High Courts01 Aug 1972
The Kalinga Tubes Limited. Vs The State of Orissa and Others
Orissa High Court · (1972) 38 CLT 1011
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2(OO), 25F
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,501 of 1,681
High Courts28 Jul 1972
In Re: Science College, Chancellor Utkal University
Orissa High Court · (1972) 38 CLT 1073
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts26 Jul 1972
Ugrasen Bhoi Vs Dambarudhar Barik
Orissa High Court · (1972) 38 CLT 1119
Penal Code, 1860 (IPC) — Section 427, 447
High Courts26 Jul 1972Dismissed
Domi Bewa and Others Vs Jogi Das and Others
Orissa High Court · AIR 1973 Ori 154
High Courts25 Jul 1972
Ram Chandra Swain Vs Sub-Divisional Officer and Others Duryodhan Sahu Vs Madhusudan Jena and Others
Orissa High Court · (1972) 38 CLT 980
Orissa Land Reforms Act, 1960 — Section 22, 22(1), 22(2), 22(3), 22(4), 22(8)Central Provinces Tenancy Act, 1898 — Section 46Constitution Of India, 1950 — Article 19(5), (19)(f), 19(1)(f), 39(b)(c), 46, 226, 227, 341
High Courts25 Jul 1972Allowed
Trinath Parida Vs Sobha Bholaini and Another
Orissa High Court · AIR 1973 Ori 37
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts21 Jul 1972
Harchand Singh and Others Vs Musamat Purnabasi Devi Ray and Others
Orissa High Court · (1972) 38 CLT 1032
Orissa Estates Abolition Act, 1951 — Section 39, 6, 7, 8A, 8A(4)Orissa Estates Abolition Rules, 1952 — Rule 78, 7B
High Courts21 Jul 1972
Khageswar Satapathy Vs Govinda chandra Nayak and Others
Orissa High Court · (1972) 38 CLT 955 : (1973) CriLJ 739
Penal Code, 1860 (IPC) — Section 323, 504Prevention of Corruption Act, 1988 — Section 5
High Courts20 Jul 1972Allowed
Dayalal N. Joshi Vs State Transport Authority and Others
Orissa High Court · AIR 1973 Ori 39
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44(3), 45Orissa Motor Vehicles Rules, 1993 — Rule 52A
High Courts20 Jul 1972Allowed
Harichand Sharma Vs Regional Transport Authority and Others
Orissa High Court · AIR 1973 Ori 107 : (1972) 38 CLT 1022
Motor Vehicles Act, 1939 — Section 64(1)
High Courts20 Jul 1972
Ashutosh Rath Vs Vysyaraju Badareenaryan
Orissa High Court · (1972) 38 CLT 857
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 68Stamp Act, 1899 — Article 44, 57Transfer of Property Act, 1882 — Section 53
High Courts18 Jul 1972
State of Orissa Vs John Bhotra
Orissa High Court · (1972) 38 CLT 851 : (1973) CriLJ 553
Criminal Procedure Code, 1898 (CrPC) — Section 561
High Courts17 Jul 1972
State Vs M.L.N. Sharma
Orissa High Court · (1972) 38 CLT 940
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 302, 323, 324
High Courts17 Jul 1972Dismissed
Sub-Collector and Land Acquisition Officer Vs Macherla Satyanarayana
Orissa High Court · AIR 1973 Ori 139
Limitation Act, 1963 — Article 116
High Courts14 Jul 1972
Collector Vs Mahabir Prasad Santuka and Others
Orissa High Court · AIR 1973 Ori 70
Land Acquisition Act, 1894 — Section 23, 34
High Courts13 Jul 1972
Narasingha Madala Vs Bondoka Naik and Others
Orissa High Court · (1972) 38 CLT 884
Civil Procedure Code, 1908 (CPC) — Section 9Orissa Tenants Relief Act, 1955 — Section 10(1), 19, 2(3), 9, 9(2)Transfer of Property Act, 1882 — Section 111
High Courts11 Jul 1972
Puja Shyam Sundar Panda Samanta Vs Puja Jagannath Panda Samanta and Others
Orissa High Court · (1972) 38 CLT 903
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Jul 1972
Kulamani Parida Vs State of Orissa and Another
Orissa High Court · (1972) 38 CLT 908
Constitution of India, 1950 — Article 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 12(1), 4, 6, 7, 7A
High Courts11 Jul 1972
Sanatan Sahu Vs The Puri Municipality
Orissa High Court · (1972) 38 CLT 976
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20(1)
High Courts11 Jul 1972
Collector of Cuttack Vs Brundaban Chandra Sahu
Orissa High Court · (1972) 38 CLT 1157
Land Acquisition Act, 1894 — Section 18, 4, 4(1)