injuries sustained in a road accident on...
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The appellants, parents of Maniraju, sought compensation for his death in a road traffic accident on 21 May 2024 involving a KSRTC bus.
2 MIN READ→
The minor claimant was eight years old when he sustained serious head injuries in a road traffic accident on 30 December 2023. He was hospitalized for six days, and a doctor assessed 20% neurocognitive disability to t...
2 MIN READ→
The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for injuries sustained in a road accident on 3 February 2022.
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On 10 June 2014, an auto-rickshaw driven by Vishwanatha collided with a lorry. Vishwanatha sustained injuries, was treated in hospital, and died on 22 November 2017.
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The petitioners, two teachers at a government school in Tarikere, sought to quash a complaint and FIR registered as Crime No. 172/2019 for offences under Section 504 IPC and Section 75 of the Juvenile Justice (Care an...
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The appellant was injured when a tempo allegedly struck him on 6 January 2012. He sustained, among other injuries, fractures to the tibia and fibula and was treated as an inpatient for 11 days.
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Two cases arose from an incident at Gokulam Burial Ground, Mysuru: Crime No. 17/2024, registered on the petitioners’ complaint, and Crime No. 18/2024, registered on respondent No. 2’s complaint.
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On 11 December 2017, the deceased, aged 27, died when the motorcycle on which he was travelling was hit by a lorry.
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The petitioner, a retired Junior Engineer, was accused of demanding and accepting a bribe of ₹5,000 on 28 August 2001.
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The appellants—the deceased’s wife, three minor children and mother—sought enhancement of compensation for his death in a road accident on 25 February 2022.
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The claimants, the deceased Boramma Mathapati’s husband and children, sought compensation under Section 166 of the Motor Vehicles Act, 1988, for her death after she fell from a Tum Tum auto-rickshaw involved in an acc...
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A complaint dated 30 March 2015 alleged that, during 2012–13, two borewells intended for Lingsugur Taluk were drilled in Kushtagi Taluk; bills of ₹3,00,000 were settled without an agreement; and substandard materials...
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Respondent No. 2, the wife of petitioner No. 1, lodged a complaint alleging offences against him, his parents (petitioners Nos. 2 and 3), and his married sisters (petitioners Nos. 4 and 5).
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The appellant, daughter of the deceased Kallawwa, sought compensation under Section 166 of the Motor Vehicles Act, 1988, for her mother’s death after a KSRTC bus ran over her on 17 October 2018
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The petitioner, the de facto complainant and CW1, sought transfer of Sessions Case No. 5029/2025 from the III Additional District and Sessions Judge, Raichur, sitting at Sindhanur, to the Principal District and Sessio...
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In W.P. No. 203361/2024, the High Court directed the concerned respondents to consider the complainant’s representation dated 16 October 2023 and pass appropriate orders, having regard to the record and an earlier jud...
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The claimants sought compensation under Section 166 of the Motor Vehicles Act for Yallappa’s death in a collision between his motorcycle and a lorry parked on a State Highway at night.
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Police alleged that, on 5 June 2026, they found the petitioner and seven others playing “Andar Bahar” near a temple in Gabbur village, and seized playing cards and ₹8,600
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The petitioner, Accused No. 2 in a case arising from Crime No. 20/2021, was charged under Sections 504, 326, 307, 506, 120(B) and 212 read with Section 34 of the IPC.
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The petitioner partnership firm entered into a Distribution Agreement dated 14 April 2021 with respondent No. 1, a proprietorship firm, for distribution of its products.
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The appellant, a contractor engaged under four Railway contracts, claimed that substantial work had been completed and that bills, security deposits and performance guarantees remained unpaid.
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The respondents obtained a decree of permanent injunction in O.S. No. 16/2004, which the First Appellate Court affirmed in R.A. No. 61/2009. The defendants challenged that appellate judgment in this second appeal.
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The petitioner and respondent were parties to a Joint Development Agreement dated 30 September 2013, which contained an arbitration clause providing for resolution of disputes by a sole arbitrator appointed by mutual...
2 MIN READ→
The claimant sought compensation for injuries sustained as a pillion rider in a 2008 motor accident involving a lorry owned by VRL Logistics Ltd.
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The petitioners claimed an interest in the schedule properties under a partition deed and sought to participate in FDP No. 8/2014, arising from the preliminary decree in O.S. No. 74/2002.
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The petitioners challenged revenue orders dated 21 December 2023 and 21 October 2024 concerning mutation entries for land bearing Sy. No. 34/2A.
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The petitioners in three connected writ petitions challenged issues arising from the KPTCL recruitment examination process.
1 MIN READ→
The petitioner, charged under Section 103(1) of the Bharatiya Nyaya Sanhita, 2023 (BNS), was accused of fatally assaulting Suresh Kumar, a relative and co-worker, during a dispute after they had consumed alcohol.
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The claimant, a 40-year-old coolie, suffered an open fracture to his right leg in a road accident on 20 September 2012.
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The plaintiff and defendants jointly obtained 23 villas/row houses under a Joint Development Agreement dated 23 August 2010.
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Speciality Restaurants Limited, which operates a “Mainland China” restaurant from leased premises on Church Street, Bengaluru, claimed that its lease was valid until 2034.
2 MIN READ→
The respondents instituted a suit for partition and separate possession.
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In O.S. No. 37/2015, the petitioners sought permission under Order III Rule 2 CPC for petitioner No. 2’s Special Power of Attorney holder to conduct the suit.
2 MIN READ→
The petitioners, including the developer and landowners of an apartment project, challenged a trial-court order in O.S. No. 7113/2025 directing them to produce documents referred to in the plaintiff Society’s I.A. No....
2 MIN READ→
For AY 2020–21, the Transfer Pricing Officer (TPO) made adjustments of ₹16,05,36,917, including an adjustment relating to the assessee’s software-development segment.
1 MIN READ→
The petitioner, a residents’ welfare association, filed a writ petition under Articles 226 and 227 seeking directions concerning alleged traffic congestion and vehicle parking in the residential area, noise pollution,...
2 MIN READ→
The appellants, whose son died in a road-traffic accident in 2012, sought compensation before the Motor Accident Claims Tribunal. The Tribunal awarded them ₹3,00,000 on 12 September 2014, which they received
2 MIN READ→
The claimant, aged 19 at the time, sustained injuries in a road accident on 27 March 2017 involving a KSRTC bus.
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On 27 August 2015, Chandrashekar was injured while riding pillion on a motorcycle after its rider applied sudden brakes.
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Siddaraju, husband of petitioner No. 1 and father of petitioners Nos. 2 and 3, worked for Mysuru City Corporation from 7 July 1986.
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Respondent No. 2 lodged a complaint on 22 January 2024, leading to registration of Crime No. 22/2024 against the petitioner and his family members for offences under Sections 323, 498A, 504 and 506 read with Section 3...
2 MIN READ→
The petitioners sought to quash the respondent’s proceedings under Sections 12, 17, 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005, pending before the JMFC (Traffic Court–5), Bengaluru
2 MIN READ→
The petitioner, defendant No. 3(b) in O.S. No. 598/1999, challenged the trial court’s rejection of his application under Section 151 of the Code of Civil Procedure, 1908, seeking simultaneous judgments in that suit an...
2 MIN READ→
Sanjeev Kulal died from injuries sustained when a car struck him beside NH-66 on 8 May 2014.
2 MIN READ→
The National Highways Authority of India (NHAI) acquired 121 sq. m. (2.98 cents) of Abdul Khadar’s land in Nekkiladi Village for widening National Highway No. 75.
2 MIN READ→
The petitioner challenged the trial court’s common order rejecting I.A. Nos. 27 and 28 in a partition suit, O.S. No. 3835/2017.
2 MIN READ→
The respondent filed a suit for specific performance against the petitioner’s father, relying on an agreement of sale dated 17 April 2015. The suit was filed on 26 September 2015; on the return date, 17 October 2015,...
