COURT ARCHIVE

Orissa High Court judgments, 1976

206 judgments · page 9 of 11

High Courts22 Mar 1976

Orissa Bank Ltd. (in liquidation) Vs Shri Raghunath Prusty and Shri Surendra Chandra Prusty

Orissa High Court · (1977) 43 CLT 405

Banking Regulation Act, 1949 — Section 45, 45(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4Companies Act, 1913 — Section 204

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High Courts22 Mar 1976Dismissed

The Union of India (UOI) Vs Bipra Charan Panigrahi and Another

Orissa High Court · (1976) 42 CLT 863

Constitution of India, 1950 — Article 299(1)Orissa Rice Procurement (Levy) Order, 1964 — Section 2

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High Courts19 Mar 1976Allowed

Sabitri Kumari Das and Others Vs The State of Orissa

Orissa High Court · (1976) 42 CLT 589

Motor Vehicles Act, 1988 — Section 110A

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High Courts19 Mar 1976Allowed

Sabitri Kumari Das and Others Vs State of Orissa

Orissa High Court · (1976) ACJ 341

Motor Vehicles Act, 1988 — Section 110A

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High Courts15 Mar 1976Allowed

Raja Shri Saubhagya Chandra Harichandan Deb Vs State of Orissa Agricultural Income Tax Officer

Orissa High Court · (1976) 03 OHC CK 0021

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7Civil Procedure Code, 1908 (CPC) — Section 86, 87, 87BOrissa Agricultural Income Tax Act, 1947 — Section 43

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High Courts11 Mar 1976Dismissed

Mumtaz Mohammad Vs State of Orissa

Orissa High Court · (1976) 42 CLT 532

Criminal Procedure Code, 1973 (CrPC) — Section 499, 514, 555Penal Code, 1860 (IPC) — Section 420

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High Courts10 Mar 1976

Gokulananda Das Vs Union of India (UOI) and Others

Orissa High Court · (1976) 42 CLT 445

Constitution of India, 1950 — Article 226, 311, 311(2)Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 2, 8

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High Courts09 Mar 1976Allowed

Sindhu Naik and Others Vs Bajendra Naik and Others

Orissa High Court · (1976) 42 CLT 413

Orissa Land Reforms Act, 1960 — Section 36A, 67

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High Courts09 Mar 1976

NARASINGHA KAR and CO. Vs COMMISSIONER OF Income Tax, ORISSA.

Orissa High Court · (1978) 113 ITR 712

Income Tax Act, 1961 — Section 14, 185, 2, 22, 256

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High Courts09 Mar 1976

COMMISSIONER OF Income Tax, ORISSA Vs GANPATRAI GAJANAND.

Orissa High Court · (1977) 108 ITR 403

Income Tax Act, 1961 — Section 14, 2, 271, 68

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High Courts08 Mar 1976

Shrimati Snehamayee Sahu Vs Executive Officer, Cuttack Municipality and Others

Orissa High Court · (1976) 42 CLT 540

Orissa Municipal Act, 1950 — Section 77

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High Courts07 Mar 1976Dismissed

State of Orissa Vs Nityananda Samantarai

Orissa High Court · (1976) 42 CLT 787

Arbitration Act, 1940 — Section 14(2)

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High Courts05 Mar 1976

State of Orissa Vs Lal Cihhatrapati Sai

Orissa High Court · (1976) 42 CLT 419 : (1976) CriLJ 1342

Penal Code, 1860 (IPC) — Section 302

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High Courts05 Mar 1976Allowed

Sri Upendranath Barik Vs Orissa State Electricity Board and Another

Orissa High Court · (1976) 42 CLT 774

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12Penal Code, 1860 (IPC) — Section 405, 409

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High Courts04 Mar 1976Allowed

Bishnu Shankar Bhoi and Others Vs Mukteswar Dandasena and Others

Orissa High Court · (1976) 42 CLT 416

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19

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High Courts02 Mar 1976Dismissed

Gunanidhi Mohapatra Vs The Chairman, N.A.C. and Others

Orissa High Court · AIR 1976 Ori 181 : (1976) 42 CLT 507

Constitution of India, 1950 — Article 16, 226Orissa Municipal Act, 1950 — Section 382, 94(2)

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High Courts01 Mar 1976Allowed

General Manager, Orissa Road Transport Corporation Vs Juma Bibi and Others

Orissa High Court · (1977) ACJ 327

Motor Vehicles Act, 1988 — Section 110A

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High Courts17 Feb 1976Allowed

Kartika Ram alias Bilai Vs The State

Orissa High Court · (1976) 42 CLT 453

Criminal Procedure Code, 1973 (CrPC) — Section 512Penal Code, 1860 (IPC) — Section 302

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High Courts17 Feb 1976

State of Orissa Vs Kubera Pradhan and Others

Orissa High Court · AIR 1977 Ori 26

Civil Procedure Code, 1908 (CPC) — Section 96Orissa Estates Abolition Act, 1951 — Section 8A, 9(1)

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High Courts16 Feb 1976Allowed

Abhimanyu Panda Vs Digambar Beura

Orissa High Court · (1976) 42 CLT 400

Civil Procedure Code, 1908 (CPC) — Section 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2, 3, 3(1), 4(4), 6(2)

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