High Courts12 May 1972
Shyamsunder Das Vs State of Orissa
Orissa High Court · (1972) 38 CLT 814 : (1973) CriLJ 1053
Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Orissa High Court judgments, 1972
276 judgments · page 9 of 14
High Courts11 May 1972Allowed
Hadibandhu Mallik Vs Chandra Sekhar Behera
Orissa High Court · AIR 1973 Ori 141
Civil Procedure Code, 1908 (CPC) — Section 16Transfer of Property Act, 1882 — Section 68
High Courts11 May 1972
Safique Ahmed and Another Vs Siraj Ahmed
Orissa High Court · (1972) 38 CLT 680
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 109, 482Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts11 May 1972Dismissed
Konchada Laxminarayan Subudhi and Another Vs Konchada Padmanav Subudhi and Others
Orissa High Court · AIR 1973 Ori 3
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts08 May 1972
State of Orissa Vs Sri Gurumurty Patra
Orissa High Court · (1973) 31 STC 160
Orissa Sales Tax Act, 1947 — Section 12(5), 24(2)(b)
High Courts05 May 1972
The State of Orissa Vs Gollari Damo
Orissa High Court · (1972) 38 CLT 597 : (1973) CriLJ 117
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts04 May 1972Dismissed
Mahadeb Mahapatra Vs Sova Dibya
Orissa High Court · AIR 1973 Ori 1
Evidence Act, 1872 — Section 50
High Courts04 May 1972
Madhusudan Misra Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 584
Constitution of India, 1950 — Article 226, 311(2)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15(10), 3(1)
High Courts03 May 1972
State Vs Bairagi Charan Mohanty
Orissa High Court · (1972) 38 CLT 754
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 324, 326
High Courts02 May 1972
The Sambalpur Transport and Trading Company Ltd. Vs Radha Kishan Agarwalla and Others
Orissa High Court · (1972) 38 CLT 605
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Contract Act, 1872 — Section 70Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 70
High Courts02 May 1972Allowed
Pusparaj and Co. and Others Vs Collector of Balasore and Others
Orissa High Court · AIR 1973 Ori 6
Constitution of India, 1950 — Article 19, 19(1), 226
High Courts28 Apr 1972
Banamali Mahapatra Vs Lodging House Fund
Orissa High Court · (1972) CriLJ 1480
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 14, 8
High Courts26 Apr 1972
Sadananda Kishan and Others Vs Lalit Mohan Patel
Orissa High Court · (1972) 38 CLT 574 : (1972) CriLJ 1685
Penal Code, 1860 (IPC) — Section 447, 504
High Courts25 Apr 1972
Nrusingha Prasad Das and Another Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 266
High Courts25 Apr 1972Allowed
Girija Prasad Bose and Another Vs Executive Officer, Jajpur Municipality and Others
Orissa High Court · AIR 1973 Ori 8 : (1972) 38 CLT 695
Orissa Municipal Act, 1950 — Section 117, 297, 298
High Courts25 Apr 1972
State of Orissa Vs Sri Ram Avattar Agarwalla and Co
Orissa High Court · (1973) 31 STC 215
Orissa Sales Tax Act, 1947 — Section 24(1), 9(1)
High Courts25 Apr 1972
State of Orissa Vs Sri Ram Avatar Agarwalla and Company
Orissa High Court · (1972) 38 CLT 709
Central Sales Tax (Orissa) Rules, 1957 — Rule 10Central Sales Tax Act, 1956 — Section 3, 9(1), 9(2)Contract Act, 1872 — Section 182
High Courts24 Apr 1972
Iswar Biswal and Another Vs Aparti Misra and Others
Orissa High Court · (1972) 38 CLT 893
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14Orissa Tenants Relief Act, 1955 — Section 11A, 11A(1), 11A(4), 9
High Courts24 Apr 1972Allowed
Kailash Chandra Sahoo Vs S.M. Manji and Another
Orissa High Court · AIR 1973 Ori 168
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 1972
Mahabeer Prasad Dodaka Vs The State of Orissa and Others
Orissa High Court · (1972) 38 CLT 773
Constitution of India, 1950 — Article 226, 227