High Courts25 Oct 1978Allowed
Surendra Biswal and Others Vs Bharat Chandra Jena and Another
Orissa High Court · (1979) 47 CLT 167
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 299
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,388 of 1,622
High Courts25 Oct 1978Dismissed
Surendra Chandra Dash Vs The Asst. Labour Commissioner and Another
Orissa High Court · (1979) 47 CLT 35
Industrial Disputes Act, 1947 — Section 10(1), 12, 2(5), 22, 25F
High Courts23 Oct 1978Allowed
Pratap Chandra Singh and Another Vs Madhaba Swain and Others
Orissa High Court · (1979) 47 CLT 31
Orissa Hindu Religious Endowments Act, 1951 — Section 41, 42, 42(1), 43, 44
High Courts23 Oct 1978Dismissed
Shyamsunder Sahu Vs Gagan Behera
Orissa High Court · (1979) 47 CLT 18
High Courts23 Oct 1978Dismissed
Raghubar Ramanuja Das Vs Commissioner of Endowments and Others
Orissa High Court · AIR 1979 Ori 115 : (1979) 47 CLT 84
Orissa Hindu Religious Endowments Act, 1951 — Section 28, 28(3), 35, 35(5), 42
High Courts23 Oct 1978Dismissed
G. Anji Vs Sunanda Kar ' Gora Babu
Orissa High Court · (1978) 46 CLT 560
Penal Code, 1860 (IPC) — Section 100, 104, 106, 415, 420
High Courts06 Oct 1978Dismissed
State of Orissa Vs G. Seetaram Swamy
Orissa High Court · (1979) 47 CLT 107
Essential Commodities Act, 1955 — Section 7(1)
High Courts06 Oct 1978Allowed
Sarat Chandra Panda Vs State of Orissa and Others
Orissa High Court · AIR 1979 Ori 143
Constitution of India, 1950 — Article 226(3)
High Courts06 Oct 1978Allowed
B. Bhimraju Patro Vs State of Orissa
Orissa High Court · (1979) 47 CLT 202
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1A), 13(2), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts06 Oct 1978Allowed
Mochi Bisoi Vs State of Orissa
Orissa High Court · (1979) 47 CLT 189
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts04 Oct 1978Allowed
Nisamani Pati Vs The State
Orissa High Court · (1980) 49 CLT 28
Penal Code, 1860 (IPC) — Section 100, 302, 99
High Courts04 Oct 1978
Radhashyam Rout Vs State of Orissa and Others
Orissa High Court · (1979) 2 LLJ 369
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12Penal Code, 1860 (IPC) — Section 380
High Courts04 Oct 1978Dismissed
State of Orissa and Others Vs U.N. Samantray
Orissa High Court · AIR 1979 Ori 39
Arbitration Act, 1940 — Section 20, 29, 30, 8
High Courts04 Oct 1978Dismissed
Nilakamal Das and Others Vs Commissioner, Land Records and Settlement and Others
Orissa High Court · AIR 1979 Ori 25 : (1978) 46 CLT 463
Constitution of India, 1950 — Article 226Orissa Survey and Settlement Act, 1958 — Section 15
High Courts04 Oct 1978Allowed
Rajkishore Parida Vs Additional Director of Industries and Another
Orissa High Court · (1979) 47 CLT 64
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(6), 13, 15, 15(1), 15(12)Orissa Service Code, 1939 — Rule 91
High Courts03 Oct 1978
Sri Golak Behari Das Vs Jadu Sahu and Others
Orissa High Court · (1978) 46 CLT 467
Orissa Land Reforms Act, 1960 — Section 15, 15(2)
High Courts03 Oct 1978Dismissed
Kabir Padhi and Others Vs State of Orissa and Others
Orissa High Court · AIR 1979 Ori 27 : (1978) 46 CLT 478
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 5A, 6Orissa Town Planning and Improvement Trust Act, 1956 — Section 32, 32A
High Courts26 Sept 1978
Prajatantra Prachar Samiti Vs Regional Provident Fund Commissioner
Orissa High Court · (1978) 46 CLT 490 : (1979) 1 LLJ 136
Employees Provident Fund and Family Pension Act, 1952 — Section 14B, 8
High Courts26 Sept 1978Dismissed
Ramesh Chandra Ray Vs Smt. Nandita Ray
Orissa High Court · (1979) 47 CLT 135
Civil Procedure Code, 1908 (CPC) — Section 100(1), 103Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1), 23, 23(1)