Karnataka High Court
LEGAL SUBJECT
Commercial and Corporate Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Delhi High Court
After ‘Prime Pack’ Trademark Settlement, Delhi HC Says Section 16 Mandates Full ₹1,97,874 Court-Fee Refund
The appellant filed a commercial suit alleging infringement and passing off, and paid court fee of ₹1,97,874.2 MIN READ↗
Delhi High Court
Delhi HC Sends MSME Logistics Supplier’s Dispute Over Unpaid Bills To DIAC Arbitration After Facilitation Council Stalls
The petitioner, claiming to be a micro enterprise registered under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”), provided logistics services to the respondent under agreements referring...3 MIN READ↗
Gujarat High Court
Gujarat HC Quashes FIR Against Company Executive Over ₹1.33-Crore Maize Dues, Citing Years Of Trade And No Specific Role
The complainant, a maize trader, alleged that Anil Limited and associated entities owed him ₹1,33,93,560 for goods supplied on credit.3 MIN READ↗
Gujarat High Court
Gujarat HC Quashes Cheating, Breach-of-Trust Case Against Former Director Over ₹1.33-Crore Maize Debt, Citing No Specific Role
The complainant, proprietor of Jayprabhu Trading Company, alleged that he supplied maize to Anil Limited and that an outstanding sum of ₹1,33,93,560 remained unpaid.3 MIN READ↗
Gujarat High Court
Gujarat HC Quashes FIR Against Anil Ltd Executive In ₹30.78 Lakh Maize Deal, Finding No Specific Role Or Deception At Inception
The complainant alleged that Ganesh Trading supplied maize worth approximately ₹30.78 lakh to Anil Limited between 6 July and 7 August 2016. Seven cheques were issued, but the complainant was allegedly asked not to pr...3 MIN READ↗
Karnataka High Court
Karnataka HC Upholds ₹8.16 Lakh Decree To Steel Trader, Citing Alloy Firm Director’s Admission Of ₹1.8 Crore Advances
The plaintiff, a steel and building-materials trader, alleged that he made advance payments to the defendants for steel supplies and that ₹8,16,363 remained unadjusted or unpaid.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Chandra Couple’s and Ismail Mohammad’s Cross-Appeals as Withdrawn in Nostromo LLP Dispute.
The appeals challenged different parts of an order dated 17 March 2026 passed by the Commercial Court in COM.A.A. No. 488/2025.1 MIN READ↗
Karnataka High Court
Brookefield Hospital Agrees To Vacate Bengaluru Leased Premises By October 2027, With Up To One-Month Grace, In Karnataka HC Settlement
The appellants challenged an order dated 9 February 2026 dismissing their applications under Order XXXIX Rules 1 and 2 CPC in Com.O.S. No. 1361/2025.1 MIN READ↗
Karnataka High Court
AbbVie’s Reprimand Over Sponsoring 30 Doctors’ Paris-Monaco Conference Travel Stands, As Karnataka HC Says UCPMP Lets DOP Audit Anonymous Complaints
The Department of Pharmaceuticals (DOP) received an anonymous complaint alleging that AbbVie had funded travel and accommodation for 30 healthcare professionals (HCPs) attending conferences in Paris and Monaco in 2024.4 MIN READ↗
Bombay High Court
Bombay HC Declines To Hold Morya Distillery’s Ex-Directors Personally Liable Under Section 542, Citing Rs 2.79 Lakh Scrap-Sale Revenue
Morya Grain Distilleries Pvt. Ltd. was wound up, and the Official Liquidator sought relief under Section 542 of the Companies Act, 1956 against its four former directors, alleging that they knowingly carried on the co...2 MIN READ↗
Bombay High Court
Bombay HC Rejects Mantri Realty Promoters’ Children’s Bid to Validate Undated Flat Deals Amid Unreconciled, Mostly Post-Petition Payments
The applicants, the daughter and son of the Company’s promoters and former directors, sought validation under Section 536(2) of the Companies Act, 1956, of purported unregistered sale and construction agreements for f...3 MIN READ↗
Bombay High Court
Bombay HC Rejects Mantri Realty Promoters’ Children’s Bid To Validate Unregistered Flat Agreements, Citing Uncertain Dates And Mostly Post-Petition Payments
Mantri Realty Limited was ordered to be wound up after a winding-up petition was presented on 22 January 2014.3 MIN READ↗
Delhi High Court
Delhi HC Restores Firm’s Chance to Defend ₹6.41-Lakh Recovery Suit After Plaintiff Failed to Try Its Known Bahadurgarh Addresses
The respondent filed a commercial recovery suit for ₹6,41,058 against Isha Industries, its proprietor, and the proprietor separately.3 MIN READ↗
Delhi High Court
Delhi HC Quashes Cheating FIR After Parties Settle Dispute Over Alleged ₹4.06 Crore Retained In Shimla Land Deal
The FIR alleged that the petitioner received ₹4,55,60,000 from respondent no. 2 in 2007 for purchasing agricultural land in Shimla, refunded ₹48,72,460, and retained the balance.3 MIN READ↗
Bombay High Court
Bombay HC Rejects Mantri Realty Promoters’ Children’s Bid To Validate Undated, Unregistered Flat Deals During Winding-Up
Mantri Realty Limited was ordered to be wound up following a petition presented on 22 January 2014.3 MIN READ↗
Chhattisgarh High Court
Chhattisgarh HC Rejects Company’s Challenge To ₹24-Lakh Ex Parte Lubricant Order, Citing Notice Record And Statutory Remedy
