COURT ARCHIVE

Orissa High Court judgments, 1979

176 judgments · page 5 of 9

High Courts06 Aug 1979Allowed

Shyam Sundar Das Vs Municipal Council, Baripada and Another

Orissa High Court · AIR 1980 Ori 145 : (1979) 48 CLT 471

Civil Procedure Code, 1908 (CPC) — Section 102Orissa Municipal Act, 1950 — Section 344Provincial Small Cause Courts Act, 1887 — Section 15(1)

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High Courts03 Aug 1979Allowed

Arjuna Behera and Others Vs State of Orissa

Orissa High Court · (1979) 48 CLT 380

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 114, 145, 27, 32Penal Code, 1860 (IPC) — Section 395, 411, 412

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High Courts27 Jul 1979Dismissed

A. Venkata Rao Vs The State

Orissa High Court · (1979) 48 CLT 311

Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts26 Jul 1979

Prakash Chandra Purohit Vs Industrial Tribunal and Another

Orissa High Court · (1979) 48 CLT 317

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 3, 33Payment of Wages Act, 1936 — Section 2

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High Courts26 Jul 1979

Rameswarlal Muralidhar Vs State of Orissa

Orissa High Court · (1980) 45 STC 115

Orissa Sales Tax Act, 1947 — Section 24(2), 5(2)(A)(a)(ii)

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High Courts26 Jul 1979

Steel Trading Co. Vs State of Orissa

Orissa High Court · (1980) 45 STC 142

Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)

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High Courts25 Jul 1979Dismissed

Rupa Merli and Others Vs Krupa Padhan and Others

Orissa High Court · (1979) 48 CLT 287

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts25 Jul 1979Dismissed

Prahallad Rai Agarwala Vs Food Corporation of India

Orissa High Court · AIR 1980 Ori 16 : (1979) 48 CLT 292

Arbitration Act, 1940 — Section 28(1)

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High Courts20 Jul 1979Allowed

Ashirbad Behera Vs State of Orissa and Others

Orissa High Court · AIR 1980 Ori 79 : (1979) 48 CLT 333

Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 398, 398(1), 398(2), 69, 69(1)Orissa Municipal Rules, 1953 — Rule 15, 16, 17, 18, 19

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High Courts17 Jul 1979Dismissed

Prakash Chandra Sahu and Others Vs Managing Director, O.R.T. Co. and Others

Orissa High Court · AIR 1980 Ori 122

Constitution of India, 1950 — Article 107A, 14, 226, 227Evidence Act, 1872 — Section 101Motor Vehicles (Orissa) Rules, 1940 — Rule 3, 5

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High Courts12 Jul 1979Dismissed

Dinamani Das and Others Vs Bimbadhar Padhan and Others

Orissa High Court · AIR 1979 Ori 178 : (1979) 48 CLT 200

Civil Procedure Code, 1908 (CPC) — Section 48

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High Courts27 Jun 1979Allowed

Ananda Sahu and Others Vs State of Orissa and Another

Orissa High Court · (1979) 48 CLT 217

Contract Act, 1872 — Section 50Income Tax Act, 1922 — Section 4, 4(1)Land Acquisition Act, 1894 — Section 18, 18(2)

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High Courts22 Jun 1979Allowed

Mst. Radha Hota Vs Dutika Satpathy and Another

Orissa High Court · (1979) 48 CLT 211

Evidence Act, 1872 — Section 68, 69, 81, 90Succession Act, 1925 — Section 276

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High Courts18 Jun 1979Dismissed

Indrajit Singh and Others Vs Mirza Jaliluddin Baig and Others

Orissa High Court · AIR 1979 Ori 196 : (1979) 48 CLT 389

Arbitration Act, 1940 — Section 13, 28, 30

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High Courts18 May 1979

Radhamohan Dev and Another Vs Nabakishore Naik and Others

Orissa High Court · AIR 1979 Ori 181 : (1979) 48 CLT 178

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts18 May 1979

Dr. Bimal Chandra Kar Vs State of Orissa and Another

Orissa High Court · (1979) 48 CLT 158

Constitution of India, 1950 — Article 309Orissa Medical and Health Services (Recruitment and Promotion to Teaching Posts in the Medical Colleges) Rules, 1973 — Rule 10, 10(2), 11, 2, 3

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High Courts18 May 1979Allowed

Niranjan Carma Vs The State of Orissa

Orissa High Court · (1979) 48 CLT 111

Penal Code, 1860 (IPC) — Section 302

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High Courts18 May 1979Allowed

Shri R.N. Mathur, Regional Director, Employees' State Insurance Corporation Vs Shri S.C. Mallick, Director, Pressels Private Limited and Others

Orissa High Court · (1979) 48 CLT 224

Criminal Procedure Code, 1973 (CrPC) — Section 313Employees State Insurance (General) Regulations, 1950 — Regulation 26, 31, 4(1)Employees State Insurance Act, 1948 — Section 2(4), 2(5), 39(3), 39(4), 44(1)

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High Courts18 May 1979Dismissed

State of Orissa Vs Dhaneswar Badhei and Another

Orissa High Court · (1979) 48 CLT 206

Penal Code, 1860 (IPC) — Section 425, 430

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High Courts17 May 1979Allowed

Silla Narayanamurty Vs State of Orissa

Orissa High Court · (1979) 48 CLT 132

Essential Commodities Act, 1955 — Section 7

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