JUDGEMENTS FOR THE MONTH OF MARCH, 2008

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
3^RD	CM NO.2766/2005	ALISHA ENTERPRISES VS. TEJ PAL SINGH	INDUSTRIAL DISPUTES ACT	ANIL KUMAR, J.
3^RD	W.P.(C)1705/2008	AMITABA RAY VS. TOURISM FINANCE CORPORATION	RECOVERY MATTER	T.S. THAKUR,J ARUNA SURESH,J
3^RD	W.P.(CRL) 294/2008	DEEPAK AGNIHOTRI VS. THE COMMISSIONER OF POLICE	CODE OF CRIMINAL PROCEDURE	VIKRAMAJIT SEN,J P.K. BHASIN,J
3^RD	FAO NO.464/2007	GOVIND SARDA VS. SARTAJ HOTELS APARTMENTS	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J.
3^RD	OMP NO. 139/2007	INDER KUMAR CHAWLA VS. ASHWANI KHURANA	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA
3^RD	W.P(C) NO.1195/2008	INDER KUMAR VS. AIR FORCE SENIOR SECONDARY SCHOOL	SERVICE MATTER	ANIL KUMAR, J.
3^RD	CRL.REV.P.NO.861-62/2005	M.K.RAZDAN VS.THE STATE	CODE OF CIVIL PROCEDURE	V.B. GUPTA, J.
3^RD	FAO NO.169/2004	MITTAL HARDWARE STORE VS. GOVT. OF NCT OF DELHI	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J.
3^RD	FAO NO.219/2006	RAJ ROSHINI VS. SURINDER KUMAR	GUARDIANSHIP	PRADEEP NANDRAJOG, J
3^RD	LPA 91/2008	ROOPIN . VS. GOVT. OF N.C.T. OF DELHI	CODE OF CIVIL PROCEDURE	T.S. THAKUR,J ARUNA SURESH,J
3^RD	W.P(C) NO.10966/2005	UTI ASSET MANAGEMENT VS. THE PRESIDING OFFICER	SERVICE MATTER	ANIL KUMAR, J
3^RD	CRL.M.C.726/2008	LALIT BANSAL VS. THE STATE	CRIMINAL PROCEDURE CODE	SANJAY KISHAN KAUL, J
3^RD	FAO NO.577/2002	ROHTAS SINGH VS.JASWANT SINGH	WILL	PRADEEP NANDRAJOG, J.
3^RD	LPA 100/2008	BHAGWAN DASS VS. LALA RAM SARUP	SERVICE MATTER	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL,J
3^RD	IA 2056/08	L'OREAL VS. . SIMMI	TRADE MARK MATTER	SANJAY KISHAN KAUL, J.
3^RD	LPA 84/2008	VED VRAT SINGH VS. UOI	SERVICE MATTER	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL,J
3^RD	FAO(OS) 512/2007	VIJAY CABLES INDUSTRIES VS. THE NATIONAL SMALL INDUSTRIES	SUIT FOR RECOVERY	DR. MUKUNDAKAM SHARMA, CJ. REVA KHETRAPAL,J
3^RD	FAO(OS) 105/2008	ANURADHA JHA VS. SANTOSH SINGH	GUARDIANSHIP	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
3^RD	R.C. REV. NO. 11 OF 2007	JITENDER JHA VS. KIRAN SHARMA.	DELHI RENT CONTROL ACT	VIPIN SANGHI, J
3^RD	CS(OS) 482/2006	DALJEET SINGH ANAND VS. HARJINDER SINGH ANAND	PROPERTY DISPUTE	S. RAVINDRA BHAT,J
4^TH	OMP NO. 133/2008	BALDEV SINGH DHIMAN VS. SNC-LAVALIN EUROPE	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
4^TH	CRL. APPEAL NO. 176 OF 1997	C.P. VASHIST VS. ASHFAQ ....	CUSTOMS ACT, 1962	P.K.BHASIN, J:
4^TH	ITA NO. 636 OF 2007	DELHI MILK SCHEME VS. COMMISSIONER OF INCOME-TAX	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
4^TH	ITA NO.1466 OF 2006	DELHI MILK SCHEME VS. COMMISSIONER OF INCOME-TAX	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
4^TH	CS(OS) NO.1131 OF 2005	JYOTI SARUP MITTAL VS. DDA	CONTRACT	SHIV NARAYAN DHINGRA, J.
4^TH	CS(OS) NO.1133 OF 2005	JYOTI SARUP MITTAL VS. DDA	CONTRACT	SHIV NARAYAN DHINGRA, J.
4^TH	OMP NO. 196/2007	KANTA VASHIST VS. ASHWANI KHURANA	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA, J.
