High Courts23 Sept 1998
M.L. Mahajan Vs Delhi Development Authority
Delhi High Court · (1999) 1 AD 354 : (1998) 76 DLT 701
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 15 of 55
High Courts22 Sept 1998Allowed
Safir Ahmed and Others Vs Lt. Governor, National Capital Territory of Delhi and Others
Delhi High Court · (1998) 6 AD 376
Constitution of India, 1950 — Article 226, 30, 30(1)Delhi School Education Act, 1973 — Section 10, 15
High Courts22 Sept 1998
Bhika Ram and Others Vs Union of India (UOI) and Others
Delhi High Court · (2000) 159 CTR 462 : (1999) 238 ITR 113
Income Tax Act, 1961 — Section 4
High Courts22 Sept 1998
Kailash Arya Vs M.C.D.
Delhi High Court · (1999) 77 DLT 63 : (1999) 81 FLR 286
Constitution of India, 1950 — Article 226
High Courts22 Sept 1998
Sita Juneja and Associates and Others Vs The Commissioner of Sales Tax and Others
Delhi High Court · (1998) 09 DEL CK 0079
Delhi Sales Tax Act, 1975 — Section 23, 9Income Tax Act, 1961 — Section 119
High Courts22 Sept 1998
Medisource Agenices Pvt Ltd and Others Vs Union of India and others
Delhi High Court · (1998) 6 AD 37 : (1998) 47 DRJ 563
High Courts22 Sept 1998
Bansal Contractors (India) Limited and Another Vs Union of India and Others
Delhi High Court · (1998) 7 AD 315 : (2000) 160 CTR 20 : (1998) 76 DLT 805 : (1999) 48 DRJ 382 : (2000) 241 ITR 97 : (1999) RLR 92
High Courts22 Sept 1998
GE Capital Transportation Financial Services Ltd. Vs Dee Pharma Limited
Delhi High Court · (1998) 6 AD 530 : (1998) 4 CLT 608 : (1999) 96 CompCas 192 : (1998) 76 DLT 273 : (1998) 47 DRJ 265 : (1999) 1 RCR(Civil) 269
High Courts22 Sept 1998Dismissed
Iftakhar Mobin Anjum Vs Jamia Millia Islamia and Another
Delhi High Court · (1999) 77 DLT 205
Constitution of India, 1950 — Article 226
High Courts22 Sept 1998Dismissed
Goyal MG Gases Ltd. and Another Vs Griesheim GmbH
Delhi High Court · (1998) 75 DLT 737 : (1999) 48 DRJ 58
Arbitration and Conciliation Act, 1996 — Section 44, 45, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 31, 32
High Courts22 Sept 1998Dismissed
Nathi Vs Commissioner of Income Tax
Delhi High Court · (1999) 102 TAXMAN 633
Income Tax Act, 1961 — Section 194A, 4Land Acquisition Act, 1894 — Section 28, 34
High Courts22 Sept 1998
Budh Singh (Ex. Constable) Vs Union of India
Delhi High Court · (1998) 09 DEL CK 0021
High Courts22 Sept 1998
Sunita Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (1998) 09 DEL CK 0013
High Courts21 Sept 1998Allowed
Hari Shankar and Others Vs Bihar Bhavan
Delhi High Court · (1998) 47 DRJ 372
High Courts21 Sept 1998
Rochi Vidhani Vs Harminder Kaur and Others
Delhi High Court · (1998) 09 DEL CK 0054
High Courts21 Sept 1998
Om Parkash Kuthiala Vs Dr. Sharad Rohtagi
Delhi High Court · (1999) 49 DRJ 34
High Courts21 Sept 1998
G. Premjee Trading Pvt. Ltd. Vs Ashoka Alloys Limited
Delhi High Court · AIR 1999 Delhi 83 : (1998) 47 DRJ 262 : (1999) 1 RCR(Civil) 620
Arbitration and Conciliation Act, 1996 — Section 11(5)
High Courts18 Sept 1998Allowed
Smt. Geeta and Another Vs Lt. Governor and Others
Delhi High Court · (1998) 09 DEL CK 0122
Arms Act, 1959 — Section 24Constitution of India, 1950 — Article 21, 38Penal Code, 1860 (IPC) — Section 224, 304