High Courts28 Apr 1972
Banamali Mahapatra Vs Lodging House Fund
Orissa High Court · (1972) CriLJ 1480
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 14, 8
COURT ARCHIVE
Orissa High Court judgments
32,420 judgments · page 1,461 of 1,621
High Courts26 Apr 1972
Sadananda Kishan and Others Vs Lalit Mohan Patel
Orissa High Court · (1972) 38 CLT 574 : (1972) CriLJ 1685
Penal Code, 1860 (IPC) — Section 447, 504
High Courts25 Apr 1972
Nrusingha Prasad Das and Another Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 266
High Courts25 Apr 1972Allowed
Girija Prasad Bose and Another Vs Executive Officer, Jajpur Municipality and Others
Orissa High Court · AIR 1973 Ori 8 : (1972) 38 CLT 695
Orissa Municipal Act, 1950 — Section 117, 297, 298
High Courts25 Apr 1972
State of Orissa Vs Sri Ram Avattar Agarwalla and Co
Orissa High Court · (1973) 31 STC 215
Orissa Sales Tax Act, 1947 — Section 24(1), 9(1)
High Courts25 Apr 1972
State of Orissa Vs Sri Ram Avatar Agarwalla and Company
Orissa High Court · (1972) 38 CLT 709
Central Sales Tax (Orissa) Rules, 1957 — Rule 10Central Sales Tax Act, 1956 — Section 3, 9(1), 9(2)Contract Act, 1872 — Section 182
High Courts24 Apr 1972
Iswar Biswal and Another Vs Aparti Misra and Others
Orissa High Court · (1972) 38 CLT 893
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14Orissa Tenants Relief Act, 1955 — Section 11A, 11A(1), 11A(4), 9
High Courts24 Apr 1972Allowed
Kailash Chandra Sahoo Vs S.M. Manji and Another
Orissa High Court · AIR 1973 Ori 168
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 1972
Geeta Devi and Others Vs Cuttack Municipality and Others
Orissa High Court · (1972) 38 CLT 540
Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 131, 131(1), 134, 137, 137(1)
High Courts20 Apr 1972
Hazi Ali Mohammed Oswan and Others Vs The Regional Provident Fund Commissioner
Orissa High Court · (1972) 38 CLT 571
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(4)
High Courts18 Apr 1972
Sri Ladukishore Das Vs State of Orissa
Orissa High Court · (1972) 38 CLT 636
Orissa Agricultural Income Tax Act, 1947 — Section 2, 3
High Courts18 Apr 1972Allowed
State of Orissa Vs Damodar Sahu
Orissa High Court · (1973) 39 CLT 1282 : (1973) 30 STC 262
Orissa Sales Tax Act, 1947 — Section 12(5), 24(1)
High Courts17 Apr 1972
Kandho Sethi and Others Vs Kau Kalu Padhan and Others
Orissa High Court · (1972) 38 CLT 667
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts17 Apr 1972
Gobindaram Agarwalla Vs State of Orissa
Orissa High Court · (1972) 38 CLT 556 : (1972) CriLJ 1690
Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Apr 1972Allowed
Haji Ahmed Haji Ibrahim Vs Hadu Subudhi and Another
Orissa High Court · AIR 1972 Ori 239 : (1972) 38 CLT 546
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1958 — Section 7(2)
High Courts12 Apr 1972
Safiuddin Md. Hussain Zariwala Vs Baidhar Panda
Orissa High Court · (1972) 38 CLT 581
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540
High Courts12 Apr 1972
State of Orissa Vs Thakur Singh Munda
Orissa High Court · (1972) 38 CLT 564
Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 1972
Jaya Mali Vs Rameswar alias Chuti Gouda and Another
Orissa High Court · (1972) 38 CLT 793
Criminal Procedure Code, 1898 (CrPC) — Section 517, 518, 519, 520, 561APenal Code, 1860 (IPC) — Section 379, 411, 420
High Courts07 Apr 1972
Suraj Prasad Sahu and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 506 : (1972) CriLJ 1346
Essential Commodities Act, 1955 — Section 3, 7
High Courts07 Apr 1972
Sayed Noorul Haque and Others Vs Mohammed Rafi and Others
Orissa High Court · (1972) 38 CLT 592
Constitution of India, 1950 — Article 213, 226, 227Orissa General Clauses Act, 1937 — Section 30Orissa House Rent Control Act, 1958 — Section 1(3)