High Courts05 May 1998
Sushil Kumar Vs Union of India and Others
Delhi High Court · (1998) 05 DEL CK 0005
Central Industrial Security Force Rules, 1969 — Rule 34, 42Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 36 of 55
High Courts05 May 1998
Neelgiri Cements Ltd. Vs Appellate Authority for Indu. and Financial Reconstruction
Delhi High Court · (1998) 3 AD 857 : AIR 1998 Delhi 379 : (1998) 94 CompCas 204 : (1998) 76 DLT 882
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(1)
High Courts04 May 1998Allowed
Chander Bhan Vs State (CBI)
Delhi High Court · (1998) 05 DEL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 161
High Courts04 May 1998
Mukul Sharma Vs Govt. of NCT of New Delhi and Others
Delhi High Court · (1999) 1 LLJ 620
High Courts01 May 1998
Sujan Singh Uban (Maj. Gen.) Vs State
Delhi High Court · (1998) 4 AD 575 : (1998) 73 DLT 636 : (1998) 45 DRJ 547
High Courts01 May 1998
Meena Devi Vs Sh.Ramesh Kumar and Others
Delhi High Court · (1999) ACJ 479 : (1998) 4 AD 75 : (1998) 73 DLT 570 : (1998) 45 DRJ 516 : (1998) 119 PLR 49
Motor Vehicles Act, 1988 — Section 95
High Courts01 May 1998
Achhar Singh Vs M.C.D. and Another
Delhi High Court · (1998) 5 AD 34 : (1998) 73 DLT 529 : (1998) 46 DRJ 199
High Courts01 May 1998Partly Allowed
Ansal and Saigal Properties (P) Ltd. and Others Vs L. and D.O. and Others
Delhi High Court · (1998) 3 CLT 92 : (1998) 74 DLT 152
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 14
High Courts01 May 1998
Meena Devi and Others Vs Ramesh Kumar and Others
Delhi High Court · (1998) 1 ACC 497
High Courts01 May 1998Dismissed
Komal Kumar Vs J.P.S. Malik and Others
Delhi High Court · (1998) 73 DLT 812
High Courts01 May 1998
Ram Sarup Lau (Lt. Col.) Vs Bakshi Krishan Lall and Others
Delhi High Court · (1998) 4 AD 745 : (1998) 73 DLT 816 : (1998) 46 DRJ 475
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 90
High Courts01 May 1998
Raman Arora Vs Nirmala Aggarwal
Delhi High Court · (1998) 73 DLT 809
Delhi Rent Control Act, 1958 — Section 3, 50Evidence Act, 1872 — Section 58
High Courts01 May 1998
Raghubir Singh Vs U.O.I. and Another
Delhi High Court · (1998) 5 AD 593 : (1998) 73 DLT 567 : (1998) 46 DRJ 181 : (1999) 1 LLJ 82
High Courts01 May 1998
Rameshwar Dayal Vs Rent Controller Tribunal Delhi and Another
Delhi High Court · (1998) 05 DEL CK 0052
High Courts01 May 1998
R.S. Gupta Vs State Bank of India and Others
Delhi High Court · (1998) 4 AD 453 : (1998) 74 DLT 106 : (1998) 46 DRJ 156 : (1999) 81 FLR 132
High Courts01 May 1998Allowed
Chander Bhan Vs State (CBI)
Delhi High Court · (1998) CriLJ 4647 : (1998) 73 DLT 318 : (1998) 46 DRJ 778 : (1998) 3 RCR(Criminal) 483
Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts01 May 1998
Vimla Nanda Vs Govt. of NCT of Delhi and Others
Delhi High Court · (1998) 6 AD 630 : (1998) 73 DLT 599
Succession Act, 1925 — Section 214, 372Succession Certificate Act, 1889 — Section 4
High Courts01 May 1998
M.P. Sharma Vs Union of India
Delhi High Court · (1998) 4 AD 532 : (1998) 74 DLT 99 : (1998) 46 DRJ 73
High Courts01 May 1998
Banarsi Dass and Others Vs Bindra Ban Gupta
Delhi High Court · (1998) 4 AD 360 : (1998) 73 DLT 607