COURT ARCHIVE

Orissa High Court judgments, 1973

288 judgments · page 13 of 15

High Courts06 Mar 1973

Gayaram Patel Vs Sri Samaleswari Devi and Another

Orissa High Court · (1973) 39 CLT 424

Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 7, 8AOrissa Hindu Religious Endowments Act, 1951 — Section 16, 68

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High Courts05 Mar 1973Allowed

Rameswar Prasad Vs Sales Tax Officer and Another

Orissa High Court · (1973) 39 CLT 706 : (1973) 32 STC 332

Constitution of India, 1950 — Article 19, 226, 227

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High Courts05 Mar 1973Allowed

Khemchand Sharma Vs Padmalochan Panda

Orissa High Court · AIR 1974 Ori 29 : (1973) 39 CLT 435

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts02 Mar 1973

Babaji Charan Swain and Others Vs Union of India (UOI) and Others

Orissa High Court · (1973) 39 CLT 568

Industrial Disputes Act, 1947 — Section 25F

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High Courts28 Feb 1973Allowed

Smt. Deo Kaur Bai Pandya Vs Union of India (UOI) and Others

Orissa High Court · AIR 1974 Ori 84

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 8(1)

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High Courts27 Feb 1973Allowed

Udayanath Samal Vs Siri Dei and Another

Orissa High Court · AIR 1973 Ori 196

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 28Transfer of Property Act, 1882 — Section 100, 39

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High Courts26 Feb 1973Dismissed

Bishnu Charan Mohanty Vs State of Orissa and Others

Orissa High Court · AIR 1973 Ori 199 : (1973) 2 LLJ 528

Constitution of India, 1950 — Article 166, 226, 227

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High Courts23 Feb 1973

B. Appa Rao Vs Dunna Mukunda Rao and Another

Orissa High Court · (1973) 39 CLT 488

Motor Vehicles Act, 1939 — Section 110A(1), 110A(2), 110D, 2(13), 2(14)

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High Courts23 Feb 1973Allowed

B. Appa Rao Vs Donna Mokanda Rao and Another

Orissa High Court · (1973) ACJ 222

Motor Vehicles Act, 1939 — Section 110A(1), 110A(2), 110D, 2(13), 2(14)

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High Courts21 Feb 1973Dismissed

Smt. Nisamono Dibya and Others Vs Indramoni Sahu and Others

Orissa High Court · AIR 1973 Ori 208 : (1973) 39 CLT 503

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 182(5)

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High Courts20 Feb 1973

Jadu Behera and Another Vs The State

Orissa High Court · (1973) 39 CLT 453

Penal Code, 1860 (IPC) — Section 147, 149, 302, 324, 332

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High Courts20 Feb 1973

Radhu Kandi and Another Vs The State

Orissa High Court · (1973) 39 CLT 337

Penal Code, 1860 (IPC) — Section 148, 149, 212, 302, 323

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High Courts16 Feb 1973

Gangadhar Mohapatra and Others Vs Commissioner of Hindu Religious Endowments and Others

Orissa High Court · (1973) 39 CLT 283

Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44

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High Courts14 Feb 1973

State Vs Dinu Santa and Another

Orissa High Court · (1973) 39 CLT 291

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Evidence Act, 1872 — Section 24, 26, 27

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High Courts14 Feb 1973

Sukru Sa Vs The State of Orissa

Orissa High Court · (1973) 39 CLT 322 : (1973) CriLJ 1323

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 84

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High Courts13 Feb 1973

Banchhanidhi Swain Vs Sulav Bewa

Orissa High Court · (1973) 39 CLT 499

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High Courts13 Feb 1973Dismissed

B.K. Misra Vs Chief Justice, Orissa H.C.

Orissa High Court · AIR 1974 Ori 1

Constitution of India, 1950 — Article 235, 311Contempt of Courts Act, 1971 — Section 15, 15(1), 2

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High Courts12 Feb 1973Allowed

Puja Ramakrishna Panda Samant (decd) and Others Vs Gangadhar Sahu and Others

Orissa High Court · AIR 1973 Ori 210

Orissa Estates Abolition Act, 1951 — Section 7(1)

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High Courts09 Feb 1973Allowed

In Re: Orissa Trunks and Enamel Works Ltd.

Orissa High Court · (1973) 43 CompCas 503

Companies Act, 1956 — Section 433, 439

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High Courts08 Feb 1973

Smt. Bimala Devi and Others Vs Patitapaban Dev and Others

Orissa High Court · AIR 1973 Ori 169

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 122, 137, 5

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