JUDGMENTS FOR THE MONTH OF JULY 2009

DATE OF JUDGMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
1^ST	W.P.(C) 4426-32/2006	ANJALI SOOD VS. DIRECTOR OF EDUCATION	DELHI SCHOOL EDUCATION ACT	VIPIN SANGHI,J
1^ST	CS (OS) NO.2151/1993	ASSAM STATE COOPERATIVE MKTG. & CONSUMERS VS. K.S. FOOD PRODUCTS	SUIT FOR RECOVERY	MANMOHAN SINGH, J.
1^ST	EX.P. 123/1998	BALKAU TIMBERS P. LTD. VS. PUNJAB STATE INDUSTRIAL DEVELOPMENT CORP	ARBITRATION AND CONCILIATION ACT, 1996.	SHIV NARAYAN DHINGRA J
1^ST	OMP 180/2008	CHIC-TEX VS.SUPREME TEX MART LIMITED	ARBITRATION AND CONCILIATION ACT, 1996.	SHIV NARAYAN DHINGRA J
1^ST	W.P.(C) NO.4023/1999	CHUNNI LAL VS. UNIVERSITY OF DELHI	SERVICE MATTER	VALMIKI J. MEHTA
1^ST	OMP NO. 471/2008	DLF HOME DEVELOPERS VS. VIBES DEVELOPERS PVT	ARBITRATION AND CONCILIATION ACT, 1996.	SHIV NARAYAN DHINGRA,J
1^ST	EX.P. 351/2008	FIVE STAR ENGG. & AGENTS VS. PUNJAB STATE INDUSTRIAL DEVELOPMENT CORP	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
1^ST	W.P.(C) 2500/1982	GUJARAT STATE FERTILIZERS PVT.LTD. VS. UOI	CENTRAL EXCISE AND SALT ACT, 1944	S. RAVINDRA BHAT,J
1^ST	CRL.APP. 164/2007	HARISH CHAND @ HARI CHAND VS. STATE	INDIAN PENAL CODE	MOOL CHAND GARG, J.
1^ST	CRL.APP. 36/2007	JASWINDER SINGH VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG,J
1^ST	I.A. NO.5704/1999 & OMP NO. 167/1999	K.C. MEHRA VS. SATISH MEHRA	ARBITRATION AND CONCILIATION ACT, 1996.	VIPIN SANGHI, J.
1^ST	P.NO.88/2007	K.C.SHARMA VS. DDA	ARBITRATION AND CONCILIATION ACT, 1996.	SHIV NARAYAN DHINGRA,J
1^ST	RA 320/2008 IN CM(M) 1205/2007	K.K. MANCHANDA VS. SD TECHNICAL SERVICES P.LTD	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA ,J
1^ST	CS (OS) NO.702/2004	MICROSOFT CORPORATION VS. I. SADIQ BATCHA	SUIT FOR PERMANENT INJUNCTION	MANMOHAN SINGH,J
1^ST	IA NO.7040/08 IN CS(OS) 1122/2008	MOODS HOSPITALITY PVT. LTD VS. NESTLE INDIA	CODE OF CIVIL PROCEDURE	VIPIN SANGHI,J
1^ST	IA NO. 3806/2008 IN OMP NO. 452/2005	NATIONAL HIGHWAY AUTHORITY OF INDIA VS. YOUONE MAHARIA	ARBITRATION AND CONCILIATION ACT, 1996.	MANMOHAN SINGH,J
1^ST	I.A. NOS. 14472/2007 & 5651/2009 IN CS(OS) NO. 829/2002	NATIONAL HORTICULTURE BOARD VS. COSCO BLOSSOMS PVT. LTD	CODE OF CIVIL PROCEDURE	MANMOHAN SINGH,J
1^ST	CS(OS) 946A/1997 & IA NO.125/1998	PARAGON CONSTRUCTION VS. D.K. SHARMA	ARBITRATION AND CONCILIATION ACT, 1996.	SHIV NARAYAN DHINGRA,J
1^ST	CS (OS) NO.318/2008	PRAN NATH KAPOOR VS. SURENDER HOODA	SUIT FOR SPECIFIC PERFORMANCE	MANMOHAN SINGH,J
1^ST	CRL.M.C.3138/2001	PREM NATH DIESELS VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG,J
1^ST	IA NO. 10266/2008 IN CS(OS) NO.1780/2008	SAINATH ENTERPRISES VS. NATIONAL BUILDING CONSTRUCTION CORPORATION LTD	CODE OF CIVIL PROCEDURE	MANMOHAN SINGH,J
1^ST	CRL.APP. 585/2007	SARFARAJ AHMED. VS. STATE	INDIAN PENAL CODE	MOOL CHAND GARG
1^ST	OMP NO.333/1999	SATISH MEHRA VS. K.C. MEHRA	ARBITRATION AND CONCILIATION ACT, 1996.	VIPIN SANGHI, J.