4^TH	CO.APP NO.46/2006	MAGMA LEASING LIMITED VS. HCL INFOSYSTEMS	COMPANIES ACT, 1956	DR. JUMUKUNDAKAM SHARMA,CJ REVA KHETRAPAL,J
4^TH	IA NO. 5911/2005	MARC ENTERPRISES VS. FIVE STAR ELECTRICALS	TRADE MARK MATTER	SHIV NARAYAN DHINGRA,J
4^TH	LPA NOS. 1897 AND 1835 OF 2006	RAVI KR. MATHUR VS. UOI	SERVICE MATTER	DR. JUMUKUNDAKAM SHARMA, CJ SANJIV KHANNA,J
4^TH	LPA NO. 286 OF 1996	SHARDA NATH VS. DDA	CODE OF CIVIL PROCEDURE	DR. JUMUKUNDAKAM SHARMA, CJ SANJIV KHANNA,J
4^TH	ITA 406/2007	COMMISSIONER OF INCOME TAX VS. ANSAL BUILDWELL	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
4^TH	WP(C) No.15838/2004	DTC VS. KRISHAN PAL	SERVICE MATTER	ANIL KUMAR,J
4^TH	CM No.714/2008	GOVT. OF NCT OF DELHI VS. BHARAT CHANDRA JENA	SERVICE MATTER	ANIL KUMAR, J.
4^TH	CM No.18066/2007	GOVT. OF NCT OF DELHI VS. OMBIR SINGH	SERVICE MATTER	ANIL KUMAR, J.
4^TH	CS(OS) No.1131 of 2005	JYOTI SARUP MITTAL VS. DDA	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA, J.
4^TH	I.A. No.1167/2007	V.K. SAYAL VS. BHARAT HEAVY ELECTRICAL	CODE OF CIVIL PROCEDURE	VIPIN SANGHI, J.
4^TH	CP NO. 295 OF 2007	GLOBAL VANTADGE AND AEGIS BPO SERVICES	COMPANIES ACT, 1956	VIPIN SANGHI, J
4^TH	CM NO.714/2008 IN W.P.(C) NO.23835/2005	GOVT. OF NCT OF DELHI VS. BHARAT CHANDRA JENA	INDUSTRIAL DISPUTES ACT, 1947	ANIL KUMAR, J.
4^TH	CM NO.18066/2007 IN W.P.(C) NO.49/2006	GOVT. OF NCT OF DELHI VS. OMBIR SINGH	INDUSTRIAL DISPUTES ACT, 1947	ANIL KUMAR, J.
4^TH	CP NO. 306 OF 2007	SONIA FARMS AND AERENS GOLDSOUK INTERNATIONAL	COMPANIES ACT, 1956	VIPIN SANGHI, J
5^TH	FAO NO.4/2007	JAMIRUL NISHA VS. UOI	RAILWAYS ACT, 1989	PRADEEP NANDRAJOG, J.
5^TH	IA NOS. 2622 AND 2623/08	RECKITT BENCKISER AUSTRALIA VS. R.B. IMPEX	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J.
5^TH	IA NOS.13073/2007	PRAVEEN KUMAR VS. GOELS ROLLING MILLS	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
5^TH	CRL.R.P.377/2007	RIGA SUGAR CO VS. KESSELS ENGG. WORKS	CODE OF CIVIL PROCEDURE	SANJAY KISHAN KAUL, J.
5^TH	FAO NO. 48/2008	S.N.SAPRA VS. P.K.JANA	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
5^TH	IA NOS.13073/2007, 13556/2007	PRAVEEN KUMAR VS. GOELS ROLLING MILLS	SUIT FOR RECOVERY	SHIV NARAYAN DHINGRA J.
5^TH	COMPANY APPLICATION (MAIN) NO.39 OF 2008	SUPERB MARKETING VS. LINK AGENCIES	COMPANIES ACT, 1956	VIPIN SANGHI, J.
7^TH	W.P.(CRL) 3062/2006	ISRAT JAHAN TABASSUM VS. UOI	CRIMINAL PROCEDURE CODE	VIKRAMAJIT SEN,J P.K. BHASIN,J
7^TH	CRL.M.C. 3021 OF 2004	ANIL BHARGAVA VS. STATE	CODE OF CRIMINAL PROCEDURE	DR. S. MURALIDHAR, J.
7^TH	CM(M) NO.429/2007	DDA VS. VIJAY PAL SINGH	PROPERTY DISPUTE	PRADEEP NANDRAJOG, J
7^TH	W.P.(C) 1839/2008	SHAMO DEVI VS. UOI	PROPERTY DISPUTE	T.S. THAKUR,J ARUNA SURESH,J
7^TH	CRP NO.1/2007	SHYAM GOENKA VS. ZEVRAT PREMSONS	CRIMINAL PROCEDURE CODE	PRADEEP NANDRAJOG, J.
