High Courts27 Sept 1996
Dhir Singh Chhima Vs Union of India and Others
Delhi High Court · (1996) 64 DLT 295
Army Act, 1950 — Section 122
COURT ARCHIVE
Delhi High Court judgments, 1996
1,006 judgments · page 12 of 51
High Courts26 Sept 1996
Times Electronics Pvt. Ltd. and Another Vs Kanvan Rasdip Singh
Delhi High Court · (1996) 64 DLT 602
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts26 Sept 1996
Sudershan Gaba Vs Municipal Corporation of Delhi
Delhi High Court · (1997) 42 DRJ 343
Constitution of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 47(2)
High Courts26 Sept 1996
P.V. Narasimha Rao Vs State (Central Bureau of Investigation)
Delhi High Court · (1996) 64 DLT 173 : (1996) 39 DRJ 142
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts25 Sept 1996
Deepika Chaudhary Vs University of Delhi
Delhi High Court · (1996) 5 AD 148 : (1996) 64 DLT 503 : (2003) 39 DRJ 491
Constitution of India, 1950 — Article 226
High Courts25 Sept 1996
Narender Singh Vs District Collection Officer and Others
Delhi High Court · (1997) 75 FLR 52 : (1997) 1 LLJ 274
High Courts25 Sept 1996
Rattan Lal Vs State
Delhi High Court · (1996) 64 DLT 727 : (1996) 39 DRJ 421
Penal Code, 1860 (IPC) — Section 302
High Courts24 Sept 1996
Smt. Krishna Lal Vs Commissioner of Wealth Tax
Delhi High Court · (1996) 09 DEL CK 0099
High Courts23 Sept 1996Dismissed
Hyderabad Industries Vs Ashok Kumar Gupta
Delhi High Court · (1996) 09 DEL CK 0089
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts23 Sept 1996
Jain Accessories and Fittings Vs Union of India and another
Delhi High Court · (1996) 09 DEL CK 0037
High Courts23 Sept 1996
C.P. Raman Vs Ram Pyari Sharma
Delhi High Court · (1996) 64 DLT 414 : (1996) 39 DRJ 91 : (1997) RLR 134
High Courts20 Sept 1996
Faraz Rizvi Vs University of Delhi
Delhi High Court · (1996) 5 AD 213 : (1996) 39 DRJ 304
Constitution of India, 1950 — Article 226
High Courts20 Sept 1996
Ramesh Vs State
Delhi High Court · (1997) CriLJ 645 : (1997) 70 DLT 394
Penal Code, 1860 (IPC) — Section 302
High Courts20 Sept 1996
Y.P. Vij Vs State (Central Bureau of Investigation)
Delhi High Court · (1997) 1 Crimes 405 : (1996) 64 DLT 611
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 7
High Courts20 Sept 1996
German Remedies Ltd. Vs Harish C. Duggal Agencies and others
Delhi High Court · (1996) 4 AD 585 : (1997) 1 BC 60 : (1997) 90 CompCas 335 : (1997) 1 Crimes 421 : (1996) 64 DLT 163 : (1997) 40 DRJ 411 : (1997) 115 PLR 22
High Courts20 Sept 1996
Balwinder Singh Vs Union of India
Delhi High Court · (1996) 5 AD 257 : (1996) 64 DLT 385 : (1996) 39 DRJ 96
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 354(3)
High Courts20 Sept 1996
The Collector of Stamps Vs Hemlata and Another
Delhi High Court · (1996) 64 DLT 450 : (1997) 1 ILR Delhi 492
Stamp Duties Act, 1872 — Section 28(3)
High Courts19 Sept 1996
Chander Mohan Vs Airports Authority of India
Delhi High Court · (1996) 5 AD 171 : (1996) 64 DLT 213 : (1996) 39 DRJ 777
Constitution of India, 1950 — Article 12
High Courts19 Sept 1996
Shanti Narain Bhatnagar Vs Union of India
Delhi High Court · (1996) RLR 440
Land Acquisition Act, 1894 — Section 4
High Courts18 Sept 1996
Dev Kumar Juneja Vs State (Delhi Administration)
Delhi High Court · (1996) 4 AD 527 : (1996) 64 DLT 431 : (1996) 39 DRJ 540
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302