High Courts30 Mar 1977Allowed
Smt. Nirmala Ben Patel Vs Indersingh Bagi and Another
Orissa High Court · AIR 1977 Ori 211 : (1977) 44 CLT 72
Orissa House Rent Control Act, 1967 — Section 12, 13, 21Orissa House Rent Control Rules, 1968 — Rule 10
COURT ARCHIVE
Orissa High Court judgments, 1977
231 judgments · page 10 of 12
High Courts30 Mar 1977
Adhikanda Behera and Another Vs Dhaneswar Swain and Others
Orissa High Court · (1978) CriLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Mar 1977
Dhobai Sahu and Others Vs Keshab Bag
Orissa High Court · (1978) CriLJ 266
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Mar 1977
Shantilal Kalidas Vs State of Orissa
Orissa High Court · (1977) 43 CLT 555 : (1978) 42 STC 9
Orissa Sales Tax Act, 1947 — Section 24(1), 5(1)
High Courts23 Mar 1977
Chaitanya Mahapatra Vs Member, Board of Revenue and Others
Orissa High Court · (1977) 43 CLT 664
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Prevention of Land Encroachment (Amendment) Act, 1974 — Section 3Orissa Prevention of Land Encroachment Act, 1972 — Section 12, 12(3)
High Courts23 Mar 1977
Keso Sahu and Others Vs Saligram Shah
Orissa High Court · (1977) 43 CLT 615 : (1977) CriLJ 1725
Criminal Procedure Code, 1973 (CrPC) — Section 54Essential Commodities Act, 1955 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 341, 76, 79
High Courts23 Mar 1977
Smt. Bilas Thakur Vs Tahsildar-cum-Revenue Officer and Others
Orissa High Court · AIR 1977 Ori 208 : (1977) 43 CLT 710
Constitution of India, 1950 — Article 226(1)Orissa Land Reforms Act, 1960 — Section 43(2), 44(2)
High Courts18 Mar 1977Allowed
Srimati Urbasi Dei Vs Akshaya Kumar Mohapatra and Another
Orissa High Court · (1977) 44 CLT 57
Orissa Money Lenders Act, 1939 — Section 17
High Courts15 Mar 1977Dismissed
Biswanath Panda and Others Vs Dr. Lokanath Panda
Orissa High Court · AIR 1977 Ori 170 : (1977) 44 CLT 273
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Hindu Succession Act, 1956 — Section 6
High Courts15 Mar 1977Allowed
Kamdev Mohanty Vs State of Orissa and Another
Orissa High Court · (1977) 44 CLT 132 : (1977) 43 CLT 359
Constitution of India, 1950 — Article 226
High Courts14 Mar 1977Dismissed
Bariko Pujari and Another Vs Korono Jena and Others
Orissa High Court · (1977) 44 CLT 235
Civil Procedure Code, 1908 (CPC) — Section 11, 151
High Courts10 Mar 1977Allowed
Ushamani Dei and Others Vs Gandharba Barik and Another
Orissa High Court · (1977) 44 CLT 552
Evidence Act, 1872 — Section 32(3), 35Limitation Act, 1963 — Article 65Orissa Tenancy Act, 1913 — Section 117(3)
High Courts10 Mar 1977Dismissed
Mst. Susila Sa and Others Vs Durju and Others
Orissa High Court · AIR 1977 Ori 178 : (1977) 44 CLT 37
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 32, 68Registration Act, 1908 — Section 58
High Courts09 Mar 1977Allowed
Madhaba Sahu Vs Raghunath Chhotara and Others
Orissa High Court · (1977) 43 CLT 610
Orissa Estates Abolition Act, 1951 — Section 39Orissa Land Reforms Act, 1960 — Section 15, 15(1), 67
High Courts08 Mar 1977Allowed
T. Bhagirao Vs K. Panduranga Subudhi and Others
Orissa High Court · AIR 1977 Ori 210 : (1977) 43 CLT 465
Orissa House Rent Control Act, 1958 — Section 7(4)
High Courts04 Mar 1977
Bijayananda Patnaik Vs Union of India (UOI)
Orissa High Court · (1982) 136 ITR 861
Criminal Procedure Code, 1973 (CrPC) — Section 397, 484Income Tax Act, 1961 — Section 139, 277, 279
High Courts04 Mar 1977Allowed
Narayan Panda Vs The State of Orissa and Another
Orissa High Court · AIR 1978 Ori 135 : (1977) 43 CLT 633
Arbitration Act, 1940 — Section 30Orissa Arbitration Rules, 1963 — Rule 3
High Courts02 Mar 1977Allowed
Abhiram Jagadeb Vs State of Orissa
Orissa High Court · (1977) 43 CLT 562
Evidence Act, 1872 — Section 24, 5Penal Code, 1860 (IPC) — Section 409
High Courts01 Mar 1977
Govinda Choudhury and Sons Vs Commissioner of Income Tax
Orissa High Court · (1977) 43 CLT 567 : (1977) 109 ITR 497
Income Tax Act, 1961 — Section 256(1)
High Courts01 Mar 1977Dismissed
Magu Sahu Vs Bhramarbara Behera and Others
Orissa High Court · (1977) 44 CLT 65