High Courts10 Mar 1972Dismissed
Dhruba Bhoi and Others Vs Brundabati Bhoiani and Others
Orissa High Court · AIR 1973 Ori 55 : (1972) 38 CLT 400
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 12 of 14
High Courts07 Mar 1972
Orissa Ceramic Industries Ltd. Vs General Secretary, Orissa Ceramic Workers Union and Others
Orissa High Court · (1972) 2 LLJ 443
Constitution of India, 1950 — Article 14, 19, 226, 227Industrial Disputes Act, 1947 — Section 10, 24, 36, 38
High Courts07 Mar 1972Dismissed
Ganeshchandra Banerjee Vs Janardan Thakur and Another
Orissa High Court · AIR 1972 Ori 257
Orissa House Rent Control Act, 1968 — Section 7(3)
High Courts07 Mar 1972Dismissed
Paili Narayan Rao Vs State of Orissa and Others
Orissa High Court · AIR 1973 Ori 54
Constitution of India, 1950 — Article 226
High Courts07 Mar 1972
S.L. Gupta and Sons Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 468 : (1973) 31 STC 239
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1972Dismissed
Pramila Dei Vs Secretary, Board of Secondary Education
Orissa High Court · AIR 1972 Ori 224 : (1972) 38 CLT 349 : (1972) 38 CLT 1101 : (1972) 2 LLJ 432
Constitution of India, 1950 — Article 226
High Courts03 Mar 1972Partly Allowed
Ananda Prakash Dey and Others Vs Lokendranath Maulik
Orissa High Court · AIR 1972 Ori 269 : (1972) 38 CLT 402
Contract Act, 1872 — Section 45
High Courts25 Feb 1972
K. Bhima Raju Vs The State
Orissa High Court · (1972) 38 CLT 396 : (1972) CriLJ 1405
Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts22 Feb 1972
Pravakar Acharya Vs Secretary, United Puri Nimapara, Central Co-operative Bank Ltd. and Others
Orissa High Court · (1972) 38 CLT 307
Constitution of India, 1950 — Article 226, 227
High Courts18 Feb 1972Allowed
Abhoya Charan Sahu Vs The Commissioner of Endowments and Others
Orissa High Court · AIR 1972 Ori 259
Orissa Hindu Religious Endowments Act, 1951 — Section 28
High Courts15 Feb 1972Partly Allowed
Budhia Mandal and Others Vs Raghu Mandal and Others
Orissa High Court · AIR 1973 Ori 85
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 101 , 102 , 103 , 104
High Courts15 Feb 1972
The Oriental Fire and General Insurance Co. Ltd. Vs Vanita Kalyani and Others
Orissa High Court · (1972) ACJ 261
Motor Vehicles Act, 1988 — Section 110A, 110D, 96, 96(2)
High Courts15 Feb 1972
The Oriental Fire and General Insurance Company Limited Vs Mrs. Vanita Kalyani and Others
Orissa High Court · (1972) 38 CLT 374
Motor Vehicles Act, 1988 — Section 110D, 96(1), 96(2), 96(6)
High Courts14 Feb 1972
Sadhu Bag Vs The State
Orissa High Court · (1972) 38 CLT 294 : (1972) CriLJ 1113
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Feb 1972Dismissed
Balaram Agasti and Others Vs Ramesh Chandra Mohanty and Others
Orissa High Court · AIR 1973 Ori 13
Evidence Act, 1872 — Section 92
High Courts14 Feb 1972
Krushna Chandra Pani Vs Bali Sahu
Orissa High Court · AIR 1972 Ori 231 : (1972) 38 CLT 313
Civil Procedure Code, 1908 (CPC) — Section 100, 101Orissa Land Reforms Act, 1960 — Section 9Orissa Tenancy Act, 1913 — Section 236(1)
High Courts14 Feb 1972Allowed
Sobhanapuram Mohan Rao and Others Vs Trinath Biswalo and Others
Orissa High Court · AIR 1972 Ori 271 : (1972) 38 CLT 285
Orissa Land Reforms Act, 1960 — Section 59(2)
High Courts14 Feb 1972
Subal Charan Jena and Brundaban Sabu Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 407
Constitution of India, 1950 — Article 226Orissa Municipal (Councillors) Election Rules, 1950 — Rule 10, 11, 12, 13, 14Orissa Municipal Act, 1950 — Section 13
High Courts10 Feb 1972
Sadhu Das and Others Vs Krupasindhu Das and Others
Orissa High Court · (1972) 38 CLT 577
Evidence Act, 1872 — Section 50Orissa Estates Abolition Act, 1951 — Section 39, 8(2)
High Courts07 Feb 1972
Ganapati Ram and Others Vs Narasingha Charan Sahu and Others
Orissa High Court · (1972) 38 CLT 309
Evidence Act, 1872 — Section 34