Bombay High Court
LEGAL SUBJECT
Civil Procedure and Evidence
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
After Marble Fell On Labourer’s Leg At Work, Karnataka HC Raises Interest On His Rs 5.89 Lakh Compensation To 12%
On 27 May 2015, while unloading marble from a lorry during construction work, the appellant sustained an injury when a marble slab fell on his left leg.1 MIN READ↗
Karnataka High Court
Karnataka HC Upholds ₹55,940 Accident Compensation Award, Rejecting Car Owner’s Bid Over Unproved Repair Bills
The appellant’s car was damaged in a collision with the respondents’ car on 12 February 2015. He claimed ₹1,60,876 towards repairs, while ₹80,000 had already been paid by Oriental Insurance Company.1 MIN READ↗
Kerala High Court
Kerala HC Refuses Arbitrator In Joint-Venture Dispute, Finding The Clause Required Mutual Consent To Arbitrate
The petitioner sought appointment of an arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996, alleging breach of a Joint Venture Agreement dated 20 August 2016.2 MIN READ↗
Gujarat High Court
Gujarat HC Gives Accused 45 Minutes To Finish Cross-Examining Post-Mortem Doctor After Trial Court Closed It Midway
In Sessions Case No. 82 of 2021, the Trial Court closed the petitioner’s right to further cross-examine PW-5, Dr. Bhavish Shyamlal Shah, who had conducted the post-mortem, while his cross-examination was in progress.2 MIN READ↗
Karnataka High Court
Karnataka HC Lets 3 Land Claimants Omitted From Metro Compensation Reference Join Apportionment Case, Leaving Entitlement Open
The petitions challenged orders dated 11 December 2023 by which the Reference Court dismissed the petitioners’ applications to be impleaded in L.A.C. No. 108/2022.2 MIN READ↗
Karnataka High Court
Raichur Land Buyer Gives Up Claim For ₹5 Lakh As Karnataka HC Orders Mutation To Seller’s Sister-In-Law Under Settlement
The petitioner sought to quash the Deputy Commissioner’s order rejecting his revision concerning mutation of three agricultural land parcels, and sought a direction to enter his name in the revenue records.2 MIN READ↗
Delhi High Court
Consumer Complainants’ Bid To Keep Builder’s Reply Out Fails: Delhi HC Says E-Filing Glitch Didn’t Undo Its Filing Within 45 Days
The petitioners challenged the NCDRC’s order setting aside the State Commission’s refusal to take Respondent No. 1’s written statement on record.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Ford Seized In Liquor Case, Says Prohibition Act Section 98(2) Is No Absolute Bar To Interim Custody
Police seized the petitioner’s Ford Fiesta, registration No. GJ-04-AJ-0907, after allegedly finding liquor in it without a pass or permit. An FIR was registered under Sections 65(e), 81 and 98(2) of the Gujarat Prohib...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
Parents’ Appeal For Higher Compensation After Son’s Death Dismissed Over Unexplained 2,776-Day Delay: Karnataka HC
The appellants challenged the MACT award dated 2 January 2017 in MVC No. 417/2015, which awarded ₹1,38,000 for the death of appellant No. 1’s son in a road accident.2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Sole Arbitrator For BEML Employees’ Society’s Fresh Arbitration Against Builder After Earlier Award Was Set Aside
The petitioner Society and respondent developer entered into an agreement in 2002, followed by a Modified Agreement dated 4 June 2009 containing an arbitration clause.2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Common Sole Arbitrator For Four Landowners’ JDA Disputes Despite Three-Arbitrator Clauses
The petitioners, each owners of separate properties, entered into separate Joint Development Agreements (JDAs) with the respondent on 30 July 2015. Each JDA contained an identically worded arbitration clause providing...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
Karnataka HC Leaves Rs 35.41-Lakh Decree Against School Intact After Rejecting Its Unexplained 261-Day Appeal Delay
The Commercial Court partly decreed the suit on 1 April 2023, directing Defendant No. 1 to pay the plaintiff ₹35,41,040 with interest at 9% per annum from the date of suit until realisation.2 MIN READ↗
Karnataka High Court
Karnataka HC Sends Defendants’ Amendment Bid Back, Says Court Must Check If It Supports Extra Evidence in Specific-Performance Appeal
