High Courts22 Jul 1977Allowed
Naba Kishore Gadapalla Vs The Utkal University
Orissa High Court · AIR 1978 Ori 65
Evidence Act, 1872 — Section 115
COURT ARCHIVE
Orissa High Court judgments, 1977
231 judgments · page 7 of 12
High Courts19 Jul 1977Allowed
Suna Majhi Vs Bhairab Prasad Behera
Orissa High Court · AIR 1978 Ori 91 : (1977) 44 CLT 290
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, 100
High Courts13 Jul 1977Dismissed
Gourendra Pratap Singh Deo Vs The State of Orissa
Orissa High Court · AIR 1978 Ori 94 : (1978) 46 CLT 109 : (1977) 44 CLT 389
Constitution of India, 1950 — Article 226
High Courts13 Jul 1977Allowed
Collector Vs Ananga Udaya Singh Deo
Orissa High Court · (1977) 44 CLT 376
Orissa Land Reforms Act, 1960 — Section 2(14), 37, 37(8), 37B, 39
High Courts12 Jul 1977
M.A. Rahman Vs Commissioner of Income Tax
Orissa High Court · (1979) 119 ITR 4
Income Tax Act, 1961 — Section 143(3), 148, 271(1)
High Courts11 Jul 1977Allowed
Collector Vs Parameswar Naik
Orissa High Court · (1977) 44 CLT 208
Orissa Land Reforms Act, 1960 — Section 19, 37, 39, 40A, 40B
High Courts11 Jul 1977Allowed
Radha Binod Mohanty Vs Orissa State Electricity Board and Another
Orissa High Court · (1977) 44 CLT 339
Constitution of India, 1950 — Article 309Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 15(2), 15(3), 19Orissa Service Code, 1939 — Rule 90(1)
High Courts08 Jul 1977Allowed
Dindayal Agarwala Vs Nandakishore Patwari and Others
Orissa High Court · (1977) 44 CLT 262
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1967 — Section 7
High Courts07 Jul 1977Allowed
Sri Durga Saw Mill Vs State of Orissa and Others
Orissa High Court · AIR 1978 Ori 41
Constitution of India, 1950 — Article 226, 226(1)Contract Act, 1872 — Section 5
High Courts05 Jul 1977
Uchhaba Jena and Others Vs Kunjabehari Rautary and Another
Orissa High Court · (1977) 44 CLT 381 : (1978) CriLJ 124
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 251, 399
High Courts05 Jul 1977
State of Orissa Vs Ghenu Harijan
Orissa High Court · (1977) 44 CLT 267 : (1978) CriLJ 262
Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts04 Jul 1977
Chaitanya Mohapatra Vs State of Orissa
Orissa High Court · (1977) 44 CLT 224
Orissa Prevention of Land Encroachment Act, 1972 — Section 12(2), 3, 4, 7, 7(1)
High Courts01 Jul 1977Allowed
Bhagirathi Srichandan Vs Damodar Baral and Another
Orissa High Court · (1977) 44 CLT 255
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(3), 65, 71
High Courts28 Jun 1977Dismissed
Prafulla Chandra Deo Vs Kasinath Misra and Another
Orissa High Court · AIR 1977 Ori 198
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17, 17(1), 17(2)
High Courts20 Jun 1977Allowed
Sanatan Mohapatra and Others Vs Hakim Mohammad Kazim Mohmmad and Others
Orissa High Court · AIR 1977 Ori 194 : (1977) 44 CLT 606
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 6 Rule 17Transfer of Property Act, 1882 — Section 54
High Courts20 Jun 1977Allowed
Baidyanath Mishra Vs Administrator Shree Jagannath Temple and Others
Orissa High Court · (1977) 44 CLT 306
Jagannath Temple (Employees Conditions of Service) Regulations, 1967 — Regulation 19Sri Jagannath Temple Act, 1954 — Section 24, 24(3), 30, 30(2), 31
High Courts06 Jun 1977
Collector Vs Harekrushna Panda
Orissa High Court · (1977) 44 CLT 49
Orissa Estates Abolition Act, 1951 — Section 5Orissa Land Reforms Act, 1960 — Section 2(31), 2(34), 36A, 39, 40A(1)
High Courts26 May 1977
Chandrabhanu Gountia Vs Durbadal Naik and Others
Orissa High Court · (1977) 44 CLT 173 : (1977) CriLJ 1593
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts20 May 1977Allowed
The Orissa Mining Corporation Ltd. and Another Vs The Joint Secretary (Revision Application) Ministry of Finance and Others
Orissa High Court · AIR 1978 Ori 96
Constitution of India, 1950 — Article 226
High Courts20 May 1977
State Vs Gouranga Sahu
Orissa High Court · (1978) CriLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 235, 302, 313Evidence Act, 1872 — Section 3, 30, 32Penal Code, 1860 (IPC) — Section 109, 302