JUDGEMENTS FOR THE MONTH OF JANUARY, 2009

 

DATE OF JUDGEMENT

CASE NO.

PARTIES' NAME

SUBJECT

JUDGEMENT DELIVERED BY

6TH

CRL. A. NO.215/2006

 

KALI PADO VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

6TH

CRL. M.C. NO. 3947/2008 AND CRL. M. A. NO. 14699/2008

KIMTI LAL JAIN VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

6TH

CRL. M.C. NO. 2173/2008

LAJ HANDA VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

6TH

CRL. A. NO. 1023/2006

MOHD. CHAND VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

6TH

W.P. (CRL.) NO. 3/2009

RAJ KUMAR TYAGI VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J

6TH

BAIL. APPL. NO. 2059/2008

RAJENDER GUPTA VS. GOVT. OF NCT OF DELHI

CODE OF CRIMINAL PROCEDURE

SUNIL GAUR, J

6TH

CRL. A. NO.293/1999

 

SHYAM SUNDER VS. STATE

INDIAN  PENAL CODE

SUNIL GAUR, J.

 

6TH

CRL. M.C. NO. 7/2009 AND

CRL. M.A. NO. 19/2009

SUDESH KUMAR YADAV VS. GOVT. OF NCT OF DELHI

INDIAN PENAL CODE

 

SUNIL GAUR, J.

6TH

CRL. M.C. NO. 2151/2008

SUNITA JAMWAL VS. D.S. MARKETING PVT

NEGOTIABLE INSTRUMENTS ACT

SUNIL GAUR, J.

 

6TH

CA NOS.491/2007 AND 710/2007 IN C.P NO.539/1998

TATA IRON AND STEEL VS. JHALANI TOOLS

BIDDING

ANIL KUMAR, J.

 

6TH

CM(M) 920/2008

VIJAY VS. HARI RAM

DELHI RENT CONTROL ACT

SHIV NARAYAN DHINGRA J.

6TH

CRL. A. NO.392/1999

 

NASRUDDIN VS. STATE

CRIMINAL PROCEDURE CODE

SUNIL GAUR, J.

6TH

CRL. APPEAL NO. 120/2006

 

JITENDER KUMAR VS. STATE OF NCT OF DELHI

INDIAN PANEL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

6TH

CS(OS) 1538/2005

 

MICROSOFT CORPORATION VS. M. GUPTA

INFRINGEMENT OF TRADEMARK

RAJIV SAHAI ENDLAW, J.

 

6TH

CRL. A. NO. 1023/2006

 

MOHD. CHAND VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

7TH

W.P(C)NO.6779 OF 2008

AYODHYA DEVI VS. DDA

DELHI DEVELOPMENT ACT

VIPIN SANGHI, J.

 

7TH

CRL. A. NO. 608/1999

 

BOBBY @ HARSHVARDHAN VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J

7TH

CM(M) 1393/2008

 

JAGDISH SINGH MALIK VS. DR. JAGAN SAXENA

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA J.

7TH

W.P. (CRL.) NO. 6/2009 AND

CRL. M.A. NO. 50/2009

KAUSHAL KISHORE VERMA VS. THE STATE OF DELHI

INDIAN PENAL CODE

SUNIL GAUR, J.

7TH

I.A. NO. 2926/2008 IN CS (OS) NO. 241/2008

 

MINISTRY OF SOUND INTERNATIONAL VS. INDUS RENAISSANCE PARTNERS

ENTERTAINMENT

ARBITRATION AND CONCILIATION ACT, 1996

 

SANJIV KHANNA, J:

 

7TH

PROBATE CASE 53/1998

OM PRAKASH KAPOOR VS.STATE

PROBATE MATTER

SHIV NARAYAN DHINGRA,J

7TH

CM(M) NO. 831/2007

 

RAMESH KUMAR VS. VIKRANT MALHOTRA

DELHI RENT CONTROL ACT

SHIV NARAYAN DHINGRA, J

7TH

CRL. A. NO. 551/1999

SANJEEV VS. STATE

CODE OF CRIMINAL PROCEDURE

SUNIL GAUR, J

7TH

CS(OS) NO. 426 OF 2002

SUDHA GARG VS. UOI

RECOVERY OF DAMAGES

SANJIV KHANNA, J

7TH

CM(M) 1242/2008

SUSHIL AGGARWAL VS. UOI

RAILWAYS ACT, 1890

SHIV NARAYAN DHINGRA J

7TH

CM(M) 1333/2008

 

VIMAL KUMAR VS. DELIP SHARMA

CODE OF CIVIL PROCEDURE

 

SHIV NARAYAN DHINGRA J.

7TH

CRL.A.NO. 286/2002

 

VINOD KUMAR GARG VS. STATE

CODE OF CRIMINAL PROCEDURE

MOOL CHAND GARG, J.

7TH

C.R.P.NO. 204/1987

 

YASHPAL SINGH VS. BHAGWANA

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA, J.

7TH

CS(OS) NO. 2577/2008 AND I.A. NOS. 15433 AND 15464/2008

 

GLAXOSMITHKLINE CONSUMER

HEALTHCARE VS. HEINZ INDIA (P) LIMITED

TRADE MARK

SANJIV KHANNA, J

7TH

W.P. (C) NO.4023/2008

 

DR. MEENA CHAUDHARY VS. COMMISSIONER OF POLICE

CODE OF CIVIL PROCEDURE

 

VIPIN SANGHI, J.

 

7TH

W.P.(C) 2659/2008

 

DUNLOP INDIA LTD VS. BANK OF BARODA

PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) ACT, 1971

VIPIN SANGHI, J.

 

7TH

C.M. (M) NO.2164/2006

 

MAHARAJ KRISHAN KHANNA VS. SURINDER KUMAR

DELHI RENT CONTROL ACT

 

VIPIN SANGHI, J.

