COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,504 of 1,681

High Courts02 May 1972

The Sambalpur Transport and Trading Company Ltd. Vs Radha Kishan Agarwalla and Others

Orissa High Court · (1972) 38 CLT 605

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Contract Act, 1872 — Section 70Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 70

High Courts02 May 1972Allowed

Pusparaj and Co. and Others Vs Collector of Balasore and Others

Orissa High Court · AIR 1973 Ori 6

Constitution of India, 1950 — Article 19, 19(1), 226

High Courts28 Apr 1972

Banamali Mahapatra Vs Lodging House Fund

Orissa High Court · (1972) CriLJ 1480

Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 14, 8

High Courts26 Apr 1972

Sadananda Kishan and Others Vs Lalit Mohan Patel

Orissa High Court · (1972) 38 CLT 574 : (1972) CriLJ 1685

Penal Code, 1860 (IPC) — Section 447, 504

High Courts25 Apr 1972

Nrusingha Prasad Das and Another Vs State of Orissa and Others

Orissa High Court · AIR 1972 Ori 266

High Courts25 Apr 1972Allowed

Girija Prasad Bose and Another Vs Executive Officer, Jajpur Municipality and Others

Orissa High Court · AIR 1973 Ori 8 : (1972) 38 CLT 695

Orissa Municipal Act, 1950 — Section 117, 297, 298

High Courts25 Apr 1972

State of Orissa Vs Sri Ram Avattar Agarwalla and Co

Orissa High Court · (1973) 31 STC 215

Orissa Sales Tax Act, 1947 — Section 24(1), 9(1)

High Courts25 Apr 1972

State of Orissa Vs Sri Ram Avatar Agarwalla and Company

Orissa High Court · (1972) 38 CLT 709

Central Sales Tax (Orissa) Rules, 1957 — Rule 10Central Sales Tax Act, 1956 — Section 3, 9(1), 9(2)Contract Act, 1872 — Section 182

High Courts24 Apr 1972

Iswar Biswal and Another Vs Aparti Misra and Others

Orissa High Court · (1972) 38 CLT 893

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14Orissa Tenants Relief Act, 1955 — Section 11A, 11A(1), 11A(4), 9

High Courts24 Apr 1972Allowed

Kailash Chandra Sahoo Vs S.M. Manji and Another

Orissa High Court · AIR 1973 Ori 168

Constitution of India, 1950 — Article 226, 227

High Courts24 Apr 1972

Mahabeer Prasad Dodaka Vs The State of Orissa and Others

Orissa High Court · (1972) 38 CLT 773

Constitution of India, 1950 — Article 226, 227

High Courts24 Apr 1972

Geeta Devi and Others Vs Cuttack Municipality and Others

Orissa High Court · (1972) 38 CLT 540

Constitution of India, 1950 — Article 14Orissa Municipal Act, 1950 — Section 131, 131(1), 134, 137, 137(1)

High Courts20 Apr 1972

Hazi Ali Mohammed Oswan and Others Vs The Regional Provident Fund Commissioner

Orissa High Court · (1972) 38 CLT 571

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(4)

High Courts18 Apr 1972

State Vs Sarangadhar Bhoi

Orissa High Court · (1972) 38 CLT 734

Criminal Procedure Code, 1898 (CrPC) — Section 161, 417, 423Penal Code, 1860 (IPC) — Section 302, 436

High Courts18 Apr 1972

Sri Ladukishore Das Vs State of Orissa

Orissa High Court · (1972) 38 CLT 636

Orissa Agricultural Income Tax Act, 1947 — Section 2, 3

High Courts18 Apr 1972Allowed

State of Orissa Vs Damodar Sahu

Orissa High Court · (1973) 39 CLT 1282 : (1973) 30 STC 262

Orissa Sales Tax Act, 1947 — Section 12(5), 24(1)

High Courts18 Apr 1972

Luchan Kisan Vs Puni Kisanen

Orissa High Court · (1972) 38 CLT 612

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)

High Courts17 Apr 1972

Radhakrishna Jena Vs Inspector of Schools, Balasore Circle and Others

Orissa High Court · (1972) 38 CLT 718

Constitution of India, 1950 — Article 14, 226, 227Orissa Education Act, 1969 — Section 27, 27(1), 27(2), 27(4), 4(4)Orissa Education Code — Article 286, 286(7), 304, 305, 306

High Courts17 Apr 1972

Kandho Sethi and Others Vs Kau Kalu Padhan and Others

Orissa High Court · (1972) 38 CLT 667

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Criminal Procedure Code, 1898 (CrPC) — Section 133

High Courts17 Apr 1972

Gobindaram Agarwalla Vs State of Orissa

Orissa High Court · (1972) 38 CLT 556 : (1972) CriLJ 1690

Essential Commodities Act, 1955 — Section 3, 7