High Courts28 Sept 1973
Saudamini Dei @ Hazari Vs Bishnu Charan Jena
Orissa High Court · (1973) 39 CLT 1277
Stamp Act, 1899 — Section 2(5)
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,484 of 1,681
High Courts27 Sept 1973Allowed
Krushna Chandra Sahu Vs Narasimha Mahapatra
Orissa High Court · (1973) 39 CLT 1247
Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Penal Code, 1860 (IPC) — Section 415, 420
High Courts27 Sept 1973
Sk. Barkat Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1116
Bihar and Orissa Excise Act, 1915 — Section 47Civil Procedure Code, 1908 (CPC) — Section 114 , 115Criminal Procedure Code, 1898 (CrPC) — Section 367(2), 369, 417, 423, 424
High Courts27 Sept 1973Dismissed
P. Venkat Rao Vs Union of India (UOI)
Orissa High Court · (1973) 39 CLT 1280
Criminal Procedure Code, 1898 (CrPC) — Section 342Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts27 Sept 1973Dismissed
Sabi alias Sabitri Dei Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1156
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1898 (CrPC) — Section 164, 271(1), 271(2), 342Penal Code, 1860 (IPC) — Section 300, 302, 84
High Courts25 Sept 1973
State Vs Kutruka Govinda
Orissa High Court · (1973) 39 CLT 1211
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 84
High Courts21 Sept 1973Allowed
Chakradhar Patnaik Vs Benudhar Patnaik
Orissa High Court · (1973) 39 CLT 1186
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 504
High Courts20 Sept 1973Dismissed
J.K. Rout @ Gyanendra Kumar Rout Vs State of Orissa
Orissa High Court · (1973) 39 CLT 1177
High Courts19 Sept 1973Allowed
Chandramani Pradhan Vs Hari Pasayat and Others
Orissa High Court · AIR 1974 Ori 47
Transfer of Property Act, 1882 — Section 83
High Courts14 Sept 1973Dismissed
State of Orissa Vs Krishnaprasad Lath
Orissa High Court · (1973) 39 CLT 1068
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts13 Sept 1973
Commissioner of Income Tax Vs K.C. Behera and Others
Orissa High Court · (1976) 103 ITR 479
Income Tax Act, 1961 — Section 271(1)
High Courts12 Sept 1973
Shyama Charan Mohanty and Others Vs Upendra Mohanty and Others
Orissa High Court · (1973) 39 CLT 1136
Estates Abolition Act — Section 3Orissa Tenancy Act, 1913 — Section 153, 95
High Courts11 Sept 1973
Commissioner of Income Tax Vs Nandram Hunatram
Orissa High Court · (1976) 103 ITR 433
Income Tax Act, 1961 — Section 256(1)
High Courts11 Sept 1973Allowed
The Keonjhar Regulated Market Committee and Another Vs State of Orissa and Another
Orissa High Court · (1973) 39 CLT 1168
Orissa Agricultural Produce Markets Act, 1956 — Section 3, 3(1), 3(2), 4, 4(1)Orissa Agricultural Produce Markets Rules, 1958 — Rule 46Orissa Municipal Act, 1950 — Section 297, 3(25)
High Courts10 Sept 1973Allowed
State of Orissa Vs Raidhar Gouda and Dileswar Gouda
Orissa High Court · (1973) 39 CLT 1225
Penal Code, 1860 (IPC) — Section 300, 302, 324, 326, 333
High Courts06 Sept 1973Partly Allowed
Raghunath Naik Vs Madan Mohan Naik
Orissa High Court · AIR 1974 Ori 159 : (1973) 39 CLT 1179
Easements Act, 1882 — Section 15
High Courts05 Sept 1973
Commissioner of Income Tax Vs K.C. Behera and Others
Orissa High Court · (1976) 105 ITR 193
Income Tax Act, 1961 — Section 271(1)
High Courts04 Sept 1973
Additional Commissioner of Income Tax Vs K. Padmalochan Sahu
Orissa High Court · (1974) 95 ITR 113
Income Tax Rules, 1962 — Rule 45(2)
High Courts03 Sept 1973Allowed
Smt. Annapurna Dei and Others Vs Akbar Patel and Others
Orissa High Court · AIR 1974 Ori 162 : (1973) 39 CLT 1196
Civil Procedure Code, 1908 (CPC) — Section 100, 96Transfer of Property Act, 1882 — Section 118
High Courts30 Aug 1973
The Utkal Automobiles (P.) Ltd. Vs State of Orissa and Others
Orissa High Court · (1974) 2 LLJ 15
Constitution of India, 1950 — Article 226, 227