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Delhi High Court judgments, 1997

1,057 judgments · page 2 of 53

High Courts17 Dec 1997

1. Mrs. Kailash Suneja (C.W. NO. 5220 of 1993 AND C.M. No. 1988 of 1994) 2. Shatabdi Trading and Investments Pvt. Ltd. and others. (C.W. NO. 4153 of 1993 and C.M. No. 3199 of 1994) 3. Chauhan Builders and Constructions Pvt. Ltd. (C.W. NO. 4589 of 1994) 4. Shashi Sehgal (C.W. No. 3726 of 1994) 5. R. C. Chawla and Another (C.W. No. 3884 of 1994) Vs Appropriate Authority and Others. DR. A. K. Garg and Another (C.W. No. 3139 of 1993) v. Kailash Nath and Associates and Others. Chiranji Estates Pvt. Ltd. (C.W. No. 5613 of 1993) v. Union of India and Others. Express Towers Pvt. Ltd. and Another (C.W. No. 4357 and C.M.S. Nos. 7857 of 1993, 2043 of 1994 and 1811 of 1995) v. Deputy Commissioner of Income Tax and Others. Mahesh Chandra Agarwal and Another (C.W. No. 3594 of 1990 and C.M. No. 6632 of 1993) v. Union of India and Others.

Delhi High Court · (1998) 231 ITR 318 : (1998) 97 TAXMAN 144

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High Courts16 Dec 1997

Iqbal Kaur Vs Gurdev Singh

Delhi High Court · (1998) 1 AD 1003 : (1998) 71 DLT 277 : (1998) 1 DMC 552

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
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High Courts16 Dec 1997

Zulfikar Vs Allauddin

Delhi High Court · (1998) 2 AD 101 : (1998) 71 DLT 82 : (1998) 44 DRJ 219

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, 151Delhi Rent Control Act, 1958 — Section 14(1)
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