High Courts27 Nov 1972
Chakra Behera and Another Vs State of Orissa
Orissa High Court · (1973) 39 CLT 268 : (1974) CriLJ 423
Penal Code, 1860 (IPC) — Section 290
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 2 of 14
High Courts27 Nov 1972
Gadadhar Bisoi Vs State and Others
Orissa High Court · (1973) 39 CLT 166
Criminal Procedure Code, 1898 (CrPC) — Section 250, 250(1), 250(2)Penal Code, 1860 (IPC) — Section 147, 323
High Courts23 Nov 1972Dismissed
Bingi Kurmayya and Others Vs Woona Bhimayya Subudhi and Others
Orissa High Court · AIR 1973 Ori 144 : (1973) 39 CLT 156
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47Limitation Act, 1963 — Article 65
High Courts22 Nov 1972
Srihari Rout and Others Vs State of Orissa
Orissa High Court · (1973) 39 CLT 16
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 147, 148, 307
High Courts14 Nov 1972
Brahmani Club Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 1338
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 47Orissa Public Demands Recovery Act, 1962 — Section 2
High Courts14 Nov 1972
Sarat Kumar Das Vs The State of Orissa and Others
Orissa High Court · (1973) 39 CLT 1
Constitution of India, 1950 — Article 226, 309Orissa Service Code, 1939 — Rule 27, 66
High Courts14 Nov 1972Allowed
The Govindpur Agricultural Credit Co-operative Society and Another Vs Assistant Registrar, Co-operative Societies and Another
Orissa High Court · AIR 1973 Ori 148 : (1973) 39 CLT 70
Constitution of India, 1950 — Article 226
High Courts10 Nov 1972
Bamadev Misra Vs D.C. Das
Orissa High Court · (1972) 38 CLT 1286 : (1973) CriLJ 1064
Penal Code, 1860 (IPC) — Section 228, 500, 504
High Courts09 Nov 1972
Balaram Khuas Vs State of Orissa
Orissa High Court · (1973) 39 CLT 61
Orissa Service Code, 1939 — Rule 91(1)
High Courts08 Nov 1972
Laxminarayan Agarwala Vs Lachman Prasad Agarwala
Orissa High Court · (1973) 39 CLT 264
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 9 Rule 3, Order 9 Rule 4, 115
High Courts08 Nov 1972
Khageswar Rout Vs The State of Orissa and Others
Orissa High Court · AIR 1973 Ori 242
Constitution of India, 1950 — Article 226, 227
High Courts08 Nov 1972
Banthu Kisan Vs Dukhi Kisani and Another
Orissa High Court · (1973) 39 CLT 39
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 29, Order 43 Rule 1, 115
High Courts07 Nov 1972
Hrushikesh Mohapatra Vs State of Orissa and Another
Orissa High Court · (1973) 39 CLT 359
Constitution of India, 1950 — Article 226, 227
High Courts03 Nov 1972
Sri Madan Mohan Das Babaji (and after him Bhikari Sahu alias Bishnu Das) Vs Brundaban Pal
Orissa High Court · (1972) 38 CLT 1323
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 Nov 1972Dismissed
Akura Khatei Vs Harihar Panda
Orissa High Court · AIR 1973 Ori 185 : (1973) 39 CLT 213
Transfer of Property Act, 1882 — Section 118
High Courts02 Nov 1972
Chakrapani Naik Vs State of Orissa
Orissa High Court · (1973) 39 CLT 11 : (1973) CriLJ 1052
Penal Code, 1860 (IPC) — Section 425, 430
High Courts31 Oct 1972
M.A. Ajij and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 1238
Penal Code, 1860 (IPC) — Section 149, 34, 342, 366, 376
High Courts27 Oct 1972Allowed
Natabar Sahu and Others Vs Gobinda Mohapatra and Others
Orissa High Court · AIR 1974 Ori 34
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts26 Oct 1972
Gangadhar Malik and Another Vs Kahnu Sethi and Others
Orissa High Court · (1972) 38 CLT 1244
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts25 Oct 1972Allowed
Satyabadi Mahanty and Another Vs Padma Mahantiani
Orissa High Court · AIR 1973 Ori 153 : (1973) 39 CLT 149
Orissa Court Fees Act, 1870 — Article 17A