JUDGEMENTS FOR THE MONTH OF MARCH, 2009

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
2^ND	CRP 20/2009 & CM 2256/2009	PANCHSILA HOSPITALITY VS. . PRANEETA SONI	CODE OF CIVIL PROCEDURE	MANMOHAN
2^ND	IA No.10367/2007 in CS(OS) 569/2006	PROF. IMTIAZ AHMAD VS. DURDANA ZAMIR	SUIT FOR DAMAGES	SHIV NARAYAN DHINGRA,J
2^ND	CM(M) 155/2009 & CM No.2875/2009	IZHAR AHMAD VS. B.S.E.S.RAJDHANI POWER	CODE OF CIVIL PROCEDURE	MANMOHAN, J
2^ND	F.A.O.(OS) No.434/2001	BHARAT PETROLEUM CORP.LTD VS. TECHNO DESIGNERS	ARBITRATOR ACT	MUKUL MUDGAL,J VIPIN SANGHI,J
2^ND	FAO(OS)NO.2 OF 2009	KAY BEE ALUMS VS. UOI	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL,J VIPIN SANGHI,J
2^ND	CM(M) No. 1783/2006	PHOENIX YULE LIMITED VS. .K. UDAIPUR UDYOG LIMITED	CODE OF CIVIL PROCEDURE	VEENA BIRBAL, J.
3^rd	Crl.M.C.4371/2005	ABHAY TYAGI VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
3^RD	FAO(OS) NO.174/1997	S.N.P. PUNJ VS. V.P. PUNJ	INDIAN ARBITRATION ACT, 1940	MUKUL MUDGAL,J VIPIN SANGHI,J
3^RD	LPA NO. 690 OF 2001	G.R.CHAWLA VS. DELHI DEVELOPMENT AUTHORITY	SERVICE MATTER	AJIT PRAKASH SHAH,CJ SANJIV KHANNA,J
3^RD	W.P.(C) No.2940/1995	PEOPLES UNION FOR CIVIL LIBERTIES VS. DR.M. KHALILULLAH	SERVICE MATTER	AJIT PRAKASH SHAH,CJ SANJIV KHANNA,J
3^RD	FAO(OS) No.43/2009	VIVEK JAIN VS. UOI		MUKUL MUDGAL,J VIPIN SANGHI,J
3^rd	W.P.(C) NO. 13445/2005	AMAR JYOTI SCHOOL VS. THE GOVT. OF THE NATIONAL CAPITAL TERRITORY OF DELHI	SERVICE MATTER	V. K. SHALI, J
4^th	CS(OS) No. 2091/2003	ENCHANTE JEWELLERY VS. CITIBANK N.A.	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA,J
4^TH	No. 3367/2008 in CS(OS) 1717/2007	INDIAN POTASH LTD VS. MEDIA CONTENTS & COMMUNICATION SERVICES (INDIA)	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
4^TH	FAO(OS) 165/1993	UOI VS. DELHI SCHOOL TEACHERS ASSN	ARBITRATION ACT, 1940	MUKUL MUDGAL,J VIPIN SANGHI,J
6^th	RFA (OS) No.19 of 2000	DEVENDER SINGH MEHTA VS. RAKESH KUMAR JAIN	SUIT FOR SPECIFIC PERFORMANCE	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
6^TH	ITA Nos. 697/2007, 698/2007 & 699/2007	ESTER INDUSTRIES LIMITED VS. COMMISSIONER OF INCOME TAX	INCOME TAX ACT	BADAR DURREZ AHMED,J RAJIV SHAKDHER,J
6^TH	IA 1941/2006 in CS(OS) 328/2006	KOXAN INDIA VS. RAMESH MARDIA	CODE OF CIVIL PROCEDURE	BADAR DURREZ AHMED, J
6^TH	CRL APPEAL No. 52/1993	PARMESH KUMAR VS. STATE	INDIAN PANEL CODE	BADAR DURREZ AHMED,J V.B. GUPTA,J
6^TH	C.R.P. 589/1998	SURINDER KAUR VS. SARDAR MANGAL SINGH	INDIAN EVIDENCE ACT, 1872	MANMOHAN, J
6^TH	IA No.5990/2007 in CS(OS)946/2002	ASIA PACIFIC BREWERIES VS. SUPERIOR INDUSTRIES	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
6^TH	F.A.O.(OS) No.396-98/2006	UOI VS. USHA SAWHNEY	ARBITRATION ACT	MUKUL MUDGAL,J VIPIN SANGHI,J
9^TH	F.A.O.(OS) No.38/1998 & C.M. No.1907/1998	PREM CHAND SHARMA VS. DELHI DEVELOPMENT AUTHORITY	CODE OF CIVIL PROCEDURE	MUKUL MUDGAL,J VIPIN SANGHI,J
12^TH	CS(OS) 408/2000	KARAN PROMOTERS VS. THE GREAT EASTERN SHIPPING	SUIT FOR RECOVERY	REVA KHETRAPAL, J.