7^TH	Arb.P.No.18/2008	AIDS HEALTHCARE FOUNDATION-INDIA VS. SECRETARY, DEPARTMENT OF LEGAL AFFAIRS	ARBITRATION AND CONCILIATION ACT, 1996	S.N.AGGARWAL, J
7^TH	W.P(C) No.14134/2006	SUDHI RAM VS. THE MANAGEMENT OF M/S.D.N.REHANI	SERVICE MATTER	ANIL KUMAR,J
7^TH	IA No.14907/07	VIJENDRA KISHAN GUPTA VS. YUSUF ENGINEERING	CODE OF CIVIL PROCEDURE	BADAR DURREZ AHMED, J
7^TH	FAO(OS) 113/2008	SWATCH LIMITED VS. PRIYA EXHIBITORS PRIVATE	CODE OF CIVIL PROCEDURE	DR. MUKUNDAKAM SHARMA, CJ. REVA KHETRAPAL,J
10^TH	ITA NO.134 /2008	KARUN DUBE VS. A.C.I.T.	INCOME TAX ACT, 1961	V.B. GUPTA,J MADAN B. LOKUR,J
10^TH	ITA NO.141/2008	L.P.HOSPITALITY VS. THE ASSISTANT COMMISSIONER OF INCOME TAX,	INCOME TAX ACT, 1961	V.B. GUPTA,J MADAN B. LOKUR,J
10^TH	CS(OS)NO. 1477A/1999	MARWAHA CONSTRUCTION COMPANY VS. AIRPORT AUTHORITY OF INDIA	ARBITRATION ACT	SHIV NARAYAN DHINGRA, J.
10^TH	IA NOS.1262/2008	NIKHIL NANDA VS. RUCHI INDIA	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA
10^TH	ITA No.516/2007	COMMISSIONER OF INCOME TAX VS. ESPN SOFTWARE INDIA	INCOME TAX MATTER	V.B. GUPTA,J MADAN B. LOKUR,J
10^TH	IA No. 5573/07	KARAMVIR SINGH VS. DDA	DELHI DEVELOPMENT ACT, 1957	S. RAVINDRA BHAT,J
10^TH	FAO No.345/2007	ORIENTAL INSURANCE CO VS. NAUSAD	WORKMENS COMPENSATION ACT, 1923	PRADEEP NANDRAJOG, J.
10^TH	CS(OS) 627/2006	SUPERIOR CRAFTS VS. CENTRE OF INDIAN TRADE UNIONS	SUIT FOR PERMANENT INJUNCTION	S. RAVINDRA BHAT,J
11^TH	W.P.(C) NO. 8048/2007	ARROW SYNTEX VS. AAIFR	BIFR	T.S. THAKUR ARUNA SURESH,J
11^TH	IAS NO. 11850/07	BPL LIMITED VS. MORGAN SECURITIES AND CREDITS	ARBITRATION	SHIV NARAYAN DHINGRA, J.
11^TH	CRL.M.C.1775/2006	DHARAMBIR VS CBI	CODE OF CRIMINAL PROCEDURE	DR. S. MURALIDHAR, J.
11^TH	W.P.(C) 8737/2007	THE ANIMALS WELFARE SOCIETY REGD VS. GOVT. OF NCT OF DELHI	TENDER	T.S. THAKUR,J ARUNA SURESH,J
11^TH	W.P(C) NO.2128/1997	EX HAV.RANJIT SINGH VS. INSPECTOR GENERAL OF PRISONS	SERVICE MATTER	ANIL KUMAR, J.
11^TH	C.M.14367/2005	DTC VS. BRAHAM PRAKASH	SERVICE MATTER	ANIL KUMAR, J
11^TH	ITA No.391/2007	J.K.KASHYAP VS. A.C.I.T.	INCOME TAX MATTER	V.B. GUPTA, J.
11^TH	C.M.6339/2007	JOINT PLANT COMMITTEE VS. SHRI RAM	SERVICE MATTER	ANIL KUMAR, J.
11^TH	C.M.3086/2007	MANAGEMENT OF M/S.DELHI TRANSPORT CORPORATION VS. KARAN SINGH	SERVICE MATTER	ANIL KUMAR, J
11^TH	FAO(OS) 196-197/2005	VIPUL INFRASTURCTURE DEVELOPERS VS. ROHIT KOCHHAR	CODE OF CIVIL PROCEDURE	DR. MUKUNDAKAM SHARMA, CJ. REVA KHETRAPAL,J
11^TH	C.M.17789/2007	WISHWA PRAKASHAN PUBLISHERS VS. A. RADHIKA	INDUSTRIAL DISPUTES ACT, 1947	ANIL KUMAR, J.
12^TH	WP(C) NO.9299/2006	BHAGAT BROTHERS VS. PARAS NATH UPADHYAY	INDUSTRIAL DISPUTES ACT, 1947	ANIL KUMAR, J.
12^TH	CS(OS) NO.192/2008	BHIM SAIN GUPTA VS. SUNIL GUPTA	SPECIFIC PERFORMANCE	SHIV NARAYAN DHINGRA J.
12^TH	CRL.M.C.NO.3633 OF 2007	HINDUSTAN CABLES VS. THE STATE	CODE OF CRIMINAL PROCEDURE	V.B. GUPTA, J.
12^TH	APPEAL NO. 153 OF 1999	SRI SHARMA VS. STATE	PREVENTION OF CORRUPTION ACT, 1988	P.K.BHASIN, J
12^TH	CM(M) NO.306-10/2006	BIRMA DEVI VS. GOPI CHAND	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
12^TH	W.P(C) No.7387/2007	HAR SWAROOP VS. THE MANAGEMENT OF PUNJAB AND SIND BANK	: SERVICE MATTER	ANIL KUMAR, J.