 

7TH

W.P. (C) NO.14168/2004

 

RAMESH CHAND DANG VS. B.S.E.S.RAJDHANI POWER LTD

CODE OF CIVIL PROCEDURE

VIPIN SANGHI, J.

 

7TH

W.P.(C) 6216/2008

 

SATYA SAI COLLEGE OF EDUCATION VS. NATIONAL COUNCIL FOR TEACHER EDUCATION

NATIONAL COUNCIL FOR TEACHER EDUCATION ACT, 1993

 

VIPIN SANGHI, J.

 

7TH

CM(M) 16/2008

 

VED PRAKASH SINGHAL VS. VED PRAKASH

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA,J

7TH

W.P. (C) 6997/2007

 

R.K. SINGH VS. D.D.A

CODE OF CIVIL PROCEDURE

VIPIN SANGHI, J.

 

7TH

W.P.(C) 2659/2008

 

DUNLOP INDIA LTD VS. BANK OF  BARODA

PUBLIC PREMISES (EVICTION OF UNAUTHORISED

OCCUPANTS) ACT, 1971

VIPIN SANGHI, J.

 

9TH

CS(OS) 141/2004

 

ARDATH TOBACCO COMPANY LTD VS. MUNNA BHAI

TRADE MARK

RAJIV SAHAI ENDLAW, J.

 

9TH

CS(OS) 190/2006

 

CADBURY LTD VS. TIMS FOODS PRIVATE LTD

COPY RIGHT ACT

RAJIV SAHAI ENDLAW, J

9TH

WP (C) NO. 1467 OF 2002

 

CAPT. SUNIL KUMAR VS. UOI

SERVICE MATTER

SANJAY KISHAN KAUL,J

MOOL CHAND GARG,J

9TH

CS(OS) 1282/2006

 

GENERAL ELECTRIC COMPANY                VS. H. SINGH

TRADE MARK MATTER

 

RAJIV SAHAI ENDLAW, J.

 

9TH

CS(OS) 1600/2007

 

LARSEN AND TOUBRO LIMITED VS. CHAGAN BHAI PATEL

SUIT FOR PERMANENT INJUNCTION

RAJIV SAHAI ENDLAW, J.

 

9TH

RFA(OS) NO. 34/2002

 

SOUTH DELHI CLUB LTD VS. LAL CHAND PUBLIC CHARITABLE TRUST

TRANSFER OF PROPERTY ACT, 1882

 

MUKUL MUDGAL,J

MANMOHAN,J

9TH

STR NOS. 5/1989

 

THE COMMISSIONER OF SALES TAX VS. LLOYDS SALES CORPORATION

DELHI SALES TAX ACT, 1975

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

9TH

BAIL APPLN.NO.2319/2008

UTSAV BHASIN VS. STATE

CODE OF CRIMINAL PROCEDURE

VEENA BIRBAL, J.

9TH

LPA 506/2003

 

DELHI TRANSPORT CORPORATION VS. HARPAL SINGH

SERVICE MATTER

SANJAY KISHAN KAUL,J

MOOL CHAND GARG,J

9TH

W.P. (C ) NO. 4095/2008

 

AGGARWAL AND MODI ENTERPRISES VS. NEW DELHI MUNICIPAL CORPORATION

NEW DELHI MUNICIPAL COUNCIL ACT

 

MUKUL MUDGAL,J

MANMOHAN,J

 

9TH

W.P. (C) NO. 4123/2007

 

DR. INDIRA SARNATH VS. UOI

SERVICE MATTER

A.K.SIKRI,J

VIPIN SANGHI,J

9TH

ITA 1130/2006

 

HINDUSTAN INDUSTRIAL

RESOURCES LTD VS. THE ASSISTANT COMMISSIONER

OF INCOME TAX

INCOME TAX MATTER

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

 

9TH

CM(M) 1429/2007

 

KANWAL MALHOTRA VS. MEGHNA KULKARNI

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA J.

 

9TH

FAO(OS) NO. 712/2006

 

SCHLUMBERGER ASIA

SERVICES VS. OIL AND NATIONAL GAS

CORPORATION LTD

ARBITRATION AND CONCILIATION ACT, 1996

 

MUKUL MUDGAL,J

MANMOHAN,J

 

9TH

LPA 1214/2007

 

DELHI TRANSPORT CORPORATION  VS. DHARAM PAL

SERVICE MATTER

SANJAY KISHAN KAUL,J

MOOL CHAND GARG,J

 

 

9TH

FAO (OS) NO.178/2008

 

JYOTIKA KUMAR VS. ANIL SONI

CODE OF CIVIL PROCEDURE

A.K. SIKRI,J

MANMOHAN SINGH,J

 

9TH

RFA (OS) NO.2/2005

 

MAHA SINGH VS. ANAND SINGH

CODE OF CIVIL PROCEDURE

A.K. SIKRI,J

MANMOHAN SINGH,J

9TH

WRIT PETITION (CIVIL) 4135 OF 2008

 

BHASKARENDU DATTA MAJUMDAR VS. UOI

SERVICE MATTER

SIDDHARTH MRIDUL, J.

 

9TH

FAO (OS) NO.178/2008

 

JYOTIKA KUMAR VS. ANIL SONI

CODE OF CIVIL PROCEDURE

A.K. SIKRI,J

MANMOHAN SINGH,J

9TH

RFA (OS) NO.2/2005

 

MAHA SINGH VS. ANAND SINGH

DELHI LAND REFORMS ACT, 1954

A.K. SIKRI,J

MANMOHAN SINGH,J

9TH

FAO (OS) NO. 369/2008 AND CM NO. 12448/2008

AND

FAO (OS) NO. 370/2008 AND CM NO. 12450/2008

KOTAK MAHINDRA BANK LIMITED VS. STIEFEL UND SCHUH INDIA LTD.

