High Courts15 Nov 1976
Bireswar Mohapatra Vs Principal, Radhanath Training College and Another
Orissa High Court · (1977) 43 CLT 149
Utkal University Regulations — Regulation 2(2), 2(4), 3
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,408 of 1,622
High Courts12 Nov 1976
Nimayi Chand Mohapatra and Others Vs Kartika Chandra Sana and Others
Orissa High Court · (1977) ACJ 58
Motor Vehicles Act, 1939 — Section 110D
High Courts11 Nov 1976Allowed
Govind Panigrahi Vs Secretary to Govt. of India, Ministry of Food and Agriculture, Department of Food and Another
Orissa High Court · (1977) 43 CLT 138
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 23, 299(1)Contract Act, 1872 — Section 70
High Courts09 Nov 1976Dismissed
Bishnu Charan Raul Vs State of Orissa and Others
Orissa High Court · (1977) 44 CLT 165
Orissa Grama Panchayat Act, 1964 — Section 24, 24(1), 24(2)Orissa Grama Panchayat Rules, 1968 — Rule 230, 232, 238, 239, 241Orissa Panchayat Samiti and Zilla Parishad Act, 1959 — Section 46
High Courts09 Nov 1976
Gouri Charan Kanungo Vs Industrial Tribunal and Another
Orissa High Court · (1978) 1 LLJ 276
Industrial Disputes Act, 1947 — Section 10, 2, 2A
High Courts09 Nov 1976
Mahanta Govinda Chandra Das Vs Commissioner of Endowments and Another
Orissa High Court · (1977) 43 CLT 94
Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1951 — Section 39
High Courts08 Nov 1976Dismissed
Jwala Prasad Sikaria and Company Vs The Regional Provident Fund Commissioner of Orissa and Another
Orissa High Court · (1977) 43 CLT 285
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)(b), 2(g), 2(i)
High Courts08 Nov 1976Partly Allowed
Smt. Nakhyatramali Debi Vs Chandrasekhar Pattnaik and Others
Orissa High Court · AIR 1977 Ori 161
Suits Valuation Act, 1887 — Section 8
High Courts08 Nov 1976
Kapila Charan Rout and Others Vs Sub-Divisional Officer, (Civil) and Another
Orissa High Court · AIR 1977 Ori 100 : (1977) 44 CLT 354
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 5, 5(2), 6Constitution of India, 1950 — Article 226
High Courts08 Nov 1976Allowed
Sadhu Charan Das Vs The State of Orissa and Others
Orissa High Court · (1977) 43 CLT 177
Constitution of India, 1950 — Article 226, 227Orissa Prevention of Land Encroachment Act, 1972 — Section 2, 3
High Courts05 Nov 1976Allowed
Managing Committee, Ranihat High School and Others Vs Inspector of Schools, Circle-I and Another
Orissa High Court · (1977) 44 CLT 328
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20, 20(1), 20(3), 20(4), 21
High Courts05 Nov 1976Dismissed
Radhashyam Agarwalla and Others Vs S.D.J.M. Sonepur and Others
Orissa High Court · AIR 1977 Ori 104
Constitution of India, 1950 — Article 226
High Courts03 Nov 1976
Narasingha Charan Sahu Vs Lokanath Sahu and Others Lokanath Sahu Vs Narasingha Charan Sahu and Others
Orissa High Court · (1977) 43 CLT 218
High Courts01 Nov 1976Dismissed
Prasant Pattajoshy Vs Principal, Lingaraj Law College
Orissa High Court · AIR 1977 Ori 107
Constitution of India, 1950 — Article 15, 226, 29(2)
High Courts29 Oct 1976
Shakuntala Devi Vs The State of Orissa and Others
Orissa High Court · (1977) 43 CLT 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Estates Abolition Act, 1951 — Section 5, 5(1), 50, 9(1)Orissa Estates Abolition Rules, 1952 — Rule 8
High Courts21 Oct 1976Dismissed
Jeypore Sugar Company Ltd. Vs Sales Tax Officer
Orissa High Court · (1977) 43 CLT 303
Central Sales Tax (Orissa) Rules, 1957 — Rule 12(4), 12(8)Central Sales Tax Act, 1956 — Section 5(1), 5(2)
High Courts19 Oct 1976Allowed
Weldcraft Orissa Pvt. Ltd. Vs Assistant Collector of Central Excise and Another
Orissa High Court · (1977) 43 CLT 55 : (1979) 4 ELT 139
COMPANIES ACT, 1956 — Section 209
High Courts12 Oct 1976Allowed
Dr. Lakhiram Gupta Vs S. Paikrai
Orissa High Court · (1977) 43 CLT 63
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 6, Order 9 Rule 3, Order 9 Rule 8
High Courts11 Oct 1976Allowed
Md. Aftabuddin Khan and Others Vs Smt. Chandan Bilasini and Another
Orissa High Court · AIR 1977 Ori 69
Hindu Adoptions and Maintenance Act, 1956 — Section 16Limitation Act, 1963 — Article 58 , 59Specific Relief Act, 1963 — Section 34