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

Agreement to sell – Joint Hindu Family Property – Agreement to sell cannot be set aside on the ground of absence of legal necessity – whether the alienation was in need for legal necessity as enumeration on what would be legal necessity is unpredictable and would depend upon facts of each case.

Dec 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BEEREDDY DASARATHARAMI REDDY — Appellant Vs. V. MANJUNATH AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Civil Appeal…

Specific Performance

Specific performance of Agreement – Not to grant the decree of specific performance despite the execution of the agreement to sell is proved; part sale consideration is proved and the plaintiff is always ready and willing to perform his part of the contract would encourage the dishonesty. In such a situation, the balance should tilt in favour of the plaintiff rather than in favour of the defendant – executant of the agreement to sell, while exercising the discretion judiciously. HELD Section 10(a) and now the specific performance is no longer a discretionary relief. As such the question whether the said provision would be applicable retrospectively or not and/or should be made applicable to all pending proceedings including appeals is kept open. However, at the same time, as observed hereinabove, the same can be a guide.

Oct 30, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUGHAR SINGH — Appellant Vs. HARI SINGH (DEAD) THROUGH LRS. AND OTHERS — Respondent ( Before : M.R. Shah and Aniruddha Bose, JJ. )…

Specific Performance

Land Acquisition – Specific performance – Power to award compensation-Decree for compensation is passed as an alternate decree and in lieu of the decree for specific performance – High Court has rightly observed and held that the plaintiff shall be entitled to the entire amount of compensation awarded under the Land Acquisition Act together with interest and solatium.

May 2, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUKHBIR — Appellant Vs. AJIT SINGH — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R. Shah, JJ. ) Civil Appeal No. 1653…

Specific Performance

A suit for specific performance cannot be dismissed on the sole ground of delay or laches – Escalation of prices cannot be the sole ground to deny specific performance -However, an exception to this rule is where an immovable property is to be sold within a certain period, time being of the essence, and it is not found that owing to some default on the part of the plaintiff, the sale could not take place within the stipulated time.

Apr 11, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH A.R. MADANA GOPAL ETC.ETC. — Appellant Vs. M/S RAMNATH PUBLICATIONS PVT. LIMITED AND ANOTHER — Respondent ( Before : L. Nageswara Rao and S.…

Specific Performance

Suit for specific performance filed within limitation cannot be dismissed on the sole ground of delay or laches. HELD discretion of the Court whether some additional amount ought or ought not to be paid by the plaintiff once a decree of specific performance is passed in its favour, even at the appellate stage.

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH FERRODOUS ESTATES (PVT.) LIMITED — Appellant Vs. P. GOPIRATHNAM (DEAD) AND OTHERS — Respondent ( Before : R.F. Nariman and Navin Sinha, JJ. )…

Specific Performance

Clever ploys cannot always pay dividends. HELD a short-cut was found by the petitioner/plaintiff to retain the plaint as such, but to seek permission to pay deficit court fee, as though what was filed in the first instance was actually a suit for specific performance. Such a dubious approach should not be allowed .

Feb 10, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ATMA RAM — Appellant Vs. CHARANJIT SINGH — Respondent ( Before : N.V. Ramana and V. Ramasubramanian, JJ. ) Special Leave Petition (C) No.27598…

Specific Performance

Limitation Act, 1963 – Section 5 – Civil Procedure Code, 1908 (CPC) – Section 115 – Specific Relief Act, 1963 – Section 20 – Decree of possession by way of specific performance of the Agreement of Sale – Where the defendant No.2 (the appellant herein) had contested the suit and had put forth the contention that he was a bonafide purchaser without notice HELD the Courts below have on the contrary concluded that the defendants No.1 and 2 being of the same village, the defendant No.2 would have knowledge of the agreement entered into by the defendant No.1 in favour of the plaintiff – Such conclusion is only an assumption

Jan 28, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUKHWINDER SINGH — Appellant Vs. JAGROOP SINGH AND ANOTHER — Respondent ( Before : R. Banumathi and A.S. Bopanna, JJ. ) Civil Appeal No.…

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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.

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