High Courts01 Mar 1995
Victor Cables Industries Ltd. Vs Engineering Projects (I) Ltd. and Another
Delhi High Court · (1995) 2 AD 43 : (1995) 58 DLT 464
COURT ARCHIVE
Delhi High Court judgments
1,21,018 judgments · page 5,471 of 6,051
High Courts01 Mar 1995
P. Jhunjhunwala Vs United Bank of India and Another
Delhi High Court · (1995) 33 DRJ 70
Constitution of India, 1950 — Article 226
High Courts01 Mar 1995
Shanti Devi Vs D.N. Sood and Another
Delhi High Court · (1995) 1 AD 1228 : (1995) 58 DLT 11
Delhi Rent Control Act, 1958 — Section 14D
High Courts01 Mar 1995
Montari Industries Ltd. Vs Montari Overseas Ltd.
Delhi High Court · (1995) 57 DLT 771 : (1995) 33 DRJ 271
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 20
High Courts01 Mar 1995
Shyam Sunder and Raj Kumar Vs State (Delhi Admn.)
Delhi High Court · (1995) 2 AD 136 : (1995) 58 DLT 505 : (1995) 33 DRJ 511
Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 1995
Punjab and Sind Bank Vs Manjit Properties (P) Ltd. and Others
Delhi High Court · (1995) 1 AD 1339 : AIR 1995 Delhi 355 : (1996) 1 BC 233 : (1995) 58 DLT 49 : (1995) 33 DRJ 46
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1
High Courts01 Mar 1995
Delhi Development Authority Vs R.K. Dhawan
Delhi High Court · (1995) 2 AD 17 : (1995) 59 DLT 584 : (1995) 33 DRJ 111 : (1995) RLR 369
Delhi Development Act, 1957 — Section 14
High Courts01 Mar 1995Allowed
Bedi and Bedi Associates Vs Union of India (UOI) and Others
Delhi High Court · (1995) 58 DLT 473
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts01 Mar 1995
Delhi Development Authority Vs I.S. Rekhi and Sons
Delhi High Court · (1995) 2 ARBLR 35 : (1995) 33 DRJ 401
High Courts01 Mar 1995
Sanjay Sharma Vs State
Delhi High Court · (1995) 32 DRJ 725 : (1995) 2 RCR(Criminal) 641
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts01 Mar 1995
Khushi Ram Vs State
Delhi High Court · (1995) 2 AD 77 : (1995) 33 DRJ 558
Prevention of Corruption Act, 1947 — Section 5(2)
High Courts01 Mar 1995
Dalmia Dairy Industries Ltd. Vs State Trading Corporation of India
Delhi High Court · (1995) 58 DLT 73 : (1995) 33 DRJ 211
Contract Act, 1872 — Section 222Limitation Act, 1963 — Article 113
High Courts24 Feb 1995Dismissed
Lakhan Lal Vs State
Delhi High Court · (1995) CriLJ 2699 : (1995) 59 DLT 182
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 32(2)Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts24 Feb 1995Dismissed
Ex. Major R.S. Budhwar Vs Union of India (UOI) and Others
Delhi High Court · (1995) 58 DLT 339 : (1995) 34 DRJ 426
Army Rules, 1954 — Rule 22, 23, 24, 25, 37Constitution of India, 1950 — Article 226
High Courts24 Feb 1995
Bharat Starch Industries Ltd. Vs Prudent International Shipping and Trading Ltd. Prudent International Shipping and Trading Ltd. Vs Bharat Starch Industries Ltd.
Delhi High Court · (1995) 58 DLT 107
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts24 Feb 1995
Jagdish Prasad Vs State
Delhi High Court · (1995) 1 AD 1220 : (1995) 3 Crimes 9 : (1995) 58 DLT 740
Penal Code, 1860 (IPC) — Section 376
High Courts24 Feb 1995
Dr. Sanjeev Dadhwal Vs All India Institute of Medical Sciences
Delhi High Court · AIR 1995 Delhi 268 : (1995) 34 DRJ 46 : (1995) RLR 379
High Courts23 Feb 1995
Sh. R.C. Bhalla and another Vs N.C. Bhalla and others
Delhi High Court · AIR 1996 Delhi 24
Arbitration Act, 1940 — Section 30
High Courts23 Feb 1995
Dipika Arora Vs S.N. Sehgal and Others
Delhi High Court · (1995) 1 AD 1093 : (1995) 58 DLT 729 : (1995) RLR 219
Delhi Rent Control Act, 1958 — Section 14(1)