JUDGMENTS FOR THE MONTH OF APRIL
2012
|
DATE
OF JUDGMENT |
CASE NO. |
PARTIES' NAME |
SUBJECT |
JUDGEMENT DELIVERED BY |
|
9TH |
RAJE SINGH VS. |
SERVICE MATTER |
ANIL
KUMAR,J SUDERSHAN KUMAR MISRA,J |
|
|
9TH |
|
KALA
VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
9TH |
|
ROSY
GEORGE VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
9th |
|
JAI RAJ
vs. JAI GOPAL |
CODE OF
CIVIL PROCEDURE |
VEENA
BIRBAL,J |
|
9th |
KAMLA
RANI VS. DDA |
CONVERSION
OF LEASEHOLD TO FREEHOLD |
HIMA
KOHLI,J |
|
|
9TH |
|
SUNIL
MITTAL VS.
COMMISSIONER OF CENTRAL EXCISE |
CENTRAL
EXCISE ACT, 1944 |
SANJIV
KHANNA,J R.V.EASWAR,J |
|
9TH |
ZILE
SINGH & ANR VS. STATE |
INDIAN
PENAL CODE |
S.
RAVINDRA BHAT,J S.P.
GARG,J |
|
|
9TH |
|
SHRI
RAMESH CHAND VS. SURESH CHAND &
ANR |
TRANSFER
OF PROPERTY ACT |
VALMIKI
J.MEHTA,J |
|
9TH |
|
S &
G COMPANY & ORS VS. INDICA TRADES
PVT LTD |
CODE OF
CIVIL PROCEDURE, 1908 |
VALMIKI
J.MEHTA,J |
|
9TH |
|
GIRISH
KUMAR
VS. UOI |
SERVICE
MATTER |
BADAR DURREZ AHMED,J V.K.
JAIN,J |
|
9TH |
Crl.
MC No.867/2012 & Crl.MAs 3032-33/2012 |
PAAM
PHARMACEUTICALS ( COMPANY
LTD. |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
10TH |
|
COURT
ON ITS OWN MOTION VS. STATE |
INDIAN
PENAL CODE |
MUKTA
GUPTA J |
|
10TH |
|
COURT
ON ITS OWN MOTION VS. STATE |
INDIAN
PENAL CODE |
MUKTA
GUPTA J |
|
10TH |
DUNLOP
INDIA LTD VS. BANK OF |
PUBLIC
PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) ACT, 1971 |
SUNIL
GAUR J |
|
|
10TH |
|
EJAJ @
RAJU VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
10TH |
|
SATYA
PRAKASH VS. GHASI RAM GOEL |
LAND
ACQUISITION ACT, 1894 |
SUNIL
GAUR J |
|
10TH |
|
SUMIT
TANDON VS. CBI |
PREVENTION
OF CORRUPTION ACT |
MUKTA
GUPTA J |
|
10TH |
AJAY
GUPTA VS. BSES RAJDHANI POWER LTD |
CODE OF
CRIMINAL PROCEDURE |
SURESH
KAIT,J |
|
|
10TH |
|
ALL ASSOCIATION
VS. UOI |
THE
EMBLEM AND NAMES (PREVENTION OF IMPROPER USE) ACT, 1950 |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
|
ANIL @
BILLOTA VS. STATE GOVT OF NCT OF |
CODE OF CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
10TH |
|
SH.
ASHWANI BHATIA VS. SH. SURESH RASTOGI
& ANR. |
CODE OF
CIVIL PROCEDURE, 1908 |
VALMIKI
J.MEHTA,J |
|
10TH |
|
BABY
ANJUM THR. HER NATURAL
GUARDIAN & ANR VS. THE CHIEF
EXECUTIVE OFFICER, BSES RAJDHANI
POWER LTD |
COMPENSATION MATTER |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
DR.
DEEPAK KEM VS. |
SERVICE
MATTER |
S.
RAVINDRA BHAT,J S.P.GARG,J |
|
|
10TH |
|
DTC VS.
