JUDGEMENTS FOR THE MONTH OF February, 2007

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
1^ST	W.P.(C) 2941/2005	VISHWA VIBHUTI VS. UOI	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
1^ST	CRL. APPL NO. 188/1996	STATE VS. MADAN GUPTA	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA,J
1^ST	OMP NO. 4/2007	SUBHASH CHANDER CHACHRA VS. ASHWANI KUMAR CHACHRA	ARBITRATION AND CONCILIATION ACT	VIPIN SANGHI, J
1^st	WP(C) NO.11615/2006	BHUPINDER SINGH VS.	DELHI COMMISSION FOR WOMEN	BADAR DURREZ AHMED J
2^ND	CRL APPL NO.505/ 2002	CHET RAM VS. STATE	INDIAN PENAL CODE	R.S.SODHI, J P.K.BHASIN, J
2^ND	CRL APP NO.314/ 2002	DAYA CHAND VS. STATE	INDIAN PENAL CODE	R.S.SODHI, J P.K.BHASIN, J
2^ND	F.A.O. NO. 274/1995	DTC VS. SATWARI DEVI	MACT	V.B. GUPTA, J
2^ND	FAO NO. 491/2002	SHIPRA CHATTERJEE VS. SIDHARTH CHATTERJEE	LIMITATION	B.N.CHATURVEDI, J
2^ND	W.P.(C) NO. 7539/2000	SHRI A.CHAUDHARY VS. UNION OF INDIA	SERVICE MATTER	MANMOHAN SARIN J, VIPIN SANGHI J
2^ND	W.P.(C) 1513/1992	BOMBAY HIMACHAL ROAD COURIER VS. MCD	CODE OF CIVIL PROCEDURE	DR. S. MURALIDHAR, J
2^ND	W.P.(C) 857/2007	EXECUTIVE ENGINEER VS. NARAYAN	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
2^ND	W.P.(C) NO.475/2000	PRATIMA SETH VS. MANAGEMENT OF M/S ANSAL PROPERTIES	SERVICE MATTER	HIMA KOHLI, J
2^ND	CRL.M.C. 1829-36/2005	R.T. PAPER BOARD LTD VS. CENTRAL EXCISE	CRIMINAL PROCEDURE CODE	S.RAVINDRA BHAT,J
2^ND	W.P. (C) 9403/2004	S.K. TANDON VS. DDA	ALLOTMENT (DDA)	DR. S. MURALIDHAR, J
5^TH	F.A.O. NO. 329/1996	THE NEW INDIA INSURANCE CO. VS. VEENA DEVE ETC.	INSURANCE CLAIM	V.B. GUPTA, J
5^TH	WP(C) NO.16139/2004	SBI VS. G D SHARMA	AWARD	SHIV NARAYAN DHINGRA, J
5^TH	CRL.REV. PET NO.49/2007	CBI VS. SURESH NANDA	PREVENTION OF CORRUPTION ACT, 1988	S.RAVINDRA BHAT,J
5^TH	W P (C) NO.1317/1991	DCM LTD VS. RAM SWAROOP	SERVICE MATTER	HIMA KOHLI, J
5^TH	W.P.(C) 18001/2004	M.VENKATARAMAN VS. UOI	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
5^TH	BAIL APPLN. NO. 4009/2006	THOUNAOJAM SHYAMKUMAR SINGH VS. STATE	BAIL MATTER	S.RAVINDRA BHAT,J
5^TH	W.P.(C) 3329/2004	UNION OF INDIA VS. BALJIT SINGH RANA	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
6^TH	WP(C) NO. 1043/2004	DELHI TRANSPORT CORPORATION VS.MAHESH CHAND	SERVICE MATTER	SHIV NARAYAN DHINGRA J
6^TH	W P (C) NO. 15002/2006	HIRDAYAPAL SINGH VS. DDA	DDA (ALLOTMENT)	DR. S. MURALIDHAR, J
6^TH	FAO NO. 96/1997	MRS.JASBIR KAUR VS. RAKESH KUMAR	COMPENSATION MATTER	V.B. GUPTA, J
6^TH	W.P. (CIVIL) NO. 12038-47/2006	MARBLE POINT VS. DDA	DDA (ALLOTMENT)	DR. S. MURALIDHAR, J.
