High Courts17 Mar 1997
M.K. Mongha Vs Tribhuvan Nath Puri and Others
Delhi High Court · (1997) 2 AD 869 : (1997) 66 DLT 425
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Delhi High Court judgments, 1997
1,057 judgments · page 40 of 53
High Courts17 Mar 1997
Mohinder Singh Vs Kartar Lal
Delhi High Court · (1997) 3 AD 626 : (1997) 41 DRJ 264
High Courts17 Mar 1997
Satwir Kumar Vs Subhash Kukreja
Delhi High Court · (1997) 3 AD 532 : (1997) 67 DLT 259 : (1997) 117 PLR 4 : (1997) RLR 336
Transfer of Property Act, 1882 — Section 105
High Courts17 Mar 1997
B.N. Rao Vs State (Central Bureau of Investigation)
Delhi High Court · (1997) 2 AD 856 : (1997) 67 DLT 705 : (1997) 42 DRJ 212
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts17 Mar 1997
K.R. Anand Vs Delhi Development Authority
Delhi High Court · (1997) 4 AD 1006 : (1997) 2 ARBLR 109 : (1997) 68 DLT 143
High Courts17 Mar 1997
Jagat Talkies Distributors and Others Vs Union of India and Others
Delhi High Court · (1997) 2 LLJ 133
High Courts14 Mar 1997
T.N. Rai Vs Rent Control Tribunal
Delhi High Court · (1997) 3 AD 579 : (1997) 67 DLT 308 : (1997) 42 DRJ 253
Delhi Rent Control Act, 1958 — Section 3(2)
High Courts14 Mar 1997
Subash Electric Works Vs Madan Lal
Delhi High Court · (1997) 41 DRJ 514
Delhi Rent Control Act, 1958 — Section 14(2)
High Courts14 Mar 1997
Yog Raj Chadha Vs Sumitar Lal and Another
Delhi High Court · (1997) 3 AD 424 : (1997) 66 DLT 561
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts14 Mar 1997
Devinder Kumar Vs Delhi Electric Supply Undertaking
Delhi High Court · (1997) 3 AD 126 : AIR 1997 Delhi 337 : (1997) 66 DLT 853 : (1997) 41 DRJ 655 : (1997) 4 RCR(Civil) 376
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 372
High Courts13 Mar 1997
Ranbaxy Laboratories Ltd. Vs M.S. Shoes East (I) Ltd.
Delhi High Court · (1997) 2 BC 573 : (1998) 93 CompCas 296 : (1997) 67 DLT 635 : (1997) 42 DRJ 203
Companies Act, 1956 — Section 433(1)
High Courts13 Mar 1997
Kamlapati Dubey Vs Union of India
Delhi High Court · (1997) 3 AD 1 : (1997) 67 DLT 25 : (1997) 41 DRJ 480
Constitution of India, 1950 — Article 226
High Courts13 Mar 1997
Rajan and Raj Kishore Vs State
Delhi High Court · (1997) 70 DLT 228
Penal Code, 1860 (IPC) — Section 364
High Courts13 Mar 1997
Hawkins Cookers Ltd. Vs Sonia Kitchenware Industries
Delhi High Court · (1997) 2 ARBLR 92 : (1997) 66 DLT 739
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts13 Mar 1997Dismissed
Steel Authority of India Ltd. Vs Life Insurance Corporation of India and Others
Delhi High Court · (1997) 6 AD 562 : (1997) 68 DLT 884
Constitution of India, 1950 — Article 226
High Courts13 Mar 1997
Cement Corporation of India Ltd. Vs S.K. Tagi
Delhi High Court · (1997) 3 AD 690 : (1997) 66 DLT 772
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts13 Mar 1997
Ashwani Kumar Vs Lawrence Public School
Delhi High Court · (1997) 3 AD 744 : (1997) 66 DLT 774
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Mar 1997
Prahlad Rai Murari Lal Vs Food Corporation of India
Delhi High Court · (1997) 03 DEL CK 0016
High Courts11 Mar 1997
Bharat Construction Corporation Vs Delhi Development Authority and Another
Delhi High Court · (1997) 68 DLT 456
High Courts11 Mar 1997
Chand Naulakha Vs Saraswati Builder
Delhi High Court · (1997) 69 DLT 589 : (1997) 43 DRJ 621
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5