High Courts07 Mar 1973
State of Orissa Vs Utkal Distributors Private Ltd.
Orissa High Court · (1974) 34 STC 347
Orissa Sales Tax Act, 1947 — Section 24(1)
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,493 of 1,681
High Courts07 Mar 1973
Hemanta Kumar Mohanty Vs State of Orissa
Orissa High Court · (1973) 39 CLT 361
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1898 (CrPC) — Section 162, 342, 537Evidence Act, 1872 — Section 45
High Courts06 Mar 1973
Radhakrushna Pati Vs The State of Orissa and Others
Orissa High Court · (1973) 39 CLT 476
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 6, 7, 8, 8A, 8A(1)
High Courts06 Mar 1973
Gayaram Patel Vs Sri Samaleswari Devi and Another
Orissa High Court · (1973) 39 CLT 424
Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 7, 8AOrissa Hindu Religious Endowments Act, 1951 — Section 16, 68
High Courts05 Mar 1973Allowed
Rameswar Prasad Vs Sales Tax Officer and Another
Orissa High Court · (1973) 39 CLT 706 : (1973) 32 STC 332
Constitution of India, 1950 — Article 19, 226, 227
High Courts05 Mar 1973Allowed
Khemchand Sharma Vs Padmalochan Panda
Orissa High Court · AIR 1974 Ori 29 : (1973) 39 CLT 435
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Mar 1973
Babaji Charan Swain and Others Vs Union of India (UOI) and Others
Orissa High Court · (1973) 39 CLT 568
Industrial Disputes Act, 1947 — Section 25F
High Courts28 Feb 1973Allowed
Smt. Deo Kaur Bai Pandya Vs Union of India (UOI) and Others
Orissa High Court · AIR 1974 Ori 84
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 8(1)
High Courts27 Feb 1973Allowed
Udayanath Samal Vs Siri Dei and Another
Orissa High Court · AIR 1973 Ori 196
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 28Transfer of Property Act, 1882 — Section 100, 39
High Courts26 Feb 1973Dismissed
Bishnu Charan Mohanty Vs State of Orissa and Others
Orissa High Court · AIR 1973 Ori 199 : (1973) 2 LLJ 528
Constitution of India, 1950 — Article 166, 226, 227
High Courts23 Feb 1973
B. Appa Rao Vs Dunna Mukunda Rao and Another
Orissa High Court · (1973) 39 CLT 488
Motor Vehicles Act, 1939 — Section 110A(1), 110A(2), 110D, 2(13), 2(14)
High Courts23 Feb 1973Allowed
B. Appa Rao Vs Donna Mokanda Rao and Another
Orissa High Court · (1973) ACJ 222
Motor Vehicles Act, 1939 — Section 110A(1), 110A(2), 110D, 2(13), 2(14)
High Courts21 Feb 1973Dismissed
Smt. Nisamono Dibya and Others Vs Indramoni Sahu and Others
Orissa High Court · AIR 1973 Ori 208 : (1973) 39 CLT 503
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 182(5)
High Courts20 Feb 1973
Jadu Behera and Another Vs The State
Orissa High Court · (1973) 39 CLT 453
Penal Code, 1860 (IPC) — Section 147, 149, 302, 324, 332
High Courts20 Feb 1973
Radhu Kandi and Another Vs The State
Orissa High Court · (1973) 39 CLT 337
Penal Code, 1860 (IPC) — Section 148, 149, 212, 302, 323
High Courts16 Feb 1973
Gangadhar Mohapatra and Others Vs Commissioner of Hindu Religious Endowments and Others
Orissa High Court · (1973) 39 CLT 283
Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44
High Courts14 Feb 1973
State Vs Dinu Santa and Another
Orissa High Court · (1973) 39 CLT 291
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Evidence Act, 1872 — Section 24, 26, 27
High Courts14 Feb 1973
Sukru Sa Vs The State of Orissa
Orissa High Court · (1973) 39 CLT 322 : (1973) CriLJ 1323
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts13 Feb 1973Dismissed
B.K. Misra Vs Chief Justice, Orissa H.C.
Orissa High Court · AIR 1974 Ori 1
Constitution of India, 1950 — Article 235, 311Contempt of Courts Act, 1971 — Section 15, 15(1), 2