RAN SINGH |
SERVICE
MATTER |
ACTING
CHIEF JUSTICE RAJIV SAHAI
ENDLAW |
|
10TH |
|
DURGA
BUILDERS P.LTD VS. MOTOR AND GENERAL
FINANCE LTD. AND ANR |
SUIT
FOR RECOVERY |
S.
RAVINDRA BHAT,J S.P.
GARG,J |
|
10TH |
FARID
QURESHI VS. UOI |
PUBLIC PREMISES (EVICTION OF
UNAUTHORISED OCCUPANTS) ACT, 1971 |
SUNIL
GAUR,J |
|
|
10TH |
|
FARID
QURESHI vs. SATISH MATHUR |
EVICTION
PETITION |
SUNIL
GAUR,J |
|
10th |
|
MATLUM
AHMED & ANR. VS. GOVT OF NCT OF |
COMPENSATION
MATTER |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
|
ALLOTMENT
OF AN ALTERNATE ACCOMMODATION |
HIMA
KOHLI,J |
|
|
10TH |
|
SH.
OMKAR NATH BHAT VS. UOI |
COMPENSATION
MATTER |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
|
SHIV
KUMAR VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT,J |
|
10TH |
|
RAJ
SINGH VS. KENDRIYA VIDYALAYA SANGATHAN AND ORS |
SERVICE
MATTER |
BADAR
DURREZ AHMED,J V.K.JAIN,J |
|
10TH |
|
RAKESH
& ANR. VS. GOVT OF NCT OF |
COMPENSATION
MATTER |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
|
SATTAR
SHEIKH & ANR VS. MUNICIPAL
CORPORATION OF DELHI & ANR. |
COMPENSATION
MATTER |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
|
SUBHASH
VS. STATE |
INDIAN
PENAL CODE |
MUKTA
GUPTA,J |
|
10TH |
|
TARA
CHANDRA SHARMAVS MUNICIPAL CORPORATION OF DELHI & ANR |
DELHI
MUNICIPAL CORPORATION ACT, 1957 |
RAJIV
SAHAI ENDLAW,J |
|
10TH |
UJAGAR
SINGH VS. MCD |
SANCTION
OF BUILDING PLAN |
HIMA
KOHLI,J |
|
|
10TH |
I.A. No.7642/2011
in CS(OS) 2002/2010 |
MANJEET
SINGH
VS. HARBANS SINGH &
ORS |
SUIT FOR
DISSOLUTION OF PARTNERSHIP |
MANMOHAN
SINGH,J |
|
10TH |
I.A.
No.5509/2011 in Counter Claim No.41/2009 in |
SKYHAWK
EDUCATIONAL AND WELFARE SOCIETY (REGD.)
& ANR VS. DIRECTORATE OF EDUCATION & ORS |
CODE OF
CIVIL PROCEUDRE |
MANMOHAN
SINGH,J |
|
10TH |
SUGANDHA
SETHI VS. SUDHIR PURI AND ANOTHER |
SUIT
FOR PARTITION |
MANMOHAN
SINGH,J |
|
|
10TH |
|
SH.
SURESH KUMAR GOLA VS. PUJA COOPERATIVE
GHS LTD |
ARBITRATION
AND CONCILIATION ACT, 1996 |
MANMOHAN
SINGH,J |
|
10TH |
Review Petition
No.215/2012 in W.P.(C) 3148/2011 |
|
ALLOTMENT OF AN ALTERNATE ACCOMMODATION |
HIMA KOHLI,J |
|
11TH |
AMOL
TANAJI PATIL VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
|
11TH |
|
DEC INFOSYSTEMS
PVT LTD VS. HCL INFOSYSTEMS LTD |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA J |
|
11TH |
|
DR.ANUP
KUMAR SRIVASTAVA VS. STATE |
PREVENTION
OF CORRUPTION ACT |
M.L.
MEHTA J |
|
11TH |
|
DR.CHITRA
BHATNAGAR VS. STATE |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA J |
|
11TH |
|
H.D.
