COURT ARCHIVE

Orissa High Court judgments

33,611 judgments · page 1,506 of 1,681

High Courts28 Mar 1972Allowed

Patta Mohapatrani and Others Vs State of Orissa and Another

Orissa High Court · AIR 1972 Ori 248

Constitution of India, 1950 — Article 31A(2)Orissa Estates Abolition Act, 1951 — Section 2, 5Specific Relief Act, 1963 — Section 34

High Courts27 Mar 1972Allowed

State of Orissa and Another Vs Modern Construction Co.

Orissa High Court · AIR 1972 Ori 219 : (1971) 37 CLT 490

Arbitration Act, 1940 — Section 11Civil Procedure Code, 1908 (CPC) — Section 151

High Courts22 Mar 1972Allowed

Ratnakar Naik and Others Vs Kedarnath Mohapatra and Others

Orissa High Court · AIR 1972 Ori 252 : (1972) 38 CLT 459

Civil Procedure Code, 1908 (CPC) — Section 100Orissa Estates Abolition Act, 1951 — Section 39, 8(1), 8A, 8A(4)

High Courts20 Mar 1972

The State Vs Sk. Dijijan

Orissa High Court · (1972) 38 CLT 474

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13, 14, 14(2), 14(3)

High Courts20 Mar 1972Dismissed

Raja Sarif Vs Hazi Sayed Musaraf Ali Chisti Bukhari and Others

Orissa High Court · AIR 1973 Ori 50

Limitation Act, 1908 — Article 142 , 144

High Courts17 Mar 1972

Madhabananda Ray and Others Vs State of Orissa and Another

Orissa High Court · AIR 1972 Ori 255 : (1972) 38 CLT 527

Constitution of India, 1950 — Article 245Motor Vehicles Act, 1939 — Section 74

High Courts15 Mar 1972

Sanatan Bindhani Vs The State

Orissa High Court · (1972) 38 CLT 428

Criminal Procedure Code, 1898 (CrPC) — Section 429Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 302

High Courts14 Mar 1972Dismissed

Sarat Chandra Mohanty Vs Chandramani Bowa

Orissa High Court · AIR 1972 Ori 222 : (1972) 38 CLT 445

Evidence Act, 1872 — Section 68

High Courts14 Mar 1972

Nanak Chand Khandelwalla and Others Vs Fakir Chand Khendelwalla and Another

Orissa High Court · (1972) 38 CLT 519

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

High Courts13 Mar 1972Allowed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Bidi and Others

Orissa High Court · (1972) ACJ 187

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 33, Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A, 110F, 95Workmens Compensation Act, 1923 — Section 3, 4

High Courts13 Mar 1972Partly Allowed

Smt. Peelamedu Rajeswary Ramkrishna and Others Vs B.N. Misra

Orissa High Court · (1972) 38 CLT 422

Essential Commodities Act, 1955 — Section 10, 10(1), 10(2), 3, 7

High Courts10 Mar 1972Dismissed

Dhruba Bhoi and Others Vs Brundabati Bhoiani and Others

Orissa High Court · AIR 1973 Ori 55 : (1972) 38 CLT 400

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4

High Courts07 Mar 1972

Orissa Ceramic Industries Ltd. Vs General Secretary, Orissa Ceramic Workers Union and Others

Orissa High Court · (1972) 2 LLJ 443

Constitution of India, 1950 — Article 14, 19, 226, 227Industrial Disputes Act, 1947 — Section 10, 24, 36, 38

High Courts07 Mar 1972Dismissed

Ganeshchandra Banerjee Vs Janardan Thakur and Another

Orissa High Court · AIR 1972 Ori 257

Orissa House Rent Control Act, 1968 — Section 7(3)

High Courts07 Mar 1972Dismissed

Paili Narayan Rao Vs State of Orissa and Others

Orissa High Court · AIR 1973 Ori 54

Constitution of India, 1950 — Article 226

High Courts07 Mar 1972

S.L. Gupta and Sons Vs State of Orissa and Others

Orissa High Court · (1972) 38 CLT 468 : (1973) 31 STC 239

Constitution of India, 1950 — Article 226, 227

High Courts06 Mar 1972Dismissed

Pramila Dei Vs Secretary, Board of Secondary Education

Orissa High Court · AIR 1972 Ori 224 : (1972) 38 CLT 349 : (1972) 38 CLT 1101 : (1972) 2 LLJ 432

Constitution of India, 1950 — Article 226

High Courts03 Mar 1972Partly Allowed

Ananda Prakash Dey and Others Vs Lokendranath Maulik

Orissa High Court · AIR 1972 Ori 269 : (1972) 38 CLT 402

Contract Act, 1872 — Section 45

High Courts25 Feb 1972

K. Bhima Raju Vs The State

Orissa High Court · (1972) 38 CLT 396 : (1972) CriLJ 1405

Prevention of Food Adulteration Act, 1954 — Section 16, 2

High Courts22 Feb 1972

Pravakar Acharya Vs Secretary, United Puri Nimapara, Central Co-operative Bank Ltd. and Others

Orissa High Court · (1972) 38 CLT 307

Constitution of India, 1950 — Article 226, 227