Bombay Municipal Corporation Act, 1888 – Section 351 – Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 – Section 3Z(2)(i) – Transferable Development Rights – legal heirs of the original owner of the land were the petitioners in one writ petition and eleven persons claiming to be the tenants, were the petitioners in the other writ petitions – Insofar as persons claiming to be the owners of the land are concerned, the Municipal Corporation itself had conceded before the High Court that they were willing to offer TDR.
SUPREME COURT OF INDIA FULL BENCH MUNICIPAL COMMISSIONER, MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS — Appellant Vs. PANNA MAHESH CHANDRA DAVE AND ANOTHER — Respondent ( Before : N.V.…
Subsistence of Contractual Tenancy does not debar a landlord from filing for enhanced rent, Supreme Court
Subsistence of Contractual Tenancy does not debar a landlord from filing for enhanced rent, Supreme Court Sanya Talwar Jan 31, 2020, 8:55 AM IST The Supreme Court on Thursday observed…
MV Act -Claimant’s Cross Objection For Enhanced Compensation Maintainable In Insurer’s Appeal Against Award : SC Hheld that claimant in a motor accident compensation case can file cross-objection in an appeal filed by the insurer against the award.
MV Act -Claimant’s Cross Objection For Enhanced Compensation Maintainable In Insurer’s Appeal Against Award : SC [Read Judgment] LIVELAW NEWS NETWORK 30 Jan 2020 11:45 PM The Supreme Court has…
SC Dismisses Curative Petition Filed By Nirbhaya Convict Akshay
SC Dismisses Curative Petition Filed By Nirbhaya Convict Akshay LIVELAW NEWS NETWORK 30 Jan 2020 1:56 PM A 5-judge bench of the Supreme Court on Tuesday dismissed the curative petitions…
Coverage Of ‘Flood & Inundation’ Insurance Includes Damage Caused By Heavy Rains And Not Just Overflowing Of River : SC
Coverage Of ‘Flood & Inundation’ Insurance Includes Damage Caused By Heavy Rains And Not Just Overflowing Of River : SC [Read Judgment] LIVELAW NEWS NETWORK 28 Jan 2020 7:01 PM…
IMP :: Anticipatory Bail Cannot Be Limited To A Fixed Period Except In Special And Peculiar Circumstances: SC HELD anticipatory bail should not invariably be limited to a fixed period. But if there are any special or peculiar features necessitating the court to limit the tenure of anticipatory bail, it is open for it to do so, life or duration of an anticipatory bail order does not end normally at the time and stage when the accused is summoned by the court, or when charges are framed, but can continue till the end of the trial except in special and peculiar cases.
Anticipatory Bail Cannot Be Limited To A Fixed Period Except In Special And Peculiar Circumstances: SC Ashok Kini 29 Jan 2020 5:25 PM The Supreme Court has held that…
Uttar Pradesh Industrial Development Act, 1976 – Sections 3, 5, 16 and 19 – Uttar Pradesh Urban Planning and Development Act, 1973 – Section 41 – Appointment – lacks necessary qualification of 8 years experience and shall be eligible for being considered for promotion in 2021
SUPREME COURT OF INDIA DIVISION BENCH SHRIPALBHATI AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : Mohan M. Shantanagoudar and Krishna Murari, JJ. )…
NIRBHAYA CASE : Constitution of India, 1950 – Articles 32, 72 and 161 – Mercy petition – Delay in disposal of mercy petition may be a ground calling for judicial review of the order passed under Article 72/161 of the Constitution – But the quick consideration of the mercy petition and swift rejection of the same cannot be a ground for judicial review of the order
SUPREME COURT OF INDIA FULL BENCH MUKESH KUMAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : R. Banumathi, Ashok Bhushan and A.S. Bopanna, JJ. )…
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
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.…
Section 9 of the Madras City Tenants’ Protection Act, 1921 HELD ‘actual physical possession of land and building’ would mean and require the tenant to be in actual physical possession. The provisions would not be applicable if the tenant is not in actual physical possession and has given the premises on lease or licence basis to a third party.
SUPREME COURT OF INDIA FULL BENCH BHARAT PETROLEUM CORPORATION LIMITED — Appellant Vs. R. CHANDRAMOULEESWARAN AND OTHERS — Respondent ( Before : N.V. Ramana, Sanjiv Khanna and Krishna Murari, JJ.…