Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 21 docs - [View All]
Shree Chamundi Mopeds Ltd vs Church Or South India Trust Assn. ... on 29 April, 1992
Dunlop India Ltd. vs A.A.Rahna & Anr. on 4 May, 2011
Jindal Menthol And Investments ... vs Prakash Industries Ltd. on 8 May, 2000
Smt. Shabana Mohammed Hanif ... vs Shri Siddhique Mohammed Khan ... on 18 December, 2007
B.K. Kapur vs P.D. Gupta on 15 March, 1996

Loading...
User Queries
[Section 22] [Complete Act]
Central Government Act
Section 22(1) in The Delhi Rent Act, 1995
(1) Notwithstanding anything to the contrary contained in any other law or contract, no order or decree for the recovery of possession of any premises shall be made by any court, Tribunal or Rent Authority in favour of the landlord against a tenant save as provided in subsection (2).