JUDGEMENTS FOR THE MONTH OF DECEMBER, 2009

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
1^ST	CM(M) NO.807/2008	ANSAL PROPERTIES & INFRASTRUCTURE LTD VS. COL. Y.L. SUD	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW, J.
1^ST	CRL.L.P.NO.109/2007	GOVT. OF NCT OF DELHI VS. SANT RAM	INDIAN PENAL CODE	MOOL CHAND GARG,J
1^ST	FAO. NO.356/2009 & CM NO. 16599/2009	JAI SINGH, VS. INDUSIND BANK LTD.	ARBITRATION AND CONCILIATION ACT, 1996	V.B. GUPTA,J
1^ST	CM(M) NO.370/2008	MADHUKAR RAO PIMPALAPURE VS. MEENA PIMPALAPURE	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW,J
1^ST	CRL. A. 431/2003	MOHD. RAHIM VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG ,J SURESH KAIT,J
1^ST	CRP NO.183/2007 & FAO NO. 25/2009	RAJINDER VS. HARSH VOHRA	DECLARATION AND INJUNCTION	RAJIV SAHAI ENDLAW, J.
1^ST	CRL.A. 226/2006	RAMVEER VS. STATE	INDIAN PENAL CODE	V.K. JAIN,J
1^ST	CRL.A.37/2008	SATINDER SINGH @ SUNDER VS. STATE	INDIAN PENAL CODE	INDERMEET KAUR,J
1^ST	FAO(OS) 313 OF 2008	SCHERING CORPORATION VS. ALKEM LABORATORIES LTD	CODE OF CIVIL PROCEDURE	MUKUL MUDGAL,J VIPIN SANGHI,J
1^ST	FAO(OS) 314 OF 2008	SCHERING CORPORATION VS. GETWELL LIFE SCIENCES INDIA PRIVATE LIMITED	CODE OF CIVIL PROCEDURE	MUKUL MUDGAL,J VIPIN SANGHI,J
2^ND	WP (C) 13532/2009	SAPNA SAWHNEY SRIVASTAVA VS. HIGH COURT OF DELHI	AMENDMENT IN RULES	BADAR DURREZ AHMED,J VEENA BIRBAL,J
2^ND	W.P.(C) 13545/2009	BASANT KUMAR SHARMA VS. GOVERNMENT OF INDIA	SERVICE MATTER	SANJIV KHANNA,J
2^ND	O.M.P. 200/1998	BOMBAY COLOUR LAB VS. JINDAL PHOTO FILMS LIMITED	ARBITRATION AND CONCILIATION ACT, 1996	MANMOHAN,J
2^ND	CRL.L.P.216/2007	DIRECTORATE OF REVENUE INTELLIGENCE VS. MONI	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG,J
2^ND	CS(OS) NO.2679/2000	INDCON PROJECTS & EQUIPMENTS (P) LTD VS. DEZURIK (INDIA) LTD	ARBITRATION ACT	VALMIKI J.MEHTA,J
2^ND	CRL. APPEAL NO.278/1999	JAGDISH PRASAD VS. STATE	INDIAN PENAL CODE	V.K. JAIN,J
2^ND	CRL.APP. 156/2007	MAAN SINGH VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG,J
2^ND	MAC APP. NO.429/2004	ORIENTAL INSURANCE COMPANY LTD., VS. AMIT KUMAR	MOTOR ACCIDENT CLAIMS TRIBUNAL	V.B. GUPTA,J
2^ND	CRL.A.NO. 809/2006	RAJESH KUMAR TIWARI VS. STATE	INDIAN PENAL CODE	V.K. JAIN,J
2^ND	W.P. © NO. 1883/2008	S.N. MURTHI VS. UOI	CODE OF CIVIL PROCEDURE	ANIL KUMAR,J VIPIN SANGHI,J
3^RD	BAIL APPLICATION NO. 2072/2008	ASHOK JAIN VS. STATE	INDIAN PENAL CODE	INDERMEET KAUR
3^RD	CRL.A.NO. 433/2009	FRANCIS O AKAHIE VS. N.C.B	NDPC ACT	V.K. JAIN,J
3^RD	ARB. P. NO.53/2009	JINDAL STEEL & POWER LIMITED VS. N.S. ATWAL, SOLE PROPRIETOR GURU MEHAR CONSTRUCTION	ARBITRATION AND CONCILIATION ACT, 1996	VALMIKI J.MEHTA,J
3^RD	LA.APP. NO.388/2009	OM PRAKASH VS. UOI	LAND ACQUISITION ACT, 1894	S.L. BHAYANA,J
3^RD	W.P.(C) 3746/2008	RANBIR KUMAR VS. UOI	DEPORTATION	SANJIV KHANNA,J
3^RD	CRL. APPEAL NO. 143/2001	ROOP CHAND VS. STATE	INDIAN PENAL CODE	A.K. PATHAK,J
4^TH	CRL.REV.P.646/2003	BRIJPAL SINGH VS. STATE	INDIAN PENAL CODE	INDERMEET KAUR,J
