COURT ARCHIVE

Orissa High Court judgments, 1971

230 judgments · page 7 of 12

High Courts21 Jun 1971Allowed

State of Orissa and Others Vs Sarat Chandra Panigrahi

Orissa High Court · AIR 1972 Ori 154

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43Civil Procedure Code, 1908 (CPC) — Section 80Orissa Public Demands Recovery Act, 1962 — Section 42

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High Courts21 Jun 1971

Raja Trilochan Mansingh Harichandan Mohapatra Vs Arjuna Biswal and Others

Orissa High Court · (1972) 38 CLT 615

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Tenants Relief Act, 1955 — Section 10, 3, 3(1), 9

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High Courts21 Jun 1971

The State Vs Bhima Patra Bhima Patra Vs The State

Orissa High Court · (1971) 37 CLT 765

Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 287, 288, 342Evidence Act, 1872 — Section 24, 33Penal Code, 1860 (IPC) — Section 302

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High Courts21 Jun 1971Dismissed

Golakh Behari Vs State of Orissa and Others

Orissa High Court · AIR 1972 Ori 1

Constitution of India, 1950 — Article 154(2)

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High Courts14 May 1971Allowed

Gopinath Dev Vs Additional District Magistrate and Another

Orissa High Court · (1971) 37 CLT 636

Orissa Land Reforms Act, 1960 — Section 14, 15(1), 15(7), 2(28), 3Orissa Tenancy Act, 1913 — Section 3(18), 79, 79(1)

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High Courts14 May 1971

State Vs Raja Parida and Another

Orissa High Court · (1971) 37 CLT 667 : (1972) CriLJ 193

Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 201, 202, 299, 300, 302

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High Courts14 May 1971Allowed

Sm. Gouri Dei and Another Vs Agadhu Sahu and Another

Orissa High Court · (1971) 37 CLT 687

Orissa Land Reforms Act, 1960 — Section 15(1), 15(2), 15(5), 15(6), 15(7)Specific Relief Act, 1963 — Section 15(1)

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High Courts14 May 1971Dismissed

Bairagi Mekap and Another Vs Sri Jagannath Temple, Managing Committee

Orissa High Court · AIR 1972 Ori 10

Sri Jagannath Temple Act, 1954 — Section 21

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High Courts14 May 1971

Duryodhan Khuntia Vs Ali Ahmed

Orissa High Court · (1971) 37 CLT 643 : (1971) CriLJ 1797

Penal Code, 1860 (IPC) — Section 420

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High Courts14 May 1971Allowed

Sudarshan Shaha Vs Executive Officer, Cuttack Municipality and Another

Orissa High Court · (1971) 37 CLT 652

Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 255(2), 273A, 383(1)Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 3, 5, 6(1)

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High Courts13 May 1971

North Orissa Workers' Union Vs State of Orissa and Others

Orissa High Court · (1971) 2 LLJ 199

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 12

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High Courts13 May 1971

The State Vs Tribikram Bohidar

Orissa High Court · (1971) 37 CLT 659

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Penal Code, 1860 (IPC) — Section 218, 409, 468, 477A

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High Courts12 May 1971Allowed

State Vs Rajendra Singh Rajndra Singh Vs State of Orissa

Orissa High Court · (1971) 37 CLT 724

Criminal Procedure Code, 1898 (CrPC) — Section 164, 206, 219, 219(2), 288Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 201, 302, 323, 34

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High Courts11 May 1971