JUDGEMENTS FOR THE MONTH OF FEBRUARY, 2009

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
2^ND	W.P.(C) NO. 7865 OF 2008	ARRAYCOM (INDIA) LTD. VS. UOI	BIDDING	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
2^ND	OMP 115/2008	ETHAN STEIN VS. BALKRISHNA V. DOSHI	ARBITRATION AND CONCILIATION ACT, 1996	REVA KHETRAPAL, J.
2^ND	O.M.P. 105/2005	HARJINDER PAL VS. HARMESH KUMAR	ARBITRATION AND CONCILIATION ACT, 1996	REVA KHETRAPAL, J.
2^ND	CRL.A. 836/2003	SABAR BHATTI VS. STATE	INDIAN PANEL CODE	PRADEEP NANDRAJOG,J ARUNA SURESH,J
2^ND	CRL.A.915/2004	ASLAM VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG, J ARUNA SURESH, J
2^ND	CRL.L.P. NO. 236/2008	BSES RAJDHANI POWER LTD VS. STATE OF NCT OF DELHI	ELECTRICITY ACT, 2003	KAILASH GAMBHIR, J.
2^ND	CS(OS) 1286/2004	THE GILLETTE COMPANY VS. BHISHAM	SUIT FOR PERMANENT INJUNCTION	RAJIV SAHAI ENDLAW, J.
2^ND	CS(OS) 550/2004	WIN MEDICARE PRIVATE LIMITED VS. MARIGOLD PHARMA LTD	SUIT FOR PERMANENT INJUNCTION	RAJIV SAHAI ENDLAW, J.
2^ND	CRL.M.C. NO. 2245/2008	OM PRAKASH BAJAJ VS. SOM DUTT BAJAJ	NEGOTIABLE INSTRUMENTS ACT	KAILASH GAMBHIR, J.
2^ND	CRL.M.C. NO.1621/2007	K.K. AGARWAL VS. ENFORCEMENT DIRECTORATE	CODE OF CRIMINAL PROCEDURE	KAILASH GAMBHIR, J.
2^ND	O.M.P. 105/2005	HARJINDER PAL VS. HARMESH KUMAR	ARBITRATION AND CONCILIATION ACT, 1996	REVA KHETRAPAL, J.
2^ND	CRL. A. NO. 194/1999	KAMAL SINGH VS. STATE	PREVENTION OF CORRUPTION ACT, 1988	SUNIL GAUR, J.
2^ND	CRL.A. 836/2003	SABAR BHATTI VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J ARUNA SURESH,J
2^ND	CRL. M.C. 204/2004	CHANDER BOSE VS. VED PRAKASH	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J
2^ND	CRL.M.C.NO.4024/2008	GAJRAJ SINGH TOMAR VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
2^ND	CM(M) 197/2007 AND CM NOS. 1939/2007 AND 6563/2007	RAKESH RISHI VS. CHETAN VATS	CODE OF CIVIL PROCEDURE	VEENA BIRBAL, J
2^ND	OMP 115/2008	ETHAN STEIN VS. BALKRISHNA V. DOSHI	ARBITRATION AND CONCILIATION ACT, 1996	REVA KHETRAPAL, J.
2^ND	CRL. APPEAL NO.142/1992	PARDEEP KUMAR VS. STATE	INDIAN PENAL CODE	V.B. GUPTA,J BADAR DURREZ AHMED,J
2^ND	CRL. A. NO. 541/1999	SATBIR SINGH VS. STATE	INDIAN PENAL CODE	SUNIL GAUR, J.
2^ND	CRL. A. NO. 541/1999	SATBIR SINGH VS. STATE	INDIAN PENAL CODE	SUNIL GAUR, J.
3^RD	CM(M) 1369/2007	DAYANAND VS. UOI	LAND ACQUISITION ACT, 1894	MANMOHAN, J
3^RD	FAO(OS) NO. 183/2008	SAVITRI GOENKA VS. KANTI BHAI DAMANI	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL,J VIPIN SANGHI,J
4^TH	IA NO.1674/06 IN CS(OS) NO.269/06	MEENU DEVI VS. MOHINDER KUMAR SINGHAL	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
4^TH	CIVIL REVISION PETITION NO.32/2008	MIR SINGH VS. UOI	LAND ACQUISITION ACT	MANMOHAN, J
4^TH	IAS NO.8285/07, 8287/07 AND 7756/08	SUDHIR YADAV VS. RADHEY SHYAM	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
4^TH	A.A. NO.2/2009	SUREY ENTERPRISES VS. MCD	ARBITRATION AND CONCILIATION ACT, 1996	ANIL KUMAR, J.
