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CHANDAVARKAR SITA RATNA RAO vs. ASHALATA S. GURAM

SCR Citation: [1986] 3 S.C.R. 866
Year/Volume: 1986/ Volume 3
Date of Judgment: 25 September 1986
Petitioner: CHANDAVARKAR SITA RATNA RAO
Disposal Nature: Appeal Allowed
Neutral Citation: 1986 INSC 199
Judgment Delivered by: Hon'ble Mr. Justice Sabyasachi Mukherjee
Respondent: ASHALATA S. GURAM
Case Type: CIVIL APPEAL /840/1986
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Bombay Rents. Hotel and Lodging House Rates Control Act, 1947 (57 of 1947)
  • Transfer of Property Act, 1882 (4 of 1882)
  • Indian Easements Act, 1882 (5 of 1882)
  • Constitution Of India
4. Keyword
  • Rents
  • Hotel and Lodging Rates Control
5. Equivalent citation
    Citation(s) 1987 AIR 117 = 1986 (4) SCC 447 = 1986 (4) Suppl. SCC 447 = 1986 (2) SCALE 500