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Citedby 5 docs
Shri Kudli Sringeri Maha ... vs State Of Karnataka on 24 April, 1992
Sri Ramachandrappa vs The State Of Karnataka By Its ... on 2 November, 2012
Gadigi Mineral Mining Co vs State Of Karnataka Commerce & ... on 28 August, 2009
Sangayya S/O. Siddayya Hiremath vs Sudhindra Rao S/O. M. Bheemasena ... on 17 July, 2012
Smt Rekha D Shetty vs The State Of Karnataka on 22 October, 2008

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[Complete Act]
Central Government Act
Section 1 in The Delhi High Court Act, 1966
1. Short title and commencement.
(1) This Act may be called the Delhi High Court Act, 1966 .
(2) Section 17 shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint; and the remaining provisions of this Act shall come into force at once.