High Courts17 Apr 1972
Debendranath Kar Vs Kanhu Charan Mohanty and Others
Orissa High Court · (1972) 38 CLT 662
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 107, 109, 120B, 34, 500
COURT ARCHIVE
Orissa High Court judgments
33,611 judgments · page 1,505 of 1,681
High Courts14 Apr 1972Allowed
Haji Ahmed Haji Ibrahim Vs Hadu Subudhi and Another
Orissa High Court · AIR 1972 Ori 239 : (1972) 38 CLT 546
Constitution of India, 1950 — Article 226Orissa House Rent Control Act, 1958 — Section 7(2)
High Courts12 Apr 1972
Safiuddin Md. Hussain Zariwala Vs Baidhar Panda
Orissa High Court · (1972) 38 CLT 581
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540
High Courts12 Apr 1972
State of Orissa Vs Thakur Singh Munda
Orissa High Court · (1972) 38 CLT 564
Criminal Procedure Code, 1898 (CrPC) — Section 417(1)Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 1972
Jaya Mali Vs Rameswar alias Chuti Gouda and Another
Orissa High Court · (1972) 38 CLT 793
Criminal Procedure Code, 1898 (CrPC) — Section 517, 518, 519, 520, 561APenal Code, 1860 (IPC) — Section 379, 411, 420
High Courts07 Apr 1972
Suraj Prasad Sahu and Others Vs State of Orissa
Orissa High Court · (1972) 38 CLT 506 : (1972) CriLJ 1346
Essential Commodities Act, 1955 — Section 3, 7
High Courts07 Apr 1972
Sayed Noorul Haque and Others Vs Mohammed Rafi and Others
Orissa High Court · (1972) 38 CLT 592
Constitution of India, 1950 — Article 213, 226, 227Orissa General Clauses Act, 1937 — Section 30Orissa House Rent Control Act, 1958 — Section 1(3)
High Courts07 Apr 1972Dismissed
Dharmananda Harijan Vs State of Orissa
Orissa High Court · AIR 1972 Ori 243 : (1972) 38 CLT 498
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 3(1), 32
High Courts06 Apr 1972
Mir Abdul Sovan and Others Vs Rafikan Bibi and Others
Orissa High Court · AIR 1972 Ori 213
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 8Evidence Act, 1872 — Section 145
High Courts04 Apr 1972
Dhani Majhi and Others Vs The State
Orissa High Court · (1972) 38 CLT 683
Penal Code, 1860 (IPC) — Section 392, 395, 400, 401
High Courts04 Apr 1972
Satchikanta Behera Vs Pravabati Pradhan
Orissa High Court · (1972) 38 CLT 524
Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 110, 112
High Courts04 Apr 1972
The Union of India (UOI) and Another Vs C.L. Adhikari and Others
Orissa High Court · (1972) 38 CLT 625
Constitution of India, 1950 — Article 226, 227Easements Act, 1882 — Section 52, 62Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 2(1), 4(1), 4(2), 7(1), 7(2)
High Courts03 Apr 1972Dismissed
Kasi Rout Vs Mahammad Saleh and Others
Orissa High Court · AIR 1972 Ori 245 : (1972) 38 CLT 532
Orissa House Rent Control Act, 1958 — Section 6, 7(2)Registration Act, 1908 — Section 17(1)
High Courts03 Apr 1972
Chowdhury G.C. Parida Vs State of Orissa and Others
Orissa High Court · (1972) 2 LLJ 529
High Courts31 Mar 1972Allowed
State of Orissa Vs Workmen of Hirakud Dam Project and Another
Orissa High Court · AIR 1972 Ori 216 : (1972) 2 LLJ 526
Constitution of India, 1950 — Article 226
High Courts31 Mar 1972
Dharnidhar Sahu and Others Vs Mani Nahak and Others
Orissa High Court · (1972) 38 CLT 456 : (1973) CriLJ 120
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 147
High Courts30 Mar 1972
Bhopalnath Sahu Vs State of Orissa
Orissa High Court · (1972) 38 CLT 441 : (1973) CriLJ 135
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts29 Mar 1972
Govinda Bharati Vs Adhikari Bharati
Orissa High Court · (1972) 38 CLT 496
Criminal Procedure Code, 1898 (CrPC) — Section 545Penal Code, 1860 (IPC) — Section 425, 427
High Courts29 Mar 1972
Krushna Chandra Ojha Vs State of Orissa
Orissa High Court · (1972) CriLJ 1404
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts29 Mar 1972Dismissed
Sitaram Singhania Vs State of Orissa and Others
Orissa High Court · AIR 1972 Ori 217
Companies Act, 1956 — Section 253, 46B, 618State Financial Corporations Act, 1951 — Section 10, 4(3)