High Courts08 Nov 1972
Laxminarayan Agarwala Vs Lachman Prasad Agarwala
Orissa High Court · (1973) 39 CLT 264
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 9 Rule 3, Order 9 Rule 4, 115
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,497 of 1,681
High Courts08 Nov 1972
Khageswar Rout Vs The State of Orissa and Others
Orissa High Court · AIR 1973 Ori 242
Constitution of India, 1950 — Article 226, 227
High Courts08 Nov 1972
Banthu Kisan Vs Dukhi Kisani and Another
Orissa High Court · (1973) 39 CLT 39
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 29, Order 43 Rule 1, 115
High Courts07 Nov 1972
Hrushikesh Mohapatra Vs State of Orissa and Another
Orissa High Court · (1973) 39 CLT 359
Constitution of India, 1950 — Article 226, 227
High Courts03 Nov 1972
Sri Madan Mohan Das Babaji (and after him Bhikari Sahu alias Bishnu Das) Vs Brundaban Pal
Orissa High Court · (1972) 38 CLT 1323
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 Nov 1972Dismissed
Akura Khatei Vs Harihar Panda
Orissa High Court · AIR 1973 Ori 185 : (1973) 39 CLT 213
Transfer of Property Act, 1882 — Section 118
High Courts02 Nov 1972
Chakrapani Naik Vs State of Orissa
Orissa High Court · (1973) 39 CLT 11 : (1973) CriLJ 1052
Penal Code, 1860 (IPC) — Section 425, 430
High Courts31 Oct 1972
M.A. Ajij and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 1238
Penal Code, 1860 (IPC) — Section 149, 34, 342, 366, 376
High Courts27 Oct 1972Allowed
Natabar Sahu and Others Vs Gobinda Mohapatra and Others
Orissa High Court · AIR 1974 Ori 34
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts26 Oct 1972
Gangadhar Malik and Another Vs Kahnu Sethi and Others
Orissa High Court · (1972) 38 CLT 1244
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts25 Oct 1972Allowed
Satyabadi Mahanty and Another Vs Padma Mahantiani
Orissa High Court · AIR 1973 Ori 153 : (1973) 39 CLT 149
Orissa Court Fees Act, 1870 — Article 17A
High Courts24 Oct 1972
Abhaya Charan Patnaik Vs The State of Orissa and Others
Orissa High Court · (1973) 39 CLT 50
High Courts24 Oct 1972
Pareswar Khuntia and Another Vs Amareswar Khuntia and Others
Orissa High Court · (1973) 39 CLT 24
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts24 Oct 1972Allowed
Mrs. Yulitha Hyde and Others Vs State of Orissa and Others
Orissa High Court · AIR 1973 Ori 116
Constitution of India, 1950 — Article 19(2), 25(1)Orissa Freedom of Religion Act, 1967 — Section 1, 2, 3, 4
High Courts24 Oct 1972Allowed
Durga Charan Parida Vs Basant Kumar Parida and Others
Orissa High Court · (1974) 40 CLT 885
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 9, 151Limitation Act, 1963 — Section 5
High Courts24 Oct 1972Allowed
M.K. Raghavan Vs The Municipal Council and Another
Orissa High Court · AIR 1973 Ori 186
Evidence Act, 1872 — Section 115
High Courts12 Oct 1972
State Vs Debendra Tiria
Orissa High Court · (1972) 38 CLT 1187
Criminal Procedure Code, 1898 (CrPC) — Section 164, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Oct 1972
Narasingha Patnaik Vs State of Orissa
Orissa High Court · (1972) 38 CLT 1173 : (1973) CriLJ 1744
Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts12 Oct 1972
State of Orissa Vs Nanda Sahu and Padan Sahu
Orissa High Court · (1972) 38 CLT 1267 : (1973) 32 STC 223
Orissa Sales Tax Act, 1947 — Section 12(2), 12(8), 24(1)
High Courts12 Oct 1972
Nayan Kumari Dei Vs Bhagabat Sahu and Others
Orissa High Court · (1972) 38 CLT 1233
Penal Code, 1860 (IPC) — Section 427