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Delhi High Court judgments, 2016

2,648 judgments · page 84 of 133

High Courts21 Mar 2016Dismissed

Bright Export Limited Vs Central Board of Trustees, EPF Organisation

Delhi High Court · (2016) 2 CLR 238 : (2016) 149 FLR 750 : (2016) LabLR 487 : (2016) 2 LLJ 504 : (2016) 2 LLN 660

Constitution of India, 1950 - Article 226, Article 227, Article 37, Article 38, Article 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(9), Section 2(e), Section 2(f), Section 6, Section 6A, Section 7A, Section
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High Courts21 Mar 2016Dismissed

Kanhaya Lal Vs The Management of M/S Swantantra Bharat Mill

Delhi High Court · (2016) 2 CLR 273 : (2016) 156 DRJ 151 : (2016) 150 FLR 204 : (2016) 149 FLR 764 : (2016) LabLR 456 : (2016) LIC 1843 : (2016) 2 LLJ 343 : (2016) 3 LLN 332

Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 10, Section 9A, Section 9A
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High Courts21 Mar 2016Dismissed

State Vs Naved UR Rehman

Delhi High Court · (2016) 5 ADDelhi 469 : (2016) 3 CriCC 366 : (2016) 229 DLT 711

Penal Code, 1860 (IPC) — Section 302, 306
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High Courts21 Mar 2016Dismissed

Saurabh Madan and Others Vs State Govt. of NCT of Delhi

Delhi High Court · (2016) 3 JCC 1510

Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 227, Section 228, Section 239, Section 240, Section 244, Section 245, Section 245(1)Dowry Prohibition Act, 1961 - Section 3, Section 4, Section 5Evidence Act, 1872 - Section
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High Courts18 Mar 2016Dismissed

Milan Gupta Vs State Election Commission and Others

Delhi High Court · (2016) 9 ADDelhi 464 : (2016) 229 DLT 341

Constitution of India, 1950 - Article 19(c)Delhi Municipal Corporation Act, 1957 - Section 10, Section 11, Section 14, Section 15, Section 16, Section 17, Section 18, Section 19, Section 22, Section 23, Section 24, Section 25, Section 26, Sec
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High Courts18 Mar 2016Dismissed

Padma Verma Vs Municipal Corporation of Delhi

Delhi High Court · (2016) 2 ACC 575 : (2017) ACJ 441

Constitution of India, 1950 - Article 21, Article 226, Article 48-A, Article 51ADelhi Municipal Corporation Act, 1957 - Section 323, Section 42, Section 43
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High Courts18 Mar 2016Dismissed

Anamika Khurana Vs Rajiv Khurana

Delhi High Court · (2016) 5 ADDelhi 140 : (2016) AIR(Delhi) 156 : (2016) 229 DLT 577 : (2016) 3 DMC 466 : (2016) 3 HLR 385 : (2016) 2 RajdhaniLR 13

Civil Procedure Code, 1908 (CPC) — Order 33Protection of Women From Domestic Violence Act, 2005 — Section 12
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