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    

Cal. HC: 'Rent' Includes All Charges Paid by Tenant in Connection With Suit Premises - (19 Dec 2022)

TENANCY

Calcutta High Court has held that ‘Rent’ includes all payments agreed to be paid by tenant to the landlord for use and occupation not only of the suit premises and its appurtenances but also for furnishing, electrical installations and other amenities agreed upon.

Tags : CALCUTTA HIGH COURT   RENT   TENANT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved