High Courts26 Jul 1978Dismissed
Haramani Naik and Others Vs Management, Samaj and Another
Orissa High Court · (1978) 46 CLT 283
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 141Industrial Disputes Act, 1947 — Section 11(1) , 33C(2)
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,391 of 1,622
High Courts25 Jul 1978
Satyabadi Naik Vs The State of Orissa
Orissa High Court · AIR 1979 Ori 8 : (1978) 46 CLT 267
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 16Specific Relief Act, 1963 — Section 34, 36
High Courts24 Jul 1978
Kastura Sahuani Vs Das Seth and Another
Orissa High Court · AIR 1979 Ori 60 : (1978) 46 CLT 227
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 10, 19, 6, 8, 9
High Courts24 Jul 1978
Radhamohan alias Radhagobind Deb and Others Vs Udayanath Kandi and Others
Orissa High Court · (1978) 46 CLT 224
Constitution of India, 1950 — Article 226Orissa Land Reforms (Amendment) Act, 1976 — Section 36A(3)Orissa Land Reforms Act, 1960 — Section 15, 2(21), 24(2), 36A
High Courts21 Jul 1978Allowed
I.T.C. Limited and Another Vs Puri Municipal Council and Others
Orissa High Court · (1978) 46 CLT 387
Constitution of India, 1950 — Article 265, 301, 31(1)Orissa Municipal Act, 1950 — Section 117(1), 13(1), 131(1), 388(3)
High Courts21 Jul 1978Allowed
Nimai Maharana and Another Vs Basudev Maharana and Others
Orissa High Court · (1978) 46 CLT 347
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Orissa Estates Abolition Act, 1951 — Section 8A
High Courts20 Jul 1978Allowed
State of Orissa Vs Budara Majhi
Orissa High Court · (1978) 46 CLT 328
Penal Code, 1860 (IPC) — Section 300, 302, 326
High Courts19 Jul 1978Dismissed
State of Orissa Vs Builders Union Engineers and Contractors
Orissa High Court · AIR 1979 Ori 34 : (1978) 46 CLT 204
Arbitration Act, 1940 — Section 29
High Courts17 Jul 1978Dismissed
M.P. Swami Vs Mangaram Agarwalla
Orissa High Court · AIR 1979 Ori 11 : (1978) 46 CLT 197
Evidence Act, 1872 — Section 114
High Courts14 Jul 1978Allowed
Miss Umamoni Dash Vs Utkal University and Another
Orissa High Court · (1979) 48 CLT 595
High Courts14 Jul 1978Allowed
Basanta Kumar Misra Vs State of Orissa and Others
Orissa High Court · (1978) 46 CLT 250
Constitution of India, 1950 — Article 213, 245, 246Land Acquisition Act, 1894 — Section 4Life Insurance Corporation (Modification of Settlement) Act, 1976 — Section 3
High Courts14 Jul 1978Dismissed
Pandab Panigrahi and Others Vs Mst. Laxmi Misrani and Others
Orissa High Court · AIR 1979 Ori 64 : (1978) 46 CLT 215
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts12 Jul 1978Allowed
State of Orissa Vs Birendra Mohan Patnaik
Orissa High Court · (1978) 46 CLT 296
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175(3)
High Courts11 Jul 1978Allowed
A.N. Choudhry Vs Debahuti Pattnaik and Others
Orissa High Court · (1979) ACJ 455
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110A, 110D, 22, 31Penal Code, 1860 (IPC) — Section 279, 304A
High Courts10 Jul 1978Allowed
Akshay Kumar Jena Vs State of Orissa and Others
Orissa High Court · (1978) 46 CLT 211
Constitution of India, 1950 — Article 309Orissa Industries Service Rules, 1971 — Rule 21, 4, 6
High Courts06 Jul 1978
Panu Saboto Vs State of Orissa
Orissa High Court · (1978) 46 CLT 192 : (1979) CriLJ 512
Essential Commodities Act, 1955 — Section 7, 7A
High Courts05 Jul 1978Dismissed
Tata Iron and Steel Co. Ltd. Vs Rajrishi Mineral Industries
Orissa High Court · AIR 1979 Ori 88 : (1978) 46 CLT 237
Arbitration Act, 1940 — Section 20, 20(4), 8(1)
High Courts04 Jul 1978Dismissed
Brajabandhu Mohapatra Vs Bhikari Charan Sahu and Others
Orissa High Court · (1978) 46 CLT 200
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 8, 9
High Courts03 Jul 1978Dismissed
Gopinath Panda and Others Vs Secretary to Government of Orissa, Revenue Department and Others
Orissa High Court · (1978) 46 CLT 219
Orissa Tenancy (Amendment) Act, 1963 — Section 2Orissa Tenancy Act, 1913 — Section 23, 24(1), 5(2), 55(C)
High Courts30 Jun 1978Allowed
State of Orissa Vs Shantilata Rout Shantilata Rout Vs State of Orissa
Orissa High Court · (1978) 46 CLT 175
Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302