12^TH	CRL.REV P. NO. 279/2007	DILAWAR MIR VS. CBI	INDIAN PANEL CODE	MOOL CHAND GARG, J.
12^TH	CRL.M.C. 2940/2001	MOHD. AYUB KHAN VS. UOI	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
12^TH	FAO (OS) No.188-190/2005	RAKESH KUMAR GAUR VS. VIPIN GAUR	INDIAN SUCCESSION ACT, 1925	SANJAY KISHAN KAUL,J SUDERSHAN KUMAR MISRA,J
12^TH	FAO(OS) 108/2007	HINDUSTAN PREFAB LTD VS. DDA	ARBITRATION ACT	MUKUL MUDGAL,J VIPIN SANGHI,J
13^TH	CS(OS) No.83/2008	INDIRA GANDHI NATIONAL OPEN UNIVERSITY VS. SPICK & SPAN FACILITIES MANAGEMENT	SUIT FOR PERMANENT INJUNCTION	REKHA SHARMA, J.
13^TH	CRL.REV.P. 246/2007	ARJUN AMLA VS. ENFORCEMENT DIRECTORATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
13^TH	RC.REV. 92/2008	GURCHARAN SINGH VS. SARASWATI DEVI	DELHI RENT CONTROL ACT,1958	MANMOHAN, J
16^TH	C.M. No.5462/2007 in FAO(OS) 93/2002 & EFA(OS)9/2007	DELHI DEVELOPMENT AUTHORITY VS. BHAI SARDAR SINGH	CODE OF CIVIL PROCEDURE	MUKUL MUDGAL,J VIPIN SANGHI,J
16^TH	R.F.A. No.421 OF 2007 & C.M. No.10794 OF 2007	REHAN JAILIS VS. JITENDER	CODE OF CIVIL PROCEDURE	H.R. MALHOTRA, J.
16^TH	FAO(OS) 6/2008 & FAO(OS) 7/2008	OIL & NATURAL GAS CORPORATION LIMITED VS. MITRA GUHA BUILDER (INDIA) COMPANY	ARBITRATION ACT	MUKUL MUDGAL,J VIPIN SANGHI,J
16^TH	W.P.(CRL) 535/2005	VISHAL YADAV VS. LT.GOVERNOR		S. MURALIDHAR,J
17^TH	CM(M) 374/2008 with CM Nos. 4286/2008 and 13305/2008	POONAM CHAWLA VS. NIRANJAN KUMAR	INDIAN EVIDENCE ACT, 1872	MANMOHAN, J
17^TH	I.A.NO. 2466/2009 IN CS(OS) 357/2009	RENU JUDGE VS. NANIK TIRATH MULCHANDANI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
17^TH	WP(CRL)582/2008 AND CRL.M.A. 5393/2008	SANJAY VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
17^TH	CM(M) 212/2009	USHA TANWAR VS. STATE	COMPENSATION MATTER	MANMOHAN, J
18^TH	IA No. 11451/2007 in CS(OS) No. 2106/2006	NATIONAL INSURANCE CO. LTD VS. PAHLAD TEMPO SERVICE	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J.