1^ST	W.P. (C) 13771/2006	SHAKUNTALA VS. GOVT OF NCT OF DELH	DELHI MUNICIPAL CORPORATION ACT	S. RAVINDRA BHAT
1^ST	CS(OS) 1116/1998	SIEMENS PUBLIC COMMUNICATION NETWORK VS. SUKHANLAL MEMORIAL CHARITABLE SOCIETY	LEASE	S. RAVINDRA BHAT,J
1^ST	W.P. (C) 8123/2008	SYNGENTA INDIA LTD. VS. UOI	INSECTICIDES ACT	S. RAVINDRA BHAT,J
1^ST	IA 5776/2009 IN ARB. P.446/2007	TURNER MORRISON LIMITED VS. PARVATI DEVI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
1^ST	W.P. (C) 803/2009	VIJAY PRAKASH VS. UOI	RIGHT TO INFORMATION ACT	S. RAVINDRA BHAT,J
2^ND	IA NO.2746/2008, IA NO.4110/2008 & IA NO.4109/2008 IN CS (OS) NO.404/2008	DIVYA MUBAYI VS. KRISHNA MUBAYI	CODE OF CIVIL PROCEDURE	MANMOHAN SINGH, J.
2^ND	IA 1509/2008 IN CS(OS) 227/2008	B. BARUN MELSUNGEN AG VS. MOHINDER PAUL	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA,J
2^ND	LPA NO.2725/2005	BSES RAJDHANI POWER LTD VS. SAURASHTRA COLOR TONES PVT.LTD	DELHI ELECTRICITY REGULATORY COMMISSION	AJIT PRAKASH SHAH,CJ S.N.AGGARWAL,J DR. S.MURALIDHAR,J
2^ND	OMP NO. 165/2006	BSES RAJDHANI POWER LTD. VS. R.C.GUPTA	ARBITRATION & CONCILATION ACT	SHIV NARAYAN DHINGRA,J
2^ND	CRL.A. 29/2001	CHOTEY KHAN VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
2^ND	FAO(OS) 113/1998	DDA VS. CDS GUJRAL	ARBITRATION ACT	MUKUL MUDGAL ,J NEERAJ KISHAN KAUL,J
2^ND	FAO(OS) 286/1998	DDA VS. MOHAN CONSTRUCTION	ARBITRATION ACT	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
2^ND	CS (OS) NO.222/2006	HARI NARAIN CHADHA VS. DHANESH KUMAR CHADHA	SUIT FOR DECLARATION	MANMOHAN SINGH,J
2^ND	FAO(OS) 181/2002	JITENDAR V.JAIN VS. LIVING MEDIA LTD.		MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
2^ND	I.A. NOS.9244, 9741 AND 9742/08 IN CS(OS) NO.3153/1996	LT. COL. LALIT CHAWLA VS. ASHOK CHAWLA	SUIT FOR PERMANENT INJUNCTION	MANMOHAN SINGH,J
2^ND	OMP NO. 231/2005	MAHANAGAR TELEPHONE NIGAM LTD VS. INTERNATIONAL ENGINEERS AND PROJECTS CONSULTANTS LIMITED	ARBITRATION ACT	SHIV NARAYAN DHINGRA,J
2^ND	W.P. (C) NO.9595/2009	MAN INDUSTRIES (INDIA) LTD VS. UOI	INJUNCTION	MANMOHAN SINGH,J SURESH KAIT,J
2^ND	WP(C) NO.7455/2001	NAZ FOUNDATION VS. GOVERNMENT OF NCT OF DELHI	INDIAN PENAL CODE, 1860	AJIT PRAKASH SHAH,CJ DR. S.MURALIDHAR,J
2^ND	LPA NO.109/2009	NEW INDIA ASSURANCE CO. LTD VS. UOI	JURISDICTION	AJIT PRAKASH SHAH,CJ RAJIV SAHAI ENDLAW,J NEERAJ KISHAN KAUL,J
2^ND	AA 428 & AA 429/2008	PT. MUNSHI RAM & ASSOCIATES VS. NEW DELHI MUNICIPAL COUNCIL	ARBITRATION MATTER	RAJIV SAHAI ENDLAW,J
2^ND	IA NO.11060/2008 IN CS (OS) NO.671/2004	SEWA SINGH VS. SATNAM KAUR	CODE OF CIVIL PROCEDURE	MANMOHAN SINGH,J
2^ND	CS(OS) 206A/1989 & CS(OS) 387A/1989	SHERPAL SINGH VS. DTC	ARBITRATION ACT, 1940	RAJIV SAHAI ENDLAW,J
2^ND	CRL.L.P. 133/2008	STATE OF NCT OF DELHI VS. NEERAJ	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
2^ND	OMP NO. 266/1999	VIDESH SAMACHAR NIGAM LTD. VS. ESS KAY FURNISHERS	ARBITRATION AND CONCILIATION ACT, 1996	VIPIN SANGHI, J.
