JUDGMENTS FOR THE MONTH OF APRIL 2009

DATE OF JUDGMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
1^ST	RCR 20/2009 & CM NO. 3799/2009	RAMESH AHUJA VS. RAM NATH JAIN	DELHI RENT CONTROL ACT, 1958	MANMOHAN, J
1^ST	ITA NO. 192/2009	YUM RESTAURANTS (INDIA) PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX	INCOME TAX MATTER	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
1^ST	ITA NO. 1433/2008	YUM! RESTAURANTS (MARKETING) PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX	INCOME TAX MATTER	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
1^ST	FAO(OS) NO.163/1999	M/S CHEMICALS & ALLIED INDUSTRIES VS. M/S NATIONAL FERTILIZERS LTD	ARBITRATOR ACT	MUKUL MUDGAL,J VIPIN SANGHI,J
1^ST	BAIL APPN. NO. 2585/2008	MAHESH GUPTA VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
2^ND	ITA NO.88/2007	CIT, CENTRAL-II VS. M/S. K.J. BUSINESS CENTRE	INCOME TAX MATTER	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
2^ND	W.P. (C) NO. 6574 OF 2007 & C.M. NOS.12416/2007, 5651/2008 & 8457/2008	NEX TENDERS (INDIA) PRIVATE LIMITED VS. MINISTRY OF COMMERCE & INDUSTRY & ORS	CONTRACT	A.K.SIKRI,J VIPIN SANGHI,J
2^ND	RFA APP. NO.264/1996 AND CM NO.8172/2005	GOPAL KISHAN VS. NIRMALA DEVI	CODE OF CIVIL PROCEDURE	V.B.GUPTA, J.
2^ND	CRL.APP. 15/2007	YOGESH KUMAR VS. STATE	PREVENTION OF CORRUPTION ACT, 1988	MOOL CHAND GARG, J.
2^ND	RFA App. No.264/1996 and CM No.8172/2005	GOPAL KISHAN VS. NIRMALA DEVI	CODE OF CIVIL PROCEDURE	V.B.GUPTA, J.
6^TH	IA NO. 8826/2002, 9209/2002 & CS(OS) NO. 390/2002	NATIONAL HORTICULTURE BOARD VS. M/S M.R. MASHROOMS & AGRO FORMS PVT	CODE OF CIVIL PROCEDURE	S.N.AGGARWAL, J
6^TH	CRL.M.C. 2020/2005	NEERAJ SHARMA VS. NCT OF DLEHI	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
6^TH	CRL.M.C. 4954-56/2005	OM PRAKASH TIWARI VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
6^TH	CRL.REV.P. NO. 146/2007	PRAKASH CHAND YADAV VS. ENFORCEMENT DIRECTORATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
6^TH	W.P.(CRL.) 727/2008	PUNISH JINDAL VS. STATE	INDIAN PANEL CODE	MOOL CHAND GARG, J.
6^TH	WP (CRL) 2152-53 of 2005 & Crl M A 12445/05, 13016/07, 3710/08, 8133/08	DR. B.P. SINGH VS. STATE	CODE OF CRIMINAL PROCEDURE, 1973	S. MURALIDHAR, J.
6^TH	CS(OS) No. 1439/2008	SATYA NARAIN SHARMA-HUF VS. ASHWANI SAREES PVT. LTD	COMPANIES ACT	S.N.AGGARWAL, J
8^TH	CRL.M.C. 2590/2007 AND CRL. M.A. 9171/2007	ASHOK DOGRA VS. STATE	CODE OF CRIMINAL PROCEDURE	REVA KHETRAPAL, J.
8^TH	CRL.REV.P.NOS. 1004/2002 TO 1013/2002	B.N. KAUSHIK VS. THE REGISTRAR OF COMPANIES	CODE OF CRIMINAL PROCEDURE	REVA KHETRAPAL, J.
