High Courts21 Feb 1992Allowed
Damodar Sahu Vs Kulamani Behera
Orissa High Court · (1993) 1 OLR 73
Criminal Procedure Code, 1973 (CrPC) — Section 202
COURT ARCHIVE
Orissa High Court judgments, 1992
335 judgments · page 15 of 17
High Courts21 Feb 1992
Commissioner of Income Tax Vs Sarat Ch. Sahu
Orissa High Court · (1992) 195 ITR 364 : (1992) 65 TAXMAN 555
Income Tax Act, 1961 — Section 15, 16, 16(1), 28
High Courts21 Feb 1992
Commissioner of Income Tax Vs Bharat Saw Mill
Orissa High Court · (1992) 198 ITR 553
Income Tax Act, 1961 — Section 254
High Courts20 Feb 1992Allowed
Ladi Vyakuntam and Others Vs Gumudi Chittibabu
Orissa High Court · (1992) 73 CLT 776 : (1992) 2 OLR 157
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 199
High Courts17 Feb 1992
Gurudev Singh Rai Vs Authorised Officer-cum-Asst. Conservator of Forests and Another
Orissa High Court · AIR 1992 Ori 287 : (1993) 76 CLT 671 : (1992) 1 OLR 305
Constitution of India, 1950 — Article 226, 245Forest Act, 1927 — Section 52Orissa Forest Act, 1972 — Section 56(2)
High Courts17 Feb 1992
Commissioner of Income Tax Vs Senapati and Partners
Orissa High Court · (1992) 198 ITR 507
Income Tax Act, 1961 — Section 256, 37
High Courts13 Feb 1992
Gangpur Labour Union Vs Industrial Tribunal and Another
Orissa High Court · (1992) 74 CLT 168 : (1993) 1 LLJ 828
Industrial Disputes Act, 1947 — Section 33A, 33A(1)
High Courts12 Feb 1992
A.S. Sandhu and Company Vs Commissioner of Income Tax
Orissa High Court · (1992) 103 CTR 215 : (1992) 196 ITR 323 : (1992) 64 TAXMAN 508
Income Tax Act, 1961 — Section 256
High Courts12 Feb 1992
Biraj Mohan Biswal Vs Commissioner of Income Tax
Orissa High Court · (1992) 103 CTR 159 : (1992) 198 ITR 465
Income Tax Act, 1961 — Section 22, 256, 64(1)
High Courts12 Feb 1992
S. Ramamurty Das and Partners Vs Commissioner of Income Tax
Orissa High Court · (1992) 74 CLT 202 : (1992) 197 ITR 344
Income Tax Act, 1961 — Section 271(1), 274, 275
High Courts12 Feb 1992
Commissioner of Income Tax Vs Richram Dharmasala Trust Estate
Orissa High Court · (1992) 197 ITR 132
Income Tax Act, 1961 — Section 22, 23, 24
High Courts11 Feb 1992Dismissed
Miss. K.T. Sulochana Nair Vs Managing Director, Orissa State Financial Corporation and Others
Orissa High Court · AIR 1992 Ori 157 : (1994) 79 CompCas 467
Contract Act, 1872 — Section 126State Financial Corporations Act, 1951 — Section 29, 29(1)
High Courts11 Feb 1992Dismissed
Pabitra Ranjan Dash Vs Collector-cum-Chairman, Regional Transport Authority and Another
Orissa High Court · (1992) 73 CLT 559 : (1992) 2 OLR 310
Orissa Motor Vehicles Taxation Act, 1975 — Section 14, 17(2), 21(1), 27(2), 4(1)
High Courts11 Feb 1992Allowed
State Bank of India, Bhubaneswar Vs Umakanta Mohanty and Another
Orissa High Court · AIR 1993 Ori 9
Limitation Act, 1963 — Section 20
High Courts10 Feb 1992Partly Allowed
United India Insurance Co. Ltd. Vs Haramani Das and Others
Orissa High Court · AIR 1992 Ori 210
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110
High Courts10 Feb 1992
Commissioner of Gift Tax Vs Satiya Budek and Others
Orissa High Court · (1992) 103 CTR 126 : (1992) 197 ITR 292
Gift Tax Act, 1958 — Section 24, 24(1), 24(2)
High Courts10 Feb 1992
The Central Reserve Police Force and Another Vs Minati Dhal and Basudev Dhal and Another
Orissa High Court · (1993) 2 ACC 137 : (1993) ACJ 760 : (1992) 73 CLT 550 : (1992) 1 OLR 470
Motor Vehicles Act, 1939 — Section 110D, 173
High Courts10 Feb 1992
United India Insurance Company Ltd. Vs Naramani Das and Others
Orissa High Court · (1993) 2 ACC 509
Motor Vehicles Act, 1939 — Section 95(2), 95(2)(b)(1)
High Courts07 Feb 1992Dismissed
Fakir Mohan Maharana and Others Vs Sri Jagannath Sanskrit Vishwa Vidyalaya and Others
Orissa High Court · (1992) 2 OLR 471
Orissa Universities Act, 1989 — Section 10
High Courts07 Feb 1992Allowed
Hanuman Vitamin Foods Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 1992 Ori 274 : (1992) 73 CLT 782
Orissa Forest Act, 1972 — Section 2