High Courts16 Apr 1974
Rasbehary Mohanty Vs Presiding Officer, Labour Court and Another
Orissa High Court · (1974) 40 CLT 607 : (1974) 2 LLJ 222
Industrial Disputes Act, 1947 — Section 10, 10A, 17, 17A, 33C
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,476 of 1,681
High Courts15 Apr 1974Allowed
Tabarak Ali Vs Transport Controller and Others
Orissa High Court · (1974) 40 CLT 1036
Orissa Service Code, 1939 — Rule 71
High Courts15 Apr 1974
Sadhu Charan Panda Vs Mahani Tripathy and Another
Orissa High Court · (1974) 40 CLT 577 : (1974) CriLJ 1120
Penal Code, 1860 (IPC) — Section 380
High Courts15 Apr 1974Dismissed
Brajamohan Sabato Vs Sarojini Panigrahi and Another
Orissa High Court · AIR 1975 Ori 39 : (1974) 40 CLT 746
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)
High Courts15 Apr 1974Dismissed
Chitra Choudhuriani Vs Smt. Padhanuni and Others
Orissa High Court · AIR 1975 Ori 24
Evidence Act, 1872 — Section 32(7)
High Courts11 Apr 1974
Sri Paramananda Mishra Vs The Comptroller and Auditor General of India and Others
Orissa High Court · (1974) 40 CLT 775
Constitution of India, 1950 — Article 226, 311
High Courts09 Apr 1974
Prakash Chandra Senapati Vs District Magistrate and Another
Orissa High Court · (1974) 40 CLT 749 : (1975) CriLJ 560
Maintenance of Internal Security Act, 1971 — Section 3(i)(a)
High Courts09 Apr 1974
The Workmen of Orissa State Transport Corporation Ltd. Vs Orissa State Transport Corporation Ltd. and Another
Orissa High Court · (1974) 40 CLT 932 : (1974) 40 CLT 693 : (1975) 1 LLJ 11
Constitution of India, 1950 — Article 309Industrial Employment (Standing Orders) Act, 1946 — Section 3, 6
High Courts09 Apr 1974Partly Allowed
The State of Orissa Vs Nityananda Majhi and Another
Orissa High Court · AIR 1975 Ori 23 : (1974) 40 CLT 559
Land Acquisition Act, 1894 — Section 23(1)
High Courts05 Apr 1974
State Vs Satyabadi Jena
Orissa High Court · (1974) 40 CLT 544 : (1974) CriLJ 879
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts03 Apr 1974Allowed
Chandrabhanu Naik Vs Mst. Gomati Naikani and Others
Orissa High Court · (1974) 40 CLT 549
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 13, 13(3), 3, 4, 4(1)
High Courts03 Apr 1974Dismissed
Harekrishna Sahu and Another Vs Bhagirathi Sahu and Others
Orissa High Court · AIR 1975 Ori 97
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 114
High Courts03 Apr 1974Allowed
Smt. Shanti Devi Vs Tulsiram Biswambar Dayal and Others
Orissa High Court · (1974) 40 CLT 624
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100 , 151Negotiable Instruments Act, 1881 (NI) — Section 118Orissa High Court Order, 1948 — Rule 4
High Courts03 Apr 1974Dismissed
Harekrushna Sahu and Another Vs Bhagirathi Sahu and Others
Orissa High Court · (1974) 40 CLT 597
Contract Act, 1872 — Section 16
High Courts30 Mar 1974
COMMISSIONER OF Income Tax, ORISSA Vs SHANKER INDUSTRIES (P.) LTD.
Orissa High Court · (1977) 108 ITR 163
Income Tax Act, 1961 — Section 133, 256
High Courts29 Mar 1974
Judhistiro Raolo Vs State of Orissa and Others
Orissa High Court · (1974) 2 LLJ 122
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 25F
High Courts27 Mar 1974Allowed
Ananta Swain Vs The State
Orissa High Court · (1974) 40 CLT 495
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 307, 320, 324, 326
High Courts27 Mar 1974Allowed
Indian Aluminium Company Ltd. Vs The Orissa State Electricity Board and Another
Orissa High Court · AIR 1975 Ori 100
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 2(6), 26, 49, 57, 57AEvidence Act, 1872 — Section 115
High Courts27 Mar 1974
Balakrushna Sahu Vs Executive Engineer, G.E.D. and Another
Orissa High Court · (1974) 2 LLJ 118
Constitution of India, 1950 — Article 16, 226, 227Industrial Disputes Act, 1947 — Section 36
High Courts26 Mar 1974Dismissed
Sobha Dei and Another Vs Bhima and Others
Orissa High Court · AIR 1975 Ori 180
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Minority and Guardianship Act, 1956 — Section 6