High Courts18 Sept 1971
Chanchala Singh Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1078
Criminal Procedure Code, 1898 (CrPC) — Section 13(1), 130A, 139A, 139A(1), 139A(2)
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 4 of 12
High Courts17 Sept 1971
Judhistir Palata Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1247
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts16 Sept 1971Allowed
Shanti Devi Agarwalla Vs Kusum Kumari Sarkar and Another
Orissa High Court · AIR 1972 Ori 178
Succession Act, 1925 — Section 283(1), 284
High Courts14 Sept 1971Allowed
Md. Ellahi Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1106
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts13 Sept 1971Dismissed
Registrar of Companies Vs Rowe and Pal and Others
Orissa High Court · (1971) 37 CLT 1127
Companies Act, 1956 — Section 502, 513
High Courts13 Sept 1971Dismissed
Madan Mohan Samal Vs Labani Bewa and Others
Orissa High Court · (1971) 37 CLT 1071
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4, Order 33 Rule 5
High Courts10 Sept 1971Dismissed
Narayan Prusti Vs State and Others
Orissa High Court · AIR 1972 Ori 186 : (1971) 37 CLT 1171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts09 Sept 1971Allowed
State of Orissa and Another Vs Indupali Babaji
Orissa High Court · (1971) 37 CLT 1081
Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Constitution of India, 1950 — Article 226
High Courts07 Sept 1971
Muralidhar Patnaik Vs State of Orissa and Another
Orissa High Court · (1971) 37 CLT 1229
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5, 5(1)
High Courts07 Sept 1971Allowed
Ladukishore Panigrahi Vs The State
Orissa High Court · (1972) ACJ 70
Penal Code, 1860 (IPC) — Section 304A
High Courts06 Sept 1971
Mangulu Malik and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1264
Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 147, 148, 149, 323
High Courts02 Sept 1971Dismissed
Bhramarbar Sahu and Others Vs Basudev Das
Orissa High Court · (1971) 37 CLT 1022
Contract Act, 1872 — Section 23, 65Orissa Money Lenders Act, 1939 — Section 11, 9
High Courts31 Aug 1971Dismissed
Chinari Arju Patra Vs Sadi Ramamohan Ray and Others
Orissa High Court · AIR 1972 Ori 108 : (1971) 37 CLT 1012
Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Orissa Municipal Act, 1950 — Section 3(16), 47(1)
High Courts30 Aug 1971Allowed
Chandra Sekhar Sahu Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 1110
Constitution of India, 1950 — Article 226, 227Orissa Local Funds Audit Act, 1948 — Section 10, 10(1), 10(2), 9Orissa Public Demands Recovery Act, 1962 — Section 3, 4
High Courts25 Aug 1971
Commissioner of Income Tax Vs Bijoy Kumar Das
Orissa High Court · (1972) 84 ITR 351
Income Tax Act, 1922 — Section 10(2)
High Courts19 Aug 1971Allowed
State of Orissa Vs Member, Sales Tax Tribunal and Another
Orissa High Court · (1971) 37 CLT 897 : (1971) 28 STC 652
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 220, 246, 254
High Courts12 Aug 1971
Mangulu Behera Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1180
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 1971Partly Allowed
Panchanana Naik Vs Baliarsingh Naik and Others
Orissa High Court · AIR 1972 Ori 85
High Courts11 Aug 1971Dismissed
Collector Vs Brahmananda Naik and Others
Orissa High Court · AIR 1972 Ori 87
Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28
High Courts10 Aug 1971Allowed
Sushil Chandra Palit Vs Dhani Behera and Others
Orissa High Court · (1971) 37 CLT 995
Constitution of India, 1950 — Article 14, 227, 26Madhya Bharat Accommodation Control Act, 1955 — Section 4Orissa House Rent Control Act, 1967 — Section 7, 7(1), 7(2)