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Delhi High Court judgments, 2025

6,903 judgments · page 324 of 346

High Courts04 Feb 2025Allowed

Islam & Ors. Vs State

Delhi High Court · (2025) 02 DEL CK 1713

Code of Criminal Procedure, 1973-Section 374, 161, 313Indian Penal Code, 1860-Section 304 Part-II, 34, 341, 452, 304, 323
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High Courts04 Feb 2025

Anil Kumar & Ors. Vs The State (Govt. Of Nct Delhi) & Ors.

Delhi High Court · (2025) 02 DEL CK 1716

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 354A, 323, 506, 509, 34, 341, 354, 354B, 354-B, 354D, 376, 376(D), 307, 308Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3
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High Courts04 Feb 2025

Sushil Aggarwal Vs Principal Commissioner Of Customs

Delhi High Court · (2025) 02 DEL CK 1487

Customs Act, 1962-Sections 112, 112(a), 112(b), 114A, 114AA, 108, 138B, 14, 111(d), 111(f), 111(i), 111(l), 111(m)Customs Valuation (Determination of Value of Imported Goods) Rules, 2007-Rules 5, 9, 12
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High Courts04 Feb 2025

Kanwaljeet Kaur Vs Assistant Commissioner Of Income Tax Circle (34) 1 Delhi & Ors.

Delhi High Court · (2025) 02 DEL CK 1490

Income-tax Act, 1961-Section 148, Proviso to Section 149, 149(1), 151, 151A, 153A, 153C, 153B, 153B(1), 153, 147, 148A, 144B, 143(3), 143(3A), 143(3B), 139, 127, 120, sub-sections (1), (2) and (5) of Section 120, 119, 132, 132A, 133A, 135A, 113, 158-BA, 90, 90ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3, 2(b)Finance Act, 2021
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High Courts04 Feb 2025Dismissed

Mohinder Singh Vs Durgesh Kumar & Ors.

Delhi High Court · (2025) 02 DEL CK 1493

Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11, 10Representation of People's Act, 1951-Section 36(4), 81, 82, 83, 83(1)(a), 84, 86, 87, 100, 101, 117, 123(7), 125, 126
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High Courts04 Feb 2025Dismissed

Ramesh Kumar Khatri Vs Durgesh Pathak

Delhi High Court · (2025) 02 DEL CK 1504

Representation of the People Act, 1951-Sections 8(A), 77, 77(1), 77(2), 77(3), 81, 83, 83(1)(a), 87, 100, 100(1)(b), 100(1)(d)(iv), 123, 123(6), 124(4)Code of Civil Procedure, 1908-Order VI Rule 16, VII Rule 11(a) and (d)Conduct of Elections Rules, 1961-Rule 86, 90
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