High Courts16 May 1997
Akim Syed Ahmed Vs Union of India
Delhi High Court · (1997) 70 DLT 334
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1997
1,057 judgments · page 31 of 53
High Courts16 May 1997
Sudesh Kumar Vs Union of India
Delhi High Court · (1997) 42 DRJ 623
Border Security Force Act, 1968 — Section 62
High Courts16 May 1997
Indira Transport Vs Rattan Lal
Delhi High Court · (1997) 4 AD 4 : AIR 1998 Delhi 2 : (1997) 67 DLT 544 : (1997) 42 DRJ 384 : (1998) 1 RCR(Civil) 370 : (1997) RLR 448
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts15 May 1997
Kavita Tara and Others Vs Karam Kaur
Delhi High Court · (1997) 4 AD 525 : (1997) 68 DLT 270
Delhi Rent Control Act, 1958 — Section 14D
High Courts15 May 1997
Ms. Mohini Rautela and others Vs Municipal Corporation of Delhi and others
Delhi High Court · (1997) 67 DLT 469 : (1997) 42 DRJ 401 : (1997) 2 LLJ 340
High Courts14 May 1997
COMMISSIONER OF INCOME TAX Vs BANARAS HOUSE LTD.
Delhi High Court · (1998) 150 CTR 94
High Courts14 May 1997
Irshad Ali Vs Shahaba Begum
Delhi High Court · (1997) 4 AD 21 : (1998) 2 CivCC 478 : (1997) 67 DLT 576 : (1997) 42 DRJ 224 : (1997) 4 RCR(Civil) 660 : (1998) RLR 6
Limitation Act, 1963 — Article 58
High Courts13 May 1997
Rohini Education Society Vs National Council for Teachers Education and Another
Delhi High Court · (1997) 4 AD 47 : (1997) 68 DLT 84 : (1997) 42 DRJ 294
National Council for Teacher Education Act, 1993 — Section 3
High Courts13 May 1997
Phool Kumar Vs State (Delhi Administration)
Delhi High Court · (1997) 4 AD 125 : (1998) 1 Crimes 54 : (1997) 68 DLT 155 : (1997) 42 DRJ 261 : (1997) 4 RCR(Criminal) 6
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 57
High Courts13 May 1997
Murugappa Trading Company Vs Union of India
Delhi High Court · (1997) 4 AD 165 : (1997) 42 DRJ 100
Constitution of India, 1950 — Article 226
High Courts12 May 1997
Raj Rani Jhamb Vs Delhi Development Authority
Delhi High Court · (1997) 4 AD 173 : (1997) 67 DLT 337 : (1997) 42 DRJ 258
Constitution of India, 1950 — Article 226
High Courts12 May 1997
Chandra Swami @ Nemi Chand Jain Vs Directorate of Enforcement
Delhi High Court · (1997) 70 DLT 622
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts12 May 1997
State of India Ltd. Vs Union of India
Delhi High Court · (1997) 42 DRJ 355 : (1997) 96 ELT 248
High Courts09 May 1997
Dev Raj Chadha Vs Administrator, New Delhi Municipal Committee and Another
Delhi High Court · (1997) 70 DLT 70
Constitution of India, 1950 — Article 226
High Courts09 May 1997
Alka Industries (Paints) Pvt. Ltd. Vs Union of India
Delhi High Court · (1997) 05 DEL CK 0097
Arbitration Act, 1940 — Section 30, 33
High Courts09 May 1997
M/s. Revlon Inc. and others Vs M/s. Sarita Manufacturing Co.
Delhi High Court · (1997) 05 DEL CK 0087
Trade and Merchandise Marks Act, 1958 — Section 28, 28(1), 29, 46(3)
High Courts09 May 1997
Bhuvaneshwar Vs National Capital Territory of Delhi
Delhi High Court · (1997) 5 AD 169 : (1997) 68 DLT 299
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts09 May 1997
R.S. Arya Vs T.R. Dewan
Delhi High Court · (1997) 5 AD 615 : AIR 1998 Delhi 185 : (1994) 4 CivCC 168 : (1997) 68 DLT 366
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts09 May 1997
Kamal Singh Vs The State
Delhi High Court · (1997) 4 AD 245 : (1997) CriLJ 3607 : (1997) 67 DLT 592
High Courts08 May 1997
Chander Pal Vs State
Delhi High Court · (1997) 3 AD 1093 : (1997) 67 DLT 571 : (1997) 2 DMC 155 : (1997) 42 DRJ 113 : (1997) 3 RCR(Criminal) 686
Penal Code, 1860 (IPC) — Section 4B