Rent Archives - Page 10 of 13 - Supreme Court of India Judgements

April 30, 2026 4:37 am

Eviction—Heir of Tenant—Brother of deceased lady tenant does not fall within definition of’ family’ Succession—Female Hindu—The property inherited from the husband and father-in-law would devolve upon the heirs of husband/father-in-law from whom she inherited the property and not to her parental relative.

Jan 10, 2018 sclaw

(2017) 172 AIC 145 : (2017) AIR(SCW) 915 : (2017) AIR(SC) 915 : (2017) 2 AllLJ 685 : (2017) 5 ALLMR 468 : (2017) 122 ALR 40 : (2017) 2…

Rent

Eviction–Notice–Unless the landlord has given to tenant one month’s notice expiring with a month of tenancy, he cannot any of provisions either under Tenancy Act or under TP Act.

Dec 14, 2017 sclaw

2008(1) Law Herald (SC) 427 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice R.V. Raveendran The Hon’ble Mr. Justice P. Sathasivam Civil Appeal No. 7116 of 2004…

Rent

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.

Dec 13, 2017 sclaw

2008(1) LAW HERALD (SC) 416 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice Dalveer Bhandari Appeal (civil) 56 of 2008 Sharma…

Rent

Rent Law–Eviction Proceedings–Joint Family Property–Filing of eviction suit by a junior member of the HUF–Maintainability of. Rent–Increase of–Landlord can issue a notice under section 6A of the Act for increase of rent when the petition for eviction of the tenancy was pending before the Rent Controller and where there had been an order to the tenant for deposit of rent on a month to month basis u/s 15 of the Act.

Nov 2, 2017 sclaw

2008(1) LAW HERALD (SC) 166 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.Sathasivam Civil Appeal No. 5761 of 2007 M/s…

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Rent Law–Death of the landlord during the pendency of the appeal preferred by the tenant will make no difference as his heirs are fully entitled to defend the estate.

Oct 18, 2017 sclaw

2007(5) LAW HERALD (SC) 4116 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice V.S. Sirpurkar Civil Appeal No. 5326…

Rent

Landlord & Tenant-Eviction-Arrears of Rent-Landlord made statement before High Court that they have no objection if tenant pays enhanced rent-In compliance of High Court’s order tenant deposited the amount as directed-Thereafter, landlord cannot agitate that no such concession was made

Oct 6, 2017 sclaw

2017(2) Law Herald (SC) 1541 : 2017 LawHerald.Org 526 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mr. Justice Mohan M. Shantanagoudar Civil Appeal Nos.…

Rent

Landlord & Tenants—Eviction–Bonafide requirement of landlord concurrently upheld by court– Merely because another view is possible in exercise of the revisional jurisdiction, the High Court cannot upset the factual findings.

Oct 5, 2017 sclaw

2017(3) Law Herald (P&H) 2282 (SC) : 2017 LawHerald.Org 1218 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mrs. R. Banumathi Civil Appeal No. 1384…

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Eviction–Religious Institution–The benefit that has been bestowed upon the religious institution by the Legislature cannot be ignored lightly merely because the issue was decided by way of Review Application.

Sep 22, 2017 sclaw

2007(5) LAW HERALD (SC) 3985 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.N. Agrawal The Hon’ble Mr. Justice P.P. Naolekar The Hon’ble Mr. Justice P. Sathasivam…

Rent

Rents Law–A Member of a tenant co-partnership Housing Societies is not a tenant within the meaning of section 5(11) of the Rent Act. Rents Law–The question regarding legality or otherwise of the creation of tenancy right by the Member, which amounts to transfer of interest of a Member in the property of cooperative society, can be decided by raising a dispute before the Co-operative Court.

Sep 11, 2017 sclaw

2007(5) LAW HERALD (SC) 3877 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.N. Agrawal The Hon’ble Mr. Justice P.P. Naolekar Civil Appeal Nos. 2990-2991 of 2005…

Rent

Eviction proceedings initiated by the landlord against the tenant were maintainable even if the Company was ‘sick’ under SICA and Section 22 of that Act would not operate as bar to such proceedings.

Aug 29, 2017 sclaw

2007(5) LAW HERALD (SC) 3673 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce C.K. Thakker The Hon’ble Mr. Jusitce P. Sathasivam Civil Appeal No. 2805 of…

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Accident

Motor Vehicles Act, 1988 — Section 168 — Just Compensation — Award of compensation for prosthetic limb — No fixed guidelines for compensation amount — Courts can deviate from governmental notifications if they are too low — Emphasis on “restitutio in integrum” principle to restore the claimant as close as possible to their pre-injury state — Claimants are entitled to choose private centres for prosthetic limbs and renewal costs should be considered — Compensation can be awarded for periodic replacement and maintenance of prosthetic limbs.

Apr 28, 2026 sclaw

Service

Dispute over cadre change versus mere transfer — A transfer is a change of posting within the same service without altering seniority or substantive status, differing from a cadre change which involves a structural shift between services with significant implications for seniority and promotional avenues, requiring specific authority.

Apr 28, 2026 sclaw

Evidence Act

Evidence Act, 1872 — Eyewitness testimony vs. Medical evidence — In case of conflict, eyewitness testimony, especially of an injured witness who is found to be reliable and has withstood cross — examination, is generally superior to expert medical opinion formed by an expert witness — Lack of independent witnesses does not automatically compromise the prosecution case, especially when societal realities suggest potential fear or hesitation

Apr 28, 2026 sclaw

Constitution

Protracted Government Inaction and Third — Party Rights — Despite an initial timeline of two months for an inquiry and subsequent hopes for completion within six months, the government showed significant delay, stretching over six years without a final decision — During this period, extensive third — party rights were created through land sales and construction of villas and flats by innocent purchasers — The Court observed that it’s inappropriate for a welfare state to attempt to undo decades — old transactions, especially when innocent citizens have invested their hard — earned money, and basic amenities should not be denied to occupants of constructed properties.

Apr 28, 2026 sclaw

Category: Rent

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