COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,527 of 1,681

High Courts13 Apr 1970Allowed

Kalyan Kumar Mohanty Vs The S.D.O. and Another

Orissa High Court · (1970) 36 CLT 1022

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 69, 70Constitution of India, 1950 — Article 226, 227Orissa Public Demands Recovery Act, 1962 — Section 2

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High Courts10 Apr 1970

Shyam Sunder Choudhury and Another Vs Biswanath Choudhury

Orissa High Court · (1970) 36 CLT 1033

Cattle Trespass Act, 1871 — Section 20, 22Criminal Procedure Code, 1898 (CrPC) — Section 4, 407, 413

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High Courts09 Apr 1970

Dhaneswas Sathua Mohapatra and Others Vs Champa Bewa

Orissa High Court · (1970) 36 CLT 1059

Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2), 438

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High Courts08 Apr 1970Allowed

P.R. Tata and Co. Vs The Sales Tax Officer and Another

Orissa High Court · (1971) 27 STC 176

Constitution of India, 1950 — Article 226, 227

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High Courts06 Apr 1970Dismissed

Shivaratan Inderchand Munda Vs Commissioner of Sales Tax

Orissa High Court · AIR 1971 Ori 36 : (1971) 37 CLT 212 : (1971) 28 STC 211

Orissa Sales Tax Act, 1947 — Section 29(2)Orissa Sales Tax Rules, 1947 — Rule 42A

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High Courts03 Apr 1970Allowed

Bisra Limestone Co. Ltd. Vs Sales Tax Officer and Others

Orissa High Court · AIR 1971 Ori 122 : (1971) 27 STC 531

Central Sales Tax Act, 1956 — Section 10, 10A, 10A(1)

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High Courts03 Apr 1970Dismissed

Notified Area Council Vs L.N. Misro

Orissa High Court · (1970) 36 CLT 1020

Orissa Municipal Act, 1950 — Section 385A

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High Courts01 Apr 1970

Biraja Prasad Ray Vs The State of Orissa

Orissa High Court · (1971) 27 STC 588

Orissa Sales Tax Act, 1947 — Section 2(g), 24(1)

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High Courts01 Apr 1970Dismissed

Alekha Mantri Vs Jagabandhu Mantri and Others

Orissa High Court · (1970) 36 CLT 882

Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

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High Courts01 Apr 1970Allowed

Alekh Dutta Vs Khetramohan Sahu

Orissa High Court · (1970) 36 CLT 1242

Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(1)Penal Code, 1860 (IPC) — Section 405, 420

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High Courts31 Mar 1970Allowed

Ganesh Chandra Pradhan Vs Rukmani Mohanty and Others

Orissa High Court · (1970) 36 CLT 968

Hindu Succession Act, 1956 — Section 22

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High Courts30 Mar 1970

Alguram Harinarayan Ram Vs Assistant Commissioner of Sales Tax, Cuttack Range

Orissa High Court · (1971) 27 STC 385

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High Courts27 Mar 1970

Natabar Mohanty Vs State of Orissa

Orissa High Court · (1971) 27 STC 572

Orissa Sales Tax Act, 1947 — Section 2(g), 24(1)

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High Courts27 Mar 1970

State of Orissa Vs Sri D.N. Joshi

Orissa High Court · (1971) 27 STC 100

Orissa Sales Tax Act, 1947 — Section 24(1)

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High Courts27 Mar 1970

Srinarayan Traders Vs State of Orissa

Orissa High Court · (1970) 26 STC 434

Wealth Tax Act, 1957 — Section 27(6)

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High Courts27 Mar 1970Allowed

Kirloskar Brothers Ltd. Vs Sales Tax Officer and Others

Orissa High Court · (1970) 36 CLT 1115 : (1971) 27 STC 450

Central Sales Tax Act, 1956 — Section 13, 8Constitution of India, 1950 — Article 226, 227

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High Courts26 Mar 1970

Damai Samal and Others Vs Abhoya Ch. Mohanty

Orissa High Court · (1970) 36 CLT 1006

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

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High Courts25 Mar 1970Allowed

Mahadeb Prasad Ganesh Narayan Vs State of Orissa and Another

Orissa High Court · AIR 1971 Ori 107 : (1971) 27 STC 152

Central Sales Tax (Orissa) Rules, 1957 — Rule 12(11)Central Sales Tax Act, 1956 — Section 13(3), 8(3), 8(4)

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High Courts25 Mar 1970Dismissed

Chini ' Chain Mahanti Vs Ram Chandra Bej and Another

Orissa High Court · (1970) 36 CLT 924

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts24 Mar 1970

Oberoi Palm Beach Hotel (P.) Ltd. Vs State of Orissa

Orissa High Court · (1970) 26 STC 528

Orissa Sales Tax Act, 1947 — Section 2(g)

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