High Courts23 Jul 1974Dismissed
Abu Khan Vs Moriam Bibi
Orissa High Court · (1974) 40 CLT 1306
Transfer of Property Act, 1882 — Section 129
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,434 of 1,621
High Courts23 Jul 1974
Gokulananda Tripathy Vs The Management of Sundardas D. Hansraj and Another
Orissa High Court · (1975) 1 LLJ 133
Industrial Disputes Act, 1947 — Section 2, 2A
High Courts23 Jul 1974Allowed
State Vs Traimbaklal Meheta and Another
Orissa High Court · (1974) 40 CLT 1040
Bihar and Orissa Excise Act, 1915 — Section 12(1), 35(1), 47, 48, 49Motor Spirit Rationing Order, 1941 — Section 27(A)
High Courts22 Jul 1974
Orissa Cement Limited Vs Registrar of Companies
Orissa High Court · (1974) 40 CLT 1242
Companies Act, 1956 — Section 17, 17(1), 17(4), 17(5), 189Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 21(2)
High Courts22 Jul 1974Allowed
Benu Behera Vs Khetra Mohan Sahu and Others
Orissa High Court · (1974) 40 CLT 1059
Criminal Procedure Code, 1973 (CrPC) — Section 145, 439Penal Code, 1860 (IPC) — Section 143, 378, 379
High Courts19 Jul 1974
Anala Kondala Rao Vs State of Orissa and Others
Orissa High Court · (1975) 1 LLJ 138
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12
High Courts16 Jul 1974
Dilsukhari Ranglal Vs Commissioner of Income Tax
Orissa High Court · (1976) 102 ITR 641
Income Tax Act, 1961 — Section 184(7)
High Courts16 Jul 1974
State of Orissa Vs Samsuddin Akbar Khan and Co.
Orissa High Court · (1974) 40 CLT 972 : (1975) 35 STC 179
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Central Excises and Salt Act, 1944 — Section 2Central Sales Tax Act, 1956 — Section 8
High Courts11 Jul 1974Allowed
Sudarsan Panda and Another Vs R.D. Dhawan and Others
Orissa High Court · (1974) 40 CLT 1298
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(5), 47
High Courts10 Jul 1974
Seetaram Swamy and Another Vs Addada Satyanarayana and Another
Orissa High Court · (1974) 40 CLT 913 : (1975) CriLJ 116
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts09 Jul 1974
Bhanja Bhandar Vs State of Orissa
Orissa High Court · (1975) 41 CLT 288
Orissa Sales Tax Act, 1947 — Section 12(5)
High Courts08 Jul 1974
Krupasindhu Sahu and Sons Vs State of Orissa
Orissa High Court · (1975) 35 STC 270
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts08 Jul 1974
Workmen of Dandakaranya Project Vs The Dandakaranya Development Authority and Others
Orissa High Court · (1975) 1 LLJ 121
Industrial Disputes Act, 1947 — Section 2
High Courts08 Jul 1974Allowed
Hari Charan Mitra Vs Santosh Kumar Mitra
Orissa High Court · (1974) 40 CLT 1096
Civil Procedure Code, 1908 (CPC) — Section 151, 22, 24
High Courts05 Jul 1974Allowed
Ramakanta alias Ramesh Chandra Jagdebrai and Another Vs Gaji Pratap Singh and Others
Orissa High Court · (1974) 40 CLT 917
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227Orissa Board of Revenue Act, 1951 — Section 7(1)
High Courts05 Jul 1974Allowed
Regional Transport Authority Vs Purna Chandra Agrawala and Others
Orissa High Court · AIR 1975 Ori 3
Motor Vehicles Act, 1939 — Section 62, 64
High Courts04 Jul 1974Allowed
Nityananda Bharati Vs Orissa Co-operative Insurance Society Ltd.
Orissa High Court · AIR 1975 Ori 1 : (1974) 40 CLT 1053
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151
High Courts02 Jul 1974
Pandab Kalyani and Others Vs The Notified Area Council and Others
Orissa High Court · (1974) 40 CLT 1160
Constitution of India, 1950 — Article 226Grissa Municipal Rules, 1953 — Rule 420, 421Industrial Disputes Act, 1947 — Section 2, 2(OO), 25F
High Courts02 Jul 1974Allowed
Sarat Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 909
Orissa Municipal Act, 1950 — Section 131(1), 153, 153(1), 153(2), 157
High Courts02 Jul 1974Allowed
Tarini Sahu Vs Chappati Seshamma and Others
Orissa High Court · (1974) 40 CLT 945
Orissa House Rent Control Act, 1968 — Section 7(3)