High Courts25 Jan 1973
E. Sathia Vs Chakradhar Mohanty and Others
Orissa High Court · (1973) 39 CLT 450
Orissa House Rent Control Act, 1968 — Section 7, 7(4)
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,453 of 1,621
High Courts25 Jan 1973Dismissed
Sri Santosh Kumar Agarwalla Vs State of Orissa and Others
Orissa High Court · AIR 1973 Ori 217
Constitution of India, 1950 — Article 14, 19(1), 226Government of Orissa Business Rules — Rule 10Orissa Forest Department Code, 1941 — Rule 152
High Courts24 Jan 1973
Bidyadhar Sahani Vs Cuttack Chit Fund and Another
Orissa High Court · (1973) 39 CLT 281
Orissa Money Lenders Act, 1939 — Section 13
High Courts23 Jan 1973
Narayan Singh and Others Vs Ganesh Singh and Others
Orissa High Court · (1973) 39 CLT 277
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), 115
High Courts23 Jan 1973Allowed
Jayakrishna Debata Vs Chaitan Pani
Orissa High Court · AIR 1973 Ori 229 : (1973) 39 CLT 316
Transfer of Property Act, 1882 — Section 53
High Courts23 Jan 1973Allowed
Dr. Mrs. Sarojini Pradhan Vs Khirode Chandra Pradhan
Orissa High Court · AIR 1973 Ori 214 : (1973) 39 CLT 330
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 6 Rule 17, 115Partnership Act, 1932 — Section 69
High Courts19 Jan 1973Dismissed
Ganesh Panigrahi Vs Jura Sahu and Others
Orissa High Court · AIR 1973 Ori 232 : (1973) 39 CLT 243
Easements Act, 1882 — Section 28, 4Specific Relief Act, 1963 — Section 36, 38
High Courts17 Jan 1973
Ramakrishna Deo Vs Laxmi Narayan Pujari
Orissa High Court · (1973) 39 CLT 551
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 3(2), 5, 6, 7
High Courts16 Jan 1973
Bibhuti Bhusan Mohanty Vs Kulamoni Das and Others
Orissa High Court · (1973) 39 CLT 589
Evidence Act, 1872 — Section 145Orissa Tenancy Act, 1913 — Section 236, 236(1)
High Courts12 Jan 1973
Nityananda Naiko Vs Radhamohan Panda and Others
Orissa High Court · (1973) 39 CLT 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Court Fees Act, 1870 — Section 13Limitation Act, 1963 — Section 12
High Courts09 Jan 1973
Gajendra Kar Vs State of Orissa
Orissa High Court · (1973) 39 CLT 186 : (1973) CriLJ 1058
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 328
High Courts01 Jan 1973
Jogeswar Das Vs Sundar Sahu
Orissa High Court · (1973) 39 CLT 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 58, Order 9 Rule 13, 2(11), 47
High Courts01 Jan 1973Dismissed
Raghunath Kar and Others Vs Gajendra Kar and Others
Orissa High Court · AIR 1973 Ori 157
High Courts01 Jan 1973
Naran Swain Vs State of Orissa
Orissa High Court · (1973) CriLJ 892
Penal Code, 1860 (IPC) — Section 300, 307, 323, 326, 34
High Courts22 Dec 1972
Rajkishore Modi Vs State of Orissa
Orissa High Court · (1973) 39 CLT 82 : (1973) CriLJ 1738
Penal Code, 1860 (IPC) — Section 109, 21, 409, 420
High Courts22 Dec 1972
Suryamoni Swain Vs Basanta Kumar Mohanty
Orissa High Court · (1973) 39 CLT 171
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 7
High Courts22 Dec 1972Allowed
Dula Bewa and Others Vs Balunki Padhan
Orissa High Court · AIR 1973 Ori 180 : (1973) 39 CLT 90
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Limitation Act, 1908 — Section 28
High Courts20 Dec 1972Dismissed
Dhoba Naik and Others Vs Sabi Dei
Orissa High Court · AIR 1973 Ori 182 : (1973) 39 CLT 63
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1908 — Section 5
High Courts19 Dec 1972
State of Orissa Vs Rama Muduli
Orissa High Court · (1973) 39 CLT 44
Penal Code, 1860 (IPC) — Section 302
High Courts11 Dec 1972
Duriyodhan Jena Vs Dharamu Jena and Others
Orissa High Court · (1973) 39 CLT 469 : (1973) CriLJ 1577
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146