A |
|
Abdulla v. Mammod, 25 Mad 156 |
180 |
Aero Traders Pvt. Ltd. v. Ravinder Kumar Suri, MANU/SC/0926/2004: AIR 2005 SC 15 |
121 |
Ambalal Sarabhai Enterprises Ltd. v. Amrit Lal and Co., MANU/SC/0488/2001: (2001) 8 SCC 397 |
85 |
Anand Nivas (Private) Ltd. v. Anandji Kalyanji Pedhi, [1973] 4 SCR 892 |
38, 39 |
Arjan Dass v. Babu Lal, RCJ 1971, pg. 973 |
97 |
Associated Hotels of India Ltd. v. R.N. Kapoor, MANU/SC/0168/1959: AIR 1959 SC 1262: (1960) 1 SCR 368 |
3, 11, 12, 18 |
Atma Ram Mittal v. Ishwar Singh Punia, (1998) 4 SCC 284 |
85 |
Atma Ram Properties (P) Ltd. v. Federal Motors Pvt. Ltd., MANU/SC/1047/2004: (2005) 1 SCC 705 |
102 |
Atma Ram Properties (P) Ltd. v. P.S. Jain Company Ltd., 57 (1995) DLT 131: 1995 (33) DRJ 178 |
100 |
Atma Ram v. Shakuntala Rani, MANU/SC/0521/2005: AIR 2005 SC 3753 |
122 |
B |
|
Bahadur Singh v. Muni Sabrat Dass, (1969) 2 SCR 432 |
220 |
Balbir Singh (Dr.) v. M.C.D., MANU/SC/0222/1984: AIR 1985 SC 339 |
79, 80 |
Baldev Sahai Bangia v. R.C. Bhasin, MANU/SC/0216/1982: AIR 1982 SC 1091 |
146, 150 |
Bardu Ram Dhanna Ram v. Ram Chander Khibru, AIR 1972 Del 34 (FB) |
72 |
Bega Begum v. Abdul Ahad Khan, MANU/SC/0313/1978: AIR 1979 SC 272 |
220 |
Bhakre’s case |
54 |
Bharat Sales Limited v. Lakshmi Devi, MANU/SC/0555/2002: AIR 2002 SC 2554 |
194 |
Bhatia Co-operative Housing Society v. D.C. Patel, MANU/SC/0064/1952: AIR 1953 SC 16 |
101 |
Bhawanji Lakhamshi v. Himatlal Jamnadas Dani, MANU/SC/0703/1971: AIR 1972 SC 819 |
31 |
Boyer v. Warbey, [1953] 2 KB 234 |
40 |
C |
|
C.M. Beena v. P.N. Ramachandra Rao, MANU/SC/0254/2004: AIR 2004 SC 2103 |
11 |
C.R. Abrol v. Administrator under the Slum Areas, (1970) RCJ 899 |
63 |
Chander Kali Bai case, MANU/SC/0366/1977: (1977) 4 SCC 402 |
105, 106 |
Clore v. Theatrical Properties Ltd. and Westby & Co. Ltd., (1936) 3 All ER 483 |
18 |
Cobb v. Lane, (1952) 1 All ER 1199 |
2, 5, 18 |
Common Cause v. Union of India, MANU/SC/0799/2003: (2003) 8 SCC 250 |
155 |
Curewell (India) Ltd. v. Sahib Singh, (1993) Supp 1 SCC 507 |
188, 189 |
D |
|
D.C. Bhatia v. Union of India, MANU/SC/0516/1995: (1995) 1 SCC 104 |
83, 84, 85, 86, 101, 102 |
D.D.A. v. D.C. Kaushish, MANU/SC/0329/1973: AIR 1973 SC 2609 |
164 |
Damadi Lal v. Parashram, MANU/SC/0476/1976: (1976) 4 SCC 855 |
38, 43, 46, 52 |
Deena Nath v. Pooran Lal, MANU/SC/1678/2001: (2001) 5 SCC 705 |
167 |
Delhi Cloth and General Mills Company Ltd. v. Hem Chand, AIR 1972 Del 225 |
114, 115, 118 |
Delta International Ltd. v. Shyam Sundar Ganeriwalla, MANU/SC/0258/1999: AIR 1999 SC 2607 |
7 |
