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Orissa High Court judgments

32,472 judgments · page 467 of 1,624

High Courts17 Apr 2019Allowed

M/s. Safari Retreats Private Limited And Another Vs Chief Commissioner Of Central Goods & Service Tax & Others

Orissa High Court · (2019) 04 OHC CK 0022

Constitution Of India, 1950 — Article 12, 14, 16, 19(1)(g), 45(d), 226, 227, 246(1)Central Goods And Services Tax Act, 2017 — Section 2(33), 2(105), 2(107), 7, 9, 9(2), 10, 15, 16, 16(1), 17, 17(1), 17(2), 17(5), 17(5)(d), 18(1), 22, 22(1), 25, 139, 140(1)Central Goods And Service Tax Rules, 2017 — Rule 10, 18Odisha Goods and Services Tax Act, 2017 — Section 49
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High Courts10 Apr 2019Allowed

M/S. K.B. Saha And Sons Industries Pvt. Ltd. & Anr. Vs State Of Orissa & Ors.

Orissa High Court · (2019) 2 ILR(CUT) 247

Orissa Forest Development (Tax On Sale Of Forest Produce By Government Of Orissa Forest Development Corporation) Ordinance, 2003 — Section 2(d), 2(g)(1), 2(g)(2), 2(g)(3), 3, 6Central Sales Tax Act, 1956 — Section 4, 5, 5(3), 6, 6(1)Mines And Minerals (Regulation And Development) Act, 1948 — Section 2, 3
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High Courts05 Apr 2019Disposed Of

Manojranjan Nayak Vs State Of Odisha

Orissa High Court · (2019) 04 OHC CK 0016

Code Of Criminal Procedure, 1973 — Section 109(b), 173(2), 204, 216, 228, 232, 397, 397(2), 401, 482Indian Penal Code, 1860 — Section 34, 285, 299, 304, 304A, 308, 328Orissa Fire Services Act, 1993 — Section 17
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High Courts05 Apr 2019Dismissed

Uma Rout Vs Ajaya Bhatta And Others

Orissa High Court · (2019) 04 OHC CK 0013

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 10Transfer of Property Act 1882 — Section 44
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High Courts05 Apr 2019Disposed Of

Shyamlal Kissan Vs State Of Odisha

Orissa High Court · (2019) 04 OHC CK 0011

Code Of Criminal Procedure, 1973 — Section 164, 383Indian Penal Code, 1860 — Section 302, 304IEvidence Act, 1872 — Section 154.
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