High Courts27 Oct 1998
Sudhir Sareen Vs Commissioner of Income Tax and Another
Delhi High Court · (2000) 158 CTR 199 : (1998) 76 DLT 283 : (1999) 239 ITR 440
Income Tax Act, 1961 — Section 139, 139(9), 263, 264
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 5,379 of 6,144
High Courts27 Oct 1998
BISHAN SINGH DIDAR SINGH Vs COMMISSIONER OF INCOME TAX
Delhi High Court · (1999) 106 TAXMAN 78
High Courts27 Oct 1998Allowed
Ramesh Chand Jain Vs Delhi Development Authority and Others
Delhi High Court · (1999) 77 DLT 460 : (1999) 48 DRJ 578
High Courts27 Oct 1998
D. Mallesham Goud Vs State
Delhi High Court · (1999) CriLJ 3864 : (1999) 48 DRJ 611
High Courts27 Oct 1998
Capital Meters Vs Cimmco International and others
Delhi High Court · (1998) 7 AD 134 : (1999) 97 CompCas 73 : (1998) 76 DLT 656 : (1998) 47 DRJ 829 : (1999) 1 RCR(Civil) 621
High Courts27 Oct 1998
Ashok Chand Aggarwala Vs Delhi Administration and Others
Delhi High Court · (1998) 7 AD 639
Delhi Co-operative Societies Act, 1972 — Section 26Delhi Co-operative Societies Rules, 1973 — Rule 35
High Courts27 Oct 1998
D.S. Bindra Vs Punjab and Sind Bank
Delhi High Court · (1998) 6 AD 837 : (1999) 48 DRJ 94
Constitution of India, 1950 — Article 226
High Courts26 Oct 1998
B.R. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (1998) 47 DRJ 723
High Courts26 Oct 1998
Sat Pal Vs Delhi Development Authority and Others
Delhi High Court · (1998) 7 AD 724 : (1999) 1 ARBLR 223 : (1999) 77 DLT 33 : (1999) 121 PLR 74 : (1999) RLR 577
Arbitration Act, 1940 — Section 30, 33
High Courts26 Oct 1998
Victor Cable Industries Limited Vs Delhi Electric Supply undertaking and others
Delhi High Court · (1998) 76 DLT 740
High Courts23 Oct 1998
Beg Raj Vs Delhi Development Authority
Delhi High Court · (1999) 48 DRJ 37
Arbitration Act, 1940 — Section 30, 33
High Courts23 Oct 1998
Relaxo Rubber Limited and Another Vs Aman Cable Industries and Another
Delhi High Court · (1998) 76 DLT 397 : (1999) 1 RCR(Civil) 705
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Oct 1998
Panna Lal Suri Vs Surinder Kumar Khullar
Delhi High Court · (1999) 1 AD 25 : (1998) 76 DLT 536 : (1999) 48 DRJ 299 : (1998) 2 ILR Delhi 850 : (1999) 121 PLR 20 : (1999) 1 RCR(Civil) 543
High Courts23 Oct 1998
R.P. Yadav Vs Union of India and others
Delhi High Court · (1998) 7 AD 115 : (1998) 76 DLT 722 : (1998) 47 DRJ 738
High Courts23 Oct 1998
Batra Construction Co. Vs D.D.A. and Another
Delhi High Court · (1999) 1 AD 67 : (1999) 1 RCR(Civil) 404
Arbitration Act, 1940 — Section 30, 33
High Courts23 Oct 1998
Metal Forgings Pvt. Ltd. Vs M.C.D. and Another
Delhi High Court · (1999) 1 AD 252 : AIR 1999 Delhi 176 : (1999) 4 CivCC 403 : (1999) 78 DLT 601 : (1999) RLR 266
High Courts22 Oct 1998Allowed
Munna Ali Vs State
Delhi High Court · (1998) 47 DRJ 746
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50(1)
High Courts22 Oct 1998Allowed
Rajeshwari Devi Bahukhandi Vs Union of India (UOI)
Delhi High Court · (1998) 76 DLT 262 : (1999) 49 DRJ 51
High Courts22 Oct 1998
Saroj Taneja Vs Union of India
Delhi High Court · (1998) 6 AD 829 : (1999) 77 DLT 233
Army Act, 1950 — Section 19Army Rules, 1954 — Rule 14Constitution of India, 1950 — Article 226