4^TH	CRIMINAL REVISION PETITION NO.496/2001	RAM KARAN VS. STATE	INDIAN PENAL CODE	INDERMEET KAUR,J
4^TH	R.F.A. (OS) NO. 102/2009 & C.M. NO. 16423/2009	RAVINDRA KISHORE SINHA VS. MANJULA BHUSHAN	SUIT FOR SPECIFIC PERFORMANCE	VIKRAMAJIT SEN,J SUNIL GAUR,J
4^TH	O.M.P. NO.693/2009 & O.M.P. NO.694/2009	SANDEEP KHANNA VS. NATIONAL AGRICULTURAL CO-OPERATIVE MARKETING FEDERATION OF INDIA LTD	ARBITRATION AND CONCILIATION ACT, 1996	VALMIKI J.MEHTA,J
7^TH	CRIMINAL APPEAL NO.291/1996	OM PRAKASH VS. STATE	LAND ACQUISITION ACT, 1894	SANJAY KISHAN KAUL,J AJIT BHARIHOKE,J
8^TH	W.P.(C) 13668/2009, W.P.(C) 13669/2009 & W.P.(C) 13670/2009	GIRISH GUNJOTIKAR SANJAY MUNSHI  SHANGRILA LATEX INDUSTRIES LTD VS.UOI	FOREIGN EXCHANGE MANAGEMENT ACT, 1999	SANJIV KHANNA,J
8^TH	IA 3491 OF 2008 IN CS(OS) 68 OF 2005	DINESH GUPTA VS. RAJ KUMARI GUPTA	SPECIFIC PERFORMANCE	SHIV NARAYAN DHINGRA,J
8^TH	FAO. NO.319/2009 & CM NOS.14723 & 14725/2009	CHAMAN GOEL VS. VARENDER KUMAR SINGH SAINI	SUIT FOR POSSESSION AND RECOVERY	V.B. GUPTA,J
10^TH	MAC. APP. NO.579/2009 & CM NO. 17153/2009	ICICI LOMBARD GENERAL VS.  DARSHNA,	MOTOR ACCIDENTS CLAIMS TRIBUNAL	V.B. GUPTA,J
10^TH	LPA 622/2009	MANISH PATNECHA VS. CHAIRPERSON COUNSELING COMMITTEE A.I.I.M.S.	ADMISSION	A.P.SHAH,CJ DR. S.MURALIDHAR,J
10^TH	CRL. M.C. NO. 305/2009	MOHD. ABAD ALI VS. DRI	INDIAN PENAL CODE	A.K. PATHAK,J
11^TH	OMP 29/2003	JINDAL EXPORTS LTD VS. FUERST DAY LAWSON LTD	ARBITRATION AND CONCILIATION ACT, 1996	MANMOHAN,J
11^TH	CRL. A. NO.731 OF 2009	AJAY KUMAR VS. STATE	INDIAN PENAL CODE	SANJAY KISHAN KAUL,J AJIT BHARIHOKE,J
11^TH	CRL.M.C.2135/2007	GIAN SINGH VS. STATE	CODE OF CRIMINAL PROCEDURE	INDERMEET KAUR,J
11^TH	OMP 29/2003	JINDAL EXPORTS LTD VS. FUERST DAY LAWSON LTD	ARBITRATION MATTER	MANMOHAN,J
11^TH	CRL.M.C.642/2009	NAWAL KISHORE VS. STATE	INDIAN PENAL CODE	INDERMEET KAUR,J
11^TH	CM(M) NO.1538/2007, 1539/2007 & 638/2008	OM PRAKASH VS.DEVI RAM	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW,J
11^TH	W.P.(C) 5632/2007	PRAKASH BAFNA VS. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE	FOREIGN EXCHANGE REGULATION ACT, 1973	SANJIV KHANNA,J
11^TH	W.P(C)5777/2007	KRISHAN LAL VS. UOI	SERVICE MATTER	ANIL KUMAR,J VIPIN SANGHI,J
11^TH	CM (M) NO.331/2007	SAVITRI DEVI VS. GAYATRI DEVI	CODE OF CIVIL PROCEDURE	RAJIV SAHAI ENDLAW,J
11^TH	W.P(C)3258/2008	UOI VS. CHERLA NARAYANA SASTRY	SERVICE MATTER	ANIL KUMAR ,J VIPIN SANGHI,J
14^TH	FAO. NO.342/2009	EMPLOYEES STATE INSURANCE CORPORATION VS. GIRDHARI LAL BATRA	ESI ACT	V.B. GUPTA,J
14^TH	FAO. NO.217/2002	EMPLOYEES STATE INSURANCE CORPORATION VS. PAHALWAN HOTEL	ESI ACT	V.B. GUPTA,J
15^TH	FAO. NO. 28 OF 1977	RAM PAT VS. MST. KHAZANI	INDIAN SUCCESSION ACT, 1925	V.B. GUPTA,J
15^TH	CRL.M.A NO.10439/2008 IN CRL. M.C NO. 2255 OF 2008	S.KIRPAL SINGH VS. INDERJEET KAUR	CODE OF CRIMINAL PROCEDURE	S.L. BHAYANA,J
15^TH	CRIMINAL APPEAL NO.271/1994	SURINDER KUMAR VS. STATE	INDIAN PENAL CODE	SANJAY KISHAN KAUL,J AJIT BHARIHOKE,J