High Courts02 Aug 1996
Manisha Surana Vs Central Board of Secondary Education
Delhi High Court · (1996) 4 AD 20 : AIR 1997 Delhi 111 : (1996) 64 DLT 257 : (1996) 39 DRJ 241
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1996
1,006 judgments · page 20 of 51
High Courts01 Aug 1996
R.K. Khatri Vs State (Central Bureau of Investigation)
Delhi High Court · (1996) RLR 118
Penal Code, 1860 (IPC) — Section 100, 104, 106, 415, 469
High Courts01 Aug 1996
O.P. Malhotra Vs State and Others
Delhi High Court · (1996) 3 AD 910 : (1996) 63 DLT 716
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 1996
Subhadra Vs State (Delhi Administration) Harlal Sharma Vs State
Delhi High Court · (1996) 2 DMC 496 : (1996) 38 DRJ 521
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts01 Aug 1996
Personal Point Vs State
Delhi High Court · (1996) 3 AD 971 : (1996) 63 DLT 804 : (1996) 38 DRJ 720
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Aug 1996
Chemical Sales Corporation Vs New Delhi Municipal Committee
Delhi High Court · (1996) 5 AD 89 : (1996) 64 DLT 160 : (1996) 39 DRJ 30 : (1996) RLR 495
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 80
High Courts01 Aug 1996
J.C. Khosla Vs K.G. Khosla and Others
Delhi High Court · (1995) 3 AD 857 : (1995) 34 DRJ 583
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Aug 1996Partly Allowed
B.S. Bhandari Vs Gangotri, U.P. Export Corporation Ltd.
Delhi High Court · (1996) 4 AD 241 : (1997) 70 DLT 144 : (1996) 38 DRJ 539
Constitution of India, 1950 — Article 12, 226
High Courts01 Aug 1996
Express Newspapers Ltd. Vs Indian Express Newspapers (Bom) Ltd.
Delhi High Court · (1997) 40 DRJ 311
High Courts01 Aug 1996
Prem Prakash Vs Air. India Corporation
Delhi High Court · (1996) 64 DLT 77 : (1996) 38 DRJ 532
Air India Employees Service Regulations, 2000 — Regulation 48
High Courts01 Aug 1996
Mansa Ram Vs Union of India
Delhi High Court · (1996) 4 AD 113 : (1996) 38 DRJ 551
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Aug 1996
O.P. Arora Vs Union of India
Delhi High Court · (1996) 63 DLT 871 : (1996) 38 DRJ 725
Constitution of India, 1950 — Article 227
High Courts01 Aug 1996
P.S. Gupta Vs N.D.M.C.
Delhi High Court · (1997) 70 DLT 124 : (1996) RLR 431
Constitution of India, 1950 — Article 14
High Courts01 Aug 1996
Bhagwat Dayal Vs Sunheri
Delhi High Court · (1996) 63 DLT 851 : (1996) 38 DRJ 527
High Courts01 Aug 1996
Naushad @ Bhura Vs State
Delhi High Court · (1996) 4 AD 571 : (1996) 63 DLT 916 : (1996) 39 DRJ 529
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 1996
Rohit Arora Vs State
Delhi High Court · (1996) 3 AD 960 : (1996) 63 DLT 691 : (1996) 39 DRJ 376(1)
Criminal Procedure Code, 1973 (CrPC) — Section 181
High Courts01 Aug 1996
Raj Kumar and Others Vs State
Delhi High Court · (1996) 63 DLT 934 : (1996) 38 DRJ 711
Penal Code, 1860 (IPC) — Section 364
High Courts01 Aug 1996
Anand Dev Tyagi Vs Lt. Governor of Delhi
Delhi High Court · (1996) 4 AD 249 : (1997) 70 DLT 135 : (1996) 39 DRJ 175
Delhi School Education Act, 1973 — Section 8
High Courts01 Aug 1996
Lok Sevak Cooperative House Building Society Ltd. Vs S.P. Goyal and Others
Delhi High Court · (1997) 70 DLT 152
Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 1972 — Section 46
High Courts01 Aug 1996
Advert Communications and another Vs The Municipal Corporation of Delhi
Delhi High Court · (1996) 5 AD 300 : AIR 1997 Delhi 150 : (1996) 39 DRJ 261 : (1996) ILR Delhi 743