High Courts27 Mar 1998
COMMISSIONER OF INCOME TAX Vs INCOME TAX APPELLATE TRIBUNAL
Delhi High Court · (1998) 150 CTR 319 : (1999) 106 TAXMAN 399
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 42 of 55
High Courts27 Mar 1998
R.N. Jindal Vs Lt. Governor of Delhi and others
Delhi High Court · (1998) 2 AD 857 : (1998) 72 DLT 596
Constitution of India, 1950 — Article 226
High Courts27 Mar 1998
Kirti Chand Tarawati Ch. Trust Vs Director of Income Tax
Delhi High Court · (1999) 105 TAXMAN 686
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 10, 11, 12, 80G, 80G(2)(a)
High Courts27 Mar 1998
COMMISSIONER OF Income Tax Vs Income Tax APPELLATE TRIBUNAL AND ANOTHER.
Delhi High Court · (1998) 232 ITR 207 : (1998) 106 TAXMAN 399
High Courts27 Mar 1998
Kyrie Chand Tarawati Charitable Trust Vs The Director of Income Tax
Delhi High Court · (1998) 2 AD 988 : (1998) 72 DLT 726 : (1998) 45 DRJ 122 : (1998) 232 ITR 11
Income Tax Act, 1961 — Section 80G(5)
High Courts27 Mar 1998
Wahiduddin Vs The State
Delhi High Court · (1998) 03 DEL CK 0068
Penal Code, 1860 (IPC) — Section 366, 368
High Courts27 Mar 1998
Balkishan Shokeen Vs The State of Delhi and Others
Delhi High Court · (1998) CriLJ 3020
High Courts27 Mar 1998
C.S. Mathur Vs Central Board of Direct Taxes and Others
Delhi High Court · (1998) 4 AD 550 : (1998) 45 DRJ 450 : (1999) 235 ITR 769 : (1998) 99 TAXMAN 142
High Courts27 Mar 1998
Commissioner of Income Tax Vs Income Tax
Delhi High Court · (1998) 2 AD 933 : (1998) 72 DLT 552 : (1998) 45 DRJ 1
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 2, 256(1
High Courts27 Mar 1998
Sanjiv Kakkar Vs Shri L. Kumar and five Others
Delhi High Court · (1998) 2 AD 945 : (1998) 72 DLT 673 : (1995) 45 DRJ 304
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Mar 1998
Mark Auto Industries Ltd. Vs Union of India (UOI)
Delhi High Court · (1998) 102 ELT 542
Central Excise Rules, 1944 — Rule 230Central Excises and Salt Act, 1944 — Section 35, 35FCustoms Act, 1962 — Section 128, 129E
High Courts26 Mar 1998
Narender Kumar and Another Vs Municipal Corporation of Delhi
Delhi High Court · (1998) 3 AD 672 : AIR 1998 Delhi 354 : (1998) 73 DLT 302
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts25 Mar 1998
H.S. Gupta and Another Vs D.D.A. and Another
Delhi High Court · (1998) 5 AD 20 : AIR 1999 Delhi 59 : (1998) 75 DLT 138 : (1999) 48 DRJ 306
High Courts25 Mar 1998
Sheela Agarwal Vs M/s. Infocom Digital Systems Ltd.
Delhi High Court · (1998) 3 AD 636 : (1998) 2 CivCC 610 : (1998) 72 DLT 622 : (1998) 119 PLR 5
High Courts25 Mar 1998
Kamal Kumar Vs Airport Authority of India
Delhi High Court · (1998) 75 DLT 146 : (1998) 46 DRJ 17
Arbitration Act, 1940 — Section 14, 17
High Courts25 Mar 1998
Hansa Industries Pvt. Ltd. and Others Vs Kidarsons Industries P. Ltd. and Others
Delhi High Court · (1998) 3 AD 27 : (1998) 94 CompCas 552 : (1998) 45 DRJ 149
High Courts24 Mar 1998
Virender Singh Vs General Manager, Fruit and Vegetable Project and Another
Delhi High Court · (1998) 3 AD 17 : (1998) 72 DLT 657 : (1998) 45 DRJ 184 : (1998) 79 FLR 436
High Courts24 Mar 1998
Kamlesh Kohli and Another Vs Escotrac Finance and Investment Ltd. and Others Rajiv Kohli Vs Escotrac Finance and Investment Ltd. and Others
Delhi High Court · AIR 1999 Delhi 57 : (1998) RLR 321
High Courts24 Mar 1998
Gopi Nath Pvt. Ltd. Vs Department of Environment Govt. of N.C.T. of Delhi
Delhi High Court · (1998) 3 AD 314 : (1998) 72 DLT 536 : (1998) 45 DRJ 284
High Courts23 Mar 1998
Udayjeet Parkash Vs S.S. Arora and Others
Delhi High Court · (1998) 73 DLT 701 : (1999) RLR 93
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 173