High Courts24 Apr 1972
Geeta Devi and Others Vs Cuttack Municipality and Others
Orissa High Court · (1972) 38 CLT 540
Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 131, 131(1), 134, 137, 137(1)
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 10 of 14
High Courts20 Apr 1972
Hazi Ali Mohammed Oswan and Others Vs The Regional Provident Fund Commissioner
Orissa High Court · (1972) 38 CLT 571
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(4)
High Courts18 Apr 1972
State Vs Sarangadhar Bhoi
Orissa High Court · (1972) 38 CLT 734
Criminal Procedure Code, 1898 (CrPC) — Section 161, 417, 423Penal Code, 1860 (IPC) — Section 302, 436
High Courts18 Apr 1972
Sri Ladukishore Das Vs State of Orissa
Orissa High Court · (1972) 38 CLT 636
Orissa Agricultural Income Tax Act, 1947 — Section 2, 3
High Courts18 Apr 1972Allowed
State of Orissa Vs Damodar Sahu
Orissa High Court · (1973) 39 CLT 1282 : (1973) 30 STC 262
Orissa Sales Tax Act, 1947 — Section 12(5), 24(1)
High Courts18 Apr 1972
Luchan Kisan Vs Puni Kisanen
Orissa High Court · (1972) 38 CLT 612
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts17 Apr 1972
Radhakrishna Jena Vs Inspector of Schools, Balasore Circle and Others
Orissa High Court · (1972) 38 CLT 718
Constitution of India, 1950 — Article 14, 226, 227Orissa Education Act, 1969 — Section 27, 27(1), 27(2), 27(4), 4(4)Orissa Education Code — Article 286, 286(7), 304, 305, 306
High Courts17 Apr 1972
Kandho Sethi and Others Vs Kau Kalu Padhan and Others
Orissa High Court · (1972) 38 CLT 667
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts17 Apr 1972
Gobindaram Agarwalla Vs State of Orissa
Orissa High Court · (1972) 38 CLT 556 : (1972) CriLJ 1690
Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Apr 1972
Debendranath Kar Vs Kanhu Charan Mohanty and Others
Orissa High Court · (1972) 38 CLT 662
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 107, 109, 120B, 34, 500
High Courts14 Apr 1972Allowed
Haji Ahmed Haji Ibrahim Vs Hadu Subudhi and Another
Orissa High Court · AIR 1972 Ori 239 : (1972) 38 CLT 546
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1958 — Section 7(2)
High Courts12 Apr 1972
Safiuddin Md. Hussain Zariwala Vs Baidhar Panda
Orissa High Court · (1972) 38 CLT 581
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540
High Courts12 Apr 1972
State of Orissa Vs Thakur Singh Munda
Orissa High Court · (1972) 38 CLT 564
Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 1972
Jaya Mali Vs Rameswar alias Chuti Gouda and Another
Orissa High Court · (1972) 38 CLT 793
Criminal Procedure Code, 1898 (CrPC) — Section 517, 518, 519, 520, 561APenal Code, 1860 (IPC) — Section 379, 411, 420
High Courts07 Apr 1972
Suraj Prasad Sahu and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 506 : (1972) CriLJ 1346
Essential Commodities Act, 1955 — Section 3, 7
High Courts07 Apr 1972
Sayed Noorul Haque and Others Vs Mohammed Rafi and Others
Orissa High Court · (1972) 38 CLT 592
Constitution of India, 1950 — Article 213, 226, 227Orissa General Clauses Act, 1937 — Section 30Orissa House Rent Control Act, 1958 — Section 1(3)
High Courts07 Apr 1972Dismissed
Dharmananda Harijan Vs State of Orissa
Orissa High Court · AIR 1972 Ori 243 : (1972) 38 CLT 498
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 3(1), 32
High Courts06 Apr 1972
Mir Abdul Sovan and Others Vs Rafikan Bibi and Others
Orissa High Court · AIR 1972 Ori 213
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 8Evidence Act, 1872 — Section 145
High Courts04 Apr 1972
Dhani Majhi and Others Vs The State
Orissa High Court · (1972) 38 CLT 683
Penal Code, 1860 (IPC) — Section 392, 395, 400, 401
High Courts04 Apr 1972
Satchikanta Behera Vs Pravabati Pradhan
Orissa High Court · (1972) 38 CLT 524
Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 110, 112