High Courts11 Aug 1980Dismissed
State of Orissa Vs Sisir Kumar Das
Orissa High Court · (1980) 50 CLT 602
Arbitration Act, 1940 — Section 28, 39(1)
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,372 of 1,622
High Courts11 Aug 1980Dismissed
Hrudaya Chandra Misra and Others Vs State of Orissa and Others
Orissa High Court · (1980) 50 CLT 482
Constitution of India, 1950 — Article 14, 16, 16(1)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 4(7), 8Orissa Education Act, 1969 — Section 10
High Courts08 Aug 1980Dismissed
Mst. Mithi Bai Vs Ambalal Maru and Ambalal Purusottam and Others
Orissa High Court · (1980) 50 CLT 362
House Rent Control Act — Section 7
High Courts04 Aug 1980
Bijuli Swain Vs State of Orissa
Orissa High Court · (1980) 50 CLT 358 : (1981) CriLJ 583
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts28 Jul 1980
Commissioner of Income Tax Vs Pohop Singh Rice Mill
Orissa High Court · (1980) 50 CLT 591 : (1981) 132 ITR 390
Income Tax Act, 1961 — Section 184(7), 185, 185(1), 185(2), 185(3)
High Courts23 Jul 1980
Sona Khan and Others Vs State of Orissa
Orissa High Court · (1980) 50 CLT 245 : (1981) CriLJ 39
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 116
High Courts22 Jul 1980Allowed
Basista Kumar Sahu and Another Vs State of Orissa
Orissa High Court · (1980) 50 CLT 291
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts21 Jul 1980Allowed
Hindustan Steel Limited Vs D.R. Gupta
Orissa High Court · (1980) 50 CLT 305
Arbitration Act, 1940 — Section 28, 29, 30, 39
High Courts18 Jul 1980Allowed
Anadi Naik Vs Prahallad Naik and Others
Orissa High Court · AIR 1981 Ori 21 : (1980) 50 CLT 277
High Courts17 Jul 1980
State of Orissa Vs Bharat Saw Mill
Orissa High Court · (1980) 50 CLT 281 : (1980) 46 STC 389
Orissa Sales Tax Act, 1947 — Section 5(2)(A)(a)(ii)
High Courts17 Jul 1980Dismissed
S. Sadasiva Rao Vs State of Orissa and Others
Orissa High Court · (1980) 50 CLT 234
Orissa Sales Tax (Amendment and Validation) Act, 1979 — Section 2, 3Orissa Sales Tax Act, 1947 — Section 6
High Courts16 Jul 1980
Kamaru Zuman Khan Vs State of Orissa
Orissa High Court · (1980) 50 CLT 440
Constitution of India, 1950 — Article 226
High Courts16 Jul 1980Allowed
Shri Arjun Samal Vs Smt. Ushamani alias Usharani Kanungo and Others
Orissa High Court · (1980) 50 CLT 271
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 3A, 5, 8A
High Courts11 Jul 1980Partly Allowed
Andhra Civil Construction Co. Vs State of Orissa and Others
Orissa High Court · AIR 1981 Ori 32
Arbitration Act, 1940 — Section 29, 30
High Courts08 Jul 1980Dismissed
Orissa Khadi and Village Industries Board Vs Norottam Sahu and Another The Management of Orissa Khadi and Village Industries Board Vs Trailokya Nath Raul and Another
Orissa High Court · (1980) 50 CLT 181
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25F, 25FFFOrissa Khadi and Village Indistries Board (Amendment) Act — Section 5Orissa Khadi and Village Indistries Board Act, 1956 — Section 15, 2, 3, 3(1), 3(2)
High Courts08 Jul 1980Allowed
Kamal Kumar Agarwal and Another Vs Sales Tax Officer and Another
Orissa High Court · (1980) 50 CLT 210 : (1980) 46 STC 384
Central Sales Tax Act, 1956 — Section 15, 6, 8Constitution of India, 1950 — Article 226
High Courts08 Jul 1980Allowed
Radhamohan Malia and Another Vs Basudeb Khuntia and Others
Orissa High Court · AIR 1981 Ori 16 : (1980) 50 CLT 435
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts08 Jul 1980Allowed
Ananta Charan Mahapatra Vs The Inspector of Post Offices, Jajpur Sub-Division and Others
Orissa High Court · AIR 1980 Ori 165 : (1980) 50 CLT 145
Constitution of India, 1950 — Article 311Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 6
High Courts08 Jul 1980
State of Orissa Vs B.P.R. Construction
Orissa High Court · (1980) 50 CLT 196 : (1980) 46 STC 422
Orissa Sales Tax Act, 1947 — Section 24(1)