High Courts04 Mar 1998
Faqir Chand Raghunath Dass Vs Commissioner of Income Tax
Delhi High Court · (1998) 232 ITR 259
Income Tax Act, 1961 — Section 35B, 35B(1)
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 46 of 55
High Courts04 Mar 1998
Commissioner of Income Tax Vs Banaras House Ltd.
Delhi High Court · (1998) 150 CTR 610 : (1998) 232 ITR 129
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 80HHC
High Courts03 Mar 1998
Jagpal Singh Aulak Vs Chattar Singh Aulak and Others
Delhi High Court · (1998) 3 AD 128 : (1998) 45 DRJ 365 : (1998) RLR 376
High Courts03 Mar 1998
Kohli Motors India Vs Ms. Asha Menon and Another
Delhi High Court · (1998) 3 AD 209 : (1998) 72 DLT 440 : (1998) 45 DRJ 103 : (1998) RLR 308
High Courts03 Mar 1998
Hoechst AG and Others Vs Unisule Pvt. Ltd.
Delhi High Court · (1998) 3 AD 172 : (1998) 45 DRJ 381
High Courts03 Mar 1998
Sonal Sharma and Another Vs Govt. of NCT of Delhi and Another
Delhi High Court · (1998) 03 DEL CK 0029
High Courts03 Mar 1998
Asman Investment Ltd. Vs K.L. Suneja and Another
Delhi High Court · (1998) 3 AD 578 : AIR 1998 Delhi 204 : (1999) 2 CivCC 443 : (1998) 72 DLT 286 : (1998) 44 DRJ 791 : (1998) 119 PLR 7 : (1998) 3 RCR(Civil) 22 : (1998) RLR 297
High Courts02 Mar 1998
Ashok Kumar Chhabra and Others Vs Union Of India and Others
Delhi High Court · (1998) 3 AD 618 : (1998) 72 DLT 291 : (1998) 45 DRJ 65
Constitution of India, 1950 — Article 226
High Courts01 Mar 1998
Pee Tee Engineers Associates Vs Chairman, N.T.P.C.
Delhi High Court · (1998) 72 DLT 751 : (1998) 46 DRJ 384 : (1998) 119 PLR 62
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts01 Mar 1998
Tasneem Ahmed Vs Mrs. Hem Kumari Gupta
Delhi High Court · (1998) 2 AD 973 : (1998) 72 DLT 469 : (1998) 45 DRJ 91 : (1998) RLR 237
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Delhi Rent Control Act, 1958 — Section 14(1), 19, 48
High Courts01 Mar 1998
Joginder Lal Vs The State (Delhi Admn.)
Delhi High Court · (1998) CriLJ 3175 : (1998) 72 DLT 589 : (1998) 45 DRJ 273 : (1998) 3 RCR(Criminal) 192
High Courts01 Mar 1998
Roof Rites (P) Ltd. Vs Union of India (UOI)
Delhi High Court · (1998) 72 DLT 723
Arbitration Act, 1940 — Section 14, 30, 33
High Courts01 Mar 1998
Tara Chand Vs Jaggi
Delhi High Court · (1998) 72 DLT 505
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts01 Mar 1998
Jitender Kumar Aggarwal Vs Union of India and Others
Delhi High Court · (1998) 2 AD 963 : (1998) 74 DLT 34 : (1998) 45 DRJ 244
Constitution of India, 1950 — Article 22(5), 226
High Courts01 Mar 1998
Ram Lal Aggarwal and Co. Vs M.C.D.
Delhi High Court · (1998) 5 AD 893 : (1998) 2 ARBLR 319 : (1998) 74 DLT 641
Arbitration Act, 1940 — Section 20Delhi Municipal Corporation Act, 1957 — Section 283
High Courts01 Mar 1998
Nirmal Sharma Vs Mr.Jagdish Chander Jaitley
Delhi High Court · (1998) 2 AD 900 : (1998) 72 DLT 421 : (1998) 45 DRJ 68 : (1998) 3 RCR(Civil) 483
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts01 Mar 1998
Teka Ram Vs The State
Delhi High Court · (1998) 3 AD 41 : (1998) CriLJ 3022 : (1998) 72 DLT 581 : (1998) 45 DRJ 511 : (1998) 3 RCR(Criminal) 399
High Courts01 Mar 1998
Shamshad Ali Vs State
Delhi High Court · (1998) 2 AD 728 : (1998) 72 DLT 270 : (1998) 45 DRJ 11
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Mar 1998
Delhi Cloth and General Mills Company Ltd. Vs Lt. Governor and Others
Delhi High Court · (1998) 3 AD 777 : (1998) 72 DLT 707 : (1998) 45 DRJ 318 : (1998) 1 ILR Delhi 185
Constitution of India, 1950 — Article 226, 227