High Courts09 Jun 1997
St. Sophia''s Christian Education Society Vs K. Samuel
Delhi High Court · (1997) 4 AD 285 : (1997) 67 DLT 791 : (1997) 42 DRJ 389
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Delhi High Court judgments, 1997
1,057 judgments · page 28 of 53
High Courts02 Jun 1997
DLF Universal Ltd. Vs International Marketing Services
Delhi High Court · (1997) 4 AD 305 : (1997) 2 ARBLR 145 : (1997) 70 DLT 361 : (1997) 42 DRJ 539
High Courts02 Jun 1997
Anand and Associates Vs Delhi Development Authority
Delhi High Court · (1997) 2 ARBLR 135 : (1997) 67 DLT 745 : (1997) 42 DRJ 458 : (1997) 4 RCR(Civil) 280
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Jun 1997
Godfrey Phillips India Ltd. Vs Girnar Food and Beverages Pvt. Ltd.
Delhi High Court · (1997) 2 ARBLR 559 : (1997) 69 DLT 8
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Trade and Merchandise Marks Act, 1958 — Section 17
High Courts30 May 1997
Maruti Udyog Limited Vs Union of India
Delhi High Court · (1997) 4 AD 343 : (1997) 67 DLT 877 : (1997) 42 DRJ 435
Central Excise Rules, 1944 — Rule 57F(2)Central Excises and Salt Act, 1944 — Section 35F
High Courts30 May 1997
National Research Development Corporation Vs Silicon Ceramics Ltd.
Delhi High Court · (1997) 4 AD 369 : AIR 1998 Delhi 52 : (1997) 2 ARBLR 173 : (1997) 42 DRJ 476 : (1997) 2 ILR Delhi 1
Arbitration Act, 1940 — Section 20
High Courts30 May 1997
Polo Singh and Co. Vs Delhi Development Authority
Delhi High Court · (1997) 4 AD 400 : (1997) 2 ARBLR 275 : (1997) 67 DLT 453 : (1997) 42 DRJ 219
Arbitration Act, 1940 — Section 30
High Courts30 May 1997
Subhash Chand Vs Trilok Chand
Delhi High Court · (1997) 4 AD 576 : (1997) 67 DLT 754 : (1997) RLR 464
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts30 May 1997
Bhriguraj Charity Trust Vs Commissioner of Income Tax
Delhi High Court · (1997) 228 ITR 50
High Courts30 May 1997
V.S. Sachdeva Vs M.L. Grover
Delhi High Court · (1997) 4 AD 472 : (1997) 67 DLT 737 : (1997) 42 DRJ 412 : (1997) 1 ILR Delhi 366 : (1997) RLR 439
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts30 May 1997
A.I. Construction Pvt. Ltd. Vs Goodwill (I) Ltd.
Delhi High Court · (1997) 4 AD 209 : (1997) 2 ARBLR 247 : (1997) 67 DLT 892 : (1997) 42 DRJ 361
Arbitration Act, 1940 — Section 20
High Courts30 May 1997
Delhi Municipal Corporation Vs Batra Brothers
Delhi High Court · (1997) 4 AD 317 : (1997) 68 DLT 278 : (1997) 42 DRJ 419
Delhi Municipal Corporation Act, 1957 — Section 120
High Courts30 May 1997
Brakes International Vs Tilak Raj Bagga and Another
Delhi High Court · (1997) 4 AD 553 : AIR 1998 Delhi 146 : (1997) 2 ARBLR 264 : (1997) 67 DLT 882
Trade and Merchandise Marks Act, 1958 — Section 44
High Courts30 May 1997
Raj Kumar Vs State
Delhi High Court · (1997) 4 AD 357 : (1998) CriLJ 424 : (1997) 4 Crimes 226 : (1997) 68 DLT 77 : (1997) 42 DRJ 283
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts30 May 1997
S.C. Mathur Vs V.P. Punj
Delhi High Court · (1997) 4 AD 841 : (1997) 2 ARBLR 56 : (1997) 67 DLT 822 : (1997) 42 DRJ 590
High Courts30 May 1997
A.K. Singhla Vs New Delhi Municipal Committee
Delhi High Court · (1997) 4 AD 616 : AIR 1997 Delhi 376 : (1997) 67 DLT 860 : (1997) 42 DRJ 569 : (1997) RLR 489
Constitution of India, 1950 — Article 226
High Courts30 May 1997
S. Mehar Singh Vs M.L. Gupta and Co.
Delhi High Court · (1997) 4 AD 542 : AIR 1998 Delhi 64 : (1997) 2 ARBLR 250 : (1997) 67 DLT 759 : (1997) 42 DRJ 403
Trade Marks Act, 1940 — Section 12
High Courts30 May 1997
Raes Khan Vs Siri Chand
Delhi High Court · (1997) 4 AD 532 : (1997) 67 DLT 730
Delhi Rent Control Act, 1958 — Section 14C
High Courts30 May 1997
Polo Singh and Co. Vs Delhi Development Authority and others
Delhi High Court · (1997) 4 AD 400 : (1997) 2 ARBLR 275 : (1997) 67 DLT 453 : (1997) 42 DRJ 219