Date Of Judgement	Case No.	PartieS' Name	Subject	judgement delivered by
4^th May	S 2620/2001	LG Hotline CPT Vs. Viacom Electronics	Contempt of Court	Manmohan Sarin, J.
4^th May	W.P.(C).5219/2003	Pradeep Phosphates Vs. D.P. Sharma	Contempt of Courts	MANMOHAN SARIN, J.
4^th May	RFA 780/2002	Smt. Rishalo Vs. UOI	Section 54 of the Land Acquisition Act 1894 – Compensation	DALVEER BHANDARI,J. R.C. JAIN,J.
5^th May	CW 2967/1989	Mahavir Singh Narwal Vs. UOI	Disability – Pension	VIJENDER JAIN, J. H.R.MALHOTRA, J.
6^th MAY	RFA5/1981	All Indian Tibbi Conference Vs. Haji Mohd	Section 50 of Delhi Rent Control Act 1958	VIJENDER JAIN, J. H.R.MALHOTRA, J.
6^th May	W.P.(C) 4405/2003	Ekta Aggarwal Vs. St. Xavier School	C.B.S.E., Rule 26(i) – Change of Subject	SANJAY KISHAN KAUL, J.
6^th May	CS (OS)334/2004	Omaxe Construction Vs. UOI	Arbitration & Conciliation Act, 1996 – Tender	Dr. Mukundakam Sharma, J.
6^th May	CW 5160/2001	Vinay Kumar Tyagi Vs. Harijan Sevak	Termination of Service	PRADEEP NANDRAJOG, J.
11^th May	CW 6811/2002	Satya Sagar Vs. Indian Airlines	Promotion	PRADEEP NANDRAJOG, J.
12^th May	Cont. Case (C) NO. 521/2003	Dinesh Kumar Sharma Vs. Delhi Development Authority	Contempt of Courts Act, 1971	SANJAY KISHAN KAUL, J.
12^th May	WP(C) No. 4351/2004	Dr. Nirmal Singh Vs. Delhi Sikh Gurudwara	Delhi Sikh Gurudwara Act 1971 – Contract of Personal Service	Pradeep Nandrajog, J.
12^th May	WP(C) No. 7870/2002	Har Prasad Arya Vs. UOI	PAY-SCALE	Pradeep Nandrajog, J.
12^th May	FAO 104/2004	Syncom Formulations Vs. SAS Phrma	Order XXXIX Rlule 1 & 2 and Order XXXIX Rule 4 of CPC	MADAN B. LOKUR, J.
13^th May	ITA 17/2003	Commissioner of Income tax Vs. Itochu	Section 271 C of the Income – Tax Act 1961 - Penalty	B.C. PATEL, CHIEF JUSTICE BADAR DURREZ AHMED,J
16^th May	CW 7748/2002	Batra Hospital Vs. Batra Hospital Union	Industrial Disputes Act – Protected Workmen	MUKUL MUDGAL, J
17^th May	WP(C) No. 2982/2001	Dr. T.J.O Brien Vs. The University of Delhi	Delhi University Act 1922	Pradeep Nandrajog, J.
17^th May	WP(C) No. 601/1988	Jagpal Singh Vs. The Council For Advancement	SENIORITY- PROMOTION	PRADEEP NANDRAJOG, J.
17^th May	WP(C) 7872/2004	Khatiza Begum vs Mehar Illahi	Section 115 of the CPC	Manmohan Sarin, J.
17^th May	RSA 60/2003	Kishori Lal vs Ram Singh	Mandatory and Permanent Injunction	Manmohan Sarin, J.
17^th May	AA 201/2003	Northern Sanitation vs NDMC	Section 11(6) of the Arbitration Act and Conciliation Act	Manmohan Sarin, J.
17^th May	WP(C) No.3260/2003	R.S. Mudgal Vs. Official Liquidator	Industrial Disputes Act	PRADEEP NANDRAJOG, J.
18^th May	CW6131/2003	Brigadier J.K. Bansal Vs. UOI	Disablement – Promotion General Court Martial	VIJENDER JAIN, J. H.R.MALHOTRA, J.
18^th May	C.W 5797/2003	SOCIETE PEPPER GRENOBLE SARL VS UOI	Section 16 of Arbitration and Conciliation Act 1996	Manmohan Sarin, J.
19^th May	C.S.(OS)2158/1997	Steel Authority of Indian Vs. Kailashpali	Order VI Rule 17 of the CPC	DR. MUKUNDAKAM SHARMA, J.
