COURT ARCHIVE

Orissa High Court judgments, 1979

176 judgments · page 4 of 9

High Courts31 Aug 1979Allowed

Shri Kahnoo Charan Sahoo Vs State of Orissa and Another

Orissa High Court · (1979) 48 CLT 547

Constitution of India, 1950 — Article 226, 309, 313Government of India Act, 1965 — Section 242Orissa Service Code, 1939 — Rule 6, 74, 76

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High Courts31 Aug 1979Allowed

Iswar @ Kishore Naik Vs The State

Orissa High Court · (1979) 48 CLT 529

Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

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High Courts30 Aug 1979

Dhani Dibya Vs Kasinath Nanda

Orissa High Court · (1979) 48 CLT 519 : (1979) CriLJ 1297

Criminal Procedure Code, 1973 (CrPC) — Section 313, 456Penal Code, 1860 (IPC) — Section 323, 448

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High Courts30 Aug 1979

Commissioner of Income Tax Vs American Consulting Corporation

Orissa High Court · (1979) 48 CLT 478 : (1980) 14 CTR 193 : (1980) 123 ITR 513

Income Tax Act, 1961 — Section 145, 28

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High Courts27 Aug 1979Dismissed

Golak Chandra Rath Vs Krutibas Rath and Another

Orissa High Court · AIR 1979 Ori 205 : (1979) 48 CLT 459

Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16, 6

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High Courts27 Aug 1979

Gadhapurni Vs The State

Orissa High Court · (1979) 48 CLT 369 : (1980) CriLJ 188

Penal Code, 1860 (IPC) — Section 302

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High Courts27 Aug 1979Dismissed

The Fertilizer Corporation of India Ltd. and Others Vs Ranjit Kumar Mishra

Orissa High Court · AIR 1980 Ori 152 : (1980) 49 CLT 547

Arbitration Act, 1940 — Section 41, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts23 Aug 1979Dismissed

General Manager, Orissa State Road Transport Corporation and Another Vs Mst. Jema Swain and Another

Orissa High Court · (1979) 48 CLT 535

Motor Vehicles Act, 1988 — Section 110D

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High Courts23 Aug 1979Dismissed

General Manager, Orissa State Road Transport Corporation and Another Vs Jema Swain and Another

Orissa High Court · (1980) ACJ 195

Motor Vehicles Act, 1988 — Section 110D

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High Courts21 Aug 1979Dismissed

Padmalaya Vs Shyamsundar Sahu and Others

Orissa High Court · AIR 1980 Ori 1 : (1980) 49 CLT 41

Civil Procedure Code, 1908 (CPC) — Section 115, 47, 96

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High Courts20 Aug 1979Allowed

Chandol Gram Panchayat Vs Pallai Gram Panchayat and Others

Orissa High Court · (1980) 49 CLT 396

Companies Act, 1956 — Section 399(4)Gram Panchayat Rules — Rule 84, 85Orissa Grama Panchayat Act, 1964 — Section 2, 72

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High Courts20 Aug 1979Allowed

Umuru Santa Vs The State

Orissa High Court · (1979) 48 CLT 567

Penal Code, 1860 (IPC) — Section 302, 84

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High Courts20 Aug 1979Dismissed

Executive Engineer, Prachi Division, Bhubaneswar Vs Gangaram Chhapolia and Another

Orissa High Court · AIR 1980 Ori 51 : (1979) 48 CLT 575

Arbitration Act, 1940 — Section 11, 13, 8

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High Courts17 Aug 1979

Howrah Motor Co. Ltd. Vs Labour Court and Others

Orissa High Court · (1979) 08 OHC CK 0007

Industrial Disputes Act, 1947 — Section 10, 12, 2, 33A, 33C

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High Courts16 Aug 1979

Jogendra Malla Vs Khira Dei and Others

Orissa High Court · (1979) 48 CLT 637 : (1980) CriLJ 634

Criminal Procedure Code, 1973 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 114, 494

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High Courts13 Aug 1979Allowed

Gopi Chand Agarwalla Vs State of Orissa and Others

Orissa High Court · (1980) 49 CLT 252

Constitution of India, 1950 — Article 226Orissa Prevention of Land Encroachment Act, 1972 — Section 2

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High Courts10 Aug 1979Dismissed

Kartik Enterprise (Pvt.) Ltd. Vs The Orissa State Electricity Board and Another

Orissa High Court · AIR 1980 Ori 3

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 18, 49, 59

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High Courts09 Aug 1979Dismissed

Karuna Jal and Others Vs State of Orissa

Orissa High Court · (1980) 49 CLT 222

Penal Code, 1860 (IPC) — Section 122, 398, 399

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High Courts07 Aug 1979Dismissed

State of Orissa Vs G.C. Kanungo

Orissa High Court · AIR 1980 Ori 157 : (1979) 48 CLT 505

Arbitration Act, 1940 — Section 13, 31, 33

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High Courts07 Aug 1979Dismissed

Uchhab Pradhan Vs Union of India (UOI) and Another

Orissa High Court · (1979) 48 CLT 615

Arbitration Act, 1940 — Section 11, 12, 8, 8(1), 8(2)

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