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
COURT ARCHIVE
Delhi High Court judgments
1,22,059 judgments · page 5,410 of 6,103
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
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
High Courts30 May 1997
Haryana Telecom Ltd. Vs Union of India and others
Delhi High Court · (1998) 92 CompCas 820
High Courts30 May 1997
S.B. Enterprises Vs RMB Associates Ltd.
Delhi High Court · (1997) 4 AD 241 : (1997) 70 DLT 330 : (1997) 42 DRJ 431
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts30 May 1997
Raghuvar (India) Ltd. and Another Vs Union of India and Another
Delhi High Court · (1997) 4 AD 425 : (1997) 67 DLT 471
Constitution of India, 1950 — Article 226
High Courts29 May 1997
Sirmor Sudburg Auto Ltd. Vs Kuldip Singh Lamba
Delhi High Court · (1997) 4 AD 364 : (1997) 2 BC 386 : (1998) 91 CompCas 727 : (1997) 67 DLT 870 : (1997) 42 DRJ 421
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts29 May 1997
Raj Kumari Kapoor Vs C.K. Dass
Delhi High Court · (1997) 4 AD 98 : (1997) 68 DLT 774 : (1997) 42 DRJ 1 : (1997) RLR 487
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 35
High Courts29 May 1997
Dornier Luftfahrt Gmbh Vs K.C.V. Airways
Delhi High Court · (1997) 4 AD 275 : AIR 1997 Delhi 369 : (1997) 67 DLT 675 : (1997) 42 DRJ 344