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Delhi High Court judgments, 2025

6,365 judgments · page 271 of 319

High Courts11 Mar 2025Disposed Of

Vodafone Mobile Services Ltd. Vs Deputy Commissioner Of Income Tax

Delhi High Court · (2025) 03 DEL CK 2022

Income Tax Act, 1961-Section 36(1)(iii); Proviso to Section 36(1)(iii); Section 40(a)(ia); Section 37; Section 37(1); Section 32; Section 32(1); Section 32(1)(ii) sub-clause (i); Section 43; Section 43(1); Explanation 8 to Section 43(1); Section 80IA; Section 115JB; Section 144C read with Section 143(3); Section 28; Sections 30 to 36; Section 41(1); Section 36(1)(vii)Indian Income-tax Act, 1922-Section 10(2); Section 10(2)(iii); Section 10(2)(xv)Companies Act, 2013-Section 135
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High Courts11 Mar 2025Dismissed

Ramchander Vs Union Of India & Anr.

Delhi High Court · (2025) 03 DEL CK 1751

Arbitration and Conciliation Act, 1996-Section 5, 9, Article 33, 34, 34(2), 34(2A), 34(3), 37, 37(2)CPC-Section 151, 152Constitution of India-Article 32, 226, 227
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High Courts11 Mar 2025

Dinesh Kundra Vs State & Ors.

Delhi High Court · (2025) 03 DEL CK 1745

Code of Criminal Procedure, 1973-Section 482, 427, 357, 357 (3), 31, 437, 122Negotiable Instruments Act, 1881-Section 138
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High Courts11 Mar 2025Dismissed

State Vs Firasul Nabi

Delhi High Court · (2025) 03 DEL CK 1740

IPC-Section 341, 392, 354, 506POCSO Act-Section 12, 29Cr.P.C.-Section 164
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High Courts11 Mar 2025Allowed

Sunil Tyagi Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 03 DEL CK 1042

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 156(3), 173Indian Penal Code, 1860 - Section 34, 120B, 307, 406, 420
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