GUMBER VS.
ASHOK SACHDEVA |
NEGOTIABLE
INSTRUMENTS ACT |
M.L.
MEHTA J |
|
11TH |
KANSHI
RAM BANSAL VS. SUMAN MALHOTRA
|
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA J |
|
|
11TH |
|
|
CODE OF
CRIMINAL PROCEDURE |
SURESH
KAIT, J |
|
11TH |
MANTEC
CONSULTANT PVT. LTD VS. STATE |
MINIMUM
WAGES ACT |
MUKTA
GUPTA J |
|
|
11TH |
SANJAY
AGGARWAL VS. G.S. TAYAL |
NEGOTIABLE
INSTRUMENTS ACT |
M.L.
MEHTA, J |
|
|
11TH |
VIJAY
BAJAJ VS.
STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
|
11TH |
|
C.K.JAFFER
SHARIEF VS. STATE |
CODE OF CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
11TH |
|
EX.L.NK
VED PRAKASH VS. UOI |
DISMISSED IN DEFALUT |
ANIL
KUMAR,J SUDERSHAN
KUMAR MISRA,J |
|
11th |
L |
CODE OF
CRIMINAL PROCEDURE |
SURESH
KAIT,J |
|
|
11th |
LPA
248/2012, C.M. APPL. 5837/2012 &
5838/2012 |
LOVELY
SHOES vs. INDIAN TOURISM DEVELOPMENT
CORPORATION |
THE
PUBLIC PREMISES (EVICTION OF UNAUTHORIZED OCCUPANTS), ACT, 1971 |
S.
RAVINDRA BHAT,J S.P.
GARG,J |
|
11th |
MADAN
MOHAN SHARMA vs. STATE |
INDIAN
PENAL CODE |
MUKTA
GUPTA,J |
|
|
11th |
|
MOHD
SULEMAN & ORS vs. BOARD
& ORS |
ALLOTMENT
OF ALTERNATE SHOP |
ACTING
CHIEF JUSTICE RAJIV
SAHAI ENDLAW,J |
|
11th |
NAIB
SUBEDAR R.M.BANDYOPADHYAY VS. UOI |
SERVICE
MATTER |
ANIL
KUMAR,J SUDERSHAN
KUMAR MISRA,J |
|
|
11TH |
|
R K
CHANDOLIA VS. CBI |
INDIAN
PENAL CODE |
M.L.
MEHTA,J |
|
11TH |
SONU
VS. STATE NCT OF |
INDIAN
PENAL CODE |
M.L.
MEHTA,J |
|
|
11TH |
|
STATE, GOVERNMENT
OF |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
11TH |
|
SUKHAI
THAKUR VS.
UOI |
SSS
PENSION SCHEME, 1980 |
SURESH
KAIT,J |
|
13TH |
|
BHAGWAN
SINGH VS.
GOVT. OF NCT OF |
|
SUNIL
GAUR J |
|
13TH |
|
R.K.MADAAN VS STATE |
INDIAN
PENAL CODE |
M.L.
MEHTA J |
|
13TH |
RAMJIYAWAN
VERMA VS. THE
NARCOTICS CONTROL BUREAU
|
NDPS
ACT |
MUKTA
GUPTA J |
|
|
13TH |
|
SANJEEV
GUPTA VS. STATE |
INDIAN
PENAL CODE |
MUKTA
GUPTA J |
|
13TH |
VIRENDER
SINGH VS. STATE |
INDIAN
PENAL CODE |
S.
RAVINDRA BHAT J , S.P.
GARG J |
|
|
13TH |
ARAVALI
INTERNATIONAL VS. JAMMU AND KASHMIR
BANK LTD. & ORS |
SUIT FOR RECOVERY |
REVA
KHETRAPAL,J |
|
|
13th |
|
KALINGA
POWER CORPORATION LTD. VS.UOI |
COAL
MINES (NATIONALIZATION) ACT, 1973 |
RAJIV
SAHAI ENDLAW,J |
|
13th |
|
SH.
