High Courts10 Nov 1994Allowed
Shri Arun Kumar Vohra Vs Mrs. Ritu Vohra and Another
Delhi High Court · (1994) 56 DLT 429
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324, 34, 498A
COURT ARCHIVE
Delhi High Court judgments, 1994
841 judgments · page 7 of 43
High Courts10 Nov 1994
Siddha Raj Dhadda and Others Vs Union of India and Others
Delhi High Court · (1994) 4 AD 1003 : (1995) 32 DRJ 216
Constitution of India, 1950 — Article 226
High Courts10 Nov 1994
Kamal Thakur Vs State (Delhi Admn.)
Delhi High Court · (1994) 4 AD 801 : (1995) CriLJ 980 : (1995) 2 Crimes 121 : (1994) 56 DLT 431 : (1995) 1 RCR(Criminal) 653
High Courts10 Nov 1994
M/s. Progressive Newspaper (P) Ltd. Vs Sharda Motor Industries Ltd. and others
Delhi High Court · (1994) 11 DEL CK 0008
High Courts10 Nov 1994
Mangal Singh Vs State
Delhi High Court · (1994) 4 AD 819 : (1995) 1 Crimes 290 : (1994) 56 DLT 454 : (1994) 31 DRJ 442
Evidence Act, 1872 — Section 27
High Courts08 Nov 1994Allowed
Ram Narain Vs Ved Prakash
Delhi High Court · (1994) 4 AD 862 : (1994) 56 DLT 692
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts08 Nov 1994
Surinder Kumar Vs Union of India and Others
Delhi High Court · (1995) 57 DLT 519
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts02 Nov 1994
Mansukh Chhagan Lal Bhatt Vs Union of India and Another
Delhi High Court · (1994) 4 AD 657 : (1994) 3 Crimes 1041 : (1994) 56 DLT 372 : (1994) 31 DRJ 317 : (1995) 1 RCR(Criminal) 288 : (1995) RLR 7
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21
High Courts02 Nov 1994
Wipro Products Ltd. Vs State Trading Corpn. of India
Delhi High Court · (1994) 4 AD 822 : (1994) 56 DLT 641
High Courts02 Nov 1994
Shri N.S.S. Mani and Others Vs Delhi Gymkhana Club Limited
Delhi High Court · (1994) 56 DLT 456
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Nov 1994
Shiv Shankar and Others Vs State
Delhi High Court · (1994) 4 AD 884 : (1995) 57 DLT 117 : (1994) 31 DRJ 330
Criminal Procedure Code, 1973 (CrPC) — Section 201
High Courts01 Nov 1994
Confoss Construction Vs Manavsthali Co-op. Group Housing Society Ltd.
Delhi High Court · (1994) 56 DLT 681
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Nov 1994
S.S. Sidhu Vs Ramkishan Khanduja
Delhi High Court · (1994) 56 DLT 620
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts01 Nov 1994Allowed
Ram Kishan Dass Vs Anil Kumar
Delhi High Court · (1994) 56 DLT 659
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts01 Nov 1994
Parvesh Kumar Malhotra Vs New Delhi Municipal Committee
Delhi High Court · (1994) 56 DLT 628
Constitution of India, 1950 — Article 226
High Courts01 Nov 1994Allowed
International Office Machines and Another Vs Union of India (UOI) and Others
Delhi High Court · (1995) 60 ECR 191
High Courts01 Nov 1994
Prem Singh Vs State (Delhi Administration)
Delhi High Court · (1994) 4 AD 1029 : (1995) 1 Crimes 282 : (1995) 57 DLT 120
Criminal Procedure Code, 1973 (CrPC) — Section 354(1)Penal Code, 1860 (IPC) — Section 302
High Courts01 Nov 1994Allowed
Amar Nath and Another Vs Union of India (UOI) and Others
Delhi High Court · (1994) 31 DRJ 465
Land Acquisition Act, 1894 — Section 11, 4, 5A, 6
High Courts01 Nov 1994
URI Civil Contractor AB Vs Pampa Mukherjee
Delhi High Court · (1994) 4 AD 1113 : (1994) 56 DLT 608 : (1995) 32 DRJ 195
High Courts01 Nov 1994
International Office Machies Vs Union of India
Delhi High Court · (1995) 79 ELT 25