High Courts11 Mar 1997
Yeshoda Rani Vs Maneesh Kumar
Delhi High Court · (1997) 2 AD 531 : (1997) 67 DLT 340 : (1997) 42 DRJ 9
COURT ARCHIVE
Delhi High Court judgments, 1997
1,057 judgments · page 41 of 53
High Courts11 Mar 1997
Shilpi Modes Pvt. Ltd. Vs Shilpi Unitech
Delhi High Court · (1997) 70 DLT 636
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts11 Mar 1997
First Security Bank of Utah Vs East West Travel and Trade Links Ltd.
Delhi High Court · (1997) 3 AD 941 : (1997) 1 ARBLR 196 : (1997) 67 DLT 53 : (1997) 41 DRJ 636
High Courts11 Mar 1997
Sanyukt Nirmata Vs Delhi Development Authority
Delhi High Court · (1997) 3 AD 400 : (1997) 1 ARBLR 583 : (1997) 66 DLT 776 : (1997) 41 DRJ 527
High Courts10 Mar 1997
Rajinder Singh Vs A.P. Prabhakaran and Others
Delhi High Court · (1997) 3 AD 512 : (1997) 67 DLT 212 : (1997) RLR 344
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts10 Mar 1997
Chander Sain Berry Vs Avinash Mithal
Delhi High Court · (1997) 3 AD 509 : (1997) 67 DLT 208 : (1997) 42 DRJ 44 : (1997) RLR 340
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts10 Mar 1997Dismissed
EMESS Advertising Service Vs The Hindustan Times Ltd.
Delhi High Court · AIR 1998 Delhi 14
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13Evidence Act, 1872 — Section 114
High Courts10 Mar 1997
Rajender Singh Vs P.K. Sukumaran Nair
Delhi High Court · (1997) 67 DLT 585 : (1997) 42 DRJ 175
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts10 Mar 1997
B.K. Bhargava Vs Municipal Corporation of Delhi
Delhi High Court · (1997) 70 DLT 625
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 334
High Courts10 Mar 1997
Rajesh Gupta Vs Ajit Prashad Jain
Delhi High Court · (1997) 3 AD 872 : (1997) 67 DLT 47
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Delhi Rent Control Act, 1958 — Section 23
High Courts08 Mar 1997
Jindal (India) Ltd. Vs Jindal Pipe House
Delhi High Court · (1997) 3 AD 912 : (1997) 2 ARBLR 106 : (1997) 66 DLT 867
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Mar 1997
Har Govind Jaggi Vs The Executive Engineer Delhi Development Authority and Others
Delhi High Court · (1997) 2 AD 742 : (1997) 1 ARBLR 425 : (1997) 66 DLT 304 : (1997) 116 PLR 69
High Courts06 Mar 1997
Anant Kaushal Vs Krishana Sharma and Others
Delhi High Court · (1997) 2 AD 782 : (1997) 66 DLT 286
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Mar 1997
Hindustan Construction Co. Vs National Highway Authority of India
Delhi High Court · (1997) 3 AD 440 : (1997) 2 BC 102 : (1997) 67 DLT 1 : (1997) 41 DRJ 515
Constitution of India, 1950 — Article 226
High Courts06 Mar 1997
Pritam Singh Najoga and Others Vs Registrar of Co-operative Societies and Another
Delhi High Court · (1997) 3 AD 1067 : (1997) 67 DLT 230
Constitution of India, 1950 — Article 226
High Courts06 Mar 1997
M.S. Daya Chand Uttam Chand Prakash Jain and Others Vs Santosh Devi Sharma
Delhi High Court · (1997) ILR Delhi 592
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3
High Courts06 Mar 1997
Court on its own motion Vs The Pioneer
Delhi High Court · (1997) 2 AD 552 : (1997) 68 DLT 259 : (1997) 41 DRJ 564
Contempt of Courts Act, 1971 — Section 12
High Courts06 Mar 1997
Sthapati Engineers and Builders Vs Central Building Research Institute and Another
Delhi High Court · (1997) 1 ARBLR 533 : (1997) 66 DLT 232
High Courts06 Mar 1997
Vineeta Mahajan Vs Delhi Development Authority
Delhi High Court · (1997) 3 AD 966 : (1997) 66 DLT 893
Constitution of India, 1950 — Article 226
High Courts06 Mar 1997
Union of India Vs Creative Software (P) Ltd.
Delhi High Court · (1997) 2 AD 865 : (1997) 2 CivCC 56 : (1997) 66 DLT 383 : (1997) 41 DRJ 371 : (1997) 116 PLR 41