High Courts30 Jun 1978Dismissed
Ananta Jena Vs Deity Shri Gopinath Jew
Orissa High Court · AIR 1979 Ori 37 : (1978) 46 CLT 163
Civil Procedure Code, 1908 (CPC) — Section 11Orissa Estates Abolition Act, 1951 — Section 5, 7, 7A, 8A, 8A(3)
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,392 of 1,622
High Courts26 Jun 1978Allowed
Sudhakar alias Sukadeb alias Sidheswar Satapathi Vs Batakmshna Satapathy and Others
Orissa High Court · (1978) 46 CLT 149
High Courts23 Jun 1978Allowed
Secretary in charge of Central Public Works Department of the Union of India (UOI) and Others Vs Smt. Janaki Dei and Others
Orissa High Court · (1978) 46 CLT 171
Arbitration Act, 1940 — Section 17, 20, 29, 39
High Courts21 Jun 1978Allowed
Radhamoni Padhiari Vs Tangudu Jaganatham and Another
Orissa High Court · (1978) 46 CLT 168
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 7, 115
High Courts19 Jun 1978Allowed
State of Orissa Vs Lachhmi Mushli
Orissa High Court · (1978) 46 CLT 122
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 66, 85
High Courts22 May 1978Allowed
Hitnarayan Das Vs Sagra Khedia and Others
Orissa High Court · (1978) 46 CLT 100
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 May 1978Allowed
Banabihari Pradhan Vs Food Inspector, Puri Municipality and Another
Orissa High Court · (1978) 46 CLT 138
Prevention of Food Adulteration Act, 1954 — Section 11(1), 16(1), 2, 20, 23(1)Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 47, 5
High Courts11 May 1978Allowed
Mangala Pradhan Vs The State
Orissa High Court · (1978) 46 CLT 78
Penal Code, 1860 (IPC) — Section 201, 211, 302, 326
High Courts10 May 1978Allowed
Udayanath Satapathy Vs Revenue Divisional Commr., Central Division and Others
Orissa High Court · (1978) 46 CLT 135
Limitation Act, 1963 — Section 5
High Courts09 May 1978Allowed
Shri Balakrishna Patra Vs Chancellor, Berhampur University and Another
Orissa High Court · (1978) 46 CLT 153
Berhampur University Act, 1966 — Section 22, 22(1), 22(2), 4, 4(1)Contributory Provident Fund Rules, 1962 — Rule 2, 7, 9(2)Sambalpur University Act, 1966 — Section 22(1)
High Courts08 May 1978
Pawan Kumar More Vs Income Tax Officer and Others
Orissa High Court · (1979) 118 ITR 1012
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 256(2), 271(1), 274(2)
High Courts01 May 1978Allowed
Nilamadhab Sahu Vs Registrar of Co-operative Societies and Another
Orissa High Court · (1978) 46 CLT 115
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 15(4)
High Courts01 May 1978Dismissed
Kamarcharan Sahu and Others Vs Ramachandra Behera and Others
Orissa High Court · (1978) 46 CLT 65
Orissa Education Act, 1969 — Section 10A, 11, 27(1), 7Orissa Education Code — Article 285(1), 286, 304, 306, 311
High Courts28 Apr 1978Allowed
Mahant Govardhan Das Babaji Vs Raghunandan Das Babaji and Others
Orissa High Court · (1978) 46 CLT 30
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Hindu Religious Endowments Act, 1951 — Section 30, 39, 41, 44, 73(1)
High Courts28 Apr 1978Allowed
B. Sitaram Rao and Others Vs Bibhisano Pradhan
Orissa High Court · AIR 1978 Ori 222 : (1978) 46 CLT 7
Transfer of Property Act, 1882 — Section 41, 53A
High Courts26 Apr 1978Allowed
R.S. Bhatia Vs State of Orissa and Others
Orissa High Court · (1978) 46 CLT 38
Constitution of India, 1950 — Article 163(3), 166, 226Forest Contract Rules — Rule 37
High Courts25 Apr 1978Dismissed
The State of Orissa Vs Laxminarayan Lal
Orissa High Court · (1978) 45 CLT 638 : (1979) 43 STC 364
Orissa Sales Tax Act, 1947 — Section 13, 13(4)
High Courts25 Apr 1978Allowed
Orissa State Electricity Board Vs Shashikanta Nayak
Orissa High Court · (1978) ACJ 478
Motor Vehicles Act, 1988 — Section 110D
High Courts20 Apr 1978
Republic of India Vs Hadibandhu Das
Orissa High Court · (1978) 45 CLT 657 : (1979) CriLJ 303
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts19 Apr 1978Allowed
Haribansa Misra and Others Vs Banshidhar Mohanty
Orissa High Court · (1978) 46 CLT 14
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 118