3 MIN READ→
The plaintiff sought specific performance of a sale agreement dated 20 December 1999, under which the defendants allegedly agreed to sell the suit property for ₹1,50,000 and received ₹1,00,000 as advance.
3 MIN READ→
The petitions concerned cross-cases arising from a confrontation between neighbouring families on 8 February 2025. Priya alleged that Shivraj abused and threatened her; Namanashree alleged that Priya assaulted her and...
2 MIN READ→
The respondent, a registered garment manufacturer and exporter, obtained refunds of accumulated input tax credit for July–December 2017. The refund-sanction orders were issued between 12 January and 28 March 2018.
3 MIN READ→
Devotees complained of disorganised management, disputes over the Temple’s administration, and concerns about the use of its funds.
2 MIN READ→
The plaintiff supplied goods to the defendant under a purchase order dated 26 September 2011.
2 MIN READ→
On 26 November 2011, a bus carrying students on a study trip overturned after its driver allegedly drove negligently, injuring several occupants.
2 MIN READ→
The landowner and developers entered into a Joint Development Agreement (JDA) and General Power of Attorney on 28 February 2014 for development of one acre in Sy. No. 157, Bidaluru Village.
2 MIN READ→
The appellant, a second-year MBBS student, sustained multiple injuries in a road accident on 29 December 2014 and was hospitalised from 29 December 2014 to 31 January 2015, with a further admission in November 2016.
2 MIN READ→
The petitions arose from Crime No. 157/2019, registered by Hassan City Police on the basis of information dated 24 October 2019 from the Special Land Acquisition Officer, Hemavathi River Project.
2 MIN READ→
M.C. Manjunath died in a road accident on 11 May 2015 while riding a motorcycle. His wife, minor daughter and parents claimed compensation, alleging that the lorry driver caused the accident.
3 MIN READ→
Hassan City Police registered Crime No. 157/2019 against unknown persons, on a complaint dated 24 October 2019 by the Special Land Acquisition Officer, alleging fraudulent grants of land reserved for Hemavathi River P...
2 MIN READ→
The petitioner held a quarry lease for extraction of building stone, involving blasting, over three acres in Survey No. 18, Neelanakoppalu Village.
2 MIN READ→
The petitioner challenged an order dated 5 September 2026 passed by the Principal District and Sessions Judge, Bengaluru Rural, in M.A. No. 181/2026, which restrained the petitioner from alienating the suit schedule p...
2 MIN READ→
The plaintiffs claimed ownership of the suit property, alleged that defendant No.1 was their lessee and had sublet the premises to defendant No.2, and sought ejectment.
2 MIN READ→
The appeals arose from a common MACT award concerning an auto-rickshaw accident on 18 October 2013, in which Mytramma died and minor S. Tanuja was injured.
2 MIN READ→
The petitioners in two connected writ petitions under Article 226 challenged orders issued by Joint Directors of Agriculture concerning their respective arrangements with the department.
1 MIN READ→
Gayathri sustained injuries in a road traffic accident on 17 December 2024 involving a BMTC bus. She attributed the accident to the bus driver’s rash and negligent driving and sought compensation.
2 MIN READ→
Dharma sought compensation for injuries sustained in a road accident on 5 November 2016 involving a canter vehicle insured by National Insurance.
2 MIN READ→
The complainants filed contempt petitions alleging non-compliance with directions issued in several writ petitions concerning a levy.
1 MIN READ→
The appellants, accused Nos. 1–5, sought anticipatory bail in Crime No. 140/2026, registered following a complaint alleging that, during a dispute over road widening, they formed an unlawful assembly, assaulted indivi...
2 MIN READ→
The plaintiff sued for a permanent injunction, asserting that he owned and possessed the suit property under a registered sale deed dated 12 September 1991.
2 MIN READ→
The petitions concerned cross-cases arising from a confrontation between neighbouring families on 8 February 2025. Priya alleged that Shivraj abused and threatened her; Namanashree alleged that Priya assaulted her and...
2 MIN READ→
The plaintiffs filed a partition suit seeking separate possession of their respective shares and consequential reliefs.
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Basappa, a coolie aged about 50, was injured on 9 March 2021 while riding as a pillion passenger on a motorcycle.
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The appellant claimed to have deposited ₹3,50,000 with M/s. Harsha Entertainment Ltd. in 2016 and 2017. After the establishment defaulted, proceedings were initiated under the Karnataka Protection of Interest of Depos...
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The appellants claimed to have deposited a total of ₹8,00,000 with M/s. Harsha Entertainment in 2017.
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The petitioner and respondent No. 2, former colleagues at Infosys, developed a personal relationship. Respondent No. 2 alleged that the petitioner promised to marry her after obtaining a divorce, obtained money from h...
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The claimant, a coolie, was injured when a KSRTC bus struck him near the Mysuru Rural Bus Stand on 23 May 2017.
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The plaintiff claimed ownership of Site No. 41 under a registered sale deed dated 24 May 2012 and alleged that the defendant, the owner of adjacent Site No. 42, had encroached on 216 sq. ft. forming part of the plaint...
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Plaintiff No. 1 sued claiming ownership of the suit property, challenging a 1996 power of attorney and subsequent sale deeds, and seeking a declaration that a mortgage created in favour of HDFC Bank was not binding on...
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The petitioners challenged notices dated 9 April 2026 issued by the Tahsildar, Bangalore East Taluk.
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The ESI Corporation issued a notice to Hardwick High School seeking contributions for the period from 16 March 2011 to 30 September 2014.
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The petitioner claimed an interest in the land through a registered sale deed dated 27 January 2006, executed in his favour by Nagaraj. Nagaraj had acquired the land under a registered sale deed dated 4 October 2002 f...
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The petitioner challenged the Assistant Commissioner’s order dated 15 February 2019 and the Special Tahsildar’s order dated 27 January 2026, which resulted in the Karnataka State Board of Wakfs being entered in Column...
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Respondent No. 2 alleged that property belonging to her uncle had been bequeathed to her and two others, but that a third party, Khaleel Ulla, had fabricated an unregistered power of attorney and dealt with the property.
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The plaintiff, claiming to be a lessee in possession of property belonging to the first defendant company, which was in liquidation, filed a suit for a permanent injunction against forcible dispossession and interfere...
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The claimant, aged 19 at the time, sustained injuries in a road accident on 27 March 2017 involving a KSRTC bus.
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The appellant filed three commercial appeals under Section 37 of the Arbitration and Conciliation Act, 1996, challenging orders of the Commercial Court in proceedings concerning an arbitral award and, in COMAP No. 113...
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The petitioner sought a direction requiring the revenue authorities to consider his representations and restrain the Assistant Director of Land Records from conducting phodi and durasth in respect of the disputed land.
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The petitioner, accused No. 2, is the wife of accused No. 1.
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Respondent No. 2 lodged a complaint on 28 November 2023, alleging offences under Sections 376(2)(n), 417, 109 and 504 of the Indian Penal Code (IPC). After investigation, a charge sheet was filed and the case proceede...
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The petitioner completed an M.A. through the University of Mysore in 1993 and a three-year LL.B. through Bangalore University in 1997.
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The Tahsildar initiated proceedings under Section 136(2) of the Karnataka Land Revenue Act, alleging that although Survey No. 77, Block 1 had been granted to Venkata Shetty in 1961–62 and a Saguvali Chit issued in 199...
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The petitioner-management challenged the Labour Court’s award dated 3 July 2015, which directed reinstatement of the workmen/workwomen named in the claim petition.
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The petitioner, a Resident Medical Officer (RMO) at Cheluvamba Hospital, challenged the State’s order dated 4 September 2026 posting respondent No. 6 to that position.
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The appellant claimed an extent of land in Survey No. 42, Sampigehalli Village, which he contended had not been acquired for the Arkavathi Layout.
