JUDGEMENTS FOR THE MONTH OF APRIL, 2005

JUDGEMENTS FOR THE MONTH OF JULY, 2005

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
4^TH	CO.A. (B) NO. 8/98	A.P. JAIN VS. FARIDABAD METAL UDYOG	COMPANIES ACT	A.K. SIKRI, J.
4^TH	CP.NO. 58 OF 1979	G.S.MAYAWALA VS. MOTION PICTURES	COMPANIES ACT	A.K. SIKRI, J
4^TH	IA NO. 3609/2005	NOVARTIS AG VS WANBURY	ORDER 39 RULE 1 & 2 CPC	PRADEEP NANDRAJOG, J
4^TH	CO.A.(B) NO 12/2001	PUSHPA KATOCH VS. MANU MAHARANI	COMPANIES ACT	A.K. SIKRI, J
4^TH	C.A NO 892/2000	RESERVE BANK OF INDIA VS. J.V.G FINANCE	CIVIL SUIT	A.K. SIKRI, J.
4^TH	CP NO 64 /1978	S.N. BHALLA VS. SOLDIER UNITED MOTOR	RENT ACT	A.K. SIKRI, J.
5^TH	O.M.P. 239/1999	LALIT KALA ACCADEMY VS. SVAPAN CONST.	ARBITRATION AND CONCILIATION ACT, 1996	R.C. JAIN , J
6^TH	W.P ( C) NO 5381/2002	MEERA MISHRA VS. DIRECTORATE OF EDUCATION	SERVICE MATTER	VIKRAMAJIT SEN,J
7^TH	WP (C) NO19108/ 2004	ASHISH PAUL VS. UOI	LAND ACQUISITION ACT, 1894	MADAN B. LOKUR, J.
7^TH	ITA NO 775/2005	COMMISSIONER OF INCOME TAX VS. KHOSLA INDAIR	INCOME TAX ACT	SWATANTER KUMAR, J.
7^TH	ITA NO 102/2002	COMMISSIONER OF INCOME TAX VS. SUDHIR CHOUDHRIE	INCOME TAX ACT	SWATANTER KUMAR, J.
7^TH	W.P.(C) NO 9521/ 2005	JAGDISH PRESHAD GUPTA VS. JT. COMMISSIONER OF INCOME TAX	INCOME TAX ACT	SWATANTER KUMAR, J.
7^TH	WP (C) NO 17166/2004	JINDAL DYECHEM INDUSTRIES VS. SALES TAX	SALES TAX MATTER	MADAN B. LOKUR, J
7^TH	WP ( C) 4837/2005	REHEJA HOSPITAL VS LT. GOVERNOR OF DELHI	LAND ACQUISITION ACT, 1894	MADAN B. LOKUR, J.
7^TH	CM. NO 7591/2004	SARLA DEVI JAIN VS. UOI	ORDER 47 RULE 1 CPC	SWATANTER KUMAR, J.
8^TH	CRL. M.C.2306/2004	ANUPAM BARTEEYA VS. STATE	SECTION 156(3) CR.P.C	R.S.SODHI J
8^TH	CRL. M.C. 2293/2004	CITY BANK VS. STATE	SECTION 156(3) CR.P.C	R.S.SODHI J
8^TH	CR. P. 193/2005	RAM KISHAN VS. STATE	SECTION 279 & 304 IPC	R.S.SODHI J
8^TH	CR.P.453/2005	SUCHA SINGH VS. STATE	SECTION 307 IPC	R.S.SODHI J
8^TH	CR.P.521/2005	SWEETY VS. PARKASH KAUR	SECTION 406 IPC	R.S.SODHI J
8^TH	CRL. M.C.2306/2004	ANUPAM BHARTEEYA VS. STATE	SECTION 156(3) CR.P.C	R.S.SODHI J
8^TH	CRLM.C NO.185/ 2005	RACHNA KAPOOR VS. STATE(N.C.T. OF DELHI) & ORS.	SECTION 482 CR.P.C.	MANJU GOEL, J.
8^TH	OMP NO.382/2003	UPPAL ENG. CO. (P) LTD. VS. CIMMCO BIRLA LTD.	SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996	R. C. JAIN, J.
12^TH	CP NO. 107/2004	INTERNATIONAL CATERERS PVT.LTD VS. MR.MANMOHAN SINGH	COMPANIES ACT, 1956	A.K. SIKRI, J.
12^TH	CRL R P 527/2005	SANTOSH KUMAR VS. STATE	SECTION 411 IPC	R.S.SODHI J:
12^TH	CRL.REV.P. 321/2005	VIKAS SINGH VS. STATE	SECTION 376 IPC	R.S.SODHI J:
13^TH	CRL R P 583/2000	LAL BAHADUR VS. STATE	SECTION 360 OF THE CODE OF CRIMINAL PROCEDURE	R.S.SODHI J:
13^TH	CRL M.C. NO.185/ 05	RANBAXY LABORATORIES LIMITED VS. UNION OF INDIA & ORS.	ESSENTIAL COMMODITIES ACT' 1955	VIKRAMAJIT SEN, J.
