High Courts11 Dec 1972
Mst. Niyamatunnisa Bibi Vs Syed Abdul Momin and Another
Orissa High Court · (1973) 39 CLT 132
Criminal Procedure Code, 1898 (CrPC) — Section 253(2), 436Penal Code, 1860 (IPC) — Section 323, 324, 448
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,496 of 1,681
High Courts08 Dec 1972Dismissed
Sri Biharilal Shyamsundar Vs Sales Tax Officer and Others
Orissa High Court · AIR 1973 Ori 142 : (1973) 39 CLT 127
Constitution of India, 1950 — Article 226
High Courts08 Dec 1972
Badhu Majhi Vs The State
Orissa High Court · (1973) 39 CLT 94 : (1973) CriLJ 1579
Penal Code, 1860 (IPC) — Section 201, 302, 34, 342, 379
High Courts05 Dec 1972
Shree Durga Glass Works Vs Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (1973) 39 CLT 480 : (1973) 1 LLJ 467
Constitution of India, 1950 — Article 226, 227Payment of Bonus Act, 1965 — Section 10, 13, 8
High Courts01 Dec 1972
State at the Instance of Deputy Collector, General Excise Vs Smt. Geeta Devi Agrawala
Orissa High Court · (1973) CriLJ 1741
Customs Act, 1962 — Section 135
High Courts01 Dec 1972
Batakrushna Naik Vs Khageswar Kunda and Others
Orissa High Court · (1973) 39 CLT 152 : (1973) CriLJ 1050
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts01 Dec 1972
Bahya Kisan Vs The State
Orissa High Court · (1973) 39 CLT 216
Penal Code, 1860 (IPC) — Section 302
High Courts01 Dec 1972
Ravi Talkies Vs State of Orissa
Orissa High Court · (1973) 39 CLT 135
Constitution of India, 1950 — Article 226Orissa Entertainment Tax Act, 1946 — Section 10, 11, 12, 13, 14Orissa Entertainment Tax Rules, 1947 — Rule 16, 17, 32
High Courts01 Dec 1972
Debendranath Nandi Vs Natha Bhuiyan
Orissa High Court · AIR 1973 Ori 240 : (1973) 39 CLT 180
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 99Limitation Act, 1908 — Section 142
High Courts30 Nov 1972
Rahasa Raul Vs Biranchi Narayan Pradhan
Orissa High Court · (1973) 39 CLT 145 : (1973) CriLJ 1743
Cattle Trespass Act, 1871 — Section 20, 22
High Courts29 Nov 1972
Nirmal Chandra Misra Vs State of Orissa and Others
Orissa High Court · (1973) 39 CLT 251
Orissa Grama Panchayat Act, 1964 — Section 24(1)
High Courts27 Nov 1972
Chakra Behera and Another Vs State of Orissa
Orissa High Court · (1973) 39 CLT 268 : (1974) CriLJ 423
Penal Code, 1860 (IPC) — Section 290
High Courts27 Nov 1972
Gadadhar Bisoi Vs State and Others
Orissa High Court · (1973) 39 CLT 166
Criminal Procedure Code, 1898 (CrPC) — Section 250, 250(1), 250(2)Penal Code, 1860 (IPC) — Section 147, 323
High Courts23 Nov 1972Dismissed
Bingi Kurmayya and Others Vs Woona Bhimayya Subudhi and Others
Orissa High Court · AIR 1973 Ori 144 : (1973) 39 CLT 156
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47Limitation Act, 1963 — Article 65
High Courts22 Nov 1972
Srihari Rout and Others Vs State of Orissa
Orissa High Court · (1973) 39 CLT 16
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 147, 148, 307
High Courts14 Nov 1972
Brahmani Club Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 1338
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 47Orissa Public Demands Recovery Act, 1962 — Section 2
High Courts14 Nov 1972
Sarat Kumar Das Vs The State of Orissa and Others
Orissa High Court · (1973) 39 CLT 1
Constitution of India, 1950 — Article 226, 309Orissa Service Code, 1939 — Rule 27, 66
High Courts14 Nov 1972Allowed
The Govindpur Agricultural Credit Co-operative Society and Another Vs Assistant Registrar, Co-operative Societies and Another
Orissa High Court · AIR 1973 Ori 148 : (1973) 39 CLT 70
Constitution of India, 1950 — Article 226
High Courts10 Nov 1972
Bamadev Misra Vs D.C. Das
Orissa High Court · (1972) 38 CLT 1286 : (1973) CriLJ 1064
Penal Code, 1860 (IPC) — Section 228, 500, 504
High Courts09 Nov 1972
Balaram Khuas Vs State of Orissa
Orissa High Court · (1973) 39 CLT 61
Orissa Service Code, 1939 — Rule 91(1)