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The plaintiff filed O.S. No. 1140/2022 seeking a permanent injunction concerning a vacant property and moved for temporary injunction under Order XXXIX Rules 1 and 2 read with Section 151 of the Code of Civil Procedur...
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The petitioners in two connected writ petitions under Article 226 challenged orders issued by Joint Directors of Agriculture concerning their respective arrangements with the department.
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Gayathri sustained injuries in a road traffic accident on 17 December 2024 involving a BMTC bus. She attributed the accident to the bus driver’s rash and negligent driving and sought compensation.
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The claimant sustained injuries in a road traffic accident on 1 August 2020, allegedly caused by the rash and negligent riding of a motorcycle.
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The claimant, travelling as a pillion rider on a TVS Victor motorcycle, was injured when it collided with a Yamaha Crux motorcycle on 21 September 2015.
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The claimant sustained a trimalleolar fracture of the left ankle in a road accident on 9 March 2024, allegedly caused by the negligent driving of a Bolero car.
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The minor claimant, aged six at the time, sustained injuries in a road accident on 1 January 2022 involving a JCB.
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The petitioners in three connected writ petitions challenged issues arising from the KPTCL recruitment examination process.
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The petitioners sought to quash proceedings in C.C. No. 30805/2025, arising from Crime No. 23/2023 registered by Bagalagunte Police.
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The respondents challenged an arbitral award dated 2 August 2023 under Section 34 of the Arbitration and Conciliation Act, 1996.
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The petitioners were engaged by BESCOM as Micro Feeder Franchisees, later redesignated as Grama Vidyut Prathinidhis, under memoranda of understanding.
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Dharma sought compensation for injuries sustained in a road accident on 5 November 2016 involving a canter vehicle insured by National Insurance.
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The complainants filed contempt petitions alleging non-compliance with directions issued in several writ petitions concerning a levy.
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The complainant alleged that the petitioner, a clerk at the Ballari RTO, demanded money to transfer a vehicle into the complainant’s name.
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The appellant claimed that, while walking with other devotees on a pilgrimage to Srisaila on 27 March 2019, he was struck from behind by a lorry and sustained injuries.
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The prosecution alleged that, on 8 April 2022, police raided a location near Shirur Park, Hubballi, following information that people were gambling and collecting money.
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The claimant sustained grievous injuries when a vehicle driven by respondent No. 1 struck him near CBT Circle, Belagavi, on 16 December 2012.
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The plaintiffs in O.S. No. 320/2011 sought declaration and injunction concerning an alleged six-foot passage over open space VPC No. 27, claiming they had used it for access to their properties and that the defendants...
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The plaintiff sued for a permanent injunction concerning CTS No. 2806, corresponding to part of R.S. No. 57/1E, claiming possession through registered lease deeds executed in 1943 and 1946.
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The appellant, the deceased Imam’s son, sought enhancement of compensation awarded for his father’s death in a road accident involving truck No. TN-67/AA-1156 on 24 December 2016.
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On 24 October 2016, a motorcycle carrying two minors collided with an NWKRTC bus near Alur village.
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Petitioner No. 1 claimed ownership of agricultural land under a registered sale deed and asserted that a road in Survey No. 32/A provided access to it; the petitioners alleged that the respondents proposed to obstruct...
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Saddam, aged 24, died from injuries sustained when the motorcycle on which he was a pillion rider collided with a tractor and trailer.
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The petitioner, Accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 164/2026 of Hukkeri Police Station, registered for offences under Sections 319(2), 318...
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The petitioner-borrower was arrayed as a respondent in disputes brought by a co-operative society under Section 70 of the Karnataka Co-operative Societies Act, 1959.
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The petitioner challenged an appellate order dismissing its appeal against a tax demand of ₹2,86,521 for FY 2021–22.
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The petitioner challenged the appellate authority’s order dated 7 April 2026 dismissing its appeal against a tax demand of ₹2,27,488 for FY 2017–18.
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The petitioner, Accused No. 3, had been granted bail by the Sessions Court on 1 September 2026, subject to conditions including payment of a ₹10,000 penalty, execution of a personal bond for ₹1,00,000, and furnishing...
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The complainant alleged that the accused borrowed ₹1,50,000 on 14 November 2015 and later issued a cheque for that amount, which was dishonoured for insufficient funds. The accused did not pay after receiving the stat...
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The petitioner, Accused No. 1, sought anticipatory bail in Crime No. 56/2026 registered by Camp Police Station, Belagavi.
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The petitioners, who were associated with the marketing company, sought to quash proceedings in C.C. No. 1875 of 2022 for an alleged offence under Section 28B of the Drugs and Cosmetics Act, 1940.
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The prosecution alleged that the petitioners, along with other accused, abducted the complainant after representing themselves as police officers, threatened to implicate him in an NDPS case, and obtained ₹60,000 from...
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On 7 May 2014, the petitioner rode a motorcycle that struck Kasturi, who was standing by the roadside after crossing a national highway; she sustained a head injury and died
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On 7 April 2026, police received information that three persons near Old P.B. Road, Belagavi, possessed ganja. A search resulted in the seizure of 1 kg 190 g of ganja from accused Nos. 1–3. During investigation, they...
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The petitioner, accused No. 3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from Crime No. 3/2025 of Gadag Women Police Station and pending as Spl. C. No. 65...
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The wife applied under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (DV Act), alleging domestic violence and seeking protection, residence, monetary and other reliefs, including return of mar...
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The appellants, accused Nos. 1–4, challenged the Sessions Court’s rejection of their application for anticipatory bail in a case alleging offences under Sections 115(2), 351(2), 352, 133, 54 and 76 read with Section 3...
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The complainant’s father was allegedly intercepted while travelling by car on 25 January 2026.
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The prosecution alleged that the petitioner abducted the victim, who was then approximately 16 years and 5 months old, took her to Kollur and married her, and thereafter subjected her to sexual assault and confinement
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The petitioner, the de facto complainant, challenged the Sessions Court’s order dated 4 May 2026 granting bail to Accused Nos. 1–3 in a case arising from an alleged assault in which the complainant’s brother died.
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The petitioners, accused Nos. 1–3, sought to quash proceedings in C.C. No. 181/2019 arising from Kittur Police Station Crime No. 6/2019 for offences under Sections 341, 324, 504 and 506 read with Section 34 of the IPC...
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On 22 October 2021, a Fertilizer Inspector collected samples of fertilizer from the petitioner’s shop. Laboratory analysis found the samples did not conform to prescribed specifications.
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The petitioner, a retired Work Inspector, sought a direction for refund of ₹71,021 deducted from his pension under the respondents’ circular dated 25 May 2015.
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Police alleged that the petitioner, accused No. 2, was involved in collecting money from the public for “O.C. Matka” gambling.
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The SLAO fixed compensation for the claimant’s acquired land at ₹90,000 per acre, using sales statistics for the period from 25 September 2011 to 25 September 2014.
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The petitioners’ predecessor, Smt. Bharamavva, was granted occupancy rights over 6 acres 23 guntas in Survey No. 28, Akkivalli Village, by the Land Tribunal on 27 February 1979.
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The petitioner challenged the Land Tribunal, Kumta’s order dated 28 May 1976 granting occupancy rights over 12 annas in Sy. No. 1/3, Handigona village, to Ganapathi Krishna Bhat, father of respondent No. 3.
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The petitioner, accused No. 2 and the mother of accused No. 1, sought regular bail in a case arising from the death of Ankitha.
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The prosecution alleged that Accused Nos. 1 and 2 caused the death of Sandeep K. Manjaragi, and that the petitioner, Accused No. 10, issued a tampered report from a government scientific agency to screen evidence of t...
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The appellant was convicted by the Special Court of offences under Sections 376 and 506 of the Indian Penal Code (IPC) and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).
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The petitioner, Accused No. 1 in C.C. No. 13613/2009, faced charges under Sections 380, 406, 420, 468, 471 and 120B IPC.