8^TH	CRL.M.C.2684/2008	DR. C. P. THAKUR VS. CENTRAL BUREAU OF INVESTIGATION	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
8^TH	CM(M) NO.231/2009 & CM NO.3959/09	HALDIRAM (INDIA) PVT VS. M/S. HALDIRAM BHUJIAWALA	CODE OF CIVIL PROCEDURE	MANMOHAN, J
8^TH	CM(M) NO.146/2009 & CM NOS.2769/09, 3094/09 & 3333/09	HALDIRAM (INDIA) PVT. LTD VS. M/S. HALDIRAM BHUJIAWALA	CODE OF CIVIL PROCEDURE	MANMOHAN, J
8^TH	IA NO. 2552/2004 IN CS(OS) NO. 155/2004	KIRAN JAIN VS. JANKI DASS JAIN	INTERIM INJUNCTION	S.N.AGGARWAL, J
8^TH	WRIT PETITION (CIVIL) 7181/2009	NAVINYA BUILDCON PRIVATE LIMITED VS. UOI	CONTRACT ACT	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
8^TH	CS(OS) 2130/2003 & IA 3947/2008	PUSHPA KAKKAR VS. THE NEW INDIA ASSURANCE CO. LIMITED	SUIT FOR POSSESSION AND RECOVERY	REVA KHETRAPAL, J.
8^TH	W.P.(C) 17691-93/2006	RISHI PRAKASH VS. THE FINANCIAL COMMISSIONER	CODE OF CIVIL PROCEDURE	VIPIN SANGHI, J.
8^TH	CRL.REV.P. NO. 645/2007	YOGENDER PRATAP SINGH VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
8^TH	FAO(OS) No.392/2002	BHANDARI BUILDERS LTD VS. NEW INDIA MOSAIC & MARBLES CO.	COMPANIES ACT	MUKUL MUDGAL, J.
8^TH	W.P.(C) NO. 3929/2006	M/S BAJRANG SECURITY SERVICES VS. B. S. CHAUHAN	SERVICE MATTER	V. K. SHALI, J.
9^TH	CRL.REV.P. 666/2007	COL. S.S. CHAUDHARY VS. STATE	NEGOTIABLE INSTRUMENTS ACT	MOOL CHAND GARG, J.
9^TH	CRL.REV.P. NO. 749/2007	STATE VS. BHUPINDER SINGH @ PUTLI	INDIAN PANEL CODE	MOOL CHAND GARG, J.
9^TH	W.P.(C) NO.942/2007, W.P.(C) NO.2865/2007 AND W.P.(C) NO.2880/2007	M/S R.R.KABELS LTD VS. AAIFR & ORS	THE SICK INDUSTRIAL COMPANIES (SPECIAL PROVISIONS) ACT, 1985	MUKUL MUDGAL, J V.K.SHALI, J
9^TH	CONT. CAS. (C) NO. 4/2009	DR. D. K. ATTERY VS. KANWAL SINGH MEHRA	CONTEMPT OF COURTS ACT, 1971	V. K. SHALI, J.
13^TH	WRIT PETITION (CIVIL) NO.62 OF 2009	THE TATA POWER COMPANY LIMITED VS. UOI	BIDDING	MADAN B. LOKUR, J SIDDHARTH MRIDUL, J
13^TH	CM(M) 598/2008 & CM Nos. 7157/2008, 10669/2008, 295/2009, 921-922/2009	ASHISH GUPTA VS. NALINI GUPTA	HINDU MARRIAGE ACT, 1955	MANMOHAN, J
13^TH	ITA Nos. 306/2005 & 123/2006,	COMMISSIONER OF INCOME TAX VS. SINGAPORE AIRLINES LTD	INCOME TAX ACT	BADAR DURREZ AHMED,J RAJIV SHAKDHER,J
13^TH	WP(C) No. 6710/2007	P.C. JAIN VS. UOI	CUSTOMS EXCISE SERVICE TAX	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
13^TH	FAO (OS) No.126 of 2009	PRITAM PRAKASH DAWAR & SONS VS. KRISHAN KUMAR BHASIN	CODE OF CIVIL PROCEDURE, 1908	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
13^TH	CRL.M.C.1390/2007 and Crl. M.A.4843/2007	VINAY KUMAR @ VINAY KUMAR KEDIA VS. STATE	CODE OF CRIMINAL PROCEDURE	REVA KHETRAPAL, J.
