KHCMONTHLY CASE LAW ARCHIVE
Read 581 LawLens analyses of Karnataka High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioners, judgment-debtors in Execution Petition No. 769/2023, challenged the executing court’s order dated 11 March 2026 rejecting their application under Order XXII Rule 5 CPC.
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The appellants, minor children of the deceased Smt. Jayalakshmi, appealed the Motor Accident Claims Tribunal’s award of Rs.12,34,864 for her death in a motor accident.
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The petitioner, a camera operator for a news channel, visited a COVID-19 vaccination programme at a government school to cover the event.
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The claimants, the deceased Ramegowda’s wife and four children, sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that an LML Freedom motorcycle owned by the appellant struck Ramegowda’s...
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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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Following information about alleged cow slaughter, a Kapu Police Station raid team went to the reported location and saw two persons slaughtering a cow.
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The petitioner challenged an FIR registered by Badavanahalli Police Station in Crime No. 40/2024 under Sections 295A and 505(2) of the Indian Penal Code (IPC).
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The prosecution alleged that the appellant, who was staying near the victim’s home, took the victim—then aged about seven years and seven months—to a deserted house on several occasions and sexually assaulted her.
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Disciplinary charges were issued against the third respondent, then Principal-cum-Associate Professor, alleging irregular purchases and failure to act against teaching and non-teaching staff who were unauthorisedly ab...
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The claimant sustained serious head and ankle injuries in a motorcycle accident on 22 March 2014. He underwent three surgeries and was hospitalized for 45 days; his medical expenses were Rs.13,68,073.
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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 2013–14.
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The petitioner was awarded a contract for construction of a multilevel car park at Freedom Park, Bengaluru, under an agreement dated 24 June 2015.
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The husband petitioned for divorce under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, alleging cruelty and desertion.
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The appellant, injured in a motorcycle collision on 8 January 2019, claimed compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that the accident was caused by the offending motorcycle rider’s neg...
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The plaintiff filed O.S. No. 213/2025 seeking a permanent injunction. The defendants sought rejection of the plaint under Order VII Rule 11(a) and (d) CPC, contending that the plaintiff had no cause of action, was not...
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The appellant owned 364 sq. m. of land in Survey No. 20/8, Uppinangady, acquired for highway widening.
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The appellant sought compensation under Section 166 of the Motor Vehicles Act for the death of his wife, Anitha J., alleging that a motorcycle struck her on 24 February 2016.
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The appellants, accused Nos. 1 and 2, were convicted by the II Additional District and Sessions Judge, Shivamogga, under Sections 302 and 201 read with Section 34 of the IPC for the murder of Chandrasekhar and causing...
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Respondent No. 1 filed O.S. No. 5810/2016 seeking declaration, cancellation of sale deeds and recovery of possession.
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The prosecution alleged that on 18 August 2013, a car driven rashly and negligently by the respondent collided with two motorcycles, causing injuries and a death.
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The respondents/plaintiffs filed O.S. No. 227/2025 seeking partition and separate possession of shares in the suit properties.
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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 petitioner sought to quash FIR in Crime No. 100/2026, registered by Yelandur Police for alleged offences under Sections 299 and 324(4) of the Bharatiya Nyaya Sanhita, 2023, and Section 3(1)(t) of the Scheduled Cas...
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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 claimants sought compensation for the death of Nanjundappa in a road accident on 20 June 2017, allegedly caused by the negligent riding of a motorcycle insured by the appellant.
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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 petitioners sought to quash Crime No. 254/2026, registered under Section 105 of the Bharatiya Nyaya Sanhita, 2023 (BNS), after the complainant’s brother died at a construction site, leaving a wife and three children.
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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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Respondent No. 1 sued to recover ₹26,36,852 on cheques issued by the defendants that were dishonoured.
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The claimant sustained a fracture of the left radius and dislocation of the left elbow in a road accident on 23 June 2013.
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The appellants sought impleadment as respondents in W.P. No. 25071 of 2016. They asserted that they occupied the land sought to be allotted to the respondent ex-servicemen and that their applications to regularise the...
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The petitioner, a property-development company, entered into a Memorandum of Understanding (MOU) dated 16 May 2024 with the respondents, who owned the properties concerned.
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The claimant sought compensation for injuries sustained in a road accident on 14 September 2022, allegedly caused by the negligent riding of a motorcycle.
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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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The dispute arose from a Shareholding Agreement dated 22 August 2025. The plaintiff, Purple Rock Infra Private Limited, had paid ₹10 crore but alleged that the appellant had not transferred the remaining 2.5% shares c...
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The petitioners, arrayed as accused Nos. 5 and 6, challenged the order issuing summons in a prosecution under Section 138 of the Negotiable Instruments Act, 1881.
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The petitioner, Accused No. 2, and the complainant were directors and shareholders of Prakruti Building Products Private Limited, which had borrowed from Kotak Mahindra Bank.
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The petitioner, a KSRTC Driver-cum-Conductor, was charged after checking officials allegedly found a passenger travelling without a ticket and accused him of obstructing the inspection, provoking passengers, and refus...
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Respondent No. 2 complained that, following the acquisition of her land and an agreement with accused No. 1 to share enhanced compensation equally, ₹3,07,50,000 received by accused No. 1 was transferred to the petitio...
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Respondent No. 2 filed a private complaint alleging offences under Sections 448, 323, 343, 347, 356 and 506B read with Section 34 of the IPC. The complaint was referred to the police for investigation, and the police...
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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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Kali Prasad, aged 30, died in a road accident on 8 November 2014.
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The husband filed a divorce petition, in which the wife sought interim maintenance under Section 36 of the Special Marriage Act. The Family Court awarded her ₹1,10,000 per month from the date of its order until dispos...
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The plaintiff, respondent No. 1, filed O.S. No. 302/2024 seeking partition and separate possession of three properties.
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The petitioner, Accused No. 1 in Special C.C. No. 25/2016, challenged orders concerning Accused Nos. 6 to 8 and 10.
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Police alleged that accused Nos. 1 and 2 were collecting money from the public and facilitating “O.C. Matka” gambling at a public place.
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The petitioners had borrowed money from respondent No. 3, the Nippani Mahila Co-operative Credit Society, on 25 August 1998 and defaulted on repayment.
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The respondent, employed as a Driver-cum-Conductor on a trainee basis, was accused of rash and negligent driving that allegedly caused an accident.
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The petitioners owned two goods vehicles and held permits to transport sand from Budihal to Gadag Medical College between 4:00 p.m. and 10:00 p.m. on 10 August 2015
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The petitioners, the husband and daughter of Smt. Danavva Naik, sought ₹10,68,000 with interest from the State and HESCOM, alleging that she died after coming into contact with a live electrical wire. The judgment rec...
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The petitioner, a Junior Assistant with N.W.K.R.T.C., was charged with unauthorised absence from 27 January to 6 October 2008 and was dismissed after a departmental inquiry.
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The petitioner was employed by the respondent from 1 October 1974. After the respondent sought proof of his date of birth, he submitted school records showing it as 1 June 1953. The respondent nevertheless retired him...
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On 28 December 2019, the deceased was struck by a Mahindra Bolero Pick-up while standing by the roadside and died after being taken to hospital
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On 2 October 2021, Ghatigeppa Basappa Badiger was struck by a motorcycle and died the following day from his injuries.
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Ramesh C. Ank(ad), employed as a Junior Sales Assistant, was dismissed following disciplinary proceedings arising from an alleged shortage of seven zari sarees and his alleged failure to lodge a police complaint.
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Jagadish, a trainee driver in the NEKRTC’s probationary period, was dismissed after a disciplinary enquiry concerning a fatal accident allegedly caused by his rash and negligent driving.
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On 17 April 2017, Kashappa died from injuries sustained while travelling as a passenger in a Maxi Cab.
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The appellants, parents of the deceased, sought compensation after their 28-year-old son died in a collision with an NWKRTC bus on 17 August 2019.
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The petitioner, a judgment debtor, challenged an order dated 4 January 2024 in F.D.P. No. 1/2021, arising from the preliminary decree in O.S. No. 60/1991.
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The appellant, a pedestrian, sustained injuries when a Maruti Alto car allegedly driven rashly and negligently hit him on 19 May 2015.
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Jagadish, the husband of appellant No. 1 and father of appellant No. 2, died in a collision between his motorcycle and an NWKRTC bus on 14 April 2010.
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On 22 January 2021, Bhimangouda Biradar was a pillion rider on a motorcycle that collided with a NWKRTC bus near Chikalki Cross on the Vijaypur–Jamakhandi road. He died from his injuries. His dependants sought compens...
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Site No. 1104 was allotted to respondent No. 5 in 1982.
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The deceased, Somashekhar Bilagi, worked in the electrical department of Renuka Sugars Ltd. On 21 September 2018, he suffered fatal electrocution while performing electrical work at the factory.
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The prosecution alleged that, on 22 May 2022, the petitioners used electricity at Kalyan Mantapa by drawing a direct line without a meter or RR number, causing an alleged loss of ₹4,66,097.
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The petitioner, a Bengaluru advocate, had represented respondent No. 2 in divorce proceedings.
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Petitioner No. 1 claimed to have purchased 2 acres 3 cents in Survey No. 1073/1A, and Petitioner No. 2’s deceased husband claimed to have purchased 3 acres 6 cents in the same survey number, under registered sale deed...
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The complainant alleged that the accused had created a false 2006 partition deed concerning ancestral agricultural land at Bandigani and used it to procure mutation entries in the revenue records. He asserted that som...
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The petitioners and private respondents are descendants of Shivaram B. Kamble.
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The deceased, aged 24 and a bachelor, died in a collision between his motorcycle and a Tata 407 on 30 July 2020. His parents and sister sought compensation before the MACT, Belagavi.
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On 22 May 2016, the appellant, riding a motorcycle, was injured in a collision with a car. He claimed that the car driver’s rash and negligent driving caused the accident and sought compensation for his injuries and r...
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The appellant sustained injuries, including a fracture of the left humerus, when a car struck him while he was crossing the road on 28 May 2015.
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The petitioners, daily-wage municipal workers seeking regularisation, had earlier approached the High Court in W.P. No. 115153 of 2019 and connected matters. By order dated 15 July 2024, the Court directed the Deputy...
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On 6 August 2017, the minor claimant, then aged eight, was struck by an Indigo car while walking with his mother beside the Yaragatti–Bagalkot Road.
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The complainant, a licensed deed writer, alleged that the petitioner misused a General Power of Attorney executed by late Kamalpasha Inamdar and created false gift deeds concerning the deceased’s properties.
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The petitioners, Accused Nos. 1 and 2, were allegedly found behaving abnormally near the Seabird Tourist Bus Office in Gokarna on 21 December 2025.
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On 5 February 2018, Balu @ Babu Jadhav was a pillion passenger on a motorcycle that was struck by a Tata Tempo; he sustained fatal injuries.
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On 26 March 2019, a Canter lorry insured by the appellant struck the deceased Sharada K.’s moped. She died from her injuries on 31 March 2019.
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BSR sought payment for price adjustment under a construction contract with the State Project Director (SPD).
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The complainant initiated two separate proceedings under Section 138 of the Negotiable Instruments Act, 1881, concerning two cheques issued by the accused for ₹20,00,000 and ₹20,14,000.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies, seeking its quashing and deletion of his name from the register.
