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.

Manipur High Court
Okram Henry Singh Vs Thangjam Arunkumar & Ors
15 Jan 2026
Manipur High Court
M/S Epudhou Marjing Print and Advertising Vs NG. Bhogendra Meitei & Anr.
15 Jan 2026
From The Blog
Residential Status Under Scrutiny: ITAT Ruling on Founder Exit Sparks Debate on NRI Tax Rules
Jan
16
2026

Court News

Residential Status Under Scrutiny: ITAT Ruling on Founder Exit Sparks Debate on NRI Tax Rules
Read More
Punjab & Haryana High Court Flags ‘Alarming’ FIRs Based on Email Complaints to NRI Cell
Jan
16
2026

Court News

Punjab & Haryana High Court Flags ‘Alarming’ FIRs Based on Email Complaints to NRI Cell
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.