High Courts31 Jan 1978Allowed
K. Chitti Babu Vs K. Anjaneyelu and Others
Orissa High Court · AIR 1978 Ori 233 : (1978) 45 CLT 387
Orissa House Rent Control Act, 1967 — Section 7(4)
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,395 of 1,622
High Courts31 Jan 1978
Sushanta Kumar Mallik Vs State of Orissa and Another
Orissa High Court · (1978) 45 CLT 380
Homoeopathy Central Council Act, 1973 — Section 21(2)Orissa Reservation of Vacancies in Post and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976 — Rule 7(4)Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 9(3)
High Courts30 Jan 1978Dismissed
Smt. Nandini Satpathy Vs P.L. Dani and Another
Orissa High Court · (1978) 45 CLT 253
Companies Act, 1956 — Section 138Constitution of India, 1950 — Article 20, 20(2), 20(3), 32Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 160, 160(1), 161, 161(2)
High Courts24 Jan 1978Allowed
Niranjan Mahakul and Another Vs Kartika Mohapatra and Others
Orissa High Court · (1978) 45 CLT 406
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(1), 116(3), 116(6)
High Courts23 Jan 1978Dismissed
Sri. Debaraj Mallika Vs Collector, Puri and Others
Orissa High Court · (1978) 45 CLT 313
Orissa Grama Panchayat Act, 1964 — Section 24, 24(2)
High Courts23 Jan 1978
Gangadhar Panda Vs The State
Orissa High Court · (1978) 45 CLT 373 : (1978) CriLJ 863
Criminal Procedure Code, 1973 (CrPC) — Section 222, 403
High Courts16 Jan 1978Dismissed
Balunki Behera Vs Smt. Rukuni Beherani and Others
Orissa High Court · AIR 1978 Ori 142 : (1978) 45 CLT 616
Limitation Act, 1963 — Section 27
High Courts16 Jan 1978
Dharmu Naik Vs Rabindranath Acharya
Orissa High Court · (1978) 45 CLT 348 : (1978) CriLJ 864
Cattle Trespass Act, 1871 — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 323, 342, 379, 436
High Courts12 Jan 1978Allowed
Sarat Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · (1978) 45 CLT 478
Orissa Municipal Act, 1950 — Section 131(1), 388, 388(3)
High Courts11 Jan 1978Dismissed
Executive Engineer Vs Sankar Maharana
Orissa High Court · AIR 1978 Ori 121 : (1978) 45 CLT 443
Arbitration Act, 1940 — Section 13, 16(1), 29, 30
High Courts09 Jan 1978Allowed
Karunakar Matgaj and Another Vs State of Orissa
Orissa High Court · (1978) 45 CLT 634
Orissa Rice Milling Industries Regulation Act, 1958 — Section 13, 15, 3, 4
High Courts06 Jan 1978Allowed
Prahallad Chandra Das Vs State of Orissa and Others
Orissa High Court · (1978) 45 CLT 231
Orissa Municipal Act, 1950 — Section 401(5), 402, 402(2), 402(5), 75Orissa Municipal Rules, 1953 — Rule 426Orissa Secondary Education Regulations, 1953 — Regulation 18
High Courts05 Jan 1978
BHIKARI CHARAN PANDA Vs INSPECTING ASSISTANT COMMISSIONER OF Income Tax, CUTTACK RANGE, AND OTHERS.
Orissa High Court · (1978) 112 ITR 526
Income Tax Act, 1961 — Section 246, 253, 256, 271, 271C
High Courts05 Jan 1978
Bhikari Charan Panda Vs Inspecting Assistant Commissioner of Income Tax and Others
Orissa High Court · (1978) 112 ITR 526
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts04 Jan 1978Dismissed
Gourang Dhinda Vs State of Orissa
Orissa High Court · (1978) 46 CLT 76
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts02 Jan 1978Allowed
Jayanta Kumar Das and Others Vs Pandab Charan Mohanty and Others
Orissa High Court · (1979) 47 CLT 270
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts02 Jan 1978Dismissed
Batakala Budhia Patro Vs Durgasi Dandasi Patro and Others
Orissa High Court · AIR 1978 Ori 103 : (1978) 45 CLT 648
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 105, 106, 111, 111(2)
High Courts21 Dec 1977Allowed
Khetra Majhi Vs The State
Orissa High Court · (1978) 45 CLT 239
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Dec 1977Dismissed
Sri. Jiban Sankhali Mohapatra Vs Orissa University of Agriculture and Technology
Orissa High Court · (1978) 45 CLT 303
Constitution of India, 1950 — Article 12, 311Orissa University of Agriculture and Technology Act, 1965 — Section 3(2)Specific Relief Act, 1877 — Section 21
High Courts20 Dec 1977Dismissed
T. Venkat Sitaram Rao and Another Vs T. Kamakshiamma and Others
Orissa High Court · AIR 1978 Ori 145 : (1978) 45 CLT 323
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63