High Courts04 Sept 1979Dismissed
Nabin Chandra Das Vs State of Orissa
Orissa High Court · (1979) 48 CLT 466
Penal Code, 1860 (IPC) — Section 294, 355, 506Probation of Offenders Act, 1958 — Section 4
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,380 of 1,622
High Courts04 Sept 1979Dismissed
Nrusingha Mangal Vs Damodar Sahu
Orissa High Court · (1979) 48 CLT 442
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Sept 1979
Indian Metals and Ferro Alloys Ltd. Vs The Orissa State Electricity Board and Another
Orissa High Court · AIR 1980 Ori 113
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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
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
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
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
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
High Courts27 Aug 1979
Gadhapurni Vs The State
Orissa High Court · (1979) 48 CLT 369 : (1980) CriLJ 188
Penal Code, 1860 (IPC) — Section 302
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
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
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
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
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
High Courts20 Aug 1979Allowed
Umuru Santa Vs The State
Orissa High Court · (1979) 48 CLT 567
Penal Code, 1860 (IPC) — Section 302, 84
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
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
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
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
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