High Courts07 Feb 1972
Managing Director, Utkal Distributors Private Ltd. Vs V.S. Sarma
Orissa High Court · (1972) 2 LLJ 367
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 13 of 14
High Courts07 Feb 1972Allowed
Kasinath Sahu Vs Jagamohan Nandi
Orissa High Court · AIR 1973 Ori 56
Penal Code, 1860 (IPC) — Section 420
High Courts02 Feb 1972
Gopilal Agarwal Vs State of Orissa and Another
Orissa High Court · AIR 1973 Ori 15 : (1972) 38 CLT 337
Drugs and Cosmetics Act, 1940 — Section 16(1), 18, 3Drugs and Cosmetics Rules, 1945 — Rule 150A
High Courts02 Feb 1972Dismissed
Bancha Bhol and Others Vs Saria Bewa and Others
Orissa High Court · AIR 1973 Ori 18
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122, 123
High Courts01 Feb 1972Dismissed
Lokanath Padhan Vs Birendra Kumar Sahu
Orissa High Court · AIR 1973 Ori 60
Representation of the People Act, 1951 — Section 83(1), 9A
High Courts01 Feb 1972Allowed
Sadhob Bhotra Vs Hori Bhotra
Orissa High Court · AIR 1973 Ori 21 : (1972) 38 CLT 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 53A
High Courts31 Jan 1972
Nilap Naga and Others Vs Malati Dei
Orissa High Court · (1972) 38 CLT 289
Criminal Procedure Code, 1898 (CrPC) — Section 252(1), 256, 257Penal Code, 1860 (IPC) — Section 323, 354, 448
High Courts31 Jan 1972
Purna Chandra Patnaik Vs Kalidas Sen and Others
Orissa High Court · AIR 1973 Ori 65
Evidence Act, 1872 — Section 65, 66, 91
High Courts31 Jan 1972Dismissed
Janha Bewa Vs Iswar Gochhait and Others
Orissa High Court · AIR 1973 Ori 30
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Law of Inheritance (Amendment) Act, 1929 — Section 1
High Courts28 Jan 1972
Superintending Engineer, National Highway Project Vs Baidhar Lenka and Another
Orissa High Court · (1972) 38 CLT 418 : (1972) 2 LLJ 356
Industrial Disputes Act, 1947 — Section 33C
High Courts27 Jan 1972
T. Yeruku Naidu and Another Vs J. Basava Raju
Orissa High Court · (1972) 38 CLT 412
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 116, 19, 28, 55Stamp Act, 1899 — Section 2, 2(5)
High Courts25 Jan 1972
Balabhadra Nisanka and Others Vs Suka Dibya and Others
Orissa High Court · (1972) 38 CLT 325
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts25 Jan 1972
Kasinath Sahu Vs Pothani Naik and Others
Orissa High Court · (1972) 38 CLT 450
Evidence Act, 1872 — Section 92Orissa Money Lenders Act, 1939 — Section 17
High Courts24 Jan 1972
Narayan Prasad Maity Vs Daitari Das and Others
Orissa High Court · (1972) 38 CLT 511
Registration Act, 1908 — Section 17, 28
High Courts19 Jan 1972
Baidyanath Pani Vs State of Orissa and Another
Orissa High Court · (1972) 38 CLT 221
Orissa Ministerial Services (Method of Recruitment and Conditions of Service of Clerks and Assistants in the District Offices and Offices of the Head of Departments) Rules, 1963 — Rule 21(1), 24, 24(1), 24(2), 24(3)
High Courts18 Jan 1972
Tribikram and Misra Vs Smt. Chandramani Narayan Swamy
Orissa High Court · (1972) 38 CLT 319
Criminal Procedure Code, 1898 (CrPC) — Section 177, 200, 439Penal Code, 1860 (IPC) — Section 500
High Courts17 Jan 1972
Mazdoor Sangh, Titaghur Paper Mills No. 3 Vs The Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (1972) 2 LLJ 347
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11, 12, 13, 18
High Courts14 Jan 1972
Krushna Chandra Mohapatra Vs Chakrakota Jagannath Khuntia
Orissa High Court · (1972) 38 CLT 217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151, 47Specific Relief Act, 1877 — Section 56Specific Relief Act, 1963 — Section 41
High Courts14 Jan 1972Allowed
Rama Chandra Palo Vs Kala Palo and Others
Orissa High Court · AIR 1972 Ori 261 : (1972) 38 CLT 331
Orissa Hindu Religious Endowments Act, 1951 — Section 42(6), 5, 79A