High Courts18 Jul 1972
State of Orissa Vs John Bhotra
Orissa High Court · (1972) 38 CLT 851 : (1973) CriLJ 553
Criminal Procedure Code, 1898 (CrPC) — Section 561
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 7 of 14
High Courts17 Jul 1972
State Vs M.L.N. Sharma
Orissa High Court · (1972) 38 CLT 940
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 302, 323, 324
High Courts17 Jul 1972Dismissed
Sub-Collector and Land Acquisition Officer Vs Macherla Satyanarayana
Orissa High Court · AIR 1973 Ori 139
Limitation Act, 1963 — Article 116
High Courts14 Jul 1972
Collector Vs Mahabir Prasad Santuka and Others
Orissa High Court · AIR 1973 Ori 70
Land Acquisition Act, 1894 — Section 23, 34
High Courts13 Jul 1972
Narasingha Madala Vs Bondoka Naik and Others
Orissa High Court · (1972) 38 CLT 884
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Tenants Relief Act, 1955 — Section 10(1), 19, 2(3), 9, 9(2)Transfer of Property Act, 1882 — Section 111
High Courts11 Jul 1972
Puja Shyam Sundar Panda Samanta Vs Puja Jagannath Panda Samanta and Others
Orissa High Court · (1972) 38 CLT 903
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Jul 1972
Kulamani Parida Vs State of Orissa and Another
Orissa High Court · (1972) 38 CLT 908
Constitution of India, 1950 — Article 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 12(1), 4, 6, 7, 7A
High Courts11 Jul 1972
Sanatan Sahu Vs The Puri Municipality
Orissa High Court · (1972) 38 CLT 976
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20(1)
High Courts11 Jul 1972
Collector of Cuttack Vs Brundaban Chandra Sahu
Orissa High Court · (1972) 38 CLT 1157
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts11 Jul 1972
Benu Mohanty Vs Chairman State Transport Authority and Others
Orissa High Court · (1972) 38 CLT 897
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 44, 44(1), 44(2), 58
High Courts10 Jul 1972
P. Penteya Vs Executive Officer, Notified Area Council
Orissa High Court · (1972) 38 CLT 915
Constitution of India, 1950 — Article 14, 226Orissa Municipal Act, 1950 — Section 264, 265, 266, 267, 268
High Courts10 Jul 1972
Akshaya Kumar Padhi Vs State of Orissa
Orissa High Court · (1973) CriLJ 555
Penal Code, 1860 (IPC) — Section 409
High Courts10 Jul 1972
Collector of Cuttack Vs Ramanbhai Patel and Others
Orissa High Court · (1972) 38 CLT 933
Constitution of India, 1950 — Article 133(1)Land Acquisition Act, 1894 — Section 18, 4(1)Limitation Act, 1963 — Section 5
High Courts07 Jul 1972
Kapileswar Pradhan Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 948
Constitution of India, 1950 — Article 19(6), 226Orissa Public Demands Recovery Act, 1962 — Section 3, 8
High Courts07 Jul 1972Dismissed
Sushanta Kumar Chand and Others Vs The Speaker, Orissa Legislative Assembly and Another
Orissa High Court · AIR 1973 Ori 111
Constitution of India, 1950 — Article 194(3)
High Courts03 Jul 1972Dismissed
Raghunath Altia Vs Arjuno Altia and Others
Orissa High Court · AIR 1973 Ori 76
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16Stamp Act, 1899 — Section 2(24)
High Courts03 Jul 1972
Digambar Bhuyan Vs Nityananda Sahoo and Others
Orissa High Court · (1972) 38 CLT 992 : (1974) 94 ITR 459
Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137, 138, 138(1)
High Courts03 Jul 1972Allowed
Orissa Electrical Manufacture Ltd. Vs Ashis Bose and Another
Orissa High Court · AIR 1973 Ori 80
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Jul 1972
Gour Gopal Das Vs Jyotsna Dei
Orissa High Court · (1972) 38 CLT 927
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 4, Order 6 Rule 4Special Marriage Act, 1954 — Section 23, 27, 28, 40, 41
High Courts30 Jun 1972
Gouranga Rout and Others Vs T. Jaganath Podhan and Others
Orissa High Court · (1972) 38 CLT 836
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 117(1), 117(3)