Dewan Daulat Rai Kapur v. New Delhi Municipal Committee, MANU/SC/0393/1979: AIR 1980 SC 541 |
80 |
E |
|
Errington v. Errington and Woods, (1957) 1 KB 290 |
18 |
Errington v. Errington, (1952) 1 All ER 149 |
2, 5 |
F |
|
Faqir Chand v. Ram Rattan Bhanot, MANU/SC/0412/1973: AIR 1973 SC 921: (1973) 1 SCC 572 |
184, 188, 189, 190, 196 |
Ferozi Lal Jain v. Man Mal, MANU/SC/0513/1970: AIR 1970 SC 794 |
211 |
G |
|
G.K. Bhatnagar (D) by Lrs. v. Abdul Alim, MANU/SC/0500/2002: (2002) 9 SCC 516 |
133 |
Ganga Dutt Murarka v. Kartik Chandra Das, (1961) 3 SCR 813 |
31, 32 |
Ganpat Ladha v. Sashikant Vishnu Shinde, MANU/SC/0378/1978: AIR 1978 SC 955 |
38, 42 |
Ganpat Ram Sharma v. Gayatri Devi, MANU/SC/0756/1987: AIR 1987 SC 2016 |
181 |
Gian Devi Anand v. Jeevan Kumar, MANU/SC/0381/1985: (1985) 2 SCC 683: |
|
AIR 1985 SC 796 |
35, 37, 42, 43, 45, 51, 52, 53, 54, 55, 56, 153 |
Golakh Nath v. State of Punjab, MANU/SC/0029/1967: AIR 1967 SC 1643 |
55 |
H |
|
Hanskumar Kishanchand v. The Union of India (UOI), (1959) 1 SCR 1177 |
145 |
Harbilas Rai bansal v. State of Punjab, MANU/SC/0227/1996: (1996) 1 SCC 1 |
155 |
Haskin v. Lewis, [1935] 2 KB 1 |
40 |
Hem Chand v. Delhi Cloth & General Mills Co. Ltd., MANU/SC/0347/1977: AIR 1977 SC 1986 |
113, 116, 118, 120 |
Hem Singh v. Basant Das |
142 |
I |
|
Inder Mohan Lal v. Ramesh Khanna, MANU/SC/0762/1987: (1987) 4 SCC 1: AIR 1987 SC 1986 |
92, 199, 208 |
Issac Nina v. State of Kerala, 1995 (2) KLT 848 |
92 |
J |
|
J.R. Vohra v. India Export House Pvt. Ltd., MANU/SC/0384/1985: (1985) 1 SCC 712 |
199, 202, 204 |
Jagan Nath v. Ram Kishan Dass, MANU/SC/0311/1984: AIR 1985 SC 265 |
111, 124 |
Jagdish Chander Chatterjee v. Sri Kishan, MANU/SC/0616/1972: 1973 (1) SCR 850 |
38, 39 |
Jain Motor Car Co., Delhi v. Swayam Prabha Jain, MANU/SC/0767/1996: AIR 1996 SC 2951 |
111, 117 |
Joginder Pal v. Naval Kishore Behal, MANU/SC/0453/2002: (2002) 5 SCC 397 |
155 |
Jyoti Pershad v. Administrator for the Union Territory of Delhi, |
|
AIR 1961 SC 1602 |
58, 59, 60, 61, 62, 63, 65,67, 72, 73, 74, 76, 77 |
K |
|
K. Madan (Dr.) v. Krishnawati, MANU/SC/0150/1997: AIR 1997 SC 579 |
184, 186, 194, 196 |
K. Sukumaran Nair etc. v. Neelakantan Nair, (1976) 2 MLJ 84 |
29 |
Kahan Chand Makun v. B.S. Bhambri, AIR 1977 Del 247 |
127 |
Kai Khushrao Bezonjee Capadia v. Bai Jerbai Hirjibhoy Warden, 1949 50 FCR 262 |
32 |
Kamla Bakshi v. Khairati Lal, MANU/SC/0222/2000: (2000) 3 SCC 681 |
128 |
Kamla Devi v. Laxmi Devi, AIR 2000 SC 1640 |
99 |
Kamla Devi v. Vasdev, MANU/SC/0192/1995: (1995) 1 SCC 356: AIR 1995 SC 985 |
111, 118, 119 |
