COURT ARCHIVE

Orissa High Court judgments, 1993

326 judgments · page 17 of 17

High Courts08 Jan 1993Dismissed

State of Orissa and Others Vs Janamohan Das and etc. etc.

Orissa High Court · AIR 1993 Ori 180 : (1993) 75 CLT 352

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11Commissions of Inquiry Act, 1952 — Section 3, 3(1), 7Constitution of India, 1950 — Article 226

High Courts08 Jan 1993

Orissa High Court · (1993) 203 ITR 128

Income Tax Act, 1961 — Section 32, 32(1), 35(1), 35(2), 43(1)

High Courts05 Jan 1993

Orissa High Court · (1993) 201 ITR 550

Income Tax Act, 1961 — Section 2(14), 45

High Courts05 Jan 1993Allowed

Orissa High Court · (1993) 01 OHC CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 144Succession Act, 1925 — Section 278

High Courts04 Jan 1993

Orissa High Court · (1993) 75 CLT 337 : (1993) 1 OLR 130

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 37(1)

High Courts04 Jan 1993Dismissed

Orissa High Court · (1993) 2 ACC 10 : (1993) ACJ 930 : (1994) 68 FLR 1244 : (1993) 2 LLJ 332

Workmens Compensation Act, 1923 — Section 30(1)