Court News
Supreme Court Affirms Co-Owner Rights: Eviction Suits Valid Without Exclusive Title
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Rent Control ActClear topic ×
10 articles
Court News
Supreme Court Affirms Heirs’ Right to Amend Eviction Suits
Read article ↗
Court News
Leasehold Battles in Court: Supreme Court Clarifies Property Rights
Read article ↗
Court News
Landlord’s Need Fixed at Filing Date, Rules Supreme Court
Read article ↗
Court News
Meera Devi (D) Thr. Lr. v. Dinesh Chandra Joshi (D) Thr. Lrs: Supreme Court Orders Eviction for Rent Default
Read article ↗
Court News
Kerala High Court: Forcible Eviction Disputes Not Arbitrable Despite Lease Arbitration Clause
Read article ↗
Court News
Supreme Court: Tenant Cannot Dictate Landlord’s Property Choice, Eviction Ordered in Landmark Case
Read article ↗
Court News
Supreme Court Ruling 2025: Tenants Cannot Dictate Landlord’s Choice of Property or Business
Read article ↗
Court News
Delhi High Court Allows Landlady to Evict Tenant for Husband’s Dry Fruit Business, Affirms Bona Fide Requirement Under Rent Control Act
Read article ↗
Court News
Delhi High Court: Landlords’ Rights Under Rent Control Act Cannot Be Waived by Contract
Read article ↗