12^TH	WP(C) No.1980/2008	JITENDER KUMAR VS. AIRPORT AUTHORITY OF INDIA	SERVICE MATTER	ANIL KUMAR, J.
12^TH	CRL.M.C. 1144/2006	MEERA KAPOOR VS. STATE	CODE OF CRIMINAL PROCEDURE	DR. S. MURALIDHAR, J
12^TH	CRL.M.C. 5113/2005	SIRI CHAND GUPTA VS. SANTOSH KUMARI	CODE OF CRIMINAL PROCEDURE	DR. S. MURALIDHAR, J
12^TH	W.P(C) NO.1640/2008	ROOP CHAND VS. CHIEF GENERAL MANAGER	SERVICE MATTER	ANIL KUMAR, J.
12^TH	WP(C) NO.1174/2008	SONICA JAGGI VS. LT.GOVERNOR	SERVICE MATTER	ANIL KUMAR, J.
12^TH	W.P(C) NO.4740/2004	SUPER AUTO CORPORATION VS. GOVT. OF NCT OF DELHI	SERVICE MATTER	ANIL KUMAR, J.
12^TH	WP(C) NO.1174/2008	SONICA JAGGI . VS. LT.GOVERNOR	SERVICE MATTER	ANIL KUMAR, J.
13^TH	FAO NO.357/2007	DHARAMBIRI DEVI VS. THE MINISTRY OF RAILWAY	RAILWAY ACT	PRADEEP NANDRAJOG, J.
13^TH	FAO NO.358/2007	DLF UNIVERSAL VS. RAJNI GUPTA	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
13^TH	IA NOS.5279-80/2007	PHOOLWATI VS.RAM DEVI	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J
13^TH	FAO NO.282/2005	UNITED INDIA INSURANCE VS. BRIJ RAJ SINGH	WORKMEN'S COMPENSATION	PRADEEP NANDRAJOG, J.
13^TH	CS(OS) 585/1974	A N KHANNA VS. M M KHANNA	CODE OF CIVIL PROCEDURE	RAVINDRA BHAT,J
13^TH	C.M.878/2007	DTC VS. INDERJIT SINGH	SERVICE MATTER	ANIL KUMAR, J
13^TH	CM No.6357/2007	PNB VS. HARISH CHOPRA	SERVICE MATTER	ANIL KUMAR, J.
13^TH	WP(C) No.1800/2008	RAM PHAL VS. DTC	SERVICE MATTER	ANIL KUMAR, J.
13^TH	CRL.M.C. 5211/2006	RAVI CHOPRA VS. STATE	CODE OF CRIMINAL PROCEDURE, 1973	DR. S. MURALIDHAR, J
14^TH	WRIT PETITION (CIVIL) NO.5828 OF 2007	INTERNATIONAL METRO CIVIL CONTRACTORS VS. COMMISSIONER OF SALES TAX	TAX	MADAN B. LOKUR,J V.B. GUPTA,J
14^TH	IA NO.8015/2006	ATUL GOEL VS. RAGHUBIR	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
14^TH	IA.No.14558/2007	ANJULIKA VINOD DEWAN VS. VIJAY LAXMI CHAUHAN	CODE OF CIVIL PROCEDURE	BADAR DURREZ AHMED,J
14^TH	WP(C) No. 23332/2005	BALWANT SINGH BISHT VS. UOI	SERVICE MATTER	A.K.SIKRI,J J.M. MALIK,J
14^TH	W.P.(C) No.11120 of 2004	CHAMAN LAL VS. UOI	SERVICE MATTER	A.K.SIKRI,J VIPIN SANGHI,J
14^TH	ITA 151/2008	COMMISSIONER OF INCOME TAX VS. USHA STUD AGRICULTURAL FARMS	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
14^TH	WP (C) No. 17454/2006	COMMODORE V. RAVINDRA NATHAN VS. UOI	SERVICE MATTER	A.K.SIKRI,J J.M. MALIK,J
14^TH	WP(C) No.3949/1998	REKHA VISHNOI VS. UOI	SERVICE MATTER	A.K.SIKRI,J VIPIN SANGHI,J
14^TH	WP(C) No.14332/2004	SANJAY KUMAR JHA VS. AIIMS	DISABILITIES (EQUAL OPPORTUNITIES, PROTECTION OF RIGHTS AND FULL PARTICIPATION) ACT, 1995	A.K. SIKRI,J VIPIN SANGHI,J
14^TH	WP(C) No. 4657/2005	UNION OF INDIA VS. G.D.GOEL	SERVICE MATTER	A.K.SIKRI,J VIPIN SANGHI,J
14^TH	CRL. APPEAL NO.695-97/2005	BISHNO DEVI VS. STATE	INDIAN PENAL CODE	B.N. CHATURVEDI J G.S. SISTANI J
14^TH	A.A. NO.391/2007	HARI OM VERMA VS. MCD	ARBITRATION AND CONCILIATION ACT, 1996	S.N. AGGARWAL, J
14^TH	A.A. NO.390/2007	OM PRAKSH SINGHLA VS. MCD	ARBITRATION & CONCILIATION ACT	S.N. AGGARWAL, J.