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The appellant was injured when a KSRTC bus struck him as he crossed a road on 29 January 2018, causing a fracture of his left humerus.
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The claimant, an estate worker, sustained fractures to his left lower limb when a tree branch fell on him while he was working on 17 September 2018.
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The petitioners challenged the Tahsildar’s order dated 10 January 2023 in Case No. ALN(Y)R/10/2022-23, directing removal of an unauthorised residential layout on the subject land.
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The petitioners, third-party applicants in Execution Case No. 145/2009, claimed ownership and possession of Items 2 and 3 of the suit property.
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The petitions arose from a partition suit, O.S. No. 4287/2000.
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The petitioner and another plaintiff had obtained a decree for partition and separate possession against the defendants in O.S. No. 55 of 2015.
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On 5 September 2018, Umapathy C. was riding a scooter when a lorry allegedly driven rashly and negligently hit him. He sustained fatal injuries and was declared brought dead at hospital.
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H. B. Rathod was suspended on 27 August 2007 and charged with misconduct.
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The petitioners challenged the Tahsildar’s order dated 10 January 2023 in Case No. ALN(Y)R/10/2022-23, directing removal of an unauthorised residential layout on the subject land.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies.
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Basappa Vithal Madar was appointed as a temporary Class IV employee on daily wages on 5 April 1984.
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The respondents, Public Works Department engineers deputed to the Panchayat Raj Engineering Department, were involved in road works executed under the NABARD-15 Plan in 2009–2010.
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The respondents, landowners and occupants from villages in Vijayapura District, alleged that structures on their properties were demolished during the widening of NH-218 (New)/NH-50 in October 2018 without prior notic...
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The appellant was a pillion rider on a motorcycle involved in a collision with a lorry on 22 October 2012.
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The prosecution alleged that accused No. 1, the deceased Sanju Kumar’s wife, had an illicit relationship with accused No. 2 and subjected Sanju Kumar to abuse and assault, leading him to die by suicide on 3 November 2...
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The petitioner sought impleadment as a claimant in a land-acquisition reference under Section 64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, conce...
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The respondents advertised one Driver post in the Excise Department for a local candidate from the Hyderabad-Karnataka (now Kalyana Karnataka) region.
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The parties married on 30 May 2013 and have a son.
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The respondents, Public Works Department engineers deputed to the Panchayat Raj Engineering Department, were involved in road works executed under the NABARD-15 Plan in 2009–2010.
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The appellant-wife filed a petition under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, alleging that her husband and his family demanded dowry and subjected her to ill-treatment, causing her to le...
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The appellant was injured when a lorry allegedly driven rashly and negligently struck his motorcycle on 18 April 2021.
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The petitioners, arrayed as accused Nos. 1, 2 and 6, sought to quash proceedings in C.C. No. 12773/2024 under Sections 79 and 80 of the Karnataka Police Act, 1963 (“KP Act”).
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Respondent No. 1 filed a suit for partition and separate possession concerning lands in Survey Nos. 76/1 and 76/2.
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On 23 October 2023, police received information that persons were playing the card game “Andar Bahar” for stakes at a house in Shahapur. After obtaining permission from the Deputy Superintendent of Police, the police...
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The complainant alleged that accused No. 1, with whom she had been in a relationship, took her to a mine near Kesarala Tanda with accused Nos. 2–5, where she was assaulted.
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The plaintiffs sought a declaration of ownership and a permanent injunction concerning land at Hingani Village, claiming title through their father, Bandagi Sab Murtuz, and alleging that the defendant had improperly s...
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The claimants, three children of the deceased, sought compensation for their mother’s death in a motorcycle accident on 15 December 2021.
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The respondents, landowners and occupants from villages in Vijayapura District, alleged that structures on their properties were demolished during the widening of NH-218 (New)/NH-50 in October 2018 without prior notic...
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The State appealed the acquittal of Rahul by the 5th Additional District and Sessions Judge (Special Court), Kalaburagi, on charges under Sections 376(2)(n), 406 and 417 of the Indian Penal Code (IPC).
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The petitioner, the de facto complainant, sought cancellation under Section 483(3) of the BNSS of the bail granted to respondent No. 2 by a Coordinate Bench on 12 August 2025.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies and sought its deletion.
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Sharada, an unmarried woman aged approximately 62, died in a car accident on 8 May 2019.
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Mahadev and Shantabai sought compensation for the death of Vilas in a road accident on 14 October 2012.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies.
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The petitioner-plaintiff filed O.S. No. 120/2019 seeking declaration and perpetual injunction concerning property claimed under an oral gift (Hiba) dated 1 January 1992
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The petitioner sought a writ of habeas corpus for production of his sister, Surekha, who went missing on 20 May 2026 after leaving for work at a garment company.
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The petitioner, who had been compulsorily retired, challenged the penalty before the Karnataka State Administrative Tribunal (KSAT) in Application No. 7088/2018 and sought condonation of delay.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies and sought its removal
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies, seeking its quashing and removal of his name from the register
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The petitioner sought a writ of habeas corpus under Article 226, alleging that his 21-year-old wife, Ankita, was being unlawfully confined by her parents, respondents 4 and 5.
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The petitioners claimed through their predecessor to be in possession of 3 acres 4 guntas in Survey No. 303/2, Halisagar village, relying on revenue entries extending back to 1965. The registered sale deed relied upon...
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The petitioner’s land, including Survey No. 163/1/1 at Nandur-K village, was acquired under Sections 28(1) and 28(4) of the Karnataka Industrial Areas Development Act, 1966 (KIAD Act), by preliminary notification date...
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The petitioners, who claimed to be Raichur residents, landless persons and former Indian Army personnel, applied on 17 December 2024 for allotment of sites formed in Survey No. 813/*/*, Raichur.
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The appellant, widow of Sidramappa, sought compensation for his death after a motorcycle struck him on 4 February 2023.
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The petitioner challenged the order dated 24 August 2017 by which the police entered his name in the Register of Rowdies.
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The plaintiffs sued for partition and separate possession, claiming that the suit property belonged to their father, Imam Sab, and that they were entitled to inherit shares in it under Mohammedan law.
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In W.P. No. 200859/2026, the Single Judge directed the Deputy Director (Administration), Department of School Education, to consider the complainant’s renewal letter/application for approval in accordance with law wit...
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The petitioner challenged the order dated 16 July 2022 entering his name in the Register of Rowdies.
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The respondent sought conversion of 2 acres 13 guntas in Survey No. 59/2, Naubad Village, Bidar District, to non-agricultural use.
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The complainants alleged disobedience of a direction made in W.P. No. 202540/2024 on 7 November 2024.
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Basavaraj Ravoor, a Revenue Inspector, was accused of colluding with members of a complainant’s family to remove her name from the Record of Tenancy and Cultivation (RTC) on the basis of a partition deed.
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The husband petitioned for divorce, alleging cruelty and desertion.
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Respondent No. 1 filed O.S. No. 17 of 2020 seeking declaration and perpetual injunction concerning the suit property, alleging that the petitioner and other respondents were attempting to encroach upon and carry out w...
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The petitioners, together with respondent Nos. 2–30, filed O.S. No. 136/2021 seeking a declaration of ownership over the suit property.
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Respondents 2–5 instituted a partition suit, O.S. No. 349 of 2022.
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On 12 December 2018, the appellant, a centering worker, was injured when a jeep allegedly driven negligently collided with his motorcycle. His right leg was amputated below the knee. He claimed that the injury prevent...
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The husband petitioned under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, seeking divorce on grounds of cruelty and desertion.
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The petitioner, Accused No. 2 and the deceased’s mother-in-law, sought anticipatory bail in Crime No. 117/2026, registered for an offence under Section 108 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 (...
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies and sought its quashing and deletion of his name from the register
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The appellants, parents of the deceased, challenged the Tribunal’s award in a claim arising from a 22 April 2013 collision between a NEKRTC bus and an autorickshaw.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies, seeking its quashing and deletion of his name from the register.
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The petitioner/plaintiff brought a suit for specific performance, alleging that the defendants had executed an agreement to sell the suit property.
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The complainant alleged that an unknown person, arraigned as accused No. 4, credited ₹14,049 to his personal account through PhonePe on 24 January 2025.
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies, seeking that the order be quashed and his name deleted from the register.
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The petitions arose from a partition suit, O.S. No. 4287/2000.
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The plaintiffs filed a suit for partition and separate possession.
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The petitioner-plaintiff challenged the Trial Court’s order on his application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC). The Trial Court considered the material, declined to grant an...
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Venkatamma claimed that four acres in Sy. No. 28, Agara Village, had been granted to her under an Official Memorandum dated 25 January 1980.
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The Land Tribunal, Kunigal, had granted occupancy rights to the petitioners.
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The petitioners challenged the Tahsildar’s order dated 10 January 2023 in Case No. ALN(Y)R/10/2022-23, directing removal of an unauthorised residential layout on the subject land.
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The petitioner, plaintiff in O.S. No. 192/2009, challenged the trial court’s order rejecting her application under Order XXVI Rule 9 CPC for expert comparison of signatures on an agreement of sale dated 20 June 1990 w...
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The plaintiffs challenged the Trial Court’s order dated 27 November 2019 allowing defendants’ application under Order VI Rule 17 read with Section 151 CPC to amend their written statement.
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The petitioner challenged the Deputy Commissioner’s order dated 13 December 2023 in R.P. No. 69/2022.
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The petitioners, Accused Nos. 1, 2, 5 and 6 in Crime No. 5/2026 registered by the Karnataka Lokayukta Police, sought anticipatory bail after their applications before the jurisdictional court were rejected
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The complainant alleged that the petitioners created documents concerning disputed property, obtained a compromise decree in O.S. No. 170/2010, and thereafter transferred the property by sale and gift deeds.
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The plaintiff claimed possession of the suit property as a mortgagee under a registered mortgage deed and sought a declaration of that status and a perpetual injunction. Defendant No. 1 claimed ownership and possessio...
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On 5 September 2018, Umapathy C. was riding a scooter when a lorry allegedly driven rashly and negligently hit him. He sustained fatal injuries and was declared brought dead at hospital.
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The complainant alleged that, on 29 May 2025, several persons including accused No. 2 trespassed onto his property, kidnapped him, stole articles and assaulted him. A case was registered and investigation was ongoing.
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The prosecution alleged that the appellant took the complainant’s daughter from Bengaluru to Dharmavaram and then Tirupati, where they married and stayed with his relatives.
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The prosecution alleged that Prathibha died from stab injuries after going to respondent No. 2’s house, where respondent No. 1 was present.
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The petitioners, third-party applicants in Execution Case No. 145/2009, claimed ownership and possession of Items 2 and 3 of the suit property.
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The petitioner, plaintiff in O.S. No. 4203 of 2019, challenged under Article 227 an order of the III Additional City Civil and Sessions Judge, Bengaluru, declining to grant an ad-interim ex parte injunction on I.A. No...
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The petitioners challenged the order dated 11 December 2018 by which the Principal Senior Civil Judge, Harihara, dismissed their application in Final Decree Proceedings No. 11/2014 seeking modification of shares decla...
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Petitioner No. 1 and the respondents were shareholders and directors of Southern Projects India Pvt. Ltd. (SPIPL).
