High Courts10 Aug 1971
Bhima Padhan Vs Paramananda Sethi
Orissa High Court · (1971) 37 CLT 1040 : (1972) CriLJ 820
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 5 of 12
High Courts09 Aug 1971Dismissed
J.B. Patel and Company Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 1154
Civil Procedure Code, 1908 (CPC) — Section 109, 110
High Courts02 Aug 1971Dismissed
Sudarsan Swain and Others Vs Jagannath Routh and Others
Orissa High Court · AIR 1972 Ori 112 : (1971) 37 CLT 1033
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts02 Aug 1971
Smt. Parvati Devi Vs Raghabdas Banerjee
Orissa High Court · (1971) 37 CLT 1270
Negotiable Instruments Act, 1881 (NI) — Section 4Orissa Money Lenders Act, 1939 — Section 8Stamp Act, 1899 — Section 18, 19, 2, 2(22), 2(5)
High Courts30 Jul 1971Allowed
Narayan Misra Vs Surendranath Das and Others
Orissa High Court · AIR 1972 Ori 115 : (1971) 37 CLT 1052
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1General Clauses Act, 1897 — Section 8Specific Relief Act, 1877 — Section 56
High Courts30 Jul 1971Allowed
Padmanav Pradhan and Others Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 88 : (1971) 37 CLT 877
Constitution of India, 1950 — Article 14Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 5, 6
High Courts28 Jul 1971Dismissed
Bhagaban Chandra Behera Vs Ranasahi Grama Panhayat and Another
Orissa High Court · (1971) 37 CLT 951
Orissa Grama Panchayat Act, 1948 — Section 49A, 49A(1)
High Courts27 Jul 1971Partly Allowed
State of Orissa Vs Bibhuti Bhusan Singh and Another
Orissa High Court · AIR 1972 Ori 195 : (1971) 37 CLT 1007
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts27 Jul 1971Allowed
Bishnu Charan Mohapatra and Another Vs Msheswar Sahu
Orissa High Court · (1971) 37 CLT 940
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 207A, 208, 209Penal Code, 1860 (IPC) — Section 326
High Courts26 Jul 1971
Hari Sahu Vs Union of India (UOI)
Orissa High Court · (1971) 37 CLT 860
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 13, 13(1), 13(2), 14Pondicherry General Sales Tax Act, 1967 — Section 1(2)
High Courts26 Jul 1971Allowed
State Vs Narayan Padhan and Others
Orissa High Court · (1971) 37 CLT 926
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 237Penal Code, 1860 (IPC) — Section 376
High Courts22 Jul 1971Allowed
Dr. Rajendralal Ghose and Others Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 980
Constitution of India, 1950 — Article 15, 228, 309Government of India Act, 1935 — Section 241Orissa Medical Service Rules, 1941 — Rule 1, 11, 12, 13, 14
High Courts22 Jul 1971Allowed
Pranakrushna Pradhan and Another Vs Harekrishna Pradhan and Others
Orissa High Court · AIR 1972 Ori 91 : (1971) 37 CLT 945
Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 6, 7, 7(1), 8A
High Courts22 Jul 1971Dismissed
State of Orissa and Another Vs Govinda Choudhury
Orissa High Court · (1971) 37 CLT 937
Arbitration Act, 1940 — Section 14, 30, 33
High Courts22 Jul 1971Dismissed
Krushna Chandra Sahu Vs Khetrabasi Panda and Others
Orissa High Court · (1971) 37 CLT 929
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Estates Abolition Act, 1951 — Section 3, 39, 5, 6, 6(1)
High Courts21 Jul 1971
Padmalochan Panda Vs State of Orissa
Orissa High Court · (1972) 84 ITR 88
Orissa Agricultural Income Tax Act, 1947 — Section 29(2)
High Courts21 Jul 1971
Joint Director of Agriculture (Engg.) Vs Banambar Routray
Orissa High Court · (1972) 2 LLJ 272
Constitution of India, 1950 — Article 226, 227
High Courts20 Jul 1971Allowed
Laxman Bhoi Vs Pira Ojha and Others
Orissa High Court · (1971) 37 CLT 855
Orissa Tenants Relief Act, 1955 — Section 15, 9, 9(1)
High Courts16 Jul 1971Dismissed
Golak Chandra Bhadra and Others Vs Chintamani Bhadra and Others
Orissa High Court · AIR 1972 Ori 197 : (1971) 37 CLT 890
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts16 Jul 1971Allowed
Collector, Cuttack Vs Rajib Bhol
Orissa High Court · AIR 1972 Ori 200 : (1971) 37 CLT 848 : (1971) 37 CLT 348
Evidence Act, 1872 — Section 65, 66Land Acquisition Act, 1894 — Section 23(1)