2^ND	I.A. NO. 8417/2008 IN CS(OS) NO. 1363/2008	VINEY KUMAR MAHAJAN VS. VIKRAM BAKSHI	CODE OF CIVIL PROCEDURE	MANMOHAN SINGH, J.
3^RD	WRIT PETITION (CIVIL) NO.3986/2008	ADITYA INSTITUTE OF TECHNOLOGY VS. GOVERNMENT OF NCT OF DELHI	SOCIETIES REGISTRATION ACT	ANIL KUMAR,J
3^RD	RFA NO. 286 OF 2005	AGENCY SALES LIMITED VS. DELHI VIDYUT BOARD	CODE OF CIVIL PROCEDURE,	P.K.BHASIN
3^RD	BAIL.APPN. 960/2009	ALOK KUMAR VS. STATE	INDIAN PENAL CODE	MOOL CHAND GARG, J.
3^RD	WRIT PETITION (CIVIL) NO.9771/2009	ANSUYA AHLUWALIA VS. UOI	ADMISSION MATTER	ANIL KUMAR, J.
3^RD	CRL. APPEAL NO.737/2005	BEERU @SURENDER VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
3^RD	WRIT PETITION (CRL) 14 OF 2005	DEEPAK SOLANKI @ SANSAR VS. STATE	CODE OF CRIMINAL PROCEDURE	S. MURALIDHAR,J
3^RD	WP (C) NO. 7740/2007	DR. SRIDHAR SRIVASTAVA VS. DR. V.P. SINGH	ADMINISTRATIVE TRIBUNALS ACT, 1985	A.K. SIKRI,J SURESH KAIT,J
3^RD	CM(M) 50/2007 & CM 15892/2008	PRADEEP KUMAR SHARMA VS. RATNA SHARMA	CODE OF CRIMINAL PROCEDURE	MANMOHAN,J
3^RD	FAO (OS) NO. 168/2009	DTC VS. INTERNATIONAL AVENUES	ARBITRATION AND CONCILIATION ACT,1996	MUKUL MUDGAL,J VALMIKI J.MEHTA,J
3^RD	WP (C) NO. 991 OF 2008	EX. CONT. PAWAN KUMAR VS. GOVT. OF NCT OF DELHI	SERVICE MATTER	A.K. SIKRI,J SURESH KAIT,J
3^RD	CRL A. 72/1994	KARPAI VS. STATE	INDIAN PENAL CODE	BADAR DURREZ AHMED,J P.K. BHASIN,J
3^RD	WP(CRL) 37/2009	MALINI MUKESH VORA VS. UOI	CONSERVATION OF FOREIGN EXCHANGE AND PREVENTION OF SMUGGLING ACTIVITIES ACT, 1974	BADAR DURREZ AHMED,J AJIT BHARIHOKE,J
3^RD	WP (C) NO. 617 OF 2009	NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. REJESH GUPTA	SERVICE MATTER	A.K. SIKRI,J SURESH KAIT,J
3^RD	W.P.(C) NO. 4462 OF 2008	PRADEEP KUMAR CHAKRABORTY VS. UOI	SERVICE MATTER	A.K. SIKRI,J SURESH KAIT,J
3^RD	WP (C) NO. 3269/2003 & CM NO. 5589/2003	R.K. OJHA VS.UOI	SERVICE MATTER	A.K. SIKRI,J SURESH KAIT,J
3^RD	CRL. APPEAL NO.283/2001	RAJINDER @ LALA VS. STATE	CODE OF CRIMINAL PROCEDURE	PRADEEP NANDRAJOG, INDERMEET KAUR,J
3^RD	CRL A. 187/1993	RAJIV KATYAL VS. STATE	INDIAN PENAL CODE	BADAR DURREZ AHMED,J V.B. GUPTA,J
3^RD	OMP 338/2009	SAMHO GUNYOUNG CO. VS. FLAKT (INDIA)	ARBITRATION AND CONCILIATION ACT	SHIV NARAYAN DHINGRA,J
3^RD	CRL.REV.P. 427/2007	SHIV KUMAR SHARMA VS. STATE	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG,J
3^RD	ARB. APPEAL 3/2009	SIDDHARTHA SALES AGENCY VS. SONY INDIA PVT. LTD	ARBITRATION & CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
3^RD	CRIMINAL APPEAL NO.17/1995	SOHAN SAHAI VS.STATE	INDIAN PENAL CODE	BADAR DURREZ AHMED,J AJIT BHARIHOKE,J
3^RD	CRL.A. 80/2009	STATE VS. BALBIR SINGH	NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT, 1985.	REVA KHETRAPAL,J
3^RD	CRL. A. NO. 21/1994	SURENDER VS. STATE	INDIAN PENAL CODE	BADAR DURREZ AHMED,J P.K. BHASIN,J
