High Courts15 Jul 1955
Mannalal Modi Vs Commr. of Income Tax
Orissa High Court · AIR 1956 Ori 37 : (1955) 21 CLT 441 : (1956) 29 ITR 30
Income Tax Act, 1922 — Section 23(4), 34
COURT ARCHIVE
Orissa High Court judgments, 1955
113 judgments · page 3 of 6
High Courts15 Jul 1955Dismissed
Rushi Sahu and Another Vs The State
Orissa High Court · (1955) 21 CLT 405
Criminal Procedure Code, 1898 (CrPC) — Section 107, 342
High Courts15 Jul 1955
Sailendra Narayan Bhanj Deo Vs Asst. Collector of Agricultural Income Tax
Orissa High Court · (1956) 22 CLT 490
Income Tax Act, 1922 — Section 2(1)Orissa Agricultural Income Tax Act, 1947 — Section 2, 29(2), 6Orissa Agricultural Income Tax Rules, 1948 — Rule 3, 3(2)
High Courts15 Jul 1955
Sri Sailendra Narayan Bhanj Deo Vs Assistant Collector of Agricultural Income Tax
Orissa High Court · (1955) 21 CLT 482
Income Tax Act, 1922 — Section 2(1), 2(1)(C)Orissa Agricultural Income Tax Act, 1947 — Section 2, 29(2), 6Orissa Agricultural Income Tax Rules, 1948 — Rule 3
High Courts14 Jul 1955
Krishna Chandra Acharya Vs The Board of Revenue
Orissa High Court · (1955) 21 CLT 401
Orissa Sales Tax Act, 1947 — Section 2, 24(3)
High Courts08 Jul 1955Allowed
Prahalad Parida and Another Vs The State
Orissa High Court · (1955) 21 CLT 575
Penal Code, 1860 (IPC) — Section 379
High Courts06 Jul 1955Allowed
Banchanidhi Misra Vs The State of Orissa and Others
Orissa High Court · (1956) 22 CLT 49
Orissa Sales Tax Act, 1947 — Section 1(3), 10, 12, 13, 14
High Courts28 Apr 1955Dismissed
Tayi Visalamma Vs Tayi Jagannadha Rao and Another
Orissa High Court · AIR 1955 Ori 160
Constitution of India, 1950 — Article 141, 374(2)Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2)
High Courts26 Apr 1955Allowed
Patnala Bhimayya Subudhi Vs Kundana Bibi and Others
Orissa High Court · AIR 1956 Ori 111 : (1956) 22 CLT 51
Limitation Act, 1908 — Article 142 , 144
High Courts26 Apr 1955Dismissed
Anem Pedda Siva Parvathmma Vs Krushna Chandra Sahani and Another
Orissa High Court · AIR 1956 Ori 53 : (1955) 21 CLT 413
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Article 120, 62, 89
High Courts26 Apr 1955Allowed
Bishnu Patel and Others Vs Kamal Lochan Rout
Orissa High Court · (1956) 22 CLT 69
High Courts21 Apr 1955Allowed
Mst. Janaki alias Maharagi Rath Vs Dasarathi Rath
Orissa High Court · (1955) 21 CLT 346
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)
High Courts21 Apr 1955
Purna Chandra Majhi Vs The State
Orissa High Court · AIR 1956 Ori 28 : (1955) 21 CLT 320 : (1956) CriLJ 85
Penal Code, 1860 (IPC) — Section 228
High Courts21 Apr 1955
Giridhari Samant Sinhar Vs Udhaba Charan Sahu
Orissa High Court · (1955) 21 CLT 256
Penal Code, 1860 (IPC) — Section 504
High Courts21 Apr 1955
VIKRAM DEO VARMA, MAHARAJA OF JEYPORE Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Orissa High Court · AIR 1955 Ori 185 : (1956) 29 ITR 76
Income Tax Act, 1961 — Section 4
High Courts20 Apr 1955Dismissed
Duti Dei and Bhimsen Das Vs The State
Orissa High Court · (1955) 21 CLT 269
Orissa Opium Smoking Act, 1947 — Section 4, 7, 8, 9
High Courts20 Apr 1955Dismissed
Ananga Bhusan Samant Singhar Mohapatra Vs Uchhab Sahu and Others
Orissa High Court · AIR 1955 Ori 179 : (1955) 21 CLT 328
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts20 Apr 1955Dismissed
Damodar Sahu and Another Vs The State
Orissa High Court · AIR 1955 Ori 156 : (1955) 21 CLT 296 : (1955) CriLJ 1373
Criminal Procedure Code, 1898 (CrPC) — Section 237, 239Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 109
High Courts12 Apr 1955Allowed
B.C. Patel and Co. Vs Sales Tax Officer and Another
Orissa High Court · AIR 1955 Ori 172 : (1955) 21 CLT 339 : (1956) 7 STC 221
Constitution of India, 1950 — Article 286Orissa Sales Tax Act, 1947 — Section 4, 4(1), 4(2)
High Courts12 Apr 1955
Ramakrishna Deo Vs The Collector of Sales Tax
Orissa High Court · AIR 1955 Ori 164 : (1955) 21 CLT 491
Orissa Sales Tax Act, 1947 — Section 2