High Courts16 Nov 1973Dismissed
Bhagaban Mohanty Vs Sudarsan Naik
Orissa High Court · (1974) 40 CLT 873
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 21, 23, 24, 405, 406
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,442 of 1,621
High Courts15 Nov 1973Allowed
Orissa State Commercial Transport Corporation Ltd. Vs Sri Satyanarayan Singh and Another
Orissa High Court · (1974) 40 CLT 336
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 80Constitution of India, 1950 — Article 309 , 311
High Courts14 Nov 1973
Hirji Nagji and Co. Vs State of Orissa and Another
Orissa High Court · (1975) 35 STC 461
Central Sales Tax Act, 1956 — Section 10, 9
High Courts14 Nov 1973Dismissed
Trilochan Jena Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1343
Orissa Motor Vehicles Rules, 1993 — Rule 95Penal Code, 1860 (IPC) — Section 304A, 337, 34A
High Courts13 Nov 1973Allowed
Jagannath Misra Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 53
Orissa Grama Panchayat Act, 1964 — Section 24Orissa Municipal Act, 1950 — Section 41, 54
High Courts13 Nov 1973Dismissed
Biseswarlal Khandelwalla Vs Baripada, Municipality
Orissa High Court · (1973) 39 CLT 1314
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 6, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts13 Nov 1973
Biswanath Ghosh Vs Income Tax Officer, Ward B and Another
Orissa High Court · (1973) 39 CLT 1328 : (1974) 95 ITR 372
Income Tax Act, 1961 — Section 139(1), 139(4)
High Courts13 Nov 1973Dismissed
Padan Chowdhury and Another Vs Adikanda Kuanar
Orissa High Court · (1973) 39 CLT 1349
Stamp Act, 1899 — Article 35
High Courts07 Nov 1973Allowed
Srikrishna Mohapatra and Another Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 66
Orissa Estates Abolition Act, 1951 — Section 5, 5(1), 9(1)Orissa Estates Abolition Rules, 1952 — Rule 4
High Courts07 Nov 1973Dismissed
Baishab Sa and Others Vs Laxmana Kumar Das
Orissa High Court · (1974) 40 CLT 769
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 379
High Courts07 Nov 1973Allowed
Gopal Kunja Dev and Others Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 194
Orissa Estates Abolition Act, 1951 — Section 7, 8A
High Courts06 Nov 1973Dismissed
D. Surya Rao Vs Liaquat Ali Khan
Orissa High Court · (1974) 40 CLT 57
Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 202, 439, 561APenal Code, 1860 (IPC) — Section 415, 420
High Courts06 Nov 1973Dismissed
Mayadhar Satpathy Vs The Director of Agriculture and Food Production and Another
Orissa High Court · (1973) 39 CLT 1332
Civil Services (Classification, Control and Appeal) Rules — Rule 49Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13
High Courts02 Nov 1973Dismissed
Dura Ranbida and Others Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1303
Penal Code, 1860 (IPC) — Section 441, 447Probation of Offenders Act, 1958 — Section 1, 3
High Courts31 Oct 1973Dismissed
Sri S.N. Misra Vs Government of India and Others
Orissa High Court · (1974) 40 CLT 173
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts31 Oct 1973
Mangala Majhi and Others Vs Smt. Salge Bewa and Another
Orissa High Court · (1974) 40 CLT 35 : (1974) CriLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 35
High Courts31 Oct 1973
Commissioner of Income Tax Vs Deo Narayanlal Jagdishlal
Orissa High Court · (1973) 10 OHC CK 0009
Income Tax Act, 1961 — Section 256
High Courts31 Oct 1973Dismissed
Rasiklal Rathor Vs Smt. Maitroi Sukhla
Orissa High Court · AIR 1974 Ori 158 : (1973) 39 CLT 1341
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts31 Oct 1973Allowed
Kebal Chand Jain Vs Dinanath Agarwal
Orissa High Court · (1973) 39 CLT 1325
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 485, 94, 94(1)Penal Code, 1860 (IPC) — Section 175, 420
High Courts30 Oct 1973Dismissed
Inja Sanyasi Rao Vs State Transport Authority and Others
Orissa High Court · (1974) 40 CLT 80
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 46, 47(1), 47(3), 57, 57(3)