lease deed Archives

Confusing facts; unanswered issues: SC asks Allahabad HC to decide long drawn land dispute between State and Private parties within a year

The saga of twists and turns in facts of the matter starting with a lease deed, revenue entries, compensation, expunction orders, and what not? The series of developments over the past 100 years of suit land even cautioned the Supreme Court from deciding the matter casually.

Case Briefs High Courts

Delhi High Court | Cancellation of lease deed of Institution running a charitable hospital on public land a travesty of justice

It is travesty of justice that an institution contributing for noble cause being that of running a charitable hospital on a public land and providing for sound research and treatment facilities has been made to suffer the rigors of cancellation of the Lease Deed and vacation of the property. Being a constitutional court and the conscience-keeper of the democracy, this Court cannot lend a blind eye when the ends of justice are being bulldozed in broad daylight.

Case Briefs High Courts

Delhi High Court upholds Trial Court ruling in application filed under O. XIII A CPC for default in payment of rent by tenant due to COVID

Delhi High Court: In a case where the Trial Court directed the tenants ‘appellants herein' to pay the defaults in

Case Briefs High Courts

Del HC | On invocation of arbitration clause, if a party appoints arbitrator on its own and does not receive confirmation from another party, should former approach Court under S. 11 of Arbitration Act? HC discusses

Delhi High Court: Kameswar Rao, J., decided a petition wherein on the invocation of the arbitration clause, one of the parties appointed

Case Briefs High Courts

Del HC | When does ‘Novation’ under the Contract Act takes place? Read while HC examines the scope of S. 8 of Arbitration Act

Delhi High Court: Jayant Nath, J., while addressing the matter stressed upon the essentiality of Novation and Arbitration Agreement. Factual Matrix The

Case Briefs High Courts

Arbitrator has to state reasons for the order passed under Section 30(1) A&C Act; non-granting of prayer does not by itself means rejection thereof

Delhi High Court: A Single Judge Bench comprising of Navin Chawla, J. allowed a miscellaneous petition filed under Section 34 of Arbitration