BANKS AND FINANCIAL INSTITUTIONS ACT, 1993                

 

 

A.K. SIKRI,J

MANMOHAN SINGH,J

 

9TH

LA.A. NO. 558 OF 2008

AND

LA.A. NO. 559 OF 2008

PREMWATI VS. UOI

LAND ACQUISITION ACT, 1898

A.K. SIKRI,J

MANMOHAN SINGH,J

 

9TH

WP (C) NO. 5060 OF 2003

 

UNION OF INDIA VS. A. CHOWDHURY

SERVICE MATTER

A.K. SIKRI,J

MANMOHAN SINGH,J

12TH

OMP 283/2008

 

JOGENDER SINGH DAHIYA VS. M.A. TARDE

ARBITRATION AND CONCILIATION ACT

SHIV NARAYAN DHINGRA J.

12TH

OMP 381/2008

 

JOGENDER SINGH DAHIYA VS. M.A. TARDE

ARBITRATION AND CONCILIATION ACT

SHIV NARAYAN DHINGRA J.

 

12TH

RC REV. 3/2009

 

RAJESH BANSAL VS. PRITAM SINGH

DELHI RENT CONTROL ACT

MANMOHAN, J

12TH

CRL.A. 355/2002

 

MOTI CHANDER MANDAL VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

13TH

ITA 987/2007

 

C.I.T VS. DCM

INCOME TAX ACT

 

VIKRAMAJIT SEN,J

RAJIV SHAKDHER,J

13TH

ARBITRATION APPLICATION NO.215/2008

 

 

DEAR INVESTMENTS PVT.  VS. BIRLA GLOBAL FINANCE CO. LIMITED

ARBITRATION AND CONCILIATION ACT, 1996

ANIL KUMAR, J.

 

13TH

CS(OS) 1560/2006

 

DR. SUKHDEV SINGH GAMBHIR VS. AMRIT PAL SINGH GAMBHIR

SUIT FOR PARTITION

 

RAJIV SAHAI ENDLAW, J.

 

13TH

ARBITRATION APPLICATION NO.213/2008

 

 

GEMS COMMERCIAL CO LIMITED VS. BIRLA GLOBAL FINANCE CO. LIMITED

ARBITRATION AND CONCILIATION ACT, 1996

ANIL KUMAR, J.

 

13TH

ARBITRATION APPLICATION NO.212/2008

 

GENERAL EXPORTS AND CREDITORS LIMITED VS. BIRLA GLOBAL FINANCE CO. LIMITED

ARBITRATION AND CONCILIATION ACT, 1996

 

ANIL KUMAR, J.

 

13TH

CRL. REV. (P) NO.44-45/2006

KULWARAN SINGH VS. CBI

PREVENTION OF CORRUPTION ACT

SUNIL GAUR, J.

 

13TH

ARBITRATION APPLICATION NO.214/2008

 

LOVELY INVESTMENTS PRIVATE LIMITED

VS. BIRLA GLOBAL FINANCE CO. LIMITED

ARBITRATION AND CONCILIATION ACT, 1996

ANIL KUMAR, J.

 

13TH

IA 6941/2005 IN CS(OS) 574/2005

 

LT. COL. (RETD.) P.R. CHOUDHARY VS. NARENDRA DEV RELAN

ARBITRATION AND CONCILIATION ACT, 1996

 

RAJIV SAHAI ENDLAW, J.

 

13TH

BAIL APPL. NO.736/2008

MEENU DEWAN VS.  STATE

INDIAN PANEL CODE

 

ANIL KUMAR, J.

 

13TH

CRL.M.C. NO. 3011/2008

NAVEEN KUMAR KEDIA @ NAVEEN KEDIA VS. STATE

NEGOTIABLE INSTRUMENTS ACT

 

SUNIL GAUR, J.

 

13TH

I.A. NO. 14090/2008 IN CS(OS) NO. 513/2008

 

RAKESH MADAN VS, RAJASTHAN FINANCIAL CORPORATION

CODE OF CIVIL PROCEDURE

 

RAJIV SAHAI ENDLAW, J.

 

13TH

RFA (OS) 2/2008 AND CM 523/2008

 

REKHA KHANNA VS. JOGINDER PAL KOHLI

SUIT FOR PARTITION

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA, J.

 

13TH

CS(OS) NO. 2006/2002

 

SRI CHAND VS. JAI BHAGWAN SHARMA

SUIT FOR RECOVERY

RAJIV SAHAI ENDLAW, J.

 

13TH

CS(OS)1617/2007

 

SUNIL DANG VS. DR. R.L. GUPTA

SUIT FOR RECOVERY

RAJIV SAHAI ENDLAW, J.

 

13TH

CRL.M.C. NO. 1227/2007

VINAY KUMAR @ VINAY KUMAR KEDIA VS. STATE

NEGOTIABLE INSTRUMENTS ACT

SUNIL GAUR, J.

 

14TH

FAO (OS) NO. 282 OF 2005

 

HILLCREST REALTY SDN. BHD VS. HOTEL QUEEN ROAD PVT. LTD

CODE OF CIVIL PROCEDURE

MADAN B. LOKUR,J

SURESH KAIT,J

 

14TH

I.A. NOS. 11355/2007 AND 13772/2007 IN CS(OS) NO. 1810 OF 2007

LOWENBRAU AG VS. JAGPIN BREWERIES LTD

TRADE MARK MATTER

 

SANJIV KHANNA, J

14TH

CCP NO. 155/2007

 

ANANT RAJ AGENCIES VS. MCD

INDIAN FOREST ACT

 

SHIV NARAYAN DHINGRA, J.

