High Courts03 Dec 1991
Commissioner of Income Tax Vs Indian Metals and Carbide Ltd.
Orissa High Court · (1992) 198 ITR 444
Income Tax Act, 1961 — Section 36(1)
COURT ARCHIVE
Orissa High Court judgments, 1991
450 judgments · page 2 of 23
High Courts02 Dec 1991
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Another
Orissa High Court · (1992) 102 CTR 281 : (1992) 196 ITR 640 : (1992) 60 TAXMAN 507
Constitution of India, 1950 — Article 226Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 254(1), 254(2), 271(1)
High Courts02 Dec 1991
Commissioner of Income Tax Vs Orissa Industries Ltd.
Orissa High Court · (1992) 102 CTR 148 : (1992) 198 ITR 251
Income Tax Act, 1961 — Section 32, 32A, 43(1), 43B
High Courts02 Dec 1991Allowed
Ganesh Dash Vs Baikuntha Adabar
Orissa High Court · (1992) 1 OLR 367
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 436
High Courts02 Dec 1991
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Others
Orissa High Court · (1992) 196 ITR 564
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11(4A), 254(2)
High Courts27 Nov 1991
Commissioner of Income Tax Vs Income Tax Appellate Tribunal and Another
Orissa High Court · (1992) 196 ITR 690
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254(2)
High Courts27 Nov 1991
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Another
Orissa High Court · (1992) 101 CTR 300 : (1992) 101 CTR 291 : (1991) 100 CTR 247 : (1992) 198 ITR 188 : (1993) 69 TAXMAN 322 : (1992) 64 TAXMAN 212 : (1992) 64 TAXMAN 205
Income Tax Act, 1961 — Section 254(2)
High Courts27 Nov 1991
COMMISSIONER OF INCOME TAX Vs INCOME TAX APPELLATE TRIBUNAL AND ANOTHER.
Orissa High Court · (1992) 102 CTR 79 : (1992) 196 ITR 590
Income Tax Act, 1961 — Section 254
High Courts26 Nov 1991Allowed
Surya Kumar Behera Vs Board of Revenue and Others
Orissa High Court · (1992) 1 OLR 384
Orissa Land Reforms Act, 1960 — Section 59(2), 61
High Courts22 Nov 1991
Commissioner of Income Tax Vs Wine Chamber
Orissa High Court · (1991) 11 OHC CK 0038
Bihar and Orissa Excise Act, 1915 — Section 23Boards Excise Rules, 1965 — Rule 122(2)Income Tax Act, 1961 — Section 185
High Courts22 Nov 1991
Commissioner of Income Tax Vs T. Omer and Company
Orissa High Court · (1992) 102 CTR 36 : (1992) 196 ITR 736
Income Tax Act, 1961 — Section 182
High Courts22 Nov 1991Allowed
Santipriya Jena and Another Vs Rabati Nayak and Others
Orissa High Court · (1992) 1 OLR 389
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts22 Nov 1991
Commissioner of Wealth Tax Vs Income Tax Appellate Tribunal and Another
Orissa High Court · (1992) 197 ITR 263 : (1992) 63 TAXMAN 582
Wealth Tax Act, 1957 — Section 35, 35(1)
High Courts22 Nov 1991Allowed
Rajendra Prasad Sahoo Vs Deputy Registrar, Co-operative Societies, Kalahandi and Others
Orissa High Court · AIR 1992 Ori 55 : (1992) 1 OLR 401 : (1992) 1 OLR 400
High Courts22 Nov 1991
Commissioner of Income Tax Vs Pyarilal Kasam Manji and Co.
Orissa High Court · (1992) 101 CTR 247 : (1992) 198 ITR 110
Income Tax Act, 1961 — Section 36(1), 43B
High Courts20 Nov 1991Allowed
Orissa Mining Corporation Ltd. and Another Vs Union of India (UOI) and Others
Orissa High Court · AIR 1992 Ori 61
Mineral Concession Rules, 1960 — Rule 21, 21(2), 40, 40(2), 59Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(2), 30
High Courts20 Nov 1991
Commissioner of Income Tax Vs Kalinga Jute Products Pvt. Ltd.
Orissa High Court · (1992) 102 CTR 12 : (1992) 196 ITR 633 : (1992) 64 TAXMAN 156
Income Tax Act, 1961 — Section 32, 43(1)
High Courts20 Nov 1991
COMMISSIONER OF Income Tax AND ANOTHER Vs INCOME TAX APPELLATE TRIBUNAL AND ANOTHER.
Orissa High Court · (1992) 100 CTR 247 : (1992) 193 ITR 377
Income Tax Act, 1961 — Section 254
High Courts20 Nov 1991
Commissioner of Income Tax Vs S.L. Agarwala and Co.
Orissa High Court · (1992) 101 CTR 222 : (1992) 197 ITR 239
Income Tax Act, 1961 — Section 256, 32A
High Courts18 Nov 1991Allowed
Mohini Kumar Naik Vs Orissa State Electricity Board and Others
Orissa High Court · (1992) 1 OLR 173
Constitution of India, 1950 — Article 12, 226