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: Specific Performance

Specific Performance

Specific performance – There is no doubt that the claim of purchaser is hit by delay and laches on their part as they did not take appropriate measures within the stipulated time and filing of the suit was delayed by almost five years – It is not an appropriate case for granting relief to the purchaser in terms of Section 12 of the Specific Relief Act, 1963 as the claim of the purchaser is barred by delay, laches and limitation.

Aug 28, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH SMT. KATTA SUJATHA REDDY AND ANOTHER — Appellant Vs. SIDDAMSETTY INFRA PROJECTS PVT. LTD.AND OTHERS — Respondent ( Before : N.V. Ramana, CJI., Krishna…

Specific Performance

Specific performance -There is a distinction between readiness and willingness to perform the contract and both ingredients are necessary for the relief of Specific Performance – While readiness means the capacity of the Plaintiff to perform the contract which would include his financial position, willingness relates to the conduct of the Plaintiff.

Jul 17, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH U.N. KRISHNAMURTHY (SINCE DECEASED) THR. LRS. — Appellant Vs. A. M. KRISHNAMURTHY — Respondent ( Before : Indira Banerjee and Hrishikesh Roy, JJ. )…

Specific Performance

Specific performance of agreement – Agreement to sell – Three Courts below have recorded the concurrent findings of facts in favour of the respondent-plaintiff with regard to the respondent having proved his readiness and willingness to perform his part of contract, – Appeal dismissed

Apr 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATNAM SINGH — Appellant Vs. SATNAM SINGH — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. ) Civil Appeal No. 8037…

Specific Performance

Specific performance of agreement to sell – Relief of – Merely because in the document the purpose of sale of the property was stated to be for the marriage expenses, the document which otherwise can be said to be an agreement to sell, will not become a loan agreement and/or security document

Mar 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KIRPAL KAUR AND ANOTHER — Appellant Vs. RITESH AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal…

Specific Performance

Specific Relief Act, 1963 – Sections 21, 21(4) and 21(5) – Claim for damages in lieu of specific performance of contract – Appellant did not claim any relief for damages – Even in the appeal filed by the Appellant, no relief for damages was claimed by the Appellants – Appellant not entitled for damages – Appeal dismissed.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNIVERSAL PETRO CHEMICALS LIMITED — Appellant Vs. B. P. PLC AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ.…

Specific Performance

Held, In evaluating whether the plaintiff was ready and willing to perform his obligations under the contract, it is not only necessary to view whether he had the financial capacity to pay the balance consideration, but also assess his conduct throughout the transaction – the escalation of the price of the suit property, and whether one party will unfairly benefit from the decree – Remedy provided must not cause injustice to a party, specifically when they are not at fault.

Jan 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHENBAGAM AND OTHERS — Appellant Vs. KK RATHINAVEL — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and A.S. Bopanna, JJ. ) Civil Appeal…

Specific Performance

Suit for specific performance – Agreement to sell – whether the agreement to sell in this case is in the teeth of Section 23 of the Contract Act – Contract was unenforceable for reason that it clearly, both expressly and impliedly, would defeat the object of the Rules, which are statutory in nature – Suit specific performance was not maintainable – Appeal allowed.

Jan 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH G.T. GIRISH — Appellant Vs. Y. SUBBA RAJU (D) BY LRS AND ANOTHER — Respondent ( Before : K.M. Joseph and Pamidighantam Sri Narasimha,…

Specific Performance

A bona fide purchaser long prior to the institution of the suit for specific performance by the Respondent, specific performance could not be enforced against her or her transferees as they would fall within the exception of transferee for value who had paid money in good faith and without notice of the original contract – Appellant would fall within the exception set out in Section 19(b) of the Specific Relief Act, being transferees who had paid money in good faith and without notice of the original contract.

Jan 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SEETHAKATHI TRUST MADRAS — Appellant Vs. KRISHNAVENI — Respondent ( Before : Sanjay Kishan Kaul and M.M. Sundresh, JJ. ) Civil Appeal Nos. 5384-5385…

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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.

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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.

Aug 16, 2026 sclaw