High Courts30 May 1991
Commissioner of Sales Tax Vs Kanji Mal and Sons
Delhi High Court · (1991) 45 DLT 22
COURT ARCHIVE
Delhi High Court judgments, 1991
814 judgments · page 20 of 41
High Courts30 May 1991
Sher Singh and Others Vs Gaon Sabha and Others
Delhi High Court · (1991) 44 DLT 713
Delhi Land Reforms Act, 1954 — Section 3
High Courts30 May 1991
Chiranji Lal and Another Vs Bhagwan Das and Others
Delhi High Court · AIR 1991 Delhi 325
Transfer of Property Act, 1882 — Section 45
High Courts29 May 1991
Har Narain Vs Budh Ram
Delhi High Court · (1991) 21 DRJ 94
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 278
High Courts29 May 1991
Joginder Singh Vs K.C. Johorey and Others
Delhi High Court · (1991) 44 DLT 658
Constitution of India, 1950 — Article 226, 227Slum Areas (Improvement and Clearance) Act, 1956 — Section 19, 19(3), 19(4)
High Courts29 May 1991
Om Parkash @ Omi @ Fauzi Vs State
Delhi High Court · (1991) CriLJ 1980 : (1991) 3 Crimes 180 : (1991) 44 DLT 555
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts29 May 1991
K.C. Shukla Vs Indian Airlines and Others
Delhi High Court · (1992) ILR Delhi 29
Air Corporations Act, 1953 — Section 3, 34, 4, 44, 45Constitution of India, 1950 — Article 14, 16Recruitment and Promotion Rules — Rule 10, 11, 12, 13, 17
High Courts29 May 1991
Sayed Nizamuddin Mohamad Vs Union of India and Others
Delhi High Court · (1991) 45 DLT 175
Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3(1)
High Courts28 May 1991
Amarnath Chiranji Lal and Co. Vs Ferro Alloys Corporation Ltd.
Delhi High Court · (1992) 46 DLT 476
High Courts28 May 1991
Kavita Trehan and Others Vs Balsara Hygiene Products Limited
Delhi High Court · AIR 1992 Delhi 92 : (1991) RLR 544
High Courts28 May 1991
Shakuntala B. Moda Vs Union of India and Others
Delhi High Court · (1991) 45 DLT 134 : (1991) 21 DRJ 214 : (1991) 1 DRJ 497 Supp
Land Acquisition Act, 1894 — Section 4
High Courts27 May 1991
Madan Lal Vs R.K. Solanki
Delhi High Court · (1991) 44 DLT 466
Criminal Procedure Code, 1973 (CrPC) — Section 439Customs Act, 1962 — Section 135
High Courts27 May 1991
A.K. Doora Vs Indian Railway Construction Co. Ltd. and Another
Delhi High Court · (1991) 44 DLT 665 : (1992) 2 LLJ 460
Constitution of India, 1950 — Article 226
High Courts27 May 1991
Anil Kumar Gandhi Vs Narcotic Control Bureau and Others Kulwant Singh Vs S.K. Wadhera
Delhi High Court · (1992) CriLJ 1703 : (1991) 3 Crimes 11 : (1991) 44 DLT 582 : (1991) 2 RCR(Criminal) 614
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts27 May 1991
Sher Singh Vs Union of India (UOI)
Delhi High Court · (1992) ILR Delhi 335
Land Acquisition Act, 1984 — Section 23(1A), 30(2)
High Courts27 May 1991
Lt. Col. A.K. Dogra (Retd) Vs Indian Railway Construction Company Ltd. and Another
Delhi High Court · (1991) 05 DEL CK 0037
High Courts23 May 1991
Surjit Singh Kalra Vs V.N. Channa
Delhi High Court · (1991) 44 DLT 533
Delhi Rent Control Act, 1958 — Section 14(B)(C)(D)
High Courts23 May 1991
Delhi Simla Catholic Archdiocese Vs Union of India
Delhi High Court · (1991) 45 DLT 76
Civil Procedure Code, 1908 (CPC) — Section 149Land Acquisition Act, 1894 — Section 4, 54
High Courts23 May 1991
Kalra Iron Stores Vs Faridabad Fabricators P. Ltd. (No. 2)
Delhi High Court · (1992) 73 CompCas 337