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The petitioner and respondents executed a registered partnership deed dated 14 October 2023 for “Deer Creek Collective”; Clause 16 provided for arbitration of disputes concerning the partnership
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The petitioners, Accused Nos. 1, 2, 5 and 6 in Crime No. 5/2026 registered by the Karnataka Lokayukta Police, sought anticipatory bail after their applications before the jurisdictional court were rejected
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On 23 April 2015, Shivamma was travelling in an autorickshaw when it was struck by a goods tempo.
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The appellant claimed rights over Site No. 17 in Survey No. 70/2, Laggere, based on a power of attorney executed in her favour by Smt. Kempamma in 1992.
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The subject land was granted to Byrabhovi in 1961, transferred in 1967, and later purchased by the petitioner under a registered sale deed in 2007
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The appellant, the respondent No. 1’s wife, sought cancellation of bail granted to him on 22 May 2025 in an earlier appeal.
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The land in dispute was granted to Dasappa in 1965 and sold to Katappa under a registered sale deed in 1978.
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The dispute concerned 2 acres 16 guntas in Old Sy. No. 11, new Sy. No. 70, at B. Byarapura Village, granted to Jawaraiah in 1961–62. He sold one acre in 1970 and the remaining 1 acre 16 guntas in 1971, after which fur...
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The petitioner, accused No. 6, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from the murder of Saipuddin.
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The petitioner, Accused No. 3, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Special Case No. 169 of 2026, arising from Crime No. 208 of 2025 registered by Kota Police Station.
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BSR and the State Project Director (SPD) entered into a construction contract for Package A-3 under the RMSA scheme.
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Crime No. 10/2025 was registered against the petitioners following an occurrence that also resulted in a counter-case, Crime No. 11/2025, against respondent No. 2.
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BSR was awarded a construction package by the State Project Director (SPD).
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The petitioner, plaintiff in O.S. No. 8591/2013, brought a suit concerning allegedly defamatory statements made by the respondent.
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BSR entered into a construction agreement with the State Project Director (SPD) for Package A-20 of the RMSA works.
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The petitioner sought review of the judgment dated 26 March 2025 in RFA No. 1246 of 2019. He contended that the judgment incorrectly stated that Muniswamy held an undivided one-third share in Survey No. 73, later divi...
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The complainant initiated two separate proceedings under Section 138 of the Negotiable Instruments Act, 1881, concerning two cheques issued by the accused for ₹20,00,000 and ₹20,14,000.
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The petitioner was named in the complaint concerning a group assault and property damage on 3 December 2019, but the investigating officer omitted him from the charge sheet for want of sufficient material.
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The petitioners, convicted under Section 138 of the Negotiable Instruments Act, 1881 (NI Act), were sentenced to pay a fine of ₹2.25 crore.
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The petitioner, an Assistant Executive Engineer (Mechanical) due to retire in April 2027, challenged a transfer order dated 15 July 2026.
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The original plaintiff sued the respondent for recovery of ₹10,00,000, pleading that he had advanced the loan to her.
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The petitioner, a Senior Labour Inspector, was posted to the 19th Circle, Bengaluru, and was transferred on 28 April 2026 to the 23rd Circle, with respondent No. 4 posted in his place.
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The appeals challenged an order dated 15 June 2026 allowing Maarq Spaces and Properties LLP’s application under Section 9 of the Arbitration and Conciliation Act, 1996.
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For the tax period April 2011 to March 2012, the assessee claimed input tax credit (ITC), including ₹82,777 in respect of suppliers who had filed nil returns.
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The complainant alleged that his father purchased two adjoining sites in 2003 and 2004.
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The complainant, aged about 22 at the time of the alleged incident, alleged that she and the petitioner, a distant relative, had been in a relationship for about six years and had been sexually intimate.
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On 8 March 2019, the Department of Mines and Geology granted M/s. Shakthi Enterprises a quarry lease over 10 acres and M/s. Prabha Earth Movers a lease over 8 acres 22 guntas for building stone; the lease deeds were e...
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Respondent No. 2 alleged that he entered into an agreement to purchase 2 acres and 29 guntas of land from petitioner Nos. 1 and 2 in 2007, paid advance consideration, and later obtained an endorsement acknowledging fu...
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The complainant initiated contempt proceedings under Sections 11 and 12 of the Contempt of Courts Act, 1971, alleging non-compliance with the order dated 12 July 2024 in W.P. No. 28156 of 2023.
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A RERA complaint seeking refund of ₹65,35,357 with interest was allowed against the petitioners on 12 June 2023.
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Respondent No. 2 alleged that she and petitioner No. 1 were sisters and that, after their mother’s death, they were both entitled to inherit a site originally allotted to their father and later conveyed to their mother.
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The petitioner challenged before the Karnataka State Administrative Tribunal (KSAT) a notification promoting respondent No. 4 to Additional Director and a subsequent notification posting him in the petitioner’s place...
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The complainant alleged that he and his family invested ₹1,09,50,000 in a scheme promoted by Aala Ventures Ltd. and that the promoters initially paid profits but later failed to repay the investments
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Respondents 2 and 3 alleged that accused No. 2 impersonated himself as the only son of Allalappa and sold Allalappa’s property to accused No. 1 in 1985; accused No. 1 then sold it to the petitioner and her husband in...
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The wife petitioned under Section 9 of the Hindu Marriage Act, 1955, seeking restitution of conjugal rights, alleging that her husband left the matrimonial home on 6 June 2022 without justifiable cause.
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Respondent No. 2 alleged that her husband, petitioner No. 1, subjected her to physical and mental harassment during their marriage and eventually forced her out of their matrimonial home.
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The petitioners occupied portions of premises leased by the Muzrai Department to other entities.
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Medi World Pharma Pvt. Ltd. filed a private complaint under Section 138 of the Negotiable Instruments Act, 1881, against Jyotsnareddy Hospital Pvt. Ltd. and its directors, alleging that the hospital failed to repay an...
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Respondent No. 2 alleged that the petitioners assaulted him and others on 13 March 2015, threatened him over a property purchase, and damaged a vehicle.
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M/s DR Developers authorised respondent No. 2 to pursue a BESCOM/KPTCL no-objection certificate (NOC).
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The petitioners claimed through Dala Bylappa, who acquired 31 acres 27 guntas in Sy. No. 62, Madappanahalli Village, at a public auction in 1927; after his death, the land was transferred to his son Narasimhaiah.
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Six claimants injured when a bus carrying them toppled and struck a parked KSRTC bus on 2 March 2012 sought compensation under Section 166 of the Motor Vehicles Act, 1988.
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Respondent No. 2 complained that Somashekar had failed to transfer to him a vehicle after receiving payments towards its finance and purchase.
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The appellants, accused Nos. 1, 2 and 4, challenged the Sessions Court’s rejection of their application for anticipatory bail in a case arising from an alleged quarrel on 22 May 2026 in agricultural land.
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The petitioner, a retired Junior Engineer with BESCOM, challenged an order dated 21 January 2022 and sought refund of ₹2,81,887 recovered from his pension on the ground that excess pay had been granted due to an error...
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On 24 October 2020, the appellant, an agricultural coolie, was struck from behind by a truck while returning from a morning walk and sustained injuries.
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The deceased, Hanumantharaya, was employed as a cleaner on respondent No. 1’s lorry. On 7 November 2017, while working and shifting coal, he complained of chest pain and died after being taken to hospital.
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On 15 April 2019, Ashok was injured when his motorcycle collided with an NWKRTC bus.
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The petitioner, a First Division Assistant, sought consideration for promotion to the cadre of Office Managers with retrospective effect from 1 August 2023.
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The suit concerned partition of four properties in Kanagal Village, claimed to have been inherited from Thaleppa.
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The petitioner claimed rights under a Joint Development Agreement concerning 4 acres and 1 gunta in Sy. No. 132/1, Mundgod, and a related consent agreement providing for a 56:44 division of developed sites.
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On 14 December 2018, Kumar Imtiyaz was travelling in a goods vehicle carrying soybeans when it met with an accident; he sustained serious head and facial injuries and was treated as an inpatient from 14 to 29 December...
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Petitioner No. 1, a public trust, manages petitioner No. 2, a composite pre-university college admitted to grant-in-aid in 2012.
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The petitioners, legal representatives of the original Form No. 7 applicant, challenged the Land Tribunal’s order dated 13 March 2026, which declined to modify its 1981 rejection of the application for occupancy right...
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The petitioners’ lands in Kandagal village were notified for acquisition for the Upper Krishna Project under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Res...
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The 15 petitioners sought consideration of their services for regularization on parity with petitioners in W.P. No. 105061 of 2021, in which the High Court had directed respondent No. 3, a sugar factory, to consider t...
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The appellant claimed that his Omni car was damaged when a lorry owned by respondent No. 1 struck it on NH-66 near Madanageri Cross, Ankola, on 8 December 2023.
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The petitioner challenged the Assistant Commissioner’s order dated 15 July 2025 in R.A. No. 112/2025 and the Deputy Commissioner’s order dated 18 March 2026 in R.P. No. 104/2025.
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The appellant was accused of assaulting Sunanda with an axe and abusing her by referring to her caste during a dispute over raising a compound wall between their houses.
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The petitioners invoked Articles 226 and 227 of the Constitution and Section 482 of the Code of Criminal Procedure, seeking a declaration that the XLIX Additional City Civil and Sessions Judge and Special Court for NI...
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On 26 April 2015, a tractor-trailer was parked unattended with its key inside.
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The plaintiffs and defendants Nos. 1 and 2 were members of a Hindu joint family whose father, Chinnappa, had acquired land in Sy. Nos. 15 and 16.
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The petitioner sought to quash an order dated 18 June 2026, passed by the Assistant Director of Land Records, and related 11E sketches concerning a 2,300-square-foot extent of land at Nagavara Palya.
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The petitioners challenged land-grant orders dated 26 July 2004, seeking their quashing and a direction for action against the concerned officers
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Six claimants injured when a bus carrying them toppled and struck a parked KSRTC bus on 2 March 2012 sought compensation under Section 166 of the Motor Vehicles Act, 1988.
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Respondent No. 2 complained that he agreed to purchase two acres of agricultural land from the petitioner. A sale deed was executed and registered in respondent No. 2’s favour on 23 June 2017.
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The appellant, a society representing Maruthi Temple, sued BBMP officials for a permanent injunction against interference with its possession of a 26 × 47-foot site and demolition of the temple structure.
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The petitioner and respondent entered into an agreement dated 31 July 2012 for widening a section of National Highway in Karnataka.
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The complainant alleged that his father purchased two adjoining sites in 2003 and 2004.
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The petitioners, the son and widow of Shankarappa, challenged the Regularization Committee’s resolution dated 2 August 2025 rejecting their application for grant of the land they occupied, on the ground that it was fo...
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The appellant was injured when his car collided with a lorry whose driver had allegedly braked suddenly.
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The appellants, the deceased’s parents, sister and brother, claimed compensation following the death of K.C. Chethan, aged approximately 16, in a collision between his motorcycle and a tractor-trailer on 12 December 2...
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The appellants, the wife and son of Jayaram, sought enhancement of compensation for his death in a road accident on 17 July 2017 while he was driving an auto-rickshaw.
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The claimants, the wife, children and parents of the deceased, sought compensation for his death in a road accident on 17 December 2017.
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The appeals challenged an order dated 15 June 2026 allowing Maarq Spaces and Properties LLP’s application under Section 9 of the Arbitration and Conciliation Act, 1996.
