High Courts26 Oct 1971Dismissed
Savitri Dei Vs Bhaskar Bhuyan and Others
Orissa High Court · AIR 1972 Ori 148
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11Evidence Act, 1872 — Section 114, 32(3), 32(5), 90
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 3 of 12
High Courts22 Oct 1971Dismissed
Hindustan General Ins. Society Ltd. Vs Kausalya Rani Das and Another
Orissa High Court · (1972) ACJ 13
Motor Vehicles Act, 1939 — Section 110A, 94, 95, 95(2), 96
High Courts20 Oct 1971
B. Venkata Rao and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1223
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 3, 7
High Courts20 Oct 1971
Lokanath Naik and Others Vs Radhasyam Sundar Thakur Marfatdar and Others
Orissa High Court · (1971) 37 CLT 1251
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts20 Oct 1971Dismissed
Chhinu Kare and Another Vs Kata Kare and Another
Orissa High Court · AIR 1972 Ori 153
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Oct 1971Allowed
Pitei Bewa and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1164
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 323, 324, 97
High Courts15 Oct 1971
Udayanath Padhan and Another Vs Daitari Maharana and Another
Orissa High Court · (1971) 37 CLT 1148
High Courts14 Oct 1971
Allied Dealers Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1218 : (1972) 29 STC 484
High Courts14 Oct 1971Dismissed
Dhanu Malik since deceased through L.Rs. Savitri Bewa and Others Vs Lal Sitanshu Sekhar Singh Deo and Another
Orissa High Court · (1971) 37 CLT 1152
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 3, 5, 6, 7
High Courts13 Oct 1971Partly Allowed
Adhar Malik and Others Vs Kanhoo and Others
Orissa High Court · AIR 1972 Ori 134
Evidence Act, 1872 — Section 116Limitation Act, 1908 — Section 144
High Courts13 Oct 1971
Adhar Mallik and Others Vs Kanhoo alias Kanhel Malik and Others
Orissa High Court · (1971) 37 CLT 1197
Evidence Act, 1872 — Section 116
High Courts12 Oct 1971
Gangadhar Prusty and Another Vs Babaji Sethi and Others
Orissa High Court · (1971) 37 CLT 1190
Orissa Estates Abolition Act, 1951 — Section 8(3), 8A(2)
High Courts07 Oct 1971
Sk. Raffiquiddin Vs Sk. Samsuddin and Others
Orissa High Court · (1971) 37 CLT 1257
Orissa Estates Abolition Act, 1951 — Section 5, 5(80)Transfer of Property Act, 1882 — Section 83
High Courts07 Oct 1971Allowed
Kalinga Otto (P) Ltd. Vs Charanjit Kochhar
Orissa High Court · AIR 1972 Ori 172
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Oct 1971
Laxmidhar Behera Vs Upendra Behera and Others
Orissa High Court · (1971) 37 CLT 1203
Limitation Act, 1908 — Article 142 , 144
High Courts24 Sept 1971Dismissed
Md. Jaffer Haji Ebrahim Vs The Union of India (UOI) and Others
Orissa High Court · AIR 1972 Ori 101
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 72, 77
High Courts24 Sept 1971Partly Allowed
Trilochan and Another Vs Bamadev Pradhan and Others
Orissa High Court · AIR 1972 Ori 136 : (1971) 37 CLT 1114
Limitation Act, 1963 — Article 64 , 65Transfer of Property Act, 1882 — Section 54 , 58
High Courts23 Sept 1971Allowed
Dolagobinda Sahu Vs Nityananda Sahu
Orissa High Court · AIR 1972 Ori 177 : (1971) 37 CLT 1104
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts20 Sept 1971
Shri Radhashyam Mahaprabhu Vs Bhaskar Padhi and Another
Orissa High Court · (1971) 37 CLT 1278
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, 47
High Courts20 Sept 1971Allowed
G. Azeez Basha and Co. Vs Sales Tax Officer
Orissa High Court · (1971) 37 CLT 1185 : (1972) 29 STC 352
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Central Excises and Salt Act, 1944 — Section 2