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Delhi High Court judgments, 2025

8,232 judgments · page 114 of 412

High Courts29 Oct 2025Dismissed

Rajinder Kumar Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 10 DEL CK 2070

Code of Criminal Procedure, 1973-Section 482, 156(3)Indian Penal Code, 1860-Sections 467, 471, 468, 474, 30Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
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High Courts29 Oct 2025Disposed Of

Court On Its Own Motion Vs Nitin Bansal

Delhi High Court · (2025) 10 DEL CK 2076

Contempt of Courts Act, 1971-Section 15, 2(c)(iii), 2(c), 12Arbitration and Conciliation Act, 1996-Section 9Contempt of Courts Act, 1926-Section 2(3)
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High Courts29 Oct 2025Dismissed

Commissioner Of Income Tax International Taxation-2, New Delhi Vs Hyundai Rotem Company

Delhi High Court · (2025) 10 DEL CK 2108

Income Tax Act, 1961-Section 130, 143, 143(2), 143(3A), 144, 144B, 144B(2), 144B(5)(ii), 144B(6)(v), 144BA(12), 144C, 144C(1), 144C(2), 144C(3), 144C(4), 144C(5), 144C(6), 144C(7), 144C(8), 144C(10), 144C(11), 144C(12), 144C(13), 144C(14), 144C(14A), 144C(14B), 144C(14C), 144C(14D), 144C(15), 144C(15)(b), 144C(15)(b)(ii), 147, 148, 153, 153B, 254(1), 254(3), 255(5), 256, 256(1), 260A, 263(2), 282, 282(1)(C), 92CA(3), 92CA(4)Information Technology Act, 2000-Section 2(k), 2(za), Chapter IV, 13, 13(1), 13(2)(a)Customs Act, 1962-Section 4(2), 17, 27(1B)(c), 28, 28(11)
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High Courts29 Oct 2025Disposed Of

Waseem Vs State NCT Of Delhi

Delhi High Court · (2025) 10 DEL CK 2111

Indian Penal Code, 1860-Sections 302, 307, 120-BArms Act, 1959-Sections 25, 25 (1B), 27, 54, 59
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