High Courts18 May 1998Dismissed
L.S. Bisht Vs Union of India (UOI) and Others
Delhi High Court · (1999) 77 DLT 211
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 34 of 55
High Courts18 May 1998
Kamal Kumar Vs J.P.S. Malik, Presiding Officer, Labour Court and Others
Delhi High Court · (1998) 5 AD 518 : (1998) 73 DLT 611 : (1998) 45 DRJ 530 : (1998) 79 FLR 965 : (1998) 119 PLR 58
High Courts15 May 1998
Raj Kumar Mangla Vs Chairman, Central Board of Direct Taxes and Others
Delhi High Court · (1999) 154 CTR 228 : (1998) 234 ITR 113 : (1999) 102 TAXMAN 110
Constitution of India, 1950 — Article 226
High Courts15 May 1998Allowed
Shanti Devi Vs Union of India (UOI) and Others
Delhi High Court · (1998) 73 DLT 477
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6, 8
High Courts15 May 1998
Harish Ahuja and Others Vs C.S. Rekhi and Others
Delhi High Court · (1998) 74 DLT 60 : (1998) 46 DRJ 239
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 6 Rule 17
High Courts15 May 1998Allowed
Chanderpal Singh Vs Union of India (UOI)
Delhi High Court · (1999) 48 DRJ 566
Border Security Force Act, 1968 — Section 117(2), 48
High Courts15 May 1998Dismissed
Khem Chand Vs M.C.D.
Delhi High Court · (1998) 73 DLT 465 : (1998) 45 DRJ 637
High Courts14 May 1998
Rajni Vohra Vs Union of India
Delhi High Court · (1998) 6 AD 9 : (1998) 73 DLT 562 : (1998) 45 DRJ 676
Constitution of India, 1950 — Article 226
High Courts14 May 1998
Czech Ocean Shipping Vs M.M.T.C
Delhi High Court · AIR 1998 Delhi 402 : (1998) 76 DLT 447
Arbitration Act, 1940 — Section 12, 28
High Courts14 May 1998Allowed
Vinay Kumar Vs Management, Birla Cotton Spinning and Weaving Mills Ltd. and Another
Delhi High Court · (1998) 75 DLT 221
High Courts14 May 1998
Vijay Kumar Vs Municipal Corporation of Delhi
Delhi High Court · (1998) 5 AD 994 : (1998) 73 DLT 634 : (1998) 46 DRJ 214
Constitution of India, 1950 — Article 226
High Courts14 May 1998Disposed Off
Sapna Singh Pathania Vs Shri Jagdish Chander Mehta and Others
Delhi High Court · (1998) 4 CLT 407 : (1998) 75 DLT 725 : (1998) 120 PLR 61
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 15(1), Order 8 Rule 3
High Courts14 May 1998
Deoki Nandan Sharma Vs Union of India
Delhi High Court · (1998) 5 AD 990 : (1998) 73 DLT 531 : (1998) 45 DRJ 653
Constitution of India, 1950 — Article 226
High Courts14 May 1998
Vinay Kumar Vs The Management, The Birla Cotton Spinning and Weaving Mills Ltd.
Delhi High Court · (1998) 47 DRJ 424
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 May 1998
S.R. Kulkarni Vs Birla VXL Limited
Delhi High Court · (1998) 3 RCR(Civil) 436 : (1998) RLR 519
Limitation Act, 1963 — Section 5
High Courts14 May 1998
Radhey Shyam Gupta and Another Vs D.D.A. and Others
Delhi High Court · (1998) 4 AD 672 : (1998) 76 DLT 915 : (1998) 46 DRJ 833 : (1998) 3 RCR(Civil) 439 : (1998) RLR 400
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Delhi Development Act, 1957 — Section 52
High Courts14 May 1998
Raj Kumar Vs Municipal Corporation of Delhi
Delhi High Court · (1998) 5 AD 996 : (1998) 73 DLT 601 : (1998) 45 DRJ 528
Constitution of India, 1950 — Article 226
High Courts13 May 1998
Rekha Bhasin Vs Union of India and Others
Delhi High Court · AIR 1998 Delhi 314 : (1998) RLR 415
Railway Servants (Pass) Rules, 1986 — Rule 4
High Courts13 May 1998
K.K. Bhargava Vs State
Delhi High Court · (1998) 46 DRJ 110
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A
High Courts13 May 1998
Satish Kumar Pawha Vs Shri Suraj Parkash Pawha and Others
Delhi High Court · (1998) 73 DLT 368 : (1998) 46 DRJ 129
Arbitration Act, 1940 — Section 30, 33