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On 7 August 2013, a dispute arose between the appellant and the deceased, Subbashetty, over the diversion of water to their adjoining agricultural lands.
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The prosecution alleged that accused No. 1, who suspected the deceased Chandpasha of having an illicit relationship with his wife, and accused No. 2 followed the deceased’s autorickshaw and assaulted him with clubs an...
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The wife, who had petitioned for divorce, sought interim maintenance for herself and the parties’ minor son, and payment of the child’s school and related fees.
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The wife sought divorce under Section 38 of the Special Marriage Act and pendente lite maintenance for herself and the parties’ minor son, together with educational expenses and litigation costs
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United India Insurance Company filed three petitions under Article 227 challenging orders of the Motor Accident Claims Tribunal in separate claim proceedings.
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Rathnawwa and her minor son Chetan were injured when the Tum-Tum in which they were travelling collided with a tractor and trailer on 24 January 2021.
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The parties married on 23 April 2014 and had a daughter.
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The petitioner, the sole accused, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 158/2026, registered for offences under Sections 79, 64(1), 329(1), 351(2) a...
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The petitioner, a KKRTC employee originally working as a Driver-cum-Conductor, was dismissed in 2019 for unauthorised absence attributed to ill health.
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The appellants challenged the Special Judge’s order rejecting their anticipatory-bail application in connection with Crime No. 77/2026, registered for offences under Sections 103(1) read with 3(5) of the Bharatiya Nya...
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The petitioner was named as Accused No. 1 in the FIR arising from Crime No. 2/2026 of the DCRE Police Station, Bidar, alleging offences under Sections 78, 79, 64 and 65(1) of the Bharatiya Nyaya Sanhita, 2023, and Sec...
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The petitioner, proprietor of “The Heaven Spa” in Kalaburagi, alleged that police officers had forced the spa to close without notice or a closure order, obstructing his business.
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The petitioner, a party to final decree proceedings (FDP No. 85/2009) arising from a partition suit, sought modification of the preliminary decree.
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The petitioners applied in 2018 and 2021 for CL-2 retail liquor licences said to fall within an unissued 1987 quota, paying the prescribed amounts.
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The petitioner, a member of CSI Trinity Church, alleged that a lease of premises within the church had been used to operate Lumara Bar and Kitchen, where alcohol was served and dance performances were conducted.
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Gangamma claimed that on 17 December 2009, a motorcycle struck her while she was walking beside a road, causing a closed comminuted fracture of her left femur.
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The petitioner, a company engaged in managing and operating residential facilities, entered into an agreement with the respondent on 31 December 2019 concerning the operation, maintenance, promotion and marketing of t...
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The wife sought divorce under Section 38 of the Special Marriage Act and pendente lite maintenance for herself and the parties’ minor son, together with educational expenses and litigation costs
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Respondent No. 2 awarded the petitioner a contract for construction of a compound wall at Air Force Station, Yelahanka, under a Letter of Acceptance dated 14 October 2017.
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The petitioners challenged eviction orders dated 11 October 2019 in S.C. Nos. 15176, 15177 and 15178 of 2017, contending that no landlord–tenant relationship existed, that they had constructed on and occupied the prop...
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The petitioners filed a public-interest writ petition under Articles 226 and 227, alleging that respondents 9–11 were constructing a temple on private property without maintaining the 25-metre road margin said to be r...
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On 14 April 2012, the appellant was a pillion rider on a motorcycle when a tempo struck it from behind. She sustained compound fractures of the right tibia and fibula and underwent inpatient treatment, including inser...
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The petitioners challenged the Principal Senior Civil Judge and JMFC, Kunigal’s order dated 15 February 2020 dismissing R.A. No. 24/2015 for non-prosecution.
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The petitioners, depositors or representatives of depositors, sought payment of their deposits and interest from Respondent No. 3, a bank under liquidation.
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The subject land was initially in the unauthorised occupation of A.D. Muniyappa, whose occupation was regularised in 1978.
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The respondent-plaintiff brought a suit for permanent injunction concerning 3 acres 34 guntas in Sy. Nos. 83/1, 83/2 and 83/3, and sought temporary relief under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure...
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The petitioner sought impleadment in a pending partition and separate-possession suit, claiming rights in the suit property as the holder of a registered agreement of sale dated 6 August 2008.
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On 17 July 2016, the appellant, then aged about 20, was riding a motorcycle when a Tata Indica car allegedly collided with it, causing injuries that required 30 days of inpatient treatment and two surgeries.
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The petitioner purchased the subject property from respondent No. 3 under a registered sale deed dated 18 December 2024.
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The plaintiffs, Balakka and her daughter Lakshmakka, sued for declaration of title to the suit properties and permanent injunction, asserting that the defendant had no right in them.
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Sunil Kumar Dasarathan sued for permanent injunction in O.S. No. 4441/2016, relying on a BDA auction-site confirmation and registered sale deed dated 3 November 2015.
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The claimant was injured in a road accident on 25 July 2017 when a motorcycle struck him while he was working on a road near Nelamangala. He sustained a bimalleolar fracture of the right ankle, underwent surgery and w...
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The appellant, an auto-rickshaw driver employed by respondent No. 1, was injured when the vehicle he was driving overturned on 3 October 2009.
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On 10 November 2017, the appellant, then about 19 years old, was struck by a car while crossing a road in Bengaluru and sustained, among other injuries, fractures to her right tibia and fibula.
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The respondents sought ejectment and occupational charges, claiming they had purchased the premises in 2011 and that the petitioner occupied it under a registered lease executed with their predecessor in title.
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Karnataka Housing Board (KHB) had allotted a civic amenity site to Adarsh Educational and Social Service Trust. After the Trust defaulted on a loan secured over the site, the lender auctioned it; KHB later executed a...
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Praveen Kumar claimed that a motorcycle hit him while he was walking by the roadside on 20 December 2009, causing injuries and loss of earning capacity.
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The land was granted to Lakkappa in 1961 and sold under a registered sale deed in 1966.
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The respondent filed Crl. Misc. No. 261/2017 under Sections 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005, seeking relief that included custody of her child.
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The land in dispute was granted to Venkatappa in 1954. It was sold first on 25 May 1971 and again in 1985.
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The petitioner’s 6 MW mini-hydel project was allotted before 1 October 2009.
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The petitioners, who were plaintiffs in O.S. No. 32/2025 before the II Additional Senior Civil Judge and JMFC, Anekal, filed this civil revision petition under Section 115 CPC challenging the trial court’s order dated...
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The petitioners, accused Nos. 1 and 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Crime No. 140 of 2026, registered for offences under Sections 318(4), 319(2), 33...
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Respondents 1 and 2 owned properties at Tarabanahalli Village, Bengaluru, which the parties agreed to develop under a Joint Development Agreement dated 11 June 2015. The petitioners alleged that they paid ₹2,07,94,000...
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The complainant alleged that on 2 December 2017, the petitioner, the warden of his hostel, assaulted him with a stick after noticing that he had spat inside the hostel.
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Crime No. 9/2026 was registered after Yogesh M.N. was murdered on 16 January 2026.
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The petitioner, accused of offences under Sections 85 and 103(1) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), after the...
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The petitioner, a Police Sub-Inspector, sought to quash a revisional order setting aside the Magistrate’s dismissal of the second respondent’s private complaint under Section 203 Cr.P.C.
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The wife, who had petitioned for divorce, sought interim maintenance for herself and the parties’ minor son, and payment of the child’s school and related fees.
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The complainant’s company entered into a subcontract with VDB Projects Private Limited for storm-water drain works.
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The complainant-wife’s complaint led to proceedings in C.C. No. 1040/2019 before the VI Additional Chief Metropolitan Magistrate, Bengaluru, against her husband (petitioner No. 1) and his parents (petitioners Nos. 2 a...
