Supreme Court of India Judgements

47080 Judgements hosted as on 14/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Rent

Rent

Landlord & Tenant-Eviction-Arrears of Rent-Mense Profit-Tenant was in arrears of rent (Rs. 2000 p.m. from 1994)–Landlord had made submission that they have no objection if tenant continues to retain the shop on enhanced rent (Rs. 10,000/-)-Supreme Court directed tenant to deposit all arrears of rent as determined by High Court (Rs. 600O/-p.m.)”Eviction set aside.

Feb 17, 2018 sclaw

  (2017) 3 ICC 426 : (2017) 6 JT 158 : (2017) 2 LawHerald(SC) 1541 : (2017) 2 LawHerald(SC) 1158 : (2017) 1 RCR(Rent) 559 : (2017) 3 RecentApexJudgments(RAJ) 678 : (2017) 4 SCALE…

Rent

Landlord and Tenant—Estoppel—That tenant during the continuance of the tenancy is debarred on the doctrine of estoppel from denying the title of his landlord through whom he claims tenancy. Eviction—Sub-letting—Original tenant had constructed his own house elsewhere he has been residing with his wife, the accommodation of his nephew in the suit premises did amount to sub-letting,

Jan 19, 2018 sclaw

(2017) 175 AIC 209 : (2017) AIR(SCW) 1597 : (2017) AIR(SC) 1597 : (2017) 3 AllLJ 557 : (2017) 2 AllWC 2024 : (2017) 122 ALR 123 : (2017) 2…

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…

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Consumer

Consumer Protection Act, 1986 — Section 2(1)(g) — Deficiency in service — Manufacturing defect — Vehicle purchased with manufacturing defect — State Commission awarded refund of purchase price and compensation — High Court modified the order, directing refund of the principal amount without interest or compensation, citing the complainant’s refusal to accept a replacement engine — Appeal partly allowed

Apr 14, 2026 sclaw
Consumer

Consumer Protection Act, 1986 — Sections 21, 22 — Medical Negligence — Burden of Proof — Complainant failed to discharge the burden of proving medical negligence by leading cogent and convincing evidence — Mere assertions or affidavits are insufficient — Dismissed

Apr 14, 2026 sclaw
Consumer

Consumer Protection Act, 1986 — Section 21(b) — Revisional Jurisdiction — Limited scope — Cannot be invoked for setting aside orders based solely on appreciation of facts.

Apr 14, 2026 sclaw
Consumer

Consumer Protection Act, 1986 — Section 2(1)(d)(ii) — Definition of “Consumer” — Commercial Purpose — Bank Guarantees availed for the purpose of facilitating profit generation in a business transaction are not considered to be for a commercial purpose that excludes them from the definition of a consumer under the Act, especially when the dispute concerns the refund of commission for unutilized periods of such guarantees — The dominant purpose test applies, and the specific nature of the dispute regarding service charges makes the complaint maintainable — The interpretation of “commercial purpose” should not exclude disputes related to service charges for financial facilities.

Apr 14, 2026 sclaw