Rent Archives - Page 12 of 13 - Supreme Court of India Judgements

April 30, 2026 1:48 am

Transfer of Property Act, 1882 – Section – 108, 108(o) – Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 – Section – 13(1)(a) – Eviction of the tenant

May 11, 2017 sclaw

(1999) 2 JT 223 : (1998) 8 SCC 425 SUPREME COURT OF INDIA MOTIRAM DAYARAM (DEAD) BY LRS. AND ANOTHER — Appellant Vs. CHIMANLAL ATMARAM (DEAD) BY LRS. AND…

Rent

Eviction–Subletting–Private Limited Company–Merely by holding a large number of shares is not sufficient but something more is required to prove that wife of deceased original tenant is actually controlling and managing the business herself.

May 7, 2017 sclaw

2007(3) LAW HERALD (SC) 2628 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 1386 of…

Rent

Practice and Procedure–The court has power to take note of subsequent events and mould relief.

Apr 25, 2017 sclaw

2007(3) LAW HERALD (SC) 2379 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 2480…

Rent

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 – Section – 2A, 16 – Creation of short-term licences – There is, a rider to it that intimation of the grant of such licence shall be given to the District Magistrate jointly by the licensor and the licensee within one month from the date of occupation of the building or a part thereof –

Apr 24, 2017 sclaw

(1998) 9 JT 124 : (1998) 9 SCC 208 SUPREME COURT OF INDIA KAMLA DEVI — Appellant Vs. USHA SINGH AND ANOTHER — Respondent ( Before : S. P.…

Rent

Contempt–Denial to vacate premises by tenant despite Court orders–No case for initiating contempt proceedings.

Apr 24, 2017 sclaw

2007(3) LAW HERALD (SC) 2349 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice P.K. Balasubramaniyan Contempt Petition (C) No.249 of…

Rent

Eviction—Personal Necessity—Mere non-examination of the family member who intends to do the business cannot be taken as a ground for repelling the reasonable requirement of the landlord.

Apr 22, 2017 sclaw

2017(1) Law Herald (P&H) 847 (SC) : 2017 LawHerald.Org 618 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Kurian Joseph The Hon’ble Mr. Justice A.M. Khanwilkar Civil…

Rent

Eviction–Personal necessity would include re-possession of the demised premises by the landlord for the purposes of its demolition so as to widen the entrance to another building belonging to the landlord.

Apr 16, 2017 sclaw

2007(2) LAW HERALD (SC) 1789 IN THE SUPREME COURT OF INDIA Before The Honb’le Mr. Justiec B.P. Singh The Honb’le Mr. Justiec Harjit Singh Bedi Civil Appeal No. 6347…

Rent

Eviction—Bonafide requirement—Demolition and reconstruction— An intention to put the building to better use by way of earning better income consistent with the developments in the locality, cannot be held to be not a bona fide intention.

Apr 15, 2017 sclaw

2007(2) LAW HERALD (SC) 1767 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 1829 of…

Rent

Eviction—Husband of landlady running business of repair of fire aims—For setting her son in same business, she requires separate vacant shop— Need is bona fide.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1322 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…

Rent

Eviction—The order of eviction could not been passed in a summary way without adjudicating the question whether the tenant had any defence available.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 1026 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Civil Appeal No. 895…

You missed

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

You missed