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Respondent No. 2 filed a private complaint alleging that the petitioners published newspaper notices accusing her of creating false documents, cheating officials and attempting to alienate disputed properties, thereby...
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The land was granted to the petitioner’s grandfather in 1938. He mortgaged it in 1949 for ten years, and it was retransferred to him in 1959; the land was subsequently sold in 2004.
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The petitioners, accused Nos. 1 and 2 in FOC No. 1/2026-27, sought anticipatory bail in a case arising from a raid at a farmhouse in Kebbepura village.
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The petitioner sought renewal of her passport. The Regional Passport Officer issued an objection dated 25 June 2025, stating that her application could not be considered because criminal proceedings were pending again...
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The subject land was granted to Sadappa in 1971. A portion was sold under a registered sale deed in 1974, followed by a further sale transaction.
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The land in dispute was granted to Govindappa in 1977.
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The subject land was granted to Chikka Kadireppa in 1964 and sold under a registered sale deed in 1967–68, followed by subsequent transactions.
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The petitioner agreed to purchase agricultural land owned by the respondents.
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Prashanth Shetty sustained injuries when another motorcycle collided with his motorcycle on 28 April 2012.
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United India Insurance Company filed three petitions under Article 227 challenging orders of the Motor Accident Claims Tribunal in separate claim proceedings.
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Respondent No. 2 filed a private complaint under Section 200 Cr.P.C. alleging offences under Sections 181, 191 and 193 IPC and Section 125A of the Representation of the People Act, 1951.
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The complainant alleged that Pearson had obtained access to its Kaleido educational software for trial and licensing discussions, then copied and marketed it as MyPedia.
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The subject land was initially under unauthorised occupation and that occupation was regularised in 1977–78.
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The land was granted in 1965 and sold under a registered sale deed in 1966.
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The respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”), alleging that the petitioner had borrowed ₹3,00,000 for “M/s. Fusion Design and Build” and issued a cheque for tha...
2 MIN READ→
The petitioner was accused No. 1 in a private complaint filed by an SBI official alleging offences under Sections 406, 408, 417, 418, 419, 420, 423, 465, 467, 468, 471, 504 and 506 IPC.
2 MIN READ→
The appeals arose from a collision between a motorcycle carrying its rider and two pillion riders and an insured jeep.
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The petitioner, an employee of the Karnataka Power Transmission Corporation Ltd. (KPTCL), was convicted by a Division Bench of the Karnataka High Court on 5 January 2024, following which he was dismissed from service...
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The petitioner was convicted in C.C. No. 3993 of 2013 for offences under Sections 457 and 380 IPC and sentenced to five and three years’ rigorous imprisonment, respectively, with those sentences directed to run concur...
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The dispute concerned Site No. 568/A/5, measuring 50′ × 80′, at Kadaravalli (Kadrolli) village.
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The petitioner’s land measuring 1,187 sq. metres in Survey No. 40, Mellahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
2 MIN READ→
The petitioners challenged notifications issued under Sections 28(1) and 28(4) of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”), proposing and finalising acquisition of their 6 acres and 23 guntas...
3 MIN READ→
The Karnataka State Pollution Control Board’s Assistant Environmental Officer filed a private complaint against the petitioners, a proprietary concern and its proprietor, alleging offences under Section 44 of the Wate...
2 MIN READ→
The petitioners in W.P. No. 27636/2025 challenged four notices dated 29 August 2025 that valued sandalwood trees standing on their lands acquired under the Karnataka Industrial Areas Development Act, 1966 (KIAD Act).
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The respondents, claiming through their grandfather Byatappa, sought a declaration concerning Sy. No. 218 and an injunction against the petitioner’s interference with their possession. Their claim relied on a register...
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The respondents, as plaintiffs in O.S. No. 200/2024, sought a declaration and an interim injunction restraining the petitioner-defendant from interfering with their possession of Sy. No. 218, Gangapura Village. They c...
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The respondents, children of Gudiyappa, claimed rights over lands in Sy. Nos. 212 and 218 under a registered sale deed executed by Ramappa in Gudiyappa’s favour on 25 July 1963.
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The plaintiffs filed a partition suit and sought temporary injunctions under Order XXXIX Rules 1 and 2 CPC, including an order restraining certain defendants from alienating the suit properties and changing their phys...
2 MIN READ→
The appellants were described as unauthorised occupants of Government land classified in the revenue records as Jungle Kharab/B Kharab.
1 MIN READ→
Respondent No. 2 lodged a private complaint alleging that the petitioners had induced him to part with possession of property under a lease agreement to operate a resort and had thereafter failed to perform the agreem...
2 MIN READ→
The petitioner invoked Article 227 of the Constitution seeking a direction for expeditious disposal of O.S. No. 118/2014, a partition suit pending before the I Additional Senior Civil Judge and JMFC, Nelamangala.
1 MIN READ→
On 30 July 2018, the claimants were passengers in a car travelling from Moodbidri to Bengaluru. Near Bidanegere Village, Kunigal Taluk, the car collided with a lorry while the car’s driver was attempting to overtake i...
2 MIN READ→
The petitioners filed O.S. No. 5923 of 2026 seeking declaration and permanent injunction concerning the Schedule-B property, and applied under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC), for...
2 MIN READ→
The petitioner filed four writ petitions under Articles 226 and 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to quash FIRs registered against her at Jayanagar Police Station...
1 MIN READ→
The injured claimants, a mother and son, obtained compensation awards in MVC Nos. 388/2021 and 410/2021 arising from an accident on 25 January 2021.
2 MIN READ→
The 39 appellants sought anticipatory bail in Crime No. 117/2026 of Basavapatna Police Station, registered for offences under Sections 189(2), 191(2), 126(2), 127, 352, 115(2), 109 read with Section 190 of the Bharati...
2 MIN READ→
The Bangalore Development Authority (BDA) engaged NCC Limited to renovate and reconstruct the Puttanna Kanagal Theatre and adjoining shopping complexes under an agreement dated 27 June 2012. The works covered four blo...
3 MIN READ→
The claimant sustained injuries in a road accident on 17 November 2020 involving a tipper lorry.
2 MIN READ→
The Lokayukta Police registered Crime No. 1/2026 against H.M. Janardhana, a Superintendent Engineer, for alleged acquisition of disproportionate assets.
2 MIN READ→
The prosecution alleged that, on 16 June 2009, the appellants were found possessing 1.200 kg of ganja at the seashore at Boloor, Thanneerubhavi, with the intention of selling it without a permit or licence
2 MIN READ→
The petitioners challenged a preliminary notification dated 29 January 2003, issued under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”), proposing to acquire their land in Sy. No....
2 MIN READ→
Three fatal accidents occurred when a tractor-trailer overturned and fell on three persons who were waiting near a weighbridge after Nilgiri poles had been cut and loaded for transport.
3 MIN READ→
Respondent No. 2 alleged that, on 1 February 2024, the petitioners trespassed onto land he claimed to own, obstructed him from removing compost, abused and threatened him, and assaulted him.
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The respondent was appointed as a Lecturer in Civil Engineering at the appellants’ institute in February 2011, possessing a first-class B.E. degree.
3 MIN READ→
The appellants were described as unauthorised occupants of Government land classified in the revenue records as Jungle Kharab/B Kharab.
1 MIN READ→
The petitioners, arrayed as accused in Crime No. 476/2014, sought to quash the complaint, FIR and charge sheet filed for offences under Sections 409, 419, 420, 504, 506 read with Section 149 of the IPC.
2 MIN READ→
The appellant claimed that a KSRTC bus, driven by the first respondent, negligently collided with his motorcycle on 16 March 2017, causing injuries that resulted in amputation of his right leg.
2 MIN READ→
Respondent No. 2’s complaint led to registration of Crime No. 557/2015 and, following investigation, a charge sheet against the petitioners and others.
