COURT ARCHIVE

Delhi High Court judgments, 1995

995 judgments · page 3 of 50

High Courts04 Dec 1995

Bharat Electronics Ltd. Vs Chief Labour Commissioner

Delhi High Court · (1996) 1 AD 128 : (1996) 36 DRJ 153 : (1997) 1 ILR Delhi 79 : (1996) 2 LLJ 193

Industrial Disputes Act, 1947 — Section 18(3)Industrial Employment (Standing Orders) Act, 1946 — Section 4

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High Courts04 Dec 1995

Mayo (India) Ltd. Vs Collector of Central Excise

Delhi High Court · (1996) 82 ELT 180

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High Courts04 Dec 1995

Pepsico Restaurants International (I) (P) Ltd. Vs Municipal Corporation of Delhi and Others

Delhi High Court · (1995) 35 DRJ 616

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High Courts01 Dec 1995

R.K. Gupta Vs Pink Co-operative Group Housing Society Ltd.

Delhi High Court · (1996) 1 AD 182 : (1996) 61 DLT 202

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

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High Courts01 Dec 1995

State Bank of India Vs Siddhartha Enterprises

Delhi High Court · (1996) 1 AD 697 : (1996) 1 BC 338 : (1996) 61 DLT 606 : (1996) 36 DRJ 416

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts01 Dec 1995

Haren P. Chowksey Vs Union of India

Delhi High Court · (1996) 1 AD 197 : (1996) 36 DRJ 147

Constitution of India, 1950 — Article 226

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High Courts01 Dec 1995Allowed

Deepak Nagpal Vs Kamal Nagpal

Delhi High Court · (1996) 61 DLT 191

Arbitration Act, 1940 — Section 20

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High Courts01 Dec 1995

India Electric Works Ltd. Vs Ram Kishan

Delhi High Court · (1996) 61 DLT 479

Civil Procedure Code, 1908 (CPC) — Section 140

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High Courts01 Dec 1995

JMP Manufacturingg Co. Pvt. Ltd. Vs Delhi Development Authority Prem Chand Kapoor Vs Delhi Development Authority

Delhi High Court · (1995) 35 DRJ 559

Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 12(3)

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High Courts01 Dec 1995

Ghisa Lal Vs State

Delhi High Court · (1995) 4 AD 1021 : (1995) 35 DRJ 692

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts01 Dec 1995

B.G. Saraswat Vs Engineers India Ltd.

Delhi High Court · (1996) 61 DLT 588 : (1996) 36 DRJ 539 : (1996) LabIC 1319

Constitution of India, 1950 — Article 14, 21, 311Industrial Disputes Act, 1947 — Section 25

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High Courts01 Dec 1995

Vijay M. Shah Vs Flex Industries Ltd.

Delhi High Court · (1996) 1 AD 260 : (2001) 103 CompCas 1063 : (1996) 61 DLT 378 : (1996) 36 DRJ 283

Companies Act, 1956 — Section 81

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High Courts01 Dec 1995

Durga Devi Vs Bhag Chand Lohia

Delhi High Court · (1995) 35 DRJ 669

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High Courts01 Dec 1995

Roshanara Begum Vs Union of India

Delhi High Court · AIR 1996 Delhi 206 : (1996) 61 DLT 206 : (1996) 36 DRJ 34

Delhi Development Act, 1957 — Section 55Land Acquisition Act, 1894 — Section 11

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High Courts01 Dec 1995

Sethi Engineering Corporation Vs Delhi Development Authority

Delhi High Court · (1996) 61 DLT 269 : (1995) 35 DRJ 656

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High Courts01 Dec 1995

Gurmeet Singh Grewal Vs Parma Nand R. Soniche

Delhi High Court · (1995) 35 DRJ 701

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

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High Courts01 Dec 1995

Dinesh Mathur Vs O.P. Arora and Another

Delhi High Court · (1995) 4 AD 1005 : (1996) 61 DLT 577

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts01 Dec 1995

Rajora Builders Vs Municipal Corporation of Delhi (Administrator) and Others

Delhi High Court · (1996) 61 DLT 194

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High Courts01 Dec 1995

Coronation Marketing Services Ltd. Vs MMTC Ltd.

Delhi High Court · (1996) 61 DLT 61 : (1995) 35 DRJ 658

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

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High Courts01 Dec 1995

Fakhrudin Contractor Government Vs Union of India and Another

Delhi High Court · (1996) 61 DLT 177

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