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
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,490 of 1,681
High Courts01 May 1973
Prasana Kumar Patnaik Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 777
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 3A, 8A
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 Courts27 Apr 1973
State of Orissa Vs Kejriwal Cloth Mart
Orissa High Court · (1973) 39 CLT 631
Orissa Sales Tax Act, 1947 — Section 12(8), 24(1), 5(1), 6
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)
High Courts26 Apr 1973Partly Allowed
Nidhi Swain and Others Vs Khati Dibya and Others
Orissa High Court · AIR 1974 Ori 70 : (1973) 39 CLT 646
Hindu Succession Act, 1956 — Section 4
High Courts26 Apr 1973Allowed
Dr. Sarojini Pradhan Vs Union of India (UOI) and Others
Orissa High Court · AIR 1974 Ori 44 : (1973) 39 CLT 713
Mineral Concession Rules, 1960 — Rule 59, 60
High Courts26 Apr 1973Allowed
Chairman Notified Area Council and Another Vs Kudini Lingaraju Patra
Orissa High Court · AIR 1974 Ori 17 : (1973) 39 CLT 641
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151
High Courts24 Apr 1973
State Vs Hadibandhu Mati Hadibandhu Mati Vs State of Orissa
Orissa High Court · (1973) 39 CLT 619
Criminal Procedure Code, 1898 (CrPC) — Section 161, 288, 374Evidence Act, 1872 — Section 145, 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts24 Apr 1973
State of Orissa Vs Orissa Forest Corporation Ltd. and Others
Orissa High Court · (1982) 51 STC 333
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts20 Apr 1973
Orissa Road Transport Company Ltd. Vs Krushna Chandra Sahu and Another
Orissa High Court · (1973) 39 CLT 701
Industrial Disputes Act, 1947 — Section 33(2)
High Courts20 Apr 1973Allowed
Jadunath Naik and Others Vs Bipra Charan Naik
Orissa High Court · AIR 1974 Ori 145 : (1973) 39 CLT 755
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts19 Apr 1973
Radha Mohan Mohapatra and Another Vs Commissioner of Endowments and Another
Orissa High Court · (1973) 39 CLT 796
Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 96Orissa Hindu Religious Endowments Act, 1951 — Section 19, 19(1), 24, 25, 58
High Courts19 Apr 1973
Sankhi Bewa Vs Chandra Majhi
Orissa High Court · (1973) 39 CLT 635
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 50
High Courts17 Apr 1973
Polaki Sri Rangam and Sons Vs State of Orissa
Orissa High Court · (1973) 32 STC 549
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Sales Tax Act, 1947 — Section 24(2)(b)
High Courts17 Apr 1973
Adikanda Samal Vs Madhabananda Naik
Orissa High Court · (1973) 39 CLT 679 : (1973) CriLJ 1735
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 498
High Courts17 Apr 1973
Tulugu Soura Alias Tumbugu Soura Vs The State
Orissa High Court · (1973) 39 CLT 559 : (1973) CriLJ 1426
Penal Code, 1860 (IPC) — Section 201, 302, 342