18^TH	WRIT PETITION (CIVIL) 3430/1992	RANDHIR KUMAR SHARMA VS. UOI	PUBLIC PREMISES (EVICTION OF UNAUTHORIZED OCCUPANTS) ACT, 1971	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
18^TH	FAO(OS) 173/2007 & C.M. No.7595/2007	RITES LIMITED VS. JMC PROJECTS (INDIA)	ARBITRATION AND CONCILIATION ACT	MUKUL MUDGAL,J VIPIN SANGHI,J
18^TH	WRIT PETITION (CIVIL) NO.8030 OF 2008	S.P. SINGLA CONSTRUCTIONS PVT. LTD. VS. UNION OF INDIA		MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
18^TH	CRL.M.C. 3699/2002	KANSHI RAM VS. INDER SINGH	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
18^TH	Crl.M.C.1777/2005	SUNAIR HOTELS LTDVS. THE REGISTRAR OF COMPANIES	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
18^TH	WRIT PETITION (CIVIL) NO.182 OF 1990	MANMOHAN NATH N. PURI VS. MADAN JHA	DELHI COOPERATIVE SOCIETIES ACT, 1972.	MADAN B. LOKUR,J SIDDHARTH MRIDUL,J
18^TH	CONTROL ACT, 1958	V.K. BHANDARI VS. SHEIKH MOHD. YAHYA	DELHI RENT CONTROL ACT, 1958	MANMOHAN, J
19^TH	C.R.P. 431/2000 & CM No.14903/2008	SATNAM KAUR VS. . ASHLAR STORES P	DELHI RENT CONTROL ACT, 1958	MANMOHAN,J
20^TH	W.P.(C) 1995/2008	BHARATI VIDYAPEETH Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY	UNIVERSITY GRANTS COMMISSION ACT	VIPIN SANGHI, J.
20^TH	LETTERS PATENT APPEAL Nos. 676/2008, 677/2008, 712/2008, 713/2008, 714/2008, 715/2008, 716/2008, 717/2008, 718/2008 and 719/2008	NATIONAL COUNCIL FOR TEACHER EDUCATION VS. AKASH COLLEGE OF EDUCATION	EDUCATION ACT, 1993	AJIT PRAKASH,CJ SANJIV KHANNA,J
20^TH	CRL.APP. 26/1998	STATE VS. MAHAVIR	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
20^TH	LETTERS PATENT APPEAL No. 29/2007	THE MGT. HINDU EDUCATIONAL SOCIETY SHRI KURUKESHETRA VS. GOVT. OF N.C.T. OF DELHI	SERVICE MATTER	AJIT PRAKASH SHAH, CJ SANJIV KHANNA,J
20^TH	Writ Petition (Civil) No.7521 of 2008	UNION OF INDIA VS B.KRISHNA MOHAN	INCOME TAX ACT	MADAN B. LOKUR,J SURESH KAIT,J
23^RD	CRL.M.C. 638/2009 & CRL.M.A.2384/09 (STAY)	D.R. PATEL VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
23^RD	BAIL APPLICATION NO. 1937/2008	SHARIF VS. STATE	INDIAN PANEL CODE	MOOL CHAND GARG, J.
23^RD	Crl.M.C.128/2003	THE PRINTER HOUSE PVT. LTD VS. NISHI SINGH	INCOME TAX ACT, 1961	MOOL CHAND GARG, J.
30^TH	Crl.App. 13/2007	KRISHAN SHARMA VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
31^ST	CM(M) No.1436/2007 with CM No.14793/2007	SATISH KUMAR JAIN VS. RAJ SINGH YADAV	CODE OF CIVIL PROCEDURE	MANMOHAN,J