COURT ARCHIVE

Orissa High Court judgments, 1975

285 judgments · page 15 of 15

High Courts06 Jan 1975Dismissed

Sailabala Baxi Vs Johanas Bissoi and Others

Orissa High Court · AIR 1975 Ori 216

Constitution of India, 1950 — Article 341Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 2

High Courts06 Jan 1975Allowed

Orissa High Court · AIR 1975 Ori 137 : (1975) 41 CLT 809

Civil Procedure Code, 1908 (CPC) — Section 34, 35Sales of Goods Act, 1930 — Section 61(2)

High Courts06 Jan 1975

Orissa High Court · AIR 1975 Ori 126 : (1975) 41 CLT 816

Land Acquisition Act, 1894 — Section 18, 23, 25(2), 28, 34

High Courts06 Jan 1975Dismissed

Orissa High Court · (1975) 41 CLT 261

Constitution of India, 1950 — Article 31, 311, 311(2)Penal Code, 1860 (IPC) — Section 409

High Courts06 Jan 1975Allowed

Orissa High Court · AIR 1975 Ori 161 : (1975) 41 CLT 644

Evidence Act, 1872 — Section 101, 102, 103, 104Succession Act, 1925 — Section 266