High Courts16 May 1975
Karunakar Nayak Vs Sundargarh
Orissa High Court · (1976) CriLJ 616
Criminal Procedure Code, 1973 (CrPC) — Section 164
COURT ARCHIVE
Orissa High Court judgments, 1975
285 judgments · page 10 of 15
High Courts15 May 1975Allowed
Shri Somonath Rath Vs Union of India (UOI) and Another
Orissa High Court · (1975) 41 CLT 1279
Railway Establishment Code — Rule 157
High Courts14 May 1975
Bhagirathi Mahapatra and Others Vs State of Orissa
Orissa High Court · (1975) 41 CLT 619 : (1975) CriLJ 1681
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 147, 225, 341, 353, 414
High Courts13 May 1975Allowed
Bijoy Kumar Routrai and Others Vs State of Orissa and Others
Orissa High Court · AIR 1976 Ori 138
Constitution of India, 1950 — Article 19, 31(2), 352, 358Essential Commodities Act, 1955 — Section 12, 3, 3(1), 3(2), 3(3)
High Courts13 May 1975Dismissed
S. Ziaullah and Others Vs Srimati Kiranabala Devi and Others
Orissa High Court · (1975) 41 CLT 662
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5, Order 8 Rule 5Orissa House Rent Control Act, 1967 — Section 12(1), 13, 7, 7(1), 7(2)
High Courts12 May 1975Allowed
Makha Bewa Vs Bimbadhar Kandi
Orissa High Court · (1975) 41 CLT 978
Civil Procedure Code, 1908 (CPC) — Section 100(1)
High Courts12 May 1975Allowed
Sarathi Charan Adhikari Vs Additional District Magistrate (Judicial) and Others
Orissa High Court · (1975) 41 CLT 721
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 17(1), Order 41 Rule 19, 151Constitution of India, 1950 — Article 226 , 227Orissa House Rent Control Act, 1967 — Section 12(1), 12(2), 13, 13(2), 14
High Courts06 May 1975Allowed
State of Orissa Vs Rajballav Misra
Orissa High Court · AIR 1976 Ori 19
Constitution of India, 1950 — Article 229(1)Contract Act, 1872 — Section 65
High Courts05 May 1975Allowed
Paramananda Mohanty and Others Vs Bira Behera
Orissa High Court · AIR 1976 Ori 47
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts02 May 1975
Govinda Choudhury and Sons Vs Income Tax Officer, Ward "A" and Others
Orissa High Court · (1977) 109 ITR 370
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 149(1), 152(2), 153(3)
High Courts02 May 1975Allowed
Pandaka Narayan and Others Vs State of Orissa
Orissa High Court · (1975) 41 CLT 848
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Apr 1975Dismissed
Purusottam Pani Vs Dhruba Charan Panda and Others
Orissa High Court · AIR 1976 Ori 8
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, 145, 151
High Courts28 Apr 1975Dismissed
Baradakanta Mishra Vs State of Orissa
Orissa High Court · (1975) 41 CLT 829
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Orissa Service Code, 1939 — Rule 105, 107A
High Courts28 Apr 1975
Padmalochan Panda Vs State of Orissa and Another
Orissa High Court · AIR 1975 Ori 239
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226, 227
High Courts28 Apr 1975Allowed
Mahadeb Dash Vs Life Insurance Corporation of India
Orissa High Court · AIR 1975 Ori 234
Constitution of India, 1950 — Article 12, 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 1, 39, 46, 46(2), 49
High Courts27 Apr 1975Allowed
Smt. Nalinibala Das and Another Vs Smt. Geeta Bose and Others
Orissa High Court · (1981) 51 CLT 290
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 37, 37(1), 41
High Courts25 Apr 1975Allowed
Kaikei Dei Vs Debendra Lenka
Orissa High Court · (1975) 41 CLT 878
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 34 Rule 3
High Courts22 Apr 1975Dismissed
Banchanidhi Sahu Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 744
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 110Orissa Grama Panchayat Act, 1964 — Section 25(1), 7, 8
High Courts22 Apr 1975Allowed
Prabhudayal Agarwal Vs Saraswati Bai and Another
Orissa High Court · (1975) ACJ 355
Motor Vehicles Act, 1939 — Section 110F, 95, 95(1), 95(2), 96
High Courts18 Apr 1975Allowed
Sarat Chandra Patro Vs Narasingha Patro and Others
Orissa High Court · AIR 1976 Ori 12
Civil Procedure Code, 1908 (CPC) — Section 148, 49