3^RD	W.P.(C) NO. 5835/2003	SUSHMA BHAGI VS. UOI	SERVICE MATTER	A.K. SIKRI,J V.K.JAIN,J
3^RD	WP(CRL) 758/2008	TASLEEMA VS. STATE	CODE OF CRIMINAL PROCEDURE	BADAR DURREZ AHMED,J AJIT BHARIHOKE,J
3^RD	W.P.(C) NO. 6420/2007	UOI VS D.R. GUPTA	SERVICE MATTER	A.K. SIKRI,J V.K.JAIN,J
3^RD	W.P.(C) NO. 539/2009	UOI VS. AZAM SIDDIQUI	SERVICE MATTER	A.K. SIKRI,J V.K.JAIN,J
3^RD	WP (C) NO. 4403 OF 2007	UOI VS. BIRPAL SINGH	PREVENTION OF CORRUPTION ACT	A.K. SIKRI,J SURESH KAIT,J
3^RD	W.P.(C) NO. 14349-51/04	UOI VS. EX. SI JEEWAN LAL	SERVICE MATTER	A.K. SIKRI,J V.K.JAIN,J
3^RD	W.P.(C) NO.4757/2007	UOI VS. V.K. SAREEN	SERVICE MATTER	A.K. SIKRI ,J V.K.JAIN,J
3^RD	W.P.(C) NO. 1251/2007	YASHPAL MALHOTRA VS. GOVT. OF NCT OF DELHI	SERVICE MATTER	A.K. SIKRI ,J V.K.JAIN,J
6^TH	RFA 470/1999	BHAGWAN GUPTA VS. RAM KISHORE	CODE OF CIVIL PROCEDURE	P.K. BHASIN,J
6^TH	OMP.NOS 174/2004 & 184/2004	BHARAT SANCHAR NIGAM VS. RENEWABLE ENERGY SYSTEM	ARBITRATION AND CONCILIATION ACT, 1996	RAJIV SAHAI ENDLAW,J
6^TH	W.P.(C) 9745/2009	BHARTI INFRATEL LTD VS. REGISTRAR OF COOPERATIVE SOCIETIES	ARBITRATION AND CONCILIATION ACT, 1996	BADAR DURREZ AHMED,J VEENA BIRBAL,J
6^TH	IA NOS.9995 & 9996 OF 2008 IN CS(OS) 815A/1998	BINOD ENGINEERING & MECHANICAL WORKS VS. UOI	LIMITATION ACT, 1963	SHIV NARAYAN DHINGRA,J
6^TH	W.P.(C.) NO.9823/2009	I.P. HANDA VS. NDMC	PUBLIC PREMISES ACT	ANIL KUMAR,J
6^TH	W.P.(C.) NO.16456/2006	LALIT KUMAR VS. DDA	PROPERTY DISPUTE	ANIL KUMAR,J
6^TH	CRL.A. 164/2002	MANOHAR LAL VS. STATE	PREVENTION OF CORRUPTION ACT, 1988	S. MURALIDHAR,J
6^TH	CRL.REV.P. 345/2008 WITH CRL.MA. 9033 OF 2008	MONA MODI VS. STATE	CODE OF CRIMINAL PROCEDURE	S. MURALIDHAR,J
6^TH	FAO(OS) 258/2009 & CM NOS. 8727-29/2009	S.B. VERMA CONSTRUCTION CO. VS. TEKNOW CONSULTANTS & ENGINEERS PVT. LTD.	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
6^TH	OMP NO.552/2006	SURENDER PAL SINGH VS. HINDUSTAN PETROLEUM CORPORATION	ARBITRATION AND CONCILIATION ACT, 1996	RAJIV SAHAI ENDLAW,J
6^TH	EA NOS. 471-72 OF 2008 IN EX.P.NO.231/2006	UOI VS. BINOD ENGINEERING & MECHANICAL WORKS	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
6^TH	CS(OS) NO. 3125/1992 & IA NO. 2389/1995	WELCAST STEELS LTD. VS. CEMENT CORPORATION OF INDIA LTD.	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
7^TH	WRIT PETITION (CIVIL) NO. 1077 OF 2007	MADHU KAUR VS. GOVT. OF NCT OF DELHI	MACT MATTER	SANJIV KHANNA ,J
7^TH	W.P(C) 304/1989	P. L. GUPTA VS. THE REGISTRAR OF COOPERATIVE SOCIETIES	DELHI COOPERATIVE SOCIETIES ACT, 1972	BADAR DURREZ AHMED,J VEENA BIRBAL,J
7^TH	WP (C) 1334/1989	SUSHIL MOHAN SAINI VS. DDA	PROPERTY DISPUTE	BADAR DURREZ AHMED,J VEENA BIRBAL,J
7^TH	CRL.A. NO.775/2005	VICKY VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG ,J INDERMEET KAUR,J
8^TH	CS(OS)1887A/1996.	ANANT RAJ AGENCIES VS. DDA	ARBITRATION AND CONCILIATION	RAJIV SAHAI ENDLAW, J.
