High Courts09 Mar 1973Allowed
State of Orissa Vs Narasingha Gouda
Orissa High Court · AIR 1974 Ori 82 : (1973) 39 CLT 689
Limitation Act, 1908 — Article 142, 144
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,451 of 1,621
High Courts09 Mar 1973
The Berhampur Regional Marketting Co-Operative Society Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (1973) 39 CLT 932
Orissa Sales Tax Act, 1947 — Section 14D
High Courts08 Mar 1973
Lambodar Panigrahi Vs State of Orissa
Orissa High Court · (1973) 39 CLT 440
Companies Act, 1956 — Section 2(7), 6Penal Code, 1860 (IPC) — Section 21, 21(9), 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts08 Mar 1973Partly Allowed
Hemalata Devi Vs Sk. Lokman and Others
Orissa High Court · AIR 1974 Ori 24 : (1973) 39 CLT 539
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A(3), 110B, 95
High Courts08 Mar 1973
State of Orissa Vs Giridhari Biswal
Orissa High Court · (1973) 39 CLT 415 : (1973) CriLJ 1435
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302, 323
High Courts08 Mar 1973
State of Orissa Vs Sri Sanatan Pathal
Orissa High Court · (1973) 31 STC 632
Orissa Sales Tax Act, 1947 — Section 12(5), 12(8)
High Courts08 Mar 1973
The Bhanjanagar Co-operative Urban Bank Limited Vs S. Jagannath Rao and Another
Orissa High Court · (1973) 39 CLT 495
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 109, 408
High Courts07 Mar 1973
Krushna Chandra Das Vs Food Corporation of India
Orissa High Court · (1973) 39 CLT 615
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Mar 1973
State of Orissa Vs Utkal Distributors Private Ltd.
Orissa High Court · (1974) 34 STC 347
Orissa Sales Tax Act, 1947 — Section 24(1)
High Courts07 Mar 1973
Hemanta Kumar Mohanty Vs State of Orissa
Orissa High Court · (1973) 39 CLT 361
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1898 (CrPC) — Section 162, 342, 537Evidence Act, 1872 — Section 45
High Courts06 Mar 1973
Radhakrushna Pati Vs The State of Orissa and Others
Orissa High Court · (1973) 39 CLT 476
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8, 8A, 8A(1)
High Courts05 Mar 1973Allowed
Rameswar Prasad Vs Sales Tax Officer and Another
Orissa High Court · (1973) 39 CLT 706 : (1973) 32 STC 332
Constitution of India, 1950 — Article 19, 226, 227
High Courts05 Mar 1973Allowed
Khemchand Sharma Vs Padmalochan Panda
Orissa High Court · AIR 1974 Ori 29 : (1973) 39 CLT 435
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Mar 1973
Babaji Charan Swain and Others Vs Union of India (UOI) and Others
Orissa High Court · (1973) 39 CLT 568
Industrial Disputes Act, 1947 — Section 25F
High Courts28 Feb 1973Allowed
Smt. Deo Kaur Bai Pandya Vs Union of India (UOI) and Others
Orissa High Court · AIR 1974 Ori 84
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 8(1)
High Courts27 Feb 1973Allowed
Udayanath Samal Vs Siri Dei and Another
Orissa High Court · AIR 1973 Ori 196
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 28Transfer of Property Act, 1882 — Section 100, 39
High Courts26 Feb 1973Dismissed
Bishnu Charan Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1973 Ori 199 : (1973) 2 LLJ 528
Constitution of India, 1950 — Article 166, 226, 227
High Courts23 Feb 1973
B. Appa Rao Vs Dunna Mukunda Rao and Another
Orissa High Court · (1973) 39 CLT 488
Motor Vehicles Act, 1939 — Section 110A(1), 110A(2), 110D, 2(13), 2(14)
High Courts23 Feb 1973Allowed
B. Appa Rao Vs Donna Mokanda Rao and Another
Orissa High Court · (1973) ACJ 222
Motor Vehicles Act, 1939 — Section 110A(1), 110A(2), 110D, 2(13), 2(14)
High Courts21 Feb 1973Dismissed
Smt. Nisamono Dibya and Others Vs Indramoni Sahu and Others
Orissa High Court · AIR 1973 Ori 208 : (1973) 39 CLT 503
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 182(5)