14^TH	A.A. NO.24/2007	RAJESH KUMAR GARG VS. MCD	ARBITRATION AND CONCILIATION ACT, 1996	S.N. AGGARWAL, J
14^TH	LPA 136/2008	RAMCO ROLLS VS. GOVT OF NCT OF DELHI	SERVICE MATTER	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL,J
14^TH	A.A. NO.23/2007	SH. RAJESH KUMAR GARG VS. MCD	ARBITRATION AND CONCILIATION ACT, 1996	S.N. AGGARWAL, J
17^TH	LPA 223/2002	BRAHMA PRAKASH KALRA VS. NATIONAL THERMAL POWER CORPORATION	CODE OF CRIMINAL PROCEDURE	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL,J
17^TH	W.P(C) No.1838/2008	KALAMKARI DESIGN VS. HARERAM PASWAN	SERVICE MATTER	ANIL KUMAR, J.
17^TH	CS (OS) 2546/2007	MICROSOFT CORPORATION VS. FAIZAL	COPY RIGHT MATTER	BADAR DURREZ AHMED, J
17^TH	CS (OS) 2530/2007	MICROSOFT CORPORATION VS. MITESH JAIN	COPY RIGHT MATTER	BADAR DURREZ AHMED, J
17^TH	CRL. APPEAL NO. 141 OF 1999	PYARE LAL VS. STATE	PREVENTION OF CORRUPTION ACT, 1988	P.K.BHASIN, J
17^TH	WP(C) 1266/2008	R.C.KOHLI VS. GOVERNMENT OF INDIA	DELHI COOPERATIVE SOCIETIES ACT, 1972	MANMOHAN SARIN.J VEENA BIRBAL,J
17^TH	FAO.No.212/2004	RAMESH CHAND SACHDEVA VS LOVLEEN	PROBATE MATTER	PRADEEP NANDRAJOG, J
17^TH	I.A. No. 10742/2007	SUPERCASSETTE INDUSTRIES VS. NIRULAS CORNER HOUSE	CODE OF CIVIL PROCEDURE	S. RAVINDRA BHAT,J
17^TH	FAO Nos. 317/2006 and 319/2006	UNION OF INDIA VS. HARDEEP ENGINEERS	ARBITATION MATTER	PRADEEP NANDRAJOG, J
17^TH	FAO No.217/2005	UOI VS. KRISHAN LAL	COMPENSATION MATTER	PRADEEP NANDRAJOG, J
17^TH	CRL.M.C. 2077/2006	ASHA PANT VS. STATE	CODE OF CRIMINAL PROCEDURE, 1973	DR. S. MURALIDHAR, J
17^TH	LPA NO.108/2008	B.S. CONSTRUCTIONS CO VS. COMMISSIONER OF MCD	CONDONATION OF DELAY	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
17^TH	LPA 223/2002	BRAHMA PRAKASH KALRA VS. NATIONAL THERMAL POWER CORPORATION	CODE OF CRIMINAL PROCEDURE	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
17^TH	CM NO.14175/2005	DELHI TRANSPORT CORPORATION VS. VIJAY SINGH	SERVICE MATTER	ANIL KUMAR, J
17^TH	CM(M) NO.350/2008	GE CAPITAL TRANSPORTATION VS. SHAMSUDDIN	ARBITRATION AND CONCILIATION ACT, 1996	VEENA BIRBAL, J
17^TH	FAO(OS) NO.348/2002	NATIONAL THERMAL POWER CORPORATION LTD VS. INDUSTRIAL DEVELOPMENT BANK OF INDIA	CODE OF CIVIL PROCEDURE, 1908	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
17^TH	WP(C) NO.2112/2008	R.M. BANSAL VS. SBI	SERVICE MATTER	ANIL KUMAR, J.
18^TH	CM(M) No.1535/2007	N.P. KAUSHIK VS. SUMAN KAUSHIK	MAINTENANCE MATTER	PRADEEP NANDRAJOG, J.