8^TH	FAO(OS) NO. 185/2003 & CM NO. 471/2003	D.C.M. LTD. VS. R.K. TOWERS (INDIA) PVT. LTD.	ARBITRATION ACT, 1940	MUKUL MUDGAL ,J NEERAJ KISHAN KAUL,J
8^TH	EX P NO. 134/2007, EA NO. 589/2007	METROPOL INDIA (P) LTD. VS. PARVEEN INDUSTRIES INDIA	CODE OF CIVIL PROCEDURE	S.MURALIDHAR,J
8^TH	CRL. APPEAL NO.08/2001	VIJAY PAL VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
8^TH	WRIT PETITION (CIVIL) NO.9782/2009	VINAY VS. DIRECTORATE OF EDUCATION	EDUCATIONAL MATTER	ANIL KUMAR,J
9^TH	FAO(OS) 182/2007	PRADEEP KUMAR VS. BIJENDRA KUMAR	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL ,J NEERAJ KISHAN KAUL,J
9^TH	CS (OS) 1164/2009 AND I.A. NOS. 8193/2009 (U/O 39 R 1 & 2) & 8194/2009	PVR PICTURES LTD. VS. STUDIO 18	COPYRIGHT ACT	S. RAVINDRA BHAT,J
9^TH	WP (C) 5275/1993	SANT TULSI DASS COOPERATIVE GROUP HOUSING SOCIETY LIMITED VS. NARINDER KUMAR AGGARWAL	DELHI COOP. SOCIETIES RULES, 1973	BADAR DURREZ AHMED,J VEENA BIRBAL,J
9^TH	FAO(OS) 499/2006	UOI VS. GREAVES LTD	ARBITRATION ACT, 1940	MUKUL MUDGAL ,J NEERAJ KISHAN KAUL,J
10^TH	DEATH SENTENCE REFERENCE 2/2008	STATE VS. JYOTISH PRASAD	INDIAN PENAL CODE	BADAR DURREZ AHMED,J. B. GUPTA,J
10^TH	RCR 31/2009 & CM 6929/2009	TAGORE EDUCATION SOCIETY REGD. VS. KAMLA TANDON	DELHI RENT CONTROL ACT, 1958	MANMOHAN,J
10^TH	CRL.A 189/1993	USHA RANI VS. STATE	INDIAN PENAL CODE	BADAR DURREZ AHMED,J V.B. GUPTA,J
14^TH	WRIT PETITION (CIVIL) NO. 883 OF 2009 & CM 4355/2009	ALL INDIA PLASTIC INDUSTRIES ASSOCIATION VS. GOVERNMENT OF NCT OF DELHI	ENVIRONMENT (PROTECTION) RULES, 1986	MADAN B. LOKUR ,J A.K. PATHAK,J
14^TH	W.P.(C) 699-712/2006	ASHARFI LAL VS. UOI	DELHI MUNICIPAL CORPORATION ACT, 1957,	HIMA KOHLI,J
14^TH	I.A. NO.5455/2008, I.A. NO.5454/2008 & I.A. NO.5453/2008 IN CS(OS) NO.337/2008	DESICCANT ROTORS INTERNATIONAL PVT LTD VS. BAPPADITYA SARKAR	CODE OF CIVIL PROCEDURE	MANMOHAN SINGH,J
14^TH	CS(OS)NO.28A/2001	DTC VS. CAPITAL BODY BUILDERS	ARBITRATION ACT, 1940,	RAJIV SAHAI ENDLAW.J
14^TH	CRL. A. NO.19 OF 1997	OM BAHADUR GURANG VS. STATE	INDIAN PENAL CODE	SANJAY KISHAN KAUL,J AJIT BHARIHOKE,J
14^TH	OMP NO.429/2004	POWER GRID CORPN. OF INDIA VS. SIEMENS	ARBITRATION AND CONCILIATION ACT	SHIV NARAYAN DHINGRA,J
14^TH	CRL.M.C. 1356/2006 & CRL.M.AS 2282-83/2006	R.K.BHANDARI VS. STATE	CODE OF CRIMINAL PROCEDURE	S. MURALIDHAR ,J
14^TH	FAO(OS) 91/2006	STATE TRADING CORPORATION LTD. VS. INDIAN CEMENTS LTD.	ARBITRATION & CONCILIATION ACT 1996	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
