Supreme Court of India Judgements

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Rent

Under WBPT Act, non-spouse heir tenancy expires after 5 years. Admitting facts proving expiry justifies O.12 R.6 eviction decree. Party cannot approbate/reprobate Act’s applicability.

Bysclaw

Apr 14, 2025

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By sclaw

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Rent State Laws

U.P. Urban Premises Rent Control Ordinance, 2021 — Section 21(2) — Eviction proceedings — Landlord-tenant relationship established and affirmed up to Supreme Court — Tenant’s subsequent restoration application before Rent Authority, challenging sale deed validity, was an abuse of process and overreaching court orders — Rent Authority’s order setting aside eviction was void for lack of jurisdiction, as title dispute is purview of Civil Court, not Rent Authority — Judicial discipline and adherence to law require subordinate authorities to follow higher court orders

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Property Matters Rent

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Scope and Applicability — Overriding Effect over State Rent Control Legislations — Whether PP Act 1971 prevails over State Rent Control Acts (such as Maharashtra Rent Control Act, 1999 or Delhi Rent Control Act, 1958) regarding eviction from ‘Public Premises’ defined under Section 2(e) — Both PP Act 1971 and State Rent Control Acts are special laws; conflict resolved by legislative purpose and policy, which dictates that PP Act 1971 must prevail — A person in unauthorised occupation of public premises cannot invoke the protection of the Rent Control Act. (Paras 2, 5.6.3, 5.7.1, 5.8.2, 13(i), 13(ii), 13(iv))

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Rent

Kerala Buildings (Lease and Rent Control) Act, 1965 (Act, 1965) — Sections 12 and 18 — Eviction for non-payment of rent — Procedure under Section 12 in Appeal against Section 12(3) eviction order — Whether the entire summary procedure under Section 12 must be repeated before the Rent Control Appellate Authority when challenging an eviction order passed under Section 12(3) — Held: A fresh application under Section 12(1) of the Act is not mandatory when challenging an eviction order under Section 12(3) before the Appellate Authority — Rent Control Appellate Authority is not the Court of first instance and only tests the exercise of jurisdiction and power by the Rent Control Court; it is not required to re-determine the issue of default or outstanding amount of rent — Insisting on repeating the entire Section 12 procedure would be superfluous, unnecessary, contrary to the statute’s spirit, and lead to an absurd/unjust result, akin to turning the summary procedure on its head.

Nov 23, 2025 sclaw

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Land Acquisition National Highways Authority Act

National Highways Act, 1956 — Amendments and compensation provisions — Section 3-J introduced in 1997 removed applicability of Land Acquisition Act, 1894 (1894 Act) provisions for solatium and interest — Overturned by various High Courts, including reading down Sections 3-G and 3-J to grant solatium and interest — Subsequently, Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (2013 Act) and its amended provisions extended to NH Act — Court clarified that landowners acquired lands under NH Act between 1997 and 2015 are entitled to solatium and interest — Review Petition filed by NHAI arguing financial burden was underestimated rejected, but clarification on delayed claims issued.

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Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102 — Applicability — Provision contemplates a situation where a judgment debtor transfers property after institution of suit to a person who then obstructs execution — Not applicable where respondents derived title from independent registered sale deeds, not from the judgment debtor.

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Land Acquisition Act, 1894 — Section 28-A — Re-determination of compensation — Second application for re-determination based on High Court award maintainable even after accepting compensation based on Reference Court award — Principle of merger means appellate court’s award supersedes earlier award, entitling landowners to benefit from higher compensation — Object of Section 28-A is to ensure equality in compensation among similarly placed landowners.

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Mar 29, 2026 sclaw