18^TH	CS (OS) 2190/2007	SOCIETE DES PRODUITS NESTLE VS. GOPAL BAKERS AND CONFECTIONERS	SUIT FOR PERMANENT INJUNCTION	BADAR DURREZ AHMED, J
18^TH	FAO.NO.352/2006	GIAN SINGH VS. CENTRAL ORDINANCE DEPOT	WORKMEN'S COMPENSATION ACT 1923	PRADEEP NANDRAJOG, J
18^TH	LPA NO.168-169-2006	GOVERNMENT OF NCT OF DELHI VS. BHUSHAN KUMAR	PROPERTY DISPUTE	DR. MUKUNDAKAM SHARMA, CJ SANJIV KHANNA J
18^TH	FAO.NO.371/2006	ORIENTAL INSURANCE CO VS. ASHA RANI	COMPENSATION MATTER	PRADEEP NANDRAJOG, J
19^TH	W.P.(C) 5329/1997	ALL INDIA LAWYERS UNION VS. MCD	MCD SCHOOLS	DR. MUKUNDAKAM SHARMA, CJ SANJIV KHANNA J
19^TH	FAO NO.139/1999	ASHA SEHGAL VS. STATE	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
19^TH	CRL.M.C. 3795/2007	ASHOK MALHOTRA VS. CENTRAL BUREAU OF INVESTIGATION	PREVENTION OF CORRUPTION ACT, 1988	REKHA SHARMA J
19^TH	W.P.(C) 5549/2006	CENTRAL GOVT. EMPLOYEES RES.WELFARE VS. UOI	ENCORACHMENT MATTER	DR. MUKUNDAKAM SHARMA, CJ SANJIV KHANNA J
19^TH	FAO.NO.211/2005	DINESH CHANDRA MAHENDRA VS. ADARSH PRIYA SRIVASTAVA	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
19^TH	RSA NO.137/2001	HARI SINGH VS. PRABHATI LAL	UNAUTHORIZED CONSTRUCTIONS	PRADEEP NANDRAJOG, J
19^TH	W.P(C) NO.3275/2001	KRISHNA BUS SERVICE (P) LTD. VS. SATVIR SINGH	CODE OF CIVIL PROCEDURE	ANIL KUMAR, J
19^TH	RSA NO.81/1994	MAHINDER KUMAR JAIN VS. MEHAR SINGH	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
19^TH	RSA.NO.145/2004	MOHD.YUSAF VS. A.S.KHANNA	SUIT FOR POSSESSION	PRADEEP NANDRAJOG, J
19^TH	W.P(C) NO.19223/2006	RAJ KUMAR VS. G.L.G. SUPREME MASALA	SERVICE MATTER	ANIL KUMAR, J.
19^TH	FAO NO.268/2004	THE NEW INDIA ASSURANCE VS. MOMINA KHATUM	WORKMEN'S COMPENSATION ACT 1923	PRADEEP NANDRAJOG, J.
19^TH	AA NO.73/2007	THOMAS VS. BELL POLY MOULDERS	ARBITRATION AND CONCILIATION ACT, 1996	HIMA KOHLI, J.
19^TH	OMP NO. 327/2002	UOI VS. N.K. GARG	ARBITRATION AND CONCILIATION ACT, 1996	S.N.AGGARWAL, J
19^TH	RSA.NO.70/2008	VIJAY PAL SINGH VS. PHOOLWATI SHARMA	SUIT FOR POSSESSION	PRADEEP NANDRAJOG, J
19^TH	I.A 642/2008	F. HOFFMANN-LA ROCHE VS. CIPLA	CODE OF CIVIL PROCEDURE	RAVINDRA BHAT,J
20^th	W.P. (C) No.7226/2003	ALKA GUPTA VS. THE REGISTRAR COOPERATIVE SOCIETIES	DELHI COOPERATIVE SOCIETIES ACT, 1972	MUKUL MUDGAL,J REVA KHETRAPAL,J
20^th	LPA 770/2003	ANIRUDH SINGH KATOCH VS. UOI	BAGGAGE RULES, 1998	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL,J
20^TH	Test Cas.No.55/2004	JOGINDER NATH WADHWA VS. STATE	INDIAN SUCCESSION ACT, 1945	S.N.AGGARWAL, J
20^TH	IA No.14813/2007	MANMOHAN SINGH CHAWLA VS. RAJESH BERRY	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA ,J
20^TH	ITA No. 611 of 2007	ROHITASAVA CHAND VS. COMMISSIONER OF INCOME TAX	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
20^TH	IA Nos.579/08	S. RANDHIR SINGH CHANDHOK VS. ATMA RAM BANSAL	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J.
20^TH	CRL. A. NO.361/2004	SURYA VS. STATE	INDIAN PENAL CODE	MUKUL MUDGAL,J REVA KHETRAPAL,J
20^TH	ITA NO. OF 1094/2006	COMMISSIONER OF INCOME TAX VS. EICHER LIMITED	INCOME TAX MATTER	MADAN B. LOKUR J V.B. GUPTA J
20^TH	IA NO.1881/07	DABUR INDIA LIMITED VS. RAJESH KUMAR	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA J
20^TH	C.M. NO. 2527 AND 1353 OF 2008	KOTAK MAHINDRA BANK VS. MCD	CODE OF CIVIL PROCEDURE, 1908	SANJIV KHANNA, J
24^TH	IAs No. 14107/07	KRANTI KUMAR GUPTA VS. OM PRAKASH ARYA	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA, J.
24^TH	ITA No.80 and 403 of 2007	NULON INDIA VS. INCOME TAX OFFICER	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
24^TH	IA No.11777/07	POWER GRIP CORPORATION INDIA VS. KLEM AND MARSHALLS MANUFACTURERS	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA, J.
