High Courts21 May 1991
Nahar Sinoh Vs Bijya Nand and Others
Delhi High Court · (1991) 45 DLT 541
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1991
814 judgments · page 21 of 41
High Courts21 May 1991
Joginder Kumar Vs State
Delhi High Court · (1992) 2 BC 88 : (1991) CriLJ 2897 : (1991) 2 Crimes 551 : (1991) 44 DLT 518 : (1991) RLR 357
High Courts21 May 1991
Autar Krishan Sharma Vs Delhi Development Authority
Delhi High Court · (1991) 44 DLT 739
Constitution of India, 1950 — Article 226
High Courts17 May 1991
S.P. Singh Vs Government of India
Delhi High Court · (1991) 44 DLT 489 : (1991) RLR 335
Constitution of India, 1950 — Article 226
High Courts17 May 1991
Rajinder Singh Vs V.P. Ahuja
Delhi High Court · (1992) 47 DLT 288
Transfer of Property Act, 1882 — Section 5(1)
High Courts17 May 1991
Jaswant Singh Vs Darshan Singh
Delhi High Court · (1991) 05 DEL CK 0081
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 9 Rule 3Delhi Rent Control Act, 1958 — Section 50Limitation Act, 1963 — Article 113
High Courts17 May 1991
Taxmaco Ltd. Prop. of Birla Textiles Vs Ram Dayal and Another
Delhi High Court · (1993) 78 CompCas 518 : (1991) 44 DLT 641 : (1990) 2 ILR Delhi 332
Companies Act, 1956 — Section 630
High Courts17 May 1991
Rajendra Nath Bhaskar and Another Vs Bhaskar Stoneware Pipes Pvt. Ltd. and Others
Delhi High Court · (1991) 72 CompCas 641
High Courts17 May 1991
Mohammed Jahan Begum Vs Abdul Hakim
Delhi High Court · (1991) 45 DLT 3
Waqf Act, 1954 — Section 3
High Courts17 May 1991Allowed
Texmaco Ltd. Vs Ram Dayal and another
Delhi High Court · (1993) 78 CompCas 518 : (1991) 44 DLT 641 : (1990) 2 ILR Delhi 332
High Courts17 May 1991
S. Jaswant Singh (deceased by L. Rs.) Vs S. Darshan Singh (deceased by L. R.) and others
Delhi High Court · AIR 1992 Delhi 80
High Courts17 May 1991
Ravi Kumar Vs State
Delhi High Court · (1991) CriLJ 2579 : (1991) 44 DLT 366 : (1991) 2 DMC 54 : (1991) 2 RCR(Criminal) 514 : (1991) 2 RCR(Criminal) 681
High Courts16 May 1991
Ramesh G. Bhatia Vs J.M. Malik, Additional Chief Metropolitan Magistrate and another
Delhi High Court · (1994) 79 CompCas 44
High Courts15 May 1991
Bhartia Cutler Hammer Ltd. Vs AVN Tubes Ltd.
Delhi High Court · (1993) 1 BC 472 : (1995) 33 DRJ 672
High Courts15 May 1991
Modi Cement Ltd. and Another Vs Union of India and Others
Delhi High Court · (1991) 100 CTR 48 : (1991) 44 DLT 654 : (1991) 1 DRJ 408 Supp : (1992) 193 ITR 91
High Courts15 May 1991
Union of India Vs M/s. Associated Producers Company
Delhi High Court · AIR 1992 Delhi 186 : (1991) 21 DRJ 136
High Courts15 May 1991
Naveen Chand Johri and Another Vs State
Delhi High Court · (1991) 44 DLT 354 : (1991) 2 DMC 26
High Courts14 May 1991
Ishwar Dass Rajput Vs Chaman Prakash Puri and Others
Delhi High Court · (1991) 44 DLT 639 : (1991) RLR 322
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts14 May 1991
Reena Manjula Vs Sukhdev Singh and Others
Delhi High Court · (1992) 2 ACC 648 : (1992) ACJ 113
High Courts14 May 1991
Lipton India Ltd. Vs Industrial Tribunal No. II and Another
Delhi High Court · (1991) 45 DLT 452 : (1991) 63 FLR 347 : (1992) 2 LLJ 427
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9(A)