REGENT COMPUTRONICS PVT. LTD.

ARJAN SINGH Appellant

V/S

DEPUTY MAL JAIN Respondents

Referred Judgements :-

COMMISSIONER FOR SPECIAL PURPOSES OF INCOME-TAX V. PEMSEL [REFERRED]
SOAR V. ASHWELL [REFERRED]
INLAND REVENUE COMMISSIONERS V. BADDELEY [REFERRED]
GREEN V. RUSSEL [REFERRED]
GISSING V. GISSING [REFERRED]
OPPENHEIM V. TOBACCO SECURITIES TRUST CO. LD. [REFERRED WORMLEY V. WORMLEY 21 US 421 AT 463 (1823). (14) REGAL HASTINGS LTD. V. GULLIVER (1942) 1 A]
GOPALA MENON V. SIVARAMAN NAIR [REFERRED]
HUSSEY V. PALMER [REFERRED]
MENAKURU DASARATHARAMI REDDI VS. DUDAUKURU SUBBA RAO [REFERRED]
SHEIKH ABDUL KAYUM MULLA ALIBHAI VS. MULLA ALIBHAI:MADRASAI HAKIMIA AND CORONATION HIGH SCHOOL SOCIETYTY [REFERRED SPICER V. MARTIN (1888) 14 APPL. CAS 12.(19)]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED]
D L F HOUSING CONSTRUCTION PRIVATE LIMITED VS. DELHI MUNICIPAL CORPN [REFERRED MORICE V. BISHOP OF DURHAM (1805) 10 VES 522 (531). (22) BRAY V. FORD (1896) AC 44 (51). (2]
ADDITIONAL COMMISSIONER OF INCOME TAX GUJARAT AHMEDABAD COMMISSIONER OF INCOME TAX GUJARAT II AHMEDABAD VS. SURAT ART SILK CLOTH MANUFACTURERS ASSOCIATION SURAT:SURAT ART SILK CLOTH MANUFACTURERS ASSOCIATION SURAT [REFERRED . (11)]
D L F HOUSING AND CONSTRUCTION PRIVATE LIMITED VS. DELHI MUNICIPAL CORPORATION [REFERRED]

JUDGEMENT

(1.) "Of all the exploits of equity, the largest, and the most important is the invention and development of the trust". So Prof. Maitland was accustomed to tell his students. (Maitland Equity p. 23). This case essentially concerns itself with the question of trust.

(2.) On 27th May, 1967, three inhabitants of a colony known as Model Town in Delhi instituted a suit for declaration and injunction] against a number of defendants, chief of them being Delhi Land & Finance Private Limited (DLF). Later on its name was changed to DLF United Private Limited. For the sate of brevity I will call it DLF.

(3.) DLF developed a colony known as Model Town. This colony supplies the background of the case. DLF sold plots to people who built their houses thereon. Some land was set apart for public purpose such as street, park, school, market etc. In this suit the dispute centres round such two sites "earmarked for public building", each measuring O.5 acre in this residential colony of Model Town.

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ARJAN SINGH Vs. DEPUTY MAL JAIN

Referred Judgements :-

JUDGEMENT

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