7TH

JUDGEMENTS FOR THE MONTH OF DECEMBER, 2005

DATE OF JUDGEMENT	CASE NO.	PARTIES' NAME	SUBJECT	JUDGEMENT DELIVERED BY
1^ST	C.M (MAIN)NO 661/ 2003.	PROF. RAM PRAKASH VS. D.N. SRIVASTAVA	INTEREST ON DELAYED PAYMENT	R.S.SODHI J
2^ND	W.P(C) NO.2168-81/2004	SATISH KUMAR VS.UNION OF INDIA	ARCHAEOLOGICAL SURVEY OF INDIA	ANJIV KHANNA, J
2^ND	CWP NO.1204/1999	VEENA JHA VS.GOVT. OF NCT OF DELHI	SERVICE MATTER	SANJIV KHANNA, J
6^TH	IA NO. 9784/2003	TITAN INDUSTRIES VS.NITIN P. JAIN	ORDER VII RULE 11 (D) OF THE CODE OF CIVIL PROCEDURE	A.K. SIKRI, J
7^TH	LPA No. 2033/2005	AJAY KUMAR VS. IIT DELHI	TERMINATION OF REGISTRATION	MARKANDEYA KATJU, C.J
7^TH	CS (OS) 888A/2000	BEEBCON ENGINEERS VS.BHARAT HEAVY ELECTRICALS	SECTION 14 AND 17 OF THE ARBITRATION ACT, 1940	BADAR DURREZ AHMED, J
7^TH	LPA NO. 722/2005	PRITAM SINGH VS.THE PRESIDING OFFICER, INDUSTRIAL	CONTRACT LABOUR (REGULATIONS & ABOLITION) ACT 1970	MARKANDEYA KATJU, CJ
7^TH	CS(OS) 2311/1993	PURE DRINKS VS. PROJECT INVESTMENTS	IMPLEADMENT UNDER ORDER I RULE 10 OF CPC	BADAR DURREZ AHMED, J
7^TH	LPA NO. 331-332/2005	UNION OF INDIA VS.SEIL LTD (UNIT MAWANA SUGAR WORKS)	ESSENTIAL COMMODITIES ACT, 1955	MARKANDEYA KATJU, C.J.
8^TH	CONT. C (C) NO.613/2004	AMRIT LAL MEHTA VS.D.G. OF REVENUE INT.& INVEST	SECTIONS 11 & 12 OF THE CONTEMPT OF COURTS ACT, 1971	T.S. THAKUR, J.
8^TH	CEAC 39/2005	BOMBAY SNUFF P. LTD. VS. UOI	SECTION 35G OF THE CENTRAL EXCISE ACT, 1944	T.S. THAKUR, J.
8^TH	W.P.(C) 22730/2005	CISCO SYSTEMS INDIA VS. UOI	SECTION 129-E OF THE CUSTOMS ACT, 1962	T.S. THAKUR, J.
8^TH	CEAR NO. 3/ 2001	COMMISSIONER OF CENTRAL EXCISE, TRICHY VS.DALMIA CEMENT (BHARAT)	SECTION 35G(3) OF THE CENTRAL EXCISE ACT, 1944	MARKANDEYA KATJU, C.J.
8^TH	ITA NO. 519/2005	COMMISSIONER OF INCOME TAX VS. J.B. EXPORTS	SECTION 260A OF THE INCOME TAX ACT, 1961	T.S. THAKUR, J.
8^TH	W.P.(C) NO.18269/2005	P.SIVADASAN VS. UOI	EVASION OF TAXES AND DUTIES	T.S. THAKUR, J.
8^TH	ITA NO. 789/2005	SANJEEV MALHOTRA VSTHE COMMISSIONER OF INCOME TAX.	INCOME TAX MATTER	T.S. THAKUR, J.
8^TH	W.P.(C) 657/2001	SERGERANT R.M. SINGH VS.UOI	SERVICE MATTER	MUKUL MUDGAL, J
8^TH	CRL.L.P.30/2005	STATE VS. PARTAP TAKWAL	SECTION 5 OF THE LIMITATION ACT	R.C.JAIN, J.
