High Courts27 Feb 1974
Shree Narsingh Trading Co. Vs State of Orissa
Orissa High Court · (1974) 34 STC 314
Orissa Sales Tax Act, 1947 — Section 12(2), 24(1)
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,478 of 1,681
High Courts27 Feb 1974
Sm. Subhadramani Dhal and Others Vs Jaganath Patra and Others
Orissa High Court · AIR 1975 Ori 30
Limitation Act, 1963 — Article 61
High Courts27 Feb 1974Allowed
State of Orissa Vs Padmalochan Panda
Orissa High Court · AIR 1975 Ori 41
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 4Constitution of India, 1950 — Article 162, 300, 53, 73
High Courts27 Feb 1974Dismissed
Gajendra Dandasena Vs State of Orissa
Orissa High Court · (1974) 40 CLT 450
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 342Orissa Grama Panchayat Act, 1964 — Section 123, 143, 19Orissa Grama Panchayat Rules, 1968 — Rule 123
High Courts25 Feb 1974Allowed
Dhana Das and Others Vs Pandav Das and Others
Orissa High Court · AIR 1974 Ori 218
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101
High Courts25 Feb 1974Allowed
Sunamani Dei Vs Babaji Das and Others
Orissa High Court · AIR 1974 Ori 184 : (1974) 40 CLT 418
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(3)
High Courts25 Feb 1974Allowed
Orient Paper Mills Ltd. Vs State of Orissa
Orissa High Court · (1975) 35 STC 84
Central Excises and Salt Act, 1944 — Section 4Central Sales Tax Act, 1956 — Section 2, 8
High Courts25 Feb 1974
Nilakantha Mishra Vs State of Orissa and Others
Orissa High Court · (1974) 40 CLT 619
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13
High Courts25 Feb 1974
Bhajan Suna and Others Vs The State
Orissa High Court · (1974) 40 CLT 325 : (1975) CriLJ 1555
Criminal Procedure Code, 1973 (CrPC) — Section 367, 423Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 152
High Courts21 Feb 1974
Naidu Budhia and Others Vs State of Orissa
Orissa High Court · (1974) 40 CLT 313 : (1975) CriLJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Penal Code, 1860 (IPC) — Section 149, 201, 302
High Courts19 Feb 1974Allowed
Janjali Devi Vs Tahasildar and Another
Orissa High Court · AIR 1974 Ori 210 : (1974) 40 CLT 501
Land Acquisition Act, 1894 — Section 28
High Courts18 Feb 1974Dismissed
Hari Jena and Others Vs Somanath Harichandan
Orissa High Court · (1974) 40 CLT 394
Orissa Land Reforms (General) Rules, 1965 — Rule 3Orissa Land Reforms Act, 1960 — Section 12, 2(26), 4, 4(1), 4(5)
High Courts14 Feb 1974Allowed
Haji Abdul Rahman Haji Abdulla Vs The Union of India (UOI) and Another
Orissa High Court · (1974) 40 CLT 632
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 69
High Courts13 Feb 1974
Narasingha Karwa Vs The State
Orissa High Court · (1974) 40 CLT 491 : (1975) CriLJ 1560
Evidence Act, 1872 — Section 118, 8Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 1974Dismissed
Narotam Das Vs Brahmananda Bal and Others
Orissa High Court · (1974) 40 CLT 320
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1958 — Section 2(4), 2(5), 5
High Courts11 Feb 1974
Union of India (UOI) Vs Sudhir Kumar Ray and Others
Orissa High Court · AIR 1975 Ori 64
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 152
High Courts05 Feb 1974Allowed
Bankim Behari Roy Vs Mrs. Ayodhya Kumari Dibya and Another
Orissa High Court · (1974) 40 CLT 403
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 7(4)
High Courts05 Feb 1974
The All-Orissa Transport Employees Union and Others and The State Transport Employees Union and Others Vs State of Orissa and Others
Orissa High Court · (1975) 1 LLJ 48
Constitution of India, 1950 — Article 14, 16, 19, 226, 309Factories Act, 1948 — Section 51, 52, 53Industrial Disputes Act, 1947 — Section 2
High Courts05 Feb 1974Dismissed
Union of India (UOI) Vs Shri Jagannathpur Rice Mill
Orissa High Court · (1974) 40 CLT 956 : (1975) 36 STC 551
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Feb 1974Allowed
Executive Officer, Notified Area Council Vs K. Suryanarayana Subudhi
Orissa High Court · (1974) 40 CLT 851
Criminal Procedure Code, 1973 (CrPC) — Section 417(3)Orissa Municipal Act, 1950 — Section 263, 266, 273, 337, 347