15^TH	LETTER PATENT APPEAL NO. 2115 OF 2006	DELHI DEVELOPMENT AUTHORITY VS. JAI SINGH	SERVICE MATTER	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
15^TH	WRIT PETITION (C) NO. 675 OF 1993	DHARAM PAL VS. DELHI ADMINISTRATION	LAND ACQUISITION ACT	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
15^TH	C.R.P. 76/2008 & CM No.6800/2008	INTERNATIONAL BUSINESS CORPORATION VS. BHAGIRATH DOLKHERIA	INDIAN PARTNERSHIP ACT, 1932	MANMOHAN, J
15^TH	WP (C) No.8365 of 2008	JAY THAREJA VS. LIEUTENANT GOVERNOR	SERVICE MATTER	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
15^TH	FAO(OS) 311/2000	NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD VS. SIMPLEX CONCRETE PILES (INDIA) LTD	ARBITRATION ACT,	MUKUL MUDGAL,J VALMIKI J.MEHTA,J
15^TH	OMP No. 190/2009	M/S. PACIFIC GREENS INFRACON PVT VS. M/S. SENIOR BUILDERS LTD	ARBITRATION & CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
15^TH	WRIT PETITION (CIVIL) 6574/2003	AMIT BAJAJ VS. REGISTRAR COOP. SOCIETIES	DELHI CO-OPERATIVE SOCIETIES RULES, 1973	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
15^TH	WRIT PETITION (CIVIL) NO.7347/2009	SUKHBIR SINGH VS. UOI	SERVICE MATTER	V.K. SHALI, J
16^TH	Writ Petition (Civil) No.335 of 2009	G.R. INFRAPROJECTS VS. AIRPORTS AUTHORITY OF INDIA	NATIONAL HIGHWAYS ACT, 1956	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
16^TH	FAO(OS) 134/2002	J.S.CONSTRUCTION VS. DDA	ARBITRATION MATTER	MUKUL MUDGAL,J VALMIKI J. MEHTA,J
16^TH	Crl.M.C. 450/1999	DR. M. K. WATS VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
16^TH	RC.REV. 101/2008 & CM Nos. 17039-17040/2008	MOHD.ASLAM VS. MOHD.AJMAL	RENT MATTER	MANMOHAN, J
16^TH	I.A. No.13030/2008 in CS(OS) No.2101/2007	RAKESH KUMAR VS. UMESH KUMAR	CODE OF CIVIL PROCEDURE	REKHA SHARMA, J.
16^TH	I.A. No.518/2005 in CS(OS) 1153A/1998	UNION OF INDIA VS. CHADHA ENGG. WORKS	ARBITRATION AND CONCILIATION ACT	VIPIN SANGHI, J.
16^TH	W.P.(C) 50/2009	SAMBHAVANA ORGANIZATION VS. RASHTRIYA VIRJANAND ANDH KANYA VIDYALAYA SOCIETY	DISABILITIES ACT, 1995	A.P.SHAH,CJ NEERAJ KISHAN KAUL,J
16^TH	WRIT PETITION (CIVIL) 2583/2005	GOVT. SERVANTS COOPERATIVE GROUP HOUSING SOCIETY LTD VS. REGISTRAR CO-OP. SOCIETIES	DELHI CO-OPERATIVE SOCIETIES ACT, 1972	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
16^TH	WP(C) No. 1107/1991	INDERJEET SINGH VS. MCD	PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) ACT, 1971	HIMA KOHLI, J.
17^TH	FAO(OS) No.352/2001	ANANT RAJ AGENCIES VS. DDA	ARBITRATION MATTER	MUKUL MUDGAL,J VALMIKI MEHTA,J
17^TH	FAO(OS) NO. 215/2002	M/s. HINDUSTAN CONSTRUCTION CORPORATION VS. DELHI DEVELOPMENT AUTHORITY	ARBITRATION MATTER	MUKUL MUDGAL,J VIPIN SANGHI,J
17^TH	LETTERS PATENT APPEAL NO.766 OF 2008	MANUSHI SANGATHAN VS. DELHI DEVELOPMENT AUTHORITY	BOMBAY MUNICIPAL CORPORATION ACT, 1888	AJIT PRAKASH SHAH, CJ SANJIV KHANNA,J
17^TH	OMP  NO. 16/2003	NATIONAL THERMAL POWER CORPORATION LTD VS. WIG BROTHERS BUILDERS AND ENGINEERS LTD.	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL,J.
17^TH	WP(C) No.9473/2007	CONSTABLE RAJENDER KUMAR VS. GOVT. OF NCT OF DELHI	SERVICE MATTER	AJIT PRAKASH SHAH, CJ A.K. SIKRI,J SURESH KAIT,J
17^TH	W.P.(C) NO. 8252/2009	CHANDER SAIN VS. J.B. GARMENTS	SERVICE MATTER	V. K. SHALI, J
17^TH	WRIT PETITION (CIVIL) NO. 20081/2005	DEEPAK KUMAR SHARMA VS. M/S DOMINO’S PIZZA LTD	INDUSTRIAL DISPUTES ACT, 1947	V.K. SHALI, J
17^TH	WRIT PETITION (CIVIL) NO.5623-24/2006	UOI VS. OM PRAKASH	INDUSTRIAL DISPUTES ACT	V.K. SHALI, J
18^TH	FAO(OS) No.387/2007	ECON PURI CONSORTIUM VS. PURI INTERNATIONAL P. LTD	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL,J VALMIKI J. MEHTA
18^TH	WP(C) 1659/2008	HOME SOLUTION RETAIL INDIA LTD VS. UOI	FINANCE ACT, 1994	BADAR DURREZ AHMED,J RAJIV SHAKDHER,J
18^TH	RFA No. 446 of 1996	RING ROAD CAR CLINIC VS. H.L.ADVANI,	SUIT FOR RECOVERY	V.B.GUPTA, J.