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Respondent No. 2 complained that Mansoor Khurshid died after his motorcycle skidded on a pothole allegedly left uncovered during pipeline work.
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The petitioner alleged that the respondents agreed to sell him the schedule property for ₹13,50,000 and received ₹12,00,000 as part consideration under an Agreement of Sale dated 19 August 2014.
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The land in Sy. No. 39, measuring four acres, was granted to Sri Chaluvaiah in 1969–70 and sold in 1996.
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The petitioners occupied portions of premises leased by the Muzrai Department to other entities.
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The petitioner sought to quash proceedings in C.C. No. 300/2025 for alleged offences under Sections 126(2), 352 and 351(2) of the Bharatiya Nyaya Sanhita, 2023, arising from an incident on 11 March 2025.
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Lokesh sustained injuries when a tractor collided with an electric pole. He maintained that he was walking as a pedestrian and was injured while trying to avoid the collision; the insurer alleged that he was travellin...
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The disputed 2-acre-10-gunta land in Sy. No. 122 was granted to Vallabhi Munibovi in 1961–62.
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The claimants—the deceased’s wife, minor son and parents—sought compensation under Section 166 of the Motor Vehicles Act after Tharamurthy died in a collision involving his scooter and a BMTC bus on 11 September 2021.
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The petitioner, judgment debtor No. 2, challenged an order of the Executing Court in E.P. No. 41/2012. That court had found that she violated a perpetual injunction decree in O.S. No. 56/1994 and ordered attachment of...
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The petitioners claimed that Nanja Reddy, their predecessor, had cultivated land in Sy. No. 41, Gulimangala Village, and obtained occupancy rights after filing Form No. 7 under the Karnataka Land Reforms Act, 1961.
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The dispute concerned 1 acre 9 guntas in Survey No. 15/1 at Kurubarahalli Village. The petitioners, legal representatives of Govindaiah, claimed through a registered sale deed dated 2 April 1975 in favour of Narasamma...
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The respondent, a KSRTC conductor, was charged with failing to collect a fare of Rs.110 and issue a ticket to a passenger travelling from the State Border to Belgaum.
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The parties married on 19 August 2013.
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The petitioners claimed through Dala Bylappa, who acquired 31 acres 27 guntas in Sy. No. 62, Madappanahalli Village, at a public auction in 1927; after his death, the land was transferred to his son Narasimhaiah.
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The petitioner, a driver-cum-conductor employed by the respondent Corporation, was charged after a ticket inspection found three passengers travelling without tickets and alleged that he had failed to collect their fa...
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In 1958, Sy. No. 22/1, measuring 1 acre 17 guntas at Thammenahalli Village, was granted to Bodappa under the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954. The property was subsequently transferred thr...
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The petitioners challenged orders of the Special Deputy Commissioner cancelling mutation and consequential revenue entries relating to lands in Sy. No. 80, Shettigere Village.
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Respondent No. 1 had filed W.P. No. 4837/2020 seeking action against the Municipality over allegedly illegal temporary commercial sheds.
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The petitioners challenged the Joint Director of Land Records’ order dated 8 August 2012, its amendment dated 25 September 2012, and the Assistant Director of Land Records’ 1973 order assigning CTS No. 3162 to K.C. Ge...
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The appellant claimed title to land in Sy. No. 263, originally Sy. No. 84, through a chain of registered sale deeds originating with an alleged 1951 grant to Gururaju.
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Respondent No. 2 alleged that, after seeing advertisements for jobs in Poland on social media, he paid a total of ₹2,00,000 towards processing and handed over his passport; no job offer or work permit followed
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The claimant, aged 30, sustained fractures to his right radius, left clavicle and right little finger in a road accident on 16 April 2013 involving a bus.
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Respondent No. 2 alleged that, after they met on Facebook, the petitioner promised to marry her and had sexual intercourse with her on 20 November 2024 on that promise.
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The land in Sy. No. 50, later New Sy. No. 63, measuring 2 acres 13 guntas, was granted to Pillaga in 1937 and alienated in 1944 and 1947, followed by subsequent sale transactions
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On 22 October 1996, the appellant was driving an auto-rickshaw carrying passengers when it collided head-on with a KSRTC bus.
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The wife petitioned under Section 9 of the Hindu Marriage Act, 1955, seeking restitution of conjugal rights, alleging that her husband left the matrimonial home on 6 June 2022 without justifiable cause.
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Respondent No. 2 alleged that the petitioner, then her superior at BESCOM, sexually assaulted her at a hotel in Tumakuru on 30 August 2014, threatened her, and recorded a video of the incident
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The petitioner challenged before the Karnataka Appellate Tribunal an award and sought interim relief. The Tribunal rejected the interim application by order dated 2 September 2026.
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Wanderers Brewing Pvt. Ltd. challenged Canara Bank’s SARFAESI proceedings concerning its loan accounts.
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The plaintiff sued to challenge a resolution allegedly passed at a Board of Trustees meeting on 21–23 January 2017, which removed him as a trustee of the first defendant trust. He sought declarations that the resoluti...
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The Revenue appealed under Section 260A of the Income Tax Act, 1961, against the Tribunal’s order dated 3 July 2019 concerning assessment years 2010–11 and 2011–12.
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The petitioner, an education association, sought two sites from the Vijayapura Municipal Corporation to construct a school.
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The petitioner, a Science Teacher, was subjected to disciplinary proceedings following the delivery of a child by a ninth-standard student in the school hostel on 27 August 2025.
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The petitioner, an Assistant Engineer (Electrical), was appointed on 14 March 2024 and posted at Shahabad.
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The petitioner, a GST-registered proprietorship, challenged an ex parte order dated 11 December 2025 under Section 73(9) of the CGST/KGST Act for FY 2021–22, following a show-cause notice dated 24 September 2025.
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The petitioners, claiming through Sanna Narsanna, asserted that Survey No. 29/B fell to his branch in a 1963 partition and was later subdivided, with Survey No. 29/B1 allotted to Mahadevappa.
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The petitioner was allotted industrial Plot No. 68/B in 1996 and entered into a registered lease-cum-sale agreement.
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The petitioner claimed ownership of 33 acres and 32 guntas in Survey No. 11 at Allagi (K), of which seven acres were allegedly used by the Government in 1950–51 for house sites for displaced persons, without payment o...
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The claimant’s land was notified for acquisition of a right of user under the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962. Compensation was awarded in 2010 and received by the cla...
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The petitioners operated spa businesses in Kalaburagi and alleged that police officers had directed the jurisdictional police to close their premises, forcing them to stop business without notice or a closure order.
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The petitioners claimed title under a sale deed from Sadanand Puri dated 3 November 2025.
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Respondent No. 4 instituted a partition suit against his parents, brothers and the petitioner, his sister.
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The petitioner owned two acres in Survey No. 199/*/4 at Alagi (B) Village.
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The petitioner challenged an externment order dated 14 February 2026 made by the Deputy Commissioner of Police (Law and Order) and Special Executive Magistrate, Kalaburagi.
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Respondent No. 2 inspected the petitioner’s establishment and alleged that wages paid to its employees were below the prescribed minimum wages.
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The petitioners claimed through their ancestors, including Sri Khemu, who had applied in Form No. 7 for occupancy rights over two parcels of land in Ukkali Village. The Land Tribunal granted occupancy rights on 13 May...
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The Assistant Commissioner and Sub-Divisional Magistrate, Raichur, ordered Maheboob’s externment from Shaktinagar, Raichur, to the limits of Venur Police Station, Dakshina Kannada, under Sections 55(a) and 55(b) of th...
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The petitioner was allotted Plot No. 273 in MSK Mill, Phase II, Madarasanahalli Layout.
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The petitioners, defendants in two suits for bare injunction before the Principal Civil Judge, Chincholi, sought a stay of the suits under Section 133(2) of the Karnataka Land Reforms Act, 1961, contending that tenanc...
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The petitioner’s father, an employee of the Kalaburagi Mahanagar Palike, died in service on 4 June 2023; his mother had died on 2 May 2022. The petitioner was a minor when his father died.
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The petitioner challenged an externment order dated 28 August 2026 passed by respondent No. 2, the Deputy Commissioner of Police (Law and Order) and Special Executive Magistrate, Kalaburagi.
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The petitioners claimed ownership and possession of lands in Survey Nos. 134 and 108 of Ambarkhed Village, with their names entered in the revenue records on the basis of a registered partition deed dated 2 August 2025.
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The petitioner filed a writ petition under Articles 226 and 227 of the Constitution seeking a direction to the Deputy Commissioner to consider his representation dated 11 March 2026 and act under Section 96 of the Kar...
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The Deputy Commissioner of Police, Kalaburagi, issued a show-cause notice to the petitioner on 13 November 2025 and passed an externment order against him on 25 November 2025.
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The Superintendent of Police, Yadgir, passed an externment order dated 25 April 2026 directing the petitioner’s removal from Yadgir District to Dharwad District.
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Respondent No. 1 sought execution of an arbitral award dated 30 August 2013.
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The petitioner, plaintiff in O.S. No. 249/2023, obtained a temporary injunction restraining the defendants from interfering with his possession of the suit property.
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The plaintiff sued for a declaration of an easementary right over a pathway and for permanent injunction.
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The petitioner, claiming to be Joint Secretary of the Karnataka Dalit Sangharsha Samithi, complained to the Assistant Commissioner on 21 January 2021 that a land grant in favour of Lakshmayya had been obtained by frau...
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The Deputy Commissioner of Police, Kalaburagi, issued a show-cause notice to the petitioner on 27 October 2025 and passed an externment order against him on 12 November 2025.
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The petitioner challenged GST adjudication orders dated 15 and 17 April 2024 and a consequential recovery notice dated 22 April 2026.
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The petitioner asserted that land measuring 30 × 60 feet had been granted to him on 14 October 1957 and that, after he constructed on it, the adjacent Police Department demolished part of the property and encroached u...
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The petitioner challenged the Deputy Superintendent of Police’s order dated 24 August 2017 entering his name in the Register of Rowdies and sought deletion of his name from the register.
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The petitioner had obtained conversion orders dated 23 December 2025 permitting agricultural land in Survey Nos. 121//1 and 121//2, Yergera village, Raichur Taluk, to be used for non-agricultural purposes.
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The appellants, two plaintiffs in a suit for partition and separate possession of shares in the suit properties, challenged the dismissal of their suit by the Trial Court.
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The plaintiff sought a permanent injunction restraining the defendant from obstructing his use of a 10–12-foot road allegedly running along the southern edge of the defendant’s Survey No. 39 and connecting Bolur-Kigga...
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The Karnataka State Administrative Tribunal, by order dated 18 November 2019 in Application Nos. 7547/2018 and 7548/2018, allowed the third respondent’s application and quashed the penalty withholding two annual incre...
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Petitioner No. 1, the mother of petitioner No. 2, a 17-year-old minor, sought medical termination of her daughter’s pregnancy. The pregnancy was discovered during a hospital examination, following which a criminal cas...
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Respondent No. 2 alleged that, after her marriage to petitioner No. 1, petitioners Nos. 1–3 subjected her to physical and mental harassment for additional dowry, and that petitioner No. 3 sought sexual favours with pe...
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The petitioner, accused No. 1, sought to quash proceedings in C.C. No. 2095/2022, arising from PCR No. 243/2022, for alleged offences under Sections 23, 23(1), 23(2), 20(1), 20(2) and 20(3) of the Pre-Conception and P...
