High Courts16 May 1979Allowed
Nagendra Kumar Behera Vs State
Orissa High Court · (1979) 48 CLT 122
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 16(1), 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 18, 20, 22, 47
COURT ARCHIVE
Orissa High Court judgments, 1979
176 judgments · page 6 of 9
High Courts15 May 1979Allowed
Consolidated Construction Company Vs State of Orissa and Others
Orissa High Court · (1979) 48 CLT 138
Arbitration Act, 1940 — Section 11, 12, 12(2), 20(4), 4
High Courts15 May 1979Allowed
Smt. Laxmi Devi Vs Trinath Misra, Executive Officer, N.A.C. and Another
Orissa High Court · (1979) 48 CLT 155
Orissa Municipal Act, 1950 — Section 337(8)
High Courts14 May 1979Allowed
Bhabagrahi Behera Vs State of Orissa
Orissa High Court · (1979) 48 CLT 135
Penal Code, 1860 (IPC) — Section 456, 457, 511
High Courts14 May 1979Dismissed
S.S. Sahu Vs Hariprasad Saha and Another
Orissa High Court · AIR 1979 Ori 186 : (1979) 47 CLT 658
Arbitration Act, 1940 — Section 34, 39
High Courts14 May 1979Dismissed
Manilal Singhania Vs State of Orissa
Orissa High Court · (1979) 48 CLT 195
Land Acquisition Act, 1894 — Section 17, 18, 18(3), 4, 4(1)
High Courts14 May 1979Dismissed
Abdul Rasid Khan Vs Sk. Rahimtulla and Others
Orissa High Court · AIR 1979 Ori 175 : (1979) 47 CLT 643
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts14 May 1979Dismissed
Rangilal and Sons and Another Vs The Industrial Development Corporation of Orissa Limited Laxmi Industrial Trading Corporation and Another Vs Kalinga Iron Works
Orissa High Court · (1979) 48 CLT 43
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10(1), Order 1 Rule 10(2), Order 6 Rule 17Limitation Act, 1963 — Section 21
High Courts10 May 1979Allowed
Industrial Development Corporation Ltd. Vs Phulpada Seva Samabaya Samiti and Another
Orissa High Court · (1979) 48 CLT 130
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 4, Order 9 Rule 5, 151
High Courts08 May 1979Allowed
Jakka Bhogi Vs The State
Orissa High Court · (1979) 48 CLT 53
Penal Code, 1860 (IPC) — Section 100, 326
High Courts08 May 1979Dismissed
Udayanath Das and Others Vs Banshidhar Senapati and Others
Orissa High Court · (1979) 48 CLT 25
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Transfer of Property Act, 1882 — Section 32, 52
High Courts07 May 1979Allowed
Nandiada Dandasi and Others Vs Kishore Chandra Sahoo
Orissa High Court · (1979) 48 CLT 33
High Courts03 May 1979Allowed
Niranjan Lal Vs Motilal Gupta and Others
Orissa High Court · (1979) 48 CLT 38
Evidence Act, 1872 — Section 34
High Courts01 May 1979Dismissed
Banambar Behera and Another Vs Ganesh alias Ganeswar Parida and Others
Orissa High Court · (1979) 47 CLT 608
Orissa Estates Abolition Act, 1951 — Section 7, 7(1), 8A, 8A(3)Orissa Land Reforms Act, 1960 — Section 37, 39, 40, 40(2)Transfer of Property Act, 1882 — Section 43
High Courts01 May 1979Dismissed
Collector of Puri Vs Kamala Kanta Das
Orissa High Court · AIR 1979 Ori 147 : (1979) 47 CLT 613
Land Acquisition Act, 1894 — Section 23, 23(2)
High Courts01 May 1979Allowed
Debaraj Pradhan and Others Vs Ghanshyam and Another
Orissa High Court · AIR 1979 Ori 162
High Courts30 Apr 1979Dismissed
Dhaneswar Mahanty and Others Vs Sitanath Das and Others
Orissa High Court · AIR 1979 Ori 177 : (1979) 48 CLT 10
Limitation Act, 1963 — Article 65
High Courts30 Apr 1979Dismissed
Collector Vs Anasuya Debi
Orissa High Court · AIR 1979 Ori 189 : (1979) 48 CLT 7
Land Acquisition Act, 1894 — Section 28
High Courts24 Apr 1979Allowed
Banabehari Das Vs Executive Engineer, R.E. Division and Another
Orissa High Court · (1979) 48 CLT 241
Arbitration Act, 1940 — Section 42, 8, 8(1), 8(2)
High Courts24 Apr 1979Dismissed
State of Orissa Vs Pahan Kumar Agarwalla and Another Paban Kumar Agarwalla and Another Vs State of Orissa
Orissa High Court · (1979) 48 CLT 1
Essential Commodities Act, 1955 — Section 10, 7(1)Orissa Declaration of Stocks and Price of Essential Commodities Order, 1973 — Section 3