COURT ARCHIVE

Orissa High Court judgments, 1972

276 judgments · page 11 of 14

High Courts04 Apr 1972

The Union of India (UOI) and Another Vs C.L. Adhikari and Others

Orissa High Court · (1972) 38 CLT 625

Constitution of India, 1950 — Article 226, 227Easements Act, 1882 — Section 52, 62Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 2(1), 4(1), 4(2), 7(1), 7(2)

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High Courts03 Apr 1972Dismissed

Kasi Rout Vs Mahammad Saleh and Others

Orissa High Court · AIR 1972 Ori 245 : (1972) 38 CLT 532

Orissa House Rent Control Act, 1958 — Section 6, 7(2)Registration Act, 1908 — Section 17(1)

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High Courts03 Apr 1972

Chowdhury G.C. Parida Vs State of Orissa and Others

Orissa High Court · (1972) 2 LLJ 529

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High Courts31 Mar 1972Allowed

State of Orissa Vs Workmen of Hirakud Dam Project and Another

Orissa High Court · AIR 1972 Ori 216 : (1972) 2 LLJ 526

Constitution of India, 1950 — Article 226

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High Courts31 Mar 1972

Dharnidhar Sahu and Others Vs Mani Nahak and Others

Orissa High Court · (1972) 38 CLT 456 : (1973) CriLJ 120

Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 147

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High Courts30 Mar 1972

Bhopalnath Sahu Vs State of Orissa

Orissa High Court · (1972) 38 CLT 441 : (1973) CriLJ 135

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts29 Mar 1972

Govinda Bharati Vs Adhikari Bharati

Orissa High Court · (1972) 38 CLT 496

Criminal Procedure Code, 1898 (CrPC) — Section 545Penal Code, 1860 (IPC) — Section 425, 427

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High Courts29 Mar 1972

Krushna Chandra Ojha Vs State of Orissa

Orissa High Court · (1972) CriLJ 1404

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts29 Mar 1972Dismissed

Sitaram Singhania Vs State of Orissa and Others

Orissa High Court · AIR 1972 Ori 217

Companies Act, 1956 — Section 253, 46B, 618State Financial Corporations Act, 1951 — Section 10, 4(3)

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High Courts28 Mar 1972Allowed

Patta Mohapatrani and Others Vs State of Orissa and Another

Orissa High Court · AIR 1972 Ori 248

Constitution of India, 1950 — Article 31A(2)Orissa Estates Abolition Act, 1951 — Section 2, 5Specific Relief Act, 1963 — Section 34

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High Courts27 Mar 1972Allowed

State of Orissa and Another Vs Modern Construction Co.

Orissa High Court · AIR 1972 Ori 219 : (1971) 37 CLT 490

Arbitration Act, 1940 — Section 11Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts22 Mar 1972Allowed

Ratnakar Naik and Others Vs Kedarnath Mohapatra and Others

Orissa High Court · AIR 1972 Ori 252 : (1972) 38 CLT 459

Civil Procedure Code, 1908 (CPC) — Section 100Orissa Estates Abolition Act, 1951 — Section 39, 8(1), 8A, 8A(4)

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High Courts20 Mar 1972

The State Vs Sk. Dijijan

Orissa High Court · (1972) 38 CLT 474

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13, 14, 14(2), 14(3)

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High Courts20 Mar 1972Dismissed

Raja Sarif Vs Hazi Sayed Musaraf Ali Chisti Bukhari and Others

Orissa High Court · AIR 1973 Ori 50

Limitation Act, 1908 — Article 142 , 144

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High Courts17 Mar 1972

Madhabananda Ray and Others Vs State of Orissa and Another

Orissa High Court · AIR 1972 Ori 255 : (1972) 38 CLT 527

Constitution of India, 1950 — Article 245Motor Vehicles Act, 1939 — Section 74

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High Courts15 Mar 1972

Sanatan Bindhani Vs The State

Orissa High Court · (1972) 38 CLT 428

Criminal Procedure Code, 1898 (CrPC) — Section 429Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 302

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High Courts14 Mar 1972Dismissed

Sarat Chandra Mohanty Vs Chandramani Bowa

Orissa High Court · AIR 1972 Ori 222 : (1972) 38 CLT 445

Evidence Act, 1872 — Section 68

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High Courts14 Mar 1972

Nanak Chand Khandelwalla and Others Vs Fakir Chand Khendelwalla and Another

Orissa High Court · (1972) 38 CLT 519

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

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High Courts13 Mar 1972Allowed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Bidi and Others

Orissa High Court · (1972) ACJ 187

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 33, Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A, 110F, 95Workmens Compensation Act, 1923 — Section 3, 4

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High Courts13 Mar 1972Partly Allowed

Smt. Peelamedu Rajeswary Ramkrishna and Others Vs B.N. Misra

Orissa High Court · (1972) 38 CLT 422

Essential Commodities Act, 1955 — Section 10, 10(1), 10(2), 3, 7

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