MP HC | Appeal in tenancy matter dismissed in absence of substantial question of law
Madhya Pradesh High Court: This second appeal was filed before the Bench of Vivek Rusia, J., by appellant against the judgment and
Tenancy agreement
Pak SC | Cantonments Rent Restriction Act does not prohibit periodical increase in rent agreed between parties
Supreme Court of Pakistan: The Three-Judge Bench of Mushir Alam, Faisal Arab and Ijaz ul Ahsan allowed an appeal filed by a