24^TH	RSA 24/1985	SURESH DUTT VS. HARBANS LAL	SUIT FOR PERMANENT INJUNCTION	PRADEEP NANDRAJOG, J.
24^TH	WP(C) NO.5589/2006	MANAGEMENT OF M/S.DELHI TRANSPORT VS. SURESH KUMAR	SERVICE MATTER	ANIL KUMAR, J
25^TH	ITA No. 225 of 2006	COMMISSIONER OF INCOME TAX VS. MITSUBISHI CORPORATION	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
25^TH	ITA No. 1153 of 2005	COMMISSIONER OF INCOME TAX VS. MITSUBISHI CORPORATION	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
25^TH	CM(M) NO.784/2003	BHIM SINGH VS. AMAR NATH	SUIT FOR SPECIFIC PERFORMANCE	PRADEEP NANDRAJOG, J
25^TH	ITA NO.347 /2006	COMMISSIONER OF INCOME TAX VS. MADHSY FILMS PVT. LTD	INCOME TAX MATTER	MADAN B. LOKUR J V.B. GUPTA J
25^TH	ITA NO. 1129 OF 2005	COMMISSIONER OF INCOME TAX VS. MITSUBISHI CORPORATION	INCOME TAX MATTER	MADAN B. LOKUR J V.B. GUPTA J
25^TH	IA NO. 9165/2007	RANA STEELS VS. RAN INDIA STEELS PVT. LTD	CODE OF CIVIL PROCEDURE	BADAR DURREZ AHMED J
25^TH	FAO NO.221/1997	NET RAM PAL VS. STATE	PROBATE MATTER	PRADEEP NANDRAJOG, J
25^TH	FAO NO.281/2000	RAJINDRA NATH KUNDU VS. UOI	ARBITRATION MATTER	PRADEEP NANDRAJOG, J.
25^TH	RSA NO.163-166/2006	S.RAJINDER PAL SINGH VS. DALJIT KAUR	SUIT FOR POSSESSION	PRADEEP NANDRAJOG, J
25^TH	RSA NO.106/2006	SURINDER J. SUD VS. R.R.BHANDARI	SUIT FOR POSSESSION	PRADEEP NANDRAJOG, J.
26^TH	FAO NO.631/2001	CENTRAL POLLUTION CONTROL BOARD VS. MODERN DECORATORS	ARBITRATION MATTER	PRADEEP NANDRAJOG, J
26^TH	FAO NO.360/2001	DSIDC VS. R.P.GUPTA	CODE OF CIVIL PROCEDURE	PRADEEP NANDRAJOG, J
26^TH	IA NO.7952/2004	G.M. ENTERPRISES VS. THE URBAN IMPROVEMENT COMPANY	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J
26^TH	CS(OS) 1555/2007	G4S SECURITY SERVICES VS. GROUP 4 SECURICOR MAZDOOR UNION	CODE OF CIVIL PROCEDURE	BADAR DURREZ AHMED, J
26^TH	FAO NO.98/2006	J.L.ARORA VS. COMM. WORKMEN'S COMPENSATION	COMPENSATION MATTER	PRADEEP NANDRAJOG, J
26^TH	I.A. NOS.5493/05	KAMALA CONSTRUCTION CO VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA J
26^TH	IA NO.5034/2005	MASTER BHARETH KACHROO VS. MR.LEELADHAR KACHROO	HINDU ADOPTION AND MAINTENANCE ACT	SHIV NARAYAN DHINGRA J
26^TH	WP(C) NO.6604/2006	OM PRAKASH VS. THE MINISTRY OF INDIAN RAILWAY	SERVICE MATTER	ANIL KUMAR, J
26^TH	IAS NO. 12738/06, 365/06	MEENAKSHI GUPTA VS. NAVEEN MAHAJAN ...	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
26^TH	IA NO.4332/2007	NISHA SOMAIA VS. OUTLOOK PUBLISHING	CODE OF CIVIL PROCEDURE	HIMA KOHLI, J.
26^TH	FAO NO.99/2005	PARVEEN @ PARRO VS. UOI	RAILWAYS ACT 1989	PRADEEP NANDRAJOG, J
26^TH	FAO NO.108/2008	UOI VS. MAIMUM NISHA	CONDONATION OF DELAY	PRADEEP NANDRAJOG, J
26^TH	BAIL APPL NO.2397 OF 2007	ALKA GUPTA VS. STATE	INDIAN PENAL CODE	H.R. MALHOTRA, J.
26^TH	BAIL APPL NO.2737 OF 2007	DHARMENDER SINGH MEHRA VS. STAE	INDIAN PENAL CODE	H.R. MALHOTRA, J.
26^TH	BAIL APPL NO.2105 OF 2005	HARMEET SINGH VS. STATE	INDIAN PENAL CODE	H.R. MALHOTRA, J.
26^TH	WP(C) NO.6604/2006	OM PRAKASH VS. THE MINISTRY OF INDIAN RAILWAY	SERVICE MATTER	ANIL KUMAR, J.
