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Delhi High Court judgments, 2025

8,182 judgments · page 389 of 410

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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High Courts03 Feb 2025

State Through RPF Vs Farooq & Ors

Delhi High Court · (2025) 02 DEL CK 1593

Railway Property (Unlawful Possession) Act, 1966-Section 3RPF Rules, 1987Code of Criminal Procedure, 1973-Section 100, 102, 103, 162, 165, 378, 378(3)
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High Courts03 Feb 2025

Union Of India Vs Karan Sharma

Delhi High Court · (2025) 02 DEL CK 1554

Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 21, 21(c), 23, 23(c), 28, 35, 42, 53, 54, 67Code of Criminal Procedure, 1973-Section 378, 378(3)Evidence Act-Section 25, 65-B(4)
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High Courts03 Feb 2025

State Vs Lalit

Delhi High Court · (2025) 02 DEL CK 1551

Indian Penal Code, 1860-Sections 376, 452, 506, 376(2)(g)Code of Criminal Procedure, 1973-Sections 164, 378, 161
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