COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,498 of 1,681

High Courts11 Oct 1972

Mahesh Chandra Satpathy and Others Vs State of Orissa and Others

Orissa High Court · (1972) 38 CLT 1209

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Orissa Homeopathic Act, 1956 — Section 21, 27, 27(1), 27(2)

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High Courts11 Oct 1972

Prabhakar Panigrahi Vs Commissioner of Hindu Religious Endowments and Another

Orissa High Court · (1972) 38 CLT 1314

Orissa Hindu Religious Endowments Act, 1951 — Section 42

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High Courts09 Oct 1972Allowed

Orissa Stores Vs Assistant Sales Tax Officer and Another

Orissa High Court · (1973) 31 STC 516

Orissa Sales Tax Act, 1947 — Section 12(8)

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High Courts09 Oct 1972

Utsaba Pradhan and Others Vs Kandhuni Choudhury and Others

Orissa High Court · AIR 1973 Ori 94

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Orissa Estates Abolition Act, 1951 — Section 39

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High Courts09 Oct 1972

Chaitan Sahu Vs Dwijabar Pradhan and Others

Orissa High Court · (1972) 38 CLT 1250

Companies Act, 1956 — Section 10Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 71

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High Courts07 Oct 1972Dismissed

Brajabandhu Mohapatra and Others Vs Gopal Chandra Mohapatra and Another

Orissa High Court · AIR 1973 Ori 189 : (1972) 38 CLT 1309

Civil Procedure Code, 1908 (CPC) — Section 91

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High Courts04 Oct 1972Allowed

Gangadhar Choudhury Vs Syed Sajid Ali

Orissa High Court · AIR 1973 Ori 124

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, 2(2), 47

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High Courts03 Oct 1972Dismissed

Silla Laxminarayana Vs Arjuna Gaudo

Orissa High Court · AIR 1973 Ori 134

Limitation Act, 1963 — Article 1

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High Courts03 Oct 1972Dismissed

Haladhar Panda Vs Nisakar Naik and Others

Orissa High Court · AIR 1973 Ori 132 : (1972) 38 CLT 1315

Constitution of India, 1950 — Article 226Orissa Panchayat Samiti Act, 1959 — Section 44L(1)

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High Courts03 Oct 1972Dismissed

Sk. Akbar Ali and Another Vs Sk. Lokman and Others

Orissa High Court · AIR 1973 Ori 129 : (1972) 38 CLT 1301

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Sept 1972

Pitabas Panigrahi alias Choudhury Vs Beta Sabha Singh

Orissa High Court · (1972) 38 CLT 1293

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts29 Sept 1972

State of Orissa Vs Vijoy Laxmi Trading Co.

Orissa High Court · (1973) 31 STC 438

Orissa Sales Tax Act, 1947 — Section 4, 9A

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High Courts27 Sept 1972

Orissa Textile Mills Ltd. and Another Vs Chintamani Sahu and Brothers and Others

Orissa High Court · (1975) 45 CompCas 76

Companies Act, 1972 — Section 379, 398, 402, 403Orissa High Court Rules, 1948 — Rule 23

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High Courts27 Sept 1972

Ganesh Ram Misra Vs Kapileswar Debata and Others

Orissa High Court · (1972) 38 CLT 1290

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 13

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High Courts26 Sept 1972

Ananda Chandra Swain Vs State of Orissa and Another

Orissa High Court · (1973) 1 LLJ 508

Industrial Disputes Act, 1947 — Section 2

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High Courts22 Sept 1972

Orissa State Financial Corporation Vs Kalinga Textiles Limited and Others

Orissa High Court · (1972) 38 CLT 1279

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 101, 107, 141, 2(11)

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High Courts22 Sept 1972Dismissed

Jagannath Mohanty and Another Vs Chanchala Bewa and Others

Orissa High Court · AIR 1973 Ori 160

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High Courts22 Sept 1972Allowed

The South India Insurance Co. Ltd. Vs Purna Chandra Misra and Others

Orissa High Court · AIR 1973 Ori 166 : (1972) 38 CLT 1196

Motor Vehicles Act, 1939 — Section 110, 95(5), 96(1)

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High Courts22 Sept 1972Allowed

Collector of Cuttack Vs Mayadhar Sahu

Orissa High Court · AIR 1973 Ori 173

Land Acquisition Act, 1894 — Section 11, 18, 25, 9, 9(3)

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High Courts21 Sept 1972

Mahadeo Ram Vs Chairman, Regional Transport Authority and Another

Orissa High Court · (1972) 38 CLT 1138

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12, 12A, 6, 6(2), 9AConstitution of India, 1950 — Article 226, 227

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