Karnataka High Court
LEGAL SUBJECT
Civil Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Passenger Hurt In NWKRTC Bus Crash Keeps ₹1.01 Lakh Award; Karnataka HC Cuts Interest From 8% To 6%
On 22 November 2017, the respondent was travelling in an NWKRTC bus when it collided with a tractor-trailer. He sustained injuries and received treatment, including an eight-day admission; he claimed compensation for...2 MIN READ↗
Karnataka High Court
Karnataka HC Adds ₹5,000 Each To Awards For Four Passengers Hurt In KSRTC-Lorry Crash
On 14 April 2016, the appellants were travelling as passengers in a KSRTC bus when it collided with a lorry near Havambhavi check post, Ballari.1 MIN READ↗
Karnataka High Court
Karnataka HC Raises Compensation To ₹4.29 Lakh For Widow Of 75-Year-Old Killed In KSRTC Bus Crash
On 10 February 2018, a KSRTC bus allegedly driven rashly and negligently collided with a motorcycle, causing the death of 75-year-old V. Koteshwara Rao.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises Compensation To ₹43.05 Lakh For Driver Who Lost Both Legs Below The Knees In Crash
On 1 September 2020, the appellant was driving a Tata Ace when it collided with a JCB near Talur Railway Gate.2 MIN READ↗
Karnataka High Court
Karnataka HC Says Five Injunction Appeals Are Not Maintainable Before It, Transfers Them To District Court; Interim Order Continues
The appeals arose from orders on interim-injunction applications in O.S. No. 36/2025 before the Senior Civil Judge and JMFC, Hosakote.2 MIN READ↗
Karnataka High Court
Amputee Farmer’s Accident Compensation Raised To ₹51.67 Lakh As Karnataka HC Upholds Crane Owner’s Liability For Unlicensed Driver
On 29 December 2022, Prakash sustained injuries, including an above-knee amputation of his right leg, in an accident involving a crane owned by Khilari Infrastructure Pvt. Ltd.2 MIN READ↗
Karnataka High Court
Despite Bus’s Expired Permit, Insurer Must Pay Compensation to Pedestrian’s Family, Then Recover From Owner: Karnataka HC
On 22 August 2015, Ramanji @ Ramanjappa was struck by a bus while walking beside the Kolar–Bangarpet road. He died the following day from his injuries.2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Sole Arbitrator For Owners’ ₹4.18-Crore Property Sale Dispute With Real Estate Firm
The petitioners claimed ownership of the schedule property and entered into an Agreement to Sell with respondent No. 1 on 21 June 2024 for a consideration of ₹4,18,00,000.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Daughter’s Revision Against Plaint Strike-Out As Not Maintainable, Gives 4 Weeks To Seek Proper Remedy
The petitioner challenged an order dated 26 September 2026 in O.S. No. 2672 of 2020, by which the trial court allowed I.A. No. 5, filed under Order VI Rule 16 and Order VII Rule 11 read with Section 151 of the Code of...1 MIN READ↗
Karnataka High Court
Contractor’s Crash Compensation Cut To ₹2.76 Lakh As Karnataka HC Finds Backbone-Fracture Link And Neuro-Disability Unproven
The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a car hit him while he was standing beside his motorcycle on 20 October 2013.2 MIN READ↗
Karnataka High Court
Trustees’ Expulsion Challenge Is An Individual-Rights Suit, Not A Section 92 Case: Karnataka HC
The respondents instituted a suit challenging the cancellation of a lease deed and amendments to a trust deed that removed the petitioners from the trust and appointed other trustees.2 MIN READ↗
Delhi High Court
Former TRIFED Employee Avoids Arrest Over Unpaid Occupation Damages As Delhi HC Upholds Execution Dismissal, Finding No Proof He Could Pay
The respondent, a former TRIFED employee, remained in occupation of premises allotted to him during his employment after his removal in 1996.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises 56-Year-Old Woman’s Compensation To ₹4.85 Lakh After KSRTC Bus Accident, Citing 10% Neurological Disability
The claimant sustained head injuries in a road traffic accident on 7 January 2024 involving a KSRTC bus.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises Motorcycle-Hit Pedestrian’s Compensation To Rs 3.95 Lakh, Including 3 Months’ Lost Earnings
The appellant-claimant was injured when a motorcycle struck him while he was walking beside National Highway No. 66 on 21 February 2023.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Challenge to Interim Injunction After Underlying Regular Appeal Is Disposed Of
The appellant brought this Miscellaneous First Appeal under Order XLIII Rule 1(r) CPC challenging an order allowing the first respondent’s application for temporary injunction under Order XXXIX Rules 1 and 2 CPC in R....1 MIN READ↗
