High Courts03 Oct 1978
Sri Golak Behari Das Vs Jadu Sahu and Others
Orissa High Court · (1978) 46 CLT 467
Orissa Land Reforms Act, 1960 — Section 15, 15(2)
COURT ARCHIVE
Orissa High Court judgments, 1978
212 judgments · page 4 of 11
High Courts03 Oct 1978Dismissed
Kabir Padhi and Others Vs State of Orissa and Others
Orissa High Court · AIR 1979 Ori 27 : (1978) 46 CLT 478
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 5A, 6Orissa Town Planning and Improvement Trust Act, 1956 — Section 32, 32A
High Courts26 Sept 1978
Prajatantra Prachar Samiti Vs Regional Provident Fund Commissioner
Orissa High Court · (1978) 46 CLT 490 : (1979) 1 LLJ 136
Employees Provident Fund and Family Pension Act, 1952 — Section 14B, 8
High Courts26 Sept 1978Dismissed
Ramesh Chandra Ray Vs Smt. Nandita Ray
Orissa High Court · (1979) 47 CLT 135
Civil Procedure Code, 1908 (CPC) — Section 100(1), 103Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1), 23, 23(1)
High Courts26 Sept 1978Dismissed
Bhima Behera Vs The State
Orissa High Court · (1979) 47 CLT 116
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Sept 1978Allowed
Gobinda Chandra Sahu Vs State of Orissa
Orissa High Court · (1978) 46 CLT 608
Essential Commodities Act, 1955 — Section 7, 7(1)Orissa Kerosene Control Order, 1962 — Rule 12
High Courts22 Sept 1978Dismissed
Daitari Swain Vs Sudhir Kumar Mohapatra
Orissa High Court · (1978) 46 CLT 637
Criminal Procedure Code, 1973 (CrPC) — Section 141(2), 144, 144(2), 145, 145(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4(1)
High Courts21 Sept 1978Dismissed
Badal Sethi Vs Suresh Chandra Dutta
Orissa High Court · (1978) 46 CLT 587
Civil Procedure Code, 1908 (CPC) — Section 2(2), 44, 47, 99AOrissa Land Reforms Act, 1960 — Section 14, 37A, 37B, 39, 45
High Courts20 Sept 1978Dismissed
Indian Industries Vs Indian Traders Pvt. Ltd.
Orissa High Court · (1979) 47 CLT 110
Arbitration Act, 1940 — Section 17, 39, 39(1)
High Courts19 Sept 1978
State of Orissa Vs Mathuri Mallik and Another
Orissa High Court · (1978) 46 CLT 455 : (1979) CriLJ 508
Criminal Procedure Code, 1973 (CrPC) — Section 386, 401, 423Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 392
High Courts19 Sept 1978Allowed
Birendra Kumar Das Vs Tulasi Dei and Others
Orissa High Court · (1978) 46 CLT 443
Criminal Procedure Code, 1973 (CrPC) — Section 143, 195, 195(1), 21, 255(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts15 Sept 1978
Sundari Dei and Others Vs Dilip Kumar Sabat and Another
Orissa High Court · (1979) ACJ 84
Motor Vehicles Act, 1939 — Section 110D
High Courts14 Sept 1978Allowed
State of Orissa Vs Govind Chandra Biswal and Others
Orissa High Court · (1978) 46 CLT 613
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 378Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts13 Sept 1978Dismissed
Purna Ch. Acharya Vs Sri Kakhareswar Baidyanath and Others
Orissa High Court · (1978) 46 CLT 471
Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41, 44(2)
High Courts12 Sept 1978Dismissed
State of Orissa Vs Susanta Kumar Dey and Another Magu Das Vs The State
Orissa High Court · (1978) 46 CLT 496
Criminal Procedure Code, 1973 (CrPC) — Section 154, 293, 293(4)Evidence Act, 1872 — Section 24 , 30Penal Code, 1860 (IPC) — Section 394 , 396
High Courts12 Sept 1978Allowed
Amina Bibi Vs Tahsildar-cum-Revenue Officer and Others
Orissa High Court · AIR 1979 Ori 47 : (1978) 46 CLT 527
Orissa Land Reforms Act, 1960 — Section 42(2), 44(1)
High Courts07 Sept 1978Allowed
New India Assurance Co. Ltd. Vs P. Mohalaxmi and Others
Orissa High Court · (1979) ACJ 400
Motor Vehicles Act, 1988 — Section 110A, 95(2)
High Courts30 Aug 1978Allowed
Jagannath Mohapatra Vs Utkal University
Orissa High Court · (1979) 47 CLT 5
All India Services (Discipline and Appeal) Rules, 1969 — Rule 8Constitution of India, 1950 — Article 12, 226(3)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15, 15(2), 15(3), 15(4)
High Courts29 Aug 1978Allowed
Gangadhar Sahu and Others Vs Akhapati Ram Murty Patro and Others
Orissa High Court · AIR 1979 Ori 66 : (1978) 46 CLT 577
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Orissa House Rent Control Act, 1968 — Section 7(2), 7(4)
High Courts29 Aug 1978Dismissed
Harmohan Senapati Vs Smt. Kamala Kumari Senapati and Another
Orissa High Court · AIR 1979 Ori 51 : (1978) 46 CLT 545
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 101Hindu Marriage Act, 1955 — Section 11