High Courts15 Apr 1971
Biswanath Sahu Vs State of Orissa
Orissa High Court · (1971) 37 CLT 656 : (1971) 2 LLJ 147
COURT ARCHIVE
Orissa High Court judgments, 1971
230 judgments · page 9 of 12
High Courts15 Apr 1971
State of Orissa and Another Vs Govind Chaudhury
Orissa High Court · AIR 1972 Ori 76 : (1971) 37 CLT 613
Arbitration Act, 1940 — Section 17, 39Limitation Act, 1963 — Section 5
High Courts15 Apr 1971Allowed
Nelirani Sarkar Vs Paresh Ch. Sarkar
Orissa High Court · (1971) 37 CLT 470
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 488(3)
High Courts12 Apr 1971Allowed
Raghunath Jew Thakur Vs State of Orissa and Others
Orissa High Court · (1971) 37 CLT 558
Constitution of India, 1950 — Article 226, 227Estates Abolition Act — Section 5, 5(1), 9
High Courts12 Apr 1971Dismissed
Ballav Padhan and Others Vs State of Orissa
Orissa High Court · (1971) 37 CLT 1027
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 307, 328, 34
High Courts09 Apr 1971Allowed
Bhagirathi Shaw Vs Member, Board of Revenue and Another
Orissa High Court · (1971) 37 CLT 525
Bihar and Orissa Service Code, 1929 — Rule 75Orissa Service Code, 1939 — Rule 1, 2, 3, 71, 71(80)
High Courts09 Apr 1971Allowed
Narayan Swain Vs Narendra Kumar Sahu and Others
Orissa High Court · AIR 1971 Ori 302 : (1971) 37 CLT 468
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1965 — Section 31(2)
High Courts09 Apr 1971Dismissed
Mayadhar Paramanik Vs The State
Orissa High Court · (1971) 37 CLT 582
Penal Code, 1860 (IPC) — Section 300, 302
High Courts05 Apr 1971Dismissed
Harinarayan Bohidar Vs The Sambalpur University
Orissa High Court · AIR 1972 Ori 56
Constitution of India, 1950 — Article 311
High Courts02 Apr 1971Allowed
The State Vs Narasingha Khuntia
Orissa High Court · (1971) 37 CLT 812
Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 162, 342Penal Code, 1860 (IPC) — Section 307
High Courts02 Apr 1971Allowed
Donardhan Dondasena Vs Srimati Tulusa Devi and Another
Orissa High Court · (1971) 37 CLT 954
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4), 488(5)
High Courts31 Mar 1971Allowed
Gouranga Si Vs State of Orissa
Orissa High Court · (1971) 37 CLT 494
Prevention of Food Adulteration Act, 1954 — Section 10(4), 16(1), 2, 7(1)
High Courts31 Mar 1971Allowed
Smt. Bichini Dei Vs Dasarathi Matagagsingh and Another
Orissa High Court · (1971) 37 CLT 448
High Courts31 Mar 1971Allowed
Chitrananda Praharaj Vs Director of Health Services and Another
Orissa High Court · (1971) 37 CLT 430
High Courts30 Mar 1971Allowed
Baira Bairagi Mohanty and Another Vs State of Orissa
Orissa High Court · (1971) 37 CLT 451
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 332
High Courts25 Mar 1971
Apurba Suna Vs D. Kosala
Orissa High Court · (1971) 37 CLT 425 : (1971) CriLJ 1670
Penal Code, 1860 (IPC) — Section 328, 354
High Courts25 Mar 1971Dismissed
Sk. Garibulla Sah Vs Anam Charan Mohanty and Another
Orissa High Court · (1971) 37 CLT 445
Criminal Procedure Code, 1898 (CrPC) — Section 202, 208, 208(1), 208(3), 209Penal Code, 1860 (IPC) — Section 330, 348, 448
High Courts23 Mar 1971
State Vs Nrusingha Padhiary and Others
Orissa High Court · (1971) 37 CLT 550
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 149, 337
High Courts18 Mar 1971Dismissed
Raghunath Sahu Vs Kathia Devi and Others Laxmi Bewa Vs Chanda Bewa and Others
Orissa High Court · (1971) 37 CLT 624
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4
High Courts16 Mar 1971Allowed
Srimati Dei alias Das and Another Vs Bidyadhar Pradhan and Others
Orissa High Court · (1971) 37 CLT 456
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4