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The case was first filed in the Delhi High Court challenging a notification that placed Services under the Union's control After the High Court upheld the notification the matter was
...appealed to the Supreme Court
Bench
Applied Acts & Sections
Section 7
–The Government of National Capital Territory of Delhi Act, 1991
Section 19
–The Government of National Capital Territory of Delhi Act, 1991
Section 24
–The Government of National Capital Territory of Delhi Act, 1991
Section 41
–The Government of National Capital Territory of Delhi Act, 1991
Section 43
–The Government of National Capital Territory of Delhi Act, 1991
Section 44
–The Government of National Capital Territory of Delhi Act, 1991
Section 49
–The Government of National Capital Territory of Delhi Act, 1991
Legal Notes
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