High Courts04 Dec 1974
Jadab Chandra Pradhan Vs Smt. Kausalya Pradhan
Orissa High Court · (1975) 41 CLT 353 : (1975) CriLJ 856
Criminal Procedure Code, 1973 (CrPC) — Section 488
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,469 of 1,681
High Courts04 Dec 1974
Chunnilal Rathor Vs Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (1976) 1 LLJ 153
Industrial Disputes Act, 1947 — Section 10, 33
High Courts04 Dec 1974Dismissed
Pabitra Mohapatra alias Sundara Vs Rahasbehari Samantara
Orissa High Court · (1975) 41 CLT 1082
Cattle Trespass Act, 1871 — Section 24Penal Code, 1860 (IPC) — Section 323
High Courts03 Dec 1974Dismissed
E. Kalluvedan Vs State of Orissa
Orissa High Court · (1975) 41 CLT 130
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 409
High Courts03 Dec 1974Dismissed
Maheswar Kar Vs Paluni Dibya
Orissa High Court · (1975) 41 CLT 228
Penal Code, 1860 (IPC) — Section 425, 426
High Courts03 Dec 1974Allowed
Sachidananda Bhitria Vs The State of Orissa
Orissa High Court · (1975) 41 CLT 158
Motor Vehicles Act, 1939 — Section 118A, 87(1)Penal Code, 1860 (IPC) — Section 304A, 337
High Courts27 Nov 1974Dismissed
Satyabadi Hota Vs Jagannath Misra
Orissa High Court · (1975) 41 CLT 231
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 2(2)
High Courts27 Nov 1974Allowed
Gouranga Chandra Kar Vs State of Orissa
Orissa High Court · (1975) 41 CLT 225
Criminal Procedure Code, 1973 (CrPC) — Section 499, 499(1), 514Penal Code, 1860 (IPC) — Section 147, 323, 447
High Courts27 Nov 1974Dismissed
Gopal Saha Vs State of Orissa
Orissa High Court · (1975) 41 CLT 171
Criminal Procedure Code, 1973 (CrPC) — Section 342, 428, 428(1)Penal Code, 1860 (IPC) — Section 292, 292A
High Courts21 Nov 1974
Jami Bhoi Vs State of Orissa and Others
Orissa High Court · (1975) CriLJ 858
Penal Code, 1860 (IPC) — Section 143, 147, 149, 294, 307
High Courts19 Nov 1974
State of Orissa Vs Patel Saw Mill
Orissa High Court · (1976) 37 STC 392
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts18 Nov 1974
Rama Krushna Swain Vs Smt. Fulamani Kamila and Another
Orissa High Court · AIR 1975 Ori 166
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100
High Courts16 Nov 1974Allowed
Khetri Pradhan and Others Vs Jagannath Pradhan and Others
Orissa High Court · (1974) 40 CLT 1283
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts15 Nov 1974Dismissed
Sri Buti Kumura and Others Vs State of Orissa
Orissa High Court · (1975) 41 CLT 167
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 332
High Courts15 Nov 1974Allowed
Jupiter General Insurance Co. Ltd. Vs Kamala Dai and Others
Orissa High Court · (1974) 11 OHC CK 0013
Motor Vehicles Act, 1939 — Section 110A, 95, 96(2)
High Courts15 Nov 1974Allowed
Pratima Das Vs State of Orissa and Others
Orissa High Court · AIR 1975 Ori 155 : (1975) 41 CLT 69
Evidence Act, 1872 — Section 115
High Courts12 Nov 1974
Gangaram Chhapolia Vs District Labour Officer and Welfare Officer
Orissa High Court · (1978) 1 LLJ 522
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts12 Nov 1974Dismissed
Arkhita Swain Vs State of Orissa
Orissa High Court · (1975) 41 CLT 35
Penal Code, 1860 (IPC) — Section 379
High Courts12 Nov 1974Dismissed
Brundaban Kuar Vs Kanhei Jagat and Others
Orissa High Court · (1975) 41 CLT 88
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Nov 1974Allowed
Abdul Halim Khan Vs State of Orissa and Another
Orissa High Court · (1975) 41 CLT 210
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 1(3), 10(4), 13(2), 13(3), 2Orissa Merged Territories (Village Offices Abolition) Rules, 1963 — Rule 17, 18, 19, 19(1), 19(2)