High Courts02 May 1975Allowed
Pandaka Narayan and Others Vs State of Orissa
Orissa High Court · (1975) 41 CLT 848
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,426 of 1,621
High Courts29 Apr 1975Dismissed
Purusottam Pani Vs Dhruba Charan Panda and Others
Orissa High Court · AIR 1976 Ori 8
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, 145, 151
High Courts28 Apr 1975Dismissed
Baradakanta Mishra Vs State of Orissa
Orissa High Court · (1975) 41 CLT 829
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Orissa Service Code, 1939 — Rule 105, 107A
High Courts28 Apr 1975
Padmalochan Panda Vs State of Orissa and Another
Orissa High Court · AIR 1975 Ori 239
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226, 227
High Courts28 Apr 1975Allowed
Mahadeb Dash Vs Life Insurance Corporation of India
Orissa High Court · AIR 1975 Ori 234
Constitution of India, 1950 — Article 12, 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 1, 39, 46, 46(2), 49
High Courts27 Apr 1975Allowed
Smt. Nalinibala Das and Another Vs Smt. Geeta Bose and Others
Orissa High Court · (1981) 51 CLT 290
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 37, 37(1), 41
High Courts25 Apr 1975Allowed
Kaikei Dei Vs Debendra Lenka
Orissa High Court · (1975) 41 CLT 878
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 34 Rule 3
High Courts22 Apr 1975Dismissed
Banchanidhi Sahu Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 744
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 110Orissa Grama Panchayat Act, 1964 — Section 25(1), 7, 8
High Courts22 Apr 1975Allowed
Prabhudayal Agarwal Vs Saraswati Bai and Another
Orissa High Court · (1975) ACJ 355
Motor Vehicles Act, 1939 — Section 110F, 95, 95(1), 95(2), 96
High Courts18 Apr 1975Allowed
Sarat Chandra Patro Vs Narasingha Patro and Others
Orissa High Court · AIR 1976 Ori 12
Civil Procedure Code, 1908 (CPC) — Section 148, 49
High Courts18 Apr 1975Allowed
Debendranath Samantary Vs Director of Industries and Others
Orissa High Court · (1975) 41 CLT 763
Constitution of India, 1950 — Article 154, 16
High Courts17 Apr 1975
K. Jagadish Mitter Vs Revenue Divisional Commissioner, Southern Division and Others
Orissa High Court · (1976) 102 ITR 689
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 222, 232
High Courts17 Apr 1975Dismissed
Manmohan Das Vs Madhunagar Powerloom Weavers Co-operative Society and Others
Orissa High Court · (1975) 41 CLT 697
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 7 Rule 11, 80Orissa Co-operative Societies Act, 1962 — Section 127, 2
High Courts17 Apr 1975Dismissed
Abdul Rahim and Others Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 714
Civil Procedure Code, 1908 (CPC) — Section 96Orissa Estates Abolition Act, 1951 — Section 6, 7, 8A, 9Orissa Estates Abolition Rules, 1952 — Rule 8
High Courts17 Apr 1975Dismissed
James Khalko Vs The State of Orissa
Orissa High Court · (1975) 41 CLT 768
Penal Code, 1860 (IPC) — Section 402
High Courts17 Apr 1975Allowed
Khalli Das Vs Nahaka Das and Others
Orissa High Court · (1975) 41 CLT 785
Criminal Procedure Code, 1973 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 380, 454
High Courts16 Apr 1975Dismissed
Indersons Construction and Another Vs State of Orissa and Others
Orissa High Court · (1975) 41 CLT 853
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 19, 226, 227
High Courts15 Apr 1975Dismissed
Harsamoni Dei Vs Padmanava Sahu and Others
Orissa High Court · (1975) 41 CLT 789
High Courts15 Apr 1975Partly Allowed
Magulu Jal and Others Vs Bhagaban Rai and Others
Orissa High Court · AIR 1975 Ori 219 : (1975) 41 CLT 526
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 162, 226Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 1(3), 3
High Courts15 Apr 1975Dismissed
Land Acquisition Officer, D.I.S. Vs Madan Gajendra and Others
Orissa High Court · (1975) 41 CLT 869
Land Acquisition Act, 1894 — Section 18, 23, 4(1)