High Courts16 Mar 1971Allowed
Herbetus Oram Vs State of Orissa
Orissa High Court · (1971) 37 CLT 477
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 10 of 12
High Courts15 Mar 1971Dismissed
Nabaghana Das and Others Vs Sori Bewa and Others
Orissa High Court · (1971) 37 CLT 620
High Courts15 Mar 1971Allowed
Jaladhar Kar Vs Sadhu Charan Kar and Others
Orissa High Court · (1971) 37 CLT 530
High Courts10 Mar 1971Dismissed
Basudev Sarangi Vs Inspector of Schools and Another
Orissa High Court · (1971) 37 CLT 330
Constitution of India, 1950 — Article 226
High Courts08 Mar 1971
Sri Gouranga Sundar Mohanty Vs District Transport Manager and Another
Orissa High Court · (1971) 2 LLJ 83
Constitution of India, 1950 — Article 311
High Courts08 Mar 1971Allowed
Hindusthan Steel Ltd. Vs Amarnath Sharma
Orissa High Court · (1971) 03 OHC CK 0014
Arbitration Act, 1940 — Section 28(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1971Allowed
Gopabandhu Das Vs State of Orissa
Orissa High Court · AIR 1972 Ori 35
Orissa Municipal Act, 1950 — Section 417A(1A), 417B
High Courts08 Mar 1971Dismissed
Guru Charan Behara and Others Vs Adikanda Behara and Others
Orissa High Court · AIR 1972 Ori 38 : (1971) 37 CLT 498
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Hindu Marriage Act, 1955 — Section 7
High Courts08 Mar 1971Allowed
Dhruba Charan Sahu Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 379
Orissa Offices of Village Police (Abolition) Act, 1964 — Section 2, 3, 3(1), 3(6), 4
High Courts04 Mar 1971
Chandra Sekhar Padhi and Others Vs State and Others
Orissa High Court · (1971) 37 CLT 346
Criminal Procedure Code, 1898 (CrPC) — Section 125, 157, 195, 380, 423Penal Code, 1860 (IPC) — Section 380, 411, 452
High Courts03 Mar 1971
Ramesh Chandra Sahu and Others Vs State of Orissa and Another
Orissa High Court · (1971) 2 LLJ 80
Constitution of India, 1950 — Article 226, 311
High Courts02 Mar 1971
R.K. De Vs State of Orissa
Orissa High Court · (1971) 37 CLT 402
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1898 (CrPC) — Section 426(1), 426(3)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts26 Feb 1971Dismissed
Krishna Naik and Others Vs State and Others
Orissa High Court · (1971) 37 CLT 415
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252, 252A, 537Penal Code, 1860 (IPC) — Section 200, 323, 324, 34
High Courts26 Feb 1971Allowed
A. Seddique Vs State of Orissa
Orissa High Court · AIR 1971 Ori 255
Motor Vehicles Act, 1939 — Section 45(3), 45(4)
High Courts26 Feb 1971
Mithunlal and Another Vs The State
Orissa High Court · (1971) 37 CLT 396 : (1971) CriLJ 1494
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 2, 7
High Courts25 Feb 1971Dismissed
Ahmad Khan and Another Vs Shaik Maijar and Others
Orissa High Court · (1971) 02 OHC CK 0020
Partition Act, 1893 — Section 4
High Courts25 Feb 1971Partly Allowed
Kashinath Sahu Vs Smt. Devi and Others
Orissa High Court · AIR 1971 Ori 295
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)
High Courts25 Feb 1971Allowed
Surendra Kr. Rout Vs The State of Orissa and Others
Orissa High Court · AIR 1971 Ori 257 : (1971) 37 CLT 391
Orissa Grama Panchayat Act, 1964 — Section 11, 25Orissa Grama Panchayat Election Rules, 1965 — Rule 29
High Courts25 Feb 1971Allowed
Mangaraj Vs Election Officer-cum-S.D.O. and Others
Orissa High Court · AIR 1972 Ori 59
Orissa Grama Panchayat Act, 1965 — Section 10(1), 4(1), 9
High Courts24 Feb 1971Dismissed
Uttareswari Rice Mills Vs Sales Tax Officer, Intelligence Wing, Vigilance B and Another
Orissa High Court · (1971) 37 CLT 310 : (1971) 28 STC 168
Orissa Sales Tax Act, 1947 — Section 12(8), 16(1), 23(4)