COURT ARCHIVE

Delhi High Court judgments, 1997

1,057 judgments · page 13 of 53

High Courts25 Sept 1997

Pushpa Devi Vs State

Delhi High Court · (1997) 09 DEL CK 0013

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High Courts24 Sept 1997Dismissed

Tagan Nath Sharma Vs State and Others

Delhi High Court · (1997) 6 AD 343 : (1997) 69 DLT 443 : (1997) 2 DMC 557

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 498A

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High Courts24 Sept 1997

Municipal Corporation of Delhi Vs S.P. Jindal

Delhi High Court · (1997) 70 DLT 748

Constitution of India, 1950 — Article 226

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High Courts24 Sept 1997

H.K. Bhalla Vs Union of India and Others

Delhi High Court · (1997) 6 AD 960 : (1997) 69 DLT 352

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts24 Sept 1997

Sahara India Airlines Ltd. Vs R.A. Singh

Delhi High Court · (1997) 43 DRJ 217 : (1997) 1 ILR Delhi 661 : (1997) 117 PLR 49 : (1998) 1 RCR(Civil) 335

Civil Procedure Code, 1908 (CPC) — Section 149Delhi High Court Act, 1966 — Section 10

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High Courts24 Sept 1997

Sita Construction Co. Vs Union of India

Delhi High Court · (1997) 6 AD 572 : (1997) 69 DLT 697 : (1997) 43 DRJ 501

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High Courts23 Sept 1997

Indian Tourism Development Co-operative Ltd. Vs Airports Authority of India

Delhi High Court · (1998) 1 AD 286 : (1997) 2 ARBLR 609 : (1997) 69 DLT 370

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts23 Sept 1997

A.R.C. Cement Ltd. Vs Appellate Authority for Industrial and Financial Construction and Others

Delhi High Court · (1997) 6 AD 135 : AIR 1998 Delhi 359 : (1999) 97 CompCas 459 : (1998) 71 DLT 213 : (1997) 43 DRJ 377

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 19, 20

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High Courts23 Sept 1997

Rahees Ahmed Vs State (Delhi Administration)

Delhi High Court · (1997) 69 DLT 1036

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 397

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High Courts23 Sept 1997

State Bank of India Vs Shri Damaoder Nath and brother

Delhi High Court · (1997) 09 DEL CK 0020

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High Courts23 Sept 1997

Indian Tourism Devp. Cooperative Ltd. Vs Airports Authority of India

Delhi High Court · (1998) 1 AD 286 : (1997) 2 ARBLR 609 : (1997) 69 DLT 370

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High Courts22 Sept 1997

Municipal Corporation of Delhi Vs O.P. Dwivedi and Another

Delhi High Court · (1997) 6 AD 240 : (1997) 69 DLT 465

Delhi Municipal Corporation Act, 1957 — Section 114, 126(2)

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High Courts22 Sept 1997

Suzuki Motor Corporation Vs Union of India

Delhi High Court · (1997) 6 AD 1 : (1997) 2 ARBLR 477 : (1998) 93 CompCas 771 : (1997) 68 DLT 827 : (1997) 43 DRJ 253 : (1998) 1 ILR Delhi 440

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts22 Sept 1997

P.S. Srinivasan Vs Union of India and Another

Delhi High Court · (1998) 3 AD 571 : (1998) 72 DLT 280

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High Courts22 Sept 1997

Soni @ Anita Vs M.G.House and Co. Ltd.

Delhi High Court · (1998) 118 PLR 4

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts22 Sept 1997

R.C. Garg and Sons Capital Services Ltd. Vs National Stock Exchange of India Ltd.

Delhi High Court · (1997) 6 AD 125 : (1998) 92 CompCas 620 : (1998) 71 DLT 189 : (1997) 43 DRJ 402 : (1997) 2 ILR Delhi 157

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High Courts19 Sept 1997

Jai Singh and Others Vs Union of India

Delhi High Court · (1998) 3 AD 874 : (1998) 71 DLT 507

Land Acquisition Act, 1894 — Section 4

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High Courts19 Sept 1997

Jai Singh Vs Union of India

Delhi High Court · (1998) 3 AD 874 : (1998) 71 DLT 507

Land Acquisition Act, 1894 — Section 23

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High Courts19 Sept 1997

Fedders Lloyd Corporation Pvt. Ltd. and Another Vs Fedders Corporation and Another

Delhi High Court · (1997) 6 AD 53 : (1997) 2 ARBLR 84 : (1997) 69 DLT 474 : (1997) 43 DRJ 410

Limitation Act, 1963 — Article 137Trade and Merchandise Marks Act, 1958 — Section 46(3), 46(l)(6)

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High Courts19 Sept 1997

Nanda and Others Vs Union of India

Delhi High Court · (1998) 3 AD 554 : (1998) 71 DLT 530

Land Acquisition Act, 1894 — Section 4

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