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The petitioner’s late husband was allotted Site No. B5-SH-2510 in Nadaprabhu Kempegowda Layout on 19 December 2016, subject to payment of the balance sital value of ₹4,57,626.
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The complainant alleged that the Tahsildar willfully disobeyed the High Court’s order dated 7 July 2025 in W.P. No. 15061/2025.
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The petitioner, accused No. 30 in C.C. No. 29573/2022 arising from Crime No. 454/2022 of Whitefield CEN Crime Police Station, sought to quash the criminal proceedings against him. The case involved alleged offences un...
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The petitioners challenged the order dated 17 July 2026 dismissing Misc. P. No. 7/2018 for failure to take steps to serve notice on certain respondents
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The complainants instituted a civil contempt petition alleging wilful disobedience of orders dated 20 March 2024 in W.P. No. 20653/2022 and 16 October 2025 in W.A. No. 1784/2024.
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The petitioner, arrayed as accused No. 67 in C.C. No. 151/2023, sought to quash proceedings arising from Crime No. 80/2021, registered by Alur Police Station.
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The appellants, the deceased Rangaiah’s wife and mother, sought compensation for his death in a road accident on 8 March 2024.
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On 17 March 2006, Ningaraju was injured when the bus insured by the appellant collided with the auto-rickshaw in which he was travelling.
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The 85-year-old claimant sought compensation for injuries sustained while crossing National Highway 66 on 25 April 2022, alleging that a scooter rider caused the accident by rash and negligent driving.
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The respondent claimed a cash refund of accumulated CENVAT credit under Rule 5 of the CENVAT Credit Rules, 2004, for services provided to its overseas Microsoft entities.
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The petitioner, Accused No. 4, sought regular bail under Section 483 of the BNSS in a case arising from Crime No. 09/2025, registered at Bajpe Police Station and pending as Special Case No. 365/2025.
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The petitioners, plaintiffs in O.S. No. 4509/2020, sought partition, separate possession and consequential reliefs.
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The claimant sought compensation for injuries sustained in a road accident on 6 February 2021, allegedly caused by the negligent driving of a Baleno car.
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The petitioner was arrested in Crime No. 86 of 2026, registered by Kodigehalli Police Station after the victim’s mother reported that her daughter had left home with him.
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The claimant was injured while travelling in a goods tempo insured by the appellant. The insurer disputed liability, contending that the claimant was a gratuitous passenger.
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The petitioner, Accused No. 1, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case arising from an FIR initially registered against unknown persons for kidnapping.
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The petitioner, a grocery-trading proprietary concern holding an APMC licence, challenged the third respondent’s order dated 9 September 2026 cancelling its licence and sealing its premises.
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The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a bus negligently struck his motorcycle on 21 May 2011, causing injuries.
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Respondent No. 2 alleged that the petitioner (Accused No. 2) and others trespassed into his office, threatened him, and forcibly removed belongings, including a mobile phone, motorcycle, chairs and sofa. The complaint...
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The petitioners filed three connected writ petitions under Articles 226 and 227 of the Constitution.
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The petitioner held a sub-licence over commercial, parking, housekeeping and toilet space at Ramanagara Bus Station under a deed dated 1 August 2015; the head licence had been granted by KSRTC to the petitioner’s lice...
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The petitioner filed a private complaint under Section 200 Cr.P.C. alleging that the second respondent had obtained an agreement of sale and power of attorney over the petitioner’s properties by coercion, and had thre...
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The six petitioners were arraigned as accused Nos. 5, 14, 20, 21, 31 and 32 in C.C. No. 29573/2022, arising from Crime No. 454/2022, for alleged offences under Sections 66, 66B, 66C and 66D of the Information Technolo...
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Respondent No. 2 married accused No. 1 in 2007 in a love marriage and initially lived with the petitioners, his parents.
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The appellants, plaintiffs in O.S. No. 106/2006, sought a permanent injunction concerning 4 acres 30 guntas in Sy. No. 121, Guddekoppa Village, claiming possession through their family’s cultivation.
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The claimants—deceased Krishnamurthy’s wife, minor daughter and parents—sought compensation for his death in a road accident on 21 February 2021.
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The State sought cancellation of the regular bail granted to accused Ahamad Kurais and Nazeer by the Principal District and Sessions Judge, Dakshina Kannada, on 12 September 2025 in Crime No. 107/2025.
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The complainants sought contempt proceedings against Accused No. 4, alleging violation of the High Court’s order dated 7 April 2025 in connected writ petitions.
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The claimant sought compensation under the Workmen’s Compensation Act, 1923, alleging that her brother, who had lived with and been cared for by her since infancy, was employed as a cleaner on a bus.
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Respondent No. 2 alleged that the petitioners wrongfully confined, abused, threatened and assaulted him at Bananthahalli on 26 January 2023, in the course of a dispute concerning land in Sy. No. 296.
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The four petitioners, arraigned as accused Nos. 1–4, sought regular bail in a case registered under Section 22(c) of the NDPS Act.
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The petitioners’ house property, measuring 1,195 sq. mtrs. in Sy. No. 21/29A (21), Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 364.21 sq. metres of land in Sy. No. 21/3 (21), Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s land measuring 1,195 sq. mtrs. in Sy. No. 21/29A (21), Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s property, comprising 125.41 sq. m. in Site No. 595, Sy. No. 21/3 (21), Basavanahalli Village, was acquired for widening National Highway 275. Compensation was determined at ₹82,96,086, from which the...
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The petitioner’s 310 sq. m. of land in Sy. No. 1/1, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 250 sq. m. property in Sy. No. 13, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s land measuring 2,742 sq. m. in Sy. No. 12/2, Vaddarahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner purchased one acre in Sy. No. 422 (old Sy. No. 93/P-4), Hebbadi Village, in 2008.
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Land in Sy. No. 85, Thirumagondanahalli, stood in the name of M. Ramappa and was partly acquired for the National Highways Authority of India.
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The petitioner’s husband owned a revenue site acquired for the formation of Sir M. Vishweshwaraiah Layout.
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The petitioner owned a revenue site acquired by the Bengaluru Development Authority (BDA) for the formation of Sir M. Vishweshwaraiah Layout.
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The petitioner’s site at Gidadakonenahalli Village was acquired for formation of the Sir M. Visvesvaraya Layout.
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The petitioner purchased two acres in Sy. No. 93/4, Kannahalli Village, on 8 September 2017, after the land had been notified for acquisition for the Nadaprabhu Kempegowda Layout and while a writ appeal concerning the...
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The petitioner claimed ownership, by inheritance under a Panchayati Partition Deed, of 15½ guntas in Sy. No. 365 at Kamanakerehundi Village, Mysuru District.
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The petitioner’s 240 sq. m. land in Sy. No. 33, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioners claimed ownership of 7 acres 34 guntas in Sy. No. 91, Kempanadodderi Village, acquired for an industrial layout under the Karnataka Industrial Areas Development Act, 1966 (KIAD Act).
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The claimants sought compensation for the death of Shaik Nausher Ahmed in a road accident involving his motorcycle and a car insured by the appellant.
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The claimant sought compensation for injuries sustained in a road traffic accident on 30 November 2021, allegedly caused by the rash and negligent driving of a lorry.
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Respondents 2–4, members of Mangalore Catholic Co-operative Bank Ltd., filed a private complaint alleging that the petitioners, including the Bank’s Chairman, a Director and its General Manager, had facilitated loans...
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The complainant alleged that the petitioners induced him to enter into a sports-business partnership and advanced a total of ₹35 lakh to petitioner No. 1.
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Respondent No. 2 alleged that, on 12 August 2022, the petitioners trespassed onto land in Sy. No. 202, restrained his tractor, abused him and threatened to kill him.
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Respondent No. 2 alleged that she married the petitioner in 2002 and that, during their marriage, he harassed her, sold her gold ornaments, married another woman, and left for a Gulf country.
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The petitioner challenged proceedings alleging an offence under Section 35B of the Wealth-tax Act, 1957, in C.C. Nos. 185/2019 and 186/2019, and challenged the refusal to discharge him in C.C. No. 107/2018.
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The claimant sustained fractures to the tibia and fibula of his left leg in a road accident on 9 May 2020.
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The petitioner’s lands measuring 4,186 sq. m. in Sy. No. 21/26 and 1,789 sq. m. in Sy. No. 21/42, at Basavanahalli Village, were acquired for widening the Mysuru–Madikeri Highway.
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The claimant sought compensation for injuries sustained in a road traffic accident on 11 November 2023, allegedly caused by the rash and negligent riding of a motorcycle.
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Viva Pharma, a pharmaceutical distributor based in Belagavi, challenged a show-cause notice-cum-suspension order dated 18 September 2026, issued under Rule 66 of the Drugs and Cosmetics Rules, 1945, which suspended it...
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The plaintiff’s suit for declaration, permanent injunction and other reliefs concerning immovable property was dismissed by the trial court, which found that the plaintiff had not established the property’s identity a...
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The insurer filed three appeals under Section 173(1) of the Motor Vehicles Act against awards in connected motor accident claims.
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The petitioner challenged a provisional order and show-cause notice dated 23 June 2026, and an undated confirmation/demolition order, issued under Sections 243 and 244 of the Greater Bengaluru Governance Act, 2024 (“G...
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The complainants, direct recruits to the cadre of Range Forest Officers (RFOs), had challenged a seniority list before the Karnataka State Administrative Tribunal.
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The dispute concerned agricultural land measuring 1 acre 33 guntas in Sy. No. 92, Dasarahalli Village. Muddamma claimed that she had cultivated the land as a tenant. In 1958, the original owners sold the land to Kempa...
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The plaintiff brought a suit for specific performance.
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On 15 October 2023, the claimant, riding a motorcycle, collided with the rear of a lorry that had stopped suddenly at night. He sustained a displaced fracture of the left clavicle and sought compensation under the Mot...
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The State appealed against the order dated 8 December 2025 by which the VI Additional District and Special Judge, Mysuru, discharged accused Nos. 2 and 3 under Section 227 Cr.P.C. in Special Case No. 239/2023.
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On 5 October 2017, the appellant, while riding a motorcycle, was involved in a collision with a tractor and sustained injuries resulting in a 10% disability to his right lower limb
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The prosecution alleged that the complainant, a contractor who had submitted bills for bore-well work, was asked by accused No. 1 for ₹4,200 and by accused No. 2 for ₹600 in connection with payment of his bills.
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The prosecution alleged that the respondent drove a lorry into a motorcycle at a junction, causing the pillion rider’s death, and charged him under Sections 279 and 304A IPC.
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Gundlupete Police registered a case against an unknown accused following a complaint by Vanaja concerning the death of Devaraju.
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The appellants filed three miscellaneous first appeals against orders dated 9 August 2023 in O.S. No. 49/2021, by which the Principal Senior Civil Judge, Bengaluru Rural District, rejected applications for temporary i...
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The prosecution alleged that the respondent, a government surveyor, demanded and accepted ₹200 from the complainant for issuing an Akarband and Utaar Tippani relating to land in Survey No. 171, and separately demanded...
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Savithri Sateesh, formerly an Assistant General Manager of Syndicate Bank, was charged in July 2000 with irregularities relating to loan accounts handled during her tenure at the Gandhinagar Branch.
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The respondents’ land was included in the 2003 notifications for a BDA layout, but no award was passed.