 

14TH

RP NO. 367/2008 IN CCP NO. 1492/2006

 

BABU RAM VS. ANUJ KUMAR SRIVASTAVA

SERVICE MATTER

SHIV NARAYAN DHINGRA, J.

 

14TH

CRL. M.C. NO. 2451/2008

 

KELA DEVI VS. BSES RAJDHANI POWER

CODE OF CRIMINAL PROCEDURE

SUNIL GAUR, J.

 

14TH

CRIMINAL REVISION PETITION NO.15/2009.

R.S. GUPTA VS. CBI

INDIANL PENAL CODE

SUNIL GAUR, J.

 

14TH

CRL. A. NO.425/1999

 

RAKESH VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

14TH

CRP 169/2008

 

RENU NAGAR VS. ANUP SING KHOSLA

CODE OF CIVIL PROCEDURE

 

SHIV NARAYAN DHINGRA J.

14TH

ARB. APPL. NO. 261/2008

 

STERLITE OPTCAL TECHNOLOGIES LTD VS. BHARAT SANCHAR NIGAM LTD

ARBITRATION ACT

 

RAJIV SAHAI ENDLAW, J.

 

14TH

IA NOS. 5802/2008, 1227/2008 AND 3138/2008

VINOD KUMAR SHARMA VS. SEEMA SETHI

CODE OF CIVIL PROCEDURE

 

RAJIV SAHAI ENDLAW, J.

 

14TH

CRL. APPEAL NO. 736/2005

 

AKHLAK @ BHURA VS. STATE

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

14TH

CRL.A. 142/2007

 

SHAKEEL@ BHURA VS. STATE

INDIAN PENAL CODE

 

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

15TH

CS(OS) 1771/2006

 

3M COMPANY VS. A. PATEL

SUIT FOR PERMANENT INJUNCTION

RAJIV SAHAI ENDLAW, J.

 

15TH

CS(OS) 946/2004

 

ADOBE SYSTEMS INC VS. THINKING MACHINE PVT

CODE OF CIVIL PROCEDURE

RAJIV SAHAI ENDLAW, J.

 

15TH

CS(OS) 1168/2005

 

MICROSOFT CORPORATION VS. G.V. RAO

CODE OF CIVIL PROCEDURE

RAJIV SAHAI ENDLAW, J.

 

15TH

CS(OS) 1274/2004

 

SYNDICATE OF THE PRESS OF THE UNIVERSITY OF CAMBRIDGE VS. B.D. BHANDARI

CODE OF CIVIL PROCEDURE

RAJIV SAHAI ENDLAW, J

15TH

WRIT PETITION (CRIMINAL) NO. 1532 OF 2007

AND CRL M A NO. 13580/2007

 

ALL HARYANA TOURIST TRANSPORT WELFARE ASSOCIATION GURGAON   VS. UOI

DELHI POLICE ACT 1978 (ACT)

 

A.P.SHAH,CJ

DR.

S. MURALIDHAR,J

 

15TH

CRL.A. 724/2002

 

ARVIND S.LAL VS. STATE OF DELHI

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

15TH

BAIL APPLN. 2042/2008

ROOP CHAND BAJAJ VS. STATE

INDIAN PENAL CODE

 

S. MURALIDHAR, J

15TH

W.P.(C) 23491/2005

 

SADHANA SHARMA VS. MCD

CODE OF CIVIL PROCEDURE

A.P.SHAH,CJ

DR. S.MURALIDHAR,J

15TH

OMP.NO.17/2009

 

BJCL-BRITE VS. NATIONAL HIGHWAY AUTHORITY OF INDIA

ARBITRATION ACT, 1996

RAJIV SAHAI ENDLAW, J.

15TH

FAO(OS) 434 OF 2008

 

COMMANDER S.P.SURI VS. ALANKIT ASSIGNMENTS LIMITED

NATIONAL STOCK EXCHANGE OF INDIA LIMITED

MUKUL MUDGAL,J

VIPIN SANGHI,J

 

15TH

LPA NO.489/2003

 

INDIAN OIL CORPORATION LTD VS. UOI

SERVICE MATTER

A.P.SHAH,CJ

SANJIV KHANNA,J

15TH

CRL.A. 104/2007

 

JAI BHAGWAN @ KABAR VS. STATE

CODE OF CRIMINAL PROCEDURE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

15TH

W.P.(C) 571/1993

 

LIFE INSURANCE CORPORATION OF INDIA VS. NARENDER NATH GAUBA

PUBLIC PREMISES (EVICTION OF UNAUTHORISED

OCCUPANTS) ACT, 1971

HIMA KOHLI, J

15TH

LPA NOS.52-58/1987

 

MUNICIPAL CORPORATION OF DELHI VS. PRADEEP OIL MILLS P. LTD

DELHI MUNICIPAL CORPORATION ACT

 

A.P.SHAH,CJ

SANJIV KHANNA,J

DR. S. MURALIDHAR,J

16TH

IA NO. 3707/08 IN CS(OS) NO. 713/2007

ESCORTS LIMITED VS. HMSL INDIA

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA, J.

 

16TH

CS(OS) 1985/2003

NISHA VS. PNB

SUIT FOR RECOVERY

SHIV NARAYAN DHINGRA J.

16TH

CS(OS) 427/2006

 

PUSHPA SAROHA VS. MOHINDER KUMAR

DELHI LAND REFORMS ACT, 1954

 

RAJIV SAHAI ENDLAW, J.

 

16TH

CS(OS)NO.1307/2006

 

TARAN JEET KAUR VS. G.S. BHATIA

CODE OF CIVIL PROCEDURE

 

RAJIV SAHAI ENDLAW, J.

