High Courts07 Mar 1995
COMMISSIONER OF INCOME TAX Vs PURI MARINE PRODUCTS.
Orissa High Court · (1995) 127 CTR 345 : (1995) 215 ITR 576
Income Tax Act, 1961 — Section 143, 144B, 256
COURT ARCHIVE
Orissa High Court judgments, 1995
366 judgments · page 16 of 19
High Courts07 Mar 1995
COMMISSIONER OF INCOME TAX Vs R. N. MISHRA.
Orissa High Court · (1995) 129 CTR 455 : (1995) 215 ITR 694
Income Tax Act, 1961 — Section 182, 183, 32, 72, 73
High Courts06 Mar 1995
State Vs Bharat Chandra Roul
Orissa High Court · (1995) CriLJ 2417
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Estate Duty Act, 1953 — Section 8, 9, 9(2)Evidence Act, 1872 — Section 106, 91
High Courts03 Mar 1995
COMMISSIONER OF INCOME TAX Vs SATYANARAYAN GUPTA (HUF).
Orissa High Court · (1995) 215 ITR 421
Income Tax Act, 1961 — Section 240, 244
High Courts03 Mar 1995
COMMISSIONER OF INCOME TAX Vs KALINGA TUBES LTD.
Orissa High Court · (1995) 215 ITR 333
Income Tax Act, 1961 — Section 143, 251
High Courts02 Mar 1995
Kalpana Trading Vs N.C.L. Industries Ltd.
Orissa High Court · AIR 1995 Ori 287 : (1996) 85 CompCas 946
Companies Act, 1956 — Section 10(3)
High Courts24 Feb 1995Allowed
State Bank of India Vs Ramayanapu Krishna Rao and Others
Orissa High Court · AIR 1995 Ori 244 : (1996) 1 CivCC 225
Bankers Books Evidence Act, 1891 — Section 2(8), 4Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 34
High Courts24 Feb 1995Dismissed
Bhagaben Pradhan and Another Vs Dandapani Pradhan and Others
Orissa High Court · AIR 1995 Ori 263
High Courts24 Feb 1995Allowed
Bimbadhar Rout Vs Smt. Kuna Senapati and Another
Orissa High Court · AIR 1995 Ori 258
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 41
High Courts23 Feb 1995
Durjyodhan Mallik Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 589
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 27(9), 28Orissa Education Act, 1969 — Section 7(5)
High Courts23 Feb 1995
Bharat Heavy Electricals Ltd. Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 567
Orissa Sales Tax Act, 1947 — Section 2, 5(2)(AA), 5(2A)
High Courts23 Feb 1995
Cuttack Wholesale Co-operative Stores Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Orissa High Court · (1996) CriLJ 1483 : (1999) 3 LLJ 424 : (1995) 1 OLR 367
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A, 7A
High Courts23 Feb 1995Dismissed
Tara Prasad Pattnayak Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 358
High Courts23 Feb 1995Dismissed
Bichitrananda Panda Vs Orissa Construction Corporation Ltd.
Orissa High Court · (1999) 97 CompCas 345
Companies Act, 1956 — Section 433, 434, 434(1)
High Courts22 Feb 1995Allowed
Laxman Jena Vs State of Orissa
Orissa High Court · (1995) CriLJ 3400
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(1), 42(2), 50
High Courts21 Feb 1995Dismissed
Smt. Annapurna Barik Dei and Another Vs Smt. Inda Bewa and Others
Orissa High Court · AIR 1995 Ori 273
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16, 23Evidence Act, 1872 — Section 101
High Courts21 Feb 1995Dismissed
Babula alias Ajitpal Vs State of Orissa and Others
Orissa High Court · (1996) CriLJ 654
National Security Act, 1980 — Section 3(2)
High Courts21 Feb 1995Allowed
Radha Krishana Singhari and Others Vs State of Orissa
Orissa High Court · (1995) CriLJ 3083
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 50, 51
High Courts20 Feb 1995Dismissed
Samir Kumar Dey Vs Smt. Sova Ray and Others
Orissa High Court · (1995) 02 OHC CK 0013
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Feb 1995Dismissed
Ranjan Kumar Nayak Vs State of Orissa
Orissa High Court · (1995) 1 OLR 347
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482