High Courts14 Nov 1994
Oil India Ltd. Vs Commissioner of Income Tax
Orissa High Court · (1995) 78 TAXMAN 226
Income Tax Act, 1961 — Section 14, 2(24), 256(1), 28, 28(iv)
COURT ARCHIVE
Orissa High Court judgments
32,441 judgments · page 1,139 of 1,623
High Courts11 Nov 1994Dismissed
Bhakua Kampa and Others Vs State of Orissa
Orissa High Court · (1996) CriLJ 350
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 14, 302, 34
High Courts11 Nov 1994
Commissioner of Income Tax Vs Baishnab Charan Mohanty
Orissa High Court · (1995) 78 TAXMAN 183
Income Tax Act, 1961 — Section 68
High Courts11 Nov 1994
Commissioner of Income Tax Vs Draupadi Pvt. Ltd.
Orissa High Court · (1995) 125 CTR 271 : (1995) 211 ITR 593
Income Tax Act, 1961 — Section 32
High Courts11 Nov 1994
Suchitra Chhotrya Vs Prajeev Kumar Chhotary and Another
Orissa High Court · (1995) 1 OLR 377
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts11 Nov 1994
Suchitra Chhotray Vs Prajeev Kumar Chhotray and Another
Orissa High Court · (1995) 1 DMC 617
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts11 Nov 1994
Commissioner of Income Tax Vs Baishaab Charan Mohanty
Orissa High Court · (1995) 78 TAXMAN 183
Income Tax Act, 1961 — Section 256, 68
High Courts10 Nov 1994
Commissioner of Income Tax Vs Electrochem Orissa Ltd.
Orissa High Court · (1995) 123 CTR 162 : (1995) 211 ITR 552
Income Tax Act, 1961 — Section 56
High Courts08 Nov 1994Dismissed
Nimain Charan Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1995 Ori 106
Constitution of India, 1950 — Article 226Orissa Panchayat Samiti Act, 1959 — Section 46B, 46B(2), 46B(3)
High Courts08 Nov 1994
Dulari Devi Vs Controller of Estate Duty
Orissa High Court · (1995) 78 TAXMAN 252
Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14Hindu Succession Act, 1956 — Section 6
High Courts08 Nov 1994
Jagannath Sales Vs Commissioner of Income Tax
Orissa High Court · (1995) 211 ITR 431
High Courts08 Nov 1994
Dulari Devi and Others Vs Controller of Estate Duty
Orissa High Court · (1995) 124 CTR 398 : (1995) 211 ITR 524
High Courts07 Nov 1994
Fanibhusan Behera, Jeet Shankar Bohidar and Dinabandhu Behera Vs State of Orissa
Orissa High Court · (1995) CriLJ 1561 : (1995) 1 OLR 151
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts07 Nov 1994Allowed
Laxmi Narayana Das Vs State of Orissa
Orissa High Court · (1995) CriLJ 2579
Essential Commodities Act, 1955 — Section 7(1)
High Courts01 Nov 1994Allowed
Budhadev Panda Vs State of Orissa and Another
Orissa High Court · (1995) 1 OLR 148
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)
High Courts01 Nov 1994Dismissed
New India Assurance Co. Ltd. Vs Sudarsan Samal and Another
Orissa High Court · (1996) 3 LLJ 1075
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts31 Oct 1994
Gangaram Patel Vs State of Orissa
Orissa High Court · (1995) 1 OLR 333
Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 3(38)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8
High Courts31 Oct 1994
Bhagirathi Vidyapitha Vs State of Orissa and Others
Orissa High Court · (1995) 1 OLR 288
Constitution of India, 1950 — Article 30, 30(1)
High Courts28 Oct 1994
State of Orissa Vs Arun Trading Company
Orissa High Court · (2002) 125 STC 335
Central Sales Tax Act, 1956 — Section 8(2A)Orissa Sales Tax Act, 1947 — Section 6
High Courts28 Oct 1994Allowed
Tara Chand Boid Vs Shikam Chand Bhora
Orissa High Court · AIR 1995 Ori 199
Civil Procedure Code, 1908 (CPC) — Section 20Hire Purchase Act, 1972 — Section 19, 20, 20(1), 20(3)