 

16TH

RFA(OS) NO. 44/2008

 

ANIL NANDA VS. ESCORTS LTD

CODE OF CIVIL PROCEDURE, 1908

 

MUKUL MUDGAL,J

MANMOHAN,J

16TH

RP 213/2007 IN WP (C) 1211/2005

CITIBANK VS. UOI

EXCHANGE CONTROL MANUAL

BADARDURREZ AHMED,J

16TH

CO. APP. NO. 34 OF 2006

 

INDIA CAPACITORS LTD. EMPLOYEES UNION   VS. OFFICIAL LIQUIDATOR

COMPANIES ACT, 1956

 

 

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA,J

 

16TH

IA NO. 2488/2008 IN CS(OS) NO. 1099/2004

 

KISHAN LAL CHHABRA VS. ANIL ARORA

CODE OF CIVIL PROCEDURE

RAJIV SAHAI ENDLAW, J.

 

16TH

CRL. APPEAL NO. 631 OF 2002

 

 

MANGE LAL VS. STATE

INDIAN PENAL CODE

B.N.CHATURVEDI, J

P.K.BHASIN,J

16TH

CRL.M.C. NO. 452 OF 2008 AND CRL. M.A. NOS. 13069 OF 2008, 13736 OF 2008, 14326 OF 2008, 14664 OF 2008, 14838 OF 2008, 14839 OF 2008 AND 139 OF 2009.

NIDHI KUMAR GANDHI VS. STATE

CODE OF CRIMINAL PROCEDURE

 

DR. S.MURALIDHAR, J

 

16TH

CRL.M.A.NO.154/2009

PRASHANT BHARTI VS. STATE

INDIAN PENAL CODE

 

SUNIL GAUR, J.

 

16TH

FAO (OS) 139/2006

 

RADHIKA NARANG VS. KARUN RAJ NARANG

HINDU ADOPTION AND MAINTENANCE ACT, 1956

MUKUL MUDGAL,J

MANMOHAN,J

16TH

FAO (OS) NO. 270/2004

 

RADHIKA NARANG VS. KULDEEP NARANG

HINDU ADOPTION AND MAINTENANCE ACT, 1956

MUKUL MUDGAL,J

MANMOHAN,J

 

16TH

CRL.APP. NO. 436/2007 AND CRL.M.A.NO.8392/2008

RAJENDER KUMAR   VS. STATE

  INDIAN PENAL CODE

 

MOOL CHAND GARG, J.

 

16TH

W.P.(C) 225/2009

 

AADHAR STUUMB TOWNSHIP P.LTD. VS. UOI

SUIT FOR RECOVERY

HIMA KOHLI, J.

16TH

CRL. A. NO.440/1999

 

PAWAN KUMAR VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

16TH

CRIMINAL REVISION PETITION NO.08/2009

PRASHANT BHARTI VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

16TH

CRL. APPEAL NO.443/2006

 

RAJENDER SINGH VS. STATE

INDIAN PENAL CODE

 

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

16TH

CRL.A. 883/2008

 

TOTA RAM VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

16TH

IA NOS.2803/2006, 14366/2006 AND 14367/2006

W.P.I.L VS. NTPC

ARBITRATION AND CONCILIATION ACT

S.RAVINDRA BHAT, J.

 

19TH

L.P.A. NO. 535-43/2006

 

ARAVALI RESIDENT WELFARE ASSOCIATION VS. DDA

WAKF ACT, 1995

 

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA,J

19TH

CRL.REV.P. 725/2007

 

ASHISH CHAUDHARY VS. STATE

INDIAN PENAL CODE

 

MOOL CHAND GARG, J.

 

19TH

IA NO.14928/2007 AND IA NO.___/2007 IN CS (OS) NO.186/2007

ATUL GUPTA VS. TRIDENT PROJECTS LIMITED

CODE OF CIVIL PROCEDURE

 

MANMOHAN SINGH, J.

 

19TH

CS(OS) 3038/1991

 

BISHAN CHAND VS. ANIL KUMAR

SUIT FOR PARTITION

 

 

REVA KHETRAPAL, J.

19TH

I.A. NOS. 5120/2007 AND 15164/2007

IN CS (OS) NO. 272/2004

 

BLB LTD VS. THE CALCUTTA STOCK EXCHANGE ASSOCIATION

CODE OF CIVIL PROCEDURE, 1908

 

MANMOHAN SINGH, J.

 

 

19TH

WRIT PETITION (CIVIL) NO.8632 OF 2008

 

BRAWN LABORATORIES LIMITED VS. GOVT. OF NCT OF DELHI

CODE OF CIVIL PROCEDURE

MADAN B. LOKUR,J

SIDDHARTH MRIDUL,J

 

19TH

CRIMINAL APPEAL NO.43/2006

 

MOHD. JAVED AHMAD @ HASEEN VS. STATE

INDIAN PENAL CODE

 

SUNIL GAUR, J.

 

19TH

I.A. NO. 6539/2008 IN CS (OS) NO. 843/2006

 

PRAMOD KUMAR AGGARWAL VS. P.S. DHINGRA

CODE OF CIVIL PROCEDURE

 

MANMOHAN SINGH, J.

 

19TH

ARB. P. 75/2006

               

PURNA NAND VS. MCD

ARBITRATION AND CONCILIATION ACT, 1996

SHIV NARAYAN DHINGRA J.

 

19TH

WRIT PETITION (CIVIL) NO.8321 OF 2008

 

RAVINDER SINGH

 VS. INDIAN OIL CORPORATION LIMITED

 TENDER MATTER

MADAN B. LOKUR,J

SIDDHARTH MRIDUL,J

19TH

CRL. A. NO. 623/2006

 

SANJAY KUMAR @ PRADEEP KUMAR VS. STATE OF DELHI

INDIAN PENAL CODE

SUNIL GAUR, J.

