High Courts12 Jan 1972
Vulcan Industries (Pvt.) Ltd. and Others Vs Registrar of Companies
Orissa High Court · (1972) 38 CLT 242 : (1972) 42 CompCas 326
Companies Act, 1956 — Section 220, 220(1), 220(2)
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 14 of 14
High Courts11 Jan 1972
Tabha Dei and Others Vs Dolgobinda Sahu
Orissa High Court · (1972) 38 CLT 211
Criminal Procedure Code, 1898 (CrPC) — Section 204, 205, 205(1), 205(2), 265Penal Code, 1860 (IPC) — Section 379
High Courts06 Jan 1972Dismissed
Bhagaban Chuan and Others Vs Bhagabat Charan Bhanj and Others
Orissa High Court · AIR 1972 Ori 233
Orissa Tenants Protection Act, 1948 — Section 7(1)Orissa Tenants Relief Act, 1955 — Section 11, 9(1)
High Courts05 Jan 1972
SECONDARY BOARD OF EDUCATION, ORISSA Vs INCOME TAX OFFICER, WARD "E", CUTTACK.
Orissa High Court · (1972) 86 ITR 408
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10, 133, 139, 143Trusts Act, 1882 — Section 20
High Courts05 Jan 1972
Secondary Board of Education Vs Income Tax Officer, Ward "E"
Orissa High Court · (1972) 38 CLT 148
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(22)
High Courts04 Jan 1972Dismissed
Dinesh Chandra Guha Vs Satchidananda Mukherji and Others
Orissa High Court · AIR 1972 Ori 235
Civil Procedure Code, 1908 (CPC) — Section 103Registration Act, 1908 — Section 58(1)Specific Relief Act, 1877 — Section 27
High Courts04 Jan 1972Allowed
G. Simmanna and Another Vs Maddu Karianna and Others
Orissa High Court · AIR 1972 Ori 209 : (1972) 38 CLT 261
Orissa Tenants Relief Act, 1955 — Section 11, 11A
High Courts04 Jan 1972Allowed
Abdul Sakoor Umar Sahigara Vs Harachand Dey
Orissa High Court · AIR 1972 Ori 263
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Jan 1972
Sudhir Kumar Gupta Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 200
Constitution of India, 1950 — Article 226, 227, 309, 372Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3, 4Mayurbhanj Service Regulations — Article 45, 67, 68
High Courts04 Jan 1972Dismissed
Madanmohan Jena and Others Vs Srinath Samal and Others
Orissa High Court · AIR 1973 Ori 22
Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts04 Jan 1972
Udayanath Rout Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 181
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 16Orissa Service Code, 1939 — Rule 90, 91, 91(2), 91(3), 91(4)
High Courts03 Jan 1972
Puna Bewa Vs Baban Sahu and Others
Orissa High Court · (1972) 38 CLT 387
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 63
High Courts03 Jan 1972Allowed
Papu Khan Vs Fatima Babi and Others
Orissa High Court · AIR 1973 Ori 235
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts03 Jan 1972Allowed
Mst. Sevati Devi and Another Vs Ram Pratap Bansal and Another
Orissa High Court · AIR 1973 Ori 25
Registration Act, 1908 — Section 17
High Courts03 Jan 1972Dismissed
Harekrushna Misra and Others Vs Ananta Thakur
Orissa High Court · AIR 1973 Ori 90
Orissa Estates Abolition Act, 1951 — Section 13D(1), 13D(2), 13G, 13G(3)
High Courts01 Jan 1972Dismissed
Executive Engineer, P.H. Division No. II, Aero-Engine Factory Project Vs Darsan Takiri
Orissa High Court · (1974) ACJ 21
Workmens Compensation Act, 1923 — Section 12(1), 30(1)