High Courts13 Jul 1973Dismissed
Mst. Teva Barihani and Others Vs Mst. Chandantola Barihani and Another
Orissa High Court · AIR 1974 Ori 169 : (1973) 39 CLT 813
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Limitation Act, 1963 — Section 5
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,488 of 1,681
High Courts13 Jul 1973
Advocate-General Vs Baradakanta Misra
Orissa High Court · (1974) CriLJ 70
Constitution of India, 1950 — Article 235Contempt of Courts Act, 1971 — Section 12, 15, 16, 2
High Courts13 Jul 1973
R.P. Sastri Vs Smt. Keshari Devi and Others
Orissa High Court · (1973) 39 CLT 811
High Courts12 Jul 1973
Banchhanidhi Das Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 801
Evidence Act, 1872 — Section 115Orissa Municipal Rules, 1953 — Rule 427, 604
High Courts12 Jul 1973
Salil Kumar Seal Vs General Manager, Ferrochrome Plant Project
Orissa High Court · (1973) 39 CLT 816
Constitution of India, 1950 — Article 12, 19(1), 19(4), 226
High Courts09 Jul 1973Dismissed
Jagannath Pradhan Vs State of Orissa and Others
Orissa High Court · AIR 1973 Ori 191
Constitution of India, 1950 — Article 226
High Courts05 Jul 1973
State Vs Gobardhan Choudhury
Orissa High Court · (1973) 39 CLT 794
Rice Milling Industry (Regulation) Act, 1958 — Section 15, 8(1), 8(2)
High Courts05 Jul 1973
Sree Durga Glass Works Vs Hazari Rout and Another
Orissa High Court · (1976) 1 LLJ 80
Industrial Disputes Act, 1947 — Section 33
High Courts28 Jun 1973
Kulamani Mohapatra Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 761
High Courts25 Jun 1973
S. Donganna and Others . Vs State of Orissa
Orissa High Court · (1973) 39 CLT 769
Penal Code, 1860 (IPC) — Section 143, 294, 426, 447
High Courts25 Jun 1973Allowed
Ramanuj Das Vs Ramanath Mahapatra and Another
Orissa High Court · AIR 1974 Ori 42 : (1973) 39 CLT 897
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Jun 1973
Narayana Naik and Others Vs Maturi Satyanarayan and Others
Orissa High Court · (1973) 39 CLT 771
Constitution of India, 1950 — Article 227Orissa House Rent Control Act, 1967 — Section 7(2)
High Courts22 Jun 1973Dismissed
Khetra Praja Ratna and Others Vs Ipplilli Rajendra Rao and Others
Orissa High Court · AIR 1974 Ori 48
Limitation Act, 1908 — Article 144
High Courts22 Jun 1973
Sri Jagamohan Naik Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 830
Orissa Municipal Act, 1950 — Section 16, 17(1)Orissa Panchayat Samiti Act, 1959 — Section 16(2), 25A, 3(2), 3(32), 45(1)
High Courts20 Jun 1973
Lakshman Prasad Mishra Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 828
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19
High Courts18 Jun 1973Dismissed
Nakula Apat and Another Vs Ramaraman Khuntia and Others
Orissa High Court · (1973) 39 CLT 1145
Orissa House Rent Control Act, 1967 — Section 2(4), 7
High Courts18 Jun 1973
Sadhana Ausadhalaya and Another Vs Moningi Nookama and Others
Orissa High Court · (1973) 39 CLT 946
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 7(4)
High Courts18 Jun 1973
Biranchi Pradhan and Others Vs Jagannath Patra
Orissa High Court · (1973) 39 CLT 835
High Courts18 Jun 1973
Bairagi Charan Bisoi Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 820
Constitution of India, 1950 — Article 14, 226, 227, 309Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 8, 9Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13