JUDGMENTS FOR THE MONTH OF MAY, 2010

DATE OF JUDGMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
3^RD	W.P.(C) 6679/2000	ALL INDIA ASSOCIATION FOR CHRISTIAN HIGHER EDUCATION VS. PRESIDING OFFICER, EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL	THE EMPLOYEES’ PROVIDENT FUNDS & MISCELLANEOUS PROVISIONS ACT, 1952 TO BE	RAJIV SAHAI ENDLAW,J
3^RD	W.P.(C) 3210/2004	DELHI TRANSPORT CORPORATION VS. NIHAL SINGH	SERVICE MATTER	RAJIV SAHAI ENDLAW,J
3^RD	WP(C) No.2933/2010	DTC VS. VIJENDER SINGH	SERVICE MATTER	ANIL KUMAR,J MOOL CHAND GARG,J
3^RD	CRL.APPEAL No.1015/2008	JAMIL VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J SURESH KAIT,J
3^RD	W.P.(C) 4329/1999	JITENDRA VS. NATIONAL COMMISSION FOR SCHEDULED CASTES & SCHEDULED TRIBES	SERVICE MATTER	RAJIV SAHAI ENDLAW,J
3^RD	Crl. M.C. No. 450/2010	MANISH PARWANI VS. THE NATIONAL CAPITAL TERRITORY OF DELHI	NEGOTIABLE INSTRUMENTS ACT, 1881	S.N. AGGARWAL,J
3^RD	WP (C) No. 6493/2008	SINGER INDIA LTD. VS. (SECRETARY) LABOUR, GOVT. OF NCT OF DELHI	INDUSTRIAL DISPUTES ACT, 1947	MANMOHAN SINGH,J
4^TH	CRL.APPEAL No.615/2008	MUKESH VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J SURESH KAIT,J
4^TH	Crl. A. 895/2008	RAKESH KUMAR VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J SURESH KAIT
4^TH	CRL.APPEAL No.615/2008	MUKESH VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J SURESH KAIT,J
5^TH	FAO(OS) No.292/2010 & CM Nos.7873-74/2010	ACCORD ALLOYS LTD VS. ASIA MINERALS LTD.	SUIT FOR PERMANENT INJUNCTION	VIKRAMAJIT SEN,J A.K. PATHAK,J
5^TH	ARB.P. 398/2009	INDIABULLS REAL ESTATE LIMITED VS. VIRASAT AGRO FOODS PVT. LTD.	ARBITRATION AND CONCILIATION ACT, 1996	MANMOHAN,J
5^TH	LPA No. 260 of 2003	MUNICIPAL CORPORATION OF DELHI VS. B&G CAFÉ PVT. LTD.	BUILDING PLANS	ACTING CHIEF JUSTICE MUKTA GUPTA
5^TH	LPA No. 349 of 2003	MUNICIPAL CORPORATION OF DELHI VS. DRN INVESTMENTS & AGRICULTURE PVT. LTD.	BUILDING PLANS	MADAN B. LOKUR,ACJ MUKTA GUPTA,J
5^TH	LPA No. 268/2003	MUNICIPAL CORPORATION OF DELHI VS. HOLISTIC FARMS PVT. LTD.	BUILDBING PLANS	ACTING CHIEF JUSTICE MUKTA GUPTA
5^TH	LPA No. 350 of 2003	MUNICIPAL CORPORATION OF DELHI VS. LMN INVESTMENTS & AGRICULTURE PVT. LTD.	BUILDBING PLANS	ACTING CHIEF MUKTA GUPTA
5^TH	W.P.(C) 2082/2002	MUNICIPAL CORPORATION OF DELHI VS, BHATERI	BUILDBING PLANS	RAJIV SAHAI ENDLAW
5^TH	CRL.APPEAL No.20/2010	PANKAJ BISWAS VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG SURESH KAIT,J
5^TH	CRL.APPEAL No.423/2010	PAPPU VS. STATE NCT OF DELHI	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J SURESH KAIT,J
5^TH	W.P.(C) 7257/2001	R.B. MALL VS. GENERAL MANAGER, PUNJAB NATIONAL BANK	SERVICE MATTER	RAJIV SAHAI ENDLAW,J
5^TH	CRL.A. 454/2010	RAHIS VS. STATE	CODE OF CRIMINAL PROCEDURE	PRADEEP NANDRAJOG,J SURESH KAIT,J
5^TH	FAO(OS) No.260-61/2010	RAJESH SHARMA VS. SUSHIL AHUJA	CODE OF CIVIL PROCEDURE	VIKRAMAJIT SEN,J A.K. PATHAK,J
5^TH	W.P.(C) 1919/1997	THE NAV BHARAT REFRIGERATION & INDUSTRIES LTD VS. THE PRESIDING OFFICER, LABOUR COURT-III	SERVICE MATTER	RAJIV SAHAI ENDLAW,J
6^TH	O.M.P. 423/2003	CLASSY MOBIKE SHOP PVT. LTD VS. YAMAHA MOTOR INDIA PVT. LTD	AGREEMENT MATTER	MANMOHAN,J
6^TH	W.P. (C.) No.5779/2002	KASHI NATH ROY VS. STATE OF BIHAR	SERVICE MATTER	ANIL KUMAR,J MOOL CHAND GARG,J
6^TH	Crl.A.No.463/2010	SANJAY @ RAJ VS. STATE	CODE OF CRIMINAL PROCEDURE	PRADEEP NANDRAJOG,J SURESH KAIT,J
6^TH	LPA 216/2010	SHALIMAR GAS VS. INDIAN OIL CORPORATION LTD	LICENSE MATTER	ACTING CHIEF JUSTICE MUKTA GUPTA,J
6^TH	LPA No. 236-39/2006	UNIVERSITY OF DELHI VS. WASEEM BEGUM	SERVICE MATTER	ACTING CHIEF JUSTICE MUKTA GUPTA,J