Table of Cases

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