High Courts03 Feb 1967
Krishan Lal Vij Vs Union of India and Another
Delhi High Court · AIR 1969 Delhi 145
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 6,142 of 6,144
High Courts03 Feb 1967
Union of India Vs Bhagat Ram Parma Nand and Another
Delhi High Court · AIR 1967 Delhi 153
High Courts31 Jan 1967
Delhi Administration Vs Parkash Chand and Others
Delhi High Court · AIR 1967 Delhi 151 : (1967) CriLJ 1630 : (1967) 3 DLT 383
High Courts27 Jan 1967
Ved Parkash Kapur Vs Harish Chander Rastogi and Another
Delhi High Court · (1967) 3 DLT 341
High Courts25 Jan 1967
Chander Parkash Aggarwala Vs The District Magistrate of Delhi and Another
Delhi High Court · (1967) 3 DLT 143
High Courts19 Jan 1967
L. Harish Chandra Vs Union of India
Delhi High Court · AIR 1967 Delhi 65 : (1967) 3 DLT 337
High Courts17 Jan 1967
Chadha Mtoor Transport Co. (P.) Ltd., Delhi Vs R.N. Chopra
Delhi High Court · AIR 1968 Delhi 75
Arbitration Act, 1940 — Section 19, 2, 21, 34, 40
High Courts17 Jan 1967
Chadha Mtoor Transport Co. Vs R.N. Chopra
Delhi High Court · (1968) ILR Delhi 309 Supp : (1968) ILR Delhi 309
High Courts17 Jan 1967
Halimuddin Rahat Maolaey Vs Election Commission of India, New Delhi and Another
Delhi High Court · AIR 1967 Delhi 135
High Courts12 Jan 1967
Electrical Manufacturing Co. Ltd., Calcutta Vs D.D. Bhargava
Delhi High Court · AIR 1967 Delhi 97 : (1967) CriLJ 1494
High Courts11 Jan 1967
Satya Wati Devi Vs Union of India and Others
Delhi High Court · (1968) ACJ 119 : AIR 1967 Delhi 98 : (1969) 2 LLJ 195
High Courts09 Jan 1967
Bal Diwakar Hans Vs Delhi Administration and Others
Delhi High Court · (1967) 3 DLT 172
High Courts09 Jan 1967
D.S. Bhatnagar Vs The State
Delhi High Court · AIR 1967 Delhi 83 : (1967) CriLJ 1297
High Courts06 Jan 1967
Shakuntala and Others Vs Bhagwan Dass and Others
Delhi High Court · AIR 1967 Delhi 12
High Courts05 Jan 1967Dismissed
Bharat Nidhi Ltd. Vs Megh Raj Mahajan
Delhi High Court · AIR 1967 Delhi 22
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 13, 14Constitution of India, 1950 — Article 5Evidence Act, 1872 — Section 114
High Courts05 Jan 1967
Bharat Nidhi Limited Vs Megh Raj Mahajan and Another
Delhi High Court · (1967) 3 DLT 140