14^TH	RFA NO. 736 OF 1999	SURAT SINGH VS. UOI	LAND ACQUISITION ACT, 1894	P.K.BHASIN ,J
22^ND	F.A.O. (OS) NO.412 OF 2008	BAHL BUILDERS PVT. LTD VS. UOI	ARBITRATION & CONCILATION ACT	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
22^ND	W.P. (C) NO. 23457/2005	DR. DEEPAK SINGH VS. VICE CHANCELLOR, JAWAHAR LAL NEHRU UNIVERSITY	APPOINTMENT MATTER	SUNIL GAUR,J
22^ND	W.P.(C.) NO. 1113/2007	DHARAMVIR SINGH VS. N.D.M.C	SERVICE MATTER	S.N. AGGARWAL,J
22^ND	FAO(OS) 304/2009 & CM NOS. 9890-9891/2009	HIMACHAL FUTURISTIC COMMUNICATION VS. UOI	DEPOSIT OF DECREETAL AMOUNT	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
22^ND	RFA NO. 503 OF 2007	JAGDISH SINGH ARORA VS. JASWANT RAI	CODE OF CIVIL PROCEDURE	P.K.BHASIN,J
22^ND	CS (OS) NO. 436A/1995 & IA NO. 2838/1995	JEET SINGH VS. DDA	INDIAN CONTRACT ACT	SHIV NARAYAN DHINGRA,J
22^ND	W.P.(C) 1118/2008	MADAN LAL SURESH KUMAR VS. THE COMMSISIONER FOOD & SUPPLIES DELHI	RIGHT TO INFORMATION ACT	SANJIV KHANNA,J
22^ND	CWP.9611/2009	MEENA MITTAL VS. DDA	PROPERTY DISPUTE	ANIL KUMAR,J
22^ND	CRIMINAL APPEAL NO.2/1996	NARESH YADAV @ NARESH KUMAR VS. STATE	INDIAN PENAL CODE	SANJAY KISHAN KAUL,J AJIT BHARIHOKE,J
22^ND	LPA 203/2009 & CM NO. 6626/2009	NIMESH SUCHDE PROP VS. UOI	FOREIGN EXCHANGE REGULATION ACT, 1973	A.P. SHAH,CJ MANMOHAN,J
22^ND	CRL.M.C. 3772/2005 & CRL.M.A. 7974/2005	P.C. KATHURIA VS. C.B.I	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG
22^ND	WRIT PETITION (CIVIL) NO. 3572 OF 2008	POONAM KHATTAR VS. LIFE INSURANCE CORPORATION OF INDIA	CODE OF CIVIL PROCEDURE	SANJIV KHANNA,J
22^ND	WRIT PETITION (CIVIL) NO. 8558 OF 2009	RAMA PANDEY VS. UOI	CODE OF CIVIL PROCEDURE	SANJIV KHANNA,J
22^ND	W.P. (C ) NO. 1494 OF 2007	SANJAY KUMAR GANDHI VS. UOI	SERVICE MATTER	SUNIL GAUR,J
22^ND	W.P.(C) NO. 17860/2004	SANTOSH SUKHEJA VS. WOMEN'S ACTION FOR DEVELOPMENT	SERVICE MATTER	S.N.AGGARWAL, J
22^ND	CS(OS) 2120/1999	WINSOME BREWERIES LTD VS. CITY DISTRIBUTORS	CODE OF CIVIL PROCEDURE	S. MURALIDHAR,J
23^RD	CRL. APPEAL NO.341/2001	ANISH @MONU VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
23^RD	CS (OS) NO. 66A/1992	D.R.SHARMA VS. DDA	ARBITRATION & CONCILATION ACT	SHIV NARAYAN DHINGRA,J
23^RD	OMP 208/2006	DDA VS. K.C. CHIBBER	ARBITRATION & CONCILATION ACT	SHIV NARAYAN DHINGRA,J
23^RD	W.P.(C.) NO.S 743/2006 & 747/2006	DTC VS. ATTAR SINGH	SERVICE MATTER	S.N. AGGARWAL,J
23^RD	W.P.(C) NO. 9614/2009	INDRAPARSTHA GAS LIMITED VS. UOI	INDUSTRIAL DISPUTES ACT	S.N. AGGARWAL,J
