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Delhi High Court judgments, 2010

3,927 judgments · page 134 of 197

High Courts20 Apr 2010Allowed

Mohd. Farjam Vs Sarfaraz Ahmed and Others

Delhi High Court · (2010) 171 DLT 309

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 58(2), Order 21 Rule 97Delhi Rent Control Act, 1958 — Section 25, 41, 42Delhi Rent Control Rules, 1959 — Rule 23
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High Courts20 Apr 2010

Management of Municipal Corporation of Delhi Vs Delhi Admninistration and Others Sevti Devi Vs Presiding Officer, Labour Court-IV and Another Kamla Devi, Smt. S. Sachdeva and Management of Municipal Corporation of Delhi Vs Presiding Officer, Labour Court-VI and Another Municipal Corporation of Delhi Vs Usha Sharma @ Usha Bakshi and Another, Smt. Rakesh Kumari and Smt. M. Bhatnagar

Delhi High Court · (2010) 04 DEL CK 0021

Constitution of India, 1950 — Article 14, 16, 226, 39Industrial Disputes Act, 1947 — Section 33C(2)
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High Courts19 Apr 2010Dismissed

R.S. Sehrawat Vs State NCT of Delhi

Delhi High Court · (2010) 04 DEL CK 0333

Delhi Municipal Corporation Act, 1957 — Section 332, 343, 344, 347, 461Penal Code, 1860 (IPC) — Section 109, 120B, 198, 200, 217
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High Courts19 Apr 2010Dismissed

Saraswati Construction Company Vs Central Board of Trustees

Delhi High Court · (2010) 171 DLT 3 : (2010) 127 FLR 116

Constitution of India, 1950 — Article 226, 227, 37, 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2F, 7A, 7A(1), 7A(3)Penal Code, 1860 (IPC) — Section 193, 196, 228
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High Courts19 Apr 2010Dismissed

Rakesh Singh Vs Delhi Transport Corporation

Delhi High Court · (2010) 171 DLT 187 : (2010) 5 ILR Delhi 825

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 3(66)Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2), 25F
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