High Courts10 Mar 1981
Rameswarlal Muralidhar Vs State of Orissa
Orissa High Court · (1982) 50 STC 312
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,367 of 1,622
High Courts09 Mar 1981Allowed
Uma Bewa Vs The State
Orissa High Court · (1981) 52 CLT 109
Penal Code, 1860 (IPC) — Section 201, 302
High Courts05 Mar 1981Allowed
The Cure Vs State of Orissa and Others
Orissa High Court · AIR 1981 Ori 84 : (1981) 51 CLT 407
Constitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 64(2)
High Courts05 Mar 1981Allowed
Dr. Sidhartha Das and Others Vs State of Orissa and Another
Orissa High Court · AIR 1981 Ori 97 : (1981) 51 CLT 305
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Indian Medical Council Act, 1956 — Section 33
High Courts03 Mar 1981Allowed
Khedu Gountia and Others Vs State of Orissa and Others
Orissa High Court · AIR 1981 Ori 83 : (1981) 51 CLT 362
Orissa Estates Abolition Act, 1951 — Section 31(1)
High Courts02 Mar 1981
Dr. Sarat Chandra Mohanty and Others Vs State of Orissa
Orissa High Court · AIR 1981 Ori 70 : (1981) 51 CLT 371
Constitution of India, 1950 — Article 16, 226, 254, 311Homoeopathy Central Council Act, 1973 — Section 15(2), 15(3)Orissa Homeopathic Act, 1956 — Section 29, 43
High Courts27 Feb 1981Dismissed
Chintamani Bhanja (deceased by L.R.) Vs Gokula Chandra Bhanja and Others
Orissa High Court · AIR 1982 Ori 113
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts26 Feb 1981Allowed
Praharaj Partners Vs State of Orissa and Another
Orissa High Court · AIR 1981 Ori 104 : (1981) 51 CLT 530
Arbitration Act, 1940 — Section 2, 20, 39, 8(2)
High Courts25 Feb 1981
Bansidhar Behera Vs Puri Municipality
Orissa High Court · (1981) 51 CLT 355 : (1981) CriLJ 836
Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16, 20, 9
High Courts24 Feb 1981Allowed
Gopal Debjibhai Patel Vs Rishal Singh and Another
Orissa High Court · AIR 1982 Ori 242 : (1981) 51 CLT 477
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13Specific Relief Act, 1963 — Section 10 , 13
High Courts24 Feb 1981Allowed
Arjun Charan Jena ' Kulanarayan Arjun Routray Vs The State
Orissa High Court · (1981) 51 CLT 343
Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 1981Dismissed
Lord Jagannath and Others Vs State of Orissa and Others
Orissa High Court · AIR 1981 Ori 106 : (1981) 51 CLT 336
Orissa Estates Abolition Act, 1951 — Section 131(1), 13I, 13K, 2, 3Orissa General Clauses Act, 1937 — Section 5
High Courts20 Feb 1981Dismissed
Amitav Ray Vs Ashok Kumar Ray and Another
Orissa High Court · AIR 1981 Ori 109 : (1981) 51 CLT 327
High Courts14 Feb 1981
Commissioner of Income Tax Vs Babulal Joshi and Others
Orissa High Court · (1982) 133 ITR 30
Income Tax Act, 1961 — Section 256(2), 263
High Courts13 Feb 1981Dismissed
Krupasindhu Mallik Vs Orissa Board of Secondary Education and Others
Orissa High Court · AIR 1981 Ori 91 : (1981) 51 CLT 455
Evidence Act, 1872 — Section 115
High Courts13 Feb 1981
State of Orissa Vs Chandra Pentia
Orissa High Court · (1981) 51 CLT 319 : (1981) CriLJ 1060
Penal Code, 1860 (IPC) — Section 307, 337, 338
High Courts12 Feb 1981
Commissioner of Income Tax Vs Belpahar Refractories Ltd.
Orissa High Court · (1981) 51 CLT 365 : (1981) 22 CTR 155 : (1981) 128 ITR 610
Income Tax Act, 1961 — Section 256(1)
High Courts11 Feb 1981Allowed
Brahmananda Sahu and Another Vs Halla Khanda and Another
Orissa High Court · AIR 1981 Ori 118 : (1981) 51 CLT 379
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A, 116
High Courts02 Feb 1981
Commissioner of Income Tax Vs Harish Chandra Gupta
Orissa High Court · (1981) 51 CLT 285 : (1981) 132 ITR 799
High Courts02 Feb 1981
Commissioner of Income Tax Vs Utkal Machineries Ltd.
Orissa High Court · (1981) 51 CLT 260 : (1981) 131 ITR 650
Companies Act, 1956 — Section 3(1), 43AIncome Tax Act, 1961 — Section 37(1)