COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,500 of 1,681

High Courts29 Aug 1972

Radhakanta Dandasena Vs Subdivisional Officer and Others

Orissa High Court · (1973) 39 CLT 31

Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 25(1)(1), 44C, 44C(1), 44L, 44L(1)Penal Code, 1860 (IPC) — Section 323, 34, 341

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High Courts24 Aug 1972

State of Orissa Vs Rama Pradhan and Others

Orissa High Court · (1972) 38 CLT 964 : (1973) CriLJ 734

Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 342

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High Courts23 Aug 1972

Iswar Naik and Others Vs Sambaru Naik and Others

Orissa High Court · (1973) 39 CLT 101

Limitation Act, 1963 — Article 182, 182(4)

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High Courts22 Aug 1972Dismissed

Bira Mallik Vs Chaitan Mallik

Orissa High Court · AIR 1973 Ori 102 : (1972) 38 CLT 1004

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151

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High Courts22 Aug 1972Dismissed

Chandrakanta Pani Vs Kamalalochan Pani and Others

Orissa High Court · AIR 1973 Ori 68

Orissa Tenancy Act, 1913 — Section 24Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 34

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High Courts22 Aug 1972

Nanda Dulal Sen Vs Rao and Sons and Another

Orissa High Court · (1972) 38 CLT 959

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 47Contract Act, 1872 — Section 128Orissa Money Lenders Act, 1939 — Section 13, 13(1)

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High Courts22 Aug 1972

Ram Chandra Badrinarayan Vs State of Orissa

Orissa High Court · (1974) 33 STC 83

Orissa Sales Tax Act, 1947 — Section 24(3), 5(2)(A)(a)(ii), 6(2)(A)(a)(ii)

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High Courts21 Aug 1972

Barbil Workers Union Vs Union of India (UOI)

Orissa High Court · (1973) 1 LLJ 546

Industrial Disputes Act, 1947 — Section 10, 12

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High Courts17 Aug 1972Allowed

Orissa Fibre Vs The Orissa State Electricity Board and Another

Orissa High Court · AIR 1973 Ori 104

Electricity Act, 1910 — Section 24(1)

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High Courts17 Aug 1972

Baidhar Behera and Others Vs Dibyasingha Sahu and Others

Orissa High Court · (1972) 38 CLT 1160 : (1973) CriLJ 738

Constitution of India, 1950 — Article 226, 227

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High Courts14 Aug 1972

State of Orissa Vs Bidika Mangada and Others

Orissa High Court · (1972) 38 CLT 1108

Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(2), 338

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High Courts10 Aug 1972Dismissed

Golam Jilani Khan Vs The State

Orissa High Court · (1972) ACJ 431

Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts10 Aug 1972

Hadibandhu Jali and Bankanidhi Jali Vs State of Orissa

Orissa High Court · (1972) 38 CLT 1044

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34

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High Courts10 Aug 1972

Golam Jilani Khan Vs State of Orissa

Orissa High Court · (1972) 38 CLT 945

Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts08 Aug 1972Dismissed

Trilochan Das Vs Bhaskar Parida and Others Gangadhar Das Vs Siba Parida and Others

Orissa High Court · (1979) 48 CLT 307

Criminal Procedure Code, 1898 (CrPC) — Section 145Orissa Land Reforms Act, 1960 — Section 15(1), 36A

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High Courts07 Aug 1972

Ganeshchandra Banerjee (Tenant) Vs Sri Janardan Jeu Thakur by Marfatdar Sridharobandra Kar (Landlord) and Another

Orissa High Court · (1972) 38 CLT 382

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High Courts04 Aug 1972

Bauri Bessoyi and Another Vs Commissioner of Endowments and Others

Orissa High Court · AIR 1973 Ori 106

Orissa Hindu Religious Endowments Act, 1951 — Section 25

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High Courts04 Aug 1972

The Mahamaya Cocoanuts Vs The Regional Provident Fund Commissioner

Orissa High Court · (1972) 38 CLT 997

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 7A, 7A(1)

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High Courts04 Aug 1972

Bhajaram Swain and Another Vs Krushna Chandra Panigrahi and Others

Orissa High Court · (1972) 38 CLT 1037

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 16, 141, 24, 6

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High Courts01 Aug 1972

Commissioner of Income Tax Vs Venilal Dwarkadas Mehta

Orissa High Court · (1974) 93 ITR 140

Income Tax Act, 1961 — Section 156, 219, 220, 221, 221(1)

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