High Courts19 Aug 1952
Abdul Sattar Hazi Ahmad Vs Commissioner of Income Tax
Orissa High Court · (1953) 19 CLT 161
Income Tax Act, 1961 — Section 22(2), 23(1), 23(3), 23(4), 23(5)
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 1,667 of 1,681
High Courts19 Aug 1952
Sri Biswambar Singh Vs The Collector of Agricultural Income Tax
Orissa High Court · AIR 1953 Ori 69 : (1955) 21 CLT 204 : (1952) 18 CLT 324 : (1955) 28 ITR 386
Income Tax Act, 1922 — Section 66(3)Orissa Agricultural Income Tax Act, 1947 — Section 29(3)
High Courts18 Aug 1952
Sheobalak Misra and Others Vs Suraj Prasad and Others
Orissa High Court · AIR 1953 Ori 17 : (1952) 18 CLT 362
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 100, 11Limitation Act, 1908 — Article 144Orissa Money Lenders Act, 1939 — Section 17
High Courts08 Aug 1952Dismissed
Manjula Manjari Dei Vs M.C. Pradhan, Director of Public Instruction
Orissa High Court · AIR 1952 Ori 344
Constitution of India, 1950 — Article 226
High Courts08 Aug 1952Allowed
Bulei Barika Vs Lokanath Muduli
Orissa High Court · AIR 1954 Ori 144 : (1953) 19 CLT 382
Orissa Money Lenders Act, 1939 — Section 8
High Courts06 Aug 1952
S.S. Roy and Another Vs The State and Another
Orissa High Court · AIR 1953 Ori 266
Constitution of India, 1950 — Article 133, 134, 134(1), 215Contempt of Courts Act, 1971 — Section 1, 2
High Courts29 Jul 1952
Bharat Sabaigrass Ltd. Vs The Collector of Commercial Taxes
Orissa High Court · AIR 1953 Ori 23 : (1952) 18 CLT 288
Limitation Act, 1908 — Section 12, 29Orissa Sales Tax Act, 1947 — Section 2, 24, 24(2)Orissa Sales Tax Rules, 1947 — Rule 61
High Courts28 Jul 1952Allowed
Shyamsundernath Sutho Vs The State of Orissa and Collector of Cuttack
Orissa High Court · (1956) 22 CLT 79
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 18, 18(1)
High Courts25 Jul 1952
Sitaram Kamal Prasad Vs Collector of Sales Tax
Orissa High Court · AIR 1953 Ori 7 : (1952) 18 CLT 254
Orissa Sales Tax Act, 1947 — Section 24(1), 24(3)
High Courts25 Jul 1952
Patny and Co. Vs The Commissioner of Income Tax
Orissa High Court · AIR 1953 Ori 15 : (1952) 18 CLT 301 : (1952) 18 CLT 264
Civil Procedure Code, 1908 (CPC) — Section 98Income Tax Act, 1922 — Section 66, 66(4), 66A
High Courts23 Jul 1952
Bansidhar Onkarmall Vs Commr. of Income Tax
Orissa High Court · AIR 1952 Ori 357 : (1952) 18 CLT 801 : (1953) 23 ITR 353
Income Tax Act, 1922 — Section 23, 34
High Courts17 Jul 1952Allowed
Sanatan Badchat Vs The State
Orissa High Court · AIR 1953 Ori 149 : (1952) 18 CLT 345
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300
High Courts20 Jun 1952
Pitabas Das Vs Fakir Chandra Das and Others
Orissa High Court · (1955) 21 CLT 265
Evidence Act, 1872 — Section 74
High Courts01 May 1952
Kashinath Patnaik Vs Sri P.K. Kapila, I.A.S. Secretary, Supply and Transport, Govt. of Orissa
Orissa High Court · AIR 1952 Ori 285 : (1953) 19 CLT 149
Constitution of India, 1950 — Article 226, 310, 311, 311(2)Evidence Act, 1872 — Section 35Orissa Service Code, 1939 — Rule 27
High Courts22 Apr 1952Dismissed
The State Vs Minaketan Patnaik
Orissa High Court · AIR 1952 Ori 267
Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 133, 145Penal Code, 1860 (IPC) — Section 109, 161
High Courts07 Apr 1952
Tintus Kharia and Another Vs State of Orissa
Orissa High Court · AIR 1952 Ori 258 : (1952) 18 CLT 276
Forest Act, 1927 — Section 76
High Courts27 Mar 1952
H. Naik, Official Liquidator, Puri Bank Vs Panchanon Das
Orissa High Court · AIR 1954 Ori 7 : (1953) 23 CompCas 369
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1913 — Section 229Limitation Act, 1908 — Article 85
High Courts25 Mar 1952Dismissed
Jagadish Patel Vs Patel Tobacco Co. and G.C. Sankar
Orissa High Court · AIR 1952 Ori 260 : (1952) 18 CLT 284 : (1952) 18 CLT 234
Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 245Government of India Act, 1935 — Section 107(2), 297, 297(1)Orissa Essential Article Control and Requisitioning (Temporary Powers) Act, 1947 — Section 2, 3, 4, 5, 8
High Courts21 Mar 1952Allowed
Sarat Chandra Das and Another Vs The State
Orissa High Court · AIR 1952 Ori 351 : (1952) 18 CLT 146
Criminal Procedure Code, 1898 (CrPC) — Section 223Penal Code, 1860 (IPC) — Section 500
High Courts21 Mar 1952Allowed
Kartik Chandra Vs Jadumani Behera and Others
Orissa High Court · AIR 1952 Ori 251
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 29, 39, 43Orissa Municipal Election Rules, 1951 — Rule 53, 58