High Courts28 May 1993
In Re.: Wearwell Cycle Co. (I.) Ltd. (In Liquidation)
Delhi High Court · (1998) 94 CompCas 723
COURT ARCHIVE
Delhi High Court judgments, 1993
695 judgments · page 18 of 35
High Courts28 May 1993
Inder Gupta Vs State (Delhi Administration)
Delhi High Court · (1993) 2 DMC 618 : (1993) 27 DRJ 276
High Courts27 May 1993
Ram Shankar Vs State
Delhi High Court · (1994) CriLJ 452 : (1993) 51 DLT 65
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts27 May 1993
Kishori Lal and Others Vs Estate Officer and Others
Delhi High Court · (1993) 51 DLT 45 : (1994) 68 FLR 235
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts27 May 1993
Texmaco Limited Vs Union of India
Delhi High Court · (1993) 2 ARBLR 105 : (1993) 52 DLT 17 : (1993) 27 DRJ 602
High Courts27 May 1993
Sehjiv Kumar Tandon Vs Delhi Electric Supply Undertaking
Delhi High Court · AIR 1994 Delhi 202
High Courts27 May 1993
Sinoh Sarohi Vs State
Delhi High Court · (1994) CriLJ 82 : (1993) 3 Crimes 684 : (1993) 51 DLT 64 : (1993) RLR 544
High Courts26 May 1993
Moti Ram Bhasin Vs Assistant Director, Enforcement Directorate
Delhi High Court · (1993) 51 DLT 81
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 May 1993
Raj Kumar Gupta Vs Union of India
Delhi High Court · (1994) CriLJ 188 : (1993) 51 DLT 47
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts26 May 1993
Sh. S.C. Chawla Vs Sh. Harbans Lal Khullar
Delhi High Court · (1993) 05 DEL CK 0041
High Courts26 May 1993
Arvinder Singh Khanna Vs B.S. Thakur, Inspector (Custom)
Delhi High Court · (1994) CriLJ 287
High Courts26 May 1993
Bakshi Sachdev (D) Vs Concord (I)
Delhi High Court · (1993) RLR 563
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Evidence Act, 1872 — Section 57
High Courts25 May 1993
Darshan Kumar Malhotra Vs Sunder Lal Taneja
Delhi High Court · (1993) 26 DRJ 246
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts25 May 1993
S.C. Chawla Vs Harbans Lal Khullar
Delhi High Court · (1993) 3 AD 44 : AIR 1994 Delhi 63 : (1993) 26 DRJ 407
Delhi Rent Control Act, 1958 — Section 14C
High Courts25 May 1993
D.C.M. Sri Ram Industries Ltd. Vs Shashi Mittal
Delhi High Court · (1993) 51 DLT 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts25 May 1993
N.D.M.C. Vs M/s. House of Handicrafts and another
Delhi High Court · AIR 1993 Delhi 349 : (1993) 105 PLR 21
High Courts25 May 1993
Kikki Farms (P) Ltd. and Another Vs Additional District Magistrate and Others
Delhi High Court · (1993) 51 DLT 1 : (1993) 26 DRJ 361
Registration Act, 1908 — Section 17