High Courts13 Dec 1966Allowed
Hira Lal Vs New Delhi Municipal Committee, New Delhi
Delhi High Court · AIR 1967 Delhi 24
Punjab Municipal Act, 1911 — Section 189, 3(2), 3(5)
COURT ARCHIVE
Delhi High Court judgments
1,14,311 judgments · page 5,715 of 5,716
High Courts13 Dec 1966Allowed
Ram Lal Puri Vs Gokalnagar Sugar Mills Co., Ltd.
Delhi High Court · AIR 1967 Delhi 91
High Courts12 Dec 1966Dismissed
Harinder Mohan Dass Vs General Manager, Northern Railway, Baroda House, New Delhi and another
Delhi High Court · AIR 1967 Delhi 79
High Courts30 Nov 1966
Harmohinder Singh and Another Vs General Manager, Northern Railway and Others
Delhi High Court · AIR 1967 Delhi 56
High Courts25 Nov 1966
Ram Das Amir Chand Vs Mangat Rai Chhittumal
Delhi High Court · AIR 1967 Delhi 70
High Courts25 Nov 1966Allowed
Bharat Fire and General Insurance Ltd. Vs Parameshwari Prasad Gupta
Delhi High Court · (1966) 11 DEL CK 0009
High Courts21 Nov 1966
Electrical Manufacturing Co. Ltd. Vs D.D. Bhargava
Delhi High Court · AIR 1967 Delhi 41 : (1967) CriLJ 868
High Courts21 Nov 1966Dismissed
Harish Chander Vs Union of India and another
Delhi High Court · AIR 1967 Delhi 46
High Courts18 Nov 1966Allowed
Balraj Madhok Vs The Union of India and another
Delhi High Court · AIR 1967 Delhi 865 : (1967) CriLJ 865
High Courts17 Nov 1966
The Punjab Oil Expellers Co., Ghaziabad Vs Madan Lal Nanda and Sons and Others
Delhi High Court · AIR 1967 Delhi 28
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 17
High Courts16 Nov 1966Dismissed
Mohammad Vs Aggarwal Finance Private Ltd.
Delhi High Court · (1967) 3 DLT 15
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts16 Nov 1966
Ram Sarup Charan Singh Vs The State
Delhi High Court · AIR 1967 Delhi 26 : (1967) CriLJ 744