2 MIN READ→
The appellant challenged the order dated 22 June 2026 in W.P. No. 17972 of 2026 by filing this writ appeal under Section 4 of the Karnataka High Court Act.
1 MIN READ→
The petitioners challenged the II Additional Senior Civil Judge and JMFC, Shivamogga’s order dated 27 November 2025 rejecting their application to file a written statement after the 120-day period under the Karnataka...
2 MIN READ→
Plaintiff Nos. 1 to 5 in O.S. No. 525/2008 applied under Order XXIII Rule 1 CPC to delete Item No. 3 from the suit schedule, submitting that the parties had settled the dispute concerning that item.
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The petitioners challenged an order dated 26 August 2021 in O.S. No. 1546/2015, by which the trial court allowed applicants to be impleaded as proposed defendant Nos. 31 to 41 in a partition suit.
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The petitioners challenged the trial court’s order in O.S. No. 2501 of 2026, which deferred consideration of court fee and valuation until after issues were framed and evidence recorded.
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The appellant filed an appeal under Order XLIII Rule 1(r) CPC challenging the order dated 4 April 2026 on I.A. No. 1 in O.S. No. 369/2023, passed by the Principal Senior Civil Judge and JMFC, Devanahalli
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The petitioner, claiming to be the successful purchaser at an auction conducted on 30 January 2016 in Execution Case No. 372/2013, stated that he had deposited ₹21,35,000 as the bid amount.
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The claimant sought compensation for injuries sustained in a road accident on 3 December 2022, allegedly caused by the rash and negligent driving of a Tata Ace.
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The claimant sustained multiple fractures and a brachial plexus injury in a road traffic accident on 1 June 2023, allegedly caused by the rash and negligent driving of a tractor.
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The claimant sustained multiple fractures in a road accident on 24 November 2022, allegedly caused by the negligent driving of a car owned by respondent No. 1.
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Javarayigowda sued for partition and separate possession of a one-half share in properties covered by a compromise decree in an earlier partition suit, contending that the properties had been allotted jointly to him a...
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The claimant sustained injuries, including an open comminuted fracture of the right patella with retinacular injury, in a road traffic accident on 10 April 2023 involving a tractor.
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Respondent No. 2 initiated proceedings under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, seeking annulment of a registered gift deed executed in favour of the petitioner.
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The claimant sought compensation for injuries sustained in a road traffic accident on 4 March 2023, allegedly caused by the rash and negligent driving of a Mahindra Bolero.
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The petitioner, an accused in Crime No. 5/2024 registered by the Karnataka Lokayukta for an offence under Sections 13(1)(b) read with 13(2) of the Prevention of Corruption Act, 1988, sought to quash the FIR and source...
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The petitioner filed four writ petitions under Articles 226 and 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to quash FIRs registered against her at Jayanagar Police Station...
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The injured claimants, a mother and son, obtained compensation awards in MVC Nos. 388/2021 and 410/2021 arising from an accident on 25 January 2021.
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The appellants, the husband and children of Munilakshmamma, sought compensation for her death in a road accident on 28 June 2024 involving a bus.
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On 17 August 2018, while the appellant was boarding a KSRTC bus, the bus moved and he fell; its rear wheel ran over his right leg, causing injuries.
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The Karnataka State Human Rights Commission (KS HRC) considered a complaint alleging that NIMHANS failed to provide adequate and timely care to Prem Singh, who was brought to its casualty ward with head injuries on 24...
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The petitioner sought a direction for expeditious disposal of F.D.P. No. 11/2023, pending before the I Additional Civil Judge and JMFC, Magadi.
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The appellant invoked arbitration against the first respondent, claiming ₹7.20 crore in damages for alleged wrongful termination, ₹72 lakh for loss of goodwill, and interest.
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On 30 July 2018, the claimants were passengers in a car travelling from Moodbidri to Bengaluru. Near Bidanegere Village, Kunigal Taluk, the car collided with a lorry while the car’s driver was attempting to overtake i...
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The complainant, a partner in a firm, alleged that the appellant, a First Division Assistant in the District Registrar’s office, demanded ₹500 to process documents relating to dissolution of the partnership, despite p...
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The petitioner had been tried in C.C. No. 1855/2009 for offences under Sections 447 and 427 read with Section 34 of the IPC concerning the land in question and was acquitted by a reasoned judgment dated 29 February 20...
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The respondent, employed as a Security Supervisor, was dismissed by the appellant on 14 October 2013. He raised an industrial dispute under Section 10(4-A) of the Industrial Disputes Act, 1947.
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The petitioners, who were accused in Crime No. 97/2015 of Malavalli Town Police Station, faced charges under Sections 406, 408, 417, 429, 465, 468 and 477A of the Indian Penal Code.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act against the award dated 12 February 2025 in MVC No. 1105/2021.
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The petitioner challenged a Lok Adalat compromise in O.S. No. 43/2009, alleging that her signatures had been obtained hurriedly and without explaining the terms, which gave her only a limited life interest in certain...
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The plaintiff filed a partition suit claiming that Schedule ‘B’ property was ancestral and available for partition. Defendant No. 1 disputed that claim, asserting that the property had fallen to his share in an earlie...
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The petitioner, an agriculturalist, stated that he drew water from a borewell on his land and supplied it free of cost to nearby schools and hospitals.
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The petitioners were accused in Crime No. 86/2022, registered by Indiranagar Police Station for offences under Sections 506 read with 34, 504, 323 and 324 of the Indian Penal Code (IPC), arising from an incident on 24...
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Series 5 Labs filed O.S. No. 7314/2023 seeking, among other reliefs, injunctions concerning the “BMTC Passes” and “AC Bus Tickets” features on the respondents’ Tummoc applications
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The claimant sustained injuries in a road accident on 17 November 2020 involving a tipper lorry.
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The petitioner, a defendant in O.S. No. 143/2025, challenged the Senior Civil Judge and JMFC, Turuvekere’s order dated 28 February 2026 rejecting I.A. No. VII, which sought permission to file a written statement
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The petitioner, arrayed as accused No. 11, sought anticipatory bail in Crime No. 52/2026 of Honnavar Police Station.
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The petitioner challenged a notice dated 26 May 2025 issued by the Sub-Registrar, Belagavi, seeking recovery of alleged deficit stamp duty on a sale deed executed and registered in 2018.
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HESCOM invited bids for supplying 2,620 sets of LT Wiring Kits. Under QR-2, an MSME bidder had to establish prior supply of at least 40% of the tender quantity—1,048 sets—in a qualifying financial year. M.B. Industrie...
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The dispute concerned Sy.No.32, measuring 1 acre 19 guntas in Bhadrapur Village.
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The petitioner, owner of agricultural land bearing Sy. No. 141, Hissa No. 2, challenged a notice dated 14 June 2024 proposing to draw a 110 kV overhead transmission line across his property.
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The plaintiffs alleged that defendant Siddamma had encroached on their land in Sy. No. 34/3A by constructing a compound wall, and sued for its removal and possession of the affected portion.
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On 26 October 2024, an Assistant Sub-Inspector received information that persons were playing Andar-bahar for stakes at a lodge in Dharwad. During a raid, police allegedly found persons playing cards and seized ₹1,04,...
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The husband appealed the Senior Civil Judge, Bailhongal’s dismissal of his petition for divorce under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, on grounds of cruelty and desertion.
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The prosecution alleged that three accused dishonestly removed the complainant’s Cruiser vehicle, registration No. KA-48/M-5448, from the compound of the PKPS Co-operative Society at Hunnur Village
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The petitioner, a contractor, sought reimbursement of additional GST incurred on works contracts entered into before the GST regime, directions for calculation and payment of the differential tax, and a policy for suc...
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The petitioner challenged an original tax demand of ₹1,03,816 for FY 2017–18 before the Joint Commissioner of Commercial Taxes (Appeals).
