High Courts14 Aug 1974Dismissed
Karuni Samal and Others Vs The State
Orissa High Court · (1976) 42 CLT 207
Arms Act, 1959 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 109, 141, 147, 148, 302
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,472 of 1,681
High Courts14 Aug 1974Allowed
Basanta Kumar Das Vs Binayak Das and Others
Orissa High Court · (1974) 40 CLT 1214
High Courts13 Aug 1974Allowed
Ramachandra Madkami Vs State of Orissa
Orissa High Court · (1974) 40 CLT 1108
Constitution of India, 1950 — Article 258Criminal Procedure Code, 1973 (CrPC) — Section 164, 195, 196, 196A, 337Explosive Substances Act, 1908 — Section 4, 5, 7
High Courts13 Aug 1974
Commissioner of Income Tax Vs Ketini Krishnamurty and Partners
Orissa High Court · (1976) 103 ITR 487
Income Tax Act, 1961 — Section 271(1)
High Courts13 Aug 1974Dismissed
Rajalaxmi Mohapatra Vs Prafulla Kumar Mohapatra and Others
Orissa High Court · (1974) 40 CLT 1145
Criminal Procedure Code, 1973 (CrPC) — Section 417(3)Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts13 Aug 1974Dismissed
Ganapati Palai Vs State of Orissa
Orissa High Court · (1974) 40 CLT 1166
Criminal Procedure Code, 1898 (CrPC) — Section 288, 342Penal Code, 1860 (IPC) — Section 302, 323
High Courts09 Aug 1974Allowed
Orissa Cement Limited Vs The State of Orissa and Others
Orissa High Court · (1975) 35 STC 398
Orissa Sales Tax Act, 1947 — Section 9, 9B(1), 9B(3)
High Courts09 Aug 1974Dismissed
Dija Patra and Others Vs Bimbadhar Mallik
Orissa High Court · (1974) 40 CLT 1065
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 152
High Courts08 Aug 1974Dismissed
Manibhadra Baisakha Vs The State
Orissa High Court · (1974) 40 CLT 939
Criminal Procedure Code, 1973 (CrPC) — Section 207A(6), 211, 212, 213, 437Penal Code, 1860 (IPC) — Section 396
High Courts06 Aug 1974
Natabar Parida and Others Vs The State of Orissa
Orissa High Court · (1974) 40 CLT 877 : (1975) CriLJ 853
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts05 Aug 1974
Rajani Kanta Meheta Vs State of Orrisa
Orissa High Court · (1974) 40 CLT 922 : (1975) CriLJ 83
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167, 437, 56Evidence Act, 1872 — Section 21
High Courts02 Aug 1974Allowed
Biswanath Satpathy and Others Vs Subarna Dibya and Another
Orissa High Court · AIR 1975 Ori 89 : (1974) 40 CLT 1021
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 8 Rule 1(1), Order 8 Rule 1(2)
High Courts02 Aug 1974
The Management of Sakhigopal Regional Cocoanut Growers' Co-operative Society Limited Vs Choudhary Nilakantha Das and Others
Orissa High Court · (1975) 1 LLJ 259
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts26 Jul 1974
State of Orissa Vs Haji Ebrahim Haji Jamal Noor Mohammed and Co.
Orissa High Court · (1975) 35 STC 275
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts24 Jul 1974
Tata Iron and Steel Co. Ltd. Vs State of Orissa
Orissa High Court · (1974) 40 CLT 1119 : (1975) 35 STC 195
Contract Act, 1872 — Section 14, 15
High Courts24 Jul 1974
State of Orissa Vs Sohanlal Lakshminarayan
Orissa High Court · (1974) 40 CLT 948 : (1975) 35 STC 118
Income Tax Act, 1922 — Section 10
High Courts24 Jul 1974
Commissioner of Income Tax Vs Kalinga Industries Limited
Orissa High Court · (1974) 40 CLT 1173
Income Tax Act, 1961 — Section 256(1), 41, 41(2)Transfer of Property Act, 1882 — Section 54
High Courts23 Jul 1974Dismissed
Abu Khan Vs Moriam Bibi
Orissa High Court · (1974) 40 CLT 1306
Transfer of Property Act, 1882 — Section 129
High Courts23 Jul 1974
Gokulananda Tripathy Vs The Management of Sundardas D. Hansraj and Another
Orissa High Court · (1975) 1 LLJ 133
Industrial Disputes Act, 1947 — Section 2, 2A
High Courts23 Jul 1974Allowed
State Vs Traimbaklal Meheta and Another
Orissa High Court · (1974) 40 CLT 1040
Bihar and Orissa Excise Act, 1915 — Section 12(1), 35(1), 47, 48, 49Motor Spirit Rationing Order, 1941 — Section 27(A)