COURT ARCHIVE

Orissa High Court judgments, 1973

288 judgments · page 9 of 15

High Courts17 May 1973

Orissa Road Transport Company Ltd. Vs Maguni Kar and Others

Orissa High Court · (1973) 39 CLT 741

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 33(2), 33CLimitation Act, 1963 — Article 133

High Courts16 May 1973

Kailash Chandra Panigrahi Vs Gayaram Patel and Others

Orissa High Court · (1973) 39 CLT 729

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts15 May 1973

State of Orissa Vs Atmaram Prahalad Roy

Orissa High Court · (1973) 32 STC 218

Central Sales Tax Act, 1956 — Section 15, 8

High Courts11 May 1973

Tarachand Koyal Vs Maheswar Choudhury

Orissa High Court · (1974) 96 ITR 133

Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137

High Courts11 May 1973

State of Orissa Vs Abhirchand Dwarikadas

Orissa High Court · (1973) 39 CLT 583

Central Excises and Salt Act, 1944 — Section 15, 5, 5(1), 6Orissa Sales Tax Act, 1947 — Section 24(1), 25(1)

High Courts10 May 1973

Radhamohan Panda and Others Vs Ganesh Panda

Orissa High Court · (1973) 39 CLT 698

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)

High Courts10 May 1973

Satyendra Kumar Rai Choudhury Vs Mahant Sri Bhakta Charan Das and Another

Orissa High Court · (1973) 39 CLT 787

Hindu Succession Act, 1956 — Section 14Orissa Estates Abolition Act, 1951 — Section 2, 20, 5, 6, 7

High Courts10 May 1973Dismissed

Linga Mallik Vs Ajodhya Mallikani and Another

Orissa High Court · AIR 1974 Ori 107

Civil Procedure Code, 1908 (CPC) — Section 66(1)Evidence Act, 1872 — Section 101, 114, 35

High Courts07 May 1973

B.L. Choudhury and Sons Vs State of Orissa

Orissa High Court · (1973) 32 STC 271

Central Sales Tax Act, 1956 — Section 3Orissa Sales Tax Act, 1947 — Section 24(1)

High Courts07 May 1973

State of Orissa Vs Divisional Forest Officer, Karanjia Division and Others

Orissa High Court · (1973) 32 STC 487

Central Sales Tax Act, 1956 — Section 2

High Courts07 May 1973

Kailash Chandra Mahesh Kumar and Atmaram Agarwalla Vs The State of Orissa

Orissa High Court · (1973) 39 CLT 654

Contract Act, 1872 — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 165, 342, 386Defence of India Rules, 1962 — Rule 81

High Courts07 May 1973Dismissed

Raghunath Mahanty and Others Vs State of Orissa and Others

Orissa High Court · AIR 1974 Ori 37

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 12, Order 1 Rule 3, Order 1 Rule 4Constitution of India, 1950 — Article 14, 226, 31BOrissa Land Reforms Act, 1960 — Section 2(9), 4(9), 73

High Courts04 May 1973

State of Orissa Vs Janata Medical Hall

Orissa High Court · (1974) 33 STC 88

Orissa Sales Tax Act, 1947 — Section 24(2)(b), 5(2)(A)(a)(ii)

High Courts03 May 1973

Goswami Press Vs State of Orissa

Orissa High Court · (1973) 39 CLT 780 : (1973) 32 STC 479

Orissa Sales Tax Act, 1947 — Section 24(3), 5(2)(A)(a)(ii)

High Courts02 May 1973

State of Orissa Vs Kundanlal Juala Prasad

Orissa High Court · (1974) 34 STC 501

Orissa Sales Tax Act, 1947 — Section 11A, 12(8), 24(1)

High Courts02 May 1973

National Press Vs State of Orissa

Orissa High Court · (1973) 32 STC 341

Orissa Sales Tax Act, 1947 — Section 2(c), 24(1)

High Courts02 May 1973Dismissed

Silla Chandrasekharam Vs Rahas Mahapatrani and Another

Orissa High Court · AIR 1974 Ori 13

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 47

High Courts01 May 1973

Kalinga Tubes Ltd. Vs Commissioner of Income Tax, Central and Another

Orissa High Court · (1974) 96 ITR 20

Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 8

High Courts01 May 1973

Prasana Kumar Patnaik Vs State of Orissa and Others

Orissa High Court · (1973) 39 CLT 777

Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 3A, 8A

High Courts30 Apr 1973Dismissed

Madan Panda Vs Hadibandhu Panda and Another

Orissa High Court · AIR 1974 Ori 110

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4