High Courts11 Sept 1998
Mohal Lal Harbans Lal Bhayana and Co. and Others Vs OK Play India Ltd.
Delhi High Court · (1999) 2 AD 517 : (1999) 78 DLT 447 : (1999) 49 DRJ 366
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 5,387 of 6,144
High Courts11 Sept 1998
Dhammo Vs State
Delhi High Court · (1998) 47 DRJ 213
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts11 Sept 1998
Government of National Capital Territory of Delhi and Others Vs Dr. V.S. Chauhan and Others
Delhi High Court · (1999) 81 DLT 931 : (1998) 47 DRJ 732
Constitution of India, 1950 — Article 227
High Courts11 Sept 1998
Patel Oil Mills Vs Relaxo Rubber and Allied Industries Employees Union and Others
Delhi High Court · (1998) 6 AD 671 : (1998) 76 DLT 595 : (1998) 47 DRJ 326 : (1999) 81 FLR 275 : (1999) 2 LLJ 894
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Sept 1998
Government of National Capital Territory of Delhi and Others Vs Dr. Ranjana Amar and Others
Delhi High Court · (1999) 238 ITR 268
High Courts11 Sept 1998
Bluechip Construction Company Pvt. Ltd. Vs Municipal Corporation of Delhi and Others
Delhi High Court · (1998) 09 DEL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Delhi Municipal Corporation Act, 1957 — Section 344, 345
High Courts11 Sept 1998
B.P.S. Virk (Brig.) Vs Union of India and Others
Delhi High Court · (1998) 47 DRJ 365
High Courts10 Sept 1998
S.A. Builders Vs Delhi Development Authority
Delhi High Court · (1998) 5 AD 905 : (1998) 2 ARBLR 472 : (1998) 75 DLT 456 : (1999) 48 DRJ 288 : (1998) 4 RCR(Civil) 667
Arbitration Act, 1940 — Section 30, 33
High Courts10 Sept 1998
Vaish Brothers and Co. Vs Union of India and Another
Delhi High Court · AIR 1999 Delhi 105 : (1998) 75 DLT 474 : (1998) 47 DRJ 489
High Courts09 Sept 1998Dismissed
Ramji Lal Yadav Vs Dalip K. Yadav
Delhi High Court · (1999) 1 CLT 121 : (1998) 76 DLT 526
Guardians and Wards Act, 1890 — Section 9Hindu Minority and Guardianship Act, 1956 — Section 6(1)
High Courts09 Sept 1998
Hindustan Motors Ltd. Vs Union of India (UOI)
Delhi High Court · (1999) 66 ECC 542 : (1999) 83 ECR 1 : (2000) 117 ELT 32
Central Excises and Salt Act, 1944 — Section 37B
High Courts09 Sept 1998Dismissed
Shri Sita Ram Khanna Vs Surinder Kumar
Delhi High Court · (1999) 50 DRJ 130
Delhi Rent Control Act, 1958 — Section 14(1), 14(11)
High Courts09 Sept 1998
Devender Kumar Vs Delhi Development Authority and Others
Delhi High Court · (1998) 7 AD 105 : (1998) 47 DRJ 297
High Courts08 Sept 1998
Chagan Lal Tiwari Vs Ganga Apartments (P) Ltd. and others
Delhi High Court · (1998) 6 AD 739 : (1998) 75 DLT 605 : (1998) 47 DRJ 203
Arbitration Act, 1940 — Section 34
High Courts08 Sept 1998Allowed
S.R. Bhattacharya Vs Subrata Majumdar and Others
Delhi High Court · (1998) 75 DLT 827 : (1999) 48 DRJ 143
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts08 Sept 1998
Harminder Kumar (Cap.) Vs Union of India
Delhi High Court · (1998) 6 AD 368 : (1998) 75 DLT 597
High Courts08 Sept 1998
Indra Mehendirata Vs Raj Mohini and others
Delhi High Court · (1998) 6 AD 892 : (1999) 2 CivCC 560 : (1998) 76 DLT 384 : (1998) 47 DRJ 383 : (1999) 121 PLR 10 : (1999) 2 RCR(Civil) 505
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 5
High Courts07 Sept 1998
Saraswati Construction Company Vs Indian Overseas Bank
Delhi High Court · (1998) 47 DRJ 316
Transfer of Property Act, 1882 — Section 116
High Courts07 Sept 1998
Kochhar Construction Works Vs D.D.A. and others
Delhi High Court · (1998) 47 DRJ 219
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137
High Courts07 Sept 1998
Technofab Engg. Ltd. Vs Bharat Petroleum
Delhi High Court · (1998) 76 DLT 425 : (1998) 47 DRJ 239
Arbitration Act, 1940 — Section 20, 30, 33, 37(1)Limitation Act, 1963 — Article 137, 20