High Courts02 Nov 1978
Arda Murari and Another Vs State of Orissa and Others
Orissa High Court · AIR 1979 Ori 58 : (1979) 47 CLT 1
Orissa Land Reforms (General) Rules, 1965 — Rule 30(2), 32(3)Orissa Land Reforms Act, 1960 — Section 19, 19(1), 37, 42
COURT ARCHIVE
Orissa High Court judgments, 1978
212 judgments · page 3 of 11
High Courts02 Nov 1978Dismissed
Sk. Khairati and Others Vs Sk. Rashid Mahammad
Orissa High Court · (1979) 47 CLT 21
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 209Penal Code, 1860 (IPC) — Section 307, 325, 504
High Courts02 Nov 1978Allowed
Rajanikanta Meheta Vs The State
Orissa High Court · (1979) 47 CLT 25
Arms Act, 1959 — Section 25Criminal Procedure Code, 1898 (CrPC) — Section 164, 337(3)Criminal Procedure Code, 1973 (CrPC) — Section 306
High Courts30 Oct 1978
State of Orissa Vs Raghuram Sahu and Others
Orissa High Court · (1979) 47 CLT 39 : (1979) CriLJ 502
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 103, 104, 302, 304, 323
High Courts25 Oct 1978Allowed
Surendra Biswal and Others Vs Bharat Chandra Jena and Another
Orissa High Court · (1979) 47 CLT 167
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 299
High Courts25 Oct 1978Dismissed
Surendra Chandra Dash Vs The Asst. Labour Commissioner and Another
Orissa High Court · (1979) 47 CLT 35
Industrial Disputes Act, 1947 — Section 10(1), 12, 2(5), 22, 25F
High Courts23 Oct 1978Allowed
Pratap Chandra Singh and Another Vs Madhaba Swain and Others
Orissa High Court · (1979) 47 CLT 31
Orissa Hindu Religious Endowments Act, 1951 — Section 41, 42, 42(1), 43, 44
High Courts23 Oct 1978Dismissed
Shyamsunder Sahu Vs Gagan Behera
Orissa High Court · (1979) 47 CLT 18
High Courts23 Oct 1978Dismissed
Raghubar Ramanuja Das Vs Commissioner of Endowments and Others
Orissa High Court · AIR 1979 Ori 115 : (1979) 47 CLT 84
Orissa Hindu Religious Endowments Act, 1951 — Section 28, 28(3), 35, 35(5), 42
High Courts23 Oct 1978Dismissed
G. Anji Vs Sunanda Kar ' Gora Babu
Orissa High Court · (1978) 46 CLT 560
Penal Code, 1860 (IPC) — Section 100, 104, 106, 415, 420
High Courts06 Oct 1978Dismissed
State of Orissa Vs G. Seetaram Swamy
Orissa High Court · (1979) 47 CLT 107
Essential Commodities Act, 1955 — Section 7(1)
High Courts06 Oct 1978Allowed
Sarat Chandra Panda Vs State of Orissa and Others
Orissa High Court · AIR 1979 Ori 143
Constitution of India, 1950 — Article 226(3)
High Courts06 Oct 1978Allowed
B. Bhimraju Patro Vs State of Orissa
Orissa High Court · (1979) 47 CLT 202
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1A), 13(2), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts06 Oct 1978Allowed
Mochi Bisoi Vs State of Orissa
Orissa High Court · (1979) 47 CLT 189
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts04 Oct 1978Allowed
Nisamani Pati Vs The State
Orissa High Court · (1980) 49 CLT 28
Penal Code, 1860 (IPC) — Section 100, 302, 99
High Courts04 Oct 1978
Radhashyam Rout Vs State of Orissa and Others
Orissa High Court · (1979) 2 LLJ 369
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12Penal Code, 1860 (IPC) — Section 380
High Courts04 Oct 1978Dismissed
State of Orissa and Others Vs U.N. Samantray
Orissa High Court · AIR 1979 Ori 39
Arbitration Act, 1940 — Section 20, 29, 30, 8
High Courts04 Oct 1978Dismissed
Nilakamal Das and Others Vs Commissioner, Land Records and Settlement and Others
Orissa High Court · AIR 1979 Ori 25 : (1978) 46 CLT 463
Constitution of India, 1950 — Article 226Orissa Survey and Settlement Act, 1958 — Section 15
High Courts04 Oct 1978Allowed
Rajkishore Parida Vs Additional Director of Industries and Another
Orissa High Court · (1979) 47 CLT 64
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(6), 13, 15, 15(1), 15(12)Orissa Service Code, 1939 — Rule 91