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The petitioner challenged an adjudication order dated 31 January 2024 and a garnishee notice in Form GST DRC-13 dated 2 January 2026, seeking recovery of ₹2,65,382 from its bank account
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The petitioners in six connected writ petitions sought directions to the Greater Bengaluru Authority (GBA) and its officers to consider their applications for e-khathas for properties in Pattandur Agrahara, relying on...
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The complainant appealed under Section 378(4) CrPC against the acquittal of the respondents in a complaint under Section 138 of the Negotiable Instruments Act concerning dishonoured cheques for ₹30,00,000.
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The petitioner claimed ownership of 23 guntas in Sy. No. 94, Ramasandra Village, acquired under a sale deed dated 11 April 2008.
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The Tahsildar received information that rice was being removed from a Karnataka State Food and Civil Supplies Corporation godown and loaded onto a lorry for alleged illegal transportation. He, along with food and reve...
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The petitioners— a medical student and her father—sought to quash a private complaint alleging defamation under Section 500 of the Indian Penal Code (IPC), pending as C.C. No. 54841/2019 before the XI Additional Chief...
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The petitioners claimed ownership of 1 acre 31 guntas in Sy. No. 109/1, Nelagadaranahalli village, which was included in acquisition proceedings initiated for respondent No. 4 Society under Sections 4 and 6 of the Lan...
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Respondent No. 2 alleged that SBI officials had transferred ₹2.03 crore from its account to SBI Life Insurance Company without valid authorisation, along with other unauthorised debits.
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The petitioners’ 101 sq. m. land in Sy. No. 74/1, Mallinathapura Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 410 sq. m. property in Sy. No. 16/8, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 450 sq. m. land in Sy. No. 107/2A1A1, Borehosahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner was the successful bidder for Site No. 4120 at a Bangalore Development Authority (BDA) auction held on 8 May 2000 and deposited 25% of the bid amount.
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The petitioner’s 386 sq. m. property in Sy. No. 13, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway. The award determined compensation of ₹16,43,689.16
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The petitioner’s 250 sq. m. site in Basavanahalli Village was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 1,941 sq. m. property in Sy. No. 31/1, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner claimed ownership of three acres in Survey No. 56, Kodigehalli Village, acquired through sale deeds executed in 2001 and 2003.
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The petitioner claimed that his father had purchased two parcels in Sy. No. 36, Block No. 1, Mullakere village, and that part of the land was later used by the Shimoga Urban Development Authority (SUDA) to form a 100-...
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The petitioner owned land measuring 1 acre 26 guntas in Sy. No. 82/6, Thanisandra Village.
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The petitioners challenged the preliminary and final acquisition notifications concerning lands in Sy. Nos. 97/2 and 160/2, Yadavanahalli village, acquired for a Karnataka Housing Board scheme.
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The petitioner challenged the acquisition of her lands in Sy. Nos. 29/2 and 29/3 at Abachikkanahalli village, initiated by a preliminary notification dated 28 January 2010 and followed by a declaration under Section 6...
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The petitioners’ six tipper lorries were seized by the respondent in a case registered in 2021.
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The State appealed the Sessions Court’s acquittal of five accused charged under Sections 143, 147, 148, 120-B and 302 read with Section 149 of the Indian Penal Code.
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The petitioner, owner of a tipper lorry seized by the Range Forest Officer, applied under Section 457 of the Code of Criminal Procedure for its release.
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The appellants challenged acquisition proceedings initiated under Sections 28(1) and 28(4) of the Karnataka Industrial Areas Development Act, 1966, pursuant to notifications dated 15 March 2024 and 3 October 2024.
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The petitioners sought to quash proceedings in C.C. No. 4951/2023 arising from a complaint alleging that they had tampered with or created revenue and grant documents dating from 1994–95 and used them as genuine.
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The dispute concerned 3 acres 12 guntas in Sy. No. 33, Sonnappanahalli.
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A complaint to the Superintendent of Police alleged that the petitioner and others charged interest of 4–5% per week. It stated that the complainant had borrowed ₹5 lakh from the petitioner in 2013–14, had paid approx...
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The prosecution alleged that on 29 May 2024 the petitioner was transporting 1,920 kg of rice, said to be intended for government distribution, in a vehicle intercepted on the Asangi–Banahatti road.
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The petitioner applied for the post of HEM Operator Grade-III (Trainee) at NMDC’s Donimalai Complex, cleared the computer-based examination and trade test, and was included in the provisional list of candidates
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The dispute concerned 1 acre 14 guntas in Survey No. 112/2A.
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The wife and the parties’ two daughters sought maintenance under Section 125 of the Code of Criminal Procedure, 1973.
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The petitioners sought to quash proceedings in C.C. No. 813/2021, arising from a private complaint alleging an offence under Section 19(3) of the Fertilizer (Inorganic, Organic or Mixed) (Control) Order, 1985, read wi...
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On 7 July 2026, police received information that a person near Kudle Beach was behaving abnormally after allegedly consuming a narcotic substance.
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The complainant alleged that he had purchased a plot from accused No. 1 in 1989, but that accused No. 1 later sold it to accused No. 2, who successively transferred it to accused Nos. 4 and 5, thereby cheating the com...
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The petitioners, teaching and non-teaching employees of private aided educational institutions, sought to invalidate the Karnataka Education (Amendment) Act, 2015 (Karnataka Act No. 4 of 2015) and obtain one additiona...
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The petitioner, a drawing teacher appointed in 1999 at a school managed by respondent No. 5, challenged the Government’s order rejecting his revision under Section 133 of the Karnataka Education Act, 1983.
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The petitioner was declared the successful bidder at a bank e-auction of an industrial property and deposited 25% of the bid amount. The balance 75% was payable by 31 July 2026.
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The petitioner, accused No. 2, sought to quash proceedings in C.C. No. 2670/2024 arising from Muragod Police Station Crime No. 75/2024, registered for an alleged offence under Section 78(3) of the Karnataka Police Act.
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On 3 February 2016, the appellant was injured while travelling on a bus that collided with a Bolero Jeep.
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Amaresh died from injuries sustained in a motorcycle accident on 25 January 2021 while travelling as a pillion rider.
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Respondent No. 1 filed O.S. No. 58/2018 seeking recovery of money with future interest.
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The deceased, a 20-year-old bachelor, died when his motorcycle collided with two cars on 1 January 2018.
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The appellant was injured when a bus struck him while he was crossing the road on 30 January 2019.
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The appellant, a dealer registered under the Karnataka Value Added Tax Act, 2003 (KVAT Act) and the Central Sales Tax Act, 1956 (CST Act), was in custody from 14 March 2013 until 17 October 2015.
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On 30 March 2021, the three appellants were travelling in a Maruti Ertiga driven by respondent No. 1 when it left the road and overturned; each sustained injuries.
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The petitioner was the successful bidder for two sites in the BDA’s e-auction.
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Respondent No. 2 alleged that SBI officials had transferred ₹2.03 crore from its account to SBI Life Insurance Company without valid authorisation, along with other unauthorised debits.
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The petitioners claimed to be the legal heirs of Kappagal Nabisab, stated to have been a Mujawar of Panje Masjid (Sunni), Kappagal. They claimed hereditary entitlement to the office of Mujawar and to cultivate Waqf la...
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The petitioners, the wife and children of late Prakash, claimed that MUDA had taken 10 guntas of land in Sy. No. 92/23, Belavatha Village, for a Ring Road without acquiring it, and sought restoration of possession or...
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On 3 September 2013, a bus driven by the petitioner collided with a motorcycle near Navalur Bridge. The motorcycle’s rider later died from his injuries.
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On 26 October 2024, an Assistant Sub-Inspector alleged that he received information that persons were playing Andar-bahar for stakes at a lodge in Dharwad. Police raided the premises and seized ₹6,500 and a mobile pho...
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The appellant, the deceased Kariyappa’s mother, sought compensation after he died in an accident on 16 December 2015 while travelling in a Tata Ace goods vehicle following RCC construction work.
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Bharat’s truck was damaged in a collision with a truck owned by Shaju and insured by Oriental Insurance Co. Ltd.
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The appellant was riding a motorcycle owned by respondent No. 1 when it collided head-on with a motorcycle owned by respondent No. 3. He sustained fractures and other injuries.
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The petitioner sought regular bail in a case arising from Crime No. 125/2026 of Ranebennur Police Station, involving alleged offences under the Bharatiya Nyaya Sanhita, 2023 (BNS), the Prohibition of Child Marriage Ac...
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The petitioner was arrested in connection with Yelburga Police Station Crime No. 12/2026, registered for offences under Sections 137(2) and 64(1)(m) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Sections 4, 8 and 12...
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The prosecution alleged that, following a family dispute involving accused Nos. 1 and 3, other accused were arranged to prevent a daughter from visiting her father.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), corresponding to Section 439 of the Code of Criminal Procedure, in a case registered for offences under Sect...
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The petitioner-college had previously received permission to conduct the BAMS course, with an intake of 60 students.
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The petitioners, accused Nos. 2 to 4, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under Sections 103(1), 3(5) and 238 of the Bharatiya Nyaya...
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The petitioners, accused Nos. 1–3, 6 and 8, sought to quash proceedings in S.C. No. 111/2023 arising from Crime No. 68/2022 of Haveri Women Police Station. The case involved allegations under Sections 143, 147, 376(2)...
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The complainant alleged that, on 16 June 2026, the appellant and another accused confronted her son, abused and threatened him, and that the appellant held the injured man while the co-accused struck him with a stone,...
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The complainant alleged that, on 26 January 2022, while he and his wife were sowing land in Sy. No. 57/2022, the petitioners formed an unlawful assembly, assaulted them and outraged his wife’s modesty.
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The petitioner, which owned a coffee estate, defaulted on provident-fund dues.
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The prosecution alleged that, on 20 April 2024, police found the petitioner near Anegundi inviting members of the public to bet on an IPL cricket match.
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Respondent No. 2 alleged that, after her marriage to accused No. 1 on 6 February 2019, accused Nos. 1 to 6 physically and mentally harassed her, assaulted and abused her, and threatened to eliminate her.
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The appellants, accused Nos. 1 to 3, were prosecuted in Gadag Town Police Station Crime No. 57/2025 for offences under Sections 64, 70, 71 and 238 of the Bharatiya Nyaya Sanhita, 2023; Section 6 of the POCSO Act; Sect...
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J. Swati filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005, alleging that her husband, Krishna (accused No. 1), and his relatives (accused Nos. 2–5) harassed her over do...
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The petitioner sought regular bail in Special Case No. 619/2025, arising from allegations that he sexually assaulted the victim, who was a minor, on two occasions and threatened her
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 105/2026, registered under Section 64(1) of the Bharatiya Nyaya Sanhita, 2023, and Section 4 of the Pr...
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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. 15/2026 of Gadag Women Police Station.
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The plaintiff filed a suit alleging that a video published by defendant No. 1 on social-media platforms falsely portrayed a dead rat pup in the plaintiff’s Sunpure edible-oil product and was defamatory and disparaging.
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The appellant sought probate of a registered Will allegedly executed by his sister, Smt. Manchamma, in his favour in respect of her self-acquired property.
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The appellant filed an appeal under Order XLIII Rule 1(r) CPC against the Principal Senior Civil Judge and JMFC, Bantwal’s order dated 5 August 2019 allowing the respondents’ application for temporary injunction under...