6^TH	17595/2006	PRAKASH KUMAR SAINI VS. M.C.D	SERVICE MATTER	DR. S. MURALIDHAR, J
6^TH	W.P. (C) 17945/2004	RAMKRISHAN SHASTRI VS. DDA	ACQUISITION ANDALLOTMENT	DR. S. MURALIDHAR, J
6^TH	CRL.M.C. 709/2005	SAHANSAR PAL VS . STATE	INDIAN PENAL CODE	S.RAVINDRA BHAT,J
6^TH	W.P.(C) 19170-71/2004	THE COMMISSIONER OF SALES TAX VS. CHAMAN LAL	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
7^TH	WP(C) NO.19046/2006	MAHAVIR SINGH VS. DTC	SERVICE MATTER	SHIV NARAYAN DHINGRA J
7^TH	CRL. APP NO. 242/1999	DEEPAK KAPOOR VS. STATE	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA J
7^TH	WP(C) NO. 4501/04	DIAMOND TOYS CO.(P) LTD VS. TOOFANI RAM	SERVICE MATTER	SHIV NARAYAN DHINGRA J
7^TH	FAO NO. 52/ 1996	SHIV RAJ SINGH VS. GURMEL SINGH	COMPENSATION MATTER	V.B. GUPTA, J
7^TH	CRL.A. NO. 112/1998	STATE VS. KHEM RAJ	PFA ACT	SHIV NARAYAN DHINGRA,J.
7^TH	WP(C) NO.698/2005	ARIF ALI KHAN VS. STATE	SERVICE MATTER	KAILASH GAMBHIR, J
7^TH	WP(C) NO. 3432/2000	HARYANA STATE VS. PRESIDING OFFICER	SERVICE MATTER	KAILASH GAMBHIR, J
8^TH	FAO NO. 242/1997	BRIJ MOHAN VS. SUNIL KUMAR GUPTA	COMPENSATION MATTER	V.B. GUPTA, J
8^TH	FAO NO. 28 OF 1997	SURAJ PRAKASH VS. KIRAN KUMAR	COMPENSATION MATTER	V.B. GUPTA, J
8^TH	W P (C) NO.5989/1999	BHOPAL VS. PO	SERVICE MATTER	HIMA KOHLI, J
8^TH	W.P.(C) 1308/1989	DHANWANTI DEVI VS. SECY.ALTERNATE	LAND ACQUISITION ACT, 1894	DR. S. MURALIDHAR, J
8^TH	W P (C) NO.16003/2006	DHARAM PRAKASH VS. UOI	ARBITRATION MATTER	CHIEF JUSTICE, SANJIV KHANNA J
8^TH	W.P.(C) 14690/2005	DR. B. N. MITTAL VS. UOI	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
8^TH	WP(C) NO.2772/1999	RAMJAS COLLEGE VS. PRESIDING OFFICER	SERVICE MATTER	SHIV NARAYAN DHINGRA
8^TH	W.P.(C) 480/2007	SATISH KUMAR VS. MCD	LICENSE FOR OPERATING KIOSK	DR. S. MURALIDHAR, J
8^TH	W.P.(C) 2406/2004	SMITA INDUSTRIES VS. DDA	CANCELLATION OF SUB LEASE (DDA	DR. S. MURALIDHAR, J
8^TH	WP(C) NO.15670/2004	SYNDICATE BANK VS.KISHAN LAL	SERVICE MATTER	SHIV NARAYAN DHINGRA
9^TH	WP (C) 22880/2005	AVANIJA SUNDARAMURTI VS.UNIVERSITY OF DELHI	ADMISSION MATTER	BADAR DURREZ AHMED, J
9^TH	C.C.P. NO.69/2004	COURT ON ITS OWN MOTION VS. KANWALJIT S SAREEN	CONTEMPT	MANMOHAN SARIN, J
9^TH	FAO 833/2003	INDIAN OIL CORPORATION LTD VS. UNION OF INDIA	CODE OF CIVIL PROCEDURE	J.M. MALIK, J
9^TH	WRIT PETITION (C) NOS.670, 671 & 672/2007	PRUDENTIAL SPINNERS VS. THE EMPLOYEES P.F.APPELLATE TRIBUNAL	PROVIDENT FUND MATTER	HIMA KOHLI, J.
