High Courts29 Nov 1971Allowed
Kanungo Khagendranath Das Mohapatra and Others Vs Jadabendra Narayan Patnaik
Orissa High Court · AIR 1972 Ori 161 : (1972) 38 CLT 129
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 2 of 12
High Courts29 Nov 1971Dismissed
Bhardia Brothers Vs Union of India (UOI) and Others
Orissa High Court · AIR 1973 Ori 28
Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 69(2)Railways Act, 1890 — Section 78B
High Courts22 Nov 1971
Judhistir Das Vs Ekamra Chaudhury and Others
Orissa High Court · (1972) 38 CLT 173
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(2), Order 32 Rule 3(4), Order 9 Rule 13, 47
High Courts19 Nov 1971
Balakrishna Sahu Vs Radha Gobind Das and Others
Orissa High Court · AIR 1972 Ori 211 : (1972) 38 CLT 95
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts19 Nov 1971Partly Allowed
Oriental Fire and General Insurance Co. Ltd. Vs Mrs. Kamal Kamini Das and Others
Orissa High Court · AIR 1973 Ori 33 : (1972) 38 CLT 135
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110, 110A , 110B, 110C , 110CC
High Courts16 Nov 1971
Nanda Senapati and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 19
Criminal Procedure Code, 1898 (CrPC) — Section 164, 268, 288Penal Code, 1860 (IPC) — Section 147, 31, 427, 448
High Courts15 Nov 1971
Ujali Padhani Vs Rushi Patra and Others
Orissa High Court · (1972) 38 CLT 110
Central Provinces Tenancy Act, 1920 — Section 46, 47Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts15 Nov 1971Allowed
Balaram Das and Another Vs Jayakrushna Das and Others
Orissa High Court · AIR 1972 Ori 141 : (1972) 38 CLT 44
Evidence Act, 1872 — Section 50, 60
High Courts15 Nov 1971Allowed
Kali Dei and Another Vs Brundaban Malik
Orissa High Court · AIR 1972 Ori 132 : (1972) 38 CLT 13
Evidence Act, 1872 — Section 67Limitation Act, 1908 — Article 142
High Courts15 Nov 1971Allowed
Bira Jena Vs Tauli Dei and Another
Orissa High Court · AIR 1972 Ori 143 : (1972) 38 CLT 39
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1A, Order 6 Rule 4Evidence Act, 1872 — Section 114
High Courts15 Nov 1971
Natabar Pradhan Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1236
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A, 207A(4), 208, 208(1)Penal Code, 1860 (IPC) — Section 376
High Courts15 Nov 1971
Birabara Rout and Others Vs Dullabh Rout and Others
Orissa High Court · (1972) 38 CLT 161
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 145, 17, 20Transfer of Property Act, 1882 — Section 3, 53A
High Courts09 Nov 1971
Sarbeswar Biswal Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1283
Criminal Procedure Code, 1898 (CrPC) — Section 173, 201A(7), 207A, 207A(3), 207A(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 23, 302
High Courts09 Nov 1971Partly Allowed
Sudha Dibya Vs Swapneswar Deb and Another
Orissa High Court · AIR 1972 Ori 145 : (1972) 38 CLT 32
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 9Limitation Act, 1908 — Article 142
High Courts03 Nov 1971
Madhusudan Pani Vs Union of India (UOI) and Others
Orissa High Court · (1971) 37 CLT 1234
Bihar and Orissa Service Code, 1929 — Rule 71(80), 75
High Courts01 Nov 1971
Damodar Prasad Sharma Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1210
Evidence Act, 1872 — Section 144Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16, 16(1), 7
High Courts01 Nov 1971
Subodh Kr. Beuria Vs Bhairab Ch. Mohanty
Orissa High Court · AIR 1972 Ori 169
Representation of the People Act, 1951 — Section 77, 86(5)
High Courts01 Nov 1971
Anupama Misra Vs Bhagaban Misra
Orissa High Court · AIR 1972 Ori 163
Hindu Marriage Act, 1955 — Section 10(1), 10(2), 13, 23, 23(1)
High Courts01 Nov 1971
Pitabas Patnaik Vs The Managing Committee, Radhashyam M.E. School
Orissa High Court · (1971) 37 CLT 1244
Civil Procedure Code, 1908 (CPC) — Section 102Provincial Small Cause Courts Act, 1887 — Section 15(1), 15(2)
High Courts28 Oct 1971
Bhagirathi Agarwal and Brothers Vs Sales Tax Officer and Another
Orissa High Court · (1971) 37 CLT 1232
Constitution of India, 1950 — Article 226, 227