High Courts30 Jun 1972
Union of India (UOI) and Another Vs Sadha Bewa and Others
Orissa High Court · (1972) 38 CLT 891
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 8 of 14
High Courts28 Jun 1972
Laxman Dash Vs Madan Mohan Rout and Others
Orissa High Court · (1972) 38 CLT 847
High Courts27 Jun 1972
State Vs Jagatram Sahu and Another
Orissa High Court · (1972) 38 CLT 840 : (1973) CriLJ 295
Penal Code, 1860 (IPC) — Section 447
High Courts27 Jun 1972
Rabiram Bhoi Vs Harish Chandra Joshi
Orissa High Court · AIR 1973 Ori 84
Contract Act, 1872 — Section 73
High Courts27 Jun 1972Allowed
Rajkishore Panda and Another Vs Haribandhu Mahala and Others
Orissa High Court · AIR 1973 Ori 81
Succession Act, 1925 — Section 263
High Courts27 Jun 1972
Malli Dei and Another Vs Kanchan Prava Dei
Orissa High Court · AIR 1973 Ori 83
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Insurance Act, 1938 — Section 39, 39(6)
High Courts27 Jun 1972
Tarakanta Bhadra Vs Bhanu Charan Sahu and Others
Orissa High Court · (1972) 38 CLT 824
Criminal Procedure Code, 1898 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 143, 323, 504
High Courts26 Jun 1972Dismissed
Raghunath Badapanda Vs Arakhit Sahu and Others
Orissa High Court · AIR 1973 Ori 43 : (1972) 38 CLT 812
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 47
High Courts26 Jun 1972Allowed
Nanda Moharana Vs Lakshman Moharana and Others
Orissa High Court · AIR 1973 Ori 42
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Jun 1972
Gyanendranath Shome and Others Vs Anam Bhoi and Another
Orissa High Court · (1972) 38 CLT 819
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9
High Courts23 Jun 1972
Kurti Sahoo and Others Vs Bhramarbar Sahoo and Others
Orissa High Court · (1973) CriLJ 557
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts19 Jun 1972
Ajib Jally Vs Chandramani Dalal and Others
Orissa High Court · (1973) CriLJ 362
Penal Code, 1860 (IPC) — Section 143, 144, 379, 439
High Courts19 Jun 1972Dismissed
Mania Barik Vs Suki Bewa and Others
Orissa High Court · AIR 1973 Ori 47
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 4Limitation Act, 1908 — Article 118
High Courts19 Jun 1972Allowed
Krupasinghu Routra and Another Vs Purna Chandra Misra and Others
Orissa High Court · AIR 1973 Ori 44 : (1972) 38 CLT 764
Evidence Act, 1872 — Section 116
High Courts19 Jun 1972
Jagannath Ray Vs State of Orissa
Orissa High Court · (1972) 38 CLT 789
Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts03 Jun 1972
State Vs Khitish Chandra Palta Singh and Others
Orissa High Court · (1972) 38 CLT 777
Criminal Procedure Code, 1898 (CrPC) — Section 164, 439, 496, 497, 497(1)Official Secrets Act, 1923 — Section 3, 5Penal Code, 1860 (IPC) — Section 341, 342, 376, 448
High Courts29 May 1972
State Vs Mayadhar Rana Mayadhar Rana Vs State of Orissa
Orissa High Court · (1972) 38 CLT 725
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 109, 114, 302, 326, 34
High Courts29 May 1972
Surendranath Pradhan Vs The State
Orissa High Court · (1973) CriLJ 361
Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16
High Courts29 May 1972
Shrimati Parbati Goenka Vs Giridharilal Kawantia and Others
Orissa High Court · (1972) 38 CLT 803
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 7(2), 7(4)
High Courts12 May 1972
Parasuram Nisank and Another Vs Duryodhan Nisank and Others
Orissa High Court · (1972) 38 CLT 675
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1), Order 41 Rule 27, Order 41 Rule 27(1)Orissa Estates Abolition Act, 1951 — Section 8A(3)