High Courts09 Apr 1974Partly Allowed
The State of Orissa Vs Nityananda Majhi and Another
Orissa High Court · AIR 1975 Ori 23 : (1974) 40 CLT 559
Land Acquisition Act, 1894 — Section 23(1)
COURT ARCHIVE
Orissa High Court judgments, 1974
255 judgments · page 9 of 13
High Courts05 Apr 1974
State Vs Satyabadi Jena
Orissa High Court · (1974) 40 CLT 544 : (1974) CriLJ 879
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts03 Apr 1974Allowed
Chandrabhanu Naik Vs Mst. Gomati Naikani and Others
Orissa High Court · (1974) 40 CLT 549
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 13(3), 3, 4, 4(1)
High Courts03 Apr 1974Dismissed
Harekrishna Sahu and Another Vs Bhagirathi Sahu and Others
Orissa High Court · AIR 1975 Ori 97
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 114
High Courts03 Apr 1974Allowed
Smt. Shanti Devi Vs Tulsiram Biswambar Dayal and Others
Orissa High Court · (1974) 40 CLT 624
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100 , 151Negotiable Instruments Act, 1881 (NI) — Section 118Orissa High Court Order, 1948 — Rule 4
High Courts03 Apr 1974Dismissed
Harekrushna Sahu and Another Vs Bhagirathi Sahu and Others
Orissa High Court · (1974) 40 CLT 597
Contract Act, 1872 — Section 16
High Courts30 Mar 1974
COMMISSIONER OF Income Tax, ORISSA Vs SHANKER INDUSTRIES (P.) LTD.
Orissa High Court · (1977) 108 ITR 163
Income Tax Act, 1961 — Section 133, 256
High Courts29 Mar 1974
Judhistiro Raolo Vs State of Orissa and Others
Orissa High Court · (1974) 2 LLJ 122
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 25F
High Courts27 Mar 1974Allowed
Ananta Swain Vs The State
Orissa High Court · (1974) 40 CLT 495
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 307, 320, 324, 326
High Courts27 Mar 1974Allowed
Indian Aluminium Company Ltd. Vs The Orissa State Electricity Board and Another
Orissa High Court · AIR 1975 Ori 100
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 2(6), 26, 49, 57, 57AEvidence Act, 1872 — Section 115
High Courts27 Mar 1974
Balakrushna Sahu Vs Executive Engineer, G.E.D. and Another
Orissa High Court · (1974) 2 LLJ 118
Constitution of India, 1950 — Article 16, 226, 227Industrial Disputes Act, 1947 — Section 36
High Courts26 Mar 1974Dismissed
Sobha Dei and Another Vs Bhima and Others
Orissa High Court · AIR 1975 Ori 180
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts25 Mar 1974
Maheswar Rao and Others Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 593 : (1974) 2 LLJ 127
Industrial Disputes Act, 1947 — Section 10, 12, 2
High Courts25 Mar 1974Dismissed
Radhamohan Padhi Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 487
Constitution of India, 1950 — Article 311(2)
High Courts21 Mar 1974Dismissed
Berhampur Silk Weavers Co-Operative Society Ltd. Vs Commissioner of Commercial Taxes
Orissa High Court · (1974) 40 CLT 590 : (1975) 35 STC 265
Orissa Sales Tax Act, 1947 — Section 2(k)
High Courts19 Mar 1974
Hazari Parida Vs State of Orissa
Orissa High Court · (1974) 40 CLT 422 : (1974) CriLJ 1212
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
High Courts18 Mar 1974Dismissed
Karpura Bhoiani Vs Bhaskar Bhoi and Others
Orissa High Court · (1974) 40 CLT 582
Contract Act, 1872 — Section 2, 23Hindu Marriage Act, 1955 — Section 5, 5(1)Transfer of Property Act, 1882 — Section 4, 6(2)
High Courts16 Mar 1974
DILSUKHARI RANGLAL Vs COMMISSIONER OF Income Tax, ORISSA.
Orissa High Court · (1976) 102 ITR 640
Income Tax Act, 1961 — Section 139, 144, 184, 246, 256
High Courts15 Mar 1974Dismissed
Bhagabat Basudev and Others Vs Api Bewa and Others
Orissa High Court · AIR 1974 Ori 180 : (1974) 40 CLT 367
Registration Act, 1908 — Section 28
High Courts15 Mar 1974Dismissed
Harihar Ram and Others Vs Beda Ram and Another
Orissa High Court · AIR 1974 Ori 211
Easements Act, 1882 — Section 15