COURT ARCHIVE

Delhi High Court judgments, 1995

995 judgments · page 48 of 50

High Courts11 Jan 1995

J.P. Lal Vs State

Delhi High Court · (1995) CriLJ 1715 : (1995) 57 DLT 394

High Courts11 Jan 1995

Rajinder Kumar Sachar Vs N.N. Vohra and Another

Delhi High Court · (1995) 57 DLT 605

Contempt of Courts Act, 1971 — Section 2

High Courts11 Jan 1995

Haryana Breweries Ltd. and Another Vs Govt. of N.C.T. of Delhi, Lt. Governor, Delhi, Commissioner of Excise-Cum-Special Secretary and Collector of Excise

Delhi High Court · (1995) 58 DLT 151 : (1995) 32 DRJ 652

Delhi Liquor Licence Rules, 1976 — Rule 4

High Courts10 Jan 1995

State Vs Ashok Kumar Ashok Kumar Vs State Premkanwar Vs State

Delhi High Court · (1995) 57 DLT 239

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357

High Courts10 Jan 1995

P.K. Baisiwala Vs R.S. Baisiwala

Delhi High Court · (1995) RLR 423

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 6 Rule 17

High Courts10 Jan 1995

M/s. Dalmia Cement (Bharat) Ltd. Vs M/s. Advance Commercial Co. Ltd.

Delhi High Court · (1995) 58 DLT 791 : (1995) 32 DRJ 273

High Courts10 Jan 1995

Juglal Mehto Vs State (Delhi Administration)

Delhi High Court · (1995) CriLJ 1618 : (1995) ILR Delhi 271

Criminal Procedure Code, 1973 (CrPC) — Section 299, 82, 83Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts10 Jan 1995

State and others Vs Ashok Kumar and others

Delhi High Court · (1995) ILR Delhi 421

High Courts10 Jan 1995

Suresh Harmilapi Vs Sports Authority of India and Others

Delhi High Court · (1995) 1 AD 678 : (1995) 57 DLT 441

Constitution of India, 1950 — Article 226

High Courts09 Jan 1995

Girdhari Lal M. Advani Vs Estate Officer and Another

Delhi High Court · AIR 1995 Delhi 192 : (1995) 57 DLT 274 : (1995) 32 DRJ 293

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2

High Courts09 Jan 1995

Rakesh Agarwal Vs The Assistant Commissioner of Income Tax

Delhi High Court · (1996) 1 AD 356 : (1996) 61 DLT 351

Income Tax Act, 1961 — Section 147

High Courts09 Jan 1995

Rajesh Ranjan @ Pappu Yadav Vs The Election Commission of India and Others

Delhi High Court · (1995) 1 AD 463 : (1995) 33 DRJ 204

Constitution of India, 1950 — Article 226

High Courts09 Jan 1995

Rajdhani Films (P) Ltd. Vs Rajesh Arora and Others

Delhi High Court · (1995) 57 DLT 510 : (1995) 110 PLR 1 : (1995) RLR 205

High Courts09 Jan 1995

Jeet Singh and others Vs State Of Delhi

Delhi High Court · (1995) CriLJ 1537 : (1995) ILR Delhi 445

High Courts06 Jan 1995

M/s. Arvind Construction Company Vs M/s. Engineering Projects

Delhi High Court · (1995) 7 AD 497

High Courts06 Jan 1995

Jaivir Singh Vs State (Delhi Administration)

Delhi High Court · (1995) CriLJ 1477 : (1995) 2 Crimes 18 : (1995) 57 DLT 479

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

High Courts06 Jan 1995

Hem Chand Gupta and Others Vs Union of India and Others

Delhi High Court · (1995) 32 DRJ 313

Constitution of India, 1950 — Article 226

High Courts06 Jan 1995

Canbank Financial Services Ltd. Vs Gitanjli Motors Ltd. and Others

Delhi High Court · (1995) 1 AD 361 : (1996) 85 CompCas 485 : (1995) CriLJ 1222 : (1995) 1 Crimes 342 : (1995) 57 DLT 230 : (1995) 32 DRJ 125 : (1995) 110 PLR 17 : (1995) 2 RCR(Criminal) 144 : (1995) RLR 110

Criminal Procedure Code, 1973 (CrPC) — Section 178Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Jan 1995

Shyam Babu Gupta Vs Attri Foundation and Another

Delhi High Court · (1995) 1 AD 661 : (1995) 57 DLT 531

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 6

High Courts06 Jan 1995

D.P. Singh Vs Engineering Projects (India) Ltd.

Delhi High Court · (1995) 01 DEL CK 0025