Section 115 of CPC Archives

Del HC issues “Practice Directions” for Civil Miscellaneous (Main) Petitions under Art. 227 of Constitution & Civil Rev. Petition under S. 115 of CPC

Delhi High Court issued the following Practice Directions for information and compliance by all concerned in respect of Civil Miscellaneous (Main) Petitions

Case Briefs High Courts

Kar HC | Reasonable time to pay arrears of rent ought to be granted to tenant

Karnataka High Court: S.G. Pandit, J. while disposing of this Civil Revision Petition filed under Section 115 of Civil Procedure Code set

Case Briefs High Courts

HP HC | Disconnecting electricity of tenant held unreasonable where landlord found hell-bent to show him the door of the Court

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. entertained a petition filed by a landlord against the order passed by the Rent