High Courts22 May 1997
Babu Khan Vs State (Delhi Administration)
Delhi High Court · (1997) 4 AD 465 : (1997) 4 Crimes 258 : (1997) 67 DLT 452 : (1997) 3 RCR(Criminal) 751
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50
COURT ARCHIVE
Delhi High Court judgments
1,22,059 judgments · page 5,412 of 6,103
High Courts21 May 1997
Mohan Construction Co. Vs Delhi Development Authority
Delhi High Court · (1997) 4 AD 101 : (1997) 2 ARBLR 189 : (1997) 67 DLT 579 : (1997) 42 DRJ 263
High Courts21 May 1997
Gravs Consulting Engineers and Marketing P. Ltd. Vs Union of India
Delhi High Court · (1997) 05 DEL CK 0053
Arbitration Act, 1940 — Section 30, 33
High Courts21 May 1997
S. Jayadev Vs State
Delhi High Court · (1997) 4 AD 29 : (1998) 1 ALT(Cri) 3 : (1997) 67 DLT 564 : (1997) 42 DRJ 88 : (1997) 3 RCR(Criminal) 693
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts21 May 1997
Dal Chand Vs Secretary (Labour) and Labour Commissioner and Another
Delhi High Court · (1997) 67 DLT 466 : (1997) 2 LLJ 339
Constitution of India, 1950 — Article 226
High Courts20 May 1997
Joginder Singh Vs Roma Arjani
Delhi High Court · (1997) 70 DLT 90
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts20 May 1997
Rajdhani Chit Fund (P) Ltd. Vs Mukesh Maheshwari
Delhi High Court · (1997) 4 AD 77 : (1999) 96 CompCas 837 : (1997) 67 DLT 493
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 May 1997
General Marketing and Manufactuering Company Vs Union of India
Delhi High Court · (1997) 05 DEL CK 0047
Arbitration Act, 1940 — Section 30, 33
High Courts19 May 1997
Dharam Pal Vs Union of India
Delhi High Court · (1997) 70 DLT 596
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 23(2), 28
High Courts19 May 1997
Sukesh Vohra Vs Sulekh Chand Jain
Delhi High Court · (1997) 4 AD 479 : (1997) 67 DLT 604 : (1997) 42 DRJ 449 : (1997) RLR 366
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts19 May 1997
P.V. Narasimharao Vs State
Delhi High Court · (1997) 4 AD 1 : (1997) CriLJ 3117 : (1997) 67 DLT 567 : (1997) 42 DRJ 78 : (1997) ILR Delhi 376
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 May 1997Allowed
Time Warner Entertainment Company, L.P. Vs A.K. Das
Delhi High Court · (1997) 05 DEL CK 0065
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts16 May 1997
Akim Syed Ahmed Vs Union of India
Delhi High Court · (1997) 70 DLT 334
Constitution of India, 1950 — Article 226
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