Respondent No. 2, a registered micro enterprise, sought payment for lubricant supplies and obtained an ex parte order from the MSEFC directing the petitioner to pay ₹22,34,117 in principal and ₹1,69,944 in interest2 MIN READ↗
SAT
SEBI Ex-Parte Penalty Order Against 19 Ahmedabad Appellants Set Aside Over Unserved Hearing Notice; Case Remanded
SEBI’s Adjudicating Officer (AO) passed an ex parte order dated 12 February 2026 imposing penalties on the appellants for alleged securities-law violations.2 MIN READ↗
Bombay High Court
Bombay HC Sends LLP Partners’ Dispute to Arbitration Under LLP Act’s Default Rule, Despite No Arbitration Clause
The petitioners sought appointment of an arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996, in disputes concerning Avighnaa Infra Buildcon LLP.3 MIN READ↗![Four Co-Op Mills’ Factory Works Miss 12% GST Concession; Tribunal Upholds ₹1.41-Crore Demand, Finding Government Status Unproven And Buildings Meant For Industry. DIPAK RAMCHANDRA GHORPADE vs TEJASWINI DHANANJAY MORE, VAIBHAV KASHINATH KERIPALE, CO OP. MARKETING AND TEXTILE DEPARTMENT DIRECTORATE OF TEXTILE NAGPUR. GSTAT - ['Pune']. LawLens](/stories/thumbnails/four-co-op-mills-factory-works-miss-12-gst-concession-tribunal-upholds-1-41-crore-demand-f-649b59a9a6e04f01ba592a26c4ce409c.webp)
GSTAT - ['Pune']
Four Co-Op Mills’ Factory Works Miss 12% GST Concession; Tribunal Upholds ₹1.41-Crore Demand, Finding Government Status Unproven And Buildings Meant For Industry
In FY 2018–19, the Appellant executed works contracts for four co-operative spinning mills and charged GST at 12%.4 MIN READ↗
Punjab and Haryana High Court
P&H HC Keeps ₹44.76-Crore MOU Recovery Suit Alive, Finding Earlier Withdrawn Suit Sought Different Relief
The plaintiffs first sued for a declaration that a memorandum of understanding dated 7 February 2018 was null and void, with consequential permanent injunction. After the trial court directed them to pay ad valorem co...3 MIN READ↗
Karnataka High Court
Karnataka HC Lets Rent-Arrears Defendants File Written Statement, Counting 120 Days From Plaint Copies, Not Summons Marked “Not Claimed”
The respondent filed a commercial suit seeking arrears of rent.2 MIN READ↗
Karnataka High Court
Paint Supplier’s ₹28.4 Lakh Decree Against Buyer Stands, Karnataka HC Cuts Interest From 15% To 9%
AkzoNobel India Ltd. sued Unique Roof Private Limited and its directors to recover ₹31,93,549, with interest, for paints and related materials supplied under purchase orders.2 MIN READ↗
Karnataka High Court
Security Client Left Agency’s Evidence Unchallenged, as Karnataka HC Upholds ₹38.55 Lakh in Dues but Cuts Interest to 7.5%
The plaintiff provided security services to the defendant under an agreement and work order.2 MIN READ↗
Rajasthan High Court
Jodhpur HC Upholds Rejection Of Man’s Late Written Statement After Commercial-Suit Deadline Expired And Mother’s Illness Claim Went Unsupported
The petitioner, a defendant in a commercial suit seeking mandatory and permanent injunction, was served with summons and appeared through counsel but did not file a written statement within 120 days.2 MIN READ↗
Delhi High Court
Delhi HC Dismisses Unpaid Startup Worker’s 5% Equity Suit, Finding No Proof Of Imminent Share Dilution To Bypass Mediation
The plaintiff claimed that, after working without remuneration for the defendant company, he had been promised 10% equity subject to a four-year vesting schedule and that 5% had vested when he left in October 2025.3 MIN READ↗
Karnataka High Court
Buyer’s NEFT Payment Claim Won’t Quash Supplier’s Cheque-Bounce Case; Disputed Ledger Must Be Tested At Trial: Karnataka HC
The complainant initiated proceedings under Section 138 of the Negotiable Instruments Act, 1881 (NI Act), resulting in C.C. No. 21939/2026 and C.C. No. 21937/2026 before the XVI Additional Chief Judicial Magistrate, B...2 MIN READ↗
Delhi High Court
Borrower’s Building Project Didn’t Make Two Brothers’ ₹18-Lakh Personal Loan Commercial, Delhi HC Holds
The appellants sued to recover ₹33,66,000, alleging that they had lent the respondent ₹18 lakh in cash for four months to meet his funding requirement for a building project.2 MIN READ↗
Karnataka High Court
Karnataka HC Rejects Subscriber’s ₹48.36-Lakh Chit-Dues Suit, Says Dishonoured Cheque Does Not Shift Claim From Chit Funds Act Forum
The plaintiff sued the petitioners to recover ₹48,36,855 with interest, alleging that she had paid ₹22,00,000 as a subscriber to a chit conducted by the defendants and that a cheque issued towards the amount due was d...3 MIN READ↗
TDSAT
AERA Lacks Power To Penalise Airport Project Delays, TDSAT Says, Striking Down Proposed 1% Revenue Cut For Bengaluru Airport
Bangalore International Airport Limited (BIAL), operator of Kempegowda International Airport, Bengaluru (KIAB), appealed under Section 18(2) of the Airports Economic Regulatory Authority of India Act, 2008 (AERA Act)...4 MIN READ↗No articles match these filters.