High Courts04 Dec 1996
Win-medicare Limited Vs Somacare Laboratories
Delhi High Court · (1997) 65 DLT 369
COURT ARCHIVE
Delhi High Court judgments
1,21,811 judgments · page 5,425 of 6,091
High Courts04 Dec 1996
K.L. Verma Vs State
Delhi High Court · (1997) 1 AD 289 : (1997) 65 DLT 200 : (1996) 39 DRJ 700 : (1999) 1 RCR(Criminal) 430
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts02 Dec 1996
B.N. Mishra Vs Lt. Governor of Delhi
Delhi High Court · (1996) 5 AD 619 : (1997) 65 DLT 840 : (1996) 39 DRJ 708
Delhi University Act, 1922 — Section 2Memorandum of Association and Rules and Regulations — Rule 3(A)(2), 4
High Courts02 Dec 1996
Varun Thakore Vs D.P. Thakore
Delhi High Court · (1997) 1 AD 57 : (1996) 39 DRJ 752 : (1997) 117 PLR 62
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 39 Rule 1Evidence Act, 1872 — Section 165
High Courts02 Dec 1996Dismissed
Moolchand Khairati Ram Hospital Karamchari Union Vs Labour Commissioner and Another
Delhi High Court · (1998) 3 LLJ 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts01 Dec 1996
Gunwanti Mullick Vs All India Institute of Medical Sciences
Delhi High Court · (1996) 5 AD 625 : (1996) 39 DRJ 803
Constitution of India, 1950 — Article 226
High Courts01 Dec 1996
S.P. Aggarwal Vs New Delhi Municipal Council
Delhi High Court · (1997) 40 DRJ 16
Constitution of India, 1950 — Article 226
High Courts01 Dec 1996
Calcutta Soap Oil Industries Vs Ram Rattan Singh Namdhari
Delhi High Court · (1997) 1 AD 244 : (1997) 40 DRJ 553
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Dec 1996
Adeseqren Jackson Vs State
Delhi High Court · (1997) 1 AD 557 : (1997) 65 DLT 251
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts01 Dec 1996
Atma Ram Properties Pvt. Ltd. Vs Air India
Delhi High Court · (1997) 1 AD 641 : (1997) 65 DLT 533
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts01 Dec 1996
Ranbir Singh Vs Vidya Sagar Sood
Delhi High Court · (1997) 1 AD 531 : (1997) 65 DLT 1019 : (1997) 116 PLR 75
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts01 Dec 1996
Sharda Nath Vs Delhi Administration
Delhi High Court · (1997) 1 AD 329 : (1997) 65 DLT 351 : (1997) 40 DRJ 349
Constitution of India, 1950 — Article 226
High Courts01 Dec 1996
Rajinder Singh Vs State
Delhi High Court · (1997) 65 DLT 89 : (1997) 40 DRJ 49
Penal Code, 1860 (IPC) — Section 34, 394Probation of Offenders Act, 1958 — Section 6
High Courts01 Dec 1996
Satya Prakash Behl Vs Union of India and Others
Delhi High Court · (1997) 1 AD 611 : (1997) 65 DLT 395
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Dec 1996
M.M. Sehgal Limited Vs Sanmati Trading Investments Ltd.
Delhi High Court · (1997) 65 DLT 53
Companies Act, 1956 — Section 391(1)
High Courts01 Dec 1996
Devi Charan Vs Ranpat Singh
Delhi High Court · (1997) 1 AD 632 : (1997) 65 DLT 493 : (1997) 40 DRJ 556
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Dec 1996
Induss Food Products and Equipments Ltd. Vs Rani Sati Ice Cream Pvt. Ltd.
Delhi High Court · (1997) 65 DLT 802
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Trade and Merchandise Marks Act, 1958 — Section 2
High Courts01 Dec 1996
Paramveer Singh Sachdeva Vs Kohinoor Paints
Delhi High Court · (1997) 65 DLT 541 : (1997) 40 DRJ 334
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Dec 1996
Kishan Lal Vs New Delhi Municipal Committee
Delhi High Court · (1997) 1 AD 652 : (1997) 65 DLT 281 : (1997) 40 DRJ 404
Punjab Municipal Act, 1911 — Section 49
High Courts29 Nov 1996
Manohar Lal Vs Richhpal
Delhi High Court · (1997) 1 AD 62 : (1997) 65 DLT 628 : (1997) 41 DRJ 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)