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The appellant filed an appeal under Order XLIII Rule 1(r) CPC challenging the order dated 5 August 2019 on I.A. No. III in O.S. No. 36/2018, passed by the Principal Senior Civil Judge and JMFC, Bantwal.
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The petitioner claimed rights over “Vernon House” through an addendum assigning to it the benefit of a registered lease entered into by its group company and respondent No. 5.
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The petitioners claimed to have paid for vacant 20×30 sites in Sy. No. 39, Ramasandra, Bengaluru, allotted under the Ashraya Scheme, but stated that Hakku Patras had not been issued.
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The claimant sought compensation for injuries sustained when she fell while alighting from a BMTC bus that allegedly moved suddenly before its door was closed.
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The appellants filed three miscellaneous first appeals against orders dated 9 August 2023 in O.S. No. 49/2021, by which the Principal Senior Civil Judge, Bengaluru Rural District, rejected applications for temporary i...
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The complainant initiated contempt proceedings under Sections 11 and 12 of the Contempt of Courts Act, 1971, alleging willful disobedience of an interim order dated 22 October 2020 in W.P. No. 58367 of 2016.
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The petitioner claimed ownership and possession of Site No. 89, SDF Road, SVS Homes Layout, having purchased it by registered sale deed in 2019.
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The petitioner, a Nigerian citizen pursuing a Bachelor of Science in Anesthesia Technology at Jain (Deemed to be University), held a student visa extended until 31 August 2026.
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On 15 October 2023, the claimant, riding a motorcycle, collided with the rear of a lorry that had stopped suddenly at night. He sustained a displaced fracture of the left clavicle and sought compensation under the Mot...
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The deceased employee, Ravindra Ghodke, had successfully challenged the compulsory-retirement notice in W.P. No. 16922/2016; on 25 April 2024, the High Court quashed the notice and held him entitled to consequential b...
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The appellant filed an appeal under Order 43 Rule 1(r) CPC challenging the rejection of his application for temporary injunction under Order 39 Rule 1 read with Section 151 CPC in O.S. No. 489/2024.
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The plaintiffs filed a suit for partition and separate possession, including a claim that a 2012 gift of the ‘B’ schedule property was not binding on their rights.
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The claimant sought compensation for injuries sustained in a road accident on 19 January 2023, allegedly caused by the rash and negligent driving of a lorry. The Motor Accident Claims Tribunal awarded him ₹5,90,804 wi...
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The claimant sustained multiple injuries in a road accident on 9 February 2024 involving a Maxi Cab Mini Bus.
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Girija appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the V Additional District Judge and Additional MACT, Hassan, for injuries sustained in a road accide...
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The claimant sustained a comminuted fracture of the left tibia and a head laceration in a road accident on 6 May 2024, allegedly caused by the negligent driving of a car.
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The petitioner, a distributor of pharmaceutical products, challenged the Licensing Authority’s order cancelling its drug licences after an allegation that it had dealt in “Zavicefta 2.5 gms Injection,” stated to be a...
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The plaintiffs filed O.S. No. 25805/2025 seeking partition and separate possession of a 600-square-foot suit property.
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On 7 March 2024, at approximately 10:00 a.m., while the petitioner was travelling on a public road in Bengaluru, a branch of a Gulmohar tree situated within the premises of Good Shepherd Convent School and projecting...
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Respondent No. 2 filed a private complaint under Section 223 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 138 of the Negotiable Instruments Act, alleging that a cheque issued by the petitioner ha...
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The petitioners were aspirants for appointment as Graduate Primary Teachers for Classes 6–8 in the Hyderabad-Karnataka region under the reservation framework contemplated by Article 371J of the Constitution.
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Shree Vinayaka Traders, a partnership firm, was constituted on 20 June 2011 with Accused Nos. 2 and 3 as partners.
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The respondent–complainant alleged that the petitioner, a retired Government employee, borrowed ₹4,00,000 from him on 5 October 2015, agreeing to repay it with 18% interest, and subsequently issued a cheque for ₹4,00,...
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The petitioner, widow of the deceased borrower, challenged the interim order dated 21 August 2026 passed by Debts Recovery Tribunal-II, Bengaluru, in D.No. 2517/2026.
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The petitioner, a Moroccan citizen, had acquired two immovable properties in Morocco under registered sale deeds dated 26 August 2015 and 28 February 2016, before the Black Money (Undisclosed Foreign Income and Assets...
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The petitioner, a Revenue Inspector employed by the Bruhat Bengaluru Mahanagara Palike (“BBMP”), was accused of demanding and accepting illegal gratification for entering the name of a complainant’s wife in the proper...
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The petitioner-husband challenged the order dated 1 March 2024 passed by the Family Court, Davanagere, in Crl. Misc. No. 287/2021 under Section 125 Cr.P.C.
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The appellant sought to establish an Information Technology Park at Kadubeesanahalli, Bengaluru, involving an investment of approximately ₹43,000 crores. The State Level Single Window Clearance Committee approved the...
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The appellant sought to establish an Information Technology Park at Kadubeesanahalli, Bengaluru, involving an investment of approximately ₹43,000 crores. The State Level Single Window Clearance Committee approved the...
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The petitioner, defendant No.6 in O.S. No.4/2016, claimed to be a bona fide purchaser under a registered sale deed dated 21 January 2013 executed in her favour by defendant No.5, acting as the GPA holder of defendant...
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The petitioner was appointed as a Dalayat in the Karnataka Legislative Assembly on 18 November 2009 under Rule 6(ii) of the Karnataka Legislative Assembly (Selection and Service Condition) Rules, 2003, and his probati...
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The dispute concerned Thoti service-inam lands in Sy.Nos. 95 and 108, Yelahanka Village.
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The dispute concerned Thoti service-inam lands in Sy.Nos. 95 and 108, Yelahanka Village. The petitioners or their predecessors had purchased portions of the lands through sale deeds executed between 1967 and 1972, i.e...
4 MIN READ→
The petitioner-landlord instituted O.S. No. 1281/2016 before the City Civil Court, Bengaluru, seeking ejectment and damages against the respondents, who had occupied the premises as tenants.
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The respondent-plaintiff instituted O.S. No. 101/2023 before the Principal Senior Civil Judge and CJM, Mandya, seeking recovery of ₹8,00,000 allegedly advanced to the deceased husband of petitioner No. 2. A post-dated...
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Bajaj Finance Ltd., a secured creditor, sanctioned a loan of ₹78,25,000 to A.S. Puttaswamy Gowda and the co-borrowers, secured by an equitable mortgage created through deposit of title deeds over the subject property.
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Respondent No. 1 instituted a commercial suit for recovery of ₹5,18,10,670 along with interest at 18% per annum and consequential reliefs.
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The petitioner instituted a suit for specific performance based on an agreement of sale dated 02.04.2012.
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The respondent-father instituted G&WC No. 200/2025 before the Family Court, Bengaluru, seeking permanent custody of the minor child, Master Vihaan D. Kadri, and his appointment as guardian.
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Ozone Urbana Infra Developers Pvt. Ltd. and its directors/office-bearers developed the “Ozone Urbana” township at Devanahalli, Bengaluru. The project involved multiple residential developments, including apartments, v...
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The respondents’ fathers, who were working as Bandh Peons in the Land Records Department, died in harness in March and June 2017 respectively.
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The petitioner, a Revenue Inspector, was accused of demanding and accepting a bribe of ₹4,000 for entering the complainant’s name in the revenue khata.
4 MIN READ→
The petitioner, wife of the detenu Raju Kale, challenged the detention order dated 3 July 2026 issued by the Inspector General of Police, Northern Range, Belagavi, under Section 3(1) of the Prevention of Illicit Traff...
4 MIN READ→
The petitioners challenged the order dated 12 January 2016 by which the Wakf authorities appointed an Administrator for Dargah Hazarath Syed Noorulla Shah Khadri at Kamalapur, including land bearing Survey No.164 meas...
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The petitioner claimed to be the legatee under a Will allegedly executed by his grandmother, who had been allotted a 1/50th share in a partition suit under the preliminary decree.
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Standard Chartered Bank approached the Karnataka High Court under Section 482 CrPC/Section 528 BNSS challenging the order dated 27 April 2026 of the I Additional Chief Metropolitan Magistrate, Bengaluru, which rejecte...
4 MIN READ→
Respondent No.2, the landlord/managing partner of SSR Royale Developers, entered into a lease deed dated 29 May 2023 and a connected maintenance agreement with petitioner No.4, M/s Kids Clinic India Ltd., for operatin...
3 MIN READ→
The respondent-plaintiff, an advocate, was engaged by the appellants-defendants in land-acquisition cases concerning their acquired lands.
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The respondent appointed the petitioner as a Piece Rate Worker for HVAC expansion works at the Taj-Bengaluru Airport Hotel Project under a Work Order dated 9 November 2021, subsequently amended on 25 April 2022.
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The Enforcement Officer found that Genisys was remitting provident-fund contributions only on a small component described as “basic wages”, while treating a substantial portion of employee remuneration as “other earni...
4 MIN READ→
The appellants, parents of deceased Somashekhar Gayagawali, filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation of ₹16,00,000 for his death following a collision between his...
3 MIN READ→
The writ petitioner, Respondent No.7, claimed ownership over Sy. No.36, measuring 19 acres 19 guntas at Badepur Village, having purchased it from Smt. Mahadevi under a registered sale deed dated 17 March 1975. Khajasa...
5 MIN READ→
On 25 August 2019, the police allegedly raided the petitioners and accused them of hunting a wild boar using a 30.06 sporting rifle without a licence.
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M/s. Le Meridian, Bengaluru, owned by M/s. Mac Charles (I) Ltd., had erected a hoarding on its premises. The BBMP issued demand notices concerning hoarding and billboard taxes and directed removal of the hoarding.
4 MIN READ→
The petitioner, a former Executive Engineer of the Malleshwaram Division, BBMP, was prosecuted in three cases arising from alleged irregularities in road-improvement and asphalting works.
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Respondent No. 2 alleged that his wife, Smt. N. Pushpa, was working at a Salarpuria building on 21 February 2018 when a compound wall collapsed, causing grievous injuries resulting in the amputation of both her legs.
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The appellant, C.R. Pramod, sought appointment on compassionate grounds following the death in harness of his brother, C.R. Pradeep, who was employed as a Junior Engineer (Electrical) with the respondent Corporation a...
3 MIN READ→
The respondent was appointed as a Chargeman in the Naval Dock Yard, Visakhapatnam, in 2012 and was later transferred to the Naval Ship Repair Yard, Karwar.
3 MIN READ→
The petitioner filed his original income-tax return for AY 2019–20 declaring total income of approximately ₹231.73 crore and claiming a refund of ₹6,07,570.
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The appellant/plaintiff filed a suit for permanent injunction in O.S. No. 25511/2023, alleging that he had paid ₹1,00,000 to defendant Nos. 1 and 2 in 2012 and had thereafter been put in possession of the suit property.
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The parties married on 28 April 1996 according to Hindu rites and had two sons. The wife alleged that the husband left the matrimonial home around 2010 and developed an improper relationship with a former student, Ran...
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The first respondent, a partner of the partnership firm “M/s. Srinidhi,” instituted O.S. No. 4719/2020 seeking directions against the petitioner, another partner, to cooperate in the day-to-day affairs of the firm and...
