High Courts08 Mar 1979Dismissed
Somanath Sahu Vs Yudhisthir Sahu
Orissa High Court · (1979) 47 CLT 559
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Orissa High Court judgments, 1979
176 judgments · page 8 of 9
High Courts05 Mar 1979Allowed
Binod Bihari Behera and Others Vs Niranjan Sahu
Orissa High Court · (1979) 47 CLT 477
Criminal Procedure Code, 1973 (CrPC) — Section 151, 162, 173, 239, 248(1)Penal Code, 1860 (IPC) — Section 147, 323, 324
High Courts05 Mar 1979
Gurunath Pradhan Vs State of Orissa and Others
Orissa High Court · (1979) 47 CLT 532 : (1979) 2 LLJ 488
Penal Code, 1860 (IPC) — Section 409, 477A
High Courts02 Mar 1979Dismissed
Dibyasingh Samanta and Another Vs Hata Behera and Others
Orissa High Court · (1979) 47 CLT 549
Civil Procedure Code, 1908 (CPC) — Section 115, 151Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Land Reforms Act, 1960 — Section 15(1), 67
High Courts01 Mar 1979Allowed
Ratna Manjari Das Vs Dr. Bhaskar Chandra Das
Orissa High Court · AIR 1979 Ori 191 : (1979) 48 CLT 59
Limitation Act, 1963 — Section 14, 5
High Courts23 Feb 1979Dismissed
Kamali Dibya and Another Vs Sadasiva Mohapatra and Others
Orissa High Court · (1979) 47 CLT 570
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Hindu Succession Act, 1956 — Section 14
High Courts23 Feb 1979
Executive Engineer, Rural Engineering Organisation, Khurda Vs D.N. Senapati and Another
Orissa High Court · AIR 1980 Ori 74 : (1979) 47 CLT 472
Arbitration Act, 1940 — Section 13, 30
High Courts20 Feb 1979Allowed
Kalindi ' Kalandi Behera Vs The State of Orissa and Others Khyamasila ' Khyamanidhi Rout Vs Kalandi Behera
Orissa High Court · (1979) 47 CLT 665
Constitution of India, 1950 — Article 220Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13(2), 13(3), 5
High Courts16 Feb 1979Dismissed
Union of India (UOI) and Others Vs Consolidated Construction Company
Orissa High Court · (1979) 47 CLT 499
Arbitration Act, 1940 — Section 8
High Courts15 Feb 1979Dismissed
L. Sanyasi and Sons Vs Commissioner of Income Tax
Orissa High Court · (1979) 1 TAXMAN 298
Income Tax Act, 1961 — Section 273A(1), 273A(1)(ii), 273A(4)
High Courts15 Feb 1979
L. Sanyasi and Sons Vs Commissioner of Income Tax and Another
Orissa High Court · (1979) 10 CTR 313 : (1979) 118 ITR 459
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 273A(1), 273A(4)
High Courts14 Feb 1979Allowed
Sudhamani Dei Vs Sadananda Mohanty and Another
Orissa High Court · AIR 1979 Ori 130 : (1979) 47 CLT 513
Civil Procedure Code, 1908 (CPC) — Section 53
High Courts06 Feb 1979
Commissioner of Income Tax Vs Lal Brothers
Orissa High Court · (1979) 02 OHC CK 0005
Income Tax Act, 1961 — Section 256(2), 271(1), 274(2)
High Courts06 Feb 1979Allowed
Satyabadi Pradhan Vs Tahasildar and Others
Orissa High Court · AIR 1979 Ori 150 : (1979) 48 CLT 261
Constitution of India, 1950 — Article 226, 226(1), 226(3)
High Courts30 Jan 1979
Dalmia Institute of Scientific and Industrial Research Vs Income Tax Officer and Others
Orissa High Court · (1979) 47 CLT 589 : (1979) 10 CTR 315 : (1979) 118 ITR 575
Income Tax Act, 1961 — Section 10(21), 139(1), 148, 35, 35(1)
High Courts30 Jan 1979Allowed
Manamohan Das and Others Vs State of Orissa and Others
Orissa High Court · (1979) 47 CLT 585
Constitution of India, 1950 — Article 311
High Courts30 Jan 1979
DALMIA INSTITUTE OF SCIENTIFIC AND INDUSTRIAL RESEARCH Vs INCOME TAX OFFICER AND OTHERS.
Orissa High Court · (1979) 47 CLT 589 : (1979) 10 CTR 315 : (1979) 118 ITR 575
Income Tax Act, 1961 — Section 10, 139, 143, 147, 148
High Courts29 Jan 1979
Bhima Nayak and Others Vs Panjashaw Durgah and Others
Orissa High Court · (1979) 48 CLT 70 : (1979) CriLJ 1200
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145Evidence Act, 1872 — Section 114
High Courts24 Jan 1979Allowed
K.C. Rout Vs State of Orissa and Another
Orissa High Court · AIR 1979 Ori 120 : (1979) 47 CLT 407
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 108
High Courts23 Jan 1979Allowed
Bishnu Ballab Panda Vs Food Corporation of India
Orissa High Court · (1979) 48 CLT 190
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 16, Order 11 Rule 18, Order 11 Rule 21, Order 7 Rule 14