High Courts09 Aug 1978Allowed
Chittaranjan Choudhury Vs Utkal University and Others
Orissa High Court · AIR 1978 Ori 236
Constitution of India, 1950 — Article 226, 226(1)
COURT ARCHIVE
Orissa High Court judgments, 1978
212 judgments · page 6 of 11
High Courts04 Aug 1978Dismissed
Sanatan Patra and Golakh Patra Vs The State
Orissa High Court · (1978) 46 CLT 309
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 415
High Courts04 Aug 1978
Narayan Behera and Others Vs Panu Mohapatra and Others
Orissa High Court · (1978) 46 CLT 274 : (1979) CriLJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts02 Aug 1978Dismissed
Fertiliser Corporation of India Ltd. Vs Ravi Kumar Ohri
Orissa High Court · AIR 1979 Ori 19 : (1978) 46 CLT 315
Arbitration Act, 1940 — Section 12, 20, 8, 8(1)
High Courts02 Aug 1978Dismissed
Budhi Mahal and Others Vs Gangadhar Das and Others
Orissa High Court · (1978) 46 CLT 287
Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 142, 144, 64, 65
High Courts31 Jul 1978Allowed
Durga Charan Pattanaik Vs The State of Orissa and Another
Orissa High Court · (1978) 46 CLT 555
Orissa Service Code, 1939 — Rule 3, 71
High Courts28 Jul 1978Allowed
Krupasindhu Mallik Vs State of Orissa
Orissa High Court · (1978) 46 CLT 260
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 380
High Courts26 Jul 1978Allowed
Dhrubajyoti Chatterjee Vs Dila Mukherjee
Orissa High Court · AIR 1979 Ori 93 : (1978) 46 CLT 359
Special Marriage Act, 1954 — Section 27(1)
High Courts26 Jul 1978Dismissed
Haramani Naik and Others Vs Management, Samaj and Another
Orissa High Court · (1978) 46 CLT 283
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 141Industrial Disputes Act, 1947 — Section 11(1) , 33C(2)
High Courts25 Jul 1978
Satyabadi Naik Vs The State of Orissa
Orissa High Court · AIR 1979 Ori 8 : (1978) 46 CLT 267
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 16Specific Relief Act, 1963 — Section 34, 36
High Courts24 Jul 1978
Kastura Sahuani Vs Das Seth and Another
Orissa High Court · AIR 1979 Ori 60 : (1978) 46 CLT 227
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 10, 19, 6, 8, 9
High Courts24 Jul 1978
Radhamohan alias Radhagobind Deb and Others Vs Udayanath Kandi and Others
Orissa High Court · (1978) 46 CLT 224
Constitution of India, 1950 — Article 226Orissa Land Reforms (Amendment) Act, 1976 — Section 36A(3)Orissa Land Reforms Act, 1960 — Section 15, 2(21), 24(2), 36A
High Courts21 Jul 1978Allowed
I.T.C. Limited and Another Vs Puri Municipal Council and Others
Orissa High Court · (1978) 46 CLT 387
Constitution of India, 1950 — Article 265, 301, 31(1)Orissa Municipal Act, 1950 — Section 117(1), 13(1), 131(1), 388(3)
High Courts21 Jul 1978Allowed
Nimai Maharana and Another Vs Basudev Maharana and Others
Orissa High Court · (1978) 46 CLT 347
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Orissa Estates Abolition Act, 1951 — Section 8A
High Courts20 Jul 1978Allowed
State of Orissa Vs Budara Majhi
Orissa High Court · (1978) 46 CLT 328
Penal Code, 1860 (IPC) — Section 300, 302, 326
High Courts19 Jul 1978Dismissed
State of Orissa Vs Builders Union Engineers and Contractors
Orissa High Court · AIR 1979 Ori 34 : (1978) 46 CLT 204
Arbitration Act, 1940 — Section 29
High Courts17 Jul 1978Dismissed
M.P. Swami Vs Mangaram Agarwalla
Orissa High Court · AIR 1979 Ori 11 : (1978) 46 CLT 197
Evidence Act, 1872 — Section 114
High Courts14 Jul 1978Allowed
Miss Umamoni Dash Vs Utkal University and Another
Orissa High Court · (1979) 48 CLT 595
High Courts14 Jul 1978Allowed
Basanta Kumar Misra Vs State of Orissa and Others
Orissa High Court · (1978) 46 CLT 250
Constitution of India, 1950 — Article 213, 245, 246Land Acquisition Act, 1894 — Section 4Life Insurance Corporation (Modification of Settlement) Act, 1976 — Section 3
High Courts14 Jul 1978Dismissed
Pandab Panigrahi and Others Vs Mst. Laxmi Misrani and Others
Orissa High Court · AIR 1979 Ori 64 : (1978) 46 CLT 215
Hindu Womens Right to Property Act, 1937 — Section 3(2)