23^RD	LPA 255/2009	MAHESH CHAND TYAGI VS. DELHI JAL BOARD	SERVICE MATTER	A.P. SHAH,CJ MANMOHAN,J
23^RD	W.P.(C.) NO. 8494/2007	RAM HET VS.MCD	SERVICE MATTER	S.N. AGGARWAL,J
23^RD	WRIT PETITION (CIVIL) NO. 10200/2009	RAM KUMAR R VS. UOI	SERVICE MATTER	MADAN B. LOKUR,J A.K. PATHAK,J
23^RD	IA NOS. 9293 & 9294 OF 2007 IN CS(OS) 3967/1992 & IA NO.6780 OF 2007 IN CS (OS) 2883 OF 1996	SAGAR APARTMENT FLAT OWNERS SOCIETY VS. SEQUOIA CONST P.LTD	CODE OF CIVIL PROCEDURE	S.MURALIDHAR,J
23^RD	FAO(OS) 39/2009	SAMRAT PRESS VS. UOI	ARBITRATION & CONCILATION ACT	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
23^RD	WRIT PETITION (CIVIL) NO.1648 OF 2000	UOI VS. S.C. JAIN	SERVICE MATTER	MADAN B. LOKUR,J A.K. PATHAK,J
23^RD	CS(OS) 4405A/1992	VERMA CONSTRUCTION CO. VS. DDA	ARBITRATION ACT	SHIV NARAYAN DHINGRA,J
23^RD	WRIT PETITION (CIVIL) NO. 7795/2009	YOGESH KUMAR VS. UOI	SERVICE MATTER	MADAN B. LOKUR,J A.K. PATHAK,J
24^TH	WRIT PETITION (CIVIL) 5508 OF 2008	ABHISHEK ANTIL VS. NATIONAL AVIATION COMPANY OF INDIA	SERVICE MATTER	SIDDHARTH MRIDUL,J
24^TH	ITR NO. 249-250/1987	C.I.T. VS. DALMIA CEMENT BHARAT LTD	INCOME TAX ACT	A. K. SIKRI,J VALMIKI J.MEHTA,J
24^TH	ITA NO. 328/2008	COMMISSIONER OF INCOME TAX VS. H.B. STOCK HOLDINGS LIMITED	INCOME TAX ACT	A. K. SIKRI ,J VALMIKI J.MEHTA,J
24^TH	FAO(OS) 190/2009 & CM NOS. 6843-44/2009	GULSHAN KUMAR VS. GANDHI SCIENTIFIC CO.	CODE OF CIVIL PROCEDURE	MUKUL MUDGAL,J NEERAJ KISHAN KAUL,J
24^TH	WP(C) NO. 5059 OF 2008	MADHUSHREE GUPTA VS. UOI	INCOME TAX ACT	VIKRAMAJIT SEN,J RAJIV SHAKDHER,J
24^TH	IA NOS. 5897/08 (U/O 39 R 1 & 2), 8690/08 (U/O 39 R 4 CPC) IN CS(OS) 918/2008	MANOJ KUMAR VS. VINOD KUMAR	CODE OF CIVIL PROCEDURE	S. MURALIDHAR,J
24^TH	W.P.(C) 10387/2009	PRIYANKA SARPAL VS. PT DEEN DAYAL UPADHAYAY INSTITUTE FOR THE PHYSICALLY HANDCAPPED	RIGHT TO INFORMATION ACT	SANJIV KHANNA,J
24^TH	CS(OS)NO.851A/1995	R.P. BUILDERS VS.DDA	ARBITRATION ACT	RAJIV SAHAI ENDLAW,J
24^TH	CRL.M.C.NO. 1951/2009 & CRL.M.A.NOS. 7276-77/2009	RAJAT PHARMACHEM LTD VSSTATE TRADING CORPORATION OF INDIA	CODE OF CRIMINAL PROCEDURE	RAJIV SHAKDHER,J
24^TH	CRL.A. NO.304/2001	RAMESH KUMAR @RAMESHWAR VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
24^TH	CS(OS) 647A/1998 AND 715A/1998	SELECTED MARBLE HOME VS. ARUN KUMAR KAMAL KUMAR	ARBITRATION ACT	RAJIV SAHAI ENDLAW,J
24^TH	WRIT PETITION CIVIL) NO.10318/2009	SUSHANT RAY VS. DEAN AND HEAD, FACUTLY OF LAW, UNIVERSITY OF DELHI	ADMISSION MATTER	ANIL KUMAR,J
