High Courts19 Nov 1991
Delhi Transport Corporation Vs Delhi Administration and Others
Delhi High Court · (1992) 46 DLT 109
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Delhi High Court judgments, 1991
814 judgments · page 6 of 41
High Courts18 Nov 1991
Kanhaiya Lal Yadav Vs Municipal Corporation of Delhi and Others
Delhi High Court · (1991) 1 DRJ 144 Supp
Municipal Corporation Service Regulation, 1959 — Regulation 4
High Courts18 Nov 1991
R.L. Kapoor Vs The Minerals and Metals Trading Corporation af India Limited and Others
Delhi High Court · (1992) ILR Delhi 707
Minerals and Metas Trading Corporation of India Ltd. Employees Conduct, Discipline and Appeal Rules, 1975 — Rule 30
High Courts18 Nov 1991
Surinder Singh Arora Vs Hari Raj Sharma
Delhi High Court · (1992) 46 DLT 1 : (1992) 22 DRJ 127
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 15(1)
High Courts18 Nov 1991
Chawla T. Construct Vs Punjab National Bank
Delhi High Court · (1992) 2 ARBLR 51 : (1992) 1 BC 569 : (1992) RLR 70
High Courts15 Nov 1991
K.K. Sarin Vs Pigett Chapman and Co.
Delhi High Court · (1991) 45 DLT 671
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Delhi Rent Control Act, 1958 — Section 2(1)(3)Partnership Act, 1932 — Section 47
High Courts15 Nov 1991
Jane Alam Vs Ahmed Mian and Others
Delhi High Court · (1992) 46 DLT 114
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts15 Nov 1991
Sudarshana Rani Vs Kamla Bhutani
Delhi High Court · (1991) 45 DLT 678
Delhi Rent Control Act, 1958 — Section 25B(3)(9)
High Courts15 Nov 1991
Bhasin Associates Ltd. Vs Hyundai Heavy Industries Co. Ltd. and Another
Delhi High Court · (1992) 22 DRJ 238
High Courts15 Nov 1991
Elephenta Oil and Vanaspati Industries Ltd. Vs Union of India
Delhi High Court · (1992) 46 DLT 3
Constitution of India, 1950 — Article 227
High Courts14 Nov 1991
Suresh Chand Jain Vs Lt. Governor
Delhi High Court · (1992) RLR 58
Delhi Co-operative Societies Act, 1972 — Section 31(5)
High Courts14 Nov 1991
Union of India and Another Vs K.K. Taneja
Delhi High Court · (1991) 43 DLT 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Section 5
High Courts14 Nov 1991
Dalvir Singh Gahlot Vs Deputy Chief Controller of Imports and Exports (CLA)
Delhi High Court · (1992) 46 DLT 631 : (1992) RLR 237
Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B
High Courts14 Nov 1991
Aero Leather (P) Ltd. Vs Union of India and Others
Delhi High Court · (1992) ILR Delhi 731 : (1992) 194 ITR 7 : (1993) 67 TAXMAN 486
Income Tax Act, 1961 — Section 2(24)
High Courts12 Nov 1991
Surjit Kumar Chatterjee Vs Nisith Kumar Banerjee
Delhi High Court · (1992) 46 DLT 116 : (1992) 22 DRJ 291
High Courts11 Nov 1991
Jadish Chander Gulati Vs Ram Chand Lakram
Delhi High Court · (1991) 45 DLT 660 : (1991) 21 DRJ 319
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts11 Nov 1991
Jamia Hamdard and others Vs K.S. Durrany
Delhi High Court · (1991) 11 DEL CK 0021
High Courts11 Nov 1991
Elephanta Oil and Vanaspati Industries Ltd. and Another Vs Union of India
Delhi High Court · (1992) 46 DLT 250 : (1994) 73 ELT 43
Customs Act, 1962 — Section 111
High Courts10 Nov 1991Dismissed
Ram Shankar Dubey Vs Sharda Nand Seva Sangh (Regd.)
Delhi High Court · (1993) 3 LLJ 89
Delhi Rent Control Act, 1958 — Section 14(1)