Supreme Court of India Judgements

47195 Judgements hosted as on 25/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Rent

Rent

Eviction–Amendment of Section 13 of the East Punjab Rent Act restricting the landlord from seeking eviction of a tenant from non-residential premises held, as unconstitutional–Correct interpretation of bonafide requirement of a landlord of a residential building must include a non-residential building

Nov 15, 2018 sclaw

2010(1) LAW HERALD (SC) 299 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice V.S. Sirpurkar Civil Appeal No. 8417 of 2009…

Rent

First appellate court is the last court on facts. We find no perversity in the findings of the first appellate court. The said court has found on admission ” that there was landlord-tenant relationship. After entering such a finding only, the eviction was ordered on the ground of arrears of rent.

Sep 23, 2018 sclaw

2018(3) Law Herald (SC) 1935 : 2018 LawHerald.Org 1408 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mrs. Justice R. Banumathi Civil Appeal No. 5823…

Rent

Landlord & Tenant–Eviction–Parting with Possession-Appellant took shop for running ration shop in 1964-He entered into partnership in 1977 and parted with possession without consent of landlord-­ Eviction upheld on ground of parting with possession without the consent of landlord without adjudicating about the genuineness of the partnership agreement. 

Jul 3, 2018 sclaw

  (2017) 179 AIC 245 : (2017) AIR(SCW) 3353 : (2017) AIR(SC) 3353 : (2017) AllSCR 1621 : (2017) 125 ALR 186 : (2017) 3 ARC 15 : (2017) 3…

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Land Acquisition

Land Acquisition and Development — Public Purpose De-reservation — Subject land originally earmarked for High School was de-reserved by competent authority due to insufficient area; subsequent sale to private individuals was upheld by civil courts and its finality was not challenged.

Apr 25, 2026 sclaw
Contempt

Contempt of Courts Act, 1971 — Sections 2(c), 19 — Criminal Contempt — Scandalising the court — An advocate’s public allegations against a sitting judge, made via a press conference and repeated in court applications, can constitute criminal contempt by scandalising the court, lowering its authority, and interfering with judicial proceedings — Such conduct is unbecoming of a legal professional and undermines public confidence in the judiciary.

Apr 25, 2026 sclaw
Service

Recruitment Rules and Advertisement — Essential Qualifications — Work Experience — In absence of a specific rule or advertisement provision, a recruiting agency cannot relax essential eligibility criteria by treating a higher qualification as a replacement for a mandatory essential qualification — A preference for a higher qualification operates only for eligible and meritorious candidates and does not override or supplant the primary requirement of essential eligibility.

Apr 25, 2026 sclaw
Labour Cases

Industrial Disputes Act, 1947 — Section 10 — Relief of back wages and regularisation — Employee illegally terminated, ordered reinstatement with back wages by Labour Commissioner and Industrial Court — Employer challenged, but interim order for back wages deposit was made and employee reinstated as daily wager — Employee sought regularisation after completing 180 days of service, granted by Industrial Court from the date of 180 days completion as per settlement clause — Employer failed to comply timely, only regularising employee on a sanctioned post after many years, imposing new conditions contrary to prior orders — Supreme Court held that employer cannot impose new conditions limiting regularisation contrary to earlier unchallenged orders and settlement terms, and reversed High Court’s decision setting aside back wages order.

Apr 25, 2026 sclaw