COURT ARCHIVE

Orissa High Court judgments

32,421 judgments · page 1,421 of 1,622

High Courts23 Sept 1975Allowed

Krushna Chandra Vs Commr. of Endowments and Others

Orissa High Court · AIR 1976 Ori 52

Evidence Act, 1872 — Section 73Orissa High Court Order, 1948 — Article 4Orissa Hindu Religious Endowments Act, 1951 — Section 36, 36(3), 39

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High Courts19 Sept 1975Allowed

Rahas Debi and Others Vs The Revenue Officer Aska and Others

Orissa High Court · (1977) 44 CLT 109

Orissa Land Reforms (General) Rules, 1965 — Rule 30, 30(2)Orissa Land Reforms Act, 1960 — Section 37, 40A, 42, 43, 44(1)

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High Courts18 Sept 1975Allowed

Hareram Satpathy Vs Tikaram Agarwalla and Others

Orissa High Court · (1975) 41 CLT 1216

Criminal Procedure Code, 1973 (CrPC) — Section 107, 167, 439, 439(2)Maintenance of Internal Security Act, 1971 — Section 3(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts18 Sept 1975

Kailash Chandra Mahesh Kumar Vs Commissioner of Income Tax

Orissa High Court · (1976) 104 ITR 64

Income Tax Act, 1961 — Section 271(1)

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High Courts18 Sept 1975Allowed

Nilamani Satpathy Vs Jayashankar Bhoi and Others

Orissa High Court · (1976) 42 CLT 165

Criminal Procedure Code, 1973 (CrPC) — Section 107, 437, 439, 439(2)Maintenance of Internal Security Act, 1971 — Section 3(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324

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High Courts17 Sept 1975

State of Orissa Vs Joharimal Gajananda

Orissa High Court · (1976) 37 STC 157

Central Sales Tax Act, 1956 — Section 3, 4

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High Courts16 Sept 1975

Commissioner of Income Tax Vs Dilsukhrai Ranglal

Orissa High Court · (1976) 104 ITR 60

Income Tax Act, 1961 — Section 271(1)

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High Courts15 Sept 1975Allowed

Goparanjan Dube and Others Vs Arbitrator, Hirakud Land Organisation and Others

Orissa High Court · AIR 1976 Ori 118 : (1976) 42 CLT 17

Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 12, 18, 25

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High Courts15 Sept 1975

Nanda Kishore Mohanty Vs State of Orissa and Others

Orissa High Court · (1976) 42 CLT 57

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(4), 12(5)

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High Courts10 Sept 1975

Commissioner of Income Tax Vs Prafulla Kumar Mallik

Orissa High Court · (1976) 104 ITR 648

Income Tax Act, 1961 — Section 147, 271(1)

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High Courts10 Sept 1975

Hatakishore Sahu Vs Industrial Tribunal and Others

Orissa High Court · (1976) 2 LLJ 60

Constitution of India, 1950 — Article 225, 226, 227, 311

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High Courts08 Sept 1975

Commissioner of Income Tax Vs Utkal Agency

Orissa High Court · (1977) 107 ITR 423

Income Tax Act, 1961 — Section 271(1)

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High Courts05 Sept 1975Dismissed

State of Orissa Vs Jami Surya Rao

Orissa High Court · (1976) 42 CLT 136

Criminal Procedure Code, 1973 (CrPC) — Section 417(1)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 9

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High Courts05 Sept 1975

Commissioner of Income Tax Vs Smt. Tej Kaur

Orissa High Court · (1976) 103 ITR 171

Income Tax Act, 1961 — Section 256

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High Courts02 Sept 1975Allowed

Chintamani Sahu Vs Collector

Orissa High Court · AIR 1976 Ori 76

Land Acquisition Act, 1894 — Section 23

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High Courts02 Sept 1975

Ruprag P. Ltd. Vs Commissioner of Income Tax

Orissa High Court · (1976) 104 ITR 469

Income Tax Act, 1961 — Section 256(2)

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High Courts02 Sept 1975

Hirji Nagji and Co. Vs Commissioner of Income Tax

Orissa High Court · (1976) 105 ITR 286

Income Tax Act, 1961 — Section 271(1)

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High Courts02 Sept 1975

Autoways (India) Vs Commissioner of Income Tax

Orissa High Court · (1976) 102 ITR 761

Income Tax Act, 1961 — Section 171, 171(1), 256(2)

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High Courts01 Sept 1975Allowed

Mageta Dakua Vs Secretary to Govt. of Orissa, Finance Department and Others

Orissa High Court · (1975) 41 CLT 1131

Constitution of India, 1950 — Article 226, 309Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 31

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High Courts28 Aug 1975Dismissed

State of Orissa Vs Manguli Sahu

Orissa High Court · (1976) 42 CLT 267

Criminal Procedure Code, 1973 (CrPC) — Section 417(1)Penal Code, 1860 (IPC) — Section 190(1), 379, 411Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5, 7

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