COURT ARCHIVE

Orissa High Court judgments

32,420 judgments · page 1,464 of 1,621

High Courts14 Feb 1972

Subal Charan Jena and Brundaban Sabu Vs State of Orissa and Others

Orissa High Court · (1972) 38 CLT 407

Constitution of India, 1950 — Article 226Orissa Municipal (Councillors) Election Rules, 1950 — Rule 10, 11, 12, 13, 14Orissa Municipal Act, 1950 — Section 13

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High Courts10 Feb 1972

Sadhu Das and Others Vs Krupasindhu Das and Others

Orissa High Court · (1972) 38 CLT 577

Evidence Act, 1872 — Section 50Orissa Estates Abolition Act, 1951 — Section 39, 8(2)

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High Courts07 Feb 1972

Ganapati Ram and Others Vs Narasingha Charan Sahu and Others

Orissa High Court · (1972) 38 CLT 309

Evidence Act, 1872 — Section 34

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High Courts07 Feb 1972

Managing Director, Utkal Distributors Private Ltd. Vs V.S. Sarma

Orissa High Court · (1972) 2 LLJ 367

Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15

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High Courts07 Feb 1972Allowed

Kasinath Sahu Vs Jagamohan Nandi

Orissa High Court · AIR 1973 Ori 56

Penal Code, 1860 (IPC) — Section 420

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High Courts02 Feb 1972

Gopilal Agarwal Vs State of Orissa and Another

Orissa High Court · AIR 1973 Ori 15 : (1972) 38 CLT 337

Drugs and Cosmetics Act, 1940 — Section 16(1), 18, 3Drugs and Cosmetics Rules, 1945 — Rule 150A

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High Courts02 Feb 1972Dismissed

Bancha Bhol and Others Vs Saria Bewa and Others

Orissa High Court · AIR 1973 Ori 18

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122, 123

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High Courts01 Feb 1972Dismissed

Lokanath Padhan Vs Birendra Kumar Sahu

Orissa High Court · AIR 1973 Ori 60

Representation of the People Act, 1951 — Section 83(1), 9A

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High Courts01 Feb 1972Allowed

Sadhob Bhotra Vs Hori Bhotra

Orissa High Court · AIR 1973 Ori 21 : (1972) 38 CLT 369

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 53A

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High Courts31 Jan 1972

Nilap Naga and Others Vs Malati Dei

Orissa High Court · (1972) 38 CLT 289

Criminal Procedure Code, 1898 (CrPC) — Section 252(1), 256, 257Penal Code, 1860 (IPC) — Section 323, 354, 448

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High Courts31 Jan 1972

Purna Chandra Patnaik Vs Kalidas Sen and Others

Orissa High Court · AIR 1973 Ori 65

Evidence Act, 1872 — Section 65, 66, 91

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High Courts31 Jan 1972Dismissed

Janha Bewa Vs Iswar Gochhait and Others

Orissa High Court · AIR 1973 Ori 30

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Law of Inheritance (Amendment) Act, 1929 — Section 1

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High Courts28 Jan 1972

Superintending Engineer, National Highway Project Vs Baidhar Lenka and Another

Orissa High Court · (1972) 38 CLT 418 : (1972) 2 LLJ 356

Industrial Disputes Act, 1947 — Section 33C

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High Courts27 Jan 1972

T. Yeruku Naidu and Another Vs J. Basava Raju

Orissa High Court · (1972) 38 CLT 412

Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 116, 19, 28, 55Stamp Act, 1899 — Section 2, 2(5)

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High Courts25 Jan 1972

Kasinath Sahu Vs Pothani Naik and Others

Orissa High Court · (1972) 38 CLT 450

Evidence Act, 1872 — Section 92Orissa Money Lenders Act, 1939 — Section 17

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High Courts24 Jan 1972

Narayan Prasad Maity Vs Daitari Das and Others

Orissa High Court · (1972) 38 CLT 511

Registration Act, 1908 — Section 17, 28

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High Courts19 Jan 1972

Baidyanath Pani Vs State of Orissa and Another

Orissa High Court · (1972) 38 CLT 221

Orissa Ministerial Services (Method of Recruitment and Conditions of Service of Clerks and Assistants in the District Offices and Offices of the Head of Departments) Rules, 1963 — Rule 21(1), 24, 24(1), 24(2), 24(3)

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High Courts18 Jan 1972