High Courts12 Jul 1978Allowed
State of Orissa Vs Birendra Mohan Patnaik
Orissa High Court · (1978) 46 CLT 296
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175(3)
COURT ARCHIVE
Orissa High Court judgments, 1978
212 judgments · page 7 of 11
High Courts11 Jul 1978Allowed
A.N. Choudhry Vs Debahuti Pattnaik and Others
Orissa High Court · (1979) ACJ 455
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110A, 110D, 22, 31Penal Code, 1860 (IPC) — Section 279, 304A
High Courts10 Jul 1978Allowed
Akshay Kumar Jena Vs State of Orissa and Others
Orissa High Court · (1978) 46 CLT 211
Constitution of India, 1950 — Article 309Orissa Industries Service Rules, 1971 — Rule 21, 4, 6
High Courts06 Jul 1978
Panu Saboto Vs State of Orissa
Orissa High Court · (1978) 46 CLT 192 : (1979) CriLJ 512
Essential Commodities Act, 1955 — Section 7, 7A
High Courts05 Jul 1978Dismissed
Tata Iron and Steel Co. Ltd. Vs Rajrishi Mineral Industries
Orissa High Court · AIR 1979 Ori 88 : (1978) 46 CLT 237
Arbitration Act, 1940 — Section 20, 20(4), 8(1)
High Courts04 Jul 1978Dismissed
Brajabandhu Mohapatra Vs Bhikari Charan Sahu and Others
Orissa High Court · (1978) 46 CLT 200
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 8, 9
High Courts03 Jul 1978Dismissed
Gopinath Panda and Others Vs Secretary to Government of Orissa, Revenue Department and Others
Orissa High Court · (1978) 46 CLT 219
Orissa Tenancy (Amendment) Act, 1963 — Section 2Orissa Tenancy Act, 1913 — Section 23, 24(1), 5(2), 55(C)
High Courts30 Jun 1978Allowed
State of Orissa Vs Shantilata Rout Shantilata Rout Vs State of Orissa
Orissa High Court · (1978) 46 CLT 175
Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 1978Dismissed
Ananta Jena Vs Deity Shri Gopinath Jew
Orissa High Court · AIR 1979 Ori 37 : (1978) 46 CLT 163
Civil Procedure Code, 1908 (CPC) — Section 11Orissa Estates Abolition Act, 1951 — Section 5, 7, 7A, 8A, 8A(3)
High Courts27 Jun 1978Allowed
Executive Officer, Notified Area Council Vs Kotini Krishnatnurty and Partners and Others
Orissa High Court · (1978) 46 CLT 334
High Courts26 Jun 1978Allowed
Sudhakar alias Sukadeb alias Sidheswar Satapathi Vs Batakmshna Satapathy and Others
Orissa High Court · (1978) 46 CLT 149
High Courts23 Jun 1978Allowed
Secretary in charge of Central Public Works Department of the Union of India (UOI) and Others Vs Smt. Janaki Dei and Others
Orissa High Court · (1978) 46 CLT 171
Arbitration Act, 1940 — Section 17, 20, 29, 39
High Courts21 Jun 1978Allowed
Radhamoni Padhiari Vs Tangudu Jaganatham and Another
Orissa High Court · (1978) 46 CLT 168
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 7, 115
High Courts20 Jun 1978Allowed
Lokanath Gooda and Another Vs K. Satyanarayana
Orissa High Court · (1978) 46 CLT 145
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts19 Jun 1978Allowed
State of Orissa Vs Lachhmi Mushli
Orissa High Court · (1978) 46 CLT 122
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 66, 85
High Courts22 May 1978Allowed
Hitnarayan Das Vs Sagra Khedia and Others
Orissa High Court · (1978) 46 CLT 100
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 May 1978Allowed
Banabihari Pradhan Vs Food Inspector, Puri Municipality and Another
Orissa High Court · (1978) 46 CLT 138
Prevention of Food Adulteration Act, 1954 — Section 11(1), 16(1), 2, 20, 23(1)Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 47, 5
High Courts11 May 1978Allowed
Mangala Pradhan Vs The State
Orissa High Court · (1978) 46 CLT 78
Penal Code, 1860 (IPC) — Section 201, 211, 302, 326
High Courts10 May 1978Allowed
Udayanath Satapathy Vs Revenue Divisional Commr., Central Division and Others
Orissa High Court · (1978) 46 CLT 135
Limitation Act, 1963 — Section 5
High Courts09 May 1978Allowed
Shri Balakrishna Patra Vs Chancellor, Berhampur University and Another
Orissa High Court · (1978) 46 CLT 153
Berhampur University Act, 1966 — Section 22, 22(1), 22(2), 4, 4(1)Contributory Provident Fund Rules, 1962 — Rule 2, 7, 9(2)Sambalpur University Act, 1966 — Section 22(1)