The respondent obtained a decree for specific performance in O.S. No. 476/2013 on 21 July 2018.3 MIN READ↗
Karnataka High Court
Father’s Admitted Relationship Alone Didn’t Prove Paternity: Karnataka HC Sets Aside DNA-Test Order, Sends Application Back for Fresh Review
The respondent, a minor child represented by her natural guardian, sought maintenance from the petitioner in proceedings under Section 125 CrPC. The petitioner admitted having had a physical relationship with the chil...3 MIN READ↗
Karnataka High Court
Land Buyer Fails To Stop Widow And Children’s Title Suit Before Trial, As Karnataka HC Says PTCL Ruling Alone Didn’t Decide Ownership
The plaintiffs sued for a declaration of title to land said to have been acquired by late Narasaiah at a public auction, to challenge a 2019 sale deed and gift deed executed by the defendants, and for possession.3 MIN READ↗
Karnataka High Court
Karnataka HC Revives BMTC’s ₹90,825 Recovery Suit Against Employee’s Widow, Remanding It For A Merits Hearing
Late Abdul Shakeel, a BMTC employee, died on 28 October 2002.2 MIN READ↗
Karnataka High Court
Truck Owner Admitted Dead Son Rode As Loader; Karnataka HC Upholds Insurer’s Liability For ₹3.52 Lakh Compensation Award
Manjunath @ Madhu died from injuries sustained in a road accident while travelling in lorry No. KA-46-450.2 MIN READ↗
Karnataka High Court
Wife’s Parents’ ₹40 Lakh House-Construction Claim Can Proceed As Son-In-Law’s 2020 Gift Deed May Mark Breach, Karnataka HC Says
The plaintiffs alleged that they spent approximately ₹40 lakh constructing and furnishing a house on land owned by defendant No. 1, their son-in-law, after relying on oral assurances that they could reside there for l...3 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↗
Gujarat High Court
Gujarat HC Upholds Rs 105/sq m Land Compensation Against ONGC, Starts Enhanced-Compensation Interest From 2012 Reference Award
The Special Land Acquisition Officer acquired the claimant’s land for ONGC’s drilling purpose under a Section 4 notification dated 19 October 2004 and fixed compensation at ₹14 per square metre.2 MIN READ↗
Gujarat High Court
Gujarat HC Releases Seized Auto-Rickshaw On Surety Pending Trial, Applying SC Ruling That Prohibition Act Is No Absolute Bar To Interim Custody
The petitioner, the registered owner of an auto-rickshaw financed by Bajaj Auto Credit Ltd., sought its interim release after it was seized in connection with an offence under the Gujarat Prohibition Act and FIR C.R....2 MIN READ↗
Delhi High Court
Turkman Road Property Claimants Face ₹1 Lakh Costs As Delhi HC Rejects Challenges They Had Earlier Withdrawn
The Petitioners claimed rights in premises at 83-D/7, Turkman Road, as legal heirs of Jai Kumar Jain. They sought impleadment in an appeal under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Ac...4 MIN READ↗
Delhi High Court
Wife Remains Ex Parte In Husband’s Divorce Case After Delhi HC Cites Valid Service, 15-Month Delay
The petitioner invoked Article 227 to challenge the Family Court’s order dated 1 October 2026, which rejected her application to recall the order proceeding against her ex parte in matrimonial proceedings.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Eviction for Landlord’s Hardware Shop as Tenants Failed to Show Alternative Upper-Floor Shops Were Available and Suitable
The respondent-landlord sought eviction under Section 14(1)(e) of the Delhi Rent Control Act, 1958, claiming that he required the tenanted ground-floor premises to start a business selling hardware goods and tools.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Tenant’s Chance To Fight Eviction Over Allegedly Unused Shop And Landlord’s Daughter-In-Law’s Husband’s Income
The Petitioner challenged an order of the Additional Rent Controller granting the Respondents leave to defend her eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958.2 MIN READ↗
Delhi High Court
Delhi HC Sets Aside Eviction Order, Remands Case Over Rent Controller’s Failure To Properly Examine Disputed Tenancy
The Petitioner challenged the Rent Controller’s order dated 19 August 2020, which rejected his application for leave to defend and directed delivery of possession of the subject premises.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↗No articles match these filters.