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The appellants, sons and legal representatives of late Chikkamunivenkatappa @ Chikkapillappa, claimed that the schedule properties were the self-acquired properties of Avani Doddamuniga and had devolved through a sett...
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The appellant, Manappa, was travelling as a pillion rider on motorcycle No. KA-33-L-6553 on 25 July 2019 when it was struck from behind by motorcycle No. KA-37-M-9758 near Tintani Bridge, allegedly due to rash and neg...
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The petitioner was selected and appointed as an Assistant Teacher (Social Science) in 1994, and his probation was subsequently declared. In 2004, following a complaint alleging that he had produced forged B.A. first-...
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The petitioner joined the Municipal Department as a Second Division Assistant on 30 November 2000 and was promoted as Senior Health Inspector on 22 September 2011. He was serving at the Town Municipal Council, Kushtagi
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The petitioner, a registered partnership firm engaged in mining, was reconstituted under a deed dated 26 November 2025. Mr. Y. Harish, Ms. Jyothi and Ms. Ria continued as partners, while Mr. Y. Satish ceased to be a p...
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The petitioner, a Port Officer, challenged the charge sheet dated 16 November 2013 in Spl.C.C. No. 268/2013 pending before the 32nd Additional City Civil and Special Judge, CBI, Bengaluru.
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The dispute concerned land bearing Sy. No. 54 (old Sy. No. 15), measuring 11 acres 20 guntas at Pattandur Agrahara Village, Bengaluru South Taluk.
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Bangalore Metro Rail Corporation Limited (BMRCL) awarded Larsen and Toubro Limited (L&T) a contract dated 5 March 2010 for construction of approximately 4.8 km of elevated viaduct and three stations on Reach R3A, for...
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The appellant, State Project Director, Rashtriya Madhyamika Shikshana Abhiyana, awarded BSR Infratech India Ltd. Package A-3 for constructing four Adarsha Vidyalayas and six girls’ hostels in Bellary District for a co...
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The petitioner, a company incorporated under the Companies Act, 1956, operates an e-commerce-based direct-selling business through independent representatives, selling products such as water purifiers, nutritional pro...
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The first petitioner, M/s Additive 3D, claimed to be a registered micro enterprise holding a valid Udyam Registration dated 30 June 2021. It alleged that, pursuant to the Government of India Notification dated 29 May...
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The respondent-plaintiff instituted O.S. No. 1705/2021 seeking a declaration of absolute ownership and possession over the suit property under a registered sale deed dated 15 February 1962, a declaration that the sale...
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The petitioner-financial institution challenged the order dated 09.09.2025 by which the Senior Civil Judge, Yellapur, rejected its application under Order VII Rule 11(d) read with Section 151 CPC and Section 34 of the...
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On 26 December 2020, a four-year-old child, UdayKumar, was struck by a car bearing registration No. KA-23/P-0160 at Chikkodi and died from the injuries sustained in the accident.
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In Criminal Petition No. 2749/2022, the petitioners challenged the order dated 19 August 2021 by which the II Additional District and Sessions Judge, Bengaluru Rural, took cognizance of offences under Sections 3(1)(f)...
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In Criminal Petition No. 2749/2022, the petitioners challenged the order dated 19 August 2021 by which the II Additional District and Sessions Judge, Bengaluru Rural, took cognizance of offences under Sections 3(1)(f)...
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The appellant, owner of the Phoenix Market City shopping mall in Bengaluru, installed and operated a diesel generator set on its premises.
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On 27 January 2012, the Inspector of Legal Metrology inspected the premises of M/s. Surya Infotainment Products Pvt. Ltd. and allegedly found a pre-packed Pearson-published Engineering Drawing Textbook without declara...
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The appellant, a professional driver employed by Respondent No. 1 to drive Eicher Truck No. MH-13/R-4737, sustained serious injuries in a truck accident on 28 February 2015 while driving pursuant to the owner’s instru...
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The National Highways Authority of India acquired lands situated at Bommapur Village, Hubballi Taluka, for the four-laning of NH-63 on the Hubballi–Hospet Section.
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The appellant, the father of the deceased minor Kiran, challenged the judgment dated 7 January 2025 by which the L Additional City Civil and Sessions Judge, Children’s Court (Special), Bengaluru, acquitted Respondents...
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The respondents had instituted nine suits against Bowring Institute challenging an Enquiry Committee report, resolutions of the Institute’s General Body, and demands for payment of ₹9 lakhs towards regularisation of t...
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The parties, who were college mates, married on 23 May 2011 at Mangaluru and had two daughters.
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The petitioner, an academician, challenged the continuance of respondent No.4, Dr. S. Vidyashankar, as Vice-Chancellor of Visvesvaraya Technological University (“VTU”).
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Late Jayamma, who died intestate and unmarried, owned the properties described in Schedules ‘A’ to ‘C’, comprising immovable properties, bank deposits, securities, cash and other movables.
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The appellants comprised sixteen landowners and M/s Shyamaraju and Company (India) Pvt. Ltd. as developer and power-of-attorney holder.
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A.C.C. Limited (“ACC”) held mining lease ML No. 2641 for extraction of limestone, shale and clay for captive manufacture of cement.
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The Karnataka Industrial Areas Development Board (“KIADB”) proposed acquisition of lands in Veerasandra and Hebbagodi villages for industrial development and expansion of Electronic City. The State Government issued a...
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The petitioner-plaintiff instituted a suit for permanent injunction against the respondents in O.S. No.290/2022 before the I Additional Civil Judge and JMFC, Malavalli, and filed an application for temporary injunction.
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The petitioners, claiming to be the President and Secretary of the managing committee of the concerned Wakf institution, challenged the Karnataka State Board of Auqaf’s Official Memorandum dated 12 February 2026 const...
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The connected appeals arose from transfer-pricing assessments concerning international transactions between the respective assessees and their associated enterprises.
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The petitioner, President of Lanchamukta Karnataka Vedike, alleged that Siddartha Vihar Trust, despite having secular charitable objects benefiting persons irrespective of caste, creed or religion, falsely claimed eli...
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The petitioners, accused Nos. 1 and 2, respectively, challenged Crime No. 220/2026 registered by Bagalagunte Police for offences under Sections 406, 420 and 34 of the IPC, invoking the High Court’s inherent jurisdicti...
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The appellant claimed tenancy rights over 2 acres 15 guntas in Survey No. 118, Byragondanahalli Village, Hassan District. He asserted that his father had been cultivating the land as a tenant before 1 March 1974 and t...
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The appellant-husband and respondent-wife married on 29 August 1999 and had three children, who attained majority during the proceedings.
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The petitioner, a registered GST taxpayer providing manpower-supply services to government departments and public authorities, was subjected to inspection on 20 January 2024 based on alleged discrepancies between its...
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Respondent No. 2 filed a complaint alleging that, on 24 January 2026 at approximately 3:40 p.m. near Hebbal, Bengaluru, the petitioner exposed his private part while she was walking towards a nearby railway track.
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Cashfree Payments India Private Limited filed a suit seeking mandatory and permanent injunctions against Arti Singh and Head and Tale Media Pvt. Ltd., alleging publication of a defamatory article concerning the plaint...
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The appellants, Chandrakanth and Mahantesh, were employees of the North Eastern Karnataka Road Transport Corporation (NEKRTC), working respectively as a driver-cum-conductor and driver.
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The claimant sustained injuries in an accident involving motorcycle No. KA-56-J-1132 and car No. KA-56-M-0335 on 22 September 2018.
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The claimant filed a petition under Section 166 of the Motor Vehicles Act, 1988, claiming ₹15,00,000 for injuries allegedly sustained on 15 September 2010 when he was travelling as a pillion rider on motorcycle No. KA...
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The petitioner claimed to be the respondent’s wife, alleging that they married on 1 July 2018 according to Buddhist/Hindu customs and that the respondent subjected her to cruelty, preventing her from continuing her em...
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The plaintiff instituted O.S. No. 222 of 2022 before the I Additional Senior Civil Judge and JMFC, Bagalkot, seeking partition and separate possession of her share in the family properties.
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The petitioner, M/s. Ananya College of Nursing, challenged criminal proceedings in C.C. No. 20318 of 2026 pending before the III Additional Chief Judicial Magistrate, Bengaluru, for alleged offences under Sections 316...
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The appeals arose from proceedings concerning the alleged violence at K.G. Halli Police Station on 11 August 2020.
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On 7 September 2015 at approximately 8:00 a.m., Sabu Nanaiah was allegedly shot dead while returning from his coffee estate.
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The petitioner-accused was facing trial for an offence under Section 302 of the IPC in Sessions Case No. 824 of 2013 before the LXI Additional City Civil and Sessions Judge, Bengaluru City.
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The petitioner, a builder and developer, acquired property held under a Nirantara Patta/perpetual lease and constructed a 34-flat residential apartment known as “Krish Jeevan Apartment” after obtaining the requisite l...
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The petitioners, accused in Sessions Case No. 5/2026 pending before the I Additional District and Sessions Judge, Koppal, sitting at Gangavathi, had earlier sought transfer of the Sessions case under Section 407 CrPC...
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Respondent No. 2’s Consumer Complaint No. 494/2016 against M/s. Sanchaya Land and Estate Pvt. Ltd. was allowed by the District Consumer Commission on 15 March 2017.
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Respondent No. 1, a retired officer of Vijaya Bank, was covered under the Indian Banks’ Association health insurance scheme after Vijaya Bank’s merger with Bank of Baroda. He paid the requisite premium for coverage fr...
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The petitioners were defendants in O.S. No. 172/1999, a suit for specific performance based on an agreement of sale executed in 1997.
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The petitioner challenged the notification dated 18 November 2025 issued by the Under Secretary, Home Department, which purported to confer powers under Sections 55 and 56 of the Karnataka Police Act, 1963 (“the Act”)...
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The petitioner-wife, K. R. Roopa, and the respondent-husband, B. M. Murlidar, were married in 1995 and lived together for approximately 25 years. They had two daughters. In 2021, during the COVID-19 period, the wife l...
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The respondent-plaintiff instituted Com. O.S. No. 1266/2022 before the Commercial Court, Bengaluru, seeking recovery of ₹9,91,50,000 with interest at 18% per annum.
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Lotus Landmarks (India) Pvt. Ltd. (“Lotus”), a land developer, entered into a Joint Venture Agreement dated 17 April 2016 with the landowners for development of the “RVP City” layout at Belagavi.
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Respondent No. 2 instituted a private complaint alleging offences under Sections 419, 420 and 468 of the Indian Penal Code, 1860 (“IPC”).
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The respondents—Mahananda, claiming to be the petitioner’s wife, and two sons—filed a petition under Section 125 Cr.P.C. seeking ₹12,000 per month as maintenance, alleging that the petitioner, a Head Constable, had ne...
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The petitioner-husband had earlier obtained an order for restitution of conjugal rights against the respondent-wife. Alleging that she failed to comply with that order, he instituted M.C. No. 10 of 2026 before the Sen...
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The petitioners claimed ownership and possession of land bearing Sy. No. 78 at Thanisandra Village, Bengaluru East Taluk, and denied executing any agreement of sale or receiving consideration in relation to it.
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The plaintiffs—B. Devaraj, B. Yogesh and B. Sarojamma—filed O.S. No. 914/2005 seeking partition and separate possession of their alleged shares in properties bearing Municipal Nos. 43, 44 and 45, Subedar Chatram Road,...
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