May 5, 2024 6:11 pm

Respondent themselves have prayed for mense profits @ Rs. 900/- pm and while granting SLP Supreme Court has directed to deposit Rs. 900/- pm and fact that son of the appellant has inducted a tenant in a premises, adjacent to tenanted premises @ Rs. 20,000/- pm–Interim order of depositing Rs. 20,000/- pm charges to Rs. 5,000/- pm.

Bysclaw

Dec 13, 2017

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

By sclaw

Related Post

“Court-Approved Agreement Reached in Eviction Case Involving Religious Endowment Property” Hindu Religious and Charitable Endowments Act, 1959 – Section 78 – Order of Ejectment – The tenants were declared as encroachers under the Hindu Religious and Charitable Endowments Act, 1959, and the High Court ordered them to vacate the premises – The tenants challenged the order in the before this Court – Amicable Resolution

Mar 8, 2024 sclaw

Delhi Rent Control Act, 1995 – Ejectment – Landlords and the tenant of a bungalow in Delhi – Dispute is about the ejectment of the tenant from the demised premises – The High Court of Delhi remanded the matter to the Rent Controller for adjudication under the Delhi Rent Control Act, 1995 – The tenant is occupying the demised premises at a monthly rental of Rs.3,328/- since 1972 – Settlement Terms

Mar 8, 2024 sclaw

Maharashtra Rent Control Act 1999 – Section 16(1)(i) – When landlord may recover possession – The Bombay High Court, in a judgment dated 4th August 2015, set aside the eviction decrees passed against the tenants in two separate suits filed by the landlords – this Court set aside the eviction decrees and remanded the cases back to the trial court for fresh consideration

Feb 4, 2024 sclaw

Categories

Archives

You missed

“Reinstatement Value Clause Upheld: Supreme Court Decides Fire Insurance Dispute, Dismisses Insured’s Claim for Higher Compensation” Insurance Act, 1938 – Section 64 UM(2) – Insurance Policy – Dispute regarding an insurance claim settlement after a fire incident – The primary issues revolve around the applicability of the Reinstatement Value Clause in the insurance policy, the correct method of calculating depreciation, and the settlement amount – Appellant contends that the claim was settled correctly by applying a 60% depreciation rate and challenges the NCDRC’s order which partly allowed the insured’s complaint – Respondent argues for a higher compensation, claiming that the base figure for depreciation calculation should have been higher and that the depreciation rate should be 32%. – The Supreme Court allowed Appellant’s appeal, set aside the NCDRC’s order, and upheld the depreciation rate at 60%, concluding that the claim was rightly settled at Rs.7.88 crores – The Court found that the Reinstatement Value Clause was part of the policy and that the insured was unable or unwilling to reinstate the property, thus justifying the depreciation basis for settlement – The Court rejected the application of the Oswal Plastic Industries judgment to this case and found no breach of IRDA Regulations – The Supreme Court concluded that appellant’s settlement of the claim was justified, and the appeals filed by the insured were dismissed – The original complaint before the NCDRC was also dismissed.

May 5, 2024 sclaw

“High Court’s Order Quashing Dowry Harassment Case Partially Overturned by Supreme Court: Jurisdictional and Procedural Issues Analyzed” Penal Code, 1860 (IPC) – Sections 323, 498A, 504 and 506 – Dowry Prohibition Act, 1961 – Sections 3 and 4 – Jurisdiction – The appellant challenges the High Court’s order quashing proceedings against respondents for offences under IPC and Dowry Prohibition Act due to alleged dowry harassment – The appeal raises questions about the correctness of the High Court’s order based on non-compliance with Section 41A Cr.P.C., omnibus allegations, and jurisdiction of the Jamshedpur court – The appellant contends that the High Court erred in quashing the proceedings, arguing that the complaint discloses offenses and the Jamshedpur court has jurisdiction – Respondents support the High Court’s decision, arguing that the arrests were made without due process, the Jamshedpur court lacks jurisdiction, and the complaint contains general allegations – The Supreme Court partly allows the appeal, setting aside the quashing order against respondent Nos. 3, 4, and 8, while upholding it for respondent Nos. 5 to 7 – The Court finds that the allegations against respondent Nos. 3, 4, and 8 are specific enough to warrant investigation, and the Jamshedpur court has jurisdiction as the appellant resides there – The Court emphasizes that quashing proceedings requires careful consideration and cannot be based on a mini trial or premature merits assessment – The Supreme Court’s decision reinstates proceedings against certain respondents and clarifies jurisdictional and procedural aspects of the case.

May 5, 2024 sclaw

Stamp Act State Laws

“Supreme Court Clarifies State’s Power to Levy Stamp Duty on Insurance Policies” Stamp Act, 1899 – Rajasthan Stamp Law (Adaptation) Act, 1952 – Power to levy and collect stamp duty – The primary issues are the legislative competence of the State to levy stamp duty on insurance policies and the applicability of the Rajasthan Stamp Law (Adaptation) Act, 1952 or the 1998 Act – LIC contends that the state lacks legislative competence to impose stamp duty on insurance policies and challenges the demand for stamp duty payment for policies issued using stamps purchased from Maharashtra – The State of Rajasthan argues that it has the power to collect stamp duty on insurance policies under Entry 44 of List III, as per the rate prescribed by the Parliament under Entry 91 of List I – The Supreme Court dismissed the appeals, upheld the High Court’s judgment, and affirmed the state’s power to levy stamp duty. However, it directed that the state shall not demand and collect the stamp duty as per the orders dated between 1993-94 and 2001-02 – The Court reasoned that the state has the legislative competence to impose and collect stamp duty on insurance policies, and the 1952 Act applies to the case – The Court analyzed the constitutional provisions and previous judgments to conclude that the state can impose stamp duty using rates prescribed by the Parliament – The Supreme Court concluded that while the state’s power to levy stamp duty is upheld, the specific demands for stamp duty payment in this case were set aside due to the circumstances presented.

May 5, 2024 sclaw

“Supreme Court Overturns Lower Courts, Orders Trial for Alleged Marriage Fraud and Conspiracy (IPC Sections 420 & 120-B)” Penal Code, 1860 (IPC) – Sections 420 read with Section 120-B – The appellant challenged lower courts’ orders regarding the summoning of respondents for alleged dishonest inducement in a marriage – The appellant claimed he was deceived into marrying a married respondent and that all respondents conspired to induce him into marriage and leave him with a significant sum of money – The respondents argued that there was no concealment or cheating, as all facts were disclosed to the appellant from the beginning – The Supreme Court allowed the appeal, set aside the orders of the High Court and Sessions Court, and restored the Magistrate’s order for the respondents to face trial – The court found that a prima facie case was made out for issuing process against the respondents, and the lower courts’ approach was not legally sustainable – The court concluded that the respondents should face trial for the alleged offences, and the case will be decided on its merits based on the evidence presented by the parties.

May 5, 2024 sclaw