Kanta Kathuria v. Manak Chand Surna, (1970) 2 SCC 232 |
163 |
Kapil Bhargava v. Subhash Chand Aggarwal, 93 (2001) DLT 65 (SC): |
|
AIR 2001 SC 3334 |
132, 133, 134 |
Kaushalya Devi v. Shri K.L. Bansal, MANU/SC/0450/1969: AIR 1970 SC 483 |
220 |
Keeves v. Dean, [1923] LJ KB 203 |
40 |
Kewal Chand Mimani v. S.K. Sen, MANU/SC/0394/2001: AIR 2001 SC 2569 |
29 |
Kewal Singh v. Lajwanti, MANU/SC/0491/1979: AIR 1980 SC 161 |
161, 220 |
Khalil Ahmed Bashir Ahmed v. Tufelhussein Samasbhai Sarangpurwala, AIR 1988 SC 184 |
6 |
Kikabhai Abdul Hussain v. Kamlakar, 1974 MPLJ 485 |
105, 106 |
Krishna Biharilal v. Gulabchand, [1971] Supp SCR 27 |
164 |
Kydd v. Liverpool Watch Committee, LR (1934) 61 IA 158 |
143 |
L |
|
Ladli Prasad Jaiswal v. Karnal Distillery Co. Ltd., (1964) 1 SCR 270 |
144 |
Lakhmi Chand v. Kauran Devi, MANU/SC/0337/1965: AIR 1966 SC 1003 |
73 |
Lal Chand (Dead) by L.Rs. v. Radha Krishan, MANU/SC/0483/1976: AIR 1977 SC 789 |
69 |
Lilawati v. K.B. Union Club, 1981 Rajdhani Law Report p. 524 |
195 |
Lily Thomas v. Union of India, AIR 2000 SC 1650 |
54, 56 |
M |
|
M.N. Clubwala v. Fida Hussain Saheb |
12 |
Macmillan v. Guest, (1942) AC 561 |
163 |
Malpe Vishwanath Acharya v. State of Maharashtra, 1997 (7) SCALE 786: |
|
(1998) 2 SCC 1 |
88, 90, 155 |
Marshall Sons & Co. (I) Ltd. v. Sahi Oretrans (P) Ltd., MANU/SC/0079/1999: (1999) 2 SCC 325 |
107 |
Mathura Prasad Sarjoo Jaiswal v. Dossibai N.B. Jeejeebhoy, (1970) 3 SCR 830 |
168 |
Maung Ba Thaw v. Ma Pin L.R, (1934) 61 IA 158 |
142, 143 |
Mohan Lal’s case |
221 |
Monypenny v. Monypenny, [1861] 9 HLC 114 |
164 |
Munshi Ram v. Union of India, MANU/SC/0498/2000: AIR 2000 SC 2623 |
190, 196 |
N |
|
Nagindas Ramdas v. Dalpatram Locharam, MANU/SC/0417/1973: AIR 1974 SC 471 |
211 |
Nagji Vallabhji & Co. v. Meghji Vejpar & Co., MANU/SC/0332/1988: AIR 1988 SC 1313 |
101 |
Narain Dass v. Manohar Lal, (1988) Supp SCC 432 |
191 |
Narain Khamman v. Parduman Kr. Jain, MANU/SC/0319/1984: AIR 1985 SC 4 |
156, 214 |
Naresh Rani v. Hari Dutt, 1972 Rent Control Reporter 407 |
230 |
National Sewing Thread Co. Ltd. v. James Chadwick & Bros. Ltd., (1953) 4 SCR 1028 |
140 |
National Telephone Co. Ltd. v. Postmaster-General, (1913) AC 546 |
142 |
Nirmaljit Arora v. Bharat Steel Tubes |
86 |
O |
|
Olga Tellis v. Bombay Municipal Corporation, MANU/SC/0039/1985: (1985) 3 SCC 545 |
105 |
P |
|
Pankaj Bhargava v. Mohinder Nath, MANU/SC/0300/1991: (1991) 1 SCC 556 |
204 |
Parripati Chandrasekhar Rao & Sons v. Alapati Jalaiah, MANU/SC/0343/1995: (1995) 3 SCC 709 |
83, 85 |
