High Courts27 May 1998Allowed
Mohram Ali and Another Vs Rakesh Kapoor
Delhi High Court · (1999) 1 ACC 452 : (1998) 2 ACC 669 : (1998) ACJ 1043 : (1998) 76 DLT 345 : (1999) 121 PLR 3
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 32 of 55
High Courts27 May 1998
Sumer Singh (Sep.) Vs Union of India
Delhi High Court · (1998) 4 AD 366 : (1998) 74 DLT 15
High Courts27 May 1998
D.D. Sharma (Ex. Asstt. Comdt.) Vs Union of India
Delhi High Court · (1998) 74 DLT 92 : (1998) 46 DRJ 162
High Courts27 May 1998
M.C. Vats Vs Delhi Development Authority
Delhi High Court · (1998) 4 AD 347 : (1998) 74 DLT 185
High Courts27 May 1998
Tarlochan Singh Mokha Vs M/s. Shriram Piston and Himalaya House and Others
Delhi High Court · (1998) 4 AD 225 : (1998) 74 DLT 455
High Courts26 May 1998Allowed
Abdul Hamid and Others Vs Charanjit Lal Mehra and Others
Delhi High Court · (1998) 6 AD 45 : (1998) 74 DLT 476
High Courts26 May 1998
Global Company Vs National Fertilizers Ltd.
Delhi High Court · AIR 1998 Delhi 397 : (1998) 76 DLT 908 : (1998) 47 DRJ 144 : (1998) 3 RCR(Civil) 559 : (1998) RLR 404
Arbitration Act, 1940 — Section 18(1), 41Arbitration and Conciliation Act, 1996 — Section 9(1)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts26 May 1998
National Co-op Consumer Federation of India Ltd. Vs Jwala Pershad Ashok Kumar Chopra
Delhi High Court · (1998) 5 AD 137 : AIR 1998 Delhi 308 : (1998) 74 DLT 842 : (1998) 1 ILR Delhi 367 : (1998) ILR Delhi 367
High Courts26 May 1998
Chand Bal Vs Kamal Kumar
Delhi High Court · (1998) 4 AD 429 : (1998) 73 DLT 631
High Courts25 May 1998Dismissed
Bharat Lal and Another Vs Haryana Chit Pvt. Ltd. and Another
Delhi High Court · (1998) 74 DLT 766
Arbitration Act, 1940 — Section 20
High Courts25 May 1998
Gautam Enterprises Vs Indian Tourism Development Corporation Ltd.
Delhi High Court · (1998) 74 DLT 1 : (1998) 46 DRJ 280
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts25 May 1998
Dau Dayal Aggarwal Vs Shri Akhil Rohtagi
Delhi High Court · (1998) 4 AD 678 : (1998) 76 DLT 714
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts25 May 1998
Shiv Singh Vs N.P.C.C. Ltd.
Delhi High Court · (1998) 73 DLT 582 : (1998) 46 DRJ 189
High Courts24 May 1998
Ashok Chaudhary Vs Dr. (Mrs.) Inderjit Sandhu and Another
Delhi High Court · (1998) 4 AD 917 : (1998) 47 DRJ 575
Court Fees Act, 1870 — Section 7
High Courts22 May 1998Dismissed
Dr. Bir Singh Vs All India Institute of Medical Sciences
Delhi High Court · (1998) 73 DLT 830 : (1998) 46 DRJ 143
High Courts22 May 1998
Kochhar Construction Works Vs Delhi Development Authority and Another
Delhi High Court · (1998) 74 DLT 118 : (1998) 46 DRJ 638
Arbitration Act, 1940 — Section 30, 33
High Courts22 May 1998
Ashwani Kapoor and Another Vs Union of India and Another
Delhi High Court · (1998) 73 DLT 843 : (1998) 1 ILR Delhi 378 : (1998) ILR Delhi 378
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 74Delhi Development Act, 1957 — Section 41(3)
High Courts22 May 1998
D.P. Bambah Vs Union of India and Others
Delhi High Court · (1998) 4 AD 240 : (1998) 74 DLT 437
High Courts22 May 1998
Variety (Agents) Pvt. Limited Vs Brig. Jagdev Singh (Retd.) and another
Delhi High Court · (1998) 05 DEL CK 0023