High Courts08 Sept 1972
Sri Gangadhar Hehera Vs Superintendent, Govt. Press and Another
Orissa High Court · (1972) 38 CLT 1063
Orissa Service Code, 1939 — Rule 71, 71(1), 71(80)
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 5 of 14
High Courts08 Sept 1972
Kasi Maharana and Another Vs Pandit Radhakrishna Chowdhury and Another
Orissa High Court · (1972) 38 CLT 1164
High Courts07 Sept 1972
Berhampur Co-operative Central Bank Ltd. Vs Additional Commissioner of Income Tax and Another
Orissa High Court · (1974) 93 ITR 168
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts06 Sept 1972
Maknnda Nayako Vs Suna Omanatya and Others
Orissa High Court · (1972) 38 CLT 1213
Constitution (Scheduled Castes) Order, 1950 — Section 2Constitution of India, 1950 — Article 226, 227, 240, 243, 342Foreign Exchange Regulation Act, 1973 — Section 23A
High Courts05 Sept 1972
Sri Kamal Mercantile Company Ltd. Vs Executive Officer, Cuttack Municipality and Another
Orissa High Court · (1972) 38 CLT 1125
Orissa Municipal Act, 1950 — Section 131(1)
High Courts04 Sept 1972
Bhagabat Biswal and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 1133
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 117(3)
High Courts30 Aug 1972
Karunakar Rout alias Thatoi Vs Kanika Bewa
Orissa High Court · (1972) 38 CLT 1016
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 115Court Fees Act, 1870 — Article 3A, 12, 6, 7, 8ASuits Valuation Act, 1887 — Section 8 , 9
High Courts30 Aug 1972
Joyanarayan Panigrahi Vs Commissioner of Income Tax
Orissa High Court · (1974) 93 ITR 102
Land Acquisition Act, 1894 — Section 34
High Courts30 Aug 1972
State of Orissa Vs Narahari Pradhan
Orissa High Court · (1972) 38 CLT 1203 : (1973) 30 STC 558
Orissa Sales Tax Act, 1947 — Section 12(5), 2(c)
High Courts29 Aug 1972
Radhakanta Dandasena Vs Subdivisional Officer and Others
Orissa High Court · (1973) 39 CLT 31
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 25(1)(1), 44C, 44C(1), 44L, 44L(1)Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts24 Aug 1972
State of Orissa Vs Rama Pradhan and Others
Orissa High Court · (1972) 38 CLT 964 : (1973) CriLJ 734
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 342
High Courts23 Aug 1972
Iswar Naik and Others Vs Sambaru Naik and Others
Orissa High Court · (1973) 39 CLT 101
Limitation Act, 1963 — Article 182, 182(4)
High Courts22 Aug 1972Dismissed
Bira Mallik Vs Chaitan Mallik
Orissa High Court · AIR 1973 Ori 102 : (1972) 38 CLT 1004
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151
High Courts22 Aug 1972Dismissed
Chandrakanta Pani Vs Kamalalochan Pani and Others
Orissa High Court · AIR 1973 Ori 68
Orissa Tenancy Act, 1913 — Section 24Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 34
High Courts22 Aug 1972
Nanda Dulal Sen Vs Rao and Sons and Another
Orissa High Court · (1972) 38 CLT 959
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 47Contract Act, 1872 — Section 128Orissa Money Lenders Act, 1939 — Section 13, 13(1)
High Courts22 Aug 1972
Ram Chandra Badrinarayan Vs State of Orissa
Orissa High Court · (1974) 33 STC 83
Orissa Sales Tax Act, 1947 — Section 24(3), 5(2)(A)(a)(ii), 6(2)(A)(a)(ii)
High Courts21 Aug 1972
Barbil Workers Union Vs Union of India (UOI)
Orissa High Court · (1973) 1 LLJ 546
Industrial Disputes Act, 1947 — Section 10, 12
High Courts17 Aug 1972Allowed
Orissa Fibre Vs The Orissa State Electricity Board and Another
Orissa High Court · AIR 1973 Ori 104
Electricity Act, 1910 — Section 24(1)
High Courts17 Aug 1972
Baidhar Behera and Others Vs Dibyasingha Sahu and Others
Orissa High Court · (1972) 38 CLT 1160 : (1973) CriLJ 738
Constitution of India, 1950 — Article 226, 227
High Courts14 Aug 1972
State of Orissa Vs Bidika Mangada and Others
Orissa High Court · (1972) 38 CLT 1108
Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(2), 338