High Courts17 Jan 1973
Ramakrishna Deo Vs Laxmi Narayan Pujari
Orissa High Court · (1973) 39 CLT 551
Civil Procedure Code, 1908 (CPC) — Section 47Orissa Estates Abolition Act, 1951 — Section 3(2), 5, 6, 7
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,495 of 1,681
High Courts16 Jan 1973
Bibhuti Bhusan Mohanty Vs Kulamoni Das and Others
Orissa High Court · (1973) 39 CLT 589
Evidence Act, 1872 — Section 145Orissa Tenancy Act, 1913 — Section 236, 236(1)
High Courts12 Jan 1973
Jamini Ranjan Parida and Another Vs State of Orissa
Orissa High Court · (1973) 39 CLT 237
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326
High Courts12 Jan 1973
Nityananda Naiko Vs Radhamohan Panda and Others
Orissa High Court · (1973) 39 CLT 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Court Fees Act, 1870 — Section 13Limitation Act, 1963 — Section 12
High Courts09 Jan 1973
Gajendra Kar Vs State of Orissa
Orissa High Court · (1973) 39 CLT 186 : (1973) CriLJ 1058
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 328
High Courts08 Jan 1973
Madhab Prasad Misra and Others Vs State and Another
Orissa High Court · (1973) 01 OHC CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 173, 197Penal Code, 1860 (IPC) — Section 109, 21, 379
High Courts01 Jan 1973
Jogeswar Das Vs Sundar Sahu
Orissa High Court · (1973) 39 CLT 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 58, Order 9 Rule 13, 2(11), 47
High Courts01 Jan 1973
Nilakantha Naik and Others Vs Ananta Naik and Others
Orissa High Court · (1973) 39 CLT 207
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts01 Jan 1973Dismissed
Raghunath Kar and Others Vs Gajendra Kar and Others
Orissa High Court · AIR 1973 Ori 157
High Courts01 Jan 1973
Naran Swain Vs State of Orissa
Orissa High Court · (1973) CriLJ 892
Penal Code, 1860 (IPC) — Section 300, 307, 323, 326, 34
High Courts01 Jan 1973
Sobani Parida and Others Vs Tanu Dei
Orissa High Court · (1973) 39 CLT 200
Penal Code, 1860 (IPC) — Section 143, 323, 427
High Courts22 Dec 1972
Rajkishore Modi Vs State of Orissa
Orissa High Court · (1973) 39 CLT 82 : (1973) CriLJ 1738
Penal Code, 1860 (IPC) — Section 109, 21, 409, 420
High Courts22 Dec 1972
Suryamoni Swain Vs Basanta Kumar Mohanty
Orissa High Court · (1973) 39 CLT 171
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 7
High Courts22 Dec 1972Allowed
Dula Bewa and Others Vs Balunki Padhan
Orissa High Court · AIR 1973 Ori 180 : (1973) 39 CLT 90
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Limitation Act, 1908 — Section 28
High Courts20 Dec 1972Dismissed
Dhoba Naik and Others Vs Sabi Dei
Orissa High Court · AIR 1973 Ori 182 : (1973) 39 CLT 63
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1908 — Section 5
High Courts20 Dec 1972
Udhab Charan Samal and Others Vs The State
Orissa High Court · (1973) 39 CLT 303
Penal Code, 1860 (IPC) — Section 148, 30, 300, 307, 326
High Courts19 Dec 1972
State of Orissa Vs Rama Muduli
Orissa High Court · (1973) 39 CLT 44
Penal Code, 1860 (IPC) — Section 302
High Courts19 Dec 1972Partly Allowed
Land Acquisition Officer Vs Smt. Hiranmayee Devi and Another
Orissa High Court · AIR 1973 Ori 237
High Courts19 Dec 1972
Kedarnath Kar Vs Sachidananda Patnaik and Others
Orissa High Court · (1973) 39 CLT 485
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 26, 59(2)Orissa Motor Vehicles Rules, 1993 — Rule 70
High Courts11 Dec 1972
Duriyodhan Jena Vs Dharamu Jena and Others
Orissa High Court · (1973) 39 CLT 469 : (1973) CriLJ 1577
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146