High Courts02 Jan 1974Dismissed
Mallia Budhi Thakurani and Another Vs Udaynath Parida and Others
Orissa High Court · AIR 1974 Ori 194 : (1974) 40 CLT 254
Orissa Estates Abolition Act, 1951 — Section 7, 8A
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,441 of 1,621
High Courts02 Jan 1974Dismissed
Ramakanta Samanta and Others Vs The State Bar Council and Others
Orissa High Court · AIR 1975 Ori 78
Advocates Act, 1961 — Section 24(3)
High Courts28 Dec 1973Dismissed
Kumod Khandual Vs Baji Khandual and Others
Orissa High Court · (1974) 40 CLT 374
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(4)
High Courts19 Dec 1973Dismissed
Ghana Biswal Vs Ramanath Mohapatra
Orissa High Court · AIR 1974 Ori 196 : (1974) 40 CLT 267
Orissa Money Lenders Act, 1939 — Section 17, 9Transfer of Property Act, 1882 — Section 60, 77, 83, 84
High Courts18 Dec 1973Allowed
Bhagabat Ray Vs Parameswar Paikary and Others
Orissa High Court · (1974) 40 CLT 553
Evidence Act, 1872 — Section 68, 70Transfer of Property Act, 1882 — Section 3, 59
High Courts17 Dec 1973Dismissed
Shri Balunkeswar Mahesh and Another Vs State of Orissa and Another
Orissa High Court · AIR 1974 Ori 141 : (1974) 40 CLT 301
Orissa Estates Abolition Act, 1951 — Section 13K, 2, 3(1), 3A
High Courts17 Dec 1973Allowed
Phulmani Dibya Vs State of Orissa and Others
Orissa High Court · AIR 1974 Ori 135
Constitution of India, 1950 — Article 13, 15, 19Hindu Succession Act, 1956 — Section 4(1)
High Courts17 Dec 1973Dismissed
State of Orissa Vs Ramachandra Patra
Orissa High Court · (1974) 40 CLT 478
Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Essential Commodities Act, 1955 — Section 3, 7, 9
High Courts12 Dec 1973Allowed
Jayagopal Mundra Vs Gulab Chand Agarwalla and Others
Orissa High Court · AIR 1974 Ori 173 : (1974) 40 CLT 213
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(2), Order 21 Rule 36Limitation Act, 1908 — Article 142, 144, 2(4)Orissa Money Lenders Act, 1939 — Section 17(1)
High Courts04 Dec 1973Allowed
In Re: Samantaraj Films (P.) Ltd.
Orissa High Court · (1974) 44 CompCas 477
Companies Act, 1956 — Section 17
High Courts03 Dec 1973Dismissed
Yakub Khan and Others Vs Mrs. Zaibunissa
Orissa High Court · (1974) 40 CLT 202
Partition Act, 1893 — Section 4
High Courts29 Nov 1973Allowed
Chandra Sekhar Pati and Another Vs Ahalya Devi and Others
Orissa High Court · AIR 1974 Ori 199 : (1974) 40 CLT 143
Evidence Act, 1872 — Section 65, 66Limitation Act, 1963 — Article 65
High Courts29 Nov 1973
State of Orissa Vs Ramachandra Agarwalla and Others
Orissa High Court · (1974) 40 CLT 89
Constitution of India, 1950 — Article 133, 133(1), 134, 134(1), 145Criminal Procedure Code, 1898 (CrPC) — Section 338, 367(2), 430, 438, 439Forward Contracts (Regulation) Act, 1952 — Section 20
High Courts28 Nov 1973Allowed
Smt. Surjyomani Bhotto Vs Doinu Naiko and Others
Orissa High Court · (1974) 40 CLT 137
Constitution of India, 1950 — Article 226, 227
High Courts28 Nov 1973Allowed
Krushna Kishore Bal Vs Sankarsan Samal and Others
Orissa High Court · AIR 1974 Ori 89 : (1974) 40 CLT 1
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 28, 33, 35Orissa Municipal Rules, 1953 — Rule 534E(1)
High Courts27 Nov 1973Allowed
Orient Paper Mills Limited and Another Vs The Chief Inspector of Factories and Others
Orissa High Court · (1979) 47 CLT 358
Factories Act, 1948 — Section 100(2), 107, 2
High Courts27 Nov 1973Dismissed
Baidyanath Misra Vs Lokanath Rath alias Misra
Orissa High Court · (1974) 40 CLT 643
Limitation Act, 1963 — Article 113Orissa Estates Abolition Act, 1951 — Section 8A
High Courts26 Nov 1973
The Management of Gammon (India) Ltd. Vs State of Orissa and Others
Orissa High Court · (1974) 2 LLJ 34
Industrial Disputes Act, 1947 — Section 10, 12
High Courts20 Nov 1973
Madhabananda Majhi and Another Vs Mahendra Nath Puthal
Orissa High Court · (1973) 39 CLT 1134
Penal Code, 1860 (IPC) — Section 379Registration Act, 1908 — Section 49
High Courts20 Nov 1973Dismissed
Chakradhar Rout and Another Vs State of Orissa
Orissa High Court · (1975) 41 CLT 52
Evidence Act, 1872 — Section 145, 157, 35Penal Code, 1860 (IPC) — Section 379