Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Property Matters

Property Matters

Partition Suit – The dispute involves partition of properties left by Late ‘R’ with the main contention over roof rights of a property in Kota and another in Jaipur – The primary issue is the valuation of roof rights for further construction and the equal distribution of property among co-sharers – The appellants argue that the valuation report failed to assess the value of roof rights, which would affect the overall property valuation and entitlement of co-sharers – The respondents maintain that the property valuation and shares were appropriately determined by the approved Valuer and upheld by both the Trial Court and High Court – The Supreme Court dismissed the appeal, finding no merit in revaluating the property or altering the determined shares of the parties – The Court emphasized the importance of family ties over property disputes and suggested alternative dispute resolution methods for amicable settlements – The Court referenced the case of Afcons Infrastructure Limited vs. Cherian Varkey Construction Company Private Limited, advocating for ADR in family-related property disputes – The Supreme Court concluded that revisiting the valuation and partition would only prolong litigation and upheld the decisions of the lower courts.

May 5, 2024 sclaw

2024 INSC 372 SUPREME COURT OF INDIA DIVISION BENCH MAHENDRA NATH SORAL AND ANOTHER — Appellant Vs. RAVINDRA NATH SORAL AND OTHERS — Respondent ( Before : Rajesh Bindal and…

Joint Family Property Matrimonial Property Matters

Suit for Partition – The Court found that ‘C’ remarriage extinguished her rights to her first husband’s property, and she could not pass on any title to the plaintiff – The Court applied the Hindu Widow’s Remarriage Act, 1856, and relevant case law to determine the impact of Chiruthey’s remarriage on her property rights – The Supreme Court concluded that the plaintiff could not inherit the property through ‘C’, as her rights were nullified upon remarriage, and the deeds did not confer valid title.

Apr 14, 2024 sclaw

2024 INSC 287 SUPREME COURT OF INDIA DIVISION BENCH KIZHAKKE VATTAKANDIYIL MADHAVAN (DEAD) THR. LRS. — Appellant Vs. THIYYURKUNNATH MEETHAL JANAKI AND OTHERS — Respondent ( Before : Aniruddha Bose…

Property Matters

“Family Feud Over Property: Kamla Nagar Goes to One Side, Malcha Marg to the Other” – The court analyzed the Registration Act’s requirements for documenting transfers of property rights and concluded that the lack of registration indicated no settlement existed – The Supreme Court set aside the High Court’s judgment regarding the Kamla Nagar property, restoring the Trial Court’s decision and confirming the appellants’ sole ownership – The decision regarding the Malcha Marg property was upheld, leaving it exclusively to the respondents.

Mar 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JUGAL KISHORE KHANNA(D) THR LRS AND ANOTHER — Appellant Vs. SUDHIR KHANNA AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah,…

Property Matters

Property Dispute – The case involves disputes over property ownership after the original owner, ‘S’, passed away in 1947 – The Court found no foundation for the plea of adverse possession in the plaintiff’s claim, as the necessary facts were not adequately pleaded or proved – The appeals were dismissed, with the Court upholding the original decrees and granting the appellant time until March 31, 2025, to vacate the property, subject to certain conditions.

Mar 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M. RADHESHYAMLAL — Appellant Vs. V SANDHYA AND ANOTHER ETC. — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Civil…

Property Matters

Land Dispute – Appeal Against High Court Order – The appellant challenges the High Court’s decision to quash a resolution for land allocation for a new primary school – The dispute involves land needed for a highway project, leading to the demolition and proposed relocation of a school – Respondents filed multiple writ petitions, with the latest being dismissed due to concealment of previous petitions and lack of notice to parties – The Supreme Court finds the High Court’s order arbitrary and sets it aside, allowing the appeal and the school’s construction on the disputed land.

Mar 12, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUNEETA DEVI — Appellant Vs. AVINASH AND OTHERS — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Civil Appeal No(s). of…

Property Matters

Punjab Pre-emption Act, 1913 – Section 8(2) – Right to pre-emption – It has been issued in exercise of powers conferred under Section 8(2) of the 1913 Act, which enables the State Government to declare by notification either no right of pre-emption or only limited right will exist in any local area or with respect to any land or property or class of land or property – it is abundantly clear that the land and the immovable property are two different terms. The immovable property is more than the land on which certain construction has been made. Guidance can also be taken from the definition of immovable property, as provided in Section 3(26) of the General Clauses Act, 1897, which includes land, means something more than the land.

Feb 18, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JAGMOHAN AND ANOTHER — Appellant Vs. BADRI NATH AND OTHERS — Respondent ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. ) Civil Appeal…

Property Matters

Property Dispute – Dispute over illegal demolition – Settlement discussions ensued between the complainants and accused, resulting in compensation to the tenants – The tenants withdrew their complaint, seeking quashing of proceedings – The Supreme Court allowed the petitions, ordering police personnel to pay compensation to the tenants, and quashing the proceedings upon depositing the specified amounts in a fund

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHATRUGHNA ATMARAM PATIL AND OTHERS — Appellant Vs. VINOD DODHU CHAUDHARY AND ANOTHER — Respondent ( Before : Vikram Nath and Satish Chandra Sharma,…

Adverse Possession Property Matters

Property Law – Whether the appellant, who purchased a plot of land through a registered sale deed in 1966, is entitled to possession of the land or whether the respondents, who claim to have been in possession since 1944, have acquired title through adverse possession – The Supreme Court allowed the appeal, set aside the judgment of the High Court, and restored the decree of the First Appellate Court in favor of the plaintiff appellant – The Court held that the plaintiff appellant was the rightful owner of the land and that the defendant respondents’ possession was not adverse.

Jan 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BRIJ NARAYAN SHUKLA (D) THR. LRS. — Appellant Vs. SUDESH KUMAR ALIAS SURESH KUMAR (D) THR. LRS. AND OTHERS — Respondent ( Before :…

Property Matters

Land Dispute – Declaration of title and possession over a property -The doctrine of merger applied, meaning lower courts’ judgments merged with the High Court’s judgment. The respondents’ argument that the High Court committed a bona fide error was rejected, and the Supreme Court allowed the appeal and set aside the High Court’s judgment in the second round. The First Appellate Court’s judgment was restored.

Jan 11, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MARY PUSHPAM — Appellant Vs. TELVI CURUSUMARY AND OTHERS — Respondent ( Before : Vikram Nath and Rajesh Bindal, JJ. ) Civil Appeal No.…

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Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

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C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw
Customs & Excise

Extended Period Of Limitation Under Proviso To Section 11A, Central Excise Act Cannot Be Invoked When Facts Are Known To Department Without Wilful Suppression A. Central Excise Act, 1944 — Section 35L — Maintainability of appeal before Supreme Court — Preliminary objection raised by Department that appeal does not come under Section 35L as issue had no relation to rate of duty or valuation — Held, issue raised regarding extended period of limitation on ground of non-inclusion of certain costs in assessable value has an inextricable link with valuation of goods for purposes of assessment — Issue raised in show cause notice fundamentally dealt with valuation of goods — Supreme Court declined to relegate matter to High Court after almost a decade of pendency — Preliminary objection rejected.

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