4^TH	IA NO.1674/06 IN CS(OS) NO.269/06	MEENU DEVI VS. MOHINDER KUMAR SINGHAL	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
5^TH	CS(OS) 2320/2008	B.S. OBEROI VS. P.S. OBEROI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
5^TH	BAIL APPLICATION NO.185/2009	DEEPAK KUMAR VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
5^TH	TEST. CAS. NO. 33/1997	PRATAP SINGH VS. STATE	INDIAN SUCCESSION ACT	SHIV NARAYAN DHINGRA, J.
5^TH	OMP NO. 52/2009	PROGRESSIVE CONSTRUCTIONS VS. CHAIRMAN, NATIONAL HIGHWAYS AUTHORITY OF INDIA	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA, J.
5^TH	BAIL APPLICATION NO.1766/2009	SANJAY KAPOOR VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
5^TH	OMP NO. 36/2009	COMPETENT INVESTMENT LIMITED VS. GL ASIA MAURITIUS II CAYMAN LTD	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA, J.
5^TH	OMP NO. 33/2009	DELHI TRANSCO LIMITED VS. HINDUSTAN VIDYUT PRODUCTS LTD	ARBITRATION ACT	SHIV NARAYAN DHINGRA, J.
6^TH	REVIEW PETITION NO.226/2006 IN LPA NO.360/2004	DR. DILLIP KUMAR PARIDA VS. ALL INDIA INSTITUTE OF MEDICAL SCIENCES	SERVICE MATTER	MUKUL MUDGAL,J S. RAVINDRA BHAT,J
6^TH	CS(OS) 1519/2006	MASTER TALHA NASIR VS. HASHIMUDDIN	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
6^TH	CRL.M.A.NO. 1048/2009 IN W.P.(CRL.) NO. 201/2005	OM PRAKASH SHRIVASTAV VS. UOI	CODE OF CRIMINAL PROCEDURE	SHIV NARAYAN DHINGRA, J.
6^TH	IA.NO.4900/2008 IN CS(OS) 76/2004	RAJEEV MEHRA VS. SUDHIR KUMAR SACHDEV	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW, J.
6^TH	CS(OS) NO. 78/2009	ST. IVES LABORATORIES VS. ARIF PERFUMERS	COPYRIGHT ACT AND UNDER SPECIFIC RELIEF ACT	SHIV NARAYAN DHINGRA, J.
6^TH	C.R.P. 174/2008	DARPAN KWATRA VS. RAMESH CHANANA	CODE OF CIVIL PROCEDURE	MANMOHAN, J
6^TH	CRL.M.C. 3671/2007	RAMESH CHAND GUPTA VS. UOI	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	CRL.M.C.NO. 3524/2007 AND CRL.M.A. NO. 12806/07	SAMEER KARNANI VS. STATE	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	CRL. REVISION PETITION 495/2005	ASHOK KUMAR RASWANT VS. CBI	PREVENTION OF CORRUPTION ACT	ARUNA SURESH, J.
6^TH	CRL. REV. (P). 431/2005 AND CRL. M.A. NO. 5436/05	BALDEV RAJ KAPUR VS. STATE	INDIAN PENAL CODE	ARUNA SURESH, J.
6^TH	CRL.M.C.3000/2007	BANSAL PAPER MART VS. STATE	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	CRL.M.C. 3710/2007	GEETIKA BATRA VS. O.P. BATRA	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	WRIT PETITION (CRL.) NO.2648/2006	HOMI RAJVANSH VS. DIRECTOR OF C.B.I	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	CRL.M.C. 3678/2007 AND CRL. M.A. NO. 13448/07	PARMINDER JEET SINGH VS. KULJIT SINGH	INDIAN PANEL CODE	ARUNA SURESH, J.
6^TH	CRL.M.C. 3066/2007 AND CRL. M.A. NO. 11005/07	RAVINDER GARG VS. THE GOVT. OF NCT OF DELHI	PREVENTION OF FOOD ADULTERATION ACT	ARUNA SURESH, J.
