High Courts11 May 1973
Tarachand Koyal Vs Maheswar Choudhury
Orissa High Court · (1974) 96 ITR 133
Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,448 of 1,621
High Courts11 May 1973
State of Orissa Vs Abhirchand Dwarikadas
Orissa High Court · (1973) 39 CLT 583
Central Excises and Salt Act, 1944 — Section 15, 5, 5(1), 6Orissa Sales Tax Act, 1947 — Section 24(1), 25(1)
High Courts10 May 1973
Radhamohan Panda and Others Vs Ganesh Panda
Orissa High Court · (1973) 39 CLT 698
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)
High Courts10 May 1973
Satyendra Kumar Rai Choudhury Vs Mahant Sri Bhakta Charan Das and Another
Orissa High Court · (1973) 39 CLT 787
Hindu Succession Act, 1956 — Section 14Orissa Estates Abolition Act, 1951 — Section 2, 20, 5, 6, 7
High Courts10 May 1973Dismissed
Linga Mallik Vs Ajodhya Mallikani and Another
Orissa High Court · AIR 1974 Ori 107
Civil Procedure Code, 1908 (CPC) — Section 66(1)Evidence Act, 1872 — Section 101, 114, 35
High Courts07 May 1973
B.L. Choudhury and Sons Vs State of Orissa
Orissa High Court · (1973) 32 STC 271
Central Sales Tax Act, 1956 — Section 3Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts07 May 1973
State of Orissa Vs Divisional Forest Officer, Karanjia Division and Others
Orissa High Court · (1973) 32 STC 487
Central Sales Tax Act, 1956 — Section 2
High Courts07 May 1973
Kailash Chandra Mahesh Kumar and Atmaram Agarwalla Vs The State of Orissa
Orissa High Court · (1973) 39 CLT 654
Contract Act, 1872 — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 165, 342, 386Defence of India Rules, 1962 — Rule 81
High Courts07 May 1973Dismissed
Raghunath Mahanty and Others Vs State of Orissa and Others
Orissa High Court · AIR 1974 Ori 37
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 12, Order 1 Rule 3, Order 1 Rule 4Constitution of India, 1950 — Article 14, 226, 31BOrissa Land Reforms Act, 1960 — Section 2(9), 4(9), 73
High Courts04 May 1973
State of Orissa Vs Janata Medical Hall
Orissa High Court · (1974) 33 STC 88
Orissa Sales Tax Act, 1947 — Section 24(2)(b), 5(2)(A)(a)(ii)
High Courts03 May 1973
Goswami Press Vs State of Orissa
Orissa High Court · (1973) 39 CLT 780 : (1973) 32 STC 479
Orissa Sales Tax Act, 1947 — Section 24(3), 5(2)(A)(a)(ii)
High Courts02 May 1973
State of Orissa Vs Kundanlal Juala Prasad
Orissa High Court · (1974) 34 STC 501
Orissa Sales Tax Act, 1947 — Section 11A, 12(8), 24(1)
High Courts02 May 1973
National Press Vs State of Orissa
Orissa High Court · (1973) 32 STC 341
Orissa Sales Tax Act, 1947 — Section 2(c), 24(1)
High Courts02 May 1973Dismissed
Silla Chandrasekharam Vs Rahas Mahapatrani and Another
Orissa High Court · AIR 1974 Ori 13
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 47
High Courts01 May 1973
Kalinga Tubes Ltd. Vs Commissioner of Income Tax, Central and Another
Orissa High Court · (1974) 96 ITR 20
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 8
High Courts30 Apr 1973Dismissed
Madan Panda Vs Hadibandhu Panda and Another
Orissa High Court · AIR 1974 Ori 110
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts27 Apr 1973Dismissed
Paramananda Nayak and Others Vs The State of Orissa and Others
Orissa High Court · (1974) 33 STC 411
Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 286
High Courts27 Apr 1973Dismissed
Bishnu Charan Swain Vs Secretary, Works and Transport Department and Others
Orissa High Court · AIR 1974 Ori 115
Constitution of India, 1950 — Article 14, 15(4)Evidence Act, 1872 — Section 57
High Courts26 Apr 1973
Duri Venkata Suryanarayan Murty and Another Vs G. Venkata Ranga Rao and Another
Orissa High Court · (1973) 39 CLT 857
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 91, 151, 47, 47(3)Limitation Act, 1908 — Article 166, 181Limitation Act, 1963 — Article 127, 137
High Courts26 Apr 1973Allowed
Jagabandhu Senapati and Others Vs Bhagu Senapati and Others
Orissa High Court · AIR 1974 Ori 120
Evidence Act, 1872 — Section 18, 21, 32(3), 32(5), 32(6)