Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Bom HC: Can’t Circumvent Statutory Protection under Maha. Rent Control Act by invoking Arb. Petition - (21 Apr 2025)

TENANCY

Bombay High Court has observed that statutory protection afforded to tenants under the Maharashtra Rent Control Act, 1999 cannot be circumvented by invoking the jurisdiction under Section 9 of the Arbitration and Conciliation Act, 1996.

Tags : BOMBAY HIGH COURT   SECTION 9   STATUTORY PROTECTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved