High Courts01 Dec 1996
S.P. Aggarwal Vs New Delhi Municipal Council
Delhi High Court · (1997) 40 DRJ 16
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1996
1,006 judgments · page 4 of 51
High Courts01 Dec 1996
Calcutta Soap Oil Industries Vs Ram Rattan Singh Namdhari
Delhi High Court · (1997) 1 AD 244 : (1997) 40 DRJ 553
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Dec 1996
Adeseqren Jackson Vs State
Delhi High Court · (1997) 1 AD 557 : (1997) 65 DLT 251
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts01 Dec 1996
Atma Ram Properties Pvt. Ltd. Vs Air India
Delhi High Court · (1997) 1 AD 641 : (1997) 65 DLT 533
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts01 Dec 1996
Ranbir Singh Vs Vidya Sagar Sood
Delhi High Court · (1997) 1 AD 531 : (1997) 65 DLT 1019 : (1997) 116 PLR 75
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts01 Dec 1996
Sharda Nath Vs Delhi Administration
Delhi High Court · (1997) 1 AD 329 : (1997) 65 DLT 351 : (1997) 40 DRJ 349
Constitution of India, 1950 — Article 226
High Courts01 Dec 1996
Rajinder Singh Vs State
Delhi High Court · (1997) 65 DLT 89 : (1997) 40 DRJ 49
Penal Code, 1860 (IPC) — Section 34, 394Probation of Offenders Act, 1958 — Section 6
High Courts01 Dec 1996
Satya Prakash Behl Vs Union of India and Others
Delhi High Court · (1997) 1 AD 611 : (1997) 65 DLT 395
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Dec 1996
M.M. Sehgal Limited Vs Sanmati Trading Investments Ltd.
Delhi High Court · (1997) 65 DLT 53
Companies Act, 1956 — Section 391(1)
High Courts01 Dec 1996
Devi Charan Vs Ranpat Singh
Delhi High Court · (1997) 1 AD 632 : (1997) 65 DLT 493 : (1997) 40 DRJ 556
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Dec 1996
Induss Food Products and Equipments Ltd. Vs Rani Sati Ice Cream Pvt. Ltd.
Delhi High Court · (1997) 65 DLT 802
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Trade and Merchandise Marks Act, 1958 — Section 2
High Courts01 Dec 1996
Paramveer Singh Sachdeva Vs Kohinoor Paints
Delhi High Court · (1997) 65 DLT 541 : (1997) 40 DRJ 334
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Dec 1996
Kishan Lal Vs New Delhi Municipal Committee
Delhi High Court · (1997) 1 AD 652 : (1997) 65 DLT 281 : (1997) 40 DRJ 404
Punjab Municipal Act, 1911 — Section 49
High Courts29 Nov 1996
Manohar Lal Vs Richhpal
Delhi High Court · (1997) 1 AD 62 : (1997) 65 DLT 628 : (1997) 41 DRJ 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts28 Nov 1996
Anil Soni and Others Vs State and Others
Delhi High Court · (1996) 64 DLT 812
Constitution of India, 1950 — Article 226
High Courts28 Nov 1996
Suram Chand Rahlan Vs Commissioner of Income Tax
Delhi High Court · (1997) 226 ITR 927
High Courts27 Nov 1996
Debopam Bhowmick Vs Alpana Bhowmick
Delhi High Court · (1997) 65 DLT 1025 : (1997) 1 DMC 50
Hindu Marriage Act, 1955 — Section 24Income Tax Act, 1961 — Section 17(2)
High Courts27 Nov 1996
A.K. Chawla Vs Union of India
Delhi High Court · (1996) 5 AD 604 : (1997) 40 DRJ 192
Constitution of India, 1950 — Article 226
High Courts27 Nov 1996
Mohd. Abbas Khan Vs Begum Bilquees Latif
Delhi High Court · (1997) 41 DRJ 244 : (1997) 1 ILR Delhi 195
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4), 10(5), 14, 15Pension Rules — Rule 9