Prabhakaran Nair v. State of Tamil Nadu, MANU/SC/0796/1987: AIR 1987 SC 2117: (1987) 4 SCC 238 |
95 |
Precision Steel & Engineering Works v. Prem Deva Niranjan Deva Tayal, |
|
AIR 1982 SC 1518 |
167, 215, 228 |
Pukhraj Jain v. Padma Kashyap, MANU/SC/0208/1990: (1990) 2 SCC 431: AIR 1990 SC 1133 |
202, 205 |
Punjab National Bank v. Arjun Dev Arora, MANU/SC/0548/1986: (1986) 4 SCC 660 |
188, 190 |
Punnu Ram v. Chiranji Lal Gupta (Dead) by L.Rs., MANU/SC/0150/1999: AIR 1999 SC 1094 |
73 |
Pushpa Devi v. Om Prakash, 1979 Rajdhani LR 441 |
147 |
Q |
|
Qudrat Ullah v. Municipal Board, Bareilly, MANU/SC/0418/1973: (1974) 1 SCC 202 |
6 |
R |
|
R.M.A.R.A. Adaikappa Chettiar v. Ra. Chandrasekhara Thevar, (1947) 74 IA 264 |
142 |
R.V. Bhupal Prasad v. State of Andhra Pradesh, AIR 1966 SC 140 |
28, 29 |
Radha Pathak v. Upendra Patowary, MANU/GH/0080/1961: AIR 1962 Gau 71 |
146 |
Raghunandan Saran Ashok Saran (HUF) v. Union of India, 2002 (61) DRJ 457 (DB) |
87 |
Rakesh Vij v. Dr. Raminder Pal Singh Sethi, (2005) 8 SCC 504 |
155 |
Ram Murti v. Bhola Nath, MANU/SC/0324/1984: AIR 1984 SC 1392 |
111, 113, 118, 120 |
Ram Narain Arora v. Asha Rani, MANU/SC/0558/1998: (1999) 1 SCC 141 |
167 |
Ram Sarup v. Raj Dulari, AIR 1974 Del 23 |
130 |
Rama Gupta v. Rai Singh Kain, 1972 Rent CJ 712 |
127 |
Ramesh Ahuja v. Shri Ram Nath Jain, 158 (2009) DLT 347 |
168 |
Rangayya Appa Rao v. Bobba Sriramulu, 27 ILR Mad 143 |
130 |
Rattan Arya v. State of Tamil Nadu, MANU/SC/0550/1986: (1986) 3 SCC 385 |
155 |
Raval & Co. v. K.G. Ramachandran, MANU/SC/0416/1973: (1974) 1 SCC 424 |
86 |
Ravi Dutt Sharma v. Rattan Lal Bhargava, MANU/SC/0325/1984: AIR 1984 SC 967 |
160 |
Rawal & Co. v. K.G. Ramachandran, MANU/TN/0294/1967: AIR 1967 Mad 57 |
29 |
Roe v. Russell, [1928] 2 KB 117 |
40 |
S |
|
S. Raja Chetty v. Jagannatha Das, AIR 1950 Mad 2840 |
177 |
S. Sanyal (Miss) v. Gian Chand, MANU/SC/0340/1967: AIR 1968 SC 438 |
166 |
S.B. Noronah v. Prem Kumari Khanna, MANU/SC/0502/1979: (1980) 1 SCC 52: |
|
AIR 1980 SC 193 |
200, 202, 204, 206, 210, 211 |
S.P. Arora v. Ajit Singh, 1970 PCR 628: ILR (1970) 2 Del 130 |
170, 185 |
Sangat Singh v. Ch. Perma Nand Bahl, MANU/SC/0455/1969: AIR 1970 SC 812 |
96 |
Santosh Mehta v. Om Prakash, MANU/SC/0476/1980: (1980) 3 SCC 610: AIR 1980 SC 1644 |
111, 112, 115 |
Sardari Lal Vishwanath (Firm) v. Pritam Singh, MANU/SC/0377/1978: AIR 1978 SC 1518 |
30 |
Sarwan Kumar v. Madan Lal Aggarwal, (2003) 4 SCC 14 |
53 |
Sarwan Singh v. Kasturi Lal, MANU/SC/0071/1976: AIR 1977 SC 265 |
162 |
Satyawati Sharma (Dead) by Lrs. v. Union of India, |
|
2008 (6) SCALE 325 |
