High Courts06 Jan 1995
Brahmananda Das Vs State Transport Authority and Others
Orissa High Court · (1995) 1 OLR 461
Motor Vehicles Act, 1988 — Section 72
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,136 of 1,623
High Courts06 Jan 1995
Sachindra Kumar Swain Vs The State of Orissa
Orissa High Court · AIR 1995 Ori 224 : (1995) 1 OLR 439
Constitution of India, 1950 — Article 14Orissa Government Land Settlement Act, 1962 — Section 2
High Courts05 Jan 1995Allowed
Jagannath Naik and Others Vs Additional District Magistrate (L.R.), Balasore and Others
Orissa High Court · AIR 1996 Ori 16
Constitution of India, 1950 — Article 226, 227
High Courts04 Jan 1995Allowed
Utkal Woven Sacks Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 407
High Courts04 Jan 1995
Iron Exchange India Ltd. Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 402
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 13(5), 24(7)
High Courts04 Jan 1995
Commissioner of Income Tax Vs Govind Chandra Pani
Orissa High Court · (1995) 126 CTR 359
Income Tax Act, 1961 — Section 15, 16, 17, 17(1)
High Courts03 Jan 1995Dismissed
Kasi alias Kasinath Jena Vs Pitabas Sahu and Others
Orissa High Court · (1995) 1 OLR 424
Orissa Land Reforms Act, 1960 — Section 14, 15
High Courts02 Jan 1995
Bhimsen Gochhayat Vs Regional Manager, Bank of India and Another
Orissa High Court · (1995) 71 FLR 915 : (1998) 3 LLJ 630
Constitution of India, 1950 — Article 20(2), 20(3)Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts01 Jan 1995Allowed
Bidyutprava Jena Vs Land Acquisition Officer (Civil)
Orissa High Court · (1997) 2 OLR 341
Land Acquisition Act, 1894 — Section 12(2), 18
High Courts01 Jan 1995Dismissed
Harish Chandra Sahu and Another Vs Dibyasingha Mohapatra and Others
Orissa High Court · (1995) 1 OLR 510
High Courts22 Dec 1994Allowed
Sri Narayan Prasad Vs The State of Orissa and Others
Orissa High Court · (1995) 2 OLR 361
Bihar and Orissa Excise Act, 1915 — Section 2, 27, 29, 89Constitution of India, 1950 — Article 226, 227Orissa Excise (Exclusive Privilege) Rules, 1970 — Rule 6A(3)
High Courts22 Dec 1994
Guru Charan Singh Vs Commissioner of Income Tax
Orissa High Court · (1995) 79 TAXMAN 147
Income tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 143(3), 256(1), 60, 61, 62
High Courts21 Dec 1994
Guru Charan Singh Vs Commissioner of Income Tax
Orissa High Court · (1994) 12 OHC CK 0021
Income Tax Act, 1961 — Section 64, 64(1)
High Courts20 Dec 1994
Nabaghana Das Vs State of Orissa and Others
Orissa High Court · (1995) 2 OLR 281
High Courts20 Dec 1994
P.K. Sarangi Vs State of Orissa and Another
Orissa High Court · (1995) 1 OLR 319
Criminal Procedure Code, 1973 (CrPC) — Section 195, 319Penal Code, 1860 (IPC) — Section 176, 202
High Courts19 Dec 1994
National Insurance Company Limited Vs Golap Barik and Others
Orissa High Court · (1995) 2 ACC 330
Employees Compensation Act, 1923 — Section 20
High Courts19 Dec 1994Allowed
National Insurance Company Ltd. Vs Colap Parik and Others
Orissa High Court · (1995) 2 LLJ 1232 : (1995) 1 OLR 668
Workmens Compensation Act, 1923 — Section 20(1)
High Courts19 Dec 1994
Laxmi Agency and Patheria Sivalingam Vs The State of Orissa and Others
Orissa High Court · (1995) 1 OLR 671
Orissa Sales Tax Act, 1947 — Section 12(8)
High Courts17 Dec 1994
Commissioner of Income Tax Vs Sri Popsingh Rice Mill
Orissa High Court · (1994) 12 OHC CK 0016
Income Tax Act, 1961 — Section 240, 244
High Courts17 Dec 1994
Jagannathram Gangaram Vs Commissioner of Income Tax
Orissa High Court · (1994) 12 OHC CK 0013
Income Tax Act, 1961 — Section 244, 256