High Courts08 Jan 1998
Beacon Electronics Vs M/s. Sylvania and Laxman Ltd.
Delhi High Court · (1998) 3 AD 141 : (1998) 45 DRJ 439
COURT ARCHIVE
Delhi High Court judgments, 1998
1,098 judgments · page 55 of 55
High Courts07 Jan 1998
Commissioner of Income Tax Vs M.K. Yashwant Singh
Delhi High Court · (1999) 151 CTR 464 : (1998) 231 ITR 145 : (2000) 110 TAXMAN 30
Income Tax Act, 1961 — Section 139, 217, 246
High Courts07 Jan 1998
Commissioner of Income Tax Vs Arun Kumar Sen
Delhi High Court · (1999) 151 CTR 430 : (1998) 231 ITR 945 : (1998) 98 TAXMAN 413
Income Tax Act, 1961 — Section 10(3), 256, 45
High Courts07 Jan 1998
Ashok Kumar Vs Commissioner of Income Tax
Delhi High Court · (1998) 149 CTR 176 : (1998) 75 DLT 129 : (1998) 231 ITR 140 : (1998) 100 TAXMAN 423
Income Tax Act, 1961 — Section 139(1), 217(1)
High Courts07 Jan 1998
Vikas Theatres and Exhibitors Vs Punjab and Sind Bank
Delhi High Court · (1998) 71 DLT 526 : (1998) 44 DRJ 198 : (1999) 1 RCR(Civil) 26 : (1998) 2 RCR(Rent) 602
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts07 Jan 1998
Bombay Ammonia Pvt. Ltd. Vs Blue Diamond Ice Factory
Delhi High Court · (1998) 71 DLT 481 : (1998) 44 DRJ 581
Sales of Goods Act, 1930 — Section 32
High Courts06 Jan 1998
Chander Prakash Gupta Vs Pushpa Gupta
Delhi High Court · (1998) 71 DLT 242 : (1998) 44 DRJ 434
Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 6
High Courts06 Jan 1998
Santosh Kakkar and Others Vs Ram Prasad and Others
Delhi High Court · (1998) 71 DLT 147
Delhi Co-operative Societies Rules, 1973 — Rule 35Succession Act, 1925 — Section 213, 57
High Courts04 Jan 1998
Rattan Baxi Vs State of Govt. of NCT Delhi
Delhi High Court · (1998) 01 DEL CK 0054
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts01 Jan 1998
Ajudhia Distillery Vs Delhi Administration and Another
Delhi High Court · (1998) 2 AD 629 : (1998) 72 DLT 329 : (1998) 45 DRJ 61
Arbitration Act, 1940 — Section 30, 33Sales of Goods Act, 1930 — Section 64, 9
High Courts01 Jan 1998
Flemming Lunding Larsen Vs Union of India and Another
Delhi High Court · (1998) 72 DLT 80
Extradition Act, 1962 — Section 34, 4, 5, 9
High Courts01 Jan 1998
J.K. Enterprise Vs Win Medicare Limited
Delhi High Court · (1998) 72 DLT 348
Arbitration Act, 1940 — Section 28, 5
High Courts01 Jan 1998
Romil Jain Vs Indian Institute of Technology
Delhi High Court · (1998) 01 DEL CK 0041
High Courts01 Jan 1998
Sameer Mathur Vs Happy School and Another
Delhi High Court · (1998) 01 DEL CK 0035
High Courts01 Jan 1998Allowed
R.S. Chhabra Vs Union of India (UOI)
Delhi High Court · (1998) 72 DLT 267 : (1998) 45 DRJ 32
Delegation of Financial Powers Rules, 1978 — Rule 13
High Courts01 Jan 1998
Kavita Sharma Vs Union of India and Others
Delhi High Court · (1998) 01 DEL CK 0021
High Courts01 Jan 1998
Mahajan Industries Limited Vs Union of India and Another
Delhi High Court · (1998) 01 DEL CK 0014