High Courts30 May 1967
Angrup Thakar and Others Vs State of Punjab and Another
Delhi High Court · AIR 1968 Delhi 97 : (1967) 3 DLT 455
COURT ARCHIVE
Delhi High Court judgments
1,31,445 judgments · page 6,567 of 6,573
High Courts24 May 1967
Dev Kaj Vs Lieutenant Governor, Delhi and Others
Delhi High Court · (1968) CriLJ 820 : (1968) 4 DLT 34
High Courts15 May 1967
Narain Devi Vs Dev Raj and Others
Delhi High Court · (1967) ACJ 344 : (1968) 4 DLT 46
High Courts09 May 1967
J. and P. Coats Ltd. Vs Chadha and Co. (India), New Delhi and Another
Delhi High Court · AIR 1967 Delhi 141
High Courts05 May 1967Dismissed
Springdales School, New Delhi and Others Vs Sati Tahilramani, New Delhi
Delhi High Court · AIR 1969 Delhi 7
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 50 Rule 1, 36, 7Delhi Rent Control Act, 1958 — Section 14, 15(2), 35(1), 36(2), 37(2)Delhi Rent Control Rules, 1959 — Rule 23
High Courts05 May 1967
Madan Lal Vs The Superintendent Tehar Jail and Others
Delhi High Court · (1968) CriLJ 821
High Courts05 May 1967
Ram Saran Das Raja Ram and Another Vs Lala Ram Chander
Delhi High Court · AIR 1968 Delhi 233
High Courts01 May 1967
Pragowati Devi Vs Bhawani Shankek Basrurker
Delhi High Court · (1967) 3 DLT 545
High Courts28 Apr 1967
H.S. Mehra Vs The Union of India (UOI) and Others
Delhi High Court · (1968) CriLJ 915
High Courts28 Apr 1967
H.S. Mehra Vs The Union of India and Others
Delhi High Court · AIR 1968 Delhi 142
High Courts27 Apr 1967Dismissed
Prem Sagar Chawla Vs Messrs Security and Finance (P). Ltd. and another
Delhi High Court · AIR 1968 Delhi 21
High Courts27 Apr 1967
S. Jaswant Singh Vs Commissioner of Income Tax, Delhi
Delhi High Court · AIR 1968 Delhi 99 : (1968) 67 ITR 175
High Courts25 Apr 1967Allowed
Lachhman Das, Tobacco Dealers Vs Union of India (UOI) and Others
Delhi High Court · (1978) 2 ELT 500
High Courts25 Apr 1967Allowed
Lachmandas Tobacco Dealer Vs Union of India (UOI) and Others
Delhi High Court · (1978) 2 ELT 502
High Courts19 Apr 1967
Gupta Tobacco Co. Tobacco Dealers Vs Union of India and Others
Delhi High Court · AIR 1968 Delhi 64 : (1967) 3 DLT 284
Central Excise Rules, 1944 — Rule 151Constitution of India, 1950 — Article 226