High Courts01 Nov 1973Dismissed
Suresh Chandra Naik Vs Gagan Behari Ray
Orissa High Court · (1973) 39 CLT 1240
House Rent Control Act — Section 14, 15, 2(5), 6, 7Provincial Small Cause Courts Act, 1887 — Article 35, 35(1), 15 , 15(2)
COURT ARCHIVE
Orissa High Court judgments, 1973
288 judgments · page 3 of 15
High Courts31 Oct 1973Dismissed
Sri S.N. Misra Vs Government of India and Others
Orissa High Court · (1974) 40 CLT 173
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts31 Oct 1973Dismissed
Chandan Sing Negi Vs Kailash Chandra Khandelwal and Others
Orissa High Court · (1974) 40 CLT 26
Orissa Merged States (Laws) Act, 1950 — Section 7States Merger (Governors Provinces) Order, 1949 — Article 4
High Courts31 Oct 1973
Mangala Majhi and Others Vs Smt. Salge Bewa and Another
Orissa High Court · (1974) 40 CLT 35 : (1974) CriLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 35
High Courts31 Oct 1973
Commissioner of Income Tax Vs Deo Narayanlal Jagdishlal
Orissa High Court · (1973) 10 OHC CK 0009
Income Tax Act, 1961 — Section 256
High Courts31 Oct 1973Dismissed
Rasiklal Rathor Vs Smt. Maitroi Sukhla
Orissa High Court · AIR 1974 Ori 158 : (1973) 39 CLT 1341
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts31 Oct 1973Allowed
Kebal Chand Jain Vs Dinanath Agarwal
Orissa High Court · (1973) 39 CLT 1325
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 485, 94, 94(1)Penal Code, 1860 (IPC) — Section 175, 420
High Courts30 Oct 1973Dismissed
Inja Sanyasi Rao Vs State Transport Authority and Others
Orissa High Court · (1974) 40 CLT 80
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 46, 47(1), 47(3), 57, 57(3)
High Courts30 Oct 1973Dismissed
Panchanan Sabat Vs State of Orissa and Another
Orissa High Court · (1973) 39 CLT 1285
Industrial Disputes Act, 1947 — Section 25GMysore Government Servants (Seniority) Rules, 1957 — Rule 2, 5
High Courts29 Oct 1973Allowed
Baikunthanath Pratihari Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 532
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 7
High Courts26 Oct 1973Allowed
Sm. Fulamoni Kamila Vs Rama Krishna Swain and Another
Orissa High Court · (1975) 41 CLT 248
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1Contract Act, 1872 — Section 19Registration Act, 1908 — Section 73
High Courts22 Oct 1973Dismissed
State of Orissa Vs Manoranjan Behera @ Mohan Dakua
Orissa High Court · (1974) 40 CLT 1206
Penal Code, 1860 (IPC) — Section 302
High Courts22 Oct 1973Allowed
Satia Sahu and Others Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1269
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts22 Oct 1973Dismissed
Jagannath Pradhan and Another Vs Registrar, Co-operative Societies and Others
Orissa High Court · (1973) 39 CLT 1307
Constitution of India, 1950 — Article 14, 226, 227, 233, 233(1)
High Courts22 Oct 1973Dismissed
Bijayananda Patnaik and Others Vs President of India and Others
Orissa High Court · AIR 1974 Ori 52
Constitution of India, 1950 — Article 356, 361, 361(1)
High Courts22 Oct 1973Allowed
Makra Singh Vs The State
Orissa High Court · (1973) 39 CLT 1289
Criminal Procedure Code, 1898 (CrPC) — Section 288, 342, 470, 471, 474Penal Code, 1860 (IPC) — Section 302, 84
High Courts19 Oct 1973Dismissed
Mst. Urmila Sahu Vs Dambaru Swain and Others
Orissa High Court · (1973) 39 CLT 1249
Hindu Succession Act, 1956 — Section 14, 15(1), 15(2), 15(3)
High Courts28 Sept 1973
Saudamini Dei @ Hazari Vs Bishnu Charan Jena
Orissa High Court · (1973) 39 CLT 1277
Stamp Act, 1899 — Section 2(5)
High Courts27 Sept 1973Allowed
Krushna Chandra Sahu Vs Narasimha Mahapatra
Orissa High Court · (1973) 39 CLT 1247
Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Penal Code, 1860 (IPC) — Section 415, 420
High Courts27 Sept 1973
Sk. Barkat Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1116
Bihar and Orissa Excise Act, 1915 — Section 47Civil Procedure Code, 1908 (CPC) — Section 114 , 115Criminal Procedure Code, 1898 (CrPC) — Section 367(2), 369, 417, 423, 424