6^TH	CRL. APPL. NO. 520/2004	REKHA VS. STATE	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	CRL.M.C.3307/2007	S.S. GOKUL KRISHNAN VS. STATE	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
6^TH	CRL. APPEAL NO. 163/2004	SATISH KUMAR VS. CBI	PREVENTION OF CORRUPTION ACT	ARUNA SURESH, J.
6^TH	CRL.M.C.3828/2007 AND CMA 14040/2007	STANDARD CHARTERED BANK VS. VINAY KUMAR SOOD	INDIAN PANEL CODE	ARUNA SURESH, J.
6^TH	CS(OS) 362/2007	ST. IVES LABORATORIES VS. SUNNY BAKSHI	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW, J.
9^TH	EAS NO. 624-625/2007 IN EX. P. NO. 270/2003	ALCATEL INDIA VS. KOSHIKA TELECOM	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J.
9^TH	IAS NO. 14693/08 AND 14694/08 IN CS(OS) NO. 24/1983	SHREE DIGVIJAY CEMENT COMPANY LTD VS. UOI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J
9^TH	CRP 67/2007	HARISH CHAWLA VS. RAKHI JAIN	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
9^TH	CS(OS) NO.103/2009	RENAISSANCE HOTEL HOLDINGS VS. B. VIHAYA SAI	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA J.
9^TH	OMP.NO. 205/2008	RENASONIC E SOLUTION LTD VS. VOLTAS LTD	ARBITRATION ACT, 1996	RAJIV SAHAI ENDLAW, J
9^TH	IAS NO. 14693/08 AND 14694/08 IN CS(OS) NO. 24/1983	SHREE DIGVIJAY CEMENT COMPANY VS. UOI	CODE OF CIVIL PROCEDRE	SHIV NARAYAN DHINGRA, J.
9^TH	CS(OS) NO.103/2009	RENAISSANCE HOTEL HOLDINGS VS. B. VIHAYA SAI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
9^TH	CRL.M.C. 2053/2004	R.P.MATHUR VS. S.R.P. INDUSTRIES	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
9^TH	CS(OS) 1944/2000	SANJANA KAPOOR VS. DALMIA RESORTS INTL.PVT.LTD	COMPANIES ACT, 1956	REVA KHETRAPAL, J
10^TH	R.P. NO. 14/2009 AND CM NO. 543/2009 IN CM(M) NO. 114/2007	ANIL ANAND VS. BINITA DEVI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J.
10^TH	IA NO.6727/2008 IN CS(OS)1054/2008	IDEA ESTATES VS. TRANS ASIAN INDUSTRIES EXPOSITIONS	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
10^TH	AA NO.6/2008	RAPTI CONTRACTORS VS. RELIANCE ENERGY	ARBITRATION AND CONCILIATION ACT, 1996	ANIL KUMAR, J.
10^TH	AA NO.6/2008	RAPTI CONTRACTORS VS. RELIANCE ENERGY LTD	ARBITRATION AND CONCILIATION ACT, 1996	ANIL KUMAR, J.
10^TH	CRL. M.C. 2745/2008	A.L.MEHTA VS. NIIT LTD	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J:
10^TH	BAIL APPLN. 2016/2008	AJAY VERMA VS. STATE	INDIAN PANEL CODE	REVA KHETRAPAL, J.
10^TH	CRL.M.C. 2296/2008	BSES RAJDHANI POWER VS. ISHWAR CHAND	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
10^TH	WRIT PETITION (CRL.) NO.2648/2006	HOMI RAJVANSH VS. DIRECTOR OF C.B.I	CODE OF CRIMINAL PROCEDURE	ARUNA SURESH, J.
11^TH	RFA (OS) NO.8 OF 1986	SUDERSHAN KUMARI JAIN VS. PRAN NATH JAIN	SUIT FOR SPECIFIC PERFORMANCE	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
11^TH	OMP 205/1997 AND RSA 131/2002	ROSHAN LAL GUPTA VS. PARASRAM HOLDINGS PVT	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW, J.
11^TH	ARB. APPL. NO. 211/2008	S.K. SHARMA VS. UOI	CONTRACT ACT	RAJIV SAHAI ENDLAW, J.
