High Courts01 Jul 1996
Parasnath and Associates (P) Ltd. Vs Kala Wati
Delhi High Court · (1996) 3 AD 673 : (1996) 38 DRJ 428
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Delhi High Court judgments, 1996
1,006 judgments · page 25 of 51
High Courts01 Jul 1996
Sir Sobha Singh and Sons (P) Ltd. Vs New Delhi Municipal Council
Delhi High Court · (1996) 4 AD 56 : (1996) 63 DLT 319 : (1996) 38 DRJ 191
New Delhi Municipal Council Act, 1994 — Section 63
High Courts01 Jul 1996
Bullan and Another Vs Jasmer Kavr and Others
Delhi High Court · (1996) 2 ACC 633 : (1997) ACJ 940 : (1997) 70 DLT 552
Motor Vehicles Act, 1939 — Section 95
High Courts01 Jul 1996
Brij Mohan Goel Vs Om Parkash Goel
Delhi High Court · (1996) 3 AD 874 : (1996) 38 DRJ 509
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13
High Courts01 Jul 1996
Kataria Educational Society Vs Vikas Puri (A-block) Welfare Association
Delhi High Court · (1996) 3 AD 829 : (1996) 38 DRJ 421
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Jul 1996
Vishan Das Advani Vs Hiranand Advani
Delhi High Court · (1996) 3 AD 836 : (1996) 38 DRJ 410
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1
High Courts01 Jul 1996
K. Bhattacharjee Vs Delhi Development Authority
Delhi High Court · (1996) 63 DLT 467 : (1996) 38 DRJ 343
Constitution of India, 1950 — Article 12, 14, 226
High Courts01 Jul 1996
P.M. Lalitha lekha Vs Lt. Governor and Others
Delhi High Court · (1997) 70 DLT 558
Constitution of India, 1950 — Article 226Delhi School Education Act, 1973 — Section 10
High Courts01 Jul 1996
Rupendra Kashyap Vs Jiwan Publishing House
Delhi High Court · (1996) 38 DRJ 81
Copyright Act, 1957 — Section 17, 18, 2, 54Evidence Act, 1872 — Section 162
High Courts01 Jul 1996
Savitri Minda Vs Minda Indsutries
Delhi High Court · (1996) 3 AD 385 : (1996) 64 DLT 447
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Jul 1996
Manjit Singh Kohli Vs Munni Devi
Delhi High Court · (1996) 3 AD 938 : (1996) 38 DRJ 616
Delhi Rent Control Act, 1958 — Section 14(1), 15(1)Evidence Act, 1872 — Section 93Specific Relief Act, 1963 — Section 20
High Courts01 Jul 1996
Uttam Kaur and Others Vs Gopi Ram and Others
Delhi High Court · (1997) ACJ 1062 : (1997) 70 DLT 533
High Courts01 Jul 1996
Shashi Malhotra Vs Lakshman Kumar Aggarwal
Delhi High Court · (1996) 38 DRJ 363
High Courts01 Jul 1996
Vijayshree Commercial (P) Ltd. Vs Tika Jagjit Singh Bedi
Delhi High Court · (1997) 66 DLT 359 : (1996) 38 DRJ 66
Transfer of Property Act, 1882 — Section 113
High Courts01 Jul 1996
D.C. Kapoor, Proprietor and Dipson and Co. Vs Delhi Development Authority
Delhi High Court · (1996) 63 DLT 193
Arbitration Act, 1940 — Section 30
High Courts01 Jul 1996
Pushpa Devi Vs State
Delhi High Court · (1996) 63 DLT 423 : (1996) 38 DRJ 295
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts01 Jul 1996
H.B. Sharma Vs Union of India
Delhi High Court · (1996) 3 AD 637 : (1996) 63 DLT 427 : (1996) 39 DRJ 249
Constitution of India, 1950 — Article 14
High Courts01 Jul 1996
Reeaa Hotel and Restaurants (P) Ltd. Vs Anusri Enterprises
Delhi High Court · (1996) 3 AD 774 : (1996) 63 DLT 747 : (1996) 38 DRJ 404
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Jul 1996
Applied Electronics Limited Vs Mahanagar Telephone Nigam Ltd. and Another
Delhi High Court · (1996) 3 AD 709 : (1996) 64 DLT 133
Arbitration Act, 1940 — Section 34
High Courts01 Jul 1996
Goodwill India Ltd. Vs Tonu Constructions
Delhi High Court · (1996) 3 AD 598 : (1996) 64 DLT 16 : (1996) 38 DRJ 321
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1