24^TH	ITA 596/2005	THE COMMISSIONER OF INCOME TAX VS. ZORAVAR VANASPATI LIMITED	INCOME TAX ACT	BADAR DURREZ ,J RAJIV SHAKDHER,J
28^TH	WP (C) 7826/2009 & CM NO. 4117/2009	AADHAR STUMBH TOWNSHIP PVT. LTD VS. DDA	TENDER	BADAR DURREZ AHMED,J VEENA BIRBAL,J
30^TH	WP (C) 873/1995	A.K. VERMA VS. LT. GOVERNOR	DELHI CO-OPERATIVE SOCIETIES RULES, 1973	BADAR DURREZ AHMED,J VEENA BIRBAL,J
30^TH	W.P.(C) 1538/2006	ALL INDIA HELMET MANUFACTURERS ASSN VS.UOI	MOTOR VEHICLES ACT, 1988	A.P. SHAH,CJ MANMOHAN,J
30^TH	OMP 102/2007	ASHOK KUMAR CHHABRA VS. UOI	ARBITRATION & CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
30^TH	CRL.L.P. 7/2007	CANBANK MUTUAL FUND VS. STATE OF DELHI	CODE OF CRIMINAL PROCEDURE	MOOL CHAND GARG, J.
30^TH	W.P.(C.) NO. 4324/1998	CHANCHAL KUMARI VS. GOVERNMENT OF NCT OF DELHI	SERVICE MATTER	S.N. AGGARWAL,J
30^TH	CRL. APPEAL NO.286/2001	DHARAMBIR VS. STATE	INDIAN PENAL CODE	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
30^TH	CS(OS) 1358/2006	HATHWAY CABLE & DATACOM PVT VS. BANJARA TELELINKS PVT. LTD.	CODE OF CIVIL PROCEDURE	S.MURALIDHAR,J
30^TH	WP (C) NO10524/2009	HIMALAYA COLLEGE OF EDUCATION VS. NATIONAL COUNCIL FOR EDUCATION	SERVICE MATTER	ANIL KUMAR, J
30^TH	CRL. APPEAL 688/2007	MAHAVIR SINGH VS. STATE	INDIAN PENAL	PRADEEP NANDRAJOG,J INDERMEET KAUR,J
30^TH	WP (C) NO 9696/2009	MAHIRA KHAN VS. JAMIA MILLIA ISLAMIA UNIVERSITY	EXAMINATION	ANIL KUMAR,J
30^TH	WP (C) NO 7546/2007	OM PRAKASH VS. DDA		ANIL KUMAR, J
30^TH	OMP NO.126/2001	POYSHA OXYGEN PVT. LTD VS. ASHWINI SURI	ARBITRATION ACT 1996	RAJIV SAHAI ENDLAW, J.
30^TH	ARB.APPL.92/2007	PROGRESSIVE CONSTRUCTIONS VS. NATIONAL HYDROELECTRIC POWER ... RESPONDENT CORPORATION LTD	ARBITRATION ACT 1996	RAJIV SAHAI ENDLAW,J
30^TH	RP 80/2009 IN ARB.P. 75/2006	PURNA NAND VS. MCD	ARBITRATION & CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
30^TH	W.P.(C) 10423/2009	R.D. SHARMA VS. IRTC LTD	CONTRACT	SANJIV KHANNA
30^TH	W.P.(C) NO. 8864/2009	RANBAXY LABORATORIES LTD VS. MUNNA LAL	LABOUR DISPUTE	S.N. AGGARWAL,J
30^TH	WRIT PETITION (CIVIL) NO.10322/2009	SANIYA SIDDIQUI VS. UNIVERISTY OF DELHI	ADMISSION	ANIL KUMAR,J
30^TH	WRIT PETITION (CIVIL) NO.718/2007	SATYA PAL VS. DDA	PROPERTY DISPUTE	ANIL KUMAR,J
30^TH	CM(M) 571/2009	SEEMA GUPTA VS. NDMC	SUIT FOR PERMANENT INJUNCTION	SANJIV KHANNA,J
30^TH	CS (OS) 2078/1995	SHYAM LAL VS. KHUSHAL CHAND AHUJA	PARTITION	S. RAVINDRA BHAT,J
30^TH	W.P.(C) NO. 6428/2008	THE MANAGEMENT OF AASHLOK NURSING HOME PRIVATE VS. USHA PANICKER	CODE OF CIVIL PROCEDURE	S.N. AGGARWAL,J