Court News
Separate Rooms Alone Are Not Cruelty, but the Whole Pattern Was: Karnataka High Court Upholds Wife's Divorce and ₹25,000 Monthly Alimony
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Karnataka High CourtClear topic ×
127 articles
Court News
Public Accusations in the Media Were Cruelty: Karnataka High Court Grants Actor Divorce, Orders ₹2 Crore Alimony
Read article ↗
Court News
Land Added to Wakf List by a 2010 Corrigendum: Karnataka High Court Says Disputed Title and Graveyard Claims Must Go to the Wakf Tribunal
Read article ↗
Court News
CID Can’t Launch ‘Further Investigation’ on Its Own: Karnataka High Court Quashes Notices to Officials in Land-Records Case
Read article ↗
Court News
‘ED Is Not a Super Cop’: Karnataka High Court Says Enforcement Directorate Cannot File Its Own Private Complaint When Police Don’t Act, Quashes ECIR After Predicate Case Closed
Read article ↗
Court News
Mother Died Before the 2005 Amendment? Karnataka High Court Says Her Children Cannot Claim a Coparcenary Share Through Her, Rejects Partition Suit
Read article ↗
Court News
Paid Rs. 20 Lakh, Then the Cheque Was Re-Presented for the Full Rs. 1.21 Crore: Karnataka High Court Sets Aside Cheque-Bounce Conviction
Read article ↗
Court News
Surrendered at 11 a.m., ‘Arrested’ at 9:45 p.m.: Karnataka High Court Says the 24-Hour Clock Starts From Actual Restraint, Grants Bail
Read article ↗
Court News
A Valid Degree Is Enough for 3-Year LLB: Karnataka High Court Says Law University Cannot Reopen a Graduate’s 10+2 to Deny Eligibility
Read article ↗
Court News
No Number Plate Is a Traffic Offence, Not Cheating: Karnataka High Court Quashes BNS Case Against Bengaluru Biker, Imposes ₹1,500 Fine Instead
Read article ↗
Court News
Son Agreed to Move Out, Then Everyone Went to Civil Court: Karnataka High Court Says Senior Citizens Act Consent Order Can’t Be Enforced Now
Read article ↗
Court News
Husband Doubted the Child’s Paternity but Refused a DNA Test: Karnataka High Court Sets Aside His Divorce, Says Desertion Petition Came Too Early
Read article ↗