COURT ARCHIVE

Orissa High Court judgments

32,421 judgments · page 1,376 of 1,622

High Courts19 Feb 1980Dismissed

Kalinga Tubes Limited Vs Kalinga Tubes Mazdoor Sangha and Others

Orissa High Court · (1980) 49 CLT 422

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 80Industrial Disputes Act, 1947 — Section 10(1), 11(2), 12, 12(1), 12(2)Specific Relief Act, 1963 — Section 41

High Courts18 Feb 1980Allowed

Niranjan Panigrahi Vs Pratap Naik

Orissa High Court · (1980) 49 CLT 304

Civil Procedure Code, 1908 (CPC) — Section 47Orissa Scheduled Areas Debt Relief Regulations, 1967 — Section 1, 1(3), 12, 13, 14

High Courts16 Feb 1980Dismissed

Dolagobinda Khandai and Others Vs State of Orissa and Others

Orissa High Court · (1990) 1 OLR 341

Constitution of India, 1950 — Article 226, 227Orissa Education (Management of Private Schools) Rules, 1980 — Rule 3(1), 4(1), 6(3), 7(3)

High Courts13 Feb 1980Allowed

Indramani Jena and Others Vs Dandasi Paik and Others

Orissa High Court · (1980) 50 CLT 368

High Courts12 Feb 1980Allowed

Kumar Birendra Narayan Ray and Another Vs Mihir Kumar Guha and Others

Orissa High Court · (1980) 49 CLT 414

Civil Procedure Code, 1908 (CPC) — Section 151, 2(2), 47Limitation Act, 1963 — Article 136 , 137Orissa House Rent Control Act, 1958 — Section 13

High Courts12 Feb 1980Allowed

Shankar Gopal Tirtha Vs Commissioner, Hindu Religious Endowments and Another

Orissa High Court · (1980) 49 CLT 433

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 19, 35, 35(2), 35(3), 42(6)

High Courts12 Feb 1980Allowed

N.D. Samant Vs Kumari Jayasri Roy

Orissa High Court · (1980) 49 CLT 474

Succession Act, 1925 — Section 278, 63

High Courts11 Feb 1980Allowed

Shri Debendra Nath Sahu Vs The District Judge and Others

Orissa High Court · (1980) 49 CLT 323

Constitution of India, 1950 — Article 16, 226

High Courts07 Feb 1980Allowed

Ananta Keshari alias Rama Sarkar Vs Collector and Another

Orissa High Court · (1980) 49 CLT 313

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6

High Courts07 Feb 1980

Narayan Choudhury Vs Koka Das and Another

Orissa High Court · (1980) 49 CLT 524

Orissa Money Lenders Act, 1939 — Section 18B, 18B(1), 18B(2), 18B(8), 2

High Courts04 Feb 1980Dismissed

Executive Engineer, Deburi Expressway Division, Kendrapara Vs Hemalata Singh and Others

Orissa High Court · AIR 1980 Ori 76 : (1980) 49 CLT 373

Arbitration Act, 1940 — Section 13, 30

High Courts04 Feb 1980

Bansidhar Pradhan Vs Commissioner of Income Tax

Orissa High Court · (1980) 49 CLT 331 : (1983) 139 ITR 193

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 139(4), 139(8), 148, 215(4)

High Courts01 Feb 1980Allowed

E. Adinarayana Patra Vs Ramahari Patra and Others

Orissa High Court · AIR 1980 Ori 95 : (1980) 49 CLT 343

Hindu Succession Act, 1956 — Section 14(1), 14(2), 15(1)Transfer of Property Act, 1882 — Section 43, 6

High Courts30 Jan 1980Allowed

Niranjan Swain Vs State of Orissa and Others

Orissa High Court · AIR 1980 Ori 142 : (1980) 49 CLT 319

Arbitration Act, 1940 — Section 8, 8(2)

High Courts30 Jan 1980Allowed

Bhagaban Das Agarwalla Vs State of Orissa

Orissa High Court · (1980) 49 CLT 317

Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 9

High Courts25 Jan 1980Allowed

Kalandi Swain and Others Vs Braja Kishore Dass and Others

Orissa High Court · AIR 1980 Ori 98 : (1980) 49 CLT 390

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7

High Courts24 Jan 1980Dismissed

G.V. Rama Murty Patnaik Vs Minaketan Senapati and Another

Orissa High Court · AIR 1980 Ori 101 : (1980) 49 CLT 350

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Easements Act, 1882 — Section 28, 33, 35Specific Relief Act, 1963 — Section 39, 40

High Courts23 Jan 1980Allowed

Penu ' Panu Sethi Vs State of Orissa

Orissa High Court · (1980) 49 CLT 337

Penal Code, 1860 (IPC) — Section 279, 304A

High Courts23 Jan 1980Allowed

Penu Vs State of Orissa

Orissa High Court · (1980) 49 CLT 337

Penal Code, 1860 (IPC) — Section 279, 304A

High Courts18 Jan 1980Dismissed

Subrata Roy Vs Utkal University and Another

Orissa High Court · (1980) 49 CLT 353

Constitution of India, 1950 — Article 226