20^th May	WP (C) No.4612/1994	GP Capt. A.K. Ghosh Vs. UOI	ALLOWANCE	VIJENDER JAIN, J. H.R.MALHOTRA, J.
20^th May	CW 1588/2003	Ranbaxy Laboratries VS. UOI	Exemption Notification	SANJAY KISHAN KAUL,J.
21^st May	WP (C) 5170/2003	Pranam Enterprises Vs. Commissioner of Sales	Limitation Act	B.C. PATEL, CHIEF JUSTICE BADAR DURREZ AHMED,J
21^st May	CW 1197/2001	Walia Electronics Vs. Govt. of NCT	Limitation Act	B.C. PATEL, CHIEF JUSTICE BADAR DURREZ AHMED,J
24^th May	CS(OS) No.2216A/1986	Devi Dayal Vs. UOI	Section 30 & 33 of the Arbitration Act 1940	DR. MUKUNDAKAM SHARMA, J.
24^th May	CW 5904/2002	Trilok Narayan Vs. Jawaharlal Nehru University	Education – Rejection of Dissertation	SANJAY KISHAN KAUL, J.
25^th May	Suit 352/2004	Charak Pharma Pvt. vs. Prashi Pharma	Order XXXIX Rules & 2 CPC	DR. MUKUNDAKAM SHARMA, J.
25^th May	OMP No.433/2003	Rite Approach Group Vs. Rosoboronexport	Section 9 of the Arbitration Act & Conciliation Act 1996	R.C.CHOPRA, J.
26^th May	EP 281/2001	Deepak Electric Vs. UOI	Order XXI Rule 1 of the Code of Cvil Procedure	DR. MUKUNDAKAM SHARMA, J.
26^th May	WP(C) No.8200/2002	Harcharan Singh vs Bureau of Indian Std. & Ors.	PROMOTION	PRADEEP NANDRAJOG, J.
26^th May	WP(C) 22/2001	Sandeep Sangar Vs. RBI	Appointment – Education Qualification	PRADEEP NANDRAJOG, J.
26^th May	Bail Application 360/2004	Yogesh Tyagi Vs. State	NDPS Act – Bail	O.P.DWIVEDI J.
27^th May	EP 12/2003	ABRO Industries Vs. K.V. International	Execution - Decree	DR.MUKUNDAKAM SHARMA, J.
27^th May	WP(C) No. 5923/2003	Dr. R.K. Sharma vs University of Delhi	APPOINTMENT	Pradeep Nandrajog, J.
27^thMay	WP(C) No. 2335/2000	Joginder Malhotra Vs. AIIMS	SENIORITY- PROMOTION-WAGES	PRADEEP NANDRAJOG, J.
27^th May	FAO 460/2002	Ravi Datt Vs. Chuni Lal	Order IX Rule 13 of CPC	MADAN B. LOKUR, J.
27^th May	CW 273/2004	SURINDER SINGH & ORS VS DDA	Cancellation of Allotment	VIKRAMAJIT SEN, J.
28^th May	CS(OS) 433/2004	Dabur India Limited Vs. Emami Ltd	Order XXXIX Rule 1 & 2 CPC	DR. MUKUNDAKAM SHARMA, J.
28^th May	RFA No. 477/1998	Vijay Singh Vs. UOI	Land Acquisition Act	DALVEER BHANDARI,J. R.C. JAIN,J.

Contempt of Court

Manmohan Sarin, J.

Contempt of Courts

RFA 780/2002

Section 54 of the Land Acquisition Act 1894 – Compensation

Disability – Pension

Section 50 of Delhi Rent Control Act 1958

C.B.S.E., Rule 26(i) – Change of Subject

Arbitration & Conciliation Act, 1996 – Tender

Termination of Service

Promotion

Contempt of Courts Act, 1971

WP(C) No. 4351/2004

Delhi Sikh Gurudwara Act 1971 – Contract of Personal Service

Order XXXIX Rlule 1 & 2 and Order XXXIX Rule 4 of CPC

Industrial Disputes Act – Protected Workmen

Delhi University Act 1922

Section 115 of the CPC

Manmohan Sarin, J.

Section 11(6) of the Arbitration Act and Conciliation Act

Industrial Disputes Act

Order VI Rule 17 of the CPC

Exemption Notification

Education – Rejection of Dissertation

Order XXI Rule 1 of the Code of Cvil Procedure

WP(C) No.8200/2002

WP(C) 22/2001

WP(C) No. 5923/2003

Order IX Rule 13 of CPC