MASSOD AHMED KHAN & ORS. Vs.
HAMDARD DAWAKHANA (WAKF)/ HAMDARD (WAKF) LABORATORIES & ORS |
INDUSTRIAL
DISPUTES ACT, 1947 |
RAJIV
SAHAI ENDLAW,J |
|
13TH |
PANKAJ
@ JAGGI @ DIMPLE VS. STATE |
INDIAN PENAL CODE |
MUKTA
GUPTA,J |
|
|
13TH |
|
SAMIR
KOHLI & ORS VS. UOI |
|
S.
RAVINDRA BHAT,J S.P.
GARG,J |
|
13TH |
I.A. No. 18464/2011 in CS (OS)
No.1421/2005 |
ASTRAZENECA
UK LTD VS. ORCHID CHEMICALS &
PHARMACEUTICALS LTD |
CODE OF
CIVIL PROCEDURE |
MANMOHAN
SINGH,J |
|
13TH |
I.A.
No.15982/2010 In C.S. (OS) No.1874/2009 |
SMT.
GURCHARAN GREWAL & ANR VS. DR. (MRS.) ADARSH BAJAJ & ANR |
SUIT
FOR RECOVERY OF POSSESSION |
MANMOHAN
SINGH,J |
|
13TH |
I.A.
No.8381/2009 in CS (OS) No.203/2009 |
UTAIR
AVIATION VS. JAGSON AIRLINES LIMITED & ANOTHER |
CODE OF
CIVIL PROCEDURE |
MANMOHAN
SINGH,J |
|
13TH |
J.L.
GUGNANI VS. KAMLENDER SINH |
CODE OF
CIVIL PROCEDURE |
MANMOHAN
SINGH,J |
|
|
13TH |
I.A.
No.13000/2010 in CS(OS) No.1656/2009 |
UNIMERS
INDIA LIMITED VS. THE IFCI LIMITED
& ORS |
CODE OF
CIVIL PROCEDURE, 1908 |
MANMOHAN
SINGH,J |
|
13TH |
W.P.(C)
No. 2042/2012 & CM No. 4432/2012
(stay) |
UOI VS.
R.K. SHARMA |
SERVICE
MATTER |
BADAR DURREZ AHMED,J V.K.JAIN,J |
|
13TH |
W.P.(C) 16210/2004
and 1773/2005 |
MCD VS. INDERMEET KAUR KOCHHAR |
DMC ACT |
HIMA KOHLI,J |
|
16TH |
|
JAMEEL VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
16th |
|
KASHIBATLA
RAMAKRISHNA VS. CBI |
INDIAN
PENAL CODE |
SURESH
KAIT,J |
|
16TH |
FAO (OS) 98/2011
& CM No. 3795/2011 |
CHUCKLES
KOHLI & ORS. VS. SHRI RAVINDER
SINGH |
CODE OF
CIVIL PROCEDURE, 1908 |
SANJAY
KISHAN KAUL,J RAJIV
SHAKDHER,J |
|
16TH |
|
GOPAL
KRISHAN VS. STATE OF DELHI &
ORS |
INDIAN
SUCCESSION ACT,1925 |
A.K.
