High Courts29 Sept 1972
State of Orissa Vs Vijoy Laxmi Trading Co.
Orissa High Court · (1973) 31 STC 438
Orissa Sales Tax Act, 1947 — Section 4, 9A
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 4 of 14
High Courts27 Sept 1972
Orissa Textile Mills Ltd. and Another Vs Chintamani Sahu and Brothers and Others
Orissa High Court · (1975) 45 CompCas 76
Companies Act, 1972 — Section 379, 398, 402, 403Orissa High Court Rules, 1948 — Rule 23
High Courts27 Sept 1972
Ganesh Ram Misra Vs Kapileswar Debata and Others
Orissa High Court · (1972) 38 CLT 1290
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 13
High Courts26 Sept 1972
Ananda Chandra Swain Vs State of Orissa and Another
Orissa High Court · (1973) 1 LLJ 508
Industrial Disputes Act, 1947 — Section 2
High Courts22 Sept 1972
Orissa State Financial Corporation Vs Kalinga Textiles Limited and Others
Orissa High Court · (1972) 38 CLT 1279
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 101, 107, 141, 2(11)
High Courts22 Sept 1972Dismissed
Jagannath Mohanty and Another Vs Chanchala Bewa and Others
Orissa High Court · AIR 1973 Ori 160
High Courts22 Sept 1972Allowed
The South India Insurance Co. Ltd. Vs Purna Chandra Misra and Others
Orissa High Court · AIR 1973 Ori 166 : (1972) 38 CLT 1196
Motor Vehicles Act, 1939 — Section 110, 95(5), 96(1)
High Courts22 Sept 1972Allowed
Collector of Cuttack Vs Mayadhar Sahu
Orissa High Court · AIR 1973 Ori 173
Land Acquisition Act, 1894 — Section 11, 18, 25, 9, 9(3)
High Courts21 Sept 1972
Mahadeo Ram Vs Chairman, Regional Transport Authority and Another
Orissa High Court · (1972) 38 CLT 1138
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12, 12A, 6, 6(2), 9AConstitution of India, 1950 — Article 226, 227
High Courts21 Sept 1972
The Workmen under the Director of Health Services Vs The Director of Health Services and Others
Orissa High Court · (1972) 38 CLT 1146 : (1973) 1 LLJ 512
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17, 17A
High Courts21 Sept 1972Dismissed
Basudev Khadanga Vs Union of India (UOI) and Others
Orissa High Court · AIR 1973 Ori 136
Constitution of India, 1950 — Article 141, 15(1), 15(4), 226, 329
High Courts20 Sept 1972
Lingaraj Jena Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 1127
Orissa Service Code, 1939 — Rule 159, 159(2)
High Courts20 Sept 1972
Hindustan Steel Limited Vs Kishore Prasad Mohanty and Another
Orissa High Court · (1973) 1 LLJ 561
High Courts20 Sept 1972
P.N.L. Das Vs Union of India (UOI) and Others
Orissa High Court · (1972) 38 CLT 1152
High Courts19 Sept 1972
Gokulananda Mohanty Vs The Minister of Law, Government of Orissa and Others
Orissa High Court · (1972) 38 CLT 1295
Constitution of India, 1950 — Article 26Hindu Religious Endowments Act, 1952 — Section 19, 19(1), 19(4), 19(5), 3
High Courts19 Sept 1972
Sankar Gopaltirtha Swami Vs Commissioner of Orissa Hindu Religious Endowments
Orissa High Court · (1972) 38 CLT 1225
Orissa Hindu Religious Endowments Act, 1951 — Section 35, 42, 42(6)
High Courts18 Sept 1972
Gangadhar Patnaik Vs Baladev Das and Others
Orissa High Court · (1972) 38 CLT 1130
Civil Procedure Code, 1908 (CPC) — Section 100(1)Provincial Insolvency Act, 1920 — Section 75(1)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts18 Sept 1972
Gobinda, Chandra Naik and Others Vs Das and Naik and Others
Orissa High Court · (1972) 38 CLT 1275
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(2), 47, 96
High Courts14 Sept 1972Dismissed
Bipendra Pradhan Vs Rabindra Narayan Das and Others
Orissa High Court · AIR 1973 Ori 98
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7, 8Transfer of Property Act, 1882 — Section 92
High Courts13 Sept 1972
Kishore Chandra Misra Vs General Manager, Hindusthan Aeronautics Limited and Others
Orissa High Court · (1973) 1 LLJ 557
Industrial Disputes Act, 1947 — Section 10, 2