12^TH	FAO NO. 205 OF 1997	HARISH CHAND VS. BACHCHI SINGH NEGI	COMPENSATION MATTER	V.B. GUPTA, J
12^TH	WP (C) NO.14032/2006	RENU VASHIST VS. UOI	RESERVATION	BADAR DURREZ AHMED, J
12^TH	FAO NO. 377/1997	SUBHASH CHAND VS. RULDA SINGH	COMPENSATION MATTER	V.B. GUPTA, J
12^TH	FAO NO. 335/2002	UNION OF INDIA VS. RAM ASHRA SHARMA	COMPENSATION	J.M. MALIK, J
12^TH	W.P.(C) 8045/2002	UOI VS. KHAIRATI LAL	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
13^TH	FAO(OS) NO.327/2005	ANUJ TRADING CO VS. ELECTROLUX KELVINATOR LTD	CODE OF CIVIL PROCEDURE	CHIEF JUSTICE, SANJIV KHANNA J
13^TH	ITA NO. 86/2006	COMMISSIONER OF INCOME TAX VS. KULWANT RAI	INCOME TAXMATTER	V.B. GUPTA, J
13^TH	CRL.M.C.465/2007	JITENDER RANA VS. STATE	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA,J
13^TH	WRIT PETITION (C) NO.2404/1992	KRISHAN KUMAR VS. MANAGEMENT OF DELHI PUBLIC SCHOOL	SERVICE MATTER	HIMA KOHLI, J.
13^TH	LPA NO.1713/2006	KUSUM JUGRAN VS. UOI	SERVICE MATTER	CHIEF JUSTICE, SANJIV KHANNA J
13^TH	W.P. (C) NO. 17356-58/2006	RAM BHAWAN VS. N.D.M.C.	SERVICE MATTER	REKHA SHARMA, J
13^TH	CRL.APPL NO.124/1994	STATE VS. NARESH CHAND	PRESCRIBED STANDARD	SHIV NARAYAN DHINGRA,J
13^TH	W.P. (C) NO. 34/1998	ZAMEER AHMED VS. THE APPELLATE AUTHORITY	SERVICE MATTER	HIMA KOHLI, J.
14^TH	CONT.CAS(C) 43/2006	BHOOP SINGH VS. SEES PAL	SERVICE MATTER	S.MURALIDHAR, J.
14^TH	CRL.M.C. 938/2005	BIHARIJ MFG. CO. P. LTD VS. BIHARIJ MFG. CO. P. LTD	CODE OF CIVIL PROCEDURE	S.RAVINDRA BHAT J
15^TH	WP(C) NO.2761/2004	MUNICIPAL CORPORATION OF DELHI VS. DHAN SINGH	SERVICE MATTER	SHIV NARAYAN DHINGRA,J
15^TH	W.P.(C)14164/2006	SCHNEIDER ELECTRIC INDIA VS. GOVERNMENT OF NCT	SUIT FOR RECOVERY	VIKRAMAJIT SEN J, J.P. SINGH J
15^TH	W P (C) NO. 18386/ 2006	SH.BISHAMBER SINGH VS. DTC	SERVICE MATTER	HIMA KOHLI, J
15^TH	OMP NO. 27 OF 2007	TRIAD INDIA VS. TRIBAL COOPERATIVE MARKETING	ARBITRATION MATTER	SANJAY KISHAN KAUL, J
15^TH	W.P.(C) 8201/2006	UOI VS. RATTAN SINGH	SERVICE MATTER	MUKUL MUDGAL J, ARUNA SURESH J
19^TH	WP(C) NO. 17300/2006	K. RAJABANSI DEVI VS. UOI	TENDER	MUKUL MUDGAL,J ARUNA SURESH,J
19^TH	CS (OS) NO.2110 OF 1998	MRS. BHAWNA SETH VS. DLF UNIVERSAL LIMITED	SPECIFIC PERFORMANCE	SANJAY KISHAN KAUL, J
19^TH	DEATH SENTENCE REF NO. 3/2003	STATE VS. SUSHIL SHARMA	INDIAN PENAL CODE	R.S.SODHI J, P.K.BHASIN J
20^TH	FAO 595/2001	MURLIDHARAN VS. SUMANGLA	HINDU MARRIAGE ACT	S.MURALIDHAR, J
20^TH	W.P.(C).NO.9327/2006	NAWAB CONSULTANTS VS. GOVT. OF NCT	CONTRACT	ANIL KUMAR, J.