18^TH	I.A. No. 1025/2009 in C.S.(OS) 2781/1999	COCA COLA INDIA VS. CP MALIK	CODE OF CIVIL PROCEDURE	VIPIN SANGHI, J.
20^TH	ITA 501 /2007	JAY BHARAT MARUTI LTD VS. COMMISSIONER OF INCOME TAX	INCOME TAX ACT, 1961	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
20^TH	Crl. M.C. 2980 82/2005 Crl. M.C. 2983-85/2005 Crl. M.C. 2987-89/2005 Crl. M.C. 2993-95/2005 Crl. M.C. 3000-02/2005 Crl. M.C. 3137-39/2005	BOSS GEARS LTD VS. MOHTA BRIGHT STEELS P. LTD	NEGOTIABLE INSTRUMENTS ACT	MOOL CHAND GARG, J.
20^TH	CRL.APP. 399/1997	MUKESH VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
20^TH	WRIT PETITION (CIVIL) 4858/1995, CM 5702/2006, CM 9953/2006 & CM 10388/2008	SATISH CHAND GUPTA VS. THE PRESIDING OFFICER, DELHI CO-OPERATIVE TRIBUNAL	DELHI CO-OPERATIVE SOCIETIES ACT, 1972	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
20^TH	WP(C) NO.1098/2007	UDAI PAL SINGH VS. UOI	SERVICE MATTER	A.K.SIKRI,J SURESH KAIT,J
20^TH	WRIT PETITION (CIVIL) NOS.12284/2005 & 12294/2005	DTC VS. AJIT SINGH	SERVICE MATTER	V.K. SHALI, J
21^ST	OMP 42/2006	UOI VS. DAULAT RAM INDUSTRIES	ARBITRATION & CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA J.
21^ST	CM(M) 822/2007 & CM 8204/2007	KRISHAN LAL VS. M/S. MEET FINANCE COMPANY	CODE OF CIVIL PROCEDURE	MANMOHAN,J
21^ST	CM(M) 471/2007	ASHA RANI VS. SATINDER KUMAR	DELHI RENT CONTROL ACT, 1958	MANMOHAN, J
21^ST	C.R.P. 55/2009	MUKAND SWARUP VS. MANISHA JAIN	CODE OF CIVIL PROCEDURE	MANMOHAN, J
21^ST	W.P.(C) 123-24/2006	POORVANCHAL CATERERS VS. INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD	CODE OF CIVIL PROCEDURE	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
21^ST	W.P.(C) NO. 8979/2006	PARAS VS. LOVELY TICKET Wala	SERVICE MATTER	V. K. SHALI, J.
22^ND	CEAC No.6/2007 & CM No.8908/2008	COMMISSIONER OF CENTRAL EXCISE VS. M/S. KANDHARI RADIO	CENTRAL EXCISE ACT, 1944	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
22^ND	CS(OS) No.613/2008 & I.A. No.4077/2008	S. MALKINDER SINGH VS. DELHI SIKH GURDWARA MANAGEMENT COMMITTEE	DELHI SIKH GURDWARA ACT	REKHA SHARMA, J.
22^ND	CM(M) 903/2008 & CM 10911/2008	ARIHANT TEA COMPANY VS. JAYSHREE TEA & INDUSTRIES	CODE OF CIVIL PROCEDURE	MANMOHAN, J
22^ND	FAO(OS) 261/2001	INDIA FURNISHERS VS. PNB	ARBITRATION MATTER	MUKUL MUDGAL,J VALMIKI J. MEHTA,J
23^RD	FAO (OS) NO. 418/2002	M/S. GIVO LTD. VS. MR. DAVID JOHNSON	SERVICE MATTER	MUKUL MUDGAL,J VIPIN SANGHI,J
23^RD	CRIMINAL APPEAL NO. 131/2007	PRATIMA GOEL VS. METROPOLITAN MAGISTRATE	NEGOTIABLE INSTRUMENT ACT	MOOL CHAND GARG, J.
