COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,499 of 1,681

High Courts21 Sept 1972

The Workmen under the Director of Health Services Vs The Director of Health Services and Others

Orissa High Court · (1972) 38 CLT 1146 : (1973) 1 LLJ 512

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17, 17A

High Courts21 Sept 1972Dismissed

Basudev Khadanga Vs Union of India (UOI) and Others

Orissa High Court · AIR 1973 Ori 136

Constitution of India, 1950 — Article 141, 15(1), 15(4), 226, 329

High Courts20 Sept 1972

Lingaraj Jena Vs State of Orissa and Others

Orissa High Court · (1972) 38 CLT 1127

Orissa Service Code, 1939 — Rule 159, 159(2)

High Courts20 Sept 1972

Hindustan Steel Limited Vs Kishore Prasad Mohanty and Another

Orissa High Court · (1973) 1 LLJ 561

High Courts20 Sept 1972

P.N.L. Das Vs Union of India (UOI) and Others

Orissa High Court · (1972) 38 CLT 1152

High Courts19 Sept 1972

Gokulananda Mohanty Vs The Minister of Law, Government of Orissa and Others

Orissa High Court · (1972) 38 CLT 1295

Constitution of India, 1950 — Article 26Hindu Religious Endowments Act, 1952 — Section 19, 19(1), 19(4), 19(5), 3

High Courts19 Sept 1972

Sankar Gopaltirtha Swami Vs Commissioner of Orissa Hindu Religious Endowments

Orissa High Court · (1972) 38 CLT 1225

Orissa Hindu Religious Endowments Act, 1951 — Section 35, 42, 42(6)

High Courts18 Sept 1972

Gangadhar Patnaik Vs Baladev Das and Others

Orissa High Court · (1972) 38 CLT 1130

Civil Procedure Code, 1908 (CPC) — Section 100(1)Provincial Insolvency Act, 1920 — Section 75(1)Provincial Small Cause Courts Act, 1887 — Section 25

High Courts18 Sept 1972

Gobinda, Chandra Naik and Others Vs Das and Naik and Others

Orissa High Court · (1972) 38 CLT 1275

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(2), 47, 96

High Courts14 Sept 1972Dismissed

Bipendra Pradhan Vs Rabindra Narayan Das and Others

Orissa High Court · AIR 1973 Ori 98

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7, 8Transfer of Property Act, 1882 — Section 92

High Courts13 Sept 1972

Kishore Chandra Misra Vs General Manager, Hindusthan Aeronautics Limited and Others

Orissa High Court · (1973) 1 LLJ 557

Industrial Disputes Act, 1947 — Section 10, 2

High Courts08 Sept 1972

Sri Gangadhar Hehera Vs Superintendent, Govt. Press and Another

Orissa High Court · (1972) 38 CLT 1063

Orissa Service Code, 1939 — Rule 71, 71(1), 71(80)

High Courts08 Sept 1972

Kasi Maharana and Another Vs Pandit Radhakrishna Chowdhury and Another

Orissa High Court · (1972) 38 CLT 1164

High Courts07 Sept 1972

Berhampur Co-operative Central Bank Ltd. Vs Additional Commissioner of Income Tax and Another

Orissa High Court · (1974) 93 ITR 168

Income Tax Act, 1961 — Section 80P, 80P(2)

High Courts06 Sept 1972

Maknnda Nayako Vs Suna Omanatya and Others

Orissa High Court · (1972) 38 CLT 1213

Constitution (Scheduled Castes) Order, 1950 — Section 2Constitution of India, 1950 — Article 226, 227, 240, 243, 342Foreign Exchange Regulation Act, 1973 — Section 23A

High Courts05 Sept 1972

Sri Kamal Mercantile Company Ltd. Vs Executive Officer, Cuttack Municipality and Another

Orissa High Court · (1972) 38 CLT 1125

Orissa Municipal Act, 1950 — Section 131(1)

High Courts04 Sept 1972

Bhagabat Biswal and Others Vs State of Orissa

Orissa High Court · (1972) 38 CLT 1133

Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 117(3)

High Courts30 Aug 1972

Karunakar Rout alias Thatoi Vs Kanika Bewa

Orissa High Court · (1972) 38 CLT 1016

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 115Court Fees Act, 1870 — Article 3A, 12, 6, 7, 8ASuits Valuation Act, 1887 — Section 8 , 9

High Courts30 Aug 1972

Joyanarayan Panigrahi Vs Commissioner of Income Tax

Orissa High Court · (1974) 93 ITR 102

Land Acquisition Act, 1894 — Section 34

High Courts30 Aug 1972

State of Orissa Vs Narahari Pradhan

Orissa High Court · (1972) 38 CLT 1203 : (1973) 30 STC 558

Orissa Sales Tax Act, 1947 — Section 12(5), 2(c)