High Courts11 Jul 1975Allowed
Dayalu Narayan Swamy Vs Kanika Ramaswamy Dora and Others
Orissa High Court · AIR 1976 Ori 31 : (1975) 41 CLT 1127
Orissa Money Lenders Act, 1939 — Section 17Specific Relief Act, 1963 — Section 38
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,424 of 1,621
High Courts09 Jul 1975Allowed
Girish Chandra Patra Vs Election Officer, Adhangagarh Grama Panchayat-cum-Block Development Officer and Others
Orissa High Court · (1975) 41 CLT 1072
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 100, 109, 115, 116, 117
High Courts08 Jul 1975
Kadraka Sitana and Another Vs The State
Orissa High Court · (1975) 41 CLT 945 : (1976) CriLJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Jul 1975
Rama Kumari Meher Vs Meenaketan Meher
Orissa High Court · AIR 1976 Ori 32
Court Fees Act, 1870 — Article 11, 17AHindu Marriage Act, 1955 — Section 13Orissa High Court Hindu Marriage and Divorce Rules, 1956 — Rule 3 , 4
High Courts08 Jul 1975
Bandhu Kichei and Others Vs The State
Orissa High Court · (1975) 41 CLT 961 : (1976) CriLJ 325
Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Jul 1975Dismissed
Ram Kishun Ram Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 934
Bihar and Orissa Excise Act, 1915 — Section 22, 22(1), 29, 29(1), 29(2)
High Courts03 Jul 1975Dismissed
State of Orissa Vs Padmapur Trading Company
Orissa High Court · (1975) 41 CLT 1179
Arbitration Act, 1940 — Section 30, 33, 34
High Courts03 Jul 1975Allowed
Diba Bhoi Vs Kapila Harijan and Others
Orissa High Court · (1976) 42 CLT 205
Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Prevention of Land Encroachment Act, 1972 — Section 6(1)
High Courts01 Jul 1975Dismissed
K. Narayana Kumandan Sons and Co. Vs Sales Tax Officer and Others
Orissa High Court · (1975) 41 CLT 1042 : (1975) 36 STC 374
Central Sales Tax Act, 1956 — Section 11, 12, 14, 15, 5
High Courts01 Jul 1975
Subudhi Krishna Murty and Sons Vs Sales Tax Officer and Others
Orissa High Court · (1975) 41 CLT 939 : (1975) 36 STC 419
Central Sales Tax Act, 1956 — Section 11, 12, 15, 8
High Courts01 Jul 1975Allowed
Natabar Hati Vs Block Development Officer and Others
Orissa High Court · AIR 1976 Ori 68 : (1975) 41 CLT 942
Evidence Act, 1872 — Section 114Orissa Grama Panchayat Act, 1964 — Section 25(1), 32(1)
High Courts01 Jul 1975
State of Orissa Vs S. Lal and Company (P) Ltd.
Orissa High Court · (1975) 41 CLT 955
Orissa Sales Tax Act, 1947 — Section 24(1), 3
High Courts01 Jul 1975Allowed
Jayakrishna Mangaraj Mohapatra Vs State of Orissa and Another
Orissa High Court · AIR 1976 Ori 203 : (1975) 41 CLT 1175
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 28
High Courts30 Jun 1975Dismissed
Bantu Krishna Patra Vs P. Rajgopal Subudhi and Others
Orissa High Court · (1975) 41 CLT 927
Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 1975
Ishwar Behra Vs The State
Orissa High Court · (1975) 41 CLT 904 : (1976) CriLJ 611
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
High Courts27 Jun 1975Dismissed
State of Orissa Vs Rameswar Patabisi
Orissa High Court · AIR 1976 Ori 69 : (1976) 42 CLT 48
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 5(1)
High Courts25 Jun 1975
Arjuna Pujari Vs The State
Orissa High Court · (1976) CriLJ 772
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 380, 404
High Courts23 Jun 1975Allowed
Syama Pradhan Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 891
High Courts20 Jun 1975Dismissed
G.C. Harichandan Jagadeb Vs Jagannath Swamy and Others
Orissa High Court · AIR 1976 Ori 38 : (1975) 41 CLT 1159
Orissa Hindu Religious Endowments Act, 1951 — Section 41
High Courts16 Jun 1975Allowed
Shri R.S. Patel Vs Shri B.K. Gupta and Others B.K. Gupta and Others Vs R.S. Patel
Orissa High Court · (1975) 41 CLT 882
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 41