Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi High Court Directs Delhi Govt to Frame Policy on Payment of Rents for the Poor Within Six Weeks - (23 Jul 2021)

TENANCY

Delhi High Court has asked the Delhi Government to frame a policy to pay rents of labourers during the Covid lockdown. The plea before the Court had requested all landlords to postpone demand/collection of rents from poor and poverty-stricken tenants.

Tags : DELHI HIGH COURT   RENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved