Satyanarayan More & Anr Vs Milagrina Rose Correia @ Millie Correia
.... islations starting with an assumption that an equal treatment has been meted out to both the sections of the society. In spite of the overall balance tilting in favour of the tenants, while interpreting such of the provisions as take care of the interest of landlord the Court should not hesitate ...
Calcutta High Court
Vinod Kumar Vs Ashok Kumar Gandhi
.... pronounce on the classification in Section 14(1)(e) nor was required to consider striking down of the provisions. In any view of the matter, the observation in paragraph 39, Gian Devi Ananad justified that there is ground to seek eviction on bona fide need. Thus, Satyadevi Sharma seeks support of ...
Supreme Court Of India
Motabhai Paras Private Limited Vs Western Paper and Yarn Pvt. Ltd.
.... facts and circumstances were totally different than the present one, except that was also a case of agreement for Business Service Centre. There was no order of handing over of the possession and/or of the eviction passed by the Arbitrator, as done in the present case. 15. I have also in Genesis ...
Bombay High Court
Mrs. Saradamani Kandappan Vs Mrs. S. Rajalakshmi and Others <BR>Mrs. S. Rajalakshmi and Others
.... d legislation, may in course of time, become discriminatory and liable to challenge on the ground of its being violative of Article 14. (Emphasis supplied) 26.2) In 294561 a three Judge bench of this Court considered the validity of determination of standard rent by freezing or pegging d ...
Supreme Court Of India
The State of Maharashtra and Another Vs Super Max International Pvt. Ltd. and Others
.... ncy does enjoy an estate or interest in the tenanted premises. This interest or estate which the tenant under the Act despite termination of the contractual tenancy continues to enjoy creates a heritable interest in the absence of any provision to the contrary. We have earlier noticed the decision o ...
Supreme Court of India
Smt. Leelabai Gajanan Pansare and Others Vs The Oriental Insurance Co. Ltd. and Others
.... India was a company as defined in Clause (i) of Sub-section (1); (3) Every private company, existing on the commencement of the Companies (Amendment) Act, 2000, with a paid-up capital of less than one lakh rupees, shall, within a period of two years from such commencement, enhance its paid-up cap ...
Supreme Court of India
The Municipal Corporation of Brihanmumbai, The Municipal Commissioner, The Deputy Assessor and Collector (City) and The Asstt. Assessor and Collector Vs Dalamal Tower Premises, Co-operative society Limited, Ramesh Ramchandani, the Secretary, Dalamal Tower Premises Co-operative Society Limited and The State of Maharashtra
.... nnual rent for which such land or building might reasonably be expected to let from year to year". That is the touchstone for fixing the rateable value in the Act. Where the property is controlled by the Rent Control Act, the rateable value cannot be more than the fair or standard rent which can be ...
Bombay High Court
Dr. Yeshwant G. Bodhe Vs Shri D.S. Rajapurkar, Court Receiver, High Court of Bombay and Shri Hansraj Mishrimal Jain (since deceased by his heirs and legal representatives Smt. Kanuyabai Hansraj Jain and Others)
.... pointed by the High Court is entitled to withdraw the rent deposited by the defendant. By the demand notice Exh.33 dated 7/12/1977, the plaintiff has called upon the defendant to pay the total Rs. 53,085.65 Whereas the defendant has deposited total Rs. 62,686/- in the interpleader suit and paid Rs. ...
Bombay High Court
The Municipal Corporation, D.M. Sukthankar and V.S. Jakkal Vs State Bank of India, Mrs. Tarabai Madhavrao Ghatate, Mr. Narayanrao Madhavrao Ghatate, Mr. Shridhar Madhavrao Ghatate and Mrs. Laxmibai Krishnarao Ghatate
.... e premises. The Division Bench has further held that while considering what would be the standard rent for fixing rateable value of the property it cannot be assumed that the agreed rent would be a measure of standard rent. 13. As stated earlier in the case of Corporation of Calcutta v. Padma Deb ...
Bombay High Court
Prabodh N. Shah Vs S.B.I. and Others
.... er Summons. In the Chamber Summons, which was filed with a prayer to set aside the report of the Court Receiver, the appellant took a clear plea that the monthly rent which he was paying to the landlord was Rs. 2500/- and such rent could not have been increased by the Court Receiver in contravention ...
Supreme Court of India
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