High Courts24 Dec 1971
Kirtan Sahu after him Uma Sahuani and Others Vs Thakur Sahu and Others
Orissa High Court · AIR 1972 Ori 158 : (1972) 38 CLT 82
Evidence Act, 1872 — Section 35, 74(1), 81
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 1 of 12
High Courts23 Dec 1971
Kulwantrai Goal Vs Johan Christian and Others
Orissa High Court · (1972) 38 CLT 170
High Courts20 Dec 1971Dismissed
Rajkishore Mohanty and Another Vs Kangali Moharana and Others
Orissa High Court · AIR 1972 Ori 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 23(1), Order 21 Rule 23(2), 11Limitation Act, 1963 — Section 3
High Courts15 Dec 1971
Ganesh Chandra Dash Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 56
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)
High Courts14 Dec 1971
Basudeb Mohapatra Vs State of Orissa
Orissa High Court · (1972) 38 CLT 232
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)
High Courts14 Dec 1971
Permati Doraya Vs Bibhuti Ranjan Dubey and Others
Orissa High Court · (1972) 38 CLT 345
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 438(1), 439
High Courts14 Dec 1971
Penmati Doraya Vs Bibhuti Ranjan Dubey and Others
Orissa High Court · (1972) 38 CLT 90
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 438, 438(1), 439
High Courts13 Dec 1971
Rama Chandra Deo Vs Subdivisional Officer and Election Officer and Others
Orissa High Court · (1972) 38 CLT 191
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 10(1), 25(1), 26, 26(1), 31Orissa Grama Panchayat Election Rules, 1965 — Rule 35, 8
High Courts10 Dec 1971
Dilip Kumar Guhs and Others Vs Raja Dhirendra Narayan Ray and Others
Orissa High Court · (1972) 38 CLT 276
Orissa House Rent Control Act, 1958 — Section 7Transfer of Property Act, 1882 — Section 106
High Courts10 Dec 1971
D. Bhubanmohan Patnaik and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 50
Criminal Procedure Code, 1898 (CrPC) — Section 153A, 173(2), 196, 199, 207AExplosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 153A, 399, 505(1), 53A
High Courts08 Dec 1971
Smt. Ajmat Begum Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 271
Constitution of India, 1950 — Article 226, 227Orissa Municipal (Councillors) Election Rules, 1950 — Rule 22, 22(4), 23, 25, 26Orissa Municipal Act, 1950 — Section 12, 13, 16, 16(1), 19
High Courts08 Dec 1971
Achut Kalsai and Another Vs Madhu Kalsai
Orissa High Court · (1972) 38 CLT 105
High Courts07 Dec 1971Dismissed
Digambar Pradhan Vs Arjuna Pradhan
Orissa High Court · AIR 1972 Ori 265
Constitution of India, 1950 — Article 226, 227
High Courts07 Dec 1971
Rabindra Mohapatra Vs Bhagirathi Mohapatra and Others
Orissa High Court · (1972) 38 CLT 59
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 Dec 1971
Uchab Chandra Das Vs Khirod Ch. Das and Others
Orissa High Court · (1972) 38 CLT 100 : (1972) CriLJ 1148
Criminal Procedure Code, 1898 (CrPC) — Section 147
High Courts02 Dec 1971Allowed
Hirakud Automobiles Vs Sales Tax Officer and Others
Orissa High Court · (1973) 30 STC 140
Orissa Sales Tax Rules, 1947 — Rule 83
High Courts30 Nov 1971
Mahant Sriniwas Ramanuj Das Vs Agricultural Income Tax Officer and Another
Orissa High Court · (1972) 38 CLT 26 : (1973) 89 ITR 211
Constitution of India, 1950 — Article 14Mussalman Wakf Validating Act, 1913 — Section 3Orissa Agricultural Income Tax Act, 1947 — Section 8, 8(1), 9
High Courts30 Nov 1971
Jogendranath Mohanty and Another Vs Jagannath Mohanty and Others
Orissa High Court · (1972) 38 CLT 225
Orissa Estates Abolition Act, 1951 — Section 39, 5(80), 6, 7, 8
High Courts29 Nov 1971
Bhagaban Sahu and Others Vs Collector and Others
Orissa High Court · AIR 1972 Ori 193 : (1972) 38 CLT 62
Land Acquisition Act, 1894 — Section 6(1)
High Courts29 Nov 1971Allowed
Nabaghan Naik and Others Vs Sadananda Das and Another
Orissa High Court · AIR 1972 Ori 188
Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 28, 3, 35, 36, 7