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Delhi High Court judgments, 2026

7,284 judgments · page 217 of 365

High Courts13 Apr 2026Dismissed

Abhinav Jain Vs Income Tax Officer & Ors

Delhi High Court · (2026) 04 DEL CK 0680

Constitution of India, 1950- Article 226Income Tax Act, 1961- Section 2(3), 6(1), 10(4)(ii), 10(15)(fa), 139(1)(b), 142(1), 144B, 144C(13), 147, 148, 148A, 148A(b), 148A(d), 149(1), 149(1)(a), 149(1)(b)Finance Act of 2023- Section 151, 151A
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High Courts10 Apr 2026

VNG Automotive P. Ltd Vs Asstt. Commissioner Of Income Tax

Delhi High Court · (2026) 04 DEL CK 2323

Income Tax Act, 1961-Section 148 A, 148, 35D, 254, 68, 153A, 253(2), 250, 4, 3, 143(3), 143(1), 139(1), 143(1)(a), 147, 251(1)(a), 36(1)(iii)Income Tax Rules, 1962-Rule 46A, 46A(1), 46A(3)Indian Income-Tax Act, 1922-Section 33(4)
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High Courts10 Apr 2026

Mohd Abid & Anr. Vs Rajesh Kumar Jain

Delhi High Court · (2026) 04 DEL CK 2372

CPC-Section 96, Order 41, XXXVII, XXXVII Rule 2(3), XXVII Rule 3(1), XXVII Rule 2(3), 151Negotiables Instrument Act, 1881-Section 138Indian Contract Act, 1872-Section 74
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