High Courts01 Jul 1996
Afroz Akhtar Vs State
Delhi High Court · (1996) 38 DRJ 288
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
COURT ARCHIVE
Delhi High Court judgments
1,21,811 judgments · page 5,448 of 6,091
High Courts01 Jul 1996
Shakuntala Devi Vs Suneet Kumar
Delhi High Court · (1997) CriLJ 335 : (1996) 38 DRJ 130 : (1997) 1 RCR(Criminal) 322 : (1996) RLR 437
Criminal Procedure Code, 1973 (CrPC) — Section 354
High Courts01 Jul 1996
Common Cause Vs Municipal Corporation of Delhi
Delhi High Court · (1996) 4 AD 128 : (1996) 63 DLT 251 : (1996) 38 DRJ 145
Delhi Municipal Corporation Act, 1957 — Section 177Evidence Act, 1872 — Section 115
High Courts01 Jul 1996
Prabhat Kumar Vs The Liberhan Ayodhya Commission of Inquiry and Another
Delhi High Court · (1997) 70 DLT 671
High Courts05 Jun 1996
Veterinary Council of India Vs Indian Council of Agricultural Research
Delhi High Court · (1996) 3 AD 394 : (1996) 38 DRJ 358
Veterinary Council of India (Minimum Standards of Veterinary Education) Degree Courses (B.V.Sc and Art) Regulations, 1993 — Regulation 5(8)
High Courts28 May 1996
Union of India Vs Eider Electronics Industries Ltd.
Delhi High Court · (1996) 5 AD 736 : (1996) 63 DLT 330 : (1996) 39 DRJ 721
Constitution of India, 1950 — Article 226
High Courts24 May 1996
Ashok Chawla Vs Rakesh Gupta
Delhi High Court · (1996) 26 ARBLR 255 : (1996) 63 DLT 146
Arbitration and Conciliation Act, 1996 — Section 9
High Courts24 May 1996
K. M. SHARMA Vs INCOME TAX OFFICER and Others
Delhi High Court · (1996) 134 CTR 530
High Courts24 May 1996
Ram Vir Singh Vs Union of India
Delhi High Court · (1996) 3 AD 63 : (1997) 40 DRJ 721
Border Security Force Rules, 1969 — Rule 26
High Courts24 May 1996
H. Singh Vs Govt. of NCT of Delhi
Delhi High Court · (1996) 63 DLT 97 : (1996) 38 DRJ 40
Delhi School Education Act, 1973 — Section 8(4)
High Courts24 May 1996Dismissed
M/s. Prime Channel and another Vs Union of India and others
Delhi High Court · AIR 1997 Delhi 18 : (1996) 38 DRJ 106
Constitution of India, 1950 — Article 14, 19(1), 226, 32
High Courts24 May 1996
V.K. Sehgal Vs Union of India
Delhi High Court · (1996) 3 AD 689 : (1996) 37 DRJ 606 : (1996) LabIC 2195
High Courts24 May 1996
Jagdish Prasad Sharma Vs The State
Delhi High Court · (1996) CriLJ 4424 : (1997) ILR Delhi 545 : (1996) 3 RCR(Criminal) 243
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts24 May 1996
Rashtriya Mukti Morcha Vs Suraj Mandal
Delhi High Court · (1996) 3 AD 481 : (1996) 38 DRJ 250
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts24 May 1996
M.S. Associates Vs Commissioner of Police
Delhi High Court · (1996) 3 AD 5 : (1997) CriLJ 377 : (1996) 38 DRJ 13 : (1997) 1 RCR(Criminal) 788
Constitution of India, 1950 — Article 162Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts24 May 1996
K.M. Sharma Vs Income Tax Officer
Delhi High Court · (1996) 89 TAXMAN 230
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 147, 148, 149, 150Land Acquisition Act, 1894 — Section 18, 6
High Courts24 May 1996
M.S. Nehra Vs Union of India
Delhi High Court · (1996) 3 AD 981 : (1996) 62 DLT 647 : (1996) 38 DRJ 47
High Courts24 May 1996
Surendra Vs Union of India
Delhi High Court · (1996) 62 DLT 583 : (1996) 37 DRJ 621
High Courts24 May 1996
State Bank of Patiala Vs Chandermohan
Delhi High Court · (1996) RLR 404
Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 108
High Courts24 May 1996
Ballarpur Industries Ltd. Vs Union of India
Delhi High Court · AIR 1997 Delhi 1 : (1996) 63 DLT 306 : (1996) 38 DRJ 327
Constitution of India, 1950 — Article 22