High Courts20 Mar 1973Dismissed
Madhusudan Rai Vs Smt. Basanti Kumari Devi and Others
Orissa High Court · AIR 1974 Ori 153 : (1973) 39 CLT 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 117Motor Vehicles Act, 1939 — Section 110B , 110D
COURT ARCHIVE
Orissa High Court judgments, 1973
288 judgments · page 12 of 15
High Courts16 Mar 1973Allowed
Collector and Kadam Rasul, Marfatdar Narun Nabi and Others Vs Gajendra Khuntia and Others
Orissa High Court · (1973) 39 CLT 1058
Land Acquisition Act, 1894 — Section 18, 18(1), 20, 21, 30
High Courts16 Mar 1973Dismissed
Bhaskar Raut and Others Vs Rambha Bewa and Others
Orissa High Court · AIR 1974 Ori 74
Evidence Act, 1872 — Section 31
High Courts15 Mar 1973
Sashibushan Rath Vs State of Orissa and Another
Orissa High Court · (1973) 39 CLT 530
Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 27, 273, 273A, 273A(1), 273A(2)
High Courts15 Mar 1973
Ramkrishna Deo Vs Kamalanath Roy, died after him Smt. Jaganmohini alias K. Jaganmohini and Others
Orissa High Court · (1973) 39 CLT 554
High Courts14 Mar 1973Dismissed
Dhruba Ch. Sahu Vs Purna Ch. Pradhan and Others
Orissa High Court · AIR 1973 Ori 192
Transfer of Property Act, 1882 — Section 41
High Courts14 Mar 1973
Dhaneswar Raipitam and Others Vs State of Orissa
Orissa High Court · (1973) CriLJ 1430
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts13 Mar 1973
Kedarnath Guru Mohapatra and Others Vs The State of Orissa
Orissa High Court · AIR 1974 Ori 75
Constitution of India, 1950 — Article 14, 19(6)Sri Jagannath Temple Act, 1954 — Section 15B(1), 30A(5), 4(1), 8A
High Courts12 Mar 1973Allowed
Sabite Pati and Others Vs Rameshwar Singh and Another
Orissa High Court · (1973) 03 OHC CK 0005
Motor Vehicles Act, 1939 — Section 110F, 78, 94, 95, 96
High Courts09 Mar 1973Allowed
State of Orissa Vs Narasingha Gouda
Orissa High Court · AIR 1974 Ori 82 : (1973) 39 CLT 689
Limitation Act, 1908 — Article 142, 144
High Courts09 Mar 1973
The Berhampur Regional Marketting Co-Operative Society Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (1973) 39 CLT 932
Orissa Sales Tax Act, 1947 — Section 14D
High Courts08 Mar 1973
Lambodar Panigrahi Vs State of Orissa
Orissa High Court · (1973) 39 CLT 440
Companies Act, 1956 — Section 2(7), 6Penal Code, 1860 (IPC) — Section 21, 21(9), 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts08 Mar 1973Partly Allowed
Hemalata Devi Vs Sk. Lokman and Others
Orissa High Court · AIR 1974 Ori 24 : (1973) 39 CLT 539
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A(3), 110B, 95
High Courts08 Mar 1973
State of Orissa Vs Giridhari Biswal
Orissa High Court · (1973) 39 CLT 415 : (1973) CriLJ 1435
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302, 323
High Courts08 Mar 1973
State of Orissa Vs Sri Sanatan Pathal
Orissa High Court · (1973) 31 STC 632
Orissa Sales Tax Act, 1947 — Section 12(5), 12(8)
High Courts08 Mar 1973
The Bhanjanagar Co-operative Urban Bank Limited Vs S. Jagannath Rao and Another
Orissa High Court · (1973) 39 CLT 495
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 109, 408
High Courts07 Mar 1973
Krushna Chandra Das Vs Food Corporation of India
Orissa High Court · (1973) 39 CLT 615
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Mar 1973
State of Orissa Vs Utkal Distributors Private Ltd.
Orissa High Court · (1974) 34 STC 347
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts07 Mar 1973
Hemanta Kumar Mohanty Vs State of Orissa
Orissa High Court · (1973) 39 CLT 361
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1898 (CrPC) — Section 162, 342, 537Evidence Act, 1872 — Section 45
High Courts06 Mar 1973
Radhakrushna Pati Vs The State of Orissa and Others
Orissa High Court · (1973) 39 CLT 476
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8, 8A, 8A(1)