51, 153, 154, 155, 163, 165, 166 |
Savithramma v. Ramdas, 1973 Rent Control Reporter 839 |
230 |
Secretary of State v. Hindustan Co-operative Insurance Society Ltd., (1934) LR 61 IA 158 |
144 |
Shanti Prasad Devi v. Shankar Mahto, MANU/SC/0404/2005: AIR 2005 SC 2905 |
33 |
Shiv Chand Kapoor v. Amar Bose, (1991) 1 SCC 234 |
202, 203, 204, 205, 206 |
Shiv Nath’s case |
97 |
Shiv Sarup Gupta v. Dr. Mahesh Chand Gupta, MANU/SC/0432/1999: (1999) 6 SCC 222 |
154 |
Shrisht Dhawan v. Shaw Brothers, MANU/SC/0295/1992: AIR 1992 SC 1555 |
198, 199, 200 |
Shyamcharan Sharma v. Dharamdas, MANU/SC/0504/1979: AIR 1980 SC 587 |
113, 117, 118, 120 |
Smith & Son v. Assessment Committee for the Parish of Lambeth, (1882) 10 QBD 327 |
18 |
South Asia Industries Private Ltd. v. S.B. Sarup Singh, MANU/SC/0046/1965: AIR 1965 SC 1442 |
136 |
South Eastern Coalfields Ltd. v. State of Madhya Pradesh, MANU/SC/0807/2003: (2003) 8 SCC 648 |
104 |
State for India (Secretary) v. Chellikani Rama Rao, ILR 1916 Mad 617 |
142 |
State of Madras v. V.C. Row, MANU/SC/0013/1952: AIR 1952 SC 196 |
92 |
Sunder Dass v. Ram Prakash, MANU/SC/0368/1977: AIR 1977 SC 1201 |
168 |
Suresh Chandra Verma (Dr.) v. Chancellor, Nagpur University, MANU/SC/0351/1990: AIR 1990 SC 2023 |
54 |
T |
|
Telu Ram v. Om Prakash Garg, 1971 RCJ 1 (P&H HC) |
148 |
Theeta Industrial Heating Equipments (P) Ltd. v. Harvinder Singh, 1996 (39) DRJ 739 |
81 |
Thyssen Stahlunion GmBH v. Steel Authority of India Ltd., MANU/SC/0652/1999: (1999) 9 SCC 334 |
84 |
U |
|
Uma Kumari v. Jaswant Rai Chopra, 1960 PLR 460 |
174, 185 |
Union of India (UOI) v. Mohindra Supply Company, (1962) 3 SCR 497 |
144 |
V |
|
V. Dhanpal Chettiar v. Yesodai Ammal, MANU/SC/0505/1979: AIR 1979 SC 1745: (1979) 4 SCC 214 |
29, 36, 38, 45, 46, 51 |
V.K. Bhandari v. Sheikh Mohd. Yahya, 158 (2009) DLT 124 |
167 |
V.S. Rahe v. Ram Chambeli, MANU/SC/0208/1990: (1990) 2 SCC 431 |
202 |
V.S. Rahe v. Rem Chambeh, MANU/SC/0330/1984: (1984) 1 SCC 612 |
206 |
V.S. Talwar v. Prem Chandra Sharma, AIR 1984 SC 664 |
163 |
Veera Rai (Smt.) v. S.P. Sachdeva, AIR 1985 Del 300 |
230 |
Vijay Kumar Bajaj v. Inder Sain Minocha, AIR 1982 Del 260 |
211 |
Vishwant Kumar v. Madan Lal Sharma, MANU/SC/0324/2004: AIR 2004 SC 1887: 110 (2004) DLT 404 (SC) |
83 |
Vurum Subba Rao v. Eluru Municipal Council, ILR (1956) AP 515 |
18 |
W |
|
Waman Shriniwas Kini v. Rati Lal Bhagwandas & Co., AIR 1950 SC 89 |
176 |
Y |
|
Yamuna Maloo v. Anand Saroop, MANU/SC/0303/1990: (1990) 3 SCC 30 |
204, 205 |
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