High Courts15 Sept 2004

Punjab Wakf Board Vs Gram Panchayat and Another

Punjab And Haryana At Chandigarh · (2005) 2 CivCC 805 : (2005) 140 PLR 183 : (2005) 1 RCR(Civil) 818

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3)Waqf (Amendment) Act, 1995 — Section 32, 32(2), 32(4)
High Courts15 Sept 2004Allowed

Inder Singh Vs Gram Panchayat and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 222 : (2005) 1 RCR(Civil) 774

Consolidation Act, 1948 — Section 18, 23AConstitution of India, 1950 — Article 226, 227Punjab Land Revenue Act, 1887 — Section 44
High Courts15 Sept 2004Allowed

Tarsem Lal Vs Krishan Chander

Punjab And Haryana At Chandigarh · (2005) 2 CivCC 312 : (2005) 139 PLR 870 : (2005) 1 RCR(Rent) 456

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts15 Sept 2004Dismissed

Harjit Kaur Vs M.K. Seth and Another

Punjab And Haryana At Chandigarh · (2005) 139 PLR 547 : (2005) 1 RCR(Rent) 303

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts14 Sept 2004Dismissed

United Engineers and Another Vs Nirmal Bhasin

Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 64 : (2005) 139 PLR 731 : (2004) 2 RCR(Rent) 627

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8ACivil Procedure Code, 1908 (CPC) — Order 18 Rule 12, Order 18 Rule 2(4)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(5), 15(6), 8
High Courts14 Sept 2004Dismissed

Suraj Bhan Vs Joginder Sarup

Punjab And Haryana At Chandigarh · (2005) 139 PLR 623 : (2004) 2 RCR(Rent) 561

East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A, 2
High Courts14 Sept 2004Allowed

Reema Rani Vs Gurmukh Singh and Another

Punjab And Haryana At Chandigarh · (2004) 138 PLR 576 : (2004) 4 RCR(Civil) 761 : (2004) 2 RCR(Rent) 619

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13