PATHAK,J |
|
16TH |
|
SUNIL
KUMAR VS. PINKI AND ANR. |
CODE OF
CRIMINAL PROCEDURE |
SANJAY
KISHAN KAUL,J RAJIV
SHAKDHER,J |
|
17TH |
|
ATUL
KUMAR RAI VS. M/S KOSHIKA TELECOM LIMITED |
THE
RECOVERY OF DEBTS DUE TO BANKS AND FINANCIAL
INSTITUTIONS ACT, 1993 |
SANJAY
KISHAN KAUL J, RAJIV
SHAKDHER J |
|
17TH |
KAVITA
DASS VS. NCT OF |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
|
17TH |
|
MEHBOOB
ALI VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT, J |
|
17TH |
|
SANJIV
KUMAR VS. CBI |
INDIAN
PENAL CODE |
MUKTA
GUPTA J |
|
17TH |
SHOUKAT
RAI MALHOTRA VS. DELLATORA ENTERPRISES LTD |
INDIAN
PENAL CODE |
MUKTA
GUPTA J |
|
|
17TH |
|
BIJENDER
SINGH & ANR VS. GOVT. OF NCT & ANR |
SERVICE
MATTER |
BADAR
DURREZ AHMED,J V.K.JAIN,J |
|
17th |
KIRAN
JEET KAUR VS. ESIC |
SERVICE
MATTER |
SURESH
KAIT,J |
|
|
17th |
NIRANJAN
PATEL VS. UOI |
EXTRADITION
ACT, 1962 |
MUKTA
GUPTA,J |
|
|
17TH |
|
X MINOR
THR. FATHER NATURAL GUARDIAN VS. STATE |
INDIAN
PENAL CODE |
MUKTA
GUPTA,J |
|
17TH |
|
SERVICE
MATTER |
ANIL
KUMAR ,J SUDERSHAN
KUMAR MISRA,J |
|
|
17TH |
W.P.(C) No.2211/2012 &
CM No.4782/2012 |
PARMINDER
BHADANA VS. STAFF SELECTION COMMISSION |
SERVICE
MATTER |
ANIL
KUMAR ,J SUDERSHAN
KUMAR MISRA,J |
|
18th |
|
BABY AMNA SHUJA (MINOR)
THROUGH FATHER/NATURAL GUARDIAN Vs. |
ADMISSION
MATTER |
HIMA KOHLI,J |
|
18TH |
|
THE COMMISSIONER
OF INCOME TAX-II VS. JINDAL DYECHEM INDUSTRIES PVT
LTD |
INCOME
TAX ACT |
BADAR DURREZ AHMED,J V.K. JAIN,J |
|
19TH |
SUSHILA VD. DDA |
ALLOTMENT
OF AN ALTERNATIVE PERMANENT PLOT |
HIMA KOHLI,J |
|
|
20th |
RC.REV. 167/2012 &
CM No.6962-63/2012 |
ABDUL
REHMAN vs.. JEEVAN
LAL |
|
INDERMEET
KAUR,,J |
|
20th |
|
CA RAJ PAUL CHAUHAN vs. ELECTION COMMISSION OF |
ISSUANCE OF MANDAMUS |
ACTING CHIEF JUSTICE AJIV SAHAI ENDLAW,J |
|
20TH |
W.P.(C) 9036/2011 &
C.M. No.20335/2011 |
DIN
BANDHU DASS VS. MCD |
RETURN
OF ARTICLES BY MCD |
HIMA KOHLI,J |
|
20TH |
LPA No.561 of 2010, LPA
No.562 of 2010, LPA No.563 of 2010 & LPA No.564 of 2010 |
DR
SNEHLATA C GUPTE VS.
UOI |
PATENTS ACT |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
20TH |
|
DELHI
TRANSPORT CORPORATION VS. NAND KISHORE |
SERVICE
MATTER |
A.K.
SIKRI,J RAJIV
SAHAI ENDLAW,J |
|
20TH |
CM(M)
439/2012 & CM Nos. 6920-21/2012 |
DURGA
PRASAD JAIN VS. THE NEW RAJDHANI CHBS
LTD |
SUMMONING OF WITNESSES |
INDERMEET
KAUR,J |
|
20TH |
|
H.C. (RETIRED) SIYA RAM SINGH BHADORIA VS. UOI |
SERVICE MATTER |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW |
|
20TH |
HOT ‘N’ CHILLZ VS. DELHI METRO RAIL CORPORATION |
DMRC POLICY |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
|
20TH |
|
KASTURI
RAM INTERNATIONAL SCHOOL
AND ANR
VS. DIRECTORATE OF EDUCATION |
SERVICE
MATTER |
SURESH
KAIT,J |
|
20TH |
MANOJ
SHARMA VS. ANIL AGGARWAL |
NEGOTIABLE
INSTRUMENTS ACT |
M.L.
