Citation Codes Equivalent Citations citation codes Case Number WP(C) No. 1730, 1733 and 1731 of 2001 Attorney(S) Malvika Rajkotia Surya Kant Puneet Mittal Rakesh K.Khanna R.P.Singh Reetesh Singh Raju Ramachandran Judges S. Ravindra Bhat, J. Acts 1964 Civil Rights Act. Congress had enacted Section 703, Title VI of the Civil Rights Act, 1964, provisions in the Factories Act, the Maternity Benefit Act, the Equal Remuneration Act, etc). Employment Protection (Remedies) Regulations, 1993). 68. Article 15(3) of the Constitution Rule 28(1) of Chapter VIII of Central Board of Secondary Education Affiliation SECTION 10 NATIONAL COMMISSION FOR WOMEN ACT ARTICLE 32 A CONSTITUTION OF INDIA Section 10, particularly Section 10(1)(e) Section 10 particularly Sub-section 4 PROTECTION OF HUMAN RIGHTS ACT 1993 Women Act, 1990 (Act No. 20 of 1990). authorities;.,.42. Section 10(4) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account