Court News
Stitching at Home Doesn’t Mean She Needs No Shop: Delhi High Court Upholds Eviction From Nai Sarak Shop for Landlady’s Tailoring Business
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
evictionClear topic ×
29 articles
Court News
Bought in 1984, Still Not Vacated: Supreme Court Restores Eviction for Neurosurgeon Son’s Clinic, Says Long Litigation Can’t Defeat a Landlord’s Need
Read article ↗
Court News
Living Below a Leaking Tailing Dam: Chhattisgarh High Court Upholds Eviction of Tribal Families Near NMDC Bacheli, Orders Medical Care and Compensation
Read article ↗
Court News
Son Agreed to Move Out, Then Everyone Went to Civil Court: Karnataka High Court Says Senior Citizens Act Consent Order Can’t Be Enforced Now
Read article ↗
Court News
SDM Found Neither Ownership Nor Threat Verified, DM Ordered Eviction Anyway: Delhi High Court Quashes Order Against Visually Disabled Daughter
Read article ↗
Court News
90-Year-Old Air Force Veteran Gets His Upper Floors Back: Punjab and Haryana High Court Upholds Senior Citizens Tribunal’s Order Against Son
Read article ↗
Court News
Sons Gave Up Their Share to Mother, Then She Sought Daughter-in-Law’s Eviction: Delhi High Court Sets Aside Senior Citizens Act Order
Read article ↗
Court News
Chandni Chowk Shop Must Be Vacated for Landlord’s Grandson: Delhi HC Says a Vacant Shop Elsewhere Is Not Automatically Suitable
Read article ↗
Court News
Claim Your Daughter Forged the Gift Deed? Allahabad High Court Says the Senior Citizens Tribunal Can’t Decide That — Go to a Civil Court
Read article ↗
Court News
Owning the Flat Isn’t Enough to Evict Your Son: Delhi High Court Upholds Refusal of Eviction Under Senior Citizens Act Amid Pending Family Property Suit
Read article ↗
Court News
Must a Tenant Get Notice Before an Eviction Decree Is Executed? MP High Court Disagrees With Earlier Ruling, Refers Question to Larger Bench
Read article ↗
Court News
‘Son Has No Right to Live in Father’s House’: Bombay High Court Orders Son to Vacate Elderly Father’s Self-Acquired Home Within a Month, Imposes ₹20,000 Costs
Read article ↗