High Courts23 Jun 1972
Gyanendranath Shome and Others Vs Anam Bhoi and Another
Orissa High Court · (1972) 38 CLT 819
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,503 of 1,681
High Courts23 Jun 1972
Kurti Sahoo and Others Vs Bhramarbar Sahoo and Others
Orissa High Court · (1973) CriLJ 557
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts19 Jun 1972
Ajib Jally Vs Chandramani Dalal and Others
Orissa High Court · (1973) CriLJ 362
Penal Code, 1860 (IPC) — Section 143, 144, 379, 439
High Courts19 Jun 1972Dismissed
Mania Barik Vs Suki Bewa and Others
Orissa High Court · AIR 1973 Ori 47
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 4Limitation Act, 1908 — Article 118
High Courts19 Jun 1972Allowed
Krupasinghu Routra and Another Vs Purna Chandra Misra and Others
Orissa High Court · AIR 1973 Ori 44 : (1972) 38 CLT 764
Evidence Act, 1872 — Section 116
High Courts19 Jun 1972
Jagannath Ray Vs State of Orissa
Orissa High Court · (1972) 38 CLT 789
Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts03 Jun 1972
State Vs Khitish Chandra Palta Singh and Others
Orissa High Court · (1972) 38 CLT 777
Criminal Procedure Code, 1898 (CrPC) — Section 164, 439, 496, 497, 497(1)Official Secrets Act, 1923 — Section 3, 5Penal Code, 1860 (IPC) — Section 341, 342, 376, 448
High Courts29 May 1972
State Vs Mayadhar Rana Mayadhar Rana Vs State of Orissa
Orissa High Court · (1972) 38 CLT 725
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 109, 114, 302, 326, 34
High Courts29 May 1972
Surendranath Pradhan Vs The State
Orissa High Court · (1973) CriLJ 361
Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16
High Courts29 May 1972
Shrimati Parbati Goenka Vs Giridharilal Kawantia and Others
Orissa High Court · (1972) 38 CLT 803
Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 7(2), 7(4)
High Courts12 May 1972
Parasuram Nisank and Another Vs Duryodhan Nisank and Others
Orissa High Court · (1972) 38 CLT 675
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1), Order 41 Rule 27, Order 41 Rule 27(1)Orissa Estates Abolition Act, 1951 — Section 8A(3)
High Courts12 May 1972
Shyamsunder Das Vs State of Orissa
Orissa High Court · (1972) 38 CLT 814 : (1973) CriLJ 1053
Penal Code, 1860 (IPC) — Section 409
High Courts11 May 1972Allowed
Hadibandhu Mallik Vs Chandra Sekhar Behera
Orissa High Court · AIR 1973 Ori 141
Civil Procedure Code, 1908 (CPC) — Section 16Transfer of Property Act, 1882 — Section 68
High Courts11 May 1972
Safique Ahmed and Another Vs Siraj Ahmed
Orissa High Court · (1972) 38 CLT 680
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 109, 482Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts11 May 1972Dismissed
Konchada Laxminarayan Subudhi and Another Vs Konchada Padmanav Subudhi and Others
Orissa High Court · AIR 1973 Ori 3
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts08 May 1972
State of Orissa Vs Sri Gurumurty Patra
Orissa High Court · (1973) 31 STC 160
Orissa Sales Tax Act, 1947 — Section 12(5), 24(2)(b)
High Courts05 May 1972
The State of Orissa Vs Gollari Damo
Orissa High Court · (1972) 38 CLT 597 : (1973) CriLJ 117
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts04 May 1972Dismissed
Mahadeb Mahapatra Vs Sova Dibya
Orissa High Court · AIR 1973 Ori 1
Evidence Act, 1872 — Section 50
High Courts04 May 1972
Madhusudan Misra Vs State of Orissa and Others
Orissa High Court · (1972) 38 CLT 584
Constitution of India, 1950 — Article 226, 311(2)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15(10), 3(1)
High Courts03 May 1972
State Vs Bairagi Charan Mohanty
Orissa High Court · (1972) 38 CLT 754
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 324, 326