COURT ARCHIVE

Delhi High Court judgments, 1996

1,006 judgments · page 31 of 51

High Courts08 May 1996

Karamjit Singh Vs Mangli Devi

Delhi High Court · (1996) 63 DLT 44

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High Courts08 May 1996

Common Wealth Human Rights Initiative Vs Kailash Prakash and Another

Delhi High Court · (1996) 1 ACC 633 : (1996) 2 AD 596 : (1996) 62 DLT 605

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High Courts08 May 1996

DDA Builders Assoc. Vs DDA

Delhi High Court · AIR 1996 Delhi 364 : (1996) ILR Delhi 274(2)

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High Courts07 May 1996

Shakil Ahmed Ansari Vs Union of India

Delhi High Court · (1996) 2 AD 613 : (1996) CriLJ 4345 : (1996) 63 DLT 274 : (1996) 38 DRJ 385 : (1996) 3 RCR(Criminal) 846

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)

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High Courts07 May 1996

Delhi Development Authority Vs Pradeep Kumar and Others

Delhi High Court · (1996) 74 FLR 2556

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High Courts06 May 1996

Megh Raj Gupta Vs K.K. Gupta and Others

Delhi High Court · (1996) 62 DLT 521 : (1996) 113 PLR 59

Civil Procedure Code, 1908 (CPC) — Section 17

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High Courts06 May 1996

Aggarwal Hotels (P) Ltd. Vs Focus Properties (P) Ltd.

Delhi High Court · (1996) 2 AD 625 : (1996) 63 DLT 52

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 16

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High Courts06 May 1996

PNB Capital Services Ltd. Vs Sumac International Limited and Others

Delhi High Court · (1996) 2 AD 621 : (1996) 2 BC 56 : (1996) 63 DLT 12

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4

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High Courts03 May 1996

S.L. Gupta Vs Ramesh Kumar

Delhi High Court · (1996) RLR 357

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5

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High Courts02 May 1996

Prakash Wati Bali Vs Manish Dewan

Delhi High Court · (1996) 3 AD 457 : (1996) 62 DLT 475 : (1996) 37 DRJ 556(1) : (1996) RLR 369

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

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High Courts02 May 1996

Phool Wati Vs Harsh Gogia

Delhi High Court · (1996) 3 AD 473 : (1996) 62 DLT 485 : (1996) 37 DRJ 687 : (1996) RLR 340

Evidence Act, 1872 — Section 31

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High Courts01 May 1996

Ajit Mookerjee Vs Computer Maintenance Corporation Ltd. and Another

Delhi High Court · (1996) 3 AD 216 : (1996) 63 DLT 923

Constitution of India, 1950 — Article 217

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High Courts01 May 1996

M.S. Associates Vs Commissioner of Police and Another

Delhi High Court · (1996) 62 DLT 638

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(4)

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High Courts01 May 1996

Amir Chand Om Parkash Vs Monga Perfumery and Floor Mills

Delhi High Court · (1996) 3 AD 210 : (1997) 1 ARBLR 509 : (1996) 63 DLT 113 : (1996) 37 DRJ 636

Trade and Merchandise Marks Act, 1958 — Section 45, 56

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High Courts01 May 1996

Vishnu Bhagwan Mittal Vs Renu Mehta

Delhi High Court · (1996) 3 AD 575 : (1996) 37 DRJ 529

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

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High Courts01 May 1996

Union of India Vs S.P. Timber Industries

Delhi High Court · (1996) 3 AD 584 : (1996) 37 DRJ 415

Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Section 5

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High Courts01 May 1996

G.S. Fateh Vs Custodian General of Evacuee Property

Delhi High Court · (1996) 37 DRJ 514

Administration of Evacuee Property Act, 1950 — Section 28

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High Courts01 May 1996

Chatter Bhuj Vs Municipal Corporation of Delhi

Delhi High Court · (1996) 37 DRJ 603

Constitution of India, 1950 — Article 227

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High Courts01 May 1996

Allied Distributors (P) Ltd. Vs Baljeet Singh

Delhi High Court · (1996) 3 AD 260 : (1996) 62 DLT 632 : (1996) 37 DRJ 658

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

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High Courts01 May 1996

Sushil Sharma Vs The State (Delhi Administration) and Others

Delhi High Court · (1996) CriLJ 3944 : (1997) 1 ILR Delhi 42

Constitution of India, 1950 — Article 19(1), 21, 227, 32(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 309, 324, 327

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