14^TH	FAO 572/2003	NHAI VS. PNC CONSTRUCTIONS	ARBITRATION AND CONCILIATION ACT, 1996	MUKUL MUDGAL J
14^TH	R.F.A.NO.507/2004	S.ASHRAJ HASNAIN RIZVI VS. EMBASSY OF IRAN	SUIT FOR RECOVERY	VIJENDER JAIN, J
14^TH	R.F.A.NO.507/2004	S.ASHRAJ HASNAIN RIZVI. VS. EMBASSAY OF ISLAMIC REPUBLIC OF IRAN & ANR.	SUIT FOR RECOVERY	VIJENDER JAIN, J
14^TH	CRL R P 126/2005	TUNCAY ALANKUS VS. THE C.B.I	CODE OF CRIMINAL PROCEDURE	R.S.SODHI J:
15^TH	RFA NO.432/2005	ANIS AHMED VS. HSBC	ORDER XXXVII OF C.P.C.	MANJU GOEL, J.
15^TH	CR R P NO. 47/ 2005.	SHASHI LATA KHANNA VS. STATE OF DELHI & ORS.	SECTION 120-B/ 448/465/420/468/471/34 IPC	R.S.SODHI J:
15^TH	CRL.R .P.87/2003	STATE VS. KISHAN PAL & ANR.	SECTION 302/307	MANMOHAN SARIN, J
18^TH	CRL R P. 1026/2003	CHANDER WATI VS. STATE	SECTION 323/34 IPC	R.S.SODHI J
18^TH	CRL R.P.478/2000	DEEPAK KUMAR VS. STATE	SECTION 120-B, 409, 467, 471 IPC	R.S.SODHI J
18^TH	CRL R PET 681/2002	SUNIL DUTT VS. STATE	SECTION 498-A/406 IPC	R.S.SODHI J
19^TH	LPA NO. 1138 / 2004	SATISH CHANDER VS. STATE	WILL DISPUTE	SANJAY KISHAN KAUL, J
19^TH	CRL R PET 361/2002	VIJAY KUMAR VS. STATE	CR.P.C. (SUPPLEMENTARY STATEMENT)	R.S.SODHI J
20^TH	W.P.(C) 11718/2005	N.SINGH VS. DIRECTOR OF EDUCATION	ADMINISTRATIVE DISPUTE (SCHOOL)	VIKRAMAJIT SEN, J
20^TH	WP (C) NO.4719 / 1993	WORLD WIDE FUND FOR NATURE INDIA VS. UNION OF INDIA	SECTION 17A OF THE WILD LIFE (PROTECTION) ACT, 1972	B.C. PATEL, C.J.
21^ST	CRL.REV.P.567/2004	BHAGWATI KAUR VS. STATE	SECTION 498-A/304-B IPC	R.S.SODHI J
21^ST	W.P(C)NO 6518 / 2003	GANESHI BAI VS. UOI	PUBLIC PREMISES ACT, 1971	VIKRAMAJIT SEN, J
22^ND	CRL R.P.418/2004	DALJEET SINGH NARULA VS. STATE	SECTION 500 IPC	R.S.SODHI J
22^ND	WP(C) NO. 3935 / 2004	KATHURIA PUBLIC SCHOOL VS. DIR. OF EDUCATION	THE DELHI SCHOOL EDUCATION ACT, 1973	SANJAY KISHAN KAUL, J
22^ND	W.P.(C) 19715 / 2004	MIC ELECTRONIC LTD. VS. UOI	TENDER DISPUTE	BADAR DURREZ AHMED, J
22^ND	CRL R P. 543/2002	RAGHUVIR GOSWAMI VS. NIRMAL THAKUR	SECTION 138 OF N.I. ACT	R.S.SODHI J
22^ND	FAO(OS) NO.178/2002	VIMLA DEVI VS. CHANDER KISHAN	SECTION 10 OF THE DELHI HIGH COURT ACT	ANIL KUMAR, J
23^RD	CRL.M.C.NO245 / 2004	SUMITRA CHAUHAN VS. STATE	HMA DISPUTE	PRADEEP NANDRAJOG, J
25^TH	CRL.REV.P.671/2004	R.K. TRIPATHI VS. MADAN MOHAN	SECTION 138 OF N.I. ACT	R.S.SODHI J
25^TH	C W P NO.10451/ 2004	SURENDER KUMAR VS. COMMISSIONER OF POLICE & ORS.	SERVICE MATTER	SANJIV KHANNA, J.
26^TH	W.P(C) NO.10838/2005	P.K.DELICACIES PVT. LTD. VS. UNION OF INDIA & ORS.	TENDER DISPUTE	SANJIV KHANNA, J.
27^TH	WP (C) NO 1758 / 2005	NYAYA BHOOMI (A REGD. SOCIETY) VS. MUNICIPAL CORPORATION OF DELHI & ANR	MCD MATTER	B.C. PATEL, C.J.
28TH	W.P.(C) 4948/1998	BRIJ PRAKASH GOYAL VS. MCD	ARTICLE 226 OF THE CONSTITUTION OF INDIA	MUKUL MUDGAL, J
28^TH	RP NO. 134/2005	MR. H.K. KAPOOR VS. 1. UNION OF INDIA & OTHERS	SECTION 5 OF THE LIMITATION ACT	SWATANTER KUMAR, J.
28^TH	W.P (C) NO.6462/2002	K.S. MATHEW VS. UNION OF INDIA & ANR	SERVICE MATTER	GITA MITTAL, J
28^TH	W P (C) NO.804/2003	SEEMA KUMARI VS. JAWAHARLAL NEHRU UNIVERSITY & ORS.	ADMISSION IN UNIVERSITY	GITA MITTAL, J