27^TH	CONT. CAS (C) NO.567/2007	VIKAS VIJ VS. RAJIV MARWAH	NEGOTIABLE INSTRUMENTS ACT	PRADEEP NANDRAJOG, J.
28^TH	LPA NO.393/2000	A.K.GAJWANI VS. AIRPORTS AUTHORITY OF INDIA	SERVICE MATTER	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
28^TH	WP(C) 1677/1996	NAVIN BHATIA VS. LT.GOVERNOR OF DELHI	LAND ACQUISITION ACT	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
28^TH	FAO(OS) NO.25/2007	SHRI P. SUBBA RAO VS. ANDHRA ASSOCIATION	CODE OF CIVIL PROCEDURE	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
28^TH	LPA 55/2008	SURESH KUMAR GUPTA VS. COMMISSIONER OF FOOD	LICENCE MATTER	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL J
28^TH	FAO 107/1993	B. P. SINGHAL VS. RAM KUMAR RATHI	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	IA NOS.12794/06	DHRUV MEHTA VS. USHA RANI MEHTA	SUIT FOR PERMANENT INJUNCTION	SHIV NARAYAN DHINGRA,J
28^TH	WP(C).NO.12454/2006	EX.S/K.KANHAIYA LAL VS. UOI	SERVICE MATTER	T.S. THAKUR,J S.N. AGGARWAL,J
28^TH	BAIL APPL NO.2743 OF 2007	JITENDER SHARMA VS. STATE	INDIAN PENAL CODE	H.R. MALHOTRA, J.
28^TH	MAC APP. NO.1001-06/2006	LUXMI DEVI VS. NEERAJ KUMAR	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28TH	FAO NO. 343/2000	MADAN GOPAL GOEL VS. VIPIN KUMAR	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	FAO NO. 46/2001	MAHARANI VS. SUMER SINGH	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	MAC APP. NO. 43/2007	MOHARI DEVI VS. RAJENDER PAL	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	FAO NO. 166/2002	NARESH DEVI VS, JOGINDER SINGH	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	MAC APP. NO. 560/2006	NATIONAL INSURANCE VS. ASHOKA DEVI	SERVICE MATTER	KAILASH GAMBHIR, J.
28^TH	MAC. APP. NO. 400/2007	NATIONAL INSURANCE VS. PREETI DUDEJA	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	MAC APP. NO. 606/2005	ORIENTAL INSURANCE CO VS. K.LEELA	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	IA NOS. 2443/08	R. SINGH VS. NARESH KHATTAR	PROPERTY DISPUTE	SHIV NARAYAN DHINGRA,J
28^TH	IAS NO. 13210-13211/2007	RAJ KHANNA VS. MIRA CHAWLA	CODE OF CIVIL PROCEDURE	SHIV NARAYAN DHINGRA,J
28^TH	AA NO.449/2007	RAJENDRA MITTAL CONSTRUCTION VS. TERRY PLUS INDIA	ARBITRATION AND CONCILIATION ACT, 1996	SHIV NARAYAN DHINGRA,J
28^TH	MAC APP NO.58/2004	SAHI RAM VS. RAM BABU	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	MAC. APP. NO. 240/2004	SAT PREET KAUR VS. RAJU SINGH RAWAT	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	MAC APP NO. 1042/2006	SHYAM SUNDER ARORA VS. DIWAN CHAND	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	MAC APP NO. 767-68/2005	SURENDER KUMAR VS. BALDEV SINGH	COMPENSATION MATTER	KAILASH GAMBHIR, J.:
28^TH	TEST CAS. NO. 13/2002	UMA PREM KUMAR .VS. STATE	INDIAN SUCCESSION ACT	SHIV NARAYAN DHINGRA, J
28^TH	MAC. APP. 30/2006	JEET SINGH VS. NATIONAL INSURANCE CO	COMPENSATION MATTER	KAILASH GAMBHIR, J.
28^TH	FAO(OS) NO.25/2007	P. SUBBA RAO VS. ANDHRA ASSOCIATION	CODE OF CIVIL PROCEDURE	DR. MUKUNDAKAM SHARMA, CJ REVA KHETRAPAL,
31^ST	ITA NO. 149 OF 2007	COMMISSIONER OF INCOME TAX VS. HEWLETT PACKARD INDIA	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
31^ST	ITA NO. 486 OF 2006	COMMISSIONER OF INCOME TAX VS. HEWLETT PACKARD INDIA	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
31^ST	ITA NO. 150 OF 2007	COMMISSIONER OF INCOME TAX VS. HEWLETT PACKARD INDIA	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
31^ST	ITA NO. 934 OF 2007	COMMISSIONER OF INCOME TAX VS. HEWLETT PACKARD INDIA	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
31^ST	ITA NO. 943 OF 2007	COMMISSIONER OF INCOME TAX VS. HEWLETT PACKARD INDIA	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J
31^ST	ITA NO. 1046 OF 2007	COMMISSIONER OF INCOME TAX VS. HEWLETT PACKARD INDIA	INCOME TAX MATTER	MADAN B. LOKUR,J V.B. GUPTA,J