High Courts23 Mar 1998Allowed
Cement Corporation of India Ltd. Vs Tega India Ltd.
Delhi High Court · (1998) 73 DLT 704
Arbitration Act, 1940 — Section 28
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 43 of 55
High Courts23 Mar 1998
Ram Nath Vs The State Shakti Bharat and Another Vs Ram Nath and Others
Delhi High Court · (1998) CriLJ 2622 : (1998) 45 DRJ 269
High Courts23 Mar 1998
B.K. Ahuja Vs Union of India and Others
Delhi High Court · (1998) 5 AD 657
Constitution of India, 1950 — Article 226
High Courts23 Mar 1998
Mohd. Aslam Khan Vs Union of India (UOI)
Delhi High Court · (1998) 72 DLT 776 : (1998) 45 DRJ 294
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226
High Courts23 Mar 1998
Thane Belapur Industries Association Vs Union of India and Others
Delhi High Court · (1998) 102 ELT 258
High Courts23 Mar 1998
Mahender Pal Singh Vs Union Of India
Delhi High Court · (1998) 4 AD 272 : (1998) 74 DLT 138
Central Civil Services (Pension) Rules, 1972 — Rule 38(3), 49
High Courts23 Mar 1998
K.L. Goswami Vs M.C.D.
Delhi High Court · (1998) 72 DLT 642 : (1998) 45 DRJ 145
High Courts23 Mar 1998
State Vs Shiv Lal
Delhi High Court · (1998) 2 AD 981 : (1998) CriLJ 3910 : (1998) 72 DLT 567 : (1998) 1 ILR Delhi 240 : (1998) ILR Delhi 240
Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 340Penal Code, 1860 (IPC) — Section 197
High Courts20 Mar 1998
Ranvir Saran Vs State (Delhi Administration)
Delhi High Court · (1998) 2 AD 897 : (1998) 2 ALT(Cri) 4 : (1999) CriLJ 1082 : (1998) 72 DLT 576 : (1998) 45 DRJ 262
Prevention of Food Adulteration Act, 1954 — Section 2
High Courts20 Mar 1998Dismissed
Lt. Col. B.K. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (1998) 73 DLT 181
Army Act, 1950 — Section 26, 27, 33
High Courts20 Mar 1998
Dinesh Kumar Vs State
Delhi High Court · (1998) CriLJ 4546 : (1998) 45 DRJ 73 : (1998) 1 ILR Delhi 309
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 1998Disposed Off
Sikander Kumar Vs State
Delhi High Court · (1998) 3 AD 450 : (1998) CriLJ 3026 : (1998) 3 Crimes 69 : (1998) 72 DLT 547 : (1998) 45 DRJ 360
High Courts20 Mar 1998
Uttam Singh Duggal and Co. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (1998) 72 DLT 798
Arbitration Act, 1940 — Section 16, 30, 33
High Courts20 Mar 1998
Shree Durga Construction Company Vs Delhi Development Authority
Delhi High Court · (1998) 72 DLT 794 : (1998) 45 DRJ 291
Arbitration Act, 1940 — Section 30, 33
High Courts20 Mar 1998
Jai Kishan Vs Sh. Mehar Lal and Others
Delhi High Court · (1998) 3 AD 730 : (1998) 73 DLT 269
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Mar 1998
V.C. Ramulu Vs Bharat Heavy Electricals Ltd and IRs.
Delhi High Court · (1998) 4 AD 357 : (1998) 72 DLT 626 : (1998) 45 DRJ 172
High Courts19 Mar 1998Dismissed
State Vs Shiv Charan
Delhi High Court · (1998) CriLJ 2776 : (1998) 76 DLT 873 : (1998) 45 DRJ 289 : (1998) RLR 324
Criminal Procedure Code, 1973 (CrPC) — Section 401Delhi Police Act, 1978 — Section 140
High Courts19 Mar 1998
Meena Agrawal Vs M/s. Worldink Finance Ltd.
Delhi High Court · (1998) 72 DLT 480 : (1998) RLR 225
High Courts18 Mar 1998
Ravinder Raj Vs Union Bank of India and Others
Delhi High Court · (1998) 2 AD 709 : (1998) 72 DLT 463 : (1998) 45 DRJ 85
Constitution of India, 1950 — Article 226