High Courts30 Oct 1973Dismissed
Panchanan Sabat Vs State of Orissa and Another
Orissa High Court · (1973) 39 CLT 1285
Industrial Disputes Act, 1947 — Section 25GMysore Government Servants (Seniority) Rules, 1957 — Rule 2, 5
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,443 of 1,621
High Courts29 Oct 1973Allowed
Baikunthanath Pratihari Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 532
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 7
High Courts26 Oct 1973Allowed
Sm. Fulamoni Kamila Vs Rama Krishna Swain and Another
Orissa High Court · (1975) 41 CLT 248
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1Contract Act, 1872 — Section 19Registration Act, 1908 — Section 73
High Courts22 Oct 1973Allowed
Satia Sahu and Others Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1269
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts22 Oct 1973Dismissed
Jagannath Pradhan and Another Vs Registrar, Co-operative Societies and Others
Orissa High Court · (1973) 39 CLT 1307
Constitution of India, 1950 — Article 14, 226, 227, 233, 233(1)
High Courts22 Oct 1973Dismissed
Bijayananda Patnaik and Others Vs President of India and Others
Orissa High Court · AIR 1974 Ori 52
Constitution of India, 1950 — Article 356, 361, 361(1)
High Courts28 Sept 1973
Saudamini Dei @ Hazari Vs Bishnu Charan Jena
Orissa High Court · (1973) 39 CLT 1277
Stamp Act, 1899 — Section 2(5)
High Courts27 Sept 1973Allowed
Krushna Chandra Sahu Vs Narasimha Mahapatra
Orissa High Court · (1973) 39 CLT 1247
Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Penal Code, 1860 (IPC) — Section 415, 420
High Courts27 Sept 1973
Sk. Barkat Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1116
Bihar and Orissa Excise Act, 1915 — Section 47Civil Procedure Code, 1908 (CPC) — Section 114 , 115Criminal Procedure Code, 1898 (CrPC) — Section 367(2), 369, 417, 423, 424
High Courts27 Sept 1973Dismissed
P. Venkat Rao Vs Union of India (UOI)
Orissa High Court · (1973) 39 CLT 1280
Criminal Procedure Code, 1898 (CrPC) — Section 342Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts27 Sept 1973Dismissed
Sabi alias Sabitri Dei Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1156
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1898 (CrPC) — Section 164, 271(1), 271(2), 342Penal Code, 1860 (IPC) — Section 300, 302, 84
High Courts21 Sept 1973Allowed
Chakradhar Patnaik Vs Benudhar Patnaik
Orissa High Court · (1973) 39 CLT 1186
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 504
High Courts20 Sept 1973Dismissed
J.K. Rout @ Gyanendra Kumar Rout Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1177
High Courts19 Sept 1973Allowed
Chandramani Pradhan Vs Hari Pasayat and Others
Orissa High Court · AIR 1974 Ori 47
Transfer of Property Act, 1882 — Section 83
High Courts14 Sept 1973Dismissed
State of Orissa Vs Krishnaprasad Lath
Orissa High Court · (1973) 39 CLT 1068
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts13 Sept 1973
Commissioner of Income Tax Vs K.C. Behera and Others
Orissa High Court · (1976) 103 ITR 479
Income Tax Act, 1961 — Section 271(1)
High Courts12 Sept 1973
Shyama Charan Mohanty and Others Vs Upendra Mohanty and Others
Orissa High Court · (1973) 39 CLT 1136
Estates Abolition Act — Section 3Orissa Tenancy Act, 1913 — Section 153, 95
High Courts11 Sept 1973
Commissioner of Income Tax Vs Nandram Hunatram
Orissa High Court · (1976) 103 ITR 433
Income Tax Act, 1961 — Section 256(1)
High Courts06 Sept 1973Partly Allowed
Raghunath Naik Vs Madan Mohan Naik
Orissa High Court · AIR 1974 Ori 159 : (1973) 39 CLT 1179
Easements Act, 1882 — Section 15
High Courts05 Sept 1973
Commissioner of Income Tax Vs K.C. Behera and Others
Orissa High Court · (1976) 105 ITR 193
Income Tax Act, 1961 — Section 271(1)