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Delhi High Court judgments

1,31,711 judgments · page 1,277 of 6,586

High Courts29 Apr 2024Disposed Of

Sh. Daljit Singh Vs Smt. Gagandeep Sidhu

Delhi High Court · (2024) 04 DEL CK 4352

Code of Civil Procedure, 1908-Section 115, Order XII Rule 6, XV Rule 1, II Rule 2, VII Rule 11, 151, XXII Rule 6, 6 Rule 12Indian Evidence Act, 1872-Section 17, 91 and 92Protection of Women from Domestic Violence Act, 2005-Section 2(s)
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High Courts29 Apr 2024

Smt. Bimla Vs The Executive Engineer, CPWD

Delhi High Court · (2024) 04 DEL CK 4199

Payment of Gratuity Act, 1972-Section 2A, 2(e), 4, 7, 7(2), 7(3), 7(3-A), 8, 9, 14Payment of Gratuity (Central Rules) 1972-Rule 4, 7CCS (Pension) Rules, 1972-Rule 14, 50
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High Courts29 Apr 2024Allowed

Jawahar Singh Vs The Executive Engineer, CPWD

Delhi High Court · (2024) 04 DEL CK 4198

Payment of Gratuity Act, 1972-Section 2(e), 2A, 4, 7, 7(2), 7(3), 7(3-A), 7(7), 8, 9, 14Payment of Gratuity (Central) Rules, 1972-Rule 7, 10(1)CCS (Pension) Rules, 1972-Rule 14, 50
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High Courts29 Apr 2024Allowed

Smt. Pashpati Vs The Executive Engineer, CPWD

Delhi High Court · (2024) 04 DEL CK 4196

Payment of Gratuity Act, 1972-Section 2A, 2(e), 4, 7, 7(2), 7(3), 7(3-A), 8, 9, 14Payment of Gratuity (Central) Rules, 1972-Rule 4, 7CCS (Pension) Rules, 1972-Rule 14, 50
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High Courts29 Apr 2024Dismissed

Vivekanand School Vs GNCT & Anr.

Delhi High Court · (2024) 04 DEL CK 4195

Constitution of India-Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 2(f), 8B to 8G, 7-Q, 70, 14BEmployees Provident Fund Scheme, 1952
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