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The appeals arose from Crime No. 116/2026, registered by Hukkeri Police for offences under the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(r), 3(1)(s) and 3(2)(v-a) of the SC/ST (Prevention of Atrocities) Act, 1989.
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The petitioner’s vehicle, registered in Pondicherry as PY-05-P-6777, was seized on 18 September 2026 while travelling from Mudhol to Lokapur in Karnataka.
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The petitioners, arrayed as accused Nos. 2 and 3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a prosecution alleging offences under Sections 103, 238 and 61 read with Sect...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a pending POCSO case alleging offences under Sections 137(2), 64(m) and 65 of the Bharatiya Nyaya Sanhita, 2023,...
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The prosecution alleged that, on 22 July 2015, the petitioner and others went to the complainant’s house during a dispute concerning water and assaulted her father, causing a fracture to both bones of his left forearm.
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The appeals under Section 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 challenged the Special Court’s rejection of the appellants’ applications for anticipatory bail in...
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On 24 February 2011, the first petitioner was driving a tractor and trailer that struck Bhimappa as he returned home, causing fatal injuries.
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The petitioner, accused No. 1, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from a complaint that the complainant’s 15-year-and-8-month-old daughter had gone...
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The complainant reported that his 15-year-and-6-month-old daughter had gone missing. She and the petitioner were found four days later.
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The petitioner completed his LL.M. in 2015 and was appointed as an Assistant Professor in the University’s Department of Law on 1 October 2018.
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The petitioners, accused Nos. 1–6, sought to quash the proceedings arising from Sankeshwar Police Station Crime No. 92/2025, registered on the complainant’s 20 May 2025 complaint.
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The petitioner claimed that he was appointed as Multi-Tasking Staff (MTS) on 8 January 1996 and had completed ten years of uninterrupted service.
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The petitioners, accused Nos. 2 and 3 and parents of accused No. 1, challenged the Sessions Court’s refusal to discharge them from charges under Section 498A read with Section 34 IPC and Sections 3 and 4 of the Dowry...
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Four cold-storage businesses challenged arbitral proceedings and awards made under Section 84 of the Multi-State Co-operative Societies Act, 2002 (MSCS Act). Their principal contention was that no separate notice unde...
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The dispute concerned Site No. 568/A/5, measuring 50′ × 80′, at Kadaravalli (Kadrolli) village.
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The petitioners, arrayed as accused Nos. 1–3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a sessions case arising from a prosecution for offences under Sections 126(2), 35...
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On 28 November 2009, the appellant was riding a motorcycle when it collided with a median, throwing him and his pillion rider onto the opposite side of the road.
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The appellants were appointed as Assistant non-Hereditary Archakas at Sri Banashankari Amma Temple following a selection process conducted in 2018.
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The petitioner, Indian Khadi Export Development Association (R), filed six criminal petitions under Section 482 of the Code of Criminal Procedure, 1973 / Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, se...
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The petitioner claimed to hold a 40-year lease over the subject land under a lease deed dated 3 September 1993.
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The Enforcement Directorate provisionally attached bank accounts of JSW Steel Ltd. under the Prevention of Money Laundering Act, 2002 (PMLA), alleging that amounts retained by the company represented unpaid considerat...
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On 9 September 2013, Suresha was injured while travelling as a passenger in an auto-rickshaw that collided with a bullock cart.
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The petitioners challenged the Deputy Commissioner’s order dated 2 August 2024 in Revision Petition No. 275/2023 concerning a change of mutation.
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The petitioner, Indian Khadi Export Development Association (R), filed six criminal petitions under Section 482 of the Code of Criminal Procedure, 1973 / Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, se...
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The petitioner sought to quash the charge sheet in Spl. C. No. 741/2024, pending before the VIII Additional District and Sessions Judge, Bengaluru Rural.
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The petitioner challenged the charge sheet and cognizance in proceedings arising from an alleged recovery of ganja from his apartment in Mangaluru.
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The petitions challenged cross-FIRs registered as Crime Nos. 92 and 93 of 2025, arising from an alleged altercation between the parties and their family members on 23 May 2025.
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The petitioner sought interim custody of two vehicles seized during the investigation of Crime No. 265/2023 and Crime No. 249/2025.
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A preliminary decree in O.S. No. 8263/2011 awarded the plaintiff and defendant Nos. 1 to 3 equal one-fourth shares in the suit schedule properties, subject to the exclusion stated in paragraph 17 of the trial court’s...
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The respondents obtained a decree in O.S. No. 320 of 2009 declaring their ownership of the suit property and entitling them to recover possession of one acre from the defendants, including the petitioner, Lalitha.
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The State appealed against the learned Single Judge’s order dated 15 March 2021 in connected writ petitions concerning the respondents’ claims for regularisation.
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The petitioner filed O.S. No. 70 of 2020 seeking specific performance of a sale agreement. After the petitioner led evidence and the matter was posted for the defendant’s evidence, the respondent sought permission und...
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On 14 January 2019, Shivayya was injured while riding as a pillion passenger when the motorcycle carrying him was struck by another motorcycle.
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The petitioner sought to rely on an unregistered partition deed (Watni Patra) dated 21 December 2000 in a suit concerning declaration and possession of land.
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The petitioner-plaintiff brought O.S. No. 17/2022 seeking declaration of ownership and other reliefs.
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The petitioner, accused No. 5, sought to quash Crime No. 119/2026, registered by Chittapur Police for an alleged offence under Section 87 of the Karnataka Police Act, 1963.
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The petitioner, a healthcare-services company registered under the GST Act, obtained cancellation of its GST registration with effect from 15 September 2021.
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Kamalabai claimed that she had filed Form No. 7 seeking occupancy rights over 23 acres 27 guntas of land at Tadalagi and that the Land Tribunal granted her occupancy rights in 1976.
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The petitioner claimed ownership of 2 acres 27 guntas in Survey No. 775/4, Kolhar Village.
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The petitioner, a police head constable, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 133/2026, registered for offences under Sections 115(2), 318(2), 351(2)...
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The petitioner challenged an award before the Karnataka Appellate Tribunal (KAT) and sought interim relief. The KAT rejected the interim application by order dated 23 September 2026.
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The prosecution alleged that on 29 May 2016 the appellant took his six-year-old son, Shivu, assaulted him, and caused his death; the body was later found concealed in agricultural land.
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The suit property had been acquired by G. Venkatakrishnaiah Setty from the Bengaluru Development Authority.
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Respondent No. 2 borrowed money from the Karnataka State Khadi & Village Industries Board and, in 1991, created registered mortgages over the properties in dispute.
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The petitioners claimed through their mother, Naremma, who had purchased the land under a registered sale deed dated 1 October 1965. The Assistant Commissioner ordered mutation in the petitioners’ favour on that basis...
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The second respondent alleged that, following her 2016 marriage to petitioner No. 1, he and his relatives subjected her to physical and mental harassment, including demands for additional dowry.
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The petitioner, arrayed as accused No. 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in a murder case registered under Sections 103(1) and 249 of the Bharatiya Nyay...
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The plaintiff, R. Radha, sued her brother and purchasers of two properties for partition and separate possession, claiming that she and her brother inherited equal shares from their father, who had received the proper...
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The petitioners sought anticipatory bail in two excise cases arising from a raid on a logistics company’s parcel godown at Yeshwanthpur Railway Station, where officers seized liquor allegedly stocked without a licence.
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Respondent No. 2, the petitioner’s mother-in-law, alleged that the petitioner forcibly entered her house by breaking open the door, abused and threatened her and her son.
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AMD India filed its return for AY 2013–14, reporting international transactions with its associated enterprise. The Transfer Pricing Officer (TPO) made adjustments concerning software-development services and receivab...
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M/s Apoorva Constructions Co. (ACC) sought reimbursement of alleged differential GST on works performed under contracts with various public authorities, including KSRTC.