9^TH	CM NO. 9064/2005	APEX BANK OF URBAN COOP VS. JT.SECY (COOP) & APPELLATE	RECALLING OF THE ORDER	VIJENDER JAIN, J
9^TH	CM(M) NO. 868/2005	THE NEW INDIA ASSURANCE VS.KASHMIRI LAL	MACT MATTER	MUKUL MUDGAL, J
12^TH	CCP 34/1998	D.S. MARKETING VS. SYRUS MARKETING	CIVIL CONTEMPT	BADAR DURREZ AHMED, J
12^TH	CS(OS) 777/2005	EASTERN BOOK COMPANY VS. DEEPAK KAPOOR	COPYRIGHT ACT	BADAR DURREZ AHMED, J
12^TH	CM(M) 62/2005	MUKESH MITTAL VS. SEEMA MITTAL	INTERIM MAINTENANCE MATTER	MUKUL MUDGAL J.
12^TH	W.P(C) 23396/2005	SUBHASH CHAND VS.N.D.P.L.	ELECTRICITY ACT, 2003	MUKUL MUDGAL, J.
13^TH	IA NO.3999/2004	NARESH KUMAR JAIN VS.ALLIAZ SECURITIES	ORDER 37 OF THE CODE OF CIVIL PROCEDURE, 1908	SANJAY KISHAN KAUL, J.
14^TH	EX. PTN NO 35/2004	ANURAG MALIK VS. AMIT MAILK	ARBITRATION AND CONCILIATION ACT, 1996	SANJAY KISHAN KAUL, J
14^TH	CS(OS) 491/1995	NEW VENUS COOPERATIVE GROUP VS. R.K.K. PRINTERS	SECTION 20 OF THE ARBITRATION ACT, 1940	BADAR DURREZ AHMED, J
14^TH	CM 11386/2005	SQN.LDR.SHKUL TYAGI VS.UOI	SERVICE MATTER	H.R.MALHOTRA, J
15^TH	LPA 363/2004	FIROZ AHMED VS. DDA	SERVICE MATTER	MARKANDEYA KATJU, CJ
15^TH	LPA 2608/2005	NATIONAL TEXTILE CORPORATION VS. SURESH CHAND GUPTA	SERVICE MATTER	MARKANDEYA KATJU, CJ
15^TH	LPA NO. 413/2003	NEW DELHI MUNICIPAL COUNCIL VS.	PROPERTY TAX MATTER	MADAN B. LOKUR, J.
16^TH	CR.APPL NO.244/ 1997	HARIHAR VS.GOVT. OF NCT OF DELHI	SECTION 302 IPC	MANJU GOEL, J.
19^TH	EX. P. 107/2005	BULK TRADING S.A. VS.DALMIA CEMENT (BHARAT)	SETTING ASIDE OF ORDER	BADAR DURREZ AHMED, J
19^TH	IA NO. 163/ 2005	CAPRIHANS INDIA VS.R. T. PACKAGING	ORDER 7 RULE 10 OF THE CODE OF CIVIL PROCEDURE, 1908	BADAR DURREZ AHMED, J
19^TH	LPA NO. 218/2003	DDA VS. TRILOK SINGH SAWHNEY	CLAUSE II(6)(A) & (B) OF THE PERPETUAL LEASE	MADAN B. LOKUR, J.
19^TH	W.P.(C) 23820/2005	EX.SUB.INPECTOR CISF KEWAL KUMAR GOGIA VS.UOI	SERVICE MATTER	MUKUL MUDGAL, J.
19^TH	W.P.(C) 5893/2003	PADMA KAUL VS.DDA	DDA MATTER : LAND DISPUTE	MUKUL MUDGAL, J.
20^TH	IA NO. 10523/05	H.K. GOODS TRANSPORT VS. RAMESH CHANDER BAMMI	RECALLING OF ORDER	SANJAY KISHAN KAUL, J
20^TH	CRL.M.C.NO.6296-98/2005	HORA SALES AGENCIES VS. QUEST COMPONENTS	SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE	J.P. SINGH, J.
20^TH	WP (CRL.) 1440/2004	MAHABIR SINGH VS.COMMISSIONER OF POLICE DELHI	ARTICLE 226 OF THE CONSTITUTION OF INDIA	R.C.JAIN, J.
20^TH	CRL.M.C.NO.2010/2004	MANGAL SINGH VS. STATE	SECTION 482 OF CODE OF CRIMINAL PROCEDURE	J.P. SINGH, J.
20^TH	W.P. (CRL.) NO.971/2003	RAJ RANI DHANDA VS. COMMISSIONER OF POLICE	REGISTRATION OF CASE OF CHEATING	R. C. JAIN, J.