High Courts15 Jul 1971Allowed
Anadi Charan Rout Vs The Collector of Cuttack and Others
Orissa High Court · AIR 1972 Ori 202
Rice Milling Industry (Regulation) Act, 1958 — Section 12, 7
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 6 of 12
High Courts14 Jul 1971
Niranjan Sahu and Others Vs Keonjhar Municipality
Orissa High Court · (1971) 37 CLT 857
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(6), 44
High Courts12 Jul 1971Dismissed
Bipin Behari Pansari Vs Asoka Marketing Ltd.
Orissa High Court · AIR 1972 Ori 94
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2), 47
High Courts12 Jul 1971Allowed
Khirodnath Gountia Vs Arjun Panda
Orissa High Court · AIR 1972 Ori 95 : (1971) 37 CLT 972
Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts12 Jul 1971Allowed
Collector, Cuttack Vs Padma Charan Pani and Others
Orissa High Court · AIR 1972 Ori 203
Evidence Act, 1872 — Section 65Land Acquisition Act, 1894 — Section 23
High Courts12 Jul 1971Dismissed
Harihar Das Vs The I.G. of Police and Another
Orissa High Court · (1971) 37 CLT 913
Constitution of India, 1950 — Article 226, 227, 311(1), 311(2)National Insurance (Industrial Injuries) Act, 1946 — Section 47
High Courts09 Jul 1971Allowed
Anadi Pradhan Vs Inspector General of Police and Others
Orissa High Court · (1971) 37 CLT 808
High Courts09 Jul 1971Dismissed
Ananda Chandra Pradhan Vs Nilakantha Tripathy and Others
Orissa High Court · AIR 1972 Ori 99
Transfer of Property Act, 1882 — Section 54
High Courts09 Jul 1971Dismissed
K.K. Rathor Vs K.S. Vasudevan and Another
Orissa High Court · (1971) 37 CLT 802
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1951 — Section 2(2), 7
High Courts08 Jul 1971Allowed
Harisankar Goutam Vs Arjun Oram and Others
Orissa High Court · (1971) 37 CLT 800
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts06 Jul 1971Allowed
Chimanlal Hirjee Vs State of Orissa
Orissa High Court · (1971) 37 CLT 783
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 74Forest Contract Rules — Rule 37
High Courts06 Jul 1971
Chandrasekhar Patnaik Vs State of Orissa
Orissa High Court · (1971) 37 CLT 833 : (1972) CriLJ 403
Penal Code, 1860 (IPC) — Section 381, 475
High Courts06 Jul 1971
Sidheswar Moharana Vs Narayan Tripathy
Orissa High Court · (1971) 37 CLT 836
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1), 146(ID)
High Courts05 Jul 1971Dismissed
Mahadev Ghose Vs Antarjyami Das and Others
Orissa High Court · AIR 1972 Ori 182 : (1971) 37 CLT 839
Civil Procedure Code, 1908 (CPC) — Section 100, 101Stamp Act, 1899 — Section 36
High Courts05 Jul 1971Allowed
Padmanav Singh Deo Vs Rajkishori Devi
Orissa High Court · (1971) 37 CLT 825
Orissa Estates Abolition Act, 1951 — Section 18, 18(1), 20, 20A, 21
High Courts01 Jul 1971Dismissed
Ramakrishna Acharya Vs Bauri Padhan and Others
Orissa High Court · (1971) 37 CLT 759
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts21 Jun 1971Allowed
Chaitan Baral and Others Vs Rathia Patra and Others
Orissa High Court · AIR 1972 Ori 53 : (1971) 37 CLT 691
Easements Act, 1882 — Section 7
High Courts21 Jun 1971Allowed
Raisahab Chandanmull Indrakumar Private Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 40
Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 3Specific Relief Act, 1963 — Section 6
High Courts21 Jun 1971Dismissed
Kandra alias Kanka Majhi Vs The State
Orissa High Court · (1971) 37 CLT 698
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 1971
Kandia Sahu and Another Vs The State
Orissa High Court · (1972) CriLJ 219
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 302