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Delhi High Court judgments, 2025

6,287 judgments · page 9 of 315

High Courts23 Dec 2025

Tanmaya Chowdhary Vs State

Delhi High Court · (2025) 12 DEL CK 2390

Indian Succession Act, 1925-Section 278, 63Hindu Succession Act, 1956Evidence Act 1872-Section 68
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High Courts23 Dec 2025

Rajesh Gupta & Ors. Vs Assistant Commissioner Of Income Tax Central Circle 31 Delhi & Ors.

Delhi High Court · 2022 INSC 719

Income Tax Act, 1961-Section 132, 132(4), 132(5), 132(8), 132A, 132B, 132B(1), 132B(1)(i), first proviso to Section 132B(1)(i), second proviso to Section 132B(1)(i), 132B(4), 132B(4)(a), 132B(4)(b), 143(3), 144B, 153A, 154, 158BFA(2), 171, 171(3), 226(5), 244A, Chapter XIV-BWealth Tax Act, 1957-Section 7, 34AB, Schedule III, Rule 18(2), 18(2)(i), 18(2)(ii)Expenditure-tax Act, 1987
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High Courts23 Dec 2025Disposed Of

Zscaler Inc Vs Deputy Commissioner Of Income Tax, Circle 3(1)(1), New Delhi

Delhi High Court · (2025) 12 DEL CK 2352

Income Tax Act, 1961-Section 197, 195, 195(2), Explanation 2 to Section 195, 143(3), 144(C)(13), 144C(1), 115A, 44BB, 44BBB, 92D, 92C(3), 2(45), 5, 237, 240, 148, 144, 9(1)(i), Explanation 1(a), Explanation 2, Explanation 2A, Explanation 3AConstitution of India-Article 356, 366(12), 366(26A)Representation of the People Act, 1951
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High Courts23 Dec 2025Allowed

Parshottam Lal Vs New Light Trading Company & Ors.

Delhi High Court · (2025) 12 DEL CK 2325

Delhi Rent Control Act, 1958-Section 14(1)(a), 14(1)(b), 14(1)(e), 14(1)(j), 14(7), 14A, 25B, 25B(8), 28B(8), 38, Chapter IIIAIndian Evidence Act, 1872-Section 116Code of Civil Procedure, 1908-Order IX Rule 13
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High Courts23 Dec 2025

Yasin & Anr. Vs State

Delhi High Court · (2025) 12 DEL CK 2326

IPC-Section 308, 323, 34, 397Cr.P.C.-Section 313Probation of Offenders Act, 1958-Section 4
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