MEHTA,J |
|
|
20TH |
C.R.P. 49/2012 & CM No.
7051-53/2012 |
NASREEN VS . HARI KISHAN & ORS |
CODE OF
CIVIL PROCEDURE |
INDERMEET
KAUR,J |
|
20TH |
|
|
SERVICE
MATTER |
ACTING
CHIEF JUSTICE RAJIV
SAHAI ENDLAW,J |
|
20TH |
|
NIVEDITA SHARMA VS. MINISTRY OF CORPORATE AFFAIRS & ORS |
COMPANIES ACT |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
20TH |
|
R.K. JAIN
VS.UOI |
RIGHT TO INFORMATION ACT, 2005 |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
20TH |
RC.REV. 168/2012 CM No.7007-08/2012 |
RAJEEV KAUSHIK VS. AGYAWATI |
|
INDERMEET
KAUR,J |
|
20TH |
|
SHRI
MASHKOOR AHMED VS. UOI |
SERVICE MATTER |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
20TH |
|
SHYAM SINGH YADAV
VS. NATIONAL
RIFLE ASSOCIATION OF INDIA & ANR. |
SERVICE MATTER |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
20TH |
|
SOMNATH MANOCHA VS. |
SECURITIZATION AND RECONSTRUCTION OF FINANCIAL
ASSETS AND ENFORCEMENT OF SECURITY ACT, 2002 |
ACTING CHIEF JUSTICE RAJIV SAHAI ENDLAW,J |
|
20TH |
|
THE MANAGEMENT OF KERALA HOUSE VS. SANJAY KUMAR & ANR. |
SERVICE
MATTER |
A.K.
SIKRI,J RAJIV
SAHAI ENDLAW,J |
|
23rd |
CM(M) 723/2009 & CM
No.10368/2009 |
DARSHAN
SINGH & ORS VS. UOI |
LAND
ACQUISITION ACT |
INDERMEET
KAUR,J |
|
23RD |
|
DIRECTOR
OF INCOME TAX VS. GUY CARPENTER &
CO. LTD |
INCOME
TAX ACT |
BADAR DURREZ AHMED,J V.K. JAIN,J |
|
23RD |
|
NAVEEN
CHANDRA JHA
VS. THE CHIEF SECRETARY, GOVT.
OF NCT AND ORS |
SERVICE
MATTER |
SURESH
KAIT,J |
|
23RD |
CM(M)
462/2012 & CM No.7154/2012 |
RAJHANS REALTORS PVT LTD VS.
RAJINDER GOYAL AND ORS
|
CODE OF
CIVIL PROCEDURE |
INDERMEET
KAUR,J |
|
23RD |
RC.REV. 169/2012 &
CM Nos.7155-56/2012 |
SANT LAL VS.
RAJINDER KUMAR |
|
INDERMEET
KAUR,J |
|
23RD |
CM(M) 470/2012 & CM
Nos.7244-45/2012 |
SEEMA ANAND VS. PREM KUMAR |
CODE OF
CIVIL PROCEDURE |
INDERMEET
KAUR,J |
|
24TH |
|
EX.CONST.PRAVEEN
KUMAR VS. UOI |
SERVICE
MATTER |
ANIL
KUMAR,J SUDERSHAN
KUMAR MISRA,J |
|
24TH |
W.P.(C) No.2403/2012 &
CM No.5170/2012 |
GAJ PAL SINGH VS. UOI |
DISMISSED
AS WITHDRAWN |
ANIL
KUMAR ,J SUDERSHAN
KUMAR MISRA,J |
|
24TH |
RC.REV.
18/2012 & CM No.806/2012 |
RAJBIR SHARMA & ORS VS. SUDHIR SARAN BHATNAGAR |
SERVICE
MATTER |
INDERMEET
KAUR,J |
|
24TH |
|
SEP ROHTASH SINGH VS. UOI |
SERVICE
MATTER |
ANIL
KUMAR,J SUDERSHAN KUMAR MISRA,J |
|
25TH |
EX.P.
