Harjit Singh Vs Jamna Dass Jalan

High Court Of Punjab And Haryana At Chandigarh 11 Dec 2002 Civil Revision No. 1561 of 1993 (2002) 12 P&H CK 0022
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revision No. 1561 of 1993

Hon'ble Bench

M.M. Kumar, J

Advocates

Ashok Pruthi and Sudhir Pruthi, for the Appellant; O.P. Hoshiarpuri, for the Respondent

Final Decision

Allowed

Acts Referred
  • East Punjab Urban Rent Restriction Act, 1949 - Section 13A, 18A

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

M.M. Kumar, J.

Judgment announced. Revision Petition is allowed. For reasons, see separate detailed order of today passed in Civil Revision No. 1445 of 1993.

Punjab And Haryana At Chandigarh
Jyoti Vs Kaka
23 Jan 2026
Punjab And Haryana At Chandigarh
Roshan Sharma Vs Union Of India & Ors
23 Jan 2026
From The Blog
Supreme Court: Absconding Accused Cannot Seek Anticipatory Bail Based on Co-Accused’s Acquittal
Feb
16
2026

Court News

Supreme Court: Absconding Accused Cannot Seek Anticipatory Bail Based on Co-Accused’s Acquittal
Read More
ICAI Holds Chartered Accountant Guilty of Misconduct for Accepting Tax Audit Without Prior Communication
Feb
16
2026

Court News

ICAI Holds Chartered Accountant Guilty of Misconduct for Accepting Tax Audit Without Prior Communication
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2002) 12 P&H CK 0022
  • Coram: M.M. Kumar, J
  • Bench: Single Bench
  • Advocates: Ashok Pruthi and Sudhir Pruthi, for the Appellant; O.P. Hoshiarpuri, for the Respondent
  • Result: Allowed
Referenced Acts & Sections
  • East Punjab Urban Rent Restriction Act, 1949 - Section 13A, 18A
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.