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Delhi High Court Denies to Entertain Plea on AIMIM ‘Religious’ Name - (20 Oct 2015)

Delhi High Court has denied to entertain a plea filed by an MCD school teacher against use of “religious” name by All India Majlis-E-Ittehadul Muslimeen (AIMIM) on the grounds that it violated constitutional principles and the rules of electoral conduct.

Tags : DELHI HIGH COURT   AIMIM  

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