Karnataka High Court
Karnataka HC Raises Injured Contractor’s Compensation To ₹19.66 Lakh, Citing Persistent Brain-Fluid Leak Through Nose
The claimant, a contractor, sustained serious head injuries in a 9 October 2009 motorcycle accident.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds ₹10.73 Lakh Award To Lorry Cleaner Despite Alcohol Finding, As Insurer Couldn’t Prove He Was Driving
B. Suresh claimed compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained when a lorry in which he was travelling as a cleaner toppled on 12 December 2012.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Appeal Against Interim Injunction As Infructuous After Main Appeal Is Disposed
The appellant filed a miscellaneous first appeal under Order XLIII Rule 1 CPC challenging the order dated 12 April 2022, by which the II Additional District and Sessions Judge, Chikkaballapura, sitting at Chintamani,...1 MIN READ↗
Gujarat High Court
Motorcyclist’s Heirs Win ₹8.26 Lakh More As Gujarat HC Pins Crash Solely On Activa Rider, Citing Road Scratches Showing Both Vehicles Moving
On 24 May 2015, a collision between a motorcycle and a Honda Activa resulted in the motorcycle rider’s death. His legal heirs brought a claim petition. The Tribunal found both riders negligent, apportioning negligence...2 MIN READ↗
Gujarat High Court
Family Of Graphic Artist Killed In Crash Wins Rs 17.43 Lakh More As Gujarat HC Counts His Allowances As Income
On 23 November 2013, a collision between a motorcycle and a truck killed the motorcycle rider, aged 26, who worked as a graphic artist.2 MIN READ↗
Karnataka High Court
Daughters’ 25-Year-Late Challenge To Father’s Partition Decree Fails As Karnataka HC Finds They Knew Of It
Ramachandra sued Omanna and Mohan for partition and separate possession, claiming a one-third share in seven properties.2 MIN READ↗
Karnataka High Court
Karnataka HC Lets Defendant Correct ‘Plaintiff’ Typo In Injunction Suit, Add Plea Plaintiff Must Seek Declaration And Possession
The petitioner, Defendant No. 2 in a suit for permanent injunction, sought amendment of the written statement under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure, 1908.2 MIN READ↗
Delhi High Court
No Ticket Recovered, But Delhi HC Holds 13-Year-Old Who Lost Leg Was Bona Fide Train Passenger, Remands Compensation Assessment
The appellant claimed that, on 11 May 2018, he was travelling from Kanpur Central to Ghaziabad on Train No. 12443 UP after a valid ticket had been purchased for him.3 MIN READ↗
Gauhati High Court
Two Forest Workers Killed Trying to Stop Truck: Gauhati HC Upholds Compensation, Rejecting Insurer’s Unsupported Contributory-Negligence Claim
The two appeals challenged a common Motor Accident Claims Tribunal judgment and award in claims arising from the deaths of two Forest Department employees, Jahedul Islam and Jyotish Das.2 MIN READ↗
Gauhati High Court
Gauhati HC Raises Widow And Children’s Crash-Death Award Interest To 9% From Filing, Rejects DA-Based Income Increase
The appellants, the widow and children of Ranjit Kumar Chanda, sought enhancement of compensation awarded by the Motor Accident Claims Tribunal, Kamrup (M), for his death in a road accident on 22 November 2010.2 MIN READ↗
Karnataka High Court
Permanently Disabled 17-Year-Old’s Compensation Raised By Rs 23.96 Lakh As Karnataka HC Adds 40% Future Prospects To Lost Earnings
Veeresha sought review of the High Court’s judgment dated 22 June 2026 in MFA No. 6211/2018, contending that compensation for loss of future earnings due to disability did not include future prospects.2 MIN READ↗
Karnataka High Court
Grandfather’s Gift To Grandsons Remains Uncancelled For Now As Karnataka HC Finds No Senior Citizens Act Care Condition Established
The Senior Citizen executed a registered gift deed of the subject property in favour of his grandsons, Respondents 4 and 5, on 13 March 2017.2 MIN READ↗
Karnataka High Court
Brother Wins Half Share In Ancestral Land As Karnataka HC Finds 1968 Partition Deed Omitted Disputed Plot
The plaintiff sued for partition and separate possession of land in Sy. No. 404/1B, claiming it remained ancestral property that had not been divided when the brothers partitioned other properties in 1968.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Cheating FIR Against Property Owner After Complainant Admits Accused Is His Brother, Citing Civil Ownership Decree
Respondent No. 2 filed a private complaint under Section 200 Cr.P.C., alleging that the petitioner had fabricated documents to claim and alienate property.2 MIN READ↗No articles match these filters.