20^TH	W.P.(C) NO.7223/2004	RAJESH KUMAR VS. UOI	INDIAN PENAL CODE	MUKUL MUDGAL J, ARUNA SURESH J
20^TH	FAO NO. 93/2002	SHEO NATH SINGH VS. SUJATA	HINDU MARRIAGE ACT	DR. S. MURALIDHAR, J
20^TH	RSA NO.14/2007	THE MUNICIPAL CORPORATION OF DELHI VS. SHRI SUJAHUDDIN	ALLOTMENT (DDA)	J.M. MALIK, J
21^ST	CRL.A.NO. 581/2004	ABDUL GAFOOR VS. STATE OF DELHI	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA,J
21^ST	CRL.A-38 OF 1999	FATHER SHEPHERD VS. STATE OF NCT OF DELHI	SERVICE MATTER	SHIV NARAYAN DHINGRA J
21^ST	CRL.APPL NO.534/1998	RAJESH KUMAR VS. STATE	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA J
21^ST	WP(C) NO.17671-73/2004	SEWA INTERNATIONAL FASHIONS VS. EMPLOYEES' PROVIDENT FUND	EMPLOYEES PROVIDENT FUND ACT	SHIV NARAYAN DHINGRA J
21^ST	CRL.M.C.7108/2006	SMT. NEERA SINGH VS. STATE	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA J
22^ND	WP(C) NO.22746/2005	DR. HARSH WARDHAN VS. UOI	ALLOTMENT OF FLAT	BADAR DURREZ AHMED, J
23^RD	FAO NO.20/2007	REENA SADH VS. ANJANA ENTERPRISES	CODE OF CIVIL PROCEDURE	J.M. MALIK, J
23^RD	R.P. NO. 13012/2002	SUBHASH BEHARI LAL VS. UNION OF INDIA	ALLOTMENT OF FLATS	MANMOHAN SARIN, J
23^RD	CRL APPL NO.297/2000	TITU VS. STATE	INDIAN PENAL CODE	MADAN B. LOKUR J, ARUNA SURESH J
26^TH	CRL.A.NO.354/1999	BHAGWAN SINGH VS. STATE	INDIAN PENAL CODE	SHIV NARAYAN DHINGRA J
26^TH	CRL.A.NO.231/1992	HARISH CHANDER VS. STATE	INDIAN PENAL CODE	MANMOHAN SARIN J, S.L. BHAYANA J
26^TH	W.P.(C).NO.6254/2006	PRASHANT VATS VS. UNIVERSITY OF DELHI	EXAMINATION	ANIL KUMAR, J
26^TH	CRL.M.C.169/2005	T.R.V. ELECTRONICS VS. M.G.ELECTRONICS	NEGOTIABLE INSTRUMENTS ACT	S.RAVINDRA BHAT J
27^TH	W.P.(C) 17238/2006	SURESH KUMAR VS. LT. GOVERNOR	SERVICE MATTER	REKHA SHARMA, J