High Courts30 Apr 1971Allowed
State of Orissa Vs Damodar Pentia and Gora Pentia
Orissa High Court · (1971) 37 CLT 629
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497, 497(1), 498Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 8 of 12
High Courts28 Apr 1971Dismissed
Gadadhar Panda and Another Vs Gangadhar Panda and Others
Orissa High Court · AIR 1972 Ori 24
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts28 Apr 1971Dismissed
Gangu Munda and Others Vs The State of Orissa
Orissa High Court · (1971) 37 CLT 595
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Apr 1971Partly Allowed
Fakir Charan Das Vs Satchidananda Raiguru
Orissa High Court · AIR 1972 Ori 26
Transfer of Property Act, 1882 — Section 106
High Courts27 Apr 1971Allowed
Maliram Chowdhury Vs Jagannath Modi
Orissa High Court · AIR 1972 Ori 17
Partnership Act, 1932 — Section 4, 69
High Courts27 Apr 1971Dismissed
Karunakar Rona Vs Ganapati Swain
Orissa High Court · (1971) 37 CLT 743
Civil Procedure Code, 1908 (CPC) — Section 107(1)(A)Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Land Reforms Act, 1960 — Section 16, 67, 74(1), 74(2), 8
High Courts27 Apr 1971Dismissed
Bariko Bauri and Another Vs Sariamoni Pandiani
Orissa High Court · AIR 1972 Ori 33 : (1971) 37 CLT 553
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 60
High Courts26 Apr 1971Dismissed
Shyama Sundar Padhi Vs Dharnidhar Padhi and Another
Orissa High Court · (1971) 37 CLT 587
Evidence Act, 1872 — Section 10, 11, 12, 3, 4Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts26 Apr 1971Dismissed
Prasanna Kumar Praharaj and Another Vs Sri Jagannath Jew and Others
Orissa High Court · (1971) 37 CLT 503
Civil Procedure Code, 1908 (CPC) — Section 100, 9Constitution of India, 1950 — Article 13, 14Orissa Hindu Religious Endowments Act, 1951 — Section 25, 3, 41, 68, 73(1)
High Courts23 Apr 1971Allowed
Trilochan Mabakul Vs The Utkal University and Another
Orissa High Court · AIR 1972 Ori 67
Constitution of India, 1950 — Article 226
High Courts22 Apr 1971
Pratap Chandra Mohanty Vs Union of India (UOI) and Another
Orissa High Court · (1971) 2 LLJ 196
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 22, 2A
High Courts22 Apr 1971Allowed
Babaji Rout and Others Vs Raghunath Jiew and Others
Orissa High Court · (1971) 37 CLT 886
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts20 Apr 1971Dismissed
Chakradhar Mohanty Vs Kumuduni Dei
Orissa High Court · AIR 1972 Ori 64
Hindu Marriage Act, 1955 — Section 10(1)
High Courts20 Apr 1971Dismissed
Renta alias Sankar Majhi alias Sundara Majhi Vs The State
Orissa High Court · (1971) 37 CLT 565
Penal Code, 1860 (IPC) — Section 229, 300, 302, 307, 84
High Courts19 Apr 1971Allowed
Bijaya Kumar Mohanty Vs Saraswati Subudhi and Others
Orissa High Court · (1971) 37 CLT 593
Orissa House Rent Control Act, 1967 — Section 7(2), 7(3)
High Courts19 Apr 1971Allowed
The State of Orissa Vs Pravakar Sarangi
Orissa High Court · (1979) 48 CLT 149
Criminal Procedure Code, 1898 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 409, 477A
High Courts19 Apr 1971
The State Vs Khira Sahu
Orissa High Court · (1971) 37 CLT 562
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5
High Courts16 Apr 1971
Mcleod and Company Ltd. Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 791
Constitution of India, 1950 — Article 226, 227Orissa Taxation (on Goods Carried by Roads or Inland Waterways) Act, 1959 — Section 10, 2(5)
High Courts16 Apr 1971Allowed
Madan Pati and Others Vs Birabara Das and Others
Orissa High Court · (1971) 37 CLT 575
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41
High Courts16 Apr 1971Dismissed
State of Orissa Vs Union of India (UOI) and Others
Orissa High Court · AIR 1972 Ori 68
Constitution of India, 1950 — Article 131, 14, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 30