High Courts29 May 1997
Ravish Chandra Rastogi and Others Vs Municipal Corporation of Delhi and Others
Delhi High Court · (1997) 67 DLT 713
Delhi Municipal Corporation Act, 1957 — Section 116Delhi Rent Control Act, 1958 — Section 6(1)(A), 6(2)
COURT ARCHIVE
Delhi High Court judgments
1,22,059 judgments · page 5,411 of 6,103
High Courts29 May 1997
Kamla Devi and Others Vs Onkar Nath
Delhi High Court · (1997) 70 DLT 355
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts29 May 1997
Indian Triathlon Federation Vs Indian Olympic Association and Others
Delhi High Court · (1997) 4 AD 422 : (1997) 67 DLT 541
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts29 May 1997
Rob Mathys India Pvt. Ltd. Vs Synthes Ag Chur
Delhi High Court · (1997) 05 DEL CK 0031
High Courts29 May 1997
Municipal Corporation of Delhi Vs Ravish Chandra Rastogi
Delhi High Court · (1997) 4 AD 595 : AIR 1998 Delhi 23 : (1997) 69 DLT 460 : (1997) 4 RCR(Civil) 295 : (1997) 2 RCR(Rent) 460
Delhi Municipal Corporation Act, 1957 — Section 116Delhi Rent Control Act, 1958 — Section 6(1)(A)(2)
High Courts29 May 1997
Raj Kumar Bansal and Others Vs Dina Nath Sharma
Delhi High Court · (1997) 4 AD 540 : (1997) 68 DLT 430
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts29 May 1997
Cofex Exports Ltd. Vs Canara Bank
Delhi High Court · AIR 1997 Delhi 355 : (1997) 2 BC 438 : (1998) 92 CompCas 583 : (1997) 43 DRJ 754 : (1998) 1 RCR(Civil) 158
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17
High Courts28 May 1997
Kailash Chand Gupta Vs State
Delhi High Court · (1997) 70 DLT 341 : (1997) 42 DRJ 357
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 482
High Courts28 May 1997
Mayur Syntex Ltd. (in Liquidation) and Atlantic Engineering Services Pvt. Ltd. Vs Punjab and Sind Bank Union Bank of India Vs Indo Gitra Ceramics Ltd.
Delhi High Court · (1997) 4 AD 821 : (1999) 96 CompCas 974 : (1997) 67 DLT 836
High Courts28 May 1997
Kailash Chand Gupta Vs State and another
Delhi High Court · (1997) 70 DLT 341 : (1997) 42 DRJ 357
High Courts27 May 1997
Gajender Singh Vs Union of India
Delhi High Court · (1997) 4 AD 582 : (1997) CriLJ 4167 : (1997) 68 DLT 546 : (1997) 42 DRJ 532
Border Security Force Rules, 1969 — Rule 101Penal Code, 1860 (IPC) — Section 307
High Courts27 May 1997
Murari Lal Gupta Vs Delhi Administration
Delhi High Court · (1997) 4 AD 37 : (1997) CriLJ 4357 : (1997) 67 DLT 732 : (1997) 42 DRJ 266 : (1997) 4 RCR(Criminal) 199
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts26 May 1997
Om Prakash Vs Dev Raj Kohli
Delhi High Court · (1997) 67 DLT 721 : (1997) 42 DRJ 573 : (1997) RLR 539
Delhi Rent Control Act, 1958 — Section 14(10)
High Courts23 May 1997
Hotel Hans Private Limited Vs Empire Builders
Delhi High Court · (1997) 42 DRJ 743
High Courts23 May 1997
Gaon Sudhar Samiti Vs Union of India
Delhi High Court · (1997) 70 DLT 582
Land Acquisition Act, 1894 — Section 16
High Courts23 May 1997
VXL Engineers Ltd. Vs Department of Telecommunications
Delhi High Court · (1997) 42 DRJ 363
Constitution of India, 1950 — Article 226
High Courts23 May 1997
Sudershan Dutta Vs Krishan Narain and Others
Delhi High Court · (1997) 4 AD 537 : (1997) 68 DLT 369 : (1997) RLR 534
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts23 May 1997
National Small Industries Corporation Ltd. Vs Anil Kumar Marwaha and Another
Delhi High Court · (1997) 4 AD 796 : (1997) 67 DLT 703
High Courts23 May 1997
Chet Singh Vs Lt. Governor of Delhi
Delhi High Court · (1997) 70 DLT 382
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406
High Courts22 May 1997
Hindustan Fertilizer Corporation Ltd. Vs Great Eastern Shipping Co. Ltd.
Delhi High Court · (1998) 74 DLT 82 : (1998) 46 DRJ 344 : (1998) 120 PLR 25
Civil Procedure Code, 1908 (CPC) — Section 19, 20Transfer of Property Act, 1882 — Section 130