COURT ARCHIVE

Delhi High Court judgments, 1993

695 judgments · page 2 of 35

High Courts09 Dec 1993

Chandi and Others Vs Union of India

Delhi High Court · (1994) ILR Delhi 364 : (1993) 105 PLR 1 : (1994) RLR 66

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 22 Rule 3Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 19

High Courts07 Dec 1993

Norma Industries Vs Municipal Corporation of Delhi

Delhi High Court · (1994) 1 ARBLR 252 : (1994) 53 DLT 162

High Courts06 Dec 1993

Pratap Singh and Others Vs Shish Pal and Another

Delhi High Court · (1994) ACJ 957 : (1994) RLR 72

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3Motor Vehicles Act, 1988 — Section 98

High Courts06 Dec 1993

Jagdish Chander Mehta Vs Bimla Mehta and Others

Delhi High Court · (1993) 4 AD 1025 : (1994) 53 DLT 37

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts06 Dec 1993

Moonlight Electronic Vs Delhi Development Authority

Delhi High Court · (1994) RLR 71

Delhi Development Act, 1957 — Section 53B

High Courts06 Dec 1993

Federation of DSIDC Entrepreneures Associtaion and Others Vs Union of India and Others

Delhi High Court · (1994) 1 AD 284 : (1994) 28 DRJ 358

High Courts03 Dec 1993

Prem Nath Wadhawan Vs Inder Rai Wadhawan

Delhi High Court · (1993) 105 PLR 70

Benami Transactions (Prohibition) Act, 1988 — Section 4

High Courts01 Dec 1993

New Bank of India and Others Vs Faridabad Manufacturing (Engg. Products) Pvt. Ltd. and Others

Delhi High Court · (1994) 1 AD 65 : (1994) 53 DLT 50 : (1994) 28 DRJ 506

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts01 Dec 1993

Sparsh Samaj Kalyan Samiti (Regd) and Others Vs Union of India and Others

Delhi High Court · (1993) 4 AD 961 : (1994) 53 DLT 194

High Courts01 Dec 1993

Meera Devi and Another Vs Delhi Development Authority

Delhi High Court · (1994) 53 DLT 62

High Courts26 Nov 1993

Mohan Machines Ltd. Vs The Sales Tax Tribunal

Delhi High Court · (1994) 28 DRJ 140

Delhi Sales Tax Act, 1975 — Section 43(5)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17

High Courts26 Nov 1993

Municipal Corporation of Delhi Vs Ganesh Razak and Another

Delhi High Court · (1993) 52 DLT 594 : (1994) 28 DRJ 30 : (1994) 68 FLR 997 : (1994) ILR Delhi 21 : (1994) LabIC 733 : (1994) RLR 234 : (1994) 1 SLJ 240

High Courts26 Nov 1993

A.S. Gahlout and Others Vs Lt. Governor of Delhi and Others

Delhi High Court · AIR 1994 Delhi 69 : (1994) 53 DLT 201 : (1994) 2 ILR Delhi 1

Constitution of India, 1950 — Article 226Delhi Co-operative Societies Rules, 1973 — Rule 58A

High Courts26 Nov 1993

Universal Cylinder Ltd. Vs Gurcharan Singh Rishi Raj

Delhi High Court · (1994) 53 DLT 29

Delhi Rent Control Act, 1958 — Section 14B

High Courts26 Nov 1993

Jamna Auto Industries Vs Union of India and Another

Delhi High Court · (1994) 53 DLT 585

High Courts26 Nov 1993

Pamela Manmohan Singh Vs Family Planning Foundation

Delhi High Court · (1994) 54 DLT 161

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

High Courts25 Nov 1993

Anchal (Binny Showroom) Vs Anand Prakash and Others

Delhi High Court · (1994) 53 DLT 348 : (1993) 105 PLR 51

High Courts24 Nov 1993

Banwari Lal and Sons (P) Ltd. Vs New Delhi Municipal Committee

Delhi High Court · (1994) 53 DLT 99

Delhi Rent Control Act, 1958 — Section 6A(1)

High Courts23 Nov 1993

Kelvinator of India Ltd. Vs A.P. Bagai

Delhi High Court · (1993) 4 AD 877 : (1994) 28 DRJ 74 : (1994) RLR 55

Delhi Rent Control Act, 1958 — Section 14(1)

High Courts23 Nov 1993

Rahis Ahmed Vs State

Delhi High Court · (1993) 4 AD 932 : (1994) 28 DRJ 59 : (1994) 3 RCR(Criminal) 597

Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20