23^RD	WP (C) No.7284 of 2009	RAJEEV JOSHI VS. UOI	LAND ACQUISITION ACT, 1894	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
23^RD	WRIT PETITION (CIVIL) NO.8433/2009	SWAMI VIVEKANAND COLLEGE OF EDUCATION VS. UNION OF INDIA	SERVICE MATTER	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
23^RD	WRIT PETITION (CIVIL) NO. 16404/2006	HARI OM VS. DTC	SERVICE MATTER	V.K. SHALI, J
23^RD	WRIT PETITION (CIVIL) NO. 18147/2006	SH. RAGHUBIR SINGH VS. DTC	SERVICE MATTER	V.K. SHALI, J
24^TH	WP (C) No. 4233 of 1993	DELHI MEDICAL ASSOCIATION VS. UOI	DELHI NURSING HOME (AMENDMENT) RULES 1992	A.P. SHAH,CJ DR. S. MURALIDHAR,J
24^TH	FAO (OS) 188/2008	F.HOFFMANN-LA ROCHE LTD VS. CIPLA LTD.	CODE OF CIVIL PROCEDURE	A.P. SHAH,CJ DR. S. MURALIDHAR,J
24^TH	CRL.M.C.1682/2008 & CRL.M.A.NOS. 6167/2008 & 12878/2008	VIJAY POLYMERS PVT. LTD VS. M/S VINNAY AGGARWAL	NEGOTIABLE INSTRUMENTS ACT	MOOL CHAND GARG, J.
24^TH	Ex. P. No.326/2003 & Ex.A.No.199/2004	GURVIR INDER SINGH VS. BRIG. RAJENDRA SINGH	SUIT FOR PARTITION	S.N.AGGARWAL, J
24^TH	CRL.REV.P. 99/1992	SARASWATI EDUCATIONAL SOCIETY VS. STATE	DELHI DEVELOPMENT ACT	REVA KHETRAPAL, J
27^TH	FAO (OS) No.200/2006	KOHLI HOUSING AND DEVELOPMENT PVT VS. CONVENIENCE ENTERPRISES PVT	CODE OF CIVIL PROCEDURE	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
27^TH	ARB. P.144/2008	POLYTRON & FRAGRANCE INDUSTRIES (P) VS. NATIONAL INSURANCE CO. LTD.	ARBITRATION & CONCILIATION ACT, 1996	REKHA SHARMA, J.
27^TH	CRL.REV.P. 610/2007	PUNEET VASUDEVA VS. STATE	CODE OF CIVIL PROCEDURE	MOOL CHAND GARG, J.
27^TH	WRIT PETITION (CIVIL) NO.20349/2005	RAJ KUMAR PLAYA VS. PRESIDING OFFICER, LABOUR COURT	SERVICE MATTER	V.K. SHALI, J
27^TH	OMP No. 57/2000	UOI VS. A-1 SANAT & CO. PVT. LTD	ARBITRATION & CONCILIATION ACT, 1996	VIPIN SANGHI, J.
27^TH	CRL. APPEAL NO.974/2006	ZAHID @ BALLU @ SALEEM VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J ARUNA SURESH,J
28^TH	Crl.M.A.4057/2009 in Bail Application No. 184/2009	ARINZE BERNARD EMENIKE VS. AKHILESH K.MISHRA	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J
28^TH	CRL.REV.P. 482/2007	C.O. Col. VIVEK MEHTA VS. RITESH KUMAR VISHWAKARMA	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
28^TH	Ex.P.No.75/2007	SURJEET KAUR VS. KRISHAN BHANDARI	SUIT FOR RENDITION	ANIL KUMAR, J
28^TH	Writ Petition (Civil) No.12124/2005	CENTRAL BANK OF INDIA VS. J.N.DUBEY	SERVICE MATTER	V.K. SHALI, J.
28^TH	CRL.A. No.813/2004	MANJIT SINGH VS. STATE	INDIAN PENEL CODE	PRADEEP NANDRAJOG,J ARUNA SURESH,J
29^TH	FAO(OS)340-341/2005	RAJ & ASSOCIATES VS. VIDESH SANCHAR NIGAM LIMITED	CODE OF CIVIL PROCEDURE	MUKUL MUDGAL,J VALMIKI J. MEHTA,J
30^TH	CS(OS) No. 1999/2006	SHILPI JAIN VS. ANIL KUMAR BANSAL	PROPERTY DISPUTE