180/2011 & EA No. 197/2012 |
DR.
KAVITA CHAUDHRI
VS. EVENEET SINGH & ANR |
CODE OF
CIVIL PROCEDURE |
KAILASH
GAMBHIR,J |
|
25TH |
CM(M) 489/2012
& CM Nos.7442-43/2012 |
GS
BHATIA & ANR
VS. TARAN JEET KAUR |
SUIT
FOR SPECIFIC PERFORMANCE |
INDERMEET
KAUR,J |
|
25TH |
|
KAILASH
JUNEJA VS. PREETI
JUNEJA |
|
VEENA
BIRBAL,J |
|
25TH |
RC.REV.
53/2010 & C.M. 4467/2010 |
MADHUSUDAN
JAGOTA & ANR VS. SURENDER KUMAR MAKKAR & ANR |
|
INDERMEET
KAUR,J |
|
25TH |
CM(M)
495/2012 & CM Nos.7475/2012 |
PRADEEP
KUMAR SAXENA
VS. PRASHANT VIHAR |
CODE OF
CIVIL PROCEDURE |
INDERMEET
KAUR ,J |
|
25TH |
|
RELIANCE INFRATEL LTD VS. BAL KISHAN GUPTA |
SUIT
FOR POSSESSION |
INDERMEET
KAUR,J |
|
25TH |
|
S.HARBANT SINGH SAHNI AND ANR VS. SMT.VINOD SIKARI |
|
INDERMEET
KAUR,J |
|
26th |
|
BSNL
AND ANR vs. RAJ
KUMAR AND ANR |
SERVICE
MATTER |
BADAR DURREZ AHMED,J V.K. JAIN,J |
|
26TH |
|
PRITHI
PAL SINGH & ORS. VS. STATE OF |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
27TH |
GYAN
PRAKASH GUPTA & ORS VS.
GOVT. OF NCT OF DELHI & ORS |
SOCIETIES
ACT |
HIMA KOHLI,J |
|
|
27TH |
|
KAJAL
SENGUPTA VS. AHLCON READY MIX CONCRETE, DIVISION
OF AHLUWALIA CONTRACT ( |
NEGOTIABLE
INSTRUMENTS ACT |
M.L.
MEHTA,J |
|
27TH |
NITIN
GUPTA VS. RUCHIKA GUPTA |
DOMESTIC
VIOLENCE ACT, 2005 |
M.L.
MEHTA,J |
|
|
27TH |
NOOR
SALIM RANA VS.
STATE |
INDIAN
PENAL CODE |
M.L.
MEHTA,J |
|
|
27TH |
|
PRADEEP
PANT & ANR
VS. GOVT OF NCT |
HINDU MARRIAGE
ACT, 1955 |
VEENA
BIRBAL,J |
|
27TH |
Crl.
M.C. 1437/2012 & Crl. M.As
5110-5111/2012 |
RAJEEV BAKSHI VS. STATE
OF |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
27TH |
|
SACHIN @ AJAY KUMAR VS. STATE |
CODE OF
CRIMINAL PROCEDURE |
M.L.
MEHTA,J |
|
27TH |
SANDEEP DIXIT VS. STATE |
INDIAN
PENAL CODE |
M.L.
MEHTA,J |
|
|
30TH |
|
EX.
CONSTABLE RAKESH KUMAR VS. UOI |
SERVICE
MATTER |
ANIL
KUMAR ,J SUDERSHAN
KUMAR MISRA,J |
|
30TH |
MOHD. SHAKEEL VS. STATE |
` INDIAN PENAL CODE, 1860 |
SURESH
KAIT ,J |
|
|
30TH |
SUB INSP.SH.SURAJ
BHAN VS. UOI |
DISMISSED
AS WITHDRAWN |
ANIL
KUMAR,J SUDERSHAN KUMAR MISRA,J |
|
|
30TH |
SUSHIL @
MONU
VS. STATE |
INDIAN
PENAL CODE |
SURESH
KAIT,J |