11^TH	CRL. A. NO. 329/1997	R.C.SHARMA VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J:
13^TH	W.P.(C) 8768/2008 AND CM NO.16842/2008	MAYAWATI VS. CIT, DELHI	INCOME TAX ACT	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
13^TH	CRL.M.C. 336/2009 AND CRL. M.A. 1267/2009	ARUN S. GUPTA VS. STATE	CODE OF CRIMINAL PROCEDURE	REVA KHETRAPAL, J
13^TH	CRL.L.P. 130/2008	NUMBER ONE ADVERTISING AND MARKETING VS. STATE OF DELHI	CODE OF CRIMINAL PROCEDURE	REVA KHETRAPAL, J
16^TH	CM(M) NO. 405/2007	NAND KISHORE VS. VIJAY KUMAR GUPTA	DELHI RENT CONTROL ACT	SHIV NARAYAN DHINGRA, J.
16^TH	FAO (OS) NO. 51 OF 2009	MAN MOHAN SINGH VS. VEENA SEHDEV	SUIT FOR PARTITION	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
16^TH	CS(OS) 1559 OF 2008	JASWANT SINGH VS. SURINDER KAUR KOHLI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J
16^TH	IA NO. 45/2009 AND CS(OS) NO. 1574/20	MR. MAHESH GUPTA VS. MR. RANJIT SINGH	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J
16^TH	BAIL APPLN. 187/2009	RACHAN SINGH VS. DIRECTORATE OF REVENUE INTELLIGENCE	CODE OF CRIMINAL PROCEDURE	REVA KHETRAPAL, J
16^TH	CM(M) 784/2004	SHREE VIJAYA FABRICS VS. UNITED APPARELS INDIA	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J
17^TH	CONT.PETITION (CRL.) 3 OF 2009 IN RFA(OS) 3 OF 2009	COURT ON ITS OWN MOTION VS. SWARAN SINGH BANDA	PROPERTY DISPUTE	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
17^TH	CS(OS) NO. 1944/2003	RAVI RAJ GUPTA VS. HANS RAJ GUPTA	COMPANIES ACT	SHIV NARAYAN DHINGRA J
18^TH	LPA NO.370 OF 2006	HASINA KHATOON VS. THE COMPETENT OFFICER	SEPARATION ACT	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
18^TH	CRL.M.A.12629/2008 IN CRL.REV.P. 383/2007	JAGDISH GANDHI VS. STATE	CODE OF CRIMINAL PROCEDRE	MOOL CHAND GARG, J.
18^TH	CM(M) 133/1999	RAGHBIR SINGH VS. SHEELA WANTI	DELHI RENT CONTROL ACT	SHIV NARAYAN DHINGRA J
18^TH	BAIL APPLICATION NO.414 /2008	RITESH JAIN VS. STATE	INDIAN PENAL CODE	MOOL CHAND GARG, J.
18^TH	W.P.(CRL) 145/2009	SHAHEED MEMORIAL SOCIETY VS. STATE	INDIAN PENAL CODE	REVA KHETRAPAL, J
18^TH	CRL.APP.428/1998	STATE VS. ANIL KUMAR SODHI	PFA ACT	MOOL CHAND GARG, J
19^TH	W.P.(C) 4029/1997	SONIA OVERSEAS (P) LTD VS. ASST.COMMR., CUSTOMS	CODE OF CIVIL PROCEDURE	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
19^TH	WP (C) NO.6856 OF 2008	MAJOR GENERAL A.K. KAPUR VS. UOI	SERVICE MATTER	SANJAY KISHAN KAUL,J MOOL CHAND GARG,J
20^TH	CS(OS) 3248/1992	SETHI ENGINEERING CORPORATION VS. DELHI DEVELOPMENT AUTHORITY	ARBITRATION ACT	REVA KHETRAPAL, J.
20^TH	I.A.NO.4924/2003	SACHDEVA AND SONS INDUSTRIES VS. DIRECTORATE OF REVENUE INTELLIGENCE	CODE OF CIVIL PROCEDU	REVA KHETRAPAL, J
20^TH	AA 155/2006	UNIFLEX CABLES LTD VS. MTNL AND ANR	ARBITRATION AND CONCILIATION ACT, 1996	REVA KHETRAPAL, J