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The prosecution alleged that during an Anjaneya Swamy procession on 6 May 2012, the priest refused to accept a pooja plate offered by PW1, a member of the Holeya community, and that accused persons opposed the process...
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The appellant challenged his conviction by the Principal District and Sessions Judge, Chikkaballapura, for offences under Sections 279, 338 and 304A of the Indian Penal Code (IPC), arising from a tractor-and-trolley a...
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Respondent No. 2 filed a private complaint alleging that the petitioners and others attempted to trespass upon his property in Govindapura.
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The petitioner was charged as accused No. 15 in a case arising from an alleged mob attack on shops and a hotel. As he was unavailable for trial, proceedings against him were split and registered as S.C. No. 60/2006.
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Vemanna G., an ex-serviceman, challenged the Deputy Commissioner’s 2020 rejection of his request for five acres of Government land.
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B. Thippanna @ Chinnabba died following an accident on 30 September 2010 while travelling in a goods vehicle with agricultural produce.
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Wipro provided IT facility management services and maintained that they were not taxable, claiming they fell within “Business Auxiliary Services.”
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The prosecution alleged that the appellants—Accused Nos. 1 and 2—conspired to murder Accused No. 2’s minor daughter after Accused No. 1 allegedly sexually assaulted and impregnated her.
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The prosecution alleged that on 24 March 2014, a pickup vehicle struck a motorcycle near Y. Mallapura Gate, causing the rider, Nitin, to fall and die at the scene.
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The petitioner, Accused No. 23, sought regular bail in a PMLA prosecution arising from alleged fraudulent claims and awards of land-acquisition compensation, said to have resulted in misappropriation of ₹64.01 crore.
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The appellant was convicted by the Sessions Court of kidnapping under Section 363, rape under Section 376, and criminal intimidation under Section 506 of the Indian Penal Code (IPC), and sentenced to imprisonment and...
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The petitioner, Accused No. 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a prosecution under the NDPS Act
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The Court heard three connected criminal petitions arising from cross-proceedings between the parties.
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The State appealed under Section 377 of the Code of Criminal Procedure, 1973, seeking enhancement of the sentence imposed for the offence under Section 332 of the Indian Penal Code, 1860 (IPC).
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The claimant, the wife of Devarajegowda, filed a claim under Section 163-A of the Motor Vehicles Act, 1988, seeking compensation for his death in an accident involving a car he owned and which was insured by the respo...
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The petitions arose from cross-complaints concerning an incident on 29 November 2025 between parties involved in an earlier dispute over a passage.
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The appellant filed five appeals under Section 173(1) of the Motor Vehicles Act, 1988, challenging awards made in separate motor accident claim petitions.
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The claimant, aged 30, was riding a motorcycle when it collided with a lorry on 13 May 2017. He sustained severe injuries, including amputation of his right arm and right leg and injury to his left hand.
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The petitioners challenged the Deputy Commissioner’s order dated 4 April 2025 and sought restoration of the Assistant Commissioner’s order dated 9 August 2021.
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The appeal challenged the award in MVC No. 814/2018 concerning the death of Vasanti, who was struck by a motorcycle on 5 December 2017 and later died from her injuries
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The petitioners applied under the same advertisement for Indian Oil Corporation retail outlet dealerships.
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The petitioner challenged a debit of ₹9,14,476 and a further demand of ₹9,05,656 as commercial-rate interest on her home-loan account. She contended that the loan had been repaid and sought closure of the account, ret...
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Respondent No. 2 alleged that, following her marriage to the petitioner on 5 March 2021, he and his family demanded dowry, including ₹10 lakh, gold and silver ornaments, and that the petitioner later subjected her to...
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The petitioner, accused No. 9, was charged in Special C.C. No. 1704/2025 with offences under the Bharatiya Nyaya Sanhita, 2023, the NDPS Act, the Information Technology Act, the Arms Act and the Karnataka Control of O...
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The petitioner, proprietor of a manpower agency, sought to quash an FIR registered under Sections 406, 409 and 420 of the IPC.
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Respondents 2 and 3 filed a private complaint in PCR No. 1175/2020 alleging offences against the petitioners.
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The defendants owned the suit property and entered into a registered Joint Development Agreement (JDA) and executed a General Power of Attorney in favour of the plaintiff-builder.
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The Enforcement Directorate provisionally attached bank accounts of JSW Steel Ltd. under the Prevention of Money Laundering Act, 2002 (PMLA), alleging that amounts retained by the company represented unpaid considerat...
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The petitioners participated in a recruitment examination for Assistant Engineer posts conducted by the Karnataka Examination Authority after an earlier examination had been set aside.
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The petitions arose from allegations that public officials had created or forged revenue and survey records concerning approximately five acres of tank-bund land in Survey No. 75 of Navaratna Agrahara Village, later a...
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The petitioner’s name was entered in the revenue records for 2 acres and 6 guntas in Survey No. 29, Itaga (K) Village, pursuant to M.R. No. 92 dated 17 July 2002.
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On 8 July 2013, Satish was stabbed during an incident near Muthumariyamma Temple in Bengaluru and later died.
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The petitioner challenged the Deputy Commissioner’s order dated 18 September 2025, the Assistant Commissioner’s order dated 2 November 2022, and the Tahsildar’s order dated 23 January 2020 concerning mutation entries...
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The petitioner, a cadre Director serving as Managing Director of the Dakshina Kannada District Co-operative Milk Producers’ Societies’ Union, challenged an order dated 6 August 2026 placing him under suspension pendin...
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The petitioner claimed unauthorised cultivation of land at Megalapura Village, including Sy. No. 15 measuring 30 guntas, and sought regularisation by an application in Form No. 57.
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M/s Mycon Construction Limited (MCL) sought reimbursement of alleged differential GST on works contracts awarded by various public authorities, including NWKRTC, and obtained directions from the Single Judge for calcu...
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for allegedly murdering Sukanya @ Indira by slitting her neck and taking her jewellery.
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The wife appealed the Family Court’s decree granting the husband a divorce on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act, 1955.
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Basheera Bi claimed that she was injured on 7 November 2011 while riding as a pillion passenger on a motorcycle.
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The petitioner’s land in Sy. No. 71/4, Nandur (K) Village, was included in a KIADB acquisition initiated by a preliminary notification dated 9 December 2020 under Section 28(1) of the Karnataka Industrial Areas Develo...
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The petitioner’s land in Sy. No. 71/6 at Nandur (K), Kalaburagi, was included in a preliminary acquisition notification dated 9 December 2020 under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966...
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The petitioner’s land in Sy. No. 72, measuring three acres at Nandur(K), was notified for acquisition under Section 28 of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”).
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The appellant’s father, a Veterinary Compounder, died while on duty on 12 March 1986. The appellant sought compassionate appointment and made an application in 2002.
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On 14 January 2019, Shivayya was injured while riding as a pillion passenger when the motorcycle carrying him was struck by another motorcycle.
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The petitioner challenged a Town Municipal Council mutation order dated 28 November 2024 concerning house property No. 3-6-12 at Kasaba, Lingasugur.
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The petitioner, a Medical Officer Grade-II (Ayurveda), was discharged from service in 2012.
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The appellant-Society sought a No Objection Certificate (NOC) from the Chief Officer of the Town Municipal Council, Chitaguppa, to obtain an electricity connection for premises at Ward No. 14, Chitaguppa.
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The complainant sought contempt action alleging non-compliance with the Single Judge’s order dated 24 October 2024 in W.P. No. 202976 of 2022.
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The State appealed against the learned Single Judge’s order dated 15 March 2021 in connected writ petitions concerning the respondents’ claims for regularisation.
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Respondents 1 and 2 sued the petitioner seeking a declaration of an easementary right of way and an injunction against construction in the suit lane.
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The husband challenged the revisional court’s dismissal of his revision, which had affirmed a Magistrate’s order directing him to pay his wife monthly maintenance of ₹10,000 in proceedings under Section 12 of the Prot...
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