Pawan Kumar Through His Lrs Vs Harnarain Dass Charitable Trust
.... there is no finding of fact recorded at all by the learned ARC. This, as per him, is, prima facie, an error apparent on the face of the record requiring this Court to not only admit the main revision petitions, but also grant immediate stay from eviction. Learned counsel vehemently argued that ...
Delhi High Court
Kumari Gayatri Tripathi Vs Trust Mandir Shri Ramchanderji (Regd.)
.... ion of the Controller obtained in the prescribed manner, re-let the whole or any part of the premises within three years from the date of obtaining such possession, and in granting such permission, the Controller may direct the landlord to put such evicted tenant in possession of the premises. ...
Delhi High Court
Narendra Kumar Jain Vs Harsh Pratap Seonie & Ors
.... h sub-letting and notify the termination of such sub-tenancy within one month of such termination.” [Emphasis supplied] 13.2 The DRC Act, thus, provides for a two-step mechanism for creation of a sub-tenancy: (i) Prior consent of the landlord in writing; and (ii) A notice o ...
Delhi High Court
Bundu Khan (Deceased) Thr Lrs & Ors Vs Sneh Mehta
.... e said documents, as the respondent does not dispute the fact that the rent of the suit property was in fact less than Rs. 3,500/- per month. 31. The sole contention advanced by Mr. Absar Ahmed is that the rent of the suit property being less than Rs. 3,500/- per month, by application of Se ...
Delhi High Court
Indira Kumari(Deceased) Thr Lr Vs Bimla Rani (Deceased) Thr Lrs & Ors
.... rd would have been to file a civil suit for possession and had such a civil suit been filed, the tenants were precluded from taking a defence under Section 50 of the DRC Act. (ii) Once an eviction petition has been allowed under Section 14(1)(a) of the DRC Act, benefit of Section 14(2) of ...
Delhi High Court
Ravinder Kumar Dhariwal & Anr. Vs Union Of India & Ors.
.... sonal and structural, general observations on ‘how a person ought to have behaved’ cannot be made. 54. The legislative framework and decisions of this Court on the impact of ‘barriers’ or circumstances on the mental health of an individual have been discussed above. When the interaction wit ...
Supreme Court Of India
Ram Kishan (Deceased) Thr Lrs Vs Kanwar Inderjit Singh
.... he submits that even condonation under Item 99 of the 1983 Notification requires the tenant to be residing in the premises. She relies upon the order dated 22nd December, 2014, wherein the RTI response has been obtained by the landlord from the Health Officer, Karol Bagh Zone, MCD, that no one i ...
Delhi High Court
Parul Prakash (Female) Vs Anil Prakash And Others
.... ned in the Transfer of Property Act, 1882 (Act No.IV of 1882), or in the Code of Civil Procedure, 1908.” 54. The implications of Section 34 (1), is to be read with Section 38, is yet against to be read in its applicability with regard to the authorities created under the Act, who had to gov ...
Uttarakhand High Court
Manish Kumar Vs Union Of India And Another
.... of Section 21(6A) and 25A based on the experience of the Legislature as also the Report of the Expert Body. This certainly is a highly important input which persuades us further that the classification in regard to these classes of financial creditors does not represent forbidden classification. ...
Supreme Court Of India
Hans Raj Vs Raghuvir Singh & Ors
.... oubted by the learned Trial Court in view of issues No.1 to 4 (above) having been framed. It was argued in M/s.Durga Builders Private Limited vs. Motor General Finance Limited, RFA (OS) No.88/2007 decided on 10.04.2012 the Court held the admissions either in pleadings or documents or in the stat ...
Delhi High Court
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