 

19TH

CRL. A. NO.411/1999

SHEIKH TAHIR VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

19TH

WRIT PETITION (CIVIL) NO. 5663 OF 2008

 

SIEMENS AKTIENGESELLSCHAFT

 VS. DELHI TRANSCO LIMITED

CODE OF CIVIL PROCEDURE

MADAN B. LOKUR,J

SIDDHARTH MRIDUL,J

 

19TH

IA NO.476/2008 IN AA NO.16/2008

 

 

SRI SAI EARTH WORKS PVT LTD VS. ITALIAN THAI DEV. PUBLIC CO LTD

ARBITRATION AND CONCILIATION ACT

 

SHIV NARAYAN DHINGRA J

19TH

WRIT PETITION (CIVIL) NO.9105 OF 2008

SURESH GOEL VS. UOI

CODE OF CIVIL PROCEDURE

MADAN B. LOKUR,J

SIDDHARTH MRIDUL,J

19TH

IA. NO.14392/2007 AND IA NO.10454/2007 IN CS (OS) NO.195/2007

VIPUL GUPTA VS. TRIDENT PROJECTS LIMITED 

CODE OF CIVIL PROCEDURE

MANMOHAN SINGH, J

19TH

CS(OS) 2370/1997

 

VN SHASTRI VS. RAM KUMAR SHARMA

SUIT FOR PERMANENT INJUNCTION

REVA KHETRAPAL, J.

 

19TH

CS(OS) 3038/1991

 

BISHAN CHAND VS. ANIL  KUMAR

SUIT FOR PARTITION

REVA KHETRAPAL, J.

19TH

CRL. APPEAL NO.345/2008

 

OMBIR  VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

19TH

ARB. P. 75/2006

 

PURNA NAND VS. MCD

ARBITRATION AND CONCILIATION ACT, 1996

SHIV NARAYAN DHINGRA J.

 

19TH

IA NO.9011/2007 IN CS (OS) NO.2115/1999

RAVINDRA PAL SINGH VS. SURENDRA PAL SINGH

CODE OF CIVIL PROCEDURE

 

MANMOHAN SINGH, J.

 

19TH

CRL. APPEAL 53/2008

 

STATE VS. ONKAR

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

19TH

CRL. REV. (P) NO.778/2006

SUDHIR AGGARWAL VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

20TH

CRL. REV. P NO.242/2006

BAKHTAWAR LAL VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

20TH

CS(OS) NO. 84/2004

 

DEVENDRA GARG VS. YOGENDER KUMAR GARG

SUIT FOR PARTITION

 

SHIV NARAYAN DHINGRA, J.

20TH

CS(OS)NO.3773A/1990

 

JASMINE AND COMPANY VS. STATE OF NAGALAND

INDIAN ARBITRATION ACT, 1940

 

RAJIV SAHAI ENDLAW, J.

 

20TH

I.A.3995/2004 IN CS(OS) 1760/2003

 

JUKI SINGAPORE PTE LTD VS. JAY CEE ENTERPRISES PVT. LTD

CODE OF CIVIL PROCEDURE

RAJIV SAHAI ENDLAW, J.

 

20TH

BAIL APPLICATION NO. 1632/2008

MEHMOOD           VS. STATE

INDIAN PENAL CODE

MOOL CHAND GARG, J.

20TH

IA NO.9109/2008 IN CS(OS) 1213/1996

NARINDER SINGH VS. DEVINDER KAUR              

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA J.

 

20TH

CS(OS) 626/2004

 

SONIA AND CO. VS. SABOO CYLINDERS PVT

EJECTMENT

RAJIV SAHAI ENDLAW, J.

 

20TH

CS(OS) 1565/2007

SUNIL DUTT VS. BHAG SINGH

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA,J

20TH

CRL. APPEAL NO. 580/2006

 

BHEEMA VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

20TH

FAO(OS) NO.122/2005

 

DELHI DEVELOPMENT AUTHORITY VS. PREM CHAND SHARMA

CODE OF CIVIL PROCEDURE

 

MUKUL MUDGAL,J

VIPIN SANGHI,J

 

20TH

LPA 577-580 OF 2006

 

INDERJEET SINGH VS. R.K.SINGH

PROPERTY DISPUTE

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA, J.

20TH

CRL.A. 810/2005

 

KARAN MANDAL VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

20TH

CRL.A. 631/2005

 

PRITAM SINGH VS. STATE

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

20TH

CRL. L.P.NO. 180/2007

 

STATE  VS. VED PRAKASH GUPTA

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

21ST

CM(M) 716 OF 2007

 

ORIENTAL BANK OF COMMERCE VS. GINNI PLASTIC INDUSTRIES

CODE OF CIVIL PROCEDURE

MANMOHAN, J

 

21ST

CM (M) NO. 283 OF 2007

 

ORIENTAL BANK OF COMMERCE VS. GINNI PLASTIC INDUSTRIES

CODE OF CIVIL PROCEDURE, 1908

 

MANMOHAN, J

 

21ST

CONT.CAS(C) 14/2008

 

R.S. MISHRA VS. RANGLAL JAMUDA

CONTEMPT OF COURTS ACT, 1971

 

MANMOHAN, J

 

21ST

WRIT PETITION (CIVIL) NO.17348 OF 2006

 

SUNCITY PROJECTS PVT. LTD.

VS. GOVERNMENT OF N.C.T. OF DELHI

CODE OF CIVIL PROCEDURE

MADAN B. LOKUR,J

SIDDHARTH MRIDUL,J

 

21ST

WRIT PETITION (CIVIL) NO.8529 OF 2008

 

VIRENDRA KAPOOR VS. AIRPORTS AUTHORITY OF INDIA

CODE OF CIVIL PROCEDURE

MADAN B. LOKUR,J

SIDDHARTH MRIDUL,J

 

21ST

FAO(OS) NO. 440/1996

 

 

DDA . VS. JAGAN NATH ASHOK KUMAR

CODE OF CIVIL PROCEDURE

 

MUKUL MUDGAL,J

VIPIN SANGHI,J

21ST

CS(OS) NO.2582/2008 AND IA NO.425/2009

 

DRISHTICON PROPERTIES VS. CHOPRA MARKETING PVT. LTD

SUIT FOR DECLARATION

 

SHIV NARAYAN DHINGRA J.

 

21ST

CRL. M.C. NO. 1844/2007

 

PUNEET CHAUDHARY VS. M.M. DUGGAL

INDIAN PENAL CODE

SUNIL GAUR, J.

 

21ST

CRL. APPEAL NO.475/2003

 

SANTOSH CHANDER RAJPUT VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

21ST

CS(OS) NO. 2025/1986

 

SBI VS. RAMAN KAPUR

BANKS AND FINANCIAL INSTITUTION ACT, 1993

SHIV NARAYAN DHINGRA, J.

 

21ST

CRL.A. 279/2007

 

UMA SHANKAR VS. STATE OF NCT OF DELHI

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

22ND

EA NOS.494-495/08 IN EX.P.NO.102/2002

INDIRA UPPAL VS. J.N. UPPAL

PROPERTY DISPUTE

SHIV NARAYAN DHINGRA J.

 

22ND

IA NO. 1965/2000

ATV PROJECTS INDIA LIMITED VS. BHARAT HEAVY ELECTRICALS

ARBITRATION ACT, 1940

 

RAJIV SAHAI ENDLAW, J

22ND

CRL. REV. (P) NO. 601/2006 AND

CRL. M.A. NO. 385/2009

HEMANT KUMAR VS. STATE

INDIAN PENAL CODE

 

SUNIL GAUR, J.

 

22ND

CRL. APPEAL NO. 276/2006

 

NARESH VS. NARESH

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

22ND

CRL. A. NO.348/1999

 

RAM PRAKASH @ RAJU KHARKAR VS. STATE

INDAN PENAL CODE

 

SUNIL GAUR, J.

 

23RD

ITA 1293/2008

 

COMMISSIONER OF INCOME TAX DELHI VS. TRIVENI ENGINEERING AND

INDUSTRIES

INCOME TAX

 

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

 

23RD

STA 12/2008

 

COMMISSIONER OF SALES TAX VS. BEHL CONSTRUCTION

INCOME TAX

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

 

23RD

STA 17/2008

 

COMMISSIONER OF SALES TAX VS. JITENDER MITTAL ENGINEERS

AND CONTRACTORS

INCOME TAX

 

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

 

23RD

LPA NO.2031 OF 2006

 

DEEPAK KUMAR BALI VS. HMT LIMITED

SERVICE MATTER

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA,J

23RD

CS(OS) NO. 1445 OF 2002

 

GAMMA INVESTMENTS VS. NATIONAL INSURANCE COMPANYLTD

CODE OF CIVIL PROCEDURE

SANJIV KHANNA, J:

 

23RD

CRL.M.C. NO. 1164 OF 2006

 

JITENDRA KUMAR SINGH VS. STATE

INDIAN PENAL CODE

DR. S. MURALIDHAR, J.

 

23RD

WP (C) NO.18761 OF 2005 AND WP (C) NO.23716 OF 2005

MAHESH BHATT VS. UOI

CODE OF CIVIL PROCEDURE

SANJAY KISHAN KAUL, J.

 

23RD

LPA NO. 2376 OF 2006

 

PRAVIN BAHL    

SERVICE MATTER

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA,J

23RD

OMP NO. 623/2007

 

SATISH CHAND RAJESH KUMAR VS. UOI

CONTRACT

SHIV NARAYAN DHINGRA, J.

 

23RD

CRL. A. NO. 1009/2006 AND

CRL.M.(B).NO. 1703/2007

AMAR SARKAR VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

23RD

CRL.A. 38/2008

 

BRIJESH KUMAR VS. STATE

INDIAN PENAL CODE

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

23RD

ITA NO.669/2008

 

COMMISSIONER OF INCOME TAX VS. GUJARAT GUARDIAN LIMITED

INCOME TAX ACT, 1961

 

VIKRAMAJIT SEN,J

RAJIV SHAKDHER,J

23RD

AA NO.352/2007

 

PUNEET CHANDNA VS. SANJAY KUMAR

ARBITRATION AND CONCILIATION ACT, 1996

ANIL KUMAR, J.

 

23RD

IA NO.14113/2008 IN CS (OS) NO.2408/2008

 

RELIANCE BIG ENTERTAINMENT PVT VS. PERCEPT LIMITED

CODE OF CIVIL PROCEDURE

 

MANMOHAN SINGH, J.

 

 

23RD

BAIL APPLICATION NO.102/2009

 

SANJEEV MATHUR VS. STATE

CODE OF CRIMINAL PROCEDURE

MOOL CHAND GARG, J.

 

23RD

W.P(CRL.) 1197/2008

 

SATBIR SINGH VS. STATE

INDIAN PENAL CODE

MOOL CHAND GARG, J.

 

23RD

CRL. APP. 745/2007

 

SURESH SHARMA VS. NEW COOLWELL INDUSTRIES

NEGOTIABLE INSTRUMENT ACT

 

MOOL CHAND GARG, J.

 

27TH

CRL.A. 821/2005

 

MATHAN SINGH VS. STATE

INDIAN PENAL CODE

 

PRADEEP NANDRAJOG,J

ARUNA SURESH,J

27TH

CRL. M.C. NO. 2971/2008 AND

CRL. M.A. NO. 10932/2008

RAJ KUMAR KAPOOR VS. STATE

INDAN PENAL CODE

SUNIL GAUR, J.

 

27TH

CRL. A. NO. 27/1999

 

SOMESH PAL VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

 

27TH

RA 197/08 IN CS(OS) 1608/07

 

RAJESH BATRA VS. .NEELU NAGPAL

CODE OF CIVIL PROCEDURE

SHIV NARAYAN DHINGRA J.

 

27TH

FAO (OS) NO. 521/2007

AND

RFA (OS) NO. 3/2008

 

SATISH KUMAR VS. UOI

SUIT FOR POSSESSION

 

A.K. SIKRI,J

MANMOHAN SINGH,J

 

27TH

BAIL APPLICATION NO.2555/2008

SHASHI KAUSHAL VS. STATE

CODE OF CRIMINAL PROCEDURE

MOOL CHAND GARG, J.

 

27TH

CRL. A. NO. 27/1999

SOMESH PAL VS. STATE

INDIAN PENAL CODE

SUNIL GAUR, J.

27TH

FAO (OS) NO. 290/2008

 

ADARSH KAUR GILL VS. AJIT SINGH

CODE OF CIVIL PROCEDURE

A.K. SIKRI,J

MANMOHAN SINGH,J

27TH

WP (C) NO. 2783 OF 1985

AND

WP (C) NO. 2092 OF 1985

BAWA SATYAPAUL SINGH VS. UOI

LAND ACQUISITION ACT, 1894

A.K. SIKRI,J

MANMOHAN SINGH,J

 

27TH

LA.A. NO. 650 OF 2008 AND CM NO. 9226/2008

KALAWATI VS. UOI

LAND REFORMS ACT'

A.K. SIKRI,J

MANMOHAN SINGH,J

27TH

CRL. APP. 294/1999

KARAN SINGH VS. STATE

INDIAN PENAL CODE

MOOL CHAND GARG, J.

 

27TH

RFA (OS) NO.10/2009 AND CM 1085/2009

 

YOUR KIDS R OUR KIDS VS. MAHARAJ KUMAR KAUSTUVMANI PRATAP SAHI

CODE OF CIVIL PROCEDURE, 1908

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA, J.

 

28TH

IA NOS.14511/2007 AND 1902/2008

DR.ARUN AGGARWAL VS. WORLD ASSOCIATION FOR SMALL AND MEDIUM ENTERPRISES

SERVICE MATTER

ANIL KUMAR, J.

 

28TH

TEST CASE NO. 38/2001

 

MADHAVI SHARMA AHLUWALIA VS. STATE

PROBATE

SHIV NARAYAN DHINGRA, J.

 

28TH

CS(OS) NO. 1033A/1996

 

PURAN CHAND NANGIA

 VS. DDA

ARBITRATION AND CONCILIATION ACT

SHIV NARAYAN DHINGRA, J.

 

28TH

IAS NO. 1030-1031/09 IN OMP NO. 437/2008

 

ROLLAND WILIAMS  VS. DR. J. ALEXANDER

CODE OF CIVIL PROCEDURE

 

SHIV NARAYAN DHINGRA, J.

 

28TH

LPA NO.755 OF 2008 AND CM NO.17397 OF 2008

 

 

D.V. RANA VS. VICE CHAIRMAN, DELHI AGRICULTURE

MARKETING BOARD

SERVICE MATTER

 

 

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA,J

28TH

FAO(OS) NO. 420/2006

 

 

GUJARMAL MODI HOSPITAL AND RESEARCH CENTRE FOR

MEDICAL SCIENCE VS. UTILITY ENGINEERS INDIA

 ARBITRATION ACT

 

 

MUKUL MUDGAL,J

VIPIN SANGHI,J

 

 

29TH

RFA NO. 720/2002

 

AGGARWAL INDUSTRIAL CORPN VS. SBI

CODE OF CIVIL PROCEDURE

P.K.BHASIN, J

29TH

BAIL APPLICATION NO.1480/2008

PARMIT @ PEHLWAN VS. STATE

INDIAN PENAL CODE

MOOL CHAND GARG, J.

29TH

CS(OS) 126/2004

 

SHAKUNTALA BHOLLA VS. SHEEL CHAND JAIN

SPECIFIC PERFORMANCE

SHIV NARAYAN DHINGRA J.

 

29TH

 

FAO (OS) NO.275 OF 2007

 

 UOI VS.

M/S BHARDWAJ

ARBITRATION AND CONCILIATION ACT, 1996

 

SANJAY KISHAN KAUL,J

SUDERSHAN KUMAR MISRA,J

30TH

ITA NO. 34/2007

 

COMMISSIONER OF INCOME TAX VS. GANGOUR INVESTMENT LTD

INCOME TAX ACT

 

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

30TH

ITA 1152/2008

 

COMMISSIONER OF INCOME TAX VS. SAMTEL COLOR LIMITED

INCOME TAX ACT

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

30TH

ITA NOS. 924/2007, 921/2007, 922/2007,932/2007, 933/2007, 1033/2007,

1037/2007,1044/2007, 1050/2007 AND 1092/2007

DIRECTOR OF INCOME TAX,

 VS. SHERATON INTERNATIONAL INC.,

 

INCOME TAX ACT

BADAR DURREZ AHMED,J

RAJIV SHAKDHER,J

 

30TH

CRL. L.P. NO. 213/2007

STATE VS. AVADH KISHORE

CODE OF CRIMINAL PROCEDURE

MOOL CHAND GARG, J.

30TH

R.S.A. NO. 41/1987

 

OM PRAKASH SHARMA VS. KISHAN

SUIT FOR POSSESSION

 

REKHA SHARMA, J.