High Courts07 Aug 1975Allowed
Mahendar Prasad Rout Vs The Election Officer and Others
Orissa High Court · AIR 1976 Ori 1 : (1975) 41 CLT 1017
Orissa Grama Panchayat Act, 1965 — Section 25(1)(1)
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,423 of 1,621
High Courts05 Aug 1975Dismissed
Sri Hrusnikesh Misra Vs The State of Orissa and Another
Orissa High Court · (1975) 41 CLT 1066
Bihar and Orissa Service Code, 1929 — Rule 71, 75(b)Civil Service Regulations, 1966 — Article 422Constitution of India, 1950 — Article 226
High Courts05 Aug 1975Dismissed
Bira Kishore Das Vs The State of Orissa and Others
Orissa High Court · (1975) 41 CLT 1025
Bihar and Orissa Service Code, 1929 — Rule 1, 112, 36, 7, 71Constitution of India, 1950 — Article 226, 227, 245, 246, 302Government of India Act, 1935 — Section 241(2), 50(2), 59(2)
High Courts05 Aug 1975Allowed
Shri Govind Chandra Rout Vs The State Government of Orissa and Others
Orissa High Court · (1975) 41 CLT 1373
Constitution of India, 1950 — Article 226
High Courts04 Aug 1975
Orissa Cement Limited Vs Grama Sasan of Katanga and Others
Orissa High Court · (1975) 41 CLT 1238
Constitution of India, 1950 — Article 226, 227, 276(2)Orissa Grama Panchayat Act, 1964 — Section 102, 55, 55(1), 56, 57
High Courts04 Aug 1975Allowed
Baishnab Charan Mohanty Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 1208
Constitution of India, 1950 — Article 311Orissa Police Manual Rules, 1940 — Rule 853Orissa Service Code, 1939 — Rule 71
High Courts04 Aug 1975Allowed
Registrar of Companies Vs Radhika Prasad Nanda and Others
Orissa High Court · (1978) 48 CompCas 102
Companies Act, 1956 — Section 133, 133(3), 166, 174, 210
High Courts04 Aug 1975Allowed
Gopinath Mohanty Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 1264
Orissa Service Code, 1939 — Rule 29, 3, 34, 71, 75
High Courts31 Jul 1975
Srinivas Das Vs Executive Engineer, Transport and Works Department, Talcher Thermal Power Station and Others
Orissa High Court · (1976) 42 CLT 816
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 2(1), 3
High Courts31 Jul 1975Allowed
Srinivas Das Vs Executive Engineer Transport and Works Deptt.
Orissa High Court · (1976) ACJ 230
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 2, 2(1)
High Courts28 Jul 1975
State Vs Dhruba Charan Bahali
Orissa High Court · (1976) 42 CLT 192 : (1976) CriLJ 246
Contempt of Courts Act, 1971 — Section 13, 14, 15, 2, 23Criminal Procedure Code, 1973 (CrPC) — Section 423
High Courts25 Jul 1975Dismissed
Srimati Suryamoni Nayak Vs Rakhal Chandra Mohapatra
Orissa High Court · (1975) 41 CLT 1037
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts25 Jul 1975
State Vs R.N. Patra
Orissa High Court · (1976) CriLJ 440
Constitution of India, 1950 — Article 235Contempt of Courts Act, 1971 — Section 10, 12, 13, 14, 15
High Courts22 Jul 1975Allowed
Adhikari Dayanidhi Das Vs Krupanidhi Nanda
Orissa High Court · (1975) 41 CLT 1117
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 19 Rule 2, Order 19 Rule 3, Order 9 Rule 13
High Courts21 Jul 1975Dismissed
Kedarnath Rai and Others Vs Tarachand Dogra and Others
Orissa High Court · (1975) 41 CLT 1241
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 14, 14(1), 2(7)
High Courts16 Jul 1975Allowed
Panchn Bhuyan Vs Secretary, Regional Cooperative Marketing Society and Another
Orissa High Court · (1975) ACJ 418
Motor Vehicles Act, 1939 — Section 110D
High Courts16 Jul 1975
Commissioner of Income Tax Vs Agarwalla and Co.
Orissa High Court · (1976) 104 ITR 93
Income Tax Act, 1961 — Section 256(2)
High Courts16 Jul 1975
Commissioner of Income Tax Vs Puranmal Prabhudayal
Orissa High Court · (1977) 106 ITR 675
Income Tax Act, 1961 — Section 271(1)
High Courts15 Jul 1975Allowed
Patnaik and Co. (P.) Ltd. Vs The State of Orissa and Others
Orissa High Court · (1975) 41 CLT 1099 : (1975) 36 STC 362
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 1975
Satyabhama Debi Vs